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“non-application of mind”

ReassessmentSection 147Section 1472,166 judgments

The decision most relied on for non-application of mind is CIT v. Max India Ltd. (295 ITR 282), cited in 1,162 judgments on BharatTax.

Leading authorities on non-application of mind

CIT v. Max India Ltd.
295 ITR 282 · 2007 · Supreme Court
1,162
citing judgments

Under Section 263, an assessment order is not erroneous and prejudicial to the interest of the revenue merely because the Principal Commissioner disagrees with the Assessing Officer's (AO) view, particularly if the AO has adopted one of two permissible views in law, unless that view is completely unsustainable. If due inquiries were made, the AO's order does not become erroneous solely because the fact of inquiries was not recorded.

CIT v. Gabriel India Ltd.
203 ITR 108 · 1993 · High Court
990
citing judgments

The Commissioner cannot revise an assessment order under Section 263 merely because they hold a different opinion or believe a deeper inquiry was warranted if the Assessing Officer has applied their mind and conducted some inquiry. Revision under Section 263 is permissible only in cases of a complete lack of inquiry or non-application of mind by the Assessing Officer, not for merely inadequate inquiry.

Dilip N. Shroff v. JCIT
291 ITR 519 · 2007 · Supreme Court
565
citing judgments

A penalty notice issued under Section 271(1)(c) is invalid if the Assessing Officer fails to strike out the inapplicable limb (concealment or furnishing inaccurate particulars) from the standard proforma, indicating non-application of mind. The initial burden of proving concealment or inaccurate particulars rests on the Revenue.

CIT v. Manu Engg
122 ITR 306 · 1980 · High Court
505
citing judgments

When levying a penalty under Section 271(1)(c), the Assessing Officer must clearly specify whether it is for concealment of income or furnishing inaccurate particulars. An ambiguous notice or order using "and/or" for these limbs, or a standard proforma without striking irrelevant clauses, indicates non-application of mind and renders the penalty unsustainable.

CIT v. Shri Samson Perinchery
392 ITR 4 · 2017 · High Court
417
citing judgments

A penalty levied under section 271(1)(c) of the Income-tax Act is unsustainable if it is initiated on one limb (e.g., concealment of income) but ultimately levied on the other limb (e.g., furnishing inaccurate particulars). This also applies if the initial penalty notice is vague or ambiguous regarding the specific charge.

CIT v. S. Goyanka Lime & Chemical Ltd.
64 Taxmann.com 313 · 2015 · Supreme Court
340
citing judgments

A mechanical approval by the prescribed authority under Section 151, made without independent application of mind, vitiates and renders the entire reassessment proceedings invalid. Such approvals, often indicated by brief, unreasoned endorsements, lead to the quashing of the reopening of assessment.

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.

CIT v. Mithila Motor's (P.) Ltd.
149 ITR 751 · 1984 · High Court
248
citing judgments

Minor defects or mistakes in a penalty notice issued under Section 274 do not invalidate penalty proceedings under Section 271(1)(c) if the assessee suffers no prejudice and is aware of the charge. However, significant vagueness or ambiguity that demonstrates non-application of mind or causes prejudice can still render the notice invalid.

Judgments citing non-application of mind

M/S. Khoday India Limited, Bangalore vs. Income Tax Officer, Ward- 4(1)(2), Bangalore

