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.

Smt. Harmeet Kaur Sran, New Delhi vs. DCIT, New Delhi

ITA 2647/DEL/2017[2010-11]Status: DisposedITAT Delhi29 Nov 2019AY 2010-11

Bench: Shri O.P.Kant & Shri Kuldip Singh

For Appellant: Ms. Ashisha Mittal, CAFor Respondent: Shri S.N.Meena, Sr. DR
Section 143(3)Section 153ASection 271Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘C’ : NEW DELHI) BEFORE SHRI O.P.KANT, ACCOUNTANT MEMBER AND SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.2645/Del./2017, A.Y. 2008-09 ITA No.2646/Del./2017, A.Y. 2009-10 ITA No.2647/Del./2017, A.Y. 2010-11 Smt. Harmeet Kaur Sran Vs. DCIT 527B, 5th Floor, HBN Office, Central Circle-29 D-Mall Distt. Centre, Paschim Vihar, New Delhi New Delhi PAN : AACCC9064B (APPELLANT) (RESPONDENT) ASSESSEE BY : Ms. Ashisha Mittal, CA REVENUE BY : Shri S.N.Meena, Sr. DR Date of Hearing : 14.11.2019 Date of Order : 29.11.2019 O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : Since t…

Smt. Harmeet Kaur Sran, New Delhi vs. DCIT, New Delhi

ITA 2645/DEL/2017[2008-09]Status: DisposedITAT Delhi29 Nov 2019AY 2008-09

Bench: Shri O.P.Kant & Shri Kuldip Singh

For Appellant: Ms. Ashisha Mittal, CAFor Respondent: Shri S.N.Meena, Sr. DR
Section 143(3)Section 153ASection 271Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘C’ : NEW DELHI) BEFORE SHRI O.P.KANT, ACCOUNTANT MEMBER AND SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.2645/Del./2017, A.Y. 2008-09 ITA No.2646/Del./2017, A.Y. 2009-10 ITA No.2647/Del./2017, A.Y. 2010-11 Smt. Harmeet Kaur Sran Vs. DCIT 527B, 5th Floor, HBN Office, Central Circle-29 D-Mall Distt. Centre, Paschim Vihar, New Delhi New Delhi PAN : AACCC9064B (APPELLANT) (RESPONDENT) ASSESSEE BY : Ms. Ashisha Mittal, CA REVENUE BY : Shri S.N.Meena, Sr. DR Date of Hearing : 14.11.2019 Date of Order : 29.11.2019 O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : Since t…

Smt. Harmeet Kaur Sran, New Delhi vs. DCIT, New Delhi

ITA 2646/DEL/2017[2009-10]Status: DisposedITAT Delhi29 Nov 2019AY 2009-10

Bench: Shri O.P.Kant & Shri Kuldip Singh

For Appellant: Ms. Ashisha Mittal, CAFor Respondent: Shri S.N.Meena, Sr. DR
Section 143(3)Section 153ASection 271Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘C’ : NEW DELHI) BEFORE SHRI O.P.KANT, ACCOUNTANT MEMBER AND SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.2645/Del./2017, A.Y. 2008-09 ITA No.2646/Del./2017, A.Y. 2009-10 ITA No.2647/Del./2017, A.Y. 2010-11 Smt. Harmeet Kaur Sran Vs. DCIT 527B, 5th Floor, HBN Office, Central Circle-29 D-Mall Distt. Centre, Paschim Vihar, New Delhi New Delhi PAN : AACCC9064B (APPELLANT) (RESPONDENT) ASSESSEE BY : Ms. Ashisha Mittal, CA REVENUE BY : Shri S.N.Meena, Sr. DR Date of Hearing : 14.11.2019 Date of Order : 29.11.2019 O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : Since t…

