CIT v. Samwon Precision Mould Mfg. India P. Ltd.

401 ITR 486High Court2018#24865 most cited

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Judgments citing CIT v. Samwon Precision Mould Mfg. India P. Ltd.

Deputy Commissioner of Income Tax, Circle 1(1), Bilaspur vs. Mesers Narmada Drinks Private Limited, Bilaspur

In the result ground No. 2 & 3 of the appeal of the revenue stands rejected

ITA 89/RPR/2020[2015-16]Status: DisposedITAT Raipur08 Nov 2023AY 2015-16

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am (Ita No. 89/Rpr/2020) (Assessment Year: 2015-16) Deputy Commissioner Of Income Tax, Vs M/S Narmada Drinks Private Limited Circle-1(1), Aayakar Bhawan, Sirgitti Industrial Area, Tifra, Bilaspur Mahima Complex, Bilaspur (C.G.) (C.G.) Pan: Aaacn5880C (अपीलाथ" /Applicant) (""यथ" / Respondent) .. िनधा"रती क" ओर से /Assessee By : Shri R.B. Doshi, Ca राज"व क" ओर से /Revenue By : Shri V.K. Singh, Cit-Dr सुनवाई क" तार"ख / Date Of Hearing : 21.09.2023 घोषणा क" तार"ख/Date Of Pronouncement : 08.11.2023

For Appellant: Shri R.B. Doshi, CAFor Respondent: Shri V.K. Singh, CIT-DR

Section 143(3)Section 14ASection 40Section 40ASection 40A(3)Section 92C

…Services vs ITO (2014) 366 ITR 122 (Guj.), PN 59 to 73 of PB, relevant findings at PN 67. ▪ A. Daga Royal Arts vs ITO (2018) 196 TTJ 541 (Jp.), PN 74 to 97 of PB, relevant findings at PN 89 & 90 of PB. ▪ CIT vs Samwon Precision Mould Mfg. India P. Ltd. (2018) 401 ITR 486 (Del.). ▪ DCIT vs RCP Infratech Pvt. Ltd. Tax No. 154 of 2017 (CG) 14 Narmada Drinks Pvt. Ltd. 15. With aforesaid submissions, Ld. AR of the assessee has explained the transactions which were doubted by the AO and considered as, the same are in violation of provisions of section 40A(3) was under misconceived interpretation of the transactions c…

M/S Bharat Agro Industries, Raipur vs. Income Tax Officer, Ward 1(3), Raipur

In the result, appeal of the assessee is allowed

ITA 263/RPR/2017[2012-13]Status: DisposedITAT Raipur13 Aug 2021AY 2012-13

Bench: Shri Pradip Kumar Kedia & Shri N. K. Choudhryआयकर अपील सं./I.T.A. No. 263/Rpr/2017) ("नधा"रण वष" / Assessment Year : 2012-13) बनाम/ M/S. Bharat Agro Income Tax Officer, Ward 1(3), Raipur Industries Vs. Near Bajrang Power, Rajiv Gandhi Ward, Urla Sarora Road, Urla Industrial Area, Raipur (C.G.) "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aahfb8665M (अपीलाथ" /Appellant) (""यथ" / Respondent) ..

For Appellant: Shri R. B. Doshi, A.RFor Respondent: Shri P. K. Mishra, CIT.DR

Section 143(3)Section 263Section 40A(3)

…. Real Estate Pvt. Ltd. in (2015) 44 CCH 699 (Trib.-Raipur), Anupam Tele Services vs. ITO (2014) 366 ITR 122 (Guj.), A. Daga Royal Arts vs. ITO (2018) 53 CCH 86 (Jaipur Trib.) (2018) 196 TTJ 541 (Jp.) & CIT vs. Samwon Precision Mould Mfg. India P. Ltd. (2018) 401 ITR 486 (Del.). 7.2 It is further claimed that the PCIT was himself under some obligations to carry out the minimal enquiry as held in: Magic Landcon LLP & Anr. Vs. Pr.CIT (2020) 204 TTJ 785 (Del.); Pr.CIT vs. Delhi Airport Metro Express P. Ltd. (2017) 398 ITR 8 (Delhi);& Mumbai ITAT in Narayan Tatu Rane vs. ITO in ITA No. 2690/Mum/2016. 7.3 We find mer…

M/S Nam Estates Pvt. Ltd vs. The Income Tax Officer

In the result, we do not find any merit in this

ITA/32/2013HC Karnataka07 Sept 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 133ASection 143(3)Section 260Section 260ASection 40ASection 40A(3)

…TR 667 (SC), ‘M.K.AGROTECH (P) LTD. VS ACIT’, (2019) 412 ITR 351 (KAR), ‘ACIT VS. SRI.SARASWATHI IRON FOUNDRY’, (2006) 287 ITR 313 (KARN.), ‘SMT.SAIRA BANU VS. ACIT IN ITA 228/2009 DATED 26.06.2015, ‘PR.CIT VS. SAMWON PRECISION MOULD’, (2018) 401 ITR 486 (DELHI), ‘CIT VS. KEERTHI AGRO MILLS (P) LTD., SLP(C) NO.17441-42/2018, ‘CIT VS. KEERTHI AGRO MILLS (P) LTD.’, (2018) 405 ITR 192 (KER), 6 ‘GURDAS GARG VS. CIT’, (2015) 63 TAXMANN.COM 289 (P & H), ‘SRI.LAXMI SATYANARAYANA OIL MILL VS. CIT’, (2014) 367 ITR 200 (AP), ‘SMT.HARSHILA CHORDIA VS. INCOME-TAX OFFICER’, (20…