1. Concrete Developers v. ACIT C(C)-2(2) (Nagpur ITAT) 2. Sita Ram Gupta v. Gupta ACIT

151 ITD 449Income Tax Appellate Tribunal2014#10196 most cited

What is 1. Concrete Developers v. ACIT C(C)-2(2) (Nagpur ITAT) 2. Sita Ram Gupta v. Gupta ACIT authority for?

Where an assessee voluntary discloses income that was previously unrecorded, and pays tax along with interest and additional tax, penalty under section 271AAA of the Income Tax Act, 1961, may not be leviable if the conditions of the section are met.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2018.

Also referred to as

Concrete Developers v. ACIT · Sita Ram Gupta v. ACIT · penalty u/s 271AAA · voluntary disclosure · undisclosed income · additional tax · interest · penalty not leviable

Judgments citing 1. Concrete Developers v. ACIT C(C)-2(2) (Nagpur ITAT) 2. Sita Ram Gupta v. Gupta ACIT

DCIT, New Delhi vs. M/S Nirala Housing Pvt. Ltd., New Delhi

In the result, all the five appeals are dismissed

ITA 3531/DEL/2015[2011-12]Status: DisposedITAT Delhi16 Nov 2018AY 2011-12

Bench: Shri S.K. Yadav & Shri Anadee Nath Misshra

For Appellant: Sh. Rahul Khare, Adv. &For Respondent: Sh. Manoj Kumar Chopra, Sr. DR
Section 132Section 271Section 271(1)(c)Section 271A

…s, he submitted that assessee, NHPL and NDPL, were not liable for penalty U/s 271AAA of I.T. Act. He also relied on decisions reported in the following case laws: 1. Concrete Developers Vs ACIT C(C)-2(2) (Nagpur ITAT) 2. Sita Ram Gupta v. Gupta ACIT, [2014] 151 ITD 449 (Delhi-Trib.) Page 31 of 42 Fit for Publication ITA Nos.-3531/Del/2015 and four other appeals. (AM) (JM) M/s Nirala Housing Pvt. Ltd. 3. PCIT v. Swapna Enterprise, [2018] 401 ITR 488 (Gujarat)/ [2018] 302 CTR 504 (Gujarat) 4. ACIT vs. Akshar Developers, [2017] 86 taxmann.com 251 (Mumbai- Trib.) 5. M/s Kanakia Spaces Pvt. Ltd. v. AcIT, ITAT…

Nirala Developers Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, all the five appeals are dismissed

ITA 3155/DEL/2015[2012-13]Status: DisposedITAT Delhi16 Nov 2018AY 2012-13

Bench: Shri S.K. Yadav & Shri Anadee Nath Misshra

For Appellant: Sh. Rahul Khare, Adv. &For Respondent: Sh. Manoj Kumar Chopra, Sr. DR
Section 132Section 271Section 271(1)(c)Section 271A

…s, he submitted that assessee, NHPL and NDPL, were not liable for penalty U/s 271AAA of I.T. Act. He also relied on decisions reported in the following case laws: 1. Concrete Developers Vs ACIT C(C)-2(2) (Nagpur ITAT) 2. Sita Ram Gupta v. Gupta ACIT, [2014] 151 ITD 449 (Delhi-Trib.) Page 31 of 42 Fit for Publication ITA Nos.-3531/Del/2015 and four other appeals. (AM) (JM) M/s Nirala Housing Pvt. Ltd. 3. PCIT v. Swapna Enterprise, [2018] 401 ITR 488 (Gujarat)/ [2018] 302 CTR 504 (Gujarat) 4. ACIT vs. Akshar Developers, [2017] 86 taxmann.com 251 (Mumbai- Trib.) 5. M/s Kanakia Spaces Pvt. Ltd. v. AcIT, ITAT…

M/S. Nirala Housing Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, all the five appeals are dismissed

ITA 3137/DEL/2015[2012-13]Status: DisposedITAT Delhi16 Nov 2018AY 2012-13

Bench: Shri S.K. Yadav & Shri Anadee Nath Misshra

For Appellant: Sh. Rahul Khare, Adv. &For Respondent: Sh. Manoj Kumar Chopra, Sr. DR
Section 132Section 271Section 271(1)(c)Section 271A

…s, he submitted that assessee, NHPL and NDPL, were not liable for penalty U/s 271AAA of I.T. Act. He also relied on decisions reported in the following case laws: 1. Concrete Developers Vs ACIT C(C)-2(2) (Nagpur ITAT) 2. Sita Ram Gupta v. Gupta ACIT, [2014] 151 ITD 449 (Delhi-Trib.) Page 31 of 42 Fit for Publication ITA Nos.-3531/Del/2015 and four other appeals. (AM) (JM) M/s Nirala Housing Pvt. Ltd. 3. PCIT v. Swapna Enterprise, [2018] 401 ITR 488 (Gujarat)/ [2018] 302 CTR 504 (Gujarat) 4. ACIT vs. Akshar Developers, [2017] 86 taxmann.com 251 (Mumbai- Trib.) 5. M/s Kanakia Spaces Pvt. Ltd. v. AcIT, ITAT…

