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“Income-tax Officer”

Chapter I - PreliminarySection 2 - DefinitionsSection 2(25) / Section 1175,006 judgments

The decision most relied on for Income-tax Officer is CIT v. Max India Ltd. (295 ITR 282), cited in 1,162 judgments on BharatTax.

Leading authorities on Income-tax Officer

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.

Dhakeshwari Cotton Mills Ltd. v. CIT
26 ITR 775 · 1954 · Supreme Court
1,061
citing judgments

Corroborative evidence is essential to support evidence found on third-party premises, and an assessment cannot be based on suspicion, surmises, or conjecture.

Kale Khan Mohammad Hanif v. CIT
50 ITR 1 · 1963 · Supreme Court
581
citing judgments

The assessee bears the onus of proving the source and nature of any sum of money or receipt found to have been received by them. If the assessee fails to satisfactorily explain the receipt, the Income-tax Officer is entitled to treat it as taxable income.

Union of India v. Ashish Agarwal
444 ITR 1 · 2022 · Supreme Court
524
citing judgments

Notices issued under the unamended Section 148 of the Income-tax Act between April 1, 2021, and May 4, 2022, must be treated as notices issued under the new Section 148A(b) of the amended law. This requires the Assessing Officer to follow the procedure prescribed under the amended reassessment provisions, including issuing an order under Section 148A(d) before a fresh notice under Section 148.

CIT v. Kanpur Coal Syndicate
53 ITR 225 · 1964 · Supreme Court
359
citing judgments

The Commissioner (Appeals) holds plenary powers when disposing of an appeal, with their scope being coterminous with the Assessing Officer. This allows the CIT(A) to exercise all powers of the AO, including admitting additional evidence and redetermining income.

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.

Paul Mathews & Sons. v. CIT
263 ITR 101 · 2003 · High Court
266
citing judgments

A statement recorded under Section 133A of the Income-tax Act has no evidentiary value because Section 133A does not empower an Income-tax Officer to examine any person on oath.

Navnitlal C. Javeri v. K.K. Sen
56 ITR 198 · 1965 · Supreme Court
230
citing judgments

The Supreme Court holds that circulars issued by the Central Board of Direct Taxes (CBDT) are binding on all officers and persons employed in the execution of the Income-tax Act. These circulars are binding even if they deviate from the provisions of the Act, particularly when issued to relieve hardships.

Judgments citing Income-tax Officer

Juridictional ITO - 31(1)(1), Mumbai vs. M/S. Elphistone Paper Box Manufacturing Co., Mumbai

In the result, the appeals filed by the Revenue are dismissed,

ITA 445/MUM/2021[2007-08]Status: DisposedITAT Mumbai29 Jun 2022AY 2007-08

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2007-08 & Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2011-12 Jurisdictional Income-Tax Officer- M/S Elphinstone Paper Box 31(1)(1), Manufacturing Co. Room No. 603, 6Th Floor, Vs. S/10 Ram Mandir Road, Kautilya Bhavan, Goregaon (West), Bandra Kurla Complex, Mumbai-400104. ‘G’ Block, Bandra (East) Mumbai-400051. Pan No. Aaafe 0509 Q Appellant Respondent Co No. 18/Mum/2022 (Ita No. 445/Mum/2021) Assessment Year: 2007-08 & Co No. 17/Mum/2022 (Ita No. 444/Mum/2021) Assessment Year: 2008-09 &

JUDICIAL MEMBER) Assessment Year: 2007-08 & Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2011-12 Jurisdictional Income-tax Officer- M/s Elphinstone Paper Box 31(1)(1), Manufacturing Co. Room No. 603, 6th Floor, Vs. S/10 Ram Mandir Road, Kautilya Bhavan, Goregaon (West), Bandra ... 14/MUM/2022 (ITA No. 441/MUM/2021) Assessment Year: 2011-12 M/s Elphinstone Paper Box M/s Elphinstone Paper Box Jurisdictional Income Jurisdictional Income-tax Officer- Manufacturing Co. 31(1)(1), S/10 Ram Mandir Road, S/10 Ram Mandir Road, Vs. Room No. 603, 6 Room No. 603, 6th Floor, Goregaon (West), Kautilya Bhavan, Kautilya

Juridictional ITO - 31(1)(1), Mumbai vs. M/S. Elphistone Paper Box Manufacturing Co., Mumbai

