2008) 304 ITR 125/(2007) 164 Taxman 65 (Punj. & Har.) (b) National Taxtiles v. CIT

294 ITR 185High Court2007#5854 most cited
20

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2024.

Issues it is cited on

section 276cdeletion of penaltypenalty proceedings initiatedsection 57(iii)section 244afurnishing inaccurate particulars of incomefurnishing inaccurate particularspenalty u/s 271(1)(c)appeal before cit(a)service of noticesection 56levy of penalty

Judgments citing 2008) 304 ITR 125/(2007) 164 Taxman 65 (Punj. & Har.) (b) National Taxtiles v. CIT

NOVA PROMOTERS AND FINLEASE PVT. LTD.,DELHI vs. ITO, NEW DELHI

ITA 3173/DEL/2014[2000-01]Status: DisposedITAT Delhi06 Aug 2024AY 2000-01

Bench: Shri S.Rifaur Rahman & Ms.Madhumita Roynova Promoters & Vs. Ito, Ward 13(3) Finlease Pvt. Ltd. Ito Building, I.P. Estate 7, Kapil Vihar, Pitampura, Delhi – 34

For Appellant: NoneFor Respondent: Shri Anshul
Section 147Section 271(1)(c)Section 68

…at the appellant has concealed income. Therefore, no infirmities is caused in the initiation of penalty proceeding and the penalty proceeding initiated are valid in law. In M Sajjanraj Nahar & Ors. v. CIT (Mad) 283 ITR 230 and Nainu Mal Het Chand v. CIT (All) 294 ITR 185 Hon'ble courts have held that mentioning of the words "penalty proceedings initiated separately in assessment order is sufficient for invoking penalty action. 4.7 While imposing the penalty u/s 271(1)(c) of Rs. 46,85,932/- the AO has recorded that it is beyond doubt that the assessee has concealed his income or furnished inaccurate particulars o…

DY COMMISSIONER OF INCOME TAX, KARAD SATARA vs. THE KARAD JANATA SAHAKARI BANK LTD, KARAD SATARA

In the result, the appeal of the Revenue is dismissed

ITA 919/PUN/2023[2008-09]Status: DisposedITAT Pune24 Apr 2024AY 2008-09

Bench: Shri R. K. Panda & Shri Vinay Bhamore

For Appellant: Smt. Deepa KhareFor Respondent: Shri Ramnath P. Murkunde
Section 143(3)Section 271(1)Section 271(1)(c)Section 36Section 36(1)(viia)

…of this finding, the order of penalty cannot be sustained in the eyes of law as held by the following catena of decisions :- i) CIT Vs. Balbir Singh (2008) 304 ITR 125. ii) National Textiles Vs. CIT (2001) 249 ITR 124. iii) Nainu Mal Het Chand Vs. CIT (2007) 294 ITR 185. iv) CIT Vs. Super Metal Re-Rollers Pvt. Ltd. (2004) 265 ITR 82. v) Diwas Enterprise Vs. CIT (2000) 246 ITR 571 Delhi. vi) CIT Vs. Shivnarayan Jamnalal & Co., (1998) 232 ITR 311. vii) CIT Vs. T. Abdul Majeed (1998) 232 ITR 50. 10. Therefore, we do not find any fallacy and illegality in the order of the ld. CIT(A) deleting the penalty of Rs.59,00,…

DCIT CORPORATE CIRCLE 4(2), CHENNAI vs. NAGARJUNA OIL CORPORATION LTD., CHENNAI

In the result, the appeals filed by the assessee in ITA

ITA 2704/CHNY/2017[2011-12]Status: DisposedITAT Chennai21 Nov 2022AY 2011-12

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: NoneFor Respondent: Shri R. Mohan Reddy, CIT
Section 143(3)Section 271(1)(c)

