Export Credit Guarantee Corporation of India Ltd. v. Addl. CIT

350 ITR 651High Court2013#1383 most cited

What is Export Credit Guarantee Corporation of India Ltd. v. Addl. CIT authority for?

For reopening an assessment, the Assessing Officer needs a reason to believe that income has escaped assessment, supported by tangible material that is not illusory or conjectural; conclusive proof of escaped income is not required at this stage. Even if the assessee made full disclosure, a complete failure by the Assessing Officer to apply mind during the original assessment can constitute tangible material for reopening.

83

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2026.

Also referred to as

Export Credit Guarantee Corporation v. Addl. CIT · Section 147 reopening · Section 148 reassessment · reason to believe · tangible material · escaped income · conclusive proof not required · Assessing Officer failure to apply mind · mere change of opinion doctrine · reopening assessment test

Also reported as

30 Taxmann.com 211228 Taxmann 28259 CTR 465

Sections most often in play

Section 143(3)Section 147Section 148Section 10(38)Section 115JBSection 14ASection 195Section 37

Issues it is cited on

section 55anav methodfresh tangible materialsection 13(2)dcf methodwithin four yearssection 114approval under section 151full and true disclosurematerial facts necessary for assessmentmere change of opinionsection 56(2)(viib)

Judgments citing Export Credit Guarantee Corporation of India Ltd. v. Addl. CIT

BUSINESS INDIA PUBLICATIONS LIMITED,MUMBAI vs. INCOME TAX OFFICER, MUMBAI

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

ITA 5734/MUM/2024[2011-12]Status: DisposedITAT Mumbai30 Jan 2026AY 2011-12

Bench: Shri Anikesh Banerjee & Shri Makarand Vasant Mahadeokarbusiness India Publications Vs Income Tax Officer Limited. Income Tax Office-3(1)(2) Room 21 Framroz Court, 4Th Floor, No.666 Aayakarbhavan, M.K. Road, Marine Drive, Next To Sea Mumbai-400020 Green Hotel, Maharashtra- 400020 Pan:Aaacb4739Q Appellant Respondent Assessee By : Shri Ravikant S. Pathak, Respondent By : Shri Leyaqat Ali Aafaqui (Sr.Ar)

For Appellant: Shri Ravikant S. PathakFor Respondent: Shri Leyaqat Ali Aafaqui (Sr.AR)
Section 139(1)Section 143(1)Section 143(3)Section 147Section 148Section 151Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND SHRI MAKARAND VASANT MAHADEOKAR, ACCOUNTANT MEMBER Business India Publications vs Income Tax Officer Limited. Income Tax Office-3(1)(2) Room 21 Framroz Court, 4th Floor, No.666 AayakarBhavan, M.K. Road, Marine Drive, Next to Sea Mumbai-400020 Green Hotel, Maharashtra- 400020 PAN:AAACB4739Q APPELLANT RESPONDENT Assessee by : Shri Ravikant S. Pathak, Respondent by : Shri Leyaqat Ali Aafaqui (Sr.AR) Date of hearing : 27/01/2026 Date of pronouncement : 30/01/2026 O R D E R Per: Anikesh Banerjee (JM): The i…

DCIT 3.2.1, MUMBAI vs. THE NEW INDIA ASSURANCE CO LIMITED, MUMBAI

Accordingly, Ground No.1 to 4 raised by the Assessee are allowed

ITA 2830/MUM/2024[2018-19]Status: DisposedITAT Mumbai21 Nov 2025AY 2018-19

Bench: SHRI VIKRAM SINGH YADAV , ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Farooq IraniFor Respondent: Shri Satya Pal Kumar&
Section 115JSection 143(3)Section 147Section 148

…t material before the Court should conclusively prove or establish that income has escaped assessment. We find support for this view in Export Credit Guarantee Corporation of India Ltd. v. Addl. CIT [2013] 30 taxmann.com 211/[2015] 228 Taxman 28 (Mag.)/[2013] 350 ITR 651/259 CTR 465 (Bom.) In Export Credit Guarantee Corporation of India Ltd. (supra), His Lordship Dr. D.Y. Chandrachud (as he then was), has expressed that a reason to believe at the stage of re-opening is all that is relevant. The test to be applied is whether there is tangible material to do so. What is tangible is something which is not illusory,…

