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.

M/S Tulip Mines Pvt. Ltd., Kolkata vs. D.C.I.T CC - Xvii, Kolkata

In the result, appeal filed by assessee is allowed

ITA 2407/KOL/2013[2005-06]Status: DisposedITAT Kolkata07 Oct 2016AY 2005-06

Bench: Shri Waseem Ahmed, Am & Shri K. Narasimha Chary, Jm

For Appellant: Shri A.K.Tulsian, FCAFor Respondent: Shri M.K.Biswas, JCIT, D.R

Section 132Section 143(3)Section 153ASection 271(1)(c)Section 274Section 68

…I.T.A. No. 2407/KOL./2013 Assessment year: 2005-2006 Page 1 of 9 आयकर अपील"य अ"धकरण, कोलकाता "यायपीठ ‘ए’, कोलकाता। IN THE INCOME TAX APPELLATE TRIBUNAL “A”, BENCH KOLKATA BEFORE SHRI WASEEM AHMED, AM & SHRI K. NARASIMHA CHARY, JM आयकर अपील सं./ITA No.2407/Kol/2013 ("नधा"रण वष" / Assessment Year :2005-2006) M/s Tulip Mines Pvt. Ltd., Vs. Deputy Commissioner of Avani Signature, 2nd Floor, Income Tax, Central Circle- 91A/1, Park Street, Kolkata- XVII, Kolkata, 700016 Aayakar Bhawan Poorva, 110, Shanti Pally, E.M. Bye Pass,Kolkata-700 107 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AABCT 9842 M .. (अपीलाथ" /Appellant…

Sri Bhaskar Ghosh, Kolkata vs. DCIT, CC-2(4), Kolkata

In the result, all the appeals of the assessee are allowed

ITA 285/KOL/2015[2007-2008]Status: DisposedITAT Kolkata04 Oct 2016AY 2007-2008

Bench: Shri P.M. Jagtap & Shri K. Narasimha Chary

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

…I.T.A. Nos. 285, 286, 287 & 288/KOL./2015 Assessment years: 2007-2008 to 2010-2011 Page 1 of 11 IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA ‘A’ BENCH, KOLKATA Before Shri P.M. Jagtap, Accountant Member and Shri K. Narasimha Chary, Judicial Member I.T.A. Nos. 285, 286, 287 & 288/KOL/ 2015 Assessment Years: 2007-2008, 2008-2009, 2009-2010 & 2010-2011 Shri Bhaskar Ghosh,……………………….……………......................Appellant P-169, Arpan, Regent Estate, 2 nd Floor, Kolkata-700 092 [PAN: AGJPG 5536 A] -Vs.- Deputy Commissioner of Income Tax,..............................Respondent Central Circle-2(4), Kolkata, Aayakar…

M/S Sun - Kwik Appliances Pvt Ltd.(Formerly Pushpanjali Appliances Pvt Ltd), Kolkata vs. D.C.I.T CC - Xvi, Kol., Kolkata

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

ITA 1867/KOL/2012[2003-04]Status: DisposedITAT Kolkata09 Sept 2016AY 2003-04

Bench: Shri Waseem Ahmed & Shri K.Narasimha Chary

Section 132Section 133ASection 153CSection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri Waseem Ahmed, Accountant Member and Shri K.Narasimha Chary, Judicial Member ITA No.1867-1870/Kol/2012 Assessment Years:2003-04 to 2006-07 M/s Sun-Kwik Appliances DCIT, Central बनाम / Pvt. Ltd., (formerly Circle-XVI, Kolkata V/s. Pushpanjali Appliances Pvt. Ltd.) 14, N.S. Road, 4th Floor, Room No. 409A, Kolkata-700 001 [PAN No.AADCA 6478 L] .. अपीलाथ" /Appellant ""यथ" /Respondent Shri Ravi Tulsiyan, FCA आवेदक क" ओर से/By Assessee None राज"व क" ओर से/By Respondent 24-08-2016 सुनवाई क" तार"ख/Date of Hearing 09-09-2016 घोषणा क" तार"ख/Date…

Shri Ravi Badalia, Kolkata vs. A.C.I.T.-CC-Xxvii, Kolkata

In the result, all the appeals of the assessee are allowed

ITA 2846/KOL/2013[2006-2007]Status: DisposedITAT Kolkata02 Sept 2016AY 2006-2007

Bench: Shri P.M. Jagtap & Shri N.V. Vasudevan

Section 132Section 132(4)Section 153ASection 271(1)(c)

