NATIONAL STOCK EXCHANGE OF INDIA LTD,MUMBAI vs. DCIT-CIRCLE-7(1)(1), MUMBAI

PER GAGAN GOYAL, A.M: This appeal by assessee is directed against the order of National Faceless Appeal Centre (for short “NFAC”) dated 12.01.2023 u/s. 250 of the Income Tax Act, 1961 (in short ‘the Act’) for A.Y. 2020-21. The assessee has raised the following grounds of appeal:-

1.(b) The ld. CIT(A) NFAC ought to have deleted the adjustment u/s. 143(1)(a)(iv) as the ld. ADIT-CPC failed to consider and deal with the response filed by the appellant in reply to the receipt of intimation of adjustments u/s. 143(1)(a) of the Act as required in terms of second proviso to the said section and as such the adjustment made in the Intimation u/s. 143(1) of the Act is invalid and requires to be deleted.

1.(c) The ld. lower authorities failed to appreciate that process of making adjustments under section 143(1) is an interactive and cerebral process and objections of the appellant has to be disposed of before proceeding further in the matter and such disposal of objections is a quasi-judicial function.

3. The ld. CIT(A), NFAC ought to have deleted the adjustment u/s. 143(1)(a)(iv) as the ld. Assessing Officer (Assessment Unit ) (the ld. AO (AU)) in the assessment order passed u/s. 143(3) r.w.s. 144B of the Act has accepted and allowed the appellant's claim of deduction of abandoned project expenses of Rs. 35,23,99,063/- and as such not doing so is wrong and contrary to the facts and circumstances of the case, provisions of Income Tax Act, 1961 and Rules made there under..

National Stock Exchange of India 4.(a) The Id. lower authorities erred in making the disallowance of Rs. 35,23,99,063/- being "Abandoned Project Expenses written off and claimed as deductible expenditure" u/s. 143(1)(a)(iv) and doing so, is wrong and contrary to the facts and circumstances of the case, provisions of Income Tax Act, 1961 and Rules made there under.

4. (b). The ld. lower Authorities erred in not appreciating that mere indication in a tax audit report, by themselves, cannot be justifications enough for any disallowance of expenditure u/s. 143(1) (a) (iv) and more so in case where appellant company was not in agreement with view of Tax Auditor as mentioned in Tax Audit Report of treating the same as capital expenditure and as such the view of the tax auditor in tax audit report cannot bind the appellant.

4. (c) The ld. CIT (A), NFAC ought to have deleted addition of Rs. 35, 23, 99,063/- made u/s. 143(1)(a)(iv) as:

(i) Opinion of Tax Auditor was not in harmony with the law laid down by the Hon'ble High Courts; (ii) while preparing the tax audit report, the auditor is expected to report the information as per the provisions of the Act, but that information ceases to be relevant when the terms of the law laid down by Hon'ble High Courts being binding judicial precedent and as such the inputs in the tax audit report cannot be reason enough to make the disallowance.

5. (a) The ld. CIT (A) NFAC erred in conforming the addition of Rs. 35, 23, 99,063/- made u/s. 143(1) (a) (iv) by holding that appellant has failed to lead any evidence substantiating with details, the nature of expenditure and justification of the write off, so as to consider whether the treatment given by the appellant in the books of accounts is correct.

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5. (b) The ld. CIT (A) NFAC failed to appreciate that the ld. ADIT-CPC has not doubted the genuineness of the expenditure incurred but made the adjustments on basis of particulars indicated in Tax Audit Report and as such question of producing evidence for incurrence of expenditure for further verification while processing return of income u/s. 143(1) is unwarranted and also beyond the scope of 143(1).

The appellant craves leave to add, alter, amend and/or modify all or any of the above ground of appeal on or before the date of hearing.

2. The Brief Facts of the case are thatassessee company filed its return of income on 12.02.2021 declaring total income at Rs. 2049,74,12,520/-. Return of the assessee was processed u/s. 143(1) of the Act vide intimation dated: 24.12.2021, determining total income at Rs. 2084, 98, 11,580/-after making certain adjustments. Aggrieved with this intimation, assessee preferred an appeal before the Ld. CIT (A), who in turn confirmed the processing done u/s. 143(1) of the Act. Assessee being further aggrieved preferred this present appeal before us.

