Auto Piston Mfg. Co. Ltd. v. CIT

38 Taxmann.com 61High Court2013#10000 most cited

What is Auto Piston Mfg. Co. Ltd. v. CIT authority for?

A genuine transaction of loan, even if in cash and exceeding the prescribed limit under Section 269SS, may not attract penalty under Section 271D if there was a reasonable cause for such acceptance.

11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2026.

Also referred to as

Auto Piston Mfg. Co. Ltd. v. CIT · section 269SS · section 271D · section 273B · penalty for violation of section 269SS · reasonable cause for cash loans · genuine loan transactions · cash loans penalty · income tax act section 269SS · income tax act section 271D

Sections most often in play

Section 269SSSection 271DSection 273BSection 132(1)Section 143(3)Section 156Section 194IASection 244A

Issues it is cited on

penalty under section 271dsection 273section 271csection 269sssection 273bsection 271dsection 269section 274agricultural incomelevy of penaltysection 26reasonable cause

Judgments citing Auto Piston Mfg. Co. Ltd. v. CIT

Bommarabettu Madhu Sudhana Acharya, Udupi vs. Income Tax Officer, Ward-1 and Tps, Udupi

In the result, appeal filed by the assessee is allowed

ITA 937/BANG/2025[2016-17]Status: DisposedITAT Bangalore12 Feb 2026AY 2016-17

Bench: Shri Laxmi Prasad Sahu & Shri Keshav Dubeyassessment Year: 2016-17

For Appellant: Ms. Pratibha R., A.RFor Respondent: Sri Balusamy N., D.R
Section 143(1)Section 143(2)Section 143(3)Section 250Section 269SSection 271DSection 274Section 54E

…ITA No.937/Bang/2025 Bommarabettu Madhusudhana Acharya, Bengaluru IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER Assessment Year: 2016-17 Bommarabettu Madhusudhana Acharya Vidyamanya Building ITO Car Street, Near Palimar Mutt Ward 1 & TPS Vs. Udupi 576 101 Udupi Karntaaka PAN NO : ABTPA3623M APPELLANT RESPONDENT Appellant by : Ms. Pratibha R., A.R. Respondent by : Sri Balusamy N., D.R. Date of Hearing : 20.11.2025 Date of Pronouncement : 13.02.2026 O R D E R PER KESHAV DUBEY, JUDICIAL MEMBER: This Appeal a…

Maheshwarappa Muniramu, Bangalore vs. Joint Commissioner of Income Tax, Range 2(2), Bengaluru

In the result, appeal filed by the assessee is allowed

ITA 757/BANG/2025[2017-18]Status: DisposedITAT Bangalore26 Sept 2025AY 2017-18

Bench: Shri Prashant Maharishi & Shri Keshav Dubeyassessment Year : 2017-18 Maheshwarappa Muniramu #4261/17, 2Nd Cross, 20Th Main Subramanya Nagar Jcit Vs. Bengaluru 560 021 Range 2(2) Bangalore Pan No :Aempm8290C Appellant Respondent Appellant By : Sri Nagaraj K. H., Ca Respondent By : Sri Subramaniam, Jcit Dr Date Of Hearing : 30.06.2025 Date Of Pronouncement : 26.09.2025

For Appellant: Sri Nagaraj K. H., CAFor Respondent: Sri Subramaniam, JCIT DR
Section 143(3)Section 194ISection 244ASection 250Section 269SSection 271DSection 274

…ITA No.757/Bang/2025 Maheshwarappa Muniramu, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “B’’BENCH: BANGALORE BEFORE SHRI PRASHANT MAHARISHI, VICE PRESIDENT AND SHRI KESHAV DUBEY, JUDICIAL MEMBER Assessment Year : 2017-18 Maheshwarappa Muniramu #4261/17, 2nd Cross, 20th Main Subramanya Nagar JCIT Vs. Bengaluru 560 021 Range 2(2) Bangalore PAN NO :AEMPM8290C APPELLANT RESPONDENT Appellant by : Sri Nagaraj K. H., CA Respondent by : Sri Subramaniam, JCIT DR Date of Hearing : 30.06.2025 Date of Pronouncement : 26.09.2025 O R D E R PER KESHAV DUBEY, JUDICIAL MEMBER: This appeal at the instance of the assessee is…

