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Income Tax Appellate Tribunal, PUNE BENCH “B”, PUNE
Before: SHRI R.S. SYAL & SHRI PARTHA SARATHI CHAUDHURY
आदेश / ORDER PER R.S.SYAL, VP :
These two appeals filed by the assessee - one emanating from the assessment order and the other from the penalty u/s. 271(1)(c) of the Income-tax Act, 1961 (hereinafter also called ‘the Act’) - relate to the assessment year 2015-16.
In so far as the quantum appeal is concerned, it is noticed that the assessee is engaged in banking business. Return for the year under consideration was filed declaring total income at NIL, inter
2 ITA Nos.1803 & 1804/PUN/2018 Maharashtra Gramin Bank
alia, claiming deduction u/s. 36(1)(viia) of the Act amounting to
Rs.122,56,95,246/-. During the course of assessment proceedings,
the assessee filed a revised return reducing its amount of deduction
u/s.36(1)(viia) to Rs.25,21,93,0828/-, being the amount of
provision for bad and doubtful debts as per the books of account.
The Assessing Officer did not accept the revised return. He,
however, completed the assessment making addition of
Rs.97,35,02,163/-, being the amount of excess deduction originally
claimed by the assessee in the return of income but given up in the
revised return. The ld. CIT(A) echoed the view point of the
Assessing Officer, against which the assessee has come up in
appeal before the Tribunal.
We have heard both the sides and gone through the relevant
material on record. The only grievance of the assessee in this
appeal is that its revised return offering income of
Rs.97,35,02,164/- should have been accepted rather than making
addition for the equal amount. Irrespective of the fact whether the
revised return is accepted or not, the computation of total income
at Rs.97.35 crore has not been assailed. The assessee has not
challenged that the claim of deduction u/s.36(1)(viia) should have
3 ITA Nos.1803 & 1804/PUN/2018 Maharashtra Gramin Bank
been enhanced to the originally claimed amount of Rs.122.56 crore
instead of the revised downsized amount of deduction at Rs.25.21
crore. In view of this, it is held that the appeal of the assessee is
merely academic in nature in so far as the computation of total
income is concerned.
The second appeal is against the confirmation of penalty
u./s.271(1)(c) of the Act in relation to the amount of addition of
Rs.97.35 crore made by the Assessing Officer restricting the
provision to the amount debited in the Profit and loss account only.
In this regard, it is relevant to note that the Assessing Officer has
extracted the statement of Chairman of the assessee recorded by
him on 15-12-2017. In answer to the question as to why deduction
u/s.36(1)(viia) was claimed by the assessee at 7.5% of the profit
before claiming deduction u/s.36(1)(viia) and 10% of the aggregate
average of rural advances made by the rural branches of the bank
as against the lower amount of provision created in the books of
account, the Chairman submitted that : “As suggested by the
Central Statutory Auditor, Jhodh and Joshi and Company, the
bank has claimed deduction u/s.36(1)(viia) of Rs.122,56,95,246/-
against the provision for bad and doubtful debts against NPA
4 ITA Nos.1803 & 1804/PUN/2018 Maharashtra Gramin Bank
advances while filing our income tax return”. He further stated
that actual provision for bad and doubtful debts made in the books
of account was only to the tune of Rs.25.21 crore. He still further
explained that “at the time of filing of income-tax return, there
were thoughts before the bank to claim the deduction to the extent
of 7.5% of profit ……as per the suggestion of the Central Statutory
Auditors of the bank…. The thought came before the bank as
other banks had already claimed the deduction u/s.36(1)(viia) of
amount more than the provision in the books of account within the
permissible maximum limit of this section. The matters in appeal
before the respective appellate authorities are pending for final
decisions”. He further submitted that some of the Benches of the
Tribunal, later on, decided this issue against the banks, which led
the assessee to reduce its claim of deduction by withdrawing the
claim of additional deduction of Rs.97.35 crore. In view of the
above discussion, it is clear that the assessee claimed higher
deduction u/s.36(1)(viia) on the basis of the opinion of the Central
Statutory Auditors. This practice was being followed by the other
assessees similarly placed. It was only later on that when the view
was canvassed against the banks in similar situation that the
assessee came out by a filing revised return reducing the claim of
5 ITA Nos.1803 & 1804/PUN/2018 Maharashtra Gramin Bank
deduction to the actual amount of provision created in the books of
account. In our considered opinion, it is a clear cut case of bona
fide opinion formed by the assessee in claiming deduction at a
higher amount. There was no mala fide intention of the assessee to
conceal the income or furnish inaccurate particulars of its income.
The actual amount of provision was available before the Assessing
Officer in the Profit and loss account attached along with the return
and the amount of deduction u/s.36(1)(viia) was equally available
as per the Computation of income. If the intention had been to
defraud the Revenue by claiming excess deduction, the assessee
could have wrongly increased the amount of provision in its Profit
and loss account as well, which it did not. Having declared the
figures correctly proves the bona fides of the assessee.
The Hon’ble Supreme Court in CIT vs. Reliance
PetroProducts Private Ltd.(2010) 322 ITR 158 (SC) has held that a
mere making of a claim which is not sustainable in law, by itself
will not attract penalty 271(1)(c) of the Income-tax Act, when the
assessee furnishes all the relevant particulars in his return which
are not found to be inaccurate. There is no dearth of decisions
holding that penalty under section 271(1)(c) cannot be imposed on
6 ITA Nos.1803 & 1804/PUN/2018 Maharashtra Gramin Bank
disallowance of expenses, which were not otherwise bogus. We,
therefore, set aside the impugned order and direct to delete the
penalty.
In the result, penalty appeal is allowed and quantum appeal is
dismissed as academic.
Order pronounced in the Open Court on 29th April, 2019.
Sd/- Sd/- (PARTHA SARATHI CHAUDHURY) (R.S.SYAL) JUDICIAL MEMBER VICE PRESIDENT
पुणे Pune; �दनांक Dated : 29th April, 2019 सतीश
आदेश क� आदेश क� �ितिलिप �ितिलिप अ�ेिषत अ�ेिषत/Copy of the Order is forwarded to: आदेश आदेश क� क� �ितिलिप �ितिलिप अ�ेिषत अ�ेिषत
अपीलाथ� / The Appellant; 1. ��यथ� / The Respondent; 2. 3. The CIT(A)-2, Aurangabad 4. The Pr.CIT-2, Aurangabad िवभागीय �ितिनिध, आयकर अपीलीय अिधकरण, पुणे 5. “बी” / DR ‘B’, ITAT, Pune; गाड� फाईल / Guard file. / True copy // 6.
आदेशानुसार आदेशानुसार आदेशानुसार/ BY ORDER, आदेशानुसार
// True Copy // Senior Private Secretary आयकर अपीलीय अिधकरण ,पुणे / ITAT, Pune
ITA Nos.1803 & 1804/PUN/2018 Maharashtra Gramin Bank
Date 1. Draft dictated on 29-04-2019 Sr.PS 2. Draft placed before author 29-04-2019 Sr.PS 3. Draft proposed & placed JM before the second member 4. Draft discussed/approved JM by Second Member. 5. Approved Draft comes to Sr.PS the Sr.PS/PS 6. Kept for pronouncement on Sr.PS 7. Date of uploading order Sr.PS 8. File sent to the Bench Clerk Sr.PS 9. Date on which file goes to the Head Clerk 10. Date on which file goes to the A.R. 11. Date of dispatch of Order.
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