(1976) 104 ITR 648 (Ori) CIT v. V.M. Modi & Sons.

102 ITR 787High Court1976#10942 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2015 to 2024.

Judgments citing (1976) 104 ITR 648 (Ori) CIT v. V.M. Modi & Sons.

S K Bhansali & Associates, Pune vs. The Assistant Commissioner of Income Tax, Circle-2, Pune

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

ITA 535/PUN/2024[2006-07]Status: DisposedITAT Pune03 Jul 2024AY 2006-07

Bench: Shri R. K. Panda & Shri Vinay Bhamoreassessment Year : 2006-07

For Appellant: Shri Nikhil S PathakFor Respondent: Shri Sourabh Nayak, Addl.CIT
Section 132Section 143(2)Section 147ASection 148Section 2Section 271(1)(c)

…made to the judgement of the Hon‟ble Supreme Court in the case Khuday Eswara & Sons 83 ITR 639 (SC) and also to the judgement of the Hon‟ble Allahabad and Madras High Court in the cases of Raja Mohd. Amir Ahmad Khan 100 ITR 433 (All.) and B. Muniappa Gounder 102 ITR 787 (Mad.) respectively. In case the assessee in the course of penalty proceedings is able to demonstrate with certain degree of certainty that the addition made in the assessment proceedings was not warranted then the findings in the assessment proceedings cannot be considered as conclusive so as to fasten penal liability under Section 271(1)(c) on…

S K Bhansali & Associates, Pune vs. Assistant Commissioner of Income Tax, Circle-2, Pune

Appeal is allowed in above terms

ITA 1320/PUN/2023[2010-11]Status: HeardITAT Pune13 Feb 2024AY 2010-11

Bench: Shri Satbeer Singh Godara & Dr. Dipak P. Ripote

For Appellant: Shri Nikhil PathakFor Respondent: Shri Sourabh Nayak, Addl.CIT
Section 143(3)Section 271Section 271(1)(c)Section 274Section 292CSection 69B

…he Hon’ble Supreme Court in the case Khuday Eswara & Sons 83 ITR 639 (SC) and also to the judgement of the Hon’ble Allahabad and Madras High Court in the cases of 8 I.T.A.No. 1320/PUN./2023 Raja Mohd. Amir Ahmad Khan 100 ITR 433 (All.) and B. Muniappa Gounder 102 ITR 787 (Mad.) respectively. In case the assessee in the course of penalty proceedings is able to demonstrate with certain degree of certainty that the addition made in the assessment proceedings was not warranted then the findings in the assessment proceedings cannot be considered as conclusive so as to fasten penal liability under Section 271(1)(c) on…

Rasal Builders & Developers Pvt. Ltd., Jaipur vs. ITO, Jaipur

In the result, the appeal of the assessee is partly allowed

ITA 287/JPR/2017[2005-06]Status: DisposedITAT Jaipur02 Mar 2021AY 2005-06

Bench: Us. 2 M/S Rasal Builders & Developers Pvt. Ltd. Vs. Ito

For Appellant: Shri Dilip Shivpuri (Adv.)For Respondent: Smt. Monisha Choudhari (Addl.CIT) a
Section 143(3)Section 271(1)Section 271(1)(c)Section 40A(3)

…ies the assessee for an offence. For this proposition, strength is drawn from the following case laws: 1) Krishan Lal Shiv Chand Rai v. CIT [1973] 88 ITR 293 (P&H); 2) CIT v. J.K. Synthetics Ltd. [1996] 219 ITR 267 (Del.); 3)Muniappa Gounder (B) v. CIT [1976] 102 ITR 787 (Mad. 4) CIT v. Abdul Bakshi & Bros. (H) [1986] 160 ITR 94 (AP) (FB); 5) CIT v. Doris S. Luiz [1974] 96 ITR 646 (Ker.). 8 M/s Rasal Builders & Developers Pvt. Ltd. vs. ITO It has also been held that an assessee is entitled to submit fresh evidence in the course of penalty proceedings. It is because penalty proceedings are independent proceedings…

