Ltd. v. ACIT

149 Taxmann.com 248High Court2023#10008 most cited

What is Ltd. v. ACIT authority for?

The Assessing Officer must provide the assessee with a copy of the reasons recorded for reopening the assessment, the approval of the competent authority, and the information based on which the notice under section 148 was issued.

11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2022 to 2026.

Also referred to as

Sahebrao Deshmukh Co-op. Bank Ltd. v. ACIT · 149 Taxmann.com 248 · section 148 · reopening of assessment · reasons recorded · competent authority approval · notice u/s 148 · provide reasons to assessee

Sections most often in play

Section 147Section 148Section 250Section 151Section 56(2)(vii)(a)Section 2(14)Section 131Section 142(1)

Issues it is cited on

section 148(2)section 56(2)(vii)section 56(2)liable to taxsection 56escapement of incomereason to believereopening of assessmentincome from other sourcessection 25section 148transfer

Judgments citing Ltd. v. ACIT

Simatajvar Yusufkhan Khan, Vadodara vs. Income Tax Officer, Ward-3(1)(5), Vadodara

In the result, all four appeals filed by the assessee are dismissed

ITA 243/AHD/2022[2014-15]Status: DisposedITAT Ahmedabad13 Jan 2026AY 2014-15

Bench: Us Is The Same, Arising In The Backdrop Of Identical Set Of Facts, Therefore, All The Appeals Were Taken Up Together For Hearing & Are Being Disposed Of Vide This Common & Consolidated Order.

For Appellant: Ms. Kaushani Shah, ARFor Respondent: Shri Abhijit, Sr.DR
Section 147Section 148Section 148(2)Section 250Section 56(2)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE: SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER आयकर अपील सं./I.T.A. Nos. 240, 241, 242 & 243/Ahd/2022 (िनधा"रण वष" / Assessment Years : 2009-10, 2010-11, 2013-14 & 2014-15) बनाम/ Simatajvar Yusufkhan ITO Khan Ward-3(1)(5), Vadodara Vs. Nawab Chambers, Machhipith Raopura, Vadodara – 390001, Gujarat "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : BWMPS8856F (Appellant) .. (Respondent) अपीलाथ" ओर से /Appellant by : Ms. Kaushani Shah, AR ""यथ" क" ओर से/Respondent by : Shri Abhijit, Sr.DR Date of Hearing 08/01/2026 Dat…

Simatajvar Yusufkhan Khan, Vadodara vs. Income Tax Officer, Ward-3(1)(5), Vadodara

In the result, all four appeals filed by the assessee are dismissed

ITA 242/AHD/2022[2013-14]Status: DisposedITAT Ahmedabad13 Jan 2026AY 2013-14

Bench: Us Is The Same, Arising In The Backdrop Of Identical Set Of Facts, Therefore, All The Appeals Were Taken Up Together For Hearing & Are Being Disposed Of Vide This Common & Consolidated Order.

For Appellant: Ms. Kaushani Shah, ARFor Respondent: Shri Abhijit, Sr.DR
Section 147Section 148Section 148(2)Section 250Section 56(2)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE: SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER आयकर अपील सं./I.T.A. Nos. 240, 241, 242 & 243/Ahd/2022 (िनधा"रण वष" / Assessment Years : 2009-10, 2010-11, 2013-14 & 2014-15) बनाम/ Simatajvar Yusufkhan ITO Khan Ward-3(1)(5), Vadodara Vs. Nawab Chambers, Machhipith Raopura, Vadodara – 390001, Gujarat "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : BWMPS8856F (Appellant) .. (Respondent) अपीलाथ" ओर से /Appellant by : Ms. Kaushani Shah, AR ""यथ" क" ओर से/Respondent by : Shri Abhijit, Sr.DR Date of Hearing 08/01/2026 Dat…

Simatajvar Yusufkhan Khan, Vadodara vs. Income Tax Officer, Ward-3(1(5), Vadodara

In the result, all four appeals filed by the assessee are dismissed

ITA 241/AHD/2022[2010-11]Status: DisposedITAT Ahmedabad13 Jan 2026AY 2010-11

Bench: Us Is The Same, Arising In The Backdrop Of Identical Set Of Facts, Therefore, All The Appeals Were Taken Up Together For Hearing & Are Being Disposed Of Vide This Common & Consolidated Order.

