A.P. Shanmugaraj v. M.W.P. Ltd.

264 CTR 502High Court2014#13889 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2016 to 2025.

Judgments citing A.P. Shanmugaraj v. M.W.P. Ltd.

Brij Gopal Construction Company (P) Ltd., New Delhi vs. ACIT, Central Circle-3, Delhi

In the result, assessee’s appeal is allowed

ITA 4800/DEL/2025[2017-18]Status: DisposedITAT Delhi28 Nov 2025AY 2017-18

Bench: Shri M Balaganesh & Ms. Madhumita Royassessment Year: 2017-18

Section 1Section 143Section 143(3)Section 270ASection 270A(2)(a)

…84 (Del) Pr. CIT v. Sahara India Life Insurance Company Ltd. ii) 359 ITR 565 (Kar) CIT v. Manjunatha Cotton & Ginning Factory iii) 434 ITR 1 (Bom) (FB) Mohd. Farhan A. sheikh v. DCIT iv) ITA No. 1154/2014 (Bom) dated 5.1.2017 CIT v. Shri Samson Perincherry v) 264 CTR 502 (Karn) CIT v. MWP Ltd. SLP dismissed by Apex Court in CC No. 7485/2014 vi) 370 ITR 475 (AP) CIT v. Lotus Constructions vii) 237 Taxman 702 (Kar) Safina Hotels (P) Ltd. v. CIT 9. THAT PENALTY PROCEEDINGS AND QUANTUM PROCEEDINGS ARE QUANTUM INDEPENDENT AND THAT FINDINGS IN THE PROCEEDINGS, THOUGH RELEVANT, ARE NOT CONCLUSIVE OR DETERMINATIVE OF THE…

Mitsuboshi Belting India Private Limited, Mumbai vs. Assistant Commissioner of Income Tax - Range 15(2)(2), Mumbai

In the result assessee’s appeal is partly allowed for statistical purposes

ITA 448/MUM/2018[2013-14]Status: DisposedITAT Mumbai09 Jul 2019AY 2013-14

Bench: Shri Shamim Yahya (Am) & Shri Amarjit Singh (Jm)

Section 271(1)(c)Section 274Section 37Section 44A

…o. 2696/Mum/2016) dated 5 June 201 9. He further referred to the following proposition :- Penalty proceedings invalid in case where prima facie satisfaction not recorded by the Assessing Officer at the time of initiation of penalty proceedings :  MWP Ltd (264 CTR 502) (Kar HC)  AMI Builders Pvt Ltd vs ACIT (46 CCH 334) (Mum ITAT)  ABR Auto Pvt Ltd vs ACIT (51 CCH 477) (Delhi ITAT)  Suvaprasanna Bhatacharya 175 TTJ 238 (Kol ITAT)  Shri Meghraj Kesaji Chaudhari vs ACIT (ITA No. 1296/Pun/2015)  DCIT vs Purti Sakhar Karkhana Ltd (153 TTJ 12) (Nagpur ITAT Penalty cannot be levied on bonfide and inadvertent er…

Vidya Vardhini, Thane vs. ACIT Cen Cir 2, Thane

In the result, assessee’s appeal is allowed

ITA 3730/MUM/2014[2000-01]Status: DisposedITAT Mumbai10 Nov 2017AY 2000-01

Bench: Shri Saktijit Dey & Shri Manoj Kumar Aggarwal

For Appellant: Shri Subodh RatnaparkhiFor Respondent: Ms. Pooja Swaroop

Section 11Section 12ASection 132Section 142Section 153ASection 271(1)(c)Section 274

…lid as the mandatory conditions of the statute have not been fulfilled. In support of such contention, he relied upon the following decisions. i) CIT v/s Manujunatha Cotton and Ginning Factory, 359 ITR 565 (Kar.); ii) A.P. Shanmugaraj v/s M.W.P. Ltd., [2014] 264 CTR 502 (Kar.); iii) CIT v/s SSA‟s Emerald Medos, [2016] 73 taxmann.com 248 (SC); H.C. Jahangir v/s ACIT, ITA no.1261/Mum./2011 dated 17th iv) May 2017; v) Vadhwa Estate and Developers v/s ACIT, ITA no.2158/Mum./ 2016 dated 24th February 2017; and vi) Subha Prasanna Bhattacharya v/s ACIT, ITA no.1303/Kol./ 2010; 6. Learned Departmental Representative st…

