Delhi in ACIT v. Soul Space

117 Taxmann.com 395High Court2020#6227 most cited

What is Delhi in ACIT v. Soul Space authority for?

An order for special audit under Section 142(2C) of the Income Tax Act must be passed within the prescribed time, including any extensions. An assessment order based on a special audit report submitted beyond the permissible period is void.

18

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2023 to 2025.

Also referred to as

ACIT v Soul Space Projects Ltd · section 142(2c) · section 142(2a) · special audit · time limit · void assessment · assessment order · Delhi ITAT · income tax act

Sections most often in play

Section 10(23C)(via)Section 11Section 12ASection 142(2A)Section 142(2C)Section 143(2)Section 143(3)Section 153

Issues it is cited on

section 142(2c)section 2(7a)section 142(2a)specified authoritysection 153bsection 127section 119section 234acommissioner (appeals)satisfaction notesection 234section 40a(3)

Judgments citing Delhi in ACIT v. Soul Space

DCIT CC 8( 2) Mumbai, Mumbai vs. Jaslok Hospital and Research Centre, Mumbai

In the result, the cross objection filed by the assessee is allowed, and the assessment order dated 25

ITA 4351/MUM/2025[2009-10]Status: DisposedITAT Mumbai30 Dec 2025AY 2009-10

Bench: SHRI SANDEEP SINGH KARHAIL (Judicial Member), SHRI MAKARAND VASANT MAHADEOKAR (Accountant Member)

Section 10Section 11Section 12ASection 142Section 143(2)Section 143(3)Section 2(15)Section 250Section 254Section 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH MUMBAI BEFORE SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER & SHRI MAKARAND VASANT MAHADEOKAR, ACCOUNTANT MEMBER DCIT Central Circle-8(2) Jaslok Hospital and Research Centre, R. No. 658, Aaykar G.D. Deshmukh Marg, Bhavan, M. K. Road, Vs. Mumbai-400 026 Mumbai-400 020 (Applicant) (Respondent) & C.O. No. 220/Mum/2025 (Assessment Year: 2009-10) Jaslok Hospital and DCIT Central Circle- Research Centre, 8(2) G.D. Deshmukh Marg, Vs. R. No. 658, Aaykar Mumbai-400 026 Bhavan, M. K. Road, Mumbai-400 020 PAN/GIR No. AAAAJ0028Q (Applicant) (Respondent) Assessee by Shri Madhur Ag…

The Assistant Commissioner of Income Tax, Central Circle-1, Rajahmundry vs. Nexus Wellhope Agritech International Limited, Hyderabad

ITA 94/VIZ/2021[2016-17]Status: DisposedITAT Visakhapatnam23 Jan 2023AY 2016-17

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No.86, 87, 88, 89, 90, 91, 92/Viz/2021 ("नधा"रण वष" / Assessment Year :2011-12, 2012-13, 2013-14, 2014-15, 2015- 16, 2016-17, 2017-18) The Asst. Commissioner Of Income Vs. M/S. Nexus Feeds Limited, Tax, Central Circle-1, Flat No.82, Navanirman Nagar, Rajahmundry. Road No.71, Jubilee Hills, Hyderabad-500 033. Pan: Aadcn 2786 N आयकर अपील सं./ I.T.A. No. 94/Viz/2021 (Assessment Year : 2016-17) The Asst. Commissioner Of Income Vs. M/S. Nexus Well Hope Agritech Tax, Central Circle-1, International Limited, Rajahmundry. Plot No.101, D.No.8-1- 301/86/87, Sai Priya Residency, Lakshmi Nagar Colony, Hyderabad. Pan: Aafcn 0930 L (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Assessee By : Sri Mv Prasad, Ca ""याथ" क" ओर से / Revenue By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri MV Prasad, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 127Section 132Section 142Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 153A

