Khubchandani Healthparks (P.) Ltd. v. ITO

384 ITR 322High Court2016#3800 most cited

What is Khubchandani Healthparks (P.) Ltd. v. ITO authority for?

Reassessment after four years requires tangible material, not just information, and the reasons recorded must be specific, showing a live nexus to escaped income, and demonstrate application of mind by the Assessing Officer.

32

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2025.

Also referred to as

Khubchandani Healthparks · reassessment · section 147 · section 149(1)(c) · tangible material · application of mind · vague reasons · live nexus · escaped income · CIT vs. Orient Craft Ltd.

Also reported as

68 Taxmann.com 91

Sections most often in play

Section 131Section 132Section 133ASection 143(3)Section 147Section 148Section 153ASection 68

Issues it is cited on

undisclosed foreign income and assetssection 149(1)(c)section 39onus of proofsection 5(2)substantive assessmentaccumulated profitspaper companyshell companysource of sourcenon application of mindcreditworthiness of the creditor

Judgments citing Khubchandani Healthparks (P.) Ltd. v. ITO

DCIT CC 7(3), MUMBAI vs. M/S LOTUS LOGISTICS AND DEVELOPERS PVT LTD., MUMBAI

ITA 4058/MUM/2019[2008-09]Status: DisposedITAT Mumbai04 Apr 2025AY 2008-09

Bench: Shri B.R. Baskaran () & Shri Anikesh Banerjee ()

For Appellant: Shri Rishabh MehtaFor Respondent: Dr. K.R. Subhash (CIT-DR.)
Section 132Section 250Section 68Section 69C

…1 3697/Mum/2019 & Others Lotus Logistic & Developers Pvt Ltd IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI B.R. BASKARAN (ACCOUNTANT MEMBER) AND SHRI ANIKESH BANERJEE (JUDICIAL MEMBER) ITA No. A.Y. Appellant Respondent 4057/M/2019 2014-15 Deputy Commissioner M/s Lotus Logistics & of Income Tax, CC Developers Pvt Ltd, 7(3), Mumbai, 419, Laxmi Plaza, Laxmi Room No.655, 6th Industrial Estate, New Link Floor, Aayakar Bhavan, Road, Andheri, Mumbai-400 M.K. Road, Mumbai, 053 400020 PAN: AABCL1198G 4058/M/2019 2008-09 -do- -do- 4039/M/2010 2015-16 -do- -do- 6920/M/2019 2016-17 ACIT-CC…

DCIT - CC -7(3), MUMBAI vs. M/S A. M. CONSTRUCTIONS, MUMBAI

In the result, the appeal of the revenue bearing ITA No

ITA 3115/MUM/2019[2011-12]Status: DisposedITAT Mumbai04 Apr 2025AY 2011-12
Section 132Section 68Section 69C

…{ "clean_text": "1\n3697/Mum/2019 & Others\nLotus Logistic & Developers Pvt Ltd\nIN THE INCOME TAX APPELLATE TRIBUNAL\nMUMBAI BENCH “A”, MUMBAI\nBEFORE SHRI B.R. BASKARAN (ACCOUNTANT MEMBER) AND\nSHRI ANIKESH BANERJEE (JUDICIAL MEMBER)\nITA No.\nΑ.Υ.\nAppellant\nRespondent\n4057/M/2019\n2014-15\nDeputy Commissioner\nof Income Tax, CC\n7(3), Mumbai,\nRoom No.655, 6th\nFloor, Aayakar Bhavan,\nM.K. Road, Mumbai,\n400020\nM/s Lotus Logistics &\nDevelopers Pvt Ltd,\n419, Laxmi Plaza, Laxmi\nIndustrial Estate, New Link\nRoad, Andheri, Mumbai-400\n053\nPAN: AABCL1198G\n4058/M/2019\n2008-09\n-do-\n-do-\n4039/M/2019\n20…

DCIT, CC - 7(3), MUMBAI vs. M/S A. M. DEVELOPERS AND REALTORS, MUMBAI

ITA 3041/MUM/2019[2012-13]Status: DisposedITAT Mumbai04 Apr 2025AY 2012-13

Bench: Shri B.R. Baskaran () & Shri Anikesh Banerjee ()

