Commissioner of Income Tax v. Shyam 77-78 Corporation

218 Taxmann 136High Court#17307 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2021 to 2025.

Sections most often in play

Section 269T Section 271D Section 271E Section 132 Section 133A Section 143(3)Section 153A Section 269SS

Issues it is cited on

section 269t section 271e section 269ss section 271d section 269 levy of penalty section 271 section 26 section 271(1)(c)section 27 section 25 section 147

Judgments citing Commissioner of Income Tax v. Shyam 77-78 Corporation

DY. COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-2, JAIPUR, JAIPUR vs. M/S GOKUL KRIPA COLONIZERS & DEVELOPERS PVT. LTD., JAIPUR

In the result, the appeals of the revenue stands dismissed, and the

ITA 1170/JPR/2025[2019-20]Status: DisposedITAT Jaipur13 Nov 2025AY 2019-20

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Shri Vijay Goyal, CA &For Respondent: MS. Alka Gautam, CIT-DR

Section 271DSection 271E

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA Nos. 1162, 1164 to 1170, 1174 to 1178/JP/2025 fu/kZkj.k o"kZ@Assessment Year : 2015-16 to 2021-22 cuke Dy. Commissioner of Income Tax, M/s Gokul Kripa Colonizers & Vs. Central Circle-02, Developers Pvt. Ltd. Jaipur Central Circle-03, Jaipur LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.:AAECG8317K vihykFkhZ@Appellant izR;FkhZ@Respondent CO. Nos. 34 to…

DY. COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-2, JAIPUR, JAIPUR vs. M/S GOKUL KRIPA COLONIZERS & DEVELOPERS PVT. LTD., JAIPUR

In the result, the appeals of the revenue stands dismissed, and the

ITA 1167/JPR/2025[2017-18]Status: DisposedITAT Jaipur13 Nov 2025AY 2017-18

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Shri Vijay Goyal, CA &For Respondent: MS. Alka Gautam, CIT-DR

Section 271DSection 271E

SHRI SANJAY NANASAHEB BHARSAKALE,AMRAVATI vs. JOINT COMMISSIONER OF INCOME TAX, AMRAVATI

In the result, the appeal of the assessee is allowed

ITA 142/NAG/2021[2011-12]Status: DisposedITAT Nagpur09 Jul 2024AY 2011-12

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Manoj Moriyani, AdvocateFor Respondent: Shri Abhay Y.Marathe, Sr.Dr

Section 143(3)Section 250Section 269TSection 271ESection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA No. 142/Nag./2021 (Assessment Year : 2011-12) Shri Sanjay Nanasaheb Bharsakale 1, Shivaji Nagar, Banosa, ……………. Appellant Daryapur, Dist. Amravati. PAN – AHRPB8625J v/s Joint Commissioner of Income Tax ……………. Respondent Amravati Range, Amravati Assessee by : Shri Manoj Moriyani, Advocate Revenue by : Shri Abhay Y.Marathe, Sr.Dr. Date of Hearing – 09/07/2024 Date of Order – 09/07/2024 O R D E R PER K.M.ROY, A.M. The present appeal has been preferred by the assessee chal…

