Ashok Grih Udyog Kendra(P) Ltd. v. ACIT-VI

120 ITD 151Income Tax Appellate Tribunal2009#22186 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2019.

Judgments citing Ashok Grih Udyog Kendra(P) Ltd. v. ACIT-VI

Vimal Dairy Ltd., Ahmedabad vs. DCIT, Circle-4 (1) (2), Ahmedabad

In the result, appeal filed by the Assessee is allowed

ITA 1752/AHD/2017[2010-11]Status: DisposedITAT Ahmedabad09 Oct 2019AY 2010-11

Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasad)

For Appellant: Shri Biren Shah, ARFor Respondent: Shri Lalit P. jain, Sr. D.R

Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH (BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI MAHAVIR PRASAD, JUDICIAL MEMBER) ITA. No: 1752/AHD/2017 (Assessment Year: 2010-11) Vimal Dairy Ltd. 5, Saket V/S DCIT, Circle-4(1)(2), Industrial Estate, VIiI- Ahmedabad Moraiya Nr. Changodar, Ta Sanand, Dist: Ahmedabad (Appellant) (Respondent) PAN: AABCV 5434B Appellant by : Shri Biren Shah, AR Respondent by : Shri Lalit P. jain, Sr. D.R. (आदेश)/ORDER Date of hearing : 30 -09-2019 Date of Pronouncement : 09 -10-2019 PER MAHAVIR PRASAD, JUDICIAL MEMBER 1. This appeal filed by the Ass…

ITO, Jaipur vs. Ravi Sancheti, Jaipur

In the result, the appeal of the revenue is dismissed

ITA 1061/JPR/2016[2007-08]Status: DisposedITAT Jaipur18 May 2017AY 2007-08

For Appellant: Shri Manish Agarwal (CA)For Respondent: Shri Ajay Malik(JCIT) fu/kZkfjrh dh vksj ls@

Section 271(1)(c)Section 54F

…essment is a matter of course, of difference of opinion and does not invite penalty action, more so if the assessee has made a bona fide claim for the same in the return of income and has furnished all the particulars in respect of such claim in such return. 120 ITD 151 Ashok Grih Udyog Kendra (P) Ltd. Vs. Asstt. CIT (Luck): -Assessment year 2000-01 – For relevant assessment year, assessee-company filed its return wherein it claimed deduction of Rs. 2.37 lakhs as LTC paid to an employee – Assessing Officer rejected assessee’s claim holding that aforesaid expenditure was not incurred for purpose of business of a…

Antariksha Holding P.Ltd, Mumbai vs. ITO 6(1)(3), Mumbai

In the result, appeal of assessee is allowed for statistical purposes

ITA 6069/MUM/2013[2005-06]Status: DisposedITAT Mumbai17 Aug 2016AY 2005-06

For Appellant: Shri Vimal PunamiyaFor Respondent: Shri B.D.Naik

Section 132Section 143(1)Section 148Section 271(1)(c)

…t but not conclusive in penalty proceedings because the considerations that arise in penalty proceedings are different from those that arise in the assessment proceedings has been held in the case of Ashok Grih Udyog Kendra(P) Ltd. Vs. ACIT-VI , Kanpur (2009) 120 ITD 151 (LUCK). The provisions which govern the assessment proceedings and the penalty proceedings are separate and the proceedings for the same are also disposed off separately. To levy penalty, there must be concealment of income or furnishing inaccurate particulars of income on the part of the assessee which is absent in appellant case. Penalty cannot…