Phool Chand Bajrang Lal v. ITO

203 ITR 456Supreme Court of India1993#186 most cited

What is Phool Chand Bajrang Lal v. ITO authority for?

Reassessment proceedings under Section 147 are valid even after a scrutiny assessment under Section 143(3), provided the Assessing Officer forms a reason to believe, based on definite, specific, and reliable information, that income escaped assessment due to the assessee's failure to fully and truly disclose material facts.

396

judgments rely on this decision, according to BharatTax’s citation analysis of 367,154 Indian tax judgments — from 2007 to 2026.

Also referred to as

Phool Chand Bajrang Lal · Section 147 reassessment · Section 148 notice · reason to believe income escaped · full and true disclosure failure · definite and reliable information · reopening after 143(3) assessment · validity of reassessment proceedings · income escaping assessment reason to believe · SC judgment reopening assessment

Also reported as

69 Taxmann 6274 SCC 7769 Taxmann.com 627

Sections most often in play

Section 147Section 148Section 143(3)Section 142(1)Section 151Section 68Section 139Section 133(6)
Read the full judgment

Issues it is cited on

section 147(a)true and full disclosurefull and true disclosurebeyond four yearslive linkmaterial facts necessary for assessmentkelvinatorborrowed satisfactionmere change of opinionincome escaping assessmentreason to believeescapement of income

Judgments citing Phool Chand Bajrang Lal v. ITO

ACIT Central Circle, Salem vs. Thriveni Earthmovers Pvt. Ltd., Salem

In the result, the appeal filed by the Revenue in ITA

ITA 2282/CHNY/2018[2013-14]Status: DisposedITAT Chennai25 Sept 2019AY 2013-14

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddy] आयकर अपील सं./I.T.A. Nos. 2280, 2281, 2282 & 2283/Chny/2018 "नधा"रण वष" /Assessment Years :2011-12, 2012-13, 2013-14 & 2014-15 The Assistant Commissioner Vs. M/S. Thriveni Earthmovers Pvt Ltd, Of Income Tax, 22/110, Greenways Road, Central Circle, Fairlands, Salem Salem 636 016. [Pan Aabct 6759R] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri. M. Srinivasa Rao, IRS, CIT
Section 143(3)Section 148

…ed by M/s. Sakshi Trade Link Pvt Ltd, this would constitute tangible new material enabling the Assessing Officer to form an opinion that income escaped assessment. The Hon'ble Supreme Court in the case of Phool Chand Bajrang Lal and Another vs. ITO, (1993) 203 ITR 456 held that any fresh information relating to the concluded assessment which goes to expose the falsity of the statement made by the assessee at the time of original assessment constitute fresh information enabling the Assessing Officer to believe that income chargeable to tax had escaped the assessment on account of omission of the assessee to…

ACIT Central Circle, Salem vs. Thriveni Earthmovers Pvt. Ltd., Salem

In the result, the appeal filed by the Revenue in ITA

ITA 2281/CHNY/2018[2012-13]Status: DisposedITAT Chennai25 Sept 2019AY 2012-13

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddy] आयकर अपील सं./I.T.A. Nos. 2280, 2281, 2282 & 2283/Chny/2018 "नधा"रण वष" /Assessment Years :2011-12, 2012-13, 2013-14 & 2014-15 The Assistant Commissioner Vs. M/S. Thriveni Earthmovers Pvt Ltd, Of Income Tax, 22/110, Greenways Road, Central Circle, Fairlands, Salem Salem 636 016. [Pan Aabct 6759R] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri. M. Srinivasa Rao, IRS, CIT
Section 143(3)Section 148

…ed by M/s. Sakshi Trade Link Pvt Ltd, this would constitute tangible new material enabling the Assessing Officer to form an opinion that income escaped assessment. The Hon'ble Supreme Court in the case of Phool Chand Bajrang Lal and Another vs. ITO, (1993) 203 ITR 456 held that any fresh information relating to the concluded assessment which goes to expose the falsity of the statement made by the assessee at the time of original assessment constitute fresh information enabling the Assessing Officer to believe that income chargeable to tax had escaped the assessment on account of omission of the assessee to…

