Mun Gems v. ACIT

155 Taxmann.com 1High Court2023#4292 most cited

What is Mun Gems v. ACIT authority for?

Penalty under section 271(1)(c) cannot be levied on additions made on an estimated basis, especially when payments for purchases were made via account payee cheques and had corresponding sales.

27

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2024 to 2026.

Also referred to as

Mun Gems v. ACIT · section 271(1)(c) · penalty on estimated addition · bogus purchases · account payee cheques · inaccurate particulars of income · concealment of income

Sections most often in play

Section 271(1)(c)Section 143(3)Section 147Section 274Section 69CSection 132Section 153ASection 115BBE

Issues it is cited on

section 270a(1)satisfaction for initiation of penaltysection 270a(6)section 253(2)section 106section 270a(9)under-reporting of incomepenalty under section 270apermanent account numberfurnishing inaccurate particularsdeletion of penaltypenalty u/s 271(1)(c)

Judgments citing Mun Gems v. ACIT

Vimal Chand Gokharoo, Surat vs. ITO 3(3)(1), Surat

In the result, appeal of the appellant is allowed

ITA 41/SRT/2025[2012-13]Status: DisposedITAT Surat28 Apr 2025AY 2012-13

Bench: Shri Siddhartha Nautiyal & Shri Bijayananda Prusethआयकर अपील सं./Ita Nos.40 To 42/Srt/2024 Assessment Years:(2011-12 To 2013-14) (Hybrid Hearing) Vimal Chand Gokharoo, Vs. The Ito, 16Th Floor, D Wing, Trade World, Ward – 3(3)(1), Kamala Mills, Compound, Senapati Surat Bapat Marg, Lower Parel, Mumbai - 400013 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Acupj0819L (Appellant) (Respondent) Appellant By Shri Himashu Gandhi, Ca Respondent By Ms Jayshree Thakur, Sr. Dr Date Of Hearing 24/04/2025 Date Of Pronouncement 28/04/2025

Section 132Section 143(3)Section 271(1)(c)Section 274

…IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER AND SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.40 to 42/SRT/2024 Assessment Years:(2011-12 to 2013-14) (Hybrid Hearing) Vimal Chand Gokharoo, Vs. The ITO, 16th Floor, D Wing, Trade World, Ward – 3(3)(1), Kamala Mills, Compound, Senapati Surat Bapat Marg, Lower Parel, Mumbai - 400013 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: ACUPJ0819L (Appellant) (Respondent) Appellant by Shri Himashu Gandhi, CA Respondent by Ms Jayshree Thakur, Sr. DR Date of Hearing 24/04/2025 Date of Pronouncement 28/04/20…

Vimal Chand Gokharoo, Surat vs. ITO 3(3)(1), Surat

In the result, appeal of the appellant is allowed

ITA 40/SRT/2025[2011-12]Status: DisposedITAT Surat28 Apr 2025AY 2011-12

Bench: Shri Siddhartha Nautiyal & Shri Bijayananda Prusethआयकर अपील सं./Ita Nos.40 To 42/Srt/2024 Assessment Years:(2011-12 To 2013-14) (Hybrid Hearing) Vimal Chand Gokharoo, Vs. The Ito, 16Th Floor, D Wing, Trade World, Ward – 3(3)(1), Kamala Mills, Compound, Senapati Surat Bapat Marg, Lower Parel, Mumbai - 400013 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Acupj0819L (Appellant) (Respondent) Appellant By Shri Himashu Gandhi, Ca Respondent By Ms Jayshree Thakur, Sr. Dr Date Of Hearing 24/04/2025 Date Of Pronouncement 28/04/2025

