Prem Chand v. ACIT

301 ITR 13High Court2008#5254 most cited

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

Sections most often in play

Section 133(6)Section 142(1)Section 143(1)Section 143(2)Section 148 Section 250 Section 271(1)(c)Section 274

Judgments citing Prem Chand v. ACIT

Bipin Pranjivandas Shah, Mumbai vs. ITO Ward 27(1)(1), Navi Mumbai

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

ITA 1661/MUM/2024[2009-10]Status: DisposedITAT Mumbai10 Jan 2025AY 2009-10

Bench: Shri Amarjit Singh & Shri Raj Kumar Chauhan

Section 133(6)Section 143Section 143(2)Section 148Section 250Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER AND SHRI RAJ KUMAR CHAUHAN, JUDICIAL MEMBER 1. ITA NO. 1661/MUM/2024 (A.Y: 2009-10) 2. ITA NO. 1660/MUM/2024 (A.Y: 2010-11) Bipin Pranjivandas Shah ITO Ward 27(1)(1), A/9, Geeta Prakash CHS Ltd, Plot Vs. IT Office, Vashi Railway No. 1220123, Garodia Nagar, Station Building, Navi Ghatkopar East, Mumbai – 400 077 Mumbai – 400 703 PAN: AAFPS3418R (Appellant) (Respondent) Assessee Represented by : Shri R. V. Shah, Ld. AR Department Represented by : Shri Pushkaraj Bhangepatil, Ld. DR Date of conclusion of Heari…

M/S Sandeep Steel, Mumbai vs. ACIT 17 (3), Mumbai

In the result, assessee’s appeal is allowed

ITA 7946/MUM/2019[2011-12]Status: DisposedITAT Mumbai27 Jul 2021AY 2011-12

Bench: Shri Saktijit Dey & Shri S. Rifaur Rahman

For Appellant: NoneFor Respondent: Shri Vijay Kumar Menon

Section 143(1)Section 147Section 148Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER, AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA no.7946/Mum./2019 (Assessment Year : 2011–12) ITA no.7947/Mum./2019 (Assessment Year : 2010–11) M/s. Sandeep Steel 511, Ashirwad Building ……………. Appellant Ahmedabad Street, Carnac Bunder Mumbai 400 009 PAN–ABAFS1100J v/s Asstt. Commissioner of Income Tax ……………. Respondent Ward–17(3), Mumbai Assessee by : None Revenue by : Shri Vijay Kumar Menon Date of Hearing – 01.06.2021 Date of Order – 27.07.2021 O R D E R PER S. RIFAUR RAHMAN, A.M. The present appeals preferre…

ITO-28(3)(2), Mumbai vs. Sharwansinghatar Singh Chatarsingh Chundawat, Mumbai

In the result, Revenue’s appeal is dismissed

ITA 5779/MUM/2019[2010-11]Status: DisposedITAT Mumbai27 Jul 2021AY 2010-11

Bench: Shri Saktijit Dey & Shri S. Rifaur Rahman

For Appellant: NoneFor Respondent: Shri Vijay Kumar Menon

Section 142(1)Section 143(1)Section 147Section 271(1)(c)Section 44ASection 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER, AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA no.5779/Mum./2019 (Assessment Year : 2010–11) Income Tax Officer ……………. Appellant Ward–28(3)(2), Mumbai v/s Smt. Sheeja Varghese 74, Nandanvan CHS Ltd. Sector–17, Nerul (East) ……………. Respondent Navi Mumbai 400 706 PAN – ADGPV8111Q Revenue by : Shri Vijay Kumar Menon Assessee by : None Date of Hearing – 01.06.2021 Date of Order – 27.07.2021 O R D E R PER S. RIFAUR RAHMAN, A.M. The present appeal has been filed by the Revenue challenging the impugned order dated 21s…

ACIT, Circle-9(3)(2), Mumbai vs. M/S. Golkunda Diamonds & Jewellery Limited, Mumbai

