K.C. Builders & Anr. v. ACIT

265 ITR 562Supreme Court of India2004#362 most cited

What is K.C. Builders & Anr. v. ACIT authority for?

When the addition made in the assessment order, on the basis of which a penalty for concealment under section 271(1)(c) is levied, is subsequently deleted, the penalty has no basis and must be cancelled.

241

judgments rely on this decision, according to BharatTax’s citation analysis of 367,368 Indian tax judgments — from 2007 to 2026.

Also referred to as

K.C. Builders v. ACIT · 265 ITR 562 · section 271(1)(c) penalty · concealment of income · deletion of quantum addition · penalty not sustainable · penalty cancellation · basis for penalty

Sections most often in play

Section 271(1)(c)Section 143(3)Section 153ASection 154Section 43ASection 80IBSection 80IB(10)Section 11
Read the full judgment

Issues it is cited on

section 271(1)(c)penalty u/s 271(1)(c)concealment of incomesection 271levy of penaltyincriminating materialsection 271(1)section 153section 153asection 15section 27section 143

Judgments citing K.C. Builders & Anr. v. ACIT

Assistant Commissioner of Income Tax Central Circle-1, Jalandhar vs. Shri Madan Lal, Shahkot

In the result, the appeals of the revenue bearing ITA Nos

ITA 27/ASR/2022[2012-13]Status: DisposedITAT Amritsar27 Jul 2023AY 2012-13

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 153DSection 250(6)Section 27Section 271Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos.23 to 28/Asr/2022 Assessment Years: 2008-09 to 2013-14 Assistant Commissioner of Vs. Sh. Madan Lal, H. No.24, Income Tax, Central Circle-1, Model Town, Shahkot, Jalandhar. Punjab [PAN: -ABFPL4650B] (Appellant) (Respondent) Appellant by Sh. Rajiv Wadhera Sr. DR & Sh. S.R. Kaushik, CIT DR Respondent by None Date of Hearing 25.07.2023 Date of Pronouncement 27.07.2023 ORDER Per: Bench: A batch of six appeals of the revenue was filed against the order of the…

Assistant Commissioner of Income Tax Central Circle-1, Jalandhar vs. Shri Madan Lal, Shahkot

In the result, the appeals of the revenue bearing ITA Nos

ITA 26/ASR/2022[2011-12]Status: DisposedITAT Amritsar27 Jul 2023AY 2011-12

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 153DSection 250(6)Section 27Section 271Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos.23 to 28/Asr/2022 Assessment Years: 2008-09 to 2013-14 Assistant Commissioner of Vs. Sh. Madan Lal, H. No.24, Income Tax, Central Circle-1, Model Town, Shahkot, Jalandhar. Punjab [PAN: -ABFPL4650B] (Appellant) (Respondent) Appellant by Sh. Rajiv Wadhera Sr. DR & Sh. S.R. Kaushik, CIT DR Respondent by None Date of Hearing 25.07.2023 Date of Pronouncement 27.07.2023 ORDER Per: Bench: A batch of six appeals of the revenue was filed against the order of the…

Assistant Commissioner of Income Tax Central Circle-1, Jalandhar vs. Shri Madan Lal, Shahkot

In the result, the appeals of the revenue bearing ITA Nos

ITA 25/ASR/2022[2010-11]Status: DisposedITAT Amritsar27 Jul 2023AY 2010-11

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 153DSection 250(6)Section 27Section 271Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos.23 to 28/Asr/2022 Assessment Years: 2008-09 to 2013-14 Assistant Commissioner of Vs. Sh. Madan Lal, H. No.24, Income Tax, Central Circle-1, Model Town, Shahkot, Jalandhar. Punjab [PAN: -ABFPL4650B] (Appellant) (Respondent) Appellant by Sh. Rajiv Wadhera Sr. DR & Sh. S.R. Kaushik, CIT DR Respondent by None Date of Hearing 25.07.2023 Date of Pronouncement 27.07.2023 ORDER Per: Bench: A batch of six appeals of the revenue was filed against the order of the…

