Saltwater Studio LLP v. NFAC

157 Taxmann.com 749Reported decision2023#9433 most cited

What is Saltwater Studio LLP v. NFAC authority for?

A penalty levied for misreporting under section 270A is unsustainable if the Assessing Officer fails to establish how the assessee's case falls within the specific instances of misreporting mentioned in section 270A(9). This requires an application of mind and adherence to the principles of natural justice.

11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2025 to 2026.

Also referred to as

Saltwater Studio LLP v NFAC · section 270A · penalty for misreporting · section 270A(9) · lack of application of mind · principles of natural justice · penalty unsustainable · ITAT Mumbai · 157 taxmann.com 749

Sections most often in play

Section 270ASection 271(1)(c)Section 274Section 270AASection 143(3)Section 250Section 270A(8)Section 270A(9)

Issues it is cited on

section 270(a)immunity under section 270aasection 270a(8)section 270aarecord datesection 270a(9)(a)section 270a(6)section 270a(9)penalty u/s 270asection 271(l)(c)penalty under section 270asection 270

Judgments citing Saltwater Studio LLP v. NFAC

Smt. Urmila Dhelia, Mumbai vs. Income Tax Officer Ward 23(3)(1), Mumbai

In the result, the appeal filed by the assessee stands allowed

ITA 4204/MUM/2025[2018-19]Status: DisposedITAT Mumbai20 Jan 2026AY 2018-19

Bench: Shri Sandeep Gosain & Shri Arun Khodpia

Section 143(3)Section 250Section 270Section 270ASection 270A(2)(a)Section 270A(9)Section 270A(9)(a)Section 274

…1 IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI ARUN KHODPIA, ACCOUNTANT MEMBER I.T.A. No. 4204/Mum/2025 A.Y: 2018-19 Smt. Urmila Dhelia Vs ITO, Ward -23(3)(1) D 67/651 MIG Colony, Piramal Chambers, Kala Nagar, Bandhra (E), Lalbaug, Mumbai – 400 Mumbai – 400051. 012. PAN – AAEPD1367R (Appellant) (Respondent) Assessee by Shri Karsh Kapadia Revenue by Shri Vivek Permpurna, CIT DR Date of Hearing 13.01.2026 Date of Pronouncement 20.01.2026 ORDER Per: SHRI. SANDEEP GOSAIN, J.M.: The present appeal has been filed by the assessee challenging the impugned orde…

Vinod Jindal, Faridabad, Haryana vs. DCIT, Central Circle-2, Faridabad, Haryana

In the result, appeals of the assessee are allowed

ITA 1923/DEL/2025[2017-18]Status: DisposedITAT Delhi12 Sept 2025AY 2017-18

Bench: Shri Challa Nagendra Prasad & Shri M Balaganeshआ.अ.सं/.I.T.A Nos.1918, 1919, 1920, 1921 & 1923/Del/2025 िनधा"रणवष"/Assessment Years:2013-14 To 2017-18 बनाम Shri Vinod Jindal, Dcit, H.No.1203A, Tower C-3, Vs. Central Circle-2, Srs Pearl Heights, Faridabad. Sector-87, Faridabad. Pan No.Aenpj1202Q अपीलाथ" Appellant ""यथ"/Respondent

Section 250Section 270ASection 271Section 271(1)(c)Section 274

…SHRI VINOD JINDAL IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI M BALAGANESH, ACCOUNTANT MEMBER आ.अ.सं/.I.T.A Nos.1918, 1919, 1920, 1921 & 1923/Del/2025 िनधा"रणवष"/Assessment Years:2013-14 to 2017-18 बनाम SHRI VINOD JINDAL, DCIT, H.No.1203A, Tower C-3, Vs. Central Circle-2, SRS Pearl Heights, Faridabad. Sector-87, Faridabad. PAN No.AENPJ1202Q अपीलाथ" Appellant ""यथ"/Respondent Assessee by Shri Deepesh Garg, Advocate Revenue by Shri Sahil Kumar Bansal, Sr. DR सुनवाईक"तारीख/ Date of hearing: 28.08.2025 12.09.2025 उ"ोषणाक"तारीख/Pronounc…

Vinod Jindal, Faridabad, Haryana vs. DCIT, Central Circle-2, Faridabad, Haryana

In the result, appeals of the assessee are allowed

ITA 1921/DEL/2025[2016-17]Status: DisposedITAT Delhi12 Sept 2025AY 2016-17

Bench: Shri Challa Nagendra Prasad & Shri M Balaganeshआ.अ.सं/.I.T.A Nos.1918, 1919, 1920, 1921 & 1923/Del/2025 िनधा"रणवष"/Assessment Years:2013-14 To 2017-18 बनाम Shri Vinod Jindal, Dcit, H.No.1203A, Tower C-3, Vs. Central Circle-2, Srs Pearl Heights, Faridabad. Sector-87, Faridabad. Pan No.Aenpj1202Q अपीलाथ" Appellant ""यथ"/Respondent

