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 367,514 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. Kanishka Industries Ltd., Kolkata vs. DCIT, Circle - 8, Kolkata

Appeal is allowed

ITA 2634/KOL/2018[2006-07]Status: DisposedITAT Kolkata17 May 2019AY 2006-07

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2006-07

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

…आयकर अपील"य अधीकरण, "यायपीठ – “D” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “D” KOLKATA Before Shri S.S.Godara, Judicial Member and Dr. A.L. Saini, Accountant Member Assessment Year :2006-07 M/s Kanishka Industries V/s. DCIT, Circle-8, Aayakar Ltd., 20A, Nellie Sengupta Bhawan, P-7, Sarani, Humayun Court, Chowringhee Square, 1st Floor, Kolkata-700087 Kolkatka-700 069 [PAN No.AABCK 9374 P] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Ravi Tulsiyan, FCA अपीलाथ" क" ओर से/By Appellant Shri Shankar Halder, JCIT-SR-DR ""यथ" क" ओर से/By Respondent 06-05-2019 सुनवाई क" तार"ख/Date of Hearing 17-05-2019…

Jagdish Kumar Arora, Kolkata vs. ACIT, Circle - 44, Kolkata

Appeal is allowed

ITA 2012/KOL/2018[2014-15]Status: DisposedITAT Kolkata17 May 2019AY 2014-15

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2014-15

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

…आयकर अपील"य अधीकरण, "यायपीठ – “D” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “D” KOLKATA Before Shri S.S.Godara, Judicial Member and Dr. A.L. Saini, Accountant Member Assessment Year :2014-15 Jagdish Kumar Arora V/s. ACIT, Circle-44 203/1, Mahatma Gandhi Kolkatka Road, Ground floor, Room No.56, Kolkata-700007 [PAN No.ACTPA 4169 M] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Avijit Dey, Advocate अपीलाथ" क" ओर से/By Appellant Shri Shankar Halder, JCIT-SR-DR ""यथ" क" ओर से/By Respondent 06-05-2019 सुनवाई क" तार"ख/Date of Hearing 17-05-2019 घोषणा क" तार"ख/Date of Pronouncement आदेश /O R D E R PER…

Indian Marble Traders, Kolkata vs. ITO, Ward - 29(4), Kolkata

Appeal is allowed

ITA 2645/KOL/2018[2007-08]Status: DisposedITAT Kolkata08 May 2019AY 2007-08

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2007-08

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

…आयकर अपील"य अधीकरण, "यायपीठ – “D” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “D” KOLKATA Before Shri S.S.Godara, Judicial Member and Dr. A.L. Saini, Accountant Member Assessment Year :2007-08 Indian Marble Traders V/s. Income Tax Officer, D-504, Chetla Road, Ward-29(4), 2, Gariahata Kolkata-27 Road (S), Kolkata [PAN No.AAAFI 8253 K] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Amit Agarwal , ACA अपीलाथ" क" ओर से/By Appellant Shri Shankar Haldar, JCIT-SR-DR ""यथ" क" ओर से/By Respondent 07-05-2019 सुनवाई क" तार"ख/Date of Hearing 08-05-2019 घोषणा क" तार"ख/Date of Pronouncement आदेश /O R D E R PER…

Swapan Kumar Basu, Kolkata vs. ITO, Ward - 53(4), Kolkata

Appeal is allowed

ITA 1943/KOL/2018[2012-13]Status: DisposedITAT Kolkata08 May 2019AY 2012-13

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2012-13

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

…आयकर अपील"य अधीकरण, "यायपीठ – “D” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “D” KOLKATA Before Shri S.S.Godara, Judicial Member and Dr. A.L. Saini, Accountant Member Assessment Year :2012-13 Swapan Kumar Basu V/s. Income Tax Officer, Flat No.A-1D, 45, B.T. Ward-53(4), Bamboo Road, Kolkata-50 Villa, 169, A.J.C. Bose [PAN No.ADMPB 3543 N] Road, Kolkata-14 .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Dinesh Chandra Modak, AR अपीलाथ" क" ओर से/By Appellant Shri Shankar Haldar, JCIT-SR-DR ""यथ" क" ओर से/By Respondent 07-05-2019 सुनवाई क" तार"ख/Date of Hearing 08-05-2019 घोषणा क" तार"ख/Date of Pronou…

