CIT v. Chipsoft Technology (P.) Ltd.

210 Taxmann 173High Court2012#4931 most cited

What is CIT v. Chipsoft Technology (P.) Ltd. authority for?

A trading liability that becomes time-barred, such as unpaid employee dues outstanding for many years, is considered a cessation of liability under Section 41(1) and must be added to the assessee's income.

24

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2015 to 2026.

Also referred to as

CIT v. Chipsoft Technology · section 41(1) · cessation of trading liability · time-barred liability · employee dues · sundry creditors · business income · income tax act

Also reported as

26 Taxmann.com 109

Sections most often in play

Section 133(6)Section 142(1)Section 143(3)Section 271(1)(c)Section 41(1)
Read the full judgment

Issues it is cited on

section 41(1)section 41sundry creditorstotal incomebusiness

Judgments citing CIT v. Chipsoft Technology (P.) Ltd.

Hcl Technologies Ltd., New Delhi vs. ACIT, New Delhi

The appeal is allowed as indicated above

ITA 5465/DEL/2011[2007-08]Status: DisposedITAT Delhi15 Apr 2026AY 2007-08

Bench: Shri Vikas Awasthy & Shri Brajesh Kumar Singh

Section 10ASection 143Section 144Section 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, C: NEW DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI BRAJESH KUMAR SINGH, ACCOUNTANT MEMBER ITA Nos.5624/Del/2010 & 5465/Del/2011 [Assessment Years: 2006-07 and 2007-08] HCL Technologies Limited, Asst. Commissioner of 806, Siddhartha 96, Income Tax, Central Circle-2, Nehru Place, New Delhi. Vs New Delhi. PAN- AAACH1645P Assessee Revenue Assessee by Shri Ajay Vohra, Sr. Adv., Shri Neeraj Jain, Adv., Shri Aditya Vohra, Adv., Shri Arpit Goyal, CA & Shri Shashvat Dhamija, Adv. Revenue by Shri G.C. Srivastava, Special Counsel (VC), Shri Kalrav Malhotra, Adv…

Hcl Technologies Ltd, New Delhi vs. ACIT, New Delhi

The appeal is allowed as indicated above

ITA 5624/DEL/2010[2006-07]Status: DisposedITAT Delhi15 Apr 2026AY 2006-07

Bench: Shri Vikas Awasthy & Shri Brajesh Kumar Singh

Section 10ASection 143Section 144Section 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, C: NEW DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI BRAJESH KUMAR SINGH, ACCOUNTANT MEMBER ITA Nos.5624/Del/2010 & 5465/Del/2011 [Assessment Years: 2006-07 and 2007-08] HCL Technologies Limited, Asst. Commissioner of 806, Siddhartha 96, Income Tax, Central Circle-2, Nehru Place, New Delhi. Vs New Delhi. PAN- AAACH1645P Assessee Revenue Assessee by Shri Ajay Vohra, Sr. Adv., Shri Neeraj Jain, Adv., Shri Aditya Vohra, Adv., Shri Arpit Goyal, CA & Shri Shashvat Dhamija, Adv. Revenue by Shri G.C. Srivastava, Special Counsel (VC), Shri Kalrav Malhotra, Adv…

Saket Agarwal, Jaipur vs. ITO Ward 2(3) Jaipur, Jaipur

In the result appeal filed by the assessee is allowed

ITA 646/JPR/2024[2014-15]Status: DisposedITAT Jaipur01 Oct 2024AY 2014-15

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Ms. Satwika Jhan, AdvFor Respondent: Ms. Alka Gautam (CIT) a
Section 143(2)Section 143(3)Section 271(1)(c)Section 41(1)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBkSM+ deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 646/JPR/2024 fu/kZkj.k o"kZ@Assessment Years : 2014-15 Saket Agarwal cuke The ITO, 27, Everest Vihar, Kings Road, Vs. Ward-2(3), Jaipur. Nirman Nagar, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AEKPA9319Q vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Ms. Satwika Jhan, Adv. jktLo dh vksj ls@ Rev…