…I.T.A. Nos. 2846 to 2849/KOL./2013 Assessment years: 2006-2007 to 2009-2010 Page 1 of 10 IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA ‘B’ BENCH, KOLKATA Before Shri P.M. Jagtap, Accountant Member and Shri N.V. Vasudevan, Judicial Member I.T.A. Nos. 2846, 2847, 2848 & 2849/KOL/ 2013 Assessment Years: 2006-2007, 07-08, 08-09 & 2009-2010 Sri Ravi Badalia,..........................................................................Appellant C/o. S.L. Kochar, Advocate, 86, Canning Street, Kolkata [PAN : ADJPB 0934 C] -Vs.- Assistant Commissioner of Income Tax, ...........,......................Respondent Central Circl…

DCIT, Central Circle - XI, Kolkata vs. Shri Harish Kumar Sarawgi, Kolkata

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

ITA 1496/KOL/2011[2004-05]Status: DisposedITAT Kolkata26 Aug 2016AY 2004-05

Bench: Shri N. V. Vasudevan, Jm & Shri M. Balaganesh, Am] I.T.A Nos. 1222 To 1226/Kol/2011 Assessment Years: 2003-04 To 2007-08

For Appellant: Shri D. S. Damle, FCAFor Respondent: Shri Sallong Yaden, Addl. CIT

Section 132Section 132(4)Section 139(1)Section 153ASection 271(1)Section 271(1)(c)Section 271A

…1 ITA No.1222-1226/Kol/2011 & ITA No.1496-1499/K/2011, AY 2003-04-2007-08 Harish Kumar Sarawgi IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA [Before Shri N. V. Vasudevan, JM & Shri M. Balaganesh, AM] I.T.A Nos. 1222 to 1226/Kol/2011 Assessment Years: 2003-04 to 2007-08 Harish Kumar Sarawgi Vs. Deputy Commissioner of Income-tax, (PAN: ALDPS5357E) Central Circle-XI, Kolkata. (Appellant) (Respondent) & I.T.A Nos. 1496 to 1499/Kol/2011 Assessment Years: 2004-05 to 2007-08 Deputy Commissioner of Income-tax, Vs. Harish Kumar Sarawgi Central Circle-XI, Kolkata. (Appellant) (Respondent) Date of hearing:…

Harish Kumar Sarawgi, Kolkata vs. DCIT, Central Circle - XI, Kolkata

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

ITA 1222/KOL/2011[2003-04]Status: DisposedITAT Kolkata26 Aug 2016AY 2003-04

Bench: Shri N. V. Vasudevan, Jm & Shri M. Balaganesh, Am] I.T.A Nos. 1222 To 1226/Kol/2011 Assessment Years: 2003-04 To 2007-08

For Appellant: Shri D. S. Damle, FCAFor Respondent: Shri Sallong Yaden, Addl. CIT

Section 132Section 132(4)Section 139(1)Section 153ASection 271(1)Section 271(1)(c)Section 271A

M/S Rishi F. L. on Shop, Murshidabad vs. ITO, WD-4, Murshidabad

In the result, the appeal of assessee is allowed

ITA 320/KOL/2014[2006-2007]Status: DisposedITAT Kolkata24 Aug 2016AY 2006-2007

Bench: Shri Waseem Ahmed & Shri S.S.Viswanethra Ravi

Section 271(1)Section 274Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL,‘A’ BENCH, KOLKATA Before Shri Waseem Ahmed, Accountant Member and Shri S.S.Viswanethra Ravi, Judicial Member I.T.A. No. 320/KOL/ 2014 A.Y: 2006-07 M/s.Rishi F.L on Shop Vs. I.T.O Ward-4, Murshidabad PAN: AAHFR 9315E (Appellant) (Respondent) Appearances by: Shri Anil Kochar, Advocate, ld.AR for the assessee Shri Sallong Yaden, JCIT, Sr. D.R for the revenue Date of concluding the hearing : 03-08- 2016 Date of pronouncing the order : 24 -08-2016 O R D E R Shri S.S. Viswanethra Ravi, JM :- This appeal by the assessee is directed against the order of the Commissioner…

