BHAWANI SHANKAR GUPTA,JAIPUR vs. INCOME TAX OFFICER, WARD 4(1) JAIPUR, JAIPUR

आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 43/JP/2023 fu/kZkj.k o"kZ@Assessment Years : 2015-16 cuke Bhawani Shankar Gupta ITO 156, Sindhu Nagar, Vs. Ward 4(1), Murlipura, Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AEHPG 6497 G vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Vishal Gupta (C.A.) jktLo dh vksj ls@ Revenue by : Smt Monisha Choudhary (Addl. CIT) a lquokbZ dh rkjh[k@ Date of Hearing : 16/03/2023 mn?kks"k.kk dh rkjh[k@Date of Pronouncement :22/03/2023 vkns'k@ ORDER PER: RATHOD KAMLESH JAYANTBHAI, AM This appeal is filed by assessee and is arising out of the order of the National Faceless Appeal Centre, Delhi dated 24/11/2022 [here in after (NFAC)/ ld. CIT(A) ] for assessment year 2015-16 which in turn arise from the order of the penalty passed u/s. 271B of the Act dated 18.05.2018 by the Income Tax Officer, Ward 4(1), Jaipur [ here in after the ld. AO. ]

2. In this appeal, the assessee has raised following grounds: -

“1. On the facts and circumstances of the case, the ld. CIT(A) has grossly erred in law by approving action of Ld. AO of levying penalty for not getting the books of accounts audited by the assessee ignoring the facts that no books of accounts have been maintained by the assessee. It is hereby prayed for deleting the said penalty. 2. On the facts and circumstances of the case and without prejudice to other grounds of appeal

, the Ld CIT(A) has grossly erred in law and facts by approving the action of the Ld. AO of imposing penalty also on the turnover which was declared by the assessee under Section 44AD of the act. The penalty thus imposed is in alternate excessive and prayed for being reduced.

3. On the facts and circumstances of the case, the notice initiating penalty proceedings under Section 271B was without jurisdiction and invalid. It is hereby thus prayed for quashing the said notice as well as entire proceedings in pursuance thereof.

4. That the appellant hereby craves the leave to add, delete, amend or abandon the grounds of this appeal at the time of or before the hearing of the case.”

3. The fact as culled out from the records is that return declaring an income of Rs. 294800/- was e-filed by the assessee on 31.8.2015 and assessment u/s 143(3) of the I.T. Act was completed on 25.11.2017 assessed at Rs. 294800/-. Penalty proceedings u/s 271B of the I.T. Act were initiated along with the assessment order dated 25.11.2017 for not furnishing the audit report within time allowed as per provisions of section 44AB of the I.T. Act. trading bangles and other artificial accessories and shown gross receipt of Rs.55,14,602/- and declared net profit u/s 44AD for an amount of Rs.4,42,314/-. During the year, it is found that assessee has also made transactions of shares and not disclosed the same in his return of income. During the proceedings, assessee was asked to furnish complete details of share transactions. After examination of details filed it is found that assessee has made transactions in various segments and made total sales of Rs. 51,49,169/-. Therefore, assessee has made two business viz trading of bangles and share. Thus, the total turnover of both business of Rs.1,06,63,771/-.

3.2 In view of provision of section 44AB the assessee was required to get audited its accounts before the specified date and furnish by that date the report of such audit in the prescribed form duly singed and verified by such accounts and setting fourth such particulars as may be prescribed. As per explanation (ii) of section 44AB specified date in relation to the accounts of the assessee of the previous year relevant to an assessment year, means the due date for furnishing the return of income under sub-section (1) of u/s 44AB. Therefore, it is clear that the assessee has violated the provision of section 44AB of I.T. Act, 1961, hence, penalty proceedings u/s 271B was initiated while finalizing the assessment proceedings and show cause notice was issued on 25.11.2017 & 13.4.2018. In response to these notices the assessee filed a detailed reply dated 11.05.2018 which the ld. AO considered but not found acceptable. Finally on 18.05.2018 ld. AO levied the penalty of Rs. 53,518/-.

