Commissioner of Income-tax v. NG Technologies Ltd.

57 Taxmann.com 389High Court2015#12873 most cited

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Judgments citing Commissioner of Income-tax v. NG Technologies Ltd.

Rajaram Patidar, Bhopal Madhya Pradesh vs. Income Tax Officer 2(4), Hoshangabad Road

Appeal is partly allowed as indicated above

ITA 129/IND/2024[2010-11]Status: DisposedITAT Indore27 Jun 2024AY 2010-11

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniassessment Year: 2010-11 Rajaram Patidar, Income-Tax Officer, H.No.112, Near Ram Lila 2(4), Maidan, Hoshangabad Road, बनाम/ Ward No. 52-53, Bhopal Vs. Misrod (Assessee/Appellant) (Revenue/Respondent) Pan: Bkapp7594R Assessee By Shri Anil Khabya, Ar Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 26.06.2024 Date Of Pronouncement 27.06.2024

Section 143(2)Section 271(1)(c)Section 54B

…aled taxable gain in original return. Ld. DR further relied upon certain decisions to contend that the Hon’ble Courts have upheld imposition of penalty in such a situation. The most important judgement relied by Ld. DR is CIT Vs. NG Technologies Ltd. (2015) 57 Taxmann.com 389 (Delhi) wherein it was held thus: “20. Therefore, it is clear to us that the assessee had not filed revised return voluntarily but had filed the revised return after the Assessing Officer confronted the assessee and they were asked to explain how and why the loss on account of sale of fixed assets was claimed in the profit and loss accou…

Abhinav International Pvt. Ltd., New Delhi vs. DCIT Circle-1(1), New Delhi

In the result, appeal of appellant bearing Appeal

ITA 7822/DEL/2019[2013-14]Status: DisposedITAT Delhi23 Jan 2023AY 2013-14

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia

For Appellant: NoneFor Respondent: Shri Kanav Bali, Sr.DR

Section 143(3)Section 14ASection 271(1)(c)Section 56(2)(viib)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A” DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A No.7822/DEL/2019 Assessment Year 2013-14 M/s. Abhinav International P. Ltd., v. DCIT, Circle-1(1), E-93, 3rd Floor, GK Enclave-I, New Delhi. New Delhi. TAN/PAN: AADCA8631P (Appellant) (Respondent) Appellant by: None Respondent by: Shri Kanav Bali, Sr.DR Date of hearing: 16 01 2023 Date of pronouncement: 23 01 2023 O R D E R PER PRADIP KUMAR KEDIA, A.M.: The captioned appeal has been directed against the appellate order of the Commissioner of Income Tax (…

M/S. Mitutoyo South Asia Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is dismissed

ITA 6051/DEL/2016[2008-09]Status: DisposedITAT Delhi27 Feb 2020AY 2008-09

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

Section 147Section 14ASection 271(1)(c)Section 94(7)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’, NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER ITA No.6051/Del./2016 Assessment Year: 2008-09 M/s. Mitutoyo South Asia Vs. DCIT, Pvt. Ltd., Circle-6(1), C-122, Okhla Industrial New Delhi Area, Phase-I, ] New Delhi PAN :AAACM6682R (Appellant) (Respondent) Appellant by Shri Vinod K. Nagpal, CA Shri Balram Sharma, CA Respondent by Ms. Rakhi Vimal, Sr.DR Date of hearing 15.01.2020 Date of pronouncement 27.02.2020 ORDER PER O.P. KANT, AM: This appeal by the assessee is directed against order dated 29/09/2016 passe…

Apexx Texpro Pvt. Ltd., New Delhi vs. M/S. DCIT, New Delhi

In the result, appeal of the assessee is allowed

ITA 4891/DEL/2016[2012-13]Status: DisposedITAT Delhi23 Apr 2018AY 2012-13

Bench: Shri G.D. Agrawal & Shri K. Narasimha Chary

For Appellant: S/Shri V.K. Jain & Vikas SinghFor Respondent: Shri Ravi Kant Gupta, Sr. DR

Section 115JSection 143(2)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’ NEW DLEHI BEFORE SHRI G.D. AGRAWAL, PRESIDENT AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER I.T.A. No.4891/Del/2016 Assessment Year: 2012-13 M/s Apexx Texpro P. Ltd., vs Dy. Commissioner of Income-tax C/O O.P. Bagla & Co., CAs, Circle 3(1), New Delhi. 8/12, Kalkaji Extension, New Delhi. (PAN: AAFCA7259K) (Appellant) (Respondent) Appellant by: S/Shri V.K. Jain & Vikas Singh Respondent by: Shri Ravi Kant Gupta, Sr. DR ORDER Date of hearing: 26.03.2018 Date of Pronouncement: 23 .04.2018 PER K. NARASIMHA CHARY, JM Aggrieved by the order dated 22.6.2016 in…

