Dilip N. Shroff v. JCIT

Hemanta Kumar Pattnaik, L/H. of Late Bijuli Pattnaik, Bhubaneswar vs. DCIT, Circle-2(1), Bhubaneswar

In the result, appeal filed by the assessee is allowed

Bench: Shri N.S.Sainiआयकर अपीऱ सं./Ita No.327/Ctk/2017 (नििाारण वषा / Assessment Year :2010-2011) Bijuli Pattnaik (Now Deceased) Vs. Dcit, Circle-2(1), Through Lr Hemanta Kumar Bhubaneswar Pattnaik, 3829, Sriram Nagar, Bhubaneswar-751002 स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No. : Agipp 3379 B (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. निर्ााररती की ओर से /Assessee By : Shri D.K.Sheth, Ar राजस्व की ओर से /Revenue By : Shri D.K.Pradhan, Dr सुनवाई की तारीख / Date Of Hearing : 27/12/2017 घोषणा की तारीख/Date Of Pronouncement 28/12/2017 आदेश / O R D E R This Is An Appeal Filed By The Assessee Against The Order Of The Cit(A)-1, Bhubaneswar, Dated 20.06.2017. 2. The Sole Issue Involved In This Appeal Is That The Cit(A) Erred In Confirming The Action Of The Assessing Officer In Confirming The Levy Of Penalty U/S.271(1)(C)Of The Act Of Rs.44,653/-. 3. At The Outset, Ld. Authorised Representative Of The Assessee Filed Before Me Copy Of Notice Issued U/S.274/271(1)(C) Of The Act Dated 25.03.2013, Copy Of Which Is Placed On Record & Pointed Out Therefrom That In The Said Notice, The Assessing Officer Has Stated As Under: “ *** Have Concealed The Particulars Of Your Income Or Furnished Inaccurate Particulars Of Such Income.” 4. He Submitted That It Is Not Clear From The Said Notice Issued U/S.274/271(1)(C) Of The Act By The Assessing Officer Whether The Show

…आयकर अपीऱीय अधिकरण, “एस.एम.सी” न्यायपीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH CUTTACK BEFORE SHRI N.S.SAINI, ACCOUNTANT MEMBER आयकर अपीऱ सं./ITA No.327/CTK/2017 (नििाारण वषा / Assessment Year :2010-2011) Bijuli Pattnaik (Now Deceased) Vs. DCIT, Circle-2(1), Through LR Hemanta Kumar Bhubaneswar Pattnaik, 3829, Sriram Nagar, Bhubaneswar-751002 स्थायी लेखा सं./जीआइआर सं./ PAN/GIR No. : AGIPP 3379 B (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. निर्ााररती की ओर से /Assessee by : Shri D.K.Sheth, AR राजस्व की ओर से /Revenue by : Shri D.K.Pradhan, DR सुनवाई की तारीख / Date of Hearing : 27/12/2017 घोषण…

Sh. Sachin Arora, Mathura vs. I.T.O.-3(4), Mathura

In the result, all the appeals are allowed

Bench: Shri A. D. Jain & Dr. Mitha Lal Meena

…e following decisions: “CIT vs. Manjunath Cotton and Ginning (i) Factory”, 359 ITR 565 (Kar). “CIT vs. M/s Veerabhadrappa Sangappa & Co”, (ii) ITA No. 5020/2009 (Kar). “CIT vs. SSA Emerald Meadows”, ITA No. (iii) 380/2015 (Kar). “Dilip N. Shroff Vs. JCIT”, 291 ITR 519 (SC). (iv) “Ashok Pai vs. CIT”, 292 ITR 11 (SC). (v) (vi) “CIT vs. Reliance Petroproducts (P) Ltd.”, 322 ITR 158 (SC). (vii) “Uma Shankar Agarwal vs. DCIT”, ITA No. 1831 to 1835/Kol/2015. (viii) “Suvaprasanan Bhatacharya vs. ACIT”, ITA No. 1303/Kol/2010. (Kol). “SLK Properties vs. ITO”, ITA No. 140/PN/2014. (ix) “ACIT Panjwani”, (x) vs. Deepesh…

