Elegent Chemicals Enterprises (P.) Ltd. v. Assistant Commissioner Of Income Tax

271 ITR 56Reported decision#17469 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2020 to 2023.

Issues it is cited on

section 145(1)section 211section 10(1)section 42section 145(2)project completion methodsection 43cjdatrcpercentage completion methodsection 2(47)principal officer

Judgments citing Elegent Chemicals Enterprises (P.) Ltd. v. Assistant Commissioner Of Income Tax

DCIT, New Delhi vs. M/S. Sahara India Power Corporation Ltd., Pune

In the result, the appeal filed by the revenue for the AY 2005-06 in I

ITA 5067/DEL/2013[2005-06]Status: PendingITAT Delhi28 Apr 2023AY 2005-06

Bench: Dr. B.R.R. Kumar & Shri Yogesh Kumar Us

For Appellant: Shri Ajay VohraFor Respondent: Shri Kanv Bali

…Co. (supra). Of course, the petitioner will be entitled to question the reassessment proceedings if initiated on other grounds or reasons as per law.” 76. In the case of Elegent Chemicals Enterprises (P.) Ltd. vs. Assistant Commissioner Of Income Tax, 2004 271 ITR 56 Hyd, the Tribunal, relying on the decision of Hon'ble Andhra Pradesh High Court in the case of A. Pusa Lal, held as under : "The Legislature in its wisdom has given two options to the Assessing Officer to reopen assessments : (a) accepting the return of income by merely processing it under section 143(1) of the Income- tax Act, 1961, without maki…

Sahara India Power Corporation Ltd, Pune vs. DCIT, New Delhi

In the result, the appeal filed by the revenue for the AY 2005-06 in I

ITA 1155/DEL/2009[2004-05]Status: DisposedITAT Delhi28 Apr 2023AY 2004-05

Bench: Dr. B.R.R. Kumar & Shri Yogesh Kumar Us

For Appellant: Shri Ajay VohraFor Respondent: Shri Kanv Bali

…Co. (supra). Of course, the petitioner will be entitled to question the reassessment proceedings if initiated on other grounds or reasons as per law.” 76. In the case of Elegent Chemicals Enterprises (P.) Ltd. vs. Assistant Commissioner Of Income Tax, 2004 271 ITR 56 Hyd, the Tribunal, relying on the decision of Hon'ble Andhra Pradesh High Court in the case of A. Pusa Lal, held as under : "The Legislature in its wisdom has given two options to the Assessing Officer to reopen assessments : (a) accepting the return of income by merely processing it under section 143(1) of the Income- tax Act, 1961, without maki…

Sahara India Power Corporation Ltd., Pune vs. Assistant Commissioner of Income-Tax

In the result, the appeal filed by the revenue for the AY 2005-06 in I

ITA 109/PUN/2007[2003-04]Status: DisposedITAT Delhi28 Apr 2023AY 2003-04

Bench: Dr. B.R.R. Kumar & Shri Yogesh Kumar Us

For Appellant: Shri Ajay VohraFor Respondent: Shri Kanv Bali

…Co. (supra). Of course, the petitioner will be entitled to question the reassessment proceedings if initiated on other grounds or reasons as per law.” 76. In the case of Elegent Chemicals Enterprises (P.) Ltd. vs. Assistant Commissioner Of Income Tax, 2004 271 ITR 56 Hyd, the Tribunal, relying on the decision of Hon'ble Andhra Pradesh High Court in the case of A. Pusa Lal, held as under : "The Legislature in its wisdom has given two options to the Assessing Officer to reopen assessments : (a) accepting the return of income by merely processing it under section 143(1) of the Income- tax Act, 1961, without maki…

ACIT (OSD), Ward - 12(3), Kolkata vs. M/S. Amrabathi Investra Pvt. Ltd., Kolkata

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

ITA 365/KOL/2018[2009-10]Status: DisposedITAT Kolkata12 Jun 2020AY 2009-10

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.231/Kol/2018 ("नधा"रणवष" / Assessment Year:2009-10)

For Appellant: Shri Subash Agarwal, AdvocateFor Respondent: Shri Ram Bilash Meena, CIT
Section 131Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 68

…al by an assesse. RAKESH AGL 225 ITR 496 (DEL) RANCHI HANDLOOM EMPORIUM : 235 ITR 604 x) 246 ITR 173 (Delhi)- Assessing Officer should have reasonable belief that income has escaped assessment conclusive proof of escapement at this stage is not necessary. xi) 271 ITR 56 (Hyderabad) (AT)-Amended provision of 147 provides ample power to the Assessing Officer to start reassessment proceedings when he is of the opinion that income chargeable to tax has escaped assessment. Amrabathi Investra Pvt. Ltd. ITA Nos.231 & 365/Kol/2017 Assessment Year:2009-10 In view of the above discussion ground no. 1 of original ground and…

Amrabathi Investra Pvt. Ltd., Kolkata vs. ITO, Ward - 12(3), Kolkata

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

ITA 231/KOL/2018[2009-10]Status: DisposedITAT Kolkata12 Jun 2020AY 2009-10

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.231/Kol/2018 ("नधा"रणवष" / Assessment Year:2009-10)

For Appellant: Shri Subash Agarwal, AdvocateFor Respondent: Shri Ram Bilash Meena, CIT
Section 131Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 68

…al by an assesse. RAKESH AGL 225 ITR 496 (DEL) RANCHI HANDLOOM EMPORIUM : 235 ITR 604 x) 246 ITR 173 (Delhi)- Assessing Officer should have reasonable belief that income has escaped assessment conclusive proof of escapement at this stage is not necessary. xi) 271 ITR 56 (Hyderabad) (AT)-Amended provision of 147 provides ample power to the Assessing Officer to start reassessment proceedings when he is of the opinion that income chargeable to tax has escaped assessment. Amrabathi Investra Pvt. Ltd. ITA Nos.231 & 365/Kol/2017 Assessment Year:2009-10 In view of the above discussion ground no. 1 of original ground and…