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“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

Sekar Devi, Madurai vs. ITO Non Corporate Ward-2(1), Madurai

In the result, the appeals filed by the assessee are allowed for statistical purposes

ITA 1592/CHNY/2019[2009-10]Status: DisposedITAT Chennai16 Nov 2022AY 2009-10

Bench: Shri Mahavir Singhand Shri G. Manjunathaआयकर अपीलसं./Ita Nos.: 1591 & 1592/Chny/2019 िनधा"रण वष"/Assessment Years: 2008-09 & 2009-10 Smt. Sekar Devi, The Income Tax Officer, 16-C/2, Nadar Vidyasala Street, Vs. Non-Corporate Ward 2(1), South Veli Street, Madurai. Madurai – 1. Pan: Aempd 9173M (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri S. Sridhar, Advocate ""यथ" क" ओर से/Respondent By : Shri P.M. Senthil Kumar, Jcit सुनवाई क" तार"ख/Date Of Hearing : 16.11.2022 घोषणा क" तार"ख/Date Of Pronouncement : 16.11.2022 आदेश /O R D E R Per Mahavir Singh: These Appeals By The Assessee Are Arising Out Of Different Orders Of The Commissioner Of Income Tax (Appeals)-2, Madurai In Ita No.0104/2016-17 & 0076/2015-16 Both Dated 05.04.2019. The Assessments Were Framed By The Ito, Non-Corporate Ward 2(1), Madurai For The Assessment Years 2008-09 & 2009-10 U/S.144 R.W.S 147 & U/S.143(3) R.W.S. 147 Of The Income Tax Act, 1961 (Hereinafter The ‘Act’) Vide Orders Dated 13.06.2016 & 30.03.2015. 2. The Common Issue In Both The Appeals Of The Assessee Is That The Lower Authorities I.E., The Cit(A) As Well As The Ao Passed Order Without Assigning Any Proper Reasons & Justification & The Ao Framed Assessment Ex-Parte U/S.144 Of The Act In Assessment Year 2008-09 & The Cit(A) In Both The Years Has Dismissed The Appeals Of Assessee Without Deliberating On The Merits Of The Case.

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Shri P.M. Senthil Kumar, JCIT
Section 139(4)Section 143(3)Section 144Section 68

trial balance and no evidence was produced by the assessee’s mother in support of her claim in the affidavit, a draft assessment order dated 01.06.2016 was sent to the assessee and posted the case on 10.06.2016. As there is still noncompliance from the assessee, the assessment is completed

Sekar Devi, Madurai vs. ITO Non Corporate Ward-2(1), Madurai

In the result, the appeals filed by the assessee are allowed for statistical purposes

ITA 1591/CHNY/2019[2008-09]Status: DisposedITAT Chennai16 Nov 2022AY 2008-09

Bench: Shri Mahavir Singhand Shri G. Manjunathaआयकर अपीलसं./Ita Nos.: 1591 & 1592/Chny/2019 िनधा"रण वष"/Assessment Years: 2008-09 & 2009-10 Smt. Sekar Devi, The Income Tax Officer, 16-C/2, Nadar Vidyasala Street, Vs. Non-Corporate Ward 2(1), South Veli Street, Madurai. Madurai – 1. Pan: Aempd 9173M (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri S. Sridhar, Advocate ""यथ" क" ओर से/Respondent By : Shri P.M. Senthil Kumar, Jcit सुनवाई क" तार"ख/Date Of Hearing : 16.11.2022 घोषणा क" तार"ख/Date Of Pronouncement : 16.11.2022 आदेश /O R D E R Per Mahavir Singh: These Appeals By The Assessee Are Arising Out Of Different Orders Of The Commissioner Of Income Tax (Appeals)-2, Madurai In Ita No.0104/2016-17 & 0076/2015-16 Both Dated 05.04.2019. The Assessments Were Framed By The Ito, Non-Corporate Ward 2(1), Madurai For The Assessment Years 2008-09 & 2009-10 U/S.144 R.W.S 147 & U/S.143(3) R.W.S. 147 Of The Income Tax Act, 1961 (Hereinafter The ‘Act’) Vide Orders Dated 13.06.2016 & 30.03.2015. 2. The Common Issue In Both The Appeals Of The Assessee Is That The Lower Authorities I.E., The Cit(A) As Well As The Ao Passed Order Without Assigning Any Proper Reasons & Justification & The Ao Framed Assessment Ex-Parte U/S.144 Of The Act In Assessment Year 2008-09 & The Cit(A) In Both The Years Has Dismissed The Appeals Of Assessee Without Deliberating On The Merits Of The Case.

