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Income Tax Appellate Tribunal, RAIPUR BENCH, RAIPUR
Before: SHRI RAVISH SOOD & SHRI ARUN KHODPIA
आदेश / ORDER PER RAVISH SOOD, JM:
The present appeal filed by the assessee is directed against the order passed by the Commissioner of Income-Tax (Appeals), National Faceless Appeal Center (NFAC), Delhi, dated 23.12.2022, which in turn arises from the order passed by the A.O under Sec. 270A of the Income-tax Act, 1961 (in short ‘the Act’) dated 31.03.2020 for the assessment year 2018-19. The assessee has assailed the impugned order on the following grounds of appeal before us:
“1. (a) That, on the facts and in the circumstances of the case and in law, the Assistant Commissioner of Income Tax, Circle-1(1), Bilaspur (ld. AO') erred in passing the penalty order without providing an opportunity of being heard to the Assessee and without considering Assessee's request to keep penalty proceedings in abeyance. (b) That, on the facts and in the circumstances of the case, the Ld. AO has erred in invoking penalty for misreporting without appreciating that there is no misrepresentation and/or suppression of facts by the Appellant who had taken a consistent position, details of which have been explained to the Ld. AO and arealso supported by several judicial precedence. (c) That, on the facts and in the circumstances of the case and in law, impugned penalty order dated 31 March 2020 passed by the (ld. AO') levying penalty under section 270A of the Act is bad in law and liable to be quashed.
2. That on the facts and in the circumstances of the case, the learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre ['Ld. CIT(A), NFAC] erred in mis- interpreting its jurisdiction thereby not adjudicating the grounds of appeal raised before it, without appreciating that the impugned order under section 270A of the Act is duly covered under list of appealable orders specified in section 3 M/s. South Eastern Coalfields LimitedVs. ACIT, Circle-1(1), Bilaspur
246A(1)(q) of the Act, thereby making the proceedings liable to be quashed. 3 That, on the facts and in the circumstances of the case and in law, the Ld. AO erred in issuing show cause notice require appearance on a public holiday which renders the penalty proceedings invalid. 4. Without prejudice to the above, the Ld. CIT(A), NFAC erred in not adjudicating the ground raised on initiating penalty proceedings on account of disallowance of provision for mine closure.
5. Without prejudice to the above, the Ld. CIT(A), NFAC erred in not adjudicating the ground raised for initiating penalty proceedings on account of disallowance of OBR expenses.
6. Without prejudice to the above, the Ld. CIT(A), NFAC erred in not adjudicating the ground raised for initiating penalty proceedings on account of disallowance of expenditure incurred on grants to school and institutions.
7. Without prejudice to the above, the Ld. CIT(A), NFAC erred in not adjudicating the ground raised for initiating penalty proceedings on account of disallowance of expenditure incurred on power and fuel on ad-hoc basis. 8.Without prejudice to the above, the Ld. CIT(A), NFAC erred in not adjudicating the ground raised for initiating penalty proceedings on account of disallowance of expenditure on environment and tree plantations.
9. Without prejudice to the above, the Ld. CIT(A), NFAC erred not adjudicating the ground raised for initiating penalty proceedings on account of disallowance of expenditure on coal transportation through ex-servicemen companies on ad- hoc basis.
10. Without prejudice to the above, the Ld. CIT(A), NFAC erred in not adjudicating the ground raised for initiating penalty proceedings on account of disallowance of depreciation on railway siding leased to M/s Aryan Coal Beneficiation Pvt. Ltd, M/s Gujarat State Electricity Board and M/s Spectrum Coal & Power Limited.
11. Without prejudice to the above, the Ld. CIT(A), NFAC erred in not adjudicating the ground raised for initiating penalty proceedings on account of disallowance of 4 M/s. South Eastern Coalfields LimitedVs. ACIT, Circle-1(1), Bilaspur compensation paid to employees based on actuarial valuation. 12. Without prejudice to the above, the Ld. CIT(A), NFAC erred in not adjudicating the ground raised for initiating penalty proceedings on account of denial of TDS credit.
13. Without prejudice to the above, the Ld.CIT(A), NFAC erred in not adjudicating the ground raised for initiating penalty proceedings on account of disallowance relating to amortization of leased land compensation expenses.
14. Without prejudice to the above, the Ld. CIT(A), NFAC erred in not adjudicating the ground raised for initiating penalty proceedings on account of disallowance relating to amortization of deferred grant.
