M/S. EDUCATIONAL CONCEPTS INNOVATORS INTERNATIONAL ,BENGALURU vs. INCOME TAX OFFICER, WARD-1(2)(1), BENGALURU

PER KESHAV DUBEY, JUDICIAL MEMBER:

The assessee has not filed its return of income for the assessment year 2019-20. However, during the financial year 2018-19, the assessee has received professional fee from St. Joseph’s High School amounting to Rs.27,00,000/-.

5.1 The case was reopened u/s 147 of the Act with the approval of Principal Commissioner of Income Tax, Bangalore-1, as per the provisions of section 151 of the Act and accordingly a notice u/s 148 of the Act dated 7.3.2023 was issued and served on the assessee. The case was opened following the provisions of section 148A of the Act as per the amended provisions. In response to the notice u/s 148 of the Act, the assessee did not file its return of income. Further, in response to notice u/s 142(1) of the Act as well as show cause notice dated 22.12.2023, seeking explanation as to why assessment should not be concluded u/s 144 of the Act, no explanation was received from the assessee firm and accordingly, the assessment was concluded u/s 144 of the Act considering the following income:- “50% income corresponding to professional fees received of Rs.27 lakhs was brought to tax as income from business or profession u/s 28 of the Act, which amounts to Rs.13,50,000/-.”

“3.5 The appellant has offered ‘Not applicable’ comments at sl.no.9 of Form-35 and the appellant failed to make payment of M/s. Educational Concepts Innovators International, Bangalore Page 6 of 13 amount equal to the advance tax which was due on its income. It is, therefore, clear that information, given at sl.no.9 of Form-35 is not correct and the appellant has not made payment of amount equal to the advance tax which was due on its income. The appellant has also not requested for exemption from operation of the provisions of clause (b) of sub-section (4) of section 249 of the Act.

4. Since the appellant has not filed return of income as well as not paid an amount equal to the amount of advance tax which was payable by it, present appeal is not liable to be admitted. The appeal is infructuous and is, therefore, dismissed.”

as raised by the assessee. The assessee has mainly contended that the order passed u/s 147 r.w.s. 144 of the M/s. Educational Concepts Innovators International, Bangalore Page 7 of 13. Act is bad in law & void-ab-initio as the mandatory conditions to invoke the provisions of section 147 of the Act did not exist. Secondly, the reason recorded by the AO at utmost may be considered as reason to suspect and the same cannot constitute reason to believe and lastly, the AO has not specified as regard to which limb he has issued the notice whether to assess or reassess the income of the assessee and accordingly, the proceeding which has been concluded is invalid and bad in law. Further, the assessee has also raised ground relating to AO having not followed proper procedure before and after issuance of notice u/s 148 of the Act and as well as sanction u/s 151 of the Act and accordingly proceedings are void-ab-initio.

11.1 We have gone through the above additional grounds raised by the assessee and we do not find any merits in the legal grounds raised which are general & without any basis. The assessee firm failed to demonstrate that what are those mandatory conditions that did not exist while invoking the provisions of section 147 of the Act. As observed by the AO, the case was opened by following the provisions of section 148A of the Act. Further, the case was opened based on the information in accordance with the RMS formulated by the board. It is also not refuted by the assessee firm that they have not received professional fee from St. Joseph’s High School amounting to Rs.27 lakhs. It is not in dispute that the assessee firm did not file its return of income for the assessment year 2019-20. Further, we are also of the opinion that the case was reopened u/s 147 of the Act with the proper approval as per the provisions of section 151 of the Act as observed by the AO in his assessment order. In fact we take note of the fact that during the proceeding before the AO, the assessee was very callous in its approach by not filing any return in response to notice u/s 148 of the Act as well as by not submitting any explanation with regard to professional fees M/s. Educational Concepts Innovators International, Bangalore Page 8 of 13 as received from St. Joseph’s High School and accordingly, the AO was compelled to pass order u/s 144 of the Act. We are of the considered opinion that all the mandatory conditions to invoke the provisions of section 147 of the Act were duly followed and there was information with the AO which suggest that income chargeable to tax has escaped assessment in the case of assessee for the relevant assessment year and the AO after taking proper sanction u/s 151 of the Act had only issued the notice and therefore, we do not find any infirmity in the order of AO and accordingly all these additional grounds are dismissed.

