SHATRUNJAY PARKS AND RESORTS P LTD.,KOLHAPUR vs. INCOME-TAX OFFICER, CENTRAL, KOLHAPUR

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ITA 441/PUN/2022Status: DisposedITAT Pune26 October 2023AY 2006-0713 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that if the foundational additions, which formed the basis for reopening, are deleted, then any other additions made subsequently cannot be sustained. The reassessment proceedings were quashed as the basis for reopening no longer existed.

What were the facts?

The assessee challenged the validity of reassessment proceedings initiated under Section 147. The Assessing Officer's reasons for reopening only pertained to interest expenses, but the CIT(A) made additions on account of unexplained creditors and administrative expenses. The foundational additions made by the AO were deleted by the CIT(A).

What were the issues?

Whether reassessment proceedings are valid when the foundational additions leading to reopening are deleted, and whether subsequent additions made by the appellate authority can stand in such a scenario.

Which sections of the Income-tax Act were involved?

Section 144,Section 147,Section 148

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(4)Show list

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Income Tax Appellate Tribunal, PUNE “B” BENCH : PUNE

Before: SHRI SATBEER SINGH GODARA & DR. DIPAK P. RIPOTE

Hearing: 11.10.2023Pronounced: 26.10.2023

Date of Hearing : 11.10.2023 Date of Pronouncement : 26.10.2023 ORDER PER SATBEER SINGH GODARA, J.M. :

This assessee’s appeal for assessment year 2006-07, arises against the CIT(A), Pune-11, Pune's DIN & Order No. ITBA/APL/S/250/2021-22/1042326491(1), dated 31.03.2022, involving proceedings u/s. 144 of the Income Tax Act, 1961 (in short “the Act”).

Heard both the parties. Case file perused.

2.

It emerges during the course of hearing that the assessee has filed the following additional grounds as under :

2 I.T..A.No.441/PUN./2022 1) “On the facts and in the circumstances of the case and in law the Learned Assessing Officer erred in passing an order under section 144 rws 147, In view of the fact that no additions are made for the reasons recorded to reopen the case under section 147, under such circumstances no further addition can be been made in view of Bombay High Court judgment in case of CIT V/s. Jet airways (I) Ltd 331 ITR 236 (BOM), we pray for deletion of ail such additions made. 2) On the facts and in the circumstances of the case and in law the lower authorities have erred in making an addition of Rs.7,00,000, on account of unexplained creditors. 3) On the facts and in the circumstances of the case and in law the lower authorities have erred in making addition of Rs.30,000, on account of administrative expenses debited to Profit & Loss A/c.

Since this ground goes to the root cause of the appeal, it is most humbly prayed that the ground may kindly be admitted.”

3.

There could be hardly any dispute that the assessee’s instant additional grounds; and more particularly, the first one, challenges validity of the impugned reopening /re-assessment going to the root of the mater. This tribunal’s Special Bench decision in All Cargo Global Logistics Ltd. vs.

3 I.T..A.No.441/PUN./2022 DCIT [2012] 137 ITD 287 [Mum.] [SB]; after considering National Thermal Power Co. Ltd. vs. CIT [1998] 229 ITR 383 [SC], holds that we can very well entertain such a pure legal questions for determining the correct tax liability of an assessee provided all the relevant facts are already on record. We reject the Revenue’s all technical objections and advert to the validity of the impugned reopening itself.

4. Learned counsel representing assessee invited our attention to the Assessing Officer’s reopening reasons reading as under :

4 I.T..A.No.441/PUN./2022 4.1. Learned counsel next filed before us the Assessing Officer’s consequential order dated 02.06.2022 in furtherance to the CIT(A) lower appellate findings granting part relief as under :

5 I.T..A.No.441/PUN./2022 4.2. Learned counsel submitted that once the Assessing Officer’s reopening reasons had only touched upon the interest expenses vis-à-vis source of capitalization thereof involving additions of Rs.82,96,380/- and Rs.82,47,813/-; respectively, which stand deleted in the CIT(A)'s order, the impugned reopening is no more sustainable in law in light of CIT vs. Jet Airways (I) Ltd., [2011] 331 ITR 236 (Bom.).

