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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

Omkara Impex and Merchandise LLP, Ahmedabad vs. The ACIT, Circle-3(3)(2), Ahmedabad

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

ITA 809/AHD/2024[2014-15]Status: DisposedITAT Ahmedabad27 Feb 2025AY 2014-15

Bench: Shri T.R. Senthil Kumar & Shri Makarand V. Mahadeokarआयकर अपील सं/Ita No.809/Ahd/2024 निर्धारण वर्ष / Assessment Year : 2014-15 Omkara Impex & The Acit Merchandise Llp बनाम / Circle-3(3)(2) 301, Primate V/S. Ahmedabad – 380 015 Judges Bungalows Road Bodakdev Ahmedabad - 380 054 स्थायी लेखा सं./Pan: Aaefo 2861 K (अपीलार्थी/ Appellant) (प्रत्यर्थी / Respondent) Assessee By : Shri Kushal Fofaria, Ar Revenue By : Shri Waghe Prasadrao, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 26/02/2025 घोषणा की तारीख / Date Of Pronouncement: 27/02/2025 आदेश/Order Per Makarand V. Mahadeokar, Am: This Appeal By The Assessee Is Directed Against The Order Dated 14/03/2024, Passed By The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi (Hereinafter Referred To As “Cit(A)"], Confirming The Order Of The Assessing Officer [Hereinafter Referred To As “Ao"] Under Section 147 R.W.S.144 Of The Income Tax Act, 1961 [Hereinafter Referred To As “The Act”] For The Assessment Year (Ay) 2014-15.

For Appellant: Shri Kushal Fofaria, ARFor Respondent: Shri Waghe Prasadrao, Sr.DR
Section 144Section 147Section 148Section 151Section 250(6)Section 271(1)(c)

order of the AO, the assessee filed an appeal before the CIT(A), NFAC, Delhi. Before the CIT(A), the assessee challenged the reopening of assessment under Section 147 of the Act, contending that it was without jurisdiction and bad in law. The assessee also objected to the best judgment ... appeal before us with following grounds of appeal: 1. The Ld. AO has erred in law and on facts of the case reopening the assessment u/s.147 of the Act. Under the facts and circumstances of the case, the action of reopening is without jurisdiction and in not permissible either