KAMLESH M. KANUNGO,MUMBAI vs. DY CIT, CC-1(4), MUMBAI

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ITA 276/MUM/2021Status: DisposedITAT Mumbai08 November 2021AY 2008-094 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 penalty cannot be levied on an addition made on an estimated basis, especially when the assessee's conduct is not contumacious. The penalty levied was set aside.

What were the facts?

The assessee, engaged in steel trading, faced assessment reopening due to allegations of bogus purchases. Despite providing vouchers and banking proofs, additions were made based on peak credit. The addition was later restricted by appellate authorities.

What were the issues?

Whether penalty under Section 271(1)(c) can be levied on an estimated addition and if the show cause notice was valid.

Which sections of the Income-tax Act were involved?

Section 271(1)(c)

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)Show list

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Income Tax Appellate Tribunal, “H” Bench, Mumbai

Before: Shri Shamim Yahya (AM) & Shri C.N.Prasad (JM)

For Appellant: Shri Hoshang Boman Irani
For Respondent: Shri Hoshang Boman Irani
Hearing: 03.11.2021

O R D E R Per Shamim Yahya (AM) :-

This appeal by the assessee is directed against the order of learned Commissioner of Income Tax (Appeals)-47 dated 22.1.2021 and pertains to assessment year 2008-09.

2.

Grounds of appeal read as under:-

1. That the Id. C.I.T. (Appeals) has erred in upholding the validity of impugned penalty order dated 28/09/2018 passed u/ s 271 (1)(c) imposing the penalty at Rs. 4,36,249/- consequent to invalid show cause notice issued on 27/03/2014 by Id, A.O. in standard computer generated form without striking out the inapplicable words and provisions depriving the assessee to present his case in effective, proper and lawful manner in absence of specification of exact default in the show cause notice.

2. That on merit of the case and also in law penalty imposed by Id. A.O. u/s. 271(1)(c) at Rs. 4,36,249/- and upheld by Id. C.I.T.(Appeals) to the extent of Rs.

2,05,023/- in respect of debatable disallowance which has been upheld on adhoc basis and modified differently by the different appellate authorities that too without properly appreciating the various contention raised by appellant in the detailed written submission filed being wrong on facts and bad in law therefore may kindly be deleted.

3.

Brief facts of the case leading to the levy of penalty are as under:-

Assessee is engaged in the business of trading in steel items. Assessment was reopened on the basis of information from search and seizure action that assessee was engaged in bogus purchases. Assessee supplied the purchased vouchers and payments were through banking channel. However, drawing adverse inference on the failure of assessee to produce the alleged suppliers and findings defects in other supporting documents, and without doubting the sales, the AO made peak credit addition, which resulted in addition of Rs. 1,60,43,273/-

4.

Upon assessee’s appeal Ld.CIT(A) held that addition should be restricted to the gross profit @3.28% on the bogus purchases of Rs. 3,01,59,357/- Upon further appeal ITAT restricted the disallowance to 2% of the bogus purchases . Penalty was also levied on the aforesaid addition. The AO has computed the disallowance confirmed by the ITAT @8% amounting to Rs. 12,83,462/-. The penalty levied is Rs. 4,36,249/-. This was confirmed by Ld.CIT(A).

5.

Against this order assessee is in appeal before ITAT.

6.

We have heard both the parties and perused the record. Apparently, the quantum of penalty is not correct as ITAT has upheld only 2% of the addition. Hence, the quantum of penalty is liable to corrected accordingly. As regards, the merits of the penalty levied, We find that the same has been done on an addition, which is made on estimated basis. In the facts and circumstances of the case, assessee cannot be visited with the rigors of penalty in terms of section 271(1)(c) of the Act. The assessee here is not guilty of concealment or furnishing of inaccurate particulars. Moreover, Hon’ble Supreme Court in the case of State of Orissa 82 ITR 26 has held that the authority may not levy penalty, if the conduct of the assessee is not found to be contumacious. On the facts and circumstances of the case, in our considered opinion, assessee conduct cannot be said to be contumacious.

7.

In the background of aforesaid discussion and precedent, we set aside order of authorities below and delete the levy of penalty.

8.

Assessee has also raised a plea regarding non-ticking off the relevant limb of charge in the penalty notice. Ld.CIT(A) has rejected the same. Ld. Counsel of the assessee submitted that the issue is squarely covered in favour of the assessee by the decision of full bench of the Hon’ble Bombay High Court in the case of Farhan A. Shaikh Vs. PCIT (125 taxamnn.com 253) vide order dt. 11.3.2021

9.

Upon careful consideration, we find that since, we have already deleted the penalty on merit the adjudication on this preliminary aspect is only of academic interest, hence we are not engaging to the same.

10.

In the result, this appeal by the assessee stands allowed.

Pronounced in the open court on 08 .11.2021.

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