Pr. CIT v. RMG Polyviny (I) Ltd.

395 ITR 5High Court2017#20840 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2021 to 2026.

Sections most often in play

Section 143(1)Section 154Section 2(19)Section 80P(2)(d)Section 80P(4)

Judgments citing Pr. CIT v. RMG Polyviny (I) Ltd.

VALENCIA CO OPERATIVE HOUSING SOCIETY LIMITED,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX 41(1)(1), MUMBAI

Accordingly, Ground No. 1 & 2 raised by the Assessee are allowed

ITA 8366/MUM/2025[2020-21]Status: DisposedITAT Mumbai26 Feb 2026AY 2020-21

Bench: IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER ITA No.8366/MUM/2025 (Assessment Year:2020-2021) Valencia Co. Operative Housing Society Limited Ground Floor, Hiranandani Gardens, Powai, Mumbai - 400076. Maharashtra [PAN: AAAAV0809P] Deputy Commissioner of Income-tax, Circle, 41(1)(1), Mumbai Kautilya Bhavan, Bandra Kurla Complex, Bandra (East), Mumbai - 400051. Maharashtra. Appearance For the Appellant/

For Appellant: Shri Rajeev KhandelwalFor Respondent: Shri Nakul Agrawal
Section 143(1)Section 154Section 80PSection 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER Valencia Co. Operative Housing Society Limited Ground Floor, Hiranandani Gardens, Powai, Mumbai – 400076. Maharashtra [PAN: AAAAV0809P] …………. Appellant Vs Deputy Commissioner of Income-tax, Circle, 41(1)(1), Mumbai Kautilya Bhavan, Bandra Kurla Complex, Bandra (East), Mumbai - 400051. Maharashtra. …………. Respondent Appearance For the Appellant/Assessee : Shri Rajeev Khandelwal For the Respondent/Department : Shri Nakul Agrawal Date Conclusion of hearing : 17.02.2026 Pronouncement…

D.C.I.T.,CIRCLE-6(1), KOLKATA vs. M/S G.K.ISPAT PRIVATE LIMITED , KOLKATA

In the result, the appeals of the revenue are dismissed and the cross objection of the different assessees are also dismissed

ITA 2408/KOL/2019[2011-12]Status: DisposedITAT Kolkata21 Nov 2022AY 2011-12

Bench: Shri Sanjay Garg & Shri Rajesh Kumar] "ी संजय गग" "या"यक सद"य एवं "ी राजेश कुमार, लेखा सद"य के सम"

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

…ply his mind and simply acted on basis of the observations of the ADIT. It is failure on the part of the AO before issue of notice for reopening the case u/s ] 48 of the act . The Hon'ble Delhi High Court in the case of Pr. CIT vs. RMG Polyviny (I) Ltd (2017) 395 ITR 5 (Del) has held that “Where information was received from investigation wing that assessee was beneficiary of accommodation entries but no further inquiry was undertaken by Assessing Officer, said information could not be said to be tangible material as per se and thus, reassessment on sold basis was not justified.” It is dear form the reason as rec…

DCIT, CIRCLE - 6(1), KOLKATA , KOLKATA vs. M/S. GAURAV ROSE REAL ESTATE PVT. LTD., , KOLKATA

In the result, the appeals of the revenue are dismissed and the cross objection of the different assessees are also dismissed

ITA 2407/KOL/2019[2011-12]Status: DisposedITAT Kolkata21 Nov 2022AY 2011-12

Bench: Shri Sanjay Garg & Shri Rajesh Kumar] "ी संजय गग" "या"यक सद"य एवं "ी राजेश कुमार, लेखा सद"य के सम"

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

…ply his mind and simply acted on basis of the observations of the ADIT. It is failure on the part of the AO before issue of notice for reopening the case u/s ] 48 of the act . The Hon'ble Delhi High Court in the case of Pr. CIT vs. RMG Polyviny (I) Ltd (2017) 395 ITR 5 (Del) has held that “Where information was received from investigation wing that assessee was beneficiary of accommodation entries but no further inquiry was undertaken by Assessing Officer, said information could not be said to be tangible material as per se and thus, reassessment on sold basis was not justified.” It is dear form the reason as rec…

SASTVIJAY INVESTMENT & CONSULTANCY SERVICES P.LTD,NEW DELHI vs. ITO, WARD-22(4), NEW DELHI

In the result, both the appeals filed by the assessee are allowed

ITA 901/DEL/2019[2010-11]Status: DisposedITAT Delhi10 Nov 2021AY 2010-11

Bench: Shri R.K. Panda & Shri Vijay Pal Rao

For Appellant: Shri Amol Sinha &For Respondent: Shri Prakash Dubey, Sr. DR
Section 132Section 142(1)Section 143(1)Section 143(2)Section 147Section 148Section 68

…crutiny, the AO would have considerable latitude in issuing notice for reopening if it was found that he had tangible material to form a belief that income chargeable tax have escaped assessment. However, in the recent cases, Meenakshi Overseas P Ltd Vs. PCIT 395 ITR 577 and PCIT Vs. RMG Polyvinyl (I) Ltd 395 ITR 5, Hon'ble Jurisdictional High Court has extended their opinion by holding that the reasons recorded by AO have to be based on some tangible material and that should be evident from reading of the reasons. It is also opined by the Court that the reasons to be believed must demonstrate the link between th…

Pr. CIT v. RMG Polyviny (I) Ltd. (395 ITR 5) — Cited in 4 Judgments | BharatTax