AJIT DAYAL LALVANI,MUMBAI vs. ITO WARD 8(2)(2), MUMBAI

“The Assessing Officer erred in denying the assessee legitimate claim as allowed in Income Tax Appellate Tribunal “A” Bench order before levying tax and penalty.” Plea : we therefore request the honourable Tribunal to ask the Assessing Officer to rectify the same and issue fresh order.

2. The assessee has submitted following application for condonation:

“Before the Income Tax Appellate Tribunal at In the matter of Ajit Dayal Lalvani Assessment Year- 2005-06 I, Ajit Lalvani, aged about 70 years, son of Shri Dayal Lalvani, resident of 3, Gazdar House, 45, Bhulabhai Desai Road, Mumbai - 400026: Do solemnly affirm and state as under:

Shri Ajit Dayal Lalvai 1. That I am the Assessee, and as such well conversant with the facts deposed to below.

3. In this case the assessee has filed appeal pursuant to the penalty order dated 28.06.2018 levying penalty of `3,63,543/-. There is no order of the learned CIT(A) in the appeal folder. From the facts of the case as narrated above it is amply clear that in assessee’s quantum appeal ITAT had granted relief vide order dated 12.08.2016 pursuant to assessee’s appeal against the CIT(A) order on the merits of the case. Now the assessee submits that Assessing Officer has levied penalty without considering the order of the ITAT wherein the addition have been deleted. Since the appeal by the assessee did not contain the order of CIT(A) on the issue of penalty, after the initial hearing this appeal was fixed several times. However none appeared for the assessee. Learned Departmental Representative also could not provide any order of CIT(A) on this issue.

4. However from the perusal of the condonation application it transpires that there is an order of the learned CIT(A) dated 29.05.2019. Though no order of learned CIT(A) on the issue of penalty is available in the appeal folder, it appears that assessee is aggrieved by the order of learned CIT(A) on this issue. Be as it may, since the ITAT has granted relief in the merits

Shri Ajit Dayal Lalvai of the case on addition and deleted the addition, in our considered opinion interest of justice will be served if the issue present here is put to the remit of the Assessing Officer. The Assessing Officer is directed to examine the learned CIT(A)’s order in this case. Thereafter the AO shall take into account the order of the ITAT on merits of the case were ITAT has deleted the addition and give due effect.

Order pronounced under rule 34(4) of the ITAT Rules on 6th August, 2020.