GUJARAT SIDHEE CEMENT LTD. vs. ASSISTANT COMMISSIONER OF INCOME TAX

ORAL JUDGMENT (PER : HONOURABLE MR.JUSTICE M.R. SHAH) [1.0] RULE. Shri Pranav G. Desai, learned advocate waives service of notice   of   Rule   on   behalf   of   the   respondents.   In   the   facts   and circumstances of the case and with the consent of learned advocates appearing on behalf of respective parties, present petition is taken up for final hearing today. [2.0] By way of this petition under Article 226 of the Constitution of India,   the   petitioner   assessee   has   prayed   for   an   appropriate   writ, direction, order quashing and setting aside the order dated 27.03.2014 passed by respondent No.1 [at Annexure A to the petition] as well as the order dated 03.03.2014 passed by the respondent No.2. [3.0] Facts leading to the present special civil application in nut­shell are as under: [3.1] That being aggrieved and dissatisfied with the order of assessment passed by the AO for Assessment Year 2010­11 dated 20.03.2013 with respect to the tax liability of Rs.12,19,04,650/­, the petitioner assessee had   preferred   appeal   before   the   Commissioner   (Appeals),   which   is pending final disposal by the learned CIT(A). That as the petitioner assessee was before the Commissioner (Appeals) by way of appeal, the petitioner   assessee   submitted   the   application   before   the   AO   under Section 220(6) of the Income Tax Act, 1961 (hereinafter referred to as “Act”) and requested not to treat the assessee in default with respect to the amount/demand of tax, interest etc. pursuant to the assessment order, during the pendency of appeal before the learned CIT(A). That the AO passed the order dated 26.11.2013 and directed the petitioner assessee to make the payment of Rs.2.25 crores on or before 31.01.2014 in three installments as under: 1. 1st Installment of Rs.50,00,000/­ by 30.11.2013 2. 2nd Installment of Rs.1,00,00,000/­ by 31.12.2013 3. 3rd Installment of Rs.75,00,000/­ by 31.01.2014 It appears that in the aforesaid order dated 26.11.2013, the AO also observed that the assessee shall cooperate in early disposal of the appeal. The AO also passed an order that order under Section 220 (6) of the Act i.e. not to treat the assessee in default will be reviewed again in the first week of February 2014 by the concerned Juri ictional Commissioner. It is not in dispute that the petitioner deposited the entire amount of Rs.2.25   crores as directed by  the  AO in its  order dated 26.11.2013. It appears that thereafter and in view of the observation made by the AO in its order dated 26.11.2013, the matter came to be reviewed by the Commissioner of Income Tax­III, Rajkot. The concerned Juri ictional Commissioner on 21.01.2014 directed the assessee to pay further sum of Rs.2 crores by two equal installments of Rs.1 crore each by 28.02.2014 and 20.03.2014 respectively. It is not in dispute that aforesaid amount of Rs.2 crores has been deposited by the assessee within the stipulated time granted and/or extended by the Juri ictional Commissioner. However, it appears that in the meantime in the appeal filed by the assessee, CIT(A) directed the AO to submit the comments which were not submitted and therefore, the hearing of the appeal was delayed and therefore, on behalf of the petitioner assessee, a request was made vide communication dated 20.03.2014 requesting to send/submit the comments as directed by the learned CIT(A). That thereafter despite the fact that the petitioner assessee deposited the first installment of Rs.1 crore as directed by the Commissioner and the second installment of Rs.1 crore was to be deposited on or before 31.03.2014, by impugned communication dated 27.03.2014, the AO has informed the petitioner assessee that in view of the directions of the learned Commissioner of Income Tax­III, Rajkot, the stay granted earlier has been withdrawn, and the petitioner assessee was called upon to pay the balance demand by 20.03.2014 failing which coercive recovery measures would be taken to recover the said demand. [3.2] Feeling   aggrieved   and   dissatisfied   with   the   impugned communication/order dated 27.03.2014 passed by the respondent No.1 – AO,  the  petitioner  assessee has preferred the  present  special civil application. [4.0] Shri S.N. Soparkar, learned Counsel appearing with Mrs. Kalpana Raval and Ms. Dharmishta Raval, learned advocate appearing on behalf of the petitioner assessee has vehemently submitted that the impugned communication dated 27.03.2014 by the AO is absolutely illegal and most arbitrary. It is submitted that as such the petitioner did deposit the amount which was required to be deposited by the petitioner pursuant to the directions issued by the Commissioner dated 21.02.2014. It is submitted that therefore the AO ought not to have and could not have issued the communication dated 27.03.2014 threatening the petitioner assessee to take coercive recovery measures with respect to the balance demand and as such ought not to have directed the petitioner assessee to   pay   the   balance   demand   by   20.03.2014   (next   day   of   the   said communication). It is further submitted that as such there was no non­ cooperation on the part of the assessee in not proceeding further with the appeal before the learned CIT(A). It is submitted that as such it was the AO who did not submit the comments to the learned CIT(A) and therefore, the hearing of the appeal by the learned CIT(A) was delayed.

