What is ITO v. Lakhmani Mewal Das authority for?

For reassessment proceedings, the 'reason to believe' that income has escaped assessment must be based on some material and not mere suspicion, establishing a live link between the information and the belief. Furthermore, for reassessment beyond four years, there must be a specific finding of the assessee's failure to disclose fully and truly all material facts.

How many judgments cite ITO v. Lakhmani Mewal Das?

721 judgments on BharatTax cite ITO v. Lakhmani Mewal Das (103 ITR 437), spanning 2001 to 2026.

Which sections of the Income Tax Act does ITO v. Lakhmani Mewal Das come up under?

It is most often cited in judgments turning on Section 147, Section 148, Section 143(3), Section 151, Section 142(1), Section 68.

ITO v. Lakhmani Mewal Das (103 ITR 437)

DCIT - CC- 3, Thane vs. Ajiv Yashwant Patil, Mumbai

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

ITA 610/MUM/2022[2008-09]Status: DisposedITAT Mumbai15 Feb 2024AY 2008-09

Bench: Ms. Kavitha Rajagopal, Jm & Shri Gagan Goyal, Am Ajiv Yashwant Patil Acit, Central Circle-3 103, Parijat Apartments, Gaothan, Thane Vs. Virar (W), Thane-401 303

For Appellant: Shri Subodh RatnaparkhiFor Respondent: 22.11.2023

Section 132Section 143(2)Section 143(3)Section 147Section 148Section 250

…ent right from M/s. Sharp Realtors for a minor portion of Alkapuri land, there was no other material on record to justify the action of the ld.A.O. The assessee relied on the decision of the Hon'ble Apex Court in the case of ITO vs. Lakmani Mewal Das [1976] 103 ITR 437 (SC). The ld. A.O. after considering the assessee’s submission made the impugned addition/disallowance. 11. The ld. CIT(A) in an appeal preferred by the assessee held that the assessee out of the seized paper has accepted the transaction of Rs.1 crore dated 24.09.2007 which was related to payment made to M/s. Sharp Realtors pertaining to Alkapur…

Ajiv Yashwnat Patil, Thane vs. ACIT, Central Circle-3, Thane

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

ITA 549/MUM/2022[2008-09]Status: DisposedITAT Mumbai15 Feb 2024AY 2008-09

Bench: Ms. Kavitha Rajagopal, Jm & Shri Gagan Goyal, Am Ajiv Yashwant Patil Acit, Central Circle-3 103, Parijat Apartments, Gaothan, Thane Vs. Virar (W), Thane-401 303

For Appellant: Shri Subodh RatnaparkhiFor Respondent: 22.11.2023

Section 132Section 143(2)Section 143(3)Section 147Section 148Section 250

…ent right from M/s. Sharp Realtors for a minor portion of Alkapuri land, there was no other material on record to justify the action of the ld.A.O. The assessee relied on the decision of the Hon'ble Apex Court in the case of ITO vs. Lakmani Mewal Das [1976] 103 ITR 437 (SC). The ld. A.O. after considering the assessee’s submission made the impugned addition/disallowance. 11. The ld. CIT(A) in an appeal preferred by the assessee held that the assessee out of the seized paper has accepted the transaction of Rs.1 crore dated 24.09.2007 which was related to payment made to M/s. Sharp Realtors pertaining to Alkapur…

Shri Shivajirao R.Chavan, Ahmedabad vs. The Income Tax Officer, Ward-13(2), Ahmedabad

The appeals of the assessee are allowed

ITA 435/AHD/2005[1996-1997]Status: DisposedITAT Ahmedabad05 Feb 2024AY 1996-1997

Bench: Smt.Annapurna Gupta & Smt. Madhumita Roy

For Appellant: Shri Sakar Sharma, A.RFor Respondent: Ms. Saumya Pandey Jain, Sr.DR

Section 147Section 148Section 148(2)Section 250(6)Section 271(1)(c)

…nexus with the income allegedly escaping assessment. Reassessment cannot be resorted to on the basis of vague, indefinite or remote information.The Hon’ble apex court has laid down the law in this regard in the case of Income Tax Officer Vs Lakhmani Mewal Das 103 ITR 437 wherein they have categorically held as under: 11 “..The reasons for the formation of the belief contemplated by section 147(a) of the Income-tax Act, 1916 for reopening of an assessment must have a rational connection with or relevant bearing on the formation of the belief. Rational connection postulates that there must be a direct nexus or liv…

