CIT v. Reliance Petrophoducts (P) Ltd.

322 ITR 159Reported decision#12623 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2017.

Judgments citing CIT v. Reliance Petrophoducts (P) Ltd.

P.K. Joshua, Navi Mumbai vs. ITO 26(2)(3), Mumbai

In the result, the all the appeals filed by the assessee are allowed

ITA 4491/MUM/2014[2005-06]Status: DisposedITAT Mumbai07 Jun 2017AY 2005-06

Bench: Shri Mahavir Singh, Jm & Shri Rajesh Kumar, Am

For Appellant: Shri Rajesh ShahFor Respondent: Shri Rajat Mittal
Section 148Section 271Section 271(1)(c)

…bunal) I.T.A. No. 2187/Mum/2014(AY-2009-10) 21.12.2016 vi) CIT vs Manu Engg. (122 ITR 306) (Guj. HC) vii) Dilip N. Shroof vs. JCIT (291 ITR 519) (SC) viii) UOl vs. Dharamendra Textile Processors (295 ITR 244) (SC) ix) CIT V/s Reliance Petrophoducts (P) Ltd (322 ITR 159) (SC) Finally, the ld.AR prayed before the Bench that in view of the defective notice which was incurable in view of the ratio laid down by the various decisions of the Hon’ble High Courts and the decisions of the Tribunal, the penalty proceedings initiated by the AO was void abinitio and therefore 7 ITA NO s.4487 to 4491/ M um/ 2014 the appeal…

P.K. Joshua, Navi Mumbai vs. ITO 26(2)(3), Mumbai

In the result, the all the appeals filed by the assessee are allowed

ITA 4490/MUM/2014[2004-05]Status: DisposedITAT Mumbai07 Jun 2017AY 2004-05

Bench: Shri Mahavir Singh, Jm & Shri Rajesh Kumar, Am

For Appellant: Shri Rajesh ShahFor Respondent: Shri Rajat Mittal
Section 148Section 271Section 271(1)(c)

…bunal) I.T.A. No. 2187/Mum/2014(AY-2009-10) 21.12.2016 vi) CIT vs Manu Engg. (122 ITR 306) (Guj. HC) vii) Dilip N. Shroof vs. JCIT (291 ITR 519) (SC) viii) UOl vs. Dharamendra Textile Processors (295 ITR 244) (SC) ix) CIT V/s Reliance Petrophoducts (P) Ltd (322 ITR 159) (SC) Finally, the ld.AR prayed before the Bench that in view of the defective notice which was incurable in view of the ratio laid down by the various decisions of the Hon’ble High Courts and the decisions of the Tribunal, the penalty proceedings initiated by the AO was void abinitio and therefore 7 ITA NO s.4487 to 4491/ M um/ 2014 the appeal…

P.K. Joshua, Navi Mumbai vs. ITO 26(2)(3), Mumbai

In the result, the all the appeals filed by the assessee are allowed

ITA 4489/MUM/2014[2003-04]Status: DisposedITAT Mumbai07 Jun 2017AY 2003-04

Bench: Shri Mahavir Singh, Jm & Shri Rajesh Kumar, Am

For Appellant: Shri Rajesh ShahFor Respondent: Shri Rajat Mittal
Section 148Section 271Section 271(1)(c)

…bunal) I.T.A. No. 2187/Mum/2014(AY-2009-10) 21.12.2016 vi) CIT vs Manu Engg. (122 ITR 306) (Guj. HC) vii) Dilip N. Shroof vs. JCIT (291 ITR 519) (SC) viii) UOl vs. Dharamendra Textile Processors (295 ITR 244) (SC) ix) CIT V/s Reliance Petrophoducts (P) Ltd (322 ITR 159) (SC) Finally, the ld.AR prayed before the Bench that in view of the defective notice which was incurable in view of the ratio laid down by the various decisions of the Hon’ble High Courts and the decisions of the Tribunal, the penalty proceedings initiated by the AO was void abinitio and therefore 7 ITA NO s.4487 to 4491/ M um/ 2014 the appeal…

P.K. Joshua, Navi Mumbai vs. ITO 26(2)(3), Mumbai

In the result, the all the appeals filed by the assessee are allowed

ITA 4488/MUM/2014[2002-03]Status: DisposedITAT Mumbai07 Jun 2017AY 2002-03

Bench: Shri Mahavir Singh, Jm & Shri Rajesh Kumar, Am

For Appellant: Shri Rajesh ShahFor Respondent: Shri Rajat Mittal
Section 148Section 271Section 271(1)(c)

…bunal) I.T.A. No. 2187/Mum/2014(AY-2009-10) 21.12.2016 vi) CIT vs Manu Engg. (122 ITR 306) (Guj. HC) vii) Dilip N. Shroof vs. JCIT (291 ITR 519) (SC) viii) UOl vs. Dharamendra Textile Processors (295 ITR 244) (SC) ix) CIT V/s Reliance Petrophoducts (P) Ltd (322 ITR 159) (SC) Finally, the ld.AR prayed before the Bench that in view of the defective notice which was incurable in view of the ratio laid down by the various decisions of the Hon’ble High Courts and the decisions of the Tribunal, the penalty proceedings initiated by the AO was void abinitio and therefore 7 ITA NO s.4487 to 4491/ M um/ 2014 the appeal…

