Akhil Bhartiya Prathmik Shikshak Sangh Bhawan Trust v. ADIT

115 TTJ 419Income Tax Appellate Tribunal2008#267 most cited

What is Akhil Bhartiya Prathmik Shikshak Sangh Bhawan Trust v. ADIT authority for?

Penalty under Section 272A(1)(d) for non-compliance with a notice issued under Section 142(1) is not leviable when the assessee demonstrates a reasonable cause for such non-compliance. The decision defines what constitutes 'reasonable cause' in this context.

292

judgments rely on this decision, according to BharatTax’s citation analysis of 367,154 Indian tax judgments — from 2016 to 2026.

Also referred to as

Akhil Bhartiya Prathmik Shikshak Sangh Bhawan Trust · 115 TTJ 419 · Section 272A(1)(d) penalty · Section 142(1) notice · non-compliance penalty · reasonable cause · deletion of penalty · cancellation of penalty · sustainability of penalty · Delhi Tribunal

Issues it is cited on

Judgments citing Akhil Bhartiya Prathmik Shikshak Sangh Bhawan Trust v. ADIT

M/S Ma Bhagwati Sugar Mill Ltd., Bhopal vs. The DCIT Central-1, Bhopal

The appeals of the assessees are allowed

ITA 1481/IND/2016[2009-10]Status: DisposedITAT Indore18 Jan 2017AY 2009-10

Bench: Shri D.T. Garasia & Shri O.P. Meenaआ.अ.सं./ I.T.A. Nos.1466 To 1472/Ind/2016 1 To 7 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 8 To 14 आ.अ.सं./ I.T.A. Nos.1473 To 1479/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 15 To 21 आ.अ.सं./ I.T.A. Nos.1480 To 1486/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 22 To 28 आ.अ.सं./ I.T.A. Nos.1487 To 1493/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1494 To 1498/Ind/2016 29 To 33 "नधा"रण वष" /A.Ys. : 2010-11 To 2014-15 34 To 37 आ.अ.सं./ I.T.A. Nos.1499 To 1502/Ind/2016 "नधा"रण वष" /A.Ys. : 2011-12 To 2014-15 आ.अ.सं./ I.T.A. Nos.1503 To 1508/Ind/2016 38 To 43 "नधा"रण वष" /A.Ys. : 2009-10 To 2014-15 44 To 46 आ.अ.सं./ I.T.A. Nos.1509 To 1511/Ind/2016 "नधा"रण वष" /A.Ys. : 2012-13 To 2014-15 47 To 48 आ.अ.सं./ I.T.A. Nos.1512 To 1513/Ind/2016 "नधा"रण वष" /A.Ys. : 2013-14 To 2014-15

Section 142(1)Section 271(1)(b)

…counsel for the assessee submitted that it is held by the Delhi Bench Ma Bhagwati Power P. Ltd. 5 I.T.A. Nos. 1466 to 1513 of 2016 of the Tribunal in the case of Akhil Bhartiya Prathmik Shmshak Sangh Bhawan Trust vs. Assistant Director of Income Tax; (2008) 115 TTJ 419(Del) that where the assessee had not complied with notice u/s 142(1) but assessment order was passed u/s 143(3) and not u/s 144, that meant that subsequent compliance in assessment proceedings was considered as good compliance and defaults committed earlier were ignored be Assessing Officer and therefore, levy of penalty u/s 271(1)(b) was not j…

M/S Ma Bhagwati Sugar Mill Ltd., Bhopal vs. The DCIT Central-1, Bhopal

The appeals of the assessees are allowed

ITA 1480/IND/2016[2008-09]Status: DisposedITAT Indore18 Jan 2017AY 2008-09

Bench: Shri D.T. Garasia & Shri O.P. Meenaआ.अ.सं./ I.T.A. Nos.1466 To 1472/Ind/2016 1 To 7 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 8 To 14 आ.अ.सं./ I.T.A. Nos.1473 To 1479/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 15 To 21 आ.अ.सं./ I.T.A. Nos.1480 To 1486/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 22 To 28 आ.अ.सं./ I.T.A. Nos.1487 To 1493/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1494 To 1498/Ind/2016 29 To 33 "नधा"रण वष" /A.Ys. : 2010-11 To 2014-15 34 To 37 आ.अ.सं./ I.T.A. Nos.1499 To 1502/Ind/2016 "नधा"रण वष" /A.Ys. : 2011-12 To 2014-15 आ.अ.सं./ I.T.A. Nos.1503 To 1508/Ind/2016 38 To 43 "नधा"रण वष" /A.Ys. : 2009-10 To 2014-15 44 To 46 आ.अ.सं./ I.T.A. Nos.1509 To 1511/Ind/2016 "नधा"रण वष" /A.Ys. : 2012-13 To 2014-15 47 To 48 आ.अ.सं./ I.T.A. Nos.1512 To 1513/Ind/2016 "नधा"रण वष" /A.Ys. : 2013-14 To 2014-15

Section 142(1)Section 271(1)(b)

…counsel for the assessee submitted that it is held by the Delhi Bench Ma Bhagwati Power P. Ltd. 5 I.T.A. Nos. 1466 to 1513 of 2016 of the Tribunal in the case of Akhil Bhartiya Prathmik Shmshak Sangh Bhawan Trust vs. Assistant Director of Income Tax; (2008) 115 TTJ 419(Del) that where the assessee had not complied with notice u/s 142(1) but assessment order was passed u/s 143(3) and not u/s 144, that meant that subsequent compliance in assessment proceedings was considered as good compliance and defaults committed earlier were ignored be Assessing Officer and therefore, levy of penalty u/s 271(1)(b) was not j…

