The Commissioner Of Income-Tax vs Jbm Industries Limited
2010 Latest Caselaw 1948 Del

                THE HIGH COURT OF DELHI AT NEW DELHI

%                                     Judgment delivered on: 15.04.2010

+               ITA 372/2010


THE COMMISSIONER OF INCOME-TAX                               ... Appellant

                                      - versus -

JBM INDUSTRIES LIMITED                                      ... Respondent

Advocates who appeared in this case:

For the Appellant       : Mr Sanjeev Sabharwal
For the Respondent      : None

CORAM:-
HON'BLE MR JUSTICE BADAR DURREZ AHMED
HON'BLE MR JUSTICE V.K. JAIN

1. Whether Reporters of local papers may be allowed to see the judgment ?

2. To be referred to the Reporter or not ?

3. Whether the judgment should be reported in Digest ?

BADAR DURREZ AHMED, J (ORAL) CM No.3837/2010

1. This appeal is delayed by 517 days. The issue that is involved in

the present appeal relates to the question of imposition of penalty when the

income determined is a loss. Initially, the Supreme Court had taken the

view in Virtual Soft Systems Ltd v. Commissioner of Income-tax: [2007]

289 ITR 83 (SC) that penalty under Section 271(1)(c) could be imposed

only if there was a positive income determined by the Assessing Officer in

the case of a returned loss. The tribunal made the decision in favour of the

assessee on 26.10.2007, following the decision in Virtual Soft (supra). The

department had accepted the said decision of the tribunal in view of the

decision of the Supreme Court in Virtual Soft (supra). Subsequently, after

the period of limitation for filing the appeal had expired, a larger Bench of

the Supreme Court reconsidered the issue in the case of Commissioner of

Income-tax v. Gold Coin Health Food Pvt. Ltd: 304 ITR 308 (SC) and

took an entirely different view. The view now taken by the Supreme Court

was that when there was a loss return filed by the assessee and the

Assessing Officer determined a loss, but at a reduced figure, the assessee

would be liable for penalty under Section 271(1)(c) provided the conditions

specified therein are satisfied. It is after the decision of the Supreme Court

in Gold Coin Health Food (supra) that the department has woken up and

has decided to file this appeal after a delay of 517 days. There is no other

reason given for the delay in filing of the appeal.

2. We do not think that this is sufficient cause for condoning the

delay in filing the appeal inasmuch as the order of the tribunal dated

26.10.2007 had attained finality and, that too, in view of an earlier decision

of the Supreme Court. The application for condonation of delay is rejected.

The appeal is dismissed.

BADAR DURREZ AHMED, J

V.K. JAIN, J APRIL 15, 2010 dutt