…nt case also. In the instant case on hand, the Ld. AO ought to have pass an order U/s. 142(2C) of the Act on or before 25/5/2019 ie., expiry of the first extension. Further, the case law relied on by the Ld. AR in ACIT Vs Soul Space projects Limited [2020] 117 Taxmann.com 395 (Delhi) (Trib.) (supra) is also relevant to the issue which was also considered by the Ld. CIT(A). The Ld. CIT(A) in para 6.7 of his order held as under: “6.7. During the course of appellate proceedings, the Authorised Representative of the appellant relied on the decision of the Hon'ble Income Tax Appellate Tribunal, Delhi Bench 'G' in…

The Assistant Commissioner of Income Tax, Central Circle-1, Rajahmundry vs. Golden Feeds Limited, Bhimavaram

In the result, appeal filed by the Revenue is dismissed

ITA 93/VIZ/2021[2013-14]Status: DisposedITAT Visakhapatnam23 Jan 2023AY 2013-14

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Ble

For Appellant: Sri M.V. Prasad, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 127Section 132Section 142Section 142(1)Section 143(2)Section 143(3)Section 153C

…the instant case also. In the instant case on hand, the Ld. AO ought to have pass an order U/s. 142(2C) of the Act on or before 25/5/2019 ie., expiry of the first extension. The case law relied on by the Ld. AR in ACIT Vs Soul Space projects Limited [2020] 117 Taxmann.com 395 (Delhi) (Trib.) (supra) is relevant to the issue which was also considered by the Ld. CIT(A). The Ld. CIT(A) in para 7 of his order held as under: “7. During the course of appellate proceedings, the Authorised Representative of the appellant relied on the decision of the Hon'ble Income Tax Appellate Tribunal, Delhi Bench 'G' in the case…

The Assistant Commissioner of Income Tax, Central Circle-1, Rajahmundry vs. Nexus Feeds Limited, Hyderabad

ITA 92/VIZ/2021[2017-18]Status: DisposedITAT Visakhapatnam23 Jan 2023AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No.86, 87, 88, 89, 90, 91, 92/Viz/2021 ("नधा"रण वष" / Assessment Year :2011-12, 2012-13, 2013-14, 2014-15, 2015- 16, 2016-17, 2017-18) The Asst. Commissioner Of Income Vs. M/S. Nexus Feeds Limited, Tax, Central Circle-1, Flat No.82, Navanirman Nagar, Rajahmundry. Road No.71, Jubilee Hills, Hyderabad-500 033. Pan: Aadcn 2786 N आयकर अपील सं./ I.T.A. No. 94/Viz/2021 (Assessment Year : 2016-17) The Asst. Commissioner Of Income Vs. M/S. Nexus Well Hope Agritech Tax, Central Circle-1, International Limited, Rajahmundry. Plot No.101, D.No.8-1- 301/86/87, Sai Priya Residency, Lakshmi Nagar Colony, Hyderabad. Pan: Aafcn 0930 L (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Assessee By : Sri Mv Prasad, Ca ""याथ" क" ओर से / Revenue By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri MV Prasad, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 127Section 132Section 142Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 153A

…nt case also. In the instant case on hand, the Ld. AO ought to have pass an order U/s. 142(2C) of the Act on or before 25/5/2019 ie., expiry of the first extension. Further, the case law relied on by the Ld. AR in ACIT Vs Soul Space projects Limited [2020] 117 Taxmann.com 395 (Delhi) (Trib.) (supra) is also relevant to the issue which was also considered by the Ld. CIT(A). The Ld. CIT(A) in para 6.7 of his order held as under: “6.7. During the course of appellate proceedings, the Authorised Representative of the appellant relied on the decision of the Hon'ble Income Tax Appellate Tribunal, Delhi Bench 'G' in…

The Assistant Commissioner of Income Tax, Central Circle-1, Rajahmundry vs. Nexus Feeds Limited, Hyderabad

