CIT v. Zoom Communication (P) Ltd.

327 ITR 510High Court2010#231 most cited

What is CIT v. Zoom Communication (P) Ltd. authority for?

Penalty under section 271(1)(c) is not leviable for legally unsustainable claims if the assessee provides a substantiated, bona fide explanation without concealing facts or giving incorrect information. However, penalty is attracted if a claim is baseless, legally incorrect, and the explanation lacks bona fides.

330

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2011 to 2026.

Also referred to as

CIT v. Zoom Communication (P) Ltd. · 327 ITR 510 · section 271(1)(c) penalty · section 270A penalty · furnishing inaccurate particulars · concealment of income · unsubstantiated claim · bona fide explanation · levy of penalty · incorrect in law claim · explanation 1 to section 271(1)(c)

Sections most often in play

Section 271(1)(c)Section 143(3)Section 274Section 250Section 270ASection 54FSection 139(1)Section 143(2)

Issues it is cited on

penalty under section 271(1)(c)furnishing inaccurate particularsfurnishing inaccurate particulars of incomepenalty u/s 271(1)(c)concealment of incomesection 274levy of penaltysection 271(1)section 271section 271(1)(c)section 27section 143

Judgments citing CIT v. Zoom Communication (P) Ltd.

Mohite and Mohite (Engineers and Contractors), Kolhapur vs. Assistant Commissioner of Income Tax, Central Circle, Kolhapur

In the result, the appeal filed by the assessee in ITA

ITA 288/PUN/2022[2015-16]Status: DisposedITAT Pune22 Dec 2022AY 2015-16

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.286 To 288/Pun/2022 िनधा"रण वष" / Assessment Years : 2013-14 To 2015-16 Mohite & Mohite Vs. Acit, Central Circle, (Engineers & Contractors), Kolhapur. 240/B, Mohite House, General Thorat Marg, Tarabai Park, Kolhapur- 416003. Pan : Aacfm4102F Appellant Respondent Assessee By : None Revenue By : Shri Suhas Kulkarni Date Of Hearing : 21.12.2022 Date Of Pronouncement : 22.12.2022 आदेश / Order Per Inturi Rama Rao, Am: These Are The Appeals Filed By The Assessee Directed Against The Separate Orders Of The Ld. Cit(A)-11, Pune [‘The Cit(A)’] Dated 15.02.2022 For The Assessment Years 2013-14, 2014-15 & 2015-16 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Three Appeals, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.286/Pun/2022 For The Assessment Year 2013-14 Are Stated Herein.

For Appellant: NoneFor Respondent: Shri Suhas Kulkarni
Section 143(3)Section 271(1)(c)Section 50

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “C”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S. S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.286 to 288/PUN/2022 िनधा"रण वष" / Assessment Years : 2013-14 to 2015-16 Mohite and Mohite Vs. ACIT, Central Circle, (Engineers and Contractors), Kolhapur. 240/B, Mohite House, General Thorat Marg, Tarabai Park, Kolhapur- 416003. PAN : AACFM4102F Appellant Respondent Assessee by : None Revenue by : Shri Suhas Kulkarni Date of hearing : 21.12.2022 Date of pronouncement : 22.12.2022 आदेश / ORDER PER INTURI RAMA RAO, AM: These are the appeal…

Mohite and Mohite (Engineers and Contractors), Kolhapur vs. Assistant Commissioner of Income Tax, Central Circle, Kolhapur

In the result, the appeal filed by the assessee in ITA

ITA 287/PUN/2022[2014-15]Status: DisposedITAT Pune22 Dec 2022AY 2014-15

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.286 To 288/Pun/2022 िनधा"रण वष" / Assessment Years : 2013-14 To 2015-16 Mohite & Mohite Vs. Acit, Central Circle, (Engineers & Contractors), Kolhapur. 240/B, Mohite House, General Thorat Marg, Tarabai Park, Kolhapur- 416003. Pan : Aacfm4102F Appellant Respondent Assessee By : None Revenue By : Shri Suhas Kulkarni Date Of Hearing : 21.12.2022 Date Of Pronouncement : 22.12.2022 आदेश / Order Per Inturi Rama Rao, Am: These Are The Appeals Filed By The Assessee Directed Against The Separate Orders Of The Ld. Cit(A)-11, Pune [‘The Cit(A)’] Dated 15.02.2022 For The Assessment Years 2013-14, 2014-15 & 2015-16 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Three Appeals, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.286/Pun/2022 For The Assessment Year 2013-14 Are Stated Herein.

