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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

Southern Agrifurane Industries Pvt. Ltd., Chennai vs. ACIT, Central Circle-2(2), Chennai

ITA 1234/CHNY/2025[2015-16]Status: DisposedITAT Chennai21 Nov 2025AY 2015-16

Bench: Shri Aby T. Varkey & Shri Amitabh Shuklaआयकर अपीलसं./Ita No. 1163, 1256, 1257 & 1259/Chny/2025 निर्धारणवर्ष/Assessment Years: 2013-14 To 2016-17 The Dcit, Central Circle-2(2), Chennai. V. M/S. Southern Agrifurane Industries Pvt. Ltd., Mgm Centre No.1, 9Th Cross Street, Dr. Radhakrishnan Salai, Mylapore, Chennai - 600 004. (अपीलार्थी/Appellant) [Pan: Aagcs 9705 F] (प्रत्यर्थी/Respondent) आयकर अपीलसं./Ita No.1231, 1232, 1234 & 1236/Chny/2025 निर्धारणवर्ष/Assessment Years: 2013-14 To 2016-17 M/S. Southern Agrifurane Industries Pvt. Ltd., Mgm Centre No.1, 9Th Cross Street, Dr. Radhakrishnan Salai, Mylapore, Chennai - 600 004. [Pan: Aagcs 9705 F] (अपीलार्थी/Appellant) V. The Dcit, Central Circle-2(2), Chennai. (प्रत्यर्थी/Respondent) Department By Assessee By सुनवाईकीतारीख/Date Of Hearing घोषणाकीतारीख / Date Of Pronouncement : Mrs. C. Yamuna, Cit & Mr. Bipin, Cit : Mr. N. Arjun Raj, Advocate : 08.10.2025 : 21.11.2025

Section 132Section 143(3)Section 147Section 148Section 149Section 250

before the Ld. CIT(A). 3. Before the Ld. CIT(A), the assessee had inter alia challenged the validity of the initiation of reassessment proceedings u/s 147 of the Act for the impugned AYs 2013-14 to 2016-17 which was allowed by the Ld. CIT(A) and accordingly ... observed that, before the Ld. CIT(A), the assessee had contended that, the AO had invalidly initiated reassessment proceedings for AYs 2014-15 to 2016-17 under the new 148 regime, as these notice(s) were barred by limitation. According to the assessee, though Section

Southern Agrifurane Industries Pvt. Ltd., Chennai vs. ACIT, Central Circle-2(2), Chennai

ITA 1233/CHNY/2025[2014-15]Status: DisposedITAT Chennai21 Nov 2025AY 2014-15

Bench: Shri Aby T. Varkey & Shri Amitabh Shuklaआयकर अपीलसं./Ita Nos.1254, 1255, 1258, 1260/Chny/2025 निर्धारणवर्ष/Assessment Years: 2014-15 To 2017-18 The Dcit, Central Circle-2(2), Chennai. (अपीलार्थी/Appellant) V. M/S. Southern Agrifurane Industries Pvt Ltd., Mgm Centre No.1, 9Th Cross Street, Dr. Radhakrishnan Salai, Mylapore, Chennai - 600 004. [Pan: Aagcs 9705 F] (प्रत्यर्थी/Respondent) आयकर अपीलसं./Ita Nos.1233, 1235, 1237, 1238 /Chny/2025 निर्धारणवर्ष/Assessment Years: 2014-15 To 2017-18 M/S. Southern Agrifurane- Industries Pvt Ltd Mgm Centre No.1, 9Th Cross Street, Dr. Radhakrishnan Salai, Mylapore, Chennai - 600 004. [Pan: Aagcs 9705 F] (अपीलार्थी/Appellant) V. The Dcit, Central Circle-2(2), Chennai. (प्रत्यर्थी/Respondent) Department By Assessee By सुनवाईकीतारीख/Date Of Hearing घोषणाकीतारीख /Date Of Pronouncement : Mrs. C. Yamuna, Cit & Mr. Bipin, Cit : Mr. N. Arjun Raj, Advocate : 08.10.2025 : 21.11.2025

Section 132Section 143(1)Section 143(2)Section 14ASection 153CSection 250Section 80G

amendment by Finance Act, 2017, the first proviso to Section 153C(1) is only relevant for the purposes of abatement of pending assessment or reassessment proceedings, which is mentioned in Section 153A(1) of the Act and that it cannot be viewed as the reference point from which the block

