Which sections of the Income Tax Act does DCIT v. Chakradhar Contractors and Engineers (P.) Ltd. come up under?

It is most often cited in judgments turning on Section 143(3), Section 274, Section 270A, Section 271(1)(c), Section 153A, Section 133A.

DCIT v. Chakradhar Contractors and Engineers (P.) Ltd.

Q: How many judgments cite DCIT v. Chakradhar Contractors and Engineers (P.) Ltd.?

10 judgments on BharatTax cite DCIT v. Chakradhar Contractors and Engineers (P.) Ltd. (171 Taxmann.com 133), spanning 2025 to 2026.

171 Taxmann.com 133Reported decision2025#10261 most cited

What is DCIT v. Chakradhar Contractors and Engineers (P.) Ltd. authority for?

Penalty under section 270A is not leviable in the absence of specifying the sub-clause of section 270A(9) under which the penalty is initiated.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2025 to 2026.

Also referred to as

DCIT v. Chakradhar Contractors and Engineers (P.) Ltd. · penalty · section 270A · section 270A(9) · under-reporting of income · penalty proceedings initiated

Sections most often in play

Section 143(3)Section 274 Section 270A Section 271(1)(c)Section 153A Section 133A Section 144B Section 147

Issues it is cited on

section 271aab(1)section 270a(2)section 270a(1)penalty proceedings initiated under-reporting of income penalty under section 270a section 270a(9)section 271aab penalty u/s 270a section 271aa penalty under section 271(1)(c)section 274

Judgments citing DCIT v. Chakradhar Contractors and Engineers (P.) Ltd.

Mustafa Alihusain Sunelwala, Pune vs. ITO, Ward-14(1), Pune

In the result, the appeal of the assessee is allowed

ITA 1396/PUN/2025[2022-23]Status: DisposedITAT Pune16 Feb 2026AY 2022-23

Bench: Shri R.K. Panda & Ms. Astha Chandra

For Appellant: Smt. Deepa KhareFor Respondent: Shri Madhan Thirmanpalli

Section 142(1)Section 144Section 270(9)Section 270ASection 274Section 54F

…आयकर अपीलीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI R.K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER आयकर अपील सं. / ITA No.1396/PUN/2025 धििाारण वर्ा / Assessment Year : 2022-23 Mustafa Alihusain Sunelwala, ITO, Ward-14(1), Pune Flat No. 1004, Brahma Exuberance, A Wing, Kondhwa Khurd, NIBM Road, Vs. Pune-411048 PAN : DCNPS4268E अपीलार्थी / Appellant प्रत्यर्थी / Respondent Assessee by : Smt. Deepa Khare Department by : Shri Madhan Thirmanpalli Date of hearing : 14-01-2026 Date of 16-02-2026 Pronouncement : आदेश / ORDER PER ASTHA CHANDRA,…

M/S Eklavya Estate Pvt.Ltd., Ranchi vs. Deputy Commissioner of Income Tax, Central Circle-2, Ranchi

In the result, this appeal of the assessee is allowed

ITA 258/RAN/2024[2018-19]Status: DisposedITAT Ranchi03 Feb 2026AY 2018-19

Bench: Shri George Mathan & Shri Ratnesh Nandan Sahaym/S Eklavya Estate Pvt. Ltd., D.C.I.T., H-95, Harmu Housing Colony, Central Circle-2, Vs. Ranchi-834002 (Jharkhand) Ranchi. Pan No. Aabce 5815 F Appellant/ Assessee Respondent/ Revenue

Section 133ASection 270ASection 274

…IN THE INCOME TAX APPELLATE TRIBUNAL, RANCHI BENCH, RANCHI BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI RATNESH NANDAN SAHAY, ACCOUNTANT MEMBER M/s Eklavya Estate Pvt. Ltd., D.C.I.T., H-95, Harmu Housing Colony, Central Circle-2, Vs. Ranchi-834002 (Jharkhand) Ranchi. PAN No. AABCE 5815 F Appellant/ Assessee Respondent/ Revenue Assessee represented by Shri Devesh Poddar, A.R. Department represented by Shri R.C. Marndi, Sr.DR Date of hearing 07/01/2026 Date of pronouncement 03/02/2026 O R D E R PER: BENCH 1. This is an appeal filed by the assessee against the order of the ld. CIT(A), Patna-3, Patna in Appea…

Rajesh B. Jain As Legal Heir of Bhanwarlal M. Jain, Mumbai vs. Ward 19(1)(1), Mumbai

ITA 1942/MUM/2024[2013-14]Status: DisposedITAT Mumbai29 Jan 2026AY 2013-14

Bench: Justice (Retd.) C V Bhadang & Shri Arun Khodpia, Am

For Appellant: Shri Madhur Agarwal, AdvFor Respondent: Assessee by

Section 143(1)Section 271Section 271(1)(c)