11.2 Further, on going through the order of ld. CIT(A)/NFAC, we take a note of the fact that ld. CIT(A)/NFAC dismissed the appeal of the assessee as the assessee had not filed its return of income as well as not paid an amount equal to an amount of advance tax which was payable by it and accordingly, dismissed the appeal as infructuous. While filing the form No.35, at sl.no.9 of Form 35, the assessee has mentioned (Not applicable comments). As the assessee has offered “not applicable” comments at sl.no.9 of Form 35, and the assessee also failed to make payment of amount equal to the advance tax which was due on its income, the ld. CIT(A)/NFAC dismissed the appeal of the assessee.

11.3 Before we proceed further, it would be handy to refer to the provisions relating to the payment of advance tax under the Act. Chapter XVII-C, which deals with “advance payment of tax” contains section 208 to 219 of the Act with respect to payment of advance tax under the Act. Advance tax is the tax payable on the estimated total income of the relevant financial year, which is chargeable to tax in the assessment year but is payable in that very financial year. Section 207 of the Act is based on the principle that M/s. Educational Concepts Innovators International, Bangalore Page 9 of 13 “pay as you earn”. Section 207 of the Act lays down the liability for payment of advance tax as follows: Section 207 of the Act: “Liability for payment of advance tax. “207. (1) Tax shall be payable in advance during any financial year, in accordance with the provisions of sections 208 to 219 (both inclusive), in respect of the total income of the assessee which would be chargeable to tax for the assessment year immediately following that financial year, such income being hereafter in this Chapter referred to as "current income". (2) The provisions of sub-section (1) shall not apply to an individual resident in India, who— (a) does not have any income chargeable under the head "Profits and gains of business or profession"; and (b) is of the age of sixty years or more at any time during the previous year.” Conditions of liability to pay advance tax: “208. Advance tax shall be payable during a financial year in every case where the amount of such tax payable by the assessee during the year, as computed in accordance with the provisions of this Chapter, is (ten thousand) rupees or more] Computation of advance tax: 209 (1) The amount of advance tax payable by an assessee in the financial year shall, subject to the provision of sub-sections (2) and (3), be computed as follows, namely:- (a) Where the calculation is made by the assessee for the purposes of payment of advance tax under sub-section (1) or sub-section(2) or sub- section (5) or sub-section (6) of section 210, he shall first estimate his current income and income-tax thereon shall be calculated at the rates in force in the financial year. (b) ………………………………… Payment of advance tax by the assessee of his own accord or in pursuance of order of Assessing Officer.

“210. (1) Every person who is liable to pay advance tax under section 208 (whether or not he has been previously assessed by way of regular assessment) shall, of his own accord, pay, on or before each of the due dates specified in section 211, the appropriate percentage, specified in that section, of the advance tax on his current income, calculated in the manner laid down in section 209.”

11.4 From the plain reading of the above provisions, we can safely say that firstly for the purposes of payment of Advance tax, the assessee shall first estimate his current income (Section 290(1)(a) of the Act), secondly the advance tax shall be payable during the financial year where the amount of tax payable is Rs.10,000/- or more (Sec.208 of the Act) and thirdly every person liable to pay advance tax shall, of his own accord pay on or before each of the due dates specified in section 211 of the Act (Sect 210(1) of the Act).

