VANEET GUPTA, S.O. SH. CHATTUR BHUJ GUPTA, #214, SECTOR-06,PANCHKULA vs. PCIT PANCHKULA JURISDICTIONAL ASSESSING OFFICER ITO WARD 5, PANCHKULA , PANCHKULA

The Ld. DR argued that there is a considerable delay in filing the appeal and then stated that the decision may be taken on the merits by the Hon'ble Bench.

We have considered the application for condonation of delay, along with the affidavit and gone through the submissions along with, the affidavit of the assessee and the case laws and considering the all facts & circumstances, we deem it fit to condone the delay and proceed to decide the appeal on merits.

Grounds of appeal taken by the Assessee are as under:-

It was further argued that after the completion of the assessment, there was an 'audit objection' raised by the audit party and copy of that 'audit objection' have been placed at pages 29 to 33 of the paper book and objection was raised that one bank account with the ICICI Bank in the name of the assessee at Rohtak had not been disclosed by the assessee. The assessee was confronted with such 'audit objection' by the A.O. A detailed reply was furnished to the A.O. along with the copy of the relevant bank account of ICICI Bank account along with the cash flow chart in order to prove the 560-Chd-2024 – Vaneet Gupta, Panchkula 7 deposit in the bank account. Such papers have been enclosed in the paper book pages 34 to 47 of the paper book.

It was further argued that the A.O. sent an annotated report to the CIT, Audit in which he stated as under:

It was argued vehemently that such report of the A.O. to the audit party is part of the 'record' with the A.O., before the issue of the notice u/s 263 as per clause (b) of Explanation 1 to Section 263. 10 It was also argued that notice u/s 263 was originally issued on 04.03.2021/05.03.2021, in which there was only one issue raised by the Ld. PCIT with regard to bank account with 'ICICI Bank'. According to PCIT, the source of the said bank account had not been considered, while framing the assessment. None appeared before the Ld. PCIT, Panchkula in response to the notice u/s 263 and ex-parte order was passed by the ld. PCIT on 18.03.2021. The assessee filed an appeal before the Chandigarh Bench of ITAT and the ITAT vide order dated 20.12.2021 in set aside the matter to the file of PCIT.

Further, fresh notice u/s 263 dated 19.01.2022 was issued to the assessee by the PCIT, Panchkula, wherein, reference was given to the earlier notice u/s 263 dated 05.03.2021. A reply was furnished by the assessee wherein, it was brought to the notice of the PCIT that ICICI Bank account had been duly considered by the A.O., which was evident from the 'annotated report' of the ITO concerned to the audit 560-Chd-2024 – Vaneet Gupta, Panchkula 9 party, which was part of the assessment record and, thus, the same had been considered by the A.O.

Thereafter, the ld. PCIT issued another notice dated 17.02.2022, wherein certain new issues had been raised, which were not part and parcel of the earlier notice u/s 263 dated 04.03.2021. Thereafter, PCIT passed an order dated 25.02.2022 setting aside the assessment as framed byt he A.O.

It has been vehemently argued, before us that in the original show-cause notice dated 04.03.2021 had only single issue of cash deposit of Rs. 43,52,100/- was raised by the PCIT in the notice u/s 263 and that order of the PCIT u/s 263 had been set aside to the file of PCIT by the ITAT to pass fresh order, PCIT had raised the same issue vide notice u/s 263 dated 19.01.2022 and the same was replied by the assesse. It has been argued, that the ld. PCIT by issue of fresh show cause notice dated 17.02.2022, had exceeded her / his jurisdiction by raising altogether new issues as well, which were not part of the earlier show cause notice u/s 263 dated 04.03.2021. It was further argued that there is a time limitation of two years for issue notice u/s 263 it had elapsed before the new notice of 25.2.2022. The case had been set aside to the file of the PCIT for 560-Chd-2024 – Vaneet Gupta, Panchkula 10 limited issue, with reference to the proceedings u/s 263, initiated vide notice dated 04.03.2021. Therefore, the Ld. PCIT could not have issued another notice dated 25.02.2022, raising some more issues and, as such, the order as passed by the PCIT deserves to be quashed. It was further stressed that the scope of the PCIT upon the remand of the case by the ITAT u/s 263, the PCIT cannot enlarge the scope by raising fresh issues.

