Prashant S. Joshi v. ITO

324 ITR 154High Court2010#532 most cited

What is Prashant S. Joshi v. ITO authority for?

Reasons recorded under Section 148 for reopening an assessment are jurisdictional facts that form the sole basis for assuming power and cannot be changed, supplemented, or corrected later. Such reasons must be based on fresh tangible material indicating income escapement.

179

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2026.

Also referred to as

Prashant S. Joshi v. ITO · 324 ITR 154 · Section 147 · Section 148 · reasons recorded · reassessment validity · reasons cannot be supplemented · tangible material · jurisdictional facts · reopening of assessment · escapement of income

Also reported as

189 Taxmann 1190 CTR 166

Sections most often in play

Section 147Section 148Section 143(3)Section 68Section 151Section 153CSection 132(4)Section 143(1)

Issues it is cited on

books or books of accountsection 2(12a)section 2(40)section 148(2)going concerndumb documentsborrowed satisfactionescapement of incometangible materialkelvinatorreopening of assessmentreason to believe

Judgments citing Prashant S. Joshi v. ITO

G S BUILDWELL PRIVATE LIMITED,DELHI vs. INCOME TAX OFFICER, WARD 10(1), DELHI, DELHI

In the result, appeal of the assessee is allowed

ITA 6581/DEL/2025[2012-13]Status: DisposedITAT Delhi08 Apr 2026AY 2012-13

Bench: Shri Raj Kumar Chauhan & Shri Manish Agarwal[Assessment Year : 2012-13] G.S.Buildwell Pvt.Ltd. Vs Ito A-12, Swasthya Vihar, Ward-10(1) East Delhi, Delhi-110092. Delhi Pan-Aaccg1781H Appellant Respondent Appellant By Shri Suresh Kumar Gupta, Ca Respondent By Shri Rajesh Kr. Dhanistha, Sr.Dr Date Of Hearing 17.02.2026 Date Of Pronouncement 08.04.2026

Section 132Section 133(6)Section 143(3)Section 148

…that the proposition of law enunciated in Lakhmani Mewal Das (supra) has withstood the test of time and is being consistently applied while examining challenge to a notice issued undersection 148 of the Act. 34. In Prashant S. Joshi v. ITO [2010] 189 Taxman 1/324 ITR 154, this Court observed that the basic postulate which underlines section 147 is formation of the belief by the Assessing Officer that any income chargeable to tax has escaped assessment for any assessment year. In other words, the Assessing Officer must have reason to believe that income chargeable to tax for a particular assessment year has escape…

MARK STEELS LIMITED,KOLKATA vs. DCIT, CIRCLE 3(1),, KOLKATA

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

ITA 2603/KOL/2025[2011-2012]Status: DisposedITAT Kolkata26 Feb 2026AY 2011-2012

Bench: Shri George Mathan & Shri Rakesh Mishra

Section 143(3)Section 147Section 148Section 250Section 68

…typographical error and the reasons recorded cannot be modified/improved upon/supplemented as has been held by the Hon'ble Bombay High Court in the case of Hindustan Lever Ltd. vs. R.B. Wadkar [2004] 137 Taxman 479 (Bombay)/[2004] 268 ITR 332 (Bombay)/[2004] 190 CTR 166 (Bombay)[25-02-2004]. It was also stated that it has been held in the case of Commissioner of Income-tax vs. Sant Lal [2020] 118 taxmann.com 432 (Delhi)/[2020] 273 Taxman 551 (Delhi)/[2020] 423 ITR 1 (Delhi)[11-03-2020] that no addition can be made only on the basis of information from the Investigation Wing. 6. The Ld. DR stated that the same pl…

