Commissioner of Income-tax (Central)-IV v. Ajitnath Hi-Tech Builders (P.) Ltd.

92 Taxmann.com 228High Court2018#14503 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2021 to 2025.

Sections most often in play

Section 269SS Section 271D Section 273B Section 132(1)Section 143(3)Section 143(3A)Section 143(3B)Section 153C

Issues it is cited on

penalty under section 271d section 269t section 269s section 271e section 269ss section 273b section 271d section 273 section 269 section 249(3)regular assessment levy of penalty

Judgments citing Commissioner of Income-tax (Central)-IV v. Ajitnath Hi-Tech Builders (P.) Ltd.

Yuksom Breweries Ltd., Sikim vs. Addl./Joint CIT, Range - 2, Siliguri

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

ITA 1921/KOL/2024[2018-2019]Status: DisposedITAT Kolkata16 Jul 2025AY 2018-2019

Bench: Sri Pradip Kumar Choubey & Sri Rakesh Mishra

Section 143(3)Section 250Section 269TSection 271ESection 273BSection 274

…आयकर अपीलीय अधिकरण कोलकाता 'बी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘B’ BENCH, KOLKATA श्री प्रदीप कुमार चौबे, न्याधयक सदस्य एवं श्री राकेश धमश्रा, लेखा सदस्य के समक्ष Before SRI PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER & SRI RAKESH MISHRA, ACCOUNTANT MEMBER I.T.A. No.: 1921/KOL/2024 Assessment Year: 2018-19 Yuksom Breweries Ltd. Addl./Joint CIT, Range-2, Vs. Siliguri (Appellant) (Respondent) PAN: AAACY3532C Appearances: Assessee represented by : Siddharth Agarwal, Advocate. Department represented by : Sailen Samadder, Add. CIT, Sr. DR. Date of concluding the hearing : 17-April-2025 Date of…

Otm Jewellery Private Limited, Delhi vs. ACIT, Central Range, Meerut

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

ITA 1135/DEL/2024[2013-14]Status: DisposedITAT Delhi23 Oct 2024AY 2013-14

Bench: Shri Kul Bharat & Shri Naveen Chandra

For Appellant: Shri Ankur Goel, AdvFor Respondent: Ms. Anupama Singla, Sr. DR

Section 132(1)Section 153CSection 269SSection 271DSection 273B

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘F’ BENCH, NEW DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER, AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No. 1135/DEL/2024 [A.Y 2013-14] OTM Jewellery Pvt Ltd Vs. The A.C.I.T C-4/135, Safdarjung Development Area Central Range Hauz Khas, New Delhi Meerut PAN: AAACO 5115 F (Applicant) (Respondent) Assessee By : Shri Ankur Goel, Adv Department By : Ms. Anupama Singla, Sr. DR Date of Hearing : 15.10.2024 Date of Pronouncement : 23.10.2024 ORDER PER NAVEEN CHANDRA, ACCOUNTANT MEMBER:- This appeal by the assessee is preferred against the order of the ld. CI…

Smt. Devikaben Shailesh Chokshi L/H of Late Shailesh Ramanlal Chokshi, Ahmedabad vs. The Jt. CIT, Range-1(3), Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 951/AHD/2024[2012-13]Status: DisposedITAT Ahmedabad14 Oct 2024AY 2012-13

Bench: Smt. Annapurna Gupta & Shri Siddhartha Nautiyal

For Appellant: Shri Mehul K. Patel, A.RFor Respondent: Shri R. N. Dsouza, CIT DR

Section 269SSection 271DSection 273B

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No.951/Ahd/2024 (Assessment Year: 2012-13) Smt. Devikaben Shailesh Chokshi Vs. Joint Commissioner of (L/h. of Late Shailesh Ramanlal Income Tax, Chokshi), Ahmedabad-Range1(3), 2220, Manek Chowk, Ahmedabad Ahmedabad-380001 [PAN No.AAWPC0092J] (Appellant) .. (Respondent) Appellant by : Shri Mehul K. Patel, A.R. Respondent by: Shri R. N. Dsouza, CIT DR 26.09.2024 Date of Hearing Date of Pronouncement 14.10.2024 O R D E R PER SIDDHARTHA NAUTIYAL - JUDICIAL MEMBE…

ACIT -14 (2), Mumbai vs. Redwood I.T. Services P.Ltd, Mumbai

In the result, the appeal filed by the revenue is dismissed

ITA 1643/MUM/2021[2013-14]Status: DisposedITAT Mumbai20 Sept 2023AY 2013-14

Bench: Shri B.R. Baskaran (Am) & Shri Narender Kumar Choudhry (Jm)

Section 269SSection 269TSection 271DSection 271ESection 273B

…IN THE INCOME TAX APPELLATE TRIBUNAL Mumbai “H” Bench, Mumbai. Before Shri B.R. Baskaran (AM) & Shri Narender Kumar Choudhry (JM) I.T.A. No. 1643/Mum/2021 (A.Y. 2013-14) Vs. M/s. Redwood I.T. ACIT, Circle-14(1)(2) Room No. 455 Services Pvt. Ltd. 4th Floor D-211, Ghatkopar Aayakar Bhavan Industrial Estate M.K. Road Behind R-City Mall Churchgate Off. LBS Marg, Mumbai-400 020. Ghatkopar West Mumbai-400 086. PAN : AADCR7296K (Appellant) (Respondent) Assessee by Shri Vijay Mehta Department by Smt. Madhumalti Ghosh Date of Hearing 25.07.2023 Date of Pronouncement 20.09.2023 O R D E R Per B.R.Baskaran (AM) :- T…

