SH. PRAVEEN KUMAR MAHESHWARI,NEW DELHI vs. ITO, NEW DELHI

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ITA 6480/DEL/2013Status: DisposedITAT Delhi30 November 2016AY 2008-095 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that penalty cannot be levied on additions made on an estimated basis, especially when there is no evidence of concealment or furnishing inaccurate particulars. The penalty was deleted as the additions were based on estimation.

What were the facts?

The Assessing Officer made an addition of Rs. 2,60,000/- by estimating profit at 12.52% on bank deposits. The assessee accepted the addition and paid the tax. Subsequently, a penalty of Rs. 60,722/- was levied under Section 271(1)(c).

What were the issues?

Whether penalty under Section 271(1)(c) can be imposed when additions are made on an estimated basis and there is no evidence of concealment or inaccurate particulars.

Which sections of the Income-tax Act were involved?

Section 271(1)(c)

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(2)Show list

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Income Tax Appellate Tribunal, DELHI BENCH: ‘D’ NEW DELHI

Before: SHRI N. K. SAINI & MS SUCHITRA KAMBLE

Hearing: 22.11.2016Pronounced: 30.11.2016

This appeal is filed by the assessee against the order dated 20/09/2013 passed by CIT(A)-XXVIII, New Delhi.

2.

The grounds of appeal

are as follows:

1. That on the facts and circumstances of the case, the CIT(A) was not justified in confirming penalty in respect of estimated additions made by the Assessing Officer as per details given in para 5.1 to 5.3 of the appellate order.

2. That there is no case of any concealment or furnishing of inaccurate particulars and merely on account of additions made by the Assessing Officer, there cannot be a case of penalty u/s. 271(1)(c).

3.

That orders of the lower authorities are not justified on facts and same are bad in law.

3. The assessment in the present case was completed u/s 144 of the Income-tax Act 1961 at an income of Rs.3,64,860/- on 16/12/2010 as against return income of Rs.1,04,863/- after making total addition of Rs.2,60,000/-. During the course of assessment proceedings, the profit was estimated by applying net profit rate of 12.52% on the cash deposited in the bank which comes to Rs.2,60,000/- by the Assessing Officer. The same was added to the declared taxable income of the assessee. The assessee filed appeal before the CIT(A) who also confirmed the order of the Assessing Officer. The assessee accepted the additions and promptly deposited on 12/1/2011 the due tax of Rs.80,767/- against demand raised vide order dated 16/12/2010. The Assessing Officer levied penalty of Rs.60,722/- being 100% of tax u/s 271(1)(c).

4.

The penalty order of the Assessing Officer was confirmed by the Ld. CIT(A). Now the assessee is in appeal.

5.

The Ld. AR submitted that the assessee has not made any inaccurate particulars or concealed any income. The Assessing Officer has done estimation on the estimate basis on bank deposits for GP rate. The Ld. AR relied upon the order dated 4/11/2015 in case of Manmohan Vs. ITO passed by ITAT Delhi Bench in I.T. A. No. 315/DEL/2014 for the A.Y. 2009-10 wherein it is stated that mere fact with an addition has been accepted or is confirmed being quantum proceedings cannot be conclusion of the imposition of penalty and that no penalty u/s. 271(1)(c) of the Act can be imposed when income is determined on estimate basis. In the said decision the reliance was placed on the judgment of the Hon’ble Calcutta High Court in the case of Durga Kanal Rice Mills Vs. CIT 2004 265 ITR 25 (Cal) wherein it has been held that quantum proceedings are different from penalty proceedings as well as one more case of Hon’ble Kerala High Court in CIT Vs. P. K. Narayan 1999 238 ITR 905 (Kerala) wherein it was held that despite the addition being confirmed by the Tribunal in quantum proceedings, the penalty can still be deleted by the Tribunal, if the facts are justified

5. The Ld. DR relied upon the penalty order and CIT(A)’s order.

6. We have perused all the records and heard both the parties. The penalty proceedings have been initiated on the gross profit declared by the assessee being too low, taking cognizance of the quantum assessment merely on the ground that the assessee filed incorrect statements and furnishing inaccurate particulars for concealment of income. But there is nothing to show on record that the assessee filed any incorrect details or furnished any inaccurate particulars of the records. The documents and the details were available before the Assessing Officer as relates to gross profit taken by the assessee as well as by the Assessing Officer on cash deposited in the bank. Merely paying the tax after assessment is complete, does not conclude that there is concealment of income or furnishing of inaccurate particulars of income. The GP rate given by the Assessing Officer is also on the estimated basis which does not mention that it is concealment. The penalty cannot be levied in respect of addition made on estimate basis. Therefore, CIT (A) as well as the Assessing Officer has wrongly imposed penalty on the assessee, the same is deleted.

6.

In the result, appeal of the assessee is allowed.

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