Concrete Developers v. ACIT

34 Taxmann.com 62Income Tax Appellate Tribunal2013#5040 most cited

What is Concrete Developers v. ACIT authority for?

Penalty under section 271AAA is not leviable if the assessee admits undisclosed income during a search, pays tax and interest, and files a return specifying this income as business income which is accepted by the Assessing Officer.

23

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2021.

Also referred to as

Concrete Developers v ACIT · section 271AAA · penalty · search · undisclosed income · admission of income · tax payment · interest · business income · assessment officer acceptance

Judgments citing Concrete Developers v. ACIT

Ronak Gems Private Limited, Mumbai vs. Deputy Commissioner of Income Tax, Central Circle 2(4), Mumbai

The appeal of the assessee is allowed

ITA 258/MUM/2018[2009-10]Status: DisposedITAT Mumbai30 Sept 2021AY 2009-10

Bench: Shri Mahavir Singh, Vp & Shri S. Rifaur Rahman, Am आमकय अऩीर िं./ Ita No. 258/Mum/2018 (ननधाायण वर्ा / Assessment Year 2009-10) M/S Ronak Gems Pvt. Ltd. The Dy. Commissioner Of 311, Mehta Bhavan, Shop No.5, Income Tax, Central Circle- Ground Floor Opera House, 2(4), Mumbai, 802, Old फनाभ/ Hinduja College Lane, Mumbai- Cgo Annex Building, M.K. 400 004 Road, Churchgate, Vs. Mumbai-400 020 (अऩीराथी / Appellant) (प्रत्मथी/ Respondent) स्थामी रेखा िं./Pan No. Aabcr7550G अऩीराथी की ओय े/ Appellant By : Shri Dharmesh Shah, Ar प्रत्मथी की ओय े/ Respondent By : Smt. Leena Srivastava, Cit Dr ुनवाई की तायीख / Date Of Hearing: 15.07.2021 घोर्णा की तायीख / Date Of Pronouncement: 30.09.2021

For Appellant: Shri Dharmesh Shah, ARFor Respondent: Smt. Leena Srivastava, CIT DR
Section 132Section 132(1)Section 143(3)Section 271ASection 32(1)

…आयकर अपीऱीय अधिकरण “D” न्यायपीठ म ुंबई में IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI श्री भहावीय स िंह, उऩाध्मक्ष एविं श्री ए रयपऔय यहभान, रेखा दस्म के भक्ष BEFORE SHRI MAHAVIR SINGH, VP AND SHRI S. RIFAUR RAHMAN, AM आमकय अऩीर िं./ ITA No. 258/Mum/2018 (ननधाायण वर्ा / Assessment Year 2009-10) M/s Ronak Gems Pvt. Ltd. The Dy. Commissioner of 311, Mehta Bhavan, Shop NO.5, Income Tax, Central Circle- Ground Floor Opera House, 2(4), Mumbai, 802, Old फनाभ/ Hinduja College Lane, Mumbai- CGO Annex Building, M.K. 400 004 road, Churchgate, Vs. Mumbai-400 020 (अऩीराथी / Appellant) (प्रत्मथी/ Respondent) स्थामी…

Smt. Shobha Sardana, New Delhi vs. DCIT, Faridabad

In the result, the appeal of the assessee is dismissed

ITA 4978/DEL/2016[2010-11]Status: DisposedITAT Delhi31 Jul 2019AY 2010-11

Bench: Shri O.P. Kant & Shri K.N. Charyassessment Year: 2010-11 Smt. Shobha Sardana, Vs. Dcit, C/O-M/S. Rra Taxindia, D- Central Circle-I, 28, South Extension, Part-1, Faridabad New Delhi. Pan :Abaps9735M (Appellant) (Respondent) Appellant By Dr. Rakesh Gupta & Sh. Somil Aggarwal, Advocates Respondent By Sh. S.S. Rana, Cit(Dr)

