← All Phrases

“draft assessment order”

Assessment ProceduresSection 144CSection 144C4,773 judgments

The decision most relied on for draft assessment order is ACIT v. Serajuddin & Co. (454 ITR 312), cited in 580 judgments on BharatTax.

Leading authorities on draft assessment order

ACIT v. Serajuddin & Co.
454 ITR 312 · 2023 · High Court
580
citing judgments

Approval under Section 153D of the Income Tax Act is mandatory for assessment orders in search cases. While elaborate reasons for approval are not required, the approving authority must provide some indication that it has examined the draft orders and found them to meet the requirements of law.

Principal Commissioner of Income-tax v. Subodh Agarwal
149 Taxmann.com 373 · 2023 · High Court
194
citing judgments

Approval of draft assessment orders under Section 153D must be granted with due application of mind, not mechanically. Approving multiple cases, such as 38 in a single day, without proper scrutiny amounts to mechanical approval, rendering the assessment invalid.

Vijay Television (P.) Ltd. v. DRP
369 ITR 113 · 2014 · High Court
140
citing judgments

Passing a final assessment order under Section 143(3) directly, without first issuing a draft assessment order under Section 144C(1) for an eligible assessee, constitutes a fundamental jurisdictional defect. This defect cannot be cured by a subsequent corrigendum, especially if issued beyond the prescribed period of limitation.

ESPN Star Sports Mauritius S.N.C. ET Compagnie v. Union of India
388 ITR 383 · 2016 · High Court
71
citing judgments

Failure to issue a draft assessment order under Section 144C(1) makes the final assessment order illegal and beyond jurisdiction. Non-compliance with Dispute Resolution Panel (DRP) directions renders the final assessment order bad in law.

JCB India Ltd. v. DCIT
398 ITR 189 · 2017 · High Court
49
citing judgments

The requirement to pass a draft assessment order under Section 144C of the Act is mandatory. A final assessment order issued without such a draft order is a nullity, constituting an incurable jurisdictional error that cannot be saved by Section 292B, even in set-aside proceedings following an ITAT remand.

Aggarwal v. NFAC
127 Taxmann.com 637 · High Court
34
citing judgments

Denying a personal hearing when specifically requested, especially after a search and during a pandemic, violates the principles of natural justice. The assessment and appellate proceedings themselves were conducted during the COVID-19 pandemic.

Hire Purchase (P.) Ltd. v. NFAC
128 Taxmann.com 190 · High Court
34
citing judgments

Failure to grant a personal hearing to an assessee when income is likely to be varied based on submitted evidence violates the principles of natural justice and renders the assessment order invalid.

Chandrakant Dharia v. ITO
469 ITR 262 · Reported
34
citing judgments

An adverse assessment order cannot be passed without granting an opportunity of personal hearing to the taxpayer. Where income is to be varied based on evidence, a personal hearing is mandatory.

Judgments citing draft assessment order

M/S Kantar Gdc India Pvt. Ltd. (Formerly Tns India Pvt Ltd), Hyderabad vs. Dy. Commissioner of Income Tax, Circle-2(2), Hyderabad

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

ITA 2261/HYD/2017[2013-14]Status: HeardITAT Hyderabad03 Jun 2024AY 2013-14

Bench: Shri Mahavir Singh & Shri Manjunatha, G.आ.अपी.सं /Ita No.2261/Hyd/2017 (िनधा"रण वष"/Assessment Year: 2013-14) M/S. Kantar Gdc India (P) Vs. Dy. C. I. T. Ltd (Formerly Tns India (P) Circle 2(2) Ltd, Hyderabad Hyderabad Pan:Aabcn2278F (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Advocate Harpreet Singh Ajmani राज" व "ारा/Revenue By:: Shri Shiva Sewak, Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 15/05/2024 घोषणा की तारीख/Pronouncement: 03/06/2024 आदेश/Order

