CIT v. Smt. Chandrakanta

205 ITR 607High Court1992#3663 most cited

What is CIT v. Smt. Chandrakanta authority for?

A penalty can be levied on the ground that only a minimum amount was imposed as penalty, and concealment penalty can be levied based on an estimated addition. Explanations to Section 271(1)(c) raise a presumption of deliberate concealment.

32

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2022.

Also referred to as

CIT v. Smt. Chandrakanta · 205 ITR 607 · penalty · concealment penalty · estimated addition · Section 271(1)(c)

Judgments citing CIT v. Smt. Chandrakanta

SAROSH YAZDANI,BHUBANESWAR vs. DCIT,CIRCLE-2(1), BHUBANESWAR

In the result, all the appeals of the assessee stand allowed

ITA 214/CTK/2020[2008-09]Status: HeardITAT Cuttack03 Nov 2022AY 2008-09

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiait(Ss)A No A No.53/Ctk/2013: Assessment Year Assessment Years :2004-05 It(Ss)A No A No.54/Ctk/2013: Assessment Year Assessment Years :2005-06 It(Ss)A No A No.55/Ctk/2013: Assessment Year Assessment Years :2007-08 It(Ss)A No A No.67/Ctk/2013: Assessment Year Assessment Years :2006-07 It(Ss)A No A No.68/Ctk/2013: Assessment Year Assessment Years :2008-09

For Appellant: Shri Sunil Mishra, ARFor Respondent: Shri M.K.Gautam, CIT
Section 132Section 139(1)Section 144

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE BEFORE S/SHRI GEORGE MATHAN, JUDICIAL JUDICIAL MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER IT(ss)A No A No.53/CTK/2013: Assessment Year Assessment Years :2004-05 IT(ss)A No A No.54/CTK/2013: Assessment Year Assessment Years :2005-06 IT(ss)A No A No.55/CTK/2013: Assessment Year Assessment Years :2007-08 IT(ss)A No A No.67/CTK/2013: Assessment Year Assessment Years :2006-07 IT(ss)A No A No.68/CTK/2013:…

SAROSH YAZDANI,BHUBANESWAR vs. DCIT,CIRCLE-2(1), BHUBANESWAR

In the result, all the appeals of the assessee stand allowed

ITA 213/CTK/2020[2007-08]Status: HeardITAT Cuttack03 Nov 2022AY 2007-08

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiait(Ss)A No A No.53/Ctk/2013: Assessment Year Assessment Years :2004-05 It(Ss)A No A No.54/Ctk/2013: Assessment Year Assessment Years :2005-06 It(Ss)A No A No.55/Ctk/2013: Assessment Year Assessment Years :2007-08 It(Ss)A No A No.67/Ctk/2013: Assessment Year Assessment Years :2006-07 It(Ss)A No A No.68/Ctk/2013: Assessment Year Assessment Years :2008-09

For Appellant: Shri Sunil Mishra, ARFor Respondent: Shri M.K.Gautam, CIT
Section 132Section 139(1)Section 144

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE BEFORE S/SHRI GEORGE MATHAN, JUDICIAL JUDICIAL MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER IT(ss)A No A No.53/CTK/2013: Assessment Year Assessment Years :2004-05 IT(ss)A No A No.54/CTK/2013: Assessment Year Assessment Years :2005-06 IT(ss)A No A No.55/CTK/2013: Assessment Year Assessment Years :2007-08 IT(ss)A No A No.67/CTK/2013: Assessment Year Assessment Years :2006-07 IT(ss)A No A No.68/CTK/2013:…

SAROSH YAZDANI,BHUBANESWAR vs. DCIT,CIRCLE-2(1), BHUBANESWAR

In the result, all the appeals of the assessee stand allowed

ITA 212/CTK/2020[2006-07]Status: HeardITAT Cuttack03 Nov 2022AY 2006-07

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiait(Ss)A No A No.53/Ctk/2013: Assessment Year Assessment Years :2004-05 It(Ss)A No A No.54/Ctk/2013: Assessment Year Assessment Years :2005-06 It(Ss)A No A No.55/Ctk/2013: Assessment Year Assessment Years :2007-08 It(Ss)A No A No.67/Ctk/2013: Assessment Year Assessment Years :2006-07 It(Ss)A No A No.68/Ctk/2013: Assessment Year Assessment Years :2008-09

For Appellant: Shri Sunil Mishra, ARFor Respondent: Shri M.K.Gautam, CIT
Section 132Section 139(1)Section 144

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE BEFORE S/SHRI GEORGE MATHAN, JUDICIAL JUDICIAL MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER IT(ss)A No A No.53/CTK/2013: Assessment Year Assessment Years :2004-05 IT(ss)A No A No.54/CTK/2013: Assessment Year Assessment Years :2005-06 IT(ss)A No A No.55/CTK/2013: Assessment Year Assessment Years :2007-08 IT(ss)A No A No.67/CTK/2013: Assessment Year Assessment Years :2006-07 IT(ss)A No A No.68/CTK/2013:…

