CIT v. Dhanalaxmi Bank Ltd.

373 ITR 526Supreme Court of India2015#2646 most cited

What is CIT v. Dhanalaxmi Bank Ltd. authority for?

Penalties paid for deviation in implementation of KYC-AML guidelines by a bank are not deductible as a business expense if they are penal in nature for violation of law.

44

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2018 to 2025.

Also referred to as

CIT v Dhanalaxmi Bank Ltd · 373 ITR 526 · SC · penalty u/s 46(4) Banking Regulation Act · KYC-AML guidelines · deduction · violation of law · business expense

Sections most often in play

Section 36(1)(vii)Section 10(34)Section 14ASection 36(1)(viia)Section 37(1)Section 46(4)Section 143(3)Section 36(1)(viii)

Issues it is cited on

section 36(1)(via)section 36(2)(v)section 41(4)section 36(1)(v)section 36(1)(viii)section 36(2)section 36(1)(viia)prohibited by lawsection 10(34)section 14a(2)interest on securitiesinfrastructure facility

Judgments citing CIT v. Dhanalaxmi Bank Ltd.

ITO, W-7(3), Ludhiana vs. M/S Pentavox India (P) Ltd., Ludhiana

Appeals of the Revenue are dismissed due to low tax

ITA 1034/CHANDI/2017[2010-11]Status: DisposedITAT Chandigarh01 Nov 2018AY 2010-11
For Appellant: Smt.Chanderkanta, Sr.DRFor Respondent: None
Section 250(6)

…High Court in the case of “Principal CIT of Income Tax Vs. Surinder Kumar Singhal” ITA No 406-2016 (O&M) vide order dated 30.1.2017 while further relying upon the decision of the Hon'ble Supreme Court in the case of “CIT Vs. Dhanalekshmi Bank Ltd.” (2015) 373 ITR 526 (SC), has dismissed the appeal of the Revenue without going into the merits due to low tax effect leaving the question of law open. In view of the CBDT Circular No. 03/2018 (supra) and in the light of the above referred to decision of the Hon'ble Jurisdictional Punjab & Haryana High Court (supra), the present appeals of the Revenue are dismisse…

ITO, W-2(1), Chandigarh vs. Shri Vinay Kumar, Chandigarh

Appeals of the Revenue are dismissed due to low tax

ITA 1021/CHANDI/2017[2012-13]Status: DisposedITAT Chandigarh01 Nov 2018AY 2012-13
For Appellant: Smt.Chanderkanta, Sr.DRFor Respondent: None
Section 250(6)

…High Court in the case of “Principal CIT of Income Tax Vs. Surinder Kumar Singhal” ITA No 406-2016 (O&M) vide order dated 30.1.2017 while further relying upon the decision of the Hon'ble Supreme Court in the case of “CIT Vs. Dhanalekshmi Bank Ltd.” (2015) 373 ITR 526 (SC), has dismissed the appeal of the Revenue without going into the merits due to low tax effect leaving the question of law open. In view of the CBDT Circular No. 03/2018 (supra) and in the light of the above referred to decision of the Hon'ble Jurisdictional Punjab & Haryana High Court (supra), the present appeals of the Revenue are dismisse…

ACIT, C-2(1), Chandigarh vs. M/S Punjab State Container and Warehousing Corporation Ltd., Chandigarh

Appeals of the Revenue are dismissed due to low tax

ITA 1020/CHANDI/2017[2013-14]Status: DisposedITAT Chandigarh01 Nov 2018AY 2013-14
For Appellant: Smt.Chanderkanta, Sr.DRFor Respondent: None
Section 250(6)

…High Court in the case of “Principal CIT of Income Tax Vs. Surinder Kumar Singhal” ITA No 406-2016 (O&M) vide order dated 30.1.2017 while further relying upon the decision of the Hon'ble Supreme Court in the case of “CIT Vs. Dhanalekshmi Bank Ltd.” (2015) 373 ITR 526 (SC), has dismissed the appeal of the Revenue without going into the merits due to low tax effect leaving the question of law open. In view of the CBDT Circular No. 03/2018 (supra) and in the light of the above referred to decision of the Hon'ble Jurisdictional Punjab & Haryana High Court (supra), the present appeals of the Revenue are dismisse…

ACIT, Chandigarh vs. M/S Punjab Information & Communication Technology Pvt. Ltd., Chandigarh