For Appellant: Shri Rishabh MehtaFor Respondent: Dr. K.R. Subhash (CIT-DR.)
Section 132Section 250Section 68Section 69C

…1 3697/Mum/2019 & Others Lotus Logistic & Developers Pvt Ltd IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI B.R. BASKARAN (ACCOUNTANT MEMBER) AND SHRI ANIKESH BANERJEE (JUDICIAL MEMBER) ITA No. A.Y. Appellant Respondent 4057/M/2019 2014-15 Deputy Commissioner M/s Lotus Logistics & of Income Tax, CC Developers Pvt Ltd, 7(3), Mumbai, 419, Laxmi Plaza, Laxmi Room No.655, 6th Industrial Estate, New Link Floor, Aayakar Bhavan, Road, Andheri, Mumbai-400 M.K. Road, Mumbai, 053 400020 PAN: AABCL1198G 4058/M/2019 2008-09 -do- -do- 4039/M/2019 2015-16 -do- -do- 6920/M/2024 2016-17 ACIT-CC…

DCIT - CC -7(3), MUMBAI vs. M/S A. M. CONSTRUCTIONS, MUMBAI

ITA 3040/MUM/2019[2011-12]Status: DisposedITAT Mumbai04 Apr 2025AY 2011-12

Bench: Shri B.R. Baskaran () & Shri Anikesh Banerjee ()

For Appellant: Shri Rishabh MehtaFor Respondent: Dr. K.R. Subhash (CIT-DR.)
Section 132Section 250Section 68Section 69C

…1 3697/Mum/2019 & Others Lotus Logistic & Developers Pvt Ltd IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI B.R. BASKARAN (ACCOUNTANT MEMBER) AND SHRI ANIKESH BANERJEE (JUDICIAL MEMBER) ITA No. A.Y. Appellant Respondent 4057/M/2019 2014-15 Deputy Commissioner M/s Lotus Logistics & of Income Tax, CC Developers Pvt Ltd, 7(3), Mumbai, 419, Laxmi Plaza, Laxmi Room No.655, 6th Industrial Estate, New Link Floor, Aayakar Bhavan, Road, Andheri, Mumbai-400 M.K. Road, Mumbai, 053 400020 PAN: AABCL1198G 4058/M/2019 2008-09 -do- -do- 4039/M/2019 2015-16 -do- -do- 6920/M/2024 2016-17 ACIT-CC…

DCIT-CC-7(3), MUMBAI vs. M/S LOTUS BUILDSPACE LLP, MUMBAI

In the result, the appeal of the revenue bearing ITA No

ITA 1485/MUM/2019[2014-15]Status: DisposedITAT Mumbai04 Apr 2025AY 2014-15
Section 132Section 68Section 69C

…{ "clean_text": "1\n3697/Mum/2019 & Others\nLotus Logistic & Developers Pvt Ltd\nIN THE INCOME TAX APPELLATE TRIBUNAL\nMUMBAI BENCH “A”, MUMBAI\nBEFORE SHRI B.R. BASKARAN (ACCOUNTANT MEMBER) AND\nSHRI ANIKESH BANERJEE (JUDICIAL MEMBER)\n\nITA No.\nΑ.Υ.\nAppellant\nRespondent\n4057/M/2019\n2014-15\nDeputy Commissioner\nof Income Tax, CC\n7(3), Mumbai,\nRoom No.655, 6th\nFloor, Aayakar Bhavan,\nM.K. Road, Mumbai,\n400020\nM/s Lotus Logistics &\nDevelopers Pvt Ltd,\n419, Laxmi Plaza, Laxmi\nIndustrial Estate, New Link\nRoad, Andheri, Mumbai-400\n053\nPAN: AABCL1198G\n4058/M/2019\n2008-09\n-do-\n-do-\n4039/M/2019\n…

