JAIKARAN NAGAR,GHAZIABAD vs. ITO WARD 2(1)(2), GHAZIABAD
Facts
The assessee did not file an Income Tax Return for A.Y. 2015-16. Reassessment proceedings were initiated under Section 147/148, leading to an addition of Rs. 79,81,000/- under Section 115BBE for cash deposits. The CIT(A) dismissed the assessee's appeal, citing the proviso to Section 249(4)(b) for non-payment of advance tax, despite the assessee claiming to be an agriculturist with no taxable income.
Held
The Tribunal found that the CIT(A) had incorrectly applied Section 249(4)(b) of the Act. Consequently, the Tribunal set aside the CIT(A)'s order and restored the matter for fresh adjudication on merits, directing the CIT(A) to admit the appeal and provide the assessee with a reasonable opportunity of being heard.
Key Issues
Whether reassessment proceedings were validly initiated, considering issues like service of notice, territorial jurisdiction, and adherence to faceless assessment procedures. Whether the CIT(A) erred in dismissing the appeal as inadmissible under Section 249(4)(b) due to non-payment of advance tax, when the assessee claimed agricultural income.
Sections Cited
148, 148A, 115BBE, 147, 144, 148A(b), 148A(d), 151A, 144B, 151, 149, 249(4)(b), 249(4)(a)
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH ‘C’: NEW DELHI
Before: SHRI S. RIFAUR RAHMAN & SHRI YOGESH KUMAR U.S.
PER YOGESH KUMAR U.S., JM :
This appeal is filed by the Assessee against the order of Ld.
CIT(A)/National Faceless Appeal Centre [“NFAC” for short], dated
09/02/2024 for the Assessment Year 2015-16.
The grounds of Appeal are as under: -
“1. Because the A.O. has erred on law and facts in initiating the reassessment proceedings u/s 148/148A of the Act and further erred on law and facts in making the addition of Rs. 79,81,000/- applying the provisions of Sec-115BBE of the Act, in terms of the assessment order, whereas the entire assessment proceedings has been made in gross violation of the assessment procedure prescribed under the Act, as in force as amended from
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time to time, without proper opportunity of being heard and without appreciating the facts of the case, and reply filed on record, against the principles on natural justice, and therefore the entire assessment proceedings and assessment order passed u/s 147/144 read with Section 1448 of the Act is liable to be quashed.
Because the A.O. has erred on law and facts as the assessment proceedings u/s 148/148A of the Act, has been initiated without issuing and service of a valid Notice u/s 148A(b). Order passed u/s 148A(d) and Notice u/s 148, on a non-existent address at Ghaziabad whereas undisputedly the assessee is having its address at Delhi as per records and PAN data, and therefore the entire assessment proceedings u/s 148/148A and assessment order passed u/s 147 of the Act are illegal and liable to be quashed.
Because the A.O. has erred on law and facts as the assessment proceedings u/s 147/148/148A of the Act, has been initiated without jurisdiction in as much as the Assessee belongs to the territorial jurisdiction of DELHI and there is no territorial jurisdiction over the Assessee of AO at GHAZIABAD and therefore the entire assessment proceedings u/s 148/148A and assessment order passed u/s 147/144 of the Act are without jurisdiction, illegal and liable to be quashed.
Because the A.O. has erred on law and facts as the assessment proceeding u/s 147/148/148A of the Act has been conducted in gross violation of the provisions of section 151A r/w144B of the Act r/w e-Assessment of Income Escaping Assessment Scheme, 2022 vide notification no. 18/2022 issued on 29.03.2022 which mandates the income escaping assessment to be conducted in faceless mode and therefore entire assessment proceeding are illegal and liable to be quashed.
Because the A.O. has erred on law and facts as the assessment proceedings u/s 148/148A r/w sec 151 of the Act, has been initiated without jurisdiction in as much as there was no information with the A.O. which suggests that the income chargeable to tax has escaped assessment in terms of Explanation 1 to section 148 r/w Sec 149 of the Act.
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Because the A.O. has erred on law and facts and passing assessment order u/s 147/144of the Act, and making the addition of Rs. 79,81,000/- applying the provisions of Sec-115BBE of the Act, on account of cash deposited in Bank account, without considering the facts of the case that the Assessee is a farmer having no taxable income as per law and thus the addition made is grossly illegal and arbitrary and therefore liable to bedeleted.
Because the AO has erred on law and facts in passing the assessment order without examining and considering the explanation and evidence filed on record, without proper opportunity of hearing and particularly without giving oral hearing to the Assessee, and therefore the assessment order is liable to be quashed on account of gross violation ofthe principles of natural justice. 8. The appellant craves the leave to add, modify, amend or delete any of the grounds of appeal at the time of hearing and all the above grounds are independent and without prejudice to each other.”
