PCIT v. Meenakshi Overseas Pvt. Ltd.

395 ITR 677High Court2017#149 most cited

What is PCIT v. Meenakshi Overseas Pvt. Ltd. authority for?

Reassessment proceedings initiated solely based on an investigation wing/appraisal report, without the Assessing Officer's independent application of mind to form a 'reason to believe' that income has escaped assessment, are beyond jurisdiction, bad in law, and void ab initio.

471

judgments rely on this decision, according to BharatTax’s citation analysis of 367,181 Indian tax judgments — from 2015 to 2026.

Also referred to as

PCIT v. Meenakshi Overseas Pvt. Ltd. · Section 148 · Section 147 · reopening of assessment · reason to believe · independent application of mind · borrowed satisfaction · investigation report · reassessment proceedings invalid · non application of mind · escapement of income

Also reported as

82 Taxmann.com 300

Sections most often in play

Section 148Section 147Section 143(3)Section 68Section 151Section 142(1)Section 132Section 143(1)
Read the full judgment

Issues it is cited on

borrowed satisfactionlive linksection 151(1)tangible materialmaterial facts necessary for assessmentsection 148(2)kelvinatornon application of mindreason to believereopening of assessmentescapement of incomemere change of opinion

Judgments citing PCIT v. Meenakshi Overseas Pvt. Ltd.

Vivek Raghu Shetty, Mumbai vs. Asstt CIT, Circle-32(3), Mumbai

In the result, all the appeals of the assessee are allowed

ITA 977/MUM/2022[2010-11]Status: DisposedITAT Mumbai23 Oct 2023AY 2010-11

Bench: Shri Kuldip Singh & Shri Amarjit Singhita Nos.975 To 978 & 979 To 981/Mum/2022 (A.Ys. 2008-09 To 2010-11 & 2012-13 To 2014-15)

For Appellant: AnujKisnadwalaFor Respondent: Ujjawal Kumar
Section 143(1)Section 147Section 148Section 68Section 69C

…t is not valid. In support of his contention the ld. Counsel has placed reliance on the various judicial pronouncements placed in the paper book referred as follows: “1. Judgement of Hon'ble Delhi High Court in the case of PCIT Vs. Meenakshi Overseas (P) Ltd (395 ITR 677) for AY 2004-05 dated 26-05- 2017 2. Order of Cuttack Bench, Income Tax Appellate Tribunal Cuttack in case of Madan Mohan Pradhan, M/s. MaaGouri Enterprises Vs. ITO, Ward 2(1), Bhubaneswar (ITA No. 491/CTK/2017) for AY 2008-09 dated 07- 09-2018. 3. Judgement of Hon'ble Bombay High Court in the case of PCIT-5 Vs. Shodiman Investments (P.) Ltd for…

Vivek Raghu Shetty, Mumbai vs. Asstt CIT, Circle-32(3), Mumbai

In the result, all the appeals of the assessee are allowed

ITA 976/MUM/2022[2009-10]Status: DisposedITAT Mumbai23 Oct 2023AY 2009-10

Bench: Shri Kuldip Singh & Shri Amarjit Singhita Nos.975 To 978 & 979 To 981/Mum/2022 (A.Ys. 2008-09 To 2010-11 & 2012-13 To 2014-15)

For Appellant: AnujKisnadwalaFor Respondent: Ujjawal Kumar
Section 143(1)Section 147Section 148Section 68Section 69C

…t is not valid. In support of his contention the ld. Counsel has placed reliance on the various judicial pronouncements placed in the paper book referred as follows: “1. Judgement of Hon'ble Delhi High Court in the case of PCIT Vs. Meenakshi Overseas (P) Ltd (395 ITR 677) for AY 2004-05 dated 26-05- 2017 2. Order of Cuttack Bench, Income Tax Appellate Tribunal Cuttack in case of Madan Mohan Pradhan, M/s. MaaGouri Enterprises Vs. ITO, Ward 2(1), Bhubaneswar (ITA No. 491/CTK/2017) for AY 2008-09 dated 07- 09-2018. 3. Judgement of Hon'ble Bombay High Court in the case of PCIT-5 Vs. Shodiman Investments (P.) Ltd for…

Vivek Raghu Shetty, Mumbai vs. Asstt Commissioner of Income Tax, Circle-32(3), Mumbai

