NETAMAGIC IT SERVICES P.LTD,MUMBAI vs. ITO 9(2)(3), MUMBAI

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ITA 3157/MUM/2013Status: DisposedITAT Mumbai03 October 2016AY 2007-082 pages

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

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal noted that the quantum appeal regarding the Section 10A deduction was previously allowed in favor of the assessee. Therefore, the penalty levied under Section 271(1)(c) was deemed to have no basis and was deleted.

What were the facts?

The Assessing Officer (AO) disallowed a deduction claimed under Section 10A. Subsequently, a penalty was levied under Section 271(1)(c). The assessee appealed against the penalty.

What were the issues?

Whether penalty under Section 271(1)(c) can be sustained when the primary disallowance leading to the penalty has been deleted by the appellate authority. The debatable nature of the Section 10A claim was also a factor.

Which sections of the Income-tax Act were involved?

Section 10A,Section 271(1)(c),Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, MUMBAI

Before: SHRI D. KARUNAKARA RAO & SHRI AMARJIT SINGH

For Appellant: Shri Anuj Kisnadwala
For Respondent: Shri Manoj Kumar, DR
Hearing: 03.10.2016Pronounced: 03.10.2016

PER D. KARUNAKARA RAO, AM: This appeal filed by the assessee on 25.4.2013 is against the order of the CIT (A)-20, Mumbai dated 4.2.2013 for the assessment year 2007-2008. In this appeal, assessee raised the following grounds which read as under:- “1. 1. On the facts and in the circumstances of the case and in law, the Ld CIT (A) has grossly erred in upholding penalty levied by the AO u/s 271(1)(c) of Rs. 47,80,773/-.

1.2.

The CIT (A) ought to have appreciated that no proper satisfactions was reached by AO at the time of initiating penalty u/s 271(1)(c) as ground on which disallowance was made by AO was rejected by the CIT (A) and the disallowance was upheld by the CIT (A) on other ground on which no satisfaction was reached by the AO for initiating penalty u/s 271(1)(c) of the Act.

2.1.

On the facts and in the circumstances of the case and in law, the Ld CIT (A) grossly erred in upholding levy of penalty on the disallowance of deduction claimed u/s 10A without appreciating that the issue under consideration is legal and debatable and that the appellant had dome complete disclosure of all facts relevant to the claim of deduction.”

2.

At the outset, Ld Counsel for the assessee briefly narrated the facts and submitted that in the assessment made u/s 143(3) of the Act, AO disallowed the claim of deduction of Rs. 1,42,03,012/- u/s 10A of the Act. Aggrieved assessee carried the matter in appeal before the first appellate authority and the CIT (A) confirmed the rejection of exemption. Matter travelled to the Tribunal and in the first

round of the proceedings before the ITAT, the Tribunal allowed the appeal vide ITA No.8810/M/2010 (AY 2007-2008), dated 6.4.2016. Before us, it is the submission of the Ld Counsel for the assessee that since, the Tribunal allowed the quantum appeal, penalty levied u/s 271(1)(c) of the Act is required to be deleted.

3.

After hearing the Ld Representatives of both the parties and on perusal of the cited order of the Tribunal (supra), we find, vide para 10 of the said order, Tribunal directed the AO to allow the deduction u/s 10A and decided the issue in favour of the assessee. Considering the same we are of the considered opinion, since the Tribunal allowed the quantum appeal, penalty levied u/s 271(1)(c) has no legs to stand. Accordingly, we delete the penalty. Thus, grounds raised by the assessee are allowed.

4.

In the result, appeal of the assessee is allowed. Order pronounced in the open court on 3rd October, 2016. (AMARJIT SINGH) ACCOUNTANT MEMBER भुंफई Mumbai; ददनांक 03.10.2016 व.नन.स./ OKK , Sr. PS आदेश की प्रतिलऱपि अग्रेपिि/Copy of the Order forwarded to : अऩीराथी / The Appellant 1. प्रत्मथी / The Respondent. 2. 3. आमकय आमुक्त(अऩीर) / The CIT(A)- 4. आमकय आमुक्त / CIT 5. ववबागीम प्रनतननधध, आमकय अऩीरीम अधधकयण, भुंफई / DR, ITAT, Mumbai 6. गार्ड पाईर / Guard file. सत्मावऩत प्रनत ////

आदेशानुसार/ BY ORDER, उि/सहायक िंजीकार (Dy./Asstt.

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