VIRGO ALUMINUM LTD.,SIRMOUR vs. PR. C.I.T., CIRCLE, PATIALA

आदेश/Order

Per Sanjay Garg, Judicial Member:

The present appeal has been preferred by the assessee against

the order dated 21.03.2022 of the Pr. Commissioner of Income Tax,

Panchkula [hereinafter referred to as ‘PCIT’] agitating against the

exercise of revision jurisdiction by him u/s 263of the Income Tax

Act( in short ‘the Act’).

appeal:-

ITA No. 438/CH D / 2 0 2 2 Assessment Year : 2 0 1 7- 1 8 Virgo Aluminum Ltd., 2

Company and has been engaged in the manufacturing of

aluminum rolled products, such as aluminum sheets. The assessee

had e-filed its return of income on 26.10.2017, declaring total

income of Rs. 11,21,66,380/-. Subsequently, the return of income

was revised by the assessee on 07.09.2018, declaring income of

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Rs.7,97,20,580/- after claiming deduction u/s 80-IC amounting to

Rs.3,24,45,802/-. The case was selected for scrutiny under CASS

for the following reasons:-

"Large deductions claimed u/s 80IA/80IAB/80IAC/80IB/80IC/80IBA/ 80ID/80IE/10A/10AA in comparison to preceding year".

completed on 27.12.2019 at an income of Rs.7,99,81,360/-by

making an addition of Rs.2,60,781/- on account of disallowance of

VAT receivable written off.

records, observed:

“A perusal of assessment records revealed that the assessing officer had accepted the assessee's explanation regarding Large deductions claimed u/s80IA/80IAB/80IAC/80IB/80IC/80IBA/80ID/80IE/10A/10AA, in comparison to preceding year, even though the assessee had not furnished the requisite audit report in form 10CCB either at the time of filing of original ITR on 26.10.2017, or at the time of filing of revised ITR on 07.09.2018. It was further noted that the assessee had debited an amount of Rs. 1,66,70,246/- on account of amount written off in the case of one M/s Metalmine Enterprises Pvt. Ltd. The assessing officer had accepted the assessee's claim of deduction u/s 80IC without the audit report having been filed in time, and the claim of write off of Rs. 1,66,70,246/- without conducting any enquires whatsoever. The order passed u/s 143(3) of the Income Tax Act, 1961, therefore, appeared to be erroneous, and thus prejudicial to the interest to the revenue.”

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the assessment order dated 27.12.2019 for the assessment year

2017-18 under section 143(3) of the Act should not be cancelled by

invoking the provisions of section 263 of the Act. The Ld. PCIT in

the impugned order has discussed the issues point wise and has

also reproduced the reply to of the assessee to each of the issue,

which is discussed in brief hereunder:

(i) The Ld. PCIT in respect of the issue of bad debts written off

had observed that even after squaring off certain payments

received from M/s Metalmine Enterprises against debit balance

Rs. 1,67,99,67 in the year 2015, certain payments were made by the

assessee to said party raising the debit balance to Rs. 1,66,70,246/-

as on 31.03.2016 and then suddenly the said debit entry has been

written off on 31.03.2017, for no apparent rhyme or reason.

In reply, the assessee submitted as under:

“In respect to the observation of your goodself that 3 payments were made by the assessee to the said party when the account of the party has been squared-off, it is submitted that it is not the case that after squaring-off the outstanding balance on 10.12.2015, the assessee had made 3 payments to the same party for creating debit balance of Rs. 1,66,70,246/- which is subsequently written-off in the next financial year. These three entries on dated 20.12.2015, 20.12.2015 and 14.01.2016 are debit entries due to reversal of above stated unrealized cheques and not due to payments made to party. Actually, these 3

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entries are reversal entries. It is not a case, where payments were made to the party and which were subsequently written-off being irrecoverable. Here is a case, where debit balance became outstanding due to reversal of cheques which were earlier received by the assessee company against sales. Also, the cheque numbers in the receipt entry as well as payment entry are same with each other, thus evidencing our claim that these 3 entries are not fresh payments, but reversal of entries. In respect to the observation of our goodself that amount of Rs. 1,676,70,246/-has been written-off without any reason, it is submitted that assessee company had written-off the outstanding debit balance amounting to Rs. 1,66,70,246/- on 31.03.2017 as the assessee company could not recover the outstanding balance from the said party. The outstanding amount relates to the sale made to the party in the earlier assessment year 2014-15 and said amount was not received by the assessee company till the relevant assessment year. Thus, considering the outstanding amount of Rs. 1,66,70,246/- to be irrecoverable, assessee company had written-off the amount in thn books of account. Since the outstanding balance which has been written-off reflates to the sales made by the assessee during the preceding assessment years which were taken into account in computing the income of those preceding years by including in turnover of those preceding years, so the amount n ritten-off is in compliance with the provisions of section 36.

(ii) The Ld. PCIT noted that the assessee had not responded to the

queries raised by the Assessing Officer on the issue of bad debts

written off and further that the Assessing Officer had also

remained aloof to the failure of the assessee to explain the given

entry of write off, and did not choose to conduct any worthwhile

further enquiry.

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The Assessee, in this respect, replied as under:

“In respect to the above observation of your goodself, it is submitted that assessee had duly submitted the detailed reply on the income tax portal on dated 25.12.2019 to the show cause notice issued by the Id. Assessing Officer dated 20.12.2019. The copy of said reply filed is attached herewith as per Annexure-1. From the said reply, it is clear that assessee had filed detailed reply along with documentary evidence to substantiate the claim of amount written-off u/s 36. The assessee had also filed sale register of preceding years along with the Profit and Loss account wherein sale entries pertaining to Metalmine Enterprises Pvt. Ltd. were duly highlighted. Further, it was also stated that as per Sec 41(4), if the bad debt amount is subsequently recovered then the amount will be chargeable to income tax as the income of the previous year in which it is recovered. During the course of assessment proceedings, the Id. Assessing Officer duly examined the documents and material produced by the assessee along with the documentary evidence (ledger accounts, Debtors List, Profit & Loss account, sale register etc.) and on being satisfied about the genuineness of the transaction, accepted the claim of amount written-off of amount of Rs.1,66,70,246/-. Thus, it is the not case that Id. A. O had not conducted enquiry in respect to the written-off amount of Rs.1,66,70,246/-.Since the Id. A.O. duly ascertained the validity of the assessee's claim of write-off from the documentary evidences like ledger accounts, Profit and Loss account, sales register of preceding years, debtors list and by considering the applicable legal provisions. Hence, the assessment order is not erroneous and prejudicial to the interest of the revenue.”

