JICE ACADEMY FOR EXCELLENCE PRIVATE LIMITED,BANGALORE vs. INCOME TAX OFFICER, NFAC, DELHI

PER CHANDRA POOJARI, ACCOUNTANT MEMBER:

This appeal by the assessee is directed against order of the NFAC/CIT(A), Delhi dated 24.6.2022 for the assessment year 2017- 18. The assessee has raised following grounds of appeal:- 1. “The order of the Assessing Officer of National Faceless Assessment Centre, Delhi is against the fact and circumstances of the case and equity. 2. On the fact and circumstances of the case, under the provision of the law, and under the judicial precedence, the Assessing Officer of National Faceless Assessment Centre, Delhi erred in levying the penalty u/s 271D of the Income Tax Act, 1961 as the loan is received from the Executive Directors to the Company, who are

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Page 2 of 31 controlling the financial affairs of the Company, as such the Executive Directors are not any other person for the applicability of Sec. 269SS of the Income Tax Act, 1961. 3. On the fact and circumstances of the case, the Assessing Officer of National Faceless Assessment Centre, Delhi erred in levying the penalty u/s 271D of the Income Tax Act, 1961 wherein the transaction between the Executive Directors and the Company has not been doubted during the course of scrutiny assessment and found to be genuine. 4. On the fact and circumstances of the case, the Assessing Officer of National Faceless Assessment Centre, Delhi erred in levying the penalty u/s 271D of the Income Tax Act, 1961 as the Appellant Company was under the genuine belief that Sec. 269SS of the Income Tax Act, 1961 is not applicable between the Executive Directors and the Company wherein the Executive Directors are maintaining a running account with the Company which is the reasonable cause u/s 273B of the Income Tax Act, 1961. 5. On the fact and circumstances of the case, and under the provisions of law, the Commissioner of Income Tax (Appeals) erred in dismissing the appeal without following the jurisprudence wherein the Jurisdictional I.T.A.T had deleted the penalty u/s 271D of the Income Tax Act, 1961 on similar facts in another case. 6. On the fact and circumstances of the case, and under the provisions of law, the Commissioner of Income Tax (Appeals) erred in dismissing the appeal relying on the judgements where in the facts of the judgements relied on by the Commissioner of Income Tax (Appeals) is not similar to the facts of the Appellant company's case. 7. For these and other reasons which may be adduced at the time of the hearing, the Appellant prays before the Honourable Bench to delete the penalty levied by the Assessing Officer of National Faceless Assessment Centre, Delhi u/s 271D of the Income Tax Act, 1961 for substantial cause of justice and equity. 8. The Appellant Trust craves leaves to add, to alter, to amend or to delete any other grounds at the time of the hearing.” 2. Facts of the case are the Assessee Company is JICE Academy for Excellence Pvt. Ltd. is incorporated. under the Indian Companies Act, 2013. The objective of the company is to provide training and couching facilities to the aspirants such as IAS, IPS,

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Page 3 of 31 IFS, IRS, KAS, Banking and other competitive examinations. The company is having 2 Directors namely a. Akhil Anand Biraj b. K V Kanaghavi

2.1 In case of the Assessee Company, there was a scrutiny assessment u/s 143(3) of the Act for the A.Y 2017-18. In the said scrutiny assessment, Return Income declared by the Assessee Company was accepted by the department as assessed income.

2.2 During the scrutiny proceedings, the Assessing Officer noted the cash loan received from the 2 Directors viz. Akhil Anand Biraj of Rs. 14,62,470/-and K V Kanaghavi of Rs. 27,00,000/-. Hence, as per Sec. 271D of the Act, the Joint Commissioner of Income Tax, Range-4(1), Bangalore initiated penalty proceedings u/s 271D of the Act for contravention of Sec. 269SS of the Act vide his notice dated 27/12/2019. The penalty proceeding u/s 271D of the Act was subsequently transferred to National Faceless Assessment Centre, Delhi.

2.3 In response to the said notice, the Assessee Company filed his reply vide his submission dated 21/01/2020, explaining that the Director Mr. K V Kanaghavi has advanced loan to the company amounting to Rs. 25,37,770/- cash and Director Mr. Akhil Biraj advanced loan of Rs. 14,43,970/- to the company in cash for urgent exigency of the company wherein the above said Directors were holding management affairs of the company. The said directors are responsible for the day-to-day affairs of the company.

2.4 The Ld. A.R. in support of their submission relied on the Madras High Court in case of CIT Vs Idhayam Publications 285 ITR 281, Madhya Pradesh High Court in case of CIT Vs Indore

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Page 4 of 31 Plastic Pvt. Ltd. 262 ITR 163, Dillu Cine Enterprises (P) Ltd. Vs Addl.CIT (2002) 80 ITD 484 (Hyd-Trib) and Guwahati High Court in case of CIT Vs Bhagwati Prasad Bajoria (HUF) 263 ITR 487 and also made a submission that Sec. 269SS of the Act is not applicable for a cash transaction between the Directors and Company, as the Directors are not any other person but they are the persons managing the whole affairs of the Company and also the Assessee Company is under the genuine belief that Sec. 269SS of the Act is not applicable for running transaction between the Director and Company.

2.5 In the Assessee Company's case, the Director Mr. K V Kanaghavi and Director Mr. Akhil Biraj are Executive Directors of the company and are responsible for the management of the company, they have advanced loan to the company in cash for urgent exigency of the company which does attract the provision of section 269SS of the Act. Hence, Ld. A.R. submitted that the penalty u/s 271D of the Act is not exigible in the Assessee Company's case.

2.6 In spite of the above submission, the Assessing Officer of National Faceless Assessment Centre, Delhi passed the order u/s 271D of the Act on 27/01/2022 by levying the penalty of Rs. 41,62,470/- which is equivalent to the amount received from the Directors of the Company.

2.7 Aggrieved by the order passed by the Assessing Officer of National Faceless Assessment Centre, Delhi, the Assessee Company preferred an unsuccessful appeal before Commissioner of Income Tax (Appeals), National faceless Appeal Centre, Delhi. 2.8 The Commissioner of Income Tax (Appeals), National faceless Appeal Centre, Delhi passed an order u/s 250 of the Income Tax

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Page 5 of 31 Act, 1961 on 24/06/2022 by dismissing the appeal of the Assessee Company.

2.9 Now, the Ld. A.R. prefers this appeal before this Tribunal being aggrieved by the order passed by the Commissioner of Income Tax (Appeals) to address its grievances.

2.10 The Assessing Officer during the course of the assessment has not doubted the transaction between the Directors and the Company and accepted such transaction as genuine.

2.11 During the Sec. 271D of the Act penalty proceedings, the Assessee Company explained during the F.Y 2016-17, the Director Mr. K V Kanaghavi has advanced loan to the company amounting to Rs. 25,37,770/- cash and Director Mr. Akhil Biraj advanced loan of Rs. 14,43,970/- to the company in cash for urgent exigency of the company, wherein the above said Directors were holding management affairs of the company. The said directors are responsible for the day-to-day affairs of the company.

