CIT v. Shyamlal M. Soni

276 ITR 156High Court2005#5848 most cited
20

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2024.

Sections most often in play

Section 132Section 142(1)Section 153ASection 234BSection 271(1)(c)Section 69Section 163Section 143(2)

Issues it is cited on

section 90(3)section 65(b)section 65b(4)section 163section 276section 153b(1)azadi bachao andolanhouse property incomesection 65bsection 90(2)section 65section 16

Judgments citing CIT v. Shyamlal M. Soni

RAJINDER KUMAR,NEW DELHI vs. ACIT, CENTRAL CIRCLE- 30, NEW DELHI

In the result, the appeals filed by the assessee on quantum for AY 2006-

ITA 7760/DEL/2017[2012-13]Status: DisposedITAT Delhi12 Jun 2024AY 2012-13

Bench: Shri S. Rifaur Rahman & Shri Sudhir Pareek

For Appellant: Shri V. Sridharan, Sr. AdvFor Respondent: Shri P. N. Barnwal, CIT DR
Section 132Section 143(2)Section 153A

…in cancelling the penalty levied by Assessing Officer and affirmed by CIT(A) in the facts and circumstances of the case. 6.10. Similar view has been taken in the following judgements: a) The Hon'ble Madhya Pradesh High Court in CIT v. Shyamlal M. Soni ([2005] 276 ITR 156). (Relevant para: Para 7 & 8, Page 777-778 of case law compendium, Volume 3.2) b) The Hon'ble ITAT Mumbai in the case of DCIT v. Gopichand Roopchand Rajani (ITA No. 2158/Mum/2010 dated 27.05.2011. (Relevant para: 13, 14 & 15, Page 779-792 of case law compendium, Volume 3.2) c) The Hon'ble ITAT Hyderabad in the case of Shri P.V. Ramana Reddy v. IT…

RAJINDER KUMAR,NEW DELHI vs. ACIT, CENTRAL CIRCLE- 30, NEW DELHI

In the result, the appeals filed by the assessee on quantum for AY 2006-

ITA 7759/DEL/2017[2011-12]Status: DisposedITAT Delhi12 Jun 2024AY 2011-12

Bench: Shri S. Rifaur Rahman & Shri Sudhir Pareek

For Appellant: Shri V. Sridharan, Sr. AdvFor Respondent: Shri P. N. Barnwal, CIT DR
Section 132Section 143(2)Section 153A

…in cancelling the penalty levied by Assessing Officer and affirmed by CIT(A) in the facts and circumstances of the case. 6.10. Similar view has been taken in the following judgements: a) The Hon'ble Madhya Pradesh High Court in CIT v. Shyamlal M. Soni ([2005] 276 ITR 156). (Relevant para: Para 7 & 8, Page 777-778 of case law compendium, Volume 3.2) b) The Hon'ble ITAT Mumbai in the case of DCIT v. Gopichand Roopchand Rajani (ITA No. 2158/Mum/2010 dated 27.05.2011. (Relevant para: 13, 14 & 15, Page 779-792 of case law compendium, Volume 3.2) c) The Hon'ble ITAT Hyderabad in the case of Shri P.V. Ramana Reddy v. IT…

RAJINDER KUMAR,NEW DELHI vs. ACIT, CENTRAL CIRCLE- 30, NEW DELHI

In the result, the appeals filed by the assessee on quantum for AY 2006-

ITA 7758/DEL/2017[2010-11]Status: DisposedITAT Delhi12 Jun 2024AY 2010-11

Bench: Shri S. Rifaur Rahman & Shri Sudhir Pareek

For Appellant: Shri V. Sridharan, Sr. AdvFor Respondent: Shri P. N. Barnwal, CIT DR
Section 132Section 143(2)Section 153A

