How many judgments cite CIT v. M/s Sidhartha Enterprises?

25 judgments on BharatTax cite CIT v. M/s Sidhartha Enterprises (184 Taxmann 460), spanning 2016 to 2021.

CIT v. M/s Sidhartha Enterprises

184 Taxmann 460High Court2009#4634 most cited

What is CIT v. M/s Sidhartha Enterprises authority for?

Penalty under section 271(1)(c) is not leviable if the assessee did not deliberately furnish inaccurate particulars, and the concealment was not conscious.

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2021.

Also referred to as

CIT v. Sidhartha Enterprises · penalty u/s 271(1)(c) · concealment of income · inaccurate particulars · deliberate furnishing · conscious concealment · bona fide claim · revenue

Judgments citing CIT v. M/s Sidhartha Enterprises

SHRI JAI HIND AGARWAL,JAIPUR vs. ITO, WD-5(4), JAIPUR

In the result, this appeal of the assessee is allowed

ITA 146/JPR/2021[2013-14]Status: DisposedITAT Jaipur27 Dec 2021AY 2013-14

Bench: Or At The Time Of Hearing.” 2. The Hearing Of The Appeal Was Concluded Through Video Conference In View Of The Prevailing Situation Of Covid-19 Pandemic.

For Appellant: Shri S.L. Poddar (Adv)For Respondent: Smt. Runi Pal (Addl.CIT)

Section 143(3)Section 271(1)(c)Section 41(1)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “B”, JAIPUR Jh ,u-ds-lSuh] mik/;{k ,oa Jh lanhi x®lkÃa] U;kf;d lnL; ds le{k BEFORE: SHRI N.K. SAINI, VICE PRESIDENT & SHRI SANDEEP GOSAIN, JM vk;dj vihy la-@ITA No. 146/JP/2021 Assessment Year: 2013-14 cuke Shri Jai Hind Agarwal, I.T.O., Vs. 70-A, Near Valmiki Bhawan, Gupta Ward 5(4), Garden, Ajmer Road, Jaipur. Jaipur. PAN No.: ABEPA 3189 P vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri S.L. Poddar (Adv) jktLo dh vksj ls@ Revenue by : Smt. Runi Pal (Addl.CIT) lquokbZ dh rkjh[k@ Date…

DECISION CRAFT ANALYTICS LTD.,AHMEDABAD vs. THE DY.CIT.,CIRCLE-1,, AHMEDABAD

In the result, both the appeals of the assessee are allowed

ITA 1162/AHD/2015[2008-09]Status: DisposedITAT Ahmedabad21 Jan 2019AY 2008-09

Bench: Justice P.P. Bhatt & Shri Waseem Ahmedआयकर अपील सं./Ita Nos.1161 & 1162/Ahd/2015 ("नधा"रण वष"/Assessment Years : 2007-08 & 2008-09) Decision Craft Analytics Ltd. The Dcit बनाम/ 601, Shahpath-Ii Circle-1 Vs. Opp. Rajpath Club Ahmedabad Sg Highway, Ahmedabad "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabcc 5157 E .. (अपीलाथ"/Appellant) (""यथ" / Respondent) अपीलाथ" ओर से/ Appellant By : Shri Krupesh Patel, Ar ""यथ" क" ओर से/Respondent By: Shri Vinod Tanwani, Sr.Dr

For Appellant: Shri Krupesh Patel, ARFor Respondent: Shri Vinod Tanwani, Sr.DR

Section 10ASection 143(3)Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE JUSTICE P.P. BHATT, PRESIDENT And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1161 & 1162/Ahd/2015 ("नधा"रण वष"/Assessment Years : 2007-08 & 2008-09) Decision Craft Analytics Ltd. The DCIT बनाम/ 601, Shahpath-II Circle-1 Vs. Opp. Rajpath Club Ahmedabad SG Highway, Ahmedabad "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AABCC 5157 E .. (अपीलाथ"/Appellant) (""यथ" / Respondent) अपीलाथ" ओर से/ Appellant by : Shri Krupesh Patel, AR ""यथ" क" ओर से/Respondent by: Shri Vinod Tanwani, Sr.DR 03/01/2019 सुनवाई क" तार"ख/ Date of Hearing घोषणा क"…

