JCIT, Surat v. Saheli Leasing & Industries Ltd.

191 Taxmann 165Supreme Court of India2010#15235 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Judgments citing JCIT, Surat v. Saheli Leasing & Industries Ltd.

MR. NIKHIL SAWHNEY,NEW DELHI vs. ACIT, NOIDA

In the result, appeal of the assessee is dismissed

ITA 1249/DEL/2017[2013-14]Status: DisposedITAT Delhi10 Oct 2025AY 2013-14

Bench: Shri M. Balaganesh & Shri Vimal Kumarmr. Nikhil Sawhney, Vs. Dcit, 17, Sunder Nagar, Central Circle, New Delhi-11003 Noida (Appellant) (Respondent) Pan: Aaups0222Q

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Harpreet Kaur hansra, Sr. DR

Section 10(38)Section 143(3)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER Mr. Nikhil Sawhney, Vs. DCIT, 17, Sunder Nagar, Central Circle, New Delhi-11003 Noida (Appellant) (Respondent) PAN: AAUPS0222Q Assessee by : Shri Rohit Jain, Adv Ms. Somya Jain, Adv Revenue by: Ms. Harpreet Kaur hansra, Sr. DR Date of Hearing 06/08/2025 Date of pronouncement 10/10/2025 O R D E R PER M. BALAGANESH, A. M.: 1. The appeal in ITA No.1249/Del/2017 for AY 2013-14, arises out of the order of the Commissioner of Income Tax (Appeals)-I, Noida [hereinafter referred to…

DCIT (EXEMPTION), GHAZIABAD vs. AGRA DEVELOPMENT AUTHORITY, AGRA

In the result, the appeal of the Revenue is dismissed

ITA 1068/DEL/2018[2010-11]Status: DisposedITAT Delhi29 Jul 2021AY 2010-11

Bench: Shri N.K. Billaiya & Shri K. Narasimha Charyassessment Year: 2010-11

For Appellant: Sh. Satpal Gulati, CIT/DRFor Respondent: None

Section 143(3)Section 2(15)

…tify the conclusion of furnishing inaccurate particulars of income by the assessee. Assessee relied upon the decisions in CIT vs. Reliance Petroproducts Pvt. Ltd., 322 ITR 158(SC), Shiv Lal Tak vs. CIT, 251 ITR 373(Raj), CIT vs. Saheli Leasing & Finance Ltd., 191 Taxmann 165, Metal Rolling Works Ltd. vs. CIT 245 CTR 113(Bom) and CIT vs. Nath Bros. Exim International Ltd. 288 ITR 670 (Del). 4. Learned CIT(A) considered the contentions of the assessee and held that merely because certain additions are made in respect of certain debatable issues, it does not mean that the assessee furnished inaccurate particulars a…

MR. NIKHIL SAWHNEY,NEW DELHI vs. ACIT, NOIDA

In the result, appeal of the assessee is dismissed

ITA 1248/DEL/2017[2012-13]Status: DisposedITAT Delhi17 Aug 2020AY 2012-13

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishimr. Nikhil Sawhney Acit, 17 – Sunder Nagar, Central Circle, Vs. New Delhi – 110 003. Noida. Pan: Aaups0222Q (Appellant) (Respondent)

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Rakhi Vimal, Sr. DR

Section 10(38)Section 143

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―E‖: NEW DELHI [THROUGH VIDEO CONFERENCING] BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Mr. Nikhil Sawhney ACIT, 17 – Sunder Nagar, Central Circle, Vs. New Delhi – 110 003. Noida. PAN: AAUPS0222Q (Appellant) (Respondent) Assessee by : Shri Rohit Jain, Adv.; Ms. Tejasvi Jain, C.A.; & Ms. Somya Jain, C.A. Revenue by: Ms. Rakhi Vimal, Sr. DR Date of Hearing 13/08/2020 Date of pronouncement /08/2020 O R D E R PER PRASHANT MAHARISHI, A. M. 01. This appeal is filed by Mr. Nikhil Sawhney, individual (The Appellant) against the or…

