OSGL BUILDWELL PVT. LTD.,DELHI vs. ACIT CIRCLE-19(1), NEW DELHI

PDF · subscribers
ITA 9029/DEL/2019Status: DisposedITAT Delhi28 June 2023AY 2008-093 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the penalty notice issued under Section 274 read with Section 271(1)(c) was vague as it did not specify whether the penalty was for concealment of income or furnishing inaccurate particulars. Following jurisdictional High Court judgments, the penalty was quashed.

What were the facts?

The assessee's appeal to the CIT(A) was dismissed due to delay. The assessee claimed the delay occurred because they did not receive the penalty order and only became aware of it upon receiving a demand notice.

What were the issues?

Whether a penalty notice under Section 274 r.w.s. 271(1)(c) is valid if it does not specifically state the grounds for imposing the penalty, i.e., concealment of income or furnishing inaccurate particulars.

Which sections of the Income-tax Act were involved?

Section 274,Section 271(1)(c)

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(3)Show list

Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.

Income Tax Appellate Tribunal, DELHI BENCH ‘E’, NEW DELHI

Before: Dr. B. R. R. KumarSh. Yogesh Kumar US

Hearing: 08.06.2023Pronounced: 28.06.2023

ORDER

Per Dr. B. R. R. Kumar, Accountant Member:

1.

The present appeal has been filed by the assessee against the order of ld. CIT(A)-22, New Delhi dated 13.09.2019.

2.

The ld. CIT(A) dismissed the appeal of the assessee owing to the delay in filing of the appeal. The delay was due to the fact that the assessee has not received the penalty order and the appellant came to know after the receipt of the demand notice. The explanation of the assessee is acceptable.

3.

The issue of notice u/s 274 r.w.s. 271(1)(c) of the Income Tax Act, 1961 dated 11.03.2016 issued by the DCIT reads as under:

2 Norm Consultants Pvt. Ltd. “Have concealed the particulars of your income or furnished inaccurate particulars of such income in terms of explanation 1, 2, 3, 4 and 5 [penalty u/s 271(1)(c)].”

4.

On this issue, we are guided by the following judgments:

1) Karnataka High Court: CIT vs. Manjunatha Cotton and Ginning Factory: 359 ITR 565 held that notice under section 274 should specifically state the grounds mentioned in section 271(1)(c) of the Act, i.e., whether it is for concealment of income or for furnishing of incorrect particulars of income. Sending printed form where all the grounds mentioned in section 271 are mentioned would not satisfy requirement of law. 2) Bombay High Court: Mr. Mohd. Farhan A. Shaikh Vs ACIT Section 271(1)(c): Penalty-Concealment-Non-striking off of the irrelevant part while issuing notice u/s 271(1)(c) of the Income Tax Act, order is bad in law. Assessee must be informed of the ground of the penalty proceedings only through statutory notice. An omnibus notice suffers from the vice of vagueness. 3) The Hon’ble jurisdictional Delhi High Court in the case of PCIT vs. Sahara India Life Insurance Co. Ltd. in of 2019, reiterated that notice under section 274 should specifically state the grounds on which penalty was sought to be imposed as the assessee should know the grounds which he has to meet specifically. 4) The aforesaid principle has been reiterated in the in the case of CIT vs. SSA'S Emerald Meadows: 73 taxmann.com 241 (Kar) [Revenue’s SLP dismissed in 242 Taxman 180]

3 Norm Consultants Pvt. Ltd. 5. Hence, respectfully following the order of the Hon’ble Jurisdictional High Court, since the AO has not been specified u/s 274 as to whether penalty is proposed for alleged ‘concealment of income’ OR ‘furnishing of inaccurate particulars of such income’, the penalty levied is hereby obliterated.

6.

In the result, the appeal of the assessee is allowed. Order Pronounced in the Open Court on 28/06/2023.

More judgments on Section 274

All 4,894 judgments and leading authorities on Section 274 →

Recent GST High Court judgments

Search GST case law →