Shri Shakti Textiles Ltd. v. JCIT

193 Taxmann 216High Court2010#10298 most cited

What is Shri Shakti Textiles Ltd. v. JCIT authority for?

Reopening an assessment is invalid if the Assessing Officer does not state that the assessee failed to disclose all material facts fully and truly. The absence of such a specific point in the reasons recorded renders the reopening bad in law.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2023.

Also referred to as

Shri Shakti Textiles Ltd. v. JCIT · reopening of assessment · failure to disclose material facts · reasons recorded · bad in law · Assessing Officer · assessee · disclosure · material particulars

Judgments citing Shri Shakti Textiles Ltd. v. JCIT

M/S Atul Projects India Private Limited, Mumbai vs. DCIT-9(1)(2)(Now Jurisdiction With Dc CC-(2)(4), Mumbai

In the result appeal filed by the Assessee is allowed

ITA 111/MUM/2023[2011-12]Status: DisposedITAT Mumbai19 Jul 2023AY 2011-12

Bench: Shri B R Baskaran, Am & Shri N. K. Choudhry, Jm

For Appellant: Sh. Naresh Jain & ShFor Respondent: Sh. Manoj Kumar Sinha, Ld
Section 143(3)Section 147Section 148Section 250Section 68

…rticulars would get supplemented, by the time the matter reaches to the Court, on the strength of affidavit or oral submissions advanced.” Identical view has been expressed by Hon'ble Madras High Court in the case of Shri Shakti Textiles Ltd. Vs. JCIT (2010) 193 Taxmann 216. 10. Admittedly, in the instant case, the Assessing Officer has not stated or pointed out in the “reasons recorded for reopening” that there was such failure on the part of the assessee. Further, there are two different versions of “reasons for reopening”. Since the AO has reopened the assessment without pointing out that there was failure on…

Sangeetkumar Sawarmal Hisaria, Mumbai vs. Dy CIT -CC-2(4), Mumbai

ITA 785/MUM/2021[2011-12]Status: DisposedITAT Mumbai17 Oct 2022AY 2011-12
Section 132Section 143(3)Section 147Section 148Section 153A

…rticulars would get supplemented, by the time the matter reaches to the Court, on the strength of affidavit or oral submissions advanced.” Identical view has been expressed by Hon'ble Madras High Court in the case of Shri Shakti Textiles Ltd. Vs. JCIT (2010) 193 Taxmann 216. 10. Admittedly, in the instant case, the Assessing Officer has not stated or pointed out in the “reasons recorded for reopening” that there was such failure on the part of the assessee. Further, there are two different versions of “reasons for reopening”. Since the AO has reopened the assessment without pointing out that there was failure on…

Raymon Patel Gelatine Pvt.Ltd., Baroda vs. The Income Tax Officer, Ward-4(2), Baroda

In the result, appeals of the assessee are partly allowed

ITA 2078/AHD/2012[2008-09]Status: DisposedITAT Ahmedabad12 Oct 2022AY 2008-09

Bench: Mrs.Annapurna Gupta & Miss Suchitra Kamble

For Appellant: Shri M.K. Patel, AdvocateFor Respondent: Shri Atul Pandey, Sr.DR
Section 143(3)Section 147Section 250(6)Section 40

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘D’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD ] ] BEFORE MRS.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND MISS SUCHITRA KAMBLE, JUDICIAL MEMBER ITA No.1591 and 2078/Ahd/2012 Assessment Year : 2005-06 and 2008-09 M/s.Raymon Patel Gelatine P.Ltd. Vs. ITO, Ward-4(2) 61, Haribhakti Extension Vadodara. Old Padra Road Baroda 390 015. PAN : AACCR 4454 L अपीलाथ"/ (Appellant) "" यथ"/(Respondent) Assessee by : Shri M.K. Patel, Adv…

Raymon Patel Gelatine Pvt.Ltd., Baroda vs. The Income Tax Officer, Ward-4(2), Baroda

In the result, appeals of the assessee are partly allowed

ITA 1591/AHD/2012[2005-06]Status: DisposedITAT Ahmedabad12 Oct 2022AY 2005-06

Bench: Mrs.Annapurna Gupta & Miss Suchitra Kamble

For Appellant: Shri M.K. Patel, AdvocateFor Respondent: Shri Atul Pandey, Sr.DR
Section 143(3)Section 147Section 250(6)Section 40

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘D’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD ] ] BEFORE MRS.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND MISS SUCHITRA KAMBLE, JUDICIAL MEMBER ITA No.1591 and 2078/Ahd/2012 Assessment Year : 2005-06 and 2008-09 M/s.Raymon Patel Gelatine P.Ltd. Vs. ITO, Ward-4(2) 61, Haribhakti Extension Vadodara. Old Padra Road Baroda 390 015. PAN : AACCR 4454 L अपीलाथ"/ (Appellant) "" यथ"/(Respondent) Assessee by : Shri M.K. Patel, Adv…

Textron India Private Limited, Bangalore vs. Deputy Commissioner of Income Tax Circle-5(1)(1), Bangalore

In the result, the appeal of the assessee is allowed

ITA 1342/BANG/2017[2008-09]Status: DisposedITAT Bangalore23 Jun 2021AY 2008-09

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2008-09

For Appellant: Shri Sumeet Khurana, CAFor Respondent: Shri Kannan Narayanan, Jt.CIT(DR)(ITAT), Bengaluru
Section 10ASection 143(3)Section 148Section 271(1)(c)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment year: 2008-09 Textron India Private Ltd., Vs. The Deputy Commissioner Floor 1 & 2, Block B (Tower 2), of Income Tax, SEZ Campus, Global Village, Circle 5(1)(1), RVCE Post Mylasandra, Bangalore. Off Mysore Road, Bangalore – 560 059. PAN: AACCT 0118M APPELLANT RESPONDENT Appellant by : Shri Sumeet Khurana, CA Respondent by : Shri Kannan Narayanan, Jt.CIT(DR)(ITAT), Bengaluru. Date of hearing : 17.06.2021 Date of Pronouncement : 23.06.2021 O R D E R Per Chan…

M/S Nike India Private Limited, Bangalore vs. Deputy Commissioner of Income Tax Circle-5(1)(1), Bangalore

In the result, the appeal of the assessee for AY 2007-08 is allowed and all other appeals of the assessee are treated as partly allowed

ITA 3321/BANG/2018[2014-15]Status: DisposedITAT Bangalore14 Oct 2020AY 2014-15

Bench: Shri B. R. Baskaran & Smt. Beena Pillai

For Appellant: Shri N Venkatraman, K.R. Vasudevan, A.RFor Respondent: Smt. Neera Malhotra and Shri Muzaffar
Section 139Section 143(3)Section 148

…IT(TP)A Nos.330/Bang/2015, 804/Bang/2016 356/Bang/2017, 739/Bang/2017 & 3321/Bang/2018 M/s. Nike India Private Limited, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI B. R. BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER IT(TP)A No.330/Bang/2015 Assessment Year: 2010-11 M/s. Nike India Private Limited Deputy Commissioner of No.701, The Millenia, Tower-B Income-tax Murphy Road, Ulsoor Circle-5(1)(2) Vs. Bangalore-560 008 Bangalore PAN NO : AABCN9612K APPELLANT RESPONDENT IT(TP)A No. 804/Bang/2016 Assessment Year: 2011-12 M/s. Nike India Private Limited…

M/S.Nike India Private Limited, Bangalore vs. Assistant Commissioner of Income-Tax, Bangalore

In the result, the appeal of the assessee for AY 2007-08 is allowed and all other appeals of the assessee are treated as partly allowed

ITA 739/BANG/2017[2012-13]Status: DisposedITAT Bangalore14 Oct 2020AY 2012-13

Bench: Shri B. R. Baskaran & Smt. Beena Pillai

For Appellant: Shri N Venkatraman, K.R. Vasudevan, A.RFor Respondent: Smt. Neera Malhotra and Shri Muzaffar
Section 139Section 143(3)Section 148

…IT(TP)A Nos.330/Bang/2015, 804/Bang/2016 356/Bang/2017, 739/Bang/2017 & 3321/Bang/2018 M/s. Nike India Private Limited, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI B. R. BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER IT(TP)A No.330/Bang/2015 Assessment Year: 2010-11 M/s. Nike India Private Limited Deputy Commissioner of No.701, The Millenia, Tower-B Income-tax Murphy Road, Ulsoor Circle-5(1)(2) Vs. Bangalore-560 008 Bangalore PAN NO : AABCN9612K APPELLANT RESPONDENT IT(TP)A No. 804/Bang/2016 Assessment Year: 2011-12 M/s. Nike India Private Limited…

Nike India Private Limited, Bangalore vs. DCIT, Bangalore

In the result, the appeal of the assessee for AY 2007-08 is allowed and all other appeals of the assessee are treated as partly allowed

ITA 804/BANG/2016[2011-12]Status: DisposedITAT Bangalore14 Oct 2020AY 2011-12

Bench: Shri B. R. Baskaran & Smt. Beena Pillai

For Appellant: Shri N Venkatraman, K.R. Vasudevan, A.RFor Respondent: Smt. Neera Malhotra and Shri Muzaffar
Section 139Section 143(3)Section 148

…IT(TP)A Nos.330/Bang/2015, 804/Bang/2016 356/Bang/2017, 739/Bang/2017 & 3321/Bang/2018 M/s. Nike India Private Limited, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI B. R. BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER IT(TP)A No.330/Bang/2015 Assessment Year: 2010-11 M/s. Nike India Private Limited Deputy Commissioner of No.701, The Millenia, Tower-B Income-tax Murphy Road, Ulsoor Circle-5(1)(2) Vs. Bangalore-560 008 Bangalore PAN NO : AABCN9612K APPELLANT RESPONDENT IT(TP)A No. 804/Bang/2016 Assessment Year: 2011-12 M/s. Nike India Private Limited…

Nike India Private Limited, Bangalore vs. DCIT, Bangalore

In the result, the appeal of the assessee for AY 2007-08 is allowed and all other appeals of the assessee are treated as partly allowed

ITA 330/BANG/2015[2010-11]Status: DisposedITAT Bangalore14 Oct 2020AY 2010-11

Bench: Shri B. R. Baskaran & Smt. Beena Pillai

For Appellant: Shri N Venkatraman, K.R. Vasudevan, A.RFor Respondent: Smt. Neera Malhotra and Shri Muzaffar
Section 139Section 143(3)Section 148

…IT(TP)A Nos.330/Bang/2015, 804/Bang/2016 356/Bang/2017, 739/Bang/2017 & 3321/Bang/2018 M/s. Nike India Private Limited, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI B. R. BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER IT(TP)A No.330/Bang/2015 Assessment Year: 2010-11 M/s. Nike India Private Limited Deputy Commissioner of No.701, The Millenia, Tower-B Income-tax Murphy Road, Ulsoor Circle-5(1)(2) Vs. Bangalore-560 008 Bangalore PAN NO : AABCN9612K APPELLANT RESPONDENT IT(TP)A No. 804/Bang/2016 Assessment Year: 2011-12 M/s. Nike India Private Limited…

Gujarat Chemical Port Terminal Co.Ltd., Baroda vs. The ACIT., Circle-1(1), Baroda

ITA 3077/AHD/2011[2004-05]Status: DisposedITAT Ahmedabad13 Nov 2017AY 2004-05

Bench: Shri Pramod Kumar & Shri S. S. Godara.

For Appellant: Shri Milin Mehta, A.RFor Respondent: Vasundhara Upmanyu, CIT. D.R
Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH AHMEDABAD BEFORE SHRI PRAMOD KUMAR, ACCOUNTANT MEMBER, AND SHRI S. S. GODARA, JUDICIAL MEMBER. ITA No. 3077 to 3079/Ahd/2011 (Assessment Years: 2004-05 & 2006-07) Gujarat Chemical Port Terminal Co. Ltd., 2nd Floor, Gujan Tower, Off Alembic, Gorwa Road, Baroda-23 Appellant Vs. Asst. Commissioner of Income-tax, Circle 1(1), Aayakar Bhavan, Race Course, Vadodara - 07 Respondent & ITA No. 3115 to 3120/Ahd/2011 (Assessment Years: 2002-03 to 2006-07 ) The DCIT, Cir.1(1), Baroda Appellant Vs. Gujarat Chemical Port Terminal Co. Ltd., Materials Bhavan,…

Shri Shakti Textiles Ltd. v. JCIT (193 Taxmann 216) — Cited in 10 Judgments | BharatTax