THE PR. COMMISSIONER OF INCOME -TAX CIT (A) vs. M/s. ASSOCIATED MINING COMPANY

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ITA/715/2019HC KarnatakaKAHC01046481201916 July 2026Author: S.G.PANDIT,K.MANMADHA RAO8 pages
AI SummaryRemanded

What did the High Court hold?

The High Court noted that the ITAT's impugned order quashing the penalty was based solely on the premise that the assessment orders had been quashed. However, the High Court itself, in its order dated July 22, 2019, in ITA No. 100015/2017 and connected matters, had allowed the Revenue's appeals and set aside the ITAT's earlier orders that had quashed the assessment orders. Therefore, the ITAT's order, which was predicated on the assessment orders being quashed, could not be sustained. The Court observed that the ITAT had not adjudicated on the merits of the penalty proceedings or other legal issues. Consequently, the High Court deemed it appropriate to remit the matter back to the ITAT for reconsideration on merits and legal issues, without answering the substantial questions of law. The operative direction was to set aside the ITAT's order and remand the matter for fresh adjudication.

What were the facts?

The Revenue is in appeal against an order of the Income Tax Appellate Tribunal (ITAT) dated May 14, 2019, for Assessment Year 2009-2010. The ITAT had dismissed the Revenue's appeal, thereby confirming the deletion of penalty under Section 271(1)(c) of the Income Tax Act, 1961, by the Commissioner of Income Tax (Appeals). The ITAT's decision was based solely on the ground that the assessment orders, which were the basis for the penalty, had been quashed by the Tribunal. The assessee is M/s. Associated Mining Company, represented by its erstwhile partners Sri Gali Janardhana Reddy and Smt. Gali Lakshmi Aruna. The assessment orders were passed under Section 153A read with Section 144 of the Act.

What were the issues?

The Tribunal had to decide the following substantial questions of law: 1. Whether the levy of penalty under Section 271(1)(c) mandatorily requires the conclusion of any proceedings under the Act? 2. Whether information/evidence gathered during any proceedings, which evidences tax sought to be evaded, is not adequate ground for penalty levy? 3. Whether penalty proceedings ought to have been adjudicated from when the original assessment order was subject to appeal under Section 260A? 4. Whether the Tribunal was right in quashing penalty orders by holding that assessment orders were already quashed by it, without adjudicating if conditions for penalty under Section 271(1)(c) were satisfied? Assessee's Contention: The Revenue argued that the High Court, by order dated July 22, 2019, in ITA No. 100015/2017 and connected appeals, had set aside the ITAT's orders that had quashed the assessment orders. Therefore, the present appeal should be allowed. The assessee contended that a review petition was filed against the High Court's order of July 22, 2019, which was dismissed for non-compliance, and applications were filed to recall that dismissal.

Which sections of the Income-tax Act were involved?

Section 271(1)(c),Section 260-A,Section 153A,Section 144

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 16TH DAY OF JULY, 2026 PRESENT THE HON'BLE MR. JUSTICE S.G.PANDIT AND THE HON'BLE DR. JUSTICE K.MANMADHA RAO INCOME TAX APPEAL NO.715 OF 2019 BETWEEN:

1.

THE PR. COMMISSIONER OF INCOME-TAX, CIT(A) CENTRAL CIRCLE, C. R. BUILDING, QUEEN’S ROAD, BENGALURU-560 001.

2.

THE DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-1(3), C.R. BUILDING, QUEEN’S ROAD BENGALURU-560 001. …APPELLANTS (BY SRI. RAVI RAJ Y. V., AND SRI. M. DILIP, ADVOCATES)

AND:

1.

M/S. ASSOCIATED MINING COMPANY ERSTWHILE PARTNER SRI GALI JANARDHANA REDDY NO.002, PARIJATHA APARTMENT RACE COURSE ROAD, BENGALURU - 560 001.

2.

M/S. ASSOCIATED MINING COMPANY ERSTWHILE PARTNER

Digitally signed by G SHREERAKSHA Location: HIGH COURT OF KARNATAKA

SMT. GALI LAKSHMI ARUNA NO.002, PARIJATHA APARTMENT, RACE COURSE ROAD, BENGALURU - 560 001.

(AMENDED VIDE COURT ORDER DATED 17.11.2021)

…RESPONDENTS (BY SRI. MAYANK JAIN., ADVOCATE)

THIS INCOME TAX APPEAL IS FILED UNDER SECTION 260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER DATED 14.05.2019 PASSED IN ITA NO.1797/BANG/2017, FOR THE ASSESSMENT YEAR 2009-2010, PRAYING TO FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW STATED ABOVE AND ALLOW THE APPEAL AND SET ASIDE THE ORDERS PASSED BY THE INCOME-TAX APPELLATE TRIBUNAL, BENGALURU IN ITA NO.1797/BANG/2017 DATED 14.05.2019 FOR ASSESSMENT YEAR 2009-2010 ANNEXURE-D CONFIRMING THE ORDER OF THE DRP AND CONFIRM THE ORDER PASSED BY THE DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(3), BENGALURU.

