“reassessment proceedings”

Alka Ashok Jagtap, Kalyan vs. Income Tax Officer, Kalyan

Bench: Shri Amit Shukla& Shri Makarand Vasant Mahadeokaralka Ashok Jagtap Income Tax Office C-304, Regency Avenue Rani Mansion Syndicate, Murbad Road, Vs. Kalyan, Kalyan Kalyan West, Thane- 421301, Kalyan Pan/Gir No. Ahtpj7760J (Applicant) (Respondent) Assessee By Shri Sunil Jain Revenue By Shri Surendra Mohan, Sr Dr Date Of Hearing 22.01.2026 Date Of Pronouncement 27.01.2026

reopened by the Assessing Officer by issuance of notice under section 148 dated 28.03.2013, invoking the provisions of section 147 of the Act. The reassessment proceedings were initiated on the basis of information received from the Investigation Wing relating to alleged bogus share transactions, purportedly linked to entities controlled ... Shri Mukesh Choksi. After completion of reassessment proceedings, the Assessing Officer passed an order under section 143(3) read with section 147, determining the total income of the assessee at Rs. 7,09,828/-, as against the returned income of Rs. 62,780/-. The addition primarily related to an amount

Apar Lubricant Ltd, Mumbai vs. DCIT 14(1)(1), Mumbai

In the result, the addition made on account of fringe benefit tax is deleted on merits, and the grounds relating to the validity of reopening are treated as academic

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI MAKARAND VASANT MAHADEOKAR (Accountant Member)

Apar Chematek Lubricants Ltd. (now merged with M/s Apar Industries Ltd.), against the order passed by the learned CIT(A) in relation to reassessment proceedings initiated under section 147 for Assessment Year 2009–10, whereby addition has been made to the value of fringe benefits on account of advertising, publicity ... towards employees, and that they did not result in any fringe benefit, direct or indirect, to any employee of the assessee. 3. Subsequently, reassessment proceedings were initiated in respect of fringe benefit tax, on the premise that 20% of the advertising and sales promotion expenses were liable

A.C..I.T. Circle-41(4)(1), Mumbai vs. Shri Awadhnarayan Laxminarayan Singh, Mumbai

Bench: Shri Anikesh Banerjee & Shri Prabhash Shankar

6226/MUM/2025 (A.Y. 2003-04) 1. On the facts and in the circumstances of the case, the Ld. CIT(A) erred in holding that reassessment proceedings initiated for A.Y 2003-04 were barred by limitation under section 149 of the Income Tax Act, without appreciating that such reassessment was a direct ... section 150(1) of the Act, despite the fact that section 150(1) of the Act is an explicit statutory exception allowing initiation of reassessment proceedings beyond the limitation period WHERE such action is required to give effect to a finding direction WHERE contained in an appellate order

A.C.I.T. Circle-41(4)(1), Mumbai vs. Shri Awadhnarayan Laxminarayan Singh, Mumbai

Bench: Shri Anikesh Banerjee & Shri Prabhash Shankar

6226/MUM/2025 (A.Y. 2003-04) 1. On the facts and in the circumstances of the case, the Ld. CIT(A) erred in holding that reassessment proceedings initiated for A.Y 2003-04 were barred by limitation under section 149 of the Income Tax Act, without appreciating that such reassessment was a direct ... section 150(1) of the Act, despite the fact that section 150(1) of the Act is an explicit statutory exception allowing initiation of reassessment proceedings beyond the limitation period WHERE such action is required to give effect to a finding direction WHERE contained in an appellate order

Wandel Global Services Limited, Mumbai vs. Income Tax Officer 15(3)(1) Mumbai, Mumbai

Bench: Shri Pawan Singh, Jm & Shri Arun Khodpia, Am

from the register of corporate affairs vide its notice No. ROC-MUM/Section 248/2017/STK-7/6 dtd. 18-08-2017 and hence no reassessment proceedings can be conducted on the assessee and reassessment proceeding initiated u/s 148 dtd. 27-03-2019, is void ab initio. 2) On the facts

Diamond Tradecom Private Limited, Mumbai vs. Income Tax Officer Ward 12(2)(1), Mumbai

In the result, the appeal of assessee is allowed

Bench: Shri Pawan Singh(Physical Hearing) Diamond Tradecom Private Limited Ito,Ward-12(2)(1), Mumbai Shop No. 1, Shiv Ganga Chs Ltd., Vs Room No. 147B, Aayakar Bhavan, Ram Kuwar Thakur Road, M.K. Road, Dahisar (East), Mumbai – 400020. Mumbai – 400068. [Pan No. Aaccd8131A] Appellant / Assessee Respondent / Revenue

without complying with the jurisdictional and mandatory requirements and conditions envisaged in section 147/148/151 of the IT Act, 1961 and therefore the entire Reassessment proceedings u/s 147/148 of the Act are liable to be quashed as null and void And bad in law. 2. On the facts and circumstances ... after the CBDT notification No. 18 of 2022 dated 29-03-2022 issued u/s 151 A of the Act mandating the reassessment proceedings in faceless manner by Faceless Assessing officer (FAO) from 29th March 2022 onwards. 5. On the facts and circumstances of the case

Ranjanben Chunilal Gada, Mumbai vs. Tio 34(3)(2), Mumbai

Appeal of the assessee is allowed

Bench: Shri Anikesh Banerjee

Page |2 ITA No. 5842/Mum/2025 ALY. 2014-15 Ranjanben Chunilal Gada, Mumbai 2. The grounds of appeal are as under: I. Validity of Reassessment Proceedings: 1. On the facts and circumstances of the case and in law, Honourable Commissioner (Appeals) has erred in passing the Order U/S 250 dated ... LTCG earned by the assessee aS accommodation entry even though when the same were asked by the assessee in the course of the reassessment proceedings. Only one page information titled_as “Case Related Information Detail” was provided to the assessee which did not contain any such information which would show