SURINDER FILMS(P) LTD.,KOLKATA vs. DCIT,CIR-3(1), KOLKATA. , KOLKATA

In the result, appeal of the assessee is allowed

ITA 1360/KOL/2023[2012-13]Status: DisposedITAT Kolkata09 Apr 2024AY 2012-13

Bench: Dr. Manish Borad, Hon’Ble & Shri Sonjoy Sarma, Hon’Blei.T.A. No. 1360/Kol/2023 Assessment Year: 2012-13 Surinder Films (P) Ltd. Dy. Commissioner Of Income Tax, C/O Subash Agarwal & Associates Vs Circle-3(1), Kolkata Advocates Siddha Gibson 1, Gibson Lane Suite 213, 2Nd Floor Kolkata - 700069 [Pan : Aancs0075K] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Siddharth Agarwal, Advocate Revenue By : Shri Arun Kumar Meena, Jcit, Sr. D/R सुनवाई क" तारीख/Date Of Hearing : 08/02/2024 घोषणा क" तारीख /Date Of Pronouncement: 09/04/2024 आदेश/O R D E R Per Dr. Manish Borad: The Present Appeal Is Directed At The Instance Of The Assessee Against The Order Of The National Faceless Appeal Centre, Delhi (Hereinafter The “Ld. Cit(A)”) Dt. 23/11/2023, Passed U/S 250 Of The Income Tax Act, 1961 (“The Act”) For The Assessment Year 2012-13. 2. The Assessee Has Raised The Following Grounds Of Appeal:- 1. (A) For That The Ld. Cit(A) Was Not Justified In Upholding The Validity Of Re-Opening Proceedings U/S 147 Which Was Without Jurisdiction & As Such, Not Sustainable In The Eyes Of Law. (B) For That The Purported Approval Granted By The Principal Cit - 1, Kolkata U/S 151, If Any, Does Not Fulfill The Requirements Of Law Thereby Vitiating The Entire Proceedings. 2. For That The Ld. Cit(A) Was Not Justified In Confirming The Addition Made By The A.O. Of Rs. 30,00,000/- On Account Of Unsecured Loan Received From Mirabelle Tradecom Pvt Ltd. U/S 68. 2

For Appellant: Shri Siddharth Agarwal, AdvocateFor Respondent: Shri Arun Kumar Meena, JCIT, Sr. D/R
Section 143(1)Section 143(3)Section 147Section 148Section 151Section 250Section 68Section 69C

…ible material is required which in the instant case is missing and under such circumstances also the reopening of the assessment has been held to be invalid. We draw support from the following decisions:- i) Khubchandani Health Parks Pvt. Ltd. vs. ITO & Ors. {384 ITR 322} ii) CIT vs. Orient Craft Ltd. {354 ITR 536} 11. In view of the above discussions and respectfully following the ratio laid down by the Hon’ble Courts, we are of the considered view that firstly, the reasons recorded are vague, secondly there is no live nexus between the reasons recorded and income escaped, thirdly the reopening has been carried…

BIKASH DEB,BHUBANESWAR vs. DCIT, CIRCLE-2(1), BHUBANESWAR

In the result, both the appeals of the assessee stand allowed

ITA 388/CTK/2019[2010-11]Status: DisposedITAT Cuttack17 Jan 2023AY 2010-11

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaita Nos.357 & 388/Ctk/2019 /2019 Assessment Years : 2009-10 & 2010 10 & 2010-11 Bikash Dev Bikash Dev, Flat No.101, Vs. Dcit, Circle Dcit, Circle-2(1), Haraprity Haraprity Apar Apartment, Bhubaneswar. Bhubaneswar. Vivekananda Vivekananda Marg, Marg, Old Old Town, Bhubaneswar. Town, Bhubaneswar. Pan/Gir No. Pan/Gir No.Ahepd 0737 C (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : Shri K.K.Bal, Adv K.K.Bal, Adv Revenue By : Shri M.K.Gautam, M.K.Gautam, Cit Dr Date Of Hearing : 17/01 01/2023 Date Of Pronouncement : 17/01 /01/2023 O R D E R

For Appellant: Shri K.K.Bal, AdvFor Respondent: Shri M.K.Gautam
Section 143(1)Section 147Section 148Section 149Section 21(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE BEFORE S/SHRI GEORGE MATHAN, JUDICIAL JUDICIAL MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER ITA Nos.357 & 388/CTK/2019 /2019 Assessment Years : 2009-10 & 2010 10 & 2010-11 Bikash Dev Bikash Dev, Flat No.101, Vs. DCIT, Circle DCIT, Circle-2(1), Haraprity Haraprity Apar Apartment, Bhubaneswar. Bhubaneswar. Vivekananda Vivekananda Marg, Marg, Old Old Town, Bhubaneswar. Town, Bhubaneswar. PAN/GIR No. PAN/…

