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“Kelvinator”

Judicial DoctrinesKelvinator - 147Kelvinator - 147924 judgments

The decision most relied on for Kelvinator is CIT v. Kelvinator of India Ltd. (320 ITR 561), cited in 1,673 judgments on BharatTax.

Leading authorities on Kelvinator

CIT v. Kelvinator of India Ltd.
320 ITR 561 · 2010 · Supreme Court
1,673
citing judgments

An Assessing Officer cannot initiate reassessment proceedings under Section 147 of the Income Tax Act based on a mere change of opinion. Reassessment is permissible only when there is fresh tangible material leading to the belief of income escapement, not merely a review of existing facts.

CIT v. Kelvinator of India Ltd.
256 ITR 1 · 2002 · High Court
439
citing judgments

An Assessing Officer cannot reopen an assessment under Section 147 based on a mere change of opinion regarding the same material available during the original assessment. Reopening requires fresh, tangible material or information that leads to a reason to believe income has escaped assessment.

Haryana Acrylic Manufacturing Company v. CIT
308 ITR 38 · 2009 · High Court
248
citing judgments

Reassessment proceedings are invalid if the reasons recorded for initiating action under section 148 are not served on the assessee within the limitation period prescribed by section 149. Furthermore, reassessment cannot be based on a mere change of opinion without tangible material, particularly when the assessee has made a full and true disclosure of material facts.

CIT v. Usha International Ltd.
348 ITR 485 · 2012 · High Court
231
citing judgments

A reassessment is invalid due to 'mere change of opinion' if an issue was raised during original assessment but no addition was made, implying the issue was examined. However, if a subject matter was not examined and no opinion was formed, the principle of 'change of opinion' does not apply.

New Delhi Television Ltd. v. DCIT
116 Taxmann.com 151 · 2020 · Supreme Court
139
citing judgments

Reassessment initiated under Section 147/148 is invalid if the Assessing Officer relies on material obtained post-recording of reasons, or if it amounts to a mere change of opinion on facts fully and truly disclosed by the assessee during the original assessment. An assessee's obligation extends only to the full and true disclosure of primary facts, not to provide further assistance or inferences.

Idea Cellular Ltd. v. Dy. CIT
301 ITR 407 · 2008 · High Court
107
citing judgments

The Assessing Officer is considered to have applied their mind and formed an opinion on an issue if the assessee fully disclosed all material facts and responded to queries during the original assessment, even without explicit discussion in the assessment order. Reopening an assessment beyond four years on such an issue without new tangible material constitutes a mere change of opinion and is impermissible under Section 147.

Principal Commissioner of Income-tax-5 v. Shodiman Investments (P.) Ltd.
422 ITR 337 · 2020 · High Court
84
citing judgments

Reassessment cannot be initiated on "borrowed satisfaction"; the Assessing Officer must independently apply their mind to tangible material to form a reasonable belief that income has escaped assessment. The sanctioning authority under Section 151 must also apply its mind to the recorded reasons before granting approval.

KLM Royal Dutch Airlines v. Additional Director of Income Tax
292 ITR 49 · 2007 · High Court
78
citing judgments

Reassessment proceedings under Section 147 cannot be initiated based on a mere change of opinion or reappraisal of existing facts, but require new or fresh tangible material or information indicating escapement of income.

Judgments citing Kelvinator

Western India Cashew Company Private Limited, R. P. Towers vs. Principal Commissioner of Income Tax, Coimbatore

ITA 859/CHNY/2024[2020-21]Status: DisposedITAT Chennai04 Sept 2024AY 2020-21

Bench: Shri Manu Kumar Giri & Shri S.R. Raghunathaआयकर अपील सं./Ita No.859/Chny/2024 निर्धारण वर्ष / Assessment Year: 2020-21 Western India Cashew Company The Principal Commissioner Of Pvt. Ltd., Vs. Income Tax, No.88, Rp Towers, Coimbatore - 1. Coimbatore Road, Pollachi - 642 002. [Pan: Aaacw 3202B] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee By : Shri G. Surendarnath Rao, C.A प्रत्यर्थी की ओर से /Revenue By : Shri V. Nandakumar, Cit सुनवाई की तारीख/Date Of Hearing : 27.06.2024 घोषणा की तारीख / Date Of Pronouncement : 04.09.2024 आदेश / Order Per S.R. Raghunatha, A.M : This Appeal By The Assessee Is Arising Out Of The Order Of The Principal Commissioner Of Income Tax, Coimbatore-1 (Hereinafter “Pcit”] In Din & Order No. Itba/Rev/F/Rev5/2023- 24/1060503232(1), Dated 05.02.2024. The Assessment Was Framed By The Assessing Officer For The Assessment Year 2020-21 U/S.143(3) R.W.S 144B Of The Income Tax Act, 1961 (Hereinafter The 'Act'), Vide Order Dated 06.09.2022.