Section 132(1)Section 143(3)Section 271Section 271A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘G’, NEW DELHI BEFORE SHRI O.P. KANT, ACCOUNTANT MEMBER AND SHRI K.N. CHARY, JUDICIAL MEMBER Assessment Year: 2010-11 Smt. Shobha Sardana, Vs. DCIT, C/o-M/s. RRA TAXINDIA, D- Central Circle-I, 28, South Extension, Part-1, Faridabad New Delhi. PAN :ABAPS9735M (Appellant) (Respondent) Appellant by Dr. Rakesh Gupta & Sh. Somil Aggarwal, Advocates Respondent by Sh. S.S. Rana, CIT(DR) Date of hearing 11.07.2019 Date of pronouncement 31.07.2019 ORDER PER O.P. KANT, A.M.: This appeal by the assessee is directed against order dated 08/08/2016 passed by the Ld. Commission…

Samir Shah, Mumbai vs. ACIT Cen Cir 47, Mumbai

The appeal of the revenue is dismissed and that of the assessee is allowed

ITA 6205/MUM/2016[2012-13]Status: DisposedITAT Mumbai24 May 2019AY 2012-13

Bench: Shri Rajesh Kumar & Shri Amarjit Singhassessment Year: 2012-13 Samir Shah Acit, Central Circle-47 1404, Shiv Tapi Apartment Aaykar Bhawan, New Marine Lines Vs. H.G.Road, Gamdevi Mumbai-400 020 Mumbai-400 007 Pan Alfps3255F (Assessee) (Revenue) Assessment Year: 2012-13 Samir Shah Dcit, Central Circle-8(4) Room No. 658, 6Th Floor 1404, Shiv Tapi Apartment Vs. H.G.Road, Gamdevi Aaykar Bhawan, New Marine Lines Mumbai-400 007 Mumbai-400 020

For Appellant: Shri Prakash JhunjhunwalaFor Respondent: Shri Ajit Pal Singh Daia
Section 1Section 132Section 132(4)Section 271Section 271A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “G”, MUMBAI Before Shri Rajesh Kumar, Accountant Member & Shri Amarjit Singh, Judicial Member Assessment Year: 2012-13 Samir Shah ACIT, Central Circle-47 1404, Shiv Tapi Apartment Aaykar Bhawan, New Marine Lines Vs. H.G.Road, Gamdevi Mumbai-400 020 Mumbai-400 007 PAN ALFPS3255F (Assessee) (Revenue) Assessment Year: 2012-13 Samir Shah DCIT, Central Circle-8(4) Room NO. 658, 6th Floor 1404, Shiv Tapi Apartment Vs. H.G.Road, Gamdevi Aaykar Bhawan, New Marine Lines Mumbai-400 007 Mumbai-400 020 PAN ALFPS3255F (Revenue) (Assessee) Revenue By : Shri Ajit Pal Singh…

M/S. Narsi Iron and Steel Pvt. Ltd., Uttar Pradesh vs. DCIT, New Delhi

In the result, the appeal is dismissed

ITA 3547/DEL/2015[2009-10]Status: DisposedITAT Delhi28 Jan 2019AY 2009-10

Bench: : Shri Amit Shukla & Shri L.P. Sahu

Section 132(4)Section 153ASection 271Section 271A

…In the Income-Tax Appellate Tribunal, Delhi Bench ‘E’, New Delhi Before : Shri Amit Shukla, Judicial Member And Shri L.P. Sahu, Accountant Member ITA No. 3547/Del./2015 Assessment Year: 2009-10 M/s. Narsi Iron & Steel Pvt. Ltd. S-1, vs. D.C.I.T., Central Circle-5 Industrial Area Site-A, Mathura (U.P.) New Delhi (PAN : AAACN3681P) (Appellant) (Respondent) Appellant by Shri S.S. Rana, CIT/DR Respondent by Shri Rajiv Saxena, Advocate and Shri Ajit Kumar Jha, Advocate Date of Hearing 05.12.2018 Date of Pronouncement 28.01.2019 ORDER Per L.P. Sahu, A.M.: This appeal by the assessee arises out of the order passe…

