Foramer France v. CIT

247 ITR 436High Court2001#1470 most cited

What is Foramer France v. CIT authority for?

The High Court, affirmed by the Supreme Court, clarifies the scope of reassessment under the new Section 147 (post-1989 amendment), holding that reassessment is invalid if the assessee fully disclosed material facts or if the issue was already examined during the original assessment under Section 143(3), especially for proceedings initiated beyond four years.

77

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2010 to 2025.

Also referred to as

Foramer France v. CIT · 247 ITR 436 · reassessment · Section 147 · escaped assessment · Section 147 proviso · failure to disclose material facts · original assessment · Section 143(3) · beyond four years · 1989 amendment Section 147 · reason to believe

Sections most often in play

Section 143(3)Section 147Section 148Section 142(1)Section 131Section 132Section 133(6)Section 139

Issues it is cited on

section 147(1)section 11(4)section 4asection 164(2)section 11(6)advancement of general public utilitysection 153(3)section 44bbsection 147(b)section 44bsection 13(2)section 11(4a)

Judgments citing Foramer France v. CIT

The Villupuram District Central Cooperative Bank Ltd., Villupuram vs. ACIT, Circle-II, Cuddalore

In the result, the appeal filed by the Revenue in ITA

ITA 857/CHNY/2020[2008-09]Status: DisposedITAT Chennai18 Oct 2023AY 2008-09

Bench: Shri Mahavir Singh & Shri Manjunatha.G

For Appellant: Shri K. Ravi, AdvocateFor Respondent: Shri N.B. Som, CIT
Section 143(1)Section 143(2)Section 143(3)Section 143(3)(ii)Section 147Section 148Section 36(1)(viia)

…आयकर अपीलीय अिधकरण, ‘सी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी महावीर "सह, उपा"य" एवं "ी मंजुनाथ. जी, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI MANJUNATHA.G, ACCOUNTANT MEMBER आयकरअपीलसं./ITA No.: 981/CHNY/2020 िनधा"रण वष"/Assessment Year: 2008-09 The ACIT, The Villupuram District Circle - 1, vs. Central Co-operative Bank Cuddalore Ltd., No.2, Hospital Road, Villupuram – 605 602. PAN: AAAJV 0332Q (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपीलसं./ITA Nos.: 854, 855, 856, 857 & 858/CHNY/2020 िनधा"रण वष"/Assessment Years: 2010-11, 2011-12, 2012-13…

The Villupuram District Central Cooperative Bank Ltd., Villupuram vs. DCIT, Villupuram Circle, Villupruam

In the result, the appeal filed by the Revenue in ITA

ITA 856/CHNY/2020[202-13]Status: DisposedITAT Chennai18 Oct 2023

Bench: Shri Mahavir Singh & Shri Manjunatha.G

For Appellant: Shri K. Ravi, AdvocateFor Respondent: Shri N.B. Som, CIT
Section 143(1)Section 143(2)Section 143(3)Section 143(3)(ii)Section 147Section 148Section 36(1)(viia)

…आयकर अपीलीय अिधकरण, ‘सी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी महावीर "सह, उपा"य" एवं "ी मंजुनाथ. जी, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI MANJUNATHA.G, ACCOUNTANT MEMBER आयकरअपीलसं./ITA No.: 981/CHNY/2020 िनधा"रण वष"/Assessment Year: 2008-09 The ACIT, The Villupuram District Circle - 1, vs. Central Co-operative Bank Cuddalore Ltd., No.2, Hospital Road, Villupuram – 605 602. PAN: AAAJV 0332Q (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपीलसं./ITA Nos.: 854, 855, 856, 857 & 858/CHNY/2020 िनधा"रण वष"/Assessment Years: 2010-11, 2011-12, 2012-13…

The Villupuram District Central Cooperative Bank Ltd., Villupuram vs. DCIT, Villupuram Circle, Villupuram

In the result, the appeal filed by the Revenue in ITA

ITA 855/CHNY/2020[2011-12]Status: DisposedITAT Chennai18 Oct 2023AY 2011-12

Bench: Shri Mahavir Singh & Shri Manjunatha.G

For Appellant: Shri K. Ravi, AdvocateFor Respondent: Shri N.B. Som, CIT
Section 143(1)Section 143(2)Section 143(3)Section 143(3)(ii)Section 147Section 148Section 36(1)(viia)