Bimal Kumar Mondal, Kolkata vs. CIT(A)-Xxxii, Kolkata

In the result, the appeal of assessee is allowed

ITA 256/KOL/2014[2002-2003]Status: DisposedITAT Kolkata24 Aug 2016AY 2002-2003

Bench: Shri M.Balaganesh & Shri S.S.Viswanethra Ravi

Section 143(3)Section 271(1)Section 274Section 275(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL‘C’ BENCH, KOLKATA Before Shri M.Balaganesh, Accountant Member and Shri S.S.Viswanethra Ravi, Judicial Member I.T.A. No. 256/KOL/ 2014 A.Y: 2002-03 Bimal Kumar Mondal Vs. C.I.T(A)-XXXII, Kolkata PAN: AELPM 1603A (Appellant) (Respondent) Appearances by: Shri Miraj D.Shah, ld.AR for the assessee Shri Rajat Kumar Kureel,JCIT, Sr. D.R for the revenue Date of concluding the hearing : 22-08- 2016 Date of pronouncing the order : 24-08-2016 O R D E R Shri S.S. Viswanethra Ravi, JM :- This appeal by the assessee is directed against the order of the Commissioner of Income T…

Maitree Biswas, Kolkata vs. DCIT, Cir-51, Kolkata

In the result, the appeal of assessee is allowed

ITA 204/KOL/2014[2008-2009]Status: DisposedITAT Kolkata24 Aug 2016AY 2008-2009

Bench: Shri Waseem Ahmed & Shri S.S.Viswanethra Ravi

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

…IN THE INCOME TAX APPELLATE TRIBUNAL,‘A’ BENCH, KOLKATA Before Shri Waseem Ahmed,Accountant Member and Shri S.S.Viswanethra Ravi, Judicial Member I.T.A. No. 204/KOL/ 2014 A.Y: 2008-09 Maitree Biswas Vs. D.C.I.T, Cir-51, Kolkata PAN: AEEPB3519B (Appellant) (Respondent) Appearances by: Shri Anil Kochar, Advocate, ld.AR for the assessee Shri Sallong Yaden, JCIT, Sr. D.R for the revenue Date of concluding the hearing : 03-08- 2016 Date of pronouncing the order : 24-08-2016 O R D E R Shri S.S. Viswanethra Ravi, JM :- This appeal by the assessee is directed against the order of the Commissioner of Income…

Chandra Narayan Mohta, Kolkata vs. Income Tax Officer, Ward - 34(3), Kolkata

In the result, the appeal of assessee is allowed

ITA 2519/KOL/2013[2006-07]Status: DisposedITAT Kolkata24 Aug 2016AY 2006-07

Bench: Shri Waseem Ahmed & Shri S.S.Viswanethra Ravi

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

…IN THE INCOME TAX APPELLATE TRIBUNAL‘A’ BENCH, KOLKATA Before Shri Waseem Ahmed, Accountant Member and Shri S.S.Viswanethra Ravi, Judicial Member I.T.A. No. 2519/KOL/ 2013 A.Y: 2006-07 Chandra Narayan Mohta Vs. I.T.O Ward 34(3),Kolkata PAN: AEPPM3828K (Appellant) (Respondent) Appearances by: Shri Nirav Sheth, ACA, ld.AR for the assessee Shri Debasish Lahiri , JCIT, Sr. D.R for the revenue Date of concluding the hearing : 10-08- 2016 Date of pronouncing the order : 24-08-2016 O R D E R Shri S.S. Viswanethra Ravi, JM :- This appeal by the assessee is directed against the order of the Commissioner of I…

Universal Music India P.Ltd, Mumbai vs. Asst CIT 7(3), Mumbai

In the result, the assessee’s appeal for assessment year 2010-11

ITA 6752/MUM/2014[2010-11]Status: DisposedITAT Mumbai19 Aug 2016AY 2010-11

Bench: Shri Jason P.Boaz & Shri Sandeep Gosainm/S.Universal Music India Pvt. Ltd., Samir Complex, St. Andrews Road, Bandra(W), Mumbai 400 050 Pan: Aaacp 1985C ..... Appellant Vs. The Acit, Cir. 7(3), Mumbai. .... Respondent Appellant By : S/Shri Naniwadekar & Ruturaj H. Gurjar Respondent By : Ms. Anu Krishna Agarwal

