CIT v. Ramakrishna Stores

253 ITR 175High Court2002#24000 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 353,911 Indian tax judgments — from 2018 to 2023.

Judgments citing CIT v. Ramakrishna Stores

M/S. Todarmull Infrastructures Pvt. Ltd., Raipur vs. Assistant Commissioner of Income Tax, Circle-3(1), Raipur

In the result, appeal of the assessee is dismissed

ITA 5/RPR/2022[2015-16]Status: DisposedITAT Raipur24 Apr 2023AY 2015-16

Bench: SHRI RAVISH SOOD (Judicial Member), SHRI ARUN KHODPIA (Accountant Member)

For Respondent: Shri Piyush Tripathi, Sr. DR

Section 139(1)Section 143(3)Section 271BSection 44A

…aid non-compliance-accounts having been audited within specified time, mere delay in filing audit report did not attract penalty. Ld. AR also placed before us the judgment of the Hon’ble Calcutta High Court in the case of Ramkrishna Stores, reported in (2002) 253 ITR 175 (Cal), wherein it has been held that penalty u/s.271B-delay in filing audit report-reasonable cause-CIT(A) has accepted that the assessee’s accountant was ill for a long time and ultimately expire-There was marginal delay in filing the audited accounts-Reasonable cause having been shown for not getting the accounts audited on or before the due da…

Chack De India Forex Pvt. Ltd., Dehradun vs. ITO, Rishikesh

In the result, the appeal of the assessee is allowed

ITA 2461/DEL/2017[2013-14]Status: DisposedITAT Dehradun27 Apr 2022AY 2013-14

Bench: Dr. B.R.R. Kumar & Sh. Yogesh Kumar U.S.Assessment Year: 2013-14 Chack De India Forex Pvt. Vs Ito, Ltd., Ward-1(4)(1), Gurudwara Lane, 30, Rishikesh. Dehradun Road, Post Rishikesh, Dehradun. (Appellant) (Respondent) Pan No. Aadcc2707N

For Appellant: Shri V.K. Chatterjee, AdvFor Respondent: Smt. Poonam Sharma, Sr.DR

Section 143(1)Section 256Section 271BSection 44A

…l Hotels (P) Ltd. vs. CIT 283 ITR 92 (MP), Hon’ble High Court held that where there was a short delay and the assessee offered explanation for the delay, penalty u/s. 27IB cannot be levied. Hon’ble Calcutta High Court in the case of CIT vs. Ramakrishna Stores 253 ITR 175 (Cal.) held that where there is a marginal delay in filing TAR (in this case, a delay of PA months was held to be marginal) and some reasonable cause was shown (in this case, the reasonable cause was shown to be the illness of the accountant), no penalty u/s.271B can be imposed. f) Because on receipt of the show-cause notice from the A.O., the a…

M/S. Ashwathi Para Boilers and Bulk Dryers, Hospet vs. Commissioner of Income Tax, Gulbarga

In the result, the appeal filed by the assessee is allowed

ITA 2171/BANG/2016[2011-12]Status: DisposedITAT Bangalore20 Apr 2018AY 2011-12

Bench: Shri Sunil Kumar Yadav & Shri Inturi Rama Raom/S.Ashwathi Para Boilers & Bulk Dryers, C/O Aswathi Apartment, Vivekanandnagar, Hospet. … Appellant Pan:Aatfa 9208L Vs. Asst. Commissioner Of Income-Tax, Circle 1, Bellary. … Respondent Appellant By : Shri T.Srinivasa, Ca. Respondent By : Shri B.R.Ramesh, Jcit(Dr) Date Of Hearing : 01/02/2018 Date Of Pronouncement : 20/04/2018 O R D E R Per Inturi Rama Rao, Am : This Is An Appeal Filed By The Assessee Directed Against The Order Of The Learned Commissioner Of Income-Tax (Appeals), Gulbarga (Kalburgi), [Cit(A)] Dated 30/09/2016 For The Assessment Year 2011-12. 2. The Assessee Raised The Following Grounds Of Appeal: Page 2 Of 6

For Appellant: Shri T.Srinivasa, CAFor Respondent: Shri B.R.Ramesh, JCIT(DR)

Section 132Section 143(3)Section 271BSection 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, BENGALURU BEFORE SHRI SUNIL KUMAR YADAV, JUDICIAL MEMBER and SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER M/s.Ashwathi Para boilers & Bulk Dryers, C/o Aswathi Apartment, Vivekanandnagar, Hospet. … Appellant PAN:AATFA 9208L Vs. Asst. Commissioner of Income-tax, Circle 1, Bellary. … Respondent Appellant by : Shri T.Srinivasa, CA. Respondent by : Shri B.R.Ramesh, JCIT(DR) Date of hearing : 01/02/2018 Date of pronouncement : 20/04/2018 O R D E R Per INTURI RAMA RAO, AM : This is an appeal filed by the assessee directed against the order of the learned Commissioner of Income…