Manorama Properties Pvt. Ltd., Bhubaneswar vs. ITO, Ward-2(2), Bhubaneswar

In the result, appeal filed by the assessee is allowed

Bench: Shri N.S.Saini, Am & Shri Pavan Kumar Gadale, Jm Income Tax Appeal No.292/Ctk/2016 (नििाारण वषा / Assessment Year :2011-2012) Manorama Properties (P) Ltd. Vs. Ito, Ward-2(2), Plot No.107,Subhas Bose Road Bhubaneswar-751007 Rasulgarh, Bhubaneswar-10 स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No. : Aaacm 9865 C (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. निर्ााररती की ओर से /Assessee By : Shri P.R.Mohanty, Ar राजस्व की ओर से /Revenue By : Shri S.K.Bandyopadhyay, Dr सुनवाई की तारीख / Date Of Hearing : 11/12/2017 घोषणा की तारीख/Date Of Pronouncement 11/12/2017 आदेश / O R D E R Per Shri N.S.Saini, Am: This Is An Appeal Filed By The Assessee Against The Order Of The Cit(A)-1, Bhubaneswar Dated 30.04.2016 For The Assessment Year 2011-12. 2. The Sole Ground Of Appeal Taken By The Assessee That The Cit(A) Was Not Justified In Confirming The Levy Of Penalty Of Rs.1,33,515/- U/S.271(1)(C) Of The Act 3. At The Outset, Ld Authorised Representative Of The Assessee Submitted That In The Order Passed U/S.271(1)(C) Of The Act Dated 28.08.2014, The Ao Has Observed As Under :- “Therefore, It Is Inferred That The Assessee Has Furnished Inaccurate Particulars/Concealed Income Worth Rs.4,32,085/- Which Remain Unexplained & Thereby Liable For Penalty U/S.271(1)(C) Of The I.T. Act.” He Further Submitted That While Levying The Penalty Finally In The Order, The Assessing Officer Observed As Under :-

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK BEFORE SHRI N.S.SAINI, AM & SHRI PAVAN KUMAR GADALE, JM INCOME TAX APPEAL No.292/CTK/2016 (नििाारण वषा / Assessment Year :2011-2012) Manorama Properties (P) Ltd. Vs. ITO, Ward-2(2), Plot No.107,Subhas Bose Road Bhubaneswar-751007 Rasulgarh, Bhubaneswar-10 स्थायी लेखा सं./जीआइआर सं./ PAN/GIR No. : AAACM 9865 C (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. निर्ााररती की ओर से /Assessee by : Shri P.R.Mohanty, AR राजस्व की ओर से /Revenue by : Shri S.K.Bandyopadhyay, DR सुनवाई की तारीख / Date of Hearing : 11/12/2017 घोष…

Gopi Krishna Panda, Bhubaneswar vs. ITO, Ward-2(3), Bhubaneswar

In the result, appeal filed by the assessee is allowed

Bench: Shri N.S.Sainiआयकर अपीऱ सं./Ita No.229/Ctk/2017 (नििाारण वषा / Assessment Year :2009-2010) Gopi Krishna Panda, Vs. Ito, Ward-2(3), Assistant Professor, Bhubaneswar Regional College Of Management Chandrasekharpur, Bhubaneswar-753023 स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No. : Aldpp 5522 G (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. निर्ााररती की ओर से /Assessee By : Shri B.K.Mohapatra, Ar राजस्व की ओर से /Revenue By : Shri D.K.Pradhan, Dr सुनवाई की तारीख / Date Of Hearing : 28/11/2017 घोषणा की तारीख/Date Of Pronouncement 29/11/2017 आदेश / O R D E R This Is An Appeal Filed By The Assessee Against The Order Of The Cit(A)-2,Bhubaneswar, Dated 21.02.2017. 2. The Sole Ground Of Appeal Taken By The Assessee That The Cit(A) Was Not Justified In Confirming The Levy Of Penalty Of Rs.15,00,000/- U/S.271(1)(C) Of The Act 3. At The Outset, Ld Authorised Representative Of The Assessee Submitted That In The Order Passed U/S.271(1)(C) Of The Act Dated 30.12.2015, The Ao Has Observed As Under :- “Accordingly, Penalty Proceeding U/S.271(1)(C) Of The Act Was Initiated For Concealment Of Particulars Of Income & Furnishing Inaccurate Particulars Of Income.” He Further Submitted That While Levying The Penalty Finally In The Order, The Assessing Officer Observed As Under :-

…आयकर अपीऱीय अधिकरण, “एस.एम.सी” न्यायपीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH CUTTACK BEFORE SHRI N.S.SAINI, ACCOUNTANT MEMBER आयकर अपीऱ सं./ITA No.229/CTK/2017 (नििाारण वषा / Assessment Year :2009-2010) Gopi Krishna Panda, Vs. ITO, Ward-2(3), Assistant Professor, Bhubaneswar Regional College of Management Chandrasekharpur, Bhubaneswar-753023 स्थायी लेखा सं./जीआइआर सं./ PAN/GIR No. : ALDPP 5522 G (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. निर्ााररती की ओर से /Assessee by : Shri B.K.Mohapatra, AR राजस्व की ओर से /Revenue by : Shri D.K.Pradhan, DR सुनवाई की तारीख / Date of Hearing : 28/11/2017…

The Commissioner of Income Tax (Central) vs. M/s Hyderabad Security and Off Set Printers Ltd

Bench: CHALLA KODANDA RAM,C.V.NAGARJUNA REDDY