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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

Assistant Commissioner of Income Tax, Corporate Circle 1(1), Chennai vs. M/S Cholamandalam Investment and Finance Company Limited, Chennai

ITA 2835/CHNY/2024[2014-15]Status: DisposedITAT Chennai28 Apr 2025AY 2014-15

Bench: Shri Aby T Varkey, Hon'Ble & Shri S. R. Raghunatha, Hon'Bleआयकर अपीलसं./Ita Nos.: 2613 & 2732/Chny/2024 निर्धारणवर्ष / Assessment Years: 2013-14 & 2014-15 Cholamandalam Investment & Finance Company Limited, Chola Crest, C 54 & C 55, Super B-4, Thiru Vi Ka Industrial Estate, Guindy, Guindy Industrial Estate S.O., Chennai - 600 032. [Pan: Aaacc-1226-H] (अपीलार्थी/Appellant) & The Deputy Commissioner Of Income Tax, V. Corporate Circle -1(1), Chennai - 600 034. (प्रत्यर्थी/Respondent) आयकर अपीलसं./Ita Nos.: 2835, 2836 & 2820/Chny/2024 निर्धारणवर्ष / Assessment Years: 2014-15, 2014-15 & 2015-16 The Assistant Commissioner Of Income Tax, Corporate Circle -1(1), Chennai - 600 034 Cholamandalam Investment & Finance Company V. Limited, (अपीलार्थी/Appellant) Chola Crest, C 54 & C 55, Super B-4, Thiru Vi Ka Industrial Estate, Guindy, Guindy Industrial Estate S.O., Chennai - 600 032. [Pan: Aaacc-1226-H] (प्रत्यर्थी/Respondent) Assessee By Department By : Mr. Ajith Kumar Jain Ca & Mr. Kunal Shah, Ca & Ms. Aashna Dhila, Ca : Mr. R. Clement Ramesh Kumar, Cit & Ms. Anitha, Addl.Cit सुनवाई की तारीख/Date Of Hearing : 12.02.2025 घोषणा की तारीख/Date Of Pronouncement : 28.04.2025 :-2-:

For Respondent: Mr. Ajith Kumar Jain CA & Mr. Kunal Shah, CA
Section 143(3)Section 250Section 43(5)

आयकर अपीलीय अधिकरण, 'सी'न्यायपीठ, चेन्नई IN THE INCOME TAX APPELLATE TRIBUNAL 'C' BENCH, CHENNAI श्रीएबीटीवर्की, न्यायिकसदस्यएवंश्रीएस.आर. रघुनाथा, लेखासदस्यकेसमक्ष

Cholamandalam Investment and Fianance Co. Ltd., Chennai vs. DCIT, Corporate Circle-1(1), Chennai

ITA 2732/CHNY/2024[2014-15]Status: DisposedITAT Chennai28 Apr 2025AY 2014-15

Bench: Shri Aby T Varkey, Hon'Ble & Shri S. R. Raghunatha, Hon'Bleआयकर अपीलसं./Ita Nos.: 2613 & 2732/Chny/2024 निर्धारणवर्ष / Assessment Years: 2013-14 & 2014-15 Cholamandalam Investment & Finance Company Limited, Chola Crest, C 54 & C 55, Super B-4, Thiru Vi Ka Industrial Estate, Guindy, Guindy Industrial Estate S.O., Chennai - 600 032. [Pan: Aaacc-1226-H] (अपीलार्थी/Appellant) & The Deputy Commissioner Of Income Tax, V. Corporate Circle -1(1), Chennai - 600 034. (प्रत्यर्थी/Respondent) आयकर अपीलसं./Ita Nos.: 2835, 2836 & 2820/Chny/2024 निर्धारणवर्ष / Assessment Years: 2014-15, 2014-15 & 2015-16 The Assistant Commissioner Of Income Tax, Corporate Circle -1(1), Chennai - 600 034 Cholamandalam Investment & Finance Company V. Limited, (अपीलार्थी/Appellant) Assessee By Department By Chola Crest, C 54 & C 55, Super B-4, Thiru Vi Ka Industrial Estate, Guindy, Guindy Industrial Estate S.O., Chennai - 600 032. [Pan: Aaacc-1226-H] (प्रत्यर्थी/Respondent) : Mr. Ajith Kumar Jain Ca & Mr. Kunal Shah, Ca & Ms. Aashna Dhila, Ca : Mr. R. Clement Ramesh Kumar, Cit & Ms. Anitha, Addl.Cit सुनवाई की तारीख/Date Of Hearing : 12.02.2025 घोषणा की तारीख/Date Of Pronouncement : 28.04.2025 :-2-:

Section 143(3)Section 250Section 43(5)

आयकर अपीलीय अधिकरण, 'सी'न्यायपीठ, चेन्नई IN THE INCOME TAX APPELLATE TRIBUNAL 'C' BENCH, CHENNAI श्रीएबीटीवर्की, न्यायिकसदस्यएवंश्रीएस.आर. रघुनाथा, लेखासदस्यकेसमक्ष

Cholamandalam Investment and Finance Company Limited, Chennai, Tamil Nadu vs. Deputy Commissioner of Income-Tax (DCIT), Chennai-1, Chennai, Tamil Nadu

ITA 2613/CHNY/2024[2013-2014]Status: DisposedITAT Chennai28 Apr 2025AY 2013-2014

Bench: Shri Aby T Varkey, Hon'Ble & Shri S. R. Raghunatha, Hon'Bleआयकर अपील सं./Ita Nos.: 2613 & 2732/Chny/2024 निर्धारण वर्ष / Assessment Years: 2013-14 & 2014-15 Cholamandalam Investment & Finance Company Limited, Chola Crest, C 54 & C 55, Super B-4, Thiru Vi Ka Industrial Estate, Guindy, Guindy Industrial Estate S.O., Chennai - 600 032. [Pan: Aaacc-1226-H] (अपीलार्थी/Appellant) & आयकर अपील सं./Ita Nos.: 2835, 2836 & 2820/Chny/2024 निर्धारण वर्ष / Assessment Years: 2014-15, 2014-15 & 2015-16 The Assistant Commissioner Of Income Tax, Corporate Circle -1(1), Chennai - 600 034 (अपीलार्थी/Appellant) The Deputy Commissioner Of Income Tax, V. Corporate Circle -1(1), Chennai - 600 034. (प्रत्यर्थी/Respondent) Cholamandalam Investment & Finance Company V. Limited, Chola Crest, C 54 & C 55, Super B-4, Thiru Vi Ka Industrial Estate, Guindy, Guindy Industrial Estate S.O., Chennai - 600 032. [Pan: Aaacc-1226-H] (प्रत्यर्थी/Respondent) Assessee By : Mr. Ajith Kumar Jain Ca & Mr. Kunal Shah, Ca & Ms. Aashna Dhila, Ca Department By : Mr. R. Clement Ramesh Kumar, Cit & Ms. Anitha, Addl.Cit सुनवाई की तारीख/Date Of Hearing : 12.02.2025 घोषणा की तारीख/Date Of Pronouncement : 28.04.2025 :-2-:

For Appellant: Mr. Ajith Kumar Jain CA & Mr. Kunal Shah, CAFor Respondent: Mr. R. Clement Ramesh Kumar, CIT &
Section 143(3)Section 250Section 43(5)

आयकर अपीलीय अधिकरण, 'सी' न्यायपीठ, चेन्नई IN THE INCOME TAX APPELLATE TRIBUNAL 'C' BENCH, CHENNAI श्रीएबीटीवर्की, न्यायिक सदस्य एवं श्री

DCIT, Central Circle, Agra vs. Agra Better Homes LLP, Agra

The appeal stand dismissed

ITA 276/AGR/2024[2015-16]Status: DisposedITAT Agra25 Apr 2025AY 2015-16

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं. / Ita No. 276/Agr/2024 (िनधा"रणवष" / Assessment Year: 2015-16) Dcit, Central Circle Agra Better Homes Llp बनाम/ Agra. 13B, Raj Apartment, Jasoria Enclave Vs. Agra-282001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aazfa-9657-Q (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Shailender Shrivastava – Ld. Sr. Dr ""थ"कीओरसे/Respondent By : Sh. Deependra Mohan, Ca – Ld. Ar सुनवाईकीतारीख/Date Of Hearing : 18-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 25-04-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Revenue For Assessment Year (Ay) 2015-16 Arises Out Of An Order Passed By Learned Commissioner Of Income Tax (Appeals), Kanpur-4 [Cit(A)] On 07-06-2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S. 147 R.W.S. 144 Of The Act On 30-03-2022. The Ld. Sr. Dr Advanced Arguments & Supported The Assessment Order Whereas Ld. Ar Referred To The Findings Of Ld. Cit(A). Having Heard Rival Submission & Upon Perusal Of Case Records, Our Adjudication Would Be As Under. 2. Upon Perusal Of Opening Paragraph Of Assessment Order, It Could Be Seen That The Case Was Reopened Pursuant To Receipt Of Certain Information From Investigation Wing That The Assessee Received Accommodation Entries From Shri Pradeep Kumar Jindal Group Of Entities.