3.3 Aggrieved from the order of the assessing officer the assessee has preferred an appeal before the ld. CIT(A). The ld. CIT(A) confirmed the levy of the penalty holding that the assessee is not covered under the any reasonable clause and since the assessee has not complied with the statutory provisions, the action of levy of penalty by the AO was confirmed by ld. CIT(A).

Now we hereby submit ground wise reply as under:

Ground No. 1 On the facts and circumstances of the case, The Ld. CIT(A) has erred in law by approving the action of Ld. A.O of levying penalty for not getting books of accounts audited by the assessee ignoring the fact that no books of accounts have been maintained by the assessee. It is hereby prayed for deleting the said penalty.

1.. As per section 271B of the act, “If any person fails to get his accounts audited in respect of any previous year or years relevant to an assessment year or furnish a report of such audit as required under section 44AB, the Assessing Officer may direct that such person shall pay, by way of penalty, a sum equal to one-half per cent of the total sales, turnover or gross receipts, as the case may be, in business, or of the gross receipts in profession, in such previous year or years or a sum of one hundred fifty thousand rupees, whichever is less”.

We draw the attention of Ld. Appellate authority to definition of books of accounts (Section 2(12A) as per the act which clearly stipulates as follows:

"books or books of account" includes ledgers, day-books, cash books, account-books and other books, whether kept in the written form or as print-outs of data stored in a floppy, disc, tape or any other form of electro-magnetic data storage device; In the present case, the assessee was not maintaining books of accounts and declared his income under Section 44AD. The issue under question was basically transaction in securities which the assessee did not declared in his return of income owing to loss suffered by him. Thus, the only information which the Ld. A.O was having in respect of these transactions for assessment was the statement of share broker i.e a third party which he might have obtained directly from the broker and which does not constitute books of accounts by any stretch of mind.

The fact that assessee did not maintained any books of accounts can also be confirmed with Page 2 of the assessment order (Also Page 2 of paper book) where Ld. A.O in para 4.3 has admitted that assessee did not maintain any books of accounts. This fact is also confirmed by the fact that the Ld. A.O has imposed penalty under Section 271A upon the assessee for not maintaining books of accounts. A copy of said order has already been submitted by us as a part of paper book.

Thus, in absence of books of accounts, the audit of same is not possible as held in various legal precedents which are mentioned hereunder.

We also rely upon the landmark judgements of H’ble Allahabad High Court in the case of CIT Vs. S.K. Gupta and Co. [2010] 322 ITR 86 (All.) where similar findings were given by the honorable court which are as follows:

We have heard Sri A.N. Mahajan, learned standing counsel for the Revenue and Sri R.R. Kapoor, learned counsel appearing for the respondent assessee. Sri Mahajan contended that the Tribunal has erred in law while upholding order of the CIT(A) cancelling the penalty in as much as the assessee had failed to get its books of account audited. The submission of Sri Mahajan is misconceived for the reason that the requirement of getting the books of account audited could arise only where the books of accounts are maintained. If for some reason the assessee has not maintained the books of account the appropriate provision under which penalty proceedings can be initiated is under s. 271A of the Act which recourse has also been taken by the assessee as would appear from the order of the Tribunal. The Tribunal was, therefore, justified in upholding the order of the CIT(A) cancelling the penalty imposed under s. 271B of the Act We further place our reliance on the decision delivered in the case of CIT Bareilly v Bisauli Tractors – (2008) 299 ITR 219, the H’ble Allahabad High Court held that:

“14. Therefore, Section 27IB of the Act is not attracted in a case where no account has been maintained and instead recourse under Section 271A can be taken.

