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Income Tax Appellate Tribunal, DELHI BENCHES “C” : DELHI
Before: SHRI BHAVNESH SAINI & SHRI N.K. BILLAIYA
ORDER PER BHAVNESH SAINI, J.M.
All the appeals by Assessee are directed against the different Orders of the Ld. CIT(A)-24, New Delhi, Dated 29.06.2017, for the A.Ys. 2009-2010 to 2012-2013.
2 ITA.Nos.5128, 5129, 5130 & 5131/Del./2017 M/s. Glory Lifesciences Pvt. Ltd., New Delhi. 2. We have heard the Learned Representative of both the parties and perused the material available on record.
The assessee filed an application in all the years for admission of an additional ground of appeal which is common in all the appeals and reads as under :
“a) On the facts and under the circumstances of the case the penalty levied under section 271(1)(C) of the Act is void as the notice u/s 274 Read with Sec. 271 is bad and defective as it is issued without deleting the appropriate clause under which the penalty is proposed to be imposed is either for filling of inaccurate particular of income or concealment of particular of income and as such the notice is not sustainable and not curable.”
3.1. Learned Counsel for the Assessee placed on record copies of the show cause notice for each year issued under section 274 read with section 271(1)(c) of the I.T. Act,
3 ITA.Nos.5128, 5129, 5130 & 5131/Del./2017 M/s. Glory Lifesciences Pvt. Ltd., New Delhi. 1961, Dated 20.06.2014, before levy of the penalty in which the A.O. has mentioned as under :
“have concealed the particulars of your income or furnished inaccurate particulars of such income.”
3.2. Learned Counsel for the Assessee, therefore, submitted that since the additional ground is legal in nature and arise out of the record and no facts are disputed, therefore, same may be admitted for disposal of the appeal. He has relied upon judgment of the Hon’ble Supreme Court in the case of National Thermal Power Co. Ltd., vs., CIT 229 ITR 383 (SC).
On the other hand, the Ld. D.R. opposed for the admission of the additional ground of appeal.
5. After considering the rival submissions we are of the view that additional ground is legal in nature and goes to the root of the matter. The notice issued by the A.O. before levy of the penalty Dated 20.06.2014 (supra) is not disputed. Therefore, it being a legal issue challenging the levy of penalty under section 271(1)(c) of the I.T. Act,
4 ITA.Nos.5128, 5129, 5130 & 5131/Del./2017 M/s. Glory Lifesciences Pvt. Ltd., New Delhi. therefore, we admit the additional ground in all the appeals for the purpose of disposal of the appeals.
Learned Counsel for the Assessee submitted that since the A.O. in the show cause notice issued before levy of the penalty Dated 20.06.2014 have mentioned both the limbs of Section 271(1)(c) of the I.T. Act for levy of the penalty, therefore, the show cause notices are invalid, bad in Law and defective and as such entire penalty proceedings are vitiated and are liable to be quashed on this reason alone.
On the other hand, the Ld. D.R. relied upon the Orders of the authorities below and submitted that A.O. has recorded proper satisfaction in the impugned orders. Therefore, penalty proceedings need not be cancelled.
We have considered the rival submissions. It is an admitted fact that before levy of the penalty A.O. has issued show cause notice Dated 20.06.2014 in all the years in which A.O. has mentioned both the limbs of Section 271(1)(c) of the I.T. Act that assessee have concealed the 5 ITA.Nos.5128, 5129, 5130 & 5131/Del./2017 M/s. Glory Lifesciences Pvt. Ltd., New Delhi. particulars of your income or furnished inaccurate particulars of such income. Thus the A.O. has not mentioned as to for which limb of Section 271(1)(c) of the I.T. Act penalty shall have to be levied against the assessee. According to Section 274 of the I.T. Act, 1961 no order imposing a penalty under this Chapter unless the assessee has been heard or has been given a reasonable opportunity of being heard. The A.O. in order to give an opportunity of being heard to the assessee issued show cause notice Dated 20.06.2014 for all the assessment years. The Hon’ble Karnataka High Court in the case of CIT vs. M/s. SSAs Emerald Meadows 73 taxmann.com 241 confirmed the Order of the Tribunal by dismissing the Departmental Appeal in which the Tribunal has allowed the appeal filed by the assessee holding that notice issued by the A.O. under section 274 read with Section 271(1)(c) of the I.T. Act to be bad in Law and it did not specify under which limb of Section 271(1)(c) of the I.T. Act penalty proceedings had been initiated i.e., whether for concealment of particulars of income or furnishing inaccurate particulars of income. The 6 ITA.Nos.5128, 5129, 5130 & 5131/Del./2017 M/s. Glory Lifesciences Pvt. Ltd., New Delhi. Judgment of the Hon’ble Karnataka High Court have been confirmed by the Hon’ble Supreme Court reported in 73 taxmann.com 248 (SC) by dismissing the SLP of the Department. Further, the Hon’ble Delhi High court in the case of Pr. CIT vs. M/s. Sahara India Life Insurance Company Ltd., 2019-(8)-TMI-409-(Del.) vide Judgment Dated 02.08.2019 in paras 21 and 22 held as under :
“21. The Respondent had challenged the upholding of the penalty imposed under Section 271(1) (c) of the Act, which was accepted by the ITAT. It followed the decision of the Karnataka High Court in CIT v. Manjunatha Cotton & Ginning Factory 359 ITR 565 (Kar) and observed that the notice issued by the AO would be bad in law if it did not specify which limb of Section 271(1) (c) the penalty proceedings had been initiated under i.e. whether for concealment of particulars of income or for furnishing of inaccurate particulars of income. The Karnataka High Court had followed the above judgment in the subsequent order in Commissioner of Income Tax v. SSA’s Emerald Meadows (2016) 73 Taxman.com 241 (Kar), the appeal