MAK Data P. Ltd. v. CIT (2013) 358 ITR 593/ 2013-TIOL-58-SC-IT, CIT v. MAK Data P Ltd. 31 Taxman. Com 35 (Del)/

42 Taxmann.com 20High Court#15834 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2017 to 2018.

Judgments citing MAK Data P. Ltd. v. CIT (2013) 358 ITR 593/ 2013-TIOL-58-SC-IT, CIT v. MAK Data P Ltd. 31 Taxman. Com 35 (Del)/

DCIT, New Delhi vs. M/S Nirala Housing Pvt. Ltd., New Delhi

In the result, all the five appeals are dismissed

ITA 3531/DEL/2015[2011-12]Status: DisposedITAT Delhi16 Nov 2018AY 2011-12

Bench: Shri S.K. Yadav & Shri Anadee Nath Misshra

For Appellant: Sh. Rahul Khare, Adv. &For Respondent: Sh. Manoj Kumar Chopra, Sr. DR
Section 132Section 271Section 271(1)(c)Section 271A

…order, and we have noticed that the order of the Ld. CIT(A) derives support from the precedents in the cases of MAK Data P. Ltd. v. CIT (2013) 358 ITR 593/ 2013-TIOL-58-SC-IT, CIT v MAK Data P Ltd. 31 Taxman. Com 35 (Del)/352 ITR 1(Del), CIT v Acrotech Ltd. 42 Taxmann.com 20(Delhi), CIT v NG Technologies Ltd. 2014-TIOL-2182-HC-Del-IT, CIT v Kalindi Rail Nirman Engg Ltd. 2014-TIOL-536-HC-Del-IT. The Ld. Counsel for Assessee did not bring any material for our consideration to warrant any interference with order of Ld. CIT(A) as far as her decision to confirm the penalty U/s 271(1)(c) of I.T. Act in the case of…

Nirala Developers Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, all the five appeals are dismissed

ITA 3155/DEL/2015[2012-13]Status: DisposedITAT Delhi16 Nov 2018AY 2012-13

Bench: Shri S.K. Yadav & Shri Anadee Nath Misshra

For Appellant: Sh. Rahul Khare, Adv. &For Respondent: Sh. Manoj Kumar Chopra, Sr. DR
Section 132Section 271Section 271(1)(c)Section 271A

…order, and we have noticed that the order of the Ld. CIT(A) derives support from the precedents in the cases of MAK Data P. Ltd. v. CIT (2013) 358 ITR 593/ 2013-TIOL-58-SC-IT, CIT v MAK Data P Ltd. 31 Taxman. Com 35 (Del)/352 ITR 1(Del), CIT v Acrotech Ltd. 42 Taxmann.com 20(Delhi), CIT v NG Technologies Ltd. 2014-TIOL-2182-HC-Del-IT, CIT v Kalindi Rail Nirman Engg Ltd. 2014-TIOL-536-HC-Del-IT. The Ld. Counsel for Assessee did not bring any material for our consideration to warrant any interference with order of Ld. CIT(A) as far as her decision to confirm the penalty U/s 271(1)(c) of I.T. Act in the case of…

M/S. Nirala Housing Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, all the five appeals are dismissed

ITA 3137/DEL/2015[2012-13]Status: DisposedITAT Delhi16 Nov 2018AY 2012-13

Bench: Shri S.K. Yadav & Shri Anadee Nath Misshra

For Appellant: Sh. Rahul Khare, Adv. &For Respondent: Sh. Manoj Kumar Chopra, Sr. DR
Section 132Section 271Section 271(1)(c)Section 271A

…order, and we have noticed that the order of the Ld. CIT(A) derives support from the precedents in the cases of MAK Data P. Ltd. v. CIT (2013) 358 ITR 593/ 2013-TIOL-58-SC-IT, CIT v MAK Data P Ltd. 31 Taxman. Com 35 (Del)/352 ITR 1(Del), CIT v Acrotech Ltd. 42 Taxmann.com 20(Delhi), CIT v NG Technologies Ltd. 2014-TIOL-2182-HC-Del-IT, CIT v Kalindi Rail Nirman Engg Ltd. 2014-TIOL-536-HC-Del-IT. The Ld. Counsel for Assessee did not bring any material for our consideration to warrant any interference with order of Ld. CIT(A) as far as her decision to confirm the penalty U/s 271(1)(c) of I.T. Act in the case of…

