Sun Investment (P) Ltd. v. ACIT

344 ITR 1High Court2012#20570 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2021 to 2024.

Sections most often in play

Section 112(1)Section 115JAA Section 133(6)Section 133A Section 139(1)Section 143(2)Section 143(3)Section 147

Issues it is cited on

full and true disclosure kelvinator change of opinion tangible material escapement of income reason to believe speaking order notice under section 148 section 139 section 13 section 148 section 147

Judgments citing Sun Investment (P) Ltd. v. ACIT

ACIT, Circle 1(1), Chandigarh vs. M/S Sml Isuzu Ltd., Chandigarh

ITA 644/CHANDI/2022[2015-16]Status: DisposedITAT Chandigarh18 Sept 2024AY 2015-16

Bench: SHRI. VIKRAM SINGH YADAV (Accountant Member), SHRI. PARESH M. JOSHI (Judicial Member)

For Appellant: Shri Rohit Jain, Advocate and Ms. Somya Jain, C.AFor Respondent: Shri Vivek Vardhan, JCIT, Sr. DR

Section 143(2)Section 143(3)Section 147Section 148Section 250Section 253Section 3

…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “बी” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH HEARING THROUGH: HYBRID MODE "ी िव"म िसंह यादव, लेखा सद" एवं "ी परेश म. जोशी, "ाियक सद" BEFORE: SHRI. VIKRAM SINGH YADAV, AM & SHRI. PARESH M. JOSHI, JM आयकर अपील सं./ ITA NO. 644/Chd/2022 िनधा"रण वष" / Assessment Year : 2015-16 The ACIT बनाम M/s SML Isuzu Ltd. Circle1 (1), Chandigarh SCO 204-205, Sector 34-A, Chandigarh "ायी लेखा सं./PAN NO: AACCS2991P अपीलाथ"/Appellant ""थ"/Respondent िनधा"रती की ओर से/Assessee by : Shri Rohit Jain, Advocate and Ms. Somya Jain, C.A राज" की ओर से/ Revenue by : Shri…

Hero Motocorp Ltd (As Successor of Hero Investment P.Ltd), New Delhi vs. DCIT, Circle 11(1), New Delhi

The appeal is allowed

ITA 1053/DEL/2023[2011-12]Status: DisposedITAT Delhi24 Jul 2024AY 2011-12

Bench: Shri G.S. Pannu & Shri Anubhav Sharmaassessment Year: 2011-12

Section 143(3)

…e of the audit which may fall within the scope of section 28 of the Act. 19. As regards detailed disclosure in the annual accounts made by the appellant, reliance was placed, by Ld. Sr. Counsel, on the judgment in the case of Sun Investment (P) Ltd. vs. ACIT 344 ITR 1 (Del), wherein it was expressly noted that disclosure made in the 'notes to account submitted during the course of assessment proceedings under section 143(3) of the Act amounts to full and true disclosure of material facts. To similar effect the following decisions were relied: Sak Industries Private Ltd v. DCIT: 363 ITR 378 (online) (Del.) CIT…

M/S Bhartiya Samruddhi Finance Ltd., New Delhi vs. DCIT, New Delhi

In the result, appeal of the Assessee is allowed

ITA 6022/DEL/2016[2007-08]Status: DisposedITAT Delhi10 Nov 2021AY 2007-08

Bench: Shri R.K. Panda & Shri Mahavir Prasad

For Appellant: Shri KVSR. Krishna, C.AFor Respondent: Shri Sanjay Tripathi, Sr. DR

Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “A” : DELHI [THROUGH VIDEO CONFERENCING] BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI MAHAVIR PRASAD, JUDICIAL MEMBER ITA.No.6022/Del./2016 Assessment Year 2007-2008 M/s. Bhartiya Samruddhi The DCIT, Finance Ltd., F-5, Ground Circle – 4 (2), vs. Floor, Greater Kailash Enclave, Part-1, New Delhi New Delhi – 110 001. PIN – 110 048. PAN AAACB5337Q (Appellant) (Respondent) For Assessee : Shri KVSR. Krishna, C.A. For Revenue : Shri Sanjay Tripathi, Sr. DR Date of Hearing : 02.09.2021 Date of Pronouncement : 10.09.2021 ORDER PER R.K. PANDA, A.M. This appeal fi…

M/S.Apollo Tyres Ltd vs. The Deputy Commissioner of Income Tax

ITA/272/2013HC Kerala04 Aug 2021

Bench: HONOURABLE MR.JUSTICE S.V.BHATTI,HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

For Appellant: M/S.APOLLO TYRES LTDFor Respondent: THE DEPUTY COMMISSIONER OF INCOME TAX

Section 260A

…is in fact acquisition of capital asset by the appellant itself runs contrary to the separate legal entity principle endorsed by the Hon'ble Supreme Court in Azadi Bachao Andolan [263 ITR 706 (SC)] and Vodafone International Holdings [344 ITR 1 (SC). 2. The assessee is a company engaged in manufacture and sale of automobile tyres and tubes. For the I.T.A. No.272/13 -:3:- assessment year 2006-07, the assessing officer computed the total income of the asessee at Rs.66,15,44,477/-. While computing the total income of the assessee, an amount of Rs.5,09,01,000/- clai…