…आयकर अपीलीय अिधकरण, ‘सी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी महावीर "सह, उपा"य" एवं "ी मंजुनाथ. जी, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI MANJUNATHA.G, ACCOUNTANT MEMBER आयकरअपीलसं./ITA No.: 981/CHNY/2020 िनधा"रण वष"/Assessment Year: 2008-09 The ACIT, The Villupuram District Circle - 1, vs. Central Co-operative Bank Cuddalore Ltd., No.2, Hospital Road, Villupuram – 605 602. PAN: AAAJV 0332Q (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपीलसं./ITA Nos.: 854, 855, 856, 857 & 858/CHNY/2020 िनधा"रण वष"/Assessment Years: 2010-11, 2011-12, 2012-13…

The Villupuram District Central Coopertative Bank Ltd., Villupuram vs. DCIT, Villupuram Circle, Villupuram

In the result, the appeal filed by the Revenue in ITA

ITA 854/CHNY/2020[2010-11]Status: DisposedITAT Chennai18 Oct 2023AY 2010-11

Bench: Shri Mahavir Singh & Shri Manjunatha.G

For Appellant: Shri K. Ravi, AdvocateFor Respondent: Shri N.B. Som, CIT
Section 143(1)Section 143(2)Section 143(3)Section 143(3)(ii)Section 147Section 148Section 36(1)(viia)

…आयकर अपीलीय अिधकरण, ‘सी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी महावीर "सह, उपा"य" एवं "ी मंजुनाथ. जी, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI MANJUNATHA.G, ACCOUNTANT MEMBER आयकरअपीलसं./ITA No.: 981/CHNY/2020 िनधा"रण वष"/Assessment Year: 2008-09 The ACIT, The Villupuram District Circle - 1, vs. Central Co-operative Bank Cuddalore Ltd., No.2, Hospital Road, Villupuram – 605 602. PAN: AAAJV 0332Q (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपीलसं./ITA Nos.: 854, 855, 856, 857 & 858/CHNY/2020 िनधा"रण वष"/Assessment Years: 2010-11, 2011-12, 2012-13…

The Cuddalore District Central Co-Op Bank Ltd., Cuddalore vs. DCIT Cuddalore Circle, Cuddalore

In the result, the appeal filed by the Revenue in ITA

ITA 2645/CHNY/2019[2016-17]Status: DisposedITAT Chennai18 Oct 2023AY 2016-17

Bench: Shri Mahavir Singh & Shri Manjunatha.G

For Appellant: Shri K. Ravi, AdvocateFor Respondent: Shri N.B. Som, CIT
Section 143(1)Section 143(2)Section 143(3)Section 143(3)(ii)Section 147Section 148Section 36(1)(viia)

…आयकर अपीलीय अिधकरण, ‘सी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी महावीर "सह, उपा"य" एवं "ी मंजुनाथ. जी, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI MANJUNATHA.G, ACCOUNTANT MEMBER आयकरअपीलसं./ITA No.: 981/CHNY/2020 िनधा"रण वष"/Assessment Year: 2008-09 The ACIT, The Villupuram District Circle - 1, vs. Central Co-operative Bank Cuddalore Ltd., No.2, Hospital Road, Villupuram – 605 602. PAN: AAAJV 0332Q (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपीलसं./ITA Nos.: 854, 855, 856, 857 & 858/CHNY/2020 िनधा"रण वष"/Assessment Years: 2010-11, 2011-12, 2012-13…

M/S Crown Real Estate Pvt Ltd., Chennai vs. ITO, Corporate Ward-1(3), Nungambakkam, Chennai

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

ITA 353/CHNY/2023[2013-14]Status: DisposedITAT Chennai14 Jul 2023AY 2013-14

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Shri D. Anand, AdvocateFor Respondent: Shri D. Hema Bhupal, JCIT
Section 139(1)Section 139(5)Section 143(2)Section 143(3)Section 144Section 147Section 148Section 68

…his view of ours is supported by the decision of Hon’ble Supreme Court in the case of CIT vs. Foramer France, (2003) 264 ITR 566, wherein the Supreme Court has affirmed the decision of Hon’ble Allahabad High Court in the case of Foramer France vs. CIT, (2001) 247 ITR 436 by observing as under:- 14. Having heard learned counsel for the parties, we are of the view that these petitions deserve to be allowed. 15. It may be mentioned that a new Section substituted Section 147 of the Income-tax Act by the Direct Tax Laws (Amendment) Act, 1987, with effect from April 1, 1989. The relevant part of the new Section 147 is…

