COMMISSIONER OF INCOME TAX vs. CHANDRA VILAS HOTEL

ORAL JUDGMENT (Per : HONOURABLE MR.JUSTICE R.S.GARG)

ITR/72/1995 2/11 . . ,

. Mr B B Naik learned counsel for the Revenue

,

. None for the assessee though served . 2

( ) Present is a Reference under Section 256 1 of

the Indian Income Tax Act by the Income Tax Appellate ,

,

Tribunal Ahmedabad Bench 'A' at the instance of the

; Revenue on the following question for our opinion

'Whether the Appellate Tribunal is right

in law and on facts in cancelling the / . ( )( )

penalty levied u s 271 1 c of the Act

when no correct and complete accounts

were maintained and the book results

had been rejected from year to year and

substantial additions made were

accepted by the assessee and that

inspite of this the assessee persisted in

maintaining the books of account in the

same way ?' . 3

,

, The short facts leading to the present Reference

,

are that the assessee who is in the hotel business for the

- ,

, accounting year 1967 68 submitted its returned income the . . .

I T O noted that the assessee had disclosed the total sales

. , , /-

. , , /-

of Rs 19 55 651 as compared to Rs 17 70 504 for the

% earlier year but the gross profit was reduced to 24 in

. %

.

comparison to 31 6 for the last year He also found that ITR/72/1995 3/11 the manner in which the accounts were maintained the

income could not be properly estimated and while doing so

he also observed that the Auditors of the assessee had

clearly observed that for the check income or for the test

income of the particular day the required slips were not

.

produced before the Auditors The Assessing Officer held

,

that the income was not properly returned he accordingly

( )

, applied Section 145 1 of the Indian Income Tax Act and

%

assessed the income by adding 20 more to the returned .

income The fact of addition was not disputed by the

. assessee and it felt content with the said order . 4

, ,

The Assessing Officer thereafter started penalty

( )

, proceedings under Section 271 1 of the Act and after

. , finding that the penalty would be more than Rs 100 he

referred the matter to the Inspecting Assistant (

).

,

Commissioner 'IAC' for short The IAC after giving proper

,

opportunity of hearing to the parties observed that present

.

was a fit case for imposition The matter was taken before

the Tribunal which held in favour of the assessee and

observed that in view of the bonafide conduct of the

.

assessee no penalty could be imposed At the instance of ,

, the Revenue the matter was referred to this Court which

.

. was registered as 'ITR No 125 and 126 of 1978' The

matter was finally heard and disposed of by a Division

Bench of this Court by order dated 28th

. March 1986 The

.

said Judgment stands reported in 1987 Vol 165 ITR Page

ITR/72/1995 4/11 The Division Bench of the High Court found that the

Tribunal was unjustified in holding that the penalty could

.

not be imposed The High Court made various observations

in its order including the observation that the approach of ,

the Tribunal in examining the question whether levy of

,

.

penalty was justified was erroneous and illegal The High

Court observed that in penalty proceedings the burden was

upon the assessee to prove that he acted bonafide and

there was no fraud or misrepresentation on his part and for

.

those reasons the penalty could not be imposed The High ,

,

Court after recording its deliberated findings observed that

the matter deserved remand to the Appellate Tribunal for a

. fresh decision by the Tribunal . 5

, , The matter was again heard by the Tribunal and ,

this time again the Tribunal has observed that the penalty

. proceedings were unjusified . 6 . ,

, Mr Naik learned counsel for the Revenue

submits that a perusal of the Judgment of the Tribunal

would show that by its approach it is making the

( )

Explanation appended to Section 271 1 nugatory and that it

/

was trying to go behind beyond the order of the assessment

.

which had attained finality He also submits that after

remand of the matter by the High Court the assessee was

duty bound to produce further material before the Tribunal

ITR/72/1995 5/11 to show that its case was falling within the Explanation

( )

appended to Section 271 1 and if such material was not

. produced then penalty proceedings could not be quashed . 7

,

, The High Court in the earlier decision has ,

observed that the Tribunal did not examine the question

whether the income returned by the assessee was bonafide

,

and proper the facts and circumstances which weighed with

the Inspecting Assistant Commissioner were not properly

,

appreciated and considered by the Tribunal addition made

to the total income of the assessee on account of the book

results disclosed by the assessee not being amenable to

verification was not the sole ground for basis on which

penalty was levied by the Inspecting Assistant ,

Commissioner the past history of assessee's persistence in

maintaining the books of accounts in the same manner

though they were found unreliable was one of the factors

, which had gone into consideration in levying penalty and

this factor had been completely overlooked by the Tribunal

while setting aside the order of the Inspecting Assistant

. Commissioner and cancelling the penalty imposed by him . 8

We have gone through the order passed by the .

,

Tribunal With due respect to the Tribunal we must say

that it has ignored the mandatory direction issued by this .

,

Court Not only this it has conveniently ignored the ITR/72/1995 6/11 observations made by this Court by not taking into

consideration the findings recorded by the Inspecting

Assistant Commissioner and the reasons which persuaded

him to culminate the proceedings against the interests of ,

the assessee the Tribunal also did not consider the effect

of and the fact that the assessee was persisting in

maintaining the books of accounts in the same manner

,

, which were for the earlier assessment years found . ,

,

unreliable Unfortunately the Tribunal

for the reasons best

,

known to it has observed the order passed by this Court in

.

