AMANDEEP SIWNGH SRAN,NEW DELHI vs. DCIT, CENTRAL CIRCLE-29, NEW DELHI

For the sake of convenience, all these three appeals were heard together and are being disposed of by this common order.

In all these three appeals, the assessees have challenged the order of the CIT(A) in confirming the penalty levied by the AO u/s 271(1)(c) of the Act, the details of which are as under:- Rs.4,07,880/- - Rs.45,900/- ITA No.4959/Del/2017 - Rs.40,040/-

These appeals were earlier dismissed for non-prosecution. Subsequently, the Tribunal, vide order dated 10th May, 2019, recalled its earlier orders, therefore, these are recalled matters.

At the time of hearing, the ld. Counsel for the assessee submitted that the quantum appeals have been restored by the Tribunal to the file of the AO for fresh adjudication, vide & 3780/Del/2014 and ITA No.3781 & 3786/Del/2014, order dated 4th May, 2018, copy of which is placed at the paper book. Since the quantum proceedings have been restored to the file of the AO for fresh adjudication, therefore, the penalty so levied by the AO and sustained by the CIT(A) 2 does not survive. However, the AO may initiate fresh penalty proceedings after completion of the assessment in the light of the direction of the Tribunal.