DCIT 3.2.1, MUMBAI vs. THE NEW INDIA ASSURANCE CO LIMITED, MUMBAI

Accordingly, Ground No.1 to 4 raised by the Assessee are allowed

ITA 2823/MUM/2024[2019-20]Status: DisposedITAT Mumbai21 Nov 2025AY 2019-20

Bench: SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Farooq IraniFor Respondent: Shri Satya Pal Kumar&
Section 115JSection 143(3)Section 147Section 148

…t material before the Court should conclusively prove or establish that income has escaped assessment. We find support for this view in Export Credit Guarantee Corporation of India Ltd. v. Addl. CIT [2013] 30 taxmann.com 211/[2015] 228 Taxman 28 (Mag.)/[2013] 350 ITR 651/259 CTR 465 (Bom.) In Export Credit Guarantee Corporation of India Ltd. (supra), His Lordship Dr. D.Y. Chandrachud (as he then was), has expressed that a reason to believe at the stage of re-opening is all that is relevant. The test to be applied is whether there is tangible material to do so. What is tangible is something which is not illusory,…

THE NEW INDIA ASSURANCE CO LTD,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 3(2)(2), MUMBAI

Accordingly, Ground No.1 to 4 raised by the Assessee are allowed

ITA 2622/MUM/2024[2018-19]Status: DisposedITAT Mumbai21 Nov 2025AY 2018-19

Bench: SHRI VIKRAM SINGH YADAV , ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Farooq IraniFor Respondent: Shri Satya Pal Kumar&
Section 115JSection 143(3)Section 147Section 148

…t material before the Court should conclusively prove or establish that income has escaped assessment. We find support for this view in Export Credit Guarantee Corporation of India Ltd. v. Addl. CIT [2013] 30 taxmann.com 211/[2015] 228 Taxman 28 (Mag.)/[2013] 350 ITR 651/259 CTR 465 (Bom.) In Export Credit Guarantee Corporation of India Ltd. (supra), His Lordship Dr. D.Y. Chandrachud (as he then was), has expressed that a reason to believe at the stage of re-opening is all that is relevant. The test to be applied is whether there is tangible material to do so. What is tangible is something which is not illusory,…

THE NEW INDIA ASSURANCE CO. LTD ,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 3(2)(2), MUMBAI

Accordingly, Ground No.1 to 4 raised by the Assessee are allowed

ITA 2616/MUM/2024[2012-13]Status: DisposedITAT Mumbai21 Nov 2025AY 2012-13

Bench: SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Farooq IraniFor Respondent: Shri Satya Pal Kumar&
Section 115JSection 143(3)Section 147Section 148

…t material before the Court should conclusively prove or establish that income has escaped assessment. We find support for this view in Export Credit Guarantee Corporation of India Ltd. v. Addl. CIT [2013] 30 taxmann.com 211/[2015] 228 Taxman 28 (Mag.)/[2013] 350 ITR 651/259 CTR 465 (Bom.) In Export Credit Guarantee Corporation of India Ltd. (supra), His Lordship Dr. D.Y. Chandrachud (as he then was), has expressed that a reason to believe at the stage of re-opening is all that is relevant. The test to be applied is whether there is tangible material to do so. What is tangible is something which is not illusory,…

INCOME TAX OFFICER, WARD 43(6), NEW DELHI vs. MUNISH BAJAJ AND SONS HUF, DELHI

ITA 2782/DEL/2023[2010-11]Status: DisposedITAT Delhi30 Jun 2025AY 2010-11

Bench: Ms. Madhumita Roy & Shri Manish Agarwalassessment Year: 2010-11

Section 142(1)Section 143(3)Section 147Section 148Section 73(1)