ACIT Central Circle, Salem vs. Thriveni Earthmovers Pvt. Ltd., Salem

In the result, the appeal filed by the Revenue in ITA

ITA 2280/CHNY/2018[2011-12]Status: DisposedITAT Chennai25 Sept 2019AY 2011-12

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddy] आयकर अपील सं./I.T.A. Nos. 2280, 2281, 2282 & 2283/Chny/2018 "नधा"रण वष" /Assessment Years :2011-12, 2012-13, 2013-14 & 2014-15 The Assistant Commissioner Vs. M/S. Thriveni Earthmovers Pvt Ltd, Of Income Tax, 22/110, Greenways Road, Central Circle, Fairlands, Salem Salem 636 016. [Pan Aabct 6759R] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri. M. Srinivasa Rao, IRS, CIT
Section 143(3)Section 148

…ed by M/s. Sakshi Trade Link Pvt Ltd, this would constitute tangible new material enabling the Assessing Officer to form an opinion that income escaped assessment. The Hon'ble Supreme Court in the case of Phool Chand Bajrang Lal and Another vs. ITO, (1993) 203 ITR 456 held that any fresh information relating to the concluded assessment which goes to expose the falsity of the statement made by the assessee at the time of original assessment constitute fresh information enabling the Assessing Officer to believe that income chargeable to tax had escaped the assessment on account of omission of the assessee to…

The ITO, Ward-1(1)(1), Surat vs. M/S. Albers Diamonds Pvt. Ltd., Surat

In the result, the appeal of the assessee stands allowed

ITA 1180/AHD/2017[2011-12]Status: DisposedITAT Surat28 Aug 2019AY 2011-12

Bench: Shri Bhavnesh Saini & Shri O.P.Meenaआ.अ.सं./I.T.A. No.776 &1180/Ahd/2017 िनधा"रण वष"/Assessment Year : 2011-12 Vs. 1.Income Tax Officer, 1.Albers Diamonds Pvt. Ltd., 5/A, 932, 402, Gopinath Ward 1(1) (1), Surat. Apartment, Jadakhadi, Mahidharpura, Surat.395 003. [Pan: Aaica 4525 F] 2.Income Tax Officer, 2. Albers Diamonds Pvt. Ltd., Ward 1(1) (1), Surat. 5/A, 932, 402, Gopinath Apartment, Jadakhadi, Mahidharpura, Surat 395 003. [Pan: Aaica 4525 F] अपीलाथ" Appellant ""यथ"/Respondent िनधा"रती क" ओर से /Assessee By Shri Suchek Anchaliya – Ca राज"व क" ओर से /Revenue By Shri J. K. Chandnani – Sr. Dr सुनवाई की तारीख/ Date Of Hearing: 22.07.2019 उ"ोषणा क" तारीख/Pronouncement On: 27.08.2019

Section 143(1)Section 147Section 148

…nv) Mumbai the AO was right in initiating the reassessment proceedings and issuing notice u/s. 148 of the Act. The ld. D.R. further stated that Ld.CIT(A) has placed reliance on the order of Hon'ble Supreme Court in the case of Phool Chand Bajrang Lal vs. ITO, 203 ITR 456 (SC) wherein the Hon`ble Supreme Court was considering the question of reassessment beyond four years in the case of an assessee firm, and had held that in the case of acquiring fresh information specific in nature and reliable relating to the concluded assessment which went to falsify the statement made by the assessee at the time of original as…

DCIT, Central Cir-8(4), Mumbai vs. M/S. Amazon Metals Private Limited, Mumbai

In the result, appeal filed by the revenue is dismissed and cross objection filed by the assessee is also dismissed

ITA 905/MUM/2018[2009-10]Status: DisposedITAT Mumbai28 Aug 2019AY 2009-10

Bench: Shri G. Manjunatha & Shri Ram Lal Negidcit, Cc-8(4) Vs. M/S Acro Exports Trade Room No. 658, 6Th Floor Pvt.Ltd. 5Th Floor, Sunteck Centre, Aaykar Bhawan, M.K.Road Mumbai-400 020 37-40 Subash Road Vile Parle(E) Mumbai-400 057

Section 131Section 147Section 148

…cannot be held that the notice proposing reassessment is vitiated merely because one of the reasons. referred to order of TPO- Raymond Woollen Mills Ltd, vs. ITO &Ors. (1999) 152 CTR (SC) 418 ; (1999) 236 ITR 34 (SC) and Phool Chand Bajrang Lal vs. ITO (1993) 203 ITR 456 (SC): AIR 1993 SC 2390 relied upon. (Paras 46, 47, 50&51) 8.16 In view of the above binding precedents of the Hon'ble Supreme Court, 1 am of the view that t he AO had valid reasons to initiate reassessment proceedings which were duly recorded and communicated to the appellant. 8.17 Thus, there is no denying of the fact that the A.O had in his pos…

