Income Tax Appellate Tribunal - Bangalore
M/S Zircon Properties Pvt Ltd , ... vs Assistant Commissioner Of Income Tax ... on 22 February, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
"C" BENCH : BANGALORE
BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT
AND SHRI B. R. BASKARAN, ACCOUNTANT MEMBER
Sl. ITA Nos. /C.O. Nos. Appellant Respondent Date of
No. and Assessment Years order of
CIT(A),
Bengaluru
1. ITA No.3039/Bang/2018 DCIT, M/s. GMR Energy Ltd., 10.07.2018
2014-15 Central Circle - 2(2), No.25/1, SKIP House,
Room No.317, 03rd Floor, Museum Road,
C. R. Building, Queen's Bengaluru - 560 025.
Road, PAN : AAACT 8420 A
Bengaluru - 560 001.
2. C.O. No. 10/Bang/2019 M/s. GMR Energy Ltd., ACIT,
(in 3039/Bang/2018) Bengaluru - 560 025. Central Circle - 2(2),
2014-15 PAN : AAACT 8420 A Bengaluru.
3. ITA No.3011/Bang/2018 -do- -do- 13.07.2018
2015-16
4. ITA No.2871/Bang/2018 M/s. GMR Energy Ltd., ACIT, 13.07.2018
2015-16 Bengaluru - 560 025. Central Circle - 2(2),
PAN : AAACT 8420 A Bengaluru.
5. ITA No.2872/Bang/2018 M/s. GMR Energy Ltd., ACIT, 10.07.2018
2014-15 Bengaluru - 560 025. Central Circle - 2(2),
PAN : AAACT 8420 A Bengaluru.
6. ITA No.3044/Bang/2018 ACIT, Shri. Hemanth Kumar 10.07.2018
2009-10 Circle - 7(1)(1), Bothra,
Bengaluru. No.14, 7th Cross, Jai
Bharat Nagar,
Bengaluru - 560 033.
PAN : AAAPH 9863 N
7. ITA No.3014/Bang/2018 ACIT, Shri. K. Muniraju, 12.07.2018
2010-11 Central Circle - 2(4), No.85, Ranganatha
Bengaluru. Nilaya, 8th Main,
WIDIA Layout
Chandra Layout,
Bengaluru - 560 040.
PAN : AOOPK 9420 Q
8. ITA No.3015/Bang/2018 ACIT, Shri. K. Muniraju, 12.07.2018
2011-12 Central Circle - 2(4), Bengaluru - 560 040.
Bengaluru. PAN : AOOPK 9420 Q
Page 2 of 18
9. ITA No.3016/Bang/2018 ACIT, Shri. K. Muniraju, 12.07.2018
2015-16 Central Circle - 2(4), Bengaluru - 560 040.
Bengaluru. PAN : AOOPK 9420 Q
10. ITA No.3005/Bang/2018 ACIT, M/s. ICKON Projects, 17.07.2018
2010-11 Central Circle - 2(4), No.11/2, 2nd Floor, New
Jayadeva Hostel,
Bengaluru. Commercial Complex, 5th
Main Road,
Gandhinagar,
Bengaluru - 560 009.
PAN : AABFI 7099 A
11. ITA DCIT, M/s. GMR Kamalanga 10.07.2018
No.3012/Bang/2018 Central Circle - 2(2), Energy Ltd.,
2012-13 Bengaluru. SKIP House, Museum
Road, Bengaluru - 560
025.
PAN : AADCG 0436 E
12. ITA No.3013/Bang/2018 -do- M/s. GMR 10.07.2018
2014-15 Infrastructure Ltd.,
No.25/1, SKIP House,
Museum Road,
Bengaluru - 560 025.
PAN : AABCG 8889 P
13. C.O.No.156/Bang/2018 M/s. GMR Infrastructure DCIT,
(in ITA Ltd., Central Circle - 2(2),
No.3013/Bang/2018) Bengaluru - 560 025. Bengaluru - 560 001.
