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 367,154 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.

Dayal Cotspin Limited, Akola vs. ACIT, Akola Circle, Akola

In the result, appeal filed by the assessee is allowed

ITA 87/NAG/2024[2012-13]Status: DisposedITAT Nagpur12 Dec 2024AY 2012-13

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Kishore P. DewaniFor Respondent: Shri Abhay Y. Marathe
Section 132(1)Section 142(1)Section 143Section 143(3)Section 147Section 148Section 154Section 234ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.87/Nag./2024 (Assessment Year : 2012–13) Dayal Cotspin Ltd. New Radhakishan Plots ……………. Appellant Akola 444 001 PAN – AACCD4041K v/s Asstt. Commissioner of Income Tax ……………. Respondent Akola Circle, Akola Assessee by : Shri Kishore P. Dewani Revenue by : Shri Abhay Y. Marathe Date of Hearing – 26/11/2024 Date of Order – 12/12/2024 O R D E R PER K.M. ROY, A.M. This appeal by the assessee is against the impugned order dated 04/01/2024, passed by the learned Commissio…

Ms Regency Aims Private Limited, Kolkata vs. National Faceless Assessment Unit, Delhi

In the result, the appeal of the assessee is allowed

ITA 93/KOL/2024[2016-17]Status: DisposedITAT Kolkata25 Nov 2024AY 2016-17

Bench: Shri Rajpal Yadav, Vp & Shri Rajesh Kumar, Am Ms. Regency Aims Private Limited National Faceless Appeal 6, Hunger Ford Street, Centre, Delhi Vs. Kolkata-700017 (Appellant) (Respondent) Pan No. Aahcm4986F Assessee By : Shri Soumitra Choudhury, Shri Pranabesh Sarkar, Ars Revenue By : Shri Pradip Kumar Biswas, Dr Date Of Hearing: 22.10.2024 Date Of Pronouncement : 25.11.2024

For Appellant: Shri Soumitra ChoudhuryFor Respondent: Shri Pradip Kumar Biswas, DR
Section 144BSection 147Section 148Section 68

…er investigation or verification. Therefore, this is a case of borrowed satisfaction with no application of mind. The case of the assessee is squarely covered by the decisions of Hon'ble Delhi High Court in case of PCIT Vs. Meenakshi Overseas (P.) Ltd. [2017] 395 ITR 677 (Delhi), ACIT vs. Nupower Renewables (P.) Ltd. [2019] 111 taxmann.com 149 (SC), CIT Vs. Multiplex Trading & Industrial Co. Ltd. in ITA No.356/2013 dated 22.09.2015. In the case of Meenakshi Overseas (P.) Ltd. (supra), it has been held that re-opening of assessment u/s 147 of the Act is a is a potent power not to be lightly exercised and it certai…

Shankar Construction, Panchgachia vs. ITO, Ward-3(1), Purnea

In the result, the appeal of the assessee is allowed

ITA 565/PAT/2024[2016-17]Status: DisposedITAT Patna18 Nov 2024AY 2016-17

Bench: Shri Rajpal Yadav, Vice- & Shri Rajesh Kumari.T.A. No. 565/Pat/2024 Assessment Year: 2016-2017 Shankar Construction,………………..…….……Appellant Panchgachia, Panchgachia-852124, Bihar [Pan:Abofs0800R] -Vs.- Income Tax Officer,………………….……..……Respondent Ward-3(1), Purnea, Bihar Appearances By: Shri S.K. Tulsiyan, Advocate, Appeared On Behalf Of The Assessee Shri Ashok Kumar, Cit (Dr), Appeared On Behalf Of The Revenue Date Of Concluding The Hearing: October 22, 2024 Date Of Pronouncing The Order: November 18, 2024 O R D E R

Section 143(1)Section 147Section 148Section 69A

…ITA No. 565/PAT/2024 (A.Y. 2016-2017) Shankar Construction IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA-PATNA ‘e-COURT’, KOLKATA [Hybrid Court Hearing] Before Shri Rajpal Yadav, Vice-President & Shri Rajesh Kumar, Accountant Member I.T.A. No. 565/PAT/2024 Assessment Year: 2016-2017 Shankar Construction,………………..…….……Appellant Panchgachia, Panchgachia-852124, Bihar [PAN:ABOFS0800R] -Vs.- Income Tax Officer,………………….……..……Respondent Ward-3(1), Purnea, Bihar Appearances by: Shri S.K. Tulsiyan, Advocate, appeared on behalf of the assessee Shri Ashok Kumar, CIT (DR), appeared on behalf of the Revenue Date of con…

