SMT. ASHA RANI GUPTA,AGRA vs. DY. C.I.T., CIRCLE-1, AGRA

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ITA 223/AGR/2016Status: DisposedITAT Agra16 January 2018AY 2008-095 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the penalty order was void ab initio because the notice initiating penalty proceedings was for furnishing inaccurate particulars of income, while the penalty was imposed for concealment of income. The Tribunal followed its earlier decision in Sachin Arora vs. ITO.

What were the facts?

The assessee's income was assessed at Rs. 37,83,100 after an addition of Rs. 1,72,181. The Assessing Officer imposed a penalty of Rs. 52,000 under Section 271(1)(c) of the Income Tax Act. The CIT(A) confirmed the penalty.

What were the issues?

Whether a penalty under Section 271(1)(c) is valid if the notice initiating proceedings specifies one ground (inaccurate particulars) but the penalty is imposed on a different ground (concealment of income).

Which sections of the Income-tax Act were involved?

Section 271(1)(c),Section 274

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(3)Show list

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Income Tax Appellate Tribunal, AGRA BENCH AGRA

Before: SHRI A.D. JAIN & DR. MITHA LAL MEENA

For Appellant: Shri Pankaj Gargh, Advocate
For Respondent: Shri Waseem Arshad, Sr. D.R
Hearing: 08/01/2018Pronounced: 16/01/2018

PER, DR. MITHA LAL MEENA, AM:

The appeal, by assessee is directed against the order of the Commissioner of Income Tax, (Appeals)-1, Agra, [ herein after referred to as “the CIT(A)”], dated 30.03.2016confirming the penalty levied u/s 271(1)(c) of the Income Tax Act, 1961(in short “the Act”) in respect of assessment year 2008-09 wherein the assessee has taken the following grounds:

2 ITA No. 223 /AGR/2016 Assessment Year: 2008-09

“1 . Because the Ld. C1T(A) has wrongly, illegally and arbitrarily confirmed penalty of Rs. 52,000/~ imposed u/s 271(l)(c) of the Income Tax Act. 2. Because under the facts and circumstances of the case it cannot be said that the assessee has either concealed her income or has furnished inaccurate particulars of income. Ld. CIT(A) has legally erred in confirming the penalty. 3. Because the penalty imposed is also wrong and illegal on the ground that the initiation of penalty was for furnishing inaccurate particulars of income whereas the penalty has been imposed for concealment of income.”

2.

Apropos Ground No.3, the assessee objected the imposition of penalty as being wrong and illegal on the ground that the initiation of penalty was for furnishing inaccurate particulars of income whereas the penalty has been imposed for concealment of income. 3. The assessee e-filed on 30.09.2008, declaring total income at Rs.36,10,920/- and the same was processed u/s 143(1) of the Act. Assessment was completed at a total income of Rs.37,83,100/- after making addition of Rs.1,72,181/-. The CIT(A) dismissed the appeal and confirmed the addition. This addition has further been confirmed by Tribunal in ITA 22/Agra/2013. The Assessing Officer imposed the penalty of Rs. 52,000/- u/s 271(1)(c) of the Act. 4. The assessee preferred an appeal before the CIT(A) who confirmed the said penalty. 5. The ld. Counsel for the assessee has contended that on the facts and circumstances of the case and in law, the penalty order is bad in law

3 ITA No. 223 /AGR/2016 Assessment Year: 2008-09

and without jurisdiction, hence, the same may kindly be cancelled. He further submitted that the order is bad in law because it has been passed in violation of Section 274 r.w.s. 271(1)(c) of the I.T. Act, hence, the said unlawful penalty order be cancelled. 6. The issue was raised before the ld. CIT(A) by way of Ground No.3 as under: “3. Because without prejudice to the above-mentioned grounds penalty imposed is also wrong and illegal on the grounds that the penalty has been initiated for furnishing inaccurate particulars of income whereas the penalty has been imposed for concealment of income.”

7.

The ld. CIT(A) has not given any finding on the legal ground rather merge the issue as under:

“Para 5 that all the grounds relates to only one issue of imposition of penalty of Rs.52,000/- u/s 271(1)(c) of the Act.” The ld. counsel for the assessee contended that the ‘concealment 8. of particulars of income’ and ‘furnishing of inaccurate particulars of income’ referred to in Section 271(1)(c) of the Act denote to different connotation. For this purpose, he relied upon the judgments of the Hon’ble Supreme Court in the case of Dilip N. Shroff, 161 Taxmann 218 (SC) and T. Ashok Pai, 292 ITR 11 (SC) that the aforesaid two expressions convey different connotation.

7.

In CIT vs. Manju Nath Cotton and Ginning Factor 359 ITR 565 (Kar), notice u/s 274 should specifically state the ground mentioned in

4 ITA No. 223 /AGR/2016 Assessment Year: 2008-09

Section 271(1)(c) that is whether it is for concealment of income or for

furnishing of inaccurate particulars of income.

9.

It is not disputed that the Assessing Officer records that the

penalty proceedings u/s 271(1)(c) of the Act are initiated for

concealment of income while the penalty is imposed for concealment of

income.

10.

Having understood that the two expressions have different

connotations, we have recently decided this issue in the case of Sachin

Arora vs. ITO in ITA No. 118/Agra/2015. The relevant part of the order

is reproduced as under: “53. From all the above, it is quite clear, that ‘suppressio vari’, or ‘suppression of truth’, which has, in section 271(1)(c) of the IT Act, as its equivalent, ‘concealment of income’, and ‘suggestio falsi’, literally, ‘suggesting or stating a falsehood’, which manifests itself as ‘furnishing of inaccurate particulars thereof’, are two distinctly separate charges; that leveling of either of these charges has to be explicitly brought to the notice/knowledge of the assessee, sans which, the assessee, under a nebulous notice containing both these charges, is rendered incapable of defending the charge per se. This would be in utter violation of the principles of natural justice, such notice being null and void ab initio. It is also pertinent to note at this juncture that the notice u/s 274 is a mandatory statutory notice without which, the initiation of penalty proceedings would be nugatory, nay, non est in the eye of the law. Therefore, the argument of the Department that where initiation of penalty in the Assessment Order, the levy in the penalty order and the confirmation of such penalty in the first appellate order are on one and the same charge, the contents of the notice u/s 274 are of no effect, the assessee having been duly apprised of the specific charge against them, is not acceptable in law. This argument has specifically been met by the Mumbai ITAT in ‘Orbit 35 Enterprises vs. ITO’, (supra) in ITA Nos. 1596 & 1597/Mum/2014, vide order dated 01.09.2017. Accordingly, this argument is rejected.

5 ITA No. 223 /AGR/2016 Assessment Year: 2008-09

54.

Therefore, in view of the foregoing discussion, particularly following ‘Manjunatha’ (supra), we hold that the notices under challenge are not in conformity with the law and they are void ab initio. Accordingly, the said notices and all proceedings based thereon, culminating in the impugned orders, are quashed.” 11. In view of the foregoing discussion, we hold that the penalty order is

not conformity with the law and is void ab initio. Accordingly, the penalty

order is quashed.

12.

In the result, appeal of the assessee is allowed.

Order pronounced, in the open Court on 16/01/2018.

Sd/- Sd/- (A. D. JAIN) (DR. MITHA LAL MEENA) JUDICIAL MEMBER ACCOUNTANT MEMBER Dated:16/01/2018 Aks/DOC

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