Universal Subscription Agency v. JCIT Jurisdictional Allahabad High Court

293 ITR 244High Court2007#24272 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2024 to 2025.

Sections most often in play

Section 143(3)Section 147 Section 148 Section 10(23C)Section 11 Section 115BBE Section 13 Section 133(6)

Issues it is cited on

mere change of opinion change of opinion tangible material escapement of income reason to believe reopening of assessment income-tax officer speaking order section 142 reassessment proceedings section 142(1)section 143(2)

Judgments citing Universal Subscription Agency v. JCIT Jurisdictional Allahabad High Court

Assistant Commissioner of Income Tax (Central Circle), Bareilly vs. Varunarjun Trust, Lucknow

In the result, both the appeals are dismissed

ITA 620/LKW/2024[2016-17]Status: DisposedITAT Lucknow07 Aug 2025AY 2016-17

Bench: Shri Anadee Nath Misshra & Shri Subhash Malguria

Section 12ASection 133(6)Section 142(1)Section 148Section 153C

…, the Assessing Officer nowhere disclosed that the assessee had failed to disclose truly and fully all material facts necessary for his assessment. This is an essential requirement….” Universal Subscription Agency Vs. JCIT Jurisdictional Allahabad High Court 293 ITR 244 held that: “….it cannot be said that the petitioner had not made full and true disclosure of all material facts in the assessment years 1992-93, 1993-94 and 1994-95. In the reasons recorded by the respondent for forming the belief that the petitioner was not entitled to get deduction, the respondent has not found that the basis on which the deduc…

Assistant Commissioner of Income Tax, Central Circle, Bareilly vs. Varunarjun Trust, Lucknow

In the result, both the appeals are dismissed

ITA 619/LKW/2024[2015-16]Status: DisposedITAT Lucknow07 Aug 2025AY 2015-16

Bench: Shri Anadee Nath Misshra & Shri Subhash Malguria

Section 12ASection 133(6)Section 142(1)Section 148Section 153C

Dy. Commissioner of Income Tax Circle - 3(3)(1), Mumbai vs. Small Industries Development Bank of India, Mumbai

In the result, the appeal is dismissed

ITA 2892/MUM/2023[2016-17]Status: DisposedITAT Mumbai30 Sept 2024AY 2016-17

Bench: Shri Narender Kumar Choudhry & Shri Ratnesh Nandan Sahayassessment Year: 2016-17 Dy. Commissioner Of M/S. Small Industries Income Tax Circle- Development Bank Of 3(3)(1) India Room No. 609, Sme Development Centre, Aaykar Bhavan, C-11, G- Block, Vs. M. K. Road, Bandra Kurla Complex, Churchgate, Bandra (East), Mumbai- 400020. Pan: Aabcs3480N (Appellant) (Respondent)

For Appellant: Shri Rakesh Joshi, A.RFor Respondent: Dr. Kishor Dhule- CIT D.R

Section 143(3)Section 147Section 148Section 250Section 36Section 36(1)Section 36(1)(viia)Section 36(1)(viii)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “G”, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER AND SHRI RATNESH NANDAN SAHAY, ACCOUNTANT MEMBER Assessment Year: 2016-17 Dy. Commissioner of M/s. Small Industries Income Tax Circle- Development Bank Of 3(3)(1) India Room No. 609, SME Development Centre, Aaykar Bhavan, C-11, G- Block, Vs. M. K. Road, Bandra Kurla Complex, Churchgate, Bandra (East), Mumbai- 400020. PAN: AABCS3480N (Appellant) (Respondent) Present for : Assessee by : Shri Rakesh Joshi, A.R. Revenue by : Dr. Kishor Dhule- CIT D.R. Date of Hearing : 10 . 07 . 2024 Date of Pronounce…