M/S SINGHAL STRIPS LTD.,DELHI vs. DCIT, NEW DELHI

PER KULDIP SINGH, JUDICIAL MEMBER :

Commissioner of Income Tax(Appeals)-15, New Delhi qua the Assessment Year 2000-01 on the grounds inter alia that :

“l(i). That on facts and circumstances of the case, the Ld. CIT(A) was not justified in confirming penalty u/s 271(1 )(c) even though there is no case of recording of proper satisfaction in terms of provisions of section 271(l)(c) of the Act and as such the penalty order is illegal and without jurisdiction. ii) That in absence of recording of specific satisfaction or levying of specific charge as to concealment of income or furnishing of inaccurate particulars of income, the notice u/s 274 and the consequential order is invalid and void-ab-initio. 2(i) That on facts and circumstances of the case, the Ld. CIT(A) was not justified in confirming penalty of Rs. 6,19,080/- on the alleged ground of concealment and furnishing of inaccurate particulars of income even though the fact of share application money is apparent from the face of financial statements and as such there is no case of any penalty in terms of provisions of section 271(1 )(c) of the Act. (ii) That even on merits, the addition u/s 68 being on technical grounds, there is no case of any concealment or furnishing of inaccurate particulars of income u/s 271(1 )(c) of the Act. 3(i) That merely on the basis of addition in the assessment order, there cannot be any presumption about concealment or furnishing of inaccurate particulars when all the relevant facts were part of record. 3(ii) application money u/s 68 has been made on the basis of presumption and there is no finding regarding concealment or furnishing of inaccurate particulars of income and as such penalty is not sustainable.

4. That this is a case of loss and presumption about concealment is illegal, arbitrary and misconceived.

5. That the assessee craves leave to add, amend, alter or forgo any or all of the grounds as may be necessary and in the interest of justice.

6. That penalty order is not justified on facts and same is bad in law.”

Feeling aggrieved the assessee has come up before the Tribunal by way of present appeal.

It is also not in dispute that after remand of the case by the Tribunal to AO none appeared on behalf of the assessee before the Assessing Officer who has framed the assessment on account of non-furnishing of the details by the assessee.

“As to whether the assessee has concealed particulars of income or has furnished inaccurate particulars of such income during assessment proceedings?” 7. Ld. AR for the assessee challenging the impugned order contended inter alia that AO in order to initiate the penalty proceedings has prima facie failed to satisfy himself that as to whether the assessee has concealed the particulars of income or have furnished inaccurate particulars of income in the assessment order as well as in the show cause notice issued under section 271(1)(c) / 274 of the Act and relied upon the decision of Hon’ble Karnataka High Court in case of CIT vs. Manjunatha Cotton and Ginning Factory-359ITR 565 and CIT vs. SSA’s Emerala Meadows -73 taxmann.com 241 (kar.)

(Revenue’s SLP dismissed in 242 taxman 180).

Even perusal of the penalty order goes to show that the penalty has been levied merely on the basis of addition made by the AO and confirmed by the Ld. CIT(A) and independent case has not been made out by the AO to levy the penalty u/s 271(1)(c) of the act.

“5. In view of the above, I am satisfied that it is a fit case for initiation of penalty proceedings u/s 271(1)(C) of the Act, therefore, penalty proceedings u/s 271(1)(c) are initiated separately.” 10. So, perusal of the aforesaid satisfaction recorded by the AO shows that at the time of initiating penalty AO himself was not aware enough if he has initiated the penalty proceedings on account of furnishing of inaccurate particulars of income or for concealment of income by the assessee rather mechanically sought to initiate the penalty proceedings u/s 271(1)(c) of the Act. When initiation of the penalty itself is not valid, it does not provide any cause of action as required u/s 271(1)(c) of the Act to levy the penalty on the assessee.

Moreover when AO has not recorded valid satisfaction 11. required u/s 271(1)(c) notice issued u/s 274 read with section 271(1)(c) to initiate the penalty proceeding is not specified one so as to make out if the assessee has concealed particulars of income or has furnished inaccurate particulars of such income. Hon’ble

Apex Court in case of CIT vs. M/S SSA’S Emerald Meadows –

(2016) 73 taxmann.com 248 (SC) while dismissing the SLP filed by the revenue quashing the penalty by the Tribunal as well as Hon’ble High Court on ground of unspecified notice u/s 274 of the Act has held as under :

“Section 274, read with section 271(1)(c), of the Income-tax Act, 1961 - Penalty - Procedure for imposition of (Conditions precedent) - Assessment year 2009-10 - Tribunal, relying on decision of Division Bench of Karnataka High Court rendered in case of CIT v. Manjunatha Cotton & Ginning Factory [2013] 359 1TR 565/218 Taxman 423/35 taxmann.com 250, allowed appeal of assessee holding that notice issued by Assessing Officer under section 274 read with section 271 (1 )(c) was bad in law, as it did not specify under which limb of section 271(1 )(c) penalty proceedings had been initiated, i.e., whether for concealment of particulars of income or furnishing of inaccurate particulars of income - High Court held that matter was covered by aforesaid decision of Division Bench and, therefore, there was no substantial question of law arising for determination - Whether since there was no merit in SLP filed by revenue, same was liable to be dismissed - Held, yes [Para 2] [In favour of assessee]”

on the basis of additions made by AO and confirmed by Ld.

CIT(A) and has failed to independently prove as to how and under what circumstances, the assessee has furnished inaccurate particulars of income. Again for facility of reference operative part of the penalty order is extracted as under :-

“The addition made u/s 68 has been clearly confirmed by the CIT(A) as the identity, creditworthiness and genuineness of transaction relating to share application money had not been proven both during the assessment and appellate proceedings. In view of the above, it is clear that the assessee has furnished inaccurate particulars of his income with a view to evade taxes. The penalty for inaccurate particulars u/s 271(1)(c), range from minimum of 100% of tax sought to have evaded and goes upto 300% which is worked out as under: Income in respect of which inaccurate : Rs. 16,08,000/- Particulars were furnished : Rs. 6,19,080/- Tax sought to be evaded : Rs. 6,19,080/- Minimum Penalty (100% of the tax Sought to have evaded) Maximum Penalty (300% of the tax : Rs. 6,19,080/-“ Sought to have evaded)

Order pronounced in open court on this 17th December, 2019.