In the result, Revenue’s appeal is dismissed

ITA 5507/MUM/2019[2009-10]Status: DisposedITAT Mumbai27 Jul 2021AY 2009-10

Bench: Shri Saktijit Dey & Shri S. Rifaur Rahman

For Appellant: Ms. Aarti SatheFor Respondent: Shri T.S. Khalsa

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER, AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA no.5507/Mum./2019 (Assessment Year : 2009–10) ITA no.5508/Mum./2019 (Assessment Year : 2011–12) Asstt. Commissioner of Income Tax ……………. Appellant Circle–9(3)(2), Mumbai v/s Golkunda Diamonds & Jewellery Ltd. G–30, Gems & Jewellery Complex–III ……………. Respondent SEEPZ, Andheri (E), Mumbai 400 096 PAN – AAACG2736L Revenue by : Shri T.S. Khalsa Assessee by : Ms. Aarti Sathe Date of Hearing – 02.06.2021 Date of Order – 27.07.2021 O R D E R PER S. RIFAUR RAHMAN, A.M.…

Income Tax Officer-9(3)(4), Mumbai vs. M/S. Goldstar Jewellery India Pvt Ltd., Mumbai

In the result, Revenue’s appeal is dismissed

ITA 5466/MUM/2019[2013-14]Status: DisposedITAT Mumbai27 Jul 2021AY 2013-14

Bench: Shri Saktijit Dey & Shri S. Rifaur Rahman

For Appellant: NoneFor Respondent: Shri T.S. Khalsa

Section 271Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER, AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA no.5466/Mum./2019 (Assessment Year : 2013–14) Income Tax Officer ……………. Appellant Ward–9(3)(4), Mumbai v/s Goldstar Jewellery India Pvt. Ltd. Plot no.8, Western Industrial Estate ……………. Respondent OPp. Seepz Main Gate, Andheri (E) Mumbai 400 093 PAN – AABCG0505E Revenue by : Shri T.S. Khalsa Assessee by : None Date of Hearing – 02.06.2021 Date of Order – 27.07.2021 O R D E R PER S. RIFAUR RAHMAN, A.M. The captioned appeal has been filed by the Revenue challenging…

Shrim Bhanu Construction Pvt. Ltd., Mumbai vs. ACIT, Circle, 27(1), Mumbai

Accordingly, the grounds raised by the assessee are allowed

ITA 6121/MUM/2019[2010-11]Status: DisposedITAT Mumbai15 Jun 2021AY 2010-11

Bench: Shri S. Rifaur Rahman () & Shri Ravish Sood () Assessment Year: 2010-11

For Appellant: Mr. Devendra Jain, ARFor Respondent: Mr. Vijay Kumar Menon, DR

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

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E” MUMBAI BEFORE SHRI S. RIFAUR RAHMAN (ACCOUNTANT MEMBER) AND SHRI RAVISH SOOD (JUDICIAL MEMBER) Assessment Year: 2010-11 Shrim Bhanu Construction ACIT, Circle 27(1), Private Limited (formerly Vs. 4th floor, Room No. 415, 6th known as Bhanu Tower, Vashi Railway Station Construction, a partnership Complex, Vashi, firm), Navi Mumbai-400703. 811, Neelkant Corporate Park, Kirol Road, Vidyavihar (West), Mumbai-400086. PAN No. AAPCS 6963 E Appellant Respondent Assessee by : Mr. Devendra Jain, AR Revenue by : Mr. Vijay Kumar Menon, DR Date of Hearing : 01/04/2021 D…

