CIT v. Nalin P. Shah (HUF)

40 Taxmann.com 86High Court2013#6369 most cited

What is CIT v. Nalin P. Shah (HUF) authority for?

Furnishing inaccurate particulars does not automatically attract penalty under section 271(1)(c) if the assessee has offered an explanation and the same is considered by the authorities.

18

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2015 to 2022.

Also referred to as

CIT v. Nalin P. Shah (HUF) · section 271(1)(c) · penalty · inaccurate particulars · concealment of income · explanation · assessing officer · CIT(A)

Judgments citing CIT v. Nalin P. Shah (HUF)

DCIT CC7 (2), Mumbai vs. M/S. Anik Industries Ltd, Mumbai

In the result, the appeal filed by the revenue is dismissed

ITA 2267/MUM/2021[2004-05]Status: DisposedITAT Mumbai29 Jul 2022AY 2004-05

Bench: Shri Pramod Kumar & Shri Pavan Kumar Gadaledcit, Cc-7(2) Vs. M/S Anik Industries Ltd Room No. 655, 3Rd Floor, 610, Tulsiani Aayakar Bhavan, Chamber, Nariman Point Mk Road, Mumbai – 400021. Mumbai – 400020. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacm2696K Appellant .. Respondent Appellant By : Smt Shailja Rai.Dr Respondent By : Shri.Bhupendra Shah.Ar Date Of Hearing 26.07.2022 Date Of Pronouncement 28.07.2022 आदेश / O R D E R Per Pavan Kumar Gadale, Jm: The Revenue Has Filed The Appeal Against The Order Passed By The Commissioner Of Income Tax (Appeals) U/S 271(1)(C) & 250 Of The Act. The Revenue Has Raised The Following Grounds Of Appeal:

For Appellant: Smt Shailja Rai.DRFor Respondent: Shri.Bhupendra Shah.AR
Section 143(2)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER DCIT, CC-7(2) Vs. M/s Anik Industries Ltd Room No. 655, 3rd Floor, 610, Tulsiani Aayakar Bhavan, Chamber, Nariman Point MK Road, Mumbai – 400021. Mumbai – 400020. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACM2696K Appellant .. Respondent Appellant by : Smt Shailja Rai.DR Respondent by : Shri.Bhupendra Shah.AR Date of Hearing 26.07.2022 Date of Pronouncement 28.07.2022 आदेश / O R D E R PER PAVAN KUMAR GADALE, JM: The revenue has filed the appeal against the order passed by…

The Dy. Commissioner of Income Tax, Circle-2(1)(1), Baroda vs. M/S. Sun Pharmaceuticals Industries Limited, Vadodara

In the result the appeal of the revenue is dismissed

ITA 347/AHD/2017[2001-02]Status: DisposedITAT Ahmedabad12 Jul 2019AY 2001-02

Bench: The Itat Ahmedabad Vide Ita No. 3289/Ahd/2002 & 3343/Ahd/2002. Addition On Account Of Profit On Sale Of Depb For The Purpose Of Rs.11,41,480 Deduction U/S.80Ia Deduction U/S.115Jb(2) In Respect Of Book Losses Of Pradeep Drug Rs.3, 39,12,399

For Appellant: Shri Bandish Soparkar, A.RFor Respondent: Shri Mudit Nagpal, Sr. D.R
Section 115JSection 143(3)Section 271Section 271(1)Section 271(1)(c)Section 271(16)Section 274Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH Before: Shri Amarjit Sigh, Accountant Member And Ms. Madhumita Roy, Judicial Member Assessment Year 2001-02 The DCIT, M/s. Sun Cir-2(1)(1), Pharmaceuticals Baroda Vs Industries Ltd. SPARC, (Appellant) Akota Road, Akota, Vadodara-390020 PAN: AADCS3124K (Respondent) Revenue by: Shri Mudit Nagpal, Sr. D.R. Assessee by: Shri Bandish Soparkar, A.R. Date of hearing : 19-06-2019 Date of pronouncement : 12-07-2019 आदेश/ORDER PER : AMARJIT SINGH, ACCOUNTANT MEMBER:- This revenue’s appeal for A.Y. 2001-02, arises from order of the CIT(A)-IV, Ahmedabad dat…