SAROSH YAZDANI,BHUBANESWAR vs. DCIT,CIRCLE-2(1), BHUBANESWAAR

In the result, all the appeals of the assessee stand allowed

ITA 211/CTK/2020[2005-06]Status: HeardITAT Cuttack03 Nov 2022AY 2005-06

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiait(Ss)A No A No.53/Ctk/2013: Assessment Year Assessment Years :2004-05 It(Ss)A No A No.54/Ctk/2013: Assessment Year Assessment Years :2005-06 It(Ss)A No A No.55/Ctk/2013: Assessment Year Assessment Years :2007-08 It(Ss)A No A No.67/Ctk/2013: Assessment Year Assessment Years :2006-07 It(Ss)A No A No.68/Ctk/2013: Assessment Year Assessment Years :2008-09

For Appellant: Shri Sunil Mishra, ARFor Respondent: Shri M.K.Gautam, CIT
Section 132Section 139(1)Section 144

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE BEFORE S/SHRI GEORGE MATHAN, JUDICIAL JUDICIAL MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER IT(ss)A No A No.53/CTK/2013: Assessment Year Assessment Years :2004-05 IT(ss)A No A No.54/CTK/2013: Assessment Year Assessment Years :2005-06 IT(ss)A No A No.55/CTK/2013: Assessment Year Assessment Years :2007-08 IT(ss)A No A No.67/CTK/2013: Assessment Year Assessment Years :2006-07 IT(ss)A No A No.68/CTK/2013:…

SAROSH YAZDANI,BHUBANESWAR vs. DCIT,CIRCLE-2(1), BHUBANESWAR

In the result, all the appeals of the assessee stand allowed

ITA 210/CTK/2020[2004-05]Status: HeardITAT Cuttack03 Nov 2022AY 2004-05

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiait(Ss)A No A No.53/Ctk/2013: Assessment Year Assessment Years :2004-05 It(Ss)A No A No.54/Ctk/2013: Assessment Year Assessment Years :2005-06 It(Ss)A No A No.55/Ctk/2013: Assessment Year Assessment Years :2007-08 It(Ss)A No A No.67/Ctk/2013: Assessment Year Assessment Years :2006-07 It(Ss)A No A No.68/Ctk/2013: Assessment Year Assessment Years :2008-09

For Appellant: Shri Sunil Mishra, ARFor Respondent: Shri M.K.Gautam, CIT
Section 132Section 139(1)Section 144

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE BEFORE S/SHRI GEORGE MATHAN, JUDICIAL JUDICIAL MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER IT(ss)A No A No.53/CTK/2013: Assessment Year Assessment Years :2004-05 IT(ss)A No A No.54/CTK/2013: Assessment Year Assessment Years :2005-06 IT(ss)A No A No.55/CTK/2013: Assessment Year Assessment Years :2007-08 IT(ss)A No A No.67/CTK/2013: Assessment Year Assessment Years :2006-07 IT(ss)A No A No.68/CTK/2013:…

SAROSH YAZDANI,BHUBANESWAR vs. ACIT, CIRCLE-1(2), BHUBANESWAR, BHUBANESWAR

In the result, all the appeals of the assessee stand allowed

ITA 13/CTK/2014[2009-10]Status: HeardITAT Cuttack03 Nov 2022AY 2009-10

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiait(Ss)A No A No.53/Ctk/2013: Assessment Year Assessment Years :2004-05 It(Ss)A No A No.54/Ctk/2013: Assessment Year Assessment Years :2005-06 It(Ss)A No A No.55/Ctk/2013: Assessment Year Assessment Years :2007-08 It(Ss)A No A No.67/Ctk/2013: Assessment Year Assessment Years :2006-07 It(Ss)A No A No.68/Ctk/2013: Assessment Year Assessment Years :2008-09

For Appellant: Shri Sunil Mishra, ARFor Respondent: Shri M.K.Gautam, CIT
Section 132Section 139(1)Section 144

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE BEFORE S/SHRI GEORGE MATHAN, JUDICIAL JUDICIAL MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER IT(ss)A No A No.53/CTK/2013: Assessment Year Assessment Years :2004-05 IT(ss)A No A No.54/CTK/2013: Assessment Year Assessment Years :2005-06 IT(ss)A No A No.55/CTK/2013: Assessment Year Assessment Years :2007-08 IT(ss)A No A No.67/CTK/2013: Assessment Year Assessment Years :2006-07 IT(ss)A No A No.68/CTK/2013:…