…in cancelling the penalty levied by Assessing Officer and affirmed by CIT(A) in the facts and circumstances of the case. 6.10. Similar view has been taken in the following judgements: a) The Hon'ble Madhya Pradesh High Court in CIT v. Shyamlal M. Soni ([2005] 276 ITR 156). (Relevant para: Para 7 & 8, Page 777-778 of case law compendium, Volume 3.2) b) The Hon'ble ITAT Mumbai in the case of DCIT v. Gopichand Roopchand Rajani (ITA No. 2158/Mum/2010 dated 27.05.2011. (Relevant para: 13, 14 & 15, Page 779-792 of case law compendium, Volume 3.2) c) The Hon'ble ITAT Hyderabad in the case of Shri P.V. Ramana Reddy v. IT…

RAJINDER KUMAR,NEW DELHI vs. ACIT, CENTRAL CIRCLE- 30, NEW DELHI

In the result, the appeals filed by the assessee on quantum for AY 2006-

ITA 7757/DEL/2017[2009-10]Status: DisposedITAT Delhi12 Jun 2024AY 2009-10

Bench: Shri S. Rifaur Rahman & Shri Sudhir Pareek

For Appellant: Shri V. Sridharan, Sr. AdvFor Respondent: Shri P. N. Barnwal, CIT DR
Section 132Section 143(2)Section 153A

…in cancelling the penalty levied by Assessing Officer and affirmed by CIT(A) in the facts and circumstances of the case. 6.10. Similar view has been taken in the following judgements: a) The Hon'ble Madhya Pradesh High Court in CIT v. Shyamlal M. Soni ([2005] 276 ITR 156). (Relevant para: Para 7 & 8, Page 777-778 of case law compendium, Volume 3.2) b) The Hon'ble ITAT Mumbai in the case of DCIT v. Gopichand Roopchand Rajani (ITA No. 2158/Mum/2010 dated 27.05.2011. (Relevant para: 13, 14 & 15, Page 779-792 of case law compendium, Volume 3.2) c) The Hon'ble ITAT Hyderabad in the case of Shri P.V. Ramana Reddy v. IT…

RAJINDER KUMAR,NEW DELHI vs. ACIT, CENTRAL CIRCLE- 30, NEW DELHI

In the result, the appeals filed by the assessee on quantum for AY 2006-

ITA 7756/DEL/2017[2008-09]Status: DisposedITAT Delhi12 Jun 2024AY 2008-09

Bench: Shri S. Rifaur Rahman & Shri Sudhir Pareek

For Appellant: Shri V. Sridharan, Sr. AdvFor Respondent: Shri P. N. Barnwal, CIT DR
Section 132Section 143(2)Section 153A

…in cancelling the penalty levied by Assessing Officer and affirmed by CIT(A) in the facts and circumstances of the case. 6.10. Similar view has been taken in the following judgements: a) The Hon'ble Madhya Pradesh High Court in CIT v. Shyamlal M. Soni ([2005] 276 ITR 156). (Relevant para: Para 7 & 8, Page 777-778 of case law compendium, Volume 3.2) b) The Hon'ble ITAT Mumbai in the case of DCIT v. Gopichand Roopchand Rajani (ITA No. 2158/Mum/2010 dated 27.05.2011. (Relevant para: 13, 14 & 15, Page 779-792 of case law compendium, Volume 3.2) c) The Hon'ble ITAT Hyderabad in the case of Shri P.V. Ramana Reddy v. IT…

RAJINDER KUMAR,NEW DELHI vs. ACIT, CENTRAL CIRCLE- 30, NEW DELHI

In the result, the appeals filed by the assessee on quantum for AY 2006-

ITA 6769/DEL/2017[2007-08]Status: DisposedITAT Delhi12 Jun 2024AY 2007-08

Bench: Shri S. Rifaur Rahman & Shri Sudhir Pareek

For Appellant: Shri V. Sridharan, Sr. AdvFor Respondent: Shri P. N. Barnwal, CIT DR
Section 132Section 143(2)Section 153A

