C I T vs. SOHAN PAL

In the High Court for the States of Punjab and Haryana at Chandigarh … ITA No. 582 of 2007 Date of decision:5.2.2008 The Commissioner of Income Tax, Faridabad ..Appellant Versus Shri Sohan Pal, HUF, s/o Shri Ram Singh, village Jharsaintly, Ballabgarh

.. Respondent Coram: Hon’ble Mr.Justice Satish Kumar Mittal Hon'ble Mr.Justice Rakesh Kumar Garg Present: Mr.Yogesh Putney, Advocate for the appellant-revenue. .. Rakesh Kumar Garg,J 1. The Revenue has filed the present appeal against the order dated 12.12.2006 passed by the Income Tax Appellate Tribunal, Delhi Bench 'H' New Delhi in ITA No.793/Del/2006 in the case of respondent/assessee for the Assessment Year 1998-99 raising the following substantial questions of law:- “i) Whether the Hon'ble ITAT was right in law in deleting the penalty levied u/s 271(1)(c) of Income Tax Act,1961 whereas it had already confirmed the addition made u/s 45(5) of the Income Tax Act on account of enhanced compensation received during the previous year relating to Assessment Year 1998-99? ii) Whether on the facts and circumstances of the case, the Hon'ble ITAT was right in holding that the view of assessee regarding non-taxability of enhanced compensation was bonafide particularly in view of provisions of section 45(5) of Income Tax Act ?” 2. The brief facts of the case are that the respondent-assessee is an agriculturist whose agriculture land was acquired by the Haryana Urban

Development Authority(HUDA) and the assessee was awarded compensation in lieu of that by the Land Acquisition Officer. Not satisfied with the rate of compensation, the assessee filed the reference application under section 18 of the Land Acquisition Act before the Additional District Judge, Faridabad, who enhanced the compensation and also ordered HUDA to pay interest on enhanced compensation. 3. The respondent-assessee filed return declaring income of Rs.29646/- on 19.11.1999. However, the assessee did not declare receipt on account of additional compensation and interest on enhanced compensation to tax appending a note in the return stating therein that the HUDA has not accepted the judgment of Additional District Judge, Faridabad and has filed appeal in this High Court and in case the appeal of HUDA is allowed by the High Court, the amount so received would be liable to be refunded. So the amount so received would assume the character of capital gain/income only when the assessee is finally determined and hence the amount received is on account and not the income of the assessee. It was noticed by the Assessing Officer that Sohan Pal is Karta of the HUF was paid the following amount by the Land Acquisition Collector:- Enhanced compensation: Rs.2762344-00 Interest on enhanced compensation: Rs.1266298-00 The assessee relied upon a judgment of the Hon'ble Supreme Court of India cited as Commissioner of Income Tax Vs. Hindustan Housing & Land Development Trust Ltd. 161 ITR 524(SC). The Hon'ble Supreme Court in the said judgment has held that right to receive the compensation would accrue only after final determination by the Court and the decision was rendered in the context of deciding the issue on accrual of compensation. However, the Assessing Officer completed the assessment under section 143(3) on 8.1.2001 and accordingly capital gain on enhanced compensation and interest on enhanced compensation was taxed. Against the order of the Assessing Officer,the assessee filed an appeal. The Commissioner of Income Tax

(Appeals) set aside the assessment order of the Assessing officer and directed him to verify the issue of HUF and claim of deduction under Sections 54B and 54F if admissible. As per the direction, the Assessing Officer completed the assessment u/s 143(3) on 11.2.2002 in the status of HUF holding that the lands were acquired by the assessee from his fore-fathers and the assessee himself filed the return in HUF status and accordingly capital gain on enhanced compensation and interest on enhanced compensation was taxed as it was already taxed in the original assessment u/s 143(3) dated 8.1.2001. Penalty proceedings u/s 271(1)(c) were also initiated. 4. The appeal filed by the assessee against the order of the Assessing Officer challenging the taxability of the enhanced compensation was dismissed by the Commissioner of Income Tax(Appeals) Faridabad. 5. A show cause notice dated 13.1.2005 was issued to the assessee fixing the penalty proceedings for hearing on 28.2.2005 and after hearing the assessee, the Income Tax Officer Ward-1(3), Faridabad vide his order dated 28.3.2005 held that he is satisfied that the assessee has concealed the particulars of its income amounting to Rs. 4142490/- for assessment year 1998- 99 and therefore, the assessee was directed to pay penalty u/s 271(1)(c) of the Income Tax Act,1961, equal to 100% of tax sought to be evaded.The appeal filed by the assessee against the order of penalty was accepted by the Commissioner of Income Tax (Appeals), Faridabad vide order dated 4.1.2006. The relevant part of the order of the Commissioner of Income Tax is reproduced below:- “7.3. I have considered the issue, the appellant had disclosed all the particulars of his income by appending a note and placing a bona fide reliance on the decision of the Hon’ble Supreme Court in the case of CIT Vs. Hindustan Housing & Land Development Trust Ltd. Moreover, there is an ongoing litigation on the issue of taxability of enhanced compensation and interest thereon whether it will be taxed on the actual receipt basis or on accrual basis. In this

