PR. COMMISSIONER OF INCOME TAX (CENTRAL)-2 vs. GOPAL KUMAR GOYAL

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ITA/335/2023HC DelhiDLHC01001978202206 November 2023Bench: HON'BLE MR. JUSTICE RAJIV SHAKDHER,HON'BLE MR. JUSTICE GIRISH KATHPALIA3 pages
AI SummaryDismissed

What did the High Court hold?

The High Court held that no substantial question of law arose for consideration, similar to a previous related appeal. The Tribunal's decision was based on established judgments where penalty was not correctly imposed due to lack of clarity in grounds.

What were the facts?

The revenue appealed against an ITAT order concerning AY 2004-05. The core issue was the validity of penalty imposed under Section 271(1)(c) of the Income-tax Act. The Assessing Officer had not clearly specified the grounds for levying the penalty.

What were the issues?

Whether the penalty under Section 271(1)(c) was correctly imposed when the Assessing Officer failed to clearly specify the grounds for levy (concealment of income or furnishing inaccurate particulars).

Which sections of the Income-tax Act were involved?

Section 271(1)(c)

AI-generated summary — verify with the full judgment below

ITA No.335/2023 Page 1 of 3

$~1 * IN THE HIGH COURT OF DELHI AT NEW DELHI

Date of Decision: 06.11.2023 + ITA 335/2023 & CM No.32809/2023

PR. COMMISSIONER OF INCOME TAX (CENTRAL)-2

..... Appellant Through: Mr Sanjay Kumar, Sr Standing Counsel with Ms Easha and Ms Hemlata, Standing Counsels.

versus

GOPAL KUMAR GOYAL

..... Respondent Through: Mr Gautam Jain, Mr Piyush Kumar Kamal, Ms Monika Aggarwal and Mr Manish Yadav, Advs.

CORAM:

HON'BLE MR. JUSTICE RAJIV SHAKDHER

HON'BLE MR. JUSTICE GIRISH KATHPALIA

[Physical Hearing/Hybrid Hearing (as per request)] RAJIV SHAKDHER, J. (ORAL): CM No.32809/2023 [Application filed on behalf of the appellant seeking condonation of delay of 220 days in re-filing the appeal] 1. This is an application filed by the appellant/revenue seeking condonation of delay in re-filing the appeal. 1.1 According to the appellant/revenue, there is a delay of two hundred and twenty (220) days in re-filing the appeal. 2. Ms Monika Aggarwal, who appears on behalf of the respondent/assessee, says that she would have no objection if the delay in re- filing is condoned. Digitally Signed By:ATUL JAIN Signing Date:22.11.2023 11:37:18 Signature Not Verified

ITA No.335/2023 Page 2 of 3

2.1 It is ordered accordingly. 3. The application is, accordingly, disposed of. ITA 335/2023 4. This appeal concerns Assessment Year (AY) 2004-05. 5. Via the instant appeal, the appellant/revenue seeks to assail the order dated 30.03.2022 and corrigendum dated 08.04.2022 issued by the Income Tax Appellate Tribunal [in short, “Tribunal”]. 6. The issue that arose for consideration before the Tribunal was whether the penalty under Section 271(1)(c) of the Income-tax Act, 1961 [in short, “Act”] had been correctly imposed. 7. The record shows, and something that is not in dispute, is that the Assessing officer (AO) had not indicated, with clarity, the ground on which penalty had been levied i.e., on account of concealment of income or furnishing inaccurate particulars. 7.1 Thus, according to the Tribunal, this issue already stood covered against the appellant/revenue in several judgments that have been referred to in paragraph 14 of the impugned order dated 30.03.2022. 8. The Tribunal, via impugned order dated 30.03.2022, disposed of the cross-appeals filed by the parties herein. 8.1 It is in this context that ITA No. 345/2023, titled Pr. Commissioner of Income Tax (Central)-2 v. Gopal Kumar Goyal, concerning the very same AY, i.e., AY 2004-05 came up for adjudication before this court. The said appeal preferred by the appellant/revenue was closed with a detailed order concluding that no substantial question of law arose for consideration. 9. Given the aforesaid circumstances, the same fate will follow insofar as this appeal is concerned. Digitally Signed By:ATUL JAIN Signing Date:22.11.2023 11:37:18 Signature Not Verified

ITA No.335/2023 Page 3 of 3

10.

Accordingly, the appeal is closed as no substantial question of law arises for our consideration. 11. Parties will act based on the digitally signed copy of the order.

RAJIV SHAKDHER, J

GIRISH KATHPALIA, J

NOVEMBER 6, 2023

Digitally Signed By:ATUL JAIN Signing Date:22.11.2023 11:37:18 Signature Not Verified

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