SATISH VISHNU THOMBARE, INCOME TAX OFFICER, WARD-1, AHMEDNAGAR, AHMEDNAGAR vs. VARSHA PRAFULLA ZENDE, AHMEDNAGAR

In the result, the appeal of the Revenue is dismissed

ITA 1656/PUN/2024[2010-11]Status: DisposedITAT Pune29 Oct 2025AY 2010-11

Bench: Shri R.K. Panda & Ms. Astha Chandraआयकर अपील सं. / Ita No.1656/Pun/2024 धििाारण वर्ा / Assessment Year : 2010-11 Satish Vishnu Thombare, Varsha Prafulla Zende, Income Tax Officer, Prop Of Bleach Chem Enterprises, Ward-1, Ahmednagar Vs. Industrial Estate, Shrirampur, Maharashtra-413709 Pan : Aabpz2541C अपीलार्थी / Appellant प्रत्यर्थी / Respondent Assessee By : Miss Shivani Shah (Virtual) Department By : Shri Akhilesh Srivastva Date Of Hearing : 06-08-2025 Date Of 29-10-2025 Pronouncement : आदेश / Order

For Appellant: Miss Shivani Shah (Virtual)For Respondent: Shri Akhilesh Srivastva
Section 132(1)Section 147Section 148Section 151Section 68

…आयकर अपीलीय अधिकरण “बी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI R.K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER आयकर अपील सं. / ITA No.1656/PUN/2024 धििाारण वर्ा / Assessment Year : 2010-11 Satish Vishnu Thombare, Varsha Prafulla Zende, Income Tax Officer, Prop of Bleach Chem Enterprises, Ward-1, Ahmednagar Vs. Industrial Estate, Shrirampur, Maharashtra-413709 PAN : AABPZ2541C अपीलार्थी / Appellant प्रत्यर्थी / Respondent Assessee by : Miss Shivani Shah (Virtual) Department by : Shri Akhilesh Srivastva Date of hearing : 06-08-2025 Date of 29-10-2025…

DCIT, CIRCLE - 10(1), DELHI vs. INTERLINK FOODS PRIVATE LIMITED, SOUTH DELHI

Accordingly, the cross objections for AY 2016-17 filed by the assessee is allowed

ITA 4671/DEL/2024[2016-17]Status: DisposedITAT Delhi29 Oct 2025AY 2016-17

Bench: Shris.Rifaur Rahman & Shri Yogesh Kumar U.S.

For Appellant: Shri Gurdev Singh Chawla, AdvocateFor Respondent: Shri Om Prakash, Sr. DR
Section 143(1)Section 148

…t reasons recorded cannot be changed, supplemented, or corrected later. In this regard, ld. AR relied on the CO Nos.126, 104 & 105/Del/2025 following judgments:  Mohinder Singh Gill v. Chief Election Commissioner (AIR 1978 SC 851)  Prashant S. Joshi v. ITO (324 ITR 154, Bombay HC)  Hindustan Lever Ltd. v. R.B. Wadekar (190 CTR 166, Bombay HC). 6. Hence, he submitted that the reassessment founded on incorrect reasons is void ab initio. Further with regard to reasons cannot be substituted or improved subsequently, he submitted that the AO’s explanation that “there was a typographical error” is untenable and the…

DCIT, CIRCLE - 10(1), NEW DELHI vs. INTERLINK FOODS PRIVATE LIMITED, SOUTH DELHI

Accordingly, the cross objections for AY 2016-17 filed by the assessee is allowed

ITA 4670/DEL/2024[2015-16]Status: DisposedITAT Delhi29 Oct 2025AY 2015-16

Bench: Shris.Rifaur Rahman & Shri Yogesh Kumar U.S.

