CIT v. Vegetable Product

488 ITR 192Supreme Court of India1973#8483 most cited

What is CIT v. Vegetable Product authority for?

Where an issue is debatable, the view favorable to the assessee should be adopted. The law is well settled in this regard.

13

judgments rely on this decision, according to BharatTax’s citation analysis of 367,514 Indian tax judgments — from 2022 to 2022.

Also referred to as

CIT v Vegetable Product · 488 ITR 192 · SC 1973 · debatable issue · favorable to assessee · adoption of view · well settled law

Judgments citing CIT v. Vegetable Product

Manoj Kumar Sharma, Jaipur vs. PCIT(Central), Jaipur

In the result appeal of the assessee in the ITA No

ITA 283/JPR/2022[2015-16]Status: DisposedITAT Jaipur25 Nov 2022AY 2015-16
For Appellant: ShriMahendraGargieya (Adv.)&For Respondent: ShriJames Kurian (CIT)
Section 143(3)Section 263

…d decision is not applicable. 11.5 Debatable Issue In any case, alternatively, the issue involved may be highly debatable and therefore the view favorable to the assessee must be adopted as the law is well settled. In the case of CIT V Vegetable Product(1973) 488 ITR 192 (SC). 12. Lastly, we strongly rely our written submissions filed before the ld. PCIT. Non-initiation of penalty proceedings itself shows that the AO was of the view that it is not a fit case for initiation of penalty and hence he did not initiate the penalty. Thus, non-initiation of penalty proceedings ipso facto would not lead to a conclusion th…

Manoj Kumar Sharma, Jaipur vs. PCIT(Central), Jaipur

In the result appeal of the assessee in the ITA No

ITA 282/JPR/2022[2014-15]Status: DisposedITAT Jaipur25 Nov 2022AY 2014-15
For Appellant: ShriMahendraGargieya (Adv.)&For Respondent: ShriJames Kurian (CIT)
Section 143(3)Section 263

…d decision is not applicable. 11.5 Debatable Issue In any case, alternatively, the issue involved may be highly debatable and therefore the view favorable to the assessee must be adopted as the law is well settled. In the case of CIT V Vegetable Product(1973) 488 ITR 192 (SC). 12. Lastly, we strongly rely our written submissions filed before the ld. PCIT. Non-initiation of penalty proceedings itself shows that the AO was of the view that it is not a fit case for initiation of penalty and hence he did not initiate the penalty. Thus, non-initiation of penalty proceedings ipso facto would not lead to a conclusion th…

Manoj Kumar Sharma, Jaipur vs. PCIT (Central), Jaipur

In the result appeal of the assessee in the ITA No

ITA 281/JPR/2022[2013-14]Status: DisposedITAT Jaipur25 Nov 2022AY 2013-14
For Appellant: ShriMahendraGargieya (Adv.)&For Respondent: ShriJames Kurian (CIT)
Section 143(3)Section 263

…d decision is not applicable. 11.5 Debatable Issue In any case, alternatively, the issue involved may be highly debatable and therefore the view favorable to the assessee must be adopted as the law is well settled. In the case of CIT V Vegetable Product(1973) 488 ITR 192 (SC). 12. Lastly, we strongly rely our written submissions filed before the ld. PCIT. Non-initiation of penalty proceedings itself shows that the AO was of the view that it is not a fit case for initiation of penalty and hence he did not initiate the penalty. Thus, non-initiation of penalty proceedings ipso facto would not lead to a conclusion th…

Ram Kishan Verma, Kota vs. PCIT (Central), Jaipur

In the result appeal of the assessee in the ITA No

ITA 223/JPR/2022[2018-19]Status: DisposedITAT Jaipur25 Nov 2022AY 2018-19
For Appellant: ShriMahendraGargieya (Adv.)&For Respondent: ShriJames Kurian (CIT)
Section 143(3)Section 263

…d decision is not applicable. 11.5 Debatable Issue In any case, alternatively, the issue involved may be highly debatable and therefore the view favorable to the assessee must be adopted as the law is well settled. In the case of CIT V Vegetable Product(1973) 488 ITR 192 (SC). 12. Lastly, we strongly rely our written submissions filed before the ld. PCIT. Non-initiation of penalty proceedings itself shows that the AO was of the view that it is not a fit case for initiation of penalty and hence he did not initiate the penalty. Thus, non-initiation of penalty proceedings ipso facto would not lead to a conclusion th…

