BHARUCH FOREX PVT. LTD.,BHARUCH vs. ADDL. DIRECTOR OF INCOME TAX (I&CI), AHMEDABAD

Since the issues involved in all the appeals are common and identical except variance of amounts, therefore, all the appeals have been clubbed and heard together and a consolidated order is being passed for the sake of convenience and brevity. The grounds as well as facts narrated in 2017-18 have been taken into consideration for deciding these appeals en masse. - 445/SRT/2022 A.Ys. 17-18 to 19-20 Bharuch Forex Pvt. Ltd

Grounds of appeal raised by assessee in Aggrieved by the order of the Commissioner of Income tax-Appeals dated on 31.10.2022 for the Assessment year 2017-18, the assessee preferred appeal before the Income-tax Appellate Tribunal, wherein he wish to raise the following grounds: Sec.271FA -Assessee prays & appeals to the Income-tax Appellate Tribunal to quash the penalty initiated under the penalty proceedings u/s 271FA of the Act.”

Brief facts qua the issue are that assessee before us is a Private Limited Company. The competent authority, Addl. DIT(I&CI), Ahmedabad in his order held that during the course of spot verification conducted in the case of the assessee, on 11.12.20219, it was noticed that the assessee had not filed Statement of Financial Transaction (‘SFT’ for short). During the penalty proceedings, the assessing officer issued notices to the assessee thereby providing him opportunity of being heard in order to provide any explanation for the delay in filing SFT, but the assessee did not furnish any explanation, before the assessing officer. That is, assessee did not appear during the penalty proceedings before assessing officer despite of issuance of notices for hearings. Accordingly, assessing officer [the Addl. DIT(I&CI)] levied a penalty of Rs.3,80,900/- u/s 271FA of the Act.

On appeal, ld CIT(A), confirmed the penalty imposed by the assessing officer. Aggrieved, the assessee is in further appeal before us.

None appeared on behalf of assessee nor filed any application for adjournment despite of issuing of notice of hearing. These appeals have been listed for hearing on several occasions in the past, however assessee did not appear, except adjournment taken by assessee on 31.03.2022 by way of letter sent through post to the registry. However, today (18.04.2023) when the case was called for hearing, neither assessee nor its authorized Representative appeared before the Tribunal. It means the assessee is not interested in prosecuting these appeals. Therefore, we left no option, but to decide these appeals on the basis of materials available on record and after hearing Ld. Sr.DR for the Revenue. - 445/SRT/2022 A.Ys. 17-18 to 19-20 Bharuch Forex Pvt. Ltd

We have heard ld DR for the Revenue. We note that assessee also filed written submission through Dak(post), which we have gone through. In the written submission, the assessee has reiterated the same facts/arguments which were made before ld CIT(A), during the appellate proceedings. The Assessee stated in his written submission that they have filed statement of Financial Transactions for the year under consideration when SFT filing option was available in e-filing portal. Later on, facility to file the statement of financial transaction has been shifted to New Reporting Portal, hence there was delay. However, the assessee did not submit and supporting evidence to prove this stand. On the other hand, ld DR for the Revenue supported the findings of lower authorities and stated that since the assessee did not appear before assessing officer during the penalty proceedings, hence matter may be remitted back to the file of the Assessing Officer. During the appellate proceedings it was observed by ld CIT(A) that nothing has been mentioned by the competent authority, Addl. DIT(I&CI), regarding the filing of SFT by the assessee on the old, e-filing portal in the penalty order under consideration. During the appellate proceedings, notices u/s 250 of the Act were issued to the assessee in order to provide it opportunities to substantiate its grounds of appeal

In the result, assessee’s appeal is dismissed.

The identical and similar issues involved in other appeals of the assessee viz: in & 445/SRT/2022 for A.Ys 2018-19 & 2019-20, therefore our instant adjudication in appeal in A.Y 2017-18 (supra) shall apply mutatis mutandis, to other appeals also.

In combined result, these three appeals of assessee are dismissed.