2014-15 PAN : AABCG 8889 P
14. ITA No.3037/Bang/2018 -do- -do- 10.07.2018
2009-10
15. C.O. No.06/Bang/2019 M/s. GMR Infrastructure DCIT,
(in ITA Ltd., Central Circle - 2(2),
No.3037/Bang/2018) Bengaluru - 560 025. Bengaluru - 560 001.
2009-10 PAN : AABCG 8889 P
16. ITA No.3038/Bang/2018 -do- -do- 13.07.2018
2015-16
17. C.O. No.07/Bang/2019 -do- -do-
(in ITA
No.3038/Bang/2018)
2015-16
18. ITA No.2873/Bang/2018 M/s. GMR Kamalanga DCIT, 10.07.2018
2012-13 Energy Ltd., Central Circle - 2(2),
Bengaluru - 560 025. Bengaluru.
PAN : AADCG 0436 E
Page 3 of 18
19. ITA No.2869Bang/2018 M/s. GMR Hyderabad -do- 10.07.2018
2014-15 International Airport
Ltd.,
No.25/1, SKIP House,
Museum Road,
Bengaluru - 560 025.
PAN : AABCH 3448 M
20. ITA No.3017/Bang/2018 DCIT, M/s. GMR Hyderabad 10.07.2018
2014-15 Central Circle - 2(2), International Airport
Bengaluru. Ltd.,
Bengaluru - 560 025.
PAN : AABCH 3448 M
21. ITA No.3018/Bang/2018 -do- -do- 10.07.2018
2015-16
22. ITA No.3019/Bang/2018 -do- -do- 13.07.2018
2016-17
23. ITA No.3008/Bang/2018 -do- M/s. Delhi International 10.07.2018
2011-12 Airport Pvt. Ltd.,
No.25/1, SKIP House,
Museum Road,
Bengaluru - 560 025.
PAN : AACCD 3570 F
24. ITA No.3009/Bang/2018 -do- -do- 10.07.2018
2012-13
25. ITA No.3010/Bang/2018 -do- -do- 10.07.2018
2014-15
26. ITA No.3026/Bang/2018 -do- -do- 10.07.2018
2015-16
27. ITA No.3027/Bang/2018 -do- -do- 10.07.2018
2016-17
28. ITA No.3034/Bang/2018 DCIT, M/s. GMR Enterprises 10.07.2018
2009-10 Central Circle - 2(2), Pvt. Ltd.,
Bengaluru. (Successor to GMR
Projects P. Ltd.),
No.25/1, SKIP House,
Museum Road,
Bengaluru - 560 025.
PAN : AAACN 6998 D
Page 4 of 18
29. ITA No.3020/Bang/2018 -do- M/s. GMR Sports Pvt. 10.07.2018
2010-11 Ltd.,
No.25/1, SKIP House,
Museum Road,
Bengaluru - 560 025.
PAN : AADCG 0588 P
30. ITA No.3021/Bang/2018 -do- -do- 10.07.2018
2011-12
31. ITA No.3022/Bang/2018 -do- -do- 10.07.2018
2012-13
32. ITA No.3023/Bang/2018 -do- -do- 10.07.2018
2013-14
33. ITA No.3024/Bang/2018 -do- -do- 10.07.2018
2014-15
34. ITA No.3025/Bang/2018 -do- -do- 13.07.2018
2015-16
35. ITA No.3035/Bang/2018 -do- M/s. GMR Enterprises 13.07.2018
2013-14 Pvt. Ltd.,
(GMR Holdings Pvt.
Ltd.),
No.25/1, SKIP House,
Museum Road,
Bengaluru - 560 025.
PAN : AACCR 1554 R
36. ITA No.3036/Bang/2018 -do- -do- 13.07.2018
2014-15
37. ITA No.2992/Bang/2018 ACIT, M/s. Zircon Properties 06.07.2018
2009-10 Central Circle - 1(4), Pvt. Ltd.,
Bengaluru. No.2650, Ground
Floor, 37th B Cross,
28th Main, 9th Block,
Jayanagar,
Bengaluru - 560 069.
