Delhi High Court - Orders
The Pr. Commissioner Of Income Tax ... vs Vikram Dhirani on 18 October, 2024
Author: Yashwant Varma
Bench: Yashwant Varma
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 175/2024
THE PR. COMMISSIONER OF INCOME TAX -CENTRAL -
1 .....Appellant
Through: Mr. Aseem Chawla, SSC with
Ms. Pratishtha Chaudhary,
Advocate.
versus
VIKRAM DHIRANI .....Respondent
Through: Mr. Ruchesh Sinha and Mr.
Ravi Gupta, Advocates.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
HON'BLE MR. JUSTICE RAVINDER DUDEJA
ORDER
% 18.10.2024
1. We take note of the undisputed position of the tax effect as disclosed being below INR 2,00,00,000/-.
2. Although Mr. Chawla, learned counsel appearing for the appellant, had sought to place the appeal in the exceptions specified in paragraph 3.1 of the Central Board of Direct Taxes Circular No. 5/2024 dated 15 March 2024 and more particularly clause (c) thereof, we find the same pertains to additions relating to undisclosed foreign income, assets or bank accounts. Admittedly, the present appeal stands confined to the issue of penalty under Section 271AAA of the Income Tax Act, 1961 ['Act'] and is not concerned with any additions spoken of in clause (c) of that notification.
3. In view of the aforesaid, the appeal shall stand dismissed on the This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 15/11/2024 at 21:33:44 ground of low tax effect. The question of law is kept open.
YASHWANT VARMA, J.
RAVINDER DUDEJA, J.
OCTOBER 18, 2024/vp This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 15/11/2024 at 21:33:44