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 147 Section 148 Section 143(3)Section 142(1)Section 151 Section 68 Section 139 Section 133(6)

Read the full judgment

Issues it is cited on

section 147(a)true and full disclosure full and true disclosure beyond four years live link material facts necessary for assessment kelvinator borrowed satisfaction mere change of opinion income escaping assessment reason to believe escapement of income

Judgments citing Phool Chand Bajrang Lal v. ITO

DCIT Cen Cir 1(2), Mumbai vs. Sejal Export (India), Mumbai

In the result, appeals of the Assessee are partly allowed and appeals of the Revenue are dismissed

ITA 4686/MUM/2017[2008-09]Status: DisposedITAT Mumbai04 Jul 2018AY 2008-09

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI RAJESH KUMAR, HON'BLE ACCOUNTANT MEMBER ITA.No. 3854, 3855, 3856, 3857, 3858, 3859 & 3864 /MUM/2017 (A. Ys: 2012-13, 2011-12, 2010-11, 2009-10, 2008-09, 2007-08 & 2013-14) M/s. Sejal Exports (India) v. Dy. Commissioner of Income-tax, DC-7221, Bharat Diamond Bourse, Central Circle – 1 (2) ‘G' Block, Bandra Kurla Complex, Room No. 906, 9th Floor, Bandra (E), Mumbai – 400 051 Old CGO Building Annexe, M.K. Road, Mumbai – 400 020 PAN NO: AAAFS 7201 B (Appellant) (Respondent) ITA.No. 4685, 4686, 4687…

DCIT Cen Cir 1(2), Mumbai vs. Sejal Export (India), Mumbai

In the result, appeals of the Assessee are partly allowed and appeals of the Revenue are dismissed

ITA 4685/MUM/2017[2007-08]Status: DisposedITAT Mumbai04 Jul 2018AY 2007-08

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI RAJESH KUMAR, HON'BLE ACCOUNTANT MEMBER ITA.No. 3854, 3855, 3856, 3857, 3858, 3859 & 3864 /MUM/2017 (A. Ys: 2012-13, 2011-12, 2010-11, 2009-10, 2008-09, 2007-08 & 2013-14) M/s. Sejal Exports (India) v. Dy. Commissioner of Income-tax, DC-7221, Bharat Diamond Bourse, Central Circle – 1 (2) ‘G' Block, Bandra Kurla Complex, Room No. 906, 9th Floor, Bandra (E), Mumbai – 400 051 Old CGO Building Annexe, M.K. Road, Mumbai – 400 020 PAN NO: AAAFS 7201 B (Appellant) (Respondent) ITA.No. 4685, 4686, 4687…

Sejal Gems P. Ltd, Mumbai vs. DCIT Cen Cir 1(2), Mumbai

In the result, appeals of the Assessee are partly allowed and appeals of the Revenue are dismissed

ITA 3871/MUM/2017[2008-09]Status: DisposedITAT Mumbai04 Jul 2018AY 2008-09

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI RAJESH KUMAR, HON'BLE ACCOUNTANT MEMBER ITA.No. 3854, 3855, 3856, 3857, 3858, 3859 & 3864 /MUM/2017 (A. Ys: 2012-13, 2011-12, 2010-11, 2009-10, 2008-09, 2007-08 & 2013-14) M/s. Sejal Exports (India) v. Dy. Commissioner of Income-tax, DC-7221, Bharat Diamond Bourse, Central Circle – 1 (2) ‘G' Block, Bandra Kurla Complex, Room No. 906, 9th Floor, Bandra (E), Mumbai – 400 051 Old CGO Building Annexe, M.K. Road, Mumbai – 400 020 PAN NO: AAAFS 7201 B (Appellant) (Respondent) ITA.No. 4685, 4686, 4687…

Ariha Diamond Jewellery P. Ltd, Mumbai vs. DCIT Cen Cir 1(2), Mumbai

In the result, appeals of the Assessee are partly allowed and appeals of the Revenue are dismissed