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Shri P.M. Senthil Kumar, JCIT
Section 139(4)Section 143(3)Section 144Section 68

trial balance and no evidence was produced by the assessee’s mother in support of her claim in the affidavit, a draft assessment order dated 01.06.2016 was sent to the assessee and posted the case on 10.06.2016. As there is still noncompliance from the assessee, the assessment is completed

Shell India Markets P. Ltd, Mumbai vs. DCIT Ltu-2, Mumbai

In the result, appeal by assessee is allowed

ITA 2340/MUM/2015[2009-10]Status: DisposedITAT Mumbai14 Nov 2022AY 2009-10

Bench: Shri Vikas Awasthy & Shri S.Rifaur Rahman आअसं.1492/मुं/2015 ("न.व. 2010-11) M/S. Mondelez India Foods Private Limited, Mondelez House, Unit No.2001, 20Th Floor, Tower -3 (Wing C), India Bulls Finance Centre, Parel, Mumbai – 400 013. Pan: Aaacc-0460-H ...... अपीलाथ" /Appellant बनाम Vs. Addl. Commissioner Of Income Tax, Range – 5 (1), Aaykar Bhavan, M.K.Road, Mumbai 400 020. ..... ""तवाद"/Respondent आअसं.1576/मुं/2015 ("न.व. 2009-10) Dy. Commissioner Of Income Tax, (Large Taxpayer Unit)-2,Mumbai, World Trade Centre -1, Cuffe Parade, ...... अपीलाथ" /Appellant Mumbai – 400 005 बनाम Vs. M/S. Shell India Markets Private Ltd. 1018, Maker Chambers –V, 10Th Floor, Nariman Point, Mumbai 400 021 Pan: Aaics-1404-P ..... ""तवाद"/Respondent

For Appellant: Shri J.D. Mistry, Sr. Advocate with Shri Hiten ChandeFor Respondent: Ms. Vatsala Jha ,CIT-DR
Section 143Section 143(3)Section 153Section 92C

order under section 92CA(3) of the Act on 30/01/2014. The period of limitation for passing the assessment order expires on 31/03/2014. The draft assessment order was passed on 28/03/2014. The 5 ITA NO.1576/MUM/2015(A.Y.2009-10) DRP issued directions on 19/12/2014 and the final assessment order was passed on 29/01/2015 ... glance on the relevant dates. 9 ITA NO.1576/MUM/2015(A.Y.2009-10) Date Events 30/01/2014 TPO passed order u/s. 92CA of the Act 28/03/2014 A.O Passed draft assessment order 19/12/2014 Directions of the DRP u/s.144C(15) of the Act 29/01/2015 Final assessment order. The contention of the assessee is that the order passed

