CIT v. Prem Dass (No. 2)

359 ITR 562High Court#24646 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2017 to 2024.

Judgments citing CIT v. Prem Dass (No. 2)

Asian Granito India Ltd., Ahmedabad vs. Dy./Jt.CIT., (OSD), Circle-1(1)(1), Ahmedabad

Appeal is allowed

ITA 620/AHD/2023[2008-09]Status: DisposedITAT Ahmedabad09 Oct 2024AY 2008-09

Bench: Smt. Annapurna Gupta (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

Section 132Section 153ASection 271(1)(c)

…orders have attained finality. 7.2. The Ld. Counsel in support of his arguments relied upon various case laws: i. CIT v. Valimkbhai H. Patel (2006) 280 ITR 487 (Guj.) ii. CIT v. Prem Dass (No. 2) (2001) 248 ITR 237 (P&H) iii. CIT v. Manjunath Cotton Genning 359 ITR 562 (Kar.) iv. CIT v. Aerotraders Pvt. Ltd. (2010) 322 ITR 316 (Del.) v. CIT v. Subhash Trading Company 221 ITR 110 (Guj.) vi. ACIT v. Shivam Projects 97 taxmann.com 88 (Surat) 8. Per contra, the Ld. D.R. appearing for the Revenue supported the order passed by the Lower Authorities and requested to uphold the levy of penalty u/s. 271(1)(c) of the Ac…

Asian Granito India Ltd., Ahmedabad vs. Dy./Jt.CIT., (OSD), Circle-1(1)(1), Ahmedabad

Appeal is allowed

ITA 619/AHD/2023[2007-08]Status: DisposedITAT Ahmedabad09 Oct 2024AY 2007-08

Bench: Smt. Annapurna Gupta (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

Section 132Section 153ASection 271(1)(c)

…orders have attained finality. 7.2. The Ld. Counsel in support of his arguments relied upon various case laws: i. CIT v. Valimkbhai H. Patel (2006) 280 ITR 487 (Guj.) ii. CIT v. Prem Dass (No. 2) (2001) 248 ITR 237 (P&H) iii. CIT v. Manjunath Cotton Genning 359 ITR 562 (Kar.) iv. CIT v. Aerotraders Pvt. Ltd. (2010) 322 ITR 316 (Del.) v. CIT v. Subhash Trading Company 221 ITR 110 (Guj.) vi. ACIT v. Shivam Projects 97 taxmann.com 88 (Surat) 8. Per contra, the Ld. D.R. appearing for the Revenue supported the order passed by the Lower Authorities and requested to uphold the levy of penalty u/s. 271(1)(c) of the Ac…

Robin Bipin Mehta, Mumbai vs. ACIT CC 20, Mumbai

In the result, appeal of the assessee is allowed

ITA 4270/MUM/2016[2011-12]Status: DisposedITAT Mumbai21 Apr 2017AY 2011-12

Bench: Shri R.C.Sharma, Am Mr. Robin Bipin Mehta Vs. Acit- Cc-20, Mumbai – 3, Deepak, 1St Floor, 401, 400 021 S.V.Road, Vile Parle (West) Mumbai – 400 056 Pan/Gir No. Aabpm8343D Appellant) .. Respondent)

Section 132(1)Section 139Section 139(1)Section 143(3)Section 153ASection 153A(1)Section 271(1)(c)

…ings on the ground that assessee has furnished inaccurate particulars of income, whereas penalty order is fixed regarding confirming penalty on account of concealment of income. As per judicial pronouncements in the case of Manjunatha Cotton & Ginning Factory 359 ITR 562 notice issued u/s.274 r.w.s. 271(1)(c) is bad in law, as it did not specify under which limb of Section 271(1)(c) penalty proceedings has been initiated i.e., whether for concealment of particulars of income or furnishing of inaccurate particulars of income. I find that similar view has been taken by the Karnataka High Court in case of SSA'S Emer…

CIT v. Prem Dass (No. 2) (359 ITR 562) — Cited in 3 Judgments | BharatTax