273B. Sh. Prem Singh Saini v. Addl. CIT Kusum Dhamani Vs. Additional CIT

152 ITD 481Income Tax Appellate Tribunal2015#22712 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2024 to 2024.

Sections most often in play

Section 271DSection 271ESection 269SSSection 143(3)Section 269T

Issues it is cited on

section 269tsection 269ssection 271esection 273section 269sssection 273bsection 271dsection 269levy of penaltysection 26reasonable causesection 271

Judgments citing 273B. Sh. Prem Singh Saini v. Addl. CIT Kusum Dhamani Vs. Additional CIT

Kanhiaya Lal Sain, Jaipur vs. JCIT Range-7 Jaipur, Jaipur

In the result, the Appeals of the appellant stands allowed with no orders as to costs

ITA 1022/JPR/2024[2010-11]Status: DisposedITAT Jaipur25 Sept 2024AY 2010-11

Bench: SHRI SANDEEP GOSAIN (Judicial Member)

For Appellant: Shri Shrawan Kumar Gupta, AdvFor Respondent: Mrs. Monisha Choudhary, Addl. CIT-DR
Section 271Section 271DSection 271E

…uch knowledge of the I.T. laws. Refer CIT v/s Balaji Traders 167 Taxman 27 (Mad). 8. Also covered by the decision of this Honble Bench : Further the Honble ITAT in the case of Smt. Kusum Dhamani v/s Add. CIT Range3 Jaipur in ITA No. 847/Jp/2011 dt. 13.06.2014 152 ITD 481 (Jp) held that from the record there is no shred of doubt about the genuineness of the transaction and their disclosure in the books of account and returns of both the assessee who happen to be husband and wife, carrying on the business as sister concerns. Section 271D read with Section 269SS was introduced by the legislature to discourage the me…

Sh. Prem Singh Saini, Sikar vs. Addl. CIT, Sikar

In the result, both appeals of the assessee are allowed for statistical purposes

ITA 952/JPR/2024[2011-12]Status: DisposedITAT Jaipur09 Sept 2024AY 2011-12

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. P. C. Parwal, CAFor Respondent: Smt. Monisha Choudhary, Addl. CIT
Section 269SSection 271D

…ot sustainable more so as the explanation offered by the assessee for accepting receipt of cash that it was a distress sale constitutes a reasonable cause as contemplated in sec. 273B. Sh. Prem Singh Saini vs. Addl. CIT Kusum Dhamani Vs. Additional CIT (2015) 152 ITD 481 (Jaipur) (Trib.) The head note of this case is as under:- Penalty u/s 271D—Penalty for failure to comply with the provisions of section 269SS—Assessee carried on proprietor business under the name of ''X'' and her husband was also a Proprietor of another concern—During assessment proceedings, AO found that Assessee had received cash loans from h…

Sh. Prem Singh Saini, Sikar vs. Addl. CIT, Sikar

In the result, both appeals of the assessee are allowed for statistical purposes

ITA 951/JPR/2024[2011-12]Status: DisposedITAT Jaipur09 Sept 2024AY 2011-12

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. P. C. Parwal, CAFor Respondent: Smt. Monisha Choudhary, Addl. CIT
Section 269SSection 271D

…ot sustainable more so as the explanation offered by the assessee for accepting receipt of cash that it was a distress sale constitutes a reasonable cause as contemplated in sec. 273B. Sh. Prem Singh Saini vs. Addl. CIT Kusum Dhamani Vs. Additional CIT (2015) 152 ITD 481 (Jaipur) (Trib.) The head note of this case is as under:- Penalty u/s 271D—Penalty for failure to comply with the provisions of section 269SS—Assessee carried on proprietor business under the name of ''X'' and her husband was also a Proprietor of another concern—During assessment proceedings, AO found that Assessee had received cash loans from h…

273B. Sh. Prem Singh Saini v. Addl. CIT Kusum Dhamani Vs. Additional CIT (152 ITD 481) — Cited in 3 Judgments | BharatTax