Section 132Section 143(3)Section 271(1)(c)Section 274

…IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER AND SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.40 to 42/SRT/2024 Assessment Years:(2011-12 to 2013-14) (Hybrid Hearing) Vimal Chand Gokharoo, Vs. The ITO, 16th Floor, D Wing, Trade World, Ward – 3(3)(1), Kamala Mills, Compound, Senapati Surat Bapat Marg, Lower Parel, Mumbai - 400013 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: ACUPJ0819L (Appellant) (Respondent) Appellant by Shri Himashu Gandhi, CA Respondent by Ms Jayshree Thakur, Sr. DR Date of Hearing 24/04/2025 Date of Pronouncement 28/04/20…

Dy. Commissioner of Income Tax, Central Circle-1, Auranagbad., Aurangabad vs. Shreehari Associates Pvt Ltd, Aurangabad

The appeals of the REVENUE are ALLOWED

ITA 410/PUN/2024[2019-20]Status: DisposedITAT Pune26 Nov 2024AY 2019-20

Bench: Hon’Ble Shri G. D. Padmahshali & Hon’Ble Shri Vinay Bhamore

For Appellant: Mr CH Naniwadekar & Kiran Sanmane [‘Ld. AR’]For Respondent: Mr Ajaykumar Kesari & Arvind Desai [‘Ld. DR’]
Section 131Section 132Section 143(3)Section 153ASection 250Section 253(2)Section 271(1)(c)Section 36(1)(va)

…IN THE INCOME TAX APPELLATE TRIBUNAL, PUNE ‘B’ BENCH, PUNE BEFORE HON’BLE SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER AND HON’BLE SHRI VINAY BHAMORE, JUDICIAL MEMBER ITA No. 407 to 408 & 410/PUN/2024 Assessment Year : 2013-14 to 2014-15 & 2019-20 Dy. Commissioner of Income Tax, Central Circle-1, Ch. Sambhaji Nagar . . . . . . . Appellant V/s Shreehari Associates Pvt Ltd. Plot No-36, Gut No-41, Golwadi, Ch. Sambhaji Nagar. PAN: AAHCS7405B . . . . . . . Respondent Appearances Assessee by : Mr CH Naniwadekar & Kiran Sanmane [‘Ld. AR’] Revenue by : Mr Ajaykumar Kesari & Arvind Desai [‘Ld. DR’] Date of conclusive Hea…

Dy. Commissioner of Income Tax, Central Circle-1, Aurangabad vs. Shreehari Associates Pvt Ltd, Aurangabad

The appeals of the REVENUE are ALLOWED

ITA 408/PUN/2024[2014-15]Status: DisposedITAT Pune26 Nov 2024AY 2014-15

Bench: Hon’Ble Shri G. D. Padmahshali & Hon’Ble Shri Vinay Bhamore

For Appellant: Mr CH Naniwadekar & Kiran Sanmane [‘Ld. AR’]For Respondent: Mr Ajaykumar Kesari & Arvind Desai [‘Ld. DR’]
Section 131Section 132Section 143(3)Section 153ASection 250Section 253(2)Section 271(1)(c)Section 36(1)(va)

…IN THE INCOME TAX APPELLATE TRIBUNAL, PUNE ‘B’ BENCH, PUNE BEFORE HON’BLE SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER AND HON’BLE SHRI VINAY BHAMORE, JUDICIAL MEMBER ITA No. 407 to 408 & 410/PUN/2024 Assessment Year : 2013-14 to 2014-15 & 2019-20 Dy. Commissioner of Income Tax, Central Circle-1, Ch. Sambhaji Nagar . . . . . . . Appellant V/s Shreehari Associates Pvt Ltd. Plot No-36, Gut No-41, Golwadi, Ch. Sambhaji Nagar. PAN: AAHCS7405B . . . . . . . Respondent Appearances Assessee by : Mr CH Naniwadekar & Kiran Sanmane [‘Ld. AR’] Revenue by : Mr Ajaykumar Kesari & Arvind Desai [‘Ld. DR’] Date of conclusive Hea…

Dy.Commissioner of Income Tax, Central Circle-1, Aurangabad vs. Shreehari Associates Private Limited, Aurangabad

