Fenner (India) Ltd. v. DCIT

241 ITR 672High Court2000#2183 most cited

What is Fenner (India) Ltd. v. DCIT authority for?

Reopening an assessment after four years is invalid under the proviso to section 147, unless the assessee failed to disclose true and material facts necessary for assessment. The assessee has a fundamental duty to disclose all primary facts.

53

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2008 to 2025.

Also referred to as

Fenner (India) Ltd. v. DCIT · Section 147 · Section 148 · proviso to Section 147 · reassessment after four years · failure to disclose · true and material facts · assessee's duty of disclosure · change of opinion · 241 ITR 672

Sections most often in play

Section 143(3)Section 147Section 148Section 142(1)Section 14ASection 139Section 37Section 151

Issues it is cited on

true and full disclosureamp expendituresection 92basection 147(a)sanction under section 151material facts necessary for assessmentfirst proviso to section 147section 148(2)transfer pricing orderkelvinatorfresh tangible materialmere change of opinion

Judgments citing Fenner (India) Ltd. v. DCIT

DCIT, CENTRAL CIRCLE-20, DELHI vs. LOTUS HERBALS PVT. LTD, DELHI

In the result, appeal of the Revenue in appeal No

ITA 2445/DEL/2023[2016-17]Status: DisposedITAT Delhi23 Dec 2025AY 2016-17

Bench: Shri Sudhir Kumar & Shri Manish Agarwalita No.2442 To 2445/Del/2023 (Assessment Years 2013-14 To 2016-17) Dcit, Lotus Herbals Pvt. Ltd., Cc-20, Delhi. Room No.269A, 2 Nd Floor, Ara Vs. Centre, E-2, Jhandewalan, New Delhi-110055. Pan-Aaacl0198F (Appellant) (Respondent) Assessee By Shri Rohit Jain, Adv. & Shri Shivam Gupta, Ca Department By Sh. Mukesh Jha, Cit Dr & Ms. Pooja Swroop, Cit-Dr 29.09.2025 Date Of Hearing Date Of Pronouncement 23.12.2025 O R D E R Per Manish Agarwal, Am: These Are Five Appeals Filed By The Revenue Against The Separate Orders Of Learned Commissioner Of Income Tax (Appeals)-27, New Delhi. All Are Dated 12.06.2023 For Assessment Years As Tabulated As Under:

Section 143Section 143(3)Section 147Section 148Section 151

…valid in terms of proviso to section 147 of the Act unless there is failure on the part of the assessee to disclose true and material facts. - CIT v. Foramer France: 264 ITR 566 (SC) - D.T. & T.D.C. Ltd. vs. ACTT: 232 CTR 260 (Del) - CIT v. Fenner India Ltd.: 241 ITR 672 (Del) - Haryana Acrylic Manufacturing Company: - Purolator India Ltd: 343 ITR 155 (Del) 308 IIR 38 (Del.) - Atma Ram Properties P. Ltd. v. DCIT: 343 ITR 141 (Del) 23 - Avtee Ladi v, DCIT: 370 ITR 611 (Del) - CIT v. Motor & General Finance: 184 Taxman 465 (Del.) DCIT vs. Lotus Hearbals Pvt. Ltd. In the case of Calcutta Discount Co. Ltd 15. ITO 41…

DCIT, CC-20, DELHI vs. LOTUS HERBALS PVT. LTD., DELHI

In the result, appeal of the Revenue in appeal No

ITA 2444/DEL/2023[2015-16]Status: DisposedITAT Delhi23 Dec 2025AY 2015-16

Bench: Shri Sudhir Kumar & Shri Manish Agarwalita No.2442 To 2445/Del/2023 (Assessment Years 2013-14 To 2016-17) Dcit, Lotus Herbals Pvt. Ltd., Cc-20, Delhi. Room No.269A, 2 Nd Floor, Ara Vs. Centre, E-2, Jhandewalan, New Delhi-110055. Pan-Aaacl0198F (Appellant) (Respondent) Assessee By Shri Rohit Jain, Adv. & Shri Shivam Gupta, Ca Department By Sh. Mukesh Jha, Cit Dr & Ms. Pooja Swroop, Cit-Dr 29.09.2025 Date Of Hearing Date Of Pronouncement 23.12.2025 O R D E R Per Manish Agarwal, Am: These Are Five Appeals Filed By The Revenue Against The Separate Orders Of Learned Commissioner Of Income Tax (Appeals)-27, New Delhi. All Are Dated 12.06.2023 For Assessment Years As Tabulated As Under:

Section 143Section 143(3)Section 147Section 148Section 151

…valid in terms of proviso to section 147 of the Act unless there is failure on the part of the assessee to disclose true and material facts. - CIT v. Foramer France: 264 ITR 566 (SC) - D.T. & T.D.C. Ltd. vs. ACTT: 232 CTR 260 (Del) - CIT v. Fenner India Ltd.: 241 ITR 672 (Del) - Haryana Acrylic Manufacturing Company: - Purolator India Ltd: 343 ITR 155 (Del) 308 IIR 38 (Del.) - Atma Ram Properties P. Ltd. v. DCIT: 343 ITR 141 (Del) 23 - Avtee Ladi v, DCIT: 370 ITR 611 (Del) - CIT v. Motor & General Finance: 184 Taxman 465 (Del.) DCIT vs. Lotus Hearbals Pvt. Ltd. In the case of Calcutta Discount Co. Ltd 15. ITO 41…

DCIT, CC-20, DELHI vs. LOTUS HERBALS PVT. LTD., DELHI

In the result, appeal of the Revenue in appeal No

ITA 2443/DEL/2023[2014-15]Status: DisposedITAT Delhi23 Dec 2025AY 2014-15

Bench: Shri Sudhir Kumar & Shri Manish Agarwalita No.2442 To 2445/Del/2023 (Assessment Years 2013-14 To 2016-17) Dcit, Lotus Herbals Pvt. Ltd., Cc-20, Delhi. Room No.269A, 2 Nd Floor, Ara Vs. Centre, E-2, Jhandewalan, New Delhi-110055. Pan-Aaacl0198F (Appellant) (Respondent) Assessee By Shri Rohit Jain, Adv. & Shri Shivam Gupta, Ca Department By Sh. Mukesh Jha, Cit Dr & Ms. Pooja Swroop, Cit-Dr 29.09.2025 Date Of Hearing Date Of Pronouncement 23.12.2025 O R D E R Per Manish Agarwal, Am: These Are Five Appeals Filed By The Revenue Against The Separate Orders Of Learned Commissioner Of Income Tax (Appeals)-27, New Delhi. All Are Dated 12.06.2023 For Assessment Years As Tabulated As Under:

Section 143Section 143(3)Section 147Section 148Section 151

…valid in terms of proviso to section 147 of the Act unless there is failure on the part of the assessee to disclose true and material facts. - CIT v. Foramer France: 264 ITR 566 (SC) - D.T. & T.D.C. Ltd. vs. ACTT: 232 CTR 260 (Del) - CIT v. Fenner India Ltd.: 241 ITR 672 (Del) - Haryana Acrylic Manufacturing Company: - Purolator India Ltd: 343 ITR 155 (Del) 308 IIR 38 (Del.) - Atma Ram Properties P. Ltd. v. DCIT: 343 ITR 141 (Del) 23 - Avtee Ladi v, DCIT: 370 ITR 611 (Del) - CIT v. Motor & General Finance: 184 Taxman 465 (Del.) DCIT vs. Lotus Hearbals Pvt. Ltd. In the case of Calcutta Discount Co. Ltd 15. ITO 41…