ITA 3870/MUM/2017[2013-14]Status: DisposedITAT Mumbai04 Jul 2018AY 2013-14

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI RAJESH KUMAR, HON'BLE ACCOUNTANT MEMBER ITA.No. 3854, 3855, 3856, 3857, 3858, 3859 & 3864 /MUM/2017 (A. Ys: 2012-13, 2011-12, 2010-11, 2009-10, 2008-09, 2007-08 & 2013-14) M/s. Sejal Exports (India) v. Dy. Commissioner of Income-tax, DC-7221, Bharat Diamond Bourse, Central Circle – 1 (2) ‘G' Block, Bandra Kurla Complex, Room No. 906, 9th Floor, Bandra (E), Mumbai – 400 051 Old CGO Building Annexe, M.K. Road, Mumbai – 400 020 PAN NO: AAAFS 7201 B (Appellant) (Respondent) ITA.No. 4685, 4686, 4687…

Ariha Diamond Jewellery P. Ltd, Mumbai vs. DCIT Cen Cir 1(2), Mumbai

In the result, appeals of the Assessee are partly allowed and appeals of the Revenue are dismissed

ITA 3869/MUM/2017[2012-13]Status: DisposedITAT Mumbai04 Jul 2018AY 2012-13

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI RAJESH KUMAR, HON'BLE ACCOUNTANT MEMBER ITA.No. 3854, 3855, 3856, 3857, 3858, 3859 & 3864 /MUM/2017 (A. Ys: 2012-13, 2011-12, 2010-11, 2009-10, 2008-09, 2007-08 & 2013-14) M/s. Sejal Exports (India) v. Dy. Commissioner of Income-tax, DC-7221, Bharat Diamond Bourse, Central Circle – 1 (2) ‘G' Block, Bandra Kurla Complex, Room No. 906, 9th Floor, Bandra (E), Mumbai – 400 051 Old CGO Building Annexe, M.K. Road, Mumbai – 400 020 PAN NO: AAAFS 7201 B (Appellant) (Respondent) ITA.No. 4685, 4686, 4687…

Ariha Diamond Jewellery P. Ltd, Mumbai vs. DCIT Cen Cir 1(2), Mumbai

In the result, appeals of the Assessee are partly allowed and appeals of the Revenue are dismissed

ITA 3868/MUM/2017[2011-12]Status: DisposedITAT Mumbai04 Jul 2018AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI RAJESH KUMAR, HON'BLE ACCOUNTANT MEMBER ITA.No. 3854, 3855, 3856, 3857, 3858, 3859 & 3864 /MUM/2017 (A. Ys: 2012-13, 2011-12, 2010-11, 2009-10, 2008-09, 2007-08 & 2013-14) M/s. Sejal Exports (India) v. Dy. Commissioner of Income-tax, DC-7221, Bharat Diamond Bourse, Central Circle – 1 (2) ‘G' Block, Bandra Kurla Complex, Room No. 906, 9th Floor, Bandra (E), Mumbai – 400 051 Old CGO Building Annexe, M.K. Road, Mumbai – 400 020 PAN NO: AAAFS 7201 B (Appellant) (Respondent) ITA.No. 4685, 4686, 4687…

Ariha Diamond Jewellery P. Ltd, Mumbai vs. DCIT Cen Cir 1(2), Mumbai

In the result, appeals of the Assessee are partly allowed and appeals of the Revenue are dismissed

ITA 3867/MUM/2017[2010-11]Status: DisposedITAT Mumbai04 Jul 2018AY 2010-11

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI RAJESH KUMAR, HON'BLE ACCOUNTANT MEMBER ITA.No. 3854, 3855, 3856, 3857, 3858, 3859 & 3864 /MUM/2017 (A. Ys: 2012-13, 2011-12, 2010-11, 2009-10, 2008-09, 2007-08 & 2013-14) M/s. Sejal Exports (India) v. Dy. Commissioner of Income-tax, DC-7221, Bharat Diamond Bourse, Central Circle – 1 (2) ‘G' Block, Bandra Kurla Complex, Room No. 906, 9th Floor, Bandra (E), Mumbai – 400 051 Old CGO Building Annexe, M.K. Road, Mumbai – 400 020 PAN NO: AAAFS 7201 B (Appellant) (Respondent) ITA.No. 4685, 4686, 4687…

