“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

Mr. Anthony P Lewis, Mumbai vs. ITO-22(1)(1), Mumbai

ITA 1813/MUM/2020[2009-10]Status: DisposedITAT Mumbai06 Jul 2023AY 2009-10

For Appellant: Ms. Aarti Sathe &For Respondent: Smt Sailja Rai

Section 143(3)Section 147Section 54

stood prior to such substitution. Under the old provisions of section 147, separate clauses (a) and (b) laid down the circumstances under which income escaping assessment for the past assessment years could be assessed or reassessed. To confer jurisdiction under section 147(a) two conditions were required to be satisfied

Kala Ramesh Parmar, Mumbai vs. ITO Ward- 23(2)(6), Mumbai

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

ITA 581/MUM/2023[2012-13]Status: DisposedITAT Mumbai05 Jul 2023AY 2012-13

Bench: Shri Pavan Kumar Gadalekala Ramesh Parmar Ito Ward – 23(2)(6), 2/21,Kishorebuilding, Room No.303, बनाम/ Opp Edward Cinema, 3Rd Floor, Vs. 2Nd Floor, 521, Earnest House, Kalbadevi Road, Nariman Point, Mumbai- 400002. Mumbai- 400021. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aadpp6229M (""थ" / Respondent) (अपीलाथ" /Appellant)

For Appellant: Shri.Jitendra Singh.ARFor Respondent: Shri.Abhishek Kumar Singh, DR

Section 143(1)Section 143(3)Section 148Section 234BSection 250Section 68

with explanations. 27. At this stage, we may briefly refer to the relevant legal provisions. 28. Section 147 of the Act deals with "income escaping assessment". Section 147 says that if the Assessing Officer has reason to believe that any income chargeable to tax has escaped assessment for any assessment ... bearing on the formation of the belief and are not extraneous or irrelevant. To this limited extent, initiation of proceedings in respect of income escaping assessment is open to challenge in a court of law. 32.3 Dilating further, Supreme Court held that reasons for formation of the belief must have

Durga Shankar Chodhery, Saraipali, Mahasamund vs. Income Tax Officer, Ward-Mahasamund, Mahasamund

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

ITA 195/RPR/2023[2011-12]Status: DisposedITAT Raipur05 Jul 2023AY 2011-12

Bench: SHRI RAVISH SOOD (Judicial Member), SHRI ARUN KHODPIA (Accountant Member)

For Appellant: Shri Nikhilesh Begani, CAFor Respondent: Shri Choudhary N.C.Roy, Sr. DR

Section 147Section 148Section 250Section 68

construed as books of accounts. Further, the ld. AR contended that mere cash deposit in bank account could not constitute undisclosed income or income escaping assessment for the purpose of reassessment u/s.148 of the Act. Another argument of the ld. AR was that no addition u/s.68 of the Act when

DCIT, Ajmer vs. M/S V.C. Granite, Ajmer

In the result, appeal of the assessee is allowed

ITA 171/JPR/2023[2020-21]Status: DisposedITAT Jaipur05 Jul 2023AY 2020-21

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri C.M. Agarwal (CA)For Respondent: Shri James Kurian (CIT)

Section 115BSection 143(2)Section 143(3)Section 144Section 153CSection 153DSection 250Section 69A

alleged harassment by Income Tax Authorities gave the following information in Lok Sabha M/s. V.C. Granites, Ajmer. “. The scheme for re-assessment of income escaping assessment, as laid down in Section 148 of the Income Tax Act, 1961 (‘Act’) was reformed by the Finance Act, 2021 & Finance

V C Granites, Ajmer vs. DCIT Central Circle Ajmer, Ajmer

In the result, appeal of the assessee is allowed

ITA 127/JPR/2023[2020-2021]Status: DisposedITAT Jaipur05 Jul 2023AY 2020-2021

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri C.M. Agarwal (CA)For Respondent: Shri James Kurian (CIT)

