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“reassessment proceedings”

ReassessmentSections 147-151Sections 147-1518,150 judgments

The decision most relied on for reassessment proceedings is CIT v. Kelvinator of India Ltd. (320 ITR 561), cited in 1,673 judgments on BharatTax.

Leading authorities on reassessment proceedings

CIT v. Kelvinator of India Ltd.
320 ITR 561 · 2010 · Supreme Court
1,673
citing judgments

An Assessing Officer cannot initiate reassessment proceedings under Section 147 of the Income Tax Act based on a mere change of opinion. Reassessment is permissible only when there is fresh tangible material leading to the belief of income escapement, not merely a review of existing facts.

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.

ITO v. Lakhmani Mewal Das
103 ITR 437 · 1976 · Supreme Court
721
citing judgments

For reassessment proceedings, the 'reason to believe' that income has escaped assessment must be based on some material and not mere suspicion, establishing a live link between the information and the belief. Furthermore, for reassessment beyond four years, there must be a specific finding of the assessee's failure to disclose fully and truly all material facts.

Hindustan Lever Ltd. v. R.B. Wadkar
268 ITR 332 · 2004 · High Court
695
citing judgments

The validity of reassessment proceedings initiated under Section 147, by issuing a notice under Section 148, must be judged solely on the reasons originally recorded by the Assessing Officer. These recorded reasons cannot be supplemented, improved upon, or modified at any later stage.

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.

Ranbaxy Laboratories Ltd. v. CIT
336 ITR 136 · 2011 · High Court
398
citing judgments

In reassessment proceedings under Section 147/148, the Assessing Officer can assess other income not specified in the original notice if the initial ground for reopening assessment is found to be valid. However, if the income for which the assessment was initially reopened is found not to have escaped assessment, the Assessing Officer cannot proceed to assess any other income.

Judgments citing reassessment proceedings

Anish Garg, Patiala vs. ACIT/ DCIT Cen Cir, Patiala

In the result, appeal of the Assessee stands allowed for statistical purposes

ITA 284/CHANDI/2025[2017-18]Status: DisposedITAT Chandigarh27 Aug 2025AY 2017-18

Bench: Shri Laliet Kumarआयकर अपील सं./ Ita Nos. 280 To 284/Chd/2025 "नधा"रण वष" / Assessment Years : 2013-14 To 2017-18 Anish Garg, The Acit / Dcit, बनाम 102, Central Circle, New Colony Patiala Vs. Sular, Patiala "थायी लेखा सं./ Pan No: Aocpg6331A अपीलाथ"/Appellant ""यथ"/Respondent ( Virtual Mode ) "नधा"रती क" ओर से/Assessee By : Sh. Rajiv Saldi, Ca राज"व क" ओर से/ Revenue By : Smt. Surinder Kaur Waraich, Addl. Cit,Sr.Sr सुनवाई क" तार"ख/Date Of Hearing : 27.08.2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 27.08.2025 आदेश/Order

For Appellant: Sh. Rajiv Saldi, CAFor Respondent: Smt. Surinder Kaur Waraich, Addl
Section 133ASection 147Section 148Section 151Section 250(6)Section 251

Anish Garg v. ITO in ITA No. 739/Chd/2024. In that case, on identical facts, the Tribunal had decided the legal ground of validity of reassessment proceedings in favour of the assessee. The relevant finding of the Tribunal in Anish Garg (supra), as relied upon by the assessee, reads as under ... same could not have been approved subsequently without fresh tangible material. Accordingly, the very assumption of jurisdiction u/s 147 is invalid and the reassessment proceedings are liable to be quashed.” 6. The learned AR contended that the above finding squarely applies to the assessee’s case, and therefore, the action

