Hindustan Lever Ltd. v. R.B. Wadkar

268 ITR 332High Court2004#77 most cited

What is Hindustan Lever Ltd. v. R.B. Wadkar authority for?

The validity of reassessment proceedings initiated under Section 147, by issuing a notice under Section 148, must be judged solely on the reasons originally recorded by the Assessing Officer. These recorded reasons cannot be supplemented, improved upon, or modified at any later stage.

695

judgments rely on this decision, according to BharatTax’s citation analysis of 367,154 Indian tax judgments — from 2010 to 2026.

Also referred to as

Hindustan Lever Ltd v R.B. Wadkar · Section 147 · Section 148 · reasons recorded · reassessment validity · improving reasons · beyond four years · mere change of opinion · escapement of income · first proviso section 147

Also reported as

137 Taxmann 479

Sections most often in play

Section 143(3)Section 147Section 148Section 153CSection 153ASection 132Section 153DSection 68

Issues it is cited on

section 158bdfirst proviso to section 147material facts necessary for assessmentincome tax settlement commissionfull and true disclosuresection 144afresh tangible materialkelvinatorbeyond four yearsmere change of opinionescapement of incomelive link

Judgments citing Hindustan Lever Ltd. v. R.B. Wadkar

Pushp Steels & Mining (P) Ltd., Delhi vs. ITO, Ward- 20(2), New Delhi

In the result, the Appeal filed by the Assessee stands allowed

ITA 6094/DEL/2018[2008-09]Status: DisposedITAT Delhi07 Feb 2019AY 2008-09

Bench: Shri H.S. Sidhu & Shri L.P. Sahuassessment Year : 2008-09

For Appellant: Sh. Suresh Kumar Gupta, CAFor Respondent: Smt. Sulekha Verma, CIT(DR) &
Section 143(3)Section 147Section 153(1)Section 68

…osition propounded by the Hon’ble Delhi High Court in Haryana Acrylic Manufacturing case (supra). The judgment of the Mumbai High Court in the case of Hindustan Lever Ltd. v/s R.B. Wadkar, Assistant Commissioner of Income Tax and others, reported in [2004] 268 ITR 332 is categorical on the obligation of the AO to identify the material facts which were not disclosed by the assessee and also to prove that those facts were relevant for computation of income. The observations of the Hon’ble Court on the above issue are reproduced as under: “---------He must disclose in the reasons as to which fact or material wa…

Trident Leather, Kolkata vs. DCIT, Circle - 54, Kolkata

Appeal is allowed

ITA 1360/KOL/2018[2009-10]Status: DisposedITAT Kolkata23 Jan 2019AY 2009-10

Bench: Sri S.S. Godara) Assessment Year: 2009-10

Section 143(3)Section 147Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘SMC’ BENCH, KOLKATA (Before Sri S.S. Godara, Judicial Member) Assessment Year: 2009-10 Trident Leather………….....………..............….……...........…………..……………….…...……..…..……….Appellant 66, Syed Amir Ali Avenue Kolkata – 700 019 [PAN : AABFT 8941 N] Vs. Deputy Commissioner of Income Tax, Circle-54, Kolkata.….……......…….....….…...........Respondent Appearances by: Shri Subash Agarwal, Advocate, appeared on behalf of the assessee. Shri Radhe Shyam, CIT D/R. appearing on behalf of the Revenue. Date of concluding the hearing : December 31st, 2018 Date of pronouncing the o…

Tristar Securities Pvt. Ltd., Ahmedabad vs. The Income Tax Officer, Ward-8(1), Ahmedabad

In the result, the appeal is allowed in the terms indicated above

ITA 976/AHD/2015[2006-07]Status: DisposedITAT Ahmedabad15 Jan 2019AY 2006-07
Section 143Section 143(1)Section 143(3)Section 147Section 148

