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“income escaping assessment”

ReassessmentSection 147Section 1471,518 judgments

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

Leading authorities on income escaping assessment

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 income escaping assessment

Blue Tech Mercantile Pvt Ltd., Mumbai vs. ITO Ward-6(1)(4), NFAC, Delhi

ITA 618/MUM/2023[201-14]Status: DisposedITAT Mumbai20 Sept 2023

Bench: Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. No. 617/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2012-13) & आयकर अपील सं/ I.T.A. No. 618/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2013-14) & आयकर अपील सं/ I.T.A. No. 616/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2017-18) Blue Tech Mercantile Pvt. बिधम/ Ito, Ward-6(1)(4)/Ao-Nfac Ltd. New Delhi. Vs. 6/10 Vijay Nagar Sangh, Shaikh Misree Road, Antop Hill, Mumbai-400037. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaecb2778H (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Mahesh Saboo Revenue By: Shri Dharamvir D Yadav (Sr. Dr) सुनवाई की तारीख / Date Of Hearing: 12/07/2023 घोषणा की तारीख /Date Of Pronouncement: 20/09/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: These Are Appeals Preferred By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/Nfac, Delhi Dated 20.02.2023 For Ay. 2012-13, Ay. 2013-14 & Ay. 2017-18. 2. At The Outset, The Ld. Ar Of The Assessee Pointed Out That, Except For Variation In Figures, The Issue Permeating In All The Three (3) Assessment Years Are The Same. With The Consent Of Both The Parties, Ay 2012-13 Is Taken As The Lead Case, Result Of Which Shall Apply Mutatis Mutandis To The Other Two (2) Ays 2013-14 & 2017-18. 3. The Sole Grievance Of The Assessee Relates To The Ld. Cit(A)’S Action Of Confirming The Addition Made By Way Of Undisclosed

For Appellant: Shri Mahesh SabooFor Respondent: Shri Dharamvir D Yadav (Sr. DR)
Section 142(1)Section 147

entries to the tune of Rs.87,00,000/- from M/s Moonlink Dealcomm Pvt Ltd and M/s Lucky Prime Commercial Pvt Ltd which represented income escaping assessment, and for which the assessment of the assessee was reopened u/s 147 of the Income Tax Act 1961 (herein after the Act). Before

Blue Tech Mercantile Pvt Ltd., Mumbai vs. ITO Ward-6(1)(4), NFAC, Delhi

ITA 617/MUM/2023[2012-13]Status: DisposedITAT Mumbai20 Sept 2023AY 2012-13

Bench: Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. No. 617/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2012-13) & आयकर अपील सं/ I.T.A. No. 618/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2013-14) & आयकर अपील सं/ I.T.A. No. 616/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2017-18) Blue Tech Mercantile Pvt. बिधम/ Ito, Ward-6(1)(4)/Ao-Nfac Ltd. New Delhi. Vs. 6/10 Vijay Nagar Sangh, Shaikh Misree Road, Antop Hill, Mumbai-400037. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaecb2778H (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Mahesh Saboo Revenue By: Shri Dharamvir D Yadav (Sr. Dr) सुनवाई की तारीख / Date Of Hearing: 12/07/2023 घोषणा की तारीख /Date Of Pronouncement: 20/09/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: These Are Appeals Preferred By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/Nfac, Delhi Dated 20.02.2023 For Ay. 2012-13, Ay. 2013-14 & Ay. 2017-18. 2. At The Outset, The Ld. Ar Of The Assessee Pointed Out That, Except For Variation In Figures, The Issue Permeating In All The Three (3) Assessment Years Are The Same. With The Consent Of Both The Parties, Ay 2012-13 Is Taken As The Lead Case, Result Of Which Shall Apply Mutatis Mutandis To The Other Two (2) Ays 2013-14 & 2017-18. 3. The Sole Grievance Of The Assessee Relates To The Ld. Cit(A)’S Action Of Confirming The Addition Made By Way Of Undisclosed

For Appellant: Shri Mahesh SabooFor Respondent: Shri Dharamvir D Yadav (Sr. DR)
Section 142(1)Section 147

entries to the tune of Rs.87,00,000/- from M/s Moonlink Dealcomm Pvt Ltd and M/s Lucky Prime Commercial Pvt Ltd which represented income escaping assessment, and for which the assessment of the assessee was reopened u/s 147 of the Income Tax Act 1961 (herein after the Act). Before