In the result, all the appeals of the assessee are allowed

ITA 975/MUM/2022[2008-09]Status: DisposedITAT Mumbai23 Oct 2023AY 2008-09

Bench: Shri Kuldip Singh & Shri Amarjit Singhita Nos.975 To 978 & 979 To 981/Mum/2022 (A.Ys. 2008-09 To 2010-11 & 2012-13 To 2014-15)

For Appellant: AnujKisnadwalaFor Respondent: Ujjawal Kumar
Section 143(1)Section 147Section 148Section 68Section 69C

…t is not valid. In support of his contention the ld. Counsel has placed reliance on the various judicial pronouncements placed in the paper book referred as follows: “1. Judgement of Hon'ble Delhi High Court in the case of PCIT Vs. Meenakshi Overseas (P) Ltd (395 ITR 677) for AY 2004-05 dated 26-05- 2017 2. Order of Cuttack Bench, Income Tax Appellate Tribunal Cuttack in case of Madan Mohan Pradhan, M/s. MaaGouri Enterprises Vs. ITO, Ward 2(1), Bhubaneswar (ITA No. 491/CTK/2017) for AY 2008-09 dated 07- 09-2018. 3. Judgement of Hon'ble Bombay High Court in the case of PCIT-5 Vs. Shodiman Investments (P.) Ltd for…

Parminder Singh, Jind vs. ITO, Ward-2, Bhiwani

In the result, appeal of the assessee is allowed

ITA 1411/DEL/2022[2010-11]Status: DisposedITAT Delhi16 Oct 2023AY 2010-11

Bench: Shri Challa Nagendra Prasadआ.अ.सं/.I.T.A No.1411/Del/2022 िनधा"रणवष"/Assessment Year: 2010-11 बनाम Parminder Singh Ito H.No.2748, Urban Estate, Vs. Ward-2, Jind, Haryana. Bhiwani. Pan No.Bckps3874B अपीलाथ" Appellant ""यथ"/Respondent

Section 133(6)Section 143(3)Section 147Section 148Section 151Section 68

…t an identical issue came up before the Tribunal in the case of Udesh Sharma Vs. ITO in ITA No.7579/2017 dated 29.03.2022, wherein the Tribunal held as under: “6.6 The jurisdictional High Court again in the case of Pr. CIT vs. Meenakshi Overseas Pvt. Ltd., 395 ITR 677 dealt identical with the issue has held as under: "In the present case, as already noticed, the reasons to believe contain not the reasons but the conclusions of the AO one after the other. There is no independent application of mind by the AO to the tangible material which forms the basis of the reasons to believe that income has escaped assessm…

Ashika Stock Broking Limited, Kolkata vs. DCIT, CC-2(1), Kolkata

In the result, all the appeals of the assessee are allowed

ITA 401/KOL/2022[2015-2016]Status: DisposedITAT Kolkata31 Aug 2023AY 2015-2016

Bench: Shri Sanjay Garg & Shri Rajesh Kumar]

Section 131Section 133ASection 143(1)Section 143(3)Section 147Section 148

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘ए’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी संजय गग" "या"यक सद"यएवं "ी राजेश कुमार, लेखा सद"य के सम" [Before Shri Sanjay Garg, Judicial Member & Shri Rajesh Kumar, Accountant Member] I.T.A. Nos. 390, 399, 400 & 401/Kol/2022 Assessment Years : 2011-12 to 2013-14& 2015-16 Ashika Stocking Broking Ltd. Vs. DCIT, Central Circle-2(1), Kolkata (PAN: AACCA 7156 Q) Appellant / (अपीलाथ") Respondent / (!"यथ") 18.05.2023 Date of Hearing / सुनवाई क% "त'थ Date of Pronouncement/ 31.08.2023 आदेश उ*घोषणा क% "त'थ For the Appellant/ Shri Somnath Ghosh, Advocate "नधा"0र…

Ashika Stock Broking Limited, Kolkata vs. D.C.I.T., CC-2(1), Kolkata

In the result, all the appeals of the assessee are allowed

ITA 400/KOL/2022[2013-2014]Status: DisposedITAT Kolkata31 Aug 2023AY 2013-2014

Bench: Shri Sanjay Garg & Shri Rajesh Kumar]