M/S Jay Polychem (India) Ltd., New Delhi vs. ACIT, New Delhi

ITA 6467/DEL/2016[2012-13]Status: DisposedITAT Delhi20 Nov 2019AY 2012-13

Bench: Shri Prashant Maharishi & Shri K.N.Chary

For Appellant: NoneFor Respondent: Smt Naina Soin Kapil, Sr. DR
Section 132Section 271Section 274

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI K.N.CHARY, JUDICIAL MEMBER ITA No. 6465, 6466 & 6467/Del/2016 (Assessment Year: 2008-09, 2011-12 & 2012-13) M/s. Jay Polychem (India) Ltd, Vs. ACIT, B-115, Okhla Industrial Area, Central Circle-3, New Delhi New Delhi PAN: AAACJ0657M (Appellant) (Respondent) Assessee by : None Revenue by: Smt Naina Soin Kapil, Sr. DR Date of Hearing 28/08/2019 Date of pronouncement 20/11/2019 O R D E R PER PRASHANT MAHARISHI, A. M. 1. These are the 3 appeals filed by the assessee, for three assessment years again…

M/S Jay Polychem (India) Ltd., New Delhi vs. ACIT, New Delhi

ITA 6465/DEL/2016[2008-09]Status: DisposedITAT Delhi20 Nov 2019AY 2008-09

Bench: Shri Prashant Maharishi & Shri K.N.Chary

For Appellant: NoneFor Respondent: Smt Naina Soin Kapil, Sr. DR
Section 132Section 271Section 274

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI K.N.CHARY, JUDICIAL MEMBER ITA No. 6465, 6466 & 6467/Del/2016 (Assessment Year: 2008-09, 2011-12 & 2012-13) M/s. Jay Polychem (India) Ltd, Vs. ACIT, B-115, Okhla Industrial Area, Central Circle-3, New Delhi New Delhi PAN: AAACJ0657M (Appellant) (Respondent) Assessee by : None Revenue by: Smt Naina Soin Kapil, Sr. DR Date of Hearing 28/08/2019 Date of pronouncement 20/11/2019 O R D E R PER PRASHANT MAHARISHI, A. M. 1. These are the 3 appeals filed by the assessee, for three assessment years again…

Late Shri Jaswant Singh Madhok Through L/H Shri Sandeep Singh Madhok, New Delhi vs. ACIT, New Delhi

ITA 6468/DEL/2016[2009-10]Status: DisposedITAT Delhi20 Nov 2019AY 2009-10

Bench: Shri Prashant Maharishi & Shir K.N.Charylate Shri Jaswant Singh Vs. Acit, Madhok, Central Circle-3, Through L/H Shri Sandeep New Delhi Singh Madhok, D-97, Defence Colony, New Delhi Pan: Aaaps3927J (Appellant) (Respondent)

For Appellant: NoneFor Respondent: Smt Naina Soin Kapil, Sr. DR
Section 132Section 143Section 153ASection 271Section 274

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHIR K.N.CHARY, JUDICIAL MEMBER Late Shri Jaswant Singh Vs. ACIT, Madhok, Central Circle-3, Through L/H Shri Sandeep New Delhi Singh Madhok, D-97, Defence Colony, New Delhi PAN: AAAPS3927J (Appellant) (Respondent) Assessee by : None Revenue by: Smt Naina Soin Kapil, Sr. DR Date of Hearing 28/08/2019 Date of pronouncement 20/11/2019 O R D E R PER PRASHANT MAHARISHI, A. M. 01. This is an appeal filed by the assessee against the order of the ld CIT (A)-25, New Delhi dated 29.09.2016 for the Assessment Yea…

M/S Jay Polychem (India) Ltd., New Delhi vs. ACIT, New Delhi

ITA 6466/DEL/2016[2011-12]Status: DisposedITAT Delhi20 Nov 2019AY 2011-12

Bench: Shri Prashant Maharishi & Shri K.N.Chary

For Appellant: NoneFor Respondent: Smt Naina Soin Kapil, Sr. DR
Section 132Section 271Section 274

