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Delhi High Court

Ultimate Infratech Private Limited vs National Faceless Assessment Centre ... on 20 April, 2022

Author: Manmohan

Bench: Manmohan, Dinesh Kumar Sharma

                          $~311
                          *       IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +       W.P.(C) 6305/2022 & CM APPLs.18990-18991/2022
                                  ULTIMATE INFRATECH PRIVATE LIMITED                   ..... Petitioner
                                                   Through:    Ms.Kavita Jha, Advocate with
                                                               Mr.Himanshu Aggarwal, Mr.Aditeya
                                                               Bali and Mr.Udit Naresh, Advocates.

                                                   versus

                                  NATIONAL FACELESS ASSESSMENT
                                  CENTRE DELHI & ANR.                              ..... Respondents
                                                   Through:    Mr.Puneet Rai, Sr. Standing Counsel
                                                               with Mr. Karan Pandey, Advocate.

                          %                                       Date of Decision: 20th April, 2022

                                  CORAM:
                                  HON'BLE MR. JUSTICE MANMOHAN
                                  HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
                                                   JUDGMENT

MANMOHAN, J (Oral):

1. Present writ petition has been filed challenging the order dated 26th March, 2022 passed by the Respondent No.1 under Section 270A of the Income Tax Act, 1961 ['the Act'] for the Assessment Year 2017-18.

Petitioner also seeks immunity under Section 270AA from imposition of penalty under Section 270A of the Act in respect of the income assessed vide assessment order dated 15th December, 2019 for the Assessment Year 2017-18.

2. Learned counsel for the petitioner states that the Petitioner had filed its return of income for the assessment year 2017-18 declaring a loss of Rs.1,51,57,259/-. She states that the Petitioner's case was selected for scrutiny and an order dated 15th December, 2019 was passed under Section 143(3) of the Act bringing to tax Rs.43,55,548/- as "business income" of the Petitioner and consequently assessed the total income of the Petitioner at a loss of Rs.1,08,01,711/-, raising tax demand of Rs.NIL. She further states that a show cause notice dated 15th December, 2019 seeking to levy penalty under Section 270A read with Section 274 of the Act was issued by Respondent No.2 requiring the Petitioner to show cause as to why the penalty for under-reported income be not levied.

3. Learned counsel for the petitioner states that the Petitioner filed an application on 29th January, 2020 before the respondent No.2 in Form No.68 in terms of Section 270AA(2) seeking immunity from imposition of penalty under Section 270A of the Act. She states that the Respondent No.1 passed the impugned order dated 26th March, 2022 denying the immunity from penalty and prosecuting the Petitioner on the ground that since no order under Section 270AA had been passed by the jurisdictional Assessing Officer within the statutory timeline, it may be treated as no order granting immunity to the assessee had been passed. She further states that the Respondents while denying statutory immunity to the Petitioner under Section 270AA of the Act has failed to appreciate that once the conditions specified in Section 270AA of the Act are satisfied, the assessing officer was bound to grant immunity to the Petitioner.

4. Issue notice. Mr. Puneet Rai, Advocate accepts notice on behalf of respondents/Revenue.

5. Having heard learned counsel for the petitioner, this Court is of the view that it is only in cases where proceedings for levy of penalty have been initiated on account of alleged misreporting of income that an assessee is prohibited from applying and availing the benefit of immunity from penalty and prosecution under Section 270AA.

6. In fact, the statutory scheme for grant of immunity is based on satisfaction of three fundamental conditions, namely, (i) payment of tax demand; (ii) non-institution of appeal; and (iii) initiation of penalty on account of underreporting of income and not on account of misreporting of income.

7. This Court is also of the view that the petitioner cannot be prejudiced by the inaction of the Assessing Officer in passing an order under Section 270AA of the Act within the statutory time limit as it is settled law that no prejudice can be caused to any assessee on account of delay/default on the part of the Revenue.

8. In the present case, the petitioner has satisfied the aforesaid conditions, inasmuch as, (i) the tax has been paid on the additions; (ii) appeal has undisputedly not been filed; and (iii) penalty (as would be evident from the penalty notice) has been initiated on account of "under- reporting" of income.

9. Consequently, this Court is of the view that the petitioner acquired a right to be granted immunity under Section 270AA of the Act. In fact, this Court, in Schneider Electric South East Asia (HQ) Pte Ltd. Vs.Asst. Commissioner of Income Tax International Taxation Circle 3(1)(2), New Delhi and Ors., WP(C) 5111/2022, has held, "This Court is further of the view that the impugned action of Respondent No.1 is contrary to the avowed Signature Not Verified Digitally Signed By:KRISHNA BHOJ W.P.(C) 6305/2022 Page 3 of 4 Signing Date:21.04.2022 20:23:01 Legislative intent of Section 270AA of the Act to encourage/incentivize a taxpayer to (i) fast-track settlement of issue, (ii) recover tax demand; and

(iii) reduce protracted litigation."

10. Consequently, the impugned order under Section 270A of the Act is set aside and the respondents are directed to grant immunity under Section 270AA of the Act to the petitioner. With the aforesaid directions, the present writ petition along with pending applications stands disposed of.

MANMOHAN, J DINESH KUMAR SHARMA, J APRIL 20, 2022 st Signature Not Verified Digitally Signed By:KRISHNA BHOJ W.P.(C) 6305/2022 Page 4 of 4 Signing Date:21.04.2022 20:23:01