Ram Kishan Verma, Kota vs. PCIT (Central), Jaipur

In the result appeal of the assessee in the ITA No

ITA 222/JPR/2022[2017-18]Status: DisposedITAT Jaipur25 Nov 2022AY 2017-18
For Appellant: ShriMahendraGargieya (Adv.)&For Respondent: ShriJames Kurian (CIT)
Section 143(3)Section 263

…d decision is not applicable. 11.5 Debatable Issue In any case, alternatively, the issue involved may be highly debatable and therefore the view favorable to the assessee must be adopted as the law is well settled. In the case of CIT V Vegetable Product(1973) 488 ITR 192 (SC). 12. Lastly, we strongly rely our written submissions filed before the ld. PCIT. Non-initiation of penalty proceedings itself shows that the AO was of the view that it is not a fit case for initiation of penalty and hence he did not initiate the penalty. Thus, non-initiation of penalty proceedings ipso facto would not lead to a conclusion th…

Ram Kishan Verma, Kota vs. PCIT (Central), Jaipur

In the result appeal of the assessee in the ITA No

ITA 221/JPR/2022[2016/17]Status: DisposedITAT Jaipur25 Nov 2022
For Appellant: ShriMahendraGargieya (Adv.)&For Respondent: ShriJames Kurian (CIT)
Section 143(3)Section 263

…d decision is not applicable. 11.5 Debatable Issue In any case, alternatively, the issue involved may be highly debatable and therefore the view favorable to the assessee must be adopted as the law is well settled. In the case of CIT V Vegetable Product(1973) 488 ITR 192 (SC). 12. Lastly, we strongly rely our written submissions filed before the ld. PCIT. Non-initiation of penalty proceedings itself shows that the AO was of the view that it is not a fit case for initiation of penalty and hence he did not initiate the penalty. Thus, non-initiation of penalty proceedings ipso facto would not lead to a conclusion th…

Ram Kishan Verma, Kota vs. PCIT (Central), Jaipur

In the result appeal of the assessee in the ITA No

ITA 220/JPR/2022[2015-16]Status: DisposedITAT Jaipur25 Nov 2022AY 2015-16
For Appellant: ShriMahendraGargieya (Adv.)&For Respondent: ShriJames Kurian (CIT)
Section 143(3)Section 263

…d decision is not applicable. 11.5 Debatable Issue In any case, alternatively, the issue involved may be highly debatable and therefore the view favorable to the assessee must be adopted as the law is well settled. In the case of CIT V Vegetable Product(1973) 488 ITR 192 (SC). 12. Lastly, we strongly rely our written submissions filed before the ld. PCIT. Non-initiation of penalty proceedings itself shows that the AO was of the view that it is not a fit case for initiation of penalty and hence he did not initiate the penalty. Thus, non-initiation of penalty proceedings ipso facto would not lead to a conclusion th…

Ram Kishan Verma, Kota vs. PCIT (Circle), Jaipur

In the result appeal of the assessee in the ITA No

ITA 219/JPR/2022[2014-15]Status: DisposedITAT Jaipur25 Nov 2022AY 2014-15
For Appellant: ShriMahendraGargieya (Adv.)&For Respondent: ShriJames Kurian (CIT)
Section 143(3)Section 263

…d decision is not applicable. 11.5 Debatable Issue In any case, alternatively, the issue involved may be highly debatable and therefore the view favorable to the assessee must be adopted as the law is well settled. In the case of CIT V Vegetable Product(1973) 488 ITR 192 (SC). 12. Lastly, we strongly rely our written submissions filed before the ld. PCIT. Non-initiation of penalty proceedings itself shows that the AO was of the view that it is not a fit case for initiation of penalty and hence he did not initiate the penalty. Thus, non-initiation of penalty proceedings ipso facto would not lead to a conclusion th…

Ram Kishan Verma, Kota vs. PCIT (Central), Jaipur

In the result appeal of the assessee in the ITA No

ITA 218/JPR/2022[2013-14]Status: DisposedITAT Jaipur25 Nov 2022AY 2013-14
For Appellant: ShriMahendraGargieya (Adv.)&For Respondent: ShriJames Kurian (CIT)
Section 143(3)Section 263

