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Income Tax Appellate Tribunal, PUNE BENCH “B”, PUNE
आदेश / ORDER
PER SUSHMA CHOWLA, JM Out of the bunch of 8 appeals, four appeals in ITA Nos.908 to 911/PUN/2016 are against separate orders of the Commissioner of Income Tax (Appeals) – 4, Pune dt.13.02.2016 relating to assessment years 2007-08 to 2010-11 against the levy of penalty under Section 271A of the Income Tax Act, 1961 (in short ‘the Act’). The balance four appeals in ITA Nos.912 to 915/PUN/2016 are against separate orders of the Commissioner of Income Tax (Appeals) – 4, Pune dated 15.02.2016 relating to assessment years 2007-08 to 2010-11 against the levy of penalty under Section 271B of the Act.
All the appeals of the assessee were heard together and are being
disposed of by this consolidated order for the sake of convenience.
The assessee is aggrieved by the levy of penalty under Section
271A / 271B of the Act. However, we proceed to dispose of the bunch
of appeals after referring to the facts and issue in ITA
No.908/PUN/2016.
The assessee in ITA No.908/PUN/2016 has raised the following
grounds of appeal :
“1. On the facts and circumstances of the case and in law the Ld.CIT(A)-4, Pune was not justified in confirming the penalty levied by the AO under Section 271-B of the Act. The penalty be deleted. 2. The appellant craves to leave, add / amend or alter any of the above grounds of appeal.”
Briefly, in the facts of the case, the assessee had originally filed
the return of income for assessment year 2007-08 declaring total
income of Rs.1,63,750/- and agricultural income of Rs.69,045/-. The
said return was processed under Section 143(1) of the Act. The survey
under Section 133A of the Act was carried out at the business premises
of assessee on 25.02.2010. During the course of survey, it was noticed
that there were unrecorded sales as well as purchases recorded in the
separate registers which were found and impounded during the course
of survey proceedings. The assessee filed revised return on 31.03.2010
declaring total income of Rs.6,08,920/- and agricultural income of
Rs.69,045/-. The Assessing Officer held the said return to be a nonest
return of the income, since it was not filed within the prescribed period
and also because the original return was not filed on or before the due
date of filing the return of income of the relevant year. The assessment
in this case was completed under Section 143(3) r.w.s. 147 of the Act
determining the total income at Rs.7,08,920/- and agricultural income
of Rs.69,045/-. The Assessing Officer also initiated penalty
proceedings under section 271A of the Act as assessee had failed to
maintain regular books of accounts in terms of provisions of Section
44AA of the Act. The Assessing Officer took note of the fact that the
turnover of the assessee for the year under consideration was
Rs.49,81,251/- and as such the assessee was required to maintain the
books of accounts. However, no such books of accounts were initially
maintained by the assessee. Later on, the assessee obtained the
photocopies of all the records and prepared the books of accounts. The
assessee had also not got the accounts audited though it was
statutorily required to do so as the turnover of the business exceeded
Rs.40 lacs. Since the assessee had failed to comply with the provisions
of Section 44AA and 44AB of the Act, penalty proceedings under
Section 271A of the Act for failure to maintain the books of accounts
and under section 271B of the Act for failure to get such accounts
audited, were separately initiated. The assessee was show caused in
this regard. The assessee explained that though no accounts were
maintained but there was no defect in computation of the taxable
income since all other details necessary for computation of such
income were available and were also produced before the Assessing
Officer during the course of assessment proceedings. The Assessing
Officer rejecting the said plea, held the assessee to have defaulted in
non-compliance of provisions of Section 44AA of the Act and levied
penalty of Rs.25,000/-. The Commissioner of Income Tax (Appeals)
upheld the levy of penalty under section 271A of the Act against which
the assessee is in appeal before us.
The Learned Authorised Representative for the assessee pointed
that there was no merit in the aforesaid levy of penalty under section
271A of the Act since the Assessing Officer had accepted the books of
accounts prepared by the assessee after survey and no addition has
been made in the hands of the assessee.
The Learned Departmental Representative for the Revenue placed
reliance on the orders of the authorities below.
We have heard the rival contentions and perused the record.
The first issue which arises in the present appeal is against the levy of
penalty under section 271A of the Act for violation of provisions of
Section 44AA of the Act.