2.12 The Director Mr. K V Kanaghavi advanced loan up to 31/03/2016 amounting to Rs. 10,42,869/- which is opening balance and advanced Rs. 25,37,770/- during the F.Y 2016-17. Hence, resultant credit balance in the books of the company in favour of Directors K V Kanaghavi is Rs. 35,80,639/-. The Director Mr. Akhil Biraj advanced loan up to 31/03/2016 amounting to Rs. 9,71,359/- which is opening balance and advanced Rs. 14,43,970/- during the F.Y 2016-17. Hence, resultant credit balance in the books of the company in favour of Director Akhil Biraj is Rs. 24,15,329/-.

2.13 The Assessee Company was under the belief that the transaction between the trustee and the trust, director and the

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Page 6 of 31 company, partner and the firm, the provision of Sec. 269SS of the Act are not applicable as they are not such other persons.

2.14 The Ld. A.R. relied on the following case laws in support of his contention that running account between trustee and trust, partner and partnership firm, director and Company and person with their relatives, section 269SS of the Act is not applicable.

2.15 The jurisdictional I.T.A.T, Bangalore 'A' Bench in the case of Sri Sanmathi Ambanna Vs JCIT in ITA No.782/Bang/2017 for the Asst Year 2009-10 dated 02-01- 2019 at para 7,8,9,10,11,12,13 and 14 held that "the transaction between the close relatives cannot be considered as other persons, section 269SS is not applicable. Therefore, imposition of penalty u/s 271D unsustainable."

2.16 Like that the transaction between the director and the company in the form of cash loans cannot be set to fall within the mischief of section 269SS of the Act as the relationship between directors and the company cannot be said to be other persons. Within the meaning of section 269SS of the Act. Hence, the imposition of penalty u/s 271D(2) is unsustainable.

2.17 Further, the Ld. A.R. relied on the Jurisdictional I.T.A.T `B' Bench judgment in the case of Smt Deepika Vs Addl. Commissioner of Income Tax, Range 5, Bangalore in ITA No.561/Bang/2017 the assessment year 2010-11, wherein, at para 8, 9, 10, 11, 12 and 13 of the said judgment held that "the transaction of loan between the close proximity of the relation cannot be-ci subject matter of levy penalty u/s 271D". The crux of the above judgments which were relied on Hon'ble I.T.A.T 'B' Bench in delivering the judgment of Smt. Deepika in ITA No.561/Bang/20174 is squarely applicable to the Assessee

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Page 7 of 31 Company's case. Hence, the penalty levied u/s 271D is liable to be deleted.

2.18 In view of contents of departmental Circular No.387, 152 ITR statute 1 it was never an intention of the legislator to punish the party involved in genuine transactions, if there was reasonable cause u/s 73B the penalty u/s 271D of the Act cannot be levied.

2.19 In the Assessee Company case also, the Directors of the company have advanced loan to the company on various dates and have maintained a running account with the company.

2.20 The Ld. A.R. further relied on the Hon'ble I.T.A.T, Hyderabad Bench in the case of Dillu Cine Enterprises Pvt Ltd Vs Additional Commissioner of Income Tax 80 ITD 484, Hyderabad wherein, the word other person in section 269SS has been elaborately discussed. The word any other person does not denote director of the Company, partner of the firm, trustee of the trust and relatives of the persons. "The said meaning of any other person which does not include the above-designated person is correct when read with the legislative intent, in view of the board circular no. 387 dated 06/09/1984. The Finance Act, 1984 states the legislative intent and describes a situation where the explanation of taxpayer of loans obtained is from "various persons". It also speaks of confirmatory letters from "such other persons" during the course of the search. This scheme of the section, the context in which the section is introduced and the legislative intent definitely does not mean "husband and wife", "director" and "company" or `Partner and firm". The legislature was not referring to confirmatory letters produced to explain unaccounted money found during search operations from "spouse" in case of "individual "or "director" in case of "company" or partner" in case of "firm". The term "any other person" in the context of the introduction of this section as appears means persons who are not very intimately or very

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Page 8 of 31 closely connected to the assessee as in the present case, as in a search and seizure operations under section 132, all these persons are invariably searched together. The legislature_ was intended to curb tax evasion in "search situations" and referred to confirmatory letters produced in such situations to counter "cash found'. The term "various persons" and such persons' is to be understood only in relation to "search Situation" as the section itself was introduced to meet such situations only. The assessee argued that it is unthinkable that the department would- search a husband and the wife will not be covered in the search proceeding. The same is the case of every director of a private limited company or a company in which public are not substantially interested or partner and firm. 'These categories would definitely be covered by simultaneous search operations. The unaccounted cash found is definitely not thought off as sought to be explained off by the persons who are in the dragnet of search operations. So, the term "other persons" as appearing in this section means, other than those intimately connected as in the present case. Thus, the active director of the assessee-company is clearly not covered by the expression "any other person" occurring in section 269SS of the Act." - Wide Dillu Cine Enterprises (I)) Ltd 'Vs AddiCIV2oo2) 8o IT'D 484 (Hyd-Trib).

2.21 The Madras High Court in case of CIT Vs Idhayam Publications 285 ITR 281 held that the amount in cash brought into the assessee company by its promoter-director for a construction work was neither a loan nor deposit. Therefore, there was no violation of Sec. 269SS of the Act and as such penalty u/s 271D of the Act levied by the Assessing Officer is not justified.

2.22 The Madhya Pradesh High Court in case of CIT Vs Indore Plastic Pvt. Ltd. 262 ITR 163 held that where payment made by the promoter of the assessee company to assessee by way of deposit or loan. Hence, penalty-imposed u/s 271D by the Assessing Officer was not valid in law because there was no contravention of Sec. 269SS of the Income Tax Act, 1961.

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Page 9 of 31 Recently, The Jurisdictional I.T.A.T 'B' Bench, Bangalore in the case of Akash Education & Development Trust Vs Addl. Commissioner of Income Tax, Central Range 2, Bangalore in ITA No. 737/Bang/2021 the assessment year 2016-17, wherein, at Para No. 36 of the said judgement held that "the term "any other person" in the context of section 269SS appears to mean persons who are not very closely and independently connected with the assessee. In the present case, the assessee accepted loan from its managing trustee, who is looking after the day to day affairs of the present assessee. This being so, the transaction between the assessee and managing trustee cannot be termed as loan so as to apply the provisions of section 269SS of the Act. The transaction between the assessee and managing trustee is in the course of discharge of duty of the managing trustee in the day to day affairs of the assessee trust and when the assessee needed some funds to meet the day to day operation of the construction of the college building, it was facilitated by the managing trustee and assessee is having running account with the managing trustee and the transaction between these two parties cannot be termed as loan transaction so as to levy penalty u/s. 269SS of the Act. More so, the transaction undertaken by the assessee with managing trustee is incidental to attainment of main object of assessee society and in this context, if the assessee has not paid money to the contractors who have undertaken construction of the building, the managing trustee himself is liable for all the consequences of non-payment even bouncing of cheques for insufficient funds and in that view the money advanced by the managing trustee to the assessee to meet the urgent business exigency amounts to reasonable cause within the purview of section 2738 of the Act and on this count also, the penalty cannot be levied.