ITO 14(1)3, Mumbai vs. Ashokkumar M Parikh, Mumbai

In the result, appeals of the assessee are allowed, whereas appeals of the Revenue are dismissed

ITA 4986/MUM/2014[2010-11]Status: DisposedITAT Mumbai21 Oct 2015AY 2010-11

Bench: Shri R.C. Sharma & Shri Sandeep Gosainआमकय अऩीर सं./I.T.A. No.3708/Mum/2014 (नििाारण वषा / Assessment Year : 2010-2011 आमकय अऩीर सं./I.T.A. No.1250/Mum/2013 (नििाारण वषा / Assessment Year : 2010-2011 बिाम/ Shri Bharatkumar Maneklal The Ito 14(1)(3), Parikh, Mumbai. Vs. Arunodaya, 10 Th Floor, Flat No. 1002 & 1003, Opp. New India Colony, C.D. Bariwala Marg, Andheri (W), Mumbai – 400 058. स्थामी रेखा सं./ Pan : Aacpp7754L (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./I.T.A. No.4985/Mum/2014 (नििाारण वषा / Assessment Year : 2010-2011 आमकय अऩीर सं./I.T.A. No.4986/Mum/2014 (नििाारण वषा / Assessment Year : 2010-2011 बिाम/ The Ito 14(1)(3), Shri Bharatkumar Mumbai. Maneklal Parikh, Vs. Arunodaya, 10 Th Floor, Flat No. 1002 & 1003, Opp. New India Colony, C.D. Bariwala Marg, Andheri (W), Mumbai – 400 058. स्थामी रेखा सं./ Pan : Aacpp7754L (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

For Respondent: Shri Aarsi Prasad (D.R)
Section 143(1)Section 143(3)Section 45Section 55(2)(a)

…nouncements. CIT vs. Maya Rani Punj – (1973) 92 ITR 394 (Del) Poorna Biscuit Factory v. CIT – (1975) 99 ITR 41 (AP) CIT vs. Prafulla Kumar Malik – (1976) 104 ITR 648 (Ori) CIT vs. V.M. Modi & Sons- (1976) 102 ITR 548 (MP) B. Muniappa Goundere vs. CIT – (1976) 102 ITR 787 (Mad) The power to impose penalty has to be exercised judicially with due regard to all facts and circumstances of each case and cannot be exercised mechanically. M.P. Laxman v. Agri. ITO - (1986) 157 ITR 1, 9 (Karn Imposition of penalty is not mandatory - It is not mandatory under section 271 that a penalty must be imposed in every case. If the…

ITO 14(1)3, Mumbai vs. Bharatkumar M Parikh, Mumbai

In the result, appeals of the assessee are allowed, whereas appeals of the Revenue are dismissed

ITA 4985/MUM/2014[2010-11]Status: DisposedITAT Mumbai21 Oct 2015AY 2010-11

Bench: Shri R.C. Sharma & Shri Sandeep Gosainआमकय अऩीर सं./I.T.A. No.3708/Mum/2014 (नििाारण वषा / Assessment Year : 2010-2011 आमकय अऩीर सं./I.T.A. No.1250/Mum/2013 (नििाारण वषा / Assessment Year : 2010-2011 बिाम/ Shri Bharatkumar Maneklal The Ito 14(1)(3), Parikh, Mumbai. Vs. Arunodaya, 10 Th Floor, Flat No. 1002 & 1003, Opp. New India Colony, C.D. Bariwala Marg, Andheri (W), Mumbai – 400 058. स्थामी रेखा सं./ Pan : Aacpp7754L (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./I.T.A. No.4985/Mum/2014 (नििाारण वषा / Assessment Year : 2010-2011 आमकय अऩीर सं./I.T.A. No.4986/Mum/2014 (नििाारण वषा / Assessment Year : 2010-2011 बिाम/ The Ito 14(1)(3), Shri Bharatkumar Mumbai. Maneklal Parikh, Vs. Arunodaya, 10 Th Floor, Flat No. 1002 & 1003, Opp. New India Colony, C.D. Bariwala Marg, Andheri (W), Mumbai – 400 058. स्थामी रेखा सं./ Pan : Aacpp7754L (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

