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

124 Taxmann.com 249Supreme Court of India2021#1031 most cited

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

A penalty levied under Section 271(1)(c) is not sustainable if the notice issued under Section 274 fails to specifically mention whether the charge relates to concealment of income or furnishing inaccurate particulars of income. The Assessing Officer must specify the exact charge for the penalty to be valid.

105

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2021 to 2026.

Also referred to as

Pr. CIT v. Golden Peace Hotels and Resorts (P) Ltd. · 124 Taxmann.com 249 · Section 271(1)(c) · Section 274 · penalty validity · specific charge · notice defect · concealment of income · inaccurate particulars · penalty sustainability

Issues it is cited on

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

Ashok Kumar Singh, Durg vs. Income Tax Officer-2(2), Bhilai, Durg

In the result, the assessee's appeal is allowed in terms of our observations above

ITA 150/RPR/2023[2010-11]Status: DisposedITAT Raipur04 Sept 2023AY 2010-11

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita No. 150/Rpr/2023 "नधा"रण वष" / Assessment Year : 2010-11 Ashok Kumar Singh P-10, Rishab Green City, Pulgaon, Durg-491 001 (C.G) Pan : Bcfps1394K .......अपीलाथ" / Appellant बनाम / V/S. The Income Tax Officer-2(2), Bhilai (C.G.) ……""यथ" / Respondent

For Appellant: Shri S.R. Rao, AdvocateFor Respondent: Shri Satya Prakash Sharma, Sr. DR
Section 143(3)Section 147Section 148Section 271(1)(c)Section 274

…आयकर अपील"य अ"धकरण "यायपीठ रायपुर म"। IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No. 150/RPR/2023 "नधा"रण वष" / Assessment Year : 2010-11 Ashok Kumar Singh P-10, Rishab Green City, Pulgaon, Durg-491 001 (C.G) PAN : BCFPS1394K .......अपीलाथ" / Appellant बनाम / V/s. The Income Tax Officer-2(2), Bhilai (C.G.) ……""यथ" / Respondent Assessee by : Shri S.R. Rao, Advocate Revenue by : Shri Satya Prakash Sharma, Sr. DR सुनवाई क" तार"ख / Date of Hearing : 21.08.2023 घोषणा क" तार"ख / Date of Pronouncemen…

Prashant Manohar Bhagwat, Raipur vs. Income Tax Officer-1(2), Raipur

In the result, appeal of the assessee is allowed in terms of our aforesaid observations

ITA 86/RPR/2023[2014-5]Status: DisposedITAT Raipur18 Aug 2023

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita No. 86/Rpr/2023 "नधा"रण वष" / Assessment Year : 2014-15 Prashant Manohar Bhagwat H. No.11, South Avenue, Choubey Colony, Raipur (C.G.)-492 001 Pan : Ahfpb6105K .......अपीलाथ" / Appellant बनाम / V/S. The Income Tax Officer-1(2), Raipur (C.G.) ……""यथ" / Respondent

For Appellant: Shri R.B Doshi, CAFor Respondent: Shri Satya Prakash Sharma, Sr. DR
Section 10(38)Section 143(3)Section 271(1)(c)Section 274

…आयकर अपील"य अ"धकरण "यायपीठ रायपुर म"। IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No. 86/RPR/2023 "नधा"रण वष" / Assessment Year : 2014-15 Prashant Manohar Bhagwat H. No.11, South Avenue, Choubey Colony, Raipur (C.G.)-492 001 PAN : AHFPB6105K .......अपीलाथ" / Appellant बनाम / V/s. The Income Tax Officer-1(2), Raipur (C.G.) ……""यथ" / Respondent Assessee by : Shri R.B Doshi, CA Revenue by : Shri Satya Prakash Sharma, Sr. DR सुनवाई क" तार"ख / Date of Hearing : 17.08.2023 घोषणा क" तार"ख / Date of Pr…

Khomram Chandrawanshi (HUF), Raipur vs. Income Tax Officer-4(1), Raipur

In the result, appeal of the assessee is allowed in terms of our aforesaid observations

ITA 165/RPR/2022[2014-15]Status: DisposedITAT Raipur09 Aug 2023AY 2014-15

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita No. 165/Rpr/2022 "नधा"रण वष" / Assessment Year : 2014-15 Khomram Chandrawanshi (Huf) House No.18, Ring Road Chowk, Krishnasakha Society, Rohinipuram, Raipur-492 001 (C.G) Pan : Aakhk2082E .......अपीलाथ" / Appellant बनाम / V/S. The Income Tax Officer-4(1), Raipur (C.G.) ……""यथ" / Respondent

For Appellant: Shri Sakshi Gopal Aggarwal, CAFor Respondent: Shri Satya Prakash Sharma, Sr. DR
Section 10(38)Section 143(3)Section 271(1)(c)Section 274Section 4

…आयकर अपील"य अ"धकरण "यायपीठ रायपुर म"। IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No. 165/RPR/2022 "नधा"रण वष" / Assessment Year : 2014-15 Khomram Chandrawanshi (HUF) House No.18, Ring Road Chowk, Krishnasakha Society, Rohinipuram, Raipur-492 001 (C.G) PAN : AAKHK2082E .......अपीलाथ" / Appellant बनाम / V/s. The Income Tax Officer-4(1), Raipur (C.G.) ……""यथ" / Respondent Assessee by : Shri Sakshi Gopal Aggarwal, CA Revenue by : Shri Satya Prakash Sharma, Sr. DR सुनवाई क" तार"ख / Date of Hearing :…