We also rely upon the judgement of Hon’ble Gauhati High Court in case of Surajmal Parsuram Todi vs. CIT 222 ITR 691 where it was held by the court that “We have gone through the provisions of sections 44AA, 44AB, 271A and 271B of the Act. Maintenance of accounts is envisaged under section 44AA and on failure to do so the assessee shall be guilty and liable to be penalised under section 271A. Even after maintenance of books of account the obligation of the assessee does not come to an end. He is required to do something more, i.e., by getting the books of account audited by an accountant. But when a person commits an offence by not maintaining the books of account as contemplated by section 44AA the offence is complete. After that there can be no possibility of any offence as contemplated by section 44AB and, therefore, in our opinion, the imposition of penalty under section 271B is erroneous. The Tribunal has overlooked this aspect of the matter. Of course, it is apparent from the records that the assessee failed to maintain the books of account as required under section 44AA and for that penalty is prescribed under section 271A. It is for the Tribunal to take action in accordance with law”.

Similar findings were given by jurisdictional H’ble ITAT, Jaipur in the case of Yogendra Singh Shekhawat vs ITO, Ward 3(1), Jaipur, relying upon the decisions in the case of Hon’ble Gauhati High Court in case of Surajmal Parsuram Todi vs. CIT 222 ITR 691 & h’ble Allahabad High Court in the case of CIT Bareilly v Bisauli Tractors – (2008) 299 ITR 219.

We further place our reliance upon decision of coordinate bench in the case of Roshni Devi vs ITO, Ward 3(1), Jaipur, pronounced on 16.05.2018 in which it was held that:

It is clearly a case of impossibility of performance where it is expected that the assessee should get her books of accounts audited when it is a known and admitted fact that there are no regular books of accounts which have been maintained at first place. Our view is fortified by the decision of the Hon’ble Gauhati High Court in case of Rajmal Parsuram Todi (supra) wherein it was held that when a person commits an offence by not maintaining the books of accounts as contemplated under section 44AA, the offence is complete and after that, there can be no possibility of any offence as contemplated under section 44AB and therefore, the imposition of penalty under section 271B is erroneous.

We further rely on the judgement passed by coordinate bench in Appeal No. in the case of Shri Sharad Kankaria vs ITO, Ward- 6(1), Jaipur wherein it was held that “Since the issue in question is covered by the decision of the ITAT Coordinate Bench in the case of Roshni Devi vs ITO (supra), therefore, respectfully following the decision of this Bench on the issue of deleting the penalty u/s 271B of the Act, we direct the AO to delete the penalty of Rs. 1,50,000/- confirmed by the ld. CIT(A). Thus the solitary ground of the assessee is allowed”.

We further submit that this explanation for not imposing penalty was also submitted before the Ld. A.O as well as the Ld. CIT(A) but they did not consider same while passing the respective orders. It is also pertinent to note here that the assessee has not appealed against the order under Section 271A which may also be checked from records, if required.

We thus hereby pray the Ld. authority to allow this ground raised by the assesse.

Ground No. 2 On the facts and circumstances of the case and without prejudice to the other grounds of appeal, the Ld. CIT(A) has grossly erred in law and facts by approving the action of the Ld. A.O of imposing penalty also on the turnover which was declared by the assessee under section 44AD of the act. The penalty thus imposed is in alternate excessive and prayed for being reduced.

This ground of appeal is not pressed by the appellant.

Ground No. 3 On the facts and circumstances of the case, the notice initiating penalty proceedings under Section 271B was without jurisdiction and invalid. It is hereby thus prayed for quashing the said notice as well as entire proceedings in pursuance thereof.

We hereby draw the attention of the Ld. members to Page No. 3 & 4 of paper book where we have attached the copy of show cause notices dated 25.11.2017 and 18.05.2018 respectively.

