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Judgment
Per Satbeer Singh Godara, Judicial Member:
This assessee’s appeal for Assessment Year 2015-16, arises against the C IT(A)/NFAC, Delhi’s DIN & order No. ITBA/NFAC/S/250/2024-25/1074272588(1) dated 10.03.2025, in proceedings u/s 271(1)(c) o f the Income Tax Act, 1961 (in short “the Act”).
Heard both the parties at length. Case file perused.
Coming to the assessee’s sole substantive ground pleaded in the instant appeal challe nging bo th the learned lower authorities’ action imposing section 271(1)(c) penalty of Rs.76 ,80,559/-, it transpires at the outset that the tribunal’s order in her quantum appeal ITA No . 2314/Del/2019 dated 19.09.2025 has already deleted the corresponding quantum addition; and, therefore, it is concluded that the impugned penalty has no legs to stand be ing consequential in nature. The same is directed to be deleted in very terms.
This assessee’s appeal is allowed.