Section 131Section 133ASection 143(1)Section 143(3)Section 147Section 148

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘ए’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी संजय गग" "या"यक सद"यएवं "ी राजेश कुमार, लेखा सद"य के सम" [Before Shri Sanjay Garg, Judicial Member & Shri Rajesh Kumar, Accountant Member] I.T.A. Nos. 390, 399, 400 & 401/Kol/2022 Assessment Years : 2011-12 to 2013-14& 2015-16 Ashika Stocking Broking Ltd. Vs. DCIT, Central Circle-2(1), Kolkata (PAN: AACCA 7156 Q) Appellant / (अपीलाथ") Respondent / (!"यथ") 18.05.2023 Date of Hearing / सुनवाई क% "त'थ Date of Pronouncement/ 31.08.2023 आदेश उ*घोषणा क% "त'थ For the Appellant/ Shri Somnath Ghosh, Advocate "नधा"0र…

Ashika Stock Broking Limited, Kolkata vs. D.C.I.T., Central Circle - 2(1), Kolkata

In the result, all the appeals of the assessee are allowed

ITA 399/KOL/2022[2012-2013]Status: DisposedITAT Kolkata31 Aug 2023AY 2012-2013

Bench: Shri Sanjay Garg & Shri Rajesh Kumar]

Section 131Section 133ASection 143(1)Section 143(3)Section 147Section 148

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘ए’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी संजय गग" "या"यक सद"यएवं "ी राजेश कुमार, लेखा सद"य के सम" [Before Shri Sanjay Garg, Judicial Member & Shri Rajesh Kumar, Accountant Member] I.T.A. Nos. 390, 399, 400 & 401/Kol/2022 Assessment Years : 2011-12 to 2013-14& 2015-16 Ashika Stocking Broking Ltd. Vs. DCIT, Central Circle-2(1), Kolkata (PAN: AACCA 7156 Q) Appellant / (अपीलाथ") Respondent / (!"यथ") 18.05.2023 Date of Hearing / सुनवाई क% "त'थ Date of Pronouncement/ 31.08.2023 आदेश उ*घोषणा क% "त'थ For the Appellant/ Shri Somnath Ghosh, Advocate "नधा"0र…

Ashika Stock Broking Limited, Kolkata vs. DCIT, CC-2(1), Kolkata

In the result, all the appeals of the assessee are allowed

ITA 390/KOL/2022[2011-2012]Status: DisposedITAT Kolkata31 Aug 2023AY 2011-2012

Bench: Shri Sanjay Garg & Shri Rajesh Kumar]

Section 131Section 133ASection 143(1)Section 143(3)Section 147Section 148

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘ए’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी संजय गग" "या"यक सद"यएवं "ी राजेश कुमार, लेखा सद"य के सम" [Before Shri Sanjay Garg, Judicial Member & Shri Rajesh Kumar, Accountant Member] I.T.A. Nos. 390, 399, 400 & 401/Kol/2022 Assessment Years : 2011-12 to 2013-14& 2015-16 Ashika Stocking Broking Ltd. Vs. DCIT, Central Circle-2(1), Kolkata (PAN: AACCA 7156 Q) Appellant / (अपीलाथ") Respondent / (!"यथ") 18.05.2023 Date of Hearing / सुनवाई क% "त'थ Date of Pronouncement/ 31.08.2023 आदेश उ*घोषणा क% "त'थ For the Appellant/ Shri Somnath Ghosh, Advocate "नधा"0र…

Lakshman Tools Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result, appeals are dismissed

ITA 2136/DEL/2017[2011-12]Status: DisposedITAT Delhi29 Aug 2023AY 2011-12

Bench: Shri G.S. Pannu & Shri Saktijit Deyassessment Year: 2009-10 With Assessment Year: 2011-12

Section 133(6)Section 143(1)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘D’ NEW DELHI BEFORE SHRI G.S. PANNU, PRESIDENT AND SHRI SAKTIJIT DEY, JUDICIAL MEMBER Assessment Year: 2009-10 With Assessment Year: 2011-12 M/s. Lakshman Tools Pvt. Vs. Income Tax Officer, Ltd., Ward-15(1), 1315, Ansal Tower, New Delhi 39, Nehru Place, New Delhi PAN :AAACL2382D (Appellant) (Respondent) Assessee by Sh. Ram Avatar Sharma, CA Sh. Bhupesh Agarwal, CA Department by Sh. Virendra Singh, Sr. DR Sh. Sanjay Kumar, Sr. DR Date of hearing 25.08.2023 Date of pronouncement 29.08.2023 ORDER The present appeals have been filed by the assessee against a co…

Lakshman Tools Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result, appeals are dismissed

ITA 2135/DEL/2017[2009-10]Status: DisposedITAT Delhi29 Aug 2023AY 2009-10

Bench: Shri G.S. Pannu & Shri Saktijit Deyassessment Year: 2009-10 With Assessment Year: 2011-12

