How many judgments cite CIT v. Virgo Marketing (P) Ltd.?

384 judgments on BharatTax cite CIT v. Virgo Marketing (P) Ltd. (171 Taxmann 156), spanning 2015 to 2026.

Which sections of the Income Tax Act does CIT v. Virgo Marketing (P) Ltd. come up under?

It is most often cited in judgments turning on Section 271(1)(c), Section 274, Section 143(3), Section 147, Section 148, Section 270A.

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 274 Section 143(3)Section 147 Section 148 Section 270A Section 132(4)Section 153A

Read the full judgment

Issues it is cited on

penalty proceedings initiated furnishing inaccurate particulars of income furnishing inaccurate particulars penalty under section 271(1)(c)non-application of mind section 274 concealment of income penalty u/s 271(1)(c)levy of penalty section 271(1)section 271 section 271(1)(c)

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

The Boston Consulting Group Inc., Mumbai vs. DCIT (It) 1(3)(1), Mumbai

In the result, assessee’s appeal for A

ITA 6942/MUM/2016[2011-12]Status: DisposedITAT Mumbai13 Sept 2017AY 2011-12

Bench: Shri Shamim Yahya, Am & Shri Sandeep Gosain, Jm

For Appellant: Shri Arvind SondeFor Respondent: Shri Suman Kumar

Section 143(3)Section 195Section 199Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL “L” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM & SHRI SANDEEP GOSAIN, JM आयकरअपीलसं./ I.T.A. No.6942/Mum/2016 (निर्धारणवर्ा / Assessment Year: 2011-12) बिधम/ The Boston Consulting Group DCIT (IT) 1(3)(1), Inc. 14th floor, Nariman Bhavan, Mumbai. Vs. 227 Nariman Point, Mumbai स्थायीलेखासं./जीआइआरसं./ PAN/GIR No. AACCT1905E (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant by : Shri Arvind Sonde प्रत्यथीकीओरसे/Respondentby : Shri Suman Kumar सुनवाईकीतारीख/ : 01/09/2017 Date of Hearing घोषणाकीतारीख / : 13/09/2017 Date of Pronouncement आदेश / O R D E R Per…

Anil Kumar Sabharwal, Rudrapur vs. ITO, Rudrapur

In the result, the appeals of the assessee’s are allowed

ITA 1281/DEL/2013[2007-08]Status: DisposedITAT Delhi14 Aug 2017AY 2007-08

Bench: Shri Amit Shukla & Shri L.P. Sahuin Ita Nos. 1281, 1282/Del/2013 Assessment Year: 2007-08 Anil Kumar Sabharwal, Vs. Ito H. No. 25, Kingston Estate Rudrapur, Bagwara Kashipur Road, Alliance Mandi, Kichha Road, Colony, Rudrapur, Rudrapur (Applicant) (Respondent) (Pan: Baaps9520G)

For Appellant: Shri Somil Aggarwal, AdvocateFor Respondent: Shri Arun Kumar Yadav, Sr. DR

Section 271(1)(C)Section 271(1)(c)Section 274

…ITA Nos. 1281, 1282/Del/2013 Assessment Year: 2007-08 IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH “A” BENCH NEW DELHI) BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI L.P. SAHU, ACCOUNTANT MEMBER In ITA Nos. 1281, 1282/Del/2013 Assessment Year: 2007-08 Anil Kumar Sabharwal, Vs. ITO H. No. 25, Kingston Estate Rudrapur, Bagwara Kashipur Road, Alliance Mandi, Kichha Road, Colony, Rudrapur, Rudrapur (Applicant) (Respondent) (PAN: BAAPS9520G) Avtar Singh Vs. ITO S/o Sh. Pratap Singh, Rudrapur, Bagwara Village Kirtpur, Danpur, Mandi, Kichha Road, Kashipur Road, Rudrapur, Rudrapur (Applicant) (Respondent) (PAN: D…

