CIT v. T.M. Abdul Hazeez & CO.

293 ITR 384High Court#24274 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2017 to 2017.

Judgments citing CIT v. T.M. Abdul Hazeez & CO.

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)

…f income, penalty cannot he imposed. There is no such concealment or non-disclosure as the assessee had made a complete disclosure in the IT return and offered the surrendered amount for the purposes of tax". iii) In CIT v. T.M. Abdul Hazeez & CO. [2007J 293 ITR 384 (Mad.) in response to the notice under section 148, the appellant filed the return of income 18.03.2004, admitting a total income of Rs. 2,71,960 which included additional income offered amounting to Rs. 1,82,000 being the loan credits in the names of ten persons. The AO imposed the penalty on the appellant on the ground that the appellant h…

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)

…rs of income. penalty cannot be imposed. There is no such concealment or non- disclosure as the assessee had made a complete disclosure in the IT return and offered the surrendered amount fur the purposes of tax". iii) In CIT v. T.M. Abdul Hazeez & CO. [2007J 293 ITR 384 (Mad.) in response to the notice under section 148, the appellant filed the return of income 18.03.2004, admitting a total income of Rs. 2,71,960 which included additional income offered amounting to Rs. 1,82,000 being the loan credits in the names of ten persons. The AO imposed the penalty on the appellant on the ground that the appellant had di…

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)

…rs of income. penalty cannot be imposed. There is no such concealment or non- disclosure as the assessee had made a complete disclosure in the IT return and offered the surrendered amount fur the purposes of tax". iii) In CIT v. T.M. Abdul Hazeez & CO. [2007J 293 ITR 384 (Mad.) in response to the notice under section 148, the appellant filed the return of income 18.03.2004, admitting a total income of Rs. 2,71,960 which included additional income offered amounting to Rs. 1,82,000 being the loan credits in the names of ten persons. The AO imposed the penalty on the appellant on the ground that the appellant had di…

CIT v. T.M. Abdul Hazeez & CO. (293 ITR 384) — Cited in 3 Judgments | BharatTax