INCOME TAX OFFICER WARD-6(2)(3), BANGALORE vs. MR.P N KRISHNAMURTHY , BANGALORE

Per Chandra Poojari, AM:

This appeal by the Revenue and the cross objection by the assessee arise out of the order of the CIT(A), Bangalore-6, dated 08.01.2018, and they relate to the assessment year 2013-2014.

“1. The order of the CIT(Appeals) is opposed to law and the facts and circumstances of the case.

3 3. The grounds raised by the assessee in the cross objection read as under: -

“1. The appeal of the Revenue is devoid of any merit and liable to be dismissed as not maintainable.

No Notice u/s 143(2).

2.1 The learned CIT(A) failed to appreciate that the Notice u/s 142(1) r.w.s. 129 dated 06.10.2015 was without jurisdiction as there was no valid notice u/s 143(2) issued and served on the Appellant-assessee.

2.2 The learned CIT(A) failed to appreciate that the impugned assessment order completed without issue of a valid notice u/s 143(2) is void ab initio.

No Estimation u/s 143(3)

On the appeal of the Revenue

4.1 The Ground No.4 taken by the appellant- revenue is not maintainable as no new evidence was adduced before the learned CIT(A) and there was no contravention of the provisions of Rule 46A(3).

4.2 The Appeal of the revenue is devoid of any merit since the finding of fact recorded by the learned CIT(A) on various issues is not shown to the perverse and therefore, liable to be dismissed.

4.3 The appeal of the Appellant-Revenue is liable to be dismissed as none of the grounds taken by the appellant is maintainable on facts and in law.

4 For these and other Grounds of Cross Objection that may be taken at the time of hearing, it is most respectfully prayed that the Hon’ble ITAT may be pleased to dismiss the Appeal of the Revenue and allow the Cross Objections of the Respondent.”

“I, Girish J.S., s/o Late Srinivasa Murthy J, aged 48 years, resident of No.454, II A Block, 5th Main, Rajajinagar, Bangalore and Chartered Accountant (CA) by profession do hereby solemnly affirm on oath and state as under:

I do affirm that whatever stated above is true to the best of my knowledge and belief.”

C.O. No.4/Bang/2019 – by Assessee

6 06.10.2015 was issued and the same was served on the assessee on 09.10.2015 by the Assessing Officer, i.e., ITO Ward 6(2)(3) Bangalore, requiring the assessee to produce the details of profit and loss account, balance sheet, business activities, books of account, ledger extract and details of bills / vouchers, additions made to fixed deposits for the financial year 2012-2013 relevant to the assessment year 2013-2014. Thereafter, the assessment was completed u/s 143(3) of the Act on 10.03.2016. The assessee went in appeal before the CIT(A) challenging that there was no proper notice issued u/s 143(2) of the Act. The CIT(A) observed that, perusal of records shows notice u/s 143(2) was issued by ITO Ward 6(2)(2) on 28.8.2015. It is noted that although assessment order was passed by ITO Ward 6(2)(3) due to transfer of cash u/s 129, original notice u/s 143(2) was to be treated as valid notice and the assessment was valid. Against this appeal, the assessee is in appeal before us.

“12. I have considered the submissions of both the parties and perused the material available on the record. In the present case it is an admitted fact that the assessee efiled the return of income on 14/09/2015 mentioning the address at Mohali, in the earlier years also, the returns of income were filed at the same address. Therefore the A.O. Ward-6(4) Mohali was having the jurisdiction upon the case of the assessee. In the present case the ACIT, Circle-1, Amritsar who was not having the jurisdiction over the assessee’s case issued the notice under section 143(2) dt. 12/08/2016 therefore the said notice was beyond the jurisdiction.

To resolve the present controversy it is necessary to discuss the provisions contained in Section 143(2) of the Act which reads as under:

(2) Where a return has been furnished under section 139, or in response to a notice under sub-section (1) of section 142, the Assessing Officer or the prescribed income-tax authority, as the case may be, if, considers it necessary or expedient to ensure that the assessee has not understated the income or has not computed excessive loss or has not under-paid the tax in any manner, shall serve on the assessee a notice requiring him, on a date to be specified therein, either to attend the office of the Assessing Officer or to produce, or cause to be produced before the Assessing Officer any evidence on which the assessee may rely in support of the return:

Provided that no notice under this sub-section shall be served on the assessee after the expiry of six months from the end of the financial year in which the return is furnished. From the proviso to sub section 2 of Section 143 of the Act, it is clear that no notice under section 143(2) of the Act shall be served on the assessee after the expiry of six months from the end of the Financial Year in which the return was furnished. In the present case the assessee filed the return on 14/09/2015 and the Financial Year ended on 31/03/2016. Therefore the time available to issue the notice under section 143(2) was upto 30/09/2016 but the A.O. who was having the jurisdiction i.e; the ITO, Ward 6(4) Mohali issued the notice under section 143(2) alongwith the questionnaire under section 142(1) of the Act to the assessee on 22/05/2017.

“ If the Assessing Officer, for any reason, repudiates the return filed by an assessee in response to notice under section 158BC(a) of the Income Tax Act, 1961 relating to a block assessment, the Assessing Officer must necessarily issue notice under section 143(2) of the Act within the time prescribed in the proviso to section 143(2).”

It has further been held as under:

“Omission on the part of the assessing authority to issue notice under section 143(2) cannot be a procedural irregularity and is not curable. Therefore, the requirement of notice under section 143(2) cannot be dispensed with.” 14. As regards to curing the defect under section 292B of the Act the Hon'ble Jurisdictional High Court in the case of CIT Vs. Norton Motors (supra) held as under:

“A reading of section 292B of the Income-tax Act, 1961, makes it clear that mistake, defect or omission in the return of income, assessment, notice, summons or other proceeding is not sufficient to invalidate an action taken by the competent authority, provided that such return of income, assessment, notice, summons or other proceeding in substance and effect is in conformity with or according to the provisions of the Act. To put it differently, section 292B can be relied upon for resisting a challenge to the notice, etc., only if there is a technical defect or omission in it. However, there is nothing in the plain language of that section from which it can be inferred that the same can be relied upon for curing a jurisdictional defect in the assessment notice, summons or other proceeding. In other 5 words, if the notice, summons or other proceeding taken by an authority suffers from an inherent lacuna affecting his / its jurisdiction, the same cannot be cured by having resort to section 292B.” 15. In the present case as I have already pointed out in the former part of this order that the notice under section 143(2) of the Act was not issued in prescribed time limit as per the proviso to section 143(2) of the Act by the A.O. having the jurisdiction upon the case of the assessee and the notice issued by the ACIT, Amritsar suffered from an inherent lacuna affecting his jurisdiction so the same could not be cured by having resort to the provisions of section 292B of the Act. Therefore, the assessment framed under section 143(3) of the Act, by the A.O. without issuing the notice u/s 143(2) of the Act within the time limit prescribed in the proviso to section 143(2) of the Act was invalid and accordingly quashed.”