BIKASH DEB,BHUBANESWAR vs. DCIT CIRCLE- 2(1), BHUBANESWAR

In the result, both the appeals of the assessee stand allowed

ITA 357/CTK/2019[2009-10]Status: DisposedITAT Cuttack17 Jan 2023AY 2009-10

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaita Nos.357 & 388/Ctk/2019 /2019 Assessment Years : 2009-10 & 2010 10 & 2010-11 Bikash Dev Bikash Dev, Flat No.101, Vs. Dcit, Circle Dcit, Circle-2(1), Haraprity Haraprity Apar Apartment, Bhubaneswar. Bhubaneswar. Vivekananda Vivekananda Marg, Marg, Old Old Town, Bhubaneswar. Town, Bhubaneswar. Pan/Gir No. Pan/Gir No.Ahepd 0737 C (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : Shri K.K.Bal, Adv K.K.Bal, Adv Revenue By : Shri M.K.Gautam, M.K.Gautam, Cit Dr Date Of Hearing : 17/01 01/2023 Date Of Pronouncement : 17/01 /01/2023 O R D E R

For Appellant: Shri K.K.Bal, AdvFor Respondent: Shri M.K.Gautam
Section 143(1)Section 147Section 148Section 149Section 21(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE BEFORE S/SHRI GEORGE MATHAN, JUDICIAL JUDICIAL MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER ITA Nos.357 & 388/CTK/2019 /2019 Assessment Years : 2009-10 & 2010 10 & 2010-11 Bikash Dev Bikash Dev, Flat No.101, Vs. DCIT, Circle DCIT, Circle-2(1), Haraprity Haraprity Apar Apartment, Bhubaneswar. Bhubaneswar. Vivekananda Vivekananda Marg, Marg, Old Old Town, Bhubaneswar. Town, Bhubaneswar. PAN/GIR No. PAN/…

THE DY CIT (IT)-CIRCLE-3(3)(2), MUMBAI vs. MANISH VIJAY MEHTA, MUMBAI

In the result, appeals of the learned Assessing Officer and CO of the assessee for both the years are dismissed

ITA 494/MUM/2021[2006-07]Status: DisposedITAT Mumbai31 Oct 2022AY 2006-07

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm

For Appellant: Shri Ajay Singh, ARFor Respondent: Shri Soumendu Kumar Dash, DR
Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SANDEEP SINGH KARHAIL, JM ITA No. 493/Mum/2021 (Assessment Year 2007-08) Manish Vijay Mehta The DCIT Flat No.E-26, Circle 3(3)(2) 7th Floor, E-48, Room No.1607, 16 th Venus Apartments Floor, Dr. R.G. Thadani Marg, Vs. Air India Building Sea Face (South), Nariman Point Worli, Mumbai-400 021 Mumbai-400 018 (Appellant) (Respondent) PAN No. AADPM7278D CO No. 155/Mum/2021 (Arising in ITA No. 494/Mum/2021 A.Y.2006-07) CO No. 156/Mum/2021 (Arising in ITA No. 493/Mum/2021 A.Y.2007-08) Manish Vijay Mehta The DCIT Flat No. E-…

THE DY CIT (IT)-CIRCLE-3(3)(2), MUMBAI vs. MANISH VIJAY MEHTA, MUMBAI

In the result, appeals of the learned Assessing Officer and CO of the assessee for both the years are dismissed

