Yogendrakumar Gupta v. ITO

366 ITR 186High Court2014#2217 most cited

What is Yogendrakumar Gupta v. ITO authority for?

The Assessing Officer has jurisdiction to reopen assessment under sections 147 and 148 if specific and reliable information forms a bona fide 'reason to believe' that income has escaped assessment. This power can be exercised even before the expiry of the time limit for issuing a notice under section 143(2).

53

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2026.

Also referred to as

Yogendrakumar Gupta v. ITO · Section 147 · Section 148 · reason to believe · specific and reliable information · reopening assessment · accommodation entries · bogus purchases · 143(2) notice expiry · jurisdiction to reassess

Also reported as

46 Taxmann.com 56

Sections most often in play

Section 147Section 148Section 143(3)Section 68Section 142(1)Section 143(1)Section 151Section 143(2)

Issues it is cited on

true and full disclosuresection 108section 147(a)section 147(b)live linkretraction of statementfirst proviso to section 147paper companymaterial facts necessary for assessmentwithin four yearsfresh tangible materialborrowed satisfaction

Judgments citing Yogendrakumar Gupta v. ITO

DCIT., CIRCLE-2(1), HYDRABAD vs. KALPTARU INVESTMENTS PRIVATE LIMITED, HYDERABAD

ITA 1077/HYD/2025[2013-14]Status: DisposedITAT Hyderabad11 Mar 2026AY 2013-14

Bench: Shri Vijay Pal Rao & Shri Manjunatha G.आ.अपी.सं / Ita No.1077/Hyd/2025

For Appellant: Sri P Murali Mohan Rao, CAFor Respondent: Dr. Sachin Kumar, Sr. AR
Section 147Section 148

…nt of the assessee in reverse and circular trading of derivatives. In support of his contention, he has relied upon the following decisions: 12 ITA.No.1077/Hyd./2025 i. Judgment of Hon'ble Gujarat High Court in the case of Yogendra Kumar Gupta vs. ITO [2014] 366 ITR 186 [Guj.- HC]; ii. Judgment of Hon'ble Rajasthan High Court in the case of Ankit Agrochem (P.) Ltd. vs. JCIT, Range-1, Bikaner [2018] 253 Taxman 141 [Rajasthan-HC]; iii. Judgment of Hon'ble Gujarat High Court in the case of Ankit Financial Services Ltd. vs. DCIT, Circle-1(1)(2) [2017] 78 taxmann.com 58 [Gujarat-HC]; iv. Judgment of Hon'ble Supreme C…

KRUPALU METALS P. LTD.,JAMNAGAR vs. THE NFAC CIT(A), DELHI, DELHI

In the result, assessee’s appeal ITA No

ITA 113/RJT/2024[2015-16]Status: DisposedITAT Rajkot22 May 2025AY 2015-16

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकरअपीलसं/.Ita Nos.111 To 113/Rjt/2024 "नधा"रणवष" /Assessment Years: 2013-14 To 2015-16

For Appellant: Shri Sarvesh Gohil, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld. Sr-DR
Section 147Section 250

…आयकरअपील"यअ"धकरण,राजकोट"यायपीठ,राजकोट। IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER AND SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER आयकरअपीलसं/.ITA Nos.111 to 113/RJT/2024 "नधा"रणवष" /Assessment Years: 2013-14 to 2015-16 Krupalu Metals Pvt. Ltd Income Tax Officer, बनाम/ National Faceless Assessment Plot No..4345, GIDC, Phase- vs. Centre, Delhi/DCIT, Circle-3, III, Udhyog Nagar, Jamnagar Jamnagar-361008 "थायीलेखासं/.जीआइआरसं./ PAN/GIR No.: AADCK6122 B (अपीलाथ"/Appellant) (""यथ" / Respondent) "नधा"रती क" ओर से/Assessee by : Shri Sarvesh Gohil, Ld. AR राज"…

KRUPALU METALS P. LTD.,JAMNAGAR vs. THE NFAC DELHI, DELHI

In the result, assessee’s appeal ITA No

ITA 112/RJT/2024[2014-15]Status: DisposedITAT Rajkot22 May 2025AY 2014-15

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकरअपीलसं/.Ita Nos.111 To 113/Rjt/2024 "नधा"रणवष" /Assessment Years: 2013-14 To 2015-16