For Appellant: Sh. Shailender Shrivastava – Ld. Sr. DRFor Respondent: Sh. Deependra Mohan, CA – Ld. AR
Section 143(3)Section 147Section 148Section 68

assessment proceedings itself. It could also be seen that Ld. AO do not have sufficient material in his possession to form belief of escapement of income. The reopening has been done merely at the behest of investigation report whereas the assessee has not been named by the tainted group

Parth Dinesh Patel, Mehsana vs. The Income Tax Officer, Ward-1, Patan

In the result, both the appeals of the assessee are allowed for statistical purposes

ITA 137/AHD/2024[2015-16]Status: DisposedITAT Ahmedabad25 Apr 2025AY 2015-16

Bench: Shri T.R. Senthil Kumar & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita Nos.137/Ahd/2024 & 138/Ahd/2024 िनधा"रण वष" /Assessment Years : 2015-16 & 2016-17 Parth Dinesh Patel The Income Tax Officer बनाम/ 18/19, Utkarsh Society Ward-1, V/S. Opp. Market Yard Patan – 384 265 Tal. Visnagar, Mehsana Gujarat – 384 315 "थायी लेखा सं./Pan: Bwrpp 7811 A (अपीलाथ&/ Appellant) ('( यथ&/ Respondent) Assessee By : Shri Dhinal Shah, Ar Revenue By : Shri Atul Pandey, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 23/04/2025 घोषणा की तारीख /Date Of Pronouncement: 25/04/2025 आदेश/O R D E R Per Makarand V. Mahadeokar, Am: These Two Appeals Are Filed By The Assessee Against The Separate Orders Dated 01.12.2023 Passed By The Learned Commissioner Of Income-Tax (Appeals), National Faceless Appeal Centre, Delhi [Hereinafter Referred To As “Cit(A)”], Arising Out Of Reassessment Orders Framed Under Section 147 R.W.S. 144B Of The Income-Tax Act, 1961 [Hereinafter Referred To As “The Act”], By The National Faceless Assessment Centre (Nfac), Delhi [Hereinafter Referred To As “Assessing Officer /Ao”] For The Assessment Years (Ays) 2015–16 & 2016–17, Respectively. As The Issues Involved In Both The Appeals Are Common

For Appellant: Shri Dhinal Shah, ARFor Respondent: Shri Atul Pandey, Sr.DR
Section 147Section 148Section 68

erred in confirming the reopening of assessment under section 147 of the Act in as much as there is no escapement of income and that the notice issued is bad in law and is not in conformity of the provisions of law. 2. On the facts and in the circumstances ... Nos.137 & 138/Ahd/2024 Parth Dinesh Patel Asst. Years : 2015-16 & 2016-17 in as much as there is no escapement of income and that the notice issued is bad in law and is not in conformity of the provisions of law. 2. On the facts and in the circumstances

Income Tax Officer Ward 3, Satara, Income Tax Office Satara vs. Nandkumar Dattatray Khot, Dahiwadi Man

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

ITA 1562/PUN/2024[2015-16]Status: DisposedITAT Pune24 Apr 2025AY 2015-16

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. /Ita No.1562/Pun/2024 िनधा"रण वष" / Assessment Year: 2015-16 The Income Tax Officer, V Nandkumar Dattatray Khot, Ward-3, Satara S Shri Agencies Dahiwadi, Dahiwadi, Man Satara. Maharashtra – 415508. Pan: Aatpk8947P Appellant/ Revenue Respondent/ Assessee Cross Objection No.11/Pun/2025 िनधा"रण वष" / Assessment Year: 2015-16 Nandkumar Dattatray Khot, V The Income Tax Officer, Shri Agencies Dahiwadi, S Ward-3, Satara. Dahiwadi, Man Satara. Maharashtra – 415508. Pan:Aatpk8947P Appellant/ Assessee Respondent /Revenue Assessee By Shri Suhas Kulkarni - Ar Shri Vidya Ratna Kishor – (Dr)(Virtual) Revenue By Date Of Hearing 25/03/2025 Date Of Pronouncement 24/04/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Revenue Against The Order Of The Commissioner Of Income Tax (Appeal) (Nfac) Under Section 250 Of

Section 132Section 144BSection 147Section 148Section 148ASection 149Section 151ASection 250

available with the department prior to issue of notice, without considering the nature of business of the assessee and without independently verifying the escapement of income, the AO has issued a notice under the presumption that all the cash deposits are the income of the assessee The assessee however faced