M/S Kareli Sugar Mill Private Ltd., Narsinghpur vs. The DCIT Central-1, Bhopal

The appeals of the assessees are allowed

ITA 1479/IND/2016[2014-15]Status: DisposedITAT Indore18 Jan 2017AY 2014-15

Bench: Shri D.T. Garasia & Shri O.P. Meenaआ.अ.सं./ I.T.A. Nos.1466 To 1472/Ind/2016 1 To 7 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 8 To 14 आ.अ.सं./ I.T.A. Nos.1473 To 1479/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 15 To 21 आ.अ.सं./ I.T.A. Nos.1480 To 1486/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 22 To 28 आ.अ.सं./ I.T.A. Nos.1487 To 1493/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1494 To 1498/Ind/2016 29 To 33 "नधा"रण वष" /A.Ys. : 2010-11 To 2014-15 34 To 37 आ.अ.सं./ I.T.A. Nos.1499 To 1502/Ind/2016 "नधा"रण वष" /A.Ys. : 2011-12 To 2014-15 आ.अ.सं./ I.T.A. Nos.1503 To 1508/Ind/2016 38 To 43 "नधा"रण वष" /A.Ys. : 2009-10 To 2014-15 44 To 46 आ.अ.सं./ I.T.A. Nos.1509 To 1511/Ind/2016 "नधा"रण वष" /A.Ys. : 2012-13 To 2014-15 47 To 48 आ.अ.सं./ I.T.A. Nos.1512 To 1513/Ind/2016 "नधा"रण वष" /A.Ys. : 2013-14 To 2014-15

Section 142(1)Section 271(1)(b)

…counsel for the assessee submitted that it is held by the Delhi Bench Ma Bhagwati Power P. Ltd. 5 I.T.A. Nos. 1466 to 1513 of 2016 of the Tribunal in the case of Akhil Bhartiya Prathmik Shmshak Sangh Bhawan Trust vs. Assistant Director of Income Tax; (2008) 115 TTJ 419(Del) that where the assessee had not complied with notice u/s 142(1) but assessment order was passed u/s 143(3) and not u/s 144, that meant that subsequent compliance in assessment proceedings was considered as good compliance and defaults committed earlier were ignored be Assessing Officer and therefore, levy of penalty u/s 271(1)(b) was not j…

M/S Kareli Sugar Mill Private Ltd., Narsinghpur vs. The DCIT Central-1, Bhopal

The appeals of the assessees are allowed

ITA 1478/IND/2016[2013-14]Status: DisposedITAT Indore18 Jan 2017AY 2013-14

Bench: Shri D.T. Garasia & Shri O.P. Meenaआ.अ.सं./ I.T.A. Nos.1466 To 1472/Ind/2016 1 To 7 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 8 To 14 आ.अ.सं./ I.T.A. Nos.1473 To 1479/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 15 To 21 आ.अ.सं./ I.T.A. Nos.1480 To 1486/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 22 To 28 आ.अ.सं./ I.T.A. Nos.1487 To 1493/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1494 To 1498/Ind/2016 29 To 33 "नधा"रण वष" /A.Ys. : 2010-11 To 2014-15 34 To 37 आ.अ.सं./ I.T.A. Nos.1499 To 1502/Ind/2016 "नधा"रण वष" /A.Ys. : 2011-12 To 2014-15 आ.अ.सं./ I.T.A. Nos.1503 To 1508/Ind/2016 38 To 43 "नधा"रण वष" /A.Ys. : 2009-10 To 2014-15 44 To 46 आ.अ.सं./ I.T.A. Nos.1509 To 1511/Ind/2016 "नधा"रण वष" /A.Ys. : 2012-13 To 2014-15 47 To 48 आ.अ.सं./ I.T.A. Nos.1512 To 1513/Ind/2016 "नधा"रण वष" /A.Ys. : 2013-14 To 2014-15

Section 142(1)Section 271(1)(b)

…counsel for the assessee submitted that it is held by the Delhi Bench Ma Bhagwati Power P. Ltd. 5 I.T.A. Nos. 1466 to 1513 of 2016 of the Tribunal in the case of Akhil Bhartiya Prathmik Shmshak Sangh Bhawan Trust vs. Assistant Director of Income Tax; (2008) 115 TTJ 419(Del) that where the assessee had not complied with notice u/s 142(1) but assessment order was passed u/s 143(3) and not u/s 144, that meant that subsequent compliance in assessment proceedings was considered as good compliance and defaults committed earlier were ignored be Assessing Officer and therefore, levy of penalty u/s 271(1)(b) was not j…

M/S Kareli Sugar Mill Private Ltd., Narsinghpur vs. The DCIT Central-1, Bhopal

The appeals of the assessees are allowed

ITA 1477/IND/2016[2012-13]Status: DisposedITAT Indore18 Jan 2017AY 2012-13

Bench: Shri D.T. Garasia & Shri O.P. Meenaआ.अ.सं./ I.T.A. Nos.1466 To 1472/Ind/2016 1 To 7 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 8 To 14 आ.अ.सं./ I.T.A. Nos.1473 To 1479/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 15 To 21 आ.अ.सं./ I.T.A. Nos.1480 To 1486/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 22 To 28 आ.अ.सं./ I.T.A. Nos.1487 To 1493/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1494 To 1498/Ind/2016 29 To 33 "नधा"रण वष" /A.Ys. : 2010-11 To 2014-15 34 To 37 आ.अ.सं./ I.T.A. Nos.1499 To 1502/Ind/2016 "नधा"रण वष" /A.Ys. : 2011-12 To 2014-15 आ.अ.सं./ I.T.A. Nos.1503 To 1508/Ind/2016 38 To 43 "नधा"रण वष" /A.Ys. : 2009-10 To 2014-15 44 To 46 आ.अ.सं./ I.T.A. Nos.1509 To 1511/Ind/2016 "नधा"रण वष" /A.Ys. : 2012-13 To 2014-15 47 To 48 आ.अ.सं./ I.T.A. Nos.1512 To 1513/Ind/2016 "नधा"रण वष" /A.Ys. : 2013-14 To 2014-15

