(AM) (JM) M/s Nirala Housing Pvt. Ltd. 3. PCIT v. Swapna Enterprise

401 ITR 488High Court2018#7449 most cited

What is (AM) (JM) M/s Nirala Housing Pvt. Ltd. 3. PCIT v. Swapna Enterprise authority for?

The Gujarat High Court holds that a statement made under Section 132(4) is not sufficient to impose a penalty under Section 271AAA if it does not specify how the undisclosed income was derived.

15

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2018 to 2019.

Also referred to as

PCIT v. Swapna Enterprise · 401 ITR 488 · Section 132(4) · Section 271AAA · undisclosed income · manner of derivation · search and seizure · penalty imposition · Gujarat High Court

Also reported as

302 CTR 504

Judgments citing (AM) (JM) M/s Nirala Housing Pvt. Ltd. 3. PCIT v. Swapna Enterprise

Smt. Shobha Sardana, New Delhi vs. DCIT, Faridabad

In the result, the appeal of the assessee is dismissed

ITA 4978/DEL/2016[2010-11]Status: DisposedITAT Delhi31 Jul 2019AY 2010-11

Bench: Shri O.P. Kant & Shri K.N. Charyassessment Year: 2010-11 Smt. Shobha Sardana, Vs. Dcit, C/O-M/S. Rra Taxindia, D- Central Circle-I, 28, South Extension, Part-1, Faridabad New Delhi. Pan :Abaps9735M (Appellant) (Respondent) Appellant By Dr. Rakesh Gupta & Sh. Somil Aggarwal, Advocates Respondent By Sh. S.S. Rana, Cit(Dr)

Section 132(1)Section 143(3)Section 271Section 271A

…cited as under :- 1. Pr. CIT Vs. Mukesh Bhai Raman Lal Tax Appeal 434 of2017 17 2. PCIT Vs. Emirates Technologies Pvt. Ltd. [2017] 399 ITR 189 (Delhi) 3. PCIT V s. Sandeep Gupta (DHC) ITA No. 967-68/2017 dated 13.11.2017 4. PCIT VS. Swapna Enterprise [2018] 401 ITR 488 (Gujrat HC) 5. Smt. Raj Rani Gupta VS. DCIT (Delhi I.T. Trib.) ITA No. 3371/De1/2011 dated 30.03.2012 6. ACIT V s. Shreenarayan Sitaram Mundra [2017] 83 taxmann.com 231 (Ahmedabad- Trib) 7. Neerat Singal Vs. ACIT [2013] 37 Taxmann.Com 189 (Delhi- Trib.) 8. ACIT Vs. Bhavi Chand Jindal (Delhi I.T. Trib.) ITA No. 6810/De1/2015 dated 17.04.2018 9. DC…

M/S. Narsi Iron and Steel Pvt. Ltd., Uttar Pradesh vs. DCIT, New Delhi

In the result, the appeal is dismissed

ITA 3547/DEL/2015[2009-10]Status: DisposedITAT Delhi28 Jan 2019AY 2009-10

Bench: : Shri Amit Shukla & Shri L.P. Sahu

Section 132(4)Section 153ASection 271Section 271A

…aws cited as under :- 1. Pr. CIT Vs. Mukesh Bhai Raman Lal Tax Appeal 434 of2017 2. PCIT Vs. Emirates Technologies Pvt. Ltd. [2017] 399 ITR 189 (Delhi) 3. PCIT V s. Sandeep Gupta (DHC) ITA No. 967-68/2017 dated 13.11.2017 4. PCIT VS. Swapna Enterprise [2018] 401 ITR 488 (Gujrat HC) 5. Smt. Raj Rani Gupta VS. DCIT (Delhi I.T. Trib.) ITA No. 3371/De1/2011 dated 30.03.2012 6. ACIT V s. Shreenarayan Sitaram Mundra [2017] 83 taxmann.com 231 (Ahmedabad- Trib) 7. Neerat Singal Vs. ACIT [2013] 37 Taxmann.Com 189 (Delhi- Trib.) 8. ACIT Vs. Bhavi Chand Jindal (Delhi I.T. Trib.) ITA No. 6810/De1/2015 dated 17.04.2018 9. DC…

