New India Assurance Company Ltd. v. ACIT

158 Taxmann.com 367High Court2024#9434 most cited

What is New India Assurance Company Ltd. v. ACIT authority for?

A notice under section 148 of the Income-tax Act is barred by limitation if issued beyond the prescribed time limits, particularly concerning assessment year 2013-14, and the extension of time by the Taxation and Other Laws (Relaxation of Certain Provisions) Act, 2020 (TOLA) does not apply to such cases.

11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2024 to 2026.

Also referred to as

New India Assurance Company Ltd. v. ACIT · section 148 · section 149 · limitation · reassessment notice · AY 2013-14 · TOLA · beyond four years · quashed reassessment

Sections most often in play

Section 148Section 151Section 147Section 149Section 143(3)Section 148ASection 68Section 132
Read the full judgment

Issues it is cited on

section 2(40)beyond four yearsbogus long term capital gainretracted statementsection 149(1)(b)section 148a(b)section 148aborrowed satisfactionsection 149(1)section 148a(d)section 149specified authority

Judgments citing New India Assurance Company Ltd. v. ACIT

Shivram S Shetty, Mumbai vs. Income Tax Officer Ward 2(1), Thane

ITA 5653/MUM/2024[2015-16]Status: DisposedITAT Mumbai04 Feb 2026AY 2015-16

Bench: Ms. Kavitha Rajagopal, Jm & Shri Prabhash Shankar, Am

For Appellant: Shri Kumar Kale, AdvFor Respondent: Shri Pravin Salunkhe, SR. DR
Section 133(6)Section 142(1)Section 144Section 144B(1)Section 147Section 148Section 151Section 151ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “H(SMC)” BENCH, MUMBAI BEFORE MS. KAVITHA RAJAGOPAL, JM AND SHRI PRABHASH SHANKAR, AM ITA Nos.5652 & 5653/Mum/2024 (Assessment Years: 2014-15 & 2015-16) Shri Shivram S. Shetty Gala No. 36, Rajashree Shopping Centre, Mira Road (E), Dist. Thane – 401107 PAN No.AKYPS7065D (Appellant) Vs. Income Tax Officer, Ward - 2(1), Room No.25, B Wing, 6th Floor, Ashar IT Park, Road No.16Z, Wagle Ind. Estate, Thane - 400 604 (Respondent) Assessee by : Shri Kumar Kale, Adv. Respondent by : Shri Pravin Salunkhe, SR. DR Date of Hearing : 14.11.2025 Date of Pronouncement : 04.02.2026 ORDER Per Ka…

Deputy Commissioner of Income Tax- 4(3)(1), Mumbai vs. Speciality Papers Limited, Mumbai

Appeal of the revenue is partly allowed for statistical purposes

ITA 5054/MUM/2024[2013-14]Status: DisposedITAT Mumbai01 Jul 2025AY 2013-14

Bench: Justice (Retd.) C V Bhadang & Ms Padmavathy S, Am

For Appellant: Ms. Neha Sharma 0 Advocate &For Respondent: Shri Arun Kanti Datta, CIT-DR
Section 131Section 132Section 143(3)Section 147Section 148ASection 153CSection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE JUSTICE (RETD.) C V BHADANG, PRESIDENT & MS PADMAVATHY S, AM I.T.A. No. 5054/Mum/2024 (Assessment Year: 2013-14) DCIT-4(3)(1), Speciality Papers Limited. 649, Aayakar Bhavan, M.K. Road, Floor No. 93, Dadiseth Agairy Lane, Vs. Mumbai-400020. Kalbadevi Road, Mumbai-400002 PAN: AAECS0861Q Appellant) : Respondent) Appellant /Assessee by : Ms. Neha Sharma 0 Advocate & Priyanshi Chokshi, CA Revenue / Respondent by : Shri Arun Kanti Datta, CIT-DR : 05.06.2025 Date of Hearing : 01.07.2025 Date of Pronouncement O R D E R Per Padmavathy S, AM: This appeal by th…

