MILESTONE REAL ESTATE FUND THR TRUSTEE RUBU ARYA vs. THE ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE25(3) AND 3 ORS

WP-540-2018 IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURISDICTION WRIT PETITION NO.540 OF 2019 Milestone Real Estate Fund ] through its trustee Ms. Rubi Arya, ] 402­A, Hallmark Business Plaza, ] Sant Dnyaneshwar Marg,  ] Bandra (E), Mumbai 400 051. ] .. Petitioner. v/s. 1 The Assistant Commission of Income ] Tax, Circle 25(3), Pratyaksakhar ] Bhavan, C­10, Bandra­Kurla Complex] Bandra (East), Mumbai 400 051 ] 2 Principal Commissioner of Income ] Tax­25, Pratyaksakhar Bhavan, ] C­10, Bandra Kurla Complex, ] Bandra (E), Mumbai 400 051. ] 3 Commissioner of Income Tax ] (Appeals) 37, Pratyakshakar Bhavan ] C­13, Bandra Kurla Complex,  ] Bandra (E), Mumbai 400 051. ] 4 Union of India ] through the Secretary, Department ] of Finance, Ministry of Revenue ] Government of India, North Block ] New Delhi 110 001. ] .. Respondents. Mr. J. D. Mistri, Sr. Advocate with Mr. Madhur Agrawal i/b. Mr. A. K. Jasani, for the Petitioner. Mr. Sham Walve, for the Respondents.  CORAM:  AKIL KURESHI &        M.S.SANKLECHA, JJ.     RESERVED ON   :  8th MARCH, 2019. PRONOUNED ON   :  26th MARCH, 2019. S.R.JOSHI 1 of 22 CNR No : HCBM020047422019 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:34:54 WP-540-2018 JUDGMENT (Per M.S. Sanklecha,J.):­ RULE. By consent, rule made returnable forthwith.  Counsel for the Respondent waive service. Petition taken up for final disposal.  2 This Petition under Article 226 of the Constitution of India, relates   proceedings   under   the   Income   Tax   Act,   1961   (the   Act)   for Assessment Year 2015­16. The Petitioner seeks the following reliefs:­ (a) the order dated 18th  December, 2018 passed    by  the Assessing Officer of provisional attachment under Section 281B of the Act, be set aside; (b) notices dated 19th December, 2018 issued to the Assessing Officer under   Section   226(3)   of   the   Act,   attaching   Petitioner's   bank accounts, be set aside;  (c) the orders dated 29th  January, 2019 passed by Respondent No.1­ Assessing Officer and 14th  February, 2019 passed by Respondent No.2 ­ Pr. Commissioner of Income Tax [Pr. CIT] rejecting the Petitioner's   applications   for   complete   stay   on   recoveries   under Section 220(6) of the Act   of outstanding demand, arising out of assessment   order   dated   20th  December,   2018,   relating   to Assessment Year 2015­16, pending disposal of its appeal by the Commissioner of Income Tax (Appeals) [CIT(A)], be set aside; (d) notice of demand dated 15th February, 2019 passed by the Assessing Officer,   adjusting   refund   of   Rs.21.41   Crores,   payable   for   the Assessment Year 2013­14 against outstanding demand of Rs.52.78 Crores payable for the Assessment Year 2015­16 under Section 245 of the Act be, set aside; and S.R.JOSHI 2 of 22 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:34:54 WP-540-2018 (e) as a consequence of the above, the Assessing Officer be directed:­  (i) to deposit forthwith the amount of Rs.14.62 Crores adjusted for Assessment   Year   2015­16   after   withdrawing   in   aggregate   an amount of  Rs.29.25 Crores  from the Petitioner's bank account; (ii) to     hand   over   the   refund   of   Rs.21.41   Crores   relating   to Assessment  Year 2013­14; and (iii) to restrain the Respondents from adopting any proceedings for recovery of any outstanding demand for the Assessment Year 2015­16 till the disposal of its pending appeal by the CIT(A) and for a period of eight weeks thereafter. 3 The facts leading to this Petition are as under:­ (a) The Petitioner is a trust established under the Indian Trusts Act, 1882. The Petitioner has been granted a certificate of registration by   the   Securities   and   Exchange   Board   of   India   (SEBI)   as   Venture   Capital   Fund.   This   makes   the   Petitioner   eligible   for exemption under Section 10 (23FB) of the Act while computing its taxable income; (b) For the subject Assessment Year 2015­16, the Petitioner filed its return   of   income   on   30th  November,   2015.   In   its   return,   it declared   a   total   income   of   Rs.10.85   Crores   after   claiming exemption   under   Section   10   (23FB))   of   the   Act   and   also exemption of dividend income earned from mutual funds under Section 10(35) of the Act. This return of income was accepted under Section 143(1) of the Act; S.R.JOSHI 3 of 22 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:34:54 WP-540-2018 (c) Thereafter on 14th  February, 2018, the Assessing Officer issued a notice   under   Section   148   of   the   Act,   seeking   to   re­open   the assessment for Assessment Year 2015­16. Consequent to the above, the Petitioner's assessment was taken up for scrutiny, to examine the Petitioner's claim for exemption under Section 10(23FB) of the Act; (d) However, during the course of the scrutiny assessment proceedings, the Assessing Officer issued an order dated 18th December, 2018 for provisional attachment under Section 281­B of the Act, attaching the Petitioner's Bank Account.   