ACIT v. Marvel Associates

92 Taxmann.com 109Income Tax Appellate Tribunal2018#1427 most cited

What is ACIT v. Marvel Associates authority for?

Penalty under section 271AAB cannot be levied mechanically; the Assessing Officer must apply an independent mind, grant a hearing, and record satisfaction that the income genuinely falls within the statutory definition, which requires discovery of an unrecorded asset or income entry during search.

80

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2025.

Also referred to as

ACIT v. Marvel Associates · Marvel Associates · Section 271AAB penalty · mechanical levy · Assessing Officer satisfaction · independent mind · undisclosed income definition · search assessment · unrecorded assets · unrecorded income entry · hearing before penalty · 92 Taxmann.com 109

Also reported as

170 ITD 353

Sections most often in play

Section 271AABSection 274Section 143(3)Section 153ASection 271(1)(c)Section 69ASection 69CSection 132

Issues it is cited on

section 158bfapenalty under section 271aabsection 271aab(1)section 271(1b)section 271aab(1a)section 44bbbsurrender of incomesection 275section 271aabsection 44aenon-compete feeconstruction pe

Judgments citing ACIT v. Marvel Associates

Rajkumar Luhana, Godhra vs. The ACIT, Central Circle-1, Baroda

ITA 1549/AHD/2018[2013-14]Status: DisposedITAT Ahmedabad30 Mar 2022AY 2013-14

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri Viranch Modi, CAFor Respondent: Shri V. K. Singh, Sr. DR
Section 132Section 132(4)Section 153ASection 271A

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD [CONDUCTED THROUGH VIRTUAL AT AHMEDABAD] BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. Nos. 1548 & 1549/Ahd/2018 (Assessment Years: 2012-13 to 2013-14) Rajkumar Luhana Vs. ACIT 1, Kalal Darwaja, Central Circle-1, Godhra-389001 Baroda [PAN No. AASPL8912C] (Appellant) .. (Respondent) Assessee by : Shri Viranch Modi, CA Revenue by : Shri V. K. Singh, Sr. DR Date of Hearing 16.03.2022 Date of Pronouncement 30.03.2022 O R D E R PER Ms. MADHUMITA ROY - JM: Both the appeals filed by the assessee are directed against…

Rajkumar Luhana, Godhra vs. The ACIT, Central Circle-1, Baroda

ITA 1548/AHD/2018[2012-13]Status: DisposedITAT Ahmedabad30 Mar 2022AY 2012-13

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri Viranch Modi, CAFor Respondent: Shri V. K. Singh, Sr. DR
Section 132Section 132(4)Section 153ASection 271A

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD [CONDUCTED THROUGH VIRTUAL AT AHMEDABAD] BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. Nos. 1548 & 1549/Ahd/2018 (Assessment Years: 2012-13 to 2013-14) Rajkumar Luhana Vs. ACIT 1, Kalal Darwaja, Central Circle-1, Godhra-389001 Baroda [PAN No. AASPL8912C] (Appellant) .. (Respondent) Assessee by : Shri Viranch Modi, CA Revenue by : Shri V. K. Singh, Sr. DR Date of Hearing 16.03.2022 Date of Pronouncement 30.03.2022 O R D E R PER Ms. MADHUMITA ROY - JM: Both the appeals filed by the assessee are directed against…

Shri Anil Ghatiwala, Jaipur vs. Deputy Commissioner of Income Tax, Central Circle-3, Jaipur

In the result, appeal of the assessee is partly allowed

ITA 845/JPR/2018[2015-16]Status: DisposedITAT Jaipur11 Jan 2021AY 2015-16
For Appellant: Sh. S. R. Sharma (CA) &For Respondent: Smt. Runi Pal (Addl. CIT)
Section 132Section 132(4)Section 143(3)Section 271ASection 274

…hat said surrender was made to buy piece and avoid long litigation with department on the request that no penalty proceedings etc. be initiated against it. In support, reliance was placed on the Co-ordinate Bench decision in case of ACIT vs. Marval Associates 92 Taxmann.com 109 wherein it was held that penalty u/s 271AAB is attracted on undisclosed income but not on admission made by the assessee u/s 132(4) of the Act. The AO must establish that there 5 Sh. Anil Ghatiwala, Jaipur vs. DCIT, Jaipur is undisclosed income on the basis of incriminating material. Further, reliance was placed on the Co-ordinate Bench in…