For Appellant: Shri G. Surendarnath Rao, C.AFor Respondent: Shri V. Nandakumar, CIT
Section 143(3)Section 263Section 40A(2)

आयकर अपीलीय अधिकरण, 'बी' न्यायपीठ, चेन्नई। IN THE INCOME TAX APPELLATE TRIBUNAL 'B' BENCH: CHENNAI श्री मनु कुमार गिरि, न्यायिक

Assistant Commissioner of Income Tax Corporate Circle 1(1), Nungambakkam vs. Idfc Limited, Teynampet

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

ITA 819/CHNY/2024[2016-17]Status: DisposedITAT Chennai04 Sept 2024AY 2016-17

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.818 & 819/Chny/2024 िनधा"रण वष"/Assessment Year: 2016-17 The Assistant Commissioner Of Vs. Idfc Limited, 4Th Floor, Capitale Tower, No. 555, Income Tax, Corporate Circle 1(1), Anna Salai, Thiru Vi Ka Kudiyiruppu, Chennai 600 034. Teynampet, Chennai 600 018. [Pan:Aaaci2663N] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri V. Nandakumar, Cit ""थ" की ओर से/Respondent By : Shri Ketan Ved, C.A. सुनवाई की तारीख/ Date Of Hearing : 29.08.2024 घोषणा की तारीख /Date Of Pronouncement : 04.09.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: Both The Appeals Filed By The Revenue Are Directed Against Separate Orders Dated Both Dated 21.09.2022 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2016-17. 2. Since The Issue Raised In Both The Appeals Are Similar Based On The Same Identical Facts, With The Consent Of The Both The Parties, We Proceed To Hear All These Appeals Together & Pass Consolidated Order For The Sake Of Convenience.

For Appellant: Shri V. Nandakumar, CITFor Respondent: Shri Ketan Ved, C.A
Section 143(3)Section 147Section 148Section 14ASection 36(1)(viia)Section 36(1)(viii)

reopening is bad under law by placing reliance on the decision of the Hon’ble Supreme Court in the case of CIT v. Kelvinator of India Limited [2010] 320 ITR 561 (SC). 11. After hearing both the parties and on perusal of the reassessment order, we note that the Assessing ... after due verification. The Hon’ble Apex Court while confirming the decision of Hon’ble Delhi High Court in the case of CIT vs. Kelvinator of India has observed as under: "....., we find that, prior to the Direct Tax Laws (Amendment) Act, 1987, reopening could be done under the above

Assistant Commissioner of Income Tax Corporate Circle 1(1), Nungambakkam vs. Idfc Limited, Teynampet

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

ITA 818/CHNY/2024[2016-17]Status: DisposedITAT Chennai04 Sept 2024AY 2016-17

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.818 & 819/Chny/2024 िनधा"रण वष"/Assessment Year: 2016-17 The Assistant Commissioner Of Vs. Idfc Limited, 4Th Floor, Capitale Tower, No. 555, Income Tax, Corporate Circle 1(1), Anna Salai, Thiru Vi Ka Kudiyiruppu, Chennai 600 034. Teynampet, Chennai 600 018. [Pan:Aaaci2663N] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri V. Nandakumar, Cit ""थ" की ओर से/Respondent By : Shri Ketan Ved, C.A. सुनवाई की तारीख/ Date Of Hearing : 29.08.2024 घोषणा की तारीख /Date Of Pronouncement : 04.09.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: Both The Appeals Filed By The Revenue Are Directed Against Separate Orders Dated Both Dated 21.09.2022 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2016-17. 2. Since The Issue Raised In Both The Appeals Are Similar Based On The Same Identical Facts, With The Consent Of The Both The Parties, We Proceed To Hear All These Appeals Together & Pass Consolidated Order For The Sake Of Convenience.

