COMMISSIONER OF INCOME TAX vs. SAIBAL CHANDRA KAR

IN THE HIGH COURT OF DELHI AT NEW DELHI . 25.10.2010 . Present: Mr. Sanjeev Sabharwal, Adv. for the appellant. . +ITA No.1615/2010 . Penalty imposed by the Assessing Officer under Section 271(1)(c) of the Income Tax Act has been deleted by the Income Tax Appellate Tribunal vide its judgment dated 24.07.2009 inter alia recording that there is no concealment of facts on the part of the assessee inasmuch as the assessee has furnished the details of having received the amount from M/s Akar Clothing Company Private Limited on its liquidation vide his letter dated 07.03.2006. Since there was no concealment on the part of the assessee, the penalty could not be imposed. Therefore, no question of law arises. This appeal is dismissed. A.K. SIKRI, J. . SURESH KAIT, J. OCTOBER 25, 2010 pmc . . #8 and 9