SHRI BALKESH A. PATEL,AHMEDABAD vs. INCOME TAX OFFICER, WARD-7(2)(1), AHMEDABAD

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ITA 2496/AHD/2016Status: DisposedITAT Ahmedabad14 June 2018AY 2011-123 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that since the quantum additions forming the basis for the penalty were deleted by the Tribunal in a separate appeal, the penalty does not survive. Therefore, the penalty was cancelled.

What were the facts?

The AO made additions to the assessee's income for outstanding liabilities and sundry creditors. Subsequently, the AO imposed a penalty under section 271(1)(c) of the Income Tax Act. The CIT(A) confirmed this penalty.

What were the issues?

Whether penalty under section 271(1)(c) can be sustained when the additions on which it is based have been deleted.

Which sections of the Income-tax Act were involved?

Section 271(1)(c)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD - BENCH ‘C’

Before: SHRI RAJPAL YADAV & SHRI AMARJIT SINGH

For Appellant: Shri P.B. Parmar, AR
For Respondent: Shri Prasoon Kabra, Sr.DR
Hearing: 19/06/2018Pronounced: 21/06/2018

आयकर अपील�य अ�धकरण, अहमदाबाद �यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD - BENCH ‘C’

BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI AMARJIT SINGH, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No.2496/Ahd/2016 �नधा�रण वष�/Asstt. Year: 2011-2012

Shri Balkesh A. Patel Vs. ITO, Ward-7(2)(1) Ahmedabad. Plot No.506-1, Phase-IV GIDC Estate, Naroda Ahmedabad. PAN : ACNPP 2333 C

अपीलाथ�/ (Appellant) �त् यथ�/ (Respondent)

Assessee by : Shri P.B. Parmar, AR Revenue by : Shri Prasoon Kabra, Sr.DR

सुनवाई क� तार�ख/Date of Hearing : 19/06/2018 घोषणा क� तार�ख /Date of Pronouncement: 21/06/2018 आदेश/O R D E R PER RAJPAL YADAV, JUDICIAL MEMBER:

Assessee is in appeal before the Tribunal against order of the ld.CIT(A)-7, Ahmedabad dated 4.7.2016 passed for the assessment year 2011-12.

2.

Only issue agitated by the assessee is that the ld.CIT(A) has erred in confirming penalty of Rs.8,13,560/- imposed by the AO under section 271(1)(c) of the Income Tax Act, 1961.

3.

Brief facts of the case are that during the assessment proceedings, the AO noticed that the assessee had shown Rs.9,14,558/-

ITA No.2496/Ahd/2016

2 as outstanding liability against ice carting expenses and Rs.17,80,141/- towards sundry creditors. Since no explanation was forthcoming from the assessee, the AO made addition of both these amounts and added to the total income of the assessee. This addition was confirmed by the ld.CIT(A). Thereafter, the AO initiated penalty under section 271(1)(c) of the Act and imposed a penalty of Rs.8,13,560/-. This action of the ld.AO was also challenged before the ld.First Appellate authority, who after a detailed discussion confirmed action of the AO. Now, assessee is challenging confirmation of impugned penalty before the Tribunal.

4.

Before going to the merit of the case, it was pointed out by ld.counsel for the assessee that issue of quantum addition on account of carting expenses and outstanding sundry creditors was challenged before the Tribunal by the assessee in ITA No.1831/Ahd/2015. The Tribunal vide order dated 23.08.2017 deleted both the additions, and therefore, penalty on this count does not survive. The ld.counsel for the assessee has placed on record copy of order of the Tribunal passed in the quantum appeal of the assessee cited supra. The ld.DR, however, did not controvert to this submission of the ld.counsel for the assessee.

5.

After hearing both sides and considering material available on record, we find that sub-clause (iii) of section 271(1)(c) provides mechanism for quantification of penalty. It contemplates that the assessee would be directed to pay a sum in addition to taxes, if any, payable him, which shall not be less than but which shall not exceed three times the amount of tax sought to be evaded by reason of concealment of income and furnishing of inaccurate particulars of income. In other words, the quantification of the penalty is depended upon the addition made to the income of the assessee. Since in the present case, basis for visiting the assessee with penalty has been extinguished by deleting both the additions by the Tribunal in quantum

ITA No.2496/Ahd/2016

3 appeal of the assessee, the impugned penalty does not survive. In other words, there is no room for the Revenue to impose penalty under section 271(1)(c) in this case. Therefore, we cancel the impugned penalty and set aside both orders of the Revenue authorities passed under section 271(1)(c) of the Act.

6.

In the result, appeal of the assessee is allowed.

Order pronounced in the Court on 21st June, 2018 at Ahmedabad.

Sd/- Sd/- (AMARJIT SINGH) (RAJPAL YADAV) ACCOUNTANT MEMBER JUDICIAL MEMBER

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