…. Thirupathy Kumar Khemka Vs CIT (mad) ITR 122 Mentioning of the words - "penalty proceedings initiated separately "in assessment order is sufficient for invoking penal action M.Sajjanraj Nahar & Ors. Vs CIT (Mad) 283 ITR 230 Nainu Mal Het Chand Vs CIT (All) 294 ITR 185 It is not necessary that before feeling satisfied regarding the necessity of initiating proceedings for imposition of penalty and before issuing the consequential notice, the ITO should issue another notice to the assessee and hold a preliminary equity regarding the necessity of initiating proceedings. D.M. Manasvi Vs CIT (Supreme Court)86 ITR 5…

DCIT CORPORATE CIRCLE 4(2), CHENNAI vs. NAGARJUNA OIL CORPORATION LTD., CHENNAI

In the result, the appeals filed by the assessee in ITA

ITA 2703/CHNY/2017[2012-13]Status: DisposedITAT Chennai21 Nov 2022AY 2012-13

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: NoneFor Respondent: Shri R. Mohan Reddy, CIT
Section 143(3)Section 271(1)(c)

…. Thirupathy Kumar Khemka Vs CIT (mad) ITR 122 Mentioning of the words - "penalty proceedings initiated separately "in assessment order is sufficient for invoking penal action M.Sajjanraj Nahar & Ors. Vs CIT (Mad) 283 ITR 230 Nainu Mal Het Chand Vs CIT (All) 294 ITR 185 It is not necessary that before feeling satisfied regarding the necessity of initiating proceedings for imposition of penalty and before issuing the consequential notice, the ITO should issue another notice to the assessee and hold a preliminary equity regarding the necessity of initiating proceedings. D.M. Manasvi Vs CIT (Supreme Court)86 ITR 5…

NAGARJUNA OIL CORPORATION LTD.,CHENNAI vs. ACIT CORPORATE CIRCLE 4(2), CHENNAI

In the result, the appeals filed by the assessee in ITA

ITA 2605/CHNY/2017[2012-13]Status: DisposedITAT Chennai21 Nov 2022AY 2012-13

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: NoneFor Respondent: Shri R. Mohan Reddy, CIT
Section 143(3)Section 271(1)(c)

…. Thirupathy Kumar Khemka Vs CIT (mad) ITR 122 Mentioning of the words - "penalty proceedings initiated separately "in assessment order is sufficient for invoking penal action M.Sajjanraj Nahar & Ors. Vs CIT (Mad) 283 ITR 230 Nainu Mal Het Chand Vs CIT (All) 294 ITR 185 It is not necessary that before feeling satisfied regarding the necessity of initiating proceedings for imposition of penalty and before issuing the consequential notice, the ITO should issue another notice to the assessee and hold a preliminary equity regarding the necessity of initiating proceedings. D.M. Manasvi Vs CIT (Supreme Court)86 ITR 5…

NAGARJUNA OIL CORPORATION LTD.,CHENNAI vs. ACIT CORPORATE CIRCLE 4(2), CHENNAI

In the result, the appeals filed by the assessee in ITA

ITA 2604/CHNY/2017[2011-12]Status: DisposedITAT Chennai21 Nov 2022AY 2011-12

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: NoneFor Respondent: Shri R. Mohan Reddy, CIT
Section 143(3)Section 271(1)(c)

…. Thirupathy Kumar Khemka Vs CIT (mad) ITR 122 Mentioning of the words - "penalty proceedings initiated separately "in assessment order is sufficient for invoking penal action M.Sajjanraj Nahar & Ors. Vs CIT (Mad) 283 ITR 230 Nainu Mal Het Chand Vs CIT (All) 294 ITR 185 It is not necessary that before feeling satisfied regarding the necessity of initiating proceedings for imposition of penalty and before issuing the consequential notice, the ITO should issue another notice to the assessee and hold a preliminary equity regarding the necessity of initiating proceedings. D.M. Manasvi Vs CIT (Supreme Court)86 ITR 5…

