Sound Casting (P) Ltd. v. Dy. CIT

250 CTR 119High Court2012#2238 most cited

What is Sound Casting (P) Ltd. v. Dy. CIT authority for?

An assessment cannot be reopened beyond four years from the end of the relevant assessment year unless the assessee failed to make a full and true disclosure of all material facts necessary for assessment.

51

judgments rely on this decision, according to BharatTax’s citation analysis of 367,154 Indian tax judgments — from 2017 to 2026.

Also referred to as

Sound Casting (P) Ltd. v. Dy. CIT · Section 147 · Section 148 · reassessment beyond four years · full and true disclosure · failure to disclose material facts · time-barred reassessment notice · jurisdiction to reopen assessment · mere change of opinion

Sections most often in play

Section 147Section 143(3)Section 151Section 10AASection 115JBSection 148Section 40A(2)(b)Section 69C

Issues it is cited on

section 40a(2)(a)full and true disclosurebeyond four yearscircular tradingsection 151(2)initial assessment yearfresh tangible materialmere change of opinionsection 10aacomputer softwaresection 144c(1)section 40a(2)(b)

Judgments citing Sound Casting (P) Ltd. v. Dy. CIT

Vensar Constructions Company Limited, Hyderabad vs. ACIT, Circle-17(2), Hyderabad

In the result, the appeal of the assessee company is allowed in terms of our aforesaid observations

ITA 1530/HYD/2025[2013-14]Status: DisposedITAT Hyderabad30 Mar 2026AY 2013-14

Bench: Us:

Section 143(3)Section 148

…आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad "ी रवीश सूद, माननीय "या"यक सद"य एवं "ी मधुसूदन साव"डया, माननीय लेखा सद"य SHRI RAVISH SOOD, HON’BLE JUDICIAL MEMBER AND SHRI MADHUSUDAN SAWDIA, HON’BLE ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A. No.1530/Hyd/2025 ("नधा"रणवष"/ Assessment Year:2013-14) Vensar Constructions VS. ACIT, Company Limited, Circle-17(2), Hyderabad. Hyderabad. PAN: AAACV8199G (अपीलाथ"/ Appellant) (""यथ"/ Respondent) करदाताका""त"न"ध"व/ : Shri GVN Hari, Advocate (Hybrid Hearing) Assessee Represented by राज"वका""त"न"ध"व/ : Shri D. Praveen, Sr. AR Depa…

Income Tax Officer, Churchgate vs. M/S Nnm Securities Pvt. Ltd., Fort

ITA 1207/MUM/2025[2016-17]Status: DisposedITAT Mumbai06 Oct 2025AY 2016-17

Bench: Shri Narender Kumar Choudhry (Jm) & Shri Omkareshwar Chidara (Am) Ito-4(2)(1) M/S. Nnm Securities P. Ltd. Room No. 644 1111 Stock Exchange Tower Aayakar Bhavan Vs. Dalal Street, Fort M.K. Road Mumbai-400 023. Mumbai-400 020. Pan : Aaacn8070G Appellant Respondent C.O. No. 154/Mum/2025 (Assessment Year : 2016-17)

For Appellant: Shri Leyaqat Ali AafaquiFor Respondent: Shri Vimal Punmiya

…IN THE INCOME TAX APPELLATE TRIBUNAL Mumbai “B” Bench, Mumbai. Before Shri Narender Kumar Choudhry (JM) & Shri Omkareshwar Chidara (AM) ITO-4(2)(1) M/s. NNM Securities P. Ltd. Room No. 644 1111 Stock Exchange Tower Aayakar Bhavan Vs. Dalal Street, Fort M.K. Road Mumbai-400 023. Mumbai-400 020. PAN : AAACN8070G Appellant Respondent C.O. No. 154/MUM/2025 (Assessment Year : 2016-17) M/s. NNM Securities P. Ltd. ITO-4(2)(1) 1111 Stock Exchange Tower Room No. 644 Dalal Street, Fort Vs. Aayakar Bhavan Mumbai-400 023. M.K. Road Mumbai-400 020. PAN : AAACN8070G Appellant Respondent : Shri Vimal Punmiya Assessee by : Sh…