PAN : AAACZ 3387 J
38. C.O. No.11/Bang/2019 M/s. Zircon Properties ACIT,
(in 2992/Bang/2018) Pvt. Ltd., Central Circle - 1(4),
2009-10 Bengaluru - 560 069. Bengaluru.
PAN : AAACZ 3387 J
39. ITA No.2993/Bang/2018 -do- -do- 06.07.2018
2010-11
40. C.O. No.12/Bang/2019 -do- -do-
(in 2993/Bang/2018)
2010-11
Page 5 of 18
41. ITA No.2998/Bang/2018 DCIT, Shri. P. Chandrashekar, 06.07.2018
2012-13 Central Circle - 1(1), Himagiri Meadows,
Bengaluru. Gottigere Village,
Bengaluru.
PAN : ACYPC 4498 A
42. ITA No.2999/Bang/2018 -do- -do- 06.07.2018
2013-14
43. ITA No.3000/Bang/2018 -do- -do- 06.07.2018
2014-15
44. ITA No.3001/Bang/2018 -do- -do- 06.07.2018
2015-16
45. ITA No.3003/Bang/2018 DCIT, M/s. Gopalan Enterprises 09.07.2018
2013-14 Central Circle - 2(3), (I) Pvt. Ltd.,
Bengaluru. #5, Richmond Road,
Bengaluru - 560 025.
PAN : AABCG 3197 L
46. ITA No.3004/Bang/2018 -do- -do- 09.07.2018
2014-15
47. ITA No.3007/Bang/2018 ACIT, Sri_Adichunchanagiri 06.07.2018
2007-08 Central Circle - 2(4), Shikshana Trust,
Bengaluru. 1st B Main, Vijayanagar,
Bengaluru - 560 040.
PAN : AAATS 3584 P
48. C.O. No. 147/Bang/2018Sri Adichunchunagiri ACIT,
(in ITA No.3007/Bang) Sikshana Trust, Central Circle - 2(4),
2007-08 1st B Main, Vijayanagar, Bengaluru.
Bengaluru - 560 040.
PAN : AAATS 3584 P
49. ITA No.3006/Bang/2018 -do- M/s. Gowri Infra 05.07.2018
2015-16 Engineers Pvt. Ltd.,
No.85, Ranganatha
Nilaya, 8th Main, WIDIA
Layout Chandra Layout,
Bengaluru - 560 040.
PAN : AADCG 9044 N
50. ITA No.2994/Bang/2018 ACIT, M/s. Confident Projects 05.07.2018
2015-16 Central Circle - 1(4), (India) Pvt. Ltd.,
Bengaluru. 574, Park House, 80 Feet
Road, 8th Block,
Koramangala,
Bengaluru - 560 095.
PAN : AACCC 7506 L
Page 6 of 18
51. ITA No.2995/Bang/2018 -do- -do- 05.07.2018
2016-17
52. ITA No.2996/Bang/2018 -do- M/s. Kansur Developers 06.07.2018
2008-09 India Pvt. Ltd.,
No.2650, Ground Floor,
37th B Cross, 28th Main,
9th Block, Jayanagar,
Bengaluru - 560 069.
PAN : AACCK 9866 F
53. C.O. No. 15/Bang/2019 M/s. Kansur Developers -do-
(in ITA (P) Ltd.,
No.2996/Bang/2018) Bengaluru.
2008-09 PAN : AACCK 9866 F
54. ITA No.1441/Bang/2018 -do- -do- 28.02.2018
2009-10
55. C.O. No. 103/Bang/2018 -do- -do-
(in ITA
No.1441/Bang/2018)
2009-10
56. ITA No.1442/Bang/2018 -do- -do- 28.02.2018
2012-13
57. C.O. No. 104/Bang/2018 -do- -do-
(in ITA
No.1442/Bang/2018)
2012-13
58. ITA No.2997/Bang/2018 -do- M/s. Kansur Realtors 06.07.2018
2008-09 Pvt. Ltd.,
No.2650, Ground Floor,
37th B Cross,
28th Main, 9th Block,
Jayanagar,
Bengaluru - 69.
