Chaubey Overseas Corporations 4 M/s Fourcee Equipments & Services Pvt. Ltd. v. CIT

170 Taxmann 9High Court2008#23185 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2025.

Sections most often in play

Section 143(3)Section 250 Section 269SS Section 271D

Judgments citing Chaubey Overseas Corporations 4 M/s Fourcee Equipments & Services Pvt. Ltd. v. CIT

CHIRANJJEEVI WIND ENERGY LTD.,COIMBATORE vs. ACIT, CORPORATE CIRCLE-1,, COIMBATORE

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 1857/CHNY/2024[2017-18]Status: DisposedITAT Chennai08 Apr 2025AY 2017-18

Bench: Shri Manu Kumar Giri & Shri S.R. Raghunathaआयकर अपील सं./Ita No.: 1857/Chny/2024 िनधा"रण वष"/Assessment Year: 2017-18 Chiranjjeevi Wind Energy Limited, The Assistant Commissioner 26A, Kamaraj Road, Vs. Of Income Tax, Mahalingapuram, Corporate Circle -1, Pollachi, Coimbatore. Coimbatore – 642 002. Pan: Aaacc 8761H (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri R. Vijayaraghavan, Advocate ""यथ" क" ओर से/Respondent By : Ms. Anitha, Addl.Cit सुनवाई क" तारीख/Date Of Hearing : 03.04.2025 घोषणा क" तारीख/Date Of Pronouncement : 08.04.2025 आदेश /O R D E R Per S.R. Raghunatha: This Appeal Of The Assessee Is Directed Against The Order Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi Dated 22.04.2024 For The Assessment Year 2017-18. 2. At The Outset, We Find That There Is A Delay Of 13 Days In Appeal Filed By The Assessee, For Which Petition For Condonation Of Delay Along With Reasons For Delay Has Been Filed. After Considering The Petition Filed By The Assessee & Also Hearing Both The Parties, We Find That There Is A Reasonable Cause For The Assessee In Not Filing Appeal On Or Before The Due Date Prescribed Under The Law & Thus, In The Interests Of Justice, We Condone Delay In Filing Of Appeal & Admit Appeal Filed By The Assessee For Adjudication.

For Appellant: Shri R. Vijayaraghavan, AdvocateFor Respondent: Ms. Anitha, Addl.CIT

Section 269SSection 271D

…आयकर अपील"य अ"धकरण, ‘सी’ "यायपीठ, चे"न IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी मनु कुमार "ग"र, "याियक सद"य एवं "ी एस.आर.रघुनाथा, लेखा सद"य के सम" BEFORE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND SHRI S.R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 1857/CHNY/2024 िनधा"रण वष"/Assessment Year: 2017-18 Chiranjjeevi Wind Energy Limited, The Assistant Commissioner 26a, Kamaraj Road, Vs. of Income Tax, Mahalingapuram, Corporate Circle -1, Pollachi, Coimbatore. Coimbatore – 642 002. PAN: AAACC 8761H (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri R. Vijayaraghava…

THE COMMISSIONER OF INCOME TAX vs. M/S.ASSANAR & SONS

ITA/79/2015HC Kerala28 Sept 2021

Bench: This Court. The Appeal Deals With Issues Arising From The Returns Filed For The Assessment Year 2008-09. 3. The Appeal Is Admitted On The Following Substantial Questions Of Law: “1) Whether, On The Facts & In The Circumstances Of The Case & Also In The Light Of The Decision In 170 Taxman 9, The Tribunal Is Right In Interfering With The Order Of The Assessing

Section 260ASection 269TSection 271ESection 273B

…deleting the penalty under Section 273B of the Act and are not the approach and finding of the Tribunal wrong and perverse? b) Did the assessee discharge the burden of proof? 3. Whether, in view of the decision of the Allahabad High Court reported in [2008] 170 Taxmann 9, the Tribunal is right in holding that penalty provisions cannot be applied to the assessee's case as there was no unaccounted money involved? 4. The issues relating to the levy of penalty under Section 269T read with 271E arise for consideration. Read order dated 28.09.2021 in I.A. No.2905/2017. This Court through the order in I.A.…

ITO 9(3)(3), MUMBAI vs. FOURCEE EQUIPMENTS & SERVICES P.LTD, MUMBAI

The appeal of the Revenue is dismissed

ITA 4420/MUM/2015[2011-12]Status: DisposedITAT Mumbai09 May 2017AY 2011-12

Bench: Shri Joginder Singh & Shri Ashwani Tanejaassessment Year: 2011-12 Income Tax Officer-9(3)(3), M/S Fourcee Equipments & R. No.471, 4Th Floor, Services Pvt. Ltd. बनाम/ Aayakar Bhavan, 329, Laxmi Mall, Laxmi Vs. M.K. Road, Industrial Estate, New Link Mumbai-400020 Road, Andheri(W), Mumbai-400053 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No.Aaacf2512R

Section 269TSection 271E

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, एफ,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “F”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी अ"वनी तनेजा, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Ashwani Taneja, Accountant Member Assessment Year: 2011-12 Income Tax Officer-9(3)(3), M/s Fourcee Equipments & R. No.471, 4th Floor, Services Pvt. Ltd. बनाम/ Aayakar Bhavan, 329, Laxmi Mall, Laxmi Vs. M.K. Road, Industrial Estate, New Link Mumbai-400020 Road, Andheri(W), Mumbai-400053 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No.AAACF2512R Shri B.S.Bist-DR राज"व क" ओर से / Revenue by…