Rakesh Sethi, New Delhi vs. ACIT, New Delhi

The appeal is allowed in favour of the assessee

ITA 2130/DEL/2015[2009-10]Status: DisposedITAT Delhi26 Nov 2018AY 2009-10

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri Sudesh Garg, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 143

…cipal CIT vs Emirates Technologies Private Limited (ITA 400/2017 dated 18/7/2017). Identical view has also been taken by Honourable Gujarat High court in [2017] 398 ITR 170 (Guj) Principal Commissioner of Income Tax v. Mukeshbhai Ramanlal Prajapati and [2018] 401 ITR 488 (Guj) Principal commissioner of Income Tax v. swapna Enterprise. Recently Honourable Delhi High court in case of Bhavi Jindal in Income Tax Appeal No. 973/2018 dated 13/9/2018 has held as under :- “9. Plea and contention of the Revenue in the present appeal is to the effect that the statement made under Section 132(4) did not indicate and state t…

Rakesh Sethi, New Delhi vs. ACIT, New Delhi

The appeal is allowed in favour of the assessee

ITA 2129/DEL/2015[2009-10]Status: DisposedITAT Delhi26 Nov 2018AY 2009-10

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri Sudesh Garg, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 143

…cipal CIT vs Emirates Technologies Private Limited (ITA 400/2017 dated 18/7/2017). Identical view has also been taken by Honourable Gujarat High court in [2017] 398 ITR 170 (Guj) Principal Commissioner of Income Tax v. Mukeshbhai Ramanlal Prajapati and [2018] 401 ITR 488 (Guj) Principal commissioner of Income Tax v. swapna Enterprise. Recently Honourable Delhi High court in case of Bhavi Jindal in Income Tax Appeal No. 973/2018 dated 13/9/2018 has held as under :- “9. Plea and contention of the Revenue in the present appeal is to the effect that the statement made under Section 132(4) did not indicate and state t…

DCIT, New Delhi vs. M/S Nirala Housing Pvt. Ltd., New Delhi

In the result, all the five appeals are dismissed

ITA 3531/DEL/2015[2011-12]Status: DisposedITAT Delhi16 Nov 2018AY 2011-12

Bench: Shri S.K. Yadav & Shri Anadee Nath Misshra

For Appellant: Sh. Rahul Khare, Adv. &For Respondent: Sh. Manoj Kumar Chopra, Sr. DR
Section 132Section 271Section 271(1)(c)Section 271A

…Vs ACIT C(C)-2(2) (Nagpur ITAT) 2. Sita Ram Gupta v. Gupta ACIT, [2014] 151 ITD 449 (Delhi-Trib.) Page 31 of 42 Fit for Publication ITA Nos.-3531/Del/2015 and four other appeals. (AM) (JM) M/s Nirala Housing Pvt. Ltd. 3. PCIT v. Swapna Enterprise, [2018] 401 ITR 488 (Gujarat)/ [2018] 302 CTR 504 (Gujarat) 4. ACIT vs. Akshar Developers, [2017] 86 taxmann.com 251 (Mumbai- Trib.) 5. M/s Kanakia Spaces Pvt. Ltd. v. AcIT, ITAT Mumbai (IT Appeal No. 6763 (Mum.) of 2011]) 6. ACIT v. Shreenarayan Sitarma Mundra, [2017] 166 ITD 47 (Ahmedabad) 7. UHDE India (P.) Ltd. v. ACIT, ITAT Mumbai, [2016] 45 ITR (T) 177 8. B…

Nirala Developers Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, all the five appeals are dismissed

