REGENT COMPUTRONICS PVT. LTD.

R K CHAUDHARY @ RAJAN Appellant

V/S

RAM PRAKASH Respondents

Referred Judgements :-

RYLANDS VERSUS FLETCHER [REFERRED]
DONOGHUE V. STEVENSON [REFERRED]
YELU PILLAI PADAKALINGAM VS. PARAMANANDAM YESUDASAN [REFERRED]
NAGUBAI AMMAL AND ORS. VS. B. SHAMA RAO [REFERRED]
MOBARIK ALI AHMED V/S STATE OF BOMBAY [REFERRED]
STATE OF PUNJAB V/S MODERN CULTIVATORS [REFERRED]
LIBERTY SALES SERVICE V/S JAKKI MULL AND SONS [REFERRED]
KAVIRAJ PANDIT DURGA DUTT SHARMA V. NAVARATNA PHARMACEUTICAL LABORATORIES [REFERRED]
TATE AND LYLE INDUSTRIES LTD. V. GREATER LONDON COUNCIL [REFERRED]
LIFE INSURANCE CORPORATION OF INDIA V/S ESCORTS LIMITED [REFERRED]
RAM SARUP GUPTA V/S BISHUN NARAIN INTER COLLEGE [REFERRED]
SHRILEKHA VIDYARTHI V/S STATE OF UTTAR PRADESH [REFERRED]
JAY LAXMI SALT WORKS PRIVATE V/S STATE OF GUJARAT [REFERRED]
DR. P.S.BEDI VS. THE PROJECT AND EQUIPMENT CORPORATION OF INDIA [REFERRED]
ELECTRIC AUTO-LITE COMPANY V. P AND D MANUFACTURING CO. INC. [REFERRED]
"COMMON CAUSE",A REGISTERED SOCIETY V/S UNION OF INDIA [REFERRED]
VST INDUSTRIES LIMITED V/S VST INDUSTRIES WORKERS UNION [REFERRED]
M S GREWAL V/S DEEP CHAND SOOD [REFERRED]
LATA WADHWA V/S STATE OF BIHAR [REFERRED]
ABL INTERNATIONAL LTD V/S EXPORT CREDIT GUARANTEE CORPORATION OF INDIA LIMITED [REFERRED]
STATE OF UTTAR PRADESH V/S JOHRI MAL [REFERRED]
MARSHAL SONS AND COMPANY INDIA LIMITED V/S SAHI ORETRANS (P) LTD [REFERRED]
ATMA RAM PROPERTIES (P) LTD. VS. M/S. FEDERAL MOTORS PVT. LTD. [REFERRED]
ANDERSON WRIGHT AND CO V/S AMAR NATH ROY [REFERRED]
RAMESH KUMAR AND ORS. VS. YASHPAL BATRA [REFERRED]
SATVINDER KAUR V/S STATE (N C T ) OF DELHI [REFERRED]
TIMES INCORPORATED V. LOKESH SRIVASTAVA [REFERRED]
GILLETTE CO. V. LA- LABORATORIES LTD. [REFERRED]
LUK AUTO ANCILLARY INDIA LIMITED VS. LAXMI NARAIN RAINA [REFERRED]
HERO HONDA MOTORS LTD VS. ASSURAMJI SCOOTERS [REFERRED]
PFIZER PRODUCTS INC VS. RAJESH CHOPRA [REFERRED]
LG CORPORATION VS. INTERMARKET ELECTROPLASTERS P LTD [REFERRED]
INTAS PHARMACEUTICALS LIMITED VS. ALLERGAN INC [REFERRED]

JUDGEMENT

(1.) In this appeal under Section 260(A) of the Income Tax Act, 1961 ('Act'), the Revenue is aggrieved by an order dated 17th February, 2006 passed by the Income Tax Appellate Tribunal, Delhi Bench 'G' in ITA No. 2747/Del/2005 relevant for the assessment year 2001-02.

(2.) By the order under appeal, the Tribunal allowed the appeal filed by the Assessee challenging the levy of penalty under Section 271(1)(c) of the Act. The penalty was set aside by the Tribunal on the ground that the Assessing Officer had not recorded any satisfaction in the assessment order regarding the concealment of income or for furnishing inaccurate particulars by the Assessee. The Tribunal relied on the decision of this Court in Commissioner of Income Tax v. Ram Commercial Enterprises Limited (2000) 246 ITR 568.

(3.) Admit.

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R K CHAUDHARY @ RAJAN Vs. RAM PRAKASH

Referred Judgements :-

JUDGEMENT

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