…d decision is not applicable. 11.5 Debatable Issue In any case, alternatively, the issue involved may be highly debatable and therefore the view favorable to the assessee must be adopted as the law is well settled. In the case of CIT V Vegetable Product(1973) 488 ITR 192 (SC). 12. Lastly, we strongly rely our written submissions filed before the ld. PCIT. Non-initiation of penalty proceedings itself shows that the AO was of the view that it is not a fit case for initiation of penalty and hence he did not initiate the penalty. Thus, non-initiation of penalty proceedings ipso facto would not lead to a conclusion th…

Ram Kishan Verma, Kota vs. PCIT (Central), Jaipur

In the result appeal of the assessee in the ITA No

ITA 217/JPR/2022[2012-13]Status: DisposedITAT Jaipur25 Nov 2022AY 2012-13
For Appellant: ShriMahendraGargieya (Adv.)&For Respondent: ShriJames Kurian (CIT)
Section 143(3)Section 263

…d decision is not applicable. 11.5 Debatable Issue In any case, alternatively, the issue involved may be highly debatable and therefore the view favorable to the assessee must be adopted as the law is well settled. In the case of CIT V Vegetable Product(1973) 488 ITR 192 (SC). 12. Lastly, we strongly rely our written submissions filed before the ld. PCIT. Non-initiation of penalty proceedings itself shows that the AO was of the view that it is not a fit case for initiation of penalty and hence he did not initiate the penalty. Thus, non-initiation of penalty proceedings ipso facto would not lead to a conclusion th…

Harish Jain, Kota vs. PCIT (Central), Jaipur

In the result appeal of the assessee in the ITA No

ITA 216/JPR/2022[2016-17]Status: DisposedITAT Jaipur25 Nov 2022AY 2016-17
For Appellant: ShriMahendraGargieya (Adv.)&For Respondent: ShriJames Kurian (CIT)
Section 143(3)Section 263

…d decision is not applicable. 11.5 Debatable Issue In any case, alternatively, the issue involved may be highly debatable and therefore the view favorable to the assessee must be adopted as the law is well settled. In the case of CIT V Vegetable Product(1973) 488 ITR 192 (SC). 12. Lastly, we strongly rely our written submissions filed before the ld. PCIT. Non-initiation of penalty proceedings itself shows that the AO was of the view that it is not a fit case for initiation of penalty and hence he did not initiate the penalty. Thus, non-initiation of penalty proceedings ipso facto would not lead to a conclusion th…

Harish Jain, Jaipur vs. PCIT (Central), Jaipur

In the result appeal of the assessee in the ITA No

ITA 215/JPR/2022[2015-16]Status: DisposedITAT Jaipur25 Nov 2022AY 2015-16
For Appellant: ShriMahendraGargieya (Adv.)&For Respondent: ShriJames Kurian (CIT)
Section 143(3)Section 263

…d decision is not applicable. 11.5 Debatable Issue In any case, alternatively, the issue involved may be highly debatable and therefore the view favorable to the assessee must be adopted as the law is well settled. In the case of CIT V Vegetable Product(1973) 488 ITR 192 (SC). 12. Lastly, we strongly rely our written submissions filed before the ld. PCIT. Non-initiation of penalty proceedings itself shows that the AO was of the view that it is not a fit case for initiation of penalty and hence he did not initiate the penalty. Thus, non-initiation of penalty proceedings ipso facto would not lead to a conclusion th…

Harish Jain, Kota vs. PCIT (Central), Jaipur

In the result appeal of the assessee in the ITA No

ITA 214/JPR/2022[2012-13]Status: DisposedITAT Jaipur25 Nov 2022AY 2012-13
For Appellant: ShriMahendraGargieya (Adv.)&For Respondent: ShriJames Kurian (CIT)
Section 143(3)Section 263

…d decision is not applicable. 11.5 Debatable Issue In any case, alternatively, the issue involved may be highly debatable and therefore the view favorable to the assessee must be adopted as the law is well settled. In the case of CIT V Vegetable Product(1973) 488 ITR 192 (SC). 12. Lastly, we strongly rely our written submissions filed before the ld. PCIT. Non-initiation of penalty proceedings itself shows that the AO was of the view that it is not a fit case for initiation of penalty and hence he did not initiate the penalty. Thus, non-initiation of penalty proceedings ipso facto would not lead to a conclusion th…

CIT v. Vegetable Product (488 ITR 192) — Cited in 13 Judgments | BharatTax