PCIT v. Lark Chemicals (P) Ltd.

195 Taxmann 117High Court2010#611 most cited

What is PCIT v. Lark Chemicals (P) Ltd. authority for?

Once an assessment is validly reopened under Section 147 for a specific item of income, the Assessing Officer cannot proceed to assess other, distinct items of income if the original ground for reopening itself fails. Explanation 3 to Section 147 does not empower the Assessing Officer to assess new items of income discovered during proceedings where the primary ground for reopening is ultimately not established.

162

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2016 to 2026.

Also referred to as

PCIT v. Lark Chemicals · CIT v. Jet Airways · 195 Taxmann 117 · Section 147 · Section 148 · scope of reassessment · Explanation 3 to Section 147 · assessing other income · original ground fails · escapement of income · reason to believe

Also reported as

99 Taxmann.com 311

Sections most often in play

Section 148Section 147Section 144BSection 234BSection 271(1)(c)Section 145(3)Section 132Section 143(3)

Issues it is cited on

books or books of accountsection 2(12a)section 2(40)section 147(1)section 148(2)rejection of books of accountinterest under section 234bsection 254(1)reason to believeapproval under section 151escapement of incometangible material

Judgments citing PCIT v. Lark Chemicals (P) Ltd.

Thayappa Balakrishna, Bangalore vs. The Principal Commissioner of Income Tax, Bengaluru-1, Bengaluru

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

ITA 1027/BANG/2024[2014-15]Status: DisposedITAT Bangalore22 Aug 2024AY 2014-15

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahuassessment Year : 2014-15 Shri Thayappa Balakrishna, No. 987, 11Th Main, The Principal 1St Block, Commissioner Of 3Rd Stage, Income-Tax, Basaveshwaranagar, Bengaluru – 1. Vs. Bangalore – 560 079. Pan: Abdpb4893N Appellant Respondent : Shri Ravi Shankar .S.V, Assessee By Advocate Revenue By : Shri D.K. Mishra, Cit-Dr

For Respondent: Shri Ravi Shankar .S.V
Section 143(3)Section 147Section 148Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year : 2014-15 Shri Thayappa Balakrishna, No. 987, 11th Main, The Principal 1st Block, Commissioner of 3rd Stage, Income-tax, Basaveshwaranagar, Bengaluru – 1. Vs. Bangalore – 560 079. PAN: ABDPB4893N APPELLANT RESPONDENT : Shri Ravi Shankar .S.V, Assessee by Advocate Revenue by : Shri D.K. Mishra, CIT-DR Date of Hearing : 22-07-2024 Date of Pronouncement : 22-08-2024 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal arises out of order dated 29.03.2…

Deputy Commissioner of Income Tax (E)-1(1), Mumbai vs. Indian Education Society, Mumbai

In the result, both the appeals filed by the revenue in ITA No

ITA 1202/MUM/2024[2016-17]Status: DisposedITAT Mumbai22 Jul 2024AY 2016-17

Bench: Shri Anikesh Banerjee & Shri Gagan Goyal

For Appellant: Shri H. M. Bhatt, Ld. DRFor Respondent: Shri Devendra Jain, Ld. AR
Section 11(1)(d)Section 144Section 144BSection 147Section 151Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITA No. 1202/Mum/2024 (A.Y.2016-17) DCIT (Exemptions) – 1(1), 6th Floor, MTNL Building, Cumballa Hill, Dr. G.D. Deshmukh Marg, Peddar Road, Mumbai- 400 026 ...... Appellant Vs. Indian Education Society 134/145 Raja Shivaji Vidyasankul, L. N. Road, Hindu Colony, Dadar (E), Mumbai-400 014 PAN: AAATI2540P ...... Respondent & C.O. No. 83/Mum/2024 (A.Y.2015-16) C.O. No. 84/Mum/2024 (A.Y.2016-17) Indian Education Society 134/145 Raja Shivaji Vidyasankul, L. N. Road,…

Deputy Commissioner of Income Tax (Exemptions)-1(1), Mumbai vs. Indian Education Society, Mumbai