Blue Tech Mercantile Pvt Ltd., Mumbai vs. ITO Ward-6(1)(4), NFAC, Delhi

ITA 616/MUM/2023[2017-18]Status: DisposedITAT Mumbai20 Sept 2023AY 2017-18

Bench: Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. No. 617/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2012-13) & आयकर अपील सं/ I.T.A. No. 618/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2013-14) & आयकर अपील सं/ I.T.A. No. 616/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2017-18) Blue Tech Mercantile Pvt. बिधम/ Ito, Ward-6(1)(4)/Ao-Nfac Ltd. New Delhi. Vs. 6/10 Vijay Nagar Sangh, Shaikh Misree Road, Antop Hill, Mumbai-400037. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaecb2778H (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Mahesh Saboo Revenue By: Shri Dharamvir D Yadav (Sr. Dr) सुनवाई की तारीख / Date Of Hearing: 12/07/2023 घोषणा की तारीख /Date Of Pronouncement: 20/09/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: These Are Appeals Preferred By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/Nfac, Delhi Dated 20.02.2023 For Ay. 2012-13, Ay. 2013-14 & Ay. 2017-18. 2. At The Outset, The Ld. Ar Of The Assessee Pointed Out That, Except For Variation In Figures, The Issue Permeating In All The Three (3) Assessment Years Are The Same. With The Consent Of Both The Parties, Ay 2012-13 Is Taken As The Lead Case, Result Of Which Shall Apply Mutatis Mutandis To The Other Two (2) Ays 2013-14 & 2017-18. 3. The Sole Grievance Of The Assessee Relates To The Ld. Cit(A)’S Action Of Confirming The Addition Made By Way Of Undisclosed

For Appellant: Shri Mahesh SabooFor Respondent: Shri Dharamvir D Yadav (Sr. DR)
Section 142(1)Section 147

entries to the tune of Rs.87,00,000/- from M/s Moonlink Dealcomm Pvt Ltd and M/s Lucky Prime Commercial Pvt Ltd which represented income escaping assessment, and for which the assessment of the assessee was reopened u/s 147 of the Income Tax Act 1961 (herein after the Act). Before

Citicorp Trustee Company Ltd As Trustee for Fccb Issued by Jindal Saw Ltd, Mumbai vs. Deputy Commissioner of Income Tax (Int Taxation)-2(1)(1), Mumbai

In the result, the appeal of the assessee is allowed

ITA 784/MUM/2023[2014-2015]Status: DisposedITAT Mumbai21 Aug 2023AY 2014-2015

Bench: Shri Aby T. Varkey, Jm & Shri S. Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No. 784/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2014-15) Citicorp Trustee Company बिधम/ Dcit (International Ltd. As Trustee For Fccb Taxation)-2(1)(1) Vs. Issued By Jindal Saw Ltd. 17Th Floor, 1713, Air India Citigroup Centre, Canada Building, Nariman Point, Square, Canary Wharf Mumbai-400021. London E14 5Lb United Kingdom. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaecc0452D (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Anish Thackar/Nikhil Tiwari/Lekh Mehta Revenue By: Shri Amit Kumar Soni (Sr. Dr) सुनवाई की तारीख / Date Of Hearing: 19/07/2023 घोषणा की तारीख /Date Of Pronouncement: 21/08/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Against The Order Of The Assessing Officer (Ao) Dated 19.01.2023 Passed U/S 143(3) R.W.S. 144C(13) R.W.S 147 Of The Income Tax Act, 1961 (Hereinafter “The Act”). 2. At The Outset, The Ld. Ar Of The Assessee Brought To Our Notice The Ground No. 2 Wherein The Assessee Has Raised The Legal Issue Against The Action Of The Ao To Have Reopened The Assessment U/S 147 Of The Act Without Satisfying The Essential Condition Prescribed Under The Act; & Therefore Contends That The Action Of The Ao Is Ab-Initio-Void. 3. In Order To Examine The Legal Issue Raised By The Assessee, It Is Necessary To Look Into The Reasons Recorded By Ao To Reopen The Assessment Which Is Reproduced As Under: -

For Appellant: Shri Anish Thackar/NikhilFor Respondent: Shri Amit Kumar Soni (Sr. DR)
Section 143(3)Section 147Section 201(1)Section 5(2)(b)Section 6

would be in the hands of the ultimate beneficiaries and not the Trustee/nominee of the bonds. And therefore according to assessee, question of income escaping assessment doesn’t arise in this case and pleaded to AO to drop the proposed re-opening of assessment. However AO rejected such a plea