How many judgments cite Mak Data Pvt. Ltd. v. CIT?

443 judgments on BharatTax cite Mak Data Pvt. Ltd. v. CIT (358 ITR 593), spanning 2014 to 2026.

Which sections of the Income Tax Act does Mak Data Pvt. Ltd. v. CIT come up under?

It is most often cited in judgments turning on Section 271(1)(c), Section 143(3), Section 139(1), Section 147, Section 1961, Section 132.

Mak Data Pvt. Ltd. v. CIT

358 ITR 593Supreme Court of India2013#159 most cited

What is Mak Data Pvt. Ltd. v. CIT authority for?

Once the Assessing Officer records satisfaction regarding concealment or furnishing inaccurate particulars of income, the onus shifts to the assessee, and if not discharged, penalty under Section 271(1)(c) can be levied without requiring separate detailed satisfaction.

443

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2014 to 2026.

Also referred to as

Mak Data Pvt. Ltd. v. CIT · 358 ITR 593 · Section 271(1)(c) penalty · concealment of income · furnishing inaccurate particulars · onus framework · AO satisfaction · levy of penalty · Income Tax Act 1961

Sections most often in play

Section 271(1)(c)Section 143(3)Section 139(1)Section 147 Section 1961 Section 132 Section 148 Section 153A

Read the full judgment

Issues it is cited on

section 271aab section 271aa furnishing inaccurate particulars of income furnishing inaccurate particulars penalty u/s 271(1)(c)penalty under section 271(1)(c)section 271a section 274 concealment of income levy of penalty section 271(1)section 271(1)(c)

Judgments citing Mak Data Pvt. Ltd. v. CIT

Options Developrs and Builders, Mumbai vs. DCIT Ce Cir 22, Mumbai

The appeal of the assessee is allowed and the ld

ITA 7129/MUM/2013[2010-11]Status: DisposedITAT Mumbai24 May 2016AY 2010-11

Bench: Shri Joginder Singh & Shri Ashwani Tanejaassessment Year: 2010-11 Options Developers & Acit, Central Circle-22, Builders, Room No.465, बनाम/ 10, Mithila Shopping Centre Aayakar Bhavan, Vs. Ground Floor, V. M. Road, M.K. Road, Juhu Scheme Vile Parle (W) Mumbai-400020 Mumbai-400049 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aaafo6752F "नधा"रती क" ओर से / Assessee By Shri Vijay Kothari Ms. Sudha Ramchandran-Dr राज"व क" ओर से / Revenue By 05/05/2016 सुनवाई क" तार"ख / Date Of Hearing : 16/05/2016 आदेश क" तार"ख /Date Of Order:

Section 132Section 271A

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, सी,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “C”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी अ"नी तनेजा, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Ashwani Taneja, Accountant Member Assessment Year: 2010-11 Options Developers & ACIT, Central Circle-22, Builders, Room No.465, बनाम/ 10, Mithila Shopping Centre Aayakar Bhavan, Vs. Ground Floor, V. M. Road, M.K. Road, Juhu Scheme Vile Parle (W) Mumbai-400020 Mumbai-400049 ("नधा"रती /Assessee) (राज"व /Revenue) PAN. No.AAAFO6752F "नधा"रती क" ओर से / Assessee by Shri Vijay Kothari Ms. Su…

V.Anburaj, Chennai vs. DCIT, Chennai

In the result, the appeal of the assessee in ITA

ITA 546/CHNY/2013[2008-09]Status: DisposedITAT Chennai19 May 2016AY 2008-09

Bench: Shri Chandra Poojari & Shri G. Pavan Kumar

For Appellant: Shri. G. Baskar, AdvocateFor Respondent: Shri. A.V. Sreekanth, IRS, JCIT

Section 143(2)Section 271(1)Section 271(1)(c)

…the assessee is that he has accepted the addition only to purchase peace. This explanation is very common in nature and cannot be said that it is a bonafide. We also place reliance on the judgment of Supreme Court in the case of Mak Data (Pvt) Ltd. vs. CIT 358 ITR 593, wherein it was held that :- ITA No.546/Mds/2013. :- 9 -: ‘’ the assessee had only stated that it had surrendered the additional sum of ₹ 40,74,000 to avoid litigation, buy peace and to channelize the energy and resources towards productive work and to make amicable settlement with the Income-tax Department. The statute did not recognize those…