…a thing to be considered at this stage. 6. Reliance is also placed on the decision of CIT Vs Usha International 348 ITR 485 (Delhi) and Bombay High Court decision on 11th January 2013 in the case of Export Credit Guarantee Corporation of India Ltd Vs Addi CIT 350 ITR 651 (Bom.). To quote extensively from the decision of the Bombay High Court cited supra: Even in absence of assesses failure to disclose material facts where there is complete failure on part of assessing officer to apply his mind during original assessment proceedings to points on which assessment is sought to be reopened, it can be said that there…

CALANCE SOFTWARE PRIVATE LIMITED ,NEW DELHI vs. ACIT, CIRCLE-5(2), NEW DELHI

In the result, the appeal of the assessee is partly allowed

ITA 1441/DEL/2024[2012-13]Status: DisposedITAT Delhi02 Jun 2025AY 2012-13

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwal[Assessment Year : 2012-13] Calance Software Pvt. Ltd., Vs Acit, 14/34 & 36, Dda Shopping Circle-5(2), Complex, Nangalraya, Delhi New Delhi-110046. Pan-Aaccc5176A Appellant Respondent Appellant By Shri Harish Choudhary, Ca, Shri Mohit Choudhary, Ca & Mitika Choudhary, Adv. Respondent By Ms. Suman Malik, Cit Dr Date Of Hearing 02.06.2025 Date Of Pronouncement 02.06.2025 Order

Section 143(3)Section 147Section 250Section 68Section 69C

…ITA No.1441/Del/2024 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “B” BENCH: NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER [Assessment Year : 2012-13] Calance Software Pvt. Ltd., vs ACIT, 14/34 & 36, DDA Shopping Circle-5(2), Complex, Nangalraya, Delhi New Delhi-110046. PAN-AACCC5176A APPELLANT RESPONDENT Appellant by Shri Harish Choudhary, CA, Shri Mohit Choudhary, CA & Mitika Choudhary, Adv. Respondent by Ms. Suman Malik, CIT DR Date of Hearing 02.06.2025 Date of Pronouncement 02.06.2025 ORDER PER MANISH AGARWAL, AM : The present appeal is filed by assess…

M/S ACCORD MEDIPLUS PVT LTD,PUNE vs. INCOME TAX OFFICER, WARD-1(1), PUNE, PUNE

ITA 17/PUN/2024[2018-19]Status: DisposedITAT Pune07 Apr 2025AY 2018-19

Bench: Dr.Manish Borad & Shri Vinay Bhamore

For Appellant: Shri Kishor B. Phadke and Shri Piyush BafnaFor Respondent: Shri Chandra Vijay
Section 1Section 147Section 56(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.13 to 17/PUN/2024 Assessment Years : 2014-15 to 2018-19 M/s. Accord Mediplus Pvt. Ltd., Vs. Income Tax Officer, 702, 7th Floor, Accord IT Park, Ward-1(1), Pune Baner Road, Baner, Pune 411 045, Maharashtra PAN : AAMCA0134C Appellant Respondent Appellant by : Shri Kishor B. Phadke and Shri Piyush Bafna Revenue by : Shri Chandra Vijay Date of hearing : 22.01.2025 Date of pronouncement : 07.04.2025 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEM…

M/S ACCORD MEDIPLUS PVT LTD,PUNE vs. INCOME TAX OFFICER, WARD-1(1), PUNE, PUNE

ITA 16/PUN/2024[2017-18]Status: DisposedITAT Pune07 Apr 2025AY 2017-18

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.13 To 17/Pun/2024

Section 1Section 147Section 56(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.13 to 17/PUN/2024 Assessment Years : 2014-15 to 2018-19 M/s. Accord Mediplus Pvt. Ltd., 702, 7th Floor, Accord IT Park, Baner Road, Baner, Pune 411 045, Maharashtra PAN : AAMCA0134C Appellant Vs. Income Tax Officer, Ward-1(1), Pune Respondent Appellant by Shri Kishor B. Phadke and Shri Piyush Bafna Revenue by Shri Chandra Vijay Date of hearing 22.01.2025 Date of pronouncement 07.04.2025 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEMBER : The capt…

