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Income Tax Appellate Tribunal, “D”
Before: HON’BLE SH. R. C. SHARMA, AM & HON’BLE SH. SANDEEP GOSAIN, JM
ACIT 20(2) Ramesh Bhogilal Parikh Piramal Chambers EEC House, C-7, Dalia Indl बिधम/ Mumbai-400 020 Estate, New Link Road, Vs. Andher(w) Mumbai-400053 स्थायीलेखासं./जीआइआरसं./PAN No. AADPP1605P (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant by : Shri Mayur Kisnadwala, AR प्रत्यथीकीओरसे/Respondentby : Shri Chaitanya Anjariya, DR सुनवाईकीतारीख/ : 08/08/2018 Date of Hearing घोषणाकीतारीख / 09/08/2018 : Date of Pronouncement आदेश / O R D E R
Per Sandeep Gosain, Judicial Member:
The present Appeal filed by the assesseeis against the order of Ld. CIT (Appeal) – 36, Mumbai dated 30.10.15 for AY 2006-07 on the grounds mentioned herein below:-
I. On the facts and circumstances of the case and in law, the CIT(A) erred in confirming the penalty levied by the AO penalty order u/s.271(1)(c) of the Act.
At the very outset, Ld. AR appearing on behalf of the assessee drawn our attention to letter dated 24.11.17 filed by the assessee for seeking admission of additional ground, which are reproduced below:-
I. On the facts and circumstances of the case and in law, the penalty order u/s.271(1)(c) of the Act is bad in law.
Ld. AR submitted before us that the additional grounds of appeal specifically brings out the issues and raised pure question of law. It was submitted that it will bring out error in quantifying penalty and goes to the roots of the matter. The necessary facts required for adjudication of the additional grounds of appeal and for issue of quantification are already on record and hence no new facts are required to be brought on record.
3. On the other hand Ld. DR requested for dismissal of application dated 24.11.17 for admission of additional grounds.
We have heard the counsels for both the parties on this application for admission of additional grounds, keeping in view the contents of the application and the judgments relied upon and also the facts of the case, we allow the application of assessee and admit the additional grounds moved by the assessee.
The brief facts of the case are that assessee is an individual and proprietor of M/s Parikh Industries. Assessee is also director in a group of concerns in the business of rendering after sale services and also partner in electronic and engineering companies. The Ld. CIT(A) vide order dated 08.01.12 deleted the additions made by AO in the order of assessment except addition on account of disallowance on account of exhibition expenses of Rs. 2,99,246/-.
Ramesh Bhogilal Parikh The penalty proceedings were initiated and after seeking reply from the assessee, penalty was levied u/s 271(1)(c) r.w Section 1 of I.T. Act for filing inaccurate particulars of income and thereby concealing income.
Aggrieved by the order of AO, assessee preferred appeal before Ld. CIT(A) and Ld. CIT(A) after considering the case of both the parties, dismissed the appeal of the assessee. Now before us, the assessee has preferred the present appeal on the grounds mentioned above.
Main Grounds & Additional Ground. 6. Since all the grounds raised by the assessee are inter connected and inter related and relates to challenging the order of Ld. CIT(A) in confirming the penalty made by AO u/s 271(1)(c) of I.T. Act, therefore we thought it fit to dispose of the same by this common order.
7. We have heard Ld. Counsels for both the parties at length and we have also perused the material placed on record as well as Ramesh Bhogilal Parikh the orders passed by revenue authorities and judgments cited before us. We find as per the facts of the present case, that assessee is an individual and proprietor of M/s Parikh Industries. Assessee is also director in a group of concerns in the business of rendering after sale services and also partner in electronic and engineering companies. The Ld. CIT(A) vide order dated 08.01.12 deleted the additions made by AO in the order of assessment except addition on account of disallowance on account of exhibition expenses of Rs. 2,99,246/-. The penalty was levied by the AO on the ground that assessee has failed to prove as to how the expenditure for M/s EECIPL is wholly and exclusively incurred in furtherance of business of M/s Parikh Industries. Ld. AR appearing on behalf of the assessee reiterated the same arguments as were raised before Ld. CIT(A) and also relied upon the written submission filed before Ld. CIT(A). It was submitted that AO had made disallowance mainly on conjecture and surmises as it was stated in para no. 3.3 of the assessment order that ‘It is the case where this expenditure does not seem to be allowable’. It was also submitted that during the course of Ramesh Bhogilal Parikh assessment proceedings, assessee furnished all the information and explanations regarding the above issue on hand. Ld. AR submitted that it is at the most a case of non- acceptance of explanation furnished by the assessee and it is trite knowledge that mere non-acceptance /disallowance of a bona fide claim will not attract penalty for furnishing inaccurate particulars. It is settled law that additions /disallowances made by rejecting the opinion of the assessee formed on the basis of bona fide belief that the expenditure /deduction /set off of loss was allowable cannot be a cause of levy of penalty. It was further submitted that the assessee had not preferred any appeal against the order of Ld. CIT(A) just to avoid litigation and to buy peace of mind, but by that it does not prove that the assessee is liable for penalty. Therefore, the penalty u/s 271(1)(c) of the I.T. Act levied by the AO was not sustainable as there was no concealment of particulars or furnishing of inaccurate particulars on behalf of the assessee.