The ITO, Ward-13(2), Ahmedabad vs. Shri Shivajirao R.Chavan, Ahmedabad

The appeals of the assessee are allowed

ITA 332/AHD/2005[1996-1997]Status: DisposedITAT Ahmedabad05 Feb 2024AY 1996-1997

Bench: Smt.Annapurna Gupta & Smt. Madhumita Roy

For Appellant: Shri Sakar Sharma, A.RFor Respondent: Ms. Saumya Pandey Jain, Sr.DR

Section 147Section 148Section 148(2)Section 250(6)Section 271(1)(c)

…nexus with the income allegedly escaping assessment. Reassessment cannot be resorted to on the basis of vague, indefinite or remote information.The Hon’ble apex court has laid down the law in this regard in the case of Income Tax Officer Vs Lakhmani Mewal Das 103 ITR 437 wherein they have categorically held as under: 11 “..The reasons for the formation of the belief contemplated by section 147(a) of the Income-tax Act, 1916 for reopening of an assessment must have a rational connection with or relevant bearing on the formation of the belief. Rational connection postulates that there must be a direct nexus or liv…

G.J. Holding Pvt. Ltd., Ludhiana vs. ACIT, C-2, Ludhiana

In the result, the appeal of the assessee stands allowed

ITA 1171/CHANDI/2019[2011-12]Status: DisposedITAT Chandigarh30 Jan 2024AY 2011-12

Bench: Shri Sanjay Garg & Shri Vikram Singh Yadavआयकर अपील सं./ Ita No.1171/Chandi/2019 िनधा"रण वष" / Assessment Year : 2011-12 G.J. Holding Pvt. Ltd. बनाम Acit, Central Circle-Ii, Ludhiana C/O G.S. Auto International Limited, G.S. Estate, G.T. Road, Ludhiana. "थायी लेखा सं./Pan No: Aaacg6664K अपीलाथ"/Appellant ""यथ"/Respondent िनधा"रती क" ओर से/Assessee By : Shri P.K. Goel & Sunil Arora, C.As राज"व क" ओर से/ Revenue By : Smt. Amanpreet Kaur, Sr. Dr सुनवाई क" तारीख/Date Of Hearing : 18.12.2023 उदघोषणा क" तारीख/Date Of Pronouncement : 30.01.2024 आदेश/Order Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 04.07.2019 Of The Commissioner Of Income Tax (Appeals)-5, Ludhiana[Hereinafter Referred To As The ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). The Assessee In This Appeal Has Taken The Following 2. Grounds Of Appeal:

For Appellant: Shri P.K. Goel & Sunil Arora, C.AsFor Respondent: Smt. Amanpreet Kaur, Sr. DR

Section 132Section 133ASection 139Section 143(1)Section 147Section 148Section 250

…sis was not justified". Also Refer : Johri Lal HUF VS. CIT 88 ITR 439 (SC) ; Sheo Nath Singh Vs. AAC 82 ITR 147 (SC) ; Assessment Year : 2011-12 G.J. Holding Pvt. Ltd. Page 14 of 26 Gagan Saran & Sons P Limited Vs. ITO 130 ITR (SC) ITO Vs. LakhmaniMawal Dass 103 ITR 437 (SC) Hence, in view of the above legal position, reopening is bad in law. However, reply to the queries raised/details as required in response tonotice U/s 142(1) are under compilation and will be submitted you on the next dateof hearing. It is, therefore, request you to adjourn the date fixed for today to some other date preferably in the first…

Geeta Devi Sharma, Jaipur vs. ITO Ward 6(4), Jaipur

ITA 396/JPR/2022[2012-13]Status: DisposedITAT Jaipur17 Jan 2024AY 2012-13

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Mahendra Gargieya, AdvocateFor Respondent: Smt. Monisha Choudhary, Addl. CIT

Section 144Section 147Section 148Section 234A

…spect". The word “believe” has to be understood in contradistinction of suspicion or opinion. Belief indicates something concrete or reliable. Kindly refer Gangasharan & Sons Pvt. Ltd. v/s ITO & Anr. (1981) 130 ITR 1 (SC) and ITO v/s Lakhmani Mewal Das (1976) 103 ITR 437 (SC) has held that: “12. The powers of the ITO to reopen assessment, though wide, are not plenary. The words of the statute are "reason to believe" and not "reason to suspect". The reopening to the assessment after the lapse of many years is a serious matter. The Act, no doubt, contemplates the reopening of the assessment if grounds exist for bel…

