CIT v. ECS Ltd.

336 ITR 162High Court2011#5510 most cited

What is CIT v. ECS Ltd. authority for?

The Assessing Officer's satisfaction for imposing a penalty under Section 271(1)(c) must be discernible from the assessment order, even if not expressly recorded in a specific format.

21

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2015 to 2025.

Also referred to as

CIT v. ECS Ltd. · Section 271(1)(c) · satisfaction of AO · penalty notice · assessment order · penalty proceedings · furnishing inaccurate particulars · Delhi High Court

Also reported as

194 Taxmann 311

Sections most often in play

Section 271(1)(c)Section 274Section 250Section 270ASection 270AASection 270A(8)Section 270A(9)Section 270A(6)
Read the full judgment

Issues it is cited on

section 270(a)immunity under section 270aarecord datesection 270a(8)section 270aasection 270a(6)section 270a(9)section 271(l)(c)penalty u/s 270afurnishing inaccurate particularsnon-application of mindsection 274

Judgments citing CIT v. ECS Ltd.

Karnal Co-Op Sugar Mills Ltd, Karnal vs. ACIT Circle, Karnal

In the result, appeal of the assessee is allowed

ITA 6334/DEL/2019[2012-13]Status: DisposedITAT Delhi14 Oct 2025AY 2012-13

Bench: Shri Challa Nagendra Prasad & Shri Manish Agarwalआ.अ.सं/.I.T.A No.6334/Del/2019 िनधा"रणवष"/Assessment Year:2012-13 बनाम Karnal Co-Op Sugar Mills Ltd. Acit, Meerut Road, Karnal, Vs. Circle, Haryana. Ff, Ayakar Bhawan, Pan No.Aaffk9357F Sector-12, Karnal, Haryana. अपीलाथ" Appellant ""यथ"/Respondent

Section 250Section 271Section 271(1)(c)Section 274

…ITA No.6334/Del/2019 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER आ.अ.सं/.I.T.A No.6334/Del/2019 िनधा"रणवष"/Assessment Year:2012-13 बनाम KARNAL CO-OP SUGAR MILLS LTD. ACIT, Meerut Road, Karnal, Vs. Circle, Haryana. FF, Ayakar Bhawan, PAN No.AAFFK9357F Sector-12, Karnal, Haryana. अपीलाथ" Appellant ""यथ"/Respondent Assessee by Shri Vineya Goel, CA Revenue by Shri Om Prakash, Sr. DR सुनवाईक"तारीख/ Date of hearing: 09.10.2025 14.10.2025 उ"ोषणाक"तारीख/Pronouncement on आदेश /O R D E R PER C.N. PRASAD, J.M…

Vinod Jindal, Faridabad, Haryana vs. DCIT, Central Circle-2, Faridabad, Haryana

In the result, appeals of the assessee are allowed

ITA 1923/DEL/2025[2017-18]Status: DisposedITAT Delhi12 Sept 2025AY 2017-18

Bench: Shri Challa Nagendra Prasad & Shri M Balaganeshआ.अ.सं/.I.T.A Nos.1918, 1919, 1920, 1921 & 1923/Del/2025 िनधा"रणवष"/Assessment Years:2013-14 To 2017-18 बनाम Shri Vinod Jindal, Dcit, H.No.1203A, Tower C-3, Vs. Central Circle-2, Srs Pearl Heights, Faridabad. Sector-87, Faridabad. Pan No.Aenpj1202Q अपीलाथ" Appellant ""यथ"/Respondent

