Home Finders Housing Ltd. v. ITO

404 ITR 611High Court2018#2055 most cited

What is Home Finders Housing Ltd. v. ITO authority for?

Non-compliance with the GKN Driveshafts procedure, specifically not passing a speaking order on objections to reassessment before completing the assessment, is a curable procedural irregularity and does not nullify the assessment, particularly if the assessee did not request a speaking order.

56

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2018 to 2026.

Also referred to as

Home Finders Housing Ltd. v. ITO · section 148 · section 147 · reopening of assessment · objections GKN Driveshafts · speaking order · procedural infirmity · curable irregularity · reassessment validity

Also reported as

94 Taxmann.com 428

Sections most often in play

Section 148Section 147Section 143(3)Section 14ASection 144Section 80PSection 80P(2)(a)(i)Section 80P(2)(d)

Issues it is cited on

section 108section 147(a)section 147(b)mere change of opinionkelvinatorwithin four yearsapproval under section 151section 34(1)survey under section 133asection 151(1)fresh tangible materialsanctioning authority

Judgments citing Home Finders Housing Ltd. v. ITO

Himar Specialty Chemicals Private Limited, Mumbai vs. Income Tax Officer-10(1)(1), Mumbai

The appeal of the appellant is allowed

ITA 4519/MUM/2024[2012-13]Status: DisposedITAT Mumbai11 Nov 2024AY 2012-13

Bench: Shri Narender Kumar Choudhry (Jm) & Shri Omkareshwar Chidara (Am)

Section 147Section 148Section 35A

…Ltd., 76 Taxman.com 106(Guj), where it was held that if tangible information from Investigation Wing is received than notice of reassessment justified. The Ld. CIT(A) has relied on the Hon'ble Madras High Court decision in the case of Home Finders Housing Ltd.404 ITR 611 (Madras) for the proposition that non-disposal of objection of appellant by the Ld. AO through a speaking order would not make reassessment proceedings ab initio void and SLP filed against this decision was dismissed by Hon'ble Supreme Court vide 256 Taxman 59 (SC). The Ld. CIT(A) has also mentioned that cross examination opportunity was given to…

Idfc First Bank Ltd., Chennai vs. ACIT, CC-1(1), Chennai

In the result, both appeals filed by the assessee are allowed

ITA 1171/CHNY/2024[2016-17]Status: DisposedITAT Chennai09 Oct 2024AY 2016-17

Bench: Shri Aby T. Varkey & Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.1170 & 1171/Chny/2024 िनधा"रण वष"/Assessment Year: 2016-17 V. M/S. Idfc First Bank Ltd., The Pcit / Acit, [Earlier Known As Idfc Bank Ltd.], Corporate Cirlce-1(1), Krm Tower, 7Th Floor, No.1, Chennai. Harrington Road, Chetpet, Chennai. [Pan: Aadci 6523 Q] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. Percy Pardiwalla, Sr. AdvFor Respondent: Mr. R. Clement Ramesh –
Section 147Section 148Section 263

…आयकर अपीलीय अिधकरण, ’सी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद" एवं एवं एवं एवं "ी मनोज कुमार अ"वाल, लेखा सद" के सम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1170 & 1171/Chny/2024 िनधा"रण वष"/Assessment Year: 2016-17 v. M/s. IDFC First Bank Ltd., The PCIT / ACIT, [earlier known as IDFC Bank Ltd.], Corporate Cirlce-1(1), KRM Tower, 7th Floor, No.1, Chennai. Harrington Road, Chetpet, Chennai. [PAN: AADCI 6523 Q] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : M…

Idfc First Bank Ltd., Chennai vs. PCIT-1, Chennai

In the result, both appeals filed by the assessee are allowed

ITA 1170/CHNY/2024[2016-17]Status: DisposedITAT Chennai09 Oct 2024AY 2016-17

Bench: Shri Aby T. Varkey & Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.1170 & 1171/Chny/2024 िनधा"रण वष"/Assessment Year: 2016-17 V. M/S. Idfc First Bank Ltd., The Pcit / Acit, [Earlier Known As Idfc Bank Ltd.], Corporate Cirlce-1(1), Krm Tower, 7Th Floor, No.1, Chennai. Harrington Road, Chetpet, Chennai. [Pan: Aadci 6523 Q] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. Percy Pardiwalla, Sr. AdvFor Respondent: Mr. R. Clement Ramesh –
Section 147Section 148Section 263

