CIT v. Virgo Marketing (P) Ltd.

171 Taxmann 156High Court2008#193 most cited

What is CIT v. Virgo Marketing (P) Ltd. authority for?

The assessment order must clearly specify the reason for initiating penalty proceedings under Section 271(1)(c) and explicitly state whether it is for concealment of income or furnishing inaccurate particulars. Failure to identify the specific limb under which penalty is initiated renders the penalty unsustainable.

384

judgments rely on this decision, according to BharatTax’s citation analysis of 367,368 Indian tax judgments — from 2015 to 2026.

Also referred to as

CIT v. Virgo Marketing · Section 271(1)(c) · initiation of penalty proceedings · assessment order · specific charge · concealment of income · furnishing inaccurate particulars · levy of penalty · Section 274 · Section 270A

Sections most often in play

Section 271(1)(c)Section 274Section 143(3)Section 147Section 148Section 270ASection 132(4)Section 153A
Read the full judgment

Issues it is cited on

penalty proceedings initiatedfurnishing inaccurate particulars of incomefurnishing inaccurate particularspenalty under section 271(1)(c)non-application of mindsection 274concealment of incomepenalty u/s 271(1)(c)levy of penaltysection 271(1)section 271section 271(1)(c)

Judgments citing CIT v. Virgo Marketing (P) Ltd.

Sri. K. Venkatarami Reddy, Davangere vs. JCIT, Davangere

In the result, assessee’s appeal for asst

ITA 945/BANG/2016[2011-12]Status: DisposedITAT Bangalore23 Nov 2017AY 2011-12

Bench: Shri Sunil Kumar Yadav & Shri Jason P Boazshri K Venkatarami Reddy, #1848/44-45, Iii Cross, Vinayaka Badavane, Vidhyanagar, Davangere. . Appellant Vs. The Jt. Commissioner Of Income-Tax, Davangere Range, Davangere. . Respondent Pan - Avpp2429M. Appellant By : Shri Narendra Sharma, Advocate Respondent By : Shri Pradeep Kumar, Acit Date Of Hearing : 22-11-2017 Date Of Pronouncement : 23-11-2017 O R D E R Per Shri Jason P Boaz: This Appeal By The Assessee Is Directed Against The Order Of The Commissioner Of Income-Tax (Appeals), Davangere Dated 29/2/2016; Partly Upholding The Orders Of The Jcit, Davangere Range Dated 3/2/2014 Levying Penalty U/S Ita No.945/B/16 2

For Appellant: Shri Narendra Sharma, AdvocateFor Respondent: Shri Pradeep Kumar, ACIT
Section 271Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL, BANGALORE BENCH “C” BEFORE SHRI SUNIL KUMAR YADAV, JUDICIAL MEMBER AND SHRI JASON P BOAZ, ACCOUNTANT MEMBER Shri K Venkatarami Reddy, #1848/44-45, III Cross, Vinayaka Badavane, Vidhyanagar, Davangere. . Appellant Vs. The Jt. Commissioner of Income-tax, Davangere Range, Davangere. . Respondent PAN - AVPP2429M. Appellant by : Shri Narendra Sharma, Advocate Respondent by : Shri Pradeep Kumar, ACIT Date of Hearing : 22-11-2017 Date of Pronouncement : 23-11-2017 O R D E R PER SHRI JASON P BOAZ, ACCOUNTANT MEMBER : This appeal by the assessee is directed against the order of…

Bermaco Industries Limited, Mumbai vs. ACIT, CC-8(4), Mumbai

In the result, the appeal of assessee stands allowed in terms of our above order

ITA 2825/MUM/2016[2009-10]Status: DisposedITAT Mumbai10 Nov 2017AY 2009-10

Bench: Sri Mahavir Singh, Jm & Sri Manoj Kumar Aggarwal, Am Bermaco Industries Limited The Asst. Commissioner D-73/1, Ttc Industries Area, Of Income Tax Midc, Turbhe Central Circle-8(4), Vs. Navi Mumbai-400 705 Mumbai