ITO, Ward - 3(2), Thane vs. Rammangal S.Gupta, Mumbai

In the result, Revenue’s appeal is dismissed

ITA 6576/MUM/2019[2009-10]Status: DisposedITAT Mumbai10 Jun 2021AY 2009-10

Bench: Shri S. Rifaur Rahman & Shri Pavan Kumar Gadale

For Appellant: NoneFor Respondent: Shri Gurbinder Singh

Section 143(3)Section 147Section 148Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA no.6576/Mum./2019 (Assessment Year : 2009–10) Income Tax Officer ……………. Appellant Ward–3(2), Mumbai v/s Rammangal S. Gupta 9, Kedar Bunglow, Shivaji Nagar ……………. Respondent Wagle Industrial Estate, Thane 400 604 PAN – AAVPG3060H Revenue by : Shri Gurbinder Singh Assessee by : None Date of Hearing – 13.05.2021 Date of Order – 10.06.2021 O R D E R PER S. RIFAUR RAHMAN, A.M. The present appeal preferred by the Revenue challenging the impugned order dated 14th…

Dy CIT 6 (2)(1), Mumbai vs. M/S Della Technica Interior Design Pvt Ltd, Mumbai

In the result, Revenue’s appeal is dismissed

ITA 6535/MUM/2019[2009-10]Status: DisposedITAT Mumbai10 Jun 2021AY 2009-10

Bench: Shri S. Rifaur Rahman & Shri Pavan Kumar Gadale

For Appellant: Ms. Forum MehtaFor Respondent: Shri Gurbinder Singh

Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA no.6535/Mum./2019 (Assessment Year : 2010–11) Dy. Commissioner of Income Tax ……………. Appellant Circle–6(2)(1), Mumbai v/s Delta Technica Interior Design P. Ltd. Rati Villa, Ground Floor, Motibal Street ……………. Respondent Opp. Bhatia Hospital Tardeo Mumbai 400 007 PAN – AABCD2765K Revenue by : Shri Gurbinder Singh Assessee by : Ms. Forum Mehta Date of Hearing – 13.05.2021 Date of Order – 10.06.2021 O R D E R PER S. RIFAUR RAHMAN, A.M. The appeal has been filed…

ACIT 28 (2), Mumbai vs. M/S Redstar, Mumbai

In the result, Revenue’s appeal is dismissed

ITA 6461/MUM/2019[2010-11]Status: DisposedITAT Mumbai10 Jun 2021AY 2010-11

Bench: Shri S. Rifaur Rahman & Shri Pavan Kumar Gadale

For Appellant: Ms. Radha HalbeFor Respondent: Shri Gurbinder Singh

Section 143(3)Section 271Section 271(1)(c)Section 3Section 44Section 44ASection 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA no.6461/Mum./2019 (Assessment Year : 2010–11) Asstt. Commissioner of Income Tax ……………. Appellant Circle–28(2), Mumbai v/s M/s. Redstar, Shop no.9 Hermese Centre, Sector-17 ……………. Respondent Vashi, Navi Mumbai 400 703 PAN – AAEFR7124A Revenue by : Shri Gurbinder Singh Assessee by : Ms. Radha Halbe Date of Hearing – 12.05.2021 Date of Order – 10.06.2021 O R D E R PER S. RIFAUR RAHMAN, A.M. The captioned appeal by the Revenue challenging the impugned order dat…

ACIT, Circle - 32 (3), Mumbai vs. Ravikiran Enterprises, Mumbai

In the result, Revenue’s appeal is dismissed

ITA 6430/MUM/2019[2011-12]Status: DisposedITAT Mumbai10 Jun 2021AY 2011-12

Bench: Shri S. Rifaur Rahman & Shri Pavan Kumar Gadale

For Appellant: Shri Mayur KisnadwalaFor Respondent: Shri Gurbinder Singh

Section 271Section 271(1)(c)Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA no.6430/Mum./2019 (Assessment Year : 2011–12) Asstt. Commissioner of Income Tax ……………. Appellant Circle–32(3), Mumbai v/s Ravikiran Enterprises 1/A, Ganesh Apartment Chogle Nagar, S. Savarpada ……………. Respondent Dahisar (E), Mumbai 400 068 PAN – AAHFR1882J Revenue by : Shri Gurbinder Singh Assessee by : Shri Mayur Kisnadwala Date of Hearing – 12.05.2021 Date of Order – 10.06.2021 O R D E R PER S. RIFAUR RAHMAN, A.M. The captioned appeal has been filed by the R…

