Zycus Infotech P.Ltd. v. ITO Zycus Infotech P.Ltd Vs ITO Zycus Infotech P.Ltd Vs ITO

17 SOT 310Income Tax Appellate Tribunal#11186 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2016 to 2018.

Judgments citing Zycus Infotech P.Ltd. v. ITO Zycus Infotech P.Ltd Vs ITO Zycus Infotech P.Ltd Vs ITO

M/S Industrial Filters & Fabrics Pvt.Ltd., Indore vs. The JCIT, R-5 (Present AO: DCIT 2(1), Indore

In the result, the appeals filed by the assessee

ITA 961/IND/2016[2011-12]Status: DisposedITAT Indore23 Aug 2018AY 2011-12

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2007-08

Section 133(6)Section 143(3)Section 68

…ITO Devi Dass Sukhani Vs ITO where assessee claims a deduction, which is not permitted by the Act, it does not tantamount to concealment. The Hon'ble tribunal in the case of Zycus Infotech P.Ltd Vs ITO Zycus Infotech P.Ltd Vs ITO Zycus Infotech P.Ltd Vs ITO (17 SOT 310) Zycus Infotech P.Ltd Vs ITO held that rejection of claim made by assessee does not lead to automatic imposition of penalty and in order to attract levy of penalty, there must be failure on part of assessee in making full and true disclosure of facts material to computation of income and then only it can be said that he has concealed particular of…

M/S Industrial Filters & Fabrics Private Limited, Indore vs. The ACIT 2(1), Indore

In the result, the appeals filed by the assessee

ITA 753/IND/2016[2008-09]Status: DisposedITAT Indore23 Aug 2018AY 2008-09

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2007-08

Section 133(6)Section 143(3)Section 68

…ITO Devi Dass Sukhani Vs ITO where assessee claims a deduction, which is not permitted by the Act, it does not tantamount to concealment. The Hon'ble tribunal in the case of Zycus Infotech P.Ltd Vs ITO Zycus Infotech P.Ltd Vs ITO Zycus Infotech P.Ltd Vs ITO (17 SOT 310) Zycus Infotech P.Ltd Vs ITO held that rejection of claim made by assessee does not lead to automatic imposition of penalty and in order to attract levy of penalty, there must be failure on part of assessee in making full and true disclosure of facts material to computation of income and then only it can be said that he has concealed particular of…

M/S Industrial Filters & Fabrics Private Limited, Indore vs. The ACIT 2(1), Indore

In the result, the appeals filed by the assessee

ITA 752/IND/2016[2007-08]Status: DisposedITAT Indore23 Aug 2018AY 2007-08

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2007-08

Section 133(6)Section 143(3)Section 68

…ITO Devi Dass Sukhani Vs ITO where assessee claims a deduction, which is not permitted by the Act, it does not tantamount to concealment. The Hon'ble tribunal in the case of Zycus Infotech P.Ltd Vs ITO Zycus Infotech P.Ltd Vs ITO Zycus Infotech P.Ltd Vs ITO (17 SOT 310) Zycus Infotech P.Ltd Vs ITO held that rejection of claim made by assessee does not lead to automatic imposition of penalty and in order to attract levy of penalty, there must be failure on part of assessee in making full and true disclosure of facts material to computation of income and then only it can be said that he has concealed particular of…

M/S Industrial Filters & Fabrics Private Limited, Indore vs. The ACIT-2(1), Indore

In the result, the appeals filed by the assessee

ITA 293/IND/2016[2012-13]Status: DisposedITAT Indore23 Aug 2018AY 2012-13

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2007-08

Section 133(6)Section 143(3)Section 68

…ITO Devi Dass Sukhani Vs ITO where assessee claims a deduction, which is not permitted by the Act, it does not tantamount to concealment. The Hon'ble tribunal in the case of Zycus Infotech P.Ltd Vs ITO Zycus Infotech P.Ltd Vs ITO Zycus Infotech P.Ltd Vs ITO (17 SOT 310) Zycus Infotech P.Ltd Vs ITO held that rejection of claim made by assessee does not lead to automatic imposition of penalty and in order to attract levy of penalty, there must be failure on part of assessee in making full and true disclosure of facts material to computation of income and then only it can be said that he has concealed particular of…

M/S Industrial Filters and Fabrics Pvt. Ltd., Indore vs. The Addl. CIT- Range-5, Indore

In the result, the appeals filed by the assessee

ITA 484/IND/2012[2008-09]Status: DisposedITAT Indore23 Aug 2018AY 2008-09

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2007-08

Section 133(6)Section 143(3)Section 68

…ITO Devi Dass Sukhani Vs ITO where assessee claims a deduction, which is not permitted by the Act, it does not tantamount to concealment. The Hon'ble tribunal in the case of Zycus Infotech P.Ltd Vs ITO Zycus Infotech P.Ltd Vs ITO Zycus Infotech P.Ltd Vs ITO (17 SOT 310) Zycus Infotech P.Ltd Vs ITO held that rejection of claim made by assessee does not lead to automatic imposition of penalty and in order to attract levy of penalty, there must be failure on part of assessee in making full and true disclosure of facts material to computation of income and then only it can be said that he has concealed particular of…