Arun Kumar Bose, Siliguri vs. I.T.O., Ward - 1(1), Siliguri

In the result, the appeal of the assessee stands dismissed

ITA 465/KOL/2022[2014-2015]Status: DisposedITAT Kolkata09 Feb 2023AY 2014-2015

Bench: Shri Sanjay Garg & Dr. Manish Boradi.T.A No.465/Kol/2022 Assessment Year: 2014-15 Arun Kumar Bose................................................................................…..…Appellant 9, Rajani Kant Sarani, Hakimpara, Siliguri. [Pan: Ahvpb8055A] Vs. Ito, Ward-1(1), Siliguri...…..…...........................................…....…..…..Respondent Appearances By: Shri Ananda Sen, Adv. & S. Mandal, Adv., Appeared On Behalf Of The Appellant. Shri P.P Barman, Addl. Cit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : January 18, 2023 Date Of Pronouncing The Order : February 9Th, 2023 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 23.11.2021 Of The National Faceless Appeal Centre [Hereinafter Referred To As The ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. The Appeal Is Time-Barred By 58 Days. An Application For Condonation Of Delay Has Been Filed, Wherein, It Has Been Mentioned That The Appellant Is A Senior Citizen & Was Effected By Covid & Therefore, Could Not File The Appeal In Time. Considering The Averments Made In The Application, The Delay In Filing The Present Appeal Is Hereby Condoned & The Appeal Is Admitted For Hearing.

Section 133(6)Section 250Section 251(1)(a)Section 271(1)(c)

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘बी’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH KOLKATA "ी संजय गग", "या"यक सद"य एवं "ी मनीष बोरड, लेखा सद"य के सम" Before Shri Sanjay Garg, Judicial Member and Dr. Manish Borad, Accountant Member I.T.A No.465/Kol/2022 Assessment year: 2014-15 Arun Kumar Bose................................................................................…..…Appellant 9, Rajani Kant Sarani, Hakimpara, Siliguri. [PAN: AHVPB8055A] vs. ITO, Ward-1(1), Siliguri...…..…...........................................…....…..…..Respondent Appearances by: Shri Ananda Sen, Adv. & S. Mandal, Adv., a…

Principal Commissioner of Income Tax-12, Kolkata vs. M/S.Soorajmull Nagarmull

In the result, the appeal is dismissed and the substantial questions of

ITAT/46/2020HC Calcutta23 Nov 2022

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

Section 148Section 260ASection 41Section 41(1)

…ITAT NO. 46 OF 2020 REPORTABLE Page 1 of 22 IN THE HIGH COURT OF JUDICATURE AT CALCUTTA SPECIAL JURISDICTION (INCOME TAX) ORIGINAL SIDE RESERVED ON: 14.11.2022 DELIVERED ON: 23.11.2022 CORAM: THE HON’BLE MR. JUSTICE T.S. SIVAGNANAM AND THE HON’BLE MR. JUSTICE HIRANMAY BHATTACHARYYA ITAT/46/2020 (IA NO: GA/01/2020) (IA NO: GA/02/2020) PRINCIPAL COMMISSIONER OF…

Peninsula Properties, Mumbai vs. DCIT Central Circle 5(2), Mumbai

Appeal of the assessee is allowed

ITA 735/MUM/2022[2018-19]Status: DisposedITAT Mumbai29 Aug 2022AY 2018-19

Bench: Shri Amit Shukla, Jm & Shri Prashant Maharishi, Am Dcit Central Circle–5(2) Peninsula Properties 19Th Floor, Air India Building, Vakil Industrial Estate, Valbahat Nariman Point, Road, Goregaon East, Vs. Churchgate Mumbai-400 063 Mumbai-400 020 (Respondent) (Appellant) Pan No. Aaifp 7134 L Assessee By : None Revenue By : Mr. Praveen Shekhar, Dr Date Of Hearing: 02.08.2022 Date Of Pronouncement : 29.08.2022

For Appellant: NoneFor Respondent: Mr. Praveen Shekhar, DR
Section 143Section 250Section 41Section 41(1)

…Peninsula Properties; A.Y. 18–19 IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM AND SHRI PRASHANT MAHARISHI, AM DCIT Central Circle–5(2) Peninsula Properties 19th Floor, Air India Building, Vakil Industrial Estate, Valbahat Nariman Point, Road, Goregaon East, Vs. Churchgate Mumbai-400 063 Mumbai-400 020 (Respondent) (Appellant) PAN No. AAIFP 7134 L Assessee by : None Revenue by : Mr. Praveen Shekhar, DR Date of hearing: 02.08.2022 Date of pronouncement : 29.08.2022 O R D E R PER PRASHANT MAHARISHI, AM: 01. This appeal is filed by assessee against the order passed u/s 250 of…

