New Holland Tractors (India) (P.) Ltd. v. CIT

49 Taxmann.com 573High Court2014#4892 most cited

What is New Holland Tractors (India) (P.) Ltd. v. CIT authority for?

The charge of concealment of income and furnishing of inaccurate particulars of income may overlap. A taxpayer's conduct can be considered bonafide even if their submissions were rejected in the quantum appeal.

24

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2025.

Also referred to as

New Holland Tractors (India) (P.) Ltd. v. CIT · penalty u/s 271(1)(c) · furnishing inaccurate particulars · concealment of income · bonafide conduct · section 271 · section 142(1) · section 143(3) · section 274

Also reported as

228 Taxmann 66

Sections most often in play

Section 142(1)Section 143(3)Section 271(1)(c)Section 274Section 68

Issues it is cited on

penalty u/s 271(1)(c)furnishing inaccurate particulars of incomepenalty under section 271(1)(c)concealment of incomefurnishing inaccurate particularssection 274levy of penaltysection 271(1)section 271section 271(1)(c)section 27section 139(1)

Judgments citing New Holland Tractors (India) (P.) Ltd. v. CIT

Jar Metal Industries(P) Ltd., Delhi vs. ITO Ward-13(2), New Delhi

The appeal is allowed

ITA 9695/DEL/2019[2006-07]Status: DisposedITAT Delhi07 Aug 2025AY 2006-07

Bench: Ms. Madhumita Roy & Shri Brajesh Kumar Singh

Section 143(3)Section 271(1)(c)Section 274Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘C’: NEW DELHI BEFORE MS. MADHUMITA ROY, JUDICIAL MEMBER AND SHRI BRAJESH KUMAR SINGH, ACCOUNTANT MEMBER ITA No.9694 & 9695/Del/2019 [Assessment Years: 2005-06 & 2006-07] M/s Jar Metal Industries (P) Income Tax Officer, Ltd. Ward-13(2), Plot No.55, F.I.E. Patparganj, Vs Room No.324, Industrial Area, C.R. Building, I.P. Estate, Delhi-110092 New Delh-110002 PAN-AAACJ0108R Appellant Respondent Appellant by Shri Vivek Aggarwal, CA Respondent by Shri Om Prakash Sr. DR Date of Hearing 13.05.2025 Date of Pronouncement 07.08.2025 ORDER PER BRAJESH KUMAR SINGH, AM…

Ibm United Kingdom Limited, Bangalore vs. Deputy Commissioner of Income-Tax, International Taxation-Circle-1(2), Bangalore

ITA 542/BANG/2024[2014-15]Status: DisposedITAT Bangalore20 May 2024AY 2014-15

Bench: Shri Chandra Poojari & Smt. Beena Pillai

…IT(IT)A Nos.487 to 504/Bang/2024 & IT(IT)A Nos.541 to 546/Bang/2024 IBM Canada Limited & Others IN THE INCOME TAX APPELLATE TRIBUNAL "A" BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER IT(IT)A Nos.490 & 491/Bang/2024 Assessment Years: 2013-14 & 2016-17 IBM Canada Limited C/o IBM India Private Limited 12, Subramanya Arcade, Bannerghatta Road Dharmaram College SO Bangalore South Bangalore 560 029 Karnataka, India PAN NO : AAFCI9552H APPELLANT Vs. DCIT (International Taxation) Circle-1(2) Bangalore RESPONDENT IT(IT)A Nos.500/Bang/2024 Assessment Years: 20…

Ibm Canada Limited, Bangalore vs. Deputy Commissioner of Income-Tax, International Taxation, Circle-1(2), Bangalore

ITA 491/BANG/2024[2016-17]Status: DisposedITAT Bangalore20 May 2024AY 2016-17

Bench: Shri Chandra Poojari & Smt. Beena Pillaiit(It)A Nos.490 & 491/Bang/2024

Section 271(1)(c)

