Sundaram Finance Ltd. v. CIT

93 Taxmann.com 250High Court2018#352 most cited

What is Sundaram Finance Ltd. v. CIT authority for?

A penalty notice issued under Section 274 read with Section 271(1)(c) is not invalid merely because it fails to strike off the irrelevant limb (concealment or inaccurate particulars) or specify the exact charge. Such a notice remains valid if the assessee understood the charge, was given adequate opportunity to respond, and failed to demonstrate any prejudice.

247

judgments rely on this decision, according to BharatTax’s citation analysis of 366,421 Indian tax judgments — from 2018 to 2026.

Also referred to as

Sundaram Finance Ltd. v. CIT · Section 274 · Section 271(1)(c) · penalty notice validity · non-striking off limbs · concealment of income · furnishing inaccurate particulars · no prejudice · Section 292B · Madras High Court

Also reported as

403 ITR 407

Sections most often in play

Section 274Section 271(1)(c)Section 143(3)Section 132Section 153ASection 139(1)Section 14ASection 270A

Issues it is cited on

section 274(1)section 43b(f)section 2(45)section 36(l)(iii)section 211section 271(l)section 32(1)(iia)house property incomesection 140section 271(l)(c)full and true disclosurefurnishing inaccurate particulars of income

Judgments citing Sundaram Finance Ltd. v. CIT

Mayasheel Construction, Delhi vs. DCIT, Circle- 1, Ghaziabad

The appeals of the assessee are allowed

ITA 3936/DEL/2019[2014-15]Status: DisposedITAT Delhi31 Dec 2019AY 2014-15

Bench: Shri G. S. Pannu & Ms Suchitra Kamble

Section 133ASection 143(3)Section 144ASection 271Section 271(1)(c)Section 274

…DELHI BENCH: ‘E’ NEW DELHI BEFORE SHRI G. S. PANNU, VICE PRESIDENT AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER ITA Nos. 3936 & 3937/DEL/2019 (Assessment Years : 2014-15 & 2015-16) Mayasheel Construction Vs DCIT, C/o. Kapil Goel, Adv., Circle -1, G-26-124, Sector-7, Ghaziabad Rohini, Delhi – 110 085 (PAN: AAPFM 5854 R) (APPELLANT) (RESPONDENT) Appellant by Shri Kapil Goyal, Adv. Respondent by Ms. Pramita M. Biswas, CIT-D.R. Date of Hearing 17.12.2019 Date of Pronouncement 31.12.2019 ORDER PER SUCHITRA KAMBLE, JM These two appeals are filed by the assessee against two separate orders dated 28.02.2019 passed by…

Vinod Anna Bidkar, New Delhi vs. ITO, Ward- 71(2), New Delhi

In the result, appeal of the assessee is allowed

ITA 5987/DEL/2018[2014-15]Status: DisposedITAT Delhi31 Dec 2019AY 2014-15

Bench: Ms. Sushma Chowla

For Appellant: Sh. Somil Aggarwal, AdvocateFor Respondent: Sh. Sanjog Kapoor, Sr.DR
Section 271(1)(c)Section 274

…आयकर अपीलीय अिधकरण, "द"ली "द"ली "द"ली "यायपीठ "द"ली "यायपीठ "यायपीठ “एस "यायपीठ सी”, "द"ली "द"ली "द"ली म"म"म"म" "द"ली आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण एस एस.एम एस एम एम.सी एम सी सी IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘S.M.C’, NEW DELHI सु"ी सुषमा चावला सु"ी सुषमा चावला सु"ी सुषमा चावला, "याियक सद"य के सु"ी सुषमा चावला "याियक सद"य के "याियक सद"य के सम" "याियक सद"य के सम" सम" सम" BEFORE MS. SUSHMA CHOWLA, JUDICIAL MEMBER आयकर अपील सं आयकर अपील सं. / ITA No.5987/Del/2018 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Year: 2014-15 िनधा"रण वष" िनधा"रण वष" Vinod…

Manoj Kumar Chowdhury, Hooghly vs. ITO, Ward - 61(4), Kolkata

In the result, the appeal of the assessee is allowed

ITA 2420/KOL/2018[2009-10]Status: DisposedITAT Kolkata24 Dec 2019AY 2009-10

Bench: Shri S.S.Godara, Jm & Dr. A.L.Saini, Am Manoj Kumar Chowdhury Vs. Ito, Ward-61(4), Kolkata