Anish Garg, Patiala vs. ACIT/ DCIT Cen Cir, Patiala

In the result, appeal of the Assessee stands allowed for statistical purposes

ITA 282/CHANDI/2025[2015-16]Status: DisposedITAT Chandigarh27 Aug 2025AY 2015-16

Bench: Shri Laliet Kumarआयकर अपील सं./ Ita Nos. 280 To 284/Chd/2025 "नधा"रण वष" / Assessment Years : 2013-14 To 2017-18 Anish Garg, The Acit / Dcit, बनाम 102, Central Circle, New Colony Patiala Vs. Sular, Patiala "थायी लेखा सं./ Pan No: Aocpg6331A अपीलाथ"/Appellant ""यथ"/Respondent ( Virtual Mode ) "नधा"रती क" ओर से/Assessee By : Sh. Rajiv Saldi, Ca राज"व क" ओर से/ Revenue By : Smt. Surinder Kaur Waraich, Addl. Cit,Sr.Sr सुनवाई क" तार"ख/Date Of Hearing : 27.08.2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 27.08.2025 आदेश/Order

For Appellant: Sh. Rajiv Saldi, CAFor Respondent: Smt. Surinder Kaur Waraich, Addl
Section 133ASection 147Section 148Section 151Section 250(6)Section 251

Anish Garg v. ITO in ITA No. 739/Chd/2024. In that case, on identical facts, the Tribunal had decided the legal ground of validity of reassessment proceedings in favour of the assessee. The relevant finding of the Tribunal in Anish Garg (supra), as relied upon by the assessee, reads as under ... same could not have been approved subsequently without fresh tangible material. Accordingly, the very assumption of jurisdiction u/s 147 is invalid and the reassessment proceedings are liable to be quashed.” 6. The learned AR contended that the above finding squarely applies to the assessee’s case, and therefore, the action

Anish Garg, Patiala vs. ACIT/ DCIT Cen Cir, Patiala

In the result, appeal of the Assessee stands allowed for statistical purposes

ITA 281/CHANDI/2025[2014-15]Status: DisposedITAT Chandigarh27 Aug 2025AY 2014-15

Bench: Shri Laliet Kumarआयकर अपील सं./ Ita Nos. 280 To 284/Chd/2025 "नधा"रण वष" / Assessment Years : 2013-14 To 2017-18 Anish Garg, The Acit / Dcit, बनाम 102, Central Circle, New Colony Patiala Vs. Sular, Patiala "थायी लेखा सं./ Pan No: Aocpg6331A अपीलाथ"/Appellant ""यथ"/Respondent ( Virtual Mode ) "नधा"रती क" ओर से/Assessee By : Sh. Rajiv Saldi, Ca राज"व क" ओर से/ Revenue By : Smt. Surinder Kaur Waraich, Addl. Cit,Sr.Sr सुनवाई क" तार"ख/Date Of Hearing : 27.08.2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 27.08.2025 आदेश/Order

For Appellant: Sh. Rajiv Saldi, CAFor Respondent: Smt. Surinder Kaur Waraich, Addl
Section 133ASection 147Section 148Section 151Section 250(6)Section 251

Anish Garg v. ITO in ITA No. 739/Chd/2024. In that case, on identical facts, the Tribunal had decided the legal ground of validity of reassessment proceedings in favour of the assessee. The relevant finding of the Tribunal in Anish Garg (supra), as relied upon by the assessee, reads as under ... same could not have been approved subsequently without fresh tangible material. Accordingly, the very assumption of jurisdiction u/s 147 is invalid and the reassessment proceedings are liable to be quashed.” 6. The learned AR contended that the above finding squarely applies to the assessee’s case, and therefore, the action

Anish Garg, Patiala vs. ACIT/ DCIT Cen Cir, Patiala

In the result, appeal of the Assessee stands allowed for statistical purposes

ITA 280/CHANDI/2025[2013-14]Status: DisposedITAT Chandigarh27 Aug 2025AY 2013-14

Bench: Shri Laliet Kumarआयकर अपील सं./ Ita Nos. 280 To 284/Chd/2025 "नधा"रण वष" / Assessment Years : 2013-14 To 2017-18 Anish Garg, The Acit / Dcit, बनाम 102, Central Circle, New Colony Patiala Vs. Sular, Patiala "थायी लेखा सं./ Pan No: Aocpg6331A अपीलाथ"/Appellant ""यथ"/Respondent ( Virtual Mode ) "नधा"रती क" ओर से/Assessee By : Sh. Rajiv Saldi, Ca राज"व क" ओर से/ Revenue By : Smt. Surinder Kaur Waraich, Addl. Cit,Sr.Sr सुनवाई क" तार"ख/Date Of Hearing : 27.08.2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 27.08.2025 आदेश/Order

