Dr.Syamal Baran Mondal v. CIT

244 CTR 631High Court2011#451 most cited

What is Dr.Syamal Baran Mondal v. CIT authority for?

The Assessing Officer's satisfaction for levying penalty under Section 271 does not need to be recorded in specific terms or words, but must be evident from the order through express language or overt actions.

202

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2021.

Also referred to as

Dr. Syamal Baran Mondal v. CIT · Section 271 · Section 274 · recording of satisfaction · Assessing Officer satisfaction · concealment of income penalty · furnishing inaccurate particulars · specific terms satisfaction · overt act satisfaction · defect in notice

Judgments citing Dr.Syamal Baran Mondal v. CIT

ATUL GUPTA,KOLKATA vs. DCIT, CIR. 28 , KOLKATA

In the result, the appeal of assessee is allowed

ITA 563/KOL/2020[2009-10]Status: DisposedITAT Kolkata10 Dec 2021AY 2009-10

Bench: Shri P.M. Jagtap(Kz) &Shri A. T. Varkey, Jm]

Section 271Section 271(1)(c)Section 274

…al in the case of Jeetmal Choraria Vs. ACIT, ITA No. 956/Kol/2016 for AY 2010-11 dated 01.12.2017, wherein the Tribunal has noted as under: “7. The learned DR submitted that the Hon’ble Calcutta High Court in the case of Dr. Syamal Baran Mondal Vs. CIT (2011) 244 CTR 631 (Cal) has taken a view that Sec.271 does not mandate that the recording of satisfaction about concealment of income must be in specific terms and words and that satisfaction of AO must reflect from the order either with expressed words recorded by the AO or by his overt act and action. In our view this decision is on the 2 3 Atul Gupta, AY 2009-…

SHRI ARUN KUMAR GUPTA ,WEST SINGHBHUM vs. ACIT CENTRAL CIRCLE, JAMSHEDPUR

In the result, all the appeals of assessee are allowed

ITA 85/RAN/2019[2011-12]Status: DisposedITAT Ranchi05 Nov 2021AY 2011-12

Bench: Shri A. T. Varkey, Jm]

Section 271(1)(c)Section 274

…al in the case of Jeetmal Choraria Vs. ACIT, ITA No. 956/Kol/2016 for AY 2010-11 dated 01.12.2017, wherein the Tribunal has noted as under: “7. The learned DR submitted that the Hon’ble Calcutta High Court in the case of Dr.Syamal Baran Mondal Vs. CIT (2011) 244 CTR 631 (Cal) has taken a view that Sec.271 does not mandate that the recording of satisfaction about concealment of income must be in specific terms and words and that satisfaction of AO must reflect from the order either with expressed words recorded by the AO or by his overt act and action. In our view this decision is on the question of recording sat…

SHRI ARUN KUMAR GUPTA ,WEST SINGHBHUM vs. ACIT CENTRAL CIRCLE, JAMSHEDPUR

In the result, all the appeals of assessee are allowed

ITA 84/RAN/2019[2010-11]Status: DisposedITAT Ranchi05 Nov 2021AY 2010-11

Bench: Shri A. T. Varkey, Jm]

Section 271(1)(c)Section 274

…al in the case of Jeetmal Choraria Vs. ACIT, ITA No. 956/Kol/2016 for AY 2010-11 dated 01.12.2017, wherein the Tribunal has noted as under: “7. The learned DR submitted that the Hon’ble Calcutta High Court in the case of Dr.Syamal Baran Mondal Vs. CIT (2011) 244 CTR 631 (Cal) has taken a view that Sec.271 does not mandate that the recording of satisfaction about concealment of income must be in specific terms and words and that satisfaction of AO must reflect from the order either with expressed words recorded by the AO or by his overt act and action. In our view this decision is on the question of recording sat…

SHRI ARUN KUMAR GUPTA ,WEST SINGHBHUM vs. ACIT CENTRAL CIRCLE, JAMSHEDPUR

In the result, all the appeals of assessee are allowed

ITA 83/RAN/2019[2009-10]Status: DisposedITAT Ranchi05 Nov 2021AY 2009-10

Bench: Shri A. T. Varkey, Jm]