Shri V Babukumar, Bangalore vs. Deputy Commissioner of Income Tax Circle-7(2), Bangalore

In the result, the assessee’s appeal for Assessment Year 2006-07 is allowed as indicated above

ITA 1410/BANG/2018[2006-07]Status: DisposedITAT Bangalore30 Apr 2019AY 2006-07

Bench: Shri N. V. Vasudevan & Shri Jason P Boazassessment Year : 2006-07 Shri. V. Babukumar, Vs. Deputy Commissioner Of No.3667, 8Th Cross, Income Tax, 13Th E Main, Indiranagar, Circle – 7(2), Bangalore – 560 038. Bengaluru. Pan : Aebpb 3981 N Appellant Respondent Assessee By : Smt. Sheetal Borkar, Advocate Revenue By : Shri. R. N. Siddappaji, Addl. Cit Date Of Hearing : 11.04.2019 Date Of Pronouncement : 30.04.2019

For Appellant: Smt. Sheetal Borkar, AdvocateFor Respondent: Shri. R. N. Siddappaji, Addl. CIT

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT AND SHRI JASON P BOAZ, ACCOUNTANT MEMBER Assessment year : 2006-07 Shri. V. Babukumar, Vs. Deputy Commissioner of No.3667, 8th Cross, Income Tax, 13th E Main, Indiranagar, Circle – 7(2), Bangalore – 560 038. Bengaluru. PAN : AEBPB 3981 N APPELLANT RESPONDENT Assessee by : Smt. Sheetal Borkar, Advocate Revenue by : Shri. R. N. Siddappaji, Addl. CIT Date of hearing : 11.04.2019 Date of Pronouncement : 30.04.2019 O R D E R Per Shri Jason P Boaz, A.M. : This appeal by the assessee is directed against the order of…

DCIT, New Delhi vs. M/S Gellette Diversified Operations Pvt. Ltd., New Delhi

In the result, in view of the aforesaid finding, the Revenue’s appeal is treated as dismissed and assessee’s is appeal as allowed

ITA 4585/DEL/2015[2001-02]Status: DisposedITAT Delhi25 Apr 2019AY 2001-02

Bench: Shri G.D. Agrawal & Shri Amit Shukla

For Appellant: Smt. Parmita Bishwas, CIT-DRFor Respondent: Shri Pradeep Dinodiya, Adv

Section 271(1)(c)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C” NEW DELHI BEFORE SHRI G.D. AGRAWAL, VICE PRESIDENT AND SHRI AMIT SHUKLA, JUDICIAL MEMBER I.T.A. No.4585/DEL/2015 Assessment Year: 2001-02 DCIT, v. Gellette Diversified Circle-10(1), Operations Pvt. Ltd., New Delhi. 34 Okhla, Indl. Estate. TAN/PAN: AAACG 2469C (Appellant) (Respondent) I.T.A. No.3238/DEL/2015 Assessment Year: 2001-02 Gellette Diversified Operations v. ACIT, Pvt. Ltd., Circle-12(1), 34 Okhla, Indl. Estate. New Delhi. TAN/PAN: AAACG 2469C (Appellant) (Respondent) Appellant by: Smt. Parmita Bishwas, CIT-DR Respondent by: Shri Pradeep Dinodiya,…

M/S. Gillette Diversified Operations Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, in view of the aforesaid finding, the Revenue’s appeal is treated as dismissed and assessee’s is appeal as allowed

