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“non application of mind”

Natural JusticeApplication of MindApplication of Mind701 judgments

The decision most relied on for non application of mind is CIT v. Max India Ltd. (295 ITR 282), cited in 1,162 judgments on BharatTax.

Leading authorities on non application of mind

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.

CIT v. Gabriel India Ltd.
203 ITR 108 · 1993 · High Court
990
citing judgments

The Commissioner cannot revise an assessment order under Section 263 merely because they hold a different opinion or believe a deeper inquiry was warranted if the Assessing Officer has applied their mind and conducted some inquiry. Revision under Section 263 is permissible only in cases of a complete lack of inquiry or non-application of mind by the Assessing Officer, not for merely inadequate inquiry.

Dilip N. Shroff v. JCIT
291 ITR 519 · 2007 · Supreme Court
565
citing judgments

A penalty notice issued under Section 271(1)(c) is invalid if the Assessing Officer fails to strike out the inapplicable limb (concealment or furnishing inaccurate particulars) from the standard proforma, indicating non-application of mind. The initial burden of proving concealment or inaccurate particulars rests on the Revenue.

CIT v. Kaushalya
216 ITR 660 · 1995 · High Court
511
citing judgments

A penalty levied under Section 271(1)(c) for concealment or furnishing inaccurate particulars of income is not invalidated by the Assessing Officer's failure to strike off irrelevant portions in the show cause notice, provided the assessee understood the exact charge and suffered no prejudice, indicating an application of mind by the AO.

CIT v. Manu Engg
122 ITR 306 · 1980 · High Court
505
citing judgments

When levying a penalty under Section 271(1)(c), the Assessing Officer must clearly specify whether it is for concealment of income or furnishing inaccurate particulars. An ambiguous notice or order using "and/or" for these limbs, or a standard proforma without striking irrelevant clauses, indicates non-application of mind and renders the penalty unsustainable.

PCIT v. Meenakshi Overseas Pvt. Ltd.
395 ITR 677 · 2017 · High Court
471
citing judgments

Reassessment proceedings initiated solely based on an investigation wing/appraisal report, without the Assessing Officer's independent application of mind to form a 'reason to believe' that income has escaped assessment, are beyond jurisdiction, bad in law, and void ab initio.

CIT v. Shri Samson Perinchery
392 ITR 4 · 2017 · High Court
417
citing judgments

A penalty levied under section 271(1)(c) of the Income-tax Act is unsustainable if it is initiated on one limb (e.g., concealment of income) but ultimately levied on the other limb (e.g., furnishing inaccurate particulars). This also applies if the initial penalty notice is vague or ambiguous regarding the specific charge.

CIT v. S. Goyanka Lime & Chemical Ltd.
64 Taxmann.com 313 · 2015 · Supreme Court
340
citing judgments

A mechanical approval by the prescribed authority under Section 151, made without independent application of mind, vitiates and renders the entire reassessment proceedings invalid. Such approvals, often indicated by brief, unreasoned endorsements, lead to the quashing of the reopening of assessment.

Judgments citing non application of mind

Income Tax Officer, Mumbai vs. Hickson Dadajee Pvt. Ltd., Mumbai

In the result, the appeal filed by the Revenue is dismissed

ITA 2052/MUM/2024[2013-14]Status: DisposedITAT Mumbai22 Jul 2024AY 2013-14

Bench: Shri Amit Shukla, Jm & Shri Gagan Goyal, Am Income Tax Officer Hickson Dadajee Pvt. Ltd. Room No. 570, Aayakar Mazannine Floor, Bhawan, Mamasaheb Varerkar Bridge, Vs. Churchgate, Mumbai-400 020 Grant Road, S.O., Mumbai-400 007 Pan/Gir No. Aaach 0986 M (Assessee) : (Respondent) Assessee By : Shri Vipul J. Shah Respondent By : Shri P. D. Chougule Date Of Hearing : 11.07.2024 Date Of Pronouncement : 22.07.2024 O R D E R Per Amit Shukla, J M: The Aforesaid Appeal Has Been Filed By The Revenue Against The Order Dated 20.02.2024, Passed By The National Faceless Appeal Centre (‘Nfac’ For Short) & Proceedings U/S. 154 Of The Income Tax Act, 1961 (‘The Act') For The Assessment Year (‘A.Y.’ For Short) 2013-14. 2. The Grounds Raised By The Revenue Reads As Under: 1. "Whether In Facts & Circumstances Of The Ease & In Law, The Ld Cit(A) Has Erred In Holding The Order Passed By Ao U/S 154 Rs 250 Dated 31.03.2021 As "Bad In Law Without Appreciating The Fact That Earlier Order Was Inadvertently Passed Only "U/S 250 Of The Income Tax Act & The Second Order Was Passed U/S 250 Rs 154 Of The It Act" To Correct These Bonafide Mistake Occurred & Hence The Same Is Covered By The Provisions Of Section 292 B Of The Act.

For Appellant: Shri Vipul J. ShahFor Respondent: Shri P. D. Chougule
Section 143Section 143(3)Section 154Section 250Section 292

mistakenly refers the amount of disallowance of Rs. 3,08,21,712 as brought forward losses and not as the unabsorbed depreciation, indicating non application of mind. 6.10 Further, once an order under the stamp and seal of an Officer along with a DIN has been duly served upon

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)

Officer sought for approval from the Learned Additional Commissioner of Income Tax, Central Range-7, New Delhi. Such approval is the result of non-application of mind and is subject to certification of the Learned Assessing Officer. In fact the assessment records, seized material and appraisal report must be made ... years. Apparently, the approval has been granted on a dotted line without any availability of reasonable time which firms up the belief towards non application of mind. Besides, the approval has been granted in a consolidated manner for all assessment years for which voluminous assessment orders were prepared. The whole