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Page 10 of 31 Further, the concept of mutuality is primarily based on the principle that one cannot profit from himself. Thus, when the managing trustee provided funds to the society to meet urgent business exigency, it cannot be said that it was a loan transaction so as to attract penalty u/s. 269SS of the Act. Further, as held by the Hyderabad ITAT in the case of Citizen Co-operative Society Ltd. (supra), the term "various persons" and "such other persons" which relates to "such situation" as the section itself was introduced to meet such situation only. Thus, the managing trustee of the society is not covered by the expression "any other persons" occurring in section 269S5 or 269T of the Act. The transaction also is attributed to various exigencies relied by the assessee which constitute reasonable cause contemplated by section 273B of the Act".

2.23 Ld. A.R. submitted that in view of the above submission, the transaction between the Directors and the Company in a running account does not attract Sec. 269SS of the Act and alternatively, the Directors are not any other persons to the Company and as Executive Directors, are running the affairs of the Company, as such the transactions are not be considered as transactions between two independent persons.

2.24 Hence, Ld. A.R. stated that the-penalty levied by the Assessing Officer of National Faceless Assessment Centre, Delhi is against the law i.e., provisions of section 269SS of the Act as there was a reasonable cause, that the Directors have maintained current account with the Company, which cannot be termed as loan or deposit.

2.25 The Commissioner of Income Tax (Appeals), National faceless Appeal Centre, Delhi passed the order dismissing the appeal relying

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Page 11 of 31 on the judgements where in the facts of the judgements relied on by the Commissioner of Income Tax (Appeals) is not similar to the facts of the Assessee company's case.

2.26 Ld. A.R. submitted that in view of the above submission, the Tribunal is requested to delete the penalty levied by the A.O. of NFAC, Delhi for substantial cause of the justice.

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Page 12 of 31 Act, so as to levy of penalty u/s 271D of the Act. Further, he has submitted that in similar circumstances in the case of Idhayam Publications cited (supra) of Hon’ble Madras High Court, wherein held that the transaction between assessee company and Directors cannot be considered as loan in terms of section 269SS of the Act and consequently, the levy of penalty u/s 271D of the Act is not possible. 5.1 Further, coordinate bench of the Tribunal, Bangalore in the case of Aakash Education Development Trust (supra) held as under:- 17. We have heard both the parties and perused the material on record. In the present case, the assessee is engaged in the activity of providing education and registered u/s. 12A of the Act. It manages medical college and hostel in addition to school and college. The assessment was completed u/s. 143(3) of the Act dated 7.12.2018 for AY 2016-17. During the course of assessment proceedings, it was noticed that the Chartered Accountant in sI.(h) of Form l0B has reported as under:- "An amount of Rs. 74, 48, 75,096/- shown under current liabilities is the amount invested by trustees and their entity for construction & establishment of Hospital, Medical college etc., including a sum of Rs. 15,64,50,000/- deposited by cash during the year. We are unable to examine the personal accounts of the trustees, whether the amount invested by them to the trust or their own funds or borrowed funds." 18. According to the Addl. CIT, the above qualification in Form 3CD makes it clear that Rs. 15,64,50,000/- deposited by the trustees in the books of the assessee herein as cash deposits exceeding Rs.20,000/-invoke provisions of Sec.269SS and penalty provisions u/s 271 D of the I.T. Act 1961. Accordingly, the Addl.CIT invoked the provisions of section 271D and levied penalty at Rs.15,64,50,000 for accepting loan in cash in violation of provisions of section 269SS as per section 271D of the Act. 19. The main contention of the ld. AR is that the transaction is genuine and it is not found that the loan has been taken out of unaccounted cash from the managing trustee, Sh. K Muniraju. Further, it was submitted that the transaction is neither loan nor deposit and the various amounts received from the trustee was laid out for construction work of medical college and hospital building in a running account maintained with the trust and there is no reason to levy penalty u/s. 271D. If there is a default, if any, it was only of technical or venial nature. 20. Further it was submitted that Sh. K Muniraju being the managing trustee of the trust is looking after the trust and day to day affairs of assessee. When there was shortage of cash in the assessee’s account, the assessee was forced to take cash loan from Sh. K Muniraju due to the situation beyond the control of the assessee. 21. At this point, it is appropriate to refer to few judgments on the subject.

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Page 13 of 31 22. In the case of Chandra Cement Ltd. vs. Dy. CIT , 99 TTJ 212 (Agra) the brief facts were that the appellant-company was setting up mini cement plant at village Paniyala, Tehsil Kotputli, Distt. Jaipur. Shri R.P. Goyal was and has been its promoter-director as well as C.M.D. For establishment of the plant, the appellant approached financial institutions who sanctioned the loan in January, 1992. Pending the disbursement of loan, Mr. Goyal brought his own money from time-to-time for the project work during the two years under consideration. During the course of assessment proceedings, it was noticed by the AO that the balance sheet of the company indicated unsecured loan from Mr. Goyal at Rs. 1,60,70,138 out of which Rs. 79,78,368 was brought by Mr. Goyal in cash during asst. yr. 1992-93 violating the provisions of s. 269SS, thus the proceedings under s. 271D were initiated and ultimately penalty of Rs. 79,78,368 was levied. Similarly, in asst. yr. 1993-94, it was observed by the AO that Shri Goyal brought the amount of Rs. 1,98,55,171 in cash which was credited in the books of the appellant-company. For this year also penalty under s. 271D was levied equivalent to the amount alleged to be in default of s. 269SS of the Act. The appellant preferred appeals in both the years before the first appellate authority who confirmed penalty in both the years rejecting the plea of the appellant. The Tribunal cancelled the penalty after observing as under:- 23. "We have carefully gone through the facts of the case, arguments advanced and written submissions and case laws relied upon. At the outset, we may mention that it has been argued by both the parties that true character/nature of transactions should be determined without being influenced by manner of entries passed in the books of account or, the method of accounting or disclosure made in balance sheet. We agree with this contention put forth by both the parties, and, therefore, we would like to first determine the nature of transactions in the present case in respect of which the penalties under s. 27ID have been levied. 24. Admittedly, Mr. R.P. Goyal, the chairman-cum-managing director, was the promoter-director of the appellant-company, who supervised entire project of the company and who remained actively engaged in looking after the construction and other activities of the company. It is equally undisputed that it was he who managed and arranged resources for the construction activity during the period when company was awaiting disbursement from financial institutions. Mr. R.P. Goyal provided financial assistance to the company by bringing in requisite money from time-to-time in piecemeal during the construction period. The money was not brought in one, two or three instalments but was brought in a number of instalments. It appears that the bringing of money every time was in response to the immediate requirement in the project activity. On going through the details of amounts brought in and spent, it is evident that the {sic)period. For this purpose, we perused the utilization of the money brought on pp. 13 to 30 of the paper book for financial year 1991-92. First two receipts of Rs. 10,000 and Rs. 1,270 are for expenditure for the incorporation of the company. The next one on 31st July, 1991, is for the purchase of land where Rs. 4,05,960 is paid and credited to Shri Rajendra Goyal. A number of expenditure are for purchase of machinery, automobile, construction material and so on.

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Page 14 of 31 These payments cannot be made from office because till then there was no office or the factory. It is obvious that the payments are made by Shri Rajendra Goyal and he rendered the account.

