Ganga Saran and Sons P. Ltd. v. ITO

132 ITR 707High Court1981#5375 most cited

What is Ganga Saran and Sons P. Ltd. v. ITO authority for?

The court can examine whether the Assessing Officer had material to form a 'reason to believe' that income had escaped assessment, though the sufficiency of those reasons is not investigable. The 'reason to believe' must stem from an honest and reasonable person's grounds suggesting income escapement.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2017 to 2026.

Also referred to as

Ganga Saran and Sons P. Ltd. v. ITO · 132 ITR 707 · HC · 1981 · Section 147 · Section 148 · Section 149 · Section 151 · reason to believe · income escaping assessment · tangible material · borrowed satisfaction · non-application of mind · material facts necessary for assessment · first proviso to section 147

Sections most often in play

Section 143(3)Section 147Section 148Section 149Section 151Section 250

Issues it is cited on

material facts necessary for assessmentfirst proviso to section 147kelvinatorlive linkincome escaping assessmentborrowed satisfactionsection 292btangible materialescapement of incomereason to believesection 292non-application of mind

Judgments citing Ganga Saran and Sons P. Ltd. v. ITO

Siya Real Estate Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result, the appeal of the assessee is allowed

ITA 865/DEL/2013[2008-09]Status: DisposedITAT Delhi20 Dec 2017AY 2008-09

Bench: Sh. N. K. Sainiita No. 865/Del/2013 : Asstt. Year : 2008-09 Siya Real Estate Pvt. Ltd., Vs Income Tax Officer, Up-12, Pitampura, Ward-8(4), New Delhi-110034 New Delhi (Appellant) (Respondent) Pan No. Aaics7889N Assessee By : Smt. Rano Jain, Adv. & Sh. Ashish Chadha, Adv. Revenue By : Sh. T. Vasanthan, Sr. Dr Date Of Hearing : 21.09.2017 Date Of Pronouncement : 20.12.2017 Order This Is An Appeal By The Assessee Against The Order Dated 21.12.2012 Of Ld. Cit(A)-Xi, New Delhi.

For Appellant: Smt. Rano Jain, Adv. &For Respondent: Sh. T. Vasanthan, Sr. DR
Section 143(1)Section 143(2)Section 147Section 148Section 68

…TR 336 (Cal.) " Sheonarain Jaiswal Vs ITO 1989 (1796) ITR 352 (Pat.) " Ganga Saran & Sons (P) Ltd. (1981) 130 ITR 1 (SC) " CST Vs Bhagwan Industries (P) Ltd. (1973) 31 STC 293 (SC) " Calcutta Discount Co. Ltd. Vs ITO (1961) 41 ITR 191 " Ashok Kumar Sen Vs ITO 132 ITR 707 (Del.) " Sheo Nath Singh Vs AAC (1971) 82 ITR 147 (SC) " Technocraft Industries Vs AO (1990) 186 ITR 514 " Murlidhar Bhagwandas (1961) 52 ITR 335 (SC) " Gardhara Singh (1980) 125 ITR 340 (P&H) " Phool Chand Bajrang Lal (1993) 203 ITR 456 (SC) " ITO Vs Rajeev Aggarwal 89 TTJ 1095 (Del.) " Kishenchand Chellaram Vs CIT 125 ITR 713 (SC) " ACIT Vs G.…

M/S Grand Slam Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result, the appeal of the assessee is allowed partly for statistical purpose

ITA 1791/DEL/2013[2003-04]Status: DisposedITAT Delhi09 Jun 2017AY 2003-04

Bench: Sh. I.C. Sudhir & Sh. O.P. Kantassessment Year: 2003-04

Section 131Section 13aSection 143(1)Section 143(2)Section 147Section 148Section 68

…, Praful Chunilal Patel vs. M.J. Makwana, Asstt. CIT (1998) 148 CTR (Guj) 62 : (1999) 236 ITR 832 (Guj); Ganga Saran & Sons (P) Ltd. vs. ITO & Ors. (1981) 22 CTR (SC) 112 : (1981) 130 ITR 1 (SC); Birla VXL Ltd. vs. Asstt. CIT (1996) 130 CTR (Guj) 281 : (1996) 217 ITR 1 (Guj); Sheo Narain Jaiswal & Ors. vs. ITO & Ors. (1989) 176 ITR 352 (Pat); Phool Chand Bajrang Lal & Anr. vs. ITO & Anr. (1993) 113 CTR (SC) 436 : (1993) 203 ITR 456 (SC); Anant Kumar Saharia vs. CIT & Ors. (1999) 151 CTR (Gau) 556 : (1998) 232 ITR 533 (Gau); Bombay Pharma Products vs. ITO (1999) 153 CTR (MP) 350 : (1999) 237 ITR 614 (MP); H.A. Nan…