Chennakesava Pharmaceuticals v. Commissioner of Income Tax

349 ITR 196High Court2012#8085 most cited

What is Chennakesava Pharmaceuticals v. Commissioner of Income Tax authority for?

Penalty proceedings under section 271(1)(c) cannot be initiated unless the Assessing Officer records in the assessment order their satisfaction that the assessee has concealed income or furnished inaccurate particulars. A notice under section 274 is a mere formality once satisfaction is recorded.

14

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2015 to 2025.

Also referred to as

Chennakesava Pharmaceuticals · Commissioner of Income-tax · section 271(1)(c) · penalty proceedings · satisfaction of Assessing Officer · concealment of income · inaccurate particulars · assessment order

Also reported as

30 Taxmann.com 385

Sections most often in play

Section 143(3)Section 271(1)(c)Section 37(1)Section 40A(3)Section 43A

Judgments citing Chennakesava Pharmaceuticals v. Commissioner of Income Tax

Seoyon E-Hwa Summit Automotive India Private Limited, Kancheepuram vs. Commissioner of Income-Tax (Appeals), Na

In the result, appeal filed by the assessee is allowed

ITA 2091/CHNY/2024[2009-10]Status: DisposedITAT Chennai23 Apr 2025AY 2009-10

Bench: Shri Aby T. Varkey & Shri Amitabh Shukla

For Appellant: Mr.Lalit Kumar, CAFor Respondent: Dr.I. Roopa, Addl.CIT
Section 143(3)Section 271Section 271(1)(c)Section 37(1)Section 40A(3)Section 43A

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद" एवं एवं एवं एवं "ी अिमताभ शु"ा, लेखा सद" के सम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.2091/Chny/2024 & Stay Application No.48/Chny/2024 िनधा"रण वष"/Assessment Year: 2009-10 v. M/s.Seoyon E-HWA Summit – The ACIT, Automotive India Pvt. Ltd., Company Circle-II(2), A-8, SIPCOT Industrial Park, Chennai. Irungatukottai, Sriperumbudur Taluk, Kanchipuram-602 204. [PAN: AAGCS 4350 J] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"…

Vinod Aerukala, Hyderabad vs. ACIT Central Circle-3(2), Hyderabad

In the result, the appeals filed by the respective assessees are dismissed

ITA 235/HYD/2022[2012-13]Status: DisposedITAT Hyderabad22 Feb 2023AY 2012-13

Bench: Shri Rama Kanta Panda & Shri Laliet Kumarassessment Year: 2012-13 Moola Padmaja Vs. Acit,Cc-3(2) 8-1-293/A/74/A 7Th Floor Dwaraka Nagar Colony Aaykar Bhawan Narayanamma Engineering Basheer Bagh College, Raidurg Hyderabad-500 004 Hyderabad-500 008 Pan : Aoipp2482B Assessment Year: 2012-13 Vinod Aerakula Vs Acit,Cc-3(2) B-109, Western Plaza 7Th Floor Hussain Shahwali Darha Aaykar Bhawan Shaikpet, Hyderabad Basheer Bagh Telangana Hyderabad-500 004 Pan : Aoopa5855R (Appellant) (Respondent) Assessee By: Shri K.C.Devdas, Ca Revenue By: Shri K.P.R.R.Murthy, Sr.Ar Date Of Hearing: 15.02.2023 Date Of Pronouncement: 22.02.2023 O R D E R Per Shri Rama Kanta Panda (A.M.): The Above Two Appeals Filed By The Respective Assessees Are Directed Against The Separate Orders Dated 31.03.2022 & 27.3.2022 Respectively Of The Learned Cit(A) (Appeals)-11, Hyderabad Relating To Ay 2012-13. Since Identical Grounds Have Been Raised By The Respective Assessees, Therefore, These Were Heard Together & Are Being Disposed Of By This Common Order For The Sake Of Convenience.

