Mahavir Prasad Jaipuria v. ACIT

167 ITD 253Income Tax Appellate Tribunal2017#23002 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 358,334 Indian tax judgments — from 2018 to 2019.

Judgments citing Mahavir Prasad Jaipuria v. ACIT

Sh. Ajay Kumar Gupta, New Delhi vs. DCIT, New Delhi

Appeal of the assessee stand allowed

ITA 6104/DEL/2014[2011-12]Status: DisposedITAT Delhi27 Feb 2019AY 2011-12

Bench: Shri R.K.Panda & Shri Sudhanshu Srivastava

For Appellant: Sh. R.S.Singhvi, AdvFor Respondent: Shri N.K.Bansal, Sr.DR
Section 132Section 132(4)Section 271Section 271A

…ffered for tax which was duly accepted by the AO without any further query. We also note that this case is covered in favour of the 6 assessee by an order of the coordinate Bench of this Tribunal in the case of Mahavir Prasad Jaipuria vs. ACIT reported in 167 ITD 253 (Delhi – Trib) wherein the coordinate Bench had held that where the AO had accepted the assessee’s surrender without any questions being asked, no penalty u/s 271AAA was leviable. Therefore, on the same analogy, we do not find this case a fit case for imposition of penalty. The impugned order is set aside and the AO is directed to delete the…

Megha Prakash Chaudhari, Nashik vs. Income-Tax Officer

In the result, both the appeals of assessee are allowed

ITA 748/PUN/2016[2012-13]Status: DisposedITAT Pune25 Oct 2018AY 2012-13

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita No.741/Pun/2016 यििाारण वषा / Assessment Year : 2012-13 Prakash Raman Chaudhari Garden View Bungalow, Saptashrungi Colony, Old Gangapur Naka, अऩीऱाथी/Appellant Nashik – 422005 …. Pan: Aajpc9817C Vs. The Income Tax Officer (Central)-I, …. प्रत्यथी / Respondent Nashik

For Appellant: Shri Kishore PhadkeFor Respondent: Shri Rajesh Gawli
Section 132Section 133ASection 142(1)Section 271A

…ors plea of immunity 5 part as propagated before the authorities below for non levy of penalty under section 271AAA of the Act. In this regard, he placed reliance on the ratio laid down by the Delhi Bench of Tribunal in Mahavir Prasad Jaipuria Vs. ACIT (2017) 167 ITD 253 (Delhi – Trib.). He further pointed out that assuming the additional income related to documents, which were found and was offered as additional income and the assessee had paid taxes, then the same can only be business income in the hands of assessee as no other activity is being carried on by the assessee, hence even otherwise, there was no mer…

Prakash Raman Chaudhari, Nashik vs. Income-Tax Officer

In the result, both the appeals of assessee are allowed

ITA 741/PUN/2016[2012-13]Status: DisposedITAT Pune25 Oct 2018AY 2012-13

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita No.741/Pun/2016 यििाारण वषा / Assessment Year : 2012-13 Prakash Raman Chaudhari Garden View Bungalow, Saptashrungi Colony, Old Gangapur Naka, अऩीऱाथी/Appellant Nashik – 422005 …. Pan: Aajpc9817C Vs. The Income Tax Officer (Central)-I, …. प्रत्यथी / Respondent Nashik

For Appellant: Shri Kishore PhadkeFor Respondent: Shri Rajesh Gawli
Section 132Section 133ASection 142(1)Section 271A

…ors plea of immunity 5 part as propagated before the authorities below for non levy of penalty under section 271AAA of the Act. In this regard, he placed reliance on the ratio laid down by the Delhi Bench of Tribunal in Mahavir Prasad Jaipuria Vs. ACIT (2017) 167 ITD 253 (Delhi – Trib.). He further pointed out that assuming the additional income related to documents, which were found and was offered as additional income and the assessee had paid taxes, then the same can only be business income in the hands of assessee as no other activity is being carried on by the assessee, hence even otherwise, there was no mer…

Mahavir Prasad Jaipuria v. ACIT (167 ITD 253) — Cited in 3 Judgments | BharatTax