For Appellant: NoneFor Respondent: Smt. Ranu Biswas, Addl. CIT
Section 271Section 271(1)Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH KOLKATA BEFORE SHRI S.S.GODARA, JM & DR. A.L.SAINI, AM Manoj Kumar Chowdhury Vs. ITO, Ward-61(4), Kolkata 24, Shanti Mansion, Sukanta Sarani, Bhadrakali, Hindmotor, Hooghly-712232 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : ACHPC 2858 B .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Appellant by : None Revenue by : Smt. Ranu Biswas, Addl. CIT सुनवाई क" तार"ख / Date of Hearing : 11/11/2019 घोषणा क" तार"ख/Date of Pronouncement: 24/12/2019 आदेश / O R D E R Per A. L. Saini, AM: The captioned appeal filed by the Assessee, pertaining to assessment year 2009-10, is direc…

Ql2 Software India Pvt. Ltd., Delhi vs. ITO, Gurgaon

In the result, appeal of the assessee is allowed

ITA 4805/DEL/2016[2012-13]Status: DisposedITAT Delhi12 Dec 2019AY 2012-13

Bench: Shri G.S. Pannu, Hon’Ble & Shri K. Narasimha Chary

For Appellant: Shri Kapil Goel, AdvocateFor Respondent: Shri Surender Pal, Sr. DR
Section 10BSection 143(3)Section 271(1)Section 271(1)(c)Section 274

…Ld. PCIT vs. Sahara India Life Insurance Co. Ltd. in ITA No. 475 and batch of 2019, and submitted that penalty cannot be sustained. 4. Per contra, by placing on the decision of the Hon’ble Madras High Court in the case of Sundaram Finance Ltd vs. CIT (2018) 403 ITR 407 (Madras),Ld. DR submitted that the assessee understood the purport of the notice and without raising any objection whatsoever they have participated in the penalty proceedings as well as the proceedings before the Ld. CIT(A) and, therefore, no prejudice was caused to the case of the assessee. He, therefore, prayed to dismiss the appeal. 5. We ha…

Smt. Manjeet Kaur Sran, New Delhi vs. DCIT, New Delhi

In the result, all the 05 appeals filed by the Assessee stand allowed

ITA 2643/DEL/2017[2010-11]Status: DisposedITAT Delhi02 Dec 2019AY 2010-11

Bench: Shri H.S. Sidhu & Shri R.K. Panda

For Appellant: Ms. Ashisha Mittal, CAFor Respondent: Ms. Rakhi Verma, Sr. DR
Section 271Section 271(1)Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI R.K. PANDA, ACCOUNTANT MEMBER ITA Nos. 2639, 2640, 2641, 2642 & 2643/Del/2017 A.Yrs. : 2005-06, 2006-07 & 2008-09 to 2010-11 MRS. MANJEET KAUR SRAN, vs. DCIT, CC-29, 527B, 5TH FLOOR, HBN OFFICE, NEW DELHI D-MALL, PLOT-D, DISTT. CENTRE, PASCHIM VIHAR, NEW DELHI – 87 (PAN: AVCPS8638P) (Appellant) (Respondent) Assessee by : Ms. Ashisha Mittal, CA Department by : Ms. Rakhi Verma, Sr. DR. O R D E R PER BENCH These 05 appeals filed by the Assessee are directed against the respective Orders of the Ld. C…

Smt. Manjeet Kaur Sran, New Delhi vs. DCIT, New Delhi

In the result, all the 05 appeals filed by the Assessee stand allowed

ITA 2640/DEL/2017[2006-07]Status: DisposedITAT Delhi02 Dec 2019AY 2006-07

Bench: Shri H.S. Sidhu & Shri R.K. Panda

For Appellant: Ms. Ashisha Mittal, CAFor Respondent: Ms. Rakhi Verma, Sr. DR
Section 271Section 271(1)Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI R.K. PANDA, ACCOUNTANT MEMBER ITA Nos. 2639, 2640, 2641, 2642 & 2643/Del/2017 A.Yrs. : 2005-06, 2006-07 & 2008-09 to 2010-11 MRS. MANJEET KAUR SRAN, vs. DCIT, CC-29, 527B, 5TH FLOOR, HBN OFFICE, NEW DELHI D-MALL, PLOT-D, DISTT. CENTRE, PASCHIM VIHAR, NEW DELHI – 87 (PAN: AVCPS8638P) (Appellant) (Respondent) Assessee by : Ms. Ashisha Mittal, CA Department by : Ms. Rakhi Verma, Sr. DR. O R D E R PER BENCH These 05 appeals filed by the Assessee are directed against the respective Orders of the Ld. C…

