Bses Yamuna Power Ltd, Delhi vs. ACIT, Circle-5(1), New Del;Hi
The appeal of the assessee is allowed on legal issues
ITA 4853/DEL/2017[2008-09]Status: DisposedITAT Delhi16 Apr 2025AY 2008-09
Bench: Shri Anubhav Sharma & Shri Manish Agarwalbses Rajdhani Power Ltd., Dy. Cit, Bses Bhawan, Cicle-5(1), Nehru Place, Vs. New Delhi. New Delhi-110019 Pan-Aagcs3187H (Appellant) (Respondent) Bses Rajdhani Power Ltd., Asst. Cit, Bses Bhawan, Cicle-5(1), Nehru Place, Vs. New Delhi. New Delhi-110019 Pan-Aagcs3187H (Appellant) (Respondent) Bses Yamuna Power Dy. Cit, Limited, Cicle-5(1), Shakti Kiran Building, Vs. New Delhi. Karkardoooma, Delhi-110092 Pan-Aagcs3187H (Appellant) (Respondent) Bses Rajdhani Power Ltd. & Ors Vs. Acit Bses Yamuna Power Asst. Cit, Limited, Cicle-5(1), Shakti Kiran Building, Vs. New Delhi. Karkardoooma, Delhi-110092 Pan-Aagcs3187H (Appellant) (Respondent) Assessee By Shri Rohit Jain, Adv., Sh. Deepesh Jain, Adv. & Sh. Shivam Gupta, Ca Department By Mr. Javed Akhtar, Cit-Dr Date Of Hearing 20/02/2025 Date Of Pronouncement 16/04/2025 O R D E R
Section 143(3)Section 147Section 148Section 154Section 250
…tes that reassessment proceedings are initiated on reappraisal of exiting facts and not on the basis of any new tangible material, which is not permissible in law: Atma Ram properties Pvt. Ltd v. DCIT: [2012] 343 ITR 141 (Del.) Satnam Overseas v. ACIT: [2010] 228 CTR 121 (Del.) Ashok Mittal v. ACIT: [2014] 224 Taxman 55 (Del.) CIT v. Orient Craft Ltd: [2013] 354 ITR 536 (Del) 45. It is submitted that on all the aforesaid three issues in respect of which reassessment proceedings were initiated by the assessing officer, it will kindly be appreciated that: (a) the appellant had made adequate and complete disclosures…
