ITO v. Madnani Engineering Works Ltd.

118 ITR 1Supreme Court of India1979#5605 most cited

What is ITO v. Madnani Engineering Works Ltd. authority for?

An assessment cannot be reopened merely because the Income Tax Officer forms a different opinion on the facts already examined, especially after the assessee has fully disclosed all material facts.

21

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2003 to 2024.

Also referred to as

ITO v. Madnani Engineering Works Ltd. · Section 147 · Section 143(3) · reassessment · full disclosure · AO inference · erroneous inference · Haryana Acrylic Manufacturing Co.

Also reported as

2 SCC 455

Sections most often in play

Section 142(1)Section 143(2)Section 143(3)Section 144BSection 250Section 271AAC(1)Section 68

Issues it is cited on

search and seizuresection 13section 68section 148section 147section 143(3)indiapersoninteresttotal incomebusinessdocument

Judgments citing ITO v. Madnani Engineering Works Ltd.

Polyglass Acrylic Manufacturing Co.Ltd vs. Commnr. of Customs

The appeals are allowed

C.A. No.-001648-001648 - 2001Supreme Court31 Mar 2003
For Respondent: Telecom. District Manager, Karnataka
Section 2Section 25BSection 25FSection 4

…d the reference because of laches. For taking this view, reliance was placed on Shalimar Works Ltd. v. Their Workmen, 1960 (1) SCR 150, Ratan Chandra Sammanta v. Union of India, 1993 Supp.(4) SCC 67 and Nedungadi Bank Ltd. v. K.P. Madhavankutty & Ors., (2000) 2 SCC 455. The Division Bench allowed the appeals preferred by the employer and directed the award of the Tribunal as also the judgment of the learned Single Judge to be set aside. Feeling aggrieved by the judgment of the Division Bench, these ten appeals have been filed by the workers by special leave. The learned counsel for the workmen-ap…