Priya Blue Industries (P.) Ltd. v. ACIT

138 Taxmann.com 69Supreme Court of India2022#3610 most cited

What is Priya Blue Industries (P.) Ltd. v. ACIT authority for?

Reopening of assessment is justified if the Assessing Officer has reason to believe that income has escaped assessment due to the assessee being a beneficiary of accommodation entries and failing to disclose all material facts.

33

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2022 to 2026.

Also referred to as

Priya Blue Industries · section 147 · reassessment · escaped income · accommodation entries · failure to disclose · material facts · investigation wing · Assessing Officer reason to believe

Sections most often in play

Section 143(3)Section 115BBESection 144BSection 147Section 148Section 250Section 68Section 69A

Issues it is cited on

section 108section 147(b)section 147(a)section 131(1)substantive assessmentsource of sourcesurvey under section 133adeletion of penaltypreponderance of probabilitysection 34(1)within four yearsfresh tangible material

Judgments citing Priya Blue Industries (P.) Ltd. v. ACIT

ACIT, Circle-7(2), New Delhi vs. Direct News P.Ltd, Delhi

Appeals are dismissed

ITA 6146/DEL/2019[2013-14]Status: DisposedITAT Delhi21 Sept 2023AY 2013-14

Bench: Shri Shamim Yahya & Shri Anubhav Sharma

Section 271(1)(c)Section 68

…1 ITA nos. 1787,1788/Del/2017, 593/Del/2020 & 6146/Del/2019 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI SHAMIM YAHYA , ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA No.1787 /DEL/2017 A.Y. 2009-10 ITA No.1788 /DEL/2017 A.Y. 2012-13 ITA No.593 /DEL/2020 A.Y. 2012-13 (u/s 271(1)(c) ITA No.6146 /DEL/2019 A.Y. 2013-14 DCIT, Circle 7(2), Vs M/s Direct News Pvt. Ltd., New Delhi. [Formerly known as INX News Pvt. Ltd.] B-116, Ground Floor, Okhla Industrial Area, Phase-I, New Delhi-110020. PAN: AABCI6212J APPELLANT RESPONDENT Assessee represented by Shri Pradeep Singh R…

DCIT, New Delhi vs. M/S Inx News Pvt. Ltd., New Delhi

Appeals are dismissed

ITA 1788/DEL/2017[2012-13]Status: DisposedITAT Delhi21 Sept 2023AY 2012-13

Bench: Shri Shamim Yahya & Shri Anubhav Sharma

Section 271(1)(c)Section 68

…1 ITA nos. 1787,1788/Del/2017, 593/Del/2020 & 6146/Del/2019 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI SHAMIM YAHYA , ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA No.1787 /DEL/2017 A.Y. 2009-10 ITA No.1788 /DEL/2017 A.Y. 2012-13 ITA No.593 /DEL/2020 A.Y. 2012-13 (u/s 271(1)(c) ITA No.6146 /DEL/2019 A.Y. 2013-14 DCIT, Circle 7(2), Vs M/s Direct News Pvt. Ltd., New Delhi. [Formerly known as INX News Pvt. Ltd.] B-116, Ground Floor, Okhla Industrial Area, Phase-I, New Delhi-110020. PAN: AABCI6212J APPELLANT RESPONDENT Assessee represented by Shri Pradeep Singh R…

DCIT, New Delhi vs. M/S Inx News Pvt. Ltd., New Delhi

Appeals are dismissed

ITA 1787/DEL/2017[2009-10]Status: DisposedITAT Delhi21 Sept 2023AY 2009-10

Bench: Shri Shamim Yahya & Shri Anubhav Sharma

Section 271(1)(c)Section 68

…1 ITA nos. 1787,1788/Del/2017, 593/Del/2020 & 6146/Del/2019 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI SHAMIM YAHYA , ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA No.1787 /DEL/2017 A.Y. 2009-10 ITA No.1788 /DEL/2017 A.Y. 2012-13 ITA No.593 /DEL/2020 A.Y. 2012-13 (u/s 271(1)(c) ITA No.6146 /DEL/2019 A.Y. 2013-14 DCIT, Circle 7(2), Vs M/s Direct News Pvt. Ltd., New Delhi. [Formerly known as INX News Pvt. Ltd.] B-116, Ground Floor, Okhla Industrial Area, Phase-I, New Delhi-110020. PAN: AABCI6212J APPELLANT RESPONDENT Assessee represented by Shri Pradeep Singh R…

