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Income Tax Appellate Tribunal, RANCHI BENCH “SMC” RANCHI
Before: Shri S.S, Godara
(Oral) These three assessee’s appeals arise against the Commissioner of Income Tax(Appeals) Patna’s common orders; all dated 29.11.2018 confirming the Assessing Officer’s action imposing penalty(ies) in common order dated 28.06.2013 inn proceedings u/s 271A of the Income Tax Act, 1961; in short ‘the Act’. Heard both the parties. Case file(s) perused.
I notice at the outset that both the lower authorities have levied identical u/s 271A penalty(ies) of Rs.25,000/- in each assessment year(s), for non- maintenance of books of account whereas the individual assessee has been assessed u/s 44AF of the Act. i.e. presumptive scheme of taxation not ITA No.39-41/Ran/19 A.Ys. 08-09 to 10-11 Subodh Kr. Poddar vs. DCIT,CC-J Page 2 requiring maintenance of books of account. I therefore delete the identical impugned penalty(ies) for this precise reasons alone.
These assessee’s three appeal(s) are allowed. A copy of instant common order be placed in the respective case file(s). Order pronounced in open court at the close of hearing on Wedne ay, 4th March, 2020 (#या$यक सद"य) *Dkp/Sr.PS 'दनांकः- 04/03/2020 रांची आदेश क" ""त"ल"प अ"े"षत / Copy of Order Forwarded to:- 1. आवेदक/Assessee-Shri Subodh Kr. Poddar,Sadar Bazar, Amlatola, Chaibasa-833201. 2. राज"व/Revenue-DCIT,Central Circle, Jamshedpur. Road, Dhanbad-826001 3. संबं+धत आयकर आयु-त / Concerned CIT 4. आयकर आयु-त- अपील / CIT (A) 5. .वभागीय "$त$न+ध, आयकर अपील"य अ+धकरण रांची / DR, ITAT, Ranchi 6. गाड2 फाइल / Guard file. By order/आदेश से, // Sr. Private Secretary/P.S (on Tour) आयकर अपील"य अ+धकरण, रांची ।