Kishori Capital Markets Pvt. Ltd., Bbd Bagh (East) vs. ITO Ward 2(1), Patna, Lok Nayak Bhawan

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

ITA 249/PAT/2023[2015-16]Status: DisposedITAT Patna06 Nov 2024AY 2015-16

Bench: Sri Rajesh Kumar & Pradip Kumar Choubey

Section 143(2)Section 143(3)Section 147Section 148Section 14ASection 250

…T - 317 ITR 115 -07.07.2008 e) Kolkata ITAT - Samridhi Stocks Pvt Ltd vs ITO - ITA no. 75/Kol/2023 - 13.07.2023 f) Kolkata ITAT - DCIT vs Vantage Advertising Pvt Ltd - ITA no. 1319/Kol/2015 - 26.09.2018 g) Delhi High Court - PCIT vs Meenakshi Overseas P Ltd - 395 ITR 677 - 26.05.2017 h) Delhi High Court - CIT vs Insecticides (India) Ltd - ITA 608-609/2012 - 20.05.2013 i) Delhi High Court - CIT vs SFIL Stock Broking Ltd - 325 ITR 285 - 27.04.2010 Page 3 of 10 I.T.A. No.: 249/PAT/2023 Assessment Year: 2015-16 Kishori Capital Markets Pvt. Ltd. j) Kolkata ITAT - Asit Kumar Patra vs ITO -ITA no. 2206/Kol/2019- 21.02…

ACIT Circle-2(2)(1) International Taxation, New Delhi vs. Lalit Kumar Modi, New Delhi

In the result, both the appeals filed by the assessee and Revenue are dismissed

ITA 8655/DEL/2019[2008-09]Status: DisposedITAT Delhi06 Nov 2024AY 2008-09
For Appellant: Shri Sachit Jolly, AdvocateFor Respondent: Shri Vijay B Vasanta, CIT DR
Section 133ASection 143Section 148

…eded to reopen the assessment and there is no other information in the reasons recorded by the Assessing Officer of any escapement of income. In this regard, he relied on the decision of Hon’ble Delhi High Court in PCIT vs. Meenakshi Overseas Pvt. Ltd. (2017) 395 ITR 677 (Delhi) dated 26.05.2017 and he brought to our notice page 680 of the decision wherein similar case of information received from DIT (Inv.) with regard to accommodation entries. The Assessing Officer proceeded to issue notice u/s 148 of the Act after taking approval from ACIT wherein similar reasons for the plea of income escapement was recorded…

Lalit Kumar Modi, New Delhi vs. DCIT Circle-11(1), New Delhi

In the result, both the appeals filed by the assessee and Revenue are dismissed

ITA 8466/DEL/2019[2008-09]Status: DisposedITAT Delhi06 Nov 2024AY 2008-09

Bench: SHRI SAKTIJIT DEY, HON’BLE (Vice President), SHRI S. RIFAUR RAHMAN (Accountant Member)

For Appellant: Shri Sachit Jolly, AdvocateFor Respondent: Shri Vijay B Vasanta, CIT DR
Section 133ASection 143Section 148

…eded to reopen the assessment and there is no other information in the reasons recorded by the Assessing Officer of any escapement of income. In this regard, he relied on the decision of Hon’ble Delhi High Court in PCIT vs. Meenakshi Overseas Pvt. Ltd. (2017) 395 ITR 677 (Delhi) dated 26.05.2017 and he brought to our notice page 680 of the decision wherein similar case of information received from DIT (Inv.) with regard to accommodation entries. The Assessing Officer proceeded to issue notice u/s 148 of the Act after taking approval from ACIT wherein similar reasons for the plea of income escapement was recorded…

Kalindee Estates Private Limited, Jaipur vs. Income Tax Officer, Jaipur

ITA 770/JPR/2024[2010-2011]Status: DisposedITAT Jaipur21 Oct 2024AY 2010-2011
For Appellant: Sh. Tarun Mittal, CAFor Respondent: Sh. Anup Singh, Addl. CIT
Section 143(3)Section 147Section 68