For Appellant: Shri Sarvesh Gohil, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld. Sr-DR
Section 147Section 250

…आयकरअपील"यअ"धकरण,राजकोट"यायपीठ,राजकोट। IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER AND SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER आयकरअपीलसं/.ITA Nos.111 to 113/RJT/2024 "नधा"रणवष" /Assessment Years: 2013-14 to 2015-16 Krupalu Metals Pvt. Ltd Income Tax Officer, बनाम/ National Faceless Assessment Plot No..4345, GIDC, Phase- vs. Centre, Delhi/DCIT, Circle-3, III, Udhyog Nagar, Jamnagar Jamnagar-361008 "थायीलेखासं/.जीआइआरसं./ PAN/GIR No.: AADCK6122 B (अपीलाथ"/Appellant) (""यथ" / Respondent) "नधा"रती क" ओर से/Assessee by : Shri Sarvesh Gohil, Ld. AR राज"…

ITO WARD 4(1), KOLKATA, KOLKATA vs. TRIBUTE TRADING AND FINANCE LIMITED, KOLKATA

In the result, the appeal of the revenue is dismissed

ITA 11/KOL/2025[2013-14]Status: DisposedITAT Kolkata21 Apr 2025AY 2013-14

Bench: Shri Rajesh Kumar&Shri Pradip Kumar Choubey]

Section 143(2)Section 148

…आयकर अपील"य अ"धकरण, कोलकाता पीठ “डी’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH: KOLKATA "ी राजेश कुमार, लेखा सट"य एवं "ी "द"प कुमार चौबे, "या"यक सद"य के सम" [Before Shri Rajesh Kumar, Accountant Member &Shri Pradip Kumar Choubey, Judicial Member] I.T.A. No. 11/Kol/2025 Assessment Year: 2013-14 ITO, Ward-4(1), Kolkata Vs. Tribute Trading and Finance Limited (PAN: AAACT 5329 A) ( अपीलाथ" ) Respondent / ""यथ" Appellant / Date of Hearing / सुनवाई 28.03.2025 क" "त"थ Date of Pronouncement/ 21.04.2025 आदेश उ"घोषणा क" "त"थ For the assessee / Shri Manish Tiwari, A.R "नधा"रती क" ओर से For the revenue / रा…

INCOME TAX OFFICER, JAIPUR vs. KEDIA BUILDERS AND COLONIZERS PRIVATE LIMITED, JAIPUR

In the result, all appeals of the revenue are stands dismissed

ITA 901/JPR/2024[2014-15]Status: DisposedITAT Jaipur11 Mar 2025AY 2014-15

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Sh. Sidharth RankaFor Respondent: Mrs. Anita Rinesh, JCIT-DR
Section 143(3)Section 147

…oviding accommodation entries and bogus bills and assessee had made sizeable purchases from him. The Hon'ble High Court relied on the judgement of the Division Bench of Gujarat High Court in case of Yogendrakumar Gupta v. Income Tax Officer reported in (2014) 366 ITR 186 (Guj), which had carried out detailed examination of legal position and concluded as under: "The Assessing Officer required jurisdiction to reopen under section 147 read with section 148 of the Act, where the information must be specific and reliable. As held by the Apex Court in the case of Phul Chand Bajrang (supra), since the belief is that of…

RAHUL JABARMAL JAIN,MUMBAI vs. ASSISTANT. COMMISSIONER OF INCOME TAX -19(3), MUMBAI, MUMBAI

In the result, the appeal is accordingly partly allowed for statistical purposes in the above terms

ITA 3525/MUM/2024[2008-09]Status: DisposedITAT Mumbai05 Mar 2025AY 2008-09

Bench: Shri B R Baskaran & Shri Raj Kumar Chauhanrahul Jabarmal Jain Vs. Acit 19(3) 1204/B 12 Floor, Pratiksha Tower, R. 5Th Floor, Piramal Chamber, S. Nimkar Marg, Mumbai Central, Lalbaug, Mumbai-400 012 Mumbai-400 008 Pan: Aempj8236K (Appellant) (Respondent)

Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 250Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI B R BASKARAN, ACCOUNTANT MEMBER AND SHRI RAJ KUMAR CHAUHAN, JUDICIAL MEMBER Rahul Jabarmal Jain Vs. ACIT 19(3) 1204/B 12 floor, Pratiksha Tower, R. 5th floor, Piramal Chamber, S. Nimkar Marg, Mumbai Central, Lalbaug, Mumbai-400 012 Mumbai-400 008 PAN: AEMPJ8236K (Appellant) (Respondent) Assessee Represented by : Shri Rajkumar Singh, Ld. AR Department Represented by : Ms. Monika H. Pande, Ld. DR Date of conclusion of Hearing : 06.12.2024 Date of Pronouncement : 05.03.2025 O R D E R PER RAJ KUMAR CHAUHAN (J.M.): 1. This appeal is filed by…

WINSOME TEXTILE INDUSTRIES LIMITED,CHANDIGARH vs. ASSTT. COMMISSIONER OF INCOME TAX, CIRCLE-4(1), CHANDIGARH, CHANDIGARH

In the result, the appeal of the assessee is partly allowed and the appeal of the Revenue is dismissed

ITA 528/CHANDI/2024[2011-12]Status: DisposedITAT Chandigarh27 Feb 2025AY 2011-12

Bench: SHRI. VIKRAM SINGH YADAV (Accountant Member), SHRI. PARESH M. JOSHI (Judicial Member)

For Appellant: Shri Tejmohan Singh, AdvocateFor Respondent: Shri Ved Parkash Kalia Sr. DR
Section 115JSection 143(1)Section 143(3)Section 147Section 148

…cash deposits in the account. The assessee had also maintained bank account in the same branch of the same bank. The assessee had claimed sizeable purchases from such entity during the year under consideration. 7. In case of Yogendrakumar Gupta v. ITO [2014] 366 ITR 186/46 taxmann.com 56 (Guj.), Division Bench of this Court had carried out detailed examination of legal position in the background of somewhat similar facts and concluded as under : "The Assessing Officer required jurisdiction to reopen under section 147 read with section 148 of the Act, where the information must be specific and reliable. As held b…

DESH RAJ JAKHAR,GORDHANPURA vs. INCOME TAX OFFICER, WARD NEEM KA THANA

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 1261/JPR/2024[2014-15]Status: DisposedITAT Jaipur25 Feb 2025AY 2014-15

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Shaffi Mohd. AdvocateFor Respondent: Mrs. Anita Rinesh, JCIT -DR
Section 147Section 148Section 271(1)Section 5Section 69

…r Section 147, and failure to take steps under Section 143(3) will not render the Assessing Officer powerless to initiate reassessment proceedings even when intimation under Section 143(1) has been issued." c) Yogendrakumar Gupta v. Income Tax Officer ((2014) 366 ITR 186 (Guj)] Paragraph 8: "The Assessing Officer, therefore, cannot be said to have acted without jurisdiction in issuing notice under section 148 of the Act even when time for issuance of notice under section 143(2) of the Act had not expired." 1.3 Section 148-Scope and Purpose: 14 SHRI DESH RAJ JAKHAR VS ITO, WARD NEEM KA THANA, SIKAR a) Section 148…

NARENDRA KHIMJI SAVLA,MUMBAI vs. INCOME TAX OFFICER WARD 6(1)(1), MUMBAI

Accordingly, I find no\nmerit in the argument of the appellant and these grounds of the\nappellant are dismissed

ITA 6566/MUM/2024[2011-12]Status: DisposedITAT Mumbai20 Feb 2025AY 2011-12
Section 143(2)Section 147Section 148Section 269SSection 271(1)(c)

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL\n“SMC” BENCH, MUMBAI\nBEFORE SMT. BEENA PILLAI (JUDICIAL MEMBER)\nI.T.A. No. 6566/Mum/2024\n Assessment Year: 2011-12\nNarendra Khimji Savla\n34, Uma Building, Opp.\nKirti College, Kashinath\nDhuru Road, Dadar\n400028.\nPAN: AHEPS9345P\n(Appellant)\nVs.\nIncome Tax Officer\nWard 6(1)(1)\nAayakar Bhavan,\nMaharshi Karve\nRoad, Churchgate\n400020.\n(Respondent)\nAppellant by\nShri. Himanshu Gandhi\nRespondent by\nShri. Sajit Nair SR. DR.\nDate of Hearing\n11/02/2025\nDate of Pronouncement\n20/02/2025\nORDER\nPer: Smt. Beena Pillai, J.M.:\nThe present appeal fi…