ITA 3155/DEL/2015[2012-13]Status: DisposedITAT Delhi16 Nov 2018AY 2012-13

Bench: Shri S.K. Yadav & Shri Anadee Nath Misshra

For Appellant: Sh. Rahul Khare, Adv. &For Respondent: Sh. Manoj Kumar Chopra, Sr. DR
Section 132Section 271Section 271(1)(c)Section 271A

…Vs ACIT C(C)-2(2) (Nagpur ITAT) 2. Sita Ram Gupta v. Gupta ACIT, [2014] 151 ITD 449 (Delhi-Trib.) Page 31 of 42 Fit for Publication ITA Nos.-3531/Del/2015 and four other appeals. (AM) (JM) M/s Nirala Housing Pvt. Ltd. 3. PCIT v. Swapna Enterprise, [2018] 401 ITR 488 (Gujarat)/ [2018] 302 CTR 504 (Gujarat) 4. ACIT vs. Akshar Developers, [2017] 86 taxmann.com 251 (Mumbai- Trib.) 5. M/s Kanakia Spaces Pvt. Ltd. v. AcIT, ITAT Mumbai (IT Appeal No. 6763 (Mum.) of 2011]) 6. ACIT v. Shreenarayan Sitarma Mundra, [2017] 166 ITD 47 (Ahmedabad) 7. UHDE India (P.) Ltd. v. ACIT, ITAT Mumbai, [2016] 45 ITR (T) 177 8. B…

M/S. Nirala Housing Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, all the five appeals are dismissed

ITA 3137/DEL/2015[2012-13]Status: DisposedITAT Delhi16 Nov 2018AY 2012-13

Bench: Shri S.K. Yadav & Shri Anadee Nath Misshra

For Appellant: Sh. Rahul Khare, Adv. &For Respondent: Sh. Manoj Kumar Chopra, Sr. DR
Section 132Section 271Section 271(1)(c)Section 271A

…Vs ACIT C(C)-2(2) (Nagpur ITAT) 2. Sita Ram Gupta v. Gupta ACIT, [2014] 151 ITD 449 (Delhi-Trib.) Page 31 of 42 Fit for Publication ITA Nos.-3531/Del/2015 and four other appeals. (AM) (JM) M/s Nirala Housing Pvt. Ltd. 3. PCIT v. Swapna Enterprise, [2018] 401 ITR 488 (Gujarat)/ [2018] 302 CTR 504 (Gujarat) 4. ACIT vs. Akshar Developers, [2017] 86 taxmann.com 251 (Mumbai- Trib.) 5. M/s Kanakia Spaces Pvt. Ltd. v. AcIT, ITAT Mumbai (IT Appeal No. 6763 (Mum.) of 2011]) 6. ACIT v. Shreenarayan Sitarma Mundra, [2017] 166 ITD 47 (Ahmedabad) 7. UHDE India (P.) Ltd. v. ACIT, ITAT Mumbai, [2016] 45 ITR (T) 177 8. B…

M/S. Nirala Housing Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, all the five appeals are dismissed

ITA 3136/DEL/2015[2012-13]Status: DisposedITAT Delhi16 Nov 2018AY 2012-13

Bench: Shri S.K. Yadav & Shri Anadee Nath Misshra

For Appellant: Sh. Rahul Khare, Adv. &For Respondent: Sh. Manoj Kumar Chopra, Sr. DR
Section 132Section 271Section 271(1)(c)Section 271A