Southern Agrifurane Industries Pvt. Ltd., Chennai vs. ACIT, Central Circle-2(2), Chennai

In the result, both the appeals filed by the Revenue and the

ITA 1232/CHNY/2025[2014-15]Status: DisposedITAT Chennai21 Nov 2025AY 2014-15

Bench: Shri Aby T. Varkey & Shri Amitabh Shuklaआयकर अपीलसं./Ita No. 1163, 1256, 1257 & 1259/Chny/2025 निर्धारणवर्ष/Assessment Years: 2013-14 To 2016-17 The Dcit, Central Circle-2(2), Chennai. V. M/S. Southern Agrifurane Industries Pvt. Ltd., Mgm Centre No.1, 9Th Cross Street, Dr. Radhakrishnan Salai, Mylapore, Chennai - 600 004. (अपीलार्थी/Appellant) [Pan: Aagcs 9705 F] (प्रत्यर्थी/Respondent) आयकर अपीलसं./Ita No.1231, 1232, 1234 & 1236/Chny/2025 निर्धारणवर्ष/Assessment Years: 2013-14 To 2016-17 M/S. Southern Agrifurane Industries Pvt. Ltd., Mgm Centre No.1, 9Th Cross Street, Dr. Radhakrishnan Salai, Mylapore, Chennai - 600 004. [Pan: Aagcs 9705 F] V. The Dcit, Central Circle-2(2), Chennai. (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) Department By Assessee By सुनवाईकीतारीख/Date Of Hearing घोषणाकीतारीख / Date Of Pronouncement : Mrs. C. Yamuna, Cit & Mr. Bipin, Cit : Mr. N. Arjun Raj, Advocate : 08.10.2025 : 21.11.2025

Section 132Section 143(3)Section 147Section 148Section 149Section 250

before the Ld. CIT(A). 3. Before the Ld. CIT(A), the assessee had inter alia challenged the validity of the initiation of reassessment proceedings u/s 147 of the Act for the impugned AYs 2013-14 to 2016-17 which was allowed by the Ld. CIT(A) and accordingly ... observed that, before the Ld. CIT(A), the assessee had contended that, the AO had invalidly initiated reassessment proceedings for AYs 2014-15 to 2016-17 under the new 148 regime, as these notice(s) were barred by limitation. According to the assessee, though Section

Southern Agrifurane Industries Pvt.. Ltd., Chennai vs. ACIT, Central Circle-2(2), Chennai

In the result, both the appeals filed by the Revenue and the

ITA 1231/CHNY/2025[2013-14]Status: DisposedITAT Chennai21 Nov 2025AY 2013-14

Bench: Shri Aby T. Varkey & Shri Amitabh Shuklaआयकर अपीलसं./Ita No. 1163, 1256, 1257 & 1259/Chny/2025 निर्धारणवर्ष/Assessment Years: 2013-14 To 2016-17 The Dcit, Central Circle-2(2), Chennai. V. M/S. Southern Agrifurane Industries Pvt. Ltd., Mgm Centre No.1, 9Th Cross Street, Dr. Radhakrishnan Salai, Mylapore, Chennai - 600 004. (अपीलार्थी/Appellant) [Pan: Aagcs 9705 F] (प्रत्यर्थी/Respondent) आयकर अपीलसं./Ita No.1231, 1232, 1234 & 1236/Chny/2025 निर्धारणवर्ष/Assessment Years: 2013-14 To 2016-17 M/S. Southern Agrifurane Industries Pvt. Ltd., Mgm Centre No.1, 9Th Cross Street, Dr. Radhakrishnan Salai, Mylapore, Chennai - 600 004. [Pan: Aagcs 9705 F] (अपीलार्थी/Appellant) V. The Dcit, Central Circle-2(2), Chennai. (प्रत्यर्थी/Respondent) Department By Assessee By सुनवाईकीतारीख/Date Of Hearing घोषणाकीतारीख / Date Of Pronouncement : Mrs. C. Yamuna, Cit & Mr. Bipin, Cit : Mr. N. Arjun Raj, Advocate : 08.10.2025 : 21.11.2025

