ACIT, CENTRAL CIRCLE- 2, NEW DELHI vs. MIDEAST INTEGRATED STEELS LTD., NEW DELHI

Contesting the aforesaid additions, the assessee filed an appeal before learned first appellate authority. In course of proceedings before learned first appellate authority, the assessee canvassed an additional ground challenging the validity of the assessment order due to invalid notice issued under section 143(2) of the Act. While deciding the appeal, learned first appellate authority granted substantial relief to the assessee on merits by restricting the total addition to Rs.1,25,30,213/-.

Before us, learned counsel appearing for the assessee submitted that the notice issued under section 143(2) of the Act is invalid, as, it was issued prior to filing of return of income by the assessee. He submitted, a valid notice under section 143(2) of the Act being a sine qua non for a valid assessment order under section 143(2) of the Act, any lapse in issuing a valid notice under section 143(2) of the Act will render the assessment order invalid.

Per contra, learned Departmental Representative submitted, though, notice under section 143(2) of the Act was issued and served on the assessee prior to filing of return, however, it is a fact on record that the assessee has fully participated in the assessment proceedings. Therefore, infirmity, if any, in the notice issued under section 143(2) of the Act, would get cured in terms of section 292BB of the Act. In support of such contention, he relied upon the following decisions:

Proceeding further, he submitted, though, the assessee had not filed the return of income prior to issuance of notice under section 143(2) of the Act, however, drawing our attention to letter dated 27.12.2021 of the Assessing Officer, he submitted, notice under section 143(2) of the Act was issued based on Form 29B, Form 3CA and Form 3CEB furnished by the assessee.

We have considered rival submissions in the light of judicial precedents relied upon and perused the materials on record. So far as the primary facts are concerned, there is no dispute that for the impugned assessment year, the assessee had filed its return of income on 26.12.2016. Whereas, as per the observations of the Assessing Officer in the body of the assessment order, notice under section 143(2) of the Act was issued to the assessee on 23.09.2015. Thus, it is established on record that notice under section 143(2) of the Act was issued and served on the assessee prior to the filing of the return of income by the assessee.

Thus, the provisions of section 143 read as a whole, makes it clear that assumption of jurisdiction to make an assessment under section 143(3) of the Act is based on notice issued under section 143(2) of the Act, which gets triggered only upon filing of return of income either under section 139(1) of the Act or in response to notice issued under section 142(1) of the Act.

In the facts of the present appeal, undisputedly, on the date of issuance of notice under section 143(2) of the Act on 23.09.2015, there was no return of income filed by the assessee either under section 139, or in response to notice issued under section 142(1) of the Act. Therefore, there was no occasion for the Assessing Officer to issue notice under section 143(2) of the Act in absence of a return of income. More so, when assessee’s case was selected under manual scrutiny, which presupposes that the Assessing Officer must have examined all the facts and materials available on record. Therefore, the very initiation of assessment proceedings under section 143(3) of the Act, suffers from serious jurisdictional error and infirmity.

Before us, learned Departmental Representative has made an attempt to make out a case in favour of the Department by submitting that notice under section 143(2) of the Act was issued based on Form 29B, Form 3CA and form 3CEB. However, we are not impressed with such submission.

The provision contained under section 143(2) of the Act makes it clear that only upon filing of return of income proceedings could have been initiated. Certainly Form 29B, Form 3CA and Form 3CEB cannot be considered as return of income in terms of section 139 of the Act. Though, in the assessment order, the Assessing Officer has referred to only a single notice dated 23.09.2015 issued under section 143(2) of the Act, however, in letter dated 27.12.2021, the Assessing Officer has referred to two more notices under section 143(2) of the Act issued on 26.05.2016 and 25.07.2016. Even assuming that such notices were actually issued, however, they were issued prior to the filing of return of income on 26.12.2016.

It is fairly well settled that an assessment order under section 143(3) of the Act can only be passed based on a valid notice issued under section 143(2) of the Act. In this context, we may refer to a decision of the Hon’ble Gujarat High Court in case of PCIT Vs. Marck Biosciences Ltd. (supra).

Insofar as the decision relied upon by learned Departmental Representative in case of Sumitra Menon Vs. ACIT (supra), notice under section 143(2) of the Act was validly issued, but as claimed by the assessee, it was never served on him. However, the Tribunal after verifying the facts recorded a factual finding that the notice was validly served on the assessee. Therefore, the Hon’ble High Court upheld the decision of the Tribunal. In case of Josh Builders & Developers (P.) Ltd. Vs. PCIT (supra), the facts are quite similar as the Tribunal recorded a finding of fact that notice under section 143(2) of the Act was validly served on the assessee and the assessee without any objection participated in the assessment proceedings. Therefore, any defect in the notice was cured under section 292BB of the Act.

However, facts are completely different in the present case, as, the notice issued under section 143(2) of the Act was prior to filing of return of income by the assessee, at which point of time, the provisions of section 143(2) of the Act could not have got triggered. Therefore, the very assumption of jurisdiction by the Assessing Officer was invalid. That being the case, section 292BB of the Act cannot come to the rescue of the Department.

A reading of section 292BB makes it clear that if any notice, which is served upon the assessee in time and in accordance with the provisions of the Act, then such assessee can be precluded from taking any objection qua proceeding or inquiry under this Act on the ground of invalidity of the notice. Thus, the provisions postulate that firstly, the notice has to be served in time, and secondly, it has to be in accordance with the provisions of the Act.

Thus, considering the overall facts and circumstances of the case in the light of ratio laid down in the decisions cited before us, we have no hesitation in holding that the notice issued under section 143(2) of the Act is invalid. Consequently, the impugned assessment order is also invalid. Therefore, we quash the assessment order. Impugned order of learned first appellate authority is hereby set aside.

In view of our decision in ground no. 3 & 3.1 of assessee’s appeal, ground nos. 1 and 2 in assessee’s appeal as well grounds raised in Revenue’s appeal have become infructuous.

In the result, assessee’s appeal is partly allowed, whereas, Revenue’s appeal is dismissed.