LATE SANT RAM (THREW KRISHNA DEVI W/O LATE SHRI SANT RAM),NEW DELHI vs. ITO WARD 54(5), NEW DELHI

Apart from the regular grounds of appeal on merits, the assessee in this appeal has taken following additional/legal grounds:- Ground No.1. “On the facts and in the circumstances of the case as well as in law, the impugned Assessment order is invalid and illegal since jurisdictional Notice U/s 143(2) issued, as well as impugned Assessment order framed in the name of dead person.” Ground No.2 “On the facts and in the circumstances of the case as well as in law, the impugned Assessment order is without jurisdiction and ab initio void due to non-issuance and service of valid notice u/s 143(2) of the Income Tax Act, 1961.”

At the outset, the ld. counsel for the assessee submitted that in this case, the assessee has filed return of income on 27.09.2014. However, the assessee (Late Sant Ram) got expired on 13.02.2015. The Ld. Counsel for the assessee has further submitted that notice u/s 143(2) of the Act was issued by the Assessing Officer ( in short ‘the AO’) on 22.09.2015 in the name of the deceased assessee i.e. the dead person. The Ld. Counsel for the assessee has further invited my attention to the impugned assessment order to submit that the fact that the assessee had died was duly brought to the knowledge of the AO and the AO has duly noted this fact in the assessment order, which read as under:-

The ld. counsel for the assessee has submitted that despite duly informed that the assessee has died, the AO proceeded to frame the assessment in the name of dead person, and hence the assessment order is wrong, illegal and void ab initio. The Ld. counsel for the assessee in this respect has referred to section 159(2)(b) of the Income Tax Act and has submitted that as per the said provisions, any proceeding which could have been taken against the deceased if he had survived, may be taken against the legal representative and further that as per sub section 159(3)of the Act, the legal representative of the deceased shall, for the purposes of this Act, be deemed to be an assessee. However, in this case, the AO without impleading the legal representative of the assessee, framed the assessment in the name of dead person which is void and the same is accordingly quashed.

In the result, the appeal of the assessee is allowed.