- (1.) The assessee in these two appeals is the Union Bank of India, ADA Branch, Jaipur House, Agra.
(2.) The assessee Bank had various fixed deposits of the Agra Development Authority under different IDs for many years. It failed to deduct tax at source (TDS) and deposit the same with the Central Government for the financial years 2012-13 and 2013-14. Accordingly, penalty under Section 271 C of the Income Tax Act, 1961 (in short of the Act) amounting to Rs. 6,84,167/- and Rs. 13,23,794/-was imposed for the assessment years 2012-13 and 2013-14 respectively.
(3.) The aforesaid penalty for the year 2012-13 was affirmed and that of the assessment year 2013-14 was deleted by the CIT (Appeals).;