DCIT, CC-2(1), Chennai vs. M/S.Equitas Holdings Pvt. Ltd, Chennai

In the result, the appeals filed by the Revenue in ITA

ITA 867/CHNY/2020[2011-12]Status: DisposedITAT Chennai16 Jun 2023AY 2011-12

Bench: Shri Mahavir Singhand Shri Manjunatha.G

For Appellant: Shri S. Senthil Kumaran, CITFor Respondent: Shri T. Banusekar, CA
Section 143(2)Section 143(3)Section 147Section 148

…his view of ours is supported by the decision of Hon’ble Supreme Court in the case of CIT vs. Foramer France, (2003) 264 ITR 566, wherein the Supreme Court has affirmed the decision of Hon’ble Allahabad High Court in the case of Foramer France vs. CIT, (2001) 247 ITR 436 by observing as under:- 14. Having heard learned counsel for the parties, we are of the view that these petitions deserve to be allowed. 15. It may be mentioned that a new Section substituted Section 147 of the Income-tax Act by the Direct Tax Laws (Amendment) Act, 1987, with effect from April 1, 1989. The relevant part of the new Section 147 is…

DCIT, Chennai vs. M/S Eqitasholfings Private Limited, Chennai

In the result, the appeals filed by the Revenue in ITA

ITA 866/CHNY/2020[2010-11]Status: DisposedITAT Chennai16 Jun 2023AY 2010-11

Bench: Shri Mahavir Singhand Shri Manjunatha.G

For Appellant: Shri S. Senthil Kumaran, CITFor Respondent: Shri T. Banusekar, CA
Section 143(2)Section 143(3)Section 147Section 148

…his view of ours is supported by the decision of Hon’ble Supreme Court in the case of CIT vs. Foramer France, (2003) 264 ITR 566, wherein the Supreme Court has affirmed the decision of Hon’ble Allahabad High Court in the case of Foramer France vs. CIT, (2001) 247 ITR 436 by observing as under:- 14. Having heard learned counsel for the parties, we are of the view that these petitions deserve to be allowed. 15. It may be mentioned that a new Section substituted Section 147 of the Income-tax Act by the Direct Tax Laws (Amendment) Act, 1987, with effect from April 1, 1989. The relevant part of the new Section 147 is…

Sundaram Fasteners Limited, Chennai vs. DCIT, Chennai

In the result, the appeal filed by the assessee in ITA

ITA 74/CHNY/2018[2007-08]Status: DisposedITAT Chennai16 Jun 2023AY 2007-08

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Shri Vikram VijayaraghavanFor Respondent: Shri G. Johnson, Addl.CIT
Section 143(2)Section 143(3)Section 147Section 148Section 195Section 40Section 43Section 43B

…his view of ours is supported by the decision of Hon’ble Supreme Court in the case of CIT vs. Foramer France, (2003) 264 ITR 566, wherein the Supreme Court has affirmed the decision of Hon’ble Allahabad High Court in the case of Foramer France vs. CIT, (2001) 247 ITR 436 by observing as under:- 14. Having heard learned counsel for the parties, we are of the view that these petitions deserve to be allowed. 15. It may be mentioned that a new Section substituted Section 147 of the Income-tax Act by the Direct Tax Laws (Amendment) Act, 1987, with effect from April 1, 1989. The relevant part of the new Section 147 is…

DCIT, Corporate Circle 6(2), Chennai vs. Sundaram Fasteners Ltd, Chennai

In the result, the appeal filed by the assessee in ITA

ITA 317/CHNY/2018[2007-08]Status: DisposedITAT Chennai16 Jun 2023AY 2007-08

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Shri Vikram VijayaraghavanFor Respondent: Shri G. Johnson, Addl.CIT
Section 143(2)Section 143(3)Section 147Section 148Section 195Section 40Section 43Section 43B

…his view of ours is supported by the decision of Hon’ble Supreme Court in the case of CIT vs. Foramer France, (2003) 264 ITR 566, wherein the Supreme Court has affirmed the decision of Hon’ble Allahabad High Court in the case of Foramer France vs. CIT, (2001) 247 ITR 436 by observing as under:- 14. Having heard learned counsel for the parties, we are of the view that these petitions deserve to be allowed. 15. It may be mentioned that a new Section substituted Section 147 of the Income-tax Act by the Direct Tax Laws (Amendment) Act, 1987, with effect from April 1, 1989. The relevant part of the new Section 147 is…

