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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

Murliwala Agrotech Private Limited, Rajasthan vs. DCIT Circle-14, Delhi

In the result, the appeal of the assessee is allowed

ITA 609/DEL/2022[2015-16]Status: DisposedITAT Delhi01 Jun 2023AY 2015-16

Bench: Shri C.M. Garg & Shri M. Balaganeshassessment Year: 2015-16 Murliwala Agrotech Private Limited, Vs Dcit, G-20-245, Ricco Industrial Area, Circle-14, Gudli Udaipur, Delhi. Rajasthan – 313024. Pan: Aaccm0796Q (Applicant) (Respondent) Assessee By : Shri Susheel Kumar, Ca & Ms Archana Jain, Ca Revenue By : Ms Raja Rajeshwari R. Sr. Dr Date Of Hearing : 24.05.2023 Date Of Pronouncement : 01.06.2023 Order Per M. Balaganesh, Am: This Appeal In Ita No.609/Del/2022 For Ay 2015-16 Arises Out Of The Order Of The Commissioner Of Income Tax (Appeals)-26, New Delhi [Hereinafter Referred To As ‘Ld. Cit(A)’, In Short] In Appeal No.10255/19-20 Dated 10.12.2021 Against The Order U/S 271(1)(C) Of The Income-Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) Dated 27.06.2019 Passed By The Ld. Assessing Officer, Circle-2, Udaipur (Hereinafter Referred To As ‘Ld. Ao’). 2. The Only Effective Issue To Be Decided In This Appeal Is As To Whether The Ld.Cit(A) Was Justified In Confirming The Levy Of Penalty U/S 271(1)(C) Of The Act In The Facts & Circumstances Of The Instant Case.

For Appellant: Shri Susheel Kumar, CA &For Respondent: Ms Raja Rajeshwari R. Sr. DR
Section 271(1)(c)Section 274

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 Smt. Kaushalya case (supra) .In fact

Mini Tradex Private Limited, New Delhi vs. ITO Ward - 16(4), New Delhi

In the result, the appeal of the assessee is allowed

ITA 8029/DEL/2019[2015-16]Status: DisposedITAT Delhi01 Jun 2023AY 2015-16

Bench: Shri C.M. Garg & Shri M. Balaganeshassessment Year: 2015-16 Mini Tradex Private Limited, Vs Ito, C/O Rohit Tiwari, Ward-16(4), 8024, Ats Greens Paradiso, New Delhi. Chi Iv, Noida, Uttar Pradesh – 201310. Pan: Aagcm0239E (Applicant) (Respondent) Assessee By : Ms Tanya, Advocate Revenue By : Ms Raja Rajeshwari R. Sr. Dr Date Of Hearing : 24.05.2023 Date Of Pronouncement : 01.06.2023 Order Per M. Balaganesh, Am: This Appeal In Ita No.8029/Del/2019 For Ay 2015-16 Arises Out Of The Order Of The Commissioner Of Income Tax (Appeals)-6, Delhi [Hereinafter Referred To As ‘Ld. Cit(A)’, In Short] In Appeal No.Cit(A), Delhi-6/10103/18-19 Dated 07.05.2019 Against The Order U/S 271(1)(C) Of The Income-Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) Dated 18.06.2018 Passed By The Ld. Assessing Officer, Ward-16(4), New Delhi (Hereinafter Referred To As ‘Ld. Ao’). 2. The Only Effective Issue To Be Decided In This Appeal Is As To Whether The Ld.Cit(A) Was Justified In Confirming The Levy Of Penalty U/S 271(1)(C) Of The Act In The Facts & Circumstances Of The Instant Case.

For Appellant: Ms Tanya, AdvocateFor Respondent: Ms Raja Rajeshwari R. Sr. DR
Section 271(1)(c)Section 274

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 Smt. Kaushalya case (supra) .In fact

Idbi Capital Markets & Securities Ltd, Mumbai vs. DCIT RG 4(1)(1), Mumbai

In the result, appeal for AY 2013-14 is allowed, appeal for AY

ITA 871/MUM/2023[2020-21]Status: DisposedITAT Mumbai31 May 2023AY 2020-21

Bench: Shri Amit Shukla, Jm & Shri Amarjit Singh, Am आयकरअपीलसं./ I.T.A. No.866, 868, 869, 870 & 871/Mum/2023 (निर्धारणवर्ा / Assessment Year 2013-14, 2014-15, 2016-17, 2017-18 & 2020-21) Idbi Capital Markets Deputy Commissioner Of Income Tax 4(1) (1) & Securities Limited बिधम/ Room No. 640, 6Th Floor, Aayakar 6Th Floor, Idbi Tower, Wtc Vs. Bhavan, M. K. Road Complex, Cuffe Parade, Mumbai- 400 020 Mumbai-400 005 स्थायीलेखासं./जीआइआरसं./Pan No. Aaaci1268F (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Mr. Madhur Agrawal, Adv. प्रत्यथीकीओरसे/Respondent By : Mr. Krishna Kumar, Sr. Ar सुनवाईकीतारीख/ : 31.05.2023 Date Of Hearing घोषणाकीतारीख / Date Of Pronouncement : 31.05.2023