It is further submitted that in the communication dated 27.03.2014 the AO has issued the said direction on the basis of the instructions from the learned   Commissioner   of   Income   Tax­III,   Rajkot   that   though   the representative of the assessee was telephonically requested to attend the office for review but he has not attended the office and therefore, the earlier stay granted is withdrawn and the coercive action is to be taken immediately. It is submitted that as such first of all there was no reason for the Commissioner to review its own earlier order by which the petitioner assessee was directed to deposit a further sum of Rs.2 crores in two equal installments to be deposited on or before 31.03.2014. It is submitted   that   even   otherwise   if   at   all   for   a   valid   reason   the Commissioner was of the opinion/view that his earlier order granting two installments of Rs.1 crore each and on such deposit the assessee not to be treated in default and/or to grant the stay during the pendency of the appeal was to be reviewed, in that case, he was required to issue notice calling upon the assessee to show cause why its earlier order may not be reviewed. It is submitted that however there cannot be review by telephonic instructions and/or notice. [4.1] It   is   further   submitted   by   Shri   Soparkar,   learned   Counsel appearing on behalf of the petitioner that as such because of the non­ compliance   of   the   directions   issued   by   the   learned   CIT(A)   of   not submitting the comments by the concerned AO at the relevant time and thereafter by not submitting the rejoinder to the reply given by the petitioner to the comments furnished by the AO, the hearing of the appeal has been delayed. It is submitted that as such the delay in not disposing of the appeal by the learned CIT(A) cannot be attributable to the petitioner assessee at all. Therefore, it is requested to quash and set aside the impugned communication dated 27.03.2014. [4.2] It is further submitted that as such the petitioner is required to challenge   the   communication   dated   03.03.2014   because   of   the ambiguity in language used by the Commissioner, on one hand the petitioner assessee was directed to pay Rs.2 crores before the end of the financial year as per the discussion on 21.02.2014 and on the other hand the petitioner assessee is threatened that coercive measures shall be taken. [4.3] Shri   Soparkar,   learned   Counsel   appearing   on   behalf   of   the petitioner has stated at the Bar that subject to cooperation by the AO, the petitioner assessee is ready and willing and was ready and willing to cooperate learned CIT(A) in early disposal of the appeal preferred by them.

Making above submissions, it is requested to allow the present special   civil   application   and   quash   and   set   aside   the   impugned communications more particularly the communication at Annexure­A dated 27.03.2014. [5.0] In response to the notice issued by this Court, Shri Pranav G.

