CIT v. M/s. Leroy Somer & Controls (India) Pvt. Ltd.

360 ITR 532High Court2013#3631 most cited

What is CIT v. M/s. Leroy Somer & Controls (India) Pvt. Ltd. authority for?

Penalty under Section 271G cannot be imposed for mere technical lapses or non-compliance with transfer pricing documentation requirements if substantial compliance is demonstrated and the Assessing Officer (AO) or Transfer Pricing Officer (TPO) did not issue a specific requisition for particulars under Section 92D(3).

33

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Also referred to as

CIT v. Leroy Somer & Controls · 360 ITR 532 · section 271G · section 92D(3) · penalty · transfer pricing documentation · substantial compliance · specific requisition

Sections most often in play

Section 92DSection 143(3)Section 271AASection 92CASection 10DSection 153ASection 271GSection 132

Issues it is cited on

section 92d(3)section 92ca(2)section 271gsection 271basection 92dsection 92fspecified domestic transactionsection 9(1)(i)corporate guaranteetransfer pricing ordersection 271aasection 129

Judgments citing CIT v. M/s. Leroy Somer & Controls (India) Pvt. Ltd.

ACIT 5(1)(1), MUMBAI, MUMBAI vs. DHARMANANDAN DIAMONDS PVT. LTD., MUMBAI

In the result, the appeal of the Revenue is dismissed

ITA 3615/MUM/2025[2018-19]Status: DisposedITAT Mumbai03 Nov 2025AY 2018-19

Bench: Shri Narender Kumar Choudhry & Shri Prabhash Shankarassistant Commissioner Of V/S. Dharmanandan Diamonds Income Tax – 5(1)(1) बनाम Pvt. Ltd., Fc 7081 7082, Room No. 568, 5Th Floor, Bharat Diamond Bourse, G- Aaykar Bhavan, Churchgate, Block, Bandra Kurla Complex, Mumbai – 400 020, Bandra (East), Mumbai – Maharashtra 400 051, Maharashtra स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaccd6676J Appellant/अपीलार्थी .. Respondent/प्रतिवादी

For Appellant: Shri Rajiv Shah, ARFor Respondent: Ms. Neena Jeph, (CIT-DR)
Section 271GSection 92Section 92D

…IN THE INCOME-TAX APPELLATE TRIBUNAL“K” BENCH, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER Assistant Commissioner of v/s. Dharmanandan Diamonds Income Tax – 5(1)(1) बनाम Pvt. Ltd., FC 7081 7082, Room No. 568, 5th Floor, Bharat Diamond Bourse, G- Aaykar Bhavan, Churchgate, Block, Bandra Kurla Complex, Mumbai – 400 020, Bandra (East), Mumbai – Maharashtra 400 051, Maharashtra स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AACCD6676J Appellant/अपीलार्थी .. Respondent/प्रतिवादी Assessee by : Shri Rajiv Shah, AR Revenueby : Ms. Neena Jeph, (CIT-DR) Date of Hearing…

THYSSENKRUPP INDUSTRIAL SOLUTIONS AG ,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX TRANSFER PRICING CIRCLE -4(2)(2), MUMBAI

In the result, the appeal of the assessee is allowed

ITA 3621/MUM/2024[2016-17]Status: DisposedITAT Mumbai15 Oct 2025AY 2016-17

Bench: Shri Sandeep Gosain & Shri Prabhash Shankarthyssenkrupp Industrial V/S. Deputy Commissioner Of Solutions Ag बनाम Income Tax,Transfer Pricing C/O Mohinder Puri & Co., 1A- Circle – 4(2)(2), Air India D, Vandhna Building, 11 Building, Nariman Point, Tolstoy Marg, New Delhi – Mumbai–400021, Maharashtra 110 001 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aafcp5301B Appellant/अपीलार्थी .. Respondent/प्रतिवादी

For Appellant: Shri Nishant Thakkar & Ms. J.Amalsadwala,ARsFor Respondent: Shri Pravin Salunkhe, (Sr. DR)
Section 271GSection 273BSection 92DSection 92D(1)Section 92D(3)