PAN : AADCK 0879 K
59. C.O. No. 16/Bang/2019 M/s. Kansur Realtors -do-
(in ITA (P) Ltd.,
No.2997/Bang/2018) Bengaluru.
2008-09 PAN : AADCK 0879 K
60. ITA No.2990/Bang/2018 ACIT, M/s. Sukant Developers 06.07.2018
2008-09 Central Circle - 1(4), India Pvt. Ltd.,
Bengaluru. No.2650, Ground Floor,
th th
28 Main, 37 B Cross,
9th Block, Jayanagar,
Bengaluru - 560 009.
PAN : AAKCS 8220 P
61. C.O. No. 13/Bang/2019 M/s. Sukant Developers ACIT,
Page 7 of 18
(in ITA India Pvt. Ltd., Central Circle - 1(4),
No.2990/Bang/2018) Bengaluru - 560 009. Bengaluru.
2008-09 PAN : AAKCS 8220 P
62. ITA No.2991/Bang/2018 -do- -do- 06.07.2018
2010-11
63. C.O. No. 14/Bang/2019 -do- -do-
(in ITA
No.2991/Bang/2018)
2010-11
64. ITA No.2966/Bang/2018 ACIT, Circle - 6(3)(1), M/s. MCN Developers, CIT(A)-11,
2013-14 Bengaluru. No.2253, 1st Floor, MCN Bengaluru
Complex, dated
'D' Block, Kodigehalli 06.07.2018
Main Road,
Sahakarnagar,
Bengaluru.
PAN : AALFM 4732 A
65. ITA No.2967/Bang/2018 -do- -do- -do-
2014-15
66. ITA No.2988/Bang/2018 ACIT, Shri. G. Lalanath Reddy, CIT(A)-11,
2008-09 Central Circle - 1(2), No.995A, 5AC, HRBR Bengaluru
Bengaluru. Layout, dated
First Block, Kalyan 05.07.2018
Nagar,
Bengaluru.
PAN : AHPPR 3768 J
67. ITA No.2989/Bang/2018 -do- -do- -do-
2009-10
68. ITA No.2987/Bang/2018 -do- M/s. Shravanee -do-
2010-11 Constructions and
Projects,
No.142, 143, G. R.
Plaza D.V. G. Road,
Basavangudi,
Bengaluru - 560 004.
PAN : AAXFS 4657 C
69. ITA No.2982/Bang/2018 DCIT, Shri. Chandrashekar -do-
2014-15 Central Circle - 1(1), Bhat,
Bengaluru. No.70, 5th B Cross,
Narayanappa Layout, R.
T. Nagar,
Bengaluru - 560 032.
PAN : ADOPB 9307 L
Page 8 of 18
70. ITA No.3028/Bang/2018 ACIT, Sri Adichunchunagiri 06.07.2018
2008-09 Central Circle - 2(4), Sikshana Trust,
Bengaluru. 1st B Main,
Vijayanagar,
Bengaluru - 560 040.
PAN : AAATS 3584 P
71. C.O. No. 148/Bang/2018 -do- -do-
(in ITA
No.3028/Bang/2018)
2008-09
72. ITA No.3029/Bang/2018 -do- -do- 06.07.2018
2009-10
73. C. O. No. 149/Bang/2018 -do- -do-
(in ITA
No.3029/Bang/2018)
2009-10
74. ITA No.3032/Bang/2018 -do- -do- 06.07.2018
2012-13
75. C. O. No. 152/Bang/2018 -do- -do-
(in ITA
No.3032/Bang/2018)
2012-13
76. ITA No.3030/Bang/2018 -do- -do- 06.07.2018
2010-11
77. C.O. No. 150/Bang/2018 -do- -do-
(in ITA
No.3030/Bang/2018)
2010-11
78. ITA No.3033/Bang/2018 -do- -do- 06.07.2018
2013-14
79. C. O. No. 153/Bang/2018 -do- -do-
(in ITA
No.3033/Bang/2018)
2013-14
80. ITA No.3031/Bang/2018 -do- -do- 06.07.2018
2011-12
81. C. O. No. 151/Bang/2018 -do- -do-
(in ITA
No.3031/Bang/2018)
2011-12
Page 9 of 18
Revenue by : Shri. K. V. Aravind, Standing Counsel
Assessees by : Shri. Sunil Jain, CA, C.Ramesh, CA, V.Srinivasan, Advocate,
Mr.Nagin Khincha, CA and others.