We reproduce the relevant extract of the said notices as under; “ It appears to me that you have failed to get the accounts audited or obtain audit report as required U/s 44AB or furnished such report along with return under Section 139(1) or in response to notice issued under Section 142(1)”

Thus, it can be clearly seen that the charge upon the assessee was not even clear as the necessary applicable portion has not been ticked or the irrelevant portions have not been strucked off. It has been held in various judicial pronouncements that penalty cannot be levied on the basis of a vague show cause notice i.e when there is no clear charge upon the assessee so as to enable him to reply. The cases relied upon are as follows:

We rely upon the decision of the Guwahati bench of H’ble ITAT in the case of North Eastern Constructions vs The ITO, ITA 184/Gau/2019 where it was held in Para 10 and succeeding paras of the order as follows:

We have heard both the parties and perused the records. We note that the assessee had filed return of income for the AY 2015-16 on 31-03-2016 along with TAR. Thereafter, we note the department accepted the return of income filed by the assessee by issuing intimation u/s. 143(1) of the Act on 28-05-2016. After two years on 15-05-2018, the AO had issued notice u/s. 274 read with Section 271B of the Act proposing to levy of penalty u/s. 271B for the following faults: i) failed to get accounts audited or ii) failed to furnish a report of such audit as required u/s. 44AB of the Act Thus, we note that the AO has given a show cause notice, which is per-se vague. Thus, we note that the AO by issuing penalty notice u/s. 271B has not spelt out what was the fault for which the assessee is being proceeded against for levy of penalty. Since the AO has not struck down the irrelevant portion/fault which is not applicable in the facts and circumstances of the case, the notice reproduced (supra) is vague and therefore, bad in law as held by the Co-ordinate Bench of the Tribunal in the case of Parkinson Electrical Corprn (supra). We are of the opinion that notice proposing penalty should clearly spell out the fault/charge for which the assessee is put on notice, so that he can defend the charge properly. The issue of bad/vague penalty notice was adjudicated by the Hon'ble Karnataka High Court [though in a different context i.e notice issued u/s.274 read with section 271(1)(c) of the Act] in the case of CIT vs. SSA's Emerald Meadows in of 2015 dated 23.11.2015 wherein the Hon'ble High Court following its own decision in the case of CIT vs Manjunatha Cotton and Ginning factory (2013) 359 ITR 565 has held that if the penalty notice is vague, then the penalty order is also bad in the eyes of law. This decision of Karnataka High Court was challenged by the Revenue before the Hon'ble Apex Court, and the Hon'ble Supreme Court has dismissed the SLP. Therefore, applying the ratio-dicedenti in SSA's Emerald Meadows & M/s. Parkinson (supra), we are of the view that the notice issued by AO before levying penalty u/s. 271B of the Act is bad in law We further reply upon the decision of Hon’ble Apex Court in case of CIT vs. SSA’s Emerald Meadows – (2016) 73 com248 (SC) where dismissing the SLP filed by the Revenue quashing the penalty by the Tribunal as well as Hon’ble High Court on ground of unspecified notice has held as under:-

Section 274, read with section 271(1)(c), of the Income-tax Act, 1961 – Penalty – Procedure for imposition of (Conditions precedent) – Assessment year 2009-10 – Tribunal, relying on decision of Division Bench of Karnataka High Court rendered in case of CIT v. Manjunatha Cotton & Ginning Factory [2013] 359 1TR 565/218 Taxman 423/35 taxmann.com 250, allowed appeal of assessee holding that notice issued by Assessing Officer under section 274 read with section 271 (1 )(c) was bad in law, as it did not specify under which limb of section 271 (1 )(c) penalty proceedings had been initiated, i.e., whether for concealment of particulars of income or furnishing of inaccurate particulars of income – High Court held that matter was covered by aforesaid decision of Division Bench and, therefore, there was no substantial question of law arising for determination – Whether since there was no merit in SLP filed by revenue, same was liable to be dismissed – Held, yes [Para 2] [In favour of assessee] We further rely on the decision of the coordinate bench in the case of Tejpal Singh Nunia vs DCIT, Central Circle – 2, Jaipur, to 1296/JP/2019 where the H’ble bench observed as under:

“6. The law is well settled that penalty u/s 271(1)(c) can be imposed for concealing particulars of income or furnishing inaccurate particulars of income which are two limbs of the section 271(1) (c) but the penalty can be imposed only when the authority is satisfied that either of the two events of limbs exists in a particulars case and this perquisite should invariably be evident from the notice issued u/s 274 r.w.s 271 of the Act, which is a statutory jurisdictional notice. The intent and purpose of this notice is to inform the assessee as to for which specific charge he has been show caused.