Ajay Bakliwal, Kota vs. ACIT, Central Circle, Kota

In the result, the appeal of the assessee is allowed

ITA 1278/JPR/2024[2016-17]Status: DisposedITAT Jaipur11 Apr 2025AY 2016-17

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. Rajendra Sisodia, AdvFor Respondent: Mrs. Anita Rinesh, JCIT-DR
Section 132Section 132(1)Section 269SSection 271DSection 274Section 275(1)(c)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 1278/JP/2024 fu/kZkj.k o"kZ@Assessment Year : 2016-17 cuke Ajay Bakliwal ACIT, Vs. C 6 Vallabh Bari, Vallabh Bari, Central Circle, Kota Kota LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABZPB 7775 P vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Rajendra Sisodia, Adv. jktLo dh vksj ls@ Revenue by : Mrs. Ani…

DCIT Central Circle-2, Bhubaneswar vs. M/S. Hotel Sukhamaya Pvt. Ltd, Bhubaneswar

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

ITA 206/CTK/2022[2012-13]Status: DisposedITAT Cuttack18 Sept 2024AY 2012-13
Section 132Section 269SSection 271D

…ce on record by the learned counsel for the appellant-revenue so as to warrant interference by this Court. 7. Adverting to the judgments relied upon by the learned counsel for the Revenue, it may be noticed that in Auto Piston Mfg. Co. (P) Ltd. vs. CIT (2013) 355 ITR 414 (P&H) , the question was whether the Tribunal was justified in confirming the penalty under s. 271D of the Act. In view of the facts and circumstances of that case, the explanation tendered by the assessee was not found to be reasonable and, therefore, the imposition of penalty was held to be valid. Such is not the position in the present case. H…

DCIT Central Circle-2, Bhubaneswar vs. M/S. Hotel Sukhamaya Pvt. Ltd, Bhubaneswar

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

ITA 205/CTK/2022[2009-10]Status: DisposedITAT Cuttack18 Sept 2024AY 2009-10
Section 132Section 269SSection 271D

…ce on record by the learned counsel for the appellant-revenue so as to warrant interference by this Court. 7. Adverting to the judgments relied upon by the learned counsel for the Revenue, it may be noticed that in Auto Piston Mfg. Co. (P) Ltd. vs. CIT (2013) 355 ITR 414 (P&H) , the question was whether the Tribunal was justified in confirming the penalty under s. 271D of the Act. In view of the facts and circumstances of that case, the explanation tendered by the assessee was not found to be reasonable and, therefore, the imposition of penalty was held to be valid. Such is not the position in the present case. H…

Love Shoppers Ltd, Ahmedabad vs. DCIT, Circle-2(1)(2), Ahmedabad

Appeal of the assessee is dismissed

ITA 285/RJT/2022[2016-17]Status: HeardITAT Rajkot16 May 2023AY 2016-17

Bench: The Hearing Of Appeal. Total Tax Effect 13,25,000/-”

For Appellant: Shri Mehul Ranpura, A.RFor Respondent: Shri B.D. Gupta, Sr. D.R
Section 250Section 269SSection 271Section 271DSection 273B

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT [CONDUCTED THROUGH VIRTUAL COURT ] Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2016-17 M/s. Love Shoppers Ltd. The DCIT, Ahmedabad Circle-2(1)(2), PAN: AAACL5963A Vs Ahmedabad (Appellant) (Respondent) Assessee by: Shri Mehul Ranpura, A.R. Revenue by: Shri B.D. Gupta, Sr. D.R. Date of hearing : 09-05-2023 Date of pronouncement : 16-05-2023 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This assessee’s appeal for A.Y. 2016-17, arises from order of the National Faceless App…

Shri Vishal Mohanlal Tilva, Baroda vs. The Addl.CIT, Central Range, Baroda

In the result, all the appeals of the assessees are allowed

ITA 1027/AHD/2019[2014-15]Status: DisposedITAT Ahmedabad24 Jun 2022AY 2014-15

Bench: Smt.Annapurna Gupta & T.R. Senthil Kumarsr.

For Respondent: Smt. Leena Lal, Sr.DR
Section 132Section 139Section 143(3)Section 153ASection 269SSection 271DSection 68

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘C’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD ] ] BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND T.R. SENTHIL KUMAR, JUDICIAL MEMBER Sr. ITA No. & Appellant Respondent No. Asst.Year 1-2. 1024 and Shri Mohanlal Savjibhai Tilva ACIT, 1025/Ahd/2019 PAN : AAYPT 4595 M Cent.Range AY 2012-13 & Baroda. 2014-15 3-4. 1026 and Shri Vishal Mohanbhai Tilva ACIT, 1027/Ahd/2019 PAN : ADNPT 9777 F Cent.Range AY 2013-14 & Barod…

Shri Vishal Mohanlal Tilva, Baroda vs. The Addl.CIT, Central Range, Baroda

In the result, all the appeals of the assessees are allowed

ITA 1026/AHD/2019[2013-14]Status: DisposedITAT Ahmedabad24 Jun 2022AY 2013-14

Bench: Smt.Annapurna Gupta & T.R. Senthil Kumarsr.

