CIT v. Girish Devchand Rajani

33 Taxmann.com 174High Court2013#6154 most cited

What is CIT v. Girish Devchand Rajani authority for?

Imposing penalty under section 271(1)(c) is not justified when an assessee files a revised return disclosing additional income solely to buy peace and avoid protracted litigation, as such disclosure does not constitute an admission of concealed income.

19

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2021.

Also referred to as

CIT v. Girish Devchand Rajani · section 271(1)(c) · penalty · revised return · buy peace · avoid litigation · admission · concealed income

Also reported as

162 Taxmann 211

Judgments citing CIT v. Girish Devchand Rajani

DCIT CC-8(4), Mumbai vs. M/S Ruby Mills Ltd., Mumbai

In the result, appeal of the revenue is dismissed

ITA 3958/MUM/2019[2008-09]Status: DisposedITAT Mumbai01 Feb 2021AY 2008-09

Bench: Shri Rajesh Kumar, Am & Shri Pavan Kumar Gadale, Jm Dcit Central Circle 8(4) Vs. M/S. Ruby Mills Ltd., Room No.658, 6Th Floor 11Th Floor Aayakar Bhavan Ruby House, J.K. Sawant M.K. Road, Mumbai-400020 Marg, Dadar (W) Mumbai – 400 028 Pan/Gir No.Aaact0220G (Appellant) .. (Respondent)

Section 143(3)Section 271(1)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL), ‘D‘ BENCH MUMBAI BEFORE SHRI RAJESH KUMAR, AM & SHRI PAVAN KUMAR GADALE, JM DCIT Central Circle 8(4) Vs. M/s. Ruby Mills Ltd., Room No.658, 6th Floor 11th Floor Aayakar Bhavan Ruby House, J.K. Sawant M.K. Road, Mumbai-400020 Marg, Dadar (W) Mumbai – 400 028 PAN/GIR No.AAACT0220G (Appellant) .. (Respondent) Revenue by Shri Sajit V. Nair Assessee by Ms. Hema Sharma Date of Hearing 18/01/2021 Date of Pronouncement 01/02/2021 आदेश / O R D E R PER RAJESH KUMAR, ACCOUNTANT MEMBER: The aforesaid appeal has been filed by the assessee against the impugned order dated 29/03/20…

ACIT, Central Circle-2(3), Kolkata vs. Shri Sanjay Dhingra, New Delhi

ITA 234/KOL/2017[2013-14]Status: DisposedITAT Kolkata24 Apr 2019AY 2013-14

Bench: Shri J.Sudhakar Reddy & Shri S.S.Godara

…आयकर अपील"य अधीकरण, "यायपीठ – “B” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri J.Sudhakar Reddy, Accountant Member and Shri S.S.Godara, Judicial Member ITA No.232/Kol/2017 & C.O. No.37/Kol/2017 (a/o ITA No.232/Kol/2017) Assessment Year: 2013-14 ACIT, Central Circle-2(3) Shri Sidhanat Gupta बनाम / R.No.403, 4th Floor, X-12, 2nd Floor, Hauz Khas, V/s. Aayakar Bhawan, Poorva, New Delhi-110016 110, Shanti Pally, E.M. [PAN No.AEVPG 8722 Q] Bye-pass, Kolkata-107 .. अपीलाथ" /Appellant ""यथ" /Respondent "तया"ेपक /Co-objector ITA No.234/Kol/2017 & C.O. No.27/Kol/2017 (a/o ITA N…