DCIT, CC-20, DELHI vs. LOTUS HERBALS PVT. LTD., DELHI

In the result, appeal of the Revenue in appeal No

ITA 2442/DEL/2023[2013-14]Status: DisposedITAT Delhi23 Dec 2025AY 2013-14

Bench: Shri Sudhir Kumar & Shri Manish Agarwalita No.2442 To 2445/Del/2023 (Assessment Years 2013-14 To 2016-17) Dcit, Lotus Herbals Pvt. Ltd., Cc-20, Delhi. Room No.269A, 2 Nd Floor, Ara Vs. Centre, E-2, Jhandewalan, New Delhi-110055. Pan-Aaacl0198F (Appellant) (Respondent) Assessee By Shri Rohit Jain, Adv. & Shri Shivam Gupta, Ca Department By Sh. Mukesh Jha, Cit Dr & Ms. Pooja Swroop, Cit-Dr 29.09.2025 Date Of Hearing Date Of Pronouncement 23.12.2025 O R D E R Per Manish Agarwal, Am: These Are Five Appeals Filed By The Revenue Against The Separate Orders Of Learned Commissioner Of Income Tax (Appeals)-27, New Delhi. All Are Dated 12.06.2023 For Assessment Years As Tabulated As Under:

Section 143Section 143(3)Section 147Section 148Section 151

…valid in terms of proviso to section 147 of the Act unless there is failure on the part of the assessee to disclose true and material facts. - CIT v. Foramer France: 264 ITR 566 (SC) - D.T. & T.D.C. Ltd. vs. ACTT: 232 CTR 260 (Del) - CIT v. Fenner India Ltd.: 241 ITR 672 (Del) - Haryana Acrylic Manufacturing Company: - Purolator India Ltd: 343 ITR 155 (Del) 308 IIR 38 (Del.) - Atma Ram Properties P. Ltd. v. DCIT: 343 ITR 141 (Del) 23 - Avtee Ladi v, DCIT: 370 ITR 611 (Del) - CIT v. Motor & General Finance: 184 Taxman 465 (Del.) DCIT vs. Lotus Hearbals Pvt. Ltd. In the case of Calcutta Discount Co. Ltd 15. ITO 41…

DCIT, CENTRAL CIRCLE-20, NEW DELHI vs. LOTUS HERBALS P.LTD, DELHI

In the result, appeal of the Revenue in appeal No

ITA 200/DEL/2023[2019-20]Status: DisposedITAT Delhi23 Dec 2025AY 2019-20

Bench: Shri Sudhir Kumar & Shri Manish Agarwalita No.2442 To 2445/Del/2023 (Assessment Years 2013-14 To 2016-17) Dcit, Lotus Herbals Pvt. Ltd., Cc-20, Delhi. Room No.269A, 2 Nd Floor, Ara Vs. Centre, E-2, Jhandewalan, New Delhi-110055. Pan-Aaacl0198F (Appellant) (Respondent) Assessee By Shri Rohit Jain, Adv. & Shri Shivam Gupta, Ca Department By Sh. Mukesh Jha, Cit Dr & Ms. Pooja Swroop, Cit-Dr 29.09.2025 Date Of Hearing Date Of Pronouncement 23.12.2025 O R D E R Per Manish Agarwal, Am: These Are Five Appeals Filed By The Revenue Against The Separate Orders Of Learned Commissioner Of Income Tax (Appeals)-27, New Delhi. All Are Dated 12.06.2023 For Assessment Years As Tabulated As Under:

Section 143Section 143(3)Section 147Section 148Section 151

…valid in terms of proviso to section 147 of the Act unless there is failure on the part of the assessee to disclose true and material facts. - CIT v. Foramer France: 264 ITR 566 (SC) - D.T. & T.D.C. Ltd. vs. ACTT: 232 CTR 260 (Del) - CIT v. Fenner India Ltd.: 241 ITR 672 (Del) - Haryana Acrylic Manufacturing Company: - Purolator India Ltd: 343 ITR 155 (Del) 308 IIR 38 (Del.) - Atma Ram Properties P. Ltd. v. DCIT: 343 ITR 141 (Del) 23 - Avtee Ladi v, DCIT: 370 ITR 611 (Del) - CIT v. Motor & General Finance: 184 Taxman 465 (Del.) DCIT vs. Lotus Hearbals Pvt. Ltd. In the case of Calcutta Discount Co. Ltd 15. ITO 41…

VAMA INTERNATIONAL,MUMBAI vs. ACIT 22(3), MUMBAI

In the result, the appeal of the assessee is allowed

ITA 5456/MUM/2025[2012-13]Status: DisposedITAT Mumbai17 Dec 2025AY 2012-13
For Appellant: \nShri Dharan Gandhi, ARFor Respondent: \nMs. Kavitha Kaushik, (Sr. DR)
Section 143(1)Section 147Section 148