Shanker Lal, Delhi vs. Income Tax Officer, Ward 36(1) Delhi, Delhi

In the result, the appeal of the assessee is allowed

ITA 3808/DEL/2024[2012-13]Status: DisposedITAT Delhi02 May 2025AY 2012-13

Bench: Shri Vikas Awasthy & Shri Pradip Kumar Kedia[Assessment Year : 2012-13] Shanker Lal Vs Ito C/O-Sumer Garg & Co. Ward-36(1) 501A, Itl Northex Tower Delhi. A-09, Netaji Subhash Place Pitampura, Delhi-110034 Pan-Abgpl9915J Appellant Respondent Appellant By Shri S.C.Garg, Ca Respondent By Shri Sahil Kumar Bansal, Sr.Dr Date Of Hearing 17.03.2025 Date Of Pronouncement 02.05.2025 Order

Section 147

…yog Limited & Ors. V/s ITO (313 ITR 321(Del) (e) Bombay Stock Exchange Ltd. V/s. DDIT(E) (361 ITR 160) (Bom) (f) Grindwell Norton Ltd v ACIT (2004) 267 ITR 673 (Bom) (g) Shriram Foundry v DCIT (2012) 350 ITR 115 (Bom) (h) Sound Casting Pvt. Ltd. v DCIT (2012) 250 CTR 119 (Bom) (i) Voltas Ltd v ACIT (2012) 70 DTR 433 (Bom) (j) Pr.CIT, Central-11 vs DSC Ltd. [2023] 153 taxmann.com 535 (Delhi) 8. In the instant case, the AO has clearly mentioned in the reasons recorded that ‘no assessment has been carried out’ which is contrary to facts on record. No allegation has been made against the assessee towards failure to d…

Swati Energy & Projects (P) Ltd., Mumbai vs. DCIT 14(1)(2), Mumbai

In the result, appeal of the assessee is allowed

ITA 310/MUM/2025[2010-11]Status: DisposedITAT Mumbai08 Apr 2025AY 2010-11

Bench: Shri Narendra Kumar Billaiya, Hon’Ble & Shri Anikesh Banerjee, Hon’Ble

For Appellant: Shri Pradip N. Kapasi, A/RFor Respondent: Shri Bhangepatil Pushkaraj Ramesh, Sr. D/R
Section 143(3)Section 148Section 151Section 234D

…| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER & SHRI ANIKESH BANERJEE, HON’BLE JUDICIAL MEMBER I.T.A. No. 310/Mum/2025 Assessment Year: 2010-11 Swati Energy & Projects (P) Ltd. DCIT, 14(1)(2), Mumbai 1101, Krushal Commercial Vs Complex G.M. Road, Chembur(W) Mumbai - 400089 [PAN: AABCS6672A] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Pradip N. Kapasi, A/R Revenue by : Shri Bhangepatil Pushkaraj Ramesh, Sr. D/R सुनवाई की तारीख/Date of Hearing : 07/04/2025 घोषणा की तारीख /Date of Pronounce…

Graceunited Developers Private Limited, Mumbai vs. Income Tax Officer-12(2)(1), Mumbai

In the result, both the appeals by the assessee are allowed

ITA 2049/MUM/2024[2014-15]Status: DisposedITAT Mumbai13 Mar 2025AY 2014-15

Bench: Shri Saktijit Dey, Hon’Ble & Shri Narendra Kumar Billaiya, Hon’Ble

For Appellant: Shri Suchek Anchaliya, C.A. & Vaishali More, C.AFor Respondent: Shri Bhangepatil Pushkaraj Ramesh, Sr. D/R
Section 143(2)Section 147Section 148

…| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, HON’BLE VICE PRESIDENT & SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 2048 & 2049/Mum/2024 Assessment Years: 2013-14 & 2014-15 Graceunited Developers Private Limited Income Tax Officer, Ward – 704, Building No. 13A (12)(2)(1), Mumbai Vs Siddharth Nagar, Khatau Mill Compound WE Highway, Borivali East Mumbai - 400066 [PAN: AACCG6261E] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Suchek Anchaliya, C.A. & Vaishali More, C.A. Revenue by : Shri Bhangepatil Pushkaraj…

DCIT CC -4(4), Mumbai vs. Sanman Trade Impex Limited, Mumbai

ITA 3614/MUM/2023[2018-19]Status: DisposedITAT Mumbai24 Jul 2024AY 2018-19

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail ()

For Appellant: Mr. Rakesh JoshiFor Respondent: Dr. Kishor Dhule, CIT-DR
Section 10ASection 115JSection 143(3)Section 147Section 149Section 151Section 69C

…sessment could not be reopened beyond four years from the end of relevant assessment year. The Ld. counsel for the assessee relied on the following decisions: • New Delhi Television Ltd. Vs. DCIT (2020) (271 Taxman 1)(SC) • Sound Casting(P) Ltd v. DCIT (2012) 250 CTR 119 (Bom.) • Tao Publishing (P) Ltd..v. Dy. CIT (2015) 370 ITR 135 (Bom.) • Tata Business support Ser. Ltd. v. DCIT 232 Taxman 702 (Bom) • Everest Kanto Cylinder Ltd. Vs UOI(159 Taxmann.com 51)(Bom) • Navkar Share and Stock Brokers P. Ltd v. ACIT (393 ITR 362) (Guj) 8.2 This objection was raised by the assessee before the Ld. CIT(A) also however, the…

DCIT CC -4(4), Mumbai vs. Sanman Trade Impex Limited, Mumbai

ITA 3610/MUM/2023[2020-21]Status: DisposedITAT Mumbai24 Jul 2024AY 2020-21

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail ()

For Appellant: Mr. Rakesh JoshiFor Respondent: Dr. Kishor Dhule, CIT-DR
Section 10ASection 115JSection 143(3)Section 147Section 149Section 151Section 69C

…sessment could not be reopened beyond four years from the end of relevant assessment year. The Ld. counsel for the assessee relied on the following decisions: • New Delhi Television Ltd. Vs. DCIT (2020) (271 Taxman 1)(SC) • Sound Casting(P) Ltd v. DCIT (2012) 250 CTR 119 (Bom.) • Tao Publishing (P) Ltd..v. Dy. CIT (2015) 370 ITR 135 (Bom.) • Tata Business support Ser. Ltd. v. DCIT 232 Taxman 702 (Bom) • Everest Kanto Cylinder Ltd. Vs UOI(159 Taxmann.com 51)(Bom) • Navkar Share and Stock Brokers P. Ltd v. ACIT (393 ITR 362) (Guj) 8.2 This objection was raised by the assessee before the Ld. CIT(A) also however, the…

DCIT CC 4 (4), Mumbai vs. Sanman Trade Impex Limited, Mumbai

In the result, appeals of the Revenue are dismissed dismissed whereas appeals of the assessee are partly allowed appeals of the assessee are partly allowed

ITA 3606/MUM/2023[2014-15]Status: DisposedITAT Mumbai24 Jul 2024AY 2014-15

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail ()

For Appellant: Dr. Kishor Dhule, CIT-DRFor Respondent: Mr. Rakesh Joshi
Section 143(3)Section 69C

…isions: on the following decisions:  New Delhi Television Ltd. Vs. DCIT (2020) (271 Taxman 1)(SC) New Delhi Television Ltd. Vs. DCIT (2020) (271 Taxman 1)(SC) New Delhi Television Ltd. Vs. DCIT (2020) (271 Taxman 1)(SC)  Sound Casting(P) Ltd v. DCIT (2012) 250 CTR 119 (Bom.) Sound Casting(P) Ltd v. DCIT (2012) 250 CTR 119 (Bom.) Sound Casting(P) Ltd v. DCIT (2012) 250 CTR 119 (Bom.)  Tao Publishing (P) Ltd..v. Dy. CIT (2015) 370 ITR 135 (Bom.) Tao Publishing (P) Ltd..v. Dy. CIT (2015) 370 ITR 135 (Bom.) Tao Publishing (P) Ltd..v. Dy. CIT (2015) 370 ITR 135 (Bom.)  Tata Business support Ser. Ltd. v. DCIT 232…

DCIT CC 4 (4), Mumbai vs. Sanman Trade Impex Limited, Mumbai

In the result, appeals of the Revenue are dismissed dismissed whereas appeals of the assessee are partly allowed appeals of the assessee are partly allowed

ITA 3605/MUM/2023[2015-16]Status: DisposedITAT Mumbai24 Jul 2024AY 2015-16

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail ()

For Appellant: Dr. Kishor Dhule, CIT-DRFor Respondent: Mr. Rakesh Joshi
Section 143(3)Section 69C

…isions: on the following decisions:  New Delhi Television Ltd. Vs. DCIT (2020) (271 Taxman 1)(SC) New Delhi Television Ltd. Vs. DCIT (2020) (271 Taxman 1)(SC) New Delhi Television Ltd. Vs. DCIT (2020) (271 Taxman 1)(SC)  Sound Casting(P) Ltd v. DCIT (2012) 250 CTR 119 (Bom.) Sound Casting(P) Ltd v. DCIT (2012) 250 CTR 119 (Bom.) Sound Casting(P) Ltd v. DCIT (2012) 250 CTR 119 (Bom.)  Tao Publishing (P) Ltd..v. Dy. CIT (2015) 370 ITR 135 (Bom.) Tao Publishing (P) Ltd..v. Dy. CIT (2015) 370 ITR 135 (Bom.) Tao Publishing (P) Ltd..v. Dy. CIT (2015) 370 ITR 135 (Bom.)  Tata Business support Ser. Ltd. v. DCIT 232…

DCIT CC 4(4), Mumbai vs. Sanman Trade Impex Limited, Mumbai

In the result, appeals of the Revenue are dismissed dismissed whereas appeals of the assessee are partly allowed appeals of the assessee are partly allowed

ITA 3603/MUM/2023[2016-17]Status: DisposedITAT Mumbai24 Jul 2024AY 2016-17

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail ()

For Appellant: Dr. Kishor Dhule, CIT-DRFor Respondent: Mr. Rakesh Joshi
Section 143(3)Section 69C

…isions: on the following decisions:  New Delhi Television Ltd. Vs. DCIT (2020) (271 Taxman 1)(SC) New Delhi Television Ltd. Vs. DCIT (2020) (271 Taxman 1)(SC) New Delhi Television Ltd. Vs. DCIT (2020) (271 Taxman 1)(SC)  Sound Casting(P) Ltd v. DCIT (2012) 250 CTR 119 (Bom.) Sound Casting(P) Ltd v. DCIT (2012) 250 CTR 119 (Bom.) Sound Casting(P) Ltd v. DCIT (2012) 250 CTR 119 (Bom.)  Tao Publishing (P) Ltd..v. Dy. CIT (2015) 370 ITR 135 (Bom.) Tao Publishing (P) Ltd..v. Dy. CIT (2015) 370 ITR 135 (Bom.) Tao Publishing (P) Ltd..v. Dy. CIT (2015) 370 ITR 135 (Bom.)  Tata Business support Ser. Ltd. v. DCIT 232…

DCIT CC 4(4), Mumbai vs. Sanman Trade Impex Limited, Mumbai

The appeal of the Revenue is dismissed

ITA 3602/MUM/2023[2017-18]Status: DisposedITAT Mumbai24 Jul 2024AY 2017-18

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail ()

For Appellant: Mr. Rakesh JoshiFor Respondent: Dr. Kishor Dhule, CIT-DR
Section 10ASection 115JSection 143(3)Section 147Section 149Section 151Section 69C

…sessment could not be reopened beyond four years from the end of relevant assessment year. The Ld. counsel for the assessee relied on the following decisions: • New Delhi Television Ltd. Vs. DCIT (2020) (271 Taxman 1)(SC) • Sound Casting(P) Ltd v. DCIT (2012) 250 CTR 119 (Bom.) • Tao Publishing (P) Ltd..v. Dy. CIT (2015) 370 ITR 135 (Bom.) • Tata Business support Ser. Ltd. v. DCIT 232 Taxman 702 (Bom) • Everest Kanto Cylinder Ltd. Vs UOI(159 Taxmann.com 51)(Bom) • Navkar Share and Stock Brokers P. Ltd v. ACIT (393 ITR 362) (Guj) 8.2 This objection was raised by the assessee before the Ld. CIT(A) also however, the…

Sanman Trade Impex Limited, Mumbai vs. Assistant Commissioner of Income Tax Central Circle-4(4), Mumbai

ITA 3491/MUM/2023[2014-15]Status: DisposedITAT Mumbai24 Jul 2024AY 2014-15

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail ()

Section 10ASection 115JSection 143(3)Section 147Section 149Section 151Section 69C

…sessment could not be reopened beyond four years from the end of relevant assessment year. The Ld. counsel for the assessee relied on the following decisions: • New Delhi Television Ltd. Vs. DCIT (2020) (271 Taxman 1)(SC) • Sound Casting(P) Ltd v. DCIT (2012) 250 CTR 119 (Bom.) • Tao Publishing (P) Ltd..v. Dy. CIT (2015) 370 ITR 135 (Bom.) • Tata Business support Ser. Ltd. v. DCIT 232 Taxman 702 (Bom) • Everest Kanto Cylinder Ltd. Vs UOI(159 Taxmann.com 51)(Bom) • Navkar Share and Stock Brokers P. Ltd v. ACIT (393 ITR 362) (Guj) 8.2 This objection was raised by the assessee before the Ld. CIT(A) also however, the…

Sanman Trade Impex Limited, Mumbai vs. Assistant Commissioner of Income Tax-Central Circle 4(4), Mumbai

In the result, appeals of the Revenue are dismissed dismissed whereas appeals of the assessee are partly allowed appeals of the assessee are partly allowed

ITA 3474/MUM/2023[2015-16]Status: DisposedITAT Mumbai24 Jul 2024AY 2015-16

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail ()

For Appellant: Dr. Kishor Dhule, CIT-DRFor Respondent: Mr. Rakesh Joshi
Section 143(3)Section 69C

…isions: on the following decisions:  New Delhi Television Ltd. Vs. DCIT (2020) (271 Taxman 1)(SC) New Delhi Television Ltd. Vs. DCIT (2020) (271 Taxman 1)(SC) New Delhi Television Ltd. Vs. DCIT (2020) (271 Taxman 1)(SC)  Sound Casting(P) Ltd v. DCIT (2012) 250 CTR 119 (Bom.) Sound Casting(P) Ltd v. DCIT (2012) 250 CTR 119 (Bom.) Sound Casting(P) Ltd v. DCIT (2012) 250 CTR 119 (Bom.)  Tao Publishing (P) Ltd..v. Dy. CIT (2015) 370 ITR 135 (Bom.) Tao Publishing (P) Ltd..v. Dy. CIT (2015) 370 ITR 135 (Bom.) Tao Publishing (P) Ltd..v. Dy. CIT (2015) 370 ITR 135 (Bom.)  Tata Business support Ser. Ltd. v. DCIT 232…

Sanman Trade Impex Limited, Mumbai vs. Assistant Commissioner of Income Tax Central Circle-4(4), Mumbai

ITA 3473/MUM/2023[2016-17]Status: DisposedITAT Mumbai24 Jul 2024AY 2016-17

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail ()

For Appellant: Mr. Rakesh JoshiFor Respondent: Dr. Kishor Dhule, CIT-DR
Section 10ASection 115JSection 143(3)Section 147Section 149Section 151Section 69C

…e assessment could not be reopened beyond four years from the end of relevant assessment year. The Ld. counsel for the assessee relied on the following decisions: New Delhi Television Ltd. Vs. DCIT (2020) (271 Taxman 1)(SC) Sound Casting(P) Ltd v. DCIT (2012) 250 CTR 119 (Bom.) Tao Publishing (P) Ltd..v. Dy. CIT (2015) 370 ITR 135 (Bom.) Tata Business support Ser. Ltd. v. DCIT 232 Taxman 702 (Bom) Everest Kanto Cylinder Ltd. Vs UOI(159 Taxmann.com 51)(Bom) Navkar Share and Stock Brokers P. Ltd v. ACIT (393 ITR 362) (Guj) 8.2 This objection was raised by the assessee before the Ld. CIT(A) also however, the Ld. CIT…

Sanman Trade Impex Limited, Mumbai vs. Assistant Commissioner of Income Tax Central Circle-4(4), Mumbai

ITA 3472/MUM/2023[2017-18]Status: DisposedITAT Mumbai24 Jul 2024AY 2017-18

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail ()

For Appellant: Mr. Rakesh JoshiFor Respondent: Dr. Kishor Dhule, CIT-DR
Section 10ASection 115JSection 143(3)Section 147Section 149Section 151Section 69C

…sessment could not be reopened beyond four years from the end of relevant assessment year. The Ld. counsel for the assessee relied on the following decisions: • New Delhi Television Ltd. Vs. DCIT (2020) (271 Тахтап 1)(SC) • Sound Casting(P) Ltd v. DCIT (2012) 250 CTR 119 (Bom.) • Tao Publishing (P) Ltd..v. Dy. CIT (2015) 370 ITR 135 (Bom.) • Tata Business support Ser. Ltd. v. DCIT 232 Taxman 702 (Bom) • Everest Kanto Cylinder Ltd. Vs UOI(159 Тахmann.com 51)(Bom) • Navkar Share and Stock Brokers P. Ltd v. ACIT (393 ITR 362) (Guj) 8.2 This objection was raised by the assessee before the Ld. CIT(A) also however, the…

Sanman Trade Impex Limited, Mumbai vs. Assistant Commissioner of Income Taxcentral Circle-4(4), Mumbai

In the result, appeals of the Revenue are dismissed whereas

ITA 3471/MUM/2023[2020-21]Status: DisposedITAT Mumbai24 Jul 2024AY 2020-21

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail ()

For Appellant: Mr. Rakesh JoshiFor Respondent: Dr. Kishor Dhule, CIT-DR
Section 10ASection 115JSection 143(3)Section 147Section 149Section 151Section 69C

…e assessment could not be reopened beyond four years from the end of relevant assessment year. The Ld. counsel for the assessee relied on the following decisions: New Delhi Television Ltd. Vs. DCIT (2020) (271 Тахтап 1)(SC) Sound Casting(P) Ltd v. DCIT (2012) 250 CTR 119 (Bom.) Tao Publishing (P) Ltd..v. Dy. CIT (2015) 370 ITR 135 (Bom.) Tata Business support Ser. Ltd. v. DCIT 232 Taxman 702 (Bom) Everest Kanto Cylinder Ltd. Vs UOI(159 Тахmann.com 51)(Bom) Navkar Share and Stock Brokers P. Ltd v. ACIT (393 ITR 362) (Guj) 8.2 This objection was raised by the assessee before the Ld. CIT(A) also however, the Ld. CIT…

Sanman Trade Impex Limited, Mumbai vs. Assistant Commissioner of Income Tax- Central Circle 4(4), Mumbai

In the result, appeals of the Revenue are dismissed dismissed whereas appeals of the assessee are partly allowed appeals of the assessee are partly allowed

ITA 3470/MUM/2023[2021-22]Status: DisposedITAT Mumbai24 Jul 2024AY 2021-22

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail ()

For Appellant: Dr. Kishor Dhule, CIT-DRFor Respondent: Mr. Rakesh Joshi
Section 143(3)Section 69C

…isions: on the following decisions:  New Delhi Television Ltd. Vs. DCIT (2020) (271 Taxman 1)(SC) New Delhi Television Ltd. Vs. DCIT (2020) (271 Taxman 1)(SC) New Delhi Television Ltd. Vs. DCIT (2020) (271 Taxman 1)(SC)  Sound Casting(P) Ltd v. DCIT (2012) 250 CTR 119 (Bom.) Sound Casting(P) Ltd v. DCIT (2012) 250 CTR 119 (Bom.) Sound Casting(P) Ltd v. DCIT (2012) 250 CTR 119 (Bom.)  Tao Publishing (P) Ltd..v. Dy. CIT (2015) 370 ITR 135 (Bom.) Tao Publishing (P) Ltd..v. Dy. CIT (2015) 370 ITR 135 (Bom.) Tao Publishing (P) Ltd..v. Dy. CIT (2015) 370 ITR 135 (Bom.)  Tata Business support Ser. Ltd. v. DCIT 232…

D.C.I.T., Circle-6(1), Kolkata vs. M/S Ica Eduskill Pvt. Ltd., Kolkata

In the result the appeal of the revenue is dismissed

ITA 2147/KOL/2019[2008-09]Status: DisposedITAT Kolkata12 Jul 2022AY 2008-09

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Rajesh Kumar

Section 143(3)Section 147Section 148Section 14ASection 154Section 35D

…ITA No. 2147/KOL/2019 A.Y. 2008-2009 M/s. ICA Eduskill Pvt. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA ‘A’ BENCH, KOLKATA [Physical Court Hearing] Before Shri Rajpal Yadav, Vice-President(KZ) & Shri Rajesh Kumar, Accountant Member I.T.A. No. 2147/KOL/2019 Assessment Year: 2008-2009 Deputy Commissioner of Income Tax,...........................................Appellant Circle-6(1), Kolkata, Aayakar Bhawan, 6th Floor, P-7, Chowringhee Square, Kolkata-700069 -Vs.- M/s. ICA Eduskill Pvt. Limited,......................................................Respondent 27, Netaji Subhas Road, Kolkata-700001 [PAN:A…

M/S. Sppl Property Management Pvt. Ltd., Kolkata vs. DCIT, Circle - 3(1), Kolkata

In the result, the appeal of the assessee is allowed

ITA 1775/KOL/2019[2009-10]Status: HeardITAT Kolkata13 May 2022AY 2009-10

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 115JSection 139Section 142Section 143(3)Section 147Section 148Section 148(2)Section 80I

…eekay Steel Industries Ltd. has followed the decisions of various High Courts deciding the similar issue. The Hon’ble Bombay High Court in the case of Tao Publishing (P) Ltd. v. Dy.CIT reported in (2015) 370 ITR 135 (Bom.), Sound Casting Pvt. Ltd. vs. DCIT in 250 CTR 119 (Bom), Hon’ble Delhi High Court in the case of 5 AY: 2009-10 M/s SPPL Property Management Pvt. Ltd. CIT vs. Orient Craft Ltd. reported in (2013) 354 ITR 356 (Del) and in the case of Haryana Acrylic Manufacturing Co. vs. CIT reported in (2009) 308 ITR 38 (Del) have held the reopening made beyond four years has to be in accordance with the first pr…

South Eastern Coalfields Ltd, Bilaspur(Cg) vs. Dy.. C.I.T.-1(1), Bilaspur(Cg)

In the result, appeal of the assessee is allowed and appeal of the Revenue is dismissed

ITA 399/BIL/2014[2006-07]Status: DisposedITAT Raipur29 Jul 2021AY 2006-07

Bench: Shri Pradip Kumar Kedia & Shri N. K. Choudhryआयकर अपील सं./I.T.A. Nos. 380 & 381/Rpr/2014) ("नधा"रण वष" / Assessment Years : 2006-07 & 2007-08) बनाम/ Dy.C.I.T. Secl Circle 1(1) Seepat Road, Bilaspur Vs. Mahima Commercial (Cg) Complex, Vyapar Vihar, Bilaspur (Cg) "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aadcs2066E (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Appellant: Shri Ajit Korde, Shri Vivek RuiaFor Respondent: Shri R. K. Singh, CIT.DR
Section 147

…S Udyog Limited & Ors .V/s ITO(313 ITR 321(Del) (e) Bombay Stock Exchange Ltd.V/s. DDIT(E)(361 ITR 160)(Bom) (f) Grindwell Norton Ltd v ACIT (2004) 267 ITR 673 (Bom) (g) Shriram Foundry v DCIT (2012) 350 ITR 115 (Bom) (h) Sound Casting Pvt. Ltd. v DCIT (2012) 250 CTR 119 (Bom) (i) Voltas Ltd v ACIT (2012) 70 DTR 433 (Bom) 7.2 We simultaneously notice that there is no averment to the effect as to what material facts necessary for assessment were not disclosed by the assessee in the course of original assessment proceedings fully as well as truly. The reasons being justiciable, the AO is expected to record a findi…