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Income Tax Appellate Tribunal, DELHI ‘G’ BENCH,
Before: SHRI BHAVNESH SAINI, & SHRI N.K. BILLAIYA
PER N.K. BILLAIYA, ACCOUNTANT MEMBER,
With these appeals, both the assessees have challenged the correctness of the separate orders of the Commissioner of Income Tax [Appeals]-29, New Delhi dated 10.09.2018 pertaining to Assessment Year 2016-17. Since both these appeals involve common issues, they are being disposed off by this common order for the sake of convenience and brevity.
Before us, the ld. counsel for the assessee challenged the jurisdiction of the Assessing Officer by raising the following additional plea of appeal:
“That on the facts and in the circumstances of the case and in law, Id CIT-A erred in sustaining the order passed by Ld AO u/s 143(3) without appreciating that as stated in opening portion of impugned assessment order regular return u/s 139(1) of the Act was submitted on 04.08.2016 and notice u/s 143(2) is admittedly issued on 16/10/2017 as noted at second page of assessment order, which is manifestly time barred as last date for issuance of notice u/s 143(2) as reckoned for period under consideration (which is search year) from 31.03.2017 would be 30.09.2017 and so notice u/s 143(2) issued on 16/10/2017 is time barred and accordingly assessment framed u/s 143(3) and order of CITA may please be quashed.”
Admittedly, this issue was never raised before the lower authorities. But since the challenge to the jurisdiction of the Assessing Officer goes to the root of the matter, in light of the ratio laid down by the Hon'ble Supreme Court in the case of NTPC 229 ITR 383, the same deserves to be admitted and adjudicated. Accordingly, the additional plea raised for the first time is admitted, since it requires no verification of facts and the facts are very much in the body of the assessment order in the first page itself.
The challenge is in respect of validity of notice issued u/s 143(2) of the Act, which according to the assessee, is barred by limitation.
Facts on record show that the original return of income u/s 139(1) of the Income-tax Act, 1961 [hereinafter referred to as 'The Act'] was filed on 04.08.2016 declaring income of Rs. 35,02,630/-. The said return of income was processed u/s 143(1) of the Act on 02.12.2016. Subsequently, pursuant to search and seizure operation u/s 132 of the Act, which was carried out on 18.11.2015, the case of the appellant was centralised from Ward-1 Faridabad to Central Circle 25, New Delhi.
Consequently, the notice u/s 142(1) of the Act was issued on 22.09.2017 asking the assessee to file return within 15 days of receipt of notice. The said notice reads as under:
OFFICE OF THE DEPUTY COMMISSIONER OF INCOME TAX RD FLOOR, E-2, CENTRAL CIRCLE - 25,ROOM NO. 322, 3 ARA CENTER, JHANDEWALAN EXTENSION, NEW DELHI. NOTICE UNDER SECTION 142(1) OF THE INCOME TAX ACT, 1961
FAN: ACSPJ6904A Dated: 22-09-2017
Ms. Indu Jain, H.No. 1443-1446, Sector-14, Faridabad, Haryana
In connection with the assessment for the assessment year 2016-17 you are required to: -
(a) Prepare a true and correct return of your income/ the firm’s income/ family’s income/ the local authority’s income/ the company’s income/ income of the A.O.P./ income of the body of individuals/ income of A.Y. 2016-17 in respect of which you are assessable under the Income Tax Act, 1961, for the previous year relevant to the assessment year mentioned above. The return should be in the appropriate form as prescribed in rule 12 of. the Income Tax Rules, 1962. It should be duly verified and signed in accordance with the' provisions of section 140 of the Income Tax Act, 1961 and should be delivered at my office on or before 09-10-2017.
(b) Produce or cause to produce before me at my office at New Delhi on 09-10- 2017 at 11:00 AM, the accounts and or documents as specified in the letter annexed herewith.
(c) . Furnish in writing and verified in the prescribed manner, information called for as per combined questionnaire for ................. may be filed which are relevant to the Assessment Year 2016-17 dated -— and on the point or matters specified therein, before me at my office at New Delhi on 09-10-2017 at 11:00 AM.
Yours faithfully
(Ramesh Kumar) Deputy Commissioner of Income Tax Central Circle-25, New Delhi
CERTIFIED TRUE COPY RAMESH KUMAR Dy.Commissioner of Income Tax Central Circle-25, New Delhi”
Notice u/s 142(1) of the Act in the case of Anand Kumar Jain was issued on 22.09.2017 asking the assessee to file return within 15 days of receipt of notice. The said notice reads as under:
“Office of the Deputy Commssioner of Income tax, Central Circle-2S. Room Net. 322. E-2. ARA Centre, Jhandewalanl Extn. New Delhi-110055 Ph. 011-23593422 NOTICE UNDER SECTION 143(2) OF THE INCOME TAX ACT, 1961 No. DCIT/C C-25 2017-18 -1307 Dated:16.10.2017 PAN: AAVPKJJ95IB
Sh, Anand Kumar Jain 672. Sector - 14. Haryana Faridabad. - 121002
There arc certain points in connection with the return of income submitted by you for the Assessment Year 2016-17 which I would like some further information You ore hereby required to attend my office on 30.10.2017 at 11.30 A.M., either in person or by a representative, duly authorized in writing in this behalf or produce or cause there to be produced at the said time any documents, accounts and any other evidence on which you may rely in support of the return filed by you. Yours faithfully
A perusal of the aforementioned notice shows that the Assessing Officer required the assessee to furnish his return of income. As mentioned elsewhere, the assessee had already filed return of income on 04.08.2016 which was processed u/s 143(1) of the Act on 02.12.2016. These glaring facts are very much available on the face of the assessment order which have been totally ignored by the Assessing Officer while issuing notice u/s 142(1) of the Act dated 22.09.2017.
Subsequently, notice u/s 143(2) of the Act was issued on 16.10.2017. Once again, the Assessing Officer completely ignored the fact that notice u/s 143(2) of the Act was to be issued and served upon the assessee within six months from the end of the F.Y. in which the return of income was filed, i.e. 20.03.2017. This makes the notice issued u/s 143(2) of the Act barred by limitation.
In our considered opinion, once a valid return of income was available on record, which was already processed issuing notice u/s 142(1) of the Act asking the assessee to furnish fresh notice in itself is invalid making subsequently proceedings void ab initio.
Considering the facts of the case in totality in light of the relevant provisions of the Act discussed hereinabove, we are inclined to quash the assessment order dated 29.12.2017 framed u/s 143(3) of the Act for want of jurisdiction as notice issued u/s 143(2) of the Act is barred by limitation. Since we have quashed the assessment order on the validity of jurisdiction, we do not find it necessary to dwell into the merits of the case.
In the result, the appeal filed by the assessee in is allowed.
As the facts and circumstances of the instant appeal are admittedly mutatis mutandis similar to those discussed and disposed of in hereinabove, we hold accordingly and allow the appeal of the assessee.
In the result, both the appeals of the assessee in and 7093/DEL/2018 are allowed.
The order is pronounced in the open court on 17.03.2021.