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“under-reporting of income”

PenaltySection 270ASection 270A402 judgments

The decision most relied on for under-reporting of income is CIT v. Surendra Prasad Agrawal (275 ITR 113), cited in 38 judgments on BharatTax.

Leading authorities on under-reporting of income

CIT v. Surendra Prasad Agrawal
275 ITR 113 · 2005 · High Court
38
citing judgments

The omission by an Income Tax Officer to initiate penalty proceedings during the assessment, when there is an observation of under-reporting or mis-reporting of income, renders the assessment order erroneous and prejudicial to the interests of the Revenue, granting the Commissioner jurisdiction to revise such an order under Section 263.

Schneider Electric South East Asia (HQ) PTE Ltd. v. Commissioner of Income Tax (International Taxation) & Ors.
443 ITR 186 · 2022 · High Court
29
citing judgments

Penalty under Section 270A of the Income Tax Act, 1961, cannot be imposed if the Assessing Officer fails to specify which clause under Section 270A(9) applies and fails to show cause to the assessee accordingly. Strict adherence to the conditions of Section 270A is mandatory for its applicability.

Alrameez Construction (P.) Ltd. v. NFAC
152 Taxmann.com 382 · 2023 · ITAT
14
citing judgments

Penalty under Section 270A for under-reporting or mis-reporting of income cannot be sustained if additions are made under Section 56(2)(x) and the penalty notice fails to specify the limb under which proceedings are initiated.

Company Limited 432 ITR 84 (Del); 4. Schneider Electric South East Asia (HQ) Pte. Ltd. v. ACIT
145 Taxmann.com 665 · 2022 · High Court
13
citing judgments

Immunity from penalty under Section 270AA may be granted if the assessment order is silent on how the ingredients of Section 270A(9) are satisfied, and the penalty notice fails to specify whether the penalty is for 'under-reporting' or 'misreporting' of income.

GR Infraprojects Ltd. v. ACIT
158 Taxmann.com 80 · 2024 · High Court
11
citing judgments

Penalty under section 270A cannot be sustained without the Assessing Officer specifying the exact charge against the assessee, including which part of section 270A(9) is attracted. Immunity under section 270AA may be granted if the Assessing Officer fails to specify the relevant sub-clause of section 270A(9) or mechanically passes an order without considering the assessee's replies.

DCIT v. Chakradhar Contractors and Engineers (P.) Ltd.
171 Taxmann.com 133 · 2025 · Reported
10
citing judgments

Penalty under section 270A is not leviable in the absence of specifying the sub-clause of section 270A(9) under which the penalty is initiated.

Judgments citing under-reporting of income

Kawarilal, Chennai vs. ACIT Central Circle 1(2), Chennai

In the result, appeal filed by the assessee is allowed

ITA 2832/CHNY/2024[2018-19]Status: DisposedITAT Chennai19 Mar 2025AY 2018-19

Bench: Shri Aby T. Varkey & Shri Manoj Kumar Aggarwal

Section 132Section 153CSection 270A

wherein, the wordings are ‘whereas in the course of the proceedings before me (AO) for AY 2017-18, it appears to me (AO) under-reporting of income & misreporting of income. And drawing our attention to the sub-section (9) ITA Nos.2831 & 2832/Chny/2024 (AYs 2017-18 & 2018-19) Kawarilal ... assessee has been called upon to defend the proposed penalty viz ‘underreporting and misreporting of income’ which the AO might have proposed as “under-reporting of income its income in consequent of misreporting of income” which falls under sub-section (9) of section 270A of the Act. For easy reference

Kawarilal, Chennai vs. ACIT, Central Cricle-1(2) Chennai, Chennai

In the result, appeal filed by the assessee is allowed

ITA 2831/CHNY/2024[2017-18]Status: DisposedITAT Chennai19 Mar 2025AY 2017-18

Bench: Shri Aby T. Varkey & Shri Manoj Kumar Aggarwal

Section 132Section 153CSection 270A

wherein, the wordings are ‘whereas in the course of the proceedings before me (AO) for AY 2017-18, it appears to me (AO) under-reporting of income & misreporting of income. And drawing our attention to the sub-section (9) ITA Nos.2831 & 2832/Chny/2024 (AYs 2017-18 & 2018-19) Kawarilal ... assessee has been called upon to defend the proposed penalty viz ‘underreporting and misreporting of income’ which the AO might have proposed as “under-reporting of income its income in consequent of misreporting of income” which falls under sub-section (9) of section 270A of the Act. For easy reference

