KHANNA AND ANNADHANAM

IN THE HIGH COURT OF DELHI AT NEW DELHI . . . ITA 77/2012 . . . KHANNA AND ANNADHANAM ..... Appellant . Through Mr. Ajay Vohra, Ms. Kavita Jha and Mr. Somnath Shukla, Advs. . . . versus . . . CIT ..... Respondent . Through Mr. Kamal Sawhney, Adv. . . . . . CORAM: . HON'BLE MR. JUSTICE SANJIV KHANNA . HON'BLE MR. JUSTICE R.V.EASWAR . . . O R D E R . 30.01.2012 . C.M.No.1747/2012 . . . Exemption allowed subject to all just exceptions. . . . The application is disposed of. . . . ITA 77/2012 . . . It is pointed that quantum appeal being ITA 1286/2008 was admitted . by this Court vide order dated 8th September, 2010. Learned counsel for the appellant has drawn our attention to notes, which were attached to the return of income. . Admit. . The following substantial question of law is framed:- . ?(i) Whether the Income Tax Appellate Tribunal was justified in holding that penalty under Section 271(1) (c) of the Income Tax Act, 1961 should have been imposed in the present case? . . . Filing of printed paper book is dispensed with. However, liberty is granted to the parties to file documents/material, which were filed before the authorities/tribunal within a period of 12 weeks. . List in the category of ?Regular Matters? along with ITA No. 1286/2008. Liberty is granted to the appellant to ask for early hearing of this appeal and ITA 1286/2008. . C.M.No.1748/2012 . . . We are not inclined to grant stay. . . . It is pointed out that the appellant has already deposited Rs.25 lacs and the balance amount payable is Rs.21.28 lacs. The appellant should deposit the balance amount within a period of four weeks. The deposit made, will abide by the final outcome of the appeal. . The application is accordingly disposed of. . . . . . . . SANJIV KHANNA, J. . . . . . . . R.V. EASWAR, J. . JANUARY 30, 2012 . NA . . . $ 41, 42 and 43 .