Id. A.R. of ACIT v. DSL Software Ltd.

147 TTJ 67Income Tax Appellate Tribunal#12175 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 348,487 Indian tax judgments — from 2016 to 2021.

Judgments citing Id. A.R. of ACIT v. DSL Software Ltd.

Hcl Technologies Ltd., New Delhi vs. DCIT, New Delhi

In the result, appeal of the assessee is allowed

ITA 3702/DEL/2017[2005-06]Status: DisposedITAT Delhi16 Aug 2021AY 2005-06

Bench: Shri N.K.Billaiya & Shri K.Narasimha Chary

Section 10Section 10ASection 271(1)

…rrect, he will not be liable for levy of penalty under section 271(1)(c) of the Act even if the claim made by the assessee is unsustainable in law. For this proposition he placed reliance on the decision of the Tribunal reported in ACIT vs. DSL Software Ltd., 147 TTJ 67 (Delhi-Trib), DCIT vs. Genesis International Corporation Limited 147 ITD 693 (mum Trib) and the decision of the Hon’ble Delhi High Court in the case of CIT vs. Zoom Communication (P) Ltd 327 ITR 510 (Del). His second limb of argument is that no penalty is leviable in respect of the disallowances which are debatable, and in that perspective when on…

Dishman Pharmaceuticals & Chemicals Limited, Ahmedabad vs. The ACIT, (OSD), Range-1, Ahmedabad

In the result, we allow appeal of the assessee and delete penalty confirmed by the ld

ITA 3086/AHD/2013[2006-07]Status: DisposedITAT Ahmedabad23 May 2018AY 2006-07

Bench: Shri Rajpal Yadav & Shri Amarjit Singh

For Respondent: Shri R.P. Maurya, Sr.DR
Section 143(2)Section 143(3)Section 92BSection 92C

…G; ITA No.692 /Ahd/2011 and 7 Others ACIT Vs. Dishman Pharmaceuticals & Chemicals 58 thus, the claim was bonafide and appellant could not be said to have furnished inaccurate particulars or concealed income. In support thereof he relied on the cases cited at 147 TTJ 67 (Delhi), 136 ITD 177 (Indore Special Bench) and Ahmedabad Tribunal's decision in Kadam Exports Pvt. Ltd. Vs. ITO in ITA No.2890/A/2011. The deduction u/s.10B was claimed on the basis of the certificate of CA in No.56G. The disallowance made in the assessment order was reduced by order u/s.155 by the AO. All the necessary details in support of the…

The ACIT, (OSD)Range-1, Ahmedabad vs. M/S. Dishman Pharmaceuticals & Chemicals Ltd., Ahmedabad

In the result, we allow appeal of the assessee and delete penalty confirmed by the ld

ITA 2957/AHD/2013[2006-07]Status: DisposedITAT Ahmedabad23 May 2018AY 2006-07

Bench: Shri Rajpal Yadav & Shri Amarjit Singh

For Respondent: Shri R.P. Maurya, Sr.DR
Section 143(2)Section 143(3)Section 92BSection 92C

…G; ITA No.692 /Ahd/2011 and 7 Others ACIT Vs. Dishman Pharmaceuticals & Chemicals 58 thus, the claim was bonafide and appellant could not be said to have furnished inaccurate particulars or concealed income. In support thereof he relied on the cases cited at 147 TTJ 67 (Delhi), 136 ITD 177 (Indore Special Bench) and Ahmedabad Tribunal's decision in Kadam Exports Pvt. Ltd. Vs. ITO in ITA No.2890/A/2011. The deduction u/s.10B was claimed on the basis of the certificate of CA in No.56G. The disallowance made in the assessment order was reduced by order u/s.155 by the AO. All the necessary details in support of the…

The DCIT(OSD)Range-1, Ahmedabad vs. Dishman Pharmaceuticals & Chemicals Ltd., Ahmedabad

In the result, we allow appeal of the assessee and delete penalty confirmed by the ld

ITA 817/AHD/2011[2006-07]Status: DisposedITAT Ahmedabad23 May 2018AY 2006-07

Bench: Shri Rajpal Yadav & Shri Amarjit Singh

For Respondent: Shri R.P. Maurya, Sr.DR
Section 143(2)Section 143(3)Section 92BSection 92C

…G; ITA No.692 /Ahd/2011 and 7 Others ACIT Vs. Dishman Pharmaceuticals & Chemicals 58 thus, the claim was bonafide and appellant could not be said to have furnished inaccurate particulars or concealed income. In support thereof he relied on the cases cited at 147 TTJ 67 (Delhi), 136 ITD 177 (Indore Special Bench) and Ahmedabad Tribunal's decision in Kadam Exports Pvt. Ltd. Vs. ITO in ITA No.2890/A/2011. The deduction u/s.10B was claimed on the basis of the certificate of CA in No.56G. The disallowance made in the assessment order was reduced by order u/s.155 by the AO. All the necessary details in support of the…

Dishman Pharmaceuticals & Chemicals Ltd., Ahmedabad vs. The ACIT., (OSD)Range-1, Ahmedabad