For Appellant: Advocate Harpreet Singh AjmaniFor Respondent: : Shri Shiva Sewak, CIT(DR)
Section 143(3)Section 144C(5)Section 271(1)(c)

already made on aggregate basis including management fee paid to AE under TNMM method. 5. The Assessing Officer has passed the draft assessment order u/s 143(3) r.w.s. 92CA of the I.T. Act on 26.12.2016 in pursuant to TP adjustment as suggested by the TPO and has proposed TP adjustment ... that the assessee could not justify payment of trade mark license fee with any agreement and other evidences. 6. Being aggrieved by the draft assessment order, the assessee has filed an objection before the DRP-1 Bengaluru. 7. The learned DRP-1 vide directions issued u/s 144C

Pfizer Healthcare India Private Limited, Chennai vs. ACIT, Circle-1-Ltu, Chennai

In the result, the corporate additions made in the assessment order would not survive

ITA 641/CHNY/2023[2016-17]Status: DisposedITAT Chennai03 Jun 2024AY 2016-17

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.641/Chny/2023 (िनधा9रण वष9 / Assessment Year: 2016-17) M/S.Pfizer Healthcare India Pvt. Limited Dcit (Formerly Known As Hospira Healthcare India Corporate Circle-5(2)-Ltu, बनाम/ Private Limited) Chennai. Vs. 237, Emerald Building, Anna Salai, Chennai-600 006. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabco-2190-F (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri Ashik Shah (Ca)-Ld. Ar " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit)-Ld. Dr सुनवाई की तारीख/Date Of Hearing : 09-05-2024 घोषणा की तारीख /Date Of Pronouncement : 03-06-2024 आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: Shri Ashik Shah (CA)-Ld. ARFor Respondent: Shri Nilay Baran Som (CIT)-Ld. DR
Section 143(3)Section 144CSection 144C(15)(b)Section 14ASection 153(1)Section 153(4)Section 2(24)Section 31Section 35Section 92C

and1149 of 2021 Date of issuance of Transfer Pricing Order in the case of 01/11/2019 the Appellant Date of issuance of Draft Assessment Order in the case 31/12/2019 of the Appellant 28/02/2020 Date of issuance of Final Assessment Order in the case of the Appellant Since the transfer pricing proceedings

Millenium Vinimay Pvt. Ltd., Delhi vs. ACIT, CC-28, New Delhi

In the result, appeal of the assessee is allowed

ITA 458/DEL/2022[2015-16]Status: DisposedITAT Delhi31 May 2024AY 2015-16

Bench: Mr. S. Rifaur Rahman & Ms. Madhumita Royi.T.A. No. 458 /Del/2022 (Assessment Year : 2015-16) Millenium Vinimay Pvt. Vs. Acit Ltd., Dpt, 801, Dlf Central Circle – 28 Prime Tower, Plot No.F- New Delhi 79 & 80, Okhla Industrial Area, Phase-1, New Delhi Pan: Aaecm 5383 R (Appellant) .. (Respondent) & I.T.A. No. 827/Del/2022 (Assessment Year : 2015-16) Dcit Vs. Millenium Vinimay Pvt. Ltd., Central Circle -28 164, M.G. Road, Budge, Delhi West Bengal – 700 137 Pan: Aaecm 5383 R (Appellant) .. (Respondent)

For Appellant: Shri Gautam Jain, AdvFor Respondent: Shri Anshul, Sr. D.R
Section 132(4)Section 132ASection 139Section 143(1)Section 153ASection 153CSection 153C(1)Section 153DSection 250(6)

ACIT/CC-25/2018-19/ dated 27.12. 2018 on the above subject 2. Approval is hereby accorded- u/s 153D of the Income Tax Act, 1961 to the draft assessment orders as amended In the following, .cases, on the basis of the detailed discussion with you time-to time, information available on-record, facts mentioned ... letter F No. ACIT/CC-25/2018-19 dated 21.12.2018 of Assistant Commissioner of Income Tax, Central Circle-25, but there is no reference regarding the draft assessment order being sent for approval of the Additional Commissioner of Income Tax. (iii) The letter requesting accord of approval u/s 153D of the Act has been

