DEPUTY COMMISSIONER OF INCOME TAX, MUMBAI vs. VINEET MITTAL, MUMBAI

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ITA 2997/MUM/2024Status: DisposedITAT Mumbai25 July 2024AY 2014-15Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)1 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that since the additions themselves were deleted by the Tribunal in the quantum proceedings, the penalty levied on those additions cannot be sustained.

What were the facts?

The Revenue filed appeals against the deletion of penalties by the CIT(A) concerning assessment years 2013-14 and 2014-15. The penalties were levied on additions made by the AO treating long-term capital gains on shares as bogus.

What were the issues?

Whether penalty under Section 271(1)(c) can be sustained when the addition on which it was levied has been deleted by the Tribunal?

Which sections of the Income-tax Act were involved?

Section 271(1)(c),Section 68,Section 69C

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘F‘ BENCH

For Appellant: Shri Pratik Jain / Shri
For Respondent: Shri Ankush Kapoor
Hearing: 23/07/2024Pronounced: 25/07/2024

आदेश / O R D E R PER AMIT SHUKLA (J.M): The aforesaid appeals have been filed by the Revenue against order dated 03/04/2024 and 24/11/2023 passed by ld. CIT(A)-51, Mumbai in relation to the penalty proceedings u/s.271(1)(c) for the A.Y.2013-14 and 2014-15.

1.

2 & 2998/Mum/2024 Vineet Mittal 2. In both the appeals Revenue is aggrieved by deletion of penalty of Rs.54,71,505/- for A.Y.2013-14 and Rs.4,27,05,000/- for the A.Y.2014-15. The penalty has been levied on addition made by the ld. AO of Rs.1,71,91,404/-and Rs.12,19,73,443/- for A.Y.2013-14 and 2014-15 respectively which was made u/s.68 by treating long term capital gain on sale of shares of Turbotech Engineering Ltd., as bogus. Ld. CIT (A) has deleted the addition on the ground that Tribunal in the quantum proceedings vide order dated 25/01/2024 has deleted the addition and this quantum has been deleted. The penalty u/s.271 (1)(c) cannot be upheld.

3.

The only ground raised

by the Revenue before us is that department has not accepted the decision of the Tribunal with respect to the quantum appeal and has preferred further appeal before the Hon’ble High Court.

4. Since the addition on which penalty has been levied by the ld. AO has been deleted by the Tribunal, both u/s.68 on account of bogus long term capital gain and national commission for taking such accommodation entry of LTCG added u/s.69C has been deleted, therefore, penalty levied on such additions now has no legs to stand. Accordingly, ld. CIT (A) has rightly deleted the penalty for both the assessment years. Accordingly, both the appeals of the Revenue are dismissed.

Order pronounced on 25th July, 2024.

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