Dr. Amin’s Pathology Laboratory v. JCIT

252 ITR 673High Court2001#1885 most cited

What is Dr. Amin’s Pathology Laboratory v. JCIT authority for?

Mere production of account books, balance sheet, or profit and loss account does not necessarily amount to a full and true disclosure as required by Explanation 1 to Section 147 for initiating reassessment proceedings. This principle is distinct from a reassessment based on a mere change of opinion by the Assessing Officer on an issue already examined.

61

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2024.

Also referred to as

Dr. Amin’s Pathology Laboratory · 252 ITR 673 · Section 147 · Explanation 1 to Section 147 · reassessment · full and true disclosure · mere production of books · change of opinion · reopening of assessment · material facts · disclosure for reassessment

Issues it is cited on

true and full disclosureproject completion methodwithin four yearspercentage completion methodretraction of statementinterest free advancessection 13(3)kelvinatorpaper companymere change of opinionborrowed satisfactionshare capital and share premium

Judgments citing Dr. Amin’s Pathology Laboratory v. JCIT

DEPUTY COMMISSIONER OF INCOME TAX, AURANGABAD vs. VISTA NIRMAN PVT. LTD., MUMBAI

ITA 1340/PUN/2023[2011-12]Status: DisposedITAT Pune05 Aug 2024AY 2011-12

Bench: Shri R. K. Panda & Ms Astha Chandraassessment Year : 2011-12

For Appellant: Shri Jaiprakash BairagraFor Respondent: Shri Ajay Kumar Keshari
Section 132Section 133(6)Section 133ASection 142(1)Section 143(3)Section 147Section 148Section 151(1)

…y amount to disclosure within the meaning of proviso: 1. Peass Industrial Engineers (P.) Ltd. v. Deputy Commissioner of Income-tax (2016) 76 taxmann.com 106 (Gujarat) 2. Dr. Amin’s Pathology Laboratory vs. P.N. Prasad, Joint Commissioner of Income-tax (2001) 252 ITR 673 (Bom) 3. ACIT v. M.P. Laghu Udyog Nigam Ltd. (2017) 83 taxmann.com 160 (Indore-Trib) 4. ITO v. TechSpan India (P.) Ltd. (2018) 92 taxmann.com 361 (SC) 5. Chetan Sabharwal vs. ACIT (2019) 110 taxmann.com 57 (Delhi) 16 CO No.21/PUN/2024 6. Subhodh Agarwal v. State of U.P. (2023) 149 taxmann.com 448 (Allahabad) 7. ACIT v. Rajesh Jhaveri Stock Brok…

INCOME TAX OFFICER, MUMBAI vs. SVADESHI ENTERPRISE(HUBLI), MUMBAI

In the result, appeal filed by the revenue is dismissed

ITA 2785/MUM/2023[2014-15]Status: HeardITAT Mumbai03 May 2024AY 2014-15

Bench: Shri Narendra Kumar Billaiya, Hon'Ble & Shri Rahul Chaudhary, Hon'Bleincome Tax Officer V. Svadeshi Enterprise(Hubli) R.N. 234, 2Nd Floor 12/A Yusuf Building Kautilya Bhawan, Bkc Veer Nariman Road, Fort Mumbai, Maharashtra- 400051 Mumbai-400023 Pan: Aapfs0181B (Appellant) (Respondent) Assessee Represented By : Shri Vijay Mehta Shri Veerbhandra Mahajan Department Represented By :

Section 143(1)Section 143(3)Section 147Section 148

…he decision of Delhi High Court in the case of “New Light Trading Co. Vs. Commissioner of Income Tax, (256 ITR 391)”, and the decision of this Court in the case of “Dr.Amin's Pathology Laboratory Vs. P.N.Prasad, Joint Commissioner of Income Tax & Ors (No.1), (252 ITR 673)”. 9. We find that the impugned order of the Tribunal has rendered a finding of fact on the basis of material before it, in particular the fact that during original assessment proceedings a query was made with regard to the same issue which was responded to by the respondent - Assessee and on satisfaction of the same, the Assessing Officer had pa…

