Sibia Healthcare Pvt. Ltd. v. DCIT

41 ITR (Trib) 439Income Tax Appellate Tribunal2015#10004 most cited
11

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2021.

Judgments citing Sibia Healthcare Pvt. Ltd. v. DCIT

SHRI ANIKET ANIL SHIRKE (PROP.IMAGINERY FRIEND PICTURE),MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX, CPC-TDS,, GHAZIABAD

In the result, these appeals by the assessee stand allowed for statistical purposes

ITA 5110/MUM/2019[2014-15]Status: DisposedITAT Mumbai02 Jun 2021AY 2014-15

Bench: Shri Shamim Yahya & Shri Pavan Kumar Gadale

For Appellant: NoneFor Respondent: Shri Ajay Pratap Singh
Section 154Section 156Section 200ASection 234E

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA NOS.5105 TO 5107 & 5110/MUM/2019 : A.Ys : 2014-15 & 2013-14 & 5108 & 5109/MUM/2019 Shri Aniket Anil Shirke Vs. Asstt. Commissioner of 603/604, Samarth Sampada, Income Tax, CPC-TDS, Lokhandwala Complex, Ghaziabad. (Respondent) Andheri (W), Mumbai 400 053. PAN : ANDPS4767L (Appellant) Appellant by : None Respondent by : Shri Ajay Pratap Singh Date of Hearing : 01/04/2021 Date of Pronouncement : 02/06/2021 O R D E R PER BENCH : These appeals by the assesse…

SHRI ANIKET ANIL SHIRKE (PROP.IMAGINERY FRIEND PICTURE),MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX, CPC-TDS,, GHAZIABAD

In the result, these appeals by the assessee stand allowed for statistical purposes

ITA 5109/MUM/2019[2013-14]Status: DisposedITAT Mumbai02 Jun 2021AY 2013-14

Bench: Shri Shamim Yahya & Shri Pavan Kumar Gadale

For Appellant: NoneFor Respondent: Shri Ajay Pratap Singh
Section 154Section 156Section 200ASection 234E

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA NOS.5105 TO 5107 & 5110/MUM/2019 : A.Ys : 2014-15 & 2013-14 & 5108 & 5109/MUM/2019 Shri Aniket Anil Shirke Vs. Asstt. Commissioner of 603/604, Samarth Sampada, Income Tax, CPC-TDS, Lokhandwala Complex, Ghaziabad. (Respondent) Andheri (W), Mumbai 400 053. PAN : ANDPS4767L (Appellant) Appellant by : None Respondent by : Shri Ajay Pratap Singh Date of Hearing : 01/04/2021 Date of Pronouncement : 02/06/2021 O R D E R PER BENCH : These appeals by the assesse…

SHRI ANIKET ANIL SHIRKE (PROP. IMAGINERY FRIEND PICTURES),MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX,CPC-TDS, GHAZIABAD

In the result, these appeals by the assessee stand allowed for statistical purposes

ITA 5108/MUM/2019[2013-14]Status: DisposedITAT Mumbai02 Jun 2021AY 2013-14

Bench: Shri Shamim Yahya & Shri Pavan Kumar Gadale

For Appellant: NoneFor Respondent: Shri Ajay Pratap Singh
Section 154Section 156Section 200ASection 234E

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA NOS.5105 TO 5107 & 5110/MUM/2019 : A.Ys : 2014-15 & 2013-14 & 5108 & 5109/MUM/2019 Shri Aniket Anil Shirke Vs. Asstt. Commissioner of 603/604, Samarth Sampada, Income Tax, CPC-TDS, Lokhandwala Complex, Ghaziabad. (Respondent) Andheri (W), Mumbai 400 053. PAN : ANDPS4767L (Appellant) Appellant by : None Respondent by : Shri Ajay Pratap Singh Date of Hearing : 01/04/2021 Date of Pronouncement : 02/06/2021 O R D E R PER BENCH : These appeals by the assesse…

