Dy. CIT v. Zuari Estate Development and Investment Co. Ltd.

373 ITR 661Supreme Court of India2015#1899 most cited

What is Dy. CIT v. Zuari Estate Development and Investment Co. Ltd. authority for?

Reopening of assessment beyond four years under Section 147 requires strict satisfaction of conditions precedent, including fresh tangible material, and cannot be based on a mere change of opinion from the original assessment. Further, debatable or interpretational issues cannot be adjusted during processing under Section 143(1).

61

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2026.

Also referred to as

Dy. CIT v. Zuari Estate Development · Zuari Estate Development · reassessment beyond four years · Section 147 first proviso · change of opinion · tangible material for reopening · Section 143(1) processing scope · debatable interpretational issues 143(1)(a) · Kelvinator principle · charitable trusts Section 11

Also reported as

63 Taxmann.com 177236 Taxmann 1

Sections most often in play

Section 11Section 11(5)Section 12ASection 13Section 143(1)Section 143(1)(a)(ii)Section 154Section 80G

Issues it is cited on

first proviso to section 147within four yearsfresh tangible materialsection 55kelvinatorindexed cost of acquisitionlive linkregular assessmentdate of transferchange of opiniontangible materialsection 143(1)(a)

Judgments citing Dy. CIT v. Zuari Estate Development and Investment Co. Ltd.

INCOMETAX OFFICER EXEMPTIONS WARD, TIRUNELVELI vs. THE CHRISTIAN BUSINESSMEN EDUCATIONAL FELLOWSHIP, KOVILPATTI

In the result, the appeal filed by the Revenue is dismissed

ITA 2395/CHNY/2025[2019-20]Status: DisposedITAT Chennai19 Jan 2026AY 2019-20

Bench: Hon’Ble Shri Manu Kumar Giri & Shri S.R. Raghunathaआयकर अपील सं./ Ita No.2395/Chny/2025 "नधा"रण वष" /Assessment Year: 2019-20 The Income Tax Officer, The Christian Businessmen Exemptions Ward Vs. Educational Fellowship, Nellai City Centre, Rahmath Nagar, No.46, Alwar Street, Tiruchendur Road, Kovilpatti, Tirunelvali, Tamil Nadu-628501 Tamil Nadu-627011 [Pan: Aacat2359N] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Mr.C.Sivakumar, Addl.Cit ""यथ" क" ओर से /Respondent By : Mr.R. Viswanthan, Ca सुनवाई क" तार"ख/Date Of Hearing : 07.01.2026 घोषणा क" तार"ख /Date Of Pronouncement : 19.01.2026

For Appellant: Mr.C.Sivakumar, Addl.CITFor Respondent: Mr.R. Viswanthan, CA
Section 11Section 12ASection 143(1)Section 143(1)(a)Section 154Section 80G

…ation of application of income, which necessarily requires examination of facts. The scope of adjustment under section 143(1) is limited to prima facie and apparent errors. The Hon’ble Supreme Court in DCIT v. Zuari Estate Development and Investment Co. Ltd. (373 ITR 661) has clearly held that no debatable or interpretational issue can be adjudicated while processing a return under section 143(1). In the present case, the disallowance of the entire revenue expenditure on the ground of inconsistency between Schedule TI and Schedule ER is not a mere arithmetical or clerical error. It directly involves examination o…

HARDAYAL MILK PRODUCTS PRIVATE LIMITED,SHIKOHABAD vs. DCIT, CIRCLE-2(2)(1), FIROZABAD, FIROZABAD

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

ITA 344/AGR/2025[2013-14]Status: DisposedITAT Agra29 Dec 2025AY 2013-14

Bench: : Shri S. Rifaur Rahman & Shri Sunil Kumar Singh

Section 143(3)Section 145(3)Section 147Section 148Section 151Section 250Section 68