…ons actually recorded by the Assessing Officer and that these reasons, on standalone basis, must prima facie demonstrate the escapement of income. If needed, authority for this proposition can be found in Hindustan Lever Ltd Vs. R.B. Wadkar, Asst. CIT [(2004) 268 ITR 332 (Bom)]. While on this issue, we may usefully refer to a co- ordinate bench decision in the case of Bir Bahadur Singh Sijwali Vs. ITO [(2015) 68 SOT 197 (Delhi -Trib)] as follows:- “7. It is well settled in law that reasons, as recorded for reopening the reassessment, are to be examined on a standalone basis. Nothing can be added to the reasons s…

M/S. Lvmh Watch & Jewellery India P.Ltd., New Delhi vs. ACIT, New Delhi

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

ITA 1111/DEL/2016[2006-07]Status: DisposedITAT Delhi26 Dec 2018AY 2006-07
For Appellant: Shri Vikas Srivastava, Advocate &For Respondent: Shri Anil Katoch, Sr.DR
Section 143(3)Section 144CSection 147Section 148Section 271

…disclose fully and truly all material facts necessary for completion of the assessment, the reassessment proceedings have been held to be invalid by various decisions. The Hon'ble Bombay High Court in the case of Hindustan Lever Ltd. vs. R.B. Wadkar (2004) 268 ITR 332 (Bom), has held that where reasons recorded by the Assessing 5 Officer nowhere stated that there was failure on the part of the assessee to disclose fully and truly all material facts necessary for assessment of that assessment year and notice was clearly beyond the period of four years, reassessment was barred by limitation. The relevant obser…

Kotak Mahindra Asset Management Co. Ltd, Mumbai vs. Asst CIT 14(2)(1), Mumbai

The appeal of the revenue is dismissed

ITA 1815/MUM/2017[2009-140]Status: DisposedITAT Mumbai31 Oct 2018AY 2009-140

Bench: Shri Manoj Kumar Aggarwal,Am & Shri Ravish Sood, Jm Kotak Mahindra Asset Assistant Commissioner Of Income Management Co. Ltd.,C-27 बिधम/ Tax- 14(2)(1), Mumbai. Bkc, G Block, Bandra Kurla Vs. Complex, Bandra E, Mumbai 400 051. स्थामी रेखा सं./ जीआइआय सं./ Pan No. Aaack5576C (अऩीराथी /Appellant) (प्रत्मथी / Respondent) : Deputy Commissioner Of Kotak Mahindra Asset Management बिधम/ Income Tax- 14(2)(1), 432, 4Th Co. Ltd., C-27 Bkc, G Block, Bandra Floor, Aayakar Bhavan, Kurla Complex, Bandra E, Mumbai Vs. Mumbai-400 020. 400 051. स्थामी रेखा सं./ जीआइआय सं./ Pan No. Aaack5576C (अऩीराथी /Appellant) (प्रत्मथी / Respondent) :

For Appellant: Shri. Farrokh Irani & Chetan Kakka, A.RFor Respondent: Shri. Manoj Kumar Singh, D.R
Section 143(3)Section 147Section 148

…ded assessment of the assessee. In support of his aforesaid contention the Ld. A.R relied on the judgment of the Hon‟ble High Court of Bombay in the case of Hindustan Lever Limited Vs. R.B. Wadkar, Assistant Commissioner of Income Tax and others (No.1) (2004) 268 ITR 332 (Bom) and that of the Hon‟ble Supreme Court in the case of CIT Vs. Kelvinator of India (2010) 320 ITR 561 (SC). Further, it was submitted by the Ld. A.R that from a bare perusal of the „Reasons to believe‟, it could safely be ITA NO(s). 1815/Mum/2017 & 1794/Mum/2017 7 Kotak Mahindra Asset Management Co. Ltd. Vs ACIT-14(2)(1) & DCIT-14(2)(1) Vs. K…