Dcie Central Circle-8(4), Mumbai vs. M/S.Pali Fabrics Private Limited, Mumbai

In the result appeal filed by the revenue is dismissed

ITA 904/MUM/2018[2009-10]Status: DisposedITAT Mumbai28 Aug 2019AY 2009-10

Bench: Shri G. Manjunatha & Shri Ram Lal Negidcit, Cc-8(4) Vs. M/S Pali Fabrics Pvt.Ltd. Room No. 658, 6Th Floor 5Th Floor, Sunteck Centre, Aaykar Bhawan, M.K.Road 37-40 Subash Road Mumbai-400 020 Vile Parle(E) Mumbai-400 057 Pan/Gir No.Aafcp0089G (Appellant) .. Respondent) & C.O. No. 77/Mum/2019 (Arising Out Of Ita No.904/Mum/2018) (Assessment Year: 2009-10) M/S Pali Fabrics Pvt.Ltd. Vs. Dcit, Cc-8(4) 5Th Floor, Sunteck Centre, Room No. 658, 6Th Floor 37-40 Subash Road Aaykar Bhawan, M.K.Road Vile Parle(E) Mumbai-400 020 Mumbai-400 057 Pan/Gir No.Aafcp0089G (Appellant) .. Respondent)

Section 131Section 139Section 143(2)Section 147Section 148

…cannot be held that the notice proposing reassessment is vitiated merely because one of the reasons. referred to order of TPO- Raymond Woollen Mills Ltd, vs. ITO &Ors. (1999) 152 CTR (SC) 418 ; (1999) 236 ITR 34 (SC) and Phool Chand Bajrang Lal vs. ITO (1993) 203 ITR 456 (SC): AIR 1993 SC 2390 relied upon. (Paras 46, 47, 50&51) 8.16 In view of the above binding precedents of the Hon'ble Supreme Court, 1 am of the view that t he AO had valid reasons to initiate reassessment proceedings which were duly recorded and communicated to the appellant. 8.17 Thus, there is no denying of the fact that the A.O had in his pos…

DCIT Central Cir-8(4), Mumbai vs. M/S.Acro Exports Trade Private Limited, Mumbai

In the result, appeal filed by the revenue is dismissed and cross objection filed by the assessee is also dismissed

ITA 903/MUM/2018[2009-10]Status: DisposedITAT Mumbai28 Aug 2019AY 2009-10

Bench: Shri G. Manjunatha & Shri Ram Lal Negidcit, Cc-8(4) Vs. M/S Acro Exports Trade Room No. 658, 6Th Floor Pvt.Ltd. 5Th Floor, Sunteck Centre, Aaykar Bhawan, M.K.Road Mumbai-400 020 37-40 Subash Road Vile Parle(E) Mumbai-400 057

Section 131Section 147Section 148

…cannot be held that the notice proposing reassessment is vitiated merely because one of the reasons. referred to order of TPO- Raymond Woollen Mills Ltd, vs. ITO &Ors. (1999) 152 CTR (SC) 418 ; (1999) 236 ITR 34 (SC) and Phool Chand Bajrang Lal vs. ITO (1993) 203 ITR 456 (SC): AIR 1993 SC 2390 relied upon. (Paras 46, 47, 50&51) 8.16 In view of the above binding precedents of the Hon'ble Supreme Court, 1 am of the view that t he AO had valid reasons to initiate reassessment proceedings which were duly recorded and communicated to the appellant. 8.17 Thus, there is no denying of the fact that the A.O had in his pos…