10 13.11.2015 and 26.11.2015. Since no response from the assessee, again one more notice dated 27.11.2015 was issued by the Assessing Officer by posting the case on 04.12.2015, but none appeared on behalf of the assessee. It is also intimated to the assessee that the order will be passed ex parte u/s 144 of the Act. Again, there was no response from the assessee. However, one Chartered Accountant, namely, Sri.J.S.Girish appeared before the Assessing Officer on 07.12.2015 and submitted a Power of Attorney and copy of Profit and Loss Account and Balance Sheet and sought time for hearing. Further during the course of hearing, the AR was requested to submit the details vide notice dated 06.10.2015 for which the AR has agreed to submit the same on 14.12.2015. Accordingly, the case was adjourned to 14.12.2015. However, on that date none appeared on behalf of the assessee nor filed any adjournment application. Further, the A.O. Ward 6(2)(3) sent one more letter on 14.12.2015 posting the case for hearing on 23.12.2015 requesting to appear before him with all details as has been called for earlier, stating therein that failure to comply with the same, the assessment will be completed u/s 144 of the Act. However, on this occasion also the assessee has neither appeared nor filed any submission. Reading of the above shows that there was no cooperation by the assessee before the Assessing Officer, however, the assessee is challenging invalid notice u/s 143(2) of the Act, before the CIT(A). According to Section 292BB of the Act, if the assessee had participated in the proceedings, by way of legal fiction, notice would be deemed to be valid even if there be infractions as detailed in said

Section. The scope of the provision is to make service of notice having certain infirmities to be proper and valid if there was requisite participation on part of the assessee. It is, however, to be noted that the Section does not save complete absence of notice. For Section 292BB to apply, the notice must have emanated from the department. It is only the infirmities in the manner of service of notice that the Section seeks to cure. The Section is not intended to cure complete absence of notice itself. Being so, section 292BB of the Act cannot be applied in the present circumstances. We also rely on the decision of the ITAT Kolkata Benches in the case of M/s.Rungta Irrigation Limited v. ACIT in ITA No.1224/Kol/ 2019. The Tribunal vide its order dated 06.09.2019, held as under: -

“11. We have heard both the sides and perused the records. Before us the Ld. AR of the assessee has raised the jurisdiction of the AO at Kolkata who passed the assessment order without issue of notice u/s. 143(2) of the Act, which according to Ld. AR, is mandatory to assume jurisdiction to frame assessment u/s. 143(3)/144 of the Act. According to ld. AR, non-issue of legally valid notice u/s 143(2) is not a curable defect, as held by the Hon’ble Supreme Court in Hotel Blue Moon (supra). However, the main contention of the Ld. CIT, DR opposing this legal issue raised by the assessee is that, the assessee’s principal office continues to be situated at 26 Rajendra Place, New Delhi,which falls under the territorial jurisdiction of the ACIT, Circle-21, New Delhi, and thushe had concurrent jurisdiction over the assessee’s case, as envisaged for the purposes of Section 120 and 124 of the Act. According to the Ld. CIT, DR, even as per section 127 of the Act, which deals with the transfer of jurisdiction of a case, sub-section (4) of section 127 stipulates that there is no necessity to re-issue of any statutory notices already issued by the AO or AO from whom the case is transferred. According to ld. CIT, DR therefore, since the admitted position is that ACIT, Circle-21, New Delhi was having territorial jurisdiction over the assessee’s principal office situated at Rajendra Place, New Delhi, by virtue of jurisdiction bestowed u/s. 120 and 124 of the Act, he had rightly issued notice u/s. 143(2) of the Act within the stipulated time for assessment of AY 2015-16. In the circumstances therefore when the case was transferred to the ACIT, Central Circle-3(1), Kolkata, the AO at Kolkata was not required to re-issue notice u/s. 143(2) of the Act which had been already been issued by AO at Delhi. According to Ld. CIT, DR

therefore, there is no merit in the contention of the assessee. For objectively adjudicating this issue, it is therefore necessary to look at the facts, for which a bird’s eye view of the undisputed facts which are noted from the documents placed on record, aretabulated in the following chart. These facts are important to decide the legal issue before us.

Sl. Date Events No. 1. Upto 08.10.2008 DCIT, Circle 15(1), New Delhi was the AO of assessee on the basis of territorial jurisdiction. 2. On 08.10.2008 CIT-V Delhi transferred the jurisdiction over the assessee’s case u/s 127 to DCIT, Central Circle-1, Ranchi. 3. From 09.10.2008 DCIT, Central Circle-1, Ranchi was the AO of to 03.11.2017 assessee for all proceedings under the Act. 4. 28.07.2016 ACIT, Circle 21(1), New Delhi issued notice u/s 143(2) to the assessee. 5. 30.06.2017 ACIT, Circle 21(1), New Delhi issued notice u/s 142(1) to the assessee. 6. 17.07.2017 Assessee objected to jurisdiction of ACIT, Circle 21(1), New Delhi. 7. 07.08.2017 Show Cause Notice / proposal for centralization of assessee’s case at Kolkata issued by Pro.CIT-7, Delhi. 8. 16.08.2017 Assessee objected to the jurisdiction of Pr.CIT-7, New Delhi. 9. 24.10.2017 Pr.CIT, Central Patna issued Show Cause Notice for centralization of assessee’s case under the charge of Pr.CIT, Central Circle 2, Kolkata. 10. 03.11.2017 Pr.CIT, Central Patna passed order u/s 127 centralizing the assessee’s case with ACIT, Central Circle 3(1), Kolkata under the charge of Pr.CIT, Central 2, Kolkata. 11 09.11.2017 ACIT, Central Circle 3(1), Kolkata intimates the assessee u/s 129 being the succeeding AO for A.Y. 2015-16. 12 05.12.2017 Notice u/s 142(1) issued by ACIT, Central Circle 3(1), Kolkata for AY 2015-16. 13 29.12.2017 Assessment order framed u/s 143(3) of the Act by ACIT, Central Circle 3(1), Kolkata for AY 2015- 16.

13 answer to the preceding question is in the affirmative, then the next question to be adjudicated is whether the assessment order u/s. 143(3) of the Act dated 29.12.2017 by the ACIT, Central Circle 3(1), Kolkata was legally valid even though no valid notice u/s. 143(2) of the Act was issued. 13. For understanding the legal position with regard to the jurisdiction of Income tax authorities, it is pertinent to make reference to provisions of Section 120, 124, 127 and 129 of the Act which are reproduced herein below: 120. Jurisdiction of income- tax authorities (1) Income- tax authorities shall exercise all or any of the powers and perform all or any of the functions Conferred on, or, as the case may be, assigned to such authorities by or under this Act in accordance with such directions as the Board may issue for the exercise of the powers and performance of the functions by all or any of those authorities.

(2) The directions of the Board under sub- section (1) may authorise any other income- tax authority to issue orders in writing for the exercise of the powers and performance of the functions by all or any of the other income- tax authorities who are subordinate to it. (3) In issuing the directions or orders referred to in sub- sections (1) and (2), the Board or other income- tax authority authorized by it may have regard to any one or more of the following criteria, namely: - (a) territorial area; (b) persons or classes of persons; (c) incomes or classes of income; and (d) cases or classes of cases.

(4) Without prejudice to the provisions of sub- sections (1) and (2), the Board may, by general or special order, and subject to such conditions, restrictions or limitations as may be specified therein, - (a) authorize any Director General or Director to perform such functions of any other income- tax authority as may be assigned to him by the Board; (b) empower the Director General or Chief Commissioner or Commissioner to issue orders in writing that the powers and functions conferred on, or as the case may be, assigned to, the Assessing Officer by or under this Act in respect of any specified area or persons or classes of persons or incomes or classes of (5) The directions and orders referred to in sub- sections (1) and (2) may, wherever considered necessary or appropriate for the proper management of the work, require two or more Assessing Officers (whether or not of the same class) to exercise and perform, concurrently, the powers and functions in respect of any area or persons or classes of persons or incomes or classes of income or cases or classes of cases; and, where such powers and functions are exercised and performed concurrently by the Assessing Officers of different classes, any authority lower in rank amongst them shall exercise the powers and perform the functions as any higher authority amongst them may direct, and, further, references in any other provision of this Act or in any rule made thereunder to the Assessing Officer shall be deemed to be references to such higher authority and any provision of this Act requiring approval or sanction of any such authority shall not apply. (6) Notwithstanding anything contained in any direction or order issued under this section, or in section 124, the Board may, by notification in the Official Gazette,, direct that for the purpose of furnishing of the return of income or the doing of any other act or

14 thing under this Act or any rule made thereunder by any person or class of persons, the income- tax authority exercising and performing the powers and functions in relation to the said person or class of persons shall be such authority as may be specified in the notification. 124. Jurisdiction of Assessing Officers (1) Where by virtue of any direction or order issued under sub- section (1) or sub- section (2) of section 120, the Assessing Officer has been vested with jurisdiction over any area, within the limits of such area, he shall have jurisdiction- (a) in respect of any person carrying on a business or profession, if the place at which he carries on his business or profession is situate within the area, or where his business or profession is carried on in more places than one, if the principal place of his business or profession is situate within the area, and (b) in respect of any other person residing within the area.