Section 250Section 270ASection 271Section 271(1)(c)Section 274

…SHRI VINOD JINDAL IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI M BALAGANESH, ACCOUNTANT MEMBER आ.अ.सं/.I.T.A Nos.1918, 1919, 1920, 1921 & 1923/Del/2025 िनधा"रणवष"/Assessment Years:2013-14 to 2017-18 बनाम SHRI VINOD JINDAL, DCIT, H.No.1203A, Tower C-3, Vs. Central Circle-2, SRS Pearl Heights, Faridabad. Sector-87, Faridabad. PAN No.AENPJ1202Q अपीलाथ" Appellant ""यथ"/Respondent Assessee by Shri Deepesh Garg, Advocate Revenue by Shri Sahil Kumar Bansal, Sr. DR सुनवाईक"तारीख/ Date of hearing: 28.08.2025 12.09.2025 उ"ोषणाक"तारीख/Pronounc…

Vinod Jindal, Faridabad, Haryana vs. DCIT, Central Circle-2, Faridabad, Haryana

In the result, appeals of the assessee are allowed

ITA 1921/DEL/2025[2016-17]Status: DisposedITAT Delhi12 Sept 2025AY 2016-17

Bench: Shri Challa Nagendra Prasad & Shri M Balaganeshआ.अ.सं/.I.T.A Nos.1918, 1919, 1920, 1921 & 1923/Del/2025 िनधा"रणवष"/Assessment Years:2013-14 To 2017-18 बनाम Shri Vinod Jindal, Dcit, H.No.1203A, Tower C-3, Vs. Central Circle-2, Srs Pearl Heights, Faridabad. Sector-87, Faridabad. Pan No.Aenpj1202Q अपीलाथ" Appellant ""यथ"/Respondent

Section 250Section 270ASection 271Section 271(1)(c)Section 274

…SHRI VINOD JINDAL IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI M BALAGANESH, ACCOUNTANT MEMBER आ.अ.सं/.I.T.A Nos.1918, 1919, 1920, 1921 & 1923/Del/2025 िनधा"रणवष"/Assessment Years:2013-14 to 2017-18 बनाम SHRI VINOD JINDAL, DCIT, H.No.1203A, Tower C-3, Vs. Central Circle-2, SRS Pearl Heights, Faridabad. Sector-87, Faridabad. PAN No.AENPJ1202Q अपीलाथ" Appellant ""यथ"/Respondent Assessee by Shri Deepesh Garg, Advocate Revenue by Shri Sahil Kumar Bansal, Sr. DR सुनवाईक"तारीख/ Date of hearing: 28.08.2025 12.09.2025 उ"ोषणाक"तारीख/Pronounc…

Vinod Jindal, Faridabad, Haryana vs. DCIT, Central Circle-2, Faridabad, Haryana

In the result, appeals of the assessee are allowed

ITA 1920/DEL/2025[2015-16]Status: DisposedITAT Delhi12 Sept 2025AY 2015-16

Bench: Shri Challa Nagendra Prasad & Shri M Balaganeshआ.अ.सं/.I.T.A Nos.1918, 1919, 1920, 1921 & 1923/Del/2025 िनधा"रणवष"/Assessment Years:2013-14 To 2017-18 बनाम Shri Vinod Jindal, Dcit, H.No.1203A, Tower C-3, Vs. Central Circle-2, Srs Pearl Heights, Faridabad. Sector-87, Faridabad. Pan No.Aenpj1202Q अपीलाथ" Appellant ""यथ"/Respondent

Section 250Section 270ASection 271Section 271(1)(c)Section 274

…SHRI VINOD JINDAL IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI M BALAGANESH, ACCOUNTANT MEMBER आ.अ.सं/.I.T.A Nos.1918, 1919, 1920, 1921 & 1923/Del/2025 िनधा"रणवष"/Assessment Years:2013-14 to 2017-18 बनाम SHRI VINOD JINDAL, DCIT, H.No.1203A, Tower C-3, Vs. Central Circle-2, SRS Pearl Heights, Faridabad. Sector-87, Faridabad. PAN No.AENPJ1202Q अपीलाथ" Appellant ""यथ"/Respondent Assessee by Shri Deepesh Garg, Advocate Revenue by Shri Sahil Kumar Bansal, Sr. DR सुनवाईक"तारीख/ Date of hearing: 28.08.2025 12.09.2025 उ"ोषणाक"तारीख/Pronounc…

