MAK Data (P.) Ltd. v. CIT

38 Taxmann.com 448Supreme Court of India2013#510 most cited

What is MAK Data (P.) Ltd. v. CIT authority for?

A voluntary disclosure of income does not automatically exempt an assessee from penalty proceedings under Section 271(1)(c). The Assessing Officer must satisfy himself about initiating penalty proceedings during the assessment, but is not required to record this satisfaction in a specific written manner.

186

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2026.

Also referred to as

MAK Data (P.) Ltd. v. CIT · Section 271(1)(c) · penalty for concealment · furnishing inaccurate particulars · voluntary disclosure of income · surrender of income · initiation of penalty · Assessing Officer satisfaction for penalty · recording of satisfaction · Section 274 · Section 270A

Also reported as

358 ITR 539

Sections most often in play

Section 271(1)(c)Section 143(3)Section 270ASection 132Section 139(1)Section 153CSection 153ASection 37(1)
Read the full judgment

Issues it is cited on

section 276csurrender of incomeunder-reporting of incomepenalty u/s 270apenalty under section 271(1)(c)furnishing inaccurate particularsconcealment of incomefurnishing inaccurate particulars of incomepenalty u/s 271(1)(c)section 274section 270levy of penalty

Judgments citing MAK Data (P.) Ltd. v. CIT

DCIT Cen Cir 44, Mumbai vs. Shashikiran Shetty, Mumbai

In the result, the appeals filed by the assessee in ITA N0

ITA 5978/MUM/2013[2009-10]Status: DisposedITAT Mumbai25 May 2016AY 2009-10

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 5813/Mum/2013 ("नधा"रण वष" / Assessment Year : 2007-08) Shashikiran Shetty, Dcit, Cen. Cir. 44, बनाम/ 5 Th Floor, Diamond Square, Aayakar Bhavan, V. Cst Road Kalina, M.K. Road, Santacruz (East), Mumbai – 400 020. Mumbai – 400 098. "थायी लेखा सं./Pan : Ameps 5601 B (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Respondent: Shri Manjunatha Swamy
Section 131Section 132(1)Section 132(4)Section 133ASection 143(3)Section 153ASection 271A

…आयकर अपील"य अ"धकरण “E” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 5813/Mum/2013 ("नधा"रण वष" / Assessment Year : 2007-08) Shashikiran Shetty, DCIT, Cen. Cir. 44, बनाम/ 5 th floor, Diamond Square, Aayakar Bhavan, v. CST Road Kalina, M.K. Road, Santacruz (East), Mumbai – 400 020. Mumbai – 400 098. "थायी लेखा सं./PAN : AMEPS 5601 B (अपीलाथ" /Appellant) .. (""यथ" / Respondent) आयकर अपील सं./I.T.A. No. 5978/Mum/2013 ("नधा"रण वष" / Assessment Year : 2009-10) DCIT, Cen. Cir. 44, बना…

Shashikiran Shetty, Mumbai vs. DCIT Cen Cir 44, Mumbai

In the result, the appeals filed by the assessee in ITA N0

ITA 5813/MUM/2013[2007-08]Status: DisposedITAT Mumbai25 May 2016AY 2007-08

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 5813/Mum/2013 ("नधा"रण वष" / Assessment Year : 2007-08) Shashikiran Shetty, Dcit, Cen. Cir. 44, बनाम/ 5 Th Floor, Diamond Square, Aayakar Bhavan, V. Cst Road Kalina, M.K. Road, Santacruz (East), Mumbai – 400 020. Mumbai – 400 098. "थायी लेखा सं./Pan : Ameps 5601 B (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Respondent: Shri Manjunatha Swamy
Section 131Section 132(1)Section 132(4)Section 133ASection 143(3)Section 153ASection 271A

…आयकर अपील"य अ"धकरण “E” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 5813/Mum/2013 ("नधा"रण वष" / Assessment Year : 2007-08) Shashikiran Shetty, DCIT, Cen. Cir. 44, बनाम/ 5 th floor, Diamond Square, Aayakar Bhavan, v. CST Road Kalina, M.K. Road, Santacruz (East), Mumbai – 400 020. Mumbai – 400 098. "थायी लेखा सं./PAN : AMEPS 5601 B (अपीलाथ" /Appellant) .. (""यथ" / Respondent) आयकर अपील सं./I.T.A. No. 5978/Mum/2013 ("नधा"रण वष" / Assessment Year : 2009-10) DCIT, Cen. Cir. 44, बना…