ITA 3238/DEL/2015[2001-02]Status: DisposedITAT Delhi25 Apr 2019AY 2001-02

Bench: Shri G.D. Agrawal & Shri Amit Shukla

For Appellant: Smt. Parmita Bishwas, CIT-DRFor Respondent: Shri Pradeep Dinodiya, Adv

Section 271(1)(c)Section 43B

M/S. Sparsh Agro - Pro Pvt. Ltd., Raniganj vs. ACIT, Circle - 3, Asansol

Appeal is allowed

ITA 1419/KOL/2018[2010-11]Status: DisposedITAT Kolkata24 Apr 2019AY 2010-11

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2010-11

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

…आयकर अपील"य अधीकरण, "यायपीठ – “D” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “D” KOLKATA Before Shri S.S.Godara, Judicial Member and Dr. A.L. Saini, Accountant Member Assessment Year :2010-11 M/s Sparsh Agro-Pro Pvt. V/s. ACIT, Circle-3, Parmar Ltd., 240 P.N.Malia Road, Building, Asansol- Raniganj, Dist. Paschim 713304 Burdwan, Pin-713347 [PAN No.AAJCS 2982 H] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri U. Dasgupta, Advocate अपीलाथ" क" ओर से/By Appellant Shri Sankar Haldar, JCIT-SR-DR ""यथ" क" ओर से/By Respondent 18-04-2019 सुनवाई क" तार"ख/Date of Hearing 24-04-2019 घोषणा क" तार"ख/Date of Pron…

Shri V Rajesh Kumar, Chitradurga vs. Income Tax Officer Ward-1, Chitradurga

In the result, the assessee’s appeal for Assessment Year 2011-12 is allowed as indicated above

ITA 1422/BANG/2017[2011-12]Status: DisposedITAT Bangalore24 Apr 2019AY 2011-12

Bench: Shri Jason P Boaz & Shri Laliet Kumarassessment Year : 2011-12 Shri. V. Rajesh Kumar, Vs. Income Tax Officer, M/S. Sha Phoolchand Vijayraj, Ward – 1, Head Post Office Road, Chitradurga. Chitradurga. Pan : Abopr 2336 M Appellant Respondent Assessee By : Shri. Sandeep C, Ca Revenue By : Shri. L. V. Bhaskar Reddy, Addl. Cit Date Of Hearing : 04.04.2019 Date Of Pronouncement : 24.04.2019

For Appellant: Shri. Sandeep C, CAFor Respondent: Shri. L. V. Bhaskar Reddy, Addl. CIT

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI JASON P BOAZ, ACCOUNTANT MEMBER AND SHRI LALIET KUMAR, JUDICIAL MEMBER Assessment year : 2011-12 Shri. V. Rajesh Kumar, Vs. Income Tax Officer, M/s. Sha Phoolchand Vijayraj, Ward – 1, Head Post Office Road, Chitradurga. Chitradurga. PAN : ABOPR 2336 M APPELLANT RESPONDENT Assessee by : Shri. Sandeep C, CA Revenue by : Shri. L. V. Bhaskar Reddy, Addl. CIT Date of hearing : 04.04.2019 Date of Pronouncement : 24.04.2019 O R D E R Per Shri Jason P Boaz, A.M. : This appeal by the assessee is directed against the order of CIT(A), Davangere, dated…

Smt B Sumathy, Bangalore vs. The Income Tax Officer Ward-1(2)(2), Bangalore

In the result, the assessee’s appeal for Assessment Year 2005-06 is allowed as indicated above

ITA 1777/BANG/2018[2005-06]Status: DisposedITAT Bangalore16 Apr 2019AY 2005-06

Bench: Shri N. V. Vasudevan & Shri Jason P Boazassessment Year : 2005-06 Smt. B. Sumathy, Vs. The Income Tax Officer, #T-401, Poorva Park, Ward – 1(2), Now Jeevana Halli Main Road, Ito, Ward – 1[2][2], Cox Town, Bangalore-560 005. Bangalore. Pan : Aseps 7079 K Appellant Respondent Assessee By : Shri. Narendra Sharma, Advocate Revenue By : Shri. T. Chandrasekhar, Addl. Cit Date Of Hearing : 27.03.2019 Date Of Pronouncement : 16.04.2019

