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“escapement of income”

ReassessmentSection 147Section 1473,765 judgments

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

Leading authorities on escapement of income

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.

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.

CIT v. Sun Engineering Works (P) Ltd.
198 ITR 297 · 1992 · Supreme Court
814
citing judgments

A court's pronouncement derives its scope and color from the specific questions involved in the case, thus, due regard must always be given to the questions framed before the court when interpreting its judgment.

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.

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.

Judgments citing escapement of income

Hiren Chinubhai Shah, Mumbai vs. ITO, Ward 22(1)(5), Mumbai

In the result, both the appeals are, accordingly, disposed of

ITA 2772/MUM/2023[2009-10]Status: DisposedITAT Mumbai29 Nov 2023AY 2009-10

Bench: Shri Aby T. Varkey, Jm & Shri S Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.2772/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2009-10) Hiren Chinubhai Shah बिधम/ Ito, Ward-22(1)(5) A-301, Savoy Residency Kautilya Bhavan, Bkc, Vs. Santacruz (West) S.O. Bandra (East), Mumbai- Mumbai, Mumbai-400054. 400051. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Agups8207K (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Bhupendra Shah Revenue By: Shri Satya Prakash Singh (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 21/11/2023 घोषणा की तारीख /Date Of Pronouncement: 29/11/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/(Nfac), Delhi Dated 23.06.2023 For The Assessment Year 2009-10. 2. The Main Grievance Of The Assessee Is Against The Action Of The Ld. Cit(A) Sustaining The Disallowance Of Rs.20,84,190/- U/S 69C Of The Income Tax Act, 1961 (Hereinafter “The Act”) Being 100% Of The Total Purchases Made From Two (2) Parties.

For Appellant: Shri Bhupendra ShahFor Respondent: Shri Satya Prakash Singh (Sr. AR)
Section 143(1)Section 147Section 148Section 234ASection 69C

Chinubhai Shah accommodation entries, the AO was of the opinion that purchases made from these two concerns are bogus and thereafter there is escapement of income. Therefore, he reopened the assessment of the assessee and during the assessment proceedings the assessee was directed to prove the genuineness of the purchases

Balalji Lifestyle Realtors P.Ltd, Mumbai vs. ACIT Cen Cir 7(1), Mumbai

In the result, the appeal of the assessee is allowed

ITA 3172/MUM/2017[2009-10]Status: DisposedITAT Mumbai29 Nov 2023AY 2009-10

Bench: Shri Aby T. Varkey, Jm & Shri Prashant Maharishi, Am आयकर अपील सं/ I.T.A. No.3172/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2009-10) M/S. Balaji Lifestyle बिधम/ Acit, Central Circle-7(1) Realtors Pvt. Ltd. Mumbai. Vs. 118/120, Ashoka House Zaveri Baazar, Mumbai- 400002. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aadcb0234H (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri N. M. Porwal (Adv) Revenue By: Shri Ashok Kumar Ambastha (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 01/11/2023 घोषणा की तारीख /Date Of Pronouncement: 29/11/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)-49, Mumbai Dated 02.03.2017 For The Assessment Year 2009-10. 2. Ground No. 1 Is General In Nature So Does Not Require Any Adjudication.

For Appellant: Shri N. M. Porwal (Adv)For Respondent: Shri Ashok Kumar Ambastha (Sr
Section 143(2)Section 147Section 148Section 153ASection 288ASection 69B

issued impugned notice u/s 148 of the Act dated 29.03.2014 conveying his desire to reopen the assessment u/s 147 of the Act, alleging escapement of income by recording reasons as under: - 3 A.Y. 2009-10 M/s. Balaji Lifestyle Realtors Pvt. Ltd. 1. The assessee had filed return of income ... completed assessment can be disturbed only when there is information or evidence regarding undisclosed income or AO had information in his possession showing escapement of income as stipulated u/s 147 of the Act. As per Section 147 of the Act, if the AO had to reopen the assessment, then