BHALCHANDRA P. DALVI,GHAHTKOPAR, MUMBAI vs. ITO, WARD 27 (1) (2), VASHI, NAVI MUMBAI

In the result the appeal filed by the assessee is allowed

ITA 2492/MUM/2023[2008-09]Status: DisposedITAT Mumbai17 Jan 2024AY 2008-09

Bench: Shri Om Prakash Kant & Shri Pavan Kumar Gadalebhalchandra P. Dalvi, Vs. Ito-Ward 27(1)(2), 1, Hemalaya Society, It-Office, Vashi Milind Nagar, Near Railway Station Sungrace English Building, School,Ghatkopar(W), Navimumbai-400705. Mumbai-400084. Pan/Gir No. : Aampd3092P Appellant .. Respondent Appellant By : Shri. Dinesh R.Shah & Shri B.R.Vyas.Ar Respondent By : Shri.Ashokkumarambastha,Sr.Dr Date Of Hearing 21.12.2023 Date Of Pronouncement 17.01.2024 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Appeal Is Filed By The Assessee Against The Order Of The National Faceless Appeal Centre (Nfac) Delhi / Cit(A) Passed U/Sec271D & U/Sec250 Of The Act. 1. The Learned Joint Commissioner Of Income Tax 27(1) Erred In Levying Penalty U/S 271D Amounting To Rupees 24,50,000/- Rupees Twenty Four Lakhs Fifty Thousand As Well As Cit(A) National Faceless Appeal Centre (Nfac) Erred In Confirming The Same. Bhalachandra P. Dalvi.Mumbai. 2.1 The Appellant Has Received Rupees 18,50,000/- Rupees Eighteen Lakhs Fifty Thousand Cash Against Sale Of Flat & Rs.6,00,000/- Amount Raised From Lenders Which Amount Was Less Than Rupees Twenty Thousand Out Of Rupees Six Lakhs, Rupees Four Lakhs Seventy Five Thousand Is Already Taxed As Income & Balance Loans Are Accepted As Genuine & Each Loans Less Than Rs.20,000/- Considering Above Facts & Circumstances No Penalty U/S 271D Can Be Levied & Same Be Deleted.

For Appellant: Shri. Dinesh R.Shah & ShriFor Respondent: Shri.AshokKumarAmbastha,Sr.DR

Section 143(3)Section 147Section 271Section 271D

…. Cit Vs. Madhukar B. Pawar Bombay HC, [2008] 218 CTR 59. 3. Gopal Sarkar Vs. ACIT, 21 taxmann.com 132 Kal 4. DIT(E) Vs. Young Men Christian Association, 49 taxmann.com 172. 5. ITO Vs. Smt Gurmeet Kaur, 27 taxmann.com 173 Jodhpur 6. CIT Vs. Shyam Corporation, 218 Taxmann 136 Gujrat HC 7. CIT Vs. Standard Brands Ltd, [2006] 155 taxmann 383 Delhi HC 8. CIT Vs. Kailash Chandra Deepak Kumar, [2009] 317 ITR 351 Allahabad HC 9. CIT Vs. Khartri Lal & Co. [2005] 144 Taxmann 178 (P & H HC) 10. Pankaj Investment Vs. ACIT, 46 ITR (T) 345 Mumbai. 11. Dillu Cine Enterprises (P) Ltd Vs. ACIT, [2002] 80 ITD 484 12. Karnataka Gi…

M/S. APPLE WEIGHINFRA LIMITED,AHMEDABAD vs. DCIT, CENTRAL CIRCLE-1(1), AHMEDABAD

In the result, appeal filed by the Assessee is allowed

ITA 2173/AHD/2018[2013-14]Status: DisposedITAT Ahmedabad23 Aug 2021AY 2013-14

Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasad) [Through Virtual Court]

For Appellant: Shri D. K. Parikh, A.RFor Respondent: Dr. Shyam Prasad, Sr. D.R

Section 269SSection 271DSection 273BSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH (BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI MAHAVIR PRASAD, JUDICIAL MEMBER) [Through Virtual Court] ITA. No: 2173/Ahd/2018 (Assessment Year: 2013-14) M/s. Apple Weighinfra JCIT Central Range-1, Limited Address: 1-1, New Ahmedabad Madhupura Market, Shahibaug, Ahmedabad- 380004 PAN No. AAGCA8862K (Appellant) (Respondent) Appellant by : Shri D. K. Parikh, A.R. Respondent by : Dr. Shyam Prasad, Sr. D.R. (आदेश)/ORDER Date of hearing : 19-07-2021 Date of Pronouncement : 24-08-2021 PER MAHAVIR PRASAD, J.M. 1. This appeal has been filed b…