Section 115BSection 143(2)Section 143(3)Section 144Section 153CSection 153DSection 250Section 69A

ACIT, Central Circle-2, New Delhi vs. Opal Buildwell P.Ltd, Delhi

Accordingly notice was issued on 18.10.2016. Thus, there is no substance in the grounds raised and the same are decided against the Revenue. The appeal of Revenue is dismissed

ITA 2899/DEL/2019[2010-11]Status: DisposedITAT Delhi30 Jun 2023AY 2010-11

Bench: Sh. G.S.Pannu, Hon’Ble & Sh. Anubhav Sharmaacit, Vs. M/S. Opal Buildwell P. Ltd. Central Circle-2 (Formerly Namo Resorts Pvt. New Delhi Ltd.) 445, Kucha Baijnath, Chandni Chowk, Delhi Pan : Aabcn9757H (Appellant) (Respondent)

Section 131Section 132Section 143(1)Section 153CSection 153C(1)

lakh rupees or more in one year or in aggregate in the relevant four assessment years(falling beyond the sixth year); (ii) such income escaping assessment is represented in the form of asset; (iii) the income escaping assessment or part thereof relates to such year or years. 80.5 Applicability

Jt. CIT (Ods) - CC -1(4), Mumbai vs. Ultratech Cement Ltd., Mumbai

In the result, appeal filed by the revenue is dismissed

ITA 222/MUM/2022[2014-15]Status: DisposedITAT Mumbai28 Jun 2023AY 2014-15

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon’Bledeputy Commissioner Of Income Tax V. M/S. Ultratech Cement Ltd., Central Circle- 1(4) Ahura Centre, B- Wing Room No. 902, 9Th Floor 2Nd Floor, Mahakali Caves Road Pratishtha Bhavan, Old C.G.O. Bldg, (Annexe) Andheri (E), Mumbai- 400093 M.K. Road, Mumbai- 400020 Pan: Aaacl6442L (Appellant) (Respondent) Jt. Commissioner Of Income Tax (Osd) V. M/S. Ultratech Cement Ltd. Central Circle- 1(4) Ahura Centre, B- Wing Room No. 902, 9Th Floor 2Nd Floor, Mahakali Caves Road Pratishtha Bhavan Andheri (E), Mumbai- 400093 Old C.G.O. Bldg, (Annexe) M.K. Road, Mumbai- 400020 Pan: Aaacl6442L (Appellant) (Respondent) & M/S. Ultratech Cement Limited V. Dcit, Central Circle- 1(4) [Acit, Cc] Room. No 902, 9Th Floor Ahura Centre, B-Wing, 2Nd Floor Pratishtha Bhavan Mahakali Caves Road Old C.G.O. Bldg, (Annexe) Andheri (E), Mumbai- 400093 Maharishi Karve Road Mumbai- 400020 Pan: Aaacl6442L (Appellant) (Respondent)

Section 143(3)Section 35D

given by the Assessing Officer (respondent no. i)asto which fact or material was not disclosed by the petitioner that led to its income escaping assessment. There is merely a bald assertion in the reasons that there was a failure on the part of the petitioner to disclose fully ... foremost, it is imperative to note that the reasons recorded for the proposed reopening are conspicuously silent on the aspect that the income escaped assessment on account of failure to make full and true disclosure of all material facts relevant for the assessment, by the assessee. An assertion that

Ultra Tech Cement Limited, Mumbai vs. ACIT- CC 1(4), Mumbai

In the result, appeal filed by the revenue is dismissed

ITA 220/MUM/2022[2014-15]Status: DisposedITAT Mumbai28 Jun 2023AY 2014-15

Section 143(3)Section 35D

DCIT Cir 1(4), Mumbai vs. M/S. Ultratech Cement Ltd, Mumbai

In the result, appeal filed by the revenue is dismissed

ITA 1789/MUM/2021[2013-14]Status: DisposedITAT Mumbai28 Jun 2023AY 2013-14

Section 143(3)Section 35D

M/S. Ultratech Cement Ltd, Mumbai vs. DCIT Cent Cir-1(4), Mumbai

In the result, appeal filed by the revenue is dismissed

ITA 1466/MUM/2021[2013-14]Status: DisposedITAT Mumbai28 Jun 2023AY 2013-14

Section 143(3)Section 35D

M/S Wf Asian Smaller Companies Fund Limited, Mumbai vs. The Assistant Commissioner of Income Tax International Taxation Circle 4(3)(2), Mumbai

