DY.C.I.T. vs. JEMBY CHEM PVT. LTD.

ORAL JUDGMENT (PER : HONOURABLE MR.JUSTICE M.R. SHAH) [1.0] Feeling aggrieved and dissatisfied with the impugned judgment and order dated 20.12.2002 passed by the learned Income Tax Appellate Tribunal,   Ahmedabad   [hereinafter   referred   to   as   “ITAT”]   in   ITA No.3127/Ahd/1997 for the assessment year 1991­92, the Revenue has preferred the present tax appeal to consider the following substantial question of law. “Whether the ITAT has substantially erred in law in holding that penalty u/S.271(1)(c) cannot be levied in a case of negative income?” [2.0] That the AO passed the order under section 143(3) of the Income Tax Act, 1961 [hereinafter referred to as “Act”] for the assessment year in question making certain additions with regard to the NIL in gross profit and unexplained cash credit.  It appears that the assessee did not prefer the appeal against the quantum of additions.   Pursuant to the assessment order, AO initiated the penalty proceedings.  Various show­ cause   notices   were   issued   to   the   assessee,   however,   there   was   no response   to   the   show­cause   notices   issued   and   therefore,   the   AO proceeded to pass an ex parte order on the basis of the facts on record.

That the AO levied/imposed the penalty of Rs.3,07,876/­ as against maximum leviable at Rs.6,15,753/­ under section 271(1)(c) of the Act. [2.1] Feeling aggrieved and dissatisfied with the order passed by the AO imposing the penalty under section 271(1)(c) of the Act, the assessee preferred appeal  before  the  learned  CIT(A)   and  the  learned  CIT(A) allowed the said appeal cancelling the penalty under section 271(1)(c) of the Act. [2.2] Feeling aggrieved and dissatisfied with the order passed by the learned CIT(A), revenue preferred appeal before the learned ITAT and by impugned judgment and order, the learned ITAT has dismissed the said appeal preferred by the revenue confirming the order passed by the learned CIT(A) deleting the penalty. [2.3] Feeling aggrieved and dissatisfied with the impugned order passed by the learned ITAT, the Revenue has preferred the present tax appeal to consider the aforesaid substantial questions of law. [3.0] Mrs. Mauna Bhatt, learned advocate appearing on behalf of the revenue has vehemently submitted that the impugned judgment and order passed by the learned ITAT deleting the penalty holding that if there is a loss or negative income, penalty cannot be levied under section 271(1)(c) of the Act cannot be sustained in view of the decision of the Hon’ble Supreme Court in the case of Income Tax vs. Gold Coin Health Food Pvt. Ltd. reported in 304 ITR 308 (SC).  It is further submitted that as such the learned ITAT has not considered any other ground i.e. whether on merits the penalty order can be sustained or not, more particularly,when   the   assessee   had   not   preferred   appeal   against   the quantum   addition.     Therefore,   it   is   requested   to   allow   the   present appeal. [4.0] Shri S.N. Divatia, learned advocate appearing on behalf of the respondent – assessee is not in a position to point out any decision contrary to the decision of the Hon’ble Supreme Court in the case of Gold Coin Health Food Pvt. Ltd. (Supra).  However, has submitted that as the learned ITAT has not gone into the merits of the case with respect to the penalty imposed under section 271(1)(c) of the Act and therefore, the matter may be restored to the file of the learned ITAT. [5.0] Heard Mrs. Mauna Bhatt, learned advocate appearing on behalf of the revenue and Shri S.N. Divatia, learned advocate appearing on behalf of the respondent – assessee.

At the outset it is required to be noted that while passing the impugned judgment and order the learned ITAT has held that if there is a loss or negative income, penalty cannot be levied under section 271(1) (c) of the Act.  The learned ITAT has not gone into the merits of the case whether in the facts and circumstances of the case, more particularly, when the assessee had not preferred the appeal against the quantum additions, the penalty order was justified or not.  Now, so far as the view taken by the learned ITAT that if there is a loss or negative income, penalty   cannot   be   levied   under   section   271(1)(c)   of   the   Act   is concerned, in view of the decision of the Hon’ble Supreme Court in the case of Gold Coin Health Food Pvt. Ltd. (Supra), the same cannot be sustained. [5.1] In the case of Gold Coin Health Food P. Ltd. (Supra) it is held that Explanation 4(a) to section 271(1)(c)(iii) intended to levy penalty not only in a case where after addition of concealed income, a loss returned, after assessment becomes positive income, but also in a case where addition of concealed income reduces the returned loss and finally the assessed income is also a loss or  a minus figure.  Therefore, penalty is leviable even in a case where addition of concealed income reduces the returned loss. [5.2] However, considering the fact that the learned ITAT has not gone into other grounds and has not entered into the merits of the case whether penalty order is justified or not more particularly when the assessee had not preferred the appeal against the quantum additions.

Under the circumstances, the matter is to be restored to the file of the learned ITAT to consider the said appeal on merits and considering whether the penalty order is justified or not more particularly when the assessee had not preferred the appeal against the quantum additions. [6.0] In view of the above and for the reasons stated above, present tax appeal   succeeds.     Impugned   judgment   and   order   dated   20.12.2002 passed   by   the   learned   ITAT   in   ITA   No.3127/Ahd/1997   is   hereby quashed and set aside and the matter is restored to the file of the learned   ITAT   to   consider   the   appeal   on   merits   and   other   grounds.

Present tax appeal is allowed to the aforesaid extent.  No costs. ­ (M.R. SHAH, J.) ­ (R.D. KOTHARI, J.)

Ajay