Albers Diamonds Pvt. Ltd., Surat vs. The Income Tax Officer, Ward-1(1)(1), Surat

In the result, the appeal of the assessee stands allowed

ITA 776/AHD/2017[2011-12]Status: DisposedITAT Surat27 Aug 2019AY 2011-12

Bench: Shri Bhavnesh Saini & Shri O.P.Meenaआ.अ.सं./I.T.A. No.776 &1180/Ahd/2017 िनधा"रण वष"/Assessment Year : 2011-12 Vs. 1.Income Tax Officer, 1.Albers Diamonds Pvt. Ltd., 5/A, 932, 402, Gopinath Ward 1(1) (1), Surat. Apartment, Jadakhadi, Mahidharpura, Surat.395 003. [Pan: Aaica 4525 F] 2.Income Tax Officer, 2. Albers Diamonds Pvt. Ltd., Ward 1(1) (1), Surat. 5/A, 932, 402, Gopinath Apartment, Jadakhadi, Mahidharpura, Surat 395 003. [Pan: Aaica 4525 F] अपीलाथ" Appellant ""यथ"/Respondent िनधा"रती क" ओर से /Assessee By Shri Suchek Anchaliya – Ca राज"व क" ओर से /Revenue By Shri J. K. Chandnani – Sr. Dr सुनवाई की तारीख/ Date Of Hearing: 22.07.2019 उ"ोषणा क" तारीख/Pronouncement On: 27.08.2019

Section 143(1)Section 147Section 148

…nv) Mumbai the AO was right in initiating the reassessment proceedings and issuing notice u/s. 148 of the Act. The ld. D.R. further stated that Ld.CIT(A) has placed reliance on the order of Hon'ble Supreme Court in the case of Phool Chand Bajrang Lal vs. ITO, 203 ITR 456 (SC) wherein the Hon`ble Supreme Court was considering the question of reassessment beyond four years in the case of an assessee firm, and had held that in the case of acquiring fresh information specific in nature and reliable relating to the concluded assessment which went to falsify the statement made by the assessee at the time of original as…

Arihant Constructions, Visakhapatnam vs. The Assistant Commissioner of Income Tax, Circle-4(1), Visakhapatnam

In the result, appeals of the assessee for the A

ITA 324/VIZ/2019[2014-15]Status: DisposedITAT Visakhapatnam23 Aug 2019AY 2014-15

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.321-325/Viz/2019 (ननधधारण वर्ा/Assessment Year : 2011-12 To 2015-16) M/S Arihant Constructions Vs. Asst.Commissioner Of Income Tax M/S B.V.Rao & Co Llp Circle-4(1) Chartered Accountants Visakhapatnam Ff-1, Satya Lakshmi Vinayaka Towers, Madhuranagar Visakhapatnam [Pan : Aarfa0600P] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri B.V.Rao, Ar प्रत्यधथी की ओर से / Respondent By : Shri D.V.Subba Rao, Dr सुनवधई की तधरीख / Date Of Hearing : 05.08.2019 घोर्णध की तधरीख/Date Of Pronouncement : 23 .08.2019

For Appellant: Shri B.V.Rao, ARFor Respondent: Shri D.V.Subba Rao, DR
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

…Rakesh Gupta Vs. CIT & Another (2018) 405 ITR 213 (P&H) (iii) Decisions of Hon’ble Supreme Court in the case of (a) ITO Vs. Lakshmani Mewal Das 103 ITR 437 (SC) (b) Raymond Woollen Mills Vs. ITO & Anr. 236 ITR 34 (SC) (c) Phoolchand Bhajranglal & Anr. Vs. ITO 203 ITR 456 (SC) 3.1. The Ld.CIT(A) also relied on the decision of Hon’ble Supreme Court in the case of ACIT Vs. Rajesh Jhaveri Stock Brokers Pvt Ltd. [2007] 291 ITR 5 I.T.A. No.321-325/Viz/2019, A.Y.2011-12 to 2015-16 M/s Arihant Constructions, Visakhapatnam 500 (SC) and upheld the validity of issue of notice u/s 148 and dismissed the appeal of the assess…

Arihant Constructions, Visakhapatnam vs. The Assistant Commissioner of Income Tax, Circle-4(1), Visakhapatnam

In the result, appeals of the assessee for the A

ITA 323/VIZ/2019[2013-14]Status: DisposedITAT Visakhapatnam23 Aug 2019AY 2013-14

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.321-325/Viz/2019 (ननधधारण वर्ा/Assessment Year : 2011-12 To 2015-16) M/S Arihant Constructions Vs. Asst.Commissioner Of Income Tax M/S B.V.Rao & Co Llp Circle-4(1) Chartered Accountants Visakhapatnam Ff-1, Satya Lakshmi Vinayaka Towers, Madhuranagar Visakhapatnam [Pan : Aarfa0600P] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri B.V.Rao, Ar प्रत्यधथी की ओर से / Respondent By : Shri D.V.Subba Rao, Dr सुनवधई की तधरीख / Date Of Hearing : 05.08.2019 घोर्णध की तधरीख/Date Of Pronouncement : 23 .08.2019