ITA 493/MUM/2021[2007-08]Status: DisposedITAT Mumbai31 Oct 2022AY 2007-08

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm

For Appellant: Shri Ajay Singh, ARFor Respondent: Shri Soumendu Kumar Dash, DR
Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SANDEEP SINGH KARHAIL, JM ITA No. 493/Mum/2021 (Assessment Year 2007-08) Manish Vijay Mehta The DCIT Flat No.E-26, Circle 3(3)(2) 7th Floor, E-48, Room No.1607, 16 th Venus Apartments Floor, Dr. R.G. Thadani Marg, Vs. Air India Building Sea Face (South), Nariman Point Worli, Mumbai-400 021 Mumbai-400 018 (Appellant) (Respondent) PAN No. AADPM7278D CO No. 155/Mum/2021 (Arising in ITA No. 494/Mum/2021 A.Y.2006-07) CO No. 156/Mum/2021 (Arising in ITA No. 493/Mum/2021 A.Y.2007-08) Manish Vijay Mehta The DCIT Flat No. E-…

THE DY CIT (IT)-CIRCLE-3(3)(2), MUMBAI vs. URVI MANISH MEHRA, MUMBAI

In the result, appeals of the learned Assessing Officer and CO of the assessee for both the years are dismissed

ITA 492/MUM/2021[2007-08]Status: DisposedITAT Mumbai31 Oct 2022AY 2007-08

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm

For Appellant: Shri Ajay Singh, ARFor Respondent: Shri Soumendu Kumar Dash, DR
Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SANDEEP SINGH KARHAIL, JM ITA No. 493/Mum/2021 (Assessment Year 2007-08) Manish Vijay Mehta The DCIT Flat No.E-26, Circle 3(3)(2) 7th Floor, E-48, Room No.1607, 16 th Venus Apartments Floor, Dr. R.G. Thadani Marg, Vs. Air India Building Sea Face (South), Nariman Point Worli, Mumbai-400 021 Mumbai-400 018 (Appellant) (Respondent) PAN No. AADPM7278D CO No. 155/Mum/2021 (Arising in ITA No. 494/Mum/2021 A.Y.2006-07) CO No. 156/Mum/2021 (Arising in ITA No. 493/Mum/2021 A.Y.2007-08) Manish Vijay Mehta The DCIT Flat No. E-…

THE DY CIT (IT)-CIRCLE-3(3)(2), MUMBAI vs. URVI MANISH MEHTA, MUMBAI

In the result, appeals of the learned Assessing Officer and CO of the assessee for both the years are dismissed

ITA 491/MUM/2021[2006-07]Status: DisposedITAT Mumbai31 Oct 2022AY 2006-07

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm

For Appellant: Shri Ajay Singh, ARFor Respondent: Shri Soumendu Kumar Dash, DR
Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SANDEEP SINGH KARHAIL, JM ITA No. 493/Mum/2021 (Assessment Year 2007-08) Manish Vijay Mehta The DCIT Flat No.E-26, Circle 3(3)(2) 7th Floor, E-48, Room No.1607, 16 th Venus Apartments Floor, Dr. R.G. Thadani Marg, Vs. Air India Building Sea Face (South), Nariman Point Worli, Mumbai-400 021 Mumbai-400 018 (Appellant) (Respondent) PAN No. AADPM7278D CO No. 155/Mum/2021 (Arising in ITA No. 494/Mum/2021 A.Y.2006-07) CO No. 156/Mum/2021 (Arising in ITA No. 493/Mum/2021 A.Y.2007-08) Manish Vijay Mehta The DCIT Flat No. E-…

THE DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE - 1, GUNTUR vs. RAVINDRA BHARATHI EDUCATIONAL SOCIETY, , SPSR NELLORE

In the result, appeal filed by the revenue and cross objection filed by the assessee are dismissed

ITA 255/VIZ/2020[2016-17]Status: DisposedITAT Visakhapatnam24 Sept 2021AY 2016-17

Bench: Shri N.K.Choudhry, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bleआयकरअपीऱसं./ I.T.A. No. 255/Viz/2020 (निर्धारणवर्ा/Assessment Year : 2016-17)

For Appellant: Shri C. Cubrahmanyam, FCAFor Respondent: Shri D.K. Sonawal, CIT DR
Section 132Section 133ASection 139(1)Section 143(2)Section 148Section 68