In the result, both the appeals filed by the revenue in ITA No

ITA 1150/MUM/2024[2015-16]Status: DisposedITAT Mumbai22 Jul 2024AY 2015-16

Bench: Shri Anikesh Banerjee & Shri Gagan Goyal

For Appellant: Shri H. M. Bhatt, Ld. DRFor Respondent: Shri Devendra Jain, Ld. AR
Section 11(1)(d)Section 144Section 144BSection 147Section 151Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITA No. 1202/Mum/2024 (A.Y.2016-17) DCIT (Exemptions) – 1(1), 6th Floor, MTNL Building, Cumballa Hill, Dr. G.D. Deshmukh Marg, Peddar Road, Mumbai- 400 026 ...... Appellant Vs. Indian Education Society 134/145 Raja Shivaji Vidyasankul, L. N. Road, Hindu Colony, Dadar (E), Mumbai-400 014 PAN: AAATI2540P ...... Respondent & C.O. No. 83/Mum/2024 (A.Y.2015-16) C.O. No. 84/Mum/2024 (A.Y.2016-17) Indian Education Society 134/145 Raja Shivaji Vidyasankul, L. N. Road,…

Mali Ram Yadav, Shahpura vs. ITO, Behror

In the result, for statistical purposes, the appeal is treated as allowed

ITA 513/JPR/2024[2011-12]Status: DisposedITAT Jaipur19 Jul 2024AY 2011-12

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Sh. C. L. Yadav, CAFor Respondent: Smt. Monisha Choudhary (Addl. CIT)
Section 142(1)Section 144Section 147Section 148Section 151(1)Section 250Section 69A

…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 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. 513/JP/2024 fu/kZkj.k o"kZ@Assessment Years : 2011-12 cuke Mali Ram Yadav Income Tax Officer, Vs. S/o Prabhu Dayal Khori, Dhani Behror New Kothi, Shahpura LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABAPY 7426 M vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. C. L. Yadav, CA jktLo dh vksj ls@ Revenue by :…

Income Tax Officer, Ward-1(2), Jaipur vs. Mukesh Kumar Soni, Jaipur

In the result appeal of the revenue is dismissed and the cross

ITA 656/JPR/2023[2018-19]Status: DisposedITAT Jaipur04 Mar 2024AY 2018-19

Bench: Moving Towards The Facts Of The Case We Would Like To Mention

For Appellant: Sh. S. B. Natani (FCA)For Respondent: Sh. Arvind Kumar (CIT)
Section 143(1)Section 143(3)Section 144BSection 147Section 148A

…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. 656/JP/2023 fu/kZkj.k o"kZ@Assessment Years : 2018-19 cuke Income Tax Officer, Mukesh Kumar Soni, Vs. Ward-1(2), Jaipur 1524, Sintali Valo Ki Gali Chaura Rasta, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AHUPS 6698 H vihykFkhZ@Appellant izR;FkhZ@Respondent CO No. 06/JP/2023 (Arising out of ITA No. 656/JP/2023) fu/kZkj.k o"kZ@Asse…

Crosseas Capital Services Private Ltd, Mumbai vs. ACIT(Central)-2(4), Mumbai

In the result, all the four appeals filed by the assessee are hereby partly allowed

ITA 3420/MUM/2023[2018-19]Status: DisposedITAT Mumbai26 Feb 2024AY 2018-19

Bench: Shri Amit Shukla & Shri Amarjit Singhassessment Year: 2015-16 Assessment Year: 2014-15 Assessment Year: 2020-21 Assessment Year: 2018-19 M/S. Crosseas Capital Assistant Commissioenr Of Services P. Ltd., Income Tax (Central Suite 37, 5Th Floor, Circle)-2(4), Martin Burn House, Vs. 802, 8Th Floor, 1 Rn Mukherjee Road, Pratishtha Bhavan, Kolkata, Old Cgo Annexe, West Bengal - 700 001 Maharishi Karve Road, Pan: Aaccc5470H Mumbai – 400 020 (Appellant) (Respondent) Present For: Assessee By : Shri Firoze B. Andhyarujina , A.R. & Shri Maneck Andhyarujina, Ar. Revenue By : Shri H.M. Bhatt, D.R. Date Of Hearing : 06.02.2024 Date Of Pronouncement : 26.02.2024 O R D E R Per Bench : All These Four Appeals Are Filed By The Assessee Against The Different Orders Of Commissioner Of Income Tax Passed Under Section 250 Of The Act Pertaining To Assessment Year 2018-19 &

