Pr.CIT v. Golden Peace Hotels and Resorts (P.) Ltd.

124 Taxmann.com 248High Court2021#3642 most cited

What is Pr.CIT v. Golden Peace Hotels and Resorts (P.) Ltd. authority for?

Penalty proceedings under section 271(1)(c) are not sustainable if the Assessing Officer has not recorded satisfaction regarding concealment of income or furnishing of inaccurate particulars by the assessee. Such satisfaction is a prerequisite for initiating penalty proceedings.

32

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2021 to 2025.

Also referred to as

Pr. CIT v. Golden Peace Hotels and Resorts · section 271(1)(c) · penalty proceedings · concealment of income · inaccurate particulars · satisfaction of AO · unsustainable penalty · non-application of mind

Sections most often in play

Section 271(1)(c)Section 274Section 143(3)Section 153Section 153CSection 292BSection 115JBSection 144C(13)

Issues it is cited on

non application of mindfurnishing inaccurate particulars of incomepenalty proceedings initiatedfurnishing inaccurate particularssection 274concealment of incomepenalty u/s 271(1)(c)non-application of mindpenalty under section 271(1)(c)levy of penaltysection 254section 271(1)(c)

Judgments citing Pr.CIT v. Golden Peace Hotels and Resorts (P.) Ltd.

Neelesh Satish Kanade, Pune vs. Assistant Commissioner of Income Tax

In the result, the appeal is allowed

ITA 2773/PUN/2016[2006-07]Status: DisposedITAT Pune12 May 2022AY 2006-07

Bench: Shri R.S. Syal & Shri Partha Sarathi Chaudhuryनिर्धारण वषा / Assessment Year : 2006-07 Neelesh Satish Kanade, Vs. Acit, 1073, Bhosale Mystiqa, Central Circle-2(1), Model Colony, Pune Pune 411 016 Pan : Agdpk4376L Appellant Respondent

Section 139Section 139(1)Section 153ASection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER निर्धारण वषा / Assessment Year : 2006-07 Neelesh Satish Kanade, Vs. ACIT, 1073, Bhosale Mystiqa, Central Circle-2(1), Model Colony, Pune Pune 411 016 PAN : AGDPK4376L Appellant Respondent Assessee by Smt. Deepa Khare Revenue by Shri Rajesh Gawli Date of hearing 11-05-2022 Date of pronouncement 12-05-2022 आदेश / ORDER PER R.S. SYAL, VP : This appeal by the assessee is directed against the order passed by the CIT(A)-12, Pune on 06-09-2016 in relation to the penalty impo…

M/S. Shree Hatkeshwara Cargo Movers, Pune vs. Assistant Commissioner of Income-Tax, Circle - 5, Pune

In the result, both the appeals are allowed

ITA 1586/PUN/2018[2010-11]Status: HeardITAT Pune11 Jan 2022AY 2010-11

Bench: Shri R.S. Syal & Shri S.S.Viswanethra Raviआयकर अपीऱ सं. / Ita Nos.1586 & 1587/Pun/2018 निर्धारण वषा / Assessment Years : 2010-11 & 2012-13 M/S. Shree Hatkeshwara Cargo Vs. Acit, Circle-5, Movers Pune Office No.8, Wonder City, Katraj By-Pass Road, Pune – 411046 Pan: Aatfs8504N Appellant Respondent

Section 133ASection 143(3)Section 147Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH, ‘A’ PUNE – VIRTUAL COURT BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI S.S.VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपीऱ सं. / ITA Nos.1586 & 1587/PUN/2018 निर्धारण वषा / Assessment Years : 2010-11 & 2012-13 M/s. Shree Hatkeshwara Cargo Vs. ACIT, Circle-5, Movers Pune Office No.8, Wonder City, Katraj By-Pass Road, Pune – 411046 PAN: AATFS8504N Appellant Respondent Assessee by None Revenue by Shri S.P. Walimbe Date of hearing 11-01-2022 Date of pronouncement 11-01-2022 आदेश / ORDER PER S.S. VISWANETHRA RAVI, JM : Both the appeals by the assessee are directed against…