Springer Verlag Gmbh, New Delhi vs. DDIT, New Delhi

ITA 3660/DEL/2009[2002-03]Status: DisposedITAT Delhi04 Jan 2024AY 2002-03

Bench: G.S. Pannu, Vice- & Shri Saktijit Dey, Vice-

For Appellant: Sh. Sanjeev Chaudhary, ARFor Respondent: Sh. Sanjay Kumar, Sr. DR

Section 131Section 133ASection 139(1)Section 143(2)Section 147Section 148Section 44C

…Kelvinator India Ltd. (2010) 187 Taxman 312 (SC). (ii). ACIT vs. Sur Buildcon (P) Ltd. (2021) 90 ITR(T) 300. (iii). Calcutta Discount Company Ltd. v. ITO (1961) 41 ITR 191 (SC) (iv). Sheo Nath Singh v. AAC (1971) 82 ITR 147 (SC) (v). Lakhmani Mewal Das (1976) 103 ITR 437 (SC) (vi). Gangasaran & Sons (P) Ltd. vs. ITO (1981) 130 ITR 1 (SC) (vii). CIT v. Lucas TVS Ltd (2001) 117 Taxman 366 (SC) (viii) United Electricals Company (P) Ltd. vs. CIT (2002) 178 CTR 192(Delhi HC). 9. Strongly relying upon the observations of learned first appellate authority, learned Departmental Representative submitted, admittedly, th…

Sprnger Verlag Gmbh vs. DDIT, Circle-2(2)

ITA 645/DEL/2005[2001-2002]Status: DisposedITAT Delhi04 Jan 2024AY 2001-2002

Bench: G.S. Pannu, Vice- & Shri Saktijit Dey, Vice-

For Appellant: Sh. Sanjeev Chaudhary, ARFor Respondent: Sh. Sanjay Kumar, Sr. DR

Section 131Section 133ASection 139(1)Section 143(2)Section 147Section 148Section 44C

…Kelvinator India Ltd. (2010) 187 Taxman 312 (SC). (ii). ACIT vs. Sur Buildcon (P) Ltd. (2021) 90 ITR(T) 300. (iii). Calcutta Discount Company Ltd. v. ITO (1961) 41 ITR 191 (SC) (iv). Sheo Nath Singh v. AAC (1971) 82 ITR 147 (SC) (v). Lakhmani Mewal Das (1976) 103 ITR 437 (SC) (vi). Gangasaran & Sons (P) Ltd. vs. ITO (1981) 130 ITR 1 (SC) (vii). CIT v. Lucas TVS Ltd (2001) 117 Taxman 366 (SC) (viii) United Electricals Company (P) Ltd. vs. CIT (2002) 178 CTR 192(Delhi HC). 9. Strongly relying upon the observations of learned first appellate authority, learned Departmental Representative submitted, admittedly, th…

Springer Verlag Gmbh vs. DDIT, Circle-2(2)

ITA 644/DEL/2005[2000-2001]Status: DisposedITAT Delhi04 Jan 2024AY 2000-2001

Bench: G.S. Pannu, Vice- & Shri Saktijit Dey, Vice-

For Appellant: Sh. Sanjeev Chaudhary, ARFor Respondent: Sh. Sanjay Kumar, Sr. DR

Section 131Section 133ASection 139(1)Section 143(2)Section 147Section 148Section 44C

…Kelvinator India Ltd. (2010) 187 Taxman 312 (SC). (ii). ACIT vs. Sur Buildcon (P) Ltd. (2021) 90 ITR(T) 300. (iii). Calcutta Discount Company Ltd. v. ITO (1961) 41 ITR 191 (SC) (iv). Sheo Nath Singh v. AAC (1971) 82 ITR 147 (SC) (v). Lakhmani Mewal Das (1976) 103 ITR 437 (SC) (vi). Gangasaran & Sons (P) Ltd. vs. ITO (1981) 130 ITR 1 (SC) (vii). CIT v. Lucas TVS Ltd (2001) 117 Taxman 366 (SC) (viii) United Electricals Company (P) Ltd. vs. CIT (2002) 178 CTR 192(Delhi HC). 9. Strongly relying upon the observations of learned first appellate authority, learned Departmental Representative submitted, admittedly, th…

Springer Verlag Gmbh vs. DDIT, Circle-2(2)

ITA 643/DEL/2005[1999-2000]Status: DisposedITAT Delhi04 Jan 2024AY 1999-2000

Bench: G.S. Pannu, Vice- & Shri Saktijit Dey, Vice-

For Appellant: Sh. Sanjeev Chaudhary, ARFor Respondent: Sh. Sanjay Kumar, Sr. DR

Section 131Section 133ASection 139(1)Section 143(2)Section 147Section 148Section 44C

