Indu Lata Rangwala v. DCIT

80 Taxmann.com 102High Court2017#5118 most cited

What is Indu Lata Rangwala v. DCIT authority for?

Where an initial assessment is processed under section 143(1), the Assessing Officer is not required to find fresh tangible material to form a belief that income has escaped assessment for the purpose of reopening.

23

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2025.

Also referred to as

Indu Lata Rangwala · DCIT · 143(1) · 147 · reasons to believe · fresh tangible material · escaped assessment · reopening assessment

Also reported as

286 CTR 474

Sections most often in play

Section 143(1)Section 143(3)Section 147Section 148Section 133(6)Section 139(1)Section 144Section 144B

Issues it is cited on

section 54(1)section 147(b)fresh tangible materialsection 54esection 55asection 54ecwithin four yearssection 13(2)long-term capital assetsection 53asection 53first proviso to section 147

Judgments citing Indu Lata Rangwala v. DCIT

ITO, New Delhi vs. Shri Sajjan Kumar Goel, New Delhi

In the result, appeal filed by Revenue is dismissed

ITA 850/DEL/2012[2003-04]Status: DisposedITAT Delhi02 Aug 2018AY 2003-04

Bench: Shri R.K.Panda & Ms. Suchitra Kambleassessment Year 2003-04

For Appellant: Shri Ved Jain, AdvFor Respondent: Sh. S.S. Rana, CIT, D.R
Section 131Section 143(2)Section 147Section 148

…CIT Vs Paramount Communication (P.) Ltd. (2017-TIOL-253-SC-IT) . • PCIT Vs Paramount Communication (P.) Ltd. f20171 79 taxmann.com 409 (Delhi)/2017/392 ITR 444 (Delhi). • Indu Lata Rangwala Vs PCIT 2017180taxmann.com102(Delhi)/r20161 384 ITR 337 (Delhi)/20161 286 CTR 474 (Delhi). • Yoqendrakumar Gupta Vs ITO (51 taxmann.com 383) (SC)/20141 227 Taxman 374 (SC). • Raymond Woollen Mills Ltd. v. ITO And Others T236 ITR 341. • ACIT Vs Raiesh Jhaveri Stock Brokers (P.) Ltd [2007]161 Taxman 316 (SC)/2007] 291 ITR 500 (SC)/r20071 210 CTR 30 (SC). • Yuvraj v. Union of India 315 ITR 841 (SC). • Ankit Financial Services Ltd…

Prabhu Dayal Aggarwal, New Delhi vs. ACIT, Circle-59(1), New Delhi

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

ITA 1662/DEL/2018[2009-10]Status: DisposedITAT Delhi29 Jun 2018AY 2009-10

Bench: Shri R. K. Panda & Ms. Suchitra Kambleassessment Year : 2009-10 Prabhu Dayal Aggarwal, Acit, Circle- 59(1), G- 47, Preet Vihar, New Delhi. Vs. New Delhi.

For Appellant: Shri K. Sampat, AdvFor Respondent: Shri Atiq Ahmad, Sr.DR
Section 133ASection 143(1)Section 143(2)Section 143(3)Section 147Section 148

…I from CCE 11 which was passed on to revenue authorities was ‘tangible material outside record’ to initiate valid reassessment proceedings. 16. Referring to the decision of the Hon’ble Delhi High court in the case of Indu Lata Rangwala vs. DCIT reported in 286 CTR 474, he submitted that the Hon'ble High Court in the said decision has held that where initial return of income is processed u/s 143(1), it is not necessary in such a case for Assessing Officer to come across some fresh tangible material to form ‘reasons to believe’ that income has escaped assessment. 17. Referring to the decision of the Hon'ble S…

Sandeep Kumar, Uttar Pradesh vs. ITO, Ghaziabad

In the result, the appeal of the assessee is allowed

ITA 411/DEL/2017[2012-13]Status: DisposedITAT Delhi12 Dec 2017AY 2012-13

Bench: Shri H.S. Sidhu & Shri B.P. Jain[Assessment Year: 2012-13] Shri Sandeep Kumar Vs. The Income-Tax Officer S/O Late Yogendar Singh Ward – 1(3) L/H Late Smt. Javitri Devi Ghaziabad R/O Village Noor Nagar Ghaziabad, U.P. Pan : Cfipd 6068 N [Appellant] [Respondent] Date Of Hearing : 12.12.2017 Date Of Pronouncement : 14.12.2017 Assessee By : Shri Hiren Mehta, Ca Shri Mukesh Kumar Bansal, Ca Shri M.K. Madan, Ca Revenue By : Shri S.S. Rana, Cit - Dr

For Appellant: Shri Hiren Mehta, CAFor Respondent: Shri S.S. Rana, CIT - DR
Section 147Section 148Section 50Section 50C

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘G’ BENCH, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER, AND SHRI B.P. JAIN, ACCOUNTANT MEMBER [Assessment Year: 2012-13] Shri Sandeep Kumar Vs. The Income-tax Officer S/o Late Yogendar Singh Ward – 1(3) L/H Late Smt. Javitri Devi Ghaziabad R/o Village Noor Nagar Ghaziabad, U.P. PAN : CFIPD 6068 N [Appellant] [Respondent] Date of Hearing : 12.12.2017 Date of Pronouncement : 14.12.2017 Assessee by : Shri Hiren Mehta, CA Shri Mukesh Kumar Bansal, CA Shri M.K. Madan, CA Revenue by : Shri S.S. Rana, CIT - DR ORDER PER B.P. JAIN, ACCOUNTANT MEMBER, This app…