Smt. Manjeet Kaur Sran, New Delhi vs. DCIT, New Delhi

In the result, all the 05 appeals filed by the Assessee stand allowed

ITA 2639/DEL/2017[2005-06]Status: DisposedITAT Delhi02 Dec 2019AY 2005-06

Bench: Shri H.S. Sidhu & Shri R.K. Panda

For Appellant: Ms. Ashisha Mittal, CAFor Respondent: Ms. Rakhi Verma, Sr. DR
Section 271Section 271(1)Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI R.K. PANDA, ACCOUNTANT MEMBER ITA Nos. 2639, 2640, 2641, 2642 & 2643/Del/2017 A.Yrs. : 2005-06, 2006-07 & 2008-09 to 2010-11 MRS. MANJEET KAUR SRAN, vs. DCIT, CC-29, 527B, 5TH FLOOR, HBN OFFICE, NEW DELHI D-MALL, PLOT-D, DISTT. CENTRE, PASCHIM VIHAR, NEW DELHI – 87 (PAN: AVCPS8638P) (Appellant) (Respondent) Assessee by : Ms. Ashisha Mittal, CA Department by : Ms. Rakhi Verma, Sr. DR. O R D E R PER BENCH These 05 appeals filed by the Assessee are directed against the respective Orders of the Ld. C…

Smt. Manjeet Kaur Sran, New Delhi vs. DCIT, New Delhi

In the result, all the 05 appeals filed by the Assessee stand allowed

ITA 2642/DEL/2017[2009-10]Status: DisposedITAT Delhi02 Dec 2019AY 2009-10

Bench: Shri H.S. Sidhu & Shri R.K. Panda

For Appellant: Ms. Ashisha Mittal, CAFor Respondent: Ms. Rakhi Verma, Sr. DR
Section 271Section 271(1)Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI R.K. PANDA, ACCOUNTANT MEMBER ITA Nos. 2639, 2640, 2641, 2642 & 2643/Del/2017 A.Yrs. : 2005-06, 2006-07 & 2008-09 to 2010-11 MRS. MANJEET KAUR SRAN, vs. DCIT, CC-29, 527B, 5TH FLOOR, HBN OFFICE, NEW DELHI D-MALL, PLOT-D, DISTT. CENTRE, PASCHIM VIHAR, NEW DELHI – 87 (PAN: AVCPS8638P) (Appellant) (Respondent) Assessee by : Ms. Ashisha Mittal, CA Department by : Ms. Rakhi Verma, Sr. DR. O R D E R PER BENCH These 05 appeals filed by the Assessee are directed against the respective Orders of the Ld. C…

Smt. Manjeet Kaur Sran, New Delhi vs. DCIT, New Delhi

In the result, all the 05 appeals filed by the Assessee stand allowed

ITA 2641/DEL/2017[2008-09]Status: DisposedITAT Delhi02 Dec 2019AY 2008-09

Bench: Shri H.S. Sidhu & Shri R.K. Panda

For Appellant: Ms. Ashisha Mittal, CAFor Respondent: Ms. Rakhi Verma, Sr. DR
Section 271Section 271(1)Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI R.K. PANDA, ACCOUNTANT MEMBER ITA Nos. 2639, 2640, 2641, 2642 & 2643/Del/2017 A.Yrs. : 2005-06, 2006-07 & 2008-09 to 2010-11 MRS. MANJEET KAUR SRAN, vs. DCIT, CC-29, 527B, 5TH FLOOR, HBN OFFICE, NEW DELHI D-MALL, PLOT-D, DISTT. CENTRE, PASCHIM VIHAR, NEW DELHI – 87 (PAN: AVCPS8638P) (Appellant) (Respondent) Assessee by : Ms. Ashisha Mittal, CA Department by : Ms. Rakhi Verma, Sr. DR. O R D E R PER BENCH These 05 appeals filed by the Assessee are directed against the respective Orders of the Ld. C…

M/S Raj Hans Towers Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, appeal of the assessee is allowed

ITA 2324/DEL/2017[2008-09]Status: DisposedITAT Delhi11 Nov 2019AY 2008-09

Bench: Ms Suchitra Kamble & Shri O. P. Meena

Section 143(3)Section 271(1)Section 271(1)(c)Section 274Section 275Section 275(1)(a)