M/S ACCORD MEDIPLUS PVT LTD,PUNE vs. INCOME TAX OFFICER, WARD-1(1), PUNE, PUNE

ITA 15/PUN/2024[2016-17]Status: DisposedITAT Pune07 Apr 2025AY 2016-17

Bench: Dr.Manish Borad & Shri Vinay Bhamore

For Appellant: Shri Kishor B. Phadke and Shri Piyush BafnaFor Respondent: Shri Chandra Vijay
Section 1Section 147Section 56(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.13 to 17/PUN/2024 Assessment Years : 2014-15 to 2018-19 M/s. Accord Mediplus Pvt. Ltd., Vs. Income Tax Officer, 702, 7th Floor, Accord IT Park, Ward-1(1), Pune Baner Road, Baner, Pune 411 045, Maharashtra PAN : AAMCA0134C Appellant Respondent Appellant by : Shri Kishor B. Phadke and Shri Piyush Bafna Revenue by : Shri Chandra Vijay Date of hearing : 22.01.2025 Date of pronouncement : 07.04.2025 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEM…

M/S ACCORD MEDIPLUS PVT LTD,PUNE vs. INCOME TAX OFFICER, WARD-1(1), PUNE, PUNE

ITA 14/PUN/2024[2015-16]Status: DisposedITAT Pune07 Apr 2025AY 2015-16

Bench: Dr.Manish Borad & Shri Vinay Bhamore

For Appellant: Shri Kishor B. Phadke and Shri Piyush BafnaFor Respondent: Shri Chandra Vijay
Section 1Section 147Section 56(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.13 to 17/PUN/2024 Assessment Years : 2014-15 to 2018-19 M/s. Accord Mediplus Pvt. Ltd., Vs. Income Tax Officer, 702, 7th Floor, Accord IT Park, Ward-1(1), Pune Baner Road, Baner, Pune 411 045, Maharashtra PAN : AAMCA0134C Appellant Respondent Appellant by : Shri Kishor B. Phadke and Shri Piyush Bafna Revenue by : Shri Chandra Vijay Date of hearing : 22.01.2025 Date of pronouncement : 07.04.2025 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEM…

M/S ACCORD MEDIPLUS PVT LTD,PUNE vs. INCOME TAX OFFICER, WARD-1(1), PUNE, PUNE

ITA 13/PUN/2024[2014-15]Status: DisposedITAT Pune07 Apr 2025AY 2014-15

Bench: Dr.Manish Borad & Shri Vinay Bhamore

For Appellant: Shri Kishor B. Phadke and Shri Piyush BafnaFor Respondent: Shri Chandra Vijay
Section 1Section 147Section 56(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.13 to 17/PUN/2024 Assessment Years : 2014-15 to 2018-19 M/s. Accord Mediplus Pvt. Ltd., Vs. Income Tax Officer, 702, 7th Floor, Accord IT Park, Ward-1(1), Pune Baner Road, Baner, Pune 411 045, Maharashtra PAN : AAMCA0134C Appellant Respondent Appellant by : Shri Kishor B. Phadke and Shri Piyush Bafna Revenue by : Shri Chandra Vijay Date of hearing : 22.01.2025 Date of pronouncement : 07.04.2025 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEM…

COMMR OF INCOME TAX [TDS], HYDERABAD vs. M/S JAYADARSHINI HOUSING PVT LTD., HYDERABAD

Appeals are hereby dismissed by

ITTA/65/2014HC Telangana26 Mar 2025

Bench: P.SAM KOSHY,NARSING RAO NANDIKONDA

Section 10Section 10ASection 143(3)Section 148Section 260

…esh Jhaveri Stock Brokers (P) Ltd. 9 (iii) (2012) 348 ITR 485 (Delhi) Commissioner of Income Tax-VI vs. Usha International Limited. (iv) (2011) 242 CTR 425 Commissioner of Income Tax & Another vs. Rinku Chakraborthy (v) (2013)350 ITR 651 Export Credit Guarantee Corporation of India Ltd. vs. Additional Commissioner of Income Tax (vi) (2014) 265 CTR 540 Commissioner of Income Tax & Another vs. Sasken Communication Technologies Ltd. 7. Per contra, Sri Suryanarayana, learned Advocate would support the order passed by the Tribunal and contends that the assessing…

