COMMISSIONER OF INCOME TAX Vs. SICLAIR EXPORTS LTD.

JUDGEMENT

(1.) THIS is an appeal filed by the Revenue against the order dated 14.05.2009 passed by the Income Tax Appellate Tribunal in respect of the Assessment Year 1995 -96 and it arises from the assessee's appeal before the Tribunal, being ITA No. 762/DEL/2008.

(2.) THE assessee had claimed deduction under Section 80HHC without reducing brought forward losses. In the quantum proceedings, the additions have been confirmed by the Tribunal. In separate proceedings under Section 271(1)(C) of the Income Tax Act, 1961, both the Assessing Officer and the Commissioner of Income Tax (Appeals) imposed penalty on the assessee. However, the Income Tax Appellate Tribunal, by virtue of the impugned order, deleted the said penalty on the ground that the assessee's claim of deduction in 80HHC without reducing brought forward losses was passed in view of the three decisions of High Courts. The Tribunal further held that the matter was ultimately decided against the assessee by the Tribunal following the decision of the Supreme Courts in the case of IPCA Laboratories Limited : 266 ITR 521 (SC). The Tribunal correctly took the view that when the assessee filed return, there was a difference of opinion and there were three decisions in favour of the assessee which was ultimately decided against the assessee only after the return was filed by him and consequently, the assessee cannot be accused of concealment of particulars of income or of furnishing inaccurate particulars of income.