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“reason to believe”

ReassessmentSection 147Section 1474,202 judgments

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

Leading authorities on reason to believe

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.

CIT v. Durga Prasad More
82 ITR 540 · 1971 · Supreme Court
1,579
citing judgments

Tax authorities must judge evidence using the test of human probabilities and consider the apparent as real until there are reasons to believe it is not. They can rely on circumstantial evidence and the preponderance of probabilities to determine the genuineness of transactions.

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.

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.

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.

CIT v. Kelvinator of India Ltd.
256 ITR 1 · 2002 · High Court
439
citing judgments

An Assessing Officer cannot reopen an assessment under Section 147 based on a mere change of opinion regarding the same material available during the original assessment. Reopening requires fresh, tangible material or information that leads to a reason to believe income has escaped assessment.

Judgments citing reason to believe

Captive Commerce Pvt. Ltd., New Delhi vs. ACIT, Central Circle-26, New Delhi

In the result, the appeal of the assessee is allowed

ITA 2698/DEL/2018[2010-11]Status: DisposedITAT Delhi09 Aug 2023AY 2010-11

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia

For Appellant: Shri Ashu Goel, CAFor Respondent: Shri Vivek Kumar Upadhyay, Sr.DR
Section 143(3)Section 147Section 148Section 148(2)

relevant Assessment Year 2010-11 by issuing notice dated 30.12.2015. This notwithstanding without fulfillment of the indispensable requirement of formation of ‘reason to believe’ that chargeable income has escaped assessment, the issuance of notice under Section 148 r.w. Section 147 is not permissible in law. 5. Adverting to the reasons ... tune of Rs.47,38,115/- for reducing its tax liability. 5. In view of these facts and material available on record, I have reason to believe that in this case income of Rs. 47,38,115/- which was chargeable to tax has escaped assessment year 2010-11 within the meaning

ACIT, Circle-18(2), Noida vs. Noida Toll Bridge Co. Ltd., Noida

In the result, appeal of the assessee is allowed

ITA 4973/DEL/2018[2009-10]Status: DisposedITAT Delhi08 Aug 2023AY 2009-10

Bench: Shri N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri G.C. Srivastava, Adv
Section 143(3)Section 147Section 148

facts necessary for assessment and that because of this failure there has been an escapement of income chargeable to tax. Merely having a reason to believe that income had escaped assessment, is not sufficient to reopen assessments beyond the four year period indicated above. The escapement of income from assessment

ACIT, Circle-18(2), Noida vs. Noida Toll Bridge Co. Ltd., Noida

In the result, appeal of the assessee is allowed

ITA 4972/DEL/2018[2011-12]Status: DisposedITAT Delhi08 Aug 2023AY 2011-12

Bench: Shri N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri G.C. Srivastava, Adv
Section 143(3)Section 147Section 148

facts necessary for assessment and that because of this failure there has been an escapement of income chargeable to tax. Merely having a reason to believe that income had escaped assessment, is not sufficient to reopen assessments beyond the four year period indicated above. The escapement of income from assessment

ACIT, Circle-18(2), Noida vs. Noida Toll Bridge Co. Ltd., Noida

In the result, appeal of the assessee is allowed

ITA 4971/DEL/2018[2010-11]Status: DisposedITAT Delhi08 Aug 2023AY 2010-11

Bench: Shri N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri G.C. Srivastava, Adv
Section 143(3)Section 147Section 148

facts necessary for assessment and that because of this failure there has been an escapement of income chargeable to tax. Merely having a reason to believe that income had escaped assessment, is not sufficient to reopen assessments beyond the four year period indicated above. The escapement of income from assessment

ACIT, Circle-18(2), Noida vs. Noida Toll Bridge Co. Ltd., Noida

In the result, appeal of the assessee is allowed

ITA 4970/DEL/2018[2008-09]Status: DisposedITAT Delhi08 Aug 2023AY 2008-09

Bench: Shri N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri G.C. Srivastava, Adv
Section 143(3)Section 147Section 148

facts necessary for assessment and that because of this failure there has been an escapement of income chargeable to tax. Merely having a reason to believe that income had escaped assessment, is not sufficient to reopen assessments beyond the four year period indicated above. The escapement of income from assessment