…de beyond four years\nfrom the end of relevant assessment year unless it is established that\nthere was failure on the part of the assessee to disclose fully and truly all\nmaterial facts. Similar view has been taken in the case of Fenner\n(India) Ltd, (2000) 241 ITR 672 (Mad). In the said case the\nreassessment was made beyond four years from the end of the relevant\n assessment year. The Hon'ble High Court while deciding the case held as\nunder:\n\"The duty of an assessee is limited to fully and truly disclose all the material\nfacts. The assessee is not required thereafter to prepare a draft assessment\norder.…

WHEELS INDIA LTD.,CHENNAI vs. ACIT LTU-1, CHENNAI

In the result, appeal filed by the assessee is allowed

ITA 696/CHNY/2025[2012-13]Status: DisposedITAT Chennai26 Aug 2025AY 2012-13

Bench: Ms. Padmavathy. S & Shri Manu Kumar Giriआयकर अपील सं./Ita No.696/Chny/2025 िनधा"रण वष"/Assessment Year: 2012-13 V. M/S. Wheels India Ltd., The Acit, No.21, Annasalai Patullos Road, Large Taxpayer Unit-1, Chennai-600 002. Chennai. [Pan: Aaacw 0315 K] (अपीलाथ"/Appellant) (""यथ"/Respondent)

Section 115JSection 142(1)Section 143(2)Section 143(3)

…come-tax, Chennai Vs. Schwing Stetter India (P.) Ltd. [2015] 61 taxmann.com 19 (Madras) held as under: 19. In an identical circumstance, a learned single Judge of this Court had considered the issue in the decision in Fenner (India) Ltd. v. Dy CIT [2000] 241 ITR 672/[1999] 107 Taxman 53 (Mad.) wherein wherein, it was observed as follows: 'The pre-condition for the exercise of the power under section 147 in cases where power is exercised within a period of four years from the end of the relevant assessment year is the belief reasonably entertained by the Assessing Officer that any income chargeable to tax ha…

M/S. ASHOK LEYLAND LTD.,CHENNAI vs. DCIT, NCC-8(1), LTU-II,, CHENNAI

In the result, appeal filed by the assessee is allowed

ITA 601/CHNY/2025[2010-11]Status: DisposedITAT Chennai29 Jul 2025AY 2010-11

Bench: Shri Aby T. Varkey & Shri Jagadish

Section 143(2)Section 143(3)Section 147Section 148Section 32(1)(iia)

…so to section 147, the order passed by AO is required to be quashed in light of the following judicial precedents • Foramer v. CIT [2001] 247 ITR 436 (All.) (affirmed by SC in CIT v. Foramer France [2003] 264 ITR 566 (SC); • Fenner (India) Ltd. v. DCIT [2000] 241 ITR 672 (Madras HC) 3.2. The CIT(A) ought to have appreciated that the appellant has not merely submitted the books of accounts before the AO, whereas a complete scrutiny has been done, wherein the issues / addition made in the reassessment order were already dealt in or examined, hence the Explanation 1 to Section 147 is not applicable in the present c…

BTL HOLDING CO. LTD,FARIDABAD vs. DCIT CENTRAL CIRCLE-II, FARIDABAD

In the result, ITA No.7429/Del/2019 for A

ITA 7429/DEL/2019[2014-15]Status: DisposedITAT Delhi21 Mar 2025AY 2014-15

Bench: Shri Vikas Awasthy & Shri Amitabh Shukla

For Appellant: Sh. Somil Aggarwal, AdvocateFor Respondent: Sh. Ashish Tripathi, Sr. DR
Section 139Section 147Section 148Section 153A

…in the reasons supplied to the petitioner, the initiation of proceedings under the proviso to Section 147 would be without jurisdiction. The learned counsel for the petitioner also placed reliance on Fenner (India) Ltd. v. Deputy Commissioner of Income- tax: 241 ITR 672; Bhor Industries Ltd. v. Assistant Commissioner of Income Tax and Ors:. 267 ITR 16; Commissioner of Income-tax v. Indian Sugar and Gen. Ind. Ex.: 303 ITR 0155 and lastly on a recent decision of this Court in the case of Wel Intertrade Private Limited v. ITO: WP(C) 7722/2007 decided on 11.08.2008. 11. It was next contended on behalf of the petitio…

