M/S. AMIRA PURE FOODS PVT. LTD.,NEW DELHI vs. PR. CIT (C), GURGAON

PER B.P. JAIN, ACCOUNTANT MEMBER,

This appeal filed by the assessee is directed against the order

dated 17.02.2017 passed by the CIT(A) - Central, Gurgaon, for the

2 ITA No. 3205/DEL/2017 A.Y. 2014-15 u/s 263 of the Income Tax Act, 1961 (hereinafter,

referred to as ‘the Act’ for short).

under consideration, i.e. A.Y. 2014-15, the assessee filed return of

income on 30.03.2015 declaring income of Rs. 70,88,78,060/-. The

case was selected for scrutiny under CASS and a notice u/s 143(2) of

the Act dated 28.08.2015 was issued. Thereafter notice u/s 142(1)

alongwith questionnaire was issued on 05.04.2016. The appellant

appeared on various dates and filed the required details from time

to time. Assessment order dated 29.06.2016 was passed u/s 143(3)

accepting the returned income of Rs. 70,88,78,060/-. The books of

account and vouchers were produced and examined by the Assessing

officer.

issued notice u/s 263 of the Act dated 21.10.2016, seeking to revise

the assessment order passed u/s 143(3). The ld. PCIT has held that

the assessment order was passed without making proper inquiries/

verification/investigations which should have been made before

3 ITA No. 3205/DEL/2017 accepting the trading results/other issues and therefore, the order is erroneous and prejudicial to the interest of revenue. The LD. PCIT issued show cause notice u/s 263 of the Act in respect to the following issues:

i. Transaction for determining the arms length price not analyzed by the AO and the transaction with Associated Enterprise not referred to TPO. ii. Trading results accepted without making any inquiry/investigation and genuineness of sales/purchases accepted without thorough examination iii. Nature of forward contracts and why revenue has not been accounted for, not examined by the AO iv. Purchase of trading items not enquired by the AO v. Foreign exchange fluctuation in respect of CIF transaction have not been examined by the AO vi. Nature and allowability of amount debited under the commission not examined

4 ITA No. 3205/DEL/2017 vii. Details/nature of capital work in progress not examined and

related interest not disallowed. viii. Identity, genuineness and creditworthiness of the fresh

additions to unsecured loans not examined

that the assessment order is not erroneous and prejudicial to the

interest of revenue and also the assessment has been made after

making inquiries or verification on all the facts as have been alleged

in the show cause notice. The assessee filed detailed response to the

show cause notice issued u/s 263 of the Act. As regards the

mandatory reference to TPO for determining arms length prices,

referring to CBDT Instruction no. 3 of 2016, the assessee submitted

that its case did not fall under the two conditions stipulated in the

said instruction, therefore the AO was not bound refer the same to

the TPO. As regards the fall in gross profit and net profit, the

assessee contended that explanation for the same was furnished

during the assessment proceedings.

5 ITA No. 3205/DEL/2017 5. As regards purchases made by the company from certain

parties and sales made by the assessee company to these parties,

the assessee submitted that both these companies are independent

and all the purchases made have been duly accounted for in their

day to day stock and sales are made to independent buyers. As

regards sundry debtors and creditors, complete details with name,

addresses and amount for the parties along with confirmed copies of

account of some of the parties was duly furnished and examined by

the AO during the assessment proceedings. Further copies of account

in the books of the company giving complete detail of outstanding

amount were submitted by the assessee before the ld. PCIT.

Further, regarding the amount payable against LC in favour of

various banks and inventory of Rs. 1,28,785/- lakhs, the assessee

rendered explanation alongwith supporting documents.

assessee contended that it is not covered by the provisions of AS-11

and thus it is exempt from disclosure requirements on unsettled

forward transactions during the F.Y. 2013-14. The assessee

6 ITA No. 3205/DEL/2017 submitted various details and explanation with respect to the

trading items, FOB value of exports, claim and compensation,

opening and closing capital work in progress and interest and

expenses. The assessee contended that all the aforesaid issued were

duly examined/investigated/verified by the AO during the course of

assessment proceedings.

without making proper inquiries/verification/investigations which

should have been made before accepting the trading results and

other issues and the same is therefore erroneous and prejudicial to

the interest of revenue. Accordingly, the ld. CIT(A) vide its order u/s

263 of the Act dated 17.02.2017 set aside the assessment order and

directed the AO to redo the assessment de novo after making

necessary inquiries/ verification/investigations.

assessee has preferred this appeal before ITAT on the following

grounds:

7 ITA No. 3205/DEL/2017 1. “That the notice issued u/s 263 and the order passed by the Principal Commissioner of Income Tax ("Pr. CIT") u/s 263 are illegal, bad in law and without jurisdiction. The order passed by the Assessing Officer ("AO") u/s 143(3) is neither erroneous nor prejudicial to the interest of Revenue.

