Ltd. (184 Taxman 8 (SC)/ (2009) 315 ITR 460 (SC)/(2009) 222 CTR 213 5. CIT v. Gold Coin Health Food (P.) LTd. (

218 CTR 359Reported decision2008#6300 most cited

What is Ltd. (184 Taxman 8 (SC)/ (2009) 315 ITR 460 (SC)/(2009) 222 CTR 213 5. CIT v. Gold Coin Health Food (P.) LTd. ( authority for?

The amendment made to Explanation 4 to Section 271(1)(c)(iii) with effect from 1st April 2003 is clarificatory and has retrospective effect, allowing for the levy of penalty under Section 271(1)(c) even in cases of loss returns.

18

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2022.

Also referred to as

CIT v. Gold Coin Health Food (P.) Ltd · Section 271(1)(c) · Explanation 4 to Section 271(1)(c)(iii) · retrospective effect · clarificatory amendment · penalty for loss return

Judgments citing Ltd. (184 Taxman 8 (SC)/ (2009) 315 ITR 460 (SC)/(2009) 222 CTR 213 5. CIT v. Gold Coin Health Food (P.) LTd. (

M/S. United Airlines Inc., New Delhi vs. DDIT, New Delhi

ITA 958/DEL/2014[2002-03]Status: DisposedITAT Delhi12 Apr 2022AY 2002-03

Bench: Shri Saktijit Dey & Shri Pradip Kumar Kediaassessment Year: 1996-97 & Assessment Year: 1997-98 & Assessment Year: 1998-99 & Assessment Year: 1999-00 & Assessment Year: 2000-01 & Assessment Year: 2001-02 & Assessment Year: 2002-03 United Airlines, Vs. Dcit/Ddit Amba Deep Building, Non-Resident Circle, 14, K.G. Marg, New Delhi New Delhi Pan : Aaacu4427C (Appellant) (Respondent)

Section 142(1)(i)Section 271(1)(c)

…3. Union of India v. Dharamendra Textile Processors [(2007) 295 ITR 244] 4. CIT Vs Moser BearJndia ltd. (184 Taxman 8(SC)/[2009] 315 ITR 460 (SC)/[2009] 222 CTR 213) 5. CIT Vs Gold Coin Health Food (P.) Ltd (172 Taxman 386 (SC)/[2008] 304 ITR 308 (SC)/[2008] 218 CTR 359) 6. MAK Data P. Ltd vs. CIT [38 taxmann.com448 (SC)/[2013] 358 ITR 593 (SC)/[2013] 263 CTR 1 ] 18 ITA Nos.216 & 217/Del/2000; 1691 to 1695/Del/2008; 954 to 958/Del/2014 7. B.A. Balasubramaniam & Bros. Co Vs CIT [116 Taxman 842, 236 ITR 977, 157 CTR 556] 8. CIT Vs R.M.P. Plasto (P.) Ltd [184 Taxman 372 (SC)/[2009] 313 ITR 397 (SC)/[2009] 227 CTR…

M/S. United Airlines Inc., New Delhi vs. DDIT, New Delhi

ITA 957/DEL/2014[2001-02]Status: DisposedITAT Delhi12 Apr 2022AY 2001-02

Bench: Shri Saktijit Dey & Shri Pradip Kumar Kediaassessment Year: 1996-97 & Assessment Year: 1997-98 & Assessment Year: 1998-99 & Assessment Year: 1999-00 & Assessment Year: 2000-01 & Assessment Year: 2001-02 & Assessment Year: 2002-03 United Airlines, Vs. Dcit/Ddit Amba Deep Building, Non-Resident Circle, 14, K.G. Marg, New Delhi New Delhi Pan : Aaacu4427C (Appellant) (Respondent)

Section 142(1)(i)Section 271(1)(c)