The ACIT, Central Circle-3, Surat vs. M/S. Patdi Commercial & Investment Ltd., Surat

In the result, all the three appeals of Revenue are dismissed

ITA 1815/AHD/2014[2011-12]Status: DisposedITAT Surat05 Oct 2018AY 2011-12

Bench: Shri C.M.Garg & Shri O.P.Meenaआयकर अपील सं. / Ita No.1810/Ahd/2014/Srt िनधा"रण वष" / Assessment Year: 2011-12 Asst. Commissioner Of Income Tax, Vs. M/S. Krish Corporation, Central Circle-3, C-1175 To 1191, Surat. Radha Krishna Textile Market, Ring Road, Surat – 395 003. [Pan: Aahfk 9281C] (अपीलाथ"/Appellant) (#$थ"/Respondent) आयकर अपील सं. / Ita No.1811/Ahd/2014/Srt िनधा"रण वष" / Assessment Year: 2011-12

For Appellant: Shri Sapnesh Sheth, C.A ""For Respondent: Smt. O.P. Singh, Sr. D.R
Section 132Section 132(4)Section 271A

…आयकर अपीलीय अिधकरण सूरत "ायपीठ, सूरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT "ी सी एम गग", "ाियक सद" एवं "ी ओ पी मीना, लेखा सद" के सम" BEFORE SHRI C.M.GARG, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.1810/Ahd/2014/SRT िनधा"रण वष" / Assessment Year: 2011-12 Asst. Commissioner of Income Tax, Vs. M/s. Krish Corporation, Central Circle-3, C-1175 to 1191, Surat. Radha Krishna Textile Market, Ring Road, Surat – 395 003. [PAN: AAHFK 9281C] (अपीलाथ"/Appellant) (#$थ"/Respondent) आयकर अपील सं. / ITA No.1811/Ahd/2014/SRT िनधा"रण वष" / Assessment Year: 2011-12 Asst. Commis…

The ACIT, Central Circle-3, Surat vs. Shri Vinod J. Patel, Surat

In the result, all the three appeals of Revenue are dismissed

ITA 1811/AHD/2014[2011-12]Status: DisposedITAT Surat05 Oct 2018AY 2011-12

Bench: Shri C.M.Garg & Shri O.P.Meenaआयकर अपील सं. / Ita No.1810/Ahd/2014/Srt िनधा"रण वष" / Assessment Year: 2011-12 Asst. Commissioner Of Income Tax, Vs. M/S. Krish Corporation, Central Circle-3, C-1175 To 1191, Surat. Radha Krishna Textile Market, Ring Road, Surat – 395 003. [Pan: Aahfk 9281C] (अपीलाथ"/Appellant) (#$थ"/Respondent) आयकर अपील सं. / Ita No.1811/Ahd/2014/Srt िनधा"रण वष" / Assessment Year: 2011-12

For Appellant: Shri Sapnesh Sheth, C.A ""For Respondent: Smt. O.P. Singh, Sr. D.R
Section 132Section 132(4)Section 271A

…आयकर अपीलीय अिधकरण सूरत "ायपीठ, सूरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT "ी सी एम गग", "ाियक सद" एवं "ी ओ पी मीना, लेखा सद" के सम" BEFORE SHRI C.M.GARG, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.1810/Ahd/2014/SRT िनधा"रण वष" / Assessment Year: 2011-12 Asst. Commissioner of Income Tax, Vs. M/s. Krish Corporation, Central Circle-3, C-1175 to 1191, Surat. Radha Krishna Textile Market, Ring Road, Surat – 395 003. [PAN: AAHFK 9281C] (अपीलाथ"/Appellant) (#$थ"/Respondent) आयकर अपील सं. / ITA No.1811/Ahd/2014/SRT िनधा"रण वष" / Assessment Year: 2011-12 Asst. Commis…

