Dalmia P. Ltd. v. CIT

348 ITR 469High Court2012#2866 most cited

What is Dalmia P. Ltd. v. CIT authority for?

Reassessment proceedings are valid when there is a failure to disclose fully and truly all material facts necessary for assessment.

41

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2019.

Also referred to as

Dalmia P. Ltd. v. CIT · reassessment validity · failure to disclose material facts · Section 147 · Section 148 · full and true disclosure · income escapement · Delhi High Court · 2012

Judgments citing Dalmia P. Ltd. v. CIT

Prakash Fatandas Jassuja, Thane vs. ITO WD 3(2), Thane

The appeals of the assessee are partly allowed

ITA 4933/MUM/2015[2005-06]Status: DisposedITAT Mumbai20 Jan 2016AY 2005-06

Bench: Shri Joginder Singh

Section 133ASection 147

…h there being a failure to disclose fully and truly material facts necessary for assessment. The reassessment proceedings Shri Prakash Fatandas Jassuja. were held to be valid. This view was also confirmed in following cases:- a. Dalmia P. Ltd. v. CIT, (2012) 348 ITR 469 (Del); b. CIT v. K. Mohan & Co. (Exports), (2012) 349 ITR 653 (Bom); c. Remfry & Sagar v. CIT, (2013) 351 ITR 75 (Del); d. OPG Metals & Finsec Ltd. v. CIT, (2013) 358 ITR 144 (Del). 2.14. In the case of Venus Industrial Corporation v. Asst. CIT, (1999) 236 ITR 742, 746 (P & H) [Where initiation was started within four years for re-examining the…