BALAJI PRODUCE COMPANY,CHENNAI vs. DCIT,CC-1(4), CHENNAI

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ITA 590/CHNY/2021Status: DisposedITAT Chennai08 June 2022AY 2015-163 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 accepted the assessee's plea that the delay was due to reasonable cause, as provided under Section 273B, considering the firm's facing multiple legal issues and staff discontinuity. Therefore, the penalty was deleted.

What were the facts?

The assessee firm's return was filed belatedly, and the audit report was finalized late, leading to penalty proceedings under Section 271B for failure to obtain a timely audit report. The assessee cited multiple legal issues, staff turnover, and stress as reasons for the delay.

What were the issues?

Whether the penalty levied under Section 271B for delayed audit report is sustainable when the assessee demonstrates reasonable cause for the delay under Section 273B.

Which sections of the Income-tax Act were involved?

Section 271B,Section 273B,Section 44AB

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘A’ BENCH, CHENNAI

Before: HON’BLE SHRI MAHAVIR SINGH & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

For Appellant: Shri S. Sridhar (Advocate ) – Ld. AR, Shri ARV. Sreenivasan (Addl. CIT)-Ld. DR
For Respondent: Shri ARV. Sreenivasan (Addl. CIT)-Ld. DR

आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member)

1.

Aforesaid appeal by assessee for Assessment Year (AY) 2015-16 arises out of the order of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [in short CIT(A)] dated 30.11.2021 in the matter of penalty levied by Ld. Assessing Officer [AO] u/s. 271B vide order dated 29.06.2018. The sole grievance of the assessee is confirmation of penalty u/s 271B.

2 - 2. The Ld. AR submitted that delay in audit occurred due to various legal problems being faced by the assessee. The Ld. AR also submitted that no such default was made by the assessee in any of the earlier years or subsequent years. The Ld. Sr. DR, on the other hand, justified the penalty which is stated to be levied as per statutory mandate.

3.

Upon perusal of orders of lower authorities, we find that the assessee being resident firm has been assessed u/s 143(3) on 29.12.2017 wherein the returned income of Rs.106.35 Lacs has substantially been accepted except for addition of Rs.1.32 Lacs on account of difference in Form 26AS receipts.

4.

However the return was filed belatedly on 09.03.2017. It transpired that the Audit Report was finalized only on 03.02.2017. Accordingly, penalty proceedings were initiated u/s 271B for failure of the assessee to get its accounts audited and furnish a report as required u/s 44AB before the due date of furnishing of return of income. The assessee defended the penalty on the ground that it was facing multiple legal issues at various levels and was under great stress and mental torture. There was continuous turnover of the staff and discontinuity in the routine work which led to delay in finalization of account and audit. However, not convinced, Ld. AO levied penalty of Rs.1.50 Lacs u/s 271B vide penalty order dated 29.06.2018. The same, upon confirmation by Ld. CIT(A), is in further challenge before us.

5.

Upon careful consideration of material fact, the undisputed fact that could be gathered is that the assessee firm was facing multiple legal issues at various levels and was under great stress and mental torture. There was continuous turnover of the staff and discontinuity in the routine work which would certainly disrupt the work including finalization 3 - of account and audit. This situation is taken care of by the provisions of Sec.273B which provide that the penalty is not leviable if there was reasonable cause of the failure. We also find that the assessee has not made such a default in other years. Keeping in view the conduct of the assessee, we accept the plea of Ld. AR that this case falls within the provisions of Sec.273B. Therefore, be deleting the impugned penalty, we allow the appeal of the assessee.

6.

The appeal stands allowed in terms of our above order. Order pronounced on 08th June, 2022.

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