ACIT 24(1), Mumbai vs. Asha M. Gupta (Agarwal), Mumbai

ITA 103/MUM/2011[2004-05]Status: DisposedITAT Mumbai18 May 2016AY 2004-05

For Appellant: Shri Ajay R.SinghFor Respondent: Shri M.Murli

Section 254(1)Section 271(1)

…आयकर अपीलीय आयकर अपीलीय अिधकरण अिधकरण," ए” खंडपीठ खंडपीठ मुंबई मुंबई आयकर आयकर अपीलीय अपीलीय अिधकरण अिधकरण खंडपीठ खंडपीठ मुंबई मुंबई INCOME TAX APPELLATE TRIBUNAL,MUMBAI-“A”,BENCH सव"ी जोिग"दर "सह, "याियक सद"य एवं राजे"", लेखा सद"य Before S/ShJoginder Singh,Judicial Member & Rajendra,Accountant Member आयकर आयकर अपील अपील संसंसंसं./ITA/103/Mum/2011,िनधा"रण िनधा"रण वष" वष" /Assessment Years: 2004-05 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" ACIT-19(2) Smt. Asha M. Gupta(Agarwal) Room no.315, 3rd Floor, Piramal 9th Floor, Kanta Apartment Chambers,Lalbaug, Parel Vs. Sharadchand Chatterjee Marg Mumbai-400 012. S…

Amish R. Kapadia, Mumbai vs. ITO 12(30(2), Mumbai

In the result, the assessee’s appeal is partly allowed for statistical purposes

ITA 1858/MUM/2010[2005-06]Status: DisposedITAT Mumbai06 May 2016AY 2005-06

Bench: Shri Sanjay Arora, Am & Shri Amit Shukla, Jm आयकर अपील सं./I.T.A. No. 1858/Mum/2010 ("नधा"रण वष" / Assessment Year: 2005-06) Amish R. Kapadia Ito, Ward – 12(3)(2), बनाम/ Aaykar Bhavan, 1St Floor, Indian Mercantile Mansion, Madam Kama Road, M. K. Road, Mumbai-400 020 Vs. Mumbai-400 039 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aabpk 4127 H (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri Dhirendra M. Shah ""यथ" क" ओर से/Respondent By : Shri S. R. Singh सुनवाई क" तार"ख / : 26.4.2016 Date Of Hearing घोषणा क" तार"ख / : 06.5.2016 Date Of Pronouncement आदेश / O R D E R Per Sanjay Arora, A. M.: This Is An Appeal By The Assessee Directed Against The Order By The Commissioner Of Income Tax (Appeals)-23, Mumbai (‘Cit(A)’ For Short) Dated 20.01.2010, Confirming The Levy Of Penalty U/S. 271(1)(C) Of The Income Tax Act, 1961 (‘The Act’ Hereinafter) For The Assessment Year (A.Y.) 2005-06 Vide Order Dated 31.3.2009. The Only Issue In Appeal Is The Sustainability Or Otherwise In Law Of The Penalty U/S. 271(1)(C), Levied In The Sum Of Rs.6,08,170/-, I.E., At The Minimum Rate Of 100% Of The Tax Sought To Be Evaded.

For Appellant: Shri Dhirendra M. ShahFor Respondent: Shri S. R. Singh

Section 271(1)(c)

…in December, 2004. This also explains our non-reference to any case law, even as the law in the matter is well settled by a series of decisions by the Hon’ble Apex Court, to some of which we may refer, in illustration, viz.: Mak Data (P.) Ltd. vs. CIT [2013] 358 ITR 593 (SC); Union of India v. Dharmendra Textile Processors [2008] 306 ITR 277 (SC); K.P. Madhusudhanan vs. CIT [2001] 251 ITR 99 (SC); B.A. Balasubramaniam and Bros v. CIT [1999] 236 ITR 977 (SC); Addl. CIT vs. Jeevan Lal Shah [1994] 205 ITR 244 (SC); besides by the hon’ble high courts as well, as CIT vs. Nathulal Agarwala & Sons [1985] 153 ITR 292 (P…

Mitsui Prime Advanced Composites India Pvt. Ltd., Gurgaon vs. DCIT, New Delhi

In the result, the appeal is allowed

ITA 550/DEL/2016[2010-11]Status: DisposedITAT Delhi28 Apr 2016AY 2010-11

Bench: Shri R.S. Syal, Am & Shri C.M. Garg, Jm Assessment Year : 2010-11

For Appellant: Shri Kanchan Kaushal, CA &For Respondent: Shri Amrendra Kumar, CIT, DR

