United Electrical Company Pvt. Ltd. v. CIT

236 ITR 832High Court1999#1065 most cited

What is United Electrical Company Pvt. Ltd. v. CIT authority for?

For initiating reassessment proceedings under Section 147 read with Section 148, the Assessing Officer must have reason to believe that income has escaped assessment. At the initiation stage, the formation of a reasonable belief is sufficient, not a conclusive finding of facts.

102

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2010 to 2025.

Also referred to as

United Electrical Company Pvt. Ltd. v. CIT · Section 147 · Section 148 · reason to believe · escapement of income · reassessment proceedings · formation of reasonable belief

Issues it is cited on

Judgments citing United Electrical Company Pvt. Ltd. v. CIT

Aditya Birla Telecom Ltd, Mumbai vs. Asst CIT 5(1), Mumbai

ITA 2350/MUM/2013[2007-08]Status: DisposedITAT Mumbai11 Aug 2020AY 2007-08

Bench: Sri Mahavir Singh, Vp & Sri Rajesh Kumar, Am आयकर अपील िं./ Ita No. 2350/Mum/2013 (निर्ाारण वर्ा / Assessment Year 2007-08) Vodafone Idea Limited The Asst. Commissioner Of (Successor To Aditya Birla Telecom Income Tax Limited) Aayaker Bhavan, M.K. Road, बिाम/ 10Th Floor, Birla Centurion, Century Churchgate, Mumbai Vs. Mills Compound, Pandurang Budhkar Marg, Worli, Mumbai (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा िं./Pan No. Aaacb2100P अपीलार्थी की ओर े/ Appellant By : Shri Yogesh Thar, Ar प्रत्यर्थी की ओर े/ Respondent By : Shri Michael Jerald, Sr.Dr ुिवाई की तारीख / Date Of Hearing: 22.07.2020 घोर्णा की तारीख / Date Of Pronouncement: 11.08.2020 आदेश / O R D E R

For Appellant: Shri Yogesh Thar, ARFor Respondent: Shri Michael Jerald, SR.DR
Section 143(2)Section 143(3)Section 147Section 148

…5.2.2 Undisputedly, original assessment in this case was framed on 29/12/208. Subsequently the LAO received information and formed reason to believe that income chargeable to tax escapted assessment. He relied on decision in the case of Praful Chunilal Patel 236 ITR 832 (Bhuj) and held that a particular item even though reflected on the record was not subjected to the assessment and was left out while computing the taxable income in the final assessment order. Hon’ble Gujarat High Court has held that in such case the LAO assumed jurisdiction to initiate the reassessment proceedings irrespective of the question o…