Lambda Therapeutic Research Ltd. v. ACIT

402 ITR 177High Court2018#7910 most cited

What is Lambda Therapeutic Research Ltd. v. ACIT authority for?

When an assessment is reopened under Section 147 beyond four years from the end of the relevant assessment year, the Assessing Officer must have a live link between the reasons for reopening and the formation of their belief, and must find that the assessee failed to disclose fully and truly all material facts.

14

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2024 to 2024.

Also referred to as

Lambda Therapeutic Research Ltd. v. ACIT · Section 147 · Section 147(1) · proviso to Section 147(1) · reassessment beyond 4 years · live link · formation of belief · failure to disclose material facts · tangible material · escapement of income

Issues it is cited on

section 147(1)fresh tangible materialdisallowance of interest expenditurekelvinatorlive linksection 36(1)(iii)non-application of minddisallowance under section 14acommercial expediencytangible materialescapement of incomesection 36(1)

Judgments citing Lambda Therapeutic Research Ltd. v. ACIT

Kapil Infra Avenues Private Limited, Vijayawada vs. Dy. Commissioner of Income Tax, Central Circle-2(3), Hyderabad

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

ITA 686/HYD/2020[2012-13]Status: DisposedITAT Hyderabad04 Sept 2024AY 2012-13

Bench: Shri Laliet Kumar, Hon’Ble & Shri Manjunatha G, Hon’Ble

For Appellant: Shri S. Ramarao, AdvocateFor Respondent: Ms. Reema Yadav, Sr.AR
Section 132Section 143(3)Section 147Section 148Section 14ASection 36(1)(iii)

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SHRI LALIET KUMAR, HON’BLE JUDICIAL MEMBER AND SHRI MANJUNATHA G, HON’BLE ACCOUNTANT MEMBER Sl. ITA No A.Y Appellant / Respondent No Assessee 1 652/Hyd/2020 2013-14 Kapil Property The DCIT, Developers Limited, Central Circle Hanumakonda. – 2(3), PAN – AACCV1119N Hyderabad. 2 654/Hyd/2020 2013-14 Kapil Foods and -do- Structures Private Limited, Warangal. PAN – AACCK2614F 3 686/Hyd/2020 2012-13 M/s. Kapil Infra -do- Avenues Private Limited, Vijayawada. PAN : AADC4944P. Appellant by : Shri S. Ramarao,…

Kasusalya Shelters Private Limited, Karimnagar vs. Dy. Commissioner of Income Tax, Central Circle-2(3), Hyderabad

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

ITA 680/HYD/2020[2017-18]Status: DisposedITAT Hyderabad04 Sept 2024AY 2017-18

Bench: Shri Laliet Kumar, Hon’Ble & Shri Manjunatha G, Hon’Ble

For Appellant: Shri S. Rama Rao, AdvocateFor Respondent: Ms. Reema Yadav, Sr.AR
Section 132Section 143(3)Section 147Section 148Section 14ASection 153CSection 36(1)(iii)

…ave a live link for formation of belief. A similar view has been taken by the Hon'ble Delhi High Court in the case of DCIT Vs. Rolls Royce Industrial Power India Ltd and Hon'ble Gujarat High Court in the case of Lambda Therapeutic Research Ltd. v. ACIT (2018) 402 ITR 177 (Guj.) 11. In the present case, the original assessment has been completed u/s 143(3) of the Income Tax Act, 1961 and the assessment has been reopened u/s 147 of the Act beyond 4 years from the end of relevant assessment year. Once the assessment has been reopened after 4 years, then proviso to Section 147(1) of the Act comes into operation and…

Kasusalya Shelters Private Limited, Karimnagar vs. Dy. Commissioner of Income Tax, Central Circle-2(3), Hyderabad

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

ITA 679/HYD/2020[2014-15]Status: DisposedITAT Hyderabad04 Sept 2024AY 2014-15

Bench: Shri Laliet Kumar, Hon’Ble & Shri Manjunatha G, Hon’Ble

For Appellant: Shri S. Rama Rao, AdvocateFor Respondent: Ms. Reema Yadav, Sr.AR
Section 132Section 143(3)Section 147Section 148Section 14ASection 153CSection 36(1)(iii)

