Sundaram Finance Limited v. DCIT

259 Taxmann 220Supreme Court of India2018#6742 most cited
17

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2025.

Issues it is cited on

furnishing inaccurate particulars of incomefurnishing inaccurate particularspenalty u/s 271(1)(c)section 274section 271(1)section 271section 271(1)(c)section 27companyindianfac

Judgments citing Sundaram Finance Limited v. DCIT

M.LAKHAMSI& CO. ,MUMBAI vs. DY. COMMISSIONER OF INCOME TAX 17(1), MUMBAI

In the result, the appeal of the assessee is allowed

ITA 4304/MUM/2025[2012-13]Status: DisposedITAT Mumbai13 Oct 2025AY 2012-13
For Appellant: \nMr. Ketan Vajani, CAFor Respondent: \nShri Annavaran Kasuri, (Sr. AR)
Section 271(1)(c)Section 274Section 292B

…{ "clean_text": "IN THE INCOME-TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI\nBEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER\n&\nSHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER\nITA No.4304/MUM/2025\n(A.Y. 2012-13)\nM. Lakhamsi & Co.\n505, Churchgate\nChambers, 5, New Marine\nLines, Mumbai 400 020,\nMaharashtra\nv/s. Deputy\nCommissioner\nof\nIncome Tax, Circle-17(1),\nKautilya Bhavan, Bandra Kurla\nComplex, Bandra (East),\nMumbai -400051, Maharashtra\nस्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AABFM5192L\nAppellant/अपीलार्थी\n..\nRespondent/प्रतिवादी\nAppellant by :\nMr. Ketan Vajani, CA\nRespondent by :\nShri Annavaran Kasuri,…

MUKON CONSTRUCTION PRIVATE LIMITED,MUMBAI vs. ACIT CIRCLE 7(1)(1), MUMBAI

In the result, the appeal of the assessee is allowed

ITA 1152/MUM/2025[2014-15]Status: DisposedITAT Mumbai13 Oct 2025AY 2014-15
For Appellant: \nShri Siddharth Srivashtav,ARFor Respondent: \nShri Annavaran Kasuri, (Sr. AR)
Section 271Section 271(1)Section 271(1)(c)Section 274Section 292B

…{ "clean_text": "IN THE INCOME-TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI\nBEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER\n&\nSHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER\nITA No.1152/MUM/2025\n(A.Y. 2014-15)\nMukon Constructions Private v/s. Assistant Commissioner of\nLimited\nबनाम Income Tax, Circle-\n31A, 3rd Floor, Tahnee Heights,\n7(1)(1), Aayakar Bhawan,\n66 Nepean Road, Malabar Hill\nMumbai\n400020,\nS.O., Mumbai\n400 006,\nMaharashtra\nMaharashtra\nस्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AADCM1616L\nAppellant/अपीलार्थी\n..\nRespondent/प्रतिवादी\nAppellant by :\nShri Siddharth Srivashtav,AR\nRespondent by :\nShri…

SWAN PETRCHEMICALS PVT. LTD.,MUMBAI vs. NFAC DELHI, DELHI

In the result appeal of the assessee is dismissed

ITA 496/IND/2023[2014-2015]Status: DisposedITAT Indore16 Jul 2024AY 2014-2015

Bench: Shri Vijay Pal Rao & Shri B.M. Biyanim/S. Swan Petrochemicals Dcit (Central), Pvt.Ltd, Indore Unit No.308 Acme Plaza, Opp. Sangam Cinema, Vs. Andheri Kurlka, Maharashtra (Appellant / Assessee) (Respondent/ Revenue) Pan: Aabcr9592C Assessee By Shri Ajay Tulsiyan & Ms. Ruchira Singhal, Ars Revenue By Shri Ashish Porwal, Sr.Dr Date Of Hearing 22.05.2024 Date Of Pronouncement 16.07.2024 O R D E R

