KIRLOSKAR CHILLERS PVT.LTD,PUNE vs. JOINT COMMISSIONER OF INCOME-TAX, RANGE - 11, PUNE

ORDER PER INTURI RAMA RAO, AM: These are the appeals filed by the assessee directed against the different orders of ld. Commissioner of Income Tax (Appeals)- 4, Pune [‘the CIT(A)’] dated 01.02.2019 for the assessment years 2011-12 and 2012-13 respectively. 2. Since the identical facts and common issues are involved in all the above captioned two appeals of the assessee, we proceed to dispose of the same by this common order.

2. The appellant craves leave to add, alter, delete or substitute all or any of the above grounds of appeal.”

5. Briefly, the facts of the case are that the appellant is a company incorporated under the provisions of the Companies Act, 1956. It is engaged in the business of manufacture and sale of various types of chillers, viz. Centrifugal & Screw together with their parts and accessories. The return of income for the assessment year 2011-12 was filed on 30.09.2011 declaring total income of Rs.9,35,23,872/-. Subsequent to filing the return of income, the survey operations were conducted in the residential and business premises of the appellant on 09.01.2013. During the course of such survey proceedings, the director of the appellant company admitted additional income of Rs.22,62,859/- on account of bogus purchases. Accordingly, the appellant company filed a revised return of income 3 ITA Nos.594 & 595/PUN/2019 on 13.03.2013, offered the said additional income. Against the said return of income, the assessment was completed by the Jt. Commissioner of Income Tax, Range-11, Pune (‘the Assessing Officer’) vide order dated 10.03.2014 passed u/s 143(3) of the Income Tax Act, 1961 (‘the Act’) accepting the returned income. The Assessing Officer also initiated penalty proceedings holding the appellant guilty of concealment of particulars of income as well as furnishing inaccurate particulars of income and proceeded with levy of penalty u/s 271(1)(c) of the Act vide order dated 24.09.2014.

6. Being aggrieved by the order of levy of penalty, an appeal was filed before the ld. CIT(A), who vide impugned order confirmed the levy of penalty on the ground that the appellant had revised the return of income consequent to the detection of concealed income during the course of survey proceedings.

7. Being aggrieved, the appellant is in appeal before us in the present appeal.

8. It is submitted before us that there is no variation between the returned income and assessed income, therefore, no penalty can be levied u/s 271(1)(c) of the Act. He placed reliance on the decision of the Hon’ble Delhi High Court in the case of CIT vs. SAS Pharmaceuticals 335 ITR 259 (Delhi).

4 & 595/PUN/2019 9. On the other hand, ld. CIT-DR submits that the assessee had filed revised return of income only after detection of concealed income during the course of survey proceedings and, therefore, the fact that the assessee disclosed the additional income by filing the revised return of income does not absolve the appellant from the penalty proceedings.