Section 250Section 270ASection 271Section 271(1)(c)Section 274

…SHRI VINOD JINDAL IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI M BALAGANESH, ACCOUNTANT MEMBER आ.अ.सं/.I.T.A Nos.1918, 1919, 1920, 1921 & 1923/Del/2025 िनधा"रणवष"/Assessment Years:2013-14 to 2017-18 बनाम SHRI VINOD JINDAL, DCIT, H.No.1203A, Tower C-3, Vs. Central Circle-2, SRS Pearl Heights, Faridabad. Sector-87, Faridabad. PAN No.AENPJ1202Q अपीलाथ" Appellant ""यथ"/Respondent Assessee by Shri Deepesh Garg, Advocate Revenue by Shri Sahil Kumar Bansal, Sr. DR सुनवाईक"तारीख/ Date of hearing: 28.08.2025 12.09.2025 उ"ोषणाक"तारीख/Pronounc…

Vinod Jindal, Faridabad, Haryana vs. DCIT, Central Circle-2, Faridabad, Haryana

In the result, appeals of the assessee are allowed

ITA 1920/DEL/2025[2015-16]Status: DisposedITAT Delhi12 Sept 2025AY 2015-16

Bench: Shri Challa Nagendra Prasad & Shri M Balaganeshआ.अ.सं/.I.T.A Nos.1918, 1919, 1920, 1921 & 1923/Del/2025 िनधा"रणवष"/Assessment Years:2013-14 To 2017-18 बनाम Shri Vinod Jindal, Dcit, H.No.1203A, Tower C-3, Vs. Central Circle-2, Srs Pearl Heights, Faridabad. Sector-87, Faridabad. Pan No.Aenpj1202Q अपीलाथ" Appellant ""यथ"/Respondent

Section 250Section 270ASection 271Section 271(1)(c)Section 274

…SHRI VINOD JINDAL IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI M BALAGANESH, ACCOUNTANT MEMBER आ.अ.सं/.I.T.A Nos.1918, 1919, 1920, 1921 & 1923/Del/2025 िनधा"रणवष"/Assessment Years:2013-14 to 2017-18 बनाम SHRI VINOD JINDAL, DCIT, H.No.1203A, Tower C-3, Vs. Central Circle-2, SRS Pearl Heights, Faridabad. Sector-87, Faridabad. PAN No.AENPJ1202Q अपीलाथ" Appellant ""यथ"/Respondent Assessee by Shri Deepesh Garg, Advocate Revenue by Shri Sahil Kumar Bansal, Sr. DR सुनवाईक"तारीख/ Date of hearing: 28.08.2025 12.09.2025 उ"ोषणाक"तारीख/Pronounc…

Vinod Jindal, Faridabad, Haryana vs. DCIT, Central Circle-2, Faridabad, Haryana

In the result, appeals of the assessee are allowed

ITA 1919/DEL/2025[2014-15]Status: DisposedITAT Delhi12 Sept 2025AY 2014-15

Bench: Shri Challa Nagendra Prasad & Shri M Balaganeshआ.अ.सं/.I.T.A Nos.1918, 1919, 1920, 1921 & 1923/Del/2025 िनधा"रणवष"/Assessment Years:2013-14 To 2017-18 बनाम Shri Vinod Jindal, Dcit, H.No.1203A, Tower C-3, Vs. Central Circle-2, Srs Pearl Heights, Faridabad. Sector-87, Faridabad. Pan No.Aenpj1202Q अपीलाथ" Appellant ""यथ"/Respondent

Section 250Section 270ASection 271Section 271(1)(c)Section 274

…SHRI VINOD JINDAL IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI M BALAGANESH, ACCOUNTANT MEMBER आ.अ.सं/.I.T.A Nos.1918, 1919, 1920, 1921 & 1923/Del/2025 िनधा"रणवष"/Assessment Years:2013-14 to 2017-18 बनाम SHRI VINOD JINDAL, DCIT, H.No.1203A, Tower C-3, Vs. Central Circle-2, SRS Pearl Heights, Faridabad. Sector-87, Faridabad. PAN No.AENPJ1202Q अपीलाथ" Appellant ""यथ"/Respondent Assessee by Shri Deepesh Garg, Advocate Revenue by Shri Sahil Kumar Bansal, Sr. DR सुनवाईक"तारीख/ Date of hearing: 28.08.2025 12.09.2025 उ"ोषणाक"तारीख/Pronounc…