ITO 24 (3)(1), Mumbai vs. Omprakash N. Pariani (HUF), Mumbai

In the result, the appeal of the Revenue is dismissed

ITA 2960/MUM/2018[2013-14]Status: DisposedITAT Mumbai13 Jul 2022AY 2013-14

Bench: Shri Amarjit Singh & Ms. Kavitha Rajagopalassessment Year: 2013-14 Income Tax Officer-24(3)(1), Shri Omprakash N. Pariani (Huf) Mumbai. Vs. 1101, Samarth Prasad, Swami Samarth Nagar, Lokhandwala Circle, Andheri (East), Mumbai. Pan No.Aaah 06552R Appellant Respondent C.O. No.146/Mum/2019 (In 2960/Mum/2018) (By Assessee) Assessee By : Shri Paresh Shaparia, Ca Revenue By : Shri R A Dhyani (D.R.) Date Of Hearing : 16.06.2022. Date Of Pronouncement : 13.07.2022. O R D E R Per Amarjit Singh, A.M. This Appeal Filed By The Revenue & Cross Objection Filed By The Assessee Are Arising Against The Order Of Commissioner Of Income Tax (Appeals)-36, Mumbai For The Assessment Year 2013-14 Passed U/S.143(3) Of The Income Tax Act, 1961 (In Short ‘The Act’).

For Appellant: Shri Paresh Shaparia, CAFor Respondent: Shri R A Dhyani (D.R.)
Section 143(2)Section 143(3)Section 36(1)Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C” MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER AND MS. KAVITHA RAJAGOPAL, JUDICIAL MEMBER Assessment Year: 2013-14 Income Tax Officer-24(3)(1), Shri Omprakash N. Pariani (HUF) Mumbai. Vs. 1101, Samarth Prasad, Swami Samarth Nagar, Lokhandwala Circle, Andheri (East), Mumbai. PAN No.AAAH 06552R Appellant Respondent C.O. No.146/Mum/2019 (In 2960/Mum/2018) (By Assessee) Assessee by : Shri Paresh Shaparia, CA Revenue by : Shri R A Dhyani (D.R.) Date of Hearing : 16.06.2022. Date of pronouncement : 13.07.2022. O R D E R PER AMARJIT SINGH, A.M. This appeal file…

The DCIT, Circle-4, Baroda vs. M/S. Yuvraj Industries Ltd., Baroda

In the result, appeal of the Revenue is allowed

ITA 2751/AHD/2011[2007-08]Status: DisposedITAT Ahmedabad13 Dec 2021AY 2007-08

Bench: Shri Rajpal Yadav, Vice- & Shri Pradipkumar Kedia

For Appellant: NoneFor Respondent: Shri Vijaykumar Jaiswal, CIT-
Section 41Section 41(1)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ, अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD [Through Virtual Court] BEFORE SHRI RAJPAL YADAV, VICE-PRESIDENT AND SHRI PRADIPKUMAR KEDIA, ACCOUNTANT MEMBER ITA.No.2751/Ahd/2011 "नधा"रण वष"/Asstt.Year : 2007-08 DCIT, Cir.4 M/s.Yuvraj Industries Ltd. Vs. Baroda. Kamadhenu Bunglow 36, Parichay Park Society Nr.JP Road Police Station Vadodara 390 007 PAN : AAACY 0665 Q अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : None Revenue by : Shri Vijaykumar Jaiswal, CIT- DR सुनवाई क" तार"ख/Date of Hearing : 25/10/2021 घोषणा क" तार"ख /Date of Pronouncem…

M/S Green Star Corporation, Kolkata vs. ACIT, Circle - 45, Kolkata

In the result, the appeal of assessee is allowed in part

ITA 2463/KOL/2017[2011-12]Status: DisposedITAT Kolkata09 Apr 2021AY 2011-12

Bench: Hon’Ble Shri J. Sudhakar Reddy, Am & Hon’Ble Shri A. T. Varkey, Jm Assessment Year: 2011-12

