IN THE HIGH COURT OF DELHI AT NEW DELHI
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ITA 77/2012
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KHANNA AND ANNADHANAM ..... Appellant
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Through Mr. Ajay Vohra, Ms. Kavita Jha and Mr. Somnath Shukla, Advs.
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versus
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CIT ..... Respondent
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Through Mr. Kamal Sawhney, Adv.
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CORAM:
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HON'BLE MR. JUSTICE SANJIV KHANNA
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HON'BLE MR. JUSTICE R.V.EASWAR
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O R D E R
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30.01.2012
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C.M.No.1747/2012
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Exemption allowed subject to all just exceptions.
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The application is disposed of.
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ITA 77/2012
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It is pointed that quantum appeal being ITA 1286/2008 was admitted
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by this Court vide order dated 8th September, 2010. Learned counsel for the appellant has drawn our attention to notes, which were attached to
the return of income.
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Admit.
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The following substantial question of law is framed:-
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?(i) Whether the Income Tax Appellate Tribunal was justified in holding
that penalty under Section 271(1) (c) of the Income Tax Act, 1961 should
have been imposed in the present case?
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Filing of printed paper book is dispensed with. However, liberty
is granted to the parties to file documents/material, which were filed
before the authorities/tribunal within a period of 12 weeks.
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List in the category of ?Regular Matters? along with ITA No.
1286/2008. Liberty is granted to the appellant to ask for early hearing
of this appeal and ITA 1286/2008.
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C.M.No.1748/2012
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We are not inclined to grant stay.
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It is pointed out that the appellant has already deposited Rs.25
lacs and the balance amount payable is Rs.21.28 lacs. The appellant
should deposit the balance amount within a period of four weeks. The
deposit made, will abide by the final outcome of the appeal.
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The application is accordingly disposed of.
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SANJIV KHANNA, J.
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R.V. EASWAR, J.
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JANUARY 30, 2012
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NA
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$ 41, 42 and 43
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