What is CIT v. S.K. Gupta & Co. authority for?

If a penalty is levied under Section 271A for failure to maintain books of account, then a separate penalty under Section 271B for failure to get accounts audited under Section 44AB cannot also be levied.

How many judgments cite CIT v. S.K. Gupta & Co.?

110 judgments on BharatTax cite CIT v. S.K. Gupta & Co. (322 ITR 86), spanning 2015 to 2026.

Which sections of the Income Tax Act does CIT v. S.K. Gupta & Co. come up under?

It is most often cited in judgments turning on Section 271B, Section 44AB, Section 44AA, Section 1872, Section 271A, Section 250.

CIT v. S.K. Gupta & Co. (322 ITR 86)

Sanjay Tyagi, Delhi vs. DCIT, Central Circle- 1, New Delhi

In the result, all the appeals of the assessee are dismissed

ITA 6865/DEL/2017[2011-12]Status: DisposedITAT Delhi30 Sept 2020AY 2011-12

Bench: Sh. Bhavnesh Sainidr. B. R. R. Kumar(E-Court Module) Ita No. 6864/Del/2017 : Asstt. Year : 2010-11 Ita No. 6865/Del/2017 : Asstt. Year : 2011-12 Ita No. 6866/Del/2017 : Asstt. Year : 2010-11 Ita No. 6867/Del/2017 : Asstt. Year : 2011-12 Ita No. 6868/Del/2017 : Asstt. Year : 2010-11 Ita No. 6869/Del/2017 : Asstt. Year : 2011-12 Ita No. 6870/Del/2017 : Asstt. Year : 2010-11 Ita No. 6871/Del/2017 : Asstt. Year : 2011-12 Ita No. 6872/Del/2017 : Asstt. Year : 2010-11 Ita No. 6873/Del/2017 : Asstt. Year : 2011-12 Ita No. 6874/Del/2017 : Asstt. Year : 2012-13 Shri Sanjay Tyagi, Vs Deputy Commissioner Of C/O- Shri Sankalp Anil Sharma, Adv. Income Tax, Central C-4/129, 1St Floor, Safdarjung Circle-1, Development Area, New Delhi New Delhi-110016 (Appellant) (Respondent) Pan No. Aeipt1282R Assessee By : Sh. Rajiv Saxena, Adv. Revenue By : Sh. H.K. Choudhary, Cit Dr Date Of Hearing: 28.09.2020 Date Of Pronouncement: 30.09.2020

For Appellant: Sh. Rajiv Saxena, AdvFor Respondent: Sh. H.K. Choudhary, CIT DR

Section 131Section 132Section 133ASection 142(1)Section 153ASection 271(1)(b)

…urse, it is apparent from the records that the assessee failed to maintain the books of accounts as required under section 44AA and for that penalty is prescribed under section 271A”. ITA Nos. 6864 to 6874/Del/2017 9 Sanjay Tyagi • CIT Vs S.K. Gupta and Co. 322 ITR 86 (All.) held, “the submission (of counsel for revenue ) is misconceived for the reason that the requirement of getting the books of accounts audited could arise only where the books of accounts are maintained. If for some reason the assessee has not maintained the books of accounts the appropriate provision under which penalty proceedings can be in…

Sh. Mohit Garg, Delhi vs. ITO, New Delhi

In the result, the appeal of the assessee is allowed

ITA 3355/DEL/2017[2012-13]Status: DisposedITAT Delhi23 Jun 2020AY 2012-13

Bench: Sh. Amit Shukladr. B. R. R. Kumar(E-Court Module) Ita No. 3355/Del/2017 : Asstt. Year : 2012-13 Sh. Mohit Garg, Vs Income Tax Officer, Prop. Laddu Gopal Overseas, Ward-63(3), 5555/58, Basti Har Phool Singh, New Delhi Sadar Bazar, Delhi-110006 (Appellant) (Respondent) Pan No. Ayepg4314M Assessee By : Sh. Salil Kapoor, Adv. Revenue By : Ms. Rakhi Vimal, Sr. Dr Date Of Hearing: 23.06.2020 Date Of Pronouncement: 23.06.2020

