JYOTI GUPTA (GOEL),DELHI vs. ACIT, DELHI

PDF · subscribers
ITA 274/DEL/2024Status: DisposedITAT Delhi02 April 2024AY 2013-142 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal observed that the underlying quantum addition, which was the basis for the penalty, had already been deleted by a Co-ordinate Bench in the assessee's own case for A.Y. 2014-15. As a result, the penalty levied under Section 271(1)(c) was directed to be obliterated, and the assessee's appeals were allowed.

What were the facts?

The assessee, Jyoti Gupta (Goel), filed appeals against the order of CIT(A)-29, New Delhi, which confirmed a penalty of Rs. 17,749/- levied under Section 271(1)(c) of the Income Tax Act, 1961, for Assessment Years 2013-14 and 2014-15. The core challenge was against the justification of this penalty.

What were the issues?

Whether the penalty levied under Section 271(1)(c) of the Income Tax Act, 1961, was justified when the corresponding quantum addition had been deleted by a superior authority.

Which sections of the Income-tax Act were involved?

Section 271(1)(c)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘SMC’, NEW DELHI

Before: Dr. B. R. R. Kumar

Hearing: 28.03.2024Pronounced: 02.04.2024

Heard together (2 matters)

ITA No. 274/Del/2024
ITA No. 275/Del/2024

Read from the judgment's own cause title. This page is filed under one of them.

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’, NEW DELHI Before Dr. B. R. R. Kumar, Accountant Member Asstt. Year : 2013-14 : Asstt. Year : 2014-15 Jyoti Gupta (Goel), Vs. ACIT, 60/20, First Floor, Prabhat Road, Central Circle-28, Ramjas road, Karol Bagh, New New Delhi Delhi-110005 (APPELLANT) (RESPONDENT) PAN No. AIAPG0204E Assessee by : Sh. Nirbhay Mehta, CA Revenue by : Sh. Om Parkash, Sr. DR Date of Hearing: 28.03.2024 Date of Pronouncement: 02.04.2024 ORDER The present appeal has been filed by the assessee against the order of ld. CIT(A)-29, New Delhi dated 28.04.2017. 2. Since, the issue involved in both the appeals are similar, they were heard together and being adjudicated by a common order. In , following grounds have been raised by the assessee:

“1. That on the facts and circumstances of the case and in law the penalty order passed by CIT (A)-29 New Delhi, is contrary to facts and bad in law.

2.

That the CIT (A) was not justified on facts and circumstances of the case in confirming the penalty of Rs.17,749/- u/s 271(1)(c) of the Income Tax Act 1961 (hereafter referred as "the Act").

3. That the CIT (A) was not justified on facts and circumstances of the case in confirming the penalty u/s 271(1)(c) of the Act, without specifying whether the show & 275/Del/2024 2 Jyoti Gupta (Goel) cause was for furnishing of inaccurate particulars of income or with regard to concealment of income.”

3.

At the outset, it has been brought to our notice that the “Quantum addition” stands deleted by the order of the Co- ordinate Bench of Tribunal in assessee’s own case in & 4508/Del/2017, for A.Y. 2014-15 vide order dated 25.11.2021, hence, the penalty levied u/s 271(1)(c) is hereby directed to be obliterated.

4.

In the result, the appeals of the assessee are allowed. Order Pronounced in the Open Court on 02/04/2024.

More judgments on Section 271(1)(c)

All 25,141 judgments and leading authorities on Section 271(1)(c) →

Recent GST High Court judgments

Search GST case law →