DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, LUDHIANA , LUDHIANA vs. M/S HOMELIFE BUILDCON PVT. LTD., LUDHIANA
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Income Tax Appellate Tribunal, DIVISION BENCH, ‘A’ CHANDIGARH
Before: SHRI LALIET KUMAR & SHRI VIJAY VARMA
PER LALIET KUMAR, JM
This is an appeal filed by the Revenue feeling aggrieved by the order passed by the ld. Commissioner of Income Tax (Appeals)-5, Ludhiana [in short ‘the CIT (A)’] dated 16.08.2025 passed for assessment year 2021-22. 2. It is the case of the Revenue that the ld.CIT (Appeals) has deleted the penalty on account of the fact that the quantum additions made in the hands of the assessee were deleted by the ITA 1870/CHD/2025 A.Y. 2021-22 2 Tribunal vide order dated 17.07.2025 in ITA Nos.880 & 1036/CHD/2024. It was submitted that the Revenue has preferr
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