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“reasons recorded”

ReassessmentSection 148Section 14813,127 judgments

The decision most relied on for reasons recorded is Hindustan Lever Ltd. v. R.B. Wadkar (268 ITR 332), cited in 695 judgments on BharatTax.

Leading authorities on reasons recorded

Hindustan Lever Ltd. v. R.B. Wadkar
268 ITR 332 · 2004 · High Court
695
citing judgments

The validity of reassessment proceedings initiated under Section 147, by issuing a notice under Section 148, must be judged solely on the reasons originally recorded by the Assessing Officer. These recorded reasons cannot be supplemented, improved upon, or modified at any later stage.

T.S. Balaram ITO v. Volkart Bros.
82 ITR 50 · 1971 · Supreme Court
382
citing judgments

A mistake apparent from the record under Section 154 must be an obvious and patent error, not one that requires a long and elaborate process of reasoning or where two opinions are conceivable. Rectification under Section 154 is not permissible for re-examining issues already considered or requiring detailed re-computation.

CIT v. Orient Craft Ltd.
354 ITR 536 · 2013 · High Court
366
citing judgments

Reassessment of income, especially after a summary assessment under Section 143(1), requires the Assessing Officer to possess fresh, tangible material to form a reason to believe that income has escaped assessment; a mere reappraisal of existing records or a change of opinion without new material is not permissible.

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

Reassessment proceedings are invalid if initiated based on documents already available on record without fresh tangible material, and if the sanction under section 151 is accorded mechanically, indicating non-application of mind.

M/s Sahara India (Farms) v. CIT & Anr.
300 ITR 403 · 2008 · Supreme Court
268
citing judgments

The requirement of statutory prior approval by a high-ranking authority, even if administrative, serves as an in-built protection against arbitrary exercise of power by the Assessing Officer. While such approval need not record elaborate reasoning, the approving authority has a heavy duty to ensure it is not an empty ritual, fulfilling its purpose of supervisory control.

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.

Pepsi Foods (P.) Ltd. v. Asstt. CIT
367 ITR 112 · 2014 · High Court
225
citing judgments

For assessments under Section 153C, a specific satisfaction note by the Assessing Officer of the person searched, recorded prior to initiating proceedings, is a jurisdictional prerequisite, rendering its absence void. The approval function under Section 153D is administrative and does not require elaborate reasoning.

Sarthak Securities Co. Pvt. Ltd. v. ITO
329 ITR 110 · 2010 · High Court
217
citing judgments

Reassessment proceedings under Section 147 are invalid if the Assessing Officer records satisfaction based on borrowed satisfaction or information without independently applying their mind and forming their own 'reason to believe' that income has escaped assessment. The AO must arrive at an independent conclusion, not merely act on a report from an investigation wing without due diligence.

Judgments citing reasons recorded

M/S Mahavir Vinimay Pvt Ltd, Kolkata vs. C.I.T Kol - I, Kolkata

In the result, all the appeals are dismissed

ITA 1046/KOL/2013[2008-09]Status: DisposedITAT Kolkata01 Jun 2016AY 2008-09

Bench: Shri P.M.Jagtap, Am & Shri N.V. Vasudevan, Jm Assessment Year:2008-09 M/S.Mahavir Vinimay Pvt.Ltd., Vs. Commissioner Of Income Tax, Flat No.2E, 2Nd Floor, 12-B, Kolkata-I, Mandivella Garden, Wallace Aayakarbhawan, Apartment, Kolkata-700019. P-7, Chowringhee Square, Rep By Shri S.M.Surana, Advocate Kolkata – 700 069. Pan : Aafcm 3833 R Rep By Shri Niraj Kumar, Cit(Dr) Assessment Year:2009-10 M/S.Chariot Agency Pvt.Ltd., Vs. I.T.O., Ward-6(1), Kolkata. Narayanpur, North 24-Parganas, Aayakarbhawan, P.O.Rajarhat, Gopalpur, Kolkata- P-7, Chowringhee Square, 700136. Kolkata – 700 069. Rep By Shri S.M.Surana,Advocate Rep By Shri Niraj Kumar, Cit(Dr) Pan : Aadcc 5568 P (Appellants) (Respondents) Date Of Hearing : 25.05.2016 Date Of Pronouncement : 01.06.2016. Order Per N.V.Vasudevan, Jm

Section 133(6)Section 142(1)Section 143(1)Section 143(3)Section 147Section 148Section 263Section 68

share capital by the assessee during the previous year was subject matter of reassessment proceedings? It is no doubt true that in the reasons recorded for initiating proceedings u/s.147 of the Act, the issue of examination of share capital raised by the assessee during the previous year ... notice subsequently in the course of the proceedings u/s 147, notwithstanding that the reasons for such issue have not been included in the reasons recorded u/s 148(2). Clause 57 of the Finance (No. 2) Bill, 2009 inserting Explanation 3 in section 147 with retrospective effect from 1st April