ACIT, Central Circle-2(3), Kolkata vs. Shri Sidhant Gupta, New Delhi

ITA 232/KOL/2017[2013-14]Status: DisposedITAT Kolkata24 Apr 2019AY 2013-14

Bench: Shri J.Sudhakar Reddy & Shri S.S.Godara

…आयकर अपील"य अधीकरण, "यायपीठ – “B” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri J.Sudhakar Reddy, Accountant Member and Shri S.S.Godara, Judicial Member ITA No.232/Kol/2017 & C.O. No.37/Kol/2017 (a/o ITA No.232/Kol/2017) Assessment Year: 2013-14 ACIT, Central Circle-2(3) Shri Sidhanat Gupta बनाम / R.No.403, 4th Floor, X-12, 2nd Floor, Hauz Khas, V/s. Aayakar Bhawan, Poorva, New Delhi-110016 110, Shanti Pally, E.M. [PAN No.AEVPG 8722 Q] Bye-pass, Kolkata-107 .. अपीलाथ" /Appellant ""यथ" /Respondent "तया"ेपक /Co-objector ITA No.234/Kol/2017 & C.O. No.27/Kol/2017 (a/o ITA N…

ACIT, Central Circle - 2(3), Kolkata vs. Shri Murarilal Agarwal, Kolkata

ITA 2293/KOL/2017[2013-14]Status: DisposedITAT Kolkata24 Apr 2019AY 2013-14

Bench: Shri J.Sudhakar Reddy & Shri S.S.Godara

…आयकर अपील"य अधीकरण, "यायपीठ – “B” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri J.Sudhakar Reddy, Accountant Member and Shri S.S.Godara, Judicial Member ITA No.232/Kol/2017 & C.O. No.37/Kol/2017 (a/o ITA No.232/Kol/2017) Assessment Year: 2013-14 ACIT, Central Circle-2(3) Shri Sidhanat Gupta बनाम / R.No.403, 4th Floor, X-12, 2nd Floor, Hauz Khas, V/s. Aayakar Bhawan, Poorva, New Delhi-110016 110, Shanti Pally, E.M. [PAN No.AEVPG 8722 Q] Bye-pass, Kolkata-107 .. अपीलाथ" /Appellant ""यथ" /Respondent "तया"ेपक /Co-objector ITA No.234/Kol/2017 & C.O. No.27/Kol/2017 (a/o ITA N…

ACIT, Central Circle - 2(3), Kolkata vs. Kamalesh Agarwal, Kolkata

ITA 1535/KOL/2017[2013-14]Status: DisposedITAT Kolkata24 Apr 2019AY 2013-14

Bench: Shri J.Sudhakar Reddy & Shri S.S.Godara

…आयकर अपील"य अधीकरण, "यायपीठ – “B” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri J.Sudhakar Reddy, Accountant Member and Shri S.S.Godara, Judicial Member ITA No.232/Kol/2017 & C.O. No.37/Kol/2017 (a/o ITA No.232/Kol/2017) Assessment Year: 2013-14 ACIT, Central Circle-2(3) Shri Sidhanat Gupta बनाम / R.No.403, 4th Floor, X-12, 2nd Floor, Hauz Khas, V/s. Aayakar Bhawan, Poorva, New Delhi-110016 110, Shanti Pally, E.M. [PAN No.AEVPG 8722 Q] Bye-pass, Kolkata-107 .. अपीलाथ" /Appellant ""यथ" /Respondent "तया"ेपक /Co-objector ITA No.234/Kol/2017 & C.O. No.27/Kol/2017 (a/o ITA N…

ACIT, Central Circle - 2(3), Kolkata vs. Dilip Kumar Modi, Kolkata

ITA 1485/KOL/2017[2014-15]Status: DisposedITAT Kolkata24 Apr 2019AY 2014-15

Bench: Shri J.Sudhakar Reddy & Shri S.S.Godara

…आयकर अपील"य अधीकरण, "यायपीठ – “B” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri J.Sudhakar Reddy, Accountant Member and Shri S.S.Godara, Judicial Member ITA No.232/Kol/2017 & C.O. No.37/Kol/2017 (a/o ITA No.232/Kol/2017) Assessment Year: 2013-14 ACIT, Central Circle-2(3) Shri Sidhanat Gupta बनाम / R.No.403, 4th Floor, X-12, 2nd Floor, Hauz Khas, V/s. Aayakar Bhawan, Poorva, New Delhi-110016 110, Shanti Pally, E.M. [PAN No.AEVPG 8722 Q] Bye-pass, Kolkata-107 .. अपीलाथ" /Appellant ""यथ" /Respondent "तया"ेपक /Co-objector ITA No.234/Kol/2017 & C.O. No.27/Kol/2017 (a/o ITA N…

