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Income Tax Appellate Tribunal, DELHI BENCH: ‘H’ NEW DELHI
Before: SHRI SAKTIJIT DEY, VICE- & DR. B.R.R KUMAR
IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘H’ NEW DELHI
BEFORE SHRI SAKTIJIT DEY, VICE-PRESIDENT AND DR. B.R.R KUMAR, ACCOUNTANT MEMBER
ITA Nos.1615 & 1616/Del/2021 Assessment Years: 2013-14 & 2014-15 . DCIT, Vs. Sh. Rajesh Chaudhary, CC-31, SCF-24, Sector-12, New Delhi Faridabad, Haryana PAN :AFSPC1241A (Appellant) (Respondent) And C.O. Nos.151 & 152/Del/2022 [In ITA Nos.1615 & 1616/Del/2021 Assessment Years: 2013-14 & 2014-15 . Sh. Rajesh Chauchary, Vs. DCIT, SCF-24, Sector-12, Faridabad, CC-31, Haryana New Delhi PAN :AFSPC1241A (Appellant) (Respondent)
Assessee by Sh. Ved Jain, Advocate Sh. Aman Garg, CA Department by Ms. Sapna Bhatia, CIT(DR) Date of hearing 10.10.2023 Date of pronouncement 18.10.2023
ORDER Captioned appeals by the Revenue and cross objections by
the assessee arise out of two separate orders of learned
ITA Nos.1615 & 1616/Del/2021 C.O. Nos.151 & 152/Del/2022 AYs: 2013-14 & 2014-15
Commissioner of Income Tax (Appeals), New Delhi, pertaining to
assessment years 2013-14 and 2014-15.
The grounds raised in the cross-objections are as under:
On the facts and circumstances of the case, the assessment order is null and void as the same is in violation of CBDT Circular No.19/2019 requiring mandatory DIN. 2. On the facts and circumstances of the case, the assessment framed u/s 153A, is bad in law in the absence of any incriminating material being found during the course of search.
As could be seen from ground no. 1 in the cross objections,
the issue raised is a purely legal and jurisdictional going to the
root of the matter. Therefore, we propose to deal with the issue at
the very outset.
We have heard Sh. Ved Jain, learned counsel appearing for
the assessee and learned Departmental Representative.
It is the case of the assessee that the impugned assessment
orders have been communicated to the assessee without
mentioning the Document Identification Number (DIN). Thus, he
submitted that the assessment orders without DIN are invalid
and have to be quashed. In this regard, he relied upon Circular
No.19 of 2019, dated 14th August, 2019 issued by the Central
Board of Direct Taxes (CBDT). He also relied upon a number of
judicial precedents submitted in the legal compilation.
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ITA Nos.1615 & 1616/Del/2021 C.O. Nos.151 & 152/Del/2022 AYs: 2013-14 & 2014-15
Defending the assessment orders, learned Departmental
Representative drew our attention to a report dated 09.10.2023
received from the Assessing Officer, wherein, it is stated that,
though, the DINs were generated on 30.12.2019, however,
manual orders without DIN was uploaded because ITBA Portal
was not allowing to generate DIN through ITBA system.
Having considered rival submissions, as a matter of fact, we
find that the impugned assessment orders do not contain any
DIN. To bring more transparency in the functioning of the
department and creating audit trail, the CBDT has issued
Circular No. 19 of 2019, which reads as under:
“Circular No.19/2019 Government of India Ministry of Finance Department of Revenue Central Board of Direct Taxes New Delhi, date the 14th of August, 2019 “Subject: Generation/Allotment/Quoting of Document Identification Number in Notice/Order/Summons/letter/correspondence issued by the Income-tax Department -reg. With the launch of various c-governance initiatives. Income-tax Department is moving toward total computerization of its work. This has led to a significant improvement in delivery of services and has also brought greater transparency in the functioning of the tax- administration. Presently, almost all notices and orders are being generated electronically on the Income Tax Business Application (ITBA) platform. However, it has been brought to the notice of the Central Board of Direct Taxes (the Board) that there have been some instances in which the notice, order, summons, letter and any correspondence (hereinafter referred to as "communication") were
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ITA Nos.1615 & 1616/Del/2021 C.O. Nos.151 & 152/Del/2022 AYs: 2013-14 & 2014-15
found to have been issued manually, without maintaining a proper audit trail of such communication.
In order to prevent such instances and to maintain proper audit trail of all communication. the Board in exercise of power under section 119 of the Income-tax Act, 1961 (hereinafter referred to as "the Act"), has decided that no communication shall be issued by any income-tax authority relating to assessment, appeals, orders, statutory or otherwise, exemptions. enquiry, investigation. verification of information, penalty, prosecution, rectification, approval etc. to the assessee or any other person, on or after the 1st day of October, 2019 unless a computer-generated Document Identification Number (DIN) has been allotted and is duly quoted in the body of such communication.
