Deputy CIT v. ONGC

70 ITD 468Income Tax Appellate Tribunal1999#5829 most cited

What is Deputy CIT v. ONGC authority for?

A reassessment notice under Section 147/148 is invalid if it is based on a mere change of opinion by tax authorities, especially when a prior appeal decision already considered the relevant issue.

20

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Also referred to as

Deputy CIT v. ONGC · 70 ITD 468 · Section 147 · Section 148 · reassessment notice · change of opinion · appeal proceedings · invalid notice

Issues it is cited on

section 147(1)section 11(4)section 4asection 164(2)section 11(6)advancement of general public utilitysection 153(3)section 44bbsection 44bsection 13(2)section 11(4a)section 164

Judgments citing Deputy CIT v. ONGC

S.P. SINGLA CONSTRUCTION PRIVATE LIMITED,DELHI vs. DEPUTY COMMISSIONER OF INCOME TAX, CHANDIGARH

In the result, the appeal is allowed

ITA 514/CHANDI/2023[2012-2013]Status: DisposedITAT Chandigarh02 Jan 2025AY 2012-2013

Bench: SHRI MAHAVIR SINGH (Vice President), SHRI KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Ashwani Kumar, CAFor Respondent: Smt. Kusum Bansal, CIT-DR
Section 127Section 132Section 143(3)Section 147Section 148Section 148(2)Section 153Section 153A

…tioner from manning and management contracts was never an issue directly or indirectly involved in the case of Boudier Christian. 20. Moreover, the Tribunal in the appeal relating to the assessment of the petitioner's own case, vide Deputy CIT v. ONGC [1999] 70 ITD 468 (Delhi) has considered the decision of the Tribunal in Boudier Christian's case. It is settled law that an appeal is a continuation of the original proceedings and hence when the Tribunal in the appeal relating to the petitioner has considered the decision of the Tribunal in Boudier Christian's case, the impugned notice under Section 147/148 would…

M/S AVM CHARITIES,CHENNAI vs. ITO,EXEMPTION WARD, CHENNAI

In the result, appeals filed by the assessee for AYs 2012-13 to 2014-15 are allowed and appeals filed by the assessee for AYs 2015-16 to 2018-19 are partly allowed

ITA 1638/CHNY/2023[2018-19]Status: DisposedITAT Chennai27 Mar 2024AY 2018-19

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Ble

For Appellant: Shri B. Ramakrishna, FCA &For Respondent: Shri V. Nandakumar, CIT
Section 11Section 11(4)Section 13(1)(c)Section 147Section 164(2)

…management contracts was never an issue directly or indirectly involved in the case of Boudier Christian. Moreover, the Tribunal in the appeal relating to the assessment of the petitioner's own case, vide Dy. CIT v. O.N.G.C. As agent of Foramer France[1999] 70 ITD 468 (Delhi), had considered the decision of the Tribunal in Boudier Christian's case. It is settled law that an appeal is a continuation of the original proceedings and, hence, when the Tribunal in the appeal relating to the petitioner had considered the decision of the Tribunal in Boudier Christian's case, the impugned notice under section 147/148 wo…

M/S AVM CHARITIES,CHENNAI vs. ITO, EXEMPTION WARD, CHENNAI

In the result, appeals filed by the assessee for AYs 2012-13 to 2014-15 are allowed and appeals filed by the assessee for AYs 2015-16 to 2018-19 are partly allowed

ITA 1637/CHNY/2023[2017-18]Status: DisposedITAT Chennai27 Mar 2024AY 2017-18

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Ble

For Appellant: Shri B. Ramakrishna, FCA &For Respondent: Shri V. Nandakumar, CIT
Section 11Section 11(4)Section 13(1)(c)Section 147Section 164(2)

…management contracts was never an issue directly or indirectly involved in the case of Boudier Christian. Moreover, the Tribunal in the appeal relating to the assessment of the petitioner's own case, vide Dy. CIT v. O.N.G.C. As agent of Foramer France[1999] 70 ITD 468 (Delhi), had considered the decision of the Tribunal in Boudier Christian's case. It is settled law that an appeal is a continuation of the original proceedings and, hence, when the Tribunal in the appeal relating to the petitioner had considered the decision of the Tribunal in Boudier Christian's case, the impugned notice under section 147/148 wo…