For Appellant: Shri K.C.Devdas, CAFor Respondent: Shri K.P.R.R.Murthy, Sr.AR
Section 132Section 143(3)Section 148Section 217(1)(c)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad Before Shri Rama Kanta Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member Assessment Year: 2012-13 Moola Padmaja Vs. ACIT,CC-3(2) 8-1-293/A/74/A 7th Floor Dwaraka Nagar Colony Aaykar Bhawan Narayanamma Engineering Basheer Bagh College, Raidurg Hyderabad-500 004 Hyderabad-500 008 PAN : AOIPP2482B Assessment Year: 2012-13 Vinod Aerakula Vs ACIT,CC-3(2) B-109, Western Plaza 7th Floor Hussain shahwali Darha Aaykar Bhawan Shaikpet, Hyderabad Basheer Bagh Telangana Hyderabad-500 004 PAN : AOOPA5855R (Appellant) (Respondent) Assessee by: S…

Moola Padmaja, Hyderabad vs. ACIT Central Circle-3(2), Hyderabad

In the result, the appeals filed by the respective assessees are dismissed

ITA 234/HYD/2022[2012-13]Status: DisposedITAT Hyderabad22 Feb 2023AY 2012-13

Bench: Shri Rama Kanta Panda & Shri Laliet Kumarassessment Year: 2012-13 Moola Padmaja Vs. Acit,Cc-3(2) 8-1-293/A/74/A 7Th Floor Dwaraka Nagar Colony Aaykar Bhawan Narayanamma Engineering Basheer Bagh College, Raidurg Hyderabad-500 004 Hyderabad-500 008 Pan : Aoipp2482B Assessment Year: 2012-13 Vinod Aerakula Vs Acit,Cc-3(2) B-109, Western Plaza 7Th Floor Hussain Shahwali Darha Aaykar Bhawan Shaikpet, Hyderabad Basheer Bagh Telangana Hyderabad-500 004 Pan : Aoopa5855R (Appellant) (Respondent) Assessee By: Shri K.C.Devdas, Ca Revenue By: Shri K.P.R.R.Murthy, Sr.Ar Date Of Hearing: 15.02.2023 Date Of Pronouncement: 22.02.2023 O R D E R Per Shri Rama Kanta Panda (A.M.): The Above Two Appeals Filed By The Respective Assessees Are Directed Against The Separate Orders Dated 31.03.2022 & 27.3.2022 Respectively Of The Learned Cit(A) (Appeals)-11, Hyderabad Relating To Ay 2012-13. Since Identical Grounds Have Been Raised By The Respective Assessees, Therefore, These Were Heard Together & Are Being Disposed Of By This Common Order For The Sake Of Convenience.

For Appellant: Shri K.C.Devdas, CAFor Respondent: Shri K.P.R.R.Murthy, Sr.AR
Section 132Section 143(3)Section 148Section 217(1)(c)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad Before Shri Rama Kanta Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member Assessment Year: 2012-13 Moola Padmaja Vs. ACIT,CC-3(2) 8-1-293/A/74/A 7th Floor Dwaraka Nagar Colony Aaykar Bhawan Narayanamma Engineering Basheer Bagh College, Raidurg Hyderabad-500 004 Hyderabad-500 008 PAN : AOIPP2482B Assessment Year: 2012-13 Vinod Aerakula Vs ACIT,CC-3(2) B-109, Western Plaza 7th Floor Hussain shahwali Darha Aaykar Bhawan Shaikpet, Hyderabad Basheer Bagh Telangana Hyderabad-500 004 PAN : AOOPA5855R (Appellant) (Respondent) Assessee by: S…

DCIT, Central Circle-2, Jaipur, Central Circle-2 Jaipur vs. Shri Prakash Chand Sharma, C-42, Gokul Path Vaishali Nagar, Jaipur

In the result, appeals of the revenue are dismissed

ITA 778/JPR/2019[2012-13]Status: DisposedITAT Jaipur27 Jan 2020AY 2012-13

Bench: Ao On The Charge Of Concealment Of Income.

For Appellant: Shri PC Parwal (CA)For Respondent: Shri B.K. Gupta (CIT) fu/kZkfjrh dh vksj ls@
Section 132Section 132(4)Section 143(3)Section 153ASection 271(1)(c)Section 274

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCH ‘B’, JAIPUR Jh fot; iky jkWo] 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 Nos. 776, 777 & 778/JP/2019 fu/kZkj.k o"kZ@Assessment Years : 2010-11, 11-12 & 12-13. cuke The DCIT Shri Prakash Chand Sharma, Vs. Central Circle-2, C-42, Gokul Path, Vaishali Nagar, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No. AGMPS 2776 H vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by : Shri B.K. Gupta (CIT) fu/kZkfjrh dh…

DCIT, Central Circle-2, Jaipur, Central Circle-2 Jaipur vs. Shri Prakash Chand Sharma, C-42, Gokul Path Vaishali Nagar, Jaipur

In the result, appeals of the revenue are dismissed

ITA 777/JPR/2019[2011-12]Status: DisposedITAT Jaipur27 Jan 2020AY 2011-12

Bench: Ao On The Charge Of Concealment Of Income.