M/S G M Builders, Mumbai vs. PCIT(Mumbai), Old-ACIT Circle-22(1), Piramal Chamber, Mumbai

In the result, the appeal by the assessee is allowed

ITA 2192/MUM/2024[2017-18]Status: DisposedITAT Mumbai12 Mar 2025AY 2017-18

Bench: Shri Amarjit Singhshri Sandeep Singh Karhailm/S. G M Builders, 115, Veena Beena Shipping Center, Turner Road, Bandra West, Mumbai - 400050 Pan – Aaafg1872G ……………. Appellant

For Appellant: Share Hari RahejaFor Respondent: Shri Himanshu Joshi - Sr. DR
Section 1Section 139Section 143(3)Section 147Section 148Section 263Section 270A

Because of the aforementioned factual matrix of your case, you have to be considered as a person who has under-reported its income as per the definition of the term contained in Section 270A(2)(b) of the Act. However, in the assessment framed, the Assessing Officer has not initiated ... allegation only qua the non- initiation of penalty proceedings under section 270A of the Act on the basis that the assessee has under-reported its income as per the definition of the term contained in section 270A(2)(b) of the Act. 8. In response to the fresh notice dated

Prakashchand Jain, Chennai vs. DCIT, CC2(3), Chennai

In the result, appeal filed by the assessee is allowed

ITA 68/CHNY/2024[2017-18]Status: DisposedITAT Chennai07 Mar 2025AY 2017-18

Bench: Shri Aby T. Varkey & Shri Jagadishआयकर अपील सं./Ita No.68/Chny/2024 िनधा रण वष /Assessment Year: 2017-18 Prakashchand Jain, The Dy. Commissioner Of V. 39 & 40 Bakers Street, Income Tax, Choolai, Chennai – 600 112. Central Circle-2(3), Chennai. [Pan: Ahhpp 1690D] (अपीलाथ$/Appellant) (%&थ$/Respondent) अपीलाथ$कीओरसे/ Appellant By : Mr. N. Arjun Raj, Advocate %&थ$कीओरसे /Respondent By Shri R. Clement Ramesh : Kumar, Cit सुनवाईकीतारीख/Date Of Hearing : 10.12.2024 घोषणाकीतारीख /Date Of Pronouncement 07.03.2025 :

For Appellant: Mr. N. Arjun Raj, Advocate
Section 132Section 153Section 153ASection 270A

course of proceedings before me for the Assessment Year 2017-18, it appears to me under 18, it appears to me under-reporting of income reporting of income in consequence of misreporting misreporting. You are hereby requested to appear before me either personally or You are hereby requested to appear ... course of the proceedings before me (AO) for AY 2017-18, it appears to me (AO) under 18, it appears to me (AO) under-reporting of income reporting of income inconsequence of misreporting of income. And drawing our attention to misreporting of income. And drawing our attention to misreporting

Pranam Enterprise, Junagadh vs. DCIT, Circle-1(1), Rajkot

In the result, the appeal of the assessee is allowed

ITA 391/RJT/2024[2017-18]Status: DisposedITAT Rajkot06 Mar 2025AY 2017-18

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकरअपीलसं./Ita No.391/Rjt/2024 Assessment Year: (2017-18) (Hybrid Hearing) Pranam Enterprise Vs. The Dcit Office No.3, City Centre, Opp. Circle-1(1), Rajkot New Collector Office, Junagadh – 362001, Gujarat "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaffp7926H (Assessee) (Respondent) Assessee By Shri Mehul Ranpura, Ar Respondent By Shri Abhimanyu Singh Yadav, Sr.Dr Date Of Hearing 18/12/2024 Date Of Pronouncement 06/03/2025 आदेश / O R D E R Per Dr. A. L. Saini, Am:

Section 142(1)Section 143(2)Section 143(3)Section 270ASection 270A(1)Section 274Section 80I

Rs.1,18,000/-.Simultaneously, penalty proceeding u/s 270A(1)r.w.s. 270A(9) (a) of the Act, was initiated separately for under-reporting of income, as a consequence of misreporting thereof, on account of disallowance of deduction under section 80IB(10) of the Act, of Rs.1,18,000/-. 5. Therefore, during ... occasion to file return of income. Second issue consideration before us is if penalty is leviable, then is the present case one of under-reporting of income, thereby attracting tax @ 50% on such underreported income or is it a case of misreporting of income, thereby attracting penalty