DECISION CRAFT ANALYTICS LTD.,AHMEDABAD vs. THE DY.CIT.,CIRCLE-1,, AHMEDABAD

In the result, both the appeals of the assessee are allowed

ITA 1161/AHD/2015[2007-08]Status: DisposedITAT Ahmedabad21 Jan 2019AY 2007-08

For Appellant: Shri Krupesh Patel, ARFor Respondent: Shri Vinod Tanwani, Sr.DR

Section 10ASection 143(3)Section 271(1)(c)Section 274

ACIT, NEW DELHI vs. SMT. SRAVANTHI KODURU, NEW DELHI

Appeal stands dismissed

ITA 6796/DEL/2015[2009-10]Status: DisposedITAT Delhi16 Jan 2019AY 2009-10

Bench: Shri G.D.Agrawal, Hon’Ble & Shri Sudhanshu Srivastava

For Appellant: Sh. Shiv Mahajan, CA, Ms. Jyoti Saxena, CAFor Respondent: Shri Sridhar Dora, Sr.DR

Section 271(1)(C)Section 271(1)(c)Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’ NEW DELHI BEFORE SHRI G.D.AGRAWAL, HON’BLE VICE PRESIDENT & SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA No.-6796/Del/2015 (Assessment Year: 2009-10) ACIT Vs. Sravanthi Koduru F-45, Bhagat Singh Market Circle-52(1), Room No. New Delhi 1405, 14th Floor, E-2 Block, Dr. S.P.Mukharjee PAN : AMLPK3875E Civic Centre New Delhi Cross Objection 87/Del/2016 (ITA No.-6796/Del/2015) (Assessment Year: 2009-10) Sravanthi Koduru Vs. ACIT F-45, Bhagat Singh Market Circle-52(1), Room No. 1405, 14th Floor, E-2 Block, Dr. New Delhi S.P.Mukharjee Civic Centre New Delhi…

SURESH DUTT MALHOTRA,PANIPAT vs. ACIT, PANIPAT

The appeal of the assessee stands allowed

ITA 2575/DEL/2015[2007-08]Status: DisposedITAT Delhi09 Jan 2019AY 2007-08

Bench: Shri G.D.Agrawal, Hon’Ble & Shri Sudhanshu Srivastavaassessment Year: 2007-08

For Appellant: Shri K. Sampath, Adv., Shri V. Rajkumar, AdvFor Respondent: Shri G. Johnson, Sr. DR

Section 2(14)Section 2(14)(ii)Section 271(1)(c)Section 54BSection 54F(1)

…ITA No. 2575/Del/2015 Assessment year 2007-08 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’ NEW DELHI BEFORE SHRI G.D.AGRAWAL, HON’BLE VICE PRESIDENT & SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER Assessment Year: 2007-08 Suresh Dutt Malhotra, vs Asstt. Commissioner of Income Tax, 590-Revenue, Model Town, Panipat. Panipat. (PAN: AISPM4484G) Appellant Respondent Assessee by : Shri K. Sampath, Adv., Shri V. Rajkumar, Adv. Revenue by : Shri G. Johnson, Sr. DR Date of Hearing 11.10.2018 Date of Pronouncement 09.01.2019 ORDER PER SUDHANSHU SRIVASTAVA, J.M. This appeal has been preferred by the assessee…

