Income Tax Appellate Tribunal - Kolkata
Ito, Ward - 27(2), Haldia, Haldia vs Sri Partha Sarathi Das, Purba Medinipur on 9 May, 2018
आयकर अपील य अधीकरण, यायपीठ - "B" कोलकाता,
IN THE INCOME TAX APPELLATE TRIBUNAL
KOLKATA BENCH "B" KOLKATA
Before Shri S.S.Godara, Judicial Member and
Dr. A.L. Saini, Accountant Member
ITA No.2501/Kol/2017
Assessment Year :2009-10
Income Tax Officer, V/s. Sri Partha Sarathi Das
W rd-2(2), Haldia, S/o Kanail Lal Das, Vill. &
Ayakar Bhawan Hadia, P.O. Alankarpur, Digha
2n Floor, Kahanjanchak, Costal Mohana, Purba
Basudebpur, Haldia- Medinipur-721428
721602 [P AN No. ADSPD 4163 G]
अपीलाथ /Appellant .. यथ /Respondent
अपीलाथ क ओर से/By Appellant Shri S. Dasgupta, Addl. CIT-SR-
DR
यथ क ओर से/By Respondent Shri Amit Basu Mallick, Advocate
सन
ु वाई क तार ख/Date of Hearing 07-05-2018
घोषणा क तार ख/Date of Pronouncement 09-05-2018
आदे श /O R D E R
PER S.S.Godara, Judicial Member:-
This Revenue's appeal for Assessment Year 2009-10 arises from Commissioner of Income Tax (Appeals)-7,Kolkata's order dated 20.09.2017, passed in case appeal No.80/CIT(A)-7/Kol/Ward-27(2)/16-17, reversing the Assessing Officer's imposing penalty of ₹13,67,767/-, in proceedings under section 271(1)(c) of the Income Tax Act, 1961 (in short the 'Act').
Heard both the parties. Case file perused.
2. It is noticed at the outset that CIT(Appeal)'s the only reason for deleting the penalty is that assessee's appeal against quantum addition stands accepted in his order dated 31.08.2017. Both parties inform us during the course of hearing that the Revenue's quantum appeal ITA No.2336/Ko/2017 ITA No.2501/Kol/2017 A.Y. 2009-10 ITO Wd-27(2) Hld. Vs. Sh Partha Sarathi Das Page 2 seeking to revive capital gains addition stands dismissed on 28.03.2018. A copy of said order forms part of case records before us. Learned co-ordinate bench therein concludes that capital gains addition is to be assessed in the hands of partnership firm than the present assessee / individual. We hold in this factual back drop that impugned penalty has no leg to stand. The Revenue sole sustentative ground is rejected.
3. This Revenue's appeal is dismissed.
Order pronounced in the open court 09/05/2018
Sd/- Sd/-
(लेखा सद%य) ( या'यक सद%य)
(Dr. A.L. Saini) (S.S.Godara)
(Accountant Member) (Judicial Member)
*Dkp, Sr.P.S
(दनांकः- 09/05/2018 कोलकाता ।
आदे श क त ल प अ े षत / Copy of Order Forwarded to:-
1. अपीलाथ /Appellant-ITO Ward, 27(2), Aayakar Bhawan Hadia, 2nd Floor, Khanjanchak, Basudebpur, Haldia-721602
2. यथ /Respondent-Sri Partha Sarathi Das, S/o Kanai lal Das, Vill & P.O. Alankarpur, Digha Costal Mohana, Purba Medinipur-721428
3. संब3ं धत आयकर आय4 ु त / Concerned CIT Kolkata
4. आयकर आय4 ु त- अपील / CIT (A) Kolkata
5. 7वभागीय 'त'न3ध, आयकर अपील य अ3धकरण, कोलकाता / DR, ITAT, Kolkata
6. गाड< फाइल / Guard file.
By order/आदे श से, /True Copy/ Sr. Private Secretary, Head of Office/DDO आयकर अपील य अ3धकरण, कोलकाता ।