ACIT, Circle-18(2), Noida vs. Noida Toll Bridge Co. Ltd., Noida

In the result, appeal of the assessee is allowed

ITA 4969/DEL/2018[2007-08]Status: DisposedITAT Delhi08 Aug 2023AY 2007-08

Bench: Shri N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri G.C. Srivastava, Adv
Section 143(3)Section 147Section 148

facts necessary for assessment and that because of this failure there has been an escapement of income chargeable to tax. Merely having a reason to believe that income had escaped assessment, is not sufficient to reopen assessments beyond the four year period indicated above. The escapement of income from assessment

ACIT, Circle-18(2), Noida vs. Noida Toll Bridge Co. Ltd., Noida

In the result, appeal of the assessee is allowed

ITA 4968/DEL/2018[2006-07]Status: DisposedITAT Delhi08 Aug 2023AY 2006-07

Bench: Shri N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri G.C. Srivastava, Adv
Section 143(3)Section 147Section 148

facts necessary for assessment and that because of this failure there has been an escapement of income chargeable to tax. Merely having a reason to believe that income had escaped assessment, is not sufficient to reopen assessments beyond the four year period indicated above. The escapement of income from assessment

DCIT, New Delhi vs. M/S Sam Portfolio Pvt. Ltd., New Delhi

In the result, Appeal of the Revenue in ITA No

ITA 6220/DEL/2015[2010-11]Status: DisposedITAT Delhi08 Aug 2023AY 2010-11

Bench: Dr. B. R. R. Kumar & Shri Yogesh Kumar U.S.I.T.A. No. 6219/Del/2015 (A.Y 2009-10)

For Appellant: Dr. Rakesh Gupta, Advocate; &For Respondent: Shri H. K. Chowdhary
Section 147Section 250Section 4

intermediary companies used by Shri Aseem Kumar Gupta for providing accommodation entries as admitted by Shri Aseem Gupta. I, therefore, have reasons to believe that this amount of Rs.16,65,49,431/- represents income of the assessee chargeable to tax which has escaped assessment for Assessment Year ... other hand, section 147 of the Act pertains to income escaping assessment. Under the said provision, if the Assessing Officer has the reason to believe that any income chargeable to tax has escaped assessment, he may assess or reassess such an income and also any other income chargeable

DCIT, New Delhi vs. M/S Sam Portfolio Pvt. Ltd., New Delhi

In the result, Appeal of the Revenue in ITA No

ITA 6219/DEL/2015[2009-10]Status: DisposedITAT Delhi08 Aug 2023AY 2009-10

Bench: Dr. B. R. R. Kumar & Shri Yogesh Kumar U.S.I.T.A. No. 6219/Del/2015 (A.Y 2009-10)

For Appellant: Dr. Rakesh Gupta, Advocate; &For Respondent: Shri H. K. Chowdhary
Section 147Section 250Section 4

intermediary companies used by Shri Aseem Kumar Gupta for providing accommodation entries as admitted by Shri Aseem Gupta. I, therefore, have reasons to believe that this amount of Rs.16,65,49,431/- represents income of the assessee chargeable to tax which has escaped assessment for Assessment Year ... other hand, section 147 of the Act pertains to income escaping assessment. Under the said provision, if the Assessing Officer has the reason to believe that any income chargeable to tax has escaped assessment, he may assess or reassess such an income and also any other income chargeable

Dy. Commissioner of Income Tax, Central Circle-2(1), Mumbai vs. Shri Ramesh Kumar Jain, Mumbai

