PCIT v. Intas Pharma Ltd.

138 Taxmann.com 474High Court2022#22472 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2023 to 2024.

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furnishing inaccurate particulars of income penalty under section 271(1)(c)furnishing inaccurate particulars penalty u/s 271(1)(c)levy of penalty section 271(1)section 271 section 271(1)(c)section 27 company india total income

Judgments citing PCIT v. Intas Pharma Ltd.

Akar Laminators Limited, Ahmedabad vs. Deputy Commissioner of Income Tax, Circle 1(1)(1), Ahmedabad

In the result the appeal filed by the assessee is allowed

ITA 600/AHD/2023[2001-02]Status: DisposedITAT Ahmedabad10 Apr 2024AY 2001-02

Bench: This Tribunal & The Case Was Set-Aside Vide Order Dated 01.08.2014 In Ita No. 858 & 927/Ahd/2005 & Accordingly Assessment Was Finalized U/S. 143(3) R.W.S. 254 Of The Act & The Total Loss Was Determined At (-) Rs.22,47,26,293/- After Making Following Additions/Disallowances:

Section 143(3)Section 144Section 271Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri T.R. Senthil Kumar, Judicial Member Asst. Year: 2001-02 Akar Laminators Ltd, The DCIT, B-505 Infinity Tower, Circle-1(1)(1), Corporate Road, Vs Ahmedabad Prahlad Nagar, Ahmedabad-380015 Gujarat PAN:AABCA2778H (Respondent) (Appellant) Assessee Represented: Shri Sunil Talati, A.R. Revenue Represented: Shri H. Phani Raji, CIT-DR & Ms. Saumya Pandey Jain, Sr. D.R. Date of hearing : 27-03-2024 Date of pronouncement : 10-04-2024 आदेश/ORDER PER T.R. SENTHIL KUMAR, JUDICIAL MEMBER:- This appeal is filed…

M/S Shree Rajmoti Inds., Rajkot-Gujarat vs. The A. C.I.T., Circle-2(1), Rajkot-Gujarat

In the result, the appeal filed by the Assessee is hereby allowed

ITA 172/RJT/2019[2013-14]Status: DisposedITAT Rajkot27 Sept 2023AY 2013-14

Bench: Shri Waseem Ahmed (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

Section 10(34)Section 271Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT (Conducted Through Virtual Court) Before: Shri Waseem Ahmed, Accountant Member And Shri T.R. Senthil Kumar, Judicial Member ITA No: 172/Rjt/2019 Assessment Year: 2013-14 M/s. Shree Rajmoti The DCIT, Industries, Central Circle-2(1), Bhavnagar Road, Vs Rajkot Rajkot (Gujarat) (Respondent) PAN No: AAKFS6930M (Appellant) Assessee Represented: Shri R. D. Lalchandani, A.R. Revenue Represented: Shri V.J. Boricha, Sr. D.R. Date of hearing : 31-07-2023 Date of pronouncement : 27-09-2023 आदेश/ORDER PER : T.R. SENTHIL KUMAR, JUDICIAL MEMBER:- This appe…

Shri Kanjibhai B. Rangani, Rajkot-Gujarat vs. The Income Tax Officer, Ward-5(1), Rajkot-Gujarat

In the result, the appeal of the assessee is allowed

ITA 7/RJT/2020[2007-08]Status: DisposedITAT Rajkot23 Aug 2023AY 2007-08

Bench: Shri Waseem Ahmed & Shri Siddhartha Nautiyal

For Appellant: Written SubmissionFor Respondent: Shri Abhimanyu Singh, Sr. DR

Section 147Section 148Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT (Conducted through E-Court at Ahmedabad) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No.07/Rjt/2020 (Assessment Year: 2007-08) Kanjibhai Bhimjibhai Rangani, Vs. Income Tax Officer, C/o. D.R. Adhia, “Om Shri Ward-3(1)(1), Padmalaya”, Nr. Trikamrayji Rajkot Haweli, 16- Jagnath Plot, Dr. Yagnik Road, Opp. Imperial Hotel, Rajkot-360001 [PAN No.ABGPR6501E] (Appellant) .. (Respondent) Appellant by : Written Submission Respondent by: Shri Abhimanyu Singh, Sr. DR Date of Hearing 09.08.2023 Date of Pronouncement…