Brief facts of the case are that, the Assessee has not filed return for
Assessment Year 2015-16,an assessment proceedings have been initiated
by reopening the case of the Assessee u/s 147 of the Act and a notice u/s
148 of the Act Income Tax Act 1961,(‘Act’ for short) has been issued. An
assessment order came to be passed on 27/03/2023 u/s 147 read with
Section 144of the Act wherein the Ld. A.O. computed the taxable income at
Rs. 70,77,736/-. Aggrieved by the assessment order dated 27/03/2023 the
Assessee preferred an Appeal before the CIT(A). The Ld. CIT(A) vide order
dated 09/02/2024,dismissed the Appeal filed by the Assessee on the
ground that the Appeal is not admissible as per the proviso of Section 249
(4)(b) of the Act as the Assessee has not paid the amount equal to the
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amounts of advance tax.As against the order of the CIT(A) dated
09/02/2024,the Assessee preferred the present Appeal on the grounds
mentioned above.
The Ld. Counsel for the Assessee submitted that, the Assessee is an
agriculturist and the income of the Assessee is not taxable, therefore, the
Assessee has not filed ITR for the year under consideration and the
Assessee is not liable to pay any advance tax in terms of proviso to Section
249 (4) of the Act, therefore submitted the Ld. CIT(A) committed error in
dismissing the Appeal is not without admitting the Appeal before the CIT(A).
Per contra, the Ld. Departmental Representative submitted that as
per proviso to Section 249 (4) of the Act, no appeal shall be admitted unless
the Assessee pay the tax due, therefore, the Ld. CIT(A) has rightly dismissed
the Appeal.
We have heard both the parties and perused the material available on
record. It is seen from the order of the Ld. CIT(A), the Ld. CIT(A) has issued
deficiency letter informing the Assessee that the tax on returned income has
not paid or not produced the particulars of payment so made. The Assessee
vide response dated 13/01/2024 specifically stated that the Assessee is an
agriculturist and the income of the Assessee is not taxable, therefore,
contended that the Assessee is not required to pay the amount advance tax
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u/s 249(4)(b) of the Act. The similar issue came for consideration by the Co-ordinate Bench of the Tribunal at Pune in the case of Hotel Sai Siddi (P)
Ltd. v. DCIT, Cent. Cir. 1, Nasik [2011] 13 taxmann.com 155 (Pune), wherein in para 2 the Tribunal has held as under:
“2. So, let us deal with the appeals covering the issues of provisions of section 249(4)(a) an 249(4)(b) of the Act. For the sake of brevity, both these sections are reproduced as under: “249(4) No appeal under this Chapter shall be admitted unless at the time of filing of the appeal: (b) Where a return has been filed by the Assessee, the Assessee has paid the tax due on the income returned by him; or (b) Where no return has been filed by the assessee, the assessee has paid an amount equal to the amount of advance tax when was payable by him;” The provision of section 249 deals with form of appeal and limitation. Sub- section (4) of sectior 249 deals with admission of appeal. According to the provision of section 249(4)(a), no appea shall be admitted unless at the time of filing of the appeal, the assessee has paid the tax due or the income returned by him. As per provision of section 249(4)(b) the appeal will not be admitted unless at the time of filing the appeal, the assessee has paid an amount equal to the amount of advance tax which was payable by him at the time of filing an appeal. There is also proviso to section 249(4), according to which, on an application made by the assessee in this behalf, the CIT(A) may, for any good and sufficient reason to be recorded in writing, exempt him from the operation of the provisions of clause (b) of section 249(4) of the Act. On plain reading. The proviso to section 249(4) is applicable to a situation where no return has been filed by the assessee and the assessee is supposed to pay an amount equal to the amount of advance tax which was payable by him. It is obvious that Legislature intended that where the assessee has taken advantage of appeal under Chapter XX he should have paid at least admitted tax payable before the appeal is admitted. The opening words are clear enough to cover all kinds of appeal contemplated under Chapter XX and restricted meaning cannot be given or for that matter section cannot be read down. In case there is a dispute with regards to payment of admitted tax then the matter may be remitted to CIT(A) to decide on merit for verification of payments of tax on admitted income as held by the Madras High Court in the case of CIT v. Smt. Deivamalar [2009] 329 ITR 249.”
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Considering the facts of the present case and the above ratio
laid down by the Tribunal, we are of the opinion that the learned
CIT(A) has wrongly applied the provisions of Section 249(4)(b) of the
Act on the facts of this case. We, therefore, set aside the impugned
order of learned CIT(A) and restore the matter to the file of learned
CIT(A) to admit and decide the appeal of the Assessee on the merit
of impugned addition/s, in accordance with law, after affording
reasonable opportunity of being heard to the Assessee.
In the result, Appeal of the Assessee is partly allowed for
statistical purpose.
Order pronounced in open Court on 18th October, 2024
Sd/- Sd/- (S. RIFAUR RAHMAN) (YOGESH KUMAR U.S.) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated: 18/10/2024 R.N, Sr. PS Copy forwarded to: 1. Appellant 2. Respondent 3. CIT 4. CIT(Appeals) 5. DR: ITAT
ASSISTANT REGISTRAR ITAT, NEW DELHI
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