For Appellant: Shri Firoze B. Andhyarujina , A.R. &For Respondent: Shri H.M. Bhatt, D.R
Section 234BSection 250Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “C”, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI AMARJIT SINGH, ACCOUNTANT MEMBER Assessment Year: 2015-16 Assessment Year: 2014-15 Assessment Year: 2020-21 Assessment Year: 2018-19 M/s. Crosseas Capital Assistant Commissioenr of Services P. Ltd., Income Tax (Central Suite 37, 5th Floor, Circle)-2(4), Martin Burn House, Vs. 802, 8th Floor, 1 RN Mukherjee Road, Pratishtha Bhavan, Kolkata, Old CGO Annexe, West Bengal - 700 001 Maharishi Karve Road, PAN: AACCC5470H Mumbai – 400 020 (Appellant) (Respondent) Present for: Assessee by : Shri Firoze B. Andh…

Crosseas Capital Services Private Limited, Mumbai vs. Assistant Commissioner of Income Tax (Central)-2(4), Mumbai

In the result, the appeal of the assessee in ITA

ITA 3419/MUM/2023[2020-21]Status: DisposedITAT Mumbai26 Feb 2024AY 2020-21

Bench: Shri Amit Shukla & Shri Amarjit Singh

Section 234BSection 250Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “C”, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA No.3417/M/2023 Assessment Year: 2015-16 ITA No.3418/M/2023 Assessment Year: 2014-15 ITA No.3419/M/2023 Assessment Year: 2020-21 ITA No.3420/M/2023 Assessment Year: 2018-19 M/s. Crosseas Capital Services P. Ltd., Suite 37, 5th Floor, Martin Burn House, 1 RN Mukherjee Road, Kolkata, West Bengal - 700 001 PAN: AACCC5470H (Appellant) Assistant Commissioner of Income Tax (Central Circle)-2(4), Vs. 802, 8th Floor, Pratishtha Bhavan, Old CGO Annexe, Maharishi Karve Roa…

Crosseas Capital Services Pvt Ltd, Mumbai vs. ACIT (Central-2(4), Mumba

In the result, all the four appeals filed by the assessee are hereby partly allowed

ITA 3418/MUM/2023[2014-2015]Status: DisposedITAT Mumbai26 Feb 2024AY 2014-2015

Bench: Shri Amit Shukla & Shri Amarjit Singhassessment Year: 2015-16 Assessment Year: 2014-15 Assessment Year: 2020-21 Assessment Year: 2018-19 M/S. Crosseas Capital Assistant Commissioenr Of Services P. Ltd., Income Tax (Central Suite 37, 5Th Floor, Circle)-2(4), Martin Burn House, Vs. 802, 8Th Floor, 1 Rn Mukherjee Road, Pratishtha Bhavan, Kolkata, Old Cgo Annexe, West Bengal - 700 001 Maharishi Karve Road, Pan: Aaccc5470H Mumbai – 400 020 (Appellant) (Respondent) Present For: Assessee By : Shri Firoze B. Andhyarujina , A.R. & Shri Maneck Andhyarujina, Ar. Revenue By : Shri H.M. Bhatt, D.R. Date Of Hearing : 06.02.2024 Date Of Pronouncement : 26.02.2024 O R D E R Per Bench : All These Four Appeals Are Filed By The Assessee Against The Different Orders Of Commissioner Of Income Tax Passed Under Section 250 Of The Act Pertaining To Assessment Year 2018-19 &

