Income Tax Appellate Tribunal - Delhi
Devendra Kumar Garg, Baghpat vs Ito, Baraut on 2 March, 2020
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH "SMC", NEW DELHI
BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER
ITA NO. 5692/DEL/2017
A.Y. : 2009-10
SH. DEVENDERA KUMAR GARG, Vs. ITO, BARAUT
S/O SH. RAM GOPAL
GRAM - KATHA,
BAGHPAT -250609
(PAN: AHYPG4103B)
(APPELLANT) (RESPONDENT)
Assessee by : Sh. P.C. Yadav, Advocate
Department by : Sh. Pradeep Singh Gautam, Sr. DR.
ORDER
This appeal filed by the Assessee is directed against the impugned order dated 08.03.2017 passed by the Ld. Commissioner of Income Tax (Appeals), Aligarh pertaining assessment year 2009-10 on the following grounds:-
"1. That the Ld. Appeal Authority was not justified to decided the appeal according to ground of appeal as mentioned in page no. 2 of appeal order.
2. That Ld. Appeal Authority was not justified to confirm penalty on account of Rs. 9,60,000/- amount depositing in bank as concealed income.
3. That Ld. Appeal Authority was not justified to confirm the party penalty u/s. 271(1)©.1
2. Facts narrated by the revenue authorities are not disputed by both the parties, hence, the same are not repeated here for the sake of brevity.
3. At the time of hearing, Ld. Counsel of the assessee stated that ITAT, 'SMC' Bench, New Delhi vide its order dated 30.09.2019 in ITA No. 5480/DEL/2016 (AY 2009-10) in assessee's quantum appeal has restored the issue to the file of the AO with the direction to grant one more opportunity to the assessee to substantiate his case and decide the issue as per fact and law, by allowing the grounds raised by the assessee for statistical purposes. For the sake of convenience, he filed the copy of the aforesaid Tribunal's order dated 30.09.2019. Therefore, he requested that since the issue in the quantum appeal has been restored to the AO, similarly the issue involved in the present penalty appeal may also be restored to the file of the AO with the directions to decide the same afresh, after giving adequate opportunity of being heard to the assessee to substantiate his case, in accordance with law.
4. On the other hand, Ld. DR relied upon the orders of the authorities below.
5. I have heard both the parties and perused the orders of the authorities below. I find that ITAT, 'SMC' Bench, New Delhi vide its order dated 30.09.2019 in ITA No. 5480/DEL/2016 (AY 2009-10) in assessee's quantum appeal has restored the issue to the file of the AO with the direction to grant one more opportunity to the assessee to substantiate his case and decide the issue as per fact and law and by allowing the grounds raised by the assessee for statistical purposes. Since the issued involved in the quantum appeal has been restored to the AO for deciding the same afresh and therefore, similarly the issue involved in the present penalty appeal needs to be restored to the file of the AO with the directions to decide the issues involved therein afresh, 2 after giving adequate opportunity of being heard to the assessee to substantiate his case. I hold and directly accordingly.
6. In the result, the Appeal filed by the Assessee is allowed for statistical purposes .
Order pronounced on 02-03-2020. Sd/-
[H.S. SIDHU] JUDICIAL MEMBER Date: 02/03/2020 "SRB"
Copy forwarded to: -
1. Appellant 2. Respondent 3. CIT 4. CIT (A) 5. DR, ITAT TRUE COPY By Order, Assistant Registrar, ITAT, Delhi Benches 3