P.Muthukaruppan v. JCIT

375 ITR 243High Court#8445 most cited

What is P.Muthukaruppan v. JCIT authority for?

Cash deposited and withdrawn by a director from an assessee-company's current account is not to be treated as a loan or deposit, thereby not attracting penalty under section 271D.

13

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2018.

Also referred to as

P.Muthukaruppan v. JCIT · 375 ITR 243 · section 271D · penalty · cash deposit · cash withdrawal · director · loan · deposit · assessee-company

Judgments citing P.Muthukaruppan v. JCIT

Vasan Medical Centre (India) P Ltd., Trichy vs. Addl.CIT Centrla Range 2, Chennai

In the result, appeals filed by the assessee M/s

ITA 2205/CHNY/2018[2015-16]Status: DisposedITAT Chennai26 Nov 2018AY 2015-16

Bench: Shri George Mathan & Shri A.Mohan Alankamony

For Respondent: Dr.Srinivasa Rao, CIT D.R
Section 269SSection 271DSection 271E

…icer by relying upon the decision of the Hon’ble jurisdictional High Court in the case of Nandhi Dhall Mill Vs. CIT reported in [2015] 373 ITR 510, as also the decision of Hon’ble jurisdictional High Court in the case of P.Muthukaruppan Vs. JCIT reported in 375 ITR 243(Mad.), held that the assessee was liable to pay the penalty u/s.271D of the Act. It was a submission that on appeal, before the ld.CIT(A) the assessee had also relied upon the decision of the Hon’ble jurisdictional High Court in the case of CIT Vs.Idhayam Publications Ltd., reported in [2006] 285ITR 221(Mad.) wherein the Hon’ble Madras High Cou…

Vasan Medical Centre (India) P Ltd., Trichy vs. Addl.CIT Centrla Range 2, Chennai

In the result, appeals filed by the assessee M/s

ITA 2204/CHNY/2018[2015-16]Status: DisposedITAT Chennai26 Nov 2018AY 2015-16

Bench: Shri George Mathan & Shri A.Mohan Alankamony

For Respondent: Dr.Srinivasa Rao, CIT D.R
Section 269SSection 271DSection 271E

…icer by relying upon the decision of the Hon’ble jurisdictional High Court in the case of Nandhi Dhall Mill Vs. CIT reported in [2015] 373 ITR 510, as also the decision of Hon’ble jurisdictional High Court in the case of P.Muthukaruppan Vs. JCIT reported in 375 ITR 243(Mad.), held that the assessee was liable to pay the penalty u/s.271D of the Act. It was a submission that on appeal, before the ld.CIT(A) the assessee had also relied upon the decision of the Hon’ble jurisdictional High Court in the case of CIT Vs.Idhayam Publications Ltd., reported in [2006] 285ITR 221(Mad.) wherein the Hon’ble Madras High Cou…

Vasan Medical Centre (India) P Ltd., Trichy vs. Addl.CIT Centrla Range 2, Chennai

In the result, appeals filed by the assessee M/s

ITA 2203/CHNY/2018[2014-15]Status: DisposedITAT Chennai26 Nov 2018AY 2014-15

Bench: Shri George Mathan & Shri A.Mohan Alankamony

For Respondent: Dr.Srinivasa Rao, CIT D.R
Section 269SSection 271DSection 271E

…icer by relying upon the decision of the Hon’ble jurisdictional High Court in the case of Nandhi Dhall Mill Vs. CIT reported in [2015] 373 ITR 510, as also the decision of Hon’ble jurisdictional High Court in the case of P.Muthukaruppan Vs. JCIT reported in 375 ITR 243(Mad.), held that the assessee was liable to pay the penalty u/s.271D of the Act. It was a submission that on appeal, before the ld.CIT(A) the assessee had also relied upon the decision of the Hon’ble jurisdictional High Court in the case of CIT Vs.Idhayam Publications Ltd., reported in [2006] 285ITR 221(Mad.) wherein the Hon’ble Madras High Cou…

Vasan Medical Centre (India) P Ltd., Trichy vs. Addl.CIT Centrla Range 2, Chennai

In the result, appeals filed by the assessee M/s

ITA 2202/CHNY/2018[2014-15]Status: DisposedITAT Chennai26 Nov 2018AY 2014-15

Bench: Shri George Mathan & Shri A.Mohan Alankamony

For Respondent: Dr.Srinivasa Rao, CIT D.R
Section 269SSection 271DSection 271E

…icer by relying upon the decision of the Hon’ble jurisdictional High Court in the case of Nandhi Dhall Mill Vs. CIT reported in [2015] 373 ITR 510, as also the decision of Hon’ble jurisdictional High Court in the case of P.Muthukaruppan Vs. JCIT reported in 375 ITR 243(Mad.), held that the assessee was liable to pay the penalty u/s.271D of the Act. It was a submission that on appeal, before the ld.CIT(A) the assessee had also relied upon the decision of the Hon’ble jurisdictional High Court in the case of CIT Vs.Idhayam Publications Ltd., reported in [2006] 285ITR 221(Mad.) wherein the Hon’ble Madras High Cou…

