CIT, FARIDABAD vs. M/S NUWARE INDIA LTD.

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

ITA No. 973 of 2008 (O&M) Date of decision: 31.7.2009 The Commissioner of Income Tax, Faridabad ......Appellant Vs. M/s Nuware India Ltd., 20/6, Mathura Road, Faridabad. ...Respondent CORAM:- HON'BLE MR.JUSTICE ADARSH KUMAR GOEL HON'BLE MRS.JUSTICE DAYA CHAUDHARY PRESENT: Mr.Rajesh Katoch, Advocate, for the appellant. Mr.Vibhav Jain, Advocate, for respondent. **** ADARSH KUMAR GOEL, J. (Oral) The revenue has preferred this appeal under Section 260A of the Income Tax Act, 1961 ( for short, “the Act”) against the order dated 7.12.2007 passed by the Income Tax Appellate Tribunal, Delhi Bench”H” Delhi in ITA No. 1960 (DEL) of 2007 for the assessment year 1995-96, proposing to raise the following substantial questions of law: A “Whether on the facts and in the circumstances of the case, the Hon'ble Tribunal is justified in holding that the judgment in Virtual Soft Systems Ltd v. CIT, 290-ITR 83 (SC) will apply eve after insertion of Explanation 4 to Section 271(1)(c) of the Income Tax Act, 1961 with effect from 1.4.1976?” B “ Whether on the facts and in the circumstances of the case, the Hon'ble Tribunal is right in -2- deleting the penalty imposed under Section 271(1) (c) of the Income Tax Act, 1961 on the ground that the total income of the assessee has been assessed at a loss figure?” C “ Whether, on the facts and in the circumstances of the case, the Hon'ble ITAT is right in confirming the deletion of penalty under Section 271(1)c) by relying on the Apex Court decision in the case of Virtual Soft Systems Ltd., (189-ITR-83) as the issue has now been finally resolved by the larger bench of the Hon'ble Coin Health Food (P) Ltd. [(2008) 218 CTR (SC) 359]?” D That the tax effect involved in this cae is Rs.10,70,000/- , which is more than the monetary limits prescribed by the DBDT in instruction No. 5 of 2008 dated 15.5.2008 issued under Section 268A of the Income Tax Act for filing appeal before the Hon'ble High Court.” The assessee declared loss but during assessment, the Assessing Officer did not accept the extent of loss claimed and addition was made to the income. Proceedings were also initiated for penalty. Finally, penalty was levied. On appeal, CIT(A) deleted the penalty while -3- upholding the addition. The Tribunal dismissed the appeal of the revenue following the judgment of the Hon'ble Supreme Court in Virtual Soft Systems Ltd v. CIT (2007) 289 ITR 83. It is stated that the judgment relied upon by the Tribunal has been overruled by the Hon'ble Supreme Court in Commissioner of Income Tax v. Gold Coin Health Food Pvt Ltd., (2008) 304 ITR 308. This is not disputed by learned counsel for the assessee. In view of the above, this appeal is allowed. The order of the Tribunal is set aside and the matter is remanded to the Tribunal for fresh decision in accordance with law. Parties are directed to appear before the Tribunal for further proceedings on 7.12.2009. (ADARSH KUMAR GOEL) JUDGE (DAYA CHAUDHARY) July 31, 2009

JUDGE raghav Note: Whether this case is to be referred to the Reporter? ........Yes/No -4-