THE COMMISSIONER OF INCOME TAX FARIDABAD vs. M/S ITW INDIA LTD

PDF · subscribers
ITA/207/2014HC Punjab & HaryanaPHHC01109339201415 July 201512 pages
AI SummaryDismissed

What did the High Court hold?

The High Court dismissed the appeals filed by the Revenue. The Court held that the re-assessment proceedings were initiated beyond four years from the end of the relevant assessment year, and the primary facts, including the service income, had been disclosed by the assessee. The ITAT had correctly noted that a separate schedule showed the service income, and the Auditor's Certificate was in the requisite form. The deduction had been modified after excluding excise duty and sales tax from the turnover, indicating the Assessing Officer's prior engagement with the issue. The Court found that the re-opening was based on a subsequent judgment of the Supreme Court in K. Ravindranathan Nair's case, which amounted to a mere change of opinion. Relying on the Supreme Court's decision in CIT v. Kelvinator of India Ltd., the Court held that a change of opinion alone does not confer jurisdiction to reopen assessments, and re-assessment must be based on tangible material, not a review of the original assessment. The Court concluded that there was no non-disclosure of facts by the assessee and the assumption of jurisdiction was not justified. Therefore, the questions of law were answered against the Revenue.

What were the facts?

The appeals by the Revenue challenge the Income Tax Appellate Tribunal's (ITAT) order for assessment years 2002-03, 2003-04, and 2004-05. The assessee, M/s ITW India Limited, claimed deduction under Section 80HHC on service income. The original assessment for AY 2002-03 was completed on March 31, 2005. Re-assessment proceedings were initiated on March 27, 2006, for an unrelated issue. Subsequently, a notice under Section 148 was issued on March 31, 2009, after four years from the end of the relevant assessment year, on the grounds that the deduction on service income was not admissible, citing the Supreme Court's decision in K. Ravindranathan Nair. The Assessing Officer re-assessed the income, holding the deduction inadmissible. The Commissioner (Appeals) found the re-assessment proceedings unsustainable as primary facts were disclosed and the service income was shown separately. The ITAT dismissed the Revenue's appeal and allowed the assessee's cross-appeal, holding the re-assessment invalid due to being initiated beyond four years and based on a change of opinion.

What were the issues?

1. Whether ITAT was correct in holding that reopening of assessment beyond four years was invalid when the assessee had not failed to disclose truly and fully all material facts, despite the treatment of service income for Section 80HHC deduction not being discussed earlier and the assessee making no clear submission on it. 2. Whether ITAT was correct in holding Explanation 1 to Section 147 inapplicable, despite excessive deduction under Section 80HHC due to the assessee's failure to exclude service income from export profits. 3. Whether ITAT was correct in ignoring Supreme Court decisions in Calcutta Discount Co. Ltd., CIT v. Chidambran Chettiar, and Indo Aden Salt Mfg & Trading Co. Pvt. Ltd. 4. Whether ITAT was correct in ignoring the Supreme Court's decision in CIT v. Chidambran Chettiar, which states the assessee's duty to bring material facts to the assessing authority's notice if they are embedded in evidence or submissions, even if the revenue could have uncovered them. 5. Whether ITAT was correct in ignoring clause (C)(iii) of Explanation 2 to Section 147. Assessee's contentions: The re-assessment proceedings were initiated beyond four years from the end of the relevant assessment year, and there was no failure on its part to disclose fully and truly all material facts. The service income was separately shown, and the Assessing Officer had dealt with the issue and reduced admissible deductions. The re-opening was based on a change of opinion, which is not permissible. The assessee relied on the principles laid down in CIT v. Kelvinator of India Ltd. Revenue's contentions: The assessee failed to disclose truly and fully all material facts necessary for assessment regarding the treatment of service income for Section 80HHC deduction. Excessive deduction was given due to the assessee's failure to exclude service income from export profits. ITAT erred in ignoring Supreme Court decisions and Explanation 2 to Section 147.