…3. Union of India v. Dharamendra Textile Processors [(2007) 295 ITR 244] 4. CIT Vs Moser BearJndia ltd. (184 Taxman 8(SC)/[2009] 315 ITR 460 (SC)/[2009] 222 CTR 213) 5. CIT Vs Gold Coin Health Food (P.) Ltd (172 Taxman 386 (SC)/[2008] 304 ITR 308 (SC)/[2008] 218 CTR 359) 6. MAK Data P. Ltd vs. CIT [38 taxmann.com448 (SC)/[2013] 358 ITR 593 (SC)/[2013] 263 CTR 1 ] 18 ITA Nos.216 & 217/Del/2000; 1691 to 1695/Del/2008; 954 to 958/Del/2014 7. B.A. Balasubramaniam & Bros. Co Vs CIT [116 Taxman 842, 236 ITR 977, 157 CTR 556] 8. CIT Vs R.M.P. Plasto (P.) Ltd [184 Taxman 372 (SC)/[2009] 313 ITR 397 (SC)/[2009] 227 CTR…

M/S. United Airlines Inc., New Delhi vs. DDIT, New Delhi

ITA 956/DEL/2014[2000-01]Status: DisposedITAT Delhi12 Apr 2022AY 2000-01

Bench: Shri Saktijit Dey & Shri Pradip Kumar Kediaassessment Year: 1996-97 & Assessment Year: 1997-98 & Assessment Year: 1998-99 & Assessment Year: 1999-00 & Assessment Year: 2000-01 & Assessment Year: 2001-02 & Assessment Year: 2002-03 United Airlines, Vs. Dcit/Ddit Amba Deep Building, Non-Resident Circle, 14, K.G. Marg, New Delhi New Delhi Pan : Aaacu4427C (Appellant) (Respondent)

Section 142(1)(i)Section 271(1)(c)

…3. Union of India v. Dharamendra Textile Processors [(2007) 295 ITR 244] 4. CIT Vs Moser BearJndia ltd. (184 Taxman 8(SC)/[2009] 315 ITR 460 (SC)/[2009] 222 CTR 213) 5. CIT Vs Gold Coin Health Food (P.) Ltd (172 Taxman 386 (SC)/[2008] 304 ITR 308 (SC)/[2008] 218 CTR 359) 6. MAK Data P. Ltd vs. CIT [38 taxmann.com448 (SC)/[2013] 358 ITR 593 (SC)/[2013] 263 CTR 1 ] 18 ITA Nos.216 & 217/Del/2000; 1691 to 1695/Del/2008; 954 to 958/Del/2014 7. B.A. Balasubramaniam & Bros. Co Vs CIT [116 Taxman 842, 236 ITR 977, 157 CTR 556] 8. CIT Vs R.M.P. Plasto (P.) Ltd [184 Taxman 372 (SC)/[2009] 313 ITR 397 (SC)/[2009] 227 CTR…

M/S. United Airlines Inc., New Delhi vs. DDIT, New Delhi

ITA 955/DEL/2014[1999-00]Status: DisposedITAT Delhi12 Apr 2022AY 1999-00

Bench: Shri Saktijit Dey & Shri Pradip Kumar Kediaassessment Year: 1996-97 & Assessment Year: 1997-98 & Assessment Year: 1998-99 & Assessment Year: 1999-00 & Assessment Year: 2000-01 & Assessment Year: 2001-02 & Assessment Year: 2002-03 United Airlines, Vs. Dcit/Ddit Amba Deep Building, Non-Resident Circle, 14, K.G. Marg, New Delhi New Delhi Pan : Aaacu4427C (Appellant) (Respondent)

Section 142(1)(i)Section 271(1)(c)

…3. Union of India v. Dharamendra Textile Processors [(2007) 295 ITR 244] 4. CIT Vs Moser BearJndia ltd. (184 Taxman 8(SC)/[2009] 315 ITR 460 (SC)/[2009] 222 CTR 213) 5. CIT Vs Gold Coin Health Food (P.) Ltd (172 Taxman 386 (SC)/[2008] 304 ITR 308 (SC)/[2008] 218 CTR 359) 6. MAK Data P. Ltd vs. CIT [38 taxmann.com448 (SC)/[2013] 358 ITR 593 (SC)/[2013] 263 CTR 1 ] 18 ITA Nos.216 & 217/Del/2000; 1691 to 1695/Del/2008; 954 to 958/Del/2014 7. B.A. Balasubramaniam & Bros. Co Vs CIT [116 Taxman 842, 236 ITR 977, 157 CTR 556] 8. CIT Vs R.M.P. Plasto (P.) Ltd [184 Taxman 372 (SC)/[2009] 313 ITR 397 (SC)/[2009] 227 CTR…