ITA 91/VIZ/2021[2016-17]Status: DisposedITAT Visakhapatnam23 Jan 2023AY 2016-17

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No.86, 87, 88, 89, 90, 91, 92/Viz/2021 ("नधा"रण वष" / Assessment Year :2011-12, 2012-13, 2013-14, 2014-15, 2015- 16, 2016-17, 2017-18) The Asst. Commissioner Of Income Vs. M/S. Nexus Feeds Limited, Tax, Central Circle-1, Flat No.82, Navanirman Nagar, Rajahmundry. Road No.71, Jubilee Hills, Hyderabad-500 033. Pan: Aadcn 2786 N आयकर अपील सं./ I.T.A. No. 94/Viz/2021 (Assessment Year : 2016-17) The Asst. Commissioner Of Income Vs. M/S. Nexus Well Hope Agritech Tax, Central Circle-1, International Limited, Rajahmundry. Plot No.101, D.No.8-1- 301/86/87, Sai Priya Residency, Lakshmi Nagar Colony, Hyderabad. Pan: Aafcn 0930 L (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Assessee By : Sri Mv Prasad, Ca ""याथ" क" ओर से / Revenue By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri MV Prasad, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 127Section 132Section 142Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 153A

…nt case also. In the instant case on hand, the Ld. AO ought to have pass an order U/s. 142(2C) of the Act on or before 25/5/2019 ie., expiry of the first extension. Further, the case law relied on by the Ld. AR in ACIT Vs Soul Space projects Limited [2020] 117 Taxmann.com 395 (Delhi) (Trib.) (supra) is also relevant to the issue which was also considered by the Ld. CIT(A). The Ld. CIT(A) in para 6.7 of his order held as under: “6.7. During the course of appellate proceedings, the Authorised Representative of the appellant relied on the decision of the Hon'ble Income Tax Appellate Tribunal, Delhi Bench 'G' in…

The Assistant Commissioner of Income Tax, Central Circle-1, Rajahmundry vs. Nexus Feeds Limited, Hyderabad

ITA 90/VIZ/2021[2015-16]Status: DisposedITAT Visakhapatnam23 Jan 2023AY 2015-16

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No.86, 87, 88, 89, 90, 91, 92/Viz/2021 ("नधा"रण वष" / Assessment Year :2011-12, 2012-13, 2013-14, 2014-15, 2015- 16, 2016-17, 2017-18) The Asst. Commissioner Of Income Vs. M/S. Nexus Feeds Limited, Tax, Central Circle-1, Flat No.82, Navanirman Nagar, Rajahmundry. Road No.71, Jubilee Hills, Hyderabad-500 033. Pan: Aadcn 2786 N आयकर अपील सं./ I.T.A. No. 94/Viz/2021 (Assessment Year : 2016-17) The Asst. Commissioner Of Income Vs. M/S. Nexus Well Hope Agritech Tax, Central Circle-1, International Limited, Rajahmundry. Plot No.101, D.No.8-1- 301/86/87, Sai Priya Residency, Lakshmi Nagar Colony, Hyderabad. Pan: Aafcn 0930 L (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Assessee By : Sri Mv Prasad, Ca ""याथ" क" ओर से / Revenue By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri MV Prasad, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 127Section 132Section 142Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 153A

…nt case also. In the instant case on hand, the Ld. AO ought to have pass an order U/s. 142(2C) of the Act on or before 25/5/2019 ie., expiry of the first extension. Further, the case law relied on by the Ld. AR in ACIT Vs Soul Space projects Limited [2020] 117 Taxmann.com 395 (Delhi) (Trib.) (supra) is also relevant to the issue which was also considered by the Ld. CIT(A). The Ld. CIT(A) in para 6.7 of his order held as under: “6.7. During the course of appellate proceedings, the Authorised Representative of the appellant relied on the decision of the Hon'ble Income Tax Appellate Tribunal, Delhi Bench 'G' in…

The Assistant Commissioner of Income Tax, Central Circle-1, Rajahmundry vs. Nexus Feeds Limited, Hyderabad