Date of hearing : 02.02.2021
Date of Pronouncement : 22.02.2021
ORDER
Per N.V. Vasudevan, Vice President In all these appeals, the Revenue has requested by way of an additional ground that the orders impugned in these appeals should be held to be orders passed without proper jurisdiction and should be set aside and remanded to the CIT(A) for decision afresh by the CIT(A) with competent jurisdiction. All these appeals were listed in different Benches of Bangalore Benches and were consolidated and posted together for hearing at the request of the Revenue on the additional grounds raised by the Revenue in all these appeals. The additional ground sought to be raised by the Revenue in all these appeals is as follows:
"1. The order passed by the Commissioner of Income Tax (Appeals) - 11 dated 10/07/2018 being the order passed after the directions vide letter dated 18/06/2018 by the DGIT, (Inv.), Bengaluru, and notification u/ s.120 dated 16.07.2018 issued by the PCCIT, Bengaluru, the CIT(A) order is without jurisdiction and liable to be set aside.
2. The order passed by the Commissioner of Income Tax (Appeal)- 11, dated 10/07/2018 being not entered in dispatch register which was required to be entered, the order is presumed to be passed after the transfer of jurisdiction."Page 10 of 18
2. The circumstances which the additional grounds are sought to be raised are identical in all the appeals and have been explained by the Revenue in a submission made along with the additional grounds. It has been stated therein that the various Assessees filed appeal before the Commissioner of Income Tax (Appeals) - 11, against the order of assessment. It has been stated that the CIT(A)-11, Bangalore who passed all the impugned orders committed serious lapses and he was directed by the Director General of Income Tax, Investigation, Karnataka & Goa, Bengaluru, by direction dated 18/06/2018 not to pass any further appellate orders during pendency of the explanation sought on the lapses in adjudicating the appeals. It is the plea of the revenue that all the orders impugned in these appeals were passed after 18.6.2018 and are therefore orders passed without jurisdiction and on that ground are liable to be set aside. Without prejudice to the above contention, it is the further plea of the revenue that by notification dated 16.07.2018, issued u/ s.120 of the Act, by the Principal Chief Commissioner of Income Tax, Karnataka & Goa, the appeals pending before Commissioner of Income Tax (Appeals) - 11 were transferred to Commissioner of Income Tax (Appeals) - 12, Bengaluru. It is the case of the revenue that Commissioner of Income Tax (Appeals) - 11 disregarding the directions issued by the Principal CCIT, has passed orders that are impugned in all these appeals. It is the further case of the revenue that though the impugned orders are purported to have been passed on dates which are prior to 16.7.2018 they were in fact passed after those dates but were pre dated. In support of the claim of the revenue that the impugned orders were in fact passed after 16.7.2018 but were predated, the revenue relies on the circumstance that the date of despatch of the impugned orders has not been entered in the dispatch register maintained by Commissioner of Income Tax (Appeals) - 11. According to the revenue, in view of the fact that the date of dispatch is not specifically entered Page 11 of 18 during the period when CIT(A)-11 was directed not to pass any orders, only inference can be drawn is that the impugned orders were passed after the appeals were transferred u/s 120 of the Act to CIT(A)-12. By implication the revenue wants to contend that the orders impugned were back dated so as to fall before or on the cut off date of 16.7.2018.