For Appellant: Shri Firoze B. Andhyarujina , A.R. &For Respondent: Shri H.M. Bhatt, D.R
Section 234BSection 250Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “C”, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI AMARJIT SINGH, ACCOUNTANT MEMBER Assessment Year: 2015-16 Assessment Year: 2014-15 Assessment Year: 2020-21 Assessment Year: 2018-19 M/s. Crosseas Capital Assistant Commissioenr of Services P. Ltd., Income Tax (Central Suite 37, 5th Floor, Circle)-2(4), Martin Burn House, Vs. 802, 8th Floor, 1 RN Mukherjee Road, Pratishtha Bhavan, Kolkata, Old CGO Annexe, West Bengal - 700 001 Maharishi Karve Road, PAN: AACCC5470H Mumbai – 400 020 (Appellant) (Respondent) Present for: Assessee by : Shri Firoze B. Andh…

Crosseas Capital Services Private Limited, Mumbai vs. ACIT (Central -2(4), Mumbai

In the result, the appeal of the assessee in ITA

ITA 3417/MUM/2023[2015-16]Status: DisposedITAT Mumbai26 Feb 2024AY 2015-16

Bench: Shri Amit Shukla & Shri Amarjit Singh

For Appellant: Shri Firoze B. Andhyarujina, A.R. &For Respondent: Shri H.M. Bhatt, D.R
Section 234BSection 250Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “C”, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA No.3417/M/2023 Assessment Year: 2015-16 ITA No.3418/M/2023 Assessment Year: 2014-15 ITA No.3419/M/2023 Assessment Year: 2020-21 ITA No.3420/M/2023 Assessment Year: 2018-19 M/s. Crosseas Capital Services P. Ltd., Suite 37, 5th Floor, Martin Burn House, 1 RN Mukherjee Road, Kolkata, West Bengal - 700 001 PAN: AACCC5470H (Appellant) Assistant Commissioner of Income Tax (Central Circle)-2(4), Vs. 802, 8th Floor, Pratishtha Bhavan, Old CGO Annexe, Maharishi Karve Roa…

Mahesh Rameshwar Mistry, Mumbai vs. ITO Ward 25(30), Mumbai

In the result appeal filed by the assessee stands allowed

ITA 1191/MUM/2023[2012-2013]Status: DisposedITAT Mumbai27 Jul 2023AY 2012-2013

Bench: Shri B R Baskaran , Am & Shri N. K. Choudhry, Jm

For Appellant: Shri. Vinod Bindal & SatishFor Respondent: Shri. Naganath B. Pasale Ld
Section 132Section 148Section 250Section 69C

…ed some other income without issuing any fresh notice u/s 148 of the Act, which was necessary for assessing other income, therefore in view of the dictum laid down by the Hon’ble High Court of Bombay in the case of CIT-5 Mumbai vs. Jet Airways (I) Ltd. (2010) 195 Taxmann 117 (Bom), We are inclined to delete the addition under consideration hence, the same is deleted. 2 M/s Mahesh Rameshwar Mistry 5. In the result appeal filed by the assessee stands allowed. Orders pronounced in the open court on 27- 07-2023. (B R BASKARAN) (N. K. CHOUDHRY) Accountant Member Judicial Member Shubham P. Lohar Copy of the Order f…

I G International Pvt Ltd., Navi Mumbai vs. ACIT, CC-1(3), Mumbai

In the result, the appeal vide ITA No

ITA 146/MUM/2023[2015-16]Status: DisposedITAT Mumbai15 May 2023AY 2015-16

Bench: Shri Vikas Awasthy & Shri Amarjit Singhita Nos. 142 To 146/Mum/2023 (A.Ys.2013-14, 2015-16, 2016-17, 2017-18 & 2020-21) I.G. International Private Vs. Acit, Central Circle-1(3) Limited, 802, 8Th Floor, 9Th Floor, Pratishtha Akshar Bluechip Bhavan, M.K. Road, Building, Thane Belapur Mumbai - 400020 Road, Turbhe, Navi Mumbai – 400705 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aacci2508Q Appellant .. Respondent Appellant By : Ashok Mehta & Dipesh Vora Respondent By : V.S. Mahajan Date Of Hearing 20.04.2023 Date Of Pronouncement 15.05.2023 आदेश / O R D E R Per Amarjit Singh (Am): All These 5 Appeals Filed By The Assesse Against Two Different Combined Orders Of Ld. Cit(A) Are Based On Identical Fact & Similar Issue, Therefore, For The Sake Convenience All These Appeals Are Adjudicated Together By Taking The Ita No. 146/Mum/2023 As A Lead Case & Its Finding Will Be Applied Mutatis Mutandis To The Other Appeals Wherever Applicable. “1. The Learned Assessing Officer, Erred In Reopening Assessment Under Section 147 Without Jurisdiction Based On Surmises & Conjectures. Learned Cit(A)-47 Erred In Confirming The Same.