Which sections of the Income-tax Act were involved?

Section 147,Section 148,Section 143(3),Section 80HHC,Section 80IA

AI-generated summary — verify with the full judgment below

In the High Court of Punjab and Haryana, at Chandigarh

1.

Income Tax Appeal No. 207 of 2014 Date of Decision: 15.7.2015 Commissioner of Income Tax, Faridabad ... Appellant(s) Versus M/s ITW India Limited ... Respondent(s)

2.

Income Tax Appeal No. 208 of 2014 Commissioner of Income Tax, Faridabad ... Appellant(s) Versus M/s ITW India Limited ... Respondent(s) AND 3. Income Tax Appeal No. 227 of 2014 Commissioner of Income Tax, Faridabad ... Appellant(s) Versus M/s ITW India Limited ... Respondent(s) CORAM: HON'BLE MR. JUSTICE S.J. VAZIFDAR, ACTING CHIEF JUSTICE. HON’BLE MR. JUSTICE G.S. SANDHAWALIA. Present: Mr. Tajender K. Joshi, Advocate for the appellant(s). Mr. Rohit Jain, Advocate for the respondent. G.S.Sandhawalia, J.

1.

The present judgment shall dispose of three appeals which are directed against the order dated 5.4.2013 passed by the Income Tax Appellate Tribunal pertaining to the assessment years 2002-03, 2003-04 DEEPAK KUMAR BHARDWAJ 2015.08.05 10:33 authenticity of this document and 2004-05. For decision of the appeals, the facts are being taken from Income Tax Appeal No. 208 of 2014 pertaining to the assessment year 2002-03. 2. The revenue has raised the following substantial questions of law for consideration of this Court:- “i) Whether ITAT was right in holding that reopening beyond 4 years from the assessment year was bad in law as the assessee has not failed to disclose truly and fully all material facts necessary for assessment, despite the fact that the treatment of service income for the purpose of calculation of deduction u/s 80 HHC was not discussed at any prior stage, and the assessee had made no clear submission in this regard in earlier proceedings. ii) Whether ITAT was right in holding that Explanation 1 to Sec. 147 is not applicable to the facts of the present case, despite the fact that excessive deduction was given to the assessee u/s 80 HHC due to failure on its part to exclude service income from export profits. iii) Whether ITAT was right in ignoring Supreme Court's & Trading Co. Pvt. Ltd. Vs. CIT (1986) 159 ITR 624 (SC) and other cases. iv) Whether ITAT was right in ignoring the Hon'ble Supreme Court's decision in the case of CIT Vs. Chidambran Chettiar (1971) 80 ITR 467 (SC) that states “if some material for assessment is embedded in the evidence or submission which DEEPAK KUMAR BHARDWAJ 2015.08.05 10:33 authenticity of this document revenue could have uncovered but did not so, it is the duty of the assessee to bring it to the notice of the assessing authority. The assessee knows all material and relevant facts, the assessing authority might not. If there are primary facts from which reasonable belief could be formed that there was some non disclosure or failure to disclose fully and truly all material facts, reopening is attracted”. v) Whether on the facts and in the circumstances of the case, ITAT was right in law in ignoring the provisions of clause (C)(iii) of Explanation 2 to the Section 147 of the I.T. Act.”

3.