(iii) The Ld. PCIT noted that there was a regular give and take

between the assessee and M/s Metalmine Enterprises, and that

there was a relationship of deep trust, based on which the assessee

was regularly transferring such huge amounts to the given concern

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on a single day. That there was thus nothing on record to establish

that the given amount qualified for deduction u/s 36(1)(vii) r.w.s.

36(2) of the Act.

In reply to this point, the assessee submitted as under:

“In respect to the above observation of your goodself, it is submitted that the assessee has not transferred any huge amounts to the given concern on a single day. The assessee has not made any fresh payment of Rs.1,66,70,246/- to M/s Metalmine during the AY 2017-18. These amounts were brought forward balances of preceding years. It is not a case where payments are written-off, but it is a case where old outstanding balance on account of sales are written-off. So, there is no error in the Assessment order passed by the Assessing Officer which is prejudicial to the interest of the revenue. In regard to the observation of your goodself that 'There is thus nothing on record to establish that the given amount qualified for deduction u/s 36(1)(vii) r.w.s. 36(2) of the Act', it is submitted that during the course of assessment proceedings, the assessee company had duly uploaded detailed reply (supra) on the income tax portal on dated 25.12.2019regardirg the eligibility of claim of bad debts(Annexure-l), so this is not the case that were is nothing on record to establish that given amount qualified for deduction u/s 36(1). Further, the amount written-off of Rs. 1,66,70,246/- was duly qualified for deduction u/s 36(1)(vii) r.w.s. 36(2) of the Act. The assessee company had made the sale to the said party during the AY 2013-14 and AY 2014-15, which were duly credited in the sale account of profit & loss. Since the assessee did not recover the amount of sales amount due, so the assesse company did not make further sale transactions to the said party. Further, as the said amount was not recovered from the party, so the assessee company had written-off the amount receivable from the party in the books of account and claimed as bad debts. As per section 36(1)(vii) r.w.s. 36(2) of the act, there are two conditions which needs to be satisfied to claim deduction of bad debts which are as under:-

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i) The bad debt should be written-off as irrecoverable in the books of account of the assesse for the previous year in which deduction is claimed. ii) The debt should have been taken into account in computing the income of the previous year in which deduction is claimed or any earlier previous year So, in the case of the assessee, sales were made to the Metalmine Enterprises Pvt. Ltd. in the preceding years which were taken into account in computing the income of those preceding years by including in turnover of those preceding years. Now, when the assessee company did not get any hope to recover the amount, so due to this reason, the recoverable amount is written-off in the books of account of the assessee company during the relevant year. Since the assessee company duly included the sale to the said party in the profit and loss account in the preceding years and recoverable amount was written off during the relevant year, thus satisfying the twin conditions of section 36(1)(vii) and so, it is an allowable expenditure u/s 36(1)(vii) of the Income Tax Act,1961.

the said write off of Rs. 1,66,70,246/-has not even been reflected

under the head "Bad debts" in Col 39 of the ITR-6. That the

assessee had camouflaged the entry of this write-off to hood wink

the authorities. That the AO failed to conduct the requisite

enquiries and cross verification in respect of the given issue.

Assessee replied:

In regard to the above observation of your goodself, it is submitted that assessee company mistakenly omitted to fill the amount under bad debt column of ITR form, however, even otherwise, assessee company has given the due disclosure of the amount written-off of Rs. 1,66,70,246/- in the audited profit & loss account, so it is not the case that assessee

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company has concealed/hide any information or material fact from the department. Due to disclosure of amount written-off by the assessee company, the then Id. assessing officer has raised the query to Assessee Company to substantiate the claim of amount written-off and the assessee company had duly submitted all the information along with documentary evidences (i.e. ledger accounts of parties, sale register of the preceding years, list of debtors etc.). Thus, all the facts and materials were on record with the Id. Assessing Officer. Further, regarding the allowability of claim of bad debt u/s 36, it is submitted that there are 2 conditions to be satisfied as discussed (supra) in Para No. 3 of reply, which was fulfilled by the assessee and so, claim of assessee was allowed by Id. Assessing officer. Further, Hon'ble Supreme Court in the case of T.R.F. Limited vs CIT, Ranchi, Civil Appeal No. 5293 of 2003, wherein it was held that it is not necessary for the assessee to establish that the debt, in fact, has become irrecoverable. It is enough if the bad debt is written-off as irrecoverable in the accounts of the assessee. Copy of judgment is enclosed as per Annexure-2. So, considering the above facts and circumstances of the case, it is requested to your goodself to kindly accept the claim of Bad debts, as the amounts has actually been written-off in the books of accounts and amount has been included in computing the income of the preceding years. The Ld. PCIT, however did not get satisfied with the above replies

of the assessee in respect of the queries raised by the Ld. PCIT in

the show cause notice on the issue of bad debts written off. He

accordingly rejected the contentions of the assessee, observing as

under:

“ 5. The submissions of the assessee have been carefully considered with reference to the facts of the case from the relevant records, and are discussed in the subsequent paragraphs. 5.1 It was noted that the assessee had debited an amount of Rs. 1,66,70,246/- on account of amount written off in the case of one M/s Metalmine Enterprises Pvt. Ltd. account. It was pointed out

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in the notice u/s 263(1) that the assessee had not reflected the amount of Rs. 1,66,70,246/- written off in Col no. 39 of ITR-6 under the head "Bad debts". In response, the assessee has submitted that it had "mistakenly omitted to fill the amount under bad debt column of ITR form, however, even otherwise, assessee company has given the due disclosure of the amount written-off of Rs. 1,66,70,246/- in the audited profit & loss account, so it is not the case that assessee company has concealed/hide any information or material fact from the department……." The said reply of the assessee, however, is devoid of any strength, as the amount of bad debts written off was large, and, therefore, its omission from the specified column of bad debts in the ITR form was obviously with a view to escape attention and consequent selection for scrutiny assessment under CASS. The assessee's argument that the amount was duly disclosed in the audited profit and loss account, in no way, condones its failure to make a true, and complete disclosure of the given amount in the IRT-6 in the column exclusively specified for this purpose. ITR-6 is a primary document which has the specific Column in which the assessee was required to make true and complete disclosure, so as to allow the Income Tax Department to make preliminary examination of various claims made by the assessee in its ITR and to identify the high risk and suspect transactions as per the risk assessment parameters laid down by the Department. Thus the assessee's failure in the regard is prima-facie with a view to game the system. 5.2 The assessee has further submitted that the 2 conditions regarding the allowability of claim to bad debts u/s 36(i)(vii) are duly satisfied by the assessee. The assessee has placed reliance on the order of Hon'ble Sup'erne Court in the case of TRF Limited vs CIT, Ranchi, Civil Appeal No. 5293 of 200 i, and has stated that it is not necessary for the assessee to establish that the bad debt, in fact, had become irrecoverable. This submission of the assessee also does not carry any weight, as the assessing officer, as an investigator, was under an obligation to examine and investigate the veracity of the assessee's claim of write off of Rs. 1,66,70,246/-. The assessing officer is not expected to accept any claim including claim of write off, made by the assessee, mutely and passively with his eyes closed. Such a passivity on the part of

