How many judgments cite Sabh Infrastructure Ltd. v. ACIT?

137 judgments on BharatTax cite Sabh Infrastructure Ltd. v. ACIT (398 ITR 198), spanning 2018 to 2026.

Which sections of the Income Tax Act does Sabh Infrastructure Ltd. v. ACIT come up under?

It is most often cited in judgments turning on Section 147, Section 148, Section 143(3), Section 151, Section 68, Section 69A.

Sabh Infrastructure Ltd. v. ACIT

398 ITR 198High Court2017#742 most cited

What is Sabh Infrastructure Ltd. v. ACIT authority for?

Sanction under Section 151 granted in a mechanical manner, without application of mind, vitiates reassessment proceedings under Sections 147 and 148. The court also laid down guidelines for the Revenue to follow when reopening assessments, emphasizing the need to provide reasons and approval documentation to the assessee.

137

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2018 to 2026.

Also referred to as

Sabh Infrastructure Ltd. v. ACIT · section 147 · section 148 · section 151 · mechanical sanction · non-application of mind · reassessment proceedings · reopening assessment guidelines · reasons for reopening · approval of superior officer · vitiated proceedings · true and full disclosure

Also reported as

99 Taxmann.com 409

Sections most often in play

Section 147 Section 148 Section 143(3)Section 151 Section 68 Section 69A Section 139(1)Section 153C

Issues it is cited on

amp expenditure material facts necessary for assessment section 148(2)true and full disclosure borrowed satisfaction sanction under section 151 section 92ba live link first proviso to section 147 non application of mind third party information sanctioning authority

Judgments citing Sabh Infrastructure Ltd. v. ACIT

Assistant Commissioner of Income Tax (Central)-1, Indore vs. Shri Ritesh Jain, Indore

ITA 794/IND/2018[2010-11]Status: DisposedITAT Indore12 Jan 2024AY 2010-11

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani & It(Ss)Ano.14/Ind/2022 (Assesssment Year 2011-12

Section 139Section 143(2)Section 147Section 148

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER & IT(SS)ANo.14/Ind/2022 (Assesssment Year 2011-12 ACIT, Circle -1 Ritesh Jain Indore 31, Jeevandeep Colony, Vs. Indore (Appellant / Assessee) (Respondent/ Revenue) PAN: ADSPJ6423H CO No.36/Ind/2019 (Arising out of ITANo.794/Ind/2018) (Assessment Year: 2010-11) Ritesh Jain ACIT, Circle -1 31, Jeevandeep Colony, Indore Vs. Indore (Appellant / Assessee) (Respondent/ Revenue) PAN: ADSPJ6423H IT(SS)A No.07/Ind/2022 (Assessment Year: 2011…

Akik Marketing India Pvt Ltd, New Delhi vs. ITO Ward - 2(1), New Delhi

ITA 4559/DEL/2019[2010-11]Status: DisposedITAT Delhi11 Jan 2024AY 2010-11

Bench: Shri M. Balaganesh & Shri Anubhav Sharmaassessment Year : 2010-11 Akik Marketing India Pvt. Ltd. Vs. Ito, N-39, Ground Floor, Ward 2(1), Greater Kailash-I, New Delhi New Delhi-110048 Pan : Aaaca6579K (Appellant) (Respondent) Assessee By : Shri Gurjeet Singh, Ca & Shri Shantanu Jain, Adv. Revenue By : Shri Kanav Bali, Sr. Dr

For Appellant: Shri Gurjeet Singh, CA &For Respondent: Shri Kanav Bali, Sr. DR

Section 147Section 68

…384 ITR 147 ii) Hon’ble Delhi High Court in Meenakshi Overseas 395 ITR 677 iii) CIT vs. Shree Rajasthan Syntex Ltd. (2009) 313 ITR 231 (Raj.) iv) Sarthak Securities Co. (P) Ltd. vs. ITO (2010) 47 DTR 201 (Delhi) v) Hon’ble Delhi high Court Sabh Infrastructure 398 ITR 198 5 4559/Del/2019 7. As with regard to ground no. 4, Ld. AR has submitted that Section 151 of the Act clearly stipulates that the Pr.CIT, who is the competent authority to authorize the reassessment notice made available at PB 1 Pg. 16, has to apply his mind and form an opinion. The mere appending of the expression ‘I am satisfied’ says nothing.…

Suksham Finlease & Investment P.Ltd, New Delhi vs. ITO, Ward-24(3), New Delhi

In the result, appeal of the assessee is allowed

ITA 8321/DEL/2018[2009-10]Status: DisposedITAT Delhi08 Jan 2024AY 2009-10

Section 147Section 151Section 234BSection 69C

…eve that income of the assessee has escaped which has not been conformed to the assesssee company, in the course of assessment proceedings, though in view of the judgment of Hon'ble Delhi High Court in the case of Sabh Infrastructure Ltd. Vs. ACIT reported in 398 ITR 198 the same was to be confronted alongwith reasons wherein it has been held as under: "(iii) where the reasons make a reference to another document, whether as a letter or report, such document and / or relevant portions of such report should be enclosed alongwith the reasons." 6.3.1. Hence in the absence of such material, the allegation and assumpt…

ITO, Ward-52(1), New Delhi vs. Arti Jindal, Delhi

ITA 1502/DEL/2021[2014-2015]Status: DisposedITAT Delhi02 Nov 2023AY 2014-2015

Bench: Shri N. K. Billaiya & Shri Anubhav Sharma

Section 143(1)Section 143(3)Section 148

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A ”: NEW DELHI BEFORE SHRI N. K. BILLAIYA, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA No. 1502 /DEL/2021 Assessment Year: 2014-15 ITO, Vs Sh. Arti Jindal Ward 52(1), 6, Prithvi Raj Road, New Delhi Delhi-110011 APPELLANT RESPONDENT Assessee represented by Sh. V.K.Bindal, CA & Mrs. Rinki Sharma, ITP Department represented Sh. Zafarul Haque Tanweer, CIT, DR by Date of hearing 14.09.2023 Date of pronouncement 02.11.2023 O R D E R PER ANUBHAV SHARMA, JM: The Revenue has come in appeal against the order dated 23.09.2020 of Commissioner of in…

Shark Packaging (India) Private Limited, Delhi vs. ITO, Ward-23(1), New Delhi

In the result, the appeal of the assessee for AY 2012-13 is partly allowed only on ground no

ITA 2163/DEL/2022[2008-09]Status: DisposedITAT Delhi17 Oct 2023AY 2008-09

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia

For Appellant: Shri Mayank Patawari, AdvFor Respondent: Shri Anuj Garg, Addl. CIT

Section 147Section 148Section 253Section 46ASection 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: G: NEW DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER ITA Nos. 8309 & 8310/Del/2019 Assessment Years: 2008-09, 2011-12 & 2012-13 M/s. Shark Packaging (India) P. Ltd., ITO, Ward 23(1), New Delhi 24/1A, Mohan Co-operative Industrial Estate, Mathura Road, New Delhi vs. 110044 PAN AABCS 8728 F (Appellant) (Respondent) For Assessee: Shri Mayank Patawari, Adv. Shri Shrey Sinha, Adv. Shri Anmol Jagga, Adv. For Revenue : Shri Anuj Garg, Addl. CIT Date of Hearing : 19.09.2023 Date of Pronouncement : 17.10.2023 ORDER P…

Shark Packaging (India) Pvt Ltd, New Delhi vs. ITO Ward - 23(1), New Delhi

In the result, the appeal of the assessee for AY 2012-13 is partly allowed only on ground no

ITA 8310/DEL/2019[2012-13]Status: DisposedITAT Delhi17 Oct 2023AY 2012-13

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia

For Appellant: Shri Mayank Patawari, AdvFor Respondent: Shri Anuj Garg, Addl. CIT

Section 147Section 148Section 253Section 46ASection 68Section 69C

Shark Packaging (India) Pvt Ltd, New Delhi vs. ITO Ward - 23(1), New Delhi

In the result, the appeal of the assessee for AY 2012-13 is partly allowed only on ground no

ITA 8309/DEL/2019[2011-12]Status: DisposedITAT Delhi17 Oct 2023AY 2011-12

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia

For Appellant: Shri Mayank Patawari, AdvFor Respondent: Shri Anuj Garg, Addl. CIT

Section 147Section 148Section 253Section 46ASection 68Section 69C

Aman Exports International, Jaipur vs. DCIT Circle 1, Jaipur

In the result, appeal of the assessee is partly allowed

ITA 147/JPR/2023[2012-13]Status: DisposedITAT Jaipur24 Aug 2023AY 2012-13

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. Manish Tatiwal (CA)For Respondent: Smt. Runi Pal (Addl. CIT) &

Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 148Section 40A(3)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBkSM+ deys'k t;arHkkbZ] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 147/JP/2023 fu/kZkj.k o"kZ@Assessment Years : 2012-13 cuke Aman Exports International DCIT, Vs. G-93 Epip Sitapura, Industrial Area Circle-01, Sitapura, Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAQFA 6304 F vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Manish Tatiwal (CA) jktLo dh vksj…

DCIT, Central Circle-8, New Delhi vs. Bhaijee Commodities Pvt. Ltd., Delhi

ITA 9133/DEL/2019[2010-11]Status: DisposedITAT Delhi07 Aug 2023AY 2010-11

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia

For Appellant: Shri Surinder Mahajan CAFor Respondent: Shri Kanav Bali, Sr.DR

Section 133(6)Section 147Section 148Section 151Section 68

…e specific request in this regard vide letter dated 02.05.2017 addressed to the Assessing Officer. Such action of the Assessing Officer is in contravention of the judgment rendered by Hon’ble Delhi High Court in the case of Sabh Infrastructure vs. ACIT (2017) 398 ITR 198 (Del) and Micro Marbles Pvt. Ltd. vs. ITO, 331 CTR 329 (Raj.) As per the aforesaid judgments, the assessee is required to be supplied with material giving rise to the reason of believe. (vi) Owing to perfunctory disposal of the objection without expressing a single word on alleged manipulation on NMCE platform, the assessee, on its part, made eff…

Bhaijee Commodities Pvt. Ltd., New Delhi vs. ACIT Circle-4(2), New Delhi

ITA 7921/DEL/2019[2010-11]Status: DisposedITAT Delhi07 Aug 2023AY 2010-11

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia

For Appellant: Shri Surinder Mahajan CAFor Respondent: Shri Kanav Bali, Sr.DR

Section 133(6)Section 147Section 148Section 151Section 68

Omega Finhold Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 14, New Delhi

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

ITA 1286/DEL/2018[2010-11]Status: DisposedITAT Delhi27 Jul 2023AY 2010-11

Section 115JSection 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’: NEW DELHI BEFORE, SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER M/s. Omega Finhold Pvt. ACIT Ltd. Central Circle-14 36, Sant Nagar Vs. New Delhi East of Kailash New Delhi-110 065 PAN-AAACA 1691E (Appellant) (Respondent) Appellant by Mr. Ved Jain, Advocates and Mr.Aman Garg, CA Respondent by Ms. Raja Rajeshwari R, Sr. DR Date of Hearing 25/05/2023 Date of Pronouncement 27/07/2023 ORDER PER M. BALAGANESH AM: This appeal of the assessee arises out of the order of the Learned Commissioner of Income Tax (Appeals)-XXVI…

Standard Tele Towers Pvt. Ltd., New Delhi vs. DCIT, Circle-24(2), New Delhi

ITA 9761/DEL/2019[2010-11]Status: DisposedITAT Delhi19 Jul 2023AY 2010-11

Bench: Sh. N.K.Billaiya & Sh.Anubhav Sharma

Section 132(4)Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘G’ : NEW DELHI) BEFORE SH. N.K.BILLAIYA, ACCOUNTANT MEMBER AND SH.ANUBHAV SHARMA, JUDICIAL MEMBER ITA No. 9761/Del/2019, A.Y. 2010-11 M/s. Standard Tele Towers Pvt. Vs. DCIT, Ltd. , C-37, Ground Floor, Circle 24(2), East of Kailash, New Delhi New Delhi PAN : AAJCS9262N Appellant Respondent Appellant by Dr. Rakesh Gupta, Adv. Shri Somil Agarwal, Adv. & Sh. Deepesh Garg, Adv. Respondent by Ms. Kajal Singh, Sr. DR Date of hearing: 20.06.2023 Date of Pronouncement: 19.07.2023 ORDER Per Anubhav Sharma, JM : The appeal has been preferred by the Assessee against th…

Globus Power Generation Ltd (Formely Known As Cumulative Investments & Trading Co. Pvt Ltd), New Delhi vs. ACIT Circle-6(2), New Delhi

In the result, appeal of the assessee is allowed

ITA 6438/DEL/2019[2009-10]Status: DisposedITAT Delhi03 May 2023AY 2009-10

Bench: Shri C.M. Garg & Shri M. Balaganeshglobus Power Generation Ltd Vs. Acit, (Formerly Known As Cumulative Circle-6(2), Investments & Trading Co. Pvt. Ltd, New Delhi A-60, Naraina Industrial Area, Phase-1, New Delhi-110028 (Appellant) (Respondent) Pan: Aaacg6734E

For Appellant: Sh. Ritesh Bajaj, AdvFor Respondent: Sh. Vipul Kashyap, Sr. DR

Section 133ASection 143(3)Section 147Section 148

…eve that income of the assessee has escaped which has not been conformed to the assesssee company, in the course of assessment proceedings, though in view of the judgment of Hon‟ble Delhi High Court in the case of Sabh Infrastructure Ltd. Vs. ACIT reported in 398 ITR 198 the same was to be confronted alongwith reasons wherein it has been held as under: “(iii) where the reasons make a reference to another document, whether as a letter or report, such document and / or relevant portions of such report Globus Power Generation Ltd should be enclosed alongwith the reasons.” 6.3.1 Hence in the absence of such material…

R.K.Machine Tools Ltd, New Delhi vs. ITO, Ward-20(3), New Delhi

In the result, the appeal of the assessee stands allowed

ITA 6616/DEL/2018[2010-11]Status: DisposedITAT Delhi26 Apr 2023AY 2010-11

Bench: Shri Shamim Yahya & Shri Anubhav Sharma[Assessment Year: 2010-11]

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘F’: NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER [Assessment Year: 2010-11] M/s R.K. Machine Tools Ltd. The Income Tax Officer, D-20, Basement, Geetanjali Ward-20(3), Enclave Malviya Nagar, Vs C.R. Building, New Delhi New Delhi PAN-AAACR0328K Assessee Revenue Assessee by Sh. Ashwani Kumar, CA Revenue by Sh. Akhilesh Gupta, Sr. DR Date of Hearing 12.04.2023 Date of Pronouncement 26.04.2023 ORDER PER SHAMIM YAHYA, AM, This appeal by the assessee is directed against the order of Ld. CIT (Appeals)-7, New Delhi,…

Hitender Pal Singh, New Delhi vs. ITO, Ward-31(5), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 2498/DEL/2019[2010-11]Status: DisposedITAT Delhi17 Aug 2022AY 2010-11

Bench: Shri Kul Bharat[Assessment Year : 2010-11] Hitender Pal Singh, Vs Ito, C-1481, Jj Colony, Block-C, Ward-31(5), Tigri Colony, New Delhi-110062. New Delhi. Pan-Cicps4015B Appellant Respondent Appellant By None Respondent By Shri Om Parkash, Sr.Dr Date Of Hearing 11.08.2022 Date Of Pronouncement 17.08.2022

Section 142(1)Section 147Section 148Section 44ASection 68

…investigation wing. 7. Without prejudice to the above the assumption of jurisdiction of the AO u/s 147 is bad in law as the AO has not followed the procedure of 147 as propounded by the jurisdictional High Court in the case of Sabh Infrastructure reported in 398 ITR 198(Del). 8. Without prejudice to the above , the CIT(A) has erred in not appreciating the belief entertained by the AO vis-a-vis alleged escaped assessment has been satisfactorily cleared by the Assessee and no addition on the basis of that belief has been made while concluding the assessment. 9. The Ld CIT(A) has erred in not appreciating that once…

DCIT-CC-7(3), Mumbai vs. Shri Majni Karamshi Patel, Mumbai

In the result, the cross objections of the assessee and the appeal filed by the revenue is dismissed

ITA 6128/MUM/2019[2014-15]Status: DisposedITAT Mumbai10 Aug 2022AY 2014-15

Bench: Shri Pavan Kumar Gadale & Shri Gagan Goyal, Accountat Member Dcit, Cc-7(3) Vs. Shri Manji Karamshi Room No. 655, Patel Aayakar Bhavan, Office No. 1, Patel M.K.Road, Bhavan-29, Vijaywadi, Mumbai.-400020. Dr. Nagindas N Shah Lane Chira Bazar, Mumbai – 400002. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabpp0130D Appellant .. Respondent Co No. 45/Mum/2021 (A.Y: 2014-15) Shri Manji Karamshi Vs. Dcit, Cc-7(3) Patel Room No. 655, Aayakar Office No. 1, Patel Bhavan, Bhuvan-29, Vijaywadi, M.K .Road, Dr. Nagindas N Shah Mumbai-400002. Lane Chira Bazar, Mumbai – 400002. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabpp0130D Appellant .. Respondent

For Appellant: Shri.Rushab Mehta.ARFor Respondent: Shri .T .Shankar.DR

Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & SHRI GAGAN GOYAL, ACCOUNTAT MEMBER DCIT, CC-7(3) Vs. Shri Manji Karamshi Room No. 655, Patel Aayakar Bhavan, Office No. 1, Patel M.K.Road, Bhavan-29, Vijaywadi, Mumbai.-400020. Dr. Nagindas N Shah Lane Chira Bazar, Mumbai – 400002. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AABPP0130D Appellant .. Respondent CO No. 45/Mum/2021 (A.Y: 2014-15) Shri Manji Karamshi Vs. DCIT, CC-7(3) Patel Room No. 655, Aayakar Office No. 1, Patel Bhavan, Bhuvan-29, Vijaywadi, M.K .Road, Dr. Nagindas N Shah Mumbai-400002. Lane Chira…

M/S. Grm Trading Co., Angul vs. ACIT, Circle-2(1), Bhubaneswar

In the result, appeal of the assessee is partly allowed for statistical purposes

ITA 10/CTK/2018[2012-13]Status: DisposedITAT Cuttack20 Jun 2022AY 2012-13

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaassessment Year : 2012-13 M/S. Grm Trading Co., Bazar M/S. Grm Trading Co., Bazar Vs. Acit, Circle Acit, Circle-2(1), Chowk, Angul. Chowk, Angul. Bhubaneswar. Bhubaneswar. Pan/Gir No.Aajfg 9627 N (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : Shrip.R.Mohanty P.R.Mohanty , Ar Revenue By : Shri M.K.Gautam, Cit ( Cit (Dr) Date Of Hearing : 20/6 6/ 2022 Date Of Pronouncement : 20/ /6/2022 O R D E R Per Bench

For Appellant: ShriP.R.MohantyFor Respondent: Shri M.K.Gautam, CIT (

…he same that the A.O. in the present case, has not repeated the language of DDIT (Inv.), Hyderabad. v.) In the said case, the Hon'ble Orissa High Court had relied upon the judgement of Hon'ble Delhi High Court in the case of Sabh Infrastructure Ltd. vs. ACIT (398 ITR 198) wherein it was held that there should be reasons to believe and not merely reasons to suspect that income had escaped assessment. In the cited case, during original assessment proceedings, the assessee had disclosed all relevant information regarding companies from which it had received share application money and Assessing Officer had not doubt…

Uma Strips Ltd, New Delhi vs. DCIT Circle 27(1), New Delhi

In the result, the appeal of the assessee is allowed

ITA 3284/DEL/2019[2010-11]Status: DisposedITAT Delhi20 May 2022AY 2010-11

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita No. 3284/Del/2019 : Asstt. Year: 2010-11 Uma Strips Ltd., Vs Dcit, Bn-48, East Shalimar Bagh, Circle-27(1), New Delhi-110088 New Delhi (Appellant) (Respondent) Pan No. Aaacu2078B Assessee By : Sh. Upwan Gupta, Adv. Revenue By : Sh. K. A. Manu, Sr. Dr Date Of Hearing: 11.05.2022 Date Of Pronouncement: 20.05.2022

For Appellant: Sh. Upwan Gupta, AdvFor Respondent: Sh. K. A. Manu, Sr. DR

Section 147Section 148Section 69C

…elief with regard to evasion of tax which has escaped assessment. 10. Placing reliance on the decisions of Hon’ble jurisdictional Delhi High Court in the case of Pr. CIT Vs. Meenakshi Overseas (P) Ltd. 395 ITR 677, G&G Pharma 384 ITR 147, Sabh Infrastructure 398 ITR 198 and Pr. CIT Vs. RMC Potyvinyl (I) Ltd. 396 ITR 5 wherein the Delhi High Court has held that observations of the Investigation Wing should not be treated as conclusions without the AO independently verifying the same, in the absence of which the Hon’ble Court held that the reopening of assessment was bad in law. 11. Hence, we hold that the procee…

Deputy Commissioner of Income Tax 3(2)(2), Mumbai vs. Phulchand Exports Private Limited, Mumbai

In the result, appeal filed by the revenue and cross objection filed by the assessee are dismissed

ITA 7214/MUM/2017[2008-09]Status: DisposedITAT Mumbai12 May 2022AY 2008-09

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Pavan Kumar Gadale, Hon'Ble

For Appellant: Shri Shankarlal JainFor Respondent: Shri Sandeep Raj

Section 147

…neral statement without specifying assessee and period held to be vague information. However, unlike AO made enquires in case of Phoolchand Bajranglal as to existence of party. Hence based on such enquiry the Court upheld the notice. In SABH INFRASTUCTURE LTD 398 ITR 198 DEL Information from wing K admitted to be entry operator giving cheques against cash belief arrived at based on statement, AO arrived at belief of paper cos , the Court held information insufficient, without further enquiry as to existence of cos. In MEENAKSHI OVERSEAS P LTD 395 ITR 677 DEL observed that mere suspicion without objective material…

Deputy Commissioner of Income Tax 3(2)(2), Mumbai vs. Phulchand Exports Private Limited, Mumbai

In the result, appeal filed by the revenue and cross objection filed by the assessee are dismissed

ITA 7213/MUM/2017[2011-12]Status: DisposedITAT Mumbai12 May 2022AY 2011-12

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Pavan Kumar Gadale, Hon'Ble

For Appellant: Shri Shankarlal JainFor Respondent: Shri Sandeep Raj

Section 147