(i) Consolidated Phot & Finvest Ltd. v. Asst.CIT

151 Taxmann 41High Court2006#2845 most cited

What is (i) Consolidated Phot & Finvest Ltd. v. Asst.CIT authority for?

An assessment can be reopened under Section 147 even if the Assessing Officer forms the 'reason to believe' from the same record as the completed original assessment. The 'mere change of opinion' principle is inapplicable if the original assessment order did not specifically address the aspect forming the basis for reopening.

41

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2026.

Also referred to as

Consolidated Phot & Finvest Ltd. v. ACIT · 151 Taxmann 41 · Section 147 · Section 148 · Reopening of assessment · mere change of opinion · reason to believe · same record for reassessment · original assessment not addressing issue · Delhi High Court

Sections most often in play

Section 147Section 148Section 143(3)Section 142(1)Section 144Section 144BSection 151Section 153C

Issues it is cited on

section 31(3)section 139(3)section 147(b)full and true disclosuremere change of opinionkelvinatorchange of opinionfresh tangible materialfirst proviso to section 147section 31material facts necessary for assessmentindexed cost of acquisition

Judgments citing (i) Consolidated Phot & Finvest Ltd. v. Asst.CIT

DCIT, New Delhi vs. M/S. Invensys India (P) Ltd., New Delhi

ITA 4132/DEL/2010[2002-03]Status: DisposedITAT Delhi04 Mar 2016AY 2002-03

Bench: Shri H.S.Sidhu & Shri Prashant Maharishidcit, Invensys India (P) Ltd., Circle-11(1), No.18, Kotla Lane, Vs. C.R.Building, Rouse Avenue, New Delhi New Delhi Pan:Aabcs8027M (Appellant) (Respondent)

For Appellant: Sh.A.K. Saroha, CIT DRFor Respondent: Sh Salil Kapoor, Adv
Section 143(3)Section 148

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”: NEW DELHI BEFORE SHRI H.S.SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER DCIT, Invensys India (P) Ltd., Circle-11(1), No.18, Kotla Lane, Vs. C.R.Building, Rouse Avenue, New Delhi New Delhi PAN:AABCS8027M (Appellant) (Respondent) C.O. No.355/Del/2010 (ITA No. 4132/Del/2010) (Assessment Year: 2002-03) Invensys India (P) Ltd., DCIT, No.18, Kotla Lane, Circle-11(1), Vs. Rouse Avenue, C.R.Building, New Delhi New Delhi PAN:AABCS8027M (Appellant) (Respondent) Assessee by : Sh.A.K. Saroha, CIT DR Respondent by: Sh Salil Kapoor, Adv Sh. Sunit Lal Chan…