Commissioner of Income Tax v. Balaji Distilleries Ltd.

INSTITUTE OF HAEMATOLOGY,NEW DELHI vs. ITO (E), WARD- 1(2), NEW DELHI

In the result, the appeal of the assessee is allowed

Bench: Sh. N. K. Sainiita No. 453/Del/2018 : Asstt. Year : 2010-11 Institute Of Haematology, Vs Income Tax Officer(E), 11/6-B, Shanti Chambers, Pusa Ward-1(2), Road, New Delhi-110005 New Delhi (Appellant) (Respondent) Pan No. Aaati4626P Assessee By : Sh. T. R. Talwar, Adv. Revenue By : Ms. Ashima Neb, Sr. Dr Date Of Hearing : 06.06.2018 Date Of Pronouncement : 31.08.2018 Order This Is An Appeal By The Assessee Against The Order Dated 02.08.2017 Of Ld. Cit(A)-40, Delhi. 2. The Only Grievance Of The Assessee In This Appeal Relates To The Sustenance Of Penalty Of Rs.68,598/- Levied By The Ao U/S 271(1)(C) Of The Income Tax Act, 1961 (Hereinafter Referred To As The Act).

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’, NEW DELHI Before Sh. N. K. Saini, Accountant Member ITA No. 453/Del/2018 : Asstt. Year : 2010-11 Institute of Haematology, Vs Income Tax Officer(E), 11/6-B, Shanti Chambers, Pusa Ward-1(2), Road, New Delhi-110005 New Delhi (APPELLANT) (RESPONDENT) PAN No. AAATI4626P Assessee by : Sh. T. R. Talwar, Adv. Revenue by : Ms. Ashima Neb, Sr. DR Date of Hearing : 06.06.2018 Date of Pronouncement : 31.08.2018 ORDER This is an appeal by the assessee against the order dated 02.08.2017 of ld. CIT(A)-40, Delhi. 2. The only grievance of the assessee in this appeal re…

(NOW PERNOD RICARD INDIA PVT.LTD.)

The appeals are dismissed but in the circumstances with no order as to

…ITA Nos. 898, 899, 900 & 901 of 2009 & 237 of 2015 Page 1 of 17 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on: September 23, 2015 Date of decision: October 06, 2015 ITA 898/2009 SEAGRAM DISTILLERIES PVT. LTD (NOW PERNOD RICARD INDIA PVT.LTD.) ..... Appellant Through: Mr. Deepak Chopra, Mr Aditya Gupta, and Ms Neha Singh, Advocates. versus COMMISSIONER OF INCOME TAX- III, NEW DELHI ..... Respondent Through: Mr. Kamal Sawhney, Senior Standing counsel with…

(NOW PERNOD RICARD INDIA PVT.LTD.)

The appeals are dismissed but in the circumstances with no order as to

…ITA Nos. 898, 899, 900 & 901 of 2009 & 237 of 2015 Page 1 of 17 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on: September 23, 2015 Date of decision: October 06, 2015 ITA 898/2009 SEAGRAM DISTILLERIES PVT. LTD (NOW PERNOD RICARD INDIA PVT.LTD.) ..... Appellant Through: Mr. Deepak Chopra, Mr Aditya Gupta, and Ms Neha Singh, Advocates. versus COMMISSIONER OF INCOME TAX- III, NEW DELHI ..... Respondent Through: Mr. Kamal Sawhney, Senior Standing counsel with…

(NOW PERNOD RICARD INDIA PVT.LTD.)

The appeals are dismissed but in the circumstances with no order as to

…ITA Nos. 898, 899, 900 & 901 of 2009 & 237 of 2015 Page 1 of 17 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on: September 23, 2015 Date of decision: October 06, 2015 ITA 898/2009 SEAGRAM DISTILLERIES PVT. LTD (NOW PERNOD RICARD INDIA PVT.LTD.) ..... Appellant Through: Mr. Deepak Chopra, Mr Aditya Gupta, and Ms Neha Singh, Advocates. versus COMMISSIONER OF INCOME TAX- III, NEW DELHI ..... Respondent Through: Mr. Kamal Sawhney, Senior Standing counsel with…

(NOW PERNOD RICARD INDIA PVT.LTD.)

The appeals are dismissed but in the circumstances with no order as to

…ITA Nos. 898, 899, 900 & 901 of 2009 & 237 of 2015 Page 1 of 17 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on: September 23, 2015 Date of decision: October 06, 2015 ITA 898/2009 SEAGRAM DISTILLERIES PVT. LTD (NOW PERNOD RICARD INDIA PVT.LTD.) ..... Appellant Through: Mr. Deepak Chopra, Mr Aditya Gupta, and Ms Neha Singh, Advocates. versus COMMISSIONER OF INCOME TAX- III, NEW DELHI ..... Respondent Through: Mr. Kamal Sawhney, Senior Standing counsel with…

(NOW PERNOD RICARD INDIA PVT.LTD.)

The appeals are dismissed but in the circumstances with no order as to

…ITA Nos. 898, 899, 900 & 901 of 2009 & 237 of 2015 Page 1 of 17 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on: September 23, 2015 Date of decision: October 06, 2015 ITA 898/2009 SEAGRAM DISTILLERIES PVT. LTD (NOW PERNOD RICARD INDIA PVT.LTD.) ..... Appellant Through: Mr. Deepak Chopra, Mr Aditya Gupta, and Ms Neha Singh, Advocates. versus COMMISSIONER OF INCOME TAX- III, NEW DELHI ..... Respondent Through: Mr. Kamal Sawhney, Senior Standing counsel with…