SIDDHARTH LAXMIKANT VADERKAR,AHMEDABAD vs. INCOME TAX OFFICER WARD 4(2)(3) AHMEDABAD, AHMEDABAD

IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD BEFORE DR. B.R.R. KUMAR, VICE-PRESIDENT SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER ITA No.1072/Ahd/2026 (Assessment Year: 2019-20) Siddharth Laxmikant Vaderkar, The Income Tax Officer, Vs. 3, Shilpan Society, Ward-4(2)(3), Near Chandlodiya Talav, Ahmedabad. Chadlodiya, Ahmedabad-382481. [PAN :ANZPV5357 K] (Appellant) .. (Respondent) Appellant by : Shri Dhrunal Bhatt. AR Respondent by: Smt Mamta Singh, Sr. DR Date of Hearing 23.06.2026 Date of Pronouncement 07.07.2026

O R D E R PER DR. B.R.R. KUMAR, VICE-PRESIDENT:-

The captioned appeal has been filed by the assessee against the order passed by the Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (in short “NFAC”), Delhi order dated 06.01.2026 relevant to Assessment Year 2019-20.

ITA No. 1072/Ahd/2026 Asst. Year : 2019-20 - 2– 2. In law and in the facts and circumstances in the case of the Appellant, the CIT(A) has erred in not considering that the reassessment order passed by AO was "bad in law" since the notice under section 148 was issued by the Jurisdictional Assessing Officer (JAO) instead of the Faceless Assessment Centre, violating Section 151A and CBDT Notification No. 18/2022, thus consequential penalty order u/s 270A was also bad in law. 3. in law and in the facts and circumstances in the case of appellant, the Ld. CIT(A) has erred in allowing the levy of penalty of Rs. 97,362/-when no penalty can be levied as the case of the appellant. 4. The appellant craves leave to add, alter, amend and/or withdraw any ground or grounds of appeal either before or during the course of hearing of appeal.

ITA No. 1072/Ahd/2026 Asst. Year : 2019-20 - 3– the reassessment order passed under section 147 of the Act. During the penalty proceedings, the appellant reiterated that the donation was genuine and contended that no penalty was leviable under section 270A of the Act. The Assessing Officer, however, did not accept the appellant's explanation and, vide penalty order dated 27.06.2025, levied penalty under section 270A at 200% of the tax payable, amounting to ₹97,362/-.

“…3. The assessee challenged the levy of penalty under Section 270A of the Income-tax Act, 1961, contending that the Assessing Officer was not justified in treating the disallowance of deduction claimed under Section 80GGC as a case of “misreporting of income.” The facts reveal that the assessee had filed the return of income for Assessment Year 2019-20 declaring total income of Rs.13,25,710 after claiming deduction of Rs.1,50,000 under Section 80GGC in respect of donation made to a political party, namely Manvadhikar National Party. Subsequently, the assessment was reopened under Section 148 to verify the genuineness of the said donation. In the reassessment completed under Section 147 read with Section 144B, the Assessing Officer disallowed the deduction and assessed the total income at Rs.14,75,710, and thereafter levied penalty of Rs.93,600 under Section

ITA No. 1072/Ahd/2026 Asst. Year : 2019-20 - 4– 270A on the ground that the assessee had under-reported income in consequence of misreporting. 4. The contention of the Assessing Officer that the assessee had accepted the addition by not filing an appeal against the disallowance cannot, by itself, be a valid basis for concluding that there was misreporting of income. The mere fact that the assessee chose not to challenge the quantum addition due to the relatively small amount involved and in order to avoid prolonged litigation does not amount to an admission of concealment or furnishing of false particulars. It is well settled that penalty proceedings are distinct and independent from assessment proceedings, and the findings in the assessment order are not conclusive for the purpose of levy of penalty. Section 270A draws a clear distinction between “under-reporting of income” and “misreporting of income.” Misreporting is attracted only in specific circumstances enumerated in sub-section (9), such as misrepresentation or suppression of facts, failure to record investments, claiming of expenditure not substantiated by evidence, recording false entries, or failure to report receipts. In the present case, the assessee had duly disclosed the donation in the return of income and claimed deduction under Section 80GGC based on the belief that the payment qualified for deduction. The disallowance arose because the Assessing Officer was not satisfied about the genuineness or eligibility of the donation. However, there is no material on record to establish that the assessee had furnished any false evidence, suppressed any facts, or made any deliberate misrepresentation. A claim of deduction made in the return, even if ultimately found to be inadmissible, does not automatically lead to the conclusion that the assessee has misreported income. Unless the Revenue demonstrates with cogent evidence that the claim was bogus and knowingly made on the basis of false particulars, penalty for misreporting cannot be sustained. At best, the case may fall within the ambit of under-reporting of income, but even that would require the Assessing Officer to establish that the conditions prescribed under Section 270A are satisfied. In the absence of any finding that the assessee deliberately furnished inaccurate particulars or fabricated documents, the higher penalty prescribed for misreporting is not legally tenable. Accordingly, considering that the deduction was claimed transparently in the return of income and that the disallowance was based solely on the Assessing Officer’s adverse view regarding its admissibility, the levy of penalty under Section 270A on

ITA No. 1072/Ahd/2026 Asst. Year : 2019-20 - 5– misreporting of income is unsustainable in law. The penalty of Rs.93,600 is therefore directed to be deleted…”

In the absence of any change in factual matrix and legal proposition brought to our notice, the penalty levied under section 270A of the Act is hereby deleted.

The order is pronounced in the open Court on 07.07.2026. S /- Sd/- Sd/- (RAHUL CHAUDHARY) (DR. B.R.R. KUMAR) JUDICIAL MEMBER VICE-PRESIDENT (True Copy) Ahmedabad; Dated 07.07.2026 MV आदेश की �ितिलिप अ�ेिषत/Copy of the Order forwarded to : 1. अपीलाथ� / The Appellant 2. ��थ� / The Respondent. 3. संबंिधत आयकर आयु� / Concerned CIT 4. आयकर आयु�(अपील) / The CIT(A)- 5. िवभागीय �ितिनिध, आयकर अपीलीय अिधकरण, अहमदाबाद / DR, ITAT, Ahmedabad 6. गाड� फाईल / Guard file. आदेशानुसार/ BY ORDER, True Copy

सहायक पंजीकार (Dy./Asstt. Registrar) आयकर अपीलीय अिधकरण, अहमदाबाद / ITAT, Ahmedabad