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Judgment
PER SATBEER SINGH GODARA, JM
This assessee’s appeal for assessment year 2012-13, arises against the Commissioner of Income Tax (Appeals)/National Faceless Appeal Centre [in short, the “CIT(A)/NFAC”], Delhi’s DIN and order no. ITBA/NFAC/S/250/2025-26/1081828555(1), dated 16.10.2025 involving proceedings under section 271(1)(c) 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 held the assessee to have concealed as well as furnished inaccurate particulars of his taxable income. The Assessing Officer’s vide order dated 24.12.2024 levied the impugned section 271(1)(c) penalty of Rs.4,81,010/- which has been upheld in the lower appellate discussion.
It further transpires during the course of hearing that the Tribunal had already restored the assessee’s quantum appeal ITA No.3872/Del/2023 back to the CIT(A) for afresh appropriate adjudication which is stated to be still pending. That being the clinching factual position, 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.