For Appellant: Shri B.V.Rao, ARFor Respondent: Shri D.V.Subba Rao, DR
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

…Rakesh Gupta Vs. CIT & Another (2018) 405 ITR 213 (P&H) (iii) Decisions of Hon’ble Supreme Court in the case of (a) ITO Vs. Lakshmani Mewal Das 103 ITR 437 (SC) (b) Raymond Woollen Mills Vs. ITO & Anr. 236 ITR 34 (SC) (c) Phoolchand Bhajranglal & Anr. Vs. ITO 203 ITR 456 (SC) 3.1. The Ld.CIT(A) also relied on the decision of Hon’ble Supreme Court in the case of ACIT Vs. Rajesh Jhaveri Stock Brokers Pvt Ltd. [2007] 291 ITR 5 I.T.A. No.321-325/Viz/2019, A.Y.2011-12 to 2015-16 M/s Arihant Constructions, Visakhapatnam 500 (SC) and upheld the validity of issue of notice u/s 148 and dismissed the appeal of the assess…

Arihant Constructions, Visakhapatnam vs. The Assistant Commissioner of Income Tax, Circle-4(1), Visakhapatnam

In the result, appeals of the assessee for the A

ITA 322/VIZ/2019[2012-13]Status: DisposedITAT Visakhapatnam23 Aug 2019AY 2012-13

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.321-325/Viz/2019 (ननधधारण वर्ा/Assessment Year : 2011-12 To 2015-16) M/S Arihant Constructions Vs. Asst.Commissioner Of Income Tax M/S B.V.Rao & Co Llp Circle-4(1) Chartered Accountants Visakhapatnam Ff-1, Satya Lakshmi Vinayaka Towers, Madhuranagar Visakhapatnam [Pan : Aarfa0600P] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri B.V.Rao, Ar प्रत्यधथी की ओर से / Respondent By : Shri D.V.Subba Rao, Dr सुनवधई की तधरीख / Date Of Hearing : 05.08.2019 घोर्णध की तधरीख/Date Of Pronouncement : 23 .08.2019

For Appellant: Shri B.V.Rao, ARFor Respondent: Shri D.V.Subba Rao, DR
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

…Rakesh Gupta Vs. CIT & Another (2018) 405 ITR 213 (P&H) (iii) Decisions of Hon’ble Supreme Court in the case of (a) ITO Vs. Lakshmani Mewal Das 103 ITR 437 (SC) (b) Raymond Woollen Mills Vs. ITO & Anr. 236 ITR 34 (SC) (c) Phoolchand Bhajranglal & Anr. Vs. ITO 203 ITR 456 (SC) 3.1. The Ld.CIT(A) also relied on the decision of Hon’ble Supreme Court in the case of ACIT Vs. Rajesh Jhaveri Stock Brokers Pvt Ltd. [2007] 291 ITR 5 I.T.A. No.321-325/Viz/2019, A.Y.2011-12 to 2015-16 M/s Arihant Constructions, Visakhapatnam 500 (SC) and upheld the validity of issue of notice u/s 148 and dismissed the appeal of the assess…

Arihant Constructions, Visakhapatnam vs. The Assistant Commissioner of Income Tax, Circle-4(1), Visakhapatnam

In the result, appeals of the assessee for the A

ITA 321/VIZ/2019[2011-12]Status: DisposedITAT Visakhapatnam23 Aug 2019AY 2011-12

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.321-325/Viz/2019 (ननधधारण वर्ा/Assessment Year : 2011-12 To 2015-16) M/S Arihant Constructions Vs. Asst.Commissioner Of Income Tax M/S B.V.Rao & Co Llp Circle-4(1) Chartered Accountants Visakhapatnam Ff-1, Satya Lakshmi Vinayaka Towers, Madhuranagar Visakhapatnam [Pan : Aarfa0600P] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri B.V.Rao, Ar प्रत्यधथी की ओर से / Respondent By : Shri D.V.Subba Rao, Dr सुनवधई की तधरीख / Date Of Hearing : 05.08.2019 घोर्णध की तधरीख/Date Of Pronouncement : 23 .08.2019

For Appellant: Shri B.V.Rao, ARFor Respondent: Shri D.V.Subba Rao, DR
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