Nirmal Infrastructure Private Limited, Mumbai vs. Deputy Commissioner of Income Tax - Central Circle 3(1), Mumbai

In the result, these appeals by the assessee stand allowed

ITA 1012/MUM/2018[2008-09]Status: DisposedITAT Mumbai16 May 2019AY 2008-09

Bench: Shri Shamim Yahya (Am) & Shri Ramlal Negi (Jm)

Section 153ASection 271(1)(c)

…THE INCOME TAX APPELLATE TRIBUNAL “B” Bench, Mumbai Before Shri Shamim Yahya (AM) & Shri Ramlal Negi (JM) I.T.A. No. 1012/Mum/2018 (Assessment Year 2008-09) I.T.A. No. 1013/Mum/2018 (Assessment Year 2009-10) I.T.A. No. 1014/Mum/2018 (Assessment Year 2011-12) I.T.A. No. 1015/Mum/2018 (Assessment Year 2012-13) I.T.A. No. 1016/Mum/2018 (Assessment Year 2010-11) M/s. Nirmal Infrastructure DCIT, CC-3(1) Vs. Private Limited Room No.1924 3rd Floor, Multiplex Building 19th Floor Noirmal Lifestyle Air India Building LBS Marg, Mulund (West) Nariman Point Mumbai-400 080. Mumbai-400 021. PAN : AACCN4417H (Appellant) (Resp…

Mr. Chandershekhar Kapur, Mumbai vs. I.T.O. Ward - 16(1)(1), Mumbai

In the result, appeal of the assessee is allowed

ITA 1118/MUM/2018[2009-10]Status: DisposedITAT Mumbai30 Apr 2019AY 2009-10

Bench: Shri G.S. Pannu, Vice- & Shri Pawan Singhmr Chandershekhar Kapur Ito, Ward 16(1)(1), A-5, Beach House, Aayakar Bhavan, M.K. Road, Gandhi Gram Road, Mumbai-400020 Juhu, Mumbai-400001. Vs. Pan: Aacpk9387Q Appellant Respondent Appellant By : Shri Nitesh Joshi & Vipul Mody (Ar) Respondent By : Shri Pramod Nikalje (Dr) Date Of Hearing : 23.04.2019 Date Of Pronouncement : 30.04.2019 Order Under Section 254(1)Of Income Tax Act Per Pawan Singh; 1. This Appeal By Assessee Under Section 253 Of Income-Tax Act (‘Act’) Is Directed Against The Order Of Ld. Commissioner Of Income-Tax

For Appellant: Shri Nitesh Joshi & Vipul Mody (AR)For Respondent: Shri Pramod Nikalje (DR)
Section 10(38)Section 143(3)Section 253Section 254(1)Section 271(1)(c)Section 94(7)

…IN THE INCOME-TAX APPELLATE TRIBUNAL “C” BENCH MUMBAI BEFORE SHRI G.S. PANNU, VICE-PRESIDENT AND SHRI PAWAN SINGH, JUDICIAL MEMBER Mr Chandershekhar Kapur ITO, Ward 16(1)(1), A-5, Beach House, Aayakar Bhavan, M.K. Road, Gandhi Gram Road, Mumbai-400020 Juhu, Mumbai-400001. Vs. PAN: AACPK9387Q Appellant Respondent Appellant by : Shri Nitesh Joshi & Vipul Mody (AR) Respondent by : Shri Pramod Nikalje (DR) Date of Hearing : 23.04.2019 Date of Pronouncement : 30.04.2019 ORDER UNDER SECTION 254(1)OF INCOME TAX ACT PER PAWAN SINGH, JUDICIAL MEMBER; 1. This appeal by assessee under section 253 of Income-tax Act (‘…