Section 142(1)Section 271(1)(b)

…counsel for the assessee submitted that it is held by the Delhi Bench Ma Bhagwati Power P. Ltd. 5 I.T.A. Nos. 1466 to 1513 of 2016 of the Tribunal in the case of Akhil Bhartiya Prathmik Shmshak Sangh Bhawan Trust vs. Assistant Director of Income Tax; (2008) 115 TTJ 419(Del) that where the assessee had not complied with notice u/s 142(1) but assessment order was passed u/s 143(3) and not u/s 144, that meant that subsequent compliance in assessment proceedings was considered as good compliance and defaults committed earlier were ignored be Assessing Officer and therefore, levy of penalty u/s 271(1)(b) was not j…

M/S Kareli Sugar Mill Private Ltd., Narsinghpur vs. The DCIT Central-1, Bhopal

The appeals of the assessees are allowed

ITA 1476/IND/2016[2011-12]Status: DisposedITAT Indore18 Jan 2017AY 2011-12

Bench: Shri D.T. Garasia & Shri O.P. Meenaआ.अ.सं./ I.T.A. Nos.1466 To 1472/Ind/2016 1 To 7 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 8 To 14 आ.अ.सं./ I.T.A. Nos.1473 To 1479/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 15 To 21 आ.अ.सं./ I.T.A. Nos.1480 To 1486/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 22 To 28 आ.अ.सं./ I.T.A. Nos.1487 To 1493/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1494 To 1498/Ind/2016 29 To 33 "नधा"रण वष" /A.Ys. : 2010-11 To 2014-15 34 To 37 आ.अ.सं./ I.T.A. Nos.1499 To 1502/Ind/2016 "नधा"रण वष" /A.Ys. : 2011-12 To 2014-15 आ.अ.सं./ I.T.A. Nos.1503 To 1508/Ind/2016 38 To 43 "नधा"रण वष" /A.Ys. : 2009-10 To 2014-15 44 To 46 आ.अ.सं./ I.T.A. Nos.1509 To 1511/Ind/2016 "नधा"रण वष" /A.Ys. : 2012-13 To 2014-15 47 To 48 आ.अ.सं./ I.T.A. Nos.1512 To 1513/Ind/2016 "नधा"रण वष" /A.Ys. : 2013-14 To 2014-15

Section 142(1)Section 271(1)(b)

…counsel for the assessee submitted that it is held by the Delhi Bench Ma Bhagwati Power P. Ltd. 5 I.T.A. Nos. 1466 to 1513 of 2016 of the Tribunal in the case of Akhil Bhartiya Prathmik Shmshak Sangh Bhawan Trust vs. Assistant Director of Income Tax; (2008) 115 TTJ 419(Del) that where the assessee had not complied with notice u/s 142(1) but assessment order was passed u/s 143(3) and not u/s 144, that meant that subsequent compliance in assessment proceedings was considered as good compliance and defaults committed earlier were ignored be Assessing Officer and therefore, levy of penalty u/s 271(1)(b) was not j…

M/S Kareli Sugar Mill Private Ltd., Narsinghpur vs. The DCIT Central-1, Bhopal

The appeals of the assessees are allowed

ITA 1475/IND/2016[2010-11]Status: DisposedITAT Indore18 Jan 2017AY 2010-11

Bench: Shri D.T. Garasia & Shri O.P. Meenaआ.अ.सं./ I.T.A. Nos.1466 To 1472/Ind/2016 1 To 7 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 8 To 14 आ.अ.सं./ I.T.A. Nos.1473 To 1479/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 15 To 21 आ.अ.सं./ I.T.A. Nos.1480 To 1486/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 22 To 28 आ.अ.सं./ I.T.A. Nos.1487 To 1493/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1494 To 1498/Ind/2016 29 To 33 "नधा"रण वष" /A.Ys. : 2010-11 To 2014-15 34 To 37 आ.अ.सं./ I.T.A. Nos.1499 To 1502/Ind/2016 "नधा"रण वष" /A.Ys. : 2011-12 To 2014-15 आ.अ.सं./ I.T.A. Nos.1503 To 1508/Ind/2016 38 To 43 "नधा"रण वष" /A.Ys. : 2009-10 To 2014-15 44 To 46 आ.अ.सं./ I.T.A. Nos.1509 To 1511/Ind/2016 "नधा"रण वष" /A.Ys. : 2012-13 To 2014-15 47 To 48 आ.अ.सं./ I.T.A. Nos.1512 To 1513/Ind/2016 "नधा"रण वष" /A.Ys. : 2013-14 To 2014-15

Section 142(1)Section 271(1)(b)

…counsel for the assessee submitted that it is held by the Delhi Bench Ma Bhagwati Power P. Ltd. 5 I.T.A. Nos. 1466 to 1513 of 2016 of the Tribunal in the case of Akhil Bhartiya Prathmik Shmshak Sangh Bhawan Trust vs. Assistant Director of Income Tax; (2008) 115 TTJ 419(Del) that where the assessee had not complied with notice u/s 142(1) but assessment order was passed u/s 143(3) and not u/s 144, that meant that subsequent compliance in assessment proceedings was considered as good compliance and defaults committed earlier were ignored be Assessing Officer and therefore, levy of penalty u/s 271(1)(b) was not j…