M/S. Shree Hatkeshwara Cargo Movers, Pune vs. Assistant Commissioner of Income-Tax, Circle - 5, Pune

In the result, both the appeals are allowed

ITA 1587/PUN/2018[2012-13]Status: HeardITAT Pune11 Jan 2022AY 2012-13

Bench: Shri R.S. Syal & Shri S.S.Viswanethra Raviआयकर अपीऱ सं. / Ita Nos.1586 & 1587/Pun/2018 निर्धारण वषा / Assessment Years : 2010-11 & 2012-13 M/S. Shree Hatkeshwara Cargo Vs. Acit, Circle-5, Movers Pune Office No.8, Wonder City, Katraj By-Pass Road, Pune – 411046 Pan: Aatfs8504N Appellant Respondent

Section 133ASection 143(3)Section 147Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH, ‘A’ PUNE – VIRTUAL COURT BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI S.S.VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपीऱ सं. / ITA Nos.1586 & 1587/PUN/2018 निर्धारण वषा / Assessment Years : 2010-11 & 2012-13 M/s. Shree Hatkeshwara Cargo Vs. ACIT, Circle-5, Movers Pune Office No.8, Wonder City, Katraj By-Pass Road, Pune – 411046 PAN: AATFS8504N Appellant Respondent Assessee by None Revenue by Shri S.P. Walimbe Date of hearing 11-01-2022 Date of pronouncement 11-01-2022 आदेश / ORDER PER S.S. VISWANETHRA RAVI, JM : Both the appeals by the assessee are directed against…

M/S. Shubham Developers Promoters and Builders, Pune vs. Deputy Commissioner of Income-Tax, Circle - 8, Pune

In the result, the appeal is allowed

ITA 1556/PUN/2018[2013-14]Status: DisposedITAT Pune10 Jan 2022AY 2013-14

Bench: Shri R.S. Syal & Shri S.S.Viswanethra Raviआयकर अपीऱ सं. / Ita No.1556/Pun/2018 निर्धारण वषा / Assessment Year : 2013-14 M/S. Shubham Developers Vs. Dcit, Circle-8, Promoters & Builders Pune R.G. Bhilare & Co. Chartered Accountants Plot No.9, Jatan Niwas, Ruturaj Soc., Off Pune Satara Road, Pune-411037 Pan: Abtfs0303E Appellant Respondent

Section 133ASection 143(3)Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH, ‘A’ PUNE – VIRTUAL COURT BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI S.S.VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपीऱ सं. / ITA No.1556/PUN/2018 निर्धारण वषा / Assessment Year : 2013-14 M/s. Shubham Developers Vs. DCIT, Circle-8, Promoters & Builders Pune R.G. Bhilare & Co. Chartered Accountants Plot No.9, Jatan Niwas, Ruturaj Soc., Off Pune Satara Road, Pune-411037 PAN: ABTFS0303E Appellant Respondent Assessee by Ms. Diksha Agarwal Revenue by Shri S.P. Walimbe Date of hearing 10-01-2022 Date of pronouncement 10-01-2022 आदेश / ORDER PER VISWANETHRA RAVI, JM : Th…

Eagle Flask Industries Pvt.Ltd, Pune vs. Deputy Commissioner of Income Tax, Pune

In the result, the appeal is allowed

ITA 474/PUN/2017[2004-05]Status: DisposedITAT Pune02 Sept 2021AY 2004-05

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Raviआयकर अपील सं. / Ita Nos.474 & 2000/Pun/2017 िनधा"रण वष" / Assessment Year : 2004-05

Section 143(3)Section 271(1)(c)Section 274Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH, ‘B’ PUNE – VIRTUAL COURT BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.474 & 2000/PUN/2017 िनधा"रण वष" / Assessment Year : 2004-05 Eagle Flask Industries Pvt. Ltd., Vs. DCIT, Circle-8, 4th Floor, Parmar Gallery, Pune/ Shivarkar Road, Wanowari, DCIT, Circle-14, Pune – 411 047 Pune PAN : AAACE4197M Appellant Respondent Assessee by Shri M.K. Kulkarni Revenue by Shri T. Vijaya Bhaskar Reddy Date of hearing 02-09-2021 Date of pronouncement 02-09-2021 आदेश / ORDER PER R.S.SYAL, VP : These two appeals by…

