SMT. RAKHI JAIN,DAMOH vs. INCOME TAX OFFICER, DAMOH

Per Sanjay Arora, AM This is an Appeal by the Assessee directed against the Order by the Commissioner of Income Tax (Appeals)-1, Jabalpur (‘CIT (A)’ for short) dated 03/07/2018, dismissing the assessee’s appeal contesting the levy of penalty under section 271(1)(c) of the Income Tax Act, 1961 ('the Act' hereinafter) for the Assessment Year (AY) 2011-12 vide Order dated 11/8/2014. 2. At the very outset, it was submitted by the ld. counsel for the assessee, Shri Modh, that the assessee has opted for ‘Vivad Se Viswas Scheme, 2019’ (‘VsV Scheme), depositing the requisite tax thereunder with the Central Government. The requisite certificate under The Direct Tax Vivad Se Viswas Act, 2020 (‘DTVsV Act’) read with the relevant Rule, i.e.,