DCIT 3(3)(2), Mumbai vs. Universal Chemicals & Industries P. Ltd, Mumbai

In the result, the appeal is dismissed

ITA 7160/MUM/2017[2010-11]Status: DisposedITAT Mumbai30 Jan 2019AY 2010-11

Bench: Shri Joginder Singh () & Shri N.K. Pradhan () Assessment Year: 2010-11 Dy. Commissioner Of Income- Universal Chemicals Tax-3(3)(2), Room No. 609, 6Th Vs. & Industries Pvt. Ltd., Floor, Aayakar Bhavan, M.K. 507, Raheja Centre, Road, Mumbai-400020. 214, Nariman Point, Mumbai-400021. Pan No. Aaacu0974C Appellant Respondent Revenue By : Mr. B. Satyanarayan Raju, Dr Assessee By : Mr. Manish R. Reshmwala, Ar Date Of Hearing : 15/01/2019 Date Of Pronouncement : 30/01/2019

For Appellant: Mr. Manish R. Reshmwala, ARFor Respondent: Mr. B. Satyanarayan Raju, DR
Section 143(3)Section 14ASection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI JOGINDER SINGH (VICE PRESIDENT) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2010-11 Dy. Commissioner of Income- Universal Chemicals tax-3(3)(2), Room No. 609, 6th Vs. & Industries Pvt. Ltd., floor, Aayakar Bhavan, M.K. 507, Raheja Centre, Road, Mumbai-400020. 214, Nariman Point, Mumbai-400021. PAN No. AAACU0974C Appellant Respondent Revenue by : Mr. B. Satyanarayan Raju, DR Assessee by : Mr. Manish R. Reshmwala, AR Date of Hearing : 15/01/2019 Date of pronouncement : 30/01/2019 ORDER PER N.K. PRADHAN, AM This is an appeal…

Vip Clothing Limited, Thane vs. DCIT, Circle- 1, Kalyan

In the result, the appeal filed by the assessee is hereby ordered to be allowed

ITA 2889/MUM/2017[2012-13]Status: DisposedITAT Mumbai26 Oct 2018AY 2012-13

Bench: Shri Rajesh Kumar, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.2889/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2012-13) Vip Clothing Ltd. (Formerly बिधम/ Dcit, Circle-1, Kalyan, 1St Floor, Mohan Known As Maxwell Vs. Industries Ltd.) Plaza, Near Mohan Pride, Vip Compound, Kon Wayale Nagar, Khadakpada, Village, Bhiwandi-Kalyan Kalyan(W). Road, Tal. Bhiwandi, Dist. Thane, Pin-421302 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabcm1549A (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri Rajeev Gubgotra ( Dr) Assessee By: Subodh L. Ratnaparkhi सुनवाई की तारीख / Date Of Hearing: 03.10.2018 घोषणा की तारीख /Date Of Pronouncement: 26.10.2018 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 24.01.2017 Passed By The Commissioner Of Income Tax (Appeals)-2 Aurangabad [Hereinafter Referred To As The “Cit(A)”] Relevant To The Ay. 2012-13 In Which The Penalty Levied By The Ao Has Been Ordered To Be Confirm. 2. The Assessee Has Raised The Following Grounds: -

For Appellant: Subodh L. RatnaparkhiFor Respondent: Shri Rajeev Gubgotra ( DR)
Section 143(3)Section 271(1)(c)Section 50B

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI RAJESH KUMAR, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No.2889/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2012-13) VIP Clothing Ltd. (Formerly बिधम/ DCIT, Circle-1, Kalyan, 1st Floor, Mohan Known as Maxwell Vs. Industries Ltd.) Plaza, Near Mohan Pride, VIP Compound, Kon Wayale Nagar, Khadakpada, Village, Bhiwandi-Kalyan Kalyan(W). Road, Tal. Bhiwandi, Dist. Thane, PIN-421302 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AABCM1549A (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue by: Shri Rajeev Gubgotra ( DR) Assessee by: Subodh L. Ra…

ACIT 3(2)(2), Mumbai vs. Pegasus Assets Reconsruction P.Ltd, Mumbai

In the result, the appeal filed by the revenue as well as the appeals and cross objections filed by the assessee are dismissed

ITA 747/MUM/2017[2010-11]Status: DisposedITAT Mumbai25 Jul 2018AY 2010-11

Bench: Shri G Manjunatha & Shri Ravish Soodassessment Year : 2010-11 Acit 3(2)(2) Pegasus Asset Reconstruction P Ltd. 54-55, 5Th Floor, Free Press House, Mumbai Vs. Free Press Journal Marg, Nariman Point, Mumbai 400 023. Pan Aadcp3334Q (Appellant) (Respondent)