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI K.N.CHARY, JUDICIAL MEMBER ITA No. 6465, 6466 & 6467/Del/2016 (Assessment Year: 2008-09, 2011-12 & 2012-13) M/s. Jay Polychem (India) Ltd, Vs. ACIT, B-115, Okhla Industrial Area, Central Circle-3, New Delhi New Delhi PAN: AAACJ0657M (Appellant) (Respondent) Assessee by : None Revenue by: Smt Naina Soin Kapil, Sr. DR Date of Hearing 28/08/2019 Date of pronouncement 20/11/2019 O R D E R PER PRASHANT MAHARISHI, A. M. 1. These are the 3 appeals filed by the assessee, for three assessment years again…

A.C.I.T., Circle-33, Kolkata vs. Sri Bir Singh Atwal, L/R of Late Narinder Singh Atwal, Kolkata

In the result, appeal of the In the result, appeal of the revenue is dismissed

ITA 1090/KOL/2019[2011-12]Status: DisposedITAT Kolkata08 Nov 2019AY 2011-12
Section 250Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA [Before Shri J. Sudhakar Reddy, Hon’ble Accountant Member & Shri Aby T. Varkey, Hon’ble Judicial Member] I.T.A. No. 1090/Kol/2019 Assessment Year: 2011-12 Asstt. Commissioner of Income Tax, Circle-33, Kolkata..….….............….....….……......Appellant Vs. Shri Bir Singh Atwal…………………………..................……....………………..………………....…Respondent L/H of Shri Narinder Singh Atwal (Deceased) C/o Soumitra Choudhary, Advocate 1A, Raja Subodh Mullick Square 5th Floor Kolkata – 700 001 [PAN: AACPA 3346 F] Appearances by: Shri Soumitra Choudhary, Advocate, appea…

S R Rajendra Kumar, Bangalore vs. The Income Tax Officer Ward-5(2)(5), Bangalore

In the result, the appeal is allowed

ITA 3059/BANG/2018[2008-09]Status: DisposedITAT Bangalore23 Oct 2019AY 2008-09

Bench: Shri N V Vasudevan & Shri A K Garodiaassessment Year : 2008-09

For Appellant: Shri T.V.S. Bhat, CAFor Respondent: Shri Pradeep Kumar, CIT(DR)(ITAT), Bengaluru
Section 271(1)Section 271(1)(c)Section 274Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N V VASUDEVAN, VICE PRESIDENT AND SHRI A K GARODIA, ACCOUNTANT MEMBER Assessment year : 2008-09 Shri S.R. Rajendra Kumar, Vs. The Income Tax Officer, No.389/6, 5th Main, 1st Stage, Ward 5(2)(5), Banashankari, Hanumanthanagar, Bengaluru. Bengaluru – 5600 050. PAN: ADEPR 5363A APPELLANT RESPONDENT Appellant by : Shri T.V.S. Bhat, CA Respondent by : Shri Pradeep Kumar, CIT(DR)(ITAT), Bengaluru. Date of hearing : 17.10.2019 Date of Pronouncement : 23.10.2019 O R D E R Per N V Vasudevan, Vice President This is an appeal by the Assessee agains…

Sattar Ali, Kolkata vs. D.C.I.T., Circle-1, Jalpaiguri

In the result, the appeal of the assessee is allowed

ITA 319/KOL/2019[2014-15]Status: DisposedITAT Kolkata18 Oct 2019AY 2014-15

Bench: Shri P.M. Jagtap, Vice-(Kz & Hz) & Shri A.T. Varkey

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

…ITA No. 319/KOL/2019 Assessment Year: 2014-2015 Sattar Ali IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA ‘A’ BENCH, KOLKATA Before Shri P.M. Jagtap, Vice-President (KZ & HZ) and Shri A.T. Varkey, Judicial Member I.T.A. No. 319/KOL/2019 Assessment Year: 2014-2015 Sattar Ali,..................................................................................Appellant C/o. Subash Agarwal & Associates, Advocates, Siddha Gibson, 1, Gibson Lane, Suite-213, 2nd Floor, Kolkata-700 069 [PAN: ACRPA2275J] -Vs.- Deputy Commissioner of Income Tax,.....................................Respondent Circle-1, Jalpaiguri, Centra…

