How many judgments cite CIT v. Norton Electronics Systems (P) Ltd.?

27 judgments on BharatTax cite CIT v. Norton Electronics Systems (P) Ltd. (41 Taxmann.com 280), spanning 2017 to 2025.

Which sections of the Income Tax Act does CIT v. Norton Electronics Systems (P) Ltd. come up under?

It is most often cited in judgments turning on Section 271(1)(c), Section 148, Section 274, Section 143(3), Section 250, Section 69A.

CIT v. Norton Electronics Systems (P) Ltd.

41 Taxmann.com 280High Court2014#4423 most cited

What is CIT v. Norton Electronics Systems (P) Ltd. authority for?

Penalty under Section 271(1)(c) is not sustainable when the income addition is made on an estimated basis without clinching material suggesting concealment or inaccurate particulars.

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2025.

Also referred to as

CIT v. Norton Electronics Systems (P) Ltd. · penalty u/s 271(1)(c) · addition on estimate basis · concealment of income · inaccurate particulars of income · section 271(1) · section 274 · levy of penalty

Sections most often in play

Section 271(1)(c)Section 148 Section 274 Section 143(3)Section 250 Section 69A Section 133(6)Section 142(1)

Issues it is cited on

penalty under section 271(1)(c)concealment of income furnishing inaccurate particulars of income furnishing inaccurate particulars penalty u/s 271(1)(c)section 271(1)section 274 levy of penalty section 271 section 271(1)(c)section 27 section 69

Judgments citing CIT v. Norton Electronics Systems (P) Ltd.

PALANISAMY DEVI ,ERODE vs. ACIT, CIRCLE-1,, ERODE

In the result, appeal filed by the assessee is allowed

ITA 42/CHNY/2025[2013-14]Status: DisposedITAT Chennai05 May 2025AY 2013-14

Bench: Shri Aby T. Varkey & Shri Jagadish

For Appellant: Mr. P.M.Kathir, AdvocateFor Respondent: Ms. Anitha, Addl.CIT

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

…आयकर अपीलीय अिधकरण, ’सी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद" एवं एवं एवं एवं "ी जगदीश, लेखा सद" के सम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI JAGADISH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.42/Chny/2025 िनधा"रणवष"/Assessment Year: 2013-14 v. Palanisamy Devi, The ACIT, H-102, Periyar Nagar, Circle-1, Erode-638 001. Erode. [PAN: ACKPD 5055 E] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Mr. P.M.Kathir, Advocate ""यथ" क" ओर से /Respondent by : Ms. Anitha, Addl.CIT : सुनवाईक"तारीख/Date of Hearing 25.03.2025 : घोष…

INCOME TAX OFFICER, WARD-3(3)(1), SURAT, SURAT vs. BORDA BROTHERS, SURAT

In the result, both the appeals filed by the Department are dismissed

ITA 1068/SRT/2024[2007-08]Status: DisposedITAT Surat08 Apr 2025AY 2007-08

Bench: Shri Siddhartha Nautiyal & Shri Bijayananda Pruseth

For Appellant: None for AssesseeFor Respondent: Shri Ravi Kant Gupta, CIT DR

Section 148Section 271(1)(c)Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER I.T.A. Nos. 1062&1068/SRT/2024 (Assessment Year: 2007-08) Income Tax Officer, Vs. Borda Brothers, Ward-3(3)(1), 8/9, Saurastra Daimonsds, Surat Behind Gitanjali, Varachha Road, Surat [PAN No.AAEFB0796Q] (Appellant) .. (Respondent) Appellant by : None for Assessee Respondent by: Shri Ravi Kant Gupta, CIT DR 27.03.2025 Date of Hearing Date of Pronouncement 08.04.2025 O R D E R PER SIDDHARTHA NAUTIYAL - JUDICIAL MEMBER: Both appeals have been filed by the Departme…