[

], its complete breach Section 271 as applicable necessary

,

; for this order would read as under . ( ).

Sec 271 1 If the Income Tax Officer or

, the Appellate Assistant Commissioner in

the course of any proceedings under this ,

Act is satisfied that any person____ ( ) c

has concealed the particulars of

his income or furnished

inaccurate particulars of such , income

he may direct that such person shall pay

,

by way of penalty __ ( ) iii

in the cases referred to in ( ),

clause c in addition to any

,

tax payable by him a sum

ITR/72/1995 7/11 which shall not be less than

,

twenty per cent but which

shall not exceed one and a

half times the amount of the ,

,

tax if any which would have

been avoided if the income as

returned by such person had

been accepted as the correct . income ' .

Explanation ___

Where the total income

returned by any person is less than

eighty per cent of the total income (

hereinafter in this Explanation

referred to

)

as the correct income as assessed under

section 143 or section 144 or section 147 (

reduced by the expenditure incurred

bonafide by him for the purpose of

making or earning any income included in

the total income but which has been

),

disallowed as a deduction such person ,

shall unless he proves that the failure to

return the correct income did not arise

from any fraud or any gross or wilful

,

neglect on his part be deemed to have

concealed the particulars of his income or

furnished inaccurate particulars of

( ) such income for the purpose of clause c

- . of this sub section ' . 9

After considering the pros and cons and the

foundation on which the penalty proceedings were ITR/72/1995 8/11 ,

commenced the High Court recorded its opinion that the

, assessee was a persistent defaulter for earlier years it did

-

,

not submit its income tax returns and every year there was

. an addition to the income by way of some percentage The

,

,

High Court observed that if that was so then this conduct

of the assessee ought to have been taken into consideration

.

, by the Tribunal Explaining the scope of Explanation the

,

High Court observed that if the assessee fails to discharge

, the burden cast upon him that the action was bona fide

, then the Explanation would not provide any protection and

. the penalty proceedings would be held to be valid . 10

,

In the present matter after the remand by the ,

, High Court the parties did not lead any evidence the

assessee did not produce any further material to show that

his action was bona fide or it was not making any ,

misrepresentation or there was no gross or wilful neglect on .

its part The Tribunal had simply held that the Inspecting

Assistant Commissioner could not rely upon the report of

the Auditor when the report observed that the sale slips for

a particular day could not be produced as the slips were

.

thousands in number The Tribunal also observed that there

was material lacuna in the assessment proceedings less

, realising that the assessment proceedings came to an end

. they attained finality as the assessee was feeling content

The assessment proceedings and the order framed by the ITR/72/1995 9/11 ,

%

Assessment Officer adding 20 income to the returned ,

.

income was never challenged by the assessee This was

not a case for one year only but it was a repeated and

. persistent manner in which the accounts were maintained

The Audit Report was relied upon by the assessee himself

and on the strength of that Report he wanted to show to

the Assessing Officer that the returned income was properly

.

shown and there was no concealment We could

understand that there was a bona fide mistake or lapse on

the part of the assessee and that there was no fraud or

gross or wilful neglect on its part if the case was for one

.

year only If for six years the accounts were maintained in

the same form and every year assessments were framed

( )

, with the help and assistance of Section 145 1 of the Act

- then at least some order should have worked as an eye

.

opener for the assessee Every year the assessee was

repeating the same trend and still it wanted to say that it

had not concealed the income or there was no fraud or

. gross or wilful neglect on its part . 11

Assuming for a minute that there was no fraud

,

on its part but present would be a case where the

Returned income was not properly shown because of the /

. gross and or wilful neglect on the part of the assessee If

,

for the first year the Assessing Officer held that the manner

, in which the accounts were maintained was not proper then

ITR/72/1995 10/11 the accounts were required to be maintained properly for

.

,

the following years In any case if six lapses have been

,

, committed by the assessee that too on the same line then

/

. it would be a gross and or wilful neglect on its part . 12

,

,

The Tribunal on on side was referring to the

observations of the Court to the effect that the assessee

had failed to discharge the burden which lie on it under the

Explanation but on the other hand the Tribunal held that

the burden was upon the Revenue to prove that the

. assessee was guilty of fraud or gross or wilful neglect This

.

, approach of the Tribunal is patently perverse On neglect

the Tribunal observed that there was no gross or wilful

. neglect on the part of the assessee this again was illegal

The Tribunal was also unjustified in holding that the matter

could be decided on the strength of the material available

.

in form of diaries If the income had to be assessed under ( ),

Section 145 1 then the presumption would be that the

income was not properly Returned and if the very same

,

conduct is repeated for the following years then there is no

/

escape from the clutches of the words 'gross wilful neglect'

.

,

on the part of the assessee Even otherwise the Tribunal

was unjustified in holding that imposition of the penalty may

not be possible for a particular assessment year in view of

. the persistent neglect for past years

ITR/72/1995 11/11 Taking into consideration the totality of the ,

,

circumstances the observations made by this Court in the

earlier proceedings between the same parties for the same ,

years we are of the opinion that the Tribunal was

. unjustified in interfering in the matter . 14

The Reference is answered in favour of the .

. Revenue The order passed by the Tribunal is quashed

.

. The Reference stands disposed of accordingly No costs [ R.S. Garg, J.  ] [ M.R. Shah, J. ] RMR.