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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

Assistant Commissioner of Income Tax, Central Circle - 4(1), Kolkata vs. Sendoz Commercials Private Limited, Kolkata

The appeal of the revenue is hereby dismissed

ITA 28/KOL/2025[2017]Status: DisposedITAT Kolkata30 Apr 2025

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishrai.T.A. No.28/Kol/2025 Assessment Year: 2017-18 Acit, Central Circle-4(1), Kolkata ………………………………….…..……Appellant Vs. Sendoz Commercials Pvt. Ltd…………..……...........……........……...…..…..Respondent 644, Marshall House, 25, Strand Road, Kol-1. [Pan: Aagcs5174E] C.O. No.12/Kol/2025 (Arising Out Of I.T.A. No.28/Kol/2025) Assessment Year: 2017-18 Sendoz Commercials Pvt. Ltd …………..………….………………..….…..Cross-Objector 644, Marshall House, 25, Strand Road, Kol-1. [Pan: Aagcs5174E] Vs. Acit, Central Circle-4(1), Kolkata.............................……........……...…..…..Respondent Appearances By: Shri A. K. Tulsyan, Fca & Deepak Mudhra, Aca, Appeared On Behalf Of The Assessee. Shri Prabhakar Prakash Ranjan, Sr. Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : April 30, 2025 Date Of Pronouncing The Order : April 30, 2025 Order Per Sonjoy Sarma: The Revenue Has Filed An Appeal & The Assessee Has Filed The Corresponding Cross-Objection Against The Same Order Dated 27.08.2024 By The Commissioner Of Income Tax (Appeals)-27, Kolkata [Hereinafter Referred To As The ‘Cit(A)’] Relating To Assessment Year 2017-18. 2. At The Outset, The Registry Has Informed That There Is A Delay Of 37 Days In Filing The Present Appeal. The Revenue Filed An Application For Condonation Of Delay Stating Reasons For Such Delay. After Considering The Application, We Condone The Delay In Filing The Appeal & Adjudicate The Appeal On Merits Of The Case.

Section 115BSection 133(6)Section 143(2)Section 143(3)Section 148Section 69C

disclose fully and truly all material facts necessary for the assessment. The ld. AR argued that the reopening was based on mere change of opinion which is impermissible under the law, therefore, the appeal of the revenue may be dismissed on this ground alone. He also stated that the reopening

Assistant Commissioner of Income Tax-42(1)(1), Mumbai vs. Jekin Enterprise, Mumbai

In the result, the appeals of the revenue are dismissed, and the cross objections of the assessee are allowed

ITA 3111/MUM/2024[2011-12]Status: DisposedITAT Mumbai30 Apr 2025AY 2011-12

Bench: Smt. Beena Pillai & Smt. Renu Jauhriआयकर अपील सं./Ita No. 3111/Mum/2024 (निर्धारण वर्ा / Assessment Year :2011-12) आयकर अपील सं./Ita No. 3110/Mum/2024 (निर्धारण वर्ा / Assessment Year :2012-13) आयकर अपील सं./Ita No. 3105/Mum/2024 (निर्धारण वर्ा / Assessment Year :2013-14) आयकर अपील सं./Ita No. 3109/Mum/2024 (निर्धारण वर्ा / Assessment Year :2014-15) आयकर अपील सं./Ita No. 3107/Mum/2024 (निर्धारण वर्ा / Assessment Year :2015-16) Acit-42(1), Mumbai V/S. Jekin Enterprise Room No. 732, 7Th Floor, बिधम A 604, Prem Nagar, Kautilya Bhavan, G. Block, Building No. 5, Bkc, Bandra East, Mandepeshwar Road, Mumbai-400051 Boriwali (W.), Mumbai, Maharashtra-400092 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaafj0648R Appellant/अपीलधर्थी .. Respondent/प्रनिवधदी प्रनि आपत्ति सं./ Co No. 177/Mum/2024 (Arising Out Of Ita No. 3111/Mum/2024) (निर्धारण वर्ा / Assessment Year :2011-12) प्रनि आपत्ति सं./ Co No. 176/Mum/2024 (Arising Out Of Ita No. 3110/Mum/2024) (निर्धारण वर्ा / Assessment Year :2012-13) प्रनि आपत्ति सं./ Co No. 173/Mum/2024 (Arising Out Of Ita No. 3105/Mum/2024)

For Appellant: Shri Anant paiFor Respondent: Ms. Kavitha Kaushik
Section 147Section 250Section 68

case and in law, the Ld. CIT(A) erred in holding the re-opening of assessments as bad in law and change of opinion without appreciating that the AO made the reason to believe on the receipt of new information viz cash deposits from Investigation Wing." 2. "On the facts ... case and in law, the Ld. CIT(A) erred in holding the re-opening of assessments as bad in law and change of opinion without appreciating that the AO had the reason to believe on the receipt of new information viz cash deposits from DCIT CC 2(2), Mumbai

Assisstant Commissioner of Income Tax-42(1)(1), Mumbai vs. Jekin Enterprise, Mumbai

In the result, the appeals of the revenue are dismissed, and the cross objections of the assessee are allowed

