ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-1, JALANDHAR vs. SHRI MADAN LAL, SHAHKOT

ORDER Per: Bench: A batch of six appeals of the revenue was filed against the order of the ld. Commissioner of Income Tax (Appeals)-5,Ludhiana,[in brevity ‘the CIT (A)’] order passed u/s 250(6) of the Income Tax Act 1961, [in brevity ‘the Act’] for to 28/Asr/2022 2 Assessment Years: 2008-09 to 2013-14 A.Ys. 2008-09 to 2013-14. The impugned orders were emanated from the order of the ld. Asstt. Commissioner of Income Tax-Central Circle-I, Jalandhar(in brevity the AO) order passed u/s 271(1)(c) of the Act.

2. Whether on the facts & circumstances of the case and in law, the Ld.CIT(A) has erred in deleting penalty u/s 271 (l)(c) of the Income Tax Act, 1961, on the basis of Hon’ble ITAT’s order setting aside the assessment order and the subsequent order to 28/Asr/2022 3 Assessment Years: 2008-09 to 2013-14

passed by the Ld.CIT(A) without appreciating the fact that the AO in the last para of the assessment order has recorded the number and date of approval granted by the Addl. CIT u/s 153D.

at any time before or at the time of hearing of the appeal.”

3. When the appeals are called for hearing, none was present on behalf of the assessee. On perusal of the record, we find that assessee has filed adjournment petition for all the cases and prayed for the adjournment. The medical certificate is duly enclosed. We peruse that the reason of adjournment and adjournment is on medical emergency. The copy of the medical certificate dated 18.07.2023 issued by the Doctor Amanpreet Singh, B.A.M.S is enclosed. In the certificate there is not any disease or medical reason is mentioned. The evidence, medical certificate, issued by said doctor has no evidential value. Accordingly, the petition for adjournment of the ld. AR is duly rejected. We proceed to dispose of the appeals ex parte qua for assessee after hearing the ld. DR.

4. Brief fact of the case is that the assessment was completed with demand of tax. The penalty proceeding was initiated u/s 271(1)(c) and accordingly the penalty to 28/Asr/2022 4 Assessment Years: 2008-09 to 2013-14 was levied amount to Rs.27,90,078/-. The assessee filed the appeal before the ld. CIT(A) related to quantum appeal and finally being unsuccessful, the quantum appeal was filed before the ITAT, Amritsar Bench. The ITAT quashed the assessment order for violation of provision section 153D of the Act. The penalty order U/s 271(1)(c) was framed by the ld AO. The penalty order was challenged before the ld. CIT(A). The ld. CIT(A) dismissed the order of the penalty by persuading the quantum order of ITAT-Amritsar Bench. The ld. CIT(A) had accepted the dismissal of quantum appeal and allowed the appeal of assessee related penalty. Being aggrieved revenue filed an appeal before us.

the corresponding additions made by the AO have already been deleted by ITAT vide its aforesaid order dated 22.12.2020 when the aforesaid quantum addition does not survive, the penalty levied U/s 271(1)(C) of I.T. Act on the corresponding quantum addition also cannot survive. We take support from judicial precedent in the case of K.C. Builders vs. ACIT 135 Taxman 461 (SC), in which the Hon’ble Apex Court held that where the additions made in the Assessment Order, on the basis of which penalty for concealment was levied, are deleted, by ITAT or otherwise, the penalty cannot stand by itself and is liable to be cancelled. In such a situation, there is no basis at all at present for sustaining the penalty U/s 271(1)(c) of I.T. Act, and therefore, in such a case, such penalty cannot survive presently. In view of the foregoing, the penalty levied U/s 271(1)(c) of I.T. Act (in respect of quantum addition already deleted by ITAT in aforesaid order dated. 22.12.2020 in ITA No.- 3152/Del/2018) is hereby cancelled. Accordingly, appeal filed by the assessee is allowed.”

Hon’ble High Court of Delhi at New Delhi in the case of PCIT- Delhi-III, vs. Fortune Technocomps (P) Ltd., date of order 13.05.2016 the relevant paragraphs 6 & 7 are duly extracted as below: “6. Despite the basis for issuance of the penalty notice under Section 271 (1) (c) having disappeared with the deletion by the to 28/Asr/2022 6 Assessment Years: 2008-09 to 2013-14

CIT (A) of the addition made by the AO, the latter continued with the penalty proceedings and imposed the penalty as noted above. This was set aside by the CIT (A). The Revenue then went in appeal before the ITAT which by the impugned order affirmed the order of the CIT (A). Relying on the decision of the Calcutta High Court in CIT v. Ananda Bazar Patrika Pvt. Ltd. (1979) 116 ITR 416 (Cat'), the altered or modified by the first appellate authority, the Assessing Officer has v no jurisdiction thereafter to proceed on the basis of the findings of the first appellate authority.

7. Having examined the impugned order of the ITAT and having considered the submissions of the learned counsel for the Revenue, the Court is unable to discern any legal infirmity in the analysis or conclusion reached by the ITAT. Once the assessment order of the AO in the quantum proceedings was altered by the CIT (A) in a significant way, the very basis of initiation of the penalty proceedings was rendered non-existent. The AO could not have thereafter continued the penalty proceedings on the basis of the same notice. Also, the Court concurs with the CIT (A) and the ITAT that once the finding of the AO on bogus purchases was set aside, it could not be said that there was any concealment of facts or furnishing of to 28/Asr/2022 7 Assessment Years: 2008-09 to 2013-14

inaccurate particulars by the assessee that warranted the imposition of penalty under section 271(1)(c) of the Act.”