ITO, NEW DELHI vs. MR. VIVEK GUPTA, NEW DELHI

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC-1’, NEW DELHI Before Sh. N. K. Saini, Accountant Member Asstt. Year : 2008-09 Income Tax Officer, Vs Mr. Vivek Gupta, Ward-24(2), Civic Centre, 7, Kalu Sarai, Begampur, New Delhi New Delhi-110017 (APPELLANT) (RESPONDENT) PAN No. AFDPG1036N Assessee by : None Revenue by : Sh. V. R. Sonbhadra, Sr. DR Date of Hearing : 14.06.2016 Date of Pronouncement : 15.06.2016 ORDER

This is an appeal by the department against the order dated 25.06.2014 of ld. CIT(A)-XVIII, New Delhi.

2 Vivek Gupta 3. Facts of the case in brief are that the assessee e-filed his return of income declaring an income of Rs.3,25,921/- on 29.09.2008 which was processed u/s 143(1) of the Income Tax Act, 1961 (hereinafter referred to as the Act). During the course of assessment proceedings on examination of the books of account, it was observed by the Assessing Officer that assessee had made cash purchases of Rs.30,63,087/-. Therefore, Assessing Officer asked the assessee to explain as to why these payment may not be termed as violation of provisions of section 40A(3) of the Act. In response to the same, it was submitted by the assessee that he is the proprietor of both the concerns which is making purchases and from whom purchases have been made. However, submission of the assessee was not accepted by the AO considering the fact that both the concerns were filing separate VAT returns, have different TIN and were maintaining separate books of accounts. Therefore, Assessing Officer made addition of Rs.30,63,087/- as per provisions of section 40A(3) of the Act. The AO completed the assessment u/s 143(3) of the Act at an income of Rs.38,59,700/- as against the returned income of Rs.3,25,921/-. The Assessing Officer also initiated penalty proceedings u/s 271(l)(c) of the Act. Aggrieved by the above addition assessee filed the appeal before CIT(A)-XXIII, New Delhi who vide his order dated 11.10.2011 in Appeal No.199/10-11 confirmed the additions made by the Assessing Officer. Accordingly, the Assessing Officer issued show cause notice u/s 271(l)(c) of the Act to 3 Vivek Gupta the assessee to explain as to why penalty under this section be not imposed for filing inaccurate particulars of income. However, assessee submitted that since appeal is pending before the ITAT, penalty proceedings may be kept in abeyance. But, AO imposed the penalty u/s 271(l)(c) of Rs. 10,42,503/-, by placing reliance on the judicial pronouncements in the case of CIT Vs. Drapco Electric Corporation 106 ITR 359 (Guj), Zoom Communication (P) Ltd. 327 ITR 510 (Del) and held that assessee has concealed true particulars of income to the extent of Rs.30,63,087/-.

“4.1 In all the grounds of appeal taken by the appellant, he has impugned the imposition of the penalty amounting to Rs.10,42,503/- u/s 271(1)(c) of the Act. The ld. AR of the appellant, through his letter dated 24.06.2014 has placed before me the order of Hon’ble ITAT, New Delhi dated 14.08.2014 in for A.Y. 2008-09 in the assessee’s own case, as per which the quantum addition totalling Rs.30,63,087/- have been deleted. Since, the addition itself, based on which penalty u/s 271(1)(c) has been imposed, has been deleted by the Hon’ble ITAT, the penalty order has no legs to stand on. Therefore, in consequence of and following the order of Hon’ble ITAT mentioned above, the penalty imposed on the appellant amounting to Rs.10,42,503/- u/s 271(1)(c) of the Act is hereby deleted.”

4 Vivek Gupta 5. Ld. DR relied upon the order of the AO and reiterated the contentions raised in the grounds of appeal.