Income Tax Appellate Tribunal - Cochin
Kollam Dist Co-Op Bank Ltd, Kollam vs Assessee on 15 March, 2013
ITA No.322/ Coch/2013 IN THE INCOME TAX APELALTER TIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI N.R.S. GANESAN, JM & B. R. S BASKARAN, AM ITA No. 322/Coch/2013 (Asst Year 2011-12) Kollam Dist Co-op Bank Ltd Vs The Director of Income Tax Pathanapuram (Intelligence), Kochi Kollam ( Appellant) (Respondent) ITA No. 323/Coch/2013 (Asst Year 2011-12) Kollam Dist Co-op Bank Ltd Vs The Director of Income Tax Nedumpana, Nallila (Intelligence), Kochi Kollam ( Appellant) (Respondent) PAN No. AAAAT4088L Assessee By None - adjournment petition filed Revenue By Smt S Vijayaprabha, Jr DR Date of Hearing 29th July 2013 Date of pronouncement 29th July 2013 OREER PER N.R.S GANESAN,JM:
These appeals by the assessee are directed against separate orders of the Director of the Income Tax (Intelligence), Kochi both dated 15th March 2013.
2 None appeared before us when the appeal was taken for hearing. However, an application was filed for adjournment on behalf of the assessee on the ground of personal inconvenience. This Tribunal is of the considered opinion that the issue raised in this appeal is covered matter against the assessee. Therefore, it may not be necessary to adjourn the 1 ITA No.322/ Coch/2013 appeals in view of the order of the Tribunal on an identical matter. For the purpose of convenience, the observations made in the order of the Tribunal in the case of the Sub-
Registrar, Alakode, Kannur Dist in ITA No.212/Coch/2013 in pars 4 to 8 are reproduced hereunder:
" 4. We have considered rival submissions on either side and also perused the material available on record. The question arises for consideration is whether this Tribunal could entertain an appeal by the Sub Registrar, Meppayur-Kozhikode against the order of penalty u/s 271FA of the Act. We have carefully gone through the provisions of section 253 of the Act. Section 253 provides for an appeal before this Tribunal against the orders mentioned therein. For the purpose of clarity, the provisions of section 253 are reproduced hereunder:
253(1) : Any assessee aggrieved by any of the following orders may appeal to the Appellate Tribunal against such order:
(a) An order passed by a Deputy Commission (Appeals) before the 1st day of October, 1998 or, as the case may be, a Commissioner (Appeals) under section 154, section 250, section 271, section 271A or section 272A; or
(b) An order passed by an Assessing Officer under clause ( c) of section 158BC, in respect of search initiated under section132 or books of account, other documents or any assets requisitioned under section132A, after the 30th day of June, 1995, but before the 1st day of January 1997; or (ba) an order passed by an Assessing Officers under sub section (1) of section 115VZC; or ( c)an order passed by a Commissioner under section 12AA or under clause
(vi) of sub-section (5) of section 80G or under section 263 or under section 271 or under section 272A or an order passed by him under section 154 amending his order under section 263 or an order passed by a Chief Commissioner or a Director General or a Director under section 272A; or
(c) An order passed by an Assessing Officer under sub-section *3), of section 143 or section 147 in pursuance of the directions of the Dispute Resolution Panel or an order passed under section 154 in respect of such order."
Nowhere in section 253 mentions the order passed by Director of Income Tax (Intelligence) or any other officer of the Income Tax department levying penalty u/s 271FA is appealable before this Tribunal. This Tribunal being a quasi judicial authority established under the provisions of the Income Tax Act cannot travel beyond the provisions of the Act. Therefore, unless and until an appeal is specifically provided section 253 of the Act against the order levying penalty u/s 271FA, this Tribunal is of the considered opinion that the present appeal is not maintainable before this Tribunal.
