CIT v. Chaphalkar Brothers Pune & Others

88 Taxmann.com 278Supreme Court of India2017#9162 most cited

What is CIT v. Chaphalkar Brothers Pune & Others authority for?

Penalty under Section 271(1)(c) is not attracted when the issue regarding the nature of receipt (capital vs. revenue) is debatable and the assessee has not yet received the subsidy.

12

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2018.

Also referred to as

CIT v. Chaphalkar Brothers Pune · penalty u/s 271(1)(c) · inaccurate particulars · debatable issue · freight subsidy · capital receipt · revenue receipt · SC

Read the full judgment

Judgments citing CIT v. Chaphalkar Brothers Pune & Others

ACIT, Sangrur vs. M/S H.M.Steels Ltd, Dirba

In the result, this appeal of the Revenue is partly allowed

ITA 1101/CHANDI/2016[2011-12]Status: DisposedITAT Chandigarh05 Nov 2018AY 2011-12

Bench: Shri Sanjay Garg & Dr. B.R.R. Kumarआयकर अपील सं Ita No. 366/Chd/2013 "नधा"रण वष" / Assessment Year : 2008-09

For Appellant: Sh. N.K.Garg, AdvocateFor Respondent: Smt. Chanderkanta, Sr.DR
Section 234BSection 80Section 80ISection 8O

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ -“ए”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘A’, CHANDIGARH "ी संजय गग", "या"यक सद"य एवं डा. बी.आर.आर, कुमार, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER आयकर अपील सं ITA No. 366/CHD/2013 "नधा"रण वष" / Assessment Year : 2008-09 M/s H.M. Steels Ltd., Vs. The Addl CIT. Sangrur Road, Sangrur Range, Sangrur Dibra, Distt.Sangrur PAN No. AABCH0164Q आयकर अपील सं./ ITA No. 583/CHD/2014 "नधा"रण वष" / Assessment Year : 2009-10 The DCIT, Vs. M/s H.M. Steels Ltd., Circle, Sangrur Road, Dibra, Sangrur Distt.Sangrur PAN…

H.M. Steels Ltd., Sangrur vs. ACIT, Sangrur

In the result, this appeal of the Revenue is partly allowed

ITA 590/CHANDI/2014[2010-11]Status: DisposedITAT Chandigarh05 Nov 2018AY 2010-11

Bench: Shri Sanjay Garg & Dr. B.R.R. Kumarआयकर अपील सं Ita No. 366/Chd/2013 "नधा"रण वष" / Assessment Year : 2008-09

For Appellant: Sh. N.K.Garg, AdvocateFor Respondent: Smt. Chanderkanta, Sr.DR
Section 234BSection 80Section 80ISection 8O

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ -“ए”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘A’, CHANDIGARH "ी संजय गग", "या"यक सद"य एवं डा. बी.आर.आर, कुमार, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER आयकर अपील सं ITA No. 366/CHD/2013 "नधा"रण वष" / Assessment Year : 2008-09 M/s H.M. Steels Ltd., Vs. The Addl CIT. Sangrur Road, Sangrur Range, Sangrur Dibra, Distt.Sangrur PAN No. AABCH0164Q आयकर अपील सं./ ITA No. 583/CHD/2014 "नधा"रण वष" / Assessment Year : 2009-10 The DCIT, Vs. M/s H.M. Steels Ltd., Circle, Sangrur Road, Dibra, Sangrur Distt.Sangrur PAN…

H.M. Steels Ltd., Sangrur vs. ACIT, Sangrur

In the result, this appeal of the Revenue is partly allowed

ITA 589/CHANDI/2014[2009-10]Status: DisposedITAT Chandigarh05 Nov 2018AY 2009-10

Bench: Shri Sanjay Garg & Dr. B.R.R. Kumarआयकर अपील सं Ita No. 366/Chd/2013 "नधा"रण वष" / Assessment Year : 2008-09

For Appellant: Sh. N.K.Garg, AdvocateFor Respondent: Smt. Chanderkanta, Sr.DR
Section 234BSection 80Section 80ISection 8O

