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“change of opinion”

ReassessmentSection 147Section 1472,292 judgments

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

Leading authorities on change of opinion

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.

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.

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.

T.S. Balaram ITO v. Volkart Bros.
82 ITR 50 · 1971 · Supreme Court
382
citing judgments

A mistake apparent from the record under Section 154 must be an obvious and patent error, not one that requires a long and elaborate process of reasoning or where two opinions are conceivable. Rectification under Section 154 is not permissible for re-examining issues already considered or requiring detailed re-computation.

CIT v. Orient Craft Ltd.
354 ITR 536 · 2013 · High Court
366
citing judgments

Reassessment of income, especially after a summary assessment under Section 143(1), requires the Assessing Officer to possess fresh, tangible material to form a reason to believe that income has escaped assessment; a mere reappraisal of existing records or a change of opinion without new material is not permissible.

CIT v. Foramer France
264 ITR 566 · 2003 · Supreme Court
253
citing judgments

Reassessment proceedings initiated under Section 147 beyond four years from the end of the relevant assessment year are invalid unless the assessee failed to disclose fully and truly all material facts necessary for assessment. Without such failure, the notice issued under Section 148 is time-barred and without jurisdiction.

Haryana Acrylic Manufacturing Company v. CIT
308 ITR 38 · 2009 · High Court
248
citing judgments

Reassessment proceedings are invalid if the reasons recorded for initiating action under section 148 are not served on the assessee within the limitation period prescribed by section 149. Furthermore, reassessment cannot be based on a mere change of opinion without tangible material, particularly when the assessee has made a full and true disclosure of material facts.

CIT v. SFIL Stock Broking Ltd.
325 ITR 285 · 2010 · High Court
243
citing judgments

Reassessment proceedings under Section 147 are invalid and void ab initio if initiated based on 'borrowed satisfaction' without the Assessing Officer's independent application of mind, or merely on documents already available on record without fresh tangible material.

Judgments citing change of opinion

M/S Ge T&D India Limited, Chennai vs. DCIT Large Tax Payer Unit 1, Chennai

In the result, the appeal filed by the assessee is allowed

ITA 725/CHNY/2018[2010-11]Status: DisposedITAT Chennai23 Nov 2022AY 2010-11

Bench: Shri Mahavir Singhand Shri G. Manjunathaआयकरअपीलसं./Ita No.: 725/Chny/2018 िनधा"रण वष"/Assessment Year: 2010 - 11 Ge T&D India Ltd., The Dcit, 19/1, Ioc Building, Gst Road, Vs. Large Tax Payer Unit-1, Pallavaram, Chennai Chennai – 600 043. Pan: Aaacg 2115R (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri Sriram Seshadhri, C.A ""यथ" क" ओर से/Respondent By : Shri S. Marudhu Pandian, Cit सुनवाई क" तार"ख/Date Of Hearing : 17.11.2022 घोषणा क" तार"ख/Date Of Pronouncement : 23.11.2022 आदेश /O R D E R

For Appellant: Shri Sriram Seshadhri, C.A ""For Respondent: Shri S. Marudhu Pandian, CIT
Section 143(3)Section 148

confirmed the additions and also rejected the grounds raised on account of reopening based on audit objection and also change of opinion. The assessee raised following two grounds on jurisdictional issue:- “1. The reopening of assessment was based on change of opinion and without fresh materials is thus ... applying the law laid down by the various courts, it has to be held that the impugned reopening proceedings is clearly a change of opinion and liable to be set aside. Moreover, in the assessee's own case for the assessment year 2009-10, the Commissioner (Appeals) by taking note

Dy.Comm of Income Tax Central Circle 5(1), Mumbai vs. M/S. Arch Pharmalabs Ltd, Mumbai