SHRI ANIKET ANIL SHIRKE (PROP. IMAGINERY FRIEND PICTURES),MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX,CPC-TDS, GHAZIABAD

In the result, these appeals by the assessee stand allowed for statistical purposes

ITA 5107/MUM/2019[2014-15]Status: DisposedITAT Mumbai02 Jun 2021AY 2014-15

Bench: Shri Shamim Yahya & Shri Pavan Kumar Gadale

For Appellant: NoneFor Respondent: Shri Ajay Pratap Singh
Section 154Section 156Section 200ASection 234E

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA NOS.5105 TO 5107 & 5110/MUM/2019 : A.Ys : 2014-15 & 2013-14 & 5108 & 5109/MUM/2019 Shri Aniket Anil Shirke Vs. Asstt. Commissioner of 603/604, Samarth Sampada, Income Tax, CPC-TDS, Lokhandwala Complex, Ghaziabad. (Respondent) Andheri (W), Mumbai 400 053. PAN : ANDPS4767L (Appellant) Appellant by : None Respondent by : Shri Ajay Pratap Singh Date of Hearing : 01/04/2021 Date of Pronouncement : 02/06/2021 O R D E R PER BENCH : These appeals by the assesse…

SHRI ANIKET ANIL SHIRKE (PROP. IMAGINERY FRIEND PICTURES),MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX,CPC-TDS, GHAZIABAD

In the result, these appeals by the assessee stand allowed for statistical purposes

ITA 5106/MUM/2019[2014-15]Status: DisposedITAT Mumbai02 Jun 2021AY 2014-15

Bench: Shri Shamim Yahya & Shri Pavan Kumar Gadale

For Appellant: NoneFor Respondent: Shri Ajay Pratap Singh
Section 154Section 156Section 200ASection 234E

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA NOS.5105 TO 5107 & 5110/MUM/2019 : A.Ys : 2014-15 & 2013-14 & 5108 & 5109/MUM/2019 Shri Aniket Anil Shirke Vs. Asstt. Commissioner of 603/604, Samarth Sampada, Income Tax, CPC-TDS, Lokhandwala Complex, Ghaziabad. (Respondent) Andheri (W), Mumbai 400 053. PAN : ANDPS4767L (Appellant) Appellant by : None Respondent by : Shri Ajay Pratap Singh Date of Hearing : 01/04/2021 Date of Pronouncement : 02/06/2021 O R D E R PER BENCH : These appeals by the assesse…

SHRI ANIKET ANIL SHIRKE (PROP. IMAGINERY FRIEND PICTURES),MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX,CPC-TDS, GHAZIABAD

In the result, these appeals by the assessee stand allowed for statistical purposes

ITA 5105/MUM/2019[2014-15]Status: DisposedITAT Mumbai02 Jun 2021AY 2014-15

Bench: Shri Shamim Yahya & Shri Pavan Kumar Gadale

For Appellant: NoneFor Respondent: Shri Ajay Pratap Singh
Section 154Section 156Section 200ASection 234E

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA NOS.5105 TO 5107 & 5110/MUM/2019 : A.Ys : 2014-15 & 2013-14 & 5108 & 5109/MUM/2019 Shri Aniket Anil Shirke Vs. Asstt. Commissioner of 603/604, Samarth Sampada, Income Tax, CPC-TDS, Lokhandwala Complex, Ghaziabad. (Respondent) Andheri (W), Mumbai 400 053. PAN : ANDPS4767L (Appellant) Appellant by : None Respondent by : Shri Ajay Pratap Singh Date of Hearing : 01/04/2021 Date of Pronouncement : 02/06/2021 O R D E R PER BENCH : These appeals by the assesse…

