SOUTH EASTERN COAL FIELDS LTD.,,BILASPUR(CG) vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE -1(1), BILASPUR(CG)

आदेश / ORDER

PER RAVISH SOOD, JM:

4 South Eastern Coalfields Group of cases (On penalty)

“1(a). That on facts and in the circumstances of the case the Learned Commissioner of Income Tax (Appeals) ["Ld. CIT(Appeals)"] erred in confirming the 100% penalty under section 271(1)(c) of the Act levied by the Learned Assessing Officer ("Ld. AO") vide its order dated 19 February 2013 on account of additions of Rs.6,193.10 lakhs and Rs 11,385.80 lakhs under the head "Land Compensation and Rehabilitation expenses" and Provision for leave encashment". 1(b) That on the facts and in the circumstances of the case, the Ld. CIT(Appeals) have erred in not discharging the onus of justifying that inaccurate particulars of income was furnished and the 'explanation' given by the Appellant is not 'bona fide' and thereby tax is sought to be evaded in the instant case. 1(c). That on the facts and in the circumstances of the case, the Ld. CIT(Appeals) have failed to appreciate that the Ld. AO has not recorded any factual finding of falsity or bogus claims w.r.t. "Land Compensation and Rehabilitation expenses" and "Provision for leave encashment", in absence of which, no penalty can be sustained. 2(a) That on the facts and in the circumstances of the case and without appreciating the fact that the claim of "Land Compensation and Rehabilitation expenses" was based on a legal issue, and that the repeated claims could not be considered either as 'concealment of particulars of income' or 'inaccurate furnishing of particulars of income'. the Ld. CIT(Appeals) have erred in confirming the order of the Ld. AO levying penalty on claim of expenses incurred towards "Land Compensation and Rehabilitation". 2(b) That on the facts and in the circumstances of the case. the Ld. CIT(Appeals) have erred in confirming penalty, without appreciating the explanations offered by the assessee for substantiating its claim with respect to 'points of law' and that the penalty under section 271(1)(c) can only be imposed for inadequate/ mala-fide explanations offered by the assessee with respect to 'facts'. The Ld. CIT(Appeals) erroneously distinguished the case of Reliance Petro Products Pvt. Ltd v. CIT [2010] 322 ITR 158 (SC) allegedly on 'factual difference', without appreciating that the said case lays down proposition of law which still applies to the appellant's case. 2(c) That on the facts and in the circumstances of the case, the Ld. CIT(Appeals) while upholding the penalty have erred in not considering the fact that the Appellant has filed an appeal before the Hon'ble High Court of Chhattisgarh with respect to the disallowance sustained by the Hon'ble Nagpur Income Tax Appellate Tribunal ("ITAT") in its own case in earlier years wherein the Hon'ble ITAT has itself held that the issue of whether the 5 South Eastern Coalfields Group of cases (On penalty) land compensation and rehabilitation expenses is revenue or capital in nature, is a debatable and legal issue. 2(d) That on the facts and in circumstances of the case the Ld. CIT(Appeals) have erred in not considering the fact that the appellant company is an undertaking of the Government itself and the directors do not have any share in profits of the company and therefore, it cannot reasonably be inferred that there was a mala fide intention for avoidance of tax. 3(a) That on the facts and in the circumstances of the case, the Ld. CIT(Appeals) have erred in upholding the penalty on claim made by the company w.r.t. "provisions for leave encashment" on the alleged contention that claim of expenditure which is not admissible in law tantamount to furnishing inaccurate particulars of income. 3(b) That on the facts and in the circumstances of the case, the Ld. CIT(Appeals) have erred in uploading the penalty on claim of “provisions for leave encashment” of Rs.11,385.80 lakhs, without appreciating the fact that the income tax department’s appeal on such issue is still pending or adjudication before the Hon’ble Supreme Court in the case of Exido Industries Limited. 3(c) On the facts and in the circumstances of the case, the Ld. CIT(Appeals) have erred in upholding the penalty on claim of “provision for leave encashment” solely on the ground of admissibility of claims without appreciating that mere rejection of claim by the assessing officer would not tantamount to furnishing of inaccurate particulars of income leading to levy of penalty.

4. That the appellant craves leave to add to and/or alter, amend, modify or rescind the grounds hereinabove before or at the hearing of this appeal.”

Also the assessee has raised an additional ground of appeal before us on 13.09.2019 which reads as under :

“5. That the Ld. AO erred in levying penalty under section 271(1)(c) read with section 274 of the Income Tax Act, 1961 without specifying whether it is for “concealment of Income” or for “furnishing of inaccurate particulars of income” in the notice given along with the Assessment order dated 29 November 2011 passed under section 143(3) of the Act and therefore, the impugned penalty order dated 19 February 2013 passed by him is bad in law, thus, deserves to be quashed.”

6 South Eastern Coalfields Group of cases (On penalty)

On the other hand the revenue has assailed the order of the CIT(A) by raising the following grounds of appeal before us: “1.While deleting penalty imposed by the A.O for inadmissible guest house maintenance expenses of Rs.1,21,000/- even no admissible evidence could be produced before the CIT(A) himself by the assessee.

2. The Ld. CIT(A) has erred in law and on facts in canceling penalty for the repairs of the road not belonging to the assessee to the extent of Rs.4,77,31,000/-

3. The ld. CIT(A) has erred in law and on facts in cancelling the penalty imposed by the A.O for Rs.72,08,66,000/- without appreciating the fact that assessee had failed to furnish details of quantity transported and rate charged by the transporters.”

7 South Eastern Coalfields Group of cases (On penalty)

Subsequently, the case of the assessee was selected for scrutiny assessment under Sec.143(2) of the Act.

3. Original assessment was framed by the A.O vide his order passed under Sec.143(3) of the Act, dated 29.12.2011, wherein the income of the assessee was assessed at Rs.23685.49 lacs (approx.) after, inter alia, making certain additions/disallowances, which after being scaled down by the CIT(A) remained as under :-

S. No. Particulars Amount (Rs.in lakhs) 1. Disallowance of land compensation and 6193.10 rehabilitation expenses 2. Disallowance of assesses claim of 11385.80 deduction of provision for leave encashment 3. Disallowance out of guest house expenses 1.21 4. Disallowance of expenditure on assets not 477.31 belonging to the assessee company 5. Disallowance of payment made to ESM 7208.66 transporters

4. The A.O while framing the assessment vide his order passed under Sec.143(3) of the Act, dated 29.12.2011 had also initiated penalty proceedings under Sec.271(1)(c) of the Act for furnishing of inaccurate particulars of income and concealment of income w.r.t the additions/disallowances that were made in the hands of the assessee

8 South Eastern Coalfields Group of cases (On penalty) company, which for the sake of ready reference are culled out as under:

S. Particulars Mention of limb for initiating No. penalty in quantum assessment order dated 29.12.2011 passed u/s. 143(3) of the Act 1. Disallowance of land compensation For “furnishing inaccurate and rehabilitation expenses particulars of income”

2. Disallowance of assesses claim of For “concealment of income” deduction of provision for leave encashment 3. Disallowance out of guest house expenses 4. Disallowance of expenditure on assets For “furnishing inaccurate not belonging to the assessee particulars of income” company 5. Disallowance of payment made to ESM transporters The A.O a/w the assessment order issued a “Show Cause” notice (SCN), dated 30.12.2011 u/s. 274 r.w.s. 271(1)(c) of the Act.

5. After the order passed by the CIT(A), dated 30.08.2012 disposing off the quantum appeal of the assessee, the A.O vide a SCN, dated 30.01.2013 called upon the assessee to explain as to why penalty under Sec.271(1)(c) of the Act may not be imposed on it w.r.t. the additions/disallowances that were sustained by the CIT(A). As the reply filed by the assessee did not find favor with the A.O, therefore, he vide his order passed under Sec.271(1)(c) of the Act, dated

9 South Eastern Coalfields Group of cases (On penalty)

19.02.2013 saddled it with a penalty of Rs. 8587.95 lacs (approx.) for concealment of income and furnishing of inaccurate particulars of income w.r.t the aforesaid additions/disallowances that were sustained/upheld by the CIT(Appeals), as under: S. No. Particulars Mention of limb for levying penalty in penalty order dated 19.02.2013 1. Disallowance of land compensation and For “furnishing inaccurate rehabilitation expenses particulars of income”

2. Disallowance of assesses claim of deduction of provision for leave encashment 3. Disallowance out of guest house For “furnishing inaccurate expenses particulars of income”

4. Disallowance of expenditure on assets For “concealment of not belonging to the assessee company income”

5. Disallowance of payment made to ESM For “furnishing inaccurate transporters particulars of income”

6. Aggrieved, the assessee assailed the order passed by the A.O under Sec.271(1)(c) of the Act, dated 19.02.2013 before the CIT(A), who partly sustained the order of the A.O, observing as under:-

“2.3 After considering the explanation furnished by the appellant company, the AO imposed penalty under the aforesaid section for furnishing inaccurate particulars of income in the return and concealing its particulars of income by claiming wrong deduction. The defense of the appellant company is that full and true disclosure in computation bf income which is accompanied to the return of income has been made and hence, there is neither concealment nor inaccurate particulars of income filed within the meaning of section 271(1)(c) of the Act.

10 South Eastern Coalfields Group of cases (On penalty)

2.3.1 Section 271(1)(c) of the Act provides for imposition of penalty in case the AO, in the course of any proceedings under the Act, is satisfied that any person has concealed particulars of his income or has furnished inaccurate particulars of such income. Explanation-1 to Sub section (1).to Section 271 of the Act provides that where in respect of any facts material to the computation of the total income of any person, such person fails to offer an explanation or offers an explanation which is found to be false or he offers an explanation, Which he is not able to substantiate and fails to prove that such explanation is bona fide and that all the facts relating to the same and material to the computation of its income, have been disclosed by him then the amount added or disallowed in computing the total income of such person as a result thereof shall for the purpose of clause (c), be deemed to represent the income in respect of which Particulars have been concealed. Thus, in the case of failure of the assessee to offer any explanation or explanation furnished by him being found false, penalty may be imposed on him. However, if the assessee offers an explanation, mere failure on his part to substantiate it will not be enough to warrant penalty, if the explanation is bonafide, and all the facts relating to the same were disclosed by him in the return. Explanation-1 to Section 271(1)(c) would be inapplicable in respect of any amount added or disallowed as a result of rejection of the explanation furnished by the assessee, provided that his explanation is shown to be bonafide and all the facts relating to the same and material to the computation of total income was disclosed by him. The position of law, thus emerges is that so long as the assessee has not concealed any material fact, or the factual information given by him has not been found to be incorrect, he will not be liable to imposition of penalty u/s 271(1)(c) of the Act, even the claim made by him is unsustainable in law, provided that the either substantiated explanation offered by him or the explanation offered by him, even if -not substantiated, is found to be bonafide. In other words, if the explanation is neither substantiated nor shown to be bonafide, Explanation-1 to Section 271(1)(c) would come into play and the assessee will be liable to penalty' leviable u/s 271(1)(c) of the Act in respect of the additions or disallowances made by the AO in the assessment. The expression used in clause (c) is "has concealed the particulars of his income" or "furnished inaccurate particulars of such income". Therefore, both in cases of concealment and inaccuracy, the phrase "particulars of income" is used. It will be noted that as regards concealment the expression in clause (c) is "has concealed the particulars of his income" and not "has concealed his income". It is obvious that the penal provisions would operate when there is a failure of duty, to disclose fully and truly particulars of income, imposed under the Act and the Rules thereunder. The duty is 11 South Eastern Coalfields Group of cases (On penalty) enjoined upon a person to make a correct and complete disclosure of his income and it is only when he fails in his duty by not disclosing his income or part thereof, he conceals the particulars of his income. The duty is enjoined upon him to make a complete disclosure of his income as well as a correct disclosure. Therefore, if the disclosure made of the particulars of income is incorrect, then also be commits breach of his duty. Such defaults entail the penal consequences contemplated by s. 271(1)(c)(iii) of the Act. Under s.139(1) of the Act, it is inter alia provided that every person, if his total income in respect of which he is a8sessable under the Act during the previous year, exceeded the maximum amount which was not chargeable to income-tax, shall furnish a return of his income in the prescribed form and verified in the prescribed manner and setting forth such other particulars as may be prescribed. It is, therefore, obligatory on a person whose total income exceed the maximum amount which was not chargeable to income tax, to furnish a return of his income during the 'previous year, in the prescribed forth. Such return is required to be verified in the prescribed manner. Not only is he obliged to furnish return of his income, meaning thereby to disclose fully and truly all his income, but he is also required to set forth 'other particulars' as may be prescribed. The word 'prescribed' as defined by s. 2(33) of the Act means, 'prescribed by the Rules under the Act'. The forms are accordingly prescribed by the Rules framed under the Act. Section 140 of the Act lays down as to by whom such return can be signed and verified. It will, thus, be seen that the form of return of income included a variety of particulars to be disclosed and the particulars of income to be disclosed can be seen against the items which related to disclosure of income besides particulars other than those which related to the income of the assessee, such as his name, address, status etc. The forms of returns are obviously prepared in the context of the duty of a person to disclose his income from various sources under various heads of income as statutorily provided and his duty to disclose his total income in the return. The extent of his total income will determine the total income-tax liability of a person. "Total income" is defined in s. 2(45) of the Act and it means the total amount of income computed in the manner laid down in the Act. Thus, for arriving at the total income, the income derived from all sources is to be considered as provided by section 5, when it is received or deemed to be received by a person. All income for the purpose of charge of income-tax and computation of total income is required to be classified under distinct heads of income such as salaries, income from house property, profits and gains of business or profession, capital gains and income from other sources.

12 South Eastern Coalfields Group of cases (On penalty)

Thus, under each head of income, there are provisions for deductions which are to be made while computing the income chargeable under that head. It, therefore, follows that it is an obligatory duty cast upon a person filing the return of income to disclose all his income derived from any source under various heads and indicate the income under each head, which is chargeable to income-tax, after making the permissible deductions. Disclosure of income would be disclosure of particulars of income, which a person is duty-bound to disclose in fulfilment of his statutory obligations to pay tax on the income chargeable to tax. It is in the background of discharge of these statutory obligations of an assessee to fully and truly disclose his income under various heads and indicate the income under those heads which is chargeable to income-tax after making permissible deductions, applicability of provisions of section 271(1)(c) is to be viewed. If a person obliged to furnish the particulars of his income, omits to furnish them, he thereby conceals the particulars. This concealment may take various forms like non-disclosure of particular head of income. The obligation is not only to disclose particulars of income but to disclose them correctly and completely. If, while disclosing the particulars of income in the return, he puts them under a wrong head, he can be said to be furnishing inaccurate particulars of income. The particulars of income can be made inaccurate in variety of ways, a glaring illustration of which would be where the assessee, while stating the income under a particular head, works out the income chargeable to tax after making deductions which are falsely made. Such a process would make the particulars of income inaccurate. In such cases, whether the income is not disclosed against the constituent item of the return in which it falls or is partly not disclosed, or the particulars of income given in the return are incorrectly stated by any machination, the impact is bound to be on the figure of gross total income to be mentioned under various heads of income and also on the total income chargeable to tax. In fact, reducing the figure of income that would be chargeable to tax would be the purpose of concealment of particulars of income or giving inaccurate particulars of income. The expression "particulars of income" would have relevance to all the particulars of income which the .assessee is required to give in his return fully and truly including the particulars of income chargeable to tax under various heads and the total income. Therefore, any concealment or inaccuracy in the particulars of income in the return occurring at any stage upto and inclusive of the ultimate stage of working out of total income would attract the penalty provision of s. 271(1)(c) of the Act. Every figure in the return which is set opposite to the item of income is a particular of income, whether the figure is one which is stated independently of anything else that appears in the return or the documents

13 South Eastern Coalfields Group of cases (On penalty) accompanying it or whether it is something derived from other figures elsewhere stated in such return or documents. False result may be produced by the falsity of one or more of the constituent items in the return. The words inaccurate particulars would cover falsity in the final figure as also the constituent elements or items. They simply would mean inaccurate in some specific or definite respect whether in the constituent or subordinate items of income or the. end result. [Relied on A.M. Shah Vs. CIT 238 in 415 (Guj)]. 2.3.2 Corning back to the case of the appellant company, addition of Rs.1.27 lakhs, Rs. 477.31 lakhs and Rs. 7208.66 lakhs out of partial disallowance of expenses under the head "Guest House Expenses", "Expenses on assets not belonging to the appellant company" and "Payments made to Transporters" was confirmed by the Appellate Authority. The appellant company has preferred appeal before the Hon'ble Tribunal against the order of CIT(Appeals), Bilaspur confirming the additions partially, but there is no specific request from its side to penalty proceedings against the impugned penalty order pending tilldisposal of the quantum appeal before the Hon'ble Tribunal. However, the reasons for addition were the failure on the part of the company to furnish details of expenses with proper evidence and though the additions are confirmed partially by the Appellate Authority, 1 find that there is neither the element of concealment of income nor any inaccurate particulars of income furnished in the return. The AO has not brought out any falsity or bogus claim of expenditure incorporated under the above heads of expenses. Therefore, it is found that the submission of the Ld. AR is acceptable and hence, no penalty under the aforesaid section is imposable against such addition. Regarding claim of "Land Compensation and Rehabilitation Expenses" as revenue expenditure, the Hon'ble Tribunal has held the expenditure as capital in nature. But, the appellant company has been consistently claiming it as revenue expenditure. Even after finality of the fact, continuity in incorrect claim in law for expenditure on land compensation and rehabilitation which has resultant effect of reducing the taxable income to that extent and thus, it amounts to giving inaccurate particulars of income in the return. The explanation offered by the appellant company is neither bonafide nor substantiated. Reliance is placed in the decision of AM Shah Vs. CIT 238 IT12 415 (Guj); GT Vs. Sint. P.K. Koehammu Anna, Peroke 125 ITR 624; ALIT Vs. Khanna Annadhnam 142 TTJ 1 (Del) and it is held that penalty for furnishing such inaccurate particulars of expenses attracts penalty u/s 271(1)(c) of the Act. Similarly, regarding imposition of penalty against addition of Rs.11385.80 lakhs made by disallowing provisions for leave

14 South Eastern Coalfields Group of cases (On penalty) encashment it is not the case of the appellant company that provisions of section 43B(f) is not attracted. In other words, the liability since not paid by the time return of income was filed, the appellant appreciates the non-admissibility of the expenditure. But, it claimed the expenditure in the P&L A/c simply by placing reliance in the decision of the Hon'ble Kolkata High Court in the case of Exide Industries Limited Vs. UOI 164 Taxman 9. It took no cognizance of revenue's Special Leave Appeal before the Hon'ble Apex Court and the Hon'ble Apex Court's interim order dated 08-05-2009 wherein, it is observed that the assessee would during pendency of the Civil Appeal pay tax as if section 43B(f) in statute book. From a reading of the above. Hon'ble Supreme Court order, it is clear that sec. 43B(f) is in the statute book during the pendency of the civil appeal. It cannot be said that sec. 43B(f) is in respect of only those assesses before the Supreme Court. The order of the Hon'ble Supreme Court cannot be interpreted to mean that the parties before the Hon'ble Supreme Court alone need to take note of the provisions of sec. 43B(f) of the Act. It appears that the appellant took cognizance of interim order of the Hon'ble Supreme Court while paying advance tax, but finally it was claimed as admissible expenditure in the P & L A/c. The appellant has claimed expenditure which is not admissible in law and thereby furnished inaccurate particulars of income the resultant effect being reduction in taxable income to tax extent. In this regard, reliance is placed in the decision of the cases discussed above. The position of law emerging from the factual matrix of the case in Reliance Petro Products Pvt. Ltd. Vs. CIT is that the addition made by the AO in respect of the interest claimed as a deduction u/s 36(l)(iii) of the Act was deleted by the CIT(A) though it was later restored by the Tribunal to the AO. The appeal filed by the assessee against the order of the Tribunal was admitted by the High Court. It was, in these circumstances that the Tribunal came to the conclusion that the assessee had neither concealed the income nor filed inaccurate particulars thereof. In recording this finding the tribunal felt that if two views of the claim of the assessee were possible, the explanation offered by it could not be said to be false. This, however, is not the factual position in the case in hand and the facts of the present case are clearly distinguishable. It is true that mere submitting a claim which is incorrect in law would not amount to giving inaccurate particulars of income of the assessee, but it cannot be disputed that the claim made by the assessee needs to be bonafide. If the claim besides being incorrect in law is malafide, Explanation-1 to Section 271(1) come into play and work to the disadvantage of the appellant company. In the given facts and circumstances of the case and legal propositions, it is held that the explanation furnished by the appellant

15 South Eastern Coalfields Group of cases (On penalty) company justifying deduction on Land Compensation and Rehabilitation Expenses and provisions for Leave Encashment is not bona fide or substantiated and hence, presumption in Explanation-1 to section 271(1)(c) is attracted. The minimum penalty imposed against such additions is confirmed for furnishing inaccurate particulars of income in the return. Penalty imposed against other additions as discussed above is cancelled.”

The assessee being aggrieved with the order of the CIT(Appeals) 7. to the extent he had upheld the penalty imposed by the Assessing Officer u/s 271(1)(c) of the I.T Act has carried the matter in appeal before us. It was submitted by the ld. A.R that the A.O had issued two “Show cause” notices (SCN) to the assessee under Sec. 274 rw.s 271(1)(c) of the Act, dated 30.12.2011, Annexure-2 of the assessee’s compilation and dated 15.01.2013, Anneure-3 of the assessee’s compilation. It was the claim of the ld. A.R that as the Assessing Officer had failed to point out the specific default in both the “Show Cause” notices (herein referred to as ‘SCN’s) issued u/s 274 r.w.s 271 of the Act, dated 30.12.2011(supra) and dated 15.01.2013 (supra) for which the assessee was called upon to put forth an explanation that as to why it may not be saddled with the same, therefore, the penalty thereafter imposed by him u/s 271(1)(c) of the I.T. Act cannot be sustained and is liable to be vacated. The ld. AR in order to drive home his aforesaid claim had drawn our attention to both of the aforesaid

16 South Eastern Coalfields Group of cases (On penalty)

SCN’s, i.e dated 30.12.2011 and 15.01.2013. Referring to the aforesaid discrepancy in the SCN’s, dated 30.12.2011 and 15.01.2013, it was submitted by the ld. AR that as the AO had failed to validly put the assessee to notice as regards the specific default for which the impugned penalty under Sec. 274 r.w.s 271(1)(c) was sought to be imposed on it, therefore, the assessee had remained divested of an opportunity to put forth in its defense a clear explanation that no such penalty u/s 271(1)(c) was called for in its case. The ld. AR in support of its aforesaid contention had relied on a host of judicial pronouncements, as under:

(i). CIT Vs. Manjunatha Cotton & Ginning Factory (2013) 35 taxmann.com 250 (Karnataka) (ii). Mohd. Farhan A. Shaikh Vs. PCIT (2021) 434 ITR 1 (Bombay)(FB) (iii). CIT Vs. Samson Perinchery (2007) 392 ITR 4 (Bombay) (iv). Pr. CIT (Central) Vs. Golden Peace Hotels and Resorts (P) Ltd. (2021) 124 tamnn.com 249 (SC) (v). PCIT Vs. Goa Coastal Resorts and Recreation (P) Ltd. (2021) 130 taxmann.com 379 (SC) (vi). Dilip N. Shroff Vs. JCIT (2007) 161 Taxman 218 (SC).

17 South Eastern Coalfields Group of cases (On penalty)

explain as to why it may not be subjected to penalty u/s 271(1)(c) of the Act. For the sake of clarity, the SCN dated 30.12.2011 (as per Annexure 2 of assessee’s compilation dated 13.03.2019) is culled out as under:

19 South Eastern Coalfields Group of cases (On penalty)

It may be observed, that the aforesaid SCN, dated 30.12.2011 (supra) was thereafter followed by another SCN, dated 15.01.2013 (wrongly mentioned by the A.O in his order u/s 271(1)(c) as 30.01.2013, which in fact was the date when the assessee was directed to appear before the A.O). However, in the SCN, dated 15.01.2013 also the A.O had failed to point out the specific default for which the assessee was being called upon to explain that as to why it may not be saddled with penalty u/s 271(1)(c) of the Act. Once again for the sake of clarity the SCN dated 15.01.2013 (as per Annexure 3 of assessee’s compilation dated 13.03.2019) is culled out as under:

20 South Eastern Coalfields Group of cases (On penalty)

As such the aforesaid failure to point out the specific default for which penalty u/s 271(1)(c) was sought to be imposed, viz. “concealment of the particulars of income” or “furnishing of inaccurate particulars of income” or both the said defaults, was allowed by the A.O to perpetuate in the SCN, dated 15.01.2013 (supra). At this stage, we may herein observe that though the A.O while framing the assessment vide his order passed u/s.143(3), dated 29.12.2011, had initiated the 21 South Eastern Coalfields Group of cases (On penalty) penalty proceedings u/s.271(1)(c) for both “concealment of income” and furnishing of inaccurate particulars of income w.r.t the various additions/disallowances under consideration, but the usage of the term “OR” as a conjunction between the two defaults, i.e. “concealed the particulars of your income or furnished inaccurate particulars of such income” in no clear terms conveyed to the assessee the specific defaults for which the penalty proceedings were sought to be proceeded with in its hands. In sum and substance, the A.O in neither of the aforesaid SCN’s dated 3012.2011 and 15.01.2013 (supra) had validly put the assessee to notice as regards the default for which it was called upon to put forth an explanation that as to why penalty u/s.271(1)(c) may not be imposed on it. As the A.O had while framing the assessment initiated penalty u/s.271(1)(c) for both the defaults, i.e. “concealment of income” and “furnishing of inaccurate particulars of income” w.r.t. the aforesaid additions/disallowances, therefore, he under such circumstances was obligated to have validly put the assessee to notice and called for his explanation that as to why penalty u/s.271(1)(c) may not be imposed on it for both the defaults w.r.t the additions/disallowances in question, i.e. “concealed the particulars of income and furnished inaccurate particulars of such income”. As the 22 South Eastern Coalfields Group of cases (On penalty)

A.O by using “OR” as a conjunction between both the aforesaid defaults had not only failed to validly convey to the assessee company in clear terms the specific defaults for which the penalty was sought to be imposed in its case, but had in fact kept the latter guessing about the default/defaults for which penalty was sought to be imposed in its case.

10. Insofar the validity of the jurisdiction assumed by the A.O for imposing penalty u/s 271(1)(c) is concerned, we find that the same has been assailed before us on the ground that as the A.O had in the aforesaid ‘Show cause’ notice(s), dated 30.12.2011 and 15.01.2013 failed to point out the specific defaults for which penalty u/s.271(1)(c) was sought to be imposed in its case, therefore, the assessee company was not validly put to notice as regards the default/defaults for which it was called upon to explain that as to why penalty may not be imposed on it under Sec. 271(1)(c) of the I.T Act.

imposed on the assessee company. In our considered view, as both of the two defaults envisaged in Sec. 271(1)(c) i.e ‘concealment of income’ and ‘furnishing of inaccurate particulars of income’ are separate and distinct defaults which operate in their respective independent and exclusive fields, therefore, it was obligatory for the A.O to have clearly put the assessee company to notice as regards the defaults for which it was being called upon to explain that as to why penalty under Sec. 271(1)(c) may not be imposed on it. As observed by us hereinabove, a perusal of the ‘Show cause’ notice(s) issued in the present case by the A.O under Sec. 274 r.w. Sec. 271(1)(c), dated 30.12.2011 and 15.01.2013 clearly reveals that there was no application of mind by the A.O while issuing the same. We, say so, for the reason that the A.O by using the term “OR” as a conjunction between both the defaults, i.e. “concealed the particulars of your income or furnished inaccurate particulars of such income”, had clearly failed in his statutory obligation of conveying and validly putting the assessee company to notice that w.r.t. the additions/disallowances under consideration penalty was sought to be imposed upon it for both the said defaults; and, thus, had divested it from putting forth its defense that no such penalty was called for in its case. We are of a strong conviction that 24 South Eastern Coalfields Group of cases (On penalty) the very purpose of affording a reasonable opportunity of being heard to an assessee as per the mandate of Sec. 274(1) of the Act would not only be frustrated, but would be rendered as redundant if the assessee is not conveyed in clear terms the specific default for which penalty under the said statutory provision was sought to be imposed on him. In our considered view, the indispensable requirement on the part of the A.O to put the assessee to notice as regards the specific charge contemplated under the aforesaid statutory provision, viz. ‘concealment of income’ or ‘furnishing of inaccurate particulars of income’ or both of the said defaults is not merely an idle formality, but is a statutory obligation cast upon him, which we find had not been discharged in the present case as per the mandate of law.

25 South Eastern Coalfields Group of cases (On penalty) additions/disallowances made in its hands while framing the assessment. In our considered view as penalty proceedings are in the nature of quasi criminal proceedings, therefore, the assessee as a matter of a statutory right is supposed to know the exact charge for which he is being called upon to explain that as to why the same may not be imposed on him. The non-specifying of the charge in the ‘Show cause’ notice not only reflects the non-application of mind by the A.O, but in fact defeats the very purpose of giving a reasonable opportunity of being heard to the assessee as envisaged under Sec. 274(1) of the I.T Act. We find that the fine distinction between the said two defaults contemplated in Sec. 271(1)(c), viz. ‘concealment of income’ and ‘furnishing of inaccurate particulars of income’ had been appreciated at length by the Hon’ble Supreme Court in its judgments passed in the case of Dilip & Shroff Vs. Jt. CIT (2007) 210 CTR (SC) 228 and T. Ashok Pai Vs. CIT (2007) 292 ITR 11 (SC). The Hon’ble Apex Court in its aforesaid judgments had observed that the two expressions, viz. ‘concealment of particulars of income’ and ‘furnishing of inaccurate particulars of income’ have a different connotation. The Hon’ble Apex Court was of the view that the non-striking off the 26 South Eastern Coalfields Group of cases (On penalty) irrelevant limb in the notice clearly revealed a non-application of mind by the A.O, and had observed as under:-

“83. It is of some significance that in the standard proforma used by the Assessing Officer in issuing a notice despite the fact that the same postulates that inappropriate words and paragraphs were to be deleted, but the same had not been done. Thus, the Assessing Officer himself was not sure as to whether he had proceeded on the basis that the assessee had concealed his income or he has furnished inaccurate particulars. Even before us, the learned Additional Solicitor General while placing reliance on the order of assessment laid emphasis that he had dealt with both the situations.

84. The impugned order, therefore, suffers from non- application of mind. It was also bound to comply with the principles of natural justice [See Malabar Industrial Co. Ltd. Vs. CIT (2000) 2 SCC 718].

We are of the considered view that now when as per the settled position of law the two defaults, viz. ‘concealment of income’ and ‘furnishing of inaccurate particulars of income’ are separate and distinct defaults, therefore, it was incumbent on the part of the A.O to have clearly specified his said intention in the ‘Show cause’ notices dated 30.12.2011 (supra) and 15.01.2013 (supra), which we find he had failed to do in the case before us. The aforesaid failure of the A.O cannot be merely dubbed as a technical default as the same had clearly divested the assessee of its statutory right of an opportunity of being heard and defend its case.

27 South Eastern Coalfields Group of cases (On penalty)

We find that the Hon’ble High Court of Karnataka in the case 13. of CIT Vs. SSA’s Emerald Meadows (73 taxmann.com 241)(Kar) following its earlier order in the case of CIT Vs. Manjunatha Cotton and Ginning Factory (2013) 359 ITR 565 (Kar), had held that where the notice issued by the A.O under Sec. 274 r.w Sec. 271(1)(c) does not specify the limb of Sec. 271(1)(c) for which the penalty proceedings were initiated, i.e. whether for ‘concealment of particulars of income’ or ‘furnishing of inaccurate particulars’, then, the same has to be held as bad in law. The ‘Special Leave Petition’ (for short ‘SLP’) filed by the revenue against the aforesaid order of the Hon’ble High Court of Karnataka had been dismissed by the Hon’ble Supreme Court in CIT Vs. SSA’s Emerald Meadows (2016) 73 taxmann.com 248 (SC). Apart from that, we find that a similar view had been taken by the Hon’ble High Court of Bombay in the case of CIT Vs. Samson Perinchery (ITA No. 1154 of 2014; Dt. 05.01.2017)(Bom). The Hon’ble High Court relying on the judgment of the Hon’ble High Court of Karnataka in the case of Manjunathja Cotton and Ginning Factory (supra), which in turn had relied on the judgment of the Hon’ble Apex Court in T. Ashok Pai Vs. CIT, 292 ITR 1 (SC) had approved the order of the Tribunal that had deleted the penalty u/s 271(1)(c) imposed by 28 South Eastern Coalfields Group of cases (On penalty) the A.O and had, inter alia, observed, that the failure of the AO to strike-off the irrelevant default in the notice issued under Sec. 274 of the Act which is in a standard proforma clearly indicates a non- application of mind by the A.O while issuing the notice. Further, we find that the Hon’ble High Court of Bombay in the case of Pr. CIT (Central), Bengaluru Vs. Golden Peace Hotels & Resorts (P) Ltd. (2021) 124 tamnn.com 249 (SC), by drawing support from its earlier order in the case of CIT Vs. Shri Samson Perinchery (2017) 392 ITR 4 (Bom) and PCIT Vs. New Era Sova Mine (2020) 420 ITR 376 (Bom), had observed that AO while issuing show-cause should clearly indicate that as per him the case of the assessee involves concealment of particulars of income; or there is furnishing of inaccurate particulars. It was further observed, that if the notice is issued in the printed form, then, the necessary portions which are not applicable are required to be struck-off, so as to indicate with clarity the nature of the satisfaction recorded. The High Court observed that as in the case before them the AO had failed to strike-off the irrelevant default in the body of the SCN issued under Sec. 274 of the Act, therefore, the penalty imposed by the AO u/s 271(1)(c) of the Act was liable to be 29 South Eastern Coalfields Group of cases (On penalty) vacated. For the sake of clarity the observations of the Hon’ble High Court of Bombay in its aforesaid order are culled out as under:

“4. We have carefully examined the record as well as duly considered the rival contentions. Both the Commissioner (Appeals) as well as the ITAT have categorically held that in the present case, there is no record of satisfaction by the Assessing Officer that there was any concealment of income or that any well as in New Era Soya Mine (supra) has held that the notice which is inaccurate particulars were furnished by the assessee. This being a sine qua non for initiation of penalty proceedings, in the absence of such satisfaction, the two authorities have quite correctly ordered the dropping of penalty proceedings against the assessee.

