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.

Khaitan and Partners, Delhi vs. ACIT, Circle-61(1), Delhi

In the result, the appeal of the assessee in ITA No

ITA 1610/DEL/2025[2016-17]Status: DisposedITAT Delhi19 Aug 2025AY 2016-17

Bench: Ms. Madhumita Roy & Shri Naveen Chandra

For Appellant: Shri Sanjay Jain, CAFor Respondent: Shri Manish Gupta, Sr. DR

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

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘G’ BENCH, NEW DELHI BEFORE MS. MADHUMITA ROY, JUDICIAL MEMBER, AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No. 1610/DEL/2025 [A.Y. 2016-17] Khaitan and Partners Vs. The A.CI.T. W-13, Greater Kailash-2 Circle – 61(1) New Delhi Delhi PAN – AAJFK 0419 Q (Applicant) (Respondent) Assessee By : Shri Sanjay Jain, CA Shri Saurabh Jain, Adv Department By : Shri Manish Gupta, Sr. DR Date of Hearing : 06.08.2025 Date of Pronouncement : 19.08.2025 ORDER PER NAVEEN CHANDRA, A.M:- This appeal by the assessee is preferred against the order of NFAC, Delhi dated 10.02.2…

Vitasta Estates Pvt. Ltd., New Delhi vs. ACIT, Circle- 17(1), Delhi

In the result, the appeal of the assessee in ITA No

ITA 1565/DEL/2025[2008-09]Status: DisposedITAT Delhi19 Aug 2025AY 2008-09

Bench: Ms. Madhumita Roy & Shri Naveen Chandra

For Appellant: Shri Raj Kumar, CAFor Respondent: Shri Manish Gupta, Sr. DR

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

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘G’ BENCH, NEW DELHI BEFORE MS. MADHUMITA ROY, JUDICIAL MEMBER, AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No. 1565/DEL/2025 [A.Y. 2008-09] Vitasta Estates Pvt Ltd Vs. The A.CI.T. 15, Dr. Abdul Kalam Road Circle – 17(1) New Delhi Delhi PAN – AACCV 0862 E (Applicant) (Respondent) Assessee By : Shri Raj Kumar, CA Shri Suraj Gupta, Adv Department By : Shri Manish Gupta, Sr. DR Date of Hearing : 06.08.2025 Date of Pronouncement : 19.08.2025 ORDER PER NAVEEN CHANDRA, A.M:- This appeal by the assessee is preferred against the order of NFAC, Delhi dated 28.02.…

DCIT Central Circle 7 (1) Mumbai, Mumbai vs. Panther Investrade Limited, Mumbai

In the result, both the Cross appeals no

ITA 416/MUM/2025[2003-04]Status: DisposedITAT Mumbai04 Aug 2025AY 2003-04

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Shri Rajiv Khandelwal & Akash Kumar, ARsFor Respondent: Shri Virabhadra S. Mahajan (Sr. DR)

Section 271(1)(c)

…IN THE INCOME-TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER ITA no.416/MUM/2025 (A.Y. 2003-04) Deputy Commissioner of v/s. Panther Investrade Limited, Income Tax, Central Circle – बनाम 121, 1st Floor, Radha Bhavan 7(1), 653, 6th Floor, Aaykar Nagindas Master Road, Fort, Bhavan, M.K. Road, Mumbai – Mumbai – 400 023, 400 020, Maharashtra Maharashtra स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAACP3259R Appellant/अपीलार्थी .. Respondent/प्रतिवादी प्रत्याक्षेपसं./C.O. No.50/MUM/2025 (Arising out of ITA No. 416/MUM/2025) (A.Y. 2003-04) प्रत…

DCIT(Central Circle)-7(1), Mumbai vs. Panther Investrade Limited, Mumbai

In the result, both the Cross appeals no

ITA 415/MUM/2025[2002-03]Status: DisposedITAT Mumbai04 Aug 2025AY 2002-03

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Shri Rajiv Khandelwal & Akash Kumar, ARsFor Respondent: Shri Virabhadra S. Mahajan (Sr. DR)

Section 271(1)(c)

Rakesh Kumar Jain, Jaipur vs. DCIT, Circle-2, Jaipur

In the result, the appeal filed by the assessee is allowed

ITA 212/JPR/2025[2014-15]Status: DisposedITAT Jaipur23 Jul 2025AY 2014-15

Bench: Or At The Time Of Hearing Of The Appeal & / Or Modify Any Of The Above Grounds.