(2) Where a question arises under this section as to whether an Assessing Officer has jurisdiction to assess any person, the question shall be determined by the Director General or the Chief Commissioner or the Commissioner; or where the question is one relating to areas within the jurisdiction of different Directors General or Chief Commissioners or Commissioners, by the Directors General or Chief Commissioners or Commissioners concerned or, if they are not in agreement, by the Board or by such Director General or Chief Commissioner or Commissioner as the Board may, by notification in the Official Gazette, specify.

(3) No person shall be entitled to call in question the jurisdiction of an Assessing Officer- (a) where he has made a return under sub- section (1) of section 139, after the expiry of one month from the date on which he was served with a notice under sub- section (1) of section 142 or subsection (2) of section 143 or after the completion of the assessment, whichever is earlier; (b) where he has made no such return, after the expiry of the time allowed by the notice under sub- section (1) of section 142 or under section 148 for the Making of the return or by the notice under the first proviso to section 144 to show cause why the assessment should not be completed to the best of the judgment of the Assessing Officer, whichever is earlier. (c) where an action has been taken under section 132 or section 132A, after the expiry of one month from the date on which he was served with a notice under sub-section (1) of section 153A or sub-section (2) of section 153C or after the completion of the assessment, whichever is earlier.)

(4) Subject to the provisions of sub- section (3), where an assessee calls in question the jurisdiction of an- Assessing Officer, then the Assessing Officer shall, if not satisfied with the correctness of the claim, refer the matter for determination under sub- section (2) before the assessment is made.

(5) Notwithstanding anything contained in this section or in any direction or order issued under section 120, every Assessing Officer shall have all the powers conferred by or under this Act on an Assessing Officer in respect of the income accruing or arising or received within the area, if any, over which he has been vested with jurisdiction by virtue of the directions or orders issued under sub- section (1) or sub- section (2) of section 120.] 127. Power to transfer cases

15 (1) The Pr. Director General or Director General or Pr. Chief Commissioner or Chief Commissioner or Pr. Commissioner or Commissioner may, after giving the assessee a reasonable opportunity of being heard in the matter, wherever it is possible to do so, and after recording his reasons for doing so, transfer any case from one or more Assessing Officers subordinate to him (whether with or without concurrent jurisdiction) to any other Assessing Officer or Assessing Officers (whether with or without concurrent jurisdiction) also subordinate to him. (2) Where the Assessing Officer or Assessing Officers from whom the case is to be transferred and the Assessing Officer or Assessing Officers to whom the case is to be transferred are not subordinate to the same Director General or Chief Commissioner or Commissioner,— (a) where the Directors General or Chief Commissioners or Commissioners to whom such Assessing Officers are subordinate are in agreement, then the Director General or Chief Commissioner or Commissioner from whose jurisdiction the case is to be transferred may, after giving the assessee a reasonable opportunity of being heard in the matter, wherever it is possible to do so, and after recording his reasons for doing so, pass the order; (b) where the Directors General or Chief Commissioners or Commissioners aforesaid are not in agreement, the order transferring the case may, similarly, be passed by the Board or any such Director General or Chief Commissioner or Commissioner as the Board may, by notification in the Official Gazette, authorise in this behalf. (3) Nothing in sub-section (1) or sub-section (2) shall be deemed to require any such opportunity to be given where the transfer is from any Assessing Officer or Assessing Officers (whether with or without concurrent jurisdiction) to any other Assessing Officer or Assessing Officers (whether with or without concurrent jurisdiction) and the offices of all such officers are situated in the same city, locality or place. (4) The transfer of a case under sub-section (1) or sub-section (2) may be made at any stage of the proceedings, and shall not render necessary the re-issue of any notice already issued by the Assessing Officer or Assessing Officers from whom the case is transferred. Explanation: In section 120 and this section, the word "case", in relation to any person whose name is specified in any order or direction issued thereunder, means all proceedings under this Act in respect of any year which may be pending on the date of such order or direction or which may have been completed on or before such date, and includes also all proceedings under this Act which may be commenced after the date of such order or direction in respect of any year. 129. Change of incumbent of an office Whenever in respect of any proceeding under this Act an income- tax authority ceases to exercise jurisdiction and is succeeded by another who has and exercises jurisdiction, the income- tax authority so succeeding may continue the proceeding from the stage at which the proceeding was left by his predecessor: Provided that the assessee concerned may demand that before the proceeding is so continued the previous proceeding or any part thereof be reopened or that before any order of assessment is passed against him, he be reheard.” 14. A bare reading of the foregoing provisions reveal that an Assessing Officer (AO) has been vested with the jurisdiction by virtue of the directions or orders issued by the Board under sub-section (1) or sub-section (2) of section 120 of the Act. The direction u/s. 120(1) is given by the Board, for the exercise of the powers and performance of the functions by all or any of

the Income Tax Authorities, as specified u/s. 116 of the Act. As per sub- section (2) of Section 120 of the Act, the Board may delegate its powers to Income tax authorities as specified in Section 116, for issuing the orders in writing, for the exercise of the powers and performance of the functions by all or any of the other Income Tax Authorities who are subordinate to that authority. We also note that the concurrent jurisdiction can be vested in more than one AO, which is discernible by a conjoint reading of Section 120(5) with Section 120(2) of the Act. Section 124(1) of the Act confers jurisdiction on an AO, by virtue of jurisdiction vested by any direction or order issued by CBDT under sub-section (1) and / or (2) of section 120 of the Act. The AO is vested with the jurisdiction u/s. 124 of the Act, over any area within the limits of such area, he shall have jurisdiction over any person (assessee) carrying on a business or profession and if the place at which he (assessee) carries on his business or profession is situated within the area ear-marked for him (AO); or if that person’s (assessee’s) business or profession is carried on in more places than one, then if the principal place of his business or profession is situated within the jurisdictional territorial area, the AO gets jurisdiction. Other than the assessees who are not in Business or Profession, in their cases, the AO will be vested with the jurisdiction if the person (assessee) is residing within the territorial area ear-marked by virtue of the directions or orders issued under sub-section (1) or sub-section (2) of section 120 of the Act speaks about. However, when there is a question to be determined as to whether an AO has jurisdiction to assess any person then it would be decided by the authorities as stipulated in sub-section (2) of section 124 of the Act by Directors General or Chief Commissioners or Commissioners, by the Directors General or Chief Commissioners or Commissioners concerned, as the case may be). In case, if the question is one relating to areas within the jurisdiction of different Income tax authorities(Directors General or Chief Commissioners or Commissioners, by the Directors General or Chief Commissioners or Commissioners as stipulated therein) then if the other Income-tax authority also agrees then the question will be resolved mutually or else it will be referred to the CBDT. So, once the AO of an assessee is vested with the jurisdiction u/s. 124 read with sec. 120(1) & (2) of the Act and issues statutory notices against an assessee, no person (assessee) shall be entitled to call in question the jurisdiction of an AO within the period prescribed under clauses (a), (b) and (c) of section 124(3) of the Act. We also note that sec. 124(5) saves the action of the AO who has territorial jurisdiction over the assessee in respect of the income earned by the assessee from the territorial jurisdiction vested in him by virtue of any directions or orders issued u/s. 120(1) or (2) of the Act. So, this saving provision which saves the action of an AO is limited to the income accruing or arising or received within the limits of his territorial area as conferred to him (AO) by order under sub-sec. (1) or (2) of sec. 120 of the Act and not otherwise. So, this saving provision will come into play only in the first place the AO is vested with the jurisdiction by an order/direction issued under sub-sec. (1) or (2) of sec. 120 of the Act. Thus, as per the scheme of the Act, it can be seen that sections 120 and 124 vest jurisdiction on Income Tax Authorities and on AO respectively and, therefore, both sections i.e. sections 120 and 124 of the Act must be read in conjunction and harmoniously to decide the territorial jurisdiction which is prescribed by the direction or orders by the CBDT under sub-sec. (1) or (2) of sec. 120 of the Act.