In the result, the appeals filed by the Revenue are dismissed,

ITA 444/MUM/2021[2008-09]Status: DisposedITAT Mumbai29 Jun 2022AY 2008-09

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2007-08 & Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2011-12 Jurisdictional Income-Tax Officer- M/S Elphinstone Paper Box 31(1)(1), Manufacturing Co. Room No. 603, 6Th Floor, Vs. S/10 Ram Mandir Road, Kautilya Bhavan, Goregaon (West), Bandra Kurla Complex, Mumbai-400104. ‘G’ Block, Bandra (East) Mumbai-400051. Pan No. Aaafe 0509 Q Appellant Respondent Co No. 18/Mum/2022 (Ita No. 445/Mum/2021) Assessment Year: 2007-08 & Co No. 17/Mum/2022 (Ita No. 444/Mum/2021) Assessment Year: 2008-09 &

JUDICIAL MEMBER) Assessment Year: 2007-08 & Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2011-12 Jurisdictional Income-tax Officer- M/s Elphinstone Paper Box 31(1)(1), Manufacturing Co. Room No. 603, 6th Floor, Vs. S/10 Ram Mandir Road, Kautilya Bhavan, Goregaon (West), Bandra ... 14/MUM/2022 (ITA No. 441/MUM/2021) Assessment Year: 2011-12 M/s Elphinstone Paper Box M/s Elphinstone Paper Box Jurisdictional Income Jurisdictional Income-tax Officer- Manufacturing Co. 31(1)(1), S/10 Ram Mandir Road, S/10 Ram Mandir Road, Vs. Room No. 603, 6 Room No. 603, 6th Floor, Goregaon (West), Kautilya Bhavan, Kautilya

Jurisdictional ITO - 31(1)(1), Mumbai vs. M/S. Elphistone Paper Box Manufaturing Co., Mumbai

In the result, the appeals filed by the Revenue are dismissed,

ITA 443/MUM/2021[2009-10]Status: DisposedITAT Mumbai29 Jun 2022AY 2009-10

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2007-08 & Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2011-12 Jurisdictional Income-Tax Officer- M/S Elphinstone Paper Box 31(1)(1), Manufacturing Co. Room No. 603, 6Th Floor, Vs. S/10 Ram Mandir Road, Kautilya Bhavan, Goregaon (West), Bandra Kurla Complex, Mumbai-400104. ‘G’ Block, Bandra (East) Mumbai-400051. Pan No. Aaafe 0509 Q Appellant Respondent Co No. 18/Mum/2022 (Ita No. 445/Mum/2021) Assessment Year: 2007-08 & Co No. 17/Mum/2022 (Ita No. 444/Mum/2021) Assessment Year: 2008-09 &

JUDICIAL MEMBER) Assessment Year: 2007-08 & Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2011-12 Jurisdictional Income-tax Officer- M/s Elphinstone Paper Box 31(1)(1), Manufacturing Co. Room No. 603, 6th Floor, Vs. S/10 Ram Mandir Road, Kautilya Bhavan, Goregaon (West), Bandra ... 14/MUM/2022 (ITA No. 441/MUM/2021) Assessment Year: 2011-12 M/s Elphinstone Paper Box M/s Elphinstone Paper Box Jurisdictional Income Jurisdictional Income-tax Officer- Manufacturing Co. 31(1)(1), S/10 Ram Mandir Road, S/10 Ram Mandir Road, Vs. Room No. 603, 6 Room No. 603, 6th Floor, Goregaon (West), Kautilya Bhavan, Kautilya

Jurisdictional ITO - 31(1)(1), Mumbai vs. M/S. Elphistone Paper Box Manufaturing Co., Mumbai

In the result, the appeals filed by the Revenue are dismissed,

ITA 442/MUM/2021[2010-11]Status: DisposedITAT Mumbai29 Jun 2022AY 2010-11

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2007-08 & Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2011-12 Jurisdictional Income-Tax Officer- M/S Elphinstone Paper Box 31(1)(1), Manufacturing Co. Room No. 603, 6Th Floor, Vs. S/10 Ram Mandir Road, Kautilya Bhavan, Goregaon (West), Bandra Kurla Complex, Mumbai-400104. ‘G’ Block, Bandra (East) Mumbai-400051. Pan No. Aaafe 0509 Q Appellant Respondent Co No. 18/Mum/2022 (Ita No. 445/Mum/2021) Assessment Year: 2007-08 & Co No. 17/Mum/2022 (Ita No. 444/Mum/2021) Assessment Year: 2008-09 &