For Appellant: Shri C.L. Yadav, CA and Shri Vikas Yadav AdvocateFor Respondent: Shri Gautam Singh Choudhary

Section 250(6)Section 271(1)(c)

…आयकरअपीलीय अधिकरण] जयपुरन्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,’’SMC” JAIPUR Mk0 ,l- lhrky{eh]U;kf;dlnL; ,oaJhjkBksMdeys'kt;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;djvihyla-@ITA No. 212/JPR/2025 fu/kZkj.ko"kZ@AssessmentYear : 2014-15 Shri Rakesh Kumar Jain cuke The DCIT Vs. 4365, KGB Ka Rasta, Johri Bazar Circle-2 Jaipur Jaipur LFkk;hys[kk la-@thvkbZvkjla-@PAN/GIR No.: AANPJ 9249 D vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assesseeby : Shri C.L. Yadav, CA and Shri Vikas Yadav Advocate jktLo dh vksjls@Rev…

Panjurajan Ganesan, Sivakasi vs. DCIT, CC - 2, Madurai

The appeal of the assessee is allowed

ITA 278/CHNY/2020[2009-10]Status: DisposedITAT Chennai02 Jul 2025AY 2009-10

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri S. R. Raghunathaआयकरअपील सं./Ita Nos.278/Chny/2020 Assessment Year: 2009-10 Panjurajan Ganesan Vs. Deputy Commissioner Of Income Tax, No.74A, Velayutham Road, Corporate Circle-2, Sivakasi, Madurai. Tamil Nadu-626 123. [Pan:Abypg3315R] (अपीलार्थी/Assessee) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee By : Mr. D. Anand, Advocate प्रत्यर्थी की ओर से /Respondent By : Ms. G. Latchana, Addl.Cit सुनवाई की तारीख/Date Of Hearing : 03.07.2025 घोषणा की तारीख /Date Of Pronouncement : 03.07.2025

For Appellant: Mr. D. Anand, AdvocateFor Respondent: Ms. G. Latchana, Addl.CIT

Section 132Section 143(3)Section 271Section 271(1)(c)Section 274

…आयकर अपीलीय अधिकरण ’डी’न्यायपीठ चेन्नई में। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH, CHENNAI माननीय श्री मनु कुमार गिरि, न्यागयक सदस्य एवं माननीय श्री एस.आर.रघुनाथा ,लेखा सदस्य के समक्ष । BEFORE HON’BLE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND HON’BLE SHRI S. R. RAGHUNATHA, ACCOUNTANT MEMBER आयकरअपील सं./ITA Nos.278/Chny/2020 Assessment Year: 2009-10 Panjurajan Ganesan Vs. Deputy Commissioner of Income Tax, No.74A, velayutham Road, Corporate Circle-2, Sivakasi, Madurai. Tamil Nadu-626 123. [PAN:ABYPG3315R] (अपीलार्थी/Assessee) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee by : Mr. D. Anand, Advocat…

Nayankumar Jayantilal Balu, Mumbai vs. National Faceless Appeal Centre, Delhi

The appeal of the assessee is allowed

ITA 184/MUM/2025[2009-10]Status: DisposedITAT Mumbai28 Apr 2025AY 2009-10

Bench: Shri Saktijit Dey, Vp & Ms Padmavathy S, Am

For Appellant: Shri Rushabh Mehta, ARFor Respondent: Shri Leyaqat Ali Aafaqui- Sr. DR

