ITO 2(3)(2), MUMBAI vs. S.B. ESTATE P.LTD, MUMBAI

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ITA 4425/MUM/2012Status: DisposedITAT Mumbai29 July 2016AY 2008-093 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that as per CBDT Circular No. 25 of 2015, penalty under Section 271(1)(c) is not attracted for additions/disallowances made under normal provisions when tax is levied under Section 115JB for assessment years prior to 2016-17.

What were the facts?

The Revenue appealed against the deletion of penalty levied under Section 271(1)(c) by the CIT(A). The penalty was related to the disallowance of deduction under Section 80IB, while tax was levied on book profit under Section 115JB.

What were the issues?

Whether penalty under Section 271(1)(c) is leviable when tax is computed under Section 115JB and disallowances were made under normal provisions.

Which sections of the Income-tax Act were involved?

Section 271(1)(c),Section 80IB,Section 115JB

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “E ” BENCH, MUMBAI

Before: SHRI RAJENDRA & SHRI C.N. PRASAD

Hearing: 25.07.2016Pronounced: 29.07.2016

आदेश / O R D E R PER C.N. PRASAD, JM:

1.

This appeal is filed by the Revenue against the order of the Ld. CIT(A)-6, Mumbai dated 23.4.2012 pertaining to assessment year 2008-09.

2.

The Revenue in its appeal challenges the order of the Ld. CIT(A) in deleting the penalty levied u/s. 271(1)(c) of the Act.

3.

The Ld. Counsel for the assessee at the outset submits that penalty u/s. 271(1)(c) was levied on the disallowance of deduction made u/s. 80IB of the Act while computing the normal provisions of the Act. The Ld. Counsel for the assessee submits that the income computed under normal provisions of the Act was less than the income computed u/s. 115JB of the Act, therefore, tax was levied on the Book Profit u/s. 115JB of the Act. The Ld. Counsel for the assessee referring to the recent Circular of the Board No. 25 of 2015 dated 31st December 2015 submits that where the additions/ disallowances were made under normal provisions of the Act but tax was levied under MAT, provisions u/s. 115JB/115JC for the cases prior to the Assessment Year 2016-17, penalty u/s. 271(1)(c) is not attracted with reference to additions/disallowances made under normal provisions of the Act. Therefore, in its case, since penalty was levied with reference to additions/disallowances made under normal provisions of the Act i.e. disallowance of deduction u/s. 80IB and taxes were levied on the book profits u/s. 115JB of the Act, in view of the CBDT Circular, penalty u/s. 271(1)(c) is not attracted.

4.

The Ld. Departmental Representative supports the orders of the authorities below.

5.

We have perused the orders the circular of the CBDT No. 25 of 2015 dated 31st December, 2015 wherein it is clarified that prior to 1.4.2016 where the income-tax payable on the total income as computed under the normal provisions of the Act is less than the tax payable on the book profit u/s. 115JB of the Act, then penalty u/s. 271(1)(c) of the Act is not attracted with reference to additions/disallowances made under normal provisions of the Act. It was also directed all the Revenue authorities henceforth no appeals shall be filed on this ground and appeals already filed if any on this issue before various Courts/Tribunals may be withdrawn/not pressed upon. In view of the Circular of the CBDT referred to above, we dismiss the appeal of the Revenue.

6.

In the result, the appeal filed by the Revenue is dismissed.

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