In the result of the Revenue Appeal is dismissed

ITA 1722/MUM/2022[2017-18]Status: DisposedITAT Mumbai23 Nov 2022AY 2017-18

Bench: Shri Amit Shukla, Jm & Shri S Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No.1722/Mum/2022 (निर्धारणवर्ा / Assessment Year: 2017-18) Dy. Comm Of Income M/S. Arch Pharmalabs Tax Central Circle Ltd Mumbai 5(1) Mumbai 3Rdfloor, Titanic Bldg, बिधम/ Room No.1928, Chandivali Farm Road, Vs. 19Th Floor, Air India Bldg. Malegaon, Nariman Point, Mumbai Maharashtra 400072 Maharashtra,400021 स्थायीलेखासं./जीआइआरसं./Pan No Aaccm0306Q (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ : Shri Madhur Agarwal Appellant By प्रत्यथीकीओरसे/Respondent : Shri. Manoj Sinha, Sr.Ar. By सुनवाईकीतारीख/ : 20.10.2022 Date Of Hearing घोषणाकीतारीख / : 23.11.2022 Date Of Pronouncement आदेश / O R D E R

For Respondent: Shri. Manoj Sinha, Sr.AR
Section 133(6)Section 143Section 143(3)Section 147Section 148Section 148ASection 68

claim of the assessee has been accepted by the Ld. AO, therefore, reopening the assessment on the same issue leads to mere "change of opinion". Accordingly, it was stated that all the income were duly reported in the ITR and there is no escapement of any income. 6. However

Dandvati Investments & Trading Company P.Ltd, Mumbai vs. Asst CIT Cir 1(1), Mumbai

In the result, appeal by the Revenue is dismissed

ITA 1916/MUM/2014[2006-07]Status: DisposedITAT Mumbai21 Nov 2022AY 2006-07

Bench: Shri Vikas Awasthy & Shri Gagan Goyalआअसं.3638/मुं/2012(िन.व. 2006-07) आअसं.1916/मुं/2014(िन.व. 2006-07) Dandvati Investments & Trading Company Pvt. Ltd. ‘The International’ 5Th Floor, 16, New Marine Lines Cross Road No.1, Churchgate, Mumbai – 400 020 Pan: Aaacd-3925-E ...... अपीलाथ"/Appellant बनाम Vs. Additional Commissioner Of Income Range 2(1) Mumbai. Aaykar Bhavan, M.K.Road, ..... "ितवाद"/Respondent Mumbai – 400 020 आअसं.3635/मुं/2012 (िन.व. 2006-07) आअसं.1915/मुं/2014 (िन.व. 2006-07) M/S. Firestorm Electronics Corporation Pvt. Ltd. ‘The International’ 5Th Floor, 16, New Marine Lines Cross Road No.1, Churchgate, Mumbai – 400 020 Pan: Aaacf-4730-D ...... अपीलाथ"/Appellant बनाम Vs. Assistant Commissioner Of Income Tax Circle -1(1), Mumbai.Room No.533, 5Th Floor,Aaykar Bhavan, M.K.Road, Mumbai – 400 020..... "ितवाद"/Respondent

For Appellant: Shri Yogesh Thar & Ms.Ikshu ShahFor Respondent: Shri Hoshang Boman Irani /
Section 143(3)Section 14A

Dandvati Investments & Trading Company Pvt. Ltd. Firestorm Electronics Corporation Pvt. Ltd. made no addition. Thus, the reassessment proceedings have been initiated merely on change of opinion. 15. The ld. Authorized Representative for the assessee further assailing reassessment proceedings argued that the assessee replied to the show cause notice dated 03/12/2020 ... same issue cannot be allowed to be re-examined in proceedings u/s. 148 of the Act. It is a case of change of opinion by the Assessing Officer and the same impermissible under the provisions of the Act. Thus, in view of our above findings, we hold reopening of assessment