The appeals of the REVENUE are ALLOWED

ITA 407/PUN/2024[2013-14]Status: DisposedITAT Pune26 Nov 2024AY 2013-14

Bench: Hon’Ble Shri G. D. Padmahshali & Hon’Ble Shri Vinay Bhamore

For Appellant: Mr CH Naniwadekar & Kiran Sanmane [‘Ld. AR’]For Respondent: Mr Ajaykumar Kesari & Arvind Desai [‘Ld. DR’]
Section 131Section 132Section 143(3)Section 153ASection 250Section 253(2)Section 271(1)(c)Section 36(1)(va)

…IN THE INCOME TAX APPELLATE TRIBUNAL, PUNE ‘B’ BENCH, PUNE BEFORE HON’BLE SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER AND HON’BLE SHRI VINAY BHAMORE, JUDICIAL MEMBER ITA No. 407 to 408 & 410/PUN/2024 Assessment Year : 2013-14 to 2014-15 & 2019-20 Dy. Commissioner of Income Tax, Central Circle-1, Ch. Sambhaji Nagar . . . . . . . Appellant V/s Shreehari Associates Pvt Ltd. Plot No-36, Gut No-41, Golwadi, Ch. Sambhaji Nagar. PAN: AAHCS7405B . . . . . . . Respondent Appearances Assessee by : Mr CH Naniwadekar & Kiran Sanmane [‘Ld. AR’] Revenue by : Mr Ajaykumar Kesari & Arvind Desai [‘Ld. DR’] Date of conclusive Hea…

Dinesh Somatmal Dhokar, Mumbai vs. Income Tax Officer - 19(1)(1), Mumbai

In the result, both the appeals are partly allowed

ITA 3556/MUM/2023[2009-10]Status: DisposedITAT Mumbai21 May 2024AY 2009-10

Bench: Shri Prashant Maharishi, Am & Shri Sunil Kumar Singh, Jm

For Appellant: Ms. Ridhisha Jain, AR
Section 143(3)Section 147Section 148Section 271Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SUNIL KUMAR SINGH, JM ITA No. 3556/Mum/2023 (Assessment Year: 2009-10) Dinesh Somatmal Dhokar, Bldg No.1, Room No.6, Income Tax Officer 1st Floor, Vaibhav C Wing, Ward 19(1)(1) Vs. Dedarkar Compound, Mumbai-400 Tardeo Road, Mumbai-400 034 (Appellant) (Respondent) PAN No. AAAPD8605N Assessee by : Ms. Ridhisha Jain, AR : Smt. Mahita Nair, DR Revenue by Date of hearing: 14.05.2024 Date of pronouncement : 21.05.2024 O R D E R PER PRASHANT MAHARISHI, AM: 01. ITA No. 3556/Mum/2023 is filed by the assessee for A.Y. 2009-…

Dinesh Somatmal Dhokar, Mumbai vs. Income Tax Officer - 19(1)(1), Mumbai

In the result, both the appeals are partly allowed

ITA 3555/MUM/2023[2010-11]Status: DisposedITAT Mumbai21 May 2024AY 2010-11

Bench: Shri Prashant Maharishi, Am & Shri Sunil Kumar Singh, Jm

For Appellant: Ms. Ridhisha Jain, AR
Section 143(3)Section 147Section 148Section 271Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SUNIL KUMAR SINGH, JM ITA No. 3556/Mum/2023 (Assessment Year: 2009-10) Dinesh Somatmal Dhokar, Bldg No.1, Room No.6, Income Tax Officer 1st Floor, Vaibhav C Wing, Ward 19(1)(1) Vs. Dedarkar Compound, Mumbai-400 Tardeo Road, Mumbai-400 034 (Appellant) (Respondent) PAN No. AAAPD8605N Assessee by : Ms. Ridhisha Jain, AR : Smt. Mahita Nair, DR Revenue by Date of hearing: 14.05.2024 Date of pronouncement : 21.05.2024 O R D E R PER PRASHANT MAHARISHI, AM: 01. ITA No. 3556/Mum/2023 is filed by the assessee for A.Y. 2009-…