Section 132Section 143(3)Section 147Section 148Section 149Section 250

before the Ld. CIT(A). 3. Before the Ld. CIT(A), the assessee had inter alia challenged the validity of the initiation of reassessment proceedings u/s 147 of the Act for the impugned AYs 2013-14 to 2016-17 which was allowed by the Ld. CIT(A) and accordingly ... observed that, before the Ld. CIT(A), the assessee had contended that, the AO had invalidly initiated reassessment proceedings for AYs 2014-15 to 2016-17 under the new 148 regime, as these notice(s) were barred by limitation. According to the assessee, though Section

Deputy Commissioner of Income Tax, Central Circle 2 (2), Chennai vs. Southern Agrifurane Industries Pvt Ltd, Chennai

ITA 1163/CHNY/2025[2013-14]Status: DisposedITAT Chennai21 Nov 2025AY 2013-14

Bench: Shri Aby T. Varkey & Shri Amitabh Shuklaआयकर अपीलसं./Ita No. 1163, 1256, 1257 & 1259/Chny/2025 निर्धारणवर्ष/Assessment Years: 2013-14 To 2016-17 The Dcit, Central Circle-2(2), Chennai. V. M/S. Southern Agrifurane Industries Pvt. Ltd., Mgm Centre No.1, 9Th Cross Street, Dr. Radhakrishnan Salai, Mylapore, Chennai - 600 004. (अपीलार्थी/Appellant) [Pan: Aagcs 9705 F] (प्रत्यर्थी/Respondent) आयकर अपीलसं./Ita No.1231, 1232, 1234 & 1236/Chny/2025 निर्धारणवर्ष/Assessment Years: 2013-14 To 2016-17 M/S. Southern Agrifurane Industries Pvt. Ltd., Mgm Centre No.1, 9Th Cross Street, Dr. Radhakrishnan Salai, Mylapore, Chennai - 600 004. [Pan: Aagcs 9705 F] (अपीलार्थी/Appellant) V. The Dcit, Central Circle-2(2), Chennai. (प्रत्यर्थी/Respondent) Department By Assessee By सुनवाईकीतारीख/Date Of Hearing घोषणाकीतारीख / Date Of Pronouncement : Mrs. C. Yamuna, Cit & Mr. Bipin, Cit : Mr. N. Arjun Raj, Advocate : 08.10.2025 : 21.11.2025

Section 132Section 143(3)Section 147Section 148Section 149Section 250

before the Ld. CIT(A). 3. Before the Ld. CIT(A), the assessee had inter alia challenged the validity of the initiation of reassessment proceedings u/s 147 of the Act for the impugned AYs 2013-14 to 2016-17 which was allowed by the Ld. CIT(A) and accordingly ... observed that, before the Ld. CIT(A), the assessee had contended that, the AO had invalidly initiated reassessment proceedings for AYs 2014-15 to 2016-17 under the new 148 regime, as these notice(s) were barred by limitation. According to the assessee, though Section

Assistant Commissioner of Income Tax, Central Circle, Bellary vs. M/S Virgo Properties Private Limited, Chennai

ITA 1181/BANG/2025[2013-14]Status: DisposedITAT Bangalore21 Nov 2025AY 2013-14

Bench: Shri.Laxmi Prasad Sahu & Shri. Keshav Dubey

Section 142(1)Section 143(3)Section 148

appellant produced observation of the CIT(A)-2, Panaji wherein the CIT(A) allowed the appeal in respect of LTCG holding that the reassessment proceedings was initiated based on mere change of opinion without bringing any tangible material. "In view of the above, I am of the considerate opinion that ... called for a remand report on the same. Thus, the principle of natural justice was rendered to the AO. 8. Further, the reassessment proceedings were initiated as per the proviso to section 147 of the Income-tax Act, 1961. 5. He further submitted that during the course of assessment proceedings

Salahuddin Nihaluddin Shaikh, Mumbai vs. ITO, Mumbai

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

ITA 5601/MUM/2025[2015-16]Status: DisposedITAT Mumbai21 Nov 2025AY 2015-16

Bench: Justice (Retd.) C. V. Bhadang & Shri Prabhash Shankar

For Appellant: Shri Jigar Mehta, CAFor Respondent: Shri Swapnil Choudhary (Sr. AR)
Section 144Section 147Section 148

issued by the Assessing Officer vide dated 31.03.2022. In response to the same, no return of income was filed by him. 4. During reassessment proceedings, various notices along with questionnaire and show-cause were issued to him on various dates which remained to be complied leading to completion of assessment