Vinod Jindal, Faridabad, Haryana vs. DCIT, Central Circle-2, Faridabad, Haryana

In the result, appeals of the assessee are allowed

ITA 1919/DEL/2025[2014-15]Status: DisposedITAT Delhi12 Sept 2025AY 2014-15

Bench: Shri Challa Nagendra Prasad & Shri M Balaganeshआ.अ.सं/.I.T.A Nos.1918, 1919, 1920, 1921 & 1923/Del/2025 िनधा"रणवष"/Assessment Years:2013-14 To 2017-18 बनाम Shri Vinod Jindal, Dcit, H.No.1203A, Tower C-3, Vs. Central Circle-2, Srs Pearl Heights, Faridabad. Sector-87, Faridabad. Pan No.Aenpj1202Q अपीलाथ" Appellant ""यथ"/Respondent

Section 250Section 270ASection 271Section 271(1)(c)Section 274

…SHRI VINOD JINDAL IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI M BALAGANESH, ACCOUNTANT MEMBER आ.अ.सं/.I.T.A Nos.1918, 1919, 1920, 1921 & 1923/Del/2025 िनधा"रणवष"/Assessment Years:2013-14 to 2017-18 बनाम SHRI VINOD JINDAL, DCIT, H.No.1203A, Tower C-3, Vs. Central Circle-2, SRS Pearl Heights, Faridabad. Sector-87, Faridabad. PAN No.AENPJ1202Q अपीलाथ" Appellant ""यथ"/Respondent Assessee by Shri Deepesh Garg, Advocate Revenue by Shri Sahil Kumar Bansal, Sr. DR सुनवाईक"तारीख/ Date of hearing: 28.08.2025 12.09.2025 उ"ोषणाक"तारीख/Pronounc…

Vinod Jindal, Faridabad, Haryana vs. DCIT, Central Circle-2, Faridabad, Haryana

In the result, appeals of the assessee are allowed

ITA 1918/DEL/2025[2013-14]Status: DisposedITAT Delhi12 Sept 2025AY 2013-14

Bench: Shri Challa Nagendra Prasad & Shri M Balaganeshआ.अ.सं/.I.T.A Nos.1918, 1919, 1920, 1921 & 1923/Del/2025 िनधा"रणवष"/Assessment Years:2013-14 To 2017-18 बनाम Shri Vinod Jindal, Dcit, H.No.1203A, Tower C-3, Vs. Central Circle-2, Srs Pearl Heights, Faridabad. Sector-87, Faridabad. Pan No.Aenpj1202Q अपीलाथ" Appellant ""यथ"/Respondent

Section 250Section 270ASection 271Section 271(1)(c)Section 274

…SHRI VINOD JINDAL IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI M BALAGANESH, ACCOUNTANT MEMBER आ.अ.सं/.I.T.A Nos.1918, 1919, 1920, 1921 & 1923/Del/2025 िनधा"रणवष"/Assessment Years:2013-14 to 2017-18 बनाम SHRI VINOD JINDAL, DCIT, H.No.1203A, Tower C-3, Vs. Central Circle-2, SRS Pearl Heights, Faridabad. Sector-87, Faridabad. PAN No.AENPJ1202Q अपीलाथ" Appellant ""यथ"/Respondent Assessee by Shri Deepesh Garg, Advocate Revenue by Shri Sahil Kumar Bansal, Sr. DR सुनवाईक"तारीख/ Date of hearing: 28.08.2025 12.09.2025 उ"ोषणाक"तारीख/Pronounc…

