How many judgments cite Mohan Gupta (HUF) v. CIT?

29 judgments on BharatTax cite Mohan Gupta (HUF) v. CIT (366 ITR 115), spanning 2015 to 2022.

Mohan Gupta (HUF) v. CIT

366 ITR 115High Court2014#4044 most cited

What is Mohan Gupta (HUF) v. CIT authority for?

Proceedings initiated under Section 147 of the Income Tax Act are invalid if there is no specific material establishing escaped income for the assessment year in question, and cannot be used to cover a lost opportunity to frame an assessment under Section 143(3).

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2015 to 2022.

Also referred to as

Mohan Gupta HUF v CIT · Section 147 · Section 143(3) · reassessment · escaped income · belief of escaped income · loss of opportunity to frame assessment · bad in law

Issues it is cited on

use of equipment section 4(1)section 61 section 90(1)section 39 tax residency certificate section 5(2)commercial rights royalty income assistant director section 9(1)(vi)beneficial owner

Judgments citing Mohan Gupta (HUF) v. CIT

DCIT, CC-Xvi, Kolkata vs. Shree Ram Electrocast Pvt.Ltd., Kolkata

In the result, the appeal by the Assessee and the Revenue are dismissed

ITA 750/KOL/2012[2007-08]Status: DisposedITAT Kolkata02 Mar 2016AY 2007-08

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Shri Waseem Ahmed, Am ] Assessment Year : 2007-08

For Respondent: Shri Rajat Subhra Biswas, CIT, DR

Section 132Section 143(1)Section 153ASection 72Section 73

…the Act can be initiated only where there was “reason to believe that income chargeable to tax of the assessee has escaped assessment”. The two decisions referred to in this regard were CIT vs Orient Craft Ltd. 354 ITR 536 (Delhi) and Mohan Gupta (HUF) vs CIT 366 ITR 115 (Delhi). 13. On the aspect that the loss in question should not be treated as speculation loss the learned counsel for the assessee apart from relying on the submissions made before CIT(A), further placed reliance on the decision of Hyderabad ITAT in the case of Godavari Capital Limited vs DCIT (2004) 273 ITR 10 (Hyd) (AT) wherein the ruling sim…

Shree Ram Electrocast Private Limited, Kolkata vs. DCIT, Central Circle - Xvi, Kolkata

In the result, the appeal by the Assessee and the Revenue are dismissed

ITA 657/KOL/2012[2007-08]Status: DisposedITAT Kolkata02 Mar 2016AY 2007-08

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Shri Waseem Ahmed, Am ] Assessment Year : 2007-08

For Respondent: Shri Rajat Subhra Biswas, CIT, DR

Section 132Section 143(1)Section 153ASection 72Section 73

Gas & Power Investment Company Ltd, Mumbai vs. ITO WD 1(1)(4), Mumbai

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

ITA 1118/MUM/2014[2006-07]Status: DisposedITAT Mumbai05 Feb 2016AY 2006-07

Bench: Shri C.N. Prasad & Shri Rajesh Kumarआयकर अपील सं/ I.Ta No.1118/Mum/2014 ("नधा"रण वष" / Assessment Year: 2006-07 M/S. Gas & Power The Ito, Ward 1(1)(4), बनाम/ Investment Co. Ltd., Aayakar Bhavan, Vs. Asian Building, Mumbai-40 020 Ground Floor, 17, R. Kamani Marg, Ballard Estate, Mumbai -400 001 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaccg 3843J (अपीलाथ" /Appellant) .. (""यथ" / Respondent) अपीलाथ" ओर से/ Appellant By: Shri Ishwer Rathi Shri Mahendra Mehta ""यथ" क" ओर से/Respondent By: Miss Bharti Singh

For Appellant: Shri Ishwer RathiFor Respondent: Miss Bharti Singh

Section 143(3)Section 147Section 148Section 40ASection 43BSection 619B

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ , मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER आयकर अपील सं/ I.TA No.1118/Mum/2014 ("नधा"रण वष" / Assessment Year: 2006-07 M/s. Gas & Power The ITO, Ward 1(1)(4), बनाम/ Investment Co. Ltd., Aayakar Bhavan, Vs. Asian Building, Mumbai-40 020 Ground floor, 17, R. Kamani Marg, Ballard Estate, Mumbai -400 001 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. AACCG 3843J (अपीलाथ" /Appellant) .. (""यथ" / Respondent) अपीलाथ" ओर से/ Appellant by: Shri Ishwer Rathi Shri Mahendra Mehta ""यथ" क" ओर से/…

