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Income Tax Appellate Tribunal, DELHI ‘E’ BENCH,
Before: SHRI N.K. BILLAIYA, & MS. SUCHITRA KAMBLE
PER N.K. BILLAIYA, ACCOUNTANT MEMBER:
This appeal by the assessee is preferred against the order of the ld. CIT(A) – 27, New Delhi dated 30.01.2017 pertaining to A.Y 2008-09 .
The sum and substance of the grievance of the assessee is that the ld. CIT(A) erred in sustaining the penalty of Rs. 1,39,15,733/- levied u/s 271(1)(c) of the Income-tax Act, 1961 [hereinafter referred to as 'the Act' for short].
We find that the first appellate authority has dismissed the appeal in limine which means that the facts of the case have not been properly appreciated by the ld. CIT(A).
The facts on record show that the assessment was framed u/s 143(3) of the Act vide order dated 13.12.2010. Income of the assessee was computed as under:
Income under the head "Business & Profession" Net Profit as per profit and loss account 1152349276 Add: (added by assessee himself) Provision for leave encashment 500182 Prior period expenses 218273 ROC Fees 1002000 Intt. On TDS 4201 Depreciation as per Co. Act 188367698 190092354 1342441630
Disallowance u/s 14A (as discussed above) 10607464 Add: Disallowance u/s. 2(24)(x) 595170 Claim of depreciation on fixed assets 28005497 Excess claim of deduction of u/s. 80 IB 1939572 Claim of donation 153703 Claim of bad debts written off 234432 41535838 1383977688 Depreciation as per Income Tax Act 12522.5239 Less: Share in profit of firm 2112864 127338103 1256639365 Deduction u/s 80 IB Rs. 1299341344 1256639365 Less: I . Total income 0
Computation of income u/s. 115JB of the Act Net profit as per profit & loss account 1193133338 Add: Provision for leave encashment 500182 Prior period expense 218273 718455 1193851793 Deferred tax assets 41654336 Less: Income from partnership firm 2112364 43767200 1150084590 Add: Disallowance u/s 14A (as discussed above) 10607464 11606,9205 Total book profit 4 1160®2G50 Rounded off
After discussion the total income of the assessee is computed at ? Nil u/s. 143(3) of the I T Act, 1961, however, the tax liability is computed at Rs. 116,06,92,050/- u/s. 115JB of I T Act. issue, necessary forms after allowing credit for prepaid taxes if any. Charge interest u/s 234A, 234B. 234C & 234D as per law. - Penalty proceedings u/s 271(l){c) have been initiated separately.”
Penalty proceedings u/s 271(1)(c) of the Act were initiated on the additions made while computing the income under normal provisions of the Act. It can be seen from the computation of income, as per the assessment order exhibited above, that the tax liability of the assessee is computed u/s 115JB of the Act.
Against the quantum addition, the assessee preferred an appeal before the ld. CIT(A) who gave part relief to the assessee and penalty has been levied on the addition sustained by the ld. CIT(A).
We are of the considered view that in such a case, no penalty is leviable when income is assessed under the provisions of section 115JB of the Act and penalty is levied on the additions made under normal provisions of the Act. The Assessing Officer has made certain additions while computing the book profit u/s 115JB of the Act. Thus, it can be seen that the assessment is ultimately framed u/s 115JB of the Act whereas the penalty has been levied on the additions made for computing the income u/s 143(3) of the Act. This issue is now well settled in favour of the assessee and against the revenue by the decision of the Hon'ble High Court of Delhi in the case of Nalwa Sons Investment Ltd 327 ITR 543.
The facts of the case in hand are also clearly covered in favour of the assessee and against the Revenue by the following Circular of the CBDT:
“CIRCULAR NO. 25/2015 F.No.279/Misc./140/2015/ITJ Government of India Ministry of Finance Central Board of Direct Taxes New Delhi, 31st December, 2015 Subject: Penalty u/s 2yi(i)(c) wherein additions/disallowances made under normal provisions of the Income Tax Act, 1961 but tax levied under MAT provisions u/s H5JB/ii5JC,for cases prior to A.Y. 2016-17- reg.-
Section 115JB of the Act is a special provision for levy of Minimum Alternate Tax on Companies, inserted by Finance Act 2000 with effect from 1-4-2001.
Under clause (iii) of sub-section (1) of section 271 of the 2. Act, penalty for concealment of income or furnishing inaccurate particulars of income is determined based on the “amount of tax sought to be evaded” which has been defined inter-alia, as the difference between the tax due on the income assessed and the tax which would have been chargeable had such total income been
reduced by the amount of concealed income or income in respect of which inaccurate particulars had been filed.
In this context, Hon’ble Delhi High Court in its judgment 3. dated 26.8.2010 in ITA No.1420 of 2009 in the case of Nalwa Sons Investment Ltd. (available in NJRS as 2010- LL-0826-2), held that when the tax payable on income computed under normal procedure is less than the tax payable under the deeming provisions of Section 115JB of the Act, then penalty under section 27i(i)(c) of the Act could not be imposed with reference to additions /disallowances made under normal provisions. The judgment has attained finality.
Subsequently, the provisions of Explanation 4 to sub- 4. section (1) of section 271 of the Act have been substituted by Finance Act, 2015, which provide for the method of calculating the amount of tax sought to be evaded for situations even where the income determined under the general provisions is less than the income declared for the purpose of MAT u/s 115JB of the Act. The substituted Explanation 4 is applicable prospectively w.e.f. 01.04.2016.
Accordingly, in view of the Delhi High Court judgment and 5. substitution of Explanation 4 of section 271 of the Act with prospective effect, it is now a settled position that prior to
1/4/2016, where the income tax payable on the total income as computed under the normal provisions of the Act is less than the tax payable on the book profits u/s 115JB of the Act, then penalty under 27i(i)(c) of the Act, is not attracted with reference to additions /disallowances made under normal provisions. It is further clarified that in cases prior to 1.4.2016, if any adjustment is made in the income computed for the purpose of MAT, then the levy of penalty u/s 27i(i)(c) of the Act, will depend on the nature of adjustment.
The above settled position is to be followed in respect of 6. section 115JC of the Act also.
Accordingly, the Board hereby directs that no appeals may 7. henceforth be filed on this ground and appeals already filed, if any, on this issue before various Courts/Tribunals may be withdrawn/not pressed upon. This may be brought to the notice of all concerned.
(Ramanjit Kaur Sethi) DCIT(OSD) (ITJ), CBDT, New Delhi”
In the light of the aforementioned Circular of the Board and the decision of the Hon'ble High Court of Delhi in the case of Nalwa Sons Investment Ltd [supra], the AO is directed to delete the penalty of Rs. 1,39,15,733/-. The grounds raised by the assessee are allowed.
In the result, the appeal of the assessee in ITA No. 1760/DEL/20176 is allowed.
The order is pronounced in the open court on 04.07.2019.
Sd/- Sd/-
[SUCHITRA KAMBLE] [N.K. BILLAIYA] JUDICIAL MEMBER ACCOUNTANT MEMBER
Dated: 04th July, 2019 VL/