…आयकरअपीऱीयअधिकरण, विशाखापटणमपीठ, विशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री एन के चौिरी, न्याययकसदस्यएिं श्री डड.एस .सुन्दरससंह, ऱेखासदस्य के समऺ BEFORE SHRI N.K.CHOUDHRY, HON’BLE JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, HON’BLE ACCOUNTANT MEMBER आयकरअपीऱसं./ I.T.A. No. 255/VIZ/2020 (निर्धारणवर्ा/Assessment Year : 2016-17) DCIT, Central Circle-1, M/s. Ravindra Bharathi Vs. Guntur. Educational Society, 23/812, Ravindra Bharathi Bhavan, Fathekhan Pet, SPSR Nellore. [PAN No. AAAR 2715 E] (अपीऱार्थी/ Appellant) (प्रत्यर्थी/ Respondent) C.O.No. 11/VIZ/2021 (Arising ou…

TULIP REAL ESTATE,MUMBAI vs. ITO - 8(3)(1), MUMBAI

In the result, both the appeals of the assessees are allowed

ITA 176/MUM/2021[2007-08]Status: DisposedITAT Mumbai08 Jun 2021AY 2007-08

Bench: Shri Rajesh Kumar & Shri Amarjit Singhassessment Year: 2008-09

For Appellant: Shri Neelkanth Khandelwal, A.RFor Respondent: Shri Sunil Deshpande, D.R
Section 133(6)Section 147Section 148Section 148(2)Section 68

…hares. In defence of his argument, the Ld. A.R. relied on the following decisions: “1. Malchand Dindayal Salts Pvt. Ltd. (ITA No 6908/Mum/2018 and 7097/Mum/2018) 2. Balbir Ispat Pvt. Ltd. (ITA No 6953/Mum/2016) 3. Khubchandani Healthparks (P.) Ltd reported in 384 ITR 322 (Bom)” 7. The Ld. A.R. therefore submitted that the reopening as made by the AO is without jurisdiction and may be quashed. 8. The Ld. D.R. on the other hand, strongly opposed to the argument of the Ld. A.R. by submitting that the case has rightly been reopened in order to verify the issue of premium which is apparently on a price which is more…

TORRENT REAL ESTATE P. LTD.,MUMBAI vs. ITO - 8(3)(2), MUMBAI

In the result, both the appeals of the assessees are allowed

ITA 1675/MUM/2020[2008-09]Status: DisposedITAT Mumbai08 Jun 2021AY 2008-09

Bench: Shri Rajesh Kumar & Shri Amarjit Singhassessment Year: 2008-09

For Appellant: Shri Neelkanth Khandelwal, A.RFor Respondent: Shri Sunil Deshpande, D.R
Section 133(6)Section 147Section 148Section 148(2)Section 68

…hares. In defence of his argument, the Ld. A.R. relied on the following decisions: “1. Malchand Dindayal Salts Pvt. Ltd. (ITA No 6908/Mum/2018 and 7097/Mum/2018) 2. Balbir Ispat Pvt. Ltd. (ITA No 6953/Mum/2016) 3. Khubchandani Healthparks (P.) Ltd reported in 384 ITR 322 (Bom)” 7. The Ld. A.R. therefore submitted that the reopening as made by the AO is without jurisdiction and may be quashed. 8. The Ld. D.R. on the other hand, strongly opposed to the argument of the Ld. A.R. by submitting that the case has rightly been reopened in order to verify the issue of premium which is apparently on a price which is more…

ITO 6(3)(3), MUMBAI vs. J.B. TECHNOLOGIES P.LTD, MUMBAI

In the result, the appeal filed by the revenue is hereby dismissed and 2cross-objection filed by the assessee is hereby dismissed