INCOME TAX OFFICER, SURAT vs. BORDA BROTHERS, VARACHHA ROAD, SURAT

In the result, both the appeals filed by the Department are dismissed

ITA 1062/SRT/2024[2007-08]Status: DisposedITAT Surat08 Apr 2025AY 2007-08

Bench: Shri Siddhartha Nautiyal & Shri Bijayananda Pruseth

For Appellant: None for AssesseeFor Respondent: Shri Ravi Kant Gupta, CIT DR

Section 148Section 271(1)(c)Section 69A

AKM RESORTS,MOHALI vs. ACIT CIRCLE 5(1), CHANDIGARH

Appeal of the assessee is allowed

ITA 42/CHANDI/2024[2016-17]Status: DisposedITAT Chandigarh13 Feb 2025AY 2016-17

Bench: This Tribunal. The Assessee

For Appellant: Shri Rohit Kapoor, CA &For Respondent: Shri Vivek Vardhan, JCIT, Sr.DR

Section 143(3)Section 250Section 253Section 271Section 271(1)(c)Section 274

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ,च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘A’ CHANDIGARH BEFORE: SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER AND SHRI PARESH M. JOSHI, JUDICIAL MEMBER, आयकर अपील सं./ITA No. 42/CHD/2024 "नधा"रण वष" /Assessment Year : 2016-17 AKM Resorts, Vs The ACIT, Village – Prabhat, Zirakpur, Circle-5(1), Distt. – Mohali. Chandigarh. "थायीलेखासं./PAN /TAN No:AALFA5029N अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Shri Rohit Kapoor, CA & Shri Virsain Aggarwal, ITP राज"व क" ओर से/Revenue by : Shri Vivek Vardhan, JCIT, Sr.DR 23.12.2024 तार"ख/Date of He…

BIPIN PRANJIVANDAS SHAH,MUMBAI vs. ITO WARD 27(1)(1), NAVI MUMBAI

In the result, the appeal filed by the assessee is partly allowed

ITA 1661/MUM/2024[2009-10]Status: DisposedITAT Mumbai10 Jan 2025AY 2009-10

Bench: Shri Amarjit Singh & Shri Raj Kumar Chauhan

Section 133(6)Section 143Section 143(2)Section 148Section 250Section 271(1)(c)

…ordinate Benches of ITAT, wherein it was held that when addition is made on estimate basis, no penalty is sustainable. For the sake of clarity, the following decisions are as under:- i) Commissioner of Income-tax v. Norton Electronics Systems (P) Ltd. (2014) 41 Taxmann.com 280 (Allahabad HC). ITA No. 1661 & 1660/Mum/2024 Bipin Pranjivandas Shah ii) Asst. Commissioner of Income-tax v. Vision Research Management ('P) Ltd. ITAT Lucknow (2015) 63 Taxmann.com 8 (Lucknow Trib) iii) Prem Chand vs. Asst. Commissioner of Income-tax (2014) 52 Taxmann.com 95 (Chandigarh Trib). iv) Commissioner of Income-tax v. P. H. I.…

SCHINDLER INDIA P.LTD,MUMBAI vs. DCIT RG 8(3), MUMBAI

In the result, impugned order is set-aside and appeal of the assessee is allowed

ITA 7493/MUM/2014[2005-06]Status: DisposedITAT Mumbai22 Sept 2023AY 2005-06

Bench: Shri Vikas Awasthy& Ms. Padmavathy.Sआअसं.7492 /मुं/2014 (िन.व. 2004-05) आअसं.7493 /मुं/2014 (िन.व. 2005-06) M/S. Schindler India P. Ltd. E-401, Delphi, Hiranandani Business Park, Powai, Mumbai – 400 076. Pan: Aaecs-1548-J ...... अपीलाथ"/Appellant बनाम Vs. The Deputy Commissioner Of Income-Tax, Range – 8(3), Aaykar Bhavan, Mk Road, Mumbai – 400 020. ..... "ितवादी/Respondent Assessee By : Shri Yogesh Thar & Ms.Sakshi Dande Revenue By : Shri Pankaj Kumar सुनवाई की ितिथ/ Date Of Hearing : 06/07/2023 घोषणा की ितिथ/ Date Of Pronouncement : 22/09/2023 आदेश/Order Per Vikas Awasthy, Jm: These Two Appeals By The Assessee Are Directed Against The Order Of Commissioner Of Income Tax (Appeals)-15, Mumbai [In Short ‘ The Cit(A)’] For The Assessment Years 2004-05 & 2005-06, Respectively Confirming Penalty Levied U/S. 271(1)(C) Of The Income Tax Act, 1961 [ In Short ‘The Act’]. Both The Impugned Orders Are Of Even Date I.E. 10/09/2014. Since, The Facts