…properly imposed. The Ld. DR relied upon the decision of the Hon’ble Supreme Court in case of Sundaram Finance Ltd. vs. DCIT (2018) 99 taxmann.com 152 (SC) which confirmed the decision of the Hon’ble Madras High Court in case of Sundaram Finance Ltd. vs. ACIT 403 ITR 407. The Hon’ble High Court held that when the case against the assessee concealed particulars of income and furnished inaccurate particulars of income, the contention raised by the assessee regarding notice issued did not specify the limb of section 271(1)(c) does not sustain. The Ld. DR also relied upon the decision of the Hon’ble Delhi High Court…

A.C.I.T., Circle-33, Kolkata vs. Sri Bir Singh Atwal, L/R of Late Narinder Singh Atwal, Kolkata

In the result, appeal of the In the result, appeal of the revenue is dismissed

ITA 1090/KOL/2019[2011-12]Status: DisposedITAT Kolkata08 Nov 2019AY 2011-12
Section 250Section 271(1)(c)Section 274

…etion of the penalty u/s 271(1)(c) of the Act, imposed on the assessee by the Assessing Officer vide assessment order dt. 27/03/2014. The ld. D/R relied on the judgment of the Hon’ble Madras High Court in the case of M/s. Sundaram Finance Ltd. vs. ACIT (2018) 403 ITR 407 (Mad.), for the proposition that when the assessee has understood the purport and import of notice, levy of penalty is held to be valid. 2.1. The ld. Counsel for the assessee submitted that the ld. CIT(A) has allowed the appeal of the assessee and deleted the penalty levied u/s 271(1)(c) of the Act, by following the judgment of the Hon’ble Karnat…

Mr. Vijay Agarwal, Meerut vs. DCIT, Faridabad

In the result, both the appeals of the assessee are allowed

ITA 5433/DEL/2016[2007-08]Status: DisposedITAT Delhi05 Nov 2019AY 2007-08

Bench: Sh. Amit Shukladr. B. R. R. Kumarita No. 5432/Del/2016 : Asstt. Year : 2006-07 Ita No. 5433/Del/2016 : Asstt. Year : 2007-08 Mr. Vijay Agarwal, Vs Deputy Commissioner Of Income C/O M/S Kashyap & Co., Cas, Tax, Central Circle-1, 214, Citi Centre, Begum Faridabad Bridge Road, Meerut-250001 (Appellant) (Respondent) Pan No. Aazpa6461C Assessee By : Sh. P. S. Kashyap, Ca Revenue By : Sh. N. K. Bansal, Sr. Dr Date Of Hearing: 26.08.2019 Date Of Pronouncement: 05.11.2019

For Appellant: Sh. P. S. Kashyap, CAFor Respondent: Sh. N. K. Bansal, Sr. DR
Section 24Section 271(1)(c)Section 80C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES ‘G’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 5432/Del/2016 : Asstt. Year : 2006-07 ITA No. 5433/Del/2016 : Asstt. Year : 2007-08 Mr. Vijay Agarwal, Vs Deputy Commissioner of Income C/o M/s Kashyap & Co., CAs, Tax, Central Circle-1, 214, Citi Centre, Begum Faridabad Bridge Road, Meerut-250001 (APPELLANT) (RESPONDENT) PAN No. AAZPA6461C Assessee by : Sh. P. S. Kashyap, CA Revenue by : Sh. N. K. Bansal, Sr. DR Date of Hearing: 26.08.2019 Date of Pronouncement: 05.11.2019 ORDER Per Dr. B. R. R. Kumar, Acco…

Mr. Vijay Agarwal, Meerut vs. DCIT, Faridabad

In the result, both the appeals of the assessee are allowed

ITA 5432/DEL/2016[2006-07]Status: DisposedITAT Delhi05 Nov 2019AY 2006-07

Bench: Sh. Amit Shukladr. B. R. R. Kumarita No. 5432/Del/2016 : Asstt. Year : 2006-07 Ita No. 5433/Del/2016 : Asstt. Year : 2007-08 Mr. Vijay Agarwal, Vs Deputy Commissioner Of Income C/O M/S Kashyap & Co., Cas, Tax, Central Circle-1, 214, Citi Centre, Begum Faridabad Bridge Road, Meerut-250001 (Appellant) (Respondent) Pan No. Aazpa6461C Assessee By : Sh. P. S. Kashyap, Ca Revenue By : Sh. N. K. Bansal, Sr. Dr Date Of Hearing: 26.08.2019 Date Of Pronouncement: 05.11.2019

