Income Tax Appellate Tribunal - Mumbai
Ito 14(3)(3), Mumbai vs Satellite Cable Tv Cable Network P.Ltd, ... on 5 February, 2019
1 ITA 6800/Mum/2017 Satellite Cable T.V. Networks Private Limited Assessment Year: 2009-10.
आयकर अपीलीय अिधकरण "जी" ायपीठ मुंबई म । IN THE INCOME TAX APPELLATE TRIBUNAL "G" BENCH, MUMBAI माननीय ी पवन िसं ह , ाियक सद एवं माननीय ी मनोज कुमार अ वाल, ले खा सद के सम ।
BEFORE HON'BLE SHRI PAWAN SINGH, JM AND HON'BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.6800/Mum/2017 ( िनधा रण वष / Assessment Year: 2009-10) Income Tax Officer - 14(3)(3) Satellite Cable TV Netw ork R.No.453, Aaykar Bhawan बनाम/ बनाम Private Limited M.K.Road 1/158,Garodia Shopping Centre Mumbai - 400 020 Vs. Garodia Nagar, Ghatkopar (E), Mumbai - 400 077 ःथायीले खासं . /जीआइआरसं . /PAN/GIR No. AAKCS-0785-R (अपीलाथ /Appellant) : (ू यथ / Respondent) Revenue by : Ch. Arun Kumar Singh - Ld.DR Assessee by : Mr. Narendra S. Bhawat - Ld. AR सुनवाई क तार"ख/ : 28/01/2019 Date of Hearing घोषणा क तार"ख / : 05/02/2019 Date of Pronouncement आदे श / O R D E R Per Manoj Kumar Aggarwal (Accountant Member)
1. Aforesaid appeal by revenue for Assessment Year [AY] 2009-10 contest the order of Ld. Commissioner of Income-Tax (Appeals)-22, Mumbai, [CIT(A)], Appeal No. CIT(A)-22/IT/315/2015-16 dated 19/09/2017 qua deletion of penalty u/s 271(1)(c) for Rs.30.82 Lacs as levied by Ld. Assessing Officer vide penalty order dated 29/03/2015.
2ITA 6800/Mum/2017 Satellite Cable T.V. Networks Private Limited Assessment Year: 2009-10.
2. Facts in brief are that the assessee being resident corporate assessee was assessed for impugned AY u/s 143(3) on 07/12/2011 wherein it was saddled with quantum addition on account of deemed dividend u/s 2(22)(e) for Rs.90.70 Lacs. Consequently, penalty proceedings u/s 271(1)(c) were initiated against the quantum addition and the assessee was saddled with penalty of Rs.30.82 Lacs vide order dated 29/03/2015.
3. The assessee agitated the penalty with success before first appellate authority vide impugned order dated 19/09/2017. The penalty was deleted since the quantum additions in respect of the which the penalty was levied, was already deleted by the Tribunal vide ITA No. 4007/Mum/2013 order dated 22/05/2015. Aggrieved, the revenue is in further appeal before us.
4. Though Ld. Departmental Representative [DR] justified the stand of Ld. AO in imposing the penalty, yet the fact that the quantum addition has been deleted by the Tribunal, remain uncontroverted. Nothing has been brought on record to suggest that the aforesaid ruling has ever been over-ruled by any competent judicial authority. This being the case, no interference is called for in the impugned order.
5. The appeal stands dismissed.
Order pronounced in the open court on 05th February, 2019.
Sd/- Sd/-
(Pawan Singh) (Manoj Kumar Aggarwal)
ाियक सद / Judicial Member लेखा सद / Accountant Member मुंबई Mumbai; िदनां क Dated : 05.02.2019 PS / K. Ravi Kumar 3 ITA 6800/Mum/2017 Satellite Cable T.V. Networks Private Limited Assessment Year: 2009-10.
आदे शकी ितिलिपअ ेिषत/Copy of the Order forwarded to :
1. अपीलाथ!/ The Appellant
2. "#थ!/ The Respondent
3. आयकरआयु%(अपील) / The CIT(A)
4. आयकरआयु%/ CIT- concerned
5. िवभागीय"ितिनिध, आयकरअपीलीयअिधकरण, मुंबई/ DR, ITAT, Mumbai
6. गाड, फाईल / Guard File आदे शानुसार/ BY ORDER, उप/सहायक पंजीकार (Dy./Asstt.Registrar) आयकरअपीलीयअिधकरण, मुंबई / ITAT, Mumbai.