M/S Pinky Rubber Udhyog (P) Ltd., Meerut vs. ITO, New Delhi

In the result appeal filed by the assessee is allowed

ITA 2526/DEL/2011[2007-08]Status: DisposedITAT Delhi19 May 2017AY 2007-08

For Appellant: Sh. Shomil Aggarwal chartered accountantFor Respondent: Sh. F R Meena

Section 133Section 143Section 271Section 274

…the circumstances do not lead to the reasonable and positive inference that the assessee’s case is false the penalty cannot be levied. viii. He further referred to the decision of the Hon’ble Karnataka High Court in case of AP Shanmugam Raj versus M WP Ltd, 264 CTR 502 (KA R) to state that mere reference of initiation of penalty cannot be held to be proper assumption of jurisdiction for levying penalty. He referred to para No. 11 of that decision to show that if there is a mere reference of initiation of penalty proceedings than it cannot be said that Ld. assessing officer was satisfied for levy of penalty. Pi…

Shah Jain Associates, Mumbai vs. Asst CIT RG 24 & 26, Mumbai

In the result, the appeal of the assessee is allowed

ITA 878/MUM/2015[2006-07]Status: DisposedITAT Mumbai13 Dec 2016AY 2006-07

Bench: Sri Amit Shukla, Jm & Sri Rajesh Kumar, Am M/S. Shah Jain Associates, Vs. The Asst. Commissioner Of Bahadur Manjil, 2-C, 2Nd Income Tax, Central Circle 24 Floor, S. A. Brevli Road, Store & 26, Mumbai Lane, Fort, Mumbai 400 001 Pan: Aasfs 7448G Appellant .. Respondent

Section 142(1)Section 143(2)Section 143(3)Section 143(32)Section 153Section 153ASection 271Section 271(1)Section 271(1)(c)Section 274

…present case there is no direction to initiate penalty by the Assessing Officer in respect of the specific head of interest on the SDF loan and therefore the Tribunal was right in deleting the penalty in respect of the SDF loan. (iv) C.I.T v. MWP Ltd [(2014) 264 CTR 502 (Kar)] [The assessee had withdrawn the quantum appeal to buy peace. The Assessment Order stated the words "penalty under section 271(1) (c) initiated separately." There was no direction by the Assessing Officer] It was held that the plain reading of the Assessment Order makes it clear that the Assessing Officer was not satisfied that there is con…

Sh. Ravi Khurana, New Delhi vs. ITO, New Delhi

In the result, the appeal is allowed for statistical purposes

ITA 5961/DEL/2014[1998-99]Status: DisposedITAT Delhi13 Oct 2016AY 1998-99

Bench: Shri R.S. Syalassessment Year : 1998-99

For Appellant: Shri R.K. Gupta &For Respondent: Shri N.K. Bansal, Sr. DR

Section 254Section 271(1)(c)Section 68

…atisfaction for imposition of penalty in the assessment order. In support of the contention that penalty should not have been imposed in such circumstances, he relied on the judgment of the Hon’ble Karnataka High Court in A.P. Shanmugaraj vs. MWP Ltd. (2014) 264 CTR 502 (Kar). The ld. AR also relied on certain other decisions for the same proposition. This was strongly refuted by the ld. DR, who submitted that this is a fresh issue, which the assessee cannot take in the second round of proceedings pursuant to the order of the tribunal. 15. It is vivid from the order of the tribunal in the first round that th…

M/S Union Tyre Moulding Supplier, Kolkata vs. I.T.O WD - 37(2), Kolkata.

In the result the appeal of the assessee is allowed

ITA 416/KOL/2013[1999-2000]Status: DisposedITAT Kolkata20 Jan 2016AY 1999-2000

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Shri M.Balaganesh, Am ] Assessment Years : 1999-2000

For Appellant: Shri V.N.Dutta, AdvocateFor Respondent: Shri S.S.Alam, JCIT, Sr.DR

Section 131Section 143(3)Section 271(1)(c)Section 68

…mand by the Tribunal, was any satisfaction recorded for initiating penalty proceedings u/s 271(1)(c) of the Act by the AO in the course of assessment proceedings. He placed reliance on the decision of Hon’ble Karnataka High Court in the case of CIT vs MWP Ltd 264 CTR 502 (Karnataka) wherein the Hon’ble Karnataka High Court has held that mere observation of the assessing authority that he was satisfied that penalty proceedings u/s 271(1)(c) of the Act have to be initiated, cannot amount to arriving at a satisfaction recgarding concealment of income. 6. The learned DR placed reliance on the order of CIT(A). ITA N…