M/S. United Airlines Inc., New Delhi vs. DDIT, New Delhi

ITA 954/DEL/2014[1998-99]Status: DisposedITAT Delhi12 Apr 2022AY 1998-99

Bench: Shri Saktijit Dey & Shri Pradip Kumar Kediaassessment Year: 1996-97 & Assessment Year: 1997-98 & Assessment Year: 1998-99 & Assessment Year: 1999-00 & Assessment Year: 2000-01 & Assessment Year: 2001-02 & Assessment Year: 2002-03 United Airlines, Vs. Dcit/Ddit Amba Deep Building, Non-Resident Circle, 14, K.G. Marg, New Delhi New Delhi Pan : Aaacu4427C (Appellant) (Respondent)

Section 142(1)(i)Section 271(1)(c)

…3. Union of India v. Dharamendra Textile Processors [(2007) 295 ITR 244] 4. CIT Vs Moser BearJndia ltd. (184 Taxman 8(SC)/[2009] 315 ITR 460 (SC)/[2009] 222 CTR 213) 5. CIT Vs Gold Coin Health Food (P.) Ltd (172 Taxman 386 (SC)/[2008] 304 ITR 308 (SC)/[2008] 218 CTR 359) 6. MAK Data P. Ltd vs. CIT [38 taxmann.com448 (SC)/[2013] 358 ITR 593 (SC)/[2013] 263 CTR 1 ] 18 ITA Nos.216 & 217/Del/2000; 1691 to 1695/Del/2008; 954 to 958/Del/2014 7. B.A. Balasubramaniam & Bros. Co Vs CIT [116 Taxman 842, 236 ITR 977, 157 CTR 556] 8. CIT Vs R.M.P. Plasto (P.) Ltd [184 Taxman 372 (SC)/[2009] 313 ITR 397 (SC)/[2009] 227 CTR…

United Airlines vs. DDIT Non- Resident, Circle

ITA 1695/DEL/2008[2002-2003]Status: DisposedITAT Delhi12 Apr 2022AY 2002-2003

Bench: Shri Saktijit Dey & Shri Pradip Kumar Kediaassessment Year: 1996-97 & Assessment Year: 1997-98 & Assessment Year: 1998-99 & Assessment Year: 1999-00 & Assessment Year: 2000-01 & Assessment Year: 2001-02 & Assessment Year: 2002-03 United Airlines, Vs. Dcit/Ddit Amba Deep Building, Non-Resident Circle, 14, K.G. Marg, New Delhi New Delhi Pan : Aaacu4427C (Appellant) (Respondent)

Section 142(1)(i)Section 271(1)(c)

…3. Union of India v. Dharamendra Textile Processors [(2007) 295 ITR 244] 4. CIT Vs Moser BearJndia ltd. (184 Taxman 8(SC)/[2009] 315 ITR 460 (SC)/[2009] 222 CTR 213) 5. CIT Vs Gold Coin Health Food (P.) Ltd (172 Taxman 386 (SC)/[2008] 304 ITR 308 (SC)/[2008] 218 CTR 359) 6. MAK Data P. Ltd vs. CIT [38 taxmann.com448 (SC)/[2013] 358 ITR 593 (SC)/[2013] 263 CTR 1 ] 18 ITA Nos.216 & 217/Del/2000; 1691 to 1695/Del/2008; 954 to 958/Del/2014 7. B.A. Balasubramaniam & Bros. Co Vs CIT [116 Taxman 842, 236 ITR 977, 157 CTR 556] 8. CIT Vs R.M.P. Plasto (P.) Ltd [184 Taxman 372 (SC)/[2009] 313 ITR 397 (SC)/[2009] 227 CTR…

