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Facts
This case involves six appeals related to Sahara India Commercial Corporation Ltd. for Assessment Years 2005-06 and 2006-07. The original assessments were framed by the Deputy Commissioner of Income Tax (DCIT) in Kolkata, while the Commissioner of Income Tax (Appeals) orders were passed in New Delhi, leading to the appeals being filed before the ITAT Delhi Benches.
Held
The ITAT Delhi Benches concluded that they lack territorial jurisdiction to decide these appeals. Citing its own Standing Order and a Supreme Court decision, the Tribunal held that jurisdiction lies with the bench where the Assessing Officer framed the original assessment (Kolkata). The appeals were dismissed for want of jurisdiction, with liberty granted to the parties to refile them before the appropriate Kolkata Benches, and any delay will be condoned.
Key Issues
Whether the ITAT Delhi Benches have territorial jurisdiction to hear appeals when the original assessments were framed in Kolkata, despite the CIT(A) orders being passed in New Delhi.
Sections Cited
143(3), 142(2A), 271(1)(c)
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Income Tax Appellate Tribunal, DELHI BENCH: ‘A’ NEW DELHI
Before: SHRI SATBEER SINGH GODARA & SHRI M. BALAGANESH
Sl. Appeal No. Appellant Respondent Order Appealed against No. 1. 1071/Del/2014 Sahara DCIT, Central CIT(A)-I, New Delhi’s order for AY: 2005-06 India Circle-6, dated 23.12.2013 passed in Commercial New Delhi case no. 715/09-10 Corporation involving proceedings under Ltd. Section 143(3)/142(2A) of the Act. 2. 2455/Del/2014 Sahara DCIT, Central CIT(A)-I, New Delhi’s order for AY: 2006-07 India Circle-6, dated 05.03.2014 passed in Commercial New Delhi case no. 712/09-10 Corporation involving proceedings under Ltd. Section 143(3) of the Act. 3. 1151/Del/2014 DCIT, Sahara India CIT(A)-I, New Delhi’s order for AY: 2005-06 Central Commercial dated 23.12.2023 passed in Circle-6, Corporation case no. 715/09-10 New Delhi Ltd. involving proceedings under Section 143(3)/142(2A) of the Act. 4. 1161/Del/2016 ACIT, Sahara India CIT(A)-23, New Delhi’s order for AY:2005-06 Central Commercial dated 7.12.2015 passed in Circle-1, Corporation case no. 58/15-16 involving New Delhi Ltd. proceedings under Section 271(1)(c) of the Act. 2 | P a g e & 2455/Del/2014; 1151/Del/2014; 1161/Del/2016; 225/Del/2017 & 3329/Del/2014
5. 225/Del/2017 ACIT, Sahara India CIT(A)-23, New Delhi’s order for AY: 2006-07 Central Commercial dated 04.11.2016 passed in Circle-1, Corporation case no. 50/16-17 involving New Delhi Ltd. proceedings under Section 271(1)(c) of the Act. 6. 3329/Del/2014 DCIT, Sahara India CIT(A)-1, New Delhi’s order for AY: 2006-07 Central Commercial dated 05.03.2014 passed in Circle-6, Corporation case no. 712/09-10 New Delhi Ltd. involving proceedings under Section 143(3) of the Act.
Heard both the parties at length. Case files perused.
We first of all advert to the assessee’s and Revenue’s quantum cross appeals i.e. & 1151/Del/2014 for former assessment year 2005-06 and & 3329/Del/2014 for latter assessee year 2006-07. It emerges with the able assistance coming from both the parties that it was learned DCIT, Circle-8, Kolkata who had framed these twin amount assessments dated 18.07.2008 and 26.12.2008 assessment year-wise; respectively.
It is also noticed that there arises the first and fundamental issue of this tribunal’s Delhi benches’ jurisdiction itself since the learned Dy. Commissioner of Income Tax, Circle-8, Kolkata had framed the impugned assessments in assesee’s case on 18.07.2008 followed by the CIT(A)-1 having passed his lower appellate order at New Delhi.
3 | P a g e & 2455/Del/2014; 1151/Del/2014; 1161/Del/2016; 225/Del/2017 & 3329/Del/2014
Faced with this situation, both the learned parties raised their vehement submissions that Income Tax Appellate Tribunal, Delhi Benches could very well decide the instant cases once they have transferred from Kolkata benches.
We find no merit in both the parties’ foregoing unanimous stand in light of the clinching fact that the assessment herein had been framed at Kolkata (supra). We further wish to refer to this Tribunal STANDING ORDER UNDER INCOME TAX APPELLATE TRIBUNAL RULES, 1963 settling the instant issue of territorial jurisdiction of various Benches as per “location of the office of the Assessing Officer” in para 4 thereof. We also deem it appropriate to refer to hon’ble apex court’s recent landmark decision in PCIT Vs. ABC Papers Ltd. (2022) 447 ITR 1 (SC), settling the issue that it is only the “situs” of the Assessing Officer framing assessment which forms the decisive factor for the purpose of determining territorial jurisdiction of hon’ble high court.
Needless to mention, we wish to clarify here that this Tribunal’s forgoing STANDING ORDER applicable with effect from 1st November, 1997 has verbatim adopted the “situs” of the Assessing Officer framing assessment and, therefore, we conclude
4 | P a g e & 2455/Del/2014; 1151/Del/2014; 1161/Del/2016; 225/Del/2017 & 3329/Del/2014 that their lordships’ detailed analysis would apply mutatis mutandis herein as well.
We accordingly decline both the Revenue’s instant appeal as well as assessee’s cross objection(s) thereby concluding that ITAT, Delhi Benches do not have territorial jurisdiction to decide the same, subject to a rider that the department as well as the assessee shall indeed be at liberty to institute their respective appeals, as the case may be, before the appropriate Benches at Kolkata and delay caused therein involving the entire intervening period shall stand condoned. These twin cross appeals are dismissed for want of territorial jurisdiction of Delhi Benches of Income Tax Appellate Tribunal.
We now left with the assessee’s remaining twin cross appeals i.e. for assessment year 2005-06 and for assessment year 2006-07 which also deserves to follow the aforesaid decision (supari) in the light of foregoing quantum developments in very terms.
To sum up, these assessee’s two appeals and Revenue’s four quantum cross appeals are dismissed in above terms. Copy of this common order be placed in the respective files.
5 | P a g e & 2455/Del/2014; 1151/Del/2014; 1161/Del/2016; 225/Del/2017 & 3329/Del/2014