18 commenced after the date of such transfer order have to be undertaken by the transferred new AO.

Sec. 124(5):- Notwithstanding anything contained in this section or in any direction or order issued under section 120, every Assessing Officer shall have all the powers conferred by or under this Act on an Assessing Officer in respect of the income accruing or arising or received within the area, if any, over which he has been vested with jurisdiction by virtue of the directions or orders issued under sub- section (1) or sub- section (2) of section 120.

Sec. 127(4):- The transfer of a case under sub-section (1) or sub-section (2) may be made at any stage of the proceedings, and shall not render necessary the re-issue of any notice already issued by the Assessing Officer or Assessing Officers from whom the case is transferred. Explanation: In section 120 and this section, the word "case", in relation to any person whose name is specified in any order or direction issued thereunder, means all proceedings under this Act in respect of any year which may be pending on the date of such order or direction or which may have been completed on or before such date, and includes also all proceedings under this Act which may be commenced after the date of such order or direction in respect of any year.

that the original notice u/s 143(2) was issued by an officer who held valid jurisdiction over the ‘case’ of the assessee. We however find that although in June 2016, the jurisdiction over the assessee’s case was vested in ACIT, Central Circle 1, Ranchi, he never issued notice u/s 143(2). On the contrary the notice was issued by the ACIT, Circle 21(1), Delhi who, as held earlier, ceased to have jurisdiction over the appellant’s case after 08.10.2008. Since no notice u/s. 143(2) was issued by the AO, Ranchi within the stipulated time, sub-section (4) of sec. 127 of the Act does not come to the rescue of the department. As noted earlier, the AO, Delhi ceased to be AO of assessee after the transfer order was passed by CIT-V, Delhi on 08.10.2008, so after such order by the competent authority (which fact is not disputed before us), then the CIT, Delhi became functus officio and by virtue of it even his subordinate authority i.e. AO, Delhi was also divested of the jurisdiction. For the reasons as discussed in the foregoing therefore we hold that in the given facts of the case, the appellant’s case was not saved by the provisions of Section 124(5) as also by Section 127(4) of the Act. Accordingly, the contentions of the Ld. CIT, DR are rejected being devoid of any merit in law as well as on facts.

direction or order issued by CBDT and/or authorities under sub-section (1) or (2) of sec. 120 of the Act respectively. It is true that when a question of jurisdiction arises in the event an AO assumes jurisdiction u/s. 124 of the Act by virtue of the jurisdiction vested by direction or order issued by CBDT and/or other authorities under sub-section (1) or (2) of sec. 120 of the Act respectively, then assessee is estopped from raising an objection to the jurisdiction, after the time period prescribed under sub-section (3) of sec. 124 of the Act lapses. This however is not the fact of the appellant’s case. Admittedly the AO at Delhi who had enjoyed jurisdiction u/s. 124 of the Act by virtue of direction or order issued by CBDT and/or authorities under sub- section (1) or (2) of section 120 of the Act was legally divested of his jurisdiction over the appellant’s case by virtue of the order u/s. 127 of the Act dated 08.10.2008, and thereafter AO at Delhi could not have suo moto assumed jurisdiction u/s. 124 of the Act. In our opinion therefore in the appellant’s case, the provision of section 124(3) does not come into play since the case of the assessee was legally transferred by the competent authority u/s. 127 of the Act as far back as in 2008. There is a reason for saying so when the transfer of an assessee's case as envisaged u/s. 127 occurs, the competent authority gives reasonable opportunity of being heard [except if the AO to whom case is transferred are situated in the same city, locality or place (see sub-section (3) of section 127 of the Act)] and at this juncture, we would like to remind that in the present case at hand, the assessee was given an opportunity to be heard by Commissioner at Delhi before he proposed the transfer of assessee's case to AO at Ranchi and the assessee had objected to the transfer which is found available in the paper book. After considering the assessee's objections, the Commissioner at Delhi transferred the case of assessee from AO at Delhi to AO at Ranchi. In the circumstances therefore, as discussed above, once transfer of the case of the assessee is ordered u/s. 127 of the Act, the AO who was vested with the jurisdiction by virtue of the direction or order issued under subsection (1) or (2) of sec. 120 and section 124 of the Act stood divested of the same. As held by the Hon'ble jurisdictional High Court in M/s. Ramshila Enterprises Pvt. Ltd. (infra),since the jurisdiction was divested of the earlier AO by virtue of transfer order u/s. 127 of the Act, the earlier AO, which in this case is AO at Delhi (DCIT. Circle - 15, New Delhi) ceased to be Assessing Officer after the date of transfer i.e. 08.10.2008 and therefore he (i.e. AO at New Delhi) ought not to have issued statutory notices upon the assessee unless he had been re-empowered or vested by a fresh transfer order u/s. 127 of the Act (i.e. from AO, Ranchi to AO, Delhi), which is not the case of the Revenue. In the circumstances therefore, the AO at Delhi (ACIT, Circle-21 (1), New Delhi) could not have usurped the jurisdiction when his predecessor i.e. DCIT, Circle-15(1), New Delhi was divested of it, by order dated 23 ITA No. 1224/Kol/2019 M/s. Rungta Irrigation Limited, AY- 2015-16 08.10.2008 by CIT-V, New Delhi u/s. 127 of the Act. Subsequent to the order u/s. 127 of the Act i.e., w.e.f. from 08.10.2008, the DCIT, Central Circle-1, Ranchi succeeded to the jurisdiction of the assessee and the jurisdiction continued to vest in him (AO Ranchi) till it was legally taken away by order u/s. 127 dated 03.11.2017 by Pr. CIT, Central Patna and transferred to ACIT, Central Circle-3(l), Kolkata. Therefore, as per the discussions (supra) there was no necessity for the

assessee to have questioned the jurisdiction of AO at Delhi, as envisaged under sub-sec. (3) of sec. 124 of the Act since in the first place AO at Delhi legally enjoyed jurisdiction u/s. 124 of the Act over the assessee’s case. In our considered opinion Section 124(3) of the Act does not in any way help the Department to justify the action of AO at New Delhi in issuing under Section 143(2) to the assessee, which is an action without jurisdiction. So the challenge raised by the Ld CIT, DR fails. Therefore, we do not find any merit in the contention of the Ld. CIT, DR on this score.

Sl. Date Events No. 21st May, 2010 1. Assessment u/s 147/143(3) by ITO, Wd.4(1), Kolkata (for AY 2008-09) 3rd September, 2012 CIT, Kolkata-II transferred the jurisdiction over 2. the assessee to ACIT/DCIT, Central Circle-XIX, Kolkata for better co-ordination, effective investigation and meaningful assessment, consequent to a search conducted on 17th November, 2011 upon M/s.Atha Mines (AY 2012-13). 18th March, 2013 3. ACIT/DCIT, Central Circle-XIX, Kolkata issued sec.143(2) notice to assessee. 29th July, 2013 4. Actual transfer of files took place from ITO, Wd.4(1), Kolkata to ACIT/DCIT, Central Circle XIX, Kolkata.

23 18th March, 2013 5. Notice u/s 263 issued by CIT, Kolkata-II proposing to interfere in the assessment order passed by ITO, Wd.4(1), Kolkata dated 21st May, 2010 (AY 2008-09) 26th March, 2013 6. CIT-II, Kolkata passed the order u/s 263 setting aside the order of ITO, Wd.4(1) dated 21st May, 2010 for A.Y. 2008-09.