Shri Amit Tiwari, Indore vs. The DCIT (Central)-2, Indore

ITA 699/IND/2019[2015-16]Status: DisposedITAT Indore18 Aug 2020AY 2015-16

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year:2015-16

Section 132Section 132(4)Section 271A

…आयकर अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER Assessment Year:2015-16 Shri Amit Tiwari DCIT (Central)-2 3176-E, Sudama Nagar Indore बनाम/ Indore Vs. (Appellant) (Revenue ) P.A. No.ACVPT3933C Appellant by Shri S.N. Agrawal, CA Revenue by Shri V.J. Boricha, Sr. DR Date of Hearing: 12.08.2020 Date of Pronouncement: 19.08.2020 आदेश / O R D E R PER KUL BHARAT, J.M: This appeal by the assessee is directed against the order of ld. Commissioner of Income Tax (Appeals)(in short ‘Ld. CIT…

Kavitaben Luhana, Godhra vs. The DCIT, Central Circle-1, Baroda

In the result, all 11 appeals of the Assessees are allowed and we direct the A

ITA 570/AHD/2018[2011-12]Status: DisposedITAT Ahmedabad16 Jan 2020AY 2011-12

Bench: Shri Mahavir Prasad & Shri Waseem Ahmed)

For Appellant: Shri Ketan H. Shah, A.RFor Respondent: Smt. Aparna Agarwal, CIT/DR and Shri Deelip Kumar, Sr. D.R
Section 143(3)Section 153ASection 271Section 271(1)(C)

…n their respective orders. The ld. DR has not advanced any arguments against the contentions raised by the ld. AR for the assessee. In holding so we draw support and guidance from the order of the Tribunal in the case of ACIT Vs. Marvel Associates reported in 170 ITD 353 wherein it was held as under: "9. Penalty u/s 271AAB attracts on undisclosed income but not on admission made by the assessee u/s 132(4). The AO must establish that there is undisclosed income on the basis of incriminating material. In the instant case a loose sheet was found according to the A.O., it was incriminating material evidencing the und…

M/S Gurukrupa Developers, Godhra vs. The DCIT, Central Circle-1, Vadodara

In the result, all four appeals of the assessee are allowed and we direct the A

ITA 1957/AHD/2017[2010-11]Status: DisposedITAT Ahmedabad09 Jan 2020AY 2010-11

Bench: Shri Mahavir Prasad & Shri Amarjit Singh)

For Appellant: SubmissionFor Respondent: Shri Vinod Tanwani, Sr. D.R
Section 132Section 143(2)Section 143(3)Section 153ASection 153CSection 271

…n their respective orders. The ld. DR has not advanced any arguments against the contentions raised by the ld. AR for the assessee. In holding so we draw support and guidance from the order of the Tribunal in the case of ACIT Vs. Marvel Associates reported in 170 ITD 353 wherein it was held as under: "9. Penalty u/s 271AAB attracts on undisclosed income but not on admission made by the assessee u/s 132(4). The AO must establish that there is undisclosed income on the basis of incriminating material. In the instant case a loose sheet was found according to the A.O., it was incriminating material evidencing the und…

Parag V. Chugh, Godhra vs. The DCIT, Central-1, Baroda

In the result the appeal of the assessee is allowed

ITA 585/AHD/2018[2011-12]Status: DisposedITAT Ahmedabad16 Oct 2019AY 2011-12

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri Ketan H. Shah & AmanFor Respondent: Date of Hearing
Section 132Section 139(1)Section 143(3)Section 153ASection 271(1)Section 271(1)(C)Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. Nos. 581 to 586/Ahd/2018 (Assessment Years : 2007-08 to 2012-13) Parag V. Chugh, Vs. The DCIT, 1, Kalala Darwaja, Circle – 1, Godhra. Baroda. [PAN No. ACAPC 7439 D] (Respondent) .. (Appellant) Assessee by : Shri Ketan H. Shah & Aman Shah, A.R. Shri N. K. Goel, Sr. D.R. Revenue by : Date of Hearing 24.09.2019 Date of Pronouncement 16.10.2019 O R D E R PER SHRI WASEEM AHMED – ACCOUNTANT MEMBER : These are six appeals filed by the assessee against the separat…

