Raymond Woolen Mills Ltd. v. ITO

252 ITR 230High Court2001#17399 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2025.

Judgments citing Raymond Woolen Mills Ltd. v. ITO

Principal Commissioner of Income Tax 1 Kolkata vs. Tanuj Properties Private Limited

The appeal stands disposed of with the above direction

ITAT/116/2025HC Calcutta14 Jul 2025

Bench: : The Hon'Ble The Chief Justice T.S Sivagnanam -A N D- Hon'Ble Justice Chaitali Chatterjee (Das) Date : 14Th July, 2025.

Section 260A

…rectness of the reasons cannot be examined ? 3. Whether the Learned Income Tax Appellate Tribunal has committed substantial error in law in quashing the reopening of the assessment, ignoring the ratio laid down in the case of G. Sukesh vs. Dy. CIT (2001) 252 ITR 230, wherein it was held by the Hon'ble Kerla High Court that the information at the time of issuing notice need not be complete or even accurate ? 4. Whether the Learned Income Tax Appellate Tribunal has committed substantial error in law in quashing the reopening of the case, whereas the assessing officer after making due examination of the in…

R.K.Manufacturing Co. Ltd., Jamnagar vs. I.T.O., Ward-4(1), Kolkata

In the result, the appeal of the assessee is allowed

ITA 119/KOL/2020[2009-10]Status: DisposedITAT Kolkata10 Oct 2023AY 2009-10

Bench: Shri Rajpal Yadav, Vice- & Shri Rajesh Kumar

Section 148

…ency or correctness of information is, as held in the decisions cited above, not to be considered at the stage of initiation of reassessment proceedings. 6 Assessment Year : 2009-2010 R.K. Manufacturing Co. Limited In the case of G. Sukesh v. Dv CIT (2001) 252 ITR 230, it has been held by the Hon’ble Kerala High Court that the information at the time of issuing notice need not be complete or even accurate. Case Law Citations in the case of M/s R K Manufacturing for AY: 2009-10 The Hon’ble Supreme Court has held in a number of decision, in particular in the case of Phool Chand Bajrang Lai Vs. ITO (1993) 203 ITR…

Kashinath Narayan Patil, Raigad vs. Income Tax Officer Ward 3, Mumbai, New Panvel

ITA 6767/MUM/2017[2008-09]Status: DisposedITAT Mumbai31 May 2018AY 2008-09

Bench: Hon’Ble Sh. R. C. Sharma, Am & Hon’Ble Sh. Sandeep Gosain, Jm आयकरअपीलसं./ I.T.A. No. 6767/Mum/2017 (निर्धारणवर्ा / Assessment Year: 2008-09)

For Appellant: Shri Prakash PanditFor Respondent: Shri M. C. Omi

Section 143(2)Section 143(3)Section 147Section 148

…e only requirement was to examine whether on the available material, a reasonable person could form a reasonable view to believe that income chargeable to tax has escaped assessment. Further the Hon'ble Kerala High Court held in the case of G. Sukesh Vs DCIT (252 ITR 230) that the information at the time of issue of notice U/s 148 need not be complete or accurate. In the present case, during the re-assessment proceedings, the AO directed the appellant to explain the entries of "on- money" in the seized documents but he failed to do so. It showed that belief of the AO at the time of recording reasons for issue of…

M/S. State Bank of Mauritius Ltd, Mumbai vs. The Dy DIT (Int Tax) 2(1), Mumbai

In the result, both appeals of the assessee are allowed

ITA 3138/MUM/2008[1996-1997]Status: DisposedITAT Mumbai16 Oct 2015AY 1996-1997

For Appellant: Shri P.J.PardiwalaFor Respondent: Shri Vivek A. Perumpurna

Section 139Section 143Section 143(1)(a)Section 143(2)Section 143(3)Section 147Section 148

…on 147, all that is required is to have prima facie material, which certainly exists in the instant case. Legal position in this regard is very clear as held in the decisions in the cases of Raymond Woolen Mills Ltd. vs. ITO 236 ITR 34 (SC); G. Suresh vs. CIT 252 ITR 230 (Ker) and Dr. Amin's Pathology Laboratory vs. P.N. Prasad & Others 202 ITR 73 (Born). In fact, as noted by the Hon'ble Delhi High Court in the case of Bawa Abhai Singh vs. DCIT 253 ITR 83 and also in Rakesh Agarwal vs. ACIT 225 ITR 496, the provisions of section 147, as amended with effect from 01.04.1989, are contextually different and & ITA No.…

M/S. State Bank of Mauritius Ltd., Mumbai vs. DDIT (I.T) RG. 0 2(1), Mumbai

In the result, both appeals of the assessee are allowed

ITA 5459/MUM/2005[1996-1997]Status: DisposedITAT Mumbai16 Oct 2015AY 1996-1997

For Appellant: Shri P.J.PardiwalaFor Respondent: Shri Vivek A. Perumpurna

Section 139Section 143Section 143(1)(a)Section 143(2)Section 143(3)Section 147Section 148