SYED AHMED ZEESHANUDDIN,HYDERABAD vs. ADIT (INTERNATIONAL TAXATION)-2 , HYDERABAD

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ITA 156/HYD/2024Status: DisposedITAT Hyderabad29 October 2024AY 2017-18Bench: SHRI MANJUNATHA G. (Accountant Member), SHRI K.NARASIMHA CHARY (Judicial Member)14 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the assessment order was passed beyond the limitation period prescribed under Section 153(2) of the Income Tax Act. Therefore, the assessment order was quashed.

What were the facts?

The Assessing Officer (AO) invoked Section 153C based on information found during a search of a third party, alleging undisclosed income from property sale. The assessee argued that the assessment order was time-barred.

What were the issues?

Whether the assessment order passed under Section 153C read with Section 144C was barred by limitation as per Section 153(2).

Which sections of the Income-tax Act were involved?

Section 153C,Section 144C,Section 153(2),Section 148

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, HYDERABAD BENCHES “A”, HYDERABAD

Before: SHRI MANJUNATHA G. & SHRI K.NARASIMHA CHARY

Hearing: 09/10/2024

Heard together (2 matters)

ITA No.156/Hyd/2024
ITA No.157/Hyd/2024

Read from the judgment's own cause title. This page is filed under one of them.

per the sale deed, the assessee had paid total sale consideration of Rs.2,55,75,000/- on 5.10.2016 to the vendors by way of cash, that the vendors have admitted and acknowledged the same and the assessee could not explain the source of such payment made for purchase of the immovable property. While doing so, he further held that the sale deed in itself is conclusive evidence and the contents of the same could not be proved further and a civil suit filed by the 3rd party claiming the title to the said property after the registration of sale deed between the assessee and the vendors will not negate the contents of the sale deed. 23.1 It is the submission of the learned Counsel for the assessee that the assessment order passed by the Assessing Officer is barred by limitation. It is also his submission that the assessee being an NRI and settled in UAE does not have any economic activities in India, therefore, there cannot be any addition of unexplained investment in the hands of the assessee as these falls under article 22 of Indo-UAE DTAA which makes such income taxable in the country of residence i.e. UAE unless these investments are proved to be made out of income generated in India. 24. We find some merit in the above argument of the learned Counsel for the assessee. A perusal of the record shows that the notice u/s 148 was issued on 24.2.2021, a fact not disputed by the Revenue. There is no reference made to the TPO for making any adjustment of arm’s length price of the international taxation. We find the provisions of section 153(2) read as under: “153. Time limit for completion of assessment, reassessment and re-computation. (1) No order of assessment shall be made under section 143 or section 144 at any time after the expiry of twenty-one months from the end of the assessment year in which the income was first assessable: Provided that in respect of an order of assessment relating to the assessment year commencing on the 1st day of April, 2018, the provisions of this sub-section shall have effect, as if for the words "twenty-one months", the words "eighteen months" had been substituted:

1.

[Provided further that in respect of an order of assessment relating to the assessment year commencing on the— (i) 1st day of April, 2019, the provisions of this sub- section shall have effect, as if for the words "twenty-one months", the words "twelve months" had been substituted; (ii) 1st day of April, 2020, the provisions of this sub-section shall have effect, as if for the words "twenty-one months", the words "eighteen months" had been substituted: Provided also that in respect of an order of assessment relating to the assessment year commencing on or after the 1st day of April, 2021, the provisions of this sub-section shall have effect, as if for the words "twenty-one months", the words "nine months" had been substituted. (1A) Notwithstanding anything contained in sub-section (1), where a return under sub-section (8A) of section 139 is furnished, an order of assessment under section 143 or section 144 may be made at any time before the expiry of nine months from the end of the financial year in which such return was furnished. (2) No order of assessment, reassessment or re-computation shall be made under section 147 after the expiry of nine months from the end of the financial year in which the notice under section 148 was served: Provided that where the notice under section 148 is served on or after the 1st day of April, 2019, the provisions of this sub- section shall have effect, as if for the words "nine months", the words "twelve months" had been substituted.”

25.

Thus, a perusal of the above provision clearly shows that the time limit for completion of the assessment in the present case lapses on 31.3.2022. However, the final assessment order u/s 144 r.w.s. 144C has been passed on 30.01.2023 which is beyond the time limit prescribed u/s 153(2). Since the assessment order has been passed on 30.01.2023 as against 31.03.2022, therefore, thee same, in our opinion, is barred by limitation and accordingly, the assessment order is liable to be quashed. We therefore, quash the re-assessment proceedings being barred by limitation. Since the assessee succeeds on this preliminary legal issue, the other grounds become academic in nature and therefore, are not being adjudicated.

11. In this view of the matter and considering the facts and circumstances and also by following the decision of the Hyderabad Bench of the Tribunal in the case of Farooq Ali vs. Income Tax Officer (Supra), we are of the considered view that the assessment order passed by the Assessing Officer u/s 144 r.w.s. 144C(13) dated 12.01.2023 is barred by limitation and thus we quash the re- assessment order passed by the Assessing Officer.”

10.

In view of this matter and by respectfully following the decision of Hon'ble High Court of Rajasthan and also the decision of the coordinate Bench of Hyderabad in the case of Shri Syed Gulam Mohiuddin (supra), we are of the considered view that the final assessment order passed u/s 153C r.w.s.144C(13) dated 19.01.2024 is barred by limitation and liable to be quashed. Thus, we quash the assessment order passed by the Ld.AO dated 19.01.2024.

11.

In the result, appeal filed by the assessee in I.T.A.157/Hyd/2024 is allowed.

I.T.A.156/Hyd/2024

12.

Facts and issue involved in this appeal are identical to the facts and issue, which we had considered in I.T.A.157/Hyd/2024, in the case of Smt. Asra Ahmed for the A.Y.2017-18. The reasons given by us in preceding paragraph No.7, 8 and 9 shall mutatis mutandis apply to this appeal as well. Therefore, for similar reasons, we are of the considered view that the final assessment order passed by the Ld.AO u/s 153C r.w.s.144C(13) dated 19.01.2024 is barred by limitation and thus, we quash the assessment order passed by the Ld.AO dated 19.01.2024.

13.

In the result, both the appeals filed by the assessee are allowed.

Order pronounced in the Open Court on 29th October, 2024.

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