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“reopening of assessment”

ReassessmentSections 147-151Sections 147-1514,262 judgments

The decision most relied on for reopening of assessment is GKN Driveshafts (India) Ltd. v. ITO (259 ITR 19), cited in 1,349 judgments on BharatTax.

Leading authorities on reopening of assessment

GKN Driveshafts (India) Ltd. v. ITO
259 ITR 19 · 2003 · Supreme Court
1,349
citing judgments

When a notice under Section 148 of the Income Tax Act is issued, the Assessing Officer is bound to furnish reasons for reopening upon the assessee's request and must dispose of the assessee's objections to the notice by passing a speaking order.

ACIT v. Rajesh Jhaveri Stock Brokers Pvt. Ltd.
291 ITR 500 · 2007 · Supreme Court
1,030
citing judgments

For initiating reassessment proceedings under Section 147, the Assessing Officer needs only prima facie material providing a reason to believe that income has escaped assessment. Conclusive proof or the sufficiency/correctness of the material is not required at the stage of issuing the notice under Section 148.

Raymond Woollen Mills Ltd. v. ITO
236 ITR 34 · 1999 · Supreme Court
862
citing judgments

For reassessment proceedings under Section 148, the Assessing Officer only needs prima facie material to have a reason to believe income has escaped assessment. Conclusive proof or evaluation of the sufficiency and correctness of such material is not required at the stage of issuing the notice.

CIT v. Lovely Exports (P) Ltd.
216 CTR 195 · 2008 · Supreme Court
854
citing judgments

If an assessee company receives share application money from alleged bogus shareholders and provides their details to the Assessing Officer, no addition can be made under Section 68 in the company's hands; the Department must proceed against the shareholders by reopening their individual assessments.

CIT v. Jet Airways (I) Ltd.
331 ITR 236 · 2011 · High Court
694
citing judgments

The Assessing Officer loses jurisdiction and the entire reassessment becomes invalid if no addition is made in respect of the income that formed the basis of the reopening. Explanation 3 to Section 147 does not permit assessing other escaped income unless an addition is made for the original income forming the reason to believe.

CIT v. RRJ Securities Ltd.
380 ITR 612 · 2016 · High Court
689
citing judgments

Completed assessments can be interfered with under Section 153A or 153C only on the basis of incriminating material unearthed during the search, necessitating a direct correlation between the discovered material and the power to assess or reopen concluded assessments.

Union of India v. Ashish Agarwal
444 ITR 1 · 2022 · Supreme Court
524
citing judgments

Notices issued under the unamended Section 148 of the Income-tax Act between April 1, 2021, and May 4, 2022, must be treated as notices issued under the new Section 148A(b) of the amended law. This requires the Assessing Officer to follow the procedure prescribed under the amended reassessment provisions, including issuing an order under Section 148A(d) before a fresh notice under Section 148.

PCIT v. Meenakshi Overseas Pvt. Ltd.
395 ITR 677 · 2017 · High Court
471
citing judgments

Reassessment proceedings initiated solely based on an investigation wing/appraisal report, without the Assessing Officer's independent application of mind to form a 'reason to believe' that income has escaped assessment, are beyond jurisdiction, bad in law, and void ab initio.

Judgments citing reopening of assessment

Binod Automobiles, Angul vs. Income Tax Officer, Angul Ward, Angul

In the result appeal of the assessee is allowed

ITA 602/CTK/2025[2013-14]Status: DisposedITAT Cuttack02 Dec 2025AY 2013-14

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita No.602/Ctk/2025 (नििाारण वर्ा / Assessment Year : 2013-2014) Binod Automobiles, Vs Ito, Angul Ward, Angul At- Nh 55 Kandsar, Nalco Nagar Dist – Angul-759145 Pan No. :Aalfb 0713 C (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. नििााररती की ओर से /Assessee By : Shri S.K.Sarangi, Ar राजस्व की ओर से /Revenue By : Shri Ashim Kumar Chakraborty, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 02/12/2025 घोषणा की तारीख/Date Of Pronouncement : 02/12/2025 आदेश / O R D E R Per Bench : This Is An Appeal Filed By The Assessee Against The Order Passed By The Ld. Cit(A), National Faceless Appeal Centre (Nfac), Delhi, Dated 18.09.2025 For The Assessment Year 2013-2014. 2. It Was Submitted By The Ld.Ar That The Assessee Is Dealer In Automobile. There Was A Survey On The Premises Of The Assessee On 05/02/2015. On The Basis Of The Survey The Ddit Had Alleged Suppression In The Investment In The Showroom To An Extent Of Rs.3,10,03,517/-. It Was Submission That The Reasons For Reopening Is At Page 2 Of The Paper Book Which Reads As Follows:-