…IT(IT)A Nos.487 to 504/Bang/2024 & IT(IT)A Nos.541 to 546/Bang/2024 IBM Canada Limited & Others IN THE INCOME TAX APPELLATE TRIBUNAL "A" BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER IT(IT)A Nos.490 & 491/Bang/2024 Assessment Years: 2013-14 & 2016-17 IBM Canada Limited Vs. DCIT (International Taxation) C/o IBM India Private Limited 12, Subramanya Arcade, Bannerghatta Road Dharmaram College SO Bangalore South Bangalore 560 029 Karnataka, India PAN NO: AAFCI9552H APPELLANT Circle-1(2) Bangalore RESPONDENT IT(IT)A Nos.500/Bang/2024 Assessment Years: 2014-15…

Gautam Puranmal Poddar, Kalyan vs. ACIT, Circle 3(2), Kalyan

In the result, the appeals of the assessee are allowed

ITA 584/MUM/2023[2015-16]Status: DisposedITAT Mumbai28 Apr 2023AY 2015-16

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Ita Nos. 583 & 584/Mum/2023 Assessment Years: 2014-15 & 2015-16 Gautam Puranmal Poddar Acit, Circle-3(2), (Huf), 2Nd Floor, Rani Mansion, Plot No. Rl 1 Milap Nagar Midc Vs. Above Canara Bank, Resioential Area Dombivli East Murbad Rd. Kalyan, Kalyan-421 301. Thane-421 301. Pan No. Aaehg 6868 A Appellant Respondent Assessee By : Mr. Jayant Bhatt, Ca Revenue By : Mr. Paresh Deshpande, Dr : Date Of Hearing 27/04/2023 Date Of Pronouncement : 28/04/2023 Order

For Appellant: Mr. Jayant Bhatt, CAFor Respondent: Mr. Paresh Deshpande, DR
Section 10(38)Section 143(3)Section 271Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) ITA Nos. 583 & 584/MUM/2023 Assessment Years: 2014-15 & 2015-16 Gautam Puranmal Poddar ACIT, Circle-3(2), (HUF), 2nd floor, Rani Mansion, Plot No. RL 1 Milap Nagar MIDC Vs. Above Canara Bank, Resioential Area Dombivli East Murbad Rd. Kalyan, Kalyan-421 301. Thane-421 301. PAN No. AAEHG 6868 A Appellant Respondent Assessee by : Mr. Jayant Bhatt, CA Revenue by : Mr. Paresh Deshpande, DR : Date of Hearing 27/04/2023 Date of pronouncement : 28/04/2023 ORDER PER OM…

Gautam Puranmal Poddar, Kalyan vs. ACIT, Circle 3(2), Kalyan

In the result, the appeals of the assessee are allowed

ITA 583/MUM/2023[2014-15]Status: DisposedITAT Mumbai28 Apr 2023AY 2014-15

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Ita Nos. 583 & 584/Mum/2023 Assessment Years: 2014-15 & 2015-16 Gautam Puranmal Poddar Acit, Circle-3(2), (Huf), 2Nd Floor, Rani Mansion, Plot No. Rl 1 Milap Nagar Midc Vs. Above Canara Bank, Resioential Area Dombivli East Murbad Rd. Kalyan, Kalyan-421 301. Thane-421 301. Pan No. Aaehg 6868 A Appellant Respondent Assessee By : Mr. Jayant Bhatt, Ca Revenue By : Mr. Paresh Deshpande, Dr : Date Of Hearing 27/04/2023 Date Of Pronouncement : 28/04/2023 Order

For Appellant: Mr. Jayant Bhatt, CAFor Respondent: Mr. Paresh Deshpande, DR
Section 10(38)Section 143(3)Section 271Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) ITA Nos. 583 & 584/MUM/2023 Assessment Years: 2014-15 & 2015-16 Gautam Puranmal Poddar ACIT, Circle-3(2), (HUF), 2nd floor, Rani Mansion, Plot No. RL 1 Milap Nagar MIDC Vs. Above Canara Bank, Resioential Area Dombivli East Murbad Rd. Kalyan, Kalyan-421 301. Thane-421 301. PAN No. AAEHG 6868 A Appellant Respondent Assessee by : Mr. Jayant Bhatt, CA Revenue by : Mr. Paresh Deshpande, DR : Date of Hearing 27/04/2023 Date of pronouncement : 28/04/2023 ORDER PER OM…

