PARESHBHAI HASMUKHBHAI THAKKAR vs. ASSISTANT COMMISSIONER OF INCOME TAX

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 notices dated 29.03.2014 and 31.03.2014, by which, the reassessment for AY 2009­10 is reopened in exercise of powers under Section 147 of the Income Tax Act, 1961 (hereinafter referred to as the “Act”).

The   petitioner   has   also   prayed   for   an   appropriate   writ, direction and order to quash and set aside the impugned order dated 02.01.2015 passed by the AO rejecting the objections of the petitioner and upholding validity of the reassessment proceeding under Section 147 of the Act for AY 2009­10. 2. 0. The facts leading to the present Special Civil Application in nutshell are as under:

That the assessee filed his return of income for AY 2009­10 declaring total income at Rs. 15,69,994/­ after claiming deduction under Section  80IB(10)   of   the  Act   of  Rs.  77,41,250/­.   That  the   return  of income was selected for scrutiny. Detailed questionnaire  also asked by the AO more particularly, with respect to deduction  under Section 80IB (10) of the Act claimed by the petitioner­assessee. That the petitioner responded to the said questionnaire and provided all the materials with respect to the claim under Section 80IB(10) of the Act. That thereafter, the AO passed the assessment order under Section 143(3) of the Act on 4.11.2011   for   AY   2009­10   allowing   the   deduction   under   Section 80IB(10) of the Act claim by the petitioner­assessee. That thereafter, however   within   a   period   of   four   weeks   from   the   date   of   relevant assessment year, the AO has issued impugned notices on 29.03.2014 and 31.03.2014  under Section 148 of the Act for AY 2009­10 proposing to reassess   the   total   income.   That   in   response   to   the   said   notice,   the petitioner by letter dated 3.4.2014 requesting the AO to treat the return file on 13.08.2009 in response to the impugned notices under Section 148 of the Act and also sought copy of reasons recorded for reopening, vide   communication   dated   3.4.2014. That   after   a   period   of approximately four months, the petitioner has been served with the reasons recorded on 29.03.2014, along with letter dated 18.07.2014 for reopening   the   concluded   assessment.   That   thereafter,   petitioner   has raised the detailed objection to the reopening vide communication dated 4.9.2014. The petitioner challenged the reopening of assessment mainly on   the   ground   that   while   finalizing   the   original   assessment   under Section 143(3) of the Act, the AO considered the issue in detail, more particularly, deduction claimed by the assessee under Section 80IB(10) of the Act and only thereafter the AO allowed the said deduction and therefore,   to   reopen   the   said   issue   in   exercising   the   powers   under Section 147 of the Act is nothing but change of opinion of the AO and therefore, reopening is not permissible.

That   vide   communication   dated   2.1.2015   the   AO   has disposed of the said objection raised by the petitioner assessee to the reopening of the assessment and has overruled the same. Hence, the petitioner has preferred present Special Civil Application under Article 226 of the Constitution of India challenging the impugned reassessment proceedings / impugned notices under Section 148 of the Act for AY 2009­10. 3. 0. Shri   Divatia,   learned   advocate   for   the   petitioner   has vehemently submitted that impugned notice under Section 148 of the Act to reopen, complete and finalize the assessment for AY 2009­10 in exercise of powers under Section 147 of the Act is absolutely illegal and invalid.

It is submitted that the finalize and complete assessment for AY 2009­10 has been sought to be reopened on the ground that though the petitioner ­assessee was not entitled to the deduction under Section 80IB(10) of the Act of Rs. 77,41,250/­, the AO had allowed the same and therefore, the income of amounting to Rs.77,41,250/­ has escaped assessment. It is submitted that as such the deduction claimed by the assessee under Section 80IB(10) of the Act of Rs.77,41,250/­ came to be considered by the AO in detailed. It is submitted that as such the case was selected for scrutiny assessment and the petitioner was served with the notice under Section 142(1) of the Act and the AO sent specific questionnaire with respect to the deduction claimed under Section 80IB of the Act. It is submitted that in response to the same the petitioner replied to the same and submitted necessary documents / materials in respect of his claimed under Section 80IB of the Act and only thereafter and having satisfied with the deduction claimed under Section 80IB(10) of the Act of Rs.77,41,250/­. It is submitted that thereafter it not now open for the AO to reopen the complete and finalize the assessment on the very issue. It is submitted that as such in light of the aforesaid fact reopening can  be said  to be of change of opinion of the  AO.  It is submitted that as per the catena of decisions mere change of opinion of the AO, the reassessment / reopening of the assessment under Section 147 of the Act is not justified, more particularly, in absence of any other tangible documents available with AO. Making above submission and relying upon the decision of the Hon'ble Supreme Court in the case of CIT vs. Kelvinator of India Ltd Section 148 of the Act for AY 2009­10. 4. 0. Shri KM Parikh, learned advocate for the revenue has tried to oppose the present petition. He has heavily relied upon the affidavit in reply filed by the AO in support of his request to dismiss present Special Civil Application .

It is submitted that after forming an opinion that the income amounting   to   Rs.77,41,250/­   has   escaped   assessment   within   the meaning of Section 147 of the Act for AY 2009­10, though the deduction under   Section   80IB(10)   of   the   Act   of   Rs.   77,41,250/­   was   itself allowable, same came to be allowed mechanically and therefore, the impugned re­assessment proceedings is absolutely just and proper and in consonance with the Section 147 of the Act.