…in cancelling the penalty levied by Assessing Officer and affirmed by CIT(A) in the facts and circumstances of the case. 6.10. Similar view has been taken in the following judgements: a) The Hon'ble Madhya Pradesh High Court in CIT v. Shyamlal M. Soni ([2005] 276 ITR 156). (Relevant para: Para 7 & 8, Page 777-778 of case law compendium, Volume 3.2) b) The Hon'ble ITAT Mumbai in the case of DCIT v. Gopichand Roopchand Rajani (ITA No. 2158/Mum/2010 dated 27.05.2011. (Relevant para: 13, 14 & 15, Page 779-792 of case law compendium, Volume 3.2) c) The Hon'ble ITAT Hyderabad in the case of Shri P.V. Ramana Reddy v. IT…

RAJINDER KUMAR,NEW DELHI vs. ACIT, CENTRAL CIRCLE- 30, NEW DELHI

In the result, the appeals filed by the assessee on quantum for AY 2006-

ITA 6767/DEL/2017[2006-07]Status: DisposedITAT Delhi12 Jun 2024AY 2006-07

Bench: Shri S. Rifaur Rahman & Shri Sudhir Pareek

For Appellant: Shri V. Sridharan, Sr. AdvFor Respondent: Shri P. N. Barnwal, CIT DR
Section 132Section 143(2)Section 153A

…in cancelling the penalty levied by Assessing Officer and affirmed by CIT(A) in the facts and circumstances of the case. 6.10. Similar view has been taken in the following judgements: a) The Hon'ble Madhya Pradesh High Court in CIT v. Shyamlal M. Soni ([2005] 276 ITR 156). (Relevant para: Para 7 & 8, Page 777-778 of case law compendium, Volume 3.2) b) The Hon'ble ITAT Mumbai in the case of DCIT v. Gopichand Roopchand Rajani (ITA No. 2158/Mum/2010 dated 27.05.2011. (Relevant para: 13, 14 & 15, Page 779-792 of case law compendium, Volume 3.2) c) The Hon'ble ITAT Hyderabad in the case of Shri P.V. Ramana Reddy v. IT…

RAJINDER KUMAR,NEW DELHI vs. ACIT, CENTRAL CIRCLE- 30, NEW DELHI

In the result, the appeals filed by the assessee on quantum for AY 2006-

ITA 6744/DEL/2017[2007-08]Status: DisposedITAT Delhi12 Jun 2024AY 2007-08

Bench: Shri S. Rifaur Rahman & Shri Sudhir Pareek

For Appellant: Shri V. Sridharan, Sr. AdvFor Respondent: Shri P. N. Barnwal, CIT DR
Section 132Section 143(2)Section 153A

…in cancelling the penalty levied by Assessing Officer and affirmed by CIT(A) in the facts and circumstances of the case. 6.10. Similar view has been taken in the following judgements: a) The Hon'ble Madhya Pradesh High Court in CIT v. Shyamlal M. Soni ([2005] 276 ITR 156). (Relevant para: Para 7 & 8, Page 777-778 of case law compendium, Volume 3.2) b) The Hon'ble ITAT Mumbai in the case of DCIT v. Gopichand Roopchand Rajani (ITA No. 2158/Mum/2010 dated 27.05.2011. (Relevant para: 13, 14 & 15, Page 779-792 of case law compendium, Volume 3.2) c) The Hon'ble ITAT Hyderabad in the case of Shri P.V. Ramana Reddy v. IT…

RAJINDER KUMAR,NEW DELHI vs. ACIT, CENTRAL CIRCLE- 30, NEW DELHI

In the result, the appeals filed by the assessee on quantum for AY 2006-

ITA 6743/DEL/2017[2006-07]Status: DisposedITAT Delhi12 Jun 2024AY 2006-07

Bench: Shri S. Rifaur Rahman & Shri Sudhir Pareek

For Appellant: Shri V. Sridharan, Sr. AdvFor Respondent: Shri P. N. Barnwal, CIT DR
Section 132Section 143(2)Section 153A