…आयकर अपीलीय अिधकरण "ाय पीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE JUSTICE (RETD.) C V BHADANG, PRESIDENT & SHRI ARUN KHODPIA, AM I.T.A. No.1938/Mum/2024 (Assessment Year: 2008-09) I.T.A. No.1937/Mum/2024 (Assessment Year: 2009-10) I.T.A. No.1940/Mum/2024 (Assessment Year: 2010-11) I.T.A. No.1939/Mum/2024 (Assessment Year: 2011-12) I.T.A. No.1941/Mum/2024 (Assessment Year: 2012-13) I.T.A. No.1942/Mum/2024 (Assessment Year: 2013-14) I.T.A. No.1936/Mum/2024 (Assessment Year: 2014-15) Rajesh B. Jain as Legal Heir of ITO, Ward-19(1)(1), Bhanwarlal Jain, Piramal Chamber, 171, 17…

Rajesh B. Jain As Legal Heir of Bhanwarlal M Jain, Mumbai vs. Income Tax Officer, Ward-19(1)(1), Mumbai

ITA 1940/MUM/2024[2010-11]Status: DisposedITAT Mumbai29 Jan 2026AY 2010-11

Bench: Justice (Retd.) C V Bhadang & Shri Arun Khodpia, Am

For Appellant: Shri Madhur Agarwal, AdvFor Respondent: Assessee by

Section 143(1)Section 271Section 271(1)(c)

Rajesh B, Jain As Legal of Bhanwarlal M. Jain, Mumbai vs. Ward 19(1)(1), Mumbai

ITA 1938/MUM/2024[2008-09]Status: DisposedITAT Mumbai29 Jan 2026AY 2008-09

Bench: Justice (Retd.) C V Bhadang & Shri Arun Khodpia, Am Ι.Τ.Α. No.1938/Mum/2024 (Assessment Year: 2008-09) Ι.Τ.Α. No.1937/Mum/2024 (Assessment Year: 2009-10) Ι.Τ.Α. No.1940/Mum/2024 (Assessment Year: 2010-11) Ι.Τ.Α. No.1939/Mum/2024 (Assessment Year: 2011-12) Ι.Τ.Α. No.1941/Mum/2024 (Assessment Year: 2012-13) Ι.Τ.Α. No.1942/Mum/2024 (Assessment Year: 2013-14) Ι.Τ.Α. No.1936/Mum/2024 (Assessment Year: 2014-15) Rajesh B. Jain As Legal Heir Of Bhanwarlal Jain, 171, 17Th Floor, Silver Arch, Petit Hall Compound, Nepeansea Road, Mumbai - 400006 Pan: Aafpj1924R Assessee -अपीलार्थी / Appellant Vs. Ito, Ward-19(1)(1), Piramal Chamber, Lalbaug, Mumbai-400012. Revenue - प्रत्यर्थी / Respondent : Assessee By : Shri Madhur Agarwal, Adv, Shri Fenil Bhat & Shri Sucheck Anchaliya, Ca

For Appellant: Shri Madhur Agarwal, AdvFor Respondent: Assessee by

Section 143(1)Section 271Section 271(1)(c)

…आयकर अपीलीय अधिकरण न्याय पीठ मुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL "B" BENCH, MUMBAI BEFORE JUSTICE (RETD.) C V BHADANG, PRESIDENT & SHRI ARUN KHODPIA, AM Ι.Τ.Α. No.1938/Mum/2024 (Assessment Year: 2008-09) Ι.Τ.Α. No.1937/Mum/2024 (Assessment Year: 2009-10) Ι.Τ.Α. No.1940/Mum/2024 (Assessment Year: 2010-11) Ι.Τ.Α. No.1939/Mum/2024 (Assessment Year: 2011-12) Ι.Τ.Α. No.1941/Mum/2024 (Assessment Year: 2012-13) Ι.Τ.Α. No.1942/Mum/2024 (Assessment Year: 2013-14) Ι.Τ.Α. No.1936/Mum/2024 (Assessment Year: 2014-15) Rajesh B. Jain as Legal Heir of Bhanwarlal Jain, 171, 17th Floor, Silver Arch, Petit Hall Compound…

Rajesh B. Jain As Legal Heir of Bhanwarlal M. Jain, Mumbai vs. Ward 19(1)(1), Mumbai

ITA 1937/MUM/2024[2009-10]Status: DisposedITAT Mumbai29 Jan 2026AY 2009-10

Bench: Justice (Retd.) C V Bhadang & Shri Arun Khodpia, Am

For Appellant: Shri Madhur Agarwal, AdvFor Respondent: Assessee by

Section 143(1)Section 271Section 271(1)(c)

