SACS POWER PVT. LTD.,MADURAI vs. ACIT, CIRCLE-2(1), TRICHY

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ITA 2159/CHNY/2024Status: DisposedITAT Chennai12 February 2025AY 2016-17Bench: SHRI ABY T. VARKEY (Judicial Member), SHRI JAGADISH (Accountant Member)1 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the incorrect WDV was a clerical mistake and not a mala fide act. Relying on the Supreme Court's decision in Pricewaterhousecoopers Pvt. Ltd. vs. CIT, the Tribunal found that penalty cannot be levied in cases of bonafide mistakes.

What were the facts?

The assessee company filed its return declaring a loss and claimed depreciation. During assessment, the AO found an incorrect opening WDV, leading to excess depreciation claim. Penalty was levied under Section 271(1)(c) for furnishing inaccurate particulars.

What were the issues?

Whether penalty under Section 271(1)(c) can be levied for excess depreciation claim arising from a bonafide clerical mistake in copying WDV?

Which sections of the Income-tax Act were involved?

Section 143(3),Section 143(3A),Section 271(1)(c)

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Income Tax Appellate Tribunal, ‘A’ BENCH: CHENNAI

Before: SHRI ABY T. VARKEY & SHRI JAGADISH

Hearing: 19.11.2024Pronounced: 14.02.2025

आदेश / O R D E R

PER JAGADISH, A.M : Aforesaid appeal filed by the assessee for Assessment Year (AY) 2016-17 arises out of the order of Learned Commissioner of Income Tax, National Faceless Appeal Centre (NFAC), Delhi [hereinafter “CIT(A)”] dated 18.06.2024 in the matter of assessment framed by the Assessing Officer [AO] u/s. 143(3) r.w.s 143(3A) of the Income-tax Act,1961 (hereinafter “the Act”) on 24.12.2018.

1.

against in confirming the penalty levied u/s. 271(1)© of the Act on excess claim of depreciation of Rs. 11,49,603/-.

3.

The brief facts of the case are that the assessee-company has filed its return of income declaring loss of Rs.1,07,12,560/- on 15.10.2016. During the course of assessment proceedings, the A.O found that assessee has taken opening WDV as on 01.04.2015 of Rs. 4,53,34,421/- as against WDV of Rs. 3,76,00,374/-as on 31.03.2015 .

The A.O accordingly computed excess claim of depreciation by assessee by Rs. 37,10,697/- and initiated penalty u/s. 271(1)© of the Act. The assessee has explained the difference in WDV due to clerical by wrongly copying WDV as per Companies Act in place of WDV as

per Income tax Act. The A.O rejected the assessee’s explanation and levied penalty of Rs. 11,46,605/- u/s. 271(1)© of the Act for furnishing inaccurate particulars of income. Aggrieved, the assessee filed an appeal before Ld. CIT(A). The Ld. CIT(A) has reduced the excess claim of depreciation at Rs. 11,49,603/- in quantum appeal and accordingly sustained penalty to the extent of tax sought to be evaded on Rs.11,49,603/-.

4.

The Ld. Authorized Representative (A.R) of the assessee has argued that the accountant incorrectly copied WDV as per Companies Ld AR argued that this was merely a mistake which was subsequently corrected as soon as it was brought in its notice. The Ld. AR relied on the decision of Hon’ble Supreme Court in the case of Pricewaterhousecoopers Pvt. Ltd. vs. CIT 348 ITR 306 (SC), wherein it was held that penalty cannot be levied in cases of bonafide mistakes.

The Ld. AR further submitted that upon noticing the incorrect claim during the course of assessment, assessee has revised the return of income for subsequent years. The Ld. AR has submitted that there was no malafide intention behind the excess depreciation, as the assessee company was already reporting a loss.

5.

The Ld. Departmental Representative (DR), on the other hand, relied on the orders of lower authorities.

6.

We have heard the rival submissions, and perused the materials available on record. The assessee-company has claimed depreciation of Rs. 55,47,326/- in the income tax return. The assessee , whiling computing depreciation has taken WDV as on 01.04.2015 at Rs.4,53,34,421/- instead of the correct WDV as on 31.03.2015 at Rs.3,76,00,374/-. The assessee has explained it as clerical mistake due to copying WDV as per Company Act while computing depreciation for income tax purposes. The assessee has explained assessee-company was already incurring a loss, and it has revised the return of income for subsequent year correcting the WDV. We find that the A.O has levied penalty for furnishing inaccurate particulars of income on excess claim of depreciation of Rs. 37,10,697/-, which was later reduced by Ld. CIT(A) to Rs.11,49,603/-. The assessee has attributed the incorrect depreciation claim to clerical mistake in copying WDV as per Companies Act instead of the correct WDV as per income tax Act. The correct claim of depreciation was clearly reported in audit report. In light of this, the case is covered by the decision of Hon’ble Supreme Court in the case of Price Water housecoopers Pvt. Ltd. vs. CIT, supra. The penalty levied is, accordingly cancelled.

7.

In the result, the appeal filed by the assessee is allowed.

Order pronounced on 14th February, 2025.

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