…Kelvinator India Ltd. (2010) 187 Taxman 312 (SC). (ii). ACIT vs. Sur Buildcon (P) Ltd. (2021) 90 ITR(T) 300. (iii). Calcutta Discount Company Ltd. v. ITO (1961) 41 ITR 191 (SC) (iv). Sheo Nath Singh v. AAC (1971) 82 ITR 147 (SC) (v). Lakhmani Mewal Das (1976) 103 ITR 437 (SC) (vi). Gangasaran & Sons (P) Ltd. vs. ITO (1981) 130 ITR 1 (SC) (vii). CIT v. Lucas TVS Ltd (2001) 117 Taxman 366 (SC) (viii) United Electricals Company (P) Ltd. vs. CIT (2002) 178 CTR 192(Delhi HC). 9. Strongly relying upon the observations of learned first appellate authority, learned Departmental Representative submitted, admittedly, th…

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

…ithout any fresh facts or materials or without any enquiry into the materials which form part of the original assessment, section 34(1)(b) would have no application.” (equivalent to sec. 147 of the Act) (emphasis supplied) 2. ITO vs Lakshmani Mewal Das [1976] 103 ITR 437 (SC) & Raymond Woolen Mills vs ITO [1999] 236 ITR 34 (SC): 3. In the abovementioned cases, the Hon'ble Supreme Court has laid down the proposition of the law that sufficiency of reason on the part of the AO in coming to the belief that income had escaped assessment is not open to question in a court of law, but the existence of belief can be chal…

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

…ithout any fresh facts or materials or without any enquiry into the materials which form part of the original assessment, section 34(1)(b) would have no application.” (equivalent to sec. 147 of the Act) (emphasis supplied) 2. ITO vs Lakshmani Mewal Das [1976] 103 ITR 437 (SC) & Raymond Woolen Mills vs ITO [1999] 236 ITR 34 (SC): 3. In the abovementioned cases, the Hon'ble Supreme Court has laid down the proposition of the law that sufficiency of reason on the part of the AO in coming to the belief that income had escaped assessment is not open to question in a court of law, but the existence of belief can be chal…

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

…ithout any fresh facts or materials or without any enquiry into the materials which form part of the original assessment, section 34(1)(b) would have no application.” (equivalent to sec. 147 of the Act) (emphasis supplied) 2. ITO vs Lakshmani Mewal Das [1976] 103 ITR 437 (SC) & Raymond Woolen Mills vs ITO [1999] 236 ITR 34 (SC): 3. In the abovementioned cases, the Hon'ble Supreme Court has laid down the proposition of the law that sufficiency of reason on the part of the AO in coming to the belief that income had escaped assessment is not open to question in a court of law, but the existence of belief can be chal…

ACIT, Ernakulam vs. Appolo Tyres Ltd, Cochin

In the result, the Revenue’s appeals as well as the Assessee’s COs, are allowed

ITA 140/COCH/2020[2011-12]Status: DisposedITAT Cochin30 Nov 2023AY 2011-12

Bench: Shri Sanjay Arora & Shri Manomohan Das

For Appellant: Shri Joseph Markose, AdvocateFor Respondent: Sh. Sanjit K. Das, CIT-DR and Smt

Section 147

…the Assessing Officer (AO) which justify inference of escapement of income from assessment, implying a live link or a rational nexus between the two, i.e., the existence of materials and escapement of income from assessment [ITO vs. Lakhmani Mewal Das [1976] 103 ITR 437 (SC), Sheo Nath Singh vs. AAC[1971]82 ITR 147 (SC)]. The principle behind stipulating such a condition is that there must be, as far as possible, only one assessment for any particular year and, two, the proceedings must receive finality. It may nevertheless be a case where an income was not reported or went unnoticed by the assessing authority,…

ACIT, Ernakulam vs. Appolo Tyres Ltd, Cochin

In the result, the Revenue’s appeals as well as the Assessee’s COs, are allowed

ITA 139/COCH/2020[2009-10]Status: DisposedITAT Cochin30 Nov 2023AY 2009-10

Bench: Shri Sanjay Arora & Shri Manomohan Das

For Appellant: Shri Joseph Markose, AdvocateFor Respondent: Sh. Sanjit K. Das, CIT-DR and Smt