M/S Industrial Filters & Fabrics Private Limited, Indore vs. The ACIT 2(1), Indore

In the result, the appeals filed by the assessee

ITA 754/IND/2016[2009-10]Status: DisposedITAT Indore23 Aug 2018AY 2009-10

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2007-08

Section 133(6)Section 143(3)Section 68

…ITO Devi Dass Sukhani Vs ITO where assessee claims a deduction, which is not permitted by the Act, it does not tantamount to concealment. The Hon'ble tribunal in the case of Zycus Infotech P.Ltd Vs ITO Zycus Infotech P.Ltd Vs ITO Zycus Infotech P.Ltd Vs ITO (17 SOT 310) Zycus Infotech P.Ltd Vs ITO held that rejection of claim made by assessee does not lead to automatic imposition of penalty and in order to attract levy of penalty, there must be failure on part of assessee in making full and true disclosure of facts material to computation of income and then only it can be said that he has concealed particular of…

M/S Industrial Filters and Fabrics Pvt. Ltd., Indore vs. The ACIT 5(1), Indore

In the result, the appeals filed by the assessee

ITA 404/IND/2012[2007-08]Status: DisposedITAT Indore23 Aug 2018AY 2007-08

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2007-08

Section 133(6)Section 143(3)Section 68

…ITO Devi Dass Sukhani Vs ITO where assessee claims a deduction, which is not permitted by the Act, it does not tantamount to concealment. The Hon'ble tribunal in the case of Zycus Infotech P.Ltd Vs ITO Zycus Infotech P.Ltd Vs ITO Zycus Infotech P.Ltd Vs ITO (17 SOT 310) Zycus Infotech P.Ltd Vs ITO held that rejection of claim made by assessee does not lead to automatic imposition of penalty and in order to attract levy of penalty, there must be failure on part of assessee in making full and true disclosure of facts material to computation of income and then only it can be said that he has concealed particular of…

ITO 9(2)(3), Mumbai vs. Core Jewellery P.Ltd, Mumbai

In the result, appeal filed by the Revenue is dismissed

ITA 529/MUM/2015[2008-09]Status: DisposedITAT Mumbai10 Nov 2016AY 2008-09

Bench: Shri B.R. Baskaran (Am) & Shri Pawan Singh (Jm)

Section 10ASection 2Section 271(1)(c)

…is a debate or 'dispute on such issues. Reliance in support of the same has been placed on the following decisions:- 1. CIT vs. Reliance Petroproducts (P) Ltd. 322 ITR 158 (SC) 2. CIT vs. Ajaib Singh & Co. 253 ITR 630 (P&H) 3. Zycus Infotech (P) Ltd. vs. ITO 17 SOT 310 (Mum) 4. ACIT vs. DSL Software Ltd. 147 TTJ 67 (Del) 5. ACIT vs. Jaya Chakravarty 33 CCH 108 (Del) 6. DCIT vs. Genesys International Corp. Ltd. 21 ITR 581 (Mum) 3 M/s. Core Jewellery Pvt. Ltd. 7. UNI Design Jewellery (P) Ltd., vs. DCIT 6 ITR 10 (Mum) The A/R of the appellant has relied on the following decisions in support of his contention that…

ACIT 15(3), Mumbai vs. Neelkanth Palm Realty, Mumbai

In the result, appeal of the revenue is dismissed

ITA 3922/MUM/2014[2008-09]Status: DisposedITAT Mumbai03 Feb 2016AY 2008-09
For Appellant: Shri Gyneshwar KataramFor Respondent: Shri S.R.Kirtane
Section 271(1)(c)Section 80I

…nalty. Reliance in this regard is placed on Reliance Petroproducts Pvt Ltd 322 ITR 158 (SC) and Rajasthan Spinning and Weaving Mills 23 OTR 158 (SC), lOBI v. OCIT 42 SOT 325, Equest India P Ltd 136 TTJ 574, Strides Arcolab Ltd 40 SOT 398, Zycus Infotech P Ltd 17 SOT 310. 3.14 It is also a settled law that when no penalty has been levied on similar facts and similar additions made in earlier years, no penalty can be levied in subsequent years. Reliance in this regard is placed on Sood Harvester 304 ITR 279 (P&H) and Navjeevan Oil Mills 252 ITR 417 (Guj). In case of Sood Harvester, the Punjab & Haryana He has relie…

Zycus Infotech P.Ltd. v. ITO Zycus Infotech P.Ltd Vs ITO Zycus Infotech P.Ltd Vs ITO (17 SOT 310) — Cited in 9 Judgments | BharatTax