DCIT-CIRCLE-3(3)(1), MUMBAI , MUMBAI vs. S D CORPORATION PRIVATE LIMITED, MUMBAI

In the result, the appeal of the revenue vide ITA Nos

ITA 6204/MUM/2019[2009-10]Status: DisposedITAT Mumbai30 Aug 2023AY 2009-10

Bench: Shri Vikas Awasthy & Shri Amarjit Singhita Nos.6191 To 6194, 6204 & 6033 /Mum/2019 (A.Ys. 2008-09, 2009-10, 2011-12 To 2014-15)

For Appellant: Mahita NairFor Respondent: Dharmesh Shah &
Section 115JSection 143(3)Section 147

…P a g e | 1 ITA Nos. 6191 to 6194, 6204 & 6033/Mum/2019 DCIT ,CC-3(3)(1) Vs. M/s S.D. Corporation Pvt. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA Nos.6191 to 6194, 6204 & 6033 /Mum/2019 (A.Ys. 2008-09, 2009-10, 2011-12 to 2014-15) DCIT Circle 3(3)(1) Vs. M/s S.D. Corporation Room No. 609, 6 th Floor, Pvt. Ltd., S.P. Centre, Aayakar Bhavan, 41/44, Minoo Desai M.K. Road, Marg, Colaba, Mumbai – 400020 Mumbai – 400005 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AADCS4496C Appellant .. Respondent Appellant by :…

DCIT-CIRCLE-3(3) (1), MUMBAI , MUMBAI vs. S D CORPORATION PRIVATE LIMITED , MUMBAI

In the result, the appeal of the revenue vide ITA Nos

ITA 6194/MUM/2019[2012-13]Status: DisposedITAT Mumbai30 Aug 2023AY 2012-13

Bench: Shri Vikas Awasthy & Shri Amarjit Singhita Nos.6191 To 6194, 6204 & 6033 /Mum/2019 (A.Ys. 2008-09, 2009-10, 2011-12 To 2014-15)

For Appellant: Mahita NairFor Respondent: Dharmesh Shah &
Section 115JSection 143(3)Section 147

…P a g e | 1 ITA Nos. 6191 to 6194, 6204 & 6033/Mum/2019 DCIT ,CC-3(3)(1) Vs. M/s S.D. Corporation Pvt. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA Nos.6191 to 6194, 6204 & 6033 /Mum/2019 (A.Ys. 2008-09, 2009-10, 2011-12 to 2014-15) DCIT Circle 3(3)(1) Vs. M/s S.D. Corporation Room No. 609, 6 th Floor, Pvt. Ltd., S.P. Centre, Aayakar Bhavan, 41/44, Minoo Desai M.K. Road, Marg, Colaba, Mumbai – 400020 Mumbai – 400005 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AADCS4496C Appellant .. Respondent Appellant by :…

DCIT-CIRCLE-3(3) (1), MUMBAI , MUMBAI vs. S D CORPORATION PRIVATE LIMITED , MUMBAI

In the result, the appeal of the revenue vide ITA Nos

ITA 6193/MUM/2019[2013-14]Status: DisposedITAT Mumbai30 Aug 2023AY 2013-14

Bench: Shri Vikas Awasthy & Shri Amarjit Singhita Nos.6191 To 6194, 6204 & 6033 /Mum/2019 (A.Ys. 2008-09, 2009-10, 2011-12 To 2014-15)

For Appellant: Mahita NairFor Respondent: Dharmesh Shah &
Section 115JSection 143(3)Section 147

…P a g e | 1 ITA Nos. 6191 to 6194, 6204 & 6033/Mum/2019 DCIT ,CC-3(3)(1) Vs. M/s S.D. Corporation Pvt. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA Nos.6191 to 6194, 6204 & 6033 /Mum/2019 (A.Ys. 2008-09, 2009-10, 2011-12 to 2014-15) DCIT Circle 3(3)(1) Vs. M/s S.D. Corporation Room No. 609, 6 th Floor, Pvt. Ltd., S.P. Centre, Aayakar Bhavan, 41/44, Minoo Desai M.K. Road, Marg, Colaba, Mumbai – 400020 Mumbai – 400005 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AADCS4496C Appellant .. Respondent Appellant by :…