The Assistant Commissioner of Income Tax, Central Circle, Rajkot vs. Smt. Urmilaben Kishorbhai Viramgama, Rajkot

ITA 66/RJT/2021[2012-13]Status: DisposedITAT Rajkot16 Nov 2023AY 2012-13

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./I.T.A. No. 22/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner Smt. Bhavnaben बनाम/ Of Income-Tax Bhovanbhai Rangani Vs. Central Circle-1, Rajkot 701, Ratrani Tower, Nr. Bhaktidham Temple, Panchvati Main Road, Rajkot-05 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abupr5242C .. (अपीलाथ"/Appellant) (""यथ" / Respondent) & आयकर अपील सं./I.T.A. No. 23/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner Shri Bhupendra Trikamji बनाम/ Of Income-Tax Panchani Vs. Central Circle-1, Rajkot 11-A, “Akashdeep”, Sai Nagar Society, B/H. Ramdham Kalawad Road, Rajkot-360007 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abjpp7612B .. (अपीलाथ"/Appellant) (""यथ" / Respondent) & आयकर अपील सं./I.T.A. No. 24/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner बनाम/ Smt. Dimpleben

made towards on-money was never disclosed by the assesses in their return filed under Section 139(1) of the Act. There was escapement of income within the meaning of Section 147 of the Act and ITA Nos. 22/Rjt/2021 & 12 Ors. (Smt. Bhavnaben B. Rangani & Ors. - 7 - assessment, therefore ... assessee's unaccounted income which needs to be brought to tax net. 6. Basis of forming reason to believe and details of escapement of income: In view of the above facts, it is very clear that the assessee has made payment of Rs 2,45,25,720 for purchase

Maulesh D. Ukani, Rajkot-Gujarat vs. The Asstt. Commr. of Income Tax, Cir-1(1), Rajkot-Gujarat

ITA 46/RJT/2021[2012-13]Status: DisposedITAT Rajkot16 Nov 2023AY 2012-13

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./I.T.A. No. 22/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner Smt. Bhavnaben बनाम/ Of Income-Tax Bhovanbhai Rangani Vs. Central Circle-1, Rajkot 701, Ratrani Tower, Nr. Bhaktidham Temple, Panchvati Main Road, Rajkot-05 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abupr5242C .. (अपीलाथ"/Appellant) (""यथ" / Respondent) & आयकर अपील सं./I.T.A. No. 23/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner Shri Bhupendra Trikamji बनाम/ Of Income-Tax Panchani Vs. Central Circle-1, Rajkot 11-A, “Akashdeep”, Sai Nagar Society, B/H. Ramdham Kalawad Road, Rajkot-360007 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abjpp7612B .. (अपीलाथ"/Appellant) (""यथ" / Respondent) & आयकर अपील सं./I.T.A. No. 24/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner बनाम/ Smt. Dimpleben

made towards on-money was never disclosed by the assesses in their return filed under Section 139(1) of the Act. There was escapement of income within the meaning of Section 147 of the Act and ITA Nos. 22/Rjt/2021 & 12 Ors. (Smt. Bhavnaben B. Rangani & Ors. - 7 - assessment, therefore ... assessee's unaccounted income which needs to be brought to tax net. 6. Basis of forming reason to believe and details of escapement of income: In view of the above facts, it is very clear that the assessee has made payment of Rs 2,45,25,720 for purchase

The Asstt. Commr. of Income Tax, Cen. Cir-1, Rajkot-Gujarat vs. Maulesh D. Ukani, Rajkot-Gujarat