DCIT, Central Circle - 2(2), Kolkata vs. M/S. Calcutta Industrial Supply Corp., Kolkata

ITA 1610/KOL/2017[2013-14]Status: DisposedITAT Kolkata27 Feb 2019AY 2013-14

Bench: Shri J.Sudhakar Reddy & Shri S.S.Godara

Section 132(4)Section 271A

…आयकर अपील"य अधीकरण, "यायपीठ – “A” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “A” KOLKATA Before Shri J.Sudhakar Reddy, Accountant Member and Shri S.S.Godara, Judicial Member ITA No.1604/Kol/2017 & C.O. No.96/Kol/2017 (a/o ITA No. 1604/Kol/2017) Assessment Year: 2013-14 DCIT, Central Circle-2(2), AKA Logistics Pvt. Ltd., बनाम 3rd Floor, 8, Beck Bagan Aayakar Bhawan, Poorva, - / 107, Shantipally, Kolkata- V/s. Row, Kolkata-700017 700107 [PAN No. AADCC 4844 N] .. अपीलाथ" /Appellant ""यथ"/Respondent/"तया"ेपक Co-objector ITA No.1607/Kol/2017 & C.O. No.97/Kol/2017 (a/o ITA No. 1607/Kol/2017) Assess…

DCIT, Central Circle - 2(2), Kolkata vs. Ambey Mining Pvt. Ltd., Kolkata

ITA 1607/KOL/2017[2013-14]Status: DisposedITAT Kolkata27 Feb 2019AY 2013-14

Bench: Shri J.Sudhakar Reddy & Shri S.S.Godara

Section 132(4)Section 271A

…आयकर अपील"य अधीकरण, "यायपीठ – “A” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “A” KOLKATA Before Shri J.Sudhakar Reddy, Accountant Member and Shri S.S.Godara, Judicial Member ITA No.1604/Kol/2017 & C.O. No.96/Kol/2017 (a/o ITA No. 1604/Kol/2017) Assessment Year: 2013-14 DCIT, Central Circle-2(2), AKA Logistics Pvt. Ltd., बनाम 3rd Floor, 8, Beck Bagan Aayakar Bhawan, Poorva, - / 107, Shantipally, Kolkata- V/s. Row, Kolkata-700017 700107 [PAN No. AADCC 4844 N] .. अपीलाथ" /Appellant ""यथ"/Respondent/"तया"ेपक Co-objector ITA No.1607/Kol/2017 & C.O. No.97/Kol/2017 (a/o ITA No. 1607/Kol/2017) Assess…

DCIT, Central Circle - 2(2), Kolkata vs. Aka Logistics Pvt. Ltd., Kolkata

ITA 1604/KOL/2017[2013-14]Status: DisposedITAT Kolkata27 Feb 2019AY 2013-14

Bench: Shri J.Sudhakar Reddy & Shri S.S.Godara

Section 132(4)Section 271A

…आयकर अपील"य अधीकरण, "यायपीठ – “A” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “A” KOLKATA Before Shri J.Sudhakar Reddy, Accountant Member and Shri S.S.Godara, Judicial Member ITA No.1604/Kol/2017 & C.O. No.96/Kol/2017 (a/o ITA No. 1604/Kol/2017) Assessment Year: 2013-14 DCIT, Central Circle-2(2), AKA Logistics Pvt. Ltd., बनाम 3rd Floor, 8, Beck Bagan Aayakar Bhawan, Poorva, - / 107, Shantipally, Kolkata- V/s. Row, Kolkata-700017 700107 [PAN No. AADCC 4844 N] .. अपीलाथ" /Appellant ""यथ"/Respondent/"तया"ेपक Co-objector ITA No.1607/Kol/2017 & C.O. No.97/Kol/2017 (a/o ITA No. 1607/Kol/2017) Assess…