INCOME-TAX OFFICER, WARD - 1,, SATARA vs. KARAD JANATA SAHAKARI BANK LTD,, SATARA

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

ITA 2600/PUN/2017[2009-10]Status: DisposedITAT Pune18 Jan 2022AY 2009-10

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhuryआयकर अपील सं. / Ita No.2600/Pun/2017 िनधा"रण वष" / Assessment Year: 2009-10 Ito, Ward- 1, Vs. Karad Janata Sahakari Bank Satara. Ltd., A/P. 100/101, Shivaji Nagar, Karad, Tal. Karad, Dist. Satara-415110. Pan : Aaaat7863R Appellant Respondent Revenue By : Shri M. G. Jasnani Assessee By Smt. Deepa Khare : Date Of Hearing : 18.01.2022 Date Of Pronouncement : 18.01.2022 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Revenue Directed Against The Order Of Ld. Commissioner Of Income Tax (Appeals)- 4, Pune [‘Cit(A)’ For Short] Dated 08.05.2017 For The Assessment Year 2009-10. 2. The Revenue Raised The Following Grounds Of Appeal :- “1. On The Facts & In The Circumstances Of The Case, The Ld. C I T (A) Has Erred In Deleting The Penalty Of Rs. 59,00,884/- Levied U/S. 271(1)(C) Of The Act Holding That The Ao Was Not Able To Prove That Is A Fit Case For Imposition Of Penalty Either Under The Main Part Of Section U/S. 271(1)(C) Or Under The Deeming Provisions Of Explanation 1 To Section 271(1)(C) Of The Act.

For Respondent: Shri M. G. Jasnani
Section 143(3)Section 14ASection 271(1)(c)Section 3Section 36(1)(viia)

…of this finding, the order of penalty cannot be sustained in the eyes of law as held by the following catena of decisions :- i) CIT Vs. Balbir Singh (2008) 304 ITR 125. ii) National Textiles Vs. CIT (2001) 249 ITR 124. iii) Nainu Mal Het Chand Vs. CIT (2007) 294 ITR 185. iv) CIT Vs. Super Metal Re-Rollers Pvt. Ltd. (2004) 265 ITR 82. v) Diwas Enterprise Vs. CIT (2000) 246 ITR 571 Delhi. vi) CIT Vs. Shivnarayan Jamnalal & Co., (1998) 232 ITR 311. vii) CIT Vs. T. Abdul Majeed (1998) 232 ITR 50. 10. Therefore, we do not find any fallacy and illegality in the order of the ld. CIT(A) deleting the penalty of Rs.59,00,…

BAFNA JANGADA CONSTRUCTIONS,,PUNE vs. INCOME-TAX OFFICER,,

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

ITA 452/PUN/2016[2007-08]Status: DisposedITAT Pune29 Jan 2021AY 2007-08

Bench: Shri Inturi Rama Rao, Am & Shri S. S. Viswanethra Ravi, Jm

For Appellant: Shri S.N. PuranikFor Respondent: Shri Sudhendu Das
Section 143(3)Section 271(1)(c)Section 273BSection 80I

…y the AO, the order of penalty cannot be sustained in the eyes of law and reliance can be placed on the following decisions : i) CIT Vs. Balbir Singh (2008) 304 ITR 125. ii) National Textiles Vs. CIT (2001) 249 ITR 124 iii) Nainu Mal Het Chand Vs. CIT (2007) 294 ITR 185. iv) CIT Vs. Super Metal Re-Rollers Pvt. Ltd. (2004) 265 ITR 82. v) Diwas Enterprise Vs. CIT (2000) 246 ITR 571 Delhi. vi) CIT Vs. Shivnarayan Jamnalal & Co., (1998) 232 ITR 311 vii) CIT Vs. T. Abdul Majeed (1998) 232 ITR 50. 11. On perusal of the assessment order, it would clearly suggests that it is a case of mere disallowance of claim made whi…