11.5 In the present case, it is an undisputed fact that the assessee firm could not file its return of income for the assessment year 2019-20 and therefore, the provisions of section 249(4)(b) of the Act will be clearly applicable to the assessee. The provisions of section 249(4) of the Act is reproduced below for ease of reference and convenience: Section 249(4): No appeal under this chapter shall be admitted unless at the time of filing of the appeal— (a) Where a return has been filed by the assessee, the assessee has paid the tax due on the income returned by him; or (b) Where no return has been filed by the assessee, the assessee has paid an amount equal to the amount of advance tax which was payable by him; Provided that, [in a case falling under cluse (b) and] on an application made by the appellant in this behalf, the [Joint Commissioner (Appeals) or the] [Commissioner (Appeals)] may, for any good and sufficient reason to be recorded in writing, exempt him from the operation of the provisions of [that clause]].

11.6 Thus, from the plain reading of above provisions of law, we can safely infer that if the assessee has not filed any return of income, then no appeal shall be admitted unless at the time of filing of the appeal, the assessee has paid an amount equal to the amount of advance tax which was payable by him. The legislature at their full wisdom had used the term “Amount equal to the amount of advance tax which was payable by him”. As discussed M/s. Educational Concepts Innovators International, Bangalore Page 11 of 13 earlier, the advance tax is the tax payable on the estimated total income of the relevant financial year, which is chargeable to tax in the assessment year but is payable in that very financial year. A catena of decisions by various High Courts has reiterated that the advance tax payable under chapter XVII is based on an estimate of the total income of the assessee. An estimate always has an element of guess work. There could be various reasons due to which an estimate may be faulty and inaccurate which is why, there is a provision for payment of interest on deficient or excess payment of advance tax when there is variation between advance tax paid and actual liability to tax.

11.7 Section 249(4)(b) of the Act which states that the assessee has paid an amount equal to the amount of advance tax which was payable by him can never even stretch of imagination be treated as “advance tax payable on the disputed demand raised u/s 156 of the Act as held by ld. CIT(A)/NFAC . In our opinion, the ld. CIT(A)/NFAC in para 3.2 although reproduced the provisions of section 249(4) of the Act and accepted the fact that the assessee has not filed the return of income and therefore, the second part of the provision is applicable to the case of the assessee but grossly erred in holding that as per the provisions of the Act, the Advance tax payable is the disputed demand amount raised u/s 156 of the Act amounting to Rs. 6,02,056/- and accordingly, not admitted the appeal as per provisions of section 249(4) of the Act.

11.8 We are of the firm opinion that in the present case as the assessee firm had filed its return of income neither u/s 139 of the Act nor u/s 148 of the Act and therefore, the assessee firm is liable to pay an amount equal to the amount of advance tax which was payable by them. In the present case, we also take note of the fact that the assessee firm had also not made any application before the M/s. Educational Concepts Innovators International, Bangalore Page 12 of 13 ld. CIT(A)/NFAC in writing as per the proviso to section 249(4) of the Act. Before us, the ld. A.R. of the assessee strongly contended that assessee is liable to be assessed u/s 44AD of the Act and the net taxable income should be determined @ 8% on gross receipts of Rs.27 lakhs. We are of the considered opinion that as per the provisions of the Act, the assessee firm was liable to pay advance tax on the admitted income of Rs.2,16,000/- (Rs.27 lakhs x 8%) before filing the appeal before the ld. CIT(A)/NFAC. Before us, the ld. A.R. of the assessee vehemently submitted that the assessee firm was completely unaware of such procedure and prayed that the case may be remitted back to the file of ld. CIT(A)/NAC to decide on merits in accordance with law. Further, the ld. A.R. of the assessee also undertakes to deposit the full amount of advance tax on a admitted total income of Rs.2,16,000/-. This being so, in the interest of justice and fair play and as requested by ld. A.R. of the assessee, we deem it fit and proper to remit the entire issues in dispute to the file of ld. CIT(A)/NFAC to decide afresh in accordance with law subject to the condition that assessee firm shall deposit the entire advance tax on a total admitted income of Rs.2,16,000/- and produce the copy of the same before the ld. CIT(A)/NFAC. Needless to say, a reasonable opportunity of being heard must be granted to the assessee. It is ordered accordingly.