ITO v. K.L. Srihari (HUF)

250 ITR 193Supreme Court of India2001#7308 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Also reported as

118 Taxmann 890

Sections most often in play

Section 147 Section 148 Section 143(2)Section 143(3)Section 147(1)Section 148(2)Section 151 Section 263

Issues it is cited on

section 263(2)section 147(b)section 147(a)doctrine of merger section 34 section 17 income escaping assessment section 22 section 80ia erroneous and prejudicial reason to believe reassessment proceedings

Judgments citing ITO v. K.L. Srihari (HUF)

DEPUTY COMMISSIONER OF INCOME TAX, SALEM vs. GOVINDA RAJULU SRINIVASAN, SALEM

In the result, appeal of the Revenue stands dismissed

ITA 1245/CHNY/2025[2014-15]Status: DisposedITAT Chennai04 Sept 2025AY 2014-15

Bench: Shri Aby T. Varkey & Shri Amitabh Shukla

For Appellant: Mr.Bhupendran, AdvocateFor Respondent: Mrs.C. Yamuna, CIT

Section 147Section 148Section 40Section 40A(3)

…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 "ी अिमताभ शु"ा, लेखा सद" के सम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1245/Chny/2025 िनधा"रण वष"/Assessment Year: 2014-15 v. The DCIT, Govinda Rajulu Srinivasan, Circle-1, 21 Chinna Ezhuthukkara Salem. Street, Shevapet, Salem-636 002. [PAN: AVMPS 5356 G] (अपीलाथ"/Appellant) (""यथ"/Respondent) Department by : Mrs.C. Yamuna, CIT Assessee by : Mr.Bhupendran, Advocate सुनवाईक"तारीख/Date of Hearing : 16.07.2025…

ABHIPRA CAPITAL LTD.,NEW DELHI vs. PR. CIT -1, NEW DELHI

In the result, appeal filed by the assessee is allowed

ITA 1728/DEL/2024[2016-17]Status: DisposedITAT Delhi21 Mar 2025AY 2016-17

Bench: Shri Vimal Kumar & Shri Brajesh Kumar Singhassessment Year: 2016-17 Vs. Principal Cit-1, Abhipra Capital Ltd., New Delhi Gf 58-59, Barakhamba Lane, World Trade Centre, New Delhi Pin 1100 01 Pan No. Aabca1702F (Appellant) (Respondent)

For Appellant: S/Shri K. Sampath and RajkumarFor Respondent: Shri Javed Akhtar, CIT DR

Section 142(1)Section 143(2)Section 143(3)Section 144BSection 147Section 148Section 263Section 69

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SHRI VIMAL KUMAR, JUDICIAL MEMBER AND SHRI BRAJESH KUMAR SINGH, ACCOUNTANT MEMBER Assessment Year: 2016-17 Vs. Principal CIT-1, Abhipra Capital Ltd., New Delhi GF 58-59, Barakhamba Lane, World Trade Centre, New Delhi PIN 1100 01 PAN No. AABCA1702F (Appellant) (Respondent) Assessee by: S/Shri K. Sampath and Rajkumar, Advs. Department by: Shri Javed Akhtar, CIT DR Date of Hearing: 17.03.2025 Date of pronouncement: 21.03.2025 O R D E R PER VIMAL KUMAR, JUDICIAL MEMBER: The appeal filed by the Assessee is against order dated 31.03.2024 of the Learne…

DY. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2(2), HYDERABAD vs. SEW INFRASTRUCTURE LIMITED, HYDERABAD

ITA 1717/HYD/2017[2009-10]Status: HeardITAT Hyderabad07 Oct 2024AY 2009-10

Bench: Justice (Retd.) C.V. Bhadang, Shri Mahavir Singh & Shri G. Manjunatha

For Appellant: Shri K.K. ChaitanyaFor Respondent: Smt. Mamata Choudhary

Section 132Section 139(1)Section 143(3)Section 147Section 153ASection 80I

…walal Dwaraka Prasad (supra) and Sun Engineering Works (P) Ltd (supra), the matter came up for consideration before a larger Bench of the Hon’ble Supreme :17: ITA Nos. 1717 to 1720/Hyd/2017 & Court in the case of ITO Vs. K.L. Srihari (HUF) reported in (2001) 250 ITR 193 (SC) wherein the Hon'ble Court held that upon perusal of the original order of assessment and the order of reassessment under section 147, it was clear that the later makes a fresh assessment of the entire income of the respondent/ assessee and hence, the Hon'ble High Court was right in proceeding on the basis that the earlier assessment order ha…