…आयकर अपीलीय अिधकरण, ’सी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद" एवं एवं एवं एवं "ी मनोज कुमार अ"वाल, लेखा सद" के सम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1170 & 1171/Chny/2024 िनधा"रण वष"/Assessment Year: 2016-17 v. M/s. IDFC First Bank Ltd., The PCIT / ACIT, [earlier known as IDFC Bank Ltd.], Corporate Cirlce-1(1), KRM Tower, 7th Floor, No.1, Chennai. Harrington Road, Chetpet, Chennai. [PAN: AADCI 6523 Q] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : M…

Shrifal Impex Private Limited, Surat vs. Income Tax Officer, Ward - 2(1)(3), Surat

ITA 250/SRT/2023[2014-15]Status: DisposedITAT Surat29 Dec 2023AY 2014-15

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos.190 To 191/Srt/2023 Assessment Year: (2011-12 To 2012-13) (Physical Hearing) Shrifal Impex Private Limited, Vs. The Ito, No.504, 5Th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaocs4409E (Appellant) (Respondent) आयकर अपील सं./Ita No.250/Srt/2023 Assessment Year: (2014-15) Shrifal Impex Private Limited, Vs. The Ito, No.504, 5Th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaocs4409E (Appellant) (Respondent)

Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA Nos.190 to 191/SRT/2023 Assessment Year: (2011-12 to 2012-13) (Physical Hearing) Shrifal Impex Private Limited, Vs. The ITO, No.504, 5th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAOCS4409E (Appellant) (Respondent) आयकर अपील सं./ITA No.250/SRT/2023 Assessment Year: (2014-15) Shrifal Impex Private Limited, Vs. The ITO, No.504, 5th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Th…

Shrifal Impex Pvt. Ltd., Surat vs. Income Tax Officer, Ward - 2(1)(3), Surat

ITA 191/SRT/2023[2012-13]Status: DisposedITAT Surat29 Dec 2023AY 2012-13

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos.190 To 191/Srt/2023 Assessment Year: (2011-12 To 2012-13) (Physical Hearing) Shrifal Impex Private Limited, Vs. The Ito, No.504, 5Th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaocs4409E (Appellant) (Respondent) आयकर अपील सं./Ita No.250/Srt/2023 Assessment Year: (2014-15) Shrifal Impex Private Limited, Vs. The Ito, No.504, 5Th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaocs4409E (Appellant) (Respondent)

Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA Nos.190 to 191/SRT/2023 Assessment Year: (2011-12 to 2012-13) (Physical Hearing) Shrifal Impex Private Limited, Vs. The ITO, No.504, 5th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAOCS4409E (Appellant) (Respondent) आयकर अपील सं./ITA No.250/SRT/2023 Assessment Year: (2014-15) Shrifal Impex Private Limited, Vs. The ITO, No.504, 5th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Th…

Shrifal Impex Pvt. Ltd., Surat vs. Income Tax Officer, Ward - 2(1)(3), Surat

ITA 190/SRT/2023[2011-12]Status: DisposedITAT Surat29 Dec 2023AY 2011-12

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos.190 To 191/Srt/2023 Assessment Year: (2011-12 To 2012-13) (Physical Hearing) Shrifal Impex Private Limited, Vs. The Ito, No.504, 5Th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaocs4409E (Appellant) (Respondent) आयकर अपील सं./Ita No.250/Srt/2023 Assessment Year: (2014-15) Shrifal Impex Private Limited, Vs. The Ito, No.504, 5Th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaocs4409E (Appellant) (Respondent)

Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA Nos.190 to 191/SRT/2023 Assessment Year: (2011-12 to 2012-13) (Physical Hearing) Shrifal Impex Private Limited, Vs. The ITO, No.504, 5th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAOCS4409E (Appellant) (Respondent) आयकर अपील सं./ITA No.250/SRT/2023 Assessment Year: (2014-15) Shrifal Impex Private Limited, Vs. The ITO, No.504, 5th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Th…

M/S Blue City Township & Colonizers, Amritsar vs. The Income Tax Officer, Amritsar

ITA 90/ASR/2017[2009-10]Status: DisposedITAT Amritsar14 Jul 2023AY 2009-10

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 147Section 148Section 151Section 234ASection 69