This to protect the interest of the Revenue for the likely demand to be raised for the Assessment Year 2015­ 16. This attachment order was served on the Petitioner only on 2nd  January, 2019, although in the meantime, the attachment order had already been served on the Petitioner's bankers, attaching Petitioner's bank account; (e) Further,   during   the   pendency   of   the   scrutiny   assessment   proceedings   i.e.   on   19th  December,   2018,   the   Assessing   Officer issued notices under Section 226(3) of the Act to the Petitioner's Bankers. The above notices stated that an amount of Rs.46.30   Crores is due from the Petitioner for Assessment Year 2015­16   along with interest thereon under   Section 220 of the Act.   The above   notices   also   requested   the   Petitioner's   Bankers   to   make payment   of   the   amounts   available   with   it   to   the   Income   Tax Department to meet the Petitioner's dues; (f) No sooner the Petitioner's Bankers informed it of the impugned notices dated 19th December, 2018 issued under Section 226(3) of S.R.JOSHI 4 of 22 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:34:54 WP-540-2018 the Act (not served upon the Petitioner), the Petitioner addressed a communication dated 21st December, 2018 to the Assessing Officer,  pointing   out   that   the   impugned   notice   were   contrary   to   the provisions of the Act.  This was so as no amount was due from the Petitioner to the  Revenue on 19th December, 2018 when the notice was  issued.   It was pointed out that   no assessment order for Assessment Year 2015­16 (in respect of which notice is issued) has been passed till 19th December, 2018. Thus, the  notices are bad in law.  It  was also  pointed  out,  that  the  impugned  notices  under Section 226(3) of the Act make reference to an  attachment under Section 281B of the Act by an order dated 18th December, 2018, but the   same   had   not   been   received   by   it.   Thus,   requesting   the Assessing Officer to withdraw the attachment order under Section 281B of the Act and notices under Section 226(3) of the Act; (g) On receipt of the Petitioner's above letter dated 21st   December, 2018, the Assessing Officer in stead of acting upon the same and withdrawing   the   order   under   Section   281B   and   notices   under Section   226(3)   of   the   Act,   issued   a   corrigendum   dated   26th December, 2018, to the  notices dated 19th December, 2018 issued under Section 226(3) of the Act. By the above corrigendum dated 26th  December, 2018, the Assessing Officer substituted the words 'demand has fallen due' with the words ' demand is to be fallen due'; (h) In the meantime, on 20th  December, 2018, the Assessing Officer passed an order under Section 143(3) read with Section 147 of the Act for Assessment Year 2015­16.   By the above order dated 20th December, 2018, the Petitioner claims for exemption to the extent  S.R.JOSHI 5 of 22 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:34:54 WP-540-2018 of   Rs.127.93   Crores   under   Section   10(23FB)   of   the   Act   as Venture Capital fund and exemption to the extent of Rs.8.29 Crores under Section 10(35) of the Act on  dividend for Mutual funds was rejected.   Thus, determining the Petitioner's income at Rs.147.08 Crores for Assessment Year 2015­16 as against a declared income of Rs.10.85 Crores. This resulted in a demand of Rs.67.41 Crores; (i) Being aggrieved by the order dated 20th  December, 2018 of the Assessing Officer, the appellant on 10th January, 2019 preferred an appeal to the CIT(A). Immediately thereafter on 14th January, 2019, the  Petitioner applied to Assessing Officer under Section 220(6) of the Act, seeking a stay of the demand for Assessment Year 2015­ 16 till the disposal of its appeal by the CIT(A). In support, the Petitioner relied upon the fact that its eligibility for the benefit of Section 10(23FB) of the Act had   been decided in its favour by Appellate Authority for Assessment Year 2014­15 by CIT(A) and for Assessment Year 2013­14 (Income Tax Appellate Tribunal) as is evident from the Assessment Order.   Besides, it was pointed out   that the Revenue is secured as huge refunds are payable   by the Revenue to the Petitioner; (j) On 14th January, 2019, the Assessing Officer lifted the attachment of some of the Petitioner's bank accounts. However, the attachment of the other bank account continued undisturbed; (k) By order dated 29th  January, 2019, the Assessing Officer rejected the Petitioner's application for stay pending disposal of its appeal for Assessment Year 2015­16 by the CIT(A).  