TRANSWIND COMMUNICATION ELECTRONICS PVT. LTD.,,AHMEDABAD vs. THE DY.CIT, (OSD), CIRCLE-8,, AHMEDABAD

In the result, assessee’s appeal is dismissed

ITA 1538/AHD/2015[2010-11]Status: DisposedITAT Ahmedabad17 May 2019AY 2010-11

Bench: Shri Amarjit Singh & Ms. Madhumita Roy

For Appellant: Shri Jignesh Kumar Parikh, A.RFor Respondent: Shri James Kurian, Sr. D.R
Section 271(1)(c)Section 274

…ssment proceedings. Finding of the tribunal held perverse as they were based on same material examined by it earlier. Penalty justified. Here the issue was claim of repair expenses confirmed as capital expenses. 9.3 Further in another case reported at [2007] 294 ITR 185 (All) the Hon'ble'ble Allahabad High Court held : The assessee has not been able to substantiate his explanation to the effect that the alleged depositors had received gifts and had independent sources of income- levy of penalty held justified. It was further held that ITO need not record his satisfaction in a particular manner and it can be gath…

THE PR. COMMISSIONER OF INCOME TAX CIT(A) vs. M/S DECCAN MINING SYNDICATE PVT LTD

ITA/502/2017HC Karnataka21 Jun 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 10BSection 260

…1/18 IN THE HIGH COURT OF KARNATAKA, BENGALURU DATED THIS THE 21ST DAY OF JUNE 2018 PRESENT THE HON’BLE DR.JUSTICE VINEET KOTHARI AND THE HON’BLE MRS.JUSTICE S.SUJATHA I.T.A. No.502/2017 BETWEEN : 1. THE PR. COMMISSIONER OF INCOME TAX CIT(A) 5TH FLOOR, BMTC BUILDING, 80 FEET ROAD, KORAMANGALA, BENGALURU-560095 2. THE DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-11 (1), PRESENT ADDRESS ACIT, (C-2(1)(1) 2ND FLOOR, BMTC BUILDING, 80 FEET ROAD, KORAMANGALA, BENGALURU-560095 ...APPELLANTS (BY SRI K.V.ARAVIND, ADV.) AND : M/s DECCAN MINING SYNDICATE PVT. LTD…

THE PR. COMMISSIONER OF INCOME TAX CIT(A) vs. M/S DECCAN MINING SYNDICATE PVT LTD

ITA/503/2017HC Karnataka21 Jun 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 10BSection 260

…1/18 IN THE HIGH COURT OF KARNATAKA, BENGALURU DATED THIS THE 21ST DAY OF JUNE 2018 PRESENT THE HON’BLE DR.JUSTICE VINEET KOTHARI AND THE HON’BLE MRS.JUSTICE S.SUJATHA I.T.A. No.503/2017 BETWEEN : 1. THE PR. COMMISSIONER OF INCOME TAX CIT(A) 5TH FLOOR, BMTC BUILDING, 80 FEET ROAD, KORAMANGALA, BENGALURU-560095 2. THE DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-11 (1), PRESENT ADDRESS ACIT, (C-2(1)(1) 2ND FLOOR, BMTC BUILDING, 80 FEET ROAD, KORAMANGALA, BENGALURU-560095 ...APPELLANTS (BY SRI K.V.ARAVIND, ADV.) AND : M/s DECCAN MINING SYNDICATE PVT. LTD…

THE PR. COMMISSIONER OF INCOME TAX CIT(A) vs. M/S DECCAN MINING SYNDICATE PVT LTD

ITA/504/2017HC Karnataka21 Jun 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 10BSection 260

