ACIT,CIRCLE-II, FARIDABAD vs. NHPC LTD, FARIDABAD

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ITA 5298/DEL/2019Status: DisposedITAT Delhi20 May 2022AY 2013-143 pages

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Income Tax Appellate Tribunal, Delhi

Before: Dr. B.R.R. KUMAR & SHRI ANUBHAV SHARMA

For Respondent: Ms. Pramita. M. Biswas, CIT DR
Hearing: 05.05.2022Pronounced: 20.05.2022

PER B.R.R.KUMAR, ACCOUNTANT MEMBER : At the outset, it was brought to our notice that the quantum addition in relation to which the instant penalty has been levied stands deleted by the order of the ITAT in vide order dated 17.02.2021. Hence, the appeal of the revenue liable to be dismissed being infructuous.

Order pronounced in open court on 20th day of May, 2022.

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