case since the matter is pending before the Hon’ble Punjab & Haryana High Court as observed by the Hon’ble ITAT, the right of the appellant has not become final. The AO in this case has taxed the interest on enhanced compensation on receipt basis whereas the Hon’ble Jurisdictional High Court of P & H in an unquoted case of this charge in CITR Vs. Dilbagh Singh, VPO Sukhrali, Gurgaon, has dismissed the plea of the department and has decided as follows: - “We are of the opinion that the appeal is bereft of any merit. It is manifestly clear from the impugned order that the only issue before the Tribunal was whether the interest received by the assessee on enhanced compensation was to be taxed on accrual basis i.e. on year-to-year basis or on receipt basis, i.e., in the year of its actual receipt. While holding that the interest has to be taxed on accrual basis, the Tribunal has relied on the decision of the Apex Court in Rama Bai Vs. Commissioner of Income Tax, Andhra Pradesh (1990) 181 ITR 400, wherein it has been held that the interest on enhanced compensation is to be taxed on year to year basis. In the light of the said authoritative pronouncement, no fault can be found with the view taken by the Tribunal. Thus, no question of law, much less a substantial question of law, survives for our consideration. Accordingly, we decline to entertain the appeal. Dismissed. 7.4 Therefore, taking into consideration, that the assessee has disclosed the particulars of income, the status of the assessee is in dispute, the Hon’ble Jurisdictional High Court has held that interest on enhanced compensation is taxable on accrual basis, the stand taken by the AO that it is taxable on receipt basis clearly brings

about the ambiguity in the law. Moreover, the assessee was in a bonafide belief that it is not taxable on actual receipt basis by placing reliance on the decision of the Supreme Court. Since, both the elements of bona fide belief and ambiguity in law are present in this case; the penalty u/s 271(1)(c ) is not justified. Hence, the action of AO can not be upheld.” 6. The revenue filed the appeal before the Income Tax Appellate Tribunal, Delhi Bench, New Delhi against the order of the Commissioner of Income Tax (Appeal) dated 4.1.2006 whereby he canceled the penalty imposed by the Assesssing Officer under Section 271(1)(c ). The said appeal filed by the Revenue was dismissed by the Tribunal. While dismissing the appeal of the Revenue, the Tribunal after noticing the contentions of the parties held as under:- “ As is evident from the aforesaid observations recorded by the learned CIT(A) in his impugned order, the issue as to whether the amounts of enhanced compensation and interest on such enhanced compensation received by the assessee were taxable in the hands of the assessee for the year under consideration on receipt basis when the matter relating to the enhanced compensation was still in dispute was a highly debatable issue inasmuch as two views were clearly possible on the said issue as is apparent from the decisions of various High Courts as well as Hon’ble Supreme Court referred to in the relevant portion of the learned CIT(A)’s impugned order reproduced above. The claim of the assessee on this issue thus was based on one possible view and although the said claim was not accepted in the quantum proceedings on a difference of opinion, we are of the view that making of such claim bona fide on the basis of possible view could not be treated as concealment of its income by the assessee or furnishing or inaccurate particulars of such income so as to attract

the penal provisions of Section 271(1)(c) as rightly held by the learned CIT (A).His impugned order canceling the penalty imposed by the AO u/s 271(1)(c) is, therefore, upheld and this appeal preferred by the Revenue is dismissed.” 7. Mr. Sanjeev Bansal, Advocate, learned counsel for the Revenue/appellant has strenuously argued that the enhanced compensation and interest on enhanced compensation are taxable on receipt basis and the same was not deliberately offered to tax by the assessee. Though the same was taxable and had the return, was accepted as correct income, the Revenue would have suffered loss on account of tax and, therefore, explanation offered by the assessee in respect of the facts material to the computation of total income have been found to be false and therefore, the penalty under Section 271(1)(c ) has been rightly imposed. 8. Learned counsel for the Revenue has been heard and record perused. 9. We find that the arguments raised by the counsel for the Revenue are without any merit and no substantial question of law arises from the order of the Tribunal. The Tribunal has given a finding of fact to the effect that the amount of enhanced compensation and interest on such enhanced compensation received by the assessee were taxable in the hands of the assessee for the year under consideration on receipt basis when the matter relating to the enhanced compensation was still in dispute was a highly debatable issue inasmuch as two views were clearly possible on the said issue as is apparent from the decisions of various High Courts as well as of the Hon’ble Supreme Court of India and the claim of the assessee was on this issue thus was based on one possible view and although the said claim was not accepted in the quantum proceedings on a difference of opinion, we are of the view that making of such claim bona fide on the basis of a possible view could not be treated as concealment of its income by the assessee or furnishing or inaccurate particulars of such income so as to attract the penal provisions of

Section 271(1)(c ) of the Income Tax Act. The said finding of fact has been given by the Tribunal after perusing the relevant material on record and the orders of the lower authorities and there is no such material to show that the assessee has filed inaccurate particulars in the return of income. Thus no question of law arises in the present appeal and the same is dismissed. (RAKESH KUMAR GARG)

JUDGE February 5, 2008 (SATISH KUMAR MITTAL) nk JUDGE