The Special Leave Petition (SLP) filed by the revenue against the aforesaid order had thereafter been dismissed by the Hon’ble Apex Court in Pr. CIT (Central) Vs. Golden Peace Hotels and Resorts (P) Ltd. (2021) 124 taxmann.com 249 (SC). Also, the “Full bench” of the 30 South Eastern Coalfields Group of cases (On penalty)

Hon’ble High Court of Bombay in the case of Mohd. Farhan A. Shaikh V. DCIT, Central Circle-1, Bengaluru (2021) 280 Taxman 334 (Bombay), had observed that where the assessment order clearly records a satisfaction for imposing penalty on one or other; or both grounds mentioned in Sec. 271(1)(c), but there is a defect in the SCN, wherein the AO had failed to strike-off the irrelevant default, then, the same would vitiate the penalty proceedings. The Hon’ble High Court while concluding as hereinabove had held as under:

“ 173. We, however, accept that the Revenue, often, adopts a pernicious practice of sending an omnibus, catch-all, printed notice. It contains both relevant and irrelevant information. It assumes, perhaps unjustifiably, that whoever pays tax is or must be well-versed in the nuances of tax law. So it sends a notice without specifying what the assessee, facing penalty proceedings, must meet. In justification of what it omits to do, it will ask, rather expect, the assessee to look into previous proceedings for justification of its action in the later proceedings, which are, undeniably, independent. It forgets that a stitch in time saves nine. Its one cross or tick mark clears the cloud, enables the assessee to mount an effective defence, and, in the end, its diligence avoids a load of litigation. Is not prejudice writ large on the face of the mechanical methods the Revenue adopts in sending a statutory notice to the assessee under section 271 (1) (c) read with section 274 of the Act? Pragmatically speaking, Kaushalya casts an extra burden on the assessee and assumes expertise on his part. It wants the assessee to make up for the Revenue's lapses. Ex Post and Ex Ante Approaches of Adjudication: 174. In ex-post adjudication, the Court looks back at a disaster or other event after it has occurred and decides what to do about it or how to remedy it. In an ex-ante adjudication, the Court looks forward, after an event or incident, and asks what effects the decision about this case will have in the future—on parties who are entering similar situations and have not yet decided what to do, and whose choices may be influenced by the consequences the law says will follow from them. The first perspective also might be called static since it accepts the parties' positions as given and fixed; the second perspective is dynamic since it assumes their behaviour may

31 South Eastern Coalfields Group of cases (On penalty) change in response to what others do, including judges. (for a detailed discussion, see Ward Farnsworth's Legal Analyst: A Toolkit for Thinking about the Law)[ 72].

Revenue defends it by saying that the assessment order contains the precise charge. Thus, it becomes a matter of adjudication, opening litigious floodgates. The solution is a tick mark in the printed notice the Revenue is used to serving on the assessees.

33 South Eastern Coalfields Group of cases (On penalty)

34 South Eastern Coalfields Group of cases (On penalty)

Also, the Hon’ble High Court of Bombay in the case of Pr. CIT (Central) Bengaluru Vs. Goa Coastal Resorts and Recreation Pvt. Ltd. (2020) 113 taxmann.com 574 (Bombay), had observed that where there was no recording of satisfaction by the AO in relation to any concealment of income or furnishing of inaccurate particulars by assessee in the notice issued for initiation of such proceedings, then, the Tribunal had in absence of said statutory requirement rightly vacated the penalty proceedings. Also, the Hon’ble High Court of 35 South Eastern Coalfields Group of cases (On penalty)

Bombay in the case of PCIT, Panaji Vs. Goa Dourdo Promotions (P) Ltd. (2021) 433 ITR 268 (Bombay) relying upon its earlier orders in the case of, viz.(i). Goa Coastal Resorts & Recreation P. Ltd. (supra); (ii). Samson Perinchery (supra); and (iii). New Era Sova Mine (supra), had observed that recording of satisfaction by AO in relation to any concealment of income or furnishing of inaccurate particulars by the assessee in notice issued u/s 271(1)(c) is the sine qua non for initiation of such proceedings. Further, we find that the ITAT, Pune in Ashok Sahahakari Sakhar Karkhana Ltd. Vs. ACIT (2018) 99 taxman.com 374 (Pune), had held that where in a notice issued u/s 274 of the Act the AO had used conjunction “or” to mention both limbs, i.e, concealment of income or furnishing inaccurate particulars of income and charge for levy of penalty was not explicitly clear from notice, then, the same was to be held as bad in law and penalty was liable to be set- aside. On a similar footing was the view taken by the ITAT, Mumbai “B” Bench in ACIT Vs. Bhushan Kamanayan Vora (2018) 99 taxmann.com 373 (Mum). It was observed by the Tribunal that where the AO was not sure about the charge, i.e whether it was for concealment of income or furnishing of inaccurate particulars of 36 South Eastern Coalfields Group of cases (On penalty) income, the penalty imposed by him u/s 271(1)(c) could not be sustained.

persuade ourselves to subscribe to the imposition of penalty by the A.O, therefore, set-aside the order of the CIT(A) who had upheld the same. The penalty of Rs. 8587.95 lac imposed by the A.O under Sec.271(1)(c) is quashed in terms of our aforesaid observations. The additional ground of appeal raised by the assessee is allowed in terms of our aforesaid observations.

16. That as we have while disposing off the appeal filed by the assessee company in had held that the A.O had wrongly assumed jurisdiction u/s.271(1)(c) of the Act, therefore, borrowing the said reasoning and basis the appeal filed by the revenue in ITA No.152/RPR/2014 in absence of valid assumption of jurisdiction by the A.O u/s.271(1)(c) of the Act is on the same terms dismissed. As the appeal filed by the department is dismissed on the 38 South Eastern Coalfields Group of cases (On penalty)

ground of invalid assumption of jurisdiction by the A.O for imposing penalty u/s.271(1)(c) of the Act, therefore, we refrain from adverting to and adjudicating the grounds raised by the department on the basis of which the order of the CIT(Appeals) to the extent he had allowed part relief to the assessee has been assailed by the department before us, and the same, thus, are left open.

“1(a). That on the facts and in the circumstances of the case, the Learned Commissioner of Income Tax (Appeals) ["Ld. CIT(Appeals)"] vide its order dated 28 December 2016 erred in confirming 100% penalty levied in the order dated 30 January 2015 issued under section 271(1)(c) of the Act by Learned Assessing Officer ("Ld. AO") pursuant to certain additions made in the assessment order under section 143(3) of the Act dated 07 March 2013.

39 South Eastern Coalfields Group of cases (On penalty)

1(b). That on the facts and in the circumstances of the case, the Ld. CIT(Appeals) have erred in not discharging the onus of justifying that inaccurate particulars of income was furnished and the 'explanation' given by the Appellant is not 'bona fide' and thereby tax is sought to be evaded in the instant case. 1(c). That on the facts and in the circumstances of the case, the Ld. CIT(Appeals) have failed to appreciate that the Ld. AO has not recorded any factual finding of falsity or bogus claims or furnishing of inaccurate particulars of income or concealment of income w.r.t. additions made by the Ld. AO, in absence of which, no penalty can be sustained. 2(a). That on the facts and in the circumstances of the case and without appreciating the fact that the claim of Rs.7027.06 lakhs "Land Compensation and Rehabilitation expenses" was based on a legal issue, and that the repeated claims could not be considered as 'inaccurate furnishing of particulars of income', the Ld. CIT(Appeals) have erred in confirming the order of the Ld. AO levying penalty on claim of expenses incurred towards "Land Compensation and Rehabilitation expenses". 2(b). That on the facts and in the circumstances of the case, the Ld. CIT(Appeals) have erred in confirming penalty, without appreciating the explanations offered by the Appellant for substantiating its claim with respect to 'points of law' and that the penalty levied under section 271(1)(c) of the Act can only be imposed for inadequate/mala-fide explanations offered by the Appellant with respect to 'facts' and not otherwise. 2(c) That on the facts and in the circumstances of the case, the Ld. CIT(Appeals) while upholding the penalty have erred in not considering the fact that the Appellant has filed an appeal before the Hon'ble High Court of Chhattisgarh with respect to the disallowance sustained by the Hon'ble Nagpur Income Tax Appellate Tribunal ("ITAT") in its own case in earlier years wherein the Hon'ble ITAT has itself held that the issue of whether the land compensation and rehabilitation expenses is revenue or capital in nature, is a debatable and legal issue. 2(d) That on the facts and in the circumstances of the case, the Ld. CIT(Appeals) have erred in not considering the fact that the appellant company is an undertaking of the Government itself and the directors do not have any share in profits of the company and therefore, it cannot reasonably be inferred that there was a mala fide intention for avoidance of tax.

40 South Eastern Coalfields Group of cases (On penalty)

3(a) That on the facts and in the circumstances of the case, the Ld. CIT(Appeals) have erred in upholding the penalty on claim of "provisions as per actuarial valuation made on workmen compensation of Rs.820.49 lakhs without appreciating the fact that the same was made on actuarial valuations and therefore, the liability for such provisions is an accrued liability and hence, an admissible expenditure. 3(b) That on the facts and in the circumstances of the case, the Ld. CIT(Appeals) have erred in sustaining the penalty on claim of "provisions as per actuarial valuation made on workmen compensation solely on the ground of inadmissibility of claims without appreciating that mere rejection of claim by the assessing officer would not tantamount to furnishing of inaccurate particulars of income leading to levy of penalty. 4(a). That on the facts and in the circumstances of the case, the Ld. CIT(Appeals) have erred in sustaining the penalty imposed by the Ld. AO on claim of depreciation of Rs.102.22 lakhs on Apollo Hospital building. 4(b). That on the facts and in the circumstances of the case, the Ld. CIT(Appeals) have erred in not appreciating the fact that Apollo Hospital was owned by the Appellant company and used for the treatment of the workman of the company, therefore the same does not tantamount to furnishing of inaccurate particulars of income leading to levy of penalty.

5. That on the facts and in the circumstances of the case, the Ld. CIT(Appeals) have erred in confirming the penalty imposed by the Ld. AO on claim of land revenue expenditure of Rs. 2.72 lakhs under the head miscellaneous expenditure.

6. That on the facts and in the circumstances of the case, the Ld. CIT(Appeals) have erred in confirming the penalty on account of addition of Rs.15.01 lakhs towards stores under the head prior period expenses without appreciating the fact that the same was crystalized in the previous year relevant to the assessment year under consideration.

7. That on the facts and in the circumstances of the case, the Ld. CIT(Appeals) have erred in holding that the penalty on TDS issues of should be referred by jurisdictional Ld. AO to the Assessing Officer of the TDS wing.

41 South Eastern Coalfields Group of cases (On penalty)

8(a). That on the facts and in the circumstances of the case, the Ld. CIT(Appeals) have erred in confirming the penalty imposed by the Ld. AO on account of addition of accumulated liquidated damages penalty of Rs.402.77 lakhs. 8(b). That on the facts and in the circumstances of the case and without appreciating the fact that the said claim was based on a legal issue and the same could not be considered as ‘inaccurate furnishing of particulars of income’, the Ld. CIT(Appeals) have erred in confirming the levy of penalty.

9. That the appellant craves leave to add, alter, amend, modify or rescind the grounds hereinabove either before or during the course of appellate proceedings.”

Also the assessee has raised an additional ground of appeal before us on 13.09.2019, which reads as under : Additional Ground :

12. That the Ld. AO erred in levying penalty under section 271(1)(c) read with section 274 of the Income Tax Act, 1961 without specifying whether it is for “concealment of Income” or for “furnishing of inaccurate particulars of income” in the show cause notice given and therefore, the impugned penalty order dated 30 January 2015 passed by him is bad in law, thus, deserves to be quashed.”

On the other hand the revenue has assailed the order of the CIT(A) by raising the following grounds of appeal before us: ( Revenue’s appeal) A.Y. 2010-11

1. Whether on the facts and circumstance of the case and on the points of the law Ld. CIT(A) was justified in deleting the penalty levied u/s 271(1)(c) of the Act by the A.O while disallowing expenses of Rs. 493.02 lakhs on account of expenses incurred on assets not belonging to assessee?

42 South Eastern Coalfields Group of cases (On penalty)

2. Whether on the facts and circumstance of the case and on the points of the law Ld. CIT(A) was justified in deleting the penalty levied u/s 271(1)(c) of the Act by the A.O while disallowing payment of Rs. 9933.04 lakhs made to coal transportation as the assessee company could not justify the rate at which transportation expenses are claimed by the companies run by the Ex-servicemen ? 3. Whether on the facts and circumstance of the case and on the points of the law Ld. CIT(A) was justified in deleting the penalty levied u/s 271(1)(c) of the Act by the A.O while disallowing expenses of Rs. 39,12,530/- u/s. 40(a)(ia) of the Act as assessee failed to make TDS on these payments? 4. Whether on the facts and circumstance of the case and on the points of the law Ld. CIT(A) was justified in deleting the penalty levied u/s 271(1)(c) of the Act by the A.O while disallowing prior period expenses of Rs. 41,42,000/- without appreciating the facts of the case that the assessee was not able to substantiate the claim with any evidence which could prove that there was any dispute and the dispute is settled in the present year? 5. Whether on the facts and circumstance of the case and on the points of the law Ld. CIT(A) was justified in deleting the penalty levied under proceedings u/s 271(1)(c) of the Act on the impugned addition on the issues, which have been already confirmed by the Ld. CIT(A) in the case of the quantum appeal against such additions? 6. Whether on the facts and circumstance of the case and on the points of the law Ld. CIT(A) was justified in ignoring the ratio of the case laws relied upon by the A.O while levying penalty on the additions on the various issues in this case? 7. Whether on the points of law and on facts and circumstances of the case, the Ld. CIT(A) has erred by giving a finding which is contrary to the evidence on the record, as the Ld. CIT(A) has accepted the submission of the assessee which is factually incorrect, thereby rendering the decision, which is perverse? 8. The order of the Ld. CIT(A) is erroneous both in law and on facts. 9. Any other ground that may be adduced at the time of hearing of appeal.”

43 South Eastern Coalfields Group of cases (On penalty) of Rs.2615.83 lacs (supra) under the normal provisions of the Act. The return of income filed by the assessee company was processed as such under Sec.143(1) of the Act on 30.06.2011. Subsequently, the case of the assessee was selected for scrutiny assessment under Sec.143(2) of the Act.

S. No. Particulars Amount (Rs.in lakhs) 1. Disallowance of land compensation and 7027.06 rehabilitation expenses 2. Disallowance of expenditure on assets not 493.02 belonging to the assessee company 3. Disallowance of payment made to ESM 9933.04 transporters 4. Disallowance of assessee’s claim for 820.49 deduction of compensation paid to employees 5. Disallowance of depreciation on apollo 102.22 hospital building 6. Disallowance of miscellaneous expenses 2.72 7. Disallowance of prior period expenses 56.43

44 South Eastern Coalfields Group of cases (On penalty)

8. Disallowance of expenses u/s.40(a)(ia) 39.12 9. Disallowance of assessee’s claim for 402.77 deduction of LD penalty

S. No. Particulars Mention of limb for initiating penalty in quantum assessment order dated 07.03.2013 passed u/s.143(3) of the Act 1. Disallowance of land compensation For “furnishing inaccurate and rehabilitation expenses particulars of income” 2. Disallowance of expenditure on assets For “furnishing inaccurate not belonging to the assessee company particulars of income”

3. Disallowance of payment made to ESM No specific limb has been transporters invoked while initiating penalty proceedings (AO’s remark in the assessment order-“penalty u/s.271(1)(c) of the Act is separately initiated”

45 South Eastern Coalfields Group of cases (On penalty)

4. Disallowance of assessee’s claim for No specific limb has been deduction of compensation paid to invoked while initiating employees penalty proceedings (AO’s 5. Disallowance of depreciation on apollo remark in the assessment hospital building order-“penalty u/s.271(1)(c) of the Act is separately initiated”

6. Disallowance of miscellaneous For “furnishing inaccurate expenses particulars of income”

7. Disallowance of prior period expenses 8. Disallowance of expenses u/s.40(a)(ia) For “furnishing inaccurate particulars of income”

9. Disallowance of assessee’s claim for No specific limb has been deduction of LD penalty invoked while initiating penalty proceedings (AO’s remark in the assessment order-“penalty u/s.271(1)(c) of the Act is separately initiated”

The A.O a/w. the assessment orders issued a “Show Cause” notice (SCN) u/s.274 r.w. Sec 271(1)(c) of the Act, dated 07.03.2013.

46 South Eastern Coalfields Group of cases (On penalty)

30.01.2015 saddled it with a penalty of Rs. 5663.06 lacs w.r.t the aforesaid additions/disallowances that were sustained/upheld by the CIT(Appeals), as under:

S. No. Particulars Mention of limb for levying penalty in penalty order dated 30.01.2015 1. Disallowance of land compensation For “furnishing of inaccurate and rehabilitation expenses particulars of income”

2. For “concealment of income” Disallowance of expenditure on assets not belonging to the assessee company 3. Disallowance of payment made to ESM For “furnishing of inaccurate transporters particulars of income”

4. Disallowance of assessee’s claim for For “furnishing of inaccurate deduction of compensation paid to particulars of income” employees 5. Disallowance of depreciation on apollo For “furnishing of inaccurate hospital building particulars of income”

6. Disallowance of miscellaneous For “furnishing of inaccurate expenses particulars of income”

7. Disallowance of prior period expenses For “furnishing of inaccurate particulars of income”

8. Disallowance of expenses u/s.40(a)(ia) For “furnishing of inaccurate particulars of income”

9. Disallowance of assessee’s claim for For “furnishing of inaccurate deduction of LD penalty particulars of income”

47 South Eastern Coalfields Group of cases (On penalty) period and for incurring expenditure pertaining to rehabilitation of people in course of obtaining the use of land for mining purposes as revenue expenditure. The AO observed that the appellant company claimed the expenditure as revenue in nature because the company has not become the owner of the land, but merely obtained the right to mine coal situated at that area. The appellant company preferred appeal before the CIT(Appeal), Bilaspur and Hon'ble ITAT, Nagpur Bench, Nagpur. The issue was decided in favour of the Revenue vide order of the Hon'ble Tribunal in dated 28- 02-2002. The appellant company has preferred appeal before the Hon'ble High Court of Chhattisgarh against the impugned order of Hon'ble Tribunal, which is pending for adjudication. However, the appellant company has been consistently claiming the expenditure as revenue in nature in the return of income filed up to the A.Y. 2009- 10 and the AO has been denying the expenditure as inadmissible being capital in nature every year by placing reliance on the decision of the highest fact findings authority as well as in the ratio of the case in Sitalpur Sugar Works Vs. CIT reported in 49 ITR 160 (SC); International Airport Authority of India Vs. CIT reported in 254 ITR 657 (Del); Hardillia Chemicals Ltd Vs. CIT reported in 218 ITR 598 (Born); Jagmohan Rao Vs. CIT reported in 75 ITR 373 (SC). The order of the AO is being sustained by the First Appellate Authority by respectfully following the above decision of the jurisdictional Tribunal. The Hon'ble Tribunal analyzed the claim on the basis of aim and object of the expenditure as well as resultant advantage to characterize whether the concerned expenditure is capital and revenue in nature by referring to decision of the Hon'ble Apex Court in the case of Bikaner Gypsums Ltd. Vs. CIT, the appellant company acquired the surface right from Government in terms of the lease agreement for using the said land for its surface operation for a long period of lease which itself is a long term period. After acquiring such surface right in respect of lease hold land, the appellant company acquires the right to possession of the said land from the villager who were occupying the said land, for this purpose, the appellant company spent the alleged sum for relocating and rehabilitating the said villagers. The Hon'ble Tribunal discussed case laws relied on by the appellant company like CIT Vs. R.J. Trivedi; Gotan Line Syndicate Vs. CIT; Madras Auto Services Limited Vs: CIT; Associated Cement Company Limited Vs. CIT and distinguished the ratio from the facts and circumstances of the case in hand. The Hon'ble Tribunal discussed the ratio of the case in Assam Bengal Cement Company Limited Vs. ell; N. Peer Saheb Vs. CIT; Chloride India Limited Vs CIT; Lucky Bharat Garage Vs. CIT; R.B. Seth Moolchand Sugandhchand Vs. CIT and finally concluded that the impugned expenditure incurred by the appellant company for acquiring surface right as well

48 South Eastern Coalfields Group of cases (On penalty) as the right to possession in respect of lease hold land for engineering period is a capital expenditure and affirm the order of CIT(Appeals), Bilaspur confirming the addition made by the AO by treating the same as capital expenditure. The appellant company has preferred appeal against the impugned order of Hon'ble Tribunal before Hon'ble High Court of Chhattisgarh and it is pending for adjudication. Regarding claim of "Land Compensation and Rehabilitation Expenses" as revenue expenditure, the Hon'ble Tribunal has held the expenditure as capital in nature. But, the appellant company has been consistently claiming it as revenue expenditure. Even after finality of the fact, continuity in incorrect claim in law for expenditure on land compensation and rehabilitation which has resultant effect of reducing the taxable income to that extent and thus, it amounts to giving inaccurate particulars of income in the return. The explanation offered by the appellant company is neither bonafide nor substantiated. Reliance is placed in the decision of A.M. Shah Vs. CIT 238 ITR 415 (Guj); CIT Vs. Smt. P.K. Kocharnmu Anna, Peroke 125 ITR 624; ACIT Vs. Khanna & Annadhnarn 142 TTJ 1 (Del) and it is held that penalty for furnishing such inaccurate particulars of expenses attracts penalty u/s 271(1)(c) of the Act. The position of law emerging from the factual matrix of the case in Reliance Petro Products Pvt. Ltd Vs. CIT is that the addition made by the AO in respect of the interest claimed as a deduction u/s 36(1)(iii) of the Act was deleted by the CIT(A) because it had already been disallowed and added in earlier years and the assessee was under bonafide belief that on the payment basis it was allowable in later years. The Hon'ble Tribunal restored the issue to the file of the A.O. The appeal filed by the assessee against the order of the Tribunal was admitted by the High Court. It was, in these circumstances that the Hon'ble Apex Court concluded the assessee had neither concealed the income nor filed inaccurate particulars thereof: This, however, is not the factual position in the case in hand and the facts of the present case are clearly distinguishable. It is true that mere submitting a claim which is incorrect in law would not amount to giving inaccurate particulars of income of the assessee, but it cannot be disputed that the claim made by the assessee needs to be bonafide. If the claim besides being incorrect in law is malafide, Explanation-1 to Section 271(1) come into plays and works to the disadvantage of the appellant company. In the given facts and circumstances of the case and legal propositions, it is held that the explanation furnished by the appellant company justifying deduction on Land Compensation and Rehabilitation Expenses is not bona fide or substantiated and hence, presumption in Explanation-1 to section 271(1)(c) is attracted. The 49 South Eastern Coalfields Group of cases (On penalty) penalty imposed against the addition is confirmed for furnishing inaccurate particulars of income in the return.” Decision for 3(a) & 3(b)- I have considered the rival submission. In the facts and circumstances of the case that the assessee has to construct the road as its head office is situated in the town and mines are situated far away. In the era of fast development, the population can not be stopped for using the road constructed by the company. Since the capital expenditure has been incurred by the assessee it academically it can be held that assessee can not be declare as owner of the road. In practice the land belongs to the State Government on which road has been constructed by the assessee and public at large can not be stopped for using such road and in view of this my learned predecessor had reduced the additions made by the AO up to 50%. Since this an estimate it can be held that the AO could not establish and quantify the concealment of income. In facts and circumstances of the case and the issue involves, I do not find A.O as justified in levying penalty. The penalty impose on this issue by the A.O is hereby cancelled.” Decision for 4(a) & 4(b) – The 1st Appellate Authority had discussed the issue at length in this appellate order holding that in absence of complete and verifiable details, the A.O has to resort to some estimates for allowance/disallowance of a particular expenditure, which has also in the present case by the AO by disallowing 50% of the total expenses of Rs. 19866.08 lakhs i.e. Rs. 9933.04 lakhs. However, the addition was restricted to 50% i.e. Rs. 4966.52 lakhs. After considering the explanation furnished by the appellant company, the AO imposed penalty under the aforesaid section for furnishing inaccurate particulars of income in the return and concealing its particulars of income by claiming wrong deduction. Section 271(1)(c) of the Act provides for imposition of penalty in case the AO, in the course of any proceedings under the Act, is satisfied that any person has concealed particulars of his income or has furnished inaccurate particulars of such income. Explanation-1 to Sub section (1) to Section 271 of the Act provides that where in respect of any facts material to the computation of the total income of any person, such person fails to offer an explanation or offers an explanation which is found to be false or he offers an explanation, which he is not able to substantiate and fails to prove that such explanation is bona fide and that all the facts relating to the same and material to the computation of its total income, have been disclosed by him, then the amount added or disallowed in computing

50 South Eastern Coalfields Group of cases (On penalty) the total income of such person as a result thereof shall, - for the purpose of clause (c), be deemed to represent the income in respect of which particulars have been concealed. Thus, in the case of failure of the assessee to offer any explanation or explanation furnished by him being found false, penalty may be imposed on him. However, if the assessee offers an explanation, mere failure on his part to substantiate it will not be enough to warrant penalty, if the explanation is bona fide, and all the facts relating to the same were disclosed by him in the return. Explanation-1 to Section 271(1)(c) would be inapplicable in respect of any amount added or disallowed as a result of rejection of the explanation furnished by the assessee, provided that his explanation is shown to be bona fide and all the facts relating to the same and material to the computation of total income was disclosed by him. The position of law, thus emerges is that so long as the assessee has not concealed any material fact, or the factual information given by him has not been found to be incorrect, he will not be liable to imposition of penalty u/s 271(1)(c) of the Act, even if the claim made by him is unsustainable in law, provided that the either substantiated explanation offered by him or the explanation offered by him, even if not substantiated, is found to be bona fide. In other words, if the explanation is neither substantiated nor shown to be bona fide, Explanation-1 to Section 271(1)(c) would come into play and the assessee will be liable to penalty leviable u/s 271(1)(c) of the Act in respect of the additions or disallowances made by the AO in the assessment. The expression used in clause (c) is "has concealed the particulars of his income" or "furnished inaccurate particulars of such income". Therefore, both in cases of concealment and inaccuracy, the phrase "particulars of income" is used. It will be noted that as regards concealment the expression in clause (c) is "has concealed the particulars of his income" and not "has concealed his income". It is obvious that the penal provisions would operate when there is a failure of duty, to disclose fully and truly particulars of income, imposed under the Act and the Rules there under. The duty is enjoined upon a person to make a correct and complete disclosure of his income and it is only when he fails in his duty by not disclosing his income or part thereof, he conceals the particulars of his income. The duty is enjoined upon him to make a complete disclosure of his income as Well as a correct disclosure. Therefore, if the disclosure made of the particulars of income is incorrect, then also be commits breach of his duty. Such defaults entail the penal consequences contemplated by s. 271(1)(c)(iii) of the Act. Under s. 139(1) of the Act, it is inter alia provided that every person, if his total income in respect of which he is assessable under the Act during the previous year, exceeded the maximum amount

51 South Eastern Coalfields Group of cases (On penalty) which was not chargeable to income-tax, shall furnish a return of his income in the prescribed form and verified in the prescribed manner and setting forth such other particulars as may be prescribed. It is, therefore, obligatory on a person whose total income exceed the maximum amount which was not chargeable to income tax, to furnish a return of his income during the 'previous year', in the prescribed form. Such return is required to be verified in the prescribed manner. Not only is he obliged to furnish return of his income, meaning thereby to disclose fully and truly all his income, but he is also required to set forth 'other particulars' as may be prescribed. The word 'prescribed' as defined by s. 2(33) of the Act means, 'prescribed by the Rules under the Act'. The forms are accordingly prescribed by the Rules framed under the Act. Section 140 of the Act lays down as to by whom such return can be signed and verified. It will, thus, be seen that the form of return of income included a variety of particulars to be disclosed and the particulars of income to be disclosed can be seen against the items which related to disclosure of income besides particulars other than those which related to the income of the assessee, such as his name, address, status etc. The forms of returns are obviously prepared in the context of the duty of a person to disclose his income from various sources under various heads of income as statutorily provided and his duty to disclose his total income in the return. The extent of his total income will determine the total income-tax liability of a person. "Total income" is defined in s. 2(45) of the Act and it means the total amount of income computed in the manner laid down in the Act. Thus, for arriving at the total income, the income derived from all sources is to be considered as provided by section 5, when it is received or deemed to be received by a person. All income for the purpose of charge of income-tax and computation of total income is required to be classified under distinct heads of income such as salaries, income from house property, profits and gains of business or profession, capital gains and income from other sources. Thus, under each head of income, there' are provisions for deductions which are to be made while computing the income chargeable under that head. It, therefore, follows that it is an obligatory duty cast upon a person filing the return of income to disclose all his income derived from any source under various heads and indicate the income under each head, which is chargeable to income-tax, after making the permissible deductions. Disclosure of income would be disclosure of particulars of income, which a person is duty-bound to disclose in fulfilment of his statutory obligations to pay tax on the income chargeable to tax.

52 South Eastern Coalfields Group of cases (On penalty)

It is in the background of discharge of these statutory obligations of an assessee to fully and truly disclose his income under various heads and indicate the income under those heads which is chargeable to income-tax after making permissible deductions, applicability of provisions of section 271(1)(c) is to be viewed. If a person obliged to furnish the particulars of his income, omits to furnish them, he thereby conceals the particulars. This concealment may take various forms like non-disclosure of particular head of income. The obligation is not only to disclose particulars of income but to disclose them correctly and completely. If, while disclosing the particulars of income in the return, he puts them under a wrong head, he can be said to be furnishing inaccurate particulars of income. The particulars of income can be made inaccurate in variety of ways, a glaring illustration of which would be where the assessee, while stating the income under a particular head, works out the income chargeable to tax after making deductions which are falsely made. Such a process would make the particulars of income inaccurate. In such cases, whether the income is not disclosed against the constituent item of the return in which it falls or is partly not disclosed, or the particulars of income given in the return are incorrectly stated by any machination, the impact is bound to be on the figure of gross total income to be mentioned under various heads of income and also on the total income chargeable to tax. In fact, reducing the figure of income that would be chargeable to tax would be the purpose of concealment of particulars of income or giving inaccurate particulars of income. The expression "particulars of income" would have relevance to all the particulars of income which the assessee is required to give in his return fully and truly including the particulars of income chargeable to tax under various heads and the total income. Therefore, any concealment or inaccuracy in the particulars of income in the return occurring at any stage up to and inclusive of the ultimate stage of working out of total income would attract the penalty provision of s. 271(1)(c) of the Act. Every figure in the return which is set opposite to the item of income is a particular of income, whether the figure is one which is stated independently of anything else that appears in the return or the documents accompanying it or whether it is something derived from other figures elsewhere stated in such return or documents. False result may be produced by the falsity of one or more of the constituent items in the return. The words inaccurate particulars would cover falsity in the final figure as also the constituent elements or items. They simply would mean inaccurate in some specific or definite respect whether in the constituent or subordinate-items -of income or the end result. [Relied on A.M. Shah Vs. CIT 238 1TR 415 (Guj)]. The appellant company has preferred appeal before the Hon'ble Tribunal against the order of CIT(Appeals), Bilaspur confirming the 53 South Eastern Coalfields Group of cases (On penalty) additions partially, but there is no specific request from its side to keep the penalty proceedings against the impugned penalty order pending till disposal of the quantum appeal before the Hon'ble Tribunal. However, the reasons for addition were the failure on the part of the company to furnish details of expenses with proper evidence and though the additions are confirmed partially by the 1st Appellate Authority, I respectfully follow the decision of my learned predecessor in cases of earlier years who held that there is neither the element of concealment of income nor any inaccurate particulars of income furnished in the return by the assessee and The AO has not brought out any falsity or bogus claim of expenditure incorporated under the above heads of expenses. Therefore, it is found that the submission of the Ld. AR is acceptable and hence, no penalty under the aforesaid section is imposable against such addition. Thus the penalty imposed by the learned AO in the issue of payments made to the ESM by the company is not for business purpose is hereby cancelled.” Decision for 5(a) & 5(b)- The issue has been discussed by the AO in para 4.4 of his penalty order and since the addition had been confirmed by the first appellate authority following his worthy predecessor after thoroughly distinguishing the decisions cited by the learned AR. The AO held that the assessee is creating provisions as per actuarial valuations against various head of expenses. The assessee is doing as per AO as is being done by Coal India Ltd., the holding company. During penalty proceedings the learned AR could not substantiate the provision made by the company and the basis to reach at the actuarial valuation. Since this is a self made procedure adopted by the assessee which has no basis and also no past history of such valuation the additions had been confirmed during appellate proceedings. The issue whether it is equal to filing inaccurate particulars of income or not depends on the basis of valuation itself which could not be explained by and substantiated by the learned AR of the assessee. During appellate proceeding also there was no effort made by the company to so the basis for valuation to 'reach at actuarial valuation. I do not find any infirmity in the satisfaction of the AO for imposition of penalty on this issue, thus to this extent the penalty is ,confirmed and the ground of appeal is dismissed. Decision for 6(a) & 6(b)- The .AO has discussed the issue in para 4.5 of his penalty order. It is a fact that Hospital is run in a building which may be called as House Property. The man power is required to the run the Hospital in the form of Doctors and Paramedical Staff. The assessee has claimed that the Hospital Building attracts depreciation. In the quantum appeal it had been held that it is only house property income because the assessee is deemed owner of the building and business of the assessee is the mining and trading of the coal and not 54 South Eastern Coalfields Group of cases (On penalty) to run the hospital. Since there is no nexus between runnings of hospital for the public, mere referential treatment of the employees of the company if entertained by the hospital named as Apollo Hospital, the assessee can not slip in the shoes of the persons who are technically qualified for running the hospital. The claim of depreciation certainly equates with filing of inaccurate particular of income. The penalty imposed by the AO on this amount is hereby confirmed. The ground of appeal is dismissed. Decision for 7(a) & 7(b)- I have carefully considered the arguments of the learned AR and 'I at of considered view that payment of land revenue by a mining company can not be imagined as its revenue expenditure for purchasing of immovable property, hence I do not find any infirmity in the satisfaction of the AO to impose penalty for this amount of Rs. 2,72,613/-. Decision for 8(a) & 8(b)- The has discussed the issue in para 4.7 of his assessment order and my learned predecessor on the basis of section 211 of Companies Act read with part II of schedule VI requiring the assessee to book only that much income or expenses which reflect the result of working of company for the period covered by the accounts. The assessee had debited the prior period expenditure and relying on the facts that prior period expenditure can not be booked. So far as the revision of wages is concern I do not agree with the findings of learned-AO-for Rs. 41,42,000/- amounts to the concealment because it had been accepted by the management under NCWA. Thus the penalty imposed by the AO on account 41,42,000/- is hereby cancelled and remaining amount of this penalty imposed by the AO is confirmed. The ground of appeal is partly allowed in this ground. Decision for 9(a) & 9(b)- The assessing officer has imposed penalty for claiming TDS. The fact is that assessee had not disclosed the income but claimed TDS on the ground that such income has been reversed. In my considered view Rule 37BA is clear about giving credit to the TDS but the AO is not empowered to impose penalty for bogus claim of TDS because he does not have jurisdiction of the matter of TDS issues. The penalty is cancelled on this issue but the AO has to be freed by the appellate authority to refer the issue to the TDS wing so as the suitable action be taken by the AO of TDS wing. Decision for 10(a) & 10(b)- The AO has discussed the issue in para 4.9 of his 'assessment order. The issue had been decided by my worthy predecessor who held the LD penalty as receipt of capital in nature because assessee could not furnish the details for delay in supply of machineries. Since the amount has been treated as capital in nature for failure during appellate proceedings even substantiating the claim, I find no infirmity in the order of the AO on this issue the 55 South Eastern Coalfields Group of cases (On penalty) penalty imposed by the AO on this account is hereby confirmed and the ground of appeal is dismissed.”