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ -“ए”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘A’, CHANDIGARH "ी संजय गग", "या"यक सद"य एवं डा. बी.आर.आर, कुमार, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER आयकर अपील सं ITA No. 366/CHD/2013 "नधा"रण वष" / Assessment Year : 2008-09 M/s H.M. Steels Ltd., Vs. The Addl CIT. Sangrur Road, Sangrur Range, Sangrur Dibra, Distt.Sangrur PAN No. AABCH0164Q आयकर अपील सं./ ITA No. 583/CHD/2014 "नधा"रण वष" / Assessment Year : 2009-10 The DCIT, Vs. M/s H.M. Steels Ltd., Circle, Sangrur Road, Dibra, Sangrur Distt.Sangrur PAN…

DCIT, Sangrur vs. M/S H.M. Steel Ltd., Sangrur

In the result, this appeal of the Revenue is partly allowed

ITA 584/CHANDI/2014[2010-11]Status: DisposedITAT Chandigarh05 Nov 2018AY 2010-11

Bench: Shri Sanjay Garg & Dr. B.R.R. Kumarआयकर अपील सं Ita No. 366/Chd/2013 "नधा"रण वष" / Assessment Year : 2008-09

For Appellant: Sh. N.K.Garg, AdvocateFor Respondent: Smt. Chanderkanta, Sr.DR
Section 234BSection 80Section 80ISection 8O

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ -“ए”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘A’, CHANDIGARH "ी संजय गग", "या"यक सद"य एवं डा. बी.आर.आर, कुमार, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER आयकर अपील सं ITA No. 366/CHD/2013 "नधा"रण वष" / Assessment Year : 2008-09 M/s H.M. Steels Ltd., Vs. The Addl CIT. Sangrur Road, Sangrur Range, Sangrur Dibra, Distt.Sangrur PAN No. AABCH0164Q आयकर अपील सं./ ITA No. 583/CHD/2014 "नधा"रण वष" / Assessment Year : 2009-10 The DCIT, Vs. M/s H.M. Steels Ltd., Circle, Sangrur Road, Dibra, Sangrur Distt.Sangrur PAN…

DCIT, Sangrur vs. M/S H.M. Steel Ltd., Sangrur

In the result, this appeal of the Revenue is partly allowed

ITA 583/CHANDI/2014[2009-10]Status: DisposedITAT Chandigarh05 Nov 2018AY 2009-10

Bench: Shri Sanjay Garg & Dr. B.R.R. Kumarआयकर अपील सं Ita No. 366/Chd/2013 "नधा"रण वष" / Assessment Year : 2008-09

For Appellant: Sh. N.K.Garg, AdvocateFor Respondent: Smt. Chanderkanta, Sr.DR
Section 234BSection 80Section 80ISection 8O

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ -“ए”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘A’, CHANDIGARH "ी संजय गग", "या"यक सद"य एवं डा. बी.आर.आर, कुमार, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER आयकर अपील सं ITA No. 366/CHD/2013 "नधा"रण वष" / Assessment Year : 2008-09 M/s H.M. Steels Ltd., Vs. The Addl CIT. Sangrur Road, Sangrur Range, Sangrur Dibra, Distt.Sangrur PAN No. AABCH0164Q आयकर अपील सं./ ITA No. 583/CHD/2014 "नधा"रण वष" / Assessment Year : 2009-10 The DCIT, Vs. M/s H.M. Steels Ltd., Circle, Sangrur Road, Dibra, Sangrur Distt.Sangrur PAN…

DCIT, Sangrur vs. M/S H.M. Steel Ltd., Sangrur

In the result, this appeal of the Revenue is partly allowed

ITA 585/CHANDI/2013[2008-09]Status: DisposedITAT Chandigarh05 Nov 2018AY 2008-09

Bench: Shri Sanjay Garg & Dr. B.R.R. Kumarआयकर अपील सं Ita No. 366/Chd/2013 "नधा"रण वष" / Assessment Year : 2008-09

For Appellant: Sh. N.K.Garg, AdvocateFor Respondent: Smt. Chanderkanta, Sr.DR
Section 234BSection 80Section 80ISection 8O

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ -“ए”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘A’, CHANDIGARH "ी संजय गग", "या"यक सद"य एवं डा. बी.आर.आर, कुमार, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER आयकर अपील सं ITA No. 366/CHD/2013 "नधा"रण वष" / Assessment Year : 2008-09 M/s H.M. Steels Ltd., Vs. The Addl CIT. Sangrur Road, Sangrur Range, Sangrur Dibra, Distt.Sangrur PAN No. AABCH0164Q आयकर अपील सं./ ITA No. 583/CHD/2014 "नधा"रण वष" / Assessment Year : 2009-10 The DCIT, Vs. M/s H.M. Steels Ltd., Circle, Sangrur Road, Dibra, Sangrur Distt.Sangrur PAN…