Ariha Diamond Jewellery P. Ltd, Mumbai vs. DCIT Cen Cir 1(2), Mumbai

In the result, appeals of the Assessee are partly allowed and appeals of the Revenue are dismissed

ITA 3866/MUM/2017[2009-10]Status: DisposedITAT Mumbai04 Jul 2018AY 2009-10

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI RAJESH KUMAR, HON'BLE ACCOUNTANT MEMBER ITA.No. 3854, 3855, 3856, 3857, 3858, 3859 & 3864 /MUM/2017 (A. Ys: 2012-13, 2011-12, 2010-11, 2009-10, 2008-09, 2007-08 & 2013-14) M/s. Sejal Exports (India) v. Dy. Commissioner of Income-tax, DC-7221, Bharat Diamond Bourse, Central Circle – 1 (2) ‘G' Block, Bandra Kurla Complex, Room No. 906, 9th Floor, Bandra (E), Mumbai – 400 051 Old CGO Building Annexe, M.K. Road, Mumbai – 400 020 PAN NO: AAAFS 7201 B (Appellant) (Respondent) ITA.No. 4685, 4686, 4687…

Ariha Diamond Jewellery P. Ltd, Mumbai vs. DCIT Cen Cir 1(2), Mumbai

In the result, appeals of the Assessee are partly allowed and appeals of the Revenue are dismissed

ITA 3865/MUM/2017[2008-09]Status: DisposedITAT Mumbai04 Jul 2018AY 2008-09

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI RAJESH KUMAR, HON'BLE ACCOUNTANT MEMBER ITA.No. 3854, 3855, 3856, 3857, 3858, 3859 & 3864 /MUM/2017 (A. Ys: 2012-13, 2011-12, 2010-11, 2009-10, 2008-09, 2007-08 & 2013-14) M/s. Sejal Exports (India) v. Dy. Commissioner of Income-tax, DC-7221, Bharat Diamond Bourse, Central Circle – 1 (2) ‘G' Block, Bandra Kurla Complex, Room No. 906, 9th Floor, Bandra (E), Mumbai – 400 051 Old CGO Building Annexe, M.K. Road, Mumbai – 400 020 PAN NO: AAAFS 7201 B (Appellant) (Respondent) ITA.No. 4685, 4686, 4687…

Sejal Export (India), Mumbai vs. DCIT Cen Cir 1(2), Mumbai

In the result, appeals of the Assessee are partly allowed and appeals of the Revenue are dismissed

ITA 3864/MUM/2017[2013-14]Status: DisposedITAT Mumbai04 Jul 2018AY 2013-14

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI RAJESH KUMAR, HON'BLE ACCOUNTANT MEMBER ITA.No. 3854, 3855, 3856, 3857, 3858, 3859 & 3864 /MUM/2017 (A. Ys: 2012-13, 2011-12, 2010-11, 2009-10, 2008-09, 2007-08 & 2013-14) M/s. Sejal Exports (India) v. Dy. Commissioner of Income-tax, DC-7221, Bharat Diamond Bourse, Central Circle – 1 (2) ‘G' Block, Bandra Kurla Complex, Room No. 906, 9th Floor, Bandra (E), Mumbai – 400 051 Old CGO Building Annexe, M.K. Road, Mumbai – 400 020 PAN NO: AAAFS 7201 B (Appellant) (Respondent) ITA.No. 4685, 4686, 4687…

Sejal Export (India), Mumbai vs. DCIT Cen Cir 1(2), Mumbai

In the result, appeals of the Assessee are partly allowed and appeals of the Revenue are dismissed

ITA 3858/MUM/2017[2008-09]Status: DisposedITAT Mumbai04 Jul 2018AY 2008-09

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI RAJESH KUMAR, HON'BLE ACCOUNTANT MEMBER ITA.No. 3854, 3855, 3856, 3857, 3858, 3859 & 3864 /MUM/2017 (A. Ys: 2012-13, 2011-12, 2010-11, 2009-10, 2008-09, 2007-08 & 2013-14) M/s. Sejal Exports (India) v. Dy. Commissioner of Income-tax, DC-7221, Bharat Diamond Bourse, Central Circle – 1 (2) ‘G' Block, Bandra Kurla Complex, Room No. 906, 9th Floor, Bandra (E), Mumbai – 400 051 Old CGO Building Annexe, M.K. Road, Mumbai – 400 020 PAN NO: AAAFS 7201 B (Appellant) (Respondent) ITA.No. 4685, 4686, 4687…

