JIMMY GEORGE,KOTTAYAM vs. THE ITO CIRCLE & TPS, KOTTAYAM

Assessment Year: 2015-16 The Income Tax Officer, Jimmy George, Vs. Builders Merchant, Circle & TPS, MC Road, Thellakom P.O, Kottayam Kottayam. PAN – AGAPG 4989 L APPELLANT RESPONDENT Assessee by : None Revenue by : Smt. GirIy Albert, Sr. DR Date of hearing : 10.09.2024 Date of Pronouncement : 15.10.2024 O R D E R PER WASEEM AHMED, ACCOUNTANT MEMBER:

This is an appeal filed by the assessee against the order passed by the NFAC, Delhi dated 18/03/2023 in DIN No. ITBA/NFAC/S/250/2022-23/1050933909(1) for the assessment year 2015-16.

Page 2 of 4 3. In the present case, the assessee was required to file the Income Tax return along with the audit report u/s 44AB of the Act on or before 30/09/2015 but the same has been filed belatedly dated 29/03/2016. Therefore, the AO was of the view that there is violation of the provisions of sec. 271B of the Act and accordingly, he levied the penalty of Rs.1,50,000/- on the assessee. On appeal, the ld. CIT(A) confirmed the order of the AO.

Page 3 of 4 the assessment as evident from the order passed u/s 143(3) of the Act. The relevant extract is reproduced as under: “However, the assessee filed the audit report and return of income for the relevant assessment year 2015-16 on 29.03.2016. The assessment u/s 143(3) was completed on 30.06.2017.”

7.1 In similar facts and circumstances, we note that the Tribunal in the case of Shri TT Kuruvilla cited Supra held as under: “7. We have heard the rival submissions and perused the record. In this case, the assessee was required to get his books of account audited and filed along with the return of income u/s. 44AB with the due date of 30/09/2012 for the assessment year 2012-13. However, the audit report was furnished only on 25/01/2014. The contention of the Ld. AR was that there was a delay in filing the return of income for the earlier assessment years 2010-11 and 2011-12 without which the return for the assessment year 2012-13 could not be filed. Since the assessee had to carry forward the balance from earlier years to the subsequent years, it was not possible to get the books of account audited for the assessment year 2012-13 which is a reasonable cause as prescribed u/s. 273B of the I.T. Act. The Ld. AR relied on the following judgments in support of his contentions: i) CIT vs. Malayalam Plantations Ltd. (1976) (103 ITR 835) (Ker.) ii) ACIT vs. Amar Chand Raj Kumar (2004) (89 ITD 96)(ITAT, Chandigarh) iii) Prem Prakash Senapati vs. ITO (ITA No.459&185/CTK/2017 dated 17/04/2oi8) )(ITAT, Cuttack). 7.1 From the material available on record, we are of the view that the assessee got his books of accounts audited on 25/01/2014 which was made available o the Assessing Officer and no prejudice has been caused to the Revenue. Now the short question that arises is whether in this scenario, penalty u/s. 271B of the Act can be levied or not. In our considered opinion, the assessee had only committed technical venial breach which created any loss to the exchequer as the audit report was available to the Assessing Officer before the completion of the assessment proceedings. The Madras High Court in the case of CIT vs. A.N. Arunachalam (208 ITR 481) in the context of filing of audit report for claiming deduction u/s. 8oJ of the Act, observed that once audit report has been made available before the Ld. Assessing Officer before the completion of assessment proceedings, the assessee should be granted deduction u/s. 8oJ of the Act. We observe that this judgment was rendered in the context of adjudication of quantum of deduction claimed by , the assessee. Hence, the said analogy can very well be drawn and used in the penalty proceedings;' like that of the assessee. To sum up, we hold that the assessee had committed only technical venial breach for which he cannot be penalized. In view of the above, we are inclined to delete the penalty made by the assessee u/s. 271B of the Act.”

Page 4 of 4 7.2 Respectfully following the same, we set aside the finding of the ld. CIT(A) and direct the AO to delete the penalty-imposed u/s 271B of the Act. Hence, the ground of appeal of the assessee is hereby allowed.