BANASKANTHA DISTRICT CO-OP. MILK PRODUCERS UNION LTD vs. ASSISTANT COMMISSIONER OF INCOME TAX

Rule. Shri Nitin Mehta, learned advocate waives service of notice   of   Rule   on   behalf   of   the   respondent.   In   the   facts   and circumstances of the case and with the consent of the learned advocates for the respective parties, matter is taken up for final hearing today. 2. 0. By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for an appropriate writ, direction and order to quash and set aside the impugned notice under Section 148 of the Act dated 19th March 2014 issued by the respondent for AY 2009­10. 2. 1. The petitioner­ assesseee has also prayed for an appropriate writ, direction and order quashing and setting aside the impugned order passed by the respondent herein dated 13th  March 2015 rejecting the objections to assumption of juri iction under Section 148 of the Act for AY 2009­10. The petitioner has also further prayed for an appropriate writ, direction and order to quash and set aside the assessment order dated 23.03.2015 passed under Section 143(3) r/w Section 147 of the Income Tax Act (hereinafter referred to as the “Act”) for AY 2009­10.

The facts leading to the present petition in nutshell are as under:

That the petitioner filed return of income for AY 2009­10 declaring total income of Rs.4,87,41,035/­. That the case was taken under scrutiny. The AO issued a notice under Section 142(1) of the Act calling for various details. That thereafter, AO finalized the assumption and passed the assessment order under Section 143(3) of the Act on 19.12.2011. It  appears that  while finalizing  the assessment,  the  AO made addition under Section 14 A of the Act inter alia other additions.

That feeling aggrieved and dissatisfied with the order of assessment for AY 2009­10, the petitioner preferred appeal before the CIT(A)   and by   order   dated   19.12.2013,  learned   CIT(A)  deleted   the addition under Section 14 A of the Act made by the AO. 3. 3. That thereafter, within a period of four years, the AO had issued notice under Section 148 of the Act on 19.3.2014 to reopen the assessment for AY 2009­10. By the said notice, the petitioner was called upon to file its return of income for the AY under consideration. That immediately on receipt of the notice under Section 148 of the Act, the petitioner   vide   communications   dated   10.04.2014   and   16.04.2014 requested   to   furnish   the   reasons   recorded   for   reopening   of   the assessment. However, till January 2015 the AO did not furnish reasons recorded for reopening of the assessment. That only on 5.1.2015 the petitioner   was   served   with   the   copy   of   the   reasons   recorded   for reopening   of   the   assessment   dated   9.2.2014. That   immediately   on receipt of the reasons recorded for reopening of the assessment, the petitioner filed detailed objections for reopening, vide objection dated 12.1.2015. That by order dated 13.3.2015, the AO disposed of the said objections   raised   by   the   petitioner   and   overruled   the   same.   That immediately, the respondent has passed the impugned re­assessment order   on   20.03.2015   without   giving   any   further   opportunity   to   the petitioner.   At   this   stage,   it   is   required   to   be   noted   that   even   the communication   /   order   dated   13.3.2015   disposing   of   the   objection raised by the petitioner came to be served upon the petitioner only on 20.3.2015 i.e. simultaneously along with re­assessment order i.e. on 13.3.2015. 3. 4. Hence, feeling aggrieved and dissatisfied with the impugned notice under Section 148 of the Act, the communication dated 13.3.2015 disposing the objection raised by the petitioner and the re­assessment order dated 20.3.2015 which has been served upon the petitioner on 30.3.2015, the petitioner has preferred present Special Civil Application under Article 226 of the Constitution of India for the aforesaid reliefs. 4. 0. Shri   Tej   Shah,   learned   advocate   for   the   petitioner   has vehemently submitted that impugned re­assessment order is absolutely illegal, most perverse and in breach of principles of natural justice.

It is submitted that though the notice under Section 148 of the Act, came to be issued on 19.03.2014 and the petitioner immediately asked for the reasons recorded to reopen the assessment immediately vide communications / letters dated 10.04.2014 and 16.04.2014, till January 2015, the petitioner assessee was not served with the reasons recorded. It is submitted that as per the decision of the Hon'ble Supreme illegal and invalid. It is further submitted that even the reassessment proceedings and / or reopening of the assessment is purely on change of opinion of the AO, which is not permissible.