DCIT, Central Circle - 2(2), Kolkata vs. Shri Liadhar Agarwala, Kolkata

ITA 1605/KOL/2017[2013-14]Status: DisposedITAT Kolkata26 Dec 2018AY 2013-14

Bench: Shri S.S.Godara & Shri, M. Balaganesh

Section 132(4)Section 139Section 143(2)Section 143(3)Section 271A

…आयकर अपील"य अधीकरण, "यायपीठ – “B” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri S.S.Godara, Judicial Member and Shri, M. Balaganesh, Accountant Member ITA No.1605/Kol/2017 & C.O.No.99/Kol/2017 (a/o ITA No.1605/Kol/2017) Assessment Year :2013-14 DCIT, Central Circle- V/s. Shri Liadhar Agarwala Flat No.4A & 4B, 4th Floor, 2(2), Aayakar Bhawan, Poorva, 110, Shanti Kunj Apartment, Shantipally, Kolkata-107 52/2B, Hazra Road, Kolkata-19 [PAN No.ACYPA 6161 C] .. अपीलाथ" /Appellant ""यथ"/Respondent / "तया"ेपक/ Co-objector Shri Radhyey Shyam, CIT-DR आवेदक क" ओर से/By Assessee Shri A.…

Shri Varad Mehta, Bhopal vs. The DCIT 1(1), Bhopal

In the result appeal of the assessee is allowed

ITA 693/IND/2016[2008-09]Status: DisposedITAT Indore06 Dec 2018AY 2008-09

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year 2008-09 Shri Varad Mehta, Dcit 1(1), B-4/301, Paras City, Vs. Bhopal Arera Colony, Bhopal (Appellant) (Respondent ) Pan No.Aflpm6733Q Revenue By Shri Rajeeb Jain, Sr.Dr Assessee By Shri Girish Agrawal,Ca Date Of Hearing 27.11.2018 Date Of Pronouncement 06.12.2018 O R D E R

Section 133ASection 143(3)Section 271Section 271(1)(c)

…Varad Mehta आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER Assessment Year 2008-09 Shri Varad Mehta, DCIT 1(1), B-4/301, Paras City, Vs. Bhopal Arera Colony, Bhopal (Appellant) (Respondent ) PAN No.AFLPM6733Q Revenue by Shri Rajeeb Jain, Sr.DR Assessee by Shri Girish Agrawal,CA Date of Hearing 27.11.2018 Date of Pronouncement 06.12.2018 O R D E R PER MANISH BORAD, AM. The above captioned appeal is filed at the instance of assessee pertaining to Assessment Year 2008-09 and is di…

