ORIENTAL BANK OF COMMERCE RUHS BRANCH,JAIPUR vs. JT. COMMISSIONER OF INCOME TAX (TDS) JAIPUR, JAIPUR

आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBkSM+ deys'k t;arHkkbZ] ys[kk lnL; ds le{k BEFORE: HON’BLE SHRI SANDEEP GOSAIN, JM & HON’BLE SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 480/JP/2023 fu/kZkj.k o"kZ@Assessment Year : 2011-12. cuke Oriental Bank of Commerce, Jt. Commissioner of Income Tax Vs. RUHS Branch, Jaipur. (TDS), Jaipur. C/o M/s. VAY & Associates, Jaipur. G1 Aastha Square, R-18 Yudhishter Marg, C-Scheme, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No. JPRO01979F vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Mukesh Sharma jktLo dh vksj ls@ Revenue by : Shri A.S. Nehra, Addl. CIT lquokbZ dh rkjh[k@ Date of Hearing : 18/10/2023 mn?kks"k.kk dh rkjh[k@Date of Pronouncement: 30/10/2023 vkns'k@ ORDER PER: SANDEEP GOSAIN, J.M. This appeal by the assessee is directed against the order dated 29.05.2023 of ld. CIT (A), National Faceless Appeal Centre, Delhi passed under section 250 of the IT Act for the assessment year 2011-12. The assessee has raised the following grounds :-

1. Under the facts and circumstances of the case, the ld. CIT (Appeals) NFAC has erred in not allowing relief to the assessee against penalty imposed under section 271C amounting to Rs. 2,67,763/- being equivalent to the amount of tax.

2. Under the facts and circumstances of the case, the ld. CIT (Appeals) NFAC has erred in not allowing relief against penalty order passed by AO imposing the penalty amounting to Rs.

2,67,763/- without waiting of speaking order of Hon’ble CIT Appeals.

3. The assessee craves right to add, alter or amend any of the grounds of appeal.

2. The brief facts of the case are that the assessee is a government bank engaged in banking activities. The AO passed order dated 23/03/2018 u/s 201(1) & 201(1A) treating the assessee in default for non/short deduction of TDS u/s 194A of the Income Tax Act, 1961 and raised demand of Rs.2,67,763/- u/s 201(1) and interest of Rs.2,24,921/- u/s 201(1A) totaling Rs.4,92,684/-. Thereafter, the AO vide letter no.ITO/TDS-3/2017-18/5574 dated 30/03/2018 referred the case for initiation of proceedings u/s 271C for the AY 2011-12. In response to the show cause notice the assessee vide reply dated 08/10/2018 submitted that an Appeal has been filed by the assessee against the order passed u/s 201(1) & 201(1A) along with condonation of delay request in clause no.15 of Form 35. The assessee was asked to submit delay condonation order vide letter no 1249 dated 10/10/2018 since the appeal was filed with a delay of 30 days. The case was fixed for hearing on 22/10/2018 but no information/ details was furnished by the assessee, thereafter Jt.

Commissioner of Income Tax (TDS) Jaipur imposed penalty amounting to Rs.2,67,763/-vide order dated 23/10/2018 for the AY 2011-12 being equivalent to the amount of tax which the assessee failed to deduct. Being aggrieved, the assessee preferred appeal before ld. CIT (A) against penalty order u/s 271C passed by Jt.

Commissioner of Income Tax (TDS) Jaipur. Notice for hearing u/s 250 were issued to the appellant on 12/03/2020, 20/12/2021, 19/01/2022, 18/02/2022,02/11/2022 and 04/05/2023. The assessee neither respond to the above notices issued u/s 250 of the IT Act nor filed any written submission, thus the ld. CIT (Appeals) passed ex parte order by confirming the penalty order.

Now the assessee is in appeal before us.

Ground 1. Under the facts and circumstances of the case, the Ld. CIT (Appeals)-NFAC, has erred in not allowing relief to the assessee against penalty imposed under section 271C amounting to Rs. 2,67,763/- being equivalent to the amount of tax.

“ The learned CIT(A)-NFAC passed an ex-parte order due to the non- appearance of/on behalf of the assessee. In this regard we would like to submit that the assessee could not responded to the hearing notices since the assessee,Oriental Bank of Commerce was merged with Punjab National Bank w.e.f. 01/04/2020 by Govt of India after this merger email id also changed and the assessee did not receive hearing notices as these notices were being sent on old email id. Therefore, there is no willful default by the assessee in not attending the hearings. Copy of Amalgamation order issued by Reserve

Bank of India is being attached herewith for your kind consideration.

Similar findings are given byThe ITAT Chandigarh in the case of Sh. Iqbal Singh HUF Vs DCIT (ITAT Chandigarh) HELD THAT - We note that the NFAC has passed the ex-parte order as according to it, theassessee was non-compliant during the whole proceedings before it.

