JSRS Udyog Ltd. v. ITO

357 ITR 170High Court2013#20599 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2023 to 2026.

Sections most often in play

Section 143(3)Section 147Section 148Section 149Section 151Section 250

Issues it is cited on

mere change of opinioninterest under section 234bchange of opiniontangible materialsection 234bescapement of incomesection 151section 234section 23reassessment proceedingsappeal before the tribunalsection 15

Judgments citing JSRS Udyog Ltd. v. ITO

Lasco Chemie Private Limited, Delhi vs. Income Tax Officer, Ward-15(2), New Delhi, Delhi

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

ITA 3811/DEL/2025[2012-13]Status: DisposedITAT Delhi08 Apr 2026AY 2012-13

Bench: Shri S Rifaur Rahman & Shri Vimal Kumarlasco Chemie Private Vs. Income Tax Officer, Limited, Ward-15(2), Delhi 10489 Kalptaru, Sadar Thana Road Motia Khan, New Delhi 110055 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aabcl 3502 E Appellant .. Respondent

For Appellant: Sh. Rohit Jain, AdvFor Respondent: Ms. Harpreet Kaur Hansra, Sr. DR
Section 143(3)Section 147Section 148Section 149Section 151Section 250

…65 (Del) - BLB Limited vs. ACIT: [2012] 206 Taxman 37 (Del) - D.T. & T.D.C. Ltd. vs. ACIT: [2010] 232 CTR 260 (Del) - CIT vs. Maruti Suzuki India Ltd: [2013] 215 Taxman 495 (Del) - JSRS Udyog Ltd. v. ITO: [2009] 313 ITR 321 (Del) - Vatika Ltd. vs. ITO: [2013] 357 ITR 170 (Del) 13. In view of the above, it is submitted that the reassessment proceedings are barred by limitation in terms of proviso to section 147 of the Act. Re (b): There is no valid reason to believe reasons solely based on report of Investigation Wing P a g e | 9 Lasco Chemie (P) Ltd. (AY 2012-13) 14. Under the scheme of the Act, the assessing…

Bses Yamuna Power Ltd, Delhi vs. ACIT, Circle-5(1), New Del;Hi

The appeal of the assessee is allowed on legal issues

ITA 4853/DEL/2017[2008-09]Status: DisposedITAT Delhi16 Apr 2025AY 2008-09

Bench: Shri Anubhav Sharma & Shri Manish Agarwalbses Rajdhani Power Ltd., Dy. Cit, Bses Bhawan, Cicle-5(1), Nehru Place, Vs. New Delhi. New Delhi-110019 Pan-Aagcs3187H (Appellant) (Respondent) Bses Rajdhani Power Ltd., Asst. Cit, Bses Bhawan, Cicle-5(1), Nehru Place, Vs. New Delhi. New Delhi-110019 Pan-Aagcs3187H (Appellant) (Respondent) Bses Yamuna Power Dy. Cit, Limited, Cicle-5(1), Shakti Kiran Building, Vs. New Delhi. Karkardoooma, Delhi-110092 Pan-Aagcs3187H (Appellant) (Respondent) Bses Rajdhani Power Ltd. & Ors Vs. Acit Bses Yamuna Power Asst. Cit, Limited, Cicle-5(1), Shakti Kiran Building, Vs. New Delhi. Karkardoooma, Delhi-110092 Pan-Aagcs3187H (Appellant) (Respondent) Assessee By Shri Rohit Jain, Adv., Sh. Deepesh Jain, Adv. & Sh. Shivam Gupta, Ca Department By Mr. Javed Akhtar, Cit-Dr Date Of Hearing 20/02/2025 Date Of Pronouncement 16/04/2025 O R D E R

Section 143(3)Section 147Section 148Section 154Section 250

…(Del) - BLB Limited Vs. ACIT: [2012] 206 Taxman 37 (Del) - D.T. & T.D.C. Ltd. Vs. ACIT: [2010] 232 CTR 260 (Del) - CIT Vs. Maruti Suzuki India Ltd.: [2013] 215 Taxman 494 (Del) - JSRS Udyog Ltd. Vs. ITO: [2009] 313 ITR 321 (Del) - Vatika Ltd. Vs. ITO: [2013] 357 ITR 170 (Del) 13. The ld. AR further submitted that the AO has failed to mention specific failure on the part of the assessee truly and fully disclosing the material / facts. The ld. AR stated that on the perusal of the reasons recorded, it could be seen that there is no whisper by the AO of any failure on the part of the assessee to disclose material /…