BTL HOLDING CO. LTD,FARIDABAD vs. DCIT CENTRAL CIRCLE-II, FARIDABAD

In the result, ITA No.7429/Del/2019 for A

ITA 7428/DEL/2019[2011-12]Status: DisposedITAT Delhi21 Mar 2025AY 2011-12

Bench: Shri Vikas Awasthy & Shri Amitabh Shukla

For Appellant: Sh. Somil Aggarwal, AdvocateFor Respondent: Sh. Ashish Tripathi, Sr. DR
Section 139Section 147Section 148Section 153A

…in the reasons supplied to the petitioner, the initiation of proceedings under the proviso to Section 147 would be without jurisdiction. The learned counsel for the petitioner also placed reliance on Fenner (India) Ltd. v. Deputy Commissioner of Income- tax: 241 ITR 672; Bhor Industries Ltd. v. Assistant Commissioner of Income Tax and Ors:. 267 ITR 16; Commissioner of Income-tax v. Indian Sugar and Gen. Ind. Ex.: 303 ITR 0155 and lastly on a recent decision of this Court in the case of Wel Intertrade Private Limited v. ITO: WP(C) 7722/2007 decided on 11.08.2008. 11. It was next contended on behalf of the petitio…

BTL HOLDING CO. LTD,FARIDABAD vs. DCIT CENTRAL CIRCLE-II, FARIDABAD

In the result, ITA No.7429/Del/2019 for A

ITA 7427/DEL/2019[2010-11]Status: DisposedITAT Delhi21 Mar 2025AY 2010-11

Bench: Shri Vikas Awasthy & Shri Amitabh Shukla

For Appellant: Sh. Somil Aggarwal, AdvocateFor Respondent: Sh. Ashish Tripathi, Sr. DR
Section 139Section 147Section 148Section 153A

…in the reasons supplied to the petitioner, the initiation of proceedings under the proviso to Section 147 would be without jurisdiction. The learned counsel for the petitioner also placed reliance on Fenner (India) Ltd. v. Deputy Commissioner of Income- tax: 241 ITR 672; Bhor Industries Ltd. v. Assistant Commissioner of Income Tax and Ors:. 267 ITR 16; Commissioner of Income-tax v. Indian Sugar and Gen. Ind. Ex.: 303 ITR 0155 and lastly on a recent decision of this Court in the case of Wel Intertrade Private Limited v. ITO: WP(C) 7722/2007 decided on 11.08.2008. 11. It was next contended on behalf of the petitio…

WINSOME TEXTILE INDUSTRIES LIMITED,CHANDIGARH vs. ASSTT. COMMISSIONER OF INCOME TAX, CIRCLE-4(1), CHANDIGARH, CHANDIGARH

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

ITA 528/CHANDI/2024[2011-12]Status: DisposedITAT Chandigarh27 Feb 2025AY 2011-12

Bench: SHRI. VIKRAM SINGH YADAV (Accountant Member), SHRI. PARESH M. JOSHI (Judicial Member)

For Appellant: Shri Tejmohan Singh, AdvocateFor Respondent: Shri Ved Parkash Kalia Sr. DR
Section 115JSection 143(1)Section 143(3)Section 147Section 148

…or the Revenue has conceded that neither in the reasons recorded nor in the order dated 13-3-2003, has the assessee been charged with failure to disclose fully and truly all material facts necessary for his assessment. In Fenner (India) Ltd. v. Dy. CIT [2000] 241 ITR 672, similar matter had come up for consideration before the Madras High Court and it has been held as under :— "The pre-condition for the exercise of the power under section 147 in cases where power is exercised within a period of four years from the end of the relevant assessment year is the belief reasonably entertained by the Assessing Officer th…

