TOTAL SYNERGY CONSULTING PVT. LTD.,NEW DELHI vs. ITO, WARD- 25(3), NEW DELHI

This appeal by the assessee is preferred against the order of the CIT[A]- 9, New Delhi dated 03.08.2018 pertaining to Assessment Year 2013-14.

The solitary grievance of the assessee is that the ld. CIT(A) erred in confirming the penalty of Rs. 12,71,389/- levied u/s 271(1)(c) of the Income-tax Act, 1961 [hereinafter referred to as 'The Act'].

The roots for levy of penalty lie in the assessment order dated 28.03.2016 framed u/s 143(3) of the Act.

During the course of scrutiny assessment proceedings, the Assessing Officer observed that the assessee company has claimed exemption u/s 10 of the Act amounting to Rs. 41,14,430/-. The assessee was asked to justify its claim of exemption.

The assessee filed a detailed reply and submitted calculation of exempt income of Rs. 41,14,430/- alongwith copies of agreement with various parties. Details furnished by the assessee were examined in light of provisions of Section 10 of the Act and after verification, the Assessing Officer was of the firm belief that the assessee is not eligible for any exemption u/s 10(8A) of the Act and added back Rs. 41,14,430/- and initiated penalty proceedings accordingly.

Penalty was levied by the Assessing Officer who was of the firm belief that the assessee has willfully furnished inaccurate particulars of its income. Penalty so levied was confirmed by the ld. CIT(A).

Before us, the ld. counsel for the assessee vehemently stated that exemption was claimed under bonafide belief that the assessee is eligible for exemption and merely because exemption was denied by the Assessing Officer does not prove any willful furnishing of inaccurate particulars of income.

Per contra, the ld. DR strongly supported the findings of the Assessing Officer.

We have carefully considered the orders of the authorities below.

When confronted with legal principles, the assessee did not prefer any appeal before the appellate authorities in respect of denial of exemption by the Assessing Officer.

In our considered opinion, wrong interpretation of relevant section would not amount to willful furnishing of inaccurate particulars of income. As the assessee had been able to explain the reasons and cause for income was claimed as exempt and the said reasons and cause was bonafide and it cannot be the case of the Revenue that all material facts and particulars were not placed before the Assessing Officer.

Considering the facts of the case in totality in light of the ratio laid down by the Hon'ble Supreme Court in the case of Reliance Petro Chemical Products 322 ITR 158, we direct the Assessing Officer to delete the penalty so levied.

In the result, the appeal of the assessee in is allowed.