NORTH BIHAR POWER DISTRUBUTION CO. LTD,PATNA vs. PR. CIT-1, PATNA

O R D E R

PER GIRISH AGRAWAL, ACCOUNTANT MEMBER:

3. The assessee has taken four grounds of appeal which are reproduced as under:

“1. Ground 1:

The learned PCIT has erred in law, for issuance of notice [DIN & Notice No: ITBA/REV/F/REV1/2021-22/1 038620636(1) Dated 11/01/2022, attachment thereon] and passed order [DIN & Order No: ITBA/REV/F/REV5/2021- 22/1042288650(1) dated 31/03/2022] u/s 263 of Income Tax Act 1961 on the basis of opinion formed by revenue audit party as per judicial pronounced in the case of Grasim Industries Ltd. Vs PCIT (ITAT Mumbai) ITA No.1964/Mum/2019. 2. Ground 2:

The learned PCIT has erred in law, for issuance of notices and order u/s 263 of Income Tax Act 1961 wherein in the original notice issued by PCIT vide DIN & Notice No : ITBA/REV/F/REV1/2021-22/1038620636(1) Dated 11/01/2022, Wherein, in the Final order while quoting reference of earlier show cause notice, words have been changed from Audit Observed to It was observed, which clearly shows that show cause notice issued by PCIT is not in order as per law and opinion have been formed on the basis of observation made by Revenue Audit party and independent application of mind have not been used by PCIT at the time of issuance of notice u/s 263.

The learned PCIT has erred in law, and passed an order u/s 263 of Income Tax Act 1961 which is bad in law as the notice which was time barred as Notice under section 263 was issued without jurisdiction as assessment order under section 143(3) issued under CASS (Limited Scrutiny) and as per section 263(2) of Income Tax Act, “No order shall be made under sub-section (1) after the expiry of two

North Bihar Power Distribution Co. Ltd. AY 2017-18 years from the end of the financial year in which the order sought to be revised was passed.”

4. Ground 4:

The learned PCIT has erred in law, and passed an order u/s 263 of Income Tax Act, 1961 by non-considering replies and legal requirement as per various act applicable on the company and not provided sufficient opportunity to submit additional documents.”

4.1. Ld. Pr. CIT subsequently, observed that assessment has been completed without making enquiries and verifications for which a show cause notice was issued u/s. 263(1) of the Act, the contents of the said show cause notice in para 2 are reproduced as under:

North Bihar Power Distribution Co. Ltd. AY 2017-18 4.2. On the contents of the show cause notice extracted above, Ld. Counsel for the assessee has raised ground no. 2 whereby contesting that the words have been changed from “audit observed” to “it was observed” and therefore, the show cause notice issued by Ld. Pr. CIT is not in order as per the law and the opinion formed by Ld. Pr. CIT is on the basis of observation made by the revenue audit party without any independent application of mind by the Ld. Pr. CIT for issuing the notice u/s. 263 of the Act. Attention of the Bench was drawn to the North Bihar Power Distribution Co. Ltd. AY 2017-18 contents of the show cause notice extracted by the Ld. Pr. CIT in the impugned order in para 5 which contains the changed words as stated by the Ld. Counsel. The same are extracted below for ease of reference:

4.3. Further, Ld. Counsel referred to the letter which was issued by the Ld. Pr. CIT in the impugned revisionary proceeding to the ACIT, Circle-1, Patna (Ld. AO) to submit a fresh report on the submissions made by the assessee. The Ld. AO submitted his reply wherein it is stated that the proposal

North Bihar Power Distribution Co. Ltd. AY 2017-18 for revision u/s. 263 of the Act was submitted following the audit objection made by the revenue audit party. Further, the report contains the observations made by the revenue audit party which are the issues raised by the Ld. Pr. CIT in the show cause notice for initiating the revisionary proceedings. The contents of the report of Ld. AO are extracted below from the order of Ld. Pr. CIT: “Kindly refer to the above. The desired report is submitted hereunder:

1.

3. The assessee, in its reply dated 31.01.2022 has discussed in details the treatment of government grant and recognition of the same as per IND AS and also as per ICDS. The submission of the assessee has been perused, however the assessee has failed to Justify the huge difference of depreciation as per Companies Act and as per IT Act. Further no evidence or proof has been adduced by the assessee as to why reserve and amortization of grant of Rs.1027353413/- has not been deducted while calculating the deduction as per Income Tax Act. Under the circumstances, the assessee's argument on the above issue is not tenable.

4. On the issue of disallowance of Prior Period Expenses, the assessee has made the submissions, the gist of which is reproduced as under: - On the basis of applicable rules and regulations, reversal of sales is required to be done as per regulations issued by the authorities and excess purchase cost paid needs to be revised and exact cost of sales and purchase needs to be accounted for as per applicable accounting standards and rules and regulations applicable on the North Bihar Power Distribution Co. Ltd. AY 2017-18 power discoms, section 37 does not apply in the present case when we are looking the transaction in details by way of following the basic principle of accounting which is ‘Substance over form’. Substance over form is an accounting principle used to ensure that financial statement give a complete, relevant and accurate picture of transactions and events. If an entity practices the 'substance over form' concept, then the financial statements will convey the overall financial reality of the entity (economic substance) rather than simply reporting the legal record of transactions (form)". On perusal of the above submissions, it is seen that the assessee bas dwelled more on the requirement of ensuring complete, relevant and accurate financial statements rather than legal provisions governing "Prior Period Expenses”. As per the provisions of the Income Tax Act. prior period expenses are not an allowable expense, and hence the assessee's contentions are not acceptable on merit.”

4.4 Ld. Counsel thus, strongly contested that the impugned revisionary proceedings have been initiated solely at the instance of the revenue audit party as affirmed in the report of the Ld. AO called by the Ld. Pr. CIT and thus, it is a case of borrowed satisfaction without any independent application of mind by the Ld. Pr. CIT in arriving at the consideration for invoking the provisions of section 263. Accordingly, the impugned order is ought to be quashed. Ld. Counsel placed reliance on the decision of the Coordinate Bench of ITAT, Mumbai in the case of Grasim Industries Ltd. v. PCIT in to buttress the submissions made by him. Relevant para 11(c) from the said decision is reproduced below:

North Bihar Power Distribution Co. Ltd. AY 2017-18 6.1. For this, let us take the guidance of judicial precedence laid down by the Hon’ble Apex Court in the case of Malabar Industries Ltd. vs. CIT [2000] 243 ITR 83(SC) wherein their Lordships have held that twin conditions need to be satisfied before exercising revisional jurisdiction u/s 263 of the Act by the CIT. The twin conditions are that the order of the Assessing Officer must be erroneous and in so far as prejudicial to the interest of the Revenue. In the following circumstances, the order of the AO can be held to be erroneous order, that is (i) if the Assessing Officer’s order was passed on incorrect assumption of fact; or (ii) incorrect application of law; or (iii)Assessing Officer’s order is in violation of the principle of natural justice; or (iv) if the order is passed by the Assessing Officer without application of mind; (v) if the AO has not investigated the issue before him; [because AO has to discharge dual role of an investigator as well as that of an adjudicator] then in aforesaid any of the events, the order passed by the AO can be termed as erroneous order. Looking at the second limb as to whether the actions of the AO can be termed as prejudicial to the interest of Revenue, one has to understand what is prejudicial to the interest of the revenue. The Hon’ble Supreme Court in the case of Malabar Industries (supra) held that this phrase i.e. “prejudicial to the interest of the revenue’’ has to be read in conjunction with an erroneous order passed by the AO. Their Lordships held that every loss of revenue as a consequence of an order of Assessing Officer cannot be treated as prejudicial to the interest of the revenue. When the Assessing Officer adopted one of the courses permissible in law and it has resulted in loss to the revenue, or where two views are possible and the Assessing Officer has taken one view with which the CIT does not agree, it cannot be treated as an erroneous order prejudicial to the interest of the revenue unless the view taken by the Assessing Officer is unsustainable in law.

North Bihar Power Distribution Co. Ltd. AY 2017-18

7.1. While adverting on the issue, Hon’ble High Court held that the CIT has to come to the conclusion and himself decide that order is erroneous, by conducting necessary enquiry, if required and necessary before the order u/s 263 of the Act is passed. In such cases, the order of the AO will be erroneous because the order passed is not sustainable in law and the said finding must be recorded by CIT who cannot remand the matter to the assessing officer to decide whether the findings recorded are erroneous. 7.2. In cases where there is inadequate enquiry but not lack of enquiry, again the CIT must give and record a finding that the order/enquiry made is erroneous. This can happen if an enquiry and verification is conducted by the CIT and he is able to establish and show the error or mistake made by the AO, making the order unsustainable in law. 7.3. In some cases, possibly though rarely, the CIT can also show and establish that the facts on record or inferences drawn from facts on record per se justified and mandated further enquiry or investigation but the AO had erroneously not undertaken the same. However, the said finding must be clear, unambiguous and not debatable. The matter cannot be remitted for a fresh decision to the AO to conduct further enquiries without a finding that the order is erroneous, the condition or requirement which must be satisfied for exercise of jurisdiction u/s 263 of the Act. In such matters, to remand the matter/issue to the AO would imply and mean that the CIT has not examined and decided whether or North Bihar Power Distribution Co. Ltd. AY 2017-18 not the order is erroneous but has directed the AO to decide the aspect/question. 7.4. The Hon'ble Court further held that this distinction must be kept in mind by the CIT while exercising jurisdiction u/s 263 of the Act and in the absence of the finding that the order is erroneous and prejudicial to the interest of revenue, exercise of jurisdiction under the said section is not sustainable. In most cases of alleged “inadequate investigation”, it will be difficult to hold that the order of the AO, who had conducted enquiries and had acted as an investigator, is erroneous, without CIT conducting verification/enquiry himself. The order of the AO may be or may not be wrong. CIT cannot direct reconsideration on this ground but only when the order is erroneous. An order of remit cannot be passed by the CIT to ask the AO to decide whether the order was erroneous. This is not permissible. An order is erroneous, unless the CIT holds and records reason why it is erroneous. Therefore, CIT must after recording reasons, hold that order is erroneous. The jurisdictional pre-condition stipulated is that CIT must come to the conclusion that the order is erroneous and is unsustainable in law. 7.5. It was further observed by the Hon’ble High Court that the material, which the CIT can rely up on includes not only the records as it stands at the time when the order in question was passed by the AO but also records as it stands at the time of the examination by the CIT. Nothing prohibits CIT from collecting and relying new/additional material which evidence to show and state that the order of the AO is erroneous.

North Bihar Power Distribution Co. Ltd. AY 2017-18 order, there is no such reference. Further, from the perusal of the report from the Ld. AO called by the Ld. Pr. CIT in the revisionary proceedings, it is effectively demonstrated that the audit observations by the revenue audit party had been the basis for invoking the revisionary proceeding in the instant case by the Ld. Pr. CIT.We observe that Ld. Pr. CIT has raised the issues for revision from the observations of the revenue audit party and called for the explanations, both from the assessee and the Ld. AO. He then extracted the submissions of the assessee and the report of the ld. AO and gave direction to the AO as, “the AO is directed to examine the issue at stake in the light of the above submission of the assessee.”

8.1. We also note from para 10 of the impugned order that Ld. Pr. CIT has directed the Ld. AO to make a fresh assessment by conducting enquiries, verifications and investigations in respect of the issues raised by the Ld. Pr. CIT. In the entire order of Ld. Pr. CIT, there is nothing stated as to how the assessment made by the Ld. AO is erroneous in so far as prejudicial to the interest of revenue which the Ld. AO has to consider while giving effect to the impugned revisionary order.The extent of enquiry undertaken and replies filed in the assessment proceedings forms part of the records of the case on which ld. PCIT ought to have applied his mind before embarking upon the journey of initiating the revisionary proceedings.

North Bihar Power Distribution Co. Ltd. AY 2017-18 of the present case and judicial precedents dealt herein above. We, therefore, quash the impugned order u/s 263 of the Act and allow the grounds raised by the assessee.