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“true and full disclosure”

Settlement & AmnestySection 245CSection 245C198 judgments

The decision most relied on for true and full disclosure is CIT v. Kelvinator of India Ltd. (256 ITR 1), cited in 439 judgments on BharatTax.

Leading authorities on true and full disclosure

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.

Phool Chand Bajrang Lal v. ITO
203 ITR 456 · 1993 · Supreme Court
396
citing judgments

Reassessment proceedings under Section 147 are valid even after a scrutiny assessment under Section 143(3), provided the Assessing Officer forms a reason to believe, based on definite, specific, and reliable information, that income escaped assessment due to the assessee's failure to fully and truly disclose material facts.

Calcutta Discount Co. Ltd. v. ITO
41 ITR 191 · 1961 · Supreme Court
384
citing judgments

The assessee's duty is limited to disclosing all primary, material facts necessary for assessment, including entries, documents, and other evidence. It is for the Assessing Officer to draw inferences of fact and law, and the assessee is not obligated to offer such inferences.

CIT v. Foramer France
264 ITR 566 · 2003 · Supreme Court
253
citing judgments

Reassessment proceedings initiated under Section 147 beyond four years from the end of the relevant assessment year are invalid unless the assessee failed to disclose fully and truly all material facts necessary for assessment. Without such failure, the notice issued under Section 148 is time-barred and without jurisdiction.

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.

Asian Paints Ltd. v. DCIT
308 ITR 195 · 2009 · High Court
175
citing judgments

An Assessing Officer cannot issue a notice under Section 148 to reopen an assessment when all material facts were already before the AO during the original assessment, even if the AO failed to apply their mind at that time. Such an action constitutes an impermissible review of a concluded assessment rather than a reassessment based on fresh tangible material.

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.

Sabh Infrastructure Ltd. v. ACIT
398 ITR 198 · 2017 · High Court
137
citing judgments

Sanction under Section 151 granted in a mechanical manner, without application of mind, vitiates reassessment proceedings under Sections 147 and 148. The court also laid down guidelines for the Revenue to follow when reopening assessments, emphasizing the need to provide reasons and approval documentation to the assessee.

Judgments citing true and full disclosure

Sushil Kumar Paul, Siliguri vs. A.C.I.T., Circle-2, Siliguri

In the result, the appeal of the assessee is partly allowed

ITA 2274/KOL/2019[2016-17]Status: DisposedITAT Kolkata15 Dec 2022AY 2016-17

Bench: Shri Sonjoy Sarma, Hon’Ble & Shri Girish Agrawal, Hon’Bleassessment Year: 2016-17 Sushil Kumar Paul Acit, Circle-2, Siliguri. C/O. Subash Agarwal & Associates, Advocates, Siddha Vs. Gibson, 1, Gibson Lane, Suite 213, 2Nd Floor, Kolkata – 700 069. (Pan: Akfpp 4837 K) (Appellant) (Respondent) Present For: Assessee By : Shri Siddarth Agarwal, Advocate Revenue By : Smt. Ranu Biswas, Addl. Cit, Dr Date Of Hearing : 24.11.2022 Date Of Pronouncement : 15.12.2022 O R D E R Per Sonjoy Sarma, Jm: This Appeal Filed By The Assessee Is Against The Order Of Ld. Cit(A), Siliguri Dated 23.08.2019 For A.Y. 2016-17. The Assessee Has Taken The Following Grounds Of Appeal: “I. For That On The Facts & Circumstances Of The Case, The Ld. Cit(A) Was Not Justified In Confirming The Penalty Of Rs. 23,70,000/- Imposed By The Ao By Wrongly Invoking The Provisions Of Section 271Aab Of The Income Tax Act.

For Appellant: Shri Siddarth Agarwal, AdvocateFor Respondent: Smt. Ranu Biswas, Addl. CIT, DR
Section 271A

this income includes the normal 3 Sushil Kumar Paul A.Y. 2016-17 income of the appellant. Therefore, it cannot be treated as true and full disclosure of the appellant. Moreover, the appellant has not paid the total tax on the undisclosed income. The appellant has accepted the undisclosed income only

DCIT, Chennai vs. B.V.Reddy Enterprises Pvt Ltd., Chennai

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

ITA 1914/CHNY/2019[2010-11]Status: DisposedITAT Chennai04 Nov 2022AY 2010-11

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. No.1914/Chny/2019 िनधा"रण वष"/Assessment Year: 2010-11 The Deputy Commissioner Of Vs. M/S. B.V. Reddy Enterprises Pvt. Ltd., Income Tax, New No. 21/Old No. 10A, First Floor, Corporate Circle 1(2), Umayal Road, Kilpauk, Chennai 600 034. Chennai 600 010. [Pan:Aaccn2252L] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri G. Johnson, Addl. Cit ""थ" की ओर से/Respondent By : Shri S. Sridhar, Advocate सुनवाई की तारीख/ Date Of Hearing : 15.09.2022 घोषणा की तारीख /Date Of Pronouncement 04.11.2022 : आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Revenue Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 1, Chennai, Dated 29.03.2019 Relevant To The Assessment Year 2010-11. 2. Facts Are, In Brief, That The Assessee Filed Its Return Of Income For The Assessment Year 2010-11 On 13.10.2010 Admitting Total Income Of ₹.15,50,25,060/-. The Assessing Officer Has Completed The Assessment Under Section 143(3) Of The Income Tax Act, 1961 [“Act” In Short] Dated