S Ramesh, Trunelveli vs. DCIT, Central Circle-1(3), Chennai

In the result, appeals filed by the assessees are allowed

ITA 3173/CHNY/2024[2017-18]Status: DisposedITAT Chennai06 Mar 2025AY 2017-18

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita No.: 3169/Chny/2024 "नधा"रण वष"/Assessment Years: 2017-18 Shri S.Pothiraj, Deputy Commissioner # 3, North Car Street, Vs. Of Income Tax, Tirunelveli Town-627 006. Central Circle-1(3) Pan: Acxpp-8538-R Chennai. (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita No.: 3170/Chny/2024 "नधा"रण वष"/Assessment Years: 2017-18 Shri S.Mahesh, Deputy Commissioner # 3, North Car Street, Vs. Of Income Tax, Tirunelveli Town-627 006. Central Circle-1(3) Pan: Acvpm-6890-K Chennai. (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita No.: 3171/Chny/2024 "नधा"रण वष"/Assessment Years: 2017-18 Shri S.Murugesh Deputy Commissioner # 3, North Car Street, Vs. Of Income Tax, Tirunelveli Town-627 006. Central Circle-1(3) Pan: Acvpm-6963-D Chennai. (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita No.: 3172/Chny/2024 "नधा"रण वष"/Assessment Years: 2017-18 Shri S.Ashok Deputy Commissioner # 3, North Car Street, Vs. Of Income Tax

For Appellant: Mr. Y.Sridhar, FCAFor Respondent: Ms.Gouthami Manivasagam, JCIT
Section 132Section 153CSection 250Section 270ASection 56(2)(vii)

hands of each of the assessees. At the time of completion of assessment, AO initiated penalty proceedings u/s.270A of the Act for under-reporting of income. Subsequently, AO levied penalty of Rs.1,33,477/- u/s.270A of the Act in respect of each of the five assessees. 5. Aggrieved ... 270A of the Act provides for imposition of penalty for under-reporting and misreporting of income. Sub-section (2) enlists certain circumstances of under-reporting of income. Sub- section (3) deals with the determination of under-reported income, which, in our context, is by reducing the income returned

S Ashok, Tirunelvel vs. DCIT, Central Circle-1(3), Chennai

In the result, appeals filed by the assessees are allowed

ITA 3172/CHNY/2024[2017-18]Status: DisposedITAT Chennai06 Mar 2025AY 2017-18

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita No.: 3169/Chny/2024 "नधा"रण वष"/Assessment Years: 2017-18 Shri S.Pothiraj, Deputy Commissioner # 3, North Car Street, Vs. Of Income Tax, Tirunelveli Town-627 006. Central Circle-1(3) Pan: Acxpp-8538-R Chennai. (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita No.: 3170/Chny/2024 "नधा"रण वष"/Assessment Years: 2017-18 Shri S.Mahesh, Deputy Commissioner # 3, North Car Street, Vs. Of Income Tax, Tirunelveli Town-627 006. Central Circle-1(3) Pan: Acvpm-6890-K Chennai. (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita No.: 3171/Chny/2024 "नधा"रण वष"/Assessment Years: 2017-18 Shri S.Murugesh Deputy Commissioner # 3, North Car Street, Vs. Of Income Tax, Tirunelveli Town-627 006. Central Circle-1(3) Pan: Acvpm-6963-D Chennai. (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita No.: 3172/Chny/2024 "नधा"रण वष"/Assessment Years: 2017-18 Shri S.Ashok Deputy Commissioner # 3, North Car Street, Vs. Of Income Tax

For Appellant: Mr. Y.Sridhar, FCAFor Respondent: Ms.Gouthami Manivasagam, JCIT
Section 132Section 153CSection 250Section 270ASection 56(2)(vii)

hands of each of the assessees. At the time of completion of assessment, AO initiated penalty proceedings u/s.270A of the Act for under-reporting of income. Subsequently, AO levied penalty of Rs.1,33,477/- u/s.270A of the Act in respect of each of the five assessees. 5. Aggrieved ... 270A of the Act provides for imposition of penalty for under-reporting and misreporting of income. Sub-section (2) enlists certain circumstances of under-reporting of income. Sub- section (3) deals with the determination of under-reported income, which, in our context, is by reducing the income returned