AVM CHARITIES,CHENNAI vs. ITO, EXEMPTIONS WARD, CHENNAI

In the result, appeals filed by the assessee for AYs 2012-13 to 2014-15 are allowed and appeals filed by the assessee for AYs 2015-16 to 2018-19 are partly allowed

ITA 1636/CHNY/2023[2016-17]Status: DisposedITAT Chennai27 Mar 2024AY 2016-17

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Ble

For Appellant: Shri B. Ramakrishna, FCA &For Respondent: Shri V. Nandakumar, CIT
Section 11Section 11(4)Section 13(1)(c)Section 147Section 164(2)

…management contracts was never an issue directly or indirectly involved in the case of Boudier Christian. Moreover, the Tribunal in the appeal relating to the assessment of the petitioner's own case, vide Dy. CIT v. O.N.G.C. As agent of Foramer France[1999] 70 ITD 468 (Delhi), had considered the decision of the Tribunal in Boudier Christian's case. It is settled law that an appeal is a continuation of the original proceedings and, hence, when the Tribunal in the appeal relating to the petitioner had considered the decision of the Tribunal in Boudier Christian's case, the impugned notice under section 147/148 wo…

M/S AVM CHARITIES,CHENNAI vs. ITO, EXEMPTIONS WARD-1, CHENNAI

In the result, appeals filed by the assessee for AYs 2012-13 to 2014-15 are allowed and appeals filed by the assessee for AYs 2015-16 to 2018-19 are partly allowed

ITA 1635/CHNY/2023[2015-16]Status: DisposedITAT Chennai27 Mar 2024AY 2015-16

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Ble

For Appellant: Shri B. Ramakrishna, FCA &For Respondent: Shri V. Nandakumar, CIT
Section 11Section 11(4)Section 13(1)(c)Section 147Section 164(2)

…management contracts was never an issue directly or indirectly involved in the case of Boudier Christian. Moreover, the Tribunal in the appeal relating to the assessment of the petitioner's own case, vide Dy. CIT v. O.N.G.C. As agent of Foramer France[1999] 70 ITD 468 (Delhi), had considered the decision of the Tribunal in Boudier Christian's case. It is settled law that an appeal is a continuation of the original proceedings and, hence, when the Tribunal in the appeal relating to the petitioner had considered the decision of the Tribunal in Boudier Christian's case, the impugned notice under section 147/148 wo…

M/S AVM CHARITIES ,CHENNAI vs. ITO,EXEMPTIONS WARD-1, CHENNAI

In the result, appeals filed by the assessee for AYs 2012-13 to 2014-15 are allowed and appeals filed by the assessee for AYs 2015-16 to 2018-19 are partly allowed

ITA 1634/CHNY/2023[2014-15]Status: DisposedITAT Chennai27 Mar 2024AY 2014-15

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Ble

For Appellant: Shri B. Ramakrishna, FCA &For Respondent: Shri V. Nandakumar, CIT
Section 11Section 11(4)Section 13(1)(c)Section 147Section 164(2)

…management contracts was never an issue directly or indirectly involved in the case of Boudier Christian. Moreover, the Tribunal in the appeal relating to the assessment of the petitioner's own case, vide Dy. CIT v. O.N.G.C. As agent of Foramer France[1999] 70 ITD 468 (Delhi), had considered the decision of the Tribunal in Boudier Christian's case. It is settled law that an appeal is a continuation of the original proceedings and, hence, when the Tribunal in the appeal relating to the petitioner had considered the decision of the Tribunal in Boudier Christian's case, the impugned notice under section 147/148 wo…

AVM CHARITIES,CHENNAI vs. ITO, EXEMPTION WARD, CHENNAI

In the result, appeals filed by the assessee for AYs 2012-13 to 2014-15 are allowed and appeals filed by the assessee for AYs 2015-16 to 2018-19 are partly allowed

ITA 1633/CHNY/2023[2013-14]Status: DisposedITAT Chennai27 Mar 2024AY 2013-14

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Ble

For Appellant: Shri B. Ramakrishna, FCA &For Respondent: Shri V. Nandakumar, CIT
Section 11Section 11(4)Section 13(1)(c)Section 147Section 164(2)