In the result, the appeal of the assessee is allowed

ITA 459/MUM/2023[2013-2014]Status: DisposedITAT Mumbai23 Jun 2023AY 2013-2014

Bench: Shri Aby T. Varkey, Jm & Shri S. Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.459/Mum/2023 (निर्धारण वर्ा / Assessment Years: 2013-14) M/S. Wf Asian Smaller बिधम/ Acit, Circle-4(3)(2) Companies Fund Ltd Room No. 1611, 16Th Vs. C/O Ankul Goyal, Azb & Floor, Air India Building, Partners A8, Sector-4, Nariman Point, Mumbai- Noida 201301. 400021. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaacw5648R (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Deepak Chopra/Ankul Goyal Revenue By: Shri Soumedu Kumar Dash (Sr. Dr) सुनवाई की तारीख / Date Of Hearing: 28/03/2023 घोषणा की तारीख /Date Of Pronouncement: 23/06/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Against The Order Passed By The Ao Dated 19.01.2023 U/S 147 R.W.S 144C(13) Of The Income Tax Act, 1961 (Hereinafter “The Act”) Pursuant To The Direction Issued By The Ld. Dispute Resolution Panel (Drp) For Ay. 2013-14. 2. The Assessee Has Raised The Legal Issue Challenging The Action Of The Ao To Have Reopened The Original-Scrutiny-Assessment U/S 143(3) Of The Act, After Four (4) Years [From The End Of The Relevant Assessment Year] Without Satisfying The Additional Condition Precedent As Prescribed In The Proviso To Section 147(1) Of The Act. Since The Assessee Has Raised The Legal Issue Assailing The Jurisdiction Of Ao To Have Issued Notice U/S 148 Of The Act, Proposing Re-Opening Of The Original Assessment [Framed Under Scrutiny Under Section 143(3) Of The Act], We Will Adjudicate It First. For Appreciating The Legal Issue, Let Us

For Appellant: Shri Deepak Chopra/Ankul GoyalFor Respondent: Shri Soumedu Kumar Dash (Sr

Section 133CSection 139Section 142Section 143Section 143(3)Section 147Section 147(1)Section 148Section 92E

Asian Smaller Companies have a look at section 147 of the Act and the relevant section reads as under: - “147. Income escaping assessment. — If the Assessing Officer has reason to believe that any income chargeable to tax has escaped assessment for any assessment year, he may, subject to the provisions ... assessment being sought to be reopened falls beyond the period of four years from the end of the assessment year and the income escaping assessment is more than Rs.1 lakhs. Given the above narrated facts of the case, it is a fit case for issue of notice u/s.148 r.w.s.147

Hrish Chandra Pant, New Delhi vs. ITO, Ward-69(5), Delhi

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

ITA 1323/DEL/2023[2012-13]Status: DisposedITAT Delhi21 Jun 2023AY 2012-13

Bench: Shri Kul Bharat[Assessment Year : 2012-13] Hrish Chandra Pant, Vs Ito, C/O-Anubhav Talwar, D-104, Ward-69(5), Ajay Enclave, New Delhi-110018 Delhi. Pan-Aecoo5229A Appellant Respondent Appellant By Shri Anubhav Talwar, Adv. Respondent By Shri Om Parkash, Sr.Dr Date Of Hearing 13.06.2023 Date Of Pronouncement 21.06.2023