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, VP & MS PADMAVATHY S, AM I.T.A. No. 184/Mum/2025 (Assessment Year: 2009-10) Nayankumar Jayantilal Balu, Room No. 1, 1st Floor, 72, Bhavnagiri Building, Nanubhai Desai Road, Corner of Ardeshidad Street, Maharashtra-400004. PAN: AUDPB2495B Vs. National Faceless Appeal Centre, 245A, North Block, New Delhi-110001 Appellant) : Respondent) Appellant/Assessee by : Shri Rushabh Mehta, AR Revenue / Respondent by : Shri Leyaqat Ali Aafaqui- Sr. DR Date of Hearing : 22.04.2025 Date of Pronouncement : 28.04.2025 ORDER Per Padmavathy S, AM: This…

Meena Gupta, Delhi vs. ACIT Central Circle-14, New Delhi

In the result, the appeal of the assessee in ITA No

ITA 1418/DEL/2024[2012-13]Status: DisposedITAT Delhi21 Mar 2025AY 2012-13

Bench: Ms. Madhumita Roy & Shri Naveen Chandra

For Appellant: Shri Madhav Kapoor, AdvFor Respondent: Shri Amit Katoch, Sr. DR

Section 153CSection 271(1)(c)

…ted 5th August, 2016.” 13. We have noted above that the AO has not placed any reason for initiating penalty u/s 271(1)(c) in the assessment order u/s 153C/144. In such a situation the Hon'ble High Court of Delhi in the case of Virgo Marketing Pvt Ltd [2008] 171 Taxmann 156 [Delhi] had disapproved the levy of penalty holding as under: “We are unable to discern from a reading of the assessment order why the Assessing Officer chose to initiate penalty proceedings against the assessed and under which part of Section 271(1)(c) of the Act. In other words, we are unable to discern from the assessment order the reason…

Paras Mal Jain, Jaipur vs. Deputy Commissioner of Income Tax, Central Circle-1, Jaipur

In the result, the appeal of the assessee is allowed

ITA 1469/JPR/2024[2014-15]Status: DisposedITAT Jaipur26 Feb 2025AY 2014-15

For Appellant: Shri R.K. Bhatra, CAFor Respondent: Shri Arvind Kumar, CIT-DR (Thru' V.C.)

Section 132(1)Section 142(1)Section 143Section 143(3)Section 271A

…आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, “A” JAIPUR श्री संदीप गोसाई, न्यायिक सदस्य एवं श्री गगन गोयल लेखा सदस्य के समक्ष BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI GAGAN GOYAL, AM आयकर अपील सं./ITA No. 1469JP/2024 निर्धारण वर्ष / Assessment Year : 2014-15 Shri Paras Mal Jain 535,Tiwari Ji Ka Bagh, Adarsh Nagar, Jaipur 302 004 बनाम Vs. The DCIT Central Circle-1 Jaipur स्थायी लेखा सं./जीआईआर सं./PAN/GIR No.: ABTPJ 9660 M अपीलार्थी / Appellant प्रत्यर्थी / Respondent निधर्धारिती की ओर से / Assessee by : Shri R.K. Bhatra, CA राजस्व की ओर से / Revenue by: Shri Arvind…

Dakshinamoorthy Kumaresan, Thiruvarur vs. Income Tax Officer, Thiruvarur

ITA 2452/CHNY/2024[2016-2017]Status: DisposedITAT Chennai17 Dec 2024AY 2016-2017

Section 139(1)Section 147Section 148Section 271Section 271(1)(c)Section 274

…2 ITA No.2452/Chny/2024 2. Brief facts of the case are that assessee had not filed his return of income for the AY 2016-17 despite receipt of salary amounting to Rs.16,65,727/- earned during the relevant year as per the available information. Accordingly, the case of the assessee was re-opened by issuance of notice u/s 148 of the Act. In response to notice u/s 148 of the Act, the assessee filed ITR on 26.07.2022 declaring Total income of Rs.12,89,580/. The assessment was completed by the AO u/s 147 of the Act on 25.05.2023 accepting the returned income declared. However, as the assessee had offered income for tax…