Likewise in the next year 1992-93 where the amounts are credited through journal entry to the amount of Shri Rajendra Goyal and debited to various heads. The details are summarized at pp. 31 and 32 of the paper book. These are for building, plant and machinery, other assets as also revenue expenditure during construction period. Thus, the fact remains that money was brought for its immediate disposal.

It is true that the company has a separate status and entity than its shareholders and directors. It is also true that director's act as agents of the company and are answerable to their principal, i.e., the company. This is the reason why Mr. Goyal undertook all the construction activities of the appellant-company at his instance, as he was responsible and answerable to the company. It was in this background that when he found company being unable to make the resources available for the project work, he decided to involve and utilize his own money for construction work. There were neither compelling reasons nor a compelling force by the so-called artificial person-company to bring in the money, it appears that it was merely a suo motu decision of Mr. Goyal to expose himself to such a huge risk of utilizing his personal money for company's purposes, with the hope that he would take it back when the loans are disbursed to the company. In other words, it is a case where agent utilized his own money in order to fulfil his obligations towards the principal upon which he became entitled to get back the money. This is thus a unilateral transaction on the part of Mr. Goyal to involve and utilize his own money by withdrawing it from his own sources. An unilateral act cannot result in a contract for which existence of two parties is a sine qua non. Whether loan or deposit they both are contracts only, originated from bilateral act. We are impressed by the reference of s. 69 of the Indian Contract Act, 1872, which helps on understanding the true character of these transactions. Sec. 69 of said Act falling within Chapter V thereof reads as follows :

'Chapter V of certain relations resembling those created by contract Sec. 69 : A person who is interested in the payment of money which he is bound by law to pay, and who, therefore, pays it, is entitled to be reimbursed by the other.' The transactions under consideration are evidently of the nature referred to in s. 69 of the Indian Contract Act, 1872. The company was bound to pay for the construction expenditure. The director Shri R.P. Goyal paid it because he was interested in the capacity as promoter

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Page 15 of 31 and also because his personal guarantees are involved in the finances to the company. Thus, he paid the amount and became entitled for the reimbursement by the company. It is true, neither a loan which is a bilateral transaction at the instance of borrower having predetermined repayment period, nor a deposit which is at the instance of depositor and is repayable on fulfilment of certain conditions. Mr. R.P. Goyal, the director and the agent of the company suo motu spent his own money for his principal, i.e., the company, who by way of incorporation of the transaction in its books, undertook the obligation to repay. Let us also consider as to what would constitute primary evidence of the amount advanced by Mr. Goyal in cash in the present facts. There is no loan agreement and no deposit receipts are issued. In our opinion, if any dispute ever arises about the amount spent by Mr. Goyal on company's construction, the appropriate method for measurement of amounts advanced by Mr. Goyal would be the valuation of construction work, because, firstly, there is a direct nexus between the advance and expenditure, and secondly, hardly any activity other than construction was there during this period. This is for this reason that advances made by Mr. R.P. Goyal in the present case are inseparable from construction activity. Making of advance and spending for construction work cannot be considered to be independent from each other. The person at whose instance amounts were advanced or the construction was carried out was the same individual. Therefore, in the present case, the primary evidence of amount advanced by Mr. Goyal would be the amount spent on construction, whatever be the manner of incorporating them in the books of account. Thus, going by the nature of transactions, we are satisfied that the impugned transactions were neither loan nor deposits and there is enough material on record to suggest that the amounts were brought by Mr. Goyal for directly incurring on the construction expenditure which was not in terms of any agreement with the company, but was suo motu. The nomenclature used by the parties is immaterial and would not alter the nature of captioned monies. Having decided that impugned amounts were neither loans nor deposits, all other allegations and arguments become irrelevant to the context since the provisions of s. 269SS are not attracted in the facts of the present case."

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Page 16 of 31 24. In the penalty proceedings, the assessee had pleaded another line that the amount was received in cash on account of exigencies because the last date for concessional purchase of matador in Gwalior fair was 14th Jan., 1989 and the assessee was availing that benefit. The assessee had filed an affidavit of his father stating that the amount was given by him to his son for purchase of matador and was directly deposited in the bank account instead of handing over it to the son. The AO did not accept assessee's explanation and imposed penalty under s. 27ID of the Act. 25. Based on above facts and circumstances, the Tribunal deleted the penalty. 26. In the case of Shrepak Enterprises vs. Dy. CIT (60 TTJ 199) the brief facts were that during the assessment proceedings, the AO noted that the assessee had received cash deposits of Rs. 2,17,000 as below : Name of the depositor Date of deposit Mode of Deposit & the amount M/s Arvind Panalal 11-12-1990 In cash Rs. Investment (P) Ltd. 15,000 -do- 17-12-1990 In cash Rs. 30,000 -do- 8-12-1990 In cash Rs. 1,72,000 Total Rs. 2,17,000

27.According to the AO, this was in contravention of the provisions of s. 269SS of the IT Act and after giving the assessee an opportunity of being heard, he came to a conclusion that the assessee was liable to be penalized under s. 27ID of the Act. Accordingly, he imposed a penalty of Rs. 2,17,000. When the matter was taken to the CIT(A), he confirmed the penalty. On the above facts and circumstances that the Hon'ble Tribunal deleted the penalty by holding as under:- "2. We have heard the assessee's counsel and Departmental Representative According to the assessee's counsel under s. 269SS, no person shall, after the 30th day of June, 1984, take or accept from any other person any loan or deposit otherwise than by an account payee cheque or account payee bank draft if the amount of such loan or deposit or the aggregate amount of such loan and deposit on the date of taking or accepting such loan or deposit exceeds Rs. 20,000 or more. He submitted that, in this case, the amount was paid by the firm to the partners and vice versa. It was submitted that under the law of partnership, there is no distinction between the partner and firm. They are one and the same. It was submitted that a firm is a compendious

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Page 17 of 31 name of all the partners taken together. Therefore, the payment, in this case, is not from one person to another. It is a payment to self. It may be treated as loan or deposit for the purposes of accounting only and not for. the purposes of general law. He relied upon the following decisions : CIT vs. R.M. Chidambaram Pillai 1977 CTR (SC) 71 : (1977) 106 ITR 292 (SC), Sunil Siddharthbhai vs. CIT (1985) 49 CTR (SC) 172 : (1985) 156 ITR 509/23 Taxman 14W (SC), Malabar Fisheries Co. vs. CIT (1979) 12 CTR (SC) 415 : (1979) 120 ITR 49 : (1979) 2 Taxman 409 (SC), ITO vs. Arunagiri Chettiar (1996) 134 CTR (SC) 167 : (1996) 220 ITR 232 : (1996) 86 Taxman 330 (SC), 74 ITR 526JGuj (sic), CIT vs. Madhukant M. Mehta (1980) 19 CTR (Guj) 130 : (1981) 132 ITR 159 : (1981) 5 Taxman 11 (Guj), Vir Sales Corpn. vs. Asstt. CIT (1994) 121 CTR (Trib)(Ahd) 46 : (1994) 50 TTJ (Ahd) 130 and Mohamad Ali vs. Karji Koudho Rayaguru AIR 1945 Pat 286. The Departmental Representative invited our attention to the provisions of ss. 188 and 189, of the IT Act to submit that a specific mention has been made in the Act where the firm and the partners are treated as separate entities. As far as s. 269SS is concerned, the firm and partners are separate entities for the purposes of income-tax and for the purposes of application of the provisions of the IT Act. He invited our attention to the decisions CIT vs. A.W. Figgies & Co. & Ors. (1953) 24 TTP 405 (SC), 200 ITR 505 (sic), Chief Controlling Revenue Authority vs. Manohar Lai Dudeja (1991) 189 ITR 186 (All)(FB), Narayandas Kedamath vs. CIT (1952) 22 ITR 18 (Bom) and CIT vs. R.Rangaswamy Naidu (1997) 140 CTR (Mad) 38 (1997) 224 ITR 113 (Mad). The assessee's counsel in reply submitted that s. 188A has been specifically brought into existence to clarify what has already been taken for granted in general law. He invited our attention to s. 48 of the Partnership Act.

