Loading judgment…
No AI summary yet for this case.
Detected automatically from the text. The count shows how many other judgments on BharatTax rely on the same authority.
Income Tax Appellate Tribunal, DELHI BENCH “D”: NEW DELHI
Before: SHRI AMIT SHUKLA & SHRI PRASHANT MAHARISHI
The aforesaid appeal has been filed by the revenue against impugned order dated 22.6.2011 passed by Ld. CIT(Appeals) XIX, New Delhi in relation to the penalty levied u/s 221(1) for the assessment year 2007-08. In the various grounds of appeal the revenue has challenged the deletion of penalty of Rs. 40,34,524/- levied u/s 221 by the AO on the ground that assesSee has not paid the self assessment tax till the date of filling of return of income.
The facts in brief are that the assessee is a Public Limited Company engaged in the business of hotel consultancy and operations. The return of income for the assessment year 2007-08 was filed on 15.11.2007 declaring total income of Rs. 36,86,75,655/-. However, the self assessment tax of Rs. 8,06,90,485/- on the return of income could not be paid on the due date due to stringent financial difficulties. In response to the show cause notice as to why the penalty u/s 221(1)could not be levied in the fault of paying the self assessment tax, assessee submitted that, due to stringent financial difficulties the same could not be paid, as the major investment of the assessee in Centaur Hotel has been a failure and has not reaped the benefit which is expected . The hotel has not been operating since April, 2005 and huge capital outlay of the assessee was blocked. All the assessee’s funds were struck up in the said hotel and therefore, due to this deep financial crunch, the self assessment tax could not be paid on time. It was further submitted that due to recession in hospitality business, assessee was forced to retrench its employees and huge amount was to be paid to these workers. However, Ld. AO has levied the penalty of 5% of the total demand which worked out to Rs. 1434524/-.
Before the Ld. CIT(A) it was submitted that though self assessment tax liability could not be paid before the due date of filing of return of income, but the said tax liability has been paid in installment over the period of time as per the details given below :
Date of payment Amount 09.09.2009 5,000,000 29.09.2009 5,000,000 01.12.2009 5,000,000 31.12.2009 5,000,000 02.03.2010 2,500,000 09.03.2010 5,000,000 25.03.2010 7,500,000 21.04.2010 10,000,000 21.05.2010 10,000,000 2 18.06.2010 10,000,000 18.06.2010 10,000,000 5,690,485 18.06.2010 Total 80,690,485
It was for this reason also there was a delay in filing the appeal before the Ld. CIT(A).
Ld. CIT(A) condoned the delay on the ground that there was no malafide intention to delay the filing of appeal and assessee has explained as to why admitted tax liability could not be discharged on time due to shortage of funds. Ld. CIT(A) has narrated the entire sequence of events before deleting the penalty for the said of ready reference is incorporated herein below :-
“10.1 The appellant, being a public limited mainly engaged in the business of hotel management and consultancy, promoted M/s V Hotels Ltd. in the year 2001 for acquiring and setting up of hotels. M/ s V Hotels Ltd. purchased a hotel property in 2002 at Juhu known as Centaur Hotel, Juhu from Government of India under Government of India's Divestment Programme. The hotel could not commence full scale operation because of problems. The hotel had 800 staff and filed petitions before Hon'ble Bombay High Court praying for VRS and pursuant to the directions of Hon'ble High Court the VRS amount quantified at Rs. 42 crore was required to be paid to the staff. Since the promoters could 'hot arrange funds, they were left with no alternative but to sell the hotel in 2005 for which some purchasers were identified. But, the purchasers could not stick to their payment obligations for which disputes arose between M/ s V Hotels Limited and the purchasers. The matter is now under Arbitration before Hon'ble Justice Mr. S.N. Variava (Retired Supreme Court Judge). After the property went into litigation, the operation of the hotel ceased after 31st March, 2005.