8 ITA No. 3205/DEL/2017 assessment proceedings and also confirmed by the Pr. CIT while issuing notice u/s 263 of the Act.

9 ITA No. 3205/DEL/2017 assessment order is legal and not erroneous or prejudicial to the interest of Revenue.

10 ITA No. 3205/DEL/2017 section are illegal, bad in law and without jurisdiction. 16. That the Pr. CIT has failed to appreciate that details of expenses were filed as required by the AO and the assessment order has been passed after due application of mind.

11 ITA No. 3205/DEL/2017 9. The counsel for the appellant submitted that the order passed

by the ld. PCIT is not valid and not maintainable in law as the same

has been passed without considering the submissions of the assessee

filed in response to the show cause notice u/s 263 of the Act. It is

submitted that the order passed is in violation of principle of natural

justice because the objections to proceedings u/s 263 of the Act and

the submissions made in response to notice u/s 263 of the Act have

not been considered at all by the ld. PCIT. It is submitted that the

purpose of a show cause notice is to enable the person, against

whom action is sought to be taken, to defend his case and the same

rests on the principles of natural justice. Serving a show cause

notice is not an empty formality and therefore, the principles of

natural justice are not met by merely issuing a show cause notice.

The ld. PCIT has to apply his mind to the submissions made by the

assessee in response thereof and has to dispose off the objections

raised by the assessee before arriving at a finding that the order is

erroneous and prejudicial to the interest of the justice. Therefore,

the ld. PCIT has himself erred by not adhering to the principles of

12 ITA No. 3205/DEL/2017 natural justice and it is trite law that any order passed in violation

of principles of natural justice is invalid and liable to be quashed.

03.02.2017 and dated 17.02.2017 along with supporting documents,

which are placed at Page 159 to Page 414 of the paperbook, in

response to the show cause notice dated 21.10.2016 issued by ld.

PCIT u/s 263 of the Act. However, a perusal of the impugned order

u/s 263 of the Act shows that the ld. PCIT has nowhere considered

the contentions of the assessee made in response to the show cause

notice u/s 263 of the Act. This itself makes the order passed u/s 263

of the Act as illegal and bad in law. Opportunity of being heard is

little more than serving a notice on assessee. It is not an empty

formality. The ld. PCIT has nowhere in its order u/s 263 of the Act

recorded the explanations given by the assessee in response to the

263 of the Act show cause notice. The d. PCIT has not even looked at

the replies filed by the Appellant in response to notice u/s 263 of

the Act and has passed the order u/s 263 of the Act. Therefore, the

13 ITA No. 3205/DEL/2017 order of the ld. PCIT is patently illegal, bad in law and the same is

liable to be quashed.

inquiries or verification which should have been made. The AO,

exercising its quasi-judicial power, had issued a detailed

questionnaire u/s 142(1) which was duly answered by way various

details, explanations and letters. Complete books of account, details

of sales/purchases, supported with documentary evidences were

produced and examined by the AO during the assessment

proceedings. The appellant had appeared before the AO and filed

replies, however, the ld. PCIT has completely ignored the detailed

enquiry conducted by the AO and has, therefore, erred in exercising

jurisdiction u/s 263 of the Act in respect of the issues which were

already examined by the AO.

Industrial Co. Ltd. V. CIT [(2000) 243 ITR 83], it is submitted that the

power of CIT u/s 263 of the Act can only be exercised by the ld.

PCIT when the twin conditions of the order being erroneous as well

14 ITA No. 3205/DEL/2017 as prejudicial to the interest of revenue, are satisfied and the same

cannot be exercised to substitute its own finding in place of the AO

and therefore, the ld. PCIT cannot re-examine the issues already

inquired into by the AO. Reliance is also placed on the Bombay High

Court’s decision in the case of CIT v. Gabriel India Ltd. [(1993) 203

ITR 108]. The power u/s 263 of the Act is to be exercised in the case

of “no inquiry” and not in the case of “inadequate inquiry” or “lack

of inquiry” whereas the case of the assessee is not even a case of

lack of inquiry.

the ld. PCIT has initiated revision proceedings in order to carry out

fishing and roving enquiries in the matters which are already

concluded by the AO and therefore the exercise of jurisdiction u/s

263 of the Act is bad in law. The LD. PCIT has erred in exercising

jurisdiction u/s 263 of the Act when the issues raised therein were

already enquired into by the AO during the assessment proceedings.

