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Facts
Two assessees filed appeals against orders from the CIT(A) for the Assessment Year 2017-18. The Assessing Officer who originally framed the assessments was located in Hubli, Karnataka, prompting an inquiry into the territorial jurisdiction of the ITAT Panaji Bench to hear these appeals.
Held
The Tribunal, relying on Supreme Court precedent in `PCIT Vs ABC Paper Ltd.` and ITAT Standing Orders, held that the 'situs of the assessing officer' is the decisive factor for determining appellate jurisdiction. As the Assessing Officer was situated outside the defined territorial limits of the Panaji Bench, the appeals were deemed not maintainable.
Key Issues
Whether the ITAT Panaji Bench has territorial jurisdiction over appeals where the Assessing Officer is located outside its specified geographical area.
Sections Cited
253(1), 250, 127
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Income Tax Appellate Tribunal, PANAJI BENCH, PANAJI
Before: HON’BLE SHRI PAVAN KUMAR GADALE & SHRI G. D. PADMAHSHALI
V/s Asstt. Commissioner of Income Tax, Central Wing, Central Circle, Hubli . . . . . . . Respondent Appearances Assessee by : None for the Assessee Revenue by : Capt. Pradeep Arya [‘Ld. DR’] Date of conclusive Hearing : 07/01/2025 Date of Pronouncement : 07/01/2025 ORDER PER GD. PADMAHSHALI; These two appeals are instituted by different assessees u/s 253(1) of the Income Tax Act, 1963 [‘the Act’ hereinafter] impugns DIN & Order No. ITBA/APLS/S/250/2022-23/1044553195(1) & 1044552896(1) both dt. 08/08/2023 passed by Ld. Commissioner of Income Tax Appeals-2, Panaji [‘Ld. CIT(A)’ hereinafter] u/s 250 of the Act anent to assessment year 2017-18 [‘AY’ hereinafter].
ITAT-Panaji Page 1 of 4
Manjunath Habib & Vishnusa Habib Vs ACIT & 081/PAN/2023 AY: 2017-18 2. These cases were called twice; none appeared at the behest of appellants. On Revenue’s request and for the sake of brevity after a mindful consideration of limited common issue involved therein, this twin cases are heard together in absence of appellants ex-parte u/r 24 of ITAT- Rules, 1963 for being disposed-off by common & consolidated order.
It emerges at the very outset from the Ld. DR’s submissions that; in this twin cases the assessing officer who framed the respective original assessments was the Asstt. Commissioner of Income Tax, Central Wing, Central Circle, Hubli city of Dharwad district of Karnataka State. It is contended that, since the situs of the assessing officer who exercised the assessment jurisdiction over these appellants falls outside the jurisdiction of Income Tax Appellate Tribunal, Panaji Benches Panaji, hence these appeals are to be dismissed as not- maintainable. To drive home former contention the Ld. DR beside pressing into service the standing orders of ITAT has also relied upon the judgement rendered in ‘PCIT Vs ABC Paper Ltd.’ [2022, 447 ITR 1 (SC)]. Per contra, nothing contrary was brought/placed on record by these appellants to dismantle the respondent’s assertion and to invalidate the effective standing orders of the ITAT in force. ITAT-Panaji Page 2 of 4
Manjunath Habib & Vishnusa Habib Vs ACIT & 081/PAN/2023 AY: 2017-18 4. We have heard the Revenue on limited issue of jurisdiction of this bench and subject to rule 18 of ITAT Rules, 1963 perused the material placed on records and considered the former issue in the light of settled position of law. We are mindful to state here that, although certain benches of the Tribunal exercise its territorial jurisdiction over more than one state, however the explanation 4 to Standing Order dt. 01/10/1997 issued under rule 4(1) of Income Tax Appellate Tribunal Rules, 1963 categorically prescribes that; the ordinary jurisdiction of the Tribunal should be based on the location of the Jurisdictional Assessing Officer. Underpinning the above principle, the Hon’ble Supreme court in ‘PCIT Vs ABC Papers Ltd.’ (supra), has put the issue of jurisdiction to rest by holding that, the ‘situs of the assessing officer’ is the only decisive key factor for determining the jurisdiction of appellate forum irrespective of any administrative order passed u/s 127 of the Act in relation to transfer of cases. The former ratio in considered view also applies in deciding the jurisdiction of second appellate authority.
We say so for the cementing reasons that, the Hon’ble President of ITAT vide order dt. 19/10/2001 amended the territorial jurisdiction of this ITAT Panaji Benches, Panaji (Goa) by confining it to (a) State of Goa comprising two districts viz; North Goa & South Goa (b) Belgaum ITAT-Panaji Page 3 of 4 Manjunath Habib & Vishnusa Habib Vs ACIT & 081/PAN/2023 AY: 2017-18 District of Karnataka State (c) Mangalore, Karwar and Uttara Kannada District of Karnataka State. Subsequently vide order dt. 04/10/2002 the jurisdiction of this ITAT Panaji Bench, Panaji further amended by limiting it to (a) The State of Goa (b) Belgaum District & ‘Karwar Taluka of Uttara Kannada District’ of Karnataka State.
Now coming to present twin cases, the clinching factual position that, the situs of the assessing officer who framed respective assessments in appellant’s cases was Hubli city of Dharwad District of Karnataka State which admittedly falls beyond the territorial jurisdiction of Panaji Tribunal/Benches. Therefore, going by the Amended Standing Order (supra) this Bench ad-idem does not have jurisdiction to entertain the present appeals. In view thereof, we dismiss the instant twin appeals in limine as ‘not-maintainable’ with a grant of leave to institute them before an appropriate bench of the Tribunal which in law exercises jurisdiction over the Ld. AO who framed the respective assessments.
In result, both the appeals are DISMISSED as above. In terms of rule 34 of ITAT Rules, 1963 these orders are pronounced in the open court on date mentioned herein before.