PRINCIPAL COMMISSIONER OF INCOME TAX 4 vs. KISHOR BACHURAM KAPDI

ORAL JUDGMENT (PER : HONOURABLE MR.JUSTICE M.R. SHAH) [1.0] Feeling aggrieved and dissatisfied with the impugned order dated 16.02.2018   passed   by   the   learned   Income   Tax   Appellate   Tribunal, Ahmedabad Bench ‘D’ (hereinafter referred to as “Tribunal”) by which the learned Tribunal has dismissed the said appeal preferred by the Revenue and has confirmed the order passed by the learned CIT(A) quashing and setting aside the assessment order passed by the Assessing Officer on the ground that the Assessing Officer who completed and finalized   the   assessment   for   AY   2010­11   was   not   having   territorial jurisdiction, the Revenue has preferred the present Tax Appeal with following proposed question of law. “Whether the Appellate Tribunal has erred in law and on facts in upholding the order of the CIT(A) in holding the assessment order u/s. 143(3) r.w. Section 144 of the Income Tax Act dated   04.03.2013   as   bad   in   law   for   lack   of   territorial jurisdiction?” [2.0] The facts leading to the present Tax Appeal in nut­shell are as under: [2.1] The assessee e­filed his return of income on 29.03.2011 declaring total income at Rs.3,20,000/­. The return was processed under Section 143(1) of the Income Tax Act, 1961 (hereinafter referred to as “IT Act”). The notices were issued by the Assessing Officer – Income Tax Officer, Ward – 1, Gandhidham. All the notices were issued by the aforesaid Assessing Officer. The assessee vide letter dated 19.07.2012 intimated to the   Assessing   Officer   that   his   jurisdiction   has   been   changed   to Ahmedabad. It appears that vide letter dated 08.01.2013 the assessee was intimated that his application for change of jurisdiction cannot be entertained as proper procedure for change of jurisdiction has not been followed and due to pending scrutiny assessment for AY 2011­12. It appears that thereafter, vide letter dated 27.01.2013, the assessee once again requested to transfer the record at Ahmedabad. Therefore, from the very beginning it was the case on behalf of the assessee that there is a change of jurisdiction to Ahmedabad. However, despite the above, the Assessing Officer continued the assessment proceedings and proceeded further   with   the   assessment   proceedings  ex   parte  thereafter.   That thereafter the Assessing Officer directed to make addition on account of unexplained cash credits to the extent of Rs.2,05,20,520/­ and addition on account of unexplained investment in immovable property not to the extent of Rs.31,77,200/­. The Assessing Officer also made addition on account of deduction claimed under Chapter VIA of Rs.1,00,000/­. [2.2] Feeling aggrieved and dissatisfied with the assessment order dated 04.03.2013, the assessee preferred appeal before the learned CIT(A). That by giving cogent reasons and passing a speaking order in paras 5.1 and 5.2, the learned CIT(A) observed and held that the assessment order passed by the Assessing Officer – ITO – Ward­1, Gandhidham is wholly without   jurisdiction.   The   same   has   been   confirmed   by   the   learned Tribunal by the impugned order. [2.3] Feeling aggrieved and dissatisfied with the impugned order passed by the learned Tribunal dismissing the appeal preferred by the Revenue and confirming the order passed by the learned CIT(A) holding that the assessment order was suffering from lack of territorial jurisdiction at the Assessing Officer’s behest, the Revenue has preferred the present Tax Appeal with the aforesaid proposed question of law. [3.0] We have heard Mrs. Bhatt, learned Counsel appearing on behalf of the Revenue. At the outset it is required to be noted that from the date of receipt   of   notice   under   Section   142   of   the   IT   Act   and   thereafter repeatedly the assessee stated and submitted before the Assessing Officer that   the   jurisdiction   is   changed   to   Ahmedabad.   As  observed   by   the learned CIT(A) and even from the order passed by the Assessing Officer, assessee was repeatedly requesting the Assessing Officer to transfer the case records to Ahmedabad as his jurisdiction and even the PAN had already been transferred to Ahmedabad. While holding that the order passed   by   the   Assessing   Officer   –   Gandhinagar   lack   territorial jurisdiction, the learned CIT(A) observed as under:

“5. Ground 1 and 2 are being adjudicated first as it is raising a very serious concern that the AO had passed the order when he was not having the jurisdiction itself. It is apparent from the assessment order that while AO was trying to serve the notice and ensure his presence and submission, the assessee was requesting him to transfer the case records to Ahmedabad as his jurisdiction (& thus PAN) had already   been   transferred   to   Ahmedabad.   AO’s   agreement   that appellant was aware that assessment proceedings was pending with him   and   that   despite   many   efforts   including   that   by   Inspector, appellant was not co­operating in acepting the notices and making submission doesn’t have much significance unless the basic question is resolved, i.e. whether he had the jurisdiction when he conducted and passed the assessment order. The Ld. AR had submitted evidences to show that subsequent evidences to show that subsequent to shift of registered office of the company in which he was a director, he had also changed his address to Ahmedabad and accordingly requested CIT­1, Rajkot to transfer his jurisdiction to Ahmedabad vide letter dtd. 26/01/2011. Shift of his jurisdiction to Ahmedabad was confirmed by AO at Ahmedabad albeit he was informed that he should in future use a new PAN. He filed his return of income online with new AO at Ahmedabad   on   15/02/2012. Further   assessment   proceeding   for assessing his income for AY 2011­12 was also initiated at new AO’s office at Ahmedabad. Similar was case for AY 2012­13. For current assessment year, the appellant requested AO (Gandhidham) vide letter dtd. 09/01/2012, 19/07/2012 and 27/01/2012 to transfer the case to Ahmedabad and he also requested CIT­1 Rajkot vide letter dtd. 22/02/2013 to follow up his request. Meanwhile it appears that PAN was   transferred   from   Ahmedabad   to   Gandhidham   without   any information to the appellant who rushed to Gujarat High Court with a Writ petition and obtained a favorable order directing appropriate authority to restore the jurisdiction at Ahmedabad and same was carried   out   by   AO   (at   Ahmedabad)   vide   order   dt.05/06/2013. Appellate had gathered information from the Department using RTI Act that jurisdiction in his case was transferred to Ahmedabad from Gandhidham on 14/02/2012 and then, it was transferred back from Ahmedabad   to   Gandhidham   on   11/03/2013   and   again   back   to Ahmedabad after High Court direction.