ITA 3110/MUM/2024[2012-13]Status: DisposedITAT Mumbai30 Apr 2025AY 2012-13

Bench: Smt. Beena Pillai & Smt. Renu Jauhriआयकर अपील सं./Ita No. 3111/Mum/2024 (निर्धारण वर्ा / Assessment Year :2011-12) आयकर अपील सं./Ita No. 3110/Mum/2024 (निर्धारण वर्ा / Assessment Year :2012-13) आयकर अपील सं./Ita No. 3105/Mum/2024 (निर्धारण वर्ा / Assessment Year :2013-14) आयकर अपील सं./Ita No. 3109/Mum/2024 (निर्धारण वर्ा / Assessment Year :2014-15) आयकर अपील सं./Ita No. 3107/Mum/2024 (निर्धारण वर्ा / Assessment Year :2015-16) Acit-42(1), Mumbai V/S. Jekin Enterprise Room No. 732, 7Th Floor, बिधम A 604, Prem Nagar, Kautilya Bhavan, G. Block, Building No. 5, Bkc, Bandra East, Mandepeshwar Road, Mumbai-400051 Boriwali (W.), Mumbai, Maharashtra-400092 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaafj0648R Appellant/अपीलधर्थी .. Respondent/प्रनिवधदी प्रनि आपत्ति सं./ Co No. 177/Mum/2024 (Arising Out Of Ita No. 3111/Mum/2024) (निर्धारण वर्ा / Assessment Year :2011-12) प्रनि आपत्ति सं./ Co No. 176/Mum/2024 (Arising Out Of Ita No. 3110/Mum/2024) (निर्धारण वर्ा / Assessment Year :2012-13) प्रनि आपत्ति सं./ Co No. 173/Mum/2024 (Arising Out Of Ita No. 3105/Mum/2024)

For Appellant: Shri Anant paiFor Respondent: Ms. Kavitha Kaushik
Section 147Section 250Section 68

case and in law, the Ld. CIT(A) erred in holding the re-opening of assessments as bad in law and change of opinion without appreciating that the AO made the reason to believe on the receipt of new information viz cash deposits from Investigation Wing." 2. "On the facts ... case and in law, the Ld. CIT(A) erred in holding the re-opening of assessments as bad in law and change of opinion without appreciating that the AO had the reason to believe on the receipt of new information viz cash deposits from DCIT CC 2(2), Mumbai

Assistant Commissioner of Income Tax-42(1)(1), Mumbai vs. Jekin Enterprise, Mumbai

In the result, the appeals of the revenue are dismissed, and the cross objections of the assessee are allowed

ITA 3109/MUM/2024[2014-15]Status: DisposedITAT Mumbai30 Apr 2025AY 2014-15

Bench: Smt. Beena Pillai & Smt. Renu Jauhriआयकर अपील सं./Ita No. 3111/Mum/2024 (निर्धारण वर्ा / Assessment Year :2011-12) आयकर अपील सं./Ita No. 3110/Mum/2024 (निर्धारण वर्ा / Assessment Year :2012-13) आयकर अपील सं./Ita No. 3105/Mum/2024 (निर्धारण वर्ा / Assessment Year :2013-14) आयकर अपील सं./Ita No. 3109/Mum/2024 (निर्धारण वर्ा / Assessment Year :2014-15) आयकर अपील सं./Ita No. 3107/Mum/2024 (निर्धारण वर्ा / Assessment Year :2015-16) Acit-42(1), Mumbai V/S. Jekin Enterprise Room No. 732, 7Th Floor, बिधम A 604, Prem Nagar, Kautilya Bhavan, G. Block, Building No. 5, Bkc, Bandra East, Mandepeshwar Road, Mumbai-400051 Boriwali (W.), Mumbai, Maharashtra-400092 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaafj0648R Appellant/अपीलधर्थी .. Respondent/प्रनिवधदी प्रनि आपत्ति सं./ Co No. 177/Mum/2024 (Arising Out Of Ita No. 3111/Mum/2024) (निर्धारण वर्ा / Assessment Year :2011-12) प्रनि आपत्ति सं./ Co No. 176/Mum/2024 (Arising Out Of Ita No. 3110/Mum/2024) (निर्धारण वर्ा / Assessment Year :2012-13) प्रनि आपत्ति सं./ Co No. 173/Mum/2024 (Arising Out Of Ita No. 3105/Mum/2024)

For Appellant: Shri Anant paiFor Respondent: Ms. Kavitha Kaushik
Section 147Section 250Section 68

case and in law, the Ld. CIT(A) erred in holding the re-opening of assessments as bad in law and change of opinion without appreciating that the AO made the reason to believe on the receipt of new information viz cash deposits from Investigation Wing." 2. "On the facts ... case and in law, the Ld. CIT(A) erred in holding the re-opening of assessments as bad in law and change of opinion without appreciating that the AO had the reason to believe on the receipt of new information viz cash deposits from DCIT CC 2(2), Mumbai

Assistant Commissioner of Income Tax, 42(1)(1), Mumbai vs. Jekin Enterprise, Mumbai