DCIT, (Ltu)-2, Mumbai vs. Shell India Markets Pvt. Ltd., Mumbai

In the result, appeal by assessee is allowed

ITA 1576/MUM/2015[2009-10]Status: DisposedITAT Mumbai14 Nov 2022AY 2009-10

Bench: Shri Vikas Awasthy & Shri S.Rifaur Rahman आअसं.1492/मुं/2015 ("न.व. 2010-11) M/S. Mondelez India Foods Private Limited, Mondelez House, Unit No.2001, 20Th Floor, Tower -3 (Wing C), India Bulls Finance Centre, Parel, Mumbai – 400 013. Pan: Aaacc-0460-H ...... अपीलाथ" /Appellant बनाम Vs. Addl. Commissioner Of Income Tax, Range – 5 (1), Aaykar Bhavan, M.K.Road, Mumbai 400 020. ..... ""तवाद"/Respondent आअसं.1576/मुं/2015 ("न.व. 2009-10) Dy. Commissioner Of Income Tax, (Large Taxpayer Unit)-2,Mumbai, World Trade Centre -1, Cuffe Parade, ...... अपीलाथ" /Appellant Mumbai – 400 005 बनाम Vs. M/S. Shell India Markets Private Ltd. 1018, Maker Chambers –V, 10Th Floor, Nariman Point, Mumbai 400 021 Pan: Aaics-1404-P ..... ""तवाद"/Respondent

For Appellant: Shri J.D. Mistry, Sr. Advocate with Shri Hiten ChandeFor Respondent: Ms. Vatsala Jha ,CIT-DR
Section 143Section 143(3)Section 153Section 92C

order under section 92CA(3) of the Act on 30/01/2014. The period of limitation for passing the assessment order expires on 31/03/2014. The draft assessment order was passed on 28/03/2014. The 5 ITA NO.1576/MUM/2015(A.Y.2009-10) DRP issued directions on 19/12/2014 and the final assessment order was passed on 29/01/2015 ... glance on the relevant dates. 9 ITA NO.1576/MUM/2015(A.Y.2009-10) Date Events 30/01/2014 TPO passed order u/s. 92CA of the Act 28/03/2014 A.O Passed draft assessment order 19/12/2014 Directions of the DRP u/s.144C(15) of the Act 29/01/2015 Final assessment order. The contention of the assessee is that the order passed

Mondelez India Foods P. Ltd, Mumbai vs. Addl CIT RG 5(1), Mumbai

In the result, appeal by assessee is allowed

ITA 1492/MUM/2015[2010-11]Status: DisposedITAT Mumbai14 Nov 2022AY 2010-11

Bench: Shri Vikas Awasthy & Shri S.Rifaur Rahman आअसं.1492/मुं/2015 ("न.व. 2010-11) M/S. Mondelez India Foods Private Limited, Mondelez House, Unit No.2001, 20Th Floor, Tower -3 (Wing C), India Bulls Finance Centre, Parel, Mumbai – 400 013. Pan: Aaacc-0460-H ...... अपीलाथ" /Appellant बनाम Vs. Addl. Commissioner Of Income Tax, Range – 5 (1), Aaykar Bhavan, M.K.Road, Mumbai 400 020. ..... ""तवाद"/Respondent आअसं.1576/मुं/2015 ("न.व. 2009-10) Dy. Commissioner Of Income Tax, (Large Taxpayer Unit)-2,Mumbai, World Trade Centre -1, Cuffe Parade, ...... अपीलाथ" /Appellant Mumbai – 400 005 बनाम Vs. M/S. Shell India Markets Private Ltd. 1018, Maker Chambers –V, 10Th Floor, Nariman Point, Mumbai 400 021 Pan: Aaics-1404-P ..... ""तवाद"/Respondent

For Appellant: Shri J.D. Mistry, Sr. Advocate with Shri Hiten ChandeFor Respondent: Ms. Vatsala Jha ,CIT-DR
Section 143Section 143(3)Section 153Section 92C

order under section 92CA(3) of the Act on 30/01/2014. The period of limitation for passing the assessment order expires on 31/03/2014. The draft assessment order was passed on 28/03/2014. The 5 ITA NO.1576/MUM/2015(A.Y.2009-10) DRP issued directions on 19/12/2014 and the final assessment order was passed on 29/01/2015 ... glance on the relevant dates. 9 ITA NO.1576/MUM/2015(A.Y.2009-10) Date Events 30/01/2014 TPO passed order u/s. 92CA of the Act 28/03/2014 A.O Passed draft assessment order 19/12/2014 Directions of the DRP u/s.144C(15) of the Act 29/01/2015 Final assessment order. The contention of the assessee is that the order passed