Kamal Rice Mills v. CIT (

153 CTR 546High Court1999#10202 most cited

What is Kamal Rice Mills v. CIT ( authority for?

Penalty can only be levied when facts are disproved by the revenue, not merely when facts are not proved or an explanation is not satisfactory.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2019.

Also referred to as

Kamal Rice Mills v. CIT · penalty · facts not proved · facts disproved · concealment of income · inaccurate particulars · explanation not satisfactory

Judgments citing Kamal Rice Mills v. CIT (

Smt.Asha Menon( Asha Sunil), Cochin vs. The ACIT(Cen, Circle, Ernakulam

In the result, the appeals of the assessee in ITA Nos

ITA 596/COCH/2018[2008-09]Status: DisposedITAT Cochin30 Apr 2019AY 2008-09

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

…isproved”. Penalty can be levied only for the latter. For this proposition, we rely on the following judgments: i) National Textils vs. CIT (249 ITR 125) (Guj.) ii)Durga Kamal Rice Mills vs. CIT (265 ITR 25) (Cal.) iii)CIT vs. Vidya Gowri Natwarlal & Ors. (153 CTR 546) (Guj.) I.T.A. Nos. 45-51/Coch/2014 & ITA Nos. 594 to 596/Coch/2018 S.P. Nos. 51-53/Coch/2018 16.3 Thus, the addition u/s. 68 of the Act is properly made, and confirmed by the Tribunal and higher forum because of unsatisfactory explanation given by the assessee in support of receipt of amounts but, it is not a good case for imposition of pen…

Smt.Asha Menon( Asha Sunil), Cochin vs. The ACIT(Cen, Circle, Ernakulam

In the result, the appeals of the assessee in ITA Nos

ITA 595/COCH/2018[2007-08]Status: DisposedITAT Cochin30 Apr 2019AY 2007-08

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

…isproved”. Penalty can be levied only for the latter. For this proposition, we rely on the following judgments: i) National Textils vs. CIT (249 ITR 125) (Guj.) ii)Durga Kamal Rice Mills vs. CIT (265 ITR 25) (Cal.) iii)CIT vs. Vidya Gowri Natwarlal & Ors. (153 CTR 546) (Guj.) I.T.A. Nos. 45-51/Coch/2014 & ITA Nos. 594 to 596/Coch/2018 S.P. Nos. 51-53/Coch/2018 16.3 Thus, the addition u/s. 68 of the Act is properly made, and confirmed by the Tribunal and higher forum because of unsatisfactory explanation given by the assessee in support of receipt of amounts but, it is not a good case for imposition of pen…

Smt.Asha Menon( Asha Sunil), Cochin vs. The DCIT, Ernakulam

In the result, the appeals of the assessee in ITA Nos

ITA 594/COCH/2018[2006-07]Status: DisposedITAT Cochin30 Apr 2019AY 2006-07

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

…isproved”. Penalty can be levied only for the latter. For this proposition, we rely on the following judgments: i) National Textils vs. CIT (249 ITR 125) (Guj.) ii)Durga Kamal Rice Mills vs. CIT (265 ITR 25) (Cal.) iii)CIT vs. Vidya Gowri Natwarlal & Ors. (153 CTR 546) (Guj.) I.T.A. Nos. 45-51/Coch/2014 & ITA Nos. 594 to 596/Coch/2018 S.P. Nos. 51-53/Coch/2018 16.3 Thus, the addition u/s. 68 of the Act is properly made, and confirmed by the Tribunal and higher forum because of unsatisfactory explanation given by the assessee in support of receipt of amounts but, it is not a good case for imposition of pen…

Sri.O.G.Sunil, Cochin vs. DCIT, Ernakulam

In the result, the appeals of the assessee in ITA Nos

ITA 51/COCH/2014[2008-09]Status: DisposedITAT Cochin30 Apr 2019AY 2008-09

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

…isproved”. Penalty can be levied only for the latter. For this proposition, we rely on the following judgments: i) National Textils vs. CIT (249 ITR 125) (Guj.) ii)Durga Kamal Rice Mills vs. CIT (265 ITR 25) (Cal.) iii)CIT vs. Vidya Gowri Natwarlal & Ors. (153 CTR 546) (Guj.) I.T.A. Nos. 45-51/Coch/2014 & ITA Nos. 594 to 596/Coch/2018 S.P. Nos. 51-53/Coch/2018 16.3 Thus, the addition u/s. 68 of the Act is properly made, and confirmed by the Tribunal and higher forum because of unsatisfactory explanation given by the assessee in support of receipt of amounts but, it is not a good case for imposition of pen…

Sri.O.G.Sunil, Cochin vs. DCIT, Ernakulam

In the result, the appeals of the assessee in ITA Nos

ITA 50/COCH/2014[2007-08]Status: DisposedITAT Cochin30 Apr 2019AY 2007-08

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

…isproved”. Penalty can be levied only for the latter. For this proposition, we rely on the following judgments: i) National Textils vs. CIT (249 ITR 125) (Guj.) ii)Durga Kamal Rice Mills vs. CIT (265 ITR 25) (Cal.) iii)CIT vs. Vidya Gowri Natwarlal & Ors. (153 CTR 546) (Guj.) I.T.A. Nos. 45-51/Coch/2014 & ITA Nos. 594 to 596/Coch/2018 S.P. Nos. 51-53/Coch/2018 16.3 Thus, the addition u/s. 68 of the Act is properly made, and confirmed by the Tribunal and higher forum because of unsatisfactory explanation given by the assessee in support of receipt of amounts but, it is not a good case for imposition of pen…

