CIT v. Fortune Hotels and Estates (P.) Ltd.

52 Taxmann.com 330High Court2014#8490 most cited

What is CIT v. Fortune Hotels and Estates (P.) Ltd. authority for?

Penalty under section 271(1)(c) cannot be levied with reference to income determined by invoking the deeming provisions of section 50C, as this does not constitute concealment of income or furnishing of inaccurate particulars.

13

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2017 to 2025.

Also referred to as

CIT v. Fortune Hotels and Estates · section 271(1)(c) · section 50C · penalty for concealment of income · penalty for furnishing inaccurate particulars · deeming section · addition on account of section 50C · Bombay High Court

Sections most often in play

Section 271(1)(c)Section 50CSection 143(3)Section 148Section 153ASection 274

Issues it is cited on

section 50csection 50furnishing inaccurate particulars of incomefurnishing inaccurate particularspenalty under section 271(1)(c)section 271(1)section 271(1)(c)section 271section 27section 143section 250section 14

Judgments citing CIT v. Fortune Hotels and Estates (P.) Ltd.

Smt. Rajeshwari Devi, Uttar Pradesh vs. Income Tax Officer, Shamli

In the result, impugned order is quashed and appeal of the assessee is allowed

ITA 1221/DEL/2025[2010-11]Status: DisposedITAT Delhi19 May 2025AY 2010-11

Bench: SHRI VIKAS AWASTHY (Judicial Member)

For Appellant: Shri Gaurav SachdevaFor Respondent: Shri Manoj Kumar, Sr. DR
Section 148Section 271(1)Section 271(1)(c)Section 50C

…आयकर अपीलीय अिधकरण िद"ी पीठ “एस एम सी”, िद"ी "ी िवकास अव"थी, "ाियक सद" IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC”, DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER आअसं.1221/िद"ी/2025(िन.व. 2010-11) Smt. Rajeshwari Devi, Village Rashid Garh, Thana Bhawan, Shamli, UP 247777 ...... अपीलाथ"/Appellant PAN: CFMPR-2047-P बनाम Vs. Income Tax Officer, Ward-1(5), ..... "ितवादी/Respondent Shamli, UP 247777 अपीलाथ" "ारा/ Appellant by : Shri Gaurav Sachdeva "ितवादी"ारा/Respondent by : Shri Manoj Kumar, Sr. DR सुनवाई क" ितिथ/ Date of hearing : 19/05/2025 घोषणा क" ितिथ/ Date of pronouncement : : 19/05/2025 आदेश/O…

DCIT CC- 3(4), Mumbai vs. Bhawanishankar Harishchandra Sharma, Mumbai

ITA 2764/MUM/2023[2007-08]Status: DisposedITAT Mumbai26 Mar 2024AY 2007-08

Bench: SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: NoneFor Respondent: Shri Ashok Kumar Ambastha
Section 132Section 143(3)Section 153ASection 271(1)(c)Section 4Section 50C(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL "B" BENCH, MUMBAI SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER Deputy Commissioner of Income Tax, Central Circle – 3(4), Mumbai, Room No. 1915, 19th Floor, Air India Building, Nariman Point, Mumbai - 400021 …………… Appellant Bhawanishankar Harishchandra Vs Sharma, 1 Sharma cottage, Near Lake Castle Building, Powai, Mumbai - 400076 [PAN: ANUPS9315F] ……………. Respondent Appearance For the Appellant/Department : Shri Ashok Kumar Ambastha For the Respondent/Assessee : None Date Conclusion of hearing : 18.03.2024 Pronouncement of order : 26.03.2024 O…

Mrs. Devyani Ajit Mulik, Nagpur vs. Assistant Commissioner of Income Tax, Circel-1, Nagpur