ITA 6297/MUM/2016[2009-10]Status: DisposedITAT Mumbai05 Apr 2021AY 2009-10

Bench: Shri Rajesh Kumar, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No. 6297/ Mum/2016 (निर्धारण वर्ा / Assessment Year: 2009-10) Ito-6(3)(3) बिधम/ M/S. J. B. Technologies Pvt. R. No.576, Aayakar Bhavan, Ltd. Vs. M. K. Road, Mumbai- 3, Narayan Building, 23, L. 400020. N. Road, Dadar (E), Mumbai-400014. C. O. No. 68/Mum/2018 (Arising Out Of I.T.A. No. 6297/Mum/2016) (निर्धारण वर्ा / Assessment Year: 2009-10) M/S. J. B. Technologies Pvt. बिधम/ Ito-6(3)(3) Ltd. R. No.576, Aayakar Bhavan, Vs. 3, Narayan Building, 23, L. M. K. Road, Mumbai- 400020. N. Road, Dadar (E), Mumbai-400014. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabcj5208P (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Ms. Usha Gaikwad (Dr) Assessee By: Shri Vijay Mehta (Ar) सुनवाई की तारीख / Date Of Hearing: 17/02/2021 घोषणा की तारीख /Date Of Pronouncement: 05/04/2021 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue As Well As The Assessee Have Filed The Above Mentioned Appeal & Cross-Objection Against The Order Dated 22.08.2016 Passed By The Commissioner Of Income Tax (Appeals) -12, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y. 2009-10. Ita. No.6297/Mum/2016 Co No. 68/Mum/2018 A.Y.2009-10 2. The Revenue Has Filed The Present Against The Order Dated 22.08.2016 Passed By The Cit(A)-12, Mumbai Relevant To The A.Y. 2009-10. 3. The Revenue Has Raised The Following Grounds: -

For Appellant: Shri Vijay Mehta (AR)For Respondent: Ms. Usha Gaikwad (DR)
Section 143(1)Section 143(2)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI RAJESH KUMAR, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No. 6297/ Mum/2016 (निर्धारण वर्ा / Assessment Year: 2009-10) ITO-6(3)(3) बिधम/ M/s. J. B. Technologies Pvt. R. No.576, Aayakar Bhavan, Ltd. Vs. M. K. Road, Mumbai- 3, Narayan Building, 23, L. 400020. N. Road, Dadar (E), Mumbai-400014. C. O. No. 68/Mum/2018 (Arising out of I.T.A. No. 6297/Mum/2016) (निर्धारण वर्ा / Assessment Year: 2009-10) M/s. J. B. Technologies Pvt. बिधम/ ITO-6(3)(3) Ltd. R. No.576, Aayakar Bhavan, Vs. 3, Narayan Building, 23, L. M. K. Road, Mumbai- 400020. N. Roa…

ITO 10(2)(3), MUMBAI, MUMBAI vs. MALCHAND DINDAYAL SALTS PVT. LTD., MUM

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

ITA 6908/MUM/2018[2010-11]Status: DisposedITAT Mumbai01 Dec 2020AY 2010-11

Bench: Shri Shamim Yahya, Am & Shri Amarjit Singh, Jm आयकरअपीलसं/ I.T.A. No. 6908/M/2018 (निर्धारणवर्ा / Assessment Year: 2010-11) Ito-10(2)(3) Vs. M/S. Malchand Dindayal R. No. 216-A, Aayakar Salts Pvt. Ltd., Bhavan, M. K. Road, Ground Floor, Shri Agarwal Mumbai-400020. Bhavan, Modi Patel Road, Bhayander (W), Thane (W), Mumbai-401101. आयकरअपीलसं/ I.T.A. No. 7097/M/2018 (निर्धारणवर्ा / Assessment Year: 2010-11) M/S. Malchand Dindayal Vs. Ito-10(2)(3) Salts Pvt. Ltd., R. No. 216-A, Aayakar Ground Floor, Shri Agarwal Bhavan, M. K. Road, Bhavan, Modi Patel Road, Mumbai-400020. Bhayander (W), Thane (W), Mumbai-401101. स्थायीलेखासं./जीआइआरसं./ Pan/Gir No. : Aagcm2416D (Appellant) .. (Respondent)

For Appellant: Shri Neelkanth KhandelwalFor Respondent: Shri Vijay Kumar G. Subramanyam (Sr
Section 143(1)Section 143(3)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL“D” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM AND SHRI AMARJIT SINGH, JM आयकरअपीलसं/ I.T.A. No. 6908/M/2018 (निर्धारणवर्ा / Assessment Year: 2010-11) ITO-10(2)(3) Vs. M/s. Malchand Dindayal R. No. 216-A, Aayakar Salts Pvt. Ltd., Bhavan, M. K. Road, Ground Floor, Shri Agarwal Mumbai-400020. Bhavan, Modi Patel Road, Bhayander (W), Thane (W), Mumbai-401101. आयकरअपीलसं/ I.T.A. No. 7097/M/2018 (निर्धारणवर्ा / Assessment Year: 2010-11) M/s. Malchand Dindayal Vs. ITO-10(2)(3) Salts Pvt. Ltd., R. No. 216-A, Aayakar Ground Floor, Shri Agarwal Bhavan, M. K. Road, Bhavan, Modi Patel Road…

