DHIRENDRA BHUPENDRA SANGHVI LHR OF LATE SMT. USHABEN BHUPENDRA SANGHVI vs. ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE -27 (3) MUMBAI AND ORS

J U D G M E N T [PER: KAMAL KHATA, J.] 1 At the request of the parties, this Petition is taken up for final disposal at the admission stage. 2 Being aggrieved by the notice dated 19th March 2022 under section (u/s) 148A(b) of the Income Tax Act, 1961 (‘Act’) the order dated 31st March 2022 u/s 148A(d) and the notice dated wp.10163.22 wadhwa 2/9 Uploaded on - 28/06/2023 31st March 2022 issued u/s 148 all in the name of Late Smt. Usha B. Sanghvi (‘the deceased assessee’) and the approval granted on 30th March 2022 by the Respondent No.2 to Respondent No.1 to re-open the assessment of the deceased, the Petitioner being the legal heir has filed the present Petition under Article 226 of the Constitution in the circumstances mentioned hereunder: FACTS:

3 The Petitioner is the legal heir of the deceased assessee who expired on 4th December 2019 at Gandhinagar. It is stated that the deceased assessee had filed her return of income u/s 139(1) of the Act on 5th June 2018 declaring her total income of 1,94,28,890/- ₹ earned from capital gains and income from other sources as the deceased was an investor in shares. 4 It is stated that the deceased and her family had applied for change of address in PAN as well as transfer of jurisdiction on account of shift in residence from Mumbai to Gandhinagar by her letter dated 9th January 2019 addressed to (i) Asst Commissioner of Income Tax Circle – 27(3) Mumbai (Respondent No.1), (ii) Additional/Joint Commissioner of Income Tax, Circle – 27(3), (iii) Principal Commissioner of Income-tax 27 (Respondent No.2), (iv) Commissioner of Income-Tax, Gandhinagar Circle and (v) Deputy wp.10163.22 wadhwa 3/9 Uploaded on - 28/06/2023 Commissioner of Income-Tax Gandhinagar Circle. It is stated that whereas the file of the deceased was not transferred, files of other family members were transferred to Gandhinagar for the reasons best known to the Respondents. 5 Upon death of the deceased, Petitioner’s request for being registered as the legal heir dated 11th April 2020 sent along with copy of (i) the death certificate, (ii) the Will, and (iii) PAN Card was approved on 13th April 2020. On 20th July 2020, as the legal heir of the deceased, the Petitioner, filed the return of income of the deceased assessee for AY 2020-21. On 4th February 2021 the return of income was processed u/s 143(1) of the Act with ‘no demand’. 6 Since the PAN of the deceased was not cancelled, emails dated 13th December and 15th December 2021 were sent to the Respondent once again and a grievance was also filed on the portal on 15th December 2021 intimating about the death of the deceased. On 29th January 2022, the Respondents reverted on the portal seeking (i) indemnity bond (ii) original pan card to be deleted (iii) legal heir documents and other relevant documents. Thus, the Respondents were aware of the death of the assessee Late Smt. Usha B Sanghvi. wp.10163.22 wadhwa 4/9 Uploaded on - 28/06/2023 The learned counsel for the Petitioner submitted that inspite of being aware, the Respondent No.1 on 19th March 2022 issued notice under section 148A(b) of the Act in the name of the deceased. He pointed out that though the notice was dated 19th March 2022 it could be evinced that it was signed on 26th March 2022 and the deceased assessee was asked to reply by 28th March 2022; consequently, less than seven days’ time was given in contravention to the provisions of section 148A of the Act. He submitted that the Petitioner filed a reply on 27th March 2022 giving all reasons and details to substantiate that there was no case to issue notice. On 31st March 2022 the Respondent No. 1 passed an order disposing off the objections u/s 148A(d) of the Act with the prior approval of Respondent No. 2 taken on 30th March 2022. On the same day a notice u/s 148 was issued in the name of the deceased assessee requiring her to file return of income within 30 days. On 8th April 2022 the Petitioner as the legal heir, filed the return of income under protest and also sought copy of the reasons recorded for reopening the assessment. On 28th April 2022 the Respondent No.1 reverted reiterating the contents of the notice to which the Petitioner filed detailed objection on 29th April 2022. The learned counsel submitted that apprehending huge additions and consequently demands the present Petition was filed. wp.10163.22 wadhwa 5/9 Uploaded on - 28/06/2023 Mr. Singh the learned counsel for the Respondents in response submitted that an alternate remedy was available before the Assessing Officer (AO) to the Petitioner as the Assessment Order has not been passed. He submitted that the case has been reopened after following the due process of law. He submitted that the Petitioner has not challenged the intimation order u/s 143(1) in the name of the deceased assessee by the CPC, ITD. He submitted that the Petitioner had failed to file the indemnity bond as required to register himself as the Legal Heir. He further submitted that having accepted the Intimation order u/s143(1) passed by the CPC the Petitioner cannot complain about the reassessment proceedings in the name of the deceased. In support of his contention he relied upon the judgment of the Gujarat High Court in the case of Chandreshbhai Jayantibhai Patel v Income Tax Officer1. He however, fairly pointed out the averment in paragraph 20 of the reply which states as under:

“20. Thus, it is respectfully and humbly stated that the AO was aware that the assessee Smt. Usha Bhupendra Sanghvi had passed away. However, since the ITBA System also is undergoing a change and is being updated, with new functionalities and modalities being introduced for the convenience of the assessee as well as the Department and the fact that the Legal Heir also could not upload and update the data in the system, the notices had been issued in the name of the assessee Late Smt. Usha Bhupendra Sanghvi. Wherever possible, the AO had tried to mention it in the body of the order and notices that the proceedings 1 (2019) 413 ITR 276 wp.10163.22 wadhwa 6/9 Uploaded on - 28/06/2023 are in the name of the Legal Heir but where the proceedings are system generated, then they are associated and linked to a particular PAN and the name and details associated to than PAN and no changes are possible.” He therefore submitted that the Petitioner should avail his remedy before the AO.

Conclusion: 9 2[2019] 103 taxmann.com 188 (Bombay) 3 [2019] 107 taxmann.com 375(SC) wp.10163.22 wadhwa 7/9 Uploaded on - 28/06/2023 name of an old entity is bad in law and that such error was not curable u/s 292B of the Act as the same constitutes a substantive Deputy Commissioner of Income Tax, 4(1)(1) & Ors. in Writ Petition No. 2462 of 2022 whilst allowing the Petition has held that the stand of the revenue that the reassessment was justified in view of the fact that the PAN in the name of the non-existent entity had remained active does not create an exception in favour of the revenue to dilute in any manner the principles enunciated by the Apex Court in Saraswati Industrial Syndicate Ltd. v/s CIT4 8/9 Uploaded on - 28/06/2023 of the demise of the assessee and since the ITBA system is undergoing a change and being updated with new functionalities and modalities. In our view, if the concerned officers follow the settled law and abstain from issuing notices which are null and void, would not only help the citizenry but also the courts in the country who are already overburdened. In fact, it would be in tune with the Finance Act 2021 which aims to achieve the ultimate object of simplifying the tax administration, ease compliance and reduce litigation. 13

For the reasons stated above, this Court holds that the notice and all consequential proceedings in the name of a deceased assessee are null and void and consequently, the impugned notice dated 31st March 2022 u/s 148 of the Act, the Order dated 31st March 2022 u/s 148A(d) of the Act and Notice dated 19th March 2022 u/s 148A(b) of the Act are quashed and set aside and all actions in furtherance thereto are prohibited. 14 This Petition is allowed with no order as to costs. (KAMAL KHATA, J.) (DHIRAJ SINGH THAKUR, J.) wp.10163.22 wadhwa 9/9 Uploaded on - 28/06/2023 Powered by TCPDF (www.tcpdf.org)