← All Phrases

“tangible material”

ReassessmentSection 147Section 1472,812 judgments

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

Leading authorities on tangible material

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.

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.

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.

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.

222 Taxman 15 (Gujarat)(MAG.), Principal Commissioner of Income-tax-4 v. G & G Pharma India Ltd.
384 ITR 147 · 2016 · High Court
274
citing judgments

An assessment can be reopened if there is tangible material indicating escapement of income, demonstrating a live link between the material and the reasons recorded for reopening. The Assessing Officer must apply their mind to the material facts, and the sanction under section 151 should not be based on borrowed satisfaction.

PCIT v. RMG Polyvinyl (I) Ltd.
396 ITR 5 · 2017 · High Court
272
citing judgments

Reassessment based solely on information from the Investigation Wing, without the Assessing Officer conducting further inquiry or demonstrating an independent application of mind, is unjustified and invalid.

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.

Judgments citing tangible material

Manek Nivas Dharmshala, Kheda vs. The CIT (Exemption), Ahmedabad

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

ITA 410/AHD/2024[NA]Status: DisposedITAT Ahmedabad14 Jun 2024

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokar, Accountnat Member Assessment Year : - Manek Nivas Dharamshala The Cit (Exemption) Near Sahid Bhuvan At Dakor Vs Ahmedabad Tal.Thasra Dist. Kheda – 388 225 (Gujarat) Pan: अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Chetan Shah, Ar Revenue By : Shri Sudhendu Das, Cit-Dr सुनवाई क" तार"ख/Date Of Hearing : 12/06/2024 घोषणा क" तार"ख /Date Of Pronouncement: 14/06/2024 आदेश/O R D E R Per Shri Makarand V. Mahadeokar, Am: This Appeal By The Assessee-Trust Is Directed Against The Order Of The Ld.Commissioner Of Income Tax (Exemptions), Ahmadabad [Hereinafter Referred To As “The Ld.Cit(E)”], Dated 28-01-2023, Wherein The Application For Registration Under Section 12Ab Of The Income Tax Act, 1961 [Hereinafter Referred To As “The Act”], Was Rejected.

For Appellant: Shri Chetan Shah, ARFor Respondent: Shri Sudhendu Das, CIT-DR
Section 12ASection 12A(1)(ac)

activities of the trust. 3. The CIT(Exemption) has eared in law, in over-looking and in summarily rejecting and not considered, the tangible material available with him. 4. Your appellant crave, leave to add, alter, & or to emend modify substitute all or any ground of appeal before final hearing

Easyaccess Financial Services Ltd, Chennai vs. ITO, Copr Ward 2(1), Chennai

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

ITA 587/CHNY/2024[2012-13]Status: DisposedITAT Chennai14 Jun 2024AY 2012-13

Bench: Shri Mahavir Singhand Shri S.R. Raghunathaआयकर अपील सं./Ita No.: 587/Chny/2024 िनधा"रण वष"/Assessment Year: 2012-13 Easyaccess Financial Services Ltd., The Income Tax Officer, New No.18, Old No.40, Vs. Corporate Ward 2(1), Mussuri Subramaniam Salai, Chennai. (Oliver Road), Mylapore, Chennai – 600 004. Pan: Aabce 4646G (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Ms. M. Lavanya, Fca & Shri Shrenik Chordia, Ca ""यथ" क" ओर से/Respondent By : Shri N. Sanjay Gandhi, Jcit सुनवाई क" तारीख/Date Of Hearing : 13.06.2024 घोषणा क" तारीख/Date Of Pronouncement : 14.06.2024 आदेश /O R D E R Per Mahavir Singh: This Appeal By The Assessee Is Arising Out Of The Order Passed By The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac) In Order No.Itba/Nfac/S/250/2023- 24/1060282095(1) Dated 30.01.2024. The Assessment Was Framed By The Deputy Commissioner Of Income Tax, Corporate Circle 2(1), Chennai For The Assessment Year 2012-13 U/S.143(3) R.W.S.147 Of The Income Tax Act, 1961 (Hereinafter The ‘Act’) Vide Order Dated 27.09.2017. 2. The First Issue In This Appeal Of Assessee Is As Regards To Assumption Of Jurisdiction By The Ao For Reopening Of Assessment U/S.147 R.W.S. 148 Of The Act, As The Ao During The Original Assessment Proceedings Has Formed An Opinion After Seeking Explanation & After Examining The Present Issue Of Factoring Of Income U/S.143(3) Of The Act. Hence, Now Reopening Is Bad In Law. The Assessee Also Raised The Interconnected Issue, Which Is On Merits That The Cit(A) Erred In Confirming The Addition Made By The Ao Beig Factoring Income In The Hands Of The Assessee.

