Income Tax Appellate Tribunal - Lucknow
Shri Raj Kumar Arora, Kanpur vs Deputy Commissioner Of Income ... on 31 January, 2019
I.T.A. No.267/Lkw/2018
1
Assessment Year:2009-10
IN THE INCOME TAX APPELLATE TRIBUNAL
LUCKNOW BENCH 'B', LUCKNOW
BEFORE SHRI A. D. JAIN, VICE PRESIDENT AND
SHRI T. S. KAPOOR, ACCOUNTANT MEMBER
ITA No.267/Lkw/2018
Assessment Year:2009-2010
Shri Raj Kumar Arora, Vs. Dy.C.I.T.,
120/500(10), Lajpat Nagar, Central Circle-1,
Kanpur. Kanpur.
PAN:ABKPA 8096 M
(Appellant) (Respondent)
Appellant by Shri P. K. Kapoor, C. A.
Respondent by Shri C. K. Singh, D.R.
Date of hearing 30/01/2019
Date of pronouncement 31/01/2019
ORDER
PER T. S. KAPOOR, A.M.
This is an appeal filed by the assessee against the order of learned CIT(A)-IV, Kanpur dated 25/01/2018 pertaining to assessment year 2009-
10. In this appeal the assessee has taken as many as six grounds however, the crux of the grounds of appeal is the action of learned CIT(A) by which he has sustained the penalty of Rs.10,000/- which the Assessing Officer had made u/s 271(1)(b) of the Act.
2. In this case proceedings u/s 147 were initiated issuing notice u/s 148 of the Act. Later on, notices u/s 143(2) & 142(1) were issued fixing compliance on 09/09/2016. On the date fixed, neither anybody attended nor filed any written submissions, therefore, the Assessing Officer issued notice penalty notice u/s 271(1)(b) of the Act. When no compliance was I.T.A. No.267/Lkw/2018 2 Assessment Year:2009-10 made, the Assessing Officer imposed penalty of Rs.10,000/- u/s 271(1)(b) of the Act. Aggrieved with the action of Assessing Officer the assessee went in appeal before learned CIT(A) who also sustained the penalty.
3. Learned A. R. submitted before us that compliance with notice issued u/s 142(1) could not be made on the date fixed for compliance owing to the fact that the counsel of the assessee was busy in filing requisite forms under the Income Declaration Scheme, 2016 as well as in finalization of balance sheet and income tax returns which were time barring on 17/10/2016. Subsequently the assessee had made compliance of notice dated 31/08/2016 and assessment order was finally passed u/s 147/153(3) of the Act. Considering the subsequent compliance, the penalty should have been deleted by learned CIT(A).
4. Learned D. R., on the other hand, heavily relied on the orders of the authorities below and stated that the penalty was imposed for not complying with the notice u/s 142(1).
5. We have heard the rival parties and have gone through the material placed on record. We find that assessee during the assessment proceedings did not comply with the notice issued u/s 142(1) therefore, the authorities below have imposed penalty u/s 271(1)(b) of the Act. However, we find that finally the assessee did appear before the assessment proceedings and assessment was completed u/s 147/143(3) of the Act. Under similar circumstances I.T.A.T. Lucknow Bench of the Tribunal in the case of Smt. Reeta Patel vs Income Tax Officer in I.T.A. No.598/Lkw/2016 has deleted the penalty observing as under:
"5. We have heard the rival parties and have gone through the material placed on record. We find that assessee during the assessment proceedings did not comply with the notices issued I.T.A. No.267/Lkw/2018 3 Assessment Year:2009-10 u/s 142(1) on various dates which learned CIT(A) and Assessing Officer have noted in their order and therefore, the authorities below have imposed penalty u/s 271(1)(b) of the Act. However, we find that finally the assessee did appear before the assessment proceedings and assessment was completed u/s 143(3) and thereafter, the matter travelled upto Tribunal, which vide order dated 30/01/2017 allowed the appeal of the assessee for statistical purposes. Therefore, we do not see any reason to uphold the order of CIT(A). We reverse the same and allow the appeal filed by the assessee."
Respectfully following the view taken in the above appeal, we do not see any reason to uphold the order of CIT(A). We reverse the same and allow the appeal filed by the assessee.
6. In the result, the appeal of the assessee is allowed.
(Order pronounced in the open court on 31/01/2019) Sd/. Sd/.
( A. D. JAIN ) ( T. S. KAPOOR )
Vice President Accountant Member
Dated:31/01/2019
*Singh
Copy of the order forwarded to :
1. The Appellant
2. The Respondent.
3. Concerned CIT
4. The CIT(A)
5. D.R., I.T.A.T., Lucknow
Assistant Registrar