Lokenath Investment Consultants P.Ltd, New Delhi vs. ACIT, Central Circle-8, New Delhi

In the result, the appeal of the assessee is dismissed

ITA 1097/DEL/2019[2009-10]Status: DisposedITAT Delhi31 Jul 2023AY 2009-10

Bench: Dr. B. R. R. Kumarsh. Yogesh Kumar Us

For Appellant: NoneFor Respondent: Ms. Sarita Kumari, CIT DR
Section 139Section 148Section 153ASection 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Dr. B. R. R. Kumar, Accountant Member Sh. Yogesh Kumar US, Judicial Member ITA No. 1097/Del/2019 : Asstt. Year: 2009-10 Lokenath Investment Consultants Vs. ACIT, Pvt. Ltd., 2nd Floor, 19-Loca Central Circle-8, Complex, Near pushpa Bhawan, New Delhi-110055 Madangir, New Delhi-110062 (APPELLANT) (RESPONDENT) PAN No. AABCL5792L Assessee by : None Revenue by : Ms. Sarita Kumari, CIT DR Date of Hearing: 06.06.2023 Date of Pronouncement: 31.07.2023 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by the assessee aga…

Shri Rama Mepa Odedara, Porbandar vs. The Income Tax Officer, Ward-2(4), Porbandar

In the result, Ground No. 2 of the assessee’s appeal is partly allowed

ITA 67/RJT/2019[2010-11]Status: HeardITAT Rajkot30 Jun 2023AY 2010-11

Bench: Us, The Counsel For The Assessee Submitted An Application For Condonation Of Delay & Argued That The Reason For Delay In Filing Appeal Before Itat Was That The Assessee Was Suffering From Spinal Injury & Was Advised Complete Bed Rest By The Doctors. In Support Of The Above Contention, The Assessee Also Filed Medical Certificate With Respect To The Injury Suffered

For Appellant: Shri Sagar Shah, A.RFor Respondent: Shri B.D. Gupta, Sr. D.R
Section 147Section 148Section 250Section 271Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT [CONDUCTED THROUGH VIRTUAL COURT ] Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA No. 67 /Rjt/2019 Assessment Year 2010-11 Shri Rama Mepa Odedara, The Income Tax Officer, Porbandar Ward-2(4), PAN: AAUP03945L Vs Porbandar (Appellant) (Respondent) Assessee by: Shri Sagar Shah, A.R. Revenue by: Shri B.D. Gupta, Sr. D.R. Date of hearing : 28-06-2023 Date of pronouncement : 30-06-2023 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This assessee’s appeal for A.Y. 2010-11, arises from order…

DCIT, New Delhi vs. M/S. Inx News Pvt. Ltd., New Delhi

Appeals are dismissed

ITA 6534/DEL/2015[2011-12]Status: DisposedITAT Delhi23 May 2023AY 2011-12

Bench: Sh. N.K.Billaiya & Sh.Anubhav Sharmaita No. 6533/Del/2015, A.Y. 2010-11 Ita No. 6534/Del/2015, A.Y. 2011-12 Dcit Vs. M/S. Inx News Pvt. Ltd. Circle 12(2), B-116, Ground Floor, New Delhi Okhla Industrial Area, Phase-1, New Delhi Pan : Aabci6212J

Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘E’ : NEW DELHI) BEFORE SH. N.K.BILLAIYA, ACCOUNTANT MEMBER AND SH.ANUBHAV SHARMA, JUDICIAL MEMBER ITA No. 6533/Del/2015, A.Y. 2010-11 ITA No. 6534/Del/2015, A.Y. 2011-12 DCIT Vs. M/s. INX News Pvt. Ltd. Circle 12(2), B-116, Ground Floor, New Delhi Okhla Industrial Area, Phase-1, New Delhi PAN : AABCI6212J Assesseeby Sh. Pradeep Singh Rawat, Adv. Revenue by Ms. Sarita Kumar, CIT-DR Date of hearing: 25.04.2023 Date of Pronouncement: .05.2023 ORDER Per Anubhav Sharma, JM : Both appeals have been preferred by the Revenue against the order dated 13.08.2015 of…