The assessee being aggrieved with the order of the CIT(Appeals) 24. who had sustained the penalty imposed by the Assessing Officer u/s 271(1)(c) of the I.T Act has carried the matter in appeal before us. It was submitted by the ld. A.R that the A.O had issued two “Show cause” notices (SCN’s) to the assessee under Sec. 274 r.w.s 271(1)(c) of the Act, dated 07.03.2013, Annexure-5 of the assessee’s compilation and dated 02.12.2014, Anneure-6 of the assessee’s compilation. It was the claim of the ld. A.R that as the Assessing Officer had failed to strike- off the irrelevant default in both the “Show Cause” notices (herein referred to as ‘SCN’s) issued u/s 274 r.w.s 271 of the Act, dated 07.03.2013 (supra) and dated 02.12.2014 (supra), therefore, the penalty thereafter imposed by him u/s 271(1)(c) of the I.T. Act cannot be sustained and is liable to be vacated. The ld. AR in order to drive home his aforesaid claim had drawn our attention to both of the aforesaid SCN’s, i.e dated 07.03.2013 and 02.12.2014. Referring to the aforesaid discrepancy in the SCN’s, dated 07.03.2013 and 02.12.2014, it was submitted by the ld. AR that as the AO had failed to validly put the assessee company to notice as regards the specific default for which the impugned penalty under Sec. 274 r.w.s 271(1)(c)

56 South Eastern Coalfields Group of cases (On penalty) was sought to be imposed on it, therefore, the assessee company had remained divested of an opportunity to put forth in its defense a clear explanation that no such penalty u/s 271(1)(c) was called for in its case. The ld. AR in support of his aforesaid contention had relied on a host of judicial pronouncements, as under:

(i). CIT Vs. Manjunatha Cotton & Ginning Factory (2013) 35 taxmann.com 250 (Karnataka) (ii). Mohd. Farhan A. Shaikh Vs. PCIT (2021) 434 ITR 1 (Bombay)(FB) (iii). CIT Vs. Samson Perinchery (2007) 392 ITR 4 (Bombay) (iv). Pr. CIT (Central) Vs. Golden Peace Hotels and Resorts (P) Ltd. (2021) 124 tamnn.com 249 (SC) (v). PCIT Vs. Goa Coastal Resorts and Recreation (P) Ltd. (2021) 130 taxmann.com 379 (SC) (vi). Dilip N. Shroff Vs. JCIT (2007) 161 Taxman 218 (SC).

57 South Eastern Coalfields Group of cases (On penalty) was afforded to it. It was submitted by the ld. D.R that now when the assessee in compliance to the SCN, dated 07.03.2013 r.w SCN, dated 02.12.2014 had come forth with an explanation that no penalty u/s 271(1)(c) of the Act was called for in its hands, therefore, it was beyond comprehension that as to on what basis it was claiming that it was not validly put to notice about the specific default for which penalty u/s 271(1)(c) of the Act was sought to be imposed on it.

58 South Eastern Coalfields Group of cases (On penalty)

Further, the aforesaid SCN, dated 07.03.2013 (supra) was thereafter followed by another SCN, dated 02.12.2014. However, in the SCN,

59 South Eastern Coalfields Group of cases (On penalty) dated 02.12.2014 also the A.O had failed to point out the specific default for which the assessee company was called upon to explain as to why it may not be saddled with penalty u/s 271(1)(c) of the Act. Once again, for the sake of clarity, the SCN dated 02.12.2014 (as per Annexure 6 of the asssessee’s compilation dated 13.03.2019) is culled out as under:

60 South Eastern Coalfields Group of cases (On penalty)

61 South Eastern Coalfields Group of cases (On penalty) independent and exclusive fields, therefore, it was obligatory for the A.O to have clearly put the assessee company to notice as regards the specific default for which it was being called upon to explain that as to why penalty under Sec. 271(1)(c) may not be imposed on it. As observed by us hereinabove, a perusal of the SCN’s issued in the present case by the A.O under Sec. 274 r.w. Sec. 271(1)(c), dated 07.03.2013 and 02.12.2014 clearly reveal that there was no application of mind by the A.O while issuing the same. We are of a strong conviction that the very purpose of affording a reasonable opportunity of being heard to an assessee as per the mandate of Sec. 274(1) of the Act would not only be frustrated, but in fact would be rendered as redundant if the assessee is not conveyed in clear terms the specific default for which penalty under the said statutory provision is sought to be imposed on him. In our considered view, the indispensable requirement on the part of the A.O to put the assessee to notice as regards the specific charge contemplated under the aforesaid statutory provision, viz. ‘concealment of income’ or ‘furnishing of inaccurate particulars of income’ is not merely an idle formality but is a statutory obligation cast upon him, which we find

62 South Eastern Coalfields Group of cases (On penalty) had not been discharged in the present case as per the mandate of law.

63 South Eastern Coalfields Group of cases (On penalty) in in absence of valid assumption of jurisdiction by the A.O u/s.271(1)(c) of the Act is on the same terms dismissed. As the appeal filed by the department is dismissed on the ground of invalid assumption of jurisdiction by the A.O for imposing penalty u/s.271(1)(c) of the Act, therefore, we refrain from adverting to and adjudicating the grounds raised by the department on the basis of which the order of the CIT(Appeals) to the extent he had allowed part relief to the assessee has been assailed by the department before us, and thus, the same are left open.

64 South Eastern Coalfields Group of cases (On penalty) order passed u/s.143(3) r.w.s. 147 of the Act, dated 30.07.2015. The assessee has assailed the impugned order on the following grounds of appeal before us:

“1. 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] vide his order dated 27 July 2021 has erred in confirming the penalty levy on claim of additional depreciation on heavy earth moving machinery, levied by the Learned Joint Commissioner of Income Tax (OSD), Circle-1(1), Bilaspur (learned Assessing Officer') pursuant to disallowances made in the reassessment order dated 30 July 2015 issued under section 147 read with 143(3) of the Act.

2. That, on the facts and in the circumstances of case and in law, the Learned AO erred in initiating penalty proceeding vide notice dated 30 July 2015 without specifying whether it is for concealment of income or furnishing inaccurate particulars of income. 3 That, on the facts and in the circumstances of the case and in law, impugned penalty order dated 02 February 2018 passed by the Ld. Assessing Officer levying penalty under section 271(1)(c) of the Act is bad and law and liable to be quashed. 4 That, on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC has erred in confirming the penalty levy on claim of additional depreciation on heavy earth moving machinery, merely on the ground the claim has been considered to be inadmissible by the AO, without appreciating that mere rejection of claim by the assessing officer does not by itself lead to the inference that the Assessee had furnished inaccurate particulars.

5. That, on the facts and in the circumstances of the case, and in law, the learned AO has erred in levying penalty on additions made on a legal issue.

6. That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC erred in considering 240 Tones Dumper/Caterpillar as ineligible for additional depreciation without appreciating that these are heavy earth moving/chain mounted vehicles and not road transport vehicles as prohibited under section 32(1)(iia) of the Act, and thereby holding that the Appellant has furnished inaccurate particulars.

65 South Eastern Coalfields Group of cases (On penalty)

7. That on the facts and in the circumstances of the case, the Ld. AO has erred in invoking penalty for inaccurate particulars in cases where two views are possible and assessee has taken one of the possible view which is also supported by several judicial precedents.

8. That the appellant craves leave to add and for alter, amend, modify or rescind the grounds hereinabove before or at the hearing of this appeal.”

66 South Eastern Coalfields Group of cases (On penalty)

Whereas as per provisions of section 32(iia) in this regard speaks as under:- In the case of any new machinery or plant (other than ships and aircraft), which has been acquired and installed after the 31st day of March 2005, by an assessee engaged in the business of manufacture or production of any article or thing for in the business of generation or generation and distribution of power], a further sum equal to twenty per cent of the actual cost of such machinery or plant shall be allowed as deduction under clause (ii): Provided that no deduction shall he allowed in respect of— (A) any machinery or plant which, before its installation by the assessee, was used either within or outside India by any other person; or (B) any machinery or plant installed in any office premises or any residential accommodation, including accommodation in the nature of a guest-house; or (C) any office appliances or road transport vehicles; or (D) any machinery or plant, the whole of the actual cost of which is allowed as a deduction (whether by way of depreciation or otherwise) in computing the income chargeable under the head "Profits and gains of business or profession" of any one previous year, in view of the above provision, assessee is not entitled for claim of Rs. 1196.56 lakhs on account of additional deprecation on road transport vehicles. Thus, I have reason to believe that the income chargeable to tax on the account of Rs.1196.56 lakhs has escaped assessment within the meaning of provision of section of 147 of the I. T. Act, 1961. To assess the escaped income, notice u/s 148 is required to be issued"

Assessment u/s.143(3) r.w.s. 147 of the Act, dated 30.07.2015 was thereafter framed, wherein after disallowing the assessee’s claim for additional depreciation on road transport vehicles of Rs.1196.56 lac (approx.), the income of the assessee company was re-assessed at Rs.2816.57 lacs (approx.)

67 South Eastern Coalfields Group of cases (On penalty)

68 South Eastern Coalfields Group of cases (On penalty) particulars of income w.r.t the disallowance of its claim for additional depreciation on transport vehicles that was sustained/upheld by the CIT(Appeals).

69 South Eastern Coalfields Group of cases (On penalty)

Officer or before the first Appellate Authority or before the Tribunal or before this Court when the Tax Case Appeals were filed and it was only after 10 years, when the appeals were listed for final hearing, this issue is sought to be raised. Thus on facts, we could safely conclude that even assuming that there was defect in the notice, it had caused no prejudice to the assessee and the assessee clearly understood what was the purport and import of notice issued under Section 274 r/w, Section 271 of the Act. Therefore, principles of natural justice cannot be read in abstract and the assessee, being a limited company, having wide network in various financial services, should definitely be precluded from raising such a plea at this belated stage.

17. Thus, for the above reasons, Substantial Questions of law Nos. 1 and 2 are answered against the assessee and in favour of the revenue. The additional substantial question of law, which was framed is rejected on the ground that on facts the said question does not arise for consideration as well as for the reasons set out by us in the preceding paragraphs." 4.7 In the present case also it is found that this issue was not raised by the appellant before the Assessing Officer. Hence, it is not correct on the part of the appellant to raise the issue before the appellate authority. With due respects to the jurisdictional ITAT, it is pertinent to mention here that the decision of the Madras High Court in the case of Sundaram Finance Ltd (supra) was not brought to the notice of the Tribunal. It is also pertinent to mention here that the SLP tiled against the decision of the Hon'able Madras High Court was dismissed by the Hon'able Supreme Court [2018] 99 taxmann.com 152 (SC), Sundaram Finance Ltd. v. DCIT. In view of the above, the appellant's plea that the levy of penalty should be deleted since the notice was defective, cannot be accepted. 4.8 Appellant submitted that a mere making of a claim, which may not be sustainable in law, by itself, would not amount to furnishing inaccurate particulars regarding the income of the appellant. Appellant submitted that the issue is pending in appeal before High Court/double in respect of those grounds/ issues and pending adjudication. In this backdrop, AO was not correct in levying the penalty under section 271(1)(c). These submissions by the appellant are not acceptable. 4.9 The claim made by the appellant was in violation of the principles of the Law. Appellant very well knew that a vehicle cannot be equated with the plant and machinery. The law expressly prohibited a road transport vehicle from the claim of additional depreciation. Knowing

70 South Eastern Coalfields Group of cases (On penalty) that the items namely Caterpillar, 240 Te Dumpers would not fall into the category of machinery, appellant made a claim of additional depreciation on these items. The Assessing Officer had rightly disallowed the claim and the same was rightly upheld by the CIT(A). In this backdrop, the Assessing Officer is fully empowered to levy the penalty under section 271(1)(c). 4.10 The decisions cited by the appellant were based on different set of facts. In all those decisions, it was held by the courts that the assessee had disclosed all the material facts and it did not furnish any inaccurate particulars of its income. However in the present case, it cannot be held so. By claiming additional depreciation on vehicles, and classifying the vehicles as plant and machinery, appellant had indeed furnished inaccurate particulars. In view of the above, the penalty levied by the Assessing Officer is confirmed. The appeal on this ground is dismissed.”

71 South Eastern Coalfields Group of cases (On penalty) and is liable to be vacated. The ld. AR in order to drive home his aforesaid claim had drawn our attention to both of the aforesaid SCN’s, i.e dated 30.07.2015 and 16.01.2018. Referring to the aforesaid discrepancy in the SCN’s, dated 30.07.2015 and 16.01.2018, it was submitted by the ld. AR that as the AO had failed to validly put the assessee company to notice as regards the specific default for which the impugned penalty under Sec. 274 r.w.s 271(1)(c) was sought to be imposed on it, therefore, the latter had remained divested of an opportunity to put forth in its defense a clear explanation that no such penalty was called for in its case. The ld. AR in support of his aforesaid contention had relied on a host of judicial pronouncements, as under:

(i). CIT Vs. Manjunatha Cotton & Ginning Factory (2013) 35 taxmann.com 250 (Karnataka) (ii). Mohd. Farhan A. Shaikh Vs. PCIT (2021) 434 ITR 1 (Bombay)(FB) (iii). CIT Vs. Samson Perinchery (2007) 392 ITR 4 (Bombay) (iv). Pr. CIT (Central) Vs. Golden Peace Hotels and Resorts (P) Ltd. (2021) 124 tamnn.com 249 (SC) (v). PCIT Vs. Goa Coastal Resorts and Recreation (P) Ltd. (2021) 130 taxmann.com 379 (SC) (vi). Dilip N. Shroff Vs. JCIT

72 South Eastern Coalfields Group of cases (On penalty)

(2007) 161 Taxman 218 (SC).

strike-off the irrelevant default while calling upon the assessee company to explain that as to why it may not be subjected to penalty u/s 271(1)(c) of the Act. It may be observed, that the aforesaid SCN, dated 30.07.2015 (supra) was thereafter followed by another SCN, dated 16.01.2018. However, in the SCN, dated 16.01.2018 also the A.O had failed to point out the specific default for which the assessee was called upon to explain that as to why it may not be saddled with penalty u/s 271(1)(c) of the Act. As such the aforesaid failure to point out the specific default for which penalty u/s 271(1)(c) was sought to be imposed, viz. “concealment of the particulars of income” or “furnishing of inaccurate particulars of income” was allowed by the A.O to perpetuate in the SCN, dated 16.01.2018 (supra). Insofar the validity of the jurisdiction assumed by the A.O for imposing penalty u/s 271(1)(c) is concerned, we find that the same has been assailed before us on the ground that as the irrelevant default in the aforesaid ‘Show cause’ notice(s), dated 30.07.2015 and 16.01.2018 was not struck off by the A.O, therefore, the assessee was not validly put to notice as regards the default for which it was called upon to explain that as to why penalty may not be imposed on it under Sec. 271(1)(c) of the I.T Act.

74 South Eastern Coalfields Group of cases (On penalty)

penalty under the said statutory provision is sought to be imposed on it. In our considered view the indispensable requirement on the part of the A.O to put the assessee to notice as regards the specific charge contemplated under the aforesaid statutory provision, viz. ‘concealment of income’ or ‘furnishing of inaccurate particulars of income’ is not merely an idle formality but is a statutory obligation cast upon him, which we find had not been discharged in the present case as per the mandate of law.

the penalty was sought to be imposed, therefore, the penalty of Rs.358.96 lac (approx.) is on the same terms and reasoning vacated.

31. December 2016 erred in confirming 200% penalty levied in the order dated

07. August 2015 issued under section 271(1)(c) of the Act by Learned Assessing Officer ("Ld. AO") pursuant

77 South Eastern Coalfields Group of cases (On penalty) to certain additions made in the assessment order under section 143(3) of the Act dated 27 January 2014. 1(b). That on the facts and in the circumstances of the case, the Ld. CIT(Appeals) have erred in not discharging the onus of justifying that inaccurate particulars of income was furnished and the 'explanation' given by the Appellant is not 'bona fide' and thereby tax is sought to be evaded in the instant case. 1(c). That on the facts and in the circumstances of the case, the Ld. CIT(Appeals) have failed to appreciate that the Ld. AO has not recorded any factual finding of falsity or bogus claims or furnishing of inaccurate particulars of income or concealment of income w.r.t. additions made by the Ld. AO, in absence of which, no penalty can be sustained. 2(a). That on the facts and in the circumstances of the case and without appreciating the fact that the claim of Rs. 3148.51 lakhs "Land Compensation and Rehabilitation expenses" was based on a legal issue, and that the repeated claims could not be considered as 'inaccurate furnishing of particulars of income', the Ld. CIT(Appeals) have erred in confirming the order of the Ld. AO levying penalty on claim of expenses incurred towards "Land Compensation and Rehabilitation expenses". 2(b). That on the facts and in the circumstances of the case, the Ld. CIT(Appeals) have erred in confirming penalty, without appreciating the explanations offered by the Appellant for substantiating its claim with respect to 'points of law' and that the penalty levied under section 271(1)(c) of the Act can only be imposed for inadequate/ mala-fide explanations offered by the Appellant with respect to 'facts' and not otherwise. 2(c) That on the facts and in the circumstances of the case, the Ld. CIT(Appeals) while upholding the penalty have erred in not considering the fact that the Appellant has filed an appeal before the Hon'ble High Court of Chhattisgarh with respect to the disallowance sustained by the Hon'ble Nagpur Income Tax Appellate Tribunal ("ITAT") in its own case in earlier years wherein the Hon'ble ITAT has itself held that the issue of whether the land compensation and rehabilitation expenses is revenue or capital in nature, is a debatable and legal issue. 2(d) That on the facts and in the circumstances of the case, the Ld. CIT(Appeals) have erred in not considering the fact that the appellant company is an undertaking of the Government itself and the directors do not have any share in profits of the company and therefore, it

78 South Eastern Coalfields Group of cases (On penalty) cannot reasonably be inferred that there was a mala fide intention for avoidance of tax. 3(a) That on the facts and in the circumstances of the case, the Ld. CIT(Appeals) have erred in upholding the penalty on claim of "provisions as per actuarial valuation made on workmen compensation/ benefits of employees" of Rs. 9070.96 lakhs without appreciating the fact that the same was made on actuarial valuations and therefore, the liability for such provisions is an accrued liability and hence, an admissible expenditure. 3(b) That on the facts and in the circumstances of the case, the Ld. CIT(Appeals) have erred in sustaining the penalty on claim of "provisions as per actuarial valuation made on workmen compensation/benefits of employees" solely on the ground of inadmissibility of claims without appreciating that mere rejection of claim by the assessing officer would not tantamount to furnishing of inaccurate particulars of income leading to levy of penalty. 4(a). That on the facts and in the circumstances of the case, the Ld. CIT(Appeals) have erred in sustaining the penalty imposed by the Ld. AO on claim of depreciation of Rs.102.22 lakhs on Apollo Hospital building. 4(b). That on the facts and in the circumstances of the case, the Ld. CIT(Appeals) have erred in not appreciating the fact that Apollo Hospital was owned by the Appellant company and used for the treatment of the workman of the company, therefore the same does not tantamount to furnishing of inaccurate particulars of income leading to levy of penalty.

5. That on the facts and in the circumstances of the case, the Ld. CIT(Appeals) have erred in confirming the penalty imposed by the Ld. AO on claim of land revenue expenditure of Rs. 0.24 lakhs included under the head miscellaneous expenditure. 6(a). That on the facts and in the circumstances of the case, the Ld. CIT(Appeals) have erred in sustaining the penalty imposed by the Ld. AO on the interest income of Rs. 3647.27 lakhs arising out of disputed deposits. 6(b). That in the facts and in the circumstances of the case, the Ld. CIT(Appeals) have failed to appreciate the fact that disputed deposits do not belong to the Appellant company and corresponding interest income is also not taxable in the hands of the Appellant company, therefore the same does not tantamount to furnishing of inaccurate particulars of income leading to levy of penalty.

79 South Eastern Coalfields Group of cases (On penalty)

7(a). That on the facts and in the circumstances of the case, the Ld. CIT(Appeals) have erred in confirming the penalty imposed by the Ld. AO on account of addition of accumulated liquidated damages penalty of Rs. 63.81 lakhs. 7(b). That on the facts and in the circumstances of the case and without appreciating the fact that the said claim was based on a legal issue and the same could not be considered as `inaccurate furnishing of particulars of income', the Ld. CIT(Appeals) have erred in confirming the levy of penalty.

8. That on the facts and in the circumstances of the case, the Ld. CIT(Appeals) have erred in holding that the penalty on TDS issues of Rs. 365.64 lakhs should be referred by jurisdictional Ld. AO to the Assessing Officer of the TDS wing. 9(a). That on the facts and in the circumstances of the case, the Ld. CIT(Appeals) have erred in sustaining the penalty imposed by the Ld. AO on the claim of provision for mine closure of Rs. 19846.47 lakhs. 9(b). That on the facts and in the circumstances of the case, the Ld. CIT(Appeals) have erred in not appreciating the fact that it is the statutory liability of the owner of the mine to fulfill all the statutory obligations necessary at the time of mine closure, therefore the same does not tantamount to furnishing of inaccurate particulars of income leading to levy of penalty.

10. That on the facts and in the circumstances of the case, the Ld. CIT(Appeals) have erred in confirming the penalty on account of addition of Prior Period Expenses of Rs.128.04 lakhs without appreciating the fact that the same was crystallized in the previous year relevant to the assessment year under consideration.

11. That the appellant craves leave to add, alter, amend, modify or rescind the grounds hereinabove either before or during the course of appellate proceedings.” Also the assessee has raised an additional ground of appeal

before us on 13.09.2019, which reads as under : Additional Ground :

12. That the Ld. AO erred in levying penalty under section 271(1)(c) read with section 274 of the Income Tax Act, 1961 without specifying whether it is for “concealment of Income” or for “furnishing of inaccurate particulars of income” in the show cause notice given and 80 South Eastern Coalfields Group of cases (On penalty) therefore, the impugned penalty order dated 07 August 2015 passed by him is bad in law, thus, deserves to be quashed.”

On the other hand the revenue has assailed the order of the CIT(A) by raising the following grounds of appeal before us: ( Revenue’s appeal) A.Y.2011-12

“1. Whether on the facts and circumstance of the case and on the points of the law Ld. CIT(A) was justified in deleting the penalty levied u/s 271(1)(c) of the Act by the A.O while disallowing payment of Rs.10511.25 lakhs to made to coal transportation as the assessee company could not justify the rate at which transportation expenses are claimed by the companies run by the Ex-service men ? 2. Whether on the facts and circumstance of the case and on the points of the law Ld. CIT(A) was justified in cancelling the penalty levied u/s 271(1)(c) of the Act by the A.O on account of non-credit of TDS certificate? 3. Whether on the facts and circumstance of the case and on the points of the law Ld. CIT(A) was justified in deleting the penalty levied u/s 271(1)(c) of the Act by the A.O while disallowing prior period expenses of Rs. 2748.04 lakhs without appreciating the facts of the case that the assessee was not able to substantiate the claim with any evidence which could prove that there was any dispute and the dispute is settled in the present year? 4. Whether on the facts and circumstance of the case and on the points of the law Ld. CIT(A) was justified in deleting the penalty levied under proceedings u/s 271(1)(c) of the Act on the impugned addition on the issues, which have been already confirmed by the Ld. CIT(A) in the case of the quantum appeal again such additions? 5. Whether on the facts and circumstance of the case and on 'the points of the law Ld. CIT(A) was justified in ignoring the ratio of the case laws relied upon by the A.O while levying penalty on the additions on the various issues in this case? 6. Whether on the points of law and on facts and circumstances of the case, the Ld. CIT(A) has erred by giving a finding which is contrary

81 South Eastern Coalfields Group of cases (On penalty) to the evidence on the record, as the Ld. CIT(A) has accepted the submission of the assessee which is factually incorrect, thereby rendering the decision, which is perverse? 7. The order of the Ld. CIT(A) is erroneous both in law and on facts. 8. Any other ground that may be adduced at the time of hearing of appeal.”

S. No. Particulars Amount (Rs.in lakhs)

82 South Eastern Coalfields Group of cases (On penalty)

1. Disallowance of land compensation and 3148.51 rehabilitation expenses 2. Disallowance of payment made to ESM 10,511.25 transporters 3. Disallowance of provisions for 9070.60 compensation to employees on actuarial basis 4. Disallowance of assessee’s claim for 102.22 deduction of depreciation on Apollo hospital building 5. Disallowance of miscellaneous expenses 0.23 ( Rs.23,603/-) 6. Disallowance of prior period expenses 21.12 7. Disallowance of LD penalty 63.81 8. Disallowance of provision for mine closure 19846.47 9. Addition on account of short credit of 3647.27 interest income and reversal of interest income ( M P Sadak)

83 South Eastern Coalfields Group of cases (On penalty)

S. No. Particulars Mention of limb for initiating penalty in quantum assessment order dated 27.01.2014 passed u/s. 143(3) of the Act.

1. Disallowance of land compensation No specific limb has been and rehabilitation expenses invoked while initiating penalty proceedings (A.O’s remark in the assessment order-“ penalty u/s.271(1)(c) of the Act is separately initiated”) 2. Disallowance of payment made to No specific limb has been ESM transporters invoked while initiating penalty proceedings (A.O’s remark in the assessment order-“ penalty u/s.271(1)(c) of the Act is separately initiated”)

3. Disallowance of provisions for No specific limb has been compensation to employees on invoked while initiating penalty actuarial basis proceedings (A.O’s remark in the assessment order-“ penalty u/s.271(1)(c) of the Act is separately initiated”)

4. Disallowance of assessee’s claim for No specific limb has been deduction of depreciation on Apollo invoked while initiating penalty hospital building proceedings (A.O’s remark in the assessment order-“ penalty u/s.271(1)(c) of the Act is separately initiated”)

5. Disallowance of miscellaneous For “furnishing inaccurate expenses particulars of income”.

6. Disallowance of prior period No specific limb has been expenses invoked while initiating penalty proceedings (A.O’s remark in the assessment order-“ penalty u/s.271(1)(c) of the Act is separately initiated”)

84 South Eastern Coalfields Group of cases (On penalty)

7. Disallowance of LD penalty No specific limb has been invoked while initiating penalty proceedings (A.O’s remark in the assessment order-“ penalty u/s.271(1)(c) of the Act is separately initiated”) 8. Disallowance of provision for mine No specific limb has been closure invoked while initiating penalty proceedings (A.O’s remark in the assessment order-“ penalty u/s.271(1)(c) of the Act is separately initiated”) 9. Addition on account of short credit No specific limb has been of interest income and reversal of invoked while initiating penalty interest income ( M P Sadak) proceedings (A.O’s remark in the assessment order-“ penalty u/s.271(1)(c) of the Act is separately initiated”)

Also, the A.O a/w. the assessment order issued a “Show Cause” notice (SCN) u/s.274 r.w.s. 271(1)(c) of the Act dated 27.01.2014.

85 South Eastern Coalfields Group of cases (On penalty)

(approx.) for furnishing of inaccurate particulars of income w.r.t the aforesaid additions/disallowances that were sustained/upheld by the CIT(Appeals), as under:

S. No. Particulars Mention of limb for levying penalty in penalty order dated 07.08.2015 1. Disallowance of land compensation For “furnishing inaccurate and rehabilitation expenses particulars of income”.

2. Disallowance of payment made to For “furnishing inaccurate ESM transporters particulars of income”.

3. Disallowance of provisions for For “furnishing inaccurate compensation to employees on particulars of income”. actuarial basis 4. Disallowance of assessee’s claim for For “furnishing inaccurate deduction of depreciation on Apollo particulars of income”. hospital building 5. Disallowance of miscellaneous For “furnishing inaccurate expenses particulars of income”.