For Appellant: Ms. Kaushani Shah, ARFor Respondent: Shri Abhijit, Sr.DR
Section 147Section 148Section 148(2)Section 250Section 56(2)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE: SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER आयकर अपील सं./I.T.A. Nos. 240, 241, 242 & 243/Ahd/2022 (िनधा"रण वष" / Assessment Years : 2009-10, 2010-11, 2013-14 & 2014-15) बनाम/ Simatajvar Yusufkhan ITO Khan Ward-3(1)(5), Vadodara Vs. Nawab Chambers, Machhipith Raopura, Vadodara – 390001, Gujarat "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : BWMPS8856F (Appellant) .. (Respondent) अपीलाथ" ओर से /Appellant by : Ms. Kaushani Shah, AR ""यथ" क" ओर से/Respondent by : Shri Abhijit, Sr.DR Date of Hearing 08/01/2026 Dat…

Simatajvar Yusufkhan Khan, Vadodara vs. Income Tax Officer, Ward- 3(1(5, Vadodara

In the result, all four appeals filed by the assessee are dismissed

ITA 240/AHD/2022[2009-10]Status: DisposedITAT Ahmedabad13 Jan 2026AY 2009-10

Bench: Us Is The Same, Arising In The Backdrop Of Identical Set Of Facts, Therefore, All The Appeals Were Taken Up Together For Hearing & Are Being Disposed Of Vide This Common & Consolidated Order.

For Appellant: Ms. Kaushani Shah, ARFor Respondent: Shri Abhijit, Sr.DR
Section 147Section 148Section 148(2)Section 250Section 56(2)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE: SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER आयकर अपील सं./I.T.A. Nos. 240, 241, 242 & 243/Ahd/2022 (िनधा"रण वष" / Assessment Years : 2009-10, 2010-11, 2013-14 & 2014-15) बनाम/ Simatajvar Yusufkhan ITO Khan Ward-3(1)(5), Vadodara Vs. Nawab Chambers, Machhipith Raopura, Vadodara – 390001, Gujarat "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : BWMPS8856F (Appellant) .. (Respondent) अपीलाथ" ओर से /Appellant by : Ms. Kaushani Shah, AR ""यथ" क" ओर से/Respondent by : Shri Abhijit, Sr.DR Date of Hearing 08/01/2026 Dat…

Afsha Shamim Ahmed Khan, Nashik vs. The ITO Ward-1(3), Nashik

In the result, appeal of the assessee is allowed for statistical purpose

ITA 2858/PUN/2025[2010-11]Status: DisposedITAT Pune08 Jan 2026AY 2010-11

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपऩल सं. / Ita No.2858/Pun/2025 निर्धारण वषा / Assessment Year: 2010-11 Afsha Shamim Ahmed Khan, V The Income Tax Officer, 11, Paradise Plaza, Opposite S Ward-1(3), Nashik. Alone Point, Hotel Shingada Talao, Nashik – 422001. Pan: Azmpk3812B Appellant/ Assessee Respondent / Revenue Assessee By Shri Pramod Shingte Revenue By Shri Madhukar Anand – Jcit(Through Virtual) Date Of Hearing 07/01/2026 Date Of Pronouncement 08/01/2026 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Assessee Against The Order Of Ld.Commissioner Of Income Tax(Appeal)[Nfac] Passed Under Section 250 Of The Income Tax Act, 1961 For The A.Y.2010-11 Dated 20.03.2025 Emanating From The Assessment Order Passed Under Section 144 Of The Act, Dated 11.12.2017. The Assessee Has Raised The Following Grounds Of Appeal :

Section 142(1)Section 144Section 148Section 2(14)Section 250Section 271(1)(c)Section 54

…आयकर अपीलीय अधिकरण ”एस एम सी” न्यायपीठ पुणेमें। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “SMC” :: PUNE BEFORE DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपऩल सं. / ITA No.2858/PUN/2025 निर्धारण वषा / Assessment Year: 2010-11 Afsha Shamim Ahmed Khan, V The Income Tax Officer, 11, Paradise Plaza, Opposite s Ward-1(3), Nashik. Alone Point, Hotel Shingada Talao, Nashik – 422001. PAN: AZMPK3812B Appellant/ Assessee Respondent / Revenue Assessee by Shri Pramod Shingte Revenue by Shri Madhukar Anand – JCIT(through virtual) Date of hearing 07/01/2026 Date of pronouncement…

Shailesh Thaksen Bankhele (Legal Heir of Late. Thaksen Sopan Bankhele), Pune vs. ITO Ward 10(2), Pune