ITA 44/RJT/2021[2012-13]Status: DisposedITAT Rajkot16 Nov 2023AY 2012-13

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./I.T.A. No. 22/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner Smt. Bhavnaben बनाम/ Of Income-Tax Bhovanbhai Rangani Vs. Central Circle-1, Rajkot 701, Ratrani Tower, Nr. Bhaktidham Temple, Panchvati Main Road, Rajkot-05 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abupr5242C .. (अपीलाथ"/Appellant) (""यथ" / Respondent) & आयकर अपील सं./I.T.A. No. 23/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner Shri Bhupendra Trikamji बनाम/ Of Income-Tax Panchani Vs. Central Circle-1, Rajkot 11-A, “Akashdeep”, Sai Nagar Society, B/H. Ramdham Kalawad Road, Rajkot-360007 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abjpp7612B .. (अपीलाथ"/Appellant) (""यथ" / Respondent) & आयकर अपील सं./I.T.A. No. 24/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner बनाम/ Smt. Dimpleben

made towards on-money was never disclosed by the assesses in their return filed under Section 139(1) of the Act. There was escapement of income within the meaning of Section 147 of the Act and ITA Nos. 22/Rjt/2021 & 12 Ors. (Smt. Bhavnaben B. Rangani & Ors. - 7 - assessment, therefore ... assessee's unaccounted income which needs to be brought to tax net. 6. Basis of forming reason to believe and details of escapement of income: In view of the above facts, it is very clear that the assessee has made payment of Rs 2,45,25,720 for purchase

The Assistant Commissioner of Income Tax, Central Circle-1, Rajkot-Gujarat vs. Shri Kishorbhai V. Viramgama, Rajkot

ITA 42/RJT/2021[2012-13]Status: DisposedITAT Rajkot16 Nov 2023AY 2012-13

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./I.T.A. No. 22/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner Smt. Bhavnaben बनाम/ Of Income-Tax Bhovanbhai Rangani Vs. Central Circle-1, Rajkot 701, Ratrani Tower, Nr. Bhaktidham Temple, Panchvati Main Road, Rajkot-05 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abupr5242C .. (अपीलाथ"/Appellant) (""यथ" / Respondent) & आयकर अपील सं./I.T.A. No. 23/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner Shri Bhupendra Trikamji बनाम/ Of Income-Tax Panchani Vs. Central Circle-1, Rajkot 11-A, “Akashdeep”, Sai Nagar Society, B/H. Ramdham Kalawad Road, Rajkot-360007 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abjpp7612B .. (अपीलाथ"/Appellant) (""यथ" / Respondent) & आयकर अपील सं./I.T.A. No. 24/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner बनाम/ Smt. Dimpleben

made towards on-money was never disclosed by the assesses in their return filed under Section 139(1) of the Act. There was escapement of income within the meaning of Section 147 of the Act and ITA Nos. 22/Rjt/2021 & 12 Ors. (Smt. Bhavnaben B. Rangani & Ors. - 7 - assessment, therefore ... assessee's unaccounted income which needs to be brought to tax net. 6. Basis of forming reason to believe and details of escapement of income: In view of the above facts, it is very clear that the assessee has made payment of Rs 2,45,25,720 for purchase

The ACIT, Cen. Cir-1, Rajkot vs. Smt. Joliben Mahendrabhai Faldu, Rajkot

ITA 41/RJT/2021[2012-13]Status: DisposedITAT Rajkot16 Nov 2023AY 2012-13

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./I.T.A. No. 22/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner Smt. Bhavnaben बनाम/ Of Income-Tax Bhovanbhai Rangani Vs. Central Circle-1, Rajkot 701, Ratrani Tower, Nr. Bhaktidham Temple, Panchvati Main Road, Rajkot-05 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abupr5242C .. (अपीलाथ"/Appellant) (""यथ" / Respondent) & आयकर अपील सं./I.T.A. No. 23/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner Shri Bhupendra Trikamji बनाम/ Of Income-Tax Panchani Vs. Central Circle-1, Rajkot 11-A, “Akashdeep”, Sai Nagar Society, B/H. Ramdham Kalawad Road, Rajkot-360007 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abjpp7612B .. (अपीलाथ"/Appellant) (""यथ" / Respondent) & आयकर अपील सं./I.T.A. No. 24/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner बनाम/ Smt. Dimpleben