In the result, the appeal by the Revenue is allowed for statistical purposes

ITA 553/MUM/2023[2013-14]Status: DisposedITAT Mumbai07 Aug 2023AY 2013-14

Bench: Shri B.R. Baskaran & Shri Sandeep Singh Karhail

For Appellant: Shri Akshay JainFor Respondent: Smt. Mahita Nair
Section 142(1)Section 143(2)Section 147Section 148Section 153ASection 250Section 68Section 69C

years under section 153A of the Act. 8. However, on the other hand, under section 147 of the Act if the AO has reason to believe that any income chargeable to tax has escaped assessment then he may assess or reassess such income. In ACIT v. Rajesh Jhaveri Stock Brokers ... observed as under: “16. Section 147 authorises and permits the Assessing Officer to assess or reassess income chargeable to tax if he has reason to believe that income for any assessment year has escaped assessment. The word "reason" in the phrase "reason to believe" would mean cause or justification

Mohd. Isteyaque Anwar, Mumbai vs. ACIT(CC) 1(3), Mumbai

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

ITA 52/MUM/2023[2012-13]Status: DisposedITAT Mumbai07 Aug 2023AY 2012-13

Bench: Shri Kuldip Singh & Shri Gagan Goyalmohd. Ishteyaque Anwar, Plot No. 141, Swapnapurti Chs Hingane Mala, Hadapsar, Pune-411028 Pan: Aghpa8626K ...... Appellant Vs. Acit Cen. Cir. 1(3) Aayakar Bhavan, Mumbai-400 020 ..... Respondent

For Appellant: Shri Viraj Mehta, Ld. ARFor Respondent: Smt. Mahita Nair, CIT-DR
Section 1Section 144Section 147Section 148Section 151Section 194CSection 250

received by the AO. can entitle him to issue notice u/s. 148 if on the basis of such information he has prima facie reason to believe that income has escaped assessment. So much so that it was held by the Hon'ble Supreme Court in Claggett Brachi ... assessee. Thereafter, the case was reopened under section 147 of the Income-tax Act 1961, after recording the 5 Mohd. Ishteyaque Anwar reasons to believe for re-opening as required u/s 151(1) of the Income-tax Act 1961, with the approval of the Pr. Commissioner of Income-tax Central

Mr. Tapan Kumar Bhuyan, Salepur vs. ITO, Ward-1(1), Cuttack

In the result, appeals of the assessee stands partly allowed for statistical purposes

ITA 123/CTK/2023[2014-15]Status: HeardITAT Cuttack07 Aug 2023AY 2014-15

Bench: Before Shri George Mathan, Judicialita Nos.120 To 123/Ctk/20 /Ctk/2023 Assessment Years : 2011-12 To 2014 12 To 2014-15 Mr Tapan Kumar Bhuyan, Mr Tapan Kumar Bhuyan, Vs. Income Ta Income Tax Officer, Ward- Chandradeipur, Chandradeipur, Salepur, Salepur, 1(1), Cuttack Cuttack Pan/Gir No. Pan/Gir No.Adopb 5206 C (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : Shri Samir Ranjan Dash Dash, Ar Revenue By : Shri S.C.Mohanty : Shri S.C.Mohanty, Sr Dr Date Of Hearing : 07/08 8/2023 Date Of Pronouncement : 07/0 /08/2023 O R D E R These Are These Are Appeals Filed By The Assessee Against The Filed By The Assessee Against The Separate Orders Of Of The The Ld Ld Cit(A) Cit(A), Nfac, Delhi All Dated10.01.2023 10.01.2023 In Appeal No.Itba/Nfac/S/250/2022 Itba/Nfac/S/250/2022-23/1048586596(1),Itba/Nfac/S/250/2022 23/1048586596(1),Itba/Nfac/S/250/2022- 23/1048587277(1),Itba/Nfac/S/250/2022 23/1048587277(1),Itba/Nfac/S/250/2022-23/104858788161) 23/104858788161) & Itba/Nfac/S/250/2022 C/S/250/2022-23/1048588097(1) For The Assessment Years 2011 23/1048588097(1) For The Assessment Years 2011- 12 To 2014-15, Respectively. 15, Respectively.

