DCIT, NEW DELHI vs. M/S. DELHI TRANSPORT CORPORATION LTD., NEW DELHI

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ITA 3258/DEL/2014Status: DisposedITAT Delhi20 February 2019AY 2006-077 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal held that while Section 152(2) might be applicable, the relief claimed under Section 43B had not been verified by the Assessing Officer. Therefore, the issue was restored to the Assessing Officer for verification.

What were the facts?

The Assessing Officer initiated proceedings under Section 147 after noticing certain inadmissible expenses. The assessee contended that proceedings should be dropped under Section 152(2) as the additions proposed were less than the relief available under Section 43B. The CIT(A) agreed and directed the proceedings to be dropped.

What were the issues?

Whether proceedings under Section 147 can be dropped under Section 152(2) when the relief claimed by the assessee has not been verified by the Assessing Officer.

Which sections of the Income-tax Act were involved?

Section 147,Section 152(2),Section 43B

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘B’,

Before: SHRI N. K. BILLAIYA, & MS. SUCHITRA KAMBLE

For Appellant: Ms. Nidhi Srivastava
For Respondent: Shri Pradeep Dinodia, Adv
Hearing: 18/02/2019Pronounced: 20/02/2019

PER N. K. BILLAIYA, ACCOUNTANT MEMBER:

1.

This appeal by the Revenue is preferred against the order of the ld. CIT(A) – 13, New Delhi dated 13.03.2014 pertaining to A.Y 2006-07.

2 2. The only substantive grievance of the Revenue is that the ld. CIT(A) erred in directing the Assessing Officer to treat the proceedings u/s 147 of the Income-tax Act, 1961 [hereinafter referred to as 'the Act' for short] as dropped as per the provisions of section 152(2) of the Act and while deciding so, the ld. CIT(A) entertained relief claimed by the assessee which was never examined by the Assessing Officer.

3.

Briefly stated, the facts of the case are that assessment order u/s 143(3) of the Act, 1961 was completed vide order dated 23.12.2008 at a loss of Rs. 568 crores. Subsequently, it came to the notice of the Assessing Officer that the assessee has claimed certain expenses which were not apparently admissible. Accordingly, notice u/s 148 of the Act was issued and proceedings u/s 147 were initiated. Assessment was framed u/s 147 r.w.s 143(3) of the Act vide order dated 30.08.2011 at an assessed loss of Rs. 429 crores.

.4. The assessee assailed the matter before the ld. CIT(A) and strongly contended that the proceedings u/s 147 should have been dropped in view of the provisions of section 152(2) of the Act. It was brought to the notice of the ld. CIT(A) that the Assessing Officer had issued notice u/s 148 of the Act with the allegation that the following incomes have escaped assessment:

3 Contribution to reserve fund is not a (i) business expenditure Rs. 4,04,81,531/- (ii) Expenditure on which TDS has not been deducted as per Item I 7(f) of 3(4) Report Rs. 5,44,45,576/-

(iii) Excess claim of leave encashment as per Annexure 4!' of 3(4) Report Rs 11,11,40, 147/- Rs. 20,60,67,254/-

5.

It was brought to the notice of the ld. CIT(A) that the assessee had omitted to deduct the following amounts u/s 43B of the Act on the basis of actual payment as per the Tax Audit Report and Annexure IV before the date of filing the return:

(i) Provident Fund (disallowance in earlier years) Rs. 20,77,10,005/- (ii) Provident Fund (DTC Employees Pension Fund) Rs. 15,05,30,425/- (Disallowed in earlier years) (iii) Employees Contribution to PF. ESI. EPS disallowed on account of their delay in payment, even though, the assessee was legally entitled to claim deduction on account of retrospective amendment by the Finance Act.2003 w.e.f, 1.4.2004 as a result of which second proviso in clause (b) to section 43B was omitted.(see Annexure-IV of Audit Report) Rs. 90,15,54,265/-

4 6. Accordingly, it was strongly contended that the provisions of section 152(2) of the Act squarely apply on the facts of the case in as much as the assessee had made the additions, which were far less than the relief claimed u/s 43B of the Act.

7.

After considering the facts and submissions, the ld. CIT(A) was convinced with the claim of the assessee and held that since the assessee has already been assessed at a higher amount than it was legally liable to provisions of section 152(2) of the Act, proceedings u/s 147 of the Act have to be dropped.

8.

Before us, the ld. DR strongly contended that the additional relief claimed by the assessee before the first appellate authority was never claimed before the Assessing Officer and therefore, the Assessing Officer had no occasion to examine the additional relief claimed by the assessee. It is the say of the ld. DR that without examining the additional relief, provisions of section 152(2) of the Act cannot be applied.

9.

Per contra, the ld. counsel for the assessee brought to our notice that the ld. CIT(A) did not call for a remand report from the Assessing

5 Officer. But, on receiving no plausible reply, the ld. CIT(A) decided the appeal in favour of the assessee.

10.

We have heard the rival submissions and have given thoughtful consideration to the orders of the authorities below. There is no dispute that the additions sought to be disallowed by the Assessing Officer, by issue of notice u/s 148 of the Act, are far more less than the relief which is otherwise available to the assessee and allowed by the ld. CIT(A). This clearly attracts the provisions of section 152(2) of the Act which reads as under:

"Sec. 152(2) Where on assessment is reopened u/s.147, the assessee may, if he has not impugned any part of the original assessment order for that year either u/s.146 to 148 or u/s.264, claim that the proceedings u/s.147 shall be dropped on his showing that he had been assessed on an amount or to a sum not lower than what he would be rightly liable for even if the income alleged to have been escaped assessment had been taken into account or the assessment or computation had been properly made: Provided that in doing so he shall not be entitled to reopen matters concluded by an order u/s.154, 155, 260, 262 or 263."

6 11. However, relief claim by the assessee, which is exhibited elsewhere, remains unverified by the Assessing Officer in spite of the fact that the ld. CIT(A) did call for remand report. In the interest of justice and fair play, we deem it fit to restore this issue to the file of the Assessing Officer. The Assessing Officer is directed to verify the claim of the assessee u/s 43B of the Act, examine the claim and see that the said expenditure are not doubly claimed by the assessee. If the claim u/s 43B of the Act is found correct, then, in the light of provision of section 152(2) of the Act, proceedings u/s 147 deserve to be dropped.

12.

In the result, with the above directions, the appeal of the revenue in is treated as allowed for statistical purposes.

Order pronounced in the open court on 20.02.2019.

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