Arun Dwivedi, Delhi vs. ACIT, Circle-9(2), Delhi

In the result, appeal of the assessee is allowed

ITA 6123/DEL/2024[2014-15]Status: DisposedITAT Delhi22 Aug 2025AY 2014-15

Bench: Shri Challa Nagendra Prasad & Shri Avdhesh Kumar Mishraआ.अ.सं/.I.T.A No.6123/Del/2024 िनधा"रणवष"/Assessment Year:2014-15 बनाम Arun Dwivedi, Acit, B-12, Vivekanand Puri, Vs. Circle-9(2), Lucknow, Uttar Pradesh. Delhi. Pan No.Aalpd4998F अपीलाथ" Appellant ""यथ"/Respondent

Section 250Section 271Section 271(1)(c)Section 274

…ITA No.6123/Del/2024 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI AVDHESH KUMAR MISHRA, ACCOUNTANT MEMBER आ.अ.सं/.I.T.A No.6123/Del/2024 िनधा"रणवष"/Assessment Year:2014-15 बनाम ARUN DWIVEDI, ACIT, B-12, Vivekanand Puri, Vs. Circle-9(2), Lucknow, Uttar Pradesh. Delhi. PAN No.AALPD4998F अपीलाथ" Appellant ""यथ"/Respondent Assessee by Shri Kapil Sharma, Adv. & Shri Sushil Gaba, Adv. Revenue by Shri Ajay Kumar Arora, Sr. DR सुनवाईक"तारीख/ Date of hearing: 13.08.2025 22.08.2025 उ"ोषणाक"तारीख/Pronouncement on आदेश /O R D E R PER C.N. PRASAD…

Soregam Sa, Belgium vs. ACIT International Taxation Tax Gurgaon, Gurgaon

In the result, appeals of the assessee are allowed

ITA 1919/DEL/2022[2014-15]Status: DisposedITAT Delhi08 Apr 2025AY 2014-15

Bench: Shri Challa Nagendra Prasad & Shri M Balaganeshआ.अ.सं/.I.T.A Nos.1918, 1919, 1920, 1921 & 1923/Del/2025 िनधा"रणवष"/Assessment Years:2013-14 To 2017-18 बनाम Shri Vinod Jindal, Dcit, H.No.1203A, Tower C-3, Vs. Central Circle-2, Srs Pearl Heights, Faridabad. Sector-87, Faridabad. Pan No.Aenpj1202Q अपीलाथ" Appellant ""यथ"/Respondent

Section 250Section 270ASection 271Section 271(1)(c)Section 274

…SHRI VINOD JINDAL IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI M BALAGANESH, ACCOUNTANT MEMBER आ.अ.सं/.I.T.A Nos.1918, 1919, 1920, 1921 & 1923/Del/2025 िनधा"रणवष"/Assessment Years:2013-14 to 2017-18 बनाम SHRI VINOD JINDAL, DCIT, H.No.1203A, Tower C-3, Vs. Central Circle-2, SRS Pearl Heights, Faridabad. Sector-87, Faridabad. PAN No.AENPJ1202Q अपीलाथ" Appellant ""यथ"/Respondent Assessee by Shri Deepesh Garg, Advocate Revenue by Shri Sahil Kumar Bansal, Sr. DR सुनवाईक"तारीख/ Date of hearing: 28.08.2025 12.09.2025 उ"ोषणाक"तारीख/Pronounc…

Soregam Sa, Belgium vs. ACIT International Taxationtax Gurgaon, Gurgaon

In the result, appeals of the assessee are allowed

ITA 1918/DEL/2022[2013-14]Status: DisposedITAT Delhi08 Apr 2025AY 2013-14

Bench: Shri Challa Nagendra Prasad & Shri M Balaganeshआ.अ.सं/.I.T.A Nos.1918, 1919, 1920, 1921 & 1923/Del/2025 िनधा"रणवष"/Assessment Years:2013-14 To 2017-18 बनाम Shri Vinod Jindal, Dcit, H.No.1203A, Tower C-3, Vs. Central Circle-2, Srs Pearl Heights, Faridabad. Sector-87, Faridabad. Pan No.Aenpj1202Q अपीलाथ" Appellant ""यथ"/Respondent

