MAULANA AZAD ALPASANKHYANK ARTHIK VIKAS MAHAMANDAL MARYADIT,MUMBAI vs. ITO, WD-2(2)(3), MUMBAI

The case pertaining to the A.Y. 2015-16 is taken as lead case.

The facts in brief are that the assessee company is a government company incorporated as Maharashtra State’s Channelizing Agency of Government of India’s National Minorities Development and Finance Corporation run by the Union Minority Affairs Ministry. The assessee has not filed its return of income for A.Y. 2015-16 and 2016-17 and case was reopened on the basis of information available in AIMS MULTI YEAR NMS of ITBA Portal regarding the assessee has received interest income of Rs. 57,77,684/- from State Bank of India and Rs. 86,54,427/- from Axis Bank Limited totaling to Rs. 1,44,32,111/- on which TDS of Rs. 5,77,773/- and Rs. 86,54,427 totaling to Rs. 92,32,200/- from its deposits with different banks as mentioned in para no. 1 of penalty order. Notice u/s. 148 of the Page | 2 ; A.Y. 2015-16 & A.Y. 2016-17 Maulana Azad Alpasankyank Arthik Vikas Mahamandal Maryadit Act was issued on 22.03.2021 to which assessee did not file any reply and scrutiny assessment was carried out ex parte as per Section 147 r.w.s. 144B of the Act making an addition of Rs. 1,44,32,111/-. Since the assessee did not comply with notice u/s. 142(1) of the Act issued on 3 dates during the course of assessment proceedings, the penalty proceedings u/s. 217 (1)(b) of the Act was initiated. The assessee has not filed any reply to the penalty notice and the Ld. AO thus imposed the penalty of Rs. 30,000/- as find mentioned in para no. 7 of the order.

Aggrieved by the said order, appeal was filed before the Ld. CIT(A) who has dismissed the appeal vide impugned order and confirmed the order of the Ld. AO.

Aggrieved by the impugned order, the assessee is in appeal before us and has raised following grounds:

We have heard the submissions and perused the record. The impugned order is dated 26.06.2023 and appeal was filed on 07.05.2024. Nothing contrary to the contents of the affidavit of the assessee has been brought on record by the revenue. We have considered the submissions of the assessee and the contents of the affidavit. The fact that the assessee is a government undertaking incorporated for looking after the work of the minority welfare, we are inclined to take a lenient view and the delay in filing the appeal is accordingly condoned.

We have also heard the Ld. AR on behalf of the assessee and Ld. DR on behalf of the department on merit. It is argued on behalf of the assessee that once the addition has been made by the Ld. AO, the imposing of the penalty in these given facts and circumstances of the case were not warranted and justified and has resulted into miscarriage of justice. Page | 4 ; A.Y. 2015-16 & A.Y. 2016-17 Maulana Azad Alpasankyank Arthik Vikas Mahamandal Maryadit 9. The Ld. DR on behalf of the revenue has submitted that the assessee remained negligent and not responded to the various notices issued during the scrutiny assessment as well as during the penalty proceedings and has thus supported and relied upon the judgment of the Ld. AO and the Ld. CIT(A).

We have considered the submissions. Section 271 (1)(b) of the Act provides as under:

As is evident from the ingredients of the provisions extracted above that the penalty can be imposed if the assessee has failed to comply with the notice issued during the assessment proceedings. The justification on behalf of the assessee for noncompliance is that it is being a government undertaking, the employee/Managing Director etc. could not be A.Y. 2015-16 & A.Y. 2016-17 Maulana Azad Alpasankyank Arthik Vikas Mahamandal Maryadit appointed and the work of the government company could not be looked after due to administrative hurdles.

We are of the considered opinion that in these given facts and circumstances the end of justice requires that the assessee should not be penalized once the addition has already been made by the Ld. AO. In the peculiar facts and circumstances of the case, imposing of penalty in this case, according to us, neither justified nor warranted and has resulted into miscarriage of justice.

For these reasons, the impugned order is not legally sustainable in the eyes of law and is accordingly set aside. The Ld. AO is directed to delete the penalty amount. (A.Y.: 2016-17)

Since the facts and circumstances of this case are same and similar to the and the impugned order is also passed by the same authority on the same date under the same provisions, the finding returned in shall mutatis mutandis applicable in this case also. ; A.Y. 2015-16 & A.Y. 2016-17 Maulana Azad Alpasankyank Arthik Vikas Mahamandal Maryadit 15. In the result, both the appeals filed by the assessee are allowed in the above terms.