Firestorm Electronics Corporation P.Ltd, Mumbai vs. Asst CIT Cir 1(1), Mumbai

In the result, appeal by the Revenue is dismissed

ITA 1915/MUM/2014[2006-07]Status: DisposedITAT Mumbai21 Nov 2022AY 2006-07

Bench: Shri Vikas Awasthy & Shri Gagan Goyalआअसं.3638/मुं/2012(िन.व. 2006-07) आअसं.1916/मुं/2014(िन.व. 2006-07) Dandvati Investments & Trading Company Pvt. Ltd. ‘The International’ 5Th Floor, 16, New Marine Lines Cross Road No.1, Churchgate, Mumbai – 400 020 Pan: Aaacd-3925-E ...... अपीलाथ"/Appellant बनाम Vs. Additional Commissioner Of Income Range 2(1) Mumbai. Aaykar Bhavan, M.K.Road, ..... "ितवाद"/Respondent Mumbai – 400 020 आअसं.3635/मुं/2012 (िन.व. 2006-07) आअसं.1915/मुं/2014 (िन.व. 2006-07) M/S. Firestorm Electronics Corporation Pvt. Ltd. ‘The International’ 5Th Floor, 16, New Marine Lines Cross Road No.1, Churchgate, Mumbai – 400 020 Pan: Aaacf-4730-D ...... अपीलाथ"/Appellant बनाम Vs. Assistant Commissioner Of Income Tax Circle -1(1), Mumbai.Room No.533, 5Th Floor,Aaykar Bhavan, M.K.Road, Mumbai – 400 020..... "ितवाद"/Respondent

For Appellant: Shri Yogesh Thar & Ms.Ikshu ShahFor Respondent: Shri Hoshang Boman Irani /
Section 143(3)Section 14A

Dandvati Investments & Trading Company Pvt. Ltd. Firestorm Electronics Corporation Pvt. Ltd. made no addition. Thus, the reassessment proceedings have been initiated merely on change of opinion. 15. The ld. Authorized Representative for the assessee further assailing reassessment proceedings argued that the assessee replied to the show cause notice dated 03/12/2020 ... same issue cannot be allowed to be re-examined in proceedings u/s. 148 of the Act. It is a case of change of opinion by the Assessing Officer and the same impermissible under the provisions of the Act. Thus, in view of our above findings, we hold reopening of assessment

Dandvati Investments & Trading Company P Ltd, Mumbai vs. Addl CIT RG 2(1), Mumbai

In the result, appeal by the Revenue is dismissed

ITA 3638/MUM/2012[2006-07]Status: DisposedITAT Mumbai21 Nov 2022AY 2006-07

Bench: Shri Vikas Awasthy & Shri Gagan Goyalआअसं.3638/मुं/2012(िन.व. 2006-07) आअसं.1916/मुं/2014(िन.व. 2006-07) Dandvati Investments & Trading Company Pvt. Ltd. ‘The International’ 5Th Floor, 16, New Marine Lines Cross Road No.1, Churchgate, Mumbai – 400 020 Pan: Aaacd-3925-E ...... अपीलाथ"/Appellant बनाम Vs. Additional Commissioner Of Income Range 2(1) Mumbai. Aaykar Bhavan, M.K.Road, ..... "ितवाद"/Respondent Mumbai – 400 020 आअसं.3635/मुं/2012 (िन.व. 2006-07) आअसं.1915/मुं/2014 (िन.व. 2006-07) M/S. Firestorm Electronics Corporation Pvt. Ltd. ‘The International’ 5Th Floor, 16, New Marine Lines Cross Road No.1, Churchgate, Mumbai – 400 020 Pan: Aaacf-4730-D ...... अपीलाथ"/Appellant बनाम Vs. Assistant Commissioner Of Income Tax Circle -1(1), Mumbai.Room No.533, 5Th Floor,Aaykar Bhavan, M.K.Road, Mumbai – 400 020..... "ितवाद"/Respondent

For Appellant: Shri Yogesh Thar & Ms.Ikshu ShahFor Respondent: Shri Hoshang Boman Irani /
Section 143(3)Section 14A

Dandvati Investments & Trading Company Pvt. Ltd. Firestorm Electronics Corporation Pvt. Ltd. made no addition. Thus, the reassessment proceedings have been initiated merely on change of opinion. 15. The ld. Authorized Representative for the assessee further assailing reassessment proceedings argued that the assessee replied to the show cause notice dated 03/12/2020 ... same issue cannot be allowed to be re-examined in proceedings u/s. 148 of the Act. It is a case of change of opinion by the Assessing Officer and the same impermissible under the provisions of the Act. Thus, in view of our above findings, we hold reopening of assessment

