GAUTAM KUMAR,NEW DELHI vs. ACIT, CENTRAL CIRCLE- 12, NEW DELHI
In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal held that since the additions made by the Assessing Officer in the quantum proceedings were deleted by a prior ITAT order, the penalty order, which was based on those additions, could not be sustained.
What were the facts?
During a search operation, the assessee failed to provide the source of investment in cars. The Assessing Officer made additions based on estimated car costs, and subsequently imposed penalty under Section 271(1)(c).
What were the issues?
Whether penalty under Section 271(1)(c) can be sustained when the additions forming the basis of the penalty have been deleted in quantum appeal. Whether penalty can be imposed on additions made on an estimate basis.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Cases cited in this judgment(3)Show listHide list
Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.
- K.C. Builders & Anr. v. ACIT241 citing135 Taxmann 461 · 2004 · SC · Read judgment
- CIT v. Shadiram Balmukund24 citing84 ITR 183 · 1972 · HC
- CIT v. Shadiram Balmukand18 citing94 ITR 154 · 1974 · HC
Income Tax Appellate Tribunal, DELHI
Before: SH. G.S.PANNU, HON’BLE & SH. ANUBHAV SHARMA
preferred by the assessee against the orders dated 28.02.2018 of the Ld. First Appellate Authority, ACIT, Central Circle-12 (here in after refered as FAA also) u/s 250 of the Income Tax Act (hereinafter referred to as “the Act”) whereby the penalty order u/s 271(1)(c) of the Act, dated 29.03.2012 of the Ld. AO was upheld, while dismissing the appeals of the present assessee.
The brief facts are that a search and seizure operation u/s 132 of the Act, was carried out on 12.12.2006 at the residential premises of the assessee and as the assessee had failed to furnish the source of investment in the cars found during search, thus, the Assessing Officer estimated the cost of cars and made additions which were confirmed in the appeal. Therefore, after issuing show cause notice u/s 271(1)(c), the penalty for Rs. 58,275/- was imposed upon the assessee for the assessment year 2003-04 and of Rs. 2,70,072/- for the assessment year 2004-05. The assessee had challenged the same u/s 250 of the Act and by the impugned orders dated 27.02.2018, the appeals were dismissed by the Ld. First Appellate Authority.
The assessee preferred the present appeals primarily on the ground that the penalty was imposed on the basis of vague show cause notice and that no penalty can be imposed on additions made on an estimate basis.
The Ld. Counsel for AR and Ld. Sr. DR were heard and record has been perused.
The Ld. Counsel for the assessee, without going on meirts of grounds, has submitted that the quantum appeals in the present cases bearing for the assessment year 2003-04 and ITA No. 839/Del/2011 for the assessment year 2004-05 have been allowed by the consolidated order dated 28.09.2021 of the ITAT Delhi , “C” Bench, while deleting the additions, so the penalty order cannot be sustained. The copy of order dated 28.09.2021 has been placed on record. 5.1 This fact could not be controverted by the Ld. Sr. DR while he stood with orders of ld. AO and Ld. First Appellate Authority. 6. The Bench is of firm view that the foundation of issuing show cause notice for penalty u/s 271(1)(c) of the Act, being crumbled by a verdict of this Tribunal, by deletion of additions, the penalty order alone cannot stand by its own against the assessee. Reliance in this regard can be placed on the judgement of Hon'ble Delhi High Court in the case of Principal CIT vs. Fortune Technocomps P.Ltd. vide ITA 313/2016 dated 13th May, 2016 where it has held that once the assessment order of the AO in the quantum proceedings was altered by the Ld.CIT(A), in a significant way, the very basis of initiation of penalty proceedings was nonexistent. The Hon’ble Allahabad High Court in the cases of Shadiram Balmukand [1972] 84 ITR 183 and Dwarka Prasad Subhas Chandra [1974] 94 ITR 154 and the Hon’ble Gujarat High Court in the case of Lakkdhir Lalji [1972] 85. ITR 77 have also held that when the original basis of initiation of the penalty proceeding is altered or modified by the appellate authority, the authority initiating the penalty proceedings has no jurisdiction thereafter to proceed on the basis of the findings of the appellate authority. The Hon’ble Supreme Court in the case of K.C. Builders vs. ACIT 135 Taxman 461 (SC), has made it crystal clear that where the additions made in the Assessment Order, on the basis of which penalty for concealment was levied, are deleted, by ITAT or otherwise, the penalty cannot stand by itself and is liable to be cancelled.
Consequently, both the appeals before the Bench succeed and the same are allowed. The impugned orders of the Ld. AO of levying penalty and of Ld. First Appellate Authority, confirming the penalty, stand set aside.
Order pronounced and signed in open court on this day of 31st March, 2022.
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