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Judgment
RAJIV SHAKDHER, J. (ORAL):
CM No.32809/2023 [Application filed on behalf of the appellant seeking condonation of delay of 220 days in re-filing the appeal]
This is an application filed by the appellant/revenue seeking condonation of delay in re-filing the appeal.
According to the appellant/revenue, there is a delay of two hundred and twenty (220) days in re-filing the appeal.
Ms Monika Aggarwal, who appears on behalf of the respondent/assessee, says that she would have no objection if the delay in re-filing is condoned.
It is ordered accordingly.
The application is, accordingly, disposed of.
ITA 335/2023
This appeal concerns Assessment Year (AY) 2004-05.
Via the instant appeal, the appellant/revenue seeks to assail the order dated 30.03.2022 and corrigendum dated 08.04.2022 issued by the Income Tax Appellate Tribunal [in short, “Tribunal”].
The issue that arose for consideration before the Tribunal was whether the penalty under Section 271(1)(c) of the Income-tax Act, 1961 [in short, “Act”] had been correctly imposed.
The record shows, and something that is not in dispute, is that the Assessing officer (AO) had not indicated, with clarity, the ground on which penalty had been levied i.e., on account of concealment of income or furnishing inaccurate particulars.
Thus, according to the Tribunal, this issue already stood covered against the appellant/revenue in several judgments that have been referred to in paragraph 14 of the impugned order dated 30.03.2022.
The Tribunal, via impugned order dated 30.03.2022, disposed of the cross-appeals filed by the parties herein.
It is in this context that ITA No. 345/2023, titled Pr. Commissioner of Income Tax (Central)-2 v. Gopal Kumar Goyal, concerning the very same AY, i.e., AY 2004-05 came up for adjudication before this court. The said appeal preferred by the appellant/revenue was closed with a detailed order concluding that no substantial question of law arose for consideration.
Given the aforesaid circumstances, the same fate will follow insofar as this appeal is concerned.
Accordingly, the appeal is closed as no substantial question of law arises for our consideration.
Parties will act based on the digitally signed copy of the order.