Firestorm Electronics Corporaiton P.Ltd, Mumbai vs. Addl CIT RG 2(1), Mumbai

In the result, appeal by the Revenue is dismissed

ITA 3635/MUM/2012[2006-07]Status: DisposedITAT Mumbai21 Nov 2022AY 2006-07

Bench: Shri Vikas Awasthy & Shri Gagan Goyalआअसं.3638/मुं/2012(िन.व. 2006-07) आअसं.1916/मुं/2014(िन.व. 2006-07) Dandvati Investments & Trading Company Pvt. Ltd. ‘The International’ 5Th Floor, 16, New Marine Lines Cross Road No.1, Churchgate, Mumbai – 400 020 Pan: Aaacd-3925-E ...... अपीलाथ"/Appellant बनाम Vs. Additional Commissioner Of Income Range 2(1) Mumbai. Aaykar Bhavan, M.K.Road, ..... "ितवाद"/Respondent Mumbai – 400 020 आअसं.3635/मुं/2012 (िन.व. 2006-07) आअसं.1915/मुं/2014 (िन.व. 2006-07) M/S. Firestorm Electronics Corporation Pvt. Ltd. ‘The International’ 5Th Floor, 16, New Marine Lines Cross Road No.1, Churchgate, Mumbai – 400 020 Pan: Aaacf-4730-D ...... अपीलाथ"/Appellant बनाम Vs. Assistant Commissioner Of Income Tax Circle -1(1), Mumbai.Room No.533, 5Th Floor,Aaykar Bhavan, M.K.Road, Mumbai – 400 020..... "ितवाद"/Respondent

For Appellant: Shri Yogesh Thar & Ms.Ikshu ShahFor Respondent: Shri Hoshang Boman Irani /
Section 143(3)Section 14A

Dandvati Investments & Trading Company Pvt. Ltd. Firestorm Electronics Corporation Pvt. Ltd. made no addition. Thus, the reassessment proceedings have been initiated merely on change of opinion. 15. The ld. Authorized Representative for the assessee further assailing reassessment proceedings argued that the assessee replied to the show cause notice dated 03/12/2020 ... same issue cannot be allowed to be re-examined in proceedings u/s. 148 of the Act. It is a case of change of opinion by the Assessing Officer and the same impermissible under the provisions of the Act. Thus, in view of our above findings, we hold reopening of assessment

ACIT 2(1), Mumbai vs. Firestorm Electronics Corp Ltd, Mumbai

In the result, appeal by the Revenue is dismissed

ITA 3538/MUM/2012[2006-07]Status: DisposedITAT Mumbai21 Nov 2022AY 2006-07

Bench: Shri Vikas Awasthy & Shri Gagan Goyalआअसं.3638/मुं/2012(िन.व. 2006-07) आअसं.1916/मुं/2014(िन.व. 2006-07) Dandvati Investments & Trading Company Pvt. Ltd. ‘The International’ 5Th Floor, 16, New Marine Lines Cross Road No.1, Churchgate, Mumbai – 400 020 Pan: Aaacd-3925-E ...... अपीलाथ"/Appellant बनाम Vs. Additional Commissioner Of Income Range 2(1) Mumbai. Aaykar Bhavan, M.K.Road, ..... "ितवाद"/Respondent Mumbai – 400 020 आअसं.3635/मुं/2012 (िन.व. 2006-07) आअसं.1915/मुं/2014 (िन.व. 2006-07) M/S. Firestorm Electronics Corporation Pvt. Ltd. ‘The International’ 5Th Floor, 16, New Marine Lines Cross Road No.1, Churchgate, Mumbai – 400 020 Pan: Aaacf-4730-D ...... अपीलाथ"/Appellant बनाम Vs. Assistant Commissioner Of Income Tax Circle -1(1), Mumbai.Room No.533, 5Th Floor,Aaykar Bhavan, M.K.Road, Mumbai – 400 020..... "ितवाद"/Respondent

