CIT v. Suraj Bhan

294 ITR 481High Court2007#2018 most cited

What is CIT v. Suraj Bhan authority for?

Penalty under Section 271(1)(c) for concealment of income is not automatically imposed merely because an assessee files a revised return showing higher income, particularly after a survey, if the income is offered to buy peace or avoid litigation. There is no deeming fiction for higher income declared during a survey akin to Explanation 5 or 5A for search cases.

57

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2012 to 2025.

Also referred to as

CIT v. Suraj Bhan · Suraj Bhan · 294 ITR 481 · Section 271(1)(c) penalty · revised return higher income · no automatic penalty · income declared after survey · buy peace of mind · explanation 5A inapplicable · concealment of income

Also reported as

159 Taxmann 26

Sections most often in play

Section 271(1)(c)Section 132Section 153ASection 143(3)Section 274Section 142(1)Section 234BSection 69

Issues it is cited on

section 90(3)section 65(b)section 276section 65b(4)section 163section 153b(1)azadi bachao andolanhouse property incomesection 271(c)section 65bsection 90(2)section 276c

Judgments citing CIT v. Suraj Bhan

Assistant Commissioner of Income Tax, Mumbai vs. Nevales Networks Private Limited, Mumbai

In the result, the appeal of the Revenue is dismissed

ITA 4827/MUM/2025[2013-14]Status: DisposedITAT Mumbai17 Nov 2025AY 2013-14

Bench: Shri Vikram Singh Yadav & Shri Sandeep Singh Karhailassessment Year : 2013-14 Dcit, Circle-14(1)(1), M/S. Nevales Networks Pvt. Ltd., Room No. 432, 4Th Floor, The Capital, Aayakar Bhavan, Vs. Level 7, Plot-C70, M.K.Road, G Block, Mumbai-400020. Bandra Kurla Complex, Bandra (East), Mumbai-400051. Pan : Aadcn1748A (Appellant) (Respondent) Assessee By : Shri Piyush Chhajed Revenue By : Shri Leyaqat Ali Aafaqui

For Appellant: Shri Piyush ChhajedFor Respondent: Shri Leyaqat Ali Aafaqui
Section 143(3)Section 271(1)(c)

…ion. Merely because addition has been accepted and taxes paid along with interest should mitigate the attitude of the Assessing Officer in not levying penalty rather than levy of penalty. The Punjab and Haryana High Court in the case of SURAJ BHAN reported in 294 ITR 481, has held that when an assessee files revised return showing higher income penalty cannot be imposed merely on account of the higher income. There is no deeming fiction for survey similar to explanation 5 or 5A which are in respect of search action only. There is no deeming fiction for higher income declared during survey and the assessing author…

Choudhary Construction Co., Goregaon -W vs. Assistant Commissioner of Income Tax, Circle 31(1), Mumbai

ITA 4072/MUM/2023[2011-12]Status: DisposedITAT Mumbai20 Feb 2025AY 2011-12

Bench: Shri Sandeep Gosain & Ms. Padmavathy Svs. Acit, Circle – 31(1) Ms. Choudhari Mumbai – 400020. Constructions Co. 151/129, Sidharth Nagar, Road No. 5, Behind Cinemax Cinema, S.V. Road, Goregoan (W), Mumbai – 400062. Pan/Gir No. Aabfc2689N (Applicant) (Respondent)

Section 133ASection 143(3)Section 250Section 271(1)(c)

…e benamidars of the assessee. In the circumstances, the Tribunal rightly came to the conclusion that no penalty was exigible under the provisions of section 271(1)(c). 11. Further, Hon'ble Punjab and Haryana High Court in the case of CIT Vs Suraj Bhan, [2007] 294 ITR 481, has also held as under: Section 271(1) (c) of the Income-tax Act, 1961 Penalty For concealment of income Assessment years 1969-70 and 1970-71 Whether when an assessee files a revised return showing higher income and gives an explanation that he offered higher income to buy peace of mind and avoid litigation, penalty cannot be imposed merely on…

Suresh Chand Bansal, Haryana vs. ACIT, Central Circle-16, Delhi

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

ITA 3666/DEL/2023[2014-15]Status: DisposedITAT Delhi26 Jun 2024AY 2014-15

Bench: SHRI S.RIFAUR RAHMAN (Accountant Member), SHRI SUDHIR PAREEK (Judicial Member)