Section 143(3)Section 250Section 41(1)

…, there was cessation of trading liability, thus, Assessing Officer was justified in adding impugned amount to income of assessee - Held, yes [Paras 10 & 12] [In favour of revenue] f) Hon'ble Delhi High Court in the case of CIT vs. Chipsoft Technology (P) Ltd 26 Taxmann.com 109 held as under: Section 41(1) of the Income-tax Act, 1961 - Remission or cessation of trading liability – Assessment year 2006-07 - Unpaid dues of employees had been outstanding for 6-7 years and recovery of such dues was time barred - Whether assessee could not claim benefit of showing said amount as a liability - Held, yes - Whether there…

Indus Mobile Distribution P Ltd., Chennai vs. ACIT Central Circle 1(1), Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 969/CHNY/2019[2015-16]Status: DisposedITAT Chennai18 Feb 2020AY 2015-16

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Mr. S.Bharath, CITFor Respondent: 20.11.2019
Section 139(1)

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम$ BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.967, 968 & 969/Chny/2019 "नधा%रण वष% /Assessment Years: 2007-08, 2008-09 & 2015-16 Vs. M/s.Indus Mobile Distribution P.Ltd., The Asst. Commissioner- No.281, TTK Road, Alwarpet, of Income Tax, Chennai-600 018. Central Circle-1(1), Chennai. [PAN: AABCI 6304 D] (अपीलाथ(/Appellant) ()*यथ(/Respondent) : Mr. B.Ramakrishnan, FCA अपीलाथ( क+ ओर से/ Appell…

Indus Mobile Distribution P Ltd., Chennai vs. ACIT Central Circle 1(1), Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 968/CHNY/2019[2008-09]Status: DisposedITAT Chennai18 Feb 2020AY 2008-09

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Mr. S.Bharath, CITFor Respondent: 20.11.2019
Section 139(1)

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम$ BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.967, 968 & 969/Chny/2019 "नधा%रण वष% /Assessment Years: 2007-08, 2008-09 & 2015-16 Vs. M/s.Indus Mobile Distribution P.Ltd., The Asst. Commissioner- No.281, TTK Road, Alwarpet, of Income Tax, Chennai-600 018. Central Circle-1(1), Chennai. [PAN: AABCI 6304 D] (अपीलाथ(/Appellant) ()*यथ(/Respondent) : Mr. B.Ramakrishnan, FCA अपीलाथ( क+ ओर से/ Appell…

Indus Mobile Distribution P Ltd., Chennai vs. ACIT Central Circle 1(1), Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 967/CHNY/2019[2007-08]Status: DisposedITAT Chennai18 Feb 2020AY 2007-08

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Mr. S.Bharath, CITFor Respondent: 20.11.2019
Section 139(1)

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम$ BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.967, 968 & 969/Chny/2019 "नधा%रण वष% /Assessment Years: 2007-08, 2008-09 & 2015-16 Vs. M/s.Indus Mobile Distribution P.Ltd., The Asst. Commissioner- No.281, TTK Road, Alwarpet, of Income Tax, Chennai-600 018. Central Circle-1(1), Chennai. [PAN: AABCI 6304 D] (अपीलाथ(/Appellant) ()*यथ(/Respondent) : Mr. B.Ramakrishnan, FCA अपीलाथ( क+ ओर से/ Appell…

M/S. Shree Sagar Industries, Mehsana vs. The Income Tax Officer, Ward-3, Himatnagar

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

ITA 1256/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad25 Sept 2019AY 2012-13

