Vaishno Prashad Rajesh vs Ito, Ward 2(5)

PER ANUBHAV SHARMA, JM:

This appeal is preferred by the Revenue against the order dated 30.10.2025 of the Ld. National Faceless Appeal Centre, Delhi (hereinafter referred as Ld. First Appellate Authority or in short Ld. ‘FAA’) in DIN & Order No : ITBA/NFAC/S/250/2025-26/1082139632(1) arising out of the penalty order dated 14.06.2019 u/s 274/271(1)(c) of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) passed by the ITO, Ward 2(5) Ghaziabad, UP for AY: 2011-12.

On hearing both sides we find that vide ITA No. 8781/Del/2025 order dated 10.03.2026 assessee had succeeded in quantum appeal and the issue have been remitted to the files of ld. Assessing Officer for fresh adjudication.

In the light of aforesaid as the present penalty proceedings are consequent to quantum proceedings, which stand set aside to the ld. AO, the appeal of assessee is allowed.