LOKESH KHANDELWAL,MUMBAI vs. PCIT- CENTRAL JAIPUR, JAIPUR

PDF · subscribers
ITA 123/JPR/2022Status: DisposedITAT Jaipur27 May 2022AY 2018-194 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the PCIT passed the order under Section 263 without granting sufficient opportunity of being heard to the assessee. Therefore, the matter was remanded back to the PCIT for fresh adjudication.

What were the facts?

The assessee's case was selected for scrutiny after a search operation. The Assessing Officer completed the assessment with additions. The PCIT initiated proceedings under Section 263, alleging the AO failed to initiate penalty proceedings correctly.

What were the issues?

Whether the PCIT erred in passing an order under Section 263 without providing a proper hearing to the assessee and whether the PCIT has the authority to direct the initiation of penalty proceedings under Section 271AAB.

Which sections of the Income-tax Act were involved?

Section 263,Section 143(3),Section 153B(1)(b),Section 271AAB(1A),Section 139,Section 132

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(2)Show list

Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.

Income Tax Appellate Tribunal, JAIPUR BENCH-A,VC, JAIPUR

Before: DR. M.L. MEENA, AM & DR. S. SEETHALAKSHMI, JM vk;dj vihy la-@ITA No. 123/JP/2022

PER DR. MITHA LAL MEENA, A.M. This is an appeal filed by the assessee against the order of ld. PCIT (Central) Jaipur dated 25.03.2022 for the assessment year 2018-19. The assessee has raised the following grounds of appeal :-

1.

1. On the facts and circumstances of the case as well as in law, the learned Principal Commissioner of Income Tax (PCIT) has erred in passing an order u/s 263 of the Income Tax Act, 1961, without granting the opportunity of being heard to the appellant and without considering the provision of law.

2. On the facts and circumstances of the case as well as in law, the learned Principal Commissioner of Income Tax (PCIT) has erred in considering the order passed u/s 143(3) r.w.s. 153B(1)(b) of the Income Tax Act, 1961 by the learned Assessing Officer is erroneous and prejudicial to the interest of the revenue, on the issue of non-initiating the penalty proceedings u/s 271AAB(1A) of the Income Tax Act, 1961, without appreciating the facts and circumstances of the case.

3. On the facts and circumstances of the case as well as in law, the learned Principal Commissioner of Income Tax (PCIT) has erred in assuming jurisdiction u/s 263 of the Income Tax Act, 1961 for non-initiating the penalty proceedings u/s 271AAB(1A) of the Income Tax Act and directing the learned Assessing Officer to initiate penalty proceedings, 1961, without appreciating the facts and circumstances of the case.

4. On the facts and circumstances of the case as well as in law, the learned Principal Commissioner of Income Tax (PCIT) has erred in giving direction to the learned Assessing Officer to initiate and levy penalty under the requisite sections as mentioned in the show cause notice i.e. u/s 271AAB(1A) of the Income Tax Act, 1961, after arriving at due satisfaction independently, without considering the facts and circumstances of the case.

5. The appellant craves leave to add, amend, alter or delete the said ground of appeal.

2.

The brief facts of the case are that the assessee is an individual and derives income from salary, house property and other sources. The assessee filed his return of income under section 139 of the IT Act, 1961 on 28.09.2018 declaring total income of Rs. 1,73,83,680/-. A search and seizure operation under section 132(1) of the Income Tax Act, 1961 was carried out on 07.09.2017 at the various premises of “Resonance Group, Kota” to which the assessee belongs, including the premises of the assessee. A number of persons/premises covered u/s 132 of the IT Act, 1961. Cash, jewellery and other documents found and seized from some persons’ residence and business premises. The assessee was covered under search proceeding. The case of the assessee was also selected for scrutiny through CASS.

The AO completed the assessment under section 143(3) read with section 153B(1)(b) of the IT Act and computed the total income of the assessee at Rs. 2,23,25,630/- by making various additions.

3.

On examination of the assessment records, the ld. PCIT has observed that the Assessing Officer had failed to correctly initiate penalty proceedings. Hence a show cause notice under section 271AAB(1A) of the Act was issued to the assessee on 07.03.2022 fixing the case for hearing on 14.03.2022. Against the said notice, assessee sought the adjournment and thereafter, filed his reply on 25.03.2022.

However, the ld. PCIT without considering the submissions of the assessee passed the order on 25.03.2022.

4.

Aggrieved by the order of the ld. PCIT, now the assessee is before us.

5.

We have heard rival submissions and perused the material available on record. In the first ground, the assessee has challenged before us that the assessee was not granted sufficient opportunity of being heard and without considering the provisions of law passed the order under section 263 of the IT Act. Alternatively, the ld. A/R submitted that the ld. PCIT is not authorized under section 271AAB to initiate penalty proceedings, only the AO and CIT (A) has a power to initiate the penalty proceedings. Therefore, the ld. PCIT cannot direct the AO to reconsider the initiation of penalty proceedings under section 271AAB as the ld. PCIT is not authorized to do so. In support of his contention, the ld. A/R placed reliance on the decision of Hon’ble Punjab & Haryana High Court in case of CIT vs. Rakesh Nain Trivedi, (2016) 128 DTR 309 (P&H) and Hon’ble Rajasthan High Court in case of CIT vs. Keshrimal Parasmal (1986) 157 ITR 484 (Raj.).

6.

After considering the totality of facts and circumstances of the case and the case laws cited before us, we are of the considered view that in the interest of 4 Shri Lokesh Khandelwal, Mumbai. natural justice, it will be appropriate to remand the matter back to the file of the ld. PCIT to adjudicate the matter afresh after affording sufficient opportunity of being heard to the assessee and considering the submissions of the assessee.

7.

Since we have remanded the matter back to the file of the ld. PCIT for adjudication afresh, the remaining grounds have become infructuous and need no adjudication.

8.

In the result, appeal of the assessee is allowed for statistical purposes.

Order pronounced in the open court on 27/05/2022.

Similar judgments

Other orders that rely on the same authority or decide the same section.

More judgments on Section 263

All 13,616 judgments and leading authorities on Section 263 →

Latest GST High Court judgments

Search GST case law →