…147 of the Act. Accordingly, the entire reassessment proceedings are void ab initio and liable to be quashed. 2.11 That reliance can fruitfully be made on the following judicial precedents: (a). DCIT v. Zuari Estate Development and Investment Co. Ltd. (2014) 373 ITR 661 (SC), whereinHon’ble Apex Court held that the condition precedent for reopening beyond four years must be strictly satisfied; otherwise, the notice is void. (b). Sutra Ventures Pvt Ltd v UOI (2019) 111 Taxmann.com 442 (Bom.)(HC), in which Hon’ble Bombay High Court held that theassessee had produced all material such as acknowledgement of return,…

HARDAYAL MILK PRODUCTS PRIVATE LIMITED,SHIKOHABAD vs. DCIT, CIRCLE-2(2)(1), FIROZABAD, FIROZABAD

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

ITA 343/AGR/2025[2013-14]Status: DisposedITAT Agra29 Dec 2025AY 2013-14

Bench: : Shri S. Rifaur Rahman & Shri Sunil Kumar Singh

Section 143(3)Section 145(3)Section 147Section 148Section 151Section 250Section 68

…147 of the Act. Accordingly, the entire reassessment proceedings are void ab initio and liable to be quashed. 2.11 That reliance can fruitfully be made on the following judicial precedents: (a). DCIT v. Zuari Estate Development and Investment Co. Ltd. (2014) 373 ITR 661 (SC), whereinHon’ble Apex Court held that the condition precedent for reopening beyond four years must be strictly satisfied; otherwise, the notice is void. (b). Sutra Ventures Pvt Ltd v UOI (2019) 111 Taxmann.com 442 (Bom.)(HC), in which Hon’ble Bombay High Court held that theassessee had produced all material such as acknowledgement of return,…

CHEYUR RAMAKRISHNAN,CHENNAI vs. ITO, BUSINESS WARD - 2(3), CHENNAI

In the result, the appeal of the assessee in ITA No

ITA 334/CHNY/2024[2007-08]Status: DisposedITAT Chennai27 Aug 2024AY 2007-08

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.334/Chny/2024. (िनधा"रणवष" / Assessment Year: 2007-2008) Cheyur Ramakrishnan Rajkumar, Vs. The Income Tax Officer, No.7/4, Meenakshi P.S Business Ward Ii(3) Sivasamy Road, Chennai. Mylapore, Chennai 600 004. [Pan: Accpr 4434P] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri. R. Subramanian, C.A., ""यथ" क" ओर से /Respondent By : Shri. Arv Srinivasan, Irs, Addl.Cit. सुनवाई क" तार"ख/Date Of Hearing : 19.06.2024 घोषणा क" तार"ख /Date Of Pronouncement : 27.08.2024 आदेश / O R D E R Per Manu Kumar Giri ()

For Appellant: Shri. R. Subramanian, C.AFor Respondent: Shri. ARV Srinivasan, IRS, Addl.CIT
Section 143(1)Section 143(3)Section 147Section 148Section 151Section 2(14)Section 54B

…as laid down by the Honourable Supreme Court in the cases of "ACIT -Vs- Rajesh Jhaveri Stock Brokers P.Ltd [2007] 291 ITR 500 (SC)", "CIT- Vs-Kelvinator India Ltd (2010) 320 ITR 561 (SC)" and "Income-tax v. Zuari Estate Development &Investment Co.Ltd. (2015) 373 ITR 661 (SC)"..... Para 8 "....In the instant case, it is not in dispute that reopening is based upon the return of income filed by the assessee at the first instance. There is no allegation against the assessee that there was failure on the part of the assessee to make a true disclosure, nor the assessing officer had relied on any tangible material, whi…

KISANMITRA WAREHOUSING PRIVATE LIMITED ,LATUR vs. ASST. DIRECTOR OF INCOME TAX, CPC, BENGALURU , BENGALURU

In the result, the appeal filed by the assessee is dismissed

ITA 359/PUN/2024[2021-22]Status: DisposedITAT Pune12 Jul 2024AY 2021-22

Bench: Shri Inturi Rama Rao & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.358 & 359/Pun/2024 िनधा"रण वष" /Assessment Years : 2020-21 & 2021-22 Kisanmitra Warehousing Private Limited, Vs. Adit, Cpc, Plot No.B-113, 114, 115, 117, Bengaluru Additional Midc, Latur, Maharashtra 413 531 Pan : Aaeck0739A Appellant Respondent

