CHETAN ENGINEERS vs. ASSISTANT COMMISSONER OF INCOME TAX CIRCLE PATAN

C/SCA/17702/2018 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD R/SPECIAL CIVIL APPLICATION NO. 17702 of 2018 ========================================================== CHETAN ENGINEERS Versus ASSISTANT COMMISSONER OF INCOME TAX CIRCLE PATAN ========================================================== Appearance: MR MANISH J SHAH(1320) for the Petitioner(s) No. 1 MRS MAUNA M BHATT(174) WITH MR KARAN SANGHANI, ADVOCATE for the Respondent(s) No. 1 ========================================================== CORAM: HONOURABLE MR. JUSTICE J.B.PARDIWALA and HONOURABLE MR. JUSTICE ILESH J. VORA

Date : 17/03/2021

ORAL ORDER (PER : HONOURABLE MR. JUSTICE J.B.PARDIWALA) 1. By this writ­application under Article 226 of the Constitution of India, the writ­applicant [assessee] has prayed for the following reliefs:­ 11(A) be pleased to call for the records of the proceedings, look into them   and   be   pleased   to   issue   a   writ   of   certiorari   or   any   other appropriate writ, order or direction quashing the impugned 148 notice at Annexure­G and the order disposing the objections at Annexure­N. (B) be pleased to issue a writ of mandamus or any other appropriate writ, order or direction asking the respondent not to proceed further in pursuance of section 148 notice at Annexure­G and the order rejecting the objections at Annexure­N. (C) pending the hearing and final disposal of this application, be pleased to stay further proceedings in pursuance of section 148 notice at Annexure­G. (D) be pleased to grant any further or other relief as this Hon'ble Court deems just and proper in the interest of justice, and Page 1 of 5

C/SCA/17702/2018 ORDER (E)   be   pleased   to   allow   this   application   with   cost   against   the respondent. 2. This   is   a   case  of   reopening   for   the   Assessment   Year  2012­13 beyond   the   period   of   04   years   and   that   too,   in   a  case   of   scrutiny assessment under Section­143(3) of the Income Tax Act, 1961 [for short 'The Act']. 3. The   reasons   assigned   for   reopening   of   the   assessment   under Section­147 of the Act read as under:­ “In this case, return of income was filed by the assessee on 26.09.2012 declaring   total   income   of   Rs.46,86,470/­.   Subsequently   case   was selected   for   scrutiny   and   order   u/s.143(3)   had   been   passed   on 24.07.2014, at assessed total income of Rs.61,04,333/­. Thereafter, on perusal of the records, it was noticed that the assessee has credited an amount of Rs.2,38,108/­ as balance written off during the year in the P&L account. During the year the assessee has written off creditors liabilities, pertaining to Patel Babaldas Virchanddas of Rs.27,498/­, Ashok Engineering Const. Co. of Rs.7,59,883/­, Barkatali B Pirani of Rs.2,18,472/­, Amardeep Metal Works of Rs.10,79,086/­, Ambrish   Engineering   of   Rs.12,59,429/­   and   Ami   Enterprise   of Rs.11,98,263/­ aggregating to Rs.45,42,632/­. Therefore, the assessee was required to offer the whole amount of liabilities of Rs.45,42,632/­ for taxation. However, against these liabilities, the assessee has taken set  off, of receivable amount from Daxin  Guj. Vij. Co. Deposit of Rs.23,15,699/­.   Retention   for   Royalty   Deposit   Jaipur   of Rs.18,82,343/­,   Allahabad   Bank   Jaipur   of   Rs.70,116/­   and   Uno Motor Car of Rs.36,365/­ aggregating to Rs.43,04,523/­. Thus, net income of Rs.2,38,108/­ has only been shown in the P&L account for taxation. Further, the amounts set off from liabilities are actually deposits  made  by  the assessee  which  are  in the  nature  of capital expenditure, hence, cannot be set off against liabilities. Moreover, an amount can only be written off if it was earlier offered for taxation as revenue income. It is pertinent to mention here that the amount of Dakshin Gujarat Vij Company Ltd. of Rs.23,15,699/­ was not even shown as deposits in the balance sheet of the F.Y. 2010­11. Thus, it is clear that the same was not offered for taxation in earlier years as revenue receipts. Therefore, the set off of expenditure which were capital in nature and did not offer earlier as revenue receipts are Page 2 of 5

