Jashan Textile Mills (P) Ltd. v. Deputy Commissioner of Income Tax

284 ITR 542High Court2006#3899 most cited

What is Jashan Textile Mills (P) Ltd. v. Deputy Commissioner of Income Tax authority for?

Reopening an assessment after four years solely on materials already on record, without alleging failure by the assessee to disclose fully and truly all material facts, cannot be sustained.

30

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2017 to 2025.

Also referred to as

Jashan Textile Mills · Section 147 · Section 148 · reopening assessment · after four years · failure to disclose · material facts · Income Tax Act

Sections most often in play

Section 127Section 132Section 143(3)Section 147Section 148Section 148ASection 149Section 151
Read the full judgment

Judgments citing Jashan Textile Mills (P) Ltd. v. Deputy Commissioner of Income Tax

Shree Global Tradefin Ltd, Mumbai vs. DCIT Cen Cir 5(1), Mumbai

The appeals of the assessee are partly allowed

ITA 7313/MUM/2017[2007-08]Status: DisposedITAT Mumbai15 Oct 2018AY 2007-08

Bench: Shri Joginder Singh & Shri N.K. Pradhan

Section 133ASection 143(3)Section 147Section 148Section 153C

…n, reliance was placed upon the following decisions:- iii. v1. vil. viii. 2.5. German Remedies Ltd. V/s. Dy. CIT 287 ITR 494 (Bom) Balkrishna Hiralal Wani V/s. LTax Officer & Othrs. 321 ITR 519 (Bom) Jashan Textile Mills P. Ltd. V/s. Dy. CIT & Othrs. 284 ITR 542 (Bom) Commr. of .Tax V/s. Foramer France. 264 ITR 566 (SC) Shree Ram Foundry Ltd. Vs Dy. Commr. of Income Tax 250 CTR 116 (Bombay) Sound Casting (P) Ltd. V/s. Dy. CIT & Othrs. 250 CTR 119 (Bom) Titanor Components Limited Vs _ Asstt. Commr. of Income Tax , Circle -2 Writ Petition No.71 of 2005 (Bombay) Wel Intertrade P. Ltd. V/s. Income Tax O…

Shree Global Tradefin Ltd, Mumbai vs. DCIT Cen Cir 5(1), Mumbai

The appeals of the assessee are partly allowed

ITA 7312/MUM/2017[2008-09]Status: DisposedITAT Mumbai15 Oct 2018AY 2008-09

Bench: Shri Joginder Singh & Shri N.K. Pradhan

Section 133ASection 143(3)Section 147Section 148Section 153C

…n, reliance was placed upon the following decisions:- iii. v1. vil. viii. 2.5. German Remedies Ltd. V/s. Dy. CIT 287 ITR 494 (Bom) Balkrishna Hiralal Wani V/s. LTax Officer & Othrs. 321 ITR 519 (Bom) Jashan Textile Mills P. Ltd. V/s. Dy. CIT & Othrs. 284 ITR 542 (Bom) Commr. of .Tax V/s. Foramer France. 264 ITR 566 (SC) Shree Ram Foundry Ltd. Vs Dy. Commr. of Income Tax 250 CTR 116 (Bombay) Sound Casting (P) Ltd. V/s. Dy. CIT & Othrs. 250 CTR 119 (Bom) Titanor Components Limited Vs _ Asstt. Commr. of Income Tax , Circle -2 Writ Petition No.71 of 2005 (Bombay) Wel Intertrade P. Ltd. V/s. Income Tax O…

Shree Global Tradefin Ltd, Mumbai vs. DCIT Cen Cir 5(1), Mumbai

The appeals of the assessee are partly allowed

ITA 7311/MUM/2017[2009-10]Status: DisposedITAT Mumbai15 Oct 2018AY 2009-10

Bench: Shri Joginder Singh & Shri N.K. Pradhan

Section 133ASection 143(3)Section 147Section 148Section 153C

…n, reliance was placed upon the following decisions:- iii. v1. vil. viii. 2.5. German Remedies Ltd. V/s. Dy. CIT 287 ITR 494 (Bom) Balkrishna Hiralal Wani V/s. LTax Officer & Othrs. 321 ITR 519 (Bom) Jashan Textile Mills P. Ltd. V/s. Dy. CIT & Othrs. 284 ITR 542 (Bom) Commr. of .Tax V/s. Foramer France. 264 ITR 566 (SC) Shree Ram Foundry Ltd. Vs Dy. Commr. of Income Tax 250 CTR 116 (Bombay) Sound Casting (P) Ltd. V/s. Dy. CIT & Othrs. 250 CTR 119 (Bom) Titanor Components Limited Vs _ Asstt. Commr. of Income Tax , Circle -2 Writ Petition No.71 of 2005 (Bombay) Wel Intertrade P. Ltd. V/s. Income Tax O…