Section 271(1)(c)

…not assailing the addition in quantum proceedings should be considered as fatal, in our considered opinion, is devoid of merits. 21. The ld. DR also placed reliance on the judgments of the Hon’ble Supreme Court in the case of Mak Data P. Ltd. vs. CIT (2013) 358 ITR 593 (SC); Union of India vs. Dharmendra Textile Processors and Ors. (2008) 306 ITR 277 (SC) and CIT vs. Atul Mohan Bindal (2009) 317 ITR 1 (SC) to support the sustenance of the instant penalty. In our considered opinion, such a reliance is improper in so far as the facts under consideration are concerned. In Mak Data P. Ltd. (supra), there was a s…

Pr. Commissioner of Income Tax-4 vs. M/S Minitechs

ITA/714/2015HC Karnataka01 Apr 2016

Bench: B.V.NAGARATHNA,JAYANT PATEL

Section 133ASection 143(1)Section 260

…igation with the department has accepted the addition and did not file any appeal on the addition made though the entire expenditure is backed up with clear documentary proof. 15. the Hon’ble Supreme Court in the case of MAK Data (P) Ltd v. CIT (2013) 358 ITR 593 (SC) has discussed the approach to be adopted in cases such as that of the Assessee. The assessee- company filed its return of income for the assessment year 2004-05 on 27th October, 2004 declaring income of Rs.16.17 lakh along with tax audit report. The case was selected for scrutiny. At the time of assessment, it came to light that a…

Jain Infra Projects Ltd.(Since Taken Over Bangal Construction Co.), Kolkata vs. ACIT, CC-IV, Kolkata

In the result the appeals of the assessee are allowed and appeals of the revenue are dismissed

ITA 1234/KOL/2011[2006-07]Status: DisposedITAT Kolkata23 Mar 2016AY 2006-07

Bench: : Shri N.V.Vasudevan & Shri M. Balaganesh

For Appellant: Shri Amit Kumar, ACA, ld.ARFor Respondent: Shri Rajat Kumar Kureel, JCIT, ld.Sr.DR

Section 132(1)Section 132(4)Section 153ASection 271(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, “A” BENCH, KOLKATA Before : Shri N.V.Vasudevan, Judicial Member, and Shri M. Balaganesh, Accountant Member ITA Nos. 1320 & 1321/Kol/2011 A.Ys 2006-07 to 2007-08 ACIT, CC-IV, Kolkata Vs. M/s. Jain Infra Projects Ltd (since taken over M/s. Bengal Construction Co.) PAN: AAEFB 4739K (Appellant/Department) (Respondent/Assessee) ITA Nos. 1234 & 1236/Kol/2011 A.Ys 2006-07 to 2007-08 M/s. Jain Infra Projects Ltd Vs. ACIT, CC-IV, Kolkata (since taken over M/s. Bengal Construction Co.) (Appellant/Assessee) (Respondent/Department) ITA No. 1235/Kol/2011 A.Y 2007-08 M/s. Jain…

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

…appellate proceedings , rather the same was withdrawn to buy peace and also in view of Section 79 of the Act. The decision of Hon’ble Supreme Court in the case of Dharmendra Textiles Processors (2008) 306 ITR 277(SC) and Mak Data Private Limited v. CIT (2013) 358 ITR 593 (SC) is directly applicable to the assessee company’s case The return of income was filed on 22nd September, 2009 , while the shareholding has been transferred in the year 2011. The ld. DR submitted that the assessee company has failed to prove that the interest expenditure has been incurred wholly and exclusively for the purposes of business of…

Ruchika Finvest Pvt. Ltd., Kolkata vs. DCIT, Central Circle - VII, Kolkata

In the result, all the appeals of the assessee are allowed

ITA 98/KOL/2010[2003-04]Status: DisposedITAT Kolkata02 Mar 2016AY 2003-04

Bench: Shri P.M. Jagtap & Shri S.S. Viswanethra Ravi

For Appellant: Shri A.K. Tibrewal, FCA and Shri Amit Agarwal, AdvocateFor Respondent: Shri David Z. Chawngthu, ACIT

Section 132Section 153ASection 271(1)(c)