Capricon Realty Ltd., Mumbai vs. ACIT Cir 2(1), Mumbai

In the result, appeal of assessee is allowed

ITA 5724/MUM/2013[2005-06]Status: DisposedITAT Mumbai28 Nov 2017AY 2005-06

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No. 5724/Mum/2013 (नििाारण वर्ा / Assessment Year : 2005-06)

For Appellant: Shri. K. Gopal/For Respondent: Shri H.N Singh,CIT-DR

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

…DR relied upon the decision of Hon‟ble I.T.A. No. 5724/Mum/2013 Delhi High Court in the case of CIT v. Zoom Communication Private Limited 327 ITR 510 ( Del. HC) and also decision of the Hon‟ble Delhi High Court in the case of CIT v. N G Technologies Limited 57 Taxmann.com 389(Del HC) which was later confirmed by Hon‟ble Supreme Court in (2016) 70 taxmann.com 37(SC) wherein SLP was dismissed by Hon‟ble Supreme Court. Thus, the prayer was made by learned CIT-DR to uphold penalty levied by the AO u/s 271(1)(c) which was later confirmed by learned CIT(A) . 6. We have considered rival contentions and have perused t…

DCIT, New Delhi vs. M/S. Granite Gate Properties Pvt. Ltd., New Delhi

ITA 2239/DEL/2014[2010-11]Status: DisposedITAT Delhi16 Dec 2016AY 2010-11

Bench: Shri H.S. Sidhu & Shri Anadi N Mishra

For Appellant: Shri Sanjeev Sapra, CAFor Respondent: Shri A.K. Saroha, CIT (DR)

Section 271

…FIT FOR PUBLICATION (JM) (AM) ITA Nos. 2239, 2240/Del/2014 INCOME TAX APPELLATE TRIBUNAL DELHI BENCH "C", NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI ANADI N MISHRA, ACCOUNTANT MEMBER ITA Nos.:- 2239, 2240/Del/2014 Assessment Years: 2010-11, 2011-12 DCIT, Circle 12 (1) M/s. Granite Gate Properties Pvt. New Delhi. Ltd. Vs. C-23, Greater Kailash Part-1, New Delhi - 110 048 PAN AADCR6248M (Appellant) (Respondent) Department by : Shri A.K. Saroha, CIT (DR) Assessee by: Shri Sanjeev Sapra, CA Date of Hearing 19/10/2016 Date of pronouncement 16/12/2016 O R D E R Per ANADI N MISHRA. A.M. (A)These a…

M/S. Intertec, New Delhi vs. DCIT, New Delhi

In the result, assessee’s appeal stands allowed

ITA 6119/DEL/2013[2007-08]Status: DisposedITAT Delhi03 Aug 2016AY 2007-08

Bench: Shri G. D. Agrawal, Hon’Ble & Smt. Beena A. Pillai

For Appellant: Shri M. P. Rastogi, AdvFor Respondent: Shri T Vasanthan, Sr. DR

Section 143(3)Section 271Section 271(1)(c)Section 80

…vide letter dated 30.11.2009 and thus the penalty levied by the Ld. A.O. for filing wrong particulars of income must be sustained. He placed reliance on the decision of Hon'ble Jurisdictional High Court in the case of CIT Vs N G Technologies Ltd. reported in 57 Taxmann.com 389. Ld. D.R. submitted that the ratio laid down by the Hon'ble Delhi High Court has been upheld by the Hon'ble Supreme Court in N G Technologies (in liquidation) Vs. CIT reported in 70 Taxmann.com 37. Ld. D.R. has placed reliance on the 5 I.T.A.No.6119/Del/2013 decision of Hon'ble Jurisdictional High Court in case of CIT Vs HCIL Kalindee Ars…

Shri Aditya Malla, Noida vs. ITO, Noida

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

ITA 2457/DEL/2016[2011-12]Status: DisposedITAT Delhi27 Jul 2016AY 2011-12

Bench: Shri G. D. Agrawal, Hon’Ble & Smt. Beena A. Pillai

For Appellant: Shri Pradip Dinodia. CAFor Respondent: Shri T. Vasanthan, Sr. DR

Section 24Section 271(1)(c)Section 80C

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘C’, NEW DELHI BEFORE SHRI G. D. AGRAWAL, HON’BLE VICE PRESIDENT AND SMT. BEENA A. PILLAI, JUDICIAL MEMBER I.T.A. No.2457/Del/2016 (Assessment Year 2011-12) Aditya Malla, Vs. ITO, Wad 1(1), C/o Col. L. B. Malla (Retd.) NOIDA 1796, Sector 29, NOIDA GIR / PAN :ACIPM2637F (Appellant) (Respondent) Appellant by :Shri Pradip Dinodia. CA Shri R. K. Kapoor, CA Respondent by :Shri T. Vasanthan, Sr. DR Date of hearing: 11.07.2016 Date of Pronouncement: 27.07.2016 ORDER PER BEENA A. PILLAI, JM: The present penalty appeal has been preferred by the assessee against the ord…