Parag V. Chugh, Godhra vs. The DCIT, Central Circle-1, Baroda

In the result the appeal of the assessee is allowed

ITA 581/AHD/2018[2007-08]Status: DisposedITAT Ahmedabad16 Oct 2019AY 2007-08

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri Ketan H. Shah & AmanFor Respondent: Date of Hearing
Section 132Section 139(1)Section 143(3)Section 153ASection 271(1)Section 271(1)(C)Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. Nos. 581 to 586/Ahd/2018 (Assessment Years : 2007-08 to 2012-13) Parag V. Chugh, Vs. The DCIT, 1, Kalala Darwaja, Circle – 1, Godhra. Baroda. [PAN No. ACAPC 7439 D] (Respondent) .. (Appellant) Assessee by : Shri Ketan H. Shah & Aman Shah, A.R. Shri N. K. Goel, Sr. D.R. Revenue by : Date of Hearing 24.09.2019 Date of Pronouncement 16.10.2019 O R D E R PER SHRI WASEEM AHMED – ACCOUNTANT MEMBER : These are six appeals filed by the assessee against the separat…

Smt. Alka Devi Bansal, Kota vs. Deputy Commissioner of Income Tax, Jaipur

In the result, both these appeals are allowed

ITA 123/JPR/2018[2015-16]Status: DisposedITAT Jaipur16 Oct 2019AY 2015-16
For Appellant: Shri Rajnikant Bhatra (CA)For Respondent: Smt. Ronni Pal (JCIT)
Section 132Section 132(4)Section 139(1)Section 143(3)Section 271A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “B”, JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 123/JP/2018 fu/kZkj.k o"kZ@Assessment Year :2015-16 Smt. Alka Devi Bansal, cuke D.C.I.T., Vs. Rishabh Bhawan, Gumanpura, New Central Circle-3, Colony, Kota. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABSPB 6429 P vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Rajnikant Bhatra (CA) jktLo dh vksj ls@ Revenue by : S…

Kalpataru Electricals, Kolkata vs. ITO, WD-50(1), Kolkata

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

ITA 759/KOL/2015[2004-2005]Status: DisposedITAT Kolkata27 Sept 2019AY 2004-2005

Bench: "ी जे. सुधाकर रे"डी, लेखा सद"य एवं/And "ी ऐ. ट". वक", "यायीक सद"य) [Before Shri J. Sudhakar Reddy, Am & Shri A. T. Varkey, Jm]

Section 133ASection 143(1)Section 144Section 147Section 148

…1 Kalpataru Electricals, AY 2004-05 आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम")Before "ी जे. सुधाकर रे"डी, लेखा सद"य एवं/and "ी ऐ. ट". वक", "यायीक सद"य) [Before Shri J. Sudhakar Reddy, AM & Shri A. T. Varkey, JM] I.T.A. No. 759/Kol/2015 Assessment Year: 2004-05 Kalpataru Electricals V Income-tax Officer, Wd-50(1), Kolkata (PAN: AAFFK3191F) Vs. Appellant Respondent For the Appellant Shri Vigyaneshwar Nath Datta, Advocate For the Respondent Shri Sankar Halder, JCIT, Sr. DR Date of Hearing 27.08.2019 Date of Pronouncement 27.09.2019 ORDER Per Shri A.T…

Shri Bharat N. Parikh, Baroda vs. The DCIT., Central Circle-2, Baroda

In the result, both the appeals of the assessee are allowed

ITA 2494/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad23 Sept 2019AY 2014-15

Bench: Shri Sudhanshu Srivastava & Shri Amarjit Singhआयकर अपील सं./I.T.A. Nos. 2493 & 2494/Ahd/2018 ("नधा"रण वष" / Assessment Years: 2013-14 & 2014-15) Bharatkumar N. Parikh Dcit बनाम/ Income Tax, 1, Subhadra Park Society, Vs. Central Circle-2, Nr. Utkarsh Vidyalaya, Vadodara Gadapura, Race Course, Baroda "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Afs Ps8 303 K .. (अपीलाथ"/Appellant) (""यथ" / Respondent)

