CIT vs. ALMA MATER AGENCIES PVT LTD

IN THE HIGH COURT OF DELHI AT NEW DELHI . 18.03.2011 . Present: Ms. Prem Lata Bansal, Sr. Advocate with Mr. Deepak Anand, Jr. Standing Counsel for the Revenue. . . + ITA 527/2011 . . After reading the detailed order passed by the Income-Tax Appellate Tribunal confirming the decision of the CIT (A) in deleting the penalty imposed by the Assessing Officer, we are of the view that the Tribunal has rightly remarked that the issue on which quantum proceedings were decided was debatable issue and, therefore, it did not warrant attraction of penalty proceedings. No question of law arises in this appeal and is accordingly dismissed. . . . . A.K. SIKRI, J. . M.L.MEHTA, J. MARCH 18, 2011 skb . . . 7 and 8#