M/S. PANTIME FINANCE CO. P. LTD.,MUMBAI vs. ITO WARD-13(1)(1), MUMBAI

आदेश / O R D E R PER M. BALAGANESH (A.M):

M/s. Pantime Finance Company Pvt. Ltd.

REASONS FOR REOPENING OF ASSESSMENT U/S 147 OF THE IT ACT 1961 In connection to the above following information have been received from ADIT Unit 6.Kolkata vide latter dated 05/03/2018(copy enclosed): - This office was in receipt of an information that the company M/s Anunay Sales Pvt Ltd (Account no 020606700000361 of Dhanlaxmi Bank Ltd) was engaged in routing of funds during the FY 2011-12 as observed on perusal of the statement of its bank account. The fund so received by the company had been immediately transferred to other concerns bank accounts. From the said bank account it is further gathered that the account was mainly utilized for routing of funds and finally for providing entries to beneficiaries by crediting its account with the routed funds. On this count a trail has been prepared and on the basis of the same the following beneficiary has been detected, S Name of the PAN F.Y. Name of the entity Amount No entity from who received (Rs.) whom fund fund/PAN has been transferred Anunay Sales AAICA4706G 2011-12 M/s. Pantime 15,00,000 Pvt Ltd Finance Pvt Ltd (PAN- AAACP9097 M)-

M/s. Pantime Finance Company Pvt. Ltd. REASONS FOR REOPENING OF ASSESSMENT U/S 147 OF THE IT ACT 1961 In connection to the above, following information have been received from ADIT Unit-6 Kolkata vide letter dated 05/03/2018(copy enclosed): This office was in receipt of an information that the company M/s. Anunay Sales Pvt Ltd (Account no 020606700000361 of Dhanlaxmi Bank Ltd) was engaged in routing of funds during FY 2011-12 as observed on perusal of the statement of its bank account. The fund so received by the company had been immediately transferred to other concerns bank accounts From the said bank account it is further gathered that the account was mainly utilized for routing of funds and finally for wording entries to beneficiaries by crediting its account with the routed funds. On this count a trail has been prepared and on the basis of the same the following beneficiary has been detected. S Name of the PAN F.Y. Name of the Amount No entity from entity who (Rs.) whom fund received has been fund/PAN transferred Anunay Sales AAICA4706G 2011-12 M/s. Pantime 15,00,000 Pvt Ltd Finance Pvt Ltd (PAN- AAACP9097 M)-

Further from the ITD Application, it is gathered that M/s Pantime Finance Pvt Ltd is a regular IT Return filer. From the above table it is clear that the concern m/s. Pantime Finance Pvt Ltd was received funds to the tune of Rs 15,00,000/- by way of routing materialized by Anunay sales Pvt. Ltd during the FY 2011-12 which requires further investigation analysis and verification by its respective jurisdictional assessing officer at his end." However the assessee has not disclosed the above receipt of Rs 15,00,000/-in its Return of Income for the relevant Assessment Year i.e AY 2011-12 Therefore, I have reason to believe that income to the tune of Rs 15,00,000/-chargeable to tax has escaped assessment within the ambit and meaning of Sec 147 of the IT Act 1961 by reason of failure on the part of the assessee to disclose fully and truly all material facts necessary for assessment for the relevant assessment year. Therefore, it is requested that approval for reopening of this case u/s 147 of the IT Act for AY 2011-12 may be accorded to bring the above transactions into taxation

M/s. Pantime Finance Company Pvt. Ltd. 3.1. From the perusal of the aforesaid reasons, it is clear that reopening was sought to be made by the learned AO to further investigate / analyse / verify the veracity of receipt of funds of Rs 15 lakhs from Anunay sales private limited during the year under consideration. This goes to prove that the learned AO indeed had only ‘reason to suspect’ and not ‘reason to believe’. During the course of reassessment proceedings, the assessee was asked vide notice u/s 142(1) of the Act dated 11.10.2018 regarding the receipt of funds of Rs 55 lakhs and Rs 15 lakhs mentioned in the reasons recorded. The assessee furnished the details that the following amounts on account of sale of shares :-

