MOHD. HUSSAIN GHULAM MOHD, MACHKAL,MUMBAI vs. ITO 16(2)(4), MUMBAI

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ITA 2373/MUM/2014Status: DisposedITAT Mumbai21 April 2017AY 2002-035 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the assessee's claim under Section 80HHC was not allowable as per prevailing law at the time of filing the return. The assessee also failed to substantiate their claim or provide necessary documentation during assessment, penalty proceedings, or before the Tribunal.

What were the facts?

The assessee claimed a deduction under Section 80HHC on duty drawback and DEPB income, resulting in nil taxable income. The Assessing Officer reopened the assessment and estimated the income at Rs. 20,90,137, which was later restricted to Rs. 7,00,000 by the CIT(A). Penalty proceedings were initiated under Section 271(1)(c).

What were the issues?

Whether the penalty under Section 271(1)(c) was rightly levied for furnishing inaccurate particulars of income, given the disallowed Section 80HHC claim and the assessee's failure to substantiate their case.

Which sections of the Income-tax Act were involved?

Section 80HHC,Section 271(1)(c),Section 143(1),Section 148,Section 143(2),Section 142(1),Section 147,Section 274,Section 253

AI-generated summary — verify with the full judgment below

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Income Tax Appellate Tribunal, BENCH “B”, MUMBAI

Before: SHRI G.S. PANNU & SHRI PAWAN SINGH

For Respondent: Shri Suman Kumar (DR)
Hearing: 11.04.2017

Heard together (2 matters)

ITA No.2373/Mum/2014
ITA No.2374/Mum/2014

Read from the judgment's own cause title. This page is filed under one of them.

IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “B”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER Assessment Year: 2002-03 for Assessment Year: 2003-04 Md. Hussain Ghulam Mohd. ITO - 16(2)(4), Machkal, 54, B.C. Rehmat Matru Mandir, Villa, Shop No.4, Kharsetjee Opp. Bhatia Hospital, Vs. Tardeo, Mumbai-400034. Rama Street, Grant Road, Mumbai-400007. PAN: AFGPM7745H (Appellant) (Respondent) Assessee by : None Revenue by : Shri Suman Kumar (DR) Date of hearing : 11.04.2017 Date of order : 21.04.2017 O R D E R PER PAWAN SINGH, JM: 1. These two appeal by assessee under section 253 of the IT Act (the Act) are directed against the order of Ld. Commissioner of Income Tax (Appeals)-28, (for short CIT(A), Mumbai, dated 19.02.2014. The ld. CIT(A) passed the consolidated for assessment year (AY) 2002-03 & 2003-04 in confirming the penalty order u/s 271(1)(c) of the Act. As the facts of both the AYs are identical, identical ground of appeal are raised thus, both the appeals were clubbed together, heard and are being decided by a consolidated order to avoid the conflicting decision

2. For appreciation of fact, we are referring the facts for AY 2002-03. The assessee is the Proprietor of M/s Hannan Enterprises, engaged in the business of export of readymade garments, filed return of income for relevant AY on 31.10.2002 declaring total income of Rs. Nil. In the return of income the assessee declared gross loss and claimed deduction u/s 80HHC of Rs. 12,44,687/-. The return of income was processed under section 143(1) on 28/03/2003. The assessment was re-opened in view of the decision of Hon’ble Supreme Court in IPCA Laboratories Vs DCIT (266 ITR 521).The notice under section 148 dated 21.10.2004 was issued to the assessee. In the return of income the assessee claimed deduction u/s 80HHC on the duty drawback and DEPB income. The Net Profit as per Profit & Loss A/c was shown at Rs. 12,44,687/-. The computation of deduction u/s 80HHC as per Form No. 10CCAC was worked out at Rs. 16,95,141/- which was restricted to the amount of Net profit of Rs. 12,44,687/-. Thus, total taxable income was written at Rs. Nil. In the re-assessment proceeding, the assessee made no compliance to the notices issued u/s 148, 143(2), 142(1) nor files any revised working of deduction u/s 80HHC. On the basis of details available on record, the AO passed the assessment order u/s 143(3) read with section 147 on 23.03.2006 assessing the total income of Rs. 20,90,137/-. On appeal the income estimated was restricted to Rs. 7,00,000/- by ld. CIT(A) holding that estimation of AO was very high. On further appeal to the Tribunal, the order of ld. CIT(A) was sustained vide order dated 23.07.2010 in & 6363/Mum/09. After receipt of order for dismissal of appeal, the AO initiated the penalty proceeding by issuing notice dated 23.03.2006. The assessing officer held that the assessee has furnished inaccurate particular of income to the extent income confirmed by ld CIT(A). The notice under section 274 rws 271(1)(c)