“The definition of ‘case’ for the purpose of sec.127 of the Act as given in the Explanation below sec.127 does not debar the Commissioner from transferring only a particular case, more so when the request for transfer was made in specific circumstances, such as proper co-ordination of search cases. The Commissioner transferring jurisdiction has power to transfer all proceedings under the Act, which are pending, completed or which may be commenced after the date of transfer, but that does not mean that he does not have powers to restrict his order of transfer only to a particular case for which request was made, thereby, leaving the jurisdiction in respect of other cases pertaining to an assessee to be exercised by the AO/CIT who already had it. The power to do a particular act also includes a power to restrict the exercise of power partly. It cannot be said that the power should be exercised either as a whole or not at all. Such an argument is fallacious and defeats the very purpose of conferring a larger power. As the actual transfer of the files from the incumbent AO to the new AO had taken place only on 29.7.2013 and further the order sought to be revised by the ld.CIT u/s 263 was passed much prior to the even making of request for transfer of jurisdiction in respect of search matters, we have absolutely no doubt in our mind that only the CIT Kolkata II, Kolkata had the jurisdiction to revise the assessment order passed u/s147 as has been done in this case. The contention of the learned AR in this regard is held to be without substance and not unacceptable.”

and passing of the order on 26th March, 2013 under section 263 of the Income Tax Act, 1961 in spite of transfer of jurisdiction to the Commissioner of Income Tax, Central Circle, Kolkata vide an order dated 3rd September, 2012 under section 127 (2)(a) of the said Act and its purported findings in that behalf are arbitrary, unreasonable and perverse?.”

upon.Therefore, CIT, Kolkata-II, Kolkata could not have exercised jurisdiction.The impugned order passed by him is altogether without jurisdiction and is, therefore, a nullity.

He drew our attention to a judgment of the Apex Court in the case of Pandurang and Others versus State of Maharashtra reported in (1986) 4 SCC436for the proposition that even a right order by a wrong forum is a nullity. In the aforesaid judgment their Lordship held as follows: “4.When a matter required to be decided by a Division Bench of the High Court is decided by a learned Single Judge, the judgment would be a nullity, the matter having been heard by a court which had no competence to hear the matter, it being a matter of total lack of jurisdiction. The accused was entitled to be heard by at least two learned Judges constituting a Division Bench and had a right to claim a verdict as regards his guilt or innocence at the hands of the two learned Judges. This right cannot be taken away except by amending the rules.So long as the rules are in operation it would be arbitrary and discriminatory to deny him this right regardless of whether it is done by reason of negligence or otherwise. Deliberately, it cannot be done. Negligence can neither be invoked as an alibi, nor can cure the infirmity or illegality, so as to rob the accused of his right under the rules. What can be done only by at least two learned Judges cannot be done by one learned Judge. Even if the decision is right on merits, it is by a forum which is lacking in competence with regard to the subject matter. Even a ‘right’ decision by a ‘wrong’ forum is no decision.It is non-existent in the eye of law. And hence a nullity. The judgment under appeal is therefore no judgment in the eye of law. This Court in State of Madhya Pradsh v. Dewadas (1982) 1 SCC 552 has taken a view which reinforces our view. We, therefore, allow the appeal, set aside the order passed by the learned Single Judge, and send the matter back to the High Court for being placed before a Division Bench of the High Court, which will afford reasonable opportunity of hearing to both the sides and dispose it of in accordance with law, expeditiously.” He also relied upon a Division Bench judgement of this Court in the case of ITO Vs/. Ashoke Glass Works reported in (1980) 125 ITR491(Cal) wherein the following view was expressed (page 505): “So when the jurisdiction is validly removed by a competent authority under the provisions of a statute, the original court or any Tribunal or authority in such event will be incompetent, as having ceased to have jurisdiction, to proceed further with the pending proceeding or proceeding which may be instituted after such removal of jurisdiction.” 27. After hearing both the parties the Hon’ble High Court has held as under:

“We have considered the rival submissions. It is not necessary for us to consider whether the Commissioner had jurisdiction to restrict the order of transfer, for the simple reason that the order of transfer in this case was not a restricted one. Reading the order dated 3rd September, 2012 as a whole, it does not appear that any restricted transfer was sought to be made for any particular year or years or otherwise. The order of transfer, as we have

already indicated, was passed in the interest of revenue for better coordination, effective investigative and meaningful assessment.

The actual transfer of files may have taken place on 29th July, 2013 but admitted position is that a notice under Section 143(2) by the transferee assessing officer was issued on 18th March, 2013. The existence of files does not confer the jurisdiction when the same has validly been transferred and also acted upon. The jurisdiction over the subject-matter has to be conferred by law. The jurisdiction in this case had been transferred by the order dated 3rd September, 2012 by no other than the CIT Kolkata- II, Kolkata himself. Once that was done CIT Kolkata – II, Kolkata lost the seisin over the matter. He became ‘functus officio’.

Reference in this regard may be made to the Stroud’s Judicial Dictionary of Words and Phrases, 7th Edition, Page 1085 wherein the following meaning has been expressed:

“FUNCTUS OFFICIO. An arbitrator or referee cannot be said to be functus officio when he has given a decision which is held to be no decision at all (Davies v Howe Spinning Co LTD.27 B.W.C.C.207).

Where a judge has made an order for a stay of execution which has been passed and entered, he is functus officio, and neither he nor any other judge of equal jurisdiction has jurisdiction to vary the terms of such stay (Re V.G.M.Holding Ltd [1941].3 All E.R.417). An arbitrator or umpire who has made his award is functus officio, and could not by common law alter it in any way whatsoever; he could not even correct an obvious clerical mistake. See Mordue v Palmer, 6 Ch. App.22; Henfree v Bromley, 6 East, 309; Brooke v Mitchell, 6 M.& W.473. See now Arbitration Act 1950 (c.27).s.17.”

Reference may also be made to the judgement in the case of Re V.G.M.Holdings, Ltd. 1941 (3) All England Law Reports, 417 wherein the following views were expressed: “I think that it would be a strange position if a judge were at liberty to reconsider his decision and grant a stay of execution after he had made an order refusing it. I think that, when a judge has made an order such as that in the present case, the only remedy for the respondent, if he is dissatisfied with the order, is to go to the Court of Appeal…”

A special bench in the case of Komal Chand –versus The State of Madhya Pradesh, reported in AIR 1966 Madhya Pradesh 20 opined in this regard as follows:

“Section 35 of the Stamp Act, inter alia, says that no instrument chargeable with duty shall be registered by any public officer unless such instrument is duly stamped. This provision thus casts a duty on the registering officer to examine whether an instrument presented for registration is duly stamped. If, as section 36 says, an instrument chargeable with duty shall not be registered unless such instrument is duly stamped, then it follows that the registering officer must perform the duty of seeing whether an instrument presented for registration is or is not duly stamped before admitting it to registration and not afterwards. If he finds that the document is not duly stamped, then he must impound it under Section 33 of the Act. Neither in the Registration Act nor in the Stamp Act is there any provision giving to the registering officer any power to examine whether an instrument already registered was or was not duly stamped and to impound it. As soon as the registering officer registers a document presented to him for registration, the function in the performance of which the document was produced before him is over and thereafter becomes functus officio having no power under section 33 to impound the instrument.