M/S Kareli Sugar Mill Private Ltd., Narsinghpur vs. The DCIT Central-1, Bhopal

The appeals of the assessees are allowed

ITA 1474/IND/2016[2009-10]Status: DisposedITAT Indore18 Jan 2017AY 2009-10

Bench: Shri D.T. Garasia & Shri O.P. Meenaआ.अ.सं./ I.T.A. Nos.1466 To 1472/Ind/2016 1 To 7 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 8 To 14 आ.अ.सं./ I.T.A. Nos.1473 To 1479/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 15 To 21 आ.अ.सं./ I.T.A. Nos.1480 To 1486/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 22 To 28 आ.अ.सं./ I.T.A. Nos.1487 To 1493/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1494 To 1498/Ind/2016 29 To 33 "नधा"रण वष" /A.Ys. : 2010-11 To 2014-15 34 To 37 आ.अ.सं./ I.T.A. Nos.1499 To 1502/Ind/2016 "नधा"रण वष" /A.Ys. : 2011-12 To 2014-15 आ.अ.सं./ I.T.A. Nos.1503 To 1508/Ind/2016 38 To 43 "नधा"रण वष" /A.Ys. : 2009-10 To 2014-15 44 To 46 आ.अ.सं./ I.T.A. Nos.1509 To 1511/Ind/2016 "नधा"रण वष" /A.Ys. : 2012-13 To 2014-15 47 To 48 आ.अ.सं./ I.T.A. Nos.1512 To 1513/Ind/2016 "नधा"रण वष" /A.Ys. : 2013-14 To 2014-15

Section 142(1)Section 271(1)(b)

…counsel for the assessee submitted that it is held by the Delhi Bench Ma Bhagwati Power P. Ltd. 5 I.T.A. Nos. 1466 to 1513 of 2016 of the Tribunal in the case of Akhil Bhartiya Prathmik Shmshak Sangh Bhawan Trust vs. Assistant Director of Income Tax; (2008) 115 TTJ 419(Del) that where the assessee had not complied with notice u/s 142(1) but assessment order was passed u/s 143(3) and not u/s 144, that meant that subsequent compliance in assessment proceedings was considered as good compliance and defaults committed earlier were ignored be Assessing Officer and therefore, levy of penalty u/s 271(1)(b) was not j…

M/S Kareli Sugar Mill Private Ltd., Narsinghpur vs. The DCIT Central-1, Bhopal

The appeals of the assessees are allowed

ITA 1473/IND/2016[2008-09]Status: DisposedITAT Indore18 Jan 2017AY 2008-09

Bench: Shri D.T. Garasia & Shri O.P. Meenaआ.अ.सं./ I.T.A. Nos.1466 To 1472/Ind/2016 1 To 7 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 8 To 14 आ.अ.सं./ I.T.A. Nos.1473 To 1479/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 15 To 21 आ.अ.सं./ I.T.A. Nos.1480 To 1486/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 22 To 28 आ.अ.सं./ I.T.A. Nos.1487 To 1493/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1494 To 1498/Ind/2016 29 To 33 "नधा"रण वष" /A.Ys. : 2010-11 To 2014-15 34 To 37 आ.अ.सं./ I.T.A. Nos.1499 To 1502/Ind/2016 "नधा"रण वष" /A.Ys. : 2011-12 To 2014-15 आ.अ.सं./ I.T.A. Nos.1503 To 1508/Ind/2016 38 To 43 "नधा"रण वष" /A.Ys. : 2009-10 To 2014-15 44 To 46 आ.अ.सं./ I.T.A. Nos.1509 To 1511/Ind/2016 "नधा"रण वष" /A.Ys. : 2012-13 To 2014-15 47 To 48 आ.अ.सं./ I.T.A. Nos.1512 To 1513/Ind/2016 "नधा"रण वष" /A.Ys. : 2013-14 To 2014-15

Section 142(1)Section 271(1)(b)

…counsel for the assessee submitted that it is held by the Delhi Bench Ma Bhagwati Power P. Ltd. 5 I.T.A. Nos. 1466 to 1513 of 2016 of the Tribunal in the case of Akhil Bhartiya Prathmik Shmshak Sangh Bhawan Trust vs. Assistant Director of Income Tax; (2008) 115 TTJ 419(Del) that where the assessee had not complied with notice u/s 142(1) but assessment order was passed u/s 143(3) and not u/s 144, that meant that subsequent compliance in assessment proceedings was considered as good compliance and defaults committed earlier were ignored be Assessing Officer and therefore, levy of penalty u/s 271(1)(b) was not j…

M/S Ma Bhagwati Power Private Ltd., Bhopal vs. The DCIT Central-1, Bhopal

The appeals of the assessees are allowed

ITA 1472/IND/2016[2014-15]Status: DisposedITAT Indore18 Jan 2017AY 2014-15

Bench: Shri D.T. Garasia & Shri O.P. Meenaआ.अ.सं./ I.T.A. Nos.1466 To 1472/Ind/2016 1 To 7 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 8 To 14 आ.अ.सं./ I.T.A. Nos.1473 To 1479/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 15 To 21 आ.अ.सं./ I.T.A. Nos.1480 To 1486/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 22 To 28 आ.अ.सं./ I.T.A. Nos.1487 To 1493/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1494 To 1498/Ind/2016 29 To 33 "नधा"रण वष" /A.Ys. : 2010-11 To 2014-15 34 To 37 आ.अ.सं./ I.T.A. Nos.1499 To 1502/Ind/2016 "नधा"रण वष" /A.Ys. : 2011-12 To 2014-15 आ.अ.सं./ I.T.A. Nos.1503 To 1508/Ind/2016 38 To 43 "नधा"रण वष" /A.Ys. : 2009-10 To 2014-15 44 To 46 आ.अ.सं./ I.T.A. Nos.1509 To 1511/Ind/2016 "नधा"रण वष" /A.Ys. : 2012-13 To 2014-15 47 To 48 आ.अ.सं./ I.T.A. Nos.1512 To 1513/Ind/2016 "नधा"रण वष" /A.Ys. : 2013-14 To 2014-15

Section 142(1)Section 271(1)(b)