Appeals of the Revenue are dismissed due to low tax

ITA 36/CHANDI/2015[2011-12]Status: DisposedITAT Chandigarh01 Nov 2018AY 2011-12
For Appellant: Smt.Chanderkanta, Sr.DRFor Respondent: None
Section 250(6)

…High Court in the case of “Principal CIT of Income Tax Vs. Surinder Kumar Singhal” ITA No 406-2016 (O&M) vide order dated 30.1.2017 while further relying upon the decision of the Hon'ble Supreme Court in the case of “CIT Vs. Dhanalekshmi Bank Ltd.” (2015) 373 ITR 526 (SC), has dismissed the appeal of the Revenue without going into the merits due to low tax effect leaving the question of law open. In view of the CBDT Circular No. 03/2018 (supra) and in the light of the above referred to decision of the Hon'ble Jurisdictional Punjab & Haryana High Court (supra), the present appeals of the Revenue are dismisse…

DCIT (TDS), Chandigarh vs. M/S Punjab Infrastructure Development Board, Chandigarh

Appeals of the Revenue are dismissed due to low tax effect

ITA 884/CHANDI/2013[2011-12]Status: DisposedITAT Chandigarh01 Nov 2018AY 2011-12

Bench: Shri Sanjay Garg & Dr. B.R.R. Kumar

For Appellant: Sh. Deepak Agarwal, AdvocateFor Respondent: Sh. G.S.Phani Kishore, CIT DR

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, “बी” च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘B’, CHANDIGARH "ी संजय गग", "या"यक सद"य एवं डा. बी.आर.आर, कुमार, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER आयकर अपील सं./ ITA Nos. 1354 to 1355/CHD/2012 "नधा"रण वष" / Assessment Years : 2007-08 & 2008-09 The Dy.CIT (TDS), Punjab Infrastructure बनाम Chandigarh Development Board, SCO 33-35, Sector 34-A, Chandigarh "थायी लेखा सं./TAN No: PTLP10093G अपीलाथ"/Appellant ""यथ"/Respondent (Appeal against the order of CIT(A),Chandigarh dated 13.10.2012) आयकर अपील सं./ ITA…

DCIT (TDS), Chandigarh vs. M/S Punjab Infrastructure Development Board, Chandigarh

Appeals of the Revenue are dismissed due to low tax effect

ITA 883/CHANDI/2013[2010-11]Status: DisposedITAT Chandigarh01 Nov 2018AY 2010-11

Bench: Shri Sanjay Garg & Dr. B.R.R. Kumar

For Appellant: Sh. Deepak Agarwal, AdvocateFor Respondent: Sh. G.S.Phani Kishore, CIT DR

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, “बी” च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘B’, CHANDIGARH "ी संजय गग", "या"यक सद"य एवं डा. बी.आर.आर, कुमार, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER आयकर अपील सं./ ITA Nos. 1354 to 1355/CHD/2012 "नधा"रण वष" / Assessment Years : 2007-08 & 2008-09 The Dy.CIT (TDS), Punjab Infrastructure बनाम Chandigarh Development Board, SCO 33-35, Sector 34-A, Chandigarh "थायी लेखा सं./TAN No: PTLP10093G अपीलाथ"/Appellant ""यथ"/Respondent (Appeal against the order of CIT(A),Chandigarh dated 13.10.2012) आयकर अपील सं./ ITA…

DCIT (TDS), Chandigarh vs. M/S Punjab Infrastructure Development Board, Chandigarh

Appeals of the Revenue are dismissed due to low tax effect

ITA 882/CHANDI/2013[2009-10]Status: DisposedITAT Chandigarh01 Nov 2018AY 2009-10

Bench: Shri Sanjay Garg & Dr. B.R.R. Kumar

For Appellant: Sh. Deepak Agarwal, AdvocateFor Respondent: Sh. G.S.Phani Kishore, CIT DR

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, “बी” च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘B’, CHANDIGARH "ी संजय गग", "या"यक सद"य एवं डा. बी.आर.आर, कुमार, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER आयकर अपील सं./ ITA Nos. 1354 to 1355/CHD/2012 "नधा"रण वष" / Assessment Years : 2007-08 & 2008-09 The Dy.CIT (TDS), Punjab Infrastructure बनाम Chandigarh Development Board, SCO 33-35, Sector 34-A, Chandigarh "थायी लेखा सं./TAN No: PTLP10093G अपीलाथ"/Appellant ""यथ"/Respondent (Appeal against the order of CIT(A),Chandigarh dated 13.10.2012) आयकर अपील सं./ ITA…