DEPUTY COMMISSIONER OF INCOME-TAX,, PUNE vs. M/S. SECO TOOLS INDIA PVT. LTD.,, PUNE

In the result, the Cross Objections of assessee are allowed and appeals of Revenue are dismissed

ITA 813/PUN/2017[2003-04]Status: DisposedITAT Pune01 Aug 2019AY 2003-04

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita Nos.812 & 813/Pun/2017 यििाारण वषा / Assessment Years : 2002-03 & 2003-04

For Appellant: Shri Nikhil PathakFor Respondent: Shri Sudhendu Das
Section 143(1)Section 143(3)Section 147Section 148Section 36(1)(iii)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “बी” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA Nos.812 & 813/PUN/2017 यििाारण वषा / Assessment Years : 2002-03 & 2003-04 The Dy. Commissioner of Income Tax, अऩीऱाथी/Appellant Circle 6, Pune …. Vs. M/s. Seco Tools India Pvt. Ltd., Gat No.582, Pune Nagar Road, Koregaon Bhima, Tal Shirur, …. प्रत्यथी / Respondent Pune – 412216 PAN: AAACS8793F प्रत्याक्षेप सं./CO Nos.30 & 31/PUN/2018 यििाारण वषा / Assessm…

DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 6(2), MUMBAI vs. KHYATI REALTORS PRIVATE LIMITED , MUMBAI

In the result, therefore, petition succeeds and is allowed

ITA 4710/MUM/2017[2008-09]Status: DisposedITAT Mumbai17 Jul 2019AY 2008-09

Bench: Shri M.Balaganesh, Am & Shri Amarjit Singh , Jm Dcit, Cir. 6(3)(2) Vs. M/S. Khyati Realtors Pvt.Ltd R.No.522, 5Th Floor 301/68, Manek Bhuvan 1St Hindu Colony Aayakar Bhavan M.K.Road, Dadar (E), Mumbai – 400 020 Mumbai – 400 014 Pan/Gir No.Aacck4422B (Appellant) .. (Respondent)

Section 143(1)Section 143(3)Section 147Section 148Section 68

…cts relating to share issue is made during the original proceeding and therefore notice u/s. 147 is without jurisdiction as it fails to satisfy the criteria as set out in the first proviso to s. 147. 2. In case of Khubchandani Healthparks (P.) Ltd v ITO[2016] 384 ITR 322 (Bombay) it was held that:- "Regular Return of income was assessed by Intimation under Section 143(1) of the Act and no scrutiny assessment was done, In the above view, to ascertain the nature arid the justification for charging share premium, the Assessing Officer has reason to believe that charging of share premium over and. above the intrinsic…

ITO WD 6(1)(2), MUMBAI vs. AMPLE HOLDINGS P.LTD, MUMBAI

In the result, the appeal of Revenue is dismissed

ITA 1628/MUM/2017[2010-11]Status: DisposedITAT Mumbai04 Apr 2019AY 2010-11

Bench: Sri Mahavir Singh, Jm & Sri G Manjunatha, Am

For Appellant: Shri Anadi Verma, DRFor Respondent: S/Shri Vijay Mehta &
Section 139(1)Section 142(1)Section 143(1)Section 143(3)Section 147Section 148Section 56(2)(viib)

…of the assessing officer subsequent ITAs No. 1628/Mum/2017 to the issue of the intimation. It reflects an arbitrary exercise of the power conferred under section 147.” 10. Even Hon’ble Bombay High Court in the case of Khubchandani Healthcare P. Ltd. v. ITO 384 ITR 322 has considered this proposition and held that even in case where no assessment was framed under section 143(3) of the Act and return was processed by issuing intimation under section 143(1) of the Act, sine qua non to issue a reopening notice was reason to believe that income chargeable to tax had escaped assessment. The Hon’ble Court held observ…

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