Income Tax Officer ( TDS) -1, Jalandhar vs. Shri Madan Lal, Shahkot

In the result, the appeals of the revenue bearing ITA Nos

ITA 24/ASR/2022[2009-10]Status: DisposedITAT Amritsar27 Jul 2023AY 2009-10

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 153DSection 250(6)Section 27Section 271Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos.23 to 28/Asr/2022 Assessment Years: 2008-09 to 2013-14 Assistant Commissioner of Vs. Sh. Madan Lal, H. No.24, Income Tax, Central Circle-1, Model Town, Shahkot, Jalandhar. Punjab [PAN: -ABFPL4650B] (Appellant) (Respondent) Appellant by Sh. Rajiv Wadhera Sr. DR & Sh. S.R. Kaushik, CIT DR Respondent by None Date of Hearing 25.07.2023 Date of Pronouncement 27.07.2023 ORDER Per: Bench: A batch of six appeals of the revenue was filed against the order of the…

Assistant Commissioner of Income Tax Central Circle-1, Jalandhar vs. Shri Madan Lal, Shahkot

In the result, the appeals of the revenue bearing ITA Nos

ITA 23/ASR/2022[2008-09]Status: DisposedITAT Amritsar27 Jul 2023AY 2008-09

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 153DSection 250(6)Section 27Section 271Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos.23 to 28/Asr/2022 Assessment Years: 2008-09 to 2013-14 Assistant Commissioner of Vs. Sh. Madan Lal, H. No.24, Income Tax, Central Circle-1, Model Town, Shahkot, Jalandhar. Punjab [PAN: -ABFPL4650B] (Appellant) (Respondent) Appellant by Sh. Rajiv Wadhera Sr. DR & Sh. S.R. Kaushik, CIT DR Respondent by None Date of Hearing 25.07.2023 Date of Pronouncement 27.07.2023 ORDER Per: Bench: A batch of six appeals of the revenue was filed against the order of the…

Deputy Commissioner of Income Tax, Circle - 1(1), Panaji vs. Shri Edgar Braz Afonso, Calangute

Appeals of the Revenue are DISMISSED

ITA 98/PAN/2019[2010-11]Status: DisposedITAT Panaji13 Jul 2023AY 2010-11

Bench: Hon’Ble Shri S S Godara & Shri G. D. Padmahshali(Through Virtual Hearing) Sr

For Appellant: Shri Milind KulkarniFor Respondent: Shri Prabhakar Anand DJ
Section 139(1)Section 153CSection 2(22)(e)Section 250Section 271Section 271(1)(c)

…॥ आयकर अपीलीय न्यायाधिकरण, पणजी न्यायपीठ, पणजी में॥ IN THE INCOME TAX APPELLATE TRIBUNAL, PANAJI BENCH, PANAJI BEFORE HON’BLE SHRI S S GODARA, JUDICIAL MEMBER AND SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER (THROUGH VIRTUAL HEARING) Sr ITA No(s). Appellant Respondent Asstt. Yr. Deputy Shri Edgar Braz 1 97 and Commission Afonso, 2009-10 & 98/PAN/2019 er of Income Tivani Vado, 2 Tax, Circle- Calangute Goa, Goa – 2010-11 1(1), Panaji. 403001. PAN: ABQPA3001A Deputy Smt. Vanda Afonso, 3 101 and Commission H.No.E 3/74, Tivani 2009-10 & 102/PAN/2019 er of Income Vado, Calangute Goa, 4 Tax, Circle- Goa – 403001. 2010-11 1…

Deputy Commissioner of Income Tax, Circle - 1(1), Panaji vs. Shri Edgar Braz Afonso, Calangute

Appeals of the Revenue are DISMISSED

ITA 97/PAN/2019[2009-10]Status: DisposedITAT Panaji13 Jul 2023AY 2009-10

Bench: Hon’Ble Shri S S Godara & Shri G. D. Padmahshali(Through Virtual Hearing) Sr

For Appellant: Shri Milind KulkarniFor Respondent: Shri Prabhakar Anand DJ
Section 139(1)Section 153CSection 2(22)(e)Section 250Section 271Section 271(1)(c)

…॥ आयकर अपीलीय न्यायाधिकरण, पणजी न्यायपीठ, पणजी में॥ IN THE INCOME TAX APPELLATE TRIBUNAL, PANAJI BENCH, PANAJI BEFORE HON’BLE SHRI S S GODARA, JUDICIAL MEMBER AND SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER (THROUGH VIRTUAL HEARING) Sr ITA No(s). Appellant Respondent Asstt. Yr. Deputy Shri Edgar Braz 1 97 and Commission Afonso, 2009-10 & 98/PAN/2019 er of Income Tivani Vado, 2 Tax, Circle- Calangute Goa, Goa – 2010-11 1(1), Panaji. 403001. PAN: ABQPA3001A Deputy Smt. Vanda Afonso, 3 101 and Commission H.No.E 3/74, Tivani 2009-10 & 102/PAN/2019 er of Income Vado, Calangute Goa, 4 Tax, Circle- Goa – 403001. 2010-11 1…

