ITO v. Reliance Corporation

55 ITR 69Reported decision2017#21061 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,615 Indian tax judgments — from 2021 to 2025.

Judgments citing ITO v. Reliance Corporation

Narayan Suppliers Pvt. Ltd., Kolkata vs. I.T.O., Ward - 6(3), Kolkata

In the result, appeal of the assessee is dismissed

ITA 1077/KOL/2024[2011-2012]Status: DisposedITAT Kolkata08 Sept 2025AY 2011-2012

Bench: Shri George Mathan & Shri Rakesh Mishra

For Appellant: Shri Avijit Ghoshal, ARFor Respondent: Shri Raja Sengputa, CIT-DR
Section 10(38)

…ade on the basis of information received from investigation wing as assessee was beneficiaries of accommodation entries was held to be not valid when no cross examination allowed to the assessee as per decision in the case of ITO V Rellance Corporation (2017) 55 ITR 69 (SN)(Mum.)(Trib.). 24. The Assessing Officer has mechanically issued notice u/s 148 of the Act, on the basis of information allegedly received by him from the Directorate of Income Tax (Investigation), New Delhi. Assessing Officer has not applied his mind so as to come to an independent conclusion that he has reason to believe that income has escap…

DCIT Khandwa, Khandwa vs. M/S Rajrajeshwar Cotton Corporation, Sendhwa

In the result, Revenue’s appeal as well as Assessee’s Cross-

ITA 573/IND/2019[2011`-12]Status: DisposedITAT Indore21 Oct 2022

Bench: Shri Siddhartha Nautiyal & Shri B.M. Biyani(Conducted Through Virtual Court) & C.O. No. 9/Ind/2020 Assessment Year: 2011-12 Dcit M/S Raj Rajeshwar Cotton Khandwa Corporation, बनाम/ Warla Road, Sendhwa, Vs. District - Khandwa (Appellant / Revenue) (Respondent / Assessee) Pan: Aagfr 6243 N Assessee By None Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 12.10.2022 Date Of Pronouncement 21.10.2022

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

…he reopening is done mechanically it is void. Also, if the reasons refer to any document a copy should be provided to the assessee. Failure to do so results in breach of natural justice and renders the reopening void." (vii) ITO vs Reliance Corporation (2017) 55 ITR 69 (SN) (Mumbai) [Trib]. Reassessment solely made on the basis of information received from investigation wing as assessee as beneficiaries of accommodation entries was held to be valid when no cross examination allowed to the assessee.” 02- The AO had made change of opinion. 4.9 Though the power of the AO to reopen an assessment within a period of fo…

M/S Shivalika Realities P Ltd, Indore vs. ITO 5(1), Indore

In the result of appeals of the assessee for AY 2008-09 and AY 2009-10 vide ITA no

ITA 95/IND/2018[2008-09]Status: DisposedITAT Indore04 Oct 2021AY 2008-09

Bench: Hon’Ble Rajpal Yadav & Shri Manish Boradvirtual Hearing Assessment Year: 2008-09 & Assessment Year: 2009-10

…v. Manzil Dineshkumar Shah[2018] 95 Taxmann.com 46 (Guj) HC) ix) Amar Jewellers Ltd. v. Dy. CIT (2018) 254 Taxman 384 (Guj. )(HC) x) Deepraj Hospital (P) Ltd. v. ITO, 41/AGRA/2017, AY: 2010-11 Dtd:01/06/2018 (Agra)(Trib) xi) ITO v. Reliance Corporation (2017) 55 ITR 69 (SN) (Mum.) (Trib.) 3.00 ENTIRE REASONS FOR RE-OPENING ARE BASED ON ADDITIONS MADE BY SOME OTHER AO IN SOME OTHER ASSESSEE That, from the statement of reasons recorded by the learned AO [kindly refer PB Page No. 18 & 19 for A.Y. 2008-09], it would be observed by Your Honours that the entire premises of the learned AO for issuance of the notice und…

M/S Shivalika Realities P Ltd, Indore vs. ITO 5(1), Indore

In the result of appeals of the assessee for AY 2008-09 and AY 2009-10 vide ITA no

ITA 94/IND/2018[2009-10]Status: DisposedITAT Indore04 Oct 2021AY 2009-10

Bench: Hon’Ble Rajpal Yadav & Shri Manish Boradvirtual Hearing Assessment Year: 2008-09 & Assessment Year: 2009-10

…v. Manzil Dineshkumar Shah[2018] 95 Taxmann.com 46 (Guj) HC) ix) Amar Jewellers Ltd. v. Dy. CIT (2018) 254 Taxman 384 (Guj. )(HC) x) Deepraj Hospital (P) Ltd. v. ITO, 41/AGRA/2017, AY: 2010-11 Dtd:01/06/2018 (Agra)(Trib) xi) ITO v. Reliance Corporation (2017) 55 ITR 69 (SN) (Mum.) (Trib.) 3.00 ENTIRE REASONS FOR RE-OPENING ARE BASED ON ADDITIONS MADE BY SOME OTHER AO IN SOME OTHER ASSESSEE That, from the statement of reasons recorded by the learned AO [kindly refer PB Page No. 18 & 19 for A.Y. 2008-09], it would be observed by Your Honours that the entire premises of the learned AO for issuance of the notice und…

ITO v. Reliance Corporation (55 ITR 69) — Cited in 4 Judgments | BharatTax