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ITA No. 89/2013 Page 1 of 4
$~23. * IN THE HIGH COURT OF DELHI AT NEW DELHI +
INCOME TAX APPEAL NO. 89/2013
Date of decision: 10th October, 2013
UNISON HOTELS LTD. ..... Appellant Through Mr. Siddharth Shankar Dev, Advocate.
versus
DEPUTY COMMISSIONER OF INCOME TAX ..... Respondent Through Ms. Suruchi Aggarwal, Sr. Standing Counsel.
CORAM: HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE SANJEEV SACHDEVA
SANJIV KHANNA, J. (ORAL):
This appeal by the assessee under Section 260A of the Income Tax Act, 1961 (Act, for short), relates to Assessment Year 2005-06 and arises out of order of the tribunal dated 23rd March, 2012. 2. By order dated 10th July, 2013, the following substantial question of law was framed:- “Whether the order of the Income Tax Appellate Tribunal confirming penalty under Section 271(1)(c) of the Income Tax Act, 1961 is justified as the appellant-assessee was assessed and had paid tax under MAT 2013:DHC:5273-DB
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provisions?”
As is apparent from the question itself, income of the appellant- assessee has been assessed under Section 115JB of the Act. As per the income tax return filed on 31st October, 2005, the appellant-assessee had suffered loss of Rs.12.28 crores under the normal provisions. The Assessing Officer while examining the profit and loss account and statement of income prepared under the normal provisions, disallowed donation of Rs.50,98,500/-, which had been claimed as expenditure in the profit and loss account. Under the heading “operating and general expenses” schedule (xviii) the appellant-assessee had specifically under “donation” mentioned this amount. However, the Assessing Officer computed the income on book profits under Section 115JB after noticing that the assessee had earned profit of Rs.14,47,91,067/- in the said assessment year. No adjustment towards book profits was made, except on account of provision for wealth tax and excess depreciation charged on electrical fittings. Accordingly, minimum alternative tax was computed. 4. The Assessing Officer thereafter initiated penalty proceedings under Section 271(1)(c) of the Act and imposed penalty of Rs.24,94,596/-. While calculating the penalty, the Assessing Officer records that the returned income was at loss of Rs.12,27,93,403/- and the assessed income was at the positive figure of Rs.14,47,91,067/-. 2013:DHC:5273-DB
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The amount in respect of which inaccurate particulars were furnished was taken at Rs.50,98,500/- plus foreign commission of Rs.18,89,158/- (addition towards foreign commission was deleted by the tribunal and, therefore, is not subject matter of the present appeal and penalty has not been sustained by the tribunal on the said amount). 5. In the first appeal filed before the Commissioner (Appeals), it was stated that donation of Rs.50,98,500/- was given to charitable organisations and deduction under Section 80G of the Act was assessable. This amount was shown as an expense under the head “administrative expenses” in the profit and loss account and the relevant schedule of the balance sheet. It was stated that by mistake, the appeallant-assessee inadvertently had failed to add back or disallow Rs.50,98,500/- while computing the taxable income in the statement of accounts. This was an inadvertent error as the amount paid was clearly disclosed under the entry “donation” in the heading “administrative expenses”. There was no concealment. 6. The Commissioner (Appeals) confirmed the said penalty and by the impugned order penalty imposed has been sustained by the tribunal. 7. Learned counsel for the appellant has relied upon decision of the Supreme Court in Price Water House Coopers Private Limited versus Commissioner of Income Tax, (2012) 348 ITR 306(SC), but we need 2013:DHC:5273-DB
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not examine the said aspect as the appellant is entitled to succeed in view of the decision of the Delhi High Court in Commissioner of Income Tax versus Nalwa Sons Investments Limited, (2010) 327 ITR 543 (Delhi) wherein it has been held that when taxable income is computed on book profits under Section 115JB and not under the normal provisions, Explanation (4) has to be accordingly applied. In view of the said Explanation, the additions made by the Assessing Officer under the normal provisions are totally irrelevant. Thus, there cannot be imposition of penalty under Section 271(1)(c) of the Act for addition made under the normal provisions. 8. Question of law is accordingly answered in favour of the appellant-assessee and against the respondent-Revenue. The appeal is disposed of. No order as to costs.
SANJIV KHANNA, J.
SANJEEV SACHDEVA, J. OCTOBER 10, 2013 VKR 2013:DHC:5273-DB