Section 271(1)(c)Section 274

…al in the case of Jeetmal Choraria Vs. ACIT, ITA No. 956/Kol/2016 for AY 2010-11 dated 01.12.2017, wherein the Tribunal has noted as under: “7. The learned DR submitted that the Hon’ble Calcutta High Court in the case of Dr.Syamal Baran Mondal Vs. CIT (2011) 244 CTR 631 (Cal) has taken a view that Sec.271 does not mandate that the recording of satisfaction about concealment of income must be in specific terms and words and that satisfaction of AO must reflect from the order either with expressed words recorded by the AO or by his overt act and action. In our view this decision is on the question of recording sat…

M/S CHANDA MORE F.L.(ON) SHOP,ASANSOL vs. I.T.O.,WARD-1(3), ASANSOL

In the result, the appeal of assessee is allowed

ITA 573/KOL/2019[2008-09]Status: DisposedITAT Kolkata05 Jan 2021AY 2008-09

Bench: Shri J. Sudhakar Reddy, Am & Shri A. T. Varkey, Jm]

Section 271Section 271(1)Section 271(1)(c)Section 274

…al in the case of Jeetmal Choraria Vs. ACIT, ITA No. 956/Kol/2016 for AY 2010-11 dated 01.12.2017, wherein the Tribunal has noted as under: “7. The learned DR submitted that the Hon’ble Calcutta High Court in the case of Dr. Syamal Baran Mondal Vs. CIT (2011) 244 CTR 631 (Cal) has taken a view that Sec.271 does not mandate that the recording of satisfaction about concealment of income must be in specific terms and words and that satisfaction of AO must reflect from the order either with expressed words recorded by the AO or by his overt act and action. In our view this decision is on the question of recording sat…

M/S JOB NEED SECURITY SERVICES,NORTH 24 PARGANAS vs. I.T.O.,WARD-50(1), KOLKATA

In the result, appeals of the assessee are allowed

ITA 1679/KOL/2019[2012-13]Status: DisposedITAT Kolkata06 Nov 2020AY 2012-13

Bench: Shri P. M. Jagtap, Vice- & Shri A. T. Varkey, Jm]

Section 271Section 271(1)Section 271(1)(c)Section 274

…al in the case of Jeetmal Choraria Vs. ACIT, ITA No. 956/Kol/2016 for AY 2010-11 dated 01.12.2017, wherein the Tribunal has noted as under: “7. The learned DR submitted that the Hon’ble Calcutta High Court in the case of Dr. Syamal Baran Mondal Vs. CIT (2011) 244 CTR 631 (Cal) has taken a view that Sec.271 does not mandate that the recording of satisfaction about concealment of income must be in specific terms and words and that satisfaction of AO must reflect from the order either with expressed words recorded by the AO or by his overt act and action. In our view this decision is on the question of recording sat…

M/S JOB NEED SECURITY SERVICES,NORTH 24 PARGANAS vs. I.T.O.,WARD-50(1), KOLKATA

In the result, appeals of the assessee are allowed

ITA 1678/KOL/2019[2011-12]Status: DisposedITAT Kolkata06 Nov 2020AY 2011-12

Bench: Shri P. M. Jagtap, Vice- & Shri A. T. Varkey, Jm]

Section 271Section 271(1)Section 271(1)(c)Section 274

…al in the case of Jeetmal Choraria Vs. ACIT, ITA No. 956/Kol/2016 for AY 2010-11 dated 01.12.2017, wherein the Tribunal has noted as under: “7. The learned DR submitted that the Hon’ble Calcutta High Court in the case of Dr. Syamal Baran Mondal Vs. CIT (2011) 244 CTR 631 (Cal) has taken a view that Sec.271 does not mandate that the recording of satisfaction about concealment of income must be in specific terms and words and that satisfaction of AO must reflect from the order either with expressed words recorded by the AO or by his overt act and action. In our view this decision is on the question of recording sat…

D.C.I.T.,CIRCLE-13(1), KOLKATA vs. M/S MAHABHARAT MOTORS MFG. CO. PVT. LTD., HOWRAH

In the result, the appeal of revenue is dismissed

ITA 90/KOL/2019[2014-15]Status: DisposedITAT Kolkata22 Oct 2020AY 2014-15

Bench: "ी जे. सुधाकर रे"ी, लेखा सद"य एवं/And "ी ऐ. टी. वक", "यायीक सद"य) [Before Shri J. Sudhakar Reddy, Am & Shri A. T. Varkey, Jm]