Section 147

…the Assessing Officer (AO) which justify inference of escapement of income from assessment, implying a live link or a rational nexus between the two, i.e., the existence of materials and escapement of income from assessment [ITO vs. Lakhmani Mewal Das [1976] 103 ITR 437 (SC), Sheo Nath Singh vs. AAC[1971]82 ITR 147 (SC)]. The principle behind stipulating such a condition is that there must be, as far as possible, only one assessment for any particular year and, two, the proceedings must receive finality. It may nevertheless be a case where an income was not reported or went unnoticed by the assessing authority,…

Pritesh Pankajbhai Sidhpuria, Surat vs. Income Tax Officer, Ward-2(3)(1), Surat

In the result, ground no.1 of the appeal is allowed

ITA 505/SRT/2023[22011-12]Status: DisposedITAT Surat30 Nov 2023

Bench: Shri Pawan Singh(Hybrid Hearing) Pritesh Pankajbhai Sidhpuria, Vs. The Ito, 73 Jivan Jyot Society, Amroli Ward -2(3)(1), Kasad Road, Kasad Tal, Surat. Choryashi, Surat – 395001. Pan : Aosps3957C Appellant Respondednt

Section 147Section 148Section 254(1)Section 69A

…hands of assessee. To support such submission, the ld. AR relied upon the decision of Surat Bench, in ITA Nos.145, 146, 154 & 155/SRT/2020, dated 14.07.2023. In support of valid of reopening, the ld. AR relied upon the decision in ITO Vs Lakhmani Mewalal Das 103 ITR 437-SC, ITO Vs Bhavin Arunbhai Patel in ITA No. 456/SRT/2023 and Bir Bahadur Singh Sijwal Vs ITO 53 taxmann.com 366 (Delhi-Trib). 3 ITA. 505/SRT/2023/AY.2011-12 Pritesh P. Sidhpuria 5. On the other hand, ld. Senior Departmental representative (Sr DR) for the Revenue supported the order of lower authorities. The ld. Sr. DR submitted that Assessing…

Jay Kishore Choubey, Rairangpur vs. ACIT, Circle-1, Asansol

In the result, appeal of the assessee stands allowed

ITA 2/CTK/2023[2010-11]Status: DisposedITAT Cuttack29 Nov 2023AY 2010-11

Bench: Before S/Shri George Mathan, Judicial & Girish Agrawalassessment Year : 2010-2011 2011 Jay Jay Kishore Kishore Choubey, Choubey, Vs. Acit, Circle Acit, Circle-1, Asansol. Rairangpur Bazar, Rairangpur, Rairangpur Bazar, Rairangpur, Mayurbhanj. Pan/Gir No. Pan/Gir No.Acmpc 1759 N (Appellant) .. ( Respondent Respondent) Assessee By : Shri P.R.Mohanty P.R.Mohanty, Adv Revenue By : Shri Charan Das, Sr. Das, Sr. Dr Date Of Hearing : 29/11 11/2023 Date Of Pronouncement : 29/11 /11/2023 O R D E R Per Bench

For Appellant: Shri P.R.MohantyFor Respondent: Shri Charan Das, Sr

Section 147Section 148

…o have an opinion". The basis of the belief should be discernible from the material on record, which was available with the Assessing Officer, when he recorded reason. Live link or close nexus between material obtained and formation of belief. ITO v Lakshmani 103 ITR 437 (SC). Information to form Reason to believe available at the time of reopening not subsequent to it. CIT Vs Smt. Paramjit Kaur 311 ITR 38 (P&H) No New Tangible Material even within 4 years, reopening not valid. NDT systems v. ITO 363 ITR 603 Explanation 3 to s. 147 was inserted to supersede the judgements in Vipin Khanna 255 ITR 220 (P&H) & Trava…

Cpi India I Limited, Mumbai vs. ACIT, Int.Tax. Circle-1(2)(1), Delhi

In the result, the appeal is partly allowed, as indicated

ITA 382/DEL/2023[2016-17]Status: DisposedITAT Delhi21 Nov 2023AY 2016-17

Bench: Shri G.S. Pannu, Vice- & Shri Saktijit Dey, Vice-Assessment Year: 2016-17 . Cpi India Ltd., Vs. Acit, C/O- Vasa Chauhan & International Taxation, Associates Off. No. 41, Circle -1(2)1), 3Rd Floor, High Life Premises, Delhi P.M. Road, Santacruz West, Mumbai Pan :Aadcc1505G (Appellant) (Respondent)

Section 112(1)(c)Section 144C(13)Section 147Section 148Section 48Section 48(1)