5.

This clinching factual position is gone un-rebutted from the Revenue side. Learned CIT-DR vehemently supported the impugned reopening on the ground that hon’ble jurisdictional high court’s decision deals with an instance of no addition made by the Assessing Officer which is not the case before us as it is the CIT(A) who has reversed the Assessing Officer’s action to this extent.

6 I.T..A.No.441/PUN./2022 6. We find no merit in the Revenue’s foregoing arguments as this tribunal’s recent coordinate bench’s order dated 30.05.2022 in ITA.No.1600/PUN./2019 Meenakshi Dhanaji Patil vs. ITO decided the very issue in assessee’s favour as under :

“2. I first all come to the assessee’s legal ground challenging validity of the impugned reopening. Page 11 in assessee’s paper book contains the Assessing Officer’s reopening reasons on two counts, i.e. purchase of immovable property of Rs.1,21,54,000/- and salary to employees u/s.192 of the Act. The Assessing Officer thereafter framed the impugned reassessment adding unexplained investment in immovable property of Rs.18.25 lakhs, stamp charges thereupon of Rs.1,61,000/- and unexplained cash deposits of Rs.5,01,000/-; respectively. The CIT(A) has deleted the former twin heads in the lower appellate order. Meaning thereby that assessee’s grievance on merits is only regarding the last issue of unexplained investment of Rs.5,01,000/- which nowhere formed part of the Assessing Officer’s reopening reasons.

3. The question that arises in this backdrop is as whether the impugned reopening is sustainable or not. This tribunal’s coordinate bench order in Indu Arts Vs. ACIT dated 07-06-2017 holds that reopening in such an instance gets quashed as follows :

“7. The position which follows from the above discussion is that the Assessing Officer can make `other addition’ in the reassessment proceedings, provided, the `foundational addition’ is made. When this proposition is taken to a next

7 I.T..A.No.441/PUN./2022 level, no different consequences will emerge, if the `foundational addition’ is itself finally deleted in an appeal. In such a scenario, the `other addition’ made by the Assessing Officer would automatically cease to stand in isolation. This view has been affirmed by the Hon'ble jurisdictional High Court in CIT vs. Adhunik Niryat Ispat Ltd. (2011) 63 DTR 212 (Del). In that case, the return filed by the assessee for the asst. yr. 1999-2000 declaring income @ Rs. 1,22,460 was processed under s. 143(1) of the IT Act. However, notice was issued under section 148 of the Act subsequently, on the information received from the Director of IT (Inv.), New Delhi, to the effect that the assessee had accepted the accommodation entries from M/s I.G. Properties (P) Ltd., M/s Parivartan Capital & Financial Services (P) Ltd. and from M/s Victoria (P) Ltd. in the garb of share capital. The AO passed the reassessment order making additions of Rs. 31 lacs on account of unexplained share capital including the capital subscribed by the aforesaid three applicants on the basis of which the assessment was reopened. However, during the assessment proceedings, the AO also made certain additions of the credits received from M/s Adhunik Niryat, M/s Mahadev Metals, M/s Royal International and M/s Single Finshare India Ltd., albeit the assessment was not reopened on that basis. The assessee filed an appeal

8 I.T..A.No.441/PUN./2022 against these additions. The CIT(A) confirmed the additions of Rs. 31 lac which was the basis for reopening reassessment, but deleted the other addition. Both the assessee as well as the Revenue preferred appeals against the orders of CIT(A). Appeal of the assessee was allowed by the Tribunal thereby deleting the addition of Rs. 31 lac. Against this order, no appeal was preferred by the Revenue. Thus, the reasons which persuaded the AO to reopen the reassessment proceedings and on the basis of which additions were made were not found valid or justifiable as those additions were deleted by the Tribunal. Appeal of the Revenue was dismissed. In further appeal, the Hon’ble High Court upheld the order of the tribunal by holding that : `Since the grounds for reopening the reassessment do not exist any longer and no additions were ultimately made on that account, the additions in respect of other items which were not part of "reasons to believe" cannot be made.’ On going through the ratio decidendi of the above judgment, it is vivid that if the `foundational addition’ is finally deleted in appeal, then `other addition’ also can’t stand.