United Airlines vs. DDIT Non- Resident, Circle

ITA 1694/DEL/2008[2001-2002]Status: DisposedITAT Delhi12 Apr 2022AY 2001-2002

Bench: Shri Saktijit Dey & Shri Pradip Kumar Kediaassessment Year: 1996-97 & Assessment Year: 1997-98 & Assessment Year: 1998-99 & Assessment Year: 1999-00 & Assessment Year: 2000-01 & Assessment Year: 2001-02 & Assessment Year: 2002-03 United Airlines, Vs. Dcit/Ddit Amba Deep Building, Non-Resident Circle, 14, K.G. Marg, New Delhi New Delhi Pan : Aaacu4427C (Appellant) (Respondent)

Section 142(1)(i)Section 271(1)(c)

…3. Union of India v. Dharamendra Textile Processors [(2007) 295 ITR 244] 4. CIT Vs Moser BearJndia ltd. (184 Taxman 8(SC)/[2009] 315 ITR 460 (SC)/[2009] 222 CTR 213) 5. CIT Vs Gold Coin Health Food (P.) Ltd (172 Taxman 386 (SC)/[2008] 304 ITR 308 (SC)/[2008] 218 CTR 359) 6. MAK Data P. Ltd vs. CIT [38 taxmann.com448 (SC)/[2013] 358 ITR 593 (SC)/[2013] 263 CTR 1 ] 18 ITA Nos.216 & 217/Del/2000; 1691 to 1695/Del/2008; 954 to 958/Del/2014 7. B.A. Balasubramaniam & Bros. Co Vs CIT [116 Taxman 842, 236 ITR 977, 157 CTR 556] 8. CIT Vs R.M.P. Plasto (P.) Ltd [184 Taxman 372 (SC)/[2009] 313 ITR 397 (SC)/[2009] 227 CTR…

United Airlines vs. DDIT Non- Resident, Circle

ITA 1693/DEL/2008[2000-2001]Status: DisposedITAT Delhi12 Apr 2022AY 2000-2001

Bench: Shri Saktijit Dey & Shri Pradip Kumar Kediaassessment Year: 1996-97 & Assessment Year: 1997-98 & Assessment Year: 1998-99 & Assessment Year: 1999-00 & Assessment Year: 2000-01 & Assessment Year: 2001-02 & Assessment Year: 2002-03 United Airlines, Vs. Dcit/Ddit Amba Deep Building, Non-Resident Circle, 14, K.G. Marg, New Delhi New Delhi Pan : Aaacu4427C (Appellant) (Respondent)

Section 142(1)(i)Section 271(1)(c)

…3. Union of India v. Dharamendra Textile Processors [(2007) 295 ITR 244] 4. CIT Vs Moser BearJndia ltd. (184 Taxman 8(SC)/[2009] 315 ITR 460 (SC)/[2009] 222 CTR 213) 5. CIT Vs Gold Coin Health Food (P.) Ltd (172 Taxman 386 (SC)/[2008] 304 ITR 308 (SC)/[2008] 218 CTR 359) 6. MAK Data P. Ltd vs. CIT [38 taxmann.com448 (SC)/[2013] 358 ITR 593 (SC)/[2013] 263 CTR 1 ] 18 ITA Nos.216 & 217/Del/2000; 1691 to 1695/Del/2008; 954 to 958/Del/2014 7. B.A. Balasubramaniam & Bros. Co Vs CIT [116 Taxman 842, 236 ITR 977, 157 CTR 556] 8. CIT Vs R.M.P. Plasto (P.) Ltd [184 Taxman 372 (SC)/[2009] 313 ITR 397 (SC)/[2009] 227 CTR…