S Murugesh, Tirunelveli vs. DCIT, Central Circle-1(3), Chennai

In the result, appeals filed by the assessees are allowed

ITA 3171/CHNY/2024[2017-18]Status: DisposedITAT Chennai06 Mar 2025AY 2017-18

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita No.: 3169/Chny/2024 "नधा"रण वष"/Assessment Years: 2017-18 Shri S.Pothiraj, Deputy Commissioner # 3, North Car Street, Vs. Of Income Tax, Tirunelveli Town-627 006. Central Circle-1(3) Pan: Acxpp-8538-R Chennai. (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita No.: 3170/Chny/2024 "नधा"रण वष"/Assessment Years: 2017-18 Shri S.Mahesh, Deputy Commissioner # 3, North Car Street, Vs. Of Income Tax, Tirunelveli Town-627 006. Central Circle-1(3) Pan: Acvpm-6890-K Chennai. (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita No.: 3171/Chny/2024 "नधा"रण वष"/Assessment Years: 2017-18 Shri S.Murugesh Deputy Commissioner # 3, North Car Street, Vs. Of Income Tax, Tirunelveli Town-627 006. Central Circle-1(3) Pan: Acvpm-6963-D Chennai. (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita No.: 3172/Chny/2024 "नधा"रण वष"/Assessment Years: 2017-18 Shri S.Ashok Deputy Commissioner # 3, North Car Street, Vs. Of Income Tax

For Appellant: Mr. Y.Sridhar, FCAFor Respondent: Ms.Gouthami Manivasagam, JCIT
Section 132Section 153CSection 250Section 270ASection 56(2)(vii)

hands of each of the assessees. At the time of completion of assessment, AO initiated penalty proceedings u/s.270A of the Act for under-reporting of income. Subsequently, AO levied penalty of Rs.1,33,477/- u/s.270A of the Act in respect of each of the five assessees. 5. Aggrieved ... 270A of the Act provides for imposition of penalty for under-reporting and misreporting of income. Sub-section (2) enlists certain circumstances of under-reporting of income. Sub- section (3) deals with the determination of under-reported income, which, in our context, is by reducing the income returned

S Magesh, Tirunelveli vs. DCIT, Central Circle-1(3), Chennai

In the result, appeals filed by the assessees are allowed

ITA 3170/CHNY/2024[2017-18]Status: DisposedITAT Chennai06 Mar 2025AY 2017-18

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita No.: 3169/Chny/2024 "नधा"रण वष"/Assessment Years: 2017-18 Shri S.Pothiraj, Deputy Commissioner # 3, North Car Street, Vs. Of Income Tax, Tirunelveli Town-627 006. Central Circle-1(3) Pan: Acxpp-8538-R Chennai. (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita No.: 3170/Chny/2024 "नधा"रण वष"/Assessment Years: 2017-18 Shri S.Mahesh, Deputy Commissioner # 3, North Car Street, Vs. Of Income Tax, Tirunelveli Town-627 006. Central Circle-1(3) Pan: Acvpm-6890-K Chennai. (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita No.: 3171/Chny/2024 "नधा"रण वष"/Assessment Years: 2017-18 Shri S.Murugesh Deputy Commissioner # 3, North Car Street, Vs. Of Income Tax, Tirunelveli Town-627 006. Central Circle-1(3) Pan: Acvpm-6963-D Chennai. (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita No.: 3172/Chny/2024 "नधा"रण वष"/Assessment Years: 2017-18 Shri S.Ashok Deputy Commissioner # 3, North Car Street, Vs. Of Income Tax

For Appellant: Mr. Y.Sridhar, FCAFor Respondent: Ms.Gouthami Manivasagam, JCIT
Section 132Section 153CSection 250Section 270ASection 56(2)(vii)

hands of each of the assessees. At the time of completion of assessment, AO initiated penalty proceedings u/s.270A of the Act for under-reporting of income. Subsequently, AO levied penalty of Rs.1,33,477/- u/s.270A of the Act in respect of each of the five assessees. 5. Aggrieved ... 270A of the Act provides for imposition of penalty for under-reporting and misreporting of income. Sub-section (2) enlists certain circumstances of under-reporting of income. Sub- section (3) deals with the determination of under-reported income, which, in our context, is by reducing the income returned