Bajaj Housing Finance Limited, Pune vs. ITO, Ward-8(1), Pune

In the result, the appeal filed by the assessee is allowed

ITA 1608/PUN/2025[2017-18]Status: DisposedITAT Pune09 Oct 2025AY 2017-18

Bench: Dr.Manish Borad

For Respondent: Appellant by Shri Nikhil Mutha

Section 143(1)Section 250Section 250(6)Section 270ASection 270A(9)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “SMC”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.1608/PUN/2025 Assessment Year: 2017-18 Bajaj Housing Finance Limited, Vs. Income Tax Officer, 3rd Floor, Panchshil Tech Park, Ward-8(1), Pune Viman Nagar, Pune 411 014 Maharashtra PAN : AADCB6018P Appellant Respondent : Appellant by Shri Nikhil Mutha Respondent by : Shri Sanjay Dhivare Date of hearing : 13.08.2025 Date of pronouncement : 09.10.2025 आदेश / ORDER The captioned appeal at the instance of assessee pertaining to A.Y. 2017-18 is directed against the order dated 08.05.202…

Snehalkumar Bhogilal Trivedi, Gandhinagar vs. NFAC, Assessment Unit, Present Juris. the ITO, Ward-3(3)(5), Ahmedabad

In the result, the appeal filed by the assessee is allowed

ITA 740/AHD/2025[2018-19]Status: DisposedITAT Ahmedabad26 Aug 2025AY 2018-19

Bench: Smt. Annapurna Guptaआयकर अपील सं./I.T.A. No. 740/Ahd/2025 (िनधा"रण वष" / Assessment Year : 2018-19) बनाम/ Snehalkumar Bhogilal Nfac, Assessment Unit Trivedi – Present Jurisdiction - Vs. B-502, Radhe Helios, Income Tax Officer Reliance Chowkdi, Orbit Ward-3(3)(5), Mall, Kudasan, Ahmedabad Gandhinagar, Gujarat – 382421 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaxpt4034G (Appellant) .. (Respondent) अपीलाथ" ओर से /Appellant By : Shri Pritesh Shah, A.R. ""यथ" क" ओर से/Respondent By : Shri Nitin Kulkarni, Sr. Dr

For Appellant: Shri Pritesh Shah, A.RFor Respondent: Shri Nitin Kulkarni, Sr. DR

Section 143(3)Section 270ASection 274Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD BEFORE SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 740/Ahd/2025 (िनधा"रण वष" / Assessment Year : 2018-19) बनाम/ Snehalkumar Bhogilal NFAC, Assessment Unit Trivedi – Present Jurisdiction - Vs. B-502, Radhe Helios, Income Tax Officer Reliance Chowkdi, Orbit Ward-3(3)(5), Mall, Kudasan, Ahmedabad Gandhinagar, Gujarat – 382421 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAXPT4034G (Appellant) .. (Respondent) अपीलाथ" ओर से /Appellant by : Shri Pritesh Shah, A.R. ""यथ" क" ओर से/Respondent by : Shri Nitin Kulkarni, Sr. DR Date of Hearing 18…

Archana Achyut Sail, Mumbai vs. NFAC

In the result, both the appeals are allowed

ITA 5278/MUM/2024[AY 2016-17]Status: DisposedITAT Mumbai25 Mar 2025

Bench: Justice (Retd.) C.V. Bhadang & Shri B.R. Baskaran

For Appellant: Shri Sumit MantriFor Respondent: Shri Umesh Chandra Sinha

Section 133ASection 147Section 148Section 270ASection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE JUSTICE (RETD.) C.V. BHADANG, PRESIDENT AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER ITA NOS. 5277 & 5278/MUM/2024 : A.Ys. : 2017-18 & 2016-17 Archana Achyut Sail Vs. ITO, Ward-42(2)(1), Mumbai/ B/402, Kapasi Niwas CHS, Lilya Nagar, NFAC, Delhi (Respondent) Nr. Veer Savarkar FOB, S.V. Road, Goregaon (W), Mumbai 400 104. PAN : AFXPS8155C (Appellant) Appellant by : Shri Sumit Mantri Respondent by : Shri Umesh Chandra Sinha Date of Hearing : 27/02/2025 Date of Pronouncement : 25/03/2025 O R D E R PER JUSTICE (RETD.) C.V. BHADANG, PRESIDENT : B…

Archana Achyut Sail, Mumbai vs. NFAC, Delhi

In the result, both the appeals are allowed

ITA 5277/MUM/2024[AY 2017-18]Status: DisposedITAT Mumbai25 Mar 2025

Bench: Justice (Retd.) C.V. Bhadang & Shri B.R. Baskaran

For Appellant: Shri Sumit MantriFor Respondent: Shri Umesh Chandra Sinha

Section 133ASection 147Section 148Section 270ASection 271(1)(c)