…management contracts was never an issue directly or indirectly involved in the case of Boudier Christian. Moreover, the Tribunal in the appeal relating to the assessment of the petitioner's own case, vide Dy. CIT v. O.N.G.C. As agent of Foramer France[1999] 70 ITD 468 (Delhi), had considered the decision of the Tribunal in Boudier Christian's case. It is settled law that an appeal is a continuation of the original proceedings and, hence, when the Tribunal in the appeal relating to the petitioner had considered the decision of the Tribunal in Boudier Christian's case, the impugned notice under section 147/148 wo…

M/S. A V M CHARITIES,CHENNAI vs. ITO, EXEMPTIONS WARD-1, CHENNAI, CHENNAI

In the result, appeals filed by the assessee for AYs 2012-13 to 2014-15 are allowed and appeals filed by the assessee for AYs 2015-16 to 2018-19 are partly allowed

ITA 1632/CHNY/2023[2012-13]Status: DisposedITAT Chennai27 Mar 2024AY 2012-13

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Ble

For Appellant: Shri B. Ramakrishna, FCA &For Respondent: Shri V. Nandakumar, CIT
Section 11Section 11(4)Section 13(1)(c)Section 147Section 164(2)

…management contracts was never an issue directly or indirectly involved in the case of Boudier Christian. Moreover, the Tribunal in the appeal relating to the assessment of the petitioner's own case, vide Dy. CIT v. O.N.G.C. As agent of Foramer France[1999] 70 ITD 468 (Delhi), had considered the decision of the Tribunal in Boudier Christian's case. It is settled law that an appeal is a continuation of the original proceedings and, hence, when the Tribunal in the appeal relating to the petitioner had considered the decision of the Tribunal in Boudier Christian's case, the impugned notice under section 147/148 wo…

ITO 6(1)(3), MUMBAI vs. ARISTO REALTY DEVELOPERS LTD, MUMBAI

In the result, the appeal of Revenue appeal is dismissed

ITA 3638/MUM/2014[2005-06]Status: DisposedITAT Mumbai30 Aug 2019AY 2005-06

Bench: Sri Mahavir Singh, Jm & Sri Manoj Kumar Aggarwal, Am

For Appellant: Ms. Anadi Verma, DRFor Respondent: Shri D.V. Lakhani, AR
Section 115JSection 143(3)Section 145(1)Section 147Section 148

…management contracts was never an issue directly or indirectly involved in the case of Boudier Christian. Moreover, the Tribunal in the appeal relating to the assessment of the petitioner's own case, vide Dy. CIT v. O.N.G.C. As agent of Foramer France[1999] 70 ITD 468 (Delhi), has considered the decision of the Tribunal in Boudier Christian's case. It is settled law that an appeal is a continuation of the original proceedings and, hence, when the Tribunal in 22 | P a g e the appeal relating to the petitioner has considered the decision of the Tribunal in Boudier Christian's case, the impugned notice under secti…

PELICAN CREDITS & SCURITIES P. LTD,MUMBAI vs. DCIT 5(2)(1), MUMBAI

In the result, the appeal of assessee is allowed on jurisdictional issue

ITA 2413/MUM/2017[2007-08]Status: DisposedITAT Mumbai12 Jul 2019AY 2007-08

Bench: Sri Mahavir Singh, Jm & Sri Manoj Kumar Aggarwal, Am

For Appellant: Shri Bhupendra Shah, ARFor Respondent: Shri Abirama Karthikeyan, DR
Section 133(6)Section 143(1)Section 143(3)Section 147Section 148

…management contracts was never an issue directly or indirectly involved in the case of Boudier Christian. Moreover, the Tribunal in the appeal relating to the assessment of the petitioner's own case, vide Dy. CIT v. O.N.G.C. As agent of Foramer France[1999] 70 ITD 468 (Delhi), has considered the decision of the Tribunal in Boudier Christian's case. It is settled law that an appeal is a continuation of the original proceedings and, hence, when the Tribunal in the appeal relating to the petitioner has considered the decision of the Tribunal in Boudier Christian's case, the impugned notice under section 147/148 wo…

