SHRI POPATLAL VANDAS PATEL,MEHSANA vs. THE INCOME TAX OFFICER, WARD-2, MEHSANA

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ITA 3434/AHD/2015Status: DisposedITAT Ahmedabad29 September 2017AY 2009-103 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that since the quantum additions, which formed the basis for the penalty, were deleted by a previous order of the Tribunal, the penalty levied under Section 271(1)(c) should also be deleted. The Tribunal reasoned that if the foundation is removed, the superstructure must fall.

What were the facts?

The appeals concerned the levy of penalty under Section 271(1)(c) of the Income Tax Act for the assessment year 2009-10. The assessee argued that since the quantum additions leading to the penalty were deleted by the Tribunal, the penalty should also be deleted.

What were the issues?

Whether penalty under Section 271(1)(c) can be sustained when the underlying additions have been deleted by the appellate tribunal.

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, AHMEDABAD “SMC” BENCH

Before: SHRI N.K. BILLAIYA & SHRI S. S. GODARA

For Appellant: Shri Sunil Talati, AR

PER N.K. BILLAIYA, ACCOUNTANT MEMBER:

1.

ITA Nos. 3434 & 3435/Ahd/2015 are two appeals by two different Assessees preferred against two separate orders of the Ld. CIT(A), Gandhinagar, Ahmedabad dated 12.10.2015 pertaining to A.Y. 2009-10.

ITA Nos. 3434 & 3435/Ahd/2015 2 . A.Y. 2009-10

2.

Since common grievance is involved in both these appeals, they were heard together and are disposed of by this common order for the sake of convenience and brevity.

3.

Both these appeals relate to the levy of penalty u/s. 271(1)(c) of the Act, though quantum of penalty may differ.

4.

At the very outset, the ld. counsel for the assessee stated that the additions made in the impugned assessment were deleted by the Tribunal by a consolidated order dated 14.06.2016. It is the say of the ld. counsel that since the quantum additions have been deleted, there should not be any levy of penalty u/s. 271(1)(c) of the Act.

5.

The ld. D.R. fairly conceded to this.

6.

We have carefully considered the orders of the authorities below. We find force in the contention of the ld. counsel. The Tribunal by a consolidated order dated 14.06.2016 had the occasion to consider the quantum additions made in the respective hands. We find that the additions have been deleted by the Tribunal in ITA Nos. 484/Ahd/2012 & 482/Ahd/2012. Since the foundation has been removed, the super structure must fall. We accordingly direct the A.O. to delete the penalty so levied from the respective hands.

ITA Nos. 3434 & 3435/Ahd/2015 3 . A.Y. 2009-10 7. In the result, both these appeals are allowed.

Order pronounced in Open Court on 29 - 09- 2017

Sd/- Sd/- (S. S. GODARA) (N. K. BILLAIYA) JUDICIAL MEMBER True Copy ACCOUNTANT MEMBER Ahmedabad: Dated 29/09/2017 Rajesh Copy of the Order forwarded to:- 1. The Appellant. 2. The Respondent. 3. The CIT (Appeals) – 4. The CIT concerned. 5. The DR., ITAT, Ahmedabad. 6. Guard File. By ORDER

Deputy/Asstt.Registrar ITAT,Ahmedabad

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