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the assessing officers would give rise to Jungle Raj, leaving the assessees free to book any arbitrary and unsubstantiated claims in their books of accounts. It is amply evident from the assessee's record that the assessing officer had not conducted any independent enquiry whatsoever to ascertain the genuineness of the assessee's claim of write off of "bad debts". It is noted that the assessing officer had raised a query in respect of the said write off in response to which the assessee had submitted as follows:- "In regard to amount written off of Rs. 1,66,70,246/- for the party Metalmine Enterprises Pvt Ltd, it is submitted that assessee company made the sale in preceding years. But could not recover the amount from the parties and same was written off in the books of accounts and therefore, allowable as bad debts " 5.3 In response to the said submission of the assessee, the AO had responded as follows through another show cause notice dated 20.12.2019:- "The reply furnished by you has been duly considered but not found satisfactorily because of the following reasons:- .As regards amount written off of Rs. 1,66,70,246/- for the party Metalmine Enterprises Pvt Ltd, you have submitted that assessee company made the sale in preceding years. But could not recover the amount from the parties and same was written off in the books of accounts and therefore, allowable as bad debts. This plea is not acceptable because from the perusal of the ledger of the said company furnished by you, it is noticed that the said company made transaction during the F.Y. 2013-14, 2014-15, 2015-16 regularly then how it is possible the said company certainly do not made any transactions during the F.Y. 2016-17. Further, you have shown the amount of Rs.1,66,70,246/- as written off in the books of account without furnishing any reasonable reasons alongwith documentary evidence." 5.4 The assessee has now submitted that it had responded to the said notice of the AO, through its reply uploaded on 25.12.2019. It is noted that this reply is not available on the assessment record. Without prejudice to this, however, a perusal

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of the said reply shows that the assessee had not given any specific information to establish the genuineness of its claim of the given write off. It simply states that the sales were made to the Metalmine Enterprises Pvt. Ltd. in the preceding years, which were taken into account in computing the income of those preceding years, and that the give transactions were duly recorded in the sales register and in the list of debtors in the preceding years. The assessee had further submitted that Metalmine Enterprises Pvt. Ltd. had not made the payments of sales amounts due, so the assessee company had not made further sales transactions with the said party. Further, as the said amount was not recovered from the party, so the assessee company had written off the amount in its books of account Thus the given submission of the assessee in its written communication claimed to have been uploaded on 25.12.2019 during the course of assessment proceedings, was absolutely generic. No specific reasons were divulged by the assessee for the non-recovery of the given amount from Metalmine Enterprises Pvt Ltd. The AO thus accepted the given bald claim of the assessee at it face value without batting an eyelid. 5.5 It is noted that the AO did not conduct even the basic inquiries to ascertain the identity of the said Metalmine Enterprises, its PAN, its address, its bank account, its nature of business and its ITR status. No corresponding verification or enquiries were made by the AO from the said Metalmine Enterprises Pvt Ltd in order to ascertain that the claim of bad debts made by the assessee was correct. The AO made further omissions in dealing with the given issue as follows:- (a) Copies of accounts of M/s Metalmine Enterprises Pvt. Ltd. for the F.Y. 20014-15, 2015-16 & 2016-17 reveal the following transactions:- Ledger Account with M/s Metalmine Enterprises Pvt Ltd (01.04.2014 to 31.03.2015): Date Particulars Veh type Debit Credit. No.

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01.04.2019 Opening balance - Rs. 79,66,776/- -

26.06.2014 OBC CC Receipts - Rs. 23,00,000/- / RTGS 03654011000190 01.11.2014 OBC CC Receipts - Rs. 56,66,776/- / Ch No. 03654011000190 06325 12.03.2015 OBC CC Ch - Payment / 00384015002793 Rs. 56,66,776/- no. Total Rs. 1,36,33,552/- Rs. 79,66,776/- Closing balance Rs. 56,66,776/- Rs. 1,36,33,552 Rs. 1,36,33,752/-

Ledger Account with M/s Metalmine Enterprises Pvt Ltd (01.04.2015 to 31.03.2016):

Date Particulars Vch type/No. Debit Credit

01.04.2015 Opening balance Rs.56,66,776/-

14.10.2015 Metalmine Journal/Trf Rs. 1,11,32,895/- Enterprises P Ltd,. Sadar 10.11.2015 OBC CCReceipt/ch no. 002315 Rs.50,00,000/- 03654011000190 25.11.2015 Metalmine Joumal/Trfdelhi Rs. 1,29,425/- Enterprises P Ltd- Delhi 02.12.2015 OBC CC Receipt/ch no. 002316 Rs.60,03,470/- 03654011000190

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10.12.2015 OBC CC Receipt/ch no.005261 Rs.56,66,776/- 03654011000190 20.12.2015 OBC CC Payment/ch no.002315 Rs.50,00,000/- 03654011000190 OBC CC Payment/ch no. 002316 Rs.60,03,470/- 03654011000190 14.01.2016 OBC CC Payment/ch.no. 005261 Rs.56,66,776/- 03654011000190 Total Rs.3,34,69,917/- Rs.1,67,99,671/- Closing Balance Rs.1,66,70,246/- Rs.3,34,69,917/- Rs.3,34,69,917/-

Ledger Account with M/s Metalmine Enterprises Pvt Ltd (01.04.2016 to 31.03.2017):

Date Particulars Vch type/No. Debit Credit 01.04.2016 Opening balance Rs. 1,66,70,246/- 31.03.2017 Amount Written Journal/Amount Rs. 1,66,70,246/- Off written off Rs. 1,66, .'0,246/- Rs. 1,66,70,246/-

(b) It is obvious from the chronology of the transactions tabulated above that there was a live relationship between the assessee and M/s Metalmine Enterprises, as the assessee has shown a transfer entry of Rs. 1,11,32,895/- even on 14.10.2015 to the assessee despite the fact that the assessee now claims that the cheque of Rs. 56,66,776/- issued by Metalmine to the assessee was dishonored on 12.03.2015. It is because of this debit entry of Rs. 1,11,32,895/- that the assessee raised the so-called outstanding debt of Metalmine Enterprises from Rs. 56,66,776/- to Rs. 1,66,70,246/-. Still further, the assessee has also credited an amount of Rs. 1,29,425/- in the account of Metalmine on 25.11.2015. The AO, however, did not take any note of these transactions. Even during the present submissions, the assessee has not been able to explain the nature of this dr. entry of Rs.