ACIT 13 (3)(1), Mumbai vs. Remi Electrotechnik Ltd., Mumbai

In the result, Revenue’s appeal is dismissed

ITA 6375/MUM/2019[2009-10]Status: DisposedITAT Mumbai10 Jun 2021AY 2009-10

Bench: Shri S. Rifaur Rahman & Shri Pavan Kumar Gadale

For Appellant: NoneFor Respondent: Shri Gurbinder Singh

Section 133(6)Section 147Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA no.6375/Mum./2019 (Assessment Year : 2009–10) Asstt. Commissioner of Income Tax ……………. Appellant Circle–13(3)(1), Mumbai v/s Remi Electrotechnik Ltd., Plot no.11 Cama Industrial Estate, Goregaon (E) ……………. Respondent Mumbai 400 063 PAN – AAACR2578P ITA no.6376/Mum./2019 (Assessment Year : 2009–10) Asstt. Commissioner of Income Tax ……………. Appellant Circle–13(3)(1), Mumbai v/s Remi Process Plant & Machinery Ltd. Plot no.11, Cama Industrial Estate, ……………. Responden…

ITO 13 (3)(1), Mumbai vs. M/S Reinfibre Products India Pvt Ltd., Mumbai

In the result, Revenue’s appeal is dismissed

ITA 6274/MUM/2019[2010-11]Status: DisposedITAT Mumbai10 Jun 2021AY 2010-11

Bench: Shri S. Rifaur Rahman & Shri Pavan Kumar Gadale

For Appellant: NoneFor Respondent: Shri Gurbinder Singh

Section 143(1)Section 143(3)Section 147Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA no.6274/Mum./2019 (Assessment Year : 2010–11) Income Tax Officer ……………. Appellant Ward–13(3)(1), Mumbai v/s M/s. Reinfibre Products India P. Ltd. 410, Everest Apartments ……………. Respondent PPN Road, Versova, Andheri (W) Mumbai 400 061 PAN – AACCR0813R Revenue by : Shri Gurbinder Singh Assessee by : None Date of Hearing – 10.05.2021 Date of Order – 10.06.2021 O R D E R PER S. RIFAUR RAHMAN, A.M. This appeal filed by the Revenue challenging the impugned order…

ITO 32 (3)(1), Mumbai vs. Rahul Narendra Shah, Mumbai

In the result, Revenue’s appeal for A

ITA 6435/MUM/2019[2011-12]Status: DisposedITAT Mumbai02 Jun 2021AY 2011-12

Bench: Shri S. Rifaur Rahman & Shri Pavan Kumar Gadale

For Appellant: NoneFor Respondent: Shri Gurbinder Singh

Section 271Section 271(1)(c)Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA no.6435/Mum./2019 (Assessment Year : 2011-12) ITA no.6436/Mum./2019 (Assessment Year : 2010–11) Income Tax Officer ……………. Appellant Ward–32(3)(1), Mumbai v/s Rahul Narendra Shah 77/C, Pancharatna Apartment ……………. Respondent S.V. Road, Borivali, Opp Gokul Hotel Mumbai 400 092 PAN–AGGPD6265J Revenue by : Shri Gurbinder Singh Assessee by : None Date of Hearing – 12.05.2021 Date of Order – 02.06.2021 O R D E R PER S. RIFAUR RAHMAN, A.M. These appeals have been f…

ITO 32(3)(1), Mumbai vs. Rakesh Jitendra Kumar Shah, Mumbai

In the result, Revenue’s appeal is dismissed

ITA 6434/MUM/2019[2009-10]Status: DisposedITAT Mumbai02 Jun 2021AY 2009-10

Bench: Shri S. Rifaur Rahman & Shri Pavan Kumar Gadale

For Appellant: NoneFor Respondent: Shri Gurbinder Singh

Section 144Section 147Section 271Section 271(1)(c)Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA no.6434/Mum./2019 (Assessment Year : 2009–10) Income Tax Officer ……………. Appellant Ward–32(3)(1), Mumbai v/s Rakesh Jitendra Kumar Shah 601, Priyas Society, SKP Colony ……………. Respondent Eksar Road, Borivali (West) Mumbai 400 092 PAN–AGGPD6265J Revenue by : Shri Gurbinder Singh Assessee by : None Date of Hearing – 12.05.2021 Date of Order – 02.06.2021 O R D E R PER S. RIFAUR RAHMAN, A.M. These appeals have been filed by the Revenue challenging two separate orde…