3. It has further been submitted that in this connection, the Principal CCIT has conducted detailed enquiry on this aspect and has found that the order impugned in these appeals were passed after the transfer of jurisdiction. It is also the plea of the revenue that the date of order is the day on which the officer passing the order looses control of the order and in this regard has placed reliance on a decision of the Hon'ble Karnataka High Court in the case of BJN Hotels 382 ITR 110(Karn.). According to the revenue, applying the above principle, it has to be inferred that the orders impugned were passed after the date of transfer of jurisdiction and without jurisdiction. It has also been stated that the revenue has not placed the outcome of the enquiry in view of the confidentiality of the same. However, the revenue has sought leave of the Tribunal to place the same in a sealed cover, if need arises and so directed by the Tribunal. It has further been submitted that in the grounds of appeal, the ground regarding invalidity of the order on the ground that the impugned orders were passed without jurisdiction by the Commissioner of Income Tax (Appeals) - 11 has not been raised and the same is raised by way of additional ground. It has also been submitted that the issue of jurisdiction is purely legal ground and therefore should be admitted for adjudication and adjudicated. Reliance in this regard was placed on the decision of the Hon'ble Supreme Court in the case of NTPC Ltd. 229 ITR 383 (SC).
Page 12 of 184. The learned Standing Counsel for the Department submitted that though the orders passed in all these appeals are after 18.6.2018 when the Director-General of Income Tax (Investigation), Karnataka and Goa, Bengaluru, directed the then CIT(A)-11, Bengaluru, not to pass any further appellate orders during pendency of the explanation sought on the lapses in adjudicating the appeals. Therefore the orders passed after 18.6.2018 are illegal and are orders passed without jurisdiction and liable to be set aside. In any event the orders purported to have been passed before 16.07.2018 were in fact back dated. He reiterated the allegations as contained in the submissions made by the Revenue for raising additional grounds. The learned DR prayed that all the impugned orders be set aside and the issues raised in the various appeals be remanded to the CIT(A) having proper jurisdiction to adjudicate on merits afresh.
5. In support of the Revenue's contention, learned Standing Counsel has placed reliance on the decision of the ITAT, Delhi Bench, in the case of ACIT Vs. Globus Construction Pvt. Ltd., ITA No.1185/Del/2020 for Assessment Year 2015-16 order dated 08.01.2021. In the aforesaid case, one Shri. S. K. Shrivastava, CIT(A)-1, Noida, was compulsorily retired from Government of India, w.e.f. 11.06.2019. He passed orders pertaining to appeals falling within the jurisdiction of Ghaziabad and only CIT(A), Kanpur had jurisdiction to try those appeals. There was also evidence with regard to findings of Vigilance department. On the above facts, the Delhi Bench of the Tribunal came to the conclusion that it has come on record CIT(A)-I, Noida has decided Income Tax Appeals pertaining to Ghaziabad Jurisdiction over which he has no jurisdiction purportedly on 31.12.2018 whereas it is proved on record that all these appeals were disposed of in the month of June, 2019 after his compulsory retirement. It is also proved on record that all the impugned orders have been uploaded on ITBA system between 11th June to 13th June, 2019 after Page 13 of 18 his demitting the office by Sri S.K.Srivastava, CIT(A)-1 and2 Noida. It is also proved that he has uploaded the impugned orders to the Central Server using his RSA token only after his retirement. All these facts go to prove that the impugned orders have been passed by SriS.K.Srivastava, CIT(A)-1 and 2 Noida after his compulsory retirement with effect from 11.06.2019, because the moment he ceases to hold his office he has become functus officio.
6. The learned counsel for various Assessees in these appeals have opposed the prayer of the revenue for setting aside all the aforesaid orders on the ground that the all the orders were passed prior to 16.7.2018 and it is only on the passing of the order dated 16.7.2018 that the CIT(A)-11, lost his jurisdiction. It was contended that the order dt.18.6.2018 by which Director- General of Income Tax (Investigation), Karnataka and Goa, Bengaluru, directed the then CIT(A)-11, Bengaluru, not to pass any further appellate orders during pendency of the explanation sought on the lapses in adjudicating the appeals, is an internal matter and the Assessee does not have any knowledge regarding the same. It was contended that the order dated 18.6.2018 cannot be the basis to say that the then CIT(A)-11 did not have jurisdiction to decide appeals and it is only the order dated 16.7.2018 that legally divests the power of the then CIT(A)-11 to decide appeals. It was contended that there is no evidence to show that the orders passed prior to 16.7.2018 were in fact backdated. The enquiry is still under way and that there is nothing on record to support the contention of the revenue. It was also submitted that the decision of the ITAT Delhi cited by the learned DR in the case of Globus Construction Pvt.Ltd., (supra) is not applicable to the facts of the present case as in the present case, the admitted position is that all the orders were dated after 18.06.2018 but prior to 16.07.2018. The learned counsel for the Assessee in some of the appeals Mr.Nagin Khincha, CA argued that there is no specific Page 14 of 18 application under Rule 11 of the Income Tax (Appellate Tribunal) Rules, 1963and hence the additional grounds cannot be considered for admission. We have already observed that there is a submission along with the additional grounds and the same is and can be treated as application for admission of additional ground and the objection in this regard is hereby rejected. It was submitted that the allegation with regard to the orders being anti-dated are all allegations which are not supported by any evidence.