…Vs ACIT C(C)-2(2) (Nagpur ITAT) 2. Sita Ram Gupta v. Gupta ACIT, [2014] 151 ITD 449 (Delhi-Trib.) Page 31 of 42 Fit for Publication ITA Nos.-3531/Del/2015 and four other appeals. (AM) (JM) M/s Nirala Housing Pvt. Ltd. 3. PCIT v. Swapna Enterprise, [2018] 401 ITR 488 (Gujarat)/ [2018] 302 CTR 504 (Gujarat) 4. ACIT vs. Akshar Developers, [2017] 86 taxmann.com 251 (Mumbai- Trib.) 5. M/s Kanakia Spaces Pvt. Ltd. v. AcIT, ITAT Mumbai (IT Appeal No. 6763 (Mum.) of 2011]) 6. ACIT v. Shreenarayan Sitarma Mundra, [2017] 166 ITD 47 (Ahmedabad) 7. UHDE India (P.) Ltd. v. ACIT, ITAT Mumbai, [2016] 45 ITR (T) 177 8. B…

M/S. Nirala Housing Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, all the five appeals are dismissed

ITA 3135/DEL/2015[2011-12]Status: DisposedITAT Delhi16 Nov 2018AY 2011-12

Bench: Shri S.K. Yadav & Shri Anadee Nath Misshra

For Appellant: Sh. Rahul Khare, Adv. &For Respondent: Sh. Manoj Kumar Chopra, Sr. DR
Section 132Section 271Section 271(1)(c)Section 271A

…Vs ACIT C(C)-2(2) (Nagpur ITAT) 2. Sita Ram Gupta v. Gupta ACIT, [2014] 151 ITD 449 (Delhi-Trib.) Page 31 of 42 Fit for Publication ITA Nos.-3531/Del/2015 and four other appeals. (AM) (JM) M/s Nirala Housing Pvt. Ltd. 3. PCIT v. Swapna Enterprise, [2018] 401 ITR 488 (Gujarat)/ [2018] 302 CTR 504 (Gujarat) 4. ACIT vs. Akshar Developers, [2017] 86 taxmann.com 251 (Mumbai- Trib.) 5. M/s Kanakia Spaces Pvt. Ltd. v. AcIT, ITAT Mumbai (IT Appeal No. 6763 (Mum.) of 2011]) 6. ACIT v. Shreenarayan Sitarma Mundra, [2017] 166 ITD 47 (Ahmedabad) 7. UHDE India (P.) Ltd. v. ACIT, ITAT Mumbai, [2016] 45 ITR (T) 177 8. B…

The ACIT, Central Circle-3, Surat vs. M/S. Patdi Commercial & Investment Ltd., Surat

In the result, all the three appeals of Revenue are dismissed

ITA 1815/AHD/2014[2011-12]Status: DisposedITAT Surat05 Oct 2018AY 2011-12

Bench: Shri C.M.Garg & Shri O.P.Meenaआयकर अपील सं. / Ita No.1810/Ahd/2014/Srt िनधा"रण वष" / Assessment Year: 2011-12 Asst. Commissioner Of Income Tax, Vs. M/S. Krish Corporation, Central Circle-3, C-1175 To 1191, Surat. Radha Krishna Textile Market, Ring Road, Surat – 395 003. [Pan: Aahfk 9281C] (अपीलाथ"/Appellant) (#$थ"/Respondent) आयकर अपील सं. / Ita No.1811/Ahd/2014/Srt िनधा"रण वष" / Assessment Year: 2011-12

For Appellant: Shri Sapnesh Sheth, C.A ""For Respondent: Smt. O.P. Singh, Sr. D.R
Section 132Section 132(4)Section 271A

…आयकर अपीलीय अिधकरण सूरत "ायपीठ, सूरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT "ी सी एम गग", "ाियक सद" एवं "ी ओ पी मीना, लेखा सद" के सम" BEFORE SHRI C.M.GARG, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.1810/Ahd/2014/SRT िनधा"रण वष" / Assessment Year: 2011-12 Asst. Commissioner of Income Tax, Vs. M/s. Krish Corporation, Central Circle-3, C-1175 to 1191, Surat. Radha Krishna Textile Market, Ring Road, Surat – 395 003. [PAN: AAHFK 9281C] (अपीलाथ"/Appellant) (#$थ"/Respondent) आयकर अपील सं. / ITA No.1811/Ahd/2014/SRT िनधा"रण वष" / Assessment Year: 2011-12 Asst. Commis…