Section 147Section 234ASection 271(1)(b)

information that the property had been purchased, the entire consideration paid for the purchase of the property was treated as equivalent to income escaping assessment, without any relevant material to form a reason to believe. 5. The Appellant requests that the addition made in the impugned Best Judgement Assessment

Aditya Sharad Shah, Mumbai vs. CIT (A), NFAC., Delhi

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

ITA 1017/MUM/2023[2010-2011]Status: DisposedITAT Mumbai20 Jun 2023AY 2010-2011

Bench: Shri Pavan Kumar Gadaleaditya Sharad Shah, Cit(A) / Nfac 6 Madhu Parag, Mumbai-400002. बनाम/ 69 Swastik Society, Vs. Vileparle (W), Mumbai-400056. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Amyps1987N (""थ" / Respondent) (अपीलाथ" /Appellant)

For Appellant: NoneFor Respondent: Mr. Abhisek Kumar Singh.DR

Section 250Section 271(1)(c)

void ab initio on account of following grounds: A There was no income which has escaped assessment and in absence of any income escaping assessment, reassessment proceedings cannot be initiated. B. The reassessment proceedings initiated are merely on the ground of 'reason to suspect' and not 'reason to believe

Emm Aar Tourism Pvt Ltd, New Delhi vs. ITO Ward - 8(2), New Delhi

In the result, the appeal of the assessee partly allowed

ITA 5790/DEL/2019[2010-11]Status: DisposedITAT Delhi16 Jun 2023AY 2010-11

Bench: Shri Chandra Mohan Garg & Shri M. Balaganeshassessment Year: 2010-11 Emm Aar Tourism P. Ltd. Ito Ward 8(2), New Delhi 10685, Jhandewalan Road, Nabi Karim, New Delhi 110055 Vs. Pan Aacce 1918 Q (Appellant) (Respondent) For Assessee : Shri Shikar Garg, Ca Shri Manoj Garg, Ca Revenue For : Shri Vipul Kashyap, Sr. Dr Date Of Hearing : 19.04.2023 Date Of Pronouncement : 16.06.2023 Order Per Chandra Mohan Garg, J.M. This Appeal Has Been Filed Against The Order Of Ld. Cit(A)-24 New Delhi Dated 11.04.2019 For Ay 2010-11. 2. The Sole Legal Ground Of Assessee Is As Follows:- 1. That On The Facts & Circumstances Of The Case, The Ld Cit(A) Erred In Confirming The Action Of Ld. Ao For Initiation Of Reassessment Proceedings U/S. 147/148 Of The Income Tax Act. 3. The Ld. Assessee Representative Submitted That For Ay 2010-11 The Assessee Submitted Return Of Income On 25.09.2010 Declaring Loss Of Rs. 46,894/- Which Was Processed U/S. 143(3) Of The Act. Drawing Our Attention Towards Pages 27 To 32 Of Assessee Paper Book The Ld. Ar Submitted That The Assessing Officer Received Information From The Investigation Wing Which Conducted Search & Seizure Operation On 18.11.2015 On Pradeep Kumar Jindal Group. He Further Elaborated That On Receipt Of Information The Assessing Officer Recorded Reasons For Initiated Of Reassessment Proceedings On 29.03.2017 & Obtained Approval Of Acit As Well As Pcit On The Very Same Date. The Ld. Ar Drawing Our Attention Towards Page 28 Of The Approval Note Submitted That The Ld. Acit While Granting Approval Noted “Yes, It Is A Fit Case” & The 1

For Appellant: Shri Shikar Garg, CA

Section 143(3)Section 147Section 148Section 151

basis of mechanical sanction is invalid by returning following findings :- " Section 151, read with section 148 of the Incometax Act, 1961 - Income escaping assessment - Sanction for issue of notice (Recording of satisfaction) - High Court by impugned order held that where Joint [5] Commissioner recorded satisfaction in mechanical manner and without

