What is CIT v. Sunil Kumar Goel authority for?

A genuine personal transaction or a non-returnable transfer between family members or related entities does not constitute a 'loan' or 'deposit' under Section 269SS, and therefore, no penalty can be levied under Section 271D.

How many judgments cite CIT v. Sunil Kumar Goel?

75 judgments on BharatTax cite CIT v. Sunil Kumar Goel (315 ITR 163), spanning 2015 to 2025.

Which sections of the Income Tax Act does CIT v. Sunil Kumar Goel come up under?

It is most often cited in judgments turning on Section 271D, Section 271E, Section 143(3), Section 153A, Section 154, Section 269T.

CIT v. Sunil Kumar Goel (315 ITR 163)

Sameer Noorullah Khan, Mumbai vs. Commissioner of Income Tax (A), Mumbai

In the result, appeal by the assessee is allowed

ITA 518/MUM/2022[2015-16]Status: DisposedITAT Mumbai16 Aug 2022AY 2015-16

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm Sameer Noorullah Khan Cit (A)-32 K Raheja Prime Kautilya Bhavan, Office No.9, 9 Th Floor, 9Th Floor, Behind Times Square Bldg, Room No.945, Bkc, Vs. Sag Baug Road, Marol Naka, Bandra (E) Andheri (East) Mumbai-400 50 Mumbai-400 059 (Appellant) (Respondent) Pan No. Alrpk 5260 A Assessee By : Shri Vimal Punmiya, Ar Revenue By : Shri Tejinder Pal Singh Anand, Dr Date Of Hearing: 16.08.2022 Date Of Pronouncement : 16.08.2022

For Appellant: Shri Vimal Punmiya, ARFor Respondent: Shri Tejinder Pal Singh Anand

Section 138Section 143(3)Section 250Section 269SSection 271DSection 273BSection 68

…that receipt of payment of cash from friends due to business exigencies would amount to reasonable cause in terms of Section 273B of the Act. He further relied on the decision of Hon'ble Punjab and Haryana High Court in case of CIT vs. Sunil Kumar Goel [2009] 315 ITR 163 (Punjab & Haryana) dated 3rd March, Sameer Noorullah Khan; A.Y. 15-16 2009 to state that family transactions are not covered for levy of penalty under Section 271D of the Act. He further relied upon other judicial precedent to support its case. 09. He also submitted that in this case, the assessment order was passed on 14th December, 2017, where…

Ram Singh, Karnal vs. Addi. CIT Range, Karnal

In the result, the appeal is allowed

ITA 1457/DEL/2020[2010-11]Status: DisposedITAT Delhi11 Aug 2022AY 2010-11

Bench: Shri Saktijit Dey & Dr. B.R.R. Kumarassessment Year: 2010-11

Section 139(1)Section 147Section 148Section 269SSection 271DSection 273BSection 4

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER Assessment Year: 2010-11 Sh. Ram Singh, Vs. Addl. CIT, H. No. 1550, Sector-7, Range Karnal Urban Estate, Karnal, Haryana PAN :AZQPS7536M (Appellant) (Respondent) Appellant by Dr. Rakesh Gupta, Advocate Sh. Somil Agarwal, Advocate Respondent by Ms. Indu Sen, Sr. DR Date of hearing 30.06.2022 Date of pronouncement 11.08.2022 ORDER PER SAKTIJIT DEY, JM: Captioned appeal has been filed by the assessee challenging the order dated 13.03.2020 passed by learned Commissio…

Raman Chaudhary, Karnal vs. Addi. CIT Spl. Range, Karnal

In the result, the appeal is allowed

ITA 1456/DEL/2020[2010-11]Status: DisposedITAT Delhi11 Aug 2022AY 2010-11

Bench: Shri Saktijit Dey & Dr. B.R.R. Kumarassessment Year: 2010-11

Section 139(1)Section 147Section 148Section 269SSection 271DSection 273B

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER Assessment Year: 2010-11 Sh. Raman Chaudhary, Vs. ACIT, H. No. 1550, Sector-7, Special Range, Urban Estate, Karnal, Karnal Haryana PAN :AFOPC1631G (Appellant) (Respondent) Appellant by Dr. Rakesh Gupta, Advocate Sh. Somil Agarwal, Advocate Respondent by Ms. Indu Sen, Sr. DR Date of hearing 30.06.2022 Date of pronouncement 11.08.2022 ORDER PER SAKTIJIT DEY, JM: Captioned appeal has been filed by the assessee challenging the order dated 13.03.2020 passed by learned…

Shri Vishal Mohanlal Tilva, Baroda vs. The Addl.CIT, Central Range, Baroda

In the result, all the appeals of the assessees are allowed

ITA 1027/AHD/2019[2014-15]Status: DisposedITAT Ahmedabad24 Jun 2022AY 2014-15

Bench: Smt.Annapurna Gupta & T.R. Senthil Kumarsr.

For Respondent: Smt. Leena Lal, Sr.DR

Section 132Section 139Section 143(3)Section 153ASection 269SSection 271DSection 68

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘C’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD ] ] BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND T.R. SENTHIL KUMAR, JUDICIAL MEMBER Sr. ITA No. & Appellant Respondent No. Asst.Year 1-2. 1024 and Shri Mohanlal Savjibhai Tilva ACIT, 1025/Ahd/2019 PAN : AAYPT 4595 M Cent.Range AY 2012-13 & Baroda. 2014-15 3-4. 1026 and Shri Vishal Mohanbhai Tilva ACIT, 1027/Ahd/2019 PAN : ADNPT 9777 F Cent.Range AY 2013-14 & Barod…

Shri Vishal Mohanlal Tilva, Baroda vs. The Addl.CIT, Central Range, Baroda

In the result, all the appeals of the assessees are allowed

ITA 1026/AHD/2019[2013-14]Status: DisposedITAT Ahmedabad24 Jun 2022AY 2013-14

Bench: Smt.Annapurna Gupta & T.R. Senthil Kumarsr.