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1,11,32,895/- and credit entry of Rs. 1,29,425/- even though this issue was specifically raised in the notice u/s 263(1) supra (d) The AO completely failed to raise any query if the assessee had any evidence to establish that it had made diligent efforts to recover the outstanding payments from Metalmine Enterprises Pvt Ltd, or had taken any legal recourse before writing off such a huge amount suddenly and so quickly. The assessee has not been able to submit the said details even during the course of proceedings u/s 263. Nor has the assessee been able to furnish any evidence to show if any efforts were made by the assessee to recover the said outstanding amount from Metalmine. A noting to this effect has been duly made in the noting sheet during the course of proceedings u/s 263 of the Act. 5.6 It is clear from the discussion above that there is nothing on record to establish that any worthwhile independent enquiries were conducted by the AO in respect of the given claim of Rs. 1,66,70,246/- for deduction u/s 36(1 )(vii) r.w.s. 36(2) of the Act. It was incumbent upon the AO to conduct the requisite enquiries to ascertain the genuineness of the assessee's claim of the said write off. Thus the AO prima-facie failed to conduct even the basic inquiries and cross verification in respect of the given issue, what to talk of conducting any worthwhile enquiries. 6. Hon'ble Delhi High Court in Gee Vee E iterprises vs. Additional Commissioner of Income Tax, [1975] 39ITR 375 (Delhi), has observed as under: "The reason is obvious. The position and function of the Income- tax officer is very different from that of a civil court. The statements made in a pleading proved by the minimum amount of evidence may be accepted by a civil court in the absence of any rebuttal. The civil court is neutral. It simply gives decision on the basis of the pleading and evidence which comes before it. The Income-tax Officer is not only an adjudicator but also an investigator. He cannot remain passive in the face of a return which is apparently in order but calls for further inquiry. It is his duty to ascertain the truth of the facts stated in the return when the circumstances of the case are such as to provoke an

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inquiry. The meaning to be given to the word "erroneous" in section 263 emerges out of this context. It is because it is incumbent on the Income-tax Officer to further investigate the facts stated in the return when circumstances would make such an inquiry prudent that the word "erroneous" in section 263 includes the failure to make such an inquiry. The order becomes erroneous because such an inquiry has not been made and not because there is anything wrong with the order if all the facts stated therein are assumed to be correct." Honble Delhi High Court in Income Tax Officer versus DG Housing Projects Limited(2012) 343 ITR 329 (Delhi) has observed: "The Assessing Officer is both an investigator and an adjudicator. If the Assessing Officer as an adjudicator decides a question or aspect and makes a wrong assessment which is unsustainable in law, it can be corrected by the Commissioner in exercise of revisionary power. As an investigator, it is incumbent upon the Assessing Officer to investigate the facts required to be examined and verified to compute the taxable income. If the Assessing Officer fails to conduct the said investigation, he commits an error and the word "erroneous" includes failure to make the enquiry. In such cases, the order becomes erroneous enquiry or verification has not been made and not because a wrong order has been passed on merits." The Hon'ble Delhi High court in Nagesh Knitwear Pvt. Ltd. (2012) 345 ITR 135 has held as under:- "The Assessing officer is both an investigator and an adjudicator, if the assessing officer as an adjudicator decides a question or aspect and makes a wrong assessment which is unsustainable in law, it can be corrected by the Commissioner in exercise of revisionary power. As an investigator, it is incumbent upon the Assessing Officer to investigate the facts required to be examined and verified to compute the taxable income. If the assessing officer fails to conduct the said investigation, he commits an error and the word "erroneous" includes failure to make the inquiry. In such cases, the order becomes erroneous because inquiry or / verification has not been made and not because a wrong order has been passed on merits."

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regarding the allowance of deduction u/s 80IC(2)(a)(ii) of the Act,

for which, the the Ld. PCIT show caused the assesse as under:

"4. It is further noted that the assessee has claimed deduction u/s 80IC(2)(a)(ii) of the Act amounting to Rs.3,24,45,802/- for the first time for the year under consideration in the Revised return of income, which was filed on 07.09.2018. The requisite Audit Report in Form 10CCB was, however, filed on 11.09.2018. Thus, the audit report in Form 10CCB was neither furnished by the assessee at the time of filing of original ITR on 26.10.2017, nor at the time of filing of revised ITRon 07.09.2018 "

Assessee's remarks:

“In respect to the observation of your goodself vide Para-4 of the

notice, it is submitted that for the relevant assessment year, due

date of filing the revised return of income was 31.03.2019. So, the

revised return filed on 07.09.2018 was much earlier than the due

date. Within 4 days of filing the revised ITR, the assessee company

also filed audit report in Form 10CCB on 11.09.2018. So, the ITR

as well as audit report, both were filed before the expiry of the due

date for furnishing revised ITR. The intention of legislature is to

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file ITR and Audit report both before the due date. It does not

matter whether the audit report is filed earlier than ITR or ITR is

filed earlier than audit report. If both ITR and Audit import are

filed before the due date, then it is a sufficient compliance to treat

that both ITR and Audit Report are filed within the permissible

time limit as prescribed by law.

The objective of law is to submit both ITR / Audit report on or

before the due date. In the present case, it does not seem the

intention of law that for claiming deduction u/s 80IC, ITR was

required to be filed on 11.09.2018 (i.e. ITR & Audit report both on

same date) and if ITR is filed in advance i.e. on 07.09.2018, then

the assessee company is not eligible for deduction u/s 80IC.

Thus, deduction cannot be denied to the assessee on the ground

that audit report was neither furnished along with original return

nor at the time of revised return. Because, in the present case, ITR

as well as Audit Report both are filed well in advance before the

permissible time limit prescribed by law for filing of revised ITR.

If both are filed within in time, then it does not matter if one of

them is filed in advance vis-a-vis the other.

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"4.1 Since the assessee had not furnished the audit report in Form 10CCB alongwith the ITR, the claim of deduction u/s 80IC of the Act is not allowable in this case. However, the deduction of Rs.3,24,45,802/- as claimed by the assessee u/s 80IC of the act has been allowed by the AO, without paying adequate attention to the facts and relevant legal provisions. Thus the excess deduction of Rs.3,24,45,802/- has been wrongly allowed by the AO to the assessee. During the course of assessment proceedings, the assessee had placed reliance on the decision of Hon'ble Supreme Court in the case of "Commissioner of Income Tax Vs. G.M Knitting Industries (P) Ltd". The AO accepted the said contention of the assessee without examining it at length. The case law cited by the assessee pertains to the claim of additional depreciation and late submission of Form 3AA, and therefore, does not apply to the facts of the case of the assessee, in view of the specific provisions of section 80-IC(7) r.w. section 80-IA(7) of the Act."