The undisputed facts are that the respondent-assessee company had filed its return for the year in question on 31.10.2002 for returned income of ` 24,49,94,815/- after taking benefit of deduction of `1,11,83,170/- under Section 80HHC of the Income Tax Act, 1961 (hereinafter referred to as “the Act”). The said deductions pertaining to service income of ` 52,86,87,813/- were claimed in the duly supported form No. 10CCAC which was filed along with the return of income and the detailed working computation of deduction had been given along with the Auditor's Report. The claim of benefit was reduced to ` 1,02,01,403/- after excluding the excise duty and the sales tax from the turnover and that point was within the knowledge of the Assessing Officer that the assessee had received the said service income and the claim of deduction was related to such service income and the income was then assessed at a sum of ` 24,86,85,407/- on 31.3.2005. 4. Thereafter, the re-assessment proceedings were initiated DEEPAK KUMAR BHARDWAJ 2015.08.05 10:33 authenticity of this document under Section 148 of the Act by issuing notice dated 27.3.2006and the income was re-assessed at ` 25,30,84,690/- on 8.5.2006. The said re- assessment was concluded on a different issue and not in connection with Section 80HHC. Thereafter, notice under Section 148 was issued on 31.3.2009, admittedly, after the expiry of four years from the end of relevant assessment year on the ground that the deduction was not admissible on service income. The said notice was issued on the basis of the judgment of the Hon'ble Apex Court rendered in Commissioner of Income-tax, Thiruvananthapuram v. K. Ravindranathan Nair (2007) 295 ITR 228 (SC).

5.

Resultantly, the re-assessment order was passed by holding that the income derived by the assessing company pertaining to service income on which the deduction had been claimed could not be allowed. The plea of the assessee that four years time had lapsed from the end of the relevant assessment year and there was no fault on its part to disclose fully and truly all material facts necessary for re-assessment was answered against it in order dated 30.11.2009. Accordingly, the income was re-assessed at ` 25,99,14,093/-. The assessee filed an appeal before the concerned Commissioner taking various pleas, which was accepted by holding that the re-assessment proceedings initiated by way of issue of notice under Section 148 of the Act on 31.3.2009 was not sustainable in law and the subsequent order passed under Section 143(3) read with Section 147 of the Act on 30.11.2009 was accordingly held to be bad. While recording the finding, it was held that the primary DEEPAK KUMAR BHARDWAJ 2015.08.05 10:33 authenticity of this document facts had been disclosed and the factum of service income was separately shown along with the return of income. The reasoning that the Assessing Officer had to go through the voluminous material was rejected since he had dealt with the said issue and reduced the admissible deductions. In the notice, it had been stated that the re- assessment proceedings were initiated for the failure on the part of the assessee to disclose fully and truly all material facts in respect of the claim of deduction under Section 80HHC. Accordingly, it was held that there was no information or any tangible material before the Assessing Officer to initiate the re-assessment proceedings and it would amount to review of the original assessment based on change in the opinion on the appreciation of the facts, which was not permissible.

6.

The matter was taken in appeal before the Tribunal by both the sides since the assessee was also aggrieved on the validity of the proceedings initiated under Section 148 of the Act. The Tribunal dismissed the appeal filed by the revenue by recording the finding that separate schedule had been appended with the profit & loss statement showing the service income separately and it had been duly certified by the Auditor's Certificate in the requisite form. The interest on excise duty and the sales tax has been reduced from the said claim and the deduction had been modified and therefore, all the facts had been disclosed and there was no failure on the part of the assessee to disclose fully and truly all material facts necessary for the assessment. It was further held that the re-opening was done in view of the judgment DEEPAK KUMAR BHARDWAJ 2015.08.05 10:33 authenticity of this document rendered in K. Ravindranathan Nair's case (supra). It was accordingly held that the assessee had done his duties and it was for the Assessing Officer to draw the correct inference from the primary facts and not the responsibility of the assessee and there was no default on its part and the appeal filed by the revenue was dismissed. The cross-appeal filed by the assessee, pertaining to the validity of the proceedings, was allowed by noticing that the re-assessment proceedings were initiated reasoning given, reads as under:

“13. The entire thrust of the findings recorded by the Assessing Officer in his order dated 13-3-2003 is to justify his satisfaction about escapement of income. According to him, it was a clear case of escapement of income as defined in Explanation-2 to Section 147 as the assessee had been allowed excessive relief under Section 80-O of the Act. However, it is not necessary for us to go into the merits of this DEEPAK KUMAR BHARDWAJ 2015.08.05 10:33 authenticity of this document finding as the second requirement of the proviso has not been satisfied obviously. The reasons recorded by the Assessing Officer for initiation of proceedings under Section 147 of the Act have already been reproduced above. A bare perusal of the same shows that the satisfaction recorded therein is merely about escapement of income. There is not even a whisper of an allegation that such escapement had occurred by reason of failure on the part of the assessee to disclose fully and truly all material facts necessary for his assessment. Absence of this finding, which is a "sine quo non" for assuming jurisdiction under Section 147 of the Act in a case falling under the proviso thereto, makes the action taken by the Assessing Officer wholly without jurisdiction. As already observed, the learned counsel for the Revenue has conceded that neither in the reasons recorded nor in the order dated 13- 3-2003, has the assessee been charged with failure to disclose, fully and truly all material facts necessary for his assessment.”

8.

The said view was followed in Mahavir Spinning Mills Ltd. Vs. Commissioner of Income Tax & another [2004] 270 ITR 290, and the objections raised by the Revenue that the writ was not maintainable against the notice, was rejected. Relevant portion of the judgment reads as under:

“11. A bare perusal of the above shows that the entire thrust of the observations recorded by the Assessing Officer is to justify his satisfaction about escapement of income. There is not even a whisper of an allegation that such escapement had occurred by reason of failure on the part of the assessee to disclose fully and truly all material facts necessary for its assessment. As held in Duli Chand Singhania's case, absence DEEPAK KUMAR BHARDWAJ 2015.08.05 10:33 authenticity of this document of this finding makes the action of the Assessing Officer wholly without jurisdiction. Since the illegality of notice under Section 148 of the Act is apparent from the reasons recorded for initiation of proceedings under Section 147 of the Act, it is a fit case for interference in the exercise of our writ jurisdiction. Sending the petitioner back to the Assessing Officer to raise these objections and requiring him to pass an order thereon would be prolonging the proceedings unnecessarily.”

9.

India & others [2005] 278 ITR 470, it was held that once the assessment had been made under Section 143(3), the genuineness of the claims made in the return had to be examined and the failure of the AO to do so would not permit him to reopen the assessment which had already been completed and had become barred by limitation. Accordingly, the notices issued under Section 148 were quashed. Relevant portion of the judgment reads as under:

“14. The limitation of four years provided in the proviso to Section 147 has been made applicable only to cases where assessments have already been completed under Sub-section (3) of Section 143 or under Section 147. There is a specific purpose behind it. Where the return is processed under Section 143(1)(a), the Assessing Officer has no jurisdiction to examine the genuineness of the claims made in the return of income. He has only limited power of making adjustments on the basis of information available in the return. However, when an assessment is made under Section 143 (3) of the Act, the Assessing Officer has very wide power to examine the genuineness of the claims made in the return and require the assessee to furnish whatever information the Assessing DEEPAK KUMAR BHARDWAJ 2015.08.05 10:33 authenticity of this document Officer deems necessary. In the present case, the assessment had been made under Section 143(3) of the Act and if the Assessing Officer was of the view that he required profit and loss account and depreciation charts of the assessment years 1995-96 and 1996-97 for examining the correctness of the claim under Section 80IA of the Act, he could have required the assessee to produce the same. Failure of the Assessing Officer to do so, cannot be treated at par with the failure of the assessee to disclose fully and truly all material facts necessary for its assessment.”

10.

The Commissioner, Income-tax and the Appellate Tribunal have noticed the detailed facts and recorded the finding as noticed above that the re-assessment was on the basis of the subsequent judgment of the Hon'ble Apex Court. Thus, apparently on the change of the opinion and in view of the principles of law laid down by the Hon'ble India Ltd. [2010] 320 ITR 561 wherein it has been held that jurisdiction could not be conferred on the basis of mere change of opinion and it could not be a reason per se to reopen assessments which had been finalized and change of opinion was not relevant ground for reason to believe for issuance of notice under Section 147. Relevant observations read as under:

“4. On going through the changes, quoted above, made to Section 147 of the Act, we find that, prior to Direct Tax Laws (Amendment) Act, 1987, re-opening could be done under above two conditions and fulfillment of the said conditions alone conferred jurisdiction on the Assessing Officer to make a back assessment, but in section 147 of the Act [with effect DEEPAK KUMAR BHARDWAJ 2015.08.05 10:33 authenticity of this document from 1st April, 1989], they are given a goby and only one condition has remained, viz., that where the Assessing Officer has reason to believe that income has escaped assessment, confers jurisdiction to re- open the assessment. Therefore, post-1st April, 1989, power to re-open is much wider. However, one needs to give a schematic interpretation to the words "reason to believe" failing which, we are afraid, Section 147 would give arbitrary powers to the Assessing Officer to re- open assessments on the basis of "mere change of opinion", which cannot be per se reason to re-open. We must also keep in mind the conceptual difference between power to review and power to re-assess. The Assessing Officer has no power to review; he has the power to re-assess. But re-assessment has to be based on fulfillment of certain pre-condition and if the concept of "change of opinion" is removed, as contended on behalf of the Department, then, in the garb of re-opening the assessment, review would take place. One must treat the concept of "change of opinion" as an inbuilt test to check abuse of power by the Assessing Officer. Hence, after 1st April, 1989, Assessing Officer has power to re-open, provided there is "tangible material" to come to the conclusion that there is escapement of income from assessment. Reasons must have a live link with the formation of the belief. Our view gets support from the changes made to Section 147 of the Act, as quoted hereinabove. Under the Direct Tax Laws (Amendment) Act, 1987, Parliament not only deleted the words "reason to believe" but also inserted the word "opinion" in Section 147 of the Act. However, on receipt of representations from the Companies against omission of the words "reason to believe", Parliament re-introduced the said expression and deleted the word "opinion" on the ground that it would vest arbitrary powers in the Assessing Officer. We DEEPAK KUMAR BHARDWAJ 2015.08.05 10:33 authenticity of this document quote hereinbelow the relevant portion of Circular No.549 dated 31st October, 1989, which reads as follows: "7.2 Amendment made by the Amending Act, 1989, to reintroduce the expression `reason to believe' in Section 147.--A number of representations were received against the omission of the words `reason to believe' from Section 147 and their substitution by the `opinion' of the Assessing Officer. It was pointed out that the meaning of the expression, `reason to believe' had been explained in a number of court rulings in the past and was well settled and its omission from section 147 would give arbitrary powers to the Assessing Officer to reopen past assessments on mere change of opinion. To allay these fears, the Amending Act, 1989, has again amended section 147 to reintroduce the expression `has reason to believe' in place of the words `for reasons to be recorded by him in writing, is of the opinion'. Other provisions of the new section 147, however, remain the same."

5.

For the aforestated reasons, we see no merit in these civil appeals filed by the Department, hence, dismissed with no order as to costs.”

11.

The reason for reopening, thus, being merely a change of opinion on account of the subsequent judgment of the Hon'ble Apex Court would not give the Assessing Officer the jurisdiction to reopen as he would, thus, be reviewing his earlier decision which has been held not to be permissible. Similarly, in the absence of allegations that the assessee failed to disclose fully and truly all material facts, the assumption of jurisdiction was not justified. DEEPAK KUMAR BHARDWAJ 2015.08.05 10:33 authenticity of this document

12.

Resultantly, in view of the above discussion, the questions of law framed are answered against the revenue by holding that the Income Tax Officer had applied his mind earlier on the said issue and there was no non-disclosure of the facts by the assessee. Resultantly, the present appeals are dismissed. (S.J. Vazifdar) (G.S.Sandhawalia) Acting Chief Justice Judge July 15, 2015 “DK” DEEPAK KUMAR BHARDWAJ 2015.08.05 10:33 authenticity of this document

More judgments on Section 147

All 49,210 judgments and leading authorities on Section 147 →

Recent GST High Court judgments

Search GST case law →