DCIT- CIR- 6(3)(1), MUMBAI vs. IMPERIAL PROCUREMENT SERVICES PVT. LTD., MUMBAI

In the result, the appeal of Revenue is dismissed

ITA 2737/MUM/2018[2007-08]Status: DisposedITAT Mumbai20 Jun 2019AY 2007-08

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am

For Appellant: Jacinta Zimik Vishai, DRFor Respondent: Mr. Anuj Kisnadwala, AR
Section 115JSection 143(3)Section 147Section 148

…agement contracts was never an issue directly or indirectly involved in the case of Boudier Christian. Moreover, the Tribunal in the appeal relating to the assessment of the petitioner's own 22 case, vide Dy. CIT v. O.N.G.C. As agent of Foramer France[1999] 70 ITD 468 (Delhi), has considered the decision of the Tribunal in Boudier Christian's case. It is settled law that an appeal is a continuation of the original proceedings and, hence, when the Tribunal in the appeal relating to the petitioner has considered the decision of the Tribunal in Boudier Christian's case, the impugned notice under section 147/148 wo…

DCIT4(1)(1), MUMBAI vs. ARCADIA SHARE & STOCK BROKERS P. LTD, MUMBAI

In the result, the appeal Revenue is dismissed and the CO of the assessee is allowed

ITA 5712/MUM/2017[2008-09]Status: DisposedITAT Mumbai21 May 2019AY 2008-09

Bench: Sri Mahavir Singh, Jm & Sri Nk Pradhan, Am Aayakr Apila Sam./ Ita No. 5712/Mum/2017 (Inaqa-Arna Baya- / Assessment Year 2008-09) The Dy. Commissioner Of Arcadia Shares & Stock Income Tax, Circle 4(1)(1) Brokers Pvt. Ltd. Room No. 640, 6Th Floor, 328/324, Ninad Chs, 1St Vs. Aayakar Bhavan, M.K. Road, Floor, Bldg No. 7, Service Mumbai-400 020 Road, Near Bhavishya Nidhi Bhavan, Mumbai-400 051 .. (P`%Yaqaai- / Respondent) (Apilaaqai- / Appellant) स्थायी लेखा सं./Pan No. Aaaca4562G प्रत्याक्षेप M./ Co No. 44/Mum/2019 (Arising In Ita No. 5712/Mum/2017 For Ay 2008-09) Arcadia Shares & Stock The Dy. Commissioner Of Brokers Pvt. Ltd. Income Tax, Circle 4(1)(1) 328/324, Ninad Chs, 1St Room No. 640, 6 Th Floor, Vs. Floor, Bldg No. 7, Service Aayakar Bhavan, M.K. Road, Near Bhavishya Nidhi Road, Mumbai-400 020 Bhavan, Mumbai-400 051 .. (P`%Yaqaai- / Respondent) (Apilaaqai- / Appellant) अपीलाथी की ओर से / Appellant By : Shri Satischandra Rajore, Dr प्रत्यथी की ओर से / Respondent By : Shri Dr. K. Shivaram, Ms Neelam Jadhav, Ars सुनवाई की तारीख / Date Of Hearing: 13-05-2019 घोषणा की तारीख / Date Of Pronouncement : 21-05-2019

For Appellant: Shri Satischandra Rajore, DRFor Respondent: Shri Dr. K. Shivaram
Section 115JSection 143(3)Section 147Section 148Section 14A

…management contracts was never an issue directly or indirectly involved in the case of Boudier Christian. Moreover, the Tribunal in the appeal relating to the assessment of the petitioner's own case, vide Dy. CIT v. O.N.G.C. As agent of Foramer France[1999] 70 ITD 468 (Delhi), has considered the decision of the Tribunal in Boudier Christian's case. It is settled law that an appeal is a continuation of the original proceedings and, hence, when the Tribunal in the appeal relating to the petitioner has considered the decision of the Tribunal in Boudier Christian's case, the impugned notice under section 147/148 wo…

M/S. TCG LIFESCIENCES PRIVATE LIMITED.(FORMERLY KNOWN AS TCG LIFESCIENCES LTD.,),KOLKATA vs. ACIT, CIRCLE-11(2), KOLKATA, KOLKATA

