Universal Power Systems Pvt. Ltd. v. ACIT

48 ITR 191Reported decision2016#20957 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2016 to 2025.

Sections most often in play

Section 10(38)Section 132 Section 139 Section 144 Section 147 Section 151 Section 250(6)Section 68

Issues it is cited on

live link tangible material escapement of income reason to believe section 151 speaking order section 69 appeal before the tribunal section 148 section 147 section 143(3)india

Judgments citing Universal Power Systems Pvt. Ltd. v. ACIT

Smt. Satyawati Marwaha Through Legal Heir Sh, Chander Sheikhar Marwaha, Jalandhar vs. Assistant Commissioner of Income Tax, Jalandhar

In the result, the appeal for Asstt

ITA 347/ASR/2024[2015-16]Status: DisposedITAT Amritsar30 Oct 2025AY 2015-16

Bench: Sh. Manoj Kumar Aggarwal & Sh. Udayan Dasgupta

For Appellant: Sh. Ashray Sarna, C. A

Section 10(38)Section 132Section 144Section 144rSection 147Section 148Section 151Section 250(6)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR (HYBRID COURT) BEFORE SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA, JUDICIAL MEMBER I.T.A. Nos. 346 & 347/Asr/2024 Assessment Years: 2014-15 & 2015-16 Smt. Satyawati Marwaha Vs. Asstt. Commissioner of Income Tax, (Deceased), Through Legal Heir Sh. Jalandhar Chander Sheikhar Marwaha, 670, Model Town, Jalandhar, Punjab 144001 [PAN: ADWPM 8131H] (Respondent) (Appellant) Appellant by : Sh. Ashray Sarna, C. A. : Respondent by Sh. Charan Dass, Sr. D. R. Date of Hearing : 04.08.2025 Date of Pronouncement : 30.10.2025 ORDER Per U…

Smt. Satyawati Marwaha Through Legal Heir Sh. Chander Sheikhar Marwaha, Jalandhar vs. Assistant Commissioner of Income Tax, Jalandhar

In the result, the appeal for Asstt

ITA 346/ASR/2024[2014-15]Status: DisposedITAT Amritsar30 Oct 2025AY 2014-15

Bench: Sh. Manoj Kumar Aggarwal & Sh. Udayan Dasgupta

For Appellant: Sh. Ashray Sarna, C. A

Section 10(38)Section 132Section 144Section 144rSection 147Section 148Section 151Section 250(6)Section 68

Vijay Vinod Duragkar, Nagpur vs. Income Tax Officer Ward 4(4), Nagpur

In the result, appeal filed by the assessee is partly allowed

ITA 339/NAG/2023[2015-16]Status: DisposedITAT Nagpur18 Nov 2024AY 2015-16

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Kapil HiraniFor Respondent: Shri Abhay Y. Marathe

Section 148Section 56(2)(vii)Section 69

…12 Vijaya Vinod Duragkar of many years is a serious matter. Therefore wherever reasons recorded for reopening contains such sentences or phrase, this show the real intent behind reopening of assessment. 2.2 In Universal Power Systems (P) Ltd. v. ACIT [2017] 48 ITR 191 (Chennai) (Trib). The Assessment was reopened merely to verify discrepancy- i.e. variation between Income declared by assessee and Income shown in TDS Certificate i.e. case reopened on reasons to suspect, held is not valid. The Tribunal explained the distinction between reason to believe and reason to suspect. III. GENERAL ALLEGATION: INCOME SHOCK…

I.T.O WD - 2(2), Burdwan vs. Natraj Unemployed Engineers Co - Operative Society Ltd, Burdwan

In the result, the Cross Objection filed by the assessee is allowed and that of the Revenue is dismissed

ITA 1974/KOL/2013[2006-07]Status: DisposedITAT Kolkata03 Aug 2016AY 2006-07

Bench: Shri N.V.Vasudevan, J.M. & Dr.A.L.Saini, A.M.)

For Appellant: Shri Somnath Ghosh, AdvocateFor Respondent: Md.Ghyas Uddin, JCIT, Sr.DR

Section 139(1)Section 143(3)Section 147Section 148Section 194CSection 40Section 69

…edly, no new facts or tangible materials were brought on record to justify the reopening under section 147 of the Act. The AR for the assessee has relied on the following judgments, which are squarely applicable to the instant case, are as follows: 1). [2016] 48 ITR 191 (Chennai) - Universal Power Systems Pvt. Ltd. –vs- ACIT 2) (2013) 151 TTJ (Kol) 545 Meheria Reid & Co. –vs- ITO ITA Nos.53&54/Kol/2010, Kolkata “ B” bench, Kolkata 3) ITA No.709/Hyd./2013, Hyderabad “ B” Bench, RafeeqIqbal 4) ITAT No.108 of 2016, G.A. No.1510 of 2012, High Court at Calcutta, CIT, Central-1 –vs- M/s. Kanoi Industries Ltd. Hence, t…