Income Tax Appellate Tribunal - Delhi
Prem Chand Gupta, New Delhi vs Ito, New Delhi on 26 December, 2017
ITA No. 6744/Del/2015
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH: 'H' NEW DELHI
BEFORE SHRI G.D. AGRAWAL, HON'BLE PRESIDENT
&
SHRI K.N. CHARY, JUDICIAL MEMBER
ITA No.-6744/Del/2015
(Assessment Year: 2011-12)
Prem Chand Gupta vs ITO
2116, D-11, Ward 62(4)
Vasant Kunj, New Delhi. New Delhi.
AAEPG5955G
Assessee by Sh. Gautam Jain, Adv.
Sh. Piyush Kumar Kamal, Adv.
Revenue by Sh. Ravi Kant Gupta, Sr. DR
Date of Hearing 26.12.2017
Date of Pronouncement 26.12.2017
ORDER
PER K. NARSIMHA CHARY, J.M.
Aggrieved by the order dated 23.10.2015 in Appeal No. 244/2014-15 passed by the Ld. Commissioner of Income Tax (Appeals)-20, New Delhi (for short called as the "Ld. CIT(A)"), assessee preferred this appeal.
2. Facts stated in brief are that the assessee is a contractor and during the course of assessment proceedings for the AY 2011-12, it was found that the assessee sold the flat that was purchased on 18.05.2010 for Rs. 40,28,000/- was sold on 25.03.2011 for a sum of Rs. 45 lacs resulting in capital gain of Rs. 4,72,000/- which the assessee has not declared the said income in the return. However, by letter dated 12.03.2014 assessee declared the same and offered the tax thereon. Ld. AO 1 ITA No. 6744/Del/2015 made an addition of Rs. 6,24,350/- by disallowing 1% of the total works cost u/s 145 of the Act on the ground that the bills and vouchers were not properly maintained and are not subject to verification. Assessing Officer initiated penalty proceedings u/s 271 (1)(c) of the Income Tax Act, 1961 (for short called as the "Act") in respect of the capital gains and also the ad-hoc addition at 1% of contract receipts and levied a penalty of Rs. 3,38,769/-. Ld. CIT (A) confirmed the addition made on account of the capital gains but deleted the ad hoc addition at 1% of the contract receipts.
3. It is the argument of the Ld. AR that it is only by inadvertence, the receipt on account of capital gain escaped their attention while filing the return of income but when it was realized, by way of letter dated 12.03.2014, the fact was brought to the notice of the authorities and due taxes were paid. Ld. DR argued that it is only when confronted during the scrutiny the assessee offered the tax on this short term capital gain, as such, penalty is sustainable.
4. On an examination of the assessment order, we find that there is no allegation as to the Assessing Officer detecting the escapement of this particular income before the assessee realizing and offering it to the tax. Assessment order reads that during the course of assessment proceedings the assessee disclosed vide letter dated 12.03.2014 that he had sold the property against which the capital gain was worked out. What is not to be found from the assessment order, cannot be supplemented by the Ld. DR during arguments. In the circumstances, we are of the opinion that it is a case of the 2 ITA No. 6744/Del/2015 assessee non-declaring the short term capital gains by inadvertence and since the assessee realized the same and offered for tax the penalty cannot be sustained. We, therefore, while allowing the appeal direct the AO to delete the penalty.
5. In the result, the appeal of the assessee is allowed.
Order pronounced in the open court on 26.12.2017 Sd/- Sd/-
(G.D. AGRAWAL) (K. NARSIMHA CHARY)
PRESIDENT JUDICIAL MEMBER
Dated: 26.12.2017
*Kavita Arora
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT
TRUE COPY
ASSISTANT REGISTRAR
ITAT NEW DELHI
Draft dictated on 26.12.2017
Draft placed before author 26.12.2017
Draft proposed & placed before the second member Draft discussed/approved by Second Member.
Approved Draft comes to the Sr.PS/PS 26.12.17 Kept for pronouncement on 26.12.17 File sent to the Bench Clerk 27.12.17 Date on which file goes to the AR
Date on which file goes to the Head Clerk.
Date of dispatch of Order.
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