ASST CIT CIR 6(1)(2), MUMBAI vs. BOOKER INDIA P.LTD, MUMBAI

In the result, the appeal filed by the revenue is hereby ordered to be dismissed

ITA 535/MUM/2017[2009-10]Status: DisposedITAT Mumbai12 Oct 2018AY 2009-10

Bench: Shri G. S. Pannu, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.535/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2009-10) Acit (Cir)-6(1)(2) बिधम/ M/S. Booker India Pvt. Ltd. R.No. 563, 5Th Floor, No. 607, Trade Centre, Vs. Aayakar Bhavan, M.K. Bandra Kurla Complex, Road, Churchgate, Mumbai- Bandra (E), Mumbai- 400051. 400051. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aadcb3571B (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri Chaitanya Anjaria (Dr) Assessee By: Shri Aliasger Rampurawla & Shri Ravi Sawana सुनवाई की तारीख / Date Of Hearing: 14.08.2018 घोषणा की तारीख /Date Of Pronouncement: 12.10.2018 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue Has Filed The Present Appeal Against The Order Dated 02.11.2016 Passed By The Commissioner Of Income Tax (Appeals) -12, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2009- 10 In Which The Penalty Levied By The Ao Has Been Ordered To Be Deleted. 2. The Revenue Has Raised The Following Grounds: - "1. "Whether On (He Facts & In The Circumstances Of The Case & In Taw, The Id Cit(A) Was Right In Deleting The Penalty Levied U/S 271(1)(C) Of Rs.98,05,079/- & Failed To Appreciate That Penalty Has Been Levied On Account Of The A.Y.2009-10

For Appellant: Shri Aliasger Rampurawla &For Respondent: Shri Chaitanya Anjaria (DR)

Section 143(3)Section 271(1)(c)Section 27l(1)(c)Section 37(1)Section 37A

…f income of appellant did not deliberately furnish inaccurate particulars and before the question of penalty does not arise. Reliance is also placed by me in the case of P V Rammanna Reddy vs ITO (ITAT Hyderabad), in the case of CIT vs Sidddharth Enterprises (184 Taxmann 460) (Punjab & Haryana High Court) and Ltd vs ECS Ltd (336) 1TR 162) (Delhi High Court). Thus in the light of the above discussing it is held that the appellant is not liable for penalty u/ s 271(l)(c) and so 1 allow t ese Grounds of Appeal.” 5. On appraisal of the above said finding, we noticed that the addition by the AO in sum of Rs.2,88,46,95…

INSTITUTE OF HAEMATOLOGY,NEW DELHI vs. ITO (E), WARD- 1(2), NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 453/DEL/2018[2010-11]Status: DisposedITAT Delhi31 Aug 2018AY 2010-11

Bench: Sh. N. K. Sainiita No. 453/Del/2018 : Asstt. Year : 2010-11 Institute Of Haematology, Vs Income Tax Officer(E), 11/6-B, Shanti Chambers, Pusa Ward-1(2), Road, New Delhi-110005 New Delhi (Appellant) (Respondent) Pan No. Aaati4626P Assessee By : Sh. T. R. Talwar, Adv. Revenue By : Ms. Ashima Neb, Sr. Dr Date Of Hearing : 06.06.2018 Date Of Pronouncement : 31.08.2018 Order This Is An Appeal By The Assessee Against The Order Dated 02.08.2017 Of Ld. Cit(A)-40, Delhi. 2. The Only Grievance Of The Assessee In This Appeal Relates To The Sustenance Of Penalty Of Rs.68,598/- Levied By The Ao U/S 271(1)(C) Of The Income Tax Act, 1961 (Hereinafter Referred To As The Act).

