Income Tax Appellate Tribunal - Mumbai
Johnson & Johnson Ltd, Mumbai vs Department Of Income Tax on 20 June, 2013
आयकर अपील य अ धकरण "जे
जे " यायपीठ मंब
ु ई म।
IN THE INCOME TAX APPELLATE TRIBUNAL "J" BENCH, MUMBAI
ी बी.
बी. रामकोट
रामकोट य,
य, लेखा सद य एवं ी अ मत शु ला,
ला, या यक सद य के सम ।
BEFORE SHRI B. RAMAKOTAIAH, AM, AND SHRI AMIT SHUKLA, JM
आयकर अपील सं/.I.T.A. No.3176/Mum/2012
( नधारण वष / Assessment Year: 1993-94)
आयकर अपील सं/.I.T.A. No.3177/Mum/2012
( नधारण वष / Assessment Year: 1999-2000)
ACIT-, (OSD)-5 (2) M/s. Johnson & Johnson Limited,
28th floor, World Trade Centre 1, बनाम / 30 Forjet Street,
Cuffe Parade, Mumbai-400 005. Mumbai:- 400 036
Vs.
थायी ले खा सं / .जीआइआर सं / .PAN/GIR No. : AAACJ0866E
(अपीलाथ /Appellant) : ( यथ / Respondent)
अपीलाथ ओर से /Appellant by : Mr. Mohit Jain
यथ क ओर से/Respondent by : Mr. Kirit Kamdar,
Mr. Pranay Gandhi
सन
ु वाई क तार ख /Date of Hearing : 20.06. 2013
घोषणा क तार ख/Date of
: 28.06.2013
Pronouncement
आदे श / O R D E R
Per :Amit Shukla , JM
The aforesaid appeals has been preferred by the Revenue against the two separate orders passed by CIT(A)- 24 Mumbai, of even date 24. 02. 2012, for the Assessment Years -1993-94 and 1999-2000, relating to penalty proceeding u/s 271(1) (c).
2 ITA No. 3176 /Mum/2012 (A.Y. 1993-94 and 1999-2000) ACIT vs. Johnson & Johnson Limited.
2. So far as levy of penalty u/s 271(1)(c) for the Assessment Year 1993-94 is concerned, it has been informed by the Learned Counsel for the assessee that in the quantum proceedings, the Tribunal has quashed the assessment order vide order dated 28th September,2012 passed in ITA No. 7182/Mum/2008 and therefore, no penalty can be sustained, even though the CIT(A) has deleted the penalty on merits. The Learned DR fairly conceded this fact that reassessment order passed u/s 147, on the basis of which penalty has been levied by AO, has been quashed on the ground of legally invalid.
3. In view of the aforesaid fact that the quantum order itself has been held to be invalid by the Tribunal on the ground that proceedings u/s 147 has not been validly initiated, therefore, the levy of penalty u/s 271(1)(c), itself has no legs to stand. In the result the penalty order is canceled on this ground alone. Thus, the departmental appeal for the Assessment Year 1993-94 is treated as dismissed.
4. In the Assessment Year 1999-2000 the Department has challenged the deletion on of penalty of Rs. 52.50 lakhs levied u/s 271(1)(c) by the CIT(A).
5. At the outset, Learned Counsel submitted that the addition on which penalty has been levied, has been deleted by the Tribunal in the quantum proceedings passed in ITA No. 2055/Mum/ 2003 and 675/Mum/2003 vide order dated 8th January, 2013. The Ld. DR fairly conceded to this fact that the addition on which penalty was levied has been deleted by the Tribunal.
6. After going through the relevant finding of the Assessing Officer in the penalty order, and the order of the Tribunal in the quantum proceeding of the Tribunal, it is apparent that the addition of Rs. 1.50 crore which was made on account of payment made to (NPPA) National Pharmaceutical Price Authority by the Assessing Officer has been deleted by the Tribunal vide order dated 18th January, 2013. Thus, the levy of penalty u/s 271(1) (c) on this addition cannot be sustained and has no legs to stand. Therefore, penalty is deleted on this ground alone. Accordingly, the appeal of the department is treated as dismissed.
3 ITA No. 3176 /Mum/2012 (A.Y. 1993-94 and 1999-2000) ACIT vs. Johnson & Johnson Limited.
7. In the result, both the appeals filed by the Department is dismissed.
Order pronounced on 28th Day June, 2013 .
आदे श क घोषणा दनांकः 28.06.2013 को क गई ।
SD/- SD/-
(B. RAMAKOTAIAH) (AMIT SHUKLA)
लेखा सद य / ACCOUNTANT MEMBER या यक सद य/JUDICIAL
य MEMBER
मुंबई Mumbai: दनांक Dated : 28 .06.2013
व. न.स/.Pramod Kumar, PS
आदे श क त ल प अ े षत/Copy
षत of the Order forwarded to :
1. अपीलाथ / The Appellant
2. यथ / The Respondent
3. आयकर आयु )अपील (/ The CIT(A)
4. आयकर आयु / CIT - concerned
5. वभागीय त न ध ,आयकर अपील य अ धकरण ,मंुबई / DR,
ITAT, Mumbai
6. गाड फाईल / Guard File
ार/ BY ORDER,
आदे शानुसार
उप/सहायक
उप सहायक पंजीकार (Dy./Asstt. Registrar)
आयकर अपील य अ धकरण ,मुंबई / ITAT, Mumbai