Sundaram Finance Ltd. v. CIT

93 Taxmann.com 250High Court2018#352 most cited

What is Sundaram Finance Ltd. v. CIT authority for?

A penalty notice issued under Section 274 read with Section 271(1)(c) is not invalid merely because it fails to strike off the irrelevant limb (concealment or inaccurate particulars) or specify the exact charge. Such a notice remains valid if the assessee understood the charge, was given adequate opportunity to respond, and failed to demonstrate any prejudice.

247

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2026.

Also referred to as

Sundaram Finance Ltd. v. CIT · Section 274 · Section 271(1)(c) · penalty notice validity · non-striking off limbs · concealment of income · furnishing inaccurate particulars · no prejudice · Section 292B · Madras High Court

Also reported as

403 ITR 407

Sections most often in play

Section 274Section 271(1)(c)Section 143(3)Section 132Section 153ASection 139(1)Section 14ASection 270A

Issues it is cited on

section 274(1)section 43b(f)section 2(45)section 36(l)(iii)section 211section 271(l)section 32(1)(iia)house property incomesection 140section 271(l)(c)full and true disclosurefurnishing inaccurate particulars of income

Judgments citing Sundaram Finance Ltd. v. CIT

DCIT, New Delhi vs. M/S. Phi Seeds Ltd., New Delhi

In the result, appeal of the Revenue in ITA

ITA 6645/DEL/2013[2006-07]Status: DisposedITAT Delhi29 Jun 2018AY 2006-07
Section 10(1)Section 143(3)Section 271(1)Section 271(1)(C)Section 271(1)(c)

…ted import of the notice, no prejudice was caused to the assessee and such circumstances penalty cannot be vitiated. In support of her contention she relied on the decision of the Hon’ble Madras High Court in the case of Sundaram Finance Ltd versus CIT (2018) 403 ITR 407 ( Madras). The Ld. DR also placed reliance on the decision of the Hon’ble Bombay High Court in the case of CIT Vs. Smt Kaushlya (1995) 216 ITR 660 (Bombay) and decision of the Tribunal Mumbai bench in the case of DCIT Vs. Shah Rukh Khan (2018) 93 taxmann.com 320. 7. We have heard the rival submissions and perused the relevant material on record.…

DCIT, New Delhi vs. M/S. Phi Seeds Private Limited, Hyderabad

In the result, appeal of the Revenue in ITA

ITA 6622/DEL/2013[2004-05]Status: DisposedITAT Delhi29 Jun 2018AY 2004-05
Section 10(1)Section 143(3)Section 271(1)Section 271(1)(C)Section 271(1)(c)

…ted import of the notice, no prejudice was caused to the assessee and such circumstances penalty cannot be vitiated. In support of her contention she relied on the decision of the Hon’ble Madras High Court in the case of Sundaram Finance Ltd versus CIT (2018) 403 ITR 407 ( Madras). The Ld. DR also placed reliance on the decision of the Hon’ble Bombay High Court in the case of CIT Vs. Smt Kaushlya (1995) 216 ITR 660 (Bombay) and decision of the Tribunal Mumbai bench in the case of DCIT Vs. Shah Rukh Khan (2018) 93 taxmann.com 320. 7. We have heard the rival submissions and perused the relevant material on record.…

Nv Vasantha Rao, Visakhapatnam vs. The ITO, Visakhapatnam

ITA 76/VIZ/2015[2011-12]Status: DisposedITAT Visakhapatnam06 Jun 2018AY 2011-12

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.Nos.72-76/Viz/2015 (धनधाारण िर्ा/Assessment Year:2007-08 To 2011-12 Respectively) N.V.Vasantha Rao Vs. Income Tax Officer D.No.30-6-19/A Ward-3(1) Opp: 2 Town P.S. Visakhapatnam Dabagardens Visakhapatnam [Pan :Aahpv0349Q] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलाथी की ओरसे/ Appellant By : Shri, I Kama Sastry, Ar प्रत्याथी की ओर से/ Respondent By : Shri, T.Satyanandham, Dr सुनिाई की तारीख / Date Of Hearing : 29.05.2018 06.06.2018 घोषणा की तारीख/Date Of Pronouncement :

For Appellant: Shri, I Kama Sastry, ARFor Respondent: Shri, T.Satyanandham, DR
Section 148Section 151Section 69Section 69A

…आयकर अपीलीय अधधकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगाा राि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर ससह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.Nos.72-76/Viz/2015 (धनधाारण िर्ा/Assessment Year:2007-08 to 2011-12 respectively) N.V.Vasantha Rao Vs. Income Tax Officer D.No.30-6-19/A Ward-3(1) Opp: 2 Town P.S. Visakhapatnam Dabagardens Visakhapatnam [PAN :AAHPV0349Q] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलाथी की ओरसे/ Appellant by : Shri, I Kama…

Nv Vasantha Rao, Visakhapatnam vs. The ITO, Visakhapatnam

ITA 75/VIZ/2015[2010-11]Status: DisposedITAT Visakhapatnam06 Jun 2018AY 2010-11

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.Nos.72-76/Viz/2015 (धनधाारण िर्ा/Assessment Year:2007-08 To 2011-12 Respectively) N.V.Vasantha Rao Vs. Income Tax Officer D.No.30-6-19/A Ward-3(1) Opp: 2 Town P.S. Visakhapatnam Dabagardens Visakhapatnam [Pan :Aahpv0349Q] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलाथी की ओरसे/ Appellant By : Shri, I Kama Sastry, Ar प्रत्याथी की ओर से/ Respondent By : Shri, T.Satyanandham, Dr सुनिाई की तारीख / Date Of Hearing : 29.05.2018 06.06.2018 घोषणा की तारीख/Date Of Pronouncement :