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./Ita No. 1256/Ahd/2017 ("नधा"रण वष"/Assessment Year : 2012-13) बनाम/ M/S.Shree Sagar Industries The Ito C/O. Patel Rajubhai M Ward-3, Vs. A-45, Shakuntala Society Himanatnagar Vijapur,Dist.Mehsana 384002 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abmfs1529F (अपीलाथ"/Appellant) (""यथ" / Respondent) .. अपीलाथ" ओर से/ Appellant By : Shri M.S. Chhajed, Ar ""यथ" क" ओर से/Respondent By: Shri Mudit Nagapal, Dr सुनवाई क" तार"ख/ Date Of Hearing 09/07/2019 घोषणा क" तार"ख /Date Of Pronouncement 25/09/2019 आदेश / O R D E R Per Waseem Ahmed: The Captioned Appeal Has Been Filed At The Instance Of The Assessee Against The Order Of The Commissioner Of Income Tax (Appeals)–7, Ahmedabad [Cit(A) In Short] Vide Appeal No.Cit(A)-7/446/14-15 Dated 20/02/2017 Arising In The Assessment Order Passed Under S.143(3) R.W.S.144 Of The Income Tax Act, 1961(Hereinafter Referred To As "The Act") Dated 13/01/2015 Relevant To Assessment Year (Ay) 2012-13. The Assessee Has Raised The Following Grounds Of Appeal:-

For Appellant: Shri M.S. Chhajed, ARFor Respondent: Shri Mudit Nagapal, DR
Section 133(6)Section 143(3)Section 41(1)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “ B ” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms. MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./ITA No. 1256/Ahd/2017 ("नधा"रण वष"/Assessment Year : 2012-13) बनाम/ M/s.Shree Sagar Industries The ITO C/o. Patel Rajubhai M Ward-3, Vs. A-45, Shakuntala Society Himanatnagar Vijapur,Dist.Mehsana 384002 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : ABMFS1529F (अपीलाथ"/Appellant) (""यथ" / Respondent) .. अपीलाथ" ओर से/ Appellant by : Shri M.S. Chhajed, AR ""यथ" क" ओर से/Respondent by: Shri Mudit Nagapal, DR सुनवाई क" तार"ख/ Date of Hearing 09/07/2019 घोषणा क" ता…

Assistant Commissioner of Income Tax 16(1), Mumbai vs. Metalight Productions Private Limited, Mumbai

In the result, the appeal filed by the revenue is hereby ordered to be allowed for statistical purposes

ITA 5020/MUM/2017[2012-13]Status: DisposedITAT Mumbai27 Mar 2019AY 2012-13

Bench: Shri Shamim Yahya, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.5020/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2012-13) Acit-16(1) बिधम/ M/S. Metalight Productions Room No. 439, Aayakar Pvt.Ltd. Vs. Bhavan, M.K. Marg, 194, Bunglow, Svp Nagar, Mumbai-400020. Park Street, Andheri (W), Mumbai-400053. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabcm7857M (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri Durga Dutt (Sr Ar) Assessee By: None सुनवाई की तारीख / Date Of Hearing: 30.01.2019 घोषणा की तारीख /Date Of Pronouncement: 27.03.2019 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue Has Filed The Present Appeal Against The Order Dated 19.04.2017 Passed By The Commissioner Of Income Tax (Appeals) -4, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2012- 13. 2. The Revenue Has Raised The Following Grounds: -

For Appellant: NoneFor Respondent: Shri Durga Dutt (Sr AR)
Section 143(2)Section 41(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No.5020/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2012-13) ACIT-16(1) बिधम/ M/s. Metalight Productions Room No. 439, Aayakar Pvt.Ltd. Vs. Bhavan, M.K. Marg, 194, Bunglow, SVP Nagar, Mumbai-400020. Park Street, Andheri (W), Mumbai-400053. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AABCM7857M (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue by: Shri Durga Dutt (Sr AR) Assessee by: None सुनवाई की तारीख / Date of Hearing: 30.01.2019 घोषणा की तारीख /Date of Pronouncement: 27.03.2…

ITO, Ward - 3(3), Kolkata vs. M/S. C D Steel Pvt. Ltd., Kolkata

Appeal is dismissed

ITA 1360/KOL/2017[2013-14]Status: DisposedITAT Kolkata29 Aug 2018AY 2013-14

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2013 14

Section 143(3)Section 271(1)(c)Section 41(1)Section 43BSection 68

…आयकर अपील"य अधीकरण, "यायपीठ – “D” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “D” KOLKATA Before Shri S.S.Godara, Judicial Member and Dr. A.L. Saini, Accountant Member Assessment Year :2013 14 Income Tax Officer, V/s. M/s C.D. Steel Pvt. Ltd., Ward-3(3), Aayakar Commerce House, 2A Bhavan, P-7, Ganesh Chandra Avenue, 4th Floor, Room No.8E, Chowringhee Square, Esplanade, 4th Floor, Kolkata-13 Kolkata-69 [PAN No.AABCC 3442 L] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri R. Choudhury, Addl. CIT-DR अपीलाथ" क" ओर से/By Appellant None ""यथ" क" ओर से/By Respondent 16-08-2018 सुनवाई क" तार"ख/Date of Hear…