Assessee's remarks:

“In regard to the observation of your goodself that claim of

deduction u/s 80IC is not allowable to the assessee as the assessee

has not submitted the audit report along with the return of

income, it is submitted that filing of the audit report in Form-

10CCB along with the return of income is not mandatory. Even if

the audit report is filed in requisite form before finalisation of the

ITA No. 438/CH D / 2 0 2 2 Assessment Year : 2 0 1 7- 1 8 Virgo Aluminum Ltd., 20

assessment proceedings, it would be in the compliance of the

provisions of the Section 80-IC. Moreover, in the present case, the

audit report has been filed within the permissible time limit as

prescribed by the law.

Further, regarding the non- application of judgment of the

Hon'ble Supreme Court in the case of "Commissioner of income

Tax Vs G.M. Knitting Industries (P) Ltd." it is submitted that in

the said case law, two issues are decided in favour of assessee

which are as under.-

along with the return of income but same was filed during the

assessment proceedings before final order of assessment was made.

field along with the return of income but before the final order of

assessment was made.

Since both legal issues(i.e. along with the return of income) were

identical, so Hon'ble SC dismissed the appeal of Revenue by one

finding and passed a consolidated order CIT vs G.M. Knitting

Industries (P) Ltd. & others vide Civil appeal No. 10782 of

2013 & 4048 of 2014. The Civil Appeal No. 4048 of 2014 (CIT

ITA No. 438/CH D / 2 0 2 2 Assessment Year : 2 0 1 7- 1 8 Virgo Aluminum Ltd., 21

Chennai vs M/s Aks Alloys (P) Ltd.) was tagged with the Civil

Appeal No. 10782 of 2013 (CIT Maharashtra vs M/s G.M.

Knitting Industries Pvt Ltd).Copy of SC judgment along with

screen shot downloaded from the Hon'ble SC website is attached

herewith as per Annexure-3 & 4 respectively. Further, copy of

order of Hon'ble Madras High Court CIT Chennai vs M/s Aks

Alloys (P Ltd is attached herewith as per Annexure-5,wherein

issue was regarding the filing of audit report along with return of

income for claim of deduction u/s 80IB.

Thus, it is clear from the above that Id. Assessing officer had

rightly placed the reliance on the aforesaid Hon'ble Supreme Court

judgment as the judgment of Hon'ble Supreme Court is squarely

apply to the facts of the case of the assessee.

• Further, it is submitted that since the audit report was filed

much before the expiry of due date of revised ITR, so at the time of

the processing of the revised return, the audit report in Form

10CCB was available with the Id. A.O. and was part of the record.

It is further submitted that the assessment was completed after

taking into consideration this audit report.

In view of the above facts and circumstances of the case and

ITA No. 438/CH D / 2 0 2 2 Assessment Year : 2 0 1 7- 1 8 Virgo Aluminum Ltd., 22

respectfully following the judgment of Hon'ble Courts, the

requirement of the filing of the audit report in Form 10CCB along

with the return of the income is not mandatory in the strict sense

of the term, but is only directory. Moreover, in the present case,

Audit report is filed before due date of ITR i.e. much before the

completion of assessment. Thus, it is requested to your goodself to

kindly allow the deduction to the assessee u/s 80IC.

It is further submitted that in respect to the observation of your

goodself that the Id. assessing officer has allowed the deduction u/s

80-IC to the assessee without paying adequate attention to the

facts and relevant legal provisions, it is submitted that during the

assessment proceedings, the assessing officer duly verified the

claim of deduction u/s 80-IC as claimed by the assessee company

by calling for necessary documents and information. The Id.

Assessing Officer had issued questionnaire dated 25.09.2019 for

the justification of the claim of deduction u/s 80IC. In response to

her questionnaire dated 25.09.2019, the assessee company duly

filed Audited Balance Sheet, P&L a/c, tax audit report, nature of

business activities undertaken, details of bank accounts, copy of

Form-10CCB which gives the complete information to substantiate

the claim of deduction of assessee vide its reply dated 1^.11.2019

ITA No. 438/CH D / 2 0 2 2 Assessment Year : 2 0 1 7- 1 8 Virgo Aluminum Ltd., 23

before the Id. Assessing officer. The Id. A.O had duly examined the

documents and other supporting materials produced and filed by

the assessee and only after examination of supporting documents

as well as submission filed by the assessee, claim of deduction u/s

801C was al owed. Thus, it is a not a case that Id. AO had

allowed the deduction u/s 80IC without verifying or paying

adequate attention to the facts and relevant legal provisions, as

the same were duly verified by the then Id. Assessing officer.

Hence, the assessment order is neither erroneous nor prejudicial to

the interest of the revenue.

Thus, keeping in view the above facts and circumstances of the

case, it is requested to your goodself to kindly accept the

assessment order passed by the Id. Assessing Officer, as the same

was passed after making proper enquiries and verification, thus

the said order is not erroneous and prejudicial to the interests of

the revenue."

reply of the assesse and observed as under:

“ The submissions of assessee have been carefully considered with

reference to the facts of the case and the relevant legal provisions. It is

ITA No. 438/CH D / 2 0 2 2 Assessment Year : 2 0 1 7- 1 8 Virgo Aluminum Ltd., 24

noted that the assessee has claimed deduction u/s 80IC(2)(a)(ii) of the

Act amounting to Rs. 3,24,45,802/- for the first time for the year under

consideration in the Revised return of income, which was filed on

07.09.2018. The requisite Audit Report in Form 10CCB was, however,

filed on 11.09.2018. Thus, the audit report in Form 10CCB was neither

furnished by the. assessee at the time of filing of original ITR on

26.10.2017, nor at the time of filing of revised ITR on 07.09.2018. As

per the provisions of section 80IC(7) r.w.s. 80IA(7)of the Act, for

claiming the deduction u/s 80IC of the Act, filing of audit report in

Form 10CCB is mandatory along with the return of income.

Relevant sections in this regard are reproduced hereunder:

"80-1 A. (7) The deduction under sub-section (1) from profits

and gains derived from an undertaking shall not be admissible

unless the accounts of the undertaking for the previous year

relevant to the assessment year for which the deduction is claimed

have been audited by an accountant, as defined in the Explanation

below sub-section (2) of section 288, and the assessee furnishes,

along with his return of income, the report of such audit in the

prescribed form82 duly signed and verified by such accountant.