DCIT (TDS), Chandigarh vs. M/S Punjab Infrastructure Development Board, Chandigarh

Appeals of the Revenue are dismissed due to low tax effect

ITA 776/CHANDI/2013[2011-12]Status: DisposedITAT Chandigarh01 Nov 2018AY 2011-12

Bench: Shri Sanjay Garg & Dr. B.R.R. Kumar

For Appellant: Sh. Deepak Agarwal, AdvocateFor Respondent: Sh. G.S.Phani Kishore, CIT DR

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, “बी” च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘B’, CHANDIGARH "ी संजय गग", "या"यक सद"य एवं डा. बी.आर.आर, कुमार, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER आयकर अपील सं./ ITA Nos. 1354 to 1355/CHD/2012 "नधा"रण वष" / Assessment Years : 2007-08 & 2008-09 The Dy.CIT (TDS), Punjab Infrastructure बनाम Chandigarh Development Board, SCO 33-35, Sector 34-A, Chandigarh "थायी लेखा सं./TAN No: PTLP10093G अपीलाथ"/Appellant ""यथ"/Respondent (Appeal against the order of CIT(A),Chandigarh dated 13.10.2012) आयकर अपील सं./ ITA…

DCIT (TDS), Chandigarh vs. M/S Punjab Infrastructure Development Board, Chandigarh

Appeals of the Revenue are dismissed due to low tax effect

ITA 775/CHANDI/2013[2010-11]Status: DisposedITAT Chandigarh01 Nov 2018AY 2010-11

Bench: Shri Sanjay Garg & Dr. B.R.R. Kumar

For Appellant: Sh. Deepak Agarwal, AdvocateFor Respondent: Sh. G.S.Phani Kishore, CIT DR

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, “बी” च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘B’, CHANDIGARH "ी संजय गग", "या"यक सद"य एवं डा. बी.आर.आर, कुमार, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER आयकर अपील सं./ ITA Nos. 1354 to 1355/CHD/2012 "नधा"रण वष" / Assessment Years : 2007-08 & 2008-09 The Dy.CIT (TDS), Punjab Infrastructure बनाम Chandigarh Development Board, SCO 33-35, Sector 34-A, Chandigarh "थायी लेखा सं./TAN No: PTLP10093G अपीलाथ"/Appellant ""यथ"/Respondent (Appeal against the order of CIT(A),Chandigarh dated 13.10.2012) आयकर अपील सं./ ITA…

DCIT (TDS), Chandigarh vs. M/S Punjab Infrastructure Development Board, Chandigarh

Appeals of the Revenue are dismissed due to low tax effect

ITA 774/CHANDI/2013[2009-10]Status: DisposedITAT Chandigarh01 Nov 2018AY 2009-10

Bench: Shri Sanjay Garg & Dr. B.R.R. Kumar

For Appellant: Sh. Deepak Agarwal, AdvocateFor Respondent: Sh. G.S.Phani Kishore, CIT DR

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, “बी” च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘B’, CHANDIGARH "ी संजय गग", "या"यक सद"य एवं डा. बी.आर.आर, कुमार, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER आयकर अपील सं./ ITA Nos. 1354 to 1355/CHD/2012 "नधा"रण वष" / Assessment Years : 2007-08 & 2008-09 The Dy.CIT (TDS), Punjab Infrastructure बनाम Chandigarh Development Board, SCO 33-35, Sector 34-A, Chandigarh "थायी लेखा सं./TAN No: PTLP10093G अपीलाथ"/Appellant ""यथ"/Respondent (Appeal against the order of CIT(A),Chandigarh dated 13.10.2012) आयकर अपील सं./ ITA…

DCIT (TDS), Chandigarh vs. M/S Punjab Infrastructure Development Board, Chandigarh

Appeals of the Revenue are dismissed due to low tax effect

ITA 1355/CHANDI/2012[2008-09]Status: DisposedITAT Chandigarh01 Nov 2018AY 2008-09

Bench: Shri Sanjay Garg & Dr. B.R.R. Kumar

For Appellant: Sh. Deepak Agarwal, AdvocateFor Respondent: Sh. G.S.Phani Kishore, CIT DR