…Assessing Officer to come to a conclusion or reasons to belief with regard to evation of tax which has escaped assessment. 10. Placing reliance on the decisions of Hon'ble jurisdictional Delhi High Court in the case of Pr. CIT Vs. Meenakshi Overseas (P) Ltd. 395 ITR 677, G&G Pharma 384 ITR 147, Subh Infrastructure 398 ITR 198 and Pr . CIT Vs. RMC Polyvinyl (I) Ltd. 396 ITR 5 wherein the Delhi High Court has held that observations of the Investigation Wing should not be treated as conclusions without the AO independently verifying the same, in the absence of which the Hon'ble Court held that the reopening of asse…

ACIT, Central Crcle-18, New Delhi vs. Shimmer Developers P.Ltd, New Delhi

In the result, appeal of the Revenue is dismissed

ITA 1497/DEL/2018[2011-12]Status: DisposedITAT Delhi21 Oct 2024AY 2011-12

Bench: Pradip Kumar Kedia & Shri Anubhav Sharma

Section 132Section 143(3)Section 147Section 150Section 68

…nitiation of proceedings under section 147 and 24. issuance of notice under section 148 of the Act are hereby quashed. In the facts and circumstances of the case, there shall be no order as to costs. ” (ii) Pr. CIT vs. Meenakshi Overseas (P) Ltd., reported as 395 ITR 677 (Delhi), dated of order 26.05.2017. It has been noted in paras 35 till 38, as follows: ITA No.l497/Del/2018 ACIT vs. Shimmer Developers Pvt. Ltd. A.Y. 2011-12 "35. In the decision of this Court dated 16th March 2016 in W.P. (C) No. 9659 of 2015 (Rajiv Agarwal) it was emphasized that even in cases where the AO comes across certain unverified info…

Bridham Deal Trade Pvt. Ltd., Kolkata vs. I.T.O., Ward - 1(1), Kolkata

In the result, the appeal of the assessee stands allowed

ITA 1353/KOL/2024[2013-2014]Status: DisposedITAT Kolkata18 Oct 2024AY 2013-2014

Bench: Sri Sanjay Garg & Sri Rakesh Mishra

Section 142(1)Section 147Section 250

…v. Indo Arab Air Services (2016) 130 DTR 78/ 283 CTR 92 (Delhi)(HC). ii) PCIT Vs. Shbdiman Investments (P) Ltd. (2018) 93 taxmann.com 153 (Bom) iii) Nu Power Renewables (P) Ltd. Vs. DCIT [2018] 94 taxmann.com 29 (Bombay). iv) PCIT Vs. Meenakshi Overseas Ltd. 395 ITR 677(Del.) v) Devansh Exports Vs. ACIT, Kolkata [ITA NO.2178/KOL/2017], vi) DCIT Vs. Great Wall Marketing Pvt. Ltd. ITA No.660/Kol/2011. vii) Shri Raj Kumar GoeI Vs. ITO ITA No. 1028/Kol/2017. viii) Classic Flour & Food Processing Pvt. Ltd. Vs. CIT ITA Nos. 764 to 766/Kol/2014. ix) KSS Petron Pvt. Ltd. Vs. ACIT ITA No. 224/Mum/2014. x) PCITVs. Tupperw…

M/S Ganesh Ram Dokania, Patna vs. ACIT Central Circle-2, Patna

In the result, the appeal of the assessee is allowed on legal issue

ITA 263/PAT/2023[2012-13]Status: DisposedITAT Patna15 Oct 2024AY 2012-13

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubey]

Section 132Section 133(6)Section 142(1)Section 144Section 147Section 148Section 148(2)Section 153ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “PATNA” BENCH: PATNA VIRTUAL HEARING AT KOLKATA [Before Shri Rajesh Kumar, Accountant Member & Shri Pradip Kumar Choubey, Judicial Member] I.T.A. No. 263/PAT/2023 Assessment Year: 2012-13 M/s Ganesh Ram Dokania Vs. ACIT, Central Circle-2, Patna (PAN: AADFG 1795 P) ( अपीलाथ" ) Respondent / (""यथ") Appellant / Date of Hearing / सुनवाई 31.07.2024 क" "त"थ Date of Pronouncement/ 15.10.2024 आदेश उ"घोषणा क" "त"थ For the Appellant/ Manish Rastogi, Advocate "नधा"रती क" ओर से For the Respondent/ Rinku Singh, CITDR राज"व क" ओर से ORDER / आदेश Per Rajesh Kumar, AM: This is the appeal p…