SAROSH YAZDANI,BHUBANESWAR vs. ACIT, CIRCLE-1(2), BHUBANESWAR, BHUBANESWAR

In the result, all the appeals of the assessee stand allowed

ITA 12/CTK/2014[2008-09]Status: HeardITAT Cuttack03 Nov 2022AY 2008-09

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiait(Ss)A No A No.53/Ctk/2013: Assessment Year Assessment Years :2004-05 It(Ss)A No A No.54/Ctk/2013: Assessment Year Assessment Years :2005-06 It(Ss)A No A No.55/Ctk/2013: Assessment Year Assessment Years :2007-08 It(Ss)A No A No.67/Ctk/2013: Assessment Year Assessment Years :2006-07 It(Ss)A No A No.68/Ctk/2013: Assessment Year Assessment Years :2008-09

For Appellant: Shri Sunil Mishra, ARFor Respondent: Shri M.K.Gautam, CIT
Section 132Section 139(1)Section 144

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE BEFORE S/SHRI GEORGE MATHAN, JUDICIAL JUDICIAL MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER IT(ss)A No A No.53/CTK/2013: Assessment Year Assessment Years :2004-05 IT(ss)A No A No.54/CTK/2013: Assessment Year Assessment Years :2005-06 IT(ss)A No A No.55/CTK/2013: Assessment Year Assessment Years :2007-08 IT(ss)A No A No.67/CTK/2013: Assessment Year Assessment Years :2006-07 IT(ss)A No A No.68/CTK/2013:…

S.M.ENTERPRISERS,KEONJHAR vs. DCIT,CIRCLE-2(1), BHUBANESWAR

In the result, all appeals of the assessee are allowed

ITA 234/CTK/2020[2009-10]Status: DisposedITAT Cuttack20 Oct 2022AY 2009-10

Bench: Shri George Mathan & Shri Arun Khodpiaआयकर अऩीऱ सं/Ita Nos.199, 200, 201 & 202, 233 & 234/Ctk/2020 (ननधाारण वषा / Assessment Years :2004-2005 To 2009-2010) S.M.Enterprises, Vs Dcit, Circle-2(1), Bhubaneswar At : Balda, Po : Joda, Keonjhar-758034 Bhubaneswar-751013 Pan No. : Aatfs 6804 M (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती की ओर से /Assessee By : Shri Sunil Mishra, Advocate राजस्व की ओर से /Revenue By : Shri M.K.Gautam, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 20/10/2022 घोषणा की तारीख/Date Of Pronouncement : 20/10/2022 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Assessee Against The Separate Orders Of The Ld.Cit(A)-1, Bhubaneswar Passed In I.T.Appeal Nos.0105- 0108/15-16, Dated 01.09.2020 & In I.T.Appeal Nos.0109 & 0110/15-16, Dated 22.09.2020 For The Assessment Years 2004-2005 To 2009-2010. 2. It Was Submitted By The Ld. Ar That The Assessee Had Originally Filed Its Return Of Income Declaring Its Income From Extraction Of Iron Ore As A Contractor In The Mines Of Serajuddin & Co. There Was A Search In The Premises Of The Serajuddin & Co. On 28.05.2008. Consequent Survey Had Been Done On The Assessee On 09.07.2008. Admittedly, Books Of Account Of The Assessee Had Not Been Found. There Was A Search On The 2

For Appellant: Shri Sunil Mishra, AdvocateFor Respondent: Shri M.K.Gautam, CIT-DR
Section 271(1)(c)

…ehemently supported the order of the AO and CIT(A). It was the submission that even in the case of estimation of income, penalty is leviable. He placed reliance on the decision of Hon’ble Madhya Pradesh High Court in the case of Smt. Chandrakanta, reported in 205 ITR 607, wherein the Hon’ble High Court has held that penalty is leviable. He also placed reliance on the decision of Hon’ble Madras High Court in the case of S. Krishnaswamy & Sons, reported in 219 ITR 157 and the decision of coordinate bench of the Tribunal in the case of Shuorajsingh B. Chauhan, 41 SOT 453. It was the further submission that in respec…

