THE COMMISSIONER OF INCOME TAX-XVI vs. SHRI S. DHANABAL

Whether Reporters of local papers may be allowed to see the judgment ?

To be referred to the Reporter or not ?

Whether the judgment should be reported in Digest ? Yes BADAR DURREZ AHMED, J (ORAL)

This appeal, filed on behalf of the revenue, pertains to the assessment year 2001-02. It is directed against the order passed by the Income-tax Appellate Tribunal on 09.02.2007.

For the assessment year under consideration, the assessee filed a return declaring an income of Rs 41,30,950/- and claimed 100% deduction under Section 80 HHE of the Income-tax Act, 1961 (hereinafter referred to as „the said Act‟) in respect of the profits from 2008:DHC:2268-DB

In the course of the assessment under Section 143(3), the Assessing Officer pointed out to the assessee that his claim of 100% deduction under Section 80 HHE was not permissible and he would be entitled only to an 80% deduction. The assessee, on realising the mistake, accepted the same. The assessment was completed accordingly and the income was assessed at Rs 63,03,463/- after allowing a deduction at 80% as against the claimed deduction of 100% under Section 80 HHE. Penalty proceedings were initiated separately.

In the penalty proceedings under Section 271(1)(c) of the said Act, the assessee gave the explanation that the assessee being a software professional was not well-versed with the intricacies of the Income-tax Act and that he relied upon the advice given by the Chartered Accountant who had issued a certificate indicating that 100% deduction could be granted under Section 80 HHE. It was also pointed out by the assessee that in subsequent years, the assessee had revised 2008:DHC:2268-DB

The Assessing Officer, however, did not accept the explanation offered by the assessee and came to the conclusion that the assessee had an intention to furnish inaccurate particulars and, therefore, levied a penalty of Rs 7,12,526/-.

The assessee took the matter in appeal before the Commissioner of Income-tax (Appeals), who, after a detailed consideration of the explanation offered by the assessee and the circumstances under which the assessee had made the claim of 100% deduction, came to the conclusion that the excess deduction had been inadvertently claimed by the assessee due to the mistake of the assessee‟s consultant and ignorance of the law in force. The Commissioner of Income-tax (Appeals) returned a definite finding that it is not a question of excess deduction having been claimed mala ‘fidely’, on the other hand, it is a case where the appellant has shown reasonable cause to have made such a claim. It was also found that the assessee relied upon the expert‟s advice which ultimately turned out to be wrong. In these circumstances, the assessee could be said to have had a reasonable cause for committing the said mistake. Consequently, the C i i f I (A l ) d l d h l 2008:DHC:2268-DB

Being aggrieved by this decision, the revenue filed an appeal before the Income-tax Appellate Tribunal which culminated in the impugned order. The tribunal noted that it is not in dispute that the assessee was entitled to claim deduction under Section 80 HHE of the said Act and that the only dispute is with regard to the quantum of deduction to be allowed. It is relevant to note that upto the assessment year 2000-01, the assessee would have been entitled to 100% deduction and it is only with effect from the assessment year 2001-02 that the quantum was reduced to 80%. The tribunal also noted that the claim of the assessee had been duly certified by the Chartered Accountant and, therefore, the plea of the assessee that the claim was made under a bona fide mistake deserved to be accepted. Importantly, the tribunal also noted that “all primary facts were before the AO” and that the deduction was to be allowed on the percentage applicable under Section 80 HHE. The tribunal returned a specific finding that the assessee cannot be said to have furnished inaccurate particulars and concluded that the CIT (Appeals) had rightly cancelled the penalty. The revenue‟s appeal was consequently dismissed.

We see no reason to interfere with the tribunal‟s decision. As observed in Dilip N. Shroff v. Joint Commissioner of Income-tax and 2008:DHC:2268-DB

From the aforesaid decision of the Supreme Court, it is clear that de hors the question of mens rea and the question of the effect the deletion of the word “deliberate” from the provisions of Section 271(1)(c) would have on the issue of mens rea, as per the terms of the said explanation 1(B) before penalty can be imposed upon an assessee, it has to be found as a question of fact that the explanation offered by the assessee is not only not bona fide, but it must also be found as a fact that the assessee has not disclosed all the facts which were material to the computation of his income. If either of these two ingredients are missing, then penalty cannot be imposed upon the assessee. In the present case, we find that the assessee had clearly indicated all the facts from which his income could be easily computed. The only question that remained to be ascertained was the quantum of deduction that the 2008:DHC:2268-DB

No substantial question of law arises for our consideration. The appeal is dismissed.