How many judgments cite Maruti Clean Coal And Power Ltd. v. ACIT?

17 judgments on BharatTax cite Maruti Clean Coal And Power Ltd. v. ACIT (400 ITR 397), spanning 2018 to 2025.

Which sections of the Income Tax Act does Maruti Clean Coal And Power Ltd. v. ACIT come up under?

It is most often cited in judgments turning on Section 147, Section 148, Section 151, Section 143(3), Section 234A, Section 234B.

Maruti Clean Coal And Power Ltd. v. ACIT

400 ITR 397High Court2018#6668 most cited

What is Maruti Clean Coal And Power Ltd. v. ACIT authority for?

For a notice under section 148 to be valid, the approval under section 151 must be obtained from the designated authority, demonstrating due application of mind.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2018 to 2025.

Also referred to as

Maruti Clean Coal & Power Ltd. v. ACIT · 400 ITR 397 · section 147 · section 148 · section 151 · income escaping assessment · approval under section 151 · non application of mind · borrowed satisfaction · satisfaction note · reassessment notice

Sections most often in play

Section 147 Section 148 Section 151 Section 143(3)Section 234A Section 234B Section 234C Section 68

Issues it is cited on

approval under section 151 section 151(1)non application of mind interest u/s 234a income escaping assessment borrowed satisfaction section 151 entry operator reason to believe section 234a share application money satisfaction note

Judgments citing Maruti Clean Coal And Power Ltd. v. ACIT

Brij Gopal Construction Company (P) Ltd., New Delhi vs. ACIT, Central Circle-3, Delhi

In the result, assessee’s appeal is allowed

ITA 4800/DEL/2025[2017-18]Status: DisposedITAT Delhi28 Nov 2025AY 2017-18

Bench: Shri M Balaganesh & Ms. Madhumita Royassessment Year: 2017-18

Section 1Section 143Section 143(3)Section 270ASection 270A(2)(a)

…Srivastava vs. ACIT v) 338 ITR 51 (Del) Signature Hotels (P) Ltd. vs. ITO vi) 231 Taxman 73 (MP) CIT v. S. Goyanka Lime & Chemical Ltd. affirmed by the Apex Court in the case of CIT. reported in 237 Taxman 378 vii) 218 ITR 730 (MP) CIT v. Man Mohan Das viii) 400 ITR 397 (Chattisgarh) Maruti Clean Coal & Power Ltd. vs. ACIT ix) 267 ITR 716 (P&H) Mohinder Singh Malik vs. CCIT ix) 128 ITR 326 (Cal) East Cost Commercial Co. Ltd. v. ITO x) 287 ITR 494 (Bom) German Remedies Ltd. v. DCIT xi) (1994 Tax L.R. 468) Cal Kamala Properties v. ACIT 24 In view of the aforesaid submissions, it is prayed that penalty upheld by t…

Vijit Singh, Jaipur vs. ITO Ward 3(2) Jaipur, Jaipur

In the result, the appeal of the assessee is allowed

ITA 1246/JPR/2025[2009-10]Status: DisposedITAT Jaipur17 Nov 2025AY 2009-10

For Appellant: Shri Shrawan Kumar Gupta, AdvFor Respondent: Shri Gaurav Awasthi, JCIT

Section 147Section 234ASection 250

…आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR डा० एस. सीतालक्ष्मी, न्यायिक सदस्य एवं श्री राठौड़ कमलेश जयन्तभाई, लेखा सदस्य के समक्ष BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM आयकर अपील सं. / ITA. No.1246 /JPR/2025 निर्धारण वर्ष / Assessment Years : 2009-10 Vigit Singh 3, Tulsi Marg, Bani Park Jaipur, Jaipur. बनाम Vs. The ITO, Ward-3(2), Jaipur. स्थायी लेखा सं./ जीआईआर सं./PAN/GIR No.: AGWPS9272L अपीलार्थी / Appellant प्रत्यर्थी / Respondent निर्धारिती की ओर से / Assessee by : Shri Shrawan Kumar Gupta, Adv. राजस्व की ओर से / Re…

Dawoodi Bohra Jamat, Udaipur vs. ITO Ward Exemption Udaipur, Udaipur

In the result, appeal of the assessee is allowed

ITA 425/JODH/2025[2014-15]Status: DisposedITAT Jodhpur29 May 2025AY 2014-15

Bench: DR. MITHA LAL MEENA (Accountant Member), DR. S. SEETHALAKSHMI (Judicial Member)