For Appellant: Shri Subham RathiFor Respondent: Shri Ramnath P. Murkunde
Section 143Section 143(1)Section 44ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.358 & 359/PUN/2024 िनधा"रण वष" /Assessment Years : 2020-21 & 2021-22 Kisanmitra Warehousing Private Limited, Vs. ADIT, CPC, Plot No.B-113, 114, 115, 117, Bengaluru Additional MIDC, Latur, Maharashtra 413 531 PAN : AAECK0739A Appellant Respondent Assessee by : Shri Subham Rathi Revenue by : Shri Ramnath P. Murkunde Date of hearing : 11.07.2024 Date of pronouncement : 12.07.2024 आदेश / ORDER आदेश आदेश आदेश PER INTURI RAMA RAO, AM: These are the…

KISANMITRA WAREHOUSING PRIVATE LIMITED,LATUR vs. ASST. DIRECTOR OF INCOME TAX, CPC, BENGALURU, BENGALURU

In the result, the appeal filed by the assessee is dismissed

ITA 358/PUN/2024[2020-21]Status: DisposedITAT Pune12 Jul 2024AY 2020-21

Bench: Shri Inturi Rama Rao & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.358 & 359/Pun/2024 िनधा"रण वष" /Assessment Years : 2020-21 & 2021-22 Kisanmitra Warehousing Private Limited, Vs. Adit, Cpc, Plot No.B-113, 114, 115, 117, Bengaluru Additional Midc, Latur, Maharashtra 413 531 Pan : Aaeck0739A Appellant Respondent

For Appellant: Shri Subham RathiFor Respondent: Shri Ramnath P. Murkunde
Section 143Section 143(1)Section 44ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.358 & 359/PUN/2024 िनधा"रण वष" /Assessment Years : 2020-21 & 2021-22 Kisanmitra Warehousing Private Limited, Vs. ADIT, CPC, Plot No.B-113, 114, 115, 117, Bengaluru Additional MIDC, Latur, Maharashtra 413 531 PAN : AAECK0739A Appellant Respondent Assessee by : Shri Subham Rathi Revenue by : Shri Ramnath P. Murkunde Date of hearing : 11.07.2024 Date of pronouncement : 12.07.2024 आदेश / ORDER आदेश आदेश आदेश PER INTURI RAMA RAO, AM: These are the…

DCIT, CC-2, JAIPUR vs. M/S. ROYAL JEWELLERS, JAIPUR

In the result, appeals of the revenue stands dismissed

ITA 173/JPR/2020[2013-14]Status: DisposedITAT Jaipur07 Jun 2023AY 2013-14

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. Manish Agarwal (CA)For Respondent: Sh. Sanjay Dhariwal (CIT) &
Section 143Section 143(3)Section 153ASection 158B

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBkSM+ deys'k t;arHkkbZ] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA Nos. 171 to 173/JP/2020 fu/kZkj.k o"kZ@Assessment Years : 2011-12 to 2013-14 cuke The Dy. Commissioner of Income- M/s Royal Jewellers, Vs. tax, 1756, Telipara, Chaura Central Circle-02, Jaipur Rasta, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAEFR 6642 P vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh…

DCIT, CC-2, JAIPUR vs. M/S. ROYAL JEWELLERS, JAIPUR

In the result, appeals of the revenue stands dismissed

ITA 172/JPR/2020[2012-13]Status: DisposedITAT Jaipur07 Jun 2023AY 2012-13

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. Manish Agarwal (CA)For Respondent: Sh. Sanjay Dhariwal (CIT) &
Section 143Section 143(3)Section 153ASection 158B

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBkSM+ deys'k t;arHkkbZ] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA Nos. 171 to 173/JP/2020 fu/kZkj.k o"kZ@Assessment Years : 2011-12 to 2013-14 cuke The Dy. Commissioner of Income- M/s Royal Jewellers, Vs. tax, 1756, Telipara, Chaura Central Circle-02, Jaipur Rasta, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAEFR 6642 P vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh…

