6. Alpha Associates v. DCIT

66 TTJ 758Income Tax Appellate Tribunal#14337 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2018 to 2018.

Judgments citing 6. Alpha Associates v. DCIT

M/S Industrial Filters & Fabrics Pvt.Ltd., Indore vs. The JCIT, R-5 (Present AO: DCIT 2(1), Indore

In the result, the appeals filed by the assessee

ITA 961/IND/2016[2011-12]Status: DisposedITAT Indore23 Aug 2018AY 2011-12

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2007-08

Section 133(6)Section 143(3)Section 68

…s. CIT (265 ITR 25) (Car.) Durga Kamal Rice Mills Vs. CIT (265 ITR 25) (Car.) It was held that when two views are possible and when no clear and definite inference can be drawn, in penalty proceedings, penalty cannot be imposed. 6. Alpha Associates Vs. DCIT (66 TTJ 758) (Bom.) 6. Alpha Associates Vs. DCIT (66 TTJ 758) (Bom.) 6. 6. Alpha Associates Vs. DCIT (66 TTJ 758) (Bom.) Alpha Associates Vs. DCIT (66 TTJ 758) (Bom.) It was held that where two interpretations were possible and the AO has taken a view different from that of the assessee, the assessee could not be said to have furnished inaccurate particulars…

M/S Industrial Filters & Fabrics Private Limited, Indore vs. The ACIT 2(1), Indore

In the result, the appeals filed by the assessee

ITA 753/IND/2016[2008-09]Status: DisposedITAT Indore23 Aug 2018AY 2008-09

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2007-08

Section 133(6)Section 143(3)Section 68

…s. CIT (265 ITR 25) (Car.) Durga Kamal Rice Mills Vs. CIT (265 ITR 25) (Car.) It was held that when two views are possible and when no clear and definite inference can be drawn, in penalty proceedings, penalty cannot be imposed. 6. Alpha Associates Vs. DCIT (66 TTJ 758) (Bom.) 6. Alpha Associates Vs. DCIT (66 TTJ 758) (Bom.) 6. 6. Alpha Associates Vs. DCIT (66 TTJ 758) (Bom.) Alpha Associates Vs. DCIT (66 TTJ 758) (Bom.) It was held that where two interpretations were possible and the AO has taken a view different from that of the assessee, the assessee could not be said to have furnished inaccurate particulars…

M/S Industrial Filters & Fabrics Private Limited, Indore vs. The ACIT 2(1), Indore

In the result, the appeals filed by the assessee

ITA 752/IND/2016[2007-08]Status: DisposedITAT Indore23 Aug 2018AY 2007-08

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2007-08

Section 133(6)Section 143(3)Section 68

…s. CIT (265 ITR 25) (Car.) Durga Kamal Rice Mills Vs. CIT (265 ITR 25) (Car.) It was held that when two views are possible and when no clear and definite inference can be drawn, in penalty proceedings, penalty cannot be imposed. 6. Alpha Associates Vs. DCIT (66 TTJ 758) (Bom.) 6. Alpha Associates Vs. DCIT (66 TTJ 758) (Bom.) 6. 6. Alpha Associates Vs. DCIT (66 TTJ 758) (Bom.) Alpha Associates Vs. DCIT (66 TTJ 758) (Bom.) It was held that where two interpretations were possible and the AO has taken a view different from that of the assessee, the assessee could not be said to have furnished inaccurate particulars…

M/S Industrial Filters & Fabrics Private Limited, Indore vs. The ACIT-2(1), Indore