Ujjwal Microfinance Pvt Ltd, New Delhi vs. ITO Ward - 27(2), New Delhi

In the result, the appeal of the assessee in ITA No

ITA 3877/DEL/2019[2011-12]Status: DisposedITAT Delhi09 Jun 2023AY 2011-12

Bench: Shri N.K. Billaiya & Shri Anubhav Sharma

For Appellant: Dr. Rakesh Gupta, AdvFor Respondent: Shri Rajendra Jha, Sr. DR

Section 142Section 144Section 147Section 148Section 151(1)

respect of an issue which is totally unconnected to the basis on which the Assessing Officer formed a reason to believe that income escaped assessment and issued a notice under section 148, it was open to him to issue a fresh notice by following sub-section (2) of section ... Airways (I) Limited [2011] 331 ITR 236 (Bom). We may also note that the heading of section 147 is "income escaping assessment" and that of section 148 "issue of notice where income escaped assessment". Sections 148 is supplementary and complimentary to section 147. Sub-section (2) of section 148 mandates

Boston Scientific International Bv the Netherlands, Netherland vs. ACIT, Circle-1(1)(2), Int. Taxation, New Delhi

In the result, the appeal of the assessee is allowed and the stay petition of the assessee is dismissed as infructuous

ITA 789/DEL/2023[2013-14]Status: DisposedITAT Delhi08 Jun 2023AY 2013-14

Bench: Shri Kul Bharat & Shri M. Balaganeshboston Scientific International Vs. Acit, Bv The Netherlands, Circle-1(1)(2), 100A, The Capital Court Oiof International Taxation, Palm Marg Munirka, Delhi- New Delhi 110067 (Appellant) (Respondent) Pan: Aaacb4238J Sa No. 152/Del/2023 (In Ita No. 789/Del/2023) (Assessment Year: 2013-14) Boston Scientific International Vs. Acit, Bv The Netherlands, Circle-1(1)(2), 100A, The Capital Court Oiof International Taxation, Palm Marg Munirka, Delhi- New Delhi 110067 (Appellant) (Respondent) Pan: Aaacb4238J

For Appellant: Sh. Deepak Kumar, AdvFor Respondent: Shri Vijay B. Vasanta, CIT DR

Section 115JSection 143(3)Section 147Section 148Section 151Section 151(1)Section 40

present case within the meaning of section 147 of the I.T. Act. Further, considering the volume and value of the transactions involved, the income escaping assessment is likely to amount to Rs. 1 lakh or more. 7. In view of the above reasons to believe that income has escaped assessment

Ahmednagar Investments Pvt. Ltd., Mumbai vs. DCIT, CC- 5(3), Mumbai

In the result, appeal of the assessee is allowed

ITA 7126/MUM/2018[2014-15]Status: DisposedITAT Mumbai31 May 2023AY 2014-15

Bench: Shri Vikas Awasthy & Shri S Rifaur Rahmanvk-Vk-La- 7125@Eaqcbz@2018 ¼Fu-Oa- 2013&14½ Vk-Vk-La- 7126@Eaqcbz@2018 ¼Fu-Oa- 2014&15½ M/S Ahmednagar Investments Pvt. Ltd. 11/12, Raghuvanshi Mill Compound, Senapati Bapat Marg, Lower Parel Mumbai-400 013 ..... Vihykfkhz/Appellant Pan No. Aadca9872E Cuke Vs. Deputy Commissioner Of Income Tax, Circle– 5(3) Room No.1906, 19Th Floor, Air India Building, Nariman Point, ..... Izfroknh/Respondent Mumbai-400 021

For Appellant: Shri Neelkanth Khandelwal izfroknh }kjk@For Respondent: Shri Ashok Kumar Kardam, CIT-DR

Section 10(38)Section 115JSection 143(3)Section 154

different canons viz reassessment u/s 147 of the Act and revision u/s 263 of the Act to take care of such errors and income escaping assessment. The Department has to invoke right provisions of the Act to ensure that income that is liable to be taxed does not escape