Parvati Steel Re Rolling Mills Private Limited, Mumbai vs. ACIT, CC-2, Aurangabad

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

ITA 1741/PUN/2024[2013-14]Status: DisposedITAT Pune23 May 2025AY 2013-14

Bench: Shri R. K. Panda & Shri Vinay Bhamoreassessment Year : 2013-14

For Appellant: Shri Rajkumar Singh (Virtual)For Respondent: Shri Arvind Desai, Addl CIT DR
Section 142(1)Section 144Section 147Section 148Section 194ASection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER Assessment year : 2013-14 Parvati Steel Re Rolling Mills Pvt. Ltd. ACIT, Central Circle-2, 28 30, Baroda Street, Carnac Bunder, Vs. Aurangabad Mumbai – 400009 PAN: AADCP5216F (Appellant) (Respondent) Assessee by : Shri Rajkumar Singh (Virtual) Department by : Shri Arvind Desai, Addl CIT DR Date of hearing : 26-03-2025 Date of pronouncement : 23-05-2025 O R D E R PER R. K. PANDA, VP : This appeal filed by the assessee is directed against the order dated 20.06.2024 of the Ld…

Comfort Intech Limited, Mumbai vs. Assistant Commissioner of Income Tax 4(1)(1) Mumbai, Aaykar Bhawan Mumbai

In the result, the appeals filed by the Assessee are allowed and the appeals of the Revenue are dismissed

ITA 2926/MUM/2024[2012-2013]Status: DisposedITAT Mumbai27 Sept 2024AY 2012-2013

Bench: Shri B.R. Baskaran & Shri Anikesh Banerjee

For Appellant: Shri Rajiv Khandelwal&For Respondent: Shri Yogendra T. Wakare, Sr.DR
Section 132Section 143(1)Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “C” BENCH : MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER ITA No. A.Y. Appellant Respondent Comfort Intech Assistant Limited, 2573/Mum/24 2011-12 Commissioner of A-301, Hetal Arch, Income Tax-4(1)(1), Opp: Natraj Market, 6th Floor, S.V.Road, Aayakar Bhavan, Malad West M.K. Road, 2926/Mum/24 2012-13 Mumbai Mumbai PAN: AAACC5567H 2218/Mum/24 2011-12 Comfort Intech Assistant Limited, Commissioner of A-301, Hetal Arch, Income Tax-4(1)(1), Opp: Natraj Market, 2216/Mum/24 2012-13 6th Floor, S.V.Road, Aayakar Bhavan, Malad Wes…

Comfort Intech Limited, Mumbai vs. Assistant Commissioner of Income Tax 4(1)(1) Mumbai, Aaykar Bhawan Mumbai

In the result, the appeals filed by the Assessee are allowed and the appeals of the Revenue are dismissed

ITA 2573/MUM/2024[2011-12]Status: DisposedITAT Mumbai27 Sept 2024AY 2011-12

Bench: Shri B.R. Baskaran & Shri Anikesh Banerjee

For Appellant: Shri Rajiv Khandelwal&For Respondent: Shri Yogendra T. Wakare, Sr.DR
Section 132Section 143(1)Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “C” BENCH : MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER ITA No. A.Y. Appellant Respondent Comfort Intech Assistant Limited, 2573/Mum/24 2011-12 Commissioner of A-301, Hetal Arch, Income Tax-4(1)(1), Opp: Natraj Market, 6th Floor, S.V.Road, Aayakar Bhavan, Malad West M.K. Road, 2926/Mum/24 2012-13 Mumbai Mumbai PAN: AAACC5567H 2218/Mum/24 2011-12 Comfort Intech Assistant Limited, Commissioner of A-301, Hetal Arch, Income Tax-4(1)(1), Opp: Natraj Market, 2216/Mum/24 2012-13 6th Floor, S.V.Road, Aayakar Bhavan, Malad Wes…