For Appellant: Sh. P. S. Kashyap, CAFor Respondent: Sh. N. K. Bansal, Sr. DR
Section 24Section 271(1)(c)Section 80C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES ‘G’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 5432/Del/2016 : Asstt. Year : 2006-07 ITA No. 5433/Del/2016 : Asstt. Year : 2007-08 Mr. Vijay Agarwal, Vs Deputy Commissioner of Income C/o M/s Kashyap & Co., CAs, Tax, Central Circle-1, 214, Citi Centre, Begum Faridabad Bridge Road, Meerut-250001 (APPELLANT) (RESPONDENT) PAN No. AAZPA6461C Assessee by : Sh. P. S. Kashyap, CA Revenue by : Sh. N. K. Bansal, Sr. DR Date of Hearing: 26.08.2019 Date of Pronouncement: 05.11.2019 ORDER Per Dr. B. R. R. Kumar, Acco…

Bhupender Saini, Delhi vs. ITO, Ward- 62(2), New Delhi

In the result, appeal of the assessee is allowed

ITA 920/DEL/2019[2012-13]Status: DisposedITAT Delhi30 Oct 2019AY 2012-13

Bench: Shri Prashant Maharishi & Shri K.Narasimha Chary

For Appellant: Shri B.L. Gupta, ITPFor Respondent: Ms Ekta Vishnoi, Sr. DR
Section 143(3)Section 271(1)(c)

…nce on the decision of the Hon’ble Karnataka High Court reported in CIT vs. Manjunatha Cotton and Ginning Factory (2013) 359 ITR 565. 4. As could be seen from the impugned order, Ld. CIT(A) observed that in a recent case of Sundaram Finance Ltd vs. CIT (2018) 403 ITR 407 (Madras) the decision of the Hon’ble Karnataka High Court in Manjunatha’s case (supra) was considered and it was held that where notice did not show the nature of default, it was a question of fact and when the assessee had understood purported import of notice, no prejudice was caused to the assessee. Basing on this, Ld. CIT(A) rejected the cont…

M/S. Housing and Urban Development Corporation Ltd.(Hudco), New Delhi vs. DCIT, New Delhi

Appeals of the assessee stands allowed

ITA 1162/DEL/2011[2000-01]Status: DisposedITAT Delhi18 Oct 2019AY 2000-01

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastava

For Appellant: Shri Gagan Kumar
Section 271Section 271(1)(c)Section 274Section 36Section 36(1)(viii)Section 41

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”: NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA Nos. 1160, 1161, 1162, 5234/Del/2011 Asstt. Years: 1998-99, 1999-00, 2000-01, 2001-02 Housing and Urban Vs. DCIT Development Corporation Circle-12(1), Ltd. (HUDCO) C.R. Building, Hudco Bhavan, Lodhi New Delhi. Road, New Delhi – 110 003. PAN AAACH0632A (Appellant) (Respondent) Assessee by: Shri Gagan Kumar, Advocate Shri Amit Kaushik Advocate, Shri Rakesh Chhabra, CA Department by Shri J.K. Mishra, CIT(DR) : Ms. Naina Soin Kapil, Sr. DR Date of Hearing 23/07/20…

M/S. Housing and Urban Development Corporation Ltd.(Hudco), New Delhi vs. DCIT, New Delhi

Appeals of the assessee stands allowed

ITA 1161/DEL/2011[1999-00]Status: DisposedITAT Delhi18 Oct 2019AY 1999-00

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastava

For Appellant: Shri Gagan Kumar
Section 271Section 271(1)(c)Section 274Section 36Section 36(1)(viii)Section 41

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”: NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA Nos. 1160, 1161, 1162, 5234/Del/2011 Asstt. Years: 1998-99, 1999-00, 2000-01, 2001-02 Housing and Urban Vs. DCIT Development Corporation Circle-12(1), Ltd. (HUDCO) C.R. Building, Hudco Bhavan, Lodhi New Delhi. Road, New Delhi – 110 003. PAN AAACH0632A (Appellant) (Respondent) Assessee by: Shri Gagan Kumar, Advocate Shri Amit Kaushik Advocate, Shri Rakesh Chhabra, CA Department by Shri J.K. Mishra, CIT(DR) : Ms. Naina Soin Kapil, Sr. DR Date of Hearing 23/07/20…