For Appellant: Ms. M. Lavanya, FCA &For Respondent: Shri N. Sanjay Gandhi, JCIT
Section 143(3)Section 147Section 148

year as and when it is actually accrued. In our view, this reopening is nothing but change of opinion and moreover, there is no tangible material which has come to the notice of the AO after framing of original assessment u/s.143(3) of the Act. The Hon’ble Supreme Court ... check abuse of power by the Assessing Officer. Hence, after 1st April, 1989, Assessing Officer has power to re-open, provided there is "tangible material" to come to the conclusion that there is escapement of income from assessment. Reasons must have a live link with the formation of the belief

P. Ravichandran, Chennai vs. DCIT, Central Circle 1(3), Chennai

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

ITA 582/CHNY/2024[2007-08]Status: DisposedITAT Chennai14 Jun 2024AY 2007-08

Bench: Shri Mahavir Singhand Shri S.R. Raghunathaआयकर अपील सं./Ita No.: 582/Chny/2024 िनधा"रण वष"/Assessment Year: 2007-08 Dr. P. Ravichandran, The Deputy Commissioner No.3, Second Link Street, Vs. Of Income Tax, Raghava Reddy Colony, Central Circle – 1(3), Jaffarkhanpet, Chennai. Chennai – 600 083. Pan: Aahpr 0455M (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri G. Baskar, Advocate Shri I. Dinesh, Advocate ""यथ" क" ओर से/Respondent By : Shri N. Sanjay Gandhi, Jcit सुनवाई क" तारीख/Date Of Hearing : 11.06.2024 घोषणा क" तारीख/Date Of Pronouncement : 14.06.2024

For Appellant: Shri G. Baskar, AdvocateFor Respondent: Shri N. Sanjay Gandhi, JCIT
Section 132Section 143(3)Section 147Section 148Section 153ASection 54B

failed to consider whether the reasons given by the Assessing Officer for reopening the assessment was on account of any new or tangible material coming to the possession of the Assessing Officer after the completion of the original assessment proceedings. CIT(A) has also not verified whether any queries ... land relating to sale of property of 10.5 acres of land at Janakipuram, Maduranthakam. The ld.counsel argued that there is no fresh or tangible material for reopening of assessment and this issue is squarely covered by the decision of Hon’ble Supreme Court in the case of CIT Vs Kelvinator

Star Aviation Private Limited, Mylapore vs. The Assistant Commissioner of Income Tax, Corporate Circle 6, Chennai, Nungambakkam

The appeal stand allowed in terms of our above order

ITA 1497/CHNY/2023[2009-10]Status: DisposedITAT Chennai11 Jun 2024AY 2009-10

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.1497/Chny/2023 (िनधा*रण वष* / Assessment Year: 2009-10) M/S. Star Aviation Private Limited Acit Chennai Citi Centre, 4Th Floor बनाम/ Corporate Circle-6, 10 & 11, Dr.Radhakrishnan Salai, Chennai. Vs. Mylapore, Chennai-600 004. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aajcs-6206-J (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri V. Padmanabhan & Shri R. Venkata Raman (Cas) - Ld. Ar " थ"कीओरसे/Respondent By : Dr. D. Praveen (Jcit) -Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 16-05-2024 घोषणाकीतारीख /Date Of Pronouncement : 11-06-2024 आदेश / O R D E R

For Appellant: Shri V. Padmanabhan & Shri RFor Respondent: Dr. D. Praveen (JCIT) -Ld. Sr. DR
Section 143Section 143(3)Section 148

Officer is void ab initio. 3. That the Ld. CIT(A) erred in confirming the reopening of the assessment in the absence of new tangible material and on a mere change of opinion, consequently not justified in not quashing the impugned order of assessment. 4. That without prejudice ... legal grounds and submitted that the reassessment proceedings were initiated on the basis of existing material on record and without there being any tangible material coming into the possession of Ld. AO subsequent to conclusion of regular assessment proceedings. The Ld. AR also submitted that the reassessment proceedings were, therefore

