ZEBRA NETWORKS PRIVATE LIMITED,MUMBAI vs. INCOME TAX OFFICER, MUMBAI

This is an appeal by the assessee against order dated 19.09.2025, passed by National Faceless Appeal Centre (‘NFAC’ for short), Delhi for the assessment year (A.Y. for short) 2018-19, confirming the penalty imposed of Rs.76,45,696/- u/s. 271AAC(1) of the Income Tax Act, 1961 (‘the Act’ for short).

We have heard the parties and perused the materials on record. Briefly the facts are, the assessee is a resident corporate entity. For the assessment year under dispute, the assessee had filed its return of income on 30.10.2018, declaring loss of Rs.59,17,484/-. The return of income so filed by the assessee was selected for scrutiny.

Contesting the additions, the assessee preferred an appeal before ld. First appellate authority and being unsuccessful there, went in further appeal before the Income Tax Appellate Tribunal.

During the pendency of assessee’s appeal, based on the additions made, the A.O. initiated proceedings for imposition of penalty u/s. 271AAC(1) of the Act and ultimately passed an order on 19.09.2025, imposing penalty of Rs.76,45,696/-. The penalty so imposed by the A.O. was also confirmed by the first appellate authority.

Before us, ld. Counsel appearing for the assessee submitted that while deciding the quantum appeal of the assessee, the Tribunal, in order dated 23.12.2025 passed in has set aside the issues relating to both the additions back to the A.O. for fresh adjudication. Thus, he submitted, as on date there is no surviving addition to impose penalty u/s. 271AAC(1) of the Act.

The ld. Departmental Representative (ld. DR for short) could not controvert the aforesaid factual position.

Having considered rival submissions and perused the materials on record, we find that the additions based on which the A.O. had imposed penalty u/s. 271AAC(1) of the Zebra Networks Private Limited vs. ITO Act, in the meanwhile, have been set aside by the co-ordinate bench while deciding assessee’s appeal in quantum proceeding with a direction to the A.O. to decide the issues afresh after providing due and reasonable opportunity of being heard to the assessee. Thus, by virtue of such decision of the co-ordinate bench, there is no surviving addition on which the penalty-imposed u/s. 271AAC(1) of the Act can be sustained. That being the factual position on record, we are inclined to set aside the impugned orders passed by the A.O. and the first appellate authority and restore the issue relating to the imposition of penalty to the A.O. It will be open to the A.O. to initiate proceedings u/s. 271AAC(1) of the Act afresh, if warranted, depending upon the outcome of the fresh assessment.