S. Pothyraj, Tiunelveli vs. DCIT, Central Circle01(3), Chennai

In the result, appeals filed by the assessees are allowed

ITA 3169/CHNY/2024[2017-18]Status: DisposedITAT Chennai06 Mar 2025AY 2017-18

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita No.: 3169/Chny/2024 "नधा"रण वष"/Assessment Years: 2017-18 Shri S.Pothiraj, Deputy Commissioner # 3, North Car Street, Vs. Of Income Tax, Tirunelveli Town-627 006. Central Circle-1(3) Pan: Acxpp-8538-R Chennai. (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita No.: 3170/Chny/2024 "नधा"रण वष"/Assessment Years: 2017-18 Shri S.Mahesh, Deputy Commissioner # 3, North Car Street, Vs. Of Income Tax, Tirunelveli Town-627 006. Central Circle-1(3) Pan: Acvpm-6890-K Chennai. (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita No.: 3171/Chny/2024 "नधा"रण वष"/Assessment Years: 2017-18 Shri S.Murugesh Deputy Commissioner # 3, North Car Street, Vs. Of Income Tax, Tirunelveli Town-627 006. Central Circle-1(3) Pan: Acvpm-6963-D Chennai. (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita No.: 3172/Chny/2024 "नधा"रण वष"/Assessment Years: 2017-18 Shri S.Ashok Deputy Commissioner # 3, North Car Street, Vs. Of Income Tax

For Appellant: Mr. Y.Sridhar, FCAFor Respondent: Ms.Gouthami Manivasagam, JCIT
Section 132Section 153CSection 250Section 270ASection 56(2)(vii)

hands of each of the assessees. At the time of completion of assessment, AO initiated penalty proceedings u/s.270A of the Act for under-reporting of income. Subsequently, AO levied penalty of Rs.1,33,477/- u/s.270A of the Act in respect of each of the five assessees. 5. Aggrieved ... 270A of the Act provides for imposition of penalty for under-reporting and misreporting of income. Sub-section (2) enlists certain circumstances of under-reporting of income. Sub- section (3) deals with the determination of under-reported income, which, in our context, is by reducing the income returned

Radha Madhav Eco-Industrial Park, Valsad vs. Asstt. Commissioner of Income Tax, Central Circle-1, Vapi

In the result, appeal of the assessee is partly allowed and appeal of revenue is dismissed

ITA 632/SRT/2024[2018-19]Status: DisposedITAT Surat05 Mar 2025AY 2018-19

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआयकर अपील सं./Ita No.762/Srt/2023 Assessment Year: (2021-22) (Hybrid Hearing) The Acit, Vs. Radha Madhav Eco-Industrial Park, Central Circle – 1, Village Degam, Opp – Padmavati Vapi Logistics, Nasik Road, Degam, Tal – Vapi, District – Valsad – 396191, Gujarat "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaaofr2845L (Appellant) (Respondent) आयकर अपील सं./Ita No.41/Srt/2024 Assessment Year: (2021-22) Radha Madhav Eco-Industrial Park, Vs. The Acit, Village Degam, Opp – Padmavati Central Circle – 1, Logistics, Nasik Road, Degam, Tal – Vapi, Vapi District – Valsad – 396191, Gujarat "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaaofr2845L (Appellant) (Respondent) आयकर अपील सं./Ita Nos.625/Srt/2024 Assessment Year: (2018-19) The Acit, Vs. Radha Madhav Eco-Industrial Park, Central Circle – 1, Village Degam, Opp – Padmavati Vapi Logistics, Nasik Road, Degam, Tal – Vapi, District – Valsad – 396191, Gujarat "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaaofr2845L (Appellant) (Respondent) आयकर अपील सं./Ita No.632/Srt/2024 Assessment Year: (2018-19) Radha Madhav Eco-Industrial Park, Vs. The Acit, Village Degam, Opp – Padmavati Central Circle – 1, Logistics, Nasik Road, Degam, Tal – Vapi, Vapi District – Valsad – 396191, Gujarat "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaaofr2845L (Appellant) (Respondent)

Section 139Section 250

Rs.24,42,10,934/- as unaccounted business income of the assessee. He has also initiated penalty proceedings u/s 270A of the Act for under-reporting of income due to misreporting. The CIT(A), while deciding the issue, has accepted plea of the assessee that only profit element on the cash