DCIT 3.2.1, Mumbai vs. The New India Assurance Co Limited, Mumbai

ITA 2845/MUM/2024[2012-13]Status: DisposedITAT Mumbai21 Nov 2025AY 2012-13
For Respondent: Shri Farooq Irani
Section 115JSection 143(3)Section 147Section 148

under normal provisions of the Act and Book Profit under Section 115JB of the Act were determined at INR.1,70,14,98,778/-. Thereafter, reassessment proceedings were again initiated under Section 147 of the Act by issuance of notice, dated 31/03/2017, under Section 148 of the Act. In response ... Assessee filed objections against the reasons recorded for reopening assessment which was disposed off by the Assessing Officer vide order, dated 20/12/2017. The aforesaid reassessment proceedings culminated into passing of Assessment Order, dated 29/12/2017, under Section 143(3) read with Section 147 of the Act. 5. Being aggrieved, Assessee preferred

DCIT 3.2.1, Mumbai vs. The New India Assurance Co Limited, Mumbai

ITA 2841/MUM/2024[2014-15]Status: DisposedITAT Mumbai21 Nov 2025AY 2014-15
Section 115JSection 143(3)Section 147Section 148

under normal provisions of the Act and Book Profit under Section 115JB of the Act were determined at INR.1,70,14,98,778/-. Thereafter, reassessment proceedings were again initiated under Section 147 of the Act by issuance of notice, dated 31/03/2017, under Section 148 of the Act. In response ... Assessee filed objections against the reasons recorded for reopening assessment which was disposed off by the Assessing Officer vide order, dated 20/12/2017. The aforesaid reassessment proceedings culminated into passing of Assessment Order, dated 29/12/2017, under Section 143(3) read with Section 147 of the Act. 5. Being aggrieved, Assessee preferred

DCIT 3.2.1, Mumbai vs. The New India Assurance Co Limited, Mumbai

ITA 2836/MUM/2024[2015-16]Status: DisposedITAT Mumbai21 Nov 2025AY 2015-16
Section 115JSection 143(3)Section 147Section 148

under normal provisions of the Act and Book Profit under Section 115JB of the Act were determined at INR.1,70,14,98,778/-. Thereafter, reassessment proceedings were again initiated under Section 147 of the Act by issuance of notice, dated 31/03/2017, under Section 148 of the Act. In response ... Assessee filed objections against the reasons recorded for reopening assessment which was disposed off by the Assessing Officer vide order, dated 20/12/2017. The aforesaid reassessment proceedings culminated into passing of Assessment Order, dated 29/12/2017, under Section 143(3) read with Section 147 of the Act. 5. Being aggrieved, Assessee preferred

DCIT 3.2.1, Mumbai vs. The New India Assurance Co Limited, Mumbai

Year Objection No

ITA 2834/MUM/2024[2016-17]Status: DisposedITAT Mumbai21 Nov 2025AY 2016-17
For Appellant: Shri Faroog IraniFor Respondent: Shri Satya Pal Kumar&
Section 115JSection 143(3)Section 147Section 148

under normal provisions of the Act and Book Profit under Section 115JB of the Act were determined at INR.1,70,14,98,778/-. Thereafter, reassessment proceedings were again initiated under Section 147 of the Act by issuance of notice, dated 31/03/2017, under Section 148 of the Act. In response ... Assessee filed objections against the reasons recorded for reopening assessment which was disposed off by the Assessing Officer vide order, dated 20/12/2017. The aforesaid reassessment proceedings culminated into passing of Assessment Order, dated 29/12/2017, under Section 143(3) read with Section 147 of the Act. Being aggrieved, Assessee preferred appeal

DCIT 3.2.1, Mumbai vs. The New India Assurance Co Limited, Mumbai

Accordingly, Ground No.1 to 4 raised by the Assessee are allowed

ITA 2830/MUM/2024[2018-19]Status: DisposedITAT Mumbai21 Nov 2025AY 2018-19

Bench: SHRI VIKRAM SINGH YADAV , ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Farooq IraniFor Respondent: Shri Satya Pal Kumar&
Section 115JSection 143(3)Section 147Section 148

under normal provisions of the Act and Book Profit under Section 115JB of the Act were determined at INR.1,70,14,98,778/-. Thereafter, reassessment proceedings were again initiated under Section 147 of the Act by issuance of notice, dated 31/03/2017, under Section 148 of the Act. In response ... Assessee filed objections against the reasons recorded for reopening assessment which was disposed off by the Assessing Officer vide order, dated 20/12/2017. The aforesaid reassessment proceedings culminated into passing of Assessment Order, dated 29/12/2017, under Section 143(3) read with Section 147 of the Act. 5. Being aggrieved, Assessee preferred

