CIT v. KPVS Mohammad Rowther & Co.

232 ITR 176High Court#23808 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2016 to 2023.

Judgments citing CIT v. KPVS Mohammad Rowther & Co.

Shri Balbir Singh M/S Jaideep Gift Centre Taptej Singh Market, Moga vs. Additional Commissioner of Income Tax Moga Range Moga, Moga

In the result, both the appeals filed by the assessee are allowed for

ITA 746/ASR/2017[2011-12]Status: DisposedITAT Amritsar18 Jul 2023AY 2011-12

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. P. N. Arora, AdvFor Respondent: Sh. Radhey Shyam Jaiswal, Sr. DR
Section 143(3)Section 269SSection 269TSection 27Section 271D

…mon sense and reason if it were so. It was also stated that "it is impossible to know all the statutory law, and not very possible to know all the common law”. Further, the Hon’ble Madras Court in the case of in the case of CIT vs. KPVS Mohammad Rowther & Co. 232 ITR 176 (Mad) held that ignorance of law can be a reasonable cause for the failure and deletion of penalty was justified. Where the Ld. AO during Assessment proceedings already made additions of such Loan (as held by AO) as deemed dividend u/s 2(22e), it is not justified to invoke provisions of section 269SS and 269TT of the Act. The assessee is an ordin…

Shri Balbir Singh M/S Jaideep Gift Centre, Taptej Singh Market, Moga vs. Additional Commissioner of Income Tax Moga Range, Moga

In the result, both the appeals filed by the assessee are allowed for

ITA 745/ASR/2017[2011-12]Status: DisposedITAT Amritsar18 Jul 2023AY 2011-12

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. P. N. Arora, AdvFor Respondent: Sh. Radhey Shyam Jaiswal, Sr. DR
Section 143(3)Section 269SSection 269TSection 27Section 271D

…mon sense and reason if it were so. It was also stated that "it is impossible to know all the statutory law, and not very possible to know all the common law”. Further, the Hon’ble Madras Court in the case of in the case of CIT vs. KPVS Mohammad Rowther & Co. 232 ITR 176 (Mad) held that ignorance of law can be a reasonable cause for the failure and deletion of penalty was justified. Where the Ld. AO during Assessment proceedings already made additions of such Loan (as held by AO) as deemed dividend u/s 2(22e), it is not justified to invoke provisions of section 269SS and 269TT of the Act. The assessee is an ordin…

Rani Grover, Mumbai vs. Addl CIT (TDS) RG 3, Mumbai

In the result, appeals of the assessee for all three assessment years are allowed

ITA 6334/MUM/2014[2008-09]Status: DisposedITAT Mumbai19 Oct 2016AY 2008-09

Bench: Shri R.C.Sharma & Shri Pawan Singh

For Appellant: Shri Bhupendra Shah (AR)For Respondent: Shri K.C. Kanojia (DR)
Section 197Section 253Section 272ASection 272A(2)(k)

…o common sense and reason if it were so. It was also stated that “it is impossible to know all the statutory law, and not very possible to know all the common law”. Further, the Hon'ble Madras High Court 9 in the case of CIT vs. K P V S Mohammad Rowther & Co. 232 ITR 176 (Mad) held that ignorance of law can be a reasonable cause for the failure and deletion of penalty was justified. Further, it is observed that the Revenue could not bring any material before us to show that any loss to the Revenue was caused because of the aforesaid delay in furnishing of the quarterly statements by the assessee. ON the above fac…

CIT v. KPVS Mohammad Rowther & Co. (232 ITR 176) — Cited in 3 Judgments | BharatTax