The AO had passed the assessment order only after conducting

15 ITA No. 3205/DEL/2017 detailed enquiry on various issues including trading results, nature

and allowability of expense, etc.

therefore, the impugned notice and order u/s 263 of the Act alleging

that proper and adequate enquiry was not made, rendering the

Assessment Order erroneous and prejudicial to the interest of

revenue, is arbitrary based on conjecture and surmises.

manner the order of the AO on the various issues noted in its order

u/s 263 of the Act was erroneous and prejudicial to the interest of

the Revenue. The ld. PCIT has not made any enquiry on his own but

simply directed the AO to make further verification and examination

therefore, the order of the ld. CIT u/s 263 of the Act deserves to be

set aside. Recently, the Delhi High Court in the case of LD. PCIT v.

Delhi Airport Metro Express Pvt. Ltd. [ITA No. 705/2017] has

categorically held that for the purpose of exercising jurisdiction u/s

263 of the Act and reaching a conclusion that the order is erroneous

and prejudicial to the interest of revenue, the ld. PCIT has to

16 ITA No. 3205/DEL/2017 undertake some minimal inquiry and in fact where the ld. PCIT is of

the view that AO had not undertaken any inquiry, it becomes

incumbent on the ld. PCIT to conduct such enquiry. Further in LD.

PCIT v. Modicare Limited [ITA No. 759/2017] Delhi High Court has

followed its decision in Income Tax Officer v. DG Housing Projects

Limited [343 ITR 329], DIT v. Jyoti Foundation [357 ITR 388] and LD.

PCIT v. Delhi Airport Metro Express Pvt. Ltd. (supra) to hold that the

exercise of jurisdiction u/s 263 of the Act cannot be outsourced by

the CIT to the AO and therefore, the CIT cannot direct the AO to

provide details of the facts on the basis of which the proceedings u/s

263 of the Act could have been initiated.

conducted by the AO during the assessment proceedings and

submissions made by the assessee in response to notice u/s 263 of

the Act, has merely observed that the assessment order was passed

without making proper enquiries and it is a matter of record that LD.

PCIT has himself not undertaken any enquiry to reach a conclusion

that the order is erroneous and prejudicial to the interest of

17 ITA No. 3205/DEL/2017 revenue. Therefore, in the absence of any justification for exercise

of jurisdiction u/s 263 of the Act, the order of ld. PCIT passed u/s

263 of the Act is liable to be set aside.

enquiry’. It is for the AO to decide the extent of enquiry to be made

as it is his satisfaction as what is required under law. Reliance is

placed on the decision of CIT v. Sunbeam Auto Ltd. [(2010) 332 ITR

167], wherein Hon’ble Delhi High Court has held that if there was

any inquiry, even inadequate, that would not by itself, give occasion

to the Commissioner to pass order u/s 263 of the Act, merely

because the Commissioner has a different opinion in the matter and

that only in cases where there is no enquiry, the power u/s 263 of

the Act can be exercised. The ld. PCIT cannot pass the order u/s

263 of the Act on the ground that further/thorough enquiry should

have been made by AO.

there has been an amendment in the provisions of section 263 of the

Act by which Explanation 2 is inserted, w.e.f. 01.06.2015 but the

18 ITA No. 3205/DEL/2017 same does not give unfettered powers to the Commissioner to

assume jurisdiction u/s 263 of the Act to revise every order of the

AO to re-examine the issues already examined during the course of

assessment proceedings. The Hon’ble Mumbai ITAT has dealt with

Explanation 2 as inserted by the Finance Act, 2015 in the case of

Narayan Tatu Rane v. Income Tax Officer [(2016) 70 taxmann.com

227] to hold that the said Explanation cannot be said to have

overridden the law as interpreted by the Hon’ble Delhi High Court,

according to which the Commissioner has to conduct an enquiry and

verification to establish and show that the assessment order is

unsustainable in law. The Tribunal has further held that the

intention of the legislature could not have been to enable the ld.

