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 366,470 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

M/S Layak Fabrics Pvt. Ltd., (Presently Known As Indev Developers Pvt. Ltd), Delhi vs. ITO, New Delhi

In the result, the appeal of the assessee is allowed

ITA 491/DEL/2016[2008-09]Status: DisposedITAT Delhi15 Jul 2016AY 2008-09

Bench: Sh. N. K. Saini

For Appellant: Sh. Gautam Jain, CAFor Respondent: Sh. V. R. Sonbhadra, Sr. DR
Section 147Section 68

…Pvt. Ltd. formed and belief that income had escaped assessment. The reliance was placed on the following case laws: " CIT Vs Insecticides (India) Ltd. 357 ITR 330 (Del) " Signature Hotels Pvt. Ltd. Vs ITO 338 ITR 51 (Del) " Hindustan Lever Ltd. Vs R.B. Wadkar 268 ITR 332 (Bom) " ITO Vs Maya Gupta in ITA No.3435/Del/2013 order dated 13.12.2013 " ITO Vs M/s Comero Leasing & Financial Pvt. Ltd. in ITA No.4281/Del/2010 order dated 14.08.2014 " ITO Vs M/s Shri Devesh Kumar in ITA No.2068/Del/2010 order dated 31.10.2014 " ITO Vs Neelkanth Finbuild Ltd. in ITA No.2821/Del/2009 order dated 01.04.2015 8. It was further su…

DCIT 5(2), Mumbai vs. Jnj Holdings P.Ltd, Mumbai

In the result, appeal of the revenue is dismissed

ITA 707/MUM/2014[2005-06]Status: DisposedITAT Mumbai15 Jun 2016AY 2005-06

Bench: Shri Amit Shukla () & Shri Ashwani Taneja (Acountant Member)

Section 143(3)Section 147Section 148

…ction 147. Law in this respect is settled on the basis of various judgements coming from various courts all over the country. The ld.counsel of the assessee placed reliance before us on the following judgements: 1. Hindustan Lever Ltd vs. R.B. Wadkar, A.C.IT.268 ITR 332 (Bom) 2. Allanasons Ltd. v DC IT 369 ITR 648 (Bom) 3. Business India v Jt. CIT 370 ITR 154 (Bom) 4. DIL Ltd. v ACIT 343 ITR 296 (Bom) 5. Monitor India P Ltd. v Union of India 343 ITR 236 (Bom) 4.2 We have gone through these judgments and find force in the arguments’ of ld.counsel of the assessee. The reasons are not sustainable in the eyes of la…

DCIT, New Delhi vs. M/S. Landbase India Ltd., New Delhi

In the result, cross objections of the

ITA 4847/DEL/2009[2003-04]Status: DisposedITAT Delhi15 Jun 2016AY 2003-04

Bench: Shri Chandra Mohan Garg & Shri L.P. Sahu

For Appellant: Shri Rohit Jain, AdvFor Respondent: Smt. Sulekha Verma, CIT-DR
Section 143(3)Section 147Section 148

…ead without any support and no 19 CO No. 328/Del/2009 & 111/2010 supplementation or substitution or deletion therein or therefrom is permissible. He placed reliance on the decision of the Hon'ble Bombay High Court in the case of Hindustan Lever Ltd Vs. ACIT 268 ITR 332 [Bom] to support this contention. The ld. AR also pointed out that there is no reference of subsequent assessment order for 2003-04 in the reasons recorded and the issue of depreciation on golf course as decided by the AO has not been accepted by the assessee because the assessee is agitating this issue continuously and regularly. The ld. AR pl…

DCIT, New Delhi vs. M/S. Landbase India Ltd, New Delhi

In the result, cross objections of the

ITA 3549/DEL/2009[2001-02]Status: DisposedITAT Delhi15 Jun 2016AY 2001-02

Bench: Shri Chandra Mohan Garg & Shri L.P. Sahu

For Appellant: Shri Rohit Jain, AdvFor Respondent: Smt. Sulekha Verma, CIT-DR
Section 143(3)Section 147Section 148