ACIT, Circle-36, Kolkata vs. M/S Soorajmull Nagarmull, Kolkata

Appeal is dismissed

ITA 1907/KOL/2016[2001-02]Status: DisposedITAT Kolkata20 Jul 2018AY 2001-02

Bench: Shri S.S.Godara & Shri, M. Balaganeshassessment Year :2001-02 Acit, Cicle-36, Aayakar V/S. M/S Soorajmull Nagarmull, Bhawan, Poorva, 8Th 8 B.B.D. Bag (East), Floor, 110, Shantipally, Kolkata-700001 Kolkata-107 [Pan No.Aaaab 0601 N] .. अपीलाथ" /Appellant ""यथ"/Respondent Md. Usman Cit-Dr अपीलाथ" क" ओर से/By Appellant Shri Akkal Dudhwewal, Fca ""यथ" क" ओर से/By Respondent 26-06-2018 सुनवाई क" तार"ख/Date Of Hearing 20-07-2018 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per S.S.Godara:- This Revenue’S Appeal For Assessment Year 2001-02 Calls Into Question Correctness Of The Commissioner Of Income Tax (Appeals)-10, Kolkata’S Order Dated 08.07.2016, Passed In Case No.142/Cit(A)/10/Cir-36/15-16/Kol, Reversing Assessing Officer’S Action Invoking Section 41(1) After Treating The Assessee’S Liability Amount Of ₹12,97,47,322/- To Be A Case Of Cessation Of Liability Assessment Order Dated 30.03.2015, Involving Proceedings U/S 143(3) Of The Income Tax Act, 1961; In Short ‘The Act’. 2. We Notice At The Outset That Cit(A)’S Detailed Discussion On The Above Sole Issue Of Cessation Of Liability U/S 41(1)(A) Of The Act Reads As Follows:- “06. Decision: 1. I Have Carefully Considered The Action Of The Ld.Ao In Adding An Amount Of Rs.12,97,47,322/- U/S. 441(1) Of The Income Tax Act, 1961, On Grounds That There Was A Cessation Of Liability On The Part Of The Assessee For The Impugned Amount & That Therefore It Would Constitute Part Of The Income Of The Assessee-Firm. It Is To Be Observed That This Is The 2Nd Round Of The Assessment Order For The A.Y 2001-02, And

Section 139(2)Section 143(3)Section 148Section 250Section 41Section 41(1)Section 41(1)(a)Section 441(1)

…आयकर अपील"य अधीकरण, "यायपीठ – “B” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri S.S.Godara, Judicial Member and Shri, M. Balaganesh, Accountant Member Assessment Year :2001-02 ACIT, Cicle-36, Aayakar V/s. M/s Soorajmull Nagarmull, Bhawan, Poorva, 8th 8 B.B.D. Bag (East), Floor, 110, Shantipally, Kolkata-700001 Kolkata-107 [PAN No.AAAAB 0601 N] .. अपीलाथ" /Appellant ""यथ"/Respondent Md. Usman CIT-DR अपीलाथ" क" ओर से/By Appellant Shri Akkal Dudhwewal, FCA ""यथ" क" ओर से/By Respondent 26-06-2018 सुनवाई क" तार"ख/Date of Hearing 20-07-2018 घोषणा क" तार"ख/Date of Pronouncement आदे…

Shri Abdulkhan A. Pathan, Kheda vs. The Asstt. Commissioner of Income Tax, Kheda Circle, Baroda

In the result, the appeal is allowed as per the terms indicated above

ITA 2282/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad19 Apr 2018AY 2012-13
Section 41Section 41(1)Section 68

