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Income Tax Appellate Tribunal - Delhi

Acit, Circle- 59(1), New Delhi vs Raj Kumar Chawla , New Delhi on 28 August, 2020

          IN THE INCOME TAX APPELLATE TRIBUNAL
          DELHI BENCH FRIDAY BENCH 'A' NEW DELHI

                     (Through Video Conferencing)

           BEFORE SHRI G.S. PANNU, VICE PRESIDENT
                           AND
           SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER

                        ITA No. 798/Del/2019
                      Assessment Year : 2010-11

 ACIT,                             Shri Raj Kumar Chawla,
 Circle-59(1),                     A-7, Nirman Vihar,
 New Delhi.                        Delhi-110092
                                   (PAN: AALPC1209J)
     (Appellant)                     (Respondent)


                           Appellant by: Shri M. Barnwal, Sr. DR
                          Respondent by: Shri Ved Jain, CA

                                ORDER

PER G.S. PANNU, VICE PRESIDENT This appeal has been filed by the Revenue against the order of Ld. Commissioner of Income Tax(A)-27, New Delhi dated 9.11.2018 for assessment year 2010-11 whereby the penalty imposed by the Assessing Officer u/s 271(1)(c) of the Income Tax Act, 1961 (hereinafter called 'the Act') of Rs. 72,33,590/- has been deleted.

2. At the time of hearing, the ld. representative for the assessee pointed out that the additions made in the quantum proceedings in the instant assessment year, which have given rise to the impugned imposition of penalty u/s 271(1)(c) of the Act have since been deleted ITA No. 798/Del/2010 Assessment year 2010-11 in entirety by the Tribunal vide its order in ITA No. 1323/Del/2015 dated 26.09.2018.

3. As a consequence of the aforesaid, say of the assessee is that the instant imposition of penalty even otherwise does not survive.

4. The aforesaid factual matrix is not in dispute and it is also pointed out that the order of the Tribunal dated 26.09.2018 (supra) continues to hold the field.

5. Consequently, in view of the aforesaid discussion, without going into the merits of the levy of penalty, the order of the learned Commissioner of Income Tax(A) deleting the penalty is hereby affirmed, albeit on a different ground. Ostensibly, with the deletion of additions by the Tribunal vide order dated 26.09.2018 (supra), the very basis of the impugned penalty proceedings does not survive.

5. Resultantly, the appeal of the department is dismissed.

Order pronounced in the presence of both the parties at the conclusion of virtual hearing today.

      Sd/-                                            Sd/-
(Sudhanshu Srivastava)                             ( G.S. Pannu)
  Judicial Member                                  Vice President

 Dated: 28th AUGUST 2020
'GS'




                                     2
 ITA No. 798/Del/2010
Assessment year 2010-11


Copy forwarded to: -

1.      Appellant
2.      Respondent
3.      CIT
4.      CIT(A)
5.      DR, ITAT


                                 By Order



                              Assistant Registrar




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