DCIT, CIRCLE-3, BULANDSHAHR vs. ABID ALI KHAN, BULANDSHAHR

In the result, the appeal of the Revenue and the cross objection filed by the assessee are allowed for statistical purposes

ITA 2055/DEL/2018[2010-11]Status: DisposedITAT Delhi28 Jun 2024AY 2010-11

Bench: Shri Shamim Yahya & Shri Sudhir Pareekdcit, Circle, Vs. Shri Abid Ali Khan, Bulandshahr. S/O Shri Mohd. Ali Khan, Prop. M/S. All India Metal Traders, Hanifa Manzil, Upper Kote, Bulandshahr (Uttar Pradesh). (Pan : Adlpk3005F) Co No.62/Del/2021 (In Ita No.2055/Del/2018) (Assessment Year: 2010-11) Shri Abid Ali Khan, Vs. Dcit, Circle, S/O Shri Mohd. Ali Khan, Bulandshahr. Prop. M/S. All India Metal Traders, Hanifa Manzil, Upper Kote, Bulandshahr (Uttar Pradesh). (Pan : Adlpk3005F) (Appellant) (Respondent) Assessee By : Shri K.P. Garg, Ca Revenue By : Ms. Nidhi Singh, Cit Dr Date Of Hearing : 25.06.2024 Date Of Order : 28.06.2024 Order Per Shamim Yahya:

For Appellant: Shri K.P. Garg, CAFor Respondent: Ms. Nidhi Singh, CIT DR

Section 10(38)Section 143(2)Section 145(3)Section 147Section 14ASection 234ASection 244ASection 33B

…the total demand to Rs.11,10,96,730/-. Thus, the original assessment stands effaced. For this proposition we draw Your Honors kind attention to the judgment of the Hon'ble Supreme Court in INCOME TAX OFFICER A D A OTHER v. K.L.SRIHARI (HUF) AND OTHERS [2001] 250 ITR 193, (Held, on the facts, that on reopening of the original assessment order and making a fresh order of assessment of the entire income of the assessee, the earlier assessment order was effaced by the subsequent order, confirming the order of Kerala High Court in ITO v. K.L. SRIHARI (HUF) [1992] 197 ITR 694. Copies of both these orders are enclosed…

CHIRIPAL INDUSTRIES LIMITED,AHMEDABAD vs. THE DY.CIT., CIRCLE-1(1)(2),, AHMEDABAD

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

ITA 708/AHD/2023[2014-15]Status: DisposedITAT Ahmedabad02 Apr 2024AY 2014-15

Bench: Ms Suchitra Kamble & Shri Waseem Ahmedआयकरअपीलसं./Ita No. 708/Ahd/2023 धििाधरणवरध/Asstt. Year: 2014-2015 Chirpal Industries Limited, D.C.I.T, Chirpal House, Vs. Circle-1(1)(2), Shivranjani Cross Road, Ahmedabad. Satellight, Ahmedabad-380015. Pan: Aaacc8513B

For Appellant: Shri Biren Shah, ARFor Respondent: Shri Ankit Jain, Sr.DR

Section 116JSection 143(3)Section 148Section 80Section 80I

…ase of CIT v. Sun Engineering Works (P.) Ltd. [1992] 198 ITR 297 (SC), V. Jaganmohan Rao v. CIT and Excess Profit Tax, [1970] 75 ITR 373 (SC), ITO v. Mewalal Dwarka Prasad, [1989] 176 ITR 529/43 Taxman 40 (SC), 'ITO v. K.L. Srihari (HUF) [2001] 118 Taxman 890/250 ITR 193 (SC), and 'Asstt. CIT v. Rajesh Jhaveri Stock Brokers (P.) Ltd.' [2007] 291 ITR 500/161 Taxman 316 (SC) and reached a conclusion that even assuming for the sake of argument that if an intimation under section 143(1) of the Act is considered to be an order of assessment, in the subsequent reassessment proceedings, the original assessment proceedin…