Eagle Flask Industries Pvt. Ltd, Pune vs. Deputy Commissioner of Income-Tax, Circle - 8, Pune

In the result, the appeal is allowed

ITA 2000/PUN/2017[2004-05]Status: DisposedITAT Pune02 Sept 2021AY 2004-05

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Raviआयकर अपील सं. / Ita Nos.474 & 2000/Pun/2017 िनधा"रण वष" / Assessment Year : 2004-05

Section 143(3)Section 271(1)(c)Section 274Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH, ‘B’ PUNE – VIRTUAL COURT BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.474 & 2000/PUN/2017 िनधा"रण वष" / Assessment Year : 2004-05 Eagle Flask Industries Pvt. Ltd., Vs. DCIT, Circle-8, 4th Floor, Parmar Gallery, Pune/ Shivarkar Road, Wanowari, DCIT, Circle-14, Pune – 411 047 Pune PAN : AAACE4197M Appellant Respondent Assessee by Shri M.K. Kulkarni Revenue by Shri T. Vijaya Bhaskar Reddy Date of hearing 02-09-2021 Date of pronouncement 02-09-2021 आदेश / ORDER PER R.S.SYAL, VP : These two appeals by…

Income-Tax Officer, Ward - 5(1), Pune vs. Maharashtra State Co-Operative Credit Societies Deposit Gurantee Corp. Ltd, Pune

In the result, quantum assessment appeals for the A

ITA 1493/PUN/2018[2008-09]Status: DisposedITAT Pune18 Aug 2021AY 2008-09

Bench: Shri R.S. Syal & Shri S.S.Viswanethra Raviआयकर अपीऱ सं. / Ita No.709/Pun/2017 निर्धारण वषा / Assessment Year : 2008-09 Ito, Ward 5(1), Vs. Maharashtra State Co-Operative Pune Credit Societies Deposit Guarantee Corp. Ltd., Suraksha Bhawan, Plot No.9, Gultekdi, Pune – 411037 Pan: Aabtm4090M Appellant Respondent आयकर अपीऱ सं. / Ita Nos.1492 & 1493/Pun/2018 निर्धारण वषा / Assessment Years : 2007-08 & 2008-09 Ito, Ward 5(1), Vs. Maharashtra State Co-Operative Pune Credit Societies Deposit Guarantee Corp. Ltd., Suraksha Bhawan, Plot No.9, Gultekdi, Pune – 411037 Pan: Aabtm4090M Corrigendum Per R.S.Syal, Vp : This Corrigendum Is Being Issued To Correct The Typographical Mistake In The Date Of Pronouncement Mentioned In First Page Of Order. The Same May Be Read As “13.08.2021” Instead Of “13.05.2021”. (S.S. Viswanethra Ravi) (R.S.Syal)पुणे Pune; दििधंक Dated : 18Th August, 2021 Gcvsr

Section 22Section 271(1)(c)Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH, „A‟ PUNE – VIRTUAL COURT BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI S.S.VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपीऱ सं. / ITA No.709/PUN/2017 निर्धारण वषा / Assessment Year : 2008-09 ITO, Ward 5(1), Vs. Maharashtra State Co-operative Pune Credit Societies Deposit Guarantee Corp. Ltd., Suraksha Bhawan, Plot No.9, Gultekdi, Pune – 411037 PAN: AABTM4090M Appellant Respondent आयकर अपीऱ सं. / ITA Nos.1492 & 1493/PUN/2018 निर्धारण वषा / Assessment Years : 2007-08 & 2008-09 ITO, Ward 5(1), Vs. Maharashtra State Co-operative Pune Credit Societies Deposit Guarantee Corp…

Income-Tax Officer, Ward - 5(1), Pune vs. Maharashtra State Co-Operative Credit Societies Deposit Gurantee Corp. Ltd, Pune

