ARUNA SAHAKARI BANK NIYAMITHA,BANGALORE vs. THE DIRECTOR OF INCOME TAX (INTELLIGENCE & CRIMINAL INVESTIGATION), BANGALORE

At the time of hearing, the learned Authorised Representative filed additional grounds of appeal and upon hearing the learned Departmental Representative, they are admitted. The assessee has raised the grounds of appeal and additional grounds of appeal which are read as under :

The Brief facts of the case are that under the provisions of Section 285BA of the Act r.w. Rule 114E of I.T. Rules, 1962 for the assessment 4 to 1656/Bang/2019 year 2006-07 related to F.Y. 2005-06, the assessee has to file Annual Information Return (AIR) on or before 31.08.2006 in respect of transaction specified in sub-rule 2 of Rule 114E of I.T. Rules. Since there was no compliance by the assessee in submitting the information under provisions of Section 285BA of the Act. Hence Notice was issued under Section 285BA(5) of the Act on 27.2.2015 to file Annual Information Return within 15 days but there is no compliance by the assessee. Subsequently Show Cause Notice was issued and Sworn statement was recorded by the Revenue authorities. Whereas the Assessing Officer found that reasons explained by the assessee for not filing the Annual Return for F.Y. 2005-06 and subsequent assessment years are not satisfactory in respect of substantive reportable transactions. Hence there is clear violation of provisions of Section 271FA of the Act and levied penalty vide the order passed under Section 271FA of the Act dt.25.4.2017. Aggrieved by the order, the assessee has filed an appeal with the CIT(Appeals) whereas the CIT(Appeals) considering the submissions of the assessee, grounds of appeal and findings of the Assessing Officer has confirmed the penalty and dismissed the assessee's appeal. Aggrieved by the CIT(Appeals) order, the assessee has filed an appeal with the Tribunal.

We heard the rival contentions and perused the material on record. Prima facie, the learned Authorised Representative has restricted his arguments to the extent of additional grounds only which are admitted. The contention of the learned Authorised Representative that the assessee filed additional grounds of appeal before CIT (Appeals) and substantiated with the acknowledgement of filing in the office of CIT 6 to 1656/Bang/2019 (Appeals) on 8.5.2019 but CIT (Appeals) has passed the order on 6.5.2019 which cannot be disputed. Hence again the assessee has raised additional grounds of appeal before the Tribunal. We found that this additional ground has to be heard by the CIT(Appeals) on the legal and technical aspects. Accordingly to meet the ends of justice, we restore the these additional grounds of appeal to the file of CIT(Appeals) to adjudicate on technical and legal aspects and if the assessee fails on additional grounds of appeal before the appellate authority, the CIT(Appeals) is directed to adjudicate afresh all the disputed issues on merits and pass a reasonable and speaking order. Further the assessee should be provided adequate opportunity of hearing and shall co-operate in submitting the information/details for early disposal of appeal and allow the grounds of appeal of the assessee for statistical purposes.

Similarly the assessee filed appeals in to 1656/Bang/2019 for the Asst. Years 2007-08 to 2016-17and the decision as decided in A.Y. 2006-07 is applicable to these appeals also. Hence these appeals are also restored along with additional ground of appeal