United Airlines vs. DDIT Non- Resident, Circle

ITA 1692/DEL/2008[1999-2000]Status: DisposedITAT Delhi12 Apr 2022AY 1999-2000

Bench: Shri Saktijit Dey & Shri Pradip Kumar Kediaassessment Year: 1996-97 & Assessment Year: 1997-98 & Assessment Year: 1998-99 & Assessment Year: 1999-00 & Assessment Year: 2000-01 & Assessment Year: 2001-02 & Assessment Year: 2002-03 United Airlines, Vs. Dcit/Ddit Amba Deep Building, Non-Resident Circle, 14, K.G. Marg, New Delhi New Delhi Pan : Aaacu4427C (Appellant) (Respondent)

Section 142(1)(i)Section 271(1)(c)

…3. Union of India v. Dharamendra Textile Processors [(2007) 295 ITR 244] 4. CIT Vs Moser BearJndia ltd. (184 Taxman 8(SC)/[2009] 315 ITR 460 (SC)/[2009] 222 CTR 213) 5. CIT Vs Gold Coin Health Food (P.) Ltd (172 Taxman 386 (SC)/[2008] 304 ITR 308 (SC)/[2008] 218 CTR 359) 6. MAK Data P. Ltd vs. CIT [38 taxmann.com448 (SC)/[2013] 358 ITR 593 (SC)/[2013] 263 CTR 1 ] 18 ITA Nos.216 & 217/Del/2000; 1691 to 1695/Del/2008; 954 to 958/Del/2014 7. B.A. Balasubramaniam & Bros. Co Vs CIT [116 Taxman 842, 236 ITR 977, 157 CTR 556] 8. CIT Vs R.M.P. Plasto (P.) Ltd [184 Taxman 372 (SC)/[2009] 313 ITR 397 (SC)/[2009] 227 CTR…

United Airlines vs. DDIT Non- Resident, Circle

ITA 1691/DEL/2008[1998-1999]Status: DisposedITAT Delhi12 Apr 2022AY 1998-1999

Bench: Shri Saktijit Dey & Shri Pradip Kumar Kediaassessment Year: 1996-97 & Assessment Year: 1997-98 & Assessment Year: 1998-99 & Assessment Year: 1999-00 & Assessment Year: 2000-01 & Assessment Year: 2001-02 & Assessment Year: 2002-03 United Airlines, Vs. Dcit/Ddit Amba Deep Building, Non-Resident Circle, 14, K.G. Marg, New Delhi New Delhi Pan : Aaacu4427C (Appellant) (Respondent)

Section 142(1)(i)Section 271(1)(c)

…3. Union of India v. Dharamendra Textile Processors [(2007) 295 ITR 244] 4. CIT Vs Moser BearJndia ltd. (184 Taxman 8(SC)/[2009] 315 ITR 460 (SC)/[2009] 222 CTR 213) 5. CIT Vs Gold Coin Health Food (P.) Ltd (172 Taxman 386 (SC)/[2008] 304 ITR 308 (SC)/[2008] 218 CTR 359) 6. MAK Data P. Ltd vs. CIT [38 taxmann.com448 (SC)/[2013] 358 ITR 593 (SC)/[2013] 263 CTR 1 ] 18 ITA Nos.216 & 217/Del/2000; 1691 to 1695/Del/2008; 954 to 958/Del/2014 7. B.A. Balasubramaniam & Bros. Co Vs CIT [116 Taxman 842, 236 ITR 977, 157 CTR 556] 8. CIT Vs R.M.P. Plasto (P.) Ltd [184 Taxman 372 (SC)/[2009] 313 ITR 397 (SC)/[2009] 227 CTR…

United Airlines vs. DCIT, Non Resident Cir

ITA 217/DEL/2000[1997-1998]Status: DisposedITAT Delhi12 Apr 2022AY 1997-1998

Bench: Shri Saktijit Dey & Shri Pradip Kumar Kediaassessment Year: 1996-97 & Assessment Year: 1997-98 & Assessment Year: 1998-99 & Assessment Year: 1999-00 & Assessment Year: 2000-01 & Assessment Year: 2001-02 & Assessment Year: 2002-03 United Airlines, Vs. Dcit/Ddit Amba Deep Building, Non-Resident Circle, 14, K.G. Marg, New Delhi New Delhi Pan : Aaacu4427C (Appellant) (Respondent)