For Appellant: Mr. Madhur Agrawal, AdvFor Respondent: Mr. Krishna Kumar, Sr. AR
Section 10(38)Section 143(3)Section 14A

disallowance u/s 14A of the Act can be 6 I.T.A. No.866, 868, 869, 870 & 871/Mum/2023 IDBI CAPITAL MARKETS & SECURITIES LIMITED made, which shows non-application of mind both by the AO an ld. CIT (A) while making the disallowance. Thus, in these two years disallowance made

Idbi Capital Markets & Securities Ltd, Mumbai vs. DCIT RG 4(1)(1), Mumbai

In the result, appeal for AY 2013-14 is allowed, appeal for AY

ITA 870/MUM/2023[2017-18]Status: DisposedITAT Mumbai31 May 2023AY 2017-18

Bench: Shri Amit Shukla, Jm & Shri Amarjit Singh, Am आयकरअपीलसं./ I.T.A. No.866, 868, 869, 870 & 871/Mum/2023 (निर्धारणवर्ा / Assessment Year 2013-14, 2014-15, 2016-17, 2017-18 & 2020-21) Idbi Capital Markets Deputy Commissioner Of Income Tax 4(1) (1) & Securities Limited बिधम/ Room No. 640, 6Th Floor, Aayakar 6Th Floor, Idbi Tower, Wtc Vs. Bhavan, M. K. Road Complex, Cuffe Parade, Mumbai- 400 020 Mumbai-400 005 स्थायीलेखासं./जीआइआरसं./Pan No. Aaaci1268F (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Mr. Madhur Agrawal, Adv. प्रत्यथीकीओरसे/Respondent By : Mr. Krishna Kumar, Sr. Ar सुनवाईकीतारीख/ : 31.05.2023 Date Of Hearing घोषणाकीतारीख / Date Of Pronouncement : 31.05.2023

For Appellant: Mr. Madhur Agrawal, AdvFor Respondent: Mr. Krishna Kumar, Sr. AR
Section 10(38)Section 143(3)Section 14A

disallowance u/s 14A of the Act can be 6 I.T.A. No.866, 868, 869, 870 & 871/Mum/2023 IDBI CAPITAL MARKETS & SECURITIES LIMITED made, which shows non-application of mind both by the AO an ld. CIT (A) while making the disallowance. Thus, in these two years disallowance made

Idbi Capital Markets & Securities Ltd, Mumbai vs. DCIT RG 4(1)(1), Mumbai

In the result, appeal for AY 2013-14 is allowed, appeal for AY

ITA 869/MUM/2023[2016-19]Status: DisposedITAT Mumbai31 May 2023AY 2016-19

Bench: Shri Amit Shukla, Jm & Shri Amarjit Singh, Am आयकरअपीलसं./ I.T.A. No.866, 868, 869, 870 & 871/Mum/2023 (निर्धारणवर्ा / Assessment Year 2013-14, 2014-15, 2016-17, 2017-18 & 2020-21) Idbi Capital Markets Deputy Commissioner Of Income Tax 4(1) (1) & Securities Limited बिधम/ Room No. 640, 6Th Floor, Aayakar 6Th Floor, Idbi Tower, Wtc Vs. Bhavan, M. K. Road Complex, Cuffe Parade, Mumbai- 400 020 Mumbai-400 005 स्थायीलेखासं./जीआइआरसं./Pan No. Aaaci1268F (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Mr. Madhur Agrawal, Adv. प्रत्यथीकीओरसे/Respondent By : Mr. Krishna Kumar, Sr. Ar सुनवाईकीतारीख/ : 31.05.2023 Date Of Hearing घोषणाकीतारीख / Date Of Pronouncement : 31.05.2023

For Appellant: Mr. Madhur Agrawal, AdvFor Respondent: Mr. Krishna Kumar, Sr. AR
Section 10(38)Section 143(3)Section 14A

disallowance u/s 14A of the Act can be 6 I.T.A. No.866, 868, 869, 870 & 871/Mum/2023 IDBI CAPITAL MARKETS & SECURITIES LIMITED made, which shows non-application of mind both by the AO an ld. CIT (A) while making the disallowance. Thus, in these two years disallowance made

Idbi Capital Markets & Securities Ltd, Mumbai vs. DCIT RG 4(1)(1), Mumbai

In the result, appeal for AY 2013-14 is allowed, appeal for AY

ITA 868/MUM/2023[2014-15]Status: DisposedITAT Mumbai31 May 2023AY 2014-15

Bench: Shri Amit Shukla, Jm & Shri Amarjit Singh, Am आयकरअपीलसं./ I.T.A. No.866, 868, 869, 870 & 871/Mum/2023 (निर्धारणवर्ा / Assessment Year 2013-14, 2014-15, 2016-17, 2017-18 & 2020-21) Idbi Capital Markets Deputy Commissioner Of Income Tax 4(1) (1) & Securities Limited बिधम/ Room No. 640, 6Th Floor, Aayakar 6Th Floor, Idbi Tower, Wtc Vs. Bhavan, M. K. Road Complex, Cuffe Parade, Mumbai- 400 020 Mumbai-400 005 स्थायीलेखासं./जीआइआरसं./Pan No. Aaaci1268F (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Mr. Madhur Agrawal, Adv. प्रत्यथीकीओरसे/Respondent By : Mr. Krishna Kumar, Sr. Ar सुनवाईकीतारीख/ : 31.05.2023 Date Of Hearing घोषणाकीतारीख / Date Of Pronouncement : 31.05.2023