03.02.2012 Rs 15,00,000/- from Anunay Sales Pvt Ltd (subject matter of Reasons recorded) 04.02.2012 Rs 30,00,000/- from Tejaswini Vincom Pvt Ltd 08.02.2012 Rs 25,00,000/- from Tejaswini Vincom Pvt Ltd 3.2. The assessee also furnished the entire bank statements for the period 01.04.2011 to 31.03.2012 together with the nature and source of aforesaid receipts with supporting evidences before the ld. AO in response to notice issued by the ld. AO in the re-assessment proceedings. The assessee also furnished the sale bill raised by the assessee for sale of shares on Tejaswini Vincom Pvt Ltd and Anunay Sales Pvt Ltd. The replies filed by the assessee and documents enclosed thereon are reflected in pages 50 to 54 of the paper book filed before us.

3.3. The ld. AO examined the aforesaid receipts and even mentioned in the reassessment order that assessee had bought 9500 shares of Aditi & Finance Pvt Ltd under distinctive Nos. 1287021 to 1296521 @ Rs 1000 per share as per allotment advice dated 05.04.2010. Out of these shares, the assessee has sold 5500 shares @ Rs 1000 per share for Rs 55,00,000/- to Tejaswini Vincom Pvt Ltd at cost and 1500 shares @ Rs 1000 per share to Anunay Sales Pvt Ltd at cost. In effect, the entire

M/s. Pantime Finance Company Pvt. Ltd. 9500 shares were sold by the assessee at cost. The ld. AO in the re- assessment proceedings had further held that the transactions relating to purchase and sales have been made through regular banking channels and the shares were also disclosed in the balance sheet. Accordingly, the ld. AO did not make any addition in the entire re-assessment and accepted the return filed in response to notice u/s 148 of the Act in the reassessment completed u/s 143(3) read with section 147 of the Act on 20.11.2018.

3.4. Since the re-assessment order framed in the hands of the assessee was in favour of the assessee on merits, there is no question of challenging the same by the assessee. In other words, the fact that there was only reason to suspect and not reason to believe for the ld. AO while recording reasons, got further ratified by his own re-assessment order accepting the plea of the assessee thereby leading to a situation that the ld. AO could not have had valid reason to believe that income of the assessee had escaped assessment. The subsequent framing of reassessment by the ld. AO in favour of the assessee also goes to prove that the ld. AO while recording the reasons had sought to reopen the assessment only for the limited purpose of making verification on the information received and that he did not have any reason to believe that income of the assessee had escaped assessment. Hence the assumption of jurisdiction u/s 147 of the Act by the ld. AO itself becomes subject to challenge. But this was not done by the assessee as there was ultimately no grievance for the assessee pursuant to re-assessment proceedings.

3.5. This re-assessment order framed on 20.11.2018 was sought to be revised by the ld. PCIT by invoking revision jurisdiction u/s 263 of the Act.

M/s. Pantime Finance Company Pvt. Ltd. The show cause notice dated 19.03.2021 issued by the ld. PCIT is as under:-

Notice for the Hearing M/s/Mr/Ms Subject Notice for Hearing in respect of Revision proceedings is 263 of the THE INCOME TAX ACT, 1961 Asst Year 2012-13. In this regard a hearing in the matter is fixed on 23/03/2021 at 12:30 PM. You are requested to attend in person or through an authorised representative to submit your representation if any alongwith supporting documents/ information in support of the issues involved (as mentioned below) if you wish that the Revision proceeding be concluded on the basis of your written submissions/representations filed in this office on or before the said due date then your personal attendance is not required You also have the option to file your submission from the e-lling portal using the link incometaxindiaefiling.gov.in Sub Show Cause Notice u/s 263 of the income-tax Act 1961 in your case AY 2012- 13-reg 2. In this case. The return of income for AY 2012-13 for loss of Rs 5742766/- was filed on 4/3/2013 and income u/s 115 JA of Rs 17,88,656 and the same was revised for total loss of Rs 1907954 on 23/4/2018 The assessment was completed on 20.11. 2018 by passing an order u/s 143 (3) rws 147 of the Act accepting the returned income of the assessee.

