Ganga Iron & Steel Trading Co. v. Commissioner of Income Tax

135 Taxmann.com 244High Court2022#2552 most cited

What is Ganga Iron & Steel Trading Co. v. Commissioner of Income Tax authority for?

A notice imposing penalty under section 271(1)(c) of the Income Tax Act is invalid if it shows non-application of mind by the Assessing Officer regarding the specific grounds for levying the penalty.

45

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2025.

Also referred to as

Ganga Iron & Steel Trading Co. v. CIT · penalty u/s 271(1)(c) · section 274 · non-application of mind · invalid penalty notice · furnishing inaccurate particulars · concealment of income · Bombay High Court

Sections most often in play

Section 271(1)(c)Section 274Section 143(3)Section 115JCSection 131(d)Section 133ASection 234ASection 234B

Issues it is cited on

section 115jcsection 80ib(10)project completion methodfurnishing inaccurate particulars of incomefurnishing inaccurate particularsfull and true disclosurenon application of mindpenalty u/s 271(1)(c)section 274section 65penalty under section 271(1)(c)concealment of income

Judgments citing Ganga Iron & Steel Trading Co. v. Commissioner of Income Tax

Purushottam Yashwant Gadgil, Sangli vs. Income-Tax Officer, Ward - 1(2), Sangli

In the result, appeal of the Assessee is Allowed

ITA 1265/PUN/2018[2006-07]Status: DisposedITAT Pune13 Jul 2022AY 2006-07

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकरअपीलसं. / Ita No.1265/Pun/2018 िनधा"रणवष" / Assessment Year : 2006-07 Purushottam Yashwant Gadgil, The Ito, Ward-1(2), C/O.M/S.P N Gadgil, Sarafa Bazar, Vs Sangli. Sangli - 416416. Pan: Abdpg 6297 K Appellant/ Assessee Respondent /Revenue Assessee By Shri Nikhil Pathak – Ar Revenue By Shri M.G.Jasnani – Dr Date Of Hearing 04/07/2022 Date Of Pronouncement 13/07/2022 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Isdirected Against The Order Of Ld.Commissioner Of Income Tax(Appeals)-1, Kolhapur For The A.Y. 2006-07 Dated 16.05.2018. 2. In This Case, Penalty Under Section 271(1)(C) Of The Act Has Been Levied By The Assessing Officer, Ward-1(2), Sangli Vide Order Dated 21.12.2011. In The Assessment Order Passed Under Section 143(3) Of The Act Dated 31.12.2007 There Has Been Addition On Account Of [Undisclosed Investment In Gold Trading Business – Gp On Gold Trading Business – Unexplained Cash]. The Assessee Filed An Appeal Against The Addition Before The Commissioner Of Income Tax (Appeal). The Cit(A) Gave Part Relief. Both The Assessee & The

Section 143(3)Section 271(1)(c)Section 274

…आयकरअपीलीयअिधकरण“बी”"ायपीठपुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकरअपीलसं. / ITA No.1265/PUN/2018 िनधा"रणवष" / Assessment Year : 2006-07 Purushottam Yashwant Gadgil, The ITO, Ward-1(2), C/o.M/s.P N Gadgil, Sarafa Bazar, Vs Sangli. Sangli - 416416. PAN: ABDPG 6297 K Appellant/ Assessee Respondent /Revenue Assessee by Shri Nikhil Pathak – AR Revenue by Shri M.G.Jasnani – DR Date of hearing 04/07/2022 Date of pronouncement 13/07/2022 आदेश/ ORDER PER DR. DIPAK P. RIPOTE, AM: This appeal filed by the Assessee isd…

Ecorea & Kuroda Electric India Private Limited, Shirur vs. Dy. CIT, Cir.-1(2), Pune