15. Without prejudice to the above, the Ld. CIT(A), NFAC erred in not adjudicating the ground raised for initiating penalty proceedings on account of disallowance of expenditure incurred on land crop compensation paid to farmers.
16. Without prejudice to the above, the Ld. CIT(A), NFAC erred in not adjudicating the ground raised for initiating penalty proceedings on account of disallowance of expenditure incurred on guest house.
17. Without prejudice to the above, the Ld. CIT(A), NFAC erred in not adjudicating the ground raised for initiating penalty proceedings on account of disallowance of depreciation on hospital building leased to Apollo Hospitals.
18. That the appellant craves leave to add and /or alter, amend, modify or rescind the grounds hereinabove before or at the hearing of this appeal.”
Also, the assessee has raised additional grounds of appeal which reads as under:
“1. In the facts and circumstance of the case and in law, the Ld. AO erred in passing order levying penalty under section 270A during pendency of the appeal filed before the Ld. CIT(A) against the assessment order for the AY 2018-19, in violation to the mandatory provisions of section 275(1)(a) rendering impugned penalty order passed under section 270A
5 M/s. South Eastern Coalfields LimitedVs. ACIT, Circle-1(1), Bilaspur dated 31 March 2020 illegal and without jurisdiction as held by the Hon'ble Bombay High Court in the case of Skoda Auto Volkswagen India Private Limited, WP 5555 of 2022 dated 6th May 2022, thus, the penalty order deserves to be quashed.
2. Without prejudice to the above additional ground of appeal and in the facts and circumstances of the case and in law, the Ld. AO in violation of principles of natural justice and without application of mind, levied penalty for "under- reporting in consequence of misreporting" under section 270A without specifying any of the circumstances or actions as provided in section 270A(9) in the penalty show-cause notice rendering penalty order passed by him bad-in-law, which is liable to be quashed as held by the Hon'ble Pune Tribunal in the case of Kishor Digambar Patil V/s. Income Tax Officer (1TA No. 54 and 55/PUN/2023).”
Succinctly stated, the assessee company which is involved in the activities relating to development of mines and extraction of coal from various mines had filed its return of income for A.Y.2018-19 on 06.10.2018, disclosing a total income of Rs. 4388.10 crore (approx.). Thereafter, the assessee company revised its return of income on 30.03.2019 disclosing an income of Rs.4657.57 crore (approx.). Case of the assessee was subsequently selected for scrutiny assessment u/s.143(2) of the Act.
Original assessment was framed by the A.O vide his order passed u/s. 143(3) of the Act dated 02.03.2020 wherein its income was determined at Rs.6047.74 crore (approx.). The A.O while culminating the assessment initiated penalty proceedings u/s. 270A of the Act. Subsequently, the A.O issued “Show Cause Notice(s)” (SCNs) dated
6 M/s. South Eastern Coalfields LimitedVs. ACIT, Circle-1(1), Bilaspur 04.02.2020 and 07.02.2020, therein calling upon the assessee company to put forth an explanation that as to why penalty for not- reporting/misreporting of income may not be imposed upon it u/s. 270A of the Act. As the explanation of the assessee did not find favour with the A.O, therefore, he vide his order passed u/s. 270A dated 31.03.2020 imposed penalty of Rs. 834.10 crore u/s.270A of the Act on the assessee company.
Aggrieved the assessee carried the order passed by the A.O u/s.270A of the Act dated 31.03.2020 before the CIT(Appeals). The CIT(Appeals) holding a conviction that the penalty imposed by the A.O u/s. 270A did not fall within the realm of the orders which were appealable before him, thus dismissed the appeal by treating the same as infructuous.
The assessee company being aggrieved with the order of the CIT (Appeals) has carried the matter in appeal before us.
We have heard the ld. authorized representatives of both the parties, perused the orders of the lower authorities and the material available on record, as well as considered the judicial pronouncements that have been pressed into service by them to drive home their respective contentions.
