THE DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 1 vs. NAZMA ANISH NOORANI

O/TAXAP/419/2007 JUDGMENT IN THE HIGH COURT OF GUJARAT AT AHMEDABAD TAX APPEAL NO. 419 of 2007 With TAX APPEAL NO. 1393 of 2007 With TAX APPEAL NO. 1394 of 2007 With TAX APPEAL NO. 1431 of 2007 With TAX APPEAL NO. 1432 of 2007 With TAX APPEAL NO. 1433 of 2007 With TAX APPEAL NO. 1434 of 2007 With TAX APPEAL NO. 1435 of 2007 With TAX APPEAL NO. 440 of 2008 With TAX APPEAL NO. 1351 of 2007

FOR APPROVAL AND SIGNATURE:

HONOURABLE MR.JUSTICE KS JHAVERI

and HONOURABLE MR.JUSTICE K.J.THAKER

================================================================ 1 Whether Reporters of Local Papers may be allowed to see the judgment ? 2 To be referred to the Reporter or not ? 3 Whether their Lordships wish to see the fair copy of the judgment ? Page 1 of 9

O/TAXAP/419/2007 JUDGMENT 4 Whether this case involves a substantial question of law as to the interpretation of the Constitution of India, 1950 or any order made thereunder ? 5 Whether it is to be circulated to the civil judge ? ================================================================ ASSISTANT COMMISSIONER OF INCOME TAX....Appellant(s) Versus SHRI UTTAMCHAND V. SETHIYA....Opponent(s) ================================================================ Appearance: MR SUDHIR M MEHTA, ADVOCATE for the Appellant(s) No. 1 RULE SERVED for the Opponent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE KS JHAVERI and HONOURABLE MR.JUSTICE K.J.THAKER

Date : 05/12/2014

ORAL JUDGMENT (PER : HONOURABLE MR.JUSTICE KS JHAVERI) 1. Being aggrieved and dissatisfied with the impugned order passed by the Income Tax Appellate Tribunal, Ahmedabad Bench (hereinafter referred to as ‘the Tribunal’), the revenue has preferred the present Tax Appeals assailing the following orders Tax Appeal No. Date of Tribunal’s order ITA No. Assessment Year 419/2007 11/08/06 129/Ahd/2002 1990-91 to 26.11.1999 1393/2007 30.11.2005 157/Ahd/2003 1991-92 to 22.11.2000 Page 2 of 9

O/TAXAP/419/2007 JUDGMENT 1394/2007 30.11.2005 158/Ahd/2003 1991-92 to 22.11.2000 1431/2007 02/12/05 339/Ahd/2003 1991-92 to 17.08.2000 1432/2007 02/12/05 338/Ahd/2003 1991-92 to 17.08.2000 1433/2007 02/12/05 337/Ahd/2003 1991-92 to 17.08.2000 1434/2007 02/12/05 336/Ahd/2003 1991-92 to 17.08.2000 1435/2007 02/12/05 72/Ahd/2003 1990-91 to 1999-2000 440/2008 29.06.2007 191/Ahd/2004 01.04.1990 to 25.07.2000 1351/2007 01/12/05 228/Ahd/2003 1990-91 to 12.01.2001 1.1 These appeals were admitted by this Court for consideration of the following substantial question of law: TAX APPEAL NO. 1351 OF 2007 “Whether, on the facts and in the circumstances of the case, and in law, the income tax Appellate Tribunal is right in deleting the surcharge levied by the Assessing Officer under the provisions of the Finance Act, 1999?” TAX APPEAL NOS. 419, 1393, 1394, 1431 TO 1435 of 2007 & 440 of 2008

“Whether, on the facts and in the circumstances of the case, and in law, the income tax Appellate Tribunal is justified in deleting levy of surcharge at the rate of 10% of the income-tax on undisclosed income for the Page 3 of 9

O/TAXAP/419/2007 JUDGMENT block period 1990-91 to 1999-2000 in light of the provisions contained in Part I of the First Schedule to the Finance Act, 2000?” 2. The assessee firm is engaged in the business of land development and related activities. A search and seizure operation was carried out at the residential and business premises of the assessee under section 132 of the Act. The assessee filed return for the block period within 45 days of receipt of notice disclosing total undisclosed income. The Assessing Officer determined total income and charged income tax on the said income and also imposed surcharge @ 17% as per the First Schedule of Finance Act. On appeal the CIT (Appeals) held partly allowed the appeals deleting certain addition and surcharge levied by the Assessing Officer. 3. On appeal before the Tribunal, by impugned order, the Tribunal upheld the orders passed by CIT(A) and dismissed the appeals of the Revenue. 4. Being aggrieved and dissatisfied with the impugned order passed by the Tribunal, the revenue has preferred the present Tax Appeals for consideration of the aforesaid substantial question of law. 5. The issue involved in the present Tax Appeal is now not res integra in view of the decision of the Honble Supreme Court in the case of Commissioner of Income Tax vs. Vatika Township P. Ltd reported in [2014] 367 ITR 466 (SC) wherein the Hon’ble Supreme Court has held as under: Page 4 of 9

