Kimplas Trenton Fittings Ltd. v. ACIT

340 ITR 299High Court2012#5514 most cited

What is Kimplas Trenton Fittings Ltd. v. ACIT authority for?

An Assessing Officer cannot reopen an assessment beyond four years based on an error on their part, unless the assessee failed to fully and truly disclose all material facts necessary for the assessment.

21

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2025.

Also referred to as

Kimplas Trenton Fittings Ltd · ACIT · reassessment · reopening assessment · failure to disclose · primary facts · jurisdictional condition · section 147 · beyond four years · error of AO

Judgments citing Kimplas Trenton Fittings Ltd. v. ACIT

Hsbc Securities and Capital Markets (India) P.Ltd, Mumbai vs. DCIT RG 4(1), Mumbai

ITA 6950/MUM/2012[2002-03]Status: DisposedITAT Mumbai10 Nov 2015AY 2002-03

Bench: Shri Amit Shukla & Shri Ramit Kochar

For Respondent: Shri Shrikant Namdeo
Section 139(1)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 14ASection 154

…ied upon the following decisions :- 1 Hindustan Lever Ltd. v R B Wadkar [2004] 268 ITR 332 (Bom) 2 Bhavesh Developers Ltd. v AO [2010] 329 ITR 249 (Bom) 3 Rock Castle Property Private Ltd. v CIT WP 738 of 2012(Bom) 4 Kimplas Trenton Fittings Ltd v ACIT [2011] 340 ITR 299(Bom) 5 CIT v Petroleum India International [2013] 220 Taxman 11(Bom) 6 Agilsys IT Services India (P) Ltd. v DCIT [2013] 40taxman.com139(Trib Mum) 7 Global Signals Cable Pvt Ltd vs DCIT WP No. 747 of 2014 (Del) 8 Bombay Stock Exchange Ltd vs DDIT WP no. 2468 of 2011(Bom) 9 Talati & Panthaky Associated (P) Ltd. v DCIT [2014] 362 ITR 362 (Bom) 5. On…