JOHNSON & JOHNSON P. LTD,MUMBAI vs. DCIT LTU, MUMBAI

Per contra, Shri Anand Mohan representing the Department vehemently defended the levy of penalty under section 271(1)(c) of the Act on account of disallowance of provision for bonus.

We have heard the submissions made by rival sides and have perused the orders of authorities below. The Revenue in appeal has assailed deleting of penalty in respect of provision for bonus. We find that the first appellate authority has placed reliance on the decision of Tribunal in assessee’s own case for assessment year 2001-02 decided on 28/06/2013, wherein the penalty levied under section 271(1)(c) of the Act was deleted on similar set of facts. The ld.Departmental Representative has not placed on record any material to show any change in facts in the assessment year under appeals or to distinguish the findings of the Tribunal in assessee’s own case for earlier year. The order of CIT(A) on this issue is well reasoned, hence, we find no reason to interfere with the

We further observe that tax effect involved in the present appeal is less than the monetary limit prescribed vide CBDT Circular No.17/2019 dated 08/08/2019. Therefore, the appeal of the Revenue is liable to be dismissed on account of low tax effect as well.

In the result, appeal of the Revenue is dismissed.

This appeal by the assessee is directed against confirming levy of penalty under section 271(1)(c) of the Act in respect of addition of profits attributable to Sri Lanka branch of the assessee company.

The ld. Authorized Representative of the assessee submitted that the assessee in computation of income had disclosed the profits earned from overseas branch at Sri Lanka. To support his contention he referred to computation of income at page-1 of the Paper Book and pointed that in the computation of income the assessee has reduced profit of Sri Lanka branch from the profits before tax as per P&L Account for the financial year ended 31/03/2008. The ld. Authorized Representative of the assessee further submitted that the assessee was under bonafide belief that profits of the overseas branch are taxable in the host country and has offered the same to tax in the country where the branch is established i.e. Sri Lanka. The assessee has permanent establish in the said country. The ld. Authorized Representative of the assessee submitted that a perusal of documents on record clearly establishes that it is not a case of concealment or furnishing of inaccurate particulars of income. It is a case of difference in opinion. Under such circumstances provisions of section 271(1)(c) of the Act are not attracted. In (i) CIT vs. Reliance Petro Products Pvt. Ltd. 323 ITR 158(SC)

We have heard the submissions made by rival sides and have perused the orders of authorities below. The only issue in appeal by the assessee is whether addition on account of profits of Sri Lanka branch is consequent to furnishing inaccurate particulars of income and hence, triggers penal provisions under section 271(1)(c) of the Act. A perusal of computation of income for the assessment year 2008-09 at page-1 of Paper Book reveal that the assessee has disclosed total profits before tax as per profits and loss accounts for the year ended 31/03/2008. This profit includes profit from Sri Lanka branch as well. Thereafter, the assessee has reduced the profits & losses of the overseas branch at Sri Lanka and Bangladesh, respectively. The contention of the assessee is that the assessee was under bona-fide belief that the profits of the overseas branches are taxable in the host country as the assessee is having permanent establishment in the said country. This belief of the assessee is further substantiated by the fact that the assessee has offered income from said overseas branch to tax in the host country. The DRP has given benefit of the tax credit to the assessee for the taxes paid overseas.

The second contention of the assessee is that the issue whether the profits of foreign branch are liable to be taxed in India, is debatable. We find that in the case of DCIT vs. Essar Oil Ltd.(supra), the Tribunal has held (A.Y. 2008-09) (A.Y. 2008-09) that income from overseas branch is taxable in the country where branch is established. In the immediately succeeding assessment year, the Co-ordinate Bench of Tribunal in the case of very same assessee i.e. Essar Oil Ltd. vs. Addl. CIT (supra) has held that the profits of overseas branch are taxable in India. These two divergent views by two different benches of the Tribunal has made the issue debatable. The matter has travelled to the Hon’ble Bombay High Court in Income Tax Appeal No.227 of 2014(supra). The Hon’ble Bombay High Court has admitted substantial question of law on the issue of place of taxability of profits earned by the overseas. It is a trait law that where the issue is debatable no penalty under section 271(1)(c) of the Act is leviable. We further observe that the assessee in computation of income has already disclosed profits of Sri Lanka branch though, the same were subsequently reduced from the total taxable income by the assessee. Merely for the reason that the claim made by the assessee under bona-fide belief is not accepted by the Department penalty under section 271(1)(c) of the Act cannot be levied. Our this view is fortified by the decision rendered in the case of CIT vs. Reliance Petroproducts Ltd. (supra).

Thus, for the reasons given above, we find merit in the contentions raised by assessee. In our considered view it is not a fit case for levy of penalty under section 271(1)(c) of the Act. Consequently, the penalty levied in respect of non-disclosure of profits of Sri Lanka branch is deleted and the appeal of the assessee is allowed.

In the result, appeal of the assessee is allowed.