Shree Global Tradefin Ltd, Mumbai vs. DCIT Cen Cir 5(1), Mumbai

The appeals of the assessee are partly allowed

ITA 7310/MUM/2017[2010-11]Status: DisposedITAT Mumbai15 Oct 2018AY 2010-11

Bench: Shri Joginder Singh & Shri N.K. Pradhan

Section 133ASection 143(3)Section 147Section 148Section 153C

…n, reliance was placed upon the following decisions:- iii. v1. vil. viii. 2.5. German Remedies Ltd. V/s. Dy. CIT 287 ITR 494 (Bom) Balkrishna Hiralal Wani V/s. LTax Officer & Othrs. 321 ITR 519 (Bom) Jashan Textile Mills P. Ltd. V/s. Dy. CIT & Othrs. 284 ITR 542 (Bom) Commr. of .Tax V/s. Foramer France. 264 ITR 566 (SC) Shree Ram Foundry Ltd. Vs Dy. Commr. of Income Tax 250 CTR 116 (Bombay) Sound Casting (P) Ltd. V/s. Dy. CIT & Othrs. 250 CTR 119 (Bom) Titanor Components Limited Vs _ Asstt. Commr. of Income Tax , Circle -2 Writ Petition No.71 of 2005 (Bombay) Wel Intertrade P. Ltd. V/s. Income Tax O…

Ambuja Cement India P.Ltd, Mumbai vs. Asst CIT Cir 3(1), Mumbai

In the result appeal of the assessee is allowed as indicated above

ITA 2600/MUM/2014[2005-06]Status: DisposedITAT Mumbai27 Aug 2018AY 2005-06

Bench: Shri Joginder Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.2600/Mum/2014 (नििाारण वर्ा / Assessment Year : 2005-06)

For Appellant: Shri. Soumen Adak &For Respondent: Shri Satish Chandra Rajore
Section 143Section 143(3)Section 147Section 14ASection 234B

…of the relevant assessment years only if there is failure on the part of the assessee to disclose fully and truly all material facts necessary for the purpose of assessment. 3.23] Further, in the case of Jashan Textile Mills (P) Ltd, -vs.- DCIT & Ors. (2006) 284 ITR 542 (Bom) wherein it has been held that reopening of assessment after expiry of four years solely based on materials already on I.T.A. No.2600/Mum/2014 record in the absence of any allegation of failure on the part of the assessee to disclose fully and truly all material facts cannot be sustained. It was further held that reassessment cannot be made…

ACIT 31(1), Mumbai vs. Gundecha Builders, Mumbai

In the result, the cross objection filed by the assessee is allowed

ITA 4266/MUM/2015[2007-08]Status: DisposedITAT Mumbai18 Jul 2018AY 2007-08

Bench: Shri Joginder Singh() & Shri G Manjunatha ()

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

…including the decision of Hon’ble Supreme Court in the case of CIT vs Kelvinator of India Ltd (2010) 320 ITR 561 (SC). The assessee also relied upon the decision of Hon’ble Bombay High Court in the case of Jashan Textile Mills (P) Ltd vs DCIT vs DCIT (2006) 284 ITR 542 and also in the case of Mistry Lalji Narsi Development Corporation vs ACIT (2010) 229 CTR 359. The assessee also relied upon the following judgements:- 10 ITA 4266/Mum/2015 & CO 74/Mum/2017 a) Bhagwati Shankari Karkhana (2004) 269 ITR 186 (Bom) b) Western Outdoor Interactive (2006) 286 ITR 620 (Bom) c) Hindustan Lever Ltd. (2004) 267 ITR 161 (…

Emson Tools Mfg Corp Ltd, Ludhiana vs. DCIT, Ludhiana

In the result, the appeal of the assessee is allowed

ITA 845/CHANDI/2016[2009-10]Status: DisposedITAT Chandigarh27 Apr 2018AY 2009-10

Bench: Shri Sanjay Garg & Ms. Annapurna Guptaemson Tools Mfg. Corpn. Ltd., Vs. The D.C.I.T.,(Cc-I), D-2, Focal Point, Ludhiana. Ludhiana. Pan: Aaace3698M (Appellant) (Respondent)