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 90/Asr/2017 Assessment Year: 2009-10 M/s Blue City Township & V. Income Tax Officer, Colonizers SCF 10-C Ranjit Ward -5(1), Amritsar Avenue, Amritsar [PAN: AACCB 8256C] (Respondent) (Appellant) Appellant by Sh. Salil Kapoor, Adv. Respondent by Sh. Amit Jain, Sr. DR Date of Hearing : 30.05.2023 Date of Pronouncement : 14.07.2023 ORDER Per Dr. M. L. Meena, AM: The captioned appeal has been filed by the assessee against the order of the Ld. Commis…

Shri Girishbhai Nanjibhai Solanki, Rajkot vs. The ITO, Ward-1 (1) (2), Rajkot

In the result the appeal filed by the assessee is allowed partly for the statistical purposes

ITA 30/RJT/2020[2010-11]Status: DisposedITAT Rajkot29 Mar 2023AY 2010-11

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri Kalpesh Doshi, A.RFor Respondent: Shri B. D. Gupta, Sr. DR
Section 143(3)Section 148Section 254Section 69

…आयकर अपीलीय अिधकरण, राजकोट "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT (Conducted through E-Court, Rajkot) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And MS. MADHUMITA ROY, JUDICIAL MEMBER आयकरअपीलसं./ITA Nos. 30/Rjt/2020 िनधा"रणवष" िनधा"रणवष"/Asstt. Year:2010-11 िनधा"रणवष" िनधा"रणवष" Sr. Asstt. Name of ITA No. Name of Appellant No. Year Respondent Girishbhai Nanjibhai Solanki ITO A-202, Shyamal Plaza, Ward-1(1)(2), ITA Nr. Raiya Circle, Raiya 1. 2010-11 No.30/Rjt/2020 Rajkot Road, Rajkot PAN: AFPPB7122Q Girishbhai Nanjibhai Solanki ITO A-202, Shyamal Plaza, Ward-1(1)(2), ITA Nr. Raiya C…

Shri S. Subash Chand Nahar, Chennai vs. DCIT, Central Circle-II(1), Chennai

In the result, the appeal of the assessee is allowed

ITA 700/CHNY/2022[2006-07]Status: DisposedITAT Chennai31 Jan 2023AY 2006-07

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita No.700/Chny/2022 िनधा"रण वष" /Assessment Year: 2006-07 Shri S. Subash Chand Nahar, The Dy. Commissioner Of No.6/1, Nahar Drive, Income, Maharani Chinnamba Road, Vs. Central Circle-Ii(1), Alwarpet, Chennai. Chennai – 600 018. [Pan: Aaepn-6258-P] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri G. Baskar & Shri I. Dinesh, Advocates : Shri Ar. V Sreenivasan, Addl. Cit ""यथ" क" ओर से /Respondent By सुनवाई क" तारीख/Date Of Hearing : 30.01.2023 : 31.01.2023 घोषणा क" तारीख /Date Of Pronouncement आदेश / O R D E R

For Appellant: Shri G. Baskar & Shri I. Dinesh
Section 132Section 143(2)Section 148Section 153A

…nders Housing Ltd. v. ITO, supra, by considering the same in para 3 as under: 3. The learned counsel for the Revenue Mr. Sanmathi.E.I, relying upon the decision of the Madras High Court in the case of Home Finders Housing Ltd. v. ITO [2018]93 taxmann.com 371/404 ITR 611 has Submitted that this was a procedural requirement and any lapse in such compliance cannot result in the quashing of the reassessment order and the Tribunal ought to have remanded the case back to the learned assessing authority. Para 18 of the said Judgment is quoted below for ready reference: "The disposal of objections is in the value of a p…

Mohamed Hanif Rasul Patel, Sangli vs. Income-Tax Officer, Ward - 1(5), Sangli

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 1488/PUN/2018[2014-15]Status: DisposedITAT Pune19 Sept 2022AY 2014-15

