Devi Dass Sukhani v. ITO Devi Dass Sukhani Vs ITO

101 TTJ 551Income Tax Appellate Tribunal2006#11982 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2018 to 2018.

Judgments citing Devi Dass Sukhani v. ITO Devi Dass Sukhani Vs ITO

Shri Avnish Bansal, Jaipur vs. Income Tax Officer, Ward-3-1, Jaipur

In the result, the penalty so levied in both the cases is hereby directed to be deleted

ITA 589/JPR/2018[2011-12]Status: DisposedITAT Jaipur17 Dec 2018AY 2011-12
For Appellant: Shri Mukesh Soni (CA)For Respondent: Shri J. C. Kulhari (JCIT)
Section 271(1)(c)Section 54Section 54F

…not attracted, and therefore, the CIT(A) is “justified in deleting the penalty, which we confirm, and the ground of the Revenue is dismissed.” Shri Avnish Bansal & Shri Ashutosh Bansal, Jaipur Vs. ITO, Jaipur • Devi Dass Sukhani vs. Income-tax Officer [2006] 101 TTJ 551 (Jodh) “The undisputed facts of the case are that the assessee had withdrawn the deduction allowed in the asst. yr. 1999-2000 and had claimed the same again in this year under s. 54 of the act. This is a case of deduction having been claimed under a bonafide misconception and belief. There seen to be no evidence on record, which can establish any…

M/S Industrial Filters & Fabrics Pvt.Ltd., Indore vs. The JCIT, R-5 (Present AO: DCIT 2(1), Indore

In the result, the appeals filed by the assessee

ITA 961/IND/2016[2011-12]Status: DisposedITAT Indore23 Aug 2018AY 2011-12

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2007-08

Section 133(6)Section 143(3)Section 68

…ion of the contention raised by the Assessee cannot lead to the conclusion that there has been concealment of particulars of income or furnishing of inaccurate particulars thereof by the Assessee. In case of Devi Dass Sukhani Vs ITO Devi Dass Sukhani Vs ITO (101 TTJ 551) (Jodh) it was held that Devi Dass Sukhani Vs ITO Devi Dass Sukhani Vs ITO where assessee claims a deduction, which is not permitted by the Act, it does not tantamount to concealment. The Hon'ble tribunal in the case of Zycus Infotech P.Ltd Vs ITO Zycus Infotech P.Ltd Vs ITO Zycus Infotech P.Ltd Vs ITO (17 SOT 310) Zycus Infotech P.Ltd Vs ITO he…

M/S Industrial Filters & Fabrics Private Limited, Indore vs. The ACIT 2(1), Indore

In the result, the appeals filed by the assessee

ITA 753/IND/2016[2008-09]Status: DisposedITAT Indore23 Aug 2018AY 2008-09

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2007-08

Section 133(6)Section 143(3)Section 68

…ion of the contention raised by the Assessee cannot lead to the conclusion that there has been concealment of particulars of income or furnishing of inaccurate particulars thereof by the Assessee. In case of Devi Dass Sukhani Vs ITO Devi Dass Sukhani Vs ITO (101 TTJ 551) (Jodh) it was held that Devi Dass Sukhani Vs ITO Devi Dass Sukhani Vs ITO where assessee claims a deduction, which is not permitted by the Act, it does not tantamount to concealment. The Hon'ble tribunal in the case of Zycus Infotech P.Ltd Vs ITO Zycus Infotech P.Ltd Vs ITO Zycus Infotech P.Ltd Vs ITO (17 SOT 310) Zycus Infotech P.Ltd Vs ITO he…

M/S Industrial Filters & Fabrics Private Limited, Indore vs. The ACIT 2(1), Indore

In the result, the appeals filed by the assessee

ITA 752/IND/2016[2007-08]Status: DisposedITAT Indore23 Aug 2018AY 2007-08

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2007-08

Section 133(6)Section 143(3)Section 68

…ion of the contention raised by the Assessee cannot lead to the conclusion that there has been concealment of particulars of income or furnishing of inaccurate particulars thereof by the Assessee. In case of Devi Dass Sukhani Vs ITO Devi Dass Sukhani Vs ITO (101 TTJ 551) (Jodh) it was held that Devi Dass Sukhani Vs ITO Devi Dass Sukhani Vs ITO where assessee claims a deduction, which is not permitted by the Act, it does not tantamount to concealment. The Hon'ble tribunal in the case of Zycus Infotech P.Ltd Vs ITO Zycus Infotech P.Ltd Vs ITO Zycus Infotech P.Ltd Vs ITO (17 SOT 310) Zycus Infotech P.Ltd Vs ITO he…