For Appellant: Sh. Salil Kapoor, AdvFor Respondent: Ms. Rakhi Vimal, Sr. DR

Section 133ASection 271ASection 271BSection 44A

…ed this aspect of the matter. Of course, it is apparent from the records that the assessee failed to maintain the books of accounts as required under section 44AA and for that penalty is prescribed under section 271A”. 4 Mohit Garg • CIT Vs S.K. Gupta and Co. 322 ITR 86 (All.) held, “the submission (of counsel for revenue ) is misconceived for the reason that the requirement of getting the books of accounts audited could arise only where the books of accounts are maintained. If for some reason the assessee has not maintained the books of accounts the appropriate provision under which penalty proceedings can be in…

Smt. Mukti Roy, Kolkata vs. I.T.O., Ward-2(40, Kolkata

In the result, the appeal of assessee is partly allowed

ITA 113/KOL/2019[2010-11]Status: DisposedITAT Kolkata01 Jan 2020AY 2010-11

Bench: Shri A. T. Varkey, Jm & Dr. Arjun Lal Saini, Am ]

Section 133(6)Section 148Section 271ASection 271BSection 44A

…&6645/Del/2014 audit of accounts. Similar view has been taken by the Hon’ble Allahabad High Court in CIT vs. Bisauli tractors (2008) 299 ITR 219 (All). The Hon’ble Allahabad High Court reiterated the similar view in CIT and Anr. Vs. S. K. Gupta and Co. (2010) 322 ITR 86 (All) by holding that requirement of getting the books of account audited can arise only where the books of account are maintained. In the absence of the maintenance of books of account, there can be no penalty u/s. 271B of the Act. In view of the foregoing legal position emanating from the judgments of the two Hon’ble High courts, we are convince…

Smt. Shanta Singhvi, Sojat City, Pali vs. ITO, Ward-3, Pali

In the result, the appeal of the assessee in ITA No

ITA 293/JODH/2018[2012-13]Status: DisposedITAT Jodhpur03 May 2019AY 2012-13

Bench: Shri N.K.Saini & Shri N.K. Choudhryita Nos. 293 & 294/Jodh/2018 (Assessment Year -2012-13

Section 271ASection 271BSection 44A

…of account was levied by the Assessing Officer and since there were no books of account, penalty levied u/s 271B of the Act for not getting those audited was not justified. Reliance was placed on the following case laws:- a) CIT Vs. S.K. GUPTA AND CO., [2010] 322 ITR 86 (All.) b) CIT Vs. Bisauli Tractors [2008] 299 ITR 219 (All.) 14. In his rival submissions, the Ld. Sr. DR strongly supported the orders of the authorities below. 15. We have considered the submissions of both the parties and have carefully gone through the material available on record. In the present case, it is an admitted fact that the assess…

Keshav Garg, Delhi vs. ITO, Ward-38(2), New Delhi

In the result, both the appeals of the assessee are allowed

ITA 6575/DEL/2018[2011-12]Status: DisposedITAT Delhi08 Apr 2019AY 2011-12

Bench: Shri N.S. Saini

Section 271(1)(b)Section 271ASection 271B

…nd, therefore, no penalty u/s 271B of the Income-tax Act, 1961 could be levied for non-audit of the accounts. He relied on the decision of Hon'ble Allahabad High Court in CIT Vs. Bisauli Tractors - [2008] 299 ITR 219 (All). ClT Vs. S.K. Gupta and Co. - [2010] 322 ITR 86 (All) and of Hon'ble Karnataka High Court in ACIT and Another Vs. Dr. K. Satish Shetty - [2009] 310 ITR 366 (Karn) in support of his arguments. He submitted that the assessee has been separately penalized for non-maintenance of accounts by the Assessing Officer by levying penalty of Rs. 25,000/- by order dated 26.09.2013 and has filed a copy there…