Section 133(6)Section 143(1)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘D’ NEW DELHI BEFORE SHRI G.S. PANNU, PRESIDENT AND SHRI SAKTIJIT DEY, JUDICIAL MEMBER Assessment Year: 2009-10 With Assessment Year: 2011-12 M/s. Lakshman Tools Pvt. Vs. Income Tax Officer, Ltd., Ward-15(1), 1315, Ansal Tower, New Delhi 39, Nehru Place, New Delhi PAN :AAACL2382D (Appellant) (Respondent) Assessee by Sh. Ram Avatar Sharma, CA Sh. Bhupesh Agarwal, CA Department by Sh. Virendra Singh, Sr. DR Sh. Sanjay Kumar, Sr. DR Date of hearing 25.08.2023 Date of pronouncement 29.08.2023 ORDER The present appeals have been filed by the assessee against a co…

Aman Exports International, Jaipur vs. DCIT Circle 1, Jaipur

In the result, appeal of the assessee is partly allowed

ITA 147/JPR/2023[2012-13]Status: DisposedITAT Jaipur24 Aug 2023AY 2012-13

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. Manish Tatiwal (CA)For Respondent: Smt. Runi Pal (Addl. CIT) &
Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 148Section 40A(3)

…urisdiction under Sections 147 and 148 of the Act was erroneous and notice issued for reassessment should be quashed The Hon’ble Delhi High Court in the case of Pr. CIT vs. Meenakshi Overseas Pvt. Ltd. ITA 692/2016 dated May 26, 2017, (2017) 99CCH 0028 DelHC; 395 ITR 677; 154 DTR 0100 (Del); (2017) 395 ITR 0677 (Delhi)) has held that there is no independent application of mind by the AO to the tangible material which forms the basis of the reasons to believe that income has escaped assessment. The conclusions of the AO are at best a reproduction of the conclusion in the investigation report. Indeed, it is a 'borr…

I.T.O., Ward-6(1), Kolkata vs. M/S Variya Denim Pvt. Ltd., Kolkata

In the result, the appeal filed by the Revenue is dismissed

ITA 1657/KOL/2019[2010-11]Status: DisposedITAT Kolkata22 Aug 2023AY 2010-11

Bench: Sri Rajesh Kumar & Sonjoy Sarma

Section 144Section 147Section 148Section 148(2)

…आयकर अपीलीय अधिकरण कोलकाता 'ए' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘A’ BENCH, KOLKATA श्री राजेश कुमार, लेखा सदस्य एवं श्री संजय शमाा, न्याधयक सदस्य के समक्ष Before SRI RAJESH KUMAR, ACCOUNTANT MEMBER & SONJOY SARMA, JUDICIAL MEMBER I.T.A. No.: 1657/KOL/2019 Assessment Year: 2010-11 ITO, Ward-6(1), Kolkata...........................................Appellant Vs. M/s. Variya Denim Pvt. Ltd...…………………………….Respondent [PAN: AADCB 1371 M] Appearances by: Sh. B.K. Singh, JCIT, Sr. DR, appeared on behalf of the Revenue. Sh. Sunil Surana, A/R, appeared on behalf of the Assessee. Date of concluding…

Agasthya Auto Products LLP, New Delhi vs. ITO Ward - 38(1), New Delhi

In the result, appeal of the assessee is partly allowed

ITA 1947/DEL/2020[2011-12]Status: DisposedITAT Delhi30 Jun 2023AY 2011-12

Bench: Shri C.M. Gargagasthya Auto Products Llp, Vs. Ito, 15, Godavari Apartments, Ward-38(1), Alaknanda, New Delhi-110019 New Delhi (Appellant) (Respondent) Pan: Abbfa9335N

For Appellant: Ms. Rano Jain, AdcFor Respondent: Shri Sumesh Swani, Sr. DR
Section 147Section 148Section 151Section 68

…noted factual position and legal analysis of the reasons recorded by the AO, respectfully following the decision of jurisdictional High Court of Delhi, as has been vehemently relied by the ld counsel of the assessee, in the cases of PCIT Vs. Meenashi Overseas 395 ITR 677 (Delhi), PCIT Vs. RMG Polyvinyl (India) Ltd 396 ITR 5 (Del) wherein, their lordship speaking for the Hon’ble Jurisdictional High Court held that where the reasons recorded by the AO failed to demonstrate link between the tangible material and the formation of reasons to believe that the income has escaped assessment, then, indeed it amounts to bo…