S.M.ENTERPRISERS,KEONJHAR vs. DCIT,CIRCLE-2(1), BHUBANESWAR

In the result, all appeals of the assessee are allowed

ITA 233/CTK/2020[2008-09]Status: DisposedITAT Cuttack20 Oct 2022AY 2008-09

Bench: Shri George Mathan & Shri Arun Khodpiaआयकर अऩीऱ सं/Ita Nos.199, 200, 201 & 202, 233 & 234/Ctk/2020 (ननधाारण वषा / Assessment Years :2004-2005 To 2009-2010) S.M.Enterprises, Vs Dcit, Circle-2(1), Bhubaneswar At : Balda, Po : Joda, Keonjhar-758034 Bhubaneswar-751013 Pan No. : Aatfs 6804 M (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती की ओर से /Assessee By : Shri Sunil Mishra, Advocate राजस्व की ओर से /Revenue By : Shri M.K.Gautam, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 20/10/2022 घोषणा की तारीख/Date Of Pronouncement : 20/10/2022 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Assessee Against The Separate Orders Of The Ld.Cit(A)-1, Bhubaneswar Passed In I.T.Appeal Nos.0105- 0108/15-16, Dated 01.09.2020 & In I.T.Appeal Nos.0109 & 0110/15-16, Dated 22.09.2020 For The Assessment Years 2004-2005 To 2009-2010. 2. It Was Submitted By The Ld. Ar That The Assessee Had Originally Filed Its Return Of Income Declaring Its Income From Extraction Of Iron Ore As A Contractor In The Mines Of Serajuddin & Co. There Was A Search In The Premises Of The Serajuddin & Co. On 28.05.2008. Consequent Survey Had Been Done On The Assessee On 09.07.2008. Admittedly, Books Of Account Of The Assessee Had Not Been Found. There Was A Search On The 2

For Appellant: Shri Sunil Mishra, AdvocateFor Respondent: Shri M.K.Gautam, CIT-DR
Section 271(1)(c)

…ehemently supported the order of the AO and CIT(A). It was the submission that even in the case of estimation of income, penalty is leviable. He placed reliance on the decision of Hon’ble Madhya Pradesh High Court in the case of Smt. Chandrakanta, reported in 205 ITR 607, wherein the Hon’ble High Court has held that penalty is leviable. He also placed reliance on the decision of Hon’ble Madras High Court in the case of S. Krishnaswamy & Sons, reported in 219 ITR 157 and the decision of coordinate bench of the Tribunal in the case of Shuorajsingh B. Chauhan, 41 SOT 453. It was the further submission that in respec…

S.M.ENTERPRISERS,KEONJHAR vs. DCIT,CIRCLE-2(1), BHUBANESWAR

In the result, all appeals of the assessee are allowed

ITA 202/CTK/2020[2007-08]Status: DisposedITAT Cuttack20 Oct 2022AY 2007-08

Bench: Shri George Mathan & Shri Arun Khodpiaआयकर अऩीऱ सं/Ita Nos.199, 200, 201 & 202, 233 & 234/Ctk/2020 (ननधाारण वषा / Assessment Years :2004-2005 To 2009-2010) S.M.Enterprises, Vs Dcit, Circle-2(1), Bhubaneswar At : Balda, Po : Joda, Keonjhar-758034 Bhubaneswar-751013 Pan No. : Aatfs 6804 M (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती की ओर से /Assessee By : Shri Sunil Mishra, Advocate राजस्व की ओर से /Revenue By : Shri M.K.Gautam, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 20/10/2022 घोषणा की तारीख/Date Of Pronouncement : 20/10/2022 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Assessee Against The Separate Orders Of The Ld.Cit(A)-1, Bhubaneswar Passed In I.T.Appeal Nos.0105- 0108/15-16, Dated 01.09.2020 & In I.T.Appeal Nos.0109 & 0110/15-16, Dated 22.09.2020 For The Assessment Years 2004-2005 To 2009-2010. 2. It Was Submitted By The Ld. Ar That The Assessee Had Originally Filed Its Return Of Income Declaring Its Income From Extraction Of Iron Ore As A Contractor In The Mines Of Serajuddin & Co. There Was A Search In The Premises Of The Serajuddin & Co. On 28.05.2008. Consequent Survey Had Been Done On The Assessee On 09.07.2008. Admittedly, Books Of Account Of The Assessee Had Not Been Found. There Was A Search On The 2

For Appellant: Shri Sunil Mishra, AdvocateFor Respondent: Shri M.K.Gautam, CIT-DR
Section 271(1)(c)

…ehemently supported the order of the AO and CIT(A). It was the submission that even in the case of estimation of income, penalty is leviable. He placed reliance on the decision of Hon’ble Madhya Pradesh High Court in the case of Smt. Chandrakanta, reported in 205 ITR 607, wherein the Hon’ble High Court has held that penalty is leviable. He also placed reliance on the decision of Hon’ble Madras High Court in the case of S. Krishnaswamy & Sons, reported in 219 ITR 157 and the decision of coordinate bench of the Tribunal in the case of Shuorajsingh B. Chauhan, 41 SOT 453. It was the further submission that in respec…