 Revenue never doubted over the expenditure incurred by the assessee, the only issue was treatment of the same from tax point of view, i.e., whether to allow the same as business expenditure u/s. 37 of the Actor to be treated the same as capital expenditure;  Assessee filed its objection/reply on 29.09.2021 over proposed adjustment to be made u/s. 143(1), but no response over the same was there from National Stock Exchange of India ADIT (CPC), Bangalore and it seems that final intimation u/s. 143(1) of the Act of the Act was passed ignoring the response of the assessee;  Thereafter assessee filed an application u/s. 154 of the Act also to rectify the mistake apparent from record, as per assessee proposed adjustments do not fall in the purview of section 143(1) of the act, being legal issue/debatable issue requires thorough verification and it is observed that case of the assessee was selected for scrutiny assessment also in which this transaction could have been considered by the revenue. No order u/s. 154 of the Act was passed by ADIT (CPC), Bangalore;  It is observed that notice issued u/s. 143(2) vide dated: 29.06.2021 vide Page No. 88 of the factual Paper Book it was clearly mentioned that “Since it is a complete scrutiny, further queries may arise during the course of assessment proceedings”. Still, no query on this issue was ever raised during the assessment proceedings;  Order u/s. 143(3) r.w.s. 144B of the Act was passed on 28.09.2022 and appeal u/s. 250 of the Act was disposed by the Ld. CIT (A) was disposed on 12.01.2023, wherein Ld. CIT (A) has all options/authority to instruct Assessment Unit for verification of disputed expenses and thereafter appeal could have been disposed accordingly;  The proposed action was based on opinion of the Tax Auditor appointed by the assessee, as there was the difference between tax auditor’s report and what assessee claimed in its return.

(a) the total income or loss shall be computed after making the following adjustments,

National Stock Exchange of India namely: — (i) any arithmetical error in the return; (ii) an incorrect claim, if such incorrect claim is apparent from any information in the return; [(iii) disallowance of loss claimed, if return of the previous year for which set off of loss is claimed was furnished beyond the due date specified under sub-section (1) of section 139; (iv) disallowance of expenditure [or increase in income] indicated in the audit report but not taken into account in computing the total income in the return; (v) disallowance of deduction claimed under [section 10AA or under any of the provisions of Chapter VI-A under the heading "C.—Deductions in respect of certain incomes", if] the return is furnished beyond the due date specified under sub-section (1) of section 139; or (vi) addition of income appearing in Form 26AS or Form 16A or Form 16 which has not been included in computing the total income in the return: Provided that no such adjustments shall be made unless an intimation is given to the assessee of such adjustments either in writing or in electronic mode: Provided further that the response received from the assessee, if any, shall be considered before making any adjustment, and in a case where no response is received within thirty days of the issue of such intimation, such adjustments shall be made:] [Provided also that no adjustment shall be made under sub-clause (vi) in relation to a return furnished for the assessment year commencing on or after the 1st day of April, 2018;] (b) the tax [, interest and fee], if any, shall be computed on the basis of the total income computed under clause (a); (c) the sum payable by, or the amount of refund due to, the assessee shall be determined after adjustment of the tax [, interest and fee], if any, computed under clause (b) by any tax deducted at source, any tax collected at source, any advance tax paid, [any relief allowable under section 89,] any relief allowable under an agreement under section 90 or section 90A, or any relief allowable under section 91, any rebate allowable under Part A of Chapter VIII, any tax paid on self-assessment and any amount paid otherwise by way of tax [, interest or fee];

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(d) an intimation shall be prepared or generated and sent to the assessee specifying the sum determined to be payable by, or the amount of refund due to, the assessee under clause (c); and (e) the amount of refund due to the assessee in pursuance of the determination under clause (c) shall be granted to the assessee:

Provided that an intimation shall also be sent to the assessee in a case where the loss declared in the return by the assessee is adjusted but no tax [, interest or fee] is payable by, or no refund is due to, him: Provided further that no intimation under this sub-section shall be sent after the expiry of [nine months] from the end of the financial year in which the return is made. Explanation —for the purposes of this sub-section, — (a) "An incorrect claim apparent from any information in the return" shall mean a claim, on the basis of an entry, in the return, — (i) of an item, which is inconsistent with another entry of the same or some other item in such return; (ii) in respect of which the information required to be furnished under this Act to substantiate such entry has not been so furnished; or (iii) in respect of a deduction, where such deduction exceeds specified statutory limit which may have been expressed as monetary amount or percentage or ratio or fraction; (b) The acknowledgement of the return shall be deemed to be the intimation in a case where no sum is payable by, or refundable to, the assessee under clause (c), and where no adjustment has been made under clause (a).

(1A) For the purposes of processing of returns under sub-section (1), the Board may make a scheme for centralised processing of returns with a view to expeditiously determining the tax payable by, or the refund due to, the assessee as required under the said sub-section. (1B) Save as otherwise expressly provided, for the purpose of giving effect to the scheme made under sub-section (1A), the Central Government may, by notification in the Official Gazette, direct that any of the provisions of this Act relating to processing of returns shall not apply or shall apply with such exceptions, modifications and adaptations as may be specified in that notification; so, however, that no direction shall be issued after the 31st day of March, [2012].

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(1C) every notification issued under sub-section (1B), along with the scheme made under sub-section (1A), shall, as soon as may be after the notification is issued, be laid before each House of Parliament.] [(1D) Notwithstanding anything contained in sub-section (1), the processing of a return shall not be necessary, where a notice has been issued to the assessee under sub- section (2): Provided that the provisions of this sub-section shall not apply to any return furnished for the assessment year commencing on or after the 1st day of April, 2017.]

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