COMMISSIONER OF INCOME TAX-I vs. BECHARBHAI P PARMAR

Briefly stated, facts are as follow :

1 In case of the respondent­assessee, search and seizure operation under Section 132 of the Act was carried out on 31 st May 2001 at his residence, giving rise to the block assessment proceedings. The assessee filed return of income.

2 Assessee carried the issue in appeal. CIT [A]  vide  its order dated 27 th February 2004, restricted the additions and assessed the net income of the assessee at Rs. 97.30 lacs [rounded off]. In further appeal by the assessee, the Tribunal granted further relief. By virtue of the Tribunal's order, the assessee's total income for the block period came to Rs. 71.30 lacs [rounded off].   After giving benefit of the returned total income for the block period of Rs. 52.94 lacs [rounded off], which included Rs. 45.00 lacs of income declared by the assessee during the block assessment, the additions as per the Tribunal's final order worked out to Rs. 18.35 lacs [rounded off]. Assessee did not carry the matter any further. Tribunal's order thus became final.

3 On the basis of such concluded additions, the Assessing Officer issued notice for imposing penalty under Section 158BFA (2) of the Act, calling upon the assessee why penalty of Rs. 11.00 lacs being minimum @ 100% of the tax sought to be evaded should not be imposed on the assessee. No reply was received from the assessee. The Assessing Officer thereupon passed his order

4 The   assessee,   aggrieved   by   the   said   order   of   the   Assessing   Officer imposing   penalty,   carried   the   matter   in   appeal   before   the   CIT   [A]   who confirmed the order of Assessing Officer, upon which the assessee approached the Tribunal.

5 The Tribunal, by the  impugned  order,   retained a small portion of the penalty imposed. The Tribunal, however, deleted penalty totalling Rs. 10.04 lacs. Thereupon, the Revenue has approached this Court by filing the present Tax Appeal.

From the questions framed by us,   it can be seen that there are two aspects of the matter. First issue is whether the penalty under Section 158BFA (2) of the Act is mandatory or discretionary in character; and secondly, if it is held to be discretionary, did the Tribunal exercise its discretion on legally sound principles so as to delete the penalty.

1 Though, we would be discussing both these questions separately after taking note of submissions made by the counsel for the parties and authorities cited before us, to complete the narration, it would be appropriate to take note of the reasons given by the Tribunal to delete the penalties.

From the impugned order of the Tribunal, it can be seen that the Tribunal has discussed different heads of additions, on the basis of which the penalties

With   respect   to   sum   of   Rs.   4.60   lacs,   the   Tribunal   noted   that   the Assessing Officer added a sum of Rs. 70.92 lacs on the ground that the assessee had inflated his  agricultural income.  The addition was restricted to Rs. 11.28 lacs by CIT [A] and after giving set­off of the income added, the same was restricted   to   Rs.   4.60   lacs.   With   respect   to   penalty   corresponding   to   this addition, the Tribunal observed that there is nothing on the record to prove that the assessee had disguised his tax bearing income as agriculture income, for which penalty can be levied. Though assessee had failed to furnish supporting evidence, however,  it cannot be held that such agricultural income did not exist.

Regarding addition of a sum of Rs. 17.22 lacs, on account of investment in financial activities, the Tribunal noted that initially addition of Rs. 2.58 Crores was made by the Assessing Officer on the basis of jottings on the back side of various visiting cards. Finally, Tribunal restricted the addition to Rs. 35.73  lacs. After giving set­off for the sum of Rs. 18.50 lacs offered by the assessee to tax as unexplained investment, penalty was levied on difference of Rs. 17.22 lacs. The Tribunal deleted such penalty observing that, “..On perusal of facts of the case, we find that no doubt there is a difference in undisclosed investment in finance activities declared by the appellant   and ultimately determined by the A.O., but for that the appellant has already demonstrated that there were estimates of additions by decoding the jottings and estimated rotation of funds by adopting six month's cycle as against appellant's contention of 1 to 2 months, we are of the opinion in view of the presence of large number of unavoidable factors which are  co­related by logical imagination, no penalty could be levied. Hence, the penalty levied on this sum of Rs. 17,22,820/= is directed to be deleted.”

1 On the basis of the above facts, counsel for the Revenue vehemently contended that the penalty under Section 158BFA (2) of the Act is mandatory in nature. Once it is held that during the block assessment income is determined, which is higher than the declared income of the assessee, automatically penalty

2 Counsel further submitted that even if  penalty under Section 158BFA (2) was held to be discretionary, the Tribunal committed serious error in deleting the penalty on the grounds which were not germane. He submitted that the Assessing Officer as well as the CIT [A] had found sufficient reasons to impose the   penalty.   The   Tribunal   erred   in   deleting   such   penalty   without   proper reasons.

