NADEEM MIRZA,NEW DELHI vs. JCIT RANGE-48, NEW DELHI

Since, the issue and the facts relating to both the appeals are more or less identical, for the sake of convenience, they are clubbed together and disposed of in a consolidated order.

Briefly the facts are, both the assessees were joint owners of a property situated at Gali Ghantewali, Pahari Bhojla, Delhi.

Before us, in addition to the main grounds, the assessees have raised certain additional grounds in their written submissions, wherein, validity of the penalty orders passed under section 271D have been challenged. It is the case of the assessees before us that for initiating proceedings under section 271D of the Act, the Assessing Officer has to record a satisfaction while completing assessment under section 143(3) of the Act. It is submitted that since in case of the present assessees, no assessments have been completed under section 143(3) of the Act and there is no recording of satisfaction by the Assessing Officer for initiation of proceedings under section 271D of the Act, the penalty orders passed under Section 271D are invalid. In support of such contention, learned counsel relied upon a decision of the Hon’ble Delhi High Court in case of CIT Vs. JKD Capital & Finlease Ltd. ITA 780/2015. He further relied upon the following decisions: 3 | P a g e & 1759/Del/2020 AY: 2017-18

Without prejudice, learned counsel submitted that on merits also, the assessee has a strong case, as, penalty under section 271D is not automatic, but it depends upon the acceptability of the explanation furnished by the assessee. He submitted, assessees are poor and uneducated person and are not aware of the provisions of section 269SS. He submitted, the assessees were not made aware of the amendment brought to the said provision by their counsel/advisor. Thus, the default happened due to bonafide mistake arising out of ignorance of law. Thus, he submitted, due to such bonafide mistake, penalty should not be levied. Thus, he submitted, penalty imposed should be deleted.

Learned Departmental Representative submitted that there is no dispute that the assessee has violated the provision of section 269SS of the Act by receiving cash above the amount of Rs.20,000/-. Drawing our attention to section 271D of the Act, learned Departmental Representative submitted that there is no doubt that the officer in the rank of Joint Commissioner has not only initiated proceedings for imposition of penalty, but has passed the orders of penalty under section 271D of the Act. Thus, 4 | P a g e & 1759/Del/2020 AY: 2017-18 he submitted, the contentions of the assessees that the penalty orders are invalid, have no legs to stand.

We have considered rival submissions and perused materials on record. We have also applied our mind to the decisions relied upon. At the outset, we must observe, the issues raised in the additional grounds challenging the validity of the penalty orders were never raised either before the officer imposing penalty or learned first appellate authority.

Be that as it may, for the sake of completeness, we proceed to deal with the additional grounds. It is the contention of the assessee that since, the Assessing Officer has not passed any assessment order under section 143(3) of the Act and penalty proceedings under section 271 could only have been initiated after recording satisfaction in course of such assessment proceedings, penalty orders are invalid. In our view, the aforesaid contentions of the assessee are unacceptable.

On a reading of section 269SS as well as section 271D of the Act, it is observed that the only requirements under the law is, there must be violation in terms of section 269SS and penalty proceedings have to be initiated and completed by the officer in the rank of JCIT. In the facts of the present appeals, 5 | P a g e & 1759/Del/2020 AY: 2017-18 undoubtedly, the JCIT has initiated the proceedings for imposition of penalty. On perusal of the penalty order, it is observed that the show-cause notice under section 274 read with section 271D was issued on 07.03.2019 and the penalty orders were passed on 31.07.2019. Therefore, it is well within the period of limitation.

To our understanding, there is no requirement either under sections 271D or 275(1) or any other provision, which necessitates initiation of penalty proceeding under sections 271D of the Act, only after recording of satisfaction in assessment orders passed under section 143(3) of the Act. Though, the assessee has relied upon CBDT Circular No. 9/DV/2016, dated 26th April, 2016 to draw support in respect of his submission, however, on a careful reading of the said Circular, it is observed that in the case decided by the Hon’ble Kerala High Court, wherein, it has been clearly held that the competent authority, who can levy penalty, is the JCIT. Therefore, only JCIT can initiate the proceeding for levy of penalty and no other person.

On a careful examination of the decision of the Jurisdictional High Court in case of CIT Vs. JKD Capital & Finlease Ltd. (supra), it is observed that it is factually distinguishable as in the said case the Assessing Officer, while completing assessment, had issued a direction to initiate proceedings under section 271(1)(c) read with section 271E of the Act. Thus, considering the fact that the penalty proceeding has already been initiated by the Assessing Officer in course of assessment proceedings, Hon’ble High Court has held that the limitation will run from the date of initiation of penalty proceedings by the Assessing Officer. However, factual position is different in the present case as penalty proceedings were initiated by the JCIT himself and not by the Assessing Officer in course of assessment proceedings.

As far as merits of the issue is concerned, undisputedly, the assessee has received cash exceeding the threshold limit of Rs.20,000/-. The only explanation of the assessee is that they have received the cash due to ignorance of law, being unaware of & 1759/Del/2020 AY: 2017-18 the amended provision of section 269SS of the Act, including the specified sum within the purview of section 269SS.

In our view, the aforesaid contention of the assessee is equally unacceptable considering the fact that the subject amendment was brought to the statute in the year 2015 and the appeals relate to assessment year 2017-18. No other reasonable explanation has been furnished by the assessee to demonstrate that the violation of section 269SS was due to bonafide reasons or reasonable cause. In view of the aforesaid, we do not find any valid reasons to interfere with the decision of the first appellate authority.

In the result, appeals are dismissed.