JAGRAM SINGH YADAV,KANPUR vs. ITO 1(2)(5), KANPUR

This is an appeal filed by the assessee against the order of learned CIT(A), dated 28/07/2021 pertaining to assessment year 2012-13. In this appeal the assessee has taken four grounds however, the crux of the grounds of appeal is the action of learned CIT(A) by which he has sustained the penalty of Rs.10,000/- which the Assessing Officer had made u/s 271(1)(b) of the Act.

2. In this case proceedings u/s 147 were initiated issuing notice u/s 148 of the Act. Later on, notices u/s 143(2) & 142(1) of the I. T. Act were issued fixing compliance on 03/07/2019. On the date fixed, neither anybody attended nor filed any written submissions, therefore, the Assessing Officer issued penalty notice u/s 271(1)(b) of the Act. When no compliance was made, the Assessing Officer imposed penalty of Rs.10,000/- u/s 271(1)(b) of the Act. Aggrieved with the action of Assessing Officer, the assessee went in appeal before learned CIT(A) who also sustained the penalty.

3. Learned A. R. submitted before us that compliance for notice issued u/s 142(1) could not be made on the date fixed for compliance owing to the fact that as per the advice of the Doctor, the assessee was on complete bed rest due to illness and a medical certificate from the doctor dated 10/12/2019 was also submitted before the learned CIT(A) which has not been found to be false. Subsequently the assessee had made compliance of notice issued by the Assessing Officer and assessment order was finally passed u/s 147/143(3) of the Act. Considering the subsequent compliance, the penalty should have been deleted by learned CIT(A).

4. Learned D. R., on the other hand, heavily relied on the orders of the authorities below and stated that the penalty was imposed for not complying with the notice u/s 142(1).

“5. We have heard the rival parties and have gone through the material placed on record. We find that assessee during the assessment proceedings did not comply with the notices issued u/s 142(1) on various dates which learned CIT(A) and Assessing Officer have noted in their order and therefore, the authorities below have imposed penalty u/s 271(1)(b) of the Act. However, we find that finally the assessee did appear before the assessment proceedings and assessment was completed u/s 143(3) and thereafter, the matter travelled upto Tribunal, which vide order dated 30/01/2017 allowed the appeal of the assessee for statistical purposes. Therefore, we do not see any reason to uphold the order of CIT(A). We reverse the same and allow the appeal filed by the assessee.”

Respectfully following the view taken in the above appeal, we do not see any reason to uphold the order of CIT(A). We reverse the same and allow the appeal filed by the assessee.

(Order pronounced in the open court on 19/07/2022)

Sd/. Sd/. ( A. D. JAIN ) ( T. S. KAPOOR ) Vice President Accountant Member