Section 142(1)Section 143(2)Section 144Section 147Section 148Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR. BEFORE: DR. MITHA LAL MEENA, ACCOUNTANT MEMBER & DR. S. SEETHALAKSHMI, JUDICIAL MEMBER I.T.A. No. 425/Jodh/2025 Assessment Year: 2014-15 Dawoodi Bohra Jamat, Vs. ITO 73, Dr. Zakir Hussain Marg, Ward - Exemption Uaipur. Uaipur. PAN/GIR No.: AAATD2089C Appellant Respondent Sh. Shrawan Kumar Gupta, Adv. Appellant by Sh. Karni Dan, Addl.CIT (Sr.DR) Respondent by Date of Hearing 07/05/2025 29/05/2025 Date of Pronouncement ORDER PER: DR. S. SEETHALAKSHMI, J.M. The assessee has filed this appeal challenging the impugned order dated 27.03.2025, passed by th…

Mahendra Sharma, Jaipur vs. ITO, Ward-3(1), Jaipur

In the result, the appeal of the assessee is allowed

ITA 654/JPR/2023[2011-12]Status: DisposedITAT Jaipur25 Mar 2025AY 2011-12

For Appellant: Shri Sarwan Kumar Gupta, AdvFor Respondent: Shri Anup Singh, Addl.CIT

Section 143(2)Section 143(3)Section 147Section 148Section 151Section 250Section 68

…आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCH ‘B', JAIPUR डा० एस. सीतालक्ष्मी, न्यायिक सदस्य एवं श्री राठोड कमलेश जयन्तभाई, लेखा सदस्य के समक्ष BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM आयकर अपील सं. / ITA No. 654/JPR/2023 निर्धारण वर्ष / Assessment Year: 2011-12. Mahendra Sharma, Opp,. Road No. 8 Flat No. 2, RIICO Complex, Sikar Road, VKIA Road, Jaipur. बनाम Income Tax Officer, Vs. Ward 3(1), Jaipur. स्थायीलेखा सं. / जीआईआर सं./PAN/GIR No. CIJPS 0428 K अपीलार्थी / Appellant प्रत्यर्थी / Respondent निर्धारिती की ओरसे / Assessee by : Shr…

Arun Bhardwaj, Delhi vs. ACIT Circle 1, Jaipur

In the result, appeal of the assessee is allowed

ITA 1190/JPR/2024[2010-2011]Status: DisposedITAT Jaipur08 Jan 2025AY 2010-2011

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)

For Appellant: Shri S.L. Jain, Advocate &For Respondent: Shri Gautam Singh Choudhary, JCIT

Section 139(1)Section 147Section 148Section 234ASection 250

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh xxu xks;y] ys[kk lnL;] ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI GAGAN GOYAL, AM vk;dj vihy la-@ITA No. 1190/JPR/2024 fu/kZkj.k o"kZ@Assessment Year : 2010-11 Arun Bhardwaj, cuke The ACIT, Vs. C-70, Shakti Nagar Ext., Circle-1, Delhi. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No. ACAPB 2124 N vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by : Shri S.L. Jain, Advocate & Shri Ashok Kumar Gupta, CA. Revenue by : Shri Gautam Singh Choud…

Master Trust Limited, Ludhiana vs. Assistant Commissioner of Income Tax, Ludhiana

In the result, ground no. 1 of the assessee’s appeal is allowed

ITA 334/CHANDI/2024[2015-16]Status: DisposedITAT Chandigarh29 Nov 2024AY 2015-16

Bench: SHRI. VIKRAM SINGH YADAV (Accountant Member), SHRI. PARESH M. JOSHI (Judicial Member)

For Appellant: Shri Ashwani Kumar, C.A and Shri Aditya Kumar, C.AFor Respondent: Smt. Kusum Bansal, CIT DR

Section 142(1)Section 143(2)Section 143(3)Section 147Section 148Section 151Section 250

…t. Suman Waman Chaudhary (2010) 321 ITR 495, decision of Hon’ble Orissa High Court in case of Ambika Iron and Steel Pvt. Ltd. Vs. PCIT & Ors (2022) 326 CTR 871 and Hon’ble Chattisgarh High Court in case of Maruti Clean Coal and Power Ltd. Vs. Asst. CIT (2018) 400 ITR 397. 11. The Ld. CIT/DR is heard who has relied on the reasons so recorded and the order so passed by the AO. Regarding sanction of the competent authority under section 151, the Ld. CIT DR submitted that it is not in dispute that the notice u/s 148 has been issued after the expiry of four years from the end of the impugned assessment year and as far…

