RAMESH KUMAR TAGRAJJI JAIN,MUMBAI vs. ITO, WARD-19(3)(1), MUMBAI

Though none appeared for the assessee, written submission dated 13.03.2023 has been placed before me and from perusal of the same it is noted that the assessee is mainly aggrieved by the orders of the Ld. CIT(A) who has not decided the legal issue raised by the assessee before him. [i.e. assessment framed without issuance of notice u/s 143(2) of AY 2010- Rameshkumar Tagraji Jain the Income Tax Act, 1961(hereinafter “the Act”) is bad in law]. From the written submission it is discerned that the assessee had filed his return of income for both years u/s 139(1) of the Act; and later on the case of the assessee was reopened for both AY’s by issuance of the notice u/s 148 of the Act. Pursuant to receipt of notice u/s 148 of the Act, the assessee had requested the AO to treat the original return filed as return filed in response to the notice u/s 148 of the Act (which fact has been acknowledged by the AO in both assessment orders).The legal issue raised by the assessee is that after reopening the assessment u/s 147 of Act, the AO ought to have issued the mandatory notice u/s 143(2) of the Act before framing the assessment u/s 143(3)/147 of the Act. According to assessee, the AO failed to issue notice u/s 143(2) of the Act for both the assessment years (AY 2010-11 and 2011-12) which legal issue had been raised before the Ld. CIT(A) which fact is discernible from page no 4 of the impugned orders, whereinthe Ld. CIT(A) has reproduced the same (ground no. 1) which reads as under. "Ground No 1: Validity of the reassessment and order passed: 1. That the learned AO has erred in law and facts by issuing notice under section 147 and further the ld.AO has erred in law in not following the procedure of the reassessment thereof and therefore the order passed by the ld.AO is required to be quashed. In this regard it is most respectfully submitted as under:- a) That the learned AO has not given the reasons for the reassessment along with the notice issued under section 148 of the Act. b) That the learned AO has not provided the copy of the approval granted under section 151 of the Act. c). That from the perusal of the assessment order it is evident that no notice under section 143(2) of the Act has been issued though the return of income has been filed and the order under section 143(3) of the Act has been passed”.[Emphasis given by me] , AY 2010- Rameshkumar Tagraji Jain 3. Further it is noted that Ld. CIT(A) in the impugned order have even reproduced the case law which assessee was relying upon in respect to this grounds of appeal

In the written submission, the assessee has also cited few more case laws on this legal issue which are as under:-

Having heard the Ld. DR and after perusal of the written submission placed before me, it is noted that the assessee during the first appellet proceeding before Ld. CIT(A) had filed the written submission mainly assailing the validity of the action of the AO to have framed the reassessment order without issuance of mandatory notice u/s 143(2) of the Act and cited the case laws in support of the legal issue discussed (supra). Thus it is noted that the assessee has raised this legal issue before the Ld. CIT(A) and challenged the validity of reassessment orders framed u/s 143(3)/147 of the Act without issuance of mandatory notice u/s 143(2) of the Act. On careful reading of assessment order it is noted that AO has not made any mention of issuance/serving of notice u/s 143(2) of the Act on the assessee before framing of re-assessment order. Having said so, however, as noted (supra), Ld. CIT(A) has not adjudicated this specific legal issue. Therefore, I am inclined to set-aside the impugned order of Ld CIT(A) and restore the appeal back to his file. With a direction to first of all examine the re-assessment records and record a finding of fact as to whether the AO during the re-assessment proceedings had issued/served the notice u/s 4 , AY 2010- Rameshkumar Tagraji Jain issued/served the notice u/s 143(2) of the Act on assessee before he framed the re- assessment order u/s 143(3)/147 of the Act and thereafter, adjudicate the legal issue raised by the assessee in the light of the case laws cited by assessee (supra). Needless to say that assessee should be given proper opportunity of hearing before passing the order on the legal issue and in accordance to law.