DCIT-CIRCLE-3(3)(1), MUMBAI , MUMBAI vs. S D CORPORATION PRIVATE LIMITED, MUMBAI

In the result, the appeal of the revenue vide ITA Nos

ITA 6192/MUM/2019[2011-12]Status: DisposedITAT Mumbai30 Aug 2023AY 2011-12

Bench: Shri Vikas Awasthy & Shri Amarjit Singhita Nos.6191 To 6194, 6204 & 6033 /Mum/2019 (A.Ys. 2008-09, 2009-10, 2011-12 To 2014-15)

For Appellant: Mahita NairFor Respondent: Dharmesh Shah &
Section 115JSection 143(3)Section 147

…P a g e | 1 ITA Nos. 6191 to 6194, 6204 & 6033/Mum/2019 DCIT ,CC-3(3)(1) Vs. M/s S.D. Corporation Pvt. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA Nos.6191 to 6194, 6204 & 6033 /Mum/2019 (A.Ys. 2008-09, 2009-10, 2011-12 to 2014-15) DCIT Circle 3(3)(1) Vs. M/s S.D. Corporation Room No. 609, 6 th Floor, Pvt. Ltd., S.P. Centre, Aayakar Bhavan, 41/44, Minoo Desai M.K. Road, Marg, Colaba, Mumbai – 400020 Mumbai – 400005 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AADCS4496C Appellant .. Respondent Appellant by :…

DCIT-CIRCLE-3(3) (1), MUMBAI , MUMBAI vs. S D CORPORATION PRIVATE LTD, MUMBAI

In the result, the appeal of the revenue vide ITA Nos

ITA 6191/MUM/2019[2014-15]Status: DisposedITAT Mumbai30 Aug 2023AY 2014-15

Bench: Shri Vikas Awasthy & Shri Amarjit Singhita Nos.6191 To 6194, 6204 & 6033 /Mum/2019 (A.Ys. 2008-09, 2009-10, 2011-12 To 2014-15)

For Appellant: Mahita NairFor Respondent: Dharmesh Shah &
Section 115JSection 143(3)Section 147

…P a g e | 1 ITA Nos. 6191 to 6194, 6204 & 6033/Mum/2019 DCIT ,CC-3(3)(1) Vs. M/s S.D. Corporation Pvt. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA Nos.6191 to 6194, 6204 & 6033 /Mum/2019 (A.Ys. 2008-09, 2009-10, 2011-12 to 2014-15) DCIT Circle 3(3)(1) Vs. M/s S.D. Corporation Room No. 609, 6 th Floor, Pvt. Ltd., S.P. Centre, Aayakar Bhavan, 41/44, Minoo Desai M.K. Road, Marg, Colaba, Mumbai – 400020 Mumbai – 400005 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AADCS4496C Appellant .. Respondent Appellant by :…

DCIT CIRCLE 3(3)(1), MUMBAI , MUMBAI vs. S D CORPORATION PRIVATE LIMITED , MUMBAI

In the result, the appeal of the revenue vide ITA Nos

ITA 6033/MUM/2019[2008-09]Status: DisposedITAT Mumbai30 Aug 2023AY 2008-09

Bench: Shri Vikas Awasthy & Shri Amarjit Singhita Nos.6191 To 6194, 6204 & 6033 /Mum/2019 (A.Ys. 2008-09, 2009-10, 2011-12 To 2014-15)

For Appellant: Mahita NairFor Respondent: Dharmesh Shah &
Section 115JSection 143(3)Section 147

