ITO, W-1(5), THANE vs. HEMANT MANOHAR TAKLE, THANE

आदेश / O R D E R PER: R.C. SHARMA, A.M. These are the appeals filed by the revenue against the separate orders of the ld. CIT(A)-01, Thane dated 26/11/2018 for the A.Y. 2009- 10, 2010-11 & 2011-12 respectively in the matter of deletion of penalty U/s 271(1)(c) of the Income Tax Act, 1961 (in short, the Act).

We do not agree; as the assessee had furnished all the details of its expenditure as well as income in its Return, which details, in themselves, were not found to be inaccurate nor could be viewed

3 to 358/Mum/2019 ITO Vs Shri Hemant Manohar Takle as the concealment of income on its part. It was up to the authorities to accept its claim in the Return or not. Merely because the assessee had claimed the expenditure, which claim was not accepted or was not acceptable to the Revenue, that by itself would not, in our opinion, attract the penalty under section 271(1)(c). If we accept the contention of the Revenue then in case of every Return where the claim made is not accepted by Assessing Officer for any reason, the assessee will invite penalty under section 271(1)(c). That is clearly not the intendment of the Legislature".

8. The levy of penalty is merely on disallowance of purchases and not finding of concealment of any particular or mala-fide intention to reduce taxable income. Addition made on account of disallowance of purchases as bogus automatically cannot justify the penalty levied u/s 271(1)(c) of the Act. Accordingly, the penalty of Rs. 32,490/-, imposed u/s 271(1)(c) of the I.T. Act, by the AO, is hereby deleted and the grounds of appeal, raised as above, are allowed.”

5. Against the above order of the ld. CIT(A), the revenue is in further appeal before the ITAT.

6. I have considered the rival contentions and carefully gone through the orders of the authorities below and found that the penalty has been levied by disallowing the assessee’s claim of purchases. The ld. CIT(A) has deleted the penalty by observing that merely disallowance of purchases without finding out any concealment of any particular or malafide intention to reduce taxable income will not attract the provisions of Section 271(1)(c) of the Act. After applying the various judicial pronouncements including the decision of the Hon’ble Supreme Court in the case of Dilip N Shroff Vs Jt.CIT (supra) and CIT Vs Reliance Petro on record to controvert the findings so recorded by the ld. CIT(A) in para 5 to 8 of his appellate order. Accordingly, I do not find any reason to interfere in the order of the ld. CIT(A).

7. Since the facts and circumstances in the appeals for the A.Y. 2010- 11 and 2011-12 are pari materia to the A.Y. 2009-10 as discussed above, therefore, following the reasoning given in the A.Y. 2009-10, I also do not find any reason to interfere in the order of the ld. CIT(A).