For Appellant: Shri Samir Ranjan DashFor Respondent: Shri S.C.Mohanty
Section 143(3)Section 80C

Under the previous regime, the jurisdiction to reassess an assessee would arise when the jurisdictional Assessing Officer had a reason to believe that any income chargeable to tax had escaped assessment for any AY. P a g e 8 | 12 ITA Nos.120 to 123/CTK/2023 Assessment Years

Mr. Tapan Kumar Bhuyan, Salepur vs. ITO, Ward-1(1), Cuttack

In the result, appeals of the assessee stands partly allowed for statistical purposes

ITA 122/CTK/2023[2013-14]Status: HeardITAT Cuttack07 Aug 2023AY 2013-14

Bench: Before Shri George Mathan, Judicialita Nos.120 To 123/Ctk/20 /Ctk/2023 Assessment Years : 2011-12 To 2014 12 To 2014-15 Mr Tapan Kumar Bhuyan, Mr Tapan Kumar Bhuyan, Vs. Income Ta Income Tax Officer, Ward- Chandradeipur, Chandradeipur, Salepur, Salepur, 1(1), Cuttack Cuttack Pan/Gir No. Pan/Gir No.Adopb 5206 C (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : Shri Samir Ranjan Dash Dash, Ar Revenue By : Shri S.C.Mohanty : Shri S.C.Mohanty, Sr Dr Date Of Hearing : 07/08 8/2023 Date Of Pronouncement : 07/0 /08/2023 O R D E R These Are These Are Appeals Filed By The Assessee Against The Filed By The Assessee Against The Separate Orders Of Of The The Ld Ld Cit(A) Cit(A), Nfac, Delhi All Dated10.01.2023 10.01.2023 In Appeal No.Itba/Nfac/S/250/2022 Itba/Nfac/S/250/2022-23/1048586596(1),Itba/Nfac/S/250/2022 23/1048586596(1),Itba/Nfac/S/250/2022- 23/1048587277(1),Itba/Nfac/S/250/2022 23/1048587277(1),Itba/Nfac/S/250/2022-23/104858788161) 23/104858788161) & Itba/Nfac/S/250/2022 C/S/250/2022-23/1048588097(1) For The Assessment Years 2011 23/1048588097(1) For The Assessment Years 2011- 12 To 2014-15, Respectively. 15, Respectively.

For Appellant: Shri Samir Ranjan DashFor Respondent: Shri S.C.Mohanty
Section 143(3)Section 80C

Under the previous regime, the jurisdiction to reassess an assessee would arise when the jurisdictional Assessing Officer had a reason to believe that any income chargeable to tax had escaped assessment for any AY. P a g e 8 | 12 ITA Nos.120 to 123/CTK/2023 Assessment Years

Mr. Tapan Kumar Bhuyan, Salepur vs. ITO, Ward-1(1), Cuttack

In the result, appeals of the assessee stands partly allowed for statistical purposes

ITA 121/CTK/2023[2012-13]Status: HeardITAT Cuttack07 Aug 2023AY 2012-13

Bench: Before Shri George Mathan, Judicialita Nos.120 To 123/Ctk/20 /Ctk/2023 Assessment Years : 2011-12 To 2014 12 To 2014-15 Mr Tapan Kumar Bhuyan, Mr Tapan Kumar Bhuyan, Vs. Income Ta Income Tax Officer, Ward- Chandradeipur, Chandradeipur, Salepur, Salepur, 1(1), Cuttack Cuttack Pan/Gir No. Pan/Gir No.Adopb 5206 C (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : Shri Samir Ranjan Dash Dash, Ar Revenue By : Shri S.C.Mohanty : Shri S.C.Mohanty, Sr Dr Date Of Hearing : 07/08 8/2023 Date Of Pronouncement : 07/0 /08/2023 O R D E R These Are These Are Appeals Filed By The Assessee Against The Filed By The Assessee Against The Separate Orders Of Of The The Ld Ld Cit(A) Cit(A), Nfac, Delhi All Dated10.01.2023 10.01.2023 In Appeal No.Itba/Nfac/S/250/2022 Itba/Nfac/S/250/2022-23/1048586596(1),Itba/Nfac/S/250/2022 23/1048586596(1),Itba/Nfac/S/250/2022- 23/1048587277(1),Itba/Nfac/S/250/2022 23/1048587277(1),Itba/Nfac/S/250/2022-23/104858788161) 23/104858788161) & Itba/Nfac/S/250/2022 C/S/250/2022-23/1048588097(1) For The Assessment Years 2011 23/1048588097(1) For The Assessment Years 2011- 12 To 2014-15, Respectively. 15, Respectively.

