SMRUTI RANJAN SAHU,GIRLA ROAD vs. ITO, JEYPORE WARD, JEYPORE

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ITA 495/CTK/2024Status: DisposedITAT Cuttack28 January 2025AY 2018-192 pages
AI SummaryAllowed

What did the Tribunal hold?

The Income Tax Appellate Tribunal found merit in the assessee's submission and consequently allowed the appeal, setting aside the confirmed penalty.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order dated 25.09.2024, which confirmed a penalty of Rs. 20,000 levied under section 272A(1)(d) of the Income Tax Act for the assessment year 2018-19. The Ld AR submitted that the assessment order was passed on 09.03.2023.

What were the issues?

Confirmation of penalty levied under section 272A(1)(d) of the Income Tax Act for the assessment year 2018-19.

Which sections of the Income-tax Act were involved?

Section 272A(1)(d)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL,

Before: BEFORE SHRI GEORGE MATHANMANISH AGARWAL

For Appellant: Shri Ananda Rao, CA
For Respondent: Shri S.C.Mohanty, Sr DR
Hearing: 28/01/20Pronounced: 28/01/20

Assessment Year : 2018-19 Smruti Ranjan Sahu, Girla Smruti Ranjan Sahu, Girla Vs. Assessment Assessment Unit, Unit, Income Income Road, Road, Kodpad, Kodpad, Jeypore, Jeypore, Tax Department Tax Department Dist: Koraput PAN/GIR No. No.HARPS 2557 E (Appellant (Appellant) .. ( Respondent Respondent) Assessee by : Shri Ananda Rao, CA Revenue by : Shri S.C.Mohanty, Sr DR , Sr DR Date of Hearing : 28/01/20 2025 Date of Pronouncement : 28/01/20 025 O R D E R Per Bench This is an This is an appeal filed by the assessee against the order of th appeal filed by the assessee against the order of the ld CIT(A), NFAC, Delhi dated CIT(A), NFAC, Delhi dated 25.9.2024 in Appeal No. in Appeal No. NFAC/2017- 18/10265885 confirming the penalty levied u/s.272A(1)(d) of the Act confirming the penalty levied u/s.272A(1)(d) of the Act for confirming the penalty levied u/s.272A(1)(d) of the Act an amount of Rs.20,000/ an amount of Rs.20,000/- for the assessment year 2018-19. 19.

2.

Shri Ananda Rao Ananda Rao, ld AR appeared for the assessee and Shri the assessee and Shri S.C.Mohanty, Sr. , Sr. DR appeared for the revenue.

3.

Ld AR drew our attention to the assessment order, which has been Ld AR drew our attention to the assessment order, which has been Ld AR drew our attention to the assessment order, which has been passed on 9.3.2023. It was the submission that the penalty order has been passed on 9.3.2023. It was the submission that the penalty order has been passed on 9.3.2023. It was the submission that the penalty order has been P a g e 1 | 3

7.

In the result, appeal of the assessee stands allowed.

Order dictated and pronounced in the open court on 28/01/2025.

Sd/- sd/- (Manish Agarwal) (George Mathan) ACCOUNTANT MEMBER JUDICIAL MEMBER Cuttack; Dated 28/01/2025 B.K.Parida, SPS (OS) Copy of the Order forwarded to : 1. The Appellant : Smruti Ranjan Sahu, Girla Road, Kodpad, Jeypore, Dist: Koraput 2. The Respondent: Assessment Unit, Income Tax Department 3. The CIT(A)- NFAC, Delhi 4. Pr.CIT, Berhampur 5. DR, ITAT, 6. Guard file. //True Copy// By order

Sr.Pvt.Secretary ITAT, Cuttack

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