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Income Tax Appellate Tribunal, DELHI BENCH ‘SMC’ : NEW DELHI
Before: SHRI H.S. SIDHU
Tribunal vide order dated 29.10.2014 in the first round of litigation dismissed the appeal filed by the Assessee who has carried the matter before the Hon’ble High Court of Allahabad by way of filing the appeal bearing ITA 87 of 2009 and the Hon’ble High Court vide order dated 30.3.2017 has passed the following order:-
“The present income tax appeal under Section 260 A of the Income Tax Act, 1961 (hereinafter referred to as the 'Act') has been filed by the assessee against the order dated 2.3.2009 of the Income Tax Appellate Tribunal, Delhi Bench, New Delhi for the assessment year 1997-98.
The above appeal was admitted on the following questions of law:-
(A) Whether on the facts and circumstances of the case, the ITA T was correct to hold that not mentioning of assessment year in the notice u/s 148 dated 11.5.2000 would not make the reassessment proceedings illegal since the 142(1) notice dated 13.6.2000 mentioned the assessment year and the assessee was aware of the fact that the proceedings uls 148 has been initiated for A. Y. 1997-98?
(B) Whether the ITAT has rightly ignored that service of the valid notice uls 148 is a condition precedent to assume jurisdiction of reassessment and mere knowledge or?
(C) Whether non supply of the reasons alongwith the notice uls 148 of the Act can validate the reassessment proceedings. Mithlesh Kumar Tripathi Vs. CIT 2006 UPTC 155?
(D) Whether the reassessment order passed uls 144/148 of the Act, was not invalid and rightly affirmed by ITAT, when the notice uls 143(2) of Act was not served on the appellant, as provided under Clause (b) of proviso to section 148(1) of Act, as inserted by Finance Act, 2006, effective from 01.10.1991?
(E) Whether the ITAT rightly affirmed the invoking of section 69A of the Act holding that the appellant had a capital of Rs. 1,50,000/- to Rs. 1,75,000/- without bringing any material on record?
Briefly it has been contended by the assessee that a notice initiating re-assessment proceedings to the assessment year 1997-98 had been issued against him dated 11.5.2000 without any reference to a assessment year. Subsequently, on 13.6.2000 a notice under Section 142(1) of the Act was issued in respect of assessment proceedings for the assessment year 1997 -98. Thereafter, on 4.7.2000 an exparte assessment order was passed under Section 144/148 of the Act in the case of the assessee for the assessment year 1997-98.
It has been further shown to us that In the appeal against the reassessment order dated 4.7.2000, the assessee had raised specific ground setting up invalidity in the reassessment proceedings on account of non-disclosure of the assessment year. In the reassessment notice dated 13.6.2000.
The CIT (Appeals) dismissed the appeal on 28.2.2001 without adjudicating the aforesaid ground. In further appeal to the Tribunal again the assessee raised the specific ground setting up invalidity of the reassessment proceedings for reasons of non disclosure of the assessment year In the reassessment notice.
We have heard Sri Suyash Agarwal, learned counsel for the assessee and Sri Praveen Kumar, learned counsel for the department. At the very outset, Sri Suyash Agarwal, learned counsel for the assessee has confined his argument on question no. 1.
The Tribunal by its impugned order, dealt with the aforesaid objection raised by the assessee and negatived his claim. According to the Tribunal the assessee having not raised this ground at the stage of reassessment proceedings itself, it had conceded the same and the assessee did not have any grievance at that time. Thereafter the Tribunal has also relied on the notice issued under Section 142(1) of the Act dated 13.6.2000 to come to the conclusion that the reassessment proceedings were valid.
It is settled law that the reassessment notice is a jurisdictional notice and it is equally settled law that ground of lack of jurisdiction may be raised at a subsequent stage as well. In the instant case the reassessment order was admittedly an exparte order and, therefore, there was no occasion for the assessee to have conceded to the reassessment proceedings.
Further, in the instant case, it is clearly being shown by the assessee that he had raised specific ground both before the CIT (Appeals) and also before the Tribunal, challenging the jurisdiction of the Assessing Officer.
This Court in the case of Smt Prabha Rani Agarwal Vs. Income Tax Officer and another reported in 2013 (351) ITR 275 (All) has held as under:-
16. In the case of Laxmi Narain Anand Prakash 46 STC 71 (All) [FBI [1980J UP Tax Cases 125 (All), a Full Bench of this Court has held that further notice under Section 21 of the UP. Sales Tax Act, 1948, having been improperly served the initiation of proceedings was without jurisdiction and it could not be validated by participation of the assessee in the proceedings and the invalidity of the notice goes to the very root of the matter and the whole proceedings has been vitiated in law. If it is found that the notice instead of being addressed to the dealer was addressed to an entity which did not exist, the defect in the notice was fatal to the assumption of jurisdiction by a Sales Tax Officer.
