CIT v. Whiteford India Ltd.

219 Taxmann 98High Court2013#15328 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2018 to 2025.

Sections most often in play

Section 143(3)Section 153 Section 153C Section 271(1)(c)Section 274 Section 292B Section 254

Read the full judgment

Issues it is cited on

furnishing inaccurate particulars of income section 292b furnishing inaccurate particulars non-application of mind penalty under section 271(1)(c)section 274 concealment of income section 292 section 29 levy of penalty section 254 section 271(1)

Judgments citing CIT v. Whiteford India Ltd.

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)

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…

Chhaya Vikas Shah Legal Heir & Wife of Late Vikas Shah, Ahmedabad vs. The Dy.CIT, Central Circle-2(2), Ahmedabad

In the result, all three appeals of the Assessee are dismissed

ITA 584/AHD/2023[1999-2000]Status: DisposedITAT Ahmedabad31 Jul 2024AY 1999-2000

Bench: Shri Siddhartha Nautiyal & Shri Makarand V. Mahadeokarsl. आयकर अपील सं/ "नधा"रण वष"/ Appeal(S) By : No(S)

For Appellant: Shri Suresh Gandhi, ARFor Respondent: Shri Ashok Kumar Suthar, Sr.DR

Section 132(2)Section 153ASection 271(1)(b)Section 271(1)(c)

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ “सी“, अहमदाबाद अहमदाबाद "यायपीठ अहमदाबाद अहमदाबाद । अहमदाबाद IN THE INCOME TAX APPELLATE TRIBUNAL “ C ” BENCH, AHMEDABAD "ी "स"धाथ" नौ"टयाल, "या"यक सद"य एवं "ी मकरंद वसंत महादेवकर, लेखा सद"य के सम"। ] ] BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER AND SHRI MAKARAND V. MAHADEOKAR, ACCOUNTANT MEMBER Sl. आयकर अपील सं/ "नधा"रण वष"/ Appeal(s) by : No(s) ITA No(s)/ Assess- अपीलाथ" / ""यथ" / ment Appellant बनाम/vs. Respondent Year(s) 1. 584/Ahd/2023 1999-2000 Chhaya Vikas Shah The Dy.CIT…

Ashvin Narayan Bajoria HUF, Surat vs. Income Tax Officer, Ward1(2)(1), Surat

In the result, the grounds of appeal raised by assessee is allowed

ITA 369/SRT/2022[2012-13]Status: DisposedITAT Surat07 Mar 2023AY 2012-13

Bench: SHRI PAWAN SINGH (Judicial Member)

Section 143(2)Section 143(3)Section 147Section 148Section 254(1)Section 271(1)(c)Section 274

…आयकर अपील"य अ"धकरण, सुरत "यायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT “SMC” BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER आ.अ.सं./ITA No.369/SRT/2022 (AY 2012-13) (Hearing in physical Court) Ashvin Narayan Bajoria (HUF) Income Tax Officer, 226, Sagar Building, Ward-1(2)(1), Vs Arihant Awas, Aayakar Bhawan, Moti Begumwadi, Majura Gate, Surat-395002 qSurat-395001 PAN No: AAKHA 3667 H अपीलाथ"/Appellant ""यथ" /Respondent "नधा"रती क" ओर से /Assessee by Shri Ramesh Malpani, C.A राज"व क" ओर से /Revenue by Shri Vinod Kumar, Sr-DR सुनवाई की तारीख/Date of hearing 23.02.2023 उ"घोषणा क" तार"ख/Date of…

M/S.Robust Transportation Private Limited, Mumbai vs. DCIT-3(3)(1), Mumbai

In the result, this appeal by the assessee stands allowed

ITA 3195/MUM/2018[2014-15]Status: DisposedITAT Mumbai23 Aug 2018AY 2014-15

Bench: Shri Shamim Yahya, Am & Shri Saktijit Dey, Jm

For Appellant: Shri Ashwani KumarFor Respondent: Shri R. P. Meena

Section 14ASection 250(6)Section 271(1)(c)Section 36(1)(iii)

…. Shri Samson Perinchery (in ITA No. 1154, 953, 1097 & 1226 of 2014); 4) Sanghavi Savla Commodity Brokers P. Ltd. vs. The Asst. CIT (in ITA No. 1746/Mum/2011); 5) CIT vs. SSA’s Emerald Meadows [2016] 242 Taxman 180 (SC); 6) CIT vs. Whiteford India Ltd. [2013] 219 Taxmann 98 (Guj)(MAG) 7) Pillai vs. Asst. CIT (in ITA No. 1339/Mum/2016); 8) Vidyavardhini vs. Asst. CIT [2012] 51 SOT 17 (Mum)(URO); 9) Sanraj Engineering Pvt. Ltd. vs. ITO (in ITA No. 5988/Del/2016); 10) CIT vs. Filatex India Limited [2015] 229 Taxman 555 (Del); 11) CIT vs. Shervani Hospitalities Limited [2013] 261 CTR 449 (Del); 12) CIT vs. Rubber Udy…