ACIT, Central Circle - 2(3), Kolkata vs. Vikash Agarwal, Kolkata

In the result, the cross-objection filed by the assessee is partly allowed

ITA 1540/KOL/2017[2013-14]Status: DisposedITAT Kolkata16 Nov 2018AY 2013-14

Bench: Sh. M.Balaganesh & Sh. S.S.Viswanethra Raviacit, Vs Vishal Agarwal, Central Circle-2(3), Room No.403, 4Thfloor, 547, Block-N, Aayakar Bhawan, Poorva, 110, Shanti Pally, New Alipore, E.M.Bye Pass, Kolkata-700107. Kolkata-700053. Pan-Adcpa9882F Acit, Vikashagarwal, Vs Central Circle-2(3), Room No.403, 547, Block-N, 4Thfloor, Aayakar Bhawan, Poorva, 110, New Alipore, Kolkata- Shanti Pally, E.M.Bye Pass, Kolkata- 700053. 700107. Pan-Adcpa9882F C.O.No.-106/Kol/2017 (In Ita No.1537/Kol/2017) (Assessment Year-2013-14) Vs Vishal Agarwal, Acit, 547, Block-N, Central Circle-2(3), Room New Alipore, No.403, 4Thfloor, Aayakar Kolkata-700053. Bhawan, Poorva, 110, Shanti Pan-Adcpa9882F Pally, E.M.Bye Pass, Kolkata-700107. (Appellant) (Respondent) C.O.No.-107/Kol/2017 (In Ita No.1540/Kol/2017) (Assessment Year-2013-14) Vs Acit, Vikash Agarwal, 547, Block-N, Central Circle-2(3), Room No.403, 4Thfloor, Aayakar Bhawan, Poorva, New Alipore, Kolkata-700053. Pan-Adcpa9882F 110, Shanti Pally, E.M.Bye Pass, Kolkata-700107. (Appellant) (Respondent) Appellant By Sh. G.Hangshing, Cit Dr Respondent By Sh. A.K.Tibrewal, Fca &Amit Agarwal, Adv.

Section 132(4)Section 271A

…C.O.No.-106 & 107/Kol/2017 & ITA No.1537 & 1540 & 1536/KOL/2017 IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “D”, KOLKATA BEFORE SH. M.BALAGANESH, ACCOUNTANT MEMBER AND SH. S.S.VISWANETHRA RAVI, JUDICIAL MEMBER ACIT, vs Vishal Agarwal, Central Circle-2(3), Room No.403, 4thFloor, 547, Block-N, Aayakar Bhawan, Poorva, 110, Shanti Pally, New Alipore, E.M.Bye Pass, Kolkata-700107. Kolkata-700053. PAN-ADCPA9882F ACIT, VikashAgarwal, vs Central Circle-2(3), Room No.403, 547, Block-N, 4thFloor, Aayakar Bhawan, Poorva, 110, New Alipore, Kolkata- Shanti Pally, E.M.Bye Pass, Kolkata- 700053. 700107. PAN-ADCPA9882F…

ACIT, Central Circle - 2(3), Kolkata vs. Vishal Agarwal, Kolkata

In the result, the cross-objection filed by the assessee is partly allowed

ITA 1537/KOL/2017[2013-14]Status: DisposedITAT Kolkata16 Nov 2018AY 2013-14

Bench: Sh. M.Balaganesh & Sh. S.S.Viswanethra Raviacit, Vs Vishal Agarwal, Central Circle-2(3), Room No.403, 4Thfloor, 547, Block-N, Aayakar Bhawan, Poorva, 110, Shanti Pally, New Alipore, E.M.Bye Pass, Kolkata-700107. Kolkata-700053. Pan-Adcpa9882F Acit, Vikashagarwal, Vs Central Circle-2(3), Room No.403, 547, Block-N, 4Thfloor, Aayakar Bhawan, Poorva, 110, New Alipore, Kolkata- Shanti Pally, E.M.Bye Pass, Kolkata- 700053. 700107. Pan-Adcpa9882F C.O.No.-106/Kol/2017 (In Ita No.1537/Kol/2017) (Assessment Year-2013-14) Vs Vishal Agarwal, Acit, 547, Block-N, Central Circle-2(3), Room New Alipore, No.403, 4Thfloor, Aayakar Kolkata-700053. Bhawan, Poorva, 110, Shanti Pan-Adcpa9882F Pally, E.M.Bye Pass, Kolkata-700107. (Appellant) (Respondent) C.O.No.-107/Kol/2017 (In Ita No.1540/Kol/2017) (Assessment Year-2013-14) Vs Acit, Vikash Agarwal, 547, Block-N, Central Circle-2(3), Room No.403, 4Thfloor, Aayakar Bhawan, Poorva, New Alipore, Kolkata-700053. Pan-Adcpa9882F 110, Shanti Pally, E.M.Bye Pass, Kolkata-700107. (Appellant) (Respondent) Appellant By Sh. G.Hangshing, Cit Dr Respondent By Sh. A.K.Tibrewal, Fca &Amit Agarwal, Adv.