Palm Tracom LLP, New Delhi vs. ITO Ward - 38(1), New Delhi

In the result, appeal of the assessee is partly allowed

ITA 1944/DEL/2020[2011-12]Status: DisposedITAT Delhi27 Jun 2023AY 2011-12

Bench: Shri C.M. Gargpalm Tracom Llp, Vs. Ito, Shop 103, Ff, Deepali Ward-38(1), Chowk, Csc-Ii, Up Samaj, New Delhi Pitampura, New Delhi- 110034 (Appellant) (Respondent) Pan:Aaqfp8495G Assessee By : Ms. Rano Jain, Adv Revenue By: Shri Sumes Swani, Sr. Dr Date Of Hearing 05/04/2023 Date Of Pronouncement 27/06/2023

For Appellant: Ms. Rano Jain, AdvFor Respondent: Shri Sumes Swani, Sr. DR
Section 147Section 148Section 151Section 68

…noted factual position and legal analysis of the reasons recorded by the AO, respectfully following the decision of jurisdictional High Court of Delhi, as has been vehemently relied by the ld counsel of the assessee, in the cases of PCIT Vs. Meenashi Overseas 395 ITR 677 (Delhi), PCIT Vs. RMG Polyvinyl (India) Ltd 396 ITR 5 (Del) wherein, their lordship speaking for the Hon’ble Jurisdictional High Court held that where the reasons recorded by the AO failed to demonstrate link between the tangible material and the formation of reasons to believe that the income has escaped assessment, then, indeed it Palm Tracom L…

Magpie Marketing LLP, New Delhi vs. ITO Ward - 38(2), New Delhi

In the result, the appeal of the assessee is partly allowed

ITA 1943/DEL/2020[2011-12]Status: DisposedITAT Delhi16 Jun 2023AY 2011-12
For Appellant: Ms. Rano Jain, Adv. & Ms. Mansi Jain, AdvFor Respondent: Shri Sumit Kumar Verma, Sr. DR
Section 147Section 148

…ife, while it has received money on account of sale of shares from Star Delta and Transmission. Vehemently relying on the various judgements including judgment of Hon’ble Jurisdictional High Court of Delhi in the cases of PCIT vs. Meenakshi Overseas (P) Ltd., 395 ITR 677 (Del.) and PCIT vs. RMG Polyvinyl (India) Ltd. 396 ITR 5 (Del), the learned AR submitted that the initiation of proceedings u/s. 147 of the Act, notice u/s. 148 of that and all assessment proceedings and orders may kindly be quashed only on two count. 4. Replying to the above, the ld. Senior DR strongly supported the orders of the authorities bel…

ITO Ward - 30(4), New Delhi vs. Tarik Tondon, New Delhi

The appeal of the revenue is dismissed

ITA 9075/DEL/2019[2011-12]Status: HeardITAT Delhi14 Jun 2023AY 2011-12

Bench: Sh. Saktijit Dey & Sh. N. K. Billaiyaassessment Year: 2011-12 Ito Tarik Tondon C-163, 1St Floor, Greater Ward- 30 (4) Vs New Delhi Kailash-I, New M – Block Market, South Delhi, New Delhi (Appellant) (Respondent)

Section 144Section 148Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’, NEW DELHI BEFORE SH. SAKTIJIT DEY, JUDICIAL MEMBER AND SH. N. K. BILLAIYA, ACCOUNTANT MEMBER Assessment Year: 2011-12 ITO Tarik Tondon C-163, 1st Floor, Greater Ward- 30 (4) Vs New Delhi Kailash-I, New M – Block Market, South Delhi, New Delhi (APPELLANT) (RESPONDENT) Appellant by Sh. Vivek Vardhan, Sr DR Respondent by Sh. Anil Kumar Gupta, CA Sh. Rahul Arora, CA Date of hearing: 12/06/2023 Date of Pronouncement: 14/06/2023 ORDER PER N. K. BILLAIYA, AM: This appeal by the revenue is preferred against the order of the CIT(A)-10, New Delhi dated 30.08.201…