Keshav Garg, Delhi vs. ITO, Ward-38(2), New Delhi

In the result, both the appeals of the assessee are allowed

ITA 6574/DEL/2018[2010-11]Status: DisposedITAT Delhi08 Apr 2019AY 2010-11

Bench: Shri N.S. Saini

Section 271(1)(b)Section 271ASection 271B

…nd, therefore, no penalty u/s 271B of the Income-tax Act, 1961 could be levied for non-audit of the accounts. He relied on the decision of Hon'ble Allahabad High Court in CIT Vs. Bisauli Tractors - [2008] 299 ITR 219 (All). ClT Vs. S.K. Gupta and Co. - [2010] 322 ITR 86 (All) and of Hon'ble Karnataka High Court in ACIT and Another Vs. Dr. K. Satish Shetty - [2009] 310 ITR 366 (Karn) in support of his arguments. He submitted that the assessee has been separately penalized for non-maintenance of accounts by the Assessing Officer by levying penalty of Rs. 25,000/- by order dated 26.09.2013 and has filed a copy there…

Shahnaz Khanam, Jhalawar vs. Income Tax Officer, Jhalawar

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

ITA 38/JPR/2018[2013-14]Status: DisposedITAT Jaipur29 May 2018AY 2013-14

For Appellant: Shri Suhani Mamodia (C.A.)For Respondent: Smt. Poonam Rai (DCIT)

Section 271ASection 271BSection 44A

…& 6645/Del/2014 audit of accounts. Similar view has been taken by the Hon'ble Allahabad High Court in CIT vs. Bisauli Tractors (2008) 299 ITR 219 (All). The Hon'ble Aliahabad High Court reiterated the similar view in CIT and Anr. Vs. S.K. Gupta and Co. (2010) 322 ITR 86 (All) by holding that requirement of getting the books of account audited can arise only where the books of account are maintained. In the absence of the maintenance of books of account, there Can be no penalty u/s 271B of the Act. In view of the foregoing legal position emanating from the judgment of the two Hon’ble High Courts, we are convinced…

Sh. Kamal Kishore Mahajan, Chamba vs. ITO Dalhousie at, Banikhet

The appeal of the assessee is allowed

ITA 1282/CHANDI/2017[2010-11]Status: DisposedITAT Chandigarh02 May 2018AY 2010-11

Bench: Smt. Diva Singh & Dr. B.R.R. Kumarassessment Year: 2010-11

For Appellant: Sh. P.N. AroraFor Respondent: Smt. Chanderkanta

Section 271ASection 271BSection 44A

…Court of Gauhati in the case of Surajmal Parsuram Todi Vs. CIT (222 ITR 691), decision of High Court of Allahabad in the case of CIT Vs. Bisauli Tractors (299 ITR 219), and decision of High Court of Allahabad in the case of CIT and ANR Vs. S.K. Gupta & Co. (322 ITR 86). 6. Ld. DR vehemently supported the order of the Ld. CIT(A) and argued that since the case laws have been brought to the notice for the first time the matter needs to be remanded back to the file of the Ld. CIT(A) for adjudication. She relied on the judgment of Hon’ble High Court of Madhya Pradesh in the case of Tolla Ram Hassomal (153 Taxmann…

Shri Nirmal Kumar Joshi, Kishangarh vs. Income Tax Officer, Kishangarh

In the result, the appeal of the assessee is allowed

ITA 73/JPR/2018[2011-12]Status: DisposedITAT Jaipur27 Mar 2018AY 2011-12

For Appellant: Shri Nikhilesh Kataria (CA)For Respondent: Smt. Poonam Ray (JCIT)

Section 133ASection 145(3)Section 271BSection 44Section 44A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM AND SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 73/JP/2018 fu/kZkj.k o"kZ@Assessment Year: 2011-12 Nirmal Kumar Joshi cuke ITO, Vs. C/o Rajasthan Marble, Ward-1, Makran Road, Madanganj, Kishangarh Kishangarh, LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. AGCPJ 8574 C vihykFkhZ@Assessee izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 74/JP/2018 fu/kZkj.k o"kZ@Assessment Year: 2011-12 Shri Krishan Murari Agarwal cuk…