…ead without any support and no 19 CO No. 328/Del/2009 & 111/2010 supplementation or substitution or deletion therein or therefrom is permissible. He placed reliance on the decision of the Hon'ble Bombay High Court in the case of Hindustan Lever Ltd Vs. ACIT 268 ITR 332 [Bom] to support this contention. The ld. AR also pointed out that there is no reference of subsequent assessment order for 2003-04 in the reasons recorded and the issue of depreciation on golf course as decided by the AO has not been accepted by the assessee because the assessee is agitating this issue continuously and regularly. The ld. AR pl…

A.C.I.T Cir - 35, Kolkata vs. M/S Mor Overseas, Kolkata

In the result, the appeal by the Revenue is dismissed

ITA 951/KOL/2013[1996-1997]Status: DisposedITAT Kolkata11 May 2016AY 1996-1997

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Shri M.Balaganesh, Am ] Assessment Year : 1996-97

For Appellant: Shri Sanjay Mukherjee, JCIT, Sr.DRFor Respondent: Shri S.P.Chowdhury, Advocate
Section 132ASection 133(6)Section 143(3)Section 147Section 148Section 149Section 151

…ued even in the reasons recorded there is no reference to the failure on the part of the assessee to fully and truly disclose the material facts. Reliance was placed on the decision of the Hon’ble Bombay High Court in the case of Hindustan lever Ltd. Vs. ACIT 268 ITR 332 (Bom) wherein on identical facts initiation of reassessment proceedings were held to be invalid. It was submitted that on identical facts, initiation of reassessment proceedings u/s.147 of the Act in the case of another sister concern of the Assessee viz., Ashwani Kumar More in ITA No.953/Kol/2005 order dated 15.7.2006, was held to be bad in law…

V.N. Karbhatkar, Mumbai vs. ITO 19(3)(4), Mumbai

In the result, assessee’s appeal stands allowed

ITA 4797/MUM/2014[2005-06]Status: DisposedITAT Mumbai11 May 2016AY 2005-06

Bench: Shri Jason P. Boaz, Am & Shri Sandeep Gosain, Jm Shri V. N. Karvatkar, 4-5, Chapel Vs. The Income Tax Officer, Avenue, Chapel Road, Bandra 19(3) (4), Mumbai (West), Mumbai 400050 Pan: Aacpk 2651 B Appellant .. Respondent

Section 143Section 143(3)Section 147Section 148Section 2Section 53A

…mportant element is missing, then the AO is not expected to believe that any income for that particular year has escaped assessment and to opt for reopening the assessment. In this regard we find support from the decision in the case of Hindustan Lever Ltd. [268 ITR 332]. Further, we also find support from the decision rendered by the Hon’ble Allahabad High Court in the case of Naresh Chandra Bhargava Vs ITO reported in 1974 TAX L. R. 7 wherein it has been held as under:- “3. A notice under Section 148 of the Act presupposes the existence of circumstances leading to the belief that some income has 9 escaped a…

