Narangi Land Development Corp. v. ITO

114 ITR (Trib) 702Income Tax Appellate Tribunal2024#18742 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 133ASection 148Section 271(1)(c)Section 147

Issues it is cited on

additional depreciationsurvey under section 133arejection of books of accountfurnishing inaccurate particulars of incomepenalty under section 271(1)(c)furnishing inaccurate particularspenalty u/s 271(1)(c)concealment of incomesection 133section 133alevy of penaltysection 271(1)

Judgments citing Narangi Land Development Corp. v. ITO

Rawat Prabhu Prakash Singh Chundawat HUF, Udaipur vs. DCIT, Central Circle-2, Udaipur

In the result, all the above appeals of the assessee are allowed

ITA 691/JODH/2024[2016-17]Status: DisposedITAT Jodhpur02 Jun 2025AY 2016-17

Bench: SHRI. LALIET KUMAR (Judicial Member), DR. MITHA LAL MEENA (Accountant Member)

For Appellant: Shri Amit Kothari, C.AFor Respondent: Shri Karni Dan, Addl. CIT(Sr. D.R)
Section 133ASection 148Section 271(1)(c)

…[(2014) 264 CTR (Raj) 204] o CIT v. Reliance Petroproducts (P) Ltd. [(2010) 322 ITR 158 (SC)] o PricewaterhouseCoopers (P) Ltd. v. CIT [(2012) 253 CTR (SC) 1] o Narangi Land Development Corp. v. ITO [(2024) 38 NYPTTJ 1256 (Mum)] o Ajoy Sharma v. DCIT [(2024) 114 ITR (Trib) 702 (JP)] o Bhaktvatsal Sadguru Trust v. ACIT [(2025) 39 NYPTTJ 493 (Nagpur)] 3.3 The Ld. AR emphasized that where the income declared in the return under section 148 is accepted without any variation, and the disclosure is made before detection by the Assessing Officer, the same cannot be construed as furnishing of inaccurate particulars or c…

Rawat Prabhu Prakash Singh Chundawat HUF, Udaipur vs. DCIT, Central Circle-2, Udaipur

In the result, all the above appeals of the assessee are allowed

ITA 690/JODH/2024[2015-16]Status: DisposedITAT Jodhpur02 Jun 2025AY 2015-16

Bench: SHRI. LALIET KUMAR (Judicial Member), DR. MITHA LAL MEENA (Accountant Member)

For Appellant: Shri Amit Kothari, C.AFor Respondent: Shri Karni Dan, Addl. CIT(Sr. D.R)
Section 133ASection 148Section 271(1)(c)

…[(2014) 264 CTR (Raj) 204] o CIT v. Reliance Petroproducts (P) Ltd. [(2010) 322 ITR 158 (SC)] o PricewaterhouseCoopers (P) Ltd. v. CIT [(2012) 253 CTR (SC) 1] o Narangi Land Development Corp. v. ITO [(2024) 38 NYPTTJ 1256 (Mum)] o Ajoy Sharma v. DCIT [(2024) 114 ITR (Trib) 702 (JP)] o Bhaktvatsal Sadguru Trust v. ACIT [(2025) 39 NYPTTJ 493 (Nagpur)] 3.3 The Ld. AR emphasized that where the income declared in the return under section 148 is accepted without any variation, and the disclosure is made before detection by the Assessing Officer, the same cannot be construed as furnishing of inaccurate particulars or c…

Rawat Prabhu Prakash Singh Chundawat HUF, Udaipur vs. DCIT, Central Circle-2, Udaipur

In the result, all the above appeals of the assessee are allowed

ITA 689/JODH/2024[2014-15]Status: DisposedITAT Jodhpur02 Jun 2025AY 2014-15

Bench: SHRI. LALIET KUMAR (Judicial Member), DR. MITHA LAL MEENA (Accountant Member)

For Appellant: Shri Amit Kothari, C.AFor Respondent: Shri Karni Dan, Addl. CIT(Sr. D.R)
Section 133ASection 148Section 271(1)(c)

…[(2014) 264 CTR (Raj) 204] o CIT v. Reliance Petroproducts (P) Ltd. [(2010) 322 ITR 158 (SC)] o PricewaterhouseCoopers (P) Ltd. v. CIT [(2012) 253 CTR (SC) 1] o Narangi Land Development Corp. v. ITO [(2024) 38 NYPTTJ 1256 (Mum)] o Ajoy Sharma v. DCIT [(2024) 114 ITR (Trib) 702 (JP)] o Bhaktvatsal Sadguru Trust v. ACIT [(2025) 39 NYPTTJ 493 (Nagpur)] 3.3 The Ld. AR emphasized that where the income declared in the return under section 148 is accepted without any variation, and the disclosure is made before detection by the Assessing Officer, the same cannot be construed as furnishing of inaccurate particulars or c…

Rawat Prabhu Prakash Singh Chundawat HUF, Udaipur vs. Dcitl Central Circle-2, Udaipur

In the result, all the above appeals of the assessee are allowed

ITA 687/JODH/2024[2012-13]Status: DisposedITAT Jodhpur02 Jun 2025AY 2012-13

Bench: SHRI. LALIET KUMAR (Judicial Member), DR. MITHA LAL MEENA (Accountant Member)

For Appellant: Shri Amit Kothari, C.AFor Respondent: Shri Karni Dan, Addl. CIT(Sr. D.R)
Section 133ASection 148Section 271(1)(c)

…[(2014) 264 CTR (Raj) 204] o CIT v. Reliance Petroproducts (P) Ltd. [(2010) 322 ITR 158 (SC)] o PricewaterhouseCoopers (P) Ltd. v. CIT [(2012) 253 CTR (SC) 1] o Narangi Land Development Corp. v. ITO [(2024) 38 NYPTTJ 1256 (Mum)] o Ajoy Sharma v. DCIT [(2024) 114 ITR (Trib) 702 (JP)] o Bhaktvatsal Sadguru Trust v. ACIT [(2025) 39 NYPTTJ 493 (Nagpur)] 3.3 The Ld. AR emphasized that where the income declared in the return under section 148 is accepted without any variation, and the disclosure is made before detection by the Assessing Officer, the same cannot be construed as furnishing of inaccurate particulars or c…

Narangi Land Development Corp. v. ITO (114 ITR (Trib) 702) — Cited in 4 Judgments | BharatTax