made towards on-money was never disclosed by the assesses in their return filed under Section 139(1) of the Act. There was escapement of income within the meaning of Section 147 of the Act and ITA Nos. 22/Rjt/2021 & 12 Ors. (Smt. Bhavnaben B. Rangani & Ors. - 7 - assessment, therefore ... assessee's unaccounted income which needs to be brought to tax net. 6. Basis of forming reason to believe and details of escapement of income: In view of the above facts, it is very clear that the assessee has made payment of Rs 2,45,25,720 for purchase

The ACIT, Central Circle-1, Rajkot vs. Shri Bhovan P. Rangani, Rajkot

ITA 37/RJT/2021[2012-13]Status: DisposedITAT Rajkot16 Nov 2023AY 2012-13

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./I.T.A. No. 22/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner Smt. Bhavnaben बनाम/ Of Income-Tax Bhovanbhai Rangani Vs. Central Circle-1, Rajkot 701, Ratrani Tower, Nr. Bhaktidham Temple, Panchvati Main Road, Rajkot-05 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abupr5242C .. (अपीलाथ"/Appellant) (""यथ" / Respondent) & आयकर अपील सं./I.T.A. No. 23/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner Shri Bhupendra Trikamji बनाम/ Of Income-Tax Panchani Vs. Central Circle-1, Rajkot 11-A, “Akashdeep”, Sai Nagar Society, B/H. Ramdham Kalawad Road, Rajkot-360007 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abjpp7612B .. (अपीलाथ"/Appellant) (""यथ" / Respondent) & आयकर अपील सं./I.T.A. No. 24/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner बनाम/ Smt. Dimpleben

made towards on-money was never disclosed by the assesses in their return filed under Section 139(1) of the Act. There was escapement of income within the meaning of Section 147 of the Act and ITA Nos. 22/Rjt/2021 & 12 Ors. (Smt. Bhavnaben B. Rangani & Ors. - 7 - assessment, therefore ... assessee's unaccounted income which needs to be brought to tax net. 6. Basis of forming reason to believe and details of escapement of income: In view of the above facts, it is very clear that the assessee has made payment of Rs 2,45,25,720 for purchase

The ACIT, Central Circle-1, Rajkot vs. Smt. Sonal Maulesh Ukani, Rajkot

ITA 36/RJT/2021[2012-13]Status: DisposedITAT Rajkot16 Nov 2023AY 2012-13

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./I.T.A. No. 22/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner Smt. Bhavnaben बनाम/ Of Income-Tax Bhovanbhai Rangani Vs. Central Circle-1, Rajkot 701, Ratrani Tower, Nr. Bhaktidham Temple, Panchvati Main Road, Rajkot-05 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abupr5242C .. (अपीलाथ"/Appellant) (""यथ" / Respondent) & आयकर अपील सं./I.T.A. No. 23/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner Shri Bhupendra Trikamji बनाम/ Of Income-Tax Panchani Vs. Central Circle-1, Rajkot 11-A, “Akashdeep”, Sai Nagar Society, B/H. Ramdham Kalawad Road, Rajkot-360007 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abjpp7612B .. (अपीलाथ"/Appellant) (""यथ" / Respondent) & आयकर अपील सं./I.T.A. No. 24/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner बनाम/ Smt. Dimpleben

made towards on-money was never disclosed by the assesses in their return filed under Section 139(1) of the Act. There was escapement of income within the meaning of Section 147 of the Act and ITA Nos. 22/Rjt/2021 & 12 Ors. (Smt. Bhavnaben B. Rangani & Ors. - 7 - assessment, therefore ... assessee's unaccounted income which needs to be brought to tax net. 6. Basis of forming reason to believe and details of escapement of income: In view of the above facts, it is very clear that the assessee has made payment of Rs 2,45,25,720 for purchase