For Appellant: Shri PC Parwal (CA)For Respondent: Shri B.K. Gupta (CIT) fu/kZkfjrh dh vksj ls@
Section 132Section 132(4)Section 143(3)Section 153ASection 271(1)(c)Section 274

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCH ‘B’, JAIPUR Jh fot; iky jkWo] 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 Nos. 776, 777 & 778/JP/2019 fu/kZkj.k o"kZ@Assessment Years : 2010-11, 11-12 & 12-13. cuke The DCIT Shri Prakash Chand Sharma, Vs. Central Circle-2, C-42, Gokul Path, Vaishali Nagar, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No. AGMPS 2776 H vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by : Shri B.K. Gupta (CIT) fu/kZkfjrh dh…

DCIT, Central Circle-2, Jaipur, Central Circle-2 Jaipur vs. Shri Prakash Chand Sharma, C-42, Gokul Path Vaishali Nagar, Jaipur

In the result, appeals of the revenue are dismissed

ITA 776/JPR/2019[2010-11]Status: DisposedITAT Jaipur27 Jan 2020AY 2010-11

Bench: Ao On The Charge Of Concealment Of Income.

For Appellant: Shri PC Parwal (CA)For Respondent: Shri B.K. Gupta (CIT) fu/kZkfjrh dh vksj ls@
Section 132Section 132(4)Section 143(3)Section 153ASection 271(1)(c)Section 274

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCH ‘B’, JAIPUR Jh fot; iky jkWo] 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 Nos. 776, 777 & 778/JP/2019 fu/kZkj.k o"kZ@Assessment Years : 2010-11, 11-12 & 12-13. cuke The DCIT Shri Prakash Chand Sharma, Vs. Central Circle-2, C-42, Gokul Path, Vaishali Nagar, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No. AGMPS 2776 H vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by : Shri B.K. Gupta (CIT) fu/kZkfjrh dh…

Mutha Parasram Dhanaji & Co, Kalyan vs. DCIT Cen Cir 1, Thane

In the result, appeal filed by the assessee is allowed

ITA 4032/MUM/2015[2007-08]Status: DisposedITAT Mumbai24 May 2019AY 2007-08

Bench: Shri Sandeep Gosain & Shri G. Manjunatha

Section 271Section 274

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘डी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “D”, MUMBAI "ी संद"प गोसाई , "या"यक सद"य एवं "ी जी. मंजूनाथ, लेखा सद"य, के सम" Before Shri SANDEEP GOSAIN, Judicial Member AND Shri G. MANJUNATHA, Accountant Member, ITA Nos.4030 to 4032/Mum/2015 Assessment Years: 2004-05, 2005-06 & 2007-08 M/s Mutha Parasram DCIT, Dhanaji & Co. 201, Central Circle-1 बनाम/ Thane, Narayanwadi, Station Road, Vs. Kalyan (W) ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No.AAFFM5521R "नधा"रती क" ओर से / Assessee by Shri H. N. Motiwalla & Shri M. P. Chhajed Shri D.G. Pansari CIT-DR राज"व…

Mutha Parasram Dhanaji & Co, Kalyan vs. DCIT Cen Cir 1, Thane

In the result, appeal filed by the assessee is allowed

ITA 4031/MUM/2015[2005-06]Status: DisposedITAT Mumbai24 May 2019AY 2005-06

Bench: Shri Sandeep Gosain & Shri G. Manjunatha

Section 271Section 274

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘डी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “D”, MUMBAI "ी संद"प गोसाई , "या"यक सद"य एवं "ी जी. मंजूनाथ, लेखा सद"य, के सम" Before Shri SANDEEP GOSAIN, Judicial Member AND Shri G. MANJUNATHA, Accountant Member, ITA Nos.4030 to 4032/Mum/2015 Assessment Years: 2004-05, 2005-06 & 2007-08 M/s Mutha Parasram DCIT, Dhanaji & Co. 201, Central Circle-1 बनाम/ Thane, Narayanwadi, Station Road, Vs. Kalyan (W) ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No.AAFFM5521R "नधा"रती क" ओर से / Assessee by Shri H. N. Motiwalla & Shri M. P. Chhajed Shri D.G. Pansari CIT-DR राज"व…

