Rakesh Garg, J. - (1.) THE Revenue has filed the present appeal under Section 260A of the IT Act, 1961 (for short 'the Act') against the order dt. 5th April, 2007, passed by the Income Tax Appellate Tribunal, Delhi Bench I, New Delhi (for short the Tribunal'), in ITA No. 316/Del/2005 for the asst. yr. 1999 -2000 raising the following proposed substantial questions of law: (a) Whether on the facts and in the circumstances of the case, the Hon'ble Tribunal was right in law in holding that issue of notice under Section 148 was invalid and that the assessment so framed lacks jurisdiction? (b) Whether on the facts and in the circumstances of the case, the Hon'ble Tribunal was right in law in holding that the AO was not right in issue of notice under Section 148 without framing the assessment in response to the earlier notice issued under Section 142(1) of the IT Act on 23rd Feb., 2000, though no valid return was filed by the assessee in response to notice dt. 23rd Feb., 2000, and the return filed by the assessee on 18th Oct., 2001, was treated as invalid return and was filed.
(2.) THE assessee did not furnish his return of income voluntarily. The AO issued notice under Section 142(1) of the Act on 23rd Feb., 2000, calling upon him to furnish the return of the income. The assessee did not file any return upto 31st March, 2001, i.e., the date upto which the assessee could file the said return. The assessee filed his return of income on 18th Oct., 2001, declaring income of Rs. 5,56,580. Since the said return filed by the assessee was treated as invalid return, the AO issued notice under Section 148 of the Act on 21st Nov., 2002, after recording reasons. Assessment under Section 143(3)/147 of the Act was completed on 26th March, 2004, at an income of Rs. 26,04,210. Aggrieved against this order of assessment, the assessee filed an appeal before CIT(A) on the ground that since proceedings under Section 142(1) of the Act had been initiated by the AO vide notice dt. 23rd Feb., 2000, and in response to the said notice, return of income had been duly filed by the appellant, therefore, there was nothing in law which could support the action of the AO to issue notice under Section 147 of the IT Act as there was no case for the AO to hold that the income had escaped assessment. Before the CIT(A), the following undisputed facts emerged in the case: (a) That proceedings under Section 142(1) had indeed been initiated by the AO for the asst. yr. 1999 -2000 vide notice dt. 23rd Feb., 2000 and this fact is no more in dispute. (b) That no assessment order was at all framed to conclude the proceedings initiated under Section 142(1). (c) That the AO did not have any information on record regarding the initiation of proceedings under Section 142(1) prior to this fact having brought on record by the appellant. (d) That there was no escapement of income once the return had been duly filed. (e) And for once return having so filed in response to the proceedings pending under Section 142(1), the question of initiating action under Section 147 r/w Section 148 could not arise. In view of these undisputed facts, the CIT(A) held that the notice under Section 148 of the Act was a invalid notice and the assessment so framed under Section 143(2) lacks jurisdiction. The assessment was therefore, quashed by the CIT(A).
(3.) NOT satisfied with the order of the CIT(A), the Revenue filed the appeal before the Tribunal.;