Desai, learned advocate has appeared on behalf of the respondent. An affidavit in reply is filed on behalf of respondent Nos.1 and 2. It is submitted that so far as the impugned order / communication dated 27.03.2014 is concerned, it was on the basis of the instructions given by the concerned Juri ictional Commissioner – Commissioner of Income Tax­III, Rajkot. An affidavit is filed by the learned Commissioner of Income Tax­III, Rajkot. The sum and substance of the affidavit filed by the learned Commissioner of Income Tax­III, Rajkot in support of his instructions   to   the   AO   on   the   basis   of   which   the   impugned communication has been issued by the AO dated 27.03.2014 is that there   was   a   pressure   from   the   higher   authorities   to   recover   the maximum   amount   of   tax   prior   to   the   relevant   financial   year   i.e. 31.03.2014. It is submitted that in the present case as the amount of demand involved was more than Rs.12 crores and the petitioner assessee deposited only a sum of Rs.5.25 crores and therefore, in the larger interest of the Revenue, the direction was issued to the AO, on the basis of which the AO send the communication dated 27.03.2014. [5.1] Now, so far as the case on behalf of the petitioner assessee that the   AO   had   not   send   the   comments   to   the   learned   CIT(A)   and/or rejoinder   to   the   reply   submitted   by   the   petitioner   assessee   to   the comment submitted by the AO, he has stated at the Bar that if at all there   is   any   non­compliance   of   the   direction   issued   by   the   learned CIT(A)   to   submit   the   comments   and/or   the   reply   of   the   comments submitted by the assessee, the same shall be supplied within a period of 15 days from today.

Making   above   submissions   it   is   requested   to   pass   appropriate order and as such pardon the concerned officers by submitting that as such there was no any other malafide intention on the part of the concerned respondents. [6.0] Heard learned advocate appearing on behalf of respective parties at length.

At the outset it is required to be noted that against the assessment order passed by the AO the petitioner assessee is before the learned CIT(A) and the appeal is pending before the learned CIT(A) for its final disposal. It is also not in dispute that during the pendency of the appeal, the petitioner assessee submitted the application under section 220(6) of the Act requesting not to treat the petitioner assessee in default with respect to the demand raised by the AO pursuant to the assessment order. That the AO passed an order dated 26.11.2013 directing the petitioner assessee to make the payment of Rs.3.25 crores by 31.01.2014 in three installments dated 30.11.2013, 31.12.2013 and 31.01.2014 and passed an order that on such deposit the petitioner assessee shall not be treated   in   default.   It   appears   that   while   passing   an   order   dated 26.11.2013 the AO did observe that the said order will be reviewed again in the first week of February 2014 by the learned Commissioner of Income Tax­III, Rajkot. We do not appreciate such direction and/or observation by the AO while passing the order under Section 220(6) of the Act to the extent that the said order will be reviewed by the learned Commissioner of Income Tax­III, Rajkot. Be that as it may, thereafter the learned Commissioner of Income Tax­III, Rajkot reviewed the matter and instructed/directed the petitioner assessee to deposit a further sum of Rs.2 crores by the end of  financial year i.e. on or before 31.03.2014 to be   paid   in   two   installments.   It   is   not   in   dispute   that   as   such   the petitioner had deposited the further sum of Rs.2 crores as directed by the learned Commissioner of Income Tax­III, Rajkot within the stipulated time / extended period granted by the learned Commissioner of Income Tax­III, Rajkot. It appears that thereafter due to some pressure from the higher   authorities   (so   stated   in   the   affidavit   in   reply   filed   by   the concerned   Commissioner   of   Income   Tax­III,   Rajkot),   the   learned Commissioner   decided   to   review   its   earlier   order   of   directing   the petitioner   to   deposit   a   further   sum   of   Rs.2   crores   and   on   that   the petitioner to continue the stay and/or to treat the petitioner assessee not in default and called upon the assessee’s representative telephonically and requested the learned AR to attend the office for review. It appears that the learned AR did not attend the office of the Commissioner.