VIJAY TRADERS,SIVAKASI vs. ITO TDS WARD, MADURAI

In the result, the assessee’s appeal is allowed

ITA 1826/CHNY/2018[2013-14]Status: DisposedITAT Chennai20 Nov 2018AY 2013-14

Bench: Shri Abraham P.George & Shri Duvvuru R.L.Reddyआयकर अपील सं./Ita No.1826/Chny/2018 िनधा"रण वष" /Assessment Year: 2013-14 Vijay Traders, Vs. The Income Tax Officer, 185, Mundagan Street, Tds Ward, Sivakasi-626 123. Madurai. [Pan: Aaafv7113R] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से/ Appellant By : None ""थ" की ओर से /Respondent By : Shri G.N. Raghavendra Rao, Jcit सुनवाई की तारीख/Date Of Hearing : 13.11.2018 घोषणा की तारीख /Date Of Pronouncement : 20.11.2018 आदेश / O R D E R Per Duvvuru R.L.Reddy: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 2, Madurai, Dated 09.04.2018 Relevant To The Assessment Year 2013-14. The Only Effective Ground Raised In The Appeal Of The Assessee Is That The Ld. Cit(A) Has Erred In Confirming The Late Fee Levied Under Section 234E Of The Income Tax Act, 1961 [“Act” In Short].

For Appellant: NoneFor Respondent: Shri G.N. Raghavendra Rao, JCIT
Section 200ASection 200A(1)Section 200A(1)(C)Section 234ESection 264

…sessee is in appeal before the Tribunal. None appeared on behalf of the assessee despite service of notice through RPAD. However, the assessee has filed a written submission, wherein, it was prayed that while deciding the appeal on its merits, the decision in 41 ITR (Trib) 439 (Chennai) and the decision in I.T.A. No. 526/Chny/2018 dated 30.07.2018 may be taken into consideration. On the other hand, the ld. DR supported the orders of the authorities below. :- 3 -: 5. We have heard the ld. DR, perused the materials available on record and gone through the orders of authorities below. We have also gone through the…

THE LOTUS SCORES AND SCREENS,SIVAKASI vs. ITO TDS WARD, MADURAI

In the result, the assessee’s appeal is allowed

ITA 1825/CHNY/2018[2013-14]Status: DisposedITAT Chennai20 Nov 2018AY 2013-14

Bench: Shri Abraham P.George & Shri Duvvuru R.L.Reddyआयकर अपील सं./Ita No.1825/Chny/2018 िनधा"रण वष" /Assessment Year: 2013-14 The Lotus Scores & Screens, Vs. The Income Tax Officer, 4, Shanmugam Road, Tds Ward, Sivakasi-626 123. Madurai. [Pan: Aaaft5403G] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से/ Appellant By : None ""थ" की ओर से /Respondent By : Shri G.N. Raghavendra Rao, Jcit सुनवाई की तारीख/Date Of Hearing : 13.11.2018 घोषणा की तारीख /Date Of Pronouncement : 20.11.2018 आदेश / O R D E R Per Duvvuru R.L.Reddy: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 2, Madurai, Dated 09.04.2018 Relevant To The Assessment Year 2013-14. The Only Effective Ground Raised In The Appeal Of The Assessee Is That The Ld. Cit(A) Has Erred In Confirming The Late Fee Levied Under Section 234E Of The Income Tax Act, 1961 [“Act” In Short].

For Appellant: NoneFor Respondent: Shri G.N. Raghavendra Rao, JCIT
Section 200ASection 200A(1)Section 200A(1)(C)Section 234ESection 264

…sessee is in appeal before the Tribunal. None appeared on behalf of the assessee despite service of notice through RPAD. However, the assessee has filed a written submission, wherein, it was prayed that while deciding the appeal on its merits, the decision in 41 ITR (Trib) 439 (Chennai) and the decision in I.T.A. No. 526/Chny/2018 dated 30.07.2018 may be taken into consideration. On the other hand, the ld. DR supported the orders of the authorities below. :- 3 -: 5. We have heard the ld. DR, perused the materials available on record and gone through the orders of authorities below. We have also gone through the…