COSMIC INFORMATICS PVT. LTD.,NEW DELHI vs. ACIT CENTRAL CIRCLE - 2, NEW DELHI

In the result, appeal of the Revenue in appeal No

ITA 2444/DEL/2024[2017-18]Status: DisposedITAT Delhi02 Jan 2025AY 2017-18

Bench: Shri Sudhir Kumar & Shri Manish Agarwalita No.2442 To 2445/Del/2023 (Assessment Years 2013-14 To 2016-17) Dcit, Lotus Herbals Pvt. Ltd., Cc-20, Delhi. Room No.269A, 2 Nd Floor, Ara Vs. Centre, E-2, Jhandewalan, New Delhi-110055. Pan-Aaacl0198F (Appellant) (Respondent) Assessee By Shri Rohit Jain, Adv. & Shri Shivam Gupta, Ca Department By Sh. Mukesh Jha, Cit Dr & Ms. Pooja Swroop, Cit-Dr 29.09.2025 Date Of Hearing Date Of Pronouncement 23.12.2025 O R D E R Per Manish Agarwal, Am: These Are Five Appeals Filed By The Revenue Against The Separate Orders Of Learned Commissioner Of Income Tax (Appeals)-27, New Delhi. All Are Dated 12.06.2023 For Assessment Years As Tabulated As Under:

Section 143Section 143(3)Section 147Section 148Section 151

…valid in terms of proviso to section 147 of the Act unless there is failure on the part of the assessee to disclose true and material facts. - CIT v. Foramer France: 264 ITR 566 (SC) - D.T. & T.D.C. Ltd. vs. ACTT: 232 CTR 260 (Del) - CIT v. Fenner India Ltd.: 241 ITR 672 (Del) - Haryana Acrylic Manufacturing Company: - Purolator India Ltd: 343 ITR 155 (Del) 308 IIR 38 (Del.) - Atma Ram Properties P. Ltd. v. DCIT: 343 ITR 141 (Del) 23 - Avtee Ladi v, DCIT: 370 ITR 611 (Del) - CIT v. Motor & General Finance: 184 Taxman 465 (Del.) DCIT vs. Lotus Hearbals Pvt. Ltd. In the case of Calcutta Discount Co. Ltd 15. ITO 41…

COSMIC INFORMATICS PVT. LTD.,NEW DELHI vs. ACIT CENTRAL CIRCLE - 2, NEW DELHI

In the result, appeal of the Revenue in appeal No

ITA 2443/DEL/2024[2013-14]Status: DisposedITAT Delhi02 Jan 2025AY 2013-14

Bench: Shri Sudhir Kumar & Shri Manish Agarwalita No.2442 To 2445/Del/2023 (Assessment Years 2013-14 To 2016-17) Dcit, Lotus Herbals Pvt. Ltd., Cc-20, Delhi. Room No.269A, 2 Nd Floor, Ara Vs. Centre, E-2, Jhandewalan, New Delhi-110055. Pan-Aaacl0198F (Appellant) (Respondent) Assessee By Shri Rohit Jain, Adv. & Shri Shivam Gupta, Ca Department By Sh. Mukesh Jha, Cit Dr & Ms. Pooja Swroop, Cit-Dr 29.09.2025 Date Of Hearing Date Of Pronouncement 23.12.2025 O R D E R Per Manish Agarwal, Am: These Are Five Appeals Filed By The Revenue Against The Separate Orders Of Learned Commissioner Of Income Tax (Appeals)-27, New Delhi. All Are Dated 12.06.2023 For Assessment Years As Tabulated As Under:

Section 143Section 143(3)Section 147Section 148Section 151

…valid in terms of proviso to section 147 of the Act unless there is failure on the part of the assessee to disclose true and material facts. - CIT v. Foramer France: 264 ITR 566 (SC) - D.T. & T.D.C. Ltd. vs. ACTT: 232 CTR 260 (Del) - CIT v. Fenner India Ltd.: 241 ITR 672 (Del) - Haryana Acrylic Manufacturing Company: - Purolator India Ltd: 343 ITR 155 (Del) 308 IIR 38 (Del.) - Atma Ram Properties P. Ltd. v. DCIT: 343 ITR 141 (Del) 23 - Avtee Ladi v, DCIT: 370 ITR 611 (Del) - CIT v. Motor & General Finance: 184 Taxman 465 (Del.) DCIT vs. Lotus Hearbals Pvt. Ltd. In the case of Calcutta Discount Co. Ltd 15. ITO 41…

