Delhi High Court
Clarks Future Footwear Private ... vs National Faceless Assessment ... on 23 September, 2021
$~110
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10745/2021 & C.M.Nos.33168-33169/2021
CLARKS FUTURE FOOTWEAR PRIVATE LIMITED
..... Petitioner
Through Mr.Ved Jain with Ms.Richa Mishra,
Advocates.
versus
NATIONAL FACELESS ASSESSMENT CENTRE & ORS.
..... Respondents
Through Mr.Sanjay Kumar with Ms.Esha
Kadian, Advocates.
% Date of Decision: 23rd September, 2021
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
MANMOHAN, J. (Oral)
1. Present writ petition has been filed challenging the impugned draft
assessment order dated 29th August 2021 passed by the Respondents under
Section 144C(1) of the Income Tax Act, 1961 [hereinafter referred to as the
'Act'] as well as the show cause notice dated 27th August 2021.
2. Learned counsel for the Petitioner states that the impugned draft
assessment order and show cause notice are non est since the mandatory
provision, namely, Section 144B has not been complied with by the
Respondents and the same is also violative of the principles of natural
W.P.(C) No.10745/2021
Digitally Signed
By:KRISHNA BHOJ
Signing Date:25.09.2021
17:45:04
justice. He states that the Respondents, vide the show cause notice dated
27th August, 2021 and draft assessment order dated 29th August 2021,
proposed to assess the income of the Petitioner at Rs.48,07,37,965/- as
against the returned loss of Rs.2,42,15,980/- declared by the Petitioner.
3. Learned counsel for the Petitioner states that in the impugned show
cause notice, the Petitioner was given time upto 23:59 hours of 03rd
September, 2021 whereby the Petitioner was required to file its written
objections to the proposed variation and if required, request for a personal
hearing. The contention of counsel for the Petitioner is that the
Respondents, without waiting for the expiry of the time period to file a
reply to the show cause notice, passed the impugned draft assessment order
under Section 144C of the Act on 29th August 2021 i.e. five days prior to
the due date of filing the reply and has proposed to make disallowances to
the tune of Rs.50,49,53,945 in aggregate.
4. Issue notice. Mr.Sanjay Kumar, Advocate accepts notice on behalf of
the Respondents. Keeping in view the fact that the dead line for issuing
the draft assessment order under Section 144C of the Act is 30th September,
2021, he waives his right to file a reply.
5. At this stage, learned counsel for the Respondents states that keeping in
view the limited time available to pass an assessment order, the Petitioner
shall not seek personal hearing in the present proceedings.
6. This Court is of the view that in the present case, there has been a
violation of principle of natural justice as well as Section 144B(1)(xvi)(b)
of the Act inasmuch as the impugned draft assessment order under Section
144C(1) of the Act has been passed five days prior to the last date for filing
of the reply/objections to the Show Cause notice by the petitioner.
W.P.(C) No.10745/2021
Digitally Signed
By:KRISHNA BHOJ
Signing Date:25.09.2021
17:45:04
Consequently, the draft assessment order dated 29th August, 2021 passed
by respondent under Section 144C(1) of the Act is hereby quashed.
Further, this Court directs that the Petitioner shall file its reply/objections to
the Show Cause Notice dated 27th August, 2021 on or before 24th
September, 2021 and the Assessing Officer shall pass a fresh draft
assessment order in terms of Section 144C(1) of the Act on or before 30th
September, 2021. To facilitate the filing of the reply/objections by the
petitioner, the Assessing Officer is directed to open functionality on the
online portal. The Petitioner is also directed to file its reply/objections to
the Show Cause Notice by email.
7. With the aforesaid directions, the present writ petition along with
pending applications stands disposed of.
MANMOHAN, J
NAVIN CHAWLA, J
SEPTEMBER 23, 2021
KA
W.P.(C) No.10745/2021
Digitally Signed
By:KRISHNA BHOJ
Signing Date:25.09.2021
17:45:04