…Rakesh Gupta Vs. CIT & Another (2018) 405 ITR 213 (P&H) (iii) Decisions of Hon’ble Supreme Court in the case of (a) ITO Vs. Lakshmani Mewal Das 103 ITR 437 (SC) (b) Raymond Woollen Mills Vs. ITO & Anr. 236 ITR 34 (SC) (c) Phoolchand Bhajranglal & Anr. Vs. ITO 203 ITR 456 (SC) 3.1. The Ld.CIT(A) also relied on the decision of Hon’ble Supreme Court in the case of ACIT Vs. Rajesh Jhaveri Stock Brokers Pvt Ltd. [2007] 291 ITR 5 I.T.A. No.321-325/Viz/2019, A.Y.2011-12 to 2015-16 M/s Arihant Constructions, Visakhapatnam 500 (SC) and upheld the validity of issue of notice u/s 148 and dismissed the appeal of the assess…

Shri Ravindrasinh N.Gohil, Bhavnagar vs. Income Tax Office, Ward-1(1), Bhavnagar

Appeal is allowed

ITA 3344/AHD/2015[2008-09]Status: DisposedITAT Ahmedabad07 Aug 2019AY 2008-09

Bench: Shri Pramod Kumar & Ms. Madhumita Roy

For Appellant: Shri Tushar Hemani, A.RFor Respondent: Ms. Richa Rastogi, Sr. D.R
Section 143(3)Section 147Section 148Section 271(1)(c)

…is decision can not, therefore, be taken as an authority on the legal issue which did not even come up for specific adjudication before Their Lordships. As for her reliance on Honble Supreme Courts judgment in the case of Phool Chand Bajrang Lal v. ITO [1993] 203 ITR 456/69 Taxmann 627, that was case in which Their Lordships concluded that the AO "rightly initiated the reassessment proceedings on the basis of subsequent information, which was specific relevant and reliable, and after recording the reasons for formation of his own belief that in the original assessment proceedings, the assessee had not disclosed t…

Shri Ravindrasinh N.Gohil, Bhavnagar vs. Income Tax Office, Ward-1(1), Bhavnagar

Appeal is allowed

ITA 3343/AHD/2015[2010-11]Status: DisposedITAT Ahmedabad07 Aug 2019AY 2010-11

Bench: Shri Pramod Kumar & Ms. Madhumita Roy

For Appellant: Shri Tushar Hemani, A.RFor Respondent: Ms. Richa Rastogi, Sr. D.R
Section 143(3)Section 147Section 148Section 271(1)(c)

…is decision can not, therefore, be taken as an authority on the legal issue which did not even come up for specific adjudication before Their Lordships. As for her reliance on Honble Supreme Courts judgment in the case of Phool Chand Bajrang Lal v. ITO [1993] 203 ITR 456/69 Taxmann 627, that was case in which Their Lordships concluded that the AO "rightly initiated the reassessment proceedings on the basis of subsequent information, which was specific relevant and reliable, and after recording the reasons for formation of his own belief that in the original assessment proceedings, the assessee had not disclosed t…

M/S.Samkit Gems, Mumbai vs. ITO 19(3)(2), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 3980/MUM/2018[2009-10]Status: DisposedITAT Mumbai31 Jul 2019AY 2009-10

Bench: Shri C.N. Prasad, Hon'Blem/S. Samkit Gems Income Tax Officer V. 12A, Paradise Apartment Ward No. 19(3)(2) Opp. Matru Ashish Building Matru Mandir, Tardev Road Nepean Sea Road Mumbai – 400 007 Mumbai – 400 006 Pan: Aakfs 8254 Q (Appellant) (Respondent) Assessee By : Shri K.A. Vaidyalingan Department By : Shri Chaitanya Anjaria

For Appellant: Shri K.A. VaidyalinganFor Respondent: Shri Chaitanya Anjaria
Section 143Section 143(3)Section 147Section 148Section 151Section 40

…. Foramer vs CIT (2001) 247 ITR 0436 (All), which has been affirmed by the Hon. Supreme Court in (2003) 264 ITR 0566 (SC) 2. Madhukar Khosla (2014) 90 CCH 0023 (Del) 3. Kelvinator of India Limited - 320 ITR 0561 (SC) 4. Pool Chand Bajrang Lal & Another (1993) 203 ITR 456 (SC) 5. Sun Pharmaceutical Industries Ltd. W.P.(C) 6729/2011 (Del) 6. Carlton Overseas Limited vs ITO (2009) 318 ITR 0295 (Del) 7. ACIT vs Perfect Corporate Services Ltd. (ITA No.3100/Mum/2017) 5. Ld. DR vehemently supported the orders of the authorities below. 6. Heard rival submissions, perused the orders of the authorities below. On a perusa…