Sejal Export (India), Mumbai vs. DCIT Cen Cir 1(2), Mumbai

In the result, appeals of the Assessee are partly allowed and appeals of the Revenue are dismissed

ITA 3857/MUM/2017[2009-10]Status: DisposedITAT Mumbai04 Jul 2018AY 2009-10

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI RAJESH KUMAR, HON'BLE ACCOUNTANT MEMBER ITA.No. 3854, 3855, 3856, 3857, 3858, 3859 & 3864 /MUM/2017 (A. Ys: 2012-13, 2011-12, 2010-11, 2009-10, 2008-09, 2007-08 & 2013-14) M/s. Sejal Exports (India) v. Dy. Commissioner of Income-tax, DC-7221, Bharat Diamond Bourse, Central Circle – 1 (2) ‘G' Block, Bandra Kurla Complex, Room No. 906, 9th Floor, Bandra (E), Mumbai – 400 051 Old CGO Building Annexe, M.K. Road, Mumbai – 400 020 PAN NO: AAAFS 7201 B (Appellant) (Respondent) ITA.No. 4685, 4686, 4687…

Sejal Export (India), Mumbai vs. DCIT Cen Cir 1(2), Mumbai

In the result, appeals of the Assessee are partly allowed and appeals of the Revenue are dismissed

ITA 3856/MUM/2017[2010-11]Status: DisposedITAT Mumbai04 Jul 2018AY 2010-11

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI RAJESH KUMAR, HON'BLE ACCOUNTANT MEMBER ITA.No. 3854, 3855, 3856, 3857, 3858, 3859 & 3864 /MUM/2017 (A. Ys: 2012-13, 2011-12, 2010-11, 2009-10, 2008-09, 2007-08 & 2013-14) M/s. Sejal Exports (India) v. Dy. Commissioner of Income-tax, DC-7221, Bharat Diamond Bourse, Central Circle – 1 (2) ‘G' Block, Bandra Kurla Complex, Room No. 906, 9th Floor, Bandra (E), Mumbai – 400 051 Old CGO Building Annexe, M.K. Road, Mumbai – 400 020 PAN NO: AAAFS 7201 B (Appellant) (Respondent) ITA.No. 4685, 4686, 4687…

Sejal Export (India), Mumbai vs. DCIT Cen Cir 1(2), Mumbai

In the result, appeals of the Assessee are partly allowed and appeals of the Revenue are dismissed

ITA 3855/MUM/2017[2011-12]Status: DisposedITAT Mumbai04 Jul 2018AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI RAJESH KUMAR, HON'BLE ACCOUNTANT MEMBER ITA.No. 3854, 3855, 3856, 3857, 3858, 3859 & 3864 /MUM/2017 (A. Ys: 2012-13, 2011-12, 2010-11, 2009-10, 2008-09, 2007-08 & 2013-14) M/s. Sejal Exports (India) v. Dy. Commissioner of Income-tax, DC-7221, Bharat Diamond Bourse, Central Circle – 1 (2) ‘G' Block, Bandra Kurla Complex, Room No. 906, 9th Floor, Bandra (E), Mumbai – 400 051 Old CGO Building Annexe, M.K. Road, Mumbai – 400 020 PAN NO: AAAFS 7201 B (Appellant) (Respondent) ITA.No. 4685, 4686, 4687…

Sejal Export (India), Mumbai vs. DCIT Cen Cir 1(2), Mumbai

In the result, appeals of the Assessee are partly allowed and appeals of the Revenue are dismissed