The ACIT, Central Circle-3, Surat vs. M/S. Krish Corporation, Surat

In the result, all the three appeals of Revenue are dismissed

ITA 1810/AHD/2014[2011-12]Status: DisposedITAT Surat05 Oct 2018AY 2011-12

Bench: Shri C.M.Garg & Shri O.P.Meenaआयकर अपील सं. / Ita No.1810/Ahd/2014/Srt िनधा"रण वष" / Assessment Year: 2011-12 Asst. Commissioner Of Income Tax, Vs. M/S. Krish Corporation, Central Circle-3, C-1175 To 1191, Surat. Radha Krishna Textile Market, Ring Road, Surat – 395 003. [Pan: Aahfk 9281C] (अपीलाथ"/Appellant) (#$थ"/Respondent) आयकर अपील सं. / Ita No.1811/Ahd/2014/Srt िनधा"रण वष" / Assessment Year: 2011-12

For Appellant: Shri Sapnesh Sheth, C.A ""For Respondent: Smt. O.P. Singh, Sr. D.R
Section 132Section 132(4)Section 271A

…आयकर अपीलीय अिधकरण सूरत "ायपीठ, सूरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT "ी सी एम गग", "ाियक सद" एवं "ी ओ पी मीना, लेखा सद" के सम" BEFORE SHRI C.M.GARG, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.1810/Ahd/2014/SRT िनधा"रण वष" / Assessment Year: 2011-12 Asst. Commissioner of Income Tax, Vs. M/s. Krish Corporation, Central Circle-3, C-1175 to 1191, Surat. Radha Krishna Textile Market, Ring Road, Surat – 395 003. [PAN: AAHFK 9281C] (अपीलाथ"/Appellant) (#$थ"/Respondent) आयकर अपील सं. / ITA No.1811/Ahd/2014/SRT िनधा"रण वष" / Assessment Year: 2011-12 Asst. Commis…

M/S Keti Sangam Infrastructure (I) Ltd., Indore vs. The DCIT (Central), Indore

In the result, all the 12 appeals filed at the instance of

ITA 1341/IND/2016[2009-10]Status: DisposedITAT Indore27 Jun 2018AY 2009-10

Bench: Shri Kul Bharat & Shri Manish Borad

Section 132Section 143(3)Section 153ASection 271(1)(c)Section 274

…Keti Sangam, etc. ITA Nos. 516/2017, 603/Ind/2016 etc. IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCHE, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER ITA Nos. 516/Ind/2017, 1341, 1342,602 & 603/Ind/2016 AYs:2007-08, 2009-10,2010-11,2011-12 & 2012-13 Keti Sangam Dy. Commissioner of Income tax Infrastructure (I) Ltd. (Central), Indore बनाम/ Indore Vs. (Appellant ) (Respondent) ITA Nos. 1343 & 601/Ind/2016 A.Ys. 2010-11 & 2011-12 Keti-T Construction Dy. Commissioner of Income tax (Central), Indore (India) Ltd. बनाम/ Indore Vs. (Appellant ) (Respondent) ITA Nos. 5…

M/S Shree Coal Enterprises (I) Pvt. Ltd., Bhopal vs. The ACIT 3(1), Bhopal

In the result, all the 12 appeals filed at the instance of

ITA 1337/IND/2016[2006-07]Status: DisposedITAT Indore27 Jun 2018AY 2006-07

Bench: Shri Kul Bharat & Shri Manish Borad

Section 132Section 143(3)Section 153ASection 271(1)(c)Section 274

…Keti Sangam, etc. ITA Nos. 516/2017, 603/Ind/2016 etc. IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCHE, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER ITA Nos. 516/Ind/2017, 1341, 1342,602 & 603/Ind/2016 AYs:2007-08, 2009-10,2010-11,2011-12 & 2012-13 Keti Sangam Dy. Commissioner of Income tax Infrastructure (I) Ltd. (Central), Indore बनाम/ Indore Vs. (Appellant ) (Respondent) ITA Nos. 1343 & 601/Ind/2016 A.Ys. 2010-11 & 2011-12 Keti-T Construction Dy. Commissioner of Income tax (Central), Indore (India) Ltd. बनाम/ Indore Vs. (Appellant ) (Respondent) ITA Nos. 5…

