UMESH CHOPRA,DELHI vs. ITO, WARD-35(4), NEW DELHI

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ITA 5475/DEL/2018Status: DisposedITAT Delhi18 January 2022AY 2009-102 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The tribunal found that the other business had a turnover less than Rs. 40,00,000/-, thus not requiring a statutory audit. Consequently, the penalty levied on this ground was deemed incorrect.

What were the facts?

The assessee appealed against a penalty levied under Section 271B for not filing an audit report. The Assessing Officer (AO) observed a business with a turnover exceeding Rs. 40,00,000/- for which no audit report was filed. The CIT(A) deleted one penalty but confirmed another of Rs. 20,000/-.

What were the issues?

Whether a penalty under Section 271B is leviable when the turnover of a business does not exceed the threshold requiring a statutory audit.

Which sections of the Income-tax Act were involved?

Section 271B

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘G’, NEW DELHI

Before: Sh. Amit ShuklaDr. B. R. R. Kumar

Hearing: 18.10.2021

Per Dr. B. R. R. Kumar, Accountant Member:

1.

The present appeal has been filed by the assessee against the order of the ld. CIT(A)-12, New Delhi, dated 22.06.2018.

2.

This is the second round of appeal against the penalty levied u/s 271B of the Income Tax Act, 1961 of Rs.1,00,000/-. The said penalty has been levied on the assessee for not filing the audit report as per the provisions of the Income Tax Act. The AO also observed that there is another business of the assessee with turnover of more than Rs.40,00,000/- for which the audit report has not been filed. The ld. CIT(A) has deleted the addition of Rs.1,00,000/- levied by Assessing Officer and has confirmed the penalty of Rs.20,000/-

2 Umesh Chopra 3. We find from the record, the penalty of Rs.20,000/- has been levied along with Rs.1,00,000/- as there was no rubber stamp of the auditor of the copy filed before the Assessing Officer. We find that the other business of the assessee had a turnover of less than Rs.40,00,000/- on account of which no statutory audit was required to be conducted. In the result, the appeal of the assessee is allowed.

4.

In the result, the appeal of the assessee is allowed. Order Pronounced in the Open Court on 18/01/2022.

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