ACIT, Circle- 21(2), New Delhi vs. Rockwell Automation India Pvt. Ltd., Noida

In the result, the appeal of the Revenue is dismissed

ITA 712/DEL/2020[2011-12]Status: DisposedITAT Delhi27 Jul 2022AY 2011-12

Bench: Shri Kul Bharat & Shri Pradip Kumar Kedia[Assessment Year : 2011-12] Acit, Vs Rockwell Automation India Circle-21(2), Pvt. Ltd., 131, Functional New Delhi. Industrial Area, Patparganj, East Delhi, New Delhi-11091. Pan-Aaccr3791A Appellant Respondent Appellant By Shri Ravi Sharma, Adv. & Ms. Shruti & Ms. Saloni, Ar Respondent By Shri Toufel Tahir, Sr.Dr Date Of Hearing 21.07.2022 Date Of Pronouncement 27.07.2022

Section 271Section 271(1)(c)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “F” BENCH: NEW DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER [Assessment Year : 2011-12] ACIT, vs Rockwell Automation India Circle-21(2), Pvt. Ltd., 131, Functional New Delhi. Industrial Area, Patparganj, East Delhi, New Delhi-11091. PAN-AACCR3791A APPELLANT RESPONDENT Appellant by Shri Ravi Sharma, Adv. and Ms. Shruti, & Ms. Saloni, AR Respondent by Shri Toufel Tahir, Sr.DR Date of Hearing 21.07.2022 Date of Pronouncement 27.07.2022 ORDER PER KUL BHARAT, JM : This appeal filed by the Revenue for the assessment year 2011-12…

DCIT, New Delhi vs. M/S Metro Tyres Pvt. Ltd., Delhi

The appeal of the Revenue is dismissed

ITA 2874/DEL/2016[2009-10]Status: DisposedITAT Delhi24 Jun 2020AY 2009-10

Bench: Ms Suchitra Kamble & Shri B. R. R. Kumardcit Vs Metro Tyres Pvt. Ltd. Central Circle-5, Room No. 361, 101, Jyoti Bhawan, Dr. 3Rd Floor, Kumharji Nagar, Ara Centre, Jhandewalan Extn, Commercial Complex New Delhi Delhi Aaacm3394A (Appellant) (Respondent)

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

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘C’ NEW DELHI BEFORE MS SUCHITRA KAMBLE, JUDICIAL MEMBER, AND SHRI B. R. R. KUMAR, ACCOUNTANT MEMBER DCIT Vs Metro Tyres Pvt. Ltd. Central Circle-5, Room No. 361, 101, Jyoti Bhawan, Dr. 3rd Floor, Kumharji Nagar, ARA Centre, Jhandewalan Extn, Commercial Complex New Delhi Delhi AAACM3394A (APPELLANT) (RESPONDENT) Appellant by Sh. Salil Kapoor, Adv Respondent by Sh. Jagdish Singh, Sr. DR Date of Hearing 15.06.2020 Date of Pronouncement 24.06.2020 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed by the Revenue against the order dated 28/03/2016 passed by…

DCIT, New Delhi vs. M/S Metro Tyres Pvt. Ltd., Delhi

The appeal of the Revenue is dismissed

ITA 2873/DEL/2016[2008-09]Status: DisposedITAT Delhi17 Jun 2020AY 2008-09

Bench: Ms Suchitra Kamble & Shri B. R. R. Kumardcit Vs Metro Tyres Pvt. Ltd. Central Circle-5, Room No. 361, 101, Jyoti Bhawan, Dr. 3Rd Floor, Kumharji Nagar, Ara Centre, Jhandewalan Extn, Commercial Complex New Delhi Delhi Aaacm3394A (Appellant) (Respondent)