DCIT 3.2.1, Mumbai vs. The New India Assurance Co Limited, Mumbai

ITA 2827/MUM/2024[2017-18]Status: DisposedITAT Mumbai21 Nov 2025AY 2017-18
For Appellant: Shri Farooq IraniFor Respondent: Shri Satya Pal Kumar&
Section 115JSection 143(3)Section 147Section 148

under normal provisions of the Act and Book Profit under Section 115JB of the Act were determined at INR.1,70,14,98,778/-. Thereafter, reassessment proceedings were again initiated under Section 147 of the Act by issuance of notice, dated 31/03/2017, under Section 148 of the Act. In response ... Assessee filed objections against the reasons recorded for reopening assessment which was disposed off by the Assessing Officer vide order, dated 20/12/2017. The aforesaid reassessment proceedings culminated into passing of Assessment Order, dated 29/12/2017, under Section 143(3) read with Section 147 of the Act. 5. Being aggrieved, Assessee preferred

DCIT 3.2.1, Mumbai vs. The New India Assurance Co Limited, Mumbai

Accordingly, Ground No.1 to 4 raised by the Assessee are allowed

ITA 2823/MUM/2024[2019-20]Status: DisposedITAT Mumbai21 Nov 2025AY 2019-20

Bench: SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Farooq IraniFor Respondent: Shri Satya Pal Kumar&
Section 115JSection 143(3)Section 147Section 148

under normal provisions of the Act and Book Profit under Section 115JB of the Act were determined at INR.1,70,14,98,778/-. Thereafter, reassessment proceedings were again initiated under Section 147 of the Act by issuance of notice, dated 31/03/2017, under Section 148 of the Act. In response ... Assessee filed objections against the reasons recorded for reopening assessment which was disposed off by the Assessing Officer vide order, dated 20/12/2017. The aforesaid reassessment proceedings culminated into passing of Assessment Order, dated 29/12/2017, under Section 143(3) read with Section 147 of the Act. 5. Being aggrieved, Assessee preferred

The New India Assurance Co. Ltd, Mumbai vs. Assistant Commissioner of Income Tax, Income Tax Officer, NFAC, Mumbai

Accordingly, in terms of the aforesaid, Ground No. 3 to\n7 raised by the Assessee pertaining to merits of such\nadditions/disallowances are dismissed as having been rendered\ninfructuous

ITA 2623/MUM/2024[2019-20]Status: DisposedITAT Mumbai21 Nov 2025AY 2019-20

Bench: "CLEAN_TEXT": "IN THE INCOME TAX APPELLATE TRIBUNAL\n\"I\" BENCH, MUMBAI\n\nSHRI VIKRAM SINGH YADAV , ACCOUNTANT MEMBER\nSHRI RAHUL CHAUDHARY (Judicial Member)

Section 115JSection 143(3)Section 147Section 148

Assessee filed objections against the reasons\nrecorded for reopening assessment which was disposed off by\nthe Assessing Officer vide order, dated 20/12/2017. The\naforesaid reassessment proceedings culminated into passing of\nAssessment Order, dated 29/12/2017, under Section 143(3)\nread with Section 147 of the Act.\n\n5.\nBeing aggrieved, Assessee ... taken up hereinafter in seriatim.\n\nGround No.1 & 2:\n\n7.\nGround No. 1 & 2 raised by the Assessee challenged the validity\nof the reassessment proceedings and read as under:\n\n\"1.\nThe CIT(A) erred in confirming the action of the AO by\ntreating the reassessment order passed

The New India Assurance Co Ltd, Mumbai vs. Deputy Commissioner of Income Tax, Circle 3(2)(2), Mumbai

