JAVED KHAN,DELHI vs. ITO, WARD 35(1), NEW DELHI

ORDER This appeal by the assessee pertaining to Assessment Year 2012-13 is filed against the order of the ld.CIT(A), National Faceless Appeal Centre, Delhi, dated 19.01.2023. The assessee has raised the following grounds of appeal:-

“1. The Ld. CIT (A) has wrongly dismissed the assesse’s appeal on the basis of wrong interpretation of facts from partial submission that the assesse was in tax bracket as the tax was being deducted and the appellant was well aware of it, and the assesse has not revealed the correct income under his salary received and the exact amount of Tax deducted. In case the Ld. CIT(A) was desirous to know these figures he should ask the assessee for submission of these figures, hence the Ld. CIT(A) was not justified by dismissing the appeal. The assesse has never stated in his submissions that during F.Y. 2011-12 tax had been deducted from his salary but the Ld. CIT (A) has concluded it. Hence the appeal is being filed.

may please be accepted and allow the relief accordingly. Hence the appeal is being filed.

4. In the assessment order u/s 144/147 dated 23/12/2019 for AY 2012-13 by which the penalty proceeding u/s 271F was initiated, though the endorsement was made for the assesse but this endorsement does not beer the signature of AO. It implies that the Ld. AO has not informed the assesse regarding this order. Further this unsigned order has never been served to the assesse. The Ld. AO has accepted this fact in order u/s 271(1)(c) dated 12/03/2022 for AY 2012-13. The copy of order is annexed as Annexure-2. As this fact came to the knowledge after receiving copy of order from ITO Ward 52(1) Delhi on 23/11/2022 while the appeal has been filed on 02/04/2022, this ground could not be raised before CIT(A). The copy of email received from ITO 52(1) is enclosed as Annexure-3. It is therefore humbly requested that in view of justice this additional ground of appeal may please be accepted and allow the relief accordingly. Hence the appeal is being filed.”

2. The facts giving rise to the present appeal are that in this case the assessee had not filed his return of income. The assessment was completed u/s 144 of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’) at Rs.14,61,000/-. Penalty proceedings u/s 271F of the Act were separately initiated. Thereafter, the AO, after giving opportunity to the assessee, imposed a penalty of Rs.5,000/- u/s 271F of the Act. Aggrieved against this, the assessee preferred appeal before the ld.CIT(A) who also sustained the penalty.

3. The ld. Counsel for the assessee argued that the authorities below were not justified in imposing the penalty and sustaining the same. He contended that there was reasonable cause for not filing the return of income. He contended that he had given correct PAN to the DDO as the assessee is a government employee serving in Railway Protection Force as Head Constable. Due to the mistake of the DDO, the assessee could not file his return in time. Therefore, the penalty is not sustainable.

139 of the Act and the default was bona fide. Therefore, the impugned penalty is unjustified. I, therefore, direct the AO to delete the same. The grounds raised by the assessee are allowed.