M/S Industrial Filters & Fabrics Private Limited, Indore vs. The ACIT-2(1), Indore

In the result, the appeals filed by the assessee

ITA 293/IND/2016[2012-13]Status: DisposedITAT Indore23 Aug 2018AY 2012-13

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2007-08

Section 133(6)Section 143(3)Section 68

…ion of the contention raised by the Assessee cannot lead to the conclusion that there has been concealment of particulars of income or furnishing of inaccurate particulars thereof by the Assessee. In case of Devi Dass Sukhani Vs ITO Devi Dass Sukhani Vs ITO (101 TTJ 551) (Jodh) it was held that Devi Dass Sukhani Vs ITO Devi Dass Sukhani Vs ITO where assessee claims a deduction, which is not permitted by the Act, it does not tantamount to concealment. The Hon'ble tribunal in the case of Zycus Infotech P.Ltd Vs ITO Zycus Infotech P.Ltd Vs ITO Zycus Infotech P.Ltd Vs ITO (17 SOT 310) Zycus Infotech P.Ltd Vs ITO he…

M/S Industrial Filters and Fabrics Pvt. Ltd., Indore vs. The Addl. CIT- Range-5, Indore

In the result, the appeals filed by the assessee

ITA 484/IND/2012[2008-09]Status: DisposedITAT Indore23 Aug 2018AY 2008-09

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2007-08

Section 133(6)Section 143(3)Section 68

…ion of the contention raised by the Assessee cannot lead to the conclusion that there has been concealment of particulars of income or furnishing of inaccurate particulars thereof by the Assessee. In case of Devi Dass Sukhani Vs ITO Devi Dass Sukhani Vs ITO (101 TTJ 551) (Jodh) it was held that Devi Dass Sukhani Vs ITO Devi Dass Sukhani Vs ITO where assessee claims a deduction, which is not permitted by the Act, it does not tantamount to concealment. The Hon'ble tribunal in the case of Zycus Infotech P.Ltd Vs ITO Zycus Infotech P.Ltd Vs ITO Zycus Infotech P.Ltd Vs ITO (17 SOT 310) Zycus Infotech P.Ltd Vs ITO he…

M/S Industrial Filters & Fabrics Private Limited, Indore vs. The ACIT 2(1), Indore

In the result, the appeals filed by the assessee

ITA 754/IND/2016[2009-10]Status: DisposedITAT Indore23 Aug 2018AY 2009-10

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2007-08

Section 133(6)Section 143(3)Section 68

…ion of the contention raised by the Assessee cannot lead to the conclusion that there has been concealment of particulars of income or furnishing of inaccurate particulars thereof by the Assessee. In case of Devi Dass Sukhani Vs ITO Devi Dass Sukhani Vs ITO (101 TTJ 551) (Jodh) it was held that Devi Dass Sukhani Vs ITO Devi Dass Sukhani Vs ITO where assessee claims a deduction, which is not permitted by the Act, it does not tantamount to concealment. The Hon'ble tribunal in the case of Zycus Infotech P.Ltd Vs ITO Zycus Infotech P.Ltd Vs ITO Zycus Infotech P.Ltd Vs ITO (17 SOT 310) Zycus Infotech P.Ltd Vs ITO he…

M/S Industrial Filters and Fabrics Pvt. Ltd., Indore vs. The ACIT 5(1), Indore

In the result, the appeals filed by the assessee

ITA 404/IND/2012[2007-08]Status: DisposedITAT Indore23 Aug 2018AY 2007-08

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2007-08

Section 133(6)Section 143(3)Section 68

…ion of the contention raised by the Assessee cannot lead to the conclusion that there has been concealment of particulars of income or furnishing of inaccurate particulars thereof by the Assessee. In case of Devi Dass Sukhani Vs ITO Devi Dass Sukhani Vs ITO (101 TTJ 551) (Jodh) it was held that Devi Dass Sukhani Vs ITO Devi Dass Sukhani Vs ITO where assessee claims a deduction, which is not permitted by the Act, it does not tantamount to concealment. The Hon'ble tribunal in the case of Zycus Infotech P.Ltd Vs ITO Zycus Infotech P.Ltd Vs ITO Zycus Infotech P.Ltd Vs ITO (17 SOT 310) Zycus Infotech P.Ltd Vs ITO he…

Devi Dass Sukhani v. ITO Devi Dass Sukhani Vs ITO (101 TTJ 551) — Cited in 8 Judgments | BharatTax