Saurabh Gupta, New Delhi vs. ITO Ward - 63(5), New Delhi

ITA 4875/DEL/2019[2010-11]Status: DisposedITAT Delhi14 Jun 2023AY 2010-11

Bench: Shri Anil Chaturvedi & Shri Anubhav Sharmaassessment Year: 2010-11

Section 131Section 143(1)Section 147Section 148Section 68

…der by referring the assessee as a company and that having received share application money. 6.3 To support the contentions learned counsel relied on following judgments: (i) Principal Commissioner of Income Tax-6 Versus Meenakshi Overseas Pvt. Ltd., [2017] 395 ITR 677. (ii) PR. Commissioner of Income Tax-4 Versus G & G Pharma India Ltd., [2016] 384 ITR 147 (iii) Pr. Commissioner of Income Tax Versus RMG Polyvinyl (I) Ltd., [2017] 396 ITR 5 (iv) Anirudh Kumar vs ITO,ITA No. 1167/Del/2019, dt. 21.07.2022 (v) Ranbaxy Laboratories Ltd. Vs. CIT, (2011) 336 ITR 136 (Del) (vi) CIT vs. Jet Airways Other Citation:…

Ballu Singh, Gurgaon vs. ITO Ward -65(5), New Delhi

In the result, the appeal of the assessee is allowed

ITA 800/DEL/2020[2009-10]Status: DisposedITAT Delhi15 May 2023AY 2009-10

Bench: Shri Kul Bharat

Section 133(6)Section 143(2)Section 143(3)Section 144Section 147Section 148Section 44ASection 69A

…le to tax. In all the above cases, opening of assessment u/s 148 has been questioned on the basis of invalid reason to believe and appeal has been allowed to assessee. 2.3 The Hon'ble jurisdictional Delhi High Court in case of Pr. CIT Vs. Meenakshi Overseas (395 ITR 677) (paper book page no. 132-141) has held that reasons recorded without independent application of mind, without tangible material, where link between the tangible material and formation of belief is missing, cannot be sustained. 2.4 In view of the facts and circumstances of the present case and the proposition of the law as settled in cases relie…

Ballu Singh, Gurgaon vs. ITO Ward -65(5), New Delhi

In the result, the appeal of the assessee is allowed

ITA 799/DEL/2020[2008-09]Status: DisposedITAT Delhi15 May 2023AY 2008-09

Bench: Shri Kul Bharat

Section 133(6)Section 143(2)Section 143(3)Section 144Section 147Section 148Section 44ASection 69A

…le to tax. In all the above cases, opening of assessment u/s 148 has been questioned on the basis of invalid reason to believe and appeal has been allowed to assessee. 2.3 The Hon'ble jurisdictional Delhi High Court in case of Pr. CIT Vs. Meenakshi Overseas (395 ITR 677) (paper book page no. 132-141) has held that reasons recorded without independent application of mind, without tangible material, where link between the tangible material and formation of belief is missing, cannot be sustained. 2.4 In view of the facts and circumstances of the present case and the proposition of the law as settled in cases relie…

Dhanshree Infratech Private Limited, Mumbai vs. Income Tax Officer 12(2)(1), Mumbai

In the result, the appeal of the assessee is allowed

ITA 1243/MUM/2018[2008-09]Status: DisposedITAT Mumbai05 May 2023AY 2008-09

Bench: Shri Aby T Varkey & Shri Amarjit Singhdhanshree Infratech Vs. Ito-12(2)(1) Private Limited Aayakar Bhavan, 303, Western Edge 1, 1St Floor, Aaykar Bhavan, W.E. Highway, Borivali M.K. Road, (E), Mumbai – 66 Mumbai - 20 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aagca7306J Appellant .. Respondent Appellant By : Girish Dave Respondent By : Shailja Rai Date Of Hearing 07.02.2023 Date Of Pronouncement 05.05.2023 आदेश / O R D E R Per Amarjit Singh (Am): The Present Appeal Filed By The Assesse Is Directed Against The Order Passed By The Ld. Cit(A)-20, Mumbai Dated 29.12.2017 For A.Y. 2008-09. The Assesse Has Raised The Following Grounds Before Us:

For Appellant: Girish DaveFor Respondent: Shailja Rai
Section 133(6)Section 143(1)Section 147Section 148Section 153Section 68

…P a g e | 1 Dhanshree Infratech Pvt. Ltd. Vs. ITO-12(2)(1) IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI ABY T VARKEY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER Dhanshree Infratech Vs. ITO-12(2)(1) Private Limited Aayakar Bhavan, 303, Western Edge 1, 1st Floor, Aaykar Bhavan, W.E. Highway, Borivali M.K. Road, (E), Mumbai – 66 Mumbai - 20 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAGCA7306J Appellant .. Respondent Appellant by : Girish Dave Respondent by : Shailja Rai Date of Hearing 07.02.2023 Date of Pronouncement 05.05.2023 आदेश / O R D E R Per Amarjit Singh (AM): The present…