Touchstone Holdings (P) Ltd. v. Income

451 ITR 196Reported decision2023#25038 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,254 Indian tax judgments — from 2024 to 2024.

Issues it is cited on

section 149(1)(a)section 149(1)(b)section 149(1)section 148a(b)section 149 section 148a section 151 section 153c notice under section 148 reassessment proceedings section 153 section 153a

Judgments citing Touchstone Holdings (P) Ltd. v. Income

Nilima Kothari, Indore vs. The Income Tax Officer, National Faceless Asstt. Centre, Indore

In the result appeal of the assessee is allowed as per terms indicated above

ITA 259/IND/2024[2016-17]Status: DisposedITAT Indore20 Sept 2024AY 2016-17

Bench: Shri Manish Boradsmt. Neelima Kothari, Income Tax Officer, 601, N.R.K. Villas, Delhi Vs. 22/2 Manoramaganj, Indore (Appellant / Assessee) (Respondent/ Revenue) Pan: Adnpk7832J Assessee By Shri S.S. Deshpande, Ar Revenue By Shri Ashish Porwal, Sr.Dr Date Of Hearing 08.08.2024 Date Of Pronouncement 20.09.2024

Section 10(38)Section 147Section 148Section 151Section 68

…hish Agrawal‟s case. 5.3 Further I observe that the Hon’ble High Court of Delhi in case of Ganesh Dass Khanna & others vs. ITO (supra) after considering the decisions referred by the revenue in the case of Touchstone Holding Pvt. Ltd. vs. ITO and Ors. (2023) 451 ITR 196 and Salil Gulati v. DCIT 2022 3709-DB and also considering ratio laid down by the Hon’ble Apex court in the case of Union of India vs. Ashish Agrawal’s (supra) has held as under: “48. Therefore, the arguments advanced on behalf of the revenue that principles of constructive res judicata would apply are flawed for the following reasons: (i) First…

Krishnamoorthy Hariobhaskar, Tiruppur vs. ITO, Ward-2(1), Tiruppur

In the result, appeal filed by the assessee is allowed

ITA 1506/CHNY/2023[2013-14]Status: DisposedITAT Chennai31 May 2024AY 2013-14

Bench: Shri Aby T. Varkey & Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita No.1506/Chny/2023 िनधा"रण वष"/Assessment Year: 2013-14 V. Shri Krishnamoorthy Haribhaskar, The Income Tax Officer, 35/11, Poochakkadu, 2Nd Street, Ward-2(1), Mangalam Road, Tirupur-641 604. Tirupur. [Pan: Abkph 9735 L] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri T.S.LakshmiFor Respondent: Shri Praveen, JCIT

Section 139Section 148Section 148ASection 149

…based on TOLA and the decision of the Hon'ble Supreme Court in the case Ashish Agarwal is perfectly in order and is not time barred. Reliance is also placed on the Hon'ble High Court of Delhi in the case of Touchstone Holdings (P) Ltd. v. Income tax Officer (451 ITR 196) wherein, in similar circumstances, held that the reassessment notice dated 29th June, 2021 which was issued within the extended period of limitation was not time barred. f) Copies of the Board's Instruction No.1 of 2022 dated 11-5-2022 and Hon'ble High Court of Delhi decision in the case of Touchstone Holdings (P) Ltd. vs. ITO are enclosed here…

Jesudason Biji, Chennai vs. Office of Income Tax Officer Int. Taxn Ward1(1), Chennai

In the result, appeal filed by the assessee is allowed

ITA 567/CHNY/2024[2014-15]Status: DisposedITAT Chennai30 May 2024AY 2014-15

Bench: Shri Aby T. Varkey & Shri S.R.Raghunatha

For Appellant: Shri M.V.Swaroop, AdvocateFor Respondent: Shri D. Hema Bhupal, JCIT

Section 119(2)(b)Section 139(1)Section 139(5)Section 147Section 148Section 148ASection 149Section 54ESection 54F

…based on TOLA and the decision of the Hon'ble Supreme Court in the case Ashish Agarwal is perfectly in order and is not time barred. Reliance is also placed on the Hon'ble High Court of Delhi in the case of Touchstone Holdings (P) Ltd. v. Income tax Officer (451 ITR 196) wherein, in similar circumstances, held that the reassessment notice dated 29th June, 2021 which was issued within the extended period of limitation was not time barred. 6. Copies of the Board's Instruction No.1 of 2022 dated 11-5-2022 and Hon'ble High Court of Delhi decision in the case of Touchstone Holdings (P) Ltd. vs. ITO are enclosed here…