3. On perusal of the records it is observed that it is soon that the assessee has bought 9500 shares of Aditi & Finance Pvt Ltd Rs.1000 per share Out of these shares the assessee sold 5500 shares @Rs 1000/- for Rs.55 lakh to Vincom Pvt Ltd at cost and 1500 shares Rs 1000/ for Rs 15 lakh is further seen that all the transactions relating to purchase and sales have been made through banking channel and also the shares were disclosed in the balance sheet and that there was no loss or gain from the transaction No additions has been made in this case with respect to penny stock sales as the AO has mentioned in the assessment order that sales have been made through banking channel and also the shares were disclosed in the balance sheet. However, the Standard Operating Procedures (SOP/ Guidelines) issued by the department for dealing with Penny stock cases has not been complied in this case 4. Therefore, it is clear that the assessment order passed u/s 143 (3) rws 147 of the Act dated 20.11.2018 is erroneous in so far as it is prejudicial to the interest of revenue within the meaning of Sec 263 of the Act. Hence it is proposed to revise the aforesaid order Us 263 of the Act 5. In this connection you are hereby given an opportunity of being heard and your case is fixed for nearing on 23.03.2020 at 12:30PM. On that day you may attend before the undersigned either in person or through your authorized representative. In case of non- compliance on the stipulated date and time it will be presumed that M/s. Pantime Finance Company Pvt. Ltd. you have no objection to the proposed revision of the assessment order passed by the Assessing Officer u/s 143 (3) rws 147 of the IT Act dated 20.11.2018 as discussed above 3.6. We find that the issue stated by the ld. PCIT in show cause notice u/s 263 of the Act was already duly examined by the ld. AO in the re- assessment proceedings itself and assessee had also duly filed all the evidences in support of its contentions thereon. It has been accepted by the ld. AO as genuine transactions. Hence it cannot be a case of ‘lack of enquiry’. In any case, a plausible view has been taken by the ld. AO in the reassessment proceedings itself. Hence the same cannot be the subject matter of revision proceedings u/s 263 of the Act by the ld. PCIT. Hence the revision order passed by the ld. PCIT u/s 263 of the Act fails on this count itself.

3.6.1. Moroever, the provisions of Explanation 2 to section 263 of the Act were not invoked by the ld. PCIT in the show cause notice and hence the same cannot be directly applied in the revision order u/s 263 of the Act. Reliance in this regard is placed on the decision of Hon’ble Gujarat High Court in the case of PCIT vs Shreeji Prints (P) Ltd reported in 130 taxmann.com 293 (Guj) wherein it was held as under:-

5 The Tribunal has found that in the order passed by the PCIT, Explanation 2 of section 263 of the Act, 1961 is made applicable. The Tribunal observed that the PCIT has not mentioned in the show cause notice to invoke the Explanation 2 of section 263 of the Act 1961. Therefore, by invocation of Explanation in the order without confronting the assessee and giving an opportunity of being heard to the assessee is not appropriate and sustainable in law.

3.6.2. It is pertinent to note that the Special Leave Petition (SLP) against this decision preferred by the revenue before the Hon’ble Supreme Court has been dismissed which is reported in 130 taxmann.com 294 (SC).

M/s. Pantime Finance Company Pvt. Ltd. 3.7. The ld. PCIT in his revision order u/s 263 of the Act also made some observations in para 2.1. page 2 of his order on certain other issues which were not subject matter of either show cause notice u/s 263 of the Act or any opportunity of being heard being given to the assessee in that regard to respond in the revision proceedings u/s 263 of the Act. However, in the final concluding paragraph, the ld. PCIT did not direct the ld. AO to look into these issues. The ld. PCIT ignoring all the contentions of the assessee concludes that the ld. AO had not followed the procedures laid down with the Standard Operating Procedures (SOP) Guidelines issued by the CBDT for dealing with penny stock case, as during the year , the assessee has traded in penny scrip, M/s Aditi & Finance Pvt Ltd. Accordingly, the ld. PCIT concluded that non-application of SOP guidelines of CBDT makes the order of the ld. AO erroneous and prejudicial to the interests of the revenue warranting revision u/s 263 of the Act. Hence the ld. PCIT passed an order setting aside the re-assessment order dated 20.11.2018 for denovo adjudication of the issue of sale of shares of Aditi & Finance Pvt Ltd.

