DR. SUNIL JAIN,INDORE vs. THE ACIT CIRCLE-1(2), INDORE

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ITA 387/IND/2017Status: DisposedITAT Indore27 November 2020AY 2007-084 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the penalty was bad in law because the Assessing Officer's notice was not specific, failing to mention the exact charge for levying the penalty. This lack of clarity rendered the penalty proceedings invalid.

What were the facts?

The assessee challenged a penalty levied under Section 271(1)(c) of the Income Tax Act. The primary contention was that the Assessing Officer's show cause notice did not specify whether the penalty was for concealment of income or furnishing inaccurate particulars.

What were the issues?

Whether a penalty under Section 271(1)(c) can be levied when the show cause notice does not clearly specify whether it is for concealment of income or furnishing inaccurate particulars.

Which sections of the Income-tax Act were involved?

Section 271(1)(c)

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)Show list

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Income Tax Appellate Tribunal, INDORE BENCH, INDORE

Before: SHRI KUL BHARAT & SHRI MANISH BORAD

For Appellant: Shri Subhash Jain, CA
For Respondent: Shri K.G. Goyal, Sr.DR
Hearing: 03.11.2020Pronounced: 27.11.2020

Dr. Sunil Jain ACIT-1(2) 1, Swastik Nagar Indore बनाम/ Indore Vs. (Appellant) (Revenue ) P.A. No.ABJPJ0262B Appellant by Shri Subhash Jain, CA Revenue by Shri K.G. Goyal, Sr.DR Date of Hearing: 03.11.2020 Date of Pronouncement: 27.11.2020 आदेश / O R D E R PER KUL BHARAT, J.M: This appeal by the assessee is directed against the order of ld. Commissioner of Income Tax (Appeals)(in short ‘Ld. CIT(A)-I, Indore dated 15.03.2016 pertaining to assessment year 2007-08, challenging the confirmation of penalty levied u/s 271(1)(c) at Rs.3,29,891/-.

Sunil Jain /ITANo.387/Ind/2017

2.

During the course of hearing, the assessee filed an application under rule 11 of Appellate Tribunal Rules in respect of taking additional ground of appeal which reads as under: “ Whether on the facts and circumstances of the case penalty u/s 271(1)(c) could have been levied on the assessee in the absence of any satisfaction recorded by the Ld. AO in the show cause notice regarding the exact charge viz. either concealment or furnishing of inaccurate particulars, for which penalty u/s 271(1)(c) was imposed.”

3. Since the aforesaid ground is purely a legal ground and in view of the decision of Hon'’ble Supreme Court in case of NTPC vs. CIT (1998) 229 ITR 383(SC), we admitted this additional ground for hearing. Before us, Ld. counsel for the assessee contended that the penalty, so imposed was bad in law as the same was levied in such a casual manner without specifically replying on one particular limb of levying the penalty as is evident from the notice issued u/s 271(1)(c) of the Act by the AO. He also relied upon certain judicial pronouncement on this issue.

Sunil Jain /ITANo.387/Ind/2017

4.

On the other hand, Ld. Sr. DR defended the orders of the revenue authorities.

5.

We have heard rival contentions and perused the records placed before us and carefully gone through the written submission and decisions referred and relied by the Ld. Counsel for the assessee. From going through the notice issued u/s 271(1)© of the Act, it is well evident that in the notice the specific charge/limb u/s 271(1)(c) of the Act was not mentioned. The Ld. A.O has not struck off one of the charge which is not relevant to the assessee. It is not clear as to whether the penalty has been levied for concealment of income or furnishing of inaccurate particulars of income. Therefore, the judgment of Hon’ble High Court in the case of Pr. CIT V/s Kulwant Singh Bhatia (2018) 33 ITJ 777(MP) is squarely applicable on this issue wherein the revenue’s appeal was dismissed by the Hon’ble High Court observing as follows:- “on due consideration of the arguments of the Learned Counsel of the respondent, so also considering the fact that the ground mentioned in show cause notice would not satisfy the requirement of law, as notice was not specific, we are of the view that the Learned Tribunal has rightly relying on the decision of CIT V/s Manjunath Cotton Ginning Factory (supra) and CIT V/s SSA’S 3

Sunil Jain /ITANo.387/Ind/2017 Emeralds Meadows (supra) rightly allowed the appeal of the assessee and set aside the order of penalty imposed by the authorities”.

6.

Since the facts and circumstances are same, we are of the view that since the AO did not specifically mentioned as to on which particular limb, the penalty proceedings were initiated, the penalty is liable to be deleted in view of the aforesaid facts in the light of jurisdictional High Court decision in case of Pr. CIT V/s Kulwant Singh Bhatia (supra).

7.

In result, appeal filed by the assessee is allowed.

Order was pronounced in the open court on 26.11.2020.

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