DCIT, CC-2, JAIPUR vs. M/S. ROYAL JEWELLERS, JAIPUR

In the result, appeals of the revenue stands dismissed

ITA 171/JPR/2020[2011-12]Status: DisposedITAT Jaipur07 Jun 2023AY 2011-12

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. Manish Agarwal (CA)For Respondent: Sh. Sanjay Dhariwal (CIT) &
Section 143Section 143(3)Section 153ASection 158B

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBkSM+ deys'k t;arHkkbZ] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA Nos. 171 to 173/JP/2020 fu/kZkj.k o"kZ@Assessment Years : 2011-12 to 2013-14 cuke The Dy. Commissioner of Income- M/s Royal Jewellers, Vs. tax, 1756, Telipara, Chaura Central Circle-02, Jaipur Rasta, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAEFR 6642 P vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh…

M/S. GLOBAL CRICKET CORPORATION PTE. LTD.,MUMBAI vs. DDIT IT-3(1), MUMBAI

Appeal of the Revenue is dismissed, and cross-objection by the Assessee are disposed off as infructuous

ITA 1510/MUM/2009[2003-2004]Status: DisposedITAT Mumbai14 Dec 2022AY 2003-2004
Section 143(1)Section 143(3)Section 147

…ssessment year. The Assessing Officer is not precluded from reopening the assessment of an earlier year made on the basis of fresh 12 ACIT vs. Rajesh Jhaveri Stock Brokers Pvt. Ltd. (2007) 291 ITR 500 (SC) and DCIT vs. Zuari Estate Development and Investment 373 ITR 661 (SC) 89 ITA. No. 3135 & 3130/Mum/2006 & CO No. 324/Mum/2006 ITA No. 1510 & 1444/Mum/2009 & CO No. 160/Mum/2009 Assessment Years: 2002-03 & 2003-04 material in the course of assessment proceedings of a subsequent year13. 10.9. The return of income for the Assessment Year 2003-04 was merely process under Section 143(1) of the Act. The income tax…

M/S. GLOBAL CRICKET CORPORATION PTE. LTD.,MUMBAI vs. ADIT (INT. TAXATION) - 3(1), MUMBAI

Appeal of the Revenue is dismissed, and cross-objection by the Assessee are disposed off as infructuous

ITA 3135/MUM/2006[2002-2003]Status: DisposedITAT Mumbai14 Dec 2022AY 2002-2003
Section 143(1)Section 143(3)Section 147

…ssessment year. The Assessing Officer is not precluded from reopening the assessment of an earlier year made on the basis of fresh 12 ACIT vs. Rajesh Jhaveri Stock Brokers Pvt. Ltd. (2007) 291 ITR 500 (SC) and DCIT vs. Zuari Estate Development and Investment 373 ITR 661 (SC) 89 ITA. No. 3135 & 3130/Mum/2006 & CO No. 324/Mum/2006 ITA No. 1510 & 1444/Mum/2009 & CO No. 160/Mum/2009 Assessment Years: 2002-03 & 2003-04 material in the course of assessment proceedings of a subsequent year13. 10.9. The return of income for the Assessment Year 2003-04 was merely process under Section 143(1) of the Act. The income tax…

ADIT (IT)-3(1), MUMBAI vs. M/S. GLOBAL CRICKET CORPORATION PTE. LTD., MUMBAI

Appeal of the Revenue is dismissed, and cross-objection by the Assessee are disposed off as infructuous

ITA 3130/MUM/2006[2002-2003]Status: DisposedITAT Mumbai14 Dec 2022AY 2002-2003
Section 143(1)Section 143(3)Section 147

…ssessment year. The Assessing Officer is not precluded from reopening the assessment of an earlier year made on the basis of fresh 12 ACIT vs. Rajesh Jhaveri Stock Brokers Pvt. Ltd. (2007) 291 ITR 500 (SC) and DCIT vs. Zuari Estate Development and Investment 373 ITR 661 (SC) 89 ITA. No. 3135 & 3130/Mum/2006 & CO No. 324/Mum/2006 ITA No. 1510 & 1444/Mum/2009 & CO No. 160/Mum/2009 Assessment Years: 2002-03 & 2003-04 material in the course of assessment proceedings of a subsequent year13. 10.9. The return of income for the Assessment Year 2003-04 was merely process under Section 143(1) of the Act. The income tax…