6. Disallowance of prior period For “furnishing inaccurate expenses particulars of income”.

7. Disallowance of LD penalty For “furnishing inaccurate particulars of income”.

8. Disallowance of provision for mine For “furnishing inaccurate closure particulars of income”.

9. Addition on account of short credit For “furnishing inaccurate of interest income and reversal of particulars of income”. interest income ( M P Sadak)

86 South Eastern Coalfields Group of cases (On penalty)

“Ground No.1(a)- That on the facts and circumstances of the case, the penalty order passed by the A.O u/s.271(1)(c) of the Act is illegal, invalid and is liable to be quashed. Ground No. 1(b) — That on the facts and in the circumstances of the case, the notice u/s 271(1)(c) issued by the AO is illegal, invalid and is liable to be cancelled. Decision — The allegations made by the learned AR could not be substantiated by the any evidence and the g round of appeal is of general in nature, hence dismissed. Ground No. 2(a) — That on the facts and circumstances of the case, the AO erred in levying penalty on disallowance inflicted by him in the assessment order on the issue of allowability of expenses incurred on rehabilitation of people/villagers & payments to State Government for obtaining use of land for mining purpose for a limited period. AND Ground No. 2(b) — That on the facts and in the circumstances of the case, the AO erred in not appreciating that said issue is legal issue and involve substantial question of law. AND Ground No. 2(c) — That on the facts and in the circumstances of the case, the AO erred in not appreciating that appellant has not furnished inaccurate particulars in respect to above issue. The Ld. AR submitted that looking to the nature, the expenditure incurred on obtaining lease hold lands from State Governments for mining purposes and expenditure on land compensation and rehabilitation of villagers, has been consistently claimed as revenue in nature by the assessee. The Hon'ble ITAT, Nagpur Bench has also decided that this issue is debatable and legal. The Hon’ble ITAT bench Nagpur decided the issue in favour of revenue for A.Y. 1994-95, A.Y. 1995-96 and A.Y. 1996-97 and on the basis of the order of the Hon'ble Tribunal, similar disallowance has been made every year since A.Y. 1997-98. No penalty was initiated in the earlier years against the addition made for such disallowance of the aforesaid

87 South Eastern Coalfields Group of cases (On penalty) expenditure. The Ld. AO had only initiated/imposed penalty against the addition in A.Y. 2008-09 and 2009-10. The Ld. AR invited reference to order of the Appellate Tribunal, Nagpur in Page No. 35 to 41 which indicate that the Bench discussed various judgment of the Apex Court as well as judgment of various High Courts placed in favour of appellant company before coming to conclusion. This indicates that the issue is highly debatable and legal in nature. The addition made in the subsequent years including year under reference was confirmed by CIT(Appeals) after respectfully following this decision of the Hon'ble Tribunal. There is no definition given in the Act to what is capital or revenue expenditure. It is determined from the circumstances and facts of the case as well as commercial prudence. This issue is a legal issue and there are various judgments wherein such expenses are held to be of revenue expenditure. The appellant company has filed appeal against the impugned order of Hon'ble. ITAT, Nagpur Bench and it is pending before the Hon'ble High Court of Chhattisgarh for adjudication. Decision- This issue is having past litigation and my Ld. Predecessor had confirmed the addition made by the AO by observing the factual position. The factual position as narrated by my predecessor reads as under: The appellant company claimed expenditure representing payment made to State Government to acquire surface right as well as the right to possession in respect of lease hold land for a longer period and for incurring expenditure. pertaining to rehabilitation of people in course of obtaining the use of l4nd for mining purposes as revenue expenditure. The AO observed that the appellant company claimed the expenditure as revenue in nature because the company has not become the owner of the land, but merely obtained the right to mine coal situated at that area. The appellant company preferred appeal before the CIT(Appeals), Bilaspur and Hon'ble ITAT, Nagpur Bench, Nagpur. The issue was decided in favour of the Revenue vide order of the Hon'ble Tribunal in dated 28- 02-2002. The appellant company has preferred appeal before the Hon'ble High Court of Chhattisgarh against the impugned order of Hon'ble Tribunal, which is pending for adjudication. However, the appellant company has been consistently claiming the expenditure as revenue in nature in the return of income filed up to the A.Y. 2009- 10 and the AO has been denying the expenditure as inadmissible being capital in nature every year by placing reliance on the decision of the highest fact findings authority as well as in the ratio of the case in Sitalpur Sugar Works Vs. CIT reported in 49 ITR 160 (SC); International Airport Authority of India Vs. CIT reported in 254 ITR 657 (Del); Hardillia Chemicals Ltd. Vs. CIT reported in 218 ITR 598 (Born); Jagmohan Rao Vs. CIT reported in 75 ITR 373 (SC). The order

88 South Eastern Coalfields Group of cases (On penalty) of the AO is being sustained by the First Appellate Authority by respectfully following the above decision of the jurisdictional Tribunal. The Hon'ble Tribunal analyzed the claim on the basis of aim and object of the expenditure as well as resultant advantage to characterize whether the concerned expenditure is capital and revenue in nature by referring to decision of the Hon'ble Apex Court in the case of Bikaner Gypsums Ltd. Vs. CIT, the appellant company acquired the surface right from Government in terms of the lease agreement for using the said land for its surface operation for a long period of lease which itself is a long term period. After acquiring such surface right in respect of lease hold land, the appellant company acquires the right to possession of the said land from the Villager who were occupying the said land, for this purpose, the appellant company spent the alleged sum for relocating and rehabilitating the said villagers. The Hon'ble Tribunal discussed case laws relied on by the appellant company like CIT Vs. R.J. Trivedi; Gotan Line Syndicate Vs. CIT; Madras Auto Services Limited Vs. CIT; Associated Cement Company Limited Vs. CIT and distinguished the ratio from the facts and circumstances of the case in hand. The Hon'ble Tribunal discussed the ratio of the case in Assam Bengal Cement Company Limited Vs. CIT; N. Peer Saheb Vs. CIT; Chloride India Limited Vs CIT; Lucky Bharat Garage Vs. CIT; R.B. Seth Olchand Sugandhchand Vs. CIT and finally concluded that the impugned expenditure incurred by the appellant company for acquiring surface right as well as the right to possession in respect of lease hold land for engineering period is a capital expenditure and affirm the order of CIT(Appeals), Bilaspur confirming the addition made by the AO by treating the same as capital expenditure. The appellant company has preferred appeal against the impugned order of Hon'ble Tribunal before Hon'ble High Court of Chhattisgarh and it is pending for adjudication. Regarding claim of "Land Compensation and Rehabilitation Expenses" as revenue expenditure, the Hon'ble Tribunal has held the expenditure as capital in nature. But, the appellant company has been consistently claiming it as revenue expenditure. Even after finality of the fact, continuity in incorrect claim in law for expenditure on land compensation and rehabilitation which has resultant effect of reducing the taxable income to that extent and thus, it amounts to giving inaccurate particulars of income in the return. The explanation offered by the appellant company is neither bonafide nor substantiated. Reliance is placed in the decision of A.M. Shah Vs. CIT 238 ITR 415 (Guj); CIT Vs. Smt. P.K. Kochammu Anna, Peroke 125 ITR 624; ACIT Vs. Khanna & Annadhnam 142 TTJ 1 (Del) and it is held that penalty for furnishing such inaccurate particulars of expenses attracts penalty u/s 271(1)(c) of the Act.

89 South Eastern Coalfields Group of cases (On penalty)

The position of law emerging from the factual matrix of the case in Reliance Petro Products Pvt. Ltd. Vs. CIT is that the addition made by the AO in respect of the interest claimed as a deduction u/s 36(1)(iii) of the Act was deleted by the CIT(A) because it had already been disallowed and added in earlier years and the assessee was under bonafide belief that on the payment basis it was allowable in later years. The Hon'ble Tribunal restored the issue to the file of the AO. The appeal filed by the assessee against the order of the Tribunal was admitted by the High Court. It was, in these circumstances that the Hon'ble Apex Court concluded. that the assessee had neither concealed the income nor filed inaccurate particulars thereof. This, however, is not the factual position in the case in hand and the facts of the present case are clearly distinguishable. It is true that mere submitting a claim which is incorrect in law would not amount to giving inaccurate particulars of income of the assessee, but it cannot be disputed that the claim made by the assessee needs to be bonafide. If the claim besides being incorrect in law is malafide, Explanation-1 to Section 271(1) come into plays and works to the disadvantage of the appellant company. In the given facts and circumstances of the case and legal propositions, it is held that the explanation furnished by the appellant company justifying deduction on Land Compensation and Rehabilitation Expenses is not bona fide or substantiated and hence, presumption in Explanation-1 to section 271(1)(c) is attracted. The penalty imposed against the addition is confirmed for furnishing inaccurate particulars of income in the return. Ground No. 3(a) — That on the facts and circumstances of the case, the AO erred in levying penalty on disallowance inflicted by him in the assessment order on account of expenditure on coal transportation through Ex Servicemen Companies. AND Ground No. 3(b) — That on the facts and in the circumstances of the case, the AO erred in not appreciating that appellant has not furnished inaccurate particulars in respect to above issue. This issue is having past litigation and my Ld. Predecessor had confirmed the addition made by the AO by observing the factual position, the factual position as narrated by my predecessor reads as under: Induction of Ex-Servicemen Transport Companies was done at the behest of Government of India long time back to break the transport cartel in Bharat Cooking Coal Limited and Central Coalfields Limited both being subsidiary of Coal India Limited. Later

90 South Eastern Coalfields Group of cases (On penalty) on and on the basis of sponsorship from the Director General of Resettlement, Ministry of Defense, it was extended to other subsidiaries of CIL including SECL, the appellant company. ESM companies are engaged for coal transportation from coal faces were no civilian transporters are engaged. ESM companies do not charge rates of their own. Normative rates fixed by the company as per guidelines of Price Water House Coopers, an international consultancy firm of repute are being charged according to distance and load transported. During the year, the appellant incurred an amount of Rs. 42045.01 lakhs towards coal transportation carried out by the ESM coal transporting companies. The AO disallowed 50% of the said expenditure on adhoc basis on the ground that there is allegation level against the company that rates paid to ESM companies are on higher side. It is worthwhile here to mention that these allegation of the Department persists from the A.Y. 1998-99 and after expiry of so many assessment years, no facts has been brought out by the Department that these allegations are true. The disallowance continues on the basis of only allegation as recorded in the assessment order. Disallowance is made totally on unsubstantiated fact and arbitrarily arriving at 50% of expenses. There is nothing on record to prove that the appellant company has filed any inaccurate particulars, on this issue so as to impose penalty u/s 271(1)(c) of the Act. The Hon'ble CIT(Appeals), Bilaspur in its relevant appellate order stated that though the appellant's claimed in the above matter cannot be accepted in its entirety, yet at the same time the estimated disallowance made by the AO is on the higher side. Under the circumstances, the disallowance in respect of the above expenditure was reduced to 25% of the total claim or in other words,' 50% of disallowance made by the AO was granted as, relief. Needless to mention that the company is in appeal before the ITAT, Raipur Bench for the balance amount and appeal preferred is at present pending for adjudication. It is pertinent here to mention that similar disallowance and part relief by Hon'ble CIT(Appeals) are continuing from past several assessment years, yet no penalty u/s 271(1)(c) has been initiated/imposed till A.Y. 2007-08 by the Department because of e reason that there is no inaccurate particulars filed by the appellant company in the return of any of the earlier years. The Ld. AR placed reliance in the decision in CIT Vs. Reliance Petro Products (P) Limited 322 ITR 158; CIT Vs. Sivananda Steels Limited 256 ITR 683 (Mad); CIT Vs. Dhoolie Tea Co. Ltd 231 ITR 65 (Cal); Township Read Estate Developers (India) (P) Ltd Vs. ACIT 21 taxman.com 63 (Mum) and submitted that there is no element of either concealment of income or furnishing of inaccurate particulars of income in the return in view of provisions of section 271(1)(c) and hence, penalty imposed by the Ld. AO against the additions is incorrect and liable to be quashed.

91 South Eastern Coalfields Group of cases (On penalty)

In another submission, the Ld. AR placed reliance in the case of Dilip Shroff 291 ITR 519 (Sr); Dharmendra Textile Processors 306 ITR 277 (SC); CIT (Central-1) Vs. Jackson Ltd. in ITA 48/2013 and ITA 49/2013 of Hon'ble High Court of Delhi; M/s. Gopi Cold Storage Pvt. Ltd. Vs. CIT (Central-1), Kolkata in Appeal No. 71/2011 of Hon'ble Kolkata High Court; Price Water House Coopers Vs. CIT of Hon'ble Apex Court and submitted that details supplied by the appellant company in its return were not found to be incorrect or erroneous or false and hence, penalty is not sustainable. Further, the Ld. AR submitted that the appellant company is a Government Company and its Directors or other employees were not connected with sharing of profits. They were only interested in running the affairs of the company. Therefore, no motive could be attributed to the Directors or employees for reduction or suppression of profits for purpose of evading tax. It is case of one Government Department paying tax to the other Government Department and therefore, there could be no intention to suppress the profit for evasion of tax. In this regard, the Ld. AR placed reliance in the case of H.P. State Forest Corporation Limited Vs. DCIT 93 ITD 442 (Chd); ITO Vs. Hindustan Petroleum Corporation Limited 16 ITD 574 (Mum); Indian Petro Chemicals Pvt. Ltd. Vs. JCIT, Range-3, Baroda 123 ITD 293 (Ahd). The appellant company claimed contractual expenses being payments made to transporters for transportation of coal coke, sand and other items. This includes payment to Ex-Service Man Companies for transportation work got done through them. The AO observed that necessary details such as quantity transported and rates charged by the ESM companies alongwith their names and addresses could not be furnished. This information was also required by the Department in the light of the fact that there are allegations leveled against the company to the effect that the assessee company had paid loading and transportation charges to the ESM companies at a very higher rate i.e. almost 70% to 80% more than that of other (Non-ESM) companies. Relying on the reasons recorded in the assessment orders on this issue for the Asst. Yrs. 2003-04, 2004-05, 2005-06, 2006-07, 2007-08 & 2008-09, he disallowed 50% of the expenses booked under this head i.e. transportation charges paid to the ESM by company treating the same as payments made for non- business purposes and added Rs. 11603.52 lakhs to the total income declared in the return filed. Decision- The 1st Appellate Authority had discussed the issue at length in his appellate order holding that in absence of complete and verifiable details, the AO has to resort to some estimates for allowance/disallowance of a particular expenditure, which has also been done in the present case by the AO by disallowing 50% of the 92 South Eastern Coalfields Group of cases (On penalty) total expenses of Rs.23207.05 lakhs i.e. Rs.11603.52 lakhs. However, the addition was restricted to 50% i.e. Rs. 5801.76 lakhs. After considering the explanation furnished by the appellant company, the AO imposed penalty under the aforesaid section for furnishing inaccurate particulars of income in the return and concealing its particulars of income by claiming wrong deduction. Section 271(1)(c) of the Act provides for imposition of penalty in case the AO, in the course of any proceedings under the Act, is satisfied that any person has concealed particulars of his income or has furnished inaccurate particulars of such income. Explanation-1 to Sub section (1) to Section 271 of the Act provides that where in respect of any facts material to the computation of the total income of any person, such person fails to offer an explanation or offers an explanation which is found to be false or he offers an explanation, which he is not able to substantiate and fails to prove that such explanation is bona fide and that all the facts relating to the same and material to the computation of its total income, have been disclosed by him, then the amount added or disallowed in computing the total income of such person as a result thereof shall, for the purpose of clause (c), be deemed to represent the income in respect of which particulars have been concealed. Thus, in the case of failure of the assessee to offer any explanation or explanation furnished by him being found false, penalty may be imposed on him. However, if the assessee offers an explanation, mere failure on his part to substantiate it will not be enough to warrant penalty, if the explanation is bonafide, and all the facts relating to the same were disclosed by him in the return. Explanation-1 to Section 271(1)(c) would be inapplicable in respect of any amount added or disallowed as a result of rejection of the explanation furnished by the assessee, provided that his explanation is shown to be bonafide and all the facts relating to the same and material to the computation of total income was disclosed by him. The position of law, thus emerges is that so long as the assessee has not concealed any material fact, or the factual information given by him has not been found to be incorrect, he will not be liable to imposition of penalty u/s 271(1)(c) of the Act, even if the claim made by him is unsustainable in law, provided that the either substantiated explanation offered by him or the explanation offered by him, even if not substantiated, is found to be bonafide. In other words, if the explanation is neither substantiated nor shown to be bonafide, Explanation-1 to Section 271(1)(c) would come into play and the assessee will be liable to penalty leviable u/s 271(1)(c) of the Act in respect of the additions or disallowances made by the AO in the assessment. The expression used in clause (c) is "has concealed the particulars of his come" or "furnished inaccurate particulars of such 93 South Eastern Coalfields Group of cases (On penalty) income". Therefore, both in cases of concealment and inaccuracy, the phrase "particulars of income" is used. It will be noted that as regards concealment the expression in clause (c) is "has concealed the particulars of his income" and not "has concealed his income". It is obvious that the penal provisions would operate when there is a failure of duty, to disclose fully and truly particulars of income, imposed under the Act and the Rules there under. The duty is enjoined upon a person to make a correct and complete disclosure of his income and it is only when he fails in his duty by not disclosing his income or part thereof, he conceals the particulars of his income. The duty is enjoined upon him to make a complete disclosure of his income as well as a correct disclosure. Therefore, if the disclosure made of the particulars of income is incorrect, then also be commits breach of his duty. Such defaults entail the penal consequences contemplated by s. 271(1)(c)(iii) of the Act. Under s. 139(1) of the Act, it is inter alia provided that every person, if his total income in respect of which he is assessable under the Act during the previous year, exceeded the maximum amount which was not chargeable to income-tax, shall furnish a return of his income in the prescribed form and verified in the prescribed manner and setting forth such other particulars as may be prescribed. It is, therefore, obligatory on a person whose total income exceed the maximum amount which was not chargeable to income tax, to furnish a return of his income during the 'previous year', in the prescribed form. Such return is required to be verified in the prescribed manner. Not only is he obliged to furnish return of his income, meaning thereby to disclose fully and truly all his income, but he is also required to set forth 'other particulars' as may be prescribed. The word 'prescribed' as defined by s. 2(33) of the Act means, 'prescribed by the Rules under the Act'. The forms are accordingly prescribed by the Rules framed under the Act. Section 140 of the Act lays down as to by whom such return can be signed and verified. It will, thus, be seen that the form of return of income included a variety of particulars to be disclosed and the particulars of income to be disclosed can be seen against the items which related to disclosure of income besides particulars other than those which related to the income of the assessee, such as his name, address, status etc. The forms of returns are obviously prepared in the context of the duty of a person to disclose his income from various sources under various heads of income as statutorily provided and his duty to disclose his total income in the return. The extent of his total income will determine the total income-tax liability of a person. "Total income" is defined in s. 2(45) of the Act and it means the total amount of income computed in the manner laid down in the Act. Thus, for arriving at the total income, the income derived from all sources is to 94 South Eastern Coalfields Group of cases (On penalty) be considered as provided by section 5, when it is received or deemed to be received by a person. All income for the purpose of charge of income-tax and computation of total income is required to be classified under distinct heads of income such as salaries, income from house property, profits and gains of business or profession, capital gains and income from other sources. Thus, under each head of income, there are provisions for deductions which are to be made while computing the income chargeable under that head. It, therefore, follows that it is an obligatory duty cast upon a person filing the return of income to disclose all his income derived from any source under various heads and indicate the income under each head, which is chargeable to income-tax, after making the permissible deductions. Disclosure of income would be disclosure of particulars of income, which a person is duty-bound to disclose in fulfillment of his statutory obligations to pay tax on the income chargeable to tax. It is in the background of discharge of these statutory obligations of an assessee to fully and truly disclose his income under various heads and indicate the income under those heads which is chargeable to income-tax after making permissible deductions, applicability of provisions of section 271(1)(c) is to be viewed. If a person obliged to furnish the particulars of his income, omits to furnish them, he thereby conceals the particulars. This concealment may take various forms like non-disclosure of particular head of income. The obligation is not only to disclose particulars of income but to disclose them correctly and completely. If, while disclosing the particulars of income in the return, he puts them under a wrong head, he can be said to be furnishing inaccurate particulars of income. The particulars of income can be made inaccurate in variety of ways, a glaring illustration of which would be where the assessee, while stating the income under a particular head, works out the income chargeable to tax after making deductions which are falsely made. Such a process would make the particulars of income inaccurate. In such cases, whether the income is not disclosed against the constituent item of the return in which it falls or is partly not disclosed, or the particulars of income given in the return are incorrectly stated by any machination, the impact is bound to be on the figure of gross total income to be mentioned under various heads of income and also on the total income chargeable to tax. In fact, reducing the figure of income that would be chargeable to tax would be the purpose of concealment of particulars of income or giving inaccurate particulars of income. The expression "particulars of income" would have relevance to all the particulars of income which the assessee is required to give in his return fully and truly including the particulars of income chargeable to tax under various heads and 95 South Eastern Coalfields Group of cases (On penalty) the total income. Therefore, any concealment or inaccuracy in the particulars of income in the return occurring at any stage up to and inclusive of the ultimate stage of working out of total income would attract the penalty provision of s. 271(1)(c) of the Act. Every figure in the return which is set opposite to the item of income is a particular of income, whether the figure is one which is stated independently of anything else that appears in the return or the documents accompanying it or whether it is something derived from other figures elsewhere stated in such return or documents. False result may be produced by the falsity of one or more of the constituent items in the return. The words inaccurate particulars would cover falsity in the final figure as also the constituent elements or items. They simply would mean inaccurate in some specific or definite respect whether in the constituent or subordinate items of income or the end result. relied on A.M. Shah Vs. CIT 238 ITR 415 (Guj)]. The appellant company has preferred appeal before the Hon'ble Tribunal against the order of CIT(Appeals), Bilaspur confirming the additions partially, but there is no specific request from its side to keep the penalty proceedings against the impugned penalty order pending till disposal of the quantum appeal before the Hon'ble Tribunal. However, the reasons for addition were the failure on the part of the company to furnish details of expenses with proper evidence and though the additions are confirmed partially by the 1st Appellate Authority, I respectfully follow the decision of my learned predecessor in cases of earlier years who held that there is neither the element of concealment of income nor any inaccurate particulars of income furnished in the return by the assessee and The AO has not brought out any falsity or bogus claim of expenditure incorporated under the above heads of expenses. Therefore, it is found that the submission of the Ld. AR is acceptable and hence, no penalty under the aforesaid section is imposable against such addition. Thus the penalty imposed by the learned AO in the issue of payments made to the ESM by the company is not for business purpose is hereby cancelled. Ground No. 4(a) — That on the facts and circumstances of the case, the AO erred in levying penalty on disallowance inflicted by him in the assessment order on account of actuarial valuation made on workman compensation/benefits of employees. Ground No. 4(b) — That on the facts and in the circumstances of the case, the AO erred in not appreciating that appellant has not furnished inaccurate particulars in respect to above issue. Decision- The issue has been discussed by the AO in para 3.3 of his penalty order and since the addition had been confirmed by the first

96 South Eastern Coalfields Group of cases (On penalty) appellate authority following his worthy predecessor after thoroughly distinguishing the decisions cited by the learned AR. The AO held that the assessee is creating provisions as per actuarial valuations against various head of expenses. The assessee is doing as per AO as is being done by Coal India Ltd., the holding company. During penalty proceedings the learned AR could not substantiate the provision made by the company and the basis to reach at the actuarial valuation. Since this is a self-made procedure adopted by the assessee, which has no basis and also no past history of such valuation the additions had been confirmed during appellate proceedings. The issue whether it is equal to filing inaccurate particulars of income or not depends on the basis of valuation itself which could not be explained by and substantiated by the learned AR of the assessee. During appellate proceeding also there was no effort made by the company to so the basis for valuation to reach at actuarial valuation. I do not find any infirmity in the satisfaction of the AO for imposition of penalty on this issue, thus to this extent the penalty is confirmed and the ground of appeal is dismissed. Ground No.5(a)- That on the facts and circumstances of the case, the A.O erred in levying penalty on disallowance inflicted by him in the assessment order on account of depreciation on Apollo Hospital building. Ground No. 5(b) — That on the facts and in the circumstances of the case, the AO erred in not appreciating that appellant has not furnished inaccurate particulars in respect to above issue. Decision- The AO has discussed the issue in para 3.4 of his penalty order. It is a fact that Hospital is run in a building which may be called as House Property. The man power is required to the run the Hospital in the form of Doctors and Paramedical Staff. The assessee has claimed that the Hospital Building attracts depreciation. In the quantum appeal it had been held that it is only house property income because the assessee is deemed owner of the building and business of the assessee is the mining and trading of the coal and not to run the hospital. Since there is no nexus between running’s of hospital for the public, mere referential treatment of the employees of the company if entertained by the hospital named as Apollo Hospital, the assessee can not slip in the shoes of the persons who are technically qualified for running the hospital. The claim of depreciation certainly equates with filing of inaccurate particular of income. The penalty imposed by the AO on this amount is hereby confirmed. The ground of appeal is dismissed. Ground No. 6(a) — That on the facts and circumstances of the case, the AO erred in levying penalty on disallowance inflicted by him in the 97 South Eastern Coalfields Group of cases (On penalty) assessment order on account of expenditure land revenue expense included under miscellaneous expenses. Ground No. 6(b) — That on the facts and in the circumstances of the case, the AO erred in not appreciating that appellant has not furnished inaccurate particulars in respect to above issue. Decision- I have carefully considered the arguments of the learned AR and I am of considered view that payment of land revenue by a mining company can not be imagined as its revenue expenditure for purchasing of immovable property, hence I do not find any infirmity in the satisfaction of the AO to impose penalty for this amount of Rs. 23,603/- Ground No. 7(a) — That on the facts and circumstances of the case, the AO erred in levying penalty on adding interest income which arises out of disputed issues and such interest income does not belong to the appellant company. Ground No. 7(b) — That on the facts and in the circumstances of the case, the AO erred in not appreciating that appellant has not furnished inaccurate particulars in respect to above issue. Decision- The issue has been discussed in the assessment order by the learned AO and clearly understood during appellate proceedings. The assessee had received trading advances from certain persons who were found later on by the company as involved in - the fraud. The amount had been forfeited by the company and the affected person litigated the issue up to Supreme Court. The Hon'ble Apex Court had directed that the wit be returned to the persons. The amount had been placed in the custody of Collector of district Sahdol who after his best effort could not find out the persons and finally the amount had been given back to the company. Since the amount had been received as trade advance and not as capital advance the forfeiture of such amount with the provision of law of limitation has to be treated as the income of the assessee for the year in which law of limitation became effective and interest accrued thereon has to be income of the assessee because by way of forfeiture and by operation of law of limitation the said amount as well as interest thereon has become income of the assessee. I do not find any infirmity in the satisfaction recorded by the AO for imposition of penalty. The penalty imposed by the AO on this issue is confirmed and ground of appeal is dismissed. Ground No. 8(a) — That on the facts and circumstances of the case, the AO erred in levying penalty on disallowance inflicted by him on account of claim of TDS certificate.

98 South Eastern Coalfields Group of cases (On penalty)

Ground No. 8(b) — That on the facts and in the circumstances of the case, the AO erred in not appreciating that appellant has not furnished inaccurate particulars in respect to above issue. Decision- The assessing officer has imposed penalty for claiming TDS. The fact is that assessee had not disclosed the income but claimed TDS on the ground that such income has been reversed. In my considered view Rule 37BA is clear about giving credit to the TDS but the AO is not empowered to impose penalty for bogus claim of TDS because he does not have jurisdiction of the matter of TDS issues. The penalty is cancelled on this issue but the AO has to be freed by the appellate authority to refer the issue to the TDS wing so as the suitable action may be taken by the AO of TDS wing. Ground No. 9(a) — That on the facts and circumstances of the case, the AO erred in levying penalty on disallowance inflicted by him on account of Accumulated LD penalty. Ground No. 9(b) — That on the facts and in the circumstances of the case, the AO erred in not appreciating that appellant has not furnished inaccurate particulars in respect to above issue. Decision- The AO has discussed the issue in para 3.8 of his assessment order. The issue had been decided by my worthy predecessor who held the LD penalty as receipt of capital in nature because assessee could not furnish the details for delay in supply of machineries. Since the amount has been treated as capital in nature for failure during appellate proceedings even substantiating the claim, I find no infirmity in the order of the AO on this issue the penalty imposed by the AO on this account is hereby confirmed and the ground of appeal is dismissed. Ground No. 10(a) — That on the facts and circumstances of the case, the AO erred in disallowing the provision made on account of mine closure ignoring that it is a statutory liability of the owner of the mine to fulfill all statutory obligations necessary at the time of mine closure. Ground No. 10(b) — That on the facts and in the circumstances of the case, the AO erred in considering the same as a mere provision whereas it is defined liability of the appellant to be executed at a future date. Ground No. 10(c) — That on the facts and in the circumstances of the case, the AO erred in not appreciating that appellant has not furnished inaccurate particulars in respect to above issue. Decision- The assessee makes the provisions for mine closures expenditure. The Central Government through Ministry of Coal has 99 South Eastern Coalfields Group of cases (On penalty) directed to park the fund every year in ESCROW account and when all expenses under different minor heads get consolidated the Government shall permit the withdrawal of such amount for the purpose of mine closure. The directions of Government to the assessee clearly indicates that mine closure expenses are not revenue nature expenses because these are to be parked in the new ESCROW account. By any stretch of imagination such parking of fund in the bank cannot be termed as expenditure. On the facts and circumstances of the case I am of considered view that there is no infirmity in the conclusion arrived at by the AO to satisfy himself while imposing the penalty. Penalty imposed by the AO is hereby confirmed and the ground of appeal is dismissed. Ground No. 11(a) — That on the facts and circumstances of the case, the AO erred in disallowing/adding back to income expenditure of the company booked under the Prior Period Expenses totaling Rs. 2748.04 lakhs. Ground No. 11(b) — That on the facts and in the circumstances of the case, the AO erred in not appreciating that appellant has not furnished inaccurate particulars in respect to above issue. Decision- The has discussed the issue in para 3.6 of his assessment order and my learned predecessor on the basis of section 211 of Companies Act read with part II of schedule VI requiring the assessee to book only that much income or expenses which reflect the result of working of company for the period covered by the accounts. The assessee had debited the prior period expenditure and relying on the facts that prior period expenditure can not be booked. So far as the revision of wages is concern I do not agree with the findings of learned AO for Rs. 262000000/- amounts to the concealment because. it had been accepted by the management under NCWA. So far as other items. such as 11,37,000/- for failure of offering for taxation and Rs. 9,75,024/- not disclosing current years interest and reversal of entry is certainly equal to filing of inaccurate particular of income. Thus the penalty imposed by the AO on account 26,20,00,000/- is hereby cancelled and remaining amount on this penalty imposed by the AO is confirmed. The ground of appeal is partly allowed in this ground. Ground No.12 — Without prejudice to all the grounds taken above and that on the facts d circumstances of the case, the AO erred in levying penalty @ 200% to a central Government owned public sector company without taking into cognizance that the appellant has always coordinated in all manner and matter with the Department and there was no malafide intention what so ever to evade taxes.

100 South Eastern Coalfields Group of cases (On penalty)

Decision- It is true that assessee is a public sector company. The provision of concealment speak about filing of inaccurate particulars of income and in recent unreported judgment the Hon'ble Apex Court has upheld penalty imposed by the revenue on the public sector company. The income tax does not distinguish the private or public company. The argument of learned AR lacks force. The ground of appeal is dismissed. Ground No.13 - That the appellant craves leave to add/or amend, modify, alter or rescind the grounds hereinabove before or at the hearing of this appeal. Decision- the learned AR did not add, amend/ modify any ground of appeal, hence this ground of appeal is dismissed.”

The assessee being aggrieved with the order of the CIT(Appeals) 51. to the extent he had upheld the penalty imposed by the Assessing Officer u/s 271(1)(c) of the I.T Act has carried the matter in appeal before us. It was submitted by the ld. A.R that the A.O had issued two “Show cause” notices (SCN’s) to the assessee company under Sec. 274 r.w.s 271(1)(c) of the Act, dated 27.01.2014, Annexure-10 of the assessee’s compilation and dated 09.07.2015, Anneure-11 of the assessee’s compilation. It was the claim of the ld. A.R that as the Assessing Officer had failed to point out the specific default in both the “Show Cause” notices (herein referred to as ‘SCN’s) issued u/s 274 r.w.s 271 of the Act, dated 27.01.2014(supra) and dated 09.07.2015 (supra), therefore, the penalty thereafter imposed by him u/s 271(1)(c) of the I.T. Act cannot be sustained and is liable to be vacated. The ld. AR in order to drive home his aforesaid claim had drawn our attention

101 South Eastern Coalfields Group of cases (On penalty) to both the aforesaid SCN’s, i.e dated 27.01.2014 and 09.07.2015. Referring to the aforesaid discrepancy in the SCN’s, dated 27.01.2014 and 09.07.2015, it was submitted by the ld. AR that as the AO had failed to validly put the assessee to notice as regards the specific default for which the impugned penalty under Sec. 274 r.w.s 271(1)(c) was sought to be imposed, therefore, the assessee had remained divested of an opportunity to put forth in its defense a clear explanation that no such penalty u/s 271(1)(c) was called for in its case. The ld. AR in support of his aforesaid contention had relied on a host of judicial pronouncements, as under:

(i). CIT Vs. Manjunatha Cotton & Ginning Factory (2013) 35 taxmann.com 250 (Karnataka) (ii). Mohd. Farhan A. Shaikh Vs. PCIT (2021) 434 ITR 1 (Bombay)(FB) (iii). CIT Vs. Samson Perinchery (2007) 392 ITR 4 (Bombay) (iv). Pr. CIT (Central) Vs. Golden Peace Hotels and Resorts (P) Ltd. (2021) 124 tamnn.com 249 (SC) (v). PCIT Vs. Goa Coastal Resorts and Recreation (P) Ltd. (2021) 130 taxmann.com 379 (SC) (vi). Dilip N. Shroff Vs. JCIT (2007) 161 Taxman 218 (SC).

102 South Eastern Coalfields Group of cases (On penalty)

why it may not be subjected to penalty u/s 271(1)(c) of the Act. For the sake of clarity, the SCN, dated 27.01.2014 (as per Annexure 10 of the assessee’s compilation dated 13.03.2019) is culled out as under:

It may be observed, that the aforesaid SCN, dated 27.01.2014 (supra) was thereafter followed by another SCN, dated 09.07.2015. However,

104 South Eastern Coalfields Group of cases (On penalty) in the SCN, dated 09.07.2015 also the A.O had failed to point out the specific default for which the assessee company was called upon to explain that as to why it may not be saddled with penalty u/s 271(1)(c) of the Act. Once again, for the sake of clarity, the SCN dated 09.07.2015 (as per Annexure 11 of the assessee’s compilation dated 13.03.2019) is culled out as under:

105 South Eastern Coalfields Group of cases (On penalty)

As such the aforesaid failure to point out the specific default for which penalty u/s 271(1)(c) was sought to be imposed, viz. “concealment of the particulars of income” or “furnishing of inaccurate particulars of income” was allowed by the A.O to perpetuate in the SCN, dated 09.07.2015 (supra). Insofar the validity of the jurisdiction assumed by the A.O for imposing penalty u/s 271(1)(c) is concerned, we find that the same has been assailed before us on the ground that as the irrelevant default in the aforesaid SCN’s dated 27.01.2014 and 09.07.2015 was not struck off by the A.O, therefore, the assessee was not validly put to notice as regards the default for which penalty was sought to be imposed on it under Sec. 271(1)(c) of the I.T Act.

106 South Eastern Coalfields Group of cases (On penalty) put the assessee to notice as regards the specific default for which it was being called upon to explain that as to why penalty under Sec. 271(1)(c) may not be imposed on it. As observed by us hereinabove, a perusal of the SCN’s issued in the present case by the A.O under Sec. 274 r.w. Sec. 271(1)(c), dated 27.01.2014 and 09.07.2015, clearly reveals that there was no application of mind by the A.O while issuing the same. We are of a strong conviction that the very purpose of affording a reasonable opportunity of being heard to the assessee as per the mandate of Sec. 274(1) of the Act would not only be frustrated, but in fact would be rendered as redundant if an assessee is not conveyed in clear terms the specific default for which penalty under the said statutory provision is sought to be imposed on it. In our considered view, the indispensable requirement on the part of the A.O to put the assessee to notice as regards the specific charge contemplated under the aforesaid statutory provision, viz. “concealment of income” or “furnishing of inaccurate particulars of income” is not merely an idle formality but is a statutory obligation cast upon him, which we find had not been discharged in the present case as per the mandate of law.