UNNIKRISHNAN. K,KUNNAMPALLY vs. THE ITO WARD 2, TIRUR

In the result, the assessee’s appeal is allowed on the aforesaid terms, and his stay petition dismissed

ITA 955/COCH/2022[2011-12]Status: DisposedITAT Cochin12 Mar 2024AY 2011-12

Bench: Shri Sanjay Arora & Dr. Seethalakshmi

For Appellant: Shri Arun Raj, AdvocateFor Respondent: Smt. J.M. Jamuna Devi, Sr. D.R

Section 143(3)Section 148Section 148(1)

…thereby reassessing the assessee’s total income for the relevant year. The AO was thus duty bound to do so, i.e., include all incomes forming part of the original assessment; the reassessment effacing the original assessment (ITO vs. K.L. Srihari (HUF) [2002] 250 ITR 193 (SC)). As, however, a part of the already assessed income had not attained finality, and was pending adjudication by the first appellate authority at the time of making reassessment, the AO, while including the same, brought this fact to the fore. The same only seeks to reserve the inter se rights of the parties. The escaped assessment brought ad…

DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 4(1), RAIPUR vs. MESERSS CHHATTISGARH STATEELECTRICITY BOARD, RAIPUR

ITA 31/RPR/2020[2006-07]Status: DisposedITAT Raipur25 Sept 2023AY 2006-07

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita No.31/Rpr/2020 "नधा"रण वष" / Assessment Year : 2006-07 The Deputy Commissioner Of Income Tax, Circle-4(1), Raipur (C.G.) .......अपीलाथ" / Appellant बनाम / V/S. M/S. Chhattisgarh State Electricity Board (Through Chhattisgarh State Power Holding Company Limited) Dangania Raipur Pan : Aabcc7876Q ……""यथ" / Respondent

For Appellant: S/shri Praveen Khandelwal & PraveenFor Respondent: Dr. Simran Bhullar, CIT-DR

Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 80I

…ee's case is reopened, the previous under-assessment is set aside and the whole assessment proceedings start afresh. The Ld. D.R averred that the Hon’ble Apex Court had thereafter followed its aforesaid view in ITO & Anr. vs. K. L. Srihari (HUF) & Anr. (2001) 250 ITR 193 (SC), wherein it had observed that on reopening the original assessment order and making a fresh order of assessment of the entire income of the assessee, the earlier assessment order would stand effaced by the subsequent order. The Ld. D.R submitted that the firm conviction of the A.O that pursuant to the reassessment order u/ss. 143(3)/147 of t…

SHAPOORJI PALLONJI AND COMPANY PRIVATE LIMITED ,MUMBAI vs. PRINCIPLE COMMISSIONER OF INCOME TAX (CENTRAL),-4, MUMBAI

In the result, the appeal of the assessee is allowed

ITA 1149/MUM/2022[2012-13]Status: DisposedITAT Mumbai30 Sept 2022AY 2012-13

Section 115JSection 142(1)Section 143(2)Section 143(3)Section 148Section 14ASection 263Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘E‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER M/s. Shapoorji Pallonji And Vs. Principal Commissioner of company Pvt. Ltd., Income Tax (Central) 1st Floor, 41/44, S.P.Centre Mumbai – 4 Room No.663, 6th Floor, Minoo Desai Marg Colaba, Mumbai- 400 005 Aayakar Bhawan Maharshi Karve Road Mumbai – 400 020 PAN/GIR No.AAACS6994C (Appellant) .. (Respondent) Assessee by Shri Rajan Vora & Shri Nikhil Tiwari Revenue by Shri Prakash Mane Date of Hearing 13/09 /2022 Date of Pronouncement 30/09/2022 आदेश / O R D E R PER M.…

SIVAKUMARAN PUGAZHENDHI,CHENNAI vs. PCIT,, CHENNAI-4

In the result, the appeal of the assessee is allowed

ITA 27/CHNY/2022[2014-15]Status: DisposedITAT Chennai21 Sept 2022AY 2014-15

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita No.27/Chny/2022 िनधा"रण वष" /Assessment Year: 2014-15 Sivakumaran Pugazhendhi, The Principal Commissioner 70 Raja Agraharam Street, Vs. Of Income Tax, Poonamalle, Chennai-4. Chennai – 600 056. [Pan: Aiapp-7309-R] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Ms. T.V. Muthu Abirami, Advocate ""यथ" क" ओर से /Respondent By : Shri M. Rajan, Cit सुनवाई क" तारीख/Date Of Hearing : 05.09.2022 : 21.09.2022 घोषणा क" तारीख /Date Of Pronouncement आदेश / O R D E R