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

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘C’ NEW DELHI BEFORE MS SUCHITRA KAMBLE, JUDICIAL MEMBER, AND SHRI B. R. R. KUMAR, ACCOUNTANT MEMBER DCIT Vs Metro Tyres Pvt. Ltd. Central Circle-5, Room No. 361, 101, Jyoti Bhawan, Dr. 3rd Floor, Kumharji Nagar, ARA Centre, Jhandewalan Extn, Commercial Complex New Delhi Delhi AAACM3394A (APPELLANT) (RESPONDENT) Appellant by Sh. Salil Kapoor, Adv Respondent by Sh. Jagdish Singh, Sr. DR Date of Hearing 15.06.2020 Date of Pronouncement 17.06.2020 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed by the Revenue against the order dated 28/03/2016 passed by…

Srikant Shah, New Delhi vs. ITO, Ward-19(3), New Delhi

Appeal of the assessee is allowed

ITA 6585/DEL/2018[2011-12]Status: DisposedITAT Delhi08 May 2020AY 2011-12

Bench: Ms Suchitra Kamble & Shri B. R. R. Kumarsrikant Shah Vs Ito E-2/2, 2Nd Floor, Shastri Nagar, Ward-19(3) New Delhi New Delhi Apfps7384M

Section 271Section 271(1)(C)Section 271(1)(c)

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I(2) + SMC’ NEW DELHI BEFORE MS SUCHITRA KAMBLE, JUDICIAL MEMBER, AND SHRI B. R. R. KUMAR, ACCOUNTANT MEMBER Srikant Shah Vs ITO E-2/2, 2nd Floor, Shastri Nagar, Ward-19(3) New Delhi New Delhi APFPS7384M (APPELLANT) (RESPONDENT) Appellant by Sh. Manpreet Singh Kapoor, CA Respondent by Sh. Pradeep Singh Gautam, Sr. DR Date of Hearing 27.02.2020 Date of Pronouncement 08 .05.2020 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed by the assessee against the order dated 21/3/2016 passed by CIT(A)-34 for Assessment Year 2011-12. 2. The grounds of appeal ar…

Adman Advertising, New Delhi vs. ACIT, Circle-34(1), New Delhi

Appeal of the assessee is allowed

ITA 1393/DEL/2019[2010-11]Status: DisposedITAT Delhi19 Mar 2020AY 2010-11

Bench: Ms Suchitra Kamble & Shri Prashant Maharishiadman Advertising Vs Acit F-137, Ashok Vihar, Phase-1 Circle-34(1) New Delhi Pin 110052 Room No. 804, 8Th Floor, Aaafa7942D Pratyakash Kar Bhawan Civic Centre New Delhi Pin 110002 (Appellant) (Respondent)

Section 143(3)Section 27Section 271Section 271(1)(c)Section 274

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I(2) + SMC’ NEW DELHI BEFORE MS SUCHITRA KAMBLE, JUDICIAL MEMBER, AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Adman Advertising Vs ACIT F-137, Ashok Vihar, Phase-1 Circle-34(1) New Delhi PIN 110052 Room No. 804, 8th Floor, AAAFA7942D Pratyakash Kar Bhawan Civic Centre New Delhi PIN 110002 (APPELLANT) (RESPONDENT) Appellant by Sh. Sanjay Jain, FCA Respondent by Sh. Pradeep Singh Gautam, Sr. DR Date of Hearing 03.03.2020 Date of Pronouncement 19.03.2020 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed by the assessee against the order dated 22/6/20…

Gautam Thadani, New Delhi vs. Income Tax Officer, Ward-12(2), New Delhi

Appeal of the assessee is allowed

ITA 6899/DEL/2017[2004-05]Status: DisposedITAT Delhi19 Mar 2020AY 2004-05

Bench: Ms Suchitra Kamble & Shri Prashant Maharishigautam Thadani Vs Ito C-31, May Fair Garden Ward-12(2) New Delhi New Delhi Delhi Pin: 110016 Pan Aadpt6360P (Appellant) (Respondent)