For Appellant: Shri Yogesh Thar &For Respondent: Shri Pankaj Kumar

Section 271(1)(c)

…आयकर अपीलीय अिधकरण मुंबई पीठ “जे ”,मुंबई "ी िवकास अव"थी, "ाियक सद" एवं सु"ी प"ावती.एस, लेखाकार सद" के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “ J”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER& MS. PADMAVATHY.S, ACCOUNTANT MEMBER आअसं.7492 /मुं/2014 (िन.व. 2004-05) आअसं.7493 /मुं/2014 (िन.व. 2005-06) M/s. Schindler India P. Ltd. E-401, Delphi, Hiranandani Business Park, Powai, Mumbai – 400 076. PAN: AAECS-1548-J ...... अपीलाथ"/Appellant बनाम Vs. The Deputy Commissioner of Income-tax, Range – 8(3), Aaykar Bhavan, MK Road, Mumbai – 400 020. ..... "ितवादी/Respondent Assessee by : Shri Yogesh T…

SCHINDLER INDIA P.LTD,MUMBAI vs. DCIT RG 8(3), MUMBAI

In the result, impugned order is set-aside and appeal of the assessee is allowed

ITA 7492/MUM/2014[2004-05]Status: DisposedITAT Mumbai22 Sept 2023AY 2004-05

For Appellant: Shri Yogesh Thar &For Respondent: Shri Pankaj Kumar

Section 271(1)(c)

M/S SANDEEP STEEL,MUMBAI vs. ACIT 17 (3), MUMBAI

In the result, assessee’s appeal is allowed

ITA 7946/MUM/2019[2011-12]Status: DisposedITAT Mumbai27 Jul 2021AY 2011-12

Bench: Shri Saktijit Dey & Shri S. Rifaur Rahman

For Appellant: NoneFor Respondent: Shri Vijay Kumar Menon

Section 143(1)Section 147Section 148Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER, AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA no.7946/Mum./2019 (Assessment Year : 2011–12) ITA no.7947/Mum./2019 (Assessment Year : 2010–11) M/s. Sandeep Steel 511, Ashirwad Building ……………. Appellant Ahmedabad Street, Carnac Bunder Mumbai 400 009 PAN–ABAFS1100J v/s Asstt. Commissioner of Income Tax ……………. Respondent Ward–17(3), Mumbai Assessee by : None Revenue by : Shri Vijay Kumar Menon Date of Hearing – 01.06.2021 Date of Order – 27.07.2021 O R D E R PER S. RIFAUR RAHMAN, A.M. The present appeals preferre…

ITO-28(3)(2), MUMBAI, MUMBAI vs. SHARWANSINGHATAR SINGH CHATARSINGH CHUNDAWAT, MUMBAI

In the result, Revenue’s appeal is dismissed

ITA 5779/MUM/2019[2010-11]Status: DisposedITAT Mumbai27 Jul 2021AY 2010-11

Bench: Shri Saktijit Dey & Shri S. Rifaur Rahman

For Appellant: NoneFor Respondent: Shri Vijay Kumar Menon

Section 142(1)Section 143(1)Section 147Section 271(1)(c)Section 44ASection 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER, AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA no.5779/Mum./2019 (Assessment Year : 2010–11) Income Tax Officer ……………. Appellant Ward–28(3)(2), Mumbai v/s Smt. Sheeja Varghese 74, Nandanvan CHS Ltd. Sector–17, Nerul (East) ……………. Respondent Navi Mumbai 400 706 PAN – ADGPV8111Q Revenue by : Shri Vijay Kumar Menon Assessee by : None Date of Hearing – 01.06.2021 Date of Order – 27.07.2021 O R D E R PER S. RIFAUR RAHMAN, A.M. The present appeal has been filed by the Revenue challenging the impugned order dated 21s…

