ITO v. Dinesh Jain

34 ITR (Trib) 709Income Tax Appellate Tribunal2014#15656 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2016.

Judgments citing ITO v. Dinesh Jain

M/S. Modipon Ltd., Ghaziabad vs. ITO (TDS & Survey), Ghaziabad

In the result, the appeals of the assessee vide ITA No

ITA 829/DEL/2015[2008-09]Status: DisposedITAT Delhi26 Apr 2016AY 2008-09

Bench: Shri G.D. Agrawalbefore Shri G.D. Agrawal & And Before Shri Before Shri G.D. Agrawalg.D. Agrawal & And Ms. Suchitra Kamble Ms. Suchitra Kamblems. Suchitra Kamble Ms. Suchitra Kamble

Section 154Section 201(1)

…2010 which is barred by limitation as per Section 275(1)(c). In support of his contention, he relied upon the following decisions:- CIT Vs. Dinesh Jain – ITA No.751/2014, order dated 27th April, (i) 2015 (Delhi High Court). (ii) ITO Vs. Dinesh Jain – [2014] 34 ITR (Trib) 709 (Delhi). (iii) Pr. Commissioner of Income Tax-5 Vs. JKD Capital & Finlease Ltd. – ITA No.780/2015, order dated 13th October, 2015 (Delhi High Court). 10. Learned DR, on the other hand, stated that the relevant date for initiation of penalty proceedings should be the date on which the matter is referred to the competent authority by the Ass…

M/S. Modipon Ltd., Ghaziabad vs. ITO (TDS & Survey), Ghaziabad

In the result, the appeals of the assessee vide ITA No

ITA 828/DEL/2015[2007-08]Status: DisposedITAT Delhi26 Apr 2016AY 2007-08

Bench: Shri G.D. Agrawalbefore Shri G.D. Agrawal & And Before Shri Before Shri G.D. Agrawalg.D. Agrawal & And Ms. Suchitra Kamble Ms. Suchitra Kamblems. Suchitra Kamble Ms. Suchitra Kamble

Section 154Section 201(1)

…2010 which is barred by limitation as per Section 275(1)(c). In support of his contention, he relied upon the following decisions:- CIT Vs. Dinesh Jain – ITA No.751/2014, order dated 27th April, (i) 2015 (Delhi High Court). (ii) ITO Vs. Dinesh Jain – [2014] 34 ITR (Trib) 709 (Delhi). (iii) Pr. Commissioner of Income Tax-5 Vs. JKD Capital & Finlease Ltd. – ITA No.780/2015, order dated 13th October, 2015 (Delhi High Court). 10. Learned DR, on the other hand, stated that the relevant date for initiation of penalty proceedings should be the date on which the matter is referred to the competent authority by the Ass…

M/S. Modipon Ltd., Ghaziabad vs. ITO (TDS & Survey), Ghaziabad

In the result, the appeals of the assessee vide ITA No

ITA 827/DEL/2015[2006-07]Status: DisposedITAT Delhi26 Apr 2016AY 2006-07

Bench: Shri G.D. Agrawalbefore Shri G.D. Agrawal & And Before Shri Before Shri G.D. Agrawalg.D. Agrawal & And Ms. Suchitra Kamble Ms. Suchitra Kamblems. Suchitra Kamble Ms. Suchitra Kamble

Section 154Section 201(1)

…2010 which is barred by limitation as per Section 275(1)(c). In support of his contention, he relied upon the following decisions:- CIT Vs. Dinesh Jain – ITA No.751/2014, order dated 27th April, (i) 2015 (Delhi High Court). (ii) ITO Vs. Dinesh Jain – [2014] 34 ITR (Trib) 709 (Delhi). (iii) Pr. Commissioner of Income Tax-5 Vs. JKD Capital & Finlease Ltd. – ITA No.780/2015, order dated 13th October, 2015 (Delhi High Court). 10. Learned DR, on the other hand, stated that the relevant date for initiation of penalty proceedings should be the date on which the matter is referred to the competent authority by the Ass…