S.M.ENTERPRISERS,KEONJHAR vs. DCIT,CIRCLE-2(1), BHUBANESWAR

In the result, all appeals of the assessee are allowed

ITA 201/CTK/2020[2006-07]Status: DisposedITAT Cuttack20 Oct 2022AY 2006-07

Bench: Shri George Mathan & Shri Arun Khodpiaआयकर अऩीऱ सं/Ita Nos.199, 200, 201 & 202, 233 & 234/Ctk/2020 (ननधाारण वषा / Assessment Years :2004-2005 To 2009-2010) S.M.Enterprises, Vs Dcit, Circle-2(1), Bhubaneswar At : Balda, Po : Joda, Keonjhar-758034 Bhubaneswar-751013 Pan No. : Aatfs 6804 M (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती की ओर से /Assessee By : Shri Sunil Mishra, Advocate राजस्व की ओर से /Revenue By : Shri M.K.Gautam, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 20/10/2022 घोषणा की तारीख/Date Of Pronouncement : 20/10/2022 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Assessee Against The Separate Orders Of The Ld.Cit(A)-1, Bhubaneswar Passed In I.T.Appeal Nos.0105- 0108/15-16, Dated 01.09.2020 & In I.T.Appeal Nos.0109 & 0110/15-16, Dated 22.09.2020 For The Assessment Years 2004-2005 To 2009-2010. 2. It Was Submitted By The Ld. Ar That The Assessee Had Originally Filed Its Return Of Income Declaring Its Income From Extraction Of Iron Ore As A Contractor In The Mines Of Serajuddin & Co. There Was A Search In The Premises Of The Serajuddin & Co. On 28.05.2008. Consequent Survey Had Been Done On The Assessee On 09.07.2008. Admittedly, Books Of Account Of The Assessee Had Not Been Found. There Was A Search On The 2

For Appellant: Shri Sunil Mishra, AdvocateFor Respondent: Shri M.K.Gautam, CIT-DR
Section 271(1)(c)

…ehemently supported the order of the AO and CIT(A). It was the submission that even in the case of estimation of income, penalty is leviable. He placed reliance on the decision of Hon’ble Madhya Pradesh High Court in the case of Smt. Chandrakanta, reported in 205 ITR 607, wherein the Hon’ble High Court has held that penalty is leviable. He also placed reliance on the decision of Hon’ble Madras High Court in the case of S. Krishnaswamy & Sons, reported in 219 ITR 157 and the decision of coordinate bench of the Tribunal in the case of Shuorajsingh B. Chauhan, 41 SOT 453. It was the further submission that in respec…

S.M.ENTERPRISERA,KEONJHAR vs. DCIT,CIRCLE-2(1),, BHUBANESWAR

In the result, all appeals of the assessee are allowed

ITA 200/CTK/2020[2005-06]Status: DisposedITAT Cuttack20 Oct 2022AY 2005-06

Bench: Shri George Mathan & Shri Arun Khodpiaआयकर अऩीऱ सं/Ita Nos.199, 200, 201 & 202, 233 & 234/Ctk/2020 (ननधाारण वषा / Assessment Years :2004-2005 To 2009-2010) S.M.Enterprises, Vs Dcit, Circle-2(1), Bhubaneswar At : Balda, Po : Joda, Keonjhar-758034 Bhubaneswar-751013 Pan No. : Aatfs 6804 M (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती की ओर से /Assessee By : Shri Sunil Mishra, Advocate राजस्व की ओर से /Revenue By : Shri M.K.Gautam, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 20/10/2022 घोषणा की तारीख/Date Of Pronouncement : 20/10/2022 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Assessee Against The Separate Orders Of The Ld.Cit(A)-1, Bhubaneswar Passed In I.T.Appeal Nos.0105- 0108/15-16, Dated 01.09.2020 & In I.T.Appeal Nos.0109 & 0110/15-16, Dated 22.09.2020 For The Assessment Years 2004-2005 To 2009-2010. 2. It Was Submitted By The Ld. Ar That The Assessee Had Originally Filed Its Return Of Income Declaring Its Income From Extraction Of Iron Ore As A Contractor In The Mines Of Serajuddin & Co. There Was A Search In The Premises Of The Serajuddin & Co. On 28.05.2008. Consequent Survey Had Been Done On The Assessee On 09.07.2008. Admittedly, Books Of Account Of The Assessee Had Not Been Found. There Was A Search On The 2

For Appellant: Shri Sunil Mishra, AdvocateFor Respondent: Shri M.K.Gautam, CIT-DR
Section 271(1)(c)

…ehemently supported the order of the AO and CIT(A). It was the submission that even in the case of estimation of income, penalty is leviable. He placed reliance on the decision of Hon’ble Madhya Pradesh High Court in the case of Smt. Chandrakanta, reported in 205 ITR 607, wherein the Hon’ble High Court has held that penalty is leviable. He also placed reliance on the decision of Hon’ble Madras High Court in the case of S. Krishnaswamy & Sons, reported in 219 ITR 157 and the decision of coordinate bench of the Tribunal in the case of Shuorajsingh B. Chauhan, 41 SOT 453. It was the further submission that in respec…