…1/18 IN THE HIGH COURT OF KARNATAKA, BENGALURU DATED THIS THE 21ST DAY OF JUNE 2018 PRESENT THE HON’BLE DR.JUSTICE VINEET KOTHARI AND THE HON’BLE MRS.JUSTICE S.SUJATHA I.T.A. No.504/2017 BETWEEN : 1. THE PR. COMMISSIONER OF INCOME-TAX CIT(A) 5TH FLOOR, BMTC BUILDING, 80 FEET ROAD, KORAMANGALA, BENGALURU-560095 2. THE DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-11 (1), PRESENT ADDRESS ACIT, (C-2(1)(1) 2ND FLOOR, BMTC BUILDING, 80 FEET ROAD, KORAMANGALA, BENGALURU-560095 ...APPELLANTS (BY SRI K.V.ARAVIND, ADV.) AND : M/s DECCAN MINING SYNDICATE PVT. LTD…

THE PR. COMMISSIONER OF INCOME-TAX vs. M/S DECCAN MINING SYNDICATE PVT LTD

ITA/506/2017HC Karnataka21 Jun 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 10BSection 260

…1/18 IN THE HIGH COURT OF KARNATAKA, BENGALURU DATED THIS THE 21ST DAY OF JUNE 2018 PRESENT THE HON’BLE DR.JUSTICE VINEET KOTHARI AND THE HON’BLE MRS.JUSTICE S.SUJATHA I.T.A. No.506/2017 BETWEEN : 1. THE PR. COMMISSIONER OF INCOME TAX CIT(A) 5TH FLOOR, BMTC BUILDING, 80 FEET ROAD, KORAMANGALA, BENGALURU-560095 2. THE DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-11 (1), PRESENT ADDRESS ACIT, (C-2(1)(1) 2ND FLOOR, BMTC BUILDING, 80 FEET ROAD, KORAMANGALA, BENGALURU-560095 ...APPELLANTS (BY SRI K.V.ARAVIND, ADV.) AND : M/s DECCAN MINING SYNDICATE PVT. LTD…

THE PR. COMMISSIONER OF INCOME TAX CIT(A) vs. M/S DECCAN MINING SYNDICATE PVT LTD

ITA/500/2017HC Karnataka21 Jun 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 10BSection 260

…1/18 IN THE HIGH COURT OF KARNATAKA, BENGALURU DATED THIS THE 21ST DAY OF JUNE 2018 PRESENT THE HON’BLE DR.JUSTICE VINEET KOTHARI AND THE HON’BLE MRS.JUSTICE S.SUJATHA I.T.A. No.500/2017 BETWEEN : 1. THE PR. COMMISSIONER OF INCOME TAX CIT(A) 5TH FLOOR, BMTC BUILDING, 80 FEET ROAD, KORAMANGALA, BENGALURU-560095 2. THE DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-11 (1), PRESENT ADDRESS ACIT, (C-2(1)(1) 2ND FLOOR, BMTC BUILDING, 80 FEET ROAD, KORAMANGALA, BENGALURU-560095 ...APPELLANTS (BY SRI K.V.ARAVIND, ADV.) AND : M/s DECCAN MINING SYNDICATE PVT. LTD…

THE PR. COMMISSIONER OF INCOME TAX CIT(A) vs. M/S DECCAN MINING SYNDICATE PVT LTD

ITA/501/2017HC Karnataka21 Jun 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 10BSection 260

…1/18 IN THE HIGH COURT OF KARNATAKA, BENGALURU DATED THIS THE 21ST DAY OF JUNE 2018 PRESENT THE HON’BLE DR.JUSTICE VINEET KOTHARI AND THE HON’BLE MRS.JUSTICE S.SUJATHA I.T.A. No.501/2017 BETWEEN : 1. THE PR. COMMISSIONER OF INCOME TAX CIT(A) 5TH FLOOR, BMTC BUILDING, 80 FEET ROAD, KORAMANGALA, BENGALURU-560095 2. THE DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-11 (1), PRESENT ADDRESS ACIT, (C-2(1)(1) 2ND FLOOR, BMTC BUILDING, 80 FEET ROAD, KORAMANGALA, BENGALURU-560095 ...APPELLANTS (BY SRI K.V.ARAVIND, ADV.) AND : M/s DECCAN MINING SYNDICATE PVT. LTD…