Glaxosmithkline Pharmaceuticals Ltd, Mumbai vs. Asst CIT 6(3), Mumbai

ITA 3369/MUM/2015[2005-06]Status: DisposedITAT Mumbai07 Apr 2016AY 2005-06

Bench: S/Shjoginder Singh & Rajendraआयकर अपील सं /Ita Nos./420/Mum/2014 & 3369/Mum/2015,िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /Ay.2005-06 वष" Acit-6(3), 522, 5Th Floor Glaxo Smithkline Pharmaceuticals Limited Gsk House, Dr. Annie Besant Road Aayakar Bhavan, Mk Road Vs. Worli,Mumbai--400 030. Mumbai-400 020. Pan:Aaacg 4414 B (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By: Ms. Amrita Misra (Dr) Assessee By: S/Shri Niraj Sheth & Vallabh Gokhale(Ar) सुनवाई क" तारीख / Date Of Hearing: 07.04.2016 घोषणा क" तारीख / Date Of Pronouncement: 07.04.2016 आयकर आयकर अिधिनयम अिधिनयम,1961 क" क" धारा धारा 254(1)केकेकेके अ"तग"त अ"तग"त आदेश आदेश आयकर आयकर अिधिनयम अिधिनयम क" क" धारा धारा अ"तग"त अ"तग"त आदेश आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा सद"य सद"य राजे"" राजे"" केकेकेके अनुसार अनुसार Per Rajendra A.M.- लेखा लेखा लेखा सद"य सद"य राजे"" राजे"" अनुसार अनुसार Challenging The Orders Dt.18.3.2015 & 11.11.13 Of Cit(A)-13 & Cit(A)-12 Respectively, Mumbai,The Assessee Has Filed The Above Mentioned Appeals Raising Various Grounds.As Both The Appeals Are For The Same Ay.S,So We Are Adjudicating Them By Passing A Single Order.

For Appellant: S/Shri Niraj Sheth & Vallabh Gokhale(AR)For Respondent: Ms. Amrita Misra (DR)
Section 143(3)Section 148Section 254(1)

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण,"जी अिधकरण जी जी” खंडपीठ जी खंडपीठ खंडपीठ मुंबई खंडपीठ मुंबई मुंबई मुंबई INCOME TAX APPELLATE TRIBUNAL,MUMBAI-“G”,BENCH सव"ी जोिग"दर "सह, "याियक सद"य एवं राजे"", लेखा सद"य Before S/ShJoginder Singh,Judicial Member & Rajendra,Accountant Member आयकर अपील सं /ITA Nos./420/Mum/2014 & 3369/Mum/2015,िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /AY.2005-06 वष" ACIT-6(3), 522, 5th Floor Glaxo Smithkline Pharmaceuticals Limited GSK House, Dr. Annie Besant Road Aayakar Bhavan, MK Road Vs. Worli,Mumbai--400 030. Mumbai-400 020. PAN:AAACG 4414 B (अपीलाथ…

Glaxo Smith Kline Pharmaceuticals Limited, Mumbai vs. ACIT -6(3), Mumbai

ITA 420/MUM/2014[2005-06]Status: DisposedITAT Mumbai07 Apr 2016AY 2005-06

Bench: S/Shjoginder Singh & Rajendraआयकर अपील सं /Ita Nos./420/Mum/2014 & 3369/Mum/2015,िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /Ay.2005-06 वष" Acit-6(3), 522, 5Th Floor Glaxo Smithkline Pharmaceuticals Limited Gsk House, Dr. Annie Besant Road Aayakar Bhavan, Mk Road Vs. Worli,Mumbai--400 030. Mumbai-400 020. Pan:Aaacg 4414 B (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By: Ms. Amrita Misra (Dr) Assessee By: S/Shri Niraj Sheth & Vallabh Gokhale(Ar) सुनवाई क" तारीख / Date Of Hearing: 07.04.2016 घोषणा क" तारीख / Date Of Pronouncement: 07.04.2016 आयकर आयकर अिधिनयम अिधिनयम,1961 क" क" धारा धारा 254(1)केकेकेके अ"तग"त अ"तग"त आदेश आदेश आयकर आयकर अिधिनयम अिधिनयम क" क" धारा धारा अ"तग"त अ"तग"त आदेश आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा सद"य सद"य राजे"" राजे"" केकेकेके अनुसार अनुसार Per Rajendra A.M.- लेखा लेखा लेखा सद"य सद"य राजे"" राजे"" अनुसार अनुसार Challenging The Orders Dt.18.3.2015 & 11.11.13 Of Cit(A)-13 & Cit(A)-12 Respectively, Mumbai,The Assessee Has Filed The Above Mentioned Appeals Raising Various Grounds.As Both The Appeals Are For The Same Ay.S,So We Are Adjudicating Them By Passing A Single Order.