Deputy Commissioner of Income Tax, Circle -1(1), Panaji vs. Mrs Natalina Vaz., Caranzalem, Goa

Appeals of the Revenue are DISMISSED

ITA 112/PAN/2019[2010-11]Status: DisposedITAT Panaji13 Jul 2023AY 2010-11

Bench: Hon’Ble Shri S S Godara & Shri G. D. Padmahshali(Through Virtual Hearing) Sr

For Appellant: Shri Milind KulkarniFor Respondent: Shri Prabhakar Anand DJ
Section 139(1)Section 153CSection 2(22)(e)Section 250Section 271Section 271(1)(c)

…॥ आयकर अपीलीय न्यायाधिकरण, पणजी न्यायपीठ, पणजी में॥ IN THE INCOME TAX APPELLATE TRIBUNAL, PANAJI BENCH, PANAJI BEFORE HON’BLE SHRI S S GODARA, JUDICIAL MEMBER AND SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER (THROUGH VIRTUAL HEARING) Sr ITA No(s). Appellant Respondent Asstt. Yr. Deputy Shri Edgar Braz 1 97 and Commission Afonso, 2009-10 & 98/PAN/2019 er of Income Tivani Vado, 2 Tax, Circle- Calangute Goa, Goa – 2010-11 1(1), Panaji. 403001. PAN: ABQPA3001A Deputy Smt. Vanda Afonso, 3 101 and Commission H.No.E 3/74, Tivani 2009-10 & 102/PAN/2019 er of Income Vado, Calangute Goa, 4 Tax, Circle- Goa – 403001. 2010-11 1…

Deputy Commissioner of Income Tax, Circle -1(1), Panaji vs. Mrs Natalina Vaz., Caranzalem, Goa

Appeals of the Revenue are DISMISSED

ITA 111/PAN/2019[2009-10]Status: DisposedITAT Panaji13 Jul 2023AY 2009-10

Bench: Hon’Ble Shri S S Godara & Shri G. D. Padmahshali(Through Virtual Hearing) Sr

For Appellant: Shri Milind KulkarniFor Respondent: Shri Prabhakar Anand DJ
Section 139(1)Section 153CSection 2(22)(e)Section 250Section 271Section 271(1)(c)

…॥ आयकर अपीलीय न्यायाधिकरण, पणजी न्यायपीठ, पणजी में॥ IN THE INCOME TAX APPELLATE TRIBUNAL, PANAJI BENCH, PANAJI BEFORE HON’BLE SHRI S S GODARA, JUDICIAL MEMBER AND SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER (THROUGH VIRTUAL HEARING) Sr ITA No(s). Appellant Respondent Asstt. Yr. Deputy Shri Edgar Braz 1 97 and Commission Afonso, 2009-10 & 98/PAN/2019 er of Income Tivani Vado, 2 Tax, Circle- Calangute Goa, Goa – 2010-11 1(1), Panaji. 403001. PAN: ABQPA3001A Deputy Smt. Vanda Afonso, 3 101 and Commission H.No.E 3/74, Tivani 2009-10 & 102/PAN/2019 er of Income Vado, Calangute Goa, 4 Tax, Circle- Goa – 403001. 2010-11 1…

Deputy Commissioner of Income Tax, Circle - 1(1), Panaji vs. Peter Soccoro Vaz, Caranzalem, Goa

Appeals of the Revenue are DISMISSED

ITA 108/PAN/2019[2010-11]Status: DisposedITAT Panaji13 Jul 2023AY 2010-11

Bench: Hon’Ble Shri S S Godara & Shri G. D. Padmahshali(Through Virtual Hearing) Sr

For Appellant: Shri Milind KulkarniFor Respondent: Shri Prabhakar Anand DJ
Section 139(1)Section 153CSection 2(22)(e)Section 250Section 271Section 271(1)(c)

…॥ आयकर अपीलीय न्यायाधिकरण, पणजी न्यायपीठ, पणजी में॥ IN THE INCOME TAX APPELLATE TRIBUNAL, PANAJI BENCH, PANAJI BEFORE HON’BLE SHRI S S GODARA, JUDICIAL MEMBER AND SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER (THROUGH VIRTUAL HEARING) Sr ITA No(s). Appellant Respondent Asstt. Yr. Deputy Shri Edgar Braz 1 97 and Commission Afonso, 2009-10 & 98/PAN/2019 er of Income Tivani Vado, 2 Tax, Circle- Calangute Goa, Goa – 2010-11 1(1), Panaji. 403001. PAN: ABQPA3001A Deputy Smt. Vanda Afonso, 3 101 and Commission H.No.E 3/74, Tivani 2009-10 & 102/PAN/2019 er of Income Vado, Calangute Goa, 4 Tax, Circle- Goa – 403001. 2010-11 1…