For Respondent: Shri Aarsi Prasad (D.R)
Section 143(1)Section 143(3)Section 45Section 55(2)(a)

…nouncements. CIT vs. Maya Rani Punj – (1973) 92 ITR 394 (Del) Poorna Biscuit Factory v. CIT – (1975) 99 ITR 41 (AP) CIT vs. Prafulla Kumar Malik – (1976) 104 ITR 648 (Ori) CIT vs. V.M. Modi & Sons- (1976) 102 ITR 548 (MP) B. Muniappa Goundere vs. CIT – (1976) 102 ITR 787 (Mad) The power to impose penalty has to be exercised judicially with due regard to all facts and circumstances of each case and cannot be exercised mechanically. M.P. Laxman v. Agri. ITO - (1986) 157 ITR 1, 9 (Karn Imposition of penalty is not mandatory - It is not mandatory under section 271 that a penalty must be imposed in every case. If the…

Ashokkumar Maneklal Parikh, Mumbai vs. ITO 14(1)(3)

In the result, appeals of the assessee are allowed, whereas appeals of the Revenue are dismissed

ITA 3709/MUM/2014[2010-11]Status: DisposedITAT Mumbai21 Oct 2015AY 2010-11

Bench: Shri R.C. Sharma & Shri Sandeep Gosainआमकय अऩीर सं./I.T.A. No.3708/Mum/2014 (नििाारण वषा / Assessment Year : 2010-2011 आमकय अऩीर सं./I.T.A. No.1250/Mum/2013 (नििाारण वषा / Assessment Year : 2010-2011 बिाम/ Shri Bharatkumar Maneklal The Ito 14(1)(3), Parikh, Mumbai. Vs. Arunodaya, 10 Th Floor, Flat No. 1002 & 1003, Opp. New India Colony, C.D. Bariwala Marg, Andheri (W), Mumbai – 400 058. स्थामी रेखा सं./ Pan : Aacpp7754L (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./I.T.A. No.4985/Mum/2014 (नििाारण वषा / Assessment Year : 2010-2011 आमकय अऩीर सं./I.T.A. No.4986/Mum/2014 (नििाारण वषा / Assessment Year : 2010-2011 बिाम/ The Ito 14(1)(3), Shri Bharatkumar Mumbai. Maneklal Parikh, Vs. Arunodaya, 10 Th Floor, Flat No. 1002 & 1003, Opp. New India Colony, C.D. Bariwala Marg, Andheri (W), Mumbai – 400 058. स्थामी रेखा सं./ Pan : Aacpp7754L (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

For Respondent: Shri Aarsi Prasad (D.R)
Section 143(1)Section 143(3)Section 45Section 55(2)(a)

…nouncements. CIT vs. Maya Rani Punj – (1973) 92 ITR 394 (Del) Poorna Biscuit Factory v. CIT – (1975) 99 ITR 41 (AP) CIT vs. Prafulla Kumar Malik – (1976) 104 ITR 648 (Ori) CIT vs. V.M. Modi & Sons- (1976) 102 ITR 548 (MP) B. Muniappa Goundere vs. CIT – (1976) 102 ITR 787 (Mad) The power to impose penalty has to be exercised judicially with due regard to all facts and circumstances of each case and cannot be exercised mechanically. M.P. Laxman v. Agri. ITO - (1986) 157 ITR 1, 9 (Karn Imposition of penalty is not mandatory - It is not mandatory under section 271 that a penalty must be imposed in every case. If the…