For Appellant: NoneFor Respondent: Shri Suhas Kulkarni
Section 143(3)Section 271(1)(c)Section 50

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “C”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S. S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.286 to 288/PUN/2022 िनधा"रण वष" / Assessment Years : 2013-14 to 2015-16 Mohite and Mohite Vs. ACIT, Central Circle, (Engineers and Contractors), Kolhapur. 240/B, Mohite House, General Thorat Marg, Tarabai Park, Kolhapur- 416003. PAN : AACFM4102F Appellant Respondent Assessee by : None Revenue by : Shri Suhas Kulkarni Date of hearing : 21.12.2022 Date of pronouncement : 22.12.2022 आदेश / ORDER PER INTURI RAMA RAO, AM: These are the appeal…

Mohite and Mohite (Engineers and Contractors), Kolhapur vs. Assistant Commissioner of Income Tax, Central Circle, Kolhapur

In the result, the appeal filed by the assessee in ITA

ITA 286/PUN/2022[2013-14]Status: DisposedITAT Pune22 Dec 2022AY 2013-14

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.286 To 288/Pun/2022 िनधा"रण वष" / Assessment Years : 2013-14 To 2015-16 Mohite & Mohite Vs. Acit, Central Circle, (Engineers & Contractors), Kolhapur. 240/B, Mohite House, General Thorat Marg, Tarabai Park, Kolhapur- 416003. Pan : Aacfm4102F Appellant Respondent Assessee By : None Revenue By : Shri Suhas Kulkarni Date Of Hearing : 21.12.2022 Date Of Pronouncement : 22.12.2022 आदेश / Order Per Inturi Rama Rao, Am: These Are The Appeals Filed By The Assessee Directed Against The Separate Orders Of The Ld. Cit(A)-11, Pune [‘The Cit(A)’] Dated 15.02.2022 For The Assessment Years 2013-14, 2014-15 & 2015-16 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Three Appeals, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.286/Pun/2022 For The Assessment Year 2013-14 Are Stated Herein.

For Appellant: NoneFor Respondent: Shri Suhas Kulkarni
Section 143(3)Section 271(1)(c)Section 50

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “C”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S. S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.286 to 288/PUN/2022 िनधा"रण वष" / Assessment Years : 2013-14 to 2015-16 Mohite and Mohite Vs. ACIT, Central Circle, (Engineers and Contractors), Kolhapur. 240/B, Mohite House, General Thorat Marg, Tarabai Park, Kolhapur- 416003. PAN : AACFM4102F Appellant Respondent Assessee by : None Revenue by : Shri Suhas Kulkarni Date of hearing : 21.12.2022 Date of pronouncement : 22.12.2022 आदेश / ORDER PER INTURI RAMA RAO, AM: These are the appeal…

Amber Trader Private Limited, New Delhi vs. DCIT Circle-2(2), New Delhi

In the result, the appeal filed by the Assessee stands allowed

ITA 8028/DEL/2019[2015-16]Status: DisposedITAT Delhi28 Oct 2022AY 2015-16

Bench: Shri Shamim Yahya & Shri N.K. Choudhryassessment Year: 2015-16

For Appellant: Sh. RohitTiwari, Ld. AdvFor Respondent: Sh. Kanav Bali, Ld. Sr. DR
Section 143(3)Section 201Section 206C(7)Section 250oSection 271(1)(c)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’ NEW DLEHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI N.K. CHOUDHRY, JUDICIAL MEMBER Assessment Year: 2015-16 Amber Trader Private Ltd., VersuS DCIT, Circle 2(2), C/o Rohittiwari, 8024, ATS New Delhi Greens Paradiso , CHI IV, Noida. PAN: AAFFA2656M (Appellant) (Respondent) Appellant by :Sh. RohitTiwari, Ld. Adv. Sh. Akash, Ld. Adv. Respondent by : Sh. Kanav Bali, Ld. Sr. DR Date of hearing : 11.10.2022 Date of order : .10.2022 ORDER PER N.K. CHOUDHRY, J.M. This appeal has been preferred by the Assessee against the order dated 10.06.2019, impug…

