SRI TRIPURARI MOHAN PRASAD,PATNA vs. DCIT, PATNA
Facts
The assessee appealed against penalty orders. The quantum appeals related to the same assessment years had been set aside by the Tribunal and restored to the file of the CIT (A). The assessee requested that the penalty appeals also be restored to the CIT (A).
Held
The Tribunal noted that the penalty appeals were filed against the levy of penalty under Section 271(1)(c) of the Act. Since the quantum appeals were pending before the CIT (A), the penalty appeals were also restored to the CIT (A) for adjudication.
Key Issues
Whether the penalty appeals should be restored to the file of the CIT (A) pending adjudication of the quantum appeals.
Sections Cited
271(1)(c)
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “PATNA” BENCH, PATNA
Before: SHRI DUVVURU RL REDDY, VP & SHRI RAJESH KUMAR, AM
Per Duvvuru Rl Reddy, VP:
These appeals of the assessee are arising against the Penalty orders u/s 271 (1) (c) of the income tax Act,1961.
The Ld. DR fairly agreed that in view of the Tribunal’s order restore the quantum appeals, the penalty would also restore to the file of the learned CIT (A).
We have considered the rival submissions and perused material available on the record. We find that all these appeals are filed against the levy of penalty under Section 271(1)(c) of the Act. As the quantum appeals are pending before the learned CIT (A), all the penalty appeals should go back to the file of the learned CIT (A). Therefore, we restore the penalty appeals to the file of the learned CIT (A).
In the result, all the appeals of the assessee are allowed for statistical purposes.
Order pronounced in the open court on 28.11.2025.
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Sd/-SSd/-rrrttyiiisssffggttttdss- Sd/-S (RAJESH KUMAR) (DUVVURU RL REDDY) (ACCOUNTANT MEMBER) (VICE PRESIDENT)
Sr. Private Secretary/ Asst. Registrar Income Tax Appellate Tribunal, Patna Initials Sr. Particulars Date Person No. concern ed 1 Draft dictated on 27.11.25 Sr.PS 2 Draft placed before author 27.11.25 Sr.PS Draft proposed & placed before the second Member 3 AM 4 Draft discussed/approved by Second Member AM 5 Approved Draft comes to the Sr.PS/PS Sr.PS 6 Kept for pronouncement on Sr.PS 7 File sent to the Bench Clerk Sr.PS 8 Date on which file goes to the Head Clerk 9 Date of dispatch of Order 10 Dictation Sheet is attached herewith Yes