Due to litigations on the property it has not been possible for the promoters to arrange finances required for restarting the operations of the hotel. 10.2 During 2007, the consortium of Banks which funded part of acquisition of the hotel pressurized for repayment of their dues and also proposed to initiate action under section 13(4) of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI Act). For fear of loosing the hotel and protect its investments, the appellant decided to sell the investment in Cox and Kings (India) Limited for a consideration of Rs. 43 crore. As a result of the sale of shares of the said company, capital gains liability arose on the appellant. 10.3 M/s V Hotels Limited had approached the appellant to make payment of Rs. 40 crore in order to make payments to Banks. It had anticipated that the arbitration will get resolved in September 2007 and assured to return the loans since prospect of generation of funds by it appeared bright as some investors were keen to invest in M/s V Hotels Ltd. Due to non-resolution of the arbitration proceedings, global downturn in economy and set-back faced by the hospitality industry during that period M/s V Hotels Limited failed to keep its commitments to return the loan as a result of which the self- assessment tax due for the assessment year 2007- 08 could not be paid by the appellant.
10.4 The appellant company is also not generating any income as seen from the P&L account furnished. The details of income are as under:
Income 31.03.2009 31.03.2008 Interest (Gross) 1,189,662 4,100,492 T.D.S Rs.3,925 (P.Y Dividend Income 20,000 19,500
Other Income 147 300
1,209,809 4,120,292
There are also no liquid assets to clear the demand as seen from the balance sheet as on 31.03.2009. The appellant has no asset out of which funds can be generated although it was fully aware of its tax liabilities. After a lot of efforts by the management, the appellant was finally able to make the payments of its tax dues as detailed in Para 5.4 above. 10.5 Due to the huge financial difficulties and various other problems (like employee's non-cooperation, arbitration proceedings etc.) as explained in detail above, the appellant was unable to pay its self assessment tax before the filing of its Income Tax Return.”
Ld. CIT(A) had deleted the penalty on the ground that assesee has shown sufficient and reasonable cause for not paying the admitted self assessment tax liability either at the time of filing of return of income or before the issue of notice on 28.11.2008 u/s 221(1).
After considering the rival submissions and perusal of the impugned orders and material placed on record, we find that assessee could not pay the self assessment tax liability of Rs. 8,06,90,485/- at the time of return of income, however the same has been paid subsequently on installment over a period of time as per the details incorporated above. Assessee had given very elaborate reasons before the authorities below that due to huge financial crunch and hardships, assessee did not had any liquidity to pay the self assessment tax liability. All these facts and explanation have been duly incorporated before the Ld. CIT(A) as discussed above. There are umpteen number of judgments, wherein it has been held that financial stringency is considered to be good and sufficient cause for sufficiency of reason for not levying penalty u/s 221(1). The lists of such judgments are as under :- 1. Addnl. CIT vs. Free Wheels India Ltd. (1982) 137 ITR 378 (Del) 2. ACIT vs. Rakesh Kumar Garg (2015) 64 Taxman.com 367 (Del Trib.) 3. CIT vs. Raunaq & Co.(P.) Ltd. (1983) 140 ITR 407 (Del) 4. CIT vs. Bhikaji Ramchandra (1990) 183 ITR 478 (Bom.) 5. Life Time Reality (P.) Ltd. vs. DCIT (2017) 163 ITD 553 (Mum.Trib.)
The AO has also not given any reasoning to controvert the assessee’s reasons regarding paucity of funds and if Assessee Company had sufficient reasons for not paying the self assessment tax at time, then assessee could not be considered as willful defaulter on which no penalty should be levied.
Apart from that, Ld. Counsel has pointed out that on the same reasons, the department has given the payment plan to the assessee for making the payments. Ld. Commissioner of Income Tax –VI vide order dated 28.12.2012 on stay of collection of demand has given the direction for payment of installments though in some other matter. Now the entire self assessment tax has been paid and the entire liability has been discharged. Thus, order of the Ld. CIT(A) deleting the penalty is upheld. Consequently, the grounds raised by the revenue is dismissed.
In the result the appeal of the revenue is dismissed
Order pronounced in the Open Court on 3rd June, 2019.