SINGHBHUM GRAMODYOG VIKAS SANSTHAN,JAMSHEDPUR vs. ITO EXEMPTION WARD, JAMSHEDPUR

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ITA 48/RAN/2019Status: DisposedITAT Ranchi31 July 2020AY 2015-162 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal decided to adopt consistency with the restoration of the quantum appeal. Therefore, the assessee's appeal was allowed for statistical purposes.

What were the facts?

The assessee's appeal for assessment year 2015-16 was directed against a penalty order under Section 271(1)(c). The quantum appeal related to the penalty proceedings had been restored to the CIT(A).

What were the issues?

The primary issue was the treatment of the penalty appeal given the restoration of the related quantum appeal. The tribunal aimed for consistency in its decision.

Which sections of the Income-tax Act were involved?

Section 271(1)(c)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RANCHI, ‘E’COURT,AT KOLKATA

Before: SHRI S.S. GODARA, JM &DR. A.L.SAINI, AM

For Appellant: Shri Arpit Jain, CA
For Respondent: Shri A. K. Mohanti, Addl. CIT Sr. DR
Hearing: 13/07/2020Pronounced: 31/07/2020

आदेश / O R D E R Per Bench (Oral):

1.

This assessee’s appeal for assessment year 2015-16 is directed against the CIT(A)-Jamshedpur’s order dated 06/12/2018 passed involving penalty proceedings u/s 271(1)(c ) of the Income Tax Act, 1961 ( in short the ‘Act’).

Heard both the parties. Case file perused.

2.

It transpires at the outset that the assessee’s quantum appeal relating to impugned penalty proceedings bearing stands restored to the Ld. CIT(A) vide order dated 01.10.2019. We thus adopt consistency since the impugned penalty proceedings are consequential thereto. Ordered accordingly

Singhbhum Gramodyog Vikas Sansthan (SGVS) A.Y. 2015-16 3. In the result, the assessee’s appeal is allowed for statistical purposes.

Order pronounced in the Court on 31.07.2020

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