Arun Keshavrao Narwade (HUF), Aurangabad vs. Income-Tax Officer, Ward 3(1), Aurangabad

In the result, appeal of the Assessee is Allowed

ITA 185/PUN/2022[2005-06]Status: HeardITAT Pune23 Dec 2022AY 2005-06

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.185/Pun/2022 िनधा"रण वष" / Assessment Year : 2005-06 Arun Keshavrao Narwade –Huf, The Income Tax Officer, Plot No.12, Rajnagar, Station V Ward-3(1), Aurangabad. Road, Aurangabad – 431005. S Pan: Aahha 8135 K Appellant/ Assessee Respondent / Revenue Assessee By Shri M.K.Kulkarani – Ar Revenue By Shri M.G.Jasnani – Dr Date Of Hearing 23/12/2022 Date Of Pronouncement 23/12/2022 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Is Directed Against The Order Of Ld.Commissioner Of Income Tax(Appeals), Aurangabad-2 Dated 18.03.2019 Emanating From Penalty Order Of Assessing Officer Dated 30.03.2017 Under Section 271(1)(C) Of The I.T.Act, 1961 For The A.Y.2005-06. The Assessee Has Raised The Following Grounds Of Appeal: “1) On The Facts & In The Circumstances Of The Case & In Lawthe Penalty Under Section 271(L)(C) Levied Of Rs. 5,66,058/- By The A.O. & Confirmed By Ld. Cit(A) In His Appeal Order Dt. 18-03- 2019 Is Not Justified In View Of Latest Hon'Ble Supreme Court Judgment Reported As Pr. Cit V. Golden Peace Hotels & Resorts (P.) Ltd [2021] 124 Taxmann.Com 249 (Sc) Dt. 20-22-2020. The Penalty Levied Being Illegal & Without Jurisdiction Be Quashed. Arun Keshavrao Narwade –Huf [A]

Section 271Section 271(1)(c)Section 274Section 50C

…आयकर अपीलीय अिधकरण “बी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B” :: PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.185/PUN/2022 िनधा"रण वष" / Assessment Year : 2005-06 Arun Keshavrao Narwade –HUF, The Income Tax Officer, Plot No.12, Rajnagar, Station V Ward-3(1), Aurangabad. Road, Aurangabad – 431005. s PAN: AAHHA 8135 K Appellant/ Assessee Respondent / Revenue Assessee by Shri M.K.Kulkarani – AR Revenue by Shri M.G.Jasnani – DR Date of hearing 23/12/2022 Date of pronouncement 23/12/2022 आदेश/ ORDER PER DR. DIPAK P. RIPOTE…

De Dietrich Process Systems India P. Ltd., Navi Mumbai vs. Dy CIT - 19(3)(1), Mumbai

ITA 2021/MUM/2020[2014-15]Status: DisposedITAT Mumbai10 Oct 2022AY 2014-15

Bench: Shri Amit Shukla, Jm & Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 2021 & 2022/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2014-15 & 2015-16) Dcit-19(3)(1), Mumbai De Dietrich Process Systems Aayakar Bhavan, India Pvt. Ltd. बिधम/ Mumbai-400 020 R. No. 548/549, Road No. 16, Vs. Ttc Indl. Area, Midc Rabale, Navi Mumbai-400 701 स्थायीलेखासं./जीआइआरसं./ Pan No. Aaccd8576D (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Shri Sanjay R. Parikh, Ld. Ar प्रत्यथीकीओरसे/Respondent By : Shri Mahita Nair, Ld. Dr सुनवाईकीतारीख/ : 13.07.2022 Date Of Hearing घोषणाकीतारीख / : 10.10.2022 Date Of Pronouncement आदेश / O R D E R Per Amit Shukla: The Aforesaid Appeals Have Been Filed By The Assessee Against The Separate Impugned Order Of Even Date 24.12.2019, Passed By Ld. Cit(A)-16, Mumbai In Relation To The Penalty Proceedings U/S 271(1)(C) For Ay 2014-15 & 2015-16. 2

For Appellant: Shri Sanjay R. Parikh, Ld. ARFor Respondent: Shri Mahita Nair, Ld. DR
Section 143(3)Section 271(1)(c)Section 274Section 40Section 40aSection 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM & SHRI S. RIFAUR RAHMAN, AM आयकरअपीलसं./ I.T.A. No. 2021 & 2022/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2014-15 & 2015-16) DCIT-19(3)(1), Mumbai De Dietrich Process Systems Aayakar Bhavan, India Pvt. Ltd. बिधम/ Mumbai-400 020 R. No. 548/549, Road No. 16, Vs. TTC Indl. Area, MIDC Rabale, Navi Mumbai-400 701 स्थायीलेखासं./जीआइआरसं./ PAN No. AACCD8576D (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant by : Shri Sanjay R. Parikh, Ld. AR प्रत्यथीकीओरसे/Respondent by : Shri Mahita Nair, Ld. DR सुनवाईकीतारीख/ : 13.…