Balaji Metal and Sponge Pvt. Ltd., Kolkata vs. I.T.O., Ward - 5(4), Kolkata

In the result, the appeal filed by the assessee is allowed

ITA 1486/KOL/2024[2012-2013]Status: DisposedITAT Kolkata29 Nov 2024AY 2012-2013

Bench: Sri Rajesh Kumar & Pradip Kumar Choubey

Section 139Section 144Section 148Section 250Section 271Section 271(1)(c)

…आयकर अपीलीय अधिकरण कोलकाता 'सी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA श्री राजेश कुमार, लेखा सदस्य एवं श्री प्रदीप कुमार चौबे, न्याधयक सदस्य के समक्ष Before SRI RAJESH KUMAR, ACCOUNTANT MEMBER & PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER I.T.A. No.: 1486/KOL/2024 Assessment Year: 2012-13 Balaji Metal And Sponge Pvt. Ltd……………………………………….Appellant [PAN: AACCB4997Q] Vs. ITO, IT Department, NFAC, Delhi...........................................Respondent Appearances: Assessee represented by: S.K.Tulsiyan, Adv. Department represented by: Ranu Biswas, ADDL.CIT, Sr. DR. Date of concl…

M/S. D.K. Industries, Kolkata vs. I.T.O., Ward - 34(3), Kolkata

In the result, the appeal filed by the assessee is allowed

ITA 1417/KOL/2024[2010-2011]Status: DisposedITAT Kolkata13 Nov 2024AY 2010-2011

Bench: Sri Rajesh Kumar & Pradip Kumar Choubey

Section 143(3)Section 250Section 271(1)(c)

…आयकर अपीलीय अधिकरण कोलकाता 'सी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA श्री राजेश कुमार, लेखा सदस्य एवं श्री प्रदीप कुमार चौबे, न्याधयक सदस्य के समक्ष Before SRI RAJESH KUMAR, ACCOUNTANT MEMBER & PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER I.T.A. No.: 1417/KOL/2024 Assessment Year: 2010-11 M/s. D.K. Industries…………………………………………………………Appellant [PAN: AABFD 9250 E] Vs. ITO, Ward-34(3), Kolkata......................................................Respondent Appearances: Assessee represented by: S.K. Tulsiyan, Adv. Department represented by: Ankur Goyal, JCIT, Sr. D/R. Date of conclud…

Deputy Commissioner of Income Tax, Central Circle- 1(1), Bengaluru vs. Smt. Vankadara Padmavathi, Hospet, Karnataka

In the result, the appeal by the revenue and the CO by the assessee is dismissed

ITA 1374/BANG/2024[2011-12]Status: DisposedITAT Bangalore23 Oct 2024AY 2011-12

Bench: Shri George George K. & Shri Laxmi Prasad Sahuassessment Year : 2011-12

For Appellant: Shri T. Srinivasa Rao, CAFor Respondent: Shri Sridhar E., CIT(DR)(ITAT), Bengaluru

Section 143(3)Section 260ASection 271Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., VICE PRESIDENT AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment year : 2011-12 The Deputy Commissioner Vs. Smt. Vankadara Padmavathi, of Income Tax, Prop. Ms. Mineral Embassy, Central Circle 1(1), Flat No.7, Ashwasthi Apartment, Bengaluru. Vivekananda Nagar, Hospet – 583 201. PAN: APFPP 2962J APPELLANT RESPONDENT CO No.37/Bang/2024 [in ITA No.1374/Bang/2024] Assessment year : 2011-12 The Deputy Commissioner of Smt. Vankadara Padmavathi, Vs. Prop. Ms. Mineral Embassy, Income Tax, Hospet – 583 201. Central Circle 1…

Kothari Jewels Private Limied, Mumbai vs. ACIT, Central Circle-2, Jaipur

In the result, appeal, file filed by the assessee stands party allowed with no order as to cost

ITA 964/JPR/2024[2009-10]Status: DisposedITAT Jaipur04 Oct 2024AY 2009-10

Bench: SHRI SANDEEP GOSAIN (Judicial Member)

For Appellant: Shri Rohan Sogani, CAFor Respondent: Shri Gautam Singh Choudhary,JCIT-DR