Section 250Section 270ASection 271Section 271(1)(c)Section 274

…SHRI VINOD JINDAL IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI M BALAGANESH, ACCOUNTANT MEMBER आ.अ.सं/.I.T.A Nos.1918, 1919, 1920, 1921 & 1923/Del/2025 िनधा"रणवष"/Assessment Years:2013-14 to 2017-18 बनाम SHRI VINOD JINDAL, DCIT, H.No.1203A, Tower C-3, Vs. Central Circle-2, SRS Pearl Heights, Faridabad. Sector-87, Faridabad. PAN No.AENPJ1202Q अपीलाथ" Appellant ""यथ"/Respondent Assessee by Shri Deepesh Garg, Advocate Revenue by Shri Sahil Kumar Bansal, Sr. DR सुनवाईक"तारीख/ Date of hearing: 28.08.2025 12.09.2025 उ"ोषणाक"तारीख/Pronounc…

Ajit Singh vs. ITO Ward-1, Gurgoan

In the result, appeal of the assessee is partly allowed as

ITA 112/DEL/2024[2011-12]Status: DisposedITAT Delhi27 May 2024AY 2011-12

Bench: Shri Challa Nagendra Prasadआ.अ.सं/.I.T.A No.112/Del/2024 िनधा"रणवष"/Assessment Year: 2011-12 बनाम Ajit Singh Ito, H-35, First Floor, Jangpura Extn., Vs. Ward-1, 5Th Floor, Hsiidc Bldg., New Delhi. Pan No.Ahkpss666H Udhyog Vihar, Phase-5, Near Shankar Chowk, Gurgaon, Haryana. अपीलाथ" Appellant ""यथ"/Respondent

Section 271Section 271(1)(c)Section 274

…I.T.A.No.112/Del/2024 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER आ.अ.सं/.I.T.A No.112/Del/2024 िनधा"रणवष"/Assessment Year: 2011-12 बनाम Ajit Singh ITO, H-35, First Floor, Jangpura Extn., Vs. Ward-1, 5th Floor, HSIIDC Bldg., New Delhi. PAN No.AHKPSS666H Udhyog Vihar, Phase-5, Near Shankar Chowk, Gurgaon, Haryana. अपीलाथ" Appellant ""यथ"/Respondent Shri Rajiv Saxena, Adv., िनधा"रतीक"ओरसे /Assessee by Ms. Sumangla Saxena, Adv. & Sh. Shyam Sundar, Adv. Shri Om Parkash, Sr. DR राज"वक"ओरसे /Revenue by सुनवाईक"तारीख/ Date of hearing: 14.03.2024…

Anil Kumar Lakhina, New Delhi vs. ACIT, Circle-30(1), New Delhi

In the result, appeal of the assessee is allowed

ITA 5405/DEL/2018[2014-15]Status: DisposedITAT Delhi09 Apr 2024AY 2014-15

Bench: Shri Challa Nagendra Prasad & Shri M Balaganeshआ.अ.सं/.I.T.A No.5405/Del/2018 िनधा"रणवष"/Assessment Year:2014-15 बनाम Anil Kumar Lakhina Acit 203, Nehru Place, New Delhi. Vs. Circle 30(1), Pan No.Aazpl4961G Room No.1302, 13Th Floor, Civic Centre, New Delhi. अपीलाथ" Appellant ""यथ"/Respondent

