SIDDHANT MACHINDRA MHASKE,PUNE vs. INCOME TAX OFFICER, WARD-7(3), PUNE, PUNE

IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B” : PUNE BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER I.T.A.No.318/PUN./2023 Assessment Year 2011-2012 Siddhant Machindra The Income Tax Officer, Mhaske, Shantikunj Ward – 7 (3), Bungalow, Alandi Road, vs. Income Tax Office, Kalas, Pune – 411 015. Pune. Maharashtra. Maharashtra. PAN BKZPM6082L (Appellant) (Respondent) For Assessee : -None- For Revenue : Shri M.G. Jasnani Date of Hearing : 02.05.2023 Date of Pronouncement : 02.05.2023 ORDER PER SATBEER SINGH GODARA, J.M. :

This assessee’s appeal for assessment year 2011- 2012, arises against the National Faceless Appeal Centre [in short “NFAC”] Delhi’s Din and Order No. ITBA/NFAC/S/250/2022-23/1048916205(1), dated 19.01.2023, involving proceedings u/s. 154 of the Income Tax Act, 1961 (in short “the Act”).

Despite notice issued, none appears at the assessee’s behest. He is accordingly proceeded ex-parte.

2 ITA.No.318/PUN./2023 2. The assessee has raised the following substantive grounds in his instant appeal :

“The following grounds are taken without prejudice to each other – On facts and in law,

1) The learned CIT(A) erred in confirming the enhancement of interest u/s 234A by a sum of Rs.30,46,802/- made by the A.O. in the order u/s 154. 2) The learned CIT(A) failed to appreciate that – a. As the order of asst, u/s 147 itself was null and void, the order u/s 154 rectifying the mistake in that asst, order is bad in law. b. The issue involved of enhancing the interest u/s 234A did not constitute mistake apparent from record and therefore, the order u/s 154 was bad in law and needs to be cancelled. 3) The learned CIT(A) further failed to appreciate that – a. The original return filed without payment of tax could not be treated as a defective return and accordingly, the asst, had become time barred and such time barred asst, could not be reopened u/s.147.

3 ITA.No.318/PUN./2023 b. Interest u/s 234A was not correctly levied in the order u/s 154. c. Without prejudice, the interest u/s 234A could be levied only up to the date of filing the original return i.e. 08.02.2013 and not till 17.10.2018 i.e. the date of filing the return in response to notice u/s. 148. 4) The appellant requests for cancellation of the order u/s 154 passed by the A.O. as the rectification order of an invalid reasst. is bad in law, the issue involved did not constitute mistake apparent from record and also because the enhancement of interest u/s 234A was not warranted. 5) The appellant craves leave to add, alter, amend or delete any of the above grounds of appeal.”

3. We take note of the basic relevant facts regarding the assessee’s sole substantive grievance raised in the instant appeal that both the learned lower authorities have erred in law and on facts in raising sec.234A interest demand of Rs.30,46,802/- in issue in sec.154 rectification proceedings.

5.1. The “NFAC” has affirmed the Assessing Officer’s action to this effect as follows :

6 ITA.No.318/PUN./2023

7 ITA.No.318/PUN./2023

“6. Mr. Pathak vehemently argued during the course of hearing that both the lower authorities have erred in law and on facts in initiating sec.154 rectification proceedings on such a debatable issue of validity of the assessee’s former return dated 08.02.2013 which is not sustainable in law as per T.S. Balram, ITO vs. Volkart

8 ITA.No.318/PUN./2023 Bros. [1971] 82 ITR 50 (SC). The assessee’s former return dated 08.02.2013 was very much a valid one u/s.139(9A) read with Explanation(c)(i) thereto as per this tribunal’s coordinate bench’s order in Meters and Instruments Pvt. Ltd., vs. Inspecting Assistant Commissioner [1991] 39 ITD 269 (Del.) and, therefore, both the lower authorities have wrongly held the same as a defective and invalid return. Learned counsel lastly posed challenge to validity of sec.148 proceedings itself that in case the assessee’s former return is held to be a valid one which declared taxable income from capital gains of Rs.3,33,54,241/-, there would not be any occasion for the Assessing Officer to record his reasons of the same having escaped assessment.