In the result, we allow appeal of the assessee and delete penalty confirmed by the ld

ITA 773/AHD/2011[2006-07]Status: DisposedITAT Ahmedabad23 May 2018AY 2006-07

Bench: Shri Rajpal Yadav & Shri Amarjit Singh

For Respondent: Shri R.P. Maurya, Sr.DR
Section 143(2)Section 143(3)Section 92BSection 92C

…G; ITA No.692 /Ahd/2011 and 7 Others ACIT Vs. Dishman Pharmaceuticals & Chemicals 58 thus, the claim was bonafide and appellant could not be said to have furnished inaccurate particulars or concealed income. In support thereof he relied on the cases cited at 147 TTJ 67 (Delhi), 136 ITD 177 (Indore Special Bench) and Ahmedabad Tribunal's decision in Kadam Exports Pvt. Ltd. Vs. ITO in ITA No.2890/A/2011. The deduction u/s.10B was claimed on the basis of the certificate of CA in No.56G. The disallowance made in the assessment order was reduced by order u/s.155 by the AO. All the necessary details in support of the…

The DCIT(OSD)Range-1, Ahmedabad vs. Dishman Pharmaceuticals & Chemicals Ltd., Ahmedabad

In the result, we allow appeal of the assessee and delete penalty confirmed by the ld

ITA 692/AHD/2011[2005-06]Status: DisposedITAT Ahmedabad23 May 2018AY 2005-06

Bench: Shri Rajpal Yadav & Shri Amarjit Singh

For Respondent: Shri R.P. Maurya, Sr.DR
Section 143(2)Section 143(3)Section 92BSection 92C

…G; ITA No.692 /Ahd/2011 and 7 Others ACIT Vs. Dishman Pharmaceuticals & Chemicals 58 thus, the claim was bonafide and appellant could not be said to have furnished inaccurate particulars or concealed income. In support thereof he relied on the cases cited at 147 TTJ 67 (Delhi), 136 ITD 177 (Indore Special Bench) and Ahmedabad Tribunal's decision in Kadam Exports Pvt. Ltd. Vs. ITO in ITA No.2890/A/2011. The deduction u/s.10B was claimed on the basis of the certificate of CA in No.56G. The disallowance made in the assessment order was reduced by order u/s.155 by the AO. All the necessary details in support of the…

M/S. Mount Everest Mineral Water Limited, New Delhi vs. DCIT, New Delhi

In the result, the appeals of the Revenue and assessee are partly

ITA 1498/DEL/2014[2008-09]Status: DisposedITAT Kolkata31 Jan 2017AY 2008-09

Bench: : Shri I.C. Sudhir & Shri L.P. Sahu

For Appellant: Sh. Kanchan Kaushal, CA &For Respondent: Sh. Rajesh Kumar, Sr. DR
Section 143(3)Section 14ASection 271(1)(c)

…ndra Bahl vs. ADIT, 42 Taxman.com 404(Del.) (ii). ACIT vs. M/s. Transceivers India Ltd.(ITA No. 1996/Del./2007- ITAT, New Delhi. (iii). CIT vs. Jayaraj Talkies, 239 ITR-914 (Mad) (iv). Aargee Drugs vs. DCIT, 61 Taxman.com 254. (v). ACIT vs. DSL Software Ltd., 147 TTJ 67. In view of the above narration of facts, we set aside the order of the ld. CIT(A) on this issue and delete the penalty imposed on the basis of addition of Rs.15,15,457/- made u/s. 14A of the Act. 13. As regards the confirmation of penalty imposed on the basis of excess provision for MD’s salary, we further do not find any justification to dis…

ITO 9(2)(3), Mumbai vs. Core Jewellery P.Ltd, Mumbai

In the result, appeal filed by the Revenue is dismissed

ITA 529/MUM/2015[2008-09]Status: DisposedITAT Mumbai10 Nov 2016AY 2008-09

Bench: Shri B.R. Baskaran (Am) & Shri Pawan Singh (Jm)

Section 10ASection 2Section 271(1)(c)

…e in support of the same has been placed on the following decisions:- 1. CIT vs. Reliance Petroproducts (P) Ltd. 322 ITR 158 (SC) 2. CIT vs. Ajaib Singh & Co. 253 ITR 630 (P&H) 3. Zycus Infotech (P) Ltd. vs. ITO 17 SOT 310 (Mum) 4. ACIT vs. DSL Software Ltd. 147 TTJ 67 (Del) 5. ACIT vs. Jaya Chakravarty 33 CCH 108 (Del) 6. DCIT vs. Genesys International Corp. Ltd. 21 ITR 581 (Mum) 3 M/s. Core Jewellery Pvt. Ltd. 7. UNI Design Jewellery (P) Ltd., vs. DCIT 6 ITR 10 (Mum) The A/R of the appellant has relied on the following decisions in support of his contention that since the claim of deduction made u/s. 10A is a…

Id. A.R. of ACIT v. DSL Software Ltd. (147 TTJ 67) — Cited in 8 Judgments | BharatTax