4.1. We have already held that the reasons recorded by the ld. AO for reopening merely gives him ‘reason to suspect’ and not ‘reason to believe’. Firstly the ld. AO says that the receipt of Rs 15 lacs on sale of shares from Anunay Sales Pvt Ltd was not disclosed by the assessee. This has been proved to be factually incorrect as the ld. AO himself had accepted the fact that the entire purchase and sale transactions of Aditi & Finance Pvt Ltd had been duly disclosed by the assessee in the balance sheet. Hence it could be safely concluded that the entire reasons for reopening were recorded by incorrect assumption of fact.

4.1.1. Moreover, the law is very well settled that an assessment could not be reopened for the purpose of making fishing and roving enquiries. In this regard, we find that the ld. AR had rightly placed reliance on the decision of Hon’ble Jurisdictional High Court in the case of PCIT vs Shodiman Investments (P) Ltd reported in 422 ITR 337 (Bom) . The relevant operative portion of the said decision is reproduced as under:- 12. The re-opening of an Assessment is an exercise of extra-ordinary power on the part of the Assessing Officer, as it leads to unsettling the settled issue/assessments. Therefore, the reasons to believe have to be necessarily recorded in terms of Section 148 of the Act, before re-opening notice, is issued. These reasons, must indicate the material (whatever reasons) which form the basis of re-opening Assessment and its reasons which would evidence the linkage/nexus to the conclusion that income chargeable to tax has escaped Assessment. This is a settled position as observed by the Supreme Court in S. Narayanappa v. CIT [1967] 63 ITR 219, that it is open to examine whether the reason to believe has rational connection with the formation of the belief. To the same effect, the Apex Court in ITO v. Lakhmani Merwal Das [1976] 103 ITR 437 had laid down that the reasons to believe must have rational connection with or relevant bearing on the formation of belief i.e. there must be a live link between material coming the notice of the Assessing Officer and the formation of belief regarding escapement of income. If the aforesaid requirement are not met, the Assessee is entitled to challenge the very act of re-opening of Assessment and assuming jurisdiction on the part of the Assessing Officer.

M/s. Pantime Finance Company Pvt. Ltd.

4.1.2. Similarly the Hon’ble Gujarat High Court in the case of PCIT vs Manzil Dineshkumar Shah reported in 95 taxmann.com 46 (Guj) had held that a notice u/s 148 of the Act cannot be issued by the ld. AO to verify validity of information received. The SLP preferred by the revenue against this judgement before the Hon’ble Supreme Court has been dismissed which is reported in 101 taxmann.com 259 (SC). Hence the reopening suffers from this legal infirmity.

4.2. We find that for the purpose of reopening, the ld.AO had duly obtained the approval u/s 151 of the Act from the ld. PCIT. The proforma for seeking approval is enclosed in page 166 of the paper book filed before us. In the said proforma, in response to question numbers 7 & 8, the ld. AO had given incorrect replies, which has been approved by the ld. PCIT while granting approval u/s 151 of the Act. For the sake of convenience, the relevant question numbers 7 & 8 are reproduced hereunder:- 7. Whether the provisions of section 147(b) applicable - Answer given by AO is Yes 8. Whether assessment is proposed to be made for first time, if the reply is the affirmative, please state : - Answer given by AO is Yes

M/s. Pantime Finance Company Pvt. Ltd. a) Whether any voluntary return had already been filed and ; - Answer given by AO is Yes b) If so, the date of filing the said return – Answer given by AO is 04.03.2013 4.2.1. In this regard, it is pertinent to note that the provisions of section 147(b) of the Act had already been omitted and was not in the statute for the year under consideration. For this, the ld. AO had in response to Question No. 7 of the proforma had stated that the said provisions are applicable. This is the first mistake committed by the ld. AO which has not been pointed out by the ld. PCIT while granting approval u/s 151 of the Act.

4.2.2. It is a fact that the assessment has already been framed in this case u/s 143(3) of the Act on 28.02.2015. But the ld. AO in response to Question No. 8 of the proforma says that the assessment is framed for the first time pursuant to reassessment. This is factually incorrect. This mistake committed by the ld. AO was not pointed out by the ld. PCIT while granting approval u/s 151 of the Act.

