130 Taxman, Thanjavur Silk Handloom Weavers Cooperative Production & Sales Society Limited v. Union of India

263 ITR 334High Court2003#13934 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2025.

Sections most often in play

Section 271BSection 143(2)Section 143(3)Section 250Section 273BSection 44ABSection 80P

Issues it is cited on

section 271blevy of penaltyreasonable cause

Judgments citing 130 Taxman, Thanjavur Silk Handloom Weavers Cooperative Production & Sales Society Limited v. Union of India

WEST COAST FINE FOODS (INDIA) PRIVATE LIMITED ,ANDHERI, MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX 13(3)(2), AAYKAR BHAWAN, MUMBAI

Appeal of the assessee is allowed

ITA 1335/MUM/2025[2017-18]Status: DisposedITAT Mumbai19 Jun 2025AY 2017-18

Bench: Justice (Retd.) C V Bhadang & Ms Padmavathy S, Am

For Appellant: Shri Sumit Mantri, CAFor Respondent: Shri Swapnil Choudhary, Sr.DR
Section 143(3)Section 250Section 271BSection 44A

…he AO. In this regard it is relevant to consider the following observations of the Hon'ble Madras High Court while considering a similar issue in the case of Thanjavur Silk Handloom Weavers Co-operative Production & Sales Society Ltd. vs Union of India [2003] 263 ITR 334 (Madras) – West Coast Fine Foods (India) Pvt. Ltd. "21. The object of section 44AB is to prevent tax evasion and plug loopholes enabling tax avoidance. This provision was introduced by the Finance Act (No. 21 of 1984) as a measure in the drive to unearth black money. Section 44AB requires accounts of every person carrying on business and whose t…

THE NAMAKKAL COOPERATIVE HOUSING SOCIETY LIMITED, NAMAKKAL vs. ITO, WARD-1 NAMAKKAL, NAMAKKAL

In the result, appeal filed by the assessee is allowed

ITA 2182/CHNY/2024[2016-17]Status: DisposedITAT Chennai08 Jan 2025AY 2016-17

Bench: Shri Aby T. Varkey & Shri Jagadish

For Appellant: Mr.S. Senthil KumarFor Respondent: Mrs.G. Saratha, Addl.CIT
Section 271BSection 80P

…ee and confirmed the penalty imposed by the AO. 6. Aggrieved, the assessee is before us and cited the decision of the Hon’ble Madras High Court in the case of Thanjavur Silk Handloom Weavers Co-op. Production & Sales Society Ltd. v. UoI, reported in [2003] 263 ITR 334 (Madras), wherein according to Ld AR on identical facts, Hon’ble Madras High Court has cancelled the penalty. It would be gainful to reproduce the operating portion of the ibid High Court order, which is as under: 35. In the light of the said pronouncement of the apex court, on the facts of the case, the discretion exercised by the third respo…

A 1235 MADURAI TALUK AGRICULTURAL PRODUCERS CO-OPERATIVE MARKETING SOCIETY LIMITED,MADURAI vs. ITO,NONCORP WARD-1(1), MADURAI

In the result, appeal filed by the assessee is allowed

ITA 655/CHNY/2023[2016-17]Status: DisposedITAT Chennai30 Oct 2023AY 2016-17

Bench: Shri Mahavir Singh, Hon’Ble & Shri Manjunatha.G, Hon’Bleआयकर अपील सं./Ita No.655/Chny/2023 िनधा"रण वष" /Assessment Year: 2016-17 V. A 1235 Madurai Taluk Agricultural- The Income Tax Officer, Producers Co-Operative- Non-Corporate Ward-1(1), Marketing Society Ltd., Madurai. 31 Visuvasapuri, 3Rd Street, Gnanaolivupuram, Madurai-625 016. [Pan: Aaaaa 9671 J] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: NoneFor Respondent: Shri AR.V.Sreenivasan
Section 139(1)Section 143(3)Section 271BSection 44A

…that there was a reasonable cause for the delay in getting the books of accounts audited u/s. 44AB under the TN Co-op. Societies Act, 1983, which is inbuilt in the last proviso to Section 44AB. (Reliance is placed on the decision by the Madras HC reported in 263 ITR 334). And for other reasons that may be adduced at the time of hearing, the appellant prays that this appeal be admitted, considered and justice be rendered. 3. The brief facts of the case are that the assessee is a Co-operative Marketing Society and has filed return of income for AY 2016-17 on 30.09.2017 declaring ‘nil’ total income. The case was…

S 1129 ERUMAPALAYAM PRIMARY AGRICULTURAL CO-OP CREDIT SOCIETY ,SALEM vs. ITO , NFAC , DELHI, DELHI

In the result, the appeal filed by the assessee is allowed

ITA 1092/CHNY/2022[2017]Status: DisposedITAT Chennai31 Jan 2023

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. No.1092/Chny/2022 िनधा"रण वष"/Assessment Year: 2017-18 M/S. S 1129 Erumapalayam Primary Vs. The Income Tax Officer, Agricultural Co-Op. Credit Society, National Faceless Assessment Annai Janaki Mgr Nagar, Centre, New Delhi. Erumapalayam, Salem 636 015. [Pan:Aaeas6676B] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : None ""थ" की ओर से/Respondent By : Shri D. Hema Bhupal, Jcit सुनवाई की तारीख/ Date Of Hearing : 23.01.2023 घोषणा की तारीख /Date Of Pronouncement : 31.01.2023 आदेश /O R D E R Per V. Durga Rao:

For Appellant: NoneFor Respondent: Shri D. Hema Bhupal, JCIT
Section 143(2)Section 143(3)Section 271BSection 44ASection 80P

…decision of this Tribunal in M/s. Pattukkottai Agricultural Producers Cooperative Marketing Society Ltd. as well as the decision of Hon’ble High Court of Madras in Thanjavur Silk Handloom Weavers Cooperative Production & Sales Society Ltd. V/s Union of India (263 ITR 334) to support the submissions. The Ld. DR, on the other hand, justified the penalty on the ground that the same was levied in accordance with law. 4. Having heard rival submissions and after going through the relevant material on record, we concur with the submissions of Ld. AR that there was sufficient cause for late filing of return of income and…

ERUMAPALAYAM PRIMARY AGRICULTURAL CO-OP CREDIT SOCIETY,SALEM vs. ITO,WARD-1(6),, SALEM

The appeal stands allowed in terms of our above order

ITA 1/CHNY/2022[2015-16]Status: DisposedITAT Chennai05 May 2022AY 2015-16

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri S. Sridhar (Advocate) – Ld. ARFor Respondent: Shri ARV Sreenivasan (Addl. CIT)-Ld. DR
Section 143(3)Section 271BSection 44A

…आयकर अपीलीय अिधकरण ‘ए’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI माननीय +ी वी. दुगा1 राव, "ाियक सद3 एवं माननीय +ी मनोज कुमार अ7वाल ,लेखा सद3 के सम9। BEFORE HON’BLE SHRI V. DURGA RAO, JUDICIAL MEMBER AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकर अपील सं./ ITA No.01/Chny/2022 (िनधा1रण वष1 / Assessment Year: 2015-16) M/s. Erumapalayam Primary ITO, बनाम/ Agricultural Co-Op. Credit Society Ward-1(6), Annai Janaki MGR Nagar, Salem. Vs. Erumapalayam, Salem-636 015. "थायी लेखा सं./जीआइ आर सं./PAN/GIR No. AAEAS-6676-B (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ" की ओरसे/ Appellant by…

AIR INDIA AIR TRANSPORT SERVICES LIMITED,MUMBAI vs. DCIT 9(1)(1), MUMBAI

In the result, the appeal filed by the assessee is allowed

ITA 2856/MUM/2019[2013-14]Status: DisposedITAT Mumbai28 Feb 2022AY 2013-14

Bench: Shri Pramod Kumar, Vp & Ms. Kavitha Rajagopal, Jm (Virtual Court Hearing) आयकरअपीलसं./ I.T.A. No. 2856/Mum/2019 (निर्धारणवर्ा / Assessment Year: 2013-14)

For Appellant: Shri Aditya Tamboli & MsFor Respondent: Shri Mehul Jain, Ld. DR by
Section 143(1)Section 143(3)Section 271BSection 273BSection 274Section 44A

…not justify the levy of penalty as power u/s 271B is discretionary. The same view has also been taken by the Hon‟ble Madras High Court in the case of Thanjavur Silk Handloom Weavers Co-operative Production and Sales Society Ltd. Vs. Union of India reported in 263 ITR 334. 9. We find some force in the submission of assessee that assessee being a Public sector company Act had to submit its audit report in Form 3CA in which report u/s 44AB is required to be submitted for the said purpose. The Tax Audit report u/s 9 I.T.A. No. 2856/Mum/2019 M/s Air India Air Transport Services Ltd section 44AB of I.T. Act has to be p…

NATARAJAN NALLATHAMBI,CHENNAI vs. ITO, CHENNAI

In the result, the assessee’s appeal is allowed

ITA 361/CHNY/2017[2013-14]Status: DisposedITAT Chennai01 Aug 2017AY 2013-14

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

Section 271Section 271BSection 44A

…IT Vs.U.P.Rajya Sahakari Evam Bhoomi Vikas Limited [2013] 353 ITR 152 (All), Rajasthan State Electricity Board Vs. ITAT [2003] 262 ITR 262/130 Taxman, Thanjavur Silk Handloom Weavers Cooperative Production & Sales Society Limited Vs. Union of India [2003] 263 ITR 334/132 Taxman 846, etc. 4. We have heard the rival contentions, perused the material placed on record and the judicial decisions cited supra. The assessee is an individual engaged in the dhall merchandise and his accounts were audited u/s.44AB. The assessee regularly filing returns but for ay 2013-14, though the accounts were audited the tax aud…

130 Taxman, Thanjavur Silk Handloom Weavers Cooperative Production & Sales Society Limited v. Union of India (263 ITR 334) — Cited in 7 Judgments | BharatTax