For Appellant: Shri Gurdev Singh Chawla, AdvocateFor Respondent: Shri Om Prakash, Sr. DR
Section 143(1)Section 148

…t reasons recorded cannot be changed, supplemented, or corrected later. In this regard, ld. AR relied on the CO Nos.126, 104 & 105/Del/2025 following judgments:  Mohinder Singh Gill v. Chief Election Commissioner (AIR 1978 SC 851)  Prashant S. Joshi v. ITO (324 ITR 154, Bombay HC)  Hindustan Lever Ltd. v. R.B. Wadekar (190 CTR 166, Bombay HC). 6. Hence, he submitted that the reassessment founded on incorrect reasons is void ab initio. Further with regard to reasons cannot be substituted or improved subsequently, he submitted that the AO’s explanation that “there was a typographical error” is untenable and the…

DCIT, CIRCLE - 10(1), DELHI vs. INTERLINK FOODS PRIVATE LIMITED, SOUTH DELHI

Accordingly, the cross objections for AY 2016-17 filed by the assessee is allowed

ITA 4669/DEL/2024[2011-12]Status: DisposedITAT Delhi29 Oct 2025AY 2011-12

Bench: Shris.Rifaur Rahman & Shri Yogesh Kumar U.S.

For Appellant: Shri Gurdev Singh Chawla, AdvocateFor Respondent: Shri Om Prakash, Sr. DR
Section 143(1)Section 148

…t reasons recorded cannot be changed, supplemented, or corrected later. In this regard, ld. AR relied on the CO Nos.126, 104 & 105/Del/2025 following judgments:  Mohinder Singh Gill v. Chief Election Commissioner (AIR 1978 SC 851)  Prashant S. Joshi v. ITO (324 ITR 154, Bombay HC)  Hindustan Lever Ltd. v. R.B. Wadekar (190 CTR 166, Bombay HC). 6. Hence, he submitted that the reassessment founded on incorrect reasons is void ab initio. Further with regard to reasons cannot be substituted or improved subsequently, he submitted that the AO’s explanation that “there was a typographical error” is untenable and the…

INCOME TAX OFFICER-12(3)(1), MUMBAI, MUMBAI vs. MANJU DIAMONDS PVT. LTD., MUMBAI

In the result, the appeal of the Revenue is allowed for statistical purposes whereas the application under Rule 27 of statistical purposes whereas the application under Rule 27

ITA 2766/MUM/2025[2017-18]Status: DisposedITAT Mumbai30 Jul 2025AY 2017-18

Bench: Shri Om Prakash Kant () & Shri Raj Kumar Chauhan () Assessment Year: 2017-18 Ito-12(3)(1), Manju Diamonds Pvt. Ltd., R.No. 145, 1St Floor, Aayakar 57/59, 1St Floor, Nagdevi Street, Vs. Bhavan, M.K. Road, Maszid Bunder, Mumbai-400020. Mumbai-400 003. Pan No. Aaecm 6609 G Appellant Respondent

For Appellant: Mr. Virabhadra S. Mahajan, Sr. DRFor Respondent: Ms. Dinkle Hariya
Section 133(6)Section 68

…f the Hon’ble Bombay High Court in the case of Prashant decision of the Hon’ble Bombay High Court in the case of Prashant decision of the Hon’ble Bombay High Court in the case of Prashant Manju Diamonds Pvt. Ltd Manju Diamonds Pvt. Ltd S. Joshi v. ITO [2010] 324 ITR 154 (Bombay HC) S. Joshi v. ITO [2010] 324 ITR 154 (Bombay HC) wherein it is held wherein it is held that reasons which are recorded by the Assessing Officer for reasons which are recorded by the Assessing Officer for reasons which are recorded by the Assessing Officer for reopening in assessment are the only reasons which can be reopening in assessm…

M/S VINAYAK FINANCIAL CONSULTANTS PRIVATE LIMITED,KOLKATA vs. D.C.I.T., CENTRAL CIRCLE-4(1), KOLKATA

In the result, appeal of the assessee is partly allowed for statistical\npurposes

ITA 2695/KOL/2024[2013-14]Status: DisposedITAT Kolkata10 Jul 2025AY 2013-14
Section 139(1)Section 143(1)Section 147Section 148

