APM TERMINALS INDIA PVT. LTD,MUMBAI vs. DCIT CIRCLE-6(1) (1), MUMBAI

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ITA 829/MUM/2022Status: DisposedITAT Mumbai08 March 2023AY 2017-186 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the final assessment order was passed on February 28, 2022, which was beyond the prescribed time limit of January 31, 2022. Therefore, the assessment order was quashed.

What were the facts?

The assessee challenged the final assessment order on the grounds of limitation. The Dispute Resolution Panel (DRP) directions were received by the Assessing Officer (AO) in December 2021, and the AO was mandated to pass the final assessment order within one month from the end of that month, i.e., by January 31, 2022.

What were the issues?

Whether the final assessment order was passed within the statutory time limit prescribed under Section 144C(13) of the Income Tax Act, 1961.

Which sections of the Income-tax Act were involved?

Section 144C(13),Section 144C(5),Section 144B,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “K ”, MUMBAI

Hearing: 16/12/2023Pronounced: 08/03/2023

आदेश/ ORDER

PER VIKAS AWASTHY, JM:

1.

This appeal by the assessee is directed against the assessment order dated 28/02/2022 passed u/s. 143(3) r.w.s. 144C(13) r.w.s. 144B of the Income Tax Act, 1961 [in short ‘the Act’] for the assessment year 2017-18.

2.

Shri Poras Kaka appearing on behalf of the assessee submits that the only ground on which he would be making submissions is ground No.1 challenging validity of the final assessment order, on the ground of limitation. The ld.Counsel for the assessee submits that in case ground No.1 of the appeal is allowed, the other grounds of appeal would become academic.

3.

The ld.Counsel for the assessee submits that the impugned assessment order is barred by limitation and hence, is null and void. Giving the sequence of events and relevant timelines, the ld.Counsel for the assessee furnishes a chart, the same is reproduced herein below:

Sr. Particulars Relevant Timelines * Actual Dates No. 20th January 2021 A Transfer Pricing Order u/s.92CA(3) of 31 January 2021* the Act B Draft Assessment Order U/s.143(3) 30 September 2021** 30 March 2021 r.w.s. 144C of the Act (Received on same day) C Filing of Dispute Resolution Panel 31 August 2021*** 27 April 2021 (‘DRP’) Objections u/s. 144C(1) of the Act against Draft Assessment Order D Issuance of DRP Directions u/s 144C(5) 31 December 2021 23 December 2021 of the Act [ Sub-section (12) of Section (Updated in the ITBA 144C mandates that no directions under system on the same sub-section (5) shall be issued after date) none months from the end of the month in which the draft assessment order is forwarded to the eligible assessee ] 31st January 2022 E Final Assessment Order u/s. 143(3) Dated 28 February r.w.s. 144C and 144C(13) r.w.s. 144B of 2022 (Digitally signed the Act [Sub-section (13) of Section by National Faceless 144C mandates the Assessing Officer to Assessment Centre pass assessment order within one and received by the month from month from the end of the Appellant on 2 March month in which such direction from the 2022] DRP was received} *The original due date of 31 October 2020 was extended to 31 January 202J by Notification No, 93/2020. dated 31 December 2020. ** The original due date of 31 December 2020 was extended to 31 March 2021 by Taxation Act read with Notification No. 93/2020. dated 31 December 2020. The due date was further extended to 30 April 2021 by CBDT Notification No. 10/2021. dated 27 February 2021. Further extension was made by CBDT Notification No. 38/2021, dated 27 April 2021 and the due date was extended to 30 June 2021. Now the due date has been extended by CBDT Notification No. 74/2021 and press release dated 25 June 2021. *** CBDT Circular No. 12/2021. dated 25 June 2021 provided that Objections to DRP and Assessing Officer under Section 144C of the Act. for which the last date of filing under that Section is 1st June. 2021 or thereafter, may be filed within the lime provided in that Section or by 31st Angus!. 2021, whichever is later” . 3.1 The ld.Counsel for the assessee submits that as per the scheme of section 114C, the Assessing Officer had time to pass the assessment order u/s. 144C(13), within one month from the end of the month in which directions are received. The directions from the Dispute Resolution Panel (DRP) were received on the same date on which they were passed i.e. 23/12/2021 The ld.Counsel for the assessee referred to the information sought by the assessee from the Secretariat of DRP. The ld.Counsel for the assessee pointed that as per the information received from the office of DRP, the DRP directions u/s. 144C(5) of the Act in the case of assessee for Assessment Year 2017-18 were uploaded on ITBA System on 23/12/2021 itself i.e. on the date of issuance of direction. Thereafter, the Assessing Officer had time to pass the assessment order upto 31/01/2022 whereas the final assessment order was passed on 28/02/2022. This clearly show that the assessment order is time barred. The ld.Counsel for the assessee in support of his submissions placed reliance on following decisions:

(i) Renaissance Services BV vs. DCIT (IT), 139 taxmann.com 450; (ii) Adobe Systems India Pvt. Ltd. vs. DCIT, decided on 16/06/2022; (iii) Dentsply India (P) Ltd. vs. ITO, ITA No.4387/Del/2010 decided on 24/05/2019;

(iv) Fresenius Kabi Oncology Ltd. vs. DCIT,ITA No.5326/Del/2013 decided on 30/05/2016; (v) Envestnet Asset Management (India) (P) Ltd. vs. ACIT, 53 taxamann.com 430 (Cochin-Trib); and (vi) IHG IT Services (India) Pvt. Ltd. vs. DCIT, decided on 30/11/2015.

4.

Per contra, Ms.Samruddhi Dhananjay Hande representing the Department stated that the assessment order has been passed within the period of limitation.

5.

We have heard the submissions made by rival sides. The sequence of events and timeline for passing orders furnished by the ld.Counsel for the assessee reflecting dates of orders passed by various authorities for the Assessment Year 2017-18 in the case of assessee has not been disputed by the Revenue. The DRP directions are dated 23/12/2021. As per communication dated 12/09/2022 (e-mail from Mumbai : mumbai.ito.hq.drp1) from the DRP, directions u/s. 144C(5) of the Act in the case of assessee for Assessment Year 2017-18 were passed and uploaded in ITBA System on 23/12/2021. Thus, DRP directions were communicated to the Assessing Officer in December, 2021 itself. No material has been placed on record by the Revenue to contend that DRP directions were received by the Assessing Officer after 31/12/2022. Section 144C(13) of the Act mandates that on receipt of the directions issued under sub-section (5), the Assessing Officer shall pass assessment order within one month from the end of the month in which such directions are received. Thus, the Assessing Officer was under obligation to pass final assessment order on or before 31/01/2022. The Assessing Officer passed the impugned assessment order on 28/02/2022. This is clearly in violation of the mandate of sub-section (13) of section 144C of the Act.

6.

The various Tribunal decisions on which the assessee has placed reliance and the decision of Hon'ble Jurisdictional High Court in the case of Renaissance Services BV vs. DCIT (IT) (supra), it has been held that where the final assessment order is passed beyond prescribed time limit the same is liable to be quashed. Thus, in view of undisputed facts of the case, we hold that impugned assessment order is passed beyond the period of limitations hence, the same is liable to be quashed, we hold and order accordingly. The assessee succeeds on ground No.1 of appeal.

7.

Since, we have decided the legal issue challenging validity of assessment order in favour of assessee, the ground No.2 to 4 raised in appeal have become academic therefore, are not deliberated upon, at this stage.

8.. In the result, appeal by the assessee is allowed.

Order pronounced in the open court on Wednesday the 08th day of March , 2023.

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