(a) CIT v. Balbir Singh

304 ITR 125High Court2008#6446 most cited
18

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

Also reported as

164 Taxmann 65

Judgments citing (a) CIT v. Balbir Singh

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)

…inaccurate particulars of income leading to the subject addition to the returned income. In the absence 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…

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)

…inaccurate particulars of income leading to the subject addition to the returned income. In the absence 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…

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

…ssessee that assessee has furnished inaccurate particulars of income. In the absence of this finding by 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 th…

SHRI JERAMBHAI PARSOTTAMBHAI THESIA,,SURAT vs. THE DY. CIT, CIRCLE-2(3),, SURAT

In the result, appeal of the assessee is allowed

ITA 1574/AHD/2017[2008-09]Status: DisposedITAT Surat12 Feb 2020AY 2008-09

Bench: Shri Sandeep Gosain, Hon'Ble & Shri O.P.Meena, Hon'Bleआ.अ.सं./I.T.A No.1574/Ahd/2017 "नधा"रण वष"/Assessment Year: 2008-09 Shri Jerambhai Parsottambhai V The Deputy Commissioner Thesia, A-17, Vithal Nagar, S Of Income Tax, Circle-2(3), Surat. Hirabaug, Varchha Road, Surat. . [Pan: Aampt 5791 K] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओरसे /Assessee By Shri Sapnesh R.Sheth – Ca राज"वक"ओरसे /Revenue By Mrs. Anupam Singla – Sr.Dr

Section 271Section 271(1)(c)Section 68

…r imposing penalty u/s 271(l)(c) of the I.T. Act does not stand satisfied. It is therefore prayed that penalty imposed by assessing officer may kindly be deleted. Reliance is also placed on Punjab & Haryana High Court decision in case of CIT V. Balbir Singh - 304 ITR 125 (P&H) wherein it was held that when amount had been received through banking channel and identity of donor was also established, no penalty u/s 271(l)(c) of the Act can be imposed. It is a settled law that penalty proceedings and assessment proceedings are separate & penalty cannot be imposed only on the ground that addition is made to the income…

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…

ACIT, NEW DELHI vs. M/S JUHI INVESTMENT CO. PVT. LTD.,, NEW DELHI

In the result, the appeal of the Revenue is dismissed

ITA 3626/DEL/2011[2004-05]Status: DisposedITAT Delhi26 May 2017AY 2004-05

Bench: Shri H.S. Sidhu & Shri O.P. Kanta.Y. : 2004-05 Asstt. Commissioner Of M/S Juhi Investment Co. Pvt. Income Tax, Vs. Ltd., Circle-4(1), L-77, Lajpat Nagar-Ii, Room No. 407, C.R. Building, New Delhi I.P. Estate, (Pan:Aaacj2146B) New Delhi (Appellant) (Respondent)

For Appellant: NoneFor Respondent: Sh. Umesh Chand Dubey, Sr. DR
Section 143(2)Section 143(3)Section 271(1)Section 271(1)(c)

…ion of the Hon'ble ITAT, Delhi Bench in the case of Prem Chand Garg (supra) Addl. CIT v. Prem Chand Garg (2009) 31 SOT 97 (Delhi)(TM)/ (2009) 123 TTJ (Del)(TM) and that of the Hon'ble Punjab and Haryana High Court in the case of CIT v. Balbir Singh (2008) 304 ITR 125/ (2007) 164 Taxman 65 (Punj. & Har.). Therefore, such levy of penalty in respect of the addition of Rs.60,58,065/- on account of suppression in closing stock is deleted. 4.4 With regard to the other four additions, I have considered the written submission on behalf of the appellant, the findings of the Assessing Officer and the facts on record…

SMT. ISHRAT BEGUM,MEERUT vs. ITO, MEERUT

The appeal is allowed

ITA 926/DEL/2015[2009-10]Status: DisposedITAT Delhi10 Mar 2016AY 2009-10

Bench: Shri I.C. Sudhir & Shri Prashant Maharishi Assessment Year: 2009-10 Ishrat Begum, Vs. Ito, C/O. Sh. V.K. Goel, Adv. Ward 1(3), 282-Boundary Road, Civil Lines, Meerut. Meerut. (Pan: Airpb8927G) (Appellant) (Respondent) Assessee By: Shri V.K. Goel, Adv. Department By: Shri Bharat Bhushan Garg, Sr. Dr Date Of Hearing : 18 .12.2015 Date Of Pronouncement: 10 :03.2016 Order Per I.C. Sudhir:The Assessee Has Questioned First Appellate Order Whereby The Learned Cit(Appeals) Has Upheld The Penalty Of Rs.3,12,477 Levied Under Sec. 271(1)(C) Of The Income-Tax Act, 1961. 2. Heard & Considered The Arguments Advanced By The Parties In View Of Orders Of The Authorities Below, Material Available On Record & The Decisions Relied Upon. 4. The Relevant Facts Assessee That During The Course Of Assessment Proceedings The Assessee Was Asked To Explain The Source Of Deposit Of Rs.10,80,303 In Her Bank Account. The Assessee Tried To Explain By Stating