In the result appeal filed by assessee stands allowed

ITA 97/BANG/2022[2015-16]Status: DisposedITAT Bangalore30 Jun 2022AY 2015-16

Bench: Smt. Beena Pillai & Shri. Laxmi Prasad Sahuassessment Year : 2015-16 M/S. Khoday India Ltd., The Income-Tax 7Th Mile, Brewery House, Officer, Kanakapura Road, Ward 4 (1)(2), Bangalore – 560 062. Bangalore. Pan: Aaack6734C Vs. Appellant Respondent Assessee By : Shri V. Sridhar, Ca : Shri Ramesh B.R., Addl. Cit Revenue By (Dr) Date Of Hearing : 09-06-2022 Date Of Pronouncement : 30-06-2022 Order Per Beena Pillaipresent Appeal Is Filed By The Assessee Against Order Dated 09/12/2021 Passed By The Ld.Cit(A)-11, Bangalore For Assessment Year 2015-16 On Following Grounds Of Appeal: “1. The Order Of The Learned Commissioner Of Income-Tax (Appeals), Bengaluru-11, Bengaluru In Ita No.Cit(A)- 11/Bng/Tr.10036/2018-19 (Din: Itba /Apl /M/ 250 /2021-22/ 1037634908(1) Dated:09.12.2021 Is Opposed To Law, Weight Of Evidence, Probabilities & Facts & Circumstances Of The Case. 2. The Learned Commissioner Of Income-Tax (Appeals) Erred In Confirming The Order Of The Assessing Officer Passed U/S.154 Of The Income Tax Act, 1961 Dated:14.02.2018. 3. The Learned Commissioner Of Income-Tax (Appeals) Erred In Not Directing The Assessing Officer To Set Off The Entire

For Appellant: Shri V. Sridhar, CA
Section 115BSection 154Section 68Section 71

Appeals) failed to appreciate that there is no concept of "partial application of mind". It should be either application of mind and non-application of mind altogether. 7. The learned Commissioner of Income-tax (Appeals) erred in holding that the rectification sought for by the appellant is on debatable issue

Royal Rich Developers P.Ltd, Mumbai vs. DCIT Cen Cir 4(4), Mumbai

In the result, all the appeals filed by assessee is allowed and revenue’s appeal are dismissed

ITA 1316/MUM/2017[2006-07]Status: DisposedITAT Mumbai27 Jun 2022AY 2006-07

Bench: Shri Amit Shukla, Jm & Shri Gagan Goyal, Am 1. आयकरअपीलसं./ I.T.A. No. 1316/Mum/2017 (ननधधारणवर्ा / Assessment Year: 2006-07) & 2. आयकरअपीलसं./ I.T.A. No. 1316/Mum/2017 (ननधधारणवर्ा / Assessment Year: 2007-08) Royal Rich Developers Dcit Cc- 4(4), Central Range-4, Pvt. Ltd. 19Th Floor, Air India C/O- Suresh Velji Faria, बनाम/ Building, Nariman Point, Mahavir General Store, 154, Vs. Mumbai. Bora Bazar Street, Fort, Mumbai-400 001 स्थधयीलेखधसं./जीआइआरसं./ Pan No. Aadcr2578J (अपीलधथी/Appellant) (प्रत्यथी / Respondent) : 3. आयकरअपीलसं./ I.T.A. No. 2839/Mum/2017 (ननधधारणवर्ा / Assessment Year: 2006-07) & 4. आयकरअपीलसं./ I.T.A. No. 2840/Mum/2017 (ननधधारणवर्ा / Assessment Year: 2007-08) Dcit Cc- 4(4), Royal Rich Developers Central Range-4, Pvt. Ltd. 19Th Floor, Air India Building, बनाम/ C/O- Suresh Velji Faria, Nariman Point, Mumbai. Mahavir General Store, Vs. 154, Bora Bazar Street, Fort, Mumbai-400 001 (अपीलधथी/Appellant) (प्रत्यथी / Respondent) :

For Appellant: Shri Girish Dave & TanzilFor Respondent: Shri Dharmveer Yadav, Ld
Section 132(1)Section 132(4)Section 133ASection 148Section 271Section 271(1)(c)Section 68

assessee, stresses Kaushalya, “fully knew in detail the exact charge of the Revenue against him”. For Kaushalya, the statutory notice suffered from neither non-application of mind nor any prejudice. According to it, “the so-called ambiguous wording in the notice [has not] impaired or prejudiced the right ... should not be done”. 185 No doubt, there can exist a case where vagueness and ambiguity in the notice can demonstrate non-application of mind by the authority and/or ultimate prejudice to the right of opportunity of hearing contemplated under section 274. So asserts Kaushalya. In fact, for one assessment