RITS JEWELLERS PVT LTD,FARIDABAD vs. PR. CIT, FARIDABAD

Brief facts of the case are that, the assessee is engaged in the business of trading of all the kinds of jewelry Items. The return of income declaring an amount of Rs. 3,64,150/- has been filed by the assessee and a same has been processed u/s 143(1) of the Act. Later, the case was selected for limited scrutiny through CASS. Notice u/s 143(2) of the Act dated 18/09/2015 was issued which was duly served upon the assessee. Thereafter, notice u/s 142(1) of the Act was issued on 09/10/2015. The representative of the assessee has attended the assessment proceedings.

The Ld. A.O found that during the year the assessee has not done any work except interest income and the return of income of the assessee has been accepted by the Ld. A.O and passed assessment order dated 19/04/2016.

An order u/s 263 of the Act came to be passed against the assessee on 29/03/2019 by the Principal Commissioner of Income Tax, Faridabad(“PCIT” for short) declaring that the assessment

Aggrieved by the order dated 29/03/2019, the assessee has preferred the present appeal on the grounds mentioned above. The present appeal is filed with the delay of 53 days in filing the appeal. The assessee has also filed an application for condonation of the delay of 53 days. On the ground that the C.A who was looking after the matter was not well therefore, he could not prefer the Appeal on time, thus the assessee has engaged the service of another counsel to prepare the Appeal, therefore, the Appeal could not be filed on time. By considering the reason assigned in the application, the delay in filing of the present appeal of 53 days is condoned.

The Ld. Counsel for the assessee on the merit of the case, vehemently submitted that the Ld. PCIT has committed error in observing that ‘no verification was made during the course of the assessment by the A.O’. The Ld. PCIT failed to appreciate that the assessment order was passed after due enquiry and after verifying the materials produced by the assessee and also the material available on record based on the enquiry. The Ld. A.O has also verified the creditworthiness of the creditors. The sums have been received through banking channels and complete evidence was provided during the course of assessment, which has been duly verify and accepted by the A.O. The Ld. Counsel for the assessee further submitted that, even notice u/s 133(6) of the Act has been RitsJewellers Pvt. Ltd. Vs. Pr. CIT issued to the firms whom the assessee had the transactions and calling them to submit the Balance sheet, ledger and the ITR. Thus, the Ld. A.O has made proper enquiry and thereafter accepted the return filed by the assessee. Ld. Counsel for the assessee further submitted that the Ld. PCIT has not even complied with any of the twin conditions of Section 263 of the Act. The order of the Ld. A.O neither prejudicial to the interest of the Revenue and the order of the Ld. A.O is nor erroneous one. Therefore, submitted that, the order passed u/s 263 by the Ld. PCIT is required to be quashed.

Per contra, the Ld. DR relying on the order of Ld. PCIT submitted that the impugned order is well reasoned. Therefore, which requires no interference.

We have heard the parties, perused the material on record and gave our thoughtful consideration.

It is seen from the Record that the Ld. A.O., during the Assessment proceedings not only called for the record from the Assessee to submit, issued the questioners to the Assessee, but also issued Notice under Section 133(6) of the Act to the firms from whom the Assessee had the transactions calling upon them to produce the Balance sheet, Ledger and the ITR for the purpose of verifying the creditworthiness of the creditors. The said details were made available to the AO by the Creditors and also the Assessee respectively, which are produced by the Assessee before us by way of Paper Books, which are as under:

Thus, from the above it is evident that the Ld. A.O. not only made detail enquiry with the Assessee but also by issuing the Notice under Section 133(6)of the Act to the Creditors and after obtaining the details and convincing himself, found that the Creditors are genuine and passed the Assessment Order in-favour of the Assessee.

Further, there was no material brought by the Pr. CIT to observe that “no verification was made during the course of the assessment by the A.O.” On the other hand, it is seen from the record that, the Ld. A.O. has made detailed enquiry, considered all evidence and arrive to a conclusion to accepted the income declared by the Assessee. Thus, in our opinion, the Pr. CIT has only expressed the different view which is not permissible under Section 263 of the Act. Revisionary power u/s 263 of the Act is conferred by the Act on the Commissioner when an order is passed by the Authority is erroneous and prejudicial to the interest of the Revenue. Orders which are passed without inquiry or investigation are treated as erroneous and prejudicial to the interest of the Revenue, but which are passed after inquiry/investigation on the question/issue are RitsJewellers Pvt. Ltd. Vs. Pr. CIT not per se are normally treated as erroneous and prejudicial to the interest of the Revenue. Because, the Revisionary Authority feels and opines that further inquiry/investigation was required or deeper or further scrutiny should be undertaken, the same cannot be initiated without following the proper provisions u/s 263 of the Act.

In the present case the Assessing Officer has made all the inquiries and after verifying the documents/ material on record passed a reasoned Assessment Order. Therefore, the Commissioner does not have any locus standi to make further inquiry. The decision of the Hon'ble Supreme Court in case of CIT vs. Max India Ltd 295 ITR 282, Malabar Industrial Co. Ltd. vs. CIT 243 ITR 83 are aptly applicable in the present case as the Hon'ble Apex Court wherein it is held that Section 263 has to be read in conjunction with the expression "erroneous" order passed by the Assessing Officer. Every loss of revenue as a consequence of an order of the assessing officer cannot be treated as prejudicial to the interests of the revenue. For example, when an Income Tax Officer adopted one of the courses permissible in law and it has resulted in loss of revenue; or where two views are possible and the Income Tax Officer has taken one view with which the Commissioner does not agree, it cannot be treated as an erroneous order prejudicial to the interests of the revenue unless the view taken by the Income Tax Officer is unsustainable in law. The case laws relied by the Revenue in respect of Section 263 also reiterates the said ratio as well. Some of the decisions relied by the Revenue are not at all applicable in the present case as distinguishing facts involved in those cases. Therefore, order u/s 263 of the Act in present appeal is not justified. Accordingly, we allow the Grounds of Appeal of the assessee and the order u/s 263 is passed by the Principal Commissioner of Income Tax is set aside.

In the result, Appeal of the assessee is allowed.