Section 132Section 153ASection 271(1)Section 271(1)(c)Section 274

…has held that concealment of income and furnishing inaccurate particulars of income carry different connotations. The Gujrat High Court in the case of MANU ENGINEERING reported in 122 ITR 306 and the Delhi High Court in the case of VIRGO MARKETING reported in 171 Taxmann 156, has held that levy of penalty has to be clear as to the limb for which it is levied and the position being unclear penalty is not sustainable. Therefore, when the Assessing Officer proposes to invoke the first limb being concealment, then the notice has to be appropriately marked. Similar is the case for furnishing inaccurate particulars of…

Co-Operative Cane Development Union Limited Maholi Ayyubi Chamber, Raniganj, Lakhimpur Kheri-262001, Lakhimpur Kheri vs. The Assistant Commissioner of Income Tax, Sitapur-New, Sitapur

In the result, the appeal of the assessee is partly allowed

ITA 164/LKW/2023[2014-15]Status: DisposedITAT Lucknow30 Sept 2024AY 2014-15

Bench: SH. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SH. NIKHIL CHOUDHARY (Accountant Member)

For Appellant: Sh. Shubham Rastogi, C.AFor Respondent: Sh. Sanjeev Krishna Sharma, Addl CIT

Section 250Section 271(1)Section 271(1)(c)Section 274Section 80P

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW ‘B’ BENCH, LUCKNOW BEFORE SH. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SH. NIKHIL CHOUDHARY, ACCOUNTANT MEMBER A.Y.-2014-15 Co-operative Cane Development The Assistant Commissioner Union Limited, Maholi, Ayyubi vs. of Income Tax, Sitapur (New) Chamber, Raniganj, Lakhimpur Kheri-262001, U.P. PAN:AAATC4152F (Appellant) (Respondent) Assessee by: Sh. Shubham Rastogi, C.A. Revenue by: Sh. Sanjeev Krishna Sharma, Addl CIT (D.R.) Date of hearing: 13.08.2024 Date of pronouncement: 30.09.2024 O R D E R PER SH. NIKHIL CHOUDHARY, ACCOUNTANT MEMBER: This is an appeal against…

Harshal Suresh Karvir, Palghar vs. National Faceless Assessment Centre, Delhi

In the result, the appeal filed by the assessee is allowed

ITA 4477/MUM/2023[2013-14]Status: DisposedITAT Mumbai06 Aug 2024AY 2013-14

Bench: Shri B R Baskaran, Am & Ms. Kavitha Rajagopal, Jm Harshal Suresh Karvir National Faceless Assessment Centre 2Nd Floor, E Ramp, Jawaharlal Nehru 397, Sutar Ali, Chinchani, Vs. Palghar, Palghar-401 503 Stadium, Delhi

For Appellant: Shri Tanmay PhadkeFor Respondent: Shri P. D. Chogule

Section 144Section 147Section 250Section 271(1)(c)Section 274Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI B R BASKARAN, AM AND MS. KAVITHA RAJAGOPAL, JM Harshal Suresh Karvir National Faceless Assessment Centre 2nd Floor, E Ramp, Jawaharlal Nehru 397, Sutar Ali, Chinchani, Vs. Palghar, Palghar-401 503 Stadium, Delhi PAN/GIR No. BHZPK 0168 E (Assessee) : (Respondent) Assessee by : Shri Tanmay Phadke Respondent by : Shri P. D. Chogule Date of Hearing : 09.05.2024 Date of Pronouncement : 06.08.2024 O R D E R Per Kavitha Rajagopal, J M: This appeal has been filed by the assessee, challenging the order of the learned Commissioner of Income Tax (Appe…

Mr. Shivakumar Mahadevaiah, Mysore vs. Income-Tax Officer, Ward-2(3), Mysore

In the result, the appeal of the revenue is dismissed

ITA 518/BANG/2024[2014-15]Status: DisposedITAT Bangalore12 Jun 2024AY 2014-15

Bench: Shri Chandra Poojari (Accountant Member), Shri Keshav Dubey (Judicial Member)

