CIT v. Mahendra Singh Khedla

71 DTR 189High Court2012#11926 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2023.

Also reported as

33 Taxmann.com 666

Judgments citing CIT v. Mahendra Singh Khedla

Vision Jewellers, Jaipur vs. DCIT, Circle-1, Jaipur

In the result the appeal of the assessee is allowed

ITA 530/JPR/2023[2010-11]Status: DisposedITAT Jaipur22 Nov 2023AY 2010-11

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Rohan Sogani, CAFor Respondent: Smt. Monisha Choudhary, Addl. CIT

Section 147Section 271(1)Section 271(1)(c)Section 274

…आयकरअपीलीय अधिकरण] जयपुरन्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR JhlanhixkslkbZ]U;kf;dlnL; ,oaJhjkBksMdeys'kt;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;djvihy la-@ITA No. 530/JP/2023 fu/kZkj.ko"kZ@AssessmentYear : 2010-11 cuke M/s. Vision Jewellers The DCIT C/o R.K. Dhandia, 22, Moti Doongri Road, Vs. Circle-1 MootiDoongri Circle, Jaipur Jaipur LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AACFV 4559 K vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assesseeby : Shri Rohan Sogani, CA jktLo dh vksjls@Reven…

Mr.Vershi Chheda, Mumbai vs. Income Tax Officer 25(1)(4), Mumbai

ITA 356/MUM/2018[2012-13]Status: DisposedITAT Mumbai01 Apr 2019AY 2012-13

Bench: Hon’Ble Sh. G. S. Pannu, Vp & Hon’Ble Sh. Sandeep Gosain, Jm आयकरअपीलसं./ I.T.A. No. 356/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2012-13)

For Appellant: Shri Surji D. ChhedaFor Respondent: Shri Rajiv Gubgotra

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE HON’BLE SH. G. S. PANNU, VP & HON’BLE SH. SANDEEP GOSAIN, JM आयकरअपीलसं./ I.T.A. No. 356/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2012-13) Mr. Vershi Chheda, ITO 25(1)(4) A-206, Deep Tower, D. N. R. No. 308, Pratyakshkar बिधम/ Bhavan, C-10, BKC, 3rd Nagar, Jain Deraser Lane, Vs. Andheri west, floor, Bandra, Mumbai-400 053 Mumbai-400 051 स्थायीलेखासं./जीआइआरसं./ PAN No. AABPC8001A (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant by : Shri Surji D. Chheda, AR प्रत्यथीकीओरसे/Respondentby : Shri Rajiv Gubgotra, DR सुनवाईकीतारीख/ : 2…

Income Tax Officer, Bhiwadi vs. Shri Pratap Singh Tanwar, Jaipur

In the result, appeal filed by the Revenue is dismissed

ITA 1027/JPR/2017[2009-10]Status: DisposedITAT Jaipur29 Jan 2019AY 2009-10

For Appellant: Shri P. C. Parwal (CA)For Respondent: Shri Anup Singh (JCIT) fu/kZkfjrh dh vksj ls@

Section 143(3)Section 271(1)(c)Section 68

…d the subsequent year. In any case, the 6 ITO, Bhiwadi Vs. Sh. Pratap Singh Tanwar, Alwar trading addition made is only on estimate. On such estimated trading addition, penalty is not leviable as held in the following cases:- • CIT Vs. Mahendra Singh Khedla 71 DTR 189 (Raj.) • Shiv Lal Tak Vs. CIT 251 ITR 373 (Raj.) • Harigopal Singh Vs. CIT 258 ITR 85 (P&H) • CIT Vs. Vijay Kumar Jain 38 DTR 345 (Chattisgarh) • CIT Vs. Suresh Kumar Bansal 254 ITR 130 (P&H) (ii) Unexplained cash credit of Rs.85,39,700/-:- (a) At the outset, it is to submit that after the order of Tribunal, the addition on account on unexpl…

Tribhovandas Bhimji Zaveri (Delhi ) P.Ltd, Mumbai vs. DCIT Cen Cir 9, Mumbai

In the result, appeal of the assessee is allowed

ITA 24/MUM/2016[2009-10]Status: DisposedITAT Mumbai09 Feb 2018AY 2009-10

Bench: Shri R.C.Sharma, Am & Shri Pawan Singh, Jm M/S. Tribhovandas Bhimji Zaveri Vs. Dcit Cen Cir 9 (Delhi) Pvt. Ltd., R.No.806, Old Cgo Annex Ground Floor Building, M.K.Road, Somnath Apartments, Ram Mumbai – 400 020 Mandir R.D.Vile Parle (E) Mumbai – 400 057 Pan/Gir No.Aabct0165H Appellant) Respondent) ..