For Appellant: Shri Haresh G Buch & Ms.Moksha MehtaFor Respondent: Shri Rajat Mittal
Section 115JSection 143(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “C”, MUMBAI Before Shri G Manjunatha, Accountant Member & Shri Ravish Sood, Judicial Member Assessment Year : 2010-11 ACIT 3(2)(2) Pegasus Asset Reconstruction P Ltd. 54-55, 5th floor, Free Press House, Mumbai Vs. Free Press Journal Marg, Nariman Point, Mumbai 400 023. PAN AADCP3334Q (Appellant) (Respondent) CO No.124/Mum/2018 (Arising out of ITA No.747/Mum/2017 for Assessment Year : 2010-11) Pegasus Asset Reconstruction P Ltd. ACIT 3(2)(2) Mumbai 400 023 Mumbai Vs. PAN AADCP3334Q (Cross-Objector) (Respondent) ITA No.1019 & 1020/Mum/2017 (Assessment Years : 2…

Pegasus Asset Reconstruction P. Ltd, Mumbai vs. Asst CIT (OSD) Cir 3(2), Mumbai

In the result, the appeal filed by the revenue as well as the appeals and cross objections filed by the assessee are dismissed

ITA 1020/MUM/2017[2011-12]Status: DisposedITAT Mumbai25 Jul 2018AY 2011-12

Bench: Shri G Manjunatha & Shri Ravish Soodassessment Year : 2010-11 Acit 3(2)(2) Pegasus Asset Reconstruction P Ltd. 54-55, 5Th Floor, Free Press House, Mumbai Vs. Free Press Journal Marg, Nariman Point, Mumbai 400 023. Pan Aadcp3334Q (Appellant) (Respondent)

For Appellant: Shri Haresh G Buch & Ms.Moksha MehtaFor Respondent: Shri Rajat Mittal
Section 115JSection 143(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “C”, MUMBAI Before Shri G Manjunatha, Accountant Member & Shri Ravish Sood, Judicial Member Assessment Year : 2010-11 ACIT 3(2)(2) Pegasus Asset Reconstruction P Ltd. 54-55, 5th floor, Free Press House, Mumbai Vs. Free Press Journal Marg, Nariman Point, Mumbai 400 023. PAN AADCP3334Q (Appellant) (Respondent) CO No.124/Mum/2018 (Arising out of ITA No.747/Mum/2017 for Assessment Year : 2010-11) Pegasus Asset Reconstruction P Ltd. ACIT 3(2)(2) Mumbai 400 023 Mumbai Vs. PAN AADCP3334Q (Cross-Objector) (Respondent) ITA No.1019 & 1020/Mum/2017 (Assessment Years : 2…

DCIT (It) 4(2)(2), Mumbai vs. Channel V Music Networks Ltd, Mumbai

In the result, the appeal is dismissed

ITA 7253/MUM/2016[2010-11]Status: DisposedITAT Mumbai29 Jun 2018AY 2010-11

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2010-11 Dcit (It)-4(2)(2), Room Channel V Music Networks Ltd. No. 1708, 17Th Floor, Air Vs. Partnership C/O Star India India Building, Nariman Private Ltd., Star House, Urmi Point, Mumbai-400021. Estate, 95, Ganpatrao Kadam Marg, Lower Parel (West), Mumbai-400013. Pan No. Aaefc6136H Appellant Respondent Revenue By : Mr. M.V. Rajguru, Dr Assessee By : Mr. Porus Kaka, Ar Date Of Hearing : 11/06/2018 Date Of Pronouncement: 29/06/2018

For Appellant: Mr. Porus Kaka, ARFor Respondent: Mr. M.V. Rajguru, DR
Section 139Section 139(5)Section 143(2)Section 143(3)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “L” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2010-11 DCIT (IT)-4(2)(2), Room Channel V Music Networks Ltd. No. 1708, 17th floor, Air Vs. Partnership C/o Star India India Building, Nariman Private Ltd., Star House, Urmi Point, Mumbai-400021. Estate, 95, Ganpatrao Kadam Marg, Lower Parel (West), Mumbai-400013. PAN No. AAEFC6136H Appellant Respondent Revenue by : Mr. M.V. Rajguru, DR Assessee by : Mr. Porus Kaka, AR Date of Hearing : 11/06/2018 Date of pronouncement: 29/06/2018 ORDER PER N.K. PRA…