Section 271(1)(c)Section 71

…7, wherein the Tribunal has taken note of all the case laws relied on by ld. AR and that by ld. CIT, DR and adjudicated the issue as under: “7. The learned DR submitted that the Hon’ble Calcutta High Court in the case of Dr.Syamal Baran Mondal Vs. CIT (2011) 244 CTR 631 (Cal) has taken a view that Sec.271 does not mandate that the recording of satisfaction about concealment of income must be in specific terms and words and that satisfaction of AO must reflect from the order either with expressed words recorded by the AO or by his overt act and action. In our view this decision is on the question of recording sat…

VARUN FINANCE PVT. LTD.,KOLKATA vs. I.T.O.,WARD-5(4), KOLKATA

In the result, the appeal of assessee is allowed

ITA 510/KOL/2019[2006-07]Status: DisposedITAT Kolkata24 Sept 2020AY 2006-07

Bench: "ी जे. सुधाकर रे"ी, लेखा सद"य एवं/And "ी ऐ. टी. वक", "यायीक सद"य) [Before Shri J. Sudhakar Reddy, Am & Shri A. T. Varkey, Jm]

Section 271Section 271(1)Section 274

…al in the case of Jeetmal Choraria Vs. ACIT, ITA No. 956/Kol/2016 for AY 2010-11 dated 01.12.2017, wherein the Tribunal has noted as under: “7. The learned DR submitted that the Hon’ble Calcutta High Court in the case of Dr. Syamal Baran Mondal Vs. CIT (2011) 244 CTR 631 (Cal) has taken a view that Sec.271 does not mandate that the recording of satisfaction about concealment of income must be in specific terms and words and that satisfaction of AO must reflect from the order either with expressed words recorded by the AO or by his overt act and action. In our view this decision is on the question of recording sat…

ABHISHEK SINGHAL,GUWAHATI vs. INCOME TAX OFFICER, WARD-3((1), GUWAHATI

In the result, the appeal of assessee is allowed

ITA 144/GTY/2019[2014-15]Status: DisposedITAT Guwahati17 Jun 2020AY 2014-15

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 271Section 271(1)Section 271(1)(c)Section 274

…al in the case of Jeetmal Choraria Vs. ACIT, ITA No. 956/Kol/2016 for AY 2010-11 dated 01.12.2017, wherein the Tribunal has noted as under: “7. The learned DR submitted that the Hon’ble Calcutta High Court in the case of Dr. Syamal Baran Mondal Vs. CIT (2011) 244 CTR 631 (Cal) has taken a view that Sec.271 does not mandate that the recording of satisfaction about concealment of income must be in specific terms and words and that satisfaction of AO must reflect from the order either with expressed words recorded by the AO or by his overt act and action. In our view this decision is on the question of recording sat…

BENI MADHAB PAUL,GUWAHATI vs. INCOME TAX OFFICER, WARD-1(1), GUWAHATI

In the result, the appeal of assessee is allowed

ITA 97/GTY/2019[2014-15]Status: DisposedITAT Guwahati12 Jun 2020AY 2014-15

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 271Section 271(1)(c)Section 274

…al in the case of Jeetmal Choraria Vs. ACIT, ITA No. 956/Kol/2016 for AY 2010-11 dated 01.12.2017, wherein the Tribunal has noted as under: “7. The learned DR submitted that the Hon’ble Calcutta High Court in the case of Dr. Syamal Baran Mondal Vs. CIT (2011) 244 CTR 631 (Cal) has taken a view that Sec.271 does not mandate that the recording of satisfaction about concealment of income must be in specific terms and words and that satisfaction of AO must reflect from the order either with expressed words recorded by the AO or by his overt act and action. In our view this decision is on the question of recording sat…

SIKHA MITTAL,TINSUKIA vs. INCOME TAX OFFICER, WARD-3, TINSUKIA

In the result, the appeal of assessee is allowed

ITA 135/GTY/2019[2015-16]Status: DisposedITAT Guwahati10 Jun 2020AY 2015-16

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 271(1)Section 271(1)(c)Section 274

…al in the case of Jeetmal Choraria Vs. ACIT, ITA No. 956/Kol/2016 for AY 2010-11 dated 01.12.2017, wherein the Tribunal has noted as under: “7. The learned DR submitted that the Hon’ble Calcutta High Court in the case of Dr. Syamal Baran Mondal Vs. CIT (2011) 244 CTR 631 (Cal) has taken a view that Sec.271 does not mandate that the recording of satisfaction about concealment of income must be in specific terms and words and that satisfaction of AO must reflect from the order either with expressed words recorded by the AO or by his overt act and action. In our view this decision is on the question of recording sat…