ITA 89/VIZ/2021[2014-15]Status: DisposedITAT Visakhapatnam23 Jan 2023AY 2014-15

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No.86, 87, 88, 89, 90, 91, 92/Viz/2021 ("नधा"रण वष" / Assessment Year :2011-12, 2012-13, 2013-14, 2014-15, 2015- 16, 2016-17, 2017-18) The Asst. Commissioner Of Income Vs. M/S. Nexus Feeds Limited, Tax, Central Circle-1, Flat No.82, Navanirman Nagar, Rajahmundry. Road No.71, Jubilee Hills, Hyderabad-500 033. Pan: Aadcn 2786 N आयकर अपील सं./ I.T.A. No. 94/Viz/2021 (Assessment Year : 2016-17) The Asst. Commissioner Of Income Vs. M/S. Nexus Well Hope Agritech Tax, Central Circle-1, International Limited, Rajahmundry. Plot No.101, D.No.8-1- 301/86/87, Sai Priya Residency, Lakshmi Nagar Colony, Hyderabad. Pan: Aafcn 0930 L (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Assessee By : Sri Mv Prasad, Ca ""याथ" क" ओर से / Revenue By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri MV Prasad, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 127Section 132Section 142Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 153A

…nt case also. In the instant case on hand, the Ld. AO ought to have pass an order U/s. 142(2C) of the Act on or before 25/5/2019 ie., expiry of the first extension. Further, the case law relied on by the Ld. AR in ACIT Vs Soul Space projects Limited [2020] 117 Taxmann.com 395 (Delhi) (Trib.) (supra) is also relevant to the issue which was also considered by the Ld. CIT(A). The Ld. CIT(A) in para 6.7 of his order held as under: “6.7. During the course of appellate proceedings, the Authorised Representative of the appellant relied on the decision of the Hon'ble Income Tax Appellate Tribunal, Delhi Bench 'G' in…

The Assistant Commissioner of Income Tax, Central Circle-1, Rajahmundry vs. Nexus Feeds Limited, Hyderanad

ITA 88/VIZ/2021[2013-14]Status: DisposedITAT Visakhapatnam23 Jan 2023AY 2013-14

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No.86, 87, 88, 89, 90, 91, 92/Viz/2021 ("नधा"रण वष" / Assessment Year :2011-12, 2012-13, 2013-14, 2014-15, 2015- 16, 2016-17, 2017-18) The Asst. Commissioner Of Income Vs. M/S. Nexus Feeds Limited, Tax, Central Circle-1, Flat No.82, Navanirman Nagar, Rajahmundry. Road No.71, Jubilee Hills, Hyderabad-500 033. Pan: Aadcn 2786 N आयकर अपील सं./ I.T.A. No. 94/Viz/2021 (Assessment Year : 2016-17) The Asst. Commissioner Of Income Vs. M/S. Nexus Well Hope Agritech Tax, Central Circle-1, International Limited, Rajahmundry. Plot No.101, D.No.8-1- 301/86/87, Sai Priya Residency, Lakshmi Nagar Colony, Hyderabad. Pan: Aafcn 0930 L (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Assessee By : Sri Mv Prasad, Ca ""याथ" क" ओर से / Revenue By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri MV Prasad, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 127Section 132Section 142Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 153A

…nt case also. In the instant case on hand, the Ld. AO ought to have pass an order U/s. 142(2C) of the Act on or before 25/5/2019 ie., expiry of the first extension. Further, the case law relied on by the Ld. AR in ACIT Vs Soul Space projects Limited [2020] 117 Taxmann.com 395 (Delhi) (Trib.) (supra) is also relevant to the issue which was also considered by the Ld. CIT(A). The Ld. CIT(A) in para 6.7 of his order held as under: “6.7. During the course of appellate proceedings, the Authorised Representative of the appellant relied on the decision of the Hon'ble Income Tax Appellate Tribunal, Delhi Bench 'G' in…

The Assistant Commissioner of Income Tax, Central Circle-1, Rajahmundry vs. Nexus Feeds Limited, Hyderanad

ITA 87/VIZ/2021[2012-13]Status: DisposedITAT Visakhapatnam23 Jan 2023AY 2012-13

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No.86, 87, 88, 89, 90, 91, 92/Viz/2021 ("नधा"रण वष" / Assessment Year :2011-12, 2012-13, 2013-14, 2014-15, 2015- 16, 2016-17, 2017-18) The Asst. Commissioner Of Income Vs. M/S. Nexus Feeds Limited, Tax, Central Circle-1, Flat No.82, Navanirman Nagar, Rajahmundry. Road No.71, Jubilee Hills, Hyderabad-500 033. Pan: Aadcn 2786 N आयकर अपील सं./ I.T.A. No. 94/Viz/2021 (Assessment Year : 2016-17) The Asst. Commissioner Of Income Vs. M/S. Nexus Well Hope Agritech Tax, Central Circle-1, International Limited, Rajahmundry. Plot No.101, D.No.8-1- 301/86/87, Sai Priya Residency, Lakshmi Nagar Colony, Hyderabad. Pan: Aafcn 0930 L (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Assessee By : Sri Mv Prasad, Ca ""याथ" क" ओर से / Revenue By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri MV Prasad, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 127Section 132Section 142Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 153A