The ACIT, Central Circle-3, Surat vs. Shri Vinod J. Patel, Surat

In the result, all the three appeals of Revenue are dismissed

ITA 1811/AHD/2014[2011-12]Status: DisposedITAT Surat05 Oct 2018AY 2011-12

Bench: Shri C.M.Garg & Shri O.P.Meenaआयकर अपील सं. / Ita No.1810/Ahd/2014/Srt िनधा"रण वष" / Assessment Year: 2011-12 Asst. Commissioner Of Income Tax, Vs. M/S. Krish Corporation, Central Circle-3, C-1175 To 1191, Surat. Radha Krishna Textile Market, Ring Road, Surat – 395 003. [Pan: Aahfk 9281C] (अपीलाथ"/Appellant) (#$थ"/Respondent) आयकर अपील सं. / Ita No.1811/Ahd/2014/Srt िनधा"रण वष" / Assessment Year: 2011-12

For Appellant: Shri Sapnesh Sheth, C.A ""For Respondent: Smt. O.P. Singh, Sr. D.R
Section 132Section 132(4)Section 271A

…आयकर अपीलीय अिधकरण सूरत "ायपीठ, सूरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT "ी सी एम गग", "ाियक सद" एवं "ी ओ पी मीना, लेखा सद" के सम" BEFORE SHRI C.M.GARG, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.1810/Ahd/2014/SRT िनधा"रण वष" / Assessment Year: 2011-12 Asst. Commissioner of Income Tax, Vs. M/s. Krish Corporation, Central Circle-3, C-1175 to 1191, Surat. Radha Krishna Textile Market, Ring Road, Surat – 395 003. [PAN: AAHFK 9281C] (अपीलाथ"/Appellant) (#$थ"/Respondent) आयकर अपील सं. / ITA No.1811/Ahd/2014/SRT िनधा"रण वष" / Assessment Year: 2011-12 Asst. Commis…

The ACIT, Central Circle-3, Surat vs. M/S. Krish Corporation, Surat

In the result, all the three appeals of Revenue are dismissed

ITA 1810/AHD/2014[2011-12]Status: DisposedITAT Surat05 Oct 2018AY 2011-12

Bench: Shri C.M.Garg & Shri O.P.Meenaआयकर अपील सं. / Ita No.1810/Ahd/2014/Srt िनधा"रण वष" / Assessment Year: 2011-12 Asst. Commissioner Of Income Tax, Vs. M/S. Krish Corporation, Central Circle-3, C-1175 To 1191, Surat. Radha Krishna Textile Market, Ring Road, Surat – 395 003. [Pan: Aahfk 9281C] (अपीलाथ"/Appellant) (#$थ"/Respondent) आयकर अपील सं. / Ita No.1811/Ahd/2014/Srt िनधा"रण वष" / Assessment Year: 2011-12

For Appellant: Shri Sapnesh Sheth, C.A ""For Respondent: Smt. O.P. Singh, Sr. D.R
Section 132Section 132(4)Section 271A

…आयकर अपीलीय अिधकरण सूरत "ायपीठ, सूरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT "ी सी एम गग", "ाियक सद" एवं "ी ओ पी मीना, लेखा सद" के सम" BEFORE SHRI C.M.GARG, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.1810/Ahd/2014/SRT िनधा"रण वष" / Assessment Year: 2011-12 Asst. Commissioner of Income Tax, Vs. M/s. Krish Corporation, Central Circle-3, C-1175 to 1191, Surat. Radha Krishna Textile Market, Ring Road, Surat – 395 003. [PAN: AAHFK 9281C] (अपीलाथ"/Appellant) (#$थ"/Respondent) आयकर अपील सं. / ITA No.1811/Ahd/2014/SRT िनधा"रण वष" / Assessment Year: 2011-12 Asst. Commis…

