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“substantive assessment”

MiscellaneousAssessmentAssessment355 judgments

The decision most relied on for substantive assessment is PCIT v. Maruti Suzuki India Ltd. (416 ITR 613), cited in 308 judgments on BharatTax.

Leading authorities on substantive assessment

PCIT v. Maruti Suzuki India Ltd.
416 ITR 613 · 2019 · Supreme Court
308
citing judgments

A notice issued under section 148 to a non-existent entity, such as an amalgamating company post-merger, is a substantive illegality, rendering assessment proceedings void ab initio. Participation in such proceedings does not estop the assessee from challenging the validity of the notice.

CIT v. Vatika Township (P.) Ltd.
49 Taxmann.com 249 · 2014 · Supreme Court
294
citing judgments

Legislation is ordinarily presumed not to have retrospective operation, especially for taxing statutes unless explicitly stated or when intended to remove hardship for the assessee. The decision clarifies the principles for determining whether an amendment to a taxing statute applies prospectively or retrospectively, distinguishing between clarificatory and substantive amendments.

Lalji Haridas v. ITO
43 ITR 387 · 1961 · Supreme Court
238
citing judgments

When an assessing authority is uncertain about the true ownership of funds or in whose hands income should be assessed, it can frame a protective assessment to safeguard the Revenue's interest. Such protective assessments remain valid until the substantive assessment is finalized.

Distributors (Baroda) (P.) Ltd. v. Union of India
155 ITR 120 · 1985 · Supreme Court
229
citing judgments

For computing the deduction under Section 80M, only the net dividend income (gross dividend income after reducing expenses attributable to earning it, as per Section 57(iii) and the principle in Section 80AB) is eligible. The case also holds that tax authorities are not bound to perpetuate an error from a previous assessment year, as each year is a separate unit and consistency cannot override substantive justice.

CIT v. G.M. Knitting Industries (P.) Ltd.
376 ITR 456 · 2015 · Supreme Court
221
citing judgments

The requirement to file a certificate or form (e.g., Form 10CCB, 10-IC) along with the return of income for claiming a deduction (e.g., under sections 80-IB, 115BAA) is directory regarding its timing. Such a deduction is allowable if the requisite form is filed before the final order of assessment, as procedural requirements should not override substantive benefits.

CIT, Gujarat II v. Surendra Gulab Chand Modi
140 ITR 517 · 1983 · High Court
88
citing judgments

Protective assessments should not be deleted or disposed of by lower authorities, but rather allowed to remain in effect until the related substantive assessment proceedings attain finality before the High Court or Supreme Court.

Ashok Commercial Enterprises v. ACIT
154 Taxmann.com 144 · 2023 · High Court
84
citing judgments

Failure to issue an assessment order through the designated ITBA portal, or issuance of an order without a valid pre-existing Document Identification Number (DIN), renders such an order invalid and non est in the eyes of law. A subsequent intimation or post-dated DIN does not cure this substantive breach.

Dishman Pharmaceuticals and Chemicals Ltd. v. DCIT (OSD), Ahmedabad
346 ITR 228 · 2012 · High Court
74
citing judgments

For a valid reassessment under Section 147, the Assessing Officer must record substantive reasons to believe income has escaped assessment, as a mere boilerplate statement of non-disclosure or non-filing is insufficient. Furthermore, a taxpayer's disclosure is not considered full and true if it requires further inquiry by the AO to ascertain material details, especially under Explanation 1 to Section 147.

Judgments citing substantive assessment

Shree Veer Buildbest Private Limited, Ahmedabad vs. The Income Tax Officer, Ward-8(3) Now Ward-4(1)(1), Ahmedabad

ITA 892/AHD/2023[2011-12]Status: DisposedITAT Ahmedabad23 Jul 2024AY 2011-12

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.892/Ahd/2023 "नधा"रण वष" /Assessment Year : 2011-12 Shree Veer Buildbest Pvt.Ltd. The Ito बनाम/ 302, Swapneel – 5 Ward-4(1)(1) Commerce Six Road Ahmedabad- 380 015 V/S. Navrangpura Ahmedabad – 380 009 "थायी लेखा सं./Pan: Aakcs 8358 Q अपीलाथ"/ (Appellant) ….. "" यथ"/ (Respondent) Assessee By : Shri Aseem L. Thakkar, Ar Revenue By : Shri Ashok Kumar Suthar, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 15/07/2024 घोषणा क" तार"ख /Date Of Pronouncement: 23/07/2024 आदेश/O R D E R Per Shri Makarand V. Mahadeokar, Am: This Appeal Is Filed By The Assessee As Against The Order Dated 21/09/2023 Passed By The Commissioner Of Income-Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As “ The Ld.Cit(A)” In Short], Arising Out Of The Assessment Order Dated 28/03/2014 Passed By The Assessing Officer (Ao) Under Section 143(3) Of The Income Tax Act, 1961 (Hereinafter Referred To As "The Act") Relevant To The Assessment Year (Ay) 2011-12. Shree Veer Buildbest Pvt.Ltd. Vs. Ito Asst. Year : 2011-12

