Chambal Fertilizers and Chemicals Ltd. v. Pr. CIT

158 Taxmann.com 184Reported decision2024#16911 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2024 to 2025.

Sections most often in play

Section 270ASection 270AASection 142(1)Section 143(3)Section 274Section 143(1)Section 143(2)Section 144B

Issues it is cited on

immunity under section 270aasection 270aasection 40a(7)section 270a(9)section 43csection 43capenalty under section 270asection 56(2)(x)under-reporting of incomepenalty u/s 270awritten down valuesection 56(2)

Judgments citing Chambal Fertilizers and Chemicals Ltd. v. Pr. CIT

THE DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 3(2), GANGTOK, GANGTOK SIKKIM vs. SIKKIM STATE COOPERATIVE SUPPLY AND MARKETING FEDERATION LIMITED , GANGTOK SIKKIM

In the result, the appeal filed by the Revenue is dismissed

ITA 1711/KOL/2024[2020-21]Status: DisposedITAT Kolkata29 Apr 2025AY 2020-21

Bench: Shri Pradip Kumar Choubey & Shri Rakesh Mishra

Section 143(2)Section 143(3)Section 144BSection 250Section 270ASection 274Section 40Section 80GSection 80PSection 80P(2)(d)

…आयकर अपीलीय अधिकरण कोलकाता 'ए' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘A’ BENCH, KOLKATA श्री प्रदीप कुमार चौबे, न्याधयक सदस्य एवं श्री राकेश धमश्रा, लेखा सदस्य के समक्ष Before SHRI PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER I.T.A. No.: 1711/KOL/2024 Assessment Year: 2020-21 The Deputy Commissioner of Sikkim State Cooperative Income Tax, Circle-3(2), Supply and Marketing Vs. Gangtok Federation Limited (Appellant) (Respondent) PAN: AADAS4451M Appearances: Department represented by : Sailen Samadder, Add. CIT, Sr. DR. Assessee represented by : A.N. Chatterje…

SILVER OAK BUILDCON PVT. LTD.,PUNE vs. ACIT-6, PUNE, PUNE

In the result, the appeal filed by the assessee is allowed

ITA 2589/PUN/2024[2017-18]Status: DisposedITAT Pune15 Jan 2025AY 2017-18

Bench: Shri R. K. Panda & Shri Vinay Bhamoreassessment Year : 2017-18

For Appellant: Miss Aarti ThakkarFor Respondent: Shri Arvind Desai, Addl. CIT-DR
Section 143(1)Section 143(2)Section 270ASection 36(1)(va)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER Assessment Year : 2017-18 Silver Oak Buildcon Private Limited ACIT, Circle – 6, Pune 4, Rachana Park Atreya Co-op. Hsg Society, Opp. Sadhana Institute of Vs. Mgmt., Vetalbaba Chowk, Gokhale Road, Pune – 411016 PAN: AAOCS9800M (Appellant) (Respondent) Assessee by : Miss Aarti Thakkar Department by : Shri Arvind Desai, Addl. CIT-DR Date of hearing : 14-01-2025 Date of pronouncement : 15-01-2025 O R D E R PER R. K. PANDA, VP : This appeal filed by the assessee is directed ag…

ACIT CIRCLE-16(1), DELHI vs. MAHASHIAN DI HATTI PRIVATE LIMITED , DELHI

Appeal of the Revenue is dismissed

ITA 1484/DEL/2024[2017-18]Status: DisposedITAT Delhi14 Aug 2024AY 2017-18

Bench: Shri Kul Bharat & Shri Brajesh Kumar Singhasstt. Yr: 2017-18

Section 139(4)Section 142(1)Section 143(3)Section 270ASection 271ASection 44A

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI BRAJESH KUMAR SINGH, ACCOUNTANT MEMBER Asstt. Yr: 2017-18 ACIT, Circle-16(1), Vs Mahashian Di Hatti Pvt. Ltd., New Delhi. 9/44, Kirti Nagar Industrial Area, New Delhi-110015. PAN: AAACM 4165 F APPELLANT RESPONDENT Assessee represented by Shri Vinod Kumar Bindal, CA; Ms. Rinky Sharma, ITP; & Shri Saurabh Sharma, Adv. Department represented by Shri Amit Shukla, Sr. DR Date of hearing 08.08.2024 Date of pronouncement 08.08.2024 O R D E R PER KUL BHARAT, JM: This appeal, by the Revenue, is directed ag…

JAIPUR TELECOM PVT. LTD,JAIPUR vs. DCIT CIRCLE 1, JPR, JAIPUR

In the result the appeal of the assessee in ITA no

ITA 789/JPR/2023[2018-19]Status: DisposedITAT Jaipur22 Apr 2024AY 2018-19

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

For Appellant: Shri Tarun Mittal (C.A.)For Respondent: Smt. Monisha Choudhary (Addl. CIT)
Section 143(3)Section 270ASection 43(1)

…materia with provisions of section 270A dealing with misreporting of income. In addition the ld. AR of the asseseee also invited our attention to the the latest case laws related to penalty u/s 270A namely Chambal Fertilizers & Chemicals Ltd. Vs. PCIT (2024) 158 Taxmann.com 184 decided by Hon’ble Rajasthan High Court wherein Hon’ble Court has confirmed the requirement of clearly specifying the sub-clause of section 270A(9) prior to concluding that assessee has misreported the particulars of income. Similarly, in the case of GR Infraproject Ltd. Vs. ACIT (2024) 158 Taxmann.com 80 (Raj.), Hon’ble Court has observe…

JAIPUR TELECOM PRIVATE LIMITED,JAIPUR vs. DCIT CIRCLE 1, JPR, JAIPUR

In the result the appeal of the assessee in ITA no

ITA 788/JPR/2023[2017-18]Status: DisposedITAT Jaipur22 Apr 2024AY 2017-18

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

For Appellant: Shri Tarun Mittal (C.A.)For Respondent: Smt. Monisha Choudhary (Addl. CIT)
Section 143(3)Section 270ASection 43(1)

…materia with provisions of section 270A dealing with misreporting of income. In addition the ld. AR of the asseseee also invited our attention to the the latest case laws related to penalty u/s 270A namely Chambal Fertilizers & Chemicals Ltd. Vs. PCIT (2024) 158 Taxmann.com 184 decided by Hon’ble Rajasthan High Court wherein Hon’ble Court has confirmed the requirement of clearly specifying the sub-clause of section 270A(9) prior to concluding that assessee has misreported the particulars of income. Similarly, in the case of GR Infraproject Ltd. Vs. ACIT (2024) 158 Taxmann.com 80 (Raj.), Hon’ble Court has observe…

Chambal Fertilizers and Chemicals Ltd. v. Pr. CIT (158 Taxmann.com 184) — Cited in 5 Judgments | BharatTax