Sree Ganesh Gears Private Limited, Mysuru vs. Deputy Commissioner of Income Tax, Circle-1(2), Mysuru

In the result, the appeal filed by assessee stands allowed for statistical purposes

ITA 824/BANG/2024[2006-07]Status: DisposedITAT Bangalore07 Jun 2024AY 2006-07

Bench: Smt. Beena Pillai & Shri. Laxmi Prasad Sahuassessment Year : 2006-07 M/S. Sree Ganesh Gears The Deputy Pvt. Ltd., Commissioner Of Plot No. 106, Belegola Income Tax, Industrial Area, Circle – 1(2), Mysuru – 570 016. Mysuru. Vs. Pan: Aaecs8142C Appellant Respondent : Shri Ajith .V, Advocate I/B Shri Assessee By B.S. Balachandran, Advocate : Shri Ganesh R Gale, Standing Revenue By Counsel For Department Date Of Hearing : 30-05-2024 Date Of Pronouncement : 07-06-2024 Order Per Beena Pillaipresent Appeal Has Been Filed By The Assessee Against Order Dated 05/03/2024 Passed By Nfac, Delhi For A.Y. 2006-07. “Legal Grounds: 1. The Order Dated 04 March 2024 Passed By The Commissioner Of Income-Tax (Appeals), National Faceless Appeal Centre Is Bad & Erroneous & Against The Facts & Circumstances Of The Case; 2. The Learned Cit(A) Erred In Law & On Facts In Dismissing The Appeal Of The Appellant On The Grounds Of Limitation Without Appreciating That The Appeal Was Filed Within The Time Limit Provided By The Hon'Ble High Court

For Respondent: Shri Ajith .V, Advocate i/b Shri
Section 143(2)Section 143(3)Section 147Section 148Section 154Section 43B

learned CIT(A) erred in upholding the reassessment proceedings initiated by the Ld AO based on change of opinion and without having any tangible material which shows escapement of income, thereby violating the provisions of section 147 of the Act; 5. The learned CIT(A) erred in not appreciating that

DCIT-CC-4(2), Mumbai vs. Rubberwala Housing and Infrastructure Limited, Mumbai

In the result, all the appeals of the assessee stands allowed and

ITA 3508/MUM/2023[2015-16]Status: DisposedITAT Mumbai07 Jun 2024AY 2015-16

Bench: Shri Br Baskaran, Am & Shri Aby T Varkey, Jm आयकर अपील सं/ I.T. A. No. 3448/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2015-16) & आयकर अपील सं/ I.T. A. No. 3447/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2016-17) & आयकर अपील सं/ I.T. A. No. 3446/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2017-18) & आयकर अपील सं/ I.T. A. No. 3445/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2018-19) & आयकर अपील सं/ I.T. A. No. 3444/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2019-20) & आयकर अपील सं/ I.T. A. No. 3459/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2020-21) & आयकर अपील सं/ I.T. A. No. 3432/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2021-22) Rubberwala Housing & Infrastructure Ltd. Ground Floor, Rubberwala House, Dr. A Nair Road, Agripada, Mumbai-400011. बनाम / Vs. Dcit, Central Circle-4(2) 19Th Floor, Air India Building, Nariman Point, Mumbai-400021. आयकर अपील सं/ I.T. A. No. 3508/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2015-16) & आयकर अपील सं/ I.T. A. No. 3505/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2016-17) & आयकर अपील सं/ I.T. A. No. 3504/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2017-18) & आयकर अपील सं/ I.T. A. No. 3549/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2018-19) & आयकर अपील सं/ I.T. A. No. 3503/Mum/2023

For Appellant: Shri Mani Jain FCAFor Respondent: Smt Sanyogita Nagpal
Section 132Section 143(1)Section 143(2)Section 153ASection 68Section 69C

untenable. We are in agreement with the Ld. AR that these presumptive observations made by the AO cannot be construed as an incriminating or tangible material which would suggest that the unsecured loans were in the nature of unexplained cash credits. 4.13 We now come