M/S. CLASSIC NETWORK LIMITED,,RAJKOT-GUJARAT vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1,, RAJKOT-GUJARAT
What did the Tribunal hold?
The Tribunal held that penalty on estimated additions is not sustainable in law, citing various High Court and ITAT precedents. The Tribunal also found that the CIT(A) had rightly rejected the books of accounts and estimated profits on a reasonable basis.
What were the facts?
The assessee challenged the reopening of assessment and additions made on account of suppressed sales. The revenue filed appeals against the deletion of penalty.
What were the issues?
Whether the reopening of assessment was valid and whether penalty can be levied on estimated additions.
Which sections of the Income-tax Act were involved?
Section 147,Section 148,Section 151,Section 270A,Section 271(1)(c)
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Cases cited in this judgment(8)Show listHide list
Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.
- National Thermal Power Co. Ltd. v. CIT5,834 citing229 ITR 383 · 1998 · SC
- ITO v. Lakhmani Mewal Das721 citing103 ITR 437 · 1976 · SC · Read judgment
- CIT v. Jet Airways (I) Ltd.694 citing30 Taxmann.com 1 · 2011 · HC
- CIT v. Varas International79 citing284 ITR 80 · SC
- DCIT v. Padinjarekkara Agencies Ltd. (42 citing108 TTJ 152 · 2007 · ITAT
- CIT v. Arkay Saree Museum30 citing187 ITR 147 · 1991 · HC
- Vikas Gupta v. Union of India27 citing142 Taxmann.com 253 · 2022 · HC
- CIT v. Lallubhai Jogibhai Patel22 citing139 ITR 1028
Heard together (3 matters)
Read from the judgment's own cause title. This page is filed under one of them.
आयकरअपीलीयअिधकरण,राजकोट"ायपीठ,राजकोट। IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER AND DR. DINESH MOHAN SINHA, JUDICIAL MEMBER
आयकरअपीलसं./ITA No. 288/RJT/2022 Assessment Year: (2013-14) (Physical Hearing) Classic Network Pvt. Ltd., The Deputy Commissioner of Income 202, Arpan Complex, Kalwad Road, Tax, Central Circle -1, Amruta Estate बनाम Opp. Swaminarayan Temple, Building, Nr. Girnar Cinema, M. G. / Rajkot – 360001 Vs. Road, Rajkot-360001 "ायीलेखासं./जीआइआरसं./PAN/GIR No.: AABCC8197Q (Assessee) (Respondent)
आयकरअपीलसं./ITA No. 176/RJT/2024 Assessment Year: (2014-15) Classic Network Pvt. Ltd., The Deputy Commissioner of Income 202, Arpan Complex, Kalwad Road, Tax, Central Circle -1, Amruta Estate बनाम Opp. Swaminarayan Temple, Building, Nr. Girnar Cinema, M. G. / Rajkot – 360001 Vs. Road, Rajkot-360001 "ायीलेखासं./जीआइआरसं./PAN/GIR No.: AABCC8197Q (Assessee) (Respondent)
आयकरअपीलसं./ITA No. 286/RJT/2024 Assessment Year: (2014-15) The Deputy Commissioner of Income Classic Network Pvt. Ltd., Tax, Central Circle -1, Amruta Estate 202, Arpan Complex, Kalwad Road, बनाम Building, Nr. Girnar Cinema, M. G. Opp. Swaminarayan T
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More judgments on Section 147
- ACIT Central Bilaspur, Bilaspur vs Arun Kumar Agrawal, SaktiITSSA 26/RPR/2025[2018-19]Status: Disposed21 Oct 2026AY 2018-19
- Vinod Agrawal, Kawardha vs Assisstant Commissioner of Income Tax…ITA 666/RPR/2026[2019-20]Status: Heard21 Oct 2026AY 2019-20
- Sar Business Tradelink Private Limited… vs Income Tax Officer, Ward - 1(2), RaipurITA 599/RPR/2026[2014-15]Status: Heard21 Oct 2026AY 2014-15
- Tarunaben Maganlal Bhut, Navagam vs ITO Ward 2(2)(1), RajkotITA 673/RJT/2026[2024-25]Status: Disposed21 Oct 2026AY 2024-25
- Neo Incorporation, Rajkot vs DCIT Circle- 1(2), RajkotITA 471/RJT/2026[2012-2013]Status: Disposed21 Oct 2026AY 2012-2013
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