M/S Keti Sangham Infrastruture (I) Limited, Indore vs. Deputy Commissioner of Income Tax (Central), Indore

In the result, all the 12 appeals filed at the instance of

ITA 516/IND/2017[2007-08]Status: DisposedITAT Indore22 Jun 2018AY 2007-08

Bench: Shri Kul Bharat & Shri Manish Borad

Section 132Section 143(3)Section 153ASection 271(1)(c)Section 274

…Keti Sangam, etc. ITA Nos. 516/2017, 603/Ind/2016 etc. IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCHE, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER ITA Nos. 516/Ind/2017, 1341, 1342,602 & 603/Ind/2016 AYs:2007-08, 2009-10,2010-11,2011-12 & 2012-13 Keti Sangam Dy. Commissioner of Income tax Infrastructure (I) Ltd. (Central), Indore बनाम/ Indore Vs. (Appellant ) (Respondent) ITA Nos. 1343 & 601/Ind/2016 A.Ys. 2010-11 & 2011-12 Keti-T Construction Dy. Commissioner of Income tax (Central), Indore (India) Ltd. बनाम/ Indore Vs. (Appellant ) (Respondent) ITA Nos. 5…

ACIT, New Delhi vs. M/S Ssa, International Ltd., New Delhi

ITA 5051/DEL/2013[2010-11]Status: DisposedITAT Delhi30 May 2018AY 2010-11

Bench: Shri N.K. Saini & Shri Kuldip Singh

For Appellant: Shri Salil Kapoor, AdvocateFor Respondent: Shri S.S. Rana, CIT DR
Section 132Section 132(1)Section 271A

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘G’ : NEW DELHI) BEFORE SHRI N.K. SAINI, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.5051/Del./2013 (ASSESSMENT YEAR : 2010-11) ACIT, Central Circle 7, vs. M/s. SSA International Ltd., New Delhi. M – 71, Market, Greater Kailash Part-II, New Delhi – 110 048. (PAN : AACCS2413A) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Salil Kapoor, Advocate Shri Sumit Lal Chandani, Advocate Ms. Ananya Kapoor, Advocate REVENUE BY : Shri S.S. Rana, CIT DR Date of Hearing : 26.04.2018 Date of Order : 30.05.2018 O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : The…

DCIT Cen Cir 12, Mumbai vs. Rajnandini Foods P.Ltd, Kolhapur

In the result, appeals of Revenue are dismissed

ITA 2059/MUM/2014[2010-11]Status: DisposedITAT Mumbai06 Oct 2017AY 2010-11

Bench: Shri R.C.Sharma, Am & Shri Saktijit Dey, Jm Dcit Cen Cir 12, Mumbai – V M/S. Rajnandini Foods Pvt. 400020 S Ltd., . 1540 C Ward Pan Galli Laxmipuri Kolhapur - 422001 Pan/Gir No. Aaecr3494E Appellant) .. Respondent) Dcit Cen Cir 12, Mumbai – Vs. Shri Arun M.Joshi, 400020 101A Devidarshan Complex Tembhi Naka, Thane (W) Thane – 400 601 Pan/Gir No. Acopj9865E Appellant) .. Respondent) Revenue By Shri O.P. Meena Assessee By Shri K. Gopal Jitendra Singh