Section 142(1)(i)Section 271(1)(c)

…3. Union of India v. Dharamendra Textile Processors [(2007) 295 ITR 244] 4. CIT Vs Moser BearJndia ltd. (184 Taxman 8(SC)/[2009] 315 ITR 460 (SC)/[2009] 222 CTR 213) 5. CIT Vs Gold Coin Health Food (P.) Ltd (172 Taxman 386 (SC)/[2008] 304 ITR 308 (SC)/[2008] 218 CTR 359) 6. MAK Data P. Ltd vs. CIT [38 taxmann.com448 (SC)/[2013] 358 ITR 593 (SC)/[2013] 263 CTR 1 ] 18 ITA Nos.216 & 217/Del/2000; 1691 to 1695/Del/2008; 954 to 958/Del/2014 7. B.A. Balasubramaniam & Bros. Co Vs CIT [116 Taxman 842, 236 ITR 977, 157 CTR 556] 8. CIT Vs R.M.P. Plasto (P.) Ltd [184 Taxman 372 (SC)/[2009] 313 ITR 397 (SC)/[2009] 227 CTR…

United Airlines vs. DCIT, Non Resident Cir

ITA 216/DEL/2000[1996-1997]Status: DisposedITAT Delhi12 Apr 2022AY 1996-1997

Bench: Shri Saktijit Dey & Shri Pradip Kumar Kediaassessment Year: 1996-97 & Assessment Year: 1997-98 & Assessment Year: 1998-99 & Assessment Year: 1999-00 & Assessment Year: 2000-01 & Assessment Year: 2001-02 & Assessment Year: 2002-03 United Airlines, Vs. Dcit/Ddit Amba Deep Building, Non-Resident Circle, 14, K.G. Marg, New Delhi New Delhi Pan : Aaacu4427C (Appellant) (Respondent)

Section 142(1)(i)Section 271(1)(c)

…3. Union of India v. Dharamendra Textile Processors [(2007) 295 ITR 244] 4. CIT Vs Moser BearJndia ltd. (184 Taxman 8(SC)/[2009] 315 ITR 460 (SC)/[2009] 222 CTR 213) 5. CIT Vs Gold Coin Health Food (P.) Ltd (172 Taxman 386 (SC)/[2008] 304 ITR 308 (SC)/[2008] 218 CTR 359) 6. MAK Data P. Ltd vs. CIT [38 taxmann.com448 (SC)/[2013] 358 ITR 593 (SC)/[2013] 263 CTR 1 ] 18 ITA Nos.216 & 217/Del/2000; 1691 to 1695/Del/2008; 954 to 958/Del/2014 7. B.A. Balasubramaniam & Bros. Co Vs CIT [116 Taxman 842, 236 ITR 977, 157 CTR 556] 8. CIT Vs R.M.P. Plasto (P.) Ltd [184 Taxman 372 (SC)/[2009] 313 ITR 397 (SC)/[2009] 227 CTR…

DCIT, Chandigarh vs. Chandigarh Housing Board, Chandigarh

In the result, the appeal of the Revenue is dismissed

ITA 102/CHANDI/2019[2012-13]Status: DisposedITAT Chandigarh23 Jul 2021AY 2012-13
For Appellant: Shri A.K. Jindal, CA &For Respondent: Smt.C. Chandrakanta, CIT DR
Section 143(3)Section 271Section 271(1)(c)

…आयकर अपील"य अ"धकरण, च"डीगढ़ "यायपीठ “ए” च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘A’, CHANDIGARH BEFORE: SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND SHRI R.L. NEGI, JUDICIAL MEMBER आयकर अपील सं./ ITA No.102/Chd/2019 "नधा"रण वष" / Assessment Year : 2012-13 The D.C.I.T. , M/s Chandigarh Housing Board, बनाम Central Circle-1(1), 8, Jan Marg, Sector 9, Chandigarh. Chandigarh. "थायी लेखा सं./PAN NO: AAALC0132H अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Shri A.K. Jindal, CA & Ms.Rattan Kaur, CA राज"व क" ओर से/ Revenue by : Smt.C. Chandrakanta, CIT DR सुनवाई क" तार"ख/Date of…

