BASAVRAJ SIDDAPPA BHAVIKATTI,BELGAVI vs. ITO, WARD - 2(2), BELAGAVI

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ITA 206/PAN/2018Status: DisposedITAT Panaji09 August 2023AY 2009-10Bench: SHRI SATBEER SINGH GODARA (Judicial Member), SHRI G.D. PADMAHSHALI (Accountant Member)4 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the reassessment for AY 2006-2007 was invalid as it was framed without issuing a mandatory Section 143(2) notice. For AY 2009-2010, the reopening was quashed due to vague reasons recorded by the Assessing Officer.

What were the facts?

The appeals concern assessment years 2006-2007 and 2009-2010, involving reassessment proceedings. The assessee did not appear, and the case proceeded ex-parte. The Revenue's assistance was noted.

What were the issues?

The primary issues were the validity of reassessment proceedings due to the absence of a Section 143(2) notice and the vagueness of the reasons recorded for reopening.

Which sections of the Income-tax Act were involved?

Section 143(2),Section 147

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(2)Show list

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Income Tax Appellate Tribunal, PANAJI BENCH : PANAJI

Before: SHRI SATBEER SINGH GODARA & SHRI G.D. PADMAHSHALI

Hearing: 08.08.2023Pronounced: 09.08.2023

IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH : PANAJI (THROUGH VIRTUAL HEARING) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI G.D. PADMAHSHALI, ACCOUNTANT MEMBER ITA.Nos.205 & 206/PAN./2018 Assessment Years 2006-2007 & 2009-2010 Shri Basavaraj Siddappa The Income Tax Officer, Bhavikatti, 102, 3rd Main, Ward – 2 (2), Income Tax 8th Cross, Basaveshwara Offices, Feroz Khimjibhai vs. Layout 2nd stage, Near Complex, Opp. Civil Chandra Layout Bus Hospital, Dr. B.R. Depot, Bengaluru-560040. Ambedkar Road, Belagavi Karnataka PIN – 590 001. PAN ACNPB0135E Karnataka. (Appellant) (Respondent) For Assessee : -None- For Revenue : Shri N. Shrikanth Date of Hearing : 08.08.2023 Date of Pronouncement : 09.08.2023 ORDER PER SATBEER SINGH GODARA, J.M. :

These assessee’s twin appeals arise against the CIT(A), Belagavi’s order in case No.ITA.No.331 & 333/BGM/2013-14, dated 23.03.2018 [A.Y.2006-07] and dated 01.03.2018 [A.Y.2009- 2010], involving proceedings u/s. 143(3) r.w.s. 147 of the Income Tax Act, 1961 (in short “the Act”).

Cases called twice. None appears at assessee’s behest. He is accordingly proceeded ex-parte.

2.

We note during the course of hearing with the able assistance coming from the Revenue side that the first and 2 ITA.Nos.205 & 206/PAN./2018 foremost issue which arises for our apt adjudication herein is that of validity of the former re-assessment dated 13.01.2014 itself since framed without issuing any sec.143(2) notice [A.Y. 2006-2007] and that of latter reopening [A.Y. 2009-2010] involving reasons recorded reading as “to brought to tax the income escaped amounting to Rs.1,51,781/-”; respectively.

3.

We have afforded ample opportunities to the department to indicate from the Assessing Officer’s re- assessment dated 13.01.2014 for A.Y. 2006-2007 that the above stated notice u/sec.143(2) had been issued to the taxpayer. We make it clear that such a notice has been duly held as a mandatory condition in light of hon’ble apex court’s landmark decision in ACIT vs. Hotel Blue Moon [2010] 321 ITR 362 (SC). No rebuttal to this clinching fact came from the department side during the course of hearing before us. Faced with the situation, we are of the opinion that the impugned re- assessment framed in absence of a sec.143(2) notice; after the assessee’s valid return, is not sustainable in law. The assessee’s instant first and foremost substantive grievance stands accepted in very terms. His former appeal ITA.No.205/ PAN./2018 succeeds therefore.

4.

The outcome would be hardly any different in the latter A.Y. 2009-2010’s appeal ITA.No.206/PAN./2018 wherein the Assessing Officer’s above extracted reopening reasons are 3 ITA.Nos.205 & 206/PAN./2018 found to be totally vague ones only. Faced with the situation, we quote honble jurisdictional high court’s landmark decision in Hindustan Lever Ltd., vs. RB Wadekar, ACIT [2004] 268 ITR 332 (Bom.) that an Assessing Officer’s reopening reasons have to be read on standalone basis without any scope of improvement or substitution therein at a latter stage. We accordingly quash the impugned reopening based on the above extracted vague reopening reasons recorded by the Assessing Officer in this latter assessment year 2009-2010. The assessee’s appeal ITA.No.206/PAN./2018 is accepted therefore.

5.

All other pleadings on merits stand render academic.

6.

These assessee’s twin appeals are allowed in above terms. A copy of this common order be placed in the respective case files.

Order pronounced in the open court on 09.08.2023.

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