Mahesh Prasad Soni v. Addl CIT

86 TTJ 815Income Tax Appellate Tribunal2004#25770 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2016 to 2018.

Judgments citing Mahesh Prasad Soni v. Addl CIT

Shri Neeraj Purohit, Jaipur vs. Joint Commissioner of Income Tax, Jaipur

In the result, the appeal of the assessee is allowed

ITA 109/JPR/2018[2013-14]Status: DisposedITAT Jaipur20 Jul 2018AY 2013-14

For Appellant: Shri Manish AgarwalFor Respondent: Smt. Seema Meena, JCIT - DR

Section 269SSection 269TSection 271(1)Section 271ESection 40A(3)

…modern statutes are regarded as 'preambles' to those sections. This view was approved by Farewell I.J. in Fletcher v. Birkenhead Corpn. (1907) 1 KB 205". (vi) Hon’ble Jabalpur bench of Tribunal in the case of Mahesh Prasad Soni vs Addl CIT reported in (2004) 86 TTJ 815 (Jab- Trib) has held that :- “ …. 10. Keeping in view the intent of the legislature behind enacting the above sections, we hold that the loans/deposits brought in by 13 Shri Neeraj Purohit vs JCIT , Range-4, Jaipur the assessee were not to explain his unaccounted cash, and, therefore, the question of violating the provisions of section 269SS/269T…

Bhopal Singh Shekhawat, Jaipur vs. Jt. CIT, Jaipur

In the result, the appeal of the assessee is allowed

ITA 268/JPR/2017[2008-09]Status: DisposedITAT Jaipur21 Sept 2017AY 2008-09

For Appellant: Shri F. Rehman Khan (Adv)For Respondent: Shri Ajay Mallik (Addl.CIT)

Section 143(1)Section 143(3)Section 147Section 148Section 269Section 269SSection 271D

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES (SMC), JAIPUR Jh Hkkxpan] ys[kk lnL;] ds le{k BEFORE: SHRI BHAGCHAND, ACCOUNTANT MEMBER vk;dj vihy la-@ITA No. 268/JP/2017 fu/kZkj.k o"kZ@Assessment Year : 2008-09 cuke Bhopal Singh Shekhawat, Jt. CIT, Vs. 6, Bhartendu Nagar, Khatipura, Range-1, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AOWPS 1925 G vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri F. Rehman Khan (Adv) jktLo dh vksj ls@ Revenue by : Shri Ajay Mallik (Addl.CIT) lquokbZ dh rkjh[k@ Date of Hearing : 15/09/2…

M/S S.R.Associated Construction Co (P) Ltd., Kolkata vs. J.C.I.T Range - Malda., Malda

In the result, the appeals of the assessee are allowed

ITA 209/KOL/2013[2007-08]Status: DisposedITAT Kolkata08 Apr 2016AY 2007-08

Bench: : Shri N.V.Vasudevan & Shri M. Balaganesh

For Appellant: Shri P.K. Himmatsinghka,FCA, ld.ARFor Respondent: Shri Rajendra Prasad, JCIT, ld.Sr.DR

Section 269SSection 271D

…of the assessee with its director has nothing to do with evasion of tax or concealment of income. In this regard, we place reliance on the decision of the co-ordinate bench of Jabalpur Tribunal in the case of Mahesh Prasad Soni vs Addl CIT reported in (2004) 86 TTJ 815 (Jab- Trib) wherein it was held that :- “6. We have considered the rival submissions. In the case before us, the assessing officer/Commissioner (Appeals) have imposed penalty under section 271D of the Act as the assessee has taken or accepted loan or deposits otherwise than by an account payee cheque or account payee Bank draft in violation of se…