Sandeep Bhimrao Lad, Mumbai vs. DCIT Circle-3, Thane

ITA 1620/MUM/2018[2009-10]Status: DisposedITAT Mumbai31 Oct 2019AY 2009-10

Bench: Shri S. Rifaur Rahman, Am & Shri Ram Lal Negi, Jm आयकरअपीलसं./ I.T.A. No. 1620/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2009-10)

For Appellant: Shri Subodh RatnaparkhiFor Respondent: Shri V. Vinod Kumar, DR
Section 133(6)Section 148Section 271Section 274

….20091 315 ITR 460 (sc)/[2009] 222 CTR 213) where Hon'ble Supreme Court confirmed Penalty under section 271 (1 )(c) for wrong adjustment of Unabsorbed Depreciation. 5. CIT Vs Gold Coin Health Food (P.) Ltd (172 Taxman 386 (SC)/[2008] 304 ITR 308 (SC)/[2008] 218 CTR 359) where Hon'ble Delhi Supreme Court held that amendment made in Explanation 4 to section 271(1)(c)(iii) with effect from 1-4-2003 is clarificatory 16 I.T.A. No. 1617 to 1620/Mum/2018 Sandeep Bhimrao Lad & Sunny Ashok Lad and, therefore, will have retrospective effect. Penalty u/s 271(1)(c) could be levied in case of loss return 6. MAK Data P. L…

Sony Dadc Manufacturing (India ) P.Ltd, Navi Mumbai vs. Asst CIT 11(1), Mumbai

In the result, appeal of the assessee is allowed

ITA 3648/MUM/2016[2003-04]Status: DisposedITAT Mumbai16 May 2019AY 2003-04

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiassessment Year: 2003-04

For Appellant: Shri Neeraj Sheth, A.RFor Respondent: Shri Chaudhary Arunkumar Singh, D.R
Section 143(3)Section 254Section 271Section 271(1)(c)Section 274

…191 taxman 179 (Delhi)/(2010) 327 ITR 510 (Delhi)/(2010) 233 CTR 465 4. CIT vs. Moser Baer India Ltd. (184 Taxman 8 (SC)/ (2009) 315 ITR 460 (SC)/(2009) 222 CTR 213 5. CIT vs. Gold Coin Health Food (P.) LTd. (172 Taxman 386 (SC)/(2008) 304 ITR 308 (SC)/(2008) 218 CTR 359) 6. MAK Data P. Ltd. vs. CIT (38 taxmann.com 448 (SC)/(2013) 358 ITR 593 (SC)/(2013) 263 CTR 1 7. B.A. Balasubramaniam & Bros. Co vs. CIT (116 Taxman 842, 236 ITR 977, 157 CTR 556) 8. CIT vs. Gates Foam & Rubber Co (91 ITR 467) 9. Steel Ingots Ltd. vs. CIT (296 ITR 228) 10. CIT vs. Escorts Finance Ltd. (183 Taxman 453 (Delhi)/(2010) 328 ITR 44 (D…

Sonali D. Mehta, Mumbai vs. Assistant Commissioner of Income Tax 17 (3) Erstwhile Deputy Commissioner Income Tax 12(1), Mumbai

In the result, appeal of the assessee is allowed

ITA 6708/MUM/2017[2008-09]Status: DisposedITAT Mumbai15 May 2019AY 2008-09

Bench: Shri Mahavir Singh & Shri Rajesh Kumarassessment Year: 2008-09

For Appellant: Shri Paresh Shaparia, A.RFor Respondent: Shri Chaudhary Arunkumar Singh, D.R
Section 143(3)Section 14ASection 271Section 271(1)(c)Section 274

