Ideal Associates v. Assistant Commissioner of Income

146 Taxmann.com 225High Court2023#9400 most cited

What is Ideal Associates v. Assistant Commissioner of Income authority for?

Reassessment proceedings are valid even if more than four years have expired from the relevant assessment year, provided the Assessing Officer forms a belief that income chargeable to tax has escaped assessment.

11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2024 to 2025.

Also referred to as

Ideal Associates v. ACIT · section 143(1) · reassessment proceedings · escaped assessment · more than four years · Bombay High Court

Also reported as

448 ITR 260

Sections most often in play

Section 143(3)Section 147Section 148Section 10(38)Section 115JBSection 11UASection 14ASection 195

Issues it is cited on

section 40(1)section 102section 55anav methodsection 13(2)fresh tangible materialdcf methodapproval under section 151section 114section 56(2)(viib)commercial rightswithin four years

Judgments citing Ideal Associates v. Assistant Commissioner of Income

DCIT 3.2.1, Mumbai vs. The New India Assurance Co Limited, Mumbai

Accordingly, Ground No.1 to 4 raised by the Assessee are allowed

ITA 2830/MUM/2024[2018-19]Status: DisposedITAT Mumbai21 Nov 2025AY 2018-19

Bench: SHRI VIKRAM SINGH YADAV , ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Farooq IraniFor Respondent: Shri Satya Pal Kumar&
Section 115JSection 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL "I" BENCH, MUMBAI SHRI VIKRAM SINGH YADAV , ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER ITA No.2616/Mum/2024 Assessment Year: 2010-2011 Assessment Year: 2012-2013 ITA No.2619/Mum/2024 Assessment Year: 2013-2014 Assessment Year:2015-2016 ITA No.2621/Mum/2024 Assessment Year: 2016-2017 Assessment Year: 2017-2018 ITA No.2623/Mum/2024 Assessment Year: 2018-2019 Assessment Year: 2019-2020 & C.O.96/Mum/2024 C.O.97/Mum/2024 Assessment Year: 2014-2015 Assessment Year: 2012-2013 The New India Assurance Co. Ltd. 87, New India Assurance Building, M. G. Road, Fort, Mumbai - 4…

DCIT 3.2.1, Mumbai vs. The New India Assurance Co Limited, Mumbai

Accordingly, Ground No.1 to 4 raised by the Assessee are allowed

ITA 2823/MUM/2024[2019-20]Status: DisposedITAT Mumbai21 Nov 2025AY 2019-20

Bench: SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Farooq IraniFor Respondent: Shri Satya Pal Kumar&
Section 115JSection 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL "I" BENCH, MUMBAI SHRI VIKRAM SINGH YADAV , ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER ITA No.2616/Mum/2024 Assessment Year: 2010-2011 Assessment Year: 2012-2013 ITA No.2619/Mum/2024 Assessment Year: 2013-2014 Assessment Year:2015-2016 ITA No.2621/Mum/2024 Assessment Year: 2016-2017 Assessment Year: 2017-2018 ITA No.2623/Mum/2024 Assessment Year: 2018-2019 Assessment Year: 2019-2020 & C.O.96/Mum/2024 C.O.97/Mum/2024 Assessment Year: 2014-2015 Assessment Year: 2012-2013 The New India Assurance Co. Ltd. 87, New India Assurance Building, M. G. Road, Fort, Mumbai - 4…

The New India Assurance Co Ltd, Mumbai vs. Deputy Commissioner of Income Tax, Circle 3(2)(2), Mumbai

Accordingly, Ground No.1 to 4 raised by the Assessee are allowed

ITA 2622/MUM/2024[2018-19]Status: DisposedITAT Mumbai21 Nov 2025AY 2018-19

Bench: SHRI VIKRAM SINGH YADAV , ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Farooq IraniFor Respondent: Shri Satya Pal Kumar&
Section 115JSection 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL "I" BENCH, MUMBAI SHRI VIKRAM SINGH YADAV , ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER ITA No.2616/Mum/2024 Assessment Year: 2010-2011 Assessment Year: 2012-2013 ITA No.2619/Mum/2024 Assessment Year: 2013-2014 Assessment Year:2015-2016 ITA No.2621/Mum/2024 Assessment Year: 2016-2017 Assessment Year: 2017-2018 ITA No.2623/Mum/2024 Assessment Year: 2018-2019 Assessment Year: 2019-2020 & C.O.96/Mum/2024 C.O.97/Mum/2024 Assessment Year: 2014-2015 Assessment Year: 2012-2013 The New India Assurance Co. Ltd. 87, New India Assurance Building, M. G. Road, Fort, Mumbai - 4…