ACIT, CC-2, JAIPUR, JAIPUR vs. MAHENDRA SINGH RATNAWAT, JAIPUR

In the result, the appeals of the Revenue are dismissed and

ITA 31/JPR/2022[2016-17]Status: DisposedITAT Jaipur18 Oct 2022AY 2016-17
For Appellant: Shri S.R. Sharma (C.A.) &For Respondent: Shri Sanjay Dhariwal (CIT) fu/kZkfjrh dh vksj ls@
Section 143Section 153ASection 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR MkWa- ,l-lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 30 & 31/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2015-16 & 2016-17 cuke The Asstt. Commissioner of Sh. Mahendra Singh Ratnawat Income-tax, Vs. 53, Golimar Garden, Sahkar Central Circle-2, Marg, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AFBPR 0768 Q vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA. No. 322 &…

ACIT, CC-2, JAIPUR, JAIPUR vs. MAHENDRA SINGH RATNAWAT, JAIPUR

In the result, the appeals of the Revenue are dismissed and

ITA 30/JPR/2022[2015-16]Status: DisposedITAT Jaipur18 Oct 2022AY 2015-16
For Appellant: Shri S.R. Sharma (C.A.) &For Respondent: Shri Sanjay Dhariwal (CIT) fu/kZkfjrh dh vksj ls@
Section 143Section 153ASection 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR MkWa- ,l-lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 30 & 31/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2015-16 & 2016-17 cuke The Asstt. Commissioner of Sh. Mahendra Singh Ratnawat Income-tax, Vs. 53, Golimar Garden, Sahkar Central Circle-2, Marg, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AFBPR 0768 Q vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA. No. 322 &…

ACIT, JAIPUR vs. RATAN KANWAR RATNAWAT, JAIPUR

In the result, the appeals of the Revenue are dismissed and

ITA 323/JPR/2021[2013-14]Status: DisposedITAT Jaipur18 Oct 2022AY 2013-14
For Appellant: Shri S.R. Sharma (C.A.) &For Respondent: Shri Sanjay Dhariwal (CIT) fu/kZkfjrh dh vksj ls@
Section 143Section 153ASection 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR MkWa- ,l-lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 30 & 31/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2015-16 & 2016-17 cuke The Asstt. Commissioner of Sh. Mahendra Singh Ratnawat Income-tax, Vs. 53, Golimar Garden, Sahkar Central Circle-2, Marg, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AFBPR 0768 Q vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA. No. 322 &…

ACIT, JAIPUR vs. RATAN KANWAR RATNAWAT, JAIPUR

In the result, the appeals of the Revenue are dismissed and

ITA 322/JPR/2021[2012-13]Status: DisposedITAT Jaipur18 Oct 2022AY 2012-13
For Appellant: Shri S.R. Sharma (C.A.) &For Respondent: Shri Sanjay Dhariwal (CIT) fu/kZkfjrh dh vksj ls@
Section 143Section 153ASection 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR MkWa- ,l-lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 30 & 31/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2015-16 & 2016-17 cuke The Asstt. Commissioner of Sh. Mahendra Singh Ratnawat Income-tax, Vs. 53, Golimar Garden, Sahkar Central Circle-2, Marg, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AFBPR 0768 Q vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA. No. 322 &…

HITESH CHHATWAL,MUMBAI vs. DCIT CC -5(4), MUMBAI

In the result, the appeals of the assessee are allowed while for the appeal of the revenue are dismissed

