DCIT, NEW DELHI vs. M/S. JET LITE (INDIA) LTD., NEW DELHI

ITA 3330/DEL/2014Status: DisposedITAT Delhi03 June 2026AY 2007-0814 pages
AI SummaryPartly Allowed

What were the facts?

The assessee incurred expenses on free/concessional tickets, hospitality, conveyance, goods, and hotel boarding/lodging. The Assessing Officer treated these as fringe benefits and levied penalties. The assessee appealed against the fringe benefit assessment and the penalties.

What did the Tribunal hold?

The Tribunal held that the expenses incurred by the assessee on free/concessional tickets, hospitality, conveyance, goods, and hotel boarding/lodging were indeed covered under the fringe benefit tax provisions. However, it upheld the deletion of penalties, finding that the assessee's actions did not constitute furnishing inaccurate particulars of income, especially given the differing opinions of authorities and the reliance on Supreme Court judgments.

What were the issues?

Whether certain expenses incurred by the assessee constitute fringe benefits taxable under the Act, and whether the non-disclosure of these amounts attracts penalty for furnishing inaccurate particulars of income.

Which sections of the Income-tax Act were involved?

Section 115WE,Section 142(2A),Section 271(1)(c),Section 115WB,Section 115WC

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH: “F” NEW DELHI

Before: SHRI SATBEER SINGH GODARA & SHRI MANISH AGARWAL

For Respondent: Ms. Monika Singh, CIT DR
Hearing: 16.03.2026Pronounced: 03.06.2026

The instant batch of four appeals involves the single assessee herein M/s Jet Lite (India) Ltd.. Its instant twin appeals i.e., ITA Nos. 4885 & 4886/Del/2011, for assessment years 2007-08 & 2008-09, arise against the Commissioner of Income Tax (Appeals-I) [in short, “CIT(A)”], New Delhi’s orders dated 30.08.2011 & 06.09.2011, passed in Order Nos.58/2010-11 & 249/10-11, involvin

The order continues below.

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