Section 132(4)Section 143(3)Section 153Section 153ASection 271(1)Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI MANOJ KUMAR AGGARWAL, AM Bermaco Industries Limited The Asst. Commissioner D-73/1, TTC Industries Area, of Income Tax MIDC, Turbhe Central Circle-8(4), Vs. Navi Mumbai-400 705 Mumbai Appellant .. Respondent PAN No.AAACB4325J Assessee by .. Ms. Shraddha Gor, AR Revenue by .. Kumar Sanjay, Ld. CIT DR Date of hearing .. 05-10-2017 Date of pronouncement .. 10-11-2017 O R D E R PER MAHAVIR SINGH, JM: 1. This appeal by the assessee is arising out of the order of Commissioner of Income Tax (Appeals)-47 Mumbai [in short CIT(A)]…

Psb Industries (India) Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, appeals of the assessee are allowed

ITA 2005/DEL/2011[2005-06]Status: DisposedITAT Delhi09 Nov 2017AY 2005-06

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri S.D. Ray, AdvocateFor Respondent: Shri Atiq Ahmad, D.R
Section 147Section 148Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”, NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. No.2002, 2003, 2004 & 2005/DEL/2011 Assessment Year: 2002-03, 2003-04, 2004-05 & 2005-06 PSB Industrial (India) Pvt. Ltd. v. ACIT 207, 2nd Floor, 87, Zamrudpur Circle 14(1) Greater Kailash Part I New Delhi New Delhi TAN/PAN:AAACP0009M (Appellant) (Respondent) Appellant by: Shri S.D. Ray, Advocate Respondent by: Shri Atiq Ahmad, D.R. Date of hearing: 02 11 2017 Date of pronouncement: 09 11 2017 O R D E R PER AMIT SHUKLA, J.M.: The aforesaid appeals have…

Psb Industries (India) Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, appeals of the assessee are allowed

ITA 2004/DEL/2011[2004-05]Status: DisposedITAT Delhi09 Nov 2017AY 2004-05

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri S.D. Ray, AdvocateFor Respondent: Shri Atiq Ahmad, D.R
Section 147Section 148Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”, NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. No.2002, 2003, 2004 & 2005/DEL/2011 Assessment Year: 2002-03, 2003-04, 2004-05 & 2005-06 PSB Industrial (India) Pvt. Ltd. v. ACIT 207, 2nd Floor, 87, Zamrudpur Circle 14(1) Greater Kailash Part I New Delhi New Delhi TAN/PAN:AAACP0009M (Appellant) (Respondent) Appellant by: Shri S.D. Ray, Advocate Respondent by: Shri Atiq Ahmad, D.R. Date of hearing: 02 11 2017 Date of pronouncement: 09 11 2017 O R D E R PER AMIT SHUKLA, J.M.: The aforesaid appeals have…

Psb Industries (India) Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, appeals of the assessee are allowed

ITA 2003/DEL/2011[2003-04]Status: DisposedITAT Delhi09 Nov 2017AY 2003-04

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri S.D. Ray, AdvocateFor Respondent: Shri Atiq Ahmad, D.R
Section 147Section 148Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”, NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. No.2002, 2003, 2004 & 2005/DEL/2011 Assessment Year: 2002-03, 2003-04, 2004-05 & 2005-06 PSB Industrial (India) Pvt. Ltd. v. ACIT 207, 2nd Floor, 87, Zamrudpur Circle 14(1) Greater Kailash Part I New Delhi New Delhi TAN/PAN:AAACP0009M (Appellant) (Respondent) Appellant by: Shri S.D. Ray, Advocate Respondent by: Shri Atiq Ahmad, D.R. Date of hearing: 02 11 2017 Date of pronouncement: 09 11 2017 O R D E R PER AMIT SHUKLA, J.M.: The aforesaid appeals have…