7. We have given a very careful consideration to the rival submissions. It is undisputed that the impugned orders in all the appeals were passed after 18.6.2018 order dt.18.6.2018 by which Director-General of Income Tax (Investigation), Karnataka and Goa, Bengaluru, directed the then CIT(A)-11, Bengaluru, not to pass any further appellate orders during pendency of the explanation sought on the lapses in adjudicating the appeals. The CIT(A) had no jurisdiction to pass any orders in appeal on or after the aforesaid date. The order passed by him contrary to the directions of the superior officer cannot be said to be an order passed by a person having proper jurisdiction. The CBDT in its instruction dated 8.3.2018 (F.No.DGIT (Vug.)/HQW/SI/Appeals/2017- 18/9959) has in paragraph-7 thereof instructed all Chief Commissioners of Income Tax to conduct regular inspections of the CIT(Appeals) working under them and keep a watch on the quality and quantity of orders passed by them. The instructions further lay down that failure on the part of the Chief Commissioners of Income Tax to do so would be viewed adversely by the CBDT.
8. We notice that the instruction so issued by CBDT places responsibility upon the Chief Commissioners to ensure the quality of the orders passed by CIT(A). The purpose, obviously, is to ensure that the Appellate Commissioners pass quality orders, while achieving the quota fixed for them.
Page 15 of 18The Ld Standing Council submitted that the Director General of Income tax, Investigation, Karnataka & Goa, has issued a direction dated 18/06/2018 to the then CIT(A)-11 not to pass any further appellate orders, as he received certain information about the orders passed by the then CIT(A)-11. Admittedly, the above said direction has been defied by the then CIT(A) and he has proceeded to pass orders. There should not be any dispute that the instructions issued by CBDT are binding on all the income tax officials. The Ld Standing Council submitted that non-compliance with directions given by DGIT in compliance with the instruction issued by CBDT would cause prejudice to the revenue. Accordingly he submitted that the orders passed by the then Ld CIT(A)-11 after 18/06/2018 results in serious lapse on the part of the then Ld CIT(A)-11, as the same violates the binding directions given by DGIT. Accordingly he contended that all the impugned orders are liable to be quashed.
9. According to Ld Standing Counsel for the revenue, there is prima facie material on record to show that the orders purported to have been passed after 18.6.2018 and prior to 16.7.2018 were pre dated, which he offered to submit it in sealed cover. Though we declined to look into it, yet, considering the conduct of the then Ld CIT(A)-11, the stand taken by the revenue appears to be probable. In any case, the very action of then Ld CIT(A)-11 in ignoring the binding directions given by DGIT and proceeding to pass orders results serious lapse on his part in administering justice. We also notice that all the orders impugned in these appeals have been passed between 5.7.2018 and 13.7.2018, numbering around 50 orders, involving different Assessees and different issues, which is difficult task for any appellate authority. Hence we agree with the submission of Ld Standing Counsel that the interests of revenue is prejudiced by the said action of the then Ld CIT(A)-11. All these factors, in our view, would vitiate the appellate orders passed by him after 18-06-2018, even if the allegation of pre-dating of orders is not accepted/proved. Hence the Page 16 of 18 impugned orders, in our view, is not curable and sustainable in the eyes of law.
