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Judgment
PER ANUBHAV SHARMA, JM:
This appeal is preferred by the assessee against the order dated 10.11.2025 of the Ld. National Faceless Appeal Centre (NFAC), Delhi (hereinafter referred as Ld. First Appellate Authority or in short Ld. ‘FAA’) in DIN & Order No.: ITBA/NFAC/S/250/2025-26/1082435928(1)arising out of the order dated 17.03.2025 u/s 271(1)(c) of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) passed by the AO, Assessment Unit, for AY: 2012-13.
On hearing both sides we find that vide ITA No. 8458/Del/2025 a Coordinate Bench by order dated 27.02.2026 has restored the entire matter to the files of the assessing officer for fresh adjudication. The penalty in hand as thus lost its substratum. Consequently, the appeal is allowed and the impugned penalty order is quashed.