M/S. Nirala Housing Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, all the five appeals are dismissed

ITA 3136/DEL/2015[2012-13]Status: DisposedITAT Delhi16 Nov 2018AY 2012-13

Bench: Shri S.K. Yadav & Shri Anadee Nath Misshra

For Appellant: Sh. Rahul Khare, Adv. &For Respondent: Sh. Manoj Kumar Chopra, Sr. DR
Section 132Section 271Section 271(1)(c)Section 271A

…order, and we have noticed that the order of the Ld. CIT(A) derives support from the precedents in the cases of MAK Data P. Ltd. v. CIT (2013) 358 ITR 593/ 2013-TIOL-58-SC-IT, CIT v MAK Data P Ltd. 31 Taxman. Com 35 (Del)/352 ITR 1(Del), CIT v Acrotech Ltd. 42 Taxmann.com 20(Delhi), CIT v NG Technologies Ltd. 2014-TIOL-2182-HC-Del-IT, CIT v Kalindi Rail Nirman Engg Ltd. 2014-TIOL-536-HC-Del-IT. The Ld. Counsel for Assessee did not bring any material for our consideration to warrant any interference with order of Ld. CIT(A) as far as her decision to confirm the penalty U/s 271(1)(c) of I.T. Act in the case of…

M/S. Nirala Housing Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, all the five appeals are dismissed

ITA 3135/DEL/2015[2011-12]Status: DisposedITAT Delhi16 Nov 2018AY 2011-12

Bench: Shri S.K. Yadav & Shri Anadee Nath Misshra

For Appellant: Sh. Rahul Khare, Adv. &For Respondent: Sh. Manoj Kumar Chopra, Sr. DR
Section 132Section 271Section 271(1)(c)Section 271A

…order, and we have noticed that the order of the Ld. CIT(A) derives support from the precedents in the cases of MAK Data P. Ltd. v. CIT (2013) 358 ITR 593/ 2013-TIOL-58-SC-IT, CIT v MAK Data P Ltd. 31 Taxman. Com 35 (Del)/352 ITR 1(Del), CIT v Acrotech Ltd. 42 Taxmann.com 20(Delhi), CIT v NG Technologies Ltd. 2014-TIOL-2182-HC-Del-IT, CIT v Kalindi Rail Nirman Engg Ltd. 2014-TIOL-536-HC-Del-IT. The Ld. Counsel for Assessee did not bring any material for our consideration to warrant any interference with order of Ld. CIT(A) as far as her decision to confirm the penalty U/s 271(1)(c) of I.T. Act in the case of…

M/S Naresh Katare, Contractor, Gwalior vs. A.C.I.T., Circle-3, Gwalior

In the result, appeals of the assessee is allowed

ITA 53/AGR/2016[2009-10]Status: DisposedITAT Agra09 Nov 2017AY 2009-10

Bench: Shri A.D. Jain & Dr. Mitha Lal Meena

For Appellant: Shri Rajendra Sharma, AdvocateFor Respondent: Shri Washim Arshad, Sr. DR
Section 145(3)Section 271Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA BENCH, AGRA BEFORE SHRI A.D. JAIN, JUDICIAL MEMBER AND DR. MITHA LAL MEENA, ACCOUNTANT MEMBER ITA No. 53 /AGR/2016 Assessment Year: 2009-10 M/s Naresh Katare, Vs. Asstt. Commissioner of Contractor, A/o SinghPur Income tax, Circle3, Road, Near Petrol Pump, Gwalior Morar, Gwalior (M.P.) PAN: AAFFN3404N APPELLANT RESPONDENT Assessee by: Shri Rajendra Sharma, Advocate Revenue by: Shri Washim Arshad, Sr. DR Date of hearing: 23/10/2017 Date of Pronouncement: 09/11/2017 ORDER PER, DR. MITHA LAL MEENA, AM: This appeal, by Assessee is directed against the order dated 1…

MAK Data P. Ltd. v. CIT (2013) 358 ITR 593/ 2013-TIOL-58-SC-IT, CIT v. MAK Data P Ltd. 31 Taxman. Com 35 (Del)/ (42 Taxmann.com 20) — Cited in 6 Judgments | BharatTax