Godavari Multipurpose Articles Pvt. Ltd., Kolkata vs. D.C.I.T., Circle - 7(1), Kolkata

In the result, appeal of the assessee isallowed

ITA 1262/KOL/2024[2012-2013]Status: DisposedITAT Kolkata10 Oct 2024AY 2012-2013

Bench: Shri Manish Borad, Accountant Member Shri Sonjoy Sarma (Judicial Member)

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

…n Syntexs Ltd. (2008) 304 ITR 427 (Raj), it was held that ….. of the assessment without any independent application of mind by the AO and merely relying on the information from the Investigation Wing is invalid. (ii) PCIT Vs. Meenakshi Overseas P. Ltd. (2017) 395 ITR 677 Delhi (SC) Hon‟ble Delhi High Court observed that the reasons for reopening assessment must be based on tangible material and proper independent enquiry. (iii) CIT Vs. Lovely Export (2008) 216 CTR 195 (SC), the Hon‟ble Supreme Court held that in case of explanation offered by the assessee, the Ld. AO must verify the same before making the additio…

M/S Gassin Pierre Pvt. Ltd., Kolkata vs. DCIT, Cir. 7(1), Kolkata

In the result, the appeal of the assessee is allowed

ITA 112/KOL/2024[2014-15]Status: DisposedITAT Kolkata09 Oct 2024AY 2014-15

Bench: Shri Rajesh Kumar&Shri Pradip Kumar Choubey]

Section 133ASection 147Section 148Section 148(2)Section 35(1)(ii)

…आयकर अपील"य अ"धकरण, कोलकाता पीठ “सी’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA "ी राजेश कुमार, लेखा सट"य एवं "ी "द"प कुमार चौबे, "या"यक सद"य के सम" [Before Shri Rajesh Kumar, Accountant Member &Shri Pradip Kumar Choubey, Judicial Member] I.T.A. No. 112/Kol/2024 Assessment Year: 2014-15 M/s Gassin Pierre Pvt. Ltd. Vs. DCIT, Circle-7(1), Kolkata (PAN: AABCG 0649 P) ( अपीलाथ" ) Respondent / ""यथ" Appellant / Date of Hearing / सुनवाई 25.09.2024 क" "त"थ Date of Pronouncement/ 09.10.2024 आदेश उ"घोषणा क" "त"थ For the Appellant/ Shri S. M. Surana, Advocate "नधा"रती क" ओर से Shri Sunil Surana, C…

Sri Utpal Das, Burdwan vs. ITO, Ward-1(3), Burdwan

In the result, appeal of the assessee is allowed

ITA 820/KOL/2023[2012-13]Status: DisposedITAT Kolkata08 Oct 2024AY 2012-13

Bench: Shri Rajpal Yadav, Vice- & Shri Rajesh Kumar]

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

…as been framed on substantive basis whereas in Smt. Mira Indra the assessment was framed on protective basis without giving any reasons. In defense of argument the Ld. A.R relied on the series of decisions namely PCIT v. Meenakshi Overseas Pvt. Ltd. in [2017] 395 ITR 677 (Del-HC) and ACIT vs. Nupower Renewables Pvt. Ltd. [2019] 111 taxmann.com 149 (SC). The ld. A.R therefore submitted that the reopening of assessment may kindly be quashed by allowing the appeal of the assessee on legal issue. 7. The Ld. D.R on the other hand relied on the order of authorities below by submitting that the assessee has not been co…