The above order does not deal with  the Petitioner's submission  and  holds  that mere  S.R.JOSHI 6 of 22 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:34:54 WP-540-2018 filing  of an appeal to the CIT(A) is not sufficient to grant a stay. Besides, relying upon the CBDT instructions which states   that   stay can be granted only on deposit of 20% of the disputed/   outstanding demand. The above order also directs  the  Petitioner to pay   the   amounts   on   or   before     1st  February,     2019,   failing   whichcoercive proceedings were threatened; (l) The   hard   copy   of   the   order   dated   29th  January,   2019   of   the Assessing Officer was received by   the   Petitioner   on   4th  February, 2019. Immediately on 5th  February, 2019, the Petitioner   made   a representation to the Respondent   No.2   –   Pr.   CIT,   seeking   a complete stay of the outstanding demand for A. Y. 2015­16 till the disposal of its appeal by the CIT(A); (m) During the course of common hearing before the Pr. CIT, on 13th February,   2013   in   respect   of   stay   of   demands   consequent   to Assessment Orders for Assessment Year 2015­16 and 2016­17, the Petitioner   was   informed   that   the   Assessing   Officer   had   on   4th February, 2019, withdrawn an amount of Rs.29.25 Crores from the Petitioner's bank  account.   At   the   hearing,   the   Petitioner   was informed   about   the   proposed   adjustment   of   the   refunds   for Assessment Year 2013­14   with the demand for Assessment Year 2015­16. This without the Petitioner being given  any notice and/or intimation     of     the     withdrawal     of     the     amount     from   the Petitioner's   bank   account   and/or   adjustment   for   refund.   The Petitioner made  its  submissions   for   complete   stay   as  the  issue of exemption under Section 10(23FB) of the Act, was concluded on  merits in its favour by orders of the Appellate Authorities for  earlier Assessment Years; S.R.JOSHI 7 of 22 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:34:54 WP-540-2018 (n) It   was   only   at   6.00   p.m.   on   13th  February,   2019   (after   the completion of the hearing before the Pr. CIT that a communication dated 11th February, 2019 was received from the Assessing Officer seeking to adjust the refund for Assessment  Year 2014­15 with the demand for Assessment Year 2015­16. This after recording the fact that   an   amount   of   Rs.14.62   Crores   (out   of   Rs.29.25   Crores withdrawn from the bank) had been reduced from   demand for Rs.67.41Crores to Rs.52.78 Crores for Assessment Year 2015­16; (o) On  14th  February,   2019,   the   Petitioner  responded to   the   above notice   dated   11th  February,   2019   of   the   Assessing   Officer   and objected to the proposedadjustment.  No order on the  Petitioner's objection was passed by the Assessing Officer. Nevertheless, on 14th February, 2019, itself the Respondent No.2 ­   Pr.   CIT   passed   a common order in respect of stay for Assessment   Year 2015­16 and 2016­17. In the  common  impugned order, it records  the  fact   that   in   the   aggregate   demand   payable   is   Rs.1.33   Crores   for Assessment Year 2015­16 and 2016­17 and that 20% of it would be Rs.29.25 Crores. It is further recorded that after   adjustment of  the refund in the aggregate of Rs.34.46 Crores for the Assessment Years   2012­13,   2013­14   and   2014­15   with   the   aggregate demand   of   Rs.1.33   Crores,   the   aggregate   balance   demand   of Rs.69.66 Crores would be stayed till the disposal of the appeal by  the CIT(A); and (p) It was only later that the Petitioner received an order/notice dated  15th February, 2019 from the Assessing Officer seeking to adjust the  refund of Rs.21.41 Crores for the Assessment Year 2013­14 against  the demand of Rs.52.78 Crores. S.R.JOSHI 8 of 22 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:34:54 WP-540-2018 4 It is on the above facts, that the Petitioner has filed this Petition for the relief detailed herein above. The Assessing Officer has filed an affidavit in reply dated March, 2019.  On facts, the affidavit of the Assessing Officer adverts to two issues as under:­ (a) The approval of the Pr. CIT was obtained prior to issuing a notice   under Section 281B of the Act for provisional attachment; and (b) The CIT(A) has in the case of HDFC Property Fund on the issue of  eligibility to exemption under Section 10(23FB) of the Act has   taken a view in favour of the Revenue.  Thus the view taken in the  Petitioner's case for the earlier Assessment Year by the CIT(A) has  been differed from, leaving the issue open. 5 Mr. Mistri, learned Senior Counsel appearing in support of the   petition   submits   that   action   of   the   respondents   particularly,   the Assessing Officer has been arbitrary and contrary to not only binding decisions of this Court but also to the statutory provisions.  