Ltd. vs UOI 324 ITR 54 (Bom.) ITO vs. Lakhmani Mewal Das 103 ITR 437, 448 (SC) Arjun Singh v. ADIT

251 ITR 270High Court2001#12497 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2016 to 2025.

Sections most often in play

Section 143(3)Section 147 Section 148 Section 271(1)(c)Section 54F Section 68

Issues it is cited on

material facts necessary for assessment kelvinator mere change of opinion live link borrowed satisfaction income escaping assessment change of opinion tangible material escapement of income regular assessment reason to believe reopening of assessment

Judgments citing Ltd. vs UOI 324 ITR 54 (Bom.) ITO vs. Lakhmani Mewal Das 103 ITR 437, 448 (SC) Arjun Singh v. ADIT

ACIT, Circle 3, Lucknow vs. Anshuman Singh, Lucknow

In the result, the appeal of Revenue is allowed

ITA 342/LKW/2025[2017-18]Status: DisposedITAT Lucknow04 Dec 2025AY 2017-18

Bench: Shri Kul Bharat & Shri Anadee Nath Misshra

Section 139Section 142Section 142(1)Section 143Section 143(3)Section 144Section 147Section 148

…Vs. ACIT (2012) 350 ITR 266 (Guj) • Saradbhai M. Lakhani Vs. ITO (1998) 145 CTR 110 (Guj) • CIT Vs. Asian Tubes Ltd. (2015) 54 taxmann.com 227 (Guj) • CIT Vs. Kelvinator of India Ltd. (2002) 256 ITR 1 (Guj) upheld in 320 ITR 561 (SC) • Sheth Brothers Vs. CIT 251 ITR 270 (Guj) • Sunpipe & Construction C. Vs. ACIT (2014) 44 taxmann.com 409 (Guj) Respectfully following the decisions of binding precedent and applying the ratio to the facts of this case, I am inclined to conclude that the case was re-opened mere on the basis of "change of opinion" which does not confer any legitimate jurisdiction to the AO especiall…

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

…decisions: Ganga Saran & Sons (P) Ltd vs. ITO 130 ITR 1 (SC); Birla VXL vs. ACIT 217 ITR 1 (Guj); Multiscreen Media (P) Ltd. vs UOI 324 ITR 54 (Bom.) ITO vs. Lakhmani Mewal Das 103 ITR 437, 448 (SC) Arjun Singh vs. ADIT 246 ITR 363 (MP) Seth Brothers vs. JCIT 251 ITR 270 (Guj.) Bombay Pharma Products vs. ITO 237 ITR 614 (MP) Lokendra Singh Rathore vs. WTO 155 ITR 629 (MP) United Electrical Co. (P) Limited vs. CIT 258 ITR 317 (Del.) 53. In view of the aforesaid, it may be noted that the words "reason to believe" suggest that the belief must be that of an honest and reasonable person based upon reasonable grounds t…

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

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

Kumar Ramesh Sahu, Rajkot, Gujarat vs. ACIT, Circle-2(2), Rajkot, Gujarat

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 336/RJT/2023[2009-10]Status: DisposedITAT Rajkot04 Apr 2025AY 2009-10

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं./I.T.A. No.336/Rjt/2023 (िनधा"रण वष" / Assessment Year : 2009-10) Kumar Ramesh Sahu बनाम/ The Acit, Sundaram, 72/3, New Cirtcle-2(3) Vs. College Wadi Rajkot – 60 001 150Ft5. Ring Road Opp. Meera Apartment Rajkot – 360 005 (Gujarat) "ायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aesps 5531 C (अपीलाथ" /Appellant) (""थ" / Respondent) .. Assessee By : Shri M.N. Manvar, Ld. Ar Revenue By : Shri Abhimanyu Singh Yadav, Ld. Sr. Dr सुनवाई की तारीख / Date Of Hearing 13/01/2025 घोषणा की तारीख /Date Of Pronouncement 04/04/2025 आदेश / O R D E R Per Dinesh Mohan Sinha:

For Appellant: Shri M.N. Manvar, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld. Sr. DR

Section 143(1)Section 143(3)Section 147Section 148Section 271(1)Section 54Section 68

…he formation one of the belief that there has been escapement of income by the appellant. The material for formation of belief must be relevant and not vague. The Hon'ble High Court of Gujarat in the case of Sheth Brothers Vs Joint Commissioner of Income tax (251 ITR 270) held that "In order to reopen an assessment, (a) there must be material for belief, (b) circumstances must exist and cannot be deemed to exist for arriving at an opinion, (c) reason to believe must be honest and not based on suspicion, gossip, rumour or conjecture, (d) reasons referred must disclose the process of reasoning by which the Ld. AO h…

DCIT (Ltu), New Delhi vs. M/S. Gail (India) Ltd., New Delhi

Accordingly, we dismiss the appeal filed by the ld AO on the limited issue that order passed by the ld AO is barred by limitation. Ground No. 1 is dismissed

ITA 6079/DEL/2016[2006-07]Status: DisposedITAT Delhi21 Jul 2020AY 2006-07

Bench: Shri Amit Shukla & Shri Prashant Maharishidcit(Ltu), Vs. M/S. Gail (India) Ltd, Circle-1, 16, Bhikaji Cama Place, Nbcc Plaza Pusp Vihar, Rk Puram, New Delhi New Delhi (Appellant) (Respondent)