Shri Ajit Korde, Ld. Authorized Representative ( for short ‘AR’) for the assessee company at the very outset submitted that the CIT(Appeals) had 7 M/s. South Eastern Coalfields LimitedVs. ACIT, Circle-1(1), Bilaspur grossly erred in law and facts of the case in dismissing the appeal of the assessee company by treating the same as infructuous. Elaborating his contention, it was submitted by the Ld. AR that the CIT(Appeals) had grossly misconceived the settled position of law and observed that no appeal against penalty imposed u/s. 270A of the Act was maintainable before him. Our attention was drawn by the Ld. AR to the provisions of Section 246A(1)(q) of the Act. It was averred by him that as penalty imposed u/s. 270A of the Act was clearly an appealable order, therefore, the CIT(Appeals) had wrongly dismissed the appeal on the basis of misconceived appreciation of law.
Per contra, the Ld. Departmental Representative (for short ‘DR’) relied on the orders of the lower authorities.
We have given a thoughtful consideration and find substance in the claim of the Ld. AR that the CIT(Appeals) had on the basis of his perverse observations dismissed the appeal of the assessee company by treating the same as infructuous. As is discernible from the order of the CIT(Appeals), the appeal filed by the assessee was dismissed by him for the reason that he held a conviction that the same did not fall within the realm of the orders which were appealable before him. For the sake of clarity, the observation of the CIT(Appeals) is culled out as under: “5. Appellate order:
8 M/s. South Eastern Coalfields LimitedVs. ACIT, Circle-1(1), Bilaspur
The legal mandate available to The Commissioner of Income Tax (Appeal) is clearly mentioned under Section 246(1) of IT Act. Section 246(1)(1) mention the types of penalties which are called for adjudication by Commissioner of Income Tax (Appeal). The order imposing the penalties under- (i) Section 221, or (ii) Section 271, Section 271A, Section 271B[section 272A, Section 272AA or Section 272BB], (iii) Section 272,Section 272B or Section 273 as they stood immediately before the 1st day of April 1989, in respect of any assessment for the assessment year commencing on the 1st day of April 1988 or any earlier assessment year. Thus Section 246(1)(I) demarcates the power adjudication on penalties. The current appeal is on the order of penalty levied under section 270A which was specifically excluded from the jurisdiction of Commissioner of Income Tax of Appeals. Hence, the appeal filed is infructuous and cannot be adjudicated.”
(emphasis supplied by us)
Ostensibly the aforesaid observation of the CIT(Appeals) is found to be perverse. As stated by the Ld. AR and, rightly so, penalty imposed u/s. 270A of the Act clearly falls within the realm of orders appealable before the CIT(Appeals) u/s. 246A of the Act. We, say so, for the reason that as per Clause (q) to sub-section (1) of Section 246A an order imposing penalty under Chapter XXI of the Act finds place in the orders which are appealable before the CIT(Appeals). For the sake of clarity, Section 246A(1) of the Act is culled out as under:
9 M/s. South Eastern Coalfields LimitedVs. ACIT, Circle-1(1), Bilaspur
“246A. (1) Any assessee or any deductor or any collector aggrieved by any of the following orders (whether made before or after the appointed day) may appeal to the Commissioner (Appeals) against— (a) an order passed by a Joint Commissioner under clause (ii) of sub-section (3) of section 115VP or an order against the assessee where the assessee denies his liability to be assessed under this Act or an intimation under sub-section (1) or sub- section (1B) of section 143 or sub-section (1) of section 200A or sub-section (1) of section 206CB, where the assessee or the deductor or the collector objects to the making of adjustments, or any order of assessment under sub-section (3) of section 143 except an order passed in pursuance of directions of the Dispute Resolution Panel or an order referred to in sub-section (12) of section 144BA or section 144, to the income assessed, or to the amount of tax determined, or to the amount of loss computed, or to the status under which he is assessed; (aa) an order of assessment under sub-section (3) of section 115WE or section 115WF, where the assessee, being an employer objects to the value of fringe benefits assessed; (ab) an order of assessment or reassessment under section 115WG; (b) an order of assessment, reassessment or recomputation under section 147 except an order passed in pursuance of directions of the Dispute Resolution Panel or an order referred to in sub-section (12) of section 144BA or section 150; (ba) an order of assessment or reassessment under section 153A except an order passed in pursuance of directions of the Dispute Resolution Panel or an order referred to in sub-section (12) of section 144BA; (bb) an order 5[made] under sub-section (3) of section 92CD; (c) an order made under section 154 or section 155 having the effect of enhancing the assessment or reducing a refund or