Tara Chand Jain, Kolkata vs. ITO, Ward-45(1), Kolkata

In the result, appeal by the Assessee is allowed

ITA 2282/KOL/2014[2005-2006]Status: DisposedITAT Kolkata03 Feb 2016AY 2005-2006

Bench: Hon’Ble Sri N.V.Vasudevan, Jm ] I.T.A No. 2282/Kol/2014 Assessment Year : 2005-06 Tara Chand Jain -Vs.- I.T.O., Ward-45(1), Kolkata Kolkata [Pan : Ackpj1876H) (Appellant) (Respondent) For The Appellant : Shri K.M.Roy, Fca For The Respondent : David Z. Chawngthu, Addl.Cit

For Appellant: Shri K.M.Roy, FCAFor Respondent: David Z. Chawngthu, Addl.CIT

Section 143(3)Section 147Section 148Section 40A(3)

…angible material which came to possession of AO subsequent to issue of intimation, therefore, it was an arbitrary exercise of power conferred u/s 147. Thus, reopening was held to be invalid on this ground itself. 6.11. In the case of Mohan Gupta (HUF) vs. CIT 366 ITR 115, same view has been followed by Hon’ble Delhi High Cout. 6.12. Further, in the case of CIT vs. K. L. Arora in ITA 118/2014 dated 21-04-2014, Hon’ble Delhi High Court observed as under: “This Court is of the opinion that no fault can be found with the Tribunal’s order. It is well settled that in order to issue a valid reassessment notice, the AO h…

Infrastructure Leasing & Financial Services Ltd., Mumbai vs. ACIT-10(1), Mumbai

In the result, the appeal filed by the assessee is allowed and appeals filed by the revenue are dismissed

ITA 3338/MUM/2011[2003-04]Status: DisposedITAT Mumbai06 Jan 2016AY 2003-04

Bench: Shri Sanjay Garg & Shri Ashwani Tanejaassessment Year: 2003-04 M/S. Infrastructure Leasing & Acit-10(1), Financial Services Ltd., The Il बनाम/ Mumbai - & Fs Centre, G. Glock, C-22, Vs. Bandra Kurla Complex Bandra (E) Mumbai-400051 (Assessee) (Revenue) P.A. No.Aaaci0989F

Section 143(3)Section 147Section 148Section 271(1)(c)

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,I,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “I”, MUMBAI "ी संजय गग", "या"यक सद"य एवं "ी अ"वनी तनेजा, लेखा सद"य, के सम" Before Shri Sanjay Garg, Judicial Member, and Shri Ashwani Taneja, Accountant Member Assessment Year: 2003-04 M/s. Infrastructure Leasing & ACIT-10(1), Financial Services Ltd., the IL बनाम/ Mumbai - & FS Centre, G. Glock, C-22, Vs. Bandra Kurla Complex Bandra (E) Mumbai-400051 (Assessee) (Revenue) P.A. No.AAACI0989F ITA No.6477/Mum/2013 Assessment Year: 2003-04 DCIT-10(1), M/s. Infrastructure Leasing & R. No.455, Aayakar Financial Services Ltd.…

Golden Tobacco Ltd ( Formerly Gtc Industries Ltd), Mumbai vs. Jt CIT (OSD) 8(1), Mumbai

In the result, both the appeals are allowed, on the grounds as discussed above

ITA 5859/MUM/2012[2006-07]Status: DisposedITAT Mumbai28 Oct 2015AY 2006-07

Bench: Shri Saktijit Dey, Jm & Shri Ashwani Taneja, Am

For Appellant: Shri S.C.Gupta (AR)For Respondent: Shri Vachaspati Tripathi (DR)

