Encon Furnaces Private Ltd. v. Assistant Commissioner

Income Tax Officer Ward 1(1), Faridabad vs. Bhikshu Portfolio Private Limited, Faridabad

Bench: Shri Satbeer Singh Godara & Shri S. Rifaur Rahman

…liberally construed so as to advance a substantial justice when no negligence or any inaction or want of bona fide is imputable to the party, according to well settled propositions of law." • Encon Furnaces Private Ltd. Versus Assistant Commissioner., [1996] 56 ITD 14 (Delhi - Trib) "Sufficient cause is evidently something more than legally sufficient or sufficient according to the rules laid down in the section ". This is as held by the Madras High Court in the case of Kichchppa v. Ramanujam [1902] 25 ITR 166 (170,171) (DB) (sic). As commonly understood, it would mean which is beyond the control of the party in…

Income Tax Officer Ward 1(1), Faridabad vs. Bhikshu Portfolio Private Limited, Faridabad

Bench: Shri Satbeer Singh Godara & Shri S. Rifaur Rahman

…liberally construed so as to advance a substantial justice when no negligence or any inaction or want of bona fide is imputable to the party, according to well settled propositions of law." • Encon Furnaces Private Ltd. Versus Assistant Commissioner., [1996] 56 ITD 14 (Delhi - Trib) "Sufficient cause is evidently something more than legally sufficient or sufficient according to the rules laid down in the section ". This is as held by the Madras High Court in the case of Kichchppa v. Ramanujam [1902] 25 ITR 166 (170,171) (DB) (sic). As commonly understood, it would mean which is beyond the control of the party in…

Income Tax Officer Ward 1(1), Faridabad vs. Bhikshu Portfolio Private Limited, Faridabad

Bench: Shri Satbeer Singh Godara & Shri S. Rifaur Rahman

…liberally construed so as to advance a substantial justice when no negligence or any inaction or want of bona fide is imputable to the party, according to well settled propositions of law." • Encon Furnaces Private Ltd. Versus Assistant Commissioner., [1996] 56 ITD 14 (Delhi - Trib) "Sufficient cause is evidently something more than legally sufficient or sufficient according to the rules laid down in the section ". This is as held by the Madras High Court in the case of Kichchppa v. Ramanujam [1902] 25 ITR 166 (170,171) (DB) (sic). As commonly understood, it would mean which is beyond the control of the party in…

Income Tax Officer, Faridabad vs. Bhikshu Portfolio Private Limited, Faridabad

Bench: Shri Satbeer Singh Godara & Shri S. Rifaur Rahman

…liberally construed so as to advance a substantial justice when no negligence or any inaction or want of bona fide is imputable to the party, according to well settled propositions of law." • Encon Furnaces Private Ltd. Versus Assistant Commissioner., [1996] 56 ITD 14 (Delhi - Trib) "Sufficient cause is evidently something more than legally sufficient or sufficient according to the rules laid down in the section ". This is as held by the Madras High Court in the case of Kichchppa v. Ramanujam [1902] 25 ITR 166 (170,171) (DB) (sic). As commonly understood, it would mean which is beyond the control of the party in…

Income Tax Officer, Faridabad vs. Bhikshu Portfolio Private Limited, Faridabad

Bench: Shri Satbeer Singh Godara & Shri S. Rifaur Rahman

…liberally construed so as to advance a substantial justice when no negligence or any inaction or want of bona fide is imputable to the party, according to well settled propositions of law." • Encon Furnaces Private Ltd. Versus Assistant Commissioner., [1996] 56 ITD 14 (Delhi - Trib) "Sufficient cause is evidently something more than legally sufficient or sufficient according to the rules laid down in the section ". This is as held by the Madras High Court in the case of Kichchppa v. Ramanujam [1902] 25 ITR 166 (170,171) (DB) (sic). As commonly understood, it would mean which is beyond the control of the party in…

Achla Malhotra, Delhi vs. ITO, Ward-24(1), Delhi

Bench: Shri Satbeer Singh Godara & Shri S. Rifaur Rahman

…liberally construed so as to advance a substantial justice when no negligence or any inaction or want of bona fide is imputable to the party, according to well settled propositions of law." • Encon Furnaces Private Ltd. Versus Assistant Commissioner., [1996] 56 ITD 14 (Delhi - Trib) "Sufficient cause is evidently something more than legally sufficient or sufficient according to the rules laid down in the section ". This is as held by the Madras High Court in the case of Kichchppa v. Ramanujam [1902] 25 ITR 166 (170,171) (DB) (sic). As commonly understood, it would mean which is beyond the control of the party in…

DCIT, Central Circle-14, Delhi vs. Iris Computers Ltd., New Delhi

In the result, the appeal of revenue is dismissed

Bench: Sh. S. Rifaur Rahman & Sh. Sudhir Kumarassessment Year: 2013-14 Dcit Central Circle -14 Vs. M/S. Iris Computers Ltd. Delhi E-69, Vasant Marg, Vasant Vihar, New Delhi-110057 Pan No.Aaaci9670H (Appellant) (Respondent) Appellant By Ms. Anu Krishna Aggarwal, Cit Dr Respondent By Sh. Ved Jain, Ar Ms. Supriya Mehta, Ar Date Of Hearing: 15/07/2024 Date Of Pronouncement: 31/07/2024 Order Per Sudhir Kumar, Jm: This Appeal By The Revenue Is Directed Against The Order Of The Commissioner Of Income Tax (Appeals)-26, New Delhi [Hereinafter Referred To As “Cit(A)”] Vide Order Dated 17.04.2023 Pertaining To A.Y. 2013-14 & Arises Out Of The Assessment Order Dated 31.03.2016 Under Section 143(3) Of The Income Tax Act 1961 [Hereinafter Referred As ‘The Act’]. 2. Aggrieved By The Order Of The Lower Authorities, The Revenue Is In Appeal Before Us By Raising The Following Grounds:-

…root cause of allegations of the Id. Assessing officer. The appellant also relies upon the following judgments: Kvaerner Boving Construction Ltd v. DY. CIT, [1996] 54 TTJ (Delhi - Trib.) 429 Encon Furnaces Private Ltd. Versus Assistant Commissioner., [1996] 56 ITD 14 (Delhi-Trib) JK Chturvedi v. Asstt. CIT [2004] 3 SOT 456 (Ahd-Trib) State of West Bengal v. Administrator, Howrah Municipality, AIR 1972 SC 749 G.M Geri & Sons v. Fifth ITO [1998] 96 Taxman 19 (Mum. - Trib) Rainbow Agro Industries Ltd V. ITAT [2003] 132 Taxman 752 (Bom.) The submission of the appellant and the remand report received from the AO is…