M/S Yaduka Coaching Centre Pvt. Ltd., Kolkata vs. DCIT, CC-Xxv, Kolkata

In the result, the appeal of the assessee is allowed

ITA 961/KOL/2015[2012-2013]Status: DisposedITAT Kolkata31 Jul 2017AY 2012-2013

Bench: Shri P.M. Jagtap & Shri S.S. Viswanethra Ravi

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

…I.T.A. No. 961/KOL./2015 Assessment year: 2010-2011 Page 1 of 7 IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA ‘A’ BENCH, KOLKATA Before Shri P.M. Jagtap, Accountant Member and Shri S.S. Viswanethra Ravi, Judicial Member I.T.A. No. 961/KOL/ 2015 Assessment Year: 2010-2011 M/s. Yaduka Coaching Centre Pvt. Limited,.......................Appellant C-5, 29A, Weston Street, 3 rd Floor, Kolkata-700 012 [PAN: AAACY 1904 G] -Vs.- Deputy Commissioner of Income Tax,...................................Respondent Central Circle-XXV, Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700 069 Appearances by: Shri S.M.…

Sanjay Kumar Agarwal, Sikkim vs. DCIT, CC-Xxii, Kolkata

In the result, the appeal of the assessee is allowed

ITA 1117/KOL/2014[2008-2009]Status: DisposedITAT Kolkata14 Jun 2017AY 2008-2009

Bench: Shri P.M. Jagtap & Shri S.S. Viswanethra Ravi

Section 10Section 139Section 153ASection 271(1)(c)Section 274

…I.T.A. No. 1117/KOL./2014 Assessment year: 2008-2009 Page 1 of 8 IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA ‘A’ BENCH, KOLKATA Before Shri P.M. Jagtap, Accountant Member and Shri S.S. Viswanethra Ravi, Judicial Member I.T.A. No. 1117/KOL/ 2014 Assessment Year: 2008-2009 Sanjay Kumar Agarwal,..........................................................Appellant C/o. Society Hardware Stores, P.S. Road, Gangtok, Sikkim [PAN: ATEPA 8461 G] -Vs.- Deputy Commissioner of Income Tax,...................................Respondent Central Circle-XXII, Kolkata, 110, Shanti Pally, E.M. Bye Pass, Aayakar Bhawan Poorva, Kolka…

Archana D.Talati, Mumbai vs. ITO 25(3)(3), Mumbai

In the result, appeal of the assessee is allowed

ITA 2696/MUM/2016[2006-07]Status: DisposedITAT Mumbai05 Jun 2017AY 2006-07

Bench: Shri R.C.Sharma, Am & Shri Ravish Sood, Jm Mrs. Archana D. Talati Vs. Ito – 25 (3)(3), Mumbai B/1101, Naman Tower Chs Ltd., Nr. Kandivali Flyover, Off. S.V.Road, Kandivali (West) Mumbai – 400 067 Pan/Gir No. Aacpb5257C Appellant) .. Respondent)

Section 139(1)Section 143Section 143(3)Section 148Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI RAVISH SOOD, JM Mrs. Archana D. Talati Vs. ITO – 25 (3)(3), Mumbai B/1101, Naman Tower CHS Ltd., Nr. Kandivali Flyover, Off. S.V.Road, Kandivali (West) Mumbai – 400 067 PAN/GIR No. AACPB5257C Appellant) .. Respondent) Assessee by Shri Tarun Ghai Revenue by Ms. Vinita Menon Date of Hearing 05/04/2017 Date of Pronouncement 05/ 06 /2017 आदेश / O R D E R PER R.C.SHARMA (A.M): This is an appeal filed by the assessee against the order of CIT(A) – 45, Mumbai dated 25/01/2016 for the A.Y.2006-07 in the matter of imposition of pe…

DCIT, Circle-4, Kolkata vs. M/S Tantia Construction Ltd., Kolkata

In the result, all the appeals of the Revenue are dismissed

ITA 1753/KOL/2014[2004-2005]Status: DisposedITAT Kolkata12 May 2017AY 2004-2005

Bench: Shri P.M. Jagtap & Shri S.S. Viswanethra Ravi

Section 132Section 139(1)Section 153ASection 271(1)(c)

…I.T.A. Nos. 1753 to 1757/KOL./2014 Assessment years: 2004-2005 to 2008-2009 Page 1 of 11 IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA ‘A’ BENCH, KOLKATA Before Shri P.M. Jagtap, Accountant Member and Shri S.S. Viswanethra Ravi, Judicial Member I.T.A. Nos. 1753, 1754, 1755, 1756 & 1757/KOL/ 2014 Assessment Years: 2004-2005, 05-06, 06-07, 07-08 & 2008-2009 Deputy Commissioner of Income Tax,......................................Appellant Circle-4, Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700 069 -Vs.- M/s. Tantia Construction Limited,..........................................Respondent 25-27, N.S…