For Appellant: Shri Yogesh Thar & Ms.Ikshu ShahFor Respondent: Shri Hoshang Boman Irani /
Section 143(3)Section 14A

Dandvati Investments & Trading Company Pvt. Ltd. Firestorm Electronics Corporation Pvt. Ltd. made no addition. Thus, the reassessment proceedings have been initiated merely on change of opinion. 15. The ld. Authorized Representative for the assessee further assailing reassessment proceedings argued that the assessee replied to the show cause notice dated 03/12/2020 ... same issue cannot be allowed to be re-examined in proceedings u/s. 148 of the Act. It is a case of change of opinion by the Assessing Officer and the same impermissible under the provisions of the Act. Thus, in view of our above findings, we hold reopening of assessment

DCIT, Corporate Cirlce - 3 (2), Chennai vs. M/S. Venture Lighting India Ltd., Chennai

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

ITA 704/CHNY/2020[2008-09]Status: DisposedITAT Chennai18 Nov 2022AY 2008-09

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. No.704/Chny/2020 िनधा"रण वष"/Assessment Year: 2008-09 The Deputy Commissioner Of Vs. M/S. Venture Lighting India Ltd., Income Tax, Plot No. A-30, D-5, Phase Ii, Corporate Circle – 3(2), Zone-B, Mepz, Tambaram, Chennai – 600 034. Chennai 600 045. [Pan: Aaaca9284H] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri P. Sajit Kumar, Jcit ""थ" की ओर से/Respondent By : Shri S. Sridhar, Advocate सुनवाई की तारीख/ Date Of Hearing : 19.10.2022 घोषणा की तारीख /Date Of Pronouncement : 18.11.2022 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Revenue Is Directed Against The Order Of The Learned Commissioner Of Income Tax (Appeals)-7, Chennai, Dated 09.03.2020 For The Assessment Year 2008-09. 2. The Appeal Filed By The Revenue Is Delayed By 78 Days In Filing The Appeal Due To Outbreak Of Covid-19 Pandemic & Hence, The Delay In Filing The Appeal Is Condoned & Admitted The Appeal For 2

For Appellant: Shri P. Sajit Kumar, JCITFor Respondent: Shri S. Sridhar, Advocate
Section 143(2)Section 143(3)Section 147Section 148Section 234C

assessment. Only on the basis of materials already available on record, the Assessing Officer has reopened the assessment and therefore, it is change of opinion, which is not permissible in view of the judgement of the Hon’ble Supreme Court in the case of CIT v. Kelvinator India ... record. It was only based on the material already available on record. Therefore, it can be concluded that the reopening is only change of opinion, which is not permissible as per the law laid down by the Hon’ble Supreme Court in the case of CIT v. Kelvinator India

Dy. Commissioner of Income Tax, Non-Corporate Circle-7(1), Chennai vs. M/S. Rathna Cafe, Chennai

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

ITA 14/CHNY/2021[2013-14]Status: DisposedITAT Chennai16 Nov 2022AY 2013-14

Bench: Shri Mahavir Singhand Shri G. Manjunathaआयकर अपीलसं./Ita No.: 14/Chny/2021 िनधा"रण वष"/Assessment Year: 2013 - 14 The Dcit, M/S. Ratna Café, Non Corporate Circle 7(1), Vs. No.255, Triplicane High Road, Chennai. Triplicane, Chennai – 600 005. Pan: Aaafr 0842B (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri Ar.V. Sreenivasan, Addl.Cit ""यथ" क" ओर से/Respondent By : Shri S. Sridhar, Advocate & Shri N. Arjunraj, Ca सुनवाई क" तार"ख/Date Of Hearing : 14.11.2022 घोषणा क" तार"ख/Date Of Pronouncement : 16.11.2022 आदेश /O R D E R Per Mahavir Singh:

For Appellant: Shri AR.V. Sreenivasan, Addl.CITFor Respondent: Shri S. Sridhar, Advocate &
Section 142(1)Section 143(1)Section 143(3)Section 147Section 148

disclose fully and truly all material facts necessary for the assessment and hence I have no hesitation in stating that this amounts to change of opinion'. The A.O has no power to review, whereas he has only power to reassess and in this case as the reopening has been done ... merely based on change of opinion', the action of the A.O amounts to the power of review. In view of the above factual and legal position as well as various documentary evidence which are on record and also respectfully following the decisions of the Hon'ble Courts stated supra

Hasu Exporters, Mumbai vs. Pr. Comm of Income Tax-17, Mumbai

In the result, it is held that the initiation of proceedings under section 263 on the issue of LTCG is bad and uncalled for

ITA 1441/MUM/2022[2017-18]Status: DisposedITAT Mumbai15 Nov 2022AY 2017-18

Bench: Shri Prashant Maharishi & Shri Pavan Kumar Gadalehasu Exporters Vs. Pr. Cit-17 Room No. 39, 1St Floor Room No. 120, 1St 94, Kansara Chawl, Floor, Kautilya Kalbadevi Road, Bhavan, C-41 To 43, G Mumbai – 400002. Block, Bkc, Bandra (E), Mumbai – 400051. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabfh7119J Appellant .. Respondent Appellant By : Shri. Himanshu Gandhi.Ar Respondent By : Smt.Madhumalti Ghosh.Cit Dr Date Of Hearing 14.11.2022 Date Of Pronouncement 24.11.2022 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Assessee Has Filed The Appeal Against The Order Passed By The Pr. Commissioner Of Income Tax(Pr.Cit) -17, Mumbai Passed U/S 263 Of The Act.

For Appellant: Shri. Himanshu Gandhi.ARFor Respondent: Smt.Madhumalti Ghosh.CIT DR
Section 1Section 142(1)Section 143(3)Section 263

looking the facts of the case on hand the exercise of the power under section 263 via AO is nothing but a change of opinion which is not permitted in the eyes of the law. We have precisely gone through the para of the judgement relied upon ... been dealt with and an opinion has been formed over that by the Assessing Officer. It is therefore, a clear case of change of opinion, because even the revenue could not get out of the fact that the entire material and evidence was not before the Assessing Officer. Therefore

DCIT, Chennai vs. B.V.Reddy Enterprises Pvt Ltd., Chennai

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

ITA 1914/CHNY/2019[2010-11]Status: DisposedITAT Chennai04 Nov 2022AY 2010-11

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. No.1914/Chny/2019 िनधा"रण वष"/Assessment Year: 2010-11 The Deputy Commissioner Of Vs. M/S. B.V. Reddy Enterprises Pvt. Ltd., Income Tax, New No. 21/Old No. 10A, First Floor, Corporate Circle 1(2), Umayal Road, Kilpauk, Chennai 600 034. Chennai 600 010. [Pan:Aaccn2252L] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri G. Johnson, Addl. Cit ""थ" की ओर से/Respondent By : Shri S. Sridhar, Advocate सुनवाई की तारीख/ Date Of Hearing : 15.09.2022 घोषणा की तारीख /Date Of Pronouncement 04.11.2022 : आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Revenue Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 1, Chennai, Dated 29.03.2019 Relevant To The Assessment Year 2010-11. 2. Facts Are, In Brief, That The Assessee Filed Its Return Of Income For The Assessment Year 2010-11 On 13.10.2010 Admitting Total Income Of ₹.15,50,25,060/-. The Assessing Officer Has Completed The Assessment Under Section 143(3) Of The Income Tax Act, 1961 [“Act” In Short] Dated

For Appellant: Shri G. Johnson, Addl. CITFor Respondent: Shri S. Sridhar, Advocate
Section 14Section 143(2)Section 143(3)Section 147Section 148

facts. Furthermore, it was held the act of shifting heads of income and reworking income offered under different heads of income only denotes 'change of opinion' on the part of the A.O. The appellant also cited the order dated 28/9/2016 of the CIT(A)-1, Chennai for the assessment year ... very same capital gain as business income on the basis of the same material available on record. Obviously, the reopening is only a change of opinion and no new tangible material came to the notice of the Assessing Officer to come to a different conclusion and thus, the change