THIS APPEAL, COMING ON FOR FINAL HEARING, THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM: HON'BLE MR. JUSTICE S.G.PANDIT HON'BLE DR. JUSTICE K.MANMADHA RAO

ORAL JUDGMENT (PER: HON'BLE MR. JUSTICE S.G.PANDIT)

The revenue is in appeal under Section 260A of the Income Tax Act, 1961 ('the Act', for short) questioning the order dated 14.05.2019 passed in ITA No.1797/Bang/2017 passed by the Income Tax Appellate Tribunal ('ITAT', for short) at Bengaluru for the Assessment Year 2009-2010, confirming the order of the DRP and the order passed by the Deputy Commissioner of Income Tax, Central Circle - 1(3), Bengaluru, raising the following substantial questions of law:- 1. "Whether on the facts and circumstances of the case, is the levy of penalty under section 271(1)(c) of the Act mandatorily requires the conclusion of any proceedings under the Act ?" 2. "Whether on the facts and circumstances of the case, the information / evidence gathered during any proceedings which evidences tax sought to be evaded is not adequate ground for levy of penalty ?" 3. "Whether on the facts and circumstances of the case, penalty proceedings ought to have been adjudicated from when the original assessment order is subject matter of appeal under section 260A?" 4. "Whether on the facts and in the circumstances of the case, the Tribunal is right in quashing the penalty orders by holding that assessment orders have been

quashed by it already without going into question that whether 271(1)(c) conditions are satisfied in case of assesse to attract penalty under said section”?

2.

Heard Sri.M.Dilip learned counsel for the appellants - revenue and Sri.Mayank Jain, learned counsel for the respondent - assessee through video conference.

3.

The respondent is a Mining Company and the assessment orders were passed under Section 153A read with Section 144 of the Income Tax Act, 1961. Thereafter, penalty proceedings were also initiated under section 271(1)(c) of the Act with regard to additions made in the assessment orders. The assessee preferred appeal against the penalty orders before the Commissioner of Income Tax (Appeals) [CIT(A)]. On appeal, the CIT(A) deleted the levy of penalty. Aggrieved by the said order, the revenue preferred appeal before the Tribunal. The Tribunal under the impugned order dismissed the appeal only on the ground that the assessment orders were quashed by the

Tribunal. Hence, it was of the opinion that the penalty proceedings would not be maintainable.

Sri.M.Dilip, learned counsel appellants/revenue would bring to the notice of this Court that the assessment orders which were set aside by the ITAT were the subject matter of ITA No.100015/2017 and connected appeals initiated by the appellants – revenue before this Court. It is submitted that this Court by order dated 22.07.2019 in ITA No.100015/2017 and other connected matters, set aside the order of the ITAT by allowing the appeals. Therefore, only on the said ground, he submits that the present appeal is required to be allowed.

5.

However, learned counsel appearing for the respondent would submit that against the said order dated 22.07.2019 No.100015/2017 connected matters, review petition is preferred and the said review

petition is dismissed non-compliance of office objections. It is further submitted that the applications are filed to recall the order of dismissal for non- compliance.

6.

The judgment in ITA No.100015/2017 is of the year 2019 and till this date, the respondent - assessee has not brought the review petition before the Court. Therefore, as on this date, judgment dated 22.07.2019 No.100015/2017 connected matters prevail. Any order that would be passed in the review, could be brought to the notice of the Tribunal.

7.

Be that as it may, the impugned order passed by the Tribunal setting aside impugned penalty order is solely on the ground that the assessment orders are quashed by the Tribunal. However, the orders setting aside the assessment orders by the ITAT were the subject matter of ITA No.100015/2017 and connected matters. This Court

by judgment dated 22.07.2019 allowed those appeals and set aside the ITAT orders dated 18.10.2016 in ITA Nos.1355 to 1360/B/2014. Therefore, the order passed by the ITAT solely based on the assessment orders being quashed, cannot be sustained. However, it is noticed that ITAT has not gone into merits of the proceedings and other legal issues. Therefore, the matter needs to be remanded to the ITAT for consideration of legal issues on merit.

8.

In the above circumstances, we deem it appropriate to remit the matter back to the Tribunal without answering the substantial questions of law raised in the present appeal. Hence, the following:- ORDER i. Order dated 14.05.2019 No.1797/Bang/2017 for the Assessment Year 2009-2010 is set aside and the matter is

remitted back to Tribunal reconsideration on merits as well as on legal issues. ii. All contentions of the parties are left open.

SD/- (S.G.PANDIT) JUDGE

SD/- (DR.K.MANMADHA RAO) JUDGE

MH/- List No.: 1 Sl No.: 0

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