Deputy Commissioner of Income Tax, Circle - 1(1), Panaji vs. Peter Soccoro Vaz, Caranzalem, Goa

Appeals of the Revenue are DISMISSED

ITA 107/PAN/2019[2009-10]Status: DisposedITAT Panaji13 Jul 2023AY 2009-10

Bench: Hon’Ble Shri S S Godara & Shri G. D. Padmahshali(Through Virtual Hearing) Sr

For Appellant: Shri Milind KulkarniFor Respondent: Shri Prabhakar Anand DJ
Section 139(1)Section 153CSection 2(22)(e)Section 250Section 271Section 271(1)(c)

…॥ आयकर अपीलीय न्यायाधिकरण, पणजी न्यायपीठ, पणजी में॥ IN THE INCOME TAX APPELLATE TRIBUNAL, PANAJI BENCH, PANAJI BEFORE HON’BLE SHRI S S GODARA, JUDICIAL MEMBER AND SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER (THROUGH VIRTUAL HEARING) Sr ITA No(s). Appellant Respondent Asstt. Yr. Deputy Shri Edgar Braz 1 97 and Commission Afonso, 2009-10 & 98/PAN/2019 er of Income Tivani Vado, 2 Tax, Circle- Calangute Goa, Goa – 2010-11 1(1), Panaji. 403001. PAN: ABQPA3001A Deputy Smt. Vanda Afonso, 3 101 and Commission H.No.E 3/74, Tivani 2009-10 & 102/PAN/2019 er of Income Vado, Calangute Goa, 4 Tax, Circle- Goa – 403001. 2010-11 1…

Deputy Commissioner of Income Tax, Circle -1(1), Panaji vs. Smt Vanda Afonso, Calangute

Appeals of the Revenue are DISMISSED

ITA 102/PAN/2019[2010-11]Status: DisposedITAT Panaji13 Jul 2023AY 2010-11

Bench: Hon’Ble Shri S S Godara & Shri G. D. Padmahshali(Through Virtual Hearing) Sr

For Appellant: Shri Milind KulkarniFor Respondent: Shri Prabhakar Anand DJ
Section 139(1)Section 153CSection 2(22)(e)Section 250Section 271Section 271(1)(c)

…॥ आयकर अपीलीय न्यायाधिकरण, पणजी न्यायपीठ, पणजी में॥ IN THE INCOME TAX APPELLATE TRIBUNAL, PANAJI BENCH, PANAJI BEFORE HON’BLE SHRI S S GODARA, JUDICIAL MEMBER AND SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER (THROUGH VIRTUAL HEARING) Sr ITA No(s). Appellant Respondent Asstt. Yr. Deputy Shri Edgar Braz 1 97 and Commission Afonso, 2009-10 & 98/PAN/2019 er of Income Tivani Vado, 2 Tax, Circle- Calangute Goa, Goa – 2010-11 1(1), Panaji. 403001. PAN: ABQPA3001A Deputy Smt. Vanda Afonso, 3 101 and Commission H.No.E 3/74, Tivani 2009-10 & 102/PAN/2019 er of Income Vado, Calangute Goa, 4 Tax, Circle- Goa – 403001. 2010-11 1…

Deputy Commissioner of Income Tax, Circle -1(1), Panaji vs. Smt Vanda Afonso, Calangute

Appeals of the Revenue are DISMISSED

ITA 101/PAN/2019[2009-10]Status: DisposedITAT Panaji13 Jul 2023AY 2009-10

Bench: Hon’Ble Shri S S Godara & Shri G. D. Padmahshali(Through Virtual Hearing) Sr

For Appellant: Shri Milind KulkarniFor Respondent: Shri Prabhakar Anand DJ
Section 139(1)Section 153CSection 2(22)(e)Section 250Section 271Section 271(1)(c)