4.2.3. When the aforesaid mistakes committed by the ld. AO were not even pointed out by the ld. PCIT and the ld. PCIT grants approval for the same u/s 151 of the Act for reopening the assessment, the said approval could only be construed as a mechanical approval given by the ld. PCIT without due application of mind. Reliance in this regard has been rightly placed by the ld. AR on the decision of Delhi Tribunal in the case of Omkam Developers Ltd vs ITO in & 7507/Del/2018 for A.Y. 2009-10 dated 11.05.2021 , wherein it was held as under:- 10. We have heard rival submission of the parties on the issue in dispute raised in the cross appeals. As far as ground No. 1 of the appeal of the assessee is concerned, the assessee has challenged the validity of the reassessment proceeding on the ground that approval for issue of the notice under section M/s. Pantime Finance Company Pvt. Ltd. 148 of the Act was granted by the LearnedPr.CIT in a mechanical manner and without application of mind and, therefore, reassessment proceeding must be quashed. For adjudicating this issue, the reasons recorded by the Assessing Officer and relevant proforma of approval granted by the Pr. CIT are reproduced as under:

“Reason for the belief that income has escaped assessment in the case of M/s, Omkam Developers Pvt. Ltd. A.Y. 2009-10 (Pan:AAACQ5036B) Name 1 & Address of M/s Omkam Developers Ltd, 702, . the Assessee Aruachal Building, 19,Barakhamba, Road,Connaught Place, New Delhi Assessment Year 2 2009-10 . Financial Year 3 2008-09 . PAN 4 AAACO05036B .

PUC is a proposal for reopening the case u/s 147 of the Act for thefA.Y 2009- 10 in the prescribed Performa. The information received from ADIT (Inv ), Unit-3{4), Kolkata vide his letter dated ADIT/U-3(4)/FIU-IND/MJS/15-16/4l1 dated 22.06.2015.wherein it is mentioned that; in the suspicion transaction report of 1000010583 in the name of Manohar Jaykishan Shah was received and it was reported in the I said FIU-IND-STR No. 1000010583 that there were 311 linked entities amongst whom fund transfers were made and in few accounts there were deposits also. In pursuance to the said report. Bank Statements of various entities have been obtained and on investigation, it has been noticed that Omkam Developers Pvt. Ltd (Pan AAACO5036B] was one of the beneficiaries during the F.Y 2008-09 relevant A.Y.2009-10 and the amount brought through I accommodation entries by the above mentioned company is Rs. 193.00 Lakhs. Copy of the Status Report in the case of Manohar Jay kishan Shah in connection with FIU-IND-STR No.1000010583 is reproduced below:-

M/s. Pantime Finance Company Pvt. Ltd. Background: A. • One Suspicious Transaction Report was received in the month November, 2009 from FIU-IND. In the said report, 31 related accounts were reported out of which 12 accountswere found to be associated, with business of Metal Trading Wherein Mr. ManoharJaykishan Shah is a Proprietor/Signatory. There are other 19 outstation Branch Accountswhich are linked/connected to main 12 accounts and having non-related business/not in the same line of business accounts. During the financial year 2008-09, high, value cheques totaling around Rs. 2030 crore are deposit at outstation branches in these accounts. Subsequent to which on realisation of high value credit amount, debit internal transfertransaction of large value and in round figures has been, transacted within connected group/linked accounts. The cumulative turnover In 31 accounts discussed was reported to be 673 crores. VERIFICATION OF FACTS AND INVESTIGATIONS B. DONE: To verify in the STR, the Bank Accounts of all 31 accounts mentioned in the STR were requisitioned from the Bank and scrutinized. The 31 Bank accounts- were opened at different, branches of the Development Credit Bank. The following, facts emerged from the scrutiny of Bank Accounts: I. There were 7 Bank Accounts belonging to 6 entities in which cash of Rs. 15.26 crore was deposited in the F.Y.-2008-09: The cash deposited were swiftly Transferred to other entities through Cheques/RTGS. These-6 entities are proprietorships. The detail is given as per Annexure-C. The funds from other entities through Cheques/RTGS were also received in these accounts. The details of another 21proprietorships given are STR is as per Annexure-C1. The find from the entities mentioned in Annexure-C II. and C1 were transferred to a number of entities which are mostly entities already identified as the companies controlled by the entry operators, few of them have been listed in Annexure-1. The fund was rotated among the entities detailed in III. Annexure-C, C1 and Annexure-1

There were 6 Bank Accounts Belonging to 6 IV.