M/S. Modipon Ltd., Ghaziabad vs. Addl. CIT (TDS), Ghaziabad

In the result, the appeals of the assessee vide ITA No

ITA 1979/DEL/2012[2008-09 (F.Y. 2007-08)]Status: DisposedITAT Delhi26 Apr 2016

Bench: Shri G.D. Agrawalbefore Shri G.D. Agrawal & And Before Shri Before Shri G.D. Agrawalg.D. Agrawal & And Ms. Suchitra Kamble Ms. Suchitra Kamblems. Suchitra Kamble Ms. Suchitra Kamble

Section 154Section 201(1)

…2010 which is barred by limitation as per Section 275(1)(c). In support of his contention, he relied upon the following decisions:- CIT Vs. Dinesh Jain – ITA No.751/2014, order dated 27th April, (i) 2015 (Delhi High Court). (ii) ITO Vs. Dinesh Jain – [2014] 34 ITR (Trib) 709 (Delhi). (iii) Pr. Commissioner of Income Tax-5 Vs. JKD Capital & Finlease Ltd. – ITA No.780/2015, order dated 13th October, 2015 (Delhi High Court). 10. Learned DR, on the other hand, stated that the relevant date for initiation of penalty proceedings should be the date on which the matter is referred to the competent authority by the Ass…

M/S. Modipon Ltd., Ghaziabad vs. Addl. CIT (TDS), Ghaziabad

In the result, the appeals of the assessee vide ITA No

ITA 1978/DEL/2012[2007-08 (F.Y. 2006-07)]Status: DisposedITAT Delhi26 Apr 2016

Bench: Shri G.D. Agrawalbefore Shri G.D. Agrawal & And Before Shri Before Shri G.D. Agrawalg.D. Agrawal & And Ms. Suchitra Kamble Ms. Suchitra Kamblems. Suchitra Kamble Ms. Suchitra Kamble

Section 154Section 201(1)

…2010 which is barred by limitation as per Section 275(1)(c). In support of his contention, he relied upon the following decisions:- CIT Vs. Dinesh Jain – ITA No.751/2014, order dated 27th April, (i) 2015 (Delhi High Court). (ii) ITO Vs. Dinesh Jain – [2014] 34 ITR (Trib) 709 (Delhi). (iii) Pr. Commissioner of Income Tax-5 Vs. JKD Capital & Finlease Ltd. – ITA No.780/2015, order dated 13th October, 2015 (Delhi High Court). 10. Learned DR, on the other hand, stated that the relevant date for initiation of penalty proceedings should be the date on which the matter is referred to the competent authority by the Ass…

M/S. Modipon Ltd., Ghaziabad vs. Addl. CIT (TDS), Ghaziabad

In the result, the appeals of the assessee vide ITA No

ITA 1897/DEL/2012[2006-07]Status: DisposedITAT Delhi26 Apr 2016AY 2006-07

Bench: Shri G.D. Agrawalbefore Shri G.D. Agrawal & And Before Shri Before Shri G.D. Agrawalg.D. Agrawal & And Ms. Suchitra Kamble Ms. Suchitra Kamblems. Suchitra Kamble Ms. Suchitra Kamble

Section 154Section 201(1)

…2010 which is barred by limitation as per Section 275(1)(c). In support of his contention, he relied upon the following decisions:- CIT Vs. Dinesh Jain – ITA No.751/2014, order dated 27th April, (i) 2015 (Delhi High Court). (ii) ITO Vs. Dinesh Jain – [2014] 34 ITR (Trib) 709 (Delhi). (iii) Pr. Commissioner of Income Tax-5 Vs. JKD Capital & Finlease Ltd. – ITA No.780/2015, order dated 13th October, 2015 (Delhi High Court). 10. Learned DR, on the other hand, stated that the relevant date for initiation of penalty proceedings should be the date on which the matter is referred to the competent authority by the Ass…

ITO v. Dinesh Jain (34 ITR (Trib) 709) — Cited in 6 Judgments | BharatTax