…counsel for the assessee submitted that it is held by the Delhi Bench Ma Bhagwati Power P. Ltd. 5 I.T.A. Nos. 1466 to 1513 of 2016 of the Tribunal in the case of Akhil Bhartiya Prathmik Shmshak Sangh Bhawan Trust vs. Assistant Director of Income Tax; (2008) 115 TTJ 419(Del) that where the assessee had not complied with notice u/s 142(1) but assessment order was passed u/s 143(3) and not u/s 144, that meant that subsequent compliance in assessment proceedings was considered as good compliance and defaults committed earlier were ignored be Assessing Officer and therefore, levy of penalty u/s 271(1)(b) was not j…

M/S Ma Bhagwati Power Private Ltd., Bhopal vs. The DCIT Central-1, Bhopal

The appeals of the assessees are allowed

ITA 1471/IND/2016[2013-14]Status: DisposedITAT Indore18 Jan 2017AY 2013-14

Bench: Shri D.T. Garasia & Shri O.P. Meenaआ.अ.सं./ I.T.A. Nos.1466 To 1472/Ind/2016 1 To 7 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 8 To 14 आ.अ.सं./ I.T.A. Nos.1473 To 1479/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 15 To 21 आ.अ.सं./ I.T.A. Nos.1480 To 1486/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 22 To 28 आ.अ.सं./ I.T.A. Nos.1487 To 1493/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1494 To 1498/Ind/2016 29 To 33 "नधा"रण वष" /A.Ys. : 2010-11 To 2014-15 34 To 37 आ.अ.सं./ I.T.A. Nos.1499 To 1502/Ind/2016 "नधा"रण वष" /A.Ys. : 2011-12 To 2014-15 आ.अ.सं./ I.T.A. Nos.1503 To 1508/Ind/2016 38 To 43 "नधा"रण वष" /A.Ys. : 2009-10 To 2014-15 44 To 46 आ.अ.सं./ I.T.A. Nos.1509 To 1511/Ind/2016 "नधा"रण वष" /A.Ys. : 2012-13 To 2014-15 47 To 48 आ.अ.सं./ I.T.A. Nos.1512 To 1513/Ind/2016 "नधा"रण वष" /A.Ys. : 2013-14 To 2014-15

Section 142(1)Section 271(1)(b)

…counsel for the assessee submitted that it is held by the Delhi Bench Ma Bhagwati Power P. Ltd. 5 I.T.A. Nos. 1466 to 1513 of 2016 of the Tribunal in the case of Akhil Bhartiya Prathmik Shmshak Sangh Bhawan Trust vs. Assistant Director of Income Tax; (2008) 115 TTJ 419(Del) that where the assessee had not complied with notice u/s 142(1) but assessment order was passed u/s 143(3) and not u/s 144, that meant that subsequent compliance in assessment proceedings was considered as good compliance and defaults committed earlier were ignored be Assessing Officer and therefore, levy of penalty u/s 271(1)(b) was not j…

M/S Ma Bhagwati Power Private Ltd., Bhopal vs. The DCIT Central-1, Bhopal

The appeals of the assessees are allowed

ITA 1470/IND/2016[2012-13]Status: DisposedITAT Indore18 Jan 2017AY 2012-13

Bench: Shri D.T. Garasia & Shri O.P. Meenaआ.अ.सं./ I.T.A. Nos.1466 To 1472/Ind/2016 1 To 7 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 8 To 14 आ.अ.सं./ I.T.A. Nos.1473 To 1479/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 15 To 21 आ.अ.सं./ I.T.A. Nos.1480 To 1486/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 22 To 28 आ.अ.सं./ I.T.A. Nos.1487 To 1493/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1494 To 1498/Ind/2016 29 To 33 "नधा"रण वष" /A.Ys. : 2010-11 To 2014-15 34 To 37 आ.अ.सं./ I.T.A. Nos.1499 To 1502/Ind/2016 "नधा"रण वष" /A.Ys. : 2011-12 To 2014-15 आ.अ.सं./ I.T.A. Nos.1503 To 1508/Ind/2016 38 To 43 "नधा"रण वष" /A.Ys. : 2009-10 To 2014-15 44 To 46 आ.अ.सं./ I.T.A. Nos.1509 To 1511/Ind/2016 "नधा"रण वष" /A.Ys. : 2012-13 To 2014-15 47 To 48 आ.अ.सं./ I.T.A. Nos.1512 To 1513/Ind/2016 "नधा"रण वष" /A.Ys. : 2013-14 To 2014-15

Section 142(1)Section 271(1)(b)

…counsel for the assessee submitted that it is held by the Delhi Bench Ma Bhagwati Power P. Ltd. 5 I.T.A. Nos. 1466 to 1513 of 2016 of the Tribunal in the case of Akhil Bhartiya Prathmik Shmshak Sangh Bhawan Trust vs. Assistant Director of Income Tax; (2008) 115 TTJ 419(Del) that where the assessee had not complied with notice u/s 142(1) but assessment order was passed u/s 143(3) and not u/s 144, that meant that subsequent compliance in assessment proceedings was considered as good compliance and defaults committed earlier were ignored be Assessing Officer and therefore, levy of penalty u/s 271(1)(b) was not j…

