INCOME TAX OFFICER 9(3)(2), MUMBAI vs. M/S. DYTEX SEALS INDIA PVT. LTD, MUMBAI

Since all these appeals pertain to the same assessee involving one common issue which arose out of mutatis mutandis identical set of facts and circumstances, except variation in figures, therefore, as a matter of convenience, these appeals were heard together and are being disposed off by way of this consolidated order.

When the case was called for hearing, neither the assessee nor any of its authorized representatives appeared before us to assist the Bench. There is no application for adjournment either. Accordingly, we proceed to dispose off these Revenue’s appeal ex–parte qua the respondent assessee after hearing the learned Departmental Authorities and on perusal of the material available on record. ./2019 Assessment Year – 2009–10

Facts in brief:– The assessee for the assessment year 2009–10, filed its return of income on 5th September 2009, declaring total income of ` 1,18,440. The Assessing Officer completed assessment under section 143(3) r/w section 147 of the Act on 27th March 2015, assessing total income at ` 11,58,500, after disallowing bogus

The learned Commissioner (Appeals) deleted the penalty by relying upon the decision of the Hon'ble Supreme Court in CIT v/s Reliance Petroproducts Pvt. Ltd., [2010] 322 ITR 158 (SC) and other Co–ordinate Bench decisions. He came to the conclusion that penalty is not sustainable in the eyes of law.

The Revenue being aggrieved with the aforesaid order of the learned Commissioner (Appeals), is in appeal before the Tribunal.

Before us, the learned Departmental Authorities relied upon the penalty order of the Assessing Officer and submitted that the initial

Considered the rival submission and material placed on record. As it transpires from the record available before us, we find that the Assessing Officer imposed penalty under section 271(1)(c) of the Act on estimation basis without adducing any evidence on record for concealment of income. In accordance with the provisions contained under section 271(1)(c) of the Act, penalty under section 271(1)(c) of the Act is liable to be imposed only where the assessee has concealed its particulars of income or furnished inaccurate particulars. However, the estimation of income on higher side cannot contemplate imposition of penalty, hence, cannot be termed as either concealment or furnishing of inaccurate particulars of income. We find support from the series of decisions by different High Courts as well the decision rendered by the Co–ordinate Benches of the Tribunal, wherein it was held that when addition is made on estimate basis, no penalty is sustainable. In support of this contention, following case laws are relied upon:-

On careful consideration of the facts and circumstances of the case in the light of the decisions relied upon as aforesaid, we are of the considered view that the learned Commissioner (Appeals) was indeed justified in deleting the penalty, as there was no concealment of income on the part of the assessee and additions made on estimation by the Assessing Officer do not call for initiation of penalty. Consequently, in our considered opinion, the penalty levied by Assessing Officer was rightly deleted by the learned Commissioner (Appeals). Accordingly, we uphold the order passed by the learned Commissioner (Appeals) by dismissing the grounds of appeal raised by the Revenue.

In the result, Revenue’s appeal for A.Y. 2009–10 is dismissed. ./2019 Assessment Year – 2010–11 ITA no.5480/Mum./2019 Assessment Year – 2011–12

The facts and circumstances of the issue arising out of these appeals are mutatis mutandis identical, except variation in figures, and 6 Dytex Seals India Pvt. Ltd. the said issue is decided by us in the appeal for the assessment year 2009–10 as aforesaid wherein we have upheld the order of the learned Commissioner (Appeals) by dismissing the grounds raised by the Revenue. Since the issue being common in the years under consideration also, consistent with the view taken in Para–8 and 9 above, following the same, we uphold the order of the learned Commissioner (Appeals) in these assessment years also and dismiss the grounds raised by the Revenue.