Psb Industries (India) Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, appeals of the assessee are allowed

ITA 2002/DEL/2011[2002-03]Status: DisposedITAT Delhi09 Nov 2017AY 2002-03

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri S.D. Ray, AdvocateFor Respondent: Shri Atiq Ahmad, D.R
Section 147Section 148Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”, NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. No.2002, 2003, 2004 & 2005/DEL/2011 Assessment Year: 2002-03, 2003-04, 2004-05 & 2005-06 PSB Industrial (India) Pvt. Ltd. v. ACIT 207, 2nd Floor, 87, Zamrudpur Circle 14(1) Greater Kailash Part I New Delhi New Delhi TAN/PAN:AAACP0009M (Appellant) (Respondent) Appellant by: Shri S.D. Ray, Advocate Respondent by: Shri Atiq Ahmad, D.R. Date of hearing: 02 11 2017 Date of pronouncement: 09 11 2017 O R D E R PER AMIT SHUKLA, J.M.: The aforesaid appeals have…

M/S Hubli Dharwad Stock Trading House, Hubli vs. Deputy Commissioner of Income Tax Circle-1(1), Hubli

In the result, the assessee's appeals for Assessment Years 1997-98,

ITA 891/BANG/2017[1997-98]Status: DisposedITAT Bangalore03 Nov 2017AY 1997-98

Bench: Shri George George K & Shri Jason P Boaz

For Appellant: Smt. Pratibha R, AdvocateFor Respondent: Smt. Padma Meenakshi, JCIT (D.R)
Section 271Section 271(1)(c)Section 271FSection 274

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH ‘ B ’ BEFORE SHRI GEORGE GEORGE K, JUDICIAL MEMBER AND SHRI JASON P BOAZ, ACCOUNTANT MEMBER I.T. A. Nos.891 to 902/Bang/2017 (Assessment Years : 1997-98, 2000-01 to 2002-03; 2004-05 & 2005-06) M/s. Hubli Dharwad Stock Trading House, Chamber of Commerce Building, J.C. Nagar, Hubli. …. Appellant. Vs. Dy. Commissioner of Income Tax, Circle 1(1), Hubli. ….. Respondent. Appellant By : Smt. Pratibha R, Advocate. Respondent By : Smt. Padma Meenakshi, JCIT (D.R) Date of Hearing : 25.10.2017. Date of Pronouncement : 3.11.2017. O R D E R Per Bench : These are a…

DCIT CC 3(4) Cen RG 3, Mumbai vs. Dhanvinder Bindra, Mumbai

In the result, the appeals filed by the Revenue are dismissed

ITA 5699/MUM/2015[2007-08]Status: DisposedITAT Mumbai01 Nov 2017AY 2007-08

Bench: Shri P K Bansal & Shri R.L. Negi

For Appellant: Shri Purushottam KumarFor Respondent: Shri Neel Khandelwal
Section 132Section 143(3)Section 153ASection 271Section 271(1)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL "D" Bench, Mumbai Before Shri P K Bansal, Vice President and Shri R.L. Negi, Judicial Member ITA Nos. 5694 to 5699 /Mum/2015 (Assessment Years: 2002-03 to 2007-08) DCIT, Central Circle-3(4) Shri Dhanvinder Bindra Room No. 401, 4th Floor A-71, Cozy Home Vs. Aayakar Bhavan, M.K. Road 251-Pali Hill, Bandra (W) Mumbai 400020 Mumbai 400050 PAN – AACPB6734E Appellant Respondent Appellant by: Shri Purushottam Kumar Respondent by: Shri Neel Khandelwal Date of Hearing: 11.10.2017 Date of Pronouncement: 01.11.2017 O R D E R Per P.K. Bansal, Vice President All these appeals have…