M/S H.M. Steel Ltd., Sangrur vs. Addl. CIT, Sangrur

In the result, this appeal of the Revenue is partly allowed

ITA 366/CHANDI/2013[2008-09]Status: DisposedITAT Chandigarh05 Nov 2018AY 2008-09

Bench: Shri Sanjay Garg & Dr. B.R.R. Kumarआयकर अपील सं Ita No. 366/Chd/2013 "नधा"रण वष" / Assessment Year : 2008-09

For Appellant: Sh. N.K.Garg, AdvocateFor Respondent: Smt. Chanderkanta, Sr.DR
Section 234BSection 80Section 80ISection 8O

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ -“ए”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘A’, CHANDIGARH "ी संजय गग", "या"यक सद"य एवं डा. बी.आर.आर, कुमार, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER आयकर अपील सं ITA No. 366/CHD/2013 "नधा"रण वष" / Assessment Year : 2008-09 M/s H.M. Steels Ltd., Vs. The Addl CIT. Sangrur Road, Sangrur Range, Sangrur Dibra, Distt.Sangrur PAN No. AABCH0164Q आयकर अपील सं./ ITA No. 583/CHD/2014 "नधा"रण वष" / Assessment Year : 2009-10 The DCIT, Vs. M/s H.M. Steels Ltd., Circle, Sangrur Road, Dibra, Sangrur Distt.Sangrur PAN…

Deputy Commissioner of Income Tax, Ludhiana vs. M/S Vardhman Acrylics Limited, Ludhiana

The appeal of the assessee is hereby allowed and that of the Revenue is hereby dismissed

ITA 743/CHANDI/2016[2012-13]Status: DisposedITAT Chandigarh20 Aug 2018AY 2012-13

Bench: Shri Sanjay Garg & Ms. Annapurna Guptaassessment Year : 2011-12

For Appellant: Sh. Vineet Jain (on 13.12.2017)For Respondent: Sh. Ashish Abrol, CIT DR (on 13.12.2017)
Section 14ASection 25

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, CHANDIGARH BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND Ms. ANNAPURNA GUPTA, ACCOUNTANT MEMBER Assessment Year : 2011-12 M/s Vardhman Acrylics Ltd., Vs. The ACIT, Circle-1, Chandigarh Road, Ludhiana Ludhiana PAN No.AAACV7602E Assessment Year : 2011-12 The DCIT, Circle-1, Vs. M/s Vardhman Acrylics Ltd., Ludhiana Chandigarh Road, Ludhiana PAN No.AAACV7602E Assessment Year : 2012-13 M/s Vardhman Acrylics Ltd., Vs. The DCIT, Circle-1, Chandigarh Road, Ludhiana Ludhiana PAN No.AAACV7602E & Assessment Year : 2012-13 The DCIT, Circle-1, Vs. M/s Vardhman Acrylics L…

DCIT, Ludhiana vs. M/S Vardhman Acrylics Limited, Ludhiana

The appeal of the assessee is hereby allowed and that of the Revenue is hereby dismissed

ITA 517/CHANDI/2016[2011-12]Status: DisposedITAT Chandigarh20 Aug 2018AY 2011-12

Bench: Shri Sanjay Garg & Ms. Annapurna Guptaassessment Year : 2011-12

For Appellant: Sh. Vineet Jain (on 13.12.2017)For Respondent: Sh. Ashish Abrol, CIT DR (on 13.12.2017)
Section 14ASection 25

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, CHANDIGARH BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND Ms. ANNAPURNA GUPTA, ACCOUNTANT MEMBER Assessment Year : 2011-12 M/s Vardhman Acrylics Ltd., Vs. The ACIT, Circle-1, Chandigarh Road, Ludhiana Ludhiana PAN No.AAACV7602E Assessment Year : 2011-12 The DCIT, Circle-1, Vs. M/s Vardhman Acrylics Ltd., Ludhiana Chandigarh Road, Ludhiana PAN No.AAACV7602E Assessment Year : 2012-13 M/s Vardhman Acrylics Ltd., Vs. The DCIT, Circle-1, Chandigarh Road, Ludhiana Ludhiana PAN No.AAACV7602E & Assessment Year : 2012-13 The DCIT, Circle-1, Vs. M/s Vardhman Acrylics L…