…e of Ms. Madhushree Gupta –vs.- Union of India reported lin 317 ITR 107 I.T.A.Nos.98 to 101/KOL./2009 Assessment years: 2003-2004 to 2006-07 Page 6 of 10 (Del.) and that of the Hon’ble Supreme Court in the case of MAK Data Pvt. Limited –vs.- CIT reported in 358 ITR 593 (SC) and it is worthwhile to refer to the observations recorded in this context by the Tribunal in paragraphs no. 6 & 7 of its order, which are extracted below:- “6. We shall now deal with the question whether proper satisfaction was arrived at by the AO for initiating penalty proceedings u/s.271(1)(c), in the course of concluding the assessment…

Nixcil Pharmaceuticals Specialities Ltd., Kolkata vs. DCIT, Central Circle - Xxii, Kolkata

In the result, all the appeals of the assessee are allowed

ITA 1847/KOL/2009[2004-05]Status: DisposedITAT Kolkata02 Mar 2016AY 2004-05

Bench: Shri P.M. Jagtap & Shri S.S. Viswanethra Ravi

For Appellant: Shri A.K. Tibrewal, FCA and Shri Amit Agarwal, AdvocateFor Respondent: Shri David Z. Chawngthu, ACIT

Section 132Section 153ASection 271(1)(c)

…of Ms. Madhushree Gupta –vs.- Union of India reported in 317 ITR 107 I.T.A.Nos.1847 to 1850/KOL./2009 Assessment years: 2004-2005 to 2007-08 Page 6 of 10 (Del.) and that of the Hon’ble Supreme Court in the case of MAK Data Pvt. Limited –vs.- CIT reported in 358 ITR 593 (SC) and it is worthwhile to refer to the observations recorded in this context by the Tribunal in paragraphs no. 6 & 7 of its order, which are extracted below:- “6. We shall now deal with the question whether proper satisfaction was arrived at by the AO for initiating penalty proceedings u/s.271(1)(c), in the course of concluding the assessment…

Appeline Cosmetics & Toiletries Ltd., Kolkata vs. DCIT, Central Circle - Xxii, Kolkata

In the result, all the appeals of the assessee are allowed

ITA 1827/KOL/2009[2003-04]Status: DisposedITAT Kolkata02 Mar 2016AY 2003-04

Bench: Shri P.M. Jagtap & Shri S.S. Viswanethra Ravi

For Appellant: Shri A.K. Tibrewal, FCA and Shri Amit Agarwal, AdvocateFor Respondent: Shri David Z. Chawngthu, ACIT

Section 132Section 153ASection 271(1)(c)

…hushree Gupta –vs.- Union of India reported lin 317 ITR 107 I.T.A. No. 1827 to 1829/KOL./2009 Assessment years: 2003-2004, 2004-05 & 2006-07 Page 6 of 10 (Del.) and that of the Hon’ble Supreme Court in the case of MAK Data Pvt. Limited –vs.- CIT reported in 358 ITR 593 (SC) and it is worthwhile to refer to the observations recorded in this context by the Tribunal in paragraphs no. 6 & 7 of its order, which are extracted below:- “6. We shall now deal with the question whether proper satisfaction was arrived at by the AO for initiating penalty proceedings u/s.271(1)(c), in the course of concluding the assessment…

Basil International Limited, Kolkata vs. DCIT, Central Circle - Xxii, Kolkata

In the result, all the appeals of the assessee are allowed

ITA 1843/KOL/2009[2004-05]Status: DisposedITAT Kolkata24 Feb 2016AY 2004-05

Bench: Shri P.M. Jagtap & Shri S.S. Viswanethra Ravi

Section 132Section 139(1)Section 143(3)Section 153ASection 271(1)(c)

…71(1B) of the Act as well as the decision of the Hon’ble Delhi High Court in the case of Ms. Madhushree Gupta –vs.- Union of India reported lin 317 ITR 107 (Del.) and that of the Hon’ble Supreme Court in the case of MAK Data Pvt. Limited –vs.- CIT reported in 358 ITR 593 (SC) and it is worthwhile to refer to the observations recorded in this context by the Tribunal in paragraphs no. 6 & 7 of its order, which are extracted below:- “6. We shall now deal with the question whether proper satisfaction was arrived at by the AO for initiating penalty proceedings u/s.271(1)(c), in the course of concluding the assessment…

