THE COMMISSIONER OF INCOME TAX - V vs. VINAY PRINTING PRESS

Feeling   aggrieved   and   dissatisfied   with   the   impugned judgment and order dated 24.02.2006 passed by the learned Income Tax Appellate   Tribunal   (hereinafter   referred   to   as   the   “ITAT”)   in   ITA No.382/AHD/2001   for   AY   1994­95,   the   revenue   has   preferred   the present Tax Appeal to consider the following substantial question of law. O/TAXAP/72/2008 JUDGMENT “Whether the Appellate Tribunal is right in law and on facts in law in confirming the order passed by the CIT(A) holding that   as   notice   u/s.   143(2)   was   issued  after   expiry   of   12 months, the result order u/s 148 r.w.s 143(1) was bad in law?”

That the assessee filed return of income for AY declaring total income of Rs.7,60,780/­. The same was processed under Section 143(1)(a) of the Income Tax Act (hereinafter referred to as the “Act”) on 30.12.1994 on the same total income. Thereafter the assessment was reopened by issuing notice under Section 148 of the Act on 14.3.1996. In reply to the said notice, assessee filed return of income on 10.4.1996 declaring total income at Rs.7,60,780/­ i.e. the said total income as shown   in   the   original   return   of   income,   the   Assessing   Officer   has completed assessment on 17.3.1998 on a total income of Rs.17,10,502/­ under Section 143(3) r/w Section 147 of the Act.

Feeling   aggrieved   and   dissatisfied   with   the   order   of assessment, the assessee filed appeal before the learned CIT(A) and the learned CIT(A) vide its order dated 28.11.2000 has held that the order passed under Section 143(3) r/w Section 147 of the Act is invalid and consequently quashed and set aside the order passed by the Assessing Officer. While quashing the assessment order, the learned CIT(A) held that the Assessing Officer has issued notice under Section 143(2) of the Act after expiry of the time limit provided in sub­section (2)  of Section 143 of the Act.

Feeling aggrieved and dissatisfied with the order passed by the CIT(A), the revenue preferred appeal before the learned ITAT and by impugned judgment and order, the learned ITAT has dismissed the said appeal.

Feeling   aggrieved   and   dissatisfied   with   the   impugned judgment   and   order   passed   by   the   learned   ITAT,   the   revenue   has O/TAXAP/72/2008 JUDGMENT preferred Tax Appeal to consider the following substantial question law: “Whether the Appellate Tribunal is right in law and on facts in law in confirming the order passed by the CIT(A) holding that as notice u/s. 143(2) was issued after expiry of 12 months, the result order u/s 148 r.w.s 143(1) was bad in law?”

Heard Ms. Mauna Bhatt, learned advocate for the revenue and Shri B.S. Soparkar, learned advocate for the assessee and perused the impugned judgment and order passed by the learned ITAT as well as learned CIT (A). The short question which is posed for consideration of this Court whether the Appellate Tribunal is right in law and on facts in confirming the order passed by the learned CIT(A) holding that as the notice under Section 143(2) of the Act was issued after a period of 12 months, the resultant order u/s 148 r/w section 143(1) was bad in law. The aforesaid question / issue is now not res intergra in view of the decision   of   the   Hon’ble   Supreme   Court   in   the   case   of  Assistant Applying the ratio laid down by the Hon’ble Supreme Court in the case of Hotel Blue Moon(Supra)to the facts of the case on hand, it cannot be said that the learned ITAT has committed any error in confirming the order passed by the learned CIT(A), the question raised in the Tax Appeal is held against the revenue. Hence, present appeal deserve to be dismissed and is accordingly dismissed. ­ (M.R.SHAH, J.) ­ (R.D.KOTHARI, J.) Kaushik