M/S Macmillan Publishers India Pvt Ltd, Chennai vs. ITO, Corporate Circle 4 (1), Chennai

In the result, the appeal filed by assessee is allowed

ITA 2784/CHNY/2019[2011-12]Status: DisposedITAT Chennai19 Sept 2022AY 2011-12

Bench: Shri Mahavir Singhand Shri G. Manjunathaआयकर अपील सं./Ita No.: 2784/Chny/2019 िनधा"रण वष" /Assessment Year: 2011-12 Macmillan Publishers India The Acit, Pvt. Ltd., V. Corporate Circle 4(1), No.21, Patullos Road, Chennai. Chennai – 600 002. Pan: Aafcm 5564R (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri R. Vijayaraghavan, Advocate ""यथ" क" ओर से/Respondent By : Shri P. Sajit Kumar, Jcit सुनवाई क" तार"ख/Date Of Hearing : 19.09.2022 घोषणा क" तार"ख/Date Of Pronouncement : 19.09.2022 आदेश /O R D E R Per Mahavir Singh: This Appeal By The Revenue Is Arising Out Of The Order Of Commissioner Of Income Tax (Appeals)-8, Chennai In Ita No.69/18- 19 Dated 16.07.2019. The Re-Assessment Was Framed By The Acit, Company Circle 4(1), Chennai For The Assessment Year 2011-12 U/S.143(3) R.W.S.147 Of The Income-Tax Act, 1961 (Hereinafter The ‘Act’) Vide Order Dated 30.12.2018. I.T.A. No.2784/Chny/2019 2 2. The First Issue In This Appeal Of Assessee Is As Regards To The Order Of Cit(A) Confirming The Action Of Ao In Reopening Of Assessment U/S.147 R.W.S 148 Of The Act Even Though There Is No Failure On The Part Of The Assessee To Disclose Fully & Truly The Material Fact Necessary For Its Assessment For The Relevant Assessment Year & The Original Assessment Was Completed U/S.143(3) Of The Act. For This, Assessee Has Raised Various Grounds Regarding Reopening Which Are Exhaustive & Argumentative, Hence Need Not To Be Reproduced.

For Appellant: Shri R. Vijayaraghavan, AdvocateFor Respondent: Shri P. Sajit Kumar, JCIT
Section 143(3)Section 147Section 148

…ed by the I.T.A. No.2784/Chny/2019 7 decision of Hon’ble Supreme Court in the case of CIT vs. Foramer France, (2003) 264 ITR 566, wherein the Supreme Court has affirmed the decision of Hon’ble Allahabad High Court in the case of Foramer France vs. CIT, (2001) 247 ITR 436 and held that 14. Having heard learned counsel for the parties, we are of the view that these petitions deserve to be allowed. 15. It may be mentioned that a new Section substituted Section 147 of the Income-tax Act by the Direct Tax Laws (Amendment) Act, 1987, with effect from April 1, 1989. The relevant part of the new Section 147 is as follows…

DCIT Corporate Circle 1(1), Chennai vs. Ashok Leyland Ltd., Chennai

In the result, the appeal filed by the Revenue in ITA

ITA 2972/CHNY/2018[2009-10]Status: DisposedITAT Chennai08 Sept 2022AY 2009-10

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Shri Vikram Vijayaraghavan, AdvocateFor Respondent: Shri P. Sajit Kumar, JCIT
Section 143(3)Section 147Section 148Section 292B

…ot be validly done. This issue has been dealt by Hon’ble Supreme Court in the case of CIT vs. Foramer France, (2003) 264 ITR 566, wherein the Supreme Court has affirmed the decision of Hon’ble Allahabad High Court in the case of Foramer France vs. CIT, (2001) 247 ITR 436 by observing as under:- 14. Having heard learned counsel for the parties, we are of the view that these petitions deserve to be allowed. 15. It may be mentioned that a new Section substituted Section 147 of the Income-tax Act by the Direct Tax Laws (Amendment) Act, 1987, with effect from April 1, 1989. The relevant part of the new Section 147 is…

Late Smt. Geetha Vasan Rep by Legal Heir Shri M.G.Vasan, Chennai vs. ITO Non Corporate Ward 16(3), Chennai