For Appellant: Shri, I Kama Sastry, ARFor Respondent: Shri, T.Satyanandham, DR
Section 148Section 151Section 69Section 69A

…आयकर अपीलीय अधधकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगाा राि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर ससह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.Nos.72-76/Viz/2015 (धनधाारण िर्ा/Assessment Year:2007-08 to 2011-12 respectively) N.V.Vasantha Rao Vs. Income Tax Officer D.No.30-6-19/A Ward-3(1) Opp: 2 Town P.S. Visakhapatnam Dabagardens Visakhapatnam [PAN :AAHPV0349Q] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलाथी की ओरसे/ Appellant by : Shri, I Kama…

Nv Vasantha Rao, Visakhapatnam vs. The ITO, Visakhapatnam

ITA 74/VIZ/2015[2009-10]Status: DisposedITAT Visakhapatnam06 Jun 2018AY 2009-10

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.Nos.72-76/Viz/2015 (धनधाारण िर्ा/Assessment Year:2007-08 To 2011-12 Respectively) N.V.Vasantha Rao Vs. Income Tax Officer D.No.30-6-19/A Ward-3(1) Opp: 2 Town P.S. Visakhapatnam Dabagardens Visakhapatnam [Pan :Aahpv0349Q] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलाथी की ओरसे/ Appellant By : Shri, I Kama Sastry, Ar प्रत्याथी की ओर से/ Respondent By : Shri, T.Satyanandham, Dr सुनिाई की तारीख / Date Of Hearing : 29.05.2018 06.06.2018 घोषणा की तारीख/Date Of Pronouncement :

For Appellant: Shri, I Kama Sastry, ARFor Respondent: Shri, T.Satyanandham, DR
Section 148Section 151Section 69Section 69A

…आयकर अपीलीय अधधकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगाा राि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर ससह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.Nos.72-76/Viz/2015 (धनधाारण िर्ा/Assessment Year:2007-08 to 2011-12 respectively) N.V.Vasantha Rao Vs. Income Tax Officer D.No.30-6-19/A Ward-3(1) Opp: 2 Town P.S. Visakhapatnam Dabagardens Visakhapatnam [PAN :AAHPV0349Q] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलाथी की ओरसे/ Appellant by : Shri, I Kama…

Nv Vasantha Rao, Visakhapatnam vs. The ITO, Visakhapatnam

ITA 73/VIZ/2015[2008-09]Status: DisposedITAT Visakhapatnam06 Jun 2018AY 2008-09

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.Nos.72-76/Viz/2015 (धनधाारण िर्ा/Assessment Year:2007-08 To 2011-12 Respectively) N.V.Vasantha Rao Vs. Income Tax Officer D.No.30-6-19/A Ward-3(1) Opp: 2 Town P.S. Visakhapatnam Dabagardens Visakhapatnam [Pan :Aahpv0349Q] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलाथी की ओरसे/ Appellant By : Shri, I Kama Sastry, Ar प्रत्याथी की ओर से/ Respondent By : Shri, T.Satyanandham, Dr सुनिाई की तारीख / Date Of Hearing : 29.05.2018 06.06.2018 घोषणा की तारीख/Date Of Pronouncement :

For Appellant: Shri, I Kama Sastry, ARFor Respondent: Shri, T.Satyanandham, DR
Section 148Section 151Section 69Section 69A

…आयकर अपीलीय अधधकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगाा राि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर ससह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.Nos.72-76/Viz/2015 (धनधाारण िर्ा/Assessment Year:2007-08 to 2011-12 respectively) N.V.Vasantha Rao Vs. Income Tax Officer D.No.30-6-19/A Ward-3(1) Opp: 2 Town P.S. Visakhapatnam Dabagardens Visakhapatnam [PAN :AAHPV0349Q] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलाथी की ओरसे/ Appellant by : Shri, I Kama…

Nv Vasantha Rao, Visakhapatnam vs. The ITO, Visakhapatnam

ITA 72/VIZ/2015[2007-08]Status: DisposedITAT Visakhapatnam06 Jun 2018AY 2007-08

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.Nos.72-76/Viz/2015 (धनधाारण िर्ा/Assessment Year:2007-08 To 2011-12 Respectively) N.V.Vasantha Rao Vs. Income Tax Officer D.No.30-6-19/A Ward-3(1) Opp: 2 Town P.S. Visakhapatnam Dabagardens Visakhapatnam [Pan :Aahpv0349Q] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलाथी की ओरसे/ Appellant By : Shri, I Kama Sastry, Ar प्रत्याथी की ओर से/ Respondent By : Shri, T.Satyanandham, Dr सुनिाई की तारीख / Date Of Hearing : 29.05.2018 06.06.2018 घोषणा की तारीख/Date Of Pronouncement :

For Appellant: Shri, I Kama Sastry, ARFor Respondent: Shri, T.Satyanandham, DR
Section 148Section 151Section 69Section 69A

…आयकर अपीलीय अधधकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगाा राि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर ससह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.Nos.72-76/Viz/2015 (धनधाारण िर्ा/Assessment Year:2007-08 to 2011-12 respectively) N.V.Vasantha Rao Vs. Income Tax Officer D.No.30-6-19/A Ward-3(1) Opp: 2 Town P.S. Visakhapatnam Dabagardens Visakhapatnam [PAN :AAHPV0349Q] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलाथी की ओरसे/ Appellant by : Shri, I Kama…