…ITA No. 2282/Ahd/2016 Shri Abdullakhan A Pathan Vs. ACIT Assessment year: 2012-13 Page 1 of 4 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH, AHMEDABAD [Coram: Pramod Kumar AM and Mahavir Prasad JM] Assessment Year: 2012-13 Abdullakhan A. Pathan ............…………......Appellant Nr. Panjarigarwada Masjid, Ahmedabadi Bazar, Nadiad Kheda-387 001 [PAN : ACZPP 4845 P] Vs. ACIT, ...........................Respondent Kheda Circle, Nadiad Appearances by: Parin Shah for the Appellant James Kurian for the Respondent Date of concluding the hearing : 25.01.2018 Date of pronouncing the order : 24.04.2018 O R D E…

Anil Kumar Dangayach HUF, Jaipur vs. ITO, Jaipur

In the result, appeal of the assessee is allowed

ITA 976/JPR/2016[2012-13]Status: DisposedITAT Jaipur20 Mar 2018AY 2012-13

Bench: Or At The Time Of Hearing.

For Appellant: Shri S.L. Poddar &For Respondent: Shri L.R. Meena (CIT)
Section 41(1)Section 44A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh fot; iky jkWo] U;kf;d lnL; ,oa Jh HkkxpUnkno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI BHAGCHAND, AM vk;dj vihy la-@ITA No. 976/JP/2016 fu/kZkj.k o"kZ@Assessment Years : 2012-13. cuke Anil Kumar Dangayach HUF The Income Tax Officer, D-49, Hathi Babu Marg, Vs. Ward 3(2), Bani Park, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No. AACHA 0340 R vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by : Shri S.L. Poddar & Ms Isha Kanungo (Advocates ) jktLo dh vksj ls@…

M/S. Airline Allied Services Ltd., New Delhi vs. DCIT, New Delhi

In the result, both the appeals of the assessee are allowed

ITA 2477/DEL/2014[2010-11]Status: DisposedITAT Delhi10 Nov 2017AY 2010-11

Bench: Shri N. K. Saini & Shri Amit Shukla

For Appellant: Shri P.K. Sahu, AdvocateFor Respondent: Smt. Aparna Karan, CIT (DR)
Section 143(3)Section 41(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”, NEW DELHI BEFORE SHRI N. K. SAINI, ACCOUNTANT MEMBER & SHRI AMIT SHUKLA, JUDICIAL MEMBER I.T.A. No.2476 & 2477/DEL/2014 Assessment Year: 2008-09, 2010-11 Airline Allied Services Ltd. v. DCIT Room No.205, 2nd Floor, G-5 Circle 1(1) Building New Delhi IGI Airport, Terminal 1 New Delhi TAN/PAN:AAACA1517B (Appellant) (Respondent) Appellant by: Shri P.K. Sahu, Advocate Respondent by: Smt. Aparna Karan, CIT (DR) Date of hearing: 17 10 2017 Date of pronouncement: 10 11 2017 O R D E R PER AMIT SHUKLA, J.M.: The aforesaid appeals have been filed by the assessee agai…

M/S. Airline Allied Services Ltd., New Delhi vs. DCIT, New Delhi

In the result, both the appeals of the assessee are allowed

ITA 2476/DEL/2014[2008-09]Status: DisposedITAT Delhi10 Nov 2017AY 2008-09

Bench: Shri N. K. Saini & Shri Amit Shukla

For Appellant: Shri P.K. Sahu, AdvocateFor Respondent: Smt. Aparna Karan, CIT (DR)
Section 143(3)Section 41(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”, NEW DELHI BEFORE SHRI N. K. SAINI, ACCOUNTANT MEMBER & SHRI AMIT SHUKLA, JUDICIAL MEMBER I.T.A. No.2476 & 2477/DEL/2014 Assessment Year: 2008-09, 2010-11 Airline Allied Services Ltd. v. DCIT Room No.205, 2nd Floor, G-5 Circle 1(1) Building New Delhi IGI Airport, Terminal 1 New Delhi TAN/PAN:AAACA1517B (Appellant) (Respondent) Appellant by: Shri P.K. Sahu, Advocate Respondent by: Smt. Aparna Karan, CIT (DR) Date of hearing: 17 10 2017 Date of pronouncement: 10 11 2017 O R D E R PER AMIT SHUKLA, J.M.: The aforesaid appeals have been filed by the assessee agai…

CIT v. Chipsoft Technology (P.) Ltd. (210 Taxmann 173) — Cited in 24 Judgments | BharatTax