Bench: Shri S. S. Godara & Shri Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.1488/Pun/2018 िनधा"रण वष" / Assessment Year: 2014-15 Mohamed Hanif Rasul Patel, Vs. Ito, Ward-1(5), Sangli. Golibar Road, Near Railway Crossing, Miraj, Sangli. Pan : Abppp5778G Appellant Respondent Assessee By : Shri M. K. Kulkarni Revenue By : Shri Ramnath P. Murkunde Date Of Hearing : 15.09.2022 Date Of Pronouncement : 19.09.2022 आदेश / Order Per Dr. Dipak P. Ripote, Am : This Appeal Is Directed Against The Order Of Commissioner Of Income Tax (Appeals)-1, Kolhapur Dated 02.07.2018 Emanating From The Order U/S 143(3) R.W.S. 147 Of The Income Tax Act, 1961 Passed By Ito, Ward-1(5), Sangli, Dated 18.12.2017. 2. The Grounds Of Appeal Are As Under :- “1. On The Facts & In The Circumstances Of The Case & In Law The A. O. The Assessing Authority & Ld. Cit(A) Was Not Justified In Confirming The Order Of The A.O. When He Passed The Assessment Without Granting Sufficient Opportunity As Mentioned In The Appeal Order Of Cit(A) In His Common Order. The Principles Of Natural Justice Have Been Violated. The Assessment Be Quashed. 2. On The Facts & In The Circumstances Of The Case & In Law The Ld. Cit Was Not Justified In Confirming The Addition Of Rs.

For Appellant: Shri M. K. KulkarniFor Respondent: Shri Ramnath P. Murkunde
Section 143(3)

…contrary to the verdict of the Hon'ble Supreme Court in GKN Driveshaft Ltd (supra). Alternatively, the matter may be remanded to A. O. for pursuing the assessment offer a 'speaking order' on the objections raise as decided in Home Finders Housing Ltd. (2018) 404 ITR 611 (Mad) in which case the SLP filed by the Department was dismissed. 10. On the facts and in the circumstances of the case and in law the action taken by the A. O. and confirmed by CIT(A) is not sustainable in law as it is an admitted position of law by Ld. CIT(A) that the appellant had only agricultural income and no other income. The action under…

Income Tax Officer-6(4), Lucknow vs. Shri Zarrar Hussain, Lucknow

In the result, the appeal of the Revenue and the Cross Objections of the assessee are dismissed

ITA 89/LKW/2020[2011-12]Status: DisposedITAT Lucknow30 Aug 2022AY 2011-12

Bench: Shri A. D. Jain & Shri T. S. Kapoorassessment Years:2011-12

Section 143Section 148

…Assessing Officer to the assessee constituted a mere procedural/technical requirement; the absence of which would not vitiate the assessment in totality in view of the judgment of Hon'ble Madras High Court in the case of Home Finders Housing Ltd. reported in 404 ITR 611.” 2. Learned counsel for the assessee, at the outset, submitted that Cross Objections filed by the assessee are in support of the order passed by learned CIT(A) and he will not be pressing the same therefore, Learned D. R. was asked to proceed with his arguments. 3. Learned D. R. submitted that learned CIT(A) has quashed the assessment order by…

Deputy Commissioner of Income-Tax vs. Shri Mansukh T. Timbadia, Raigad

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

ITA 72/PUN/2016[2008-09]Status: DisposedITAT Pune22 Jul 2022AY 2008-09

Bench: Shri S.S. Viswanethra Ravi & Shri G.D. Padmahshali

For Appellant: Smt. Hiral SejpalFor Respondent: Shri Sardar Singh Meena
Section 143(1)Section 143(2)Section 147Section 148Section 292B

…order of Delhi Tribunal in the case of Rakesh Aggarwal Vs. ITO in MA 249/DEL/2020 in ITA No. 2461/DEL/2019 for A.Y. 2010-11 vide order dated 15-12-2020 and a decision of Hon’ble High Court of Madras in the case of Home Finders Housing Ltd. Vs. ITO reported in 404 ITR 611(Mad.). 7. Heard both the parties and perused the material available on record. We note that the assessee filed return of income u/s. 139(1) of the Act on 30-12-2008 which was processed u/s. 143(1) of the Act vide order dt: 15-02-2010. Thereafter, on receipt of information the AO reopened the assessment by issuing notice u/s. 148 of the Act on 12…

Mansukh Timbadia, Raigad vs. Assistant Commissioner of Income-Tax

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

ITA 1713/PUN/2015[2008-09]Status: DisposedITAT Pune22 Jul 2022AY 2008-09

Bench: Shri S.S. Viswanethra Ravi & Shri G.D. Padmahshali

For Appellant: Smt. Hiral SejpalFor Respondent: Shri Sardar Singh Meena
Section 143(1)Section 143(2)Section 147Section 148Section 292B