In the result, appeal of assessee is allowed

ITA 2261/KOL/2017[2008-09]Status: DisposedITAT Kolkata08 Mar 2019AY 2008-09

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 10BSection 143(3)Section 148

…iginal section 147 have been deleted and a new proviso added to section 147…………………………………………… ……………………………………………………………………………………………………….. Moreover, the Tribunal in the appeal relating to the assessment of the petitioner’s own case, vide Deputy CIT v. ONGC [1999] 70 ITD 468 (Delhi) has considered the 7 TCG Lifesciences Pvt. Ltd, AY 2008-09 decision of the Tribunal in Boudier Christian’s case. It is settled law that an appeal is a continuation of the original proceedings and hence when the Tribunal in the appeal relating to the petitioner has considered the decision of the Tribunal in Boudier Christian’s case, the im…

PANTHER FINCAP & MANAGEMENT SERVICES LTD,MUMBAI vs. ACIT CEN CIR 40, MUMBAI

In the result, the appeal of assessee is allowed

ITA 1326/MUM/2012[2003-04]Status: DisposedITAT Mumbai31 Aug 2018AY 2003-04

Bench: Sri Mahavir Singh, Jm & Sri N.K. Pradhan, Am Aayakr Apila Sam./ Ita No. 1326/Mum/2012 (Inaqa-Arna Baya- / Assessment Year 2003-04) Panther Fincap & Management The Asst. Commissioner Of Services Ltd. Income Tax, Central Circle Bhupen Chambers, Ground 40, Aayakar Bhavan, M.K. Vs. Floor, 9, Dalal Street, Fort, Road, Mumbai-400 020 Mumbai-400 023 .. (P`%Yaqaai- / Respondent) (Apilaaqai- / Appellant) स्थायी लेखा िं./ Pan No. Aaacp3045P अपीलाथी की ओर े / Appellant By : Shri Rajiv Khandelwal, Ar प्रत्यथी की ओर े / Respondent By : Shri Dr. P Daniel, Dr ुनवाई की तारीख / Date Of Hearing: 23-08-2018 घोषणा की तारीख / Date Of Pronouncement : 31-08-2018 Aadosa / O R D E R

For Appellant: Shri Rajiv Khandelwal, ARFor Respondent: Shri Dr. P Daniel, DR
Section 139(1)Section 143(1)Section 143(3)Section 147Section 148

…management contracts was never an issue directly or indirectly involved in the case of Boudier Christian. Moreover, the Tribunal in the appeal relating to the assessment of the petitioner's own case, vide Dy. CIT v. O.N.G.C. As agent of Foramer France[1999] 70 ITD 468 (Delhi), has considered the decision of the Tribunal in Boudier Christian's case. It is settled law that an appeal is a continuation of the original proceedings and, hence, when the Tribunal in the appeal relating to the petitioner has considered the decision of the Tribunal in Boudier Christian's case, the impugned notice under section 147/148 wo…

ASST CIT 16(3), MUMBAI vs. MANI EXPORTS, MUMBAI

In the result, the appeal of Revenue is dismissed

ITA 3759/MUM/2013[2004-05]Status: DisposedITAT Mumbai26 Apr 2017AY 2004-05

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am Asst. Commissioner Of Income Tax, Mani Exports 16(3), Mumbai, Matru Mandir, 1903 Panchratna Opera House, Vs. 2Nd Floor, R. No. 206 Tardeoi Mumbai-400 004 Rd, Mumbai-07 Appellant .. Respondent Pan No. Aaefm2320F Revenue By .. Shri Dr. Suman Ratnam, Dr Assessee By .. Shri K.A. Vaidyalingan, Ar Date Of Hearing .. 09-02-2017 Date Of Pronouncement .. 26-04-2017 O R D E R Per Mahavir Singh, Jm:

Section 127(2)Section 143(3)Section 147Section 148Section 80Section 80HSection 880H

