DEPUTY COMMISSIONER OF INCOME TAX, JAIPUR vs. VEDANSH JEWELS P. LTD., JAIPUR

PER SHRI BHAGCHAND ,AM.

This appeal filed by the Revenue is directed against the order of Ld. CIT (A)-

2, Jaipur, dated 14.08.2017 pertaining to the Assessment Year 2010-11. The

Revenue has raised the following grounds of appeal:-

“(i) Whether on the facts and in the circumstances of the case and in law, the CIT(A) has erred in deleting the penalty of Rs. 26,91,260/- imposed by AO ignoring the fact that the order of the ITAT on the quantum issue has been challenged by the department before the Hon’ble High Court.

(ii) The appellant craves its rights to add, amend or alter any of the grounds on or before the hearing.”

26,91,260/- u/s 271(1)(c) of the Act. At the outset of hearing, the Ld. AR has

submitted that Hon’ble ITAT while deciding the quantum of appeal of the assessee

has deleted the addition and the Ld. CIT(A) has granted relief by relying upon the

2 ITA No. 810/JP/2017. Vedansh Jewels P. Ltd., Jaipur.

decision of the Hon’ble ITAT, Jaipur Bench in assessee’s quantum appeal.

Therefore, there is no merit in the appeal of the Revenue.

2.1 On the other hand, Ld. D/R has submitted that, the Department has preferred

the appeal against the quantum order of the ITAT before the Hon’ble Rajasthan High

court.

2.2 I have heard both the sides. The Ld. CIT(A) has deleted the penalty by

holding as under:-

“2.1 The authorized representative of the assessee filed a copy of the order of the Hon'ble ITAT, Jaipur Bench in the assessee's own case for Assessment Year 2010-11. Vide this appeal order dated 28.04.2017 (ITA No.343/JP/2015), the Hon'ble ITAT decision is as under:

5.13 "In light of above discussion and in the entirety of the facts and in the circumstances of the case, we are of the view that there is no evidence demonstrating the existence of any arrangement between the assessee company and M/s Dwarka Jewels aimed at producing more than normal profit in the hands of the assessee company. Hence, the action of the authorities in invoking provisions of section 10AA(9) read with section 80IA(10) cannot be sustained. In the result, the consequent additions made by the assessing officer and partly upheld by the ld. CIT(A) is hereby deleted In the results, grounds taken by the assessee are allowed and ground of the revenue is dismissed"

Following the above judgment of Hon'ble ITAT, Jaipur, since the quantum additions have been deleted, the penalty imposed thereon cannot be sustained. The appeal of the assessee is allowed.”

3 ITA No. 810/JP/2017. Vedansh Jewels P. Ltd., Jaipur.

Since, the relief has been granted by the Ld. CIT(A) on the basis of the deletion of

quantum of addition by Hon’ble ITAT, therefore, the Bench find no merit in the

appeal of the revenue same is hereby dismissed.

Order is pronounced in the open court on 08/12/2017.

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Jaipur Dated:- 08/12/2017. Pooja/ आदेश की प्रतिलिपि अग्रेषित@ब्वचल वf जीम वतकमत वितूंतकमक जवरू 1. The Appellant- Deputy Commissioner of Income Tax, Circle-6, Jaipur. 2. The Respondent – M/s Vedansh Jewels Pvt. Ltd., Jaipur. 3. The CIT(A). 4. The CIT, 5. The DR, ITAT, Jaipur 6. Guard File (ITA No.810/JP/2017) vkns'kkuqlkj@ By order,

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