…nd unjustifiable default- not for mere technical lapses, especially when substantial compliance is demonstrated. Reliance in this regard was placed on the decisions in the cases of PCIT v/s. MMTC Ltd. 95 taxmann.com 419 (Delhi), CIT vs. Leroy Somer & Controls-360 ITR 532(Delhi)and CIT vs. SSL TTK ltd. - MANU/TN/5589/2021 (Madras).These decisions confirm that the objective of section 271G is fulfilled, if the main documentation and transfer pricing study are produced, aligning with the spirit of Rule 10D(3) and section 92D(3). It is submitted that several Tribunal decisions (including Mumbai Tribunal) following th…

DCIT, CIRCLE-1(1)(1), AHMEDABAD, AHMEDABAD vs. ATUL LIMITED, AHMEDABAD

In the result, the appeal of the Revenue is dismissed

ITA 1774/AHD/2024[2016-17]Status: DisposedITAT Ahmedabad10 Oct 2025AY 2016-17

Bench: Shri Siddhartha Nautiyal & Shri Narendra Prasad Sinhaassessment Year: 2016-17

Section 271GSection 92CSection 92DSection 92D(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH, AHMEDABAD BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER AND SHRI NARENDRA PRASAD SINHA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Deputy Commissioner of Atul Limited, Income Tax, Circle – 1(1)(1), Atul House, Room No.201, 2nd Floor, G I Patel Marg, Aayakar Bhawan, Vejalpur, Navjivan S.O., Vs. Ahmedabad – 380 015. Ahmedabad – 380 014. (Gujarat) [PAN – AABCA 2390 M] (Appellant) (Respondent) Assessee by Shri Bhavin Marfatia, AR Revenue by Shri Sher Singh, CIT-DR Date of Hearing 09.09.2025 Date of Pronouncement 10.10.2025 O R D E R PER NARENDRA PRASAD SI…

DEPUTY COMMISSIONER OF INCOME -TAX,CENTRAL CIRCLE-1(1), AHMEDABAD vs. BEST OASIS LIMITED , MUMBAI

In the result, the appeal of the Revenue is dismissed

ITA 640/AHD/2024[2019-20]Status: DisposedITAT Ahmedabad25 Feb 2025AY 2019-20

Bench: Ms. Suchitra Kamble & Shri Narendra Prasad Sinha

For Appellant: Shri Tushar Hemani, Sr. Advocate &For Respondent: Shri Abhay Thakur, CIT.DR & Shri B
Section 132Section 153ASection 271ASection 9(1)(i)Section 92(3)Section 92CSection 92D

…d. (2014) 40 taxmann.com 168 (Chandigarh); ➤ ITO v. PPN Power Generating Co. P. Ltd. (2012) 18 taxmann.com 127 (Chennai); ➤ ACIT v. Global One India P. Ltd. (2012) 19 taxmann.com 249 (Delhi Trib.); ➤ CIT v. M/s. Leroy Somer & Controls (India) Pvt. Ltd. (2013) 360 ITR 532 (Delhi); ➤ Tapi JWil JV v. Income-tax Officer (2024) 158 taxmann.com 433 (Delhi Trib.); ➤ Apace Realty v. Income-tax Officer (2022) 140 taxmann.com 257 (Mum); ➤ DCIT v. Francois Compressors India P. Ltd. (2021) 129 taxmann.com 260 (Pune); 12. Shri Tushar Hemani, Ld. Sr. Counsel, assailed the penalty order on the ground that no case was made out b…

DEPUTY COMMISSIONER OF INCOME -TAX,CENTRAL CIRCLE-1(1), AHMEDABAD vs. BEST OASIS LIMITED , MUMBAI

In the result, the appeal of the Revenue is dismissed

ITA 639/AHD/2024[2018-19]Status: DisposedITAT Ahmedabad25 Feb 2025AY 2018-19

Bench: Ms. Suchitra Kamble & Shri Narendra Prasad Sinha

For Appellant: Shri Tushar Hemani, Sr. Advocate &For Respondent: Shri Abhay Thakur, CIT.DR & Shri B
Section 132Section 153ASection 271ASection 9(1)(i)Section 92(3)Section 92CSection 92D