M/S. Nirala Housing Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, all the five appeals are dismissed

ITA 3136/DEL/2015[2012-13]Status: DisposedITAT Delhi16 Nov 2018AY 2012-13

Bench: Shri S.K. Yadav & Shri Anadee Nath Misshra

For Appellant: Sh. Rahul Khare, Adv. &For Respondent: Sh. Manoj Kumar Chopra, Sr. DR
Section 132Section 271Section 271(1)(c)Section 271A

…s, he submitted that assessee, NHPL and NDPL, were not liable for penalty U/s 271AAA of I.T. Act. He also relied on decisions reported in the following case laws: 1. Concrete Developers Vs ACIT C(C)-2(2) (Nagpur ITAT) 2. Sita Ram Gupta v. Gupta ACIT, [2014] 151 ITD 449 (Delhi-Trib.) Page 31 of 42 Fit for Publication ITA Nos.-3531/Del/2015 and four other appeals. (AM) (JM) M/s Nirala Housing Pvt. Ltd. 3. PCIT v. Swapna Enterprise, [2018] 401 ITR 488 (Gujarat)/ [2018] 302 CTR 504 (Gujarat) 4. ACIT vs. Akshar Developers, [2017] 86 taxmann.com 251 (Mumbai- Trib.) 5. M/s Kanakia Spaces Pvt. Ltd. v. AcIT, ITAT…

M/S. Nirala Housing Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, all the five appeals are dismissed

ITA 3135/DEL/2015[2011-12]Status: DisposedITAT Delhi16 Nov 2018AY 2011-12

Bench: Shri S.K. Yadav & Shri Anadee Nath Misshra

For Appellant: Sh. Rahul Khare, Adv. &For Respondent: Sh. Manoj Kumar Chopra, Sr. DR
Section 132Section 271Section 271(1)(c)Section 271A

…s, he submitted that assessee, NHPL and NDPL, were not liable for penalty U/s 271AAA of I.T. Act. He also relied on decisions reported in the following case laws: 1. Concrete Developers Vs ACIT C(C)-2(2) (Nagpur ITAT) 2. Sita Ram Gupta v. Gupta ACIT, [2014] 151 ITD 449 (Delhi-Trib.) Page 31 of 42 Fit for Publication ITA Nos.-3531/Del/2015 and four other appeals. (AM) (JM) M/s Nirala Housing Pvt. Ltd. 3. PCIT v. Swapna Enterprise, [2018] 401 ITR 488 (Gujarat)/ [2018] 302 CTR 504 (Gujarat) 4. ACIT vs. Akshar Developers, [2017] 86 taxmann.com 251 (Mumbai- Trib.) 5. M/s Kanakia Spaces Pvt. Ltd. v. AcIT, ITAT…

Shri Peeyush Somani, Jaipur vs. Deputy Commissioner of Income Tax, Central Circle-1, Jaipur

In the result, appeals of the assesses are allowed for statistical purposes

ITA 823/JPR/2017[2012-13]Status: DisposedITAT Jaipur20 Jul 2018AY 2012-13
For Appellant: Shri P.C. Parwal (CA)For Respondent: Smt. Seema Meena (JCIT)
Section 132Section 132(4)Section 271ASection 274

…support of his contention, he has relied upon the decision of Hon’ble Gujarat High Court in case of Principal CIT vs. Swapna Enterprise, 401 ITR 488 (Guj.) as well as the decision of the Delhi Benches of the Tribunal in the case of Sita Ram Gupta vs. ACIT, 151 ITD 449 (Trib.)(Del.). Hence, the ld. A/R has submitted that the condition of specifying the manner in which undisclosed income was derived stood duly satisfied by the assessee before the authorities below and, therefore, the penalty levied under section 271AAA may be deleted/cancelled. 4. On the other hand, the ld. D/R has relied upon the orders of t…

Shri Sanjay Somani, Jaipur vs. Deputy Commissioner of Income Tax, Central Circle-1, Jaipur

In the result, appeals of the assesses are allowed for statistical purposes

ITA 822/JPR/2017[2012-13]Status: DisposedITAT Jaipur20 Jul 2018AY 2012-13
For Appellant: Shri P.C. Parwal (CA)For Respondent: Smt. Seema Meena (JCIT)
Section 132Section 132(4)Section 271ASection 274

…support of his contention, he has relied upon the decision of Hon’ble Gujarat High Court in case of Principal CIT vs. Swapna Enterprise, 401 ITR 488 (Guj.) as well as the decision of the Delhi Benches of the Tribunal in the case of Sita Ram Gupta vs. ACIT, 151 ITD 449 (Trib.)(Del.). Hence, the ld. A/R has submitted that the condition of specifying the manner in which undisclosed income was derived stood duly satisfied by the assessee before the authorities below and, therefore, the penalty levied under section 271AAA may be deleted/cancelled. 4. On the other hand, the ld. D/R has relied upon the orders of t…