…in cancelling the penalty levied by Assessing Officer and affirmed by CIT(A) in the facts and circumstances of the case. 6.10. Similar view has been taken in the following judgements: a) The Hon'ble Madhya Pradesh High Court in CIT v. Shyamlal M. Soni ([2005] 276 ITR 156). (Relevant para: Para 7 & 8, Page 777-778 of case law compendium, Volume 3.2) b) The Hon'ble ITAT Mumbai in the case of DCIT v. Gopichand Roopchand Rajani (ITA No. 2158/Mum/2010 dated 27.05.2011. (Relevant para: 13, 14 & 15, Page 779-792 of case law compendium, Volume 3.2) c) The Hon'ble ITAT Hyderabad in the case of Shri P.V. Ramana Reddy v. IT…

RAJINDER KUMAR,NEW DELHI vs. ACIT, NEW DELHI

In the result, the appeals filed by the assessee on quantum for AY 2006-

ITA 3627/DEL/2016[2012-13]Status: DisposedITAT Delhi12 Jun 2024AY 2012-13

Bench: Shri S. Rifaur Rahman & Shri Sudhir Pareek

For Appellant: Shri V. Sridharan, Sr. AdvFor Respondent: Shri P. N. Barnwal, CIT DR
Section 132Section 143(2)Section 153A

…in cancelling the penalty levied by Assessing Officer and affirmed by CIT(A) in the facts and circumstances of the case. 6.10. Similar view has been taken in the following judgements: a) The Hon'ble Madhya Pradesh High Court in CIT v. Shyamlal M. Soni ([2005] 276 ITR 156). (Relevant para: Para 7 & 8, Page 777-778 of case law compendium, Volume 3.2) b) The Hon'ble ITAT Mumbai in the case of DCIT v. Gopichand Roopchand Rajani (ITA No. 2158/Mum/2010 dated 27.05.2011. (Relevant para: 13, 14 & 15, Page 779-792 of case law compendium, Volume 3.2) c) The Hon'ble ITAT Hyderabad in the case of Shri P.V. Ramana Reddy v. IT…

RAJINDER KUMAR,NEW DELHI vs. ACIT, NEW DELHI

In the result, the appeals filed by the assessee on quantum for AY 2006-

ITA 3626/DEL/2016[2011-12]Status: DisposedITAT Delhi12 Jun 2024AY 2011-12

Bench: Shri S. Rifaur Rahman & Shri Sudhir Pareek

For Appellant: Shri V. Sridharan, Sr. AdvFor Respondent: Shri P. N. Barnwal, CIT DR
Section 132Section 143(2)Section 153A

…in cancelling the penalty levied by Assessing Officer and affirmed by CIT(A) in the facts and circumstances of the case. 6.10. Similar view has been taken in the following judgements: a) The Hon'ble Madhya Pradesh High Court in CIT v. Shyamlal M. Soni ([2005] 276 ITR 156). (Relevant para: Para 7 & 8, Page 777-778 of case law compendium, Volume 3.2) b) The Hon'ble ITAT Mumbai in the case of DCIT v. Gopichand Roopchand Rajani (ITA No. 2158/Mum/2010 dated 27.05.2011. (Relevant para: 13, 14 & 15, Page 779-792 of case law compendium, Volume 3.2) c) The Hon'ble ITAT Hyderabad in the case of Shri P.V. Ramana Reddy v. IT…

RAJINDER KUMAR,NEW DELHI vs. ACIT, NEW DELHI

In the result, the appeals filed by the assessee on quantum for AY 2006-

ITA 3625/DEL/2016[2010-11]Status: DisposedITAT Delhi12 Jun 2024AY 2010-11

Bench: Shri S. Rifaur Rahman & Shri Sudhir Pareek

For Appellant: Shri V. Sridharan, Sr. AdvFor Respondent: Shri P. N. Barnwal, CIT DR
Section 132Section 143(2)Section 153A

…in cancelling the penalty levied by Assessing Officer and affirmed by CIT(A) in the facts and circumstances of the case. 6.10. Similar view has been taken in the following judgements: a) The Hon'ble Madhya Pradesh High Court in CIT v. Shyamlal M. Soni ([2005] 276 ITR 156). (Relevant para: Para 7 & 8, Page 777-778 of case law compendium, Volume 3.2) b) The Hon'ble ITAT Mumbai in the case of DCIT v. Gopichand Roopchand Rajani (ITA No. 2158/Mum/2010 dated 27.05.2011. (Relevant para: 13, 14 & 15, Page 779-792 of case law compendium, Volume 3.2) c) The Hon'ble ITAT Hyderabad in the case of Shri P.V. Ramana Reddy v. IT…