Section 142(1)Section 271(1)(c)Section 43(5)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER M/s. Swan Petrochemicals DCIT (Central), Pvt.Ltd, Indore Unit No.308 Acme Plaza, Opp. Sangam Cinema, Vs. Andheri Kurlka, Maharashtra (Appellant / Assessee) (Respondent/ Revenue) PAN: AABCR9592C Assessee by Shri Ajay Tulsiyan & Ms. Ruchira Singhal, ARs Revenue by Shri Ashish Porwal, Sr.DR Date of Hearing 22.05.2024 Date of Pronouncement 16.07.2024 O R D E R Per Vijay Pal Rao, JM: This appeal by the assesse is directed against the ord…

HINDUPUR BIO-ENERGY PRIVATE LIMITED,HYDERABAD vs. DY. COMMISSIONER OF INCOME TAX , CIRCLE-2(2), HYDERABAD

In the result, the appeal of the assessee is dismissed, and the appeal of Revenue is allowed

ITA 644/HYD/2018[2011-12]Status: DisposedITAT Hyderabad21 Dec 2023AY 2011-12

Bench: Shri R.K. Panda & Shri Laliet Kumarassessment Year: 2011-12 Hindupur Bio-Energy Vs. The Deputy Commissioner Private Limited, Of Income Tax, Hyderabad. Circle 2(2), Hyderabad. Pan : Aabch0124J. (Appellant) (Respondent / Cross-Appellant) Assessment Year: 2011-12 The Deputy Commissioner Hindupur Bio-Energy Of Income Tax, Private Limited, Circle 2(2), Hyderabad. Hyderabad. Pan : Aabch0124J. (Appellant) (Respondent / Cross-Appellant) Assessee By: Shri M. Chandramouleswara Rao, C.A. Revenue By: Shri L.V. Bhaskara Reddy, Cit-Dr Date Of Hearing: 11.12.2023 Date Of Pronouncement: 21.12.2023

For Appellant: Shri M. ChandramouleswaraFor Respondent: Shri L.V. Bhaskara Reddy
Section 131Section 133ASection 143(2)Section 143(3)Section 14ASection 253(5)Section 271(1)(c)Section 274Section 68

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI R.K. PANDA, VICE PRESIDENT AND SHRI LALIET KUMAR, JUDICIAL MEMBER Assessment Year: 2011-12 Hindupur Bio-energy Vs. The Deputy Commissioner Private Limited, of Income Tax, Hyderabad. Circle 2(2), Hyderabad. PAN : AABCH0124J. (Appellant) (Respondent / Cross-Appellant) Assessment Year: 2011-12 The Deputy Commissioner Hindupur Bio-energy of Income Tax, Private Limited, Circle 2(2), Hyderabad. Hyderabad. PAN : AABCH0124J. (Appellant) (Respondent / Cross-Appellant) Assessee by: Shri M. Chandramouleswar…

DCIT, CIRCLE-2(2), HYDERABAD, HYDERABAD vs. HINDUPUR BIO-ENERGY PVT. LTD., HYD, HYDERABAD

In the result, the appeal of the assessee is dismissed, and the appeal of Revenue is allowed

ITA 1243/HYD/2016[2011-12]Status: DisposedITAT Hyderabad21 Dec 2023AY 2011-12

Bench: Shri R.K. Panda & Shri Laliet Kumarassessment Year: 2011-12 Hindupur Bio-Energy Vs. The Deputy Commissioner Private Limited, Of Income Tax, Hyderabad. Circle 2(2), Hyderabad. Pan : Aabch0124J. (Appellant) (Respondent / Cross-Appellant) Assessment Year: 2011-12 The Deputy Commissioner Hindupur Bio-Energy Of Income Tax, Private Limited, Circle 2(2), Hyderabad. Hyderabad. Pan : Aabch0124J. (Appellant) (Respondent / Cross-Appellant) Assessee By: Shri M. Chandramouleswara Rao, C.A. Revenue By: Shri L.V. Bhaskara Reddy, Cit-Dr Date Of Hearing: 11.12.2023 Date Of Pronouncement: 21.12.2023

For Appellant: Shri M. ChandramouleswaraFor Respondent: Shri L.V. Bhaskara Reddy
Section 131Section 133ASection 143(2)Section 143(3)Section 14ASection 253(5)Section 271(1)(c)Section 274Section 68

