JAGJIT SINGH,PUNJAB vs. ACIT, NEW DELHI

At the outset of hearing, ld. AR submitted that the penalties imposed in the instant cases are based on the additions made vide orders passed by Assessing Officer u/s. 153C of the Act. It is submitted that such orders passed u/s. 153C of the Act stand quashed by the Coordinate Bench of this Tribunal in assessee’s own cases for the assessment years under consideration in 1096, 1097 & 1098/Del/2015 vide order dated 01.10.2019. It is, therefore, contended that once the very basis for imposing impugned penalties stands collapsed, there remains no justification to sustain the penalties in the present cases.

The ld. DR, on the other hand, though supported the orders of the ld. CIT(A), but could not controvert the contentions made on behalf of the assessee.

We have gone through the record in the light of submissions made on either side. It is not in dispute that the impugned penalties are based on the additions made by Assessing Officer vide orders u/s. 153C of the Act. It is also an admitted fact that such orders u/s. 153C have been quashed by the Co-ordinate Bench of Tribunal in the cases of assessee itself (supra) for the assessment years under consideration. Hence, we are of the considered opinion that once the very basis of imposing impugned penalties stands collapsed, we find no justification to sustain the penalties, as done by the ld. CIT(A). Accordingly, the impugned orders are liable to be set aside and the impugned penalties are directed to be deleted. 5. In the result, all these appeals of the assessee are allowed. Order was announced in the open court on conclusion of Virtual Hearing in presence of parties on 9th February, 2021. Sd/- Sd/- (O.P. KANT) (K. NARASIMHA CHARY) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated: 09/02/2021 ‘aks’