PCIT to find fault with each and every assessment order, without

conducting any enquiry or verification in order to establish that the

assessment order is not sustainable in law, since such an

interpretation will lead to unending litigation and there would not

be any point of finality in the legal proceedings. The opinion of the

19 ITA No. 3205/DEL/2017 Commissioner referred to in section 263 of the Act has to be

understood as legal and judicious opinion and not arbitrary opinion.

seeks to revise the assessment order in respect of the issues which

were already examined by the AO during assessment proceedings.

Regarding the non reference to TPO, the counsel for the appellant

submitted that the ld. PCIT has wrongly held that AO was bound to

refer the matter to TPO in view of instructions No 3 of 2016 because

the reference TPO was not mandatory in view of the Instruction no.

3 of 2016 as the case of the of the assessee does not fall under the

two conditions stipulated in the instruction, making it mandatory for

the AO to refer the transactions to the TPO. The two conditions are:

a. Cases selected for scrutiny under CASS or under the

compulsory manual selection system on the basis of transfer

pricing risk parameters [in respect of international

transaction or specified domestic transactions]

b. Cases selected for scrutiny on non-transfer pricing risk

parameters but also having international transaction or

20 ITA No. 3205/DEL/2017 specified domestic transactions shall be referred to TPO only

in the following circumstances:

i. Where the AO comes to know that the taxpayer has

entered into international transactions or specified

domestic transactions or both but the taxpayer has

either not filed the Accountant’s report u/s 92E at all

or has not disclosed the said transactions in the

Accountant’s report filed

ii. Where there has been a transfer pricing adjustment of

Rs. 10 crore or more in an earlier assessment year and

such adjustment has been upheld by the judicial

authorities or is pending in appeal; and

iii. Where search and seizure or survey operations have

been carried out under the provisions of Income Tax

Act and findings regarding transfer pricing issues in

respect of international transactions or specified

domestic transactions or both have been recorded by

the Investigation Wing or the AO.

21 ITA No. 3205/DEL/2017 20. During the course of hearing, the counsel of the assessee

submitted a copy of the reasons for scrutiny selection under CASS

and contended that neither the case of the assessee has been

selected on the basis of transfer pricing risk parameters nor the

reasons for selection fall under the aforementioned second condition

stipulated under the said instruction and therefore, it was not

mandatory for the AO to refer the transactions to the TPO.

for the assessee submitted that specific queries with respect to

trading results were asked by the AO in the questionnaire u/s 142(1)

of the Act during the assessment proceedings. It was contended that

all the purchase/sales ills, vouchers with stock records, complete list

of names, addresses, amount outstanding of 5404 sundry creditors

were furnished to the AO for examination during the course of

assessment proceedings. Further, it is contended that complete

details regarding the amount payable against LC of various banks

produced and confirmed copies of account of sundry debtors were

filed before AO and this is also filed before ld. PCIT in response to

22 ITA No. 3205/DEL/2017 the notice u/s 263 of the Act, however, as submitted earlier, the ld.

PCIT has blatantly ignored the replies of the assessee. The counsel

for the assessee argued that the appellant company and M/s Amira

Enterprises are independent companies and that there is no common

transaction between the two. All the purchases and sales are duly

recorded in the books of account and sales have been made to

independent parties. The appellant also filed confirmed copies of

account of M/s Maa Janki Traders, M/s Jay Shree Enterprises, M/s

Gandhi Enterprises and M/s Garg Enterprises to whom sales were

made as filed before the AO. The counsel for the Assessee also

contented that assessee has earned GP rate of 19% on these sales

which is much more than the industry norms.

AS-11, the appellant submitted that the effect of the same is not

taken into account as the case of the appellant is not covered by the

provisions of AS-11 and thus the appellant is exempt from disclosure

requirements on unsettled forward transactions during the relevant

previous year.

