SH. MOHIT GARG,DELHI vs. ITO, NEW DELHI
In the result, the appeal of the assessee is allowed
ITA 3355/DEL/2017[2012-13]Status: DisposedITAT Delhi23 Jun 2020AY 2012-13
Bench: Sh. Amit Shukladr. B. R. R. Kumar(E-Court Module) Ita No. 3355/Del/2017 : Asstt. Year : 2012-13 Sh. Mohit Garg, Vs Income Tax Officer, Prop. Laddu Gopal Overseas, Ward-63(3), 5555/58, Basti Har Phool Singh, New Delhi Sadar Bazar, Delhi-110006 (Appellant) (Respondent) Pan No. Ayepg4314M Assessee By : Sh. Salil Kapoor, Adv. Revenue By : Ms. Rakhi Vimal, Sr. Dr Date Of Hearing: 23.06.2020 Date Of Pronouncement: 23.06.2020
For Appellant: Sh. Salil Kapoor, AdvFor Respondent: Ms. Rakhi Vimal, Sr. DR
Section 133ASection 271ASection 271BSection 44A
…& foils and the bank statement of the assessee depicts turnover of more than Rs.3 crores and the contention of the assessee that he is in business of earning of commission also cannot be accepted. She relied on the case of Abhay Kumar & Co. Vs Union of India 164 ITR 148 (Raj.). It was argued that while the penalty u/s 271A is Rs.25,000/- for non-maintenance of books of accounts and Rs.1,50,000/- the maximum penalty u/s 271B for failure to get the accounts audited, if the proposition as canvassed by the ld. AR is accepted it will only encourage the assessee’s for non-maintenance of books of accounts and getting a…