JUDICIAL MEMBER) Assessment Year: 2007-08 & Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2011-12 Jurisdictional Income-tax Officer- M/s Elphinstone Paper Box 31(1)(1), Manufacturing Co. Room No. 603, 6th Floor, Vs. S/10 Ram Mandir Road, Kautilya Bhavan, Goregaon (West), Bandra ... 14/MUM/2022 (ITA No. 441/MUM/2021) Assessment Year: 2011-12 M/s Elphinstone Paper Box M/s Elphinstone Paper Box Jurisdictional Income Jurisdictional Income-tax Officer- Manufacturing Co. 31(1)(1), S/10 Ram Mandir Road, S/10 Ram Mandir Road, Vs. Room No. 603, 6 Room No. 603, 6th Floor, Goregaon (West), Kautilya Bhavan, Kautilya

Jurisdictional ITO - 31(1)(1), Mumbai vs. M/S. Elphinstone Paper Box Manufacturing Co., Mumbai

In the result, the appeals filed by the Revenue are dismissed,

ITA 441/MUM/2021[2011-12]Status: DisposedITAT Mumbai29 Jun 2022AY 2011-12

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2007-08 & Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2011-12 Jurisdictional Income-Tax Officer- M/S Elphinstone Paper Box 31(1)(1), Manufacturing Co. Room No. 603, 6Th Floor, Vs. S/10 Ram Mandir Road, Kautilya Bhavan, Goregaon (West), Bandra Kurla Complex, Mumbai-400104. ‘G’ Block, Bandra (East) Mumbai-400051. Pan No. Aaafe 0509 Q Appellant Respondent Co No. 18/Mum/2022 (Ita No. 445/Mum/2021) Assessment Year: 2007-08 & Co No. 17/Mum/2022 (Ita No. 444/Mum/2021) Assessment Year: 2008-09 &

JUDICIAL MEMBER) Assessment Year: 2007-08 & Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2011-12 Jurisdictional Income-tax Officer- M/s Elphinstone Paper Box 31(1)(1), Manufacturing Co. Room No. 603, 6th Floor, Vs. S/10 Ram Mandir Road, Kautilya Bhavan, Goregaon (West), Bandra ... 14/MUM/2022 (ITA No. 441/MUM/2021) Assessment Year: 2011-12 M/s Elphinstone Paper Box M/s Elphinstone Paper Box Jurisdictional Income Jurisdictional Income-tax Officer- Manufacturing Co. 31(1)(1), S/10 Ram Mandir Road, S/10 Ram Mandir Road, Vs. Room No. 603, 6 Room No. 603, 6th Floor, Goregaon (West), Kautilya Bhavan, Kautilya

Jurisdictional ITO - 31 (1)(1), Mumbia vs. Yogendra K. Patel (HUF), Mumbai

In the result, the appeals filed by the Revenue are dismissed,

ITA 440/MUM/2021[2010-11]Status: DisposedITAT Mumbai29 Jun 2022AY 2010-11

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2007-08 & Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2011-12 Jurisdictional Income-Tax Officer- M/S Elphinstone Paper Box 31(1)(1), Manufacturing Co. Room No. 603, 6Th Floor, Vs. S/10 Ram Mandir Road, Kautilya Bhavan, Goregaon (West), Bandra Kurla Complex, Mumbai-400104. ‘G’ Block, Bandra (East) Mumbai-400051. Pan No. Aaafe 0509 Q Appellant Respondent Co No. 18/Mum/2022 (Ita No. 445/Mum/2021) Assessment Year: 2007-08 & Co No. 17/Mum/2022 (Ita No. 444/Mum/2021) Assessment Year: 2008-09 &

JUDICIAL MEMBER) Assessment Year: 2007-08 & Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2011-12 Jurisdictional Income-tax Officer- M/s Elphinstone Paper Box 31(1)(1), Manufacturing Co. Room No. 603, 6th Floor, Vs. S/10 Ram Mandir Road, Kautilya Bhavan, Goregaon (West), Bandra ... 14/MUM/2022 (ITA No. 441/MUM/2021) Assessment Year: 2011-12 M/s Elphinstone Paper Box M/s Elphinstone Paper Box Jurisdictional Income Jurisdictional Income-tax Officer- Manufacturing Co. 31(1)(1), S/10 Ram Mandir Road, S/10 Ram Mandir Road, Vs. Room No. 603, 6 Room No. 603, 6th Floor, Goregaon (West), Kautilya Bhavan, Kautilya

ACIT Circle-3(1)(2), Mumbai vs. M/S Chemicon Engineering Consultant Pvt Ltd., Mumbai

In the result, the appeal of the Revenue stands dismissed and the appeal of the assessee is allowed