The matter is really concluded by the decision of the Supreme Court in Govt. of Uttar Pradesh v. Mohammad Amir Ahmad Khan, AIR1961SC787 That was a case where the question arose whether the Collector has any power to impound an instrument sent to him for adjudication under section 31 of the Stamp Act. The Supreme Court held that under that section the Collector had no such power, as the provision gave him the power only to give his opinion as regards the duty with which in his judgment the instrument was chargeable and when that function was performed by the Collector he became functus officio. It was observed by the Supreme Court that the power to impound only exists when an instrument is produced before judicial officers or other officers performing judicial functions as evidence of any fact to be proved, or before other public officers who have to perform any function in regard to those instruments as, for example, registration. The Supreme Court also approved the decisions in Collector, Ahmednagar v. Rambhau, AIR 1930 Bom 392 (FB). Paiku v. Gaya, ILR (1948) Nag 950 : (AIR1949Nag 214) and Panakala Rao v. Kumaraswami, AIR 1937Mad 763 where the doctrine of functus officio was applied and it was held that the Court had no power to recall and impound a certificate of sale after executing it and delivering it to the purchaser, or to reopen a case and impound documents proved after signing the decree, or to impound an instrument admitted in evidence after delivery of judgment.Here, when the Sub-

In the present case, the Sub-Registrar purported to act under paragraph 232 of the Registration Manual when he made a report to the Collector that the ‘Takseemnama’ was not duly stamped. But on reading paragraphs 231 and 232 it is clear that they do not say that after a document is admitted to registration, the registering officer can make a report to the Collector that it was not sufficiently stamped on the other hand, paragraph 231 expressly lays down a direction that before taking any further action, that is to say, in the matter of registration, the registering officer must see that the document is duly stamped. The words “after registering the document” occurring in paragraph 232 obviously refer to the entry of the document in the Register maintained of documents presented for registration. They do not mean that the registering officer can make a report about insufficiency of stamp after the document has been admitted to registration.”

In the case of SBI –versus S.N.Goyal reported in 2009 (8) SCC92the following views were expressed:

“It is true that once an authority exercising quasi-judicial power takes a final decision, it cannot review its decision unless the relevant statute or rules permit such review.But the question is as to at what stage an authority becomes functus officio in regard to an order made by him.P.Ramanatha Aiyar's Advanced Law LexiCo.(3rd Edn., Vol.2, pp.1946-47) gives the following illustrative definition of the term “functus officio”:

Thus a judge, when he has decided a question brought before him, is functus officio, and cannot review his own decision.”

Black's Law Dictionary (6th Edn., p.673) gives its meaning as follows: “Having fulfilled the function, discharged the office, or accomplished the purpose, and therefore of no further force or authority.” We may first refer to the position with reference to civil courts. Order 20 of the Code of Civil Procedure deals with judgment and decree. Rule 1 explains when a judgment is pronounced. Sub-rule (1) provides that the court, after the case has been heard, shall pronounce judgment

in an open court either at once, or as soon thereafter as may be practicable, and when the judgment is to be pronounced on some future day, the court shall fix a day for that purpose of which due notice shall be given to the parties or their pleaders. Subrule (3) provides that the judgment may be pronounced by dictation in an open court to a shorthand writer [if the Judge is specially empowered (sic by the High Court) in this behalf].The proviso thereto provides that where the judgment is pronounced by dictation in open court, the transcript of the judgment so pronounced shall, after making such corrections as may be necessary, be signed by the Judge, bear the date on which it was pronounced and form a part of the record. Rule 3 provides that the judgment shall be dated and signed by the Judge in open court at the time of pronouncing it and when once signed, shall not afterwards be altered or added to save as provided by Section 152 or on review. Thus, where a judgment is reserved, mere dictation does not amount to pronouncement, but where the judgment is dictated in open court, that itself amounts to pronouncement. But even after such pronouncement by open court dictation, the Judge can make corrections before signing and dating the judgment. Therefore, a Judge becomes functus officio when he pronounces, signs and dates the judgment (subject to Section 152 and power of review). The position is different with reference to quasi-judicial authorities. While some quasi- judicial tribunals fix a day for pronouncement and pronounce their orders on the day fixed, many quasi-judicial authorities do not pronounce their orders. Some publish or notify their orders. Some prepare and sign the orders and communicate the same to the party concerned. A quasi-judicial authority will become functus officio only when its order is pronounced, or published/notified or communicated (put in the course of transmission) to the party concerned. When an order is made in an office noting in a file but is not pronounced, published or communicated, nothing prevents the authority from correcting it or altering it for valid reasons. But once the order is pronounced or published or notified or communicated, the authority will become functus officio. The order dated 18-1-1995 made on an office note, was neither pronounced, nor published/notified nor communicated. Therefore, it cannot be said that the appointing authority became functus officio when it signed the note dated 18-1-1995.”

Applying the law laid down in S.N.Goyal’s (supra) case we are reinforced, in our opinion that the CIT Kolkata – II, Kolkata had become functus officio prior to 18th March, 2013 because the transferee – assessing officer had assumed jurisdiction without which the notice dated 18th March, 2013 under Section 143(2) could not have been issued. Therefore, the order of transfer was duly published/ notified and/or communicated and thereafter acted upon by the transferee- assessing officer.

We are, as such of the opinion that the issuance of the notice dated 18th March, 2013 under Section 263 and the consequent order dated 26th March, 2013 passed under Section 263 of the Income Tax Act were acts without jurisdiction and therefore a nullity.

For the aforesaid reasons the question No.(a) is answered in the negative.

The point is, thus decided in favour of the assessee.The appeal stands allowed.” (Emphasis given by us)

jurisdiction over the assessee’s case u/s. 263 of the Act and consequently therefore he erred in passing an order dated 26.03 2013 u/s 263 setting aside the order of the ITO, Ward-4(1), Kolkata dated 21.05.2010.

“3. Briefly stated facts are that the assessee filed its return of income at Delhi in the office of ITO, Ward-3(3) Delhi on 02-12- 2003. Subsequently, notice u/s. 148 of the Act was issued on 25-03- 2010 with the permission of Addl. CIT, Range-3, New Delhi. But, in the meantime, CIT-1, Delhi passed an order u/s. 127(2) transferring the jurisdiction of this case vide its order No.CIT- 1/Cent/09-10/1874 dated 04-01-2010 from ITO, Ward-3(3), New Delhi to ITO, Ward-6(1), Kolkata. The assessee claimed before the AO as well as before CIT(A) that ITO, Ward-3(3), New Delhi did not have jurisdiction to issue notice u/s. 148 of the Act on 25-03- 2010 as the case was transferred u/s. 127(2) of the Act from New Delhi to Kolkata on 04-01-2010. The assessee before CIT(A) filed written submissions as under: "This appeal is against the reopening of assessment u/s. 147 of the I. T. Act 1961. The assessee has challenged the reopening by the ITO Ward 3(3) Delhi. The notice u/s. 148 of the I.T. Act 1961 was issued by the ITO Delhi after receipt of approval from Additional CIT Delhi on 25-03-2010.

However the CIT Delhi had passed an order u/s. 127 transferring the file to Kolkata on 4-1- 2010 as such on 25-3-2010 the AO in Delhi did not have jurisdiction over the case, hence the reopening it without jurisdiction as it is based on the notice u/s. 148 of the I. T. Act, 1961 issued by the ITO Delhi. We have requested the AO at Kolkata to issue the copy of the order of 127 and 151 of the I.T. Act, 1961 but the same has not been issued yet. We therefore request you to either, call for the records and adjudicate the validity of reopening or grant an adjournment of 15 days to obtain certified copies of all related records so that we can represent the matter properly."