For Appellant: Shri. Narendra Sharma, AdvocateFor Respondent: Shri. T. Chandrasekhar, Addl. CIT

Section 271Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT AND SHRI JASON P BOAZ, ACCOUNTANT MEMBER Assessment year : 2005-06 Smt. B. Sumathy, Vs. The Income Tax Officer, #T-401, Poorva Park, Ward – 1(2), now Jeevana Halli Main Road, ITO, Ward – 1[2][2], Cox Town, Bangalore-560 005. Bangalore. PAN : ASEPS 7079 K APPELLANT RESPONDENT Assessee by : Shri. Narendra Sharma, Advocate Revenue by : Shri. T. Chandrasekhar, Addl. CIT Date of hearing : 27.03.2019 Date of Pronouncement : 16.04.2019 O R D E R Per Shri Jason P Boaz, A.M. : This appeal by the assessee is directed a…

M/S. Ochoa Laboratories Ltd., New Delhi vs. ACIT, New Delhi

ITA 4967/DEL/2016[2009-10]Status: DisposedITAT Delhi10 Apr 2019AY 2009-10

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

For Appellant: Sh. Manu Monga, AdvFor Respondent: Ms. Rinku Singh, Sr. DR

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

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘E’ : NEW DELHI) BEFORE SHRI R.K.PANDA, ACCOUNTANT MEMBER AND SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.4967/Del./2016 (ASSESSMENT YEAR : 2009-10) Ochoa Laboratories Ltd. Vs. ACIT E- 360, Circle – 13(1) Greater Kailash-II New Delhi New Delhi (PAN : AAACO1370J) Appellant Respondent ASSESSEE BY : Sh. Manu Monga, Adv. REVENUE BY : Ms. Rinku Singh, Sr. DR Date of Hearing : 01.04.2019 Date of Order : 10 .04.2019 O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : Appellant, Ochoa Laboratories Ltd. (hereinafter referred to as ‘the assessee’), by filing the present ap…

Shri Arun Kumar Gupta, West Singhbhum vs. ACIT Central Circle, Jamshedpur

ITA 334/RAN/2017[13-14]Status: DisposedITAT Ranchi08 Apr 2019

Bench: Shri S.S.Godara & Dr. A.L. Saini

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

…IN THE INCOME TAX APPELLATE TRIBUNAL RANCHI BENCH, RANCHI Before Shri S.S.Godara, Judicial Member and Dr. A.L. Saini, Accountant Member ITA No.332-334/Ran/2017 Assessment Years :2008-09, 2012-13 to 2013-14 Shri Arun Kumar Gupta V/s. ACIT, Central Circle, Noamundi Bazar, Jamshedpur Noamundi, West Sinighbhum-833218 [PAN No.AGNPG 2008B] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Devesh Poddar, Advocate आवेदक क" ओर से/By Assessee Shri P.K. Mondal, JCIT-DR राज"व क" ओर से/By Revenue 11-01-2019 सुनवाई क" तार"ख/Date of Hearing 08-04-2019 घोषणा क" तार"ख/Date of Pronouncement आदेश /O R D E R PER BENCH:- These three ass…