INCOME TAX OFFICER, WARD-2(2)(1), BENGALURU vs. G. TEX INC, BENGALURU

In the result, appeal of the revenue is dismissed

ITA 789/BANG/2023[2010-11]Status: DisposedITAT Bangalore12 Dec 2023AY 2010-11

Bench: Shri Chandra Poojari & Smt. Madhumita Royassessment Year: 2010-11

For Appellant: Ms. Hita M., A.RFor Respondent: Dr. Nischal, D.R
Section 143(3)Section 147Section 148Section 149(1)Section 195(1)Section 250Section 40

…e case of M/s. Gokaldas Exports v. DCIT, Circle- 11(2), Bengaluru in ITA No. 1062/Bang/2004 dated 31.03.2023 G. Tex Inc., Bengaluru Page 7 of 10 b) She also placed reliance on the decision of the Hon’ble Madras High Court in Fenner (India) Ltd. v. DCIT (2000) 241 ITR 672 (Madras). c) She also placed reliance on the following decisions i. CIT, Bangalore v. Chaitanya Properties Pvt. Ltd. (2016) 67 taxmann.com 201 (Karn) ii. CIT v. Motor Industries Co. Ltd. in ITA No. 220 of 2009 dated 15.12.2014 (Karn.) iii. CIT v. Fibres and Fabrics International Pvt. Ltd. in ITA NO. 310 fo 2015 dated 22.09.2015 (Karn.) iv. Sitara…

THE UNITED THEOLOGICAL COLLEGE,BANGALORE vs. INCOME-TAX OFFICER, (EXEMPTIONS), WARD-2, BENGALURU

In the result, the appeal of the assessee is allowed

ITA 518/BANG/2023[2010-11]Status: DisposedITAT Bangalore01 Dec 2023AY 2010-11

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2010-11

For Appellant: Shri Joseph Vargese, A.RFor Respondent: Shri D.S. Karthik, D.R
Section 11(5)Section 147Section 148Section 250

…n the decision of this Tribunal in the case of M/s. Gokaldas Exports v. DCIT, Circle- 11(2), Bengaluru in ITA No. 1062/Bang/2004 dated 31.03.2023 b) He also placed reliance on the decision of the Hon’ble Madras High Court in Fenner (India) Ltd. v. DCIT (2000) 241 ITR 672 (Madras). c) He also placed reliance on the following decisions i. CIT, Bangalore v. Chaitanya Properties Pvt. Ltd. (2016) 67 taxmann.com 201 (Karn) ii. CIT v. Motor Industries Co. Ltd. in ITA No. 220 of 2009 dated 15.12.2014 (Karn.) The United Theological College, Bangalore Page 13 of 16 iii. CIT v. Fibres and Fabrics International Pvt. Ltd. in…

DCIT, CC-2, JAIPUR vs. SHRI VIMAL CHAND SURANA(HUF), JAIPUR

In the result, the appeal of the revenue stands dismissed

ITA 62/JPR/2020[2008-09]Status: DisposedITAT Jaipur06 Mar 2023AY 2008-09

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

For Appellant: Shri S.R. Sharma (CA) &For Respondent: Shri A.S. Nehra (Addl.CIT) fu/kZkfjrh dh vksj ls@
Section 139Section 143Section 147Section 150(2)Section 153CSection 2Section 250Section 69

…ibunal. Hence, the appeal is dismissed." 19. In an identical circumstances, a learned single Judge of this Court considered the issue in the decision reported in Fenner (India) 46 Shri Vimal Chand Surana HUF Ltd. v. Deputy Commissioner of Income-Tax [2000] 241 ITR 672 (Mad), wherein, it was observed as follows: "The pre-condition for the exercise of the power under section 147 in cases where power is exercised within a period of four years from the end of the relevant assessment year is the belief reasonably entertained by the Assessing Officer that any income chargeable to tax has escaped assessment for that…