In exceptional circumstances such as, i. when there are technical difficulties in generating/allotting/quoting the DIN and issuance of communication electronically; or ii. when communication regarding enquiry, verification etc. is required to be issued by an income-tax authority, who is outside the office, for discharging his official duties; or iii. when due to delay in PAN migration, PAN is lying with non- jurisdictional Assessing Officer; or iv. when PAN of assessee is not available and where a proceeding under the Act (other than verification under section 131 or section 133 of the Act) is sought to be initiated; or v. When the functionality to issue communication is not available in the system.
the communication may be issued manually but only after recording reasons in writing in the file and with prior written approval of the Chief Commissioner / Director General of income-tax. In cases where manual communication is required to be issued due to delay in PAN migration, the proposal seeking approval for issuance of manual communication shall include the reason for delay in PAN migration. The communication issued under aforesaid circumstances shall state the fact that the communication is issued manually without a DIN and the date of obtaining of the written approval of the Chief Commissioner / Director General of Income-Tax for issue of manual communication in the following format:-
".. This communication issues manually without a DIN on account of reason/reasons given in para 3(0)/3(11)/3610/30v)/36) of the CBDT Circular No...dated... (strike off those which are not applicable) and with the approval of the Chief Commissioner/Director General of Income Tax vide number..... dated..... 4 | P a g e
ITA Nos.1615 & 1616/Del/2021 C.O. Nos.151 & 152/Del/2022 AYs: 2013-14 & 2014-15
Any communication which is not in conformity with Para-2 and Para-3 above, shall be treated as invalid and shall be deemed to have never been issued. 5. The communication issued manually in the three situations specified in para 3-(1). (ii) or (iii) above shall have to be regularized within 15 working days of its issuance, by - i. uploading the manual communication on the System. ii. compulsorily generating the DIN on the System; iii. communicating the DIN so generated to the assessee/any other person as per electronically generated pro-forma available on the System. 6. An intimation of issuance of manual communication for the reasons mentioned in para 3(v) shall be sent to the Principal Director General of Income-tax (Systems) within seven days from the date of its issuance. 7. Further, in all pending assessment proceedings, where notices were issued manually. prior to issuance of this Circular, the income- tax authorities shall identify such cases and shall upload the notices in these cases on the Systems by 31th October, 2019.”
A reading of the aforesaid circular reveals that it has been
issued by CBDT in exercise of powers conferred under section 119
of the Act, hence, has statutory effect. It mandates that on or
after 1st day of October, 2019, no communication will be issued
without a computer generated DIN, which has to be quoted in the
body of the communication. Though, paragraph 3 of the aforesaid
Circular provides that in certain exceptional circumstances, the
communication may be issued manually without DIN, however, it
has to be after recording reasons in writing in the file with prior
written approval of the competent authority and such reasons
must be recorded in the body of the communication along with
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ITA Nos.1615 & 1616/Del/2021 C.O. Nos.151 & 152/Del/2022 AYs: 2013-14 & 2014-15
the approval number and date of the approval of the competent
authority.
In the facts of the present appeal, admittedly, though, the
assessment orders have been issued without mentioning the DIN,
however, in the body of the assessment orders, the Assessing
Officer has neither provided reasons for issuing the assessment
orders without DIN, nor he has mentioned the number and date
of approval of the competent authority. Paragraph 4 of the extant
circular states that any communication, which is not in
conformity with paragraphs 2 and 3 of the circular shall be
treated as invalid and shall be deemed to have never been issued.
Thus, keeping in view the clear language of the aforesaid
Circular, the assessment orders have to be declared as non-est
and deemed to have never been issued. While coming to such
conclusion, we find support from various judicial precedents cited
before us by learned counsel for the assessee, including the
decision of Hon’ble Jurisdictional High Court in case of CIT Vs.
Brandix Mauritius Holdings Ltd., 2023 (4) TMI 579, dated
20.03.2023. No contrary decision was brought to our notice by
learned Departmental Representative. Further, learned
Departmental Representative could not offer any convincing 6 | P a g e
ITA Nos.1615 & 1616/Del/2021 C.O. Nos.151 & 152/Del/2022 AYs: 2013-14 & 2014-15
reasons, why the CBDT Circular No. 19/2019 should not be
applicable in letter and spirit.
In view of the aforesaid, we are inclined to quash the
impugned assessment orders. As a natural corollary, the
impugned orders of learned first appellant authority would have
no leg to stand. Accordingly, they are set aside.
Since, we have quashed the assessment orders, the issues
arising in Revenue’s appeal, which are on merits, have become
academic. Hence, there is no need for adjudicating them.
Resultantly, Revenue’s appeals are dismissed and assessee’s
cross-objections are allowed, as indicated above.
Order pronounced in the open court on 18th October, 2023
Sd/- Sd/- (DR. B.R.R. KUMAR) (SAKTIJIT DEY) ACCOUNTANT MEMBER VICE-PRESIDENT Dated: 18th October, 2023. RK/- Copy forwarded to: 1. Appellant 2. Respondent 3. CIT 4. CIT(A) 5. DR Asst. Registrar, ITAT, New Delhi
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