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

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G”, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON'BLE ACCOUNTANT MEMBER AND SHRI RAHUL CHAUDHARY, HON'BLE JUDICIAL MEMBER INCOME 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 : Date of conclusion of Hearing : 30.04.2024 Date of Pronouncement : 03.05.2024 O R D E R PER NARENDRA KUMAR BILLAIYA (AM) 1. This…

THE ACIT CENT. CIR-6(4), MUMBAI vs. AIRMID DEVELOPERS LTD, DELHI

In the result, appeal filed by the Revenue/Department stands dismissed as infructuous

ITA 2381/MUM/2021[2012-13]Status: DisposedITAT Mumbai31 May 2023AY 2012-13

Bench: Shri Br Baskaran & Shri Narender Kumar Choudhrythe Acit, Cc-6(4), Vs Airmid Developers Ltd. Room No. 1925, 19Th M-62 & 63, 1St Floor, Floor, Connought Place, Air India Building, New Delhi-110001. Nariman Point, Pan: Aagca5601G Mumbai-400021. Appellant Respondent

For Appellant: Sh. K. Gopal, ARFor Respondent: Sh. Manoj Kumar Sinha, Sr. DR
Section 143(3)Section 147Section 148Section 250Section 36(1)(iii)Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI BR BASKARAN, ACCOUNTANT MEMBER & SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER The ACIT, CC-6(4), Vs Airmid Developers Ltd. Room No. 1925, 19th M-62 & 63, 1st Floor, Floor, Connought Place, Air India Building, New Delhi-110001. Nariman Point, PAN: AAGCA5601G Mumbai-400021. Appellant Respondent Appellant/Revenue by : Sh. Manoj Kumar Sinha, Sr. DR Respondent/Assessee by : Sh. K. Gopal, AR Date of hearing : 04/05/2023 Date of pronouncement : 31/05/2023 ORDER PER NARENDER KUMAR CHOUDHRY, J.M: The Revenue/Appellant herein has preferred this…

DCIT - CC- 6(4), MUMBAI vs. FORNAX REAL ESTATE LIMITED, MUMBAI

In the result, the appeal by the Revenue is dismissed, while the petition under Rule 27 of ITAT Rules, 1963, as filed by the assessee, is allowed

ITA 1427/MUM/2022[2012-13]Status: DisposedITAT Mumbai26 Apr 2023AY 2012-13

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail

For Appellant: Shri K. GopalFor Respondent: Shri Ankush Kapoor
Section 139(1)Section 143(3)Section 147Section 250Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no.1427/Mum./2022 (Assessment Year : 2012–13) Dy. Commissioner of Income Tax ……………. Appellant Central Circle–6(4), Mumbai v/s Fornax Real Estate Ltd. 1st Floor, M–62, 63, Connaught Place …………….Respondent New Delhi 110 001 PAN – AABCF1259Q Assessee by : Shri K. Gopal Revenue by : Shri Ankush Kapoor Date of Hearing – 24/04/2023 Date of Order – 26/04/2023 O R D E R PER SANDEEP SINGH KARHAIL, J.M. The present appeal has been filed by the Revenue challenging…

DCIT 13(1)(2), MUMBAI vs. PEBBLE BAY DEVELOPERS P.LTD, MUMBAI

In the result, appeal of the In the result, appeal of the Revenue is allowed for statistical purposes, is allowed for statistical purposes, whereas the application of the assessee under rule 27 is ...