In the result, the appeals of the revenue are dismissed, and the cross objections of the assessee are allowed

ITA 3107/MUM/2024[2015-16]Status: DisposedITAT Mumbai30 Apr 2025AY 2015-16

Bench: Smt. Beena Pillai & Smt. Renu Jauhriआयकर अपील सं./Ita No. 3111/Mum/2024 (निर्धारण वर्ा / Assessment Year :2011-12) आयकर अपील सं./Ita No. 3110/Mum/2024 (निर्धारण वर्ा / Assessment Year :2012-13) आयकर अपील सं./Ita No. 3105/Mum/2024 (निर्धारण वर्ा / Assessment Year :2013-14) आयकर अपील सं./Ita No. 3109/Mum/2024 (निर्धारण वर्ा / Assessment Year :2014-15) आयकर अपील सं./Ita No. 3107/Mum/2024 (निर्धारण वर्ा / Assessment Year :2015-16) Acit-42(1), Mumbai V/S. Jekin Enterprise Room No. 732, 7Th Floor, बिधम A 604, Prem Nagar, Kautilya Bhavan, G. Block, Building No. 5, Bkc, Bandra East, Mandepeshwar Road, Mumbai-400051 Boriwali (W.), Mumbai, Maharashtra-400092 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaafj0648R Appellant/अपीलधर्थी .. Respondent/प्रनिवधदी प्रनि आपत्ति सं./ Co No. 177/Mum/2024 (Arising Out Of Ita No. 3111/Mum/2024) (निर्धारण वर्ा / Assessment Year :2011-12) प्रनि आपत्ति सं./ Co No. 176/Mum/2024 (Arising Out Of Ita No. 3110/Mum/2024) (निर्धारण वर्ा / Assessment Year :2012-13) प्रनि आपत्ति सं./ Co No. 173/Mum/2024 (Arising Out Of Ita No. 3105/Mum/2024)

For Appellant: Shri Anant paiFor Respondent: Ms. Kavitha Kaushik
Section 147Section 250Section 68

case and in law, the Ld. CIT(A) erred in holding the re-opening of assessments as bad in law and change of opinion without appreciating that the AO made the reason to believe on the receipt of new information viz cash deposits from Investigation Wing." 2. "On the facts ... case and in law, the Ld. CIT(A) erred in holding the re-opening of assessments as bad in law and change of opinion without appreciating that the AO had the reason to believe on the receipt of new information viz cash deposits from DCIT CC 2(2), Mumbai

Assistant Commissioner of Income Tax-42(1)(1), Mumbai vs. Jekin Enterprise, Mumbai

In the result, the appeals of the revenue are dismissed, and the cross objections of the assessee are allowed

ITA 3105/MUM/2024[2013-14]Status: DisposedITAT Mumbai30 Apr 2025AY 2013-14

Bench: Smt. Beena Pillai & Smt. Renu Jauhriआयकर अपील सं./Ita No. 3111/Mum/2024 (निर्धारण वर्ा / Assessment Year :2011-12) आयकर अपील सं./Ita No. 3110/Mum/2024 (निर्धारण वर्ा / Assessment Year :2012-13) आयकर अपील सं./Ita No. 3105/Mum/2024 (निर्धारण वर्ा / Assessment Year :2013-14) आयकर अपील सं./Ita No. 3109/Mum/2024 (निर्धारण वर्ा / Assessment Year :2014-15) आयकर अपील सं./Ita No. 3107/Mum/2024 (निर्धारण वर्ा / Assessment Year :2015-16) Acit-42(1), Mumbai V/S. Jekin Enterprise Room No. 732, 7Th Floor, बिधम A 604, Prem Nagar, Kautilya Bhavan, G. Block, Building No. 5, Bkc, Bandra East, Mandepeshwar Road, Mumbai-400051 Boriwali (W.), Mumbai, Maharashtra-400092 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaafj0648R Appellant/अपीलधर्थी .. Respondent/प्रनिवधदी प्रनि आपत्ति सं./ Co No. 177/Mum/2024 (Arising Out Of Ita No. 3111/Mum/2024) (निर्धारण वर्ा / Assessment Year :2011-12) प्रनि आपत्ति सं./ Co No. 176/Mum/2024 (Arising Out Of Ita No. 3110/Mum/2024) (निर्धारण वर्ा / Assessment Year :2012-13) प्रनि आपत्ति सं./ Co No. 173/Mum/2024 (Arising Out Of Ita No. 3105/Mum/2024)

For Appellant: Shri Anant paiFor Respondent: Ms. Kavitha Kaushik
Section 147Section 250Section 68

case and in law, the Ld. CIT(A) erred in holding the re-opening of assessments as bad in law and change of opinion without appreciating that the AO made the reason to believe on the receipt of new information viz cash deposits from Investigation Wing." 2. "On the facts ... case and in law, the Ld. CIT(A) erred in holding the re-opening of assessments as bad in law and change of opinion without appreciating that the AO had the reason to believe on the receipt of new information viz cash deposits from DCIT CC 2(2), Mumbai