SANJEEV GARG,PANIPAT vs. ITO WARD -4, PANIPAT

On the facts and circumstances of the case, the learned CIT(A) has erred both on facts and in law in confirming the penalty of Rs. 7,16,880/- levied by the AO in the under section 271(1)(c) of the Income Tax Act.

Brief facts of the case shows that assessee is an Individual, filed return at Rs.12,85,950/- for Assessment Year 2014-15 on 30.07.2014. Later on some information was received about the bogus entry of profit / gain obtained by the assessee. Statement of the assessee was recorded under Section 131 of the Act by The DDIT (Investigation), Panipat on 15.07.2015 in which assessee admitted receipt of bogus long term capital gain of Rs.23,20,000/-. Therefore, proceedings under Section 147 of the Act was initiated and notice under Section 148 of the Act was issued on 27.01.2017. In response to the above notice assessee filed his return of income on 16.02.2017 at Rs.36,05,950/-. In the return in response to re-opened proceedings assessee included the above income in his return of income and paid the tax due thereon. Consequent to assessment order under Section 147 read with Section 143(3) of the Act was passed on 24.07.2017 at the returned income of the assessee. Along with the assessment order, the Assessing Officer initiated penalty proceedings under Section 271(1)(c) of the Act. Notice under Section 274 read with Section 271(1)(c) of the Act dated 24.07.2017 was issued without striking of any of the twin charges provided under that Section. In response to the notice assessee submitted that it has already included in Page 2 of 5 total income escaped income and has also deposited the Income Tax thereon. However, assessee contested that penalty is not leviable as the income returned was the income assessed. Assessee submitted that there is no concealment of any income. The ld. Assessing Officer rejected the explanation of the assessee and held that the assessee has declared the income pursuant to investigation and issue of notice under Section 148 of the Act. Therefore, he passed order under Section 271(1)(c) of the Act on 20.03.2018 levying penalty of Rs.7,16,880/- for concealment of income.

Assessee challenged the above order before the ld. CIT (Appeals). The assessee also relied on several judicial precedents over and above stating the facts of the case. The ld. CIT (Appeals) confirmed the penalty by the order under challenge.

The ld. Authorized Representative submitted that penalty notice issued by the ld. Assessing Officer was not sustainable on merit as assessee has already disclosed the escaped income in the return of income pursuant to notice under Section 148 of the Act. She also referred to certain judicial decisions of various Co-ordinate Benches. She also submitted that the notice issued under Section 274 has been issued without mentioning any of the charges and as the Assessing Officer has not cancelled / strike off the twin charges, the penalty is bad in law. She referred to the order of the Hon’ble Karnataka High Court in Pr. CIT Vs. SSA’s Emerald Meadows (2016) 73 Taxman.com 241 (Kar.) to support her case.

The ld. Departmental Representative stated that in the assessment order the Assessing Officer has clearly mentioned that assessee has concealed particulars of income and, therefore, even if one of the charges has not been struk off in the notice under Section 274 of the Act, the initiation of the penalty is valid.

Both the parties referred to several judicial precedents on either side which are considered.

We have carefully considered the rival contentions and perused the orders of the lower authorities. In this case at the time of initiation of the Page 3 of 5