Vasan Medical Centre (India) P Ltd., Trichy vs. Addl.CIT Centrla Range 2, Chennai

In the result, appeals filed by the assessee M/s

ITA 2201/CHNY/2018[2013-14]Status: DisposedITAT Chennai26 Nov 2018AY 2013-14

Bench: Shri George Mathan & Shri A.Mohan Alankamony

For Respondent: Dr.Srinivasa Rao, CIT D.R
Section 269SSection 271DSection 271E

…icer by relying upon the decision of the Hon’ble jurisdictional High Court in the case of Nandhi Dhall Mill Vs. CIT reported in [2015] 373 ITR 510, as also the decision of Hon’ble jurisdictional High Court in the case of P.Muthukaruppan Vs. JCIT reported in 375 ITR 243(Mad.), held that the assessee was liable to pay the penalty u/s.271D of the Act. It was a submission that on appeal, before the ld.CIT(A) the assessee had also relied upon the decision of the Hon’ble jurisdictional High Court in the case of CIT Vs.Idhayam Publications Ltd., reported in [2006] 285ITR 221(Mad.) wherein the Hon’ble Madras High Cou…

Vasan Medical Centre (India) P Ltd., Trichy vs. Addl.CIT Centrla Range 2, Chennai

In the result, appeals filed by the assessee M/s

ITA 2200/CHNY/2018[2013-14]Status: DisposedITAT Chennai26 Nov 2018AY 2013-14

Bench: Shri George Mathan & Shri A.Mohan Alankamony

For Respondent: Dr.Srinivasa Rao, CIT D.R
Section 269SSection 271DSection 271E

…icer by relying upon the decision of the Hon’ble jurisdictional High Court in the case of Nandhi Dhall Mill Vs. CIT reported in [2015] 373 ITR 510, as also the decision of Hon’ble jurisdictional High Court in the case of P.Muthukaruppan Vs. JCIT reported in 375 ITR 243(Mad.), held that the assessee was liable to pay the penalty u/s.271D of the Act. It was a submission that on appeal, before the ld.CIT(A) the assessee had also relied upon the decision of the Hon’ble jurisdictional High Court in the case of CIT Vs.Idhayam Publications Ltd., reported in [2006] 285ITR 221(Mad.) wherein the Hon’ble Madras High Cou…

Vasan Medical Centre (India) P Ltd., Trichy vs. Addl.CIT Centrla Range 2, Chennai

In the result, appeals filed by the assessee M/s

ITA 2199/CHNY/2018[2012-13]Status: DisposedITAT Chennai26 Nov 2018AY 2012-13

Bench: Shri George Mathan & Shri A.Mohan Alankamony

For Respondent: Dr.Srinivasa Rao, CIT D.R
Section 269SSection 271DSection 271E

…icer by relying upon the decision of the Hon’ble jurisdictional High Court in the case of Nandhi Dhall Mill Vs. CIT reported in [2015] 373 ITR 510, as also the decision of Hon’ble jurisdictional High Court in the case of P.Muthukaruppan Vs. JCIT reported in 375 ITR 243(Mad.), held that the assessee was liable to pay the penalty u/s.271D of the Act. It was a submission that on appeal, before the ld.CIT(A) the assessee had also relied upon the decision of the Hon’ble jurisdictional High Court in the case of CIT Vs.Idhayam Publications Ltd., reported in [2006] 285ITR 221(Mad.) wherein the Hon’ble Madras High Cou…

Vasan Medical Centre (India) P Ltd., Trichy vs. Addl.CIT Centrla Range 2, Chennai

In the result, appeals filed by the assessee M/s

ITA 2198/CHNY/2018[2012-13]Status: DisposedITAT Chennai26 Nov 2018AY 2012-13

Bench: Shri George Mathan & Shri A.Mohan Alankamony

For Respondent: Dr.Srinivasa Rao, CIT D.R
Section 269SSection 271DSection 271E

…icer by relying upon the decision of the Hon’ble jurisdictional High Court in the case of Nandhi Dhall Mill Vs. CIT reported in [2015] 373 ITR 510, as also the decision of Hon’ble jurisdictional High Court in the case of P.Muthukaruppan Vs. JCIT reported in 375 ITR 243(Mad.), held that the assessee was liable to pay the penalty u/s.271D of the Act. It was a submission that on appeal, before the ld.CIT(A) the assessee had also relied upon the decision of the Hon’ble jurisdictional High Court in the case of CIT Vs.Idhayam Publications Ltd., reported in [2006] 285ITR 221(Mad.) wherein the Hon’ble Madras High Cou…

