M/S. PATEL - KNR JV vs. THE COMMISSIONER OF INCOME TAX - 24 AND ANR.

wp-422-2013

IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURISDICTION WRIT PETITION NO.422 OF 2013 M/s. Patel KNR JV ] Patel Estate, S. V. Road, ] Jogeshwari (W), Mumbai 400 102. ] .. Petitioner. V/s. 1 The Commissioner of Income Tax­24,] Room No.507, 5th floor, Pratyaksh ] Kar Bhavan, Bandra­Kurla Complex, ] Mumbai 400 051. ] 2 Union of India ] through the Secretary, Ministry of ] Finance, Government of India, ] North Block, New Delhi 110 001. ] 3 Deputy Commissioner of Income ] Tax, Central Circle­3, Room No.811 ] 8th Floor, Ayakar Bhavan, Basheer ] Baug, Hyderabad 500 004. ] .. Respondents. Mr. J. D. Mistri, Sr. Advocate i/b. Mint & Confreres, for the Petitioner. Mr. Arvind Pinto, for the Respondents. CORAM:  MOHIT S. SHAH, C.J.  & M.S.SANKLECHA,J. RESERVED ON    :   12 FEBRUARY, 2014. PRONOUNCED ON :   28 FEBRUARY 2014. JUDGMENT (Per M. S. Sanklecha.J.):­ By this petition under Article 226 of the Constitution of India, the petitioner challenges:­ (a) Order dated 31 August 2012 passed under Section 127 of the Income Tax Act, 1961 (the Act), transferring with effect from 31 August 2012  the petitioner's papers and proceedings (case) under S.R.JOSHI 1 of 8 CNR No : HCBM020029692013 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:18:01

wp-422-2013 the   Act   from   Deputy   Commissioner   of   Income   Tax,   Mumbai   to Deputy Commissioner of Income Tax, Hyderabad ; and (b) Four notices dated 23 July 2013 issued under Section 148 of the Act by the Deputy Commissioner of Income Tax, Hyderabad, seeking to re­assess the petitioner  for the Assessment Years 2009­10, 2010­11, 2011­12 and 2012­13. 2 Briefly, the facts leading to this petition are as under:­ (i) The petitioner is a joint venture between one Patel Engineering Limited and K.N.R. Construction Limited, each having 50% share. The petitioner is assessed as an Association of Persons (AOP) under the Act at Mumbai since Assessment  Year 2002­03.  The petitioner is   engaged   in   the   business   of   development   of   infrastructure facilities/ projects like construction of roads, highways etc; (ii)    On   28   August  2012,   the   petitioner   received   a   notice   dated   22 August   2012   from the Commissioner of Income Tax, Mumbai. By the above notice, the petitioner was called upon to show cause why   the   petitioner's   assessment   should   not   be   centralized   with Deputy  Commissioner of Income Tax at Hyderabad for the purposes of better investigation, co­ordination and in public interests. The above notice fixed the personal hearing on 29 August 2012; (iii) On 29 August 2012, the petitioner filed its reply to the show cause notice,   opposing   the   transfer   of   its   case   from   Mumbai   to Hyderabad. The petitioner pointed out that its management is in control   of   Patel   Engineering   Limited   which   is   assessed   in   the Mumbai.  Besides, it also forms a part of the consolidated audited account of Patel Engineering Limited. Moreover, it was submitted S.R.JOSHI 2 of 8 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:18:01

wp-422-2013 that accounts and all related documents