For Appellant: S/Shri Naniwadekar &For Respondent: Ms. Anu Krishna Agarwal

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

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI BEFORE SHRI JASON P.BOAZ, ACCOUNTANT MEMBER AND SHRI SANDEEP GOSAIN, JUDICIAL MEMBER M/s.Universal Music India Pvt. Ltd., Samir Complex, St. Andrews Road, Bandra(W), Mumbai 400 050 PAN: AAACP 1985C ..... Appellant Vs. The ACIT, Cir. 7(3), Mumbai. .... Respondent Appellant by : S/Shri Naniwadekar & Ruturaj H. Gurjar Respondent by : Ms. Anu Krishna Agarwal Date of hearing : 10/08/2016 Date of pronouncement : 19/08/2016 ORDER PER JASON P. BOAZ,A.M: This appeal by the assessee is directed against the order of CIT(Appeals)-13, Mumbai dated 4/09/20…

Lalitkumar M Sakhala, Mumbai vs. DCIT Cir 24(1), Mumbai

In the result, the appeal of the assessee is allowed

ITA 938/MUM/2015[2009-10]Status: DisposedITAT Mumbai10 Aug 2016AY 2009-10

Bench: Sri Mahavir Singh, Jm Lalitkumar M Sakhala, Vs. D.C.I.T, Cir-24(1), C/O. Shantilal B. Chhajed, Mumbai 202, Inder Tower, K. G. Marg, Near Tilak Bhavan, Dadar (West), Mumbai 400 025 Pan: Bgeps9156C Appellant .. Respondent Appellant By Shri Satish Mody, Ar Respondent By Shri Manoj Kumar, Sr.Dr Date Of Hearing 07-07-2016 Date Of Pronouncement 10-08-2016 O R D E R Per Mahavir Singh, Jm:

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM Lalitkumar M Sakhala, Vs. D.C.I.T, Cir-24(1), C/o. Shantilal B. Chhajed, Mumbai 202, Inder Tower, K. G. Marg, Near Tilak Bhavan, Dadar (West), Mumbai 400 025 PAN: BGEPS9156C Appellant .. Respondent Appellant by Shri Satish Mody, AR Respondent by Shri Manoj Kumar, Sr.DR Date of hearing 07-07-2016 Date of pronouncement 10-08-2016 O R D E R PER MAHAVIR SINGH, JM: This appeal by the assessee is arising out of order of CIT(A) in Appeal No. CIT(A)-41/IT-50/2012-13 dated 19-11-2014. Assessment was framed by DCIT-24(1), Mumbai for the…

Sejal P Savla, Mumbai vs. Asst CIT Cen Cir 33, Mumbai

ITA 3382/MUM/2015[2004-05]Status: DisposedITAT Mumbai10 Aug 2016AY 2004-05

Bench: Shri R.C. Sharma & Shri Sandeep Gosain: (A.Y : 2004-05)

For Appellant: Shri Ashok SutarFor Respondent: Shri Uday Bhaskar Jakke

Section 143(3)Section 2Section 271Section 271(1)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI R.C. SHARMA, ACCOUNTANT MEMBER AND SHRI SANDEEP GOSAIN, JUDICIAL MEMBER : (A.Y : 2004-05) Smt. Sejal P. Savla Vs. ACIT, Central Circle-33, G-1/2, Mangal Kunj, S.V. Road, Mumbai (Respondent) Opp. Jambli Gully, Jain Temple, Borivali (W), Mumbai 400 092 PAN : AAKPS2908K (Appellant) Assessee by : Shri Ashok Sutar Revenue by : Shri Uday Bhaskar Jakke Date of Hearing : 20/07/2016 Date of Pronouncement : 10/08/2016 O R D E R PER SANDEEP GOSAIN, JM : The present appeal has been filed by the assessee against the order of Commissioner of Incom…

