“complete scrutiny”

Vinod Jerambhai Patel, Surat vs. Pr. CIT-1, Surat

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Hearing In Physical Court) Vinod Jerambhai Patel, P.C.I.T.-1 D-1108, Spring Velly, Nr. Aayakar Bhavan, Majura Gate, Vs. Pushpavatika Hall, New City Surat-395002. Light Road, Surat. Pan: Abcpp 1420 E Appellant Respondednt

income for the A.Y. 2015-16 on 30/03/2016 declaring total income of Rs. 5,11,77,270/-. The case of assessee was selected for complete scrutiny for verification of sale of property, which is shown less in income tax return then the sale consideration reported in Form No. 26QB

The ACIT, Circle-1, Surat vs. M/S. Micro Polyester Pvt. Ltd., Surat

In the result, the grounds of appeal raised by the revenue are dismissed

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Physical Hearing) A.C.I.T., M/S Micro Polyster Pvt. Ltd., Circle-1, 2025, Jash Textile Market, Ring Vs. Surat. Road, Surat-395002. Pan No. Aabcm 6127 E Appellant/ Revenue Respondent/ Assessee

allowable. Such change of opinion cannot be held valid. In our view the ld CIT(A) granted relief to the assessee after complete scrutiny of reasons recorded and material available on record. The revenue failed to bring any material on record to discard the facts that the action

Shri Devkripa Textile Mills (P) Ltd., Bhilwara vs. ACIT, Bhilwara Circle, Bhilwara

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

Bench: Shri B. R. Baskaran & Dr. S. Seethalakshmi

return was processed u/s 143(1) on 26.02.2016 at the declared income. The case was selected for complete scrutiny under CASS. Notice u/s 143(2) of the Income Tax Act, 1961 was issued on 12.04.2016 duly served upon the assessee on 20.04.2016, fixing the case for hearing on 22.04.2016. Subsequently

North Bihar Power Distrubution Co. Ltd, Patna vs. Pr. CIT-1, Patna

In the result, appeal of the assessee is allowed

Bench: Shri Sanjay Garg & Shri Girish Agrawalassessment Year: 2017-18

distribution of electricity. It filed its return of income showing total loss of Rs.856,46,52,052/-. Case of the assessee was selected for complete scrutiny under CASS for which statutory notices were issued and served on the assessee and were duly complied with. Assessment was completed

7 Star Dreams, Surat vs. Pr. Commissioner of Income Tax - 1, Surat

In the result, appeal filed by the assessee is allowed

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.95/Srt/2022 "नधा"रण वष"/Assessment Year: (2017-18) (Physical Hearing) 7 Star Dreams, Vs. The Pcit-1, Surat. Block No.26, F.P. No.26, T.P.S. No. 66, Nr. Sweet Home Kosad, Surat – 394107. (Appellant) (Respondent) "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabfz2575L

return of income for assessment year 2017-18 on 18.03.2018, declaring total income of Rs.23,07,670/-. The assessee`s case was selected for complete scrutiny under CASS and the assessment has been completed u/s 144 of the Income Tax Act (herein after referred

Abhimanyu Sahu, Buxipalli vs. PCIT-1, Bhubaneswar

In the result, appeal filed by the assessee is allowed

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaassessment Year : 2016-17 Abhimanyu Sahu, Buxipalli, Abhimanyu Sahu, Buxipalli, Vs. Pr. Cit-1, Gopalpur On Sea. Gopalpur On Sea. Bhubaneswar Bhubaneswar Pan/Gir No. Pan/Gir No.Aokps 4011 H (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : Shri P.N.Dave, Ca P.N.Dave, Ca Revenue By : Shri M.K.Gautam, Pr. Cit (Osd) Pr. Cit (Osd) Date Of Hearing : 24 /0 03/2023 Date Of Pronouncement : 24 /0 /03/2023 O R D E R Per Bench This Is An Appeal Filed By The Assessee This Is An Appeal Filed By The Assessee Against The Order Against The Order Passed U/S 263 Of The Act 263 Of The Act Of The Ld Pr. Cit, Bhubaneswar-1 Dated Dated 10.3.2021 In Appeal No. Itba/Rev/ V/F/Rev5/2020-21/1031385941(1) For The Assessment Year For The Assessment Year 2016-17. 2. Shri P.N.Dave, Ld Ar Appeared For The Assessee & Shri Shri P.N.Dave, Ld Ar Appeared For The Assessee & Shri Shri P.N.Dave, Ld Ar Appeared For The Assessee & Shri M.K.Gautam, Ld Pr. Cit(Osd) Appeared For The Revenue. M.K.Gautam, Ld Pr. Cit(Osd) Appeared For The Revenue. M.K.Gautam, Ld Pr. Cit(Osd) Appeared For The Revenue.

present case, the first issue for our consideration is whether the Assessing Officer having failed to convert limited scrutiny into a complete scrutiny, the assessment order would be P a g e 4 | 13 Assessment Year : 2016-17 rendered erroneous and prejudicial to the interests of the Revenue ... escapement of income thereof exceeded Rs.10 lakhs. He ought to have sought the permission of CIT/DIT to convert the 'limited scrutiny assessment' into a 'complete scrutiny assessment'. If there is no escapement of income, which would have been more than Rs.10 lakhs, the Pr. CIT could not exercise jurisdiction