It is further submitted that even otherwise the assessment with respect to issue of deduction under Section 80P(2)(d) of the Act could not have been reopened by the AO as the said issue has now been merged with the order of CIT(A). It is submitted that therefore, the assumption of the juri iction for reopening of the assessment for the year   under   consideration   is   absolutely   illegal   and   even   contrary   to Section 147 of the Act. Making above submissions and relying upon the decision of the Hon'ble Supreme Court in the case of   GKN Driveshafts (India) Ltd (supra) and the decision of the Full Bench of this Court in the case of the Hon'ble Supreme Court as well as this Court are required to be referred to.

In the case of  GKN Driveshafts (India) Ltd (supra),  the Hon'ble Supreme Court has laid down an elaborate procedure as to the manner of dealing with objections raised against a notice under Section 148 of the Act in the following words:­ ...However, we clarify that when a notice under section 148 of the Income­tax Act is issued, the proper course of action for the notice is to file a return and if he so desires, to seek reasons for issuing notices. The Assessing Officer is bound to furnish reasons within  a reasonable  time.  On  receipt  of reasons,  the  notice  is entitled to file objections to issuance of notice and the Assessing Officer is bound to dispose of the same by passing a speaking order. In the instance case, as the reasons have been disclosed in these   proceedings,   the   Assessing   Officer   has   to   dispose   of   the objections, if filed, by passing a speaking order, before proceeding with the assessment in respect of the abovesaid five assessment years.”

In a subsequent decision in the case of Garden Finance Ltd. v. Asstt. CIT reported in (2004) 268 ITR 48 (Guj.) (FB), the effect of Supreme Court decision in the case of G.K.N. Driveshaft (India) Ltd. (Supra) came up for consideration and by a majority opinion it has been thus laid down by this Court as under: “What   the   Supreme   Court   has   now   done   in   the   G.K.N.   Case (2003)259 ITR 19 is not to whittle down the principle laid down by the Constitution Bench of the Apex Court in Calcutta Discount Co. Ltd. case (1961) 41 ITR 191 but to require the assessee first to lodge preliminary  objection before the Assessing Officer  who is bound  to decide   the   preliminary   objections   to   issuance   of   the   re­assessment notice by passing a speaking order and, therefore, if such order on the preliminary objections is still against the assessee, the assessee will get an opportunity to challenge the same by filing a writ petition so that he   does   not   have   to   wait   till   completion   of   the   re­assessment proceedings which would have entailed the liability to pay tax and interest on re­assessment and also to go through the gamut of appeal, the   second   appeal   before   Income­tax   Appellate   Tribunal   and   then reference / tax appeal to the High Court. Viewed in this light, it appears to me that the rigour of availing of the alternative remedy before the Assessing Officer for objecting to the re­ assessment notice under section 148 has been considerably softened by the Apex Court in G.K.N. case (2003) 259 ITR 19 in the year 2003. In my view, therefore, the G.K.N. case (2003) 259 ITR 19 (SC) does not run counter to the Calcutta Discount Co. Ltd. case (1961) 41 ITR 191 (SC) but it merely provides for challenge to the re­assessment notice in two stages, that is,­ i) raising preliminary objections before the Assessing Officer and in case of failure before the Assessing Officer, ii) challenging the speaking order of the Assessing Officer under section 148 of the Act (p.87).”

Thereafter, in the case of  Arvind Mills Ltd. (Supra), the Division   Bench   of   this   Court   had   an   opportunity   to   consider   the aforesaid   two   decisions   and   after   considering   both   the   aforesaid decisions, in para 9 the Division Bench has observed and held as under:

In   the   case   of  Sahakari   Khand   Udyog   Mandal   Ltd (supra) the Division Bench had an occasion to consider the various different stages from the date of notice under Section 148 of the Act to   the   reassessment   order   and   ultimately   after   considering   the decision   of   the   Hon'ble   Supreme   Court   in   the   case   of  GKN Driveshafts (India) Ltd (supra),  in para 14 had issued the following directions; “1. Once the Assessing Officer serves to an assessee a notice of reopening of assessment under section 148 of the Income Tax Act, 1961, and within the time permitted in such notice, the assessee files his return of income in response to such notice, the Assessing Officer shall supply the reasons recorded by him for issuing such notice within 30 days of the filing of the return by the assessee without waiting for the assessee to demand such reasons.

Once   the   assessee   receives   such   reasons,   he   would   be expected to raise his objections, if he so desires, within 60 days of receipt of such reasons.

