MAGMA IRON PRIVATE LIMITED,NAGPUR vs. DCIT/ACIT CENCIR 2(2),NAG, NAGPUR

ITA 419/NAG/2026Status: DisposedITAT Nagpur04 August 2026AY 2019-208 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the show cause notice issued under Section 274 read with Section 270A was not in accordance with the law because it failed to specify the particular clause of Section 270A(9) under which the penalty was being levied. Consequently, the penalty proceedings were quashed.

What were the facts?

The assessee's appeals challenge the penalty levied under Section 270A of the Income Tax Act. The primary contention is that the show cause notice issued by the Assessing Officer was invalid as it did not specify the exact limb (under-reporting or mis-reporting) under which the penalty was initiated.

What were the issues?

Whether the penalty under Section 270A is valid when the show cause notice does not specify the exact limb of under-reporting or mis-reporting. Whether a penalty can be levied without specifying the specific clause of Section 270A(9).

Which sections of the Income-tax Act were involved?

Section 270A,Section 274

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, SMC BENCH,

Before: Dr. MANISH BORAD

For Appellant: Shri Abhishek Kumar, Adv. (through virtual)
For Respondent: Shri Shiv Shankar Yadav, DR (Virtual)
Hearing: 04.08.2026Pronounced: 07.08.2026

PER DR. MANISH BORAD, AM :

This appeal at the instance of assessee is directed against the order passed by Ld. CIT(A)-3, Nagpur u/s 250 of the Income-tax Act, 1961 dated 20.03.2026 which is arising out of the Assessment Order passed u/s. 270 of the IT Act dated 25.09.2025. 2. Assessee has raised following grounds of appeal in ITA No 419/NAG/2026:-

1.

Whether the learned CIT (A) is justified in law and fact in affirming an order levying penalty under section 270A of the Income Tax Act, 1961. 2. Whether in the facts and circumstances of the

The order continues below.

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