Deputy Commissioner of Income-Tax, Circle - 8, Pune vs. M/S. Alfa Laval India Ltd, Pune
In the result, appeal of the Revenue is dismissed
ITA 2173/PUN/2017[2003-04]Status: DisposedITAT Pune15 Mar 2022AY 2003-04
Bench: Shri Partha Sarathi Chaudhury, Jm & Dr. Dipak P. Ripote, Am आयकरअपीलसं. / Ita No.2173/Pun/2017 िनधा"रण वष" / Assessment Year : 2003-04 The Dy.Cit, .......अपीलाथ" /Appellant Circle-8, Pune. बनाम / V/S. M/S.Alfa Laval India Ltd., S.No.2221 A, Mumbai – Pune Road, Dapodi, Near Kasarwadi, Pune – 411 012. ……""यथ" / Respondent Pan: Aaaca 5899 A Revenue By : Shri S.P.Walimbe - Dr Assessee By : Shri Nikhil S Pathak - Ar सुनवाई क" तारीख / Date Of Hearing : 10.03.2022 घोषणा क" तारीख / Date Of Pronouncement : 15.03.2022 आदेश / Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Revenue Directed Against The Order Of Ld.Commissioner Of Income Tax(Appeals)-6, Pune Dated 01.05.2017 For The Assessment Year 2003-04. The Revenue Raised The Following Grounds Of Appeal: “1. Whether On The Facts & In The Circumstances Of The Case & In Law The Ld.Cit(A) Is Correct In Holding The Reopening Of Assessment U/S.147 As Bad In Law? 2. Whether On The Facts & In The Circumstances Of The Case & In Law The Ld.Cit(A) Is Justified In Not Appreciating That The Mistake In The Original Assessment Due To Erroneous Construction Or Due To Non-Consideration Of The Conditions Required To Be Eligible For Claiming Deduction U/S
For Appellant: Shri Nikhil S Pathak - ARFor Respondent: Shri S.P.Walimbe - DR
Section 143(1)Section 143(3)Section 147Section 148Section 80H
…there was no failure on the part of the assessee to disclose fully and truly all material facts. Thus, as rightly pointed out by the assessee, in terms of the judgment of the Hon'ble Bombay High Court in the case of Prashant Projects Ltd. v. Asstt. CITf20111 333 ITR 368/9 taxmann.com 237/201 Taxman 158 (Mag.) (Bom.) as also the judgment in the case of Titanor Component Ltd. {supra), the initiation of proceedings under s. 147 of the Act is liable to be set aside. We hold so. 15. Before parting, we may refer to the judgment of the Hon'ble Bombay High Court in the case of Indian Hume Pipe Co. Ltd. v. Asstt. CIT1~20…