ITO 29(1)(3), Mumbai vs. Shri. Dharmesh Vinaykumar Shah, Mumbai

In the result, Revenue’s appeal is dismissed

ITA 4078/MUM/2019[2010-11]Status: DisposedITAT Mumbai31 May 2021AY 2010-11

Bench: Shri Mahavir Singh & Shri S. Rifaur Rahman

For Appellant: Shri Bhadresh DoshiFor Respondent: Shri Kailash Kanojiya

Section 143(3)Section 271Section 271(1)(c)Section 274Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA no.4078/Mum./2019 (Assessment Year : 2010–11) Income Tax Officer ……………. Appellant Ward–29(1)(3), Mumbai v/s Shri Dharmesh Vinaykumar Shah Flat no.1404, Park Royal Opp Samudhi Hall, M.M. Malviya Road ……………. Respondent Mulund (W), Mumbai 400 080 PAN – AAIPS1584R Revenue by : Shri Kailash Kanojiya Assessee by : Shri Bhadresh Doshi Date of Hearing – 24.03.2021 Date of Order – 31.05.2021 O R D E R PER S. RIFAUR RAHMAN, A.M. The present appeal preferred by the Revenue ch…

Income Tax Officer 9(3)(2), Mumbai vs. M/S. Dytex Seals India Pvt. Ltd, Mumbai

In the result, Revenue’s appeal for A

ITA 5478/MUM/2019[2009-10]Status: DisposedITAT Mumbai25 May 2021AY 2009-10

Bench: Shri Mahavir Singh & Shri S. Rifaur Rahman

For Appellant: NoneFor Respondent: Shri Kailash Kanojiya

Section 143(3)Section 147Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA no.5478/Mum./2019 (Assessment Year : 2009–10) ITA no.5479/Mum./2019 (Assessment Year : 2010–11) ITA no.5480/Mum./2019 (Assessment Year : 2011–12) Income Tax Officer ……………. Appellant Ward–9(3)(2), Mumbai v/s Dytex Seals India Pvt. Ltd. Gala no.2A, 1st Floor ……………. Respondent Sadhna Industrial Estate S.V. Road, Mumbai 400 102 Assessee by : None Revenue by : Shri Kailash Kanojiya Date of Hearing – 22.03.2021 Date of Order – 25.05.2021 O R D E R PER S. RIFAUR RAHMAN, A.…

Sunil B Vorani, Mumbai vs. Income Tax Officer 17(3) (4), Mumbai

Accordingly, the grounds raised by the assessee are allowed

ITA 5829/MUM/2019[2009-2010]Status: DisposedITAT Mumbai25 Mar 2021AY 2009-2010

Bench: Shri S. Rifaur Rahman, Am & Shri Pavan Kumar Gadale, Jm आयकरअपीलसं./ I.T.A. No. 5829/Mum/2019 (निर्धारणवर्ा / Assessment Year: 2009-10)

For Appellant: Shri Karan, AR byFor Respondent: Shri Vijay Kumar Menon

Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, AM & SHRI PAVAN KUMAR GADALE, JM आयकरअपीलसं./ I.T.A. No. 5829/Mum/2019 (निर्धारणवर्ा / Assessment Year: 2009-10) Sunil B. Vorani, ITO-17(3)(4), R. No. 111, 1st floor, 23 Shirin Mansion, 1st बिधम/ Aayakar Bhavan, floor 14, Kosla lane, Vs. Mumbai-400 020 Pydhonie, Mumbai-400 003 स्थायीलेखासं./जीआइआरसं./ PAN No. AAQHS3185J (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant : Shri Karan, AR by प्रत्यथीकीओरसे/Respondentby : Shri Vijay Kumar Menon, DR सुनवाईकीतारीख/ : 11.03.2021 Date of Hearing घोषणाकीतारीख / : 25.…