For Appellant: Shri Sarabjit GargFor Respondent: Smt.Chanderkanta, Addl.CIT
Section 132Section 142Section 143(3)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH ‘A’, CHANDIGARH BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND MS. ANNAPURNA GUPTA, ACCOUNTANT MEMBER Emson Tools Mfg. Corpn. Ltd., Vs. The D.C.I.T.,(CC-I), D-2, Focal Point, Ludhiana. Ludhiana. PAN: AAACE3698M (Appellant) (Respondent) Appellant by : Shri Sarabjit Garg Respondent by : Smt.Chanderkanta, Addl.CIT Date of hearing :30.01.2018 Date of Pronouncement :27.04.2018 ORDER PER ANNAPURNA GUPTA, A.M. : This appeal has been preferred by the assessee against the order of Ld. Commissioner of Income Tax (Appeals)-5, Ludhiana (hereinafter referred to as (‘Ld.…

M/S Jawahar Lal Jain (HUF), Chandigarh vs. DCIT, Chandigarh

In the result, appeal of the assessee is allowed

ITA 1132/CHANDI/2016[2007-08]Status: DisposedITAT Chandigarh05 Mar 2018AY 2007-08

Bench: Ms. Diva Singh & Dr. B.R.R.Kumarassessment Year: 2007-08

For Appellant: Shri Parikshit AggarwalFor Respondent: Smt. Chandrakanta
Section 143(3)Section 147Section 148Section 153ASection 153DSection 68

…nd truly all material facts necessary for this assessment. When the assessee had disclosed complete facts, re-opening beyond 4 years was impressible. For this proposition, we rely upon ratio of judgements in : a. Jashan Textiles Mills P. Ltd. Vs. DCIT (2006) 284 ITR 542 (Bom) b. German Remedies Ltd vs. DCIT (2006) 287 ITR 494 (Bom) c. CIT vs. Foramer Finance (2003) 264 ITR 566 (SC) The reasons recorded do not mention at all or allege that escapement of income is due to the failure to disclose fully and truly all material facts necessary for this assessment. In the absence of this mention in the reasons, the re-…

Biddle Sawyer Ltd, Mumbai vs. Asst CIT 6(1), Mumbai

In the result, as far as Ground of appeal no

ITA 5443/MUM/2015[2006-07]Status: DisposedITAT Mumbai22 Nov 2017AY 2006-07

Bench: Shri G.S. Pannu & Shri Ram Lal Negi: A.Y : 2006-07

For Appellant: Shri Rajan VoraFor Respondent: Shri Suman Kumar
Section 143(3)Section 147Section 148Section 37(1)

…ssessment. The aforesaid prescription has been a subject-matter of consideration by various courts, and in the context of the objection raised by the assessee, the judgment of the Hon'ble Bombay High Court in the case of Jashan Textile Mills (P) Ltd. vs DCIT, 284 ITR 542 (Bom) is specifically relevant. In the case of Jashan Textile Mills (P) Ltd. (supra), a notice u/s 148 of the Act was issued after the expiry of 4 years from the relevant assessment year and the proviso to Sec. 147 of the Act was found applicable. It was noted that the reasons for reopening were solely based on the material which was already on r…

Epc Industries Ltd, Nashik vs. ACIT OSD 10(1), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 3210/MUM/2016[2007-08]Status: DisposedITAT Mumbai10 Feb 2017AY 2007-08

Bench: Shri Rajendra & Shri Cn Prasad: (A.Y : 2007-08) Epc Industries Ltd. Vs. Acit Osd 10(1) Plot No.H-109, Midc Mumbai Ambad Nashik – 422010 Pan : Aaace2659J (अपीलार्थी / Appellant) (प्रत्यर्थी / Respondent)

For Appellant: Shri Dinkle H HariyaFor Respondent: Shri PR Ghosh
Section 143(3)Section 147Section 28Section 41(1)

…s.147 is bad in law. The Ld. Counsel for the assessee placed reliance on the following decisions in support of his contentions as stated above. (1) CIT Vs. Kelvinator of India Ltd. [(2010) 320 ITR 561 (SC)] (2) Jashan Textiles Mills P. Ltd. Vs. DCIT – [(2006) 284 ITR 542 (Bom)] (3) German Remedies Ltd. Vs DCIT [(2006) 285 ITR 26(Bom)] (4) German Remedies Ltd. Vs CIT [(2006) 287 ITR 494(Bom)] (5) Siemens Information Systems Ltd Vs Asstt. CIT [(2007) 295 ITR 333 (Bom)] (6) Haryana Accrylic Manufacturing Co.Vs.CIT[(2009) 308 ITR 38 (Del.)] (7) Asain Paints Vs Dy.CIT [(2009) 308 ITR 195 (Bom)] 5. Coming to the mer…

Jashan Textile Mills (P) Ltd. v. Deputy Commissioner of Income Tax (284 ITR 542) — Cited in 30 Judgments | BharatTax