…॥ आयकर अपीलीय न्यायाधिकरण, पणजी न्यायपीठ, पणजी में॥ IN THE INCOME TAX APPELLATE TRIBUNAL, PANAJI BENCH, PANAJI BEFORE HON’BLE SHRI S S GODARA, JUDICIAL MEMBER AND SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER (THROUGH VIRTUAL HEARING) Sr ITA No(s). Appellant Respondent Asstt. Yr. Deputy Shri Edgar Braz 1 97 and Commission Afonso, 2009-10 & 98/PAN/2019 er of Income Tivani Vado, 2 Tax, Circle- Calangute Goa, Goa – 2010-11 1(1), Panaji. 403001. PAN: ABQPA3001A Deputy Smt. Vanda Afonso, 3 101 and Commission H.No.E 3/74, Tivani 2009-10 & 102/PAN/2019 er of Income Vado, Calangute Goa, 4 Tax, Circle- Goa – 403001. 2010-11 1…

Punam Duggal, New Delhi vs. ACIT Central Circle 4, New Delhi

In the result, both the appeals filed by the Assessee stands

ITA 5445/DEL/2019[2012-13]Status: DisposedITAT Delhi31 Jan 2023AY 2012-13

Bench: Shri N.K. Choudhry & Dr. B.R.R. Kumar

For Appellant: Sh. Vijay Kumar Singla, Ld. CAFor Respondent: Sh. S.L. Verma, Ld. Sr. DR
Section 153ASection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’ NEW DLEHI BEFORE SHRI N.K. CHOUDHRY, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER ITA No. 5444 &5445/Del/2019 Assessment Year: 2011-12 & 2012-13 Punam Duggal, HN-1406F, 2nd VersuS ACIT, Central Circle-4, Floor, Gali No. 13, Govindpuri, New Delhi Kalkaji, New Delhi PAN: AESPD6713K (Appellant) (Respondent) Appellant by : Sh. Vijay Kumar Singla, Ld. CA Respondent by : Sh. S.L. Verma, Ld. Sr. DR Date of hearing: 19.01.2023 Date of order : 31.01.2023 ORDER PER N.K. CHOUDHRY, J.M. These appeals have been preferred by the Assessee against a consol…

Punam Duggal, New Delhi vs. ACIT Central Circle 4, New Delhi

In the result, both the appeals filed by the Assessee stands

ITA 5444/DEL/2019[2011-12]Status: DisposedITAT Delhi31 Jan 2023AY 2011-12

Bench: Shri N.K. Choudhry & Dr. B.R.R. Kumar

For Appellant: Sh. Vijay Kumar Singla, Ld. CAFor Respondent: Sh. S.L. Verma, Ld. Sr. DR
Section 153ASection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’ NEW DLEHI BEFORE SHRI N.K. CHOUDHRY, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER ITA No. 5444 &5445/Del/2019 Assessment Year: 2011-12 & 2012-13 Punam Duggal, HN-1406F, 2nd VersuS ACIT, Central Circle-4, Floor, Gali No. 13, Govindpuri, New Delhi Kalkaji, New Delhi PAN: AESPD6713K (Appellant) (Respondent) Appellant by : Sh. Vijay Kumar Singla, Ld. CA Respondent by : Sh. S.L. Verma, Ld. Sr. DR Date of hearing: 19.01.2023 Date of order : 31.01.2023 ORDER PER N.K. CHOUDHRY, J.M. These appeals have been preferred by the Assessee against a consol…

Deputy Commissioner of Income-Tax, Central Circle - 1, Nashik vs. M/S. Dhanajay Marketing Pvt.Ltd, Mumbai

In the result, the appeal filed by the Revenue stands dismissed

ITA 296/PUN/2022[2014-15]Status: DisposedITAT Pune22 Dec 2022AY 2014-15
For Appellant: NoneFor Respondent: Shri Suhas Kulkarni
Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “C”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S. S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA No.296/PUN/2022 िनधा"रण वष" / Assessment Year : 2014-15 DCIT, Central Circle-1, Vs. M/s. Dhanajay Nashik. Marketing Pvt. Ltd., 37-39, Knatol Niwas, Modi Street, Fort, Mumbai- 400001. PAN : AAACD3552F Appellant Respondent Revenue by : Shri Suhas Kulkarni Assessee by : None Date of hearing : 20.12.2022 Date of pronouncement : 22.12.2022 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the Revenue directed against the order of t…