…ave a live link for formation of belief. A similar view has been taken by the Hon'ble Delhi High Court in the case of DCIT Vs. Rolls Royce Industrial Power India Ltd and Hon'ble Gujarat High Court in the case of Lambda Therapeutic Research Ltd. v. ACIT (2018) 402 ITR 177 (Guj.) 11. In the present case, the original assessment has been completed u/s 143(3) of the Income Tax Act, 1961 and the assessment has been reopened u/s 147 of the Act beyond 4 years from the end of relevant assessment year. Once the assessment has been reopened after 4 years, then proviso to Section 147(1) of the Act comes into operation and…

Kausalya Agro Forms & Developers Private Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Central Circle-2(3), Hyderabad

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

ITA 676/HYD/2020[2017-18]Status: DisposedITAT Hyderabad04 Sept 2024AY 2017-18

Bench: Shri Laliet Kumar, Hon’Ble & Shri Manjunatha G, Hon’Ble

For Appellant: Shri S. Rama Rao, AdvocateFor Respondent: Ms. Reema Yadav, Sr.AR
Section 132Section 143(3)Section 147Section 148Section 14ASection 36(1)(iii)

…ave a live link for formation of belief. A similar view has been taken by the Hon'ble Delhi High Court in the case of DCIT Vs. Rolls Royce Industrial Power India Ltd and Hon'ble Gujarat High Court in the case of Lambda Therapeutic Research Ltd. v. ACIT (2018) 402 ITR 177 (Guj.) 11. In the present case, the original assessment has been completed u/s 143(3) of the Income Tax Act, 1961 and the assessment has been reopened u/s 147 of the Act beyond 4 years from the end of relevant assessment year. Once the assessment has been reopened after 4 years, then proviso to Section 147(1) of the Act comes into operation and…

Kausalya Agro Forms & Developers Private Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Central Circle-2(3), Hyderabad

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

ITA 675/HYD/2020[2014-15]Status: DisposedITAT Hyderabad04 Sept 2024AY 2014-15

Bench: Shri Laliet Kumar, Hon’Ble & Shri Manjunatha G, Hon’Ble

For Appellant: Shri S. Rama Rao, AdvocateFor Respondent: Ms. Reema Yadav, Sr.AR
Section 132Section 143(3)Section 147Section 148Section 14ASection 36(1)(iii)

…ave a live link for formation of belief. A similar view has been taken by the Hon'ble Delhi High Court in the case of DCIT Vs. Rolls Royce Industrial Power India Ltd and Hon'ble Gujarat High Court in the case of Lambda Therapeutic Research Ltd. v. ACIT (2018) 402 ITR 177 (Guj.) 11. In the present case, the original assessment has been completed u/s 143(3) of the Income Tax Act, 1961 and the assessment has been reopened u/s 147 of the Act beyond 4 years from the end of relevant assessment year. Once the assessment has been reopened after 4 years, then proviso to Section 147(1) of the Act comes into operation and…

Indur Developers and Agencies Private Limited, Vijayawada vs. Dy. Commissioner of Income Tax, Central Circle-2(3), Hyderabad

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

ITA 672/HYD/2020[2016-17]Status: DisposedITAT Hyderabad04 Sept 2024AY 2016-17

Bench: Shri Laliet Kumar, Hon’Ble & Shri Manjunatha G, Hon’Ble

For Appellant: Shri S. Ramarao, AdvocateFor Respondent: Ms. Reema Yadav, Sr.AR
Section 132Section 143(3)Section 147Section 148Section 14ASection 36(1)(iii)

