DCIT, NEW DELHI vs. M/S ANSAL LANDMARK TOWNSHIPS (P) LTD., NEW DELHI

The present penalty appeals have been preferred by revenue against order dated 07/04/15 passed by Ld. CIT(A)-1, New Delhi for assessment years 2008-09 and 2009-10 on the following grounds of appeal:

The appellant craves leave for reserving the right to amend, modify, alter, add or forego any grounds of appeal at any time before or during the hearing of this appeal

Brief facts of the case are as under: Assessing Officer levied a penalty of Rs.1,81,00,000/-and Rs.1,62,00,000/- for disallowance of Rs.5,30,96,607/-and Rs.4,76,30,766/- under section 40 (a) (ia) of the Act for assessment years under consideration respectively. It has been submitted that the additions were upheld by Ld. CIT (A)-4, 2 New Delhi vide order dated 13/03/12 and 01/11/12 respectively. The assessee thereafter appealed before this Tribunal. Tribunal vide order dated 21/07/14 in and 877/Del/2013 for assessment years 2008-09 and 2009- 10, set aside the issue to the file of Ld. AO for limited purposes of verification. This Tribunal directed that assessing officer to verify whether, payee has filed his return of income and paid of the taxes within stipulated time and if the compliance has been done by the payee, no disallowance shall be made in the hands of the assessee. 3.1. Ld. DR placed his reliance upon the orders of the authorities below. 3.2. Ld.AR placed his reliance upon the relevant findings in the order passed by this Tribunal in assessee’s own case for the assessment years 2008-09 and 2009-10 in ITA no.2859/Del/12 and 817/Del/13 vide order dt. 21.7.2014.

We have perused the submissions advanced by both the sides in the light of decision of this Tribunal in assessee’s own case for the years under consideration. This Tribunal held as under. “13. Respectfully following the same, we set aside the issue to the file of AO for the limited purpose of verification. The AO shall verify whether payee has filed his return of income and paid of the taxes within stipulated time. If it has done so no disallowance shall be made.”

In our considered opinion, as this Tribunal in the quantum appeal has set aside the issue to the file of the AO for due verification of certain facts. Under such circumstances, the penalty also needs to be sent back to the Ld. AO to decide in conformity with the quantum appeal. 6. In lieu of the above discussion the appeals filed by the revenue for Assessment Year 2008-09 and 2009-10 stand allowed for statistical purposes. Order pronounced in the open court on 22nd November, 2017.