Vardhman Acrylics Ltd., Ludhiana vs. DCIT, Ludhiana

The appeal of the assessee is hereby allowed and that of the Revenue is hereby dismissed

ITA 482/CHANDI/2016[2012-13]Status: DisposedITAT Chandigarh20 Aug 2018AY 2012-13

Bench: Shri Sanjay Garg & Ms. Annapurna Guptaassessment Year : 2011-12

For Appellant: Sh. Vineet Jain (on 13.12.2017)For Respondent: Sh. Ashish Abrol, CIT DR (on 13.12.2017)
Section 14ASection 25

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, CHANDIGARH BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND Ms. ANNAPURNA GUPTA, ACCOUNTANT MEMBER Assessment Year : 2011-12 M/s Vardhman Acrylics Ltd., Vs. The ACIT, Circle-1, Chandigarh Road, Ludhiana Ludhiana PAN No.AAACV7602E Assessment Year : 2011-12 The DCIT, Circle-1, Vs. M/s Vardhman Acrylics Ltd., Ludhiana Chandigarh Road, Ludhiana PAN No.AAACV7602E Assessment Year : 2012-13 M/s Vardhman Acrylics Ltd., Vs. The DCIT, Circle-1, Chandigarh Road, Ludhiana Ludhiana PAN No.AAACV7602E & Assessment Year : 2012-13 The DCIT, Circle-1, Vs. M/s Vardhman Acrylics L…

Vardhman Acrylics Ltd., Ludhiana vs. ACIT, Ludhiana

The appeal of the assessee is hereby allowed and that of the Revenue is hereby dismissed

ITA 481/CHANDI/2016[2011-12]Status: DisposedITAT Chandigarh20 Aug 2018AY 2011-12

Bench: Shri Sanjay Garg & Ms. Annapurna Guptaassessment Year : 2011-12

For Appellant: Sh. Vineet Jain (on 13.12.2017)For Respondent: Sh. Ashish Abrol, CIT DR (on 13.12.2017)
Section 14ASection 25

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, CHANDIGARH BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND Ms. ANNAPURNA GUPTA, ACCOUNTANT MEMBER Assessment Year : 2011-12 M/s Vardhman Acrylics Ltd., Vs. The ACIT, Circle-1, Chandigarh Road, Ludhiana Ludhiana PAN No.AAACV7602E Assessment Year : 2011-12 The DCIT, Circle-1, Vs. M/s Vardhman Acrylics Ltd., Ludhiana Chandigarh Road, Ludhiana PAN No.AAACV7602E Assessment Year : 2012-13 M/s Vardhman Acrylics Ltd., Vs. The DCIT, Circle-1, Chandigarh Road, Ludhiana Ludhiana PAN No.AAACV7602E & Assessment Year : 2012-13 The DCIT, Circle-1, Vs. M/s Vardhman Acrylics L…

Sh. Mam Raj, Sirmour vs. ITO, Nahan

In the result the appeal of the assessee stands allowed

ITA 315/CHANDI/2018[2006-07]Status: DisposedITAT Chandigarh10 Jul 2018AY 2006-07

Bench: Shri Sanjay Garg & Shri B.R.R. Kumarsh.Mam Raj C/O Vs. The Income Tax Officer, M/S Neel Kanth Services Station, Nahan, Badrinagar, Paonta Sahib, Himachal Pradesh. Distt. Sirmour (H.P.) Pan: Adxpr4044D (Appellant) (Respondent)

For Appellant: S/Shri Abhishek JhambaFor Respondent: Shri Tarun Kushwaha, JCIT
Section 250(6)Section 271(1)(c)

…onomically backward and remote area of the State for the development of the area and for generation of employment. He, in this respect, has relied upon the decision of the Hon'ble Supreme Court in the case of CIT vs. Chaphalkar Brothers Pune & Others (2017) 88 Taxmann.com 278 (SC). He, therefore, has submitted that it cannot be said that the assessee had furnished inaccurate particulars of income and that when the issue is debatable then no penalty u/s 271(1)(c) is attracted. 5. We have considered the rival submissions. We find that this is not a fit case for levy of penalty u/s 271(1)(c) of the Act. The abo…

CIT v. Chaphalkar Brothers Pune & Others (88 Taxmann.com 278) — Cited in 12 Judgments | BharatTax