SRI PRAYAG YADAV,PASCHIM BURDWAN vs. A.C.I.T.,CIRCLE-2, ASANSOL

The present appeal has been preferred by the assessee against the order dated 04.02.2019 of the Commissioner of Income Tax(Appeals), Asansol [hereinafter referred to as ‘CIT(A)’]. The assessee in this appeal has agitated against the levy of penalty of Rs.1,31,524/- u/s 271B of the Income Tax Act (hereinafter referred to as the ‘Act’) for not getting his accounts audited before the specified date as laid down u/s 44AB.

No one has put in appearance on behalf of the assessee despite service of notice. A perusal of case file records show that notices have been served to the assessee several times through Registered post and through email to the AR of the assessee but no one has ever put in appearance on behalf of the assessee. It seems that the assessee is no more interested in prosecution of the appeal, therefore, we proceed to decide the appeal on merits after hearing the ld. DR and after going through the records.

On being asked to explain as to why not the penalty be levied for not getting the accounts audited before specified date, the assessee submitted before the lower authorities that due to severe heart problem, the assessee most of the time was confined

Considering the above plea of the assessee on record, since it was the first time that the assessee came under the purview of the provisions of section 44AB for getting his accounts audited and the assessee was not conversant with the above technical provisions and further considering the fact that the assessee had duly got audited its accounts before filing of the return, we are of view that there was a reasonable cause for the assessee for delay in getting accounts audited. In view of this, we do not find it a fit case to levy penalty u/s 271B of the Act and the same is accordingly ordered to be deleted.

In the result, the appeal of the assessee stands allowed.