Section 271Section 271(1)(c)Section 274

…ITA No.5405/Del/2018 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI M BALAGANESH, ACCOUNTANT MEMBER आ.अ.सं/.I.T.A No.5405/Del/2018 िनधा"रणवष"/Assessment Year:2014-15 बनाम Anil Kumar Lakhina ACIT 203, Nehru Place, New Delhi. Vs. Circle 30(1), PAN No.AAZPL4961G Room No.1302, 13th Floor, Civic Centre, New Delhi. अपीलाथ" Appellant ""यथ"/Respondent Assessee by Shri Vineet Garg, Adv. Revenue by Shri Kanv Bali, Sr. DR सुनवाईक"तारीख/ Date of hearing: 11.01.2024 09.04.2024 उ"ोषणाक"तारीख/Pronouncement on आदेश /O R D E R PER C.N. PRASAD, J.M. Th…

Pr. Commissioner of Income Tax (Central)-2 vs. Gopal Kumar Goyal

ITA - 345 / 2023HC Delhi06 Jul 2023
Section 264Section 271(1)(c)

…Mr Kumar, in support of his appeal, has vehemently argued that the impugned order is erroneous. In support of his submission, Mr Kumar has relied upon the judgment of another coordinate bench of this Court in Commissioner of Income Tax v. ECS Ltd. [2011] 336 ITR 162 (Del). 15. Having heard Mr Kumar and perused the record, in our view, there cannot be any dispute, that the AO failed to clearly reflect his satisfaction in Digitally Signed By:VIPIN KUMAR RAI Signing Date:15.07.2023 15:00:39 Signature Not Verified ITA No.345/2023…

M/S.Robust Transportation Private Limited, Mumbai vs. DCIT-3(3)(1), Mumbai

In the result, this appeal by the assessee stands allowed

ITA 3195/MUM/2018[2014-15]Status: DisposedITAT Mumbai23 Aug 2018AY 2014-15

Bench: Shri Shamim Yahya, Am & Shri Saktijit Dey, Jm

For Appellant: Shri Ashwani KumarFor Respondent: Shri R. P. Meena
Section 14ASection 250(6)Section 271(1)(c)Section 36(1)(iii)

…. Airen Metals Pvt. Ltd. vs. Asst. CIT (in ITA No. 820/JP/2016 vide order dated 29.09.2017); 6) CIT vs. Zoom Communication Pvt. Ltd. (in ITA No. 07/2010 vide order dated 24.05.2010); and 15 M/s. Robust Transportation Private Limited 7) CIT vs. ECS Ltd. [2011] 336 ITR 162 (Del) 19. Upon careful consideration, we note that it will be apposite to refer to the merits of the penalty in this case. To recapitulate as mentioned in earlier part of this order, the addition was made by the A.O. by disallowing interest expenditure of an amount of Rs.12,26,80,137/- u/s. 36(1)(iii) of the Act. This was done on the ground that…

ACIT, New Delhi vs. M/S. Jmsw Infracon Pvt. Ltd., New Delhi

In the result, the cross objection of the assessee is allowed and the appeal of the Revenue is dismissed

ITA 1079/DEL/2012[2008-09]Status: DisposedITAT Delhi31 May 2017AY 2008-09

Bench: Sh. Sidhu & Sh. O.P. Kant

…manner or reduce it into writing”. The word of “satisfied” used in 271 (1 )(c) is similarly placed as the word ‘satisfied’ occurring in section 153A/C. Similarly the Hon’ble Delhi High Court in the context of section 271(1)(c) has held in the case of ECS Ltd 336 ITR 162(Del) that if satisfaction is discernible from the assessment order then penalty is justified. In a recent decision, the Hon’ble Delhi High Court has held in the context of section 14A, in the case of Indiabull Financial Services Ltd 76 taxmann.com 268(Del), that AO need not expressly record his dissatisfaction about assesse’s calculation in cases…

ACIT, New Delhi vs. M/S. Jmsw Infracon Pvt. Ltd., New Delhi

In the result, the cross objection of the assessee is allowed and the appeal of the Revenue is dismissed