Section 132Section 143(3)Section 271A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI SAKTIJIT DEY, JM DCIT CEN CIR 12, Mumbai – V M/s. Rajnandini Foods Pvt. 400020 s Ltd., . 1540 C Ward Pan Galli Laxmipuri Kolhapur - 422001 PAN/GIR No. AAECR3494E Appellant) .. Respondent) DCIT CEN CIR 12, Mumbai – Vs. Shri Arun M.Joshi, 400020 101A Devidarshan Complex Tembhi Naka, Thane (W) Thane – 400 601 PAN/GIR No. ACOPJ9865E Appellant) .. Respondent) Revenue by Shri O.P. Meena Assessee by Shri K. Gopal Jitendra Singh Date of Hearing 07/07/2017 Date of Pronouncement 06/10/2017 आदेश / O R D E R PER R.C.SHARMA (A.M): Th…

Sh. Rakesh Kumar Garg, New Delhi vs. DCIT, New Delhi

In the result appeal of the assessee is allowed

ITA 673/DEL/2014[2009-10]Status: DisposedITAT Delhi29 May 2017AY 2009-10

Bench: Shri H.S.Sidhu & Shri Prashant Maharishirakesh Kumar Garg, Vs. Dcit, G-15, Maharani Bagh, Central Circle-12, New Delhi New Delhi Pan:Aadpg0991M (Appellant) (Respondent)

For Appellant: Sh. Sudesh Garg, CAFor Respondent: Sh. SS Rana, CIT DR
Section 132Section 132(4)Section 143(3)Section 271A

…he decision of coordinate bench in case of Rajrani Gupta 3371/ Del 2011 dated 30.03.2012, Mother’s Pride Education Ltd. Vs. DCIT 3372/Del/2011, Anand Kumar Bansal ITA No. 1057/Del/2013, Neeraj Singhal Vs. ACIT, 37 Taxmann.com 189, Concrete Developers Vs. ACIT 34 Taxmann.com 62. In view of the above facts it was submitted that the levy of penalty u/s 271AAA is unjustified. In the end it was also stated that it is just technical or venial breach of law and therefore, penalty should not be levied. He relied upon the decision of the Hon'ble Supreme Court in case of Hindustan Steel Ltd Vs. State of Orissa 83 ITR 26. 6…

Ravi Kiran Aggarwal, Mumbai vs. Asst CIT Cen Cir 47, Mumbai

In the result, the appeal is partly allowed

ITA 1967/MUM/2014[2010-11]Status: DisposedITAT Mumbai05 May 2017AY 2010-11

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2010-11

For Appellant: Shri Rishabh Shah, ARFor Respondent: Shri Arun Shenoy, DR
Section 131Section 132Section 132(4)Section 143(3)Section 153ASection 271A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2010-11 Mr. Ravi Kiran Aggarwal Vs. ACIT Central Circle 47 901, The Angel, 2 Krishna Sanghi Mumbai Path, Gamdevi Mumbai – 400 007 PAN No. AABPA7797H (Appellant) (Respondent) Assessee by : Shri Rishabh Shah, AR Revenue by: Shri Arun Shenoy, DR Date of Hearing : 06/02/2017 Date of pronouncement: 05/05/2017 ORDER PER N.K. PRADHAN, AM This is an appeal filed by the assessee. The relevant assessment year is 2010-11. The appeal is directed against t…

ACIT Cen Cir 38, Mumbai vs. Mudra Lifestyle Ltd, Mumbai

In the result the appeal filed by revenue is dismissed

ITA 520/MUM/2014[2010-11]Status: DisposedITAT Mumbai21 Apr 2017AY 2010-11

Bench: Shri G.S. Pannu & Shri Pawan Singh

For Appellant: Sh. Dharamesh Shah -ARFor Respondent: Shri Suman Kumar (DR)
Section 132Section 143(3)Section 153ASection 253Section 254(1)Section 271Section 271A

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “B”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA No.520/Mum/2014 for Assessment Year: 2010-11 ACIT, Central Circle-38, M/s Mudra Lifestyle Ltd, Office No.509, 5th Floor, Western Room No. 32(1), Ground Floor, Edge-1, Western Express Highway, Vs. Aayakar Bhawan, Magathane, Borivali (East), M.K. Road, Mumbai-400066 Mumbai-400020 PAN: AACCM6461E (Appellant) (Respondent) Assessee by : Sh. Dharamesh Shah -AR Revenue by : Shri Suman Kumar (DR) Date of hearing : 13.04.2017 Date of order : 21.04.2017 Order under section 254…

Shri Sunil Raisoni, Nagpur vs. D.C.I.T. Centralcircle 2(3), Nagpur

In the result, these appeal filed by the assessees stand allowed

ITA 593/NAG/2016[2008-09]Status: DisposedITAT Nagpur18 Jan 2017AY 2008-09

Bench: Shri Shamim Yahya.