2 ITA No.322/ Coch/20135 Now coming to the direction given by the Director of Income Tax (Intelligence) in clause 7 of the demand notice, no doubt the Director of Income Tax (Intelligence) mentioned in the demand notice that an appeal can be filed before this Tribunal under Party B of Chapter XX of the Income Tax Act. It is well settled principles of law that consent of a litigant party will not confer any jurisdiction of a judicial or quasi judicial authority unless and until it is otherwise conferred by the legislature. Therefore, the consent/direction of the Director of Income Tax (Intelligence) will not confer any jurisdiction on this Tribunal unless sit is provided for in the income tax Act by the Parliament. Hence, this Tribunal could not entertain the appeal filed by the Sub Registrar, Meppaayur-Kozhikode, 6 Coming to the contention of the ld DR that appeal is provided u/s 246A(q) of the Act, no doubt, an order imposing penalty under chapter XXI is appealable before the CIT(A) u/s 246A(q) of the Act. Admittedly, section 271FA falls in Chapter XXI of the Income Tax Act. Therefore, one may claim that an appeal is provided u/s 246A(q) of the Act. We are conscious that the CIT(A) is equivalent in rank that of the Director of Income Tax (Intelligence), therefore, the appeal before CIT(A) may not be an effective and efficious remedy available to the Sub Registrar, Meppayur-Kozhikode against whom penalty was levied. However, this Tribunal being a quasi judicial authority established under the Income Tax Act, cannot travel beyond the provisions of section 253 of the Act. Therefore, merely because the remedy available us/ 246A(q) of the Act may not be effective and efficious that alone will not give any jurisdiction to this Tribunal to entertain this appeal.
7 Further, we are of the considered opinion that when the provisions of section 271FA was introduced in the statute book by the Finance Act, 2004 with effect from 1.4.2005 the consequential amendment to section 253 was omitted to be carried out. This omission may be unintended. One may argue that an appeal is provided against the order of penalty u/s 271 in 253(1)(a) and 253(10(c ) of the Act, therefore, all branches of section 271 i.e. from 271A to 271G are included in section. This argument may not be correct because section 271 is an indepe3ndent section and it has its own sub sections. Sections 271A to 271G are not sub sections under section 271 and they are independent sections by themselves. This is obvious from section 253(1)(a) and 253(1)( c) itself. The legislature has mentioned sections 271 and 271A separately in section 253(1)(a) and 253(1)( c) of the Act Therefore, the legislature treated sections 271 and 271A as separate and independent sections. In other words, sections 271A to 271G are independent and separate sections and it is not part/branch of sections 271 of the Act. Therefore, argument, if any that section 271FA is part of section 271 is not correct. This Tribunal is of the considered opinion hat section 271FA is separate and independent of section 271 and therefore, the reference of section 271 in section 253(1)(a) or 253(1)( c) may not be included section 271FA. As already observed, the omission to include section 271FA in section 253 may be unintended. Therefore, it is open to the department to bring to the notice of the concerned authority about the omission to provide appeal before the Tribunal for making consequential amendment to section 253 of the Act in case the department found that the omission is unintended.
8 In view of the above discussion, the appeal of the Sub-Registrar, Meppayur- Kozhikode is dismissed as not maintainable before this Tribunal. However, it is made 3 ITA No.322/ Coch/2013 clear that it is open to the Sub Registrar, Meppayur-Kozhikode to challenge the order passed by the Director of Income Tax (Intelligence) levying penalty u/s 271FA of the act before the appropriate forum in a manner known to law."
3 In view of the order of this Tribunal (supra), we are of the considered opinion that these appeals are not maintainable before this Tribunal against the order of the Director of Income Tax (Intelligence) levying penalty u/s 271FA of the Act. However, the assessee is at the liberty to challenge the impugned order of the Director of Income Tax (Intelligence) before the appropriate forum in a manner known to law. With this observation, the appeals filed by the assessee stands dismissed.
4 In the result, the appeals filed by the assessee are dismissed.
Order pronounced in the open Court at the time of hearing i.e. 29th July 2013.
Sd/- Sd/-
(B.R. BASKARAN) ( N.R.S GANESAN)
Accountant Member Judicial Member
Cochin: Dated 29th, July 2013
Raj*
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ITA No.322/ Coch/2013
Copy to:
1. Appellant
2. Respondent
3. CIT(A)
4. CIT
5. DR
6. Guard File
By order
Assistant Registrar
ITAT, COCHIN
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