Sri.O.G.Sunil, Cochin vs. DCIT, Ernakulam

In the result, the appeals of the assessee in ITA Nos

ITA 49/COCH/2014[2006-07]Status: DisposedITAT Cochin30 Apr 2019AY 2006-07

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

…isproved”. Penalty can be levied only for the latter. For this proposition, we rely on the following judgments: i) National Textils vs. CIT (249 ITR 125) (Guj.) ii)Durga Kamal Rice Mills vs. CIT (265 ITR 25) (Cal.) iii)CIT vs. Vidya Gowri Natwarlal & Ors. (153 CTR 546) (Guj.) I.T.A. Nos. 45-51/Coch/2014 & ITA Nos. 594 to 596/Coch/2018 S.P. Nos. 51-53/Coch/2018 16.3 Thus, the addition u/s. 68 of the Act is properly made, and confirmed by the Tribunal and higher forum because of unsatisfactory explanation given by the assessee in support of receipt of amounts but, it is not a good case for imposition of pen…

Sri.O.G.Sunil, Cochin vs. DCIT, Ernakulam

In the result, the appeals of the assessee in ITA Nos

ITA 48/COCH/2014[2005-06]Status: DisposedITAT Cochin30 Apr 2019AY 2005-06

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

…isproved”. Penalty can be levied only for the latter. For this proposition, we rely on the following judgments: i) National Textils vs. CIT (249 ITR 125) (Guj.) ii)Durga Kamal Rice Mills vs. CIT (265 ITR 25) (Cal.) iii)CIT vs. Vidya Gowri Natwarlal & Ors. (153 CTR 546) (Guj.) I.T.A. Nos. 45-51/Coch/2014 & ITA Nos. 594 to 596/Coch/2018 S.P. Nos. 51-53/Coch/2018 16.3 Thus, the addition u/s. 68 of the Act is properly made, and confirmed by the Tribunal and higher forum because of unsatisfactory explanation given by the assessee in support of receipt of amounts but, it is not a good case for imposition of pen…

Sri.O.G.Sunil, Cochin vs. DCIT, Ernakulam

In the result, the appeals of the assessee in ITA Nos

ITA 47/COCH/2014[2004-05]Status: DisposedITAT Cochin30 Apr 2019AY 2004-05

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

…isproved”. Penalty can be levied only for the latter. For this proposition, we rely on the following judgments: i) National Textils vs. CIT (249 ITR 125) (Guj.) ii)Durga Kamal Rice Mills vs. CIT (265 ITR 25) (Cal.) iii)CIT vs. Vidya Gowri Natwarlal & Ors. (153 CTR 546) (Guj.) I.T.A. Nos. 45-51/Coch/2014 & ITA Nos. 594 to 596/Coch/2018 S.P. Nos. 51-53/Coch/2018 16.3 Thus, the addition u/s. 68 of the Act is properly made, and confirmed by the Tribunal and higher forum because of unsatisfactory explanation given by the assessee in support of receipt of amounts but, it is not a good case for imposition of pen…

Sri.O.G.Sunil, Cochin vs. DCIT, Ernakulam

In the result, the appeals of the assessee in ITA Nos

ITA 46/COCH/2014[2003-04]Status: DisposedITAT Cochin30 Apr 2019AY 2003-04

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

…isproved”. Penalty can be levied only for the latter. For this proposition, we rely on the following judgments: i) National Textils vs. CIT (249 ITR 125) (Guj.) ii)Durga Kamal Rice Mills vs. CIT (265 ITR 25) (Cal.) iii)CIT vs. Vidya Gowri Natwarlal & Ors. (153 CTR 546) (Guj.) I.T.A. Nos. 45-51/Coch/2014 & ITA Nos. 594 to 596/Coch/2018 S.P. Nos. 51-53/Coch/2018 16.3 Thus, the addition u/s. 68 of the Act is properly made, and confirmed by the Tribunal and higher forum because of unsatisfactory explanation given by the assessee in support of receipt of amounts but, it is not a good case for imposition of pen…

M/S. Godwin Maria Visuvasam, Chennai vs. ITO, Coimbatore

In the result, the appeal of the assessee is allowed

ITA 1911/CHNY/2013[2006-07]Status: DisposedITAT Chennai06 Jul 2016AY 2006-07

Bench: Shri Chandra Poojari & Shri G.Pavan Kumar

For Appellant: Mr.S.Sridhar,AdvocateFor Respondent: Mr.Duraipandian,D.R
Section 143(1)Section 143(3)Section 271(1)(c)

…reported in [2001]249 ITR 125(Guj.), there is a difference in “facts not proved” and “facts disproved”. It is further held that penalty can be levied only for the latter. Similar view has been taken in CIT v. Vidyagauri Natverlal & Ors., reported in [1999] 153 CTR 546 (Guj). Being so, in the present case, the explanation given by the assessee not disproved by the ld. Assessing Officer, as such there is no conclusive evidence to show that assessee has concealed particulars of income or furnished inaccurate particulars of income. ITA No.1911/Mds./2013 :- 6 -: 4.3 Further regarding agricultural income, the as…

Kamal Rice Mills v. CIT ( (153 CTR 546) — Cited in 10 Judgments | BharatTax