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SHRI LALIET KUMAR, HON’BLE JUDICIAL MEMBER AND SHRI MANJUNATHA G, HON’BLE ACCOUNTANT MEMBER Sl. ITA No A.Y Appellant / Respondent No Assessee 1 & 666/Hyd/2020 2012-13 M/s. Indur Avenues The DCIT, 2 667/Hyd/2020 2013-14 and Foods Private Central Circle Limited, – 2(3), Nijamabad. Hyderabad. PAN – AABCI0260Q 3 672/Hyd/2020 2016-17 M/s. Indur -do- Developers and Agencies Private Limited, Vijayawada. PAN – AACCK2614F Appellant by : Shri S. Ramarao, Advocate Respondent by : Ms. Reema Yadav, Sr.AR Date of…

Indur Avenues and Foods Private Limited, Nizamabad vs. Dy. Commissioner of Income Tax, Central Circle-2(3), Hyderabad

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

ITA 667/HYD/2020[2013-14]Status: DisposedITAT Hyderabad04 Sept 2024AY 2013-14

Bench: Shri Laliet Kumar, Hon’Ble & Shri Manjunatha G, Hon’Ble

For Appellant: Shri S. Ramarao, AdvocateFor Respondent: Ms. Reema Yadav, Sr.AR
Section 132Section 143(3)Section 147Section 148Section 14ASection 36(1)(iii)

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SHRI LALIET KUMAR, HON’BLE JUDICIAL MEMBER AND SHRI MANJUNATHA G, HON’BLE ACCOUNTANT MEMBER Sl. ITA No A.Y Appellant / Respondent No Assessee 1 & 666/Hyd/2020 2012-13 M/s. Indur Avenues The DCIT, 2 667/Hyd/2020 2013-14 and Foods Private Central Circle Limited, – 2(3), Nijamabad. Hyderabad. PAN – AABCI0260Q 3 672/Hyd/2020 2016-17 M/s. Indur -do- Developers and Agencies Private Limited, Vijayawada. PAN – AACCK2614F Appellant by : Shri S. Ramarao, Advocate Respondent by : Ms. Reema Yadav, Sr.AR Date of…

Indur Avenues and Foods Private Limited, Nizamabad vs. Dy. Commissioner of Income Tax, Central Circle-2(3), Hyderabad

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

ITA 666/HYD/2020[2012-13]Status: DisposedITAT Hyderabad04 Sept 2024AY 2012-13

Bench: Shri Laliet Kumar, Hon’Ble & Shri Manjunatha G, Hon’Ble

For Appellant: Shri S. Ramarao, AdvocateFor Respondent: Ms. Reema Yadav, Sr.AR
Section 132Section 143(3)Section 147Section 148Section 14ASection 36(1)(iii)

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SHRI LALIET KUMAR, HON’BLE JUDICIAL MEMBER AND SHRI MANJUNATHA G, HON’BLE ACCOUNTANT MEMBER Sl. ITA No A.Y Appellant / Respondent No Assessee 1 & 666/Hyd/2020 2012-13 M/s. Indur Avenues The DCIT, 2 667/Hyd/2020 2013-14 and Foods Private Central Circle Limited, – 2(3), Nijamabad. Hyderabad. PAN – AABCI0260Q 3 672/Hyd/2020 2016-17 M/s. Indur -do- Developers and Agencies Private Limited, Vijayawada. PAN – AACCK2614F Appellant by : Shri S. Ramarao, Advocate Respondent by : Ms. Reema Yadav, Sr.AR Date of…

Ujwala Publications and Developers Private Limited, Warangal vs. Dy. Commissioner of Income Tax, Central Circle-2(3), Hyderabad

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

ITA 658/HYD/2020[2012-13]Status: DisposedITAT Hyderabad04 Sept 2024AY 2012-13

Bench: Shri Laliet Kumar, Hon’Ble & Shri Manjunatha G, Hon’Bleassessment Year: 2012-13 Ujwala Publications & Vs. The Deputy Commissioner Of Developers Pvt. Ltd. Income Tax, Warangal. Central Circle – 2(3), Hyderabad. Pan – Aaacu6544J (Appellant / Assessee) (Respondent) Assessee By: Shri S. Ramarao, Advocate Revenue By: Ms. Reema Yadav, Sr.Ar. Date Of Hearing: 31.07.2024 Date Of Pronouncement: 04.09.2024