…d. (2014) 40 taxmann.com 168 (Chandigarh); ➤ ITO v. PPN Power Generating Co. P. Ltd. (2012) 18 taxmann.com 127 (Chennai); ➤ ACIT v. Global One India P. Ltd. (2012) 19 taxmann.com 249 (Delhi Trib.); ➤ CIT v. M/s. Leroy Somer & Controls (India) Pvt. Ltd. (2013) 360 ITR 532 (Delhi); ➤ Tapi JWil JV v. Income-tax Officer (2024) 158 taxmann.com 433 (Delhi Trib.); ➤ Apace Realty v. Income-tax Officer (2022) 140 taxmann.com 257 (Mum); ➤ DCIT v. Francois Compressors India P. Ltd. (2021) 129 taxmann.com 260 (Pune); 12. Shri Tushar Hemani, Ld. Sr. Counsel, assailed the penalty order on the ground that no case was made out b…

DEPUTY COMMISSIONER OF INCOME -TAX,CENTRAL CIRCLE-1(1), AHMEDABAD vs. BEST OASIS LIMITED , MUMBAI

In the result, the appeal of the Revenue is dismissed

ITA 638/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad25 Feb 2025AY 2017-18

Bench: Ms. Suchitra Kamble & Shri Narendra Prasad Sinha

For Appellant: Shri Tushar Hemani, Sr. Advocate &For Respondent: Shri Abhay Thakur, CIT.DR & Shri B
Section 132Section 153ASection 271ASection 9(1)(i)Section 92(3)Section 92CSection 92D

…d. (2014) 40 taxmann.com 168 (Chandigarh); ➤ ITO v. PPN Power Generating Co. P. Ltd. (2012) 18 taxmann.com 127 (Chennai); ➤ ACIT v. Global One India P. Ltd. (2012) 19 taxmann.com 249 (Delhi Trib.); ➤ CIT v. M/s. Leroy Somer & Controls (India) Pvt. Ltd. (2013) 360 ITR 532 (Delhi); ➤ Tapi JWil JV v. Income-tax Officer (2024) 158 taxmann.com 433 (Delhi Trib.); ➤ Apace Realty v. Income-tax Officer (2022) 140 taxmann.com 257 (Mum); ➤ DCIT v. Francois Compressors India P. Ltd. (2021) 129 taxmann.com 260 (Pune); 12. Shri Tushar Hemani, Ld. Sr. Counsel, assailed the penalty order on the ground that no case was made out b…

DEPUTY COMMISSIONER OF INCOME -TAX, CENTRAL CIRCLE-1(1), AHMEDABAD vs. BEST OASIS LIMITED , MUMBAI

In the result, the appeal of the Revenue is dismissed

ITA 637/AHD/2024[2016-17]Status: DisposedITAT Ahmedabad25 Feb 2025AY 2016-17

Bench: Ms. Suchitra Kamble & Shri Narendra Prasad Sinha

For Appellant: Shri Tushar Hemani, Sr. Advocate &For Respondent: Shri Abhay Thakur, CIT.DR & Shri B
Section 132Section 153ASection 271ASection 9(1)(i)Section 92(3)Section 92CSection 92D

…d. (2014) 40 taxmann.com 168 (Chandigarh); ➤ ITO v. PPN Power Generating Co. P. Ltd. (2012) 18 taxmann.com 127 (Chennai); ➤ ACIT v. Global One India P. Ltd. (2012) 19 taxmann.com 249 (Delhi Trib.); ➤ CIT v. M/s. Leroy Somer & Controls (India) Pvt. Ltd. (2013) 360 ITR 532 (Delhi); ➤ Tapi JWil JV v. Income-tax Officer (2024) 158 taxmann.com 433 (Delhi Trib.); ➤ Apace Realty v. Income-tax Officer (2022) 140 taxmann.com 257 (Mum); ➤ DCIT v. Francois Compressors India P. Ltd. (2021) 129 taxmann.com 260 (Pune); 12. Shri Tushar Hemani, Ld. Sr. Counsel, assailed the penalty order on the ground that no case was made out b…

