CIT v. Filterex Technologies P. Ltd.

380 ITR 222High Court2016#24761 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2017 to 2019.

Judgments citing CIT v. Filterex Technologies P. Ltd.

Broach Textile Mills Ltd., Bharuch vs. The Dy.CIT., Bharuch Circle, Bharuch

In the result, the appeal of the assessee stands allowed

ITA 152/AHD/2014[2002-03]Status: DisposedITAT Surat15 May 2019AY 2002-03

Bench: Shri Bhavnesh Saini & Shri O. P. Meenaआ.अ.सं./I.T.A No.152/Ahd/2014: िनधा"रण वष"/Assessment Year: 2002-03 M S Broach Textile Mills Ltd. , V. Deputy Commissioner Of Income- 16 Ankur Tower B/H Central Bank , M Tax, Circle - Bharuch G Road Bharuch Pan: Aaacb 6244 J अपीलाथ" Appellant ""यथ"/Respondent

Section 143Section 195Section 271(1)(c)Section 40

…ome, hence, wrong claim made in the return of income does not amount furnishing of inaccurate particulars of income as held in the case of CIT v Reliance Petroproducts Pvt. Ltd. [2010] 322 ITR 158 (SC); [2010] 189 Taxman 322(SC), Filtex Technologies Pvt. Ltd. 380 ITR 222 (Kar) . No penalty leviable on debatable issue as held in the case of CIT v. Tek Ram HUF 300 ITR 354. 6. Au contraire, the ld. Sr. D.R. supported the orders of lower authorities. Broach Textile Mills Ltd. v. DCIT- Bharuch /I.T.A. No.152/AHD/2014/A.Y.02-03 Page 3 of 5 7. We have heard the rival submissions and perused the relevant material on re…

Shri Vishnu Kumar Bhargava, Jaipur vs. Income Tax Officer, Ward-7-3, Jaipur

In the result, the appeal of the assessee is dismissed

ITA 694/JPR/2017[2006-07]Status: DisposedITAT Jaipur15 Mar 2018AY 2006-07

Bench: The Time Of Hearing Of Appeal.”

For Appellant: None (Written submissions)For Respondent: Shri J.C. Kulhari (JCIT)
Section 144Section 271(1)(c)Section 69

…d on behalf of the assessee however, the assessee has filed written submissions, we note that the assessee has referred as many as 20 decisions of various Hon’ble High Courts as well as Hon’ble Supreme Court as under:- • CIT vs. Filterex Technologies P. Ltd 380 ITR 222 (Karn). • CIT vs. PH State Forest Corporation Ltd. 340 ITR 204 (H.P.) • CIT vs. S.L.N. Traders (no.2) 341 ITR 235 (Karn) • CIT vs. Sangeeta Leasing 343 ITR 428 (Delhi) • CIT vs. Sadhu Singh & Sons 344 ITR 316 (P &H) • CIT vs. Lakhani Footwear Ltd. 347 ITR 478 (P &H) • Mehsons Export Vs. ITO 347 ITR 639 (All) • Price Water House Coopers pvt. Ltd.…

DCIT, Jaipur vs. Compucom Software Limited, Jaipur

In the result, the appeal of the Revenue is dismissed

ITA 852/JPR/2014[2008-09]Status: DisposedITAT Jaipur25 Apr 2017AY 2008-09
For Appellant: Shri Rajeev Sogani (C.A.)For Respondent: Shri R.S. Verma ( Addl.CIT)
Section 194CSection 271(1)(c)Section 40

…clearly not the intendment of the Legislature.” 3.10 Further, in the below mentioned judgments, Hon’ble Gujarat High Court in case of Nayan C. Shah vs. ITO [2016] ITR 304 (Gujarat) and Karnataka High Court in case of M/s Filtrex Technologies Pvt. Ltd. [2016] 380 ITR 222 have held that no penalty can be levied in case of disallowance under section 40a(ia). 3.24 Any notice issued under section 274, read with Section 271(1)(c) of the Income Tax Act, 1961, should specify under which limb of Section 271(1)(c) of the Act, the penalty proceedings had been initiated i.e., whether for concealment of particulars of income…

CIT v. Filterex Technologies P. Ltd. (380 ITR 222) — Cited in 3 Judgments | BharatTax