I. B.MuniappaGounder v. CIT

102 ITR 7987High Court1976#18673 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 270ASection 132Section 250Section 271(1)(c)Section 270A(9)(e)

Issues it is cited on

penalty under section 270apenalty under section 271(1)(c)section 270section 270alevy of penaltysection 271(1)section 271section 271(1)(c)undisclosed incomesection 27section 132section 250

Judgments citing I. B.MuniappaGounder v. CIT

M/S. SABARI DIAMONDS & JEWELS,TIRUPUR vs. DCIT, CC-3(3), CHENNAI

In the result, captioned appeals of the assessee are allowed

ITA 1999/CHNY/2025[2021-22]Status: DisposedITAT Chennai24 Oct 2025AY 2021-22

Bench: Shri Manu Kumar Giri & Shri Jagadishआयकर अपील सं./Ita Nos.1996 To 1999/Chny/2025 िनधा"रण वष"/Assessment Years: 2018-19 To 2021-22 V. M/S. Sabari Diamonds & Jewels, The Dcit, 6, Sabari Street, Central Circle-3(3), Binny Compound, Chennai. Tirupur-641 601. [Pan: Abgfs 4243 Q] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.T. Banusekar, AdvocateFor Respondent: Ms.R. Anitha, Addl.CIT
Section 132Section 250Section 270ASection 270A(9)(e)

…nalty proceeding.” ITA Nos.1996 to 1999 /Chny/2025 (AYs 2018-19 to 2021-22) M/s. Sabari Diamonds & Jewels :: 5 :: It was further submitted by the Ld. AR that similar views have been taken in the following catena of cases: I. B.MuniappaGounder v CIT [1976] 102 ITR 7987 (Mad) II. Krishnan Lal Shiv Chand Rai v CIT [1973] 88 ITR 293 (P&H) III. CIT v J K Synthetics Ltd. [1996] 219 ITR 267 (Del) IV. CIT v Doris S. Luiz [1974] 96 ITR 646 (Ker) The Ld. AR also placed reliance on the decision of the Hon’ble Supreme Court in the case of CIT v Khoday Eswarsa & Sons [1972] 83 ITR 369 (SC)wherein it was held that penalt…

M/S. SABARI DIAMONDS & JEWELS,TIRUPUR vs. DCIT, CC-3(3), CHENNAI

In the result, captioned appeals of the assessee are allowed

ITA 1998/CHNY/2025[2020-21]Status: DisposedITAT Chennai24 Oct 2025AY 2020-21

Bench: Shri Manu Kumar Giri & Shri Jagadishआयकर अपील सं./Ita Nos.1996 To 1999/Chny/2025 िनधा"रण वष"/Assessment Years: 2018-19 To 2021-22 V. M/S. Sabari Diamonds & Jewels, The Dcit, 6, Sabari Street, Central Circle-3(3), Binny Compound, Chennai. Tirupur-641 601. [Pan: Abgfs 4243 Q] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.T. Banusekar, AdvocateFor Respondent: Ms.R. Anitha, Addl.CIT
Section 132Section 250Section 270ASection 270A(9)(e)

…nalty proceeding.” ITA Nos.1996 to 1999 /Chny/2025 (AYs 2018-19 to 2021-22) M/s. Sabari Diamonds & Jewels :: 5 :: It was further submitted by the Ld. AR that similar views have been taken in the following catena of cases: I. B.MuniappaGounder v CIT [1976] 102 ITR 7987 (Mad) II. Krishnan Lal Shiv Chand Rai v CIT [1973] 88 ITR 293 (P&H) III. CIT v J K Synthetics Ltd. [1996] 219 ITR 267 (Del) IV. CIT v Doris S. Luiz [1974] 96 ITR 646 (Ker) The Ld. AR also placed reliance on the decision of the Hon’ble Supreme Court in the case of CIT v Khoday Eswarsa & Sons [1972] 83 ITR 369 (SC)wherein it was held that penalt…

M/S. SABARI DIAMONDS & JEWELS,TIRUPUR vs. DCIT, CENTRAL CIRCLE-3(3), CHENNAI

In the result, captioned appeals of the assessee are allowed

ITA 1997/CHNY/2025[2019-20]Status: DisposedITAT Chennai24 Oct 2025AY 2019-20

Bench: Shri Manu Kumar Giri & Shri Jagadishआयकर अपील सं./Ita Nos.1996 To 1999/Chny/2025 िनधा"रण वष"/Assessment Years: 2018-19 To 2021-22 V. M/S. Sabari Diamonds & Jewels, The Dcit, 6, Sabari Street, Central Circle-3(3), Binny Compound, Chennai. Tirupur-641 601. [Pan: Abgfs 4243 Q] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.T. Banusekar, AdvocateFor Respondent: Ms.R. Anitha, Addl.CIT
Section 132Section 250Section 270ASection 270A(9)(e)

…nalty proceeding.” ITA Nos.1996 to 1999 /Chny/2025 (AYs 2018-19 to 2021-22) M/s. Sabari Diamonds & Jewels :: 5 :: It was further submitted by the Ld. AR that similar views have been taken in the following catena of cases: I. B.MuniappaGounder v CIT [1976] 102 ITR 7987 (Mad) II. Krishnan Lal Shiv Chand Rai v CIT [1973] 88 ITR 293 (P&H) III. CIT v J K Synthetics Ltd. [1996] 219 ITR 267 (Del) IV. CIT v Doris S. Luiz [1974] 96 ITR 646 (Ker) The Ld. AR also placed reliance on the decision of the Hon’ble Supreme Court in the case of CIT v Khoday Eswarsa & Sons [1972] 83 ITR 369 (SC)wherein it was held that penalt…

M/S. SABARI DIAMONDS & JEWELS,TIRUPUR vs. DCIT, CC-3(3), CHENNAI

In the result, captioned appeals of the assessee are allowed

ITA 1996/CHNY/2025[2018-19]Status: DisposedITAT Chennai24 Oct 2025AY 2018-19

Bench: Shri Manu Kumar Giri & Shri Jagadishआयकर अपील सं./Ita Nos.1996 To 1999/Chny/2025 िनधा"रण वष"/Assessment Years: 2018-19 To 2021-22 V. M/S. Sabari Diamonds & Jewels, The Dcit, 6, Sabari Street, Central Circle-3(3), Binny Compound, Chennai. Tirupur-641 601. [Pan: Abgfs 4243 Q] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.T. Banusekar, AdvocateFor Respondent: Ms.R. Anitha, Addl.CIT
Section 132Section 250Section 270ASection 270A(9)(e)

…nalty proceeding.” ITA Nos.1996 to 1999 /Chny/2025 (AYs 2018-19 to 2021-22) M/s. Sabari Diamonds & Jewels :: 5 :: It was further submitted by the Ld. AR that similar views have been taken in the following catena of cases: I. B.MuniappaGounder v CIT [1976] 102 ITR 7987 (Mad) II. Krishnan Lal Shiv Chand Rai v CIT [1973] 88 ITR 293 (P&H) III. CIT v J K Synthetics Ltd. [1996] 219 ITR 267 (Del) IV. CIT v Doris S. Luiz [1974] 96 ITR 646 (Ker) The Ld. AR also placed reliance on the decision of the Hon’ble Supreme Court in the case of CIT v Khoday Eswarsa & Sons [1972] 83 ITR 369 (SC)wherein it was held that penalt…

I. B.MuniappaGounder v. CIT (102 ITR 7987) — Cited in 4 Judgments | BharatTax