M/S. Housing and Urban Development Corporation Ltd.(Hudco), New Delhi vs. DCIT, New Delhi

Appeals of the assessee stands allowed

ITA 1162/DEL/2011[2000-01]Status: DisposedITAT Delhi18 Oct 2019AY 2000-01

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastava

For Appellant: Shri Gagan Kumar
Section 271Section 271(1)(c)Section 274Section 36Section 36(1)(viii)Section 41

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”: NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA Nos. 1160, 1161, 1162, 5234/Del/2011 Asstt. Years: 1998-99, 1999-00, 2000-01, 2001-02 Housing and Urban Vs. DCIT Development Corporation Circle-12(1), Ltd. (HUDCO) C.R. Building, Hudco Bhavan, Lodhi New Delhi. Road, New Delhi – 110 003. PAN AAACH0632A (Appellant) (Respondent) Assessee by: Shri Gagan Kumar, Advocate Shri Amit Kaushik Advocate, Shri Rakesh Chhabra, CA Department by Shri J.K. Mishra, CIT(DR) : Ms. Naina Soin Kapil, Sr. DR Date of Hearing 23/07/20…

M/S. Housing and Urban Development Corporation Ltd.(Hudco), New Delhi vs. DCIT, New Delhi

Appeals of the assessee stands allowed

ITA 1161/DEL/2011[1999-00]Status: DisposedITAT Delhi18 Oct 2019AY 1999-00

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastava

For Appellant: Shri Gagan Kumar
Section 271Section 271(1)(c)Section 274Section 36Section 36(1)(viii)Section 41

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”: NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA Nos. 1160, 1161, 1162, 5234/Del/2011 Asstt. Years: 1998-99, 1999-00, 2000-01, 2001-02 Housing and Urban Vs. DCIT Development Corporation Circle-12(1), Ltd. (HUDCO) C.R. Building, Hudco Bhavan, Lodhi New Delhi. Road, New Delhi – 110 003. PAN AAACH0632A (Appellant) (Respondent) Assessee by: Shri Gagan Kumar, Advocate Shri Amit Kaushik Advocate, Shri Rakesh Chhabra, CA Department by Shri J.K. Mishra, CIT(DR) : Ms. Naina Soin Kapil, Sr. DR Date of Hearing 23/07/20…

M/S. Housing and Urban Development Corporation Ltd.(Hudco), New Delhi vs. DCIT, New Delhi

Appeals of the assessee stands allowed

ITA 1160/DEL/2011[1998-99]Status: DisposedITAT Delhi18 Oct 2019AY 1998-99

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastava

For Appellant: Shri Gagan Kumar
Section 271Section 271(1)(c)Section 274Section 36Section 36(1)(viii)Section 41

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”: NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA Nos. 1160, 1161, 1162, 5234/Del/2011 Asstt. Years: 1998-99, 1999-00, 2000-01, 2001-02 Housing and Urban Vs. DCIT Development Corporation Circle-12(1), Ltd. (HUDCO) C.R. Building, Hudco Bhavan, Lodhi New Delhi. Road, New Delhi – 110 003. PAN AAACH0632A (Appellant) (Respondent) Assessee by: Shri Gagan Kumar, Advocate Shri Amit Kaushik Advocate, Shri Rakesh Chhabra, CA Department by Shri J.K. Mishra, CIT(DR) : Ms. Naina Soin Kapil, Sr. DR Date of Hearing 23/07/20…