ACIT, CIRCLE-9(3)(2), MUMBAI vs. M/S. GOLKUNDA DIAMONDS & JEWELLERY LIMITED, MUMBAI

In the result, Revenue’s appeal is dismissed

ITA 5507/MUM/2019[2009-10]Status: DisposedITAT Mumbai27 Jul 2021AY 2009-10

Bench: Shri Saktijit Dey & Shri S. Rifaur Rahman

For Appellant: Ms. Aarti SatheFor Respondent: Shri T.S. Khalsa

Section 147Section 271Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER, AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA no.5507/Mum./2019 (Assessment Year : 2009–10) ITA no.5508/Mum./2019 (Assessment Year : 2011–12) Asstt. Commissioner of Income Tax ……………. Appellant Circle–9(3)(2), Mumbai v/s Golkunda Diamonds & Jewellery Ltd. G–30, Gems & Jewellery Complex–III ……………. Respondent SEEPZ, Andheri (E), Mumbai 400 096 PAN – AAACG2736L Revenue by : Shri T.S. Khalsa Assessee by : Ms. Aarti Sathe Date of Hearing – 02.06.2021 Date of Order – 27.07.2021 O R D E R PER S. RIFAUR RAHMAN, A.M.…

INCOME TAX OFFICER-9(3)(4), MUMBAI vs. M/S. GOLDSTAR JEWELLERY INDIA PVT LTD., MUMBAI

In the result, Revenue’s appeal is dismissed

ITA 5466/MUM/2019[2013-14]Status: DisposedITAT Mumbai27 Jul 2021AY 2013-14

Bench: Shri Saktijit Dey & Shri S. Rifaur Rahman

For Appellant: NoneFor Respondent: Shri T.S. Khalsa

Section 271Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER, AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA no.5466/Mum./2019 (Assessment Year : 2013–14) Income Tax Officer ……………. Appellant Ward–9(3)(4), Mumbai v/s Goldstar Jewellery India Pvt. Ltd. Plot no.8, Western Industrial Estate ……………. Respondent OPp. Seepz Main Gate, Andheri (E) Mumbai 400 093 PAN – AABCG0505E Revenue by : Shri T.S. Khalsa Assessee by : None Date of Hearing – 02.06.2021 Date of Order – 27.07.2021 O R D E R PER S. RIFAUR RAHMAN, A.M. The captioned appeal has been filed by the Revenue challenging…

SHRIM BHANU CONSTRUCTION PVT. LTD. ,MUMBAI vs. ACIT, CIRCLE, 27(1), MUMBAI, MUMBAI

Accordingly, the grounds raised by the assessee are allowed

ITA 6121/MUM/2019[2010-11]Status: DisposedITAT Mumbai15 Jun 2021AY 2010-11

Bench: Shri S. Rifaur Rahman () & Shri Ravish Sood () Assessment Year: 2010-11

For Appellant: Mr. Devendra Jain, ARFor Respondent: Mr. Vijay Kumar Menon, DR

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

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E” MUMBAI BEFORE SHRI S. RIFAUR RAHMAN (ACCOUNTANT MEMBER) AND SHRI RAVISH SOOD (JUDICIAL MEMBER) Assessment Year: 2010-11 Shrim Bhanu Construction ACIT, Circle 27(1), Private Limited (formerly Vs. 4th floor, Room No. 415, 6th known as Bhanu Tower, Vashi Railway Station Construction, a partnership Complex, Vashi, firm), Navi Mumbai-400703. 811, Neelkant Corporate Park, Kirol Road, Vidyavihar (West), Mumbai-400086. PAN No. AAPCS 6963 E Appellant Respondent Assessee by : Mr. Devendra Jain, AR Revenue by : Mr. Vijay Kumar Menon, DR Date of Hearing : 01/04/2021 D…

ITO, WARD - 3(2), THANE vs. RAMMANGAL S.GUPTA, MUMBAI

In the result, Revenue’s appeal is dismissed

ITA 6576/MUM/2019[2009-10]Status: DisposedITAT Mumbai10 Jun 2021AY 2009-10

Bench: Shri S. Rifaur Rahman & Shri Pavan Kumar Gadale

For Appellant: NoneFor Respondent: Shri Gurbinder Singh

Section 143(3)Section 147Section 148Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA no.6576/Mum./2019 (Assessment Year : 2009–10) Income Tax Officer ……………. Appellant Ward–3(2), Mumbai v/s Rammangal S. Gupta 9, Kedar Bunglow, Shivaji Nagar ……………. Respondent Wagle Industrial Estate, Thane 400 604 PAN – AAVPG3060H Revenue by : Shri Gurbinder Singh Assessee by : None Date of Hearing – 13.05.2021 Date of Order – 10.06.2021 O R D E R PER S. RIFAUR RAHMAN, A.M. The present appeal preferred by the Revenue challenging the impugned order dated 14th…

