ACIT CEN CIR 1(2), MUMBAI vs. ROBERT MCLEAN & CO. LTD, KOLKATTA

आदेश / O R D E R PER R.C.SHARMA (A.M): This is an appeal filed by the Revenue against the order of CIT(A)- 47, Mumbai dated 11/05/2015 for the A.Y.2009-10 in the matter of penalty imposed u/s.271(1)(c) of the I.T. Act. 2. At the outset, learned AR placed on record the quantum order of the Tribunal dated 17/08/2015 wherein quantum addition was restored back to the file of the AO after having the following observation:- 6. Further aggrieved, the assessee is in appeal before us. Learned counsel appearing on behalf of the assessee submitted that the Assessing Officer as well as the learned CIT(A) have overlooked the fact that sufficient opportunity of being heard, at any stage of proceedings, was not given and the tax authorities have erred in coming to a conclusion that there was cessation of liability, overlooking the claim of the assessee that the main director was under judicial custody since March, 2011 and the regular staff of the assessee have already left due to peculiar circumstances of Robert Mclean & Co. Ltd., the case; thus, the assessee could not furnish all the details before the Assessing Officer. Ld. Counsel now submits that the assessee is willing to cooperate with the Assessing Officer and prepared to furnish the details such as PAN etc., of the parties and other requisite details to prove that the current liability and unsecured loan cannot be treated as having been ceased to exist in the year under consideration. Similarly with regard to the normal expenditure incurred for running day-today business, the learned counsel requested for one more opportunity so as to furnish the details by contending that even written submissions and basic details furnished were not properly verified by the tax authorities. Learned Departmental Representative has not raised any serious objection with regard to setting aside the matter to the file of the Assessing Officer for proper verification. Needless to observe that the burden is upon the assessee to prove that the liabilities did not cease to exist and day-to-day expenditure was incurred by the assessee for running skeleton business.