Shell Global Solutions International B.V, Ahmedabad vs. The DCIT, Intl. Taxn.-1, Ahmedabad

The appeal of the assessee is allowed and CO filed by the Department is being dismissed for assessment year 2010-11

ITA 1392/AHD/2019[2010-11]Status: DisposedITAT Ahmedabad13 Oct 2022AY 2010-11
For Appellant: Shri S.N. Soparkar, Shri Parin ShahFor Respondent: None
Section 250Section 271Section 271(1)(c)Section 274

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Sl. Appeal A.Y. Appellant Respondent No. ITA/CO 1 ITA 2007-08 Shell Global Solutions DCIT, Intl. Taxn.- 1389/Ahd/2019 International B.V 1, A’bad 2 CO 2007-08 ACIT(IT), A’bad Shell Global 16/Ahd/2022 Solutions in ITA International B.V 1389/Ahd/2019 3 ITA 2008-09 Shell Global Solutions DCIT, Intl. Taxn.- 1390/Ahd/2019 International B.V 1, A’bad 4 CO 2008-09 ACIT(IT), A’bad Shell Global 17/Ahd/2022 Solutions in ITA International B.V 1390/Ahd/2019 5 ITA 2009-10 Shell Glo…

Shell Global Solutions International B.V, Ahmedabad vs. The DCIT, Intl. Taxn.-1, Ahmedabad

The appeal of the assessee is allowed and CO filed by the Department is being dismissed for assessment year 2010-11

ITA 1391/AHD/2019[2009-10]Status: DisposedITAT Ahmedabad13 Oct 2022AY 2009-10
For Appellant: Shri S.N. Soparkar, Shri Parin ShahFor Respondent: None
Section 250Section 271Section 271(1)(c)Section 274

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Sl. Appeal A.Y. Appellant Respondent No. ITA/CO 1 ITA 2007-08 Shell Global Solutions DCIT, Intl. Taxn.- 1389/Ahd/2019 International B.V 1, A’bad 2 CO 2007-08 ACIT(IT), A’bad Shell Global 16/Ahd/2022 Solutions in ITA International B.V 1389/Ahd/2019 3 ITA 2008-09 Shell Global Solutions DCIT, Intl. Taxn.- 1390/Ahd/2019 International B.V 1, A’bad 4 CO 2008-09 ACIT(IT), A’bad Shell Global 17/Ahd/2022 Solutions in ITA International B.V 1390/Ahd/2019 5 ITA 2009-10 Shell Glo…

Shell Global Solutions International B.V, Ahmedabad vs. The DCIT, Intl. Taxn.-1, Ahmedabad

The appeal of the assessee is allowed and CO filed by the Department is being dismissed for assessment year 2010-11

ITA 1390/AHD/2019[2008-09]Status: DisposedITAT Ahmedabad13 Oct 2022AY 2008-09
For Appellant: Shri S.N. Soparkar, Shri Parin ShahFor Respondent: None
Section 250Section 271Section 271(1)(c)Section 274

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Sl. Appeal A.Y. Appellant Respondent No. ITA/CO 1 ITA 2007-08 Shell Global Solutions DCIT, Intl. Taxn.- 1389/Ahd/2019 International B.V 1, A’bad 2 CO 2007-08 ACIT(IT), A’bad Shell Global 16/Ahd/2022 Solutions in ITA International B.V 1389/Ahd/2019 3 ITA 2008-09 Shell Global Solutions DCIT, Intl. Taxn.- 1390/Ahd/2019 International B.V 1, A’bad 4 CO 2008-09 ACIT(IT), A’bad Shell Global 17/Ahd/2022 Solutions in ITA International B.V 1390/Ahd/2019 5 ITA 2009-10 Shell Glo…