THE PR. COMMISSIONER OF INCOME TAX CIT(A) vs. M/S DECCAN MINING SYNDICATE PVT LTD

ITA/505/2017HC Karnataka21 Jun 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 10BSection 260

…1/18 IN THE HIGH COURT OF KARNATAKA, BENGALURU DATED THIS THE 21ST DAY OF JUNE 2018 PRESENT THE HON’BLE DR.JUSTICE VINEET KOTHARI AND THE HON’BLE MRS.JUSTICE S.SUJATHA I.T.A. No.505/2017 BETWEEN : 1. THE PR. COMMISSIONER OF INCOME TAX CIT(A) 5TH FLOOR, BMTC BUILDING, 80 FEET ROAD, KORAMANGALA, BENGALURU-560095 2. THE DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-11 (1), PRESENT ADDRESS ACIT, (C-2(1)(1) 2ND FLOOR, BMTC BUILDING, 80 FEET ROAD, KORAMANGALA, BENGALURU-560095 ...APPELLANTS (BY SRI K.V.ARAVIND, ADV.) AND : M/s DECCAN MINING SYNDICATE PVT. LTD…

The Commissioner of Income Tax (Central) vs. M/s Hyderabad Security and Off Set Printers Ltd.,

ITTA/500/2017HC Telangana07 Nov 2017

Bench: CHALLA KODANDA RAM,C.V.NAGARJUNA REDDY

Section 10BSection 260

…1/18 IN THE HIGH COURT OF KARNATAKA, BENGALURU DATED THIS THE 21ST DAY OF JUNE 2018 PRESENT THE HON’BLE DR.JUSTICE VINEET KOTHARI AND THE HON’BLE MRS.JUSTICE S.SUJATHA I.T.A. No.500/2017 BETWEEN : 1. THE PR. COMMISSIONER OF INCOME TAX CIT(A) 5TH FLOOR, BMTC BUILDING, 80 FEET ROAD, KORAMANGALA, BENGALURU-560095 2. THE DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-11 (1), PRESENT ADDRESS ACIT, (C-2(1)(1) 2ND FLOOR, BMTC BUILDING, 80 FEET ROAD, KORAMANGALA, BENGALURU-560095 ...APPELLANTS (BY SRI K.V.ARAVIND, ADV.) AND : M/s DECCAN MINING SYNDICATE PVT. LTD…

ITO, WARD - 2, SURI, BIRBHUM vs. M/S. HOTEL TARA, BIRBHUM

In the result, assessee’s appeal stands allowed

ITA 318/KOL/2012[2003-04]Status: DisposedITAT Kolkata26 Oct 2016AY 2003-04

Bench: Shri Waseem Ahmed & Shri K.Narsimha Charyassessment Years:2010-11

Section 132Section 132(4)Section 153Section 153CSection 154Section 271(1)Section 271(1)(c)Section 271(11)(c)Section 271A

…compliance of law. He relied on the judgment of Hon’ble High Court of Madras in the case of M. Sajjanraj Nahar & Ors. Vs. CIT 283 ITR 230 (Mad). The ld. DR also relied in the order of Hon’ble High Court of Allahabad in the case of Nainu Mal Het Chand Vs. CIT 294 ITR 185 (All). The ld. DR also relied in the order of Hon’ble Supreme Court in the case of D.M. Manasvi Vs. CIT 86 ITR 557 (SC). He vehemently relied on the order of Authorities Below. 6. We have heard rival contentions of both the parties and perused the materials available on record. At the outset we find that the notice issued u/s 274 of the Act by t…

DCIT, NEW DELHI vs. M/S. ECOM CONCEPTS (INDIA) PVT. LTD., NEW DELHI

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

ITA 2627/DEL/2012[2001-02]Status: DisposedITAT Delhi04 Nov 2015AY 2001-02
For Appellant: Sh. Raman Kant Garg, Sr. DRFor Respondent: Sh. Naveen Gupta, Adv
Section 143(3)Section 271(1)(c)