RAJINDER KUMAR,NEW DELHI vs. ACIT, NEW DELHI

In the result, the appeals filed by the assessee on quantum for AY 2006-

ITA 3624/DEL/2016[2009-10]Status: DisposedITAT Delhi12 Jun 2024AY 2009-10

Bench: Shri S. Rifaur Rahman & Shri Sudhir Pareek

For Appellant: Shri V. Sridharan, Sr. AdvFor Respondent: Shri P. N. Barnwal, CIT DR
Section 132Section 143(2)Section 153A

…in cancelling the penalty levied by Assessing Officer and affirmed by CIT(A) in the facts and circumstances of the case. 6.10. Similar view has been taken in the following judgements: a) The Hon'ble Madhya Pradesh High Court in CIT v. Shyamlal M. Soni ([2005] 276 ITR 156). (Relevant para: Para 7 & 8, Page 777-778 of case law compendium, Volume 3.2) b) The Hon'ble ITAT Mumbai in the case of DCIT v. Gopichand Roopchand Rajani (ITA No. 2158/Mum/2010 dated 27.05.2011. (Relevant para: 13, 14 & 15, Page 779-792 of case law compendium, Volume 3.2) c) The Hon'ble ITAT Hyderabad in the case of Shri P.V. Ramana Reddy v. IT…

RAJINDER KUMAR,NEW DELHI vs. ACIT, NEW DELHI

In the result, the appeals filed by the assessee on quantum for AY 2006-

ITA 3623/DEL/2016[2008-09]Status: DisposedITAT Delhi12 Jun 2024AY 2008-09

Bench: Shri S. Rifaur Rahman & Shri Sudhir Pareek

For Appellant: Shri V. Sridharan, Sr. AdvFor Respondent: Shri P. N. Barnwal, CIT DR
Section 132Section 143(2)Section 153A

…in cancelling the penalty levied by Assessing Officer and affirmed by CIT(A) in the facts and circumstances of the case. 6.10. Similar view has been taken in the following judgements: a) The Hon'ble Madhya Pradesh High Court in CIT v. Shyamlal M. Soni ([2005] 276 ITR 156). (Relevant para: Para 7 & 8, Page 777-778 of case law compendium, Volume 3.2) b) The Hon'ble ITAT Mumbai in the case of DCIT v. Gopichand Roopchand Rajani (ITA No. 2158/Mum/2010 dated 27.05.2011. (Relevant para: 13, 14 & 15, Page 779-792 of case law compendium, Volume 3.2) c) The Hon'ble ITAT Hyderabad in the case of Shri P.V. Ramana Reddy v. IT…

ACIT, NEW DELHI vs. SH. RAJINDER KUMAR, NEW DELHI

In the result, the appeals filed by the assessee on quantum for AY 2006-

ITA 3368/DEL/2016[2010-11]Status: DisposedITAT Delhi12 Jun 2024AY 2010-11

Bench: Shri S. Rifaur Rahman & Shri Sudhir Pareek

For Appellant: Shri V. Sridharan, Sr. AdvFor Respondent: Shri P. N. Barnwal, CIT DR
Section 132Section 143(2)Section 153A

…in cancelling the penalty levied by Assessing Officer and affirmed by CIT(A) in the facts and circumstances of the case. 6.10. Similar view has been taken in the following judgements: a) The Hon'ble Madhya Pradesh High Court in CIT v. Shyamlal M. Soni ([2005] 276 ITR 156). (Relevant para: Para 7 & 8, Page 777-778 of case law compendium, Volume 3.2) b) The Hon'ble ITAT Mumbai in the case of DCIT v. Gopichand Roopchand Rajani (ITA No. 2158/Mum/2010 dated 27.05.2011. (Relevant para: 13, 14 & 15, Page 779-792 of case law compendium, Volume 3.2) c) The Hon'ble ITAT Hyderabad in the case of Shri P.V. Ramana Reddy v. IT…