M/S Ma Bhagwati Power Private Ltd., Bhopal vs. The DCIT Central-1, Bhopal

The appeals of the assessees are allowed

ITA 1469/IND/2016[2011-12]Status: DisposedITAT Indore18 Jan 2017AY 2011-12

Bench: Shri D.T. Garasia & Shri O.P. Meenaआ.अ.सं./ I.T.A. Nos.1466 To 1472/Ind/2016 1 To 7 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 8 To 14 आ.अ.सं./ I.T.A. Nos.1473 To 1479/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 15 To 21 आ.अ.सं./ I.T.A. Nos.1480 To 1486/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 22 To 28 आ.अ.सं./ I.T.A. Nos.1487 To 1493/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1494 To 1498/Ind/2016 29 To 33 "नधा"रण वष" /A.Ys. : 2010-11 To 2014-15 34 To 37 आ.अ.सं./ I.T.A. Nos.1499 To 1502/Ind/2016 "नधा"रण वष" /A.Ys. : 2011-12 To 2014-15 आ.अ.सं./ I.T.A. Nos.1503 To 1508/Ind/2016 38 To 43 "नधा"रण वष" /A.Ys. : 2009-10 To 2014-15 44 To 46 आ.अ.सं./ I.T.A. Nos.1509 To 1511/Ind/2016 "नधा"रण वष" /A.Ys. : 2012-13 To 2014-15 47 To 48 आ.अ.सं./ I.T.A. Nos.1512 To 1513/Ind/2016 "नधा"रण वष" /A.Ys. : 2013-14 To 2014-15

Section 142(1)Section 271(1)(b)

…counsel for the assessee submitted that it is held by the Delhi Bench Ma Bhagwati Power P. Ltd. 5 I.T.A. Nos. 1466 to 1513 of 2016 of the Tribunal in the case of Akhil Bhartiya Prathmik Shmshak Sangh Bhawan Trust vs. Assistant Director of Income Tax; (2008) 115 TTJ 419(Del) that where the assessee had not complied with notice u/s 142(1) but assessment order was passed u/s 143(3) and not u/s 144, that meant that subsequent compliance in assessment proceedings was considered as good compliance and defaults committed earlier were ignored be Assessing Officer and therefore, levy of penalty u/s 271(1)(b) was not j…

M/S Ma Bhagwati Power Private Ltd., Bhopal vs. The DCIT Central-1, Bhopal

The appeals of the assessees are allowed

ITA 1468/IND/2016[2010-11]Status: DisposedITAT Indore18 Jan 2017AY 2010-11

Bench: Shri D.T. Garasia & Shri O.P. Meenaआ.अ.सं./ I.T.A. Nos.1466 To 1472/Ind/2016 1 To 7 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 8 To 14 आ.अ.सं./ I.T.A. Nos.1473 To 1479/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 15 To 21 आ.अ.सं./ I.T.A. Nos.1480 To 1486/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 22 To 28 आ.अ.सं./ I.T.A. Nos.1487 To 1493/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1494 To 1498/Ind/2016 29 To 33 "नधा"रण वष" /A.Ys. : 2010-11 To 2014-15 34 To 37 आ.अ.सं./ I.T.A. Nos.1499 To 1502/Ind/2016 "नधा"रण वष" /A.Ys. : 2011-12 To 2014-15 आ.अ.सं./ I.T.A. Nos.1503 To 1508/Ind/2016 38 To 43 "नधा"रण वष" /A.Ys. : 2009-10 To 2014-15 44 To 46 आ.अ.सं./ I.T.A. Nos.1509 To 1511/Ind/2016 "नधा"रण वष" /A.Ys. : 2012-13 To 2014-15 47 To 48 आ.अ.सं./ I.T.A. Nos.1512 To 1513/Ind/2016 "नधा"रण वष" /A.Ys. : 2013-14 To 2014-15

Section 142(1)Section 271(1)(b)

…counsel for the assessee submitted that it is held by the Delhi Bench Ma Bhagwati Power P. Ltd. 5 I.T.A. Nos. 1466 to 1513 of 2016 of the Tribunal in the case of Akhil Bhartiya Prathmik Shmshak Sangh Bhawan Trust vs. Assistant Director of Income Tax; (2008) 115 TTJ 419(Del) that where the assessee had not complied with notice u/s 142(1) but assessment order was passed u/s 143(3) and not u/s 144, that meant that subsequent compliance in assessment proceedings was considered as good compliance and defaults committed earlier were ignored be Assessing Officer and therefore, levy of penalty u/s 271(1)(b) was not j…

M/S Ma Bhagwati Power Private Ltd., Bhopal vs. The DCIT Central-1, Bhopal

The appeals of the assessees are allowed

ITA 1467/IND/2016[2009-10]Status: DisposedITAT Indore18 Jan 2017AY 2009-10

Bench: Shri D.T. Garasia & Shri O.P. Meenaआ.अ.सं./ I.T.A. Nos.1466 To 1472/Ind/2016 1 To 7 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 8 To 14 आ.अ.सं./ I.T.A. Nos.1473 To 1479/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 15 To 21 आ.अ.सं./ I.T.A. Nos.1480 To 1486/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 22 To 28 आ.अ.सं./ I.T.A. Nos.1487 To 1493/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1494 To 1498/Ind/2016 29 To 33 "नधा"रण वष" /A.Ys. : 2010-11 To 2014-15 34 To 37 आ.अ.सं./ I.T.A. Nos.1499 To 1502/Ind/2016 "नधा"रण वष" /A.Ys. : 2011-12 To 2014-15 आ.अ.सं./ I.T.A. Nos.1503 To 1508/Ind/2016 38 To 43 "नधा"रण वष" /A.Ys. : 2009-10 To 2014-15 44 To 46 आ.अ.सं./ I.T.A. Nos.1509 To 1511/Ind/2016 "नधा"रण वष" /A.Ys. : 2012-13 To 2014-15 47 To 48 आ.अ.सं./ I.T.A. Nos.1512 To 1513/Ind/2016 "नधा"रण वष" /A.Ys. : 2013-14 To 2014-15

Section 142(1)Section 271(1)(b)