Shri Peeyush Somani, Jaipur vs. Deputy Commissioner of Income Tax, Central Circle-1, Jaipur

In the result, appeals of the assesses are allowed for statistical purposes

ITA 823/JPR/2017[2012-13]Status: DisposedITAT Jaipur20 Jul 2018AY 2012-13
For Appellant: Shri P.C. Parwal (CA)For Respondent: Smt. Seema Meena (JCIT)
Section 132Section 132(4)Section 271ASection 274

…d the same and hence the conditions required for grant of immunity of penalty under section 271AAA has been satisfied. In support of his contention, he has relied upon the decision of Hon’ble Gujarat High Court in case of Principal CIT vs. Swapna Enterprise, 401 ITR 488 (Guj.) as well as the decision of the Delhi Benches of the Tribunal in the case of Sita Ram Gupta vs. ACIT, 151 ITD 449 (Trib.)(Del.). Hence, the ld. A/R has submitted that the condition of specifying the manner in which undisclosed income was derived stood duly satisfied by the assessee before the authorities below and, therefore, the penalt…

Shri Sanjay Somani, Jaipur vs. Deputy Commissioner of Income Tax, Central Circle-1, Jaipur

In the result, appeals of the assesses are allowed for statistical purposes

ITA 822/JPR/2017[2012-13]Status: DisposedITAT Jaipur20 Jul 2018AY 2012-13
For Appellant: Shri P.C. Parwal (CA)For Respondent: Smt. Seema Meena (JCIT)
Section 132Section 132(4)Section 271ASection 274

…d the same and hence the conditions required for grant of immunity of penalty under section 271AAA has been satisfied. In support of his contention, he has relied upon the decision of Hon’ble Gujarat High Court in case of Principal CIT vs. Swapna Enterprise, 401 ITR 488 (Guj.) as well as the decision of the Delhi Benches of the Tribunal in the case of Sita Ram Gupta vs. ACIT, 151 ITD 449 (Trib.)(Del.). Hence, the ld. A/R has submitted that the condition of specifying the manner in which undisclosed income was derived stood duly satisfied by the assessee before the authorities below and, therefore, the penalt…

ACIT, New Delhi vs. M/S Ssa, International Ltd., New Delhi

ITA 5051/DEL/2013[2010-11]Status: DisposedITAT Delhi30 May 2018AY 2010-11

Bench: Shri N.K. Saini & Shri Kuldip Singh

For Appellant: Shri Salil Kapoor, AdvocateFor Respondent: Shri S.S. Rana, CIT DR
Section 132Section 132(1)Section 271A

…No. Case Name Citation 1. Pr. CIT Vs. Mukesh Bhai Tax Appeal 434 of2017 Raman Lal 2. PCIT Vs. Emirates [2017] 399 ITR 189 Technologies Pvt. Ltd. (Delhi) 3. PCIT V s. Sandeep Gupta ITA No. 967-68/2017 (DHC) dated 13.11.2017 4. PCIT VS. Swapna Enterprise [2018] 401 ITR 488 (Gujrat HC) 5. Smt. Raj Rani Gupta VS. DCIT dated 30.03.2012 6. ACIT V s. Shreenarayan [2017] 83 taxmann.com Sitaram Mundra 231 (Ahmedabad- Trib) 7. Neerat Singal Vs. ACIT [2013] 37 Taxmann.Com 189 (Delhi- Trib.) 8. ACIT Vs. Bhavi Chand Jindal dated 17.04.2018 9. DCIT Vs. Ashok Nagrath [2015] 57 taxmann.com 15 (Delhi-Trib.) 10. Ashwani Kumar Aror…

(AM) (JM) M/s Nirala Housing Pvt. Ltd. 3. PCIT v. Swapna Enterprise (401 ITR 488) — Cited in 15 Judgments | BharatTax