(Emphasis supplied)

ITA No. 438/CH D / 2 0 2 2 Assessment Year : 2 0 1 7- 1 8 Virgo Aluminum Ltd., 25

80-IC. (7) The provisions contained in sub-section (5) and sub-

sections (7) to (12) of section-80-IA shall, so far as may be, apply

to the eligible undertaking or enterprise under this section."

the Hon'able Supreme Court in the case of CIT vs G.M. Knitting

Industries (P) Ltd. & others vide Civil appeal no. 10782 of 2013 &

4048 of 2014 in the case of CIT Chennai vs M/s Aks Alloys (P)

Ltd., wherein deduction u/s 80IB was inter alia held to be

allowable, if Form 10CCB was filed before the assessment order.

The said contention of the assessee, however, is not found

acceptable, as the said judgments pertain to an era of manual

filing of returns and other documents. It is pertinent to mention

that a proviso was added with effect from 01-04-2013 to Sub Rule

(2) of Rule 12 of Income Tax Rules which provides that the audit

report required to be furnished by an assessee as specified for the

purposes of the section 80IC shall be furnished "electronically".

Besides, the assessee is required to file its return of income

electronically under digital signatures, as per Sub Rule (3) of Rule

12 of the Income Tax Rules. As already mentioned above, section

80IC(7) read with section 80IA(7) clearly provides that the

ITA No. 438/CH D / 2 0 2 2 Assessment Year : 2 0 1 7- 1 8 Virgo Aluminum Ltd., 26

deduction under sub section (1) shall not be admissible unless

the assessee furnishes, along with his return of income, the

audit report in the prescribed form duly signed and verified by an

accountant.

9.1 It has been held by the Hon'ble ITAT, Delhi Bench in the

case of Pardeep Kumar Batra vs DCIT,CPC, New Delhi in ITA

6384/del/2019 in the case relating to AY 2017-18 through order

dated 23.10.2022 that "……….after introduction of the

electronic filing of the return of income as well as all other

documents, there is no debate available that even if the audit

report is filed before the assessments is made, same is

acceptable and the deduction cannot be denied to the

assessee. When selection of the cases for further scrutiny,

processing of the return of income, claim of the refunds of the

assessee are all determined based on the return filed by the

assessee and when the provisions of the law and the relevant

rules strictly provides that all necessary documents must be

filed and approved along with the return of income or prior

to that, subsequent filing of any document cannot be

considered for processing of the return and intimation u/s

143 (IA) of the act. The several judgements relied upon by the

ITA No. 438/CH D / 2 0 2 2 Assessment Year : 2 0 1 7- 1 8 Virgo Aluminum Ltd., 27

assessee do not pertain to the era of the electronic filing of

the return/documents and therefore same does not apply to

the facts of the present case.

In view of the above facts, we do not find any infirmity

either in the procedure or in passing of intimation u/s

143(IA) of the act as well as in denying deduction u/s 80 IB

of the act to the assessee for non filing of the audit report in

electronic manner in time (on or before the due date of filing

of the return of income) as prescribed Under income tax rules

and having the mandate of the provisions of Section 80 IB

(11B) (iv). Accordingly, we dismiss all the grounds of appeal

of assessee.

New Delhi after duly considering the judgment of the Hon'able

Supreme Court relied upon by the assessee supra. Given the fact

that the Income Tax law and procedure have transitioned to the

electronic platform in a radical manner, the assessee cannot justify

its dereliction and default on the strength of the facts of the case

which pertain to an altogether different time when all the

processes were manual, and one could justify the time lag between

ITA No. 438/CH D / 2 0 2 2 Assessment Year : 2 0 1 7- 1 8 Virgo Aluminum Ltd., 28

the submission of various documents at the assessee's end.

10.1 Further, it will not be out of place to mention here that with

effect from the assessment year 2021-22, the provisions under the

Income Tax Act for filing the audit reports for claiming any

deduction u/s 80IC have been further amended, and the tax payers

are now required to file the audit report one month prior to the

due date for filing the return of income. If assessee's arguments

that "if the audit report is file in requisite form before finalization

the assessment proceedings, it would be in the compliance of the

provisions of the section 80IC" that "…..the intention of

legislature is to file ITR and Audit report both before the due date.

It does not matter whether the audit report is filed earlier than

ITR or ITR is filed earlier than audit report…." were to be

accepted, it would completely undermine the sanctity of law,

leaving the Income Tax department at the mercy of the assessees,

with the assessees arbitrary choosing the dates of filing the

requisite audit report as per their own convenience and sweet will.

Therefore, the assessee's distorted interpretation of law and

arguments are not found acceptable in this regard.

10.2 It is, therefore, prima-facie evident that deduction of Rs.

ITA No. 438/CH D / 2 0 2 2 Assessment Year : 2 0 1 7- 1 8 Virgo Aluminum Ltd., 29

3,24,45,802/- as claimed by the assessee u/s 80IC of the Act has

been allowed by the AO, without paying adequate attention to the

facts and relevant legal provisions. Thus the excess deduction of

Rs. 3,24,45,802/- has been wrongly allowed by the AO to the

assessee.”

assessing officer was prima-facie erroneous in so far as it was

prejudicial to the interests of the revenue, as the order had been

passed by the assessing Officer without paying attention to the

relevant provisions of law and without making enquiries or

verification which should have been made in respect of the issues

discussed above. She accordingly, set aside the assessment order

to the limited extent of the issues discussed above with the

direction to the Assessing Officer to make requisite inquiries and

proper verification with regard to the issues mentioned above and

to make the assessment de-novo after due consideration of the

facts and law in this regard.

assesse has come in appeal before us. We have heard the rival

contentions and gone through the record.

ITA No. 438/CH D / 2 0 2 2 Assessment Year : 2 0 1 7- 1 8 Virgo Aluminum Ltd., 30

We find that the Ld. PCIT was not justified in setting aside the

assessment order in this case in exercise of revision jurisdiction

u/s 263 of the Act. The twin conditions required for exercise of

jurisdiction u/s 263 of the Act i.e. that the order of the AO must be

erroneous and prejudicial to the interest of revenue, have not been

satisfied in this case.

the ld. Pr. CIT had raised a query as to the squaring off of the

outstanding balance and thereafter making payments to M/s.

Metalmine Enterprises Pvt. Ltd., to which the assessee duly

explained that the aforesaid entries were not on account of

payment made to the said enterprise after squaring off of the

accounts, rather, the same were reversal entries. The ld. Counsel

for the assessee has invited our attention to the chart reproduced

by the ld. Pr. CIT in the impugned order to show that the credit

entries were made of Rs.50,00,000/- received vide cheques no.

002315 dt. 10/11/2015, Rs.60,03,470/- received vide cheques no.

