MSM SATELLITE (SINGAPORE) PTE. LTD,MUMBAI vs. JDIT (IT) RG 4, MUMBAI

सुनवाई की तायीख / Date of Hearing : 28.09.2016 घोषणा की तायीख /Date of Pronouncement : 19.10.2016 आदेश / O R D E R

PER D. KARUNAKARA RAO, AM:

“1. On the facts and circumstances of the case and in law, the Hon‟bel DRP erred in dismissing the application filed by the appellant in Form 35A in limine by holding that the application is invalid and non-est.

2. On the facts and circumstances of the case and in law, the Hon‟ble DRP erred in not adjudicating the appellant‟s case on merits.

3. On the facts and circumstances of the case and in law, the Hon‟ble DRP failed to appreciate that the defect pointed out was a curable defect and should have so held when the appellant had filed corrected Form 35A.

4. Assessee filed its objections to the DRP in Form No.35A on 23.4.2013. However, the Form No. 35A filed by the assessee is only a scanned copy containing the signature of the concerned person. Before the DRP, the maintainability of the scanned copy of the Form No.35 (said application) came up for discussion in the very first hearing on 13.11.2013. For the first time, the DRP gave a show cause notice to the assessee proposing to treat the said scanned copy of the application in Form No.35A as „non-est‟ and proposed to dismiss the same in limine. Assessee was given time till 2.12.2013 to respond to the said show cause notice. In response, vide letter dated 28.11.2013, the Assessee‟s Representative submitted that original Form No.35A could not be furnished to replace the scanned copy which is already with DRP, within the prescribed time of 30 days for the reasons viz (i) the assessee geographically located in Singapore; (ii) the signed original application could not be received in India in time; (iii) to meet the dead lines, assessee filed the application with colour scanned copy of Form No.35 with the intention to replace the same with the original one at the time of hearing before the DRP; (iv) there was a change in the tax consultant / AR of the assessee and the responsibility of replacing the scanned copy with the original application has missed inadvertently. Assessee also argued strongly on the curability of the said lapse / irregularity / defect. In this regard, assessee relied on various decisions and argued that the said defect is rectifiable u/s 292B of the Act. Assessee was ready to furnish the application in original Form No.35A which was not accepted by the DRP. On hearing the above, DRP decided the priliminary issue about the maintainability of such application being a scanned copy of the original Form No.35A. The DRP discussed the assessee failure to replace the scanned copies with the original signed documents and debated on the negligence of the assessee. They also discussed the responsibility of the citizen to abide by the rules and procedures prescribed in the law. The DRP equated this defect / mistake to the fact of the return of income filed without signature. He also mentioned that the proceedings before the DRP constitute a „pre-assesssment proceedings‟. Further, stating that when the assessee failed to remove the defect in the return of income, the said return of income will be treated as non-est and the similar fact is attributed to the failing to file Form No.35A in original. Further, responding to the assessee‟s corrected application in Form No.35A, the DRP is of the opinion that the same is not proper as the proceedings before the DRP are different from thus before the appellate authority under the Statute and they are only „pre- assessment proceedings‟. Therefore, the decisions cited by the assessee which primarily relates to the proceedings before the CIT (A) are distinguishable on facts. Further, responding to the AR‟s argument to treat the assessment proceedings as „time barred‟ as copy of Form No.35A filed before the AO was also a scanned copy and the AO should have considered the same as „non-est‟ and therefore, completed the assessment by holding that the assessee had not opted for filing the objections before the DRP. In reply, the DRP took notice of the assessee‟s intimation to the AO about its intention to file the objections before the DRP and concluded that the assessment order is not time barred. Eventually, DRP held that the scanned copy application of Form No.35A is invalid and non-est. Accordingly, DRP dismissed the application in limine. Relevant lines from the DRP‟s direction dated 4.12.2013 (at page 10 and 11) are extracted as under:-

...............It is trite law that an application made before any authority under prescription of law has to be dealt with by that authority itself. In the instant matter it means that the application filed before the DRP in number 35A, in all respects and aspects of the application, was to be dealt with by the DRP itself. The assessing officer, therefore, could not have taken a view on the maintainability of the application or on the merits of each of the objections raised before the DRP. This was within the sole purview of this DRP. This decision is now being taken and the AO will complete the assessment in compliance of these directions being issued. Based on the discussion in paras supra, and in the facts and circumstances of the case and in law, we hold the assessee‟s application in form number 35A as invalid and non-est. It is accordingly dismissed in limine.

by the assessee on merits. Subsequently, assessment order dated 10.1.2014 u/s 143 (3) read with section 144C(13) of the Act was passed assessing the total income of the assessee at Rs. 282,48,09,813/-, after making various additions on accounts of royalty income, interest income, advertisement income, treating the distribution income as royalty income etc. Aggrieved with the above order of the AO and the DRP, assessee is in appeal before the Tribunal.