DCIT CC 3(4) Cen RG 3, Mumbai vs. Dhanvinder Bindra, Mumbai

In the result, the appeals filed by the Revenue are dismissed

ITA 5698/MUM/2015[2006-07]Status: DisposedITAT Mumbai01 Nov 2017AY 2006-07

Bench: Shri P K Bansal & Shri R.L. Negi

For Appellant: Shri Purushottam KumarFor Respondent: Shri Neel Khandelwal
Section 132Section 143(3)Section 153ASection 271Section 271(1)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL "D" Bench, Mumbai Before Shri P K Bansal, Vice President and Shri R.L. Negi, Judicial Member ITA Nos. 5694 to 5699 /Mum/2015 (Assessment Years: 2002-03 to 2007-08) DCIT, Central Circle-3(4) Shri Dhanvinder Bindra Room No. 401, 4th Floor A-71, Cozy Home Vs. Aayakar Bhavan, M.K. Road 251-Pali Hill, Bandra (W) Mumbai 400020 Mumbai 400050 PAN – AACPB6734E Appellant Respondent Appellant by: Shri Purushottam Kumar Respondent by: Shri Neel Khandelwal Date of Hearing: 11.10.2017 Date of Pronouncement: 01.11.2017 O R D E R Per P.K. Bansal, Vice President All these appeals have…

DCIT CC 3(4) Cen RG 3, Mumbai vs. Dhanvinder Bindra, Mumbai

In the result, the appeals filed by the Revenue are dismissed

ITA 5697/MUM/2015[2005-06]Status: DisposedITAT Mumbai01 Nov 2017AY 2005-06

Bench: Shri P K Bansal & Shri R.L. Negi

For Appellant: Shri Purushottam KumarFor Respondent: Shri Neel Khandelwal
Section 132Section 143(3)Section 153ASection 271Section 271(1)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL "D" Bench, Mumbai Before Shri P K Bansal, Vice President and Shri R.L. Negi, Judicial Member ITA Nos. 5694 to 5699 /Mum/2015 (Assessment Years: 2002-03 to 2007-08) DCIT, Central Circle-3(4) Shri Dhanvinder Bindra Room No. 401, 4th Floor A-71, Cozy Home Vs. Aayakar Bhavan, M.K. Road 251-Pali Hill, Bandra (W) Mumbai 400020 Mumbai 400050 PAN – AACPB6734E Appellant Respondent Appellant by: Shri Purushottam Kumar Respondent by: Shri Neel Khandelwal Date of Hearing: 11.10.2017 Date of Pronouncement: 01.11.2017 O R D E R Per P.K. Bansal, Vice President All these appeals have…

DCIT CC 3(4) Cen RG 3, Mumbai vs. Dhanvinder Bindra, Mumbai

In the result, the appeals filed by the Revenue are dismissed

ITA 5696/MUM/2015[2004-05]Status: DisposedITAT Mumbai01 Nov 2017AY 2004-05

Bench: Shri P K Bansal & Shri R.L. Negi

For Appellant: Shri Purushottam KumarFor Respondent: Shri Neel Khandelwal
Section 132Section 143(3)Section 153ASection 271Section 271(1)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL "D" Bench, Mumbai Before Shri P K Bansal, Vice President and Shri R.L. Negi, Judicial Member ITA Nos. 5694 to 5699 /Mum/2015 (Assessment Years: 2002-03 to 2007-08) DCIT, Central Circle-3(4) Shri Dhanvinder Bindra Room No. 401, 4th Floor A-71, Cozy Home Vs. Aayakar Bhavan, M.K. Road 251-Pali Hill, Bandra (W) Mumbai 400020 Mumbai 400050 PAN – AACPB6734E Appellant Respondent Appellant by: Shri Purushottam Kumar Respondent by: Shri Neel Khandelwal Date of Hearing: 11.10.2017 Date of Pronouncement: 01.11.2017 O R D E R Per P.K. Bansal, Vice President All these appeals have…

