Raymond Woollen Mills v. ITO

236 CTR 34Supreme Court of India#24537 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 133ASection 142(1)Section 143(1)Section 143(3)Section 147Section 148Section 151Section 151(1)

Judgments citing Raymond Woollen Mills v. ITO

KAMLESH GUPTA AND SONS HUF,MUMBAI vs. THE INCOME TAX OFFICER WARD 19(2)(2), MUMBAI

ITA 4080/MUM/2024[2012-13]Status: DisposedITAT Mumbai05 Mar 2025AY 2012-13

Bench: Shri Sandeep Gosain (Jm) & Shri Omkareshwar Chidara (Am) Kamlesh Gupta & Sons Huf Ito-19(2)(2) 95-C, Mittal Towers Piramal Chamber Nariman Point, Churchgate Vs. Lalbaug, Lower Mumbai-400 021. Parel, Mumbai-12. Pan : Aaehk4734K Appellant Respondent

For Appellant: Shri Asif KarmaliFor Respondent: Shri Sumit Mantri
Section 143(1)Section 143(3)Section 147Section 148Section 151Section 250

…ent was reopened. In our considered view, at the time of issuance of notice, what is required is only a ‘reasonable belief’ and not an established fact and for that proposition, the following cases-law are relied upon :- a) In the case of Raymond Woolen Ltd. 236 CTR 34(SC), Hon'ble Supreme Court has held that “at the time of reopening the case, what is required is whether there was prima facie some material on the basis of which the Department could reopen the case. The sufficiency or correctness of the material is not a thing to be considered at that stage”. b) Again, in the case of ITO Vs. Sarabhai M Lakhani…

SHARDASHREE ISPAT LTD.,NAGPUR vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3, NAGPUR

Appeal is dismissed in above terms

ITA 166/NAG/2021[2012-13]Status: DisposedITAT Nagpur08 Dec 2022AY 2012-13

Bench: Shri S.S. Godara & Shri Dr. Dipak P. Ripote"नधा"रण वष" / Assessment Year : 2012-13

Section 133(6)Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR – VIRTUAL COURT BEFORE SHRI S.S. GODARA, JUDICIAL MEMBER AND SHRI Dr. DIPAK P. RIPOTE, ACCOUNTANT MEMBER "नधा"रण वष" / Assessment Year : 2012-13 Shardashree Ispat Limited Vs. DCIT, E 12, MIDC, Butibori, Circle – 3, Nagpur – 441122 Nagpur PAN : AAJCS8766M Appellant Respondent Assessee by None Revenue by Shri G.J. Ninawe Date of hearing 16-11-2022 Date of pronouncement 09-12-2022 आदेश / ORDER PER S.S. GODARA, JM: This assessee’s appeal for AY 2012-13 arises against the NFAC, Delhi’s order dated 05-08-2021 passed in case No. ITBA/ NFAC/S/250/2021-22/103466…

VIJAYA GANAPATHY,CHENNAI vs. ACIT, NON CORPORATE CIRCLE-1(1), CHENNAI

The appeal stands allowed for statistical purposes

ITA 69/CHNY/2021[2012-13]Status: DisposedITAT Chennai24 Mar 2022AY 2012-13

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri A Arjunraj (CA) - Ld. ARFor Respondent: Shri G. Johnson (Addl. CIT) – Ld. DR
Section 144Section 145(3)

…gality of the reassessment proceedings, inter-alia, on the ground that reassessment proceedings were triggered on borrowed satisfaction. The same were rejected by relying upon the decision of Hon’ble Supreme Court in the case of Raymond Woollen Mills V/s ITO (236 CTR 34). The additions on merits were also confirmed. Aggrieved, the assessee is in further appeal before us. 5. Upon due consideration of material facts, we find that the assessment has been framed on best judgment basis since the assessee did not offer any explanation to the allegations of Ld. AO. The impugned order does not address the issue of borrow…