The CIT(A) sent this written submission to ITO, Ward-6(1), Kolkata vide letter No. CIT(A)- VI/Kol/Remand/2011-12/368 dated 20-02-2010 and the AO sent its remand report vide letter No. Wd6(1)/Kol/ChanakyaFinvest/11-12/826 dated 23-04-2010, which is as under:

"Kindly refer to your letter No. CIT(A)-VI/Kol/Remand Report/2011-12/368 dated 20.02.2012. In this connection following information as available from the record are chronologically appended below: Date Happening 1. 04-01-10 Order u/s l27 passed by the Ld. CIT, Delhi-I, New Delhi. 2. 23-03-10 Proposal to re-open the case was sent to Ld. Addl. CIT, Range-3 Delhi. 3. 25-03-10 Delhi. Ld. Addl. CIT, Range-3, accorded the approval for re-open the case. 4. 25-03-10 Notice u/s 148 issued and served by ITO, Ward-3(3), New Delhi. 5. 30-11-10 Record received by the under signed from ITO, Ward-3(3), New Delhi. 6. 03-12-10 The assessee complied to the notice u/s 148 vide petition dated 03.12.10. 7. 03-12-10 Notice u/s 143(2) and 142(1) both were issued and served. 8. 29-12-10 Assessment completed u/s 147/144 as there were non-compliance Though the order u/s 127 was passed by Ld. CIT, Delhi-I, on 04-01-10, but till the time the records are not transferred to the transferee AO, the jurisdiction lies with the Assessing Officer holding the charge over the case and all action as per the law is required to be initiated or taken by that jurisdictional AO only. Hence the jurisdictional AO at Delhi has rightly re- opened the case on approval from higher authority and issued notice u/s 148.

On receiving the records on 30-11-10 the undersigned disposed off the case u/s. 147/144 as per the law after offering reasonable opportunities of being heard to the assessee."

During the appellate proceedings on 16-02-2010, CIT(A) recorded following order sheet entry:

"Mr. Miraj D. Shah, Advocate attended the proceedings & filed written submission of one paper along with the copy of reasons recorded, order sheet of 147 proceedings given. The appellant has submitted that file was transferred to Kolkata on 4-1-10 by order u/s 127. Copies of order u/s 127 and section 151 approved by Addl. CIT to be submitted tomorrow. The issue of jurisdiction of Delhi A.O. was not taken before the A.O. who completed the assessment. Adj. to 20-2-12.”

4.CIT(A) discussed the issue and observed in paras 8 and 9 as under:

"8. The appellant submitted during the appellate proceedings that he does not submit any additional evidences, books of account or other documents either before the appellate authority or Assessing Officer since these are not available with appellant. The appellant has never taken objection regarding the jurisdiction of issuance of notice u/s 148 by the Assessing Officer of New Delhi or initiation/continuation of assessment proceedings by the Income-tax Officer, Ward 6(1), Kolkata before the Assessing Officer during the assessment proceedings even when the authorised representative attended the proceedings on 08-12-2010 and 16-12-2010. The authorised representative asked for the extension of time from Assessing Officer on 20-12-2010 but did not file any objection regarding the jurisdiction of the Assessing Officer and did not attend the proceedings thereafter. The assessment has been completed on 29-12-2010. 9. The Income-tax Officer, Ward (1) has submitted that the case records were not transferred to him and was still lying with ITO Ward 3(3), New Delhi on the date of issuance of notice u/s 148. In the absence of the transfer of case records, the jurisdiction is not transferred automatically since the ITO Ward 6(1), Kolkata did not know about the order passed u/s 127 by the Commissioner of Income-tax1, New Delhi."

And further, he decided the issue by dismissing the assessee's issue of reopening u/s. 148 of the Act, vide ground Nos. 17 to 20 as under:

"17. The assessee had never questioned the jurisdiction of the Assessing Officer in the course of assessment proceedings. Section 124(3) of the Income-tax Act makes it clear that the jurisdiction of the Assessing Officer cannot be challenged after the expiry of one month from the date of service of notice on the assessee under section 143(2)/148. The Hon'ble Allahabad High Court in the case of Hindustan Transport Co. v. IAC [1991] 189 ITR 326 (All.)has held that when there is a time-limit prescribed in the Act to which the plea of the jurisdiction may be raised, it cannot be challenged before the appellate authorities. This judgment of the Hon'ble Allahabad High Court has been upheld by the Hon'ble Supreme Court reported at [1991] 188 ITR (St.) 84. The Hon'ble Calcutta High Court in the case of Grindlays Bank Ltd. v. CIT [1992] 193 ITR 457 (Cal.) has held that the assessee who had not raised the objection at the time of hearing of the case by the Assessing Officer or within the period of one month as is prescribed under section 124, the same could not be challenged subsequently.

circumstances of the case, it is held that the assessment order passed u/s 147/144 of the I.T. Act 1961 is not without jurisdiction and is as per law and hence the assessment order passed by the Assessing Officer is held to be a valid order. In the facts and circumstances of the case the proceedings u/s 148 of the I T Act 1961 is upheld to be valid in absence of any objection being raised before the Assessing Officer issuing the notice u/s 148 and/or completing the assessment. In the facts and circumstances of the case it is also held that appellant was given proper opportunity after serving the notice u/s 148 and during assessment by the Assessing Officer. Hence, these three grounds of appeal are dismissed."

Aggrieved, assessee is in appeal before us. 5. We have heard rival submissions and gone through facts and circumstances of the case. First of all, it is to be seen that what is the chronology of events, as recorded by the AO in his remand report given, during course of appellate proceedings before CIT(A). The chronology of events is as under: Date Happening 1. 04-01-10 Order u/s l27 passed by the Ld. CIT, Delhi-I, New Delhi. 2. 23-03-10 Proposal to re-open the case was sent to Ld. Addl. CIT, Range-3, Delhi. 3. 25-03-10 Ld. Addl. CIT, Range-3, accorded the approval for re-open the case. 4. 25-03-10 Notice u/s 148 issued and served by ITO, Ward-3(3), New Delhi. 5. 30-11-10 Record received by the under signed from ITO, Ward-3(3), New Delhi. 6. 03-12-10 The assessee complied to the notice u/s 148 vide petition dated 03-12-10. 7. 03-12-10 Notice u/s 143(2) and 142(1) both were issued and served. 8. 29-12-10 Assessment completed u/s 147/144 as there were non-compliance 6. We find that the AO in his remand proceedings noted that although the order u/s. 127 of the Act was passed by CIT, Del-1 on 04-01-2010, reasons were recorded for reopening on 23-03-2010 for issuance of notice u/s. 148 of the Act on 25-03-2010 because till the time the records are not transferred to the transferee AO, according to him, the jurisdiction lies with the AO holding the charge over the case and all action as per law are required to be initiated or taken by that jurisdiction AO only. Even the CIT(A) noted that the assessee has never objected regarding the jurisdiction of issuance of notice u/s. 148 of the Act by the AO of New Delhi or initiation/continuation of assessment proceedings by the ITO, Ward-6(1), Kolkata before the AO during the assessment proceedings. Whether such a plea can be accepted or not? Before us, Ld. Sr. DR heavily relied on the decision of Hon'ble Punjab & Haryana High Court in the case of Subhash Chander v. CIT [2008] 166 Taxman wherein the non-objection as per section 124(2) read with section 124(4) of the Act, the jurisdiction assumed by AO was held to be valid. Further, there was reliance by Sr. DR on the case law of Hon'ble Allahabad High Court in the case of CIT v. British India Corpn. Ltd. [2011] 337 ITR 64 [2012] 20 taxmann.com 446, wherein assumption of jurisdiction, by AO for assessment, u/s. 124 of the Act that when the ITO had jurisdiction when assessment proceedings commenced and a draft assessment order was submitted to IAC but due to subsequent change in jurisdiction, unless the same brought to the notice of the authority concerned, the assessment would not be vitiated. We are with the argument of Ld. Sr. DR in respect to this argument that where the jurisdiction assumed by the AO, assessee has to object to the same u/s. 124 of the Act in case hr us aggrieved. But, what will be the effect of the order of Commissioner of Income-tax transferring the jurisdiction u/s. 127 of the Act. We are of the view, that when any case of a particular assessee which is transferred from one AO to another AO, whether within the state or without it, all proceedings which are pending against the assessee under the Act in respect of the same year as also previous years are meant to be

transferred simultaneously and all proceedings under the Act which may be commenced after the date of such transfer in respect of any year whatever are also included therein, so that the AO to whom such case is transferred would be in a position to continue the pending proceedings and also institute further proceedings against the assessee in respect of any year. The proceedings pending at the date of transfer can be thus continued but in the case of such proceedings the provisions in regard to issuance of notices contained in the main body of section 127(2) of the Act would apply and it would not be necessary to reissue any notice already issued by AO from whom the case is transferred. For this, assessee has relied on the decision of Hon'ble P&H High Court in the case of Lt. Col. Paramjit Singh v. CIT [1996] 89 Taxman 536.