Ahmednagar Investments Pvt. Ltd., Mumbai vs. DCIT, CC- 5(3), Mumbai

In the result, appeal of the assessee is allowed

ITA 7125/MUM/2018[2013-14]Status: DisposedITAT Mumbai31 May 2023AY 2013-14

For Appellant: Shri Neelkanth Khandelwal izfroknh }kjk@For Respondent: Shri Ashok Kumar Kardam, CIT-DR

Section 10(38)Section 115JSection 143(3)Section 154

Shri Praful Khetshibhai Solanki, Rajkot vs. The Income Tax Officer, Ward-2 (2) (5), Rajkot

In the result, the appeal of the assessee is dismissed

ITA 356/RJT/2018[2007-08]Status: DisposedITAT Rajkot26 May 2023AY 2007-08

Bench: Smt. Annapurna Gupta & Shri Siddhartha Nautiyal

For Appellant: Written SubmissionFor Respondent: Shri B. D. Gupta, Sr. DR

Section 148Section 69A

balance addition of Rs. 45,324/-. Before Ld. CIT(Appeals) the assessee submitted that proceedings under Section 148 is invalid as the amount income escaping assessment was less than Rs. 1 lakh. However, Ld. Praful Khetshibhai Solanki vs. ITO Asst.Year –2007-08 CIT(A) dismissed the contention of the assessee ... passed by Ld. CIT(Appeals). The Counsel for the assessee has challenged the re- opening of assessment on the ground that since the income escaping assessment is less than Rs. 1 lakh, then the initiation of proceedings under Section 147/148 of the Act are bad in law. Accordingly, the Counsel

M/S. Patel Ambalal Hargovandas & Co., Surat vs. The DCIT, Central Circle-2, Surat

In the results, appeal filed by Revenue (in IT(SS)A Nos

ITA 185/SRT/2022[2020-21]Status: DisposedITAT Surat26 May 2023AY 2020-21

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं/.It(Ss)A No.49/Srt/2022 Assessment Year: (2019-20) (Physical Hearing) The Acit, Central Circle-2, Vs. Rasikbhai Narottamdas Patel, Surat. Flat No.9-10, Mahavir Nagar Co.Op H.S. Ltd., Bldg-12, Nr. Gayatri Mandir, Udhna Magdalla Road, Surat – 395007. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No.: Adgpp4550M (Appellant) (Respondent) आयकर अपील सं/.It(Ss)A No.86/Srt/2022 Assessment Year: (2015-16) The Dcit, Central Circle-2, Vs. Ashish Karamshibhai Koshiya, Surat. 40, Jivandeep Soceity, Singanpor Road, Katargam, Surat, Gujarat – 395004. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No.: Aojpk1118G (Appellant) (Respondent) आयकर अपील सं/.Ita No.185/Srt/2022 Assessment Year: (2020-21) M/S. Patel Ambalal Hargovandas Vs. The Dcit, Central Circle-2 & Co., Surat. 5/725, Haripura, Bhavaniwad, Opp. Dhobi Sheri, Surat – 395003. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No.: Aadfp2517N (Appellant) (Respondent) Appellant By Shri Ashok B. Koli, Cit(Dr) Shri Vartik Choksi, Shri Biren Shah & Shri Respondent By Nitin Gheewala, Ar Date Of Hearing 26/04/2023 Date Of Pronouncement 26/05/2023 आदेश /O R D E R Per Bench:

Section 132Section 143(3)Section 292CSection 69C

basis of an item of income or disallowance, which has already been made in block assessment of the assessee, thereby leaving no income escaping assessment. Under these circumstances we are satisfied that having made addition of Rs.527.85 lakhs in the block assessment, the Assessing Officer was not justified in forming ... accounts. IT(SS)A.49 & 86/SRT/2022 & ITA.185/SRT/2022 Ashish K. Koshiya, Rasikbhai N. Patel & Patel A. Hargovandas & Co. Therefore, this is a clear case of income escaping assessment. Issue notice u/s 148 of the Income tax Act, 1961.” The ld. Counsel for the assessee made a categorical statement that no substantive addition