For Appellant: Mr. Madhur Agrawal, AdvFor Respondent: Mr. Krishna Kumar, Sr. AR
Section 10(38)Section 143(3)Section 14A

disallowance u/s 14A of the Act can be 6 I.T.A. No.866, 868, 869, 870 & 871/Mum/2023 IDBI CAPITAL MARKETS & SECURITIES LIMITED made, which shows non-application of mind both by the AO an ld. CIT (A) while making the disallowance. Thus, in these two years disallowance made

Idbi Capital Markets & Securities Ltd, Mumbai vs. DCIT RG 4(1)(1), Mumbai

In the result, appeal for AY 2013-14 is allowed, appeal for AY

ITA 866/MUM/2023[2013-14]Status: DisposedITAT Mumbai31 May 2023AY 2013-14

Bench: Shri Amit Shukla, Jm & Shri Amarjit Singh, Am आयकरअपीलसं./ I.T.A. No.866, 868, 869, 870 & 871/Mum/2023 (निर्धारणवर्ा / Assessment Year 2013-14, 2014-15, 2016-17, 2017-18 & 2020-21) Idbi Capital Markets Deputy Commissioner Of Income Tax 4(1) (1) & Securities Limited बिधम/ Room No. 640, 6Th Floor, Aayakar 6Th Floor, Idbi Tower, Wtc Vs. Bhavan, M. K. Road Complex, Cuffe Parade, Mumbai- 400 020 Mumbai-400 005 स्थायीलेखासं./जीआइआरसं./Pan No. Aaaci1268F (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Mr. Madhur Agrawal, Adv. प्रत्यथीकीओरसे/Respondent By : Mr. Krishna Kumar, Sr. Ar सुनवाईकीतारीख/ : 31.05.2023 Date Of Hearing घोषणाकीतारीख / Date Of Pronouncement : 31.05.2023

For Appellant: Mr. Madhur Agrawal, AdvFor Respondent: Mr. Krishna Kumar, Sr. AR
Section 10(38)Section 143(3)Section 14A

disallowance u/s 14A of the Act can be 6 I.T.A. No.866, 868, 869, 870 & 871/Mum/2023 IDBI CAPITAL MARKETS & SECURITIES LIMITED made, which shows non-application of mind both by the AO an ld. CIT (A) while making the disallowance. Thus, in these two years disallowance made

Satyaprakash Maruti Prasad Sharma, Mumbai vs. ACIT-20(3), Mumbai

In the result, the appeal of the assessee is partly allowed

ITA 298/MUM/2023[2010-11]Status: DisposedITAT Mumbai29 May 2023AY 2010-11

Bench: Shri Aby T. Varkey, Jm & Shri Om Prakash Kant, Am आयकर अपील सं/ I.T.A. No.298/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2010-11) Satyaprakash Maruti Prasad बिधम/ Acit-20(3) Sharma R. No. 615, 6Th Floor, Vs. 55/4, Rishikesh Bhawan, Piramal Chambers, Aai Mai Merwanji Street, Lalbaug, Mumbai- Parel, Mumbai-400012. 400012. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aljps5054L (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Vimal Punamiya Revenue By: Ms. Mahita Nair (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 12/04/2023 घोषणा की तारीख /Date Of Pronouncement: 29/05/2023 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 10.01.2023 Passed For Ay 2010-11. 2. The Main Grievance Of The Assessee Is Against The Action Of The Ld. Cit(A) Confirming The Addition Of Rs.41,79,889/- On Account Of Bogus Purchases. 3. Brief Facts As Noted By The Ao Are That The Assessee Is An Individual Engaged In The Business As Works Contractor (For Supply Of Display Counters By Making It At The Site Of Customer). The Assessee Had Filed Return Of Income On 12.10.2010 Declaring Total Income Of Rs.34,12,777/- Which Was Processed U/S 143(1) Of The Income Tax Act, 1961 (Hereinafter “The Act”). Later, An Information Was Received From The Office Of Dgit(Inv.), Mumbai That The Assessee Was Engaged In Showing Bogus Purchases & Is A Beneficiary Of Such Transaction. The Ao Has Taken Note Of Fifteen (15) Parties From Whom It Was Alleged

For Appellant: Shri Vimal PunamiyaFor Respondent: Ms. Mahita Nair (Sr. AR)
Section 133(6)Section 143(1)Section 147

seen that AO’s approach in this case was flawed and is fraught with inconsistencies and contradictions as noted supra. It suffers from non-application of mind. In such a scenario, as per the judicial precedent on the subject since AO has accepted the sales, 100% purchases need