For Appellant: Shri V. Nandakumar, CITFor Respondent: Shri Ketan Ved, C.A
Section 143(3)Section 147Section 148Section 14ASection 36(1)(viia)Section 36(1)(viii)

reopening is bad under law by placing reliance on the decision of the Hon’ble Supreme Court in the case of CIT v. Kelvinator of India Limited [2010] 320 ITR 561 (SC). 11. After hearing both the parties and on perusal of the reassessment order, we note that the Assessing ... after due verification. The Hon’ble Apex Court while confirming the decision of Hon’ble Delhi High Court in the case of CIT vs. Kelvinator of India has observed as under: "....., we find that, prior to the Direct Tax Laws (Amendment) Act, 1987, reopening could be done under the above

Deputy Commissioner (Exemptions), Chennai, Income Tax vs. Hindustan Institute of Technology and Science, Chennai

ITA 611/CHNY/2024[2009-10]Status: DisposedITAT Chennai04 Sept 2024AY 2009-10

Bench: Shri Manu Kumar Giri & Shri S.R. Raghunathaआयकर अपील सं./Ita No. 611/Chny/2024 निर्धारण वर्ष / Assessment Year: 2009-10 The Dy. Commissioner Of Vs. Income Tax (Exemptions), Chennai. Hindustan Institute Of Technology & Science, 40, Gst Road, St Thomas Mount, Chennai - 600 016. (अपीलार्थी/Appellant) [Pan: Aaath-6508-A] (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से / Assessee By Shri R. Venkatesh, C.A प्रत्यर्थी की ओर से /Revenue By Shri D. Hema Bhupal, Jcit सुनवाई की तारीख/Date Of Hearing 26.06.2024 घोषणा की तारीख / Date Of 04.09.2024 Pronouncement आदेश / Order Per S.R. Raghunatha, A.M : This Appeal By The Revenue Is Arising Out Of The Order Of The Commissioner Of Income Tax (Appeals), [Nfac], Delhi (Hereinafter “Cit(A)] In Din & Order No. Itba/Nfac/S/250/2023- 24/1059507197(1), Dated 09.01.2024. The Assessment Was Framed By The Dy. Commissioner Of Income Tax (Exemptions), Chennai For The

Section 11Section 12ASection 139(1)Section 143(3)Section 148Section 3(1)

original proceedings and Notice u/s.148 amounts to mere change of opinion. The Assessee relies on the ratio of the decision reported in CIT v. Kelvinator of India reported in 320 ITR 561 Board's Circular No.549, dt.31.10.1989 [182 ITR (St) 1, 29], clarifies that a mere change of opinion cannot ... Dy.CIT [2013] 351 ITR 23 (Del) e) Bhor Industries Ltd. Vs ACIT [2004] 267 ITR 161(Bom) No new Material f) CIT Vs Kelvinator of India Ltd. [2010] 320 ITR 561 (SC) g) CIT Vs Usha International

ACIT Ltu 2, Chennai vs. Indian Overseas Bank, Chennai

In the result, the appeal of the assessee (ITA No

ITA 946/CHNY/2018[2010-11]Status: DisposedITAT Chennai29 Aug 2024AY 2010-11

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.775/Chny/2018 (िनधा"रणवष" / Assessment Year: 2010-2011 ) Indian Overseas Bank, Vs. The Deputy Commissioner Of 763, Anna Salai, Income Tax, Chennai 600 002. Large Taxpayer Unit-2, Chennai 600 034. आयकरअपील सं./ Ita No.946/Chny/2018 (िनधा"रणवष" / Assessment Year: 2010-2011. ) The Assistant Commissioner Of Vs. Indian Overseas Bank, Income Tax, 763, Anna Salai, Large Taxpayer Unit-2, Chennai 600 002. Chennai 600 034. [Pan: Aaaci 1223J] (अपीलाथ"/Appellant) (""यथ"/Respondent) Assessee By : Shri. C. Naresh, C.A., Department By : Shri. A. Sasikumar, Irs, Cit. सुनवाई क" तार"ख/Date Of Hearing : 06.08.2024 घोषणा क" तार"ख /Date Of Pronouncement : 29.08.2024