DCIT, CENTRAL CIRCLE-1(1), AHMEDABAD vs. BEST OASIS LIMITED , MUMBAI

In the result, the appeal of the Revenue is dismissed

ITA 636/AHD/2024[2015-16]Status: DisposedITAT Ahmedabad25 Feb 2025AY 2015-16

Bench: Ms. Suchitra Kamble & Shri Narendra Prasad Sinha

For Appellant: Shri Tushar Hemani, Sr. Advocate &For Respondent: Shri Abhay Thakur, CIT.DR & Shri B
Section 132Section 153ASection 271ASection 9(1)(i)Section 92(3)Section 92CSection 92D

…d. (2014) 40 taxmann.com 168 (Chandigarh); ➤ ITO v. PPN Power Generating Co. P. Ltd. (2012) 18 taxmann.com 127 (Chennai); ➤ ACIT v. Global One India P. Ltd. (2012) 19 taxmann.com 249 (Delhi Trib.); ➤ CIT v. M/s. Leroy Somer & Controls (India) Pvt. Ltd. (2013) 360 ITR 532 (Delhi); ➤ Tapi JWil JV v. Income-tax Officer (2024) 158 taxmann.com 433 (Delhi Trib.); ➤ Apace Realty v. Income-tax Officer (2022) 140 taxmann.com 257 (Mum); ➤ DCIT v. Francois Compressors India P. Ltd. (2021) 129 taxmann.com 260 (Pune); 12. Shri Tushar Hemani, Ld. Sr. Counsel, assailed the penalty order on the ground that no case was made out b…

DCIT, CENTRAL CIRCLE-1(1), AHMEDABAD vs. BEST OASIS LIMITED , MAHARASTRA

In the result, the appeal of the Revenue is dismissed

ITA 634/AHD/2024[2013-14]Status: DisposedITAT Ahmedabad25 Feb 2025AY 2013-14

Bench: Ms. Suchitra Kamble & Shri Narendra Prasad Sinha

For Appellant: Shri Tushar Hemani, Sr. Advocate &For Respondent: Shri Abhay Thakur, CIT.DR & Shri B
Section 132Section 153ASection 271ASection 9(1)(i)Section 92(3)Section 92CSection 92D

…d. (2014) 40 taxmann.com 168 (Chandigarh); ➤ ITO v. PPN Power Generating Co. P. Ltd. (2012) 18 taxmann.com 127 (Chennai); ➤ ACIT v. Global One India P. Ltd. (2012) 19 taxmann.com 249 (Delhi Trib.); ➤ CIT v. M/s. Leroy Somer & Controls (India) Pvt. Ltd. (2013) 360 ITR 532 (Delhi); ➤ Tapi JWil JV v. Income-tax Officer (2024) 158 taxmann.com 433 (Delhi Trib.); ➤ Apace Realty v. Income-tax Officer (2022) 140 taxmann.com 257 (Mum); ➤ DCIT v. Francois Compressors India P. Ltd. (2021) 129 taxmann.com 260 (Pune); 12. Shri Tushar Hemani, Ld. Sr. Counsel, assailed the penalty order on the ground that no case was made out b…

DCIT, CENTRAL CIRCLE-1(1), AHMEDABAD vs. BEST OASIS LIMITED , MAHARASTRA

In the result, the appeal of the Revenue is dismissed

ITA 633/AHD/2024[2012-13]Status: DisposedITAT Ahmedabad25 Feb 2025AY 2012-13

Bench: Ms. Suchitra Kamble & Shri Narendra Prasad Sinha

For Appellant: Shri Tushar Hemani, Sr. Advocate &For Respondent: Shri Abhay Thakur, CIT.DR & Shri B
Section 132Section 153ASection 271ASection 9(1)(i)Section 92(3)Section 92CSection 92D