For Respondent: Smt. Leena Lal, Sr.DR

Section 132Section 139Section 143(3)Section 153ASection 269SSection 271DSection 68

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘C’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD ] ] BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND T.R. SENTHIL KUMAR, JUDICIAL MEMBER Sr. ITA No. & Appellant Respondent No. Asst.Year 1-2. 1024 and Shri Mohanlal Savjibhai Tilva ACIT, 1025/Ahd/2019 PAN : AAYPT 4595 M Cent.Range AY 2012-13 & Baroda. 2014-15 3-4. 1026 and Shri Vishal Mohanbhai Tilva ACIT, 1027/Ahd/2019 PAN : ADNPT 9777 F Cent.Range AY 2013-14 & Barod…

Shri Mohanlal Savjibhai Tilva, Baroda vs. The Addl.CIT, Central Range, Baroda

In the result, all the appeals of the assessees are allowed

ITA 1025/AHD/2019[2014-15]Status: DisposedITAT Ahmedabad24 Jun 2022AY 2014-15

Bench: Smt.Annapurna Gupta & T.R. Senthil Kumarsr.

For Respondent: Smt. Leena Lal, Sr.DR

Section 132Section 139Section 143(3)Section 153ASection 269SSection 271DSection 68

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘C’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD ] ] BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND T.R. SENTHIL KUMAR, JUDICIAL MEMBER Sr. ITA No. & Appellant Respondent No. Asst.Year 1-2. 1024 and Shri Mohanlal Savjibhai Tilva ACIT, 1025/Ahd/2019 PAN : AAYPT 4595 M Cent.Range AY 2012-13 & Baroda. 2014-15 3-4. 1026 and Shri Vishal Mohanbhai Tilva ACIT, 1027/Ahd/2019 PAN : ADNPT 9777 F Cent.Range AY 2013-14 & Barod…

Shri Mohanlal Savjibhai Tilva, Baroda vs. The Addl.CIT, Central Range, Baroda

In the result, all the appeals of the assessees are allowed

ITA 1024/AHD/2019[2012-13]Status: DisposedITAT Ahmedabad24 Jun 2022AY 2012-13

Bench: Smt.Annapurna Gupta & T.R. Senthil Kumarsr.

For Respondent: Smt. Leena Lal, Sr.DR

Section 132Section 139Section 143(3)Section 153ASection 269SSection 271DSection 68

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘C’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD ] ] BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND T.R. SENTHIL KUMAR, JUDICIAL MEMBER Sr. ITA No. & Appellant Respondent No. Asst.Year 1-2. 1024 and Shri Mohanlal Savjibhai Tilva ACIT, 1025/Ahd/2019 PAN : AAYPT 4595 M Cent.Range AY 2012-13 & Baroda. 2014-15 3-4. 1026 and Shri Vishal Mohanbhai Tilva ACIT, 1027/Ahd/2019 PAN : ADNPT 9777 F Cent.Range AY 2013-14 & Barod…

Bandana Pandey, Gorakhpur vs. Addl. CIT, Range - 01, Gorakhpur

In the result, appeal filed by the assessee is allowed for statistical purposes

ITA 106/VNS/2019[2012-2013]Status: DisposedITAT Varanasi03 Jun 2022AY 2012-2013

Bench: Shri Vijay Pal Rao & Shri Ramit Kocharassessment Year: 2012-13 Smt. Bandana Pandey Addl. Commissioner Of Income Tax , W/O Shri Shyam Chandra V. Range-1, Gorakhpur, U.P. Pandey, 29-B, Betihata South, Awas Vikas Colony, Gorakhpur-273001, U.P. Pan:Atopb4997J (Appellant) (Respondent)

For Appellant: Shri P.K Srivastava, AdvocateFor Respondent: Shri A.K. Singh, Sr. DR

Section 144Section 269SSection 271D

…, 1961. That transaction is between the family for genuine case and genuineness of the transactions has not been doubted. A Sri Nikhil Banik Mazumdar Vs. JCIT (ITAT Kolkatta) b. Punjab And Haryana High court in the case of CIT Vs. Sunil Kumar Goel reported in 315 ITR 163. 3.That bona fides and genuiness of the transaction would constitute a “reasonable cause” for not invoking the provisions of sections 271D of the Act, Relying upon the judgment rendered by this court in CIT v. Saini Medical Store [2005] 277 ITR 420. The assessee had been successful to show “reasonable cause” and there was no avoidance of tax or t…

Smt. Meera Devi Kumawat, Jaipur vs. JCIT, Range-4, Jaipur

In the result, the appeal of the assessee is allowed

ITA 1201/JPR/2019[2009-10]Status: DisposedITAT Jaipur21 Oct 2021AY 2009-10

For Appellant: Sh. Rahul Sanghi (CA)For Respondent: Smt. Monisha Choudhary (JCIT)

Section 269SSection 271DSection 274

…rse or unsustainable in law. In our considered view, the appeal does not give rise to any substantial question of law. It is dismissed in limine” 8. It was submitted that the Hon'ble Punjab and Haryana High Court in the case of CIT v. Sunil Kumar Goel [2009] 315 ITR 163 has held as under: "A family transaction, between two independent assessees, based on an act of casualness, especially in a case where the disclosure thereof was contained in the compilation of accounts, and which had no tax effect, established 'reasonable cause' under section 6 Smt. Meera Devi Kumawat, Jaipur Vs. JCIT, Jaipur 273B of the Act. S…