Assistant Commissioner of Income Tax- 4(1)(1), Mumbai vs. Comfort Intech Limited, Mumbai

In the result, the appeals filed by the Assessee are allowed and the appeals of the Revenue are dismissed

ITA 2218/MUM/2024[2011-12]Status: DisposedITAT Mumbai27 Sept 2024AY 2011-12

Bench: Shri B.R. Baskaran & Shri Anikesh Banerjee

For Appellant: Shri Rajiv Khandelwal&For Respondent: Shri Yogendra T. Wakare, Sr.DR
Section 132Section 143(1)Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “C” BENCH : MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER ITA No. A.Y. Appellant Respondent Comfort Intech Assistant Limited, 2573/Mum/24 2011-12 Commissioner of A-301, Hetal Arch, Income Tax-4(1)(1), Opp: Natraj Market, 6th Floor, S.V.Road, Aayakar Bhavan, Malad West M.K. Road, 2926/Mum/24 2012-13 Mumbai Mumbai PAN: AAACC5567H 2218/Mum/24 2011-12 Comfort Intech Assistant Limited, Commissioner of A-301, Hetal Arch, Income Tax-4(1)(1), Opp: Natraj Market, 2216/Mum/24 2012-13 6th Floor, S.V.Road, Aayakar Bhavan, Malad Wes…

Assistant Commissioner of Income Tax-4(1)(1), Mumbai vs. Comfort Intech Limited, Mumbai

In the result, the appeals filed by the Assessee are allowed and the appeals of the Revenue are dismissed

ITA 2216/MUM/2024[2012-13]Status: DisposedITAT Mumbai27 Sept 2024AY 2012-13

Bench: Shri B.R. Baskaran & Shri Anikesh Banerjee

For Appellant: Shri Rajiv Khandelwal&For Respondent: Shri Yogendra T. Wakare, Sr.DR
Section 132Section 143(1)Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “C” BENCH : MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER ITA No. A.Y. Appellant Respondent Comfort Intech Assistant Limited, 2573/Mum/24 2011-12 Commissioner of A-301, Hetal Arch, Income Tax-4(1)(1), Opp: Natraj Market, 6th Floor, S.V.Road, Aayakar Bhavan, Malad West M.K. Road, 2926/Mum/24 2012-13 Mumbai Mumbai PAN: AAACC5567H 2218/Mum/24 2011-12 Comfort Intech Assistant Limited, Commissioner of A-301, Hetal Arch, Income Tax-4(1)(1), Opp: Natraj Market, 2216/Mum/24 2012-13 6th Floor, S.V.Road, Aayakar Bhavan, Malad Wes…

Assistant Commissioner of Income Tax- 4(1)(1), Mumbai vs. Comfort Intech Limited, Mumbai

In the result, the appeals filed by the Assessee are allowed and the appeals of the Revenue are dismissed

ITA 2212/MUM/2024[2014-15]Status: DisposedITAT Mumbai27 Sept 2024AY 2014-15

Bench: Shri B.R. Baskaran & Shri Anikesh Banerjee

For Appellant: Shri Rajiv Khandelwal&For Respondent: Shri Yogendra T. Wakare, Sr.DR
Section 132Section 143(1)Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “C” BENCH : MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER ITA No. A.Y. Appellant Respondent Comfort Intech Assistant Limited, 2573/Mum/24 2011-12 Commissioner of A-301, Hetal Arch, Income Tax-4(1)(1), Opp: Natraj Market, 6th Floor, S.V.Road, Aayakar Bhavan, Malad West M.K. Road, 2926/Mum/24 2012-13 Mumbai Mumbai PAN: AAACC5567H 2218/Mum/24 2011-12 Comfort Intech Assistant Limited, Commissioner of A-301, Hetal Arch, Income Tax-4(1)(1), Opp: Natraj Market, 2216/Mum/24 2012-13 6th Floor, S.V.Road, Aayakar Bhavan, Malad Wes…