…counsel for the assessee submitted that it is held by the Delhi Bench Ma Bhagwati Power P. Ltd. 5 I.T.A. Nos. 1466 to 1513 of 2016 of the Tribunal in the case of Akhil Bhartiya Prathmik Shmshak Sangh Bhawan Trust vs. Assistant Director of Income Tax; (2008) 115 TTJ 419(Del) that where the assessee had not complied with notice u/s 142(1) but assessment order was passed u/s 143(3) and not u/s 144, that meant that subsequent compliance in assessment proceedings was considered as good compliance and defaults committed earlier were ignored be Assessing Officer and therefore, levy of penalty u/s 271(1)(b) was not j…

M/S Ma Bhagwati Power Private Ltd., Bhopal vs. The DCIT Central-1, Bhopal

The appeals of the assessees are allowed

ITA 1466/IND/2016[2008-09]Status: DisposedITAT Indore18 Jan 2017AY 2008-09

Bench: Shri D.T. Garasia & Shri O.P. Meenaआ.अ.सं./ I.T.A. Nos.1466 To 1472/Ind/2016 1 To 7 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 8 To 14 आ.अ.सं./ I.T.A. Nos.1473 To 1479/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 15 To 21 आ.अ.सं./ I.T.A. Nos.1480 To 1486/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 22 To 28 आ.अ.सं./ I.T.A. Nos.1487 To 1493/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1494 To 1498/Ind/2016 29 To 33 "नधा"रण वष" /A.Ys. : 2010-11 To 2014-15 34 To 37 आ.अ.सं./ I.T.A. Nos.1499 To 1502/Ind/2016 "नधा"रण वष" /A.Ys. : 2011-12 To 2014-15 आ.अ.सं./ I.T.A. Nos.1503 To 1508/Ind/2016 38 To 43 "नधा"रण वष" /A.Ys. : 2009-10 To 2014-15 44 To 46 आ.अ.सं./ I.T.A. Nos.1509 To 1511/Ind/2016 "नधा"रण वष" /A.Ys. : 2012-13 To 2014-15 47 To 48 आ.अ.सं./ I.T.A. Nos.1512 To 1513/Ind/2016 "नधा"रण वष" /A.Ys. : 2013-14 To 2014-15

Section 142(1)Section 271(1)(b)

…counsel for the assessee submitted that it is held by the Delhi Bench Ma Bhagwati Power P. Ltd. 5 I.T.A. Nos. 1466 to 1513 of 2016 of the Tribunal in the case of Akhil Bhartiya Prathmik Shmshak Sangh Bhawan Trust vs. Assistant Director of Income Tax; (2008) 115 TTJ 419(Del) that where the assessee had not complied with notice u/s 142(1) but assessment order was passed u/s 143(3) and not u/s 144, that meant that subsequent compliance in assessment proceedings was considered as good compliance and defaults committed earlier were ignored be Assessing Officer and therefore, levy of penalty u/s 271(1)(b) was not j…

Shri Rajeev Soni, Bhopal vs. The DCIT Central-1, Bhopal

The appeals of the assessees are allowed

ITA 1378/IND/2016[2011-12]Status: DisposedITAT Indore16 Jan 2017AY 2011-12

Bench: Shri D.T. Garasia & Shri O.P. Meena1 To 7 आ.अ.सं./ I.T.A. Nos.1361 To 1367/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1368 To 1374/Ind/2016 8 To 14 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 15 To 21 आ.अ.सं./ I.T.A. Nos.1375 To 1381/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 22 To 28 आ.अ.सं./ I.T.A. Nos.1382 To 1388/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1389 To 1395/Ind/2016 29 To 35 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 36 To 42 आ.अ.सं./ I.T.A. Nos.1396 To 1402/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 43 To 49 आ.अ.सं./ I.T.A. Nos.1403 To 1409/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1410 To 1416/Ind/2016 50 To 56 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 57 To 63 आ.अ.सं./ I.T.A. Nos.1417 To 1423/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 64 To 70 आ.अ.सं./ I.T.A. Nos.1424 To 1430/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1431 To 1437/Ind/2016 71 To 77 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 78 To 84 आ.अ.सं./ I.T.A. Nos.1438 To 1444/Ind/16 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 85 To 91 आ.अ.सं./ I.T.A. Nos.1445 To 1451/Ind/2016 "नधा"रण वष" /A.Y. :2008-09 To 2014-15 92 To 98 1452 To 1458/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 99 To 105 आ.अ.सं./ I.T.A. Nos.1459 To 1465/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15

Section 142(1)Section 271(1)(b)

…as no delaying tactics to hamper investigation. The learned counsel for the assessee submitted that it is held by the Delhi Bench of the Tribunal in the case of Akhil Bhartiya Prathmik Shmshak Sangh Bhawan Trust vs. Assistant Director of Income Tax; (2008) 115 TTJ 419(Del) that where the assessee had not complied with notice u/s 142(1) but assessment order was passed u/s 143(3) and not u/s 144, that meant that subsequent compliance in assessment proceedings was considered as good compliance and defaults committed earlier were ignored be Assessing Officer and Shri Hemant Kumar Soni & Ors. I.T.A.Nos.1361/Ind…

Shri Rajeev Soni, Bhopal vs. The DCIT Central-1, Bhopal

The appeals of the assessees are allowed

ITA 1377/IND/2016[2010-11]Status: DisposedITAT Indore16 Jan 2017AY 2010-11

Bench: Shri D.T. Garasia & Shri O.P. Meena1 To 7 आ.अ.सं./ I.T.A. Nos.1361 To 1367/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1368 To 1374/Ind/2016 8 To 14 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 15 To 21 आ.अ.सं./ I.T.A. Nos.1375 To 1381/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 22 To 28 आ.अ.सं./ I.T.A. Nos.1382 To 1388/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1389 To 1395/Ind/2016 29 To 35 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 36 To 42 आ.अ.सं./ I.T.A. Nos.1396 To 1402/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 43 To 49 आ.अ.सं./ I.T.A. Nos.1403 To 1409/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1410 To 1416/Ind/2016 50 To 56 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 57 To 63 आ.अ.सं./ I.T.A. Nos.1417 To 1423/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 64 To 70 आ.अ.सं./ I.T.A. Nos.1424 To 1430/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1431 To 1437/Ind/2016 71 To 77 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 78 To 84 आ.अ.सं./ I.T.A. Nos.1438 To 1444/Ind/16 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 85 To 91 आ.अ.सं./ I.T.A. Nos.1445 To 1451/Ind/2016 "नधा"रण वष" /A.Y. :2008-09 To 2014-15 92 To 98 1452 To 1458/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 99 To 105 आ.अ.सं./ I.T.A. Nos.1459 To 1465/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15