Mutha Parasram Dhanaji & Co, Kalyan vs. DCIT Cen Cir 1, Thane

In the result, appeal filed by the assessee is allowed

ITA 4030/MUM/2015[2004-05]Status: DisposedITAT Mumbai24 May 2019AY 2004-05

Bench: Shri Sandeep Gosain & Shri G. Manjunatha

Section 271Section 274

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘डी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “D”, MUMBAI "ी संद"प गोसाई , "या"यक सद"य एवं "ी जी. मंजूनाथ, लेखा सद"य, के सम" Before Shri SANDEEP GOSAIN, Judicial Member AND Shri G. MANJUNATHA, Accountant Member, ITA Nos.4030 to 4032/Mum/2015 Assessment Years: 2004-05, 2005-06 & 2007-08 M/s Mutha Parasram DCIT, Dhanaji & Co. 201, Central Circle-1 बनाम/ Thane, Narayanwadi, Station Road, Vs. Kalyan (W) ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No.AAFFM5521R "नधा"रती क" ओर से / Assessee by Shri H. N. Motiwalla & Shri M. P. Chhajed Shri D.G. Pansari CIT-DR राज"व…

Dilip Kumar Arora, Ajmer vs. ITO, Ajmer

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

ITA 658/JPR/2017[2011-12]Status: DisposedITAT Jaipur06 Apr 2018AY 2011-12
For Appellant: Shri S. L. Poddar (Adv.)For Respondent: Smt. Poonum Rai (DCIT)
Section 271(1)(c)Section 274

…red an identical issue in para 5 to 10 as under:- 15 Shri Dilip Kumar Arora vs. ITO “5. Counsel for the appellant relied upon the decision of Andhra Pradesh High Court in case of Chennakesava Pharmaceuticals Vs. Commissioner of Income Tax reported in (2012) 349 ITR 196, wherein it has been held as under:- In Reliance Petroproducts (P.) Ltd.'s case (1 supra), the Supreme Court also held that imposition of penalty is unwarranted when there is no finding in the assessment order that details supplied by the assessee were found to be false. This indicates that the view taken by the Delhi High Court in Ram Commercial…

Sadhana Nitro Chem Ltd., Mumbai vs. ITO 7 (2) (2), Mumbai

In the result, appeal filed by assessee is allowed

ITA 2192/MUM/2016[2007-08]Status: DisposedITAT Mumbai12 Jan 2018AY 2007-08

Bench: Shri R.C. Sharma & Shri Pawan Singhm/S Sadhana Nitro Chem Ltd. Ito 7(2)(2), Hira Baug, 1St Floor, 6Th Floor, Aayakar Bhavan, Kasturba Chowk, (C.P. Tank), Vs. Mumbai-400020 Mumbai-400004. Pan: Aabcs1231R (Appellant) (Respondent)

For Appellant: Shri V.Mohan (ARFor Respondent: Shri V.Vidhyadhar (DR)
Section 10BSection 143(3)Section 145ASection 253Section 254(1)Section 271(1)(c)Section 274Section 43B

…penalty under section 271(1)(c). Hon’ble Andhra Pradesh High Court in CIT vs. Lotus Construction reported vide [2015] 370 ITR 475(A P), V.V. Projects and Investment Private Limited Vs DCIT [2008] 300 ITR 40(AP), Chennakeshwar Pharmacautical Vs CIT [2012] 349 ITR 196 (A P), Hon’ble Delhi High Court in CIT Vs Ram Commercial Enterprises Ltd. [2000] 246 ITR 568(Delhi), held that recording of the satisfaction in the assessment order about the initiation of penalty is must. In absence of proper satisfaction about the initiation of penalty order the penalty is liable to be deleted. Thus, the submissions of the…