For Appellant: S/Shri Niraj Sheth & Vallabh Gokhale(AR)For Respondent: Ms. Amrita Misra (DR)
Section 143(3)Section 148Section 254(1)

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण,"जी अिधकरण जी जी” खंडपीठ जी खंडपीठ खंडपीठ मुंबई खंडपीठ मुंबई मुंबई मुंबई INCOME TAX APPELLATE TRIBUNAL,MUMBAI-“G”,BENCH सव"ी जोिग"दर "सह, "याियक सद"य एवं राजे"", लेखा सद"य Before S/ShJoginder Singh,Judicial Member & Rajendra,Accountant Member आयकर अपील सं /ITA Nos./420/Mum/2014 & 3369/Mum/2015,िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /AY.2005-06 वष" ACIT-6(3), 522, 5th Floor Glaxo Smithkline Pharmaceuticals Limited GSK House, Dr. Annie Besant Road Aayakar Bhavan, MK Road Vs. Worli,Mumbai--400 030. Mumbai-400 020. PAN:AAACG 4414 B (अपीलाथ…

M/S Excellent Land Developers Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is allowed

ITA 3052/DEL/2013[2004-05]Status: DisposedITAT Delhi17 Mar 2016AY 2004-05

Bench: Shri A.T. Varkey & Shri Prashant Maharishi

For Appellant: Shri Salil Aggarwal, Advocate &For Respondent: Shri B.R.R. Kumar, Senior DR
Section 143(1)Section 147Section 148Section 44A

…be examined on a standalone basis. Nothing can be added to the reasons so recorded, nor anything can be deleted from the reasons so recorded. The Hon’ble Bombay High Court, in the case of Hindustan Lever 3 ITA No.3052/Del./2013 Ltd. vs. R.B. Wadkar [(2004) 268 ITR 332], has, inter alia, observed that "……….It is needless to mention that the reasons are required to be read as they were recorded by the AO. No substitution or deletion is permissible. No additions can be made to those reasons. No inference can be allowed to be drawn on the basis of reasons not recorded. It is for the AO to disclose and open his min…

A.C.I.T Cir - 35, Kolkata vs. M/S More International, Kolkata

In the result, the appeal by the Assessee as well as the Revenue are dismissed

ITA 997/KOL/2013[1996-1997]Status: DisposedITAT Kolkata02 Mar 2016AY 1996-1997

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Shri Waseem Ahmed, Am ] Assessment Year : 1996-97

For Appellant: Shri Rajendra Prasad, JCIT, Sr.DRFor Respondent: Shri S.P.Choudhury & Shri Soumitra Choudhury,Advocate
Section 132ASection 143(3)Section 147Section 148

…ued even in the reasons recorded there is no reference to the failure on the part of the assessee to fully and truly disclose the material facts. Reliance was placed on the decision of the Hon’ble Bombay High Court in the case of Hindustan lever Ltd. Vs. ACIT 268 ITR 332 (Bom) wherein on identical facts initiation of reassessment proceedings were held to be invalid. It was submitted that on identical facts, initiation of reassessment proceedings u/s.147 of the Act in the case of another sister concern of the Assessee viz., Ashwani Kumar More in ITA Nos.997&556/Kol/2013-M/s.More International-A.Y.1996-97 ITA No.9…

M/S More International, Kolkata vs. A.C.I.T Cir - 35, Kolkata.

In the result, the appeal by the Assessee as well as the Revenue are dismissed

ITA 556/KOL/2013[1996-1997]Status: DisposedITAT Kolkata02 Mar 2016AY 1996-1997

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Shri Waseem Ahmed, Am ] Assessment Year : 1996-97

For Appellant: Shri Rajendra Prasad, JCIT, Sr.DRFor Respondent: Shri S.P.Choudhury & Shri Soumitra Choudhury,Advocate
Section 132ASection 143(3)Section 147Section 148