10. On almost identical facts, the ITAT Delhi Bench in the case of ACIT Vs. Globus Constructions Pvt.Ltd. (supra) held after finding that the impugned orders were passed by the appellate authority after it was divested with powers to pass orders observed as follows:
"10. Hon'ble Supreme Court in case of United Commercial Bank Ltd. vs. workman 1951 SCR 380 in the identical situation held that Jurisdictional defect strikes at the very authority of the Court to pass any decree and such a defect cannot be cured even by consent of the parties.
10A. Hon'ble Supreme Court of India in case cited as Kanwar Singh Saini vs. High Court of Delhi held that order/decree passed by court having no jurisdiction is a nullity by returning following findings :
"There can be no dispute regarding the settled legal proposition that conferment of jurisdiction is a legislative function and it can neither be conferred with the consent of the parties nor by a superior court, and if the court passes order/decree having no jurisdiction over the matter, it would amount to a nullity as the matter goes to the roots of the cause. Such an issue can be raised at any belated stage of the proceedings including in appeal or execution. The finding of a court or tribunal becomes irrelevant and unenforceable/inexecutable once the forum is found to have no jurisdiction. Acquiescence of a party equally should not be permitted to defeat the legislative animation. The court cannot derive jurisdiction apart from the statute. [Vide United Commercial Bank Ltd. v. Workmen, Nai Bahu v. Lala Ramnarayan, Natraj Studios(P) Ltd. v. Navrang Studios, Sardar Hasan Siddiqui v. STAT, A.R. Antulay v. R.S. Nayak Union of India v. Deoki Nandan Aggarwal, Karnal Improvement Trust v. Parkash Wantft, U.P. Rajkiya Nirman Nigam Ltd. v. Indure (P) Ltd., State of Gujarat v. Rajesh Kumar Chimanlal Barot, Kesar Singh v. Sadhu, Kondiba Dagadu Kadam v. Savitribai Sopan Gujar and CCE v. Flock (India) (P) Ltd.]
11. Hon'ble Supreme Court in case of Fatma Bibi Ahmed Patel & Anrs (2008) 6 SCC 789 held that jurisdictional issue goes to the root of the matter and the entire proceedings having been initiated illegally and without jurisdiction, and thus are nullities.
12. In view of what has been discussed above and following the decisions rendered by Hon'ble Supreme Court in case of Fatima Bibi Page 17 of 18 (supra), United Commercial Bank (supra) and Kanwar Singh Saini (supra) without entering into the merits of the captioned appeals, we are of the considered view that the impugned orders suffer from jurisdictional defect which is not curable having been passed by Ld. CIT(A)-1 and 2 Noida after his compulsory retirements with effect from 11.06.2019, when he was functus officio, are not sustainable in the eyes of law, hence, nullities. So question framed is answered in affirmative.
13. Consequently, impugned orders passed in the captioned appeals by CIT(A)-1 and 2 Noida are set aside to the files of the respective jurisdictional CIT(A)-1 and 2 Noida and CIT(A) Ghaziabad to decide afresh in accordance with law by providing an opportunity of being heard to the assessee / revenue. Consequently aforesaid appeals / cross objections are allowed for statistical purposes."
11. Respectfully, following the order of the tribunal, we set aside the orders of the CIT(A) to the respective jurisdictional CIT(A) to decide the appeals afresh in accordance with law after due opportunity of hearing to the parties. The additional grounds of appeal are accordingly allowed. In view of the aforesaid conclusion, the issues on merits raised by the appellants in their appeal do not require any consideration. All the appeals and cross objections are treated as allowed for statistical purpose.
12. In the result, the appeals and cross objections are treated as allowed for statistical purpose.
Pronounced in the open court on the date mentioned on the caption page.
Sd/- Sd/-
( B. R. BASKARAN ) ( N. V. VASUDEVAN)
Accountant Member Vice President
Bangalore, Dated: 22.02.2021.
/NS/*
Page 18 of 18
Copy to:
1. Appellant 2. Respondent 3. CIT 4. CIT(A)
5. DR, ITAT, Bangalore. 6. Guard file
By order
Assistant Registrar
ITAT, Bangalore.