DCIT, New Delhi vs. M/S. Inx News Pvt. Ltd., New Delhi

Appeals are dismissed

ITA 6533/DEL/2015[2010-11]Status: DisposedITAT Delhi23 May 2023AY 2010-11

Bench: Sh. N.K.Billaiya & Sh.Anubhav Sharmaita No. 6533/Del/2015, A.Y. 2010-11 Ita No. 6534/Del/2015, A.Y. 2011-12 Dcit Vs. M/S. Inx News Pvt. Ltd. Circle 12(2), B-116, Ground Floor, New Delhi Okhla Industrial Area, Phase-1, New Delhi Pan : Aabci6212J

Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘E’ : NEW DELHI) BEFORE SH. N.K.BILLAIYA, ACCOUNTANT MEMBER AND SH.ANUBHAV SHARMA, JUDICIAL MEMBER ITA No. 6533/Del/2015, A.Y. 2010-11 ITA No. 6534/Del/2015, A.Y. 2011-12 DCIT Vs. M/s. INX News Pvt. Ltd. Circle 12(2), B-116, Ground Floor, New Delhi Okhla Industrial Area, Phase-1, New Delhi PAN : AABCI6212J Assesseeby Sh. Pradeep Singh Rawat, Adv. Revenue by Ms. Sarita Kumar, CIT-DR Date of hearing: 25.04.2023 Date of Pronouncement: .05.2023 ORDER Per Anubhav Sharma, JM : Both appeals have been preferred by the Revenue against the order dated 13.08.2015 of…

The DCIT, Central Circle-3, Baroda vs. M/S. Ultra Tech Transmission, Baroda

In the result, appeal of the Revenue is partly allowed for assessment year 2016-17

ITA 396/AHD/2019[2012-13]Status: DisposedITAT Ahmedabad16 Nov 2022AY 2012-13
For Appellant: Shri S.N. Soparkar, A.RFor Respondent: Shri Atul Pandey, Sr. D.R

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA Nos. 393, 394, 395, 396 & 1661 /Ahd/2019 Assessment Years 2009-10 to 2012-13 & 2016-17 The Deputy Commissioner M/s. Ultratech of Income Tax, Transmission Pvt. Ltd, Central Circle-3, Vs GF-1, Radhakrishna Flat, 603, 6th Floor, Plot No. -7, Shanti Aayakar Bhavan, Niketan, SOC Race Course Circle, Nr. ESI Hospital, Vadodara-390007 Opp. Haveli Productivity (Appellant) Road, Alkapuri, Vadodara PAN: AABCU3751A (Respondent) Assessee by: Shri S.N. Soparkar, A.R. Reven…

The DCIT, Central Circle-3, Baroda vs. M/S. Ultra Tech Transmission, Baroda

In the result, appeal of the Revenue is partly allowed for assessment year 2016-17

ITA 395/AHD/2019[2011-12]Status: DisposedITAT Ahmedabad16 Nov 2022AY 2011-12
For Appellant: Shri S.N. Soparkar, A.RFor Respondent: Shri Atul Pandey, Sr. D.R

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA Nos. 393, 394, 395, 396 & 1661 /Ahd/2019 Assessment Years 2009-10 to 2012-13 & 2016-17 The Deputy Commissioner M/s. Ultratech of Income Tax, Transmission Pvt. Ltd, Central Circle-3, Vs GF-1, Radhakrishna Flat, 603, 6th Floor, Plot No. -7, Shanti Aayakar Bhavan, Niketan, SOC Race Course Circle, Nr. ESI Hospital, Vadodara-390007 Opp. Haveli Productivity (Appellant) Road, Alkapuri, Vadodara PAN: AABCU3751A (Respondent) Assessee by: Shri S.N. Soparkar, A.R. Reven…

The DCIT, Central Circle-3, Baroda vs. M/S. Ultra Tech Transmission, Baroda

In the result, appeal of the Revenue is partly allowed for assessment year 2016-17

ITA 394/AHD/2019[2010-11]Status: DisposedITAT Ahmedabad16 Nov 2022AY 2010-11
For Appellant: Shri S.N. Soparkar, A.RFor Respondent: Shri Atul Pandey, Sr. D.R

