EASTERN DEVCON LTD.,KOLKATA vs. I.T.O.,WARD-11(2), KOLKATA

Assessment Year: 2016-2017 Eastern Devcon Limited 2. The solitary grievance of the assessee is that the ld. CIT(Appeals) has erred in confirming the penalty of Rs.17,40,189/-.

Brief facts of the case are that the assessee filed its return of income declaring a loss of Rs.51,87,901/-. The case of the assessee was selected for scrutiny assessment and a notice under section 143(2) was issued and served upon the assessee. The ld. Assessing Officer has observed that in A.Y. 2011-12, the assessee-company had taken the opening stock value of the flats ready for sale at Rs.1,07,31,700/-. Thereafter the assessee has accounted various expenditures. The assessee has sold the flats at the value declared in the stock. The ld. Assessing Officer was of the view that the assessee has committed an error in taking the stock value of the flats, because the assessee has sold the flats on the same value as is declared in the stock. He accordingly rejected the book result, estimated the profit, and disallowed the loss claimed by the assessee. He determined the taxable income at Rs.4,43,780/-.

Against disallowance of losses and determination of profit on an estimate basis, the assessee went in appeal. The dispute ultimately travelled upto the Tribunal in ITA No. 157/KOL/2022. The Tribunal vide its order dated 28.03.2023 rejected the arguments of the Department and observed that rejection of books of account is incorrect. The Tribunal directed the ld.

With the assistance of ld. Representative, we have gone through the record carefully. Sub-clause (iii) of section 271(1)(c) provides a method of computation of penalty. According to this sub-clause, a penalty is to be computed either equivalent to the taxes on the additions made to the declared income or three times of taxes on such addition. In the present case, the very addition in the declared income has been deleted by the Tribunal therefore, there is no foundation to compute the penalty upon the assessee. In view of the deletion of the additions in the quantum appeal, no penalty is imposable upon the assessee. Accordingly the present appeal is allowed and the penalty imposed upon the assessee is deleted.