Section 142(1)Section 271(1)(b)

…as no delaying tactics to hamper investigation. The learned counsel for the assessee submitted that it is held by the Delhi Bench of the Tribunal in the case of Akhil Bhartiya Prathmik Shmshak Sangh Bhawan Trust vs. Assistant Director of Income Tax; (2008) 115 TTJ 419(Del) that where the assessee had not complied with notice u/s 142(1) but assessment order was passed u/s 143(3) and not u/s 144, that meant that subsequent compliance in assessment proceedings was considered as good compliance and defaults committed earlier were ignored be Assessing Officer and Shri Hemant Kumar Soni & Ors. I.T.A.Nos.1361/Ind…

Shri Rajeev Soni, Bhopal vs. The DCIT Central-1, Bhopal

The appeals of the assessees are allowed

ITA 1376/IND/2016[2009-10]Status: DisposedITAT Indore16 Jan 2017AY 2009-10

Bench: Shri D.T. Garasia & Shri O.P. Meena1 To 7 आ.अ.सं./ I.T.A. Nos.1361 To 1367/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1368 To 1374/Ind/2016 8 To 14 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 15 To 21 आ.अ.सं./ I.T.A. Nos.1375 To 1381/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 22 To 28 आ.अ.सं./ I.T.A. Nos.1382 To 1388/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1389 To 1395/Ind/2016 29 To 35 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 36 To 42 आ.अ.सं./ I.T.A. Nos.1396 To 1402/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 43 To 49 आ.अ.सं./ I.T.A. Nos.1403 To 1409/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1410 To 1416/Ind/2016 50 To 56 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 57 To 63 आ.अ.सं./ I.T.A. Nos.1417 To 1423/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 64 To 70 आ.अ.सं./ I.T.A. Nos.1424 To 1430/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1431 To 1437/Ind/2016 71 To 77 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 78 To 84 आ.अ.सं./ I.T.A. Nos.1438 To 1444/Ind/16 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 85 To 91 आ.अ.सं./ I.T.A. Nos.1445 To 1451/Ind/2016 "नधा"रण वष" /A.Y. :2008-09 To 2014-15 92 To 98 1452 To 1458/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 99 To 105 आ.अ.सं./ I.T.A. Nos.1459 To 1465/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15

Section 142(1)Section 271(1)(b)

…as no delaying tactics to hamper investigation. The learned counsel for the assessee submitted that it is held by the Delhi Bench of the Tribunal in the case of Akhil Bhartiya Prathmik Shmshak Sangh Bhawan Trust vs. Assistant Director of Income Tax; (2008) 115 TTJ 419(Del) that where the assessee had not complied with notice u/s 142(1) but assessment order was passed u/s 143(3) and not u/s 144, that meant that subsequent compliance in assessment proceedings was considered as good compliance and defaults committed earlier were ignored be Assessing Officer and Shri Hemant Kumar Soni & Ors. I.T.A.Nos.1361/Ind…

Shri Rajeev Soni, Bhopal vs. The DCIT Central-1, Bhopal

The appeals of the assessees are allowed

ITA 1375/IND/2016[2008-09]Status: DisposedITAT Indore16 Jan 2017AY 2008-09

Bench: Shri D.T. Garasia & Shri O.P. Meena1 To 7 आ.अ.सं./ I.T.A. Nos.1361 To 1367/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1368 To 1374/Ind/2016 8 To 14 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 15 To 21 आ.अ.सं./ I.T.A. Nos.1375 To 1381/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 22 To 28 आ.अ.सं./ I.T.A. Nos.1382 To 1388/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1389 To 1395/Ind/2016 29 To 35 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 36 To 42 आ.अ.सं./ I.T.A. Nos.1396 To 1402/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 43 To 49 आ.अ.सं./ I.T.A. Nos.1403 To 1409/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1410 To 1416/Ind/2016 50 To 56 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 57 To 63 आ.अ.सं./ I.T.A. Nos.1417 To 1423/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 64 To 70 आ.अ.सं./ I.T.A. Nos.1424 To 1430/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1431 To 1437/Ind/2016 71 To 77 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 78 To 84 आ.अ.सं./ I.T.A. Nos.1438 To 1444/Ind/16 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 85 To 91 आ.अ.सं./ I.T.A. Nos.1445 To 1451/Ind/2016 "नधा"रण वष" /A.Y. :2008-09 To 2014-15 92 To 98 1452 To 1458/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 99 To 105 आ.अ.सं./ I.T.A. Nos.1459 To 1465/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15

Section 142(1)Section 271(1)(b)

…as no delaying tactics to hamper investigation. The learned counsel for the assessee submitted that it is held by the Delhi Bench of the Tribunal in the case of Akhil Bhartiya Prathmik Shmshak Sangh Bhawan Trust vs. Assistant Director of Income Tax; (2008) 115 TTJ 419(Del) that where the assessee had not complied with notice u/s 142(1) but assessment order was passed u/s 143(3) and not u/s 144, that meant that subsequent compliance in assessment proceedings was considered as good compliance and defaults committed earlier were ignored be Assessing Officer and Shri Hemant Kumar Soni & Ors. I.T.A.Nos.1361/Ind…