For Appellant: Shri. C. Naresh, C.AFor Respondent: Shri. A. Sasikumar, IRS, CIT
Section 115JSection 143(2)Section 143(3)Section 148Section 263Section 36(1)(viia)

income. In support of above submissions, the ld.AR referred the judgment of the Hon’ble Supreme Court of India in the case of Kelvinator of India Ltd. (320 ITR 561 SC) and the order of co-ordinate bench of Tribunal in Assessee’s own case in ITA No.782/Chny/2001 ... Income tax Act." 9. We may refer relevant portion of the judgment of the Hon’ble Supreme Court of India in the case of Kelvinator of India Ltd. (320 ITR 561 SC) which held as under: “On going through the changes, quoted above, made to Section

Indian Overseas Bank, Chennai vs. DCIT Ltu-2, Chennai

In the result, the appeal of the assessee (ITA No

ITA 775/CHNY/2018[2010-11]Status: DisposedITAT Chennai29 Aug 2024AY 2010-11

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.775/Chny/2018 (िनधा"रणवष" / Assessment Year: 2010-2011 ) Indian Overseas Bank, Vs. The Deputy Commissioner Of 763, Anna Salai, Income Tax, Chennai 600 002. Large Taxpayer Unit-2, Chennai 600 034. आयकरअपील सं./ Ita No.946/Chny/2018 (िनधा"रणवष" / Assessment Year: 2010-2011. ) The Assistant Commissioner Of Vs. Indian Overseas Bank, Income Tax, 763, Anna Salai, Large Taxpayer Unit-2, Chennai 600 002. Chennai 600 034. [Pan: Aaaci 1223J] (अपीलाथ"/Appellant) (""यथ"/Respondent) Assessee By : Shri. C. Naresh, C.A., Department By : Shri. A. Sasikumar, Irs, Cit. सुनवाई क" तार"ख/Date Of Hearing : 06.08.2024 घोषणा क" तार"ख /Date Of Pronouncement : 29.08.2024

For Appellant: Shri. C. Naresh, C.AFor Respondent: Shri. A. Sasikumar, IRS, CIT
Section 115JSection 143(2)Section 143(3)Section 148Section 263Section 36(1)(viia)

income. In support of above submissions, the ld.AR referred the judgment of the Hon’ble Supreme Court of India in the case of Kelvinator of India Ltd. (320 ITR 561 SC) and the order of co-ordinate bench of Tribunal in Assessee’s own case in ITA No.782/Chny/2001 ... Income tax Act." 9. We may refer relevant portion of the judgment of the Hon’ble Supreme Court of India in the case of Kelvinator of India Ltd. (320 ITR 561 SC) which held as under: “On going through the changes, quoted above, made to Section

Cheyur Ramakrishnan, Chennai vs. ITO, Business Ward - 2(3), Chennai

In the result, the appeal of the assessee in ITA No

ITA 334/CHNY/2024[2007-08]Status: DisposedITAT Chennai27 Aug 2024AY 2007-08

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.334/Chny/2024. (िनधा"रणवष" / Assessment Year: 2007-2008) Cheyur Ramakrishnan Rajkumar, Vs. The Income Tax Officer, No.7/4, Meenakshi P.S Business Ward Ii(3) Sivasamy Road, Chennai. Mylapore, Chennai 600 004. [Pan: Accpr 4434P] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri. R. Subramanian, C.A., ""यथ" क" ओर से /Respondent By : Shri. Arv Srinivasan, Irs, Addl.Cit. सुनवाई क" तार"ख/Date Of Hearing : 19.06.2024 घोषणा क" तार"ख /Date Of Pronouncement : 27.08.2024 आदेश / O R D E R Per Manu Kumar Giri ()

For Appellant: Shri. R. Subramanian, C.AFor Respondent: Shri. ARV Srinivasan, IRS, Addl.CIT
Section 143(1)Section 143(3)Section 147Section 148Section 151Section 2(14)Section 54B

tantamount to only "Review" which is not permissible in law. 15. The Hon'ble Supreme Court Of India in the case of C.I.T vs KELVINATOR OF INDIA (2010 320 ITR 561) has clearly held that the power to reopen must be supported by the availability of tangible fresh materials ... down by the Honourable Supreme Court in the cases of "ACIT -Vs- Rajesh Jhaveri Stock Brokers P.Ltd [2007] 291 ITR 500 (SC)", "CIT- Vs-Kelvinator India Ltd (2010) 320 ITR 561 (SC)" and "Income-tax v. Zuari Estate Development &Investment Co.Ltd. (2015) 373 ITR 661 (SC)"..... Para