DY CIT 6 (2)(1), MUMBAI vs. M/S DELLA TECHNICA INTERIOR DESIGN PVT LTD , MUMBAI

In the result, Revenue’s appeal is dismissed

ITA 6535/MUM/2019[2009-10]Status: DisposedITAT Mumbai10 Jun 2021AY 2009-10

Bench: Shri S. Rifaur Rahman & Shri Pavan Kumar Gadale

For Appellant: Ms. Forum MehtaFor Respondent: Shri Gurbinder Singh

Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA no.6535/Mum./2019 (Assessment Year : 2010–11) Dy. Commissioner of Income Tax ……………. Appellant Circle–6(2)(1), Mumbai v/s Delta Technica Interior Design P. Ltd. Rati Villa, Ground Floor, Motibal Street ……………. Respondent Opp. Bhatia Hospital Tardeo Mumbai 400 007 PAN – AABCD2765K Revenue by : Shri Gurbinder Singh Assessee by : Ms. Forum Mehta Date of Hearing – 13.05.2021 Date of Order – 10.06.2021 O R D E R PER S. RIFAUR RAHMAN, A.M. The appeal has been filed…

ACIT 28 (2), MUMBAI vs. M/S REDSTAR, MUMBAI

In the result, Revenue’s appeal is dismissed

ITA 6461/MUM/2019[2010-11]Status: DisposedITAT Mumbai10 Jun 2021AY 2010-11

Bench: Shri S. Rifaur Rahman & Shri Pavan Kumar Gadale

For Appellant: Ms. Radha HalbeFor Respondent: Shri Gurbinder Singh

Section 143(3)Section 271Section 271(1)(c)Section 3Section 44Section 44ASection 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA no.6461/Mum./2019 (Assessment Year : 2010–11) Asstt. Commissioner of Income Tax ……………. Appellant Circle–28(2), Mumbai v/s M/s. Redstar, Shop no.9 Hermese Centre, Sector-17 ……………. Respondent Vashi, Navi Mumbai 400 703 PAN – AAEFR7124A Revenue by : Shri Gurbinder Singh Assessee by : Ms. Radha Halbe Date of Hearing – 12.05.2021 Date of Order – 10.06.2021 O R D E R PER S. RIFAUR RAHMAN, A.M. The captioned appeal by the Revenue challenging the impugned order dat…

ACIT , CIRCLE - 32 (3), MUMBAI vs. RAVIKIRAN ENTERPRISES, MUMBAI

In the result, Revenue’s appeal is dismissed

ITA 6430/MUM/2019[2011-12]Status: DisposedITAT Mumbai10 Jun 2021AY 2011-12

Bench: Shri S. Rifaur Rahman & Shri Pavan Kumar Gadale

For Appellant: Shri Mayur KisnadwalaFor Respondent: Shri Gurbinder Singh

Section 271Section 271(1)(c)Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA no.6430/Mum./2019 (Assessment Year : 2011–12) Asstt. Commissioner of Income Tax ……………. Appellant Circle–32(3), Mumbai v/s Ravikiran Enterprises 1/A, Ganesh Apartment Chogle Nagar, S. Savarpada ……………. Respondent Dahisar (E), Mumbai 400 068 PAN – AAHFR1882J Revenue by : Shri Gurbinder Singh Assessee by : Shri Mayur Kisnadwala Date of Hearing – 12.05.2021 Date of Order – 10.06.2021 O R D E R PER S. RIFAUR RAHMAN, A.M. The captioned appeal has been filed by the R…