For Appellant: Shri V.K. Goel, AdvFor Respondent: Shri Bharat Bhushan Garg, Sr. DR
Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH “Meerut Camp” Mererut) BEFORE SHRI I.C. SUDHIR AND SHRI PRASHANT MAHARISHI Assessment Year: 2009-10 Ishrat Begum, vs. ITO, C/o. Sh. V.K. Goel, Adv. Ward 1(3), 282-Boundary Road, Civil Lines, Meerut. Meerut. (PAN: AIRPB8927G) (Appellant) (Respondent) Assessee by: Shri V.K. Goel, Adv. Department by: Shri Bharat Bhushan Garg, Sr. DR Date of hearing : 18 .12.2015 Date of pronouncement: 10 :03.2016 ORDER PER I.C. SUDHIR: JUDICIAL MEMBER The assessee has questioned first appellate order whereby the Learned CIT(Appeals) has upheld the penalty of Rs.3,12,477 levied under…

SMT. RACHNA ARORA,NEW DELHI vs. ITO, NEW DELHI

In the result the appeals of the assessees are allowed

ITA 4079/DEL/2014[2001-02]Status: DisposedITAT Delhi22 Dec 2015AY 2001-02

Bench: Shri Vijay Pal Raorachna Arora, Ito, B-424, Meera Bagh, Ward-25(3), Vs. New Delhi New Delhi Pan:Aikpa0370Q (Assessee) (Respondent) Shanti Arora, Ito, B-424, Meera Bagh, Ward-25(3), Vs. New Delhi New Delhi Pan:Aikpa0370Q (Assessee) (Respondent) Amit Arora, Ito, B-424, Meera Bagh, Ward-25(3), Vs. New Delhi New Delhi Pan:Aikpa0370Q (Assessee) (Respondent)

For Appellant: Sh. B.B. Bhagar, AdvFor Respondent: Dr. Anjula Jain, Sr. DR
Section 144Section 147Section 148Section 271(1)(c)

…tax (Appeals), the penalty u/s 271(1)(c) cannot be levied when the assessee has explained the claim which is not proved as mala fide. The ld AR has also relied upon the judgment of the Hon’ble Punjab and Haryana High Court in the case of CIT Vs. Balbir Singh, 304 ITR 125/[2007] 164 Taxman 65 (Punj. & Har.) and submitted that the Hon’ble High Court has confirmed the finding of the Tribunal on a matter where penalty was imposed u/s 271(1)(c) in respect of gift received by the assessee from NRI account. The Tribunal found that the requirement of section 271(1)(c) were not satisfied because impugned amount claimed as…

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)

…harge against the respondent assessee company that it had furnished inaccurate particulars of income. In the absence of such finding, the penalty order is 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…

RATAN MUHURY,SILIGURI vs. I.T.O WD - 1(1),SILIGURI., SILIGURI

In the result, the appeal of assessee is allowed

ITA 620/KOL/2013[2003-04]Status: DisposedITAT Kolkata29 Oct 2015AY 2003-04

Bench: Shri Mahavir Singh, Jm & Shri Waseem Ahmed, Am]

For Appellant: Ms. Varsha Jalan, advocateFor Respondent: Shri P. B. Pramanick, JCIT, Sr. DR
Section 131Section 143(3)Section 271(1)(c)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA [Before Shri Mahavir Singh, JM & Shri Waseem Ahmed, AM] I.T.A No.620/Kol/2013 Assessment Year: 2003-04 Ratan Muhury Vs. Income-tax Officer, Wd-1(1), Siliguri. (PAN: ADRPM6840N) (Appellant) (Respondent) Date of hearing: 15.10.2015 Date of pronouncement: 29.10.2015 For the Appellant: Ms. Varsha Jalan, advocate For the Respondent: Shri P. B. Pramanick, JCIT, Sr. DR ORDER Per Shri Mahavir Singh, JM: This appeal by assessee is arising out of order of CIT(A), Siliguri in Appeal No.07/CIT(A)/Slg/2011-12 dated 17.01.2013. Assessment was framed by ITO, Ward-1…

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)

…manner the assessee company had furnished inaccurate particulars of income leading to the addition. In the absence of such finding, the penalty order cannot 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…

(a) CIT v. Balbir Singh (304 ITR 125) — Cited in 18 Judgments | BharatTax