For Appellant: Ashok Mehta &For Respondent: V.S. Mahajan
Section 133ASection 143(3)Section 147Section 148Section 234B

…P a g e | 1 ITA Nos. 142 to 146/Mum/2023 I.G.International Pvt. Ltd Vs. ACIT, CC-1(3) IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA Nos. 142 to 146/Mum/2023 (A.Ys.2013-14, 2015-16, 2016-17, 2017-18 & 2020-21) I.G. International Private Vs. ACIT, Central Circle-1(3) Limited, 802, 8th Floor, 9th Floor, Pratishtha Akshar Bluechip Bhavan, M.K. Road, Building, Thane Belapur Mumbai - 400020 Road, Turbhe, Navi Mumbai – 400705 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AACCI2508Q Appellant .. Respondent Appellant by : Ashok…

I G. International P Ltd., Navi Mumbai vs. ACIT, CC-1(3), Navi Mumbai

In the result, the appeal vide ITA No

ITA 145/MUM/2023[2013-14]Status: DisposedITAT Mumbai15 May 2023AY 2013-14

Bench: Shri Vikas Awasthy & Shri Amarjit Singhita Nos. 142 To 146/Mum/2023 (A.Ys.2013-14, 2015-16, 2016-17, 2017-18 & 2020-21) I.G. International Private Vs. Acit, Central Circle-1(3) Limited, 802, 8Th Floor, 9Th Floor, Pratishtha Akshar Bluechip Bhavan, M.K. Road, Building, Thane Belapur Mumbai - 400020 Road, Turbhe, Navi Mumbai – 400705 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aacci2508Q Appellant .. Respondent Appellant By : Ashok Mehta & Dipesh Vora Respondent By : V.S. Mahajan Date Of Hearing 20.04.2023 Date Of Pronouncement 15.05.2023 आदेश / O R D E R Per Amarjit Singh (Am): All These 5 Appeals Filed By The Assesse Against Two Different Combined Orders Of Ld. Cit(A) Are Based On Identical Fact & Similar Issue, Therefore, For The Sake Convenience All These Appeals Are Adjudicated Together By Taking The Ita No. 146/Mum/2023 As A Lead Case & Its Finding Will Be Applied Mutatis Mutandis To The Other Appeals Wherever Applicable. “1. The Learned Assessing Officer, Erred In Reopening Assessment Under Section 147 Without Jurisdiction Based On Surmises & Conjectures. Learned Cit(A)-47 Erred In Confirming The Same.

For Appellant: Ashok Mehta &For Respondent: V.S. Mahajan
Section 133ASection 143(3)Section 147Section 148Section 234B

…P a g e | 1 ITA Nos. 142 to 146/Mum/2023 I.G.International Pvt. Ltd Vs. ACIT, CC-1(3) IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA Nos. 142 to 146/Mum/2023 (A.Ys.2013-14, 2015-16, 2016-17, 2017-18 & 2020-21) I.G. International Private Vs. ACIT, Central Circle-1(3) Limited, 802, 8th Floor, 9th Floor, Pratishtha Akshar Bluechip Bhavan, M.K. Road, Building, Thane Belapur Mumbai - 400020 Road, Turbhe, Navi Mumbai – 400705 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AACCI2508Q Appellant .. Respondent Appellant by : Ashok…