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, “बी” च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘B’, CHANDIGARH "ी संजय गग", "या"यक सद"य एवं डा. बी.आर.आर, कुमार, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER आयकर अपील सं./ ITA Nos. 1354 to 1355/CHD/2012 "नधा"रण वष" / Assessment Years : 2007-08 & 2008-09 The Dy.CIT (TDS), Punjab Infrastructure बनाम Chandigarh Development Board, SCO 33-35, Sector 34-A, Chandigarh "थायी लेखा सं./TAN No: PTLP10093G अपीलाथ"/Appellant ""यथ"/Respondent (Appeal against the order of CIT(A),Chandigarh dated 13.10.2012) आयकर अपील सं./ ITA…

DCIT (TDS), Chandigarh vs. M/S Punjab Infrastructure Development Board, Chandigarh

Appeals of the Revenue are dismissed due to low tax effect

ITA 1354/CHANDI/2012[2007-08]Status: DisposedITAT Chandigarh01 Nov 2018AY 2007-08

Bench: Shri Sanjay Garg & Dr. B.R.R. Kumar

For Appellant: Sh. Deepak Agarwal, AdvocateFor Respondent: Sh. G.S.Phani Kishore, CIT DR

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, “बी” च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘B’, CHANDIGARH "ी संजय गग", "या"यक सद"य एवं डा. बी.आर.आर, कुमार, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER आयकर अपील सं./ ITA Nos. 1354 to 1355/CHD/2012 "नधा"रण वष" / Assessment Years : 2007-08 & 2008-09 The Dy.CIT (TDS), Punjab Infrastructure बनाम Chandigarh Development Board, SCO 33-35, Sector 34-A, Chandigarh "थायी लेखा सं./TAN No: PTLP10093G अपीलाथ"/Appellant ""यथ"/Respondent (Appeal against the order of CIT(A),Chandigarh dated 13.10.2012) आयकर अपील सं./ ITA…

DCIT, C-6(1), Mohali vs. M/S Infotel Satcom Pvt. Ltd., Mohali

In the result the appeal of the Revenue is hereby dismissed

ITA 458/CHANDI/2018[2013-14]Status: DisposedITAT Chandigarh16 Oct 2018AY 2013-14

Bench: Shri Sanjay Garg & Ms. Annapurna Guptaआयकर अपील सं./ Ita No. 458/Chd/2018 "नधा"रण वष" / Assessment Years : 2013-14 The Dcit, M/S Infotel Satcom Pvt Ltd., बनाम C157, Phase Vii, Indl Area, Circle 6(1), Mohali Chandigarh "थायी लेखा सं./Pan No: Aanci6705L अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Smt. Chanderkanta, Sr.DRFor Respondent: None

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, “ए”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘A’, CHANDIGARH "ी संजय गग", "या"यक सद"य एवं "ीमती अ"नपूणा" गु"ता, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND Ms. ANNAPURNA GUPTA, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 458/CHD/2018 "नधा"रण वष" / Assessment Years : 2013-14 The DCIT, M/s Infotel Satcom Pvt Ltd., बनाम C157, Phase VII, Indl Area, Circle 6(1), Mohali Chandigarh "थायी लेखा सं./PAN NO: AANCI6705L अपीलाथ"/Appellant ""यथ"/Respondent C.O. No. 41/Chd/29018 (In आयकर अपील सं./ ITA No. 458/CHD/2018) "नधा"रण वष" / Assessment Years : 2013-14 M…

ITO, Nabha vs. M/S Golden Food Products, Nabha

Appeals of the Revenue are dismissed due to low

ITA 282/CHANDI/2018[2013-14]Status: DisposedITAT Chandigarh04 Oct 2018AY 2013-14

Bench: Shri Sanjay Garg & Dr. B.R.R.Kumarआयकर अपील सं./ Ita No. 680/Chd/2016 "नधा"रण वष" / Assessment Year : 2010-11 The Ito, M/S Golden Food Products, बनाम Nabha Vill.Dulladi, Tehsil Nabha "थायी लेखा सं./Pan No: Aaefg2588H अपीलाथ"/Appellant ""यथ"/Respondent (Appeal Against The Order Of Cit(A), Patiala Dated 23.3.2016 &