For Appellant: Shri S.K.Sarangi, ARFor Respondent: Shri Ashim Kumar Chakraborty, CIT-DR
Section 143Section 147

Jurisdictional High Court, Orissa in the case of Sri Laxmi Narayan Agency, reported in [2023] 450 ITR 650(Orissa), the reasons for reopening an assessment being merely repeated language of DDIT’s report without any independent application of mind, the reopening is bad in law. The Hon’ble Jurisdictional High ... assessment." The Delhi High Court also set out the guidelines for reopening of the assessment as under: "(i) while communicating the reasons for reopening the assessment, the copy of the standard form used by the AO for obtaining the approval of the Superior Officer should itself be provided

Nirmala Sheth, Cuttack vs. ACIT, Circle-2(1), Cuttack

In the result, two appeals of the Smt

ITA 525/CTK/2025[2010-11]Status: DisposedITAT Cuttack02 Dec 2025AY 2010-11

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita Nos.523 & 525/Ctk/2025 ("नधा"रण वष" / Assessment Years : 2009-10 & 2010--11) Nirmala Sheth, Prop. Sheth Vs Acit, Circle-2(1), Bhagwan Das Vittal Das & Sons, Cuttack Near Bank Of India, Nayasarak, Cuttack-753002 Pan No. : Aglps 2909 M .. (अपीलाथ" /Appellant) (""यथ" / Respondent) आयकर अपील सं/Ita Nos.490,491,492 & 506/Ctk/2025 ("नधा"रण वष" / Assessment Years : 2008-09,2009-10, 2010—11 & 2012-13) Amal Sheth, C/O. Sheth Bhagwan Vs Acit, Circle-2(1), Das Vittal Das & Sons, Near Bank Cuttack Of India, Nayasarak, Cuttack- 753002 Pan No. : Agcps 2147 J (अपीलाथ" /Appellant) .. (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri Mohit Sheth, Adv राज"व क" ओर से /Revenue By : Shri Ashim Kr Chakraborthy, Ld Cit Dr & Shri Vijaya Singh, Ld Sr Dr सुनवाई क" तार"ख / Date Of Hearing : 2 /12/2025 घोषणा क" तार"ख/Date Of Pronouncement : 2 /12/2025 आदेश / O R D E R Per Bench :

For Appellant: Shri Mohit Sheth, AdvFor Respondent: Shri Ashim Kr Chakraborthy, ld CIT DR and Shri Vijaya Singh, ld Sr DR

addition made in the case of Amal Sheth stands deleted. 8. At the time of hearing, ld AR also raised the issue of reopening of assessment. As the issue in the case of Smt. Nirmala Sheth is restored to the file of the AO for readjudication, we are not going ... into the issue of reopening of assessment and all legal aspects are left open to be adjudicated and agitated before the Assessing Authority. As the addition in the case of Shri Amal Sheth no more survive and the appeals filed by Shri Amal Sheth stand allowed. 9. In the result

Nirmala Sheth, Cuttack vs. ACIT, Circle-2(1), Cuttack

In the result, two appeals of the Smt

ITA 523/CTK/2025[2009-10]Status: DisposedITAT Cuttack02 Dec 2025AY 2009-10

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita Nos.523 & 525/Ctk/2025 ("नधा"रण वष" / Assessment Years : 2009-10 & 2010--11) Nirmala Sheth, Prop. Sheth Vs Acit, Circle-2(1), Bhagwan Das Vittal Das & Sons, Cuttack Near Bank Of India, Nayasarak, Cuttack-753002 Pan No. : Aglps 2909 M .. (अपीलाथ" /Appellant) (""यथ" / Respondent) आयकर अपील सं/Ita Nos.490,491,492 & 506/Ctk/2025 ("नधा"रण वष" / Assessment Years : 2008-09,2009-10, 2010—11 & 2012-13) Amal Sheth, C/O. Sheth Bhagwan Vs Acit, Circle-2(1), Das Vittal Das & Sons, Near Bank Cuttack Of India, Nayasarak, Cuttack- 753002 Pan No. : Agcps 2147 J (अपीलाथ" /Appellant) .. (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri Mohit Sheth, Adv राज"व क" ओर से /Revenue By : Shri Ashim Kr Chakraborthy, Ld Cit Dr & Shri Vijaya Singh, Ld Sr Dr सुनवाई क" तार"ख / Date Of Hearing : 2 /12/2025 घोषणा क" तार"ख/Date Of Pronouncement : 2 /12/2025 आदेश / O R D E R Per Bench :