Section 143(3)Section 271Section 271(1)(c)Section 274

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I(2) + SMC’ NEW DELHI BEFORE MS SUCHITRA KAMBLE, JUDICIAL MEMBER, AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Gautam Thadani Vs ITO C-31, May Fair Garden Ward-12(2) New Delhi New Delhi Delhi PIN: 110016 PAN AADPT6360P (APPELLANT) (RESPONDENT) Appellant by Sh. A. K. Batra, CA Respondent by Sh. Pradeep Singh Gautam, Sr. DR Date of Hearing 03.03.2020 Date of Pronouncement 19.03.2020 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed by the assessee against the order dated 05/09/2017 passed by CIT(A)-12 for Assessment Year 2004-05 2. The grounds of ap…

Oriental Structural Engineers Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeal filed by the assessee is allowed

ITA 3116/DEL/2017[2008-09]Status: DisposedITAT Delhi26 Feb 2020AY 2008-09

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

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

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’, NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER ITA No.3116/Del./2017 Assessment Year: 2008-09 M/s. Oriental Structural Vs. ACIT, Engineers Pvt. Ltd., Central Circle-26, OSE Commercial Block, New Delhi Hotel Aloft, Asset 5B, Aero City, Hospitality District, IGI Airport, New Delhi PAN :AAAC0054F (Appellant) (Respondent) Appellant by Shri K.V.S.R. Krishna, CA Respondent by Ms. Rakhi Vimal, Sr.DR Date of hearing 22.01.2020 Date of pronouncement 26.02.2020 ORDER PER O.P. KANT, AM: This appeal by the assessee is…

Smt. Manjeet Kaur Sran, New Delhi vs. DCIT, New Delhi

In the result, all the 05 appeals filed by the Assessee stand allowed

ITA 2643/DEL/2017[2010-11]Status: DisposedITAT Delhi02 Dec 2019AY 2010-11

Bench: Shri H.S. Sidhu & Shri R.K. Panda

For Appellant: Ms. Ashisha Mittal, CAFor Respondent: Ms. Rakhi Verma, Sr. DR
Section 271Section 271(1)Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI R.K. PANDA, ACCOUNTANT MEMBER ITA Nos. 2639, 2640, 2641, 2642 & 2643/Del/2017 A.Yrs. : 2005-06, 2006-07 & 2008-09 to 2010-11 MRS. MANJEET KAUR SRAN, vs. DCIT, CC-29, 527B, 5TH FLOOR, HBN OFFICE, NEW DELHI D-MALL, PLOT-D, DISTT. CENTRE, PASCHIM VIHAR, NEW DELHI – 87 (PAN: AVCPS8638P) (Appellant) (Respondent) Assessee by : Ms. Ashisha Mittal, CA Department by : Ms. Rakhi Verma, Sr. DR. O R D E R PER BENCH These 05 appeals filed by the Assessee are directed against the respective Orders of the Ld. C…

Smt. Manjeet Kaur Sran, New Delhi vs. DCIT, New Delhi

In the result, all the 05 appeals filed by the Assessee stand allowed

ITA 2640/DEL/2017[2006-07]Status: DisposedITAT Delhi02 Dec 2019AY 2006-07

Bench: Shri H.S. Sidhu & Shri R.K. Panda

For Appellant: Ms. Ashisha Mittal, CAFor Respondent: Ms. Rakhi Verma, Sr. DR
Section 271Section 271(1)Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI R.K. PANDA, ACCOUNTANT MEMBER ITA Nos. 2639, 2640, 2641, 2642 & 2643/Del/2017 A.Yrs. : 2005-06, 2006-07 & 2008-09 to 2010-11 MRS. MANJEET KAUR SRAN, vs. DCIT, CC-29, 527B, 5TH FLOOR, HBN OFFICE, NEW DELHI D-MALL, PLOT-D, DISTT. CENTRE, PASCHIM VIHAR, NEW DELHI – 87 (PAN: AVCPS8638P) (Appellant) (Respondent) Assessee by : Ms. Ashisha Mittal, CA Department by : Ms. Rakhi Verma, Sr. DR. O R D E R PER BENCH These 05 appeals filed by the Assessee are directed against the respective Orders of the Ld. C…