8. At this stage, it is pertinent to note the effect of insertion of Explanation 3 to Section 147 by the Finance (No.2) Act, 2009 w.r.e.f. 1.4.1989, which reads as under : -

9 I.T..A.No.441/PUN./2022 `Explanation 3.— For the purpose of assessment or reassessment under this section, the Assessing Officer may assess or reassess the income in respect of any issue, which has escaped assessment, and such issue comes to his notice subsequently in the course of the proceedings under this section, notwithstanding that the reasons for such issue have not been included in the reasons recorded under subsection (2) of section 148.’

9.

The Memorandum explaining the provisions of the Finance Bill, in this regard, reads as under : `The existing provisions of section 147 provides, inter alia, that if the Assessing Officer has reason to believe that any income chargeable to tax has escaped assessment for any assessment year, he may assess or reassess such income after recording reasons for re-opening the assessment. Further, he may also assess or reassess such other income which has escaped assessment and which comes to his notice subsequently in the course of proceedings under this section. Some Courts have held that the Assessing Officer has to restrict the reassessment proceedings only to issues in respect of which the reasons have been recorded for reopening the assessment. He is not empowered to touch upon any other issue for which no reasons have been recorded. The above interpretation is 10 I.T..A.No.441/PUN./2022 contrary to the legislative intent. With a 11 view to further clarifying the view to further clarifying the legislative intent, it is proposed to insert an explanation in section 147 to provide that the assessing officer may assess or reassess income in respect of any issue which comes to his notice subsequently in the course of proceedings under this section, notwithstanding that the reason for such issue has not been included in the reasons recorded under sub-section (2) of section 148. This amendment will take effect retrospectively from 1st April, 1989 and will, accordingly, apply in relation to assessment year 1989- 1990 and subsequent years. [Clause 57]’

10.

It is palpable that the Explanation has not enhanced the scope of the provision. It simply embodies the position more clearly, which is already embedded in the opening part of section 147 providing that the AO may: `assess or reassess such income and also any other income chargeable to tax which has escaped assessment and which comes to his notice subsequently in the course of the proceedings under this section’. The foregoing legal position about not continuing with the `other additions’, if none of the `foundational additions’ is either made or finally sustained, has not been watered down by the insertion of Explanation 3. Ambit of the Explanation is confined only to making `other addition’ and not 11 I.T..A.No.441/PUN./2022 sustaining the `other addition’, when the `foundational addition’ is not made or finally deleted.

11.

Reverting to the facts of the instant case, it is found that the Assessing Officer made the `foundational addition’ of Rs.22.57 lac which came to be finally deleted in the first appeal. In the absence of such an addition, neither the Assessing Officer nor for that purpose, the ld. CIT(A), exercising his coterminous power, could have made the `other addition’.

12.

The situation can be viewed from another angle as well. The Assessing Officer initiated reassessment proceedings and made addition of Rs.22.57 lac. When the ld. CIT(A) held that the addition of Rs.22.57 lac was not sustainable, it meant that the jurisdiction of the Assessing Officer was lacking in initiating the reassessment proceedings. As a consequence of his deletion of the addition, not only the assessment order but all the proceedings flowing therefrom had the effect of becoming null and void. As such, he could not have gone ahead with any other issue and made enhancement of income. Making an enhancement in such circumstances would mean that though the jurisdiction of the Assessing Officer in initiating the reassessment was lacking, still, the assessment would be valid and ex consequenti, the addition would be 12 I.T..A.No.441/PUN./2022 sustainable. This, in my considered opinion, is a totally illogical and unsound proposition. I, therefore, order to delete the addition of Rs.2.36 lac and odd made by the ld. CIT(A).”

4.

I accordingly reject the Revenue’s vehement contentions and accept the assessee’s arguments challenging validity of the impugned reassessment. The same stands quashed accordingly.”

7.

We adopt the above detailed reasoning mutatis mutandis to accept the assessee’s instant additional substantive ground. The impugned reopening stands quashed in very terms.

All other pleadings on merits stand render academic.

8.

This assessee’s appeal is allowed.

Order pronounced in the open Court on 26.10.2023.

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