23 ITA No. 3205/DEL/2017 23. The counsel for the Assessee further contended that ld. PCIT

has wrongly held that CIF import is from Amira C foods international

DMCC but the port of loading is Mundra port (india) and rate of

purchase could not be verified for both parties as AO did not make a

reference to TPO and foreign exchange fluctuation has not been

examined. Regarding the issue of purchases made by the assessee

from Amira C Foods International DMCC and port of loading of the

same being in India (Mundra Port), the counsel for the assessee

submitted that Amira C Foods International DMCC had purchased the

goods from M/s PEC Ltd. and STC Ltd., which are government

entities, in an open tender system and wheat was dispatched

directly from Krishna Patnam Port and Mundra Port to Bangladesh. It

was submitted that the appellant had rendered explanation with

complete details to the ld. PCIT but the same has been ignored by

him, he referred to pg 350 of the paper book in this regard. He

further submitted that reference to TPO was not mandatory in view

of the instructions No 3 of 2016. He also contended that all the

purchase vouchers were produced before AO along with books of

24 ITA No. 3205/DEL/2017 account during the course of assessment and were checked on test

check basis by the AO. Moreover, the effect of foreign exchange

fluctuation is duly recorded in the books of account which has been

examined by AO.

for the appellant submitted that the appellant company has not

obtained any fresh loan during the year under consideration and this

fact is clear from the reply dated 10.5.16 to the AO during the

course of assessment. Further, as regards the issues of commission

expenses, it is contented by the counsel of the assessee that details

with PAN and TDS was duly filed during the course of assessment. In

respect of interest on capital work in progress, the appellant

submitted that the interest has already been disallowed itself by the

Assessee. The said issues were duly examined by the AO during the

course of assessment proceedings and therefore LD. PCIT, unmindful

of the assessment record and replies filed before him in response to

notice u/s 263 of the Act, has erred in exercising jurisdiction u/s 263

of the Act.

25 ITA No. 3205/DEL/2017 25. The appellant also filed a detailed chart to support his arguments which are reproduced as under:

i. "Alleged non-verification of purchase and sales and trading results of the assessee, Genuineness of Sales/purchases made by the assessee

• It is submitted that during the course of assessment proceedings, specific query w.r.t. trading results was made vide questionnaire dated 05.04.2016 issued u/s 142(1) [relevant questions being 15, 24, 26, 28, 29] and the assessee had furnished categorical reply to the same along with all the required details as purchase/sales bills, vouchers, complete list of sundry creditors, etc.

• Confirmed copies of accounts with PAN numbers from whom sales and purchases were made, were filed before the AO. The said details are part of the assessment record and it was only after examining the said details, the AO had passed the assessment order.

ii. Value of imports on CIF basis

• The AO vide questionnaire dated 05.04.2016 raised a specific query [relevant question being 26] seeking details of purchases and sales made from/to the sister

26 ITA No. 3205/DEL/2017 concerns/specified persons u/s 40A(2)(b), their reasonableness/justification in accordance with qualification and prevalent market rates along with evidence. Thereafter, the assessee had in its reply furnished details as sought by the AO in this regard. Books of account and vouchers were produced and examined by the AO.

iii. Commission Expense

• The AO vide questionnaire u/s 142(1) had sought the justification of all the expenses which were debited in the Profit & Loss Account [relevant question being 19] and in response to this, the assessee had furnished party wise details of various expenses along with the other details of TDS deducted, etc.

• Books of account and vouchers were produced and examined by the AO. The details have been asked by the AO and as such it cannot be said that no enquiry was made. The expenses have been allowed after due examination. Reliance was placed on this Hon’ble Tribunal’s decision in Vodafone Essar South Ltd. v. CIT ([2011) 12 taxmann.com 233), which is further affirmed by the Hon’ble Delhi High Court in CIT v. Vodafone Essar South Ltd. ([2012] 28 taxmann.com 273)

27 ITA No. 3205/DEL/2017 iv. Capital work in progress

• It is submitted that the AO vide questionnaire u/s 142(1) had examined the said issue by a specific and detailed query [relevant question being 4] and the assessee had furnished its reply thereto. Therefore, it is submitted that necessary examination was already done by AO. The related interest is already capitalized.

v. Unsecured Loans

• The AO during the assessment proceedings had raised a specific query vide question no. 2 of the questionnaire issued u/s 142(1) wherein all the details for unsecured/secured loans was sought from the assessee and the assessee had in its reply furnished all the requisite details that there is no fresh loan.”

LD. PCIT and submitted that the ld. PCIT has rightly exercised the

jurisdiction u/s 263 of the Act setting aside the assessment order.