…191 taxman 179 (Delhi)/(2010) 327 ITR 510 (Delhi)/(2010) 233 CTR 465 4. CIT vs. Moser Baer India Ltd. (184 Taxman 8 (SC)/ (2009) 315 ITR 460 (SC)/(2009) 222 CTR 213 5. CIT vs. Gold Coin Health Food (P.) LTd. (172 Taxman 386 (SC)/(2008) 304 ITR 308 (SC)/(2008) 218 CTR 359) 6. MAK Data P. Ltd. vs. CIT (38 taxmann.com 448 (SC)/(2013) 358 ITR 593 (SC)/(2013) 263 CTR 1 7. B.A. Balasubramaniam & Bros. Co vs. CIT (116 Taxman 842, 236 ITR 977, 157 CTR 556) 8. CIT vs. Gates Foam & Rubber Co (91 ITR 467) 9. Steel Ingots Ltd. vs. CIT (296 ITR 228) 10. CIT vs. Escorts Finance Ltd. (183 Taxman 453 (Delhi)/(2010) 328 ITR 44 (D…

ITO, New Delhi vs. M/S. Sitashri Trading & Finance Pvt. Ltd., New Delhi

The appeal of the assessee is dismissed

ITA 2295/DEL/2015[2011-12]Status: DisposedITAT Delhi01 Oct 2018AY 2011-12

Bench: Shri H.S. Sidhu & Shri L.P. Sahuasstt. Year: 2011-12

For Appellant: Shri Sanjiv Jain, CAFor Respondent: Shri Vijay Kumar Tiwari, Sr.DR
Section 10Section 10(38)Section 115JSection 14Section 143(2)Section 14A

…460 (SC)/[2009] 222 CTR 213) (Copy Enclosed) where Hon'ble Supreme Court confirmed Penalty under section 271 (1 )(c) for wrong adjustment of Unabsorbed Depreciation. 5. 'CIT Vs Gold Coin Health Food (P.) Ltd (172 Taxman 386 (SC)/[2008] 304 ITR 308 (SC)/[2008] 218 CTR 359) (Copy Enclosed) where Hon'ble Delhi Supreme Court held that amendment made in Explanation 4 to section 271(1)(c)(iii) with effect from 1-4-2003 is clarificatory and, therefore, will have retrospective effect. Penalty u/s 271 (1 )(c) could be /vied in case of loss return v. MAK Data P. Ltd vs. CIT [38 taxmann.com 448 (SC)I[2013] 358 ITR 593 (SC)…

Manu Bali, Delhi vs. ACIT, New Delhi

In the result, the appeal filed by the Assessee stands allowed

ITA 790/DEL/2016[2011-12]Status: DisposedITAT Delhi05 Oct 2017AY 2011-12

Bench: Shri H.S. Sidhu & Shri Prashant Maharishia.Y. : 2011-12

For Appellant: Sh. Ajay Kumar Matta, AdvFor Respondent: Sh. S.S. Rana, CIT(DR)
Section 143(3)Section 271(1)Section 271(1)(c)Section 274Section 57

…(SC)/[2009] 222 CTR 213) (Copy Enclosed) where Hon'ble Supreme Court confirmed Penalty under section 271 (1 )(c) for wrong adjustment of Unabsorbed Depreciation. 4. CIT Vs Gold Coin Health Food (P.) Ltd (172 Taxman 386 (SC)/[2008] 304 ITR 308 (SC)/[2008] 218 CTR 359) (Copy Enclosed) where Hon'ble Delhi Supreme Court held that amendment made in Explanation 4 to section 271(1)(c)(iii) with effect from 1-4-2003 is clarificatory and, therefore, will have retrospective effect 5. CIT vs. Gates Foam & Rubber Co [91 ITR 467] CIT vs India Seafood [105 ITR 708] where Hon'ble Kerala High Court held that Claiming…

Ltd. (184 Taxman 8 (SC)/ (2009) 315 ITR 460 (SC)/(2009) 222 CTR 213 5. CIT v. Gold Coin Health Food (P.) LTd. ( (218 CTR 359) — Cited in 18 Judgments | BharatTax