Ajmer Development Authority, Ajmer vs. CIT(Exemption)/ ITO (Exemption), Jaipur / Jodhpur

In the result, the stay application filed by the assessee is dismissed

Bench: Shri Kul Bharatshri Manish Borad

broadening the scope of jurisdiction that was originally vested with the AO while framing the assessment—For the purposes of converting limited scrutiny to complete scrutiny, what is relevant is that there must be some credible material or information on face of the record indicating that there is possibility ... underassessment of income if the case is not examined under 'complete scrutiny'—In the instant case, there was no tangible material or information available during the course of assessment proceedings basis which reasonable belief can be formed of escapement or underassessment of income which could have

Diamond Heritage, Jalandhar vs. Principal Commissioner of Income Tax -1, Jalandhar

In the result, appeal of the assessee is allowed

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Diamond Heritage v. Pr.CIT assessment order. The counsel argued that the ld. Pr. CIT has stated that the case was selected for complete scrutiny is factually incorrect. Hence, the ld. Pr.CIT has erred in invoking the provisions of section 263 to direct the AO to look into all other issues

Paras Prints (Pvt.) Ltd., Surat vs. Assistant Commissioner of Income Tax, Cir. 2(1)(1), Surat

In the result, appeal filed by the assessee is allowed

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.273/Srt/2022 "नधा"रण वष"/Assessment Year: (2017-18) (Physical Court Hearing) Paras Prints (Pvt.) Ltd., Vs. The Acit, 276, Gidc, Pandesara, Surat, Circle -2 (1)(1), Surat-395001. Surat. (Appellant) (Respondent) "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabcp3787H

assessment year under consideration, the assessee has shown income under the head Profit and Gains from Business and Profession. The case was selected for complete scrutiny through CASS and notice u/s 143(2) of the Income Tax Act was issued to the assessee. Subsequently, notices u/s 142(1) dated

Mr. Ramanlal Raghabhi Patel, Daman vs. The PCIT, Valsad

In the result, appeal filed by the assessee is dismissed

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.105/Srt/2022 "नधा"रण वष"/Assessment Year: (2017-18) (Physical Hearing) Ramanlal Raghabhai Patel, Vs. The Pcit, Valsad. Near Check Post, Dabhel, Daman – 396210, Daman & Diu (Ut). (Appellant) (Respondent) "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Accpp2952J

assessee filed his return of income for A.Y.2017-18 on 21.03.2018 declaring total income of Rs.88,24,930/-. Thereafter, the case was selected for complete scrutiny through CASS being a survey case. The assessment order u/s 143(3) was passed on 06/12/2019 accepting the returned income ... assessee filed his return of income for A.Y.2017-18 on 21.03.2018 declaring total income of Rs. 88,24,930/-. Thereafter, the case was selected for complete scrutiny through CASS being a survey case. The assessment order u/s 143(3) was passed on 06/12/2019 accepting the returned income of Rs.88

Hotel Royal Garden, Daman and Diu (Ut) vs. The PCIT, Valsad

In the result, appeal filed by assessee is dismissed

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.103/Srt/2022 Assessment Year: (2017-18) (Physical Court Hearing) Hotel Royal Garden, Vs. The Pcit, Valsad. Main Road, Dabhel, Nani Daman – 396210, Daman & Diu (Ut). "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaefh2587H (Appellant) (Respondent) Appellant By Shri Darshit J. Naik, Ca With Jayraj M. Naik, Ca Respondent By Shri Ashok B. Koli, Cit(Dr) Date Of Hearing 05/01/2023 Date Of Pronouncement 21/03/2023

filed its e-return of income for A.Y. 2017-18 on 30.10.2017 declaring total income of Rs.89,07,362/-. The return was selected for complete scrutiny through CASS. The assessment order u/s 143(3) was passed on 29/10/2019 accepting the returned income of Rs.89,07,362/-. 3. On perusal ... accounts or source of any credit entry made in the books of accounts. However, the Assessing Officer in spite of case selected for complete scrutiny failed to do so and no further enquiry investigation or clarification was sought from the assessee regarding the exact breakup or nature of income

The Assistant Commissioner of Income Tax (International Taxation), Visakhapatnam vs. Nallamilli Sridevi, Tirupati

In the result, Cross Objection raised by the assessee is dismissed

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Ble

treated as modified return and not as a revised return. Further, the Ld. DR submitted that the assessee’s case was selected for complete scrutiny and not for limited scrutiny as per the screen shot submitted before the Bench. The Ld. DR further submitted that as per section ... record and the orders of the Ld. Revenue Authorities. We find from the screen sheet submitted by the Ld. DR that it is a complete scrutiny and not a limited scrutiny. Merely, by mentioning a heading “limited scrutiny” in the issuance of notice U/s. 143(2) of the Act does