The New India Assurance Co. Ltd, Mumbai vs. Deputy Commissioner of Income Tax, Circle 3(2)(2), Mumbai

Accordingly, Ground No.1 to 4 raised by the Assessee are allowed

ITA 2616/MUM/2024[2012-13]Status: DisposedITAT Mumbai21 Nov 2025AY 2012-13

Bench: SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Farooq IraniFor Respondent: Shri Satya Pal Kumar&
Section 115JSection 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL "I" BENCH, MUMBAI SHRI VIKRAM SINGH YADAV , ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER ITA No.2616/Mum/2024 Assessment Year: 2010-2011 Assessment Year: 2012-2013 ITA No.2619/Mum/2024 Assessment Year: 2013-2014 Assessment Year:2015-2016 ITA No.2621/Mum/2024 Assessment Year: 2016-2017 Assessment Year: 2017-2018 ITA No.2623/Mum/2024 Assessment Year: 2018-2019 Assessment Year: 2019-2020 & C.O.96/Mum/2024 C.O.97/Mum/2024 Assessment Year: 2014-2015 Assessment Year: 2012-2013 The New India Assurance Co. Ltd. 87, New India Assurance Building, M. G. Road, Fort, Mumbai - 4…

Calance Software Private Limited, New Delhi vs. ACIT, Circle-5(2), New Delhi

In the result, the appeal of the assessee is partly allowed

ITA 1441/DEL/2024[2012-13]Status: DisposedITAT Delhi02 Jun 2025AY 2012-13

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwal[Assessment Year : 2012-13] Calance Software Pvt. Ltd., Vs Acit, 14/34 & 36, Dda Shopping Circle-5(2), Complex, Nangalraya, Delhi New Delhi-110046. Pan-Aaccc5176A Appellant Respondent Appellant By Shri Harish Choudhary, Ca, Shri Mohit Choudhary, Ca & Mitika Choudhary, Adv. Respondent By Ms. Suman Malik, Cit Dr Date Of Hearing 02.06.2025 Date Of Pronouncement 02.06.2025 Order

Section 143(3)Section 147Section 250Section 68Section 69C

…ITA No.1441/Del/2024 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “B” BENCH: NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER [Assessment Year : 2012-13] Calance Software Pvt. Ltd., vs ACIT, 14/34 & 36, DDA Shopping Circle-5(2), Complex, Nangalraya, Delhi New Delhi-110046. PAN-AACCC5176A APPELLANT RESPONDENT Appellant by Shri Harish Choudhary, CA, Shri Mohit Choudhary, CA & Mitika Choudhary, Adv. Respondent by Ms. Suman Malik, CIT DR Date of Hearing 02.06.2025 Date of Pronouncement 02.06.2025 ORDER PER MANISH AGARWAL, AM : The present appeal is filed by assess…

M/S Accord Mediplus Pvt Ltd, Pune vs. Income Tax Officer, Ward-1(1), Pune

ITA 17/PUN/2024[2018-19]Status: DisposedITAT Pune07 Apr 2025AY 2018-19

Bench: Dr.Manish Borad & Shri Vinay Bhamore

For Appellant: Shri Kishor B. Phadke and Shri Piyush BafnaFor Respondent: Shri Chandra Vijay
Section 1Section 147Section 56(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.13 to 17/PUN/2024 Assessment Years : 2014-15 to 2018-19 M/s. Accord Mediplus Pvt. Ltd., Vs. Income Tax Officer, 702, 7th Floor, Accord IT Park, Ward-1(1), Pune Baner Road, Baner, Pune 411 045, Maharashtra PAN : AAMCA0134C Appellant Respondent Appellant by : Shri Kishor B. Phadke and Shri Piyush Bafna Revenue by : Shri Chandra Vijay Date of hearing : 22.01.2025 Date of pronouncement : 07.04.2025 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEM…

M/S Accord Mediplus Pvt Ltd, Pune vs. Income Tax Officer, Ward-1(1), Pune

ITA 16/PUN/2024[2017-18]Status: DisposedITAT Pune07 Apr 2025AY 2017-18

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.13 To 17/Pun/2024

Section 1Section 147Section 56(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.13 to 17/PUN/2024 Assessment Years : 2014-15 to 2018-19 M/s. Accord Mediplus Pvt. Ltd., 702, 7th Floor, Accord IT Park, Baner Road, Baner, Pune 411 045, Maharashtra PAN : AAMCA0134C Appellant Vs. Income Tax Officer, Ward-1(1), Pune Respondent Appellant by Shri Kishor B. Phadke and Shri Piyush Bafna Revenue by Shri Chandra Vijay Date of hearing 22.01.2025 Date of pronouncement 07.04.2025 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEMBER : The capt…