Section 143(3)Section 147Section 148

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ ‘G ’, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “G”, MUMBAI Before Shri Saktijit Dey, JM and Shri Ashwani Taneja, AM ITA No.5858/Mum/2012 : Asst.Year 2005-2006 ITA No.5859/Mum/2012 : Asst.Year 2006-2007 M/s.Golden Tobacco Limited The Jt.Commissioner of Income-tax (Formerly GTC Industries Limited) (OSD) 8(1) बनाम/ Tobacco House, S.V.Road Mumbai. Vs. Vile Parle, Mumbai – 400 056. PAN : AAACG1421A. (अपीलाथ" /Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से /Appellant by : Shri S.C.Gupta (AR) ""यथ" क" ओर से /Respondent by : Shri Vachaspati Tripathi (DR) सुनवाई क"…

Golden Tobacco Ltd ( Formerly Gtc Industries Ltd), Mumbai vs. Jt CIT (OSD) 8(1), Mumbai

In the result, both the appeals are allowed, on the grounds as discussed above

ITA 5858/MUM/2012[2005-06]Status: DisposedITAT Mumbai28 Oct 2015AY 2005-06

Bench: Shri Saktijit Dey, Jm & Shri Ashwani Taneja, Am

For Appellant: Shri S.C.Gupta (AR)For Respondent: Shri Vachaspati Tripathi (DR)

Section 143(3)Section 147Section 148

M/S Veena Enterprises Ltd., New Delhi vs. ACIT, New Delhi

In the result appeal of the assessee is allowed

ITA 2517/DEL/2013[2004-05]Status: DisposedITAT Delhi09 Oct 2015AY 2004-05

Bench: Sh. N. K. Saini, Am & Sh. H. S. Sidhu, Jm Ita No. 2517/Del/2013 : Asstt. Year : 2004-05 M/S Veena Enterprises Ltd., Vs Assistant Commissioner Of 81, Vigyan Vihar, Income Tax, Circle 17(1), New Delhi-110092 New Delhi (Appellant) (Respondent) Pan No. Aaacv3918K Assessee By : Sh. Ajay Vohra, Sr. Adv. Sh. Rohit Garg, Fca Sh. Deepesh Jain, Ca & Sh. Udit Naresh, Adv. Revenue By: Sh. J. P. Chandrakar, Sr. Dr Date Of Hearing : 15.07.2015 Date Of Pronouncement : 09.10.2015 Order Per N.K. Saini, A.M. This Is An Appeal By The Assessee Against The Order Dated 22.01.2013 Of The Ld. Cit(A)-19, New Delhi.

For Appellant: Sh. Ajay Vohra, Sr. Adv. Sh. Rohit Garg, FCAFor Respondent: Sh. J. P. Chandrakar, Sr. DR

Section 147Section 148

…opy of the reasons recorded for reopening the assessment u/s 147 of the Act. The reliance was placed on the following case laws: " CIT Vs Kelvinator of India Ltd. 320 ITR 561 (SC) " CIT Vs Orient Craft Ltd. 354 ITR 536 (Del) " Mohan Gupta (HUF) Vs CIT (2014) 366 ITR 115 (Del) " Shipra Srivastava Vs ACIT 319 ITR 221 (Del) " Telco Dadajee Dhackjee Ltd. Vs DCIT, ITA No. 4613/Mum/2005 (TM) (Mum) order dated 12.05.2010 16. It was further submitted that all the information were furnished by the assessee to the AO. Therefore, the reassessment framed was only a change of opinion. 16 Veena Enterprises Ltd. 17. In his ri…

Pr. Commissioner of Income Tax-09 vs. Tupperware India Pvt. Ltd

ITA/415/2015HC Delhi10 Aug 2015

Section 143Section 147Section 148Section 195Section 260ASection 40Section 44A

…ITA No. 415 of 2015 Page 1 of 11 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI 21. + ITA 415/2015 PR. COMMISSIONER OF INCOME TAX-09 ..... Appellant Through: Ms. Suruchi Aggarwal, Senior Standing counsel with Ms. Lakshmi Gurung, Advocate. versus TUPPERWARE INDIA PVT. LTD. ..... Respondent Through: Dr. Rakesh Gupta with Ms. Poonam Ahuja and Mr. Rohit Kumar Gupta, Advocates. CORAM: HON’BLE DR. JUSTICE S. MURALIDHAR HON'BLE MR. JUSTICE VIBHU BAKHRU O R D E R % 10.08.2015 Dr.…