In the result, quantum assessment appeals for the A

ITA 1492/PUN/2018[2007-08]Status: DisposedITAT Pune18 Aug 2021AY 2007-08

Bench: Shri R.S. Syal & Shri S.S.Viswanethra Raviआयकर अपीऱ सं. / Ita No.709/Pun/2017 निर्धारण वषा / Assessment Year : 2008-09 Ito, Ward 5(1), Vs. Maharashtra State Co-Operative Pune Credit Societies Deposit Guarantee Corp. Ltd., Suraksha Bhawan, Plot No.9, Gultekdi, Pune – 411037 Pan: Aabtm4090M Appellant Respondent आयकर अपीऱ सं. / Ita Nos.1492 & 1493/Pun/2018 निर्धारण वषा / Assessment Years : 2007-08 & 2008-09 Ito, Ward 5(1), Vs. Maharashtra State Co-Operative Pune Credit Societies Deposit Guarantee Corp. Ltd., Suraksha Bhawan, Plot No.9, Gultekdi, Pune – 411037 Pan: Aabtm4090M Corrigendum Per R.S.Syal, Vp : This Corrigendum Is Being Issued To Correct The Typographical Mistake In The Date Of Pronouncement Mentioned In First Page Of Order. The Same May Be Read As “13.08.2021” Instead Of “13.05.2021”. (S.S. Viswanethra Ravi) (R.S.Syal)पुणे Pune; दििधंक Dated : 18Th August, 2021 Gcvsr

Section 22Section 271(1)(c)Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH, „A‟ PUNE – VIRTUAL COURT BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI S.S.VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपीऱ सं. / ITA No.709/PUN/2017 निर्धारण वषा / Assessment Year : 2008-09 ITO, Ward 5(1), Vs. Maharashtra State Co-operative Pune Credit Societies Deposit Guarantee Corp. Ltd., Suraksha Bhawan, Plot No.9, Gultekdi, Pune – 411037 PAN: AABTM4090M Appellant Respondent आयकर अपीऱ सं. / ITA Nos.1492 & 1493/PUN/2018 निर्धारण वषा / Assessment Years : 2007-08 & 2008-09 ITO, Ward 5(1), Vs. Maharashtra State Co-operative Pune Credit Societies Deposit Guarantee Corp…

Income Tax Officer, Pune vs. Maharashtra State Co-Operative Credit Societies Deposite Gurantee Corp.Ltd, Pune

In the result, quantum assessment appeals for the A

ITA 709/PUN/2017[2008-09]Status: DisposedITAT Pune18 Aug 2021AY 2008-09

Bench: Shri R.S. Syal & Shri S.S.Viswanethra Raviआयकर अपीऱ सं. / Ita No.709/Pun/2017 निर्धारण वषा / Assessment Year : 2008-09 Ito, Ward 5(1), Vs. Maharashtra State Co-Operative Pune Credit Societies Deposit Guarantee Corp. Ltd., Suraksha Bhawan, Plot No.9, Gultekdi, Pune – 411037 Pan: Aabtm4090M Appellant Respondent आयकर अपीऱ सं. / Ita Nos.1492 & 1493/Pun/2018 निर्धारण वषा / Assessment Years : 2007-08 & 2008-09 Ito, Ward 5(1), Vs. Maharashtra State Co-Operative Pune Credit Societies Deposit Guarantee Corp. Ltd., Suraksha Bhawan, Plot No.9, Gultekdi, Pune – 411037 Pan: Aabtm4090M Corrigendum Per R.S.Syal, Vp : This Corrigendum Is Being Issued To Correct The Typographical Mistake In The Date Of Pronouncement Mentioned In First Page Of Order. The Same May Be Read As “13.08.2021” Instead Of “13.05.2021”. (S.S. Viswanethra Ravi) (R.S.Syal)पुणे Pune; दििधंक Dated : 18Th August, 2021 Gcvsr

Section 22Section 271(1)(c)Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH, „A‟ PUNE – VIRTUAL COURT BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI S.S.VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपीऱ सं. / ITA No.709/PUN/2017 निर्धारण वषा / Assessment Year : 2008-09 ITO, Ward 5(1), Vs. Maharashtra State Co-operative Pune Credit Societies Deposit Guarantee Corp. Ltd., Suraksha Bhawan, Plot No.9, Gultekdi, Pune – 411037 PAN: AABTM4090M Appellant Respondent आयकर अपीऱ सं. / ITA Nos.1492 & 1493/PUN/2018 निर्धारण वषा / Assessment Years : 2007-08 & 2008-09 ITO, Ward 5(1), Vs. Maharashtra State Co-operative Pune Credit Societies Deposit Guarantee Corp…