On the other hand, learned counsel for the assessee contended that the penalty under Section 158BFA is not mandatory. Even if additions are sustained during the block assessment, it is still the discretion of the Assessing Officer

Having thus heard learned counsel for the parties, we may take note of the relevant statutory provisions. Section 158BFA of the Act is part of Chapter XIVB,   which   lays   down   special   procedure   for  assessment   of   search cases. Section 158BFA pertains to levy of interest and penalty in certain cases. Sub­ section (2) of Section 158BFA, which is relevant for our purpose, reads as under:­ “158BFA. Levy of interest and penalty in certain cases – (1)   xx  xx  xx  xx (2) The Assessing Officer or the Commissioner (Appeals), in the course of any proceedings under this Chapter, may direct that a person shall pay by way of penalty a sum which shall not be less than the amount of tax leviable but which shall not exceed three times the amount of tax so leviable in respect of the undisclosed income determined by the Assessing Officer under

Upon perusal  of sub­section (2) of Section 158BFA of the Act, it would emerge that the Assessing Officer or Commissioner (Appeals) has the power to impose  penalty in course of any proceedings under the said Chapter, which penalty   would   range   between   100%   to   300%   of   the   tax   leviable   on   the undisclosed income determined by the Assessing Officer under clause (c) of Section 158BC of the Act.

1 Proviso to sub­section (2) of Section 158BFA of the Act, however, provides

2 Further proviso to sub­section (2) of Section 158BFA is merely in nature of clarification   and   provides   that   the   first  proviso  would   not   apply   where undisclosed income determined by the Assessing Officer is in excess of the income shown in the return and in such cases, penalty shall be imposed on that portion of the undisclosed income determined, which is in excess of the amount of undisclosed income shown in the return.

3 Closely seen,  sub­section (2) of Section 158BFA makes it clear that it is well   within   the   discretion   of   the   Assessing   Officer,   while   framing   the assessment for the block period, whether or not to impose any penalty or not. The words, “may direct” has to be given its normal meaning, leaving discretion

4 In case of Hindustan Steel Limited v. State of Orissa, reported in 83 ITR 26, the Apex Court in connection with penalty prescribed in Orissa Sales Tax Act observed : “..   ..An   order   imposing   penalty   for   failure   to   carry   out   a statutory obligation is the result of a quasi­criminal proceeding, and penalty will not ordinarily be imposed unless the party obliged, either acted deliberately in defiance of law or was guilty of conduct contumacious or dishonest, or acted in conscious disregard of its obligation. Penalty will not also be imposed merely because it is lawful to do so. Whether penalty should be imposed for failure to perform a statutory obligation is a matter of discretion of the authority to be exercised judicially and on a consideration   of   all   the   relevant   circumstances.   Even   if   a minimum   penalty   is   prescribed,   the   authority   competent   to impose   the   penalty   will   be   justified   in   refusing   to   imposed penalty,   when   there   is   a   technical   or   venial   breach   of   the provisions of the Actor where the breach flows from a bona fide belief   that   the   offender   is   not   liable   to   act   in   the   manner prescribed by the statute”.

The contention of the counsel for the Revenue that only upon satisfaction of the conditions contained in proviso to sub­section (2) that the assessee, in case of the block assessment can be spared of the penalty cannot be accepted. It

1 It is true that Section 273B of the Act  which provides that penalty shall not   be   imposed   in   certain   cases   on   the   assessee   proving   that   there   was reasonable cause for failure to pay tax refers to several provisions such as Section 271, 271A, etc., makes no mention of Section 158BFA(2). This still does not mean that penalty under Section 158BFA (2) is mandatory.

This view that we have taken gets support from various decisions of different High Courts cited before us. In case of Commissioner of Income Tax v. Smt. Anju R. Inani [Supra], it was observed as under :­ “9. The substantive part of sub­section (2) of Section 158BFA is an enabling provision by which the Assessing Officer or, as the case may be, the Commissioner (Appeals) is empowered to impose   a   penalty   in   the   course   of   any   proceedings   under Chapter XIV B. Parliament has indicated its intent by using the expression   “may   direct   that   a   person   shall   pay   by   way   of penalty a sum...”. Consequently, under the substantive part of sub­section (2), the imposition of a penalty is not mandatory, but lies in the discretion of the Assessing Officer or, as the case may