…d. (2014) 40 taxmann.com 168 (Chandigarh); ➤ ITO v. PPN Power Generating Co. P. Ltd. (2012) 18 taxmann.com 127 (Chennai); ➤ ACIT v. Global One India P. Ltd. (2012) 19 taxmann.com 249 (Delhi Trib.); ➤ CIT v. M/s. Leroy Somer & Controls (India) Pvt. Ltd. (2013) 360 ITR 532 (Delhi); ➤ Tapi JWil JV v. Income-tax Officer (2024) 158 taxmann.com 433 (Delhi Trib.); ➤ Apace Realty v. Income-tax Officer (2022) 140 taxmann.com 257 (Mum); ➤ DCIT v. Francois Compressors India P. Ltd. (2021) 129 taxmann.com 260 (Pune); 12. Shri Tushar Hemani, Ld. Sr. Counsel, assailed the penalty order on the ground that no case was made out b…

DEPUTY COMMISSIONER OF INCOME -TAX, CENTRAL CIRCLE-1(1), AHMEDABAD, GUJARAT vs. PRIYA BLUE INDUSTRIES PVT. LTD., GUJARAT

In the result the appeals filed by the Revenue in ITA No

ITA 324/AHD/2024[2019-20]Status: DisposedITAT Ahmedabad21 Jan 2025AY 2019-20

Bench: Shri T.R. SENTHIL KUMAR (Judicial Member), Shri Narendra Prasad Sinha (Accountant Member)

Section 132Section 143Section 143(3)Section 271ASection 92CSection 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH Before: Shri T.R. SENTHIL KUMAR, Judicial Member And Shri Narendra Prasad Sinha, Accountant Member ITA Nos. 317 to 324/Ahd/2024 Assessment Years. 2012-13 to 2019-20 The DCIT, Priya Blue Industries Central Pvt. Ltd. Circle-1(1), Vs 1563/A, Aashirwad Rupani, Ahmedabad Sardarnagar Road, Bhavnagar, Gujarat-364001 (Appellant) (Respondent) Assessee Represented: Shri Tushar Hemani, Sr. Adv. & Shri Parimalsinh B. Parmar, A.Rs. Revenue Represented: Shri Rignesh Das, Sr.D.R. Date of hearing : 19-12-2024 Date of pronouncement : 21-01-2025 आदेश/ORDER PER…

DEPUTY COMMISSIONER OF INCOME -TAX, CENTRAL CIRCLE 1(1), AHMEDABAD, AHMEDABAD vs. PRIYA BLUE INDUSTRIES PVT. LTD, GUJARAT

In the result the appeals filed by the Revenue in ITA No

ITA 323/AHD/2024[2018-19]Status: DisposedITAT Ahmedabad21 Jan 2025AY 2018-19

Bench: Shri T.R. SENTHIL KUMAR (Judicial Member), Shri Narendra Prasad Sinha (Accountant Member)

Section 132Section 143Section 143(3)Section 271ASection 92CSection 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH Before: Shri T.R. SENTHIL KUMAR, Judicial Member And Shri Narendra Prasad Sinha, Accountant Member ITA Nos. 317 to 324/Ahd/2024 Assessment Years. 2012-13 to 2019-20 The DCIT, Priya Blue Industries Central Pvt. Ltd. Circle-1(1), Vs 1563/A, Aashirwad Rupani, Ahmedabad Sardarnagar Road, Bhavnagar, Gujarat-364001 (Appellant) (Respondent) Assessee Represented: Shri Tushar Hemani, Sr. Adv. & Shri Parimalsinh B. Parmar, A.Rs. Revenue Represented: Shri Rignesh Das, Sr.D.R. Date of hearing : 19-12-2024 Date of pronouncement : 21-01-2025 आदेश/ORDER PER…