In support of the above primary submissions, the following actions of the respondents have been pointed out :­ (a) The order of provisional attachment under Section 281B of the Act  was issued on 18th December, 2018 by the Assessing Officer when the   assessment   order   was   imminent   as   it   was   passed   on   20th December, 2018. Moreover, the above order was issued without the sanction of  the  Pr. CIT. The impugned order under Section 281B  of the Act does not indicate any basis   for the apprehension of   the  Revenue that the tax dues of the petitioner when liable   would be in jeopardy, requiring extra­ordinary action of provisional  attachment  of the petitioner's assets; S.R.JOSHI 9 of 22 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:34:54 WP-540-2018 (b) A   notice   under   Section   226(3)   of   the   Act   was   issued   on   19th December, 2018 when admittedly no amount was due from the petitioner to the respondents for Assessment Year 2015­16 or for that matter for any other assessment year on that date.   This notice is in defiance of Section 226(3) of the Act which can only be issued when any amount is due by an assessee to the Revenue. Admittedly, no amount was due on 19th  December, 2018 when notices were   issued   to   the   petitioner's   bankers   seeking     to   recover   the   amounts lying with the petitioner's bank account on the ground   that the petitioner has failed to pay the amount of taxes which are  due.     (c) The orders dated 29th January, 2019 passed by the Assessing Officer rejecting a stay is  ex facie  arbitrary and in defiance of numerous orders     of   this   Court   setting   out   the   manner   in   which   an   application for stay under Section 220(6) of the Act has to be   disposed of by the  Officers of the Revenue.  The only reason  given in the order for refusing to stay the demand was that mere filing of an appeal would not warrant a stay of the demand without dealing with  the  issue in dispute and the petitioner's  submission in support of its application for stay under Section 220(6) of the  Act.     (d) The action of the Assessing Officer in giving only two days time to  pay the amounts after rejection of the stay application on 29th  January, 2019 for petitioner to pay the amounts is unfair and   contrary to the decision of this Court.  Thereafter,  the Assessing  S.R.JOSHI 10 of 22 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:34:54 WP-540-2018 Officer posthaste recovered the amounts aggregating to Rs.29.25   crores   from   the   petitioner's   bank   account   even   though undisputedly there was no fear of any amounts being withdrawn by the petitioner as  the bank account stood attached in favour of the Revenue.  Moreover, this action of withdrawing the amounts from the attached bank accounts on the part of the respondents was in defiance of the decision of this Court in UTI Mutual Funds Vs. ITO & Ors. 344 ITR 71.  In the above case, the Court has while dealing with powers of the Assessing Officer to recover the dues pending disposed of appeals has specifically held  that before withdrawing the   amounts   from  a   bank  account   which   has  been   attached,   a reasonable   prior   notice   should   be   furnished   to   the   assessee   to enable it to seek appropriate remedy, if any, available in law.    (e) The action of the respondent no.1 – Assessing Officer in adjusting  the refund which was due for the Assessment Year 2013­14 against  the demand for Assessment Year 2015­16 was again in defiance of  the  law laid down by this Court in Hindustan Unilever Ltd. Vs.  DCIT,   377   ITR   281.   Moreover,   the   action   on   the   part   of   the respondent of serving the so called intimation notice of  adjustment of the refund due against the demand payable was only after the petitioner   had   been   orally     informed   at   the   hearing   by   the respondent no.2 – Pr. CIT that the     refund   amounts   has   been adjusted against  the due for the subject assessment year; and  (f) The order order dated 14th February, 2019 of the respondent no.2 –  Pr. CIT rejecting the petitioner's stay  application without adhering   to the directions in numerous  decisions of this Court of the manner S.R.JOSHI 11 of 22 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:34:54 WP-540-2018 in which the applications for stay under Section 220(6) of the Act has to be disposed of by the Authorities under the Act.   Thus, he submits a miscarriage  of  justice.   It is submitted  that not only the relief prayed for by the petitioners be granted but heavy costs be imposed upon the respondents.  This to  ensure that the Officers of the Revenue do not resort to such high handed action in the face of the statutory provisions and binding decisions of this Court. 6 On the other hand, Mr. Walve, learned Counsel appearing for the Revenue supports the impugned order and submits as under :­ (a) The order under Section 281B of the Act has been issued on 18th December, 2018 after obtaining the necessary approval from the Pr. CIT. (b) The contention of the petitioner that a complete stay should be granted to it on merits as the issue is concluded in its favour by orders of the Appellate Authorities for earlier assessment years is not correct. This   as the CIT(A) in the case of HDFC Property Funds has  departed  from   the   view   taken   in   the   case   of petitioner, even  though the facts  and   law   are   identical.   