For Appellant: Sh. Rajiv Saldi, CAFor Respondent: Smt. Surinder Kaur Waraich, Addl
Section 133ASection 147Section 148Section 151Section 250(6)Section 251

Anish Garg v. ITO in ITA No. 739/Chd/2024. In that case, on identical facts, the Tribunal had decided the legal ground of validity of reassessment proceedings in favour of the assessee. The relevant finding of the Tribunal in Anish Garg (supra), as relied upon by the assessee, reads as under ... same could not have been approved subsequently without fresh tangible material. Accordingly, the very assumption of jurisdiction u/s 147 is invalid and the reassessment proceedings are liable to be quashed.” 6. The learned AR contended that the above finding squarely applies to the assessee’s case, and therefore, the action

Income Tax Officer, Ward-2(1)(2), Aayakar Bhavan Vejalpur vs. Vipul Jagdishbhai Patel(HUF), Naranpura Ahmedabad

In the result, the appeal filed by the Revenue is dismissed and CO filed by the assessee is allowed

ITA 1324/AHD/2025[2012-13]Status: DisposedITAT Ahmedabad27 Aug 2025AY 2012-13

Bench: Smt. Annapurna Guptaआयकर अपील सं./I.T.A. No. 1324/Ahd/2025 A/W. Cross Objection No. 59/Ahd/2025 (िनधा"रण वष" / Assessment Year : 2012-13) बनाम/ Income Tax Officer Vipul Jagdishbhai Patel Ward-2(1)(2), Ahmedabad (Huf) Vs. A-302, Aryan-2, Nr. Kabir School, B/H. St. Xaviers School, Naranpura, Ahmedabad, Gujarat - 380013 & Vipul Jagdishbhai Patel Income Tax Officer (Huf) Ward-2(1)(2), A-302, Aryan-2, Nr. Kabir Ahmedabad School, B/H. St. Xaviers School, Naranpura, Ahmedabad, Gujarat - 380013 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaghv7848P (Appellant / Cross Objector) .. (Respondent) Assessee By : Shri Kirit P Shah, A.R. Revenue By : Shri Nitin Kulkarni, Sr. Dr Date Of Hearing 19/08/2025 Date Of Pronouncement 27/08/2025 O R D E R The Present Appeal Of The Revenue & Cross Objection Of The Assessee Are Against The Order Of The Ld. Commissioner Of Income Tax (Appeals), Addl/Jcit (A)-1, Siliguri (Hereinafter Referred To As “Cit(A)”), Dated 30.03.2025 Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Referred To As The “Act”) & Relate To Assessment Year (A.Y.) 2012-13. Ita No. 1324/Ahd/2025 A/W. Co No. 59/Ahd/2025 [Vipul Jagdishbhai Patel (Huf)] A.Y. 2012-13 - 2 – 2. The Appeal Of The Assessee Is Delayed For Filing By 16 Days. The Ao Has Explained The Cause Of Delay As Being Preoccupied In Pressing Matters Including Time Barring Matters, High Court Matters & Others. Considering The Smallness Of The Delay, We Consider It Fit To Condone The Delay. Order Was Pronounced In The Open Court.

For Appellant: Shri Kirit P Shah, A.RFor Respondent: Shri Nitin Kulkarni, Sr. DR
Section 132Section 143(1)Section 147Section 250

Assessing Officer had not examined and corroborated the information received from the investigation wing before recording his own satisfaction of escaped income and initiating reassessment proceedings. [Smt. Paramjit Kaur vs. CIT, Jalandhar [311 ITR 38 (Punjab & Haryana HC)] ITA No. 1324/Ahd/2025 A/w. CO No. 59/Ahd/2025 [Vipul Jagdishbhai Patel