SHRI ARPIT SURESHCHANDRA DESAI,SURAT vs. DCIT, CENTRAL CIRCLE-3, SURAT

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ITA 1722/AHD/2017Status: DisposedITAT Surat26 July 2019AY 2013-143 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that since the addition on which the penalty was imposed has been deleted, there is no basis for levying the penalty. Therefore, the penalty order is set aside.

What were the facts?

The Assessing Officer levied a penalty under section 271AAB on an addition made under section 69A. The assessee appealed against the penalty order. The addition on which the penalty was levied was subsequently deleted by the ITAT in a separate appeal.

What were the issues?

Whether penalty under Section 271AAB can be sustained when the addition on which it was levied has been deleted.

Which sections of the Income-tax Act were involved?

Section 271AAB,Section 69A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, SURAT BENCH : SURAT

Before: SHRI BHAVNESH SAINI & SHRI O.P. MEENA

Hearing: 26.07.2019Pronounced: 26.07.2019

IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH : SURAT BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. MEENA, ACCOUNTANT MEMBER ITA.No.1722/Ahd/2017 Assessment Year 2013-2014 Shri Arpit Sureshchandra The DCIT, Desai, 101, Vishal Apartment, Near Jamna vs. Central Circle-3, Nagar Bus Stand, Ghod Dod Road, Surat. Surat – 395 007. PAN ADTPD0584G (Appellant) (Respondent) For Assessee : Shri Rasesh Shah, C.A. For Revenue : Shri S.R. Meena, Sr. D.R. Date of Hearing : 26.07.2019 Date of Pronouncement : 26.07.2019 ORDER PER BHAVNESH SAINI, J.M.

This appeal by Assessee has been directed against the Order of the Ld. CIT(A)-4, Surat, Dated 22.05.2017, for the A.Y. 2013-2014, challenging the levy of penalty under section 271AAB of the I.T. Act, 1961.

2 ITA.No.1722/Ahd/2017 Shri Arpit Sureshchandra Desai, Surat. 2. We have heard the Learned Representatives of both the parties. It is pointed out that the Ld. CIT(A) confirmed the penalty under the above provision on an addition of Rs.7,57,283/- on account of unexplained money under section 69A of the I.T. Act, 1961. Learned Counsel for the Assessee at the outset submitted that the addition of Rs.7,57,283/- on account of unexplained money under section 69A have been deleted by ITAT, Surat Bench in ITA.No.418/2016 for assessment year under appeal vide Order dated 12.09.2017. Since the addition on which penalty have been imposed have been deleted by the ITAT, therefore, nothing survive in favour of Revenue so as to levy the penalty against the assessee. In this view of the matter, we set aside the Orders of the authorities below and cancel the penalty. 3. In the result, appeal of Assessee allowed. Order pronounced in the open Court.

Sd/- Sd/- (O.P.MEENA) (BHAVNESH SAINI) ACCOUNTANT MEMBER JUDICIAL MEMBER Surat, Dated 26th July, 2019

3 ITA.No.1722/Ahd/2017 Shri Arpit Sureshchandra Desai, Surat. VBP/-

Copy to 1. The appellant 2. The respondent 3. CIT(A) concerned 4. CIT concerned 5. D.R. ITAT, Surat Bench, Surat 6. Guard File.

//By Order//

Asst. Registrar, ITAT, Surat Bench Surat.

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