Commissioner of Income Tax vs P. Natarajan

R. Jayasimha Babu, J.—The assessment year is 1981-82.

The question referred to us at the instance of the Revenue is ""whether, on the facts and in the circumstances of the case, the Tribunal was right in

cancelling the penalty levied u/s 271(1)(c) of the Income Tax Act, 1961, for the assessment year 1981-82 ?

The Commissioner and the Tribunal, disagreeing with the Assessing Officer, have held that penalty was not leviable for the assessment year

1981-82. The Revenue being aggrieved, has obtained reference of the question as to whether the Tribunal was right in cancelling that penalty.

The premises of the assessee were searched on August 1, 1985, after which he filed returns for the years 1978-79 to 1986-87. For the

assessment year 1983-84, penalty was levied by the Assessing Officer, which was set aside on appeal. No reference was sought from that order

of the Tribunal. The proceedings initiated to levy penalty were after ah assessment was made for that year on the basis of an estimate made by the

officer without assigning any reasons for not relying on the figures furnished in the returns filed by the assessee.

The Commissioner and the Tribunal have accepted the assessee''s claim that he was illiterate; that he had brought a sum of Rs. 7,50,000 from

Singapore in the year 1964 and that the assets acquired thereafter out of that sum and the income derived from the assets acquired were reported

in the returns filed. It was also the accepted case of the assessee that he was under the bona fide belief that he was not required to file returns as he

had brought the monies from abroad.

The power to levy a penalty u/s 271(1)(c) is discretionary. That discretion so vested in the Assessing Officer is subject to appeal and the

appellate authority is entitled to look into all the facts of the given case and decide as to whether the penalty was to be sustained or set aside. The

Commissioner and the Tribunal have examined all the facts and accepted the assessee''s claim that his failure to file the return earlier was bona fide

and have held that the penalty was not, on the facts of this case, leviable. We do not see any error in such exercise of jurisdiction nor any error in

the application of law to the facts of this case by the Tribunal. The question referred is, therefore, answered against the Revenue and in favour of

the assessee.