The ld. DR submitted that even though the ld. PCIT in its order u/s

263 of the Act has not expressly noted the submissions of the

assessee made in response to the show cause notice u/s 263 of the

28 ITA No. 3205/DEL/2017 Act, yet it cannot be said that the submissions of the assessee were

not considered by the ld. PCIT. The ld. DR contended that the

order u/s 263 of the Act has been passed after duly considering the

submissions made by the ld. PCIT in this behalf. The ld. DR

submitted that as per the reasons, the case of appellant has been

selected for scrutiny on account of mismatch between income

declared by remittance in ITR and amount of remittance

received(Form 15CA) and therefore, the case of the appellant has

been selected for scrutiny on account of international transactions.

It was argued that Form 15CA is for information to be furnished for

payments to a non residents not being a company, or to a foreign

company and since the case of the appellant was selected for

scrutiny on account of international transaction, it was mandatory

for the AO to refer the same to the TPO.

263 of the Act. She argued that the ld. PCIT has passed the order

u/s 263 of the Act by invoking Explanation 2 to section 263 of the

Act, even though the same is not expressly written in the order.

29 ITA No. 3205/DEL/2017 During rebuttal the counsel for the appellant argued that admittedly

the ld. PCIT, while passing the impugned order u/s 263 of the Act,

has not invoked Explanation 2 to section 263 of the Act and,

therefore, the Ld. DR cannot take support of the same to justify the

exercise of jurisdiction by the ld. PCIT u/s 263 of the Act. It is

submitted that in an appeal against the order u/s 263 of the Act, the

ITAT cannot uphold the impugned order u/s 263 of the Act on the

grounds other than those taken by the Commissioner in his order and

therefore, the argument of the Ld. DR that Explanation 2 has been

invoked by the ld. PCIT is not tenable as the same is nowhere noted

to have been invoked by the ld. PCIT in its order. Reliance is placed

on the decision of the jurisdictional Punjab & Haryana High Court in

the case of CIT v. Jagadhari Electric Supply & Industrial Co. [[1983]

140 ITR 490] wherein the High Court dealt with a similar situation.

He also submitted that the case of the appellant has not been

selected on TP risk parameters or on the basis of the second

condition of Instruction no. 3 of 2016 and the contention of the Ld.

DR that the case of the appellant was selected for scrutiny on the

30 ITA No. 3205/DEL/2017 basis of international transactions is misplaced. The counsel for the

appellant submitted that the case of the was selected for scrutiny on

account of mismatch in remittance in ITR and the amount received

and this reason has nothing to do with the two reasons for selection

laid down in the Instruction No. 3 of 2016 and therefore, it was not

mandatory for the AO to refer the matter to the TPO. It is contended

that Form No 15CA is for reporting the foreign remittance and it may

be to AE or to anyone else, hence it cannot be linked with Transfer

pricing risk para meters.

the documents available on record. We are of the view that the AO

had issued a detailed questionnaire raising various queries. The

appellant had appeared from time to time and filed the detailed

replies to all the queries raised. Books of account were produced

along with the supporting vouchers which were examined by the AO.

The confirmed copies of account with PAN numbers of the parties to

whom sales and purchases were made, were filed before the AO.

The details of commission expense alongwith PAN numbers and TDS

31 ITA No. 3205/DEL/2017 deducted were duly filed before the AO. The AO had raised a

specific query about fresh loans raised during the year and reply was

filed that no fresh loans were raised. The sales made to four/five

parties as referred in the order u/s 263 of the Act has been made

with profit margin of 19% which is more than the industry norm. A

note was given alongwith the balance sheet that’s AS 11 is not

applicable to the assessee. The foreign exchange fluctuation is duly

recorded in the books of account. It is not the case of the ld. PCIT

that Books of account have not been examined by the AO. The

interest relating to the capital WIP is already capitalized by the

Assessee. The assessee had made purchases/imports from two

parties on CIF basis. The ld. PCIT has observed that goods have been

imported from Amira C Foods International DMCC but the port of

loading is Mundra port, India, whereas he has failed to consider the

reply of the appellant dated 17.02.2017 that the delivery of wheat

was from India at Krishna port and Mundra port since the wheat was

purchased by Amira C Foods International DMCC from M/s PEC Ltd.,

a government of India Enterprise and M/s STC Ltd. in open tender

32 ITA No. 3205/DEL/2017 system and wheat was dispatched directly from India from Krishna

port and Mundra port to Bangladesh. It is not the case of the LD.