…nt case also. In the instant case on hand, the Ld. AO ought to have pass an order U/s. 142(2C) of the Act on or before 25/5/2019 ie., expiry of the first extension. Further, the case law relied on by the Ld. AR in ACIT Vs Soul Space projects Limited [2020] 117 Taxmann.com 395 (Delhi) (Trib.) (supra) is also relevant to the issue which was also considered by the Ld. CIT(A). The Ld. CIT(A) in para 6.7 of his order held as under: “6.7. During the course of appellate proceedings, the Authorised Representative of the appellant relied on the decision of the Hon'ble Income Tax Appellate Tribunal, Delhi Bench 'G' in…

The Assistant Commissioner of Income Tax, Central Circle-, Rajahmundry vs. Nexus Feeds Limited, Hyderabad

ITA 86/VIZ/2021[2011-12]Status: DisposedITAT Visakhapatnam23 Jan 2023AY 2011-12

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No.86, 87, 88, 89, 90, 91, 92/Viz/2021 ("नधा"रण वष" / Assessment Year :2011-12, 2012-13, 2013-14, 2014-15, 2015- 16, 2016-17, 2017-18) The Asst. Commissioner Of Income Vs. M/S. Nexus Feeds Limited, Tax, Central Circle-1, Flat No.82, Navanirman Nagar, Rajahmundry. Road No.71, Jubilee Hills, Hyderabad-500 033. Pan: Aadcn 2786 N आयकर अपील सं./ I.T.A. No. 94/Viz/2021 (Assessment Year : 2016-17) The Asst. Commissioner Of Income Vs. M/S. Nexus Well Hope Agritech Tax, Central Circle-1, International Limited, Rajahmundry. Plot No.101, D.No.8-1- 301/86/87, Sai Priya Residency, Lakshmi Nagar Colony, Hyderabad. Pan: Aafcn 0930 L (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Assessee By : Sri Mv Prasad, Ca ""याथ" क" ओर से / Revenue By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri MV Prasad, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 127Section 132Section 142Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 153A

…nt case also. In the instant case on hand, the Ld. AO ought to have pass an order U/s. 142(2C) of the Act on or before 25/5/2019 ie., expiry of the first extension. Further, the case law relied on by the Ld. AR in ACIT Vs Soul Space projects Limited [2020] 117 Taxmann.com 395 (Delhi) (Trib.) (supra) is also relevant to the issue which was also considered by the Ld. CIT(A). The Ld. CIT(A) in para 6.7 of his order held as under: “6.7. During the course of appellate proceedings, the Authorised Representative of the appellant relied on the decision of the Hon'ble Income Tax Appellate Tribunal, Delhi Bench 'G' in…

The Assistant Commissioner of Income Tax, Central Circle-1, Rajahmundry vs. Real Grow Exims Private Limited, Bhimavaram

ITA 29/VIZ/2021[2015-16]Status: DisposedITAT Visakhapatnam23 Jan 2023AY 2015-16

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Ble

For Appellant: Sri M.V. Prasad, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 127Section 132Section 142Section 142(1)Section 143(2)Section 143(3)Section 153C

…he period of 180 days as specified U/s. 142(2A) of the Act, it is non-est and the assessment order passed based on the Special Audit Report is void-ab-initio. The Ld. AR relied on the Coordinate Bench of Delhi in ACIT Vs Soul Space projects Limited [2020] 117 Taxmann.com 395 (Delhi) (Trib.). The Ld. AR also relied on the judgment of the Hon’ble Supreme Court in the case of State of Punjab & Ors vs. M/s. Shreyans Indus Ltd in Civil Appeal Nos. 2506 to 2511 of 2016 arising out of SLP Nos. 21712 – 21717 of 2009. The Ld. AR also further submitted that since the Ld. AO has not clearly mentioned in the assessmen…