Smt. Manjeet Kaur Sran, New Delhi vs. DCIT, New Delhi

In the result, all the 05 appeals filed by the Assessee stand allowed

ITA 2639/DEL/2017[2005-06]Status: DisposedITAT Delhi02 Dec 2019AY 2005-06

Bench: Shri H.S. Sidhu & Shri R.K. Panda

For Appellant: Ms. Ashisha Mittal, CAFor Respondent: Ms. Rakhi Verma, Sr. DR
Section 271Section 271(1)Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI R.K. PANDA, ACCOUNTANT MEMBER ITA Nos. 2639, 2640, 2641, 2642 & 2643/Del/2017 A.Yrs. : 2005-06, 2006-07 & 2008-09 to 2010-11 MRS. MANJEET KAUR SRAN, vs. DCIT, CC-29, 527B, 5TH FLOOR, HBN OFFICE, NEW DELHI D-MALL, PLOT-D, DISTT. CENTRE, PASCHIM VIHAR, NEW DELHI – 87 (PAN: AVCPS8638P) (Appellant) (Respondent) Assessee by : Ms. Ashisha Mittal, CA Department by : Ms. Rakhi Verma, Sr. DR. O R D E R PER BENCH These 05 appeals filed by the Assessee are directed against the respective Orders of the Ld. C…

Smt. Manjeet Kaur Sran, New Delhi vs. DCIT, New Delhi

In the result, all the 05 appeals filed by the Assessee stand allowed

ITA 2642/DEL/2017[2009-10]Status: DisposedITAT Delhi02 Dec 2019AY 2009-10

Bench: Shri H.S. Sidhu & Shri R.K. Panda

For Appellant: Ms. Ashisha Mittal, CAFor Respondent: Ms. Rakhi Verma, Sr. DR
Section 271Section 271(1)Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI R.K. PANDA, ACCOUNTANT MEMBER ITA Nos. 2639, 2640, 2641, 2642 & 2643/Del/2017 A.Yrs. : 2005-06, 2006-07 & 2008-09 to 2010-11 MRS. MANJEET KAUR SRAN, vs. DCIT, CC-29, 527B, 5TH FLOOR, HBN OFFICE, NEW DELHI D-MALL, PLOT-D, DISTT. CENTRE, PASCHIM VIHAR, NEW DELHI – 87 (PAN: AVCPS8638P) (Appellant) (Respondent) Assessee by : Ms. Ashisha Mittal, CA Department by : Ms. Rakhi Verma, Sr. DR. O R D E R PER BENCH These 05 appeals filed by the Assessee are directed against the respective Orders of the Ld. C…

Smt. Manjeet Kaur Sran, New Delhi vs. DCIT, New Delhi

In the result, all the 05 appeals filed by the Assessee stand allowed

ITA 2641/DEL/2017[2008-09]Status: DisposedITAT Delhi02 Dec 2019AY 2008-09

Bench: Shri H.S. Sidhu & Shri R.K. Panda

For Appellant: Ms. Ashisha Mittal, CAFor Respondent: Ms. Rakhi Verma, Sr. DR
Section 271Section 271(1)Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI R.K. PANDA, ACCOUNTANT MEMBER ITA Nos. 2639, 2640, 2641, 2642 & 2643/Del/2017 A.Yrs. : 2005-06, 2006-07 & 2008-09 to 2010-11 MRS. MANJEET KAUR SRAN, vs. DCIT, CC-29, 527B, 5TH FLOOR, HBN OFFICE, NEW DELHI D-MALL, PLOT-D, DISTT. CENTRE, PASCHIM VIHAR, NEW DELHI – 87 (PAN: AVCPS8638P) (Appellant) (Respondent) Assessee by : Ms. Ashisha Mittal, CA Department by : Ms. Rakhi Verma, Sr. DR. O R D E R PER BENCH These 05 appeals filed by the Assessee are directed against the respective Orders of the Ld. C…