DCIT CENTRAL CIRCLE 1(1), AHMEDABAD, GUJARAT vs. PRIYA BLUE INDUSTRIES PVT. LTD., GUJARAT

In the result the appeals filed by the Revenue in ITA No

ITA 322/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad21 Jan 2025AY 2017-18

Bench: Shri T.R. SENTHIL KUMAR (Judicial Member), Shri Narendra Prasad Sinha (Accountant Member)

Section 132Section 143Section 143(3)Section 271ASection 92CSection 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH Before: Shri T.R. SENTHIL KUMAR, Judicial Member And Shri Narendra Prasad Sinha, Accountant Member ITA Nos. 317 to 324/Ahd/2024 Assessment Years. 2012-13 to 2019-20 The DCIT, Priya Blue Industries Central Pvt. Ltd. Circle-1(1), Vs 1563/A, Aashirwad Rupani, Ahmedabad Sardarnagar Road, Bhavnagar, Gujarat-364001 (Appellant) (Respondent) Assessee Represented: Shri Tushar Hemani, Sr. Adv. & Shri Parimalsinh B. Parmar, A.Rs. Revenue Represented: Shri Rignesh Das, Sr.D.R. Date of hearing : 19-12-2024 Date of pronouncement : 21-01-2025 आदेश/ORDER PER…

DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE 1(1), GUJARAT vs. PRIYA BLUE INDUSTRIES PVT. LTD., GUJARAT

In the result the appeals filed by the Revenue in ITA No

ITA 321/AHD/2024[2016-17]Status: DisposedITAT Ahmedabad21 Jan 2025AY 2016-17

Bench: Shri T.R. SENTHIL KUMAR (Judicial Member), Shri Narendra Prasad Sinha (Accountant Member)

Section 132Section 143Section 143(3)Section 271ASection 92CSection 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH Before: Shri T.R. SENTHIL KUMAR, Judicial Member And Shri Narendra Prasad Sinha, Accountant Member ITA Nos. 317 to 324/Ahd/2024 Assessment Years. 2012-13 to 2019-20 The DCIT, Priya Blue Industries Central Pvt. Ltd. Circle-1(1), Vs 1563/A, Aashirwad Rupani, Ahmedabad Sardarnagar Road, Bhavnagar, Gujarat-364001 (Appellant) (Respondent) Assessee Represented: Shri Tushar Hemani, Sr. Adv. & Shri Parimalsinh B. Parmar, A.Rs. Revenue Represented: Shri Rignesh Das, Sr.D.R. Date of hearing : 19-12-2024 Date of pronouncement : 21-01-2025 आदेश/ORDER PER…

DCIT CENTRAL CIRCLE 1(1), AHMEDABAD, GUJARAT vs. PRIYA BLUE INDUSTRIES PVT. LTD., GUJARAT

In the result the appeals filed by the Revenue in ITA No

ITA 320/AHD/2024[2015-16]Status: DisposedITAT Ahmedabad21 Jan 2025AY 2015-16

Bench: Shri T.R. SENTHIL KUMAR, Judicial Member\nAnd Shri Narendra Prasad Sinha (Accountant Member)

Section 132Section 143Section 143(3)Section 271ASection 92CSection 92D

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL\nAHMEDABAD “C” BENCH\nBefore: Shri T.R. SENTHIL KUMAR, Judicial Member\nAnd Shri Narendra Prasad Sinha, Accountant Member\nITA Nos.317 to 324/Ahd/2024\n Assessment Years.2012-13 to 2019-20\nThe DCIT,\nCentral\nCircle-1(1),\nAhmedabad\nPriya Blue Industries\nPvt. Ltd.\nVs 1563/A, Aashirwad Rupani,\nSardarnagar Road,\nBhavnagar,\nGujarat-364001\n(Appellant)\n(Respondent)\nAssessee Represented: Shri Tushar Hemani, Sr. Adv. &\nShri Parimalsinh B. Parmar, A.Rs.\nRevenue Represented: Shri Rignesh Das, Sr.D.R.\nDate of hearing\nDate of pronouncement\n: 19-12-2024\n…