…12.14 Decision (dated 07/04/2015) by the Hon'ble Bombay High Court in the case of\nProper reasons to believe must, even if there is no assessment under section 143(3)-\nonly recorded by Assessing Officer must be considered: - [Prashant S. Joshl v. ITO\n(2010) 324 ITR 154 (Bom.)\nThe Hon'ble ITAT Kolkata (in the decision dated 02.11.2018), in the case of Proficient\nCommodities Pvt Ltd v DCIT, Cir 5(1) Kol [ITA No 2307 & 20308/Kol/2017] held as\nunder:\n\"6. Applying the propositions of law laid down in these case-law to the facts of this case\nwe hold that the re-opening is bad in law as the Assessing Officer has…

ITO, WARD-18(), NEW DELHI vs. NIVIA AGENCIES PVT. LTD., NEW DELHI

In the result, the appeal of the Revenue is dismissed

ITA 1009/DEL/2021[2002-03]Status: DisposedITAT Delhi09 Jul 2025AY 2002-03

Bench: MS. MADHUMITA ROY (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)

Section 139(1)Section 142Section 143(1)Section 144Section 148Section 250(6)Section 68

…t by the AO is not valid. Reliance is placed on judgment of Hon'ble ITAT, Hyderbad in Jasti Rama Rao vs ITO in ITA No. 630/Hyd/2007 in AY. 2000-2001 dt. 29.01.2010. g) It has been held by Hon'ble Bombay High Court in Prashant S Joshi vs ITO (2010) reported in 324 ITR 154 (Bom.) that while examining the validity of reassessment proceedings, the reasons recorded by the AO alone would be relevant and such reasons cannot be supplemented. h) In the present case the reasons recorded by the AO (As outlined in para 7.4 (a)) do not refer to any fresh tangible material based on which he could have formed an opinion that in…

KOGOD BASAVARAJU JAYACHANDRA ,HASSAN vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(2), BANGALORE

In the result the ITA No

ITA 1618/BANG/2024[2017-18]Status: DisposedITAT Bangalore26 May 2025AY 2017-18

Bench: Shri. Laxmi Prasad Sahu & Shri. Soundararajan K

For Appellant: Shri. Ramesh, CAFor Respondent: Shri.Shivanand Kalakeri, CIT(DR)(ITAT), Bangalore
Section 132(4)Section 133(6)Section 133ASection 143(3)Section 147Section 148Section 151Section 153CSection 234A

…eassessment proceedings. Nothing can be added to these reasons nor anything can be deleted from the same. To highlight this aspect of the matter, we may refer to the following observations made by their Lordships in the case of Prashant S. Joshi v. ITO [2010] 324 ITR 154/189 Taxman 1 (Bom.). 'Sec. 147 provides that if the AO has reason to believe that any income chargeable to tax has escaped assessment for any assessment year, he may subject to the provisions of ss. 148 to 163, assess or reassess such income and also any other income chargeable to tax, which has escaped assessment and which comes to his notice su…

KOGOD BASAVARAJU JAYACHANDRA ,HASSAN vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(2), BANGALORE

ITA 1617/BANG/2024[2015-16]Status: DisposedITAT Bangalore26 May 2025AY 2015-16

Bench: Shri. Laxmi Prasad Sahu & Shri. Soundararajan K

Section 132(4)Section 133(6)Section 133ASection 143(3)Section 147Section 148Section 151Section 153CSection 234A

…eassessment proceedings. Nothing can be added to these reasons nor anything can be deleted from the same. To highlight this aspect of the matter, we may refer to the following observations made by their Lordships in the case of Prashant S. Joshi v. ITO [2010] 324 ITR 154/189 Тахтап 1 (Bom.). 'Sec. 147 provides that if the AO has reason to believe that any income chargeable to tax has escaped assessment for any assessment year, he may subject to the provisions of ss.148 to 163, assess or reassess such income and also any other income chargeable to tax, which has escaped assessment and which comes to his notice su…

SMT. NISHITA NANDISH,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(2), BANGALORE