Shell Global Solutions International B.V, Ahmedabad vs. The DCIT, Intl. Taxn.-1, Ahmedabad

The appeal of the assessee is allowed and CO filed by the Department is being dismissed for assessment year 2010-11

ITA 1389/AHD/2019[2007-08]Status: DisposedITAT Ahmedabad13 Oct 2022AY 2007-08
For Appellant: Shri S.N. Soparkar, Shri Parin ShahFor Respondent: None
Section 250Section 271Section 271(1)(c)Section 274

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Sl. Appeal A.Y. Appellant Respondent No. ITA/CO 1 ITA 2007-08 Shell Global Solutions DCIT, Intl. Taxn.- 1389/Ahd/2019 International B.V 1, A’bad 2 CO 2007-08 ACIT(IT), A’bad Shell Global 16/Ahd/2022 Solutions in ITA International B.V 1389/Ahd/2019 3 ITA 2008-09 Shell Global Solutions DCIT, Intl. Taxn.- 1390/Ahd/2019 International B.V 1, A’bad 4 CO 2008-09 ACIT(IT), A’bad Shell Global 17/Ahd/2022 Solutions in ITA International B.V 1390/Ahd/2019 5 ITA 2009-10 Shell Glo…

ACIT, Circle- 16(2), New Delhi vs. Max Bupa Health Insurance Company Ltd., New Delh

In the result, both the appeals of the Revenue in ITA Nos

ITA 7504/DEL/2019[2014-15]Status: HeardITAT Delhi08 Sept 2022AY 2014-15

Bench: Shri N.K. Billaiya & Shri Kul Bharat

For Appellant: Ms. Manisha Sharma, AdvFor Respondent: Ms. Rakhi Vimal, CIT - DR
Section 271(1)(c)Section 32

…e Assessing Officer formed a belief that the assessee has furnished inaccurate particulars of income in its return of income deliberately and drawing support from the decision of the Hon'ble Jurisdictional High Court in the case of Zoom Communication Pvt Ltd 327 ITR 510 and NG Technology Ltd 370 ITR 7 and further referring to the decision of the Hon'ble Supreme Court in the case of Mak Data Pvt Ltd penalty was levied u/s 271(1)(c) of the Act amounting to Rs. 4,49,41,932/- in Assessment Year 2013-14 and Rs. 3,98,76,463/- in Assessment Year 2014-15. 9. The assessee challenged the levy of penalty before the ld.…

ACIT, Circle- 16(2), New Delhi vs. Max Bupa Health Insurance Company Ltd., New Delh

In the result, both the appeals of the Revenue in ITA Nos

ITA 7503/DEL/2019[2013-14]Status: HeardITAT Delhi08 Sept 2022AY 2013-14

Bench: Shri N.K. Billaiya & Shri Kul Bharat

For Appellant: Ms. Manisha Sharma, AdvFor Respondent: Ms. Rakhi Vimal, CIT - DR
Section 271(1)(c)Section 32

…e Assessing Officer formed a belief that the assessee has furnished inaccurate particulars of income in its return of income deliberately and drawing support from the decision of the Hon'ble Jurisdictional High Court in the case of Zoom Communication Pvt Ltd 327 ITR 510 and NG Technology Ltd 370 ITR 7 and further referring to the decision of the Hon'ble Supreme Court in the case of Mak Data Pvt Ltd penalty was levied u/s 271(1)(c) of the Act amounting to Rs. 4,49,41,932/- in Assessment Year 2013-14 and Rs. 3,98,76,463/- in Assessment Year 2014-15. 9. The assessee challenged the levy of penalty before the ld.…