Champion Builder Pvt. Ltd., Kolkata vs. ITO, Ward-1(3), Gurgaon

In the result, both the appeals of the assessee are partly

ITA 462/DEL/2024[2015-16]Status: DisposedITAT Delhi21 Aug 2024AY 2015-16

Bench: Shri Challa Nagendra Prasadआ.अ.सं/.I.T.A Nos.462 & 463/Del/2024 िनधा"रणवष"/Assessment Years: 2015-16 & 2016-17

Section 144BSection 147Section 148Section 68

…s.462 & 463/Del/2024 148 of the Act and the reassessment made based on such notice is also bad in law. Reliance was placed on the following decisions: - • CIT Vs. Yes Goenka Line & Chemical Ltd. [453 ITR 242 (SC)]; • Maruti Clean Coal & Power Ltd. Vs. ACIT [400 ITR 397 (Chattisgarh)]; • PCIT Vs. N.C. Cables Ltd. [391 ITR 11 (Del)]. 6. Coming to merits of the addition Ld. Counsel submits that the AO based on the statements recorded during the search proceedings in the case of Banka Group from one Mr. Mukesh Banka and the Investigation report from DDIT (Inv.), Kolkata, was of the view that the assessee has take…

Rajendra Kumar Meena, Gangapur vs. ITO Ward-2 Sawamadhopur, Gangapur

In the result, the appeal of the assessee is allowed

ITA 516/JPR/2024[2013-14]Status: DisposedITAT Jaipur25 Jul 2024AY 2013-14

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. Shrawan Kumar Gupta, AdvFor Respondent: Sh. Rajesh Kumar Meena (Addl. CIT)

Section 143(2)Section 143(3)Section 147Section 148Section 2(14)Section 234A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 516/JP/2024 fu/kZkj.k o"kZ@Assessment Years : 2013-14 cuke Rajendra Kumar Meena ITO, Vs. Sanjay Colony Gangapur Ward Ward-2, Sawamadhopur, No. 21, Gangapur, Sawai Gangapur Madhopur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: BOLPM 6615 M vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Shrawan Kumar Gupta, A…

Anshuman Sinha, Jaipur vs. ACIT Circle -1, Jaipur

In the result, both appeals of the assesee are allowed

ITA 733/JPR/2023[2010-2011]Status: DisposedITAT Jaipur10 Apr 2024AY 2010-2011

Bench: SHRI SANDEEP GOSAIN (Judicial Member), DR MITHA LAL MEENA, AM vk;dj vihy la-@ITA No. 733 & 739/JP/2023 fu/kZkj.k o"kZ@Assessment Year : 2010-11 Shri Anshuman Singh E-172A, Uttam Tower, Ramesh Marg C-Scheme, Jaipur cuke Vs. The ACIT Circle-1 Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AOUPS 4969 J vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by : Shri S.L. Jain ,Adv Shri Ashok Kumar Gupta, Adv Shri Shrawan Kumar Gupta, Adv jktLo dh vksj ls@Revenue by: Shri A.

For Appellant: Shri S.L. Jain ,AdvFor Respondent: Shri A.S. Nehra, Addl. CIT-DR

Section 147Section 151Section 234ASection 271(1)Section 271(1)(c)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Mk0 ehBk yky ehuk] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & DR MITHA LAL MEENA, AM vk;dj vihy la-@ITA No. 733 & 739/JP/2023 fu/kZkj.k o"kZ@Assessment Year : 2010-11 Shri Anshuman Singh cuke The ACIT Vs. E-172A, Uttam Tower, Ramesh Marg Circle-1 C-Scheme, Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AOUPS 4969 J vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by : Shri S.L. Jain ,Adv Shri Ashok Kumar Gupta, Adv Shri Shrawan Kuma…

Prakash Chand Jain, Raipur vs. Income Tax Officer, Ward-1(1), Raipur

In the result, appeal of the assessee is partly allowed in terms of the aforesaid observations

ITA 232/RPR/2023[2012-13]Status: DisposedITAT Raipur30 Nov 2023AY 2012-13

Bench: Shri Ravish Soodआयकर अपील सं. / Ita No. 232/Rpr/2023 "नधा"रण वष" / Assessment Year : 2012-13 Prakash Chand Jain Pro. Jain Borewell Ganj Road, Nawapara-Rajim, Dist. Raipur (C.G.)-493 881 Pan : Affpj6898B .......अपीलाथ" / Appellant बनाम / V/S. The Income Tax Officer, Ward-1(1), Raipur (C.G.) ……""यथ" / Respondent