In the result, the appeal of the assessee for AY 2013-14 is partly allowed

ITA 1616/BANG/2024[2017-18]Status: DisposedITAT Bangalore23 May 2025AY 2017-18

Bench: Shri. Laxmi Prasad Sahu & Shri. Soundararajan K

For Appellant: Shri. Ramesh, CAFor Respondent: Shri.Subramanian S, JCIT(DR)(ITAT), Bangalore
Section 132(4)Section 133(6)Section 133ASection 147Section 148Section 151Section 153CSection 234A

…IN INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI. LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI. SOUNDARARAJAN K, JUDICIAL MEMBER ITA Nos.1614 to 1616/Bang/2024 Assessment Years :2015-16, 2016-17 and 2017-18 Smt. Nishita Nandish, Vs. DCIT, C 12 Villa, C 12 Epsllon Layout, Central Circle – 1(2), Yemluru Main Road, Bangalore. Next to CGI, Yemluru, Bangalore - 560 037. PAN :ADPPN 6775 R APPELLANT RESPONDENT Assessee by : Shri. Ramesh, CA Revenue by : Shri.Subramanian S, JCIT(DR)(ITAT), Bangalore. Date of hearing : 23.04.2025 Date of Pronouncement : 23.05.2025 ORDER Per Laxmi Prasad Sahu, Accou…

SMT. NISHITA NANDISH,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(2), BANGALORE

In the result, the appeal of the assessee for AY 2013-14 is partly allowed

ITA 1615/BANG/2024[2016-17]Status: DisposedITAT Bangalore23 May 2025AY 2016-17

Bench: Shri. Laxmi Prasad Sahu & Shri. Soundararajan K

For Appellant: Shri. Ramesh, CAFor Respondent: Shri.Subramanian S, JCIT(DR)(ITAT), Bangalore
Section 132(4)Section 133(6)Section 133ASection 147Section 148Section 151Section 153CSection 234A

…IN INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI. LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI. SOUNDARARAJAN K, JUDICIAL MEMBER ITA Nos.1614 to 1616/Bang/2024 Assessment Years :2015-16, 2016-17 and 2017-18 Smt. Nishita Nandish, Vs. DCIT, C 12 Villa, C 12 Epsllon Layout, Central Circle – 1(2), Yemluru Main Road, Bangalore. Next to CGI, Yemluru, Bangalore - 560 037. PAN :ADPPN 6775 R APPELLANT RESPONDENT Assessee by : Shri. Ramesh, CA Revenue by : Shri.Subramanian S, JCIT(DR)(ITAT), Bangalore. Date of hearing : 23.04.2025 Date of Pronouncement : 23.05.2025 ORDER Per Laxmi Prasad Sahu, Accou…

SMT. NISHITA NANDISH ,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(2), BANGALORE

In the result, the appeal of the assessee for AY 2013-14 is partly allowed

ITA 1614/BANG/2024[2015-16]Status: DisposedITAT Bangalore23 May 2025AY 2015-16

Bench: Shri. Laxmi Prasad Sahu & Shri. Soundararajan K

For Appellant: Shri. Ramesh, CAFor Respondent: Shri.Subramanian S, JCIT(DR)(ITAT), Bangalore
Section 132(4)Section 133(6)Section 133ASection 147Section 148Section 151Section 153CSection 234A

…IN INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI. LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI. SOUNDARARAJAN K, JUDICIAL MEMBER ITA Nos.1614 to 1616/Bang/2024 Assessment Years :2015-16, 2016-17 and 2017-18 Smt. Nishita Nandish, Vs. DCIT, C 12 Villa, C 12 Epsllon Layout, Central Circle – 1(2), Yemluru Main Road, Bangalore. Next to CGI, Yemluru, Bangalore - 560 037. PAN :ADPPN 6775 R APPELLANT RESPONDENT Assessee by : Shri. Ramesh, CA Revenue by : Shri.Subramanian S, JCIT(DR)(ITAT), Bangalore. Date of hearing : 23.04.2025 Date of Pronouncement : 23.05.2025 ORDER Per Laxmi Prasad Sahu, Accou…