SPK CHINNAKANI NADAR & CO,SIVAKASI vs. ITO TDS WARD, MADURAI

In the result, the assessee’s appeal is allowed

ITA 1813/CHNY/2018[2014-15]Status: DisposedITAT Chennai29 Oct 2018AY 2014-15

Bench: Shri Abraham P.George & Shri Duvvuru R.L.Reddyआयकर अपील सं./Ita No.1813/Chny/2018 िनधा"रण वष" /Assessment Year: 2014-15

For Appellant: NoneFor Respondent: Shri AR.V. Sreenivasan, JCIT
Section 200ASection 200A(1)Section 200A(1)(C)Section 234ESection 264

…sessee is in appeal before the Tribunal. None appeared on behalf of the assessee despite service of notice through RPAD. However, the assessee has filed a written submission, wherein, it was prayed that while deciding the appeal on its merits, the decision in 41 ITR (Trib) 439 (Chennai) and the decision in I.T.A. No. 526/Chny/2018 dated 30.07.2018 may be taken into consideration. On the other hand, the ld. DR supported the orders of the authorities below. 5. We have heard the ld. DR, perused the materials available on record and gone through the orders of authorities below. We have also gone through :- 3 -: the…

GUPTA PRINTERS,SIVAKASI vs. DCIT TDS CIRCLE, MADURAI

In the result, the assessee’s appeal is allowed

ITA 500/CHNY/2018[2013-14]Status: DisposedITAT Chennai26 Oct 2018AY 2013-14

Bench: Shri Abraham P.George & Shri Duvvuru R.L.Reddyआयकर अपील सं./Ita No.500/Chny/2018 िनधा"रण वष" /Assessment Year: 2013-14

For Appellant: NoneFor Respondent: Shri AR.V. Sreenivasan, JCIT
Section 200ASection 200A(1)Section 200A(1)(C)Section 234ESection 264

…sessee is in appeal before the Tribunal. None appeared on behalf of the assessee despite service of notice through RPAD. However, the assessee has filed a written submission, wherein, it was prayed that while deciding the appeal on its merits, the decision in 41 ITR (Trib) 439 (Chennai) and the decision in I.T.A. No. 526/Chny/2018 dated 30.07.2018 may be taken into consideration. On the other hand, the ld. DR supported the orders of the authorities below. :- 3 -: 5. We have heard the ld. DR, perused the materials available on record and gone through the orders of authorities below. We have also gone through the…

SHRI. NR RAJASEKHARAN,SIVAKASI vs. ITO TDS WARD , MADURAI

In the result, the assessee’s appeal is allowed

ITA 497/CHNY/2018[2013-14]Status: DisposedITAT Chennai26 Oct 2018AY 2013-14

Bench: Shri Abraham P.George & Shri Duvvuru R.L.Reddyआयकर अपील सं./Ita No.497/Chny/2018 िनधा"रण वष" /Assessment Year: 2013-14

For Appellant: NoneFor Respondent: Shri AR.V. Sreenivasan, JCIT
Section 200ASection 200A(1)Section 200A(1)(C)Section 234ESection 264

…sessee is in appeal before the Tribunal. None appeared on behalf of the assessee despite service of notice through RPAD. However, the assessee has filed a written submission, wherein, it was prayed that while deciding the appeal on its merits, the decision in 41 ITR (Trib) 439 (Chennai) and the decision in I.T.A. No. 526/Chny/2018 dated 30.07.2018 may be taken into consideration. On the other hand, the ld. DR supported the orders of the authorities below. :- 3 -: 5. We have heard the ld. DR, perused the materials available on record and gone through the orders of authorities below. We have also gone through the…

Sibia Healthcare Pvt. Ltd. v. DCIT (41 ITR (Trib) 439) — Cited in 11 Judgments | BharatTax