CIT v. Triveni Engineering and Industries Ltd.

369 ITR 660High Court2014#20633 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 363,153 Indian tax judgments — from 2015 to 2017.

Judgments citing CIT v. Triveni Engineering and Industries Ltd.

Shreechand Builders & Developers Pvt. Ltd., Mumbai vs. ITO WD 9(3)(1), Mumbai

In the result, appeals of both the assessees are allowed

ITA 2631/MUM/2016[2008-09]Status: DisposedITAT Mumbai12 Apr 2017AY 2008-09

Bench: Shri B.R. Baskaran (Am)& Sandeep Gosain (Jm)

Section 143(3)Section 147Section 148Section 271Section 271(1)(c)Section 80I

…onstitute satisfaction of the Assessing Officer for initiation of the penalty proceedings u/s. 271(1)(c) of the Act. Interpreting sec. 271(1B) of the Act, the Hon’ble Allahabad High Court has held in the case of CIT Vs. Triveni Engineering and Industries Ltd (369 ITR 660) as under:- “In order that the deeming fiction in sub-section (1B) must apply, two requirements must be fulfilled. The first requirement is that an amount must have been added or disallowed in computing the total income or loss 4 M/s. Shreechand Builders & Shreechand Builders & Developers of an assessee in any order of assessment or reassessme…

Shreechand Builders Pvt. Ltd., Mumbai vs. ITO WD 9(3)(1), Mumbai

In the result, appeals of both the assessees are allowed

ITA 2630/MUM/2016[2008-09]Status: DisposedITAT Mumbai12 Apr 2017AY 2008-09

Bench: Shri B.R. Baskaran (Am)& Sandeep Gosain (Jm)

Section 143(3)Section 147Section 148Section 271Section 271(1)(c)Section 80I

…onstitute satisfaction of the Assessing Officer for initiation of the penalty proceedings u/s. 271(1)(c) of the Act. Interpreting sec. 271(1B) of the Act, the Hon’ble Allahabad High Court has held in the case of CIT Vs. Triveni Engineering and Industries Ltd (369 ITR 660) as under:- “In order that the deeming fiction in sub-section (1B) must apply, two requirements must be fulfilled. The first requirement is that an amount must have been added or disallowed in computing the total income or loss 4 M/s. Shreechand Builders & Shreechand Builders & Developers of an assessee in any order of assessment or reassessme…

Soma Papers and Industries Ltd, Mumbai vs. DCIT Cir 2(3), Mumbai

ITA 2839/MUM/2012[2002-03]Status: DisposedITAT Mumbai24 Aug 2016AY 2002-03
For Appellant: Dr. K. Sivaram & Ms. Neelam JadhavFor Respondent: Shri J. Saravanan-DR
Section 143(3)Section 224Section 254(1)Section 271Section 271(1)Section 271(1)(c)

…आयकर अपीलीय अिधकरण, मुंबई “ई” खंडपीठ Income-tax Appellate Tribunal -“E”Bench Mumbai सव"ी सव"ी सव"ी राजे"" सव"ी राजे"" राजे"",लेखा राजे"" लेखा लेखा सद"य लेखा सद"य सद"य एवं सद"य एवं एवं सी एवं सी सी. एन सी एन एन. "साद एन "साद "साद,"याियक "साद "याियक "याियक सद"य "याियक सद"य सद"य सद"य Before S/Shri Rajendra,Accountant Member and C.N. Prasad,Judicial Member आयकर आयकर अपील अपील संसंसंसं./ITA/2839/Mum/2012,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2002-03 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" M/s. Soma Papers & Industries Ltd. DCIT, Circle 2(3) Indian Mercantile Chambers Mumbai. 3rd Floor, 14 R Kamani Marg Vs.…

M/S. Svp Builders (India) Ltd., Noida vs. DCIT, New Delhi

In the result, the appeal of the assessee is allowed

ITA 4673/DEL/2014[2008-09]Status: DisposedITAT Delhi22 Dec 2015AY 2008-09

Bench: Sh. N. K. Saini, Am & Sh. Vijay Pal Rao, Jm Ita No. 4673/Del/2014 : Asstt. Year : 2008-09 Svp Builders (India) Ltd., Vs Deputy Commissioner Of Income 17, Kiran Enclave, G.T. Road, Tax, Circle-7(1), Ghaziabad New Delhi (Appellant) (Respondent) Pan No. Aaecs8870M Assessee By : Sh. Salil Aggarwal & Shailesh Gupta, Advs. Revenue By : Sh. Amrapalli Das, Cit Dr Date Of Hearing : 21.12.2015 Date Of Pronouncement : 22.12.2015 Order Per N. K. Saini, Am:

For Appellant: Sh. Salil Aggarwal & Shailesh Gupta, AdvsFor Respondent: Sh. Amrapalli Das, CIT DR
Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Sh. N. K. Saini, AM And Sh. Vijay Pal Rao, JM ITA No. 4673/Del/2014 : Asstt. Year : 2008-09 SVP Builders (India) Ltd., Vs Deputy Commissioner of Income 17, Kiran Enclave, G.T. Road, Tax, Circle-7(1), Ghaziabad New Delhi (APPELLANT) (RESPONDENT) PAN No. AAECS8870M Assessee by : Sh. Salil Aggarwal & Shailesh Gupta, Advs. Revenue by : Sh. Amrapalli Das, CIT DR Date of Hearing : 21.12.2015 Date of Pronouncement : 22.12.2015 ORDER PER N. K. Saini, AM: This is an appeal by the assessee against the order dated 18.07.2014 of ld. ld. CIT(A)-X, De…

CIT v. Triveni Engineering and Industries Ltd. (369 ITR 660) — Cited in 4 Judgments | BharatTax