Shri Arun Kumar Gupta, West Singhbhum vs. ACIT Central Circle, Jamshedpur

ITA 333/RAN/2017[12-13]Status: DisposedITAT Ranchi08 Apr 2019

Bench: Shri S.S.Godara & Dr. A.L. Saini

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

Jhantu Ghosh, Burdwan vs. I.T.O., Ward-1(4), Burdwan

In the result, the appeal of the assessee is allowed

ITA 396/KOL/2019[2012-13]Status: DisposedITAT Kolkata05 Apr 2019AY 2012-13

Bench: Shri P.M. Jagtap, Vice-(Kz) & Shri S.S. Viswanethra Ravi

Section 143(3)Section 148Section 271(1)(c)Section 274

…ITA No. 396/KOL/2019 Assessment Year: 2012-2013 Jhantu Ghosh IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA ‘B’ BENCH, KOLKATA Before Shri P.M. Jagtap, Vice-President (KZ) and Shri S.S. Viswanethra Ravi, Judicial Member I.T.A. No. 396/KOL/2019 Assessment Year: 2012-2013 Jhantu Ghosh,............................................................................Appellant C/O. S.N. Ghosh & Associates, Advocates, “Seven Brothers” Lodge, P.O. Buroshibtala, P.S. Chinsurah, Dist. Hooghly-712 105 [PAN: AQUPG 3689 B] -Vs.- Income Tax Officer,...................................................................Respondent…

Shah Khadri Syed Safffiulla Sakhaff, Channapatna vs. The Assistant Commissioner of Income Tax Circle-3(2)(1), Bangalore

In the result, the assessee’s appeal for Assessment Year 2014-15 is allowed as indicated above

ITA 2145/BANG/2018[2014-15]Status: DisposedITAT Bangalore03 Apr 2019AY 2014-15

Bench: Shri Jason P Boaz & Shri Laliet Kumarassessment Year : 2014-15 Shri. Shah Khadri Syed Saffiulla Vs. The Assistant Commissioner Of Sakhaff, Income Tax, Prop: M/S. Saffi Traders, Circle – 3(2)(1), No.299, Syedwadi, Bengaluru. Channapatna – 571 501. Pan : Alrps 4018 A Appellant Respondent Assessee By : Shri. H. N. Khincha, Ca Revenue By : Shri. L. V. Bhaskar Reddy, Addl. Cit Date Of Hearing : 02.04.2019 Date Of Pronouncement : 05.04.2019

For Appellant: Shri. H. N. Khincha, CAFor Respondent: Shri. L. V. Bhaskar Reddy, Addl. CIT

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI JASON P BOAZ, ACCOUNTANT MEMBER AND SHRI LALIET KUMAR, JUDICIAL MEMBER Assessment year : 2014-15 Shri. Shah Khadri Syed Saffiulla Vs. The Assistant Commissioner of Sakhaff, Income Tax, Prop: M/s. Saffi Traders, Circle – 3(2)(1), No.299, Syedwadi, Bengaluru. Channapatna – 571 501. PAN : ALRPS 4018 A APPELLANT RESPONDENT Assessee by : Shri. H. N. Khincha, CA Revenue by : Shri. L. V. Bhaskar Reddy, Addl. CIT Date of hearing : 02.04.2019 Date of Pronouncement : 05.04.2019 O R D E R Per Shri Jason P Boaz, A.M. : This appeal by the assessee is dir…

The Income Tax Officer Ward-2, Bagalkot vs. M/S Rytara Sahakari Sakkare Karkhane Niyamitha, Bagalkot

In the result, the appeal by the revenue is dismissed, while the CO is allowed

ITA 1277/BANG/2018[2010-11]Status: DisposedITAT Bangalore03 Apr 2019AY 2010-11

Bench: Shri N.V. Vasudevan & Shri Jason P. Boazassessment Year : 2010-11

For Appellant: Smt. Vani H., AdvocateFor Respondent: Shri C.H. Sundar Rao, CIT(DR)(ITAT), Bengaluru

Section 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 JASON P. BOAZ, ACCOUNTANT MEMBER Assessment year : 2010-11 The Income Tax Officer, Vs. M/s. Rytara Sahakari Sakkare Ward 2, Karkhane Niyamita, Bagalkot. Rannanagar, Timmapur. Tq. Mudhol. Dist. Bagalkot. PAN: AAAAR 0428E APPELLANT RESPONDENT CO No.17/Bang/2019 [in ITA No.1277/Bang/2018] Assessment year : 2010-11 M/s. Rytara Sahakari Sakkare Vs. The Income Tax Officer, Karkhane Niyamita, Ward 2, Rannanagar, Timmapur. Bagalkot. Tq. Mudhol. Dist. Bagalkot. PAN: AAAAR 0428E CROSS OBJECTOR RESPONDENT Reven…