RAJESWAR YADAV ,NAGAON vs. INCOME TAX OFFICER, WARD-2, NAGAON

In the result, the appeal of assessee is allowed

ITA 323/GTY/2018[2013-14]Status: DisposedITAT Guwahati05 Jun 2020AY 2013-14

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 271Section 271(1)(c)Section 274

…al in the case of Jeetmal Choraria Vs. ACIT, ITA No. 956/Kol/2016 for AY 2010-11 dated 01.12.2017, wherein the Tribunal has noted as under: “7. The learned DR submitted that the Hon’ble Calcutta High Court in the case of Dr. Syamal Baran Mondal Vs. CIT (2011) 244 CTR 631 (Cal) has taken a view that Sec.271 does not mandate that the recording of satisfaction about concealment of income must be in specific terms and words and that satisfaction of AO must reflect from the order either with expressed words recorded by the AO or by his overt act and action. In our view this decision is on the question of recording sat…

SHRI BISHNU CHANDRA DUTTA,TRIPURA vs. INCOME TAX OFFICER, WARD-UDAIPUR, AGARTALA

In the result, the appeal of assessee is allowed

ITA 262/GTY/2018[2014-15]Status: DisposedITAT Guwahati05 Jun 2020AY 2014-15

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 271(1)(c)Section 274

…al in the case of Jeetmal Choraria Vs. ACIT, ITA No. 956/Kol/2016 for AY 2010-11 dated 01.12.2017, wherein the Tribunal has noted as under: “7. The learned DR submitted that the Hon’ble Calcutta High Court in the case of Dr.Syamal Baran Mondal Vs. CIT (2011) 244 CTR 631 (Cal) has taken a view that Sec.271 does not mandate that the recording of satisfaction about concealment of income must be in specific terms and words and that satisfaction of AO must reflect from the order either with expressed words recorded by the AO or by his overt act and action. In our view this decision is on the question of recording sat…

M/S. JOYRAM TRADERS,AGARTALA vs. INCOME TAX OFFICER, WARD-2, AGARTALA

In the result, the appeal of assessee is allowed

ITA 248/GTY/2018[2014-15]Status: DisposedITAT Guwahati05 Jun 2020AY 2014-15

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 271Section 271(1)(c)Section 274

…al in the case of Jeetmal Choraria Vs. ACIT, ITA No. 956/Kol/2016 for AY 2010-11 dated 01.12.2017, wherein the Tribunal has noted as under: “7. The learned DR submitted that the Hon’ble Calcutta High Court in the case of Dr. Syamal Baran Mondal Vs. CIT (2011) 244 CTR 631 (Cal) has taken a view that Sec.271 does not mandate that the recording of satisfaction about concealment of income must be in specific terms and words and that satisfaction of AO must reflect from the order either with expressed words recorded by the AO or by his overt act and action. In our view this decision is on the question of recording sat…

M/S. RATHI LOHA IMPEX PVT. LTD., ,KOLKATA vs. ITO, WARD - 4(1) , KOLKATA

In the result, the appeal of assessee is allowed

ITA 2365/KOL/2018[2014-15]Status: DisposedITAT Kolkata29 May 2020AY 2014-15

Bench: "ी जे. सुधाकर रे"डी, लेखा सद"य एवं/And "ी ऐ. ट". वक", "यायीक सद"य) [Before Shri J. Sudhakar Reddy, Am & Shri A. T. Varkey, Jm]

Section 271Section 271(1)(c)Section 274

…mpex Pvt. ltd, AY 2014-15 Choraria Vs. ACIT, ITA No. 956/Kol/2016 for AY 2010-11 dated 01.12.2017, wherein the Tribunal has noted as under: “7. The learned DR submitted that the Hon’ble Calcutta High Court in the case of Dr.Syamal Baran Mondal Vs. CIT (2011) 244 CTR 631 (Cal) has taken a view that Sec.271 does not mandate that the recording of satisfaction about concealment of income must be in specific terms and words and that satisfaction of AO must reflect from the order either with expressed words recorded by the AO or by his overt act and action. In our view this decision is on the question of recording sat…

SRI MUKESH KUMAR KHAITAN,KOLKATA vs. A.C.I.T.,CIRCLE-23(1), KOLKATA

In the result, the appeal of assessee is allowed

ITA 139/KOL/2019[2012-13]Status: DisposedITAT Kolkata20 Mar 2020AY 2012-13

Bench: Shri A. T. Varkey, Jm & Dr. A.L. Saini, Am]