O/TAXAP/419/2007 JUDGMENT “The surcharge on the income tax was introduced for the first time by the Finance Act, 1995, in Section 2 (3) thereof. However, initially, this surcharge was levied only on the income of companies i.e. corporate entities incorporated under the Indian Companies Act by specified surcharge at the rate of 15% in the Finance Act, 1996, which was reduced to 7.50% in the Finance Act, 1997. In the next two Finance Acts i.e. 1998 and 1999, there was no surcharge levied even in the cases of companies. However, by Finance Act, 2000, surcharge at a flat rate of 10% came to be levied in respect of individuals, HUF, BOI, AOP as well as co-operative societies, partnership firms, local authorities and also the companies. In subsequent years, the rates at which the surcharge is levied on the aforesaid entities are of varying nature. A tabulated form showing surcharge in respect of different category of assessees in different assessment years, levied under each Finance Act, shall be reproduced at the relevant stage. ... (a) The first and foremost poser is as to whether it was possible to make the block assessment with the addition of levy of surcharge, in the absence of proviso to Section 113? In Suresh N. Gupta itself, it was acknowledged and admitted that the position prior to the amendment of Section 113 of the Act whereby the proviso was added, whether surcharge was payable in respect of block assessment or not, was totally ambiguous and unclear. The Court pointed out that some assessing officers had taken the view that no surcharge is leviable. Others were at a loss to apply a particular rate of surcharge as they were not clear as to which Finance Act, prescribing such rates, was applicable. It is a matter of common knowledge and is also pointed out that the surcharge varies from year to year. However, the assessing officers were in- determinative about the date with reference to which rates provided for in the Finance Act were to be made applicable. They had four dates before them viz.: Page 5 of 9

O/TAXAP/419/2007 JUDGMENT (i) Whether surcharge was leviable with reference to the rates provided for in the Finance Act of the year in which the search was inititated; or (ii) the year in which the search was concluded; or (iii) the year in which the block assessment proceedings under Section 158 BC of the Act were initiated; or (iv) the year in which block assessment order was passed. The position which prevailed before amending Section 113 of the Act was that some Assessing Officers were not levying any surcharge and others who had a view that surcharge is payable were adopting different dates for the application of a particular Finance Act, which resulted in different rates of surcharge in the assessment orders. In the absence of a specified date, it was not possible to levy surcharge and there could not have been an assessment without a particular rate of surcharge. As stated above, in Suresh N. Gupta itself, the Court has pointed out four different dates which were bothering the assessees as well as the Department. The choice of a particular date would have material bearing on the payment of surcharge. Not only the surcharge is different for different years, it varies according to the category of assessees and for some years, there is no surcharge at all.... ... (f) Finance Act, 2003, again makes the position clear that surcharge in respect of block assessment of undisclosed income was made prospective. Such a stipulation is contained in second proviso to sub- section (3) of Section 2 of Finance Act, 2003. This proviso reads as under: “Provided further that the amount of income- tax computed in accordance with the provisions of section 113 shall be increased by a surcharge for purposes of the Union as provided in Paragraph A, B, C, D or E, as the Page 6 of 9

O/TAXAP/419/2007 JUDGMENT case may be, of Part III of the First Schedule of the Finance Act of the year in which the search is initiated under section 132 or requisition is made under section 132A of the income-tax Act.” Addition of this proviso in the Finance Act, 2003 further makes it clear that such a provision was necessary to provide for surcharge in the cases of block assessments and thereby making it prospective in nature. The charge in respect of the surcharge, having been created for the first time by the insertion of the proviso to Section 113, is clearly a substantive provision and hence is to be construed prospective in operation. The amendment neither purports to be merely clarificatory nor is there any material to suggest that it was intended by Parliament. Furthermore, an amendment made to a taxing statute can be said to be intended to remove 'hardships' only of the assessee, not of the Department. On the contrary, imposing a retrospective levy on the assessee would have caused undue hardship and for that reason Parliament specifically chose to make the proviso effective from 1.6.2002. The aforesaid discursive of ours also makes it obvious that the conclusion of the Division Bench in Suresh N. Gupta treating the proviso as clarificatory and giving it retrospective effect is not a correct conclusion. Said judgment is accordingly overruled. “ 6. Mr. Sudhir Mehta, learned advocate on behalf of the revenue is not in a position to dispute the above and is not in a position to show and/or point out any contrary decision. 7. Having heard learned advocates appearing on behalf of the parties and the question posed for consideration before us reproduced hereinabove and considering the decision of the Hon’ble Supreme Court in the case of Vatika Township (Supra), the question which is raised in the present appeals Page 7 of 9

O/TAXAP/419/2007 JUDGMENT is required to be answered in favour of the assessee. We are not giving any elaborate reasons for the same as in the case of Vatika Township (Supra) it is held by the Hon’ble Supreme Court that where a benefit is conferred by a legislation, the rule against a retrospective construction is different. If a legislation confers a benefit on some persons but without inflicting a corresponding detriment on some other person or on the public generally, and where to confer such benefit appears to have been the legislators object, then the presumption would be that such a legislation, giving it a purposive construction, would warrant it to be given a retrospective effect. The Apex Court accordingly deleted the surcharge levied by the Assessing Officer. 7.1 In view of the aforesaid discussion, we are of the opinion that the Tribunal was justified in deleting the surcharge levied by the Assessing Officer. The Tribunal followed the decision of the jurisdictional High Court in the case of CIT Vs. Om Developers passed in Tax Appeal No. 315 of 2004 on 28.06.2005 and came to the conclusion that for the block period under consideration there was no proviso to section 113 of the Act. We are not giving any elaborate reasons in view of the decision of the Apex Court referred hereinabove. Accordingly, the question raised in the present set of appeals is answered in the affirmative i.e. against the appellant – revenue and in favour of the assessees. 8. In view of the above, the impugned orders passed by the Tribunal are confirmed. Hence, the present Tax Appeals are dismissed. Page 8 of 9

O/TAXAP/419/2007 JUDGMENT (K.S.JHAVERI, J.) (K.J.THAKER, J) divya Page 9 of 9