Assistant Commissioner of Income Tax, Central Circle, Vapi vs. Radha Madhav Eco Industrial Park, Vapi

ITA 626/SRT/2024[2019-20]Status: DisposedITAT Surat05 Mar 2025AY 2019-20

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआयकर अपील सं./Ita No.762/Srt/2023 Assessment Year: (2021-22) (Hybrid Hearing) Vs. The Acit, Radha Madhav Eco-Industrial Park, Central Circle - 1, Village Degam, Opp – Padmavati Vapi Logistics, Nasik Road, Degam, Tal – Vapi, District - Valsad – 396191, Gujarat स्थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaaofr2845L (Appellant) (Respondent) आयकर अपील सं./Ita No.41/Srt/2024 Assessment Year: (2021-22) Radha Madhav Eco-Industrial Park, Vs. The Acit, Village Degam, Opp – Padmavati Central Circle – 1, Logistics, Nasik Road, Degam, Tal – Vapi, Vapi District - Valsad - 396191, Gujarat स्थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaaofr2845L (Appellant) (Respondent) आयकर अपील सं./Ita Nos.625/Srt/2024 Assessment Year: (2018-19) The Acit, Vs. Radha Madhav Eco-Industrial Park, Central Circle – 1, Village Degam, Opp - Padmavati Vapi Logistics, Nasik Road, Degam, Tal – Vapi, District - Valsad – 396191, Gujarat स्थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaaofr2845L (Appellant) (Respondent) आयकर अपील सं./Ita No.632/Srt/2024 Assessment Year: (2018-19) Radha Madhav Eco-Industrial Park, Vs. The Acit, Village Degam, Opp - Padmavati Central Circle – 1, Logistics, Nasik Road, Degam, Tal – Vapi, Vapi District - Valsad - 396191, Gujarat स्थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaaofr2845L (Appellant) (Respondent)

Section 139Section 250

Rs.24,42,10,934/- as unaccounted business income of the assessee. He has also initiated penalty proceedings u/s 270A of the Act for under-reporting of income due to misreporting. The CIT(A), while deciding the issue, has accepted plea of the assessee that only profit element on the cash

Assistant Commissioner of Income Tax, Central Circle, Vapi vs. Radha Madhav Eco Industrial Park, Vapi

ITA 625/SRT/2024[2018-19]Status: DisposedITAT Surat05 Mar 2025AY 2018-19

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआयकर अपील सं./Ita No.762/Srt/2023

Section 139Section 250

Rs.24,42,10,934/- as unaccounted business income of the assessee. He has also initiated penalty proceedings u/s 270A of the Act for under-reporting of income due to misreporting. The CIT(A), while deciding the issue, has accepted plea of the assessee that only profit element on the cash

Radha Madhav Eco-Industrial Park, Vapi vs. ACIT, Centarl Circle-1, Vapi

In the result, appeal of the assessee is partly allowed and appeal of revenue is dismissed

ITA 41/SRT/2024[2021-22]Status: DisposedITAT Surat05 Mar 2025AY 2021-22

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआयकर अपील सं./Ita No.762/Srt/2023 Assessment Year: (2021-22) (Hybrid Hearing) The Acit, Vs. Radha Madhav Eco-Industrial Park, Central Circle – 1, Village Degam, Opp – Padmavati Vapi Logistics, Nasik Road, Degam, Tal – Vapi, District – Valsad – 396191, Gujarat "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaaofr2845L (Appellant) (Respondent) आयकर अपील सं./Ita No.41/Srt/2024 Assessment Year: (2021-22) Radha Madhav Eco-Industrial Park, Vs. The Acit, Village Degam, Opp – Padmavati Central Circle – 1, Logistics, Nasik Road, Degam, Tal – Vapi, Vapi District – Valsad – 396191, Gujarat "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaaofr2845L (Appellant) (Respondent) आयकर अपील सं./Ita Nos.625/Srt/2024 Assessment Year: (2018-19) The Acit, Vs. Radha Madhav Eco-Industrial Park, Central Circle – 1, Village Degam, Opp – Padmavati Vapi Logistics, Nasik Road, Degam, Tal – Vapi, District – Valsad – 396191, Gujarat "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaaofr2845L (Appellant) (Respondent) आयकर अपील सं./Ita No.632/Srt/2024 Assessment Year: (2018-19) Radha Madhav Eco-Industrial Park, Vs. The Acit, Village Degam, Opp – Padmavati Central Circle – 1, Logistics, Nasik Road, Degam, Tal – Vapi, Vapi District – Valsad – 396191, Gujarat "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaaofr2845L (Appellant) (Respondent)

