88 TTJ 85 (Delhi) and Asstt. CIT v. Lala Murari Lal & Sons.

2 SOT 543Income Tax Appellate Tribunal2004#23557 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 269SS Section 271D Section 273B Section 132(1)Section 143(3)Section 153C Section 260-A Section 269T

Issues it is cited on

section 269ss section 273b section 271d section 269 levy of penalty section 26 reasonable cause section 27 transfer person company

Judgments citing 88 TTJ 85 (Delhi) and Asstt. CIT v. Lala Murari Lal & Sons.

NILONS ENTERPRISES PVT.LTD,PUNE vs. WARD 2(4), PUNE, PUNE

In the result, appeal of the Assessee is allowed

ITA 1600/PUN/2024[2016-17]Status: DisposedITAT Pune15 Jan 2025AY 2016-17

Bench: Shri Rama Kanta Panda & Ms. Astha Chandra

For Appellant: Shri Nikhil PathakFor Respondent: Shri Arvind Desai, Addl. CIT-DR

Section 143(3)Section 269TSection 271E

…invited to numerous reported decisions of the Tribunal in the cases of Sunflower Builders v. Dy. CIT [1997] 61 ITD 227 (Pune), Asstt. CIT v. Ruchika Chemicals & Investment (P.) Ltd. [2004] 88 TTJ 85 (Delhi) and Asstt. CIT v. Lala Murari Lal & Sons [2004] 2 SOT 543 (Luck) wherein it has been held journal entries in the book of accounts indicating deposit/loans will not fall foul of Section 269SS of the Act. Besides, the Delhi High Court in CIT v. Noida Toll Bridge Co. Ltd. [2004] 139 Taxman 115/ [2003] 262 ITR 260 inter alia held that payment of Rs.4.85 crores made by the assesses by a 20 ITA.No.1600/PU…

OTM JEWELLERY PRIVATE LIMITED,DELHI vs. ACIT, CENTRAL RANGE, MEERUT

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

ITA 1135/DEL/2024[2013-14]Status: DisposedITAT Delhi23 Oct 2024AY 2013-14

Bench: Shri Kul Bharat & Shri Naveen Chandra

For Appellant: Shri Ankur Goel, AdvFor Respondent: Ms. Anupama Singla, Sr. DR

Section 132(1)Section 153CSection 269SSection 271DSection 273B

…60 TAxmann.com 407 viii) ACIT Vs. Ruchika Chemicals and Investment ITA No, 1466/DEL/1997 dated 18.04.2022 ix) ITO Vs. Amar Nath Shivrah HUF 1 SOT 346 [Agra] x) CIT Vs. Bombay Conductors & Electricals Ltd 173 Taxmann 434 xi) ACIT Vs. Lala Murari Lal & Sons 2 SOT 543 Lucknow 8. Per contra, the ld. DR relied upon the orders of the ld. CIT(A). 9. We have heard the rival submissions and have perused the relevant material on record. It is an admitted position that the assessee company had given salary/rent to the directors/former directors by passing a journal entries in their respective accounts in the books ma…

ITO - 1(1)(3), MUMBAI vs. M/S FILM WAVES COMBINES P. LTD., MUMBAI

In the result, the appeal filed by the revenue is hereby dismissed and cross objection filed by the assessee is hereby allowed

ITA 170/MUM/2021[2010-11]Status: DisposedITAT Mumbai29 Apr 2022AY 2010-11

Bench: Shri Amarjit Singh, Jm & Amarjit Singh, Am आयकर अपील सं/ I.T.A. No. 170/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2010-11) Ito-1(1)(3) बिधम/ M/S. Film Waves Combines Room No.531A, 5Th Floor, Pvt. Ltd. Vs. 7Th Floor, Mehta Mahal, Aayakar Bhavan, M. K. Opera House, Mumbai- Road, Mumbai-400020. 400004. & Cross Objection No.10/Mum/2022 आयकर अपील सं/ I.T.A. No. 170/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2010-11) M/S. Film Waves Combines बिधम/ Ito-1(1)(3) Room No.531A, 5Th Floor, Pvt. Ltd. Vs. 7Th Floor, Mehta Mahal, Aayakar Bhavan, M. K. Opera House, Mumbai- Road, Mumbai-400020. 400004. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacf2525Q (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri Achal Sharma (Dr) Assessee By: Shri P.P. Bhandari सुनवाई की तारीख / Date Of Hearing: 28/02/2022 घोषणा की तारीख /Date Of Pronouncement: 29/04/2022 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue As Well As Assessee Have Filed The Above Mentioned Appeal As Well As Cross-Objection Against The Order Dated 24.09.2020 Passed By The Commissioner Of Income Tax (Appeals)-48, Mumbai [Hereinafter C.O. No.10/Mum/2022 A.Y.2010-11 Referred To As The “Cit(A)”] Relevant To The A.Y.2010-11 In Which The Penalty Levied By The Ao Has Been Ordered To Be Deleted.

For Appellant: Shri P.P. BhandariFor Respondent: Shri Achal Sharma (DR)

Section 143(3)Section 269SSection 271DSection 273BSection 274

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, JM AND AMARJIT SINGH, AM आयकर अपील सं/ I.T.A. No. 170/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2010-11) ITO-1(1)(3) बिधम/ M/s. Film Waves Combines Room No.531A, 5th Floor, Pvt. Ltd. Vs. 7th Floor, Mehta Mahal, Aayakar Bhavan, M. K. Opera House, Mumbai- Road, Mumbai-400020. 400004. & Cross Objection No.10/Mum/2022 आयकर अपील सं/ I.T.A. No. 170/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2010-11) M/s. Film Waves Combines बिधम/ ITO-1(1)(3) Room No.531A, 5th Floor, Pvt. Ltd. Vs. 7th Floor, Mehta Mahal, Aayakar Bhavan, M. K. Opera House,…