I G International Pvt Ltd., Navi Mumbai vs. ACIT, CC-1(3), Mumbai

In the result, the appeal vide ITA No

ITA 144/MUM/2023[2016-17]Status: DisposedITAT Mumbai15 May 2023AY 2016-17

Bench: Shri Vikas Awasthy & Shri Amarjit Singhita Nos. 142 To 146/Mum/2023 (A.Ys.2013-14, 2015-16, 2016-17, 2017-18 & 2020-21) I.G. International Private Vs. Acit, Central Circle-1(3) Limited, 802, 8Th Floor, 9Th Floor, Pratishtha Akshar Bluechip Bhavan, M.K. Road, Building, Thane Belapur Mumbai - 400020 Road, Turbhe, Navi Mumbai – 400705 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aacci2508Q Appellant .. Respondent Appellant By : Ashok Mehta & Dipesh Vora Respondent By : V.S. Mahajan Date Of Hearing 20.04.2023 Date Of Pronouncement 15.05.2023 आदेश / O R D E R Per Amarjit Singh (Am): All These 5 Appeals Filed By The Assesse Against Two Different Combined Orders Of Ld. Cit(A) Are Based On Identical Fact & Similar Issue, Therefore, For The Sake Convenience All These Appeals Are Adjudicated Together By Taking The Ita No. 146/Mum/2023 As A Lead Case & Its Finding Will Be Applied Mutatis Mutandis To The Other Appeals Wherever Applicable. “1. The Learned Assessing Officer, Erred In Reopening Assessment Under Section 147 Without Jurisdiction Based On Surmises & Conjectures. Learned Cit(A)-47 Erred In Confirming The Same.

For Appellant: Ashok Mehta &For Respondent: V.S. Mahajan
Section 133ASection 143(3)Section 147Section 148Section 234B

…P a g e | 1 ITA Nos. 142 to 146/Mum/2023 I.G.International Pvt. Ltd Vs. ACIT, CC-1(3) IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA Nos. 142 to 146/Mum/2023 (A.Ys.2013-14, 2015-16, 2016-17, 2017-18 & 2020-21) I.G. International Private Vs. ACIT, Central Circle-1(3) Limited, 802, 8th Floor, 9th Floor, Pratishtha Akshar Bluechip Bhavan, M.K. Road, Building, Thane Belapur Mumbai - 400020 Road, Turbhe, Navi Mumbai – 400705 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AACCI2508Q Appellant .. Respondent Appellant by : Ashok…

I G International Pvt Ltd., Mumbai vs. Assistant Commissioner of Income Tax- Central Circle-1(3), Mumbai

In the result, the appeal vide ITA No

ITA 143/MUM/2023[2020-21]Status: DisposedITAT Mumbai15 May 2023AY 2020-21

Bench: Shri Vikas Awasthy & Shri Amarjit Singhita Nos. 142 To 146/Mum/2023 (A.Ys.2013-14, 2015-16, 2016-17, 2017-18 & 2020-21) I.G. International Private Vs. Acit, Central Circle-1(3) Limited, 802, 8Th Floor, 9Th Floor, Pratishtha Akshar Bluechip Bhavan, M.K. Road, Building, Thane Belapur Mumbai - 400020 Road, Turbhe, Navi Mumbai – 400705 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aacci2508Q Appellant .. Respondent Appellant By : Ashok Mehta & Dipesh Vora Respondent By : V.S. Mahajan Date Of Hearing 20.04.2023 Date Of Pronouncement 15.05.2023 आदेश / O R D E R Per Amarjit Singh (Am): All These 5 Appeals Filed By The Assesse Against Two Different Combined Orders Of Ld. Cit(A) Are Based On Identical Fact & Similar Issue, Therefore, For The Sake Convenience All These Appeals Are Adjudicated Together By Taking The Ita No. 146/Mum/2023 As A Lead Case & Its Finding Will Be Applied Mutatis Mutandis To The Other Appeals Wherever Applicable. “1. The Learned Assessing Officer, Erred In Reopening Assessment Under Section 147 Without Jurisdiction Based On Surmises & Conjectures. Learned Cit(A)-47 Erred In Confirming The Same.