VEERENDRA KUMAR PATIL,BENGALURU vs. DEPUTY COMMISSIONER OF INCOME, CENTRAL CIRCLE-1(2), BANGALORE

In the result, the appeal of the assessee for AY 2013-14 is partly allowed

ITA 1658/BANG/2024[2017-18]Status: DisposedITAT Bangalore22 May 2025AY 2017-18

Bench: Shri. Laxmi Prasad Sahu & Shri. Soundararajan K

For Appellant: Shri. Ramesh, CAFor Respondent: Shri. Subramanian S, JCIT(DR)(ITAT), Bangalore
Section 132(4)Section 133(6)Section 133ASection 147Section 148Section 151Section 153CSection 234A

…eassessment proceedings. Nothing can be added to these reasons nor anything can be deleted from the same. To highlight this aspect of the matter, we may refer to the following observations made by their Lordships in the case of Prashant S. Joshi v. ITO [2010] 324 ITR 154/189 Taxman 1 (Bom.). 'Sec. 147 provides that if the AO has reason to believe that any income chargeable to tax has escaped assessment for any assessment year, he may subject to the provisions of ss. 148 to 163, assess or reassess such income and also any other income chargeable to tax, which has escaped assessment and which comes to his notice su…

DAKSHAYANI HORTICULTURE PRIVATE LIMITED,HYDERABAD vs. ACIT., CENTRAL CIRCLE-2(4), HYDERABAD

In the result, ITA.No.1333/Hyd

ITA 1333/HYD/2024[2019-20]Status: DisposedITAT Hyderabad09 Apr 2025AY 2019-20

Bench: Shri Vijay Pal Rao & Shri Manjunatha G

For Respondent: Shri B. Bala Krishna, CIT-DR
Section 1Section 132Section 143(2)Section 153CSection 153DSection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD “A” BENCH : HYDERABAD BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT AND SHRI MANJUNATHA G, ACCOUNTANT MEMBER ITA.No.1331/Hyd/2024 Assessment Year 2019-2020 Adrija Farms Private The ACIT, Limited, Hyderabad vs. Central Circle-2(4)), PAN AAQCA0197D Hyderabad. Telangana. PIN – 500 038. (Appellant) (Respondent) ITA.No.1333/Hyd/2024 Assessment Year 2019-2020 Dakshyani Horticulture The ACIT, Pvt. Ltd., Hyderabad vs. Central Circle-2(4)), PAN AAGCD3611D Hyderabad. Telangana. PIN – 500 038. (Appellant) (Respondent) ITA.No.1328/Hyd/2024 Assessment Year 2019-2020 M/s. Prayaga Gree…

ADRIJA FARMS PRIVATE LIMITED,HYDERABAD vs. ACIT., CENTRAL CIRCLE-2(4), HYDERABAD

In the result, ITA.No.1333/Hyd

ITA 1331/HYD/2024[2019-20]Status: DisposedITAT Hyderabad09 Apr 2025AY 2019-20

Bench: Shri Vijay Pal Rao & Shri Manjunatha G

For Respondent: Shri B. Bala Krishna, CIT-DR
Section 1Section 132Section 143(2)Section 153CSection 153DSection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD “A” BENCH : HYDERABAD BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT AND SHRI MANJUNATHA G, ACCOUNTANT MEMBER ITA.No.1331/Hyd/2024 Assessment Year 2019-2020 Adrija Farms Private The ACIT, Limited, Hyderabad vs. Central Circle-2(4)), PAN AAQCA0197D Hyderabad. Telangana. PIN – 500 038. (Appellant) (Respondent) ITA.No.1333/Hyd/2024 Assessment Year 2019-2020 Dakshyani Horticulture The ACIT, Pvt. Ltd., Hyderabad vs. Central Circle-2(4)), PAN AAGCD3611D Hyderabad. Telangana. PIN – 500 038. (Appellant) (Respondent) ITA.No.1328/Hyd/2024 Assessment Year 2019-2020 M/s. Prayaga Gree…