Section 139Section 250

Rs.24,42,10,934/- as unaccounted business income of the assessee. He has also initiated penalty proceedings u/s 270A of the Act for under-reporting of income due to misreporting. The CIT(A), while deciding the issue, has accepted plea of the assessee that only profit element on the cash

ACIT, Central Circle, Vapi vs. Radha Madhav Eco Industrial Park, Vapi

In the result, appeal of the assessee is partly allowed and appeal of revenue is dismissed

ITA 762/SRT/2023[2021-22]Status: DisposedITAT Surat05 Mar 2025AY 2021-22

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआयकर अपील सं./Ita No.762/Srt/2023 Assessment Year: (2021-22) (Hybrid Hearing) The Acit, Vs. Radha Madhav Eco-Industrial Park, Central Circle – 1, Village Degam, Opp – Padmavati Vapi Logistics, Nasik Road, Degam, Tal – Vapi, District – Valsad – 396191, Gujarat "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaaofr2845L (Appellant) (Respondent) आयकर अपील सं./Ita No.41/Srt/2024 Assessment Year: (2021-22) Radha Madhav Eco-Industrial Park, Vs. The Acit, Village Degam, Opp – Padmavati Central Circle – 1, Logistics, Nasik Road, Degam, Tal – Vapi, Vapi District – Valsad – 396191, Gujarat "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaaofr2845L (Appellant) (Respondent) आयकर अपील सं./Ita Nos.625/Srt/2024 Assessment Year: (2018-19) The Acit, Vs. Radha Madhav Eco-Industrial Park, Central Circle – 1, Village Degam, Opp – Padmavati Vapi Logistics, Nasik Road, Degam, Tal – Vapi, District – Valsad – 396191, Gujarat "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaaofr2845L (Appellant) (Respondent) आयकर अपील सं./Ita No.632/Srt/2024 Assessment Year: (2018-19) Radha Madhav Eco-Industrial Park, Vs. The Acit, Village Degam, Opp – Padmavati Central Circle – 1, Logistics, Nasik Road, Degam, Tal – Vapi, Vapi District – Valsad – 396191, Gujarat "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaaofr2845L (Appellant) (Respondent)

Section 139Section 250

Rs.24,42,10,934/- as unaccounted business income of the assessee. He has also initiated penalty proceedings u/s 270A of the Act for under-reporting of income due to misreporting. The CIT(A), while deciding the issue, has accepted plea of the assessee that only profit element on the cash

Sonali Subodh Pethe, Thane vs. Assessing Officer, NFAC, Delhi, Thane

In the result, the appeal of the assessee is allowed

ITA 89/MUM/2025[2017-18]Status: DisposedITAT Mumbai25 Feb 2025AY 2017-18

Bench: Shri Amarjit Singh & Shri Anikesh Banerjeeassessment Year 2017-18

For Appellant: Shri Subodh RatnaparkhiFor Respondent: Ms. Monika H. Pande, Sr. DR
Section 143(1)Section 143(3)Section 2Section 270ASection 57

greater than the income determined in the return of income processed u/s 143(1) of the Act. The AO considered that assessee had under-reported his income, therefore, penalty of Rs. 7,78,513/- being 50% of tax on under- reported income was levied. 4. The assessee filed appeal before ... giving loan to M/s. Waman Hari Pethe Sons P Ltd. Consequently, the assessing officer has levied penalty u/s 270A of the Act for under-reporting of income to the amount of Rs. 7,78,513/-. The assessee has paid tax along with interest as per demand notice received within

Drishti Ek Pahal Samajik Sansthan, Bareilly vs. ACIT/ITO, Bareilly

In the result, the appeal of the assessee is allowed statistical purposes

ITA 764/LKW/2024[2017-2018]Status: DisposedITAT Lucknow20 Feb 2025AY 2017-2018

Bench: Shri Kul Bharat & Shri Anadee Nath Misshraassessment Year: 2017-18 Drishti Ek Pahal Samajik Acit/Ito V. Sansthan Bareilly, Uttar Pradesh. Vijauliya Road, Near College Field, Nawabganj, Bareilly- 243001. Pan:Aabad4706P (Appellant) (Respondent) Appellant By: Shri B. P. Yadav, Cost Acct Respondent By: Shri Sanjeev Krishna Sharma, Addl. Cit(Dr) Date Of Hearing: 13 02 2025 Date Of Pronouncement: 20 02 2025 O R D E R

