PCIT v. NC Cables Ltd.

391 ITR 11High Court2017#1043 most cited

What is PCIT v. NC Cables Ltd. authority for?

Approval for reassessment under Section 151 requires the approving authority to apply its mind and form an opinion, not merely endorse it mechanically. Additions under Section 68 cannot be made based on suspicion alone and require conclusive evidence.

104

judgments rely on this decision, according to BharatTax’s citation analysis of 366,459 Indian tax judgments — from 2017 to 2026.

Also referred to as

PCIT v. NC Cables Ltd. · 391 ITR 11 · Section 151 approval · mechanical approval reassessment · non-application of mind sanction · reassessment beyond four years · Section 147 · Section 148 · suspicion vs evidence · Section 68 addition · bogus share capital

Issues it is cited on

Judgments citing PCIT v. NC Cables Ltd.

Seawood Hospitality & Realty Pvt. Ltd., Mumbai vs. DCIT (CC) 3 (4), Mumbai

The appeals of the assessee are allowed on the legal aspect of quashing of reopening of assessment

ITA 92/MUM/2019[2010-11]Status: DisposedITAT Mumbai28 Oct 2020AY 2010-11

Bench: Shri Justice P P Bhatt & Shri M.Balaganesh, Am M/S. Seawoods Hospitality & Vs. Dcit(Cc)-3(4), Mumbai Realty Pvt. Ltd., Central Circle – 3(4) Room No.1915, 19Th Floor B/306-309, Business Dynasty Park Air India Building Jb Nagar, Opp. Sangam Cinema, Nariman Point Andheri (E) Mumbai – 400 021 Mumbai – 400 059 Pan/Gir No.Aamcs1472M (Appellant) .. (Respondent) & M/S. Sukaniya Properties Pvt. Ltd., Vs. Dcit (Cc)-3(4), B/306-309, Business Dynasty Mumbai Park, J B Nagar, Opp. Sangam Central Circle-3(4) Room No.1915, 19Th Floor Cinema, Andheri (E), Mumbai – 400 059 Air India Building Nariman Point Mumbai-400021 Pan/Gir No. Aadcs9585J (Appellant) .. (Respondent) M/S. Seawood Hospitaly & Realty P. Ltd. & M/S. Sukaniya Properties P. Ltd.

Section 132Section 133ASection 143(1)Section 143(2)Section 143(3)Section 148Section 151(1)Section 68

…hed:- (a) Co-ordinate Bench decision of this Tribunal in the case of Avani Premises Pvt. Ltd., vs. ITO in ITA No.1664/Mum/2019 for A.Y.2008- 09 dated 09/01/2020. (b) Decision of Hon’ble Delhi High Court in the case of PCIT vs. N.C. Cables Limited reported in 391 ITR 11 (Del) (c) Decision of the Hon’ble Supreme Court in the case of Chhugamal Rajpal vs. S.P.Chaliha & Others reported in 79 ITR 603 (SC) M/s. Seawood Hospitaly and Realty P. Ltd., & M/s. Sukaniya Properties P. Ltd., (d) Decision of Hon’ble Madhya Pradesh High Court in the case of CIT vs. S.Goyanka Lime and Chemical Ltd. reported in 231 Taxman 73. SL…