Without prejudice to that, on merits, it was argued that the show cause notice dated 04.03.2021 issued on the basis of the 'audit objection' and there is no independent application of mind by the Ld. PCIT, which is borne out from the facts as highlighted above and assessee relied upon the following judgments to demonstrate that provisions of Section 263 of the Act cannot be invoked on the basis of the audit objections: a. Case of Punjab a Haryana High Court, Shri Surinder Pal Singh .vs. PCIT in ITA No 57/CHD/2021. b. Ganga Plywood Ltd., vs. PCIT in c. Jaswinder Singh vs. CIT [2013] 31 taxmann.com 80 (Chandigarh - Trib.) d. Shri Sartaj Singh vs. PCIT in ITA No. 154/Asr/2015 order dated 25.02.2016 (Asr Bench)

It was further argued that even otherwise, the ICICI Bank account, in which, the deposits were made were part and parcel of the original assessment proceedings, for which, 'annotated report' was on record and the execution of the immovable property by the assessee had been duly explained during the course of original assessment proceedings, ‘Joint bank account' in the name of the assessee and his wife had also been taken into consideration by the Assessing Officer. Thus, it was argued that there were due application of mind by the A.O. during the course of assessment proceedings and the A.O. was fully aware of the issues involved and there was no lack of enquiry. Reliance was placed by the assessee on the following case laws: a. Exotic Relators and Developers vs. PCIT as reported in (2024) 71 CCH 0299 Chd-Trib. b. PCIT vs. SHREEJI PRINTS (P.) LTD. [2021] 130 TAXMANN.COM 294 (SC) c. LOIL CONTINENTAL FOODS LIMITED vs. PCIT in Trib).

Thus, in nutshell, it was prayed by the ld. Counsel that both on legal issues as well as on merits, the order as passed by the PCIT deserves to be quashed.

The ld. DR relied on the order of the PCIT u/s 263 and argued that the ld. PCIT was well within her rights to raise fresh issues in the notice u/s 263 and justified that the notice dated 17.02.2022 as issued by her, raising fresh issues was very much valid. At the time of original assessment proceedings, there was no proper enquiry and, thus, it was a case of lack of enquiry and non-application of mind by 560-Chd-2024 – Vaneet Gupta, Panchkula 13 the A.O. The ld. DR argued for the confirmation of the order of the PCIT.

We have considered the detailed submissions of the Ld. Counsel and the Ld. CIT DR, and the case laws. The facts are not disputed, but for the sake of brevity, the date wise sequence of events is put as under: Dated The notice u/s 148 was issued to the assessee. 30.03.2018 The reasons for issue of notice u/s 148 are borne out from page 30, paragraph-2 of the Paper Book, which is a 'audit objection' received after completion of original assessment order and the reasons u/s 148 are as under:-

After perusing the sequence of events and arguments, we find that there is an 'annotated report' by the A.O. to the CIT (Audit) which have been reproduced above, which clearly demonstrates that the deposit in the ICICI Bank account were duly considered by the A.O., while framing the assessment. The A.O. in his report to the Audit had not agreed to the objection of the audit party as reproduced above. At the time of original assessment proceedings, even the investment in the immovable property were duly taken into consideration by the Assessing Officer. The relevant documents are part of the record of the Assessing Officer as per the clause (b) of Explanation 1 of Section 263 record, shall include and shall be deemed always to have included all records relating to any proceedings under this Act, available at the time of examination by the Principal Commissioner of clearly establishes that even the annotated report as sent by the A.O. to the audit party dated 24.10.2019 had to be considered as a part of the 'record'. Further, we find that though the A.O. has not agreed with the audit objection, the ld. PCIT initiated the proceedings u/s 263 vide notice u/s 263 dated 5/4.03.2021. The only issue raised was about the 'ICICI Bank' account having not been examined by the A.O. The issue was raised by the Audit party and, thus, the PCIT had only initiated proceedings 560-Chd-2024 – Vaneet Gupta, Panchkula 17 u/s 263 on the basis of 'Audit objection' and which is not permitted as per the judgment of the Hon'ble Chandigarh Bench, where the judgment of the Hon'ble Punjab & Haryana High Court have been followed and reference may be drawn for the following case laws:- a). CIT Vs Sohana Woollen Mills, 396 ITR 238 (P&H). b). Shri Surinder Pal Singh .vs. PCIT in wherein it was held : “We, therefore, by respectfully following the ratio laid down by the Hon'ble jurisdictional High Court in the case of ‘CIT vs. Sohana Woolen Mills’ (296 ITR 238) (P&H) are of the view that the Ld. PCIT was not justified in exercising his power to invoke the provisions of sections of 263 of the act on the basis of audit objection by the audit wing of the department.” c). Ganga Acrowools Limited vs. PCIT in ITA No.196/CHD/2021, wherein it was held as under:- “Therefore, we hold that the impugned action u/s 263 of the Act was not justified both on the allegation of lack of enquiry by the A.O. as well as on the allegation of non- application of mind by the A.O. We also hold the impugned action u/s 263 of the Act to be bad in law as it was initiated on the bases if audit objection. Accordingly, we quash the impugned order”. d). Jaswinder Singh vs. CIT [2013] 2013 31 taxmann.com 80 (Chandigarh - Trib.),wherein it was held as under:- “Section 263 of the Income-tax Act, 1961 - Revision - of orders prejudicial to interest of revenue [Conditions precedent] - Assessment year 2005-06 -Whether an order of assessment cannot be said to be erroneous merely because 560-Chd-2024 – Vaneet Gupta, Panchkula 18 in opinion of Commissioner percentage adopted by Assessing Officer was on lower side - Held, yes - Whether where show cause notice issued under section 263 was issued for non-deduction of tax at source out of certain expenses incurred by assessee, and in final order, Commissioner had directed Assessing Officer to recomputed income in hands of assessee by applying suitable net profit rate, such direction under section 263 was not tenable in law - Held, yes - Whether revision proceedings initiated only on basis of audit objection is not tenable in law - Held, yes..” e). Shri Sartaj Singh vs. PCIT in order dated 25.02.2016 (Asr Bench), wherein it was held as under: Without prejudice the learned AR submitted that reassessment proceedings in this case were initiated on the basis of audit objection and which were later on dropped however, on the same date of dropping the reassessment proceedings proposal for initiation action u/s 263 was initiated on the basis of same audit objection which was not warranted by law as held by Punjab & Haryana High Court in the case of ‘CIT V Sohana Woollen Mills’, 296 ITR 238 and in this respect filed a copy of the case law reported at 296 ITR 238. The learned AR submitted that detailed submissions were filed with CIT along with relevant case laws but learned CIT ignored all the submissions and judgments and finalized the assessment u/s 263. In view of the facts and circumstances the learned AR submitted that order passed by leaned CIT u/s 263 be quashed”.