…order of Delhi Tribunal in the case of Rakesh Aggarwal Vs. ITO in MA 249/DEL/2020 in ITA No. 2461/DEL/2019 for A.Y. 2010-11 vide order dated 15-12-2020 and a decision of Hon’ble High Court of Madras in the case of Home Finders Housing Ltd. Vs. ITO reported in 404 ITR 611(Mad.). 7. Heard both the parties and perused the material available on record. We note that the assessee filed return of income u/s. 139(1) of the Act on 30-12-2008 which was processed u/s. 143(1) of the Act vide order dt: 15-02-2010. Thereafter, on receipt of information the AO reopened the assessment by issuing notice u/s. 148 of the Act on 12…

Sastvijay Investment & Consultancy Services P.Ltd, New Delhi vs. ITO, Ward-22(4), New Delhi

In the result, both the appeals filed by the assessee are allowed

ITA 901/DEL/2019[2010-11]Status: DisposedITAT Delhi10 Nov 2021AY 2010-11

Bench: Shri R.K. Panda & Shri Vijay Pal Rao

For Appellant: Shri Amol Sinha &For Respondent: Shri Prakash Dubey, Sr. DR
Section 132Section 142(1)Section 143(1)Section 143(2)Section 147Section 148Section 68

…e and dealt with the issues raised in the objections while passing the order and during the assessment proceedings also and thus has complied with all the required legal procedure. Moreover, in a recent case, i.e. Home Finders Housing Ltd. vs ITO, reported in 404 ITR 611, Hon'ble Madras High Court have opined that even the failure to comply with the procedure indicated in the case of GKN Driveshafts would not make the assessment order void or non-est. As per Hon'ble Court, such a violation in the matter of procedure is only an irregularity which could be cured by a- remitting the matter to the authority. In view…

Shri Hajee Omar Farook, Bangalore vs. ACIT, Bangalore

In the result, the appeals filed by the assessee are partly allowed

ITA 1368/BANG/2008[1995-96]Status: DisposedITAT Bangalore26 Oct 2021AY 1995-96

Bench: Shri George George K, Jm & Shri B.R.Baskaran, Am

For Appellant: Sri.V.Srinivasan, AdvocateFor Respondent: Sri.Dilip Junior Standing Counsel
Section 144Section 147Section 80H

…sted the case before assessing authority?” 6.3 The Hon’ble jurisdictional High Court in adjudicating the above substantial question of law, distinguished the Hon’ble Madras High Court judgment in the case of Home Finders Housing Ltd. v ITO reported in (2018) 404 ITR 611 (Mad.) (relied on by the learned Standing Counsel) and held that recording of reasons before initiation of reassessment proceedings and communication thereof to the assessee is sine qua non for a valid reassessment. The relevant finding of the Hon’ble Apex Court reads as follows:- “5. Having heard the learned counsels for the parties, we are sat…

Shri Hajee Omar Farook, Bangalore vs. ACIT, Bangalore

In the result, the appeals filed by the assessee are partly allowed

ITA 1367/BANG/2008[1994-95]Status: DisposedITAT Bangalore26 Oct 2021AY 1994-95

Bench: Shri George George K, Jm & Shri B.R.Baskaran, Am

For Appellant: Sri.V.Srinivasan, AdvocateFor Respondent: Sri.Dilip Junior Standing Counsel
Section 144Section 147Section 80H

…sted the case before assessing authority?” 6.3 The Hon’ble jurisdictional High Court in adjudicating the above substantial question of law, distinguished the Hon’ble Madras High Court judgment in the case of Home Finders Housing Ltd. v ITO reported in (2018) 404 ITR 611 (Mad.) (relied on by the learned Standing Counsel) and held that recording of reasons before initiation of reassessment proceedings and communication thereof to the assessee is sine qua non for a valid reassessment. The relevant finding of the Hon’ble Apex Court reads as follows:- “5. Having heard the learned counsels for the parties, we are sat…

Shri Ashok Kumar Goyal, Beawar vs. ITO, Ward-1, Beawar

In the result, the ground of appeal is allowed

ITA 1219/JPR/2019[2013-14]Status: DisposedITAT Jaipur15 Oct 2020AY 2013-14
For Appellant: Shri PC Parwal (CA)For Respondent: Smt. Chanchal Meena (Addl. CIT)
Section 139(1)Section 143(3)Section 147Section 148Section 154Section 57(3)

