Swaraj Engine Ltd. v. Asst.CIT

260 ITR 202High Court2003#11388 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 348,356 Indian tax judgments — from 2016 to 2025.

Sections most often in play

Section 142(1)Section 143(2)Section 144Section 147Section 148Section 159(4)Section 271(1)(c)Section 69A

Issues it is cited on

section 147(a)full and true disclosureservice of noticereason to believereopening of assessmentincome-tax officernotice under section 148reassessment proceedingssection 143(2)section 148transfersection 147

Judgments citing Swaraj Engine Ltd. v. Asst.CIT

Shri Dinesh Sethi, Ludhiana vs. ITO, Ludhiana

The appeals are dismissed

ITA 338/CHANDI/2017[2006-07]Status: DisposedITAT Chandigarh04 Aug 2025AY 2006-07

Bench: Shri Rajpal Yadav & Shri Manoj Kumar Aggarwalआयकर अपील सं./ Ita No. 376/Chd/2014 & "नधा"रण वष" / Assessment Year : 2006-07 Shri Janesh Sethi, Legal Heir Of बनाम The Ito, Late Shri Dinesh Sethi, Ward – 1(1), Vs Prop. M/S R.S. Trading Corp., Ludhiana. C-434, Urban Estate Focal Point, Ludhiana. "थायी लेखा सं./Pan /Tan No: Aaqpk1200Q अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee By : Shri Sudhir Sehgal, Advocate राज"व क" ओर से/ Revenue By : Shri Manav Bansal, Cit Dr तार"ख/Date Of Hearing : 23.06.2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 04.8.2025

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Manav Bansal, CIT DR
Section 131Section 142(1)Section 144Section 147Section 148Section 271(1)(c)Section 69A

…ieve that income escaped assessment. Moreover adequacy of satisfaction of AO is not justice-able as was held by Hon'ble Punjab & Haryana High Court in the case of Gurera Gas Cylinders Pvt. Ltd. Vs. CIT (258 ITR 170) and in case of Swaraj Engine Ltd. Vs. ACIT (260 ITR 202) following the judgment of Hon'ble Supreme Court in cash of Phool Chand Bajrang Lai Vs. ITO (203 ITR 456). The ratio of the decisions relied upon by the Ld. Counsel would, therefore, not help the case of the appellant. As discussed above on receiving the information regarding the credit entries in the bank account, the AO compared the same with t…

Sh. Dinesh Sethi, Ludhiana vs. ITO, Ludhiana

The appeals are dismissed

ITA 376/CHANDI/2014[2006-07]Status: DisposedITAT Chandigarh04 Aug 2025AY 2006-07

Bench: Shri Rajpal Yadav & Shri Manoj Kumar Aggarwalआयकर अपील सं./ Ita No. 376/Chd/2014 & "नधा"रण वष" / Assessment Year : 2006-07 Shri Janesh Sethi, Legal Heir Of बनाम The Ito, Late Shri Dinesh Sethi, Ward – 1(1), Vs Prop. M/S R.S. Trading Corp., Ludhiana. C-434, Urban Estate Focal Point, Ludhiana. "थायी लेखा सं./Pan /Tan No: Aaqpk1200Q अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee By : Shri Sudhir Sehgal, Advocate राज"व क" ओर से/ Revenue By : Shri Manav Bansal, Cit Dr तार"ख/Date Of Hearing : 23.06.2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 04.8.2025

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Manav Bansal, CIT DR
Section 131Section 142(1)Section 144Section 147Section 148Section 271(1)(c)Section 69A

…ieve that income escaped assessment. Moreover adequacy of satisfaction of AO is not justice-able as was held by Hon'ble Punjab & Haryana High Court in the case of Gurera Gas Cylinders Pvt. Ltd. Vs. CIT (258 ITR 170) and in case of Swaraj Engine Ltd. Vs. ACIT (260 ITR 202) following the judgment of Hon'ble Supreme Court in cash of Phool Chand Bajrang Lai Vs. ITO (203 ITR 456). The ratio of the decisions relied upon by the Ld. Counsel would, therefore, not help the case of the appellant. As discussed above on receiving the information regarding the credit entries in the bank account, the AO compared the same with t…