SUNITA JAJOO,SURAT vs. ITO WARD 2(2)(4), SURAT

In the result, assessee’s appeal is allowed

ITA 882/SRT/2024[2011-12]Status: DisposedITAT Surat10 Feb 2025AY 2011-12

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआयकर अपील सं./Ita No. 552/Srt/2024 (Ay 2011-12) (Physical Court Hearing) Rambilash Rajaram Jajoo Income Tax Officer, Ward- 429-432, Golden Point, Falsawadi, 2(2)(4), Aaykar Bhawan, Majura बनाम Ring Road, Surat City, Gate, Opp. New Civil Hospital, Vs Surat-395 002 Surat-395 001 [Pan : Aampj 0040 K] अपीलाथ"/Appellant ""थ" /Respondent

Section 143(3)Section 147Section 148Section 254(1)Section 68Section 69C

…ction 147 of the Act are satisfied. 23. In fact, in three recent judgments; the Hon'ble Gujarat High Court has upheld the reopening on similar facts. The case is squarely covered against the assessee by these judgments which are: • Yogendrakumar Gupta vs. ITO 366 ITR 186 (Guj) • Peass Industrial Engineers (P) Ltd. 73 taxmann.com 185 (2016) • Order dated March 25, 2014 in the case of Lalita Ashwin Jain vs. ITO, Special Civil Application No. 1626 and 1627 of 2014. 24. As observed earlier not only there existed new information with the AO from the credible sources, but also he had applied his mind and recorded the…

RAMBILASH RAJARAM JAJOO,SURAT vs. INCOME TAX OFFICER WARD-2(2)(4), SURAT

ITA 552/SRT/2024[2011-12]Status: DisposedITAT Surat10 Feb 2025AY 2011-12

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआयकर अपील सं./Ita No. 552/Srt/2024 (Ay 2011-12) Rambilash Rajaram Jajoo (Physical Court Hearing) 429-432, Golden Point, Falsawadi, Ring Road, Surat City, Surat-395 002 [Pan : Aampj 0040 K] अपीलार्थी/Appellant Vs Income Tax Officer, Ward- 2(2)(4), Aaykar Bhawan, Majura Gate, Opp. New Civil Hospital, Surat-395 001 प्रत्यर्थी / Respondent आयकर अपील सं./Ita No. 882/Srt/2024 (Ay 2011-12) Sunita Jajoo 429-432, Golden Point, Near Bsnl Office, Falsawadi, Ring Road, Surat-395 002 [Pan: Aampj 0040 K] बनाम Vs Income Tax Officer, Ward- 2(2)(4), Aaykar Bhawan, Majura Gate, Opp. New Civil Hospital, Surat-395 001 अपीलार्थी/Appellant प्रत्यर्थी / Respondent निर्धारिती की ओर से /Assessee By Ms. Richa Toshniwal. Ca राजस्व की ओर से /Revenue By Shri Minal Kamble, Sr. Dr सुनवाई की तारीख/Date Of Hearing 23.01.2025 उद्घोषणा की तारीख/Date Of Pronouncement 10.02.2025 Order Under Section 254(1) Of Income Tax Act Per Pawan Singh: 1. These Two Appeals By Separate Assessee Are Directed Against The Separate Orders Of Addl/Jcit(A)-7, Kolkata/National Faceless Appeal Centre, Delhi [For Short To As "Nfac/Ld.Cit(A)] Dated 21.03.2024 & 21.04.2023 For Same

Section 143(3)Section 147Section 148Section 254(1)Section 68Section 69C

…ction 147 of the Act are satisfied. 23. In fact, in three recent judgments; the Hon'ble Gujarat High Court has upheld the reopening on similar facts. The case is squarely covered against the assessee by these judgments which are: • Yogendrakumar Gupta vs. ITO 366 ITR 186 (Guj) • Peass Industrial Engineers (P) Ltd. 73 taxmann.com 185 (2016) • Order dated March 25, 2014 in the case of Lalita Ashwin Jain vs. ITO, Special Civil Application No. 1626 and 1627 of 2014. 24. As observed earlier not only there existed new information with the AO from the credible sources, but also he had applied his mind and recorded the c…

