SOBH RAM,PANIPAT vs. ITO WARD - 4, PANIPAT

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ITA 1844/DEL/2020Status: DisposedITAT Delhi29 July 2022AY 2013-142 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal allowed the penalty appeal for statistical purposes. The matter was restored to the CIT(A) to pass a fresh order after considering the outcome of the restored quantum appeal.

What were the facts?

The assessee filed an appeal against a penalty order under Section 271(1)(c). The quantum appeal related to the same assessment year had previously been allowed with a direction to the CIT(A) to re-examine the issue.

What were the issues?

Whether the penalty imposed under Section 271(1)(c) is sustainable when the related quantum appeal is being re-examined by the CIT(A).

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, DELHI

Before: SH. ANIL CHATURVEDI & SH. ANUBHAV SHARMA

Hearing: 27.07.2022Pronounced: 29.07.2022

The appeal has been filed by the assessee against order dated 01.09.2020 in appeal no. IT/15/E/PPT/2019-20 for assessment year 2013-14 passed by Commissioner of Income Tax (Appeal), Karnal (hereinafter referred to as the First Appellate Authority in short ‘Ld. F.A.A.’) in regard to the appeal before it arising out of Penalty order dated 28.03.2019 u/s 271(1)(c) of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) passed by Income Tax Officer, Ward-4, Panipat.

2.

As the case was called for hearing it was pointed out by Ld. Counsel for the assessee that the quantum appeal arising out of assessment order dated 24.11.2017 for the Assessment year 2013-14 was considered and allowed vide ITA No. 941.Del.2018 vide order dated 10.01.2022.

3.

A perusal of the copy of the order placed on record shows that the appeal was disposed off with direction to Ld. CIT(A) to pass afresh appellate order considering the issue of cyclical pattern of the deposit and withdrawals of the bank account if were in the nature of business activity.

4.

In the light of aforesaid, the present appeal arising out of the penalty imposed u/s 271(1)(c) of the Act is allowed for statistical purposes and restored to the files of Ld. CIT(A) to dispose the same afresh after considering the outcome of appeal against quantum restored to Ld. CIT(A).

Order pronounced in the open court on 29th July, 2022.

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