We are of the opinion that in view of the Departmental Circular No. 387, dt. 6th July, 1984, this provision was brought in to cover those situations where unaccounted cash found in the course of search or was even explained by the taxpayers as representing loans taken or deposits made by various persons. This particular section was brought in with a view to counter such tactics of the assessee in question. The clarification has been given in the Department Circular No. 387, dt. 6th July, 1984, which is a clarification of binding nature on the Departmental authorities. There is no dispute in this case that it is not a case where any search and seizure had taken place and it is also not a case of explaining deposits or loans taken through cash in past. The Hon'ble Supreme Court in the case of R.M. Chidambaram Pillai (supra) held that a firm is not a legal person even though it has some attributes of personality. In IT law a firm is a unit of

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Page 18 of 31 assessment, by special provisions, but is not a full person. Thus, in that case, it was held that the payment of salary to a partner represents a special share of profits. Salary paid to a partner retains the same character of the income of the firm. The Hon'ble Supreme Court, therefore, relying on the commentary of Lindley on partnership held that the firm as such has no legal recognition. The law, ignoring the firm, looks to the partners composing it; any change amongst them destroys the identity of the firm; what is called the property of the firm is their property, and what are called the debts and liabilities of the firm are their debts and their liabilities. A partner may be a debtor or a creditor of his copartners, but he cannot be either debtor or creditor of the firm of which he is himself a member, nor can he be employed by his firm, for a man cannot be his own employer. Therefore, it is obvious that in this case there cannot be a relationship of a debtor and creditor between the firm and the partners. The Hon'ble Bombay High Court in the case of Narayandas Kedarnath (supra), held that there is no presumption that all the payments by the firm and the partners are separate payments. But in that case the Hon'ble High Court was not required to decide as to whether the firm and the partners are the same. It was a very narrow compass, which was to be decided. The reliance of the Department on the case of A.W. Figgies & Co. (supra) is also of no help to it. At p. 409, the Hon'ble Supreme Court have held that the partners of the firm are distinct assessable entities, while the firm as such is a separate and distinct unit for purpose of assessment. It has been held that the provisions of the IT Act go to show that the technical view of the nature of a partnership, under English Law or Indian Law, cannot be taken in applying the law of income-tax. Therefore only for the purpose of making an assessment that the IT Act has made distinction between the firm and the partners. In general law, they continue to be one and the same. Therefore, the decision of the Hon'ble Supreme Court also does not help the Department. Reliance of the Department on the decision of the Madras High Court in the case of R. Rangaswamy Naidu (supra) is also not helpful. The Hon'ble Madras High Court have held that under the IT law, the position is different from general law and the firm and the partners are distinct assessable entities. The law has for some specific purposes relaxed its general rigid notions and extended a limited personality to a firm, Therefore, the Hon'ble Madras High Court has only stated that the firm and the partners are distinct assessable entities, but it has nowhere said that the firm is not a separate legal entity. The Hon'ble Gujrat High Court in the case of Madhukant M. Mehta (supra) had also held that a firm has no distinct legal entity apart from the partners except that in IT Act a firm is a unit of assessment and has certain attributes simulative of a personality. The Hon'ble Supreme Court in the case of CIT vs. Ramniklal Kothari (1969) 74 ITR 57 (SC)held,"...,., although for purpose of Income-tax a firm has certain attributes simulative of personality, we have to take it that a partnership is not a person but plurality of a person". In the classic decision of the Hon'ble Supreme Court in Malabar Fisheries Co.'s case (supra) it has been held, "there is no transfer of assets involved even in the sense of any

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Page 19 of 31 extinguishments of the firm's rights in the partnership assets when distribution takes place upon dissolution". The Hon'ble Tribunal- Ahmedabad Bench "C" in the case of Vir Sales Corpn. (supra), have held that transactions inter se between the sister-concern made with a view to meet the business necessity and made under the bona fide belief and with reasonable cause and no penalty is imposable under such circumstances. In this case, the Department has nowhere challenged that the loans advanced are not genuine. The loans are genuine and they have not been made by one person to another person. As discussed above, they have been made by that person to himself in the eyes of law. The reliance of the Department in the case of Lachhiram Puanmal & Ors. vs. ITO (1990) 184 ITR 186 (MP) is also not helpful for the Department as the firm and partners are separate assessable units in the IT Act. Therefore, if a disclosure was made in the hands of the firm, the benefit would go to the firm and not to the partners. This judgment of the Hon'ble High Court was on the facts of the case. We are, therefore, of the opinion, that the payment of the amount made by a partner to a firm is the payment itself to self and does not partake the character of loan or deposit in general law. Therefore, the provisions of s. 269SS are not applicable to the facts of the case, and no penalty imposable under s. 271D. We also feel that the assessee could be under genuine impression that advancing of loan by a partner to firm is not a transfer from one person to the another and hence, there is no violation of provisions of s. 269SS. In view of the above, we cancel the penalty imposed and allow the assessee's appeal."

28.In the case of Dillu Cine Enterprises (P) Ltd. vs. Addl. CIT, 87 TTJ 1098 (Hyd), the assessee was a domestic company in which public are not substantially interested. The assessee derived income from two cinema theatres and a shopping complex. The assessee-company was managed by three directors, one of whom since expired. All the three directors had personal accounts in the form of current account in the books of the assessee-company. Mr. P.K. Swamy, one of the directors was actively looking after the affairs of the assessee-company. Whenever the assessee-company was in requirement of funds, Mr. P.K. Swamy, brought in the funds from his personal account and was also withdrawing this money as and when he required the same. So, money was both taken by him and given back to him. During the previous year relevant to the assessment year in question, the director Mr. P.K. Swamy had given a total amount of Rs. 12,63,500, to the company, other than by way of account payee cheque or bank draft. The assessee-company claimed that Mr. P.K. Swamy, directly deposited these amounts in the bank account of the assessee-company. The Addl. CIT rejected the contention and explanation given by the assessee and levied a penalty of Rs. 12,63,500 under s. 271D of the Act holding that the assessee had contravened the provisions of s. 269SS. The CIT(A) confirmed the penalty. On these facts, the Tribunal as per para 6(e) to para 7 of its order, has held as under:- "On the question of legislative intent, the CBDT has explained the object of introduction of s. 269SS by the Finance Act, 1984, in its Circular No.