IMAGE FINVEST & LEASING PVT. LTD.,KOLKATA vs. ITO, WARD-11(4), KOLKATA

In the result, the appeal of the assessee is allowed

ITA 88/KOL/2024[2015-16]Status: DisposedITAT Kolkata08 May 2024AY 2015-16

Bench: Shri Rajesh Kumar, Hon’Ble & Shri Sonjoy Sarma, Hon’Bleassessment Year: 2015-16 Image Finvest & Leasing Pvt. Ltd. Ito, Ward-11(4), Kolkata 200, Block-A, Bangur Avenue, Vs Kolkata-700055 Pan: Aaaci 5378 J (Appellant) (Respondent) Present For: Appellant By : Shri Anil Kochar, Ar Respondent By : Shri P.P. Barman, Addl. Cit, Sr. Dr Date Of Hearing : 27.03.2024 Date Of Pronouncement : 08.05.2024 O R D E R Per Sonjoy Sarma, Jm: This Appeal Of The Assessee For The Assessment Year 2015-16 Is Directed Against The Order Dated 09.01.2024 Passed By The Ld. Commissioner Of Income-Tax (Appeals), Nfac, Delhi [Hereinafter Referred To As ‘The Ld. Cit(A)’].

For Appellant: Shri Anil Kochar, ARFor Respondent: Shri P.P. Barman, Addl. CIT, Sr. DR
Section 143(3)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH ‘B’, KOLKATA BEFORE SHRI RAJESH KUMAR, HON’BLE ACCOUNTANT MEMBER AND SHRI SONJOY SARMA, HON’BLE JUDICIAL MEMBER Assessment Year: 2015-16 Image Finvest & Leasing Pvt. Ltd. ITO, Ward-11(4), Kolkata 200, Block-A, Bangur Avenue, vs Kolkata-700055 PAN: AAACI 5378 J (Appellant) (Respondent) Present for: Appellant by : Shri Anil Kochar, AR Respondent by : Shri P.P. Barman, Addl. CIT, Sr. DR Date of Hearing : 27.03.2024 Date of Pronouncement : 08.05.2024 O R D E R PER SONJOY SARMA, JM: This appeal of the assessee for the assessment year 2015-16 is directed against th…

SUNIL SATIJA,NEW DELHI vs. ACIT, FARIDABAD

In the result, appeal of the assessee is allowed

ITA 5748/DEL/2014[2007-08]Status: DisposedITAT Delhi07 Dec 2017AY 2007-08

Bench: Shri H. S. Sidhu & Shri L.P. Sahu

For Appellant: Sh. R.S. Ahuja, CAFor Respondent: Sh. S.S. Rana, CIT(DR)
Section 127Section 133A(1)Section 139Section 153Section 153ASection 153A(1)(b)Section 271(1)Section 271(1)(c)

…iled to prove the genuineness loan credits. The Tribunal deleted the penalty holding that the penalty was leviable only on the basis of the assessment proceedings. The Madras High court affirmed the order of the 'Tribunal. iv) In CIT vs Shyamlal M. Soni : 276 ITR 156, the issue before the High Court was: "Whether on the facts and circumstances of the case and in the law the Tribunal was justified in holding that no penalty under section 271(1 )(c) of the Act could be levied for assessment years 1985-86, 1986- 87 and 1987-88 even though the revised returns were filed offering the additional income after search…

RADHA GOVIND LASHKARI,JAIPUR vs. ACIT, JAIPUR

In the result, it cannot be said to be case of concealment of income and the penalty to this extent stand deleted

ITA 141/JPR/2016[2010-11]Status: DisposedITAT Jaipur24 May 2017AY 2010-11
For Appellant: Shri S. R. Sharma (C.A.)For Respondent: Shri O.P. Bhateja (Addl.CIT)
Section 132Section 139(1)Section 143Section 153ASection 271(1)(C)Section 271(1)(c)