ITA 1074/DEL/2012[2003-04]Status: DisposedITAT Delhi31 May 2017AY 2003-04

Bench: Sh. Sidhu & Sh. O.P. Kant

…manner or reduce it into writing”. The word of “satisfied” used in 271 (1 )(c) is similarly placed as the word ‘satisfied’ occurring in section 153A/C. Similarly the Hon’ble Delhi High Court in the context of section 271(1)(c) has held in the case of ECS Ltd 336 ITR 162(Del) that if satisfaction is discernible from the assessment order then penalty is justified. In a recent decision, the Hon’ble Delhi High Court has held in the context of section 14A, in the case of Indiabull Financial Services Ltd 76 taxmann.com 268(Del), that AO need not expressly record his dissatisfaction about assesse’s calculation in cases…

ACIT, New Delhi vs. M/S. Victory Accommodations Pvt. Ltd., New Delhi

In the result, the appeals of the assessees are allowed and that of the department are dismissed

ITA 6240/DEL/2014[2010-11]Status: DisposedITAT Delhi19 May 2017AY 2010-11

Bench: Shri H.S. Sidhu, Jm & Shri O.P. Kant, Am

For Appellant: Sh. Rano Jain, Adv., & Sh. Ashish Goyal, CAFor Respondent: Sh. Naveen Chandra, CIT (DR)
Section 132Section 143(2)Section 143(3)Section 153CSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’, NEW DELHI Before Shri H.S. Sidhu, JM & Shri O.P. Kant, AM ITA Nos. 6216 & 6217/Del/2014 : Asstt. Years : 2009-10 & 2010-11 Victory Accommodation Pvt. Vs ACIT, Ltd., Central Circle-09, 208, Gupta Tower, Azadpur New Delhi Commercial Complex, Azadpur, New Delhi-110033 (PAN: AACCV3923C) (APPELLANT) (RESPONDENT) ITA Nos. 6239 & 6240/Del/2014 : Asstt. Years : 2009-10 & 2010-11 ACIT, Vs Victory Accommodation Pvt. Central Circle-09, Ltd., New Delhi 208, Gupta Tower, Azadpur Commercial Complex, Azadpur, New Delhi-110033 (APPELLANT) (RESPONDENT) Assessee by : S…

ACIT, New Delhi vs. M/S. Victory Accommodations Pvt. Ltd., New Delhi

In the result, the appeals of the assessees are allowed and that of the department are dismissed

ITA 6239/DEL/2014[2009-10]Status: DisposedITAT Delhi19 May 2017AY 2009-10

Bench: Shri H.S. Sidhu, Jm & Shri O.P. Kant, Am

For Appellant: Sh. Rano Jain, Adv., & Sh. Ashish Goyal, CAFor Respondent: Sh. Naveen Chandra, CIT (DR)
Section 132Section 143(2)Section 143(3)Section 153CSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’, NEW DELHI Before Shri H.S. Sidhu, JM & Shri O.P. Kant, AM ITA Nos. 6216 & 6217/Del/2014 : Asstt. Years : 2009-10 & 2010-11 Victory Accommodation Pvt. Vs ACIT, Ltd., Central Circle-09, 208, Gupta Tower, Azadpur New Delhi Commercial Complex, Azadpur, New Delhi-110033 (PAN: AACCV3923C) (APPELLANT) (RESPONDENT) ITA Nos. 6239 & 6240/Del/2014 : Asstt. Years : 2009-10 & 2010-11 ACIT, Vs Victory Accommodation Pvt. Central Circle-09, Ltd., New Delhi 208, Gupta Tower, Azadpur Commercial Complex, Azadpur, New Delhi-110033 (APPELLANT) (RESPONDENT) Assessee by : S…

Victory Accomodations Pvt. Ltd., Delhi vs. DCIT, New Delhi

In the result, the appeals of the assessees are allowed and that of the department are dismissed