For Appellant: Shri Mohit Sheth, AdvFor Respondent: Shri Ashim Kr Chakraborthy, ld CIT DR and Shri Vijaya Singh, ld Sr DR

addition made in the case of Amal Sheth stands deleted. 8. At the time of hearing, ld AR also raised the issue of reopening of assessment. As the issue in the case of Smt. Nirmala Sheth is restored to the file of the AO for readjudication, we are not going ... into the issue of reopening of assessment and all legal aspects are left open to be adjudicated and agitated before the Assessing Authority. As the addition in the case of Shri Amal Sheth no more survive and the appeals filed by Shri Amal Sheth stand allowed. 9. In the result

Amal Sheth, Cuttack vs. ACIT, Circle-2(1), Cuttack

In the result, two appeals of the Smt

ITA 506/CTK/2025[2012-13]Status: DisposedITAT Cuttack02 Dec 2025AY 2012-13

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita Nos.523 & 525/Ctk/2025 ("नधा"रण वष" / Assessment Years : 2009-10 & 2010--11) Nirmala Sheth, Prop. Sheth Vs Acit, Circle-2(1), Bhagwan Das Vittal Das & Sons, Cuttack Near Bank Of India, Nayasarak, Cuttack-753002 Pan No. : Aglps 2909 M .. (अपीलाथ" /Appellant) (""यथ" / Respondent) आयकर अपील सं/Ita Nos.490,491,492 & 506/Ctk/2025 ("नधा"रण वष" / Assessment Years : 2008-09,2009-10, 2010—11 & 2012-13) Amal Sheth, C/O. Sheth Bhagwan Vs Acit, Circle-2(1), Das Vittal Das & Sons, Near Bank Cuttack Of India, Nayasarak, Cuttack- 753002 Pan No. : Agcps 2147 J (अपीलाथ" /Appellant) .. (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri Mohit Sheth, Adv राज"व क" ओर से /Revenue By : Shri Ashim Kr Chakraborthy, Ld Cit Dr & Shri Vijaya Singh, Ld Sr Dr सुनवाई क" तार"ख / Date Of Hearing : 2 /12/2025 घोषणा क" तार"ख/Date Of Pronouncement : 2 /12/2025 आदेश / O R D E R Per Bench :

For Appellant: Shri Mohit Sheth, AdvFor Respondent: Shri Ashim Kr Chakraborthy, ld CIT DR and Shri Vijaya Singh, ld Sr DR

addition made in the case of Amal Sheth stands deleted. 8. At the time of hearing, ld AR also raised the issue of reopening of assessment. As the issue in the case of Smt. Nirmala Sheth is restored to the file of the AO for readjudication, we are not going ... into the issue of reopening of assessment and all legal aspects are left open to be adjudicated and agitated before the Assessing Authority. As the addition in the case of Shri Amal Sheth no more survive and the appeals filed by Shri Amal Sheth stand allowed. 9. In the result

Amal Sheth, Cuttack vs. ACIT, Circle-2(1), Cuttack

In the result, two appeals of the Smt

ITA 492/CTK/2025[2010-11]Status: DisposedITAT Cuttack02 Dec 2025AY 2010-11

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita Nos.523 & 525/Ctk/2025 ("नधा"रण वष" / Assessment Years : 2009-10 & 2010--11) Nirmala Sheth, Prop. Sheth Vs Acit, Circle-2(1), Bhagwan Das Vittal Das & Sons, Cuttack Near Bank Of India, Nayasarak, Cuttack-753002 Pan No. : Aglps 2909 M .. (अपीलाथ" /Appellant) (""यथ" / Respondent) आयकर अपील सं/Ita Nos.490,491,492 & 506/Ctk/2025 ("नधा"रण वष" / Assessment Years : 2008-09,2009-10, 2010—11 & 2012-13) Amal Sheth, C/O. Sheth Bhagwan Vs Acit, Circle-2(1), Das Vittal Das & Sons, Near Bank Cuttack Of India, Nayasarak, Cuttack- 753002 Pan No. : Agcps 2147 J (अपीलाथ" /Appellant) .. (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri Mohit Sheth, Adv राज"व क" ओर से /Revenue By : Shri Ashim Kr Chakraborthy, Ld Cit Dr & Shri Vijaya Singh, Ld Sr Dr सुनवाई क" तार"ख / Date Of Hearing : 2 /12/2025 घोषणा क" तार"ख/Date Of Pronouncement : 2 /12/2025 आदेश / O R D E R Per Bench :

For Appellant: Shri Mohit Sheth, AdvFor Respondent: Shri Ashim Kr Chakraborthy, ld CIT DR and Shri Vijaya Singh, ld Sr DR

addition made in the case of Amal Sheth stands deleted. 8. At the time of hearing, ld AR also raised the issue of reopening of assessment. As the issue in the case of Smt. Nirmala Sheth is restored to the file of the AO for readjudication, we are not going ... into the issue of reopening of assessment and all legal aspects are left open to be adjudicated and agitated before the Assessing Authority. As the addition in the case of Shri Amal Sheth no more survive and the appeals filed by Shri Amal Sheth stand allowed. 9. In the result

