MAPS ENZYMES LTD vs. DEPUTY COMMISSIONER OF INCOME TAX

ORAL JUDGMENT (PER : HONOURABLE MR.JUSTICE M.R. SHAH) [1.0] RULE.     Ms.   Mauna   Bhatt,   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 learned advocates appearing on behalf of the 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, petitioner – assessee has prayed for an appropriate writ, direction, order to quash and set aside the impugned notice dated 03.12.2012 issued under Section 148 of the Income Tax Act, 1961 [hereinafter referred to as “Act”] for the assessment year 2007­08. [3.0] That the assessee is engaged in the business of manufacturing of Enzyme.   For   the   assessment   year   2007­08,   the   return   was   filed   on 18.10.2007. The said return of income was accompanied with Tax Audit Report under section 44AB of the Act.  The case was selected for scrutiny assessment   by   issuing   the   notice   under   section   143(2)   of   the   Act. Assessee   declared   income   at   Rs.NIL   after   claiming   deduction   under section 80IB of the Act of Rs.50,89,715/­ and under section 80JJA on other income of Rs.1,69,65,718/­.   The Assessing Officer passed the assessment   order   dated   31.12.2009   assessing   the   total   income   at Rs.13,01,119/­ denying the deduction under sections 80IB and 80JJA on other income of Rs.13,01,119/­.  That after a period of four years the impugned   notice   under   section   148   of   the   Act   has   been   issued   on 03.12.2012 i.e. after four years of the end of the assessment year for reassessing the income of the petitioner, whereby, jurisdiction has been assumed to reassess the income for the assessment year 2007­08. The reasons recorded under Section 148(2) of the Act was also served upon the   petitioner   along   with   the   notice.     After   receipt   of   the   notice alongwith the reasons recorded under section 148(2) of the Act, the petitioner vide letter dated 07.12.2012 requested the respondent to treat the original return of income as return of income.  That the petitioner submitted   its   objection   against   the   reassessment   proceedings   with detailed submissions vide written objection dated 29.04.2013. That thereafter by an order dated 13.09.2013, the respondent has overruled the   objections   raised   by   the   petitioner.     Hence,   the   petitioner   has preferred the present special civil application challenging the impugned notice of reassessment issued under section 148 of the Act, which is beyond four years of the end of the assessment year. [4.0] Shri Hardik Vora, learned advocate appearing on behalf of the petitioner has vehemently submitted that the impugned notice issued by the respondent under section 148 of the Act is without jurisdiction and bad in law. [4.1] It is submitted that in the present case admittedly the assessment is sought to be reopened in exercise of powers under section 148 of the Act after a period of four years of the end of the assessment year and therefore,   unless   the   AO   has   reason   to   believe   that   any   income chargeable to tax has escaped assessment and that such escapement of assessment was on account of failure on the part of the assessee to file return under section 139 or in response to the notice under section 142(1) of the Act or under section 148 or to disclose fully or truly all material facts necessary for the assessment, it is not open for the AO to reopen the assessment.   It is submitted that in the present case the Revenue has failed to point out as to in what manner there was non­ disclosure   and/or   concealment   on   the   part   of   the   assessee.     It   is or on audit objection.    It is submitted that  as held by the Hon’ble Supreme Court and this Court and various High Courts, in catena of decisions, reopening on either of the aforesaid grounds is not valid. [4.2] It is submitted that the reopening is based on change of opinion which is not permissible under the law.   It is submitted that in the present case  while  submitting   the  return  of income  and  during  the original assessment proceedings the petitioner claimed deduction under section   80JJA   and   on   the   same   the   AO   send   a   questionnaire   vide communication dated 24.12.2009 and the petitioner replied to the same and thereafter the same has been accepted by the AO while framing the assessment order for the assessment year under consideration.   It is submitted that as such AO at the relevant time applied his mind and when thereafter accepted the claim of the deduction under section 80JJA of the Act, it cannot be said that there was any concealment and/or failure on the part of the assessee to submit the correct facts for which reopening under section 148 of the Act is permissible.  