Allwyn D Vaz, Mumbai vs. ITO WD 26(2)(1), Mumbai

In the result, appeal of the assessee is allowed

ITA 600/MUM/2015[2010-11]Status: DisposedITAT Mumbai08 Aug 2016AY 2010-11

Bench: Shri R.C.Sharmaआमकय अऩीर सं./Ita No.600/Mum/2015 (नििाारण वषा / Assessment Year :2010-2011) Shri Allwyn D. Vaz, 103, 10 Raag Vs. Ito Wd-26(2)(1), Mumbai Complex, Opposite Royal Challenge Restaurant, Nr. Dindoshi Depot, Goregaon (East), Mumbai-400063 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaipv 3139 K (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee By : Shri V.D.Parmar याजस्व की ओर से /Revenue By : Shri Pradeep Kumar Singh सुनवाई की तायीख / Date Of Hearing : 08/08/2016 घोषणा की तायीख/Date Of Pronouncement 08/08/2016 आदेश / O R D E R

For Appellant: Shri V.D.ParmarFor Respondent: Shri Pradeep Kumar Singh

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

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘एस.एम.सी’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “SMC”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, ACCOUNTANT MEMBER आमकय अऩीर सं./ITA No.600/Mum/2015 (नििाारण वषा / Assessment Year :2010-2011) Shri Allwyn D. Vaz, 103, 10 Raag Vs. ITO WD-26(2)(1), Mumbai Complex, Opposite Royal Challenge Restaurant, Nr. Dindoshi Depot, Goregaon (East), Mumbai-400063 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AAIPV 3139 K (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee by : Shri V.D.Parmar याजस्व की ओर से /Revenue by : Shri Pradeep Kumar Singh सुनवाई की तायीख / D…

Kartik Mehara, Kolkata vs. D.C.I.T CC - Xvii, Kolkata

In the result the appeal of the assessee is allowed

ITA 930/KOL/2013[2004-05]Status: DisposedITAT Kolkata03 Aug 2016AY 2004-05

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Shri Waseem Ahmed, Am] I.T.A No. 930/Kol/2013 Assessment Year : 2004-05 Kartik Mehra -Vs.- D.C.I.T., Central Circle-Xviii, Kolkata Kolkata [Pan : Aidpm 7054 M] (Respondent) (Appellant) For The Appellant : Ms.Varsha Jalan, Ar For The Respondent : Shri Debasish Banerjee, Jcit,Sr.Dr Date Of Hearing :20.07.2016. Date Of Pronouncement : 03.08.2016. Order Per N.V.Vasudevan, Jm

For Appellant: Ms.Varsha Jalan, ARFor Respondent: Shri Debasish Banerjee, JCIT,Sr.DR

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Sri N.V.Vasudevan, JM & Shri Waseem Ahmed, AM] I.T.A No. 930/Kol/2013 Assessment Year : 2004-05 Kartik Mehra -vs.- D.C.I.T., Central Circle-XVIII, Kolkata Kolkata [PAN : AIDPM 7054 M] (Respondent) (Appellant) For the Appellant : Ms.Varsha Jalan, AR For the Respondent : Shri Debasish Banerjee, JCIT,Sr.DR Date of Hearing :20.07.2016. Date of Pronouncement : 03.08.2016. ORDER Per N.V.Vasudevan, JM This is an appeal by the Assessee against the order dated 25.2.2013 of Commissioner of Income Tax(Appeals) (hereinafter referred to as CIT(A)…

Dr Pramod Sureka, Kolkata vs. D.C.I.T.Central Circle-Xiii, Kolkata

In the result, the appeal of assessee is allowed

ITA 2872/KOL/2013[2009-2010]Status: DisposedITAT Kolkata03 Aug 2016AY 2009-2010

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

For Appellant: Shri Manish Tiwari, FCA, ld.ARFor Respondent: Shri Rajat Kr. Kureel, JCIT, ld.DR

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

…IN THE INCOME TAX APPELLATE TRIBUNAL, “A” BENCH, KOLKATA Before : Shri P.M.Jagtap, Accountant Member and Shri S.S. Viswanethra Ravi, Judicial Member I.T.A No. 2872/Kol/2013 A.Y 2009-10 Dr. Pramod Surekha Vs. D.C.I.T, C.C-XIII, Kolkata PAN: ALBPS1153N (Appellant) (Respondent) For the Appellant/assessee : Shri Manish Tiwari, FCA, ld.AR For the Respondent/department: Shri Rajat Kr. Kureel, JCIT, ld.DR Date of Hearing: 12-07-2016 Date of Pronouncement: 03 -08-2016 ORDER SHRI S.S. VISWANETHRA RAVI, JM This appeal of the asessee arises out of the order of the CIT(A)-Central-II, Kolkata in Appeal No. 182/C…