For Appellant: Shri S. K. Dev, Sr. DRFor Respondent: 24/06/2019
Section 132Section 139(1)Section 143(3)Section 153ASection 271A

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘A’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. Nos. 2493 & 2494/Ahd/2018 ("नधा"रण वष" / Assessment Years: 2013-14 & 2014-15) Bharatkumar N. Parikh DCIT बनाम/ Income Tax, 1, Subhadra Park Society, Vs. Central Circle-2, Nr. Utkarsh Vidyalaya, Vadodara Gadapura, Race Course, Baroda "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AFS PS8 303 K .. (अपीलाथ"/Appellant) (""यथ" / Respondent) Shri Milin Mohta, AR अपीलाथ" ओर से/Appellant by : Shri S. K. Dev, Sr…

Shri Bharat N. Parikh, Baroda vs. The DCIT., Central Circle-2, Baroda

In the result, both the appeals of the assessee are allowed

ITA 2493/AHD/2018[2013-14]Status: DisposedITAT Ahmedabad23 Sept 2019AY 2013-14

Bench: Shri Sudhanshu Srivastava & Shri Amarjit Singhआयकर अपील सं./I.T.A. Nos. 2493 & 2494/Ahd/2018 ("नधा"रण वष" / Assessment Years: 2013-14 & 2014-15) Bharatkumar N. Parikh Dcit बनाम/ Income Tax, 1, Subhadra Park Society, Vs. Central Circle-2, Nr. Utkarsh Vidyalaya, Vadodara Gadapura, Race Course, Baroda "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Afs Ps8 303 K .. (अपीलाथ"/Appellant) (""यथ" / Respondent)

For Appellant: Shri S. K. Dev, Sr. DRFor Respondent: 24/06/2019
Section 132Section 139(1)Section 143(3)Section 153ASection 271A

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘A’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. Nos. 2493 & 2494/Ahd/2018 ("नधा"रण वष" / Assessment Years: 2013-14 & 2014-15) Bharatkumar N. Parikh DCIT बनाम/ Income Tax, 1, Subhadra Park Society, Vs. Central Circle-2, Nr. Utkarsh Vidyalaya, Vadodara Gadapura, Race Course, Baroda "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AFS PS8 303 K .. (अपीलाथ"/Appellant) (""यथ" / Respondent) Shri Milin Mohta, AR अपीलाथ" ओर से/Appellant by : Shri S. K. Dev, Sr…

Smt. Shweta Jain, Ludhiana vs. DCIT, CC-1, Ludhiana

In the result, all the above appeals of different assessees are partly allowed for statistical purposes

ITA 919/CHANDI/2018[2016-17]Status: DisposedITAT Chandigarh23 Aug 2019AY 2016-17
For Appellant: Shri Ashwani Kumar, CAFor Respondent: Shri Manjit Singh, CIT DR
Section 250(6)Section 271ASection 274

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “बी” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH "ी एन.के.सैनी, उपा"य" एवं "ी संजय गग", "या"यक सद"य BEFORE: SHRI. N.K.SAINI, VP & SHRI , SANJAY GARG, JM आयकर अपील सं./ ITA NO. 915/Chd/2018 "नधा"रण वष" / Assessment Year : 2016-17 M/s Maharaja Light & Tent Services The DCIT,CC-1 बनाम (Kothari Resorts), Adj. Aarti Cinema, Ludhiana, Punjab Ferozepur Road, Luhdiana, Punjab "थायी लेखा सं./PAN NO: AAIFM9270C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA NO. 917/Chd/2018 "नधा"रण वष" / Assessment Year : 2016-17 Smt. Vani Jain The DCIT,CC-1 बनाम…

Smt. Vani Jain, Ludhiana vs. DCIT, CC-1, Ludhiana

In the result, all the above appeals of different assessees are partly allowed for statistical purposes

ITA 917/CHANDI/2018[2016-17]Status: DisposedITAT Chandigarh23 Aug 2019AY 2016-17
For Appellant: Shri Ashwani Kumar, CAFor Respondent: Shri Manjit Singh, CIT DR
Section 250(6)Section 271ASection 274