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA Nos. 393, 394, 395, 396 & 1661 /Ahd/2019 Assessment Years 2009-10 to 2012-13 & 2016-17 The Deputy Commissioner M/s. Ultratech of Income Tax, Transmission Pvt. Ltd, Central Circle-3, Vs GF-1, Radhakrishna Flat, 603, 6th Floor, Plot No. -7, Shanti Aayakar Bhavan, Niketan, SOC Race Course Circle, Nr. ESI Hospital, Vadodara-390007 Opp. Haveli Productivity (Appellant) Road, Alkapuri, Vadodara PAN: AABCU3751A (Respondent) Assessee by: Shri S.N. Soparkar, A.R. Reven…

The DCIT, Central Circle-3, Baroda vs. Ultra Tech Transmission, Baroda

In the result, appeal of the Revenue is partly allowed for assessment year 2016-17

ITA 393/AHD/2019[2009-10]Status: DisposedITAT Ahmedabad16 Nov 2022AY 2009-10
For Appellant: Shri S.N. Soparkar, A.RFor Respondent: Shri Atul Pandey, Sr. D.R

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA Nos. 393, 394, 395, 396 & 1661 /Ahd/2019 Assessment Years 2009-10 to 2012-13 & 2016-17 The Deputy Commissioner M/s. Ultratech of Income Tax, Transmission Pvt. Ltd, Central Circle-3, Vs GF-1, Radhakrishna Flat, 603, 6th Floor, Plot No. -7, Shanti Aayakar Bhavan, Niketan, SOC Race Course Circle, Nr. ESI Hospital, Vadodara-390007 Opp. Haveli Productivity (Appellant) Road, Alkapuri, Vadodara PAN: AABCU3751A (Respondent) Assessee by: Shri S.N. Soparkar, A.R. Reven…

The DCIT, Central Circle-3, Baroda vs. M/S. Ultratech Transmission Pvt. Ltd, Baroda

In the result, appeal of the Revenue is partly allowed for assessment year 2016-17

ITA 1661/AHD/2019[2016-17]Status: DisposedITAT Ahmedabad16 Nov 2022AY 2016-17
For Appellant: Shri S.N. Soparkar, A.RFor Respondent: Shri Atul Pandey, Sr. D.R

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA Nos. 393, 394, 395, 396 & 1661 /Ahd/2019 Assessment Years 2009-10 to 2012-13 & 2016-17 The Deputy Commissioner M/s. Ultratech of Income Tax, Transmission Pvt. Ltd, Central Circle-3, Vs GF-1, Radhakrishna Flat, 603, 6th Floor, Plot No. -7, Shanti Aayakar Bhavan, Niketan, SOC Race Course Circle, Nr. ESI Hospital, Vadodara-390007 Opp. Haveli Productivity (Appellant) Road, Alkapuri, Vadodara PAN: AABCU3751A (Respondent) Assessee by: Shri S.N. Soparkar, A.R. Reven…

Principal Commissioner of Income Tax-1, Kolkata vs. Arshia Global Tradecom Private Limited

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

ITAT/175/2021HC Calcutta13 Sept 2022

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

Section 143(2)Section 143(3)Section 147Section 148Section 260ASection 68

…ITAT 175 OF 2021 Page 1 of 16 IN THE HIGH COURT OF JUDICATURE AT CALCUTTA SPECIAL JURISDICTION (INCOME TAX) ORIGINAL SIDE RESERVED ON: 29.08.2022 DELIVERED ON:13.09.2022 CORAM: THE HON’BLE MR. JUSTICE T.S. SIVAGNANAM AND THE HON’BLE MR. JUSTICE HIRANMAY BHATTACHARYYA ITAT/175/2021 (IA NO: GA/02/2021) PRINCIPAL COMMISSIONER OF INCOME TAX – 1, KOLKATA VERSUS ARSHIA GLOBAL TRADECOM PRIVATE LIMITED Appearance:- Mr. Prithu Dudhoria, Adv. .….For the Appellant. Mr. Avratosh Majumder, Sr. Adv. Mr. Avra Mazumder, Adv. Mr. Binayak Gup…