Vasan Healthcare P Ltd., Chennai vs. Addl.CIT Central Range 2, Chennai

In the result, appeals filed by the assessee M/s

ITA 2197/CHNY/2018[2015-16]Status: DisposedITAT Chennai26 Nov 2018AY 2015-16

Bench: Shri George Mathan & Shri A.Mohan Alankamony

For Respondent: Dr.Srinivasa Rao, CIT D.R
Section 269SSection 271DSection 271E

…icer by relying upon the decision of the Hon’ble jurisdictional High Court in the case of Nandhi Dhall Mill Vs. CIT reported in [2015] 373 ITR 510, as also the decision of Hon’ble jurisdictional High Court in the case of P.Muthukaruppan Vs. JCIT reported in 375 ITR 243(Mad.), held that the assessee was liable to pay the penalty u/s.271D of the Act. It was a submission that on appeal, before the ld.CIT(A) the assessee had also relied upon the decision of the Hon’ble jurisdictional High Court in the case of CIT Vs.Idhayam Publications Ltd., reported in [2006] 285ITR 221(Mad.) wherein the Hon’ble Madras High Cou…

Vasan Healthcare P Ltd., Chennai vs. Addl.CIT Central Range 2, Chennai

In the result, appeals filed by the assessee M/s

ITA 2196/CHNY/2018[2015-16]Status: DisposedITAT Chennai26 Nov 2018AY 2015-16

Bench: Shri George Mathan & Shri A.Mohan Alankamony

For Respondent: Dr.Srinivasa Rao, CIT D.R
Section 269SSection 271DSection 271E

…icer by relying upon the decision of the Hon’ble jurisdictional High Court in the case of Nandhi Dhall Mill Vs. CIT reported in [2015] 373 ITR 510, as also the decision of Hon’ble jurisdictional High Court in the case of P.Muthukaruppan Vs. JCIT reported in 375 ITR 243(Mad.), held that the assessee was liable to pay the penalty u/s.271D of the Act. It was a submission that on appeal, before the ld.CIT(A) the assessee had also relied upon the decision of the Hon’ble jurisdictional High Court in the case of CIT Vs.Idhayam Publications Ltd., reported in [2006] 285ITR 221(Mad.) wherein the Hon’ble Madras High Cou…

Vasan Healthcare P Ltd., Chennai vs. Addl.CIT Central Range 2, Chennai

In the result, appeals filed by the assessee M/s

ITA 2195/CHNY/2018[2014-15]Status: DisposedITAT Chennai26 Nov 2018AY 2014-15

Bench: Shri George Mathan & Shri A.Mohan Alankamony

For Respondent: Dr.Srinivasa Rao, CIT D.R
Section 269SSection 271DSection 271E

…icer by relying upon the decision of the Hon’ble jurisdictional High Court in the case of Nandhi Dhall Mill Vs. CIT reported in [2015] 373 ITR 510, as also the decision of Hon’ble jurisdictional High Court in the case of P.Muthukaruppan Vs. JCIT reported in 375 ITR 243(Mad.), held that the assessee was liable to pay the penalty u/s.271D of the Act. It was a submission that on appeal, before the ld.CIT(A) the assessee had also relied upon the decision of the Hon’ble jurisdictional High Court in the case of CIT Vs.Idhayam Publications Ltd., reported in [2006] 285ITR 221(Mad.) wherein the Hon’ble Madras High Cou…

Vasan Healthcare P Ltd., Chennai vs. Addl.CIT Central Range 2, Chennai

In the result, appeals filed by the assessee M/s

ITA 2194/CHNY/2018[2014-15]Status: DisposedITAT Chennai26 Nov 2018AY 2014-15

Bench: Shri George Mathan & Shri A.Mohan Alankamony

For Respondent: Dr.Srinivasa Rao, CIT D.R
Section 269SSection 271DSection 271E

…icer by relying upon the decision of the Hon’ble jurisdictional High Court in the case of Nandhi Dhall Mill Vs. CIT reported in [2015] 373 ITR 510, as also the decision of Hon’ble jurisdictional High Court in the case of P.Muthukaruppan Vs. JCIT reported in 375 ITR 243(Mad.), held that the assessee was liable to pay the penalty u/s.271D of the Act. It was a submission that on appeal, before the ld.CIT(A) the assessee had also relied upon the decision of the Hon’ble jurisdictional High Court in the case of CIT Vs.Idhayam Publications Ltd., reported in [2006] 285ITR 221(Mad.) wherein the Hon’ble Madras High Cou…

ITO, Virudhunagar vs. S.Arun Kumar, Rajapalayam

In the result, the appeal filed by the Revenue is allowed

ITA 95/CHNY/2017[2009-10]Status: DisposedITAT Chennai19 Jun 2017AY 2009-10

Bench: Shri Chandra Poojari & Shri Duvvuru R.L. Reddy

For Appellant: Shri. K. Ravi, IRS, JCITFor Respondent: Ms. S. Vidya, CA
Section 143(3)Section 269SSection 271D

…n the case no proper explanations offered by the assessee before lower authorities. In our opinion, assessee is liable for penalty u/s. 271D of the Act. We place reliance on the judgment of Jurisdictional High Court in the case of P. Muthukarupan vs. JCIT 375 ITR 243. In our opinion, it is sufficient to say that simply the transaction was genuine, so sec. 269SS of the Act is not applicable. One cannot accept such proposition of law, there is no ambiguity in the language of said provisions of Sec. 271D of the Act. As such there is no such need to apply the purposive theory , in interpretation of said section.…