However, we feel that one more opportunity should be given to the assessee as the NFAC has not decided the appeal on merits. We, therefore, in the interest of justice, set aside the order of NFAC and restore the appeal to the file of the NFAC with the direction that the NFAC shall decide the appeal afresh after giving proper and sufficient opportunity to the assessee.

The AP High Court in the case of Thakur V. Hariprasad v. CIT

[1987] 32 Taxman 196 has held that where the principles of natural justice are not followed, the order is only voidable and it can be cured with a direction to afford opportunity to the assessee of being heard. The decision in the case of Grindlays Bank Ltd. v. ITO [1980] 3 Taxman 38 (SC) is also to the same effect.

The order passed in violation of the principles of natural justice is of no value as held by the Supreme Court in R. B. Shreeram Durga Prasad and Fatechand Nursing Das v. Settlement Commission [1989] 43

Taxman 34 (SC).

Ground 2. Under the facts and circumstances of the case, the Ld. CIT (Appeals)-NFAC, has erred in not allowing the relief against penalty order passed by AO imposing the penalty amounting to Rs. 2,67,763/- without waiting of speaking order of Hon’ble CIT Appeals.

The AO passed penalty order under section 271C without waiting for speaking order of Honble CIT Appeals. The penalty proceedings was with respect to order passed under section 201/201(1A) and the order passed under section 201/201(1A) was subject matter of Appeal before CIT(A) at the time of passing order under section 271C. The assessee requested to keep the penalty proceedings in abeyance till the time order of Hon’ble CIT(A) is passed. The ld. CIT(A)- NFAC did not consider this fact while passing the order u/s 250, therefore, the order of ld. CIT(A)-NFAC is illegal, unjustified, arbitrary and against the facts of case.

In view of above legal position and the facts of the case, ld. CIT (A) is not justified in not allowing relief to the assessee against penalty imposed under section 271C.”

“ ………in this submit we informed you that we take-up this matter with our higher authority and also our CA who filed our branch ITR during that year. We also collect the old challan which we deposit. As matter belong 2010-11 we faced many problem to collect old record, because old record send to vendor. But we try our best for resolved this matter the tds activity done by our central office now. We assure you we would resolve this issue soon ……… “

Again, a show cause notice dated 27.09.2018 was issued to the assessee. In response the assessee filed incomplete information. The assessee was again requested vide letter dated 10.10.2018 to furnish the relevant document/information and the case was fixed for hearing on 22.10.2018. But on this date neither any one attended on behalf of the assessee nor furnished the required information/details.

The AO, therefore, on the basis of material available with him, passed the order under section 271C imposing penalty of Rs. 2,67,763/-.

5.1 At the appellate proceedings also, the ld. CIT (A) issued various hearing notices for providing written submissions vide notices dated 12.03.2020, 20.12.2021, 19.01.2022, 18.02.2022, 02.11.2022 and 04.05.2023. But neither any of the above notices were responded to by the assessee nor filed written submission. Thereafter, the ld. CIT (A) decided the appeal of the assessee on the basis of material available on record by confirming the penalty order vide his ex- parte order dated 29.05.2023 by observing in para 5.7 & 5.8 as under :-

“ 5.7 By its own act, the appellant failed to remain vigilant and did not avail the opportunity to submit its point of view/contention as it failed to respond to various notices issued. The fact that the appellant did receive the penalty order and filed the present appeal, but chose not to respond to any notices issued by this office clearly establish total disregard to the due process of law.

5.8 In view of the above discussion, I do not find any reasons to interfere with the findings given by the AO in his order. The appeal is dismissed.”

Order pronounced in the open court on 30/10/2023.

Sd/- Sd/- ¼lanhi xkslkbZ½ ¼ jkBkSM+ deys'k t;arHkkbZ ½ (RATHOD KAMLESH JAYANTBHAI) (SANDEEP GOSAIN) ys[kk lnL;@Accountant Member U;kf;d lnL;@Judicial Member Tk;iqj@Jaipur fnukad@Dated:- 30/10/2023. Das/ आदेश की प्रतिलिपि अग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू 1. vihykFkhZ@The Appellant- Oriental Bank of Commerce, Jaipur. 2. izR;FkhZ@ The Respondent- The Jt. CIT (TDS), Jaipur. 3. vk;dj vk;qDr@ CIT 4. vk;dj vk;qDr@ CIT(A) 5. विभागीय प्रतिनिधि] आयकर अपीलीय अधिकरण] जयपुर@क्त्ए प्ज्Aज्ए Jंपचनत. 6. xkMZ QkbZy@ Guard File {ITA No. 480/JP/2023}