For Appellant: Shri Mukesh AgrawalFor Respondent: Shri A.R. Ninawe
Section 132Section 132(4)Section 139(1)Section 143(3)Section 271A

…ubmitted that penalty u/s 271AAA should not be levied in this case. For this proposition he made reference to following case laws : “1. CIT vs. Mahendra C. Shah 299 ITR 305 (Guj.). 2. CIT vs. Radhakisan Goel 278 ITR 454 (All.). 3. Concrete Developers vs. ACIT 34 Taxmann.com 62 (Nagpur Trib.) 4. ACIT vs. V. Nandini Realtors Pvt. Ltd. (ITA No. 415/Nag/2015) Nagpur Trib.). 5. The above judgments of Hon’ble Gujarat and Allahabad High Courts have been followed by various Tribunals and held that if the assessee has declared income in 132(4) statement, showed in the return of income and paid taxes on it, then it is suff…

Hemant Kumar, Mumbai vs. ACIT Cen Cir 18 & 19, Mumbai

ITA 745/MUM/2015[2011-12]Status: DisposedITAT Mumbai19 Jul 2016AY 2011-12
For Appellant: Shri Rajesh ShahFor Respondent: Shri N. Sathya Moorthy-DR
Section 132Section 132(4)Section 143(3)Section 254(1)Section 271Section 271A

…आयकर अपीलीय अिधकरण, मुंबई “ई” खंडपीठ Income-tax Appellate Tribunal -“E”Bench Mumbai सव"ी सव"ी सव"ी राजे"" सव"ी राजे"" राजे"",लेखा राजे"" लेखा लेखा सद"य लेखा सद"य सद"य एवं सद"य एवं एवं सी एवं सी सी. एन सी एन एन. "साद एन "साद "साद,"याियक "साद "याियक "याियक सद"य "याियक सद"य सद"य सद"य Before S/Shri Rajendra,Accountant Member and C.N. Prasad,Judicial Member आयकर आयकर अपील अपील संसंसंसं./ITA/745/Mum/2015,िनधा"रण िनधा"रण वष" वष" /Assessment Years: 2011-12 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Hemant Kumar ACIT Central Circle-18 & 19 A-602, Swarna Bldg, Aayakar Bhavan, M.K. Road Vs. Sector-7, Kharghar Mumbai-40…

S.K. Impex, Delhi vs. DCIT, New Delhi

In the result, appeal of the assessee is allowed

ITA 5674/DEL/2015[2012-13]Status: DisposedITAT Delhi28 Jun 2016AY 2012-13

Bench: Sh. N. K. Saini, Am & Smt. Beena Pillai, Jm Ita No. 5674/Del/2015 : Asstt. Year : 2012-13 S. K. Impex, Vs Dcit, C/O-Kapil Goel Adv., Circle-29(1), F-26/124, Sector-7, Rohini, New Delhi Delhi-110085 (Appellant) (Respondent) Pan No. Aaofs4219B Assessee By : Sh. Kapil Goel, Adv. Revenue By : Sh. Sunil Chandra Sharma, Cit Dr Date Of Hearing : 01.06.2016 Date Of Pronouncement : 28.06.2016 Order Per N. K. Saini, Am:

For Appellant: Sh. Kapil Goel, AdvFor Respondent: Sh. Sunil Chandra Sharma, CIT DR
Section 132Section 132(4)Section 133ASection 271Section 271ASection 4