M/s. Pantime Finance Company Pvt. Ltd. Companies in which funds were received from mostly entities discussed in Annexure-C, C1 and Annexure-1 and the same was swiftly transferred to the other entities (Mostly Companies). The details of 6 such companies are given in Annexure -5 The fund was transferred to the entities which are the V. real beneficiary of the funds from the companies mentioned in Annexure-S. The details of such, companies are given in Annexure –B.

Modus operandi of providing accommodation entry The summons u/s 131 were issued to the individuals and entities mentioned in the STR. The field verification from the inspector was also done. In most of the cases either the summons could not he served or there was no compliance. The facts of immediate source of the beneficiaries being shell companies have already been established and recorded u/s 131 of the Income Tax Act-1961 during the investigation in other cases. The fact as also corroborated by the non- compliance to the summons as well as non-existence of real business of most of the entities mentioned in Annexure-C, C1 and l and S. Flow Chart of Cash Flow

Cash deposit in proprietorship concerns Layering of funds through dummy Proprietorships and Shell companies

Fund transfer to Shell/Paper Company

Fund to the Beneficiaries Conclusion

In retrospect it can be rightly conceded that, the (i) beneficiary companies have introduced n cash in primary accounts discussed in Annexure-C and s symbolized by various companies (created for the purpose re-1, Annexure-S) operated by entry operators by entry operators, the unaccounted funds have been entered In the regular books of accounts of the beneficiary companies.

M/s. Pantime Finance Company Pvt. Ltd. in view of the above, the total amount which has been (ii) transferred to the beneficiaries or the recipient companies from the bank accounts of paper companies during F.Y. 2008- 09 is details in Annexure-8. The A.O. of the all beneficiary (Annexure-B) companies is being appraised of ] regarding accommodation entry accepted by the companies in F.Y. 2008-09. Further, A.O. of V concerns listed in Annexure-C, C-l and S is also being intimated regarding, cash deposit and credit made in different bank controlled by them for taking necessary action. It appears that assessee M/s Omkam Developers Ltd. has received 'I bogus share capital/premium to the tune of Rs.1.93 Crores. The Income Tax | Returns of the assessee were also examined and noticed that the share premium; of assesses was increased to Rs.81,28,52,000/- in the relevant year from Rs. 17,69,50,000/-in the preceding year. As discussed in earlier paras, the assessee has obtained such entries through above mentioned modus-operandi, it is actually assessee's own money (cash) which was rotated through such channel. This cash was out of his unaccounted income. I have reasons to believe that an amount of Rs.1.93 crores has escaped from the Assessment for the A.Y. 2009-10 which was chargeable to tax. I am also satisfied that on account of failure on the part of the assessee to I disclose truly and fully all the material facts necessary for assessment for the j above assessment year, the income chargeable to tax to the tune of Rs.193.00 Lakh as escaped assessment with the meaning of Section 147 of the IT Act 1961 I have perused the information received from the Investigation Wing, Kolkata The Investigation Wing of the Department has sent comprehensive detail comprising inter alia the beneficiary‟s name, value of entry taken etc. In the aforesaid case as per record from ITD, return of income was filed on declaring Rs.2,389/- income, it is noticed that the assessee company M/s Omkam Developers Ltd, received accommodation entries to the tune of Rs.1.93,crores during the F.Y. 2008-09 relevant to assessment year 2009-10 from the entry operators as mentioned in the chart above and same was not offered for taxation.

M/s. Pantime Finance Company Pvt. Ltd.

Having perused and considered the information, I have reason to believe that income of the assessment company to the extent of Rs.193 Lakh has escaped assessment for the A.Y. 2009-10. Therefore, proceedings u/s 147 i.e. clause (b) of Explanation 2 of the provisions of section 147 of the I.T. Act, 1961 is proposed to be initiated for the A.Y. 2009-10. As per ITD record, Return of Income has filed on 30.03.2010 at an income of'Rs.2,389/- for the A.Y. 2009-10. Since four years has been expired from the end of the relevant assessment year in this case for the said assessment year, it is therefore I requested that the reasons recorded above for the purpose of reopening of assessment is put up for kind satisfaction of Pr.CIT, Delhi-7, New Delhi in terms of proviso, to Section 151 of the Income Tax and approval for issue of notice u/s 147 may kindly be accorded.”