ITA 3854/MUM/2017[2012-13]Status: DisposedITAT Mumbai04 Jul 2018AY 2012-13

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI RAJESH KUMAR, HON'BLE ACCOUNTANT MEMBER ITA.No. 3854, 3855, 3856, 3857, 3858, 3859 & 3864 /MUM/2017 (A. Ys: 2012-13, 2011-12, 2010-11, 2009-10, 2008-09, 2007-08 & 2013-14) M/s. Sejal Exports (India) v. Dy. Commissioner of Income-tax, DC-7221, Bharat Diamond Bourse, Central Circle – 1 (2) ‘G' Block, Bandra Kurla Complex, Room No. 906, 9th Floor, Bandra (E), Mumbai – 400 051 Old CGO Building Annexe, M.K. Road, Mumbai – 400 020 PAN NO: AAAFS 7201 B (Appellant) (Respondent) ITA.No. 4685, 4686, 4687…

DCIT, Central Circle - 2(1), Kolkata vs. M/S. M D Garments Pvt. Ltd., Kolkata

In the result, the appeal of the revenue as well as cross- objection of the assessee are dismissed

ITA 2146/KOL/2017[2009-10]Status: DisposedITAT Kolkata20 Jun 2018AY 2009-10

Bench: Shri P.M. Jagtap, Am] I.T.A. No. 2146/Kol/2017 Assessment Year: 2009-10 D.C.I.T, Central Cir – 2(1) Kolkata.........................................................................Appellant 3Rd Floor,Aayakar Bhawan Poorva, E.M. By Pass, 110, Shantipally, Kolkata – 700107 M/S. M.D. Garments Pvt. Ltd. …………………………………………………………………Respondent 156, M.G. Road, 1St Floor, Kolkata – 700 007 [Pan : Aadcm 5555 C] C.O. No. 38/Kol/2018 (Arising Out Of Ita No. 2146/Kol/2017) Assessment Year: 2009-10 M/S. M.D. Garments Pvt. Ltd. ……………………………………………………………Cross-Objector 156, M.G. Road, 1St Floor, Kolkata – 700 007 [Pan : Aadcm 5555 C] D.C.I.T, Central Cir – 2(1) Kolkata....................................................................Respondent 3Rd Floor,Aayakar Bhawan Poorva, E.M. By Pass, 110, Shantipally, Kolkata – 700107 Appearances By: Shri Robin Choudhury, Addl. Cit Appearing On Behalf Of The Revenue Shri R.P. Agarwal, Sr. Counsel & Shri Nirav Sheth, Aca Appearing On Behalf Of The Assessee Date Of Concluding The Hearing : May 25, 2018 Date Of Pronouncing The Order : June 20, 2018 Order Per P.M. Jagtap, Am This Appeal Is Preferred By The Revenue Against The Order Of Ld. Cit (A) – 20, Kolkata Dated 18.07.2017 & The Same Is Being Disposed Of Along With The Cross-Objection Filed By The Assessee Being C.O. No. 38/Kol/2018. 2 I.T.A. No. 2146/Kol/2017 & C.O. No. 38/Kol/2018 Assessment Year 2009-10 M/S. M.D. Garments Pvt. Ltd.

Section 139Section 143(1)Section 143(3)Section 147Section 148Section 68Section 69C

…rt in the case of Pr.CIT-4, Delhi vs G & G Pharma India Ltd in ITA No.545/2015 dt.08-10-2015 in which the Hon’ble Delhi High Court has considered the ratio decided by the Honble Supreme Court in the case of Phool Chand Bajrang Lal vs Income-tax Officer (1993) 203 ITR 456 SC. In this case the main thrust of the submission of Mr Sawhney is that as was in the case of India Terminal Connector System (supra), in the present case as well, there was specific information regarding the name of the entry provider, the date on which the entry was taken, the cheque details as well as the amount credited to the account of the…

ITO 19(2)(3), Mumbai vs. Meenakshi N Shah, Mumbai

ITA 7082/MUM/2016[2007-08]Status: DisposedITAT Mumbai20 Jun 2018AY 2007-08

Bench: Shri Joginder Singh & Shri G. Manjunathaassessment Year: 2007-08 Dcit 5(2)(2) Meridian Chem Bond Mumbai Purchase Ltd., बनाम/ 903 Raheja Centre, Free Vs. Press Journal Marg, Nariman Point, Mumbai 400 021 (राज"व /Revenue) ("नधा"रती /Assessee) Pan. Aaacr1789G

