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“investigation wing”

ReassessmentSection 147Section 14712,584 judgments

The decision most relied on for investigation wing is Sarthak Securities Co. Pvt. Ltd. v. ITO (329 ITR 110), cited in 217 judgments on BharatTax.

Leading authorities on investigation wing

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.

ITO, 19(3) (4) Mumbai v. Shamim M Bharwani
69 Taxmann.com 65 · 2016 · Reported
142
citing judgments

Long Term Capital Gains (LTCG) from penny stock transactions are liable to be treated as bogus and added back under Section 68 as unexplained cash credits, especially when evidence suggests the involvement of entry operators providing accommodation entries.

1. Harikishan S. Virmani v. DCIT
394 ITR 146 · 2017 · High Court
97
citing judgments

Reassessment proceedings under section 147 cannot be initiated by the Assessing Officer based on borrowed satisfaction, vague information from the Investigation Wing, or incorrect jurisdictional facts without independent application of mind. Reopening beyond four years from the end of the relevant assessment year, especially where an original assessment was completed under section 143(3), requires specific conditions relating to the assessee's failure to disclose material facts.

PCIT v. M/s. Kesoram Industries 57
417 ITR 334 · 2019 · High Court
96
citing judgments

An assessment completed under Section 143(3) cannot be reopened after four years solely based on third-party information or opinions, such as from an Investigation Wing, without the Assessing Officer applying their own independent mind to the material and having new, independent material on record.

ITO v. Purushottam Das Bangur
224 ITR 362 · 1997 · Supreme Court
90
citing judgments

Information received from the investigation wing constitutes valid 'reason to believe' for initiating reassessment proceedings under Sections 147/148, provided the Assessing Officer applies their mind to the material and does not act mechanically. Prompt issuance of a notice based on such information does not automatically imply a lack of due diligence or borrowed satisfaction.

AGR Investment v. Additional Commissioner
197 Taxmann 177 · 2011 · High Court
81
citing judgments

A reassessment under Section 147/148 is valid if initiated based on specific, non-vague information, even from an investigation wing, provided the Assessing Officer applies independent mind to form a 'reason to believe' that income has escaped assessment.

56 (Guj.) (para 6) v. Aaspas Multimedia Ltd. v. Dy. CIT
83 Taxmann.com 82 · 2017 · High Court
78
citing judgments

Information received from the Investigation Wing, identifying the assessee as a beneficiary of accommodation entries through share application from a third party, constitutes valid tangible material and 'reasons to believe' for initiating reassessment proceedings under Section 147 of the Income Tax Act.

Aradhna Estate Pvt. Ltd. v. DCIT
91 Taxmann.com 119 · 2018 · High Court
56
citing judgments

The Assessing Officer is justified in reopening assessment proceedings based on information received from the Investigation Wing, even when recording findings also rely on documents already on record, provided all procedural requirements for reassessment are met.

Judgments citing investigation wing

Ashok Champalal Bokadia, Mumbai vs. ITO, 19(1)(2), Mumbai

The appeal stands partly allowed

ITA 5035/MUM/2018[2009-10]Status: DisposedITAT Mumbai12 Sept 2019AY 2009-10

Bench: Hon’Ble Shri Mahavir Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ I.T.A. No.5035/Mum/2018 (िनधा"रण वष" / Assessment Year:2009-10) & आयकरअपील सं./ I.T.A. No.5036/Mum/2018 (िनधा"रण वष" / Assessment Year:2011-12) Shri Ashok Champalal Bokadia Income Tax Officer-19(1)(2) बनाम/ 77, 3Rd Kumbharwada Matru Mandir, Room No.204 Vs. Dr. M.G. Mahimtura, Mumbai-400 004. 2Nd Floor, Tardeo, Mumbai-400 007. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabpb-4013-F (अपीलाथ"/Appellant) (""थ" / Respondent) : Revenue By : Shri Ashutosh Rajhans-Ld.Dr Assessee By : Shri Akash Kumar-Ld. Ar Date Of Hearing : 12/09/2019 Date Of Pronouncement : 12/09/2019

For Appellant: Shri Akash Kumar-Ld. ARFor Respondent: Shri Ashutosh Rajhans-Ld.DR
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 234BSection 27l(1)(c)

returned income of Rs.2.87 Lacs filed by the assessee on 29/09/2009 which was processed u/s.143(1). 2.2 Pursuant to receipt of certain information from investigation wing / Sales tax Department, Govt. of Maharashtra, it transpired that the assessee stood beneficiary of alleged bogus purchases to the tune of Rs.96.97 Lacs from ... certain income escaped assessment in the hands of the assessee. The Ld. AO was clinched with tangible material in the shape of information from investigation wing / Sales Tax Department which, prima- facie, suggested possible escapement of income in the hands of the assessee. Nothing more was required at this stage