PCIT that purchase vouchers and books of account were not

produced before the AO during the course of assessment

proceedings. Hence it cannot be said that this is a case of no enquiry

made by the AO. Merely because the ld. PCIT feels that further

enquiry should have been made does not make the order of the AO

erroneous.

was not mandatory for the AO to make a reference to TPO. The

assessee had explained before the ld. PCIT that its case does not

fall under the conditions referred to in the instruction no. 3 of 2016

and as such it wasn’t obligatory for the AO to make a reference to

TPO. The ld. PCIT has not dealt with this contention of the assessee

and has given a bald finding that AO should have referred to TPO as

per instruction no. 3 of 2016. The ld. PCIT has not specified under

which condition of instruction No. 3 of 2016, the AO should have

referred to TPO. The argument of the ld. DR that selection under

33 ITA No. 3205/DEL/2017 CASS was made because of mismatch in foreign remittent and Form

15CA, also doesn’t help the cause of the revenue. As per Rule 37BB,

the reporting in Form 15CA is in respect of payment made to non-

resident not being a company or to a foreign company. The reporting

is not limited or is not particularly in respect of payment made to

associated enterprise. We are of the view that the CASS selection

was not on the basis of TP risk parameters as envisaged in

instruction No. 3 of 2016 and as such the AO was not bound to make

a reference to the TPO.

response to notice u/s 263 of the Act stating that all the issues

raised by the ld. PCIT have been examined by the AO during the

course of assessment. The ld. PCIT has ignored the replies of the

assessee. He merely states that the reply has been filed by the

assessee but he nowhere discusses the contentions raised by the

assessee and why he does not agree with the contentions of the

assessee. The ld. PCIT has merely remitted the matter back to the

34 ITA No. 3205/DEL/2017 AO without making any enquiry himself. The ld. PCIT has mentioned

that the fresh loans have not been examined by the AO. The ld.

PCIT has not considered the contentions of the assessee that there is

no fresh loan. Similarly, the other replies of the assessee filed during

the course of assessment and in response to notice u/s 263 of the

Act have been totally ignored. No enquiry has been made by the ld.

PCIT. It was incumbent for the ld. PCIT to make some minimum

independent enquiry to reach to the conclusion that the order of the

AO is erroneous and prejudicial to the interest of revenue. The

reliance is rightly placed on the decisions of Delhi High Court in ld.

PCIT v. Delhi Airport Metro Express Pvt. Ltd. (supra) and Income Tax

Officer v. DG Housing Projects Limited (supra). The Hon’ble Delhi

High Court in Delhi Airport Metro Express Pvt. Ltd. (supra) has made

the following observation:

“10. For the purposes of exercising jurisdiction under Section 263 of the Act, the conclusion that the order of the AO is erroneous and prejudicial to the interests of Revenue had to be preceded by some minimal inquiry. In fact, if the ld. PCIT is of the view that the AO did not

35 ITA No. 3205/DEL/2017 undertake any inquiry, it becomes incumbent on the LD. PCIT to conduct such inquiry.”

the Act which has been inserted with effect from 01.06.2015

however we agree with the finding of the coordinate bench in the

case of Narayan Tatu Rane (supra), wherein it has been held that

Explanation cannot said to have overridden the law as interpreted by

the various High Courts, where the High Courts have held that before

reaching a conclusion that the order of the AO is erroneous and

prejudicial to the interest of revenue, the Commissioner himself has

to undertake some enquiry to establish that the assessment order is

erroneous and prejudicial to the interest of revenue. In the case of

Narayan Rane a doubt is also expressed regarding the applicability

of Explanation 2, which was inserted by Finance Act 2015 w.e.f.

01.06.2015, the bench also observed that if the Explanation is

interpreted to have overridden the law as laid down by various High

Courts, then the same would empower the Pr. CIT to find fault with

each and every assessment order and also to force the AO to conduct

enquiries in the manner preferred by the Pr. CIT, thus prejudicing

36 ITA No. 3205/DEL/2017 the mind of the AO, however, the intention of the legislature behind

the explanation could not have been so as the same would lead to

unending litigation and no finality in the legal proceedings.

application filed by the assessee has become infructuous and accordingly dismissed as having become infructuous.

The order is pronounced in the open court on 29.11.2017.

Sd/- Sd/-

[SUDHANSHU SRIVASTAVA] [B.P. JAIN] JUDICIAL MEMBER ACCOUNTANT MEMBER

Dated: 29th November, 2017 VL/

37 ITA No. 3205/DEL/2017 Copy forwarded to: