Kwality Skin Co Vs Asst. Commissioner of Income Tax

High Court Of Punjab And Haryana At Chandigarh 22 Aug 2001 IT Appeal No. 47 of 2000 22 August 2001 (2001) 119 TAXMAN 876
Bench: Full Bench
Acts Referenced

Judgement Snapshot

Case Number

IT Appeal No. 47 of 2000 22 August 2001

Hon'ble Bench

Jawahar Lal Gupta, J; Jawahar Lal Gupta Ashutosh Mohunta, J; Ashutosh Mohunta, J

Advocates

A.K. Mittal and Akshay Bhan, for the Assessee R.P. Sawhney and Kishan Singh, for the Revenue, for the Appellant;

Acts Referred

Income Tax Act, 1961 — Section 260A, 271B

Judgement Text

Translate:

Gupta, J.

The assessee derives its income from business. Its premises were surveyed on 24-11-1992. On 27-11-1992, the assessee was given a notice u/s

271B of the Income Tax Act, 1961 (hereinafter referred to as the Act). The assessee filed a reply on 4-1-1993, After recording evidence, the

assessing authority levied a penalty of Rs. 99,568. The assessee filed an appeal. It was accepted by the Commissioner vide order dated 26-10-

1993. Aggrieved by the order, the revenue filed an appeal. The Tribunal having reversed the order of the Commissioner, the assessee had filed this

appeal u/s 260A of the Act.

2. Mr. A.K. Mittal, the learned counsel for the appellant, contends that the audit report was ready on 30-10-1992. The managing partner of the

assessee-firm was sick. Thus, the report could not be collected and produced before the officer at the time of survey. The learned counsel has

further pointed out that an affidavit had been filed by the managing partner indicating that he was not well and that the audit report had been

prepared by the chartered accountant in October 1992.

3. Admittedly, the assessee''s premises were surveyed on 24-11-1992. His statement was recorded. The relevant portion has been reproduced in

the order of the Assistant Commissioner, a copy of which has been produced as Annexure P-1. It reads as under---

Q Where is the audit report?

A The report is not lying with me. It is with Shri Jasbir Singh, C.A.

Q Should we go to the office of Sh. Jasbir Singh, C.A. and collect the report in your presence?

A I know that report is not yet ready by this time and it is yet to be prepared.

4. A perusal of the above extract from the statement clearly shows that Mr. Rajinder Kumar Arora, the managing partner, did not have the report

on 24-11-1992 with him. Still further, when the Surveying Officer had offered to go to the office of Mr. Jasbir Singh, the Chartered Accountant, to

collect the report, the partner had stated that he knew that the ''report is not ready''. Thus, it is clear that till 24-11-1992, the report had not even

been prepared. It is, thus, clear that the assessee''s claim that the audit report was ready by the due date is not correct. Thus, we are not surprised

that the Tribunal had felt constrained to reverse the order passed by the Commissioner (Appeals).

5. Mr. Mittal has produced before us a copy of the affidavit of Mr. Rajinder Kumar Arora which appears to have been verified on 4-1-1993. It is

taken on record as Mark A. The counsel submits on the basis of the affidavit that the managing partner of the assessee was not well and, thus, the

audit report could not be obtained.

6. We have examined this affidavit. In para 4, it has been stated as under:

4. That at the time of completion of audit on 23-10-1992 our auditor Sh. Jasbeer Singh, CA told me that now the audit of Kwality Skin Co. is

complete and I could collect the tax audit report from their office cum residence in the next week, ie., in the last week of October, 1992.

A perusal of the above shows that the audit had allegedly been completed on 23-10-1992. This is clearly contradicted by the above noted

statement made by Mr. Rajinder Kumar Arora before the officer on 24-11-1992.

No other point has been raised.

7. In view of the above, we find no infirmity in the order of the assessing officer or that of the Tribunal so as to call for any interference.

8. The appeal is, accordingly, dismissed. No costs.

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