S M ENTERPRISERS,KEONJHAR vs. DCIT,CIRCLE-2(1), BHUBANESWAR

In the result, all appeals of the assessee are allowed

ITA 199/CTK/2020[2004-05]Status: DisposedITAT Cuttack20 Oct 2022AY 2004-05

Bench: Shri George Mathan & Shri Arun Khodpiaआयकर अऩीऱ सं/Ita Nos.199, 200, 201 & 202, 233 & 234/Ctk/2020 (ननधाारण वषा / Assessment Years :2004-2005 To 2009-2010) S.M.Enterprises, Vs Dcit, Circle-2(1), Bhubaneswar At : Balda, Po : Joda, Keonjhar-758034 Bhubaneswar-751013 Pan No. : Aatfs 6804 M (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती की ओर से /Assessee By : Shri Sunil Mishra, Advocate राजस्व की ओर से /Revenue By : Shri M.K.Gautam, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 20/10/2022 घोषणा की तारीख/Date Of Pronouncement : 20/10/2022 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Assessee Against The Separate Orders Of The Ld.Cit(A)-1, Bhubaneswar Passed In I.T.Appeal Nos.0105- 0108/15-16, Dated 01.09.2020 & In I.T.Appeal Nos.0109 & 0110/15-16, Dated 22.09.2020 For The Assessment Years 2004-2005 To 2009-2010. 2. It Was Submitted By The Ld. Ar That The Assessee Had Originally Filed Its Return Of Income Declaring Its Income From Extraction Of Iron Ore As A Contractor In The Mines Of Serajuddin & Co. There Was A Search In The Premises Of The Serajuddin & Co. On 28.05.2008. Consequent Survey Had Been Done On The Assessee On 09.07.2008. Admittedly, Books Of Account Of The Assessee Had Not Been Found. There Was A Search On The 2

For Appellant: Shri Sunil Mishra, AdvocateFor Respondent: Shri M.K.Gautam, CIT-DR
Section 271(1)(c)

…ehemently supported the order of the AO and CIT(A). It was the submission that even in the case of estimation of income, penalty is leviable. He placed reliance on the decision of Hon’ble Madhya Pradesh High Court in the case of Smt. Chandrakanta, reported in 205 ITR 607, wherein the Hon’ble High Court has held that penalty is leviable. He also placed reliance on the decision of Hon’ble Madras High Court in the case of S. Krishnaswamy & Sons, reported in 219 ITR 157 and the decision of coordinate bench of the Tribunal in the case of Shuorajsingh B. Chauhan, 41 SOT 453. It was the further submission that in respec…

ASSOCIATED MACHINERY CORP. PVT. LTD.,GHAZIABAD vs. ITO, GHAZIABAD

In the result, the appeal of the Assessee is dismissed

ITA 4735/DEL/2013[2009-10]Status: DisposedITAT Delhi25 May 2022AY 2009-10

Bench: Shri Pradip Kumar Kedia & Shri Narender Kumar Choudhry

Section 143(3)Section 154Section 2(22)(e)Section 2(24)(x)Section 271(1)Section 271(1)(c)Section 36(1)(va)

…und that only a minimum amount was levied as penalty. K.Sreedharan& Co. v. Assistant Commissioner of Incometax , Circle 2(1) [2009](Ker) 5.4.1 Addition based on estimate- concealment penalty can be levied:CaseLaws: Addl.CIT vs. Chandrakantha and another (MP) 205 ITR 607. Addl.CIT vs. Lakshmi Industries and cold storage Co. Ltd. (All) 146 8 M/s Associated Machinery Corp. Ltd. ITR 492. Sushil Kumar Sharad Kumar vs. CIT (All) 232 ITR 588 CIT vs. Md. WarasatHussain (Patna) 171 ITR 405 A.M. Shah & Co. vs. CIT (Guj) 238 ITR 415 CIT vs. Krishnaswamy and Sons (Mad) 219 ITR 157 CIT vs. Svvarup Cold Storate& General Mil…

DCIT, NEW DELHI vs. M/S. HONDA TRADING CORPORATION INDIA PVT. LTD., GURGAON

In the result, the appeal of the revenue is dismissed and Cross Objection of the assessee is treated as infructuous owing to the adjudication on merits of the case

ITA 747/DEL/2017[2007-08]Status: DisposedITAT Delhi20 Feb 2020AY 2007-08

Bench: Sh. Amit Shukladr. B. R. R. Kumarita No. 747/Del/2017 : Asstt. Year : 2007-08 Dcit, Vs M/S Honda Trading Corporation Circle-11(1), India Pvt. Ltd., Sigma Centre, A- New Delhi 27, Infocity, Sector-34, Gurgaon-122001 (Appellant) (Respondent) Pan No. Aabch5556J

For Appellant: NoneFor Respondent: Sh. Rajesh Kumar Kedia, CIT DR
Section 271(1)(c)