Section 132(4)Section 271A

…C.O.No.-106 & 107/Kol/2017 & ITA No.1537 & 1540 & 1536/KOL/2017 IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “D”, KOLKATA BEFORE SH. M.BALAGANESH, ACCOUNTANT MEMBER AND SH. S.S.VISWANETHRA RAVI, JUDICIAL MEMBER ACIT, vs Vishal Agarwal, Central Circle-2(3), Room No.403, 4thFloor, 547, Block-N, Aayakar Bhawan, Poorva, 110, Shanti Pally, New Alipore, E.M.Bye Pass, Kolkata-700107. Kolkata-700053. PAN-ADCPA9882F ACIT, VikashAgarwal, vs Central Circle-2(3), Room No.403, 547, Block-N, 4thFloor, Aayakar Bhawan, Poorva, 110, New Alipore, Kolkata- Shanti Pally, E.M.Bye Pass, Kolkata- 700053. 700107. PAN-ADCPA9882F…

ACIT, Central Circle - 2(3), Kolkata vs. M/S. Shailaja Park Pvt. Ltd., Kolkata

In the result, the cross-objection filed by the assessee is partly allowed

ITA 1536/KOL/2017[2013-14]Status: DisposedITAT Kolkata16 Nov 2018AY 2013-14

Bench: Sh. M.Balaganesh & Sh. S.S.Viswanethra Raviacit, Vs Vishal Agarwal, Central Circle-2(3), Room No.403, 4Thfloor, 547, Block-N, Aayakar Bhawan, Poorva, 110, Shanti Pally, New Alipore, E.M.Bye Pass, Kolkata-700107. Kolkata-700053. Pan-Adcpa9882F Acit, Vikashagarwal, Vs Central Circle-2(3), Room No.403, 547, Block-N, 4Thfloor, Aayakar Bhawan, Poorva, 110, New Alipore, Kolkata- Shanti Pally, E.M.Bye Pass, Kolkata- 700053. 700107. Pan-Adcpa9882F C.O.No.-106/Kol/2017 (In Ita No.1537/Kol/2017) (Assessment Year-2013-14) Vs Vishal Agarwal, Acit, 547, Block-N, Central Circle-2(3), Room New Alipore, No.403, 4Thfloor, Aayakar Kolkata-700053. Bhawan, Poorva, 110, Shanti Pan-Adcpa9882F Pally, E.M.Bye Pass, Kolkata-700107. (Appellant) (Respondent) C.O.No.-107/Kol/2017 (In Ita No.1540/Kol/2017) (Assessment Year-2013-14) Vs Acit, Vikash Agarwal, 547, Block-N, Central Circle-2(3), Room No.403, 4Thfloor, Aayakar Bhawan, Poorva, New Alipore, Kolkata-700053. Pan-Adcpa9882F 110, Shanti Pally, E.M.Bye Pass, Kolkata-700107. (Appellant) (Respondent) Appellant By Sh. G.Hangshing, Cit Dr Respondent By Sh. A.K.Tibrewal, Fca &Amit Agarwal, Adv.

Section 132(4)Section 271A

…C.O.No.-106 & 107/Kol/2017 & ITA No.1537 & 1540 & 1536/KOL/2017 IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “D”, KOLKATA BEFORE SH. M.BALAGANESH, ACCOUNTANT MEMBER AND SH. S.S.VISWANETHRA RAVI, JUDICIAL MEMBER ACIT, vs Vishal Agarwal, Central Circle-2(3), Room No.403, 4thFloor, 547, Block-N, Aayakar Bhawan, Poorva, 110, Shanti Pally, New Alipore, E.M.Bye Pass, Kolkata-700107. Kolkata-700053. PAN-ADCPA9882F ACIT, VikashAgarwal, vs Central Circle-2(3), Room No.403, 547, Block-N, 4thFloor, Aayakar Bhawan, Poorva, 110, New Alipore, Kolkata- Shanti Pally, E.M.Bye Pass, Kolkata- 700053. 700107. PAN-ADCPA9882F…

