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Judgment
PER MADHUMITA ROY:
The instant appeal filed by the Assessee is directed against the order dated 21.03.2022 passed by the Ld. Commissioner of Income-tax (Appeals), NFAC, Delhi [hereinafter referred to as the Ld. CIT(A)] under Section 250 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) arising out of the penalty order dated 09.09.2022 passed by the ITO, Ward 1(4), Faridabad (hereinafter referred to as ‘the ld. AO’) under Section 271AAC(1) of the Act for Assessment Year 2017-18.
Having regard to the order passed by the Coordinate Bench in quantum appeal being ITA No.586/Del/2025 for A.Y. 2017-18 referred by the assessee being set aside to the file of the Ld. AO, by its order dated 01.07.2025, the impugned penalty order passed under Section 271AAC(1) of the Act is found to have lost its force. Thus, the same is hereby quashed as infructuous.
In the result, the appeal of the assessee is allowed.