Section 271Section 271(1)(c)Section 274

…l in the case of Jeetmal Choraria Vs. ACIT, ITA No. 956/Kol/2016 for AY 2010-11 dated 01.12.2017, wherein the Tribunal has noted as under: “7. The learned DR submitted that the Hon’ble Calcutta High Court in the case of Dr. Syamal Baran Mondal Vs. CIT (2011) 244 CTR 631 (Cal) has taken a view that Sec.271 does not mandate that the recording of satisfaction about concealment of income must be in specific terms and words and that satisfaction of AO must reflect from the order either with 3 I.T.A. No. 139/Kol/2019 Assessment Year: 2012-13 Mukesh Kumar Khaitan expressed words recorded by the AO or by his overt act…

JCIT(OSD),CC-2(1), KOLKATA vs. M/S WEBSOL ENERGY SYSTEM PVT. LTD., KOLKATA

In the result, the appeal of the revenue is dismissed and cross objection of the assessee is allowed

ITA 962/KOL/2019[201314]Status: DisposedITAT Kolkata18 Mar 2020

Bench: Shri A. T. Varkey, Jm & Dr. A.L. Saini, Am]

Section 271(1)Section 271(1)(c)Section 274

…al in the case of Jeetmal Choraria Vs. ACIT, ITA No. 956/Kol/2016 for AY 2010-11 dated 01.12.2017, wherein the Tribunal has noted as under: “7. The learned DR submitted that the Hon’ble Calcutta High Court in the case of Dr.Syamal Baran Mondal Vs. CIT (2011) 244 CTR 631 (Cal) has taken a view that Sec.271 does not mandate that the recording of satisfaction about concealment of income must be in specific terms and words and that satisfaction of AO must reflect from the order either with expressed words recorded by the AO or by his overt act and action. In our view this decision is on the question of recording sat…

DCIT, CIRCLE - 35, KOLKATA , KOLKATA vs. M/S. KOLKATA PORT TRUST , KOLKATA

In the result, all the appeals of the assessee are partly allowed and COs of the assessee are dismissed and all the appeals of the revenue are dismissed

ITA 453/KOL/2018[2014-15]Status: DisposedITAT Kolkata21 Feb 2020AY 2014-15

Bench: Shri A. T. Varkey, Jm & Dr. A.L. Saini, Am]

Section 271(1)(c)Section 274

…al in the case of Jeetmal Choraria Vs. ACIT, ITA No. 956/Kol/2016 for AY 2010-11 dated 01.12.2017, wherein the Tribunal has noted as under: “7. The learned DR submitted that the Hon’ble Calcutta High Court in the case of Dr.Syamal Baran Mondal Vs. CIT (2011) 244 CTR 631 (Cal) has taken a view that Sec.271 does not mandate that the recording of satisfaction about concealment of income must be in specific terms and words and that satisfaction of AO must reflect from the order either with expressed words recorded by the AO or by his overt act and action. In our view this decision is on the question of recording sat…

DCIT, CIRCLE - 35, KOLKATA , KOLKATA vs. M/S. KOLKATA PORT TRUST , KOLKATA

In the result, all the appeals of the assessee are partly allowed and COs of the assessee are dismissed and all the appeals of the revenue are dismissed

ITA 452/KOL/2018[2014-15]Status: DisposedITAT Kolkata21 Feb 2020AY 2014-15

Bench: Shri A. T. Varkey, Jm & Dr. A.L. Saini, Am]

Section 271(1)(c)Section 274

…al in the case of Jeetmal Choraria Vs. ACIT, ITA No. 956/Kol/2016 for AY 2010-11 dated 01.12.2017, wherein the Tribunal has noted as under: “7. The learned DR submitted that the Hon’ble Calcutta High Court in the case of Dr.Syamal Baran Mondal Vs. CIT (2011) 244 CTR 631 (Cal) has taken a view that Sec.271 does not mandate that the recording of satisfaction about concealment of income must be in specific terms and words and that satisfaction of AO must reflect from the order either with expressed words recorded by the AO or by his overt act and action. In our view this decision is on the question of recording sat…

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Dr.Syamal Baran Mondal v. CIT (244 CTR 631) — Cited in 202 Judgments | BharatTax