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Page 20 of 31 387, dt. 6th July, 1984, (1984) 43 CTR (St) 3 : (1985) 152ITR (St) 1 thus : 'Unaccounted cash found in the course of searches carried out by the IT Department is often explained by taxpayers as representing loans taken from or deposits made by various persons. Unaccounted income is also brought into the books of account in the form of such loans and deposits, and taxpayers are also able to get confirmatory letters from such persons in support of their explanation.

With a view to circumventing this device, which enables taxpayers to explain away unaccounted cash or unaccounted deposits, the bill seeks to make a new provision in the IT Act debarring persons from taking or accepting, after 30th June, 1984, from any other person any loan or deposit otherwise than by an account payee cheque or account payee bank draft, if the amount of such loan or the aggregate amount of such loan and deposit is Rs. 10,000 or more. This prohibition will also apply in cases where on the date of taking or accepting such loan or deposit, any loan or deposit taken or accepted earlier by such person from the depositor is remaining unpaid (whether repayment has fallen due or not), and the amount or the aggregate amount remaining unpaid is Rs. 10,000 or more. The proposed prohibition would also apply to cases where the amount of such loan or deposit together with the aggregate amount remaining unpaid on the date on which such loan or deposit is proposed to be taken, is Rs. 10,000 or more." 29. The Tribunal further referred to the case of Industrial Enterprises vs. Dy. CIT (2000) 68 TTJ (Hyd) 373 : (2000) 73 ITD 252 (Hyd), wherein it was held in para 17 of its order, as follows :- 'Provisions of S.269SS were brought in the statute book to counter the evasion of tax in certain cases, as clearly stated in the heading of Chapter XX-B of the IT Act, 1961 which reads "requirement as to mode of acceptance, payment or repayment in certain cases to counteract evasion of tax". Legislative intention in bringing s. 269SS in the IT Act was to avoid certain circumstances of tax evasion, whereby huge transactions are made outside the books of account by way of cash. As far as the case on hand before us is concerned, there is no case against the assessee-firm that these transactions had anything to do with evasion of tax or concealment of income. As rightly pointed by the CIT(A) himself, it may be a case of negligence. But a negligent person does not have any intention or mens rea to purposely violate any provision of law so as to be visited with stringent punishment of heavy penalty. We find force in the argument of the learned counsel for the assessee that the object of the provisions being unearthing of unaccounted money 49 not applicable to any transaction which is done in an open manner,

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Page 21 of 31 which is genuine and in which no unaccounted money is involved. Mere technical breach of the provisions, while the transactions are held to be genuine, do not attract the provisions of s. 269SS. It is not the case of the Revenue that the amount involved were unaccounted transactions. It is an undisputed fact that the transactions are genuine. Both the assessee and the director were on the records of the IT Department and both declared these transactions to the Department. The [Chapter XX-B and s. 269SS begins with the heading "Requirement as to-mode of acceptance, payment or repayment in certain cases to counteract evasion of tax". The term "certain" used therein, when read along with the legislative intent of curbing tax evasion, clearly means that all loans are not attracted. This section attracts only "certain" loans that are brought in by the taxpayer to explain away his unexplained cash or unaccounted deposit. This section is definitely not intended to penalize genuine transactions, where no tax evasion is involved. It is well-settled that the headings prefixed to sections or set of sections in some modern statutes are regarded as "preambles" to those sections. This view was approved by Farewell L.J. in Fletcher vs. Birkenhead Corporation (1907) 1 KB. Enterprises case (supra), we hold that the transactions between the assessee and Mr. P.K. Swamy do not fall within the mischief sought to be remedied by the section as there is no case against the assessee that these transactions had anything to do with evasion of tax or concealment of income." "On the contention of the assessee that the words "any other person" does not denote the director of the company, we are of the considered view that the same is correct when read with legislative intent as reproduced in the previous paragraphs i.e., Board Circular No. 387, dt. 6th July, 1984, (supra). We are convinced with the learned assessee's counsel's arguments that the Finance Act, 1984, states the legislative intent and describes a situation where explanation of taxpayer of loans obtained from "various persons". It also speaks of confirmatory letters from "such other person" during the course of search. This scheme of the section, the context in which the section is introduced and the legislative intend definitely do not mean "husband and wife", "director" and "company" or "partner and firm". The legislature was not referring to confirmatory letters produced to explain unaccounted money found during search operations from "spouse" in case of "individual" or "director" in case of "company" or "partner" in case of "firm": The term "any other person" in the context of introduction of this section as appears to us means persons who are not very intimately or very closely connected to the assessee as in the present case, as in a search and seizure operation under s. 132, all these persons are invariably searched together. The legislature was intending to curb tax evasion in a "search situation" and referred to confirmatory letters produced in such situations to counter "cash found". The term "various persons" and "such persons" is to be understood only in relation to "search situation" as the section itself was introduced to meet such situations only. The learned counsel argued that it is unthinkable

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Page 22 of 31 that the Department would search a husband and the wife will not be covered in the search proceeding. The same is the case of every director' of a private limited company or a company in which public are 'not substantially interested or partner and firm. These categories would definitely be covered by simultaneous search operations. The unaccounted cash found is definitely not thought of as sought to be explained off by the persons who are in the dragnet of search operations. So, we are convinced that the term "other person" as appearing in this section means, other than those intimately connected as in the present case. We do not agree to finding of the learned CIT(A) on p. 4 para 3 of her order that provisions of s. 2(21) are applicable when considering this term "any other person". The "context" in which the Chapter and section was introduced by the legislature and the legislative intent are very clear in this regard and we agree with the argument of the learned counsel for the assessee. Thus, we hold that the active director of the assessee-company is clearly not covered by the expression "any other person" occurring in s. 269SS of the Act."

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Page 23 of 31 deposits or loans or with regards to their repayments. From the copies of the accounts furnished before us, all that can be gathered is that funds have been transferred from and to the sister-concerns as and when required and since the managing partner is common to all the sister- concerns, the decision to transfer the funds from one concern to another concern or to repay the funds could be said to have been largely influenced by the same individual. In other words, the decision to give and the decision to take rested with either the same group of people or with the same individual. In such circumstances of the case, we hold that the transaction inter se between the sister-concerns and the assessee cannot partake the nature of either "deposit" or "loan" though interest might have been paid on the same. Excepting for the transfer of funds being witnessed in the books of account of the concerned firms, no material is on record to show issue of receipt or pronote in evidence of accepting deposits or loans as understood in common parlance. It only represents diversion of funds from one concern to another depending upon the exigencies of the business."