…P a g e | 1 ITA Nos. 6191 to 6194, 6204 & 6033/Mum/2019 DCIT ,CC-3(3)(1) Vs. M/s S.D. Corporation Pvt. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA Nos.6191 to 6194, 6204 & 6033 /Mum/2019 (A.Ys. 2008-09, 2009-10, 2011-12 to 2014-15) DCIT Circle 3(3)(1) Vs. M/s S.D. Corporation Room No. 609, 6 th Floor, Pvt. Ltd., S.P. Centre, Aayakar Bhavan, 41/44, Minoo Desai M.K. Road, Marg, Colaba, Mumbai – 400020 Mumbai – 400005 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AADCS4496C Appellant .. Respondent Appellant by :…

ARVIND HANJARIMAL JAIN ,MUMBAI vs. ASST CIT 31 (2) , MUMBAI

In the result, all the appeals filed by the assessee are allowed

ITA 270/MUM/2020[2012-13]Status: DisposedITAT Mumbai29 Mar 2022AY 2012-13

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Amarjit Singh, Hon'Ble

For Appellant: Shri Jain DixitFor Respondent: Shri Mehul Jain
Section 132Section 133(6)Section 139Section 143Section 143(2)Section 143(3)Section 148Section 154

…s in the original assessment and new facts have emerged subsequent to the assessment u/s 143(3) of the Act. 6.3.9 It has also been held by the Hon'ble High Court of Bombay in the case of Dr. Amin's Pathology Laboratory vs. P.N. Prasad, Joint CIT & Ors. (2001) 252 ITR 673 that mere production of books of accounts, balance-sheet and P&L account will not necessarily amount to disclosure necessary for purpose of Exp.1 to sec.147 "Under Expln. 1 to the proviso, mere production of account books from which material evidence could have been discovered by the AO will not necessarily amount to disclosure within the meaning…

ARVIND HANJARIMAL JAIN ,MUMBAI vs. ASST CIT 31 (2) , MUMBAI

In the result, all the appeals filed by the assessee are allowed

ITA 269/MUM/2020[2011-12]Status: DisposedITAT Mumbai29 Mar 2022AY 2011-12

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Amarjit Singh, Hon'Ble

For Appellant: Shri Jain DixitFor Respondent: Shri Mehul Jain
Section 132Section 133(6)Section 139Section 143Section 143(2)Section 143(3)Section 148Section 154

…s in the original assessment and new facts have emerged subsequent to the assessment u/s 143(3) of the Act. 6.3.9 It has also been held by the Hon'ble High Court of Bombay in the case of Dr. Amin's Pathology Laboratory vs. P.N. Prasad, Joint CIT & Ors. (2001) 252 ITR 673 that mere production of books of accounts, balance-sheet and P&L account will not necessarily amount to disclosure necessary for purpose of Exp.1 to sec.147 "Under Expln. 1 to the proviso, mere production of account books from which material evidence could have been discovered by the AO will not necessarily amount to disclosure within the meaning…

ARVIND HANJARIMAL JAIN ,MUMBAI vs. ASST CIT 31 (2) , MUMBAI

In the result, all the appeals filed by the assessee are allowed

ITA 268/MUM/2020[2010-11]Status: DisposedITAT Mumbai29 Mar 2022AY 2010-11

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Amarjit Singh, Hon'Ble

For Appellant: Shri Jain DixitFor Respondent: Shri Mehul Jain
Section 132Section 133(6)Section 139Section 143Section 143(2)Section 143(3)Section 148Section 154

…s in the original assessment and new facts have emerged subsequent to the assessment u/s 143(3) of the Act. 6.3.9 It has also been held by the Hon'ble High Court of Bombay in the case of Dr. Amin's Pathology Laboratory vs. P.N. Prasad, Joint CIT & Ors. (2001) 252 ITR 673 that mere production of books of accounts, balance-sheet and P&L account will not necessarily amount to disclosure necessary for purpose of Exp.1 to sec.147 "Under Expln. 1 to the proviso, mere production of account books from which material evidence could have been discovered by the AO will not necessarily amount to disclosure within the meaning…