In the result, the appeal of the Assessee is allowed

ITA 2666/CHNY/2018[2008-09]Status: DisposedITAT Chennai11 Apr 2022AY 2008-09

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Mr. S. Sridhar, AdvocateFor Respondent: Mr. ARV. Sreenivasan, Addl. CIT
Section 142(1)Section 143(3)Section 147Section 148

…case is squarely covered by the decision of the Hon’ble Supreme Court in the case of CIT vs. Foramer France, [2003] 264 ITR 566, wherein the Supreme Court affirming the decision of Hon’ble Allahabad High Court in the case of Foramer France vs. CIT, [2001] 247 ITR 436 has held, as under: “14. Having heard learned counsel for the parties, we are of the view that these petitions deserve to be allowed. 15. It may be mentioned that a new Section substituted Section 147 of the Income-tax Act by the Direct Tax Laws (Amendment) Act, 1987, with effect from April 1, 1989. The relevant part of the new Section 147 is a…

DCIT, Chennai vs. Rane Brake Lining Ltd., Chennai

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

ITA 2834/CHNY/2019[2011-12]Status: DisposedITAT Chennai25 Feb 2022AY 2011-12

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Shri P. Sajit Kumar, JCITFor Respondent: Shri R. Vijayaraghavan, Advocate
Section 143(3)Section 147Section 148

…ch situation, we rely on the decision of Hon’ble Supreme Court in the case of CIT vs. Foramer France, (2003) 264 ITR 566, wherein the Hon’ble Supreme Court has affirmed the decision of Hon’ble Allahabad High Court in the case of Foramer France vs. CIT, (2001) 247 ITR 436 and held as under:- 14. Having heard learned counsel for the parties, we are of the view that these petitions deserve to be allowed. 15. It may be mentioned that a new Section substituted Section 147 of the Income-tax Act by the Direct Tax Laws (Amendment) Act, 1987, with effect from April 1, 1989. The relevant part of the new Section 147 is as f…

Hyundai Motor India Limited, Kancheepuram vs. DCIT Ltu-II, Chennai

In the result, the appeal of the assessee is allowed

ITA 1836/CHNY/2017[2008-09]Status: DisposedITAT Chennai25 Feb 2022AY 2008-09

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Shri Sriram Seshadri, C.AFor Respondent: Shri Abani Kanta Nayak, CIT
Section 143(3)Section 147Section 148Section 151

…tilized amount of provision for warranty was rightly allowed. The ld.AR for the assessee relied on few of the case laws:- 1) Hon’ble Supreme Court in the case of Foramer France, 264 ITR 566 (2003) 2) Hon’ble Allahabad High Court in the case of Foramer France, 247 ITR 436 (2001) 3) Hon’ble Supreme Court in the case of Kelvinator of India Ltd., 320 ITR 561 (2010) 4) Hon’ble Delhi High Court in the case of Kelvinator of India Ltd., 256 ITR 1 (2002) 5) Hon’ble High Court of Madras in the case of Elgi Finance Ltd., 286 ITR 674 (2006) 8. Whereas, the ld.CIT-DR in relation to slump sales of CCP division by assessee to…

DCIT, Chennai vs. Pvp Ventures Ltd., Chennai

In the result, both the appeals filed by the Revenue are dismissed

ITA 2308/CHNY/2014[2004-05]Status: DisposedITAT Chennai22 Feb 2022AY 2004-05

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Shri M. Rajan, CITFor Respondent: Shri B. Ramakrishnan, FCA
Section 143(3)Section 28

…This proposition is supported by the decision of Hon’ble Supreme Court in the case of CIT vs. Foramer France, (2003) 264 ITR 566, wherein the Supreme Court has affirmed the decision of Hon’ble Allahabad High Court in the case of Foramer France vs. CIT, (2001) 247 ITR 436. The decision of Hon’ble Allahabad High 15 I.T.A. Nos.1707/Chny/2013 & 2308/Chny/2014 Court, affirmed by Hon’ble Supreme Court, in the case of Foramer France, supra is as under:- 14. Having heard learned counsel for the parties, we are of the view that these petitions deserve to be allowed. 15. It may be mentioned that a new Section substitute…