M/S. Housing and Urban Development Corporation Ltd.(Hudco), New Delhi vs. DCIT, New Delhi

Appeals of the assessee stands allowed

ITA 1160/DEL/2011[1998-99]Status: DisposedITAT Delhi18 Oct 2019AY 1998-99

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastava

For Appellant: Shri Gagan Kumar
Section 271Section 271(1)(c)Section 274Section 36Section 36(1)(viii)Section 41

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”: NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA Nos. 1160, 1161, 1162, 5234/Del/2011 Asstt. Years: 1998-99, 1999-00, 2000-01, 2001-02 Housing and Urban Vs. DCIT Development Corporation Circle-12(1), Ltd. (HUDCO) C.R. Building, Hudco Bhavan, Lodhi New Delhi. Road, New Delhi – 110 003. PAN AAACH0632A (Appellant) (Respondent) Assessee by: Shri Gagan Kumar, Advocate Shri Amit Kaushik Advocate, Shri Rakesh Chhabra, CA Department by Shri J.K. Mishra, CIT(DR) : Ms. Naina Soin Kapil, Sr. DR Date of Hearing 23/07/20…

Housing & Urban Development Corporation Ltd., New Delhi vs. DCIT, New Delhi

Appeals of the assessee stands allowed

ITA 5234/DEL/2011[2001-02]Status: DisposedITAT Delhi18 Oct 2019AY 2001-02

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastava

For Appellant: Shri Gagan Kumar
Section 271Section 271(1)(c)Section 274Section 36Section 36(1)(viii)Section 41

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”: NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA Nos. 1160, 1161, 1162, 5234/Del/2011 Asstt. Years: 1998-99, 1999-00, 2000-01, 2001-02 Housing and Urban Vs. DCIT Development Corporation Circle-12(1), Ltd. (HUDCO) C.R. Building, Hudco Bhavan, Lodhi New Delhi. Road, New Delhi – 110 003. PAN AAACH0632A (Appellant) (Respondent) Assessee by: Shri Gagan Kumar, Advocate Shri Amit Kaushik Advocate, Shri Rakesh Chhabra, CA Department by Shri J.K. Mishra, CIT(DR) : Ms. Naina Soin Kapil, Sr. DR Date of Hearing 23/07/20…

Smt. Harmeet Kaur Sran, New Delhi vs. DCIT, New Delhi

In the result, appeal of assessee allowed

ITA 2644/DEL/2017[2007-08]Status: DisposedITAT Delhi11 Oct 2019AY 2007-08

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri Varun Jain, C.AFor Respondent: Ms. Rakhi Vimal, Sr. D.R
Section 271Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “C”: DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA.No.2644/Del./2017 Assessment Year 2007-2008 The DCIT, Smt. Harmeet Kaur Sran, 527B, 5th Floor, HBN vs., Central Circle – 29, Office, D-Mall, Dist. Centre, Paschim Vihar, New Delhi. New Delhi – 110 087. PAN BMJPS0698L (Appellant) (Respondent) For Assessee : Shri Varun Jain, C.A. For Revenue : Ms. Rakhi Vimal, Sr. D.R. Date of Hearing : 09.10.2019 Date of Pronouncement : 11.10.2019 ORDER PER BHAVNESH SAINI, J.M. This appeal by Assessee has been directed again…

Mr. Harmander Singh Sran, New Delhi vs. DCIT, New Delhi

In the result, appeal of assessee allowed

ITA 2632/DEL/2017[2009-10]Status: DisposedITAT Delhi11 Oct 2019AY 2009-10

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Ms. Ashisha Mittal, C.A. And Shri Varun Jain, C.AFor Respondent: Ms. Rakhi Vimal, Sr. D.R
Section 271Section 271(1)(c)Section 6

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “C”: DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA.Nos.2627, 2628, 2629, 2630, 2631 & 2632/Del./2017 Assessment Years 2004-20, 2005-06, 2006-07, 2007-08, 2008-09 & 2009-2010 The DCIT, Shri Harmander Singh Sran, 527B, 5th Floor, HBN Central Circle – 29, Office, D-Mall, Distt. vs., Centre, Paschim Vihar, New Delhi. New Delhi. PAN AIGPS2229B (Appellant) (Respondent) For Assessee : Ms. Ashisha Mittal, C.A. And Shri Varun Jain, C.A. For Revenue : Ms. Rakhi Vimal, Sr. D.R. Date of Hearing : 06.10.2019 Date of Prono…