Ld. AR also relied upon the orders passed by Coordinate Bench of Hon’ble ITAT in the case of Earthmoving Equipment Ramesh Bhogilal Parikh Service Corporation Vrs. DCIT, wherein the Hon’ble ITAT in similar circumstances had deleted the penalty, the operative portion is contained in para no. 7 of the order and the same is reproduced below:-
On merits, Ld. AR has assailed imposition of penalty on various grounds and placed reliance on various judicial pronouncements which we have duly considered. We find that first of all Section 69C could not be applied to the facts of the case as the payments were through banking channels which were duly reflected in the books of account and therefore, there was no unexplained expenditure w) thin the meaning of Section 69C incurred by the assessee. Further, we find that the assessee was in possession of purchase invoices and various other documentary evidences qua these purchases. A bare perusal of the purchase invoices reveals that the assessee has purchased consumables etc. from the alleged bogus suppliers, which are connected, at least to some extent, business of the assessee. The assessee, during quantum proceedings itself filed revised computation of income after disallowing the alleged bogus purchases by citing the reason that the suppliers were not traceable during Ramesh Bhogilal Parikh assessment proceedings. Nevertheless, the assessee was in possession of vitalevidences in his possession to prima facie substantiate his purchases to some extent particularly when the payments were through banking channels. Merely because the suppliers could not be traced at the given address would not automatically lead to a conclusion that there was concealment of income or furnishing of inaccurate particulars by the assessee. The assessee made a claim which was bona fide and the same was coupled with documentary evidences but the same remained inconclusive for want of confirmation from the suppliers. Therefore, overall facts of the case do not justify imposition of penalty on the assessee and therefore, the same deserves to be deleted on merits of the case. All the cited case laws support the view taken by us in the matter. Therefore, by deleting the impugned penalties, we allow assessee's appeal.
After having gone through the orders passed by the Coordinate Bench of ITAT, we find in this case that during the assessment proceedings, assessee had placed on record all the documents with regard to the expenses incurred. Merely because the assessee was contending for a particular position contrary to Ramesh Bhogilal Parikh the view taken by the AO, it would not automatically lead to a conclusion that there was concealment of income or furnishing of inaccurate particulars by the assessee. The assessee made a claim which was bona fide and the same was coupled with documentary evidences but the same remained inconclusive for proving that the expenses were incurred wholly and exclusively for the purpose of business. In these circumstances at the most, we can draw an inference that the claim made by the assessee remained ‘unproved’, but not ‘disproved’. Even, nothing was brought on record by the AO to prove that the claim of the assessee was false. This fact still remains under shadow of doubt. Under these circumstances, we doubt whether penalty can be levied as per law contained in the Income Tax Act. In this regard, we take guidance from the judgment of Hon’ble Gujrat High Court in the case of National Textiles Corporation Vrs. CIT 249 ITR 125 (Guj.), wherein it was held that if the assessee gives an explanation which remains ‘unproved’ , but is not ‘disproved’, no penalty is imposable. Identical view was taken by Hon’ble Bombay High Court in the case of CIT Vrs. Upendra Vrs. Mithani (ITA no. 180/Mum/2009). Therefore, Ramesh Bhogilal Parikh overall facts of the case do not justify imposition of penalty on the assessee and therefore, the same deserves to be deleted on merits of the case. All the cited case laws support the view taken by us in the matter. Ld. AR also relied upon the orders passed by Coordinate Bench of Hon’ble ITAT in the case of Shri DilipShirodkarvrs. ITO, wherein the Hon’ble ITAT in similar circumstances had deleted the penalty, which is contained in para no. 9 of the order and the same is reproduced below:-
We have considered the entire facts and circumstances of the case. This fact is not denied that the land was situated in a village. Further, this fact is also not denied that the impugned land is described as agricultural land in the land records maintained with the local authorities. This fact is also not denied that the assessee belonged to a rural background and he is not well educated. The assessee is apparently not aware of the 'nitty-gritties' of the income-tax proceedings. The assessee was personally present in the court room. He had apparently acted on the advice of other persons, who were indeed not competent Ramesh Bhogilal Parikh enough to advise the assessee. These facts have nowhere been denied by the AD or Ld. CIT(A). The conduct of the assessee has been such that the moment he came to know that agricultural land may be situated within 8 kms of the municipal limits, and therefore, it may not be exempt from income-tax, he immediately revised the return of income and paid tax thereon. Although, the assessee withdrew the claim and paid taxes, the