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. N. K. Saini, AM And Smt. Beena Pillai, JM ITA No. 5674/Del/2015 : Asstt. Year : 2012-13 S. K. Impex, Vs DCIT, C/o-Kapil Goel Adv., Circle-29(1), F-26/124, Sector-7, Rohini, New Delhi Delhi-110085 (APPELLANT) (RESPONDENT) PAN No. AAOFS4219B Assessee by : Sh. Kapil Goel, Adv. Revenue by : Sh. Sunil Chandra Sharma, CIT DR Date of Hearing : 01.06.2016 Date of Pronouncement : 28.06.2016 ORDER Per N. K. Saini, AM: This is an appeal by the assessee against the order dated 07.08.2015 of ld. CIT(A)-XVI, New Delhi. 2. The only grievance of the…

DCIT Cen Cir 44, Mumbai vs. Shashikiran Shetty, Mumbai

In the result, the appeals filed by the assessee in ITA N0

ITA 5978/MUM/2013[2009-10]Status: DisposedITAT Mumbai25 May 2016AY 2009-10

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 5813/Mum/2013 ("नधा"रण वष" / Assessment Year : 2007-08) Shashikiran Shetty, Dcit, Cen. Cir. 44, बनाम/ 5 Th Floor, Diamond Square, Aayakar Bhavan, V. Cst Road Kalina, M.K. Road, Santacruz (East), Mumbai – 400 020. Mumbai – 400 098. "थायी लेखा सं./Pan : Ameps 5601 B (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Respondent: Shri Manjunatha Swamy
Section 131Section 132(1)Section 132(4)Section 133ASection 143(3)Section 153ASection 271A

…Allahabad High Court in the case of CIT v. Radha Kishan Goel [2005] 278 ITR 454 (All.) and the decision of ITAT in the case of ACIT v. Kanakia Spaces Pvt. Ltd. (ITA No. 6763/Mum/2011 dated 10th July, 2013) and in the case of Concrete Developers v. ACIT [2013] 34 Taxmann.com 62 , the learned CIT(A) held that the assessee has during the course of statement recording u/s 132(4) of the Act admitted the undisclosed income and has specified as well as substantiated the manner in which the undisclosed income was derived and also paid the due taxes on the undisclosed income, the penalty was not exigible and learned CIT(A…

Shashikiran Shetty, Mumbai vs. DCIT Cen Cir 44, Mumbai

In the result, the appeals filed by the assessee in ITA N0

ITA 5813/MUM/2013[2007-08]Status: DisposedITAT Mumbai25 May 2016AY 2007-08

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 5813/Mum/2013 ("नधा"रण वष" / Assessment Year : 2007-08) Shashikiran Shetty, Dcit, Cen. Cir. 44, बनाम/ 5 Th Floor, Diamond Square, Aayakar Bhavan, V. Cst Road Kalina, M.K. Road, Santacruz (East), Mumbai – 400 020. Mumbai – 400 098. "थायी लेखा सं./Pan : Ameps 5601 B (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Respondent: Shri Manjunatha Swamy
Section 131Section 132(1)Section 132(4)Section 133ASection 143(3)Section 153ASection 271A

…Allahabad High Court in the case of CIT v. Radha Kishan Goel [2005] 278 ITR 454 (All.) and the decision of ITAT in the case of ACIT v. Kanakia Spaces Pvt. Ltd. (ITA No. 6763/Mum/2011 dated 10th July, 2013) and in the case of Concrete Developers v. ACIT [2013] 34 Taxmann.com 62 , the learned CIT(A) held that the assessee has during the course of statement recording u/s 132(4) of the Act admitted the undisclosed income and has specified as well as substantiated the manner in which the undisclosed income was derived and also paid the due taxes on the undisclosed income, the penalty was not exigible and learned CIT(A…

Concrete Developers v. ACIT (34 Taxmann.com 62) — Cited in 23 Judgments | BharatTax