7. In the present case, from the notice u/s 274 dated 27.12.2011, neither the assessee nor anyone else could make out as to 'for what precise charge, the assessee was asked to show cause viz. whether the charge is for furnishing inaccurate particulars of income or concealment of particulars of such income. It is further important to note that, in notice, under the point which is intended towards proposed penalty u/s 271(1)(c), the word OR has been used between the charge of concealment of income and furnishing inaccurate particulars of income. These facts and circumstances make it abundantly clear that in the case of assessee, penalty notice is completely vague and ambiguous. The AO simply issued a preprinted notice without striking off the unnecessary charge and not mentioning the precise charge. The above act of the AO clearly shows that the entire exercise of initiation of penalty proceedings has been done without application of mind which resulted into issuing a completely vague jurisdictional notice u/s 274 and the jurisdictional notice being vague, the consequent levy of penalty is illegal and deserves to be deleted in full.

“5………………..the notice issued by the Assessing Officer under section 271(1)(c) of the Income Tax Act, 1961 is bad in law in as much as it did not specify in which limb of section 271(1)(c) of the Income Tax Act, 1961 the penalty proceedings has been initiated, i.e. whether for concealment of income or furnishing of inaccurate particulars of income.

5.1. It is pertinent to note that in the notice, AO has not clearly mentioned the limb, on the basis of which, penalty was proposed to be imposed. The AO in assessment order or penalty notices did not specify the limb under which the penalty was initiated and simply issued a pre-printed notice without striking off the unnecessary portions of the notice. If the AC) was of the view that the assessee has concealed the income or furnishing inaccurate particulars of income then he should have deleted or not mentioned the other limb for imposition of penalty i.e. concealing the particulars of income. The above act of the AO clearly shows that the entire exercise of initiation of penalty proceedings has been done without application of mind. "

Though few of the above the above decisions have been delivered in context of Section 271(1)(c ), but the ratio behind the same is that whenever any penal proceedings are initiated against the assessee, there must be a specific charge in the notice by which jurisdiction is assumed. In absence of same, the assessee is not able to reply to same and hence it vitiates the entire proceedings.

Ground No. 4 That the appellant hereby craves the leave to add, delete, amend or abandon the ground of this appeal at the time of or before the actual hearing of the case.

This ground of appeal does not require any submission.

With the above submissions, we hereby pray the Ld. Bench to allow this ground and appeal of the assessee.”

S. No. Brief Description of document Page No. Filed/Available before Ld. AO/Ld. CIT(A)/Both 1 Quantum assessment order dated 1-2 Both 25.11.2017 passed by the ld. AO Both 2 Show cause notice dated 25.11.2017 3 Both 3 Show cause notice dated 18.05.2018 4 Both 4 Reply to show cause notice filed by the 5-6 assessee. Both 5 Order under section 271A dated 7-11 18.05.2018 Both 6 Order under section 271B dated 12-17 18.05.2018 Ld. CIT(A) 7 Form 35 filed by the assessee 18-21 8 Written submission filed by the 21-31 Ld. CIT(A) assessee before ld. CIT(A) 9 Order dated 24.11.2022 passed by ld. 32-43 Ld.CIT(A) CIT(A)

7. The ld. AR of the assessee in addition to the written submission and paper book filed to support the contentions so raised, also filed a compilation of evidences relied upon. Based on these evidences placed on record drawn our attention to the fact u/s 271A, being the penalty for failure to keep /maintain or retain books of accounts, documents etc. if so then the levy of penalty u/s 271B is incorrect. Since, the assessee has already been held that he failed to maintain the books of accounts then again, he cannot hold to get the books of accounts audited to support the contentions raised by the ld. AR of the assessee he has relied upon the decision of the Co-ordinate Bench in the case of Shahnaz Khanam, Jhalawar vs. the ITO, Jhalawar, ITA No. 38/JP/2018.