In the result, the appeal of the assessee is allowed

ITA 1/NAG/2023[2016-17]Status: DisposedITAT Nagpur18 Mar 2024AY 2016-17

Bench: Shri S.S.Godara & Dr. Dipak P. Ripote

Section 250Section 271(1)(c)Section 50C

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.01/NAG/2023 िनधा"रण वष" / Assessment Year : 2016-17 Ms.Devyani Ajit Mulik, ACIT, Circle-1, Plot No.7, Wardha Road, Vs Nagpur Rahate Colony, Nagpur 440 022 Maharashtra PAN : AOWPM9395N Appellant/ Assessee Respondent /Revenue Assessee by None – AR Revenue by Shri Abhay Y. Marathe - DR Date of hearing 27/02/2024 Date of pronouncement 18/03/2024 आदेश/ ORDER PER DR. DIPAK P. RIPOTE, AM: This is an appeal filed by assessee against the order of Commissioner of In…

Vinay Khetan, Noida vs. DCIT Circle 5(2)(1), Noida

In the result, the appeal of the assessee is allowed

ITA 3427/DEL/2023[2006-07]Status: DisposedITAT Delhi02 Jan 2024AY 2006-07

Bench: Shri Pradip Kumar Kedia

For Appellant: Shri Amit Rai, CAFor Respondent: Ms. Kirti Sankratyayan, Sr.DR
Section 143(3)Section 250Section 254Section 271(1)(c)Section 50C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC” DELHI BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.3427/DEL/2023 Assessment Year 2006-07 Vinay Khetan, Deputy Commissioner of Income A-41/42, Sector-2, Vs. Tax, Noida. Circle-5(2)(1), Noida. TAN/PAN: AFQPK4347B (Appellant) (Respondent) Appellant by: Shri Amit Rai, CA Respondent by: Ms. Kirti Sankratyayan, Sr.DR Date of hearing: 02 01 2024 Date of pronouncement: 02 01 2024 O R D E R PER PRADIP KUMAR KEDIA-A.M. : The captioned appeal has been filed by the assessee against the order of the Commissioner of Income Tax (Appeals), Ghaziabad (‘…

Gunwant Sohanlal Kherodiya, Mumbai vs. Deputy Commissioner of Income Tax Circle-2, Kalyan

ITA 650/MUM/2023[2014-15]Status: DisposedITAT Mumbai08 Dec 2023AY 2014-15

Bench: Shri Prashant Maharishi, Am & Shri Rahul Chaudhary, Jm Dy. Commissioner Of Income Tax, Circle 2, Kalyan Gunwant Sohanlal Kherodiya Plot No.30, Office No.101, 504, A3, Vs. Jeevandeep Apartment, Swami Devprakash Garden, Sai Section Ambernath-421501 Opp Sibu Palace, Ambarnath, Thane 421501 (Appellant) (Respondent) Pan No. Agepk2846E

For Appellant: Ms. Ajitha Thampan, ARFor Respondent: Shri Ajudiya Manish, DR
Section 143(3)Section 147Section 250Section 251Section 271(1)(c)Section 50Section 50C

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI RAHUL CHAUDHARY, JM Dy. Commissioner of Income Tax, Circle 2, Kalyan Gunwant Sohanlal Kherodiya Plot No.30, Office No.101, 504, A3, Vs. Jeevandeep Apartment, Swami Devprakash Garden, Sai Section Ambernath-421501 Opp Sibu Palace, Ambarnath, Thane 421501 (Appellant) (Respondent) PAN No. AGEPK2846E Assessee by : Ms. Ajitha Thampan, AR Revenue by : Shri Ajudiya Manish, DR Date of hearing: 04.12.2023 Date of pronouncement 08.12.2023 : O R D E R PER PRASHANT MAHARISHI, AM: 01. This appeal is filed by the assessee / a…

Anandkumar Mansukhlal Patel, Rajkot vs. Income Tax Officer, Ward-3 (1) (2), Rajkot