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI R.K. PANDA, VICE PRESIDENT AND SHRI LALIET KUMAR, JUDICIAL MEMBER Assessment Year: 2011-12 Hindupur Bio-energy Vs. The Deputy Commissioner Private Limited, of Income Tax, Hyderabad. Circle 2(2), Hyderabad. PAN : AABCH0124J. (Appellant) (Respondent / Cross-Appellant) Assessment Year: 2011-12 The Deputy Commissioner Hindupur Bio-energy of Income Tax, Private Limited, Circle 2(2), Hyderabad. Hyderabad. PAN : AABCH0124J. (Appellant) (Respondent / Cross-Appellant) Assessee by: Shri M. Chandramouleswar…

DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 8,, PUNE vs. M/S. FINOLEX CABLES LTD,, PUNE

In the result, the appeal filed by the Revenue in ITA

ITA 87/PUN/2021[2011-12]Status: DisposedITAT Pune26 Sept 2022AY 2011-12

Bench: Shri S. S. Godara & Shri Inturi Rama Raoआयकर अपील सं. / Ita Nos.86 & 87/Pun/2021 िनधा"रण वष" / Assessment Years: 2010-11 & 2011-12 Dcit, Circle-8, Pune. Vs. M/S. Finolex Cables Ltd., 26/27, Mumbai – Pune Road, Pimpri, Pune- 411018. Pan : Aaacf2637D Appellant Respondent Revenue By : Shri Ramnath P. Murkunde Assessee By : Shri J. G. Pendse Date Of Hearing : 09.09.2022 Date Of Pronouncement : 26.09.2022 आदेश / Order Per Inturi Rama Rao, Am: These Are The Appeals Filed By The Revenue Directed Against The Separate Orders Of Ld. Commissioner Of Income Tax (Appeals)- 11, Pune [‘The Cit(A)’] Dated 12.10.2020 For The Assessment Years 2010-11 & 2011-12 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In Both The Above Captioned Appeals, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.86/Pun/2021 For The Assessment Year 2010-11 Are Stated Herein.

For Appellant: Shri J. G. PendseFor Respondent: Shri Ramnath P. Murkunde
Section 143(3)Section 14ASection 153ASection 271(1)(c)Section 274Section 80

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI S. S. GODARA, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं. / ITA Nos.86 & 87/PUN/2021 िनधा"रण वष" / Assessment Years: 2010-11 & 2011-12 DCIT, Circle-8, Pune. Vs. M/s. Finolex Cables Ltd., 26/27, Mumbai – Pune Road, Pimpri, Pune- 411018. PAN : AAACF2637D Appellant Respondent Revenue by : Shri Ramnath P. Murkunde Assessee by : Shri J. G. Pendse Date of hearing : 09.09.2022 Date of pronouncement : 26.09.2022 आदेश / ORDER PER INTURI RAMA RAO, AM: These are the appeals filed by the Revenue directed against the separate…

DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 8,, PUNE vs. M/S. FINOLEX CABLES LTD,, PUNE

In the result, the appeal filed by the Revenue in ITA

ITA 86/PUN/2021[2010-11]Status: DisposedITAT Pune26 Sept 2022AY 2010-11

Bench: Shri S. S. Godara & Shri Inturi Rama Raoआयकर अपील सं. / Ita Nos.86 & 87/Pun/2021 िनधा"रण वष" / Assessment Years: 2010-11 & 2011-12 Dcit, Circle-8, Pune. Vs. M/S. Finolex Cables Ltd., 26/27, Mumbai – Pune Road, Pimpri, Pune- 411018. Pan : Aaacf2637D Appellant Respondent Revenue By : Shri Ramnath P. Murkunde Assessee By : Shri J. G. Pendse Date Of Hearing : 09.09.2022 Date Of Pronouncement : 26.09.2022 आदेश / Order Per Inturi Rama Rao, Am: These Are The Appeals Filed By The Revenue Directed Against The Separate Orders Of Ld. Commissioner Of Income Tax (Appeals)- 11, Pune [‘The Cit(A)’] Dated 12.10.2020 For The Assessment Years 2010-11 & 2011-12 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In Both The Above Captioned Appeals, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.86/Pun/2021 For The Assessment Year 2010-11 Are Stated Herein.