DEPUTY COMMISSIONER OF INCOME -TAX, CENTRAL CIRCLE-1(1), AHMEDABAD, AHMEDABAD vs. PRIYA BLUE INDUSTRIES PVT. LTD., GUJARAT

In the result the appeals filed by the Revenue in ITA No

ITA 319/AHD/2024[2014-15]Status: DisposedITAT Ahmedabad21 Jan 2025AY 2014-15

Bench: Shri T.R. SENTHIL KUMAR (Judicial Member), Shri Narendra Prasad Sinha (Accountant Member)

Section 132Section 143Section 143(3)Section 271ASection 92CSection 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH Before: Shri T.R. SENTHIL KUMAR, Judicial Member And Shri Narendra Prasad Sinha, Accountant Member ITA Nos. 317 to 324/Ahd/2024 Assessment Years. 2012-13 to 2019-20 The DCIT, Priya Blue Industries Central Pvt. Ltd. Circle-1(1), Vs 1563/A, Aashirwad Rupani, Ahmedabad Sardarnagar Road, Bhavnagar, Gujarat-364001 (Appellant) (Respondent) Assessee Represented: Shri Tushar Hemani, Sr. Adv. & Shri Parimalsinh B. Parmar, A.Rs. Revenue Represented: Shri Rignesh Das, Sr.D.R. Date of hearing : 19-12-2024 Date of pronouncement : 21-01-2025 आदेश/ORDER PER…

DEPUTY COMMISSIONER OF INCOME -TAX, CENTRAL CIRCLE-1(1), AHMEDABAD, AHMEDABAD vs. PRIYA BLUE INDUSTRIES PVT. LTD, GUJARAT

In the result the appeals filed by the Revenue in ITA No

ITA 318/AHD/2024[2013-14]Status: DisposedITAT Ahmedabad21 Jan 2025AY 2013-14

Bench: Shri T.R. SENTHIL KUMAR, Judicial Member\nAnd Shri Narendra Prasad Sinha (Accountant Member)

Section 132Section 143Section 143(3)Section 271ASection 92CSection 92D

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL\nAHMEDABAD “C” BENCH\n\nBefore: Shri T.R. SENTHIL KUMAR, Judicial Member\nAnd Shri Narendra Prasad Sinha, Accountant Member\n\nITA Nos.317 to 324/Ahd/2024\n Assessment Years.2012-13 to 2019-20\n\nThe DCIT,\nCentral\nCircle-1(1),\nAhmedabad\n(Appellant)\nPriya Blue Industries\nPvt. Ltd.\nVs 1563/A, Aashirwad Rupani,\nSardarnagar Road,\nBhavnagar,\nGujarat-364001\n(Respondent)\n\nAssessee Represented: Shri Tushar Hemani, Sr. Adv. &\nShri Parimalsinh B. Parmar, A.Rs.\nRevenue Represented: Shri Rignesh Das, Sr.D.R.\n\nDate of hearing\nDate of pronouncement\n: 19…

ASSISTANT COMMISSIONER OF INCOME TAX, KOLHAPUR vs. UNDERCARRIAGE AND TRACTOR PARTS PRIVATE LIMITED, KOLHAPUR

In the result, the appeal of the Revenue is dismissed

ITA 839/PUN/2024[2015-16]Status: DisposedITAT Pune07 Jan 2025AY 2015-16

Bench: Shri R.K. Panda & Ms. Astha Chandra

For Appellant: Shri Tanzil TadvekarFor Respondent: Shri Pawan Bharati
Section 271GSection 92CSection 92DSection 92D(3)

…u/s 92D(3) for furnishing of specific particulars, then no question of its remaining uncomplied with arose. Accordingly penalty cannot be imposed u/s 271G. Reliance is placed upon following case laws: 1. CIT-II vs Leroy Somer & Controls(India) (P) Itd (2014) 360 ITR 532( Delhi High Court) 2. ACIT vs Nikko Resources Ltd - ITAT D Bench Ahmedabad (2013) 36 CH 0285 3. P&G Hygiene and Health Care Limited vs DCIT-ITAT Mumbai Bench (2020) 59 CCH 0311. 2.6 Following such judicial precedents, it is held that the TPO has not asked for specific information/oa in a statu.ory notice u/s 92D(3). As specific defeat is not poin…