For Appellant: Shri S. Ramarao, AdvocateFor Respondent: Ms. Reema Yadav, Sr.AR
Section 132Section 143(3)Section 147Section 148Section 14ASection 36(1)(iii)

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SHRI LALIET KUMAR, HON’BLE JUDICIAL MEMBER AND SHRI MANJUNATHA G, HON’BLE ACCOUNTANT MEMBER Assessment Year: 2012-13 Ujwala Publications and Vs. The Deputy Commissioner of Developers Pvt. Ltd. Income Tax, Warangal. Central Circle – 2(3), Hyderabad. PAN – AAACU6544J (Appellant / Assessee) (Respondent) Assessee by: Shri S. Ramarao, Advocate Revenue by: Ms. Reema Yadav, Sr.AR. Date of hearing: 31.07.2024 Date of pronouncement: 04.09.2024 O R D E R PER BENCH : This appeal filed by the assessee is directe…

Nalgonda Realtors Private Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Central Circle-2(3), Hyderabad

In the result, the appeal of the assessee is partly allowed

ITA 657/HYD/2020[2017-18]Status: DisposedITAT Hyderabad04 Sept 2024AY 2017-18

Bench: Shri Laliet Kumar, Hon’Ble & Shri Manjunatha G, Hon’Ble

For Appellant: Shri S. Ramarao, AdvocateFor Respondent: Ms. Reema Yadav, Sr.AR
Section 132Section 143(3)Section 147Section 148Section 14ASection 36(1)(iii)

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SHRI LALIET KUMAR, HON’BLE JUDICIAL MEMBER AND SHRI MANJUNATHA G, HON’BLE ACCOUNTANT MEMBER ITA Nos.655 to 657/Hyd/2020 Assessment Year: 2012-13, 2013-14 and 2017-18 M/s. Nalgonda Realtors Pvt. Ltd. Vs. The Deputy Commissioner of Secunderabad. Income Tax, Central Circle – 2(3), PAN – AACCN6261H Hyderabad. (Appellant / Assessee) (Respondent) Assessee by: Shri S. Ramarao, Advocate Revenue by: Ms. Reema Yadav, Sr.AR. Date of hearing: 31.07.2024 Date of pronouncement: 04.09.2024 O R D E R PER BENCH : Th…

Nalgonda Realtors Private Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Central Circle-2(3), Hyderabad

In the result, the appeal of the assessee is partly allowed

ITA 656/HYD/2020[2013-14]Status: DisposedITAT Hyderabad04 Sept 2024AY 2013-14

Bench: Shri Laliet Kumar, Hon’Ble & Shri Manjunatha G, Hon’Ble

For Appellant: Shri S. Ramarao, AdvocateFor Respondent: Ms. Reema Yadav, Sr.AR
Section 132Section 143(3)Section 147Section 148Section 14ASection 36(1)(iii)

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SHRI LALIET KUMAR, HON’BLE JUDICIAL MEMBER AND SHRI MANJUNATHA G, HON’BLE ACCOUNTANT MEMBER ITA Nos.655 to 657/Hyd/2020 Assessment Year: 2012-13, 2013-14 and 2017-18 M/s. Nalgonda Realtors Pvt. Ltd. Vs. The Deputy Commissioner of Secunderabad. Income Tax, Central Circle – 2(3), PAN – AACCN6261H Hyderabad. (Appellant / Assessee) (Respondent) Assessee by: Shri S. Ramarao, Advocate Revenue by: Ms. Reema Yadav, Sr.AR. Date of hearing: 31.07.2024 Date of pronouncement: 04.09.2024 O R D E R PER BENCH : Th…

Nalgonda Realtors Private Limited, Secunderabad vs. Dy. Commissioner of Income Tax, Central Circle-2(3), Hyderabad

