Commissioner of Income Tax v. Smt. Neenu Dutta

357 ITR 525High Court2013#24641 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2016 to 2025.

Sections most often in play

Section 271(1)(c)Section 54F

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Judgments citing Commissioner of Income Tax v. Smt. Neenu Dutta

DCIT, Circle 22(2), New Delhi vs. Sahil Vachani, Delhi

Appeal of the Revenue stands dismissed

ITA 2604/DEL/2023[2016-17]Status: DisposedITAT Delhi23 Jun 2025AY 2016-17

Bench: Shri Mahavir Singh, Vice Presdient (), Shri Vikas Awasthy& Shriavdhesh Kumar Mishraआअसं.2604/िद"ी/2023(िन.व. 2016-17)

For Appellant: S/Shri Anuj Garg & Narpat Singh, Sr.DRFor Respondent: S/Shri Rohan Khare & Priyam

Section 271(1)(c)Section 54F

…e as propounded by the Apex Court, the claim needs to be seen from the return of income and where such claim was correct at such point of time. Ld. Counsel also relied upon the decision of the Hon’ble Delhi High Court in the case of CIT vs. Neenu Dutta [2013] 357 ITR 525; New Holland Tractors (India) Pvt. Ltd. vs. CIT [2015] 275 CTR 291; and Pawan Garg vs. ACIT [2022] 94 ITR (T) 159 (ITAT, Chandigarh Tribunal). 7.3 On the other hand, Ld. SR. DR submitted that the assessee sold shares of Dixon Appliances P Ltd. against which the deduction 54F of the Act was claimed by the assessee on 20.07.2015, hence, the assesse…

DCIT, New Delhi vs. Maharashtra Seamless Ltd., New Delhi

In the result the appeal of the revenue is dismissed

ITA 6458/DEL/2015[2009-10]Status: DisposedITAT Delhi13 Jun 2018AY 2009-10

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishidcit, Vs. Maharashtra Seamless Ltd, Plot No. 5, 2Nd Floor, Pusa Circle-16(1), New Delhi Road, New Delhi Pan: Aaacm0511B (Appellant) (Respondent)

For Appellant: Shri Ved Jain, CAFor Respondent: Shri Sajnit Singh, CIT DR

Section 154Section 271(1)(c)

…URNISHING INACCURATE PARTICULARS — WHETHER INCOME FROM SALE OF STOCK OPTION ASSESSABLE AS SHORT-TERM CAPITAL GAINS OR AS LONG-TERM CAPITAL GAINS — DEBATABLE ISSUE AT TIME OF FILING OF RETURN BY ASSESSEE — NO PENALTY LEVIABLE — INCOME-TAX ACT, 1961, s. 271(0(0 357 ITR 525 (Del)- SMT. NEENU DUTTA PENALTY — CONCEALMENT OF INCOME — FURNISHING INACCURATE PARTICULARS — EMPLOYEES‟ STOCK OPTION SCHEME — REVENUE TREATING GAINS NOT AS LONG-TERM CAPITAL GAINS BUT AS SHORT-TERM CAPITAL GAINS — ASSESSEE SURRENDERING RIGHT TO CONTEST ISSUE ON CONDITION NO PENALTY WOULD BE IMPOSED — WHETHER GAINS LONG-TERM OR DCIT Vs. Maharasht…

M/S. Trak Services Private Limited, New Delhi vs. ACIT, New Delhi

In the result, the appeal of the assessee is allowed

ITA 1650/DEL/2014[2006-07]Status: DisposedITAT Delhi31 Aug 2016AY 2006-07

Bench: Sh. G.D. Agarwal & Sh. I.C. Sudhirassessment Year: 2006-07 M/S. Trak Services Pvt. Ltd., Vs. Acit, Circle-16(1), New B-19, Defence Colony, New Delhi Delhi Pan : Aaact0911A (Appellant) (Respondent) Appellant By Sh. G.N. Gupta, Adv. Respondent By Sh. Atiq Ahmad, Sr.Dr Date Of Hearing 21.06.2016 Date Of Pronouncement 31.08.2016 Order Per I.C. Sudhir, J.M.: The Present Appeal By The Assessee Is Directed Against The Order Of Learned Commissioner Of Income Tax (Appeal), Dated 06.02.2014, On The Following Grounds Of Appeal: I. That On The Facts & In The Circumstances Of The Case, The Learned Commissioner Of Income Tax (Appeals)-Xix, New Delhi(Hereinafter Called Cit(A) For The Same Of Brevity) Erred In Confirming The Action Of The Asstt. Commissioner Of Income Tax, Circle – 16(1), New Delhi (Hereinafter Called Ao For Short) In Holding The Penalty Of Rs.6,16,598/- Imposed By The Ao.

Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘D’ NEW DELHI BEFORE SH. G.D. AGARWAL, VICE PRESIDENT AND SH. I.C. SUDHIR, JUDICIAL MEMBER Assessment Year: 2006-07 M/s. Trak Services Pvt. Ltd., Vs. ACIT, Circle-16(1), New B-19, Defence Colony, New Delhi Delhi PAN : AAACT0911A (Appellant) (Respondent) Appellant by Sh. G.N. Gupta, Adv. Respondent by Sh. Atiq Ahmad, Sr.DR Date of hearing 21.06.2016 Date of pronouncement 31.08.2016 ORDER PER I.C. SUDHIR, J.M.: The present appeal by the assessee is directed against the order of learned Commissioner of Income Tax (Appeal), dated 06.02.2014, on the following grounds…