Section 171(1)(c)Section 271(1)(c)

…it at 9% thereon which amounts to Rs.5,60,000/-. Thus, on estimation basis, profit out of the transaction was worked out at Rs.5,60,000/-. 3 M/s. Tribhovandas Bhimji Zaveri (Delhi) Pvt.Ltd. 7. Hon’ble Rajasthan High Court in the case of Mahendra Singh Khedla 71 DTR 189 held that penalty u/s.171(1)(c) cannot be levied on the addition made on estimate basis. Similar view has been taken by the Madras High Court in case of Smt.K. Meenakshi Kutty 258 ITR 494. Furthermore, applying proposition of law laid down in the judicial pronouncements cited by learned AR, it is not a fit case for levy of penalty u/s.271(1)(c) of…

Rajendra Kumar Choudhary, Jaipur vs. ITO, Kishangarh

In the result, appeal of the assessee is dismissed

ITA 559/JPR/2014[2005-06]Status: DisposedITAT Jaipur31 Jan 2018AY 2005-06

For Appellant: Shri S.L. Poddar & Isha Kanungo (Adv.)For Respondent: Shri R.A. Verma (Add’l CIT)

Section 142(1)Section 148Section 271(1)(c)

…of income. In support of his contention, he has relied upon the decision of Hon’ble jurisdictional High Court in the case of CIT vs. Krishi Tyre Retarding and Rubber Industries 263 CTR 484 as well as the decision in the case of CIT vs. Mahendra Singh Khedla 71 DTR 189. The next contention of the Ld. AR is that when the assessee itself has offered the said income to tax and there is no difference between the income offered by the assessee and income assessed by the AO, then the penalty cannot be levied u/s 271(1)(c) of the Act. He has relied upon the decision of the Hon’ble Delhi High Court in the case of CIT v…

Nitin Pal Singh, Jaipur vs. ACIT, Jaipur

In the result, all appeals filed by the respective assessee are allowed

ITA 214/JPR/2015[2006-07]Status: DisposedITAT Jaipur29 May 2017AY 2006-07

For Appellant: Shri Shrawan Kumar GuptaFor Respondent: Shri O.P. Bhateja (Addl.CIT)

Section 139Section 139(1)Section 271(1)(c)Section 54B

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR lqJh fnok flag] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SMT. DIVA SINGH, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No.214/JP/15 fu/kZkj.k o"kZ@Assessment Year : 2006-07 cuke Shri Nitin Pal Singh, B-23, The ACIT, Circle-5, Jaipur Vs. Govind Marg, Adarsh Nagar, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. AFGPS8812R vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No.212/JP/15 fu/kZkj.k o"kZ@Assessment Year : 2006-07 cuke Shri Narendra Pal Singh HUF, The ACIT, Circle-5,…

Hema R. Gupta, Mumbai vs. ITO WD 14(3)(2), Mumbai

In the result, both the appeals are allowed

ITA 2639/MUM/2015[2002-03]Status: DisposedITAT Mumbai30 Sept 2016AY 2002-03

Bench: Shri B.R.Baskaran (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2002-03

For Appellant: Shri. Vimal PunamiyaFor Respondent: Captain Pradeep Arya

Section 133ASection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “E”, MUMBAI BEFORE SHRI B.R.BASKARAN (AM) AND SHRI RAM LAL NEGI (JM) Assessment Year: 2002-03 Smt. Hema R. Gupta. The ITO Wd. 14(3)(2), Prop. M/s. Shree Ram Sales & Earnesh House, Mumbai. Synthetics, Shop No. 4, Ram Galli, Vs. Pankaj Market Champa, Gally Cross Lane, Mumbai- 400 002. PAN:- AAKPG3030E (Appellant) (Respondent) & Assessment Year: 2008-09 Sh. Nilesh Rakesh Kumar Gupta. The ITO Wd. 14(3)(2), Prop. M/s. Dev Vani Insdustries, Earnesh House, Mumbai. Shop No. 4, Ram Galli, Pankaj Market Champa, Vs. Gally Cross Lane, Mumbai- 400 002. PAN:- AFUPG9510H (…

Nilesh Rakeshkumar Gupta, Mumbai vs. ITO WD 14(3)(2), Mumbai

In the result, both the appeals are allowed

ITA 2638/MUM/2015[2008-09]Status: DisposedITAT Mumbai30 Sept 2016AY 2008-09

Bench: Shri B.R.Baskaran (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2002-03

For Appellant: Shri. Vimal PunamiyaFor Respondent: Captain Pradeep Arya

Section 133ASection 271(1)(c)

Pranab Tulsidas Shende, Mumbai vs. ITO WD 15(3(4), Mumbai

In the result, appeal of assessee is allowed

ITA 6377/MUM/2014[2009-10]Status: DisposedITAT Mumbai03 Aug 2016AY 2009-10

For Appellant: Shri Prakash JhunjhunwalaFor Respondent: Shri K.Mohandas

Section 271(1)(c)Section 41(1)

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘सी’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI PAWAN SINGH, JM आमकय अऩीर सं./ITA No.6377/Mum/2014 (नििाारण वषा / Assessment Year :2009-2010) Shri Pranab Tulsidas Shende, C/o- Vs. ITO-Ward-15(3)(4), Shri Prakash Jhunjhunwala, Mumbai Chartered Accountant, 5, Jolly Bhawan No.2, Gr. Floor, 7, New Marine Lines, Churchgate, Mumbai- 20 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AZFPS 6390 H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee by : Shri Prakash Jhunjhunwala याजस्व की ओर से /Revenue by :…