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)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH ‘E’ NEW DELHI BEFORE : SHRI I.C. SUDHIR, JUDICIAL MEMBER & SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA No. 1498/Del./2014 Asstt. Year : 2008-09 Mount Everest Mineral Water Ltd., vs. D.C.I.T., Circle 5(1), (Merged with Tata Global Beverage Ltd.) New Delhi I-3/1, B-1, Mohan Cooperative Indl. Estate, New Delhi. (PAN: AAACM 1274F) ITA No. 2283/Del./2014 Asstt. Year : 2008-09 D.C.I.T., Circle 5(1), vs. Mount Everest Mineral Water Ltd., New Delhi (Merged with Tata Global Beverage Ltd.) I-3/1, B-1, Mohan Cooperative Indl. Estate, New Delhi. (Appellant) (Respondent) Asse…

DCIT 8(3)(2), MUMBAI vs. VINAMRA UNIVERSAL TRADERS P.LTD, MUMBAI

In the result, Revenue’s appeal for A

ITA 2019/MUM/2015[2010-11]Status: DisposedITAT Mumbai31 Jan 2017AY 2010-11

Bench: Shri Jason P. Boaz & Shri Sandeep Gosain Dy. C.I.T. – 8(3)(2) M/S. Vinamra Universal Room No. 615, 6Th Floor Traders Pvt. Ltd. Aayakar Bhavan, M.K. Road Vs. Jai Centre, 1St Floor Mumbai 400020 34, P. D’Mello Rd., Opp. Red Gate Mumbai 400009 Pan – Aaccv5090J Appellant Respondent

For Appellant: Ms. S. Padmaja & Shri S.K. PodarFor Respondent: Shri Vijaya Mehta & Shri Govind Javeri

Section 143(3)Section 271(1)(c)

…ble in case of assessed income being loss. I find here in the instant case, this issue is not disputed and is clear following the ratio of the decision given by the Hon'ble Supreme Court in the case of JCIT, Surat v/s. Saheli Leasing & Industries Ltd. (2010) [191 Taxmann 165 (SC)] also. The issue in the instant case is whether penalty y/s.271(1)(c) is leviable in a case where the loss returned under one head of income by tax payer is assessed under other head of income by the A.O.. It is noted that in the case of Reliance Petro Products reported in 322 ITR 158, the key argument before Hon'ble Court on behalf of R…

D.B. PROPERTIES P.LTD,MUMBAI vs. ADDL CIT RG 9(1), MUMBAI

In the result, the appeal filed by the assessee company in ITA N0

ITA 6339/MUM/2012[2009-10]Status: DisposedITAT Mumbai23 Mar 2016AY 2009-10

Bench: Shri Amit Shukla & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 6339/Mum/2012 ("नधा"रण वष" / Assessment Year : 2009-10) D B Properties Private The Addl. Commissioner बनाम/ Limited, Of Income Tax, V. Db House, Yashodham, Range -9(1), Gen. A.K. Vaidya Marg, Aayakar Bhavan, Goregaon (East), Mumbai – 400 020. Mumbai – 400 063. "थायी लेखा सं./Pan : Aaccd5197L (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Respondent: Shri Ajitkumar Srivastava

Section 143(2)Section 143(3)Section 14ASection 271(1)(c)Section 274

…आयकर अपील"य अ"धकरण “D” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 6339/Mum/2012 ("नधा"रण वष" / Assessment Year : 2009-10) D B Properties Private The Addl. Commissioner बनाम/ Limited, of Income Tax, v. DB House, Yashodham, Range -9(1), Gen. A.K. Vaidya Marg, Aayakar Bhavan, Goregaon (East), Mumbai – 400 020. Mumbai – 400 063. "थायी लेखा सं./PAN : AACCD5197L (अपीलाथ" /Appellant) .. (""यथ" / Respondent) Assessee by Ms. Arati Vissanji Revenue by : Shri Ajitkumar Srivastava, CIT D…