BRIGHT METAL (INDIA) PVT. LTD.,JAIPUR vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1, JAIPUR

3 ITA 1093/JP/2018_ Bright Metals I Ltd. Vs ACIT 5. We have considered the rival contentions and carefully gone through the orders of the authorities below. From the record we found that the assessee has separately claimed the loss on commodity hedging at Rs.92,87,247/- in the P&L A/c. Thus, it cannot be inferred that there is any attempt by the assessee to furnish inaccurate particulars. The AO only took a view that such loss is a speculative loss which cannot be adjusted against the business income. This finding of AO is not held to be correct by Ld. CIT(A) in as much as after examining the details provided by the assessee, it was held that only an amount of Rs.22,56,457/- is in the nature of speculative loss. Hence, it cannot be held that assessee has furnished inaccurate particulars of income. Thus, it is clear that the A.O. has not declined the claim of loss but part of the loss claimed by the assessee was treated as speculative and allowed to be carryforward and set off in the subsequent years. It has been held in various cases that where assessee has furnished all the details & such details were not found to be false or bogus, only because the claim of assessee is not allowed would not mean that assessee has furnished inaccurate particulars of income. For this purpose, reliance is placed on the following cases:-

CIT Vs. Reliance Petroproducts Pvt. Ltd. 322 ITR 158 (SC) A glance at the provisions of section 271(1)(c) of the Income-tax Act, 1961 suggests that in order to be covered by it, there has to be concealment of the particulars of the income of the assessee. Secondly, the assessee must have 4 ITA 1093/JP/2018_ Bright Metals I Ltd. Vs ACIT furnished inaccurate particulars of his income. The meaning of the word "particulars" used in section 271(1)(c) would embrace the details of the claim made. Where no information given in the return is found to be incorrect or inaccurate, the assessee cannot be held guilty of furnishing inaccurate particulars. In order to expose the assessee to penalty, unless the case is strictly covered by the provision, the penalty provision cannot be invoked. By no stretch of imagination can making an incorrect claim tantamount to furnishing inaccurate particulars. There can be no dispute that everything would depend upon the return filed by the assessee, because that is the only document where the assessee can furnish the particulars of his income. When such particulars are found to be inaccurate, the liability would arise. To attract penalty, the details supplied in the return must not be accurate, not exact or correct, not according to the truth or erroneous. Where there is no finding that any details supplied by the assessee in its return are found to be incorrect or erroneous or false there is no question of inviting the penalty under section 271(1)(c). A mere making of a claim, which is not sustainable in law, by itself, will not amount to furnishing inaccurate particulars regarding the income of the assessee. Such a claim made in the return cannot amount to furnishing inaccurate particulars. CIT Vs. Auric Investment & Securities Ltd. (2007) 310 ITR 121 (Del.) (HC) AO found that the loss shown by the assessee was speculative in nature which could not he adjusted. Assessee had submitted the requisite details of the share transaction during the course of assessment proceedings as required by the AO. There is nothing on record to show that the assessee has concealed its income or furnished any inaccurate particulars of income in its return. Mere treatment of the business loss as speculation loss by the AO does not automatically justify inference of concealment of income. Therefore, penalty under sec. 271(1)(c) is not leviable. There being no infirmity in the reasoning given by the Tribunal. no question of law, much less a substantial question of law, arises. CIT Vs. Bhartesh Jain (2010) 323 ITR 358 (Del.) (HC) Business loss claimed by assessee treated as speculation loss does not amount to concealment so as to attract penalty under sec. 271(1)(c). DCIT Vs. Shree Ram Electrocast (P) Ltd. (2017) 166 ITD 209 (Kol.) (Trib.) Merely because losses were not allowed to be set off against normal business income and was treated as a speculative loss, it was only a change of sub-head of 5 ITA 1093/JP/2018_ Bright Metals I Ltd. Vs ACIT loss and not furnishing of inaccurate particulars of income invoking penal provision u/s 271(1)(c). Equest India (P) Ltd. Vs. ITO (2011) 136 TTJ 574/48 DTR 386 (Mum.) (Trib.) Merely because the assessee has a different perception of the situation than the AO, even though. in the ultimate analysis, the stand of the AO is to be upheld, it cannot be said that the assessee has concealed any particulars. The admission or rejection of a claim is a subjective exercise and whether a claim is accepted or rejected has nothing to do with furnishing of inaccurate particulars of income. What is a correct claim and what is an incorrect claim is a matter of opinion. Raising a legal claim, even if it is ultimately found to be legally unacceptable, cannot amount to furnishing of inaccurate particulars of income. The development of law is a dynamic process which is affected by the innumerable factors, and it is always an ongoing exercise. In such circumstances, a bona fide legal claim by the assessee being visited with penal consequences only because it has not been accepted thus far by the tax authorities or judicial authorities is an absurdity. In any event, the connotations of expression 'particulars of income' do not extend to the issues of interpretation of law and as such making a claim, which is found to be unacceptable in law, cannot be treated as furnishing of inaccurate particulars of income.”

Sd/- Sd/- ¼fot; iky jko½ ¼jes'k lh 'kekZ½ (VIJAY PAL RAO) (RAMESH C SHARMA) U;kf;d lnL;@Judicial Member ys[kk lnL;@Accountant Member Tk;iqj@Jaipur fnukad@Dated:- 05th April, 2019 6 ITA 1093/JP/2018_ Bright Metals I Ltd. Vs ACIT *Ranjan आदेश की प्रतिलिपि अग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू vihykFkhZ@The Appellant- Bright Metals India P. ltd., Jaipur. 1. izR;FkhZ@ The Respondent- The A.C.I.T., Circle-1, Jaipur. 2. vk;dj vk;qDr@ CIT 3. vk;dj vk;qDr¼vihy½@The CIT(A) 4. विभागीय प्रतिनिधि] आयकर अपीलीय अधिकरण] जयपुर@क्त्ए प्ज्Aज्ए Jंपचनत 5. xkMZ QkbZy@ Guard File (ITA No. 1093/JP/2018) 6. vkns'kkuqlkj@ By order,

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