Bhartkumar Maneklal Parikh, Mumbai vs. ITO 14(1)(3)

In the result, appeals of the assessee are allowed, whereas appeals of the Revenue are dismissed

ITA 3708/MUM/2014[2010-11]Status: DisposedITAT Mumbai21 Oct 2015AY 2010-11

Bench: Shri R.C. Sharma & Shri Sandeep Gosainआमकय अऩीर सं./I.T.A. No.3708/Mum/2014 (नििाारण वषा / Assessment Year : 2010-2011 आमकय अऩीर सं./I.T.A. No.1250/Mum/2013 (नििाारण वषा / Assessment Year : 2010-2011 बिाम/ Shri Bharatkumar Maneklal The Ito 14(1)(3), Parikh, Mumbai. Vs. Arunodaya, 10 Th Floor, Flat No. 1002 & 1003, Opp. New India Colony, C.D. Bariwala Marg, Andheri (W), Mumbai – 400 058. स्थामी रेखा सं./ Pan : Aacpp7754L (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./I.T.A. No.4985/Mum/2014 (नििाारण वषा / Assessment Year : 2010-2011 आमकय अऩीर सं./I.T.A. No.4986/Mum/2014 (नििाारण वषा / Assessment Year : 2010-2011 बिाम/ The Ito 14(1)(3), Shri Bharatkumar Mumbai. Maneklal Parikh, Vs. Arunodaya, 10 Th Floor, Flat No. 1002 & 1003, Opp. New India Colony, C.D. Bariwala Marg, Andheri (W), Mumbai – 400 058. स्थामी रेखा सं./ Pan : Aacpp7754L (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

For Respondent: Shri Aarsi Prasad (D.R)
Section 143(1)Section 143(3)Section 45Section 55(2)(a)

…nouncements. CIT vs. Maya Rani Punj – (1973) 92 ITR 394 (Del) Poorna Biscuit Factory v. CIT – (1975) 99 ITR 41 (AP) CIT vs. Prafulla Kumar Malik – (1976) 104 ITR 648 (Ori) CIT vs. V.M. Modi & Sons- (1976) 102 ITR 548 (MP) B. Muniappa Goundere vs. CIT – (1976) 102 ITR 787 (Mad) The power to impose penalty has to be exercised judicially with due regard to all facts and circumstances of each case and cannot be exercised mechanically. M.P. Laxman v. Agri. ITO - (1986) 157 ITR 1, 9 (Karn Imposition of penalty is not mandatory - It is not mandatory under section 271 that a penalty must be imposed in every case. If the…

Ashokkumar Maneklal Parikh, Mumbai vs. ITO 14(1)(3), Mumbai

In the result, appeals of the assessee are allowed, whereas appeals of the Revenue are dismissed

ITA 179/MUM/2013[2010-11]Status: DisposedITAT Mumbai21 Oct 2015AY 2010-11

Bench: Shri R.C. Sharma & Shri Sandeep Gosainआमकय अऩीर सं./I.T.A. No.3708/Mum/2014 (नििाारण वषा / Assessment Year : 2010-2011 आमकय अऩीर सं./I.T.A. No.1250/Mum/2013 (नििाारण वषा / Assessment Year : 2010-2011 बिाम/ Shri Bharatkumar Maneklal The Ito 14(1)(3), Parikh, Mumbai. Vs. Arunodaya, 10 Th Floor, Flat No. 1002 & 1003, Opp. New India Colony, C.D. Bariwala Marg, Andheri (W), Mumbai – 400 058. स्थामी रेखा सं./ Pan : Aacpp7754L (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./I.T.A. No.4985/Mum/2014 (नििाारण वषा / Assessment Year : 2010-2011 आमकय अऩीर सं./I.T.A. No.4986/Mum/2014 (नििाारण वषा / Assessment Year : 2010-2011 बिाम/ The Ito 14(1)(3), Shri Bharatkumar Mumbai. Maneklal Parikh, Vs. Arunodaya, 10 Th Floor, Flat No. 1002 & 1003, Opp. New India Colony, C.D. Bariwala Marg, Andheri (W), Mumbai – 400 058. स्थामी रेखा सं./ Pan : Aacpp7754L (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