Vinod Jindal, Faridabad, Haryana vs. DCIT, Central Circle-2, Faridabad, Haryana

In the result, appeals of the assessee are allowed

ITA 1918/DEL/2025[2013-14]Status: DisposedITAT Delhi12 Sept 2025AY 2013-14

Bench: Shri Challa Nagendra Prasad & Shri M Balaganeshआ.अ.सं/.I.T.A Nos.1918, 1919, 1920, 1921 & 1923/Del/2025 िनधा"रणवष"/Assessment Years:2013-14 To 2017-18 बनाम Shri Vinod Jindal, Dcit, H.No.1203A, Tower C-3, Vs. Central Circle-2, Srs Pearl Heights, Faridabad. Sector-87, Faridabad. Pan No.Aenpj1202Q अपीलाथ" Appellant ""यथ"/Respondent

Section 250Section 270ASection 271Section 271(1)(c)Section 274

…SHRI VINOD JINDAL IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI M BALAGANESH, ACCOUNTANT MEMBER आ.अ.सं/.I.T.A Nos.1918, 1919, 1920, 1921 & 1923/Del/2025 िनधा"रणवष"/Assessment Years:2013-14 to 2017-18 बनाम SHRI VINOD JINDAL, DCIT, H.No.1203A, Tower C-3, Vs. Central Circle-2, SRS Pearl Heights, Faridabad. Sector-87, Faridabad. PAN No.AENPJ1202Q अपीलाथ" Appellant ""यथ"/Respondent Assessee by Shri Deepesh Garg, Advocate Revenue by Shri Sahil Kumar Bansal, Sr. DR सुनवाईक"तारीख/ Date of hearing: 28.08.2025 12.09.2025 उ"ोषणाक"तारीख/Pronounc…

Cococart Ventures Private Limited, Mumbai vs. Income Tax Officer Ward 14(1)(1), Mumbai

In the result the appeal filed by the assessee stands allowed

ITA 3139/MUM/2025[2022-23]Status: DisposedITAT Mumbai30 Jun 2025AY 2022-23

Bench: Smt. Beena Pillai () & Smt. Renu Jauhri ()

Section 115BSection 142(1)Section 154Section 270ASection 270A(9)(a)Section 274Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI (JUDICIAL MEMBER) AND SMT. RENU JAUHRI (ACCOUNTANT MEMBER) I.T.A. No. 3139/Mum/2025 Assessment Year: 2022-23 Cococart Ventures Vs. Income Tax Officer, Private Limited Ward 14(1)(1), 1501, 15th Floor, Mumbai Brindhavan Terraces, Aayakar Bhavan, Deonar Farm Road, Near M.K. Road, Mumbai- Barc Hospital Gate, 400020 Deonar, T.F. Donar S. O, Mumbai, 400088 PAN:AAICC9694H (Appellant) (Respondent) Appellant by Shri Jaiprakash Bairagra & Rupa Nanda Respondent by Mr. Virabhadra S. Mahajan, SR. D.R. Date of Hearing 18.06.2025 Date of Prono…

Akums Drugs and Pharmaceuticals Limited, New Delhi vs. NFAC, New Delhi

In the result, appeal of the assessee is allowed

ITA 5111/DEL/2024[2020-21]Status: DisposedITAT Delhi23 May 2025AY 2020-21

Bench: Shri Anubhav Sharma & Shri Avdhesh Kumar Mishra

Section 143(2)Section 143(3)Section 270ASection 35

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’: NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER AND SHRI AVDHESH KUMAR MISHRA, ACCOUNTANT MEMBER ITA No.5111/Del/2024, A.Y. 2020-21 Akums Drugs and Assistant/Deputy Commissioner Pharmaceuticals Ltd., of Income Tax, C/O. Anil Jain DD & Co., Circle-1(1), C. R. Building, 611, Surya Kiran Building, I. P. Estate, New Delhi 19 K. G. Marg, New Delhi PAN: AAECA7090B (Appellant) (Respondent) Appellant by Sh. Anil Jain, CA Sh. Sarveshwar Singh, Advocate Respondent by Sh. Ashish Tripathi, Sr. DR Date of Hearing 25/02/2025 Date of Pronouncement 23/05/2025 OR…

Soregam Sa, Belgium vs. ACIT International Taxation Tax Gurgaon, Gurgaon

In the result, appeals of the assessee are allowed

ITA 1919/DEL/2022[2014-15]Status: DisposedITAT Delhi08 Apr 2025AY 2014-15

Bench: Shri Challa Nagendra Prasad & Shri M Balaganeshआ.अ.सं/.I.T.A Nos.1918, 1919, 1920, 1921 & 1923/Del/2025 िनधा"रणवष"/Assessment Years:2013-14 To 2017-18 बनाम Shri Vinod Jindal, Dcit, H.No.1203A, Tower C-3, Vs. Central Circle-2, Srs Pearl Heights, Faridabad. Sector-87, Faridabad. Pan No.Aenpj1202Q अपीलाथ" Appellant ""यथ"/Respondent

