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Income Tax Appellate Tribunal - Delhi

Mdlr Airlines (P) Ktd, New Delhi vs Dcit Central Circle-14, New Delhi on 5 August, 2022

      IN THE INCOME TAX APPELLATE TRIBUNAL
                DELHI BENCH 'E', NEW DELHI


      BEFORE SH. N. K. BILLAIYA, ACCOUNTANT MEMBER
                            AND
         SH. YOGESH KUMAR US, JUDICIAL MEMBER

                       ITA No.1461/Del/2020
                     Assessment Year: 2016-17

  MDLR Airlines (P) Ltd.             DCIT
  Flat No.4, RR Apartment       Vs   Central Circle-14
  New Delhi-110030                   New Delhi
  PAN No. AAECM5231C
  (APPELLAN                          (RESPONDENT)

  Appellant                      Sh. Gautam Jain, Advocate
                                 Sh. Lalit Mohan, CA
  Respondent                     Sh. Amit Shukla, Sr. DR

  Date of hearing:               03/08/2022
  Date of Pronouncement:         05/08/2022

                            ORDER

PER N.K. BILLAIYA, AM:

This appeal by the assessee is preferred against the order of the CIT(A)-26, New Delhi dated 30.01.2020 pertaining to A.Y.2016-17.

2. The solitary grievance of the assessee is that the CIT(A) erred in upholding the penalty of Rs.1347640/- levied by the AO u/s. 271 (1) (c) of the Act.

3. The roots for the levy of penalty lie in the assessment order dated 21.12.2018 framed u/s. 143 (3) of the Act. The returned loss of Rs.71678656/- was assessed at total loss of Rs.6,73,17,373/-. The returned loss was reduced by disallowing the claim of depreciation of Rs.4361283/- which was disallowed by the AO in view of no activity carried during the year.

4. Penalty proceedings were separately initiated for filing of inaccurate particulars of income.

5. Vide order dated 27.06.2019 the AO levied penalty of Rs.1347640/- for producing inaccurate particulars of income.

6. Representatives of both the sides were heard at length. Case records carefully perused.

7. We find that similar depreciation was claimed by the assessee since A.Y.2012-13 to 2015-16 and the AO was consistently disallowing the claim of depreciation but on none of the earlier assessment years the AO levied penalty u/s. 271 (1) (c) of the Act for filing inaccurate particulars of income.

8. The Hon'ble Supreme Court in the case of Brahmaputra Consortium P. Ltd. 348 ITR 339 has held that inadvertent, bonafide, genuine claim of depreciation/ expenses does not call for levy of penalty u/s. 271 (1) (c) of the Act. Similar view was taken by the Hon'ble Supreme Court in the case of Reliance Petro Products Private Limited 322 ITR 158. The relevant findings of the Hon'ble Supreme Court read as under :-

9. In the light of the above stated decisions and after considering the facts we are of the considered opinion that there is no furnishing of inaccurate particulars of income by the assessee and, therefore, this is not a fit case for levy of penalty u/s. 271 (1) (c) of the Act. We accordingly direct the AO to delete the penalty so levied.

10. In the result, the appeal of the assessee is allowed.

Order pronounced in the open court on 05.08.2022.

         Sd/-                                   Sd/-
(YOGESH KUMAR US)                          (N. K. BILLAIYA)
 JUDICIAL MEMBER                        ACCOUNTANT MEMBER
*NEHA, Sr. Private Secretary*
Date:- .08.2022
Copy forwarded to:
1.     Appellant
2.     Respondent
3.     CIT
4.     CIT(Appeals)
5.     DR: ITAT
                                         ASSISTANT REGISTRAR
                                              ITAT NEW DELHI