Housing & Urban Development Corporation Ltd., New Delhi vs. DCIT, New Delhi

Appeals of the assessee stands allowed

ITA 5234/DEL/2011[2001-02]Status: DisposedITAT Delhi18 Oct 2019AY 2001-02

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastava

For Appellant: Shri Gagan Kumar
Section 271Section 271(1)(c)Section 274Section 36Section 36(1)(viii)Section 41

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”: NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA Nos. 1160, 1161, 1162, 5234/Del/2011 Asstt. Years: 1998-99, 1999-00, 2000-01, 2001-02 Housing and Urban Vs. DCIT Development Corporation Circle-12(1), Ltd. (HUDCO) C.R. Building, Hudco Bhavan, Lodhi New Delhi. Road, New Delhi – 110 003. PAN AAACH0632A (Appellant) (Respondent) Assessee by: Shri Gagan Kumar, Advocate Shri Amit Kaushik Advocate, Shri Rakesh Chhabra, CA Department by Shri J.K. Mishra, CIT(DR) : Ms. Naina Soin Kapil, Sr. DR Date of Hearing 23/07/20…

M/S. Sudhir Transformers Ltd., Bangalore vs. ACIT, New Delhi

Appeals are allowed

ITA 598/DEL/2016[2007-08]Status: DisposedITAT Delhi24 Sept 2019AY 2007-08

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Karan Kumra, CAFor Respondent: Smt. Naina Soin Kapil, Senior DR
Section 143Section 153CSection 271(1)(c)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘D’ : NEW DELHI) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.598/Del./2016 (ASSESSMENT YEAR : 2007-08) ITA No.599/Del./2016 (ASSESSMENT YEAR : 2008-09) ITA No.600/Del./2016 (ASSESSMENT YEAR : 2009-10) M/s. Sudhir Transformers Ltd., vs. ACIT, CC – 4, 31, Bommasandra Industrial Area, New Delhi. Bangalore. (PAN : AAACI4556J) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Karan Kumra, CA REVENUE BY : Smt. Naina Soin Kapil, Senior DR Date of Hearing : 03.09.2019 Date of Order : 24.09.2019 O R D E R PER KULDIP SINGH, JUDICIAL…

M/S. Sudhir Transformers Ltd., Bangalore vs. ACIT, New Delhi

Appeals are allowed

ITA 600/DEL/2016[2009-10]Status: DisposedITAT Delhi24 Sept 2019AY 2009-10

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Karan Kumra, CAFor Respondent: Smt. Naina Soin Kapil, Senior DR
Section 143Section 153CSection 271(1)(c)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘D’ : NEW DELHI) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.598/Del./2016 (ASSESSMENT YEAR : 2007-08) ITA No.599/Del./2016 (ASSESSMENT YEAR : 2008-09) ITA No.600/Del./2016 (ASSESSMENT YEAR : 2009-10) M/s. Sudhir Transformers Ltd., vs. ACIT, CC – 4, 31, Bommasandra Industrial Area, New Delhi. Bangalore. (PAN : AAACI4556J) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Karan Kumra, CA REVENUE BY : Smt. Naina Soin Kapil, Senior DR Date of Hearing : 03.09.2019 Date of Order : 24.09.2019 O R D E R PER KULDIP SINGH, JUDICIAL…

M/S. Sudhir Transformers Ltd., Bangalore vs. ACIT, New Delhi

Appeals are allowed

ITA 599/DEL/2016[2008-09]Status: DisposedITAT Delhi24 Sept 2019AY 2008-09

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Karan Kumra, CAFor Respondent: Smt. Naina Soin Kapil, Senior DR
Section 143Section 153CSection 271(1)(c)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘D’ : NEW DELHI) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.598/Del./2016 (ASSESSMENT YEAR : 2007-08) ITA No.599/Del./2016 (ASSESSMENT YEAR : 2008-09) ITA No.600/Del./2016 (ASSESSMENT YEAR : 2009-10) M/s. Sudhir Transformers Ltd., vs. ACIT, CC – 4, 31, Bommasandra Industrial Area, New Delhi. Bangalore. (PAN : AAACI4556J) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Karan Kumra, CA REVENUE BY : Smt. Naina Soin Kapil, Senior DR Date of Hearing : 03.09.2019 Date of Order : 24.09.2019 O R D E R PER KULDIP SINGH, JUDICIAL…

