NEW SAMRAT METALS CO. PVT. LTD.,NEW DELHI vs. DCIT, NEW DELHI

That the CIT(A) is erred under the law while confirming the order of A.O., imposing the penalty u/s 271(1)(c) on following additions & disallowances as the appellant has not furnished inaccurate particulars of its income as alleged :- a) Addition on account of interest u/s. Rs. 45,884 244A of the Act. b) Excess job work receipts as per Rs. 18,600 26AS c) Disallowance of short term capital Rs.28,71,839 loss d) Business loss/Depreciation – Rs.23,28,939 Revised computation.

The assessee in this case has filed the return of income declaring NIL income after claiming current year’s loss at Rs.54,90,517/-. The A.O. made the above addition against the assessee and noted in the assessment order “penalty proceedings under section 271(1)(c) of the I.T. Act are initiated separately.” The A.O. in the penalty order noted that he has satisfied that the amount of addition represents the income, the particulars of which, assessee have been incorrectly furnished by the assessee within the meaning of Explanation-1 to Section 271(1)(c) of the I.T. Act. Hence, he levied the penalty under section 271(1)(c) of the I.T. Act, 1961.

Learned Counsel for the Assessee submitted that A.O. has issued show cause notice Dated 27.02.2015 in which the A.O. has mentioned :

On this issue again this Court is unable to find any error having been committed by the ITAT. No substantial question of law arises”.

On the other hand, the Ld. D.R. relied upon the impugned order and submitted that assessee has furnished inaccurate particulars of income and disallowance have been made which have not been challenged by the assessee. No specific ground have been raised by assessee to challenge the levy of penalty with regard to deficiencies noted. Therefore, penalty is levied against the assessee.

We have considered the rival submissions. The A.O. before initiating the penalty against the assessee has mentioned in the assessment order that “penalty 6 ITA.No.2470/Del./2017 M/s. New Samrat Metals Co. Pvt. Ltd., New Delhi. proceedings under section 271(1)(c) of the I.T. Act are initiated separately.” The assessment order is passed on 27.02.2015 on the same day the A.O. issued show cause notice to assessee before levy of the penalty on 27.02.2015 in which A.O. has mentioned “have concealed the particulars of your income and furnished inaccurate particulars of such income.” The A.O. in the penalty order has, however, levied the penalty for furnishing inaccurate particulars of income incorrectly by assessee within the meaning of Explanation-1 to Section 271(1)(c) of the I.T. Act. Explanatino-1 to Section 271(1)(c) of the I.T. Act deals with concealment of particulars of income. Therefore, A.O. was not definite in his conclusion whether it is a case of concealment of particulars of income or furnishing inaccurate particulars of income. The Hon’ble Karnataka High Court in the case of M/s. SSA Emerald Meadows 73 taxmann.com 241 noted the findings of the Tribunal, in which, the Tribunal has allowed the appeal filed by assessee holding the notice issued by A.O. under section 274 r.w.s. 271(1)(c) of the I.T. Act to be bad in Law as it did not specify under which limb of Section 7 ITA.No.2470/Del./2017 M/s. New Samrat Metals Co. Pvt. Ltd., New Delhi. 271(1)(c) of the I.T. Act, the penalty proceedings had been initiated i.e., whether for concealment of particulars of income or furnishing inaccurate particulars of income. The Hon’ble Karnataka High Court has referred to their earlier decision in the case of CIT vs., Manjunatha Cotton and Ginning Factory 359 ITR 565 (Kar.) and dismissed the Departmental Appeal. The Judgment of Hon’ble Karnataka High Court have been confirmed by dismissing the SLP filed by the Department by the Hon’ble Supreme Court as reported in 73 taxmann.com 248 (SC). The Hon’ble Delhi High Court in the case of M/s. Sahara India Life Insurance Company Ltd., (supra), decided the same proposition by following the above decisions. In this view of the matter, we are of the view that since notice is bad in Law as it did not specify under which limb of Section 271(1)(c) of the I.T. Act penalty proceedings have been initiated i.e., whether for concealment of particulars of income or furnishing inaccurate particulars of income, therefore, levy of penalty is wholly unjustified. We may also note that since assessee challenged the levy of penalty that includes all the grounds 8 ITA.No.2470/Del./2017 M/s. New Samrat Metals Co. Pvt. Ltd., New Delhi. raised by the assessee for challenging the levy of the penalty. In this view of the matter, we set aside the Orders of the authorities below and cancel the penalty. Appeal of the Assessee is allowed.

In the result, appeal of the Assessee allowed.