Ravi Kiran Aggarwal, Mumbai vs. Asst CIT Cen Cir 47, Mumbai

In the result, the appeal is partly allowed

ITA 1967/MUM/2014[2010-11]Status: DisposedITAT Mumbai05 May 2017AY 2010-11

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2010-11

For Appellant: Shri Rishabh Shah, ARFor Respondent: Shri Arun Shenoy, DR
Section 131Section 132Section 132(4)Section 143(3)Section 153ASection 271A

…refore, the learned CIT(A) confirmed the penalty of Rs. 2,20,00,000/- levied by the A.O. 5. Before us, the learned counsel of the assessee relied on the decision in the case of CIT vs. Mahendra C. Shah (2008) 299 ITR 305 (Guj), Sita Ram Gupta vs. ACIT (2014) 151 ITD 449 (Del), DCIT vs. Rajendra Prasad Dokania (2012) 32 CCH 260 (Ahd-Trib), DCIT vs. Tapadia & Kasliwal Associates (2015) 44 CCH 518 (Pune-Trib), Concrete Developers vs. ACIT (2013) 34 taxman.com 62 (Nagpur-Trib), AC – CC vs. M/s. Phoenix Mills Ltd. (ITA No. 6190/Mum/2013 (Mum- Trib) and ACIT vs. Gebilal Kanhaialal HUF (2012) 348 ITR 561 (SC). 4 The l…

Shri Ravi Kataria, Ratlam vs. The DCIT Central Circle, Indore

In the result, both the appeals of the assessee stand

ITA 898/IND/2016[2012-13]Status: DisposedITAT Indore06 Jan 2017AY 2012-13

Bench: Shri D.T. Garasia & Shri O.P. Meenaआ.अ.सं./I.T.A. No.898/Ind/2016 "नधा"रण वष" /Assessment Year: 2012-13 Ravi Kataria Ratlam Pan – Acmpk 3917P` :: अपीलाथ" /Appellant Vs Dcit Central Circle Indore :: ""यथ" /Respondent आ.अ.सं./I.T.A. No.897/Ind/2016 "नधा"रण वष" /Assessment Year: 2012-13 Madanlal Kataria Ratlam Pan – Acfpk 5779D :: अपीलाथ" /Appellant Vs Dcit Central Circle Indore :: ""यथ" /Respondent Shri P.D. Nagar "नधा"रती क" ओर से/Assessee By राज"व क" ओर से/Revenue By Shri Mohd. Javed

Section 132(4)Section 271A

…:- (i) CIT v. Mahendra C. Shah (2008) 299 ITR 305 (Guj) (ii) CIT v. Radha KishanGoel [2005] 278 ITR 454(All.) (iii) Neerat Singal vs. ACIT (2014) 146 ITD 152 (Del) (iv) Promad Kumar Jain vs. DCIT (2012) 77 DTR 244 (Cuttack) (v) Sita Ram Gupta vs. ACIT (2014) 151 ITD 449 (Del). 6. On the other hand, the DR relied upon the order of the Commissioner of Income tax (Appeals) with the submission that it is mandatory to specify the manner in earned. In the absence of such explanation regarding the manner in which such income was derived, the assessee is not eligible for immunity granted under section 271AAA of the Act.…

Shri Madanlal Kataria, Ratlam vs. The DCIT Central Circle, Indore

In the result, both the appeals of the assessee stand

ITA 897/IND/2016[2012-13]Status: DisposedITAT Indore06 Jan 2017AY 2012-13

Bench: Shri D.T. Garasia & Shri O.P. Meenaआ.अ.सं./I.T.A. No.898/Ind/2016 "नधा"रण वष" /Assessment Year: 2012-13 Ravi Kataria Ratlam Pan – Acmpk 3917P` :: अपीलाथ" /Appellant Vs Dcit Central Circle Indore :: ""यथ" /Respondent आ.अ.सं./I.T.A. No.897/Ind/2016 "नधा"रण वष" /Assessment Year: 2012-13 Madanlal Kataria Ratlam Pan – Acfpk 5779D :: अपीलाथ" /Appellant Vs Dcit Central Circle Indore :: ""यथ" /Respondent Shri P.D. Nagar "नधा"रती क" ओर से/Assessee By राज"व क" ओर से/Revenue By Shri Mohd. Javed

Section 132(4)Section 271A

…:- (i) CIT v. Mahendra C. Shah (2008) 299 ITR 305 (Guj) (ii) CIT v. Radha KishanGoel [2005] 278 ITR 454(All.) (iii) Neerat Singal vs. ACIT (2014) 146 ITD 152 (Del) (iv) Promad Kumar Jain vs. DCIT (2012) 77 DTR 244 (Cuttack) (v) Sita Ram Gupta vs. ACIT (2014) 151 ITD 449 (Del). 6. On the other hand, the DR relied upon the order of the Commissioner of Income tax (Appeals) with the submission that it is mandatory to specify the manner in earned. In the absence of such explanation regarding the manner in which such income was derived, the assessee is not eligible for immunity granted under section 271AAA of the Act.…

1. Concrete Developers v. ACIT C(C)-2(2) (Nagpur ITAT) 2. Sita Ram Gupta v. Gupta ACIT (151 ITD 449) — Cited in 10 Judgments | BharatTax