The ITO, Ward-2(3)(8), Surat vs. Shri Yogendraraj U. Singhvi, Surat

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

ITA 79/AHD/2017[2007-08]Status: DisposedITAT Surat25 Jul 2019AY 2007-08

Bench: Shri Bhavnesh Saini & Shri O. P. Meenaआ.अ.सं./I.T.A No.2926/Ahd/2016: िनधा"रण वष"/Assessment Year: 2007-08 Shri Yogendraraj U Singhvi, V. Income Tax Officer, Office No. 103, Ist Floor, H. No. 6/1946-B, Ward- 2(3)(8), Dalagia Street, Mahidharpura Surat Aayakar Bhavan Surat [Pan: Anjps 9745 G] अपीलाथ" Appellant ""यथ"/Respondent आ.अ.सं./I.T.A No.79/Ahd/2017: िनधा"रण वष"/Assessment Year: 2007-08 Income Tax Officer, V. Shri Yogendraraj U Singhvi, Ward- 2(3)(8), Office No. 103, Ist Floor, H. No. 6/1946- Aayakar Bhavan Surat B, Dalagia Street, Mahidharpura Surat [Pan: Anjps 9745 G] अपीलाथ" Appellant ""यथ"/Respondent Shri Prakash Jhunjhunwala, C.A. िनधा"रती क" ओर से Assessee By Shri S.R. Meena, Sr. D.R. राज"व क" ओर से Revenue By 24.07.2019 सुनवाई क" तारीख Date Of Hearing 25.07.2019 उ"ोषणा क" तारीख Date Of Pronouncement

Section 143Section 147

…stified. The assessee was one of such beneficiaries who has received accommodation entries. Therefore, the AO has rightly reopened the assessment. The ld.CIT(A) has also supported his view by placing reliance in the case of Phoolchand Bajranglal v. ITO [1993] 203 ITR 456 (SC) and Dishman Pharmaceuticals & Chemicals v. DCIT (OSD) [2012] 346 ITR 228 (Gujarat) 7. Being, aggrieved the assessee filed this appeal before the Tribunal. The learned counsel for the assessee submitted that the notice under section 148 of the Act was issued on 27.03.2014 i.e., after expiry of four years from the end of the relevant assessmen…

Shri Yogendraraj U.Singhvi, Surat vs. The Income Tax Officer, Ward-2(3)(8), Surat

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

ITA 2926/AHD/2016[2007-08]Status: DisposedITAT Surat25 Jul 2019AY 2007-08

Bench: Shri Bhavnesh Saini & Shri O. P. Meenaआ.अ.सं./I.T.A No.2926/Ahd/2016: िनधा"रण वष"/Assessment Year: 2007-08 Shri Yogendraraj U Singhvi, V. Income Tax Officer, Office No. 103, Ist Floor, H. No. 6/1946-B, Ward- 2(3)(8), Dalagia Street, Mahidharpura Surat Aayakar Bhavan Surat [Pan: Anjps 9745 G] अपीलाथ" Appellant ""यथ"/Respondent आ.अ.सं./I.T.A No.79/Ahd/2017: िनधा"रण वष"/Assessment Year: 2007-08 Income Tax Officer, V. Shri Yogendraraj U Singhvi, Ward- 2(3)(8), Office No. 103, Ist Floor, H. No. 6/1946- Aayakar Bhavan Surat B, Dalagia Street, Mahidharpura Surat [Pan: Anjps 9745 G] अपीलाथ" Appellant ""यथ"/Respondent Shri Prakash Jhunjhunwala, C.A. िनधा"रती क" ओर से Assessee By Shri S.R. Meena, Sr. D.R. राज"व क" ओर से Revenue By 24.07.2019 सुनवाई क" तारीख Date Of Hearing 25.07.2019 उ"ोषणा क" तारीख Date Of Pronouncement

Section 143Section 147

…stified. The assessee was one of such beneficiaries who has received accommodation entries. Therefore, the AO has rightly reopened the assessment. The ld.CIT(A) has also supported his view by placing reliance in the case of Phoolchand Bajranglal v. ITO [1993] 203 ITR 456 (SC) and Dishman Pharmaceuticals & Chemicals v. DCIT (OSD) [2012] 346 ITR 228 (Gujarat) 7. Being, aggrieved the assessee filed this appeal before the Tribunal. The learned counsel for the assessee submitted that the notice under section 148 of the Act was issued on 27.03.2014 i.e., after expiry of four years from the end of the relevant assessmen…

