MANJIT MANAGEMENT SERVICES (P) LTD.,KOLKATA vs. ITO, WARD - 9(1), KOLKATA

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ITA 1551/KOL/2019Status: DisposedITAT Kolkata15 June 2022AY 2008-092 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal noted that the quantum addition made by the CIT(A) had already been cancelled by a previous Tribunal order. Consequently, the penalty levied based on that enhancement was also ordered to be deleted.

What were the facts?

The assessee appealed against a penalty levied under Section 271(1)(c) following an income enhancement by the CIT(A). The penalty was based on this enhancement.

What were the issues?

Whether a penalty under Section 271(1)(c) can sustain when the underlying income enhancement upon which it was levied has been cancelled.

Which sections of the Income-tax Act were involved?

Section 271(1)(c)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C”

Before: Shri Sanjay Garg & Shri Rajesh Kumar

IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH KOLKATA Before Shri Sanjay Garg, Judicial Member and Shri Rajesh Kumar, Accountant Member Assessment Year: 2008-09 Manjit Management Services (P) Ltd.…......................................……….……Appellant Plot No.258/B, Block-B, Bangur Avenue, Kolkata - 700055. [PAN:AAECM4773D] vs. ITO, Ward-9(1), Kolkata….……….…..…...............……........……...…..…..Respondent Appearances by: Shri Miraj D Shah, A/R, appeared on behalf of the appellant. Shri Sallong Yaden, Addl. CIT-DR, appeared on behalf of the Respondent. Date of concluding the hearing : June 14, 2022 Date of pronouncing the order : June 15, 2022

ORDER

Per Sanjay Garg, Judicial Member:

1.

The present appeal has been preferred by the assessee against the order dated 06.03.2019 of the Commissioner of Income Tax (Appeals)-3, Kolkata [hereinafter referred to as ‘CIT(A)’]. The assessee in this appeal has agitated the levy of penalty u/s 271(1)(c) of the Income Tax Act (hereinafter referred to as the ‘Act’) pursuant to the enhancement of income made by the ld. CIT(A).

2.

The ld. counsel for the assessee, at the outset, has invited our attention to the order of the Tribunal dated 10.05.2019 passed in own case relating to quantum addition in for assessment year 2008-09, whereby the Tribunal has cancelled the enhancement so made by the CIT(A).

3.

Since the enhancement made by the CIT(A) in relation to which impugned penalty was levied by the Assessing Officer stands cancelled by the order of the Tribunal dated 10.05.2019 (supra), therefore, the impugned penalty has no legs to stand and the same is accordingly ordered to be deleted.

Assessment Year: 2008-09 Manjit Management Services (P) Ltd 4. In the result, the appeal of the assessee stands allowed. Kolkata, the 15th June, 2022.

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