For Appellant: Shri Samir Ranjan DashFor Respondent: Shri S.C.Mohanty
Section 143(3)Section 80C

Under the previous regime, the jurisdiction to reassess an assessee would arise when the jurisdictional Assessing Officer had a reason to believe that any income chargeable to tax had escaped assessment for any AY. P a g e 8 | 12 ITA Nos.120 to 123/CTK/2023 Assessment Years

Mr. Tapan Kumar Bhuyan, Salepur vs. ITO, Ward-1(1), Cuttack

In the result, appeals of the assessee stands partly allowed for statistical purposes

ITA 120/CTK/2023[2011-12]Status: HeardITAT Cuttack07 Aug 2023AY 2011-12

Bench: Before Shri George Mathan, Judicialita Nos.120 To 123/Ctk/20 /Ctk/2023 Assessment Years : 2011-12 To 2014 12 To 2014-15 Mr Tapan Kumar Bhuyan, Mr Tapan Kumar Bhuyan, Vs. Income Ta Income Tax Officer, Ward- Chandradeipur, Chandradeipur, Salepur, Salepur, 1(1), Cuttack Cuttack Pan/Gir No. Pan/Gir No.Adopb 5206 C (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : Shri Samir Ranjan Dash Dash, Ar Revenue By : Shri S.C.Mohanty : Shri S.C.Mohanty, Sr Dr Date Of Hearing : 07/08 8/2023 Date Of Pronouncement : 07/0 /08/2023 O R D E R These Are These Are Appeals Filed By The Assessee Against The Filed By The Assessee Against The Separate Orders Of Of The The Ld Ld Cit(A) Cit(A), Nfac, Delhi All Dated10.01.2023 10.01.2023 In Appeal No.Itba/Nfac/S/250/2022 Itba/Nfac/S/250/2022-23/1048586596(1),Itba/Nfac/S/250/2022 23/1048586596(1),Itba/Nfac/S/250/2022- 23/1048587277(1),Itba/Nfac/S/250/2022 23/1048587277(1),Itba/Nfac/S/250/2022-23/104858788161) 23/104858788161) & Itba/Nfac/S/250/2022 C/S/250/2022-23/1048588097(1) For The Assessment Years 2011 23/1048588097(1) For The Assessment Years 2011- 12 To 2014-15, Respectively. 15, Respectively.

For Appellant: Shri Samir Ranjan DashFor Respondent: Shri S.C.Mohanty
Section 143(3)Section 80C

Under the previous regime, the jurisdiction to reassess an assessee would arise when the jurisdictional Assessing Officer had a reason to believe that any income chargeable to tax had escaped assessment for any AY. P a g e 8 | 12 ITA Nos.120 to 123/CTK/2023 Assessment Years

Shrinath Products, Udaipur vs. ITO, Ward-2, Rajsamand

In the result, the appeal filed by the assesse is dismissed

ITA 51/JODH/2020[2009-10]Status: DisposedITAT Jodhpur07 Aug 2023AY 2009-10

Bench: Shri Pavan Kumar Gadale & Shri Dr. Dipak P. Ripotem/S Shrinath Products Vs. Ito. Ward 1(1), A.M.Mehta & Co, Udaipur, 6-B, Bapu Bazar, Rajasthan. Udaipur.-313001, Rajasthan. Pan/Gir No. : Aaqfs9840Q Appellant .. Respondent Assessee By : None Revenue By : Ms. Nidhi Nair. Jcit-Dr Date Of Hearing 07.08.2023 Date Of Pronouncement 07.08.2023 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Assessee Has Filed The Appeal Against The Order Of The Commissioner Of Income Tax (Appeals)(Cit(A)-1,Udaipur Passed U/S 250 Of The Income Tax (Act), 1961. The Assessee Has Raised The Following Grounds Of Appeal.