M/S Accord Mediplus Pvt Ltd, Pune vs. Income Tax Officer, Ward-1(1), Pune

ITA 15/PUN/2024[2016-17]Status: DisposedITAT Pune07 Apr 2025AY 2016-17

Bench: Dr.Manish Borad & Shri Vinay Bhamore

For Appellant: Shri Kishor B. Phadke and Shri Piyush BafnaFor Respondent: Shri Chandra Vijay
Section 1Section 147Section 56(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.13 to 17/PUN/2024 Assessment Years : 2014-15 to 2018-19 M/s. Accord Mediplus Pvt. Ltd., Vs. Income Tax Officer, 702, 7th Floor, Accord IT Park, Ward-1(1), Pune Baner Road, Baner, Pune 411 045, Maharashtra PAN : AAMCA0134C Appellant Respondent Appellant by : Shri Kishor B. Phadke and Shri Piyush Bafna Revenue by : Shri Chandra Vijay Date of hearing : 22.01.2025 Date of pronouncement : 07.04.2025 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEM…

M/S Accord Mediplus Pvt Ltd, Pune vs. Income Tax Officer, Ward-1(1), Pune

ITA 14/PUN/2024[2015-16]Status: DisposedITAT Pune07 Apr 2025AY 2015-16

Bench: Dr.Manish Borad & Shri Vinay Bhamore

For Appellant: Shri Kishor B. Phadke and Shri Piyush BafnaFor Respondent: Shri Chandra Vijay
Section 1Section 147Section 56(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.13 to 17/PUN/2024 Assessment Years : 2014-15 to 2018-19 M/s. Accord Mediplus Pvt. Ltd., Vs. Income Tax Officer, 702, 7th Floor, Accord IT Park, Ward-1(1), Pune Baner Road, Baner, Pune 411 045, Maharashtra PAN : AAMCA0134C Appellant Respondent Appellant by : Shri Kishor B. Phadke and Shri Piyush Bafna Revenue by : Shri Chandra Vijay Date of hearing : 22.01.2025 Date of pronouncement : 07.04.2025 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEM…

M/S Accord Mediplus Pvt Ltd, Pune vs. Income Tax Officer, Ward-1(1), Pune

ITA 13/PUN/2024[2014-15]Status: DisposedITAT Pune07 Apr 2025AY 2014-15

Bench: Dr.Manish Borad & Shri Vinay Bhamore

For Appellant: Shri Kishor B. Phadke and Shri Piyush BafnaFor Respondent: Shri Chandra Vijay
Section 1Section 147Section 56(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.13 to 17/PUN/2024 Assessment Years : 2014-15 to 2018-19 M/s. Accord Mediplus Pvt. Ltd., Vs. Income Tax Officer, 702, 7th Floor, Accord IT Park, Ward-1(1), Pune Baner Road, Baner, Pune 411 045, Maharashtra PAN : AAMCA0134C Appellant Respondent Appellant by : Shri Kishor B. Phadke and Shri Piyush Bafna Revenue by : Shri Chandra Vijay Date of hearing : 22.01.2025 Date of pronouncement : 07.04.2025 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEM…

Hemant Chheda, Mumbai vs. ITO 29(1)(4), Mumbai

Appeal is partly allowed for statistical purposes

ITA 4383/MUM/2023[2010-11]Status: DisposedITAT Mumbai26 Jul 2024AY 2010-11

Bench: Ms. Kavitha Rajagopal (Jm) & Shri Omkareshwar Chidara (Am)

Section 131Section 142(1)Section 143(2)Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL Mumbai “E” Bench, Mumbai. Before Ms. Kavitha Rajagopal (JM) & Shri Omkareshwar Chidara (AM) I.T.A. No. 4383/Mum/2023 (A.Y. 2010-11) Vs. ITO-29(1)(4) Hemant Chheda B-30, Konark C-10, Room No. Indraprastha CHS Ltd. 103, Bandra Sarvodaya Nagar Kurla Complex Jain Mandir Road Bandra East Mulund West Mumbai-400 051. Mumbai-400 080. PAN : AAAPC4858Q (Appellant) (Respondent) Assessee by Shri Nishit Gandhi Department by Shri P.D. Chougule Date of Hearing 10.06.2024 Date of Pronouncement 26.07.2024 O R D E R Per Omkareshwar Chidara (AM) :- In the above captioned assessee’s appe…

Ideal Associates v. Assistant Commissioner of Income (146 Taxmann.com 225) — Cited in 11 Judgments | BharatTax