ACIT v. Supreme Industries Ltd.

28 SOT 19Income Tax Appellate Tribunal#24178 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 353,911 Indian tax judgments — from 2019 to 2019.

Judgments citing ACIT v. Supreme Industries Ltd.

M/S. Oil Industry Development Board, New Delhi vs. DCIT, New Delhi

In the result, all the three appeals filed by the assessee are allowed

ITA 4664/DEL/2014[2007-08]Status: DisposedITAT Delhi04 Apr 2019AY 2007-08

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

Section 154Section 271Section 271(1)(c)Section 35Section 36

…atently incorrect. This amounts to concealment. Reliance is placed on the decision of the Hon'bie Delhi High Court in the case of CIT Vs. Gurbachan Lal 250 ITR 157. It was held by the Hon'ble Mumbai ITAT in the case of ACIT vs. Supreme Industries Ltd. (2009) (28 SOT 19) that wrong or impermissible claim cannot avoid penalty u/s 271(l)(c). The Hon'bie Supreme Court in the case of Union of India & Others vs. Dharmendra Textiles Processors and Others, 306 ITR 277 observed that mensrea need not be established by the Revenue in every case of civil penalty including income-tax penalty. After amendment, establishing men…

M/S. Oil Industry Development Board, New Delhi vs. DCIT, New Delhi

In the result, all the three appeals filed by the assessee are allowed

ITA 4663/DEL/2014[2006-07]Status: DisposedITAT Delhi04 Apr 2019AY 2006-07

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

Section 154Section 271Section 271(1)(c)Section 35Section 36

…atently incorrect. This amounts to concealment. Reliance is placed on the decision of the Hon'bie Delhi High Court in the case of CIT Vs. Gurbachan Lal 250 ITR 157. It was held by the Hon'ble Mumbai ITAT in the case of ACIT vs. Supreme Industries Ltd. (2009) (28 SOT 19) that wrong or impermissible claim cannot avoid penalty u/s 271(l)(c). The Hon'bie Supreme Court in the case of Union of India & Others vs. Dharmendra Textiles Processors and Others, 306 ITR 277 observed that mensrea need not be established by the Revenue in every case of civil penalty including income-tax penalty. After amendment, establishing men…

M/S. Oil Industry Development Board, New Delhi vs. DCIT, New Delhi

In the result, all the three appeals filed by the assessee are allowed

ITA 4662/DEL/2014[2005-06]Status: DisposedITAT Delhi04 Apr 2019AY 2005-06

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

Section 154Section 271Section 271(1)(c)Section 35Section 36

…atently incorrect. This amounts to concealment. Reliance is placed on the decision of the Hon'bie Delhi High Court in the case of CIT Vs. Gurbachan Lal 250 ITR 157. It was held by the Hon'ble Mumbai ITAT in the case of ACIT vs. Supreme Industries Ltd. (2009) (28 SOT 19) that wrong or impermissible claim cannot avoid penalty u/s 271(l)(c). The Hon'bie Supreme Court in the case of Union of India & Others vs. Dharmendra Textiles Processors and Others, 306 ITR 277 observed that mensrea need not be established by the Revenue in every case of civil penalty including income-tax penalty. After amendment, establishing men…

ACIT v. Supreme Industries Ltd. (28 SOT 19) — Cited in 3 Judgments | BharatTax