For Appellant: Smt. Chanderkanta, Sr.DRFor Respondent: Sh. Ashok Goyal, CA

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, “ए” च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘B’, CHANDIGARH "ी संजय गग", "याय"क सद"य एवं डा. बी.आर.आर, कुमार, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND Dr. B.R.R.KUMAR, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 680/CHD/2016 "नधा"रण वष" / Assessment Year : 2010-11 The ITO, M/s Golden Food Products, बनाम Nabha Vill.Dulladi, Tehsil Nabha "थायी लेखा सं./PAN NO: AAEFG2588H अपीलाथ"/Appellant ""यथ"/Respondent (Appeal against the order of CIT(A), Patiala dated 23.3.2016 & आयकर अपील सं./ ITA No. 282/CHD/2018 "नधा"रण वष" / Assessment Year : 2013-14 The ITO…

DCIT, C-4, Ludhiana vs. Ramtech Software Solutions Pvt. Ltd., Ludhiana

Appeal of the Revenue is dismissed due to low

ITA 1520/CHANDI/2017[2012-13]Status: DisposedITAT Chandigarh04 Oct 2018AY 2012-13

Bench: Shri Sanjay Garg & Ms. Annapurna Guptaआयकर अपील सं./ Ita No. 1520/Chd/2017 "नधा"रण वष" / Assessment Year : 2012-13 The Dcit, M/S Ramtech Software Solutions बनाम Circle-4, Pvt Ltd., Sanwalika Bhawan, Ludhiana Milller Ganj, Ludhiana "थायी लेखा सं./Pan No: Aabcr09991F अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Smt. Anita Sihna, CIT DRFor Respondent: Sh. Subhash Aggarwal, Advocate

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, “बी” च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘B’, CHANDIGARH "ी संजय गग", "या"यक सद"य एवं "ीमती अ"नपूणा" गु"ता, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND Ms. ANNAPURNA GUPTA, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 1520/CHD/2017 "नधा"रण वष" / Assessment Year : 2012-13 The DCIT, M/s Ramtech Software Solutions बनाम Circle-4, Pvt Ltd., Sanwalika Bhawan, Ludhiana Milller Ganj, Ludhiana "थायी लेखा सं./PAN NO: AABCR09991F अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Smt. Anita Sihna, CIT DR राज"व क" ओर से/ Revenue by : Sh. Sub…

ITO, Nabha vs. M/S Golden Food Products, Nabha

Appeals of the Revenue are dismissed due to low

ITA 680/CHANDI/2016[2010-11]Status: DisposedITAT Chandigarh04 Oct 2018AY 2010-11

Bench: Shri Sanjay Garg & Dr. B.R.R.Kumarआयकर अपील सं./ Ita No. 680/Chd/2016 "नधा"रण वष" / Assessment Year : 2010-11 The Ito, M/S Golden Food Products, बनाम Nabha Vill.Dulladi, Tehsil Nabha "थायी लेखा सं./Pan No: Aaefg2588H अपीलाथ"/Appellant ""यथ"/Respondent (Appeal Against The Order Of Cit(A), Patiala Dated 23.3.2016 &

For Appellant: Smt. Chanderkanta, Sr.DRFor Respondent: Sh. Ashok Goyal, CA

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, “ए” च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘B’, CHANDIGARH "ी संजय गग", "याय"क सद"य एवं डा. बी.आर.आर, कुमार, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND Dr. B.R.R.KUMAR, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 680/CHD/2016 "नधा"रण वष" / Assessment Year : 2010-11 The ITO, M/s Golden Food Products, बनाम Nabha Vill.Dulladi, Tehsil Nabha "थायी लेखा सं./PAN NO: AAEFG2588H अपीलाथ"/Appellant ""यथ"/Respondent (Appeal against the order of CIT(A), Patiala dated 23.3.2016 & आयकर अपील सं./ ITA No. 282/CHD/2016 "नधा"रण वष" / Assessment Year : 2013-14 The ITO…

DCIT, C-1, Ludhiana vs. M/S Rico Casting Ltd., Ludhiana

In the result, the Departmental appeal is dismissed

ITA 405/CHANDI/2018[2014-15]Status: DisposedITAT Chandigarh30 Aug 2018AY 2014-15

Bench: Shri Sanjay Garg & Ms. Annapurna Guptathe D.C.I.T., Vs. M/S Rico Casting Limited, Circle 1, B-26, Focal Point, Ludhiana. Ludhiana. Pan: Aadcr4805Q (Appellant) (Respondent)