In the result, appeal of the assessee is allowed for statistical purpose

ITA 475/PUN/2025[2011-12]Status: DisposedITAT Pune23 Apr 2025AY 2011-12

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.475/Pun/2025 िनधा"रण वष" / Assessment Year: 2011-12 Shailesh Thaksen Bankhele V The Income Tax Officer, (Legal Heir Of Late Thaksen S Ward-10(2), Pune. Sopan Bankhele), Sai Namdeo Park, Flat No.12 B-Ii, Near Mhadha Housing Society, Morwadi, Pimpri, Haveli, Pune – 411018. Pan: Agfpb8295D Appellant/ Assessee Respondent / Revenue Assessee By Shri Sharad Shah – Ar Revenue By Shri Harish Bist – Addl.Cit(Dr) Date Of Hearing 01/04/2025 Date Of Pronouncement 23/04/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Is Against The Order Of Ld.Additional/Joint Commissioner Of Income Tax(Appeals)-[Nfac], Passed Under Section 250Of The Income Tax Act, 196, Ludhiana 23.02.2024For Assessment Year 2011-12. The Assessee Has Raised The Following Grounds Of Appeal :

Section 131Section 143(3)Section 148Section 2(14)Section 2(47)(v)Section 250o

…आयकर अपीलीय अिधकरण ”एस एम सी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “SMC” :: PUNE BEFORE DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.475/PUN/2025 िनधा"रण वष" / Assessment Year: 2011-12 Shailesh Thaksen Bankhele V The Income tax Officer, (Legal heir of Late Thaksen s Ward-10(2), Pune. Sopan Bankhele), Sai Namdeo Park, Flat No.12 B-II, Near MHADHA Housing Society, Morwadi, Pimpri, Haveli, Pune – 411018. PAN: AGFPB8295D Appellant/ Assessee Respondent / Revenue Assessee by Shri Sharad Shah – AR Revenue by Shri Harish Bist – Addl.CIT(D…

Trishul Buildtech Infrastruture (P) Ltd., Bangalore vs. JCIT, Bangalore

ITA 1367/BANG/2013[2007-08]Status: DisposedITAT Bangalore26 Oct 2023AY 2007-08

Bench: Shri Chandra Poojari & Ms. Madhumita Roy

For Appellant: Shri A. Shankar, Senior CounselFor Respondent: Dr. G. Manoj Kumar, D.R
Section 132Section 153ASection 153CSection 292Section 69C

…ITA Nos.1362, 1363 & 1367/Bang/2013 Trishul Buildtech Infrastructure Pvt. Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND MS. MADHUMITA ROY, JUDICIAL MEMBER ITA Nos.1362, 1363 & 1367/Bang/2013 Assessment Years: 2004-05, 2005-06 & 2007-08 Trishul Buildtech Infrastructure Pvt. Ltd. No.9 Ali Askar Road JCIT (OSD) Off. Cunningham Road Vs. Central Range Bangalore 560 052 Bangalore PAN NO : AADCT3672P APPELLANT RESPONDENT Appellant by : Shri A. Shankar, Senior Counsel Respondent by : Dr. G. Manoj Kumar, D.R. Date of Hearing : 21.09.2…

Trishul Buildtech Infrastructure (P) Ltd., Bangalore vs. JCIT, Bangalore

ITA 1363/BANG/2013[2005-06]Status: DisposedITAT Bangalore26 Oct 2023AY 2005-06

Bench: Shri Chandra Poojari & Ms. Madhumita Roy

For Appellant: Shri A. Shankar, Senior CounselFor Respondent: Dr. G. Manoj Kumar, D.R
Section 132Section 153ASection 153CSection 292Section 69C

…ITA Nos.1362, 1363 & 1367/Bang/2013 Trishul Buildtech Infrastructure Pvt. Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND MS. MADHUMITA ROY, JUDICIAL MEMBER ITA Nos.1362, 1363 & 1367/Bang/2013 Assessment Years: 2004-05, 2005-06 & 2007-08 Trishul Buildtech Infrastructure Pvt. Ltd. No.9 Ali Askar Road JCIT (OSD) Off. Cunningham Road Vs. Central Range Bangalore 560 052 Bangalore PAN NO : AADCT3672P APPELLANT RESPONDENT Appellant by : Shri A. Shankar, Senior Counsel Respondent by : Dr. G. Manoj Kumar, D.R. Date of Hearing : 21.09.2…

Trishul Buildtech Infrastructure (P) Ltd., Bangalore vs. JCIT, Bangalore

ITA 1362/BANG/2013[2004-05]Status: DisposedITAT Bangalore26 Oct 2023AY 2004-05

Bench: Shri Chandra Poojari & Ms. Madhumita Roy

For Appellant: Shri A. Shankar, Senior CounselFor Respondent: Dr. G. Manoj Kumar, D.R
Section 132Section 153ASection 153CSection 292Section 69C