TAPI JWIL JV,NEW DELHI vs. ITO, WARD-62(4), NEW DELHI

In the result, the appeals of the assessee are allowed

ITA 4873/DEL/2019[2014-15]Status: DisposedITAT Delhi16 Oct 2023AY 2014-15

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 6722/Del/2018 : Asstt. Year : 2014-15 Ita No. 4873/Del/2019 : Asstt. Year : 2014-15 Tapi Jwil Jv, Vs Income Tax Officer, C/O C. S. Anand, Adv., Ward-62(4), 104, Pankaj Tower, 10, L.S.C. New Delhi Savita Vihar, Delhi-110092 (Appellant) (Respondent) Pan No. Aadat3744J Assessee By : Sh. C. S. Anand, Adv. Revenue By : Sh. Amitabh K. Sinha, Cit-Dr Date Of Hearing: 18.07.2023 Date Of Pronouncement: 16.10.2023 Order Per Dr. B. R. R. Kumar:

For Appellant: Sh. C. S. Anand, AdvFor Respondent: Sh. Amitabh K. Sinha, CIT-DR
Section 271GSection 40A(2)(b)Section 928BSection 92D

…red to in the said provisions if he proves that there was reasonable cause for the said failure.” 17. We find that the case of the assessee is squarely covered by the judgment of Hon'ble Delhi High Court in CIT Vs. Leroy Somer and Controls (India) Pvt. Ltd. [360 ITR 532] “Section 271G of the Income-tax Act, 1961, prescribes penalty in case a person fails to furnish information or document required by sub-section (3) of section 92D to the Assessing Officer or the Commissioner (Appeals). The penalty imposable is discretionary and not mandatory. Section 271G has to be interpreted reasonably and in a rational manne…

TAPI JWIL JV,NEW DELHI vs. ITO, WARD-62(4), NEW DELHI

In the result, the appeals of the assessee are allowed

ITA 6722/DEL/2018[2014-15]Status: DisposedITAT Delhi16 Oct 2023AY 2014-15

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 6722/Del/2018 : Asstt. Year : 2014-15 Ita No. 4873/Del/2019 : Asstt. Year : 2014-15 Tapi Jwil Jv, Vs Income Tax Officer, C/O C. S. Anand, Adv., Ward-62(4), 104, Pankaj Tower, 10, L.S.C. New Delhi Savita Vihar, Delhi-110092 (Appellant) (Respondent) Pan No. Aadat3744J Assessee By : Sh. C. S. Anand, Adv. Revenue By : Sh. Amitabh K. Sinha, Cit-Dr Date Of Hearing: 18.07.2023 Date Of Pronouncement: 16.10.2023 Order Per Dr. B. R. R. Kumar:

For Appellant: Sh. C. S. Anand, AdvFor Respondent: Sh. Amitabh K. Sinha, CIT-DR
Section 271GSection 40A(2)(b)Section 928BSection 92D

…red to in the said provisions if he proves that there was reasonable cause for the said failure.” 17. We find that the case of the assessee is squarely covered by the judgment of Hon'ble Delhi High Court in CIT Vs. Leroy Somer and Controls (India) Pvt. Ltd. [360 ITR 532] “Section 271G of the Income-tax Act, 1961, prescribes penalty in case a person fails to furnish information or document required by sub-section (3) of section 92D to the Assessing Officer or the Commissioner (Appeals). The penalty imposable is discretionary and not mandatory. Section 271G has to be interpreted reasonably and in a rational manne…

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CIT v. M/s. Leroy Somer & Controls (India) Pvt. Ltd. (360 ITR 532) — Cited in 33 Judgments | BharatTax