Trade Wings Ltd, Mumbai vs. ITO WD 2(3)(3), Mumbai

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

ITA 3419/MUM/2013[2009-10]Status: DisposedITAT Mumbai30 May 2016AY 2009-10

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 3416/Mum/2013 ("नधा"रण वष" / Assessment Year : 2006-07) आयकर अपील सं./I.T.A. No. 3417/Mum/2013 ("नधा"रण वष" / Assessment Year : 2007-08) आयकर अपील सं./I.T.A. No. 3418/Mum/2013 ("नधा"रण वष" / Assessment Year : 2008-09) आयकर अपील सं./I.T.A. No. 3419/Mum/2013 ("नधा"रण वष" / Assessment Year : 2009-10) Trade Wings Limited, Income Tax Officer – Ward बनाम/ 18/20-K, Dubash Marg, 2(3)(3), V. Fort,Mumbai – 400 023. Aayakar Bhavan, M.K. Marg, Mumbai – 400 020. "थायी लेखा सं./Pan : Aaact4639F (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Respondent: Shri Ritesh Misra,DR
Section 143(2)Section 143(3)Section 271(1)(c)

income filed in response to the notice issued u/s 148 of the Act . The assessee company also requested the AO to provide the reasons recorded for reopening of the assessment which was duly provided to the assessee company by the AO vide letter dated 30th November, 2010. On perusal ... There is no opinion which was formed by the A.O. earlier and thus there is no question of any change of opinion. The reasons recorded were duly furnished to the assessee company by the Revenue. In our considered view, we do not find any irregularity or infirmity

Trade Wings Ltd, Mumbai vs. ITO WD 2(3)(3), Mumbai

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

ITA 3418/MUM/2013[2008-09]Status: DisposedITAT Mumbai30 May 2016AY 2008-09

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 3416/Mum/2013 ("नधा"रण वष" / Assessment Year : 2006-07) आयकर अपील सं./I.T.A. No. 3417/Mum/2013 ("नधा"रण वष" / Assessment Year : 2007-08) आयकर अपील सं./I.T.A. No. 3418/Mum/2013 ("नधा"रण वष" / Assessment Year : 2008-09) आयकर अपील सं./I.T.A. No. 3419/Mum/2013 ("नधा"रण वष" / Assessment Year : 2009-10) Trade Wings Limited, Income Tax Officer – Ward बनाम/ 18/20-K, Dubash Marg, 2(3)(3), V. Fort,Mumbai – 400 023. Aayakar Bhavan, M.K. Marg, Mumbai – 400 020. "थायी लेखा सं./Pan : Aaact4639F (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Respondent: Shri Ritesh Misra,DR
Section 143(2)Section 143(3)Section 271(1)(c)

income filed in response to the notice issued u/s 148 of the Act . The assessee company also requested the AO to provide the reasons recorded for reopening of the assessment which was duly provided to the assessee company by the AO vide letter dated 30th November, 2010. On perusal ... There is no opinion which was formed by the A.O. earlier and thus there is no question of any change of opinion. The reasons recorded were duly furnished to the assessee company by the Revenue. In our considered view, we do not find any irregularity or infirmity

Trade Wings Ltd, Mumbai vs. ITO WD 2(3)(3), Mumbai

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

ITA 3417/MUM/2013[2007-08]Status: DisposedITAT Mumbai30 May 2016AY 2007-08

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 3416/Mum/2013 ("नधा"रण वष" / Assessment Year : 2006-07) आयकर अपील सं./I.T.A. No. 3417/Mum/2013 ("नधा"रण वष" / Assessment Year : 2007-08) आयकर अपील सं./I.T.A. No. 3418/Mum/2013 ("नधा"रण वष" / Assessment Year : 2008-09) आयकर अपील सं./I.T.A. No. 3419/Mum/2013 ("नधा"रण वष" / Assessment Year : 2009-10) Trade Wings Limited, Income Tax Officer – Ward बनाम/ 18/20-K, Dubash Marg, 2(3)(3), V. Fort,Mumbai – 400 023. Aayakar Bhavan, M.K. Marg, Mumbai – 400 020. "थायी लेखा सं./Pan : Aaact4639F (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Respondent: Shri Ritesh Misra,DR
Section 143(2)Section 143(3)Section 271(1)(c)

income filed in response to the notice issued u/s 148 of the Act . The assessee company also requested the AO to provide the reasons recorded for reopening of the assessment which was duly provided to the assessee company by the AO vide letter dated 30th November, 2010. On perusal ... There is no opinion which was formed by the A.O. earlier and thus there is no question of any change of opinion. The reasons recorded were duly furnished to the assessee company by the Revenue. In our considered view, we do not find any irregularity or infirmity

Trade Wings Ltd, Mumbai vs. ITO WD 2(3)(3), Mumbai

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

ITA 3416/MUM/2013[2006-07]Status: DisposedITAT Mumbai30 May 2016AY 2006-07

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 3416/Mum/2013 ("नधा"रण वष" / Assessment Year : 2006-07) आयकर अपील सं./I.T.A. No. 3417/Mum/2013 ("नधा"रण वष" / Assessment Year : 2007-08) आयकर अपील सं./I.T.A. No. 3418/Mum/2013 ("नधा"रण वष" / Assessment Year : 2008-09) आयकर अपील सं./I.T.A. No. 3419/Mum/2013 ("नधा"रण वष" / Assessment Year : 2009-10) Trade Wings Limited, Income Tax Officer – Ward बनाम/ 18/20-K, Dubash Marg, 2(3)(3), V. Fort,Mumbai – 400 023. Aayakar Bhavan, M.K. Marg, Mumbai – 400 020. "थायी लेखा सं./Pan : Aaact4639F (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Respondent: Shri Ritesh Misra,DR
Section 143(2)Section 143(3)Section 271(1)(c)

income filed in response to the notice issued u/s 148 of the Act . The assessee company also requested the AO to provide the reasons recorded for reopening of the assessment which was duly provided to the assessee company by the AO vide letter dated 30th November, 2010. On perusal ... There is no opinion which was formed by the A.O. earlier and thus there is no question of any change of opinion. The reasons recorded were duly furnished to the assessee company by the Revenue. In our considered view, we do not find any irregularity or infirmity