For Appellant: Sh. T. R. Talwar, AdvFor Respondent: Ms. Ashima Neb, Sr. DR

Section 12ASection 13(3)Section 143(3)Section 164(2)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’, NEW DELHI Before Sh. N. K. Saini, Accountant Member ITA No. 453/Del/2018 : Asstt. Year : 2010-11 Institute of Haematology, Vs Income Tax Officer(E), 11/6-B, Shanti Chambers, Pusa Ward-1(2), Road, New Delhi-110005 New Delhi (APPELLANT) (RESPONDENT) PAN No. AAATI4626P Assessee by : Sh. T. R. Talwar, Adv. Revenue by : Ms. Ashima Neb, Sr. DR Date of Hearing : 06.06.2018 Date of Pronouncement : 31.08.2018 ORDER This is an appeal by the assessee against the order dated 02.08.2017 of ld. CIT(A)-40, Delhi. 2. The only grievance of the assessee in this appeal re…

ALPEX EXPORTS PVT. LTD.,NEW DELHI vs. ACIT, NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 239/DEL/2015[2011-12]Status: DisposedITAT Delhi28 Jun 2018AY 2011-12

Bench: Shri G.D. Agrawal, Hon’Ble & Shri Sudhanshu Srivastava

Section 24Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’ NEW DELHI BEFORE SHRI G.D. AGRAWAL, HON’BLE PRESIDENT & SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA No.-239/Del/2015 (Assessment Year: 2011-12) Alpex Exports Pvt. Ltd. vs ACIT B-79, Shivalik, Circle-1(1) Near Malviya Nagar Building New Delhi New Delhi PAN : AABCA0842N Assessee by Sh. Sudesh Garg, Adv. Revenue by Ms. Ashma Neb, Sr. DR Date of Hearing 28.06.2018 Date of Pronouncement 28.06.2018 ORDER PER SUDHANSHU SRIVASTAVA, J.M. This appeal is preferred by the assessee against the order dated 16.10.2014 passed by the Ld. CIT(A)-IV, New Delhi for…

MAHENDRA G GANDHI,MUMBAI vs. ITO 21(1)(3), MUMBAI

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

ITA 7642/MUM/2013[2009-10]Status: DisposedITAT Mumbai16 Feb 2018AY 2009-10

Bench: Shri G.S.Pannu & Shri Ravish Soodmahendra G. Gandhi, 1,Yeshwant Bhuvan, Ram Mandir Rd., Vile Parle East, Mumbai 400057 Pan: Aabpg8818M ...... Appellant Vs. The Ito 21(1)(3), Mumbai 400051. .... Respondent

For Appellant: Shri Mayur KisnadwalaFor Respondent: Shri Suman Kumar

Section 142(1)Section 271(1)(c)Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI G.S.PANNU, ACCOUNTANT MEMBER AND SHRI RAVISH SOOD, JUDICIAL MEMBER Mahendra G. Gandhi, 1,Yeshwant Bhuvan, Ram Mandir Rd., Vile Parle East, Mumbai 400057 PAN: AABPG8818M ...... Appellant Vs. The ITO 21(1)(3), Mumbai 400051. .... Respondent Appellant by : Shri Mayur Kisnadwala Respondent by : Shri Suman Kumar Date of hearing : 23/11/2017 Date of pronouncement : 16/ 02 /2018 ORDER PER G.S.PANNU,A.M: The captioned appeal filed by the assessee pertaining to assessment year 2009-10 is directed against the order passed by CIT(A)-32, Mumbai…

M/S EURO JEWELS,JAIPUR vs. INCOME TAX OFFICER, WARD-2-1, JAIPUR

In the result, appeal of the assessee is allowed

ITA 712/JPR/2017[2009-10]Status: DisposedITAT Jaipur09 Jan 2018AY 2009-10

For Appellant: Shri Saurabh Harsh (Adv)For Respondent: Shri Rajendra Jha (Addl.CIT)

Section 143(3)Section 271(1)(c)Section 44A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES (SMC), JAIPUR Jh Hkkxpan] ys[kk lnL;] ds le{k BEFORE: SHRI BHAGCHAND, ACCOUNTANT MEMBER vk;dj vihy la-@ITA No. 712/JP/2017 fu/kZkj.k o"kZ@Assessment Year : 2009-10 cuke M/s Euro Jewels, Income Tax Officer, Vs. 2238, Haldion Ka Rasta, Ward-2(1), Johari Bazar, Jaipur- Jaipur. 302003 LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAAFE 3220 C vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Saurabh Harsh (Adv). jktLo dh vksj ls@ Revenue by : Shri Rajendra Jha (Addl.CIT) lquokbZ dh rkjh[k@ Date…

M/S. R.H. AGRO OVERSEAS (P) LTD.,NEW DELHI vs. DCIT, NEW DELHI

The appeal of the assessee is allowed

ITA 5233/DEL/2014[2008-09]Status: DisposedITAT Delhi31 Oct 2017AY 2008-09

Bench: Shri G.D. Agrawal, Hon’Ble & Shri Sudhanshu Srivastava

For Appellant: Shri Raj Kumar, CAFor Respondent: Shri Atiq Ahmad, Sr. DR

Section 153ASection 271Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’: NEW DELHI BEFORE SHRI G.D. AGRAWAL, HON’BLE PRESIDENT AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA No. 5233/Del /2014 Assessment Year: 2008-09 R.H. Agro Overseas (P) Ltd., DCIT, C/o Raj Kumar & Associates, Central Circle-19, vs Chartered Accountants, New Delhi. 4435/7, Ansari Road, Darya Ganj, New Delhi-110002 PAN: AADCR1069G (Appellant) (Respondent) Appellant by : Shri Raj Kumar, CA Respondent by : Shri Atiq Ahmad, Sr. DR Date of Hearing : 06.09.2017 Date of Pronouncement: 31.10.2017 ORDER PER SUDHANSHU SRIVASTAVA, J.M. This appeal has been…

SH. ROHIT KOCHHAR,NEW DELHI vs. ACIT, NEW DELHI

The appeal of the assessee is allowed

ITA 6549/DEL/2014[2007-08]Status: DisposedITAT Delhi04 Oct 2017AY 2007-08

Bench: Shri G.D. Agrawal, Hon’Ble & Shri Sudhanshu Srivastava

For Appellant: Shri B.S. Sistani, CAFor Respondent: None

Section 143(3)Section 271Section 271(1)(c)

…ITA No.6549/Del/14 Assessment Year: 2007-08 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’: NEW DELHI BEFORE SHRI G.D. AGRAWAL, HON’BLE PRESIDENT AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA No. 6549/Del /2014 Assessment Year: 2007-08 Mr. Rohit Kochhar, ACIT, Unit No.1120-1121, Circle-37(1), vs 11th Floor, New Delhi-110002 DLF Towers, Jasola Distt. Centre, New Delhi-110025 (PAN: AAFPT2953A) (Appellant) (Respondent) Appellant by : Shri B.S. Sistani, CA Respondent by : None Date of Hearing : 04.09.2017 Date of Pronouncement: 04.10.2017 ORDER PER SUDHANSHU SRIVASTAVA, J.M. This appeal filed…

M/S MISS HILL EDUCATION SOCIETY,GWALIOR vs. ACIT CIRCLE-1, GWALIOR

In the result, the appeal is allowed

ITA 90/AGR/2016[2003-04]Status: DisposedITAT Agra27 Sept 2017AY 2003-04

Bench: Shri A. D. Jain

Section 10Section 10(23)(c)Section 154Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA (SMC) BENCH: AGRA BEFORE SHRI A. D. JAIN, JUDICIAL MEMBER I.T.A No. 90/Agra/2016 (ASSESSMENT YEAR-2003-04) M/s Miss Hill Education Society Vs..ACIT-Circle-1, Laxmi Bai Colony Padav Lashkar Gwalior. Gwalior. PAN No.AAATM8693D (Assessee) (Revenue) Assessee by Shri Ajay Wadjikar, AR. Revenue by Shri Waseem Arshad, Sr.DR. Date of Hearing 31.08.2017 Date of Pronouncement 27.09.2017 ORDER This is assessee’s appeal for Assessment Year 2003-04, taking the following grounds: “1. The learned Commissioner of Income Tax (Appeal)-III, Kanpur, camp at Gwalior has passed the ord…

ACIT, CIR-29, KOLKATA, KOLKATA vs. PRAKASH KUMAR MOHTA (HUF), KOLKATA

In the result, Revenue’s appeal stands dismissed

ITA 736/KOL/2015[2009-2010]Status: DisposedITAT Kolkata15 Sept 2017AY 2009-2010

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmedassessment Year:2009-10

Section 10(32)Section 10(38)Section 142(1)Section 143(2)Section 143(3)Section 271(1)(c)

…आयकर अपील"य अधीकरण, "यायपीठ – “B” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri N.V.Vasudevan, Judicial Member and Shri Waseem Ahmed, Accountant Member Assessment Year:2009-10 ACIT, Circle-29, V/s. Prakash Kumar Mohta Aayakar Bhawvan, (HUF), 7, Ronaldshay Dakshin, 2 Gariahat Road, Kolkata-27 Road, South, Kolkata-68 [PAN No. AADHP 6057 K] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Saurabh Kumar, Addl. CIT-DR अपीलाथ" क" ओर से/By Appellant Shri Raj Kumar Agarwal, FCA ""यथ" क" ओर से/By Respondent 24-08-2017 सुनवाई क" तार"ख/Date of Hearing 15-09-2017 घोषणा क" तार"ख/Date of Pr…

JT.CIT (OSD)-6(2)(1), MUMBAI vs. CROMPTON GREAVES LTD., MUMBAI

In the result, the appeal is dismissed

ITA 2676/MUM/2016[2008-09]Status: DisposedITAT Mumbai31 May 2017AY 2008-09

Bench: Shri Joginder Singh () & Shri N.K. Pradhan () Assessment Year: 2008-09

For Appellant: Mr. Vishnu Dutta Sharma, ARFor Respondent: Mr. Purushottam Kumar, DR

Section 143(3)Section 271(1)(c)Section 35Section 44A

…llowance of the part of the expenses will not alter the bona fide claim of the assessee. The Ld. CIT(A) relied on the decision in Reliance Petro Products (P.) Ltd. 322 ITR 158 (S.C.), P V Rammanna Reddy vs. ITO (ITAT Hyderabad), CIT vs. Siddharth Enterprises (184 Taxmann 460) (P&H). Thus the Ld. CIT(A) deleted with penalty of Rs.13,20,920/- imposed by the A.O. u/s 271(1)(c) of the Act. 5. Before us, the Ld. DR submits that only after being confronted by the A.O., the assessee vide note-sheet entry dated 22.12.2011 agreed to incorporating the amounts as per the report of DSIR. Therefore, he submits that the A.O.…

M/S. GROZ NET INDUSTRIES,NEW DELHI vs. ACIT, NEW DELHI

The appeal of the assessee is allowed

ITA 6241/DEL/2013[2004-05]Status: DisposedITAT Delhi31 May 2017AY 2004-05

Bench: Shri N.K. Saini & Shri Sudhanshu Srivastavaay: 2004-05 Groz Net Industries, Vs Acit, C-717, New Friends Colony, Circle-22(1), New Delhi. New Delhi (Pan: Aaafg8454E) (Appellant) (Respondent) Appellant By : Ms Rano Jain Ca Shri Ashish Goel, Ca Respondent By : Shri S.K. Jain, Dr Date Of Hearing: 9.3.2017 Date Of Pronouncement: 31.5.2017 Order

For Appellant: Ms Rano Jain CAFor Respondent: Shri S.K. Jain, DR

Section 271(1)Section 271(1)(c)Section 43BSection 80H

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’ NEW DELHI BEFORE SHRI N.K. SAINI, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AY: 2004-05 Groz Net Industries, vs ACIT, C-717, New friends Colony, Circle-22(1), New Delhi. New Delhi (PAN: AAAFG8454E) (Appellant) (Respondent) Appellant by : Ms Rano Jain CA Shri Ashish Goel, CA Respondent by : Shri S.K. Jain, DR Date of hearing: 9.3.2017 Date of pronouncement: 31.5.2017 ORDER PER SUDHANSHU SRIVASTAVA, J.M. This appeal is preferred by the assessee against the order of the CIT(A)-XXIII, New Delhi for Assessment Year 2004-05. 2. The facts…

RAMA KAPUR,NEW DELHI vs. ACIT, NEW DELHI

The appeal of the assessee is allowed

ITA 6484/DEL/2013[2006-07]Status: DisposedITAT Delhi05 Apr 2017AY 2006-07

Bench: Shri N. K. Saini & Shri Sudhanshu Srivastava

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

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘D’ NEW DELHI BEFORE SHRI N. K. SAINI, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER I.T.A .No. 6484/DEL/2013 ASSESSMENT YEAR-2006-07 Rama Kapur, ACIT, 5, Southern Avenue, Circle 22(1), New Delhi-110065 Vs New Delhi. (PAN:AARPK8685N) (RESPONDENT) (APPELLANT) Appellant by Shri B.K. Anand, CA Respondent by Shri Umesh Chander Dubey, Sr. DR Date of Hearing 5.1.2017 Date of Pronouncement 5.4.2017 ORDER PER SUDHANSHU SRIVASTAVA, JM This appeal has been filed by the assessee against the order of the CIT (A)-XVIII, New Delhi and pertains to a…

M/S. CHINTELS INDIA LTD.,NEW DELHI vs. ACIT, NEW DELHI

ITA 3793/DEL/2016[2010-11]Status: DisposedITAT Delhi31 Mar 2017AY 2010-11

Bench: Shri N.K. Saini & Shri Sudhanshu Srivastavaasstt. Year: 2008-09 Asstt. Year: 2009-10 Asstt. Year: 2010-11

For Appellant: Shri Kapil Goel, AdvFor Respondent: Shri Umesh Chandra Dubey, Sr. DR

Section 132Section 132(4)Section 271(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES ‘D’ BENCH DELHI BEFORE SHRI N.K. SAINI, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER Asstt. Year: 2008-09 Asstt. Year: 2009-10 Asstt. Year: 2010-11 Chintels India Ltd., vs ACIT, A-11, Kailash Colony, Central Circle-8, New Delhi. New Delhi. (PAN: AAACC0897N) (Appellant) (Respondent) Appellant by: Shri Kapil Goel, Adv. Shri Mukul Gupta, Adv. Respondent by: Shri Umesh Chandra Dubey, Sr. DR Date of hearing: 05.01.2017 Date of order: ORDER PER SUDHANSHU SRIVASTAVA, J.M. These three appeals have been preferred by the assessee against…

M/S. CHINTELS INDIA LTD.,NEW DELHI vs. ACIT, NEW DELHI

ITA 3792/DEL/2016[2009-10]Status: DisposedITAT Delhi31 Mar 2017AY 2009-10

Bench: Shri N.K. Saini & Shri Sudhanshu Srivastavaasstt. Year: 2008-09 Asstt. Year: 2009-10 Asstt. Year: 2010-11

For Appellant: Shri Kapil Goel, AdvFor Respondent: Shri Umesh Chandra Dubey, Sr. DR

Section 132Section 132(4)Section 271(1)

M/S. CHINTELS INDIA LTD.,NEW DELHI vs. ACIT, NEW DELHI

ITA 3791/DEL/2016[2008-09]Status: DisposedITAT Delhi31 Mar 2017AY 2008-09

Bench: Shri N.K. Saini & Shri Sudhanshu Srivastavaasstt. Year: 2008-09 Asstt. Year: 2009-10 Asstt. Year: 2010-11

For Appellant: Shri Kapil Goel, AdvFor Respondent: Shri Umesh Chandra Dubey, Sr. DR

Section 132Section 132(4)Section 271(1)

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