an order refusing to allow the claim made by the assessee under either of the said sections except an order referred to in sub- section (12) of section 144BA; (d) an order made under section 163 treating the assessee as the agent of a non- resident; (e) an order made under sub-section (2) or sub-section (3) of section 170; (f) an order made under section 171; (g) an order made under clause (b) of sub-section (1) or under sub-section (2) or sub-section (3) or sub-section (5) of section 185 in respect of an assessment for the assessment year commencing on or before the 1st day of April, 1992; (h) an order cancelling the registration of a firm under sub-section (1) or under sub- section (2) of section 186 in respect of any assessment for the assessment year commencing on or before the 1st day of April, 1992 or any earlier assessment year; (ha) an order made under section 201; (hb) an order made under sub-section (6A) of section 206C; (i) an order made under section 237;
10 M/s. South Eastern Coalfields LimitedVs. ACIT, Circle-1(1), Bilaspur
(j) an order imposing a penalty under— (A) section 221; or (B) section 271, section 271A, section 271AAA, section 271AAB, section 271F, section 271FB, section 272AA or section 272BB; (C) section 272, section 272B or section 273, as they stood immediately before the 1st day of April, 1989, in respect of an assessment for the assessment year commencing on the 1st day of April, 1988, or any earlier assessment years; (ja) an order of imposing or enhancing penalty under sub-section (1A) of section 275; (k) an order of assessment made by an Assessing Officer under clause (c) of section 158BC, in respect of search initiated under section 132 or books of account, other documents or any assets requisitioned under section 132A on or after the 1st day of January, 1997; (l) an order imposing a penalty under sub-section (2) of section 158BFA; (m) an order imposing a penalty under section 271B or section 271BB; (n) an order made by a Deputy Commissioner imposing a penalty under section 271C, section 271CA, section 271D or section 271E; (o) an order made by a Deputy Commissioner or a Deputy Director imposing a penalty under section 272A; (p) an order made by a Deputy Commissioner imposing a penalty under section 272AA; (q) an order imposing a penalty under Chapter XXI; (r) an order made by an Assessing Officer other than a Deputy Commissioner under the provisions of this Act in the case of such person or class of persons, as the Board may, having regard to the nature of the cases, the complexities involved and other relevant considerations, direct. Explanation. —For the purposes of this sub-section, where on or after the 1st day of October, 1998, the post of Deputy Commissioner has been redesignated as Joint Commissioner and the post of Deputy Director has been redesignated as Joint Director, the references in this sub-section for "Deputy Commissioner" and "Deputy Director" shall be substituted by "Joint Commissioner" and "Joint Director" respectively.” (emphasis supplied by us)
On the basis of the aforesaid clear mandate of law, we are of the considered view that as an order imposing penalty u/s. 270A of the Act, which in turn finds place in Chapter XXI of the Act, is in clear and unequivocal terms an order appealable before the CIT(Appeals), therefore, a view to the contrary taken by the CIT(Appeals) in the present case before
11 M/s. South Eastern Coalfields LimitedVs. ACIT, Circle-1(1), Bilaspur us cannot be sustained and is liable to be vacated. Also, on a careful perusal of the order of the CIT(Appeals), it transpires that he had while concluding as hereinabove wrongly referred to provisions of Section 246(1) of the Act, which we may herein observe are no more applicable after 01.06.2000.
Be that as it may, we are of the considered view that as the penalty imposed by the A.O vide his order passed u/s.270A of the Act dated 02.03.2020 clearly falls within the realm of the orders appealable before the CIT(Appeals) u/s 246A of the Act, therefore, the dismissal of the appeal of the present assessee company by taking a view to the contrary by the CIT(Appeals) cannot be sustained. We, thus, in terms of our aforesaid observations set-aside the order of the CIT(Appeals) and restore the matter to his file with a direction to him dispose off the appeal afresh. Needless to say, the CIT(Appeals) shall in the course of the set-aside proceedings afford a reasonable opportunity of being heard to the assessee appellant.
As we have restored the matter to the file of the CIT(Appeals) with a direction to re-adjudicate the same afresh, therefore, we refrain from dealing with the other contentions raised by the assessee appellant as regards the sustainability of the penalty imposed by the A.O u/s. 270A of the Act, which, thus, are left open.
12 M/s. South Eastern Coalfields LimitedVs. ACIT, Circle-1(1), Bilaspur
In the result, appeal of the assessee company is allowed for statistical purposes in terms of our aforesaid observations.
Order pronounced in open court on 03rd day of August, 2023.