Surat Jaganath Chavan, Mumbai vs. ITO 25(3)(4), Mumbai

In the result, appeal of the assessee is allowed

ITA 4540/MUM/2016[2006-07]Status: DisposedITAT Mumbai09 May 2017AY 2006-07

Bench: Shri D.T. Garasia & Shri Manoj Kumar Aggarwalassessment Year: 2006-07 Shri Suresh Jaganath Chavan, The Income Tax Officer- 47/929, Samta Nagar, 25(3)(4), Kandivli (East), C-10-307, Pratyakshakar Vs. Mumbai – 400 101 Bhavan, Bandra Kurla Complex, Pan: Acspc1666N Bandra (East), Mumbai – 400 051 (Appellant) (Respondent) Present For: Assessee By : Shri Ajay R. Singh, A.R. Revenue By : Shri M.C. Omi Ningshen, D.R. Date Of Hearing : 11.04.2017 Date Of Pronouncement : 09.05.2017 O R D E R

For Appellant: Shri Ajay R. Singh, A.RFor Respondent: Shri M.C. Omi Ningshen, D.R

Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “H”, MUMBAI BEFORE SHRI D.T. GARASIA, JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER Assessment Year: 2006-07 Shri Suresh Jaganath Chavan, The Income Tax Officer- 47/929, Samta Nagar, 25(3)(4), Kandivli (East), C-10-307, Pratyakshakar Vs. Mumbai – 400 101 Bhavan, Bandra Kurla Complex, PAN: ACSPC1666N Bandra (East), Mumbai – 400 051 (Appellant) (Respondent) Present for: Assessee by : Shri Ajay R. Singh, A.R. Revenue by : Shri M.C. Omi Ningshen, D.R. Date of Hearing : 11.04.2017 Date of Pronouncement : 09.05.2017 O R D E R Per D.T. Garasia, Judi…

Nareshkumar Malhotra, Mumbai vs. ACIT Cir 19(1), Mumbai

In the result appeals of the assessee is allowed

ITA 7953/MUM/2010[2004-05]Status: DisposedITAT Mumbai28 Apr 2017AY 2004-05

Bench: Shri G.S. Pannu & Shri Pawan Singh

Section 143Section 253Section 254(1)Section 271(1)(c)Section 274Section 57

…ITA No.7953/M/2010 Naresh Kumar Malhotra IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “B”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA No.7953/Mum/2010 for Assessment Year: 2004-05 Naresh Kumar Malhotra, ACIT, C/o KPMG, 1st Floor, Central Circle-19(1) Lodha Excelus, Apollo Mills Mumbai Vs. Compound, N.M. Joshi Marg, Mumbai -400061 (Appellant) (Respondent) Assessee represented by S/Sh. Naresh Kumar, Paras Savla and Ms. Sharddha Swarup - ARs Revenue represented by Sh. Suman Kumar -DR Date of hearing 17.04.2017 Date of order 28.04.2017 Order under section 254(1) of…

Sunstar Exposition Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result, the appeal of the assessee is allowed

ITA 4896/DEL/2012[2007-08]Status: DisposedITAT Delhi12 Apr 2017AY 2007-08

Bench: : Shri Bhavnesh Saini & Shri L.P. Sahu

Section 143(3)Section 271(1)(c)Section 40A(3)Section 41(1)

…In the Income-Tax Appellate Tribunal, Delhi Bench ‘G’, New Delhi Before : Shri Bhavnesh Saini, Judicial Member And Shri L.P. Sahu, Accountant Member ITA No. 4896/Del./2012 Assessment Year: 2007-08 Sunstar Exposition Pvt. vs..Income-tax Officer Ltd., B-71, Okhla Indl. Ward 9(2), New Delhi. Area, Phase-II, New Delhi. PAN- AAJCS 4585N (Respondent) (Appellant) Assessee by Smt. Ranu Jain, Advocate Revenue by Sh. Amrit Kumar, Sr. DR Date of Hearing 06.04.2017 Date of Pronouncement 12.04.2017 ORDER Per L.P. Sahu, A.M.: This is an appeal filed by the assessee against the order of ld. CIT(A)-XII, New Delhi dated 06.0…