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI RAJESH KUMAR, AM Asst. Commissioner of Income Tax, Mani Exports 16(3), Mumbai, Matru Mandir, 1903 Panchratna Opera House, Vs. 2nd Floor, R. No. 206 Tardeoi Mumbai-400 004 RD, Mumbai-07 Appellant .. Respondent PAN No. AAEFM2320F Revenue by .. Shri Dr. Suman Ratnam, DR Assessee by .. Shri K.A. Vaidyalingan, AR Date of hearing .. 09-02-2017 Date of pronouncement .. 26-04-2017 O R D E R PER MAHAVIR SINGH, JM: This appeal by the Revenue is arising out of the order of CIT(A)-27, Mumbai, in appeal No. CIT(A)-27/ACIT 16(3)/258/2…

M/S. NOVARTIS INDIA LTD.,MUMBAI vs. ACIT CIR. - 7(1), MUMBAI

In the result, assessee’s appeal is allowed and Revenue’s appeal is dismissed

ITA 1953/MUM/2006[1998-1999]Status: DisposedITAT Mumbai13 Apr 2017AY 1998-1999

Bench: Sri Mahavir Singh, Jm & Sri Ramit Kochar, Am Dy. Commissioner Of Income Tax, Novartis India Ltd. Circle 7(1) Sandoz House, Dr. Annie Acit Circle 7(1), Vs. Besant Road, Mumbai-400 018 Aayakar Bhavan, Mumbai-20 Pan No. Aaach2914F Appellant .. Respondent Novartis India Ltd. Dy. Commissioner Of Income Tax, Sandoz House, Dr. Annie Besant Circle 7(1) Road, Mumbai-400 018 Vs. Acit Circle 7(1), Aayakar Bhavan, Mumbai-20 Pan No. Aaach2914F Revenue By .. Shri Sanj Kumar Agarwal, Dr Assessee By .. Shri J.D. Mistry, Ar Date Of Hearing .. 13-04-2017 Date Of Pronouncement .. 13-04-2017 O R D E R Per Mahavir Singh, Jm:

Section 143(3)Section 147Section 148Section 195Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI RAMIT KOCHAR, AM Dy. Commissioner of Income Tax, Novartis India Ltd. Circle 7(1) Sandoz House, Dr. Annie ACIT Circle 7(1), Vs. Besant Road, Mumbai-400 018 Aayakar Bhavan, Mumbai-20 PAN No. AAACH2914F Appellant .. Respondent Novartis India Ltd. Dy. Commissioner of Income Tax, Sandoz House, Dr. Annie Besant Circle 7(1) Road, Mumbai-400 018 Vs. ACIT Circle 7(1), Aayakar Bhavan, Mumbai-20 PAN No. AAACH2914F Revenue by .. Shri Sanj Kumar Agarwal, DR Assessee by .. Shri J.D. Mistry, AR Date of hearing .. 13-04-2017 Date of prono…

ACIT CIR 7(1), MUMBAI vs. M/S NOVARTIS INDIA LTD, MUMBAI

In the result, assessee’s appeal is allowed and Revenue’s appeal is dismissed

ITA 1282/MUM/2006[98-99]Status: DisposedITAT Mumbai13 Apr 2017

Bench: Sri Mahavir Singh, Jm & Sri Ramit Kochar, Am Dy. Commissioner Of Income Tax, Novartis India Ltd. Circle 7(1) Sandoz House, Dr. Annie Acit Circle 7(1), Vs. Besant Road, Mumbai-400 018 Aayakar Bhavan, Mumbai-20 Pan No. Aaach2914F Appellant .. Respondent Novartis India Ltd. Dy. Commissioner Of Income Tax, Sandoz House, Dr. Annie Besant Circle 7(1) Road, Mumbai-400 018 Vs. Acit Circle 7(1), Aayakar Bhavan, Mumbai-20 Pan No. Aaach2914F Revenue By .. Shri Sanj Kumar Agarwal, Dr Assessee By .. Shri J.D. Mistry, Ar Date Of Hearing .. 13-04-2017 Date Of Pronouncement .. 13-04-2017 O R D E R Per Mahavir Singh, Jm:

Section 143(3)Section 147Section 148Section 195Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI RAMIT KOCHAR, AM Dy. Commissioner of Income Tax, Novartis India Ltd. Circle 7(1) Sandoz House, Dr. Annie ACIT Circle 7(1), Vs. Besant Road, Mumbai-400 018 Aayakar Bhavan, Mumbai-20 PAN No. AAACH2914F Appellant .. Respondent Novartis India Ltd. Dy. Commissioner of Income Tax, Sandoz House, Dr. Annie Besant Circle 7(1) Road, Mumbai-400 018 Vs. ACIT Circle 7(1), Aayakar Bhavan, Mumbai-20 PAN No. AAACH2914F Revenue by .. Shri Sanj Kumar Agarwal, DR Assessee by .. Shri J.D. Mistry, AR Date of hearing .. 13-04-2017 Date of prono…

SMT SANTI SARKAR,KOLKATA vs. ITO, WD-37(2), KOLKATA, KOLKATA

In the result, appeal of assessee is allowed

ITA 797/KOL/2015[2006-2007]Status: DisposedITAT Kolkata15 Mar 2016AY 2006-2007

Bench: Shri Mahavir Singh, Jm]

For Appellant: Shri I. Banerjee, FCAFor Respondent: Shri Md. Ghayas Uddin, JCIT, Sr. DR
Section 143(3)Section 147Section 148

…petitioner from manning and management contracts was never an issue directly or indirectly involved in the case of Boudier Christian. Moreover, the Tribunal in the appeal relating to the assessment of the petitioner’s own case, vide Deputy CIT v. ONGC [1999] 70 ITD 468 (Delhi) has considered the decision of the Tribunal in Boudier Christian’s case. It is settled law that an appeal is a continuation of the original proceedings and hence when the Tribunal in the appeal relating to the petitioner has considered the decision of the Tribunal in Boudier Christian’s case, the impugned notice under section 147/148 would…

JCIT(OSD), CIRCLE - 8, KOLKATA, KOLKATA vs. M/S. SICPA INDIA PVT. LTD., KOLKATA

In the result, the CO of assessee is allowed and appeal of revenue is dismissed

ITA 36/KOL/2012[2002-03]Status: DisposedITAT Kolkata09 Mar 2016AY 2002-03

Bench: Shri Mahavir Singh, Jm & Shri Waseem Ahmed, Am]

For Appellant: Shri Soumen Adak & Shri Harish Agarwal, ARsFor Respondent: Shri Sallong Yaden, JCIT, Sr. DR
Section 143Section 143(3)Section 147Section 148

…petitioner from manning and management contracts was never an issue directly or indirectly involved in the case of Boudier Christian. Moreover, the Tribunal in the appeal relating to the assessment of the petitioner’s own case, vide Deputy CIT v. ONGC [1999] 70 ITD 468 (Delhi) has considered the decision of the Tribunal in Boudier Christian’s case. It is settled law that an appeal is a continuation of the original proceedings and hence when the Tribunal in the appeal relating to the petitioner has considered the decision of the Tribunal in Boudier Christian’s case, the impugned notice under section 147/148 would…

DCIT,CIRCLE-1, KOLKATA, KOLKATA vs. M/S CHEVIOT CO. LTD., KOLKATA

In the result, the appeals of revenue are dismissed and COs of assessee are allowed

ITA 530/KOL/2012[2003-2004]Status: DisposedITAT Kolkata20 Jan 2016AY 2003-2004

Bench: Shri Mahavir Singh, Jm & Shri M. Balaganesh, Am]

For Appellant: Shri Manish Tiwari, FCAFor Respondent: Shri Anil Kr. Pande, JCIT, Sr. DR
Section 10BSection 143(3)Section 147Section 148

…petitioner from manning and management contracts was never an issue directly or indirectly involved in the case of Boudier Christian. Moreover, the Tribunal in the appeal relating to the assessment of the petitioner’s own case, vide Deputy CIT v. ONGC [1999] 70 ITD 468 (Delhi) has considered CO Nos. 44&45/K/2012 M/s. Cheviot Co. Ltd. AY 2003-04 & 2004-05 the decision of the Tribunal in Boudier Christian’s case. It is settled law that an appeal is a continuation of the original proceedings and hence when the Tribunal in the appeal relating to the petitioner has considered the decision of the Tribunal in Boudier C…

Deputy CIT v. ONGC (70 ITD 468) — Cited in 20 Judgments | BharatTax