DCIT 14(2)(1), Mumbai vs. Kotak Mahindra Asset Management Co.Ltd, Mumbai

The appeal of the revenue is dismissed

ITA 1794/MUM/2017[2009-10]Status: DisposedITAT Mumbai31 Oct 2018AY 2009-10

Bench: Shri Manoj Kumar Aggarwal,Am & Shri Ravish Sood, Jm Kotak Mahindra Asset Assistant Commissioner Of Income Management Co. Ltd.,C-27 बिधम/ Tax- 14(2)(1), Mumbai. Bkc, G Block, Bandra Kurla Vs. Complex, Bandra E, Mumbai 400 051. स्थामी रेखा सं./ जीआइआय सं./ Pan No. Aaack5576C (अऩीराथी /Appellant) (प्रत्मथी / Respondent) : Deputy Commissioner Of Kotak Mahindra Asset Management बिधम/ Income Tax- 14(2)(1), 432, 4Th Co. Ltd., C-27 Bkc, G Block, Bandra Floor, Aayakar Bhavan, Kurla Complex, Bandra E, Mumbai Vs. Mumbai-400 020. 400 051. स्थामी रेखा सं./ जीआइआय सं./ Pan No. Aaack5576C (अऩीराथी /Appellant) (प्रत्मथी / Respondent) :

For Appellant: Shri. Farrokh Irani & Chetan Kakka, A.RFor Respondent: Shri. Manoj Kumar Singh, D.R
Section 143(3)Section 147Section 148

…ded assessment of the assessee. In support of his aforesaid contention the Ld. A.R relied on the judgment of the Hon‟ble High Court of Bombay in the case of Hindustan Lever Limited Vs. R.B. Wadkar, Assistant Commissioner of Income Tax and others (No.1) (2004) 268 ITR 332 (Bom) and that of the Hon‟ble Supreme Court in the case of CIT Vs. Kelvinator of India (2010) 320 ITR 561 (SC). Further, it was submitted by the Ld. A.R that from a bare perusal of the „Reasons to believe‟, it could safely be ITA NO(s). 1815/Mum/2017 & 1794/Mum/2017 7 Kotak Mahindra Asset Management Co. Ltd. Vs ACIT-14(2)(1) & DCIT-14(2)(1) Vs. K…

M/S. Devansh Exports, Kolkata vs. ACIT, Circle - 32, Kolkata

In the result, the appeal of assessee is allowed

ITA 2178/KOL/2017[2010-11]Status: DisposedITAT Kolkata15 Oct 2018AY 2010-11

Bench: "ी जे. सुधाकर रे"डी, लेखा सद"य एवं/And "ी ऐ. ट". वक", "यायीक सद"य) [Before Shri J. Sudhakar Reddy, Am & Shri A. T. Varkey, Jm]

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

…1 Devansh Exports, AY 2010-11 आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम")Before "ी जे. सुधाकर रे"डी, लेखा सद"य एवं/and "ी ऐ. ट". वक", "यायीक सद"य) [Before Shri J. Sudhakar Reddy, AM & Shri A. T. Varkey, JM] I.T.A. No. 2178/Kol/2017 Assessment Year: 2010-11 M/s. Devansh Exports Vs. Assistant Commissioner of Income- (PAN: AACFD1870B) tax, Circle-32, Kolkata. Appellant Respondent Date of Hearing 07.08.2018 Date of Pronouncement 15.10.2018 For the Appellant Shri Ketan K. Ved, AR For the Respondent Shri Sanjay Paul, Addl. CIT, Sr. DR ORDER Per Shri A.…

Shree Global Tradefin Ltd, Mumbai vs. DCIT Cen Cir 5(1), Mumbai

The appeals of the assessee are partly allowed

ITA 7313/MUM/2017[2007-08]Status: DisposedITAT Mumbai15 Oct 2018AY 2007-08

Bench: Shri Joginder Singh & Shri N.K. Pradhan

Section 133ASection 143(3)Section 147Section 148Section 153C

…reasons recorded, for which reliance was placed upon certain decisions, which will be dealt with in succeeding paras of this order. In support, reliance was placed upon the decision from Hon'ble jurisdictional High Court in the case of Hindustan Lever Ltd. (268 ITR 332)(Bom.). M/s Shree Global Tradefin Ltd. ITA Nos7310 to 7313/Mum/ 2017 2.2. The ld. counsel further explained that the order passed under section 153C of the Act was quashed by the Tribunal for which our attention was invited to pages 2779 to 2786 (paper book no.2) containing these orders. It was contended that the reassessment proceedings are in…

