BHATIA COKE & ENERGY L.,INDORE vs. INCOME TAX OFFICER, BHOPAL

PDF · subscribers
ITA 581/IND/2017Status: DisposedITAT Indore01 April 2019AY 2015-165 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the manually filed appeal was valid as it was submitted before the effective date of the e-filing mandate. The CIT(A) was directed to admit the appeal and decide the issues on merits.

What were the facts?

The assessee filed a manual appeal with the CIT(A) on February 17, 2016, before the mandatory e-filing rule for appeals took effect on March 1, 2017. The CIT(A) dismissed the appeal solely because it was filed manually.

What were the issues?

Whether a manually filed appeal, submitted before the mandatory e-filing date, is valid. Whether the CIT(A) erred in dismissing the appeal on procedural grounds without adjudicating on merits.

Which sections of the Income-tax Act were involved?

Section 201,Section 201(1),Section 201(1)(a),Section 195

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, INDORE BENCH, INDORE

Before: HONBLE KUL BHARAT & HONBLE MANISH BORAD

For Appellant: Shri Thribhuvan Sachedeva, Adv
For Respondent: Shri K.G. Goel, Sr.DR, Shri Thribhuvan Sachedeva, Adv
Hearing: 28.03.2019Pronounced: 01.04.2019

arising out of the order u/s 201(1) & 201(1)(a) of the Income Tax Act Bhatia Coke & Energy Ltd 1961(In short the ‘Act’) dated 29.09.2015 framed by ITO, Intl. Taxn & T.P, Bhopal.

2. Assessee has raised following grounds of appeal;

“1. That on the facts and circumstances of the case Ld. Jurisdictional CIT (A)-13, Ahmedabad has erred in dismissing the appeal on the ground that e-filing of appeal before CIT (A) is compulsory w.e.f. March 1, 2016 without appreciating the fact that the assessee has filed manual appeal to CIT (A)-l, Indore on 17/02/2016 much before the CBDT notification mandating compulsory e-filing of appeal before CIT (A).

2.

That the order so passed is bad in law and wrong.

3.

That the assessee craves your honors permission to add alter or delete any grounds of appeal.”

3. At the outset Ld. Counsel for the assessee referring to the grounds mentioned that as the Ld. CIT(A) has not passed the order on merits and merely dismissed the assessee’s appeal just for not e- filing the appeal. He prayed that Ld. CIT(A) may be directed to admit the manually filed appeal and adjudicate the issues raised on merits.

4. Per contra Departmental Representative did not raised any objection if the directions are issued to Ld. CIT(A) for admitting the manual appeal and adjudicating the grounds raised therein afresh.

5.

We have heard rival contentions and perused the records placed before us. Facts in brief are that the assessee is a private limited company. For the alleged default in deducting the tax at source u/s 195 of the Act an order u/s 201(1)/201(1a) of the Act was framed on 11.1.2016 raising demand of Rs.53,070/-(including interest of Rs.7320/-) for default in deducting tax at source on amount of Rs.3,05,000/- remitted outside India for making payment to Platts Mcgraw Hill Financial, USA for benchmark price assessment for the energy, petro chemicals, metals and agriculture market. This payment was claimed by the assessee to have been made for subscription fees for updates from international coal markets.

6.

Against the order of the Ld. A.O, International Taxation & DP, Bhopal dated 11.1.2016 assessee filed an appeal manually in the prescribed form on 17.2.2016 to Ld. CIT(A)-I, Indore. The appeal was instituted before Ld. CIT(A)-13, Ahmedabad on18.4.2016 and he on observing that as per the Income Tax Act Third Amendment Rules 2016, Rule 45 of the Income Tax 1962 have been amended 3 Bhatia Coke & Energy Ltd thereby mandating compulsory filing the electronic returns before Appellate Commissioner w.e.f. 1.3.2016, dismissed the appeal of the assessee by treating the manually filed appeal as invalid.

7.

On perusal of the records we find that the assessee filed the appeal manually in Form-35 along with the grounds and other necessary documents on 17.2.2016 with the Office of the Commissioner of Income Tax(Appeals)-I, Indore. The amendment mandating the filing of appeal in e-form is effective from 1.3.2017.

We therefore in the given facts and circumstances of the case and in the interest of justice are of the opinion that the assessee’s manually filed appeal should be treated as a valid appeal and admitted accordingly. Further Ld. CIT(A) is directed to adjudicate the grounds raised by the assessee in the appeal filed manually on 17.2.2016 and decide the issues on merits after providing reasonable opportunity of being heard to the assessee.

8.

In the result appeal of the assessee is allowed for statistical purposes.

The order pronounced in the open Court on 01.04.2019.

More judgments on Section 201

All 1,566 judgments and leading authorities on Section 201 →

Recent GST High Court judgments

Search GST case law →