For Appellant: Shri G. Johnson, Addl. CITFor Respondent: Shri S. Sridhar, Advocate
Section 14Section 143(2)Section 143(3)Section 147Section 148

case for the issue of such notice. The duty which is cast upon the assessee is to make a true and full disclosure of the primary facts at the time of the original assessment. Production before the Income-tax Officer of the account books or other evidence from which material ... will not necessarily amount to disclosure contemplated by law. The duty of the assessee in any case does not extend beyond making a true and full disclosure of primary facts. Once he has done that his duty ends. It is for the Income-tax Officer to draw the correct inference

Deputy Commissioner of Income Tax, Centre-Circle-6(4), Mumbai-400021 vs. Shri Saurabh Mittal, New Delhi

In the result, the appeal filed by the revenue is dismissed and both the appeals filed by the assessee are dismissed as infructuous

ITA 1435/MUM/2022[2014-15]Status: DisposedITAT Mumbai31 Oct 2022AY 2014-15

Bench: Shri Amit Shukla, Jm & Shri M Balaganesh,Am आयकरअपीलसं./ I.T.A. No.1435/Mum/2022 (निर्धारणवर्ा / Assessment Year: 2014-15) Deputy Commissioner Of Shri. Saurabh Mittal A-19, House No.A-01, A-32, Income Tax, Centre- Westend, New Delhi-110 021 Circle-6(4) बिधम/ Room No. 1925, 19Th Vs. Floor, Air India Building, Nariman Point, Mumbai- 400 021 स्थायीलेखासं./जीआइआरसं./ Pan No Anapm2488D (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No.334 & 333/Mum/2022 (निर्धारणवर्ा / Assessment Year: 2014-15 & 2015-16) Shri. Saurabh Kumar Deputy Commissioner Of Mittal Income Tax, Centre-Circle- Room No.543, 5Th Floor, बिधम/ 6(4) Ayankar Bhavan, Room No. 1925, 19Th Floor, Vs. M.K.Road, Air India Building, Nariman Mumbai-400 020. Point, Mumbai-400 021 स्थायीलेखासं./जीआइआरसं./ Pan No Anapm2488D (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Shri Jitendra Joshi, Ld. Ar प्रत्यथीकीओरसे/Respondent By : Shri. A. B. Koli, Ld. Dr सुनवाईकीतारीख/ : 25.08.2022 Date Of Hearing घोषणाकीतारीख / : 31.10.2022 Date Of Pronouncement

For Appellant: Shri Jitendra Joshi, Ld. ARFor Respondent: Shri. A. B. Koli, Ld. DR
Section 132Section 132(4)Section 143(3)Section 153Section 153ASection 153CSection 3Section 69A

High Court by the revenue, in Writ Petition No. 330 of 2020, as these 16 entities of the Indiabulls Group had not made true and full disclosure before the Hon’ble Commission.” 3. “On the facts and circumstances of the case, whether the learned CIT(A) erred in holding that

Deputy Commissioner of Income Tax, Centre-Circle-6(4), Mumbai 400021 vs. Indiabull Financial Services Ltd., New Delhi

In the result, appeal of the Revenue is partly allowed

ITA 1433/MUM/2022[2011-12]Status: DisposedITAT Mumbai31 Oct 2022AY 2011-12

Bench: Shri Vikas Awasthy & Shri M Balaganeshआअसुं.१४१४/म ुं/२०२२ (धि.ि. २०१३-१४) ..... अपीलाथी /Appellant Deputy Commissioner Of Income Tax, Central Circle 6 (4), Room No. 1925, 19Th Flr. Air India Building, Nariman Point, Mumbai-400 021 बिाम Vs. ..... प्रधििादी/Respondent Indiabulls Housing Finance Limited M-62 & 63, First Floor, Connaught Place, New Delhi-110 001 Pan No. Aabci3612A आअसुं.१४३३/म ुं/२०२२ (धि.ि. २०११-१२) ..... अपीलाथी /Appellant Deputy Commissioner Of Income Tax, Central Circle 6 (4), Room No. 1925, 19Th Flr. Air India Building, Nariman Point, Mumbai-400 021 बिाम Vs. ..... प्रधििादी/Respondent Indiabulls Financial Services Limited M-62 & 63, First Floor, Connaught Place, New Delhi-110 001 Pan No. Aaaci8570Q अपीलाथी द्वारा/Appellant By : Shri. Dharamvir D. Yadav, Sr. Ar प्रधििादी द्वारा/Respondent By : Shri. K. Gopal, Advocate स ििाई की धिधथ/ Date Of Hearing : 17/10/2022 घोषणा की धिधथ/ Date Of Pronouncement : 31/10/2022