ACIT Cir 12(3), Mumbai vs. Stelmet Marketing, Mumbai

In the result, the appeal filed by the Revenue in ITA N0

ITA 6168/MUM/2012[2006-07]Status: DisposedITAT Mumbai11 May 2016AY 2006-07

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 6168/Mum/2012 ("नधा"रण वष" / Assessment Year : 2006-07) A.C.I.T. Circle – 12(3), M/S Stelmet Marketing, बनाम/ R. No. 137, Ist Floor, 219, Maker Chamber, V, V. Aayakar Bhawan, Nariman Point, Mumbai – 400 020. Mumbai – 400 021 "थायी लेखा सं./Pan : Aaefs8102K (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Appellant: Shri M.V. Choksi
Section 143(2)Section 143(3)Section 271(1)Section 271(1)(c)

…आयकर अपील"य अ"धकरण “E” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 6168/Mum/2012 ("नधा"रण वष" / Assessment Year : 2006-07) A.C.I.T. Circle – 12(3), M/s Stelmet Marketing, बनाम/ R. No. 137, Ist Floor, 219, Maker Chamber, V, v. Aayakar Bhawan, Nariman Point, Mumbai – 400 020. Mumbai – 400 021 "थायी लेखा सं./PAN : AAEFS8102K (अपीलाथ" /Appellant) .. (""यथ" / Respondent) Revenue by Shri A. Ramachandran Assessee by : Shri M.V. Choksi सुनवाई क" तार"ख /Date of Hearing : 25-2-2016…

ACIT Cen Cir 34, Mumbai vs. Jatin J.Shah, Mumbai

In the result, all appeals of the revenue are dismissed

ITA 2725/MUM/2010[2005-06]Status: DisposedITAT Mumbai16 Dec 2015AY 2005-06
For Appellant: Ms.Vasanti B. Patel, &For Respondent: Shri Shrikant Namdeo
Section 133ASection 143(1)Section 143(3)Section 271(1)(c)

…essee's offer was subject to the condition of non-levy of penalty and therefore penalty is not called for in view of the decision in case of ACIT vs. Indica Exports 129 TT J 269 (Del). 15. The case law relied upon by the department in case of Mak Data (P) Ltd 38 Taxmann.com 448 is distinguishable on facts and not applicable to the case of the assessee. As in the case no explanation was offered by the assessee as against which in the case of present assessee an explanation is offered for declaring the additional income, which has not been reflected or dealt by any reliable evidence by the AO. The said decision of…

ACIT Cen Cir 34, Mumbai vs. Jay Fab, Mumbai

In the result, all appeals of the revenue are dismissed

ITA 2724/MUM/2010[2003-04]Status: DisposedITAT Mumbai16 Dec 2015AY 2003-04
For Appellant: Ms.Vasanti B. Patel, &For Respondent: Shri Shrikant Namdeo
Section 133ASection 143(1)Section 143(3)Section 271(1)(c)

…essee's offer was subject to the condition of non-levy of penalty and therefore penalty is not called for in view of the decision in case of ACIT vs. Indica Exports 129 TT J 269 (Del). 15. The case law relied upon by the department in case of Mak Data (P) Ltd 38 Taxmann.com 448 is distinguishable on facts and not applicable to the case of the assessee. As in the case no explanation was offered by the assessee as against which in the case of present assessee an explanation is offered for declaring the additional income, which has not been reflected or dealt by any reliable evidence by the AO. The said decision of…

ACIT CC 34, Mumbai vs. Jay Fab, Mumbai

In the result, all appeals of the revenue are dismissed

ITA 3104/MUM/2009[2005-06]Status: DisposedITAT Mumbai16 Dec 2015AY 2005-06
For Appellant: Ms.Vasanti B. Patel, &For Respondent: Shri Shrikant Namdeo
Section 133ASection 143(1)Section 143(3)Section 271(1)(c)

…essee's offer was subject to the condition of non-levy of penalty and therefore penalty is not called for in view of the decision in case of ACIT vs. Indica Exports 129 TT J 269 (Del). 15. The case law relied upon by the department in case of Mak Data (P) Ltd 38 Taxmann.com 448 is distinguishable on facts and not applicable to the case of the assessee. As in the case no explanation was offered by the assessee as against which in the case of present assessee an explanation is offered for declaring the additional income, which has not been reflected or dealt by any reliable evidence by the AO. The said decision of…