ACIT v. Vision Research Management (P) Ltd.

63 Taxmann.com 8Income Tax Appellate Tribunal2015#4873 most cited

What is ACIT v. Vision Research Management (P) Ltd. authority for?

Penalty under section 271(1)(c) is not attracted where additions to income are made on an estimation basis. Such additions do not necessarily imply active concealment of income.

24

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2025.

Also referred to as

ACIT v. Vision Research Management · penalty section 271(1)(c) · addition on estimate basis · concealment of income · furnishing inaccurate particulars · estimation addition · levy of penalty

Sections most often in play

Section 133(6)Section 142(1)Section 143(1)Section 143(2)Section 148Section 250Section 271(1)(c)Section 274

Issues it is cited on

furnishing inaccurate particulars of incomepenalty under section 271(1)(c)furnishing inaccurate particularsconcealment of incomelevy of penaltysection 271(1)section 271section 271(1)(c)section 27businessindia

Judgments citing ACIT v. Vision Research Management (P) Ltd.

ITO, Ward 3 (5), Kalyan vs. Jatin S. Gandhi, Mumbai

Accordingly, the grounds raised by the revenue stands dismissed

ITA 2019/MUM/2019[2009-10]Status: DisposedITAT Mumbai15 Oct 2020AY 2009-10

Bench: Shri C. N. Prasad, Jm & Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 2019 & 2020/Mum/2019 (निर्धारणवर्ा / Assessment Year: 2009-10 & 2010-11)

For Respondent: None
Section 271Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI C. N. PRASAD, JM & SHRI S. RIFAUR RAHMAN, AM आयकरअपीलसं./ I.T.A. No. 2019 & 2020/Mum/2019 (निर्धारणवर्ा / Assessment Year: 2009-10 & 2010-11) ITO WARD 3 (5), Shri Jatin S. Gandhi, 2nd floor, Rani Mansion, B-201, Sanskardham बिधम/ Murbad Road, Kalyan (W), Apartments, Agra Road, Vs. Kalyan(W), Maharashtra-421301 Maharashtra-421301 स्थायीलेखासं./जीआइआरसं./ PAN No. ADZPG0755G (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant Ms. Samatha M, DR : by प्रत्यथीकीओरसे/Respondentby : None सुनवाईकीतारीख/ : 15.10.2020 Date of Hearing घोषण…

ITO Ward 1(4), Kalyan vs. M/S Sumangala Machineries, Kalyan

The appeal of the assessee is allowed, and appeal of the Assessing Officer is dismissed

ITA 1300/MUM/2019[2009-10]Status: DisposedITAT Mumbai27 Jul 2020AY 2009-10

Bench: Shri C. N. Prasad, Jm & Shris. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 1300 & 1301/Mum/2019 (निर्धारणवर्ा / Assessment Year: 2009-10 & 2010-11)

For Appellant: Shri Bhera Ram, DR byFor Respondent: None
Section 271Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI C. N. PRASAD, JM & SHRIS. RIFAUR RAHMAN, AM आयकरअपीलसं./ I.T.A. No. 1300 & 1301/Mum/2019 (निर्धारणवर्ा / Assessment Year: 2009-10 & 2010-11) M/s Sumangala ITO Ward 1(4), Machineries, 1ST floor, Mohan Plaza, Gala No. C-3, Shree Near Mohan Pride Wayle बिधम/ Compound Plot No. 1280 Nagar, Khadkpada Vs. Chotani Compound Kalyan(w), Thane-421301 Narpoli Bhiwandi, Thane- 421302 स्थायीलेखासं./जीआइआरसं./PAN No. AARFS9163K (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant : Shri Bhera Ram, DR by प्रत्यथीकीओरसे/Respondentby : None सुनव…

Hanuman Singh Rathore, Mumbai vs. ITO 25(2)(4), Mumbai

ITA 1517/MUM/2017[2009-10]Status: DisposedITAT Mumbai08 Oct 2018AY 2009-10

Bench: Shri B. R. Baskaran, Am & Shri Sandeep Gosain, Jm आयकरअपीलसं./ I.T.A. No. 1517/Mum/2017, (निर्धारणवर्ा / Assessment Year: 2009-10)

For Appellant: NoneFor Respondent: Sh. Anoop Hiwase, DR
Section 143(1)Section 147Section 271Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI B. R. BASKARAN, AM & SHRI SANDEEP GOSAIN, JM आयकरअपीलसं./ I.T.A. No. 1517/Mum/2017, (निर्धारणवर्ा / Assessment Year: 2009-10) Hanuman Singh Rathore, ITO Ward 25(2)(4) Room No. 608, 6th floor, C/o- Bhavani Enterprises Near Laxmi Narayan Temple C-12, Pratyakshkar बिधम/ Western Express Highway Bhavan, BKC, Mumbai- Vs. Dr. Rajendra Prasad Nagar, 400 051. Sonabhiai Raojji Chwal, Vile Partle (east), Mumbai-400057 स्थायीलेखासं./जीआइआरसं./ PAN/GIR No. AACPR2484B (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant by : None प्रत्यथीकी…

Jitendra J. Gowda, Mumbai vs. ITO 15(2)(3), Mumbai

ITA 5753/MUM/2016[2008-09]Status: DisposedITAT Mumbai08 Nov 2017AY 2008-09

Bench: Shri Shamim Yahya, Am & Shri Sandeep Gosain, Jm आयकरअपीलसं./ I.T.A. No. 5753/Mum/2016, (निर्धारणवर्ा / Assessment Year: 2008-09)

For Appellant: NoneFor Respondent: Sh. M. V. Rajguru
Section 144Section 271(1)(c)Section 80C

…of Income-tax v. Norton Electronics Systems (P) Ltd. (2014) 41 Taxmann.com 280 (Allahabad HC) When addition is made on estimate basis, no penalty is sustainable. ii) Asst. Commissioner of Income-tax v. Vision Research Management ('P) Ltd. ITAT Lucknow (2015) 63 Taxmann.com 8 (Lucknow Trib) Imposition of Penalty upon assessee u/s. 271(1)(c) on basis of adhoc & estimated disallowance/addition, without bringing any clinching material suggesting concealment of income or furnishing of inaccurate particulars of income, was not justified. iii) Prem Chand vs. Asst. Commissioner of Income-tax (2014) 52 Taxmann.com 95 (Ch…