Abhay Vasantrao Upadhye, Kolhapur vs. Income Tax Officer, Ward 2(2), Kolhapur

In the result, the appeal filed by the assessee stands allowed

ITA 289/PUN/2022[2009-10]Status: DisposedITAT Pune22 Dec 2022AY 2009-10

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita No.289/Pun/2022 िनधा"रण वष" / Assessment Year : 2009-10 Abhay Vasantrao Upadhye, Vs. Ito, Ward-2(2), Flat No.13 B, Takshak Kolhapur. Apartment, Nagala Park, Kolhapur- 416003. Pan : Abbpu9589N Appellant Respondent Assessee By : None Revenue By : Shri Suhas Kulkarni Date Of Hearing : 20.12.2022 Date Of Pronouncement : 22.12.2022 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of The Ld. Cit(A)-National Faceless Appeal Centre, Delhi [‘The Cit(A)’] Dated 16.03.2022 For The Assessment Year 2009-10. 2. At The Outset, We Find From The Impugned Order That The Penalty U/S 271(1)(C) Of The Income Tax Act, 1961 (‘The Act’) Was Levied By The Assessing Officer In Respect Of Addition Of Rs.10 Lakhs Made On Account Of Unexplained Cash Credits In The Parshwanath Co-Op. Bank Ltd.. We Find That The Addition Was Came To Be Deleted By This Tribunal In The Quantum Appeal Vide Order Dated 16.05.2019

For Appellant: NoneFor Respondent: Shri Suhas Kulkarni
Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “C”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S. S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA No.289/PUN/2022 िनधा"रण वष" / Assessment Year : 2009-10 Abhay Vasantrao Upadhye, Vs. ITO, Ward-2(2), Flat No.13 B, Takshak Kolhapur. Apartment, Nagala Park, Kolhapur- 416003. PAN : ABBPU9589N Appellant Respondent Assessee by : None Revenue by : Shri Suhas Kulkarni Date of hearing : 20.12.2022 Date of pronouncement : 22.12.2022 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the assessee directed against the order of the ld.…

Income Tax Officer Ward 4 (3), Jalandhar vs. Smt. Gurjeet Kaur W/O Sh. Kulwant Singh, Jalandhar

In the result, the appeal filed by the Revenue is dismissed

ITA 124/ASR/2022[2009-10]Status: DisposedITAT Amritsar15 Nov 2022AY 2009-10

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Surinder Mahajan, CAFor Respondent: Sh. Girish Bali, CIT DR
Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 124/Asr/2022 Assessment Year: 2009-10 Income Tax Officer, Vs. Smt. Gurjeet Kaur Ward-4(3), Jalandhar W/o Sh. Kulwant Singh 1-Atwal House, Cantt Road, Jalandhar [PAN: AIKPK 9383L] (Appellant) (Respondent) Appellant by : Sh. Surinder Mahajan, CA Respondent by : Sh. Girish Bali, CIT DR Date of Hearing: 11.11.2022 Date of Pronouncement: 15.11.2022 ORDER Per Dr. M. L. Meena, AM: The present appeal has been filed by the Revenue against the order d…

Principal Commissioner of Income Tax, Central-2, Kolkata vs. Smt. Jayashree Jayakar Mohanka

The appeal is dismissed

ITAT/168/2022HC Calcutta31 Oct 2022

Bench: :

Section 260ASection 271(1)(c)Section 274

…ther it would automatically result in setting aside 3 the order of penalty imposed on the assessee. This issue was considered and answered by the Hon’ble Supreme Court in the case of K.C. Builders & Anr. vs. Assistant Commissioner of Income Tax, (2004) 265 ITR 562, wherein the Hon’ble Supreme Court held that where additions made in the assessment order on the basis of which penalty for concealment was levied, are deleted, there remains no basis at all for levying the penalty for concealment and therefore in such a case no penalty can survive and the same is liable to be cancelled. The additions made i…

DCIT Central Circle -4(2), Mumbai vs. M/S. Skylark Build, Mumbai

In the result the appeal filed by the revenue is dismissed

ITA 435/MUM/2022[2010-11]Status: DisposedITAT Mumbai10 Oct 2022AY 2010-11
Section 133ASection 143Section 153CSection 250Section 271Section 271(1)(C)Section 45(3)

…he impugned addition made on bogus purchases were subsequently deleted, the penalty cannot be 3 Skylark build sustained for the same reason. The Ld.CIT(A) relying on the decision of the order of the Hon’ble Supreme Court in the case of K.C. Builders vs. ACIT (265 ITR 562) deleted the impugned penalty on the basis that since the addition was deleted there remains no basis for the levy of penalty. Aggrieved by this Revenue is in appeal before us. The Ld. DR for the Revenue contended that the Revenue has challenged the deletion of addition on bogus purchases before the Hon’ble jurisdictional Bombay High Court and th…