was duly served. The notice was contested by assessee by filing reply dated 28.03.2011. In the reply, the assessee contended that he has not been able to pay the tax as he has no business and prayed for making instalment of the demand due against the assessee. After considering the reply of assessee, the AO levied the penalty of Rs. 1,84,000/- being 100% of the tax sought to be evaded u/s 271(1)(c) of the Act. On appeal before the ld. CIT(A), the order of penalty was upheld. Thus, further aggrieved by the order of ld. CIT(A), the present appeal is filed before us.

3.

The case was fixed for hearing on 11.04.2017. None appeared on behalf of assessee despite repeated calls. As none appeared on behalf of assessee despite waiting for sufficient time, we left no option except to hear the submission of ld. DR for the Revenue and proceed with on the basis of material available on record. The Ld. DR for the Revenue supported the order of authorities below. Ld. DR for the Revenue further argued that the assessee filed wrong claim u/s 80HHC. Thus, the concealed income to the extent of Rs. 7,00,000/- as estimated by AO for Rs. 20,90,137/-. On appeal before the ld. CIT(A), the income was estimated at Rs. 7,00,000/-. The assessee filed appeal before the Tribunal, wherein the order of ld CIT(A) sustained. It was further argued that the assessee has not come forward to substantiate his contention before the Tribunal. Ld. DR for the Revenue prayed for dismissal of both the appeals.

4.

We have considered the contention of ld. DR for the Revenue and further gone through the orders of authorities below. We have seen that the assessee filed return of income for relevant assessment year on 31/10/2002. At the time of filing of return of income the judgment of jurisdictional High Court in IPCA Laboratory dated 02/07/2001 was available. The claim of assessee made in the return of income was not allowable under section 80HHC. Thus the claim of the assessee was not as per the prevailing law at the time of filing the return of income. Even otherwise the assessee failed to substantiate his claim. The assessee has not filed details of books of account and the gross loss declared by the assessee. In absence of proper verification of books of account the income of the assessee was estimated by assessing officer. On appeal the income was restricted to Rs.7,00,00/- by ld CIT(A). The assessee in reply to the notice under section 274 rws 271(1)(c) again failed to substantiate his defence. Even, before the Tribunal in the present proceedings the assessee has neither filed any documentary evidences nor came forward to substantiate the grounds of appeal

. Thus, we do not find any reason or ground to deviate from the findings of ld CIT(A). Hence, the appeal filed by the assessee is dismissed.

5. The assessee has raised identical ground of appeal in appeal for AY 2003-04. The facts related with the assessment year under consideration are also identical except the figure of disallowance under section 80HHC. As we have already dismissed the appeal for AY 2002-03 on identical facts, hence this appeal is also dismissed with similar observation.

6. In the result, the appeal filed by the assessee for both the assessment years are dismissed. Order pronounced in the open court on this 21st April, 2017. /- (G.S. PANNU) (PAWAN SINGH) ACCOUNTANT MEMBER JUDICIAL MEMBER मुंबई Mumbai; "दनांक Dated 21/04/2017 S.K.PS आदेशक"""त"ल"पअ"े"षत/Copy of the Order forwarded to :

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