1 Same   is   also   the   view   of   the   Rajasthan   High   Court   in   case   of Commissioner of Income­Tax v. Satyendra Kumar Dosi & Anr. [Supra], wherein it was observed as under :­ “A bare perusal of section 158BFA (2) goes to show that by virtue of   the   said   provisions,   the   Assessing   Officer   or   the Commissioner (Appeals) is vested with the power to direct the assessee   to   pay   the   penalty   as   specified   in   respect   of   the undisclosed income determined by the Assessing Officer under clause (c) of Section 158BC, however, the Assessing Officer or the Commissioner of Income Tax (Appeals) is not empowered to impose the penalty in respect of the person who fulfills the conditions enumerated in the first proviso to section 158BFA. It is to be noticed that in the main provision providing for imposition of penalty, the word “may” has been used. It is settled law that the penal provision   in the taxing statutes shall be construed strictly. From the plain reading of section 158BFA (2), it does not appear that in all the cases where the undisclosed income is determined by the Assessing Officer under clause (c) of Section 158BC,   the  imposition   of  penalty   as   specified   under  section 158BFA shall follow as a natural consequence thereof. In our considered opinion, in terms of Section 158BFA, a discretion is vested with the Assessing Officer to levy the penalty in respect of the undisclosed income but it cannot be inferred from the said

2 This view is also expressed by Kerala High Court in case of Dr. Attukal Radhkrishnan v. Assistant Commissioner of Income Tax & Ors., reported in 235 CTR p­384.

3 Delhi High Court in case of Commissioner of Income Tax v. Harkaran Das Ved Pal [Supra] also took a similar view, observing that ­ “It is apparent that in the course of any proceedings under Chapter XIV­B, the Assessing Officer “may direct” that a person shall pay by way of penalty a sum which shall not be less than the amount of tax leviable but which shall not exceed three times the amount of tax so leviable in respect of the undisclosed income “determined bythe Assessing Officer under clause (c) of section 158BC”. This, in our view, implies that   the   Assessing   Officer   has   discretion   in   imposing   a penalty. This is apparent from the use of the expression “may direct that a person shall pay by way of penalty”. Once the Assessing   Officer,   exercising   his   discretion,   comes   to   the

Coming to the facts of the case, we have already noted the reasons recorded by the Tribunal  for deleting the penalties under different heads. Principally, the Tribunal deleted the penalties on three grounds : firstly, that the addition was made only on estimation; secondly, there was no concealment proved by the Revenue, and thirdly, that according to the Tribunal, certain additions would not give rise to penalty proceedings.

We are afraid, none of the grounds were sufficient in facts of this case to permit the Tribunal to delete the penalties. Firstly, we are of the clear opinion that the concept of proving concealment of income can nowhere be traced in Section 158BFA (2). The penalty envisaged and imposable under Section 271 [1] (c) of the Act is different from the one that can be imposed under Section 158BFA.  Section 271 [1](c) of the Act provides for penalty in case an assessee has

1 This was also the view of the Delhi High Court in case of Commissioner

We are further of the opinion that the Tribunal deleted  penalty on the grounds which were simply not permissible. As already noted, penalty on the grounds of addition of Rs. 7.23 lacs and Rs. 2 lacs was deleted observing that the findings   of   the   Assessing   Officer   is    mere   presumption  and  that   nothing incriminating was found which would reveal that the assessee had incurred such an expenditure. We are afraid, such an observation would amount to re­ opening the question of quantum addition which had attained finality by virtue of the decision of the Tribunal.

1 Penalty on the income of Rs. 4.60 lacs was deleted observing that though the assessee had failed to produce supporting evidence, for mere absence of supporting evidence, it cannot be held that such agricultural income did not exist. Such observation  again, in our opinion, would amount to re­opening the

2 Penalty corresponding to addition of Rs. 17.22 lacs was deleted on the ground   that   the   assessee   had   demonstrated   that   there   was   estimation   of additions and that therefore, no penalty could be levied. Here again, we are of the opinion that the Tribunal interfered with the penalty on the ground which was not permissible.  Additions made on the basis of estimation may be one of the grounds on which discretion not to impose penalty may   be exercised. However, in absence of any requirement to prove concealment or furnishing of inaccurate particulars found in Section 271 [1](c) of the Act cannot form the sole basis to delete penalty imposed by the Assessing Officer and confirmed by Commissioner [Appeals].

We are, therefore, of the opinion that the Tribunal committed a grave error in interfering with the penalties imposed by the Assessing Officer and confirmed by the CIT [A] on the grounds mentioned in the order. In other words,   exercise   of   discretion   by   the   Tribunal   cannot   be   sustained.   We are,therefore, inclined to  set­aside  the Tribunal's order and restore it to the Tribunal for fresh consideration and disposal in accordance with law.

In the result, we answer Question {A} in favour of the assessee and