Similar, are the judgments as cited 'supra' of Karnataka High Court and various other Coordinate Benches of the Tribunal, and we find ourselves in agreement with the above said judgments and 560-Chd-2024 – Vaneet Gupta, Panchkula 19 accordingly, the order as passed by the ld. PCIT, deserves to be quashed.

Further, it is also a fact on record that original order u/s 263 dated 18.03.2021 was set aside by the ITAT vide order dated 20.12.2021 and thereafter, though, the PCIT had issued the fresh notice dated 19.01.2022, raising the same issue of ICICI Bank account, but, thereafter, she had issued another notice u/s 263 dated 17.02.2022, raising certain altogether fresh issues and according to us, in the set aside proceedings, the ld. PCIT could not have exceeded her jurisdiction to expand the scope of notice u/s 263. There is a limitation of two years for the purposes of initiating the proceedings u/s 263, as per the Act as per the judgment of Delhi High Court in the case of ‘Tulsi Tracom Private Limited vs. CIT’ reported in 161 DTR 148 (Del). Notice issued by the PCIT on 17.2.2022 brining in new issues was beyond two years from the end of the assessment year in which the assessment was made. Therefore, the second notice of 17.2.2022 was not a valid one. Accordingly, the order as passed by the PCIT is quashed on this issue as well.

Even on merits, we have examined the arguments advanced by both the sides and considering the synopsis and various case laws, 560-Chd-2024 – Vaneet Gupta, Panchkula 20 we find that the investment in immovable property and the deposit in the ICICI Bank account were subject matter of issue of notice u/s 148. The A.O. was well aware of the issues involved while framing the assessment, for which, he raised specific queries which were replied, along with documentary evidence, which were furnished before the A.O. further regarding the ICICI Bank account, the A.O. did not agree with the audit objection and clarified that ICICI Bank account was part of the record lying in the other folder as per the annotated report reproduced above. Thus, after considering the various case laws of the coordinate benches and others, it is not a case of inadequate enquiry, rather the A.O. had made the enquiry and also by relying upon the various judgments of the 'Apex Court' and of the Chandigarh Bench, particularly of 'Loil Continental Foods' as cited supra, we hold that even on merits, the issue of notice u/s 263 was bad in law as the A.O. had made the necessary enquiries on both the issues and, thus, the order as passed by the PCIT both on legal and merits of the case is quashed. 23. In the result, Assessee’s appeal is allowed. Order pronounced on 20.01.2025. ( RAJPAL YADAV ) Accountant Member “आर.के.”