DCIT, Chennai vs. Pvp Ventures Ltd., Chennai

In the result, both the appeals filed by the Revenue are dismissed

ITA 1707/CHNY/2013[2006-07]Status: DisposedITAT Chennai22 Feb 2022AY 2006-07

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Shri M. Rajan, CITFor Respondent: Shri B. Ramakrishnan, FCA
Section 143(3)Section 28

…This proposition is supported by the decision of Hon’ble Supreme Court in the case of CIT vs. Foramer France, (2003) 264 ITR 566, wherein the Supreme Court has affirmed the decision of Hon’ble Allahabad High Court in the case of Foramer France vs. CIT, (2001) 247 ITR 436. The decision of Hon’ble Allahabad High 15 I.T.A. Nos.1707/Chny/2013 & 2308/Chny/2014 Court, affirmed by Hon’ble Supreme Court, in the case of Foramer France, supra is as under:- 14. Having heard learned counsel for the parties, we are of the view that these petitions deserve to be allowed. 15. It may be mentioned that a new Section substitute…

DCIT, Coimbatore vs. Maheswara Sugars Limited, Coimbatore

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

ITA 1809/CHNY/2015[2006-07]Status: DisposedITAT Chennai31 Jan 2022AY 2006-07

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Shri P. Sajit Kumar, JCITFor Respondent: Shri R. Vijayaraghavan, Advocate
Section 143(1)Section 143(3)Section 148

…ugh the decision 9 I.T.A. No.1809/Chny/2015 of Hon’ble Supreme Court in the case of CIT vs. Foramer France, (2003) 264 ITR 566, wherein the Supreme Court has affirmed the decision of Hon’ble Allahabad High Court in the case of Foramer France vs. CIT, (2001) 247 ITR 436. The Hon’ble Supreme Court affirming the decision of Hon’ble Allahabad High Court in the case of Foramer France, supra held that 14. Having heard learned counsel for the parties, we are of the view that these petitions deserve to be allowed. 15. It may be mentioned that a new Section substituted Section 147 of the Income-tax Act by the Direct Tax…

Indian Overseas Bank, Chennai vs. JCIT, Chennai

In the result, both the appeals of the assessee are allowed

ITA 781/CHNY/2001[1991-92]Status: DisposedITAT Chennai24 Jan 2022AY 1991-92

Bench: Shri Mahavir Singhand Shri G. Manjunathaआयकर अपीलसं./Ita Nos.: 780 & 781/Chny/2001 िनधा"रण वष" / Assessment Years: 1990-91 & 1991-92

For Appellant: Shri C. Naresh, CAFor Respondent: Shri Clement Kumar Ramesh, CIT
Section 115JSection 143(3)Section 147

…This proposition is supported by the decision of Hon’ble Supreme Court in the case of CIT vs. Foramer France, (2003) 264 ITR 566, wherein the Supreme Court has affirmed the decision of Hon’ble Allahabad High Court in the case of Foramer France vs. CIT, (2001) 247 ITR 436. The decision of Hon’ble Allahabad High Court, affirmed by Hon’ble Supreme Court, in the case of Foramer France, supra is as under:- 14. Having heard learned counsel for the parties, we are of the view that these petitions deserve to be allowed. 15. It may be mentioned that a new Section substituted Section 147 of the Income-tax Act by the Direc…

Indian Overseas Bank, Chennai vs. JCIT, Chennai

In the result, both the appeals of the assessee are allowed

ITA 780/CHNY/2001[1990-91]Status: DisposedITAT Chennai24 Jan 2022AY 1990-91

Bench: Shri Mahavir Singhand Shri G. Manjunathaआयकर अपीलसं./Ita Nos.: 780 & 781/Chny/2001 िनधा"रण वष" / Assessment Years: 1990-91 & 1991-92

For Appellant: Shri C. Naresh, CAFor Respondent: Shri Clement Kumar Ramesh, CIT
Section 115JSection 143(3)Section 147

…This proposition is supported by the decision of Hon’ble Supreme Court in the case of CIT vs. Foramer France, (2003) 264 ITR 566, wherein the Supreme Court has affirmed the decision of Hon’ble Allahabad High Court in the case of Foramer France vs. CIT, (2001) 247 ITR 436. The decision of Hon’ble Allahabad High Court, affirmed by Hon’ble Supreme Court, in the case of Foramer France, supra is as under:- 14. Having heard learned counsel for the parties, we are of the view that these petitions deserve to be allowed. 15. It may be mentioned that a new Section substituted Section 147 of the Income-tax Act by the Direc…