SH. SATNAM SINGH,KAPURTHALA vs. ITO WARD-2, KAPURTHALA, KAPURTHALA

None attended for the assessee, however, written submission was filed on record and hearing the ld. DR for the department, we heard the appeal Assessment Year: 2009-10 and decided the appeal on merits in the larger interest of justice. Although, the additional CIT, DR stands by the impugned order. However, he has nothing to submit on the finding of fact about the estimated addition confirmed by the CIT Appeal and in quantum, the case remanded to the AO foe afresh adjudication by the ITAT Amritsar bench.

It is noted that in the instant case, in the quantum appeal, the learned CIT appeal has reduced the addition to Rs.8,023,350/– two Rs. 727,898/–. The ITAT Amritsar bench in vide its order dated 03/09/2019 set aside the orders of the authorities below and remanded the case to the file of the assessing officer to decide afresh the matter after examining the farmers randomly who had given affidavits, really consignment receipts and the police officer so have dealt with the police complaints in the result of the police complaint. Consequently,the penalty sustained by the learned CIT appeal under section 271(1)(c) of the income tax act 1961 amounting to Rs.237,003/– is not sustainable and same is cancelled accordingly.

In the result, the appeal filed by the assessee is allowed.