The Mantola Cooperative Thrift & Credit Society, New Delhi vs. ITO, New Delhi

ITA 2834/DEL/2015[2009-10]Status: DisposedITAT Delhi12 Jun 2019AY 2009-10

Bench: Shri Kuldip Singh & Shri Anadee Nath Misshra

For Appellant: Shri Gaurav Jain, AdvocateFor Respondent: Ms. Naina Soin Kapil,Senior DR
Section 143Section 271Section 271(1)(c)Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘D’ : NEW DELHI) BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER and SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA No.2830/Del./2015 (ASSESSMENT YEAR : 2004-05) ITA No.2831/Del./2015 (ASSESSMENT YEAR : 2005-06) ITA No.2832/Del./2015 (ASSESSMENT YEAR : 2006-07) ITA No.2833/Del./2015 (ASSESSMENT YEAR : 2007-08) ITA No.2834/Del./2015 (ASSESSMENT YEAR : 2009-10) The Mantola Cooperative Thrift & vs. ITO, Ward 38 (4), Credit Society, New Delhi. 541, Mantola, Paharganj, New Delhi – 110 055. (PAN : AAAJT1976A) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Gaurav Jain, Advocat…

The Mantola Cooperative Thrift & Credit Society, New Delhi vs. ITO, New Delhi

ITA 2833/DEL/2015[2007-08]Status: DisposedITAT Delhi12 Jun 2019AY 2007-08

Bench: Shri Kuldip Singh & Shri Anadee Nath Misshra

For Appellant: Shri Gaurav Jain, AdvocateFor Respondent: Ms. Naina Soin Kapil,Senior DR
Section 143Section 271Section 271(1)(c)Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘D’ : NEW DELHI) BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER and SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA No.2830/Del./2015 (ASSESSMENT YEAR : 2004-05) ITA No.2831/Del./2015 (ASSESSMENT YEAR : 2005-06) ITA No.2832/Del./2015 (ASSESSMENT YEAR : 2006-07) ITA No.2833/Del./2015 (ASSESSMENT YEAR : 2007-08) ITA No.2834/Del./2015 (ASSESSMENT YEAR : 2009-10) The Mantola Cooperative Thrift & vs. ITO, Ward 38 (4), Credit Society, New Delhi. 541, Mantola, Paharganj, New Delhi – 110 055. (PAN : AAAJT1976A) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Gaurav Jain, Advocat…

The Mantola Cooperative Thrift & Credit Society, New Delhi vs. ITO, New Delhi

ITA 2832/DEL/2015[2006-07]Status: DisposedITAT Delhi12 Jun 2019AY 2006-07

Bench: Shri Kuldip Singh & Shri Anadee Nath Misshra

For Appellant: Shri Gaurav Jain, AdvocateFor Respondent: Ms. Naina Soin Kapil,Senior DR
Section 143Section 271Section 271(1)(c)Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘D’ : NEW DELHI) BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER and SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA No.2830/Del./2015 (ASSESSMENT YEAR : 2004-05) ITA No.2831/Del./2015 (ASSESSMENT YEAR : 2005-06) ITA No.2832/Del./2015 (ASSESSMENT YEAR : 2006-07) ITA No.2833/Del./2015 (ASSESSMENT YEAR : 2007-08) ITA No.2834/Del./2015 (ASSESSMENT YEAR : 2009-10) The Mantola Cooperative Thrift & vs. ITO, Ward 38 (4), Credit Society, New Delhi. 541, Mantola, Paharganj, New Delhi – 110 055. (PAN : AAAJT1976A) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Gaurav Jain, Advocat…

New Holland Tractors (India) (P.) Ltd. v. CIT (49 Taxmann.com 573) — Cited in 24 Judgments | BharatTax