V N JAHAGIRDAR,,PUNE vs. INCOME-TAX OFFICER,,

In reply, the ld. AR submitted that he has no objection if the issue was restored to the file of AO for granting the assessee an opportunity to raise objections in respect of reopening and for adjudicating on the same in line of the decision of Hon’ble Supreme Court in the case of GKN Drive Shaft (India) Ltd. Vs. Income Tax Officer (supra). This was put to the ld. DR. The ld. DR submitted that criminal proceedings were also pending. It was the submission that however the Revenue has no objection if the issue was restored to the file of AO for adjudication. It was also submitted that the assessee has raised the issue on non-issuing of notice u/s. 143(2) of the Act. It was submitted that it is an admitted fact that the notice u/s. 143(2) has not been issued in the case of V. N. Jahagirdar in . It was further the submission that the assessee had not responded to the notice issued u/s. 148 and consequently, it was not a requirement for the Revenue to issue notice u/s. 143(2) as there was no return of income filed by the assessee in response to the notice issued u/s. 148 of the Act. For this proposition, the ld. DR placed reliance on the decision of Hon’ble High Court of Jammu and Kashmir in the case of Principal Commissioner of Income Tax Vs. Broadway Shoe Co. reported in (2018) 99 taxmann.com 83 (J&K) wherein it has been held that where no return was filed in pursuance to notice issued u/s. 148, issue of notice 143(2) was not required for making assessment. It was further submitted that as the issue was being restored for re-adjudication and granting opportunity to the assessee to file objection to reopening of assessment and for following the principles laid down by the Hon’ble Supreme Court in the case of GKN Drive Shaft (India) Ltd. Vs. Income Tax Officer (supra), the issue of notice u/s. 143(2) would not require any specific adjudication, as in such a situation assessment would be required to be completed u/s. 144 of the Act.

We have considered the rival submissions. A perusal of additional grounds raised by the assessee shows that the assessee has challenged the reopening of assessment and the reasons recorded. Challenging of reopening is a legal issue and admittedly is liable to be admitted in line of the principles laid down in the decision of Hon’ble Supreme Court in the case of National Thermal Power Co. Ltd. Vs. Commissioner of Income Tax (supra). Consequently, the additional grounds filed by the assessee in both the appeals stand admitted. The assessee has challenged the reopening on the ground that it is a borrowed satisfaction and that the reasons recorded did not demonstrate any escapement of income of the appellant. Admittedly, the challenge has not been made before the AO. It has been claimed by the assessee that as the assessee was also preoccupied in criminal proceedings, the assessee could not raise the objections before the AO at the relevant point of time. The reasons raised by the assessee appear reasonable. Consequently, considering the principles of natural justice, the assessment order passed is set aside and the issues are restored to the file of AO for de-novo adjudication. The AO shall grant adequate opportunity to assessee to file objections in response to notice issued u/s. 148 of the Act and after complying with the principles laid down by the Hon’ble Supreme Court in the case of GKN Drive Shaft (India) Ltd. Vs. Income Tax Officer (supra), re-adjudicate the issues raised before the completion of assessment.

In the result, appeals of both the assessee are partly allowed for statistical purposes.