002316 dt. 02/12/2015 and of Rs.56,66,776/- received vide cheques

no. 005261 dt. 10/12/2015. However, these receipts were debited

due to dishonor of the aforesaid cheques and the credit entries

ITA No. 438/CH D / 2 0 2 2 Assessment Year : 2 0 1 7- 1 8 Virgo Aluminum Ltd., 31

were reversed on 20/12/2015 and 14/01/2016 respectively. Even

the cheque numbers against which entries have been made have

also been mentioned. Therefore, there remains no doubt that the

aforesaid entries were reversal entries on account of dishonor of

cheques that has been duly explained before the ld. Pr. CIT.

issued by M/s. Metalmine Enterprise Pvt. Ltd., to the assessee was

dishonored on12/03/2015 and the assessee still further credited an

amount of Rs.1,29,425/- in the account of M/s. Metalmine

Enterprise Pvt. Ltd., on 25/11/2015 seemed to be factually

incorrect. A perusal of the ledger account as reproduced in the

order of the ld. Pr. CIT, itself shows that the credit entry of the

amount of Rs.56,66,776/- is dated 10/12/2015, received vide

cheque no. 005261, which is after the journal transfer entry dated

25/11/2015 of Rs.1,29,425/-. However, the said cheque was

dishonoured, for which reversal entry for the said amount is dated

14/01/2016 and not 12/03/2015.

The assessee has duly explained about the credit and debit

entries in his reply and we do not find any discrepancy in the

same. It has been duly explained by the assessee that the amount

ITA No. 438/CH D / 2 0 2 2 Assessment Year : 2 0 1 7- 1 8 Virgo Aluminum Ltd., 32

of Rs.1,66,70,246/- was written off on 31/03/2017 as the assessee

company could not recover the outstanding balance from the said

party. The fact that the cheques issued by the said party got

dishonoured, itself, proves the contention of the assessee that he

could not recover the outstanding amount from the said party.

9.1. So far as the contention of the ld. Pr. CIT that the assessing

officer had not made adequate enquiries is concerned, the assessee

has duly explained in his reply that the Assessing Officer duly

examined and verified about the aforesaid issue. Our attention has

been invited to page 104 of the paper book, which is a copy of the

show cause notice dt. 20/12/2019, issued by the Assessing Officer,

whereby, the assessing officer has duly enquired from the assessee

about the bad debts written off including the amount of

Rs.1,66,70,246/-. Whereupon, the assessee furnished a detailed

reply to the Assessing Officer, copy of which had been uploaded

on the portal of the income tax department and is also placed at

page no. 34 of the paper book, whereby, the assessee interalia has

duly explained that the aforesaid debt had become bad and since

the assessee was not able to recover the same from the concerned

party, the same was written off in the accounts of the assessee.

ITA No. 438/CH D / 2 0 2 2 Assessment Year : 2 0 1 7- 1 8 Virgo Aluminum Ltd., 33

9.2. We further note that on the one hand, the ld. Pr. CIT has noted

that the Assessing Officer had not made proper enquiries relating

to identity of the concerned M/s. Metalmine Enterprise Pvt. Ltd.,

but at the same time the, ld. Pr. CIT in its question no. 3 of the

show cause notice, herself, has observed that it was obvious from

the given transactions that there was a regular give-and-take

between the assessee and M/s. Metalmine Enterprise Pvt. Ltd.,

and that there was a relationship of deep trust based on which the

assessee was regularly transferring such huge amounts to the

concern. The aforesaid observations of the ld. Pr. CIT are self-

contradictory. It is undisputed that there was a regular business

transactions of the assessee with the said concern and the amount

outstanding was on account of trade receivables and that there

were regular business transactions, even in earlier years, between

the parties. It was duly explained before the ld. Pr. CIT that the

assessee had not made any fresh payment of Rs.1,66,70,246/- to

M/s. Metalmine Enterprise Pvt. Ltd. during the Assessment Year

2017-18 and that these amounts were brought forward balances of

the preceding years. It was also explained that these were the old

outstanding balances on account of sales which were written off.

ITA No. 438/CH D / 2 0 2 2 Assessment Year : 2 0 1 7- 1 8 Virgo Aluminum Ltd., 34

9.3. So far as the observation of the ld. Pr. CIT that the assessee

had not even reflected under the head “bad debts” in the relevant

column of ITR is concerned, we find that the assessee had duly

replied to the ld. Pr. CIT, that though it was mistakenly omitted,

however, the assessee company had given the due disclosure of

the amount written off in the audited profit and loss account.

Moreover, the issue has not only been brought to the notice of the

assessing officer, but the same has also been examined and

verified by the assessing officer and under the circumstances there

remains no prejudice to the revenue of not reflecting of the

aforesaid amount of bad debt under the relevant column of the

online ITR form.

Hon’ble Supreme Court in the case of TRF Ltd. vs CIT (supra)

wherein, the Hon’ble Supreme Court has held that it is not

necessary for the assessee to establish that the debt, income, has

become irrecoverable. It is enough if the bad debt is written off as

irrecoverable in the accounts of the assessee. Moreover, in this

case, as observed above, the dishonor of cheques and thereby

reversal entries, itself, show that the said debt had become bad. In

ITA No. 438/CH D / 2 0 2 2 Assessment Year : 2 0 1 7- 1 8 Virgo Aluminum Ltd., 35

this case the assessing officer had duly made enquiries and

verification and showcaused the assessee in this aspect and the

assessing officer has allowed the claim after being satisfied with

the explanations offered by the assessee.

of the Act is concerned, the only contention raised by the ld. Pr.

CIT is that the assessee had not uploaded the audit report in Form

10CCB along with the return of income. The ld. Pr. CIT in this

respect has placed reliance on the relevant provisions of Section

80IA(7) r.w.s. 80IC(7) of the Act, which require the assessee to

furnish the audit report along with his return of income to claim

deduction u/s 80IA or 80IC of the Act, as the case may be.

11.1. We find that the ld. Pr. CIT had misconceived herself about

the relevant provisions of the Act. In this case, the revised return

of income was filed by the assessee on 07/09/2018 and the

requisite audit report in Form 10CCB was filed on 11/09/2018.

However, pertinent fact is that the due date of filing of the return

was 31/03/2019. It shows that the assessee not only filed the

revised return which was also within the due date but also

uploaded the audit report within four days of filing of the revised

ITA No. 438/CH D / 2 0 2 2 Assessment Year : 2 0 1 7- 1 8 Virgo Aluminum Ltd., 36

ITR i.e., on 11/09/2018 itself, much before the due date for filing

of the same. So not only the return of income but also the audit

report was filed much prior to the expiry of due date of furnishing

the return. The intention of the legislature, that the audit report

should also be filed along with the return of income, cannot be

strictly construed to say that even if due to certain reasons the

audit report is filed/uploaded a few days after the uploading of

the return of income, but much prior to the last date of filing of

the return of income, then under such circumstances, the audit

report has to be ignored, rather, the intention of the legislature, in

this respect is that the return of income as well as the audit report

should be filed before the due date meant for filing of the same.