…ry case falling within the mischief of Expl. 1 to Section 271(1)(c) and Explanation 7 to section 271(1)(c), a presumption of deliberate concealment has to be raised. 13. He also relied on the following case laws: " Addl. CIT Vs Chandrakantha and Another (MP) 205 ITR 607 " CIT Vs Md. Warasat Hussain (Patna) 171 ITR 405 " A.M. Shah & Co. Vs CIT (Guj.) 238 ITR 415 " CIT Vs Krishnaswamy and Sons (Mad.) 219 ITR 157 14. Heard the arguments of both the parties and perused the material available on record. 15. We have gone through the Explanation 7 to section 271(1)(c) deals with penalty in respect of adjustment on ac…

M/S. OIL INDUSTRY DEVELOPMENT BOARD,NEW DELHI vs. DCIT, NEW DELHI

In the result, all the three appeals filed by the assessee are allowed

ITA 4664/DEL/2014[2007-08]Status: DisposedITAT Delhi04 Apr 2019AY 2007-08

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

Section 154Section 271Section 271(1)(c)Section 35Section 36

…view by the ratios cited above by the AO & me and ratio decidendi laid down in the cases reported as Western Automobiles (India) vs. CIT (1978) 112 ITR 1048 (Bom); Durga Timber Works vs. CIT (1971) 79 ITR 63 (Del); Addl, CIT vs. Smt. Chandrakanta & Anr (1992) 205 ITR 607 (MR); S S Ratanchand Bholanath vs. CIT (1994) 201 ITR 682 (MR); CIT vs. Sree Krishna Trading Co. (2002) 253 ITR 645 (Ker); Electrical Agencies Corporation vs. CIT (2002) 253 ITR 619 (Del); K.P. Madhusudanan vs. CIT (2001) 251 ITR 99(SC) and Escort Finance v/s Cl i 28 DTR 293. 4.14 In the nutshell, the facts mentioned above conclusively establish…

M/S. OIL INDUSTRY DEVELOPMENT BOARD,NEW DELHI vs. DCIT, NEW DELHI

In the result, all the three appeals filed by the assessee are allowed

ITA 4663/DEL/2014[2006-07]Status: DisposedITAT Delhi04 Apr 2019AY 2006-07

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

Section 154Section 271Section 271(1)(c)Section 35Section 36

…view by the ratios cited above by the AO & me and ratio decidendi laid down in the cases reported as Western Automobiles (India) vs. CIT (1978) 112 ITR 1048 (Bom); Durga Timber Works vs. CIT (1971) 79 ITR 63 (Del); Addl, CIT vs. Smt. Chandrakanta & Anr (1992) 205 ITR 607 (MR); S S Ratanchand Bholanath vs. CIT (1994) 201 ITR 682 (MR); CIT vs. Sree Krishna Trading Co. (2002) 253 ITR 645 (Ker); Electrical Agencies Corporation vs. CIT (2002) 253 ITR 619 (Del); K.P. Madhusudanan vs. CIT (2001) 251 ITR 99(SC) and Escort Finance v/s Cl i 28 DTR 293. 4.14 In the nutshell, the facts mentioned above conclusively establish…

M/S. OIL INDUSTRY DEVELOPMENT BOARD,NEW DELHI vs. DCIT, NEW DELHI

In the result, all the three appeals filed by the assessee are allowed

ITA 4662/DEL/2014[2005-06]Status: DisposedITAT Delhi04 Apr 2019AY 2005-06

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

Section 154Section 271Section 271(1)(c)Section 35Section 36

…view by the ratios cited above by the AO & me and ratio decidendi laid down in the cases reported as Western Automobiles (India) vs. CIT (1978) 112 ITR 1048 (Bom); Durga Timber Works vs. CIT (1971) 79 ITR 63 (Del); Addl, CIT vs. Smt. Chandrakanta & Anr (1992) 205 ITR 607 (MR); S S Ratanchand Bholanath vs. CIT (1994) 201 ITR 682 (MR); CIT vs. Sree Krishna Trading Co. (2002) 253 ITR 645 (Ker); Electrical Agencies Corporation vs. CIT (2002) 253 ITR 619 (Del); K.P. Madhusudanan vs. CIT (2001) 251 ITR 99(SC) and Escort Finance v/s Cl i 28 DTR 293. 4.14 In the nutshell, the facts mentioned above conclusively establish…