Amal Sheth, Cuttack vs. ACIT, Circle-2(1), Cuttack

In the result, two appeals of the Smt

ITA 491/CTK/2025[2009-10]Status: DisposedITAT Cuttack02 Dec 2025AY 2009-10

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita Nos.523 & 525/Ctk/2025 ("नधा"रण वष" / Assessment Years : 2009-10 & 2010--11) Nirmala Sheth, Prop. Sheth Vs Acit, Circle-2(1), Bhagwan Das Vittal Das & Sons, Cuttack Near Bank Of India, Nayasarak, Cuttack-753002 Pan No. : Aglps 2909 M .. (अपीलाथ" /Appellant) (""यथ" / Respondent) आयकर अपील सं/Ita Nos.490,491,492 & 506/Ctk/2025 ("नधा"रण वष" / Assessment Years : 2008-09,2009-10, 2010—11 & 2012-13) Amal Sheth, C/O. Sheth Bhagwan Vs Acit, Circle-2(1), Das Vittal Das & Sons, Near Bank Cuttack Of India, Nayasarak, Cuttack- 753002 Pan No. : Agcps 2147 J (अपीलाथ" /Appellant) .. (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri Mohit Sheth, Adv राज"व क" ओर से /Revenue By : Shri Ashim Kr Chakraborthy, Ld Cit Dr & Shri Vijaya Singh, Ld Sr Dr सुनवाई क" तार"ख / Date Of Hearing : 2 /12/2025 घोषणा क" तार"ख/Date Of Pronouncement : 2 /12/2025 आदेश / O R D E R Per Bench :

For Appellant: Shri Mohit Sheth, AdvFor Respondent: Shri Ashim Kr Chakraborthy, ld CIT DR and Shri Vijaya Singh, ld Sr DR

addition made in the case of Amal Sheth stands deleted. 8. At the time of hearing, ld AR also raised the issue of reopening of assessment. As the issue in the case of Smt. Nirmala Sheth is restored to the file of the AO for readjudication, we are not going ... into the issue of reopening of assessment and all legal aspects are left open to be adjudicated and agitated before the Assessing Authority. As the addition in the case of Shri Amal Sheth no more survive and the appeals filed by Shri Amal Sheth stand allowed. 9. In the result

Amal Sheth, Cuttack vs. ACIT, Circle-2(1), Cuttack

In the result, two appeals of the Smt

ITA 490/CTK/2025[2008-09]Status: DisposedITAT Cuttack02 Dec 2025AY 2008-09

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita Nos.523 & 525/Ctk/2025 ("नधा"रण वष" / Assessment Years : 2009-10 & 2010--11) Nirmala Sheth, Prop. Sheth Vs Acit, Circle-2(1), Bhagwan Das Vittal Das & Sons, Cuttack Near Bank Of India, Nayasarak, Cuttack-753002 Pan No. : Aglps 2909 M .. (अपीलाथ" /Appellant) (""यथ" / Respondent) आयकर अपील सं/Ita Nos.490,491,492 & 506/Ctk/2025 ("नधा"रण वष" / Assessment Years : 2008-09,2009-10, 2010—11 & 2012-13) Amal Sheth, C/O. Sheth Bhagwan Vs Acit, Circle-2(1), Das Vittal Das & Sons, Near Bank Cuttack Of India, Nayasarak, Cuttack- 753002 Pan No. : Agcps 2147 J (अपीलाथ" /Appellant) .. (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri Mohit Sheth, Adv राज"व क" ओर से /Revenue By : Shri Ashim Kr Chakraborthy, Ld Cit Dr & Shri Vijaya Singh, Ld Sr Dr सुनवाई क" तार"ख / Date Of Hearing : 2 /12/2025 घोषणा क" तार"ख/Date Of Pronouncement : 2 /12/2025 आदेश / O R D E R Per Bench :

For Appellant: Shri Mohit Sheth, AdvFor Respondent: Shri Ashim Kr Chakraborthy, ld CIT DR and Shri Vijaya Singh, ld Sr DR

addition made in the case of Amal Sheth stands deleted. 8. At the time of hearing, ld AR also raised the issue of reopening of assessment. As the issue in the case of Smt. Nirmala Sheth is restored to the file of the AO for readjudication, we are not going ... into the issue of reopening of assessment and all legal aspects are left open to be adjudicated and agitated before the Assessing Authority. As the addition in the case of Shri Amal Sheth no more survive and the appeals filed by Shri Amal Sheth stand allowed. 9. In the result