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Page 24 of 31 constitutes a "reasonable cause" as contemplated by s. 273B of the Act, as the company had issued certain cheques and as they were coming up for encashment. The active director of the company considered it expedient to deposit cash in the bank account of the company to save the situation. The expression "reasonable cause" has to be considered pragmatically and as it is an open transaction done, to meet exigencies of business, it can be said to constitute "reasonable cause". Penalty provisions have been held by the Hon'ble Supreme Court of India, as penal in character and quasi- judicial in nature. An order imposing penalty for failure to carry out a statutory obligation is the result of a quasi-criminal proceedings and penalty will not be ordinarily imposed unless the party has either acted deliberately in defiance of law or was guilty of conduct contumacious or dishonest or acted in conscious disregard of its obligations. Penalty will not also be imposed merely because it is lawful to do so. Whether penalty should be imposed for failure to perform a statutory obligation is a matter of discretion of the authority to be exercised judicially and on considerations of all relevant circumstances— Hindustan Steel Ltd. vs. State of Orissa (supra). 7. We can safely infer that the default, in any, can be said to be "technical" and "venial" one. The "bona fides" of the assessee can also be said to be there when we examine the facts of the case. The assessee had a "bona fide" belief that no offence was committed. The levy of penalty is not automatic since the Hon'ble Supreme Court of India in the case of Moti Lai Padampat Sugar Mills Co. Ltd. vs. State of U.P. (1979) 118ITR 326 (SC) has observed that there is no presumption that every person knows the law. In the light of the above, we hold that both on law and on facts, the penalty levied by the Addl. CIT under s. 27ID and confirmed by the learned CIT(A) is not maintainable. Accordingly, we delete the penalty levied."

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Page 25 of 31 well as 271D and 271E, which, as explained in Circular No. 387, dt. 6th July, 1984, was to curb the transaction of black money, is also liable to be accepted because in the present case, the Revenue has accepted the transaction as genuine and has not found the deposit being out of unaccounted cash or the deposit having been made with an effort to explain or introduce cash in the garb of loan/deposit. In view of all these facts, we, after following the decision of Tribunal in the case of Farrukhabad Investment India Ltd. (80 TTJ 82, Del) accept the assessee's plea that there was no violation of the provisions of s. 269SS and cancel the penalty. 35. Further, in the case of Citizen Co-operative Society Ltd., 41 DTR 305 (Hyd), the Hyderabad Tribunal held as follows:- “17. In the present case, assessee is subject to rules laid down by cooperative society Act and the assessee has been carrying out banking operation which are under audit of various authorities and therefore the assessee could not be put at par with the other cases of other concerns since the assessee have no control in respect of the amounts received from the customers in the form of deposits. The customer usually go to the bank to make deposits with an intention of earning interest and the assessee is to maintain the same and the depositor operate those accounts and the deposits repayable on expiry of specific period. There is no dispute in these assessment years that the assessee has been carrying on the banking transactions which may be with or without approval of the Reserve Bank of India. If the carrying on the operations of the banking activities is not at all approved by the Reserve Bank of India or the assessee is having no requisite licence from the authorities, the concerned authorities could have stopped the same or taken action against the assessee. Once the assessee is permitted to carry on the banking activities, then the assessee is bound by the relevant provisions of the Banking Regulations Act. The bank, for all its banking activities is strictly governed by the Banking Regulation Act 1949. ‘Banking’ is described as accepting, for the purpose of lending or investment of money, due from the public repayable on demand or otherwise and withdrawal by cheque, draft order or otherwise. The deposits held by the assessee are its stock in trade. The deposits and loans are just like buying and selling of goods/products. The amounts in account maintained by the assessee bank were not in the control of the assessee. In the sense that the bank may be required to pay at any point of time. In case of banks, like present assessee, the customer identity required to be taken with proper introduction, photographs and address etc. This is so because, any person from general public can come and open a deposit account with the bank. The acceptance of deposit by this assessee cannot be equated with other kind of assessees. In other cases, normally, deposits are accepted from the people connected with are known to the depositees. It is in accordance with the terms of section 131 of the Negotiable Instruments Act. The customer introduction had to be been taken to avoid any kind of fraud. The assessee like present is not obliged to question the source of deposit made by its customers. Also, the customer can keep the

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Page 26 of 31 deposit for a period which is according to their convenience . The amount has to be repaid by the assessee to its customer immediately on demand. These features distinguish the case of the assessee from other ordinary assessees. Therefore, the provisions of section 271D/271E to be viewed in the background of these aspects. Further, the assessee is subject to periodical inspects and audits by various statutory authorities and in case of any default assessee is liable for having penalty besides cancellation of its licence. This is not the case with other assessees. Further, the assessee has to maintain confidentiality in respect of the information collected by it from its customers, such information is not to be divulged to outsiders. There is no such obligation with other assessee. In spite of this, the assessee has furnished the information as available with it. Now if the address of the customers of the assessee found to be incomplete, this cannot form the basis for levying the penalty. There is no finding by the lower authorities that the assessee violated any guidelines issued by the Regulatory authorities. Usually, the bank was not required to go for detailed verification of addresses, whereabouts of its customers. There is no absolute obligation to assessee to make enquiries about the proposed customer so as to examine the genuineness/sources of the deposits. Bank usually rely in the introduction of any old customer and that if the bank bona fide acted on the reference of a customer, it can avail of the protection under section 131 of the Negotiable Instrument Act. Further, the bank is accepting the deposits and there is no involving of any risk to the bank, even the rule of proper introduction did not operate strictly. It is to be noted that the assessee while doing the business in ordinary course, if it puts various conditions, the expected business may not be able to achieve. Therefore, it cannot be said that assessee did commit any infringement or it is incorrect to say that there was any deliberate attempt on the part of the assessee to accommodate tax dodgers. The deposits accepted and repaid by the assessee were part of its Banking activities and the depositors were its Members. The deposits received by the assessee, which was carrying on the banking business, were not in the nature of taking of any loan or deposits for the purpose of funding its project as a source of investment, that rather, it was in the business of accepting deposits that in view of the nature of such business, the scrutiny of the deposits could not be the same as in the case of assessee making entries of deposits on account of loan etc. The authority vested with the power to impose penalty as a discretionary power not to levy the penalty. It is all very well to paint justice blind, but she does better without a bandage round the eyes. She should be blind indeed to favour or prejudice, but clear to see which way lies the truth and the less dust there is about the better. We made attempt to examine the truth. We found that there is no addition on account of these impugned deposits in the return of income it means that deposits are genuine. Veracity of creditor not doubted by the Revenue. Assessing Officer did accept the deposit as genuine. The breach of provisions of sections 269SS/269T from a bona fide belief. Ex facie it is a venial breach. The law takes no notice of trivialities. Cash payments and receipts made because of business exigencies. The mere