Addl.CIT, Special Range-6, New Delhi vs. Ntpc Ltd, New Delhi

In the result, appeal of the Revenue is dismissed

ITA 2800/DEL/2018[2008-09]Status: DisposedITAT Delhi01 Sept 2022AY 2008-09

Bench: Shri Anil Chaturvedia N D Shri Challa Nagendra Prasad

For Appellant: Ms. Supriya Mehta, C. AFor Respondent: Ms. Rinku Singh
Section 143(3)Section 271Section 271(1)(c)

…I.T.A. No. 2800/Del/2018 IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH “E” : DELHI ] BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER A N D SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER आ.अ.सं./ I.T.A No. 2800/Del/2018 िनधा"रणवष"/Assessment Year: 2008-09 Addl. CIT, NTPC Limited, NTPC Bhawan, बनाम Special Range : 6, Scope Complex, Vs. New Delhi. 7, Institutional Area, Lodhi Road, New Delhi–110003 PAN No. AAACN0255D अपीलाथ" /Appellant ""यथ"/Respondent Shri Ved Jain, Advocate; & िनधा"रतीक"ओरसे /Assessee by : Ms. Supriya Mehta, C. A.; राज"वक"ओरसे / Department by : Ms. Rinku Singh, [CIT] – D. R.; 01/09/2022 सु…

Pushpanjali Hospitality Pvt. Ltd, New Delhi vs. ITO, Ward 16(3), New Delhi

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

ITA 5296/DEL/2019[2009-10]Status: DisposedITAT Delhi31 Aug 2022AY 2009-10

Bench: Shri C.M. Garg & Shri Pradip Kumar Kediaassessment Year: 2009-10 Pushpanjali Hospitality Pvt. Ltd., Vs. Ito, B-49, Connught Place, Ward 16(3), New Delhi. New Delhi. Pan: Aaacm0006B

For Appellant: Shri Alok Mathur, CAFor Respondent: Shri Anil Kumar Sharma, Sr. DR
Section 143(3)Section 271Section 271(1)(c)Section 41Section 41(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : F : NEW DELHI BEFORE SHRI C.M. GARG, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER Assessment Year: 2009-10 Pushpanjali Hospitality Pvt. Ltd., Vs. ITO, B-49, Connught Place, Ward 16(3), New Delhi. New Delhi. PAN: AAACM0006B (Appellant) (Respondent) Assessee by : Shri Alok Mathur, CA Revenue by : Shri Anil Kumar Sharma, Sr. DR Date of Hearing : 24.08.2022 Date of Pronouncement : 31.08.2022 ORDER PER C.M. GARG, JM: This appeal filed by the assessee is directed against the order dated 23.04.2019 of the CIT(A)-7, New Delhi, relating to Assessment Y…

George Kutty, New Delhi vs. DCIT, Circle-13(1), New Delhi

In the result, the appeal of the assessee is allowed

ITA 3788/DEL/2019[2010-11]Status: DisposedITAT Delhi24 Aug 2022AY 2010-11

Bench: Shri Kul Bharat[Assessment Year : 2010-11] George Kutty, Vs Dcit, C/O-M/S. Oasis Tours India (P.) Circle-13(1), Ltd., C-40, Middle Circle, Dwarka New Delhi. Sadan, Connaught Place, New Delhi-110001. Pan-Aajpk4005H Appellant Respondent Appellant By Shri Manish Malik, Adv. Respondent By Shri Om Parkash, Sr.Dr Date Of Hearing 11.08.2022 Date Of Pronouncement 24.08.2022

Section 143(3)Section 271Section 271(1)(c)Section 274Section 276CSection 68

…lhi High Court held that citing of past instance or lack of absence of cross-examination, cannot vitiate the initiation and culmination of penalty proceedings in case of accommodation entry 3. CIT Vs Zoom Communication (P.) Ltd. [191 Taxman 179 (Delhi)/[2010] 327 ITR 510 (Delhi)/[2010] 233 CTR 4651 where Hon’ble Delhi High Court held that If assessee makes a claim which is not only incorrect in law, but is also wholly without any basis and explanation furnished by him for making such a claim is not found to be bona fide, Explanation 1 to section 271(1)(c) would come into play and assessee will be liable to penalt…