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “बी” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH "ी एन.के.सैनी, उपा"य" एवं "ी संजय गग", "या"यक सद"य BEFORE: SHRI. N.K.SAINI, VP & SHRI , SANJAY GARG, JM आयकर अपील सं./ ITA NO. 915/Chd/2018 "नधा"रण वष" / Assessment Year : 2016-17 M/s Maharaja Light & Tent Services The DCIT,CC-1 बनाम (Kothari Resorts), Adj. Aarti Cinema, Ludhiana, Punjab Ferozepur Road, Luhdiana, Punjab "थायी लेखा सं./PAN NO: AAIFM9270C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA NO. 917/Chd/2018 "नधा"रण वष" / Assessment Year : 2016-17 Smt. Vani Jain The DCIT,CC-1 बनाम…

M/S Maharaja Light & Tent Services, Ludhiana vs. DCIT, CC-1, Ludhiana

In the result, all the above appeals of different assessees are partly allowed for statistical purposes

ITA 915/CHANDI/2018[2016-17]Status: DisposedITAT Chandigarh23 Aug 2019AY 2016-17
For Appellant: Shri Ashwani Kumar, CAFor Respondent: Shri Manjit Singh, CIT DR
Section 250(6)Section 271ASection 274

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “बी” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH "ी एन.के.सैनी, उपा"य" एवं "ी संजय गग", "या"यक सद"य BEFORE: SHRI. N.K.SAINI, VP & SHRI , SANJAY GARG, JM आयकर अपील सं./ ITA NO. 915/Chd/2018 "नधा"रण वष" / Assessment Year : 2016-17 M/s Maharaja Light & Tent Services The DCIT,CC-1 बनाम (Kothari Resorts), Adj. Aarti Cinema, Ludhiana, Punjab Ferozepur Road, Luhdiana, Punjab "थायी लेखा सं./PAN NO: AAIFM9270C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA NO. 917/Chd/2018 "नधा"रण वष" / Assessment Year : 2016-17 Smt. Vani Jain The DCIT,CC-1 बनाम…

Shri Karamashibhai G. Aghara, Morbi vs. The Asstt. Commr. of Income Tax, Cen. Cir.-1, Rajkot-Gujarat

In the result, appeal of the assessee in the case of Shri Bharatbhai T

ITA 159/RJT/2017[2013-14]Status: DisposedITAT Rajkot16 May 2019AY 2013-14

Bench: Shri Rajpal Yadav & Shri Pradip Kumar Kedia

For Respondent: Shri B.B. Rajendra Prasad, CIT-DR
Section 132Section 132(4)Section 271A

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT [ Conducted through E-Court at Ahmedabad ] BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER Sl. ITA/IT(ss)A No(s) Assessment Appeal(s) by Nos. Year (s) Appellant vs. Respondent Appellant (s) Respondent 1. ITA No.159/Rjt/17 2013-14 Shri Karmashibhai G.Aghara The ACIT “Matru Krupa” Central Anupam Society Circle-1 Nazarbaug Road, Morbi Rajkot PAN : ABIPA 4153 D 2. IT(ss)A 2013-14 Shri Narshibhai G.Aghara -do-Revenue No.159/Rjt/17 “Bansi” Somnath Society Opp.Diamond Hall, Morbi PAN : ABIPA 4152 C 3. IT(ss)A 2013-14…

M/S Sel Textiles Limited, Ludhiana vs. DCIT, CC-III, Ludhiana

In the result, theappeal of the assessee stands partly allowed

ITA 695/CHANDI/2018[2014-15]Status: DisposedITAT Chandigarh18 Apr 2019AY 2014-15

Bench: Shri Sanjay Garg & Ms. Annapurna Guptaआयकरअपीलसं./Ita No.695/Chd/2018 धििागरणवर्ग / Assessment Year :2014-15 बिाम M/S Sel Textiles Limited, The Dcit, 273-74,G.T. Road, Central Circle-Iii, Dhandari Kalan, Ludhiana Ludhiana स्थायीलेखासं./Pan No: Aancs0401M अपीलाथी/Appellant प्रत्यथी/Respondent धििागररतीकीओरसे/Assessee By : Shri Ashwani Kumar, Ca राजस्वकीओरसे/ Revenue By : Sh. Ram Mohan, Cit Dr सुिवाईकीतारीख/Date Of Hearing : 28.01.2019 उदघोर्णाकीतारीख/Date Of Pronouncement : 18.04.2019 आदेश/Order Per Sanjay Garg:

For Appellant: Shri Ashwani Kumar, CAFor Respondent: Sh. Ram Mohan, CIT DR
Section 132Section 132(4)Section 250(6)Section 271Section 271A

…y statutory, automatic and binding on the AO but the AO was given discretion in the matter of levy of penalty. Our foregoing view finds support in the decision of the coordinate Bench of the Tribunal at Vishakhapatnam in the case of ACIT Vs Marvel Associates (170 ITD 353) which inturn relied on Hon’ble Andhra Pradesh High Court ratio in Radha Krishna Vihar (infra). The following observations of the Tribunal in the said decision are relevant in this regard: “6. Careful reading of section 271AAB of the Act, the words used are 'AO may direct' and 'the assessee shall pay by way of penalty'. Similar words are used se…

Shri Surajmal Bansal HUF, Kota vs. Deputy Commissioner of Income Tax, Jaipur

In the result, both these appeals are allowed

ITA 124/JPR/2018[2015-16]Status: DisposedITAT Jaipur08 Apr 2019AY 2015-16
For Appellant: Shri S. R. Sharma (CA)For Respondent: Shri Jay Singh (JCIT)
Section 132Section 132(4)Section 143(3)Section 271ASection 274

…hat said surrender was made to buy piece and avoid long litigation with department on the request that no penalty proceedings etc. be initiated against it. In support, reliance was placed on the Co-ordinate Bench decision in case of ACIT vs. Marval Associates 92 Taxmann.com 109 wherein it was held that penalty u/s 271AAB is attracted on undisclosed income but not on admission made by the assessee u/s 132(4) of the Act. The AO must establish that there is undisclosed income on the basis of incriminating material. Further, reliance was placed on the Co-ordinate Bench in decision in case of Ajay Sharma vs. DCIT [201…

Shambhu Kumar Agarwal, Kota vs. Deputy Commissioner of Income Tax, Kota

In the result, we confirm the levy of penalty @ 10% on the undisclosed income of Rs

ITA 1381/JPR/2018[2016-17]Status: DisposedITAT Jaipur28 Mar 2019AY 2016-17
For Appellant: Shri Vijay Goyal (CA) &For Respondent: Shri Varinder Mehta (CIT-DR)
Section 132(1)Section 132(4)Section 143(3)Section 251(2)Section 271A

…ut the Assessing officer has to decide based on facts and circumstances of the case. Similar view has been taken by the various Co-ordinate Benches and useful reference can be drawn to the decision of the Co-ordinate Bench in case of ACIT vs Marvel Associates 92 Taxmann.com 109 wherein it was held as under: “5. We have heard both the parties, perused the materials available on record and gone through the orders of the authorities below. During the appeal hearing, the Ld. A.R. vehemently argued that the A.O. has levied the penalty under the impression that the levy of penalty in the case of admission of income u/s…

Shri Krishna Yadav, Jaipur vs. Deputy Commissioner of Income Tax, Jaipur

In the result, appeal of the assessee is allowed

ITA 987/JPR/2017[2014-15]Status: DisposedITAT Jaipur26 Mar 2019AY 2014-15

Bench: Or At The Time Of Hearing.”

For Appellant: Shri S.L. Poddar (Advocate)For Respondent: Shi B.K. Gupta (CIT)
Section 143(3)Section 153ASection 271A

…ut the Assessing officer has to decide based on facts and circumstances of the case. Similar view has been taken by the various Co-ordinate Benches and useful reference can be drawn to the decision of the Co-ordinate Bench in case of ACIT vs Marvel Associates 92 Taxmann.com 109 wherein it was held as under: “5. We have heard both the parties, perused the materials available on record and gone through the orders of the authorities below. During the appeal hearing, the Ld. A.R. vehemently argued that the A.O. has levied the penalty under the impression that the levy of penalty in the case of admission of income u/…