Kony Inc, United States of America vs. Deputy Commissioner of Income-Tax, Chennai

In the result, appeal filed by the assessee is allowed

ITA 1572/CHNY/2023[AY 2021-22]Status: DisposedITAT Chennai30 May 2024

Bench: Shri Mahavir Singh, Hon’Ble & Shri S. R. Ragunatha, Hon’Bleआयकर अपील सं./Ita No.: 1572/Chny/2023 िनधा"रण वष" / Assessment Year: 2021-22 Kony Inc., Deputy Commissioner Of 5301, Southwest Parkway, V. Income Tax, Suite 250, International Taxation -1(2), Austin, Texas, Chennai. Usa - 5301 [Pan: Aaeck-4771-D] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. R. Sivaraman, Advocate : Shri. D. Hema Bhupal, Jcit ""यथ" क" ओर से/Respondent By सुनवाई क" तारीख/Date Of Hearing : 24.04.2024 घोषणा क" तारीख/Date Of Pronouncement : 30.05.2024

For Appellant: Shri. R. Sivaraman, Advocate
Section 143(2)Section 143(3)Section 144C

aforesaid, facts and circumstances of the case along with the assessee's submissions and considering the materials placed on record, the Draft assessment Order u/s. 143(3) r.w.s 144C(1) of the Income Tax Act, 1961 is passed as under: Income from Software License Subscription fee amounting to Rs.5 ... r.w.s 144C(1) of the Income Tax Act, 1961 : 27. In view of section 144C (1) of the I.T. Act, 1961, a draft assessment order dated 30.12.2022 was forwarded to the assessee. As per the provisions of sub section (2) of section 144C, the assessee is required to file

Kishore Ghevarchand Jain, Mumbai vs. DCIT, Circle-1, Kalyan

In the result, the appeal is allowed in aforesaid terms

ITA 278/MUM/2024[2015-16]Status: DisposedITAT Mumbai29 May 2024AY 2015-16

Bench: Shri Amit Shukla & Shri Ratnesh Nandan Sahayassessment Year: 2015-16 Mr. Kishor Ghevarchand Jain Circle -1, Kalyan D.C.I.T. 3Rd Floor, 1St Floor, Porwal Bhawan, Mohan Plaza, Vs. Near Vaishya Mandir Hall, Wayale Nagar, Kasarhat, Kalyan Khadak Pada, Thane - 421301. Kalyan (W.) - 421301. Pan: Aazpj6248E (Appellant) (Respondent) Present For: Assessee By : Shri Bhupendra Shah, A.R. Revenue By : Shri P. D. Chougule (Addl. Cit), Sr. D.R. Date Of Hearing : 13 . 05 . 2024 Date Of Pronouncement : 29 . 05 . 2024 O R D E R Per : Ratnesh Nandan Sahay: 1. This Appeal Has Been Filed By The Appellant Against The Order Of The Ld. Cit (Appeals) Passed U/S. 250 Of The Income Tax Act [The „Act‟ In Short] Vide Its Din & Order No. Itba/ Nfac/S/250/2023-24/1057548827(1) Dated 31/10/2023 For The Assessment Year 2015-16. 2. The Following Ground Of Appeal Have Been Raised:

For Appellant: Shri Bhupendra Shah, A.RFor Respondent: Shri P. D. Chougule (Addl. CIT), Sr. D.R
Section 143(3)Section 147Section 234BSection 250Section 271(1)(c)Section 5Section 69Section 69C

notice dated 23.03.2022 issued by the Id. FAO asking to show cause why assessment should not be completed on the basis of draft assessment order and doing so is unfair, grossly prejudicial, defective and contrary to the principle of natural justice and provisions of the Income