M/S Alp Overseas Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is allowed

ITA 6140/DEL/2015[2006-07]Status: DisposedITAT Delhi30 Jul 2018AY 2006-07

Bench: : Shri Bhavnesh Saini & Shri L.P. Sahu

Section 143(3)Section 147Section 271(1)(c)

…nciers (2001) 247 ITR 742 (Ker) following the rationale of the decision of the Supreme Court in CIT (Addl) v Jeevan Lal Sah (1994) 205 ITR 244 (SC) and Sir Shadilal Sugar & General Mills Ltd. v C/T(1987) 168 ITR 705 (SC). CIT v Seeds India Ltd. (P.H.I) (2008) 301 ITR 13 (Del). Where there was a solitary mistake in debiting cost of wires to consumable stores account and there was no suggestion from the Income-tax Department, that the mistake was not bona fide, penalty is not leviable. CIT v Union Electric Corporation (2006) 281 ITR 266 (Guj) [2012] 24 taxmann.com 3Q9 (Delhi) HIGH COURT OF DELHI Commissioner of In…

M/S Mrs. Bector Food Specialities Ltd., Ludhiana vs. DCIT, Ludhiana

In the result, the appeal of the assessee is allowed

ITA 488/CHANDI/2017[2006-07]Status: DisposedITAT Chandigarh16 Jul 2018AY 2006-07

Bench: Smt. Diva Singh & Dr. B.R.R. Kumarassessment Year: 2006-07

For Appellant: Shri. Subhash AggarwalFor Respondent: Shri. Yoginder Mittal

Section 143(3)Section 271(1)(c)Section 36(1)(iii)

…der installation we have taken a term loan on the same and interest payable on the loan has been capitalized. Copy of account of machinery under installation is enclosed.” 7. Before us the Ld. AR relied on the judgment in the case of M/s PHI Seeds India Ltd. 301 ITR 13 (Del) wherein it has been held that claim for a deduction found to be erroneous doesn’t amount to concealment of income enhanced penalty could not be imposed. And also of the judgment in the case of Kambay Software India Pvt. Ltd. wherein it has been held that rejection of assessee’s bona fide claim vis-à-vis addition to income doesn’t lead to lev…

Gangacharan, Mumbai vs. ITO 19(2)(3), Mumbai

In the result , appeal of the assessee is allowed

ITA 3620/MUM/2016[2011-12]Status: DisposedITAT Mumbai25 May 2018AY 2011-12

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.3620/Mum/2016 (नििाारण वर्ा / Assessment Year : 2011-12) Gangacharan Choudhary बिाम/ Ito 19(2)(3), Mumbai 140A, Vakola Bridge Society, Dhobi Ghat, Santacruz (E), V. Mumbai 400055 स्थायी ऱेखा सं./ Pan : Aigpc2139N (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri Rajesh S. ShahFor Respondent: Shri V. Vidhyadhar (Sr.DR)

Section 271(1)(c)Section 54

…on in the case of CIT v. Reliance Petroproducts Ltd. reported at 322 ITR 158 7. Mumbai-tribunal decision in the case of Skill Infrastructure Ltd. v. ACIT, 139 ITD 25 (Mum.) (Trib) 8. Hon’ble Delhi High Court decision in the case of PHI Seeds India Ltd. (2008) 301 ITR 13 Thus it was prayed that the penalty be deleted. The learned CIT(A) after considering the contentions of the assessee confirmed the penalty vide appellate order dated 28-03-2016 , by holding as under:- I have carefully considered the grounds of appeal, statements “5. made by the appellant, assessment order and the order levying penalty u/s.271(1)…