Accordingly, Ground No.1 to 4 raised by the Assessee are allowed

ITA 2622/MUM/2024[2018-19]Status: DisposedITAT Mumbai21 Nov 2025AY 2018-19

Bench: SHRI VIKRAM SINGH YADAV , ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Farooq IraniFor Respondent: Shri Satya Pal Kumar&
Section 115JSection 143(3)Section 147Section 148

under normal provisions of the Act and Book Profit under Section 115JB of the Act were determined at INR.1,70,14,98,778/-. Thereafter, reassessment proceedings were again initiated under Section 147 of the Act by issuance of notice, dated 31/03/2017, under Section 148 of the Act. In response ... Assessee filed objections against the reasons recorded for reopening assessment which was disposed off by the Assessing Officer vide order, dated 20/12/2017. The aforesaid reassessment proceedings culminated into passing of Assessment Order, dated 29/12/2017, under Section 143(3) read with Section 147 of the Act. 5. Being aggrieved, Assessee preferred

The New India Assurance Co. Ltd, Mumbai vs. Deputy Commissioner of Income Tax, Circle-3(2)(2), Mumbai

ITA 2621/MUM/2024[2017-18]Status: DisposedITAT Mumbai21 Nov 2025AY 2017-18
Section 115JSection 143(3)Section 147Section 148

under normal provisions of the Act and Book Profit under Section 115JB of the Act were determined at INR.1,70,14,98,778/-. Thereafter, reassessment proceedings were again initiated under Section 147 of the Act by issuance of notice, dated 31/03/2017, under Section 148 of the Act. In response ... Assessee filed objections against the reasons recorded for reopening assessment which was disposed off by the Assessing Officer vide order, dated 20/12/2017. The aforesaid reassessment proceedings culminated into passing of Assessment Order, dated 29/12/2017, under Section 143(3) read with Section 147 of the Act. 5. Being aggrieved, Assessee preferred

The New India Assurance Co. Ltd, Mumbai vs. Deputy Commissioner of Income Tax, Circle-3(2)(2), Mumbai

Year Objection No

ITA 2620/MUM/2024[2016-17]Status: DisposedITAT Mumbai21 Nov 2025AY 2016-17
For Appellant: Shri Faroog IraniFor Respondent: Shri Satya Pal Kumar&
Section 115JSection 143(3)Section 147Section 148

under normal provisions of the Act and Book Profit under Section 115JB of the Act were determined at INR.1,70,14,98,778/-. Thereafter, reassessment proceedings were again initiated under Section 147 of the Act by issuance of notice, dated 31/03/2017, under Section 148 of the Act. In response ... Assessee filed objections against the reasons recorded for reopening assessment which was disposed off by the Assessing Officer vide order, dated 20/12/2017. The aforesaid reassessment proceedings culminated into passing of Assessment Order, dated 29/12/2017, under Section 143(3) read with Section 147 of the Act. Being aggrieved, Assessee preferred appeal

The New India Assurance Co. Ltd, Mumbai vs. Deputy Commissioner of Income Tax, Circle-3(2)(2), Mumbai

Year Objection No

ITA 2619/MUM/2024[2015-16]Status: DisposedITAT Mumbai21 Nov 2025AY 2015-16
For Appellant: Shri Faroog IraniFor Respondent: Shri Satya Pal Kumar&
Section 115JSection 143(3)Section 147Section 148

under normal provisions of the Act and Book Profit under Section 115JB of the Act were determined at INR.1,70,14,98,778/-. Thereafter, reassessment proceedings were again initiated under Section 147 of the Act by issuance of notice, dated 31/03/2017, under Section 148 of the Act. In response ... Assessee filed objections against the reasons recorded for reopening assessment which was disposed off by the Assessing Officer vide order, dated 20/12/2017. The aforesaid reassessment proceedings culminated into passing of Assessment Order, dated 29/12/2017, under Section 143(3) read with Section 147 of the Act. Being aggrieved, Assessee preferred appeal

The New India Assurance Co. Ltd, Mumbai vs. Deputy Commissioner of Income Tax, Circle -3(2)(2), Mumbai

ITA 2618/MUM/2024[2013-14]Status: DisposedITAT Mumbai21 Nov 2025AY 2013-14
Section 115JSection 143(3)Section 147Section 148

under normal provisions of the Act and Book Profit under Section 115JB of the Act were determined at INR.1,70,14,98,778/-. Thereafter, reassessment proceedings were again initiated under Section 147 of the Act by issuance of notice, dated 31/03/2017, under Section 148 of the Act. In response ... Assessee filed objections against the reasons recorded for reopening assessment which was disposed off by the Assessing Officer vide order, dated 20/12/2017. The aforesaid reassessment proceedings culminated into passing of Assessment Order, dated 29/12/2017, under Section 143(3) read with Section 147 of the Act. 5. Being aggrieved, Assessee preferred