SHRI MADHO LAL SAINI,JAIPUR vs. ITO, WARD-2(3), JAIPUR

In the result, the appeals of the assessees are allowed

ITA 238/JPR/2020[2007-08]Status: DisposedITAT Jaipur06 Mar 2023AY 2007-08

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

For Appellant: Shri Rajeev Sogani (CA) &For Respondent: Shri S. Najmi (CIT)
Section 139(1)Section 147Section 148Section 151Section 250Section 54BSection 54FSection 69

…ibunal. Hence, the appeal is dismissed." Shri Madho Lal Saini and Others. 19. In an identical circumstances, a learned single Judge of this Court considered the issue in the decision reported in Fenner (India) Ltd. v. Deputy Commissioner of Income-Tax [2000] 241 ITR 672 (Mad), wherein, it was observed as follows: "The pre-condition for the exercise of the power under section 147 in cases where power is exercised within a period of four years from the end of the relevant assessment year is the belief reasonably entertained by the Assessing Officer that any income chargeable to tax has escaped assessment for that…

M/S KAKKAR COMPLEX STEELS (P) LTDE vs. THE COMMISSIONER OF IT

Appeal is allowed and

ITA/312/2005HC Punjab & Haryana09 Jan 2023

Bench: MS. JUSTICE RITU BAHRI,MRS. JUSTICE MANISHA BATRA

Section 139Section 142Section 143Section 147Section 148Section 154Section 260ASection 80BSection 80H

…ither in the reasons recorded nor in the order dated 13th March, 2003, has the assessee been charged with failure to disclose fully and truly all material facts necessary for his assessment. In Fenner (India) Ltd. vs. Dy. CIT (1999)155 CTR (Mad) 165 : (2000) 241 ITR 672 (Mad), similar matter had come up for consideration before the Madras High Court and it has been held as under: “The precondition for the exercise of the power under S.147 in cases where power is exercised within a period of four years from the end of the relevant assessment year is the belief reasonably entertained by the AO that any income char…

DCIT, CHENNAI vs. B.V.REDDY ENTERPRISES PVT LTD., CHENNAI

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

ITA 1914/CHNY/2019[2010-11]Status: DisposedITAT Chennai04 Nov 2022AY 2010-11

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. No.1914/Chny/2019 िनधा"रण वष"/Assessment Year: 2010-11 The Deputy Commissioner Of Vs. M/S. B.V. Reddy Enterprises Pvt. Ltd., Income Tax, New No. 21/Old No. 10A, First Floor, Corporate Circle 1(2), Umayal Road, Kilpauk, Chennai 600 034. Chennai 600 010. [Pan:Aaccn2252L] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri G. Johnson, Addl. Cit ""थ" की ओर से/Respondent By : Shri S. Sridhar, Advocate सुनवाई की तारीख/ Date Of Hearing : 15.09.2022 घोषणा की तारीख /Date Of Pronouncement 04.11.2022 : आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Revenue Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 1, Chennai, Dated 29.03.2019 Relevant To The Assessment Year 2010-11. 2. Facts Are, In Brief, That The Assessee Filed Its Return Of Income For The Assessment Year 2010-11 On 13.10.2010 Admitting Total Income Of ₹.15,50,25,060/-. The Assessing Officer Has Completed The Assessment Under Section 143(3) Of The Income Tax Act, 1961 [“Act” In Short] Dated

For Appellant: Shri G. Johnson, Addl. CITFor Respondent: Shri S. Sridhar, Advocate
Section 14Section 143(2)Section 143(3)Section 147Section 148

…ilure on the part of the assessee to disclose fully and truly all materials. Therefore, in our opinion, the reopening is invalid beyond four years from the end of the relevant assessment year. 7.4 In this connection, in the case of Fenner (India) Ltd. v. DCIT 241 ITR 672, the Hon’ble Jurisdictional High Court has held that the reasons recorded by the Assessing Officer did not establish even prima facie, a failure on the part of the assessee to fully and truly disclose the material fact for the assessment and accordingly quashed the notice. The head-notes of the above judgement are reproduced as under: Mere escape…

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