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Income Tax Appellate Tribunal, DELHI BENCH ‘F’, NEW DELHI
Before: Sh. Saktijit DeyDr. B. R. R. Kumar
Per Dr. B. R. R. Kumar, Accountant Member:
The present appeals have been filed by the assessee against the orders ld. CIT(A)-23, New Delhi dated 07.06.2019. to 5722/Del/2019 2 Ratnashri Buildtech Pvt. Ltd. & Ratna Talwar 2. Since, the issues involved in all these appeals are identical, they were heard together and being adjudicated by a common order.
As per its grounds of appeal, the assessee has challenged the imposition of penalty u/s 271(1)(c) of varied amounts in other captioned appeals for different Assessment Years.
4. When the matter was called for hearing, the ld. Counsel referred to the decision rendered by the Co-ordinate Bench in bunch of group cases including the captioned assessee passed in quantum proceedings vide order dated 19.01.2021 wherein the quantum addition has been deleted.
The ld. DR for the Revenue did not rebut any of the observations made on behalf of the assessee.
On consideration of rival submissions and perusal of the case records, we notice that the quantum appeals in relation to the captioned appeals have been adjudicated in favour of the assessee. Hence, the order of penalty levied is liable to be quashed.
In the result, all the appeals of the assessee are allowed. Order Pronounced in the Open Court on 04/07/2022.