For Appellant: Shri. Dharamvir D. Yadav, Sr. ARFor Respondent: Shri. K. Gopal, Advocate
Section 245D(4)Section 37(1)

High Count by the revenue, in Writ Petition No. 330 of 2020, as these 16 entities of the Indiabulls Group had not made true and full disclosure before the Hon'ble Commission? 3) "On the facts and in the circumstances of the case and in law, the learned CITA

DCIT- CC- 6(4), Mumbai vs. Indiabulls Housing Finance Limited, Mumbai

In the result, appeal of the Revenue is partly allowed

ITA 1414/MUM/2022[2013-14]Status: DisposedITAT Mumbai31 Oct 2022AY 2013-14

Bench: Shri Vikas Awasthy & Shri M Balaganeshआअसुं.१४१४/म ुं/२०२२ (धि.ि. २०१३-१४) ..... अपीलाथी /Appellant Deputy Commissioner Of Income Tax, Central Circle 6 (4), Room No. 1925, 19Th Flr. Air India Building, Nariman Point, Mumbai-400 021 बिाम Vs. ..... प्रधििादी/Respondent Indiabulls Housing Finance Limited M-62 & 63, First Floor, Connaught Place, New Delhi-110 001 Pan No. Aabci3612A आअसुं.१४३३/म ुं/२०२२ (धि.ि. २०११-१२) ..... अपीलाथी /Appellant Deputy Commissioner Of Income Tax, Central Circle 6 (4), Room No. 1925, 19Th Flr. Air India Building, Nariman Point, Mumbai-400 021 बिाम Vs. ..... प्रधििादी/Respondent Indiabulls Financial Services Limited M-62 & 63, First Floor, Connaught Place, New Delhi-110 001 Pan No. Aaaci8570Q अपीलाथी द्वारा/Appellant By : Shri. Dharamvir D. Yadav, Sr. Ar प्रधििादी द्वारा/Respondent By : Shri. K. Gopal, Advocate स ििाई की धिधथ/ Date Of Hearing : 17/10/2022 घोषणा की धिधथ/ Date Of Pronouncement : 31/10/2022

For Appellant: Shri. Dharamvir D. Yadav, Sr. ARFor Respondent: Shri. K. Gopal, Advocate
Section 245D(4)Section 37(1)

High Count by the revenue, in Writ Petition No. 330 of 2020, as these 16 entities of the Indiabulls Group had not made true and full disclosure before the Hon'ble Commission? 3) "On the facts and in the circumstances of the case and in law, the learned CITA

R.Rajagopal Tondaiman, Trichy vs. DCIT Central Circle-1, Trichy

In the result, the appeal filed by the assessee is allowed

ITA 525/CHNY/2020[2010-11]Status: DisposedITAT Chennai12 Oct 2022AY 2010-11

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. No.525/Chny/2020 िनधा"रण वष"/Assessment Year: 2010-11 Sri R. Rajagopal Tondaiman, Vs. The Deputy Commissioner Of Old No. 4-D, New No. 22, Collector Income Tax, Office Road, Trichy 620 001. Central Circle 1, Trichy. [Pan:Afbpr0712E] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri R. Viswanathan, Ca ""थ" की ओर से/Respondent By : Shri G. Johnson, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 15.09.2022 घोषणा की तारीख /Date Of Pronouncement : 12.10.2022 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 1, Trichy, Dated 30.12.2019 Relevant To The Assessment Year 2010-11. 2. Facts Are, In Brief, That The Assessee Is A Hereditary Of Raja Of Pudukottai & Stated That He Is Assessed To Tax In The Status Of Huf & Individual. The Property At Cenotaph Road, Chennai Was Given To M/S. Doshi Housing Ltd. On A Development Agreement Entered Into On 30.01.2006 Through A Power Of Attorney. The Assessing Officer Has 2

For Appellant: Shri R. Viswanathan, CAFor Respondent: Shri G. Johnson, Addl. CIT
Section 143(3)Section 147Section 148Section 54F

case for the issue of such notice. The duty which is cast upon the assessee is to make a true and full disclosure of the primary facts at the time of the original assessment. Production before the Income-tax Officer of the account books or other evidence from which material ... will not necessarily amount to disclosure contemplated by law. The duty of the assessee in any case does not extend beyond making a true and full disclosure of primary facts. Once he has done that his duty ends. It is for the Income-tax Officer to draw the correct inference