Fresenius Kabi Oncology Limited, West Delhi vs. Deputy Commissioner of Income-Tax/ National Faceless Assessment Centre, Delhi
In the result, the appeal of the assessee is allowed
ITA 176/DEL/2025[2012-13]Status: DisposedITAT Delhi25 Jul 2025AY 2012-13
Bench: Sh. M. Balaganesh & Sh. Sudhir Kumarassessment Year: 2012-13 Fresenius Kabi Oncology Vs. Dcit/ National Faceless Limited B-310 Somdatt Assessment Centre Chambers I R K Puram New Delhi (Main) South West Delhi 110006 Pan No. Aabcd7720L (Appellant) (Respondent) Appellant By Sh. Aditya Vohra, Advocate Ms. Aakriti Bansal, Ca Respondent By Sh. Jitender Singh, Cit Dr Date Of Hearing: 22 /07/2025 Date Of Pronouncement: 25/07/2025 Order Per Sudhir Kumar: This Appeal By The Assessee Is Directed Against The Order Of The Commissioner Of Income Tax (Appeals)-26 New Delhi [Hereinafter Referred To As “Cit(A)”] Vide Order Dated 12.11.2024 Pertaining To A.Y. 2012-13 Confirming The Levy Of Penalty Under Section 271(1)(C) Of The Income Tax Act, 1961, (In Short ‘The Act’).
Section 271Section 271(1)(c)Section 274
…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”, DELHI BEFORE SH. M. BALAGANESH, ACCOUNTANT MEMBER AND SH. SUDHIR KUMAR, JUDICIAL MEMBER Assessment Year: 2012-13 Fresenius Kabi Oncology Vs. DCIT/ National Faceless limited b-310 Somdatt Assessment Centre Chambers I R K Puram New Delhi (Main) south West Delhi 110006 PAN No. AABCD7720L (APPELLANT) (RESPONDENT) Appellant by Sh. Aditya Vohra, Advocate Ms. Aakriti Bansal, CA Respondent by Sh. Jitender Singh, CIT DR Date of hearing: 22 /07/2025 Date of Pronouncement: 25/07/2025 ORDER PER SUDHIR KUMAR, JUDICIAL MEMBER: This appeal by the assessee is directed a…
