Income Tax Appellate Tribunal - Delhi
Addl. Cit, New Delhi vs M/S. Air Line Allied Services Ltd., New ... on 11 December, 2019
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH : A : NEW DELHI
BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER
AND
SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER
ITA Nos.1889 & 1890/Del/2017
Assessment Years: 2008-09 & 2010-11
Addl.CIT, Vs Air Line Allied Services Ltd.,
Special Range-1, 1 st Floor, Domestic Terminal,
1 st Floor, CR Building, Arrival Hall, IGI Palam Airport,
New Delhi. New Delhi.
PAN: AAACA1517B
(Appellant) (Respondent)
Assessee by : None
Revenue by : Shri S.S. Rana, CIT, DR
Date of Hearing : 09.12.2019
Date of Pronouncement : 11.12.2019
ORDER
PER R.K. PANDA, AM:
The above two appeals filed by the Revenue are directed against the separate orders dated 06.01.2017 of the CIT(A)-22, New Delhi relating to assessment years 2008-09 & 2010-11, respectively.
2. For the sake of convenience, these were heard together and are being disposed of by this common order.
ITA Nos.1889 & 1890/Del/2017
3. Deletion of penalty by the ld.CIT(A) of Rs.104,26,49,028/- levied by the Assessing Officer u/s 271(1)(c) of the IT Act for assessment year 2008-09 and Rs.71,47,00,170/- for assessment year 2010-11 is the only issue raised by the Revenue in the grounds of appeal.
4. None appeared on behalf of the assessee. However, the ld. DR filed a copy of the order of the Tribunal in assessee's own case in ITAs No.2476 & 2477/Del/2014, order dated 10.11.2017 for assessment years 2008-09 and 2010-11 and submitted that various additions made by the Assessing Officer which were sustained by the CIT(A) were deleted by the Tribunal and, therefore, the Bench may take a view as it deems proper.
5. We have considered the arguments advanced by the ld. DR and perused the material available on record. We find penalties for both assessment years in the instant case were levied by the Assessing Officer on account of addition made u/s 41(1) of the IT Act. However, we find the Tribunal in assessee's own case vide ITAs No.2476 & 2477/Del/2014, order dated 10.11.2017 has deleted the additions made by the Assessing Officer and sustained by the CIT(A) and the appeals filed by the assessee for both the assessment years have been allowed. Since the additions which are the basis for levying the penalty have been deleted, therefore, the penalty does not survive. Therefore, we do not find any infirmity in the order of the CIT(A) in deleting the penalty so levied by the Assessing Officer. The grounds raised by the Revenue are accordingly dismissed. 2
ITA Nos.1889 & 1890/Del/2017
6. In the result, the appeals filed by the Revenue are dismissed.
The decision was pronounced in the open court on 11.12.2019.
Sd/- Sd/-
(K. NARASIMHA CHARY) (R.K. PANDA)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Dated: 11th December, 2019
dk
Copy forwarded to
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR
Asstt. Registrar, ITAT, New Delhi
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