ITA 5744/MUM/2017[2008-09]Status: DisposedITAT Mumbai21 Oct 2022AY 2008-09

Bench: Shri Om Prakash Kant () & Shri Pavan Kumar Gadale () Assessment Year: 2008-09 Dy. Commissioner Of Income- M/S Pebble Bay Developers Tax-13(1)(2), Pvt. Ltd., 2Nd Floor, Room No. 218, Vs. Raheja Chambers, Linking Aayakar Bhavan, M.K. Road, Road, Main Avenue Santacruz Mumbai-400020. (West), Mumbai-400054. Pan No. Aaccg 1645 E Appellant Respondent Revenue By : Ms. Vranda Matkari, Dr Assessee By : Mr. Nishit Gandhi, Ar Date Of Hearing : 26/08/2022 Date Of Pronouncement : 21/10/2022

For Appellant: Mr. Nishit Gandhi, ARFor Respondent: Ms. Vranda Matkari, DR
Section 143(1)Section 148Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI PAVAN KUMAR GADALE (JUDICIAL MEMBER) Assessment Year: 2008-09 Dy. Commissioner of Income- M/s Pebble Bay Developers tax-13(1)(2), Pvt. Ltd., 2nd floor, Room No. 218, Vs. Raheja Chambers, Linking Aayakar Bhavan, M.K. Road, Road, Main Avenue Santacruz Mumbai-400020. (West), Mumbai-400054. PAN No. AACCG 1645 E Appellant Respondent Revenue by : Ms. Vranda Matkari, DR Assessee by : Mr. Nishit Gandhi, AR Date of Hearing : 26/08/2022 Date of pronouncement : 21/10/2022 ORDER PER OM PRAKASH KANT, AM This…

SABARI FOUNDATIONS P LTD.,CHENNAI vs. ITO CORPORATE WARD 6(1), CHENNAI

In the result, the appeal of the Assessee in I

ITA 2744/CHNY/2017[2010-11]Status: DisposedITAT Chennai09 Sept 2022AY 2010-11

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A No.:2744/Chny/2017 िनधा"रण वष"/ Assessment Year 2010 - 2011

For Appellant: Mr. N. Arjun Raj, AdvocateFor Respondent: Mr. P. Sajit Kumar, JCIT
Section 143(3)Section 147Section 148

…s Industrial Corporation Vs. The Assistant Commissioner of Income Tax reported in 236 ITR 742 and the decision of the Hon’ble Bombay High Court in the case of Export Credit Guarantee Corporation of India Vs. Additional Commissioner of Income Tax reported in 350 ITR 651 confirmed the re-opening by observing in paragraph no.4.3.2, as under: “4.3.2 Hence, relying on the above decisions, re-opening of assessment u/s.147 is upheld and the grounds dismissed.” Aggrieved, the Assessee is in appeal before the Tribunal. 5. Before us, the learned Counsel for the Assessee first of all narrated the reasons recorded for…

JOSHI TECHNOLOGIES INTERNATIONAL INC.,,AHMEDABAD vs. THE ASSTT. DIT, (INTL. TAXN.),, AHMEDABAD

In the result appeal of the assessee is allowed

ITA 2389/AHD/2015[2006-07]Status: DisposedITAT Ahmedabad17 Aug 2022AY 2006-07

Bench: Shri Mahavir Prasad & Shri Waseem Ahmedassessment Year : 2003-04 Joshi Technologies International Inc., Asst. Commissioner Of Income- 402, Heritage, Off. Ashram Road, Vs Tax (International Taxation), Usmanpura, Ahmedabad Ahmedabad Pan : Aaacj 9592 P Assessment Year : 2006-07 Joshi Technologies International Inc., Dy. Commissioner Of Income- 701, Parshwanath E Square, Vs Tax (International Taxation-1), Prahladnagar Garden, Near Titanium Ahmedabad Building, Satellite, Ahmedabad Pan : Aaacj 9592 P अपीलाथ"/ (Appellant) "त् यथ"/ (Respondent) Assessee By : Shri S.N. Soparkar, Sr. Advocate With Shri Yogesh G. Shah, Ar Revenue By : Shri Alok Kumar, Cit-Dr & Shri Atul Pandey, Sr Dr सुनवाई क" तार"ख/Date Of Hearing : 02/08/2022 घोषणा क" तार"ख /Date Of Pronouncement: 17/08/2022 आदेश/O R D E R Per Waseem Ahmed, Am : These Are The Appeals Filed By The Assessee Against Two Separate Orders Of The Learned Commissioner Of Income Tax (Appeals), Gandhinagar Dated 12.01.2010 & Learned Commissioner Of Income-Tax (Appeals)-13, Ahmedabad Dated 29.05.2015 Passed For Assessment Years 2003-04 & 2006-07 Respectively.