107 South Eastern Coalfields Group of cases (On penalty)

the appeal filed by the department is dismissed on the ground of invalid assumption of jurisdiction by the A.O for imposing penalty u/s.271(1)(c) of the Act, therefore, we refrain from adverting to and adjudicating the grounds raised by the department on the basis of which the order of the CIT(Appeals) to the extent he had allowed part relief to the assessee has been assailed by the department before us, and the same, thus, are left open.

1. In the facts and circumstances of the case and in law, the ld. Commissioner of Income-tax (Appeals) has erred in not entertaining ground. No.1 raised in the grounds of appeal filed before him on the say that several issues which were subject matter of penalty order were either of concealment of income or furnishing of inaccurate' particulars of income or both;. whereas the learned Assessing Officer

109 South Eastern Coalfields Group of cases (On penalty) did not define the specific nature of default i.e. whether there was concealment of income or furnishing of inaccurate particulars of income, either in the assessment order or in Show Cause notice issued u/s 274 read with section 271(1)(c) of the Income-tax Act, 1961, such notice and penalty order are contrary to the law approved by the Hon'ble Supreme Court in the case of CIT vs SSA's Emerald Meadows (2016) 73 taxmann.com 248 (SC).

2. In the facts and circumstances of the case and in law, the learned Commissioner of Income-tax (Appeals) has erred in confirming penalty on the disallowance of Rs.134,83,00,000/- made in assessment, which was incurred with respect to acquisition of land an resettlement of land looser.

3. In the facts and circumstances of the case and in law, the learned Commissioner of Income-tax (Appeals) has erred sustaining penalty on the disallowance of Rs.1,90,65,640/- made in assessment with reference to expenditure disallowed u/s 14A of the Income-tax Act, 1961.

4. In the facts and circumstances of the case and in law, the learned Commissioner of Income-tax (Appeals) has erred in confirming penalty on the disallowance Rs.153,75,00,000/- made in assessment with reference expenditure claimed on employees benefits based on actuarial valuation.

5. In the facts and circumstances of the case and in law, the learned Commissioner of Income-tax (Appeals) has erred a confirming penalty on the disallowance of Rs.1,02,22,000/- made in assessment with reference to depreciation claimed on Apollo Hospital Building owned and constructed by appellant.

6. In the facts and circumstances of the case and in law, the learned: Commissioner of Income Tax (Appeals) has erred in sustaining penalty on the disallowance of Rs.3,48,330/- made with respect to depreciation on Computer Software, Expenses which were inc. tided in Miscellaneous Expenses treating capital expenditure.

7. In the facts and circumstances of the case a- Id in law, the learned Commissioner of Income-tax (Appeals) has erred in. sustaining penalty on the disallowance of Rs. 47,00,000/- made with reference to Prior Period Expenses crystallized during relevant assessment year.

8. In the facts and circumstances of the case and in law, the learned Commissioner of Income-tax(Appeals) has erred in confirming penalty on the disallowance of Rs.1,52,00,000/- made on the ground of liquidated damages received for delay in supply of Plant and Machinery.

110 South Eastern Coalfields Group of cases (On penalty)

9. In the facts and circumstances of the case and in law, the learned Commissioner of Income-tax (Appeals) has erred i.e. confirming penalty on the disallowance of Rs.195,30,00,000/- made with reference to amount provided for Mine Closure expenditure.

10. In the facts and circumstances of the case and in law, the learned Commissioner of Income-tax (Appeals) has erred in sustaining penalty on the disallowance of Rs.13,53,32,000/- made with reference to interest on forfeited balances. 11. In the facts and circumstances of the case and in law, the learned Commissioner of Income-tax (Appeals) has erred in sustaining penalty on the disallowance of Rs.662,73,37,000/- made against Overburden Removal Adjustment account. 12. In the facts and circumstances of the case aid in law, the learned Commissioner of Income-tax (Appeals) has erred in sustaining penalty on the disallowance of Rs.64,00,000/- made with reference to deduction claimed u/s 40(a) of the Income-tax Act, 1961. 13. In the facts and circumstances of the case and in law, the learned Commissioner of Income-tax (Appeals) has erred in sustaining penalty on the disallowance of Rs.24,08,00,000/- made against alleged short credit of Interest. 14. In the facts and circumstances of the case and in law, the learned Commissioner of Income-tax (Appeals) has erred ill sustaining penalty on the disallowance of Rs.62,02,000/- made against interest income on terminal tax as per directives of Hon'ble High Courts. 15. In the facts and circumstances of the case and in law, the learned Commissioner of Income-tax (Appeals) has erred in allowing imposition of penalty at 205% on a Central government Enterprise without asserting any special reasons and the penalty order is grossly arbitrary, unjustified and against the settled legal position that penalty u/s.271(1)(c) of the Income-tax Act, 1961 cannot be imposed with respect to disallowances made in assessment. 16. The impugned order is bad in law and on facts. 17. The Appellant reserves the right to add, alter, amend, omit, withdraw any of the grounds of appeal.”

111 South Eastern Coalfields Group of cases (On penalty)

Also the assessee has raised an additional ground of appeal before us on 13.09.2019, which reads as under : Additional Ground :

12. That the Ld. AO erred in levying penalty under section 271(1)(c) read with section 274 of the Income Tax Act, 1961 without specifying whether it is for “concealment of Income” or for “furnishing of inaccurate particulars of income” in the show cause notice given and therefore, the impugned penalty order dated 04 September 2017 passed by him is bad in law, thus, deserves to be quashed.”

On the other hand the revenue has assailed the order of the CIT(A) by raising the following grounds of appeal before us: ( Revenue’s appeal) A.Y. 2012-13 “1. Whether on the facts and circumstances of the case the Ld. CIT(A) was justified in cancelling the penalty imposed on account of addition of Rs.1,12,81,21,000/- regarding coal transportation by the Ex- servicemen coal transporting companies.

2. Whether in the facts and circumstances of the case the Ld. CIT(A) was justified in cancelling the penalty imposed on account of addition of Rs.5,22,18,000/- being the expenditure incurred on assets not belonging to the assessee company?

3. Whether in the facts and circumstances of the case the Ld. CIT(A) was justified in deleting the penalty imposed on account of erroneous claim of TDS amount to Rs.1,25,93,175/-.

4. The order of the Ld. CIT(A) is erroneous both in law and on facts.

5. Any other ground that may be adduced at the time of hearing of appeal.”

112 South Eastern Coalfields Group of cases (On penalty) of Rs.621543.41 lacs. The return of income filed by the assessee company was processed as such u/s.143(1) of the Act. Thereafter, the assessee company filed a revised return of income on 29.03.2014, declaring an income of Rs.621569.00 lac (approx.). Subsequently, the case of the assessee company was selected for scrutiny assessment u/s.143(2) of the Act.

S. No. Particulars Amount (Rs.in lakhs) 1. Disallowance of land compensation and 13483.00 rehabilitation expenses 2. Disallowance of expenses u/s.14A of the 190.65 Act 3. Disallowance of provisions as per actuarial 15375.00 4. Disallowance of depreciation on Apollo 102.22 hospital building 5. Disallowance of miscellaneous 3.48 expenditure (depreciation on computer software) 6. Disallowance of prior period expenses 47.00

113 South Eastern Coalfields Group of cases (On penalty)

7. Addition of LD penalty received by the 152.00 Assessee by recharacterizing it as a revenue receipt 8. Disallowance of provision for mine closure 19530.00 9. Disallowance of interest paid to others 1352.32 (LANCO BG) 10. Disallowance of overburden removal 66273.37 expenses 11. Disallowance of expenses u/s.40(a)(ia) of 64.00 the Act. 12. Addition on account of short credit of 2408.00 interest income ( on disputed deposits) 13. Disallowance of interest paid on terminal 62.02 tax 14. Addition due to mismatch in TDS credit 125.93 15. Disallowance of payment made to ESM 11281.21 transporters 16. Disallowance of expenditure on assets not 1044.35 belonging to the assessee company

114 South Eastern Coalfields Group of cases (On penalty)

S. No. Particulars Mention of limb for initiating penalty in quantum assessment order dated 30.01.2015 passed u/s.143(3) of the Act.

1. Disallowance of land compensation and rehabilitation expenses 2. Disallowance of expenses u/s.14A of the Act 3. Disallowance of provisions as per actuarial 4. Disallowance of depreciation on Apollo hospital building 5. Disallowance of miscellaneous expenditure (depreciation on computer software) 6. Disallowance of prior period expenses 7. Addition of LD penalty received by the No specific limb has been Assessee by recharacterizing it as a invoked while initiating revenue receipt penalty proceedings (AO’s 8. Disallowance of provision for mine remark in the assessment closure order-“Penalty u/s.271(1)(c) of 9. Disallowance of interest paid to the Act is separately initiated. others (LANCO BG) 10. Disallowance of overburden removal expenses 11. Disallowance of expenses u/s.40(a)(ia) of the Act.

12. Addition on account of short credit of interest income (on disputed deposits) 13. Disallowance of interest paid on terminal tax 14. Addition due to mismatch in TDS For “furnishing of inaccurate credit particulars of income”

15. Disallowance of payment made to No specific limb has been ESM transporters invoked while initiating 16. Disallowance of expenditure on penalty proceedings (AO’s assets not belonging to the assessee remark in the assessment company order-“Penalty u/s.271(1)(c) of the Act is separately initiated.

115 South Eastern Coalfields Group of cases (On penalty)

Also, the A.O issued a “Show Cause” notice (SCN) u/s.274 r.w.s. 271(1)(c) of the Act dated 31.01.2015.

S. No. Particulars Mention of limb for levying penalty in Penalty order dated 04.09.2017 1. Disallowance of land compensation and For “furnishing of rehabilitation expenses inaccurate particulars of income” 2. Disallowance of expenses u/s.14A of the No specific limb has been Act invoked while imposing penalty

116 South Eastern Coalfields Group of cases (On penalty)

3. Disallowance of provisions as per For “furnishing of actuarial inaccurate particulars of income”

4. Disallowance of depreciation on Apollo For “furnishing of hospital building inaccurate particulars of income” 5. Disallowance of miscellaneous For “furnishing of expenditure (depreciation on computer inaccurate particulars of software) income” 6. Disallowance of prior period expenses For “furnishing of inaccurate particulars of income” 7. Addition of LD penalty received by the For “furnishing of Assessee by recharacterizing it as a inaccurate particulars of revenue receipt income” 8. Disallowance of provision for mine For “furnishing of closure inaccurate particulars of income” 9. Disallowance of interest paid to others For “furnishing of (LANCO BG) inaccurate particulars of income” 10. Disallowance of overburden removal No specific limb has been expenses invoked while imposing penalty 11. Disallowance of expenses u/s.40(a)(ia) For “furnishing of of the Act. inaccurate particulars of income” 12. Addition on account of short credit of No specific limb has been interest income ( on disputed deposits) invoked while imposing penalty 13. Disallowance of interest paid on No specific limb has been terminal tax invoked while imposing penalty 14. Addition due to mismatch in TDS credit No specific limb has been invoked while imposing penalty 15. Disallowance of payment made to ESM For “furnishing of transporters inaccurate particulars of income” 16. Disallowance of expenditure on assets No specific limb has been not belonging to the assessee company invoked while imposing penalty

117 South Eastern Coalfields Group of cases (On penalty)

appellant company has committed default within the meaning of section 271(1)(c), the AO held that the appellant company is liable for penalty on tax sought to be evaded at Rs.394,10,89,265/- and accordingly, imposed minimum penalty of Rs.395,36,82,441/- including Rs1,25,93,175/- on account of denial of TDS credit. vide the above order. in the course of written reply was submitted. The main contention of the appellant is that in case of the claims not entertained by the department, penalty cannot be levied. In respect of two specific issues, the appellant has taken the pleas that these should be deleted as these were deleted in earlier year's appeals. These issues are expenses incurred on coal transportation by ESM companies and expenses incurred on assets not belonging to the assessee company. The appellant has also raised technical objection that in the notice u/s 274 the relevant paras have not been marked under which the penalty proceedings have been initiated. On this objection I find that several issues are subject matter of the penalty order and under these issues there is either concealment of income or furnishing of inaccurate particulars or both. Therefore all the clauses of the said notice are applicable in case of the appellant.

2. Expenses on land and resettlement: Ground: On the facts and circumstances of the case the levy of the penalty of the amount of Rs.134,83,00,000/- on expenditure incurred by the appellant on acquisition of land and resettlement of land looser is erroneous and bad in law and requires to be deleted. This issue is having past litigation and my Ld. Predecessor had confirmed the addition made by the AO by observing the factual position, the factual position as narrated by my predecessor reads as under: The Ld. AR submitted that looking to the nature, the expenditure incurred on obtaining lease hold lands from State Governments for mining purposes and expenditure on land compensation and rehabilitation of villagers has been consistently claimed as revenue in nature. The Hon'ble ITAT, Nagpur Bench decided this debatable and legal issue in favour of revenue for A.Y. 1994-95, A.Y. 1995-96 and A.Y. 1996-97 and on the basis of the order of the Hon'ble Tribunal, similar disallowance has been made every year since A.Y. 1997-98. No penalty was initiated in the earlier year against the addition made out of disallowance of the aforesaid expenditure, but the Ld. AO initiated/imposed penalty against the addition in A.Y. 2008-09 and 2009-10.

119 South Eastern Coalfields Group of cases (On penalty)

The Ld. AR invited reference to order of the Appellate Tribunal, Nagpur in Page No. 35 to 41 which indicate that the Bench discussed various judgment of the Apex Court as well as judgment of various High Courts placed in favour of appellant company before coming to conclusion this indicates that the issue is highly debatable and legal in nature. The addition made in the subsequent years including year under reference was confirmed by CIT(Appeals) after respectfully following this decision of the Hon'ble Tribunal. There is no definition given in the Act to what is capital or revenue expenditure. It is determined from the circumstances and facts of the case as well as commercial prudence. This issue is a legal issue and there are various judgment wherein such expenses are held to be of revenue expenditure. The appellant company has filed appeal against the impugned order of Hon'ble ITAT, Nagpur Bench and it is pending before the Hon'ble High Court of Chhattisgarh for adjudication. The appellant company claimed expenditure representing payment made to State Government to acquire surface right as well as the right to possession in respect of lease hold land for a longer period and for incurring expenditure pertaining to rehabilitation of people in course of obtaining the use of land for mining purposes as revenue expenditure. The AO observed that the appellant company claimed the expenditure as revenue in nature because the company has not become the owner of the land, but merely obtained the right to mine coal situated at that area. The appellant company preferred appeal before the CIT(Appeal), Bilaspur and Hon'ble ITAT, Nagpur Bench, Nagpur. The issue was decided in favour of the Revenue vide order of the Hon'ble Tribunal in dated 28- 02-2002. The appellant company has preferred appeal before the Hon'ble High Court of Chhattisgarh against the impugned order of Hon'ble Tribunal, which is pending for adjudication. However, the appellant company has been consistently claiming the expenditure as revenue in nature in the return of income filed up to the A.Y. 2009- 10 and the AO has been denying the expenditure as inadmissible being capital in nature every year by placing reliance on the decision of the highest fact findings authority as well as in the ratio of the case in Sitalpur Sugar Works Vs. CIT reported in 49 ITR 160 (SC); International Airport Authority of India Vs. CIT reported in 254 ITR 657 (Del); Hardillia Chemicals Ltd Vs. CIT reported in 218 ITR 598 (Born); Jagmohan Rao Vs. CIT reported in 75 ITR 373 (SC). The order of the AO is being sustained by the First Appellate Authority by respectfully following the above decision of the jurisdictional Tribunal. The Hon'ble Tribunal analyzed the claim on the basis of aim and object of the expenditure as well as resultant advantage to characterize whether the concerned expenditure is capital and 120 South Eastern Coalfields Group of cases (On penalty) revenue in nature by referring to decision of the Hon'ble Apex Court in the case of Bikaner Gypsums Ltd. Vs. CIT, the appellant company acquired the surface right from Government in terms of the lease agreement for using the said land for its surface operation for a long period of lease which itself is a long term period. After acquiring such surface right in respect of lease hold land, the appellant company acquires the right to possession of the said land from the villager who were occupying the said land, for this purpose, the appellant company spent the alleged sum for relocating and rehabilitating the said villagers. The Hon'ble Tribunal discussed case laws relied on by the appellant company like CIT Vs. R.J. Trivedi; Gotan Line Syndicate Vs. CIT; Madras Auto Services Limited Vs: CIT; Associated Cement Company Limited Vs. CIT and distinguished the ratio from the facts and circumstances of the case in hand. The Hon'ble Tribunal discussed the ratio of the case in Assam Bengal Cement Company Limited Vs. ell; N. Peer Saheb Vs. CIT; Chloride India Limited Vs CIT; Lucky Bharat Garage Vs. CIT; R.B. Seth Moolchand Sugandhchand Vs. CIT and finally concluded that the impugned expenditure incurred by the appellant company for acquiring surface right as well as the right to possession in respect of lease hold land for engineering period is a capital expenditure and affirm the order of CIT(Appeals), Bilaspur confirming the addition made by the AO by treating the same as capital expenditure. The appellant company has preferred appeal against the impugned order of Hon'ble Tribunal before Hon'ble High Court of Chhattisgarh and it is pending for adjudication. Regarding claim of "Land Compensation and Rehabilitation Expenses" as revenue expenditure, the Hon'ble Tribunal has held the expenditure as capital in nature. But, the appellant company has been consistently claiming it as revenue expenditure. Even after finality of the fact, continuity in incorrect claim in law for expenditure on land compensation and rehabilitation which has resultant effect of reducing the taxable income to that extent and thus, it amounts to giving inaccurate particulars of income in the return. The explanation offered by the appellant company is neither bonafide nor substantiated. Reliance is placed in the decision of A.M. Shah Vs. CIT 238 ITR 415 (Guj); CIT Vs. Smt. P.K. Kocharnmu Anna, Peroke 125 ITR 624; ACIT Vs. Khanna & Annadhnarn 142 TTJ 1 (Del) and it is held that penalty for furnishing such inaccurate particulars of expenses attracts penalty u/s 271(1)(c) of the Act. The position of law emerging from the factual matrix of the case in Reliance Petro Products Pvt. Ltd Vs. CIT is that the addition made by the AO in respect of the interest claimed as a deduction u/s 36(1)(iii) of the Act was deleted by the CIT(A) because it had already been disallowed and added in earlier years and the assessee was under bonafide belief that on the payment basis it was allowable in 121 South Eastern Coalfields Group of cases (On penalty) later years. The Hon'ble Tribunal restored the issue to the file of the A.O. The appeal filed by the assessee against the order of the Tribunal was admitted by the High Court. It was, in these circumstances that the Hon'ble Apex Court concluded the assessee had neither concealed the income nor filed inaccurate particulars thereof: This, however, is not the factual position in the case in hand and the facts of the present case are clearly distinguishable. It is true that mere submitting a claim which is incorrect in law would not amount to giving inaccurate particulars of income of the assessee, but it cannot be disputed that the claim made by the assessee needs to be bonafide. If the claim besides being incorrect in law is malafide, Explanation-1 to Section 271(1) come into plays and works to the disadvantage of the appellant company. In the given facts and circumstances of the case and legal propositions, it is held that the explanation furnished by the appellant company justifying deduction on Land Compensation and Rehabilitation Expenses is not bona fide or substantiated and hence, presumption in Explanation-1 to section 271(1)(c) is attracted. The penalty imposed against the addition is confirmed for furnishing inaccurate particulars of income in the return.”

3. Disallowance of interest u/s.14A : Ground : On the facts and circumstances of the case the levy of the penalty of the amount of Rs.190,65,640/- determined u/s.14A bad in law as the interest earned is on tax free bonds and on mutual funds without any cost to the company and requires to be deleted. Assessee had made substantial investments under the head shares & securities of Rs.59968.00 lakh, income from which did not form part of income. Assessee has tax free dividend of Rs 951.00 lakh from the above investment. Assessee has not disallowed proportionate expenses from its accounts. Assessee's business is production/extraction of coal. If it has involved in investments, there has to be devoted man, material and management to handle these investment and expenses has been incurred on them. Assessee has not bifurcated these expenses and setoff against the tax fee dividend. When the appellant has invested in the investments earnings from which are tax exempt, and appellant has claimed exemption on dividend received and the exemption was allowed, not allocating the expenses related to earning of such income is deliberated and calls for penalty. The same is sustained.

122 South Eastern Coalfields Group of cases (On penalty)

Ground: That on the facts and circumstances of the case the imposition of penalty on the amount incurred by the appellant company for Rs.112,81,21,000/- on coal transportation by the Ex- Servicemen coal transporting companies is without any basis and on erroneous belief that the rates are high. Pray for deleting the same. This issue is having past litigation and my Ld. Predecessor had confirmed the addition made by the AO by observing the factual position, the factual position as narrated by my predecessor reads as under: Induction of Ex-Servicemen Transport Companies was done at the behest of Government of India long time back to break the transport cartel in Bharat Cooking Coal Limited and Central Coalfields Limited both being subsidiary of Coal India Limited. Later on and on the basis of sponsorship from the Director General of Resettlement, Ministry of Defence, it was extended to other subsidiaries of CIL including SECL, the appellant company. ESM companies are engaged for coal transportation from coal faces were no civilian transporters are engaged. ESM companies do not charge rates of their own. Normative rates fixed by the company as per guidelines of Price Water House Coopers, an international consultancy firm of repute are being charged according to distance and load transported. During the year, the appellant incurred an amount of Rs. 42045.01 lakhs towards coal transportation carried out by the ESM coal transporting companies. The AO disallowed 50% of the said expenditure on adhoc basis on the ground that there is allegation level against the company that rates paid to ESM companies are on higher side. It is worthwhile here to mention that these allegation of the Department persists from the A.Y. 1998-99 and after expiry of so many assessment years, no facts has been brought out by the Department that these allegations are true. The disallowance continues on the basis of only allegation as recorded in the assessment order. Disallowance is made totally on unsubstantiated fact and arbitrarily arriving at 50% of expenses. There is nothing on record to prove that the appellant company has filed any inaccurate particulars on this issue so as to impose penalty u/s 271(1)(c) of the Act. The Hon'ble CIT(Appeals), Bilaspur in its relevant appellate order stated that though the appellant's claimed in the above matter cannot be accepted in its entirety, yet at the same time the estimated disallowance made by the AO is on the higher side. Under the circumstances, the disallowance in respect of the above expenditure was reduced to 25% of the total claim or in other words, 50% of disallowance made by the AO was granted as relief. Needless to mention that the company is in appeal before the ITAT, Raipur Bench for the balance amount and appeal preferred is at present pending for adjudication. It is pertinent here to mention that similar

123 South Eastern Coalfields Group of cases (On penalty) disallowance and part relief by Hon'ble CIT(Appeals) are continuing from past several assessment years, yet no penalty u/s 271(1)(c) has been initiated/imposed till A.Y. 2007-08 by the Department because of the reason that there is no inaccurate particulars filed by the appellant company in the return of any of the earlier years. The Ld. AR placed reliance in the decision in CIT Vs. Reliance Petro Products (P) Limited 322 ITR 158; CIT Vs. Sivananda Steels Limited 256 ITR 683 (Mad); CIT Vs. Dhoolie Tea Co. Ltd. 231 ITR 65 (Cal); Township Read Estate Developers (India) (P) Ltd Vs. ACIT 21 taxman.com 63 (Mum) and submitted that there is no element of either concealment of income or furnishing of inaccurate particulars of income in the return in view of provisions of section 271(1)(c) and hence, penalty imposed by the Ld. AO against the additions is incorrect and liable to be quashed. In another submission, the Ld. AR placed reliance in the case of Blip Shroff 291 ITR 519 (SC); Dharmendra Textile Processors 306 ITR 277 (SC); CIT (Central-1) Vs. Jackson Ltd. in ITA 48/2013 and ITA 49/2013 of Hon'ble High Court of Delhi; M/s. Gopi Cold Storage Pvt. Ltd. Vs. CIT (Central-1), Kolkata in Appeal No. 71/2011 of Hon'ble Kolkata High Court; Price Water House Coopers Vs. CIT of Hon'ble Apex Court and submitted that details supplied by the appellant company in its return were not found to be incorrect or erroneous or false and hence, penalty is not sustainable. Further, the Ld. AR submitted that the appellant company is a Government Company and its Directors or other employees were not connected with sharing of profits. They were only interested in running the affairs of the company. Therefore, no motive could be attributed to the Directors or employees for reduction or suppression of profits for purpose of evading tax. It is case of one Government Department paying tax to the other Government Department and therefore, there could be no intention to suppress the profit for evasion of tax. In this regard, the Ld. AR placed reliance in the case of H.P. State Forest Corporation Limited Vs. DCIT 93 ITD 442 (Chill); ITO Vs. Hindustan Petroleum Corporation Limited 16 ITD 574 (Mum); Indian Petro Chemicals Pvt. Ltd. Vs. JCIT, Range-3, Baroda 123 ITD 293 (Ahd). The appellant company claimed contractual expenses being payments made to transporters for transportation of coal coke, sand and other items. This includes payment to Ex-Service Man Companies for transportation work got done through them. The AO observed that necessary details such as quantity transported and rates charged by the ESM companies alongwith their names and addresses could not be furnished. This information was also required by the Department in the light of the fact that there are allegations levelled against the company to the effect that the assessee company had paid loading and transportation charges to the ESM companies

124 South Eastern Coalfields Group of cases (On penalty) at a very higher rate i.e. almost 70% to 80% more than that of other (Non-ESM) companies. Relying on the reasons recorded in the assessment orders on this issue for the Asst. Yrs. 2003-04, 2004-05, 2005-06, 2006-07, 2007-08 & 2008-09, he disallowed 50% of the expenses booked under this head i.e. transportation charges paid to the ESM companies treating the same as payments made for non- business purposes and added the amount to the total income declared in the return filed. The 1st Appellate Authority discussed the issue at length and finally held that in absence of complete and verifiable details, the AO has to resort to same estimates for allowance/disallowance of a particular expenditure, which has also been done in the present case by the AO by disallowing 50% of the total expenses. However, the addition was restricted to 50%. After considering the explanation furnished by the appellant company, the AO imposed penalty under the aforesaid section for furnishing inaccurate particulars of income in the return and concealing its particulars of income by claiming wrong deduction. The defense of the appellant company is that full and true disclosure in computation of income which is accompanied to the return of income has been made and hence, there is neither concealment nor inaccurate particulars of income filed within the meaning of section 271(1)(c) of the Act. Section 271(1)(c) of the Act provides for imposition of penalty in case the AO, in the course of any proceedings under the Act, is satisfied that any person has concealed particulars of his income or has furnished inaccurate particulars of such income. Explanation-1 to Sub section (1) to Section 271 of the Act provides that where in respect of any facts material to the computation of the total income of any person, such person fails to offer an explanation or offers an explanation which is found to be false or he offers an explanation, which he is not able to substantiate and fails to prove that such explanation is bona fide and that all the facts relating to the same and material to the computation of its total income, have been disclosed by him, then the amount added or disallowed in computing the total income of such person as a result thereof, shall, for the purpose of clause (c), be deemed to represent the income in respect of which particulars have been concealed. Thus, in the case of failure of the assessee to offer any explanation or explanation furnished by him being found false, penalty may be imposed on him. However, if the assessee offers an explanation, mere failure on his part to substantiate it will not be enough to warrant penalty, if the explanation is bonafide, and all the facts relating to the same were disclosed by him in the return. Explanation-1 to Section 271(1)(c)

125 South Eastern Coalfields Group of cases (On penalty) would be inapplicable in respect of any amount added or disallowed as a result Of rejection of the explanation furnished by the assessee, provided that his explanation is shown to be bonafide and all the facts relating to the same and material to the computation of total income was disclosed by him. The position of law, thus emerges is that so long as the assessee has not concealed any material fact, or the factual information given by him has not been found to be incorrect, he will not be liable to imposition of penalty u/s 271(1)(c) of the Act, even if the claim made by him is unsustainable in law, provided that the either substantiated explanation offered by him or the explanation offered by him, even if not substantiated, is found to be bonafide. In other words, if the explanation is neither substantiated nor shown to be bonafide, Explanation-1 to Section 271(1)(c) would come into play and the assessee will be liable to penalty leviable u/s 271(1)(c) of the Act in respect of the additions or disallowances made by the AO in the assessment. The expression used in clause (c) is "has concealed the particulars of his income" or "furnished inaccurate particulars of such income". Therefore, both in cases of concealment and inaccuracy, the phrase "particulars of income" is used. It will be noted that as regards concealment the expression in clause (c) is "has concealed the particulars of his income" and not "has concealed his income". It is obvious that the penal provisions would operate when there is a failure of duty, to disclose fully and truly particulars of income, imposed under the Act and the Rules thereunder. The duty is enjoined upon a person to make a correct and complete disclosure of his income and it is only when he fails in his duty by not disclosing his income or part thereof, he conceals the particulars of his income. The duty is enjoined upon him to make a complete disclosure of his income as well as a correct disclosure. Therefore, if the disclosure made of the particulars of income is incorrect, then also be commits breach of his duty. Such defaults entail the penal consequences contemplated by s. 271(1)(c)(iii) of the Act. Under s. 139(1) of the Act, it is inter alia provided that every person, if his total income in respect of which he is assessable under the Act during the previous year, exceeded the maximum amount which was not chargeable to income-tax, shall furnish a return of his income in the prescribed form and verified in the prescribed manner and setting forth such other particulars as may be prescribed. It is, therefore, obligatory on a person whose total income exceed the maximum amount which was not chargeable to income tax, to furnish a return of his income during the 'previous year', in the prescribed form. Such return is required to be verified in the prescribed manner. Not only is he obliged to furnish return of his income, meaning thereby to disclose fully and truly all his income, but he is also 126 South Eastern Coalfields Group of cases (On penalty) required to set forth 'other particulars' as may be prescribed. The word 'prescribed' as defined by s. 2(33) of the Act means, 'prescribed by the Rules under the Act'. The forms are accordingly prescribed by the Rules framed under the Act. Section 140 of the Act lays down as to by whom such return can be signed and verified. It will, thus, be seen that the form of return of income included a variety of particulars to be disclosed and the particulars of income to be disclosed can be seen against the items which related to disclosure of income besides particulars other than those which related to the income of the assessee, such as his name, address, status etc. The forms of returns are obviously prepared in the context of the duty of a person to disclose his income from various sources under various heads of income as statutorily provided and his duty to disclose his total income in the return. The extent of his total income will determine the total income-tax liability of a person. "Total income" is defined in s. 2(45) of the Act and it means the total amount of income computed in the manner laid down in the Act. Thus, for arriving at the total income, the income derived from all sources is to be considered as provided by section 5, when it is received or deemed to be received by a person. All income for the purpose of charge of income-tax and computation of total income is required to be classified under distinct heads of income such as salaries, income from house property, profits and gains of business or profession, capital gains and income from other sources. Thus, under each head of income, there are provisions for deductions which are to be made while computing the income chargeable under that head. It, therefore, follows that it is an obligatory duty cast upon a person filing the return of income to disclose all his income derived from any source under various heads and indicate the income under each head, which is chargeable to income-tax, after making the permissible deductions. Disclosure of income would be disclosure of particulars of income, which a person is duty-bound to disclose in fulfilment of his statutory obligations to pay tax on the income chargeable to tax. It is in the background of discharge of these statutory obligations of an assessee to fully and truly disclose his income under various heads and indicate the income under those heads which is chargeable to income-tax after making permissible deductions, applicability of provisions of section 271(1)(c) is to be viewed. If a person obliged to furnish the particulars of his income, omits to furnish them, he thereby conceals the particulars. This concealment may take various forms like non-disclosure of particular head of income. The obligation is not only to disclose particulars of income but to disclose them correctly and completely. If, while disclosing the particulars of income in the return, he puts them under a wrong head,

127 South Eastern Coalfields Group of cases (On penalty) he can be said to be furnishing inaccurate particulars of income. The particulars of income can be made inaccurate in variety of ways, a glaring illustration of which would be where the assessee, while stating the income under a particular head, works out the income chargeable to tax after making deductions which are falsely made. Such a process would make the particulars of income inaccurate. In such cases, whether the income is not disclosed against the constituent item of the return in which it falls or is partly not disclosed, or the particulars of income given in the return are incorrectly stated by any machination, the impact is bound to be on the figure of gross total income to be mentioned under various heads of income and also on the total income chargeable to tax. In fact, reducing the figure of income that would be chargeable to tax would be the purpose of concealment of particulars of income or giving inaccurate particulars of income. The expression "particulars of income" would have relevance to all the particulars of income which the assessee is required to give in his return fully and truly including the particulars of income chargeable to tax under various heads and the total income. Therefore, any concealment or inaccuracy in the particulars of income in the return occurring at any stage upto and inclusive of the ultimate stage of working out of total income would attract the penalty provision of s. 271(1)(c) of the Act. Every figure in the return which is set opposite to the item of income is a particular of income, whether the figure is one which is stated independently of anything else that appears in the return or the documents accompanying it or whether it is something derived from other figures elsewhere stated in such return or documents. False result may be produced by the falsity of one or more of the constituent items in the return. The words inaccurate particulars would cover falsity in the final figure as also the constituent elements or items. They simply would mean inaccurate in some specific or definite respect whether in the constituent or subordinate items of income or the end result. [Relied on A.M. Shah Vs. CIT 238 ITR 415 (Guj)]. Coming back to the case of the appellant company, the reasons for addition were the failure on the part of the company to furnish details of expenses with proper evidence and though the additions are confirmed partially by the 1st Appellate Authority, I find that there is neither the element of concealment of income nor any inaccurate particulars of income furnished in the return. The AO has not brought out any falsity or bogus claim of expenditure incorporated under the above heads of expenses. Therefore, it is found that the submission of the Ld. AR is acceptable and hence, no penalty under the aforesaid section is imposable against such addition. "The appellant company has preferred appeal before the hon'ble Tribunal against the order of CIT(Appeals), Bilaspur

128 South Eastern Coalfields Group of cases (On penalty) confirming the additions partially, but there is no specific request from its side to keep the penalty proceedings against the impugned penalty order pending till disposal of the quantum appeal before the hon'ble Tribunal. However, the reasons for addition were the failure on the part of the company to furnish details of expenses with proper evidence and thought the additions are confirmed partially be the 1St appellate Authority, I respectfully follow the decision of my learned predecessor in cases of earlier years who held that there is neither the element of concealment of income nor any inaccurate particulars of income furnished in the return by the assessee and the AO has not brought out any falsity or bogus claim of expenditure incorporated under the above heads of expenses. Therefore, it is found that the submission on the ld. AR is acceptable and hence, no penalty under the aforesaid section is imposable against such addition. Thus the penalty imposed by the learned AO in the issue of payments made to the ESM by the company is not for business purpose is hereby cancelled.

