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Judgment
PER SATBEER SINGH GODARA, JM
This assessee’s appeal for assessment year 2023-24, arises against the Commissioner of Income Tax (Appeals)-24 [in short, the “CIT(A)”], New Delhi’s order dated 12.01.2026 passed in case No. CIT(A), Delhi-2410109/2022-23, involving proceedings under section 271AAB of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’).
Heard both the parties. Case file perused.
It emerges during the course of hearing that both the lower authorities herein have that the assessee to have concealed as well as furnished inaccurate particulars of his taxable income. The Assessing Officer’s vide order dated 10.09.2025 levied the impugned section 271AAB(1A) penalty of Rs.12,94,670/- which has been upheld in the lower appellate discussion.
That being the case, both the parties inform us that the assessee’s quantum appeal is still pending before the CIT(A) for his appropriate adjudication u/s 250(6) of the Act. We are of the considered view that the assessee’s instant penalty appeal also deserves to follow suit in very terms being consequential in nature.
Ordered accordingly.
All other remaining issues are left open at this stage.
This assessee’s appeal is allowed for statistical purposes.