In the result appeal of the assessee is hereby allowed

ITA 190/RJT/2022[2007-08]Status: DisposedITAT Rajkot23 Nov 2022AY 2007-08

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./Ita No. 190/Rjt/2022 िनधा"रण वष"/Asstt. Years: 2007-2008 Shri Anandkumar Mansukhlal Income Tax Officer, Changela, Vs. Ward-3(1)(2), Rajkot. C/O. M/S. Anand Agencies, Dhebar Road, Opp. Mehta Petrol Pump, Rajkot-360001. Pan: Acgpp8605G

For Appellant: Shri R.D. Lalchandani, A.RFor Respondent: Shri B.D. Gupta, Sr. D.R
Section 143(3)Section 147Section 271Section 271(1)(c)Section 50CSection 50C(2)

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, (Conducted through E-Court, Rajkot) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER, And Ms. MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./ITA No. 190/Rjt/2022 िनधा"रण वष"/Asstt. Years: 2007-2008 Shri Anandkumar Mansukhlal Income Tax Officer, Changela, Vs. Ward-3(1)(2), Rajkot. C/O. M/s. Anand Agencies, Dhebar Road, Opp. Mehta Petrol Pump, Rajkot-360001. PAN: ACGPP8605G Assessee by : Shri R.D. Lalchandani, A.R Revenue by : Shri B.D. Gupta, Sr. D.R सुनवाई क" तारीख/Date of Hearing : 02/11/2022 घोषणा क" तारीख /Date of Pronouncement: 23/11/2022 आद…

Shaheen M Mujawar, Mumbai vs. ITO 26(3)(2), Mumbai

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

ITA 742/MUM/2017[2009-10]Status: DisposedITAT Mumbai06 Feb 2020AY 2009-10

Bench: Shri Shamim Yahya & Shri Ram Lal Negi: A.Y : 2009-10

For Appellant: Shri Jitendra JainFor Respondent: Ms. Bharti Singh
Section 143(2)Section 271(1)(c)Section 50C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G”, MUMBAI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI RAM LAL NEGI, JUDICIAL MEMBER : A.Y : 2009-10 Shaheen M. Mujawar Vs. ITO-26(3)(2), Mumbai Prabhatwadi Kurla Pipeline, (Respondent) Behind Sagar Heights, Sakinaka, Mumbai 400 072. PAN : AAHPM1303K (Appellant) Assessee by : Shri Jitendra Jain Revenue by : Ms. Bharti Singh Date of Hearing : 16/12/2019 Date of Pronouncement : 06/02/2020 O R D E R PER SHAMIM YAHYA, ACCOUNTANT MEMBER This appeal by the assessee is directed against order of learned CIT(A) dated 21.10.2016 and pertains to assessment y…

Assistant Commissioner of Income Tax, Circle-2, Jaipur vs. Golcha Minerals Pvt. Ltd., Jaipur

In the result, the appeal is allowed

ITA 103/JPR/2019[2007-08]Status: DisposedITAT Jaipur10 Jun 2019AY 2007-08
For Appellant: Shri A.B. Ungayan, CA, ld.ARFor Respondent: Shri A.S. Nehra, JCIT, ld.DR fu/kZkfjrh dh vksj ls@
Section 271(1)Section 271(1)(c)Section 50C

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “B”, JAIPUR Jh jes'k lh 'kekZ] ys[kk lnL; ,oa Jh fot; iky jko] U;kf;d lnL; ds le{k BEFORE: SHRI RAMESH C SHARMA, AM & SHRI VIJAY PAL RAO, JM vk;dj vihy la-@ITA No.103/JP/2019 fu/kZkj.k o"kZ@Assessment Year :2007-08 A.C.I.T, cuke M/s. Golcha Minerals P.Ltd., Vs. Circle-2, Golcha Trade Centre, M.I Road, Jaipur Ajmeri Gate, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No. AAACCG6614R vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by : Shri A.S. Nehra, JCIT, ld.DR fu/kZkfjrh dh vksj ls@ Assessee by: Shri…

