DEVKANT SYNTHETICS INDIA PVT.LTD. vs. ADDITIONAL/JOINT/DEPUTY/ASSISTANT COMMISSIONER OF INCOME TAX OFFICER (NFAC) AND 3 ORS.

The petitioner in the present petition challenges the reassessment proceedings initiated pursuant to a notice, dated 31st March 2022 issued under section 148 of the Income Tax Act, 1961 (‘the Act’) leading to the fnal order of reassessment, dated 26th March 2022 relevant to the assessment year 2013-14. Demand notices as also the penalty notice, both dated 26th March 2022, pursuant to the passing of the order of reassessment are also challenged in the present petition.

Briefy stated the material facts are as under :

1 The petitioner is a company engaged in the business, inter- alia, of trading in shares and securities. It is stated that during the previous year relevant to the assessment year 2013-14, shares and securities amounting to Rs.36,04,65,386/- were traded. It is Shraddha Talekar, PS 2/13 Uploaded on - 10/02/2023 Downloaded on - 27/10/2026 22:47:44

2 A return of income for the assessment year 2013-14 was fled declaring a total income at Rs.23,16,530/-, which included the income earned from the sale of shares and securities under the head of ‘Profts and Gains from Business and Profession’. Subsequently, the Assessing Offcer issued a notice, dated 9th September 2014/9th June 2015 in terms of section 143(2) of the Act calling inter-alia for further information as regards certifed copies of auditor’s report, balance-sheet, proft and loss account etc. The information was furnished by the petitioner vide communication dated 3rd September 2015. 3. Respondent No.2 then issued a notice under section 142(1) of the Act on 30th October 2015 calling upon the petitioner to furnish the scrip-wise details of opening stock purchases, sales and closing stock in the prescribed format. It also required the petitioner to submit a copy of Form No.10DB which is a Form evidencing payment of securities transaction tax on the Shraddha Talekar, PS 3/13 Uploaded on - 10/02/2023 Downloaded on - 27/10/2026 22:47:44

In between, the petitioner states that it was handed over a copy of the Annual Information Report (‘AIR’), dated 22nd January 2016 which contained the details of the transactions made by the petitioner with respect to the purchase and sale of shares/ derivatives for the assessment year under consideration as available on the records of the Income Tax Department. The petitioner was directed to reconcile all the entries as per the petitioner’s books and to provide documentary evidence for the same.

The petitioner further submitted the requisite documents vide communication dated 28th January 2016, furnished all the requisite documents to the Assessing Offcer, including a copy of Shraddha Talekar, PS 4/13 Uploaded on - 10/02/2023 Downloaded on - 27/10/2026 22:47:44

The case of the petitioner is that it was only after the Assessing Offcer had satisfed itself thoroughly on all the issues which had been identifed during the proceedings that a fnal order of assessment, dated 29th March 2016 came to be passed under section 143(3) of the Act assessing the petitioner’s income at Rs.37,36,365/-.

Mr.Nishant Thakkar, learned counsel for the petitioner further stated that the order of assessment under section 143(3) of the Act was thereafter scrutinized by respondent No.3-The Principal Commissioner of Income Tax in exercise of the powers under section 263 of the Act. It was stated that after scrutiny, the said respondent No.3 found that disallowance under section 14(A) Shraddha Talekar, PS 5/13 Uploaded on - 10/02/2023 Downloaded on - 27/10/2026 22:47:44

It is true that the assessee has filed a copy of annual report and P & L account and balance sheet along with return of income where various information / material were disclosed. However, the requisite full and true disclosure of all the material facts necessary for assessment has not been made as noted above. It is pertinent to mention here that even though the assessee has produced books of account, annual report, P & L a/c., balance-sheet or other evidences as mentioned above, the requisite material facts as noted above in the reason for reopening were embedded in such a manner that the material evidence could not be discovered by the AO and could have been discovered with due diligence, accordingly attracting provision of Explanation 1 of Section 147 of the Act. 4 Since, the sale of such derivatives and profit and loss from the trading has not been disclosed by the assessee, the only requirement is to initiate proceeding u/s. 147 of the Shraddha Talekar, PS 7/13 Uploaded on - 10/02/2023 Downloaded on - 27/10/2026 22:47:44

Objections were fled to the reopening of the assessment which were disposed of by the Assessing Offcer vide order, dated 18th March 2022. Finally, the order of re-assessment, dated 26th March 2022 was passed, which is impugned in the present petition.