…ued even in the reasons recorded there is no reference to the failure on the part of the assessee to fully and truly disclose the material facts. Reliance was placed on the decision of the Hon’ble Bombay High Court in the case of Hindustan lever Ltd. Vs. ACIT 268 ITR 332 (Bom) wherein on identical facts initiation of reassessment proceedings were held to be invalid. It was submitted that on identical facts, initiation of reassessment proceedings u/s.147 of the Act in the case of another sister concern of the Assessee viz., Ashwani Kumar More in ITA Nos.997&556/Kol/2013-M/s.More International-A.Y.1996-97 ITA No.9…

The Commissioner of Income Tax vs. M/S Chaitanya Properties Pvt Ltd

The appeal is dismissed

ITA/205/2015HC Karnataka16 Feb 2016

Bench: S.SUJATHA,JAYANT PATEL

Section 143(3)Section 147Section 260Section 45(2)

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 16TH DAY OF FEBRUARY 2016 PRESENT THE HON’BLE MR.JUSTICE JAYANT PATEL AND THE HON’BLE MRS.JUSTICE S SUJATHA ITA NO.205 OF 2015 BETWEEN: 1. The Commissioner of Income-tax, C.R.Building, Queens Road, Bangalore 2. The Deputy Commissioner of Income-Tax, Circle-2(1), No.59, HMT Bhavan, 6th Floor, Bellary Road, Ganganagar, Bangalore – 560032 …Appellants (By Sri.K.V.Aravind, Advocate) AND: M/s. Chaitanya Properties Pvt.Ltd., No.17, Sankey Road, Bangalore -560020 PAN: AAACC 5900A.…

Fibres & Fabrics International P Ltd, Bangalore vs. Deputy Commissioner of Income Tax, Circel-11(3), Bangalore

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

ITA 1352/BANG/2014[2005-06]Status: DisposedITAT Bangalore10 Feb 2016AY 2005-06

Bench: Shri Vijaypal Rao & Shri Inturi Rama Raom/S.Fibres & Fabrics International Pvt. Ltd. No.21, E-1, 2Nd Phase, Peenya Industrial Area, Bangalore-560058. … Appellant Pan: Aaacf 6841 M Vs. Deputy Commissioner Of Income-Tax, Circle 11(3), Bangalore. … Respondent

For Appellant: Shri Nageswar Rao, AdvocateFor Respondent: Smt.Neera Malhotra, CIT(DR)
Section 147Section 253Section 32(1)(ii)

…be tested only based on the reasons recorded. In support of this proposition, he relied on the decision of the Hon’ble Apex Court in the case of Sheonath vs. ACIT (82 ITR 147) and the decision of Bombay High Court in the case of Hindustan Lever Ltd. Vs. ACIT (268 ITR 332). He Page 13 of 37 further submitted that based on the reasons recorded, re- assessment proceedings cannot be upheld, as the reasons recorded only lead to a suspicion and not to reasons to believe. In support of this proposition, he relied on the decisions of the Hon’ble Apex Court in the Sheonath (supra) and ITO vs. Lakhmani Mewal Das (103 ITR 4…

DCIT, New Delhi vs. M/S. Dharampal Satyapal Ltd., Delhi

In the result, the appeal of the assessee is allowed and the appeal of the revenue is dismissed

ITA 5611/DEL/2013[2004-05]Status: DisposedITAT Delhi08 Jan 2016AY 2004-05

Bench: Shri A.T. Varkey & Shri Prashant Maharishi

For Appellant: Shri R.S. Singhvi, CA and Shri Satyajeet Goel, CAFor Respondent: Ms. Nandita Kanchan, CIT DR
Section 115JSection 132Section 143(3)Section 14ASection 264Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘B’: NEW DELHI) BEFORE SHRI A.T. VARKEY, JUDICIAL MEMBER and SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No.5611/Del./2013 (ASSESSMENT YEAR : 2004-05) DCIT, Central Circle 4, vs. M/s. Dharampal Satyapal Ltd., New Delhi. 1711, S.P. Mukherjee Marg, Delhi – 110 006. (PAN No. AAACD0132H) ITA No.5581/Del./2013 (ASSESSMENT YEAR : 2004-05) M/s. Dharampal Satyapal Ltd., vs. DCIT, Central Circle 4, 1711, S.P. Mukherjee Marg, New Delhi. Delhi – 110 006. (PAN : AAACD0132H) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri R.S. Singhvi, CA and Shri Satyajeet Goel, CA REVE…

M/S. Dharampal Satyapal Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is allowed and the appeal of the revenue is dismissed

ITA 5581/DEL/2013[2004-05]Status: DisposedITAT Delhi08 Jan 2016AY 2004-05

Bench: Shri A.T. Varkey & Shri Prashant Maharishi

For Appellant: Shri R.S. Singhvi, CA and Shri Satyajeet Goel, CAFor Respondent: Ms. Nandita Kanchan, CIT DR
Section 115JSection 132Section 143(3)Section 14ASection 264Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘B’: NEW DELHI) BEFORE SHRI A.T. VARKEY, JUDICIAL MEMBER and SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No.5611/Del./2013 (ASSESSMENT YEAR : 2004-05) DCIT, Central Circle 4, vs. M/s. Dharampal Satyapal Ltd., New Delhi. 1711, S.P. Mukherjee Marg, Delhi – 110 006. (PAN No. AAACD0132H) ITA No.5581/Del./2013 (ASSESSMENT YEAR : 2004-05) M/s. Dharampal Satyapal Ltd., vs. DCIT, Central Circle 4, 1711, S.P. Mukherjee Marg, New Delhi. Delhi – 110 006. (PAN : AAACD0132H) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri R.S. Singhvi, CA and Shri Satyajeet Goel, CA REVE…

American Express Bank Ltd, Mumbai vs. DDIT (It) RG 1(1), Mumbai

ITA 8494/MUM/2010[2002-03]Status: DisposedITAT Mumbai01 Jan 2016AY 2002-03
For Appellant: Sh. Percy PazdiwadlaFor Respondent: Sh. N. K. Chand
Section 143Section 143(3)Section 147Section 148Section 254(1)Section 36(1)(vii)Section 36(1)(viia)Section 44C

…आयकर आयकर अपीलीय अपीलीय अिधकरण अिधकरण, " K” खंडपीठ खंडपीठ मुंबई मुंबई आयकर आयकर अपीलीय अपीलीय अिधकरण अिधकरण खंडपीठ खंडपीठ मुंबई मुंबई INCOME TAX APPELLATE TRIBUNAL, MUMBAI-“K”, BENCH सव"ी राजे"",लेखा सद"य एवं पवन "सह , "याियक सद"य Before S/Shri.Rajendra, Accountant Member and Pawan Singh,Judicial Member आयकर अपील अपील संसंसंसं/.ITA No.8494/Mum/2010,िनधा"रण िनधा"रण वष" वष"/Assessment Year- 2002-03 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" American Express Bank Ltd. v/s. Dy. DIT, International Taxation, Fort House, 1st Floor, Range 1(1), 221, Dr. D. N. Road, Scindia House, Ballard Pier, Mumbai-400 001 Mum…

Hsbc Securities and Capital Markets (India) P.Ltd, Mumbai vs. DCIT RG 4(1), Mumbai

ITA 6950/MUM/2012[2002-03]Status: DisposedITAT Mumbai10 Nov 2015AY 2002-03

Bench: Shri Amit Shukla & Shri Ramit Kochar

For Respondent: Shri Shrikant Namdeo
Section 139(1)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 14ASection 154

…ggest that any income chargeable to tax has escaped assessment and therefore, such a reopening beyond the period of 4 years cannot be sustained. In support of his contention, he relied upon the following decisions :- 1 Hindustan Lever Ltd. v R B Wadkar [2004] 268 ITR 332 (Bom) 2 Bhavesh Developers Ltd. v AO [2010] 329 ITR 249 (Bom) 3 Rock Castle Property Private Ltd. v CIT WP 738 of 2012(Bom) 4 Kimplas Trenton Fittings Ltd v ACIT [2011] 340 ITR 299(Bom) 5 CIT v Petroleum India International [2013] 220 Taxman 11(Bom) 6 Agilsys IT Services India (P) Ltd. v DCIT [2013] 40taxman.com139(Trib Mum) 7 Global Signals Cabl…