…der section 153A is accepted by Assessing Officer and there is no variation is assessed income and returned income, penalty under section 271(1)(c) cannot be imposed.” B) The Hon’ble High Court of Madhya Pradesh in the case of CIT vs. Shyamlal M. Soni [2005] 276 ITR 156 (MP) held laid down as under: “that no penalty under section 271(1)(c) could be levied in case, where income returned in revised returns was accepted and assessed in hands of assessee even though revised returned were filed after search and subsequent to inquiries made by department during course of assessment proceedings.” C) The Hon’ble Supre…

RAJENDRA BHANDARI,NEW DELHI vs. ACIT, FARIDABAD

In the result, the appeal of the assessee is allowed

ITA 5749/DEL/2014[2006-07]Status: DisposedITAT Delhi21 Apr 2017AY 2006-07

Bench: Shri B.P. Jainassessment Years 2006-07 Vs. Acit, Central Circle-Ii, Alok Bhandari, 1/2873, Ram Nagar Extn. Faridabad. Loni Road, Shadara, New Delhi. Pan: Agmpb 5584A (Appellant) (Respondent) Assessment Years 2006-07 Rajendra Bhandari, Vs. Acit, Central Circle-Ii, 1/2873, Ram Nagar Extn. Faridabad. Loni Road, Shadara, New Delhi. Pan: Agmpb 5581F (Appellant) (Respondent) Assessee(S) By : Shri R.S. Ahuja, C.A.. Revenue By : Ms. Bedobani, Sr.D.R.

For Respondent: Ms. Bedobani, Sr.D.R
Section 133A(1)Section 139Section 139(1)Section 153ASection 153A(1)(b)Section 271(1)Section 271(1)(c)

…so failed to prove the genuineness loan credits. The Tribunal deleted the penalty holding that the penalty was leviable only on the basis of the assessment proceedings. The Madras High court affirmed the order of the Tribunal. iv) In CIT vs Shyamlal M. Soni : 276 ITR 156, the issue before the High Court was: "Whether on the facts and circumstances of the case and in the law the Tribunal was justified in holding that no penalty under section 271(1)(c) of the Act could be levied for assessment years 1985-86, 1986-87 and 1987-88 even though the revised returns were filed offering the additional income after search a…

ALOK BHANDARI,NEW DELHI vs. ACIT, FARIDABAD

In the result, the appeal of the assessee is allowed

ITA 5747/DEL/2014[2006-07]Status: DisposedITAT Delhi21 Apr 2017AY 2006-07

Bench: Shri B.P. Jainassessment Years 2006-07 Vs. Acit, Central Circle-Ii, Alok Bhandari, 1/2873, Ram Nagar Extn. Faridabad. Loni Road, Shadara, New Delhi. Pan: Agmpb 5584A (Appellant) (Respondent) Assessment Years 2006-07 Rajendra Bhandari, Vs. Acit, Central Circle-Ii, 1/2873, Ram Nagar Extn. Faridabad. Loni Road, Shadara, New Delhi. Pan: Agmpb 5581F (Appellant) (Respondent) Assessee(S) By : Shri R.S. Ahuja, C.A.. Revenue By : Ms. Bedobani, Sr.D.R.

For Respondent: Ms. Bedobani, Sr.D.R
Section 133A(1)Section 139Section 139(1)Section 153ASection 153A(1)(b)Section 271(1)Section 271(1)(c)

…so failed to prove the genuineness loan credits. The Tribunal deleted the penalty holding that the penalty was leviable only on the basis of the assessment proceedings. The Madras High court affirmed the order of the Tribunal. iv) In CIT vs Shyamlal M. Soni : 276 ITR 156, the issue before the High Court was: "Whether on the facts and circumstances of the case and in the law the Tribunal was justified in holding that no penalty under section 271(1)(c) of the Act could be levied for assessment years 1985-86, 1986-87 and 1987-88 even though the revised returns were filed offering the additional income after search a…