Ropar District Co-operative Milk Producers Union Ltd. v. CIT

311 ITR 42High Court2009#24425 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2019 to 2024.

Judgments citing Ropar District Co-operative Milk Producers Union Ltd. v. CIT

ACIT, Circle 1(1), Chandigarh vs. M/S Sml Isuzu Ltd., Chandigarh

ITA 644/CHANDI/2022[2015-16]Status: DisposedITAT Chandigarh18 Sept 2024AY 2015-16

Bench: SHRI. VIKRAM SINGH YADAV (Accountant Member), SHRI. PARESH M. JOSHI (Judicial Member)

For Appellant: Shri Rohit Jain, Advocate and Ms. Somya Jain, C.AFor Respondent: Shri Vivek Vardhan, JCIT, Sr. DR

Section 143(2)Section 143(3)Section 147Section 148Section 250Section 253Section 3

…as held that points not decided while passing assessment order u/s 143(3) is not change of opinion and that assessment was opened validly. The jurisdictional High Court judgment in case of Ropar District, Cooperative Milk Producers Union Ltd. Vs. CIT = (2009) 311 ITR 42 (P&H) relied upon. It was also pleaded that even if for argument sake, it is accepted there was disclosure by the assessee in form of note to trading and profit and loss account and balance sheet, this will not take away the jurisdiction and competency of the AO to issue notice under section 148 of the Act. On merits of the case, CIT(A) has not…

Mesers Supertech Forgings(India) Pvt.Ltd., Jalandhar vs. Deputy Commissioner of Income Tax, Circle IV, Jalandhar

In the result, the appeal of the Assessee is allowed

ITA 563/ASR/2018[2010-11]Status: DisposedITAT Amritsar02 Aug 2021AY 2010-11

Section 143(3)Section 147

…eedings u/s 147. In this regard,your attention is drawn to the following case laws which are self speaking and establish beyond doubt that the proceedings in this case have been rightly initiated:- 1. Ropar district co-op milk producers union ltd Vs CIT [2009]311 ITR 42 (P & H) Reassessment- discovery of new and important facts not present at the time of original assessment constitute " reason to believe that any income chargeable to tax has escaped assessment." 2. Hanumant trading co Vs CIT [2001] 250 ITR 365(Delhi) Subsquent information that creditors were bogus name lenders- Nexus between material and relief-…

Empee Holdings Ltd., Chennai vs. DCIT, Chennai

ITA 1503/CHNY/2014[2005-06]Status: DisposedITAT Chennai07 Nov 2019AY 2005-06

Bench: Shri George Mathan & Shri Ramit Kochar

Section 143(3)Section 147Section 148Section 2(22)(e)

…ras High Court in Virudhunagar Co-operative Milk Supply Society Ltd v. CIT [1990] 183 ITR 545/[1989] 46 Taxman 13 and in a judgment of a Division Bench of the Punjab and Haryana High Court in Ropar District Co-operative Milk Producers Union Ltd. v. CIT [2009] 311 ITR 42/[2007] 165 Taxman 477 (Punj & Har.) In a more recent judgment, a Division Bench of the Delhi High Court in Diwakar Engineers Ltd. v. ITO [2010] 329 ITR 28/187 Taxman 327 held that where materials had come to light during the assessment of a subsequent Assessment Year, that would not constitute a mere change of opinion, but could sustain a notice o…