For Appellant: Ashok Mehta &For Respondent: V.S. Mahajan
Section 133ASection 143(3)Section 147Section 148Section 234B

…P a g e | 1 ITA Nos. 142 to 146/Mum/2023 I.G.International Pvt. Ltd Vs. ACIT, CC-1(3) IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA Nos. 142 to 146/Mum/2023 (A.Ys.2013-14, 2015-16, 2016-17, 2017-18 & 2020-21) I.G. International Private Vs. ACIT, Central Circle-1(3) Limited, 802, 8th Floor, 9th Floor, Pratishtha Akshar Bluechip Bhavan, M.K. Road, Building, Thane Belapur Mumbai - 400020 Road, Turbhe, Navi Mumbai – 400705 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AACCI2508Q Appellant .. Respondent Appellant by : Ashok…

I G International Pvt Ltd., Mumbai vs. Assistant Commissioner of Income Tax- Central Circle-1(3), Mumbai

In the result, the appeal vide ITA No

ITA 142/MUM/2023[2017-18]Status: DisposedITAT Mumbai15 May 2023AY 2017-18

Bench: Shri Vikas Awasthy & Shri Amarjit Singhita Nos. 142 To 146/Mum/2023 (A.Ys.2013-14, 2015-16, 2016-17, 2017-18 & 2020-21) I.G. International Private Vs. Acit, Central Circle-1(3) Limited, 802, 8Th Floor, 9Th Floor, Pratishtha Akshar Bluechip Bhavan, M.K. Road, Building, Thane Belapur Mumbai - 400020 Road, Turbhe, Navi Mumbai – 400705 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aacci2508Q Appellant .. Respondent Appellant By : Ashok Mehta & Dipesh Vora Respondent By : V.S. Mahajan Date Of Hearing 20.04.2023 Date Of Pronouncement 15.05.2023 आदेश / O R D E R Per Amarjit Singh (Am): All These 5 Appeals Filed By The Assesse Against Two Different Combined Orders Of Ld. Cit(A) Are Based On Identical Fact & Similar Issue, Therefore, For The Sake Convenience All These Appeals Are Adjudicated Together By Taking The Ita No. 146/Mum/2023 As A Lead Case & Its Finding Will Be Applied Mutatis Mutandis To The Other Appeals Wherever Applicable. “1. The Learned Assessing Officer, Erred In Reopening Assessment Under Section 147 Without Jurisdiction Based On Surmises & Conjectures. Learned Cit(A)-47 Erred In Confirming The Same.

For Appellant: Ashok Mehta &For Respondent: V.S. Mahajan
Section 133ASection 143(3)Section 147Section 148Section 234B

…P a g e | 1 ITA Nos. 142 to 146/Mum/2023 I.G.International Pvt. Ltd Vs. ACIT, CC-1(3) IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA Nos. 142 to 146/Mum/2023 (A.Ys.2013-14, 2015-16, 2016-17, 2017-18 & 2020-21) I.G. International Private Vs. ACIT, Central Circle-1(3) Limited, 802, 8th Floor, 9th Floor, Pratishtha Akshar Bluechip Bhavan, M.K. Road, Building, Thane Belapur Mumbai - 400020 Road, Turbhe, Navi Mumbai – 400705 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AACCI2508Q Appellant .. Respondent Appellant by : Ashok…

DCIT, CC-06, New Delhi vs. Jaguar Buildcon Pvt. Ltd., New Delhi

In the result, this appeal filed by the Revenue stands dismissed

ITA 79/DEL/2022[2011-12]Status: DisposedITAT Delhi13 Apr 2023AY 2011-12

Bench: The Ld. Cit (A) & Put

For Appellant: Shri Rakesh Joshi, CAFor Respondent: Mohd. Gayasuddin Ansari, CIT DR
Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘C’ : NEW DELHI) SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER and SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA No.79/Del./2022 (ASSESSMENT YEAR : 2011-12) DCIT, Central Circle 6, vs. M/s. Jaguar Buildcon Pvt. Ltd., New Delhi. 30, Community Centre, Saket, New Delhi – 110 017.. (PAN : AACCJ2199J) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Rakesh Joshi, CA REVENUE BY : Mohd. Gayasuddin Ansari, CIT DR Date of Hearing : 06.04.2023 Date of Order : 13.04.2023 ORDER PER SHAMIM YAHYA, ACCOUNTANT MEMBER : This appeal by the Revenue is directed against the order of ld. CIT (…

M/S. Wescon Finance & Leasing Pvt. Ltd, Mumbai vs. DCIT, Central Circle -1(4), Mumbai

