DCIT v. Magick Woods Exports Pvt. Ltd.

53 SOT 293Income Tax Appellate Tribunal2012#25210 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2017 to 2019.

Judgments citing DCIT v. Magick Woods Exports Pvt. Ltd.

DCIT Cen Cir 1(1), Mumbai vs. Edelweiss Financial Services Ltd, Mumbai

ITA 5719/MUM/2017[2012-13]Status: DisposedITAT Mumbai22 Oct 2019AY 2012-13

Bench: Shri Mahavir Singh & Shri Rajesh Kumarassessment Year: 2012-13

For Appellant: Shri Jitendra Jain, A.RFor Respondent: Shri R. Manjunatha Swamy, D.R

Section 270GSection 271GSection 273BSection 274Section 92CSection 92DSection 92D(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI MAHAVIR SINGH, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER Assessment Year: 2012-13 DCIT Central Circle -1(1), M/s. Edelweiss Financial R.No.903, Services Ltd., 9th Floor, 4th Floor, Edelweiss Old CGO (Annexe), Vs. House, M.K. Road, Off C.S.T. Road, Kalina, Mumbai - 400020 Santacruz (East), Mumbai – 400 098 PAN: AAACE1461E (Appellant) (Respondent) Present for: Assessee by : Shri Jitendra Jain, A.R. Shri Ravikant Pathav, A.R. Revenue by : Shri R. Manjunatha Swamy, D.R. Date of Hearing : 05.09.2019 Date of Pronouncement :2…

India Pistons Ltd, Chennai vs. ACIT, Corporate Circle-2(3), Chennai

In the result, the appeals of the assessee are dismissed

ITA 2207/CHNY/2017[2004-05]Status: DisposedITAT Chennai18 Jun 2018AY 2004-05

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George] आयकर अपील सं./I.T.A. Nos.2207 & 2208/Chny/2017 "नधा"रण वष" /Assessment Years : 2004-05 & 2004-05. M/S.India Pistons Ltd, Vs. The Assistant Commissioner Arjay Apex Centre, Of Income Tax, No.24, College Road, Corporate Circle 2(3) Chennai 600 026. Chennai 600 034. [Pan Aaaci 1439E] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri. Sanath Kumar Raha, JCIT

Section 115JSection 271ASection 271GSection 92D

…was gathered through Prowess database. According to the assessee, there was no failure of the nature alleged by the ld. Assessing Officer. Reliance was placed on the decision of Co-ordinate Bench in the case of DCIT vs. Magick Woods Exports Pvt. Ltd (2012) 53 SOT 293. ITA Nos.2207 & 2208/17 :- 5 -: 4. However, ld. Commissioner of Income Tax (Appeals) was not impressed by the above arguments. According to him, defense taken by the assessee were primarily on two grounds viz there was substantial compliance with the requirements of Rule 10D and even if there was any default it was venial in nature. As per the l…

ACIT, New Delhi vs. M/S. Mmtc Limited, New Delhi

In the result, the appeal of the department is dismissed

ITA 3378/DEL/2014[2009-10]Status: DisposedITAT Delhi28 Jun 2017AY 2009-10

Bench: Sh. N. K. Saini, Am & Smt. Beena A. Pillai, Jm Ita No. 3378/Del/2014 : Asstt. Year : 2009-10 Asstt. Commissioner Of Income Vs M/S Mmtc Ltd., Tax, Circle-5(1), Core 1, Scope Complex, 7 New Delhi-110002 Institutional Area, Lodhi Road, New Delhi (Appellant) (Respondent) Pan No. Aaacm1433E Assessee By : Sh. Rohit Jain, Adv. & Ms. Deepashree Rao, Ca Revenue By : Sh. Rajesh Kumar, Sr. Dr Date Of Hearing : 24.05.2017 Date Of Pronouncement : 28.06.2017 Order Per N. K. Saini, Am: This Is An Appeal By The Department Against The Order Dated 14.03.2014 Of Ld. Cit(A)-Viii, New Delhi.

For Appellant: Sh. Rohit Jain, Adv. &For Respondent: Sh. Rajesh Kumar, Sr. DR

Section 271GSection 92CSection 92D(1)Section 92E

…) " ACIT vs. Global One India (P.) Ltd. 53 SOT 106 (Del Tri.) " Mayar India Limited vs. DCIT in ITA No. 1872/DEL/2014 (Del Tri.) " Worlds Window Impex (India) (P.) Ltd. vs. ACIT in ITA No. 3721/Del/2014 (Del Tri.) " DCIT vs. M/s. Magick Woods Exports (P) Ltd. 53 SOT 293 (Chen Tri) " ACIT vs. Nippo Batteries Co. Ltd. in ITA No. 1137/ 1138/MDS/2010 (ChenTri) 13. It was further submitted that in fact there was no delay in filing the information as required to be maintained u/s 92D r.w.r. 10D of the Income Tax Rules, 1962 in view of the following reason: “a) Part documents filed on 16.8.2011 (since income tax office…