For Appellant: Shri J. G. PendseFor Respondent: Shri Ramnath P. Murkunde
Section 143(3)Section 14ASection 153ASection 271(1)(c)Section 274Section 80

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI S. S. GODARA, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं. / ITA Nos.86 & 87/PUN/2021 िनधा"रण वष" / Assessment Years: 2010-11 & 2011-12 DCIT, Circle-8, Pune. Vs. M/s. Finolex Cables Ltd., 26/27, Mumbai – Pune Road, Pimpri, Pune- 411018. PAN : AAACF2637D Appellant Respondent Revenue by : Shri Ramnath P. Murkunde Assessee by : Shri J. G. Pendse Date of hearing : 09.09.2022 Date of pronouncement : 26.09.2022 आदेश / ORDER PER INTURI RAMA RAO, AM: These are the appeals filed by the Revenue directed against the separate…

THE PRAJATANTRA PRACHAR SAMITY,CUTTACK vs. ACIT, CIRCLE-2(1), CUTTACK

In the result, appeals filed by the assessee stand allowed

ITA 80/CTK/2009[1993-94]Status: DisposedITAT Cuttack09 May 2022AY 1993-94

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpia

For Appellant: Shri S.K.Hota/Shri S.K,.AgarqwalFor Respondent: Shri S.C.Mohanty
Section 27

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE BEFORE S/SHRI GEORGE MATHAN, JUDICIAL JUDICIAL MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER ITA Nos.78 to 80 /CTK/2009 /CTK/2009 Assessment Year Assessment Years :1985-86, 1989-90 & 1993 90 & 1993-94 The Prajatantra Prachar Samity, The Prajatantra Prachar Samity, Vs. DCIT, Circle DCIT, Circle-2(1), Beharibag, Beharibag, Chandini Chandini Chowk, Chowk, Cuttack Cuttack PAN/GIR No. No.AAATP 2215 Q (Appell…

THE PRAJATANTRA PRACHAR SAMITY,CUTTACK vs. ACIT, CIRCLE-2(1), CUTTACK

In the result, appeals filed by the assessee stand allowed

ITA 79/CTK/2009[1989-90]Status: DisposedITAT Cuttack09 May 2022AY 1989-90

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpia

For Appellant: Shri S.K.Hota/Shri S.K,.AgarqwalFor Respondent: Shri S.C.Mohanty
Section 27

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE BEFORE S/SHRI GEORGE MATHAN, JUDICIAL JUDICIAL MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER ITA Nos.78 to 80 /CTK/2009 /CTK/2009 Assessment Year Assessment Years :1985-86, 1989-90 & 1993 90 & 1993-94 The Prajatantra Prachar Samity, The Prajatantra Prachar Samity, Vs. DCIT, Circle DCIT, Circle-2(1), Beharibag, Beharibag, Chandini Chandini Chowk, Chowk, Cuttack Cuttack PAN/GIR No. No.AAATP 2215 Q (Appell…

THE PRAJATANTRA PRACHAR SAMITY,CUTTACK vs. ACIT, CIRCLE-2(1), CUTTACK

In the result, appeals filed by the assessee stand allowed

ITA 78/CTK/2009[1985-86]Status: DisposedITAT Cuttack09 May 2022AY 1985-86

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpia

For Appellant: Shri S.K.Hota/Shri S.K,.AgarqwalFor Respondent: Shri S.C.Mohanty
Section 27

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE BEFORE S/SHRI GEORGE MATHAN, JUDICIAL JUDICIAL MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER ITA Nos.78 to 80 /CTK/2009 /CTK/2009 Assessment Year Assessment Years :1985-86, 1989-90 & 1993 90 & 1993-94 The Prajatantra Prachar Samity, The Prajatantra Prachar Samity, Vs. DCIT, Circle DCIT, Circle-2(1), Beharibag, Beharibag, Chandini Chandini Chowk, Chowk, Cuttack Cuttack PAN/GIR No. No.AAATP 2215 Q (Appell…