Mrs Anasuya Ramana, Kolkata vs. ITO, WD-22(3), Kolkata

In the result, the appeal of the assessee is allowed

ITA 962/KOL/2016[2006-07]Status: DisposedITAT Kolkata10 Mar 2017AY 2006-07

Bench: Shri P.M. Jagtap

Section 271Section 271(1)(c)Section 274

…I.T.A. No. 962/KOL./2016 Assessment year: 2006-2007 Page 1 of 7 IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA ‘A(SMC)’ BENCH, KOLKATA Before Shri P.M. Jagtap, Accountant Member I.T.A. No. 962/KOL/ 2016 Assessment Year: 2006-2007 Mrs. Anasuya Ramana,................................,...............................Appellant Amarabati, Flat No. 6C+ D, 63, Purna Das Road, Kolkata-700 029 [PAN: AENPR 9751 A ] -Vs.- Income Tax Officer,.....................................................................Respondent Ward-22(3), Kolkata, 169, A.J.C. Bose Road, Bamboo Villa, Kolkata-700 014 Appearances by: Shri D. Cha…

ACIT, Cir-27, Kolkata vs. Shri Bijay Kumar Agarwal, Kolkata

In the result, the appeal of revenue is dismissed

ITA 438/KOL/2014[2008-2009]Status: DisposedITAT Kolkata28 Feb 2017AY 2008-2009

Section 143(2)Section 271(1)Section 54Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL,‘B’BENCH, KOLKATA Before: Shri Waseem Ahmed, Accountant Member and Shri S.S.Viswanethra Ravi, Judicial Member and A.Y: 2008-09 Asstt. Commissioner Vs. Bijay Kumar Agarwal of Income-tax PAN: ACVPA 6291J Circle-27, Kolkata (Appellant) (Respondent) Appearances by: Shri S.M. Das, Addl. CIT, ld.DR for the revenue Shri A.K. Tibrewal, FCA, ld. AR for the assessee Date of hearing : 14-02-2017 Date of pronouncement : 28-02-2017 O R D E R Shri S.S. Viswanethra Ravi, JM :- This appeal by the Revenue is against the order of the Commissioner of Income Tax (Appeals), XIV, Kolk…

Mahesh M. Gandhi, Mumbai vs. ACIT 20(2), Mumbai

In the result, appeal filed by the assessee in ITA No

ITA 2976/MUM/2016[2011-12]Status: DisposedITAT Mumbai27 Feb 2017AY 2011-12

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No.2976/Mum/2016 ("नधा"रण वष" / Assessment Year : 2011-12) Shri Mahesh M. Gandhi, Asst. Commissioner Of बनाम/ 303/304, Sholay Income Tax – 20(2), V. Apartments, Mumbai. Raheja Complex, Seven Bungalows, Versova, Andheri (W), Mumbai – 400 061. "थायी लेखा सं./Pan : Aabpg3545P (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Appellant: Shri D.D. JimuliaFor Respondent: Shri Saurabhkumar Rai,DR

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

…आयकर अपील"य अ"धकरण “I” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No.2976/Mum/2016 ("नधा"रण वष" / Assessment Year : 2011-12) Shri Mahesh M. Gandhi, Asst. Commissioner of बनाम/ 303/304, Sholay Income Tax – 20(2), v. Apartments, Mumbai. Raheja Complex, Seven Bungalows, Versova, Andheri (W), Mumbai – 400 061. "थायी लेखा सं./PAN : AABPG3545P (अपीलाथ" /Appellant) .. (""यथ" / Respondent) Assessee by : Shri D.D. Jimulia Revenue by : Shri Saurabhkumar Rai,DR सुनवाई क" तार"ख /Date of He…

Narayan Heights & Towers, Jaipur vs. ITO, Jaipur

In the result, the appeal of the assessee is allowed

ITA 1033/JPR/2016[2012-13]Status: DisposedITAT Jaipur20 Feb 2017AY 2012-13

Bench: The Hearing Of Appeal.”

