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Facts
The appeals were filed against penalty orders under Section 271(1)(c) of the Income Tax Act. The assessee's counsel submitted that the quantum appeals were set aside to the CIT (A) and requested the penalty appeals be restored to the CIT (A). The DR agreed with this proposal.
Held
The Tribunal considered the submissions and noted that the quantum appeals were pending before the CIT (A). Therefore, the penalty appeals were also restored to the file of the CIT (A) for adjudication.
Key Issues
Whether penalty appeals should be restored to the CIT(A) when quantum appeals have been set aside to the same authority?
Sections Cited
271(1)(c)
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Income Tax Appellate Tribunal, “PATNA” BENCH, PATNA
Before: SHRI DUVVURU RL REDDY, VP & SHRI RAJESH KUMAR, AM
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.