COMMISSIONER OF INCOME TAX vs. BHANDARI INTERSTATE CARRIERS

IN THE HIGH COURT OF DELHI AT NEW DELHI . 27.08.2008 . Present: Ms Prem Lata Bansal for the Appellant. . + ITA 985/2008 . This is an appeal in respect of the assessment year 2001-2002. The appeal arises out of penalty proceedings. The Income Tax Appellate Tribunal deleted the penalty because the assessee?s quantum appeal was allowed and the addition, which formed the basis of the imposition of penalty, stood deleted. The learned counsel for the appellant has brought to our notice the fact that the revenue?s appeal against the deletion of the addition made by the Tribunal has been admitted by this Court being ITA 1542/2006. Consequently, it would be appropriate if this matter is tagged along with ITA No. 1542/2006. A decision in that matter would definitely have a bearing on this matter. Tag along with ITA 1542/2006. . BADAR DURREZ AHMED, J . . . RAJIV SHAKDHER, J August 27, 2008 SR . . 1