DCIT CC 3(4) Cen RG 3, Mumbai vs. Dhanvinder Bindra, Mumbai

In the result, the appeals filed by the Revenue are dismissed

ITA 5695/MUM/2015[2003-04]Status: DisposedITAT Mumbai01 Nov 2017AY 2003-04

Bench: Shri P K Bansal & Shri R.L. Negi

For Appellant: Shri Purushottam KumarFor Respondent: Shri Neel Khandelwal
Section 132Section 143(3)Section 153ASection 271Section 271(1)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL "D" Bench, Mumbai Before Shri P K Bansal, Vice President and Shri R.L. Negi, Judicial Member ITA Nos. 5694 to 5699 /Mum/2015 (Assessment Years: 2002-03 to 2007-08) DCIT, Central Circle-3(4) Shri Dhanvinder Bindra Room No. 401, 4th Floor A-71, Cozy Home Vs. Aayakar Bhavan, M.K. Road 251-Pali Hill, Bandra (W) Mumbai 400020 Mumbai 400050 PAN – AACPB6734E Appellant Respondent Appellant by: Shri Purushottam Kumar Respondent by: Shri Neel Khandelwal Date of Hearing: 11.10.2017 Date of Pronouncement: 01.11.2017 O R D E R Per P.K. Bansal, Vice President All these appeals have…

DCIT CC 3(4) Cen RG 3, Mumbai vs. Dhanvinder Binddra, Mumbai

In the result, the appeals filed by the Revenue are dismissed

ITA 5694/MUM/2015[2002-03]Status: DisposedITAT Mumbai01 Nov 2017AY 2002-03

Bench: Shri P K Bansal & Shri R.L. Negi

For Appellant: Shri Purushottam KumarFor Respondent: Shri Neel Khandelwal
Section 132Section 143(3)Section 153ASection 271Section 271(1)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL "D" Bench, Mumbai Before Shri P K Bansal, Vice President and Shri R.L. Negi, Judicial Member ITA Nos. 5694 to 5699 /Mum/2015 (Assessment Years: 2002-03 to 2007-08) DCIT, Central Circle-3(4) Shri Dhanvinder Bindra Room No. 401, 4th Floor A-71, Cozy Home Vs. Aayakar Bhavan, M.K. Road 251-Pali Hill, Bandra (W) Mumbai 400020 Mumbai 400050 PAN – AACPB6734E Appellant Respondent Appellant by: Shri Purushottam Kumar Respondent by: Shri Neel Khandelwal Date of Hearing: 11.10.2017 Date of Pronouncement: 01.11.2017 O R D E R Per P.K. Bansal, Vice President All these appeals have…

Echjay Forgings P.Ltd, Mumbai vs. DCIT Cen Cir 45, Mumbai

In the result, appeal filed by assessee is allowed

ITA 215/MUM/2014[2008-09]Status: DisposedITAT Mumbai01 Nov 2017AY 2008-09

Bench: Shri B.R.Baskaran & Shri Pawan Singhm/S.Echjay Forgings Pvt. Ltd., Dy.Commissioner Of Income 603/604, Raheja Chambers, Tax, Central Circle-45, 213, Backbay Reclamation, Vs. Ayakar Bhavan, Nariman Point, M.K.Road, Mumbai – 400 020. Mumbai – 400 021. Pan: Aaace1902A (Appellant) (Respondent)

For Appellant: Shri Virag M.Shah. (AR)For Respondent: Shri V.Justin (DR)
Section 143(3)Section 253Section 254(1)Section 271(1)Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “E”,MUMBAI BEFORE SHRI B.R.BASKARAN, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER M/s.Echjay Forgings Pvt. Ltd., Dy.Commissioner of Income 603/604, Raheja Chambers, Tax, Central Circle-45, 213, Backbay Reclamation, Vs. Ayakar Bhavan, Nariman Point, M.K.Road, Mumbai – 400 020. Mumbai – 400 021. PAN: AAACE1902A (Appellant) (Respondent) Assessee by : Shri Virag M.Shah. (AR) Revenue by : Shri V.Justin (DR) Date of hearing : 01.11.2017 Date of Pronouncement : 01.11.2017 Order Under Section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER: This ap…