In the result, the appeals filed by the assessee

ITA 293/IND/2016[2012-13]Status: DisposedITAT Indore23 Aug 2018AY 2012-13

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2007-08

Section 133(6)Section 143(3)Section 68

…s. CIT (265 ITR 25) (Car.) Durga Kamal Rice Mills Vs. CIT (265 ITR 25) (Car.) It was held that when two views are possible and when no clear and definite inference can be drawn, in penalty proceedings, penalty cannot be imposed. 6. Alpha Associates Vs. DCIT (66 TTJ 758) (Bom.) 6. Alpha Associates Vs. DCIT (66 TTJ 758) (Bom.) 6. 6. Alpha Associates Vs. DCIT (66 TTJ 758) (Bom.) Alpha Associates Vs. DCIT (66 TTJ 758) (Bom.) It was held that where two interpretations were possible and the AO has taken a view different from that of the assessee, the assessee could not be said to have furnished inaccurate particulars…

M/S Industrial Filters and Fabrics Pvt. Ltd., Indore vs. The Addl. CIT- Range-5, Indore

In the result, the appeals filed by the assessee

ITA 484/IND/2012[2008-09]Status: DisposedITAT Indore23 Aug 2018AY 2008-09

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2007-08

Section 133(6)Section 143(3)Section 68

…s. CIT (265 ITR 25) (Car.) Durga Kamal Rice Mills Vs. CIT (265 ITR 25) (Car.) It was held that when two views are possible and when no clear and definite inference can be drawn, in penalty proceedings, penalty cannot be imposed. 6. Alpha Associates Vs. DCIT (66 TTJ 758) (Bom.) 6. Alpha Associates Vs. DCIT (66 TTJ 758) (Bom.) 6. 6. Alpha Associates Vs. DCIT (66 TTJ 758) (Bom.) Alpha Associates Vs. DCIT (66 TTJ 758) (Bom.) It was held that where two interpretations were possible and the AO has taken a view different from that of the assessee, the assessee could not be said to have furnished inaccurate particulars…

M/S Industrial Filters & Fabrics Private Limited, Indore vs. The ACIT 2(1), Indore

In the result, the appeals filed by the assessee

ITA 754/IND/2016[2009-10]Status: DisposedITAT Indore23 Aug 2018AY 2009-10

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2007-08

Section 133(6)Section 143(3)Section 68

…s. CIT (265 ITR 25) (Car.) Durga Kamal Rice Mills Vs. CIT (265 ITR 25) (Car.) It was held that when two views are possible and when no clear and definite inference can be drawn, in penalty proceedings, penalty cannot be imposed. 6. Alpha Associates Vs. DCIT (66 TTJ 758) (Bom.) 6. Alpha Associates Vs. DCIT (66 TTJ 758) (Bom.) 6. 6. Alpha Associates Vs. DCIT (66 TTJ 758) (Bom.) Alpha Associates Vs. DCIT (66 TTJ 758) (Bom.) It was held that where two interpretations were possible and the AO has taken a view different from that of the assessee, the assessee could not be said to have furnished inaccurate particulars…

M/S Industrial Filters and Fabrics Pvt. Ltd., Indore vs. The ACIT 5(1), Indore

In the result, the appeals filed by the assessee

ITA 404/IND/2012[2007-08]Status: DisposedITAT Indore23 Aug 2018AY 2007-08

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2007-08

Section 133(6)Section 143(3)Section 68

…s. CIT (265 ITR 25) (Car.) Durga Kamal Rice Mills Vs. CIT (265 ITR 25) (Car.) It was held that when two views are possible and when no clear and definite inference can be drawn, in penalty proceedings, penalty cannot be imposed. 6. Alpha Associates Vs. DCIT (66 TTJ 758) (Bom.) 6. Alpha Associates Vs. DCIT (66 TTJ 758) (Bom.) 6. 6. Alpha Associates Vs. DCIT (66 TTJ 758) (Bom.) Alpha Associates Vs. DCIT (66 TTJ 758) (Bom.) It was held that where two interpretations were possible and the AO has taken a view different from that of the assessee, the assessee could not be said to have furnished inaccurate particulars…

6. Alpha Associates v. DCIT (66 TTJ 758) — Cited in 7 Judgments | BharatTax