11.2. Nowadays, we come across many cases, wherein, because of

certain technical glitches or non-work or slow working of Internet

or due to high traffic on the website of the Department, certain

technical errors creep in because of which, even the ITRs could not

be uploaded on the given date. Under the circumstances, due

consideration is given to such difficulties, as the system of online

assessment, is itself, in developing stage. In this case, the assessee

has uploaded the return of income and audit report much prior

ITA No. 438/CH D / 2 0 2 2 Assessment Year : 2 0 1 7- 1 8 Virgo Aluminum Ltd., 37

from the last date of filing of the same and both the documents

were available with the Assessing Officer not only at the time of

scrutiny assessment u/s 143(3) of the Act, but also at the time of

processing of the return u/s 143(1) of the Act. Even the Hon’ble

Apex Court in the case of CIT vs. G.M.Knitting Industries (P) Ltd. &

Others and in the case of M/s Aks Alloys (P) Ltd. (supra), vide a

consolidated order has held that even though, necessary certificate

in Form 10CCB along with the return of income has not been filed,

but, the same was filed before the final order of assessment, the

assessee, even in such circumstances, was entitled for claim of

deduction u/s 80IB of the Act. The facts of the assessee’s case are

on much better footing. The assessee has duly filed the audit

report before the due date of filing of the return of income which

was very much part of the return of income as on the due date of

filing of the return of income. Therefore, the contention of the ld.

Pr.CIT that the audit report must have been filed along with the

return of income is mis-conceived and unjustified.

11.3. So far as the reliance placed by the ld. Pr. CIT on the decision

of the Co-ordinate Bench of the ITAT Delhi in the case of Pardeep

Kumar Batra vs DCIT,CPC, New Delhi (supra) is concerned, we find

ITA No. 438/CH D / 2 0 2 2 Assessment Year : 2 0 1 7- 1 8 Virgo Aluminum Ltd., 38

that the ld. Pr. CIT, herself, has noted that the Tribunal denied

deduction to the assessee for non-filing of the audit report in

electronic manner “in time” (on or before the due date of filing

of the return of income), whereas, in the instant case, since the

assessee has filed the audit report on or before the due date of

filing of the return, the aforesaid decision of the Co-ordinate

Bench of ITAT Delhi, can be applied in favour of the assessee only.

Even otherwise, it has been held that time and again that the

Income Tax Authorities must charge the legitimate taxes from the

tax payers. If the assessee is entitled to certain deductions under

the provisions of the Income Tax Act, the same should not be

disallowed, merely because of any bonafide mistake or error on the

part of the tax payer, rather, the Income Tax Authorities should

assist the concerned assessees in filing their correct return of

income. This is not the case of the Department that the assessee

was not entitled to the deduction claimed u/s 80IC of the Act. We

find that the assessee having answered and explained to each of

the query of the ld. Pr. CIT in detail, the ld. Pr. CIT mistook

herself to hold that the order of the Assessing Officer was

erroneous. Even as held by the Hon’ble Supreme Court in the case

ITA No. 438/CH D / 2 0 2 2 Assessment Year : 2 0 1 7- 1 8 Virgo Aluminum Ltd., 39

of NTPC vs. CIT (1998) 97 Taxman 358 (SC), that even an issue

relating to a legal claim which arises from the facts can be

entertained at appellate stage also, even though the same could

not be raised before the lower authorities.

substitute her own view with the views of the Assessing Officer

whereas, the view adopted by the Assessing Officer was a legally

possible view, in the light of the decisions of the Hon’ble Supreme

Court on both the issues and hence the order of the Assessing

Officer cannot be considered under these circumstances, to be

erroneous.

of the Hon’ble Supreme Court in the case of PCIT vs. Wipro Ltd.

reported in [2022] 140 taxmann.com 223 (SC). The facts in that case

were that the assessee was a 100 per cent export oriented unit and

filed its original return u/s 139(1) of the Act declaring loss and

claiming exemption u/s 10B of the Act. However, later on the

assessee filed a declaration before the Assessing Officer, prior to

completion of the assessment proceedings, stating that it did not

want to avail the benefit u/s 10B(8). The assessee thereafter filed

ITA No. 438/CH D / 2 0 2 2 Assessment Year : 2 0 1 7- 1 8 Virgo Aluminum Ltd., 40

the revised return, wherein, instead of claiming exemption u/s

10B, the assessee claimed carry forward of loss. It is under such

circumstances that the Hon’ble Supreme Court held that the

assessee can file a revised return in a case where there is omission

or wrong statement but a revised return of income u/s 139(5)

cannot be filed to withdraw the claim of exemption and

subsequently to claim carry forward or set off of any loss and that

the revised return filed by the assessee u/s 139(5) of the Act can

only substitute its original return u/s 139(1) of the Act and cannot

transform it into a return u/s 139(3) of the Act in order to avail

the benefit of carry forward or set off of any loss u/s 80 of the Act.

13.1. We find that the Hon’ble Apex Court considered the decision

in the case of CIT v. G.M. Knitting Industries (P.) Ltd.(supra) and

held that the revised return can be filed in a case where there

remains some omission or wrong statement. The ratio laid down

by the Hon’ble Supreme Court in the case of PCIT vs. Wipro Ltd.

(supra) is of no help to the revenue. Even otherwise the ld. Pr. CIT

has not found any error in the order of the Assessing Officer in

this respect. The ld. D/R cannot put additional plea or ground to

improvise the impugned order of the ld. Pr. CIT.

ITA No. 438/CH D / 2 0 2 2 Assessment Year : 2 0 1 7- 1 8 Virgo Aluminum Ltd., 41

assessment order is erroneous and thereby setting aside the order

for de-novo assessment cannot be held to be justified. Hence the

order passed u/s 263 of the Act is quashed.

Order pronounced on 07.12.2022

Sd/- Sd/- (VIKRAM SINGH YADAV) ( SANJAY GARG) Accountant Member Judicial Member

Dated : 07.12.2022 “आर.के.”

आदेशक���त+ल,पअ-े,षत/ Copy of the order forwarded to : 1. अपीलाथ�/ The Appellant 2. ��यथ�/ The Respondent 3. आयकरआयु.त/ CIT 4. आयकरआयु.त (अपील)/ The CIT(A) 5. ,वभागीय��त�न1ध, आयकरअपील$यआ1धकरण, च3डीगढ़/ DR, ITAT, CHANDIGARH 6. गाड�फाईल/ Guard File

आदेशानुसार/ By order, सहायकपंजीकार/ Assistant Registrar