8. Per contra, ld. DR supported the orders of the lower authority and submitted that the assessee has even though liable to get his books of account failed to do and the levy of penalty is correct and the same be upheld.

“6. Having considered the rival submissions as well as relevant material on record we note that the assessee has committed the default for not maintaining the regular books of accounts as required U/s 44AA of the Act. The Assessing Officer has already imposed the penalty U/s 271A for violation of the provisions of Section 44AA of the Act. The AO has also imposed the penalty U/s 271B for not getting the books of accounts audited. It is pertinent to note that when the assessee did not maintain the regular books of account then the question of getting of books of accounts audited does not arise. Once, there is a violation of provisions of section 44AA of the Act the said violation cannot be extended to section 44AB of the Act. The provisions of Section 44AB of the Act can be invoked only when the assessee has complied with the provisions of Section 44AA of the Act. Therefore, the violation of Section 44AA of the Act cannot continue because once it is found that the assessee did not maintain the regular books of account the said violation cannot travel beyond the provisions of Section 44AA and hence, cannot be held as a further violation of Section 44AB of the Act. The Hon’ble Allahaband High Court in case of CIT Vs. Bisauli Tractors (supra) while dealing with this issue as held in paras 11 to 14 as under:- “11. In the case of S. Narayanappa & Bros. v. CIT [1961] 41 ITR 125 the Mysore High Court has held as follows : "What was urged before us was that in a case where an assessee has furnished no return at all before the Income-tax Officer, it should be presumed for the purposes of section 28(1)(b) that he has furnished a return of his income intimating the Income-tax Officer that his income is nil. It seems to me that the language of section 28(1) does not admit of any such construction since the clear requirement of the provisions of this sub-section is that an assessee on whom a penalty is proposed to be imposed under section 28(1)(b) should have in the first instance furnished his return. That, in my opinion, is the ordinary and grammatical meaning of the words occurring in the Act. To interpret the language of this provision in the manner suggested by the learned Government Pleader would, in my opinion, be too artificial and too far-fetched to commend itself for acceptance. Although it is true that the provisions of a statute like those contained in section 28(1)(b) have to receive to construction so as to promote the object of the statute, it is clear that when we interpret a penal provision like that contained in section 28(1)(b), the interpretation we should place upon it must accord with reason and justice and must be in accordance with the plain ordinary and rational meaning of the words contained in those provisions. So interpreted, I would not, in my opinion, be right in placing on section 28(1)(b) the construction for which the learned Government Pleader contends." (p. 133) 12. The Madras High Court in the case S. Santhosa Nadar v. First Addl. ITO [1962] 46 ITR 411 has gone to the extent that a voluntary return filed after the period of four years from the close of the assessment year is not a valid return and such a case should be regarded as if no return has been filed at all and it cannot be said in such a case that there has been a concealment of the particulars of income or deliberate furnishing of inaccurate particulars and section 28(1)(c) of the Income-tax Act, 1922 would not be applicable. The Madras High Court has held as follows : "When we come to section 28(1)(c ), it deals specifically with the concealment of ‘particulars’ of income or the deliberate furnishing of inaccurate ‘particulars’ of income. In the setting in which this subsection finds place it is impossible to construe section 28(1)(c) except as relating to a case where a return has been filed but from which return particulars of income have been omitted or any particulars have been deliberately inaccurately furnished. The use of the expression ‘particulars of his income’ and ‘particulars of such income’ would be wholly inapposite in a case where no return has at all been filed; such a case would clearly come within the scope of section 28(1)(a) alone."

In the result, appeal of the assessee is allowed.