ARVIND HANJARIMAL JAIN,MUMBAI vs. ASST CIT 31 (2), MUMBAI

In the result, all the appeals filed by the assessee are allowed

ITA 267/MUM/2020[2009-10]Status: DisposedITAT Mumbai29 Mar 2022AY 2009-10

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Amarjit Singh, Hon'Ble

For Appellant: Shri Jain DixitFor Respondent: Shri Mehul Jain
Section 132Section 133(6)Section 139Section 143Section 143(2)Section 143(3)Section 148Section 154

…s in the original assessment and new facts have emerged subsequent to the assessment u/s 143(3) of the Act. 6.3.9 It has also been held by the Hon'ble High Court of Bombay in the case of Dr. Amin's Pathology Laboratory vs. P.N. Prasad, Joint CIT & Ors. (2001) 252 ITR 673 that mere production of books of accounts, balance-sheet and P&L account will not necessarily amount to disclosure necessary for purpose of Exp.1 to sec.147 "Under Expln. 1 to the proviso, mere production of account books from which material evidence could have been discovered by the AO will not necessarily amount to disclosure within the meaning…

GAURER & WEIL (INDIA) LTD,MUMBAI vs. ACIT 9(1), MUMBAI

ITA 384/MUM/2017[2008-09]Status: DisposedITAT Mumbai30 Oct 2019AY 2008-09

Bench: Shri S. Rifaur Rahman, Am & Shri Ram Lal Negi, Jm आयकरअपीलसं./ I.T.A. No. 384/Mum/2017 (निर्धारणवर्ा / Assessment Year: 2008-09)

For Appellant: Shri Nitesh Joshi / ShriFor Respondent: Shri V. Vinod kumar, DR
Section 142(1)Section 143(2)Section 143(3)Section 147Section 148Section 433Section 43B

…stinguishable on facts, that the issuance of notice u/s. 148 was entirely based on the appellant's failure to show his income/loss correctly under a proper head. Relying upon the cases of Raymond Wollen Mills Ltd (236 ITR 34), Dr. Amin’s Pathology Laboratory (252 ITR 673); and Chettinad Corporation Ltd (200 ITR 320) it is held that the re- opening u/s. 147 r.w.s. 148 by the A.O. was justified. Accordingly these grounds of appeal are dismissed. 7. Aggrieved by the order of Ld. CIT(A), assessee preferred the appeal before us on the ground mentioned herein below:- 1. The learned Commissioner of Income-tax (Appeals…

STERLING JEWELS PVT. LTD.,MUMBAI vs. ACIT 5(3)(2), MUMBAI

In the result, appeal filed by the assessee for AY 2009-10 is dismissed

ITA 6154/MUM/2016[2009-10]Status: DisposedITAT Mumbai03 Oct 2019AY 2009-10

Bench: Shri G. Manjunatha & Shri Ram Lal Negiita No.6154, 6155, 6156, 6157 & 6158/Mum/2016 (Assessment Years: 2009-10, 2010-11, 2011-12, 2012-13 & 2013-14) Sterling Jewels Pvt.Ltd. Vs. Acit-5(3)(2) 208, A-Z Industrial Estate 460, Aaykar Bhawan Ganpatrao Kadam Marg M.K.Road, Churchgate Lower Parel (W) Mumbai-400 020 Mumbai-400 013 Pan/Gir No.Aajcs3316D (Appellant) .. (Respondent)

Section 143(1)Section 143(3)Section 147Section 69C

…rpn. Ltd. AY 2006-07 (ITA NO.66/11-12/LTU(A) dated 08.01.2013 relying on the High Court of Delhi in the case of Consolidated Photo and Finvest Ltd v. ACIT (281 ITR 394) (2006) and High Court of Mumbai in the case of Dr. Amir’s Pathological Laboratory v. JCIT (252 ITR 673) has held that mere production of books of account, balance-sheet and profit and loss account will not necessarily amount to disclosure necessary for Explanation 1 of Sec 147. (vii) High Court of Delhi n the case of Honda Siel Power Products Ltd v. DCIT (197 taxman 415)(2011) has held that merely because the material lies embedded in the material…