Sri.K.Vijay Arya, Bangalore vs. Deputy Commissioner of Income-Tax, Bangalore

In the result, the appeal of the assessee is allowed

ITA 1799/BANG/2016[2002-2003]Status: DisposedITAT Bangalore31 Oct 2017AY 2002-2003

Bench: Shri Sunil Kumar Yadav & Shri A.K. Garodiaassessment Year : 2002-03

For Appellant: Shri V. Srinivasan, AdvocateFor Respondent: Shri Sumer Singh Meena
Section 271Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI SUNIL KUMAR YADAV, JUDICIAL MEMBER AND SHRI A.K. GARODIA, ACCOUNTANT MEMBER Assessment year : 2002-03 Shri K. Vijay Arya, Vs. The Deputy Commissioner of Prop. M/s. Prime Land Builders Income Tax, (India), # 14, Abhinaya Apartments, Circle 9(1), 7th Cross, Malleswaram, Bengaluru. Bengaluru – 560 003. PAN: AAHPN 2500P APPELLANT RESPONDENT Appellant by : Shri V. Srinivasan, Advocate Respondent by : Shri Sumer Singh Meena, Addl. CIT(DR)(ITAT), Bengaluru. Date of hearing : 12.10.2017 Date of Pronouncement : 31.10.2017 O R D E R Per Sunil Kumar…

Phoenix Lamps Ltd., Noida vs. JCIT, Noida

In the result, the appeal of the assessee stands partly

ITA 155/DEL/2014[2005-06]Status: DisposedITAT Delhi24 Oct 2017AY 2005-06

Bench: Sudhanshu Srivastava & Shri Prashant Maharishi

For Appellant: Shri Shashwat Bajpai, Adv. & Shri Sharad AgarwalFor Respondent: Smt. Paramita Tripathy, CIT DR
Section 271(1)(c)Section 3Section 50CSection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 155/Del /2014 Assessment Year: 2005-06 Pheonix Lamps Ltd., Joint Commissioner (Formerly Halonix Ltd.,) of Income Tax, vs 59Am NSEZ, Phase-II, Noida, Range-1, Noida. Noida. (PAN: AABCP7718G) (Appellant) (Respondent) Appellant by: Shri Shashwat Bajpai, Adv. & Shri Sharad Agarwal Respondent by: Smt. Paramita Tripathy, CIT DR Date of Hearing : 26.07.2017 Date of Pronouncement: 24.10.2017 ORDER PER SUDHANSHU SRIVASTAVA, J.M. This appeal has been…

Smt. Prameela Krishna, Mysore vs. ITO, Mysore

In the result, assessee’s appeals for asst

ITA 538/BANG/2016[2002-03]Status: DisposedITAT Bangalore20 Oct 2017AY 2002-03

Bench: Shri N.V Vasudevan & Shri Jason P Boaz

For Appellant: Shri Ashok Kulkarni, AdvoateFor Respondent: Shri Ramesh B.R, JCIT
Section 271Section 271(1)(c)Section 274Section 275

…IN THE INCOME TAX APPELLATE TRIBUNAL, BANGALORE BENCH “A” BEFORE SHRI N.V VASUDEVAN, JUDICIAL MEMBER AND SHRI JASON P BOAZ, ACCOUNTANT MEMBER ITA No.538-540/Bang/2016 (Asst. Year 2002-03) Smt. Prameela Krishna, No.33, Shalivahana Road, Nazarbad, Mysore. . Appellant Vs. The Income-tax Officer, Ward-1(2), Mysore. . Respondent PAN - AJJPP4456F Appellant by : Shri Ashok Kulkarni, Advoate Respondent by : Shri Ramesh B.R, JCIT Date of Hearing : 19-10-2017 Date of Pronouncement : -10-2017 O R D E R PER BENCH : These appeals by the assessee are directed against the separate orders of the Commissioner of Inc…

