VISHNU PRIYA FOODS,NIZAMABAD vs. INCOME TAX OFFICER, WARD-2, NIZAMABAD

Brief facts of the case are that the assessee, a firm, filed its return of income for the A.Y. 2015-16 on 17.10.2015 admitting total income of Rs.1,81,287/-. During the assessment proceedings u/s 143(3) of the Act, the AO on verification of audit report found that the Asesssee has claimed VAT payment of M/s Vishnu Priya Foods, Nizamabad Rs.16,48,689/- and CST payment of Rs.1,03,609/-. In order to verify the correctness of the claim, AO addressed a letter to the Commercial Tax Officer (CTO), Bodhan Circle u/s 133(6) of the I.T.Act, 1961 on 24.11.2017. The CTO, Bodhan Circle informed that necessary challans/ records were not traced out in the office for verification of genuineness of payment of VAT & CST for the A.Y 2014-15 and that a fake challan scam occurred in his office and case has also been registered in Bodhan Police Station which is being investigated by the CID. It was also informed that the office was making all efforts to verify the respective cases. Since assessee did not submit original challans, the AO came to the conclusion that payment of VAT and CST were not genuine. Accordingly, he disallowed the same and brought it to tax. He also initiated penalty proceedings u/s 271(1)(c) of the I.T.Act, 1961 in respect of such addition. Assessee submitted its explanation and after considering the same, AO dropped the penalty proceedings. Thereafter, the CIT assumed the powers u/s 263 of the Act and verified the assessment records and observed that the penalty proceedings u/s 271(1)(c) of the Act were dropped without properly verifying the explanation filed by assessee. Therefore, he held that such an action is erroneous and prejudicial to the interest of Revenue. He, therefore, directed the AO to re-do the penalty order after considering the issues discussed in his order.

2.1. Aggrieved by the order of Pr.CIT, the assessee preferred this appeal before us by raising the following grounds of appeal.

The Ld.Counsel for the assessee submitted that during the assessment proceedings, the assessee had agreed for the addition only because it could not produce the original challans in respect of payment of VAT and CST and during the penalty proceedings, the assessee had clearly explained to the AO that the addition was agreed only to avoid unwarranted litigation and that the assessee had neither concealed income nor furnished inaccurate particulars of income. He submitted that the AO, having accepted the contentions of the assessee, has dropped the penalty proceedings and thus it cannot be said to be erroneous. He submitted that for initiating or sustaining the revision order passed u/s 263 of the Act both the conditions i.e. order being erroneous and also prejudicial to the interest of Revenue have to be satisfied. Therefore, he prayed that the order of CIT be set aside.

Having regard to rival contentions and material placed on record, we find that during the assessment proceedings on issuance of a notice u/s 133(6) of the Act to the CTO Bodhan, the CTO had stated that there was a scam in their office due to which the records were not traceable and sought further time to verify the challans forwarded by the ITO. Thus, there is no adverse comment by the CTO or even any implication that challan submitted by assessee may be false or bogus or fake. It was under these circumstances that the assessee had agreed for the disallowance. During the penalty proceedings, assessee had given its explanation which has been accepted by the AO. Since AO has accepted the contentions of the assessee which have not been proved to be incorrect, the said dropping of penalty proceedings by the AO cannot be said to be erroneous. If the assessee had not given any explanation or the reply given by the assessee has been found to be unsatisfactory or incorrect and even in such circumstances, AO fails to make further verification, it can be said to be erroneous. But, where the assessee’s explanation has been found to be satisfactory by the AO, and there is no adverse finding by the concerned authorities, then the view taken by the AO is one of the possible views and cannot be said to be erroneous. Since the order of CIT does not satisfy the twin conditions of the order being erroneous and prejudicial to the interest of revenue, we are of the opinion that the order u/s 263 of the Act is not sustainable. In the result the order of Pr.CIT is set aside and appeal of the assessee is allowed.

In the result, appeal of the assessee is allowed. Order pronounced on 04th September 2020.