If objections are received by the Assessing Officer from the assessee   within   the   time   permitted   hereinabove,   the   Assessing Officer would dispose of the objections, as far as possible, within four   months   of   date   of   receipt   of   the   objections   filed   by   the assessee.

This is being done in order to ensure that sufficient time is available with the Assessing Officer to frame the assessment after carrying out proper scrutiny. The requirement and the time­frame for supplying the reasons without being demanded by the assessee would be applicable only if the assessee files his return of income within the period permitted in the notice for reopening. Likewise the time frame for the Assessing Officer to dispose of the objections would apply only if the assessee raises objections within the time provided hereinabove. This, however, would not mean that if in either   case,   the   assessee   misses   the   time   limit,   the   procedure provided by the Supreme Court in the case of GKN Driveshafts (India) Ltd (supra) would not apply. It only means that the time frame provided hereinabove would not apply in such cases.

In the communication supplying the reasons recorded by the Assessing  Officer,  he   shall   intimate  to  the  assessee  that  he   is expected to raise the objections within 60 days of receipt of the reasons and shall reproduce the directions contained in sub­para 1 to 4 hereinabove giving reference to this judgment of the High Court. 6.The Chief Commissioner of Income Tax and Cadre Controlling Authority of the Gujarat State, shall issue a circular to all the Assessing   Officers   for   scrupulously   carrying   out   the   directions contained in this judgment.”

In view of the aforesaid decisions of the Hon'ble Supreme Court as well as this Court and the law laid down by the Hon'ble Supreme Court, impugned reassessment order cannot be sustained.

It is required to be noted that Full Bench of this Court in the   case   of  Garden  Finance Ltd.  (Supra)  also   had   an   occasion   to consider the the decision of the Hon'ble Supreme Court in the case of Calcutta Discount Co. Ltd reported in (1961) 41 ITR 191 and decision of the Hon'ble Supreme Court in the case of G.K.N. Driveshaft (India) Ltd. (Supra) does not run counter to the decision of the Hon'ble Supreme Court in the case of  Calcutta Discount Co. Ltd  (1961) 41 ITR 191 (SC) but it merely provides for challenge to the re­assessment notice in two stages i.e. ...... (i) raising preliminary objections before the Assessing Officer and in case of failure before the Assessing Officer,(ii)challenging the speaking order of the Assessing Officer under  section   148   of   the Act.

In   the   present   case,   thus   the   AO   has   disposed   of   the objections only on 19.03.2015. Thereafter some reasonable time was required  to  be  given  to  the  assessee  to  challenge  the  notice  under Section 148 of the Act and the order disposing of the objections. Instead immediately on 20.03.2015, the AO passed reassessment order without giving any further opportunity to the petitioner­assessee and even the order / communication disposing of the objection dated 19.3.2015 came to be served upon the petitioner assessee only on 30.03.2015 along with assessment order dated 20.03.2015. Thus, right of the petitioner to challenge the notice under Section 148 of the Act, subsequent to the disposing of the objections has been taken away by the AO. Under the circumstances, impugned reassessment order cannot be sustained and matter is to be remitted to the file of the AO reserving liberty in favour of petitioner to challenge the notice under Section 148 of the Act at post disposing of the objection and if within reasonable time the petitioner fails to get any order, the AO to pass appropriate reassessment order in accordance   with   law   and   after   giving   fullest   opportunity   to   the petitioner assessee.

In view of the above and for the reasons stated above, the impugned order of assessment dated 20.03.2015 under Section 143(3) r/w Section 147 of the Act for AY 2007­08 is hereby quashed and set aside on the aforesaid ground alone. The matter is remitted to the file of the AO to pass an appropriate order in accordance with law and on merits   and   after   giving   sufficient   and   fullest   opportunity   to   the petitioner assessee, however granting reasonable time to the petitioner to challenge the notices under Section  148 of the Act after the order disposing of the objection. It is observed that if within reasonable time, the assessee does not get any order in the proceedings challenging the notice under Section 148 of the Act only thereafter the AO to pass appropriate assessment order in accordance with law and on merits, however after giving the reasonable opportunity to the petitioner. It is made clear that this Court has not expressed anything on merits either with respect to initiation of reassessment proceedings and / or even on merits. Rule is made absolute to the aforesaid extent. No costs. ­ (M.R.SHAH, J.) ­ (S.H.VORA, J.) Kaushik