Deepak Sales & Properties (P.) Ltd. v. Addl. CIT

95 Taxmann.com 166Income Tax Appellate Tribunal#18435 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2021 to 2023.

Issues it is cited on

penalty under section 271dsection 269ssection 273section 269sssection 273bsection 271dassistant directorsection 269regular assessmentlevy of penaltygenuineness of the transactionsection 26

Judgments citing Deepak Sales & Properties (P.) Ltd. v. Addl. CIT

Love Shoppers Ltd, Ahmedabad vs. DCIT, Circle-2(1)(2), Ahmedabad

Appeal of the assessee is dismissed

ITA 285/RJT/2022[2016-17]Status: HeardITAT Rajkot16 May 2023AY 2016-17

Bench: The Hearing Of Appeal. Total Tax Effect 13,25,000/-”

For Appellant: Shri Mehul Ranpura, A.RFor Respondent: Shri B.D. Gupta, Sr. D.R
Section 250Section 269SSection 271Section 271DSection 273B

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT [CONDUCTED THROUGH VIRTUAL COURT ] Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2016-17 M/s. Love Shoppers Ltd. The DCIT, Ahmedabad Circle-2(1)(2), PAN: AAACL5963A Vs Ahmedabad (Appellant) (Respondent) Assessee by: Shri Mehul Ranpura, A.R. Revenue by: Shri B.D. Gupta, Sr. D.R. Date of hearing : 09-05-2023 Date of pronouncement : 16-05-2023 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This assessee’s appeal for A.Y. 2016-17, arises from order of the National Faceless App…

DCIT- CC- 7 (3), Mumbai vs. M/S. Macrotech Developers Ltd. (Earlier Known As M/S. Lodha Developers Ltd.), Mumbai

In the result, appeal filed by the Revenue is dismissed

ITA 1406/MUM/2022[2015-16]Status: DisposedITAT Mumbai28 Oct 2022AY 2015-16

Bench: Shri Amit Shukla, Hon'Ble & Shri S. Rifaur Rahman, Hon'Bledcit – Central Circle – 7(3) V. M/S. Macrotech Developers Ltd., Room No. 655, 6Th Floor (Earlier Known As M/S. Lodha Developers Ltd.,) 412, 17G, Vardhan Chambers Aayakar Bhavan, M.K. Road Cawasji Patel Street, Fort Mumbai - 400020 Mumbai - 400001 Pan: Aaacl1490J (Appellant) (Respondent) Assessee Represented By : Shri Niraj Sheth Department Represented By : Shri Chetan M. Kacha

Section 269SSection 271DSection 273B

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER DCIT – Central Circle – 7(3) v. M/s. Macrotech Developers Ltd., Room No. 655, 6th Floor (Earlier known as M/s. Lodha Developers Ltd.,) 412, 17G, Vardhan Chambers Aayakar Bhavan, M.K. Road Cawasji Patel Street, Fort Mumbai - 400020 Mumbai - 400001 PAN: AAACL1490J (Appellant) (Respondent) Assessee Represented by : Shri Niraj Sheth Department Represented by : Shri Chetan M. Kacha Date of Hearing : 15.09.2022 Date of Pronouncement : 28.10.2022 O R D E R PER S.…

DCIT CC-7(3), Mumbai vs. M/S Macrotech Developers Ltd. (Earlier Known As M/S. Lodha Developers Ltd), Mumbai

In the result, appeals filed by the Revenue are dismissed

ITA 3113/MUM/2019[2014-15]Status: DisposedITAT Mumbai06 Apr 2022AY 2014-15

Bench: Shri Amarjit Singh, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri Niraj ShethFor Respondent: Shri P.C. Chhotaray
Section 143(3)Section 269Section 269SSection 271DSection 273B

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NOs. 3047 & 3113/MUM/2019 (A.Y: 2013-14 & 2014-15) ACIT – Central Circle – 7(3) v. M/s. Macrotech Developers Ltd., Room No. 655, 6th Floor (Earlier known as M/s. Lodha Developers Ltd.,) 412, Vardhan Chambers Aayakar Bhavan, M.K. Road Cawasji Patel Street, Fort Mumbai - 400020 Mumbai - 400001 PAN: AAACL1490J (Appellant) (Respondent) Assessee by : Shri Niraj Sheth Department by : Shri P.C. Chhotaray Date of Hearing : 16.03.2022 Date of Pronouncement : 06…

DCIT CC-7(3), Mumbai vs. M/S Macrotech Developers Ltd. (Earlier Konwn As to M/S.Lodha Developers Ltd), Mumbai

In the result, appeals filed by the Revenue are dismissed

ITA 3047/MUM/2019[2013-14]Status: DisposedITAT Mumbai06 Apr 2022AY 2013-14

Bench: Shri Amarjit Singh, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri Niraj ShethFor Respondent: Shri P.C. Chhotaray
Section 143(3)Section 269Section 269SSection 271DSection 273B

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NOs. 3047 & 3113/MUM/2019 (A.Y: 2013-14 & 2014-15) ACIT – Central Circle – 7(3) v. M/s. Macrotech Developers Ltd., Room No. 655, 6th Floor (Earlier known as M/s. Lodha Developers Ltd.,) 412, Vardhan Chambers Aayakar Bhavan, M.K. Road Cawasji Patel Street, Fort Mumbai - 400020 Mumbai - 400001 PAN: AAACL1490J (Appellant) (Respondent) Assessee by : Shri Niraj Sheth Department by : Shri P.C. Chhotaray Date of Hearing : 16.03.2022 Date of Pronouncement : 06…

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

…tly argued that no entity in this world could survive without passing of journal entries in its books of accounts.  With regard to the observation made by the Special Bench of Mumbai Tribunal in the case of Deepak Sales and Properties Pvt. Ltd., reported in 95 Taxmann.com 166, the ld. AR drew the attention to para 18 of that judgment wherein both the parties in that case had agreed that bonafide nature of transactions alone would not be sufficient to attract the clutches of Section 271D of the Act. Accordingly, he stated that it is more of a concession given by the parties in that case and hence, the same would…