VAIBHAV RAONKA,BHUBANESWAR vs. ITO, WARD-4(1), BHUBANESWAR

ITA 193/CTK/2020[2014-15]Status: DisposedITAT Cuttack11 May 2021AY 2014-15

Bench: S/Shri Shrichandra Mohan Garg, Judicial

For Appellant: Shri S.K.Agarwal, ARFor Respondent: Shri S.C.Mohanty, DR
Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK ‘ SMC’ BENCH, CUTTACK BEFORE S/SHRI SHRICHANDRA MOHAN GARG, JUDICIAL JUDICIAL MEMBER ITA No ITA Nos.191, 192 & 193/CTK/2020 s.191, 192 & 193/CTK/2020 Assessment Year Assessment Years : 2010-2011, 2012-13 & 2014 13 & 2014-15 Sri Vaibhav Raonka, Plot No.49, Sri Vaibhav Raonka, Plot No.49, Vs. ITO, Ward -4(1), 4(1), Ashok Nagar, Bhubaneswar. Ashok Nagar, Bhubaneswar. Bhubaneswar. PAN/GIR No. (Appellant) (Appellant .. ( Respondent Respondent) Assessee by : Shri S.K.Agarwal, AR , AR Revenue by : Sh…

VAIBHAV RAONKA,BHUBANESWAR vs. ITO, WARD-4(1), BHUBANESWAR

ITA 192/CTK/2020[2012-13]Status: DisposedITAT Cuttack11 May 2021AY 2012-13

Bench: S/Shri Shrichandra Mohan Garg, Judicial

For Appellant: Shri S.K.Agarwal, ARFor Respondent: Shri S.C.Mohanty, DR
Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK ‘ SMC’ BENCH, CUTTACK BEFORE S/SHRI SHRICHANDRA MOHAN GARG, JUDICIAL JUDICIAL MEMBER ITA No ITA Nos.191, 192 & 193/CTK/2020 s.191, 192 & 193/CTK/2020 Assessment Year Assessment Years : 2010-2011, 2012-13 & 2014 13 & 2014-15 Sri Vaibhav Raonka, Plot No.49, Sri Vaibhav Raonka, Plot No.49, Vs. ITO, Ward -4(1), 4(1), Ashok Nagar, Bhubaneswar. Ashok Nagar, Bhubaneswar. Bhubaneswar. PAN/GIR No. (Appellant) (Appellant .. ( Respondent Respondent) Assessee by : Shri S.K.Agarwal, AR , AR Revenue by : Sh…

VAIBHAV RAONKA,BHUBANESWAR vs. ITO, WARD-4(1), BHUBANESWAR

ITA 191/CTK/2020[2010-11]Status: DisposedITAT Cuttack11 May 2021AY 2010-11

Bench: S/Shri Shrichandra Mohan Garg, Judicial

For Appellant: Shri S.K.Agarwal, ARFor Respondent: Shri S.C.Mohanty, DR
Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK ‘ SMC’ BENCH, CUTTACK BEFORE S/SHRI SHRICHANDRA MOHAN GARG, JUDICIAL JUDICIAL MEMBER ITA No ITA Nos.191, 192 & 193/CTK/2020 s.191, 192 & 193/CTK/2020 Assessment Year Assessment Years : 2010-2011, 2012-13 & 2014 13 & 2014-15 Sri Vaibhav Raonka, Plot No.49, Sri Vaibhav Raonka, Plot No.49, Vs. ITO, Ward -4(1), 4(1), Ashok Nagar, Bhubaneswar. Ashok Nagar, Bhubaneswar. Bhubaneswar. PAN/GIR No. (Appellant) (Appellant .. ( Respondent Respondent) Assessee by : Shri S.K.Agarwal, AR , AR Revenue by : Sh…

SHRI AJAY KUMAR JAIN,AJMER vs. ASSISTANT COMMISSIONER OF INCOME TAX (TDS), GHAZIABAD

In the result, the M.A. of the Department is dismissed

ITA 54/JPR/2019[2013-14 (26 Q, 4TH QTR.)]Status: DisposedITAT Jaipur07 Aug 2020
For Appellant: Shri Sandeep Jhanwar (Adv.)For Respondent: Smt. Rooni Pal (DCIT) fu/kZkfjrh dh vksj ls@
Section 254(2)Section 271Section 271(1)(c)Section 274