ITA 6418/MUM/2019[2011-12]Status: DisposedITAT Mumbai24 Jun 2022AY 2011-12

Bench: Shri Pavan Kumar Gadale & Shri Amarjit Singh

For Appellant: Mani JainFor Respondent: Vinay Sinha
Section 54F

…essment by examining the very return/documents accompanying the return. Refer Indulata Rangwala vs DCIT (2016) 286 CTR (Del) 474, CIT vs Rajesh Jhaveri Stock Brokers P. Ltd. (2007) 291 ITR 500(SC), DCIT vs Zuari Estate Development & Investment Co. Ltd. (2015) 373 ITR 661(SC). 4.9. When no finding either positive or negative is arrived at during the course of original assessment proceedings, there is no question of change of opinionrefer ~ A.L.A. Firm vs. CIT 102 ITR 622 (Madras), Ess Kay Engineering Company (P) Ltd. vs. CIT 247 ITR 818 (SC) and EMA India Ltd. vs. ACIT (30 DTR 82) (Allahabad). Assessment u/s 143(…

M/S. SATYAM REALTORS P. LTD.,MUMBAI vs. DY CIT CC-5(4)DY CIT CC-5(4), MUMBAI

In the result, appeal by the assessee stands partly allowed

ITA 552/MUM/2021[2013-14]Status: DisposedITAT Mumbai25 Mar 2022AY 2013-14

Bench: Shri Shamim Yahya

Section 147Section 148Section 234B

…ssment by examining the very return/documents accompanying the return. Refer Indulata Rangwala vs DCIT (2016) 286 CTR (Del) 474, CIT vs Rajesh Jhaveri Stock Brokers P. Ltd. (2007) 291 ITR 500(SC), DCIT vs Zuari Estate Development 6s Investment Co. Ltd. (2015) 373 ITR 661(SC). The assessing officer noted that in the original assessment order, the assessing officer did not notice that "Malad Property" was shown as stock-in-trade at Rs 4,36,77,204/- but no income was offered under "Income from House property". Even when an income liable to tax has escaped assessment in the original assessment proceedings due to ove…

JT. CIT (OSD)CC-4(2), MUMBAI vs. M/S. AVACADO PROPERTIES AND TRADING (INDIA) P. LTD., MUMBAI

ITA 547/MUM/2021[2015-16]Status: DisposedITAT Mumbai22 Mar 2022AY 2015-16

Bench: Shri M. Balaganesh & Shri Kuldip Singh

For Appellant: Shri Madhur Agrawal, A.RFor Respondent: Shri Shekhar L. Gajbhiye, D.R
Section 115JSection 132Section 139(5)Section 143(2)Section 143(3)Section 14ASection 153ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “A”, MUMBAI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI KULDIP SINGH, JUDICIAL MEMBER ITA Nos.547 & 548/M/2021 Assessment Years: 2015-16 & 2016-17 Jt. Commissioner of Income M/s. Avacado Properties and Tax (OSD), Trading (India) Pvt. Ltd., Central Circle-4(2), S.No.1406, A/18, Room No.1918, 19th Floor, Vs. Paradigm Building, Air India Building, Link Road, Nariman Point, Mindspace, Mumbai-400 021 Mumbai – 400064 PAN: AADCA9413F (Appellant) (Respondent) Present for: Assessee by : Shri Madhur Agrawal, A.R. Revenue by : Shri Shekhar L. Gajbhiye, D.R. Dat…

DY CIT CC-7(4), MUMBAI vs. SMT. ANJANA MODI, MUMBAI

In the result, appeal of the Revenue is dismissed

ITA 541/MUM/2021[2012-13]Status: DisposedITAT Mumbai16 Feb 2022AY 2012-13
Section 132Section 139Section 143(1)Section 143(2)Section 143(3)Section 153ASection 69C

…assessment at all. Reliance in this regard was placed by the ld. DR on the decision of the Hon’ble Supreme Court in the case of Rajesh Jhaveri Stock Brokers reported in 291 ITR 500 and in the case of Zuari Estate Development & Investment Co. Ltd., reported in 63 Taxmann.com 177 (SC). We find that these decisions were rendered in the context of re-assessment proceedings u/s.147 of the Act and hence, not applicable in search assessment proceedings as is the case before us. The ld. DR by placing reliance on the aforesaid decisions tried to drive home the point that since 143(1) proceedings cannot be termed as an ass…

Showing 1–20 of 61 · Page 1 of 4