For Appellant: Shri B. P. Yadav, Cost AcctFor Respondent: Shri Sanjeev Krishna Sharma, Addl
Section 10Section 270A

levied the penalty without pointing out any specific charge against the appellant as to whether it was for the under-reporting of income or for misreporting of income or for both. Page 2 of 5 3. The Ld. CIT(A) has erred on facts and in law in confirming

Santosh Ashokrao Barhanpurkar, Nashik vs. Income Tax Officer Ward 2(1), Nashik

In the result, the appeal filed by the assessee in ITA

ITA 2132/PUN/2024[2017-18]Status: DisposedITAT Pune18 Feb 2025AY 2017-18

Bench: SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)

For Appellant: NoneFor Respondent: Shri Arvind Desai
Section 147Section 148Section 271(1)(c)

penalty(ies) in assessee’s case going by sec.270A(8) on one hand; whereas they nowhere specify the corresponding limb(s) of “under-reporting of income in consequence of any mis-reporting” thereof; as prescribed sub-sec. (9) containing (a) to (f) clauses. Faced with this situation, I adopt stricter

Santosh Ashokrao Barhanpurkar, Nashik vs. Income Tax Officer Ward 2(1), Nashik

In the result, the appeal filed by the assessee in ITA

ITA 2131/PUN/2024[2016-17]Status: DisposedITAT Pune18 Feb 2025AY 2016-17

Bench: Shri Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.2131 & 2132/Pun/2024 निर्धारण वर्ष / Assessment Years : 2016-17 & 2017-18 Santosh Ashokrao Vs. Ito, Ward-2(1), Nashik. Barhanpurkar, Flat No.B-8, Deepali Appt., Near Bus Stop Mahatmanagar, Nashik- 422007. Pan: Aawpb8671N Appellant Respondent Assessee By : None Revenue By : Shri Arvind Desai Date Of Hearing : 05.12.2024 Date Of Pronouncement : 18.02.2025 आदेश / Order Per Vinay Bhamore, Jm: Both The Above Captioned Appeals Filed By The Assessee Are Directed Against The Separate Orders Dated 23.07.2024 Passed By Ld. Cit(A)/Nfac For The Assessment Years 2016-17 & 2017-18 Respectively. Since The Identical Facts & Common Issues Are Involved In Both The Above Captioned Appeals Of The Assessee, We Proceed To Dispose Of The Same By This Common Order. First, We Shall Take Up The Appeal Of The Assessee In Ita No.2131/Pun/2024 For A.Y. 2016-17.

For Appellant: NoneFor Respondent: Shri Arvind Desai
Section 147Section 148Section 271(1)(c)

penalty(ies) in assessee's case going by sec.270A(8) on one hand; whereas they nowhere specify the corresponding limb(s) of “under-reporting of income in consequence of any mis-reporting” thereof; as prescribed sub-sec. (9) containing (a) to (f) clauses. Faced with this situation, I adopt stricter

New Dawath Traders, Thanjavur vs. ITO, Ward 1 Kumbakonam, Kumbakonam

In the result, appeal filed by the assessee is allowed

ITA 2717/CHNY/2024[2017-18]Status: DisposedITAT Chennai14 Feb 2025AY 2017-18

Bench: Shri Aby T. Varkey & Shri Jagadish

For Appellant: Mr.N. Arjun Raj, AdvocateFor Respondent: Ms.Anitha, Addl.CIT
Section 133ASection 143(3)Section 270ASection 40A(3)

explain on merits against disallowance/addition made in the assessment order and has imposed New Dawath Traders :: 3 :: penalty u/s.270A of the Act for under-reporting of income by levying penalty of Rs.2,72,549/- u/s.270A of the Act @50% of the amount of tax payable on under-reported income ... overall facts in this case, we are of the view that no penalty ought to have been levied u/s.270A of the Act for under-reporting of income and therefore, we direct deletion of the same. 6. In the result, appeal filed by the assessee is allowed. Order pronounced