The Assistant Commissioner of Income Tax, Central Circle-1, Rajahmundry vs. Nutrient Marine Foods Limited, Visakhapatnam

ITA 22/VIZ/2021[2013-14]Status: DisposedITAT Visakhapatnam23 Jan 2023AY 2013-14

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Ble

For Appellant: Sri M.V. Prasad, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 127Section 132Section 142Section 142(1)Section 143(2)Section 143(3)Section 153C

…he period of 180 days as specified U/s. 142(2A) of the Act, it is non-est and the assessment order passed based on the Special Audit Report is void-ab-initio. The Ld. AR relied on the Coordinate Bench of Delhi in ACIT Vs Soul Space projects Limited [2020] 117 Taxmann.com 395 (Delhi) (Trib.). The Ld. AR also relied on the judgment of the Hon’ble Supreme Court in the case of State of Punjab & Ors vs. M/s. Shreyans Indus Ltd in Civil Appeal Nos. 2506 to 2511 of 2016 arising out of SLP Nos. 21712 – 21717 of 2009. The Ld. AR also further submitted that since the Ld. AO has not clearly mentioned in the assessmen…

The Assistant Commissioner of Income Tax, Central Circle-1, Rajahmundry vs. Goluguri Srirama Reddy, Bhimavaram

ITA 17/VIZ/2021[2017-18]Status: DisposedITAT Visakhapatnam23 Jan 2023AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Ble

For Appellant: Sri M.V. Prasad, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 127Section 132Section 142Section 142(1)Section 143(2)Section 143(3)Section 153C

…he period of 180 days as specified U/s. 142(2A) of the Act, it is non-est and the assessment order passed based on the Special Audit Report is void-ab-initio. The Ld. AR relied on the Coordinate Bench of Delhi in ACIT Vs Soul Space projects Limited [2020] 117 Taxmann.com 395 (Delhi) (Trib.). The Ld. AR also relied on the judgment of the Hon’ble Supreme Court in the case of State of Punjab & Ors vs. M/s. Shreyans Indus Ltd in Civil Appeal Nos. 2506 to 2511 of 2016 arising out of SLP Nos. 21712 – 21717 of 2009. The Ld. AR also further submitted that since the Ld. AO has not clearly mentioned in the assessmen…

The Assistant Commissioner of Income Tax, Central Circle-1, Rajahmundry vs. Neporide Pharmaceuticals, Visakhapatnam

ITA 16/VIZ/2021[2015-16]Status: DisposedITAT Visakhapatnam23 Jan 2023AY 2015-16

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Ble

For Appellant: Sri M.V. Prasad, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 127Section 132Section 142Section 142(1)Section 143(2)Section 143(3)Section 153C

…he period of 180 days as specified U/s. 142(2A) of the Act, it is non-est and the assessment order passed based on the Special Audit Report is void-ab-initio. The Ld. AR relied on the Coordinate Bench of Delhi in ACIT Vs Soul Space projects Limited [2020] 117 Taxmann.com 395 (Delhi) (Trib.). The Ld. AR also relied on the judgment of the Hon’ble Supreme Court in the case of State of Punjab & Ors vs. M/s. Shreyans Indus Ltd in Civil Appeal Nos. 2506 to 2511 of 2016 arising out of SLP Nos. 21712 – 21717 of 2009. The Ld. AR also further submitted that since the Ld. AO has not clearly mentioned in the assessmen…

The Assistant Commissioner of Income Tax, Central Circle--1, Rajahmundry vs. Risely Feeds Limited, Hyderabad

In the result, appeal filed by the Revenue is dismissed

ITA 15/VIZ/2021[2015-16]Status: DisposedITAT Visakhapatnam23 Jan 2023AY 2015-16

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Ble

For Appellant: Sri M.V. Prasad, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 127Section 132Section 142Section 142(1)Section 143(2)Section 143(3)Section 153C