Section 250Section 270ASection 271Section 271(1)(c)Section 274

…SHRI VINOD JINDAL IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI M BALAGANESH, ACCOUNTANT MEMBER आ.अ.सं/.I.T.A Nos.1918, 1919, 1920, 1921 & 1923/Del/2025 िनधा"रणवष"/Assessment Years:2013-14 to 2017-18 बनाम SHRI VINOD JINDAL, DCIT, H.No.1203A, Tower C-3, Vs. Central Circle-2, SRS Pearl Heights, Faridabad. Sector-87, Faridabad. PAN No.AENPJ1202Q अपीलाथ" Appellant ""यथ"/Respondent Assessee by Shri Deepesh Garg, Advocate Revenue by Shri Sahil Kumar Bansal, Sr. DR सुनवाईक"तारीख/ Date of hearing: 28.08.2025 12.09.2025 उ"ोषणाक"तारीख/Pronounc…

Soregam Sa, Belgium vs. ACIT International Taxationtax Gurgaon, Gurgaon

In the result, appeals of the assessee are allowed

ITA 1918/DEL/2022[2013-14]Status: DisposedITAT Delhi08 Apr 2025AY 2013-14

Bench: Shri Challa Nagendra Prasad & Shri M Balaganeshआ.अ.सं/.I.T.A Nos.1918, 1919, 1920, 1921 & 1923/Del/2025 िनधा"रणवष"/Assessment Years:2013-14 To 2017-18 बनाम Shri Vinod Jindal, Dcit, H.No.1203A, Tower C-3, Vs. Central Circle-2, Srs Pearl Heights, Faridabad. Sector-87, Faridabad. Pan No.Aenpj1202Q अपीलाथ" Appellant ""यथ"/Respondent

Section 250Section 270ASection 271Section 271(1)(c)Section 274

…SHRI VINOD JINDAL IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI M BALAGANESH, ACCOUNTANT MEMBER आ.अ.सं/.I.T.A Nos.1918, 1919, 1920, 1921 & 1923/Del/2025 िनधा"रणवष"/Assessment Years:2013-14 to 2017-18 बनाम SHRI VINOD JINDAL, DCIT, H.No.1203A, Tower C-3, Vs. Central Circle-2, SRS Pearl Heights, Faridabad. Sector-87, Faridabad. PAN No.AENPJ1202Q अपीलाथ" Appellant ""यथ"/Respondent Assessee by Shri Deepesh Garg, Advocate Revenue by Shri Sahil Kumar Bansal, Sr. DR सुनवाईक"तारीख/ Date of hearing: 28.08.2025 12.09.2025 उ"ोषणाक"तारीख/Pronounc…

Arun Narayan Chavan, Mumbai vs. DCIT Circle 42(2)(1), Mumbai

The appeal of the appellant is allowed

ITA 6053/MUM/2024[2017-18]Status: DisposedITAT Mumbai28 Mar 2025AY 2017-18

Bench: Smt. Kavitha Rajagopal (Jm) & Shri Omkareshwar Chidara (Am) Arun Narayan Chavan Dcit Circle D-75, Nandadeep Chsl 42(2)(1) Deonar Municipal Colony Vs. Kautilya Bhavan Govandi West Bkc, Bandra-E Mumbai-400 043. Mumbai-400051. Pan : Aabpc0126C Appellant Respondent

For Respondent: Shri K. Gopal & Ms
Section 143(3)Section 270ASection 270A(9)(a)Section 80C

…IN THE INCOME TAX APPELLATE TRIBUNAL Mumbai “A” Bench, Mumbai. Before Smt. Kavitha Rajagopal (JM) & Shri Omkareshwar Chidara (AM) Arun Narayan Chavan DCIT Circle D-75, Nandadeep CHSL 42(2)(1) Deonar Municipal Colony Vs. Kautilya Bhavan Govandi West BKC, Bandra-E Mumbai-400 043. Mumbai-400051. PAN : AABPC0126C Appellant Respondent : Shri K. Gopal & Ms. Assessee by Neha Paranjpe : Shri Ram Krishn Kedia Revenue by : 09/01/2025 Date of Hearing Date of pronouncement : 28/03/2025 O R D E R Per Omkareshwar Chidara (AM) :- In the above captioned appeal, the appellant filed an appeal against the levy of penalty unde…

Saltwater Studio LLP v. NFAC (157 Taxmann.com 749) — Cited in 11 Judgments | BharatTax