The ITO, Ward-2(3)(7), Surat vs. Shri Dipak Banwarilal Agarwal, Surat

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

ITA 3277/AHD/2016[2007-08]Status: DisposedITAT Surat18 Jul 2019AY 2007-08

Bench: Shri H. S. Sidhu & Shri O. P. Meenaआ.अ.सं./I.T.A No.2932 & 3277/Ahd/2016: िनधा"रणवष"/Assessment Year: 2007-08 1. Shri Dipak Banwarilal Agarwal, V. 1. Income Tax Officer, Ward- 103 Devsagar, Dalgiya Street, 2(3)(7), Mahidarpura Surat Surat 2. Shri Dipak Banwarilal Agarwal, Pan:Afppa6178M 103 Devsagar, Dalgiya Street, Mahidarpura Surat 2. Income Tax Officer, Ward- 2(3)(7), Pan:Afppa6178M Surat अपीलाथ" Appellant ""यथ"/Respondent

Section 143Section 147

…justified. The assessee was one of such beneficiary who has received accommodation entries. Therefore, the AO has rightly reopened the assessment. The ld.CIT(A) has also supported his view by placing reliance in the case of Phoolchand Bajranglal v. ITO [1993] 203 ITR 456 (SC) and Dishman Pharmaceuticals & Chemicals v. DCIT (OSD) [2012] 346 ITR 228 (Gujarat) 7. Being, aggrieved the assessee filed this appeal before the Tribunal. The learned counsel for the assessee submitted that the notice under section 148 of the Act was issued on 28.03.2014 i.e., after expiry of four years from the end of the relevant assessmen…

Dipak Banwarilal Agarwal, Surat vs. The Income Tax Officer, Ward-2(3)(7), Surat

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

ITA 2932/AHD/2016[2007-08]Status: DisposedITAT Surat18 Jul 2019AY 2007-08

Bench: Shri H. S. Sidhu & Shri O. P. Meenaआ.अ.सं./I.T.A No.2932 & 3277/Ahd/2016: िनधा"रणवष"/Assessment Year: 2007-08 1. Shri Dipak Banwarilal Agarwal, V. 1. Income Tax Officer, Ward- 103 Devsagar, Dalgiya Street, 2(3)(7), Mahidarpura Surat Surat 2. Shri Dipak Banwarilal Agarwal, Pan:Afppa6178M 103 Devsagar, Dalgiya Street, Mahidarpura Surat 2. Income Tax Officer, Ward- 2(3)(7), Pan:Afppa6178M Surat अपीलाथ" Appellant ""यथ"/Respondent

Section 143Section 147

…justified. The assessee was one of such beneficiary who has received accommodation entries. Therefore, the AO has rightly reopened the assessment. The ld.CIT(A) has also supported his view by placing reliance in the case of Phoolchand Bajranglal v. ITO [1993] 203 ITR 456 (SC) and Dishman Pharmaceuticals & Chemicals v. DCIT (OSD) [2012] 346 ITR 228 (Gujarat) 7. Being, aggrieved the assessee filed this appeal before the Tribunal. The learned counsel for the assessee submitted that the notice under section 148 of the Act was issued on 28.03.2014 i.e., after expiry of four years from the end of the relevant assessmen…

Chander Jain, New Delhi vs. DCIT, Circle-63(1), New Delhi

In the result, the assessment is quashed and since, the assessment is quashed, we do not find it necessary to well into the merits of the case

ITA 4144/DEL/2018[2009-10]Status: DisposedITAT Delhi03 Jun 2019AY 2009-10

Bench: Shri N.K. Billaiya & Shri S. Srivastavaassessment Year: 2009-10

Section 142(1)Section 143(1)Section 143(2)Section 147Section 148Section 271(1)(c)Section 68

…s decision cannot, therefore, be taken as an authority on the legal issue which did not even come up for specific adjudication before their Lordships. As for her reliance on Hon’ble Supreme Courts judgment in the case of Phool Chand Bajrang Lal vs. ITO [1993] 203 ITR 456/69 Taxman 627, that was case in which their Lordships concluded that the AO “rightly initiated the reassessment proceedings on the basis of subsequent information, which was specific relevant and reliable, and after recording the reasons for formation of his own belief that in the original chargeable to tax had escaped assessment” and we are unab…