GOLDSTAR FINVEST P.LTD,MUMBAI vs. ACIT CEN CIR 46, MUMBAI

The appellant, M/s. Goldstar Finvest Pvt. Ltd. (hereinafter referred to as ‘the assessee’) by filing the present appeal, sought to set aside the impugned order dated 27.11.2013 passed by Commissioner of Income Tax (Appeals), Mumbai [hereinafter referred to as the CIT(A)] qua the assessment year 2002-03 on the grounds inter-alia that :- “1. The learned Commissioner of Income Tax (Appeals) has erred in law and in facts in confirming the order passed by the Assessing Officer u/s 271(1)(C) of the Act.

The learned Commissioner of Income Tax (Appeals) has erred in law and in facts in confirming the order of Assessing Officer without complying with the principles of natural justice.

The learned Commissioner of Income Tax (Appeals) has erred in law and in facts in confirming penalty u/s 271(1)(C) of the Act at Rs.2,50,000/- 4. The appellant craves leave to add to, alter, amend and / or delete in all the foregoing grounds of appeal.”

We have heard the Ld. Authorised Representatives of the parties to the appeal, perused the orders passed by the Ld. Lower Revenue Authorities and documents available on record in the light of the facts and circumstances of the case and law applicable thereto.

Undisputedly the addition in this case was made on account of commission income earned by the assessee for providing bogus entries to the different persons @ 0.15%. It is also not in dispute that commission income estimated by the AO as well as the Ld. CIT(A) at 2% was further reduced by the Tribunal to 0.15%.

In the backdrop of the aforesaid facts and circumstances of the case the order passed by the lower revenue authorities and arguments addressed by the Ld. Authorized Representatives of the parties to the appeal, the sole question arises for determination in this case is:- “As to whether the assessee has concealed particulars of income or has furnished inaccurate particulars of such income during assessment proceedings?”

Ld. AR for the assessee challenging the impugned order contended that the AO in order to initiate the penalty proceedings has prima-facie failed to issue a valid show cause notice under section 271(1)(c) read with section 274 of the Act by invoking specific limb of section 271(1)(c) of the Act as to if the assessee has concealed the particulars of income or has furnished inaccurate particulars of such income during the assessment proceedings. The Ld. A.R. for the assessee further contended that addition in this case has merely been made on the basis of estimation and as such penalty under section 271(1)(c) of the Act is not leviable and relied 4 M/s. Goldstar Finvest Pvt. Ltd.

Before proceeding further we would extract the notice issued by the AO under section 271 of the Act for ready perusal as under: 5 M/s. Goldstar Finvest Pvt. Ltd. 6 M/s. Goldstar Finvest Pvt. Ltd.

Bare perusal of the notice (supra) issued in this case by the AO goes to prove that the AO at the time of issuing the notice was not satisfied if he was initiating the penalty against the assessee for concealing particulars of his income or for furnishing inaccurate particulars of such income.

This issue has been decided by the Hon’ble Bombay High Court in Full Bench Judgment rendered in case of Md. Farhan A Sheikh vs. ACIT (2021) 434 ITR 1(FB-Bombay) and held that penalty under section 271(1)(c) of the Act is not leviable when invalid notice as in the instant case has been issued to the assessee. The operative part of the order passed by the Hon’ble Bombay High Court is as under: “180. One course of before us is curing a defect in the notice by referring to the assessment order, which may or not contain reason for the penalty proceedings. The other course of action is the prevention of defect in the notice - and that 7. Sailesh Mehta v. CIT(A) 2439, 2444 &2443/Mum/2021 prevention takes just a tick mark. Prudence demands prevention is better than cure. Answers: Question No. 1: If the assessment order clearly records satisfaction for imposing penalty on one or the other, or both grounds mentioned in Sec. 271(1)(c), docs a mere defect in the notice - not striking off the irrelevant matter vitiate the penalty proceedings? 181. It does. The primary burden lies on the Revenue. In the assessment proceedings, it forms an opinion, prima facie or otherwise, to launch penal ty proceedings against the assessee. But that translates into action only through the statutory notice under Sec. 271(1)(c), r.w.s. 274 of the Act. True, the assessment proceedings form the basis for the penal ty proceedings, but they are not composite proceedings to draw strength from each other. Nor can each cure the other's defect. A penalty proceeding is a corollary; nevertheless, it must stand on its own. These proceedings culminate under a deferent statutory scheme that remains distinct from the assessment proceedings. Therefore, the assessee must be informed of the grounds of the penalty proceedings only through statutory notice. An omnibus notice suffers from the vice of vagueness. 7 M/s. Goldstar Finvest Pvt. Ltd.

So following the order passed by the Hon’ble Bombay High Court in case of Md. Farhan A Sheikh (supra) we are of the considered view that since the AO has failed to initiate the penalty proceedings under section 271(1)(c) of the Act by issuing the valid notice, penalty levied by the AO and confirmed by the Ld. CIT(A) is not sustainable in the eyes of law as the assessee has never been informed about the charges framed to initiate the penalty proceedings through statutory notice.

Furthermore, undisputedly entire addition in this case was made/confirmed by the AO as well as the Ld. CIT(A) on the basis of estimation and guess work on the alleged bogus entry provided by the assessee during the year under consideration initially @ 100% by the AO, which was reduced by the Ld. CIT(A) to 2% of the turnover, which was further reduced by the Tribunal to 0.15% of total bogus entries provided.

In the backdrop of the aforesaid facts and circumstances of the case, we are of the considered view that when the entire addition has been made on the basis of estimation, penalty levied by the AO and sustained by the Ld. CIT(A) is not sustainable. So when the basis for initiation of penalty proceedings have been altered or modified by the appellate authority the AO cannot proceed with the penalty proceedings as has been held by the Hon’ble Delhi High Court in case of Pr. CIT vs. Fortune Technocomps (P) Ltd. (ITA No.313/2016) (Delhi HC) by following 8 M/s. Goldstar Finvest Pvt. Ltd.

So we are of the considered view that when entire addition in this case is on estimation basis and at no point of time Revenue Authorities have reached the specific conclusion that the assessee has concealed the particulars of income or has furnished inaccurate particulars of income rather made the addition on the basis of information received from Sales Tax Department without conducting any independent enquiry as to the alleged bogus purchases, the penalty levied by the AO and confirmed by the Ld. CIT(A) is not sustainable in the eyes of law.

So in view of what has been discussed above, we are of the considered view that penalty levied by the AO and confirmed by the Ld. CIT(A) is not sustainable in the eyes of law, hence ordered to be deleted.

Resultantly, the appeal filed by the assessee is allowed.