For Appellant: Vijay Goyal (CA)For Respondent: Shri R.A. Verma (Addl. CIT)

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

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh HkkxpUn] ys[kk lnL; ,oa Jh dqy Hkkjr] U;kf;d lnL; ds le{k BEFORE: SHRI BHAGCHAND, AM AND SHRI KUL BHARAT, JM vk;dj vihy la-@ITA No. 1033/JP/2016 fu/kZkj.k o"kZ@Assessment Year : 2012-13. cuke Narayana Heights & Towers, ITO Ward-2-4 Vs. S-220, Time Square, Central Jaipur. Spine, Vidhyadhar Nagar, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. AAFFN8605H vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Vijay Goyal (CA) jktLo dh vksj ls@ Revenue by : Shri R.A. Verma (Addl. CIT) lquokb…

DCIT, Central Circle - XI, Kolkata vs. Sumit Kumar Sarawgi, Giridih

In the result, the appeals of the assessee are allowed and appeals of the revenue are dismissed

ITA 1688/KOL/2011[2005-06]Status: DisposedITAT Kolkata03 Feb 2017AY 2005-06

Bench: Shri N. V. Vasudevan, Jm & Shri M. Balaganesh, Am] I.T.A Nos. 1640 To 1643/Kol/2011 Assessment Years: 2004-05 To 2007-08

For Appellant: Shri Akkal Dudhwewala, ARFor Respondent: Shri David Z. Chawngthu, JCIT, Sr. DR

Section 127Section 132Section 153ASection 271(1)Section 271(1)(c)

…1 ITA Nos.1640 to 1643 /Kol/2011 & ITANo.1688 to 1690/K/2011 Sumit Kumar Sarawgi, AYs 2004-05 to 2007-08 IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Shri N. V. Vasudevan, JM & Shri M. Balaganesh, AM] I.T.A Nos. 1640 to 1643/Kol/2011 Assessment Years: 2004-05 to 2007-08 Sumit Kumar Sarawgi Vs. Deputy Commissioner of Income-tax, (PAN: AGKPS5273M) C.C. XI, Kolkata. (Appellant) (Respondent) & I.T.A Nos. 1688 to 1690/Kol/2011 Assessment Years: 2005-06 to 2007-08 Deputy Commissioner of Income-tax, Vs. Sumit Kumar Sarawgi C.C. XI, Kolkata. (Respondent) (Cross Objector) Date of hearing: 25.01.201…

Sumit Kumar Sarawgi, Hooghly vs. DCIT, C.C. XI, Kolkata

In the result, the appeals of the assessee are allowed and appeals of the revenue are dismissed

ITA 1640/KOL/2011[2004-05]Status: DisposedITAT Kolkata03 Feb 2017AY 2004-05

Bench: Shri N. V. Vasudevan, Jm & Shri M. Balaganesh, Am] I.T.A Nos. 1640 To 1643/Kol/2011 Assessment Years: 2004-05 To 2007-08

For Appellant: Shri Akkal Dudhwewala, ARFor Respondent: Shri David Z. Chawngthu, JCIT, Sr. DR

Section 127Section 132Section 153ASection 271(1)Section 271(1)(c)

Sri Suresh Kejriwal, Kolkata vs. ACIT, CC-IV, Kolkata

In the result the appeal of the assessee is allowed

ITA 75/KOL/2014[2010-2011]Status: DisposedITAT Kolkata02 Dec 2016AY 2010-2011

Bench: Hon’Ble Shri P.M.Jagtap, Am & Sri N.V.Vasudevan, Jm ] I.T.A No. 75/Kol/2014 Assessment Year : 2010-11 Sri Suresh Kejriwal -Vs.- A.C.I.T.- Central Circle-Iv, Kolkata Kolkata [Pan : Ajspk8583B] (Respondent) (Appellant) For The Appellant : Shri Manish Tiwari, Fca For The Respondent : Shri Sallong Yaden, Addl.Cit Date Of Hearing : 21.11.2016. Date Of Pronouncement : 2.12.2016. Order

For Appellant: Shri Manish Tiwari, FCAFor Respondent: Shri Sallong Yaden, Addl.CIT

Section 131Section 133ASection 271(1)Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : KOLKATA [Before Hon’ble Shri P.M.Jagtap, AM & Sri N.V.Vasudevan, JM ] I.T.A No. 75/Kol/2014 Assessment Year : 2010-11 Sri Suresh Kejriwal -vs.- A.C.I.T.- Central Circle-IV, Kolkata Kolkata [PAN : AJSPK8583B] (Respondent) (Appellant) For the Appellant : Shri Manish Tiwari, FCA For the Respondent : Shri Sallong Yaden, Addl.CIT Date of Hearing : 21.11.2016. Date of Pronouncement : 2.12.2016. ORDER Per N.V.Vasudevan, JM This is an appeal by the Assessee against the order dated 29.11.2013 of CIT(A)- Central-I, Kolkata relating to AY 2010-11. In this appeal the Ass…

Binod Kumar Singh, Mumbai vs. DCIT CC 18 & 19, Mumbai

In the result, appeal of the assessee for assessment year 2005-06 is allowed, as above

ITA 1481/MUM/2014[2010-11]Status: DisposedITAT Mumbai21 Oct 2016AY 2010-11

Bench: Shri G.S.Pannu & Shri Amarjit Singhto Shri Binod Kumar Singh, C/O. V.J. Shah & Co., 401-406, ‘K’Building, 24, Walchand Hirachand Marg, Ballard Estate, Mumbai 400001 Pan:Ajaps5110J ...... Appellant Vs. The Dcit, Cc – 18 &19, Aaykar Bhavan,M.K.Road, Mumbai .... Respondent

For Appellant: Shri Shri Sanjay ParikhFor Respondent: Shri Mohammed Rizwan

Section 132(1)Section 139(1)Section 143(3)Section 153ASection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI G.S.PANNU, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER To Shri Binod Kumar Singh, C/o. V.J. Shah & Co., 401-406, ‘K’Building, 24, Walchand Hirachand Marg, Ballard Estate, Mumbai 400001 PAN:AJAPS5110J ...... Appellant Vs. The DCIT, CC – 18 &19, Aaykar Bhavan,M.K.Road, Mumbai .... Respondent Appellant by : Shri Shri Sanjay Parikh Respondent by : Shri Mohammed Rizwan Date of hearing : 18/10/2016 Date of pronouncement : 21/10/2016 ORDER PER G.S.PANNU,A.M: These are six appeals by the assessee pertaining to assessment years…

Binod Kumar Singh, Mumbai vs. DCIT CC 18 & 19, Mumbai

In the result, appeal of the assessee for assessment year 2005-06 is allowed, as above

ITA 1477/MUM/2014[2006-07]Status: DisposedITAT Mumbai21 Oct 2016AY 2006-07

For Appellant: Shri Shri Sanjay ParikhFor Respondent: Shri Mohammed Rizwan

Section 132(1)Section 139(1)Section 143(3)Section 153ASection 271(1)(c)

Binod Kumar Singh, Mumbai vs. DCIT CC 18 & 19, Mumbai

In the result, appeal of the assessee for assessment year 2005-06 is allowed, as above

ITA 1476/MUM/2014[2005-06]Status: DisposedITAT Mumbai21 Oct 2016AY 2005-06

For Appellant: Shri Shri Sanjay ParikhFor Respondent: Shri Mohammed Rizwan

Section 132(1)Section 139(1)Section 143(3)Section 153ASection 271(1)(c)

Sri. S.D. Raddi, Dharwad vs. Asst.C.I.T., Hubli

In the result, the appeal of the assessee is allowed

ITA 947/BANG/2014[2003-04]Status: DisposedITAT Bangalore18 Oct 2016AY 2003-04

Bench: Shri Sunil Kumar Yadav & Shri A.K. Garodiaassessment Year : 2003-04

For Appellant: Shri Ashok A. Kulkarni, AdvocateFor Respondent: Shri A.R.V. Sreenivasan, Jt. CIT(DR)

Section 271Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI SUNIL KUMAR YADAV, JUDICIAL MEMBER AND SHRI A.K. GARODIA, ACCOUNTANT MEMBER Assessment year : 2003-04 Shri S.D. Raddi, Vs. The Assistant Commissioner of Sri Saptagiri Nivas, Income Tax, Sadhankeri, Circle 2(1), Dharwad. Bangalore. PAN: AECPR 6185B APPELLANT RESPONDENT Appellant by : Shri Ashok A. Kulkarni, Advocate Respondent by : Shri A.R.V. Sreenivasan, Jt. CIT(DR) Date of hearing : 25.08.2016 Date of Pronouncement : 18.10.2016 O R D E R Per Sunil Kumar Yadav, Judicial Member This is an appeal filed by the assessee against the order o…