ITA 833/MUM/2020[2013-14]Status: DisposedITAT Mumbai17 Jun 2022AY 2013-14

Bench: Shri Aby T. Varkey, Jm & Shri Gagan Goyal, Am आयकर अपील सं/ I.T.A. No.7907/Mum/2019 (निर्धारण वर्ा / Assessment Year:2013-14) Chemicon Engineering बिधम/ Acit, Circle 3(1)(2) Consultant Pvt. Ltd. Room No.607, Aayakar Vs. 21 & 22, 2Nd Floor, 230, Bhawan, Maharshi Karve Sakhar Bhawan, Nariman Road, Mumbai-400020. Point, Mumbai-400021. आयकर अपील सं/ I.T.A. No. 833/Mum/2020 (निर्धारण वर्ा / Assessment Year:2013-14) Acit, Circle 3(1)(2) बिधम/ Chemicon Engineering Room No.607, Aayakar Consultant Pvt. Ltd. Vs. 21 & 22, 2Nd Floor, 230, Bhawan, Maharshi Karve Road, Mumbai-400020. Sakhar Bhawan, Nariman Point, Mumbai-400021. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacc2686H (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Anuj Kisnadwala Revenue By: Shri H. N. Singh (Dr) सुनवाई की तारीख / Date Of Hearing: 11/05/2022 घोषणा की तारीख /Date Of Pronouncement: 17/06/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: These Are Appeals Preferred By The Assessee & Revenue Respectively Against The Order Of The Ld. Cit(A)-08, Mumbai Dated 29.11.2019 For The A.Y.2013-14. 2. The Grounds Raised By The Both The Parties Are As Follows: Assessee Grounds: - 1. For That On The Facts & Circumstances Of The Case The Orders Passed By The Assessing Officer U/S 143(3) Of The Act, 1961 (The “Act”) & A.Ys.2013-14 Chemicon Engineering That By The Cit(A) U/S 250 Of The Act So Far It Relates To In Confirming Of The Additions To The Extent Of A) Rs. 6,22,05,000/- Received From Certain Companies Out Of Total Rs. 13,13,50,000/- In Respect Of Shares Allotted Against Share Application Money;

For Appellant: Shri Anuj KisnadwalaFor Respondent: Shri H. N. Singh (DR)
Section 143(3)Section 250Section 68

IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI GAGAN GOYAL, AM

Chemicon Engineering Consultant Pvt Ltd., Mumbai vs. Asst CIT Circle- 3 (1)(2), Mumbai

In the result, the appeal of the Revenue stands dismissed and the appeal of the assessee is allowed

ITA 7907/MUM/2019[2013-14]Status: DisposedITAT Mumbai17 Jun 2022AY 2013-14

Bench: Shri Aby T. Varkey, Jm & Shri Gagan Goyal, Am आयकर अपील सं/ I.T.A. No.7907/Mum/2019 (निर्धारण वर्ा / Assessment Year:2013-14) Chemicon Engineering बिधम/ Acit, Circle 3(1)(2) Consultant Pvt. Ltd. Room No.607, Aayakar Vs. 21 & 22, 2Nd Floor, 230, Bhawan, Maharshi Karve Sakhar Bhawan, Nariman Road, Mumbai-400020. Point, Mumbai-400021. आयकर अपील सं/ I.T.A. No. 833/Mum/2020 (निर्धारण वर्ा / Assessment Year:2013-14) Acit, Circle 3(1)(2) बिधम/ Chemicon Engineering Room No.607, Aayakar Consultant Pvt. Ltd. Vs. 21 & 22, 2Nd Floor, 230, Bhawan, Maharshi Karve Road, Mumbai-400020. Sakhar Bhawan, Nariman Point, Mumbai-400021. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacc2686H (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Anuj Kisnadwala Revenue By: Shri H. N. Singh (Dr) सुनवाई की तारीख / Date Of Hearing: 11/05/2022 घोषणा की तारीख /Date Of Pronouncement: 17/06/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: These Are Appeals Preferred By The Assessee & Revenue Respectively Against The Order Of The Ld. Cit(A)-08, Mumbai Dated 29.11.2019 For The A.Y.2013-14. 2. The Grounds Raised By The Both The Parties Are As Follows: Assessee Grounds: - 1. For That On The Facts & Circumstances Of The Case The Orders Passed By The Assessing Officer U/S 143(3) Of The Act, 1961 (The “Act”) & A.Ys.2013-14 Chemicon Engineering That By The Cit(A) U/S 250 Of The Act So Far It Relates To In Confirming Of The Additions To The Extent Of A) Rs. 6,22,05,000/- Received From Certain Companies Out Of Total Rs. 13,13,50,000/- In Respect Of Shares Allotted Against Share Application Money;

For Appellant: Shri Anuj KisnadwalaFor Respondent: Shri H. N. Singh (DR)
Section 143(3)Section 250Section 68

IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI GAGAN GOYAL, AM