Kolkata w.e.f. 04-01-2010. Hence, the notice issued u/s. 148 of the Act dated 25.03.2010 is quashed.

“3. The basic argument of the Petitioner is that once the CIT-10 Mumbai in exercise of the powers vested in him under Section 127(2) of the Act has transferred the power to assess the Petitioner on 22.11.2011 from ACIT-10(1) Mumbai to DCIT, Circle-1(2) Pune, then the ACIT-10(1) would have no jurisdiction to issue the impugned notice dated 30.03.2012 and therefore, the said notice dated 30.03.2012 is liable to be quashed and set aside.

any notice was issued to the petitioner nor it is the case of the revenue that the corrigendum order was passed after hearing the petitioner.

….. 11. The corrigendum order dated 27/3/2012 passed by CIT-10 Mumbai reads thus:-

…… 12. The question therefore to be considered is, when the CIT-10 Mumbai has transferred the jurisdiction to assess/reassess the petitioner from ACIT-10(1) Mumbai to DCIT Circle-1(2) Pune under Section 127 of the Act after hearing the petitioner on 22.11.2011, whether the CIT-10 Mumbai at the instance of ACIT-10(1) Mumbai is justified in issuing a corrigendum order on 27.03.2012 behind the back of the petitioner & whether the ACIT-10(1) Mumbai is justified in issuing the impugned notice under Section 148 of the Act dated 30.03.2012 on the basis of the said corrigendum order dated 27.03.2012 which is passed without issuing a notice to the petitioner, without hearing the petitioner and which is uncommunicated to the petitioner. 13. Mr. Pinto, learned Counsel for the Revenue does not dispute that the corrigendum order was passed without issuing notice and without hearing the petitioner and further admits that the said corrigendum order was not served upon the petitioner till date and that he has tendered a copy of the said corrigendum order upon the counsel for the petitioner today in Court. However, he submits that once the corrigendum order was passed by the CIT-10 Mumbai on 27.03.2012 the ACIT-10(1) Mumbai was justified in issuing the impugned notice dated 30.03.2012.

and instead ought to have admonished the ACIT-10(1) for making such unjust request. The CIT10 Mumbai ought to have known that there is no provision under the Act which empowers the CIT to temporarily withdraw the order passed by him under Section 127(2) of the Act for the sake of administrative convenience or otherwise. If the CIT-10 Mumbai was honestly of the opinion that the order passed under Section 127(2) of the Act was required to be recalled for any valid reasons, then, the CIT-10 Mumbai ought to have issued notice to that effect to the petitioner and after hearing the petitioner ought to have passed any order as he deemed fit and serve the same to the petitioner. 16. In the present case, admittedly, the CIT-10 Mumbai has not issued any notice and has not heard the petitioner before passing the Corrigendum order and in fact the said corrigendum order has not been communicated to the petitioner before issuing the impugned notice dated 30.03.2012 and admittedly the alleged corrigendum order is served upon the petitioner for the first time today in Court.

debarred from raising the objection to AO’s jurisdiction in terms of section 124(3)(b). In the instant case, however, the appellant had mentioned its PAN in the return of income filed for AY 2015- 16. By virtue of the order u/s 127 dated 08.10.2008,it was within the knowledge of the AO at Delhi that the jurisdiction over the case of the assessee solely vested with AO at Ranchi in the month of June 2016. On these facts we therefore find that the ratio laid down in the judgment of the Hon’ble Delhi High Court (supra) is not applicable because the factual context in which it was rendered was vastly different.

“It is neither desirable nor permissible to pick out a word or a sentence from the judgment of the Court, divorced from the context of the question under consideration and treat it to be the complete 'law' declared by the Court. The judgment must be read as a whole and the observations from the judgment have to be considered in the light of the questions which were before the Court. A decision of the Court takes its colour from the questions involved in the case in which it is rendered and while applying the decision to a latter case, the Courts must carefully try to ascertain the true principle laid down by the decision of the Court and not to pick out words or sentences from the judgment, divorced from the context of the questions under consideration by the Court, to support their proceedings.” 35. Coming back to the admitted facts in the present case, we hold that the ACIT, Central Circle-3(1), Kolkata framed the assessment order dated 29.12.2017 pursuant to transfer of case orderedby PCIT, Central Patna

dated 03.11.2017 u/s. 127 of the Act, without there being valid issuance of notice u/s 143(2) of the Act. In our opinion such an order is bad in law as held by the Hon’ble Supreme Court in CIT V Hotel Blue Moon (2010) 321 ITR 362 (S.C) wherein the Hon’ble Supreme Court has held that issue of a legally valid notice u/s. 143(2) is mandatory for usurping jurisdiction to frame scrutiny assessment u/s. 143(3) of the Act and absence of a valid notice u/s 143(2) is not a curable defect. This view was reiterated by the Hon’ble Apex Court in the case of CIT Vs Laxman Das Khandelwal(108 taxmann.com 183). The relevant observations are as follows:

“5. At the outset, it must be stated that out of two questions of law that arose for consideration in Hotel Blue Moon's case2 the first question was whether notice under Section 143(2) would be mandatory for the purpose of making the assessment under Section 143(3) of the Act. It was observed:-

"3. The Appellate Tribunal held, while affirming the decision of CIT (A) that non-issue of notice under Section 143(2) is only a procedural irregularity and the same is curable. In the appeal filed by the assessee before the Gauhati High Court, the following two questions of law were raised for consideration and decision of the High Court, they were:

"(1) Whether on the facts and in circumstances of the case the issuance of notice under Section 143(3) of the Income Tax Act, 1961 within the prescribed time-limit for the purpose of making the assessment under Section 143(3) of the Income Tax Act, 1961 is mandatory? And (2) Whether, on the facts and in the circumstances of the case and in view of the undisputed findings arrived at by the Commissioner of Income Tax (Appeals), the additions made under Section 68 of the Income Tax Act, 1961 should be deleted or set aside?"

39 proceeds to make an enquiry, he has necessarily to follow the provisions of Section 142, sub-sections (2) and (3) of Section 143."

40 36. For the reasons set out above therefore, we uphold the objections raised by the appellant against the validity of the impugned order u/s 143(3) for AY 2015-16. We accordingly hold that since in the present case no valid notice u/s 143(2) was issued by the AO who held jurisdiction over the case of the appellant, the consequent order passed u/s 143(3) dated 29.12.2017 was legally unsustainable and therefore is null in the eyes of law and therefore quashed. The assessee accordingly succeeds on the preliminary legal issue raised before us. 37. In the result, appeal of assessee is allowed.” 11. In view of the above, and respectfully following the order of the ITAT Kolkata Benches (supra), we quash the assessment and allow the Cross Objection filed by the assessee.

Order pronounced on this 27th day of April, 2020.

Sd/- Sd/- (N.V.Vasudevan) (Chandra Poojari) VICE-PRESIDENT ACCOUNTANT MEMBER

Bangalore; Dated: 27th April, 2020. Devadas G*

Copy to: 1. The Appellant. 2. The Respondent. 3. The CIT(A)-6, Bengaluru. 4. The Pr.CIT-6, Bengaluru. 5. The DR, ITAT, Bengaluru. 6. Guard File.

Asst.Registrar/ITAT, Bangalore