P.K. Joshua, Navi Mumbai vs. ITO 26(2)(3), Mumbai

In the result, the all the appeals filed by the assessee are allowed

ITA 4487/MUM/2014[2001-02]Status: DisposedITAT Mumbai07 Jun 2017AY 2001-02

Bench: Shri Mahavir Singh, Jm & Shri Rajesh Kumar, Am

For Appellant: Shri Rajesh ShahFor Respondent: Shri Rajat Mittal
Section 148Section 271Section 271(1)(c)

…bunal) I.T.A. No. 2187/Mum/2014(AY-2009-10) 21.12.2016 vi) CIT vs Manu Engg. (122 ITR 306) (Guj. HC) vii) Dilip N. Shroof vs. JCIT (291 ITR 519) (SC) viii) UOl vs. Dharamendra Textile Processors (295 ITR 244) (SC) ix) CIT V/s Reliance Petrophoducts (P) Ltd (322 ITR 159) (SC) Finally, the ld.AR prayed before the Bench that in view of the defective notice which was incurable in view of the ratio laid down by the various decisions of the Hon’ble High Courts and the decisions of the Tribunal, the penalty proceedings initiated by the AO was void abinitio and therefore 7 ITA NO s.4487 to 4491/ M um/ 2014 the appeal…

Global Proserv Ltd, Navi Mumbai vs. Asst CIT Cen Cir 9, Mumbai

In the result, the appeals of the assessee stand allowed

ITA 7335/MUM/2014[2010-11]Status: DisposedITAT Mumbai14 Mar 2017AY 2010-11

Bench: Shri C.N. Prasad, Jm & Shri Rajesh Kumar, Am

For Appellant: Shri Yogesh A Thar
Section 143(3)Section 271(1)Section 271(1)(c)Section 274Section 40

…ribunal) I.T.A. No. 2187/Mum/2014(AY-2009-10) 21.12.2016 vi) CIT vs Manu Engg. (122 ITR 306) (Guj. HC) vii) Dilip N. Shroof vs. JCIT (291 ITR 519) (SC) viii) UOl vs. Dharamendra Textile Processors (295 ITR 244) (SC) ix) CIT V/s Reliance Petrophoducts (P) Ltd (322 ITR 159) (SC) Finally, the ld.AR prayed before the Bench that in view of the defective notice which was incurable in view of the ratio laid down by the various decisions of the Hon’ble High Courts and the decisions of the Tribunal, the penalty proceedings initiated by the AO was non-est and void abinitio and therefore the appeal of the assessee should be…

Global Proserv Ltd, Navi Mumbai vs. Asst CIT Cen Cir 9, Mumbai

In the result, the appeals of the assessee stand allowed

ITA 7334/MUM/2014[2009-10]Status: DisposedITAT Mumbai14 Mar 2017AY 2009-10

Bench: Shri C.N. Prasad, Jm & Shri Rajesh Kumar, Am

For Appellant: Shri Yogesh A Thar
Section 143(3)Section 271(1)Section 271(1)(c)Section 274Section 40

…ribunal) I.T.A. No. 2187/Mum/2014(AY-2009-10) 21.12.2016 vi) CIT vs Manu Engg. (122 ITR 306) (Guj. HC) vii) Dilip N. Shroof vs. JCIT (291 ITR 519) (SC) viii) UOl vs. Dharamendra Textile Processors (295 ITR 244) (SC) ix) CIT V/s Reliance Petrophoducts (P) Ltd (322 ITR 159) (SC) Finally, the ld.AR prayed before the Bench that in view of the defective notice which was incurable in view of the ratio laid down by the various decisions of the Hon’ble High Courts and the decisions of the Tribunal, the penalty proceedings initiated by the AO was non-est and void abinitio and therefore the appeal of the assessee should be…

Global Proserv Ltd, Navi Mumbai vs. Asst CIT Cen Cir 9, Mumbai

In the result, the appeals of the assessee stand allowed

ITA 7333/MUM/2014[2005-06]Status: DisposedITAT Mumbai14 Mar 2017AY 2005-06

Bench: Shri C.N. Prasad, Jm & Shri Rajesh Kumar, Am

For Appellant: Shri Yogesh A Thar
Section 143(3)Section 271(1)Section 271(1)(c)Section 274Section 40

…ribunal) I.T.A. No. 2187/Mum/2014(AY-2009-10) 21.12.2016 vi) CIT vs Manu Engg. (122 ITR 306) (Guj. HC) vii) Dilip N. Shroof vs. JCIT (291 ITR 519) (SC) viii) UOl vs. Dharamendra Textile Processors (295 ITR 244) (SC) ix) CIT V/s Reliance Petrophoducts (P) Ltd (322 ITR 159) (SC) Finally, the ld.AR prayed before the Bench that in view of the defective notice which was incurable in view of the ratio laid down by the various decisions of the Hon’ble High Courts and the decisions of the Tribunal, the penalty proceedings initiated by the AO was non-est and void abinitio and therefore the appeal of the assessee should be…