For Appellant: Shri R.B Doshi, CAFor Respondent: Shri Satya Prakash Sharma, Sr. DR

Section 144Section 147Section 148Section 148(2)Section 151(1)Section 68

…147 of the Act as invalid. The Ld. AR in support of his aforesaid 10 Prakash Chand Jain Vs. ITO, Ward-1(1), Raipur contention had relied on the judgment of the Hon’ble High Court of Chhattisgarh in the case of Maruti Clean Coal and Power Ltd. Vs. ACIT (2018) 400 ITR 397 ( C.G.). However, after arguing at length on the basis of his aforesaid contention, the Ld. AR in all fairness submitted that he was informed that the aforesaid order had been overruled by the Division Bench of the Hon’ble High Court and, thus, no more hold the ground. The Ld. AR considering the aforesaid position of law did not carry his aforesa…

Deputy Commissioner of Income Tax Circle-6(2)(1), Bangalore vs. Sri C Gangadhara Murthy, Bangalore

In the result, the appeal filed by the revenue is partly allowed for statistical purposes

ITA 2396/BANG/2018[2008-09]Status: DisposedITAT Bangalore13 Jul 2022AY 2008-09

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2008-09

For Appellant: Shri Narendra Sharma, A.RFor Respondent: Shri Sumer Singh Meena, D.R

Section 142(1)Section 143(1)Section 147Section 148Section 151Section 151(2)Section 292B

…adhara Murthy, Bangalore Page 4 of 7 cancelled/annulled as held in the following judicial pronouncements:- (i) Maruti Clean Coal & Power Ltd. Vs. ACIT (Chattisgarh HC) in WP No.346 of 2017, order dated 3.1.2018 (2018) 89 taxmann.com 340 (Chattisgarh)/(2018) 400 ITR 397 (Chattisgarh) (2018) 300 CTR 358 (Chattisgarh) (ii) Ghanshyam Khabrani vs ACIT 249 CTR 370 (Bombay HC);(2012) 20 taxmann.com 716 (Bombay)/ (2012) 210 Taxman 75 (Bombay) (MAG)/ (2012) 346 ITR 443 (Bombay) / (2012) 249 CTR 370 (Bombay) (iii) CIT vs Suman Waman Chaudhary 321 ITR 495 (Bombay HC);(2010) 321 ITR 495 (Bombay) 3.5 The above decisions a…

Shri Satya Narayan Bairwa, Jaipur vs. Income Tax Officer, Ward-2(4), Jaipur

In the result, both these appeals of the assessee are allowed

ITA 869/JPR/2018[2009-10]Status: DisposedITAT Jaipur15 Sept 2021AY 2009-10

Bench: Shri Sandeep Gosain, Jm & Shri Vikram Singh Yadav, Am Vk;Dj Vihy La-@Ita No. 867 & 869/Jp/2018 Fu/Kzkj.K O"Kz@Assessment Years :2008-09 & 2009-10 Cuke Shri Satya Narayan Bairwa, I.T.O., Vs. 97/77, Shipra Path, Ward-2(4), Mansarovar, Jaipur (Raj). Jaipur. Lfkk;H Ys[Kk La-@Thvkbzvkj La-@Pan/Gir No.: Ahppb 0077 J Vihykfkhz@Appellant Izr;Fkhz@Respondent Fu/Kzkfjrh Dh Vksj Ls@ Assessee By : Shri Shravan Kumar Gupta (Adv.) Jktlo Dh Vksj Ls@ Revenue By : Smt. Runi Pal (Addl.Cit) Lquokbz Dh Rkjh[K@ Date Of Hearing : 20/07/2021 Mn?Kks"K.Kk Dh Rkjh[K@ Date Of Pronouncement : 15/09/2021 Vkns'K@ Order

For Appellant: Shri Shravan Kumar Gupta (Adv.)For Respondent: Smt. Runi Pal (Addl.CIT)

Section 147Section 151Section 234ASection 69A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “A”, JAIPUR Jh lanhi x®lkÃa] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 867 & 869/JP/2018 fu/kZkj.k o"kZ@Assessment Years :2008-09 & 2009-10 cuke Shri Satya Narayan Bairwa, I.T.O., Vs. 97/77, Shipra Path, Ward-2(4), Mansarovar, Jaipur (Raj). Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AHPPB 0077 J vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Shravan Kumar Gupta (Adv.) jktLo dh vksj…

