BANTI AGRAWAL,JABALPUR vs. ACIT, CIRCLE ONE ONE

ITA 165/JAB/2023Status: DisposedITAT Jabalpur11 May 2026AY 2006-072 pages
AI SummaryDismissed

What did the Tribunal hold?

The tribunal noted that the assessee had opted for the Vivad se Vishwas Scheme and requested withdrawal of the appeal. The Departmental Representative had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal against an addition made by the Assessing Officer and the initiation of penalty proceedings. The assessee later informed the tribunal that they had opted to settle the appeal under the Direct Tax Vivad se Vishwas Scheme, 2024.

What were the issues?

Whether the addition made by the AO was erroneous and if the penalty proceedings were legally initiated. The primary issue became the assessee's withdrawal due to opting for a settlement scheme.

Which sections of the Income-tax Act were involved?

Section 271(1)(c)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JABALPUR BENCH “SMC”, JABALPUR

Before: SHRI KUL BHARAT

For Respondent: Shri Rahul Padha, JC-2

PER KUL BHARAT, VICE PRESIDENT.:

This appeal, by the assessee, is directed against the order of the Learned Commissioner of Income-tax (Appeals)/National Faceless Appeal Centre (NFAC), Delhi dated 31.10.2023, pertaining to the assessment year 2006-07. The assessee has raised the following grounds of appeal: -

“1. That the addition made by the Assessing Officer amounting to Rs.9,51,000/- on account of investment in shop is erroneous as the addition was already made in the hands of the husband of the assessee previously and therefore the said addition is unjustified and should be deleted.

2.

That the initiation of penalty u/s 271(1)(c) is illegal of penalty u/s 271(1)(c) i

The order continues below.

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