Sitel India Ltd, Mumbai vs. DCIT RG 8(3), Mumbai

In the result, appeal by the assessee is allowed

ITA 6875/MUM/2014[2007-08]Status: DisposedITAT Mumbai19 Jul 2022AY 2007-08

Bench: Shri Pramod Kumar & Shri Sandeep Singh Karhail

For Appellant: Shri Ajit Jain a/wFor Respondent: Shri Tejinder Pal Singh
Section 10ASection 143(3)Section 195Section 250Section 271(1)(c)Section 40

…he rival submissions and perused the material available on record. In the present case, learned CIT(A) has relied upon the decision of Hon’ble Delhi High Court in CIT v/s Zoom Communication M/s. Sitel India Limited ITA no. 6875/Mum./2014 Private Ltd., [2010] 327 ITR 510 (Del.), wherein the Hon’ble High Court held that if assessee makes a claim which is not only incorrect in law, but is also wholly without any basis and explanation furnished by him for making such a claim is not found to be bona fide, Explanation 1 to section 271(1)(c) would come into play and assessee will be liable to penalty. In the present ca…

M/S Om Plantation, 22, Path No.6, Vijay Bari, Teen Dukan, Sikar Road, Jaipur vs. ITO, Ward-4(3), Jaipur

In the result, appeal of the assessee is allowed for statistical purpose

ITA 158/JPR/2021[2006-07]Status: DisposedITAT Jaipur14 Jul 2022AY 2006-07
For Appellant: Shri P.C. Parwal (C.A.)For Respondent: Ms Runi Pal (Addl.CIT) a
Section 147Section 148Section 234ASection 271Section 271(1)(c)

…l liability for which willful concealment is not an essential ingredient for attracting the civil liability as is the case in the matter of proceedings under section 276C. 7.12 In the case of CIT Vs Zoom Communication (P.) Ltd., [191 Taxman 179 (Delhi) [2010] 327 ITR 510 (Delhi)[2010] 233 CTR 465, the Hon'ble Delhi High Court held that If assessee makes a claim which is not only incorrect in law, but is also wholly without any basis and explanation furnished by him for making such a claim is not found to be bona fide, Explanation 1 to section 271 (1)(c) would come into play and assessee will be liable to penalty.…

Amanshil Realtors (P) Ltd., Delhi vs. DCIT Circle-2(2), New Delhi

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

ITA 7397/DEL/2019[2012-13]Status: DisposedITAT Delhi14 Jul 2022AY 2012-13

Bench: Shri Kul Bharat & Shri Pradip Kumar Kedia

For Appellant: Shri Sachin Agarwal, AdvFor Respondent: Shri Kanav Bali, Sr.D.R
Section 143(3)Section 271(1)(c)Section 37(1)

…rately and falsely claimed interest on income tax as revenue expenses which is grossly inaccurate and a false claim. The ld. DR accordingly relied upon the judgment rendered by the Hon’ble Delhi High Court in the case of CIT vs. Zoom Communications Pvt. Ltd., 233 CTR 465 (2010) for imposition of penalty on the disallowance on interest on Income Tax. As regards the other items of disallowances/additions, the ld. DR relied upon the orders of the lower authorities. 6. We have carefully considered the rivals submissions. The disallowance of donation appears to have been carried out merely on account of no objection…

DCIT, Circle- 16(2), New Delhi vs. Minerals Managements Services India Pvt. Ltd., New Delhi

ITA 5478/DEL/2017[2010-11]Status: DisposedITAT Delhi15 Jun 2022AY 2010-11

Bench: Sh. G.S.Pannu, Hon’Ble & Sh. Anubhav Sharmathe Dcit Vs. M/S. Minerals Managements Circle 16(2), Services India Pvt. Ltd. 1104, 11Th Floor, New Delhi Hemkunt Chamber, Nehru Place Pan : Aaacm6334J New Delhi-110019 (Appellant) (Respondent)