…olly erroneous. He submitted, reasons must have nexus with formation of belief and formation of belief cannot be on vacuum. In support of such contention, he relied upon the decision of the Hon’ble Supreme Court in case of ITO Vs. Lakhmani Mewal Das (1976) 103 ITR 437. Further, he submitted that there was no tangible material available before the Assessing Officer to reopen the assessment. He submitted, the information based on which the Assessing Officer reopened the assessment was already there in the return of income filed by the assessee. He further submitted that without properly examining the facts, th…

Ratnashri Infrastructure Pvt. Ltd., Delhi vs. ACIT, Central Circle- 4, New Delhi

ITA 1607/DEL/2019[2010-11]Status: DisposedITAT Delhi31 Oct 2023AY 2010-11

Bench: Sh. M. Balaganesh & Sh.Anubhav Sharma

Section 131Section 133(6)Section 141(1)Section 142(1)Section 143(2)Section 148Section 68

…isite jurisdictional threshold of valid ‘reasons to believe” u/s 148(2) : as is evident from following shining and patent deficiencies in present reasons recorded : firstly there is total lack of live nexus and rational connection (refer SC lakmnai mewal dass 103 ITR 437) in reasons recorded as there is no reference of jmd sounds in list of companies branded as jama kharchi companies ; secondly there is no exact date and relevant banking details mentioned in reasons recorded qua subject transaction and thirdly merely because said amount is not credited to P&L account by assessee same is treated as income escaping…

Khed Economic Infrastructure Pvt Ld, Pune vs. Deputy Commissioner of Income Tax, Circle-14, Pune

Appeals are allowed in above terms

ITA 923/PUN/2023[2011-12]Status: DisposedITAT Pune25 Oct 2023AY 2011-12

Bench: Shri Satbeer Singh Godara & Dr. Dipak P. Ripote

For Appellant: Shri Nikhil S. PathakFor Respondent: Shri Ramnath P. Murkunde

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

…AO has come to the conclusion that income has escaped assessment 'on the perusal of the records'. Consequently, there is no question of any failure to disclose any material fact necessary for assessment as held in the case of ITO v. Lakhmani Mewal Das 119761 103 ITR 437 (SC). The impugned notice by the respondent no. 1 is clearly a case of change of opinion as held by this Court in the case of Aroni Commercials Ltd. v. DCIT [20141 44 taxmann.com 304/224 Taxman 13 (Mag.)/362 ITR 9 I.T..A.Nos.923, 924 & 925/PUN./2023 403. Furthermore, AO's the reason to believe must be based on some new tangible material which wa…

ITO v. Lakhmani Mewal Das

What is ITO v. Lakhmani Mewal Das authority for?

Also referred to as

Also reported as

Sections most often in play

Issues it is cited on

Judgments citing ITO v. Lakhmani Mewal Das

DCIT - CC- 3, Thane vs. Ajiv Yashwant Patil, Mumbai

Ajiv Yashwnat Patil, Thane vs. ACIT, Central Circle-3, Thane

Shri Shivajirao R.Chavan, Ahmedabad vs. The Income Tax Officer, Ward-13(2), Ahmedabad

The ITO, Ward-13(2), Ahmedabad vs. Shri Shivajirao R.Chavan, Ahmedabad

G.J. Holding Pvt. Ltd., Ludhiana vs. ACIT, C-2, Ludhiana

Geeta Devi Sharma, Jaipur vs. ITO Ward 6(4), Jaipur

Springer Verlag Gmbh, New Delhi vs. DDIT, New Delhi

Sprnger Verlag Gmbh vs. DDIT, Circle-2(2)

Springer Verlag Gmbh vs. DDIT, Circle-2(2)

Springer Verlag Gmbh vs. DDIT, Circle-2(2)

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

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

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

ACIT, Ernakulam vs. Appolo Tyres Ltd, Cochin

ACIT, Ernakulam vs. Appolo Tyres Ltd, Cochin

Pritesh Pankajbhai Sidhpuria, Surat vs. Income Tax Officer, Ward-2(3)(1), Surat

Jay Kishore Choubey, Rairangpur vs. ACIT, Circle-1, Asansol

Cpi India I Limited, Mumbai vs. ACIT, Int.Tax. Circle-1(2)(1), Delhi

Ratnashri Infrastructure Pvt. Ltd., Delhi vs. ACIT, Central Circle- 4, New Delhi

Khed Economic Infrastructure Pvt Ld, Pune vs. Deputy Commissioner of Income Tax, Circle-14, Pune