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Sunita Singh, CIT DR

Section 143(3)Section 147Section 148Section 14ASection 263

…Ltd, 326 ITR 553(Del) 51. Vishwanath Engineers, 354 ITR211(Guj) 52. Aroni Commercials Ltd, 362 ITR 403 (Bom) 53. Torrent Power SEC Ltd, 45 Taxman.com 443(Guj) 54. Lakhmani Mewal Das. 103 ITR 437.448(SC) 55. Arjun Singh, 246 ITR 363, 405(MP) 56. Seth Brothers. 251 ITR 270 (Guj) 57. Bombay Pharma Products, 237 ITR 614 (MP) 58. Lokendra Singh Rathore, 155 ITR 629 (MP) 59. United Electrical Co. (P) Limited, 258 ITR 317 (Del) 60. Foramer France 364 ITR 566 (SC) 61. Purolator India Ltd. 343 ITR 155 (Del) 62. Motor & General Fiance, 184 Taxman 465 (Del) 63. Titanor Components Ltd. 343 ITR 183 (Bom) 64. D.T. & T.D.C. Ltd…

Ge Nuovo Pignone Spa, Gurgaon vs. DCIT (International Taxation), Circle-1(3)(1), New Delhi

In the result, appeal filed by assessee stands partly allowed

ITA 6892/DEL/2017[2009-10]Status: DisposedITAT Delhi01 Jan 2019AY 2009-10

Bench: Shri Nk Saini & Smt. Beena A Pillaiay: 2009-10 Ge Nuovo Pignone Spa Vs. Dcit, International Taxation C/O 6Th Floor, Building No.7 A Circle 1(3)(1) Standard Chartered Building New Delhi Dlf Cyber City, Phase Iii Gurgaon 122 002 Haryana

For Appellant: Sh. Sachit Jolly, AdvFor Respondent: Sh. G.K.Dhall, CIT, D.R

Section 147Section 9

…unt Company Ltd vs ITO reported in 41 ITR 191, Sheo Nath Sngh (1971) 82 ITR 147 ITR, ITO vs. Lakshmani Mweal Das 103 ITR 437, Ganga Saran and Sons (P) Ltd. vs. ITO 130 ITR 1 ;  Decision of Hon’ble Gujarat High Court in case of Seth Bros. vs. DCIT reported in 251 ITR 270;  Decisions of Hon’ble Delhi High Court in case of Jindal Photo Films Ltd vs. DCIT reported in (1998) 234 ITR 170 and Satnam Overseas Ltd vs. ACIT reported in (2010) 228 CTR 121. 7.2. On the contrary, Ld.CIT DR submitted that notification No. 263 dated 14/09/01 issued by CBDT empowers the Director of Income Tax (International Taxation), New Delh…

Shapoorji Pallanji and Company P.Ltd, Mumbai vs. Addl CIT RG 3(3), Mumbai

The appeal of the assessee is partly allowed

ITA 3053/MUM/2015[2011-12]Status: DisposedITAT Mumbai03 Mar 2017AY 2011-12

Bench: Shri Joginder Singh & Shri Manoj Kumar Aggarwalassessment Year: 2011-12 M/S Shapoorji Pallonji & Co. Dcit, Ltd. Circle-3(3), बनाम/ Shapporji Pallonji Centre, Room No.609, 6Th Floor, Vs. 41/44 Minoo Desai Marg, Aayakar Bhavan, M.K.Road, Colaba Mumbai-400020 Mumbai-400005 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No. Aaacs6994C

Section 143(3)Section 14A

…d have reason to believe that income chargeable to tax has escaped assessment, thus, the law does not permit such a action. The following decisions supports our view:- 1) CIT vs Kelvinator of India Ltd. (2002) 256 ITR 1 (Del.) 2) Sheth Brother vs JCIT (2001) 251 ITR 270 (Guj.) 3) CIT vs Corporation Bank Ltd. (2002) 254 ITR 791 (SC) 4) Garden Silk Mills P. Ltd. Vs DCIT (1999) 237 ITR 668 (Guj.) 5) CIT vs Hickson & Dadajee Ltd. (1980) 121 ITR 368 (Born.) 6) Jindal Photo Films Ltd. vs DCIT (1998) 234 ITR 170 (Del.) 7) Garden Silk Mills vs DCIT (1996) 222 ITR 68 (Guj.) 8) Mercury Travels DCIT (2002) 258 ITR 533 (Cal…

Yes Bank Ltd, Mumbai vs. DCIT 7(3), Mumbai

The appeal of the AO is dismissed

ITA 1991/MUM/2015[2008-09]Status: DisposedITAT Mumbai24 Aug 2016AY 2008-09

For Appellant: Ms. Krupa Gandhi and Shri Nimesh Jain-ARFor Respondent: Ms. Vidisha Kalra-DR

Section 143(3)Section 148Section 14ASection 254(1)Section 35DSection 36Section 36(1)(viia)

…believe that the law has since taken a different course. Any observations in Kal yanji Mavji and Co. v. CIT [1976] 102 ITR 287 (SC) suggesting the contrary do not, we say with respect, lay down the correct law." 1991 & 2021/M/15-Yes Bank In Sheth Brothers,(251 ITR 270)the Hon’ble Gujarat High Court,has held as under: " On a reading of a recent decision of this court in the case of Adani Exports v. Deputy CIT [1999] 240 ITR 224, it is seen that the Central Board of Direct Taxes has issued some internal directions to the Assessing Officers to initiate remedial measures by way of reassessment in all cases where a…