129 South Eastern Coalfields Group of cases (On penalty) the funds in readiness for payment to retiring employees. However claiming the such provision as expenses is merely with the aim of reducing income and the taxes thereon. I do not find any infirmity in the satisfaction of the AO for imposition of penalty on this issue, thus to this extent the penalty is confirmed and the ground of appeal is dismissed.

6. Claim of depreciation on Apollo building: Ground: That on the facts and circumstances of the case the penalty imposed on the amount of Rs.1,01,22,000/- being the depreciation on Apollo Hospital 'buildings is void and bad in law as the hospital building is owned and constructed by the appellant and therefore, requires to be deleted. The AO has discussed the issue in para 4.5 of penalty order. It is a fact that hospital is run in a building which may be called as House Property. The man power is required to the run the Hospital in the form of Doctors and Paramedical Staff. The assessee has claimed that the Hospital Building attracts depreciation. In the quantum appeal it had been held that it is only house property income because the assessee is deemed owner of the building and business of the assessee is the mining and trading of the coan and not to run the hospital. Since there is no nexus between running’s of hospital for the public, mere referential treatment of the employess of the company if entertained by the hosptital named as Apollo Hospital, the assessee can not slip in the shoes of the persons who are technically qualified for running the hospital. The claim of depreciation certainly equates with filing of inaccurate particular of income. The penalty imposed by the AO on this amount is hereby confirmed. The ground of appeal is dismissed.

7. Claim of depreciation on computer software: Ground: That on the facts and circumstances of the case the penalty imposed on the amount of Rs.3,48,330/- being the depreciation on computer software is erroneous and requires to be deleted. Computer software expenses is capital expenditure eligible for depreciation @60%. However the appellant has claimed this as revenue expenditure and included under the head Misc Exp Rs 5944.00 lakh. The penalty is sustained.

8. Claim of prior period exp

130 South Eastern Coalfields Group of cases (On penalty)

Ground: That on the facts and circumstances of the case the imposition of penalty on the amount of Rs.47,00,000/- being the prior period expenses crystalized during the relevant assessment year is erroneous and requires to be deleted. The assessee has claimed this amount as pertaining to earlier years. However the clarification submitted by the assessee bore no force as assessee has failed to submit details of these expenses year wise. Assessee has no evidence for the expenses. The penalty imposed is hereby sustained.

9. Claim of TDS : Ground: That on the facts and circumstances of, the case the levy of penalty on the claim of TDS amount of Rs.1,25,93,175/- is, erroneous and bad in law and requires to be deleted. The assessing Officer has imposed penalty for claiming TDS. The fact is that assessee had not disclosed the income but claimed TDS on the ground that such income has been reversed. In my considered view Rule 37BA is clear about giving credit to the TDS but the AO is not empowered to impose penalty for bogus claim of TDS because he does not have jurisdiction of the matter of TDS issues. The penalty is cancelled on this issue but the AO has to be freed by the appellate authority to refer the issue to the TDS wing so as the suitable action may be taken by the AO of TDS wing.

is dismissed. 11. Provision for Mine closure expenses: 131 South Eastern Coalfields Group of cases (On penalty)

Ground: That on the facts and circumstances of the case the imposition of penalty on the amount of Rs.195,30,00,000/- being the amount provided for Mine closure expenditure is erroneous and bad in law and requires to be deleted. It is true that assessee is a public sector company. The provision of concealment speak about filing of inaccurate particulars of income and in recent unreported judgement the Hon'ble Apex Court has upheld penalty imposed by the revenue on the public sector company. The income tax does not distinguish the private or public company. The argument of learned AR lacks force. The ground of appeal is dismissed.

12. Interest to others: Ground: That on the facts and circumstances of the case the levy of penalty on the amount of Rs.13,53,32,000/- being the interest to others is erroneous and requires to be deleted. The issue has been discussed in the assessment order by the learned AO and clearly understood during appellate proceedings. The assessee had received trading advances from certain persons who were found later on by the company as involved in the fraud. The amount had been forfeited by the company and the affected person instigated the issue up to Supreme Court. The Honble Apex Court had directed that the amount be returned to the persons. The amount had been placed in the custody of Collector of district Sahdol who after his best effort could not find out the persons and finally the amount had been given back to the company. Since the amount had been received as trade advance and not as capital advance the forfeiture of such amount with the provision of law of limitation became effective and interest accrued thereon has to be income of the assessee because by way of forfeiture and by operation of law of limitation the said amount as well as interest thereon has become income of the assessee. I do not find any infirmity in the satisfaction recorded by the AO for imposition of penalty. The penalty imposed by the AO on this issue is confirmed and ground of appeal is dismissed. The expenditure has been claimed even though it has not been incurred. On the contrary, the decision of lower court is in assessee's favour, thus negating any kind of liability on the assessee. Not to say it as an incurred liability, it is not even a contingent liability. The penalty is sustained and ground is dismissed.

13. OB removal: Ground: That on the facts and circumstances of the case the imposition of penalty on Rs.662,73,37,000/- being the 132 South Eastern Coalfields Group of cases (On penalty)

Overburden Removal Adjustment account is erroneous and bad in law as without removing the overburden, the coal seam will not be exposed for the purpose of coal extraction. Pray for deleting the same. The assessee company has concealed its income by furnishing inaccurate particulars of income. The issue has arisen in earlier year also and my predecessor the Ld. CIT(A) Bilaspur has sustained the addition. The claim of capital expenses as revenue has been made thus depicting an expenditure as revenue with an intent to reduce the income. The penalty is sustained.

14. Expenses on Assets not belonging to company: Ground: That on the facts and circumstances of the case the imposition of penalty on the amount of Rs.5,22,18,000/- being the expenditure incurred by the appellant on Assets not belonging to the company is bad in law and requires to be deleted. Appellant has made construction on PWD road to make it fit to use for its own business. This was capital expenditure and should have been accounted as such. Instead it has been claimed as revenue item. The AO has disallowed full amount and provided for depreciation. The CIT(A) has estimated the disallowance as 50%. The issue is of estimation as. to how much amount should be apportioned as assessee's share. No concealment is there. Deleted.

15. Disallowance u/s 40(a): Ground: That on the facts and circumstances of the case the levy of penalty on the amount of Rs.64,00,000/-being the deduction claimed u/s 40(a) is erroneous as the appellant company has already disallowed the amount in the previous assessment year and subsequently. Assessee has claimed deduction for Rs 64 lakhs u/s 40(a). Assessee was asked to explain the adjustment with supporting evidences. Assessee has brought no verifiable evidence which could establish payment of TDS corresponding to such expenditure in the government account. Since the claim has been made without having any supporting evidence. The claim is not established and is only to reduced taxable income and evade taxes. Therefore the penalty is sustained.

133 South Eastern Coalfields Group of cases (On penalty)

Ground: That on the facts and circumstances of the case the levy of penalty on amount of Rs.24,08,00,000/- being the interest income on deposits of taxes as per the directives of the Hon'ble High Courts, treated as income of the appellant is void ab initio and bad in law and therefore, requires to be deleted. It was noticed that there is short credit of Rs 2408.00 lakh on account of interest income. The assessee has claimed the credit of entire TDS deducted by the respective authorities but has not offered the corresponding incomes for taxation under the garb of Appellant has claimed TDS on interest whereas the interest of Rs 2408.00 lakh has not been credited and not offered for tax. This is a deliberated act on the part of the assessee. Sustained.

17. Terminal tax: Ground: That on the facts and circumstances of the case the levy of penalty on the amount of Rs.62,02,000/- being the interest income on terminal tax as per the directives of the Hon'ble High Courts treated as income of the appellant is void ab initio and bad in law and therefore, requires to be deleted. The appellant has claimed interest on liability in respect of which the appellant has no details. Thus the claim has been made without any actual ascertained liability and to reduce taxable income. The penalty is sustained and the ground is dismissed.”

The assessee being aggrieved with the order of the CIT(Appeals) 65. to the extent he had upheld the penalty imposed by the Assessing Officer u/s 271(1)(c) of the I.T Act has carried the matter in appeal before us. It was submitted by the ld. A.R that the A.O had issued two “Show cause” notices (SCN’s) to the assessee under Sec. 274 r.w.s 271(1)(c) of the Act, dated 31.01.2015, Annexure-13 of the assessee’s compilation and dated 11.08.2017, Anneure-14 of the assessee’s compilation. It was the claim of the ld. A.R that as the Assessing Officer

134 South Eastern Coalfields Group of cases (On penalty) had failed to strike-off the irrelevant default in both the “Show Cause” notices (herein referred to as ‘SCN’s) issued u/s 274 r.w.s 271 of the Act, dated 31.01.2015 (supra) and dated 11.08.2017 (supra), therefore, the penalty thereafter imposed by him u/s 271(1)(c) of the I.T. Act cannot be sustained and is liable to be vacated. The ld. AR in order to drive home his aforesaid claim had drawn our attention to both of the aforesaid SCN’s dated 31.01.2015 and 11.08.2017. Referring to the aforesaid discrepancy in the SCN’s, dated 31.01.2015 and 11.08.2017, it was submitted by the ld. AR that as the AO had failed to validly put the assessee to notice as regards the specific default for which the impugned penalty under Sec.271(1)(c) was sought to be imposed on it, therefore, the assessee had remained divested of an opportunity to put forth in its defense a clear explanation that no such penalty was called for in its case. The ld. AR in support of its aforesaid contention had relied on a host of judicial pronouncements, as under:

(i). CIT Vs. Manjunatha Cotton & Ginning Factory (2013) 35 taxmann.com 250 (Karnataka) (ii). Mohd. Farhan A. Shaikh Vs. PCIT (2021) 434 ITR 1 (Bombay)(FB) (iii). CIT Vs. Samson Perinchery

135 South Eastern Coalfields Group of cases (On penalty)

(2007) 392 ITR 4 (Bombay) (iv). Pr. CIT (Central) Vs. Golden Peace Hotels and Resorts (P) Ltd. (2021) 124 tamnn.com 249 (SC) (v). PCIT Vs. Goa Coastal Resorts and Recreation (P) Ltd. (2021) 130 taxmann.com 379 (SC) (vi). Dilip N. Shroff Vs. JCIT (2007) 161 Taxman 218 (SC).

136 South Eastern Coalfields Group of cases (On penalty)

137 South Eastern Coalfields Group of cases (On penalty)

The aforesaid SCN, dated 31.01.2015 (supra) was thereafter followed by SCN’s, dated 11.04.2017 and 11.08.2017. However, in both the SCN’s, dated 11.04.2017 and 11.08.2017, the A.O had failed to point out the specific default for which the assessee was called upon to explain that as to why it may not be saddled with penalty u/s 271(1)(c) of the Act. Once again, for the sake of clarity the SCN dated

138 South Eastern Coalfields Group of cases (On penalty)

11.04.2017 and 11.08.2017 (as per Annexure 14 of assessee’s compilation dated 13.03.2019) are culled out as under:

139 South Eastern Coalfields Group of cases (On penalty)

As such the aforesaid failure to point out the specific default for which penalty u/s 271(1)(c) was sought to be imposed, viz. “concealment of the particulars of income” or “furnishing of inaccurate particulars of income” was allowed by the A.O to perpetuate in the SCN’s, dated 11.04.2017 and 11.08.2017 (supra). Insofar the validity of the 140 South Eastern Coalfields Group of cases (On penalty) jurisdiction assumed by the A.O for imposing penalty u/s 271(1)(c) is concerned, we find that the same has been assailed before us on the ground that as the irrelevant default in the aforesaid SCN’s, dated 31.01.2015, 11.04.2017 and 11.08.2017 was not struck off by the A.O, therefore, the assessee was not validly put to notice as regards the specific default for which it was called upon to explain that as to why penalty may not be imposed on it under Sec. 271(1)(c) of the I.T Act.

observed by us hereinabove, a perusal of the SCN’s issued in the present case by the A.O under Sec. 274 r.w. Sec. 271(1)(c), dated 31.01.2015, 11.04.2017 and 11.08.2017 clearly reveals that there was no application of mind by the A.O while issuing the same. We are of a strong conviction that the very purpose of affording a reasonable opportunity of being heard to the assessee as per the mandate of Sec. 274(1) of the Act would not only be frustrated, but in fact would be rendered as redundant if an assessee is not conveyed in clear terms the specific default for which penalty under the said statutory provision was sought to be imposed on it. In our considered view, the indispensable requirement on the part of the A.O to put the assessee to notice as regards the specific charge contemplated under the aforesaid statutory provision, viz. ‘concealment of income’ or ‘furnishing of inaccurate particulars of income’ is not merely an idle formality but is a statutory obligation cast upon him, which we find had not been discharged in the present case as per the mandate of law.

142 South Eastern Coalfields Group of cases (On penalty) u/s.271(1)(c) of the Act on an assessee without pointing out in the “Show cause” notice (SCN) issued u/s.274 r.w.s. 271(1)(c) of the Act the specific default for which penalty was sought to be imposed in its case, therefore, the view therein taken by us will apply mutatis mutandis for disposing off the present appeal of the assessee for A.Y.2012-13 in ITA No.167/RPR/2018. Therefore, in the backdrop of our aforesaid observations, as the A.O in the present case also had imposed penalty u/s.271(1)(c) without pointing out in the SCN’s dated 31.01.2015, 11.04.2017 and 11.08.2017 the specific default for which penalty was sought to be imposed, therefore, the penalty of Rs.81050.49 lacs (approx.) is on the same terms and reasoning vacated.

143 South Eastern Coalfields Group of cases (On penalty) penalty u/s.271(1)(c) of the Act, therefore, we refrain from adverting to and adjudicating the grounds raised by the department on the basis of which the order of the CIT(Appeals) to the extent he had allowed part relief to the assessee has been assailed by the department before us, and, the same, thus, are left open.

“1. That, on the facts and in the circumstances of the case and in law, impugned penalty order dated 10 November 2017 passed by the learned Deputy Commissioner of Income Tax, Circle-1(1), Bilaspur (“ Ld. A.O) levying penalty under section 271(1)(c) of the Act is bad in law and liable to be quashed. 2.(a) That, on the facts and in the circumstances of case and in law, the (Ld. AO) erred in initiating penalty proceeding without specifying whether it is for concealment of income or furnishing inaccurate particulars of income.

144 South Eastern Coalfields Group of cases (On penalty)

(b) That, on the facts and in the circumstances of case, the learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [ Ld. CIT(A), NFAC] has erred in not adjudicating the specific ground raised by the appellant raising the above issue of non-strike off. (c) That on the facts and in the circumstances of the case, the Ld. AO has erred in levying penalty for inaccurate particulars in cases where two views are possible and Assessee has taken one of the possible views which is also supported by several judicial precedence. (d) That on the facts and in the circumstances of the case, and in law, the Ld. AO has erred in levying penalty on additions made on a legal issue. 3 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 confirming the penalty for furnishing inaccurate particulars on account of disallowance of land compensation and rehabilitation expenses without appreciating the fact that the said expenditure is revenue in nature and difference of opinion does not amount to furnishing of inaccurate particulars.

4. That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC has erred in confirming the penalty for furnishing inaccurate particulars on account of addition made u/s 14A without appreciating that the Appellant had correctly furnished all details of expenditure and addition was made merely because of difference of opinion. 5 (a) That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC erred in confirming the penalty on disallowance of expenditure incurred on coal transportation by the Ex-Servicemen coal transporting companies made on ad-hoc basis without appreciating that penalty u/s 271(1)(c) should not be imposed for additions/ disallowances made on the basis of estimates. (b) That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC erred in confirming the penalty without appreciating the fact that penalty was deleted by Ld. CIT(A) on similar issues in preceding years by observing that the disallowance is made on the basis of mere estimates, thereby violating the principle of consistency.

6. That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC erred in confirming the penalty on disallowance of Compensation paid to employees based on actuarial valuation

145 South Eastern Coalfields Group of cases (On penalty) without appreciating that the claim is made by the Appellant by relying on several favorable judicial precedence.

7. That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC erred in confirming the penalty for furnishing inaccurate particulars on account of disallowance of depreciation claimed on building leased to Apollo Hospitals without appreciating the fact that the Assessee has correctly furnished all details of expenditure and disallowance was made merely due to difference of opinion. 8(a) That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC erred in confirming the penalty on account of LD penalty received without appreciating the fact that the said receipt is capital in nature and difference of opinion does not amount to either furnishing of inaccurate particulars or concealment of income. (b) That on the facts and in the circumstances of the case, the Ld. AO erred in levying penalty without even specifying the particular limb under which penalty is imposed in the penalty order.

9. That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC erred in confirming the penalty for furnishing inaccurate particulars on account of disallowance of Provision on mine closure without appreciating that the claims made by the Appellant by relying on several favorable judicial precedence.

10. That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC erred in confirming the penalty for furnishing inaccurate particulars on account of disallowance of OBR expenses without appreciating the fact that the claim is made by the Appellant by relying on several favorable judicial precedence. 11. (a) That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC erred in confirming the penalty on disallowance of expenses on assets not belonging to company (roads) on ad-hoc basis without appreciating the fact that penalty u/s 271(1)(c) should not be imposed for additions/ disallowances made on the basis of estimates. (b) That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC erred in confirming the penalty without appreciating the fact that penalty was deleted by Ld. CIT(A) on similar issues in preceding years by observing that the disallowance is made on the basis of mere estimates, thereby violating the principle of consistency.

12. That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC erred in confirming the penalty for furnishing

146 South Eastern Coalfields Group of cases (On penalty) inaccurate particulars on account of additions made due to short credit of interest income without appreciating the fact that Appellant has completely disclosed all relevant facts.

13. That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC erred in confirming the penalty for furnishing inaccurate particulars on account of disallowance of land crop compensation expenses without appreciating the fact that the said expenditure is revenue in nature and difference of opinion does not amount to furnishing of inaccurate particulars.

14. That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC erred in confirming the penalty for furnishing of inaccurate particulars on account of disallowance of depreciation claimed on railway siding leased to Aryan Coal Beneficiation Pvt Ltd without appreciating the fact that the Appellant has correctly furnished all details of expenditure and disallowance was made merely due to difference of opinion.

15. 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.

147 South Eastern Coalfields Group of cases (On penalty)

S. No. Particulars Amount (Rs.in lakhs) 1. Disallowance of land compensation and 5845.00 rehabilitation expenses 2. Disallowance u/s.14A of the Act 178.00 3. Disallowance of payment made to ESM 12506.00 transporters.

4. Disallowance of compensation to 13326.00 employees on actuarial 5. Disallowance of deprecation on Apollo 54.00 hospital building 6. Addition of amount received by the 79.00 assessee of LD penalty (by recharacterizing the same as a revenue receipt) 7. Disallowance of provision for mine closure 17041.00 8. Disallowance of over burden removal 87008.00 expenses 9. Disallowance of expenditure on assets not 897.00 belonging to the assessee 10. Addition of amount of short credit interest 3768.00 income 11. Disallowance of land crop compensation 552.00 expenses 12. Disallowance of depreciation on railway 37.00 siding

148 South Eastern Coalfields Group of cases (On penalty)

Also, the A.O a/w. the assessment order had issued a “Show Cause” notice (SCN) u/s. 274 r.w.s. 271(1)(c) of the Act dated 27.02.2015.

judgment of ITAT Nagpur, these expenses were disallowed as they are capital in nature. It is pertinent to mention that the claim of the expenditure is towards the acquiring complete rights of possession. This opinion was upheld by several courts as mentioned in the order of the CIT (Appeals), who decided the issue in favour of revenue. Respectfully following these judgments penalty levied on this issue is justified and the order of the Assessing Officer hence is confirmed. Issue No.-2:- The AO in the assessment order has disallowed expenditure of Rs.1,78,00,000/- adopting provision of section 14A. The assessee has made substantial investments under the head shares & securities and there is tax-free income of Rs. 74,18,00,000/- income which does not form part of total income. However, no proportionate expenditure was disallowed in this respect in the computation of income. In this regard, AO on examination of the reply of the appellant observed that the assessee has tax free dividend of RS. 34,92,00,000/- which are generated due to investment of Rs. 60,00,00,000/- in various mutual funds. There is also no dispute that the assessee is primarily involved in the business of production/extraction of coal. Therefore, if it also indulges in activities like investments in mutual funds etc., there has to be sufficient men, material, management to handle investment of such proportion. It is, therefore, expected that for each activity corresponding personnel, overhead, other operating costs etc. are incurred, which are intrinsically blended into the total cost to company. The AO is justified as he has not tax the dividend income which is exempt u/s 56 of the IT Act read with section 115(0). The AO had only disallowed the expenditure as per Rule 8D of IT Rules, 1961 for earning such income which does not form part of total income and confirmed the addition of Rs. 1,78,00,000/-. The penalty levied on this issue hence is justified and the appeal stands dismissed. Issue No.-3:- Assessee-company has claimed expenses of Rs.500,24,00,000/-under the head payments of transportation. The AO observed that the rates of transportation paid to these companies were higher than those paid to other transporters. As the nature of work was same, such higher charges were clearly made for purposes other than commercial expediencies. Assessee has not furnished the required details such as the quantity transported and the rates charged by the ESM companies alongwith their names. As 150 South Eastern Coalfields Group of cases (On penalty) regards, the NON-ESM companies, the assessee has not furnished such details. With the above discussion assessing officer has disallowed 50% of expenses i.e. Rs. 250,12,00,000/- booked under this head and has also initiated penalty proceedings under section 271(1)(c) of the Act for furnishing inaccurate particulars of income. In the absence of complete and verifiable details, the AO has to resort to some estimates for allowance/disallowance of a particular expenditure, which has also been done in the present case by the AO by disallowing 50% of the total expenses of Rs. 500,24,00,000/- i.e. Rs. 250,12,00,000/-. However Id. CIT(A), Bilaspur opined that the estimated disallowance made by the AO at the rate of 50% of the above expenditure is on the higher side, therefore, he restricted the disallowance to Rs. 125,06,00,000/- i.e. 25% of the total claim of Rs. 250,12,00,000/-. The Assessing Officer decision on this issue is confirmed. The penalty levied on this issue is justified to the extent of 25% and the Appeal stands partly allowed. Issue No.-4:- The AO in his assessment order found that the company has created provisions as per actuarial valuations against various heads of expenses. There were no names and addresses with each of whom these liabilities can be associated, which is totally contingent in nature and is also unascertainable. Therefore, these claims made by the assessee to the extent of actuarial value is not allowed. Under these observation AO disallowed the sum of Rs. 133,26,00,000/- and has also initiated penalty proceedings under section 271(1)(c) of the Act for furnishing inaccurate particulars of income. Taking into account the facts held that the provisions created for Rs. 133,26,00,000/-for future liabilities as provisions are not allowed as admissible expenditure. The penalty on this issue of the appellant is rightly decided by the AO and hence, the appeal is dismissed. Issue No.-5:- Assessee has claimed depreciation of Rs. 54,00,000/- on building rented to M/s Apollo Hospital building for the purpose of running its clinic as a general hospital, open to all and not for exclusive use of the assessee. Whereas, as per the lease agreement between the Apollo Hospital and the assessee, the said building was given on lease for a period of 30 years. The assessee's attempt to pass rental income as business income was not correct, therefore, the AO disallowed the same and added it back to the income of the assessee and has also initiated penalty proceedings under section 271(1)(c) of the Act for furnishing inaccurate particulars of income.

151 South Eastern Coalfields Group of cases (On penalty)

However, to clarify the matter further, during the course of hearing, it was clarified in the line of past years that the charging section 32 of the Act, for claim of depreciation, clearly specifies In respect of depreciation of- (i) buildings, machinery, plant or furniture, being tangible assets; (i1) know-how, patents, copyrights, trademarks, licences, franchises or any other business or commercial rights of similar nature, being intangible assets acquired on or after the 1st day of April, 1998, owned, wholly or partly, by the assessee and used for the purposes of the business or profession, the following deductions shall be allowed. Deprication on such asset hence can not be allowed and the opinion of the Assession Officer is found to be correct and no interference is made to the pealty order the appeal hence is dismissed. Issue No.-6:- The AO in his assessment order mentioned that the assessee had received L.D penalty of Rs. 79,00,0001- imposed on parties due to late supply of plant & machineries. AO refuted the argument of the assessee by highlighting the facts that, damages, in the form of L D penalty, had been received by the assessee on account of belated supply of machineries. The penalty appears to have been received as compensation for the loss of profit, and therefore, was in the nature of a revenue receipt. In absence of any evidence there is no reason to accept the fact that a part of the total receipts was capital in nature. In absence of any reasonable and logical explanation to justify any loss borne by the assessee for delay in supply of machineries, the AO added back Rs. 79,00,000/- to the income of the assessee. Since the income was under reported to the extent of Rs. 79,00,000/- concealment penalty was levied and is justified and hence, the appeal on this issue is dismissed. Issue No.-7:- The AO in his assessment order observed by that the 'provision for mine closure at Rs. 170,41,00,000/- was separately claimed as deduction. On being asked by the AO, assessee justified the claim of provision for mine closure by quoting guideline set out by the Ministry of Coal in this regard. However, AO carefully examined the guidelines and made certain observations denying the claim to the assessee, impugned fund was neither created nor set aside during the year, No expenditure to the extent was actually incurred, impugned claim of Rs. 170,41,00,000/- has no direct nexus

152 South Eastern Coalfields Group of cases (On penalty) with the income of the assessee, The fund so created is supposed to be reversed back in the hands of the assessee before the expenditure, Further complications will arise in that year as there will be some mismatch between actual expenditure and accumulated fund created out of estimated profits. AO disallowed the sum of Rs. 170,41,00,000/- and has also initiated penalty proceedings under section 271(1)(c) of the Act for furnishing inaccurate particulars of income. The penalty levied on this issue is justified and hence, the appeal on this issue is dismissed. Issue No.-8:- The AO in his assessment order mentioned that OBR adjustment of Rs. 870,08,00,000/- was claimed by the assessee in its P&L account, similar claim was made in previous years. This claim was made on the basis of creation of a charge formulated by M/s Coal India Ltd. for its subsidiaries by employing a system of accounting called "Over Burden Removal Accounting". According to this system "OBR adjustment" was worked out on the basis of expected life time of a mine and approximate over burden to be removed during such life time. The claim made el) the assessee that such a notional charge helps in spreading over burden removal cost over the life span of a mine is misleading while taxation of actual profit is concerned. Accordingly, amount of Rs. 870,08,00,000/- was disallowed and added back to the income of the assessee and has also initiated penalty proceedings under section 271(1)(c) of the Act for furnishing inaccurate particulars of income. After taking into account the facts it can be held that, since this issue had been agitated for quite a long period and the assessee had been cleverly taking the expenditure which is met directly or indirectly by the Ministry of Coal to the balance sheet itself and debiting the whole amount in the P & L account is not legal. The penalty levied on this issue is justified and hence, the appeal on this issue is dismissed. Issue No.-9:- Assessee has claimed a sum of Rs. 17,86,00,000/- & Rs. 4,00,000/-under the head "Expenses on assets not belonging to the company". The AO observed that the majority of the expenditure was done on road belonging to PWD as the roads do not belongs to the assessee, as per Explanation 1 to section 32 of the Act, depreciation @ 10% may be allowed but remaining expenses have to be capitalized to be carried forward. Under these observation AO disallowed the sum of Rs. Rs. 17,86,00,000/- & Rs. 4,00,000/- and has also 153 South Eastern Coalfields Group of cases (On penalty) initiated penalty proceedings under section 271(1)(c) of the Act for furnishing inaccurate particulars of income. After taking into account the facts that the appellant's employees and its business have also been benefited due to incurring of the above expenditure and relying on findings of his predecessor in the appellate order for the Asst. Yr. 2002- 03, firstly confirmed the addition of Rs.4,00,000/- and secondly has restricted the addition of Rs.17,86,00,000/- to 50% of the total expenditure under this head i.e. Rs. 8,93,00,000/-. The penalty levied on this issue is justified and hence, the appeal on this issue is dismissed. Issue No.-10:- The AO noticed that there is a short credit on account of interest income which was also noticed in the earlier years. the assessee has claimed the credit of entire TDS deducted by the respective authorities, but has not offered the corresponding incomes for taxation. Therefore, the AO added back the entire amount of Rs. 37,48,00,000/- & Rs. 20,00,000/- by invoking the section 199 or the Act read with Rule 37BA of IT Rules clearly lay down the principle, credit of TDS in a particular year can be allowed only if the assessee discloses corresponding receipts in that year and the AO has also initiated penalty proceedings under section 271(1)(c) of the Act for furnishing inaccurate particulars of income. The assessee company is not correct in not disclosing the accrued interest on the presumption of unforeseen happening and the period for contempt of Court also lapse because of limitation and on the facts that the assessee company did not leave any stone unturned" concluded that the AO has rightly added the amount of Rs. 37,48,00,000/- & Rs. 20,00,000/-. The penalty levied on this issue is justified and hence, the appeal on this issue is dismissed. Issue No-11:- Assessee has claimed an expenditure of Rs. 5,52,00,000/- on land/crop compensation in the course of obtaining acquisition of land for mining purpose. The AO stated that unless land compensation & rehabilitation charges were paid, it was not possible for them to get access to the land under which lay the bed of coal. The company explained that this type of expenditure incurred in earlier years also and put forward same argument before. The explanations offered were not found acceptable by the A.0 and addition made by extensively quoting the order of the Hon'ble ITAT, Nagpur Bench in the assessee's own case in to 22/Nag/2011 dated 28-02-2002 for the Asst. Yrs. 1989-90, 1990-91, 1994-95, 1995-96 & 1996-97 and further placing

154 South Eastern Coalfields Group of cases (On penalty) reliance on the decision of Hon'ble Supreme Court in the case of Saurashtra Cement Ltd., 325 IT 422 (SC), disallowed Rs. 13483.00 lakhs on land compensation and rehabilitation expenses being a capital expenditure and added it back to the returned income and has also initiated the penalty proceedings under section 271(1)(c) of the Act for furnishing inaccurate particulars of income. The CIT(A), Bilaspur held that as the above issue has been decided against the assessee up to the Tribunal level and respectfully following the order of the Hon'ble Tribunal and orders of his predecessors, he confirmed the disallowance of Rs. 5,52,00,000/-. The penalty levied on this issue is justified and hence, the appeal on this issue is dismissed. Issue No.-12:- Assessee has claimed depreciation of Rs. 37,00,000/- on assets leased to M/s Aryan Coal Beneficiation Pvt. Ltd. for to be used as a railway siding. The AO found that as per the lease agreement it appeared that the railway siding was given on a lease for a period of 20 years. The assessee's attempt to pass rental income as business income was not correct, therefore, the AO disallowed the same and added it back to the income of the assessee and has also initiated penalty proceedings under section 271(1)(c) of the Act for furnishing inaccurate particulars of income. After taking into account the facts it is held that AO has rightly disallowed the claim of depreciation on the leased assets and the same not being admissible deduction therefore, confirmed addition of Rs. 37,00,000/-. The penalty levied on this issue is justified and hence, the appeal on this issue is dismissed. The Hon’ble Supreme court in the case of Jivanlal and Sons VS. Assistant Commissioner of Income-tax* (A. K. SIKRI AND S. ABDUL NAZEER, JJ. PETITION(S) FOR SPECIAL LEAVE TO APPEAL (C) NO. (S). 33864 OF 2019) HAS OBSERVED THAT The provisions made and penal charges undisputedly are inadmissible expenditure from the profits of the business. Hence this amount should have been statutorily added back. Further, from the computation of income, the assessee added back certain inadmissible expenditure. However, he excluded the amounts as mentioned above. Thus, the addition was only partial and not kW. Unless and until the legal provision then in force permitted exclusion of the amount of expenditures they have to be added back. The assessee cannot feign ignorance of 155 South Eastern Coalfields Group of cases (On penalty)

Section 40(11) of the Income Tax Act as he is well trained and well versed in law representing not only the assessee, but various other clients. As far as the assessee's malafide intention is concerned, the burden was entirely on the assessee to then show in terms of Explanation-I to the provision permitting imposition of penalty that such intention never existed when the above act was committed. For that, there was no material either in the form of evidence of the assessee or the affidavit of the Chartered Accountant. Hence the Commissioner was right, according to the Tribunal, in imposing this penalty. The attempt to blame the Chartered Accountant cannot result in the assessee's exoneration and claimed in absolute terms. In the circumstances, the penalty was rightly imposed. Following the analogy of the judgments quoted as above the order of the A.O in levying of the penalty is reasonable and justified and hence the penalty order is sustained.”