For Appellant: Shri Sukesh Patil, CAFor Respondent: Shri V. Parithivel, JCIT

Section 143(3)Section 250Section 271Section 271(1)(c)Section 274Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL BENGALURU “C” BENCH, BENGALURU Before Shri Chandra Poojari, Accountant Member and Shri Keshav Dubey, Judicial Member Mr. Shivakumar Mahadevaiah The Income Tax Officer-2(3) B-9, 9th Main Lalith Mahal Nagar Room No. 14, 1st Floor Mysore 570028 vs. Aayakar Bhavan PAN – ACZPM8866F 26/12, Residency Road Mysore 570010 (Appellant) (Respondent) Assessee by: Shri Sukesh Patil, CA Revenue by: Shri V. Parithivel, JCIT Date of hearing: 07.05.2024 Date of pronouncement: 12.06.2024 O R D E R Per: Keshav Dubey, J.M. This appeal at the instance of the assessee is directed against the order…

M/S. Korada Furniture Company Pvt Ltd., Hubli vs. Deputy Commissioner of Income-Tax, Circle-1(1) &Tps, Hubli

In the result, the appeal filed by the assessee is allowed

ITA 47/BANG/2024[2014-15]Status: DisposedITAT Bangalore11 Mar 2024AY 2014-15

Bench: Shri George George K, Vice- & Shri Laxmi Prasad Sahu

For Appellant: Sri.Siddesh Nagaraj Gaddi, CAFor Respondent: Sri.Sandeep Kumar H.S., Addl.CIT-DR

Section 143(2)Section 143(3)Section 250Section 271Section 271(1)(c)Section 274Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “A”, BANGALORE Before Shri George George K, Vice-President & Shri Laxmi Prasad Sahu, Accountant Member ITA No.47/Bang/2024 : Asst.Year 2014-2015 M/s.Korada Furniture Company The Deputy Commissioner of Private Limited, Income-tax, Circle 1(1) & TPS v. Kotagondahunushi Kundgol Cross Hubli. Off. P.B. Road, Hubli – 582 024 Karnataka. PAN : AADCK0835H. (Appellant) (Respondent) Appellant by : Sri.Siddesh Nagaraj Gaddi, CA Respondent by : Sri.Sandeep Kumar H.S., Addl.CIT-DR Date of Pronouncement : 11.03.2024 Date of Hearing : 11.03.2024 O R D E R Per George George…

Shri. Anand, Bangalore vs. Income-Tax Officer, Ward-3(2)(4), Bangalore

In the result, appeal of the assessee in ITA No

ITA 999/BANG/2023[2012-13]Status: DisposedITAT Bangalore17 Jan 2024AY 2012-13

Bench: Shri George George K. & Shri Chandra Poojari

For Appellant: Shri R. Chandrashekar, A.RFor Respondent: Shri Subramanian S., D.R

Section 131Section 144Section 147Section 148Section 271Section 271(1)(c)Section 274

…ITA Nos.998 to 1002 & 1144/Bang/2023 Shri Anand, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI GEORGE GEORGE K., VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER ITA Nos.998 to 1002 & 1144/Bang/2023 Assessment Years: 2011-12, 2012-13, 2014-15, 2015-16, 2017-18 & 2013-14 respectively Shri Anand No.67, Kanakapura Main Road Vasudevapura Taralu (PO) ITO Vs. Bangalore 560 062 Ward 3(2)(4) Karnataka Bangalore PAN NO.AHNPA2455K ASSESSEE RESPONDENT Assessee by : Shri R. Chandrashekar, A.R. Revenue by : Shri Subramanian S., D.R. Date of Hearing : 17.01.2024 Date of Pro…

Sri. Anand, Bangalore vs. Income-Tax Officer, Ward-3(2)(4), Bangalore

In the result, appeal of the assessee in ITA No

ITA 998/BANG/2023[2011-12]Status: DisposedITAT Bangalore17 Jan 2024AY 2011-12

Bench: Shri George George K. & Shri Chandra Poojari

For Appellant: Shri R. Chandrashekar, A.RFor Respondent: Shri Subramanian S., D.R

Section 131Section 144Section 147Section 148Section 271Section 271(1)(c)Section 274