Shree Global Tradefin Ltd, Mumbai vs. DCIT Cen Cir 5(1), Mumbai

The appeals of the assessee are partly allowed

ITA 7312/MUM/2017[2008-09]Status: DisposedITAT Mumbai15 Oct 2018AY 2008-09

Bench: Shri Joginder Singh & Shri N.K. Pradhan

Section 133ASection 143(3)Section 147Section 148Section 153C

…reasons recorded, for which reliance was placed upon certain decisions, which will be dealt with in succeeding paras of this order. In support, reliance was placed upon the decision from Hon'ble jurisdictional High Court in the case of Hindustan Lever Ltd. (268 ITR 332)(Bom.). M/s Shree Global Tradefin Ltd. ITA Nos7310 to 7313/Mum/ 2017 2.2. The ld. counsel further explained that the order passed under section 153C of the Act was quashed by the Tribunal for which our attention was invited to pages 2779 to 2786 (paper book no.2) containing these orders. It was contended that the reassessment proceedings are in…

Shree Global Tradefin Ltd, Mumbai vs. DCIT Cen Cir 5(1), Mumbai

The appeals of the assessee are partly allowed

ITA 7311/MUM/2017[2009-10]Status: DisposedITAT Mumbai15 Oct 2018AY 2009-10

Bench: Shri Joginder Singh & Shri N.K. Pradhan

Section 133ASection 143(3)Section 147Section 148Section 153C

…reasons recorded, for which reliance was placed upon certain decisions, which will be dealt with in succeeding paras of this order. In support, reliance was placed upon the decision from Hon'ble jurisdictional High Court in the case of Hindustan Lever Ltd. (268 ITR 332)(Bom.). M/s Shree Global Tradefin Ltd. ITA Nos7310 to 7313/Mum/ 2017 2.2. The ld. counsel further explained that the order passed under section 153C of the Act was quashed by the Tribunal for which our attention was invited to pages 2779 to 2786 (paper book no.2) containing these orders. It was contended that the reassessment proceedings are in…

Shree Global Tradefin Ltd, Mumbai vs. DCIT Cen Cir 5(1), Mumbai

The appeals of the assessee are partly allowed

ITA 7310/MUM/2017[2010-11]Status: DisposedITAT Mumbai15 Oct 2018AY 2010-11

Bench: Shri Joginder Singh & Shri N.K. Pradhan

Section 133ASection 143(3)Section 147Section 148Section 153C

…reasons recorded, for which reliance was placed upon certain decisions, which will be dealt with in succeeding paras of this order. In support, reliance was placed upon the decision from Hon'ble jurisdictional High Court in the case of Hindustan Lever Ltd. (268 ITR 332)(Bom.). M/s Shree Global Tradefin Ltd. ITA Nos7310 to 7313/Mum/ 2017 2.2. The ld. counsel further explained that the order passed under section 153C of the Act was quashed by the Tribunal for which our attention was invited to pages 2779 to 2786 (paper book no.2) containing these orders. It was contended that the reassessment proceedings are in…

Landmark Education India, Mumbai vs. ITO (E) II (1), Mumbai

The appeal of the assessee is allowed

ITA 4871/MUM/2014[2008-09]Status: DisposedITAT Mumbai09 Oct 2018AY 2008-09

Bench: Shri Joginder Singh & Shri G. Manjunathaassessment Year 2008-09 Landmark Education India, Income Tax Officer B-206, Bhaveshwar Plaza, (Exemption)-Ii(1), बनाम/ Lbs Marg, Ghatkopar (W), Piramal Chambers, Vs. Mumbai 400086 Lalbaug, Parel, Mumbai-400012 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. Aaatl0059L

Section 11Section 139Section 142Section 143Section 143(3)Section 147Section 148

…one of the grounds specified in the reasons communicated to the petitioner on July 23, 2012, for the purpose of reopening the assessment for the assessment year 2007-08. Our court in the matter of Hindustan Lever Ltd. v. R. B. Wadkar, Asstt. CIT (No.1) [2004] 268 ITR 332/137 Taxman 479 (Bom.) has held that for the purpose of examining the jurisdiction to reopen a completed assessment one is only concerned with the reasons recorded at the time of issuing notice under section 148 of the Act. These reasons cannot be supplemented/improved upon later. Therefore, the order dated October 15, 2012, disposing of the objec…

DCIT, Cir-12(2), Kolkata vs. M/S Vantage Advertising Pvt. Ltd., Chennai

In the result, appeal of revenue is dismissed

ITA 1319/KOL/2015[2006-2007]Status: DisposedITAT Kolkata26 Sept 2018AY 2006-2007

Bench: "ी ऐ. ट". वक", "यायीक सद"य एवं/And "ी एम .बालागणेश, लेखा सद"य) [Before Shri A. T. Varkey, Jm & Shri M. Balaganesh, Am]

Section 143(1)Section 143(3)Section 147Section 148Section 80ISection 80l

…1 Vantage Advertising Pvt. Ltd., AY 2006-07 आयकर अपील"य अधीकरण, "यायपीठ – “A” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA (सम")Before "ी ऐ. ट". वक", "यायीक सद"य एवं/and "ी एम .बालागणेश, लेखा सद"य) [Before Shri A. T. Varkey, JM & Shri M. Balaganesh, AM] I.T.A. No. 1319/Kol/2015 Assessment Year: 2006-07 Deputy Commissioner of Income-tax, Vs. M/s. Vantage Advertising Pvt. Ltd. Circle-12(2), Kolkata. (PAN: AABCV1202B) Appellant Respondent Date of Hearing 09.07.2018 Date of Pronouncement 26.09.2018 For the Appellant Shri Sallong Yaden, Addl. CIT, Sr. DR For the Respondent Shri J. P. Khaitan, Sr…

ITO 6(3)(2), Mumbai vs. Indo Energy International Ltd, Mumbai

In the result, the Revenue’s appeal and the assessee’s cross objection are allowed for statistical purposes

ITA 523/MUM/2016[2009-10]Status: DisposedITAT Mumbai19 Sept 2018AY 2009-10

Bench: Shri Shamim Yahya, Am & Shri Ram Lal Negi, Jm

For Respondent: Shri Jitendra Jain
Section 147Section 148Section 68

…at the reasons for reopening were not at 7 M/s. Indo Energy International Ltd. all adequate. He submitted that the reasons recorded cannot be substantially improved upon. In this regard, he referred to decision of Hindustan Lever Ltd. vs. R. B. Wadkar [2004] 268 ITR 332 (Bom). The ld. Counsel of the assessee further relied upon the decision of the Khubchandani Healthparks (P.) Ltd. vs. ITO [2016] 384 ITR 322 (Bom) He submitted that in this case, the Hon'ble Apex Court decision in the case of Zuari Estate Development & Investment Co. Ltd. (supra) has been duly considered. On merits of the case, the ld. Counsel of…

Mohd Hasan Abdul Gafoor Momin, Thane vs. ITO WD 1(2), Kalyan

The appeal of the assessee is partly allowed

ITA 3336/MUM/2017[2007-08]Status: DisposedITAT Mumbai18 Sept 2018AY 2007-08

Bench: Shri Joginder Singh & Shri Rajesh Kumarassessment Year: 2007-08 Mohd. Hasan Abdul Gafoor Momin, Income Tax Officer, 430/2, Kotwal Shah Dargha Ward-1(2), बनाम/ Road, Bhiwandi, District- Thane, 1St Floor, Mohan Plaza, Vs. Maharashtra-421308 Wayale Nagar, Kalyan ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No. Aekpm0354F

Section 143(3)Section 147Section 148Section 254

…per book. It was pleaded that the limit of four years will be applicable only in a situation when there is full disclosure of material facts. Our attention was invited to para-5 (page-6) and para 5.1 of the impugned order. In reply, the Ld. counsel for the 268 ITR 339 (Bom.) and CIT vs S Kader Khan 352 ITR 480 (Supreme Court). 3.1. We have considered the rival submissions and perused the material available on record. The facts, in brief, are that a survey action under section 133A of the Act was carried out at the business premises of M/s M. H. Corporation, sole proprietary concern of the assessee, on 25/0…

Kotak Mahindra Bank Ltd, Mumbai vs. DCIT Cir 2(3)(2), Mumbai

In the result, the assessee’s appeal is partly allowed as above

ITA 681/MUM/2016[2009-10]Status: DisposedITAT Mumbai14 Sept 2018AY 2009-10

Bench: Shri Shamim Yahya, Am & Shri Pawan Singh, Jm

For Appellant: Shri Sanjay Singh
Section 1Section 115WSection 147Section 36

…completed earlier u/s. 143(3) of the Act. He submitted that no fresh material has come in the possession of the A.O. to warrant reopening. In this connection, he placed reliance upon the following case laws: 1. Hindustan Lever Ltd. vs. R. B. Wadkar [2004] 268 ITR 332 (Bombay) 2. NYK Line (India) Ltd. v. Deputy Commissioner of Income-tax [2012] 346 ITR 361 (Bombay) 3. Direct Information (P.) Ltd. v. Income-tax Officer [2012] 349 ITR 150 (Bombay) 4. Purity Techtextile (P.) Ltd. v. Assistant Commissioner of Income-tax [2010] 325 ITR 459 (Bombay) 5. Plus Paper Food Pac Ltd. v. Income-tax Officer [2015] 374 ITR 48…

DCIT 3(2)(2), Mumbai vs. National Bank of Agriculture An Rural Development, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 3649/MUM/2016[2006-07]Status: DisposedITAT Mumbai12 Sept 2018AY 2006-07

Bench: Shri B.R. Baskaran & Shri Pawan Singhdcit 3(2)(2) National Bank Of Agriculture & Room No. 674, 6Th Floor, Rural Development, C-24, Aayakar Bhavan, M.K. Road, Vs. G-Block, Bandra Kurla Complex, Mumbai-400020. Bandra, Mumbai-400051. Pan: Aaact4020G Appellant Respondent

For Respondent: Shri Abhijit Patankar (DR)
Section 143(3)Section 147Section 148Section 253Section 254(1)

…he re-opening was merely a change of opinion and the re-opening on the basis of change of opinion is not permissible under the law. In support of his submission, the ld. AR of the assessee relied upon the following decision: (i) Hindustan Lever Ltd. vs. ACIT (268 ITR 332) (Bombay High Court), (ii) NYK Line (India) Ltd. vs. DCIT (346 ITR 361) (Bombay High Court), (iii) Titanor Components Ltd. vs. ACIT (343 ITR 183(Bombay High Court),Idea Cellular Ltd. vs. DCIT (301 ITR 407 (Bombay High Court) (iv) Mumbai Tribunal in Van Oord Dredging and Marine Contractors BV vs. ADIT in ITA No. 495 & 496/Mum/2016 dated 28.02.201…

Vivek Vijay Nair, Mumbai vs. ACIT 2(2), Mumbai

In the result the ground number one and two of the appeals are

ITA 4278/MUM/2012[2005-06]Status: DisposedITAT Mumbai12 Sept 2018AY 2005-06

Bench: Shri B.R. Baskaran & Shri Pawan Singhmr. Vivek Vijay Nair Acit-2(2), C/O Pangea Shipping Agencies It Office, Aayakar Bhavan, P. Ltd. 309, Skylark Building, Vs. M.K. Road, Churchgate, Sector-11, Cbd Belapur, Mumbai-400020. Navi Mumbai-400614. Pan: Adfpn8491C Appellant Respondent Smt. Sindhu Vijay Nair Acit-2(2), C/O Pangea Shipping Agencies It Office, Aayakar Bhavan, P. Ltd. 309, Skylark Building, Vs. M.K. Road, Churchgate, Sector-11, Cbd Belapur, Mumbai-400020. Navi Mumbai-400614. Pan: Aabpn7907N Appellant Respondent Appellant By : Shri M. Subramanian (Ar) Respondent By : Shri V. Justin (Dr)

For Appellant: Shri M. Subramanian (AR)For Respondent: Shri V. Justin (DR)
Section 143(3)Section 147Section 148Section 151(2)Section 253Section 254(1)Section 69A

…the material facts fully and truly. It is only in the latter case that the Assessing Officer would be entitled to proceed under section 147. ITA No. 4278 & 4279 Mum 2012-Mr. Vivek Vijay Nair & Smt. Sindhu Vijay Nair 10. In Hindustan Liver Ltd Vs R.B. Wadkar (268 ITR 332) (Bombay) it was held: “ 20. The reasons recorded by the Assessing Officer nowhere state that there was failure on the part of the assessee to disclose fully and truly all material facts necessary for the assessment of that assessment year. It is needless to mention that the reasons are required to be read as they were recorded by the Assessing…

M/S. Devansh Exports, Kolkata vs. ACIT, Circle - 32, Kolkata

In the result, the appeal of assessee is allowed

ITA 2177/KOL/2017[2009-10]Status: DisposedITAT Kolkata05 Sept 2018AY 2009-10

Bench: "ी ऐ. ट". वक", "यायीक सद"य एवं/And "ी एम .बालागणेश, लेखा सद"य) [Before Shri A. T. Varkey, Jm & Shri M. Balaganesh, Am]

Section 143(3)Section 147Section 44ASection 92ASection 92BSection 92ESection 92F

…1 Devansh Exports, AY 2009-10 आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम")Before "ी ऐ. ट". वक", "यायीक सद"य एवं/and "ी एम .बालागणेश, लेखा सद"य) [Before Shri A. T. Varkey, JM & Shri M. Balaganesh, AM] I.T.A. No. 2177/Kol/2017 Assessment Year: 2009-10 M/s. Devansh Exports Vs. Assistant Commissioner of Income- (PAN: AACFD1870B) tax, Circle-32, Kolkata. Appellant Respondent Date of Hearing 02.08.2018 Date of Pronouncement 05.09.2018 For the Appellant Shri Ketan K. Ved, AR For the Respondent Shri Sanjay Paul, Addl. CIT, Sr. DR ORDER Per Shri A.T.Varkey,…

M/S Materials Chemicals and Performance Intermediaries Pvt. Ltd., Kolkata vs. DCIT, Cir-11, Kolkata

In the result, the appeal of assessee is allowed

ITA 2348/KOL/2016[2004-05]Status: DisposedITAT Kolkata21 Aug 2018AY 2004-05

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 115JSection 142(1)Section 143(2)Section 143(3)Section 148Section 234CSection 92C

…1 Materials Chemicals & Performance Intermediaries (P) Ltd., AY 2004-05 आयकर अपील"य अधीकरण, "यायपीठ – “A” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA (सम") "ी ऐ. ट". वक", "यायीक सद"य एवं डॉ. अजु"न लाल सैनी, लेखा सद"य) [Before Shri A. T. Varkey, JM & Dr. A. L. Saini, AM] I.T.A. No. 2348/Kol/2016 Assessment Year: 2004-05 Materials Chemicals & Performance Vs. Deputy Commissioner of Income-tax, Intermediaries Pvt. Ltd. Circle-11, Kolkata. (PAN: AAACM9169K) Appellant Respondent Date of Hearing 14.06.2018 Date of Pronouncement 21.08.2018 For the Appellant Shri Nageswar Rao, AR For the Responde…