Shri Satya Narayan Bairwa, Jaipur vs. Income Tax Officer, Ward-2(4), Jaipur

In the result, both these appeals of the assessee are allowed

ITA 867/JPR/2018[2008-09]Status: DisposedITAT Jaipur15 Sept 2021AY 2008-09

For Appellant: Shri Shravan Kumar Gupta (Adv.)For Respondent: Smt. Runi Pal (Addl.CIT)

Section 147Section 151Section 234ASection 69A

ITO 15 (2)(2), Mumbai vs. M/S Limbo Engineering P Ltd., Mumbai

In the result the all the three appeals of the revenue are dismissed

ITA 7277/MUM/2019[2013-14]Status: DisposedITAT Mumbai29 Oct 2020AY 2013-14

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiassessment Year : 2011-12

For Appellant: Shri Neel Khandelwal &For Respondent: Dr Rajeev Harit&Shri J. Micheal, D.R

Section 143(1)Section 143(3)Section 147Section 148Section 148(2)

…– 321 ITR 495 (Bom) - S. Goyanka Lines & Chemicals Ltd – 237 Taxman 378 (SC) - My Car (Pune) (P) Ltd – 263 Taxman 626 (Bom) - United Electrical Company (P) Ltd – 258 ITR 317 (Del) - Asiatic Oxygen Ltd – 372 ITR 421 (Cal) - Maruti Clean Coal and Power Ltd – 400 ITR 397 (Chhattisgarh) - Virat Credit & Holdings Pvt Ltd – - Sunil Agarwal – 83 ITD 1 (TM)(Delhi Trib) 8.4. The fourth argument of the AR was reopened merely on the basis of information received from Investigation Wing, Kolkata and not on the Satisfaction should be of AO. The ld AR submitted that No independent inquiry made by AO and this is evident fro…

DCIT Central Circle-7(4), Mumbai vs. M/S Wellknown Polysters Ltd., Mumbai

In the result the all the three appeals of the revenue are dismissed

ITA 1388/MUM/2019[2014-15]Status: DisposedITAT Mumbai29 Oct 2020AY 2014-15

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiassessment Year : 2011-12

For Appellant: Shri Neel Khandelwal &For Respondent: Dr Rajeev Harit&Shri J. Micheal, D.R

Section 143(1)Section 143(3)Section 147Section 148Section 148(2)

ITO 15 (2)(2), Mumbai vs. M/S Limbo Engineering P Ltd., Mumbai

In the result the all the three appeals of the revenue are dismissed

ITA 7276/MUM/2019[2012-13]Status: DisposedITAT Mumbai29 Oct 2020AY 2012-13

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiassessment Year : 2011-12

For Appellant: Shri Neel Khandelwal &For Respondent: Dr Rajeev Harit&Shri J. Micheal, D.R

Section 143(1)Section 143(3)Section 147Section 148Section 148(2)

Sunil Agarwal, Haridwar vs. ITO, Ward- 1(3)(3), Haridwar

In the result, the Appeal filed by the Assessee stands allowed

ITA 988/DEL/2018[2008-09]Status: DisposedITAT Delhi24 May 2018AY 2008-09

Bench: Shri H.S. Sidhu & Shri N.K. Billaiyaassessment Year : 2008-09 Sunil Agarwal, Vs. Ito, Ward 1(3)(3), Haridwar Laxmi Niwas, Near Post Office, Kankhal, Haridwar Uttarakhand (Pan: Aanpa0687L) (Appellant) (Respondent)

For Appellant: Sh. Gautam Jain, Adv. & Sh. Piyush KrFor Respondent: Sh. K. Tiwari, Sr. DR

Section 132Section 147Section 148Section 292CSection 69B

…reported in 359 ITR 106. 15. Copy of order of Hon’ble Delhi High court in the case of Pr. CIT vs. NC Cables Ltd. in ITA No. 335/2015. 16. Copy of judgment of Hon’ble Chhattisgarh High Court in the case of Maruti Clean Coal and Power Ltd. vs. ACIT reported 400 ITR 397. 17. Copy of judgment of Hon’ble Bombay High Court in the case of Hindustan Lever Ltd. vs. ACIT reported in 268 ITR 332 and 18. Copy of order of Tribunal in the case of Bhikam Singh. Vs. ACIT in ITA No. 1081/Del/2017. 5. On the contrary, Ld. DR relied upon the orders of the authorities below and stated that Assessing Officer issued the notice u…