M/S RAMDEV SYNTHETICS PVT LTD.,MUMBAI vs. ACIT 4(3)(1), MUMBAI

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ITA 2359/MUM/2019Status: DisposedITAT Mumbai11 December 2020AY 2011-123 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 held that penalty under Section 271(1)(c) is not exigible on the disallowance of depreciation for the director's residential house as there was no concealment or furnishing of inaccurate particulars. Similarly, penalty for non-deduction of TDS was considered double prejudice.

What were the facts?

The Assessing Officer made disallowances for depreciation on a director's residential house and interest for non-deduction of TDS. The CIT(A) partly sustained penalties under Section 271(1)(c) on these disallowances.

What were the issues?

Whether penalty under Section 271(1)(c) can be levied on disallowances related to depreciation on a director's residential house and interest for non-deduction of TDS.

Which sections of the Income-tax Act were involved?

Section 271(1)(c),Section 40(a)(ia)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH, MUMBAI

Before: SHRI SHAMIM YAHYA, AM & SHRI AMARJIT SINGH, JM

For Appellant: Shri Gaurav Kabra, Shri Auntan H. Ansari
Pronounced: 11.12.2020

O R D E R Per Shamim Yahya, A. M.:

These appeals by the assessee are directed against the respective orders of learned Commissioner of Income Tax (Appeals)-9, Mumbai (ld.CIT(A) for short) wherein learned CIT (A) has partly sustained the levy of penalty under section 271 (1)(c) of the Income Tax Act, 1961 (‘the Act' for short) as under: Assessment year Penalty Sustained 2011-12 740822 2012-13 747371 Facts leading to the levy of penalty are identical.

2.

Brief facts of the case are that the Assessing Officer (A.O. for short) made disallowances on three counts as under: • Disallowance of depreciation for car registered in the name of the director. • Disallowance of depreciation claimed on house used as residence by the director. • Disallowance of interest under section40(a)(ia) for non-deduction of TDS.

3.

Penalty was also levied on the above heads. Learned CIT appeals deleted the penalty on account of depreciation which was disallowed as the car was registered in the 2 & 2360/Mum/2019 (AYs: 2011-12 & 2012-13) M/s. Ramdev Synthetics Pvt. Ltd. vs. ACIT name of the director. However he sustained the levy of penalty on account of disallowance of depreciation claimed on house used as residence by the director and also on account of disallowance of interest for non-deduction of TDS.

4.

Against the order assessee is in appeal before us.

5.

We have heard both the parties and perused the records. As regards the penalty on depreciation which was disallowed as the house was used as residence by the director, in our considered opinion, the penalty u/s.271(1)(c) is not exigible on the said disallowance. The house was being used as residence by a director. It is not the case that the director was not entitled to use the said residence as per the terms of agreement with the company. In this view of the matter, the very disallowance of depreciation is on a very hollow basis. In such circumstances, in our considered opinion, no penalty u/s.271(1)(c) can be levied on such a disallowance. Moreover we hold that there is no case of concealment or furnishing of inaccurate particulars of income on this issue. Hence, the assessee deserves to succeed on this reasoning also.

6.

As regards the disallowance of interest for non-deduction of TDS is concerned, we find that on this issue again there cannot be case of concealment or furnishing of inaccurate particulars of income. Furthermore, non-deduction of TDS itself leads to separate proceedings against the assessee. Hence, visiting the assessee again with penalty u/s.271(1)(c) will amount to double prejudice, which is not sustainable. Hence, in the background of aforesaid discussion and precedent, we set aside the orders of authorities below and delete the penalty.

7.

In the result, these appeals by the assessee stands allowed.

Order pronounced under rule 34(4) of the Income Tax (Appellate Tribunal) Rules, 1962, by placing the details on the notice board on 11.12.2020

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