For Appellant: Ms. T.V. Muthu Abirami, AdvocateFor Respondent: Shri M. Rajan, CIT

Section 143(3)Section 147Section 263

…आयकर अपीलीय अिधकरण, ‘सी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी महावीर "सह, उपा"य" एवं "ी मनोज कुमार अ"वाल, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.27/Chny/2022 िनधा"रण वष" /Assessment Year: 2014-15 Sivakumaran Pugazhendhi, The Principal Commissioner 70 Raja Agraharam Street, Vs. of Income Tax, Poonamalle, Chennai-4. Chennai – 600 056. [PAN: AIAPP-7309-R] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Ms. T.V. Muthu Abirami, Advocate ""यथ" क" ओर से /Respondent by : S…

M/S. RAVI FOUNDATION ,MUMBAI vs. PR. CIT-17, MUMBAI

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

ITA 884/MUM/2021[2010-11]Status: DisposedITAT Mumbai26 Apr 2022AY 2010-11

For Appellant: Ms. Arati AggarwalFor Respondent: Shri T. Shankar (Sr. AR)

Section 133ASection 143(3)Section 263Section 263(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, JM AND SHRI S. RIFAUR RAHMAN, AM आयकर अपील सं/ I.T.A. No.884/Mum/2021 (ननधधारण वर्ा / Assessment Years: 2010-11) बनधम/ M/s. Ravi Foundation PCIT-17 Room No.120, 1st Floor, 76, Laxmi Palace, Vs. Mathuradas Road, Kandivali Kautilya Bhawan, C-41 (W), Mumbai-400067. to C-43, G Block, Bandra Kurla Complex Bandra (E), Mumbai- 400051. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AAAFR2515F (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee by: Ms. Arati Aggarwal Revenue by: Shri T. Shankar (Sr. AR) सुनवाई की तारीख / Date of Hearing: 29…

ROYAL WESTERN INDIA TURF CLUB,MUMBAI vs. PR. CIT -8, MUMBAI

In the result, appeal is allowed, as indicated above

ITA 640/MUM/2021[2011-12]Status: DisposedITAT Mumbai12 Oct 2021AY 2011-12

Bench: Shri Saktijit Dey () & Shri Rajesh Kumar ()

Section 115JSection 143(3)Section 147Section 263Section 263(2)

…1 ITA 640/Mum/2021 IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI RAJESH KUMAR (ACCOUNTANT MEMBER) I.T.A. No.640/Mum/2021 (Assessment year 2011-12) Royal Western India Turf Club vs Principal Commissioner of Income- Mahalaxmi Race Course tax-8, Mumbai Mahalxmi, Mumbai-400 034 PAN : AABCR8519H APPELLANT RESPONDENT Appellant by S/Shri Salil Kapoor, Sumit Lalchandani & Smt Ananya Kapoor, AR Respondent by Smt. Sunita Billa, [CIT, (DR)] Date of hearing 23-09-2021 Date of pronouncement 12-10-2021 O R D E R Per Saktijit Dey (JM) Captioned appeal has been…

THE TATA POWER COMPANY LTD,MUMBAI vs. PR CIT 2, MUMBAI

In the result, appeal is allowed, as indicated above

ITA 1307/MUM/2020[2010-11]Status: DisposedITAT Mumbai29 Jul 2021AY 2010-11

Bench: Shri Saktijit Dey () & Shri Rajesh Kumar ()

Section 115JSection 143(3)Section 144C(1)Section 147Section 263Section 80I

…1 ITA 1307/Mum/2020 IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI RAJESH KUMAR (ACCOUNTANT MEMBER) I.T.A. No.1307/Mum/2020 (Assessment year 2010-11) The Tata Power Company Limited vs Principal Commissioner of Income- Corporate Centre B tax-2,Mumbai 34, Sant Tukaram Road Carnac Bunder Mumbai-400 009 PAN : AAACT0054A APPELLANT RESPONDENT Appellant by Shri Nitesh Joshi, AR Respondent by Shri Deepkant Prasad, CIT (DR) Date of hearing 30-06-2021 Date of pronouncement 29-07-2021 O R D E R Per: Saktijit Dey (JM): Captioned appeal has been filed by the a…

