ITO, NEW DELHI vs. M/S INTERNATIONAL CARS AND MOTORS LTD., DELHI

ORDER PER BEENA A PILLAI, JUDICIAL MEMBER Present penalty appeal has been filed by Revenue against order dated 13/03/15, passed by Ld.CIT (A)-4, New Delhi for assessment year 2006- 07 on following grounds of appeal:

1. “Whether on the facts and circumstances of the case and in law, the Ld. CIT(A) has erred in deleting penalty imposed u/s 271(1)(c) for Rs. 61,51,765/-.

raised above at the time of hearing.” Brief facts of the case are as under 2. Assessee is a company engaged in manufacturing and assembly of multi-utility vehicles. Ld.AO during assessment proceedings observed that assessee claimed additional depreciation under section 32(1)(iia) on Rs.27,12,71,521/-. In the assessment order Ld.AO did not allow claim of additional depreciation amounting to Rs.1,82,76,190/-.

3. Aggrieved by addition made by Ld. AO, assessee preferred appeal before Ld. CIT (A) who confirmed the addition it is observed that against order of Ld. CIT(A) assessee preferred appeal before this Tribunal, who upheld order of Ld. AO vide order dated 21/12/12.

4. Ld. AO thereafter issued notice under section 274, for levy of penalty under section 271 (1) (c) of the Act. Assessee in the meanwhile, preferred appeal before Hon’ble Delhi High Court, against Tribunal’s order on 21/12/12 and Hon’ble Delhi High Court admitted the appeal.

5. Against the penalty order passed by Ld.AO assessee preferred appeal before Ld.CIT (A). Ld.CIT (A) deleted penalty by following decision of Hon’ble Delhi High Court in case of CIT vs Raul Mehta in and CIT vs. Liquid Investments Ltd in ITA No. 240/2009 vide order dated 05/10/10.

6. Aggrieved by order of Ld.CIT (A), revenue is in appeal before us now.

7. Ld.Counsel at the outset submitted that Hon’ble Delhi High Court in ITA No. 598/2014 admitted question of law in respect of addition, on which penalty has been confirmed by Ld.CIT(A). He brought to our notice question of law that has been framed by Hon’ble High Court which has been reproduced by Ld.CIT (A) in para 5.2 as under: 1. “whether the income tax appellate tribunal was right in holding that the assessee is not entitled to additional depreciation of @ 15% or 20% under section 32 (1) (iia) of the income tax act, 1961 as it existed prior to 31/03/06 or after 01/04/06 because the machinery was 31st of March, 2006 but was installed after 01/04/06?.”

8. Ld.Counsel placed reliance on order dated 05/10/10 passed by Hon’ble Delhi High Court in case of CIT vs Liquid Investment and Trading Co., in and submitted that, admission of issue on which penalty has been levied would make it apparent that, such addition made is debatable.