Commodities (P.) Ltd. v. ACIT

154 Taxmann.com 292High Court2023#22757 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2024 to 2024.

Sections most often in play

Section 147Section 148Section 148(1)Section 148(2)Section 149(1)(b)Section 151Section 250Section 271(1)(c)
Read the full judgment

Issues it is cited on

section 149(1)(b)escapement of incomereason to believesection 151notice under section 148reassessment proceedingssection 271(1)(c)section 27section 15section 148section 147prescribed

Judgments citing Commodities (P.) Ltd. v. ACIT

Sh. Mukut Behari Agarwal, Jaipur vs. The DCIT, Circle 1, Jaipur

In the result, the appeals of the assessee is allowed as indicated hereinabove

ITA 1067/JPR/2024[2015-2016]Status: DisposedITAT Jaipur28 Nov 2024AY 2015-2016

Bench: DR. S. SEETHA LAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Tarun Mittal, CAFor Respondent: Ms. Alka Gautam CIT-DR
Section 143(3)Section 144BSection 147Section 148Section 149Section 69A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR MkWa- ,l-lhrky{eh] U;kf;dlnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHA LAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;djvihy la-@ITA No. 1067/JP/2024 fu/kZkj.ko"kZ@AssessmentYear : 2015-16 Shri Mukut Behari Agarwal cuke The DCIT 211, Laxmi Complex, M.I.Road Vs. Circle-1 Jaipur 302 0001 Jaipur LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABSPA 1121H vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assesseeby : Shri Tarun Mittal, CA jktLo dh vksjls@Revenue by : Ms.…

Montreaux Resorts Pvt. Ltd., Delhi vs. ITO, Ward-17(1), Delhi

In the result, appeal of the assessee in ITA No

ITA 2353/DEL/2024[2007-08]Status: DisposedITAT Delhi09 Oct 2024AY 2007-08

Bench: Shri Pradip Kumar Kedia & Shri Yogesh Kumar Us

For Respondent: Ms. Smita Singh, Sr. D.R
Section 147Section 148Section 148(1)Section 151Section 17Section 250

…al of action with reference to Section 147(b) of the Act is marred by non-application of mind. The Co-ordinate Bench in the case of Bhaijee Commodities (P.) Ltd. vs. ACIT ITA Nos. 2352 & 2353/Del/2024 7 Montreaux Resorts Pvt. Ltd. vs. ITO A.Y. 2007-08 (2023) 154 Taxmann.com 292 (Del) has observed that approval based on nonexistent provision of Section 147(b) of the Act is not sustainable in law. Besides, no minimal reasons were given regarding his satisfaction for such approval. The approval given is clearly mechanical, perfunctory and routine. Thus, neither the reasons recorded under Section 148 of the Act just…

Montreaux Resorts Pvt. Ltd., Delhi vs. ITO, Ward-17(1), Delhi

In the result, appeal of the assessee in ITA No

ITA 2352/DEL/2024[2007-08]Status: DisposedITAT Delhi09 Oct 2024AY 2007-08

Bench: Shri Pradip Kumar Kedia & Shri Yogesh Kumar Us

For Respondent: Ms. Smita Singh, Sr. D.R
Section 147Section 148Section 148(1)Section 151Section 17Section 250

…al of action with reference to Section 147(b) of the Act is marred by non-application of mind. The Co-ordinate Bench in the case of Bhaijee Commodities (P.) Ltd. vs. ACIT ITA Nos. 2352 & 2353/Del/2024 7 Montreaux Resorts Pvt. Ltd. vs. ITO A.Y. 2007-08 (2023) 154 Taxmann.com 292 (Del) has observed that approval based on nonexistent provision of Section 147(b) of the Act is not sustainable in law. Besides, no minimal reasons were given regarding his satisfaction for such approval. The approval given is clearly mechanical, perfunctory and routine. Thus, neither the reasons recorded under Section 148 of the Act just…