CIT vs. TALAGANG CO-OPERATIVE GROUP

IN THE HIGH COURT OF DELHI AT NEW DELHI . 09.03.2011 . Present: Ms. Rashmi Chopra, Sr. Standing Counsel for the appellant/Revenue. None for the respondent. . +ITA No.481/2011 . In this appeal, order of the Income Tax Appellate Tribunal deleting the penalty imposed by the Assessing Officer is challenged. However, it is not in dispute that the additions/disallowances which were made by the AO while passing the assessment order and on the basis of which penalty proceedings were initiated have been deleted by the Tribunal itself. Against that order passed in quantum appeal, this Court has also dismissed the appeal. In view thereof, there is no reason to levy the penalty and interfere the aforesaid orders. This appeal is accordingly dismissed. A.K. SIKRI, J. . M.L. MEHTA, J. . . MARCH 09, 2011 . . pmc . . #12