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“Section 93(1)(b)”

Section References (mined)Section 93Section 93(1)(b)1 judgments

The decision most relied on for Section 93(1)(b) is ITR 93) (Guj.) VIII. CIT vs Deep Chand 336 ITR 292 (P & H) IX. Sethy Industries Corporation v. DCIT (353 ITR 206), cited in 18 judgments on BharatTax.

Leading authorities on Section 93(1)(b)

ITR 93) (Guj.) VIII. CIT vs Deep Chand 336 ITR 292 (P & H) IX. Sethy Industries Corporation v. DCIT
353 ITR 206 · 2013 · High Court
18
citing judgments

An assessment order directing the initiation of penalty proceedings under section 271(1)(c) is deemed to constitute the Assessing Officer's satisfaction for initiating penalty proceedings under section 271(1B). This applies even after amendments to the law.

Judgments citing Section 93(1)(b)

Deputy Commissioner of Income Tax-1(3)(1), Mumbai vs. Diebold Nixdorf India Private Limited, Mumbai

In the result, the appeal of the revenue is dismissed

ITA 6715/MUM/2024[2009-10]Status: DisposedITAT Mumbai12 Mar 2025AY 2009-10

Bench: Shri Rahul Chaudhary & Smt. Renu Jauhriआयकर अपील सं./Ita No. 6715/Mum/2024 (निर्धारण वर्ा / Assessment Year :2009-10) Dcit-1(3)(1), Mumbai V/S. Diebold Nixdorf India Pvt. Room No. 540, 5Th Floor, बनाम Ltd. Aayakar Bhavan, M. K. 17Th Floor, Romell Tech Road, Churchgate, Park, North Side, It Mumbai-400020 Building No. 2, Nirlon Compound, Village Pahadi, Goregaon East, Maharashtra-400063 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaacd3206C Appellant/अपीलधर्थी .. Respondent/प्रनिवधदी

For Appellant: Shri Nikhil TiwariFor Respondent: Shri R. R. Makwana
Section 143(3)Section 250Section 37(1)Section 92Section 93

balance outstanding to Diebold Inc towards unpaid trade payables cannot be considered as a loan for the purpose of Section 93(1)(b) of the Act as there is no transfer of asset to non-resident. Therefore, the provisions of Section 93 of the Act are not applicable