TANAYA GEMS & JEWELLERY EXPORTS LTD,MUMBAI vs. DCIT 5(3)(2), MUMBAI

Accordingly confirm the addition. The ground is dismissed

ITA 3196/MUM/2017[2007-08]Status: DisposedITAT Mumbai24 Jun 2019AY 2007-08

Bench: Hon’Ble Sh. Sandeep Gosain, Jm & Hon’Ble Sh. G. Manjunatha, Am आयकरअपीलसं./ I.T.A. No. 3196/Mum/2017 (निर्धारणवर्ा / Assessment Year: 2007-08)

For Appellant: NoneFor Respondent: Shri D. G. Pansari, DR
Section 143(3)Section 234Section 234ASection 271Section 271(1)Section 68

…rpn. Ltd A.Y. 2006-07 (ITA No.66/11-12/LTU(A) dated 08.01.2013 relying on the High Court of Delhi in the case of Consolidated Photo and Finvest Ltd v. ACIT (281 ITR 394) (2006) and High Court of Mumbai in the case of Dr.Amir's Pathological Laboratory v. JCIT (252 ITR 673) has held that mere production of books of account, balance-sheet and profit and loss account will not necessarily amount to disclosure necessary for Explanation 1 of Sec 147. (vi) High Court of Delhi in the case of Honda Siel Power Products Ltd v. DCIT (197 taxman 15) (2011) has held that merely because the material lies embedded in the material…

CAPRI GLOBAL ADVISORY SERVICES P. LTD,MUMBAI vs. DCIT 1(1)(1), MUMBAI

ITA 170/MUM/2017[2009-10]Status: DisposedITAT Mumbai10 Apr 2019AY 2009-10

Bench: Hon’Ble Shri Mahavir Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Jitendra Jain/Mahesh Rajora-Ld.ARsFor Respondent: Abhi Rama Kartikeyan - Ld.DR
Section 143(3)Section 147Section 147rSection 148Section 68

…ssee failed to prove the creditworthiness of the investor and genuineness of the transactions. Reliance has been placed on following judicial pronouncement to buttress the submissions: - i) Hon’ble Bombay High Court in Dr. Amin’s Pathology Laboratory Vs JCIT [252 ITR 673] 5.1 We have carefully heard the rival submissions and perused relevant material on record. Since the assessee’s appeal contest the very jurisdiction assumed by Ld. Assessing Officer to reopen the assessment and goes to the root of the matter, we take up the same first. The undisputed position that emerges is that AY under appeal is AY 2009-10 an…

ASSISTANT COMMISSIONER OF INCOME TAX 23(1), MUMBAI vs. CALVIN PROPERTIES, MUMBAI

ITA 6561/MUM/2017[2011-12]Status: DisposedITAT Mumbai03 Apr 2019AY 2011-12

Bench: Hon’Ble Sh. Sandeep Gosain, Jm & Hon’Ble Sh. N. K. Pradhan, Am आयकरअपीलसं./ I.T.A. No. 6561, 6562 & 6564/Mum/2017 (निर्धारणवर्ा / Assessment Year: 2011-12, 2012-13 & 2013-14)

For Appellant: Shri Abi Rama KarthikeyanFor Respondent: Shri Rajiv Khandelwal, AR
Section 143(1)Section 148Section 68

…rpn. Ltd A.Y. 2006-07 (ITA No.66/11-12/LTU(A) dated 08.01.2013 relying on the High Court of Delhi in the case of Consolidated Photo and Finvest Ltd v. ACIT (281 ITR 394) (2006) and.High Court of Mumbai in the case of Dr.Amir's Pathological Laboratory v. JCIT (252 ITR 673) has held that mere production of books of account, balance-sheet^nd profit and loss account will not necessarily amount to disclosure necessary for Explanation 1 of Sec 147. (vii) High Court of Delhi in the case of Honda Siel Power Products Ltd v. DCIT (197 taxman 415) (2011) has held that merely because the material lies embedded in the materia…