Prithi Paul Singh Sethi, Kolkata vs. DCIT, Central Circle - Xxii, Kolkata

In the result, both the appeals of the assessee are allowed

ITA 1825/KOL/2009[2005-06]Status: DisposedITAT Kolkata24 Feb 2016AY 2005-06

Bench: Shri P.M. Jagtap & Shri S.S. Viswanethra Ravi

Section 132Section 153ASection 271(1)(c)

…71(1B) of the Act as well as the decision of the Hon’ble Delhi High Court in the case of Ms. Madhushree Gupta –vs.- Union of India reported lin 317 ITR 107 (Del.) and that of the Hon’ble Supreme Court in the case of MAK Data Pvt. Limited –vs.- CIT reported in 358 ITR 593 (SC) and it is worthwhile to refer to the observations recorded by the Tribunal in this context in paragraphs no. 6 & 7 of its order, which are extracted below:- “6. We shall now deal with the question whether proper satisfaction was arrived at by the AO for initiating penalty proceedings u/s.271(1)(c), in the course of concluding the assessment…

Vamshi Chemicals Limited, Kolkata vs. DCIT, Central Circle - Xxii, Kolkata

In the result, all the appeals of the assessee are allowed

ITA 1822/KOL/2009[2005-06]Status: DisposedITAT Kolkata24 Feb 2016AY 2005-06

Bench: Shri P.M. Jagtap & Shri S.S. Viswanethra Ravi

Section 132Section 139(1)Section 153ASection 271(1)(c)

M/S Roger Enterpriese P. Ltd vs. Commissioner of Income Tax Delhi

ITA/439/2003HC Delhi04 Feb 2016

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE VIBHU BAKHRU

Section 143Section 148Section 260A

…n making a 'wrong' claim and a ‘false' claim and in the present case the Revenue had been unable to show that a false claim was made. Reliance was placed on the decisions in CIT v. Somnath Oil Mills (1995) 214 ITR 32 (Guj), MAK Data P. Ltd. v. CIT (2013) 358 ITR 593 (SC), Anantharam Veerasinghaiah v. CIT (1980) 123 ITR 457 (SC), Union of India v. Dharmender Textile Processors (2008) 306 ITR 277 (SC). 40. In reply, it is submitted by Ms. Gurung, learned counsel for the Revenue, that after the insertion of Explanation 1 to Section 271 (1), wilful concealment was not an essential ingredient for attracti…

M/S. Alpna Packaging Pvt. Ltd., Delhi vs. ITO, New Delhi

In the result the appeal is dismissed

ITA 1415/DEL/2015[2005-06]Status: DisposedITAT Delhi22 Jan 2016AY 2005-06

Bench: Shri Vijay Pal Raoalpna Packaging Pvt. Ltd, Ito, Alpna Cinema Building, Ward-1(3), Vs. Model Town, New Delhi Delhi Pan:Aacca9729K (Appellant) (Respondent)

For Appellant: Sh. K. Sampath, AdvFor Respondent: Dr. Anjula Jain, Sr. DR

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

…CTR 258 (Del) and submitted that mere giving the PAN No. of the party itself would not prove the creditworthiness and genuineness of the transaction. She has also relied upon the judgment of the Hon’ble Supreme Court in the case of MAK Data Pvt. Ltd. Vs. CIT 358 ITR 593. The ld DR has also relied on the order of the authorities below. 6. I have considered the rival submission as well as relevant material on record. There is no doubt that the AO has initiated the penalty proceeding by making the addition on the basis of information of receiving the accommodation entries by the of the assessee which was detected d…

Uma Shankar Agarwal, Kolkata vs. DCIT, CC-I, Kolkata

In the result the appeals are allowed

ITA 1831/KOL/2009[2002-03]Status: DisposedITAT Kolkata20 Jan 2016AY 2002-03

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Shri M.Balaganesh, Am ]

For Appellant: Shri A.K.Tibrewal, FCAFor Respondent: Shri S.S.Alam, JCIT, Sr.DR

Section 132(1)Section 139(1)Section 153ASection 271(1)

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH ‘A’ KOLKATA [Before Hon’ble Shri N.V.Vasudevan, JM & Shri M.Balaganesh, AM ] ITA Nos.1831 to 1835/Kol/2009 Assessment Years : 2002-03 to 2006-07 Uma Shankar Agarwal -versus- D.C.I.T., Central Circle-I, Kolkata Kolkata (PAN:ACQPA 9624 A) (Appellant) (Respondent) For the Appellant: Shri A.K.Tibrewal, FCA For the Respondent : Shri S.S.Alam, JCIT, Sr.DR Date of Hearing : 09.12.2015. Date of Pronouncement : 20.01.2016. ORDER PER BENCH ITA No. 1831 to 1835/Kol/2009: These are appeals by the Assessee against common order dated 2.9.2015 of CIT(A), Central-III, Kolkata, r…