Lakshman Ravi, Bangalore vs. Assistant Commissioner of Income Tax, Circle - 3(2)(1), Bangalore

In the result, the appeal is allowed

ITA 914/BANG/2019[2011-12]Status: DisposedITAT Bangalore20 Sept 2019AY 2011-12

Bench: Shri N.V. Vasudevan & Shri Vikram Singh Yadav, Accountant Membe Assessment Year : 2011-12

For Appellant: Shri C. Ramesh, CAFor Respondent: Shri Sunil Kumar Agarwal, Addl.CIT(DR)(ITAT) Bengaluru
Section 143(3)Section 194Section 271(1)Section 271(1)(c)Section 274Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBE Assessment year : 2011-12 Shri Lakshman Ravi, Vs. The Assistant Commissioner of No.645, Kumar Nursery, Income Tax, New Bank Colony, Konanakunte, Circle 3(2)(1) [previously 10(1)], Bangalore 560062. Bangalore. PAN: AGBPR 9119C APPELLANT RESPONDENT Appellant by : Shri C. Ramesh, CA Respondent by : Shri Sunil Kumar Agarwal, Addl.CIT(DR)(ITAT) Bengaluru Date of hearing : 16.09.2019 Date of Pronouncement : 20.09.2019 O R D E R Per N.V. Vasudevan, Vice President This…

M/S. Vashulinga Finance Pvt. Ltd., New Delhi vs. ITO, New Delhi

ITA 2550/DEL/2016[2011-12]Status: DisposedITAT Delhi13 Sept 2019AY 2011-12

Bench: Shri Kuldip Singh & Shri Prashant Maharishi

For Appellant: Shri K.P. Garg, CAFor Respondent: Ms. Naina Soin Kapil, Senior DR
Section 143Section 271Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘D’ : NEW DELHI) BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER and SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No.2550/Del./2016 (ASSESSMENT YEAR : 2011-12) M/s. Vashulinga Finance Pvt. Ltd., vs. ITO, Ward 17 (2), 1004, Chiranjiv Towers, New Delhi. 43, Nehru Place, New Delhi – 110 019. (PAN : AABCV4461G) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri K.P. Garg, CA REVENUE BY : Ms. Naina Soin Kapil, Senior DR Date of Hearing : 27.08.2019 Date of Order : 13.09.2019 O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : Appellant, M/s. Vashulinga Finance Pvt. Ltd. (herei…

M/S. Sudhir Transformers Ltd., Bangalore vs. ACIT, New Delhi

ITA 597/DEL/2016[2005-06]Status: DisposedITAT Delhi13 Sept 2019AY 2005-06

Bench: Shri Kuldip Singh & Shri Prashant Maharishi

For Appellant: Shri Karan Kumar, CAFor Respondent: Ms. Naina Soin Kapil, Senior DR
Section 1Section 153CSection 271(1)(c)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘D’ : NEW DELHI) BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER and SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No.597 /Del./2016 (ASSESSMENT YEAR : 2005-06) M/s. Sudhir Transformers Ltd., vs. ACIT, Central Circle 4, 31, Bommasandra Indsutrial Area, (Erstwhile CC – 25), Bangalore – 560 099. New Delhi. (PAN : AAACI4556J) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Karan Kumar, CA REVENUE BY : Ms. Naina Soin Kapil, Senior DR Date of Hearing : 21.08.2019 Date of Order : 13.09.2019 O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : Appellant, M/s. Sudhir Transforme…