M/S THE KARNATAKA STATE CO-OPERATIVE APEX BANK vs. THE DEPUTY COMMISSIONER OF INCOME TAX

In the result, the appeal is disposed of

ITA/392/2016HC Karnataka06 Jul 2021

Bench: ALOK ARADHE,HEMANT CHANDANGOUDAR

Section 143(1)Section 143(3)Section 147Section 148Section 260Section 260A

…ged that the loss claimed by the assessee is an allowable expenditure under Section 37 of the Act. In support of aforesaid submissions, reference has been made to 'ITO VS. MEWALAL DWARKA PRASAD', (1989) 176 ITR 529 (SC), 'ITO VS. K.L.SRIHARI (HUF) (2001) 250 ITR 193 (SC), and 'ACIT VS. 9 RAJESH JHAVERI STOCK BROKERS P. LTD.', (2007) 291 ITR 500 (SC). 5. On the other hand, learned counsel for the revenue submitted that if an assessee discovers any omission or any wrong statement, he may furnish a revised return under Section 139(5) of the Act within the time limit prescribed therein. However, once t…

M.R.M.PLANTATIONS P. LTD.,CHENNAI vs. ACIT, KARAIKUDI

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

ITA 519/CHNY/2017[2004-05]Status: DisposedITAT Chennai22 Nov 2017AY 2004-05

Bench: Shri Chandra Poojari

For Appellant: Mr.B.Sagadevan, JCIT, D.RFor Respondent: 09.11.2017

Section 143(1)Section 143(3)Section 147Section 148

…आयकर अपील"य अ"धकरण, C/‘SMC’ "यायपीठ, चे"नई । IN THE INCOME TAX APPELLATE TRIBUNAL C/“SMC” BENCH, CHENNAI "ी. चं" पूजार" लेखा सद"य , के सम" । BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER I.T.A.No.519/Mds./2017 (Assessment Year : 2004-05 ) M/s. M.R.M. Plantations P. Ltd., The Assistant Commissioner Vs. No.40,M.R.M.Arcade, of Income Tax, Amman Sannathi Street, Circle-I, Karaikudi.630 002 Karaikudi. PAN AACCM 9058 R (अपीलाथ" /Appellant) (""यथ"/Respondent) : Mr.R.Kumar, Advocate अपीलाथ" क" ओर से / Appellant by : Mr.B.Sagadevan, JCIT, D.R ""यथ" क" ओर से/Respondent by : 09.11.2017 सुनवाई क" तार"ख/ Date of hearing…

FATEH CHAND CHARITABLE TRUST,MUZAFFARNAGAR vs. ADDL. CIT, MEERUT

In the result, the Appeal of the assessee is dismissed

ITA 289/DEL/2012[2005-06]Status: DisposedITAT Delhi07 Jun 2017AY 2005-06

Bench: Shri H.S. Sidhu

For Appellant: Sh. K. Sampath, AdvFor Respondent: Sh. Anil Kr. Sharma, Sr. DR

Section 139(3)Section 142(1)Section 143(1)Section 143(3)Section 148Section 254

…1. That the Ld. CIT(A) has erred in not treating proceedings u/s. 148 as fresh proceedings calling for fresh claims of the assessee with the Page 1 of 27 view to compute correct income. By doing so he has gone against the intent of ITO vs. KL Shri Hari 250 ITR 193 (SC). 2. That the Ld. CIT(A) has erred in sustaining the disallowance of brought forward and set off of loss holding the same to be a case of double deduction, although, the assessee has not claimed depreciation at all. Hence the entire discussion and findings on page 8, para 3.2 of his order are rendered prejudicial and against the actual fa…

The Director of Income Tax, (Exemptions) vs. Royal Education Society

In the result, the appeal is disposed of

ITTA/392/2016HC Telangana20 Oct 2016

Bench: ANIS,SANJAY KUMAR

Section 143(1)Section 143(3)Section 147Section 148Section 260Section 260A