SPARK VIDYUTH PRIVATE LIMITED,HYDERABAD vs. ACIT., CENTRAL CIRCLE-2(4), HYDERABAD

In the result, ITA.No.1322 & 1323/Hyd

ITA 1330/HYD/2024[2018-19]Status: DisposedITAT Hyderabad09 Apr 2025AY 2018-19

Bench: Shri Vijay Pal Rao & Shri Manjunatha G

For Respondent: Shri B. Bala Krishna, CIT-DR
Section 132Section 153CSection 153DSection 263

…he Learned Counsel for the Assessee, relied on the decision of Hon'ble Bombay High Court in the cases of Hindustan Lever vs., RB Wadkar [2004] 268 ITR 332 (Bombay); Aroni Chemicals Ltd vs., DCIT [2014] 362 ITR 403 (Bombay) and Prashant S. Joshi Vs. ITO (2010) 324 ITR 154 (Bombay) [copy of orders are placed in the paper book-1 at Page Nos.268 to 279] that the reasons recorded by the Assessing Officer for re-opening cannot be improved or substituted or supplemented at a later stage when subjected to judicial challenge and the issue of whether the AO had reasons to believe that the 21 ITA.Nos.1322 to 1327 & 1329, 13…

PRAYAGA GREEN MEADOWS PRIVATE LIMITED,HYDERABAD vs. ACIT., CENTRAL CIRCLE-2(4), HYDERABAD

In the result, ITA.No.1333/Hyd

ITA 1328/HYD/2024[2019-20]Status: DisposedITAT Hyderabad09 Apr 2025AY 2019-20

Bench: Shri Vijay Pal Rao & Shri Manjunatha G

For Respondent: Shri B. Bala Krishna, CIT-DR
Section 1Section 132Section 143(2)Section 153CSection 153DSection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD “A” BENCH : HYDERABAD BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT AND SHRI MANJUNATHA G, ACCOUNTANT MEMBER ITA.No.1331/Hyd/2024 Assessment Year 2019-2020 Adrija Farms Private The ACIT, Limited, Hyderabad vs. Central Circle-2(4)), PAN AAQCA0197D Hyderabad. Telangana. PIN – 500 038. (Appellant) (Respondent) ITA.No.1333/Hyd/2024 Assessment Year 2019-2020 Dakshyani Horticulture The ACIT, Pvt. Ltd., Hyderabad vs. Central Circle-2(4)), PAN AAGCD3611D Hyderabad. Telangana. PIN – 500 038. (Appellant) (Respondent) ITA.No.1328/Hyd/2024 Assessment Year 2019-2020 M/s. Prayaga Gree…

PRATHIMA EGGSEL PRIVATE LIMITED,HYDERABAD vs. ACIT., CENTRAL CIRCLE-2(4), HYDERABAD

In the result, ITA.No.1322 & 1323/Hyd

ITA 1327/HYD/2024[2018-19]Status: DisposedITAT Hyderabad09 Apr 2025AY 2018-19

Bench: Shri Vijay Pal Rao & Shri Manjunatha G

For Respondent: Shri B. Bala Krishna, CIT-DR
Section 132Section 153CSection 153DSection 263

…he Learned Counsel for the Assessee, relied on the decision of Hon'ble Bombay High Court in the cases of Hindustan Lever vs., RB Wadkar [2004] 268 ITR 332 (Bombay); Aroni Chemicals Ltd vs., DCIT [2014] 362 ITR 403 (Bombay) and Prashant S. Joshi Vs. ITO (2010) 324 ITR 154 (Bombay) [copy of orders are placed in the paper book-1 at Page Nos.268 to 279] that the reasons recorded by the Assessing Officer for re-opening cannot be improved or substituted or supplemented at a later stage when subjected to judicial challenge and the issue of whether the AO had reasons to believe that the 21 ITA.Nos.1322 to 1327 & 1329, 13…

Showing 1–20 of 179 · Page 1 of 9

...