…ITA Nos.1362, 1363 & 1367/Bang/2013 Trishul Buildtech Infrastructure Pvt. Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND MS. MADHUMITA ROY, JUDICIAL MEMBER ITA Nos.1362, 1363 & 1367/Bang/2013 Assessment Years: 2004-05, 2005-06 & 2007-08 Trishul Buildtech Infrastructure Pvt. Ltd. No.9 Ali Askar Road ACIT Off. Cunningham Road Vs. Central Circle-1(2) Bangalore 560 052 Bengaluru PAN NO : AADCT3672P APPELLANT RESPONDENT Appellant by : Shri A. Shankar, Senior Counsel Respondent by : Dr. G. Manoj Kumar, D.R. Date of Hearing : 21.09.2…

Shri Avtar Singh Through L/Heair Shri Gurtej Singh, Kapurthala vs. Principal Commissioner of Income Tax -1, Jalandhar

In the result, appeal of the assessee ITA No

ITA 165/ASR/2023[2018-19]Status: DisposedITAT Amritsar03 Aug 2023AY 2018-19

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 142(1)Section 143Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 165/Asr/2023 Assessment Year: 2018-19 Avtar Singh Vs. PCIT-1, Through L/H Gurtej Singh Vill. Jalandhar. & P.O. Bhano Langa Kapurthala. [PAN:-AROPS8089C] (Respondent) (Appellant) Appellant by Sh. Sandeep Vijh, CA. Respondent by Sh. S.R. Kaushik, CIT DR. Date of Hearing 24.07.2023 Date of Pronouncement 03.08.2023 ORDER Per: Anikesh Banerjee, JM: The instant appeal of the assessee was filed against the order of the ld. Principal Commissioner of Income-ta…

Biocon Biologics Limited (Formerly Known As Biocon Biologics India Limited) (Successor to Biocon Research Limited), Bangalore vs. The Deputy Commissioner of Income Tax, Circle-1(1)(1), Bangalore

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

ITA 299/BANG/2022[2017-18]Status: DisposedITAT Bangalore13 Sept 2022AY 2017-18

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm It(Tp)A No.299/Bang/2022 : Asst.Year 2017-2018 M/S.Biocon Biologics Limited The Deputy Commissioner Of (Formerly Known As Biocon Income-Tax, Circle 1(1)(1) V. Biologics India Limited) Bengaluru. Ground Floor, Tower 3, Semicon Park, Hosur Road, Electronics City S.O. Bangalore South – 560 100. Pan : Aagcb7796M. (Appellant) (Respondent) Appellant By : Sri.Padam Chand Khincha, Ca Respondent By : Sri.Manjunath Karkihalli, Cit-Dr Date Of Pronouncement : 13.09.2022 Date Of Hearing : 06.09.2022 O R D E R Per George George K, Jm : This Appeal At The Instance Of The Assessee Is Directed Against Final Assessment Order Dated 26.02.2022 Passed U/S 143(3) R.W.S. 144C(13) Of The I.T.Act. The Relevant Assessment Year Is 2017-2018. 2. The Brief Facts Of The Case Are As Follows: The Assessee, Namely, Biocon Biologics Limited [Successor. To Biocon Research Limited With Appointed Date 01.04.2019] Is Engaged In The Carrying Out Research & Development ("R & D") Of Drugs & Drug Delivery Systems. For The Relevant Assessment Year ("Ay") 2017-18, The Return Of Income Was Filed On 30.11.2017, Declaring `Nil’ Income Under The Normal Provisions Of The I.T.Act & Book Losses As 2 It(Tp)A No.299/Bang/2022. M/S.Biocon Biologics Limited Per The Provisions Of Section 115Jb Of The I.T.Act. After Considering The Taxes Deducted At Source, The Assessee Had Claimed Refund Of Inr 4,68,29,020 In The Return Of Income.

For Appellant: Sri.Padam Chand Khincha, CAFor Respondent: Sri.Manjunath Karkihalli, CIT-DR
Section 115JSection 143(2)Section 143(3)Section 144BSection 144CSection 144C(13)Section 144C(5)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “B”, BANGALORE Before Shri Chandra Poojari, AM & Shri George George K, JM IT(TP)A No.299/Bang/2022 : Asst.Year 2017-2018 M/s.Biocon Biologics Limited The Deputy Commissioner of (Formerly known as Biocon Income-tax, Circle 1(1)(1) v. Biologics India Limited) Bengaluru. Ground Floor, Tower 3, Semicon Park, Hosur Road, Electronics City S.O. Bangalore South – 560 100. PAN : AAGCB7796M. (Appellant) (Respondent) Appellant by : Sri.Padam Chand Khincha, CA Respondent by : Sri.Manjunath Karkihalli, CIT-DR Date of Pronouncement : 13.09.2022 Date of Hearing : 06.09.202…

Ltd. v. ACIT (149 Taxmann.com 248) — Cited in 11 Judgments | BharatTax