CIT v. Raj Bans Singh

231 CTR 524High Court2010#23798 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2017 to 2025.

Sections most often in play

Section 144 Section 250 Section 271(1)(c)

Judgments citing CIT v. Raj Bans Singh

Shobha Ram Sharma, Mathura vs. National Faceless Appeal Centre, Delhi

In the result, appeal is allowed

ITA 111/AGR/2022[2012-13]Status: DisposedITAT Agra29 Apr 2025AY 2012-13

Bench: : Smt. Annapurna Gupta & Shri Sunil Kumar Singhassessment Year: 2012-13

Section 144Section 250Section 271(1)(c)

…re was no concealment of income and accordingly no penalty is imposable as held in the case of ‘CIT vs. Raj Ban Singh’, (2005) 276 ITR 351(All). The Hon’ble Delhi High Court in the case of ‘CIT vs. Aero Traders Pvt. Ltd.’, (2010) 322 ITR 316(Del); and ‘(2010) 231 CTR 524’, and in many decisions of ITAT, Agra Bench, Agra, (Supra), it was held that penalty is not leviable when income was assessed based on estimated profit and substantially reduced 3 | P a g e by the Tribunal. In the present case, the assessment was based on estimated profit @ 12.5 % which is substantially reduced by the ld. CIT (A) by estimating @…

M/S Euro Jewels, Jaipur vs. Income Tax Officer, Ward-2-1, Jaipur

In the result, appeal of the assessee is allowed

ITA 712/JPR/2017[2009-10]Status: DisposedITAT Jaipur09 Jan 2018AY 2009-10

For Appellant: Shri Saurabh Harsh (Adv)For Respondent: Shri Rajendra Jha (Addl.CIT)

Section 143(3)Section 271(1)(c)Section 44A

…s of India [1984] 150 ITR 714 (P&H) d. CIT v. Whiteline Chemicals (Guj) (Tax Appeal No. 496/2102) dated 15.01.2013 e. CIT vs. Subhash Trading Company (1996) 221 ITR 110 (Guj) f. CIT vs. Raj Bans Singh (2005) 276 ITR 351 (All) g. CIT v. Aero Traders (2010) 231 CTR 524 (Delhi) h. CIT v. Modi Industrial Corporation (2010) 195 Taxman 68 (P&H) i. CIT v. Vijay Kumar Jain (2010) 325 ITR 378 (Chattisgarh) j. Shiv Narain Jamnalal (MP High Court): 7 ITD 795: held that where trading addition has been made by rejecting the books of accounts, no penalty was imposable for such estimated addition. ITA 712/JP/2017_ 4 M/s…

M/S Naresh Katare, Contractor, Gwalior vs. A.C.I.T., Circle-3, Gwalior

In the result, appeals of the assessee is allowed

ITA 53/AGR/2016[2009-10]Status: DisposedITAT Agra09 Nov 2017AY 2009-10

Bench: Shri A.D. Jain & Dr. Mitha Lal Meena

For Appellant: Shri Rajendra Sharma, AdvocateFor Respondent: Shri Washim Arshad, Sr. DR

Section 145(3)Section 271Section 271(1)(c)

…re was no concealment of income and accordingly no penalty is imposable as held in the case of ‘CIT vs. Raj Ban Singh’, (2005) 276 ITR 351(All). The Hon’ble Delhi High Court in the case of ‘CIT vs. Aero Traders Pvt. Ltd.’, (2010) 322 ITR 316(Del); and ‘(2010) 231 CTR 524’, and in many decisions of ITAT, Agra Bench, Agra, (Supra), it was held that penalty is not leviable when income was assessed based on estimated profit and substantially reduced by the Tribunal. In the present case, the assessment was based on estimated profit @ 12.5 % which is substantially reduced by the ld. CIT (A) by estimating @ 6 % and furt…