ACIT, Central Circle-2(3), Kolkata vs. M/S Badrinath Infrastructure Pvt. Ltd., Kolkata

Appeal is dismissed

ITA 154/KOL/2017[2013-14]Status: DisposedITAT Kolkata27 Jul 2018AY 2013-14

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2013-14 Acit, Central Circle- V/S. M/S Badrinath Infrastructure 2(3), Room No. 403, 4Th Pvt. Ltd., 107, Park Street, Floor, Aayakar Bhawan, Kolkata-16 Poorva, 110, Shanti [Pan No.Aaccv 5513 E] Pally; E.M. Bye-Pass, Kolkata-107 .. अपीलाथ" /Appellant ""यथ"/Respondent Shri P.K. Srihari, Cit-Dr अपीलाथ" क" ओर से/By Appellant None ""यथ" क" ओर से/By Respondent 09-07-2018 सुनवाई क" तार"ख/Date Of Hearing 27-07-2018 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per S.S.Godara:- This Revenue’S Appeal For Assessment Year 2013-14 Challenges The Commissioner Of Income Tax (Appeals)-20, Kolkata’S Order Dated 08.11.2016, Passed In Case No.1136/Cit(A)-20/Cc-2(3)/15-16, Reversing Assessing Officer’S Action Imposing Penalty Of ₹85,97,925/- In His Order Dated 29.09.2015, Involving Proceedings U/S. 271(1)(C) Of The Income Tax Act, 1961; In Short ‘The Act’.

Section 132(4)Section 271(1)(c)

…आयकर अपील"य अधीकरण, "यायपीठ – “D” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “D” KOLKATA Before Shri S.S.Godara, Judicial Member and Dr. A.L. Saini, Accountant Member Assessment Year :2013-14 ACIT, Central Circle- V/s. M/s Badrinath Infrastructure 2(3), Room No. 403, 4th Pvt. Ltd., 107, Park Street, Floor, Aayakar Bhawan, Kolkata-16 Poorva, 110, Shanti [PAN No.AACCV 5513 E] Pally; E.M. Bye-pass, Kolkata-107 .. अपीलाथ" /Appellant ""यथ"/Respondent Shri P.K. Srihari, CIT-DR अपीलाथ" क" ओर से/By Appellant None ""यथ" क" ओर से/By Respondent 09-07-2018 सुनवाई क" तार"ख/Date of Hearing 27-07-2018 घोषणा क"…

Smt. Roshni Devi, Jaipur vs. Income Tax Officer, Jaipur

In the result, the levy of penalty under section 271B is hereby deleted

ITA 953/JPR/2017[2011-12]Status: DisposedITAT Jaipur16 May 2018AY 2011-12

Bench: Us.

For Appellant: Shri N.S. Vyas (Adv)For Respondent: Smt. Poonam Roy (DCIT)

Section 271(1)(c)

…be imposed where the error/mistake is bonafide. It was held in following cases that agreed addition to income to purchase peace cannot amount to an admission constituting evidence of concealment in penalty proceedings:- CIT Vs. Girish Devchand Rajani (2013) 33 Taxmann.com 174 (Gujarat) CIT Vs MM Gujamgadi (2007) 162 Taxmann 211 (Kar) CIT Vs Punjab Tyres (1986) 162 ITR 517 (MP) CIT Vs. Jaswant Rai (1997) 142 CTR 49 (P&H) CIT Vs Mecon Builders & Engineers (2001) 248 ITR 159 (Del.) CIT Vs. Manjunatha Cotton & Ginning Factory (2013) ITRV-HC-KAR-093) In the following cases it was also held that penalty u/s 271(1)(c)…

Smt. Roshni Devi, Jaipur vs. Income Tax Officer, Jaipur

In the result, the levy of penalty under section 271B is hereby deleted

ITA 952/JPR/2017[2011-12]Status: DisposedITAT Jaipur16 May 2018AY 2011-12

Bench: Us.