I.T. Act for furnishing of inaccurate particulars of income cannot be sustained and is liable to be vacated. The ld. AR in order to drive home his aforesaid claim had drawn our attention to both of the aforesaid SCN’s, i.e dated 27.02.2015 and 11.08.2017. Referring to the aforesaid discrepancy in the SCN’s, dated 27.02.2015 and 11.08.2017, it was submitted by the ld. AR that as the AO had failed to validly put the assessee to notice as regards the specific default for which the impugned penalty under Sec. 274 r.w.s 271(1)(c) was sought to be imposed on it, therefore, the assessee had remained divested of an opportunity to put forth in its defense a clear explanation that no such penalty u/s 271(1)(c) was called for in its case. The ld. AR in support of his aforesaid contention had relied on a host of judicial pronouncements, as under:

(i). CIT Vs. Manjunatha Cotton & Ginning Factory (2013) 35 taxmann.com 250 (Karnataka) (ii). Mohd. Farhan A. Shaikh Vs. PCIT (2021) 434 ITR 1 (Bombay)(FB) (iii). CIT Vs. Samson Perinchery (2007) 392 ITR 4 (Bombay) (iv). Pr. CIT (Central) Vs. Golden Peace Hotels and Resorts (P) Ltd. (2021) 124 tamnn.com 249 (SC) (v). PCIT Vs. Goa Coastal Resorts and Recreation (P) Ltd.

157 South Eastern Coalfields Group of cases (On penalty)

(2021) 130 taxmann.com 379 (SC) (vi). Dilip N. Shroff Vs. JCIT (2007) 161 Taxman 218 (SC).

158 South Eastern Coalfields Group of cases (On penalty) observe that in addition to the aforesaid two SCN’s dated 27.02.2015 and 11.08.2017, the A.O had also issued a SCN dated 12.04.2017 under Sec.274 r.w.s. 271 of the Act to the assessee company.

159 South Eastern Coalfields Group of cases (On penalty)

It may further be observed that the aforesaid SCN, dated 27.02.2015 (supra) was thereafter followed by SCN, dated 12.04.2017 and SCN, dated 11.08.2017. However, in the both SCN’s, dated 12.04.2017 and 11.08.2017 also the A.O had failed to point out the specific default for which the assessee was called upon to explain that as to why it may not be saddled with penalty u/s 271(1)(c) of the Act. Once again, for the sake of clarity the SCN dated 12.04.2017 and SCN dated 11.08.2017 (as per Annexure 16 of the assessee’s compilation dated 13.03.2019) are culled out as under:

160 South Eastern Coalfields Group of cases (On penalty)

161 South Eastern Coalfields Group of cases (On penalty)

As such the aforesaid failure to point out the specific default for which penalty u/s 271(1)(c) was sought to be imposed, viz. “concealment of the particulars of income” or “furnishing of inaccurate particulars of income” was allowed by the A.O to perpetuate in the SCN’s, dated 12.04.2017 and 11.08.2017 (supra). Insofar the validity of the jurisdiction assumed by the A.O for imposing penalty u/s 271(1)(c) is concerned, we find that the same has been assailed before us on the ground that as the irrelevant default in the aforesaid ‘Show cause’

162 South Eastern Coalfields Group of cases (On penalty) notice(s), dated 27.02.2015, 12.04.2017 and 11.08.2017 was not struck off by the A.O, therefore, the assessee company was not validly put to notice as regards the default for which it was called upon to come forth with an explanation that as to why penalty may not be imposed on it under Sec. 271(1)(c) of the I.T Act.

no application of mind by the A.O while issuing the same. We are of a strong conviction that the very purpose of affording a reasonable opportunity of being heard to the assessee as per the mandate of Sec. 274(1) of the Act would not only be frustrated, but in fact would be rendered as redundant if an assessee is not conveyed in clear terms the specific default for which penalty under the said statutory provision is sought to be imposed on it. In our considered view, the indispensable requirement on the part of the A.O to put the assessee to notice as regards the specific charge contemplated under the aforesaid statutory provision viz. ‘concealment of income’ or ‘furnishing of inaccurate particulars of income’ is not merely an idle formality but is a statutory obligation cast upon him, which we find had not been discharged in the present case as per the mandate of law.

case, therefore, the view therein taken by us will apply mutatis mutandis for disposing off the present appeal of the assessee for A.Y.2013-14 in ITA No.39/RPR/2023. Therefore, in the backdrop of our aforesaid observations, as the A.O in the present case also had imposed penalty u/s.271(1)(c) without pointing out in the SCN ‘s dated 27.02.2015, 12.04.2017 and 11.08.2017 the specific default for which penalty was sought to be imposed, therefore, the penalty of Rs.86893.96 lacs (approx.) is on the same terms and reasoning vacated.

26. December 2017 passed by the learned Deputy Commissioner of Income Tax, Circle -1(1), Bilaspur ( Ld. AO) levying penalty under section 271(1)(c) of the Act is bad in law and liable to be quashed.

165 South Eastern Coalfields Group of cases (On penalty)

2.(a) That, on the facts and in the circumstances of case and in law, the Ld. AO erred in initiating penalty proceedings without specifying whether it is for concealment of income or furnishing inaccurate particulars of income. (b) That, on the facts and in the circumstances of case, the learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre ['Ld. CIT(A), NFAC'] has erred in not adjudicating the specific ground raised by the Appellant raising the above issue of non-strike off. (c) That on the facts and in the circumstances of the case, the Ld. AO has erred in invoking penalty for inaccurate particulars in cases where two views are possible and Assessee has taken one of the possible views which is also supported by several judicial precedence. (d) That on the facts and in the circumstances of the case, and in law, the Ld. AO has erred in levying penalty on additions made on a legal issue.

3. 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 confirming the penalty for furnishing inaccurate particulars on account of disallowance of land compensation and rehabilitation expenses without appreciating the fact that the said expenditure is revenue in nature and difference of opinion does not amount to furnishing of inaccurate particulars.

4. That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC has erred in confirming the penalty for furnishing inaccurate particulars on account of addition made u/s 14A without appreciating the fact that the Appellant had correctly furnished all details of expenditure and addition was made merely because of difference of opinion. 5(a). That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC erred in confirming the penalty on disallowance of expenditure incurred on coal transportation by the Ex-Servicemen coal transporting companies made on ad-hoc basis without appreciating that penalty u/s 271(1)(c) should not be imposed for additions/ disallowances made on the basis of estimates. (b) That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC erred in confirming the penalty without appreciating the fact that penalty was deleted by Ld. CIT(A) on similar issues in preceding years by observing that the disallowance is made on the basis of mere estimates, thereby violating the principle of consistency.

166 South Eastern Coalfields Group of cases (On penalty)

6. That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC erred in confirming the penalty on disallowance of Compensation paid to employees based on actuarial valuation without appreciating that the claim is made by the Appellant by relying on several favorable judicial precedence.

7. That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC erred in confirming the penalty for furnishing inaccurate particulars on account of disallowance of depreciation claimed on building leased to Apollo Hospitals without appreciating the fact that the Assessee has correctly furnished all details of expenditure and disallowance was made merely due to difference of opinion. 8. That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC erred in confirming the penalty for furnishing inaccurate particulars on account of disallowance of sustainable development expenditure without appreciating the fact that the said expenditure is revenue in nature and difference of opinion does not amount to furnishing of inaccurate particulars. 9(a). That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC erred in confirming the penalty on account of LD penalty received without appreciating the fact that the said receipt is capital in nature and difference of opinion does not amount to either furnishing of inaccurate particulars or concealment of income. (b) That on the facts and in the circumstances of the case, the Ld. AO erred in levying penalty without even specifying the particular limb under which penalty is imposed in the penalty order. 10. That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC erred in confirming the penalty for furnishing inaccurate particulars on account of disallowance of Provision on mine closure without appreciating that the claims made by the Appellant by relying on several favorable judicial precedence. 11. That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC erred in confirming the penalty for furnishing inaccurate particulars on account of disallowance of OBR expenses without appreciating the fact that the claim is made by the Appellant by relying on several favorable judicial precedence. 12. (a) That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC erred in confirming the penalty on disallowance of expenses on assets not belonging to company (roads) on ad-hoc basis

167 South Eastern Coalfields Group of cases (On penalty) without appreciating the fact that penalty u/s 271(1)(c) should not be imposed for additions/ disallowances made on the basis of estimates. (b) That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC erred in confirming the penalty without appreciating the fact that penalty was deleted by Ld. CIT(A) on similar issues in preceding years by observing that the disallowance is made on the basis of mere estimates, thereby violating the principle of consistency.

13. That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC erred in confirming the penalty for furnishing inaccurate particulars on account of additions made due to short credit of interest income without appreciating the fact that Appellant has completely disclosed all relevant facts.

14. That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC erred in confirming the penalty for furnishing of inaccurate particulars on account of disallowance of depreciation claimed on railway siding leased to Aryan Coal Beneficiation Pvt Ltd without appreciating the fact that the Appellant has correctly furnished all details of expenditure and disallowance was made merely due to difference of opinion.

15. That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC erred in confirming the penalty for furnishing of inaccurate particulars on account of disallowance of payments made to Coal India Sports Promotion fund without appreciating the fact that the said expenditure is a business expenditure and difference of opinion does not amount to furnishing of inaccurate particulars.

16. That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC erred in confirming the penalty for furnishing inaccurate particulars on account of excess claim of depreciation without appreciating the fact that the Appellant had completely and correctly furnished all relevant details of assets.

17. 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.”

Rs.708260.81 lacs (approx.). Subsequently, the case of the assessee was selected for scrutiny assessment under Sec.143(2) of the Act.

S. No. Particulars Amount (Rs.in lakhs) 1. Disallowance of land compensation and 8162.00 rehabilitation expenses 2. Disallowance u/s.14A of the Act 29.55 3. Disallowance of payment made to ESM 14354.82 transporters.

4. Disallowance of compensation to 955.00 employees on actuarial 5. Disallowance of deprecation on Apollo 54.00 hospital building 6. Disallowance of sustainable development 63.00 expenditure 7. Addition of amount of LD Penalty received 381.00 ( by recharacterizing the same as revenue receipt) 8. Disallowance of provision for mine closure 2498.00 9. Disallowance of overburden removal 71483.00 expenses

169 South Eastern Coalfields Group of cases (On penalty)

10. Disallowance of expenditure on assets not 339.70 belonging to the assessee company 11. Addition made on account of short credit 3016.59 of interest income 12. Disallowance of depreciation claimed on 37.00 railway siding 13. Disallowance of payment made to Coal 296.00 India Sports promotion fund 14. Disallowance of assessee’s claim of excess 38.16 depreciation

170 South Eastern Coalfields Group of cases (On penalty)

5. Disallowance of deprecation on Apollo hospital building 6. Disallowance of sustainable For “furnishing inaccurate development expenditure particulars of income” 7. Addition of amount of LD Penalty received ( by recharacterizing the same as revenue receipt) 8. Disallowance of provision for mine closure 9. Disallowance of overburden No specific limb has been removal expenses invoked while initiating penalty 10. Disallowance of expenditure on proceedings ( AO’s remark in the assets not belonging to the assessment order-“ penalty assessee company u/s.271(1)(c) of the Act is 11. Addition made on account of short separately initiated. credit of interest income 12. Disallowance of depreciation claimed on railway siding 13. Disallowance of payment made to Coal India Sports promotion fund 14. Disallowance of assessee’s claim of excess depreciation Also, the A.O issued a “Show Cause” notice (SCN) u/s. 274 r.w.s. 271(1)(c) of the Act dated 30.12.2016 a/w. the assessment order to the assessee.

171 South Eastern Coalfields Group of cases (On penalty)

As the reply filed by the assessee did not find favor with the A.O, therefore, he vide his order passed under Sec.271(1)(c) of the Act, dated 26.12.2017 saddled it with a penalty of Rs. 62550.32 lacs (approx.) for furnishing of inaccurate particulars of income w.r.t the aforesaid additions/disallowances, as under:

S. No. Particulars Mention of limb for levying penalty in penalty order dated 26.12.2017 1. Disallowance of land For “furnishing of inaccurate compensation and rehabilitation particulars” expenses 2. Disallowance u/s.14A of the Act For “furnishing of inaccurate particulars”

4. Disallowance of compensation to For “furnishing of inaccurate employees on actuarial particulars”

5. Disallowance of deprecation on For “furnishing of inaccurate Apollo hospital building particulars”

6. Disallowance of sustainable For “furnishing of inaccurate development expenditure particulars”

7. Addition of amount of LD Penalty For “furnishing of inaccurate received ( by recharacterizing the particulars” same as revenue receipt) 8. Disallowance of provision for mine For “furnishing of inaccurate closure particulars”

9. Disallowance of overburden For “furnishing of inaccurate removal expenses particulars”

10. Disallowance of expenditure on For “furnishing of inaccurate assets not belonging to the particulars” assessee company 11. Addition made on account of short For “furnishing of inaccurate credit of interest income particulars”

172 South Eastern Coalfields Group of cases (On penalty)

12. Disallowance of depreciation For “furnishing of inaccurate claimed on railway siding particulars”

173 South Eastern Coalfields Group of cases (On penalty) of production/extraction of coal. Therefore, if it also indulges in activities like investments in mutual funds etc., there has to be sufficient men, material, management to handle investment of such proportion. It is, therefore, expected that for each activity corresponding personnel, overhead, other operating costs etc. are incurred, which are intrinsically blended into the total cost to company. The AO is justified as he has not tax the dividend income which is exempt u/s 56 of the IT Act read with section 115(0). The AO had only disallowed the expenditure as per Rule 8D of IT Rules, 1961 for earning such income which does not form part of total income and confirmed the addition of Rs. 29,55,495/-. The penalty levied on this issue hence is justified and the appeal stands dismissed. Issue No.-3:- Assessee-company has claimed expenses of Rs. 574,19,31,248/-under the head payments of transportation. The AO observed that the rates of transportation paid to these companies were higher than those paid to other transporters. As the nature of work was same, such higher charges were clearly made for purposes other than commercial expediencies. Assessee has not furnished the required details such as the quantity transported and the rates charged by the ESM companies alongwith their names. As regards, the NON-ESM companies, the assessee has not furnished such details. With the above discussion assessing officer has disallowed 50% of expenses i.e. Rs. 287,09,65,624/- booked under this head and has also initiated penalty proceedings under section 271(1)(c) of the Act for furnishing inaccurate particulars of income. In the absence of complete and verifiable details, the AO has to resort to some estimates for allowance/disallowance of a particular expenditure, which has also been done in the present case by the AO by disallowing 50% of the total expenses of Rs. 574,19,31,248/- i.e. Rs. 287,09,65,624/-. However Id. CIT(A), Bilaspur opined that the estimated disallowance made by the AO at the rate of 50% of the above expenditure is on the higher side, therefore, he restricted the disallowance to Rs. 143,54,82,812/- i.e. 25% of the total claim of Rs. 287,09,65,624/-. The Assessing Officer decision on this issue is confirmed. The penalty levied on this issue is justified to the extent of 25% and the Appeal stands partly allowed. Issue No.-4:- The AO in his assessment order found that the company has created provisions as per actuarial valuations against various heads of expenses. There were no names and 174 South Eastern Coalfields Group of cases (On penalty) addresses with each of whom these liabilities can be associated, which is totally contingent in nature and is also unascertainable. Therefore, these claims made by the assessee to the extent of actuarial value is not allowed. Under these observation AO disallowed the sum of Rs. 9,55,00,000/- and has also initiated penalty proceedings under section 271(1)(c) of the Act for furnishing inaccurate particulars of income. Taking into account the facts held that the provisions created for Rs. 9,55,00,000/- for future liabilities as provisions are not allowed as admissible expenditure. The penalty on this issue of the appellant is rightly decided by the AO and hence, the appeal is dismissed. Issue No.-5:- Assessee has claimed depreciation of Rs. 54,00,000/- on building rented to M/s Apollo Hospital building for the purpose of running its clinic as a general hospital, open to all and not for exclusive use of the assessee. Whereas, as per the lease agreement between the Apollo Hospital and the assessee, the said building was given on lease for a period of 30 years. The assessee's attempt to pass rental income as business income was not correct, therefore, the AO disallowed the same and added it back to the income of the assessee and has also initiated penalty proceedings under section 271(1)(c) of the Act for furnishing inaccurate particulars of income. However, to clarify the matter further, during the course of hearing, it was clarified in the line of past years that the charging section 32 of the Act, for claim of depreciation, clearly specifies In respect of depreciation of- (i) buildings, machinery, plant or furniture, being tangible assets; (il) know-how, patents, copyrights, trademarks, licences, franchises or any other business or commercial rights of similar nature, being intangible assets acquired on or after the 1 st day of April, 1998, owned, wholly or partly, by the assessee and used for the purposes of the business or profession, the following deductions shall be allowed. Deprecation on such asset hence can't be allowed and the opinion of the Assessing Officer is found to be correct and no interference is made to the penalty order the appeal hence is dismissed. Issue No.-6:- The appellant in P & L account has claimed "Welfare Expenses" under which an expenditure of Rs.

175 South Eastern Coalfields Group of cases (On penalty)

63,00,000/- has been claimed as "sustainable development expenses". The AO in his order stated that the nature of business carried on is only extraction and sale of coal. The change in the character of surface area can never be considered as commercial activities. Thus, these expenses on environmental aspects do not have any revenue implication and are solely incurred for capital asset i.e. land. It had nothing to the business activities of the assessee such an activity leads to permanent improvement of land, which in itself is a capital asset. The AO disallowed the sum of Rs. 63,00,000/- and also initiated penalty proceedings under section 271(1)(c) of the Act for furnishing inaccurate particulars of income. The AO has rightly treated this expenditure as capital expenditure. The penalty levied on this issue is justified and hence, the appeal on this issue is dismissed. Issue No.-7:- The AO in his assessment order mentioned that the assessee had received L.D penalty of Rs. 3,81,00,000/- imposed on parties due to !ate supply of plant & machineries. AO refuted the argument of the assessee by highlighting the facts that, damages, in the form of L D penalty, had been received by the assessee on account of belated supply of machineries. The penalty appears to have been received as compensation for the loss of profit, and therefore, was in the nature of a revenue receipt. In absence of any evidence there is no reason to accept the fact that a part of the total receipts was capital in nature. In absence of any reasonable and logical explanation to justify any loss borne by the assessee for delay in supply of machineries, the AO added back Rs. 3,81,00,000/- to the income of the assessee. Since the income was under reported to the extent of Rs. 3,81,00,000/- concealment penalty was levied and is justified and hence, the appeal on this issue is dismissed. Issue No.-8:- The AO in his assessment order observed by that the 'provision for mine closure at Rs. 24,98,00,000/- was separately claimed as deduction. On being asked by the AO, assessee justified the claim of provision for mine closure by quoting guideline set out by the Ministry of Coal in this regard. However, AO carefully examined the guidelines and made certain observations denying the claim to the assessee, impugned fund was neither created nor set aside during the year, No expenditure to the extent was actually incurred, impugned claim of Rs. 24,98,00,000/-has no direct nexus with the income of the assessee, The fund so created is supposed to be reversed back in the hands of the assessee before the 176 South Eastern Coalfields Group of cases (On penalty) expenditure, Further complications will arise in that year as there will be some mismatch between actual expenditure and accumulated fund created out of estimated profits. AO disallowed the sum of Rs. 24,98,00,000/- and has also initiated penalty proceedings under section 271(1)(c) of the Act for furnishing inaccurate particulars of income. The penalty levied on this issue is justified and hence, the appeal on this issue is dismissed. Issue No.-9:- The AO in his assessment order mentioned that OBR adjustment of Rs. 714,83,00,000/- was claimed by the assessee in its P&L account, similar claim was made in previous years. This claim was made on the basis of creation of a charge formulated by M/s Coal India Ltd. for its subsidiaries by employing a system of accounting called "Over Burden Removal Accounting". According to this system "OBR adjustment" was worked out on the basis of expected life time of a mine and approximate over burden to be removed during such life time. The claim made by the assessee that such a notional charge helps in spreading over burden removal cost over the life span of a mine is misleading while taxation of actual profit is concerned. Accordingly, amount of Rs. 714,83,00,000/- was disallowed and added back to the income of the assessee and has also initiated penalty proceedings under section 271(1)(c) of the Act for furnishing inaccurate particulars of income. After taking into account the facts it can be held that, since this issue had been agitated for quite a long period and the assessee had been cleverly taking the expenditure which is met directly or indirectly by the Ministry of Coal to the balance sheet itself and debiting the whole amount in the P & L account is not legal. The penalty levied on this issue is justified and hence, the appeal on this issue is dismissed. Issue No.-10:- Assessee has claimed a sum of Rs. 36,49,00,000/- under the head "miscellaneous expenses". The AO observed that the majority of the expenditure was done on road belonging to PWD as the roads do not belongs to the assessee, as per Explanation 1 to section 32 of the Act, depreciation @ 10% may be allowed but remaining expenses have to be capitalized to be carried forward. Under these observation AO disallowed the sum of Rs. Rs. 36,49,00,000/- and has also initiated penalty proceedings under section 271(1)(c) of the Act for furnishing inaccurate particulars of income.

177 South Eastern Coalfields Group of cases (On penalty)

After taking into account the facts that the appellant's employees and its business have also been benefited due to incurring of the above expenditure. The benefit in enduring in nature. The penalty levied on this issue is justified and hence, the appeal on this issue is dismissed. Issue No.-11:- The AO noticed that there is a short credit on account of interest income which was also noticed in the earlier years. the assessee has claimed the credit of entire TDS deducted by the respective authorities, but has not offered the corresponding incomes for taxation. Therefore, the AO added back the entire amount of Rs. 29,96,00,000/- & Rs. 20,59,891/- by invoking the section 199 of the Act read with Rule 37BA of IT Rules clearly lay down the principle, credit of TDS in a particular year can be allowed only if the assessee discloses corresponding receipts in that year and the AO has also initiated penalty proceedings under section 271(1)(c) of the Act for furnishing inaccurate particulars of income. The assessee company is not correct in not disclosing the accrued interest on the presumption of unforeseen happening and the period for contempt of Court also lapse because of limitation The AO has rightly added the amount of Rs. 29,96,00,000/- & Rs. 20,59,891/-. The penalty levied on this issue is justified and hence, the appeal on this issue is dismissed. Issue No.-12:- Assessee has claimed depreciation of Rs. 37,00,000/- on assets leased to M/s Aryan Coal Beneficiation Pvt. Ltd. for to be used as a railway siding. The AO found that as per the lease agreement it appeared that the railway siding was given on a lease for a period of 20 years. The assessee's attempt to pass rental income as business income was not correct, therefore, the AO disallowed the same and added it back to the income of the assessee and has also initiated penalty proceedings under section 271(1)(c) of the Act for furnishing inaccurate particulars of income. After taking into account the facts it is held that AO has rightly disallowed the claim of depreciation on the leased assets and the same not being admissible deduction therefore, confirmed addition of Rs. 37,00,000/-. The penalty levied on this issue is justified and hence, the appeal on this issue is dismissed. Issue No.13:- Assessee has claimed a sum of Rs. 2,96,00,000/- as an expenditure paid to Coal India Ltd.

178 South Eastern Coalfields Group of cases (On penalty) towards sports promotion fund contribution. In the assessment order AO has categorically pointed out that the said expenditure has been borne on the activities which are not connected with the business activities of the assessee and therefore, non business in nature and disallowed the expenditure of Rs. 2,96,00,000/- and added it back to the income of the assessee and has also initiated penalty proceedings under section 271(1)(c) of the Act for furnishing inaccurate particulars of income. The AO has rightly treated this expenditure as non business expenditure for which reasons are well discussed in the assessment order and on the basis of which he confirmed the disallowance of Rs. 2,96,00,000/-. Issue No.-14:- Addition on account of excess depreciation wrongly claimed @ 40%; AO during the course of assessment proceedings found that assessee has claimed depreciation on some vehicles @ 40% which the assessee itself admitted that has been wrongly claimed instead of depreciation rate @15%. Thus, on this count an addition of Rs. 38,16,159/- was made to the income of the assessee and has also initiated penalty proceedings under section 271(1)(c) of the Act for furnishing inaccurate particulars of income. The penalty levied on this issue is justified and hence, the appeal on this issue is dismissed.”

The assessee being aggrieved with the order of the CIT(Appeals) 92. who had upheld the penalty imposed by the Assessing Officer u/s 271(1)(c) of the I.T Act has carried the matter in appeal before us. It was submitted by the ld. A.R that the A.O had issued two “Show cause” notices (SCN) to the assessee under Sec. 274 rw.s 271(1)(c) of the Act, dated 30.12.2016, Annexure-17 of the assessee’s compilation and dated 11.08.2017, Anneure-18 of the assessee’s compilation. It was the claim of the ld. A.R that as the Assessing Officer had failed to 179 South Eastern Coalfields Group of cases (On penalty) strike-off the irrelevant default in both the “Show Cause” notices (herein referred to as ‘SCN’s) issued u/s 274 r.w.s 271 of the Act, dated 30.12.2016 (supra) and dated 11.08.2017 (supra), therefore, the penalty thereafter imposed by him u/s 271(1)(c) of the I.T. Act cannot be sustained and is liable to be vacated. The ld. AR in order to drive home his aforesaid claim had drawn our attention to both the aforesaid SCN’s, i.e dated 30.12.2016 and 11.08.2017. Referring to the aforesaid discrepancy in the SCN’s, dated 30.12.2016 and 11.08.2017, it was submitted by the ld. AR that as the AO had failed to validly put the assessee company to notice as regards the default for which the impugned penalty under Sec. 274 r.w.s 271(1)(c) was sought to be imposed on it, therefore, the assessee had remained divested of an opportunity to put forth in its defense a clear explanation that no such penalty u/s 271(1)(c) was called for in its case. The ld. AR in support of his aforesaid contention had relied on a host of judicial pronouncements, as under:

(i). CIT Vs. Manjunatha Cotton & Ginning Factory (2013) 35 taxmann.com 250 (Karnataka) (ii). Mohd. Farhan A. Shaikh Vs. PCIT (2021) 434 ITR 1 (Bombay)(FB) (iii). CIT Vs. Samson Perinchery

180 South Eastern Coalfields Group of cases (On penalty)

(2007) 392 ITR 4 (Bombay) (iv). Pr. CIT (Central) Vs. Golden Peace Hotels and Resorts (P) Ltd. (2021) 124 tamnn.com 249 (SC) (v). PCIT Vs. Goa Coastal Resorts and Recreation (P) Ltd. (2021) 130 taxmann.com 379 (SC) (vi). Dilip N. Shroff Vs. JCIT (2007) 161 Taxman 218 (SC).

181 South Eastern Coalfields Group of cases (On penalty)

182 South Eastern Coalfields Group of cases (On penalty)

It may further be observed, that the aforesaid SCN, dated 30.12.2016 (supra) was thereafter followed by SCN, dated 13.05.2017 and SCN, dated 11.08.2017. However, in both the SCN, dated 13.05.2017 and dated 11.08.2017 also the A.O had failed to point out the specific

183 South Eastern Coalfields Group of cases (On penalty) default for which the assessee was called upon to explain as to why it may not be saddled with penalty u/s 271(1)(c) of the Act. Once again, for the sake of clarity, the SCN dated 13.05.2017 and SCN dated 11.08.2017 ( as per Annexure 18 of the assessee’s compilation dated 13.03.2019) are culled out as under:

184 South Eastern Coalfields Group of cases (On penalty)

As such the aforesaid failure to point out the specific default for which penalty u/s 271(1)(c) was sought to be imposed, viz. “concealment of the particulars of income” or “furnishing of inaccurate particulars of 185 South Eastern Coalfields Group of cases (On penalty) income” was allowed by the A.O to perpetuate in the SCN, dated 13.05.2017 and 11.08.2017 (supra). Insofar the validity of the jurisdiction assumed by the A.O for imposing penalty u/s 271(1)(c) is concerned, we find that the same has been assailed before us on the ground that as the irrelevant default in the aforesaid ‘Show cause’ notice(s), dated 30.12.2016, 13.05.2017 and 11.08.2017 was not struck off by the A.O, therefore, the assessee was not validly put to notice as regards the default for which it was called upon to explain that as to why penalty may not be imposed on it under Sec. 271(1)(c) of the I.T Act.

186 South Eastern Coalfields Group of cases (On penalty) for which it was being called upon to explain that as to why penalty under Sec. 271(1)(c) may not be imposed on it. As observed by us hereinabove, a perusal of the SCN’s issued in the present case by the A.O under Sec. 274 r.w. Sec. 271(1)(c), dated 30.12.2016, 13.05.2017 and 11.08.2017 clearly reveals that there was no application of mind by the A.O while issuing the same. We are of a strong conviction that the very purpose of affording a reasonable opportunity of being heard to the assessee as per the mandate of Sec. 274(1) of the Act would not only be frustrated, but in fact would be rendered as redundant if an assessee is not conveyed in clear terms the specific default for which penalty under the said statutory provision is sought to be imposed on it. In our considered view, the indispensable requirement on the part of the A.O to put the assessee to notice as regards the specific charge contemplated under the aforesaid statutory provision, viz. “concealment of income” or “furnishing of inaccurate particulars of income” is not merely an idle formality but is a statutory obligation cast upon him, which we find had not been discharged in the present case as per the mandate of law.

validity of the jurisdiction assumed by the A.O for imposing penalty u/s.271(1)(c) of the Act on an assessee without pointing out in the “Show cause” notice (SCN) issued u/s.274 r.w.s. 271(1)(c) of the Act the specific default for which penalty was sought to be imposed in its case, therefore, the view therein taken by us will apply mutatis mutandis for disposing off the present appeal of the assessee for A.Y.2014-15 in ITA No.40/RPR/2023. Therefore, in the backdrop of our aforesaid observations, as the A.O in the present case also had imposed penalty u/s.271(1)(c) without pointing out in the SCN dated 30.12.2016, 13.05.2017 and 11.08.2017 the specific default for which the penalty was sought to be impose, therefore, the penalty of Rs.62550.32 lacs (approx.) is on the same terms and reasoning vacated.

188 South Eastern Coalfields Group of cases (On penalty)

2. (a) That, on the facts and in the circumstances of the case and in law, the Ld. AO erred in initiating penalty proceeding without specifying whether it is for concealment of income or furnishing inaccurate particulars of income. (b) 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] has erred in not adjudicating the specific ground raised by the Appellant raising the above issue of non-strike off. (c) That on the facts and in the circumstances of the case, the Ld. AO has erred in invoking penalty for inaccurate particulars in cases where two views are possible and Assessee has taken one of the possible views which is also supported by several judicial precedence. (d) That on the facts and in the circumstances of the case, and in law, the Ld. AO has erred in levying penalty on additions made on a legal issue.

3. 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 confirming the penalty for furnishing inaccurate particulars on account of disallowance of land compensation and rehabilitation expenses without appreciating the fact that the said expenditure is revenue in nature and difference of opinion does not amount to furnishing of inaccurate particulars.

4. (a) That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC erred in confirming the penalty on disallowance of expenditure incurred on coal transportation by the Ex-Servicemen coal transporting companies made on ad-hoc basis without appreciating that penalty u/s.271(1)(c) should not be imposed for additions/ disallowances made on the basis of estimates.

189 South Eastern Coalfields Group of cases (On penalty)

(b) That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC erred in confirming the penalty without appreciating the fact that penalty was deleted by Ld. CIT(A) on similar issues in preceding years by observing that the disallowance is made on the basis of mere estimates, thereby violating the principle of consistency.

5. That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC erred in confirming the penalty on disallowance of Compensation paid to employees based on actuarial valuation without appreciating that the claim is made by the Appellant by relying on several favorable judicial precedence.

6. That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC erred in confirming the penalty for furnishing inaccurate particulars on account of disallowance of depreciation claimed on building leased to Apollo Hospitals without appreciating the fact that the Assessee has correctly furnished all details of expenditure and disallowance was made merely due to difference of opinion.

7. That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC erred in confirming the penalty for furnishing of inaccurate particulars on account of LD penalty received without appreciating the fact that the said receipt is capital in nature and difference of opinion does not amount to furnishing of inaccurate particulars.

8. That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC erred in confirming the penalty for furnishing inaccurate particulars on account of disallowance of Provision on mine closure without appreciating that the claims made by the Appellant by relying on several favorable judicial precedence.

9. That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC erred in confirming the penalty for furnishing inaccurate particulars on account of disallowance of OBR expenses without appreciating the fact that the claim is made by the Appellant by relying on several favorable judicial precedence.

10. That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC erred in confirming the penalty for furnishing inaccurate particulars on account of additions made due to short credit of interest income without appreciating the fact that Appellant has completely disclosed all relevant facts.

11. That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC erred in confirming the penalty for furnishing of 190 South Eastern Coalfields Group of cases (On penalty)

inaccurate particulars on account of disallowance of depreciation claimed on railway siding leased to Aryan Coal Beneficiation Pvt Ltd without appreciating the fact that the Appellant has correctly furnished all details of expenditure and disallowance was made merely due to difference of opinion.

12. That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC erred in confirming the penalty for furnishing inaccurate particulars on account of excess claim of depreciation without appreciating the fact that the Appellant had completely and correctly furnished all relevant details of assets. 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.”