Govardhan G Vanani, Mumbai vs. DCIT (OSD-I) Cen RG 7, Mumbai

In the result, appeal filed by the assessee is allowed

ITA 269/MUM/2016[2010-11]Status: HeardITAT Mumbai15 Jun 2018AY 2010-11

Bench: Shri Mahavir Singh() & Shri G Manjunatha ()

Section 13(2)Section 143(3)Section 271(1)(c)

…1 ITA 269/Mum/2016 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G”, MUMBAI Before Shri Mahavir Singh(JUDICIAL MEMBER) AND Shri G Manjunatha (ACCOUNTANT MEMBER) I.T.A No.269/Mum/2016 (Assessment year: 2010-11) Shri Govardhan G Vanani vs DCIT(OSD-I), Central Range-7 112-115, Jewel, TATA RD-2, Mumbai Opera House, Mumbai-4 PAN : AABPV5861F APPELLANT RESPONDENT Appellant by Shri BV Jhaveri Respondent by Shri V Vidhyadhar Date of hearing 17-05-2018 Date of pronouncement 15-06-2018 O R D E R Per G Manjunatha, AM : This appeal filed by the assessee is directed against the order of the CIT(A)-52, Mumbai da…

Nse It Ltd, Mumbai vs. DCIT 8(2), Mumbai

In the result, the appeal of the assessee is allowed

ITA 5935/MUM/2014[2005-06]Status: DisposedITAT Mumbai28 Mar 2018AY 2005-06

Bench: Shri Joginder Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.5935/Mum/2014 (नििाारण वर्ा / Assessment Year: 2005-06) बिाम/ M/S. Nse. It Ltd, Dcit 8(2), Mumbai Trade Globe, Ground Floor, Andheri Kurla Road, V. Andheri (E), Mumbai 400059 स्थायी ऱेखा सं./ Pan : Aabcn0159P (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri. Sunil NahtaFor Respondent: Shri. T.A Khan(DR)
Section 143(3)Section 148Section 271(1)Section 271(1)(c)

…आयकर अपीऱीय अधिकरण “B” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI JOGINDER SINGH, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.5935/Mum/2014 (नििाारण वर्ा / Assessment Year: 2005-06) बिाम/ M/s. NSE. IT Ltd, DCIT 8(2), Mumbai Trade Globe, Ground Floor, Andheri Kurla Road, v. Andheri (E), Mumbai 400059 स्थायी ऱेखा सं./ PAN : AABCN0159P (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee by: Shri. Sunil Nahta Revenue by : Shri. T.A Khan(DR) सुनवाई की तारीख /Date of Hearing : 14-02-2018 घोषणा की तारीख /Date of Pronouncement : 28…

ITO 3(1)(4), Mumbai vs. G.E. Global Sourcing India P.Ltd, Mumbai

In the result appeal of the Revenue in I

ITA 4194/MUM/2016[2009-10]Status: DisposedITAT Mumbai09 Nov 2017AY 2009-10

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No. 4194/Mum/2016 (नििाारण वर्ा / Assessment Year : 2009-10)

For Appellant: NoneFor Respondent: Shri V. Vidyadhar
Section 271Section 271(1)(c)

…आयकर अपीऱीय अधिकरण “H” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No. 4194/Mum/2016 (नििाारण वर्ा / Assessment Year : 2009-10) बिाम/ ITO 3(1)(4) G.E Global Sourcing India Aayakar Bhavan, P. Ltd. C/o. SRBC & Mumbai 400020 Associates LLP 14 t h floor, v. The Ruby 29 Senapati Bapat Marg, Dadar, Mumbai 400012 स्थायी ऱेखा सं./ PAN :AABCG0865H (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee by: None Revenue by : Shri V. Vidyadhar सुनवाई की तारीख /Date of Hearing : 26-10-…

DCIT Cir 6(1)(2), Mumbai vs. Asian Electronics Ltd, Mumbai

The appeal of the Revenue is dismissed

ITA 3997/MUM/2015[1999-00]Status: DisposedITAT Mumbai01 Sept 2016AY 1999-00

Bench: Shri Joginder Singh, Assessment Year:1999-2000 Dcit, Asian Electronics Ltd. Circle-6(1)(2), 107, Sumer Kendra, P.B. बनाम/ Room No.506, 5Th Floor, Marg, Opp. Mahindra Vs. Aayakar Bhavan, M.K. Road, Tower, Worli, Mumbai-400020 Mumbai-400018 "नधा"रती / Assessee राज"व / Revenue P.A. No.Aabca0832C

Section 143(3)Section 271(1)(c)Section 80I

…आयकर अपील"य अ"धकरण,‘एक-सद"य’ "यायपीठ,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “SMC”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य, के सम" Before Shri Joginder Singh, Judicial Member, Assessment Year:1999-2000 DCIT, Asian Electronics Ltd. Circle-6(1)(2), 107, Sumer Kendra, P.B. बनाम/ Room No.506, 5th Floor, Marg, Opp. Mahindra Vs. Aayakar Bhavan, M.K. Road, Tower, Worli, Mumbai-400020 Mumbai-400018 "नधा"रती / Assessee राज"व / Revenue P.A. No.AABCA0832C None "नधा"रती क" ओर से / Assessee by राज"व क" ओर से / Revenue by Shri Sunil Kumar Agarwal-DR सुनवाई क" तार"ख / Date of Hearing 16/08/2016 01/09/2016 आदे…

M/S. Capable Commercials P. Ltd., Mumbai vs. ITO - 3(1)(3), Mumbai

In the result, the appeals of the assessee are allowed

ITA 6195/MUM/2006[2003-2004]Status: DisposedITAT Mumbai17 Jun 2016AY 2003-2004

Bench: Sri Mahavir Singh, Jm & Sri Ramit Kochar, Am

Section 143Section 271Section 64

…l as her father are under same tax bracket/slab of tax as is evident from the above chart. We find support to the arguments of Ld. Counsel , wherein he referred to the decision of the Hon’ble Bombay High Court in the case of CIT Vs Nalin P. Shah (HUF) [(2013) 40 Taxmann.com 86 (Bombay)] wherein almost on similar facts the Hon’ble High Court confirmed the order of the Tribunal deleting the penalty by observing as under:- “4. In this case, the respondent-assessee had declared long term capital loss of Rs.4.39 crores which were inclusive of loss incurred on the sale of US-64 units. The assessing officer disallowed t…

Lokhandwala Construciton Industries P.Ltd, Mumbai vs. DCIT 9(2), Mumbai

In the result, we set-aside the order of the CIT(A) and direct the Assessing Officer to delete the penalty of Rs

ITA 4403/MUM/2013[2007-08]Status: DisposedITAT Mumbai29 Apr 2016AY 2007-08

Bench: Shri G.S. Pannu & Shri Ram Lal Negi: (A.Y : 2007-08) M/S. Lokhandwala Construction Vs. Dcit-9(2), Industries Pvt. Ltd., Mumbai. 48, Indranarayan Road, Santa Cruz (W), Mumbai 400 054. Pan : Aaacl0941J (Appellant) (Respondent)

For Appellant: Shri K. Shivaram &For Respondent: Ms. Radha Katyal Narang
Section 143(3)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI RAM LAL NEGI, JUDICIAL MEMBER : (A.Y : 2007-08) M/s. Lokhandwala Construction Vs. DCIT-9(2), Industries Pvt. Ltd., Mumbai. 48, Indranarayan Road, Santa Cruz (W), Mumbai 400 054. PAN : AAACL0941J (Appellant) (Respondent) Assessee by : Shri K. Shivaram & Shri Rahul Sarda Revenue by : Ms. Radha Katyal Narang Date of Hearing : 12/04/2016 Date of Pronouncement : 29/04/2016 O R D E R PER G.S. PANNU, AM : The captioned appeal by the assessee is directed against the order of CIT(A)-20, Mumbai dated 04.03.…

Sarah Faisal Hawa, Mumbai vs. DCIT 17(3), Mumbai

In the result, all appeals of the assessee are allowed

ITA 4752/MUM/2013[2009-10]Status: DisposedITAT Mumbai30 Dec 2015AY 2009-10

Bench: Shri Rajendra (Am) & Shri Sandeep Gosain (Jm) "ी राजे"", लेखा सद"य, एवं "ी संदीप गोसा", "या"यक सद"य, के सम" । {Appeals Against Order U/S. 271(1)(C)} आयकर अपील सं.I.T.A. No. 4749/Mum/2013 "नधा"रण वष"(Assessment Year 2005-06)

Section 120Section 2Section 271(1)(c)Section 271BSection 44A

…appeal is rejected the penalty should be deleted. He placed reliance upon the following decisions  CIT Vs. Reliance Petro Products Pvt. Ltd. (2010) 322 ITR 158 (SC)  CIT Vs.Aditya Birla Nova Ltd. (2012) TIOL-692-HC-Mum-IT  CIT Vs. Nalin P. Shah HUF (2013) 40 Taxmann.com 86(Bom) 6 Smt. Sarah Faisal Hawa 19. Learned Departmental Representative supported the penalty order. 20. We have heard both the parties and perused the record. We observed that the order passed by learned CIT(A) u/s. 263 was challenged before the ITAT and similarly order passed by the Assessing Officer u/s. 143(3) was also challenged befor…

Sarah Faisal Hawa, Mumbai vs. DCIT 17(3), Mumbai

In the result, all appeals of the assessee are allowed

ITA 4751/MUM/2013[2008-09]Status: DisposedITAT Mumbai30 Dec 2015AY 2008-09

Bench: Shri Rajendra (Am) & Shri Sandeep Gosain (Jm) "ी राजे"", लेखा सद"य, एवं "ी संदीप गोसा", "या"यक सद"य, के सम" । {Appeals Against Order U/S. 271(1)(C)} आयकर अपील सं.I.T.A. No. 4749/Mum/2013 "नधा"रण वष"(Assessment Year 2005-06)

Section 120Section 2Section 271(1)(c)Section 271BSection 44A

…appeal is rejected the penalty should be deleted. He placed reliance upon the following decisions  CIT Vs. Reliance Petro Products Pvt. Ltd. (2010) 322 ITR 158 (SC)  CIT Vs.Aditya Birla Nova Ltd. (2012) TIOL-692-HC-Mum-IT  CIT Vs. Nalin P. Shah HUF (2013) 40 Taxmann.com 86(Bom) 6 Smt. Sarah Faisal Hawa 19. Learned Departmental Representative supported the penalty order. 20. We have heard both the parties and perused the record. We observed that the order passed by learned CIT(A) u/s. 263 was challenged before the ITAT and similarly order passed by the Assessing Officer u/s. 143(3) was also challenged befor…

Sarah Faisal Hawa, Mumbai vs. DCIT 17(3), Mumbai

In the result, all appeals of the assessee are allowed

ITA 4749/MUM/2013[2005-06]Status: DisposedITAT Mumbai30 Dec 2015AY 2005-06

Bench: Shri Rajendra (Am) & Shri Sandeep Gosain (Jm) "ी राजे"", लेखा सद"य, एवं "ी संदीप गोसा", "या"यक सद"य, के सम" । {Appeals Against Order U/S. 271(1)(C)} आयकर अपील सं.I.T.A. No. 4749/Mum/2013 "नधा"रण वष"(Assessment Year 2005-06)

Section 120Section 2Section 271(1)(c)Section 271BSection 44A

…appeal is rejected the penalty should be deleted. He placed reliance upon the following decisions  CIT Vs. Reliance Petro Products Pvt. Ltd. (2010) 322 ITR 158 (SC)  CIT Vs.Aditya Birla Nova Ltd. (2012) TIOL-692-HC-Mum-IT  CIT Vs. Nalin P. Shah HUF (2013) 40 Taxmann.com 86(Bom) 6 Smt. Sarah Faisal Hawa 19. Learned Departmental Representative supported the penalty order. 20. We have heard both the parties and perused the record. We observed that the order passed by learned CIT(A) u/s. 263 was challenged before the ITAT and similarly order passed by the Assessing Officer u/s. 143(3) was also challenged befor…