Further the Court had also held as under:-
From the aforesaid decisions, it follows that (i) a question relating to jurisdiction which goes to the root of the matter can always be raised at any stage, be in appeal or revision, (ii) initiation of proceedings under section 147 of the Act and/or service of notice are all questions relating to assumption of jurisdiction to assess escaped income, (iii) if an issue has not been decided in appeal and the matter has simply been remanded, the same can be raised again notwithstanding with the fact that no further appeal has been preferred, (iv) in the reassessment proceedings, relief in respect of item which was not originally claimed cannot be claimed again as the reassessment proceedings are for the benefit of the Revenue and (v) relief can only be claimed in respect of the escaped income. Applying the principles laid down in the aforesaid cases to the facts of the present case, we find that in the first round of proceedings before the Commissioner of Income Tax (Appeals), the appellant had specifically questioned the validity of the proceedings initiated under section 148 of the Act. That issue was not decided by the Commissioner (Appeals) who had remanded the matter for fresh assessment after providing opportunity of hearing. The question relating to the jurisdiction assumed under section 147/148 of the Act goes to the very root of the matter and it can be raised in appeal for the first time. The appellant had raised this question again in appeal and, therefore, it was incumbent upon the Commissioner of Income Tax (Appeals) to adjudicate upon the grounds taken before him. In fact, he had casually observed that the proceedings under section 148 of the Act had been validly initiated but, wrongly applied the principles laid down by the Apex Court in the case of Sun Engineering Works P. Ltd. [1992] 198 ITR 297 (SC).
Before the Tribunal, the appellant had challenged the adverse findings recorded by the Commissioner of Income Tax (Appeals) by raising 4 specific grounds which we have already reproduced hereinbefore. The Tribunal had erred in law in declining to permit the appellant to raise those grounds.
The approach of the Commissioner of Income Tax (Appeals) is erroneous in law for the reason that in the grounds of appeal filed against the order dated 21.03.1997, a specific ground relating to validity of proceedings initiated under section 148 of the Act had been taken which was not gone into by the Commissioner of Income Tax (Appeals) while setting aside the assessment.
The principles laid down by the Apex Court in (supra) would not apply as the appellant is not claiming any deduction or relief on the taxibility of any item in the reopened assessment proceedings which had not been claimed in the original assessment. The Tribunal had also erred in law in holding that as no appeal had been filed by the appellant against the order 05.02.1998 passed by the Commissioner of Income Tax (Appeals), the same had become final and the appellant cannot be permitted to raise any ground relating to the validity of the proceedings under section 148 of the Act in the remand proceedings.”
In view of the above, we are of the view that the issue of validity of reassessment proceedings is a jurisdictional issue. It goes to the root of the matter. The Tribunal ought to have examined the ground no. 3 raised in the assessee’s appeal on its merit without being prejudiced by the facts that th reassessment order has been passed on the exparte basis in which the proceedings the assessee has not objected to the initiation of the reassessment.
Accordingly, question no. 1 is answered in favour of the assessee and against the department.
The appeal is allowed. The order of the Tribunal is set aside and the matter is remitted to the Tribunal to decide afresh in accordance with law.”
Accordingly, the case was fixed for hearing before the SMC- Bench on 28.05.2018 for the adjudication of the following ground:-
That the Income Tax Officer, Budaun, issued a notice u/s. 148 dated 11.05.2000 which does not bear any assessment year for which he had issued this notice, hence, it was a invalid notice which cannot be given any power to the Income Tax Officer to proceed in the case of A.Y. 1997-98 u/s. 148 of the Income tax Act, 1961. Photocopy of this notice is enclosed as Appendix ‘A’.
At the time of hearing Ld. Counsel of the assessee filed a photocopy of the notice dated 11.5.2000 issued u/s. 148 of the Act and stated that in this notice the AO has not mentioned the assessment year. On asking from the Bench, Ld. Counsel of the assesse certified its true copy. Hence, he stated that the notice in dispute is defective and therefore, the reassessment proceedings may be quashed. To support his contention, he filed the copy of the following case laws:-
I) Hon’ble Supreme Court of India decision dated 2.9.2971 in the case of CIT vs. Kurban Hussain Ibrahimji Mithiborwala reported (1971) 82 ITR 921 (SC).
II) ITAT, ‘A’ Bench, Hyderabad decision dated 15.3.1984 in the case of ITO vs,. N.
Janardhana Reddy passed in ITA No. 1064(Hyd.) of 1990 (AY 1983-84).
3.1 The Bench asked the Ld. DR to produce the original record of the assessment specially the notice u/s. 148 of the Act dated 11.5.2000 issued by the AO for reopening the assessment year in dispute. Ld. Sr. DR produced a copy of the said notice on record and also on the directions of the Bench, she filed the certified true copy thereof and stated that the assessment year 1997-98 is very much written in the notice in dispute, hence, the contention raised by the Ld. Counsel of the assessee is wrong and his appeal may be dismissed.
3.2 After hearing both the parties and after perusing the certified