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Income Tax Appellate Tribunal, KOLKATA BENCHES : D : KOLKATA
Before: SHRI R.S. SYAL, AM & SHRI N.V. VASUDEVAN, JM
ORDER Through this appeal, the assessees assails the correctness of the order passed by the Commissioners of Income-tax (CIT) u/s 263 of the Income-tax Act, 1961 (hereinafter also called ‘the Act’) in relation to the captioned assessment year. with meagre income; intimation was issued u/s 143(1); thereafter notice u/s 148 was issued divulging a paltry escapement of income ; assessment order were passed u/s 143(3) read with section 147 after making nominal addition and the AO, during the course of such assessment proceedings, made some formal enquiries about shares issued by the assessee company at huge premium by issuing notices u/s 133(6) to some of the shareholders and getting satisfied without any further investigation. The jurisdictional CIT has passed order u/s 263 which has been assailed before the Tribunal.
The ld. AR has filed application for admission of additional grounds, which reads as under:-
(i) `For that the order passed u/s 263 by the Ld. CIT is barred by limitation, as such, the order passed u/s 263 is liable to be quashed. be quashed in the absence of proper service of notice to the assessee.’
The ld. AR argued that these grounds were omitted to be taken in the Memorandum of the concerned appeals. He stated that since these grounds involve substantial question of law, the same be admitted. The ld. DR did not raise any serious objection to the admission of the above additional grounds.
After considering the submissions from both the sides, we are satisfied that the above grounds deal only with the questions of law arising from the facts on record. Following the judgment of the Hon’ble Supreme Court in National Thermal Power Company Limited vs. CIT (1998) 229 ITR 383 (SC), we admit the above grounds for disposal on merits.
Insofar as the merits of the above additional grounds are concerned, decided by the tribunal against the assessee in its lead order passed in Subhlakshmi Vanijya Pvt. Ltd. (infra). In fact, no separate arguments were advanced in support of such grounds by contending that the facts are similar to those already considered and decided by the tribunal in the above referred case and he was raising these grounds for keeping the matter alive before the Hon’ble High Court. In view of the above submissions, we dismiss these additional grounds of appeal.
7. Qua the grounds taken up in the memorandum of respective appeals, we have heard the rival submissions and perused the relevant material on record. It is relevant to mention that we have disposed of more than 400 cases involving same issue through certain orders with the main order having been passed in a group of cases led by Subhlakshmi Vanijya Pvt. Ltd. vs. CIT (ITA No.1104/Kol/2014) dated 30.7.2015 for the A.Y. 2009-10. the cases under consideration are mutatis mutandis similar to those decided earlier. In our aforesaid order in Subhlakshmi Vanijya Pvt. Ltd., vs. CIT (ITA No. 1104/Kol/2014 A.Y. 2009-10), we have drawn the following conclusions: -
A. Contention of the assessee that since the AO of the assessee- company was not empowered to examine or make any addition on account of receipt of share capital with or without premium before amendment to section 68 by the Finance Act, 2012 w.e.f. A.Y. 2013-14 and hence the CIT by means of impugned order u/s 263 could not have directed the AO to do so, is unsustainable. B. Failure of the AO to give a logical conclusion to the enquiry conducted by him gives power to the CIT to revise such assessment order, by holding that :- i) the enquiry conducted by the AO in such cases can’t be construed as a proper enquiry; ii) CIT u/s 263 can set aside the assessment order and direct the AO to conduct a thorough enquiry, notwithstanding the jurisdiction of the AO in making enquiries on the issues or matters as he considers fit in terms of section 142(1) and 143(2) of the Act, which is relevant only up to the completion of assessment ; iii) Inadequate inquiry conducted by the AO in the given circumstances is as good as no enquiry and as such, the CIT was empowered to revise the assessment order ; 6 iv) The order of the CIT is not based on irrelevant considerations and further in the present circumstances, he was not obliged to positively indicate the deficiencies in the assessment order on merits on the question of issue of share capital at a huge premium ; and v) the AO in the given circumstances can’t be said to have taken a possible view as the revision is sought to be done on the premise that the AO did not make enquiry thereby rendering the assessment order erroneous and prejudicial to the interest of the revenue on that score itself. C. In the given facts and circumstances of all such cases, the notices u/s 263 were properly served through affixture or otherwise. Further the law does not require the service of notice u/s 263 strictly as per the terms of section 282 of the Act. The only requirement enshrined in the provision is to give an opportunity of hearing to the assessee, which has been complied with in all such cases. D. Limitation period for passing order is to be counted from the date of passing the order u/s 147 read with sec. 143(3) and not the date of Intimation issued u/s 143(1) of the Act, which is not an order for the purposes of section 263. In all the cases, the orders have been passed within the time limit. E. The CIT having jurisdiction over the AO who passed order u/s 147 read with section 143(3), has the territorial jurisdiction to pass the order u/s 263 andnot other CIT. F. Addition in the hands of a company can be made u/s 68 in its first year of incorporation. G. After amalgamation, no order can be passed u/s 263 in the name of the amalgamating company. But, where the intention of the assessee is to defraud the Revenue by either filing returns, after 7 ITA No.949/Kol/2014 amalgamation, in the old name or otherwise, then the order passed in the old name is valid. H. Order passed u/s 263 on a non-working day does not become invalid, when the proceedings involving the participation of the assessee were completed on an earlier working day. I. Order u/s 263 cannot be declared as a nullity for the notice having not been signed by the CIT, when opportunity of hearing was otherwise given by the CIT. J. Refusal by the Revenue to accept the written submissions of the assessee sent after the conclusion of hearing cannot render the order void ab initio. At any rate, it is an irregularity. K. Search proceedings do not debar the CIT from revising order u/s passed u/s 147 of the Act.
It is noticed that some of the above conclusions are applicable to the appeal under consideration. In view of the foregoing discussion and following the view taken in Subhlakshmi Vanijya Pvt. Ltd. (supra), we uphold the impugned order.