M/S Ennoble Construction vs. DCIT

In the result, the appeals of the assessee are allowed

ITA 1844/BANG/2013[2006-07]Status: DisposedITAT Bangalore29 Jul 2016AY 2006-07

Bench: Shri Sunil Kumar Yadav & Shri A.K. Garodia

For Respondent: Dr.Sibichen K. Mathew, CIT-III(DR)

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 ITA Nos.1812 & 1844/Bang/2013 Assessment year : 2006-07 Smt. G. Lakshmi Aruna, No.8, Aruna Nagar, Siruguppa Road, Bellary – 583 101. PAN: AFJPA 5974P The Deputy Commissioner of & Vs. Income Tax, M/s. Ennoble Construction, Central Circle 1(3), No.6/4, Ennoble House, Bangalore. Rahavachari Road, Bellary – 583 1010. PAN: AABFE 6394E APPELLANTS RESPONDENT Appellants by : Shri Mayank Jain, Advocate Respondent by : Dr.Sibichen K. Mathew, CIT-III(DR) Date of hearing : 01…

Smt. G. Lakshmi Aruna vs. DCIT

In the result, the appeals of the assessee are allowed

ITA 1812/BANG/2013[2006-07]Status: DisposedITAT Bangalore29 Jul 2016AY 2006-07

Bench: Shri Sunil Kumar Yadav & Shri A.K. Garodia

For Respondent: Dr.Sibichen K. Mathew, CIT-III(DR)

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

Bidhan Chandra Roay, Howrah vs. Income Tax Officer, Ward - 54(4), Kolkata

In the result, the appeal of assessee is allowed

ITA 2499/KOL/2013[2005-06]Status: DisposedITAT Kolkata27 Jul 2016AY 2005-06

Bench: : Shri S.S. Viswanethra Ravi

For Appellant: Shri Sunil Surana, FCA, ld.ARFor Respondent: Shri Kalyan Nath, JCIT, ld.DR

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

…IN THE INCOME TAX APPELLATE TRIBUNAL, “C” BENCH, KOLKATA Shri Waseem Ahmed, Accountant Member and Before : Shri S.S. Viswanethra Ravi, Judicial Member I.T.A Nos. 2499/Kol/2013 A.Ys. 2005-06 Bidhan Chandra Roy Vs. I.T.O – 54(4), Kolkata PAN: ACQPR4035C (Appellant) (Respondent) For the Appellant/assessee : Shri Sunil Surana, FCA, ld.AR For the Respondent/department: Shri Kalyan Nath, JCIT, ld.DR Date of Hearing: 25-05-2016 Date of Pronouncement: 27-07-2015 ORDER SHRI S.S. VISWANETHRA RAVI, JM This appeal of the asessee arises out of the order of the CIT(A)-XXXVI, Kolkata in Appeal No. 170/CIT(A)-XXXVI/Kol/5…

D.C.I.T CC - VII, Kolkata vs. Sri Shyam Sunder Dhanuka, Kolkata

In the result, both the appeal of Revenue stand dismissed

ITA 1869/KOL/2013[2006-07]Status: DisposedITAT Kolkata20 Jul 2016AY 2006-07

Bench: Shri Waseem Ahmed & Shri S.S.Viswanethra Ravi

Section 131Section 139Section 153ASection 153CSection 153C(1)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri Waseem Ahmed, Accountant Member and Shri S.S.Viswanethra Ravi, Judicial Member ITA No.1869-1870/Kol/2013 Assessment Years: 2006-07 & 2007-08 DCIT, Central Circle-VII, Sri Shyam Sunder Dhanuka, बनाम 4th Floor, Naveen Apartment, Aayakar Bhwan, Poorva, / V/s. 110, Shantipally, Kolkata- 29, Ballygunj Park, 700 107 Kolkat-700 019 [PAN No. AFQPP 0287 P] .. अपीलाथ" /Appellant ""यथ" /Respondent Shri Amitabha Roy, JCIT-DR अपीलाथ" क" ओर से/By Appellant Shri S.K.Tulsian, Advocate ""यथ" क" ओर से/By Respondent 27-05-2016 सुनवाई क" तार"ख/Date of Hea…