Rmp Holding (P) Ltd., New Delhi vs. ITO, Ward- 20(3), New Delhi

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

ITA 7243/DEL/2019[2011-12]Status: DisposedITAT Delhi31 Jul 2020AY 2011-12

Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year: 2011-12 Rmp Holding (P) Ltd., Vs Ito, Shop No.9, Plot No.51, Block-C, Ward-20(3), Mahendru Enclave, Near Hans Cinema, New Delhi. New Delhi. Pan: Aaacr5533N (Appellant) (Respondent) Assessee By : Shri Suresh Gupta, Ca Revenue By : Shri M. Barnwal, Sr. Dr Date Of Hearing : 16.07.2020 Date Of Pronouncement : 31.07.2020 Order Per R.K. Panda, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 5Th August, 2019 Of The Cit(A)-7, New Delhi, Relating To Assessment Year 2011-12. 2. Facts Of The Case, In Brief, Are That The Assessee Is A Company & Filed Its Return Of Income On 17Th August, 2011, Declaring A Loss Of Rs.20,53,019/-. The Case Was Scrutinized U/S 143(3) On 10Th March, 2014, Determining The Income At Rs.20,06,714/-. Thereafter, On The Basis Of Information Received During The Course Of Search & Seizure Operation In The Case Of Entry Provider Shri Anand Kumar Jain & Shri Naresh Kumar Jain & Subsequent Investigation That The Assessee Is A Beneficiary Of Rs.39,00,055/-, The Case Of The Assessee Was Reopened By Recording Reasons U/S 147. Subsequently, Notice U/S 148 Was Issued On 26Th March, 2018 After Obtaining Prior Approval Of The Pcit-7, New Delhi. In Response To The Same, The Assessee Filed A Letter Stating That The Return Already Filed U/S 139 May Be Treated As The Return Filed In Response To The Notice U/S 148 Of The Act. However, Another Letter Dated 7Th August, 2018 Was Issued To The Assessee Requesting Him To File The Return In Response To Notice U/S 148 Of The Act. The Assessee Ultimately Filed Its Return On 13Th August, 2018 Declaring A Loss Of Rs.4,053/-. Subsequently, The Ao Issued Notice U/S 143(2) & 142(1) Of The It Act & Copies Of The Reasons Recorded Were Also Handed Over To The Assessee.

For Appellant: Shri Suresh Gupta, CAFor Respondent: Shri M. Barnwal, Sr. DR
Section 131Section 139Section 143(2)Section 143(3)Section 147Section 148Section 153CSection 68

…n of the Hon’ble Delhi High Court. The above decision is contrary to the decisions of the Hon’ble Delhi High Court in the case of German Remedies Ltd. vs. DCIT, 287 ITR 494, Central India Electric Supply Co. Ltd. vs. ITO, 333 ITR 237, PCIT vs. NC Cables Ltd., 391 ITR 11, United Electrical Company Pvt. Ltd. vs. CIT & Ors., 258 ITR 317. He submitted that none of these decisions were cited and considered by the Hon’ble High Court in the case of Sonia Gandhi. Relying on various decisions cited in the case law compilation, the coordinate Benches after considering the decision in the case of Sonia Gandhi have held that…

Shrimati Neetima Goyal, Ferozpur Cantt vs. Income Tax Officer, 3(2), Ferozpur

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

ITA 184/ASR/2018[2011-12]Status: DisposedITAT Amritsar03 Feb 2020AY 2011-12

Bench: Shri L.P. Sahu, Am & Shri Ravish Sood, Jm आयकर अऩीऱ सं./Ita No.184/Asr/2018 (ननधाारण वषा / Assessment Year :2011-2012) Neetima Goyal, Vs. Ito, Ward-3(2), Ferozepur Prop. Raghav Sales, G.T.Road, Ferozepur Cantt., Pin-152001 स्थायी ऱेखा सं./ Panno. : Aicpg 3586 H (अऩीऱाथी /Appellant) .. (प्रत्यथी / Respondent) ननधााररती की ओर से /Assessee By : Shri I.P.Bansal, Advocate राजस्व की ओर से /Revenue By : Shri Charan Dass, Dr

For Appellant: Shri I.P.Bansal, AdvocateFor Respondent: Shri Charan Dass, DR
Section 143(2)Section 143(3)Section 147Section 148Section 151Section 151(2)Section 44A

…& Haryana) In this case the Tribunal had quashed the reassessment proceedings on the ground that the sanction was granted without application of mind in mechanical manner and the order of Tribunal was upheld on this ground. Pr . CIT Vs N.C. Cables Ltd f20171 391 ITR 11 (Delhi) In this case sanction u/s 151 was granted by commissioner that the expression’ approved’. It was observed by Hon’ble High Court that the power was exercised in a ritualistic manner, therefore, reassessment proceedings were invalid. Para 11 of the judgment at page 30 of case law compendium. CIT Vs S. Goyanka Lime & Chemicals Ltd 120151 231…