Shreechand Builders & Developers Pvt. Ltd., Mumbai vs. ITO WD 9(3)(1), Mumbai

In the result, appeals of both the assessees are allowed

ITA 2631/MUM/2016[2008-09]Status: DisposedITAT Mumbai12 Apr 2017AY 2008-09

Bench: Shri B.R. Baskaran (Am)& Sandeep Gosain (Jm)

Section 143(3)Section 147Section 148Section 271Section 271(1)(c)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” Bench, Mumbai Before Shri B.R. Baskaran (AM)& Sandeep Gosain (JM) I.T.A. No. 2630/Mum/2016 (Assessment Year 2008-09) Shreechand Builders Pvt. ITO Ward 9(3)(1) Ltd. Vs. Mumbai. B50, Badrinath Apartments Shimploi Road Borivali West Mumbai-400 092. PAN No.AAFCS8512B (Appellant) (Respondent) I.T.A. No. 2631/Mum/2016 (Assessment Year 2008-09) Shreechand Builders & ITO Ward 9(3)(1) Developers Pvt. Ltd. Vs. Mumbai. B50, Badrinath Apartments Shimploi Road Borivali West Mumbai-400 092. PAN No.AAFCS8459R (Appellant) (Respondent) Assessee by Shri Vimal Punmiya Department by Sh…

Shreechand Builders Pvt. Ltd., Mumbai vs. ITO WD 9(3)(1), Mumbai

In the result, appeals of both the assessees are allowed

ITA 2630/MUM/2016[2008-09]Status: DisposedITAT Mumbai12 Apr 2017AY 2008-09

Bench: Shri B.R. Baskaran (Am)& Sandeep Gosain (Jm)

Section 143(3)Section 147Section 148Section 271Section 271(1)(c)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” Bench, Mumbai Before Shri B.R. Baskaran (AM)& Sandeep Gosain (JM) I.T.A. No. 2630/Mum/2016 (Assessment Year 2008-09) Shreechand Builders Pvt. ITO Ward 9(3)(1) Ltd. Vs. Mumbai. B50, Badrinath Apartments Shimploi Road Borivali West Mumbai-400 092. PAN No.AAFCS8512B (Appellant) (Respondent) I.T.A. No. 2631/Mum/2016 (Assessment Year 2008-09) Shreechand Builders & ITO Ward 9(3)(1) Developers Pvt. Ltd. Vs. Mumbai. B50, Badrinath Apartments Shimploi Road Borivali West Mumbai-400 092. PAN No.AAFCS8459R (Appellant) (Respondent) Assessee by Shri Vimal Punmiya Department by Sh…

Jeet Construction Co., Meerut vs. ACIT, Meerut

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

ITA 5339/DEL/2014[2006-07]Status: DisposedITAT Delhi27 Oct 2015AY 2006-07

Bench: Shri H.S. Sidhua.Y. : 2006-07 Jeet Construction Co., Vs. Acit 314, Arvind Puri, Circle-1, Meerut Meerut (Pan : Aaafj6441J) (Appellant) (Respondent) Assessee By : Sh. K. Sampath, Adv. & Sh. V. Raja Kumar, Adv. Department By : Sh. P. Dam Kanunjna, Sr. Dr

For Appellant: Sh. K. Sampath, Adv. &For Respondent: Sh. P. Dam Kanunjna, Sr. DR
Section 142(1)Section 144Section 271(1)(c)

…b initio invalid, illegal and must be quashed. Ld. Counsel for the assessee relied upon the following citations:- a) New Sorathia Engg. Co. (2006) 282 ITR 642 (Guj) b) Manu Engg. Works (Supra) (1980) 122 ITR 306 (Guj) c) Chennakesava Pharmaceuticals (2012) 349 ITR 196 (AP) d) Whiteford India Ltd. (2013) 38 Taxman.com 15 Finally, he stated that penalty in dispute has been levied by the AO and wrongly confirmed by the Ld. CIT(A) is in violation of principles of natural justice, in as much as, without specifying the exact charged on the Assessee, the penalty has been levied on a premise which the assessee was n…

Chennakesava Pharmaceuticals v. Commissioner of Income Tax (349 ITR 196) — Cited in 14 Judgments | BharatTax