For Appellant: Shri Manjit Singh, Sr.DRFor Respondent: Shri Vipin Gupta, CA

…High Court in the case of “Principal CIT of Income Tax Vs. Surinder Kumar Singhal” ITA No 406-2016 (O&M) vide order dated 30.1.2017 while further relying upon the decision of the Hon'ble Supreme Court in the case of “CIT Vs. Dhanalekshmi Bank Ltd.” (2015) 373 ITR 526 (SC), has dismissed the appeal of the Revenue without going into the merits due to low tax effect leaving the question of law open. In view of the CBDT Circular No. 03/2018 (supra) and in the light of the above referred to decision of the Hon'ble Jurisdictional Punjab & Haryana High Court (supra), the present appeal of the Revenue is dismissed…

ITO (Exemptions), Ambala vs. Shirdi Sai Baba Aastha Sanstha, Karnal

Appeal of the Revenue is dismissed due to low

ITA 1443/CHANDI/2017[2013-14]Status: DisposedITAT Chandigarh07 Aug 2018AY 2013-14

Bench: Shri Sanjay Garg & Ms. Annapurna Guptaassessment Year: 2013-14

For Appellant: Smt. Chanderkanta, Sr.DRFor Respondent: None

…High Court in the case of “Principal CIT of Income Tax Vs. Surinder Kumar Singhal” ITA No 406- 2016 (O&M) vide order dated 30.1.2017 while further relying upon the decision of the Hon'ble Supreme Court in the case of “CIT Vs. Dhanalekshmi Bank Ltd.” (2015) 373 ITR 526 (SC), has dismissed the appeal of the Revenue without going into the merits due to low tax effect leaving the question of law open. In view of the CBDT Circular No. 03/2018 (supra) and in the light of the above referred to decision of the Hon'ble Jurisdictional Punjab & Haryana High Court (supra), the present appeal of the Revenue is dismissed…

DCIT, C-1, Ludhiana vs. M/S Rico Casting, Ludhiana

In the result, the Departmental appeal is dismissed

ITA 1432/CHANDI/2017[2013-14]Status: DisposedITAT Chandigarh30 Jul 2018AY 2013-14

Bench: Shri Sanjay Garg & Ms. Annapurna Guptathe D.C.I.T., Vs. M/S Rico Casting, Circle-1, B-26, Focal Point, Ludhiana. Ludhiana. Pan: Aadcr4805Q (Appellant) (Respondent)

For Appellant: Ms.Geetinder Mann, Sr.DRFor Respondent: None

…High Court in the case of “Principal CIT of Income Tax Vs. Surinder Kumar Singhal” ITA No 406-2016 (O&M) vide order dated 30.1.2017 while further relying upon the decision of the Hon'ble Supreme Court in the case of “CIT Vs. Dhanalekshmi Bank Ltd.” (2015) 373 ITR 526 (SC), has dismissed the appeal of the Revenue without going into the merits due to low tax effect leaving the question of law open. In view of the CBDT Circular No. 03/2018 (supra) and in the light of the above referred to decision of the Hon'ble Jurisdictional Punjab & Haryana High Court (supra), the present appeal of the Revenue is dismissed…

DCIT, C-6(1), Mohali vs. M/S Jupiter Aqua Line Pvt. Ltd., Mohali

In the result, the Departmental appeal is dismissed

ITA 16/CHANDI/2018[2013-14]Status: DisposedITAT Chandigarh17 Jul 2018AY 2013-14

Bench: Shri Sanjay Garg & Ms. Annapurna Guptathe D.C.I.T., Vs. M/S Jupiter Aqua Line Pvt. Ltd., Circle 6(1), D-192, Indl. Area, Phase-Viii-B, Mohali. Mohali. Pan: Aaacj3530F (Appellant) (Respondent)

For Appellant: Smt.Chanderkanta, Sr.DRFor Respondent: Shri Tej Mohan Singh, Adv

…High Court in the case of “Principal CIT of Income Tax Vs. Surinder Kumar Singhal” ITA No 406-2016 (O&M) vide order dated 30.1.2017 while further relying upon the decision of the Hon'ble Supreme Court in the case of “CIT Vs. Dhanalekshmi Bank Ltd.” (2015) 373 ITR 526 (SC), has dismissed the appeal of the Revenue without going into the merits due to low tax effect leaving the question of law open. In view of the CBDT Circular No. 03/2018 (supra) and in the light of the above referred to decision of the Hon'ble Jurisdictional Punjab & Haryana High Court (supra), the present appeal of the Revenue is dismissed…