271(1)(c). DCIT v. Shree Ram Electrocast (P) Ltd.

166 ITD 209Income Tax Appellate Tribunal2017#22982 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2021.

Judgments citing 271(1)(c). DCIT v. Shree Ram Electrocast (P) Ltd.

DCIT, Faridabad vs. M/S Sucon India Ltd, Faridabad

ITA 4418/DEL/2016[2009-10]Status: DisposedITAT Delhi27 May 2021AY 2009-10

Bench: Shri R.K. Panda & Shri Kuldip Singhassessment Year : 2009-10

For Appellant: Sh. H.K.Choudhary, CIT-DRFor Respondent: Dr. Rakesh Gupta, Adv. &
Section 14ASection 2Section 271Section 271(1)(c)Section 73

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘G’: NEW DELHI (Through Video Conferencing) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI KULDIP SINGH, JUDICIAL MEMBER Assessment Year : 2009-10 Dy. Commissioner of Income Vs. M/s Sucon India Ltd. Tax, FF-9, Vishnu Palace Circle-II, Block-B, CGO Sector-20B, Ajronda Mod. Complex, NH-IV, Faridabad Faridabad PAN-AAGCS9603L (Appellant) (Respondent) Appellant by : Sh. H.K.Choudhary, CIT-DR Respondent by : Dr. Rakesh Gupta, Adv. & Shri Somil Aggarwal, Adv. Date of hearing : 20.05.2021 Date of pronouncement : 27.05.2021 ORDER PER R.K. PANDA, AM : This ap…

Bright Metal (India) Pvt. Ltd., Jaipur vs. Assistant Commissioner of Income Tax, Circle-1, Jaipur

In the result, appeal of the assessee is allowed

ITA 1093/JPR/2018[2011-12]Status: DisposedITAT Jaipur05 Apr 2019AY 2011-12
For Appellant: Shri P.C. Parwal (CA)For Respondent: Shri A.S. Nehra (JCIT)
Section 271(1)(c)Section 43(5)

…ion of law, arises. CIT Vs. Bhartesh Jain (2010) 323 ITR 358 (Del.) (HC) Business loss claimed by assessee treated as speculation loss does not amount to concealment so as to attract penalty under sec. 271(1)(c). DCIT Vs. Shree Ram Electrocast (P) Ltd. (2017) 166 ITD 209 (Kol.) (Trib.) Merely because losses were not allowed to be set off against normal business income and was treated as a speculative loss, it was only a change of sub-head of 5 ITA 1093/JP/2018_ Bright Metals I Ltd. Vs ACIT loss and not furnishing of inaccurate particulars of income invoking penal provision u/s 271(1)(c). Equest India (P) Ltd. Vs.…

DCIT - 4(2)(2), Mumbai vs. Networth Stock Broking Ltd., Mumbai

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

ITA 2310/MUM/2016[2009-10]Status: DisposedITAT Mumbai01 Mar 2018AY 2009-10
For Appellant: Ms. Neha PranjpeFor Respondent: Shri V. Vidhyadhar-DR
Section 143(3)Section 271(1)Section 271(1)(c)Section 43(5)Section 73

…der of the AO and stated that assessee had filed inaccurate particulars of income.The Authorised Representative contented that quantum appeal about the speculation loss was in favour of the assessee.She relied upon the cases of Shreearan Electrocast (P) Lt.d (166 ITD 209); Harvestdeal Securities P.Ltd. 1615/Mum/2013-AY.07-08,dtd.27/2/2015 and ITA 1017/Mum/2013 AY.01-02 dated 22/6/ 2016) 2 2310/Mum/2016 M/s. Networth Stock Broking Ltd. 5.We have heard the rival submissions and perused the material before us. We find that the assessee had duly disclosed loss on share trading activities and derivative activities i…

271(1)(c). DCIT v. Shree Ram Electrocast (P) Ltd. (166 ITD 209) — Cited in 3 Judgments | BharatTax