Section 153ASection 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’: NEW DELHI BEFORE, SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI SUDHIR PAREEK, JUDICIAL MEMBER ITA No.3665/Del/2023 (ASSESSMENT YEAR 2015-16) Amit Bansal ACIT C/o M/s Ganesh Lal Central Circle-16 Shri Chand, Janta Bazzar Vs. Delhi Jind, SCH No.6, Jind Haryana-126102 PAN-AGBPB 2366DJ (Appellant) (Respondent) Suresh Chand Bansal ACIT C/o M/s Ganesh Lal Central Circle-16 Shri Chand, Janta Bazzar Vs. Delhi Jind, SCH No.6, Jind Haryana-126102 PAN-AANPC 3204B (Appellant) (Respondent) Assessee by Shri Ruchesh Sinha, Adv. Respondent by Shri Om Parkash, S…

Amit Bansal, Haryana vs. ACIT, Central Circle-16, Delhi

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

ITA 3665/DEL/2023[2015-16]Status: DisposedITAT Delhi26 Jun 2024AY 2015-16

Bench: SHRI S.RIFAUR RAHMAN (Accountant Member), SHRI SUDHIR PAREEK (Judicial Member)

Section 153ASection 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’: NEW DELHI BEFORE, SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI SUDHIR PAREEK, JUDICIAL MEMBER ITA No.3665/Del/2023 (ASSESSMENT YEAR 2015-16) Amit Bansal ACIT C/o M/s Ganesh Lal Central Circle-16 Shri Chand, Janta Bazzar Vs. Delhi Jind, SCH No.6, Jind Haryana-126102 PAN-AGBPB 2366DJ (Appellant) (Respondent) Suresh Chand Bansal ACIT C/o M/s Ganesh Lal Central Circle-16 Shri Chand, Janta Bazzar Vs. Delhi Jind, SCH No.6, Jind Haryana-126102 PAN-AANPC 3204B (Appellant) (Respondent) Assessee by Shri Ruchesh Sinha, Adv. Respondent by Shri Om Parkash, S…

Amit Bansal, Haryana vs. ACIT Central Circle-16, Delhi

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

ITA 3664/DEL/2023[2014-15]Status: DisposedITAT Delhi26 Jun 2024AY 2014-15

Bench: SHRI S.RIFAUR RAHMAN (Accountant Member), SHRI SUDHIR PAREEK (Judicial Member)

Section 153ASection 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’: NEW DELHI BEFORE, SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI SUDHIR PAREEK, JUDICIAL MEMBER ITA No.3665/Del/2023 (ASSESSMENT YEAR 2015-16) Amit Bansal ACIT C/o M/s Ganesh Lal Central Circle-16 Shri Chand, Janta Bazzar Vs. Delhi Jind, SCH No.6, Jind Haryana-126102 PAN-AGBPB 2366DJ (Appellant) (Respondent) Suresh Chand Bansal ACIT C/o M/s Ganesh Lal Central Circle-16 Shri Chand, Janta Bazzar Vs. Delhi Jind, SCH No.6, Jind Haryana-126102 PAN-AANPC 3204B (Appellant) (Respondent) Assessee by Shri Ruchesh Sinha, Adv. Respondent by Shri Om Parkash, S…

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

…the AO then merely by virtue of the fact that such return showed a higher income, penalty under section 271(1)(c) cannot be automatically imposed. 6.6. Similarly, ratio was also laid down by the Hon'ble Punjab & Haryana High Court in CIT v. Suraj Bhan, [2007] 294 ITR 481(Punjab & Haryana) dated 19.04.2006 (Relevant para: 6, Page 760-761 of case law compendium, Volume 3.2) and Hon'ble Supreme Court in the case of PCIT v. Prabhjot Kaur Chhabra, [2020] 269 Taxman 34 (SC) decided on 02.07.2019 (Relevant para: Para 7, 8, 9 & 10, Page 762-764 of case law compendium, Volume 3.2) 6.7. Explanation 5A is inapplicable for a…

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

…the AO then merely by virtue of the fact that such return showed a higher income, penalty under section 271(1)(c) cannot be automatically imposed. 6.6. Similarly, ratio was also laid down by the Hon'ble Punjab & Haryana High Court in CIT v. Suraj Bhan, [2007] 294 ITR 481(Punjab & Haryana) dated 19.04.2006 (Relevant para: 6, Page 760-761 of case law compendium, Volume 3.2) and Hon'ble Supreme Court in the case of PCIT v. Prabhjot Kaur Chhabra, [2020] 269 Taxman 34 (SC) decided on 02.07.2019 (Relevant para: Para 7, 8, 9 & 10, Page 762-764 of case law compendium, Volume 3.2) 6.7. Explanation 5A is inapplicable for a…

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

…the AO then merely by virtue of the fact that such return showed a higher income, penalty under section 271(1)(c) cannot be automatically imposed. 6.6. Similarly, ratio was also laid down by the Hon'ble Punjab & Haryana High Court in CIT v. Suraj Bhan, [2007] 294 ITR 481(Punjab & Haryana) dated 19.04.2006 (Relevant para: 6, Page 760-761 of case law compendium, Volume 3.2) and Hon'ble Supreme Court in the case of PCIT v. Prabhjot Kaur Chhabra, [2020] 269 Taxman 34 (SC) decided on 02.07.2019 (Relevant para: Para 7, 8, 9 & 10, Page 762-764 of case law compendium, Volume 3.2) 6.7. Explanation 5A is inapplicable for a…