C/SCA/17702/2018 ORDER not allowable to be set off from creditor liabilities. This has resulted into   under­assessment   in   the   case   of   the   assessee   to   the   tune   of Rs.43,04,523/­ for A.Y.2012­13. In view of the above facts the capital expenditure which has been set off against revenue receipts, are not allowable. The burden of proving the set­off of capital deposits against revenue income has not been discharged by the assessee during the course of assessment proceedings as discussed above. I have, therefore, reason to believe that income to the   extent   of   capital   expenses   set   off   against   revenue   receipts   of Rs.43,04,523/­ has escaped assessment due to failure on the part of the assessee to offer the whole of the creditor liabilities written off as income. I am satisfied that this case is fit for issue of notice u/s.148 of the Act to assess the unexplained income which has escaped assessment for A.Y. 2012­13. Accordingly, notice u/s.148 of the Act may be issued subject to prior sanction of the Pr. CIT u/s.151(1) of the I.T. Act.” 4. The assessee lodged his objections to the afore­said reasons vide communication dated 18th October 2018. 5. The objections raised by the assessee came to be overruled by the Assessing Officer vide order dated 5th November 2018. 6. Being dissatisfied with  the  impugned notice  of reopening,  the writ­applicant is here before this Court with the present writ­application. 7. We have heard Mr. Manish Shah, the learned counsel appearing for the writ­applicant and Mrs. Mauna Bhatt, the learned senior standing counsel assisted by Mr. Karan Sanghani, the learned counsel appearing for the revenue. 8. Mr. Shah, the learned counsel has raised manifold contentions to make   good   his   case   that   the   impugned   notice   of   reopening   is   not sustainable in law. However, we have noticed something which in our opinion should not be overlooked. It is a settled position of law that if the Assessing Officer intends to reopen the assessment, he is obliged to Page 3 of 5

C/SCA/17702/2018 ORDER assign   reasons   for   the   same.   Once   such   reasons   are   assigned,   the assessee  has  a  right  to   lodge  his   objections   to  the   same.   Once   the objections are lodged, it is obligatory for the Assessing Officer to take such objections into consideration and pass a speaking order. When we say   speaking   order,   it   means   a   meaningful   order   dealing   with   the objections   raised   by   the   assessee.   The   exercise   which   the   Assessing Officer is supposed to undertake while dealing with the objections raised by the assessee is not an empty formality. The order disposing of the objections should reflect application of mind. 9. In the afore­said context, we may only say that in the case on hand, none of the objections raised by the assessee could be said to have been dully considered by the Assessing Officer in a meaningful manner. 10. In such circumstances referred to above, we are of the view that we should quash and set aside the order disposing of the objections and remit the matter to the Assessing Officer for fresh consideration of the objections at his end. 11. In view of the above, this writ­application succeeds in part. The order disposing of the objections filed by the assessee dated 5th October, 2018, Annexure­N to this petition Page­93 is hereby quashed and set aside and the matter is remitted to the Assessing Officer. The Assessing Officer shall take into consideration the objections raised by the assessee and pass a fresh speaking order in accordance with law. 12. Let this exercise be undertaken within a period of four weeks from the date of the receipt of this order. We may clarify that  we have otherwise not expressed any opinion on the merits of the case and we should otherwise also not do so as we are remitting the matter to the Page 4 of 5

C/SCA/17702/2018 ORDER Assessing Officer. In the event, if the order that the Assessing Officer may pass a fresh, is adverse in any manner to the assessee, then it shall be open for him to challenge the same before the appropriate forum in accordance with law. However, in the event, if the order is adverse, then atleast a period of 04 weeks shall be granted to the assessee to take recourse of the remedy available to him in law. (J. B. PARDIWALA, J) (ILESH J. VORA,J) A. B. VAGHELA Page 5 of 5