Navjivan Oil Mills v. CIT

Deputy Commissioner of Income Tax, Circle-6(1)(1), Bangalore vs. Santosh Shivaji Lad, Bangalore

In the result, the appeal of the Revenue is hereby dismissed

Bench: Shri Waseem Ahmed & Shri Keshav Dubeyassessment Year: 2013-14

…ITR 494 (Mad.) • CIT(A) vs Valmik bhai H Patel in 280 ITR 487 (Guj.) • CIT(A) vs Rajbans Singh in 276 ITR 351 (All.) • CIT vs Lallubhai Jogibhai Patel in 261 ITR 216 (Guj.) • CIT vs Shivnarayan Jamnalal &Co. in 232 ITR 311 (HP) • Navjivan Oil Mills vs CIT in 252 ITR 417 (Guj.) • CIT vs Ravail singh &Co. in 254 ITR 191 (P&H) • CIT vs Sangrur Vanaspati Mills Ltd in 216 ITR 92 (P&H) .CIT Vs Ample Properties Ltd [2012] 20 taxmann.com 422 (Mad) 7.15. The AO in his penalty order has held that assessee has not attempted to establish his bonafides nor submitted any explanation before the AO during the penalty proceeding…