M/S. Icici Bank Ltd. (Erstwhile Bank of Madura Ltd.), Chennai vs. ACIT, Chennai

In the result, the appeal of the assessee is dismissed

ITA 1589/CHNY/2010[1996-97]Status: DisposedITAT Chennai07 Jan 2016AY 1996-97

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita No.1589/Mds/2010 "नधा"रण वष" / Assessment Year : 1996-97

For Appellant: Sh. R. Vijayaraghavan, AdvocateFor Respondent: Dr. Milind Madhukar Bhusari, CIT

Section 271(1)(c)

…, according to the Ld. 4 I.T.A. No.1589/Mds/10 counsel, a mere claim of depreciation cannot be construed as furnishing of inaccurate particulars of income. The Ld.counsel placed his reliance on the judgment of Apex Court in Mak Data P. Ltd. v. CIT (2013) 358 ITR 593 and submitted that merely because the assessee surrendered the claim of depreciation and offered the same for taxation, it cannot be construed that the assessee has furnished inaccurate particulars of income. Therefore, the CIT(Appeals) is not justified in confirming the penalty levied by the Assessing Officer under Section 271(1)(c) of the Act.…

M/S Star Gold Pvt. Ltd., Mumbai vs. Asst CIT, Cir -5(3), Mumbai

ITA 2655/MUM/2013[2009-10]Status: DisposedITAT Mumbai01 Jan 2016AY 2009-10

For Appellant: Shri Anil Sathe (AR)For Respondent: Shri M.M. Utture (DR)

Section 143(1)Section 143(3)Section 24Section 24(1)Section 254(1)Section 271Section 271(1)(c)Section 32

…आयकर अपीलीय अिधकरण, ‘ई’ खंडपीठ मुंबई INCOME TAX APPELLATE TRIBUNAL,MUMBAI “E” BENCH सव"ी राजे", लेखा सद" एवं संदीप गोसांई, "ाियक सद" Before S/Sh. Rajendra,Accountant Member & Sandeep Gosain,Judicial Member आयकर अपील सं/.ITA No.2655/M/2013,िनधा"रण वष"/Assessment Year-2009-10 M/s. Star Gold Pvt. Ltd. ACIT- Ward-5(3) Mukund M. Chitale & Co. CA Mumbai. 205,Agarwal,Shyamkamal“A”Building, Vs. Vile-Parle (E),Mumbai-400 057. PAN:AAICS 3712 N (अपीलाथ" /Appellant) (""थ" / Respondent) िनधा"रती ओर से/Assessee by : Shri Anil Sathe (AR) राज" की ओर से/ Revenue by : Shri M.M. Utture (DR) सुनवाई की तारीख / Date of Hearing…

Sri Satyananda Achariya Biswas, North 24 Parganas vs. DCIT, Centra Circle - Xiii, Kolkata

In the result, the appeal by the Assessee is allowed

ITA 5/KOL/2010[2003-04]Status: DisposedITAT Kolkata02 Dec 2015AY 2003-04

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Shri M.Balaganesh, Am ] Assessment Years : 2003-04

For Appellant: Shri A.K.Tibrewal, FCAFor Respondent: Shri Debasish Lahiri, JCIT, Sr.DR

Section 132Section 153ASection 271Section 271(1)Section 274

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH ‘A’ KOLKATA [Before Hon’ble Shri N.V.Vasudevan, JM & Shri M.Balaganesh, AM ] Assessment Years : 2003-04 Shri Satyananda Achariya Biswas -versus- D.C.I.T., central Circle-XIII, Kolkata Kolkata (PAN:ADEPB 9171 C) (Appellant) (Respondent) For the Appellant: Shri A.K.Tibrewal, FCA For the Respondent : Shri Debasish Lahiri, JCIT, Sr.DR Date of Hearing : 13.10.2015. Date of Pronouncement :02.12.2015. ORDER PER N.V.VASUDEVAN, JM: This appeal by the Assessee is against the order dated 14.10.2009 of CIT(A)- Central-II, Kolkata, confirming the order of the AO imposing pen…