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Page 27 of 31 violation of a statutory obligation is not liable for any penalty more so, undisputedly the penal action is quasi criminal nature. The income of the assessee is exempt under section 80P of the Act and more so, there is no establishment of deliberate and intentional violation of the provisions by the assessee, that too, in order to hide any income or to evade any payment of tax. Usually penalty will not be imposed unless the party concerned has acted deliberately in defiance of law or was guilty of conduct contumacious or dishonest, or acted in conscious disregard of its obligation and that penalty will also not be imposed merely because it is lawful to do so. The imposition of penalty for failure to perform statutory obligation is only a discretionary power of the authority exercising judicial functions on consideration of all the relevant circumstances. If the assessee acted on genuine belief that penal provisions have no application to deposits and it applied only to other kind of assessees, then penalty could not be levied. As such, in present case, there exists reasonable cause in accepting the deposits in cash and paying by cash. Assessee may therefore be exonerated from the levy of penalty. The other contention of the assessee counsel is that the words ‘any other person’ in section 269SS or 269T does not denote the director of the assessee or members of the assessee society, when read with the legislative intent as reproduced in Board circular No. 387, dated 6-9-1984. The term ‘any other person’ in the context of introduction of section 269SS appears to means persons who are not very intimately or very closely connected with the assessee. In the present case the assessee accepted the deposits and repaid the same either to the members/directors or to their dependents children or their associated concerns or their relatives. Further, we have carefully pursued bye-law of the assessee society. As seen from the bye-law, it is working on the concept of mutuality. Where a number of persons coming together and contribute a common fund for financing of some venture or object and will in this respect have no dealing or relation with any outside body, then any transactions with those persons cannot be regarded in any sense as loan. There must be complete identity between the contributors and the participators. If these requirements are fulfilled it is immaterial what particular form the association takes. Trading between people associating together in this way does not give rise levy of penalty. Where the trade or activity is mutual, the fact that, as regards certain activities, certain members only of the association take advantage of facilities which it offers does not affect the mutuality of the enterprise. The contributor of the fund are entitled to participate in the surplus, thereby creating an identity between the participators and contributors and acceptance of deposits and repayment of the same is incidental to the attainment of the main object of the assessee society. The concept of mutuality is primarily based on the principle that one cannot make profit from himself . Thus, when the facilities are provided to only to members of the society, who provide the funds to the society and their identity with the funds and their participation in the surplus arising from the said fund is unmistakably found then the principles of mutuality will apply. The fact of the present case, are akin to the above position and all the ingredients necessary

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Page 28 of 31 for holding the application of the concept of mutuality are satisfied because there is complete identity between the contributors and participators and the requirement of the law is that contributors of the common fund and the participators in the surplus must be an identical body. That does not mean that each member should contribute to the common fund that or that each member should participate in the surplus or get back from the surplus precisely what he has paid. What is required is that the members as a clause must be able to participate in the surplus. It is immaterial whether the surplus is paid back to the members in cash or is put to reserve with the society for his development and for providing better amenities to the member. In view of the transaction took place between the assessee and its member, the strict provisions of the section 269SS/269T cannot be applied. 17.1 Further, the Legislature was intending to curb the tax evasion in a ‘search situation’ and referred to confirmatory letters produced in such situations to counter ‘cash found’. A statute is an edict of the legislature and the conventional way of interpreting or constituting a statute is to seek the intention of its maker. A statute is to be constitute according to the intent of them who make it. The legislature in a modern state is actuated with some policy to curb some evils or to some public benefits. A bare mechanical interpretation of the words without the application of a legitimate intent, devoid of any concept or purpose will reduce most of the remedial and beneficial legislation to futility. Keeping in view of the intent of the legislature behind the enacting sections 269SS/269T, it is clear that the loan or deposit brought in by the assessee was not to explain its unaccounted cash and, therefore the question of violating these provisions did not arise. The term ‘various persons’ and ‘such persons’ is to be understood only in relation to ‘such situation’ as the section itself was introduced to meet such situations only. Thus, the director or member of the assessee society is clearly not covered by the expression ‘any other person’ occurring in section 269SS. The transaction in question cannot be considered as ‘loan’ or ‘deposit’ so as to attract section 269SS or section 269T of the Act. The transactions can also be attributed various exigencies of business carried on by the assessee and thus constitutes a ‘reasonable cause’ as contemplated by section 273B. The expression ‘reasonable cause’ has to be considered pragmatically and as it is transactions are openly done, to meet the exigencies of business, it can be said to constitute ‘reasonable cause’. The bona fide business of transaction cannot be considered for levying the penalty under section 271D or 271E. More so, the assessee has been carrying on the banking business and it is having bona fide belief that provision of section 269SS/269T is not applicable to the assessee case and same is coupled with genuineness of the transaction constitute a reasonable cause and in such case the default on the part of the assessee is merely of a technical or venial nature and no penalty be levied. 18. To sum up, a harmonious construction of the relevant provisions of sections 271D, 271E and 273B clearly reveals the use of expression

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Page 29 of 31 ‘shall be liable to pay’ in sections 271D and 271E and the provisions of section 273B providing that no penalty would be leviable if the person concerned proves that there are reasonable cause or the said failure clearly indicates these provisions give a discretion to the authority to impose the penalty or not to impose the penalty. Such a discretion has to be exercised in a just and fair manner having regard to the entire facts and materials existing on record. Ordinarily, a plea as to be ignorance of law cannot support the breach of a statutory provision but the fact of such an technical break due to ignorance of the relevant provisions of law or on account of bona fide belief, coupled with the fact that transactions in question are genuine and bona fide transaction were undertaken during the regular course of its business will not result in levy of penalty under sections 271D and 271E. 19. In view of the above discussion, we inclined to delete the penalty levied under sections 271D and 271E of the Income-tax Act for the assessment years 2006-07 and 2007-08.”

ITA No.704/Bang/2022 JICE Academy for Excellence Pvt. Ltd., Bangalore

Page 30 of 31 some funds to meet the day to day operation of the construction of the college building, it was facilitated by the managing trustee and assessee is having running account with the managing trustee and the transaction between these two parties cannot be termed as loan transaction so as to levy penalty u/s. 269SS of the Act. More so, the transaction undertaken by the assessee with managing trustee is incidental to attainment of main object of assessee society and in this context, if the assessee has not paid money to the contractors who have undertaken construction of the building, the managing trustee himself is liable for all the consequences of non-payment even bouncing of cheques for insufficient funds and in that view the money advanced by the managing trustee to the assessee to meet the urgent business exigency amounts to reasonable cause within the purview of section 273B of the Act and on this count also, the penalty cannot be levied. Further, the concept of mutuality is primarily based on the principle that one cannot profit from himself. Thus, when the managing trustee provided funds to the society to meet urgent business exigency, it cannot be said that it was a loan transaction so as to attract penalty u/s. 269SS of the Act. Further, as held by the Hyderabad ITAT in the case of Citizen Co-operative Society Ltd. (supra), the term “various persons” and “such other persons” which relates to “such situation” as the section itself was introduced to meet such situation only. Thus, the managing trustee of the society is not covered by the expression “any other persons” occurring in section 269SS or 269T of the Act. The transaction also is attributed to various exigencies relied by the assessee which constitute reasonable cause contemplated by section 273B of the Act.

5.1 As discussed above, in this present case, the transaction between assessee company and its Executive Directors is on account to meet the urgent financial requirements of the company. Accordingly, it cannot be considered and there exist reasonable causes for accepting the money in cash from the Executive Directors

ITA No.704/Bang/2022 JICE Academy for Excellence Pvt. Ltd., Bangalore

Page 31 of 31 of the company who are responsible for day-to-day affairs of the company. In our opinion, in this case, levy of penalty u/s 271D of the is unwarranted. Accordingly, we inclined to delete the penalty levied by the AO confirmed by Ld. CIT(A).

Order pronounced in the open court on 19th Sept, 2022.

Sd/- Sd/- (N.V. Vasudevan) (Chandra Poojari) Vice President Accountant Member

Bangalore, Dated 19th Sept, 2022. VG/SPS

Copy to: 1. The Applicant 2. The Respondent 3. The CIT 4. The CIT(A) 5. The DR, ITAT, Bangalore. 6. Guard file By order

Asst. Registrar, ITAT, Bangalore.