Quadeye Securities Pvt. Ltd., Kolkata vs. DCIT, Cir. 11(1), Kolkata

In the result, the appeal of the assessee stands allowed

ITA 792/KOL/2024[2011-12]Status: DisposedITAT Kolkata07 Oct 2024AY 2011-12

Bench: Shri Sanjay Garg & Shri Rakesh Mishrai.T.A. No.792/Kol/2024 Assessment Year: 2011-12 Quadeye Securities Pvt. Ltd..………...........………………....Appellant 184, Harish Mukherjee Road, 1St Floor, Kolkata-700026. [Pan: Aabce7790H] Vs. Dcit, Circle-11(1), Kolkata….………….…............................…..…..... Respondent Appearances By: Shri A. K. Tibrewal, Fca, Appeared On Behalf Of The Assessee. Shri Vineet Kumar, Addl. Cit- Sr. Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : July 08, 2024 Date Of Pronouncing The Order : October 07, 2024 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 29.02.2024 Of The National Faceless Appeal Centre [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. The Assessee In This Appeal Is Aggrieved By The Action Of The Ld. Cit(A) In Confirming The Addition Made By The Assessing Officer On Account Of Disallowance Of Loss Of Rs.2,47,48,393/- Incurred By The Assessee In Commodities Dealing In National Multi Commodity Exchange Of India Limited (‘Nmce’) Platform & Further Making Addition Of Rs.4,92,263/- U/S 69C Of The Act On Account Of Alleged Commission That Might Have Been Paid By The Assessee In Booking The Aforesaid Bogus Loss In Commodity Trading.

Section 147Section 250Section 69C

…आयकर अपील"य अ"धकरण, कोलकाता पीठ, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH KOLKATA Before Shri Sanjay Garg, Judicial Member and Shri Rakesh Mishra, Accountant Member I.T.A. No.792/Kol/2024 Assessment Year: 2011-12 Quadeye Securities Pvt. Ltd..………...........………………....Appellant 184, Harish Mukherjee Road, 1st Floor, Kolkata-700026. [PAN: AABCE7790H] vs. DCIT, Circle-11(1), Kolkata….………….…............................…..…..... Respondent Appearances by: Shri A. K. Tibrewal, FCA, appeared on behalf of the assessee. Shri Vineet Kumar, Addl. CIT- Sr. DR, appeared on behalf of the Revenue. Date of concludi…

Gemco International, Jaipur vs. Income Tax Officer Ward 2(1), Jaipur

In the result, the appeal filed by the assessee stands partly allowed with no order as to cost

ITA 410/JPR/2024[2012-13]Status: DisposedITAT Jaipur04 Oct 2024AY 2012-13

Bench: SHRI SANDEEP GOSAIN (Judicial Member)

For Appellant: Shri Vivek Bhargava, CAFor Respondent: Shri Gautam Singh Choudhary,JCIT-DR
Section 143(3)Section 147Section 148Section 153ASection 153C

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, ‘’SMC” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ds le{k BEFORE: Hon’ble SHRI SANDEEP GOSAIN, JUDICIAL MEMBER vk;dj vihy la-@ITA No. 410/JP/2024 fu/kZkj.k o"kZ@Assessment Year : 2012-13 M/s. Gemco International cuke The ITO Vs. 3950, Lal Haweli, MSB Ka Rasta Ward 2(1) Johari Bazar, Jaipur 302 003 Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAJFG 9238 R vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by : Shri Vivek Bhargava, CA jktLo dh vksj ls@Revenue by: Shri Gautam Singh Choudhary,JCIT-DR…

Suwalka and Suwalka Properties and Builders Pvt Ltd, Kota, Rajasthan vs. ACIT, Central Cirlce, Kota, Rajasthan

ITA 302/JPR/2024[2017-18]Status: DisposedITAT Jaipur03 Oct 2024AY 2017-18

Bench: Him Challenging The 2 Suwalka & Suwalka Properties & Builders Pvt. Ltd. Vs. Acit Assessment Order Dated 22.12.2019 Passed U/S.143(3)Of The Income Tax

For Appellant: Sh. Vijay Goyal, CAFor Respondent: Sh. Anup Singh, Addl. CIT
Section 115BSection 129Section 142Section 142(1)Section 143(2)Section 143(3)Section 145(3)Section 68Section 69A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” 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.302/JP/2024 fu/kZkj.k o"kZ@Assessment Years :2017-18 cuke Suwalka and Suwalka Properties Asst. Commissioner of Vs. and Builders Pvt. Ltd. Income Tax, Bundi Road, Kunhari Ladpura, Central Circle, Kota. Kota. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAHCS 7054 C vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by :Sh.…

