DHARMDAS SONS FRUITS PVT LTD,MUMBAI vs. NATIONAL FACELESS ASSESSMENT CENTRE, DELHI

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ITA 4265/MUM/2023Status: DisposedITAT Mumbai10 July 2024AY 2017-183 pages
AI SummaryN/A

What did the Tribunal hold?

The Tribunal, relying on a coordinate bench's decision, held that the failure of the Assessing Officer to pinpoint the specific limb under section 270A(8) & (9)(a to f) in the show-cause notice vitiated the penalty proceedings. Consequently, the penalty amounting to Rs. 2,09,016/- was deleted.

What were the facts?

The assessee appealed against a penalty imposed under section 270A of the Income Tax Act for A.Y. 2017-18. The Assessing Officer's show-cause notice for the penalty merely referred to "under-reporting/mis-reporting of income" without specifying the exact limb of the offence.

What were the issues?

Whether penalty proceedings under section 270A are valid if the show-cause notice does not specify the exact limb of under-reporting or mis-reporting of income.

Which sections of the Income-tax Act were involved?

Section 270A,Section 260A,Section 254(1),Section 271(1)(c)

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Cases cited in this judgment(4)Show list

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Income Tax Appellate Tribunal, Mumbai “D” Bench, Mumbai.

Before: Shri Satbeer Singh Godara (JM) & Shri Girish Agrawal (AM)

For Respondent: Ms. Prajakta Arote, Smt. Mahita Nair
Pronounced: 10.07.2024

O R D E R Per Satbeer Singh Godara (JM) :-

This assessee’s appeal for A.Y. 2017-18, arises against the order of National Faceless Appeal Centre “NFAC”, Delhi’s Din and order No. ITBA/NACF/S/250/2023-24/1056721557(1) dated 03.10.2023 in proceedings under section 270A of the Income Tax Act in short “the Act”.

Heard both the parties at length. Case file perused.

2.

Coming to the first and foremost issue of validity of impugned section 270A penalty proceedings itself, it emerges at the outset with the able assistance coming from both the parties that the Assessing Officer’s show- cause notice dated 19.12.2019 had termed it as an instance of “under- reporting/mis-reporting of income” than specifying the corresponding limb therein. The Revenue vehemently argued that such a mere procedural aspect does not vitiate proceedings itself in absence of having caused any prejudice in light of Veena Estates Pvt. Ltd. Vs. CIT (2024) 158 taxmann.com 341 (Bom).

2 Dharmdas Sons Fruits Pvt. Ltd.

3.

We observe in this factual backdrop this tribunal’s recent coordinate bench’s order in in Deepak Bhika Suryawanshi Vs. ITO dated 19.6.2024 has declined the Revenue’s very contentions as under :-

“3. Learned DR vehemently argued that the instant issue is no more res- integra in light of the hon'ble jurisdictional high court recent decision in M/s. Veena Estate Pvt. Ltd. Vs. CIT (2024) 158 taxmann.com 341 (Bombay) rejecting a similar plea in section 260A proceedings. Mr. Murkunde further sought to buttress the point that the learned lower authorities have duly considered the assessee's explanation(s) in the penalty order as well as in the impugned lower appellate discussion and therefore, it could not be taken as a case wherein any prejudice would be held to have been caused to him.

4. We have given our thoughtful consideration to the assessee's forgoing legal issue raised in the instant appeal that the impugned penalty proceedings stand vitiated on account of the Assessing Officer's failure to pinpoint the relevant clauses (a) to (f) to sub-section (9); while initiating the proceedings herein u/s. 270A(8) of the Act, thereby alleging under reporting of income as a sequence of misreporting. Faced with this situation, we find no merit in Revenue's arguments placing reliance on M/s. Veena Estate Pvt. Ltd. (supra) once the issue before their lordships was that of the concerned appellant seeking to frame an additional substantial question of law in section 260A proceedings whereas the law regarding the tribunal's jurisdiction to entertain such a pure question of law, not requiring any further detailed investigation on facts, is already settled in NTPC Ltd. Vs. CIT (1998) 229 ITR 383 (SC). That being the case, we are of the considered view that going by the foregoing judicial precedent, this tribunal is very much entitled to entertain and decide such a pure legal plea for the first time in section 254(1) proceedings. We accordingly reject the Revenue's instant technical arguments to conclude in light of section 270A (8) & (9) r.w. clauses (a to f) that the learned Assessing Officer's failure to pinpoint the corresponding default of assessee's part indeed vitiates the entire proceedings as per (2022) 443 ITR 186 (Del) Schneider Electric South Asia Ltd. Vs. ACIT (in the new scheme) and Md. Farhan Vs. ACIT (2021) 434 ITR 1 (Bom.) in section 271(1)(c) old penal provision. We order accordingly. The impugned penalty of Rs.98,324/- stands deleted in very terms.”

4.

We wish to make it clear that the learned Assessing Officer’s above referred penalty show-cause notice had not complied with the legal requirement of pinpointing the specific limb under section “270A(8) & (9)(a to f)” of the Act. We accordingly treat it is a fit case to delete the impugned penalty amounting to Rs. 2,09,016/- levied in both the lower proceedings in very terms. Ordered accordingly.

3 Dharmdas Sons Fruits Pvt. Ltd.

6.

This assessee’s appeal is allowed.

Order pronounced in the open court on 10th July, 2024.

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