SMT. HARICHANDRAN KALEESWARI,,CHENNAI vs. ITO, NON CORPORATE RANGE - 5 (1),, CHENNAI

आदेश / O R D E R PER INTURI RAMA RAO, ACCOUNTANT MEMBER

ITA Nos.2215 & 2216 /2019 :- 2 -:

For the sake of convenience and clarity the facts relevant to the 3. appeal in 2014-15 are stated herein.

4. The Assessee raised the following grounds of appeal:

‘’1. The Order of the Commissioner of Income Tax (Appeals) confirming the levy of penalty u/s 271 B of the Act is arbitrary and contrary to the law, facts and circumstances of the case.

2. The Commissioner of Income Tax (Appeals) ought to have appreciated that there is a reasonable and justifiable cause for non submission of Audit Report u/s. 44AB of the Income Tax Act.

5. The Commissioner of income Tax (appeals) ought to have noted that the Appellant filed Audit Report along with the ROl before the Assessment completed.

ITA Nos.2215 & 2216 /2019 :- 3 -:

The appellant is an individual and dealer in edible oil, dhall and cool drink. The return of income for the AY 2014-15 was filed belatedly on 16.03.2017. Based on this information, the Assessing Officer formed an opinion that income escaped assessment and accordingly issued notice u/s.148 of the Income Tax Act, 1961 (in short ‘’the Act’’) on 30.03.2017. In response to the said notice, assessee filed return of income on 29.06.2017 admitting income of �3,18,570/-. Against the said return of income, the assessment came to be completed at total income of �14,37,030/- after making addition on account of unaccounted cash deposit of �90,440/- and disallowance of expenses of �3,22,651/-. Additions made are not subject matter of present appeal. Subsequently, the Assessing Officer on noticing that assessee had disclosed turnover of �9,97,79,324/- and tax audit report as prescribed u/s.44AB of the Act was not filed within the due date issued show cause notice dated 29.12.2017. In response, it was submitted that tax audit report was uploaded alongwith return of income on 29.06.2017 and therefore penalty should not be levied. The Assessing Officer was of the view that assessee had failed to demonstrate reasonable cause and therefore proceeded with levy penalty of �1,50,000/- vide order dated 28.06.2018.

ITA Nos.2215 & 2216 /2019 :- 4 -:

6. Being aggrieved, an appeal was preferred before the Ld.CIT(A) who vide impugned order confirmed levy of penalty.

On the other hand, the ld. Sr. Departmental Representative 8. placed reliance on the orders of lower authorities.

ITA Nos.2215 & 2216 /2019 :- 5 -: audit report. The ratio decision of the Hon’ble Jurisdictional High Court in the case of P. Senthil Kumar (supra) is squarely applicable to the facts of the present case, wherein it was held at paras 10 to 12 as follows.

‘’10. Admittedly, the reasons assigned by the assessee have not been found to be false nor with any mala fide intention, the reasons were assigned. Therefore, this Court is of the view that the explanation offered by the assessee can be taken as a reasonable cause for his failure to file the audit report within time. We are also aware that the assessment was completed under Section 143(3) of the Act only on 29.3.2015 and on that date, the audit report was very much available with the Assessing Officer.

11. The Hon’ble Apex Court, in the case of Hindustan Steel Limited Vs. State of Orissa [reported in (1972) 83 ITR 26], considered the validity of levy of penalty under the provisions of the Orissa Sales Tax Act, 1947. One of the questions, which was framed for consideration was as to whether imposition of penalty for failure to register as a dealer was justified. The Hon’ble Apex Court pointed out that the liability to pay penalty does not arise merely upon proof of default in registering as a dealer, that an order imposing penalty for failure to carry out a statutory obligation is the result of quasi criminal proceeding and that penalty will not ordinarily be imposed unless the party obliged either acted deliberately in defiance of law or was guilty of conduct contumacious or dishonest or acted in conscious disregard of its obligation. It was further held that whether penalty should be imposed for failure to perform a statutory obligation is a matter of discretion of the authority to be exercised judicially and on a consideration of all the relevant circumstances and that even if a minimum penalty is prescribed, the authority competent to impose the penalty will be justified in refusing to impose penalty, when there is a technical or venial breach of the provisions of the Act or where the breach flows from a bona fide belief that the offender is not liable to act in the manner prescribed by the statute.

ITA Nos.2215 & 2216 /2019 :- 6 -:

In view of the above facts and legal position, we are of the considered opinion that levy of penalty u/s.271B of the Act is not warranted.

Accordingly, we set aside the orders of the lower authorities and direct the Assessing Officer to delete levy of penalty made u/s.271B of the Act. Thus, the appeal filed by the assessee in for assessment year 2014-2015 stands allowed. for assessment year 2015-16 10. Since, the facts in the present appeal are identical to the facts in 2014-15, for the reasons mentioned therein, we allow the appeal in the same lines indicated in appeal supra. Hence, the above captioned appeal filed by the assessee stands allowed.

ITA Nos.2215 & 2216 /2019 :- 7 -:

Order pronounced on 13th day of February, 2020, at Chennai.