Income Tax Appellate Tribunal - Mumbai
Nickunj Eximp Enterprises P. Ltd, ... vs Department Of Income Tax
आयकर अपील य अ धकरण "G " यायपीठ मंब
ु ई म।
IN THE INCOME TAX APPELLATE TRIBUNAL "G" BENCH, MUMBAI
ी पी.एम. जगताप, लेखा सद य एवं डॉ. एस.ट .एम. पवलन या यक सद य के सम ।
BEFORE SHRI P.M. JAGTAP, AM AND Dr. S.T.M. PAVALAN, JM
आयकर अपील सं./I.T.A. No. 1169 /Mum/2011
( नधारण वष / Assessment Year : 2001-02)
बनाम/
बनाम M/s Nickunj Eximp
Dy. Commissioner of Enterprises P Ltd.,
Vs.
Income Tax - 1(2), Sri Joravar Bhavan,
Room No. 535, 93, M.K. Road,
5 t h floor, New Marine Lines,
Aayakar Bhavan, Mumbai - 400 020.
M.K. Road,
Mumbai - 400 020.
थायी ले खा सं . /PAN : AABCN 0991K
(अपीलाथ /Appellant) .. ( यथ / Respondent)
अपीलाथ क ओर से / Appellant by : Shri C.P. Pathak
यथ क ओर से/ Respondent by : Shri Jitendra Singh
सनवाई
ु क तार ख / Date of Hearing : 19-09-13
घोषणा क तार ख /Date of Pronouncement : 25-09-13
आदे श / O R D E R
PER P.M. JAGTAP, A.M. :
पी.एम. जगताप, लेखा सद य This appeal is preferred by the Revenue against the order passed by the ld. CIT(A) -2, Mumbai dated 19-11-2010 whereby he cancelled the penalty imposed by the A.O. u/s 271(1)(c) of the Income Tax Act, 1961 in respect of addition of Rs. 1,33,41,917/- made to the total income of the assessee by way of disallowance of purchases treating the same as non-genuine.
2 ITA 1169/M/11
2. We have heard the arguments of both the sides and also perused the relevant material available on record. It is observed that the addition of Rs. 1,33,41,917/- made to the total income of the assessee on account of alleged bogus purchases was deleted by the Tribunal vide its order dated 30th April, 2000 passed in ITA No. 8994/Mum/2004 in the quantum proceedings and taking note of the same, the ld. CIT(A) cancelled the penalty imposed by the A.O. u/s 271(1)(c) of the Act in respect of the addition made on account of alleged bogus purchases. This consequential relief allowed by the ld. CIT(A) has been challenged by the Revenue in the present appeal mainly on the ground that the decision of the Tribunal deleting the addition made on account of alleged bogus purchases was challenged by it in the appeal filed before the Hon'ble Bombay High Court. As submitted by the ld. Counsel for the assessee, the said appeal filed by the Revenue, however, has since been dismissed by the Hon'ble Bombay High Court vide its order dated 17th December, 2012 passed in Income Tax Appeal No. 5604 of 2010 and even the SLP filed by the Department against the said order of the Hon'ble Bombay High Court has already been dismissed by the Hon'ble Supreme Court on 30th August, 2013. Consequently the very foundation of the penalty imposed by the A.O. u/s 271(1)(c) of the Act no more survives and the said penalty is liable to be cancelled having no legs to stand as rightly held by the ld. CIT(A). We, therefore, uphold the impugned order of the ld. CIT(A) canceling the penalty imposed by the A.O. u/s 271(1)(c) of the Act in respect of the addition made on account of alleged bogus purchases and dismiss this appeal filed by the Revenue.
3 ITA 1169/M/11
4. In the result, appeal of the Revenue is dismissed.
राज व क अपील खा रज क जाती है ।
Order pronounced in the open court on 25th September, 2013. .
आदे श क घोषणा खले
ु यायालय म दनांकः 25-09-2013 को क गई ।
Sd/- sd/-
(Dr. S.T.M. PAVALAN) (P.M. JAGTAP)
या यक सद य JUDICIAL MEMBER लेखा सद य / ACCOUNTANT MEMBER
मंुबई Mumbai; दनांक Dated 25-09-2013
व. न.स./ RK , Sr. PS
आदे श क त ल प अ े षत/Copy
षत of the Order forwarded to :
1. अपीलाथ / The Appellant
2. यथ / The Respondent.
3. आयकर आयु (अपील) / The CIT(A)- 2, Mumbai
4. आयकर आयु / CIT - 1, Mumbai
5. वभागीय त न ध, आयकर अपील य अ धकरण, मंुबई / DR, ITAT, Mumbai "G" Bench
6. गाड फाईल / Guard file.
ु / BY ORDER,
आदे शानसार
स या पत त //True Copy//
उप/सहायक पंजीकार (Dy./Asstt.
उप/ Registrar)
आयकर अपील य अ धकरण,
धकरण, मंुबई / ITAT, Mumbai