Therefore, despite the fact that the petitioner assessee did deposit the entire   amount   of   Rs.2   crores   as   directed   by   the   Commissioner,   the Commissioner issued the direction to the AO by observing as under: “It is seen from the petition dated 20.03.2014 that the assessee intends to pay Rs.one crore before the end of the financial year.

How, the Janmesh, A.R. Was telephonically requested to attend the office for review, but he has not attended the office. Therefore, the earlier stay granted is withdrawn and coercive action is to be taken immediately and report the action taken and progress made on day to day basis.”

On the basis of the aforesaid communication/instructions of the Commissioner, the AO has issued the impugned communications/order dated   27.03.2014. It   is   stated   in   the   reply   submitted   by   the Commissioner in support of his above instructions to the AO that in view of   the   pressure   from   the   higher   authorities   to   make   the   maximum recovery   of   tax   on   or   before   31.03.2014   and   therefore,   he   issued directions. We do not appreciate and approve such a stand and the procedure adopted by the Commissioner. The moment it is found that an assessee has complied with directions issued either by the AO and/or the concerned Juri ictional Commissioner imposed while granting the stay and/or passing the order under Section 220(6) of the Act while not treating the assessee in default, there cannot be any further steps and/or coercive action to recover the amount of demand on the ground of pressure from the higher authorities to recover maximum amount of tax on or before 31.03.2014. Under the guise of recovery of  maximum amount of tax on or before 31.03.2014, there may not be any coercive action to recover the amount of tax which otherwise is not permissible under   the   law.   Under   the   circumstances,   the   reason   given   by   the Commissioner of Income Tax­III, Rajkot to issue the instructions to the AO   to   withdraw   the   stay   and   initiate   the   recovery   proceedings   for recovery of the balance amount of demand on the basis of which the impugned communication dated 27.03.2014 is issued by the AO, cannot be sustained. [6.1] Now,   so   far   as   the   challenge   to   the   communication   dated 03.03.2014 is concerned, it appears that there is some misconception on the part of the petitioner. From the impugned communication dated 03.03.2014, it cannot be said that the Commissioner of Income Tax­III, Rajkot has observed that despite the payment of Rs.2 crores before the end  of  the   financial  year  as  discussed   with   the   AR   on  21.02.2014, coercive step shall be taken to recover the balance demand. What is meant seems to be that on non­payment of the amount of Rs.2 crores before   the   end   of   the   financial   year   as   discussed   with   the   AR   on 21.02.2014  immediately,  the same may result  in coercive measures.

Under the circumstances, as such the challenge to the communication dated 03.03.2014 is not warranted and/or justified. [7.0] In view of the above and for the reasons stated above, present petition   succeeds.   The   impugned   communication   /   order   dated 27.03.2014 of the AO is hereby quashed and set aside. It is reported that the appeal before the learned CIT(A) is not being proceeded further as the AO has not responded to and/or has not send the comments to the reply submitted by the assessee to the comments submitted by the AO.

Under the circumstances, the AO to submit the comments to the reply submitted by the petitioner assessee to the comments submitted by the AO as demanded by the learned CIT(A) within a period of 15 days from today and thereafter the learned CIT(A) to finally decide and dispose of the appeal preferred by the assessee thereafter within a period of six weeks and in any case on or before 15.09.2014. [7.1] In   view   of   the   above   and   for   the   reasons   stated   above,   the impugned communication / order dated 27.03.2014 of the AO is hereby quashed and set aside and the learned AO is directed to act as stated hereinabove and thereafter the learned CIT(A) to decide and dispose of the appeal preferred by the assessee against the assessment order for AY 2010­11 preferably on or before 15.09.2014 as stated hereinabove. All concerned are directed to cooperate the learned CIT(A) in early disposal of the appeal within stipulated time stated hereinabove. Rule is made absolute to the aforesaid extent. In the facts and circumstances of the case, there shall be no order as to costs. ­ (M.R. SHAH, J.) ­ (K.J. THAKER, J.)

Ajay