Nikhil Mukesh Patel, Mumbai vs. ACIT 21(1), Mumbai

In the result, the appeals are allowed

ITA 291/MUM/2017[2009-10]Status: DisposedITAT Mumbai19 Sept 2018AY 2009-10

Bench: Shri Joginder Singh () & Shri N.K. Pradhan () Assessment Year: 2009-10 Niraj Mukesh Patel Flat No. Asst. Commissioner Of 6, 2Nd Floor, Vibhuti Vs. Income Tax-21(1), Apartments, Ruia Park, Mumbai. Gandhi Gram Road, Juhu, Vile Parle (W), Mumbai- 400049. Pan No. Aavpp9786F Appellant Respondent & Assessment Year: 2009-10 Nikhil Mukesh Patel Flat Asst. Commissioner Of No. 6, 2Nd Floor, Vibhuti Vs. Income Tax-21(1), Apartments, Ruia Park, Mumbai. Gandhi Gram Road, Juhu, Vile Parle (W), Mumbai- 400049. Pan No. Aavpp8745J Appellant Respondent Assessee By : Ms. Dinkle Hariya, Ar Revenue By : Mr. Neil Philip, Dr Date Of Hearing : 10/09/2018 Date Of Pronouncement : 19/09/2018

For Appellant: Ms. Dinkle Hariya, ARFor Respondent: Mr. Neil Philip, DR
Section 271(1)(c)Section 50CSection 54Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B” MUMBAI BEFORE SHRI JOGINDER SINGH (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2009-10 Niraj Mukesh Patel Flat No. Asst. Commissioner of 6, 2nd Floor, Vibhuti Vs. Income Tax-21(1), Apartments, Ruia Park, Mumbai. Gandhi Gram Road, Juhu, Vile Parle (W), Mumbai- 400049. PAN No. AAVPP9786F Appellant Respondent & Assessment Year: 2009-10 Nikhil Mukesh Patel Flat Asst. Commissioner of No. 6, 2nd Floor, Vibhuti Vs. Income Tax-21(1), Apartments, Ruia Park, Mumbai. Gandhi Gram Road, Juhu, Vile Parle (W), Mumbai- 400049. PAN No. AAVPP87…

Niraj Mukesh Patel, Mumbai vs. ACIT 21(1), Mumbai

In the result, the appeals are allowed

ITA 290/MUM/2017[2009-10]Status: DisposedITAT Mumbai19 Sept 2018AY 2009-10

Bench: Shri Joginder Singh () & Shri N.K. Pradhan () Assessment Year: 2009-10 Niraj Mukesh Patel Flat No. Asst. Commissioner Of 6, 2Nd Floor, Vibhuti Vs. Income Tax-21(1), Apartments, Ruia Park, Mumbai. Gandhi Gram Road, Juhu, Vile Parle (W), Mumbai- 400049. Pan No. Aavpp9786F Appellant Respondent & Assessment Year: 2009-10 Nikhil Mukesh Patel Flat Asst. Commissioner Of No. 6, 2Nd Floor, Vibhuti Vs. Income Tax-21(1), Apartments, Ruia Park, Mumbai. Gandhi Gram Road, Juhu, Vile Parle (W), Mumbai- 400049. Pan No. Aavpp8745J Appellant Respondent Assessee By : Ms. Dinkle Hariya, Ar Revenue By : Mr. Neil Philip, Dr Date Of Hearing : 10/09/2018 Date Of Pronouncement : 19/09/2018

For Appellant: Ms. Dinkle Hariya, ARFor Respondent: Mr. Neil Philip, DR
Section 271(1)(c)Section 50CSection 54Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B” MUMBAI BEFORE SHRI JOGINDER SINGH (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2009-10 Niraj Mukesh Patel Flat No. Asst. Commissioner of 6, 2nd Floor, Vibhuti Vs. Income Tax-21(1), Apartments, Ruia Park, Mumbai. Gandhi Gram Road, Juhu, Vile Parle (W), Mumbai- 400049. PAN No. AAVPP9786F Appellant Respondent & Assessment Year: 2009-10 Nikhil Mukesh Patel Flat Asst. Commissioner of No. 6, 2nd Floor, Vibhuti Vs. Income Tax-21(1), Apartments, Ruia Park, Mumbai. Gandhi Gram Road, Juhu, Vile Parle (W), Mumbai- 400049. PAN No. AAVPP87…