…ts by the assessee which had not been disclosed during the original assessment proceedings, such initiation has been upheld. 7.13. In the case of Pal Jain v. ITO, (2004) 267 ITR 540, 544-45, 548, 549 (P & H), applying Phool Chand Bajrang Lal v. ITO, (1993) 203 ITR 456 (SC), although the transaction of sale of shares was disclosed and accepted in the original assessment, but the subsequent discovery by the DDI (Investigation) revealed that the transaction was not genuine, a reassessment notice after four years has been held to be valid because there was no true disclosure of the material facts. In this rega…

Shri Sudeep Mahendrabhai Shah, Surat vs. The Income Tax Officer, Ward1(3)(5), Surat

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

ITA 2423/AHD/2016[2008-09]Status: DisposedITAT Surat28 May 2018AY 2008-09

Bench: Shri C.M.Garg & Shri O.P.Meena

Section 132(4)Section 143Section 147Section 148

…ceedings u/s 147(a) was valid, what was to be seen was only the prima facie material; the sufficiency or correctness of the material was not a thing to be considered at that stage. The Hon`ble Supreme Court in the case of Phool Chand Bajrang Lal v. ITO [1993] 203 ITR 456 (SC) held that One of the purposes of section 147 is to ensure that a party cannot get away by willfully making a false or untrue statement at the time of the original assessment and when that falsity comes to notice, to turn around and say: "You accepted my lie, now your hands are tied and you can do nothing." It would be a travesty of justice t…

M/S Greater Mohali Area Development Authority, Mohali vs. DCIT, C-6(1), Mohali

In the result, the appeal of the assessee is hereby dismissed

ITA 1560/CHANDI/2017[2009-10]Status: DisposedITAT Chandigarh22 May 2018AY 2009-10

Bench: Shri Sanjay Garg & Dr. B.R.R. Kumarassessment Year : 2009-10

For Appellant: Sh. Sudhir Sehgal, AdvocateFor Respondent: Sh. Gulshan Raj, CIT DR

Section 139Section 142Section 143(3)Section 147Section 148

…14 Ravathy C.P. Equipments Vs. DCIT 15 CWP Civil 6205 of 2016 Dalmia Pvt Ltd 26.9.2011 Vs. CIT Delhi 16 SLP Civil 23898/11 (SC) CIT & Ors Vs. 8.8.2013 Chahbil Dass Aggarwal 17 290 ITR 377 (Bombay High Court) 06.02.2007 Piaggio vehicles Pvt ltd Vs. DCIT 18 203 ITR 456 (SC) Phool Chand Bajrang 13.7.1993 Lal & Others Vs. ITO 19 156 DTR 217 (Delhi High Court) New 10.08.2017 Delhi Television Ltd Vs. DCIT ITA No.1560/Chd/2017- Greater Mohali Area Development Authority, Mohali 11 20 1987 AIR 523 (SC) S. Narayanappa & 27.9.1966 others Vs. CIT 21 76 ITR 496 (SC) Gita Devi Aggrwasl s 31.7.1969 CIT West Bengal & Oth…

Vipul Impex & Infrabuild Ltd., Mumbai vs. ACIT-4(2), Mumbai

The appeals of the Revenue are allowed for statistical purposes

ITA 3006/MUM/2016[2010-11]Status: DisposedITAT Mumbai16 May 2018AY 2010-11

Bench: Shri Joginder Singh & Shri G. Manjunatha

Section 143(2)Section 144Section 147Section 148Section 40A(3)

…s by the assessee which had not been disclosed during the original assessment proceedings, such initiation has been upheld. 2.12. In the case of Pal Jain v. ITO, (2004) 267 ITR 540, 544-45, 548, 549 (P & H), applying Phool Chand Bajrang Lal v. ITO, (1993) 203 ITR 456 (SC), although the transaction of sale of shares was disclosed and accepted in the original assessment, but the subsequent discovery by the DDI (Investigation) revealed that the transaction was not genuine, a reassessment notice after four years has been held to be valid because there was no true disclosure of the material facts. In this regard,…