In the result, appeal of the Assessee is Allowed

ITA 1825/PUN/2019[2014-15]Status: DisposedITAT Pune30 Jun 2022AY 2014-15

Bench: Shri S.S.Godara & Dr. Dip0Ak P. Ripoteआयकरअपीलसं. / Ita No.1825/Pun/2019 िनधा"रणवष" /Assessment Year: 2014-15 Ecorea & Kuroda Electric India The Dy.Cit, Circle-1(2), Private Limited, Vs Pune. Plot No.H-1, Ranjangaon Midc Industrial Area, Taluka-Shirur, Pune – 412220. Pan: Aacce 4801 E Appellant/ Assessee Respondent/ Revenue Assessee By Shri Kirshna V Gujarathi – Ar Revenue By Shri S P Walimbe – Dr Date Of Hearing 08/06/2022 Date Of Pronouncement 30/06/2022 आदेश/ Order Per Dr.Dipak P.Ripote, Am: This Appeal Filed By The Assessee Is Directed Against The Order Of Ld.Commissioner Of Income-Tax(Appeals)-1, Pune’S, Order Dated 16.09.2019 For The Assessment Year 2014-15, Involving Proceedings Under Section 271(1)(C) Of The Income Tax Act, 1961. The Assessee Has Raised The Following Grounds Of Appeal: “1) On Facts & Circumstances Of The Case & In Law, The Honourable Cit (Appeal)-1, Pune Erred In Confirming The Levy Of Penalty Of Rs.28,57,500/- In Spite Of The Fact That The Learned Assessing Officer (“Ao”) Did Not Provide A Reasonable Opportunity Of Hearing Not Clarifying The Limb Under Which Penalty Was Sought To Be Levied In The Notice.

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

…आयकर अपीलीय अिधकरण “ए” "ायपीठ पुणे म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR. DIP0AK P. RIPOTE, ACCOUNTANT MEMBER आयकरअपीलसं. / ITA No.1825/PUN/2019 िनधा"रणवष" /Assessment Year: 2014-15 Ecorea & Kuroda Electric India The Dy.CIT, Circle-1(2), Private Limited, Vs Pune. Plot No.H-1, Ranjangaon MIDC Industrial Area, Taluka-Shirur, Pune – 412220. PAN: AACCE 4801 E Appellant/ Assessee Respondent/ Revenue Assessee by Shri Kirshna V Gujarathi – AR Revenue by Shri S P Walimbe – DR Date of hearing 08/06/2022 Date of pronouncement 30/06/2022 आदेश/ ORDER PER DR.DI…

Kashivishweswar Poultry and Agro Enterprises Pvt.Ltd, Pune vs. Deputy Commissioner of Income-Tax, Circle - 11(1), Pune

In the result, appeal of the Assessee is allowed

ITA 1145/PUN/2018[2006-07]Status: DisposedITAT Pune29 Jun 2022AY 2006-07

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकरअपीलसं. / Ita No.1145/Pun/2018 िनधा"रणवष" / Assessment Year : 2006-07 Kashivishweshwar Poultry & The Dy.Cit, Circle-11(1), Agro Enterprises Pvt. Ltd., Vs Pune. First Floor, B & C Wing, Shangrila Garden, Bund Garden Road, Pune – 411001. Pan: Aabck 5350 M Appellant/ Assessee Respondent /Revenue Assessee By Shri Kiran B Sanmane – Ar Revenue By Shri S P Walimbe – Dr Date Of Hearing 28/06/2022 Date Of Pronouncement /06/2022 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Is Directed Against The Order Of Ld.Commissioner Of Income Tax(Appeals)-9, Pune Under Section 271(1)(C) Of The Income-Tax Act, 1961 (Hereinafter Called As ‘The Act’) For The Assessment Year 2006-07 Dated 27.04.2018. The Assessee Has Raised The Following Grounds Of Appeal: “1. The Learned Cit(A) Erred On Facts & In Law In Upholding Penalty Of Rs.5,00,000 U/S 271(1)(C) Of The Income Tax Act. He Failed To Appreciate The Facts & Correct Legal Position In Its Proper Perspective.

Section 271Section 271(1)(c)

…आयकर अपीलीय अिधकरण “ए” "ायपीठ पुणे म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकरअपीलसं. / ITA No.1145/PUN/2018 िनधा"रणवष" / Assessment Year : 2006-07 Kashivishweshwar Poultry & The Dy.CIT, Circle-11(1), Agro Enterprises Pvt. Ltd., Vs Pune. First Floor, B & C Wing, Shangrila Garden, Bund Garden Road, Pune – 411001. PAN: AABCK 5350 M Appellant/ Assessee Respondent /Revenue Assessee by Shri Kiran B Sanmane – AR Revenue by Shri S P Walimbe – DR Date of hearing 28/06/2022 Date of pronouncement /06/2022 आदेश/ ORDER PER D…

Assistant Commissioner of Income-Tax, Circle - 11, Pune vs. M/S. Hindumal Balmukund Investment Co..Pvt.Ltd, Pune