ACIT 13 (3)(1), MUMBAI vs. REMI ELECTROTECHNIK LTD., MUMBAI

In the result, Revenue’s appeal is dismissed

ITA 6375/MUM/2019[2009-10]Status: DisposedITAT Mumbai10 Jun 2021AY 2009-10

Bench: Shri S. Rifaur Rahman & Shri Pavan Kumar Gadale

For Appellant: NoneFor Respondent: Shri Gurbinder Singh

Section 133(6)Section 147Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA no.6375/Mum./2019 (Assessment Year : 2009–10) Asstt. Commissioner of Income Tax ……………. Appellant Circle–13(3)(1), Mumbai v/s Remi Electrotechnik Ltd., Plot no.11 Cama Industrial Estate, Goregaon (E) ……………. Respondent Mumbai 400 063 PAN – AAACR2578P ITA no.6376/Mum./2019 (Assessment Year : 2009–10) Asstt. Commissioner of Income Tax ……………. Appellant Circle–13(3)(1), Mumbai v/s Remi Process Plant & Machinery Ltd. Plot no.11, Cama Industrial Estate, ……………. Responden…

ITO 13 (3)(1), MUMBAI vs. M/S REINFIBRE PRODUCTS INDIA PVT LTD., MUMBAI

In the result, Revenue’s appeal is dismissed

ITA 6274/MUM/2019[2010-11]Status: DisposedITAT Mumbai10 Jun 2021AY 2010-11

Bench: Shri S. Rifaur Rahman & Shri Pavan Kumar Gadale

For Appellant: NoneFor Respondent: Shri Gurbinder Singh

Section 143(1)Section 143(3)Section 147Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA no.6274/Mum./2019 (Assessment Year : 2010–11) Income Tax Officer ……………. Appellant Ward–13(3)(1), Mumbai v/s M/s. Reinfibre Products India P. Ltd. 410, Everest Apartments ……………. Respondent PPN Road, Versova, Andheri (W) Mumbai 400 061 PAN – AACCR0813R Revenue by : Shri Gurbinder Singh Assessee by : None Date of Hearing – 10.05.2021 Date of Order – 10.06.2021 O R D E R PER S. RIFAUR RAHMAN, A.M. This appeal filed by the Revenue challenging the impugned order…

ITO 32 (3)(1), MUMBAI vs. RAHUL NARENDRA SHAH, MUMBAI

In the result, Revenue’s appeal for A

ITA 6435/MUM/2019[2011-12]Status: DisposedITAT Mumbai02 Jun 2021AY 2011-12

Bench: Shri S. Rifaur Rahman & Shri Pavan Kumar Gadale

For Appellant: NoneFor Respondent: Shri Gurbinder Singh

Section 271Section 271(1)(c)Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA no.6435/Mum./2019 (Assessment Year : 2011-12) ITA no.6436/Mum./2019 (Assessment Year : 2010–11) Income Tax Officer ……………. Appellant Ward–32(3)(1), Mumbai v/s Rahul Narendra Shah 77/C, Pancharatna Apartment ……………. Respondent S.V. Road, Borivali, Opp Gokul Hotel Mumbai 400 092 PAN–AGGPD6265J Revenue by : Shri Gurbinder Singh Assessee by : None Date of Hearing – 12.05.2021 Date of Order – 02.06.2021 O R D E R PER S. RIFAUR RAHMAN, A.M. These appeals have been f…

ITO 32(3)(1), MUMBAI vs. RAKESH JITENDRA KUMAR SHAH, MUMBAI

In the result, Revenue’s appeal is dismissed

ITA 6434/MUM/2019[2009-10]Status: DisposedITAT Mumbai02 Jun 2021AY 2009-10

Bench: Shri S. Rifaur Rahman & Shri Pavan Kumar Gadale

For Appellant: NoneFor Respondent: Shri Gurbinder Singh

Section 144Section 147Section 271Section 271(1)(c)Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA no.6434/Mum./2019 (Assessment Year : 2009–10) Income Tax Officer ……………. Appellant Ward–32(3)(1), Mumbai v/s Rakesh Jitendra Kumar Shah 601, Priyas Society, SKP Colony ……………. Respondent Eksar Road, Borivali (West) Mumbai 400 092 PAN–AGGPD6265J Revenue by : Shri Gurbinder Singh Assessee by : None Date of Hearing – 12.05.2021 Date of Order – 02.06.2021 O R D E R PER S. RIFAUR RAHMAN, A.M. These appeals have been filed by the Revenue challenging two separate orde…

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