It is vehemently submitted by Shri Parikh, learned advocate for the revenue that from the original assessment order it cannot be said that AO applied its mind with respect deduction claimed by the assessee claim under Section 80IB of the Act. It is submitted that as such there is no discussion at all by the AO with respect to deduction claimed by the assessee, claim under Section 80IB(10) of the Act of Rs. 77,41,250/­. It is submitted that therefore, when it was found that AO allowed the deduction   under   Section   80IB(10)   of   the   Act   of   Rs.   77,41,250/­ mechanically and without making any discussion with respect to such claim and thereafter having forming an opinion and having reason to believe   that   the   income   amounting   to   Rs.77,41,250/­   as   escaped assessment, assumption of the juri iction by the AO to reopen the assessment for AY 209­10 is absolutely just and proper, which is not required to be interfered with by this Court at this stage in exercise of powers under Article 226 of the Constitution of India. Making above submissions, it is requested to dismiss the present Special Civil Application.

Heard the learned advocates for the respective parties at length.

At the outset, it is required to be noted that finalize and complete   assessment   for   AY   2009­10   is   sought   to   be   reopened   by impugned order on the following reasons recorded. “The assessee is engaged in the building construction business, has filed his return of income for AY 2009­10 on 29.09.2009 declaring   income   of   Rs.   15,69,994/­.   The   assessment   was completed   under   Section   143(3)   and   income   and   returned income was accepted vide order dated 04.11.2011. As   per   sub­section   10   of   the   section     80IB,   the   date   of completion of construction of the housing project shall be taken to the date on which the completion certificate in respect of such housing project is issued by the local authority. It was noticed from the permission order granted for first unit by   local   authority   viz.   Anand   Jilla   Panchayat   dated 07.01.2007   that   as   per   condition   No.2   of   the   order,   the assessee has to complete the project within three years of the date of issuance of this order i.e. assessee has to complete the project by 06.01.2010. As per condition No.3 of the said order, assessee   has   to   intimate   the   Taluka   Development   Officer, Anand   within   one   month   of   completeion   of   construction project. It was further noticed from the condition no. 25 of the said order that breach of any condition of the order would render the permission liable for cancellation. It   was   noticed   that   the   project   of   the   assessee   was   not completed till 14.10.2011 as is evident the fact that assessee in his   submission   dated   14.10.2011   has   mentioned   that   the project   is   in   progress   and   did   not   furnish   any   completion certificate.  Since  neither  the condition  of local authority to complete the project by 06.01.2010, failing which permission was liable to be withdrawn, nor condition of the I.T. Act to complete the project by 31st March 2011  & to obtain certificate from the local authority were fulfilled, deduction u/s 80IB(10) of the Act of Rs.77,41,250/­ was require to be disallowed. In view of the above facts and circumstances, I have reason to believe   that   the   income   amounting   to   Rs.77,41,250/­   has escaped the assessment within the meaning of Section 147 of the Income Tax Act, 1961 for the assessment year 2009­10. I therefore, issue notice under section 148 of he Act for AY 2009­ 10 to the assessee.”

However, it is required to be noted that while filing return of   income   the   petitioner   assessee   claimed   deduction   under   Section 80IB(10) of the Act of Rs.77,41,250/­. That the return of income was selected for scrutiny. The AO issued detail questionnaire with notice under Section 142(1) of the Act on dated 29.07.2011. Question no.7 was with respect to claim of deduction under Section 80IB of the Act, which reads as under:

That thereafter, AO finalized assessment and passed order of assessment under Section 143(3) of the Act allowing deduction claim by the assessee, claimed under Section 80IB(10) of the Act. Therefore, it cannot be said that while finalizing the original assessment, the AO did not apply its mind and / or amicably allowed the deduction  under Section   80IB   of   the   Act   of   Rs.77,41,250/­   claimed   by   the   assessee. Merely because, while finalizing the assessment under Section 143(3) of the   Act   and   while   allowing   the   deduction   claimed   under   Section 80IB(10) of the Act, AO has chose not to pass any detailed order by that itself, it cannot be said that AO did not apply its mind with respect to deduction under Section 80IB of the Act and / or AO amicably allowed the deduction under Section 80IB(10) of the Act and therefore, it can be said that reopening of the assessment on the aforesaid ground / reason is passed on mere change of opinion of the AO. As held by the Hon'ble Supreme Court as well as this Court in catena of decision in the case of Kelvinator   of   India   Ltd   (supra),   reassessment   on   mere   change   of opinion of the AO is not permissible. In the case of  Gujarat Power Corporation Ltd (supra), the Division Bench of this Court in para 42 and 43 has observed and held as under:

Considering the aforesaid decisions of the Division Bench of this Court and applying the same to the facts and circumstances of the case   on   hand,   more   particularly,   when   while   finalizing   original assessment under Section 143(3) of the Act, the AO along with notice under Section 142(1) of the Act sent questionnaire to the petitioner, more particularly, with respect to deduction claimed under Section 80IB of the Act by the assessee and to which petitioner assessee supplied necessary details as required by the AO and only thereafter when the AO allowed the deduction under Section 80IB of the Act claimed by the assessee,   the   impugned   reassessment   proceedings/   reopening   of   the assessment for AY 2009­10 is nothing  but  on mere change of opinion of the AO,  which is not permissible. Under the circumstances, impugned notice under Section 148 of the Act, to reopen the complete and finalize the   assessment   for   AY   2009­10   in   the   impugned   reassessment proceedings for the reasons recorded is absolutely illegal and invalid.

In view of the above and for the reasons stated above, petition succeeds. The impugned notices under Section 148 of the Act dated   29.03.2014   and  31.03.2014  to   reopen  the   assessment   for   AY 2009­10 is hereby quashed and set aside and consequently impugned reassessment proceedings for AY 2009­10 is hereby quashed and set aside   on   the   aforesaid  ground   alone.   Rule   is   made  absolute   to   the aforesaid extent. No costs. ­ (M.R.SHAH, J.) ­ (S.H.VORA, J.) Kaushik