DCIT-14.1.1, Mumbai vs. Amcor Flexibles India Pvt. Ltd, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 3842/MUM/2024[2013-14]Status: DisposedITAT Mumbai06 Sept 2024AY 2013-14

Bench: SHRI AMIT SHUKLA (Judicial Member), SMT RENU JAUHRI (Accountant Member)

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

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘A‘ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SMT RENU JAUHRI, ACCOUNTANT MEMBER DCIT, Circle-14(1)(1) Vs. M/s. Amcor Flexibles Room No.432, 4th Floor India Pvt. Ltd. Aayakar Bhavan Level 6, Tower 3, M.K.Road, Equiniox Business Park Mumbai – 400 020 CTS No.83/1, 19, LBS Road, Kurla(W)-400 070 PAN/GIR No.AAGCA0510J (Appellant) .. (Respondent) Assessee by Shri Ajit Jain & Shri Siddhesh Chaugule Revenue by Shri Manoj Kumar Sinha Date of Hearing 05/09/2024 Date of Pronouncement 06/09/2024 आदेश / O R D E R PER AMIT SHUKLA (J.M): The aforesaid appeal has been…

Vardha Enterprises Private Limited, Mumbai vs. Assistant Commissioner of Income Tax, Mumbai

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

ITA 2416/MUM/2023[2013-14]Status: DisposedITAT Mumbai26 Aug 2024AY 2013-14

Bench: Shri Narender Kumar Choudhry & Shri Amarjit Singhassessment Year: 2013-14

For Appellant: Shri Rakesh Joshi, C.AFor Respondent: Shri Ankush Kapoor, CIT DR
Section 115BSection 132Section 148Section 148ASection 250Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “F”, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER AND SHRI AMARJIT SINGH, ACCOUNTANT MEMBER Assessment Year: 2013-14 M/s. Vardha Enterprises Assistant Private Limited, Commissioner of 103, Shantivan 2A, Income Tax, Raheja Township, Vs. Central Circle-4(3), 1921, 19th Floor, Malad (E), Mumbai-400097. Air India Building, PAN: AACCV6065D Nariman Point, Mumbai-400021. (Appellant) (Respondent) Present for: Assessee by : Shri Rakesh Joshi, C.A. Shri Tapan Doshi, A.R. Revenue by : Shri Ankush Kapoor, CIT DR Date of Hearing : 11.06.2024 Date of Prono…

Lovely Promoters Private Limited, Kolkata vs. ACIT, Central Circle, Ajmer

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

ITA 770/JPR/2023[2013-14]Status: DisposedITAT Jaipur08 Feb 2024AY 2013-14

Bench: him regarding non mentioning of Document Identification Number (DIN) in the body of the order u/s. 127 of the Act dated 08-09-2021 and various other technical pleas raised in grounds of appeal regarding validity of notice u/s. 148 of the Act, thereby appellate order passed by the CIT(A) is non-speaking order and deserves to be quashed. 4. On the facts and in circumstances of the case and in law, the AO erred in issuing notice u/s. 148 of the Act as it was a search related case u/s. 132 r/w

For Appellant: Shri Mayank Taparia (Adv.)For Respondent: Shri A.S. Nehra (Addl.CIT) a
Section 127Section 127(1)Section 132Section 147Section 148Section 148ASection 151Section 153C

…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, AM vk;dj vihy la-@ITA. No. 770/JPR/2023 fu/kZkj.k o"kZ@Assessment Years : 2013-14 Lovely Promoters Private ACIT, Limited Central Circle, Vs. 47A 47A, 3rd Floor Zakaria Ajmer. Street, Kolkata-700073. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AABCL1338C vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Mayank Taparia (Adv.) jktLo…

New India Assurance Company Ltd. v. ACIT (158 Taxmann.com 367) — Cited in 11 Judgments | BharatTax