In the result, appeal of the assessee is allowed

ITA 1635/MUM/2022[2010-11]Status: DisposedITAT Mumbai28 Feb 2023AY 2010-11
For Appellant: Shri Rajkumar singhFor Respondent: Shri Satyapal Kumar (Sr. AR)
Section 133ASection 143(1)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI OM PRAKASH KANT, AM आयकरअपीलसं/ I.T.A. No.1635/Mum/2022 (निर्धारणवर्ा / Assessment Year: 2010-11) Wescon Finance & Leasing Pvt. बिधम/ DCIT, Central Circle-1(4) Ltd. Room No. 902, 9th Floor, Old Vs. C/o D. C. Bothra & Co. LLP (CA) CGO Building, Annexe, M. K. (formerly known as D. C. Bothra Road, Mumbai-400020. & Co.) 297, Tardeo Road, Wille Mansion, 1st Floor, Opp. Bank of India, Nana Chowk, Mumbai- 400007. स्थधयीलेखधसं./जीआइआरसं./PAN/GIR No. : AAACW0534A (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee by: S…

DCIT(Ltu) - 1, Mumbai vs. Acc Ltd., Mumbai

In the result, appeal filed by assessee is partly allowed

ITA 3176/MUM/2019[2009-10]Status: DisposedITAT Mumbai28 Feb 2023AY 2009-10

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Ble

Section 143(3)Section 147Section 148Section 151Section 55A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, HON'BLE JUDICIAL MEMBER ITA NO.3136/MUM/2019 (A.Y: 2009-10) M/s. ACC Limited v. DCIT – LTU(1) Cement House, 121, M.K. Road 29th Floor, Centre – 1 Churchgate, Mumbai-400020 World Trade Centre, Cuffe Parade Mumbai-400005 PAN: AAACT1507C (Appellant) (Respondent) DCIT – LTU(1) v. M/s. ACC Limited 29th Floor, Centre – 1, Cement House, 121, M.K. Road World Trade Centre, Churchgate, Mumbai-400020 Cuffe Parade, Mumbai-400005 PAN: AAACT1507C (Appellant) (Respondent) Assess…

Acc Ltd., Mumbai vs. DCIT(Ltu) - 1, Mumbai

In the result, appeal filed by assessee is partly allowed

ITA 3136/MUM/2019[2009-10]Status: DisposedITAT Mumbai28 Feb 2023AY 2009-10

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Ble

Section 143(3)Section 147Section 148Section 151Section 55A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, HON'BLE JUDICIAL MEMBER ITA NO.3136/MUM/2019 (A.Y: 2009-10) M/s. ACC Limited v. DCIT – LTU(1) Cement House, 121, M.K. Road 29th Floor, Centre – 1 Churchgate, Mumbai-400020 World Trade Centre, Cuffe Parade Mumbai-400005 PAN: AAACT1507C (Appellant) (Respondent) DCIT – LTU(1) v. M/s. ACC Limited 29th Floor, Centre – 1, Cement House, 121, M.K. Road World Trade Centre, Churchgate, Mumbai-400020 Cuffe Parade, Mumbai-400005 PAN: AAACT1507C (Appellant) (Respondent) Assess…

Acc Ltd., Mumbai vs. DCIT(Ltu) - 1, Mumbai

In the result, appeal filed by assessee is partly allowed

ITA 3135/MUM/2019[2009-10]Status: DisposedITAT Mumbai28 Feb 2023AY 2009-10

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Ble

Section 143(3)Section 147Section 148Section 151Section 55A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, HON'BLE JUDICIAL MEMBER ITA NO.3136/MUM/2019 (A.Y: 2009-10) M/s. ACC Limited v. DCIT – LTU(1) Cement House, 121, M.K. Road 29th Floor, Centre – 1 Churchgate, Mumbai-400020 World Trade Centre, Cuffe Parade Mumbai-400005 PAN: AAACT1507C (Appellant) (Respondent) DCIT – LTU(1) v. M/s. ACC Limited 29th Floor, Centre – 1, Cement House, 121, M.K. Road World Trade Centre, Churchgate, Mumbai-400020 Cuffe Parade, Mumbai-400005 PAN: AAACT1507C (Appellant) (Respondent) Assess…