SREE PARVATHY INDUSTRIES, THRISSUR vs. CENTRAL BOARD OF DIRECT TAXES

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH WEDNESDAY, THE 27TH DAY OF SEPTEMBER 2023 / 5TH ASWINA, 1945 WP(C) NO. 31625 OF 2023 PETITIONER: SREE PARVATHY INDUSTRIES, THRISSUR REPRESENTED BY ITS MANAGING PARTNER. SUMESH P.D., AGED 47 YEARS, S/O LATE DAMODARAN, PULINKUZHY HOUSE, P.O. AVINISSERY, THRISSUR, PIN - 680313 BY ADVS. K.P.PRADEEP HAREESH M.R. SANAND RAMAKRISHNAN T.T.BIJU T.THASMI M.J.ANOOPA RESPONDENTS: 1 CENTRAL BOARD OF DIRECT TAXES DEPARTMENT OF REVENUE, MINISTRY OF FINANCE GOVERNMENT OF INDIA, NORTH BLOCK, NEW DELHI- , PIN – 110001 REPRESENTED BY ITS CHAIRMAN, 2 PRINCIPAL CHIEF COMMISIONER OF INCOME TAX KERALA AAYAKAR BHAVAN, OLD RAILWAY STATION ROAD, KOCHI, PIN - 682018 3 INCOME TAX OFFICER WARD 2(1) THRISSUR AAYAKAR BHAVAN, SHAKTHANTHAMPURAN NAGAR, THRISSUR, PIN - 680001 4 ASSISTANT DIRECTOR OF INCOME TAX CENTRALIZED PROCESSING CENTRE, INCOME TAX DEPARTMENT, BENGALURU, KARNATAKA, PIN - 560500 ADV.JOSE JOSEPH-SC-IT THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 27.09.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

WPC No.31625 of 2023 2 JUDGMENT Dated this the 27th day of September, 2023 1. The present writ petition has been filed under Article 226 of the Constitution of India questioning Ext.P3 assessment order and Ext.P4 penalty order passed by the 3rd respondent for the assessment year 2017-18. The petitioner also challenges the demand notice Ext.P1 issued in respect to Exts.P3 and P4 orders. 2. The petitioner was a partnership firm, dealing in the business of packing cases. Learned counsel for the petitioner submits that because of the adverse business results, the business was stopped in the year 2020. The registration of the firm under GST Act was cancelled with effect from 03.03.2021. The business office was also closed in the year 2020 itself. The petitioner did not file the return of his income for the assessment year 2017-18. Despite notices having been issued to the petitioner, the petitioner failed to

WPC No.31625 of 2023 3 file the return of his income. Consequently, the Assessing Authority completed the assessment exparte on the basis of the materials available on record and finalised the assessment under the provisions of Section 147 read with Section 144 and 144B by the impugned assessment order Ext.P3 dated 22.03.2022 and the penalty order has been passed under Section 270A. Learned counsel for the petitioner submits that as the office of the petitioner was closed, and there was no business which was being carried by the petitioner, the petitioner could not look at the e-mail which was provided to the Income Tax Department. Because of this fact, the petitioner could not respond to the notices electronically issued to him and did not file the return. He further submitted that the petitioner has every documents in his possession, and if one opportunity is granted to the petitioner to appear before the Assessing Authority, he will submit all the documents and a fresh assessment order can be passed.

WPC No.31625 of 2023 4 3. Sri.Jose Joseph, learned Standing Counsel for the Income Tax Department has opposed this prayer and submitted that since 2013, the communications and assessment orders are sent only electronically. The petitioner was issued notices through the e-mail of the petitioner registered with the Department. However, despite the notices have been served, he did not respond. He further submitted that the petitioner has the right to file an appeal under Section 246A before the National Faceless Appeal Centre along with application for condonation of delay and stay, and if such an appeal is filed along with the applications mentioned above, the same will be considered in accordance with law. 3. I have considered the submissions, facts and circumstances of the case. It is not in dispute that the communications were sent to the petitioner through the e-mail registered with the Income Tax Department. No physical notice is served and the assessment orders are not physically sent to an

WPC No.31625 of 2023 5 assessee since the year 2013. Therefore, I do not find any substance in the submission of the learned counsel for the petitioner that since the business premises or the office of the petitioner was closed down, the e-mail id registered with the Income Tax Department does not exist. The petitioner has not filed the return of the income for the assessment year 2017-18 till 2021. Even as per the petitioner’s own case, the petitioner’s business was closed only in the year 2020 and GST registration was cancelled in the year 2021. The petitioner ought to have filed the return of his income for the assessment year 2017-18 by 30.09.2018. Therefore, I am not convinced that the petitioner has any reasonable cause for not filing the return within the stipulated time. The petitioner has an efficacious remedy to file an appeal and the petitioner may avail the remedy by filing an appeal against the assessment order and penalty order before the National Faceless Appeal Centre. If the petitioner files appeal against the assessment order

WPC No.31625 of 2023 6 and penalty order along with the applications for condonation of delay and stay, the same shall be considered and decided by the concerned authority in accordance with law, expeditiously. The Appellate Authority will make sincere endeavor to consider the application for condonation of delay and stay application, expeditiously, preferably within a period of two months from the date of filing. No coercive measures to be taken in pursuance to Ext.P1 for a period of two months. 7. With the aforesaid directions, the present writ petition stands finally disposed of. Sd/- DINESH KUMAR SINGH JUDGE AP

WPC No.31625 of 2023 7 APPENDIX OF WP(C) 31625/2023 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE NOTICE NO ITBA/RCV/F/2023- 24/1055627652(1) DATED 31-08-2023 ISSUED BY THE 3RD RESPONDENT Exhibit P2 TRUE COPY OF THE ORDER OF CANCELLATION OF REGISTRATION UNDER GST NO ZA3203210027753 DATED 03-03-2021 ISSUED BY THE ASSISTANT COMMISSIONER, COMMERCIAL TAX OFFICE, 1ST CIRCLE, THRISSUR Exhibit P3 TRUE COPY OF THE ORDER NO ITBA/AST/S/147/2021-22/1041225568(1) DATED 22-03-2022 ISSUED BY THE 3RD RESPONDENT Exhibit P4 TRUE COPY OF THE ORDER NO ITBA/PNL/F/270A/2022-23/1045713324(1) DATED 20-09-2022 ISSUED BY THE 3RD RESPONDENT Exhibit P5 TRUE COPY OF THE ANNUAL RETURN FOR THE FINANCIAL YEAR 2016-17 DATED 1-06-2017 UNDER THE KERALA VALUE ADDED TAX ACT Exhibit P6 TRUE COPY OF THE BANK STATEMENT OF THE PETITIONER FROM 01-04-2016 TO 31-03-2017 ISSUED BY THE ICICI BANK Exhibit P7 TRUE COPY OF THE RETURN UNDER INCOME TAX ACT FOR THE ASSESSMENT YEAR 2019-20 DATED 13-05-2020 Exhibit P8 TRUE COPY OF THE RETURN UNDER INCOME TAX ACT DATED 31-03-2021 FOR THE ASSESSMENT YEAR 2020-21 Exhibit P9 TRUE COPY OF THE DETAILS IN THE PORTAL OF THE INCOME TAX DEPARTMENT