For Appellant: Shri Aseem L. Thakkar, ARFor Respondent: Shri Ashok Kumar Suthar, Sr.DR
Section 133(6)Section 143(1)Section 143(2)Section 143(3)Section 68

made in the hands of assessee, the counsel for the assessee argued that assessment can be considered protective only when there is substantive assessment. Therefore, in absence of assessment of TIPL as stated by the AO in his order, no addition can be made on protective basis in the hands

JCIT(OSD), Central Circle-3(4), Chennai vs. Late Shri Venkataram Raddy Bezawada Rep by L/H Smt. B. Kamakshi (Wife )& Others, Nellore

In the result, the assessee’s appeal for AYs 2006-07 to 2010-2011

ITA 36/CHNY/2023[2008-09]Status: DisposedITAT Chennai17 May 2024AY 2008-09

Bench: Hon’Ble Shri V. Durga Rao, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.951/Chny/2022 (िनधा"रण वष" / Assessment Year: 2006-07) & 2. आयकरअपील सं./ Ita No.952/Chny/2022 (िनधा"रण वष" / Assessment Year: 2007-08) & 3. आयकरअपील सं./ Ita No.953/Chny/2022 (िनधा"रण वष" / Assessment Year: 2008-09) & 4. आयकरअपील सं./ Ita No.954/Chny/2022 (िनधा"रण वष" / Assessment Year: 2009-10) & 5. आयकरअपील सं./ Ita No.955/Chny/2022 (िनधा"रण वष" / Assessment Year: 2010-11) & 6. आयकरअपील सं./ Ita No.956/Chny/2022 (िनधा"रण वष" / Assessment Year: 2011-12) & 7. आयकरअपील सं./ Ita No.957/Chny/2022 (िनधा"रण वष" / Assessment Year: 2012-13) Smt. B.Kamakshi Dcit [L/H Of Shri Bezwada Venkatram Central Circle -3(4), Reddy (Deceased)] Chennai. बनाम/ Vs. Flat F3, Prakruthi Apartments, 20, Dr.Ranga Road, Mylapore Chennai-600 004. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Agdpb-3601-R

For Appellant: Shri B. Ramakrishnan (CA)- Ld.ARFor Respondent: Smt. Komali Krishna (CIT)-Ld. DR
Section 153ASection 234A

assessee’s appeal for AYs 2011-12 & 2012-13 stands partly allowed. The revenue is also aggrieved by conversion of protective assessment into substantive assessment. The revenue submits that it has preferred further appeal against first appellate orders in group concerns. These grounds stand partly allowed in view

JCIT(OSD), Central Circle-3(4), Chennai vs. Late Shri Venkataram Raddy Bezawada Rep by L/H Smt. B. Kamakshi (Wife )& Others, Nellore

In the result, the assessee’s appeal for AYs 2006-07 to 2010-2011

ITA 35/CHNY/2023[2007-08]Status: DisposedITAT Chennai17 May 2024AY 2007-08

Bench: Hon’Ble Shri V. Durga Rao, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.951/Chny/2022 (िनधा"रण वष" / Assessment Year: 2006-07) & 2. आयकरअपील सं./ Ita No.952/Chny/2022 (िनधा"रण वष" / Assessment Year: 2007-08) & 3. आयकरअपील सं./ Ita No.953/Chny/2022 (िनधा"रण वष" / Assessment Year: 2008-09) & 4. आयकरअपील सं./ Ita No.954/Chny/2022 (िनधा"रण वष" / Assessment Year: 2009-10) & 5. आयकरअपील सं./ Ita No.955/Chny/2022 (िनधा"रण वष" / Assessment Year: 2010-11) & 6. आयकरअपील सं./ Ita No.956/Chny/2022 (िनधा"रण वष" / Assessment Year: 2011-12) & 7. आयकरअपील सं./ Ita No.957/Chny/2022 (िनधा"रण वष" / Assessment Year: 2012-13) Smt. B.Kamakshi Dcit [L/H Of Shri Bezwada Venkatram Central Circle -3(4), Reddy (Deceased)] Chennai. बनाम/ Vs. Flat F3, Prakruthi Apartments, 20, Dr.Ranga Road, Mylapore Chennai-600 004. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Agdpb-3601-R

For Appellant: Shri B. Ramakrishnan (CA)- Ld.ARFor Respondent: Smt. Komali Krishna (CIT)-Ld. DR
Section 153ASection 234A

assessee’s appeal for AYs 2011-12 & 2012-13 stands partly allowed. The revenue is also aggrieved by conversion of protective assessment into substantive assessment. The revenue submits that it has preferred further appeal against first appellate orders in group concerns. These grounds stand partly allowed in view