Income-Tax Officer, Ward - 2(4), Nashik vs. M/S. Odhekar Bandhu Saraf Javheri, Nashik

In the result, the appeal filed by the Revenue is dismissed

ITA 1514/PUN/2018[2012-13]Status: DisposedITAT Pune19 Jul 2022AY 2012-13

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Raviआयकर अपीऱ सं. / Ita No.1514/Pun/2018 निर्धारण वषा / Assessment Year : 2012-13 The Income Tax Officer, Ward 2(4), Nashik .......अऩीऱाथी / Appellant बिधम / V/S. M/S. Odhekar Bandhu Saraf Javheri 963, Sarkar Wada, Saraf Bazar, Nashik – 422001 Pan: Aaafo7580K ……प्रत्यथी / Respondent

For Appellant: Shri Sanket Milind JoshiFor Respondent: Shri Arvind Desai

Section 269TSection 271E

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपीऱ सं. / ITA No.1514/PUN/2018 निर्धारण वषा / Assessment Year : 2012-13 The Income Tax Officer, Ward 2(4), Nashik .......अऩीऱाथी / Appellant बिधम / V/s. M/s. Odhekar Bandhu Saraf Javheri 963, Sarkar Wada, Saraf Bazar, Nashik – 422001 PAN: AAAFO7580K ……प्रत्यथी / Respondent Assessee by : Shri Sanket Milind Joshi Revenue by : Shri Arvind Desai सुनवाई की तारीख / Date of Hearing : 11-07-2022 घोषणा की तारीख / Date of Pronouncement : 19-07-2022 आदेश / ORDER PER IN…

ITO - 1(1)(3), Mumbai vs. M/S Film Waves Combines P. Ltd., Mumbai

In the result, the appeal filed by the revenue is hereby dismissed and cross objection filed by the assessee is hereby allowed

ITA 170/MUM/2021[2010-11]Status: DisposedITAT Mumbai29 Apr 2022AY 2010-11

Bench: Shri Amarjit Singh, Jm & Amarjit Singh, Am आयकर अपील सं/ I.T.A. No. 170/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2010-11) Ito-1(1)(3) बिधम/ M/S. Film Waves Combines Room No.531A, 5Th Floor, Pvt. Ltd. Vs. 7Th Floor, Mehta Mahal, Aayakar Bhavan, M. K. Opera House, Mumbai- Road, Mumbai-400020. 400004. & Cross Objection No.10/Mum/2022 आयकर अपील सं/ I.T.A. No. 170/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2010-11) M/S. Film Waves Combines बिधम/ Ito-1(1)(3) Room No.531A, 5Th Floor, Pvt. Ltd. Vs. 7Th Floor, Mehta Mahal, Aayakar Bhavan, M. K. Opera House, Mumbai- Road, Mumbai-400020. 400004. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacf2525Q (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri Achal Sharma (Dr) Assessee By: Shri P.P. Bhandari सुनवाई की तारीख / Date Of Hearing: 28/02/2022 घोषणा की तारीख /Date Of Pronouncement: 29/04/2022 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue As Well As Assessee Have Filed The Above Mentioned Appeal As Well As Cross-Objection Against The Order Dated 24.09.2020 Passed By The Commissioner Of Income Tax (Appeals)-48, Mumbai [Hereinafter C.O. No.10/Mum/2022 A.Y.2010-11 Referred To As The “Cit(A)”] Relevant To The A.Y.2010-11 In Which The Penalty Levied By The Ao Has Been Ordered To Be Deleted.

For Appellant: Shri P.P. BhandariFor Respondent: Shri Achal Sharma (DR)

Section 143(3)Section 269SSection 271DSection 273BSection 274

…Lodha Builders in ITA. No.6614/Mum/2016 and the decision of jurisdiction High Court in the case of Triumph International India Ltd. Dated 17.08.2012 and the decision of the Jurisdictional High Court in the case of CIT Vs. Ajinath High Tech Builders Pvt. Ltd. 92 Taxmann.com 228 dated 06.02.2018 etc. The contention raised by assessee has properly been dealt with by CIT(A) and also properly appreciated by the law. The reasonable cause has properly been explained by assessee and facts are not distinguishable at this stage. Taking into account of all facts and circumstances, we are of the view that the finding of the…

DCIT Cen Cir 7(3), Mumbai vs. Sanathanagar Enterprises Ltd, Mumbai

In the result, all the appeals of the Revenue are dismissed and all Cross Objections of the assessee are allowed

ITA 3143/MUM/2017[2012-13]Status: DisposedITAT Mumbai17 Dec 2021AY 2012-13

Section 271D

…the Special Bench is factually distinguishable with that of assessee‟s case.  The ld. AR drew the attention of the Bench to the observations made by the Hon‟ble Jurisdictional High Court in the case of CIT vs. Ajitnath Hitech Builders Pvt. Ltd., reported in 92 Taxmann.com 228 in para 3 (i) thereon which reads as under:- “Nevertheless prior to the decision of this Court in Triumph International Finance, supra, there was reasonable cause for respondents to receive deposit / loan through journal entries. This non-compliance with Section 269SS of the Act would certainly have a reasonable cause u/s.273B of the Act…