In the result, the appeal of the assessee is partly allowed

ITA 655/HYD/2020[2012-13]Status: DisposedITAT Hyderabad04 Sept 2024AY 2012-13

Bench: Shri Laliet Kumar, Hon’Ble & Shri Manjunatha G, Hon’Ble

For Appellant: Shri S. Ramarao, AdvocateFor Respondent: Ms. Reema Yadav, Sr.AR
Section 132Section 143(3)Section 147Section 148Section 14ASection 36(1)(iii)

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SHRI LALIET KUMAR, HON’BLE JUDICIAL MEMBER AND SHRI MANJUNATHA G, HON’BLE ACCOUNTANT MEMBER ITA Nos.655 to 657/Hyd/2020 Assessment Year: 2012-13, 2013-14 and 2017-18 M/s. Nalgonda Realtors Pvt. Ltd. Vs. The Deputy Commissioner of Secunderabad. Income Tax, Central Circle – 2(3), PAN – AACCN6261H Hyderabad. (Appellant / Assessee) (Respondent) Assessee by: Shri S. Ramarao, Advocate Revenue by: Ms. Reema Yadav, Sr.AR. Date of hearing: 31.07.2024 Date of pronouncement: 04.09.2024 O R D E R PER BENCH : Th…

Kapil Food and Structure Private Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Central Circle-2(3), Hyderabad

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

ITA 654/HYD/2020[2013-14]Status: DisposedITAT Hyderabad04 Sept 2024AY 2013-14

Bench: Shri Laliet Kumar, Hon’Ble & Shri Manjunatha G, Hon’Ble

For Appellant: Shri S. Ramarao, AdvocateFor Respondent: Ms. Reema Yadav, Sr.AR
Section 132Section 143(3)Section 147Section 148Section 14ASection 36(1)(iii)

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SHRI LALIET KUMAR, HON’BLE JUDICIAL MEMBER AND SHRI MANJUNATHA G, HON’BLE ACCOUNTANT MEMBER Sl. ITA No A.Y Appellant / Respondent No Assessee 1 652/Hyd/2020 2013-14 Kapil Property The DCIT, Developers Limited, Central Circle Hanumakonda. – 2(3), PAN – AACCV1119N Hyderabad. 2 654/Hyd/2020 2013-14 Kapil Foods and -do- Structures Private Limited, Warangal. PAN – AACCK2614F 3 686/Hyd/2020 2012-13 M/s. Kapil Infra -do- Avenues Private Limited, Vijayawada. PAN : AADC4944P. Appellant by : Shri S. Ramarao,…

Kapil Property Developers Limited, Hanumakonda vs. Dy Commissioner of Income Tax, Hyderabad

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

ITA 652/HYD/2020[2013-14]Status: DisposedITAT Hyderabad04 Sept 2024AY 2013-14

Bench: Shri Laliet Kumar, Hon’Ble & Shri Manjunatha G, Hon’Ble

For Appellant: Shri S. Ramarao, AdvocateFor Respondent: Ms. Reema Yadav, Sr.AR
Section 132Section 143(3)Section 147Section 148Section 14ASection 36(1)(iii)

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SHRI LALIET KUMAR, HON’BLE JUDICIAL MEMBER AND SHRI MANJUNATHA G, HON’BLE ACCOUNTANT MEMBER Sl. ITA No A.Y Appellant / Respondent No Assessee 1 652/Hyd/2020 2013-14 Kapil Property The DCIT, Developers Limited, Central Circle Hanumakonda. – 2(3), PAN – AACCV1119N Hyderabad. 2 654/Hyd/2020 2013-14 Kapil Foods and -do- Structures Private Limited, Warangal. PAN – AACCK2614F 3 686/Hyd/2020 2012-13 M/s. Kapil Infra -do- Avenues Private Limited, Vijayawada. PAN : AADC4944P. Appellant by : Shri S. Ramarao,…

Lambda Therapeutic Research Ltd. v. ACIT (402 ITR 177) — Cited in 14 Judgments | BharatTax