6. During the proceedings before us, Shri P.J. Pardiwalla, Ld Counsel for the assessee narrated the above cited facts, submissions and legal propositions etc. Ld Counsel for the assessee‟s arguments revolve around the following: (i) filing application before the DRP by way of scanned copy of From no.35A is a curable defect / irregularity. The provisions of section 292B of the Act support the same; (ii) assessee could not furnish the application in original due to the limitation of 30 days and it took time for sending the original application from Singapore to India. After receipt in India, the same could not be filed before the DRP due to the fact of change of the Authorized Representative in India to represent before the DRP; (iii) no defect notice / show cause notice was received by the assessee with intimation to remove the defects, if any, till the first hearing of the application by the DRP. Otherwise, Ld Counsel for the assessee brought our attention to various decisions and suggested institution of DRP was incorporated in the Statute to do away with the well existed proceedings before the first appellate authority ie CIT (A). The DRP proceedings constitute „appellate proceedings‟ in substance and therefore, the events relatable to the removable of defects are equally applicable to the DRP. Referring to the assessee‟s efforts in sending scanned copies of the application to the DRP, Ld Counsel for the assessee submitted that assessee‟s intention is undisputedly clear and they want to exploit the right of filing application before the DRP seeking directions to the AO. Taking clue from the DRP‟s order, Ld Counsel for the assessee argued by stating that the assessment order made by the AO on 10.1.2014 should be treated time barred if the impugned application to the DRP is treated as „non-est‟. Elaborating the same, Ld Counsel for the assessee submitted that the DRP cannot dismiss the application as non-est and treated the assessment order as valid one. He also mentioned that this issue has come up for judicial scrutiny for the first time and they are not binding / persuasive precedents on this issue. Finally, he submitted that the application filed on 13.4.2013 is otherwise complete in all respects as it is validly signed by the Authorized Signatory and filed in time ie before the expiry of 30 days limited prescribed in the Act. He also summed up by saying that it is a curable defect and assessee‟s attempt to file original Form No.35A was not accepted by the DRP for the reasons not knows to the assessee.

1.

1. Failure to file the Form 35A ( a kind of appeal memo) in original instead of the scanned copy before the DRP, 2. Failure to replace the scanned copy by filing the same in original immediately thereafter; 3. Notwithstanding, assessee fails to pray for the condonation of delay, if any, in filing the said Form No 35A, and 4. Failure of maintaining the continued flow of information to the newly appointed AR of the assessee. Assessee changed the AR for dealing with the DRP related matters after the scanned copy was filed.

10. Further, some of the list of inadequacies from Revenue side include: 1. Failure to reject the Form No.35A in scanned copy at the threshold stage itself, and why the officers have not taken any action on the said defect Form No. 35A and also against the erring officials / officers; 2. Failure to issue an appropriate defect notice at appropriate time calling for removal of the defect, if any, without waiting for more than 7 long months ie till the date of hearing of the application before the DRP. DRP issued a show cause notice for the first time only during the hearing proceedings, 3. Failure in appreciating the same when the scanned copy of Form No. 35A is otherwise in order in all respects bearing correct signature of the person, who is duly authorised in this regard, etc.

11. In the light of the above stated factual position, we proceed to analyse the provisions of section 292B of the Act, intent in of the assessee etc before deciding the first four grounds of appeal

. A. Legal Provisions:

11. Section 292B of the Income Tax Act relates to "Return of income, etc., not to be invalid on certain grounds." and the same read as under,- Sec. 292B. No return of income, assessment, notice, summons or other proceeding, furnished or made or issued or taken or purported to have been furnished or made or issued or taken in pursuance of any of the provisions of this Act shall be invalid or shall be deemed to be invalid merely by reason of any mistake, defect or omission in such return of income, assessment, notice, summons or other proceeding if such return of income, assessment, notice, summons or other