M/S. KKALPANA PLASTICK LTD.,KOLKATA vs. INCOME TAX OFFICER, WARD-10(3), KOLKATA, KOLKATA

The assessee is aggrieved by the action of the CIT(A) in rejecting the appeal of the assessee against the rectification order passed by the Assessing Officer u/s 154 of the Act dated 30.07.2014 holding that the appeal was barred by limitation and even rejecting the same on merits also.

The brief facts of the case are that shares of a listed Company, M/s Kaipaa Industries Ltd (KIL) are stated to be sold by the appellant during the AY 2008-06. Appellant has claimed that these were long term capital assets held by it. As per the ITR, there are stated to be purchased for sum of Rs. 1,75,92,390/- and sold at Rs.3,69,59,028/. Profit on sale of shares is shown as 1,93,66,638/- without the payment of STT, thereby making it to be an off market transaction. On the other hand, Assessment Year: 2008-09 M/s Kkalpana Plastick Ltd while calculating LTCG of Rs. 1,93,66,638/- benefit of indexation has not been opted by appellant. In the usual course, Long term capital gains are taxed @20% after adjusting for inflation by indexing the cost of acquisition. However, in the case of listed securities, the taxpayer has an option to pay tax on long term capital gains @ 10% but without indexation.

The assessee e-filed its return of income. In the online form, Section Code for long-term capital gains (without indexation) to be opted was “Code 22”. On opting the said Section Code 22, the tax automatically got calculated @10%. However, due some software issue in the online form, which was beyond the control of the assessee, Section Code was automatically selected as Section Code 21, which was in fact meant for tax @20% on long-term capital gains with benefit of indexations. However, though the Code was mentioned as 21 due to the aforesaid technical glitch but the assessee was rightly charged tax @10% of LTCG.

However, while processing the return u/s 143(1) of the Act, the CPC/Assessing Officer noting that the Code mentioned in the online ITR form was 21, taxed the long- term capital gains @20% vide order dated 31.07.2009.

Thereafter, the appellant filed rectification petition u/s 154 of the Act dated 23.01.2013, whereupon the order u/s 154 of the Act was passed by the Assessing Officer/CPC on 11.06.2014, rectifying the aforesaid order dated 31.07.2009 and thereby reducing the tax @10%.

Subsequently, a second rectification order u/s 154 of the Act dated 30.07.2014 was passed by the Assessing Officer without intimating the assessee/appellant and without show-causing the assessee and again charged the tax @20% because of the misunderstanding occurred due to aforesaid technical glitch. Thereafter, the assessee again filed rectification application to the Assessing Officer whereupon, the Assessing Officer called upon the assessee to file various details and replies. The assessee filed the reply and document as required by the Assessing Officer. The Assessing Officer, thereafter, issued a letter dated 12.03.2019 to the assessee acknowledging rectification order passed u/s 154 of the Act dated 11.06.2014 raising demand of Rs.1,39,880/- 2 Assessment Year: 2008-09 M/s Kkalpana Plastick Ltd ,which was duly paid by the assessee. However, the Assessing Officer rejected the second rectification application on the ground that in the online ITR form the Code was mentioned as 21 instead of 22. Thereafter, the appellant filed his grievance petition on CPGRAM (Central Govt. Portal for Filing Grievance etc.). However, the same was also rejected. Thereafter, the appellant filed the present appeal against the aforesaid rectification order passed by the Assessing Officer.

The ld. CIT(A), however, has dismissed the appeal of the assessee holding that the same was barred by limitation and also on merits on the ground that the Code mentioned in the form was 21 instead of 22.

After hearing the rival contentions of the ld. representatives of the parties and going through the record, we are of the view that in this case, the assessee seems to be a victim of official apathy. The facts of the file reveal beyond doubt that the assessee filed its correct return of income and opted for 10% tax on long-term capital gains without indexation. However, due to some technical glitch, the Code mentioned in the form was selected as 21 instead of 22. However, the rate of tax mentioned in the form remained @10%. These facts, itself, show that there was a technical glitch in the software. Had the assessee have chosen the Code 21, then the tax rate automatically would have been calculated by the software @20% but, in this case the software rightly calculated the tax @10% only.

In the result, the appeal of the assessee stands allowed.