M/S. ASSOCIATION OF INDIAN FORGING INDUSTRY,PUNE vs. INCOME-TAX OFFICER, WARD - (2), PUNE

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ITA 715/PUN/2019Status: DisposedITAT Pune26 May 2022AY 2012-135 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal upheld the penalty, finding that the assessee failed to disclose the accumulated income and could not establish bonafides for the non-disclosure with documentary evidence.

What were the facts?

The assessee, a non-profit organization, failed to utilize accumulated income within the prescribed period and did not offer it to tax. The Assessing Officer added back the amount and initiated penalty proceedings.

What were the issues?

Whether penalty under Section 271(1)(c) is leviable for non-disclosure of accumulated income not utilized within the prescribed period, and whether the assessee's omission was a bonafide mistake.

Which sections of the Income-tax Act were involved?

Section 11,Section 271(1)(c),Section 274

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, PUNE

Before: SHRI INTURI RAMA RAO, AM & SHRI PARTHA SARATHI CHAUDHURY, JM

For Respondent: Shri S P Walimbe – DR
Hearing: 23/05/2022Pronounced: 26/05/2022

आदेश / ORDER

PER PARTHA SARATHI CHAUDHURY, JM:

1.

This appeal preferred by the assessee emanates from the order of ld.Commissioner of Income Tax(Appeals)-10, Pune dated 01.02.2019 for the Assessment Year 2012-13. as per the grounds of appeal on record.

2.

The only grievance of the assessee in the grounds of appeal is levy of penalty under section 271(1)(c) of the Act. At the time of hearing before us, none appeared for the assessee.

3.

Brief facts of the case as emerged out from the penalty order, statement of facts and other material available on record are that the assessee, Association of Indian Forging Industry (hereinafter referred to as appellant) is a not-for-profit company incorporated u/s 25 of the Companies Act, 1956 and is also registered u/s 12A of the I.T. Act 1961, therefore eligible for exemption u/s 11 of the Act. As per the memorandum of association, the A.Y. 2012-13 M/s.Association of Indian Forging Industry (A)

principal object of the appellant is to promote the interests of the forging industry in India. The appellant filed its return of income for the year under consideration on 28.09.2012 declaring total income at Rs. NIL after claiming exemption u/s 11 of the Act. Subsequently, the case of the appellant was selected for scrutiny through CASS and after considering the submissions of the appellant produced before the AO during the course of assessment proceedings, total income was assessed at Rs. 15,00,000/- vide order dated 30.03.2015 after making additions on account of accumulated income not utilized within the prescribed period of five years. Penalty proceedings were initiated separately against the appellant vide issue of notice u/s 274 r.w.s 271(l)(c) of the Act dated 30.03.2015 for furnishing inaccurate particulars in respect of such income. During the course of penalty proceedings, the appellant made submissions contending that the penalty shall not be levied as it has co-operated during the course of assessment and the mere omission to add back the accumulated income not utilized does neither amount to concealment nor deliberate furnishing of inaccurate particulars of income; it is just a bonafide mistake rather than a deliberate mistake. However, the AO on going through the contentions so raised held that the same is unacceptable and therefore levied penalty u/s 271(1)(c) of the Act at minimum rate i.e. 100% of the tax sought to be evaded, thereby raising demand at Rs.4,63,500/-.

4.

We have perused the relevant documents on record and the orders of Sub-ordinate Authorities. The facts and circumstances have been taken into consideration and the submissions and ld.Departmental Representative(ld.DR) for the Revenue are also considered. That from record, it is conspicuous that A.Y. 2012-13 M/s.Association of Indian Forging Industry (A)

during the course of assessment proceedings, the Assessing Officer called for details from the assessee in respect of amount accumulated in the last Five Years and its consequent application. In response to which the assessee produced the necessary details.

5.

On verification of the same by the Assessing Officer, it was found that the assessee had accumulated an amount of Rs.15,00,000/- in Financial Year(F.Y.) 2006-07. Considering the provisions laid down in Section 11 Clause 2 of the Act, it was obligatory on the part of the assessee to utilise the said fund up to the end of Financial Year 2011-12. Nevertheless the assessee failed to offer the same towards the end of F.Y. 2011-12 i.e. the relevant previous year, which was the last year of the time prescribed to utilise such amount. Further, the assessee failed to add back and disclose the said amount in its total income declared for the year under consideration in accordance with the provisions laid down for computation of income in Section 11 of the Act. This fact was brought to the notice of the assessee during the assessment proceedings and the same was accepted upon confrontation by the Assessing Officer. Accordingly, such amount was added back to the total income of the assessee. The Assessing Officer specifically made a note in Para 6 of the Assessment Order that penalty proceedings under section 271(1)(c) r.w.s 274 of the Act are initiated separately for filing inaccurate particulars of income. The ld.CIT(A) has observed in his detailed order whereby he has upheld the penalty that it is undisputable fact that the amount under question on which the penalty has been initiated had thereafter levied was remained to be disclosed in the total income by the assessee while filing the return of income

A.Y. 2012-13 M/s.Association of Indian Forging Industry (A) for the year under consideration. This fact has also been accepted by the assessee in its written submission filed. However, the assessee in contrast to the finding of the Assessing Officer has claimed in its submission that it was the assessee who pointed out the said mistake to the Assessing Officer during the course of assessment proceedings. However, the ld.CIT(A) makes a categorical finding that going through the relevant Para 6 of the assessment order, it is evident that no such suo-moto acceptance was made by the assessee during the assessment proceedings instead, it was the Assessing Officer who upon verification of the details filed by the assessee found the said mistake and brought it to the notice of the assessee who in turn accepted the fact when confronted by the Assessing Officer. That further no evidentiary materials has been brought on record by the assessee to prove its claim that such mistake had been pointed out suo-moto by it during the assessment proceedings. Therefore, the claim of the assessee that it had furnished all the details of income and furnished particulars of accumulated fund and its non-application in the return of income for the said year being without any legitimate documentary evidence was rejected. That from the findings of the ld.CIT(A), Two facts emerges out i) that the amount under question on which penalty was initiated and thereafter levied remained to be disclosed in the total income by the assessee while filing his return of income for the year under consideration; ii) the assessee could not establish his bonafideness for not disclosing such details in the return of income and no documentary evidence were furnished in its support.

A.Y. 2012-13 M/s.Association of Indian Forging Industry (A)

6.

Before us also, as already mentioned, none appeared for the assessee, even though the notice of hearing was served at the given address and from the entire case records, it is an admitted fact that the assessee had accumulated amount of Rs.15 lakhs in F.Y. 2006-07 and as per provisions of the Act, it was obligatory on the part of the assessee to utilise the said fund up to the end of F.Y. 2011-12. Further, the assessee failed to add back and disclose the said amount in its total income declared for the year under consideration in accordance with the provisions laid down in computation of income in Section 11 of the Act. This non-disclosure has also been accepted by the assessee. In view of the examination of factual matrix in this case, we do not find any reason to interfere with the findings of the ld.CIT(A) which is hereby upheld. The grounds of appeal of the assessee are dismissed.

7.

In the result, appeal of the assessee is dismissed. Order pronounced in the open Court on 26th May, 2022.

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