Under Section 44AA(2) of the Act, every person carrying on
business or profession, not being a profession referred to in sub-section
(1), shall (i) if his income from business or profession exceeds rupees
one lakh twenty thousand rupees, (ii) or his total sales, turnover or
gross receipts, as the case may be, in the business or profession exceed
or exceeds ten lakh rupees, in any one of the three years immediately
preceding the previous year; then he is under obligation to keep and
maintain such books of accounts and other documents, which may
enable the Assessing Officer to compute his total income in accordance
with the provisions of the Act. The requirement of Section is that where
the income of the assessee from business or profession exceeds rupees
one lakh twenty thousand or his sales , turnover or gross receipts
exceeds rupees ten lakhs, then there is an obligation on the assessee to
maintain the books of accounts and on failure to maintain such books
of accounts, the assessee is liable to levy of penalty under Section 271A
of the Act. In such default the penalty of Rs.25,000/- can be levied.
In the facts of the present case, the assessee had originally filed
the return of income. However, after survey proceedings under Section
133A of the Act, the assessee prepared the books of accounts on the
basis of the impounded registers and documents which reflected higher
sales than the sales declared by the assessee in the original return of
income. Consequent to the survey in the case of the assessee, the
assessment was completed under section 143(3) r.w.s. 147 of the Act
at a higher income. The turnover of the assessee exceeded the limit
prescribed under Section 44AA of the Act under which it was obligatory
upon the assessee to maintain the books of account. The requirement
of the section is that in cases where the income exceeds the threshold
limit or turnover then it was obligatory upon the person to maintain
proper books of accounts and in the absence of the same, assessee was
liable to levy of penalty under Section 271A of the Act. We find that the
survey team on the basis of the impounded documents found during
the course of survey, had computed the income of the assessee for the
relevant assessment years and found the assessee to have violated the
provisions of Section 44AA of the Act for not maintaining the books of
accounts as required under the Act. Where the assessee had
defaulted, then he is liable for levy of penalty under section 271A of the
Act. We hold so. In such circumstances, we uphold the levy of penalty
u/ 271A of the Act at Rs.25,000/-.
In respect of the balance years i.e., assessment years 2008-09 to
2011-12, the facts and circumstances are identical i.e., the receipts are
more than the prescribed limit and the assessee had failed to maintain
required books of accounts. It is only on the basis of the sales
registers / documents found and impounded during the course of
survey, assessee filed the return of income for the said years offering
the said income. In view thereof, where the facts and issue are
identical to the facts in assessment year 2007-08, we uphold the levy of
penalty under section 271A of the Act at Rs.25,000/- for each of the
years respectively.
Now coming to the next bunch of appeals, wherein the penalty
under Section 271B of the Act was levied for not auditing the books of
accounts. It is an admitted position that no books of accounts were
maintained by the assessee. We have upheld the penalty order of the
authorities below under section 271A of the Act in the above paras at
Rs.25,000/- for each of the years respectively. Once the books of
accounts have not been maintained by the assessee in the regular
course of business then the next consequence follows i.e. the audit of
the said accounts of the assessee from year to year. In the above said
factual circumstances, where the assessee had defaulted for not
maintaining of books of account, additional default, though attracted
for non audit of books of account under Section 271B of the Act, is not
leviable against the assessee because of the provisions of Sec.273B of
the Act. The said section clearly provides that where the assessee had
reasonable cause for the default then no penalty is to be levied. Where
the assessee had failed to maintain books of account, then such non
existing books of account cannot be audited. We find merit in the
plea of the assessee and accordingly direct the Assessing Officer to
delete the penalty levied under Section 271B of the Act, for the relevant
assessment years.
The facts and issues raised in assessment years 2008-09 to 2010-11 are similar to the facts and issues raised in assessment year 2007-08. Accordingly, our decision in assessment year 2007-08 both in respect of penalty levied under section 271A and 271B of the Act would apply mutatis-mutandis to assessment years 2008-09 to 2010- 11.
In the result, the appeals of assessee in ITA Nos.908 to 911/PUN/2016 are dismissed and the appeals of assessee in ITA Nos.912 to 915/PUN/2016 are allowed.
Order pronounced on 24th day of April, 2018.
Sd/- Sd/- (ANIL CHATURVEDI) (SUSHMA CHOWLA) लेखा सद�य / ACCOUNTANT MEMBER �या�यक सद�य / JUDICIAL MEMBER
पुणे Pune; �दनांक Dated : 24th April, 2018. Yamini
आदेश क� ��त�ल�प अ�े�षत/Copy of the Order forwarded to : 1. अपीलाथ� / The Appellant 2. ��यथ� / The Respondent 3. CIT(Appeals)-4, Pune. 4. Pr.CIT-3, Pune. 5 �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, “बी” / DR, ITAT, “B” Pune; 6. गाड� फाईल / Guard file.
आदेशानुसार/ BY ORDER
// True Copy //
व�र�ठ �नजी स�चव / Sr. Private Secretary आयकर अपील�य अ�धकरण ,पुणे / ITAT, Pune.