ITO WARD - 26(2), NEW DELHI vs. VIBGYOR IT CONSULTANT PVT LTD, NEW DELHI

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ITA 30/DEL/2020Status: DisposedITAT Delhi21 December 2023AY 2010-11Bench: Shri Saktijit Dey, Hon’ble (Vice President), Dr. B. R. R. Kumar (Accountant Member)4 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal upheld the CIT(A)'s decision, stating that the notice u/s 148 was not validly served as it was sent to an old address when a new address was available from 2011. Therefore, the reassessment proceedings were void ab initio.

What were the facts?

The Revenue appealed the CIT(A)'s order which held reassessment proceedings invalid due to a notice u/s 148 being sent to an old address. The assessee had filed subsequent ITRs with a new address, but the notice was still sent to the old one.

What were the issues?

Whether reassessment proceedings were validly initiated when the notice u/s 148 was sent to an old address despite the assessee having filed subsequent returns with a new address. Whether the CIT(A) erred in not conducting further inquiry or remanding the matter for inquiry.

Which sections of the Income-tax Act were involved?

Section 148,Section 143(2),Section 68,Section 142(1)

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, DELHI BENCH ‘H’, NEW DELHI

Before: Shri Saktijit Dey, Hon’ble & Dr. B. R. R. Kumar

For Appellant: CA Sh. Sushil Wadva,CA
Hearing: 10.10.2023Pronounced: 21.12.2023

ORDER Per Dr. B. R. R. Kumar:- The present appeal has been filed by the Revenue against the order of Ld. CIT(A)-28, Delhi dated 04.10.2019. 2. The Revenue has raised the following grounds of appeal are as under:-

1. On the facts and circumstances of the case the CIT(A) erred in holding that the reassessment proceeding are not validly initiated as the notice u/s 148 was sent at the old address without appreciating the judgement given by the Hon'ble Apex court has held in case of Principal Commissioner of Income-tax, Mumbai v, I-Ven Interactive Ltd (2019) 110 taxmann.com 332 (SC) that Scrutiny notice issued to assessee under section 143(2) at address available as per PAN database was justified ad change in address had not been initmeated to Assessing Officer and without appreciating the fact that the assessee appeared in the reassessment proceeding.

M/s Vibgyor IT Consultants P Ltd., 2. On the facts and circumstances of the case the CIT(A) erred in Rs. 3,21,44,750/- made u/s 68 without appreciating that the assessee deliberately made submitted the name and addresses of Creditors at the fag-end of assessment proceeding so that inquiry could not be done and without appreciating the fact that CIT(A) has coterminous powers with the AO and if the AO has not conducted any inquiry then it is the duty of the CIT(A) to conduct inquiries as held by the jurisdictional Delhi High Court in cases of ITO, Ward-18(4), New Delhi Vs M/s Yadu Steels & Power Pvt. Ltd. and Commissioner of Income -tax-ll V. Jansampark Advertising & marketing (P.) Ltd (2015) 56 taxmann.com 286 (Delhi).

3. On the facts and circumstances of the case the CIT(A) erred in Rs. 3,21,44,750/- made u/s 68 despite the fact that while forwarding the comments of the AO on validity of reassessment proceeding that AddI.CIT had specifically requested the CIT(A) to conducted the Remand Proceeding vide letter dated 09.09.2019 (Copy enclosed) making the order perverse.

4. On the facts and circumstances of the case, the CIT(A) order of the Ld. CIT(A) is perverse as the Ld. CIT(A) neither conducted inquiry directly as per the binding judgments of the Hon'ble Jurisdictional High Court not remanded the matter to the AO for inquiry despite specific request.

3.

Owing to the information received from the Investigation Wing, the case of the assessee was reopened u/s. 148. The AO in the Assessment Order held that, notice u/s. 148 was served upon the assessee, however, the assessee has neither filed any return of income nor attended the assessment proceedings. The notices issued u/s. 142(1) have been received back un-served. Owing to non-comply by the assessee, the assessment has been completed based on the information and material available on record.

4.

Aggrieved, the assessee filed appeal before the ld. CIT(A).

M/s Vibgyor IT Consultants P Ltd., 5. The ld. CIT(A) concluded that the notice u/s. 148 has not been served to the assessee and hence, the assessment proceedings are void ab initio.

6.

Aggrieved, the assessee filed appeal before the ITAT.

7.

Heard the arguments of both the parties and perused order of the ld.CIT(A) and the remand report available on record.

8.

We find the notice u/s. 148 dated 30.03.2017 was issued and sent to the old address “2822 Gali no. 18 Kailash Nagar, New Delhi 110031”. The date of filing of the ITRs and the address mentioned in the ITR are as under:-, ITR for AY 2010-11 filed on 23.11.2010 with Old Address ITR for AY 2011-12 filed on 30.09.2011 with New Address ITR for AY 2012-13 filed on 28.05.2013 with New Address ITR for AY 2013-14 filed on 11.09.2013 with New Address ITR for AY 2014-15 filed on 30.03.2015 with New Address ITR for AY 2015-16 filed on 07.02.2017 with New Address

9.

On going through the copy of the ITRs filed before us as well as before the ld. CIT(A), we hold that the notice issued to old address on 30.03.2017 instead availability of the new address from 30.09.2011 cannot held to be valid, hence, we decline to interfere with the reasoned order of the ld. CIT(A) on this issue.

M/s Vibgyor IT Consultants P Ltd.,

10.

In the result, the appeal of the Revenue is dismissed. Order Pronounced in the Open Court on 21/12/2023.

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