Golden Tobacco Ltd ( Formerly Gtc Industries Ltd), Mumbai vs. Jt CIT (OSD) 8(1), Mumbai

In the result, both the appeals are allowed, on the grounds as discussed above

ITA 5859/MUM/2012[2006-07]Status: DisposedITAT Mumbai28 Oct 2015AY 2006-07

Bench: Shri Saktijit Dey, Jm & Shri Ashwani Taneja, Am

For Appellant: Shri S.C.Gupta (AR)For Respondent: Shri Vachaspati Tripathi (DR)
Section 143(3)Section 147Section 148

…f first proviso to section 147, reliance has been placed by the learned Counsel on the judgment of the Hon’ble Bombay High Court in the case of Titanor Components Limited in writ petition No.71 of 2005, order dated 9th June, 2011, Hindustan Lever Ltd. v. ACIT 268 ITR 332 (Bom.), CIT v. Shri Shailesh S.Shah in ITA No.1913 of 2013, order dated 30th September, 2015 (Bombay High Court), and on the judgment of the Hon’ble Supreme Court of India in the case of CIT v. Avadh Transformers (P.) Ltd. 51 Taxmann.com 369 (SC), wherein the judgment of the Hon’ble Allahabad High Court reported at 33 Taxmann.com 24 was upheld by…

Golden Tobacco Ltd ( Formerly Gtc Industries Ltd), Mumbai vs. Jt CIT (OSD) 8(1), Mumbai

In the result, both the appeals are allowed, on the grounds as discussed above

ITA 5858/MUM/2012[2005-06]Status: DisposedITAT Mumbai28 Oct 2015AY 2005-06

Bench: Shri Saktijit Dey, Jm & Shri Ashwani Taneja, Am

For Appellant: Shri S.C.Gupta (AR)For Respondent: Shri Vachaspati Tripathi (DR)
Section 143(3)Section 147Section 148

…f first proviso to section 147, reliance has been placed by the learned Counsel on the judgment of the Hon’ble Bombay High Court in the case of Titanor Components Limited in writ petition No.71 of 2005, order dated 9th June, 2011, Hindustan Lever Ltd. v. ACIT 268 ITR 332 (Bom.), CIT v. Shri Shailesh S.Shah in ITA No.1913 of 2013, order dated 30th September, 2015 (Bombay High Court), and on the judgment of the Hon’ble Supreme Court of India in the case of CIT v. Avadh Transformers (P.) Ltd. 51 Taxmann.com 369 (SC), wherein the judgment of the Hon’ble Allahabad High Court reported at 33 Taxmann.com 24 was upheld by…

Mangi Lal Sethia, Uttar Dinajpur vs. ITO, WD-1, Raiganj, Uttar Dinajpur

In the result, appeal filed by assessee is allowed

ITA 1475/KOL/2012[2004-05]Status: DisposedITAT Kolkata15 Oct 2015AY 2004-05

Bench: Shri Mahavir Singh & Shri Waseem Ahmedassessment Year :2004-05

Section 133Section 133ASection 147Section 148Section 44A

…various case law in support of his claim in the of Hon’ble Bombay High Court in the case of Hindustan Lever ITA No.1475/Kol/2012 A.Y. 2004-05 MangilalSethia v. ITO Wd-1 RNJ Page 3 Ltd. Vs. R.B. Wadkar, Assistant Commissioner of Income-Tax and Others (No.1) 268 ITR 332 (Bom), where held that:- “that the notice was clearly beyond the period of four years. The reasons recorded by the Assessing Officer nowhere stated that there was failure on the part of the assessee to disclose fully and truly all material facts necessary for assessment for that assessment year. Hence, the Assessing Officer had no jurisdiction to…