…the instant case also. In the instant case on hand, the Ld. AO ought to have pass an order U/s. 142(2C) of the Act on or before 25/5/2019 ie., expiry of the first extension. The case law relied on by the Ld. AR in ACIT Vs Soul Space projects Limited [2020] 117 Taxmann.com 395 (Delhi) (Trib.) (supra) is relevant to the issue which was also considered by the Ld. CIT(A). The Ld. CIT(A) in para 7 of his order held as under: “7. During the course of appellate proceedings, the Authorised Representative of the appellant relied on the decision of the Hon'ble Income Tax Appellate Tribunal, Delhi Bench 'G' in the case…

The Assistant Commissioner of Income Tax, Central Circle--1, Rajahmundry vs. Risely Feeds Limited, Hyderabad

In the result, appeal filed by the Revenue is dismissed

ITA 14/VIZ/2021[2014-15]Status: DisposedITAT Visakhapatnam23 Jan 2023AY 2014-15

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Ble

For Appellant: Sri M.V. Prasad, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 127Section 132Section 142Section 142(1)Section 143(2)Section 143(3)Section 153C

…the instant case also. In the instant case on hand, the Ld. AO ought to have pass an order U/s. 142(2C) of the Act on or before 25/5/2019 ie., expiry of the first extension. The case law relied on by the Ld. AR in ACIT Vs Soul Space projects Limited [2020] 117 Taxmann.com 395 (Delhi) (Trib.) (supra) is relevant to the issue which was also considered by the Ld. CIT(A). The Ld. CIT(A) in para 7 of his order held as under: “7. During the course of appellate proceedings, the Authorised Representative of the appellant relied on the decision of the Hon'ble Income Tax Appellate Tribunal, Delhi Bench 'G' in the case…

The Assistant Commissioner of Income Tax, Central Circle--1, Rajahmundry vs. Golden Feeds Ltd, Rajaymundery

In the result, appeal filed by the Revenue is dismissed

ITA 13/VIZ/2021[2012-13]Status: DisposedITAT Visakhapatnam23 Jan 2023AY 2012-13

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Ble

For Appellant: Sri M.V. Prasad, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 127Section 132Section 142Section 142(1)Section 143(2)Section 143(3)Section 153C

…the instant case also. In the instant case on hand, the Ld. AO ought to have pass an order U/s. 142(2C) of the Act on or before 25/5/2019 ie., expiry of the first extension. The case law relied on by the Ld. AR in ACIT Vs Soul Space projects Limited [2020] 117 Taxmann.com 395 (Delhi) (Trib.) (supra) is relevant to the issue which was also considered by the Ld. CIT(A). The Ld. CIT(A) in para 7 of his order held as under: “7. During the course of appellate proceedings, the Authorised Representative of the appellant relied on the decision of the Hon'ble Income Tax Appellate Tribunal, Delhi Bench 'G' in the case…

The Assistant Commissioner of Income Tax, Central Circle--1, Rajahmundry vs. Golden Feeds Ltd, Rajaymundery

In the result, appeal filed by the Revenue is dismissed

ITA 12/VIZ/2021[2011-12]Status: DisposedITAT Visakhapatnam23 Jan 2023AY 2011-12

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Ble

For Appellant: Sri M.V. Prasad, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 127Section 132Section 142Section 142(1)Section 143(2)Section 143(3)Section 153C

…the instant case also. In the instant case on hand, the Ld. AO ought to have pass an order U/s. 142(2C) of the Act on or before 25/5/2019 ie., expiry of the first extension. The case law relied on by the Ld. AR in ACIT Vs Soul Space projects Limited [2020] 117 Taxmann.com 395 (Delhi) (Trib.) (supra) is relevant to the issue which was also considered by the Ld. CIT(A). The Ld. CIT(A) in para 7 of his order held as under: “7. During the course of appellate proceedings, the Authorised Representative of the appellant relied on the decision of the Hon'ble Income Tax Appellate Tribunal, Delhi Bench 'G' in the case…

Delhi in ACIT v. Soul Space (117 Taxmann.com 395) — Cited in 18 Judgments | BharatTax