EBRAHIM ESSA DEVELOPERS PRIVATE LIMITED,MUMBAI vs. ITO-9(2)(4), MUMBAI, MUMBAI

In the result, the appeal of the assessee is allowed for In the result, the appeal of the assessee is allowed for In the result, the appeal of the assessee is allowed for statistical purposes

ITA 1188/MUM/2024[2012-13]Status: DisposedITAT Mumbai11 Dec 2024AY 2012-13

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Year: 2012-13 Ebrahim Essa Developers Pvt. Ltd., Ito-9(2)(4), 115 Dathawala Wstate, Sv Road, Aayakar Bhavan, Vs. Jogeshwari West, 400 102. Mumbai-400020. Pan No. Aacce 4720 E Appellant Respondent

For Appellant: Mr. Hemanshu Joshi, DRFor Respondent: Mr. Prateek Jain
Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI RAHUL CHAUDHARY (JUDICIAL MEMBER) Assessment Year: 2012-13 Ebrahim Essa Developers Pvt. Ltd., ITO-9(2)(4), 115 Dathawala Wstate, SV Road, Aayakar Bhavan, Vs. Jogeshwari West, 400 102. Mumbai-400020. PAN NO. AACCE 4720 E Appellant Respondent : Mr. Prateek Jain Assessee by : Mr. Hemanshu Joshi, DR Revenue by : 05/12/2024 Date of Hearing Date of pronouncement : 11/12/2024 ORDER PER OM PRAKASH KANT, AM This appeal by the assessee is directed against order dated 22.01.2024 passed by the Ld. Commis…

SHRIFAL IMPEX PRIVATE LIMITED,SURAT vs. INCOME TAX OFFICER, WARD - 2(1)(3), SURAT

ITA 250/SRT/2023[2014-15]Status: DisposedITAT Surat29 Dec 2023AY 2014-15

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos.190 To 191/Srt/2023 Assessment Year: (2011-12 To 2012-13) (Physical Hearing) Shrifal Impex Private Limited, Vs. The Ito, No.504, 5Th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaocs4409E (Appellant) (Respondent) आयकर अपील सं./Ita No.250/Srt/2023 Assessment Year: (2014-15) Shrifal Impex Private Limited, Vs. The Ito, No.504, 5Th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaocs4409E (Appellant) (Respondent)

Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA Nos.190 to 191/SRT/2023 Assessment Year: (2011-12 to 2012-13) (Physical Hearing) Shrifal Impex Private Limited, Vs. The ITO, No.504, 5th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAOCS4409E (Appellant) (Respondent) आयकर अपील सं./ITA No.250/SRT/2023 Assessment Year: (2014-15) Shrifal Impex Private Limited, Vs. The ITO, No.504, 5th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Th…

SHRIFAL IMPEX PVT. LTD.,,SURAT vs. INCOME TAX OFFICER, WARD - 2(1)(3), SURAT

ITA 191/SRT/2023[2012-13]Status: DisposedITAT Surat29 Dec 2023AY 2012-13

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos.190 To 191/Srt/2023 Assessment Year: (2011-12 To 2012-13) (Physical Hearing) Shrifal Impex Private Limited, Vs. The Ito, No.504, 5Th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaocs4409E (Appellant) (Respondent) आयकर अपील सं./Ita No.250/Srt/2023 Assessment Year: (2014-15) Shrifal Impex Private Limited, Vs. The Ito, No.504, 5Th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaocs4409E (Appellant) (Respondent)

Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA Nos.190 to 191/SRT/2023 Assessment Year: (2011-12 to 2012-13) (Physical Hearing) Shrifal Impex Private Limited, Vs. The ITO, No.504, 5th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAOCS4409E (Appellant) (Respondent) आयकर अपील सं./ITA No.250/SRT/2023 Assessment Year: (2014-15) Shrifal Impex Private Limited, Vs. The ITO, No.504, 5th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Th…