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM MA No. 54/JP/2019 (Arising out of ITA No. 859/JP/2016) fu/kZkj.k o"kZ@Assessment Year : 2011-12 cuke The ITO, Shri Kailash Chand Bangur, Vs. Ward-1, M/s Arun Marble Traders, Kishangarh. 51, Bhati Colony, Jaipur Road, Madanganj, Kishangarh. . LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ACYPB 0569 M vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by : Smt. Rooni…

COAST LINE SHIPPING (INDIA) PVT. LTD.,MUMBAI vs. DCIT , CC- 5(1), MUMBAI

In the result, appeals of the assessee are allowed

ITA 4943/MUM/2018[2015-16]Status: DisposedITAT Mumbai30 Dec 2019AY 2015-16

Bench: Shri C.N. Prasad, Hon'Ble & Shri G. Manjunatha, Hon'Ble

For Appellant: Shri Ravi SawanaFor Respondent: Shri Kumar Padmapani Bora
Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI G. MANJUNATHA, HON'BLE ACCOUNTANT MEMBER ITA.NOs. 4941, 4942 & 4943/MUM/2018 (A.Ys: 2013-14, 2014-15 & 2015-16) M/s Coast Line Shipping (India) Pvt. Ltd., v. Dy. Commissioner of Income Tax 405-406-407, Mint Chambers, 45/47 Central Circle – 5(1) Mint Road, Fort, Mumbai – 400 001 Air India Building, Nariman Point Mumbai – 400 021 PAN: AACCC4110G (Appellant) (Respondent) Assessee by : Shri Ravi Sawana Department by : Shri Kumar Padmapani Bora Date of Hearing : 13.12.2019 Date of Pronouncement : 3…

COAST LINE SHIPPING (INDIA) PVT. LTD.,MUMBAI vs. DCIT , CC- 5(1), MUMBAI

In the result, appeals of the assessee are allowed

ITA 4942/MUM/2018[2014-15]Status: DisposedITAT Mumbai30 Dec 2019AY 2014-15

Bench: Shri C.N. Prasad, Hon'Ble & Shri G. Manjunatha, Hon'Ble

For Appellant: Shri Ravi SawanaFor Respondent: Shri Kumar Padmapani Bora
Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI G. MANJUNATHA, HON'BLE ACCOUNTANT MEMBER ITA.NOs. 4941, 4942 & 4943/MUM/2018 (A.Ys: 2013-14, 2014-15 & 2015-16) M/s Coast Line Shipping (India) Pvt. Ltd., v. Dy. Commissioner of Income Tax 405-406-407, Mint Chambers, 45/47 Central Circle – 5(1) Mint Road, Fort, Mumbai – 400 001 Air India Building, Nariman Point Mumbai – 400 021 PAN: AACCC4110G (Appellant) (Respondent) Assessee by : Shri Ravi Sawana Department by : Shri Kumar Padmapani Bora Date of Hearing : 13.12.2019 Date of Pronouncement : 3…

COAST LINE SHIPPING (INDIA) PVT. LTD.,MUMBAI vs. DCIT , CC- 5(1), MUMBAI

In the result, appeals of the assessee are allowed

ITA 4941/MUM/2018[2013-14]Status: DisposedITAT Mumbai30 Dec 2019AY 2013-14

Bench: Shri C.N. Prasad, Hon'Ble & Shri G. Manjunatha, Hon'Ble

For Appellant: Shri Ravi SawanaFor Respondent: Shri Kumar Padmapani Bora
Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI G. MANJUNATHA, HON'BLE ACCOUNTANT MEMBER ITA.NOs. 4941, 4942 & 4943/MUM/2018 (A.Ys: 2013-14, 2014-15 & 2015-16) M/s Coast Line Shipping (India) Pvt. Ltd., v. Dy. Commissioner of Income Tax 405-406-407, Mint Chambers, 45/47 Central Circle – 5(1) Mint Road, Fort, Mumbai – 400 001 Air India Building, Nariman Point Mumbai – 400 021 PAN: AACCC4110G (Appellant) (Respondent) Assessee by : Shri Ravi Sawana Department by : Shri Kumar Padmapani Bora Date of Hearing : 13.12.2019 Date of Pronouncement : 3…