For Respondent: Shri Aarsi Prasad (D.R)
Section 143(1)Section 143(3)Section 45Section 55(2)(a)

…nouncements. CIT vs. Maya Rani Punj – (1973) 92 ITR 394 (Del) Poorna Biscuit Factory v. CIT – (1975) 99 ITR 41 (AP) CIT vs. Prafulla Kumar Malik – (1976) 104 ITR 648 (Ori) CIT vs. V.M. Modi & Sons- (1976) 102 ITR 548 (MP) B. Muniappa Goundere vs. CIT – (1976) 102 ITR 787 (Mad) The power to impose penalty has to be exercised judicially with due regard to all facts and circumstances of each case and cannot be exercised mechanically. M.P. Laxman v. Agri. ITO - (1986) 157 ITR 1, 9 (Karn Imposition of penalty is not mandatory - It is not mandatory under section 271 that a penalty must be imposed in every case. If the…

Bharatkumar Maneklal Parikh, Mumbai vs. ITO 14(1)(3), Mumbai

In the result, appeals of the assessee are allowed, whereas appeals of the Revenue are dismissed

ITA 1250/MUM/2013[2010-11]Status: DisposedITAT Mumbai21 Oct 2015AY 2010-11

Bench: Shri R.C. Sharma & Shri Sandeep Gosainआमकय अऩीर सं./I.T.A. No.3708/Mum/2014 (नििाारण वषा / Assessment Year : 2010-2011 आमकय अऩीर सं./I.T.A. No.1250/Mum/2013 (नििाारण वषा / Assessment Year : 2010-2011 बिाम/ Shri Bharatkumar Maneklal The Ito 14(1)(3), Parikh, Mumbai. Vs. Arunodaya, 10 Th Floor, Flat No. 1002 & 1003, Opp. New India Colony, C.D. Bariwala Marg, Andheri (W), Mumbai – 400 058. स्थामी रेखा सं./ Pan : Aacpp7754L (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./I.T.A. No.4985/Mum/2014 (नििाारण वषा / Assessment Year : 2010-2011 आमकय अऩीर सं./I.T.A. No.4986/Mum/2014 (नििाारण वषा / Assessment Year : 2010-2011 बिाम/ The Ito 14(1)(3), Shri Bharatkumar Mumbai. Maneklal Parikh, Vs. Arunodaya, 10 Th Floor, Flat No. 1002 & 1003, Opp. New India Colony, C.D. Bariwala Marg, Andheri (W), Mumbai – 400 058. स्थामी रेखा सं./ Pan : Aacpp7754L (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

For Respondent: Shri Aarsi Prasad (D.R)
Section 143(1)Section 143(3)Section 45Section 55(2)(a)

…nouncements. CIT vs. Maya Rani Punj – (1973) 92 ITR 394 (Del) Poorna Biscuit Factory v. CIT – (1975) 99 ITR 41 (AP) CIT vs. Prafulla Kumar Malik – (1976) 104 ITR 648 (Ori) CIT vs. V.M. Modi & Sons- (1976) 102 ITR 548 (MP) B. Muniappa Goundere vs. CIT – (1976) 102 ITR 787 (Mad) The power to impose penalty has to be exercised judicially with due regard to all facts and circumstances of each case and cannot be exercised mechanically. M.P. Laxman v. Agri. ITO - (1986) 157 ITR 1, 9 (Karn Imposition of penalty is not mandatory - It is not mandatory under section 271 that a penalty must be imposed in every case. If the…

(1976) 104 ITR 648 (Ori) CIT v. V.M. Modi & Sons. (102 ITR 787) — Cited in 9 Judgments | BharatTax