SHRIFAL IMPEX PVT. LTD.,,SURAT vs. INCOME TAX OFFICER, WARD - 2(1)(3), SURAT

ITA 190/SRT/2023[2011-12]Status: DisposedITAT Surat29 Dec 2023AY 2011-12

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos.190 To 191/Srt/2023 Assessment Year: (2011-12 To 2012-13) (Physical Hearing) Shrifal Impex Private Limited, Vs. The Ito, No.504, 5Th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaocs4409E (Appellant) (Respondent) आयकर अपील सं./Ita No.250/Srt/2023 Assessment Year: (2014-15) Shrifal Impex Private Limited, Vs. The Ito, No.504, 5Th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaocs4409E (Appellant) (Respondent)

Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA Nos.190 to 191/SRT/2023 Assessment Year: (2011-12 to 2012-13) (Physical Hearing) Shrifal Impex Private Limited, Vs. The ITO, No.504, 5th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAOCS4409E (Appellant) (Respondent) आयकर अपील सं./ITA No.250/SRT/2023 Assessment Year: (2014-15) Shrifal Impex Private Limited, Vs. The ITO, No.504, 5th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Th…

AARADHNA DEVELPOERS PVT. LTD.,SURAT vs. INCOME TAX OFFICER, WARD 1(1)(1), SURAT

ITA 179/SRT/2023[2010-11]Status: DisposedITAT Surat30 Oct 2023AY 2010-11

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 147Section 148Section 254(1)

…To support his submissions, the ld SR DR for the revenue relied on the decision of Hon’ble Gujarat High Court in Keshav Diamonds Private Limited Vs ITO in Special Civil Application No. 21124 of 2019, Yogendra Kumar Gupta Vs ITO (2014) 46 taxmann.com 56(Guj)/ 366 ITR 186, Aradhana Estate (P) Limited Vs DCIT (2018) 91 taxmann.com 119 (Guj), Jayant Security Vs ACIT (2018) 91 Aaradhana Developers P Ltd. Vs ITO taxmann.com 181 Guj, PCIT Vs Gokul Ceramics (2016) 71 taxmann.com 341 (Guj), Hon’ble Supreme Court in ITO Vs Purushottam Dass Banger (1997) 90 Taxman 541 SC/ 227 ITR 362 SC, ITO Selected Dalurband Coal Co (P)…

AARADHNA DEVELPOERS PVT. LTD.,SURAT vs. INCOME TAX OFFICER, WARD 1(1)(1), SURAT

ITA 178/SRT/2023[2009-10]Status: DisposedITAT Surat30 Oct 2023AY 2009-10

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 147Section 148Section 254(1)

…To support his submissions, the ld SR DR for the revenue relied on the decision of Hon’ble Gujarat High Court in Keshav Diamonds Private Limited Vs ITO in Special Civil Application No. 21124 of 2019, Yogendra Kumar Gupta Vs ITO (2014) 46 taxmann.com 56(Guj)/ 366 ITR 186, Aradhana Estate (P) Limited Vs DCIT (2018) 91 taxmann.com 119 (Guj), Jayant Security Vs ACIT (2018) 91 Aaradhana Developers P Ltd. Vs ITO taxmann.com 181 Guj, PCIT Vs Gokul Ceramics (2016) 71 taxmann.com 341 (Guj), Hon’ble Supreme Court in ITO Vs Purushottam Dass Banger (1997) 90 Taxman 541 SC/ 227 ITR 362 SC, ITO Selected Dalurband Coal Co (P)…

AARADHNA DEVELPOERS PVT. LTD.,SURAT vs. INCOME TAX OFFICER, WARD 1(1)(1), SURAT

ITA 177/SRT/2023[2008-09]Status: DisposedITAT Surat30 Oct 2023AY 2008-09

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 147Section 148Section 254(1)

…To support his submissions, the ld SR DR for the revenue relied on the decision of Hon’ble Gujarat High Court in Keshav Diamonds Private Limited Vs ITO in Special Civil Application No. 21124 of 2019, Yogendra Kumar Gupta Vs ITO (2014) 46 taxmann.com 56(Guj)/ 366 ITR 186, Aradhana Estate (P) Limited Vs DCIT (2018) 91 taxmann.com 119 (Guj), Jayant Security Vs ACIT (2018) 91 Aaradhana Developers P Ltd. Vs ITO taxmann.com 181 Guj, PCIT Vs Gokul Ceramics (2016) 71 taxmann.com 341 (Guj), Hon’ble Supreme Court in ITO Vs Purushottam Dass Banger (1997) 90 Taxman 541 SC/ 227 ITR 362 SC, ITO Selected Dalurband Coal Co (P)…