The order of reassessment is challenged, inter-alia, on the ground that there was no failure on the part of the petitioner to disclose any material fact fully and truly, which was a condition precedent for exercise of jurisdiction beyond the period of four years in terms of the frst proviso to section 147 of the Act. It is stated that all the transactions referred to in the reasons recorded had not only been furnished during the scrutiny assessment proceedings but were also gone into by the Assessing Offcer, who only after having satisfed itself thoroughly, had passed the order of assessment under section 143(3) of the Act. Shraddha Talekar, PS 8/13 Uploaded on - 10/02/2023 Downloaded on - 27/10/2026 22:47:44

Per contra, counsel for the respondents Mr.Sharma, with reference to the reply affdavit, urged that the sale of shares and the profts derived from trading in derivatives, had not been disclosed by the assessee, and therefore, it was urged that the Assessing Offcer was justifed in initiating the reassessment proceedings. It was, therefore, urged that once it was established that the relevant transactions, as identifed in the reasons recorded, were not disclosed by the petitioner during the course of the earlier assessment proceedings, the argument that the order of reassessment was nothing but a change of opinion would be untenable.

We have heard learned counsel for the parties, at length.

With a view to exercise jurisdiction in terms of section 147 of the Act, in a case, where reassessment proceedings were sought to be initiated beyond the period of four years, besides the requirement of having reason to believe that income chargeable to tax has escaped assessment, the Assessing Offcer has to further be satisfed that there was a failure on the part of the assessee to disclose fully and truly all material facts necessary for assessment during the original assessment proceedings. Shraddha Talekar, PS 9/13 Uploaded on - 10/02/2023 Downloaded on - 27/10/2026 22:47:44

In the present case, the basis for re-opening is the non- discloure of certain transactions, which have been mentioned in the reasons recorded by the Assessing Offcer during the original assessment proceedings. The basis is the information derived from the Insight Portal of the department. In other words, the Insight Portal appears to have fagged certain transactions pertaining to purchase and sale of equity as also trading in derivatives on the recognised stock exchanges. Although, in the reasons, the Assessing Offcer has stated that the assessee had fled a copy of the annual report, proft and loss account and balance-sheet along with the return of income, yet, it is stated that full and true disclosure necessary for the assessment had not been made in regard to the 10 transactions mentioned in the reasons. However, from the material on record, it is clear that during the course of assessment proceedings under section 143(3) of the Act, the Assessing Offcer had called for all the requisite details including the certifed copy of the Auditor’s report, Directors report as also the balance-sheet and Proft and Loss account vide notice dated 9th June 2015 under section 142(1) of the Act, and subsequently, vide notice dated 30th October 2015 issued under section 143(1) of the Act, the petitioner was required Shraddha Talekar, PS 10/13 Uploaded on - 10/02/2023 Downloaded on - 27/10/2026 22:47:44

In the present case, it is not the stand of the revenue that the Assessing Offcer had not sought for the copies of all the demat account of the assessee for the relevant fnancial year 2012-13, or that even when it was called, it was not furnished by the assessee. Neither is it the case of the revenue that the reconciliation statement sought by the Assessing Offcer and other details contained in various notices issued by the Assessing Offcer were not provided during the course of the proceedings. If Shraddha Talekar, PS 11/13 Uploaded on - 10/02/2023 Downloaded on - 27/10/2026 22:47:44

Counsel for the petitioner Mr. Nishant Thakar took pains to explain to us each and every transaction which otherwise forms a part of the reasons recorded, with the transaction statements placed on record as also the reconciliation statement prepared by the petitioner in the present case. In fact, it appears to us that the Assessing Offcer, upon receipt of the information regarding the transactions made by the petitioner, proceeded to presume that the same were not disclosed by the petitioner during the course of the earlier proceedings under section 143(3) of the Act, which presumption in our opinion was not only erroneous but contrary to the record. We hold that there was no basis to hold that there was any failure on the part of the assessee to disclose any material facts fully and truly during the regular assessment proceedings and further that reassessment proceedings are nothing but a change of opinion.

For the reasons mentioned above, in our opinion, the impugned notice also the order of reassessment are without Shraddha Talekar, PS 12/13 Uploaded on - 10/02/2023 Downloaded on - 27/10/2026 22:47:44

The petition is disposed of accordingly. [ KAMAL KHATA, J. ] [DHIRAJ SINGH THAKUR, J.] Shraddha Talekar, PS 13/13 Uploaded on - 10/02/2023 Downloaded on - 27/10/2026 22:47:44 Powered by TCPDF (www.tcpdf.org)