For Appellant: Shri N.S. Vyas (Adv)For Respondent: Smt. Poonam Roy (DCIT)

Section 271(1)(c)

…be imposed where the error/mistake is bonafide. It was held in following cases that agreed addition to income to purchase peace cannot amount to an admission constituting evidence of concealment in penalty proceedings:- CIT Vs. Girish Devchand Rajani (2013) 33 Taxmann.com 174 (Gujarat) CIT Vs MM Gujamgadi (2007) 162 Taxmann 211 (Kar) CIT Vs Punjab Tyres (1986) 162 ITR 517 (MP) CIT Vs. Jaswant Rai (1997) 142 CTR 49 (P&H) CIT Vs Mecon Builders & Engineers (2001) 248 ITR 159 (Del.) CIT Vs. Manjunatha Cotton & Ginning Factory (2013) ITRV-HC-KAR-093) In the following cases it was also held that penalty u/s 271(1)(c)…

Smt. Roshni Devi, Jaipur vs. Income Tax Officer, Jaipur

In the result, the levy of penalty under section 271B is hereby deleted

ITA 951/JPR/2017[2011-12]Status: DisposedITAT Jaipur16 May 2018AY 2011-12

Bench: Us.

For Appellant: Shri N.S. Vyas (Adv)For Respondent: Smt. Poonam Roy (DCIT)

Section 271(1)(c)

…be imposed where the error/mistake is bonafide. It was held in following cases that agreed addition to income to purchase peace cannot amount to an admission constituting evidence of concealment in penalty proceedings:- CIT Vs. Girish Devchand Rajani (2013) 33 Taxmann.com 174 (Gujarat) CIT Vs MM Gujamgadi (2007) 162 Taxmann 211 (Kar) CIT Vs Punjab Tyres (1986) 162 ITR 517 (MP) CIT Vs. Jaswant Rai (1997) 142 CTR 49 (P&H) CIT Vs Mecon Builders & Engineers (2001) 248 ITR 159 (Del.) CIT Vs. Manjunatha Cotton & Ginning Factory (2013) ITRV-HC-KAR-093) In the following cases it was also held that penalty u/s 271(1)(c)…

Ashish Gandhi Builders, Mumbai vs. ITO WD 10(2)(3), Mumbai

ITA 6337/MUM/2011[2002-03]Status: DisposedITAT Mumbai14 Oct 2015AY 2002-03

For Respondent: Ms. Vinita J. Menon

Section 143(1)Section 147Section 254(1)Section 271(1)(c)

…आयकर आयकर आयकर अपीलीय आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, अिधकरण " ए” खंडपीठ खंडपीठ खंडपीठ मुंबई खंडपीठ मुंबई मुंबई मुंबई INCOME TAX APPELLATE TRIBUNAL,MUMBAI-“A”,BENCH सव"ी राजे"", लेखा सद"य एवं एवं एवं संजय गग", "याियक सद"य एवं Before S/Sh. Rajendra,Accountant Member & Sanjay Garg,Judicial Member आयकर आयकर अपील अपील संसंसंसं/.ITA No.6337/Mum/2011,िनधा"रण िनधा"रण वष" वष"/Assessment Year-2002-03 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" M/s. Ashish Gandhi Builders & The Income tax Officer Developers,B-11/188, Matru Ashish, Vs Ward-10(2)(3) Rajawadi CHS,Ghatkopar East Room No.431, Aayakar Bhavan…

CIT v. Girish Devchand Rajani (33 Taxmann.com 174) — Cited in 19 Judgments | BharatTax