Thus, the requirement to deposit the amounts   for   grant   of   stay   by   the Assessing Officer and the Pr. CIT need not be interfered with; and (c) The requirement of depositing 20% of the disputed balance amount pending the appeal is merely an administrative circular and will not fetter the Commissioner to from directing deposit of amount  higher than  20%, depending upon the facts and circumstances of the case. This  is so as held by the Supreme Court in CIT Vs. LG Electronic  India Pvt. Ltd.  (Civil Appeal No.6850 of 2018) dated 20th  July,   2018. S.R.JOSHI 12 of 22 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:34:54 WP-540-2018 In view of the above, it is submitted that this Court should not exercise  its  extra  ordinary  writ  jurisdiction.     It   is  submitted  that   the petitioner's contention on merits would be dealt with by the CIT(A) in accordance with law.  7 We have considered the rival submissions.   The manner in which   the   Revenue   has   dealt   the   petitioner   in   respect   of   subject Assessment Year 2015­16 leaves much to be desired. We shall first address ourselves to the petitioner's grievance that in the facts and circumstances of the present case, an unconditional stay of the entire demand ought to have been granted as the issue of petitioner's claim for eligibility under Section 10(23FB) of the Act was already upheld by the CIT(A) for the Assessment Year 2014­15 and by the Tribunal for Assessment Year 2013­ 14.  It is the submission on behalf of the petitioner that if the parameters laid   down   by   this   Court   in   numerous   decisions   beginning   with  KEC International Ltd. Vs. B.R. Balkrishnan, 251 ITR 158 were followed by the Assessing Officer and the Pr. CIT while disposing of the petitioner's application for stay, the miscarriage of justice would  have been averted. 8 This Court in MMRDA Vs. Deputy DIT (Exemption) (2015) 230 Taxman 178  had on consideration of the earlier decisions of this Court, set out the parameters to be kept in mind while disposing the stay application filed under Section 220(6) of the Act, which read as under :­ “11. We   have   today,   disposed   of   another   Petition   bearing No.2542 of 2014 filed by the Slum Rehabilitation Authority and set out the parameters in deciding stay application as laid down by this Court in KEC International Ltd. Vs. B.R. Balkrishnan 251 ITR 158; UTI Mutual Funds Vs. ITO 345 ITR 71 and UTI Mutual Fund Vs. ITO in W.P. (L) No.523 of 2013 rendered on 6th March, 2013 which can for the purposes of disposing an application of S.R.JOSHI 13 of 22 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:34:54 WP-540-2018 stay can be summarized as under: (a) The order on stay application must briefly set out the issue and the submission of the assessee/applicant in support of the stay; (b) In cases where the assessed income under the impugned order far exceeds returned income so as to make the demand arbitrary or the issue arising for consideration stands concluded by a decision of an higher forum or where the order appealed against is in breach of Natural Justice or the view taken in the order being appealed against is contrary to what has been held in the preceding previous years (even if issue pending before higher forum) without there being a material change in facts or law, stay should normally be granted; (c) If not, whether looking to the questions involved in appeal, keeping in view the likelihood of success in appeal what part of the demand the whole (in case issue covered against the applicant by a decision of higher forum) or part of it and must be justified by short reasons in the order disposing of the stay application; (c) Lack of financial hardship would not be sole ground to direct deposit / payment of the demands if the assessee/ applicant has a strong arguable cause on merits; (d) In cases where the assessee/applicant relies upon financial difficulties,   the   authority   concerned   should   briefly   indicate whether the assessee is financially sound and viable to deposit the amount or the apprehension of the revenue of non recovery later. Thus   warranting   deposit.     This   of   course,   if   the   case   is   not otherwise sustainable on merits. (d) The authority concerned will also examine whether the time to prefer an appeal has expired.     Generally, coercive measures may not be adopted during the period provided by the statute to go in appeal. However, if the authority concerned comes to the conclusion that the assessee is likely to defeat the demand, it may take recourse to coercive action for which brief reasons may be