In the result, appeal of the Revenue is dismissed

ITA 277/PUN/2019[2013-14]Status: DisposedITAT Pune29 Jun 2022AY 2013-14

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकरअपीलसं. / Ita No.277/Pun/2019 िनधा"रणवष" / Assessment Year : 2013-14 The Assistant Commissioner Of M/S.Hindumal Balmukund Income Tax, Vs Investment Co. Pvt. Ltd., 2Nd Floor, Lohia Jain House, Circle-11, Pune. Bhandarkar Road, Shivaji Nagar, Pune – 411004 Pan: Aaach 4226 Q Appellant/ Assessee Respondent /Revenue Assessee By Shri V L Jain – Ar Revenue By Shri S P Walimbe – Dr Date Of Hearing 28/06/2022 Date Of Pronouncement 29/06/2022 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Revenue Is Directed Against The Order Of Ld.Commissioner Of Income Tax(Appeals)-1, Pune Under Section 271(1)(C) Of The Income-Tax Act, 1961 (Hereinafter Called As ‘The Act’) For The Assessment Year 2013-14 Dated 13.11.2018. The Revenue Has Raised The Following Grounds Of Appeal: “1. The Order Of The Ld.Cit(A) Is Contrary To Law & To The Facts & Circumstances Of The Case. 2. The Ld.Cit(A) Has Erred In Law & On The Facts & The Circumstances Of The Case In Directing To Delete The Penalty Levied U.S,271(1)(C) Of The I.T.Act, 1961 On The Issues Related To Disallowances Out Of Excess Provision Of Expenses.

Section 271Section 271(1)(c)

…आयकर अपीलीय अिधकरण “ए” "ायपीठ पुणे म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकरअपीलसं. / ITA No.277/PUN/2019 िनधा"रणवष" / Assessment Year : 2013-14 The Assistant Commissioner of M/s.Hindumal Balmukund Income Tax, Vs Investment Co. Pvt. Ltd., 2nd Floor, Lohia Jain House, Circle-11, Pune. Bhandarkar Road, Shivaji Nagar, Pune – 411004 PAN: AAACH 4226 Q Appellant/ Assessee Respondent /Revenue Assessee by Shri V L Jain – AR Revenue by Shri S P Walimbe – DR Date of hearing 28/06/2022 Date of pronouncement 29/06/2022 आदेश…

Lt. Col. Apar Krishnatray, Jabalpur vs. ITO, Ward-4(2), Ghq, Pune

In the result, appeal of the Assessee is allowed

ITA 2010/PUN/2019[2009-10]Status: DisposedITAT Pune28 Jun 2022AY 2009-10

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकरअपीलसं. / Ita No.2010/Pun/2019 िनधा"रणवष" / Assessment Year : 2009-10 Lt.Col.Apar Krishnatray, The Income Tax Officer, Station Headquarters, Madhya Vs Ward-4(2), Ghq Pune. Bharat Area, Jabalpur (Mp) – . 482001. Pan: Amapk 6807 D Appellant/ Assessee Respondent /Revenue Assessee By None. Revenue By Shri S P Walimbe – Dr Date Of Hearing 08/06/2022 Date Of Pronouncement 28/06/2022 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld.Commissioner Of Income Tax(Appeals)-1, Pune Dated 24.04.2019 For The A.Y.2009-10.The Assessee Has Raised The Following Grounds Of Appeal: “1. On The Facts & In The Circumstances Of The Case & In Law Ld. Commissioner Of Income Tax (Appeals)-1, Pune Erred In Passing An Ex-Parte Order Without Appreciating The Fact That Due To Valid & Sufficient Reasons Your Appellant Could Not Attend The Hearing & Order Is Passed Without Considering The Merit Of The Case Your Appellant Prays For Set Aside Of The Matter To The Cit (Appeals) In The Interest Of Principal Of Natural Justice.

Section 271Section 271(1)(C)Section 271(1)(c)

…आयकर अपीलीय अिधकरण “ए” "ायपीठ पुणे म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकरअपीलसं. / ITA No.2010/PUN/2019 िनधा"रणवष" / Assessment Year : 2009-10 Lt.Col.Apar Krishnatray, The Income Tax Officer, Station Headquarters, Madhya Vs Ward-4(2), GHQ Pune. Bharat Area, Jabalpur (MP) – . 482001. PAN: AMAPK 6807 D Appellant/ Assessee Respondent /Revenue Assessee by None. Revenue by Shri S P Walimbe – DR Date of hearing 08/06/2022 Date of pronouncement 28/06/2022 आदेश/ ORDER PER DR. DIPAK P. RIPOTE, AM: This is an appeal fi…