ITA 6217/DEL/2014[2010-11]Status: DisposedITAT Delhi19 May 2017AY 2010-11

Bench: Shri H.S. Sidhu, Jm & Shri O.P. Kant, Am

For Appellant: Sh. Rano Jain, Adv., & Sh. Ashish Goyal, CAFor Respondent: Sh. Naveen Chandra, CIT (DR)
Section 132Section 143(2)Section 143(3)Section 153CSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’, NEW DELHI Before Shri H.S. Sidhu, JM & Shri O.P. Kant, AM ITA Nos. 6216 & 6217/Del/2014 : Asstt. Years : 2009-10 & 2010-11 Victory Accommodation Pvt. Vs ACIT, Ltd., Central Circle-09, 208, Gupta Tower, Azadpur New Delhi Commercial Complex, Azadpur, New Delhi-110033 (PAN: AACCV3923C) (APPELLANT) (RESPONDENT) ITA Nos. 6239 & 6240/Del/2014 : Asstt. Years : 2009-10 & 2010-11 ACIT, Vs Victory Accommodation Pvt. Central Circle-09, Ltd., New Delhi 208, Gupta Tower, Azadpur Commercial Complex, Azadpur, New Delhi-110033 (APPELLANT) (RESPONDENT) Assessee by : S…

Victory Accomodations Pvt. Ltd., Delhi vs. DCIT, New Delhi

In the result, the appeals of the assessees are allowed and that of the department are dismissed

ITA 6216/DEL/2014[2009-10]Status: DisposedITAT Delhi19 May 2017AY 2009-10

Bench: Shri H.S. Sidhu, Jm & Shri O.P. Kant, Am

For Appellant: Sh. Rano Jain, Adv., & Sh. Ashish Goyal, CAFor Respondent: Sh. Naveen Chandra, CIT (DR)
Section 132Section 143(2)Section 143(3)Section 153CSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’, NEW DELHI Before Shri H.S. Sidhu, JM & Shri O.P. Kant, AM ITA Nos. 6216 & 6217/Del/2014 : Asstt. Years : 2009-10 & 2010-11 Victory Accommodation Pvt. Vs ACIT, Ltd., Central Circle-09, 208, Gupta Tower, Azadpur New Delhi Commercial Complex, Azadpur, New Delhi-110033 (PAN: AACCV3923C) (APPELLANT) (RESPONDENT) ITA Nos. 6239 & 6240/Del/2014 : Asstt. Years : 2009-10 & 2010-11 ACIT, Vs Victory Accommodation Pvt. Central Circle-09, Ltd., New Delhi 208, Gupta Tower, Azadpur Commercial Complex, Azadpur, New Delhi-110033 (APPELLANT) (RESPONDENT) Assessee by : S…

Shri Aditya Malla, Noida vs. ITO, Noida

In the result, appeal filed by the assessee stands partly allowed

ITA 2457/DEL/2016[2011-12]Status: DisposedITAT Delhi27 Jul 2016AY 2011-12

Bench: Shri G. D. Agrawal, Hon’Ble & Smt. Beena A. Pillai

For Appellant: Shri Pradip Dinodia. CAFor Respondent: Shri T. Vasanthan, Sr. DR
Section 24Section 271(1)(c)Section 80C

…ysed various judicial pronouncements including the judgment of Hon'ble Madras HC in case of Sharma Alloys (India) ltd.(Mad) (357 ITR 379) = 2013-TIOl- 559-HC-MAD-IT .and 12 I.T.A.No.2457./Del/2016 judgements of Hon'ble Delhi HC in the cases of ECS Ltd.(Del) (336 ITR 162) = 2010-TIOl-287-HC-DEl-IT, Harparshad and Company ltd.(Del) (328 ITR 53), Escorts Finance Ltd.(Del)(328 ITR 44) = 2009-TIOL- 483-HC-DEL-IT and ClT vs. Zoom Communication Pvt. Ltd.(2010-TIOL-361-HC-DEL-IT). (v) In para 17, the Hon’ble ITAT reproduced the relevant portion of judgment of Hon'ble Delhi HC in the case of Zoom Communication Pvt. Ltd.(…