Forbes Pharm Chem Technologies, Mumbai vs. ITO - WD- 27 (1)(4), Mumbai

The appeals stand dismissed

ITA 5473/MUM/2018[2010-11]Status: DisposedITAT Mumbai11 Sept 2019AY 2010-11

Bench: Hon’Ble Shri Mahavir Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ I.T.A. No.4971/Mum/2018 (िनधा"रण वष" / Assessment Year:2010-11) Income Tax Officer-27(1)(4) Forbes Phar Chem Technologies Tower No.6, 4Th Floor बनाम/ 507, Business Park Room No.409, Vashi Rly. Station Complex, Tilak Road, Ghatkopar (East) Vs. Vashi, Navi Mumbai. Mumbai-400 077. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacff-0558-L (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकरअपील सं./ I.T.A. No.5473/Mum/2018 (िनधा"रण वष" / Assessment Year:2010-11) Forbes Phar Chem Technologies Income Tax Officer-27(1)(4) Tower No.6, 4Th Floor 507, Business Park बनाम/ Tilak Road, Ghatkopar (East) Room No.409 Vs. Mumbai-400 077. Vashi Rly. Station Complex, Vashi Navi Mumbai. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacff-0558-L (अपीलाथ"/Appellant) (""थ" / Respondent) : Revenue By : Shri Ashutosh Rajhans-Ld.Dr Assessee By : Shri Mehul Shah-Ld. Ar सुनवाई की तारीख/ : 11/09/2019 Date Of Hearing घोषणा की तारीख / : 11/09/2019 Date Of Pronouncement

For Appellant: Shri Mehul Shah-Ld. ARFor Respondent: Shri Ashutosh Rajhans-Ld.DR
Section 133(6)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

returned income of Rs.0.12 Lacs filed by the assessee on 17/09/2010 which was processed u/s.143(1). 2.2 Pursuant to receipt of certain information from investigation wing / Sales tax Department, Govt. of Maharashtra, it transpired that the assessee stood beneficiary of alleged bogus purchases to the tune of Rs.81.07 Lacs from

ITO - 27(1)(4), Mumbai vs. Forbes Phar Chem Technologies, Mumbai

The appeals stand dismissed

ITA 4971/MUM/2018[2010-11]Status: DisposedITAT Mumbai11 Sept 2019AY 2010-11

Bench: Hon’Ble Shri Mahavir Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ I.T.A. No.4971/Mum/2018 (िनधा"रण वष" / Assessment Year:2010-11) Income Tax Officer-27(1)(4) Forbes Phar Chem Technologies Tower No.6, 4Th Floor बनाम/ 507, Business Park Room No.409, Vashi Rly. Station Complex, Tilak Road, Ghatkopar (East) Vs. Vashi, Navi Mumbai. Mumbai-400 077. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacff-0558-L (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकरअपील सं./ I.T.A. No.5473/Mum/2018 (िनधा"रण वष" / Assessment Year:2010-11) Forbes Phar Chem Technologies Income Tax Officer-27(1)(4) Tower No.6, 4Th Floor 507, Business Park बनाम/ Tilak Road, Ghatkopar (East) Room No.409 Vs. Mumbai-400 077. Vashi Rly. Station Complex, Vashi Navi Mumbai. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacff-0558-L (अपीलाथ"/Appellant) (""थ" / Respondent) : Revenue By : Shri Ashutosh Rajhans-Ld.Dr Assessee By : Shri Mehul Shah-Ld. Ar सुनवाई की तारीख/ : 11/09/2019 Date Of Hearing घोषणा की तारीख / : 11/09/2019 Date Of Pronouncement

For Appellant: Shri Mehul Shah-Ld. ARFor Respondent: Shri Ashutosh Rajhans-Ld.DR
Section 133(6)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

returned income of Rs.0.12 Lacs filed by the assessee on 17/09/2010 which was processed u/s.143(1). 2.2 Pursuant to receipt of certain information from investigation wing / Sales tax Department, Govt. of Maharashtra, it transpired that the assessee stood beneficiary of alleged bogus purchases to the tune of Rs.81.07 Lacs from

Dinesh P. Parekh, Dombivali vs. ITO -WD- 3(2), Kalyan

In the result, both appeals stand partly allowed

ITA 4987/MUM/2018[2009-10]Status: DisposedITAT Mumbai09 Sept 2019AY 2009-10

Bench: Hon’Ble Shri Mahavir Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ I.T.A. No.4987/Mum/2018 (िनधा"रण वष" / Assessment Year:2009-10) & आयकरअपील सं./ I.T.A. No.4988/Mum/2018 (िनधा"रण वष" / Assessment Year:2010-11) Dinesh P. Parekh Income Tax Officer-Ward 3(2) 2Nd Floor, Rani Mansion 8, Balaram Bhavan बनाम/ Corporation, Sagaon Murbad Road, Kalyan (West). Vs. Manpada Road Dombivli East-421 201. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Ahepp-0886-E (अपीलाथ"/Appellant) (""थ" / Respondent) : Revenue By : Shri Ashutosh Rajhans-Ld.Dr Assessee By : Shri Bhadresh K. Doshi-Ld. Ar सुनवाई की तारीख/ : 11/09/2019 Date Of Hearing घोषणा की तारीख / : 11/09/2019 Date Of Pronouncement

For Appellant: Shri Bhadresh K. Doshi-Ld. ARFor Respondent: Shri Ashutosh Rajhans-Ld.DR
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

returned income of Rs.1.91 Lacs filed by the assessee on 29/09/2009 which was processed u/s.143(1). 2.2 Pursuant to receipt of certain information from investigation wing / Sales tax Department, Govt. of Maharashtra, it transpired that the assessee stood beneficiary of alleged bogus purchases to the tune of Rs.10.97 Lacs from