…GKN Driveshaft, 259 ITR 19 (SC) is only a procedural irregularity which would not render the assessment null and void but the same can be rectified. She has relied upon the decision of Hon’ble Madras High Court in case of Home Finders Housing Ltd. vs. ITO, 404 ITR 611 (Madras) and the SLP filed by the assessee against the said decision was also dismissed by the Hon’ble Supreme Court in 256 Taxman 59 (SC). She has relied upon the order of the ld. CIT (A). 5. I have considered the rival submissions as well as the relevant material on record. The ld. CIT (A) though reproduced the objections raised by the assess…

M/S. Laxmi Rolling and Strips Private Limited, Bangalore vs. Income Tax Officer, Ward- 4(1)(1), Bangalore

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 2013/BANG/2019[2012-13]Status: DisposedITAT Bangalore28 Jan 2020AY 2012-13

Bench: Shri Chandra Poojari

For Appellant: Sri.Ramasubramanian, CAFor Respondent: Sri.Ganesh R.Ghale, Standing Council for DR
Section 143(3)Section 147Section 68

…file of A.O. to pass a speaking order for disposing of the objections filed by 6 M/s.Laxmi Rolling and Strips Pvt.Ltd. the assessee. The learned DR relied on the judgment of the Hon’ble Madras High Court in the case of Home Finders Housing Ltd. v. ITO [(2018) 404 ITR 611 (Mad.)] wherein it was held as under:- “8. The petitioner is aggrieved against the order of assessment passed in pursuant to the reopening of the same under section 147 of the said Act. There is no dispute to the fact that in respect of the assessment year 2012-13, an assessment order was passed on March 23, 2015 under section 143(3) of the said…

Reeshu Goel, New Delhi vs. ITO, Ward- 34(4), New Delhi

In the result, the appeal of the assessee is allowed

ITA 1691/DEL/2019[2013-14]Status: DisposedITAT Delhi07 Oct 2019AY 2013-14

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri Manoj Patwari, CAFor Respondent: Shri Surender Pal, Sr.D.R
Section 142(1)Section 147Section 148Section 68Section 69C

…n’ble Jurisdictional Delhi High court judgement in the case of PCIT vs. Tupperware India Ltd., (2016) 284 CTR 0068 (Del) 5. On the other hand, ld. DR relied upon the judgment of Hon’ble Madras High Court in the case of Home Finders Housing Ltd. v. ITO (2018) 404 ITR 611 (Mad.), wherein the Hon’ble High Court has held that Assessing Officer is though bound to dispose of the objection by passing a speaking order, but assessment cannot be quashed and matter should be sent back to the Assessing Officer to dispose of the objections. Thus, in this case also matter should be restored to the Assessing Officer. 6. We ha…

Ramdev Mundhra, New Delhi vs. ITO Ward - 55(5), New Delhi

In the result, all the five appeals filed by the respective assessees are allowed

ITA 1722/DEL/2019[2011-12]Status: DisposedITAT Delhi21 Aug 2019AY 2011-12

Bench: Shri R.K. Panda

For Appellant: Shri Kapil Goel, AdvocateFor Respondent: Shri S.L. Anuragi, Sr.DR
Section 10(38)Section 127Section 147Section 148Section 151Section 68Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : SMC : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER ITA No. & A.Y. Assessee Address Department C-190, B-III, 3rd 1375/Del/2019, Gopal Chand Mundhra ITO, Ward-55(5), A.Y: 2011-12 and Sons Floor, Block-C, New Delhi. PAN: AAAHG1928B Vivek Vihar, Phase-I, New Delhi. 1721/Del/2019, Damyanti Mundhra - DO- - DO- A.Y: 2011-12 PAN: AAGPM1023P 1722/Del/2019, Ramdev Mundhra - DO - - DO - A.Y: 2011-12 PAN: AAIPM5877B - - 1523/Del/2019, Shriya Devi Mundhra DO - DO - A.Y: 2011-12 PAN: AADPD7008G - - 1524/Del/2019, Gopal Chand Mundhra DO - DO - A.Y. 2011-12 PAN: AAGPM10…