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

…the AO then merely by virtue of the fact that such return showed a higher income, penalty under section 271(1)(c) cannot be automatically imposed. 6.6. Similarly, ratio was also laid down by the Hon'ble Punjab & Haryana High Court in CIT v. Suraj Bhan, [2007] 294 ITR 481(Punjab & Haryana) dated 19.04.2006 (Relevant para: 6, Page 760-761 of case law compendium, Volume 3.2) and Hon'ble Supreme Court in the case of PCIT v. Prabhjot Kaur Chhabra, [2020] 269 Taxman 34 (SC) decided on 02.07.2019 (Relevant para: Para 7, 8, 9 & 10, Page 762-764 of case law compendium, Volume 3.2) 6.7. Explanation 5A is inapplicable for a…

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

…the AO then merely by virtue of the fact that such return showed a higher income, penalty under section 271(1)(c) cannot be automatically imposed. 6.6. Similarly, ratio was also laid down by the Hon'ble Punjab & Haryana High Court in CIT v. Suraj Bhan, [2007] 294 ITR 481(Punjab & Haryana) dated 19.04.2006 (Relevant para: 6, Page 760-761 of case law compendium, Volume 3.2) and Hon'ble Supreme Court in the case of PCIT v. Prabhjot Kaur Chhabra, [2020] 269 Taxman 34 (SC) decided on 02.07.2019 (Relevant para: Para 7, 8, 9 & 10, Page 762-764 of case law compendium, Volume 3.2) 6.7. Explanation 5A is inapplicable for a…

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

…the AO then merely by virtue of the fact that such return showed a higher income, penalty under section 271(1)(c) cannot be automatically imposed. 6.6. Similarly, ratio was also laid down by the Hon'ble Punjab & Haryana High Court in CIT v. Suraj Bhan, [2007] 294 ITR 481(Punjab & Haryana) dated 19.04.2006 (Relevant para: 6, Page 760-761 of case law compendium, Volume 3.2) and Hon'ble Supreme Court in the case of PCIT v. Prabhjot Kaur Chhabra, [2020] 269 Taxman 34 (SC) decided on 02.07.2019 (Relevant para: Para 7, 8, 9 & 10, Page 762-764 of case law compendium, Volume 3.2) 6.7. Explanation 5A is inapplicable for a…

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

…the AO then merely by virtue of the fact that such return showed a higher income, penalty under section 271(1)(c) cannot be automatically imposed. 6.6. Similarly, ratio was also laid down by the Hon'ble Punjab & Haryana High Court in CIT v. Suraj Bhan, [2007] 294 ITR 481(Punjab & Haryana) dated 19.04.2006 (Relevant para: 6, Page 760-761 of case law compendium, Volume 3.2) and Hon'ble Supreme Court in the case of PCIT v. Prabhjot Kaur Chhabra, [2020] 269 Taxman 34 (SC) decided on 02.07.2019 (Relevant para: Para 7, 8, 9 & 10, Page 762-764 of case law compendium, Volume 3.2) 6.7. Explanation 5A is inapplicable for a…

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

…the AO then merely by virtue of the fact that such return showed a higher income, penalty under section 271(1)(c) cannot be automatically imposed. 6.6. Similarly, ratio was also laid down by the Hon'ble Punjab & Haryana High Court in CIT v. Suraj Bhan, [2007] 294 ITR 481(Punjab & Haryana) dated 19.04.2006 (Relevant para: 6, Page 760-761 of case law compendium, Volume 3.2) and Hon'ble Supreme Court in the case of PCIT v. Prabhjot Kaur Chhabra, [2020] 269 Taxman 34 (SC) decided on 02.07.2019 (Relevant para: Para 7, 8, 9 & 10, Page 762-764 of case law compendium, Volume 3.2) 6.7. Explanation 5A is inapplicable for a…

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

…the AO then merely by virtue of the fact that such return showed a higher income, penalty under section 271(1)(c) cannot be automatically imposed. 6.6. Similarly, ratio was also laid down by the Hon'ble Punjab & Haryana High Court in CIT v. Suraj Bhan, [2007] 294 ITR 481(Punjab & Haryana) dated 19.04.2006 (Relevant para: 6, Page 760-761 of case law compendium, Volume 3.2) and Hon'ble Supreme Court in the case of PCIT v. Prabhjot Kaur Chhabra, [2020] 269 Taxman 34 (SC) decided on 02.07.2019 (Relevant para: Para 7, 8, 9 & 10, Page 762-764 of case law compendium, Volume 3.2) 6.7. Explanation 5A is inapplicable for a…

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

…the AO then merely by virtue of the fact that such return showed a higher income, penalty under section 271(1)(c) cannot be automatically imposed. 6.6. Similarly, ratio was also laid down by the Hon'ble Punjab & Haryana High Court in CIT v. Suraj Bhan, [2007] 294 ITR 481(Punjab & Haryana) dated 19.04.2006 (Relevant para: 6, Page 760-761 of case law compendium, Volume 3.2) and Hon'ble Supreme Court in the case of PCIT v. Prabhjot Kaur Chhabra, [2020] 269 Taxman 34 (SC) decided on 02.07.2019 (Relevant para: Para 7, 8, 9 & 10, Page 762-764 of case law compendium, Volume 3.2) 6.7. Explanation 5A is inapplicable for a…

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

…the AO then merely by virtue of the fact that such return showed a higher income, penalty under section 271(1)(c) cannot be automatically imposed. 6.6. Similarly, ratio was also laid down by the Hon'ble Punjab & Haryana High Court in CIT v. Suraj Bhan, [2007] 294 ITR 481(Punjab & Haryana) dated 19.04.2006 (Relevant para: 6, Page 760-761 of case law compendium, Volume 3.2) and Hon'ble Supreme Court in the case of PCIT v. Prabhjot Kaur Chhabra, [2020] 269 Taxman 34 (SC) decided on 02.07.2019 (Relevant para: Para 7, 8, 9 & 10, Page 762-764 of case law compendium, Volume 3.2) 6.7. Explanation 5A is inapplicable for a…

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

…the AO then merely by virtue of the fact that such return showed a higher income, penalty under section 271(1)(c) cannot be automatically imposed. 6.6. Similarly, ratio was also laid down by the Hon'ble Punjab & Haryana High Court in CIT v. Suraj Bhan, [2007] 294 ITR 481(Punjab & Haryana) dated 19.04.2006 (Relevant para: 6, Page 760-761 of case law compendium, Volume 3.2) and Hon'ble Supreme Court in the case of PCIT v. Prabhjot Kaur Chhabra, [2020] 269 Taxman 34 (SC) decided on 02.07.2019 (Relevant para: Para 7, 8, 9 & 10, Page 762-764 of case law compendium, Volume 3.2) 6.7. Explanation 5A is inapplicable for a…

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

…the AO then merely by virtue of the fact that such return showed a higher income, penalty under section 271(1)(c) cannot be automatically imposed. 6.6. Similarly, ratio was also laid down by the Hon'ble Punjab & Haryana High Court in CIT v. Suraj Bhan, [2007] 294 ITR 481(Punjab & Haryana) dated 19.04.2006 (Relevant para: 6, Page 760-761 of case law compendium, Volume 3.2) and Hon'ble Supreme Court in the case of PCIT v. Prabhjot Kaur Chhabra, [2020] 269 Taxman 34 (SC) decided on 02.07.2019 (Relevant para: Para 7, 8, 9 & 10, Page 762-764 of case law compendium, Volume 3.2) 6.7. Explanation 5A is inapplicable for a…

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

…the AO then merely by virtue of the fact that such return showed a higher income, penalty under section 271(1)(c) cannot be automatically imposed. 6.6. Similarly, ratio was also laid down by the Hon'ble Punjab & Haryana High Court in CIT v. Suraj Bhan, [2007] 294 ITR 481(Punjab & Haryana) dated 19.04.2006 (Relevant para: 6, Page 760-761 of case law compendium, Volume 3.2) and Hon'ble Supreme Court in the case of PCIT v. Prabhjot Kaur Chhabra, [2020] 269 Taxman 34 (SC) decided on 02.07.2019 (Relevant para: Para 7, 8, 9 & 10, Page 762-764 of case law compendium, Volume 3.2) 6.7. Explanation 5A is inapplicable for a…

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

…the AO then merely by virtue of the fact that such return showed a higher income, penalty under section 271(1)(c) cannot be automatically imposed. 6.6. Similarly, ratio was also laid down by the Hon'ble Punjab & Haryana High Court in CIT v. Suraj Bhan, [2007] 294 ITR 481(Punjab & Haryana) dated 19.04.2006 (Relevant para: 6, Page 760-761 of case law compendium, Volume 3.2) and Hon'ble Supreme Court in the case of PCIT v. Prabhjot Kaur Chhabra, [2020] 269 Taxman 34 (SC) decided on 02.07.2019 (Relevant para: Para 7, 8, 9 & 10, Page 762-764 of case law compendium, Volume 3.2) 6.7. Explanation 5A is inapplicable for a…