Section 271Section 271(1)(c)Section 32

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘E’ : NEW DELHI) BEFORE SH. G.S.PANNU, HON’BLE PRESIDENT AND SH. ANUBHAV SHARMA, JUDICIAL MEMBER The DCIT Vs. M/s. Minerals Managements Circle 16(2), Services India Pvt. Ltd. 1104, 11th Floor, New Delhi Hemkunt Chamber, Nehru Place PAN : AAACM6334J New Delhi-110019 (APPELLANT) (RESPONDENT) Assessee by Shri Salil Kappor, Adv. And Shri Sumit Lalchandani, Adv. Revenue by Shri N.C.Swain, CIT-DR Date of hearing: 25.05.2022 Date of Pronouncement: 15.06.2022 ORDER PER ANUBHAV SHARMA, JM: The revenue has filed this appeal against the order dated 02.06.2017 pas…

Clean Science & Technology Pvt.Ltd, Ahmednagar vs. Commissioner of Income-Tax, (Appeal) -2, Pune

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

ITA 961/PUN/2019[2012-13]Status: DisposedITAT Pune27 May 2022AY 2012-13
For Appellant: Shri Pramod S. Shingte
Section 143(3)Section 271(1)(c)Section 274Section 5

…tself offered suo moto the portion of prior period expenses and levied penalty of Rs.41,000/- u/s 271(1)(c) of the Act vide order dated 27.03.2018 3 placing reliance on the decision of the Hon’ble Delhi High Court in the case of Zoom Communication Pvt. Ltd., 327 ITR 510 (Del.). Even on appeal before the ld. CIT(A), the levy of penalty was confirmed by him rejecting the contention of the appellant that the Assessing Officer had failed to record the satisfaction by taking the relevant limb of the show-cause notice. 3. Being aggrieved, the appellant is in appeal before us. 4. The ld. Counsel for the appellant reite…

Associated Machinery Corp. Pvt. Ltd., Ghaziabad vs. ITO, Ghaziabad

In the result, the appeal of the Assessee is dismissed

ITA 4735/DEL/2013[2009-10]Status: DisposedITAT Delhi25 May 2022AY 2009-10

Bench: Shri Pradip Kumar Kedia & Shri Narender Kumar Choudhry

Section 143(3)Section 154Section 2(22)(e)Section 2(24)(x)Section 271(1)Section 271(1)(c)Section 36(1)(va)

…1 M/s Associated Machinery Corp. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER AND SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER ITA No.4735 /DEL/2013 Asstt.Yr: _2009-10 M/s Associated Machinery Corporation, Vs Income-tax Officer, F-64, Site-I, B.S. Road, Ward-1(1), Ghaziabad. Industrial Area, Ghaziabad. PAN- AACCA7476M APPELLANT RESPONDENT Appellant by None Respondent by Sh. Sanjay Kumar, Sr. DR Date of hearing 05.05.2022 25.05.2022 Date of pronouncement O R D E R PER N.K. CHOUDHRY, JM: The Assessee has preferred the instant appea…

Kemia Industries Limited, Chennai vs. ITO, Chennai

The appeal stands allowed in terms of our above order

ITA 1276/CHNY/2017[2012-13]Status: DisposedITAT Chennai04 May 2022AY 2012-13

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Anikesh Banerjee, Jm

For Appellant: Shri G. Baskar (Advocate) – Ld. ARFor Respondent: Shri Guru Bashyam (CIT) – Ld. DR
Section 271(1)(c)

…आयकर अपीलीय अिधकरण ‘बी’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHENNAI माननीय -ी मनोज कुमार अ1वाल ,लेखा सद6 एवं माननीय -ी अिनकेश बनज:, "ाियक सद6 के सम;। BEFORE HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM AND HON’BLE SHRI ANIKESH BANERJEE, JM आयकरअपीलसं./ ITA No. 1276/Chny/2017 (िनधाCरणवषC / Assessment Year: 2012-13) M/s. Kemia Industries Limited Income Tax Officer बनाम/ No. Q-91, 4th Main Road, Corporate Ward -4(3), Vs. Anna Nagar, Chennai – 600 040. Chennai – 34. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AACCK-4607-L (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant by : Shri G. B…