INCOME TAX OFFICER, WARD-2(3)(8), SURAT, SURAT vs. SANJAYKUMAR DEVKISHAN PANWAR,, SURAT

In the result the ground No

ITA 588/SRT/2019[2008-09]Status: DisposedITAT Surat22 Feb 2023AY 2008-09

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.569/Srt/2019 Assessment Year: (2008-09) (Physical Court Hearing) Sanjaykumar Devkishan Panwar, Vs. The Ito, Ward-2(3)(8), 207, 2Nd Floor, 6/2060/61 Vedant Surat. Building Bojabhai Ni Sheri, Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aovpp8989A (Revenue)/(Appellant) (Assessee)/(Respondent) आयकर अपील सं./Ita No.588/Srt/2019 Assessment Year: (2008-09) The Ito, Ward-2(3)(8), Vs. Sanjaykumar Devkishan Panwar, 207, 2Nd Floor, 6/2060/61 Vedant Surat. Building Bojabhai Ni Sheri, Mahidharpura, Surat – 395003 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aovpp8989A (Revenue)/(Appellant) (Assessee)/(Respondent) Assessee By Shri Rohit Vijayvargia, Ca Shri Ritesh Mishra, Cit(Dr) Respondent By Date Of Hearing 03/02/2023 Date Of Pronouncement 20/02/2023

Section 143(3)Section 147Section 148

…ons prescribed under Section 147 of the Act are satisfied. 20. In fact, in three recent judgments; the Hon'ble Gujarat High Court has upheld the reopening on similar facts. The case is squarely covered by these judgments which are: Yogendrakumar Gupta vs. ITO 366 ITR 186 (Guj) Peass Industrial Engineers (P) Ltd. 73 taxmann.com 185 (2016) Order dated March 25, 2014 in the case of Lalita Ashwin Jain vs. ITO, Special Civil Application No. 1626 and 1627 of 2014. 21. As observed earlier not only there existed new information with the AO from the credible sources, but also he had applied his mind and recorded the concl…

SANJAYKUMAR DEVKISHAN PANWAR,,SURAT vs. INCOME TAX OFFICER, WARD-2(3)(8), SURAT, SURAT

In the result the ground No

ITA 569/SRT/2019[2008-09]Status: DisposedITAT Surat22 Feb 2023AY 2008-09

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.569/Srt/2019 Assessment Year: (2008-09) (Physical Court Hearing) Sanjaykumar Devkishan Panwar, Vs. The Ito, Ward-2(3)(8), 207, 2Nd Floor, 6/2060/61 Vedant Surat. Building Bojabhai Ni Sheri, Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aovpp8989A (Revenue)/(Appellant) (Assessee)/(Respondent) आयकर अपील सं./Ita No.588/Srt/2019 Assessment Year: (2008-09) The Ito, Ward-2(3)(8), Vs. Sanjaykumar Devkishan Panwar, 207, 2Nd Floor, 6/2060/61 Vedant Surat. Building Bojabhai Ni Sheri, Mahidharpura, Surat – 395003 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aovpp8989A (Revenue)/(Appellant) (Assessee)/(Respondent) Assessee By Shri Rohit Vijayvargia, Ca Shri Ritesh Mishra, Cit(Dr) Respondent By Date Of Hearing 03/02/2023 Date Of Pronouncement 20/02/2023

Section 143(3)Section 147Section 148

…ons prescribed under Section 147 of the Act are satisfied. 20. In fact, in three recent judgments; the Hon'ble Gujarat High Court has upheld the reopening on similar facts. The case is squarely covered by these judgments which are: Yogendrakumar Gupta vs. ITO 366 ITR 186 (Guj) Peass Industrial Engineers (P) Ltd. 73 taxmann.com 185 (2016) Order dated March 25, 2014 in the case of Lalita Ashwin Jain vs. ITO, Special Civil Application No. 1626 and 1627 of 2014. 21. As observed earlier not only there existed new information with the AO from the credible sources, but also he had applied his mind and recorded the concl…

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