SANDEEP KR. SAHA, [LEGAL HEIR OF ASSESSEE VIZ.PUJA SHAH,(SINCE DECEASED)],KOLKATA vs. ITO,WD-50(4),KOLKATA., KOLKATA

O R D E R

PER DR. MANISH BORAD, ACCOUNTANT MEMBER :

2. That the learned Commissioner of Income Tax (Appeals)-15, Kolkata erred in not passing order and not dealing with the grounds of appeal raised by the Appellant, on the legal infirmities in the impugned reassessment order dated 22nd December, 2017 and as well as on the merits of the addition made therein, and rather dismissing the appeal filed by the Appellant in limine for non- prosecution.

3. That the learned Commissioner of Income Tax (Appeals)-15, Kolkata erred in upholding the validity of the impugned re-assessment Order, claimed to be passed under section 147/143(3) of the Act on 22nd December, 2017 in the case of the Assessee for the Assessment Year 2010-11, even though the said order was passed in the name of dead person i.e. Puja Shah (deceased) without appreciating that an order passed in the name of dead person is liable to be annulled being rendered nullity and void ab-initio.

4. That the learned Commissioner of Income Tax (Appeals)-15, Kolkata erred in upholding the validity of the impugned re-assessment Order, claimed to be passed on 22nd December, 2017, passed under section 147/143(3) of the Act without appreciating that the said order was barred by limitation and liable to be annulled.

5. That the learned Commissioner of Income Tax (Appeals)-15, Kolkata erred in upholding the validity of the impugned re-assessment Order, claimed to be passed under section 147/143(3) of the 3 Assessment Year: 2010-11 Sandeep Kumar Shah {Legal Heir of Assessee viz. Puja Shah (since decesased)} Act on 22nd December, 2017 in the case of the Assessee for the Assessment Year 2010-11, even though the impugned reassessment proceedings initiated under section 147/148 of the Act suffers from various infirmities.

6. That, without prejudice to the above, the learned Commissioner of Income Tax (Appeals)-15, Kolkata failed to appreciate that the Assessing Officer had totally erred in law in making arbitrary addition of the genuine Long Term Capital Gain of Rs.41,86,459, derived by the Assessee on sale of shares of Shardaraj Tradfin Limited, as unexplained cash credit under section 68 of the Income Tax Act, 1961 on mere suspicions, surmises and conjectures and on irrelevant considerations.

7. That the impugned order passed by learned Commissioner of Income Tax is against law and facts of the case.”

4. At the outset, the ld. Counsel for the assessee raised a legal plea stating that the assessment order has been framed in the name of a deceased assessee and even when information was provided to the ld. Assessing Officer, that the assessee, late Puja Shah has expired on 04/01/2015, even then the assessment has been framed in the name of the deceased person which thus renders the assessment proceedings to be invalid and deserves to be quashed. On the other hand, the ld. D/R stated that the assessee had not informed the assessee about the death of late Puja Shah, failing which it was not possible for the Assessing Officer to know about this information and further the assessee has attended the assessment proceedings and never raised any such objection.

5. We have heard rival contentions and perused the record placed before us. The legal issue raised by the assessee that the assessment order is a nullity and void ab initio because the assessment order has been passed in the name of a dead person. We observe that the assessee, namely, late Puja Shah, furnished the return of income on 27/09/2010 declaring income of Rs.3,29,557/- and this return was processed u/s 143(1) of the Act. Subsequently, based on certain Assessment Year: 2010-11 Sandeep Kumar Shah {Legal Heir of Assessee viz. Puja Shah (since decesased)} information received from DDIT (Inv.), Kolkata. Notice u/s 148 of the Act dt. 31/03/2017 was issued and duly served. However, the fact that emerges out is that the assessee, namely, Puja Shah expired on 04/01/2015 and the assessee vide letter dt. 12/12/2017 has furnished the copy of death certificate to ITO, Ward -50(4), Kolkata. The legal heir of the assessee i.e., her husband Shri Sandeep Kumar Shah has placed an affidavit sworn on 19/07/2023 stating that vide letter dt. 22/12/2017, assessee informed the Assessing Officer about the death of his wife which occurred on 04/01/2015 and he stated to be the legal heir of his wife. We further notice that even when the Assessing Officer was informed about the death of Puja Shah and that Shri Sandeep Kumar Shah was the legal heir, he still framed the assessment order in the name of Puja Shah.

6. Now, whether such assessment order which is framed in the name of a deceased person is valid in the eyes of law? We are able to lay hands on the judgment of the Hon’ble High Court of Madras in the case of Alamelu Veerappan vs. ITO reported in [2018] 85 taxmann.com 155 (Mad.), wherein the Hon’ble Court after discussing the facts of the case in details has laid down the ratio that a notice issued in the name of a dead person is not enforceable in law. Hon’ble Court has also held that there is no statutory obligation on the part of the legal representative of deceased to immediately intimate death of the assessee or take steps to cancel the PAN registration. Before us, the facts are much stronger in favour of the assessee because the legal heir has duly informed the Assessing Officer about the death of Puja Shah Assessment Year: 2010-11 Sandeep Kumar Shah {Legal Heir of Assessee viz. Puja Shah (since decesased)} which occurred much before the issuance of notice u/s 148 of the Act on 31/03/2017. It is a settled principle that a notice issued in the name of a dead person is not enforceable in law and if such is the legal position then, the revenue cannot be held to be justified in contending that they have no knowledge about the death of the assessee. Similar view was taken by the Hon’ble Delhi High Court in the case of Savita Kapila vs. ACIT [2020] 118 taxmann.com 46 (Del.). Thus in the light of the above legal settled position, since the assessment order has been framed in the name of a deceased person even when information about the death of Puja Shah was provided to the Assessing Officer by her legal heir then, under such circumstances, the assessment order framed is non-est, bad in law and void ab initio. Since the appeal of the assessee is allowed on this very legal grounds, the remaining grounds are rendered academic in nature.