CHHAPPAN BHOG ,BHOPAL vs. THE NFAC CENTRAL , DELHI

This appeal by the Assesse is directed against order dated 16.03.2023 of Commissioner of Income Tax (Appeal), National Faceless Appeal Centre (NFAC), Delhi arising from penalty order passed u/s 272A(1)(d) of the Act for A.Y.2017-18. The assesse has raised following grounds of appeal:

“1. That on the facts and in the circumstances of the case the order of the learned lower authorities are vitiated on several grounds hence the same may kindly be quashed. 2. That the order of the learned lower authorities passed are unlawful and illegal.

Chhappan Bhog Page 2 of 5 3. That the learned lower authorities were not justified in not allowing proper and meaningful opportunity of being heard.

5. That on the facts and circumstances of the case The learned assessing officer erred in making and The Learned CIT Appeals in confirming the action of the learned assessing officer in levying the penalty of Rs.10,000/- U/s 272A(1)(d).

Chhappan Bhog Page 3 of 5 4. We have considered the rival submissions as well as relevant material on record. The AO in the assessment order dated 28.02.2019 has stated that the assessee has not filed its return of income as required under the provisions of section 139(1) of the Act. A notice u/s 142(1) was issued on 13.03.2018 calling the assessee to prepare true and correct return of income for A.Y.2017-18. The AO has passed the assessment order u/s 144 of the Act whereby an addition on account of deposit in the bank account of Rs.11,01,800/- was made by the AO. In the meantime the AO initiated penalty proceedings u/s 272A(1)(d) for non-compliance of notice issued u/s 142(1) of the Act and levied the penalty of Rs.10,000/- vide order dated 23rd August 2021. It is manifest from the record that the assessment order as well as penalty order u/s 272A(1)(d) were passed on the non-existing partnership firm. The assessee has now brought before us the reply filed in response to notice u/s 142(1) of the Act and submitted that there is no default on the part of the assessee incompliance of notice u/s 142(1) of the Act. It is pertinent to note that the AO has issued notice u/s 142(1) dated 13.03.2018 as under:

Notice Under Clause(), Sub-Section (1) of Section 142 of the Income- Tax Act, 1961 Sir/Madam, In connection with assessment for assessment year 2017-18, you are required to prepare a true and correct return of your income in respect of which you are assessable under the Income-tax Act, 1961 (Act), during the previous year relevant to the assessment year, mentioned above. The said return of income should be in appropriate form as prescribed in Rule 12 of the Income Tax Rules, 1962 and duly verified in accordance with provisions of section 140 of the Act . The said return of income is required to be furnished as per the conditions and manner prescribed in Rule 12 of Income-tax Rules, 1962, on or before 31/03/2018.

Chhappan Bhog Page 4 of 5 “In reference to the above mentioned notice we would like to state that M/S Chnappan Bhog VIDE PAN AAAFC7125Q was partnership firm carrying business and and the said firm was dissolved by the mutual consent of the partners on 1/04/2012 and therefore the said partnership was dissolved (copy of dissolution deed is also attached herewith). Therefore M/s Chhappan Bhog PAN AAAFC7125Q was discontinued on 31/03/2012 and hence no filing of income tax return for AY 2017- 18 as the firm does not exist during the AY 2017-18. We shall be pleased to furnish any other details as required by your good self.”

6. Thus, it is clear that the assesse has explained the relevant facts that erstwhile partnership firm M/s Chhappan Bhog was dissolved w.e.f. 01.04.2012 and thereafter the business of the partnership firm was taken over and continued by one of the partners as proprietorship concern. This explanation of the assessee is a due compliance to the notice issued by the AO u/s 142(1) calling for a return of income on behalf of the erstwhile partnership firm. Accordingly when the assessee has duly complied with notice u/s 142(1) then the penalty levied by the AO u/s 272A(1)(d) of Rs.10,000/- is not sustainable and liable to be deleted. We order accordingly.

Order pronounced in the open court on 22 .09.2023