For Appellant: Shri S.N. Soparkar, Sr. Advocate with Shri Yogesh G. Shah, ARFor Respondent: Shri Alok Kumar, CIT-DR &
Section 143(3)Section 147Section 42Section 42(1)(c)Section 80I

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘डी’ अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER Assessment Year : 2003-04 Joshi Technologies International Inc., Asst. Commissioner of Income- 402, Heritage, Off. Ashram Road, Vs tax (International Taxation), Usmanpura, Ahmedabad Ahmedabad PAN : AAACJ 9592 P Assessment Year : 2006-07 Joshi Technologies International Inc., Dy. Commissioner of Income- 701, Parshwanath E Square, Vs tax (International Taxation-1), Prahladnagar Garden, Near Titanium Ahmedabad Building, Sate…

JOSHI TECHNOLOGIES INTERNATIONAL INC.,,AHMEDABAD vs. THE ADIT.,(INTNL.TAXN.), AHMEDABAD

In the result appeal of the assessee is allowed

ITA 1128/AHD/2010[2003-04]Status: DisposedITAT Ahmedabad17 Aug 2022AY 2003-04

Bench: Shri Mahavir Prasad & Shri Waseem Ahmedassessment Year : 2003-04 Joshi Technologies International Inc., Asst. Commissioner Of Income- 402, Heritage, Off. Ashram Road, Vs Tax (International Taxation), Usmanpura, Ahmedabad Ahmedabad Pan : Aaacj 9592 P Assessment Year : 2006-07 Joshi Technologies International Inc., Dy. Commissioner Of Income- 701, Parshwanath E Square, Vs Tax (International Taxation-1), Prahladnagar Garden, Near Titanium Ahmedabad Building, Satellite, Ahmedabad Pan : Aaacj 9592 P अपीलाथ"/ (Appellant) "त् यथ"/ (Respondent) Assessee By : Shri S.N. Soparkar, Sr. Advocate With Shri Yogesh G. Shah, Ar Revenue By : Shri Alok Kumar, Cit-Dr & Shri Atul Pandey, Sr Dr सुनवाई क" तार"ख/Date Of Hearing : 02/08/2022 घोषणा क" तार"ख /Date Of Pronouncement: 17/08/2022 आदेश/O R D E R Per Waseem Ahmed, Am : These Are The Appeals Filed By The Assessee Against Two Separate Orders Of The Learned Commissioner Of Income Tax (Appeals), Gandhinagar Dated 12.01.2010 & Learned Commissioner Of Income-Tax (Appeals)-13, Ahmedabad Dated 29.05.2015 Passed For Assessment Years 2003-04 & 2006-07 Respectively.

For Appellant: Shri S.N. Soparkar, Sr. Advocate with Shri Yogesh G. Shah, ARFor Respondent: Shri Alok Kumar, CIT-DR &
Section 143(3)Section 147Section 42Section 42(1)(c)Section 80I

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘डी’ अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER Assessment Year : 2003-04 Joshi Technologies International Inc., Asst. Commissioner of Income- 402, Heritage, Off. Ashram Road, Vs tax (International Taxation), Usmanpura, Ahmedabad Ahmedabad PAN : AAACJ 9592 P Assessment Year : 2006-07 Joshi Technologies International Inc., Dy. Commissioner of Income- 701, Parshwanath E Square, Vs tax (International Taxation-1), Prahladnagar Garden, Near Titanium Ahmedabad Building, Sate…

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Export Credit Guarantee Corporation of India Ltd. v. Addl. CIT (350 ITR 651) — Cited in 83 Judgments | BharatTax