PALLAVI SOOD,NEW DELHI vs. ACIT, NEW DELHI

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ITA 1746/DEL/2015Status: DisposedITAT Delhi04 December 2020AY 2010-116 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 amended Section 140A(3) of the Act, effective from 01.04.1989, does not envisage any penalty for non-payment of self-assessment tax, but rather mandatory interest. Therefore, the Assessing Officer was not justified in levying the penalty.

What were the facts?

The assessee filed a return of income showing tax payable under section 140A. Since the tax was not paid by the date of finalization of assessment, the Assessing Officer levied a penalty under section 140A(3) read with section 221(1). The assessee argued that amendments to the Act provided for interest, not penalty, for delayed payment of self-assessment tax.

What were the issues?

Whether penalty can be levied for non-payment of self-assessment tax when the law provides for interest for such default due to amendments made in the Income-tax Act.

Which sections of the Income-tax Act were involved?

Section 140A(3),Section 221(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI ‘F’ BENCH, NEW

Before: SHRI N.K. BILLAIYA, & SHRI SUDHANSHU SRIVASTAVA

For Appellant: Shri Satyen Sethi, Adv, Shri A.T. Panda, Adv
For Respondent: Shri Atigu Ahmed, Sr. DR
Hearing: 01.12.2020Pronounced: 04.12.2020

PER N.K. BILLAIYA, ACCOUNTANT MEMBER,

1.

This appeal by the assessee is preferred against the order of the CIT(A) – 18, New Delhi dated 26.02.2015 pertaining to A.Y 2010-11.

2.

The solitary grievance of the assessee is that the Assessing Officer erred in levying penalty under section 140A(3) of the Income- tax Act, 1961 [hereinafter referred to as 'the Act' for short] .

3.

Facts on record show that the assessee filed return of income on 26.09.2010, which was subsequently revised on 27.03.2013. As per the return of income, a sum of Rs. 37,41,574/- has been shown as tax payable under section 140A of the Act. Since the tax was not paid till the date of finalisation of assessment under section 143(3) of the Act, the AO proceeded to levy penalty under section 140A(3) read with section 221(1) of the Act amounting to Rs. 37,41,574/-.

4.

The assessee carried the matter before the CIT(A) but without any success.

5.

Before us, the ld. counsel for the assessee vehemently stated that the provisions of the Act relating to levy of penalty have been amended by the Direct Tax Laws Amendment Act, 1989. It is the say of the ld. counsel that with this amendment, it has been provided in the Act that any delay in payment of self-assessment tax shall attract interest and not penalty. Since the A.Y under consideration is 2010–11, no penalty should have been levied by the Assessing Officer.

6.

Per contra, the ld. DR supported the findings of the Assessing Officer.

7.

We have carefully considered the orders of the authorities below.

The relevant paras of the Circular dated 31.10.1989 are as under:

"Para 4.17 : The old provisions of sub-section (3) of the section provided for levy of penalty for non-payment of self-assessment tax, since the rate of mandatory interest for failure to pay the tax has now been increased, it is not necessary to retain this provision any more. The amending Act has accordingly omitted the said sub section (3).

4.18 : In order to vest the power of recovery of tax and interest due under this section on the basis of the return, amending Act 1987, has inserted a new sub section (3) in the section to provide that if any asses-see has not paid self assessment tax and interest in full before filing the return, he shall be deemed to be an asses- see in default in respect of such tax and interest."

Quite clearly, if one is to read the earlier Section 140A(3) of the Act and the amended section w.e.f. 1.4.1989 along-with the explanatory notes to the amendment conjointly, it is clear that the earlier provision prescribing for levy of penalty for default outlined in Sub-section (1) of Section 140A(3) has yielded place to mandatory charging of interest for such default. The Heddle Knowledge Private Ltd. aforesaid legislative intent also gets strength by the fact that simultaneously the legislature prescribed for mandatory charging of interest under section 234B of the Act for default in payment of self-assessment tax w.e.f. 01.04.1989 onwards.”

8.

Therefore, considered in the aforesaid light, in our view, the fact that the amended section 140(3) with effect from 01.04.1989 does not envisage any penalty for non-payment of self-assessment tax, the Assessing Officer was not justified in levying the impugned penalty by making recourse to section 221 of the Act. We, accordingly, direct the Assessing Officer to delete the penalty imposed under section 140A read with section 221(1) of the Act.

9.

In the result,appeal of the assessee in is allowed.

The order is pronounced in the open court on 04.12.2020.

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