Shree Swastik Stills Pvt. Ltd. v. ACIT

264 ITR 447Reported decision#24097 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 358,351 Indian tax judgments — from 2018 to 2022.

Judgments citing Shree Swastik Stills Pvt. Ltd. v. ACIT

Benchmarrk Realty LLP, Pune vs. Deputy Commissioner of Income-Tax, Circle - 8, Pune

In the result, appeal of the Assessee is Dismissed

ITA 1396/PUN/2019[2015-16]Status: DisposedITAT Pune22 Dec 2022AY 2015-16

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकरअपीलसं. / Ita No.1396/Pun/2019 िनधा"रणवष" / Assessment Year : 2015-16 Benchmarrk Realty Llp, The Dcit, Circle-8, Pune. Sr.No.17/19, Near Balaji V Temple, Kate Wasti, Punawale, S Pune – 411033. Pan: Aanfb 7064 Q Appellant/ Assessee Respondent /Revenue Assessee By Shri Kishor B Phadke – Ar Revenue By Shri Ramnath P Murkunde – Dr Date Of Hearing 09/12/2022 Date Of Pronouncement 22/12/2022 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Is Directed Against The Order Of Ld.Commissioner Of Income Tax(Appeals)-6, Pune Dated 25.07.2019 Emanating From Order Of Assessing Officer Dated 22.03.2018 Under Section 271B Of The Act, 1961 For The A.Y.2015- 16. The Assessee Has Raised The Following Grounds Of Appeal:

Section 271BSection 273BSection 44A

…आयकर अपीलीय अिधकरण “ए” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A” :: PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकरअपीलसं. / ITA No.1396/PUN/2019 िनधा"रणवष" / Assessment Year : 2015-16 Benchmarrk Realty LLP, The DCIT, Circle-8, Pune. Sr.No.17/19, Near Balaji V Temple, Kate Wasti, Punawale, s Pune – 411033. PAN: AANFB 7064 Q Appellant/ Assessee Respondent /Revenue Assessee by Shri Kishor B Phadke – AR Revenue by Shri Ramnath P Murkunde – DR Date of hearing 09/12/2022 Date of pronouncement 22/12/2022 आदेश/ ORDER PER DR. DIPAK P. RIPOTE, AM: Thi…

Maharashtra Erectors Pvt. Ltd., Pune vs. Assistant Commissioner of Income-Tax

In the result, the appeal of assessee in ITA No

ITA 2140/PUN/2016[2010-11]Status: DisposedITAT Pune29 Nov 2018AY 2010-11

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri C.H. NaniwadekarFor Respondent: Shri Sanjeev Ghei
Section 143(3)Section 271BSection 271FSection 273B

…be ascertained as they were dependent on the closing balances of the earlier financial years. The ld. AR in support his submissions placed reliance on the decision of Hon‟ble Bombay High Court in the case of Shree Swastik Stills Pvt. Ltd. Vs. ACIT reported as 264 ITR 447. 6. On the other hand ld. DR vehemently supported the order of Commissioner of Income Tax (Appeals) in confirming levy of penalty u/s. 271B of the Act. The ld. DR submitted that the reasoning given by the AR seeking immunity from levy of penalty does not fall within the meaning of reasonable cause u/s. 271B of the Act. The ld. DR prayed for confi…

Maharashtra Erectors Pvt. Ltd., Pune vs. Assistant Commissioner of Income-Tax

In the result, the appeal of assessee in ITA No

ITA 2139/PUN/2016[2010-11]Status: DisposedITAT Pune29 Nov 2018AY 2010-11

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri C.H. NaniwadekarFor Respondent: Shri Sanjeev Ghei
Section 143(3)Section 271BSection 271FSection 273B

…be ascertained as they were dependent on the closing balances of the earlier financial years. The ld. AR in support his submissions placed reliance on the decision of Hon‟ble Bombay High Court in the case of Shree Swastik Stills Pvt. Ltd. Vs. ACIT reported as 264 ITR 447. 6. On the other hand ld. DR vehemently supported the order of Commissioner of Income Tax (Appeals) in confirming levy of penalty u/s. 271B of the Act. The ld. DR submitted that the reasoning given by the AR seeking immunity from levy of penalty does not fall within the meaning of reasonable cause u/s. 271B of the Act. The ld. DR prayed for confi…

Shree Swastik Stills Pvt. Ltd. v. ACIT (264 ITR 447) — Cited in 3 Judgments | BharatTax