M/S FLICKER TRADING LIMITED,KOLKATA vs. D.C.I.T,CIR- 8,KOLKATA., KOLKATA

This is an appeal filed by the assessee against the order of Ld. CIT(A)-VIII, Kolkata dated 21.12.2012 for AY 2006-07 confirming the penalty u/s. 271(1)(c) of the Income-tax Act, 1961 (hereinafter referred to as the “Act”).

At the outset itself, the Ld. Counsel for the assessee Shri Manish Tiwari drew our attention to the notice u/s. 274 read with section 271 of the Act dated 18.12.2008 served on the assessee wherein we note that the AO has not stricken out the limb of charge/default for which the penalty is being initiated against the assessee. We find that the notice has been issued for both the faults spelled out in Sec. 271(1)(c) of the Act i.e. having concealed the particulars of income or furnished inaccurate particulars of such income without specifying for which fault the assessee is being proceeded against by the AO. We note that in a similar case the Hon’ble High court of Karnataka in the case of CIT vs Manjunatha Cotton and Ginning Factory reported in (2013) 359 ITR 565 (Kar) has cancelled the penalty taking note of the fact that the penalty notice did not spell out clearly as to whether the assessee has concealed the particulars of income or has furnished inaccurate particulars of Income. We also find that Hon’ble Karnataka High Court in the case of CIT Vs. SSA’s

We note that since the penalty notice issued to the assessee dated 31.12.2007 did not spell out as to which default the assessee has committed for which penalty u/s. 271(1)(c) of the Act has been initiated, therefore, respectfully following the Hon’ble Karnataka High Court’s order in Manjunatha Cotton & Ginning Factory (supra) and SSA’s Emerald Meadows (supra), we cancel the penalty imposed by the AO which has been erroneously confirmed by the ld. CIT(A). Therefore, appeal of the assessee is allowed.

In the result, appeal of assessee is allowed.