precise location of land and its distance from the municipal limit is still unknown. During the penalty proceedings also nothing was brought on record by the AO to prove that the claim of the assessee was false and distance of the land was actually less than 8 kms from the municipal limits. This fact still remains under shadow of doubts. During the penalty proceedings also, nothing was brought on record by the AO to prove that the claim of the assessee was false and distance of the land was actually less than 8 kms. The addition has been made solely relying upon the revised computation sheet filed by the assessee. In the given circumstances, we find that it cannot be said that the claim was not bonafide at all. No mala fide intentions can be attached in this case. The nature of land is accepted by the AO to be agricultural land. It is admittedly located in a village. The only reason for disallowing the claim was the possibility of itslocation Ramesh Bhogilal Parikh within the 8 kms radius of the municipality. The exact answer to this question is not available on record. Under these circumstances, the addition itself remains under the shadow of doubts. Under these circumstances, we doubt whether penalty can be levied as per law contained in the Income Tax Act. In this regard, we take guidance from the judgment of Hon'ble Gujrat High Court in the case of National Textiles Corporation vs CIT 249 1TR 125 (Guj),wherein it was held that if the assessee gives an explanation which remainsunproved, but, is not disproved, no penalty is imposable. Identical view was taken by Hon'ble Bombay High Court in the case of CIT vs UpendraV. Mithani (ITA No 1860 of 2009 Dt 5th August, 2009), wherein following observations were made:-
The issue involved in the appeal revolves around deletion of penalty under Section 271(1)(c) of the I. T. Act. The Tribunal has concurred withthe view taken by the Commissioner of Income Tax (A). TheCommissioner of Income Tax (A) has rightly taken a view that no penalty can be imposed if the facts and circumstances are equally consistent with the hypothesis that the amount does not represent concealed income as with the hypothesis that it does. If the assessee gives an Ramesh Bhogilal Parikh explanation which is unproved but not disproved, i.e. it is not accepted but circumstances do not lead to the reasonable and positive inference that the assessee's case is false. The view taken by the Tribunal is a reasonable and possible view. The appeal is without any substance. The same is dismissed in limine with no order as to costs.
Thus, in view of facts of this case and aforesaid legal position, we do not find it to be a case of concealment of income or furnishing of inaccurate particulars of income, and thus not fit for levy of penalty. Therefore, penalty levied by the AO is directed to be deleted.
After having gone through the aforementioned judgments passed by respective High Courts and by the Coordinate Bench of Hon’ble ITAT, we find that during the assessment proceedings, assessee had submitted all the documentary evidence and in order to give an explanation which remains unproved, but was not disproved. Therefore, in such circumstances, no penalty was imposable. In this respect, Coordinate Bench of Hon’ble ITAT in the case of Shri Dilip Shirodkar Vrs. ITO (supra) had already decided the case of Ramesh Bhogilal Parikh similar circumstances by referring the identical view taken by Hon'ble Bombay High Court in the case of CIT vs Upendra V. Mithani (ITA No 1860 of 2009 dated 5th August, 2009), wherein it was held that "The issue involved in the appeal revolves around deletion of penalty under Section 271(1)(c) of the I. T. Act. The Tribunal has concurred with the view taken by the Commissioner of Income Tax (A). The Commissioner of Income Tax (A) has rightly taken a view that no penalty can be imposed if the facts and circumstances are equally consistent with the hypothesis that the amount does not represent concealed income as with the hypothesis that it does. If the assessee gives an explanation which is unproved but not disproved, i.e. it is not accepted but circumstances do not lead to the reasonable and positive inference that the assessee's case is false. The view taken by the Tribunal is a reasonable and possible view. The appeal is without any substance. The same is dismissed in limine with no order as to costs."
Therefore, considering the interest of justice and in view of the facts of the present case as well as aforesaid legal proposition, Ramesh Bhogilal Parikh we do not find it to be a case of filing inaccurate particulars of income and thereby concealing income, and thus not fit for levy of penalty. Therefore, penalty levied by the AO is directed to be deleted. Resultantly, these grounds raised by the assessee are allowed.
In the net result the appeal filed by the assessee is allowed. Order pronounced in the open court on 9th August 2018 Sd/- Sd/- (R. C. Sharma) (Sandeep Gosain) लेखासदस्य / Accountant Member न्याययकसदस्य / Judicial Member मुंबई Mumbai;यदनांकDated : 09.08.2018 Sr.PS. Dhananjay आदेशकीप्रनिनिनिअग्रेनर्ि/Copy of the Order forwarded to : अपीलाथी/ The Appellant 1. 2. प्रत्यथी/ The Respondent 3. आयकरआयुक्त(अपील) / The CIT(A) 4. आयकरआयुक्त/ CIT- concerned यवभागीयप्रयतयनयि, आयकरअपीलीयअयिकरण, मुंबई/ DR, ITAT, 5. Mumbai 6. गार्डफाईल / Guard File आदेशधिुसधर/ BY ORDER,