Nikhil Mulchand Chheda, Mumbai vs. ITO 20(2)4), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 493/MUM/2016[2011-12]Status: DisposedITAT Mumbai29 Mar 2019AY 2011-12

Bench: Shri Sandeep Gosain () & Shri G Manjunatha () Nikhil Mulchand Chheda Vs Income-Tax Oficer-20(2)(4) 257/10, Champa Niwas Mumbai Station Road, Wadala (W) Mumbai 400 031 Pan : Aampc6244N Appellant Respondednt

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

…1 ITA 493/Mum/2016 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI Before Shri Sandeep Gosain (JUDICIAL MEMBER) AND Shri G Manjunatha (ACCOUNTANT MEMBER) Nikhil Mulchand Chheda vs Income-tax Oficer-20(2)(4) 257/10, Champa Niwas Mumbai Station Road, Wadala (W) Mumbai 400 031 PAN : AAMPC6244N APPELLANT RESPONDEDNT Appellant by Shri K Gopal Respondent by Shri Suman Kumar Date of hearing 02-01-2019 Date of pronouncement 29-03-2019 O R D E R Per G Manjunatha, AM : This appeal filed by the assessee is directed against order of the CIT(A)- 32, Mumbai dated 10-11-2015 and it pertains to AY 2011-12.…

Moving Picture Company India Ltd., New Delhi vs. DCIT, New Delhi

ITA 2896/DEL/2015[2008-09]Status: DisposedITAT Delhi29 Mar 2019AY 2008-09

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

For Appellant: Shri Sanjay Sood, CAFor Respondent: Ms. Rinku Singh, Senior DR

Section 143Section 14ASection 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘E’ : NEW DELHI) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.2896/Del./2015 (ASSESSMENT YEAR : 2008-09) M/s. Moving Picture Company India Ltd., vs. DCIT, Circle 5 (1), 405, Skylark Building, New Delhi. 60, Nehru Place, New Delhi – 110 019. (PAN : AAACM6292R) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Sanjay Sood, CA REVENUE BY : Ms. Rinku Singh, Senior DR Date of Hearing : 13.03.2019 Date of Order : 29.03.2019 O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : The Appellant, M/s. Moving Picture Company India Ltd. (h…

M/S N N Jewellers, Jaipur vs. Income Tax Officer, Ward-2-1, Jaipur

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

ITA 66/JPR/2019[2008-09]Status: DisposedITAT Jaipur26 Mar 2019AY 2008-09

For Appellant: Shri Vijay Goyal (FCA)For Respondent: Ms. Anuradha (JCIT)

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

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES (SMC), JAIPUR Jh jes'k lh 'kekZ] ys[kk lnL; ds le{k BEFORE: SHRI RAMESH C SHARMA, ACCOUNTANT MEMBER vk;dj vihy la-@ITA Nos. 63 to 68/JP/2019 fu/kZkj.k o"kZ@Assessment Years : 2005-06 to 2010-11 cuke M/s N N Jewellers, I.T.O., Vs. 3261-3262, Majid Mansion, Ward 2(1), Nawab Ka Chouraha, Ghat Gate, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AABFN 3331 J vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Vijay Goyal (FCA) jktLo dh vksj ls@ Revenue by : Ms. Anuradha (JCIT) lquo…

M/S N N Jewellers, Jaipur vs. Income Tax Officer, Ward-2-1, Jaipur

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

ITA 64/JPR/2019[2006-07]Status: DisposedITAT Jaipur26 Mar 2019AY 2006-07

For Appellant: Shri Vijay Goyal (FCA)For Respondent: Ms. Anuradha (JCIT)

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