Prabhati Devi, Dausa vs. ITO Ward Dausa, Dausa

ITA 1031/JPR/2024[2011-12]Status: HeardITAT Jaipur01 Oct 2024AY 2011-12
For Appellant: Shri Sarwan Kumar Gupta, Advocate &For Respondent: Shri Gautam Singh Chaudhary, JCIT D/R
Section 144Section 147Section 148Section 234ASection 250

…sh to the so-called accommodation entry provider to obtain the accommodation entry to plough back own funds, hence, there is no ground/material to form reasonable belief of any accommodation entry. (Refer PCIT Vs. Meenakshi Overseas P. Ltd. reported in [2017] 395 ITR 677 (Del). In the case of Oryx Fisheries Pvt. Ltd. Vs. UOI reported in (2010) 13 SCC 427, it is held by the Hon'ble Supreme Court that the show cause notice should give the noticee a reasonable opportunity of making objections against proposed charges indicated in the notice and the person proceeded against must be told the charges against him so tha…

Paris Elysees India Pvt. Ltd., Jaipur vs. DCIT, Circle-7, Jaipur

ITA 681/JPR/2023[2012-13]Status: DisposedITAT Jaipur19 Sept 2024AY 2012-13

Bench: Him Against The Order Dated 05.12.2019 Passed Under Section 147/143(3) Of The Income Tax Act, [ For Short “Act” ] By Acit, Circle-07, Jaipur.

For Appellant: Sh. Rohan Sogani, CAFor Respondent: Sh. Anup Singh, Addl. CIT
Section 115JSection 147Section 148Section 151Section 250Section 253(5)

…ake place when there is borrowed satisfaction, therefore, reopening in the present case is also illegal: • Hon’ble Delhi High Court in case of RMG Polyvinyl (I)B Ltd. [2017] 83 taxmann.com 348 (Delhi), similarly, in case of Meenakshi Overseas Pvt. Ltd. [2017] 395 ITR 677 (Delhi)and N.C. Cables Ltd. [2017] 88 taxmann.com 649 (Delhi), held that where reassessment was resorted to on the basis of information from DIT(Investigation) stating that the assessee had received accommodation entry and AO fails to independently apply his mind demonstrating link between tangible material and formation of reason to believe, rea…

Seema Singh, Asansol vs. ITO, Ward1(1), Asansol

In the result, the appeal of the assessee is allowed

ITA 405/KOL/2024[2018-19]Status: DisposedITAT Kolkata12 Sept 2024AY 2018-19

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm]

Section 144Section 147Section 148Section 148ASection 50CSection 69

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, KOLKATA [Before Shri Rajesh Kumar, AM & Shri Pradip Kumar Choubey, JM] I.T.A. No. 405/Kol/2024 Assessment Year: 2018-19 Seema Singh Vs. Income Tax Officer, Ward-1(1), Kolkata. C-40, Vivekananda Nagar Colony, Bahadurpur, Asansol-713362. (PAN: CABPS3805E) Appellant Respondent Date of conclusion of Hearing 01.08.2024 Date of Pronouncement 12.09.2024 For the Assessee Shri Sunil Surana, AR For the Respondent Shri P. P. Barman, Addl. CIT, Sr. DR ORDER Per Shri Rajesh Kumar, AM This appeal filed by the assessee is against the order of Ld. CIT(A), National Faceless Appe…

Raghubir Singh Punia, New Delhi vs. ITO, Ward 30(8), New Delhi.

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

ITA 2252/DEL/2024[2012-13]Status: DisposedITAT Delhi10 Sept 2024AY 2012-13

Bench: Shri Challa Nagendra Prasadआ.अ.सं/.I.T.A No.2252/Del/2024 िनधा"रणवष"/Assessment Year: 2012-13

Section 127Section 148Section 151Section 271(1)(c)Section 69A

…of the policy, for assignment of the policy in her favour. This too was completely ignored by the Assessing Officer.” 13. Following the said decision and also the decision of the jurisdictional High Court in the case of PCIT Vs. Meenakshi Overseas Pvt. Ltd. (395 ITR 677) the coordinate bench of the Tribunal in the case of RN Khemka Enterprise Pvt. Ltd. Vs. ITO (ITA No.7244/Del/2019) dated 12.08.2021 held that if there is non-application of mind in recording reasons, the AO could not be said to have reason to believe to justify reopening of assessment. While holding so the Tribunal observed as under: - I.T.A.No.…