Dinesh Kumar Vijay, Jaipur vs. ITO, Jaipur

In the result, the assessee’s appeal is allowed

ITA 58/JPR/2016[2011-12]Status: DisposedITAT Jaipur04 Oct 2017AY 2011-12
For Appellant: Shri Arpit Vijay (C.A.)For Respondent: Shri R.A. Verma (Addl. CIT)
Section 142(1)Section 143(2)Section 271(1)(c)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh dqy Hkkjr] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI KUL BHARAT, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 58/JP/2016 fu/kZkj.k o"kZ@Assessment Year : 2011-12 cuke Dinesh Kumar Vijay, The ITO, Vs. A-131, Janta Colony, Ward 5(2), Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABWPV7268G vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Arpit Vijay (C.A.) jktLo dh vksj ls@ Revenue by : Shri R.A. Verma (Addl. CIT) lquokbZ dh rkj…

Viren Vini Ahuja, Mumbai vs. Asst CIT Cen Cir- 84, Mumbai

In the result, appeal filed by assessee is allowed

ITA 422/MUM/2017[2009-10]Status: DisposedITAT Mumbai29 Sept 2017AY 2009-10

Bench: Shri G.S. Pannu & Shri Pawan Singhshri Viren Vini Ahuja Acit, Cc-8(4), 1, Neelkanth Road No.6, Mumbai. Vs. Chembur, Mumbai-400071 Pan: Aacpa4809M (Appellant) (Respondent)

For Appellant: Shri J.P. Bairagra (AR )For Respondent: Shri V. Justin (DR)
Section 132Section 153ASection 253Section 254(1)Section 271Section 271(1)Section 271(1)(c)Section 274Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “E”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER Shri Viren Vini Ahuja ACIT, CC-8(4), 1, Neelkanth Road No.6, Mumbai. Vs. Chembur, Mumbai-400071 PAN: AACPA4809M (Appellant) (Respondent) Assessee by : Shri J.P. Bairagra (AR ) Revenue by : Shri V. Justin (DR) Date of hearing : 22.08.2017 Date of Pronouncement : 29.09.2017 Order Under Section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER: 1. This appeal by assessee under section 253 of the Income-tax Act (the Act) is directed against the different order of ld.…

Sri Ramaiah Reddy, Bangalore vs. The Deputy Commissioner of Income Tax Circle-4(2)(1), Bangalore

In the result, assessee’s appeal for asst

ITA 977/BANG/2017[2011-12]Status: DisposedITAT Bangalore22 Sept 2017AY 2011-12

Bench: Shri Vijaypal Rao & Shri Jason P Boazsri C Ramaiah Reddy, Ramaiah Reddy Colony, Sector ‘C’, Basavanagar, Marthahalli, Bengaluru. . Appellant Vs.

For Appellant: Shri V Srinivasan, AdvocateFor Respondent: Shri R.N Parbat, CIT
Section 132Section 132(4)Section 153ASection 171(1)(c)Section 271Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL, BANGALORE BENCH 'C' BEFORE SHRI VIJAYPAL RAO, JUDICIAL MEMBER AND SHRI JASON P BOAZ, ACCOUNTANT MEMBER Sri C Ramaiah Reddy, Ramaiah Reddy Colony, Sector ‘C’, Basavanagar, Marthahalli, Bengaluru. . Appellant Vs. The Dy. Commissioner of Income-tax Circle-4(2)(1), Bengaluru. . Respondent PAN - AAVPR7873D. Appellant by : Shri V Srinivasan, Advocate Respondent by : Shri R.N Parbat, CIT Date of Hearing : 12-9-2017 Date of Pronouncement : 22-9-2017 O R D E R PER SHRI JASON P BOAZ, ACCOUNTANT MEMBER: This appeal by the assessee is directed against the order of the Commissio…