7. Mr. Jasnani on the other hand vehemently supported both the learned lower authorities action levying sec.234A interest in sec.154 rectification in light of CIT vs. Pranoy Roy & Anr. [2009] 309 ITR 231 (SC); CIT vs. Kotak Mahindra Finance Limited [2004] 265 ITR 119 (Bom.) and this tribunal’s recent adjudication in Dhirendra Narbheram Sheth vs. ITO, Ward-2(3)(5), Rajkot [2023] 147 taxmann.com 150 (Rajkot). His case before us is that the assessee all along has not submitted even a single valid

9 ITA.No.318/PUN./2023 return and, therefore, sec.234A interest has been rightly charged by way of sec.154 rectification mechanism.

8. We have given our thoughtful consideration to the foregoing rival stands. We find no merit in Revenue’s arguments. We make it clear that the assessee had filed her former return u/s. 139 (4) of the Act without payment of self-assessment tax qua the admitted income of Rs.3,33,54,241/-. The Revenue could hardly dispute that sec.139(9) of the Act is a specific provision wherein an Assessing Officer could held a return as a defective one after following the due procedure as per Explanation (c) (i) thereto which treats a return filed by an assessee to be defective only if there is self-assessment tax claimed to have been paid and not otherwise. It is in this factual backdrop that the tribunal’s learned coordinate bench in Meters and Instruments Pvt. Ltd., (supra) has carved out a clear-cut distinction between cases where an assessee claims payment of tax and otherwise as follows :

“7. The argument of the Ld. Counsel for the assessee in this regard is very simple. According to him, return of income has to be accompanied by certain documents as detailed in section 139(9) of the Act. Inviting our attention to Explanation to section 139(9), it was submitted that the return has also to be accompanied by 10 ITA.No.318/PUN./2023 proof of advance tax and self-assessment tax. Elaborating the submission, the Ld. Counsel argued that if the assessee filed a return of income without attaching the proof of advance tax or self-assessment tax then the return would be a defective one and if the assessee could not remove the defect within 15 days from the date of receipt of intimation from the Assessing Officer then such a return shall be treated as an invalid return. The Ld. Counsel for the assessee pointed out that because of financial stringency the assessee could not make the payment of advance tax before the expiry of the relevant financial year. It was further submitted that the same tight financial position continued even when the return had to be filed and that the assessee’s bank account was attached and the payments were recovered by the department by and by. Reliance was also placed on the Tribunal’s decision in the case of Hazarimal Lalooram (supra) in which it was held that where the books of account were not audited and the assessee could not attach copies of the audited balance sheet and Profit and Loss A/c with the return, it could be said that he was prevented by sufficient cause for late submission of return.

8.1. We further observe that there is yet another provision in the Act i.e., sec.140A providing for consequences of non-payment of self-assessment tax as well as penalty u/s.221. And that such a default also results in non-admission of an assessee’s appeal u/s.249(4) of the Act before the CIT(A) concerned. The purpose of quoting all these statutory provisions which apply in the corresponding specified facts and circumstances. Sec.139(9) read with [Explanation hereinabove] is also a self-contained code for the purpose of declaring a return as a defective and invalid one. Mr. Jasnani could hardly dispute that no such action had 13 ITA.No.318/PUN./2023 never been taken against the assessee. He took us to the Assessing Officer’s re-assessment discussion at page-1 dated 30.11.2018 and that the latter had indeed issued notice for payment of self-assessment tax. We find no merit in the instant arguments since the same was nowhere an intimation u/s.139(9) of the Act. That being the case, we are of the opinion that the assessee’s above former return dated 08.02.2013 could not have been treated as a defective one so as to trigger applicability of sec.234A interest herein levied in sec.154 rectification proceedings in issue. Both the learned lower authorities action to this effect stands reversed therefore. The assessee’s arguments stands accepted in very terms. Ordered accordingly.”

14 ITA.No.318/PUN./2023 sec.234A interest demand of Rs.30,46,802/-. Ordered accordingly.

8. This assessee’s appeal is allowed in above terms.

Order pronounced in the open Court on 02.05.2023.