CIT v. Iqubal Singh & Co.

180 Taxmann 355Reported decision2009#23224 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2017 to 2018.

Judgments citing CIT v. Iqubal Singh & Co.

Ritesh P. Burad, Mumbai vs. Asst CIT Cir 2, Thane

In the result, appeal of the assessee is allowed

ITA 3446/MUM/2017[2011-12]Status: DisposedITAT Mumbai26 Oct 2018AY 2011-12

Bench: Shri R.C.Sharma, Am & Shri Ram Lal Negi, Jm Shri Ritesh P. Burad Vs. Asst. Commissioner Of 17B, Prena Building Income Tax, Circle-2 Swagatam Housing Complex Thane Jesal Park, Bhayander(E), Thane Pan/Gir No.Adgpb7399N (Appellant) .. (Respondent)

Section 131Section 133ASection 271Section 271(1)Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL “D”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI RAM LAL NEGI, JM Shri Ritesh P. Burad Vs. Asst. Commissioner of 17B, Prena Building Income Tax, Circle-2 Swagatam Housing Complex Thane Jesal Park, Bhayander(E), Thane PAN/GIR No.ADGPB7399N (Appellant) .. (Respondent) Assessee by Shri Prakash Jhunjhunwala Revenue by Shri E Sridhar Date of Hearing 18/09/2018 Date of Pronouncement 26/10/2018 आदेश / O R D E R PER R.C.SHARMA (A.M): This is an appeal filed by the assessee against the order of CIT(A)- 3, Thane dated 17/02/2017 for A.Y.2011-12 in the matter of imposition of p…

Dr. Surjit Singh, Ropar vs. ITO, W-2(2), Ropar

In the result, appeal of the Assessee is allowed

ITA 310/CHANDI/2018[2009-10]Status: DisposedITAT Chandigarh11 Jun 2018AY 2009-10

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

For Appellant: Shri. Parikshit AggarwalFor Respondent: Shri. Tarun Kushwaha

Section 271(1)(c)

…red the interest income before the Assessing Officer, the Assessing Officer has not done any investigation during the penalty proceeding and based on the ratio laid down by Hon’ble Punjab & Haryana High Court in the case of CIT Vs. Iqbal Singh & Co. (2009) 180 Taxmann 355 and CIT Vs. Modi Industrial Corporation [2010] 34 DTR 158, we here by direct that penalty levied be deleted. 9. In the result, appeal of the Assessee is allowed. Order pronounced in the open Court. (SANJAY GARG) ACCOUNTANT MEMBER Dated : 11/06/2018 AG Copy to: 1.The Appellant, 2. The Respondent, 3. The CIT(A), 4. The CIT, 5. The DR…

M/S Naresh Katare, Contractor, Gwalior vs. A.C.I.T., Circle-3, Gwalior

In the result, appeals of the assessee is allowed

ITA 53/AGR/2016[2009-10]Status: DisposedITAT Agra09 Nov 2017AY 2009-10

Bench: Shri A.D. Jain & Dr. Mitha Lal Meena

For Appellant: Shri Rajendra Sharma, AdvocateFor Respondent: Shri Washim Arshad, Sr. DR

Section 145(3)Section 271Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA BENCH, AGRA BEFORE SHRI A.D. JAIN, JUDICIAL MEMBER AND DR. MITHA LAL MEENA, ACCOUNTANT MEMBER ITA No. 53 /AGR/2016 Assessment Year: 2009-10 M/s Naresh Katare, Vs. Asstt. Commissioner of Contractor, A/o SinghPur Income tax, Circle3, Road, Near Petrol Pump, Gwalior Morar, Gwalior (M.P.) PAN: AAFFN3404N APPELLANT RESPONDENT Assessee by: Shri Rajendra Sharma, Advocate Revenue by: Shri Washim Arshad, Sr. DR Date of hearing: 23/10/2017 Date of Pronouncement: 09/11/2017 ORDER PER, DR. MITHA LAL MEENA, AM: This appeal, by Assessee is directed against the order dated 1…