For Respondent: Smt. Leena Lal, Sr.DR
Section 132Section 139Section 143(3)Section 153ASection 269SSection 271DSection 68

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘C’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD ] ] BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND T.R. SENTHIL KUMAR, JUDICIAL MEMBER Sr. ITA No. & Appellant Respondent No. Asst.Year 1-2. 1024 and Shri Mohanlal Savjibhai Tilva ACIT, 1025/Ahd/2019 PAN : AAYPT 4595 M Cent.Range AY 2012-13 & Baroda. 2014-15 3-4. 1026 and Shri Vishal Mohanbhai Tilva ACIT, 1027/Ahd/2019 PAN : ADNPT 9777 F Cent.Range AY 2013-14 & Barod…

Shri Mohanlal Savjibhai Tilva, Baroda vs. The Addl.CIT, Central Range, Baroda

In the result, all the appeals of the assessees are allowed

ITA 1025/AHD/2019[2014-15]Status: DisposedITAT Ahmedabad24 Jun 2022AY 2014-15

Bench: Smt.Annapurna Gupta & T.R. Senthil Kumarsr.

For Respondent: Smt. Leena Lal, Sr.DR
Section 132Section 139Section 143(3)Section 153ASection 269SSection 271DSection 68

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘C’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD ] ] BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND T.R. SENTHIL KUMAR, JUDICIAL MEMBER Sr. ITA No. & Appellant Respondent No. Asst.Year 1-2. 1024 and Shri Mohanlal Savjibhai Tilva ACIT, 1025/Ahd/2019 PAN : AAYPT 4595 M Cent.Range AY 2012-13 & Baroda. 2014-15 3-4. 1026 and Shri Vishal Mohanbhai Tilva ACIT, 1027/Ahd/2019 PAN : ADNPT 9777 F Cent.Range AY 2013-14 & Barod…

Shri Mohanlal Savjibhai Tilva, Baroda vs. The Addl.CIT, Central Range, Baroda

In the result, all the appeals of the assessees are allowed

ITA 1024/AHD/2019[2012-13]Status: DisposedITAT Ahmedabad24 Jun 2022AY 2012-13

Bench: Smt.Annapurna Gupta & T.R. Senthil Kumarsr.

For Respondent: Smt. Leena Lal, Sr.DR
Section 132Section 139Section 143(3)Section 153ASection 269SSection 271DSection 68

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘C’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD ] ] BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND T.R. SENTHIL KUMAR, JUDICIAL MEMBER Sr. ITA No. & Appellant Respondent No. Asst.Year 1-2. 1024 and Shri Mohanlal Savjibhai Tilva ACIT, 1025/Ahd/2019 PAN : AAYPT 4595 M Cent.Range AY 2012-13 & Baroda. 2014-15 3-4. 1026 and Shri Vishal Mohanbhai Tilva ACIT, 1027/Ahd/2019 PAN : ADNPT 9777 F Cent.Range AY 2013-14 & Barod…

Akash Education & Development Trust, Bengaluru vs. Additional Commissioner of Income Tax, Central Range-2, Bangalore

In the result, the appeal of the assessee is allowed

ITA 737/BANG/2021[2016-17]Status: DisposedITAT Bangalore18 Apr 2022AY 2016-17

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2016-17

For Appellant: Shri Rajeev Nulvi, ARFor Respondent: Shri Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru
Section 269SSection 271DSection 271D(2)Section 273B

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment year: 2016-17 Akash Education & Development Trust, Vs. The Addl. Commissioner No.22nd Ward, Prashanth Nagar, of Income Tax, Devanahalli, Central Range-2, Bengaluru – 562 110. Bangalore. PAN: AACTA 7888E APPELLANT RESPONDENT Appellant by : Shri Rajeev Nulvi, AR Respondent by : Shri Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru. Date of hearing : 16.02.2022 Date of Pronouncement : 18.04.2022 O R D E R Per Chandra Poojari, Accountant Member This appeal by th…