For Appellant: NoneFor Respondent: Ms. Nidhi Nair. JCIT-DR
Section 142(1)Section 144Section 148Section 250Section 271(1)(b)

RIICO industrial Area, IID Centre, kaladwad, Udaipur and the assessed value is Rs.40,17,450/- as per the stamp duty valuation.The AO has reason to believe that the income has escaped the asseseement and has issued notice u/s 148 of the Act. Further the AO has issued notice

DCIT, Central Circle-8, New Delhi vs. Bhaijee Commodities Pvt. Ltd., Delhi

ITA 9133/DEL/2019[2010-11]Status: DisposedITAT Delhi07 Aug 2023AY 2010-11

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia

For Appellant: Shri Surinder Mahajan CAFor Respondent: Shri Kanav Bali, Sr.DR
Section 133(6)Section 147Section 148Section 151Section 68

disclose fully & truly all material facts necessary for assessment. Therefore, after consideration the information received and facts of the case, I have reason to believe that income chargeable to tax to the tune of Rs.2,99,62,850/- has escaped assessment by reason of failure on the part ... best give rise a reason to initiate enquiries to ascertain the correctness of suspicion which is wholly distinct from the pre-eminent expression ‘reason to believe’. The ‘reason to believe’ is the fulcrum for exercise of powers under s. 147 of the Act. The ‘believe’ fostered, although subjective in nature

Bhaijee Commodities Pvt. Ltd., New Delhi vs. ACIT Circle-4(2), New Delhi

ITA 7921/DEL/2019[2010-11]Status: DisposedITAT Delhi07 Aug 2023AY 2010-11

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia

For Appellant: Shri Surinder Mahajan CAFor Respondent: Shri Kanav Bali, Sr.DR
Section 133(6)Section 147Section 148Section 151Section 68

disclose fully & truly all material facts necessary for assessment. Therefore, after consideration the information received and facts of the case, I have reason to believe that income chargeable to tax to the tune of Rs.2,99,62,850/- has escaped assessment by reason of failure on the part ... best give rise a reason to initiate enquiries to ascertain the correctness of suspicion which is wholly distinct from the pre-eminent expression ‘reason to believe’. The ‘reason to believe’ is the fulcrum for exercise of powers under s. 147 of the Act. The ‘believe’ fostered, although subjective in nature

The Indure Pvt. Ltd., New Delhi vs. ACIT, Circle-25(1), New Delhi

In the result, the appeal of the assessee is allowed

ITA 4151/DEL/2019[2010-11]Status: DisposedITAT Delhi04 Aug 2023AY 2010-11
Section 143(3)Section 147Section 148Section 250Section 68

protect the interest of the Revenue. 3. In view of the above facts, I have therefore, reason to believe that income has escaped assessment by reason of omission or failure on the part of the assessee to disclose truly and fully all material facts necessary for assessment. 4. In order

Ultratech Cement Limited, Mumbai vs. ACIT- CC -1(4), Mumbai

ITA 221/MUM/2022[2012-13]Status: DisposedITAT Mumbai03 Aug 2023AY 2012-13

Bench: Shri Kuldip Singh & Shri S Rifaur Rahmanassessment Year: 2012-13

For Appellant: Shri. Nitesh Joshi, A.R. &For Respondent: Shri. Alok Kumar, CIT DR
Section 132Section 143(3)Section 153CSection 35D

fulfilled for the AO to assume the jurisdiction under section 148 of the Act inter-alia that the AO should have reason to believe that any income chargeable to tax has escaped assessment in the case of assessee for the year under consideration; and that such income has escaped assessment ... Ultra Tech Cement Ltd. therefore concluded that these companies are involved in providing only accommodation entries. Hence, I have reason to believe that the transaction of the assessee company, being of Rs. 19 Crores is an entry takes/given give color legitimacy for a non business transaction resulting in escapement