ITO 13(3)(3), MUMBAI vs. VULVAN TRADERS P. LTD, MUMBAI

ITA 4137/MUM/2015[2008-09]Status: DisposedITAT Mumbai30 Jan 2019AY 2008-09

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Years: 2008-09 Income Tax Officer-13(3)(3), M/S Vulvan Traders, 805, Room No.227,02Nd Floor, A Wingh, Corporate Avenue, बनाम/ Aayakar Bhavan, Sonawala Raod, Vs. M. K. Road, Goregaon East, Mumbai-400020 Mumbai-400063 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No.Aaacv1603K Assessment Years: 2008-09 M/S Vulvan Traders, 805, Income Tax Officer-13(3)(3), A Wingh, Corporate Room No.227,02Nd Floor, बनाम/ Avenue, Sonawala Raod, Aayakar Bhavan, Vs. Goregaon East, M. K. Road, Mumbai-400063 Mumbai-400020 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No.Aaacv1603K

Section 143(1)Section 147Section 148

…believe”. That reason has to be a reason of a prudent person which should be fair and not necessarily due to failure of the assessee to disclose fully and partially some material facts relevant for assessment (Dr. Amin’s Pathology Laboratory vs JCIT (2001) 252 ITR 673, 682 (Bom.) Identical ratio was laid down by Hon’ble Delhi High court in United Electrical Company Pvt. Ltd. vs CIT (2002) 258 ITR 317, 322 (Del.) and Prafull Chunnilal Patel vs ACIT 236 ITR 832, 838 (Guj.). The essential requirement for initiating reassessment proceeding u/s 147 r.w.s 148 of the Act is that the ld. Assessing Officer must hav…

ACIT NON CORP CIRCLE 1 (1) FORMERLY KNOWN AS BUSINESS CIRCLE 1, CHENNAI vs. M/S DEOLITE HASKINS & SELLS, CHENNAI

ITA 2580/CHNY/2017[2014-15]Status: DisposedITAT Chennai06 Dec 2018AY 2014-15

Bench: Shri Joginder Singh & Shri A.Mohan Alankamony

For Appellant: Mr.AR.V.Sreenivasan,JCIT,D.RFor Respondent: Mr.S.P.Chidambaram,Advocate
Section 143(3)Section 37(1)

….O.Nos.47to 49/Chny/2018 M/s.Deloittee Haskins & Sells person which should be fair and not necessarily due to failure of the assessee to disclose fully and partially some material facts relevant for assessment (Dr. Amin’s Pathology Laboratory vs JCIT (2001) 252 ITR 673, 682 (Bom.) Identical ratio was laid down by Hon’ble Delhi High court in United Electrical Company Pvt. Ltd. vs CIT (2002) 258 ITR 317, 322 (Del.) and Prafull Chunnilal Patel vs ACIT 236 ITR 832, 838 (Guj.). The essential requirement for initiating reassessment proceeding u/s 147 r.w.s 148 of the Act is that the ld. Assessing Officer must have…

ACIT NON CORP CIRCLE 1 (1) FORMERLY KNOWN AS BUSINESS CIRCLE 1, CHENNAI vs. M/S DEOLITE HASKINS & SELLS, CHENNAI

ITA 2579/CHNY/2017[2013-14]Status: DisposedITAT Chennai06 Dec 2018AY 2013-14

Bench: Shri Joginder Singh & Shri A.Mohan Alankamony

For Appellant: Mr.AR.V.Sreenivasan,JCIT,D.RFor Respondent: Mr.S.P.Chidambaram,Advocate
Section 143(3)Section 37(1)

….O.Nos.47to 49/Chny/2018 M/s.Deloittee Haskins & Sells person which should be fair and not necessarily due to failure of the assessee to disclose fully and partially some material facts relevant for assessment (Dr. Amin’s Pathology Laboratory vs JCIT (2001) 252 ITR 673, 682 (Bom.) Identical ratio was laid down by Hon’ble Delhi High court in United Electrical Company Pvt. Ltd. vs CIT (2002) 258 ITR 317, 322 (Del.) and Prafull Chunnilal Patel vs ACIT 236 ITR 832, 838 (Guj.). The essential requirement for initiating reassessment proceeding u/s 147 r.w.s 148 of the Act is that the ld. Assessing Officer must have…

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