CIT v. S.C. Naregal (Kar)

329 ITR 615Reported decision2010#24513 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2022.

Judgments citing CIT v. S.C. Naregal (Kar)

Nikki Tyagi, Delhi vs. ITO Ward 44(1), New Delhi

In the result, the appeal of the assessee is allowed

ITA 5508/DEL/2019[2015-16]Status: DisposedITAT Delhi30 Jun 2022AY 2015-16

Bench: Sh. A.D. Jaindr. B. R. R. Kumarasstt. Year: 2015-16

For Appellant: Sh. U.S. Aggarwal, AdvFor Respondent: Sh. N.K. Bansal, Sr.DR

Section 133(6)Section 271BSection 273BSection 27ISection 44A

…turnover figure has already been confirmed by Mother Dairy. The contention of the appellant that the return of income is filed on presumptive taxation basis is not applicable to this turnover figure, It has been held in the case of CIT Vs S.C. Naregal (Kar) 329 ITR 615 that Ignorance of law is no excuse and accordingly the Levy of penalty u/s 27IB was upheld. The AO has given detailed reason on page 2 of his order for levying the penalty. Therefore, considering the facts and circumstances of the case, I am of the considered opinion that the whole of the turnover is to be taken for the purpose of calculating the…

Senapati Satija, New Delhi vs. ACIT Circle-45(1), New Delhi

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

ITA 5464/DEL/2019[2015-16]Status: DisposedITAT Delhi30 Jun 2022AY 2015-16

Bench: Shri Pradip Kumar Kedia & Shri N.K. Choudhryassessment Year: 2015-16

For Appellant: Shri R.S. Ahuja, Ld. C.AFor Respondent: Shri B.K. Singh, Ld. Sr. DR

Section 271BSection 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’ NEW DLEHI BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER AND SHRI N.K. CHOUDHRY, JUDICIAL MEMBER Assessment Year: 2015-16 Senapati Satija, D-146, VersuS ACIT, Circle 45(1), Ajay Enclave, New Delhi. New Delhi PAN: ABAPS1651C (Appellant) (Respondent) Appellant by : Shri R.S. Ahuja, Ld. C.A. Respondent by : Shri B.K. Singh, Ld. Sr. DR Date of hearing : 27/06/2022 Date of order : 30/06/2022 ORDER PER N.K. CHOUDHRY, J.M. This appeal has been preferred by the assessee against the order dated 29.04.2019, impugned herein, passed by the learned Commissioner of…

Sri. Lalanath Reddy, Bangalore vs. ACIT, Bangalore

In the result, the appeals are dismissed

ITA 270/BANG/2014[2006-07]Status: DisposedITAT Bangalore07 Feb 2017AY 2006-07

Bench: Shri A. K. Garodia & Shri Laliet Kumar

For Appellant: Smt. Jinita Chatterjee, AdvocateFor Respondent: Shri. G. Kamaladhar, Standing Counsel

Section 132Section 153ASection 271(1)(c)Section 271BSection 44A

…h the provision of section 44AB and has thus subjected for the penalty under section 271B of the Act were rightly levied on him and Ld Dr relied upon following 2 judgments. 1 DCIT Vs. Gopal Krishan Builders (2004) 91 ITD 124 Luck 2 CIT Vs. S. C Naregal (2010 )329 ITR 615 5. We have heard the rival contentions of the parties and perused the record. . The search has taken place under section 132 of the IT Act on 16.09.2008 and the notice under section 153A was issued for the AY 2006-07 on 02.02.2010 and thereafter the assessee in response to the notice had filed the return of income under section 153A on 29.07.2010…