ITO, Chennai vs. A.Jagannathan, Coimbatore

In the result, both, the appeal and the cross-objection stand dismissed

ITA 345/CHNY/2017[2009-10]Status: DisposedITAT Chennai07 Dec 2017AY 2009-10

Bench: Shri N.R.S. Ganesan & Shri Sanjay Aroraआयकर अपील सं./Ita No.345/Mds/2017 & C.O. No.42/Mds/2017 (In I.T.A. No.345/Mds/2017) "नधा"रण वष" / Assessment Year : 2009-10

For Appellant: Shri N. Madhavan, Addl.CITFor Respondent: Shri V. Deepan Raj Krishna, Advocate
Section 271(1)(c)

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी संजय अरोड़ा, लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI SANJAY ARORA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.345/Mds/2017 & C.O. No.42/Mds/2017 (in I.T.A. No.345/Mds/2017) "नधा"रण वष" / Assessment Year : 2009-10 The Income Tax Officer, Shri A. Jagannathan, Non Corporate Ward - 2(5), v. 50A, Palanisamy Street, 63-A, Race Course Road, No.2, Sai Baba Colony, Coimbatore. K.K. Pudur, Coimbatore – 641 038. PAN : ADAPJ 9812 G (अपीलाथ"/Appellant) (Respondent…

ACIT 2(2)(1), Mumbai vs. Indian Extraction Ltd, Mumbai

ITA 5758/MUM/2016[2012-13]Status: DisposedITAT Mumbai22 Nov 2017AY 2012-13

Bench: Shri Sktijit Dey() & Shri G Manjunatha ()

Section 143(3)Section 271(1)(c)Section 274Section 50CSection 50C(2)

…1 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI Before Shri Sktijit Dey(JUDICIAL MEMBER) AND Shri G Manjunatha (ACCOUNTANT MEMBER) I.T.A No.5758/Mum/2016 (Assessment year:2012-13 ) Dy.CIT, Cir.2(2)(1), Mumbi vs M/s Indian Extraction Ltd 18, Nanavati Mahalaya Homi Mody Street Mumbai-23 PAN : AAACI0993B APPELLANT RESPONDEDNT Appellant by Shri Omi Ningshen Respondent by Shri Pankaj J Jain Date of hearing 01-11-2017 Date of pronouncement 22-11-2017 O R D E R Per G Manjunatha, AM : This appeal filed by the revenue is directed against the order of the CIT(A)-5, Mumbai dated 06-06-2016 and it per…

DCIT, CC-3(3)(2), Mumbai vs. Trans Freight Containers Ltd., Mumbai

In the result this appeal by the revenue is stands dismissed

ITA 2337/MUM/2016[2009-10]Status: DisposedITAT Mumbai24 Feb 2017AY 2009-10

Bench: Shri Shamim Yahya & Shri Sanjay Garg

For Respondent: Shir. Mihir Shah
Section 143(3)Section 271(1)Section 271(1)(c)Section 50CSection 50c

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI SANJAY GARG, JUDICIAL MEMBER ITA no.2337/Mum./2016 (Assessment Year : 2009-10) DCIT CC-3(3)(2), Room No. 609, 6th Floor, ……………. Appellant Aayakar Bhavan, M.K Road Mumbai 400 020 v/s Trans Freight Containers Ltd. 72-73, Nariman Bhavan, ……………. Respondent Nariman Point, Mumbai 400 021 PAN AAACT1447P Assessee by : Ms. Arju Garodia Revenue by : Shir. Mihir Shah Date of Hearing –16.02.2017 Date of Order –24.02.2017 O R D E R PER: SHAMIM YAHYA This appeal by the revenue is directed against order of learned CI…