Shrivallabh V.Shete, Pune vs. Deputy Commissioner of Income-Tax, Circle - 5, Pune

In the result, the appeals are allowed

ITA 539/PUN/2018[2011-12]Status: DisposedITAT Pune18 May 2021AY 2011-12

Bench: Shri R.S. Syal & Shri S.S.Viswanethra Raviआयकर अपील सं. / Ita No.538 & 539/Pun/2018 िनधा"रण वष" / Assessment Years : 2009-10 & 2011-12

Section 144Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH, ‘B’ PUNE – VIRTUAL COURT BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI S.S.VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA No.538 & 539/PUN/2018 िनधा"रण वष" / Assessment Years : 2009-10 & 2011-12 Shrivallabh V. Shete, Vs. DCIT, Circle-5, Shree Associates, 24, Pune Bhagwati Complex, 4th Floor, Above Bharti Sah. Bank Ltd., PAN Card Club Road, Baner, Pune 411 045 PAN : AVJPS3017K Appellant Respondent Assessee by Shri Kishor Phadke Revenue by Shri Mahadevan A.M. Krishanan Date of hearing 17-05-2021 Date of pronouncement 18-05-2021 आदेश / ORDER PER R.S.SYAL, V…

Shrivallabh V. Shete, Pune vs. Deputy Commissioner of Income-Tax, Circle - 5, Pune

In the result, the appeals are allowed

ITA 538/PUN/2018[2009-10]Status: DisposedITAT Pune18 May 2021AY 2009-10

Bench: Shri R.S. Syal & Shri S.S.Viswanethra Raviआयकर अपील सं. / Ita No.538 & 539/Pun/2018 िनधा"रण वष" / Assessment Years : 2009-10 & 2011-12

Section 144Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH, ‘B’ PUNE – VIRTUAL COURT BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI S.S.VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA No.538 & 539/PUN/2018 िनधा"रण वष" / Assessment Years : 2009-10 & 2011-12 Shrivallabh V. Shete, Vs. DCIT, Circle-5, Shree Associates, 24, Pune Bhagwati Complex, 4th Floor, Above Bharti Sah. Bank Ltd., PAN Card Club Road, Baner, Pune 411 045 PAN : AVJPS3017K Appellant Respondent Assessee by Shri Kishor Phadke Revenue by Shri Mahadevan A.M. Krishanan Date of hearing 17-05-2021 Date of pronouncement 18-05-2021 आदेश / ORDER PER R.S.SYAL, V…

Vijay Mohan Harde, Ahmednagar vs. Assistant Commissioner of Income Tax, Ahmednagar

In the result, the appeal is allowed

ITA 588/PUN/2017[2011-12]Status: DisposedITAT Pune17 May 2021AY 2011-12

Bench: Shri R.S. Syal & Shri Partha Sarathi Chaudhuryआयकर अपील सं. / Ita No.588/Pun/2017 िनधा"रण वष" / Assessment Year : 2011-12

Section 143(3)Section 271Section 271(1)(c)Section 274Section 50B

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH, ‘A’ PUNE – VIRTUAL COURT BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER आयकर अपील सं. / ITA No.588/PUN/2017 िनधा"रण वष" / Assessment Year : 2011-12 Vijay Mohan Harde, Vs. ACIT, Ahmednagar A/P.Deolali, Tal. Pravra, Dist. Rahuri PAN : ABEPH4172K Appellant Respondent Assessee by Shri S.N. Puranik Revenue by Shri S.P. Walimbe Date of hearing 13-05-2021 Date of pronouncement 17-05-2021 आदेश / ORDER PER R.S.SYAL, VP : This appeal by the assessee arises out of the order dated 04-11-2016 passed by the CIT(A)-2, Pune confirming…