…liable to be quashed. In this regard we rely on the following precedents: a) CIT v. Balbir Singh [2008] 304 ITR 125/[2007] 164 Taxman 65 (Punj. & Har.) (b) National Textiles v. CIT [2001] 249 ITR 125/114 Taxman 203 (Guj) (c) Nainu Mal Het Chand v. CIT [2007] 294 ITR 185/160 Tamxan 49 (All) (d) CIT v. Super Metal Re-rollers (P.) Ltd. [2004] 265 ITR 82/135 Taxman 407 (Delhi) (e) Diwan Enterprises v. CIT [2000] 246 ITR 571 (Delhi) (f) CIT v. Shivnarayan Jamnalal & Co. [1998] 232 ITR 311/[1996] 89 Taxman 420 (MP) (g) CIT v. T. Abdul Majeed [1998] 232 ITR 50/[1997] 93 Taxman 491 (Ker) 4 The hon'ble apex court in the…

ACIT, CIRCLE-10(1), NEW DELHI vs. T.D.T. COPPER LTD., NEW DELHI,

In the result, the appeal is dismissed

ITA 2411/DEL/2006[2000-01]Status: DisposedITAT Delhi23 Sept 2015AY 2000-01

Bench: Shri Inturi Rama Rao & Smt. Beena A. Pillaiassessment Year: 2000-01 Acit, Circle-16(1), Vs. M/S T.D.T. Copper Ltd, New Delhi 7-Jagriti Enclave, Vikas Marg, Delhi (Pan:Aaact1028N) (Appellant) (Respondent) Appellant By : Sh. K.K. Jaiswal, Dr Respondent By : S/Sh. R.S. Singhvi, Ca & Satyajit, Ca Date Of Hearing: 09.09.2015 Date Of Pronouncement: 23.09.2015 Order Per Inturi Rama Rao, A.M.: This Appeal Arise Out Of The Order Of Hon’Ble High Court Of Delhi In Ita No. 1242 Of 2008, Dated 14Th December, 2009 Whereby The Earlier Order Of This Tribunal Dated 17Th January, 2008 Was Set Aside. The Revenue Filed The Present Appeal Against The Order Of Cit(A)-Xix, New Delhi, Dated 21St April, 2006 For The Assessment Year 2000-01. 2. The Brief Facts Of The Case Are That The Assessee Company Filed The Return Of Income For The Assessment Year 2000-01 On 29.11.2000, Disclosing A Loss Of Rs. 11,97,57,110/-. Subsequently, The Return Of Income Was Selected For Scrutiny Assessment & The Assessment Came To Be Completed Under Section 143(3) Vide

For Appellant: Sh. K.K. Jaiswal, DRFor Respondent: S/sh. R.S. Singhvi, CA & Satyajit, CA
Section 143(3)Section 27(1)(c)Section 271(1)(c)

…ot be sustained in the eyes of law as held in the following decisions: 4 (a) CIT v. Balbir Singh [2008] 304 ITR 125/[2007] 164 Taxman 65 (Punj. & Har.) (b) National Textiles v. CIT [2001] 249 ITR 125/114 Taxman 203 (Guj) (c) Nainu Mal Het Chand v. CIT [2007] 294 ITR 185/160 Tamxan 49 (All) (d) CIT v. Super Metal Re-rollers (P.) Ltd. [2004] 265 ITR 82/135 Taxman 407 (Delhi) (e) Diwan Enterprises v. CIT [2000] 246 ITR 571 (Delhi) (f) CIT v. Shivnarayan Jamnalal & Co. [1998] 232 ITR 311/[1996] 89 Taxman 420 (MP) (g) CIT v. T. Abdul Majeed [1998] 232 ITR 50/[1997] 93 Taxman 491 (Ker) 6. In the light of the above leg…