Bses Yamuna Power Ltd., New Delhi vs. DCIT, Circle- 5(1), New Delhi

The appeal of the assessee is allowed on legal issues

ITA 4852/DEL/2017[2007-08]Status: DisposedITAT Delhi16 Apr 2025AY 2007-08

Bench: Shri Anubhav Sharma & Shri Manish Agarwalbses Rajdhani Power Ltd., Dy. Cit, Bses Bhawan, Cicle-5(1), Nehru Place, Vs. New Delhi. New Delhi-110019 Pan-Aagcs3187H (Appellant) (Respondent) Bses Rajdhani Power Ltd., Asst. Cit, Bses Bhawan, Cicle-5(1), Nehru Place, Vs. New Delhi. New Delhi-110019 Pan-Aagcs3187H (Appellant) (Respondent) Bses Yamuna Power Dy. Cit, Limited, Cicle-5(1), Shakti Kiran Building, Vs. New Delhi. Karkardoooma, Delhi-110092 Pan-Aagcs3187H (Appellant) (Respondent) Bses Rajdhani Power Ltd. & Ors Vs. Acit Bses Yamuna Power Asst. Cit, Limited, Cicle-5(1), Shakti Kiran Building, Vs. New Delhi. Karkardoooma, Delhi-110092 Pan-Aagcs3187H (Appellant) (Respondent) Assessee By Shri Rohit Jain, Adv., Sh. Deepesh Jain, Adv. & Sh. Shivam Gupta, Ca Department By Mr. Javed Akhtar, Cit-Dr Date Of Hearing 20/02/2025 Date Of Pronouncement 16/04/2025 O R D E R

Section 143(3)Section 147Section 148Section 154Section 250

…(Del) - BLB Limited Vs. ACIT: [2012] 206 Taxman 37 (Del) - D.T. & T.D.C. Ltd. Vs. ACIT: [2010] 232 CTR 260 (Del) - CIT Vs. Maruti Suzuki India Ltd.: [2013] 215 Taxman 494 (Del) - JSRS Udyog Ltd. Vs. ITO: [2009] 313 ITR 321 (Del) - Vatika Ltd. Vs. ITO: [2013] 357 ITR 170 (Del) 13. The ld. AR further submitted that the AO has failed to mention specific failure on the part of the assessee truly and fully disclosing the material / facts. The ld. AR stated that on the perusal of the reasons recorded, it could be seen that there is no whisper by the AO of any failure on the part of the assessee to disclose material /…

Motorola Solutions India Pvt. Ltd., Gurgaon vs. DCIT, Circle- 2, Gurgaon

In the result, Appeal of the Assessee is partly allowed

ITA 672/DEL/2018[2008-09]Status: DisposedITAT Delhi06 Jun 2023AY 2008-09

Bench: Dr. B. R. R. Kumar & Shri Yogesh Kumar Usi.T.A. No. 672/Del/2018 (A.Y 2008-09)

Section 143(2)Section 143(3)Section 147Section 151Section 234BSection 244ASection 271(1)(c)Section 37(1)Section 43B

…65 (Del) • BLB Limited vs. ACIT: [2012] 206 Taxman 37 (Del) • D.T. & T.D.C. Ltd. vs. ACIT: [2010] 232 CTR 260 (Del) • CIT vs. Maruti Suzuki India Ltd: [2013] 215 Taxman 495 (Del) • JSRS Udyog Ltd. v. ITO: [2009] 313 ITR 321 (Del) • Vatika Ltd. vs. ITO: [2012] 357 ITR 170 (Del) 14. Further in order to validly reopen and already concluded assessment u/s 143(3) of the Act beyond four years from the end of the relevant assessment, it is incumbent upon the Assessing Officer to make specific assertion the reasons recorded to the effect that escapement of income have any is on the 11 ITA. 672/Del/2018 Motorola Solution…

JSRS Udyog Ltd. v. ITO (357 ITR 170) — Cited in 4 Judgments | BharatTax