Grass Field Farms & Resorts (P) Ltd. v. DCIT

70 Taxmann.com 176Income Tax Appellate Tribunal2016#5600 most cited

What is Grass Field Farms & Resorts (P) Ltd. v. DCIT authority for?

A penalty under Section 271(1)(c) can be confirmed even if the assessment order involves both concealment of income and furnishing of inaccurate particulars, especially when revised returns are filed declaring additional income post-survey.

21

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2022.

Also referred to as

Grass Field Farms & Resorts · DCIT · 70 Taxmann.com 176 · 159 ITD 31 · penalty u/s 271(1)(c) · concealment of income · furnishing inaccurate particulars · revised return · additional income · unexplained investment

Also reported as

159 ITD 31

Judgments citing Grass Field Farms & Resorts (P) Ltd. v. DCIT

Mohan N. Shetty, Raigad vs. Deputy Commissioner of Income-Tax, Panvel Circle, Panvel

In the result, the appeal of assessee is allowed and Stay Application is dismissed

ITA 679/PUN/2018[2013-14]Status: DisposedITAT Pune11 May 2018AY 2013-14

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita No.679/Pun/2018 यििाारण वषा / Assessment Year : 2013-14

For Appellant: Shri Ashwin Chhag
Section 271(1)(c)Section 273BSection 274

…the other hand, placed reliance on the orders of authorities below. The learned Departmental Representative for the Revenue also placed reliance on the Third Member decision of Jaipur Bench of Tribunal in Grass Field Farms & Resorts (P.) Ltd. Vs. DCIT (2016) 159 ITD 31 (Jaipur – Trib.), wherein it was held that where penalty proceedings were initiated for both the limbs and even show cause notice also included both the offences, then the assessee got adequate opportunity to explain both the offences and therefore, there was no illegality in levying penalty with reference to only one offence. 7. We have heard th…