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Income Tax Appellate Tribunal, RANCHI, ‘E’COURT,AT KOLKATA
Before: SHRI S.S. GODARA, JM &DR. A.L.SAINI, AM
आदेश / O R D E R Per Bench (Oral):
These two assessee’s appeals for assessment years 2011-12 & 2012-13; respectively are directed against the CIT(A)-Dhanbad’s orders dated 04/12/2018 passed in case no. CIT(A), Dhanbad/10034& 100033/2016-17; respectively involving penalty proceedings u/s 271A of the Income Tax Act, 1961 ( in short the ‘Act’). Heard both the parties. Case files perused.
We find during the course of hearing that both the lower authorities have imposed u/s 271A penalties of Rs. 25,000/- each on account of assessee’s not having maintained books of accounts. Case file indicates that this assessee had been acting as a transport agent on behalf of other parties without having turnover of his own. We conclude in view of this clinching fact that the same sufficiently & 72/Ran/2019 Shri Naresh Kumar Singh A.Ys. 2011-12 & 2012-13 suggests to be a debatable issue regarding maintenance of books of account and therefore, the impugned penalty deserves to be deleted. We order accordingly.
In the result, assessee’s two appeals are allowed.
Order pronounced in the Court on 31.07.2020