S. No. Particulars Amount (Rs.in lakhs) 1. Disallowance of land compensation and 25666.00 rehabilitation expenses

191 South Eastern Coalfields Group of cases (On penalty)

2. Disallowance of payment made to ESM 14000.76 transporters 3. Disallowance of compensation to 31724.00 employees based on actuarial valuation 4. Disallowance of depreciation claimed on 41.00 Apollo hospital building 5. Addition of amount received on account of 126.10 LD penalty ( by recharacterizing the same as a revenue receipt) 6. Disallowance of provision for mine closure 4103.00 7. Disallowance of overburden removal 60555.00 expenses 8. Addition made on account of short credit 3471.54 of interest income 9. Disallowance of depreciation claimed on 8.00 railway siding 10. Disallowance of assessee’s claim of excess 81.42 depreciation

S. No. Particulars Mention of limb for initiating penalty in quantum assessment order dated 28.02.2017 passed u/s.143(3) of the Act 1. Disallowance of land compensation and rehabilitation expenses

192 South Eastern Coalfields Group of cases (On penalty)

2. Disallowance of payment made to ESM transporters 3. Disallowance of compensation to employees based on actuarial valuation No specific limb has been invoked while initiating 4. Disallowance of depreciation claimed penalty proceedings (AO’s on Apollo hospital building remark in the assessment 5. Addition of amount received on order- Penalty u/s.271(1)(c) account of LD penalty ( by of the Act is separately recharacterizing the same as a revenue initiated. receipt) 6. Disallowance of provision for mine closure 7. Disallowance of overburden removal expenses 8. Addition made on account of short credit of interest income 9. Disallowance of depreciation claimed on railway siding 10. Disallowance of assessee’s claim of excess depreciation Also, the A.O a/w. the assessment order issued a “Show Cause” notice (SCN) u/s. 274 r.w.s. 271(1)(c) of the Act dated 28.02.2017.

Rs. 85962.75 lacs for furnishing of inaccurate particulars of income w.r.t the aforesaid additions/disallowances, as under:

S. No. Particulars Mention of limb for levying penalty in penalty order dated 30.11.2018 1. Disallowance of land compensation and rehabilitation expenses 2. Disallowance of payment made to ESM transporters 3. Disallowance of compensation to employees based on actuarial valuation 4. Disallowance of depreciation claimed on Apollo hospital building 5. Addition of amount received on For “furnishing inaccurate account of LD penalty (by particulars of income” recharacterizing the same as a revenue receipt) 6. Disallowance of provision for mine closure 7. Disallowance of overburden removal expenses 8. Addition made on account of short credit of interest income 9. Disallowance of depreciation claimed on railway siding 10. Disallowance of assessee’s claim of excess depreciation

194 South Eastern Coalfields Group of cases (On penalty) inaccurate particulars of income, but the said observation of the A.O is found to be factually incorrect. As observed by us hereinabove, a perusal of the assessment order passed by the A.O u/s.143(3) of the Act, dated 28.02.2017, therein reveals that the impugned proceedings u/s.271(1)(c) of the Act w.r.t. the aforesaid additions/disallowances under consideration were initiated by the A.O without specifying any default.

195 South Eastern Coalfields Group of cases (On penalty)

Issue No.-2:- The AO in his assessment order found that the company has created provisions as per actuarial valuations against various heads of expenses. There were no names and addresses with each of whom these liabilities can be associated, which is totally contingent in nature and is also unascertainable. Therefore, these claims made by the assessee to the extent of actuarial value is not allowed. Under these observation AO disallowed the sum of Rs. 317,24,00,000/- and has also initiated penalty proceedings under section 271(1)(c) of the Act for furnishing inaccurate particulars of income. Taking into account the facts held that the provisions created for Rs. 317,24,00,000/- for future liabilities as provisions are not allowed as admissible expenditure. The penalty on this issue of the appellant is rightly decided by the AO and hence, the appeal is dismissed. Issue No.-3:- The appellant has claimed an expenditure of Rs. 256,66,00,000/- as land compensation and rehabilitation expenses in the course of obtaining land for mining purpose. As per the assessment order the Assessing Officer has disallowed this claim of Rs. 256,66,00,000/- the expenditure made towards the compensation and rehabilitation. These payments were made towards main acquisition. Following the judgment of ITAT Nagpur, these expenses were disallowed as they are capital in nature. It is pertinent to mention that the claim of the expenditure is towards the acquiring complete rights of possession. This opinion was upheld by several courts as mentioned in the order of the CIT (Appeals), who decided the issue in favour of revenue. Respectfully following these judgments penalty levied on this issue is justified and the order of the Assessing Officer hence is confirmed. Issue No.-4:- Assessee-company has claimed expenses of Rs. 560,03,07,468/-under the head payments of transportation. The AO observed that the rates of transportation paid to these companies were higher than those paid to other transporters. As the nature of work was same, such higher charges were clearly made for purposes other than commercial expediencies. Assessee has not furnished the required details such as the quantity transported and the rates charged by the ESM companies alongwith their names. As regards, the NON-ESM companies, the assessee has not furnished such details. With the above discussion assessing officer has disallowed 50% of expenses i.e. Rs. 280,01,53,734/- booked under this head and has also initiated penalty proceedings under section 271(1)(c) of the Act for furnishing inaccurate particulars of income.

196 South Eastern Coalfields Group of cases (On penalty)

In the absence of complete and verifiable details, the AO has to resort to some estimates for allowance/disallowance of a particular expenditure, which has also been done in the present case by the AO by disallowing 50% of the total expenses of Rs. 560,03,07,468/- i.e. Rs. 280,01,53,734/-. However Id. CIT(A), Bilaspur opined that the estimated disallowance made by the AO at the rate of 50% of the above expenditure is on the higher side, therefore, he restricted the disallowance to Rs. 140,00,76,867/- i.e. 25% of the total claim of Rs. 560,03,07,468/-. The Assessing Officer decision on this issue is confirmed. The penalty levied on this issue is justified to the extent of 25% and the Appeal stands partly allowed. Issue No.-5:- Assessee has claimed depreciation of Rs. 41,00,000/- on building rented to M/s Apollo Hospital building for the purpose of running its clinic as a general hospital, open to all and not for exclusive use of the assessee. Whereas, as per the lease agreement between the Apollo Hospital and the assessee, the said building was given on lease for a period of 30 years. The assessee's attempt to pass rental income as business income was not correct, therefore, the AO disallowed the same and added it back to the income of the assessee and has also initiated penalty proceedings under section 271(1)(c) of the Act for furnishing inaccurate particulars of income. However, to clarify the matter further, during the course of hearing, it was clarified in the line of past years that the charging section 32 of the Act, for claim of depreciation, clearly specifies In respect of depreciation of- (i) buildings, machinery, plant or furniture, being tangible assets; (il) know-how, patents, copyrights, trademarks, licences, franchises or any other business or commercial rights of similar nature, being intangible assets acquired on or after the 1st day of April, 1998, owned, wholly or partly, by the assessee and used for the purposes of the business or profession, the following deductions shall be allowed. Deprecation on such asset hence can't be allowed and the opinion of the Assessing Officer is found to be correct and no interference is made to the penalty order the appeal hence is dismissed.

197 South Eastern Coalfields Group of cases (On penalty)

Issue No.-6:- The AO in his assessment order mentioned that the assessee had received L.D penalty of Rs. 1,26,10,1861- imposed on parties due to late supply of plant & machineries. AO refuted the argument of the assessee by highlighting the facts that, damages, in the form of L D penalty, had been received by the assessee on account of belated supply of machineries. The penalty appears to have been received as compensation for the loss of profit, and therefore, was in the nature of a revenue receipt. In absence of any evidence there is no reason to accept the fact that a part of the total receipts was capital in nature. In absence of any reasonable and logical explanation to justify any loss borne by the assessee for delay in supply of machineries, the AO added back Rs. 1,26,10,186/- to the income of the assessee. Since the income was under reported to the extent of Rs. 1,26,10,1861- concealment penalty was levied and is justified and hence, the appeal on this issue is dismissed. Issue No.-7:- The AO in his assessment order observed by that the 'provision for mine closure at Rs. 41,03,00,000/- was separately claimed as deduction. On being asked by the AO, assessee justified the claim of provision for mine closure by quoting guideline set out by the Ministry of Coal in this regard. However, AO carefully examined the guidelines and made certain observations denying the claim to the assessee, impugned fund was neither created nor set aside during the year, No expenditure to the extent was actually incurred, impugned claim of Rs. 41,03,00,000/-has no direct nexus with the income of the assessee, The fund so created is supposed to be reversed back in the hands of the assessee before the expenditure, Further complications will arise in that year as there will be some mismatch between actual expenditure and accumulated fund created out of estimated profits. AO disallowed the sum of Rs. 41,03,00,000/- and has also initiated penalty proceedings under section 271(1)(c) of the Act for furnishing inaccurate particulars of income. The penalty levied on this issue is justified and hence, the appeal on this issue is dismissed. Issue No.-8:- The AO in his assessment order mentioned that OBR adjustment of Rs. 605,55,00,000/- was claimed by the assessee in its P&L account, similar claim was made in previous years. This claim was made on the basis of creation of a charge formulated by M/s Coal India Ltd. for its subsidiaries by employing a system of accounting called Over Burden Removal Accounting". According to this system "OBR

198 South Eastern Coalfields Group of cases (On penalty) adjustment" was worked out on the basis of expected life time of a mine and approximate over burden to be removed during such life time. The claim made by the assessee that such a notional charge helps in spreading over burden removal cost over the life span of a mine is misleading while taxation of actual profit is concerned. Accordingly, amount of Rs. 605,55,00,000/- was disallowed and added back to the income of the assessee and has also initiated penalty proceedings under section 271(1)(c) of the Act for furnishing inaccurate particulars of income. After taking into account the facts it can be held that, since this issue had been agitated for quite a long period and the assessee had been cleverly taking the expenditure which is met directly or indirectly by the Ministry of Coal to the balance sheet itself and debiting the whole amount in the P & L account is not legal. The penalty levied on this issue is justified and hence, the appeal on this issue is dismissed. Issue No.-9:- Assessee has claimed depreciation of Rs. 8,00,000/- on assets leased to M/s Aryan Coal Beneficiation Pvt. Ltd. for to be used as a railway siding. The AO found that as per the lease agreement it appeared that the railway siding was given on a lease for a period of 20 years. The assessee's attempt to pass rental income as business income was not correct, therefore, the AO disallowed the same and added it back to the income of the assessee and has also initiated penalty proceedings under section 271(1)(c) of the Act for furnishing inaccurate particulars of income. After taking into account the facts it is held that AO has rightly disallowed the claim of depreciation on the leased assets and the same not being admissible deduction therefore, confirmed addition of Rs. 8,00,000/-. The penalty levied on this issue is justified and hence, the appeal on this issue is dismissed. Issue No.-10:- Addition on account of excess depreciation wrongly claimed @40%: AO during the course of assessment proceedings found that assessee has claimed depreciation on some vehicles @ 40% which the assessee itself admitted that has been wrongly claimed instead of depreciation rate @15%. Thus, on this count an addition of Rs. 81,42,380/- was made to the income of the assessee and has also initiated penalty proceedings under section 271(1)(c) of the Act for furnishing inaccurate particulars of income.

199 South Eastern Coalfields Group of cases (On penalty)

The penalty levied on this issue is justified and hence, the appeal on this issue is dismissed.”

200 South Eastern Coalfields Group of cases (On penalty) the default for which the impugned penalty under Sec. 274 r.w.s 271(1)(c) was sought to be imposed on it, therefore, the assessee had remained divested of an opportunity to put forth in its defense a clear explanation that no such penalty u/s 271(1)(c) was called for in its case. The ld. AR in support of his aforesaid contention had relied on a host of judicial pronouncements, as under:

(i). CIT Vs. Manjunatha Cotton & Ginning Factory (2013) 35 taxmann.com 250 (Karnataka) (ii). Mohd. Farhan A. Shaikh Vs. PCIT (2021) 434 ITR 1 (Bombay)(FB) (iii). CIT Vs. Samson Perinchery (2007) 392 ITR 4 (Bombay) (iv). Pr. CIT (Central) Vs. Golden Peace Hotels and Resorts (P) Ltd. (2021) 124 tamnn.com 249 (SC) (v). PCIT Vs. Goa Coastal Resorts and Recreation (P) Ltd. (2021) 130 taxmann.com 379 (SC) (vi). Dilip N. Shroff Vs. JCIT (2007) 161 Taxman 218 (SC).

201 South Eastern Coalfields Group of cases (On penalty) was incorrect on its part to claim that no opportunity of being heard was afforded to it. It was submitted by the ld. D.R that now when the assessee company in compliance to the SCN, dated 28.02.2017 r.w SCN, dated 07.09.2018 had vide its reply filed in the course of the penalty proceedings on 10.10.2018 come forth with an explanation that no penalty u/s 271(1)(c) of the Act was called for in its hands, therefore, it was beyond comprehension that as to on what basis it could thereafter claim that it was not validly put to notice about the default for which penalty u/s 271(1)(c) of the Act was sought to be imposed on it.

202 South Eastern Coalfields Group of cases (On penalty)

(as per Annexure A of the assessee’s compilation) is culled out as under:

It may further be observed that the aforesaid SCN, dated 28.02.2017 (supra) was thereafter followed by another SCN, dated 07.09.2018 (supra). However, in the SCN, dated 07.09.2018 the A.O had called

203 South Eastern Coalfields Group of cases (On penalty) upon the assessee company to explain that as to why penalty u/s.271(1)(c) of the Act may not be imposed upon it for “concealing the particulars of income” and “furnishing of inaccurate particulars of income” w.r.t. the additions/disallowances that were sustained by the CIT(Appeals). Once again, for the sake of clarity, the SCN dated 07.09.2018 (as per Annexure B of the assessee’s compilation) is culled out as under:

204 South Eastern Coalfields Group of cases (On penalty)

It is neither the claim of the department nor a fact that the A.O had while framing the assessment initiated the penalty proceedings u/s.271(1)(c) on both the limbs, viz. “concealment of income” and “furnishing of inaccurate particulars of income” w.r.t. the multiple additions/disallowances which thereafter had been sustained by the CIT(Appeals). Our aforesaid conviction is fortified by the fact that not only the A.O while initiating the penalty proceedings u/s.271(1)(c) in the body of the assessment order had failed to specify either of default/limb but in fact had imposed the penalty for all the said additions/disallowances for “furnishing of inaccurate particulars of income.” Insofar the validity of the jurisdiction assumed by the A.O for imposing penalty u/s 271(1)(c) is concerned, we find that the same has been assailed before us on the ground that as the A.O had failed to point out the specific default for which penalty u/s.271(1)(c) was sought to be imposed in the aforesaid “Show cause” notice(s), dated 28.02.2017 and 07.09.2018, therefore, the assessee company was not validly put to notice as regards the default for which it was called upon to explain that as to why penalty may not be imposed on it under Sec. 271(1)(c) of the I.T Act.

205 South Eastern Coalfields Group of cases (On penalty)

the said statutory provision was sought to be imposed on it. In our considered view, the indispensable requirement for the A.O to put the assessee to notice as regards the specific charge contemplated under the aforesaid statutory provision viz. ‘concealment of income’ or ‘furnishing of inaccurate particulars of income’ is not merely an idle formality but is a statutory obligation cast upon him, which we find had not been discharged in the present case as per the mandate of law.

sought to be imposed, therefore, the penalty of Rs.85962.75 lacs (approx.) is on the same terms and reasoning vacated.

“1. That on the facts and in the circumstances of the case and in law, impugned penalty order dated 04 February, 2019 passed by the Learned Assistant Commissioner of Income Tax, Circle-1(1), Bilaspur (‘Ld. A.O) levying penalty under section 271(1)(c) of the Act is bad in law and liable to be quashed. 2. (a) That, on the facts and in the circumstances of the case and in law, the Ld. AO erred in initiating penalty proceeding without specifying whether it is for concealment of income or furnishing inaccurate particulars of income. (b) That on the facts and in the circumstances of the case, the Ld. AO has erred in invoking penalty for inaccurate particulars in cases where two views are possible and Assessee has taken one of the possible views which is also supported by several judicial precedence. (c) That on the facts and in the circumstances of the case, and in law, the Ld. AO has erred in levying penalty on additions made on a legal issue.

208 South Eastern Coalfields Group of cases (On penalty)

3. 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 confirming the penalty for furnishing inaccurate particulars on account of disallowance of land compensation and rehabilitation expenses without appreciating the fact that the said expenditure is revenue in nature and difference of opinion does not amount to furnishing of inaccurate particulars. 4. (a) That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC erred in confirming the penalty on disallowance of expenditure incurred on coal transportation by the Ex-Servicemen coal transporting companies made on ad-hoc basis without appreciating that penalty u/s.271(1)(c) should not be imposed for additions/ disallowances made on the basis of estimates. (b) That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC erred in confirming the penalty without appreciating the fact that penalty was deleted by Ld. CIT(A) on similar issues in preceding years by observing that the disallowance is made on the basis of mere estimates, thereby violating the principle of consistency. 5. That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC erred in confirming the penalty for furnishing inaccurate particulars on account of disallowance of depreciation claimed on building leased to Apollo Hospitals without appreciating the fact that the assessee had correctly furnished all details of expenditure and disallowance was made merely due to difference of opinion. 6. That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC erred in confirming the penalty for furnishing of inaccurate particulars on account of LD penalty received without appreciating the fact that the said receipt is capital in nature and difference of opinion does not amount to furnishing of inaccurate particulars. 7. That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC erred in confirming the penalty for furnishing inaccurate particulars on account of disallowance of Provision on mine closure without appreciating that the claims made by the Appellant by relying on several favorable judicial precedence. 8. That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC erred in confirming the penalty for furnishing inaccurate particulars on account of disallowance of OBR expenses without appreciating the fact that the claim is made by the Appellant by relying on several favorable judicial precedence.

209 South Eastern Coalfields Group of cases (On penalty)

9. That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC erred in confirming the penalty for furnishing inaccurate particulars on account of additions made due to short credit of interest income without appreciating the fact that Appellant has completely disclosed all relevant facts.

10. That on the facts and in the circumstances of the case, the Ld. CIT(A), NFAC erred in confirming the penalty for furnishing of inaccurate particulars on account of disallowance of depreciation claimed on railway siding leased to Aryan Coal Beneficiation Pvt Ltd without appreciating the fact that the Appellant has correctly furnished all details of expenditure and disallowance was made merely due to difference of opinion. 11. 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.”

S. No. Particulars Amount (Rs.in lakhs)

210 South Eastern Coalfields Group of cases (On penalty)

1. Disallowance of land compensation and 19736.00 rehabilitation expenses 2. Disallowance of payment made to ESM 10839.68 transporters 3. Disallowance of depreciation on Apollo 54.00 hospital building 4. Addition made on account of receipts of LD 471.07 penalty ( by recharacterizing the same as a revenue receipt) 5. Disallowance of provision for mine closure 11378.00 6. Disallowance of over burden removal 81660.00 expenses 7. Addition made on account of short credit 2401.77 of interest income 8. Disallowance of depreciation claimed on 119.00 railway siding

S. No. Particulars Mention of limb for initiating penalty in quantum assessment order dated 02.02.2018 passed u/s.143(3) of the Act

211 South Eastern Coalfields Group of cases (On penalty)

1. Disallowance of land compensation and For “furnishing of rehabilitation expenses inaccurate particulars of income”

2. Disallowance of payment made to ESM For “furnishing of transporters inaccurate particulars of income” 3. Disallowance of depreciation on Apollo For “furnishing of hospital building inaccurate particulars of income” 4. Addition made on account of receipts of No specific limb has been LD penalty ( by recharacterizing the same invoked while initiating as a revenue receipt) penalty proceedings ( AO’s remark in the assessment order-“penalty u/s.271(1)(C) of the Act is separately initiated.” 5. Disallowance of provision for mine For “furnishing of closure inaccurate particulars of income” 6. Disallowance of over burden removal For “furnishing of expenses inaccurate particulars of income” 7. Addition made on account of short credit For “furnishing of of interest income inaccurate particulars of income” 8. Disallowance of depreciation claimed on For “furnishing of railway siding inaccurate particulars of income”

Also, the A.O a/w. the assessment order had issued a “Show Cause” notice (SCN) u/s.274 r.w.s. 271(1)(c) of the Act dated 02.02.2018.

212 South Eastern Coalfields Group of cases (On penalty) under Sec.271(1)(c) of the Act may not be imposed on it w.r.t. the additions/disallowances that were sustained by the CIT(A). As the reply filed by the assessee did not find favor with the A.O, therefore, he vide his order passed under Sec.271(1)(c) of the Act, dated 04.02.2019 saddled it with a penalty of Rs. 77895.61 lacs (approx.) for furnishing of inaccurate particulars of income w.r.t the aforesaid additions/disallowances that were sustained/upheld by the CIT(Appeals), as under:

S. No. Particulars Mention of limb for levying penalty in penalty order dated 04.02.2019 1. Disallowance of land compensation For “furnishing of inaccurate and rehabilitation expenses particulars of income”

2. Disallowance of payment made to No specific limb has been ESM transporters invoked while imposing penalty 3. Disallowance of depreciation on For “furnishing of inaccurate Apollo hospital building particulars of income”

4. Addition made on account of For “furnishing of inaccurate receipts of LD penalty ( by particulars of income” recharacterizing the same as a revenue receipt) 5. Disallowance of provision for mine No specific limb has been closure invoked while imposing penalty 6. Disallowance of over burden No specific limb has been removal expenses invoked while imposing penalty 7. Addition made on account of short No specific limb has been credit of interest income invoked while imposing penalty

213 South Eastern Coalfields Group of cases (On penalty)

8. Disallowance of depreciation For “furnishing of inaccurate claimed on railway siding particulars of income”

214 South Eastern Coalfields Group of cases (On penalty) imposed on parties due to late supply of plant & machineries. AO refuted the argument of the assessee by highlighting the facts that, damages, in the form of LD penalty, had been received by the assessee on account of belated supply of machineries. The penalty appears to have been received as compensation for the loss of profit, and therefore, was in the nature of a revenue receipt. In absence of any evidence there is no reason to accept the fact that a part of the total receipts was capital in nature. In absence of any reasonable and logical explanation to justify any loss borne by the assessee for delay in supply of machineries, the AO added back Rs. 4,71,07,024/- to the income of the assessee. Since the income was under reported to the extent of Rs. 4,71,07,024/-concealment penalty was levied and is justified and hence, the appeal on this issue is dismissed. Issue No.-4:- The AO in his assessment order observed by that the 'provision for mine closure at Rs. 11,37,80,000/- was separately claimed as deduction. On being asked by the AO, assessee justified the claim of provision for mine closure by quoting guideline set out by the Ministry of Coal in this regard. However, AO carefully examined the guidelines and made certain observations denying the claim to the assessee, impugned fund was neither created nor set aside during the year, No expenditure to the extent was actually incurred, impugned claim of Rs. 11,37,80,000/- has no direct nexus with the income of the assessee, The fund so created is supposed to be reversed back in the hands of the assessee before the expenditure, Further complications will arise in that year as there will be some mismatch between actual expenditure and accumulated fund created out of estimated profits. AO disallowed the sum of Rs. 11,37,80,000/- and has also initiated penalty proceedings under section 271(1)(c) of the Act for furnishing inaccurate particulars of income. The penalty levied on this issue is justified and hence, the appeal on this issue is dismissed. Issue No.-5:- The AO in his assessment order mentioned that OBR adjustment of Rs. 816,60,00,000/- was claimed by the assessee in its P&L account, similar claim was made in previous years. This claim was made on the basis of creation of a charge formulated by M/s Coal India Ltd. for its subsidiaries by employing a system of accounting called "Over Burden Removal Accounting". According to this system "OBR adjustment" was worked out on the basis of expected life time of a mine and approximate over burden to be removed during such life time. The claim made by the assessee that such a 215 South Eastern Coalfields Group of cases (On penalty) notional charge helps in spreading over burden removal cost over the life span of a mine is misleading while taxation of actual profit is concerned. Accordingly, amount of Rs, 816,60,00,000/- was disallowed and added back to the income of the assessee and has also initiated penalty proceedings under section 271(1)(c) of the Act for furnishing inaccurate particulars of income. After taking into account the facts it can be held that, since this issue had been agitated for quite a long period and the assessee had been cleverly taking the expenditure which is met directly or indirectly by the Ministry of Coal to the balance sheet itself and debiting the whole amount in the P & L account is not legal. The penalty levied on this issue is justified and hence, the appeal on this issue is dismissed. Issue No.-6:- Assessee has claimed depreciation of Rs. 54,00,000/- on building rented to M/s Apollo Hospital building for the purpose of running its clinic as a general hospital, open to all and not for exclusive use of the assessee. Whereas, as per the lease agreement between the Apollo Hospital and the assessee, the said building was given on lease for a period of 30 years. The assessee's attempt to pass rental income as business income was not correct, therefore, the AO disallowed the same and added it back to the income of the assessee and has also initiated penalty proceedings under section 271(1)(c) of the Act for furnishing inaccurate particulars of income. However, to clarify the matter further, during the course of hearing, it was clarified in the line of past years that the charging section 32 of the Act, for claim of depreciation, clearly specifies In respect of depreciation of- (i) buildings, machinery, plant or furniture, being tangible assets; (il) know-how, patents, copyrights, trademarks, licences, franchises or any other business or commercial rights of similar nature, being intangible assets acquired on or after the 1st day of April, 1998, Owned, wholly or partly, by the assessee and used for the purposes of the business or profession, the following deductions shall be allowed. Deprecation on such asset hence can't be allowed and the opinion of the Assessing Officer is found to be correct and no interference is made to the penalty order the appeal hence is dismissed.

216 South Eastern Coalfields Group of cases (On penalty)

Issue No.-7:- Assessee-company has claimed expenses of Rs. 433,58,75,758/-under the head payments of transportation. The AO observed that the rates of transportation paid to these companies were higher than those paid to other transporters. As the nature of work was same, such higher charges were clearly made for purposes other than commercial expediencies. Assessee has not furnished the required details such as the quantity transported and the rates charged by the ESM companies alongwith their names. As regards, the NON-ESM companies, the assessee has not furnished such details. With the above discussion assessing officer has disallowed 50% of expenses i.e. Rs. 216,79,37,8801- booked under this head and has also initiated penalty proceedings under section 271(1)(c) of the Act for furnishing inaccurate particulars of income. In the absence of complete and verifiable details, the AO has tc resort to some estimates for allowance/disallowance of a particular expenditure, which has also been done in the present case by the AO by disallowing 50% of the total expenses of Rs. 433,58,75,758/- i.e. Rs. 216,79,37,880/-. However Id. CIT(A), Bilaspur opined that the estimated disallowance made by the AO at the rate of 50% of the above expenditure is on the higher side, therefore, he restricted the disallowance to Rs. 108,39,68,940/- i.e. 25% of the total claim of Rs. 433,58,75,758/-. The Assessing Officer decision on this issue is confirmed. The penalty levied on this issue is justified to the extent of 25% and the Appeal stands partly allowed. Issue No.-8:- Assessee has claimed depreciation of Rs. 119,00,000/- on assets leased to M/s Aryan Coal Beneficiation Pvt. Ltd. for to be used as a railway siding. The AO found that as per the lease agreement it appeared that the railway siding was given on a lease for a period of 20 years. The assessee's attempt to pass rental income as business income was not correct, therefore, the AO disallowed the same and added it back to the income of the assessee and has also initiated penalty proceedings under section 271(1)(c) of the Act for furnishing inaccurate particulars of income. After taking into account the facts it is held that AO has rightly disallowed the claim of depreciation on the leased assets and the same not being admissible deduction therefore, confirmed addition of Rs. 119,00,000/-. The penalty levied on this issue is justified and hence, the appeal on this issue is dismissed.”

217 South Eastern Coalfields Group of cases (On penalty)

“3. After receipt of order of CIT(A), Bilaspur a show cause notice under section 271(1)(c) of the Act dated 07.01.2019, which was duly served upon the assessee to explain as to why penalty u/s.271(1)(c) of the I.T Act, 1961 should not be imposed on the 218 South Eastern Coalfields Group of cases (On penalty) points of additions on which penalty u/s.271(1)(c) has been initiated and the same have been sustained by the order of the CIT(A), Bilaspur. In response to the show cause notice, the assessee company has requested for a short adjournment. Then the case was re-fixed on 15.01.2019. On the dates of hearing, Mr. Anand Bakshi, Sr. Manager Finance, Mr. Bidyut Sarkar and CA Shri Vinod Khatri on behalf of the company attended and submitted written replies which were perused and have been placed on record. Reply submitted discussed with them in detail.”

be imposed, therefore, the penalty thereafter imposed by him cannot be sustained and is liable to be vacated. The ld. AR in order to drive home his aforesaid claim had drawn our attention to the aforesaid SCN, dated 07.01.2019. Referring to the aforesaid discrepancy in the SCN, dated 07.01.2019, it was submitted by the ld. AR that as the AO had failed to validly put the assessee to notice as regards the specific default for which the impugned penalty under Sec. 274 r.w.s 271(1)(c) was sought to be imposed, therefore, the assessee company had remained divested of an opportunity to put forth in its defense a clear explanation that no such penalty u/s 271(1)(c) was called for in its case. The ld. AR in support of his aforesaid contention had relied on a host of judicial pronouncements, as under:

(i). CIT Vs. Manjunatha Cotton & Ginning Factory (2013) 35 taxmann.com 250 (Karnataka) (ii). Mohd. Farhan A. Shaikh Vs. PCIT (2021) 434 ITR 1 (Bombay)(FB) (iii). CIT Vs. Samson Perinchery (2007) 392 ITR 4 (Bombay) (iv). Pr. CIT (Central) Vs. Golden Peace Hotels and Resorts (P) Ltd. (2021) 124 tamnn.com 249 (SC) (v). PCIT Vs. Goa Coastal Resorts and Recreation (P) Ltd. (2021) 130 taxmann.com 379 (SC)

220 South Eastern Coalfields Group of cases (On penalty)

(vi). Dilip N. Shroff Vs. JCIT (2007) 161 Taxman 218 (SC).

rebut the claim of the assessee’s counsel that the assessee pursuant to SCN, dated 07.01.2019 was not validly put to notice about the specific default for which penalty u/s.271(1)(c) was being proceeded with and was sought to be imposed on it and thus, was left guessing on the said aspect.

222 South Eastern Coalfields Group of cases (On penalty)

However, we cannot remain oblivion of the fact that the A.O after receipt of the order of the CIT(Appeals), dated 28.12.2018, had vide his SCN, dated 07.01.2019 (supra) called upon the assessee company to show cause that as to why penalty u/s.271(1)(c) of the Act may not 223 South Eastern Coalfields Group of cases (On penalty) be imposed upon it for having “concealed the particulars of income” and “furnished inaccurate particulars of such income.” Again, for the sake of clarity, the SCN, dated 07.01.2019 (wrongly dated 02.02.2018) issued u/s. 274 r.w.s. 271(1)(c) of the Act is culled out as under:

We find substance in the claim of the Ld. AR that as the assessee pursuant to the SCN, dated 07.01.2019 was left guessing as to for what default/defaults the penalty u/s.271(1)(c) of the Act was sought

224 South Eastern Coalfields Group of cases (On penalty) to be imposed on it, therefore, it was divested of its right of putting forth an explanation in its defense to support its claim that it was not exigible to imposition of penalty under the aforesaid statutory provision. Our aforesaid conviction is all the more fortified by the fact that it was only subsequent to the SCN, dated 07.01.2019 that the assessee had filed its reply/explanation dated 24.01.2019 in its attempt to impress upon the A.O that no penalty u/s.271(1)(c) of the Act was called for in its case. Considering the SCN, dated 07.01.2019, we are of a strong conviction that the A.O had failed to validly put the assessee company to notice about the specific default for which penalty u/s.271(1)(c) was sought to be imposed in its case. Insofar the validity of the jurisdiction assumed by the A.O for imposing penalty u/s 271(1)(c) is concerned, we find that as stated by the Ld. AR, and, rightly so, as the A.O had in his SCN, dated 07.01.2019 failed to point out the specific default for which penalty u/s.271(1)(c) was sought to be imposed upon the assessee company, therefore, the assessee was not validly put to notice as regards the default for which it was called upon to explain that as to why penalty may not be imposed on it under Sec. 271(1)(c) of the I.T Act.

225 South Eastern Coalfields Group of cases (On penalty)

226 South Eastern Coalfields Group of cases (On penalty) u/s.271(1)(c) of the Act on an assessee without pointing out in the “Show cause” notice (SCN) issued u/s.274 r.w.s. 271(1)(c) of the Act the specific default for which penalty was sought to be imposed in its case, therefore, the view therein taken by us will apply mutatis mutandis for disposing off the present appeal of the assessee for A.Y.2016-17 in ITA No.42/RPR/2023. As observed by us hereinabove, though the A.O vide his SCN, dated 02.02.2018 had validly put the assessee company to notice that the penalty proceedings u/s.271(1)(c) were being proceeded with in its case for “furnishing of inaccurate particulars of income” but then the said clarity of notice was lost the moment he had thereafter vide his subsequent SCN dated 07.01.2019 issued u/s. 274 r.w.s. 271 called upon the assessee to explain that as to why penalty u/s.271(1)(c) may not be imposed upon it for having concealed the particulars of income and furnished inaccurate particulars of income. Therefore, in the backdrop of our aforesaid observations, as the A.O in the present case also had imposed penalty u/s.271(1)(c) without pointing out in the SCN dated 07.01.2019 the specific default for which the penalty was sought to be imposed, therefore, the penalty of Rs.77895.61 lacs (approx.) is on the same terms and reasoning vacated.

227 South Eastern Coalfields Group of cases (On penalty)

Order pronounced in open court on 09th June, 2023.