10.1 On perusal of the proforma for the approval granted by M/s. Pantime Finance Company Pvt. Ltd. the PCIT, it is evident that in the relevant column No.13 for satisfaction of the Pr.CIT, he has only mentioned “yes”. No other information is available on record or provided by the ld. DR, which could establish application of mind by the CIT, while granting sanction/approval for issue of notice u/s 148 of the Act. No other evidence was produced as to substantiate that matter was ever discussed between the Assessing Officer or Addl. CIT and the Learned Pr.CIT for arriving at satisfaction of Learned Pr.CIT on the reasons recorded by the Assessing Officer. Even no evidences whether Ld PCIT examined the material relied upon by the Ld AO for reopening, was produced before us. In similar circumstances, Hon‟ble Delhi High Court in the case of NC Cable Ltd (supra) held that section 151 of the Act clearly stipulates that Learned CIT, who is the competent authority to authorize the reassessment notice, has to apply his mind and form an opinion. The Hon‟ble High Court further observed that the mere appending of the expression „approved‟ says nothing. It is not as if the CIT has to record elaborate reasons for agreeing with the noting put up but at the same time, satisfaction has to be recorded of the given case, which can be reflected in the briefest possible manner. The Hon‟ble High Court further observed that in that case the exercise appeared to have been the ritualistic and formal rather than meaningful, which is the rationale for safeguard of an approval by a high- ranking officer. Thus, in the instant case, mere mentioning of “yes‟ for approval, without any other evidence of application of the mind, amounts to mechanical approval by the LearnedPr.CIT.

10.2. Further in Column No. 7 of the proforma, the section for invoking reassessment has been recorded as 147(b) of the Act. During the relevant period, section 147(b) was no longer in existence. This shows that the Ld. AO has filed the Proforma in mechanically manner and Ld. CIT has also approved the same mechanically. In the case of Madhu Apartment Private Limited vs. ITO, ITA.Nos.3869 & 3870/Del./2018 wherein the Tribunal, Delhi Bench, vide order dated 01/02/2021 held as under: “7. After considering the rival submissions, we are of the view that the issue is covered by the Order of ITAT, Delhi G-Bench, Delhi in the case of VRC Township Pvt. Ltd., Delhi (supra) in which reopening of the assessment in identical circumstances was held to be bad in law and sanction accorded by the M/s. Pantime Finance Company Pvt. Ltd. Sanctioning Authority was also found invalid, therefore, reopening of the assessment was quashed. In the present case, the Learned Counsel for the Assessee has pointed-out that assessee has raised this issue before the Ld. CIT(A), but, he has rejected the submissions of the assessee holding that Section 147(b) as mentioned in the reason and Format is a typographical human error which is curable under section 292B of the I.T. Act, 1961. This issue is also considered in the Order of VRC Township Pvt. Ltd., (supra) following the decision of Hon’ble Bombay High Court in the case of Kalpana Shantilal Haria vs. ACIT [2017] 100 CCH 165 (Bom.). Following the same reasons for decision, we set aside the Orders of the authorities below and quash the reopening of the assessment in both the assessment years under appeals. All additions stand deleted. Accordingly, appeals of the Assessee are allowed.” 10.3. In the instant case before us, also the Learned DR has argued that the mistake of noting section under section 147(b) of the Act for reassessment proceeding is a clerical mistake, however, the Tribunal in the above decision has rejected the said contention and quashed reassessment proceeding on the ground of non-application of mind while granting approval for reopening of the assessment under section 151 of the Act. 10.4. Respectfully, following the decision of the Hon‟ble Delhi High Court in the case of NC Cable Ltd (supra) and decision of the Tribunal in the case of Madhu Apartment Pvt. Ltd (supra), we quash the reassessment proceeding in the case of the assessee. 4.2.4. From the above order, it could be seen that the tribunal had considered the decision of Hon’ble Delhi High Court in the case of NC Cables Ltd and decision of Hon’ble Bombay High Court. Hence the reopening made by the ld. AO suffers from this legal infirmity.

Order pronounced on 21/02/2023 by way of proper mentioning in the notice board.