Jokhiram Durgadutt, Ranchi vs. DCIT, Circle-1, Ranchi
In the result, this appeal of the assessee is allowed
ITA 400/RAN/2024[2016-17]Status: DisposedITAT Ranchi07 Jul 2025AY 2016-17
Bench: Shri George Mathan & Shri Ratnesh Nandan Sahayjokhiram Durgadutt, D.C.I.T., 9, J.D. Corporate, Behind J.D. High Circle-1, Vs. Street, Main Road, Ranchi-834001 Ranchi. (Jharkhand) Pan No. Aabfj 2200 Q Appellant/ Assessee Respondent/ Revenue
Section 143(3)Section 271(1)Section 271(1)(c)
…ITA 400/Ran/2024 Jokhiram Durgadutt Vs DCIT income, addition made on difference of opinion could not lead to levy of penalty under section 271(1)(c)." It has been held in the case of Commissioner of Income Tax v S. Kumar Tyres Manufacturing Co. Ltd. (2023 ) 456 ITR 637 ( M.P. - H.C. ) attached as Annexure - 12 that" It was noted that Tribunal found that basic information about receipt of compensation was disclosed by assessee and since matter regarding nature of said receipt and year of taxability was debatable, it could not be termed as deliberate attempt of concealment of income on part of assessee for evasio…
