THE ITO-1(2), UJJAIN vs. SHRI SUSHIL KUMAR BAFNA, UJJAIN

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ITA 584/IND/2015Status: DisposedITAT Indore27 March 2017AY 2010-111 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal is hearing an appeal filed by the Revenue against the order of the CIT(A). The original order was passed by the Income Tax Officer under Section 271(1)(c) of the Act.

What were the facts?

The Revenue filed an appeal against the order of the CIT(A) which had arisen from an order passed by the Income Tax Officer under Section 271(1)(c) of the Income Tax Act. The assessment year in question is 2010-11.

What were the issues?

The appeal concerns the penalty levied under Section 271(1)(c) of the Income Tax Act, 1961, and the subsequent order of the CIT(A).

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, INDORE BENCH, INDORE

Before: SHRI C.M.GARG & SHRI O.P.MEENA

Hearing: 16.03.2017

PER O.P. MEENA, ACCOUTANT MEMEBR.

1.

This appeal filed by the Revenue is directed against the order of learned Commissioner of Income Tax (Appeals)-Ujjain; [in short “the CIT (A)”] dated 11.05.2015 pertaining to Assessment Year 2010-11. Which in turn has arisen from the order passed u/s. 271(1) (c) of Income Tax Act, 1961 (in short ‘the Act’) by the Income Tax Officer 1 (1) Ujjain dated 15.11.2014.

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