PUNJAB SIND DAIRY PRODUCTS P.LTD,MUMBAI vs. DCIT CEN CIR 33, MUMBAI

In the result, appeal of the assessee in ITA no

ITA 6247/MUM/2017[2007-08]Status: DisposedITAT Mumbai26 Mar 2019AY 2007-08

Bench: Shri Pawan Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.6246 & 6247/Mum/2017 (नििाारण वर्ा / Assessment Year : 2006-07 & 2007-08) बिाम/ Punjab Sind Dairy Product Acit Central Circle- P. Ltd., 33,Room No. 32(3), Ag-2 Cama Industrial Aayakar Bhavan, V. Estate, Walbhatt Road, Mumbai-400020 Goregaon (W), Mumbai- 400063 स्थायी ऱेखा सं./ Pan: Aadcp5419Q (अपीऱाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri. K.K. Lalkaka (Ar) Revenue By: Shri. D.G Pansari (Dr) सुनवाई की तारीख /Date Of Hearing : 16.01.2019 घोषणा की तारीख /Date Of Pronouncement : 26.03.2019 आदेश / O R D E R Per Ramit Kochar: These Two Appeals, Filed By Assessee, Being Ita No. 6246 & 6247/Mum/2017, Are Directed Against Two Separate Appellate Orders Both Dated 22.08.2017 In Appeal No. Cit(A)-53/Dccc-5(2)/It- 123/2012-13 & Cit(A)-53/Dccc-5(2)/It-124/2012-13 Respectively, Passed By Learned Commissioner Of Income Tax (Appeals)-53, Mumbai (Hereinafter Called “The Cit(A)”), For Assessment Year 2006-07 & 2007- 08 Respectively, The Appellate Proceedings Had Arisen Before Learned Cit(A) From Two Separate Penalty Orders Both Dated 29.03.2012 Passed By Learned Assessing Officer (Hereinafter Called “The Ao”) U/S 271(1)(C)

For Appellant: Shri. K.K. Lalkaka (AR)For Respondent: Shri. D.G Pansari (DR)
Section 131Section 132Section 133ASection 143(3)Section 153ASection 271(1)(c)

…asis of estimates is a well-accepted and established mode of determination of income where books of accounts are rejected. Levy of penalty on cases of estimates have been upheld ( refer Chuharmal vs CIT 172 ITR 250 (SC), Addl. CIT vs Chandrakantha and another 205 ITR 607 (MP), CIT vs Md. Warasat Hussain 171 ITR 405 (Patna), A.M. Shah & Co. vs CIT 238 ITR 415 (Guj), CIT vs Krishnawamy and Sons 210 ITR 157 (Mad). Levy of penalty will depend on the facts of the case. Here, profits have been suppressed by showing sale of milk in cash in place of sale of milk products. The profit margins in sale of milk products is hi…

PUNJAB SIND DAIRY PRODUCTS P.LTD,MUMBAI vs. ACIT CEN CIR 33, MUMBAI

In the result, appeal of the assessee in ITA no

ITA 6246/MUM/2017[2006-07]Status: DisposedITAT Mumbai26 Mar 2019AY 2006-07

Bench: Shri Pawan Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.6246 & 6247/Mum/2017 (नििाारण वर्ा / Assessment Year : 2006-07 & 2007-08) बिाम/ Punjab Sind Dairy Product Acit Central Circle- P. Ltd., 33,Room No. 32(3), Ag-2 Cama Industrial Aayakar Bhavan, V. Estate, Walbhatt Road, Mumbai-400020 Goregaon (W), Mumbai- 400063 स्थायी ऱेखा सं./ Pan: Aadcp5419Q (अपीऱाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri. K.K. Lalkaka (Ar) Revenue By: Shri. D.G Pansari (Dr) सुनवाई की तारीख /Date Of Hearing : 16.01.2019 घोषणा की तारीख /Date Of Pronouncement : 26.03.2019 आदेश / O R D E R Per Ramit Kochar: These Two Appeals, Filed By Assessee, Being Ita No. 6246 & 6247/Mum/2017, Are Directed Against Two Separate Appellate Orders Both Dated 22.08.2017 In Appeal No. Cit(A)-53/Dccc-5(2)/It- 123/2012-13 & Cit(A)-53/Dccc-5(2)/It-124/2012-13 Respectively, Passed By Learned Commissioner Of Income Tax (Appeals)-53, Mumbai (Hereinafter Called “The Cit(A)”), For Assessment Year 2006-07 & 2007- 08 Respectively, The Appellate Proceedings Had Arisen Before Learned Cit(A) From Two Separate Penalty Orders Both Dated 29.03.2012 Passed By Learned Assessing Officer (Hereinafter Called “The Ao”) U/S 271(1)(C)

For Appellant: Shri. K.K. Lalkaka (AR)For Respondent: Shri. D.G Pansari (DR)
Section 131Section 132Section 133ASection 143(3)Section 153ASection 271(1)(c)

…asis of estimates is a well-accepted and established mode of determination of income where books of accounts are rejected. Levy of penalty on cases of estimates have been upheld ( refer Chuharmal vs CIT 172 ITR 250 (SC), Addl. CIT vs Chandrakantha and another 205 ITR 607 (MP), CIT vs Md. Warasat Hussain 171 ITR 405 (Patna), A.M. Shah & Co. vs CIT 238 ITR 415 (Guj), CIT vs Krishnawamy and Sons 210 ITR 157 (Mad). Levy of penalty will depend on the facts of the case. Here, profits have been suppressed by showing sale of milk in cash in place of sale of milk products. The profit margins in sale of milk products is hi…

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