INCOME TAX OFFICER-41.2.2, MUMBAI vs. IN COACH BUILDERS, MUMBAI
In the result, the appeal by the Revenue is dismissed
ITA 7993/MUM/2025[2009-10]Status: DisposedITAT Mumbai18 Feb 2026AY 2009-10
Bench: Shri Vikram Singh Yadavshri Sandeep Singh Karhailincome Tax Officer, Ward – 41(2)(2) Room No.834, 8Th Floor, Kautilya Bhawan, Bandra Kurla Complex, Mumbai - 400051 ............... Appellant Pan: Aaafi5110R V/S In Coach Builders, Plot No.1A, L.B.S Marg, Vikhroli (W), ……………… Respondent Mumbai- 400083
For Appellant: NoneFor Respondent: Shri Virabhadra Mahajan, Sr. DR
Section 143(3)Section 147Section 148Section 250Section 271(1)(c)Section 69
assessment year 2009-10. 2
2. The only grievance of the Revenue, in the present appeal, is against the deletion of penalty under section 271(1)(c) of the Act.
3. We have considered the submissions of both sides and perused the material available on record. The brief facts ... levied a penalty of Rs. 2,12,851/-. The learned CIT(A), vide impugned order, allowed the appeal filed by the assessee and deleted the penalty levied under section 271(1)(c) of the Act.
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5. Thus, it is evident from the record that the AO made the addition