It is submitted that therefore it can be said that the reopening is based on change of opinion which is not permissible.  In support of his above submission, he has relied upon the decision of the Hon’ble Supreme Court in the case of CIT vs. Kelvinator of India Ltd. reported in [2010] 320 ITR 561 (SC) as well   as   the   decision   of   this   Court   in   the   case   of  Gujarat   Power Corporation  Ltd.  vs.  ACIT  reported   in  [2012]26  Taxmann.com  51 (Guj). [4.3] It is further submitted by Shri Vora, learned advocate appearing on behalf of the petitioner that the original assessment is reopened on the basis of the audit objection which is not permissible.  It is submitted that under the Right to Information Act, the petitioner has gathered information that there was an objection raised by the audited party for AY 2008­09 and LAR has been issued to the AO.  It is submitted that the said objection for AY 2008­09 with claim for the year 2007­08 should also be reviewed.  It is submitted that therefore when the assessment is reopened on the basis of the audited objection, the same is held to be not permissible.  In support of his above submissions, he has relied upon the decision of the Hon’ble Supreme Court in the case of CIT vs. Lucas T.V.S. Ltd. reported in 249 ITR 306 (SC) and other decisions. Making above submissions and relying upon above decisions, it is requested to allow the present special civil application. [5.0] Present petition is opposed by Shri M.R. Bhatt, learned counsel appearing on behalf of the respondent.   An affidavit in reply is filed opposing the present special civil application. [5.1] It is submitted by Shri Bhatt, learned counsel appearing on behalf of the respondent that as per the reasons recorded for reopening the assessment for AY 2007­08, the reopening has been effected on two grounds.  The first ground is with regard to incorrect claim made by the petitioner under section 80JJA of the Act.  It is submitted that according to the respondent, the petitioner had commenced its business in the previous   year   1999­00   relevant   to   the   AY   2000­01   and   as   per   the provisions of Section 80JJA of the Act, the said deduction is admissible for a period of five years from the previous year in which the business is commenced.   It is submitted that therefore deduction under the said section   was   available   to   the   assessee   only   upto   AY   2004­05. It   is submitted that the assessee during the year under consideration made an incorrect claim despite it being aware of the aforesaid position.  It is submitted that therefore as there is suppression of material facts on the part of the assessee, the reopening is justified.  It is submitted that the second ground on which the reopening has been effected is with regard to incorrect claim of deduction under section 80IB of the Act. It is submitted that said claim has also been erroneously made despite the petitioner being aware of the above position.  It is submitted that it is in this set of circumstances that the income of the assessment in view of the suppression   on   the   part   of   the   petitioner,   of   facts   material   for   the purpose of assessment.  It is submitted that therefore it cannot be said that   the   reopening   proceedings   are   bad   in   law   and/or   without jurisdiction. [5.2] Relying upon the decision of the Hon’ble Supreme Court in the reported in  221 ITR 538  as well as another decision of the Hon’ble [6.0] Heard Shri Hardik Vora, learned advocate appearing on behalf of the petitioner and Shri M.R. Bhatt, learned counsel appearing on behalf of the respondent. [6.1] At the outset it is required to be noted that by impugned notice issued under section 148 of the Act, the assessment for the AY 2007­08 is sought to be reopened beyond the period of four years of the end of the assessment year.  While issuing the notice under section 148 of the Act, the respondent has recorded the reasons as required under section 148(2) of the Act, which reads as under: Reasons recorded u/s.148(2) of the I.T. Act In this case, the assessee Company engaged in the business of Manufacturing and export of Biological Agents (Enzymes) had filed its return of income on 28.09.2008 declaring total income of Rs.NIL. Assessment in this case was finalized under section 143(3) of the Act on   31.12.2009   and   the   income   of   the   assessee   was   assessed   at Rs.13,01,119/­.