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

D.C.I.T CC - V, Kolkata vs. Krishna Trade & Commerce Pvt Ltd, Kolkata

In the result, the appeal of the Revenue is dismissed

ITA 1083/KOL/2013[2009-10]Status: DisposedITAT Kolkata29 Apr 2016AY 2009-10

Bench: Shri P.M. Jagtap & Shri S.S. Viswanethra Ravi

Section 132Section 143(3)Section 153ASection 271A

…I.T.A. No. 1083/KOL./2013 Assessment year: 2009-2010 Page 1 of 13 IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA ‘C’ BENCH, KOLKATA Before Shri P.M. Jagtap, Accountant Member and Shri S.S. Viswanethra Ravi, Judicial Member I.T.A. No. 1083/KOL/2013 Assessment Year: 2009-10 Deputy Commissioner of Income Tax,....................................Appellant Central Circle-V, Kolkata, Aayakar Bhawan Poorva, 3rd Floor, 110, Shantipally, Kolkata-700 107 -Vs.- Krishna Trade & Commerce Pvt. Limited,...........................Respondent Mukti Chamber, 4A, Clive Row, Kolkata-700 001 [PAN : AABCK 2111 L] Appearances by: N o n…

D.C.I.T CC - V, Kolkata vs. Salsar Stock Broking Ltd, Kolkata

In the result, all the appeals filed by the assesses are allowed

ITA 1082/KOL/2013[2009-10]Status: DisposedITAT Kolkata15 Apr 2016AY 2009-10

Bench: : Shri N.V.Vasudevan & Shri M. Balaganesh

For Appellant: Shri K.K. Chhaparia, FCA, ld.ARFor Respondent: Md. Ghayas Uddin Ansari, JCIT, ld. Sr.DR
Section 132(4)Section 153ASection 271ASection 73

…IN THE INCOME TAX APPELLATE TRIBUNAL, “B” BENCH, KOLKATA Before : Shri N.V.Vasudevan, Judicial Member, and Shri M. Balaganesh, Accountant Member ITA No. 1082/Kol/2013 A.Y : 2009-10 D.C.I.T, CC-V, Kolkata Vs. M/s. Salasar Stock Broking Ltd PAN: AADCS8020Q (Appellant) (Respondent) For the Appellant/department: Md. Ghayas Uddin Ansari, JCIT, ld. Sr.DR For the Respondent/assessee: Shri K.K. Chhaparia, FCA, ld.AR Date of Hearing: 08-04-2016 Date of Pronouncement: 15- 4 -2016 ORDER SHRI M.BALAGANESH, AM This appeal of the revenue arises out of the order of the Learned CIT(A), Central-I, Kolkata in Appe…

D.C.I.T CC - V, Kolkata vs. Shree Salsar Properties & Finance (P) Ltd, Kolkata

In the result, all the appeals filed by the assesses are allowed

ITA 1081/KOL/2013[2009-10]Status: DisposedITAT Kolkata15 Apr 2016AY 2009-10

Bench: : Shri N.V.Vasudevan & Shri M. Balaganesh

For Appellant: Shri K.K. Chhaparia, FCA, ld.ARFor Respondent: Md. Ghayas Uddin Ansari, JCIT, ld.Sr.DR
Section 132(4)Section 139(1)Section 153ASection 271A

…IN THE INCOME TAX APPELLATE TRIBUNAL, “B” BENCH, KOLKATA Before : Shri N.V.Vasudevan, Judicial Member, and Shri M. Balaganesh, Accountant Member ITA No. 1081/Kol/2013 A.Y : 2009-10 D.C.I.T, C.C-V, Kolkata Vs. M/s. Shree Salasar Properties & Finance Pvt. Ltd PAN: AADCS6101Q (Appellant) (Respondent) For the Appellant/department: Md. Ghayas Uddin Ansari, JCIT, ld.Sr.DR For the Respondent/assessee: Shri K.K. Chhaparia, FCA, ld.AR Date of Hearing: 08-04-2016 Date of Pronouncement: 15- 4 -2016 ORDER SHRI M.BALAGANESH, AM This appeal of the revenue arises out of the order of the Learned CIT(A), Central-I,…