Shrimati Amarjit Kaur W/O Bugar Singh, Mansa vs. Income Tax Officer Ward 1(4), Mansa

In the result, the appeal of the assessee is dismissed

ITA 1/ASR/2018[2009-10]Status: DisposedITAT Amritsar26 Jul 2023AY 2009-10

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: NoneFor Respondent: Sh. S. M. Surendranath, Sr. DR
Section 147Section 148Section 251(2)Section 49

…ciency or adequacy of the reasons recorded by respondent No. 2 nor can it interfere with the notice simply because on an overall reappraisal of material, a different opinion may be formed. 14 Amarjit Kaur v. ITO Swaraj Engine Ltd. Swaraj Engine Ltd.Vs ACIT 260 ITR 202 e) P&H The assessment in this case was completed under section 143(3) on December 31, 1999. Deduction under section 80-1 amounting to Rs. 2,59,42,908 was allowed to the assessee. Subsequently, it has been noticed from the documents furnished by the assessee that it was not eligible for deduction under section 80-1 of the Income-tax Act. Therefor…

Classic Networks Pvt. Ltd., Rajkot-Gujarat vs. The Dy. Commr. of Income Tax, Cen. Cir.2, Rajkot-Gujarat

The appeals of the Revenue are dismissed for assessment years 2005-06 and 2006-07

ITA 217/RJT/2015[2006-07]Status: DisposedITAT Rajkot10 Aug 2022AY 2006-07
For Appellant: Shri D.M. Rindani, A.RFor Respondent: Shri Aarsi Prasad, CIT-D.R
Section 132Section 143(3)Section 153ASection 801A(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA Nos. 216 & 217 /Rjt/2015 Assessment Year 2005-06 & 2006-07 Classic Networks Pvt. Ltd. The Dy. CIT, 7/A, Nandi Park, Central Circle-2, Snehpriya, Nr. IOC Vs Rajkot Quarter, Kalawad Road, (Respondent) Rajkot PAN: AABCC8197Q (Appellant) ITA Nos. 203 & 211 /Rjt/2015 Assessment Year 2005-06 & 2006-07 The ACIT, Classic Networks Pvt. Central Circle-2, Ltd. 7/A, Nandi Park, Rajkot Vs Snehpriya, Nr. IOC (Appellant) Quarter, Kalawad Road, Rajkot PAN: AABCC8197Q (R…

Classic Networks Pvt. Ltd., Rajkot-Gujarat vs. The Dy. Commr. of Income Tax, Cen. Cir.2, Rajkot-Gujarat

The appeals of the Revenue are dismissed for assessment years 2005-06 and 2006-07

ITA 216/RJT/2015[2005-06]Status: DisposedITAT Rajkot10 Aug 2022AY 2005-06
For Appellant: Shri D.M. Rindani, A.RFor Respondent: Shri Aarsi Prasad, CIT-D.R
Section 132Section 143(3)Section 153ASection 801A(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA Nos. 216 & 217 /Rjt/2015 Assessment Year 2005-06 & 2006-07 Classic Networks Pvt. Ltd. The Dy. CIT, 7/A, Nandi Park, Central Circle-2, Snehpriya, Nr. IOC Vs Rajkot Quarter, Kalawad Road, (Respondent) Rajkot PAN: AABCC8197Q (Appellant) ITA Nos. 203 & 211 /Rjt/2015 Assessment Year 2005-06 & 2006-07 The ACIT, Classic Networks Pvt. Central Circle-2, Ltd. 7/A, Nandi Park, Rajkot Vs Snehpriya, Nr. IOC (Appellant) Quarter, Kalawad Road, Rajkot PAN: AABCC8197Q (R…

The ACIT, Cen. Cir.-2, Rajkot-Gujarat vs. M/S. Classic Network Pvt. Ltd., Rajkot-Gujarat

The appeals of the Revenue are dismissed for assessment years 2005-06 and 2006-07

ITA 211/RJT/2015[2005-06]Status: DisposedITAT Rajkot10 Aug 2022AY 2005-06
For Appellant: Shri D.M. Rindani, A.RFor Respondent: Shri Aarsi Prasad, CIT-D.R
Section 132Section 143(3)Section 153ASection 801A(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA Nos. 216 & 217 /Rjt/2015 Assessment Year 2005-06 & 2006-07 Classic Networks Pvt. Ltd. The Dy. CIT, 7/A, Nandi Park, Central Circle-2, Snehpriya, Nr. IOC Vs Rajkot Quarter, Kalawad Road, (Respondent) Rajkot PAN: AABCC8197Q (Appellant) ITA Nos. 203 & 211 /Rjt/2015 Assessment Year 2005-06 & 2006-07 The ACIT, Classic Networks Pvt. Central Circle-2, Ltd. 7/A, Nandi Park, Rajkot Vs Snehpriya, Nr. IOC (Appellant) Quarter, Kalawad Road, Rajkot PAN: AABCC8197Q (R…

The ACIT, Cen. Cir.-2, Rajkot-Gujarat vs. M/S. Classic Network Pvt. Ltd., Rajkot-Gujarat

The appeals of the Revenue are dismissed for assessment years 2005-06 and 2006-07

ITA 203/RJT/2015[2006-07]Status: DisposedITAT Rajkot10 Aug 2022AY 2006-07
For Appellant: Shri D.M. Rindani, A.RFor Respondent: Shri Aarsi Prasad, CIT-D.R
Section 132Section 143(3)Section 153ASection 801A(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA Nos. 216 & 217 /Rjt/2015 Assessment Year 2005-06 & 2006-07 Classic Networks Pvt. Ltd. The Dy. CIT, 7/A, Nandi Park, Central Circle-2, Snehpriya, Nr. IOC Vs Rajkot Quarter, Kalawad Road, (Respondent) Rajkot PAN: AABCC8197Q (Appellant) ITA Nos. 203 & 211 /Rjt/2015 Assessment Year 2005-06 & 2006-07 The ACIT, Classic Networks Pvt. Central Circle-2, Ltd. 7/A, Nandi Park, Rajkot Vs Snehpriya, Nr. IOC (Appellant) Quarter, Kalawad Road, Rajkot PAN: AABCC8197Q (R…

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

…e, the only question is whether there was relevant material on which as reasonable person could have formed a requisite belief. Whether the materials would conclusively prove the escapement is not the concern at that stage. 3. Swaraj Engine Ltd Vs ACIT [2002] 260 ITR 202 (P&H) One of the purposes of section 147 appears to us to ensure that a party cannot get away by willfully making a false statement at the time of original assessment and when that falsity comes to notice, to turn around and say 'you accepted my lie, now your hands are tied and you can do nothing'. It would be a travesty of justice to allow the a…

DCIT, New Delhi vs. M/S Indo Rama Synthetics (I) Ltd., New Delhi

In the result the appeal filed by the revenue stands dismissed

ITA 2673/DEL/2011[2002-03]Status: DisposedITAT Delhi27 Jul 2016AY 2002-03

Bench: Shri G. D. Agrawal, Hon’Ble & Smt. Beena A. Pillai

For Appellant: Shri A. K. Saroha, CIT DRFor Respondent: Shri Ajay Vohra, Sr. Adv
Section 115Section 115JSection 143Section 143(3)Section 147Section 148

…that it is AO's "reason to believe". Adequacy of reasons to believe of AO is not justiceable as is the ratio of Hon'ble Punjab & Haryana High Court in the case of Gurera Gas Cylinders Pvt. Ltd. Vs. CIT (258 ITR 170) and in case of Swaraj Engine Ltd. Vs. ACIT (260 ITR 202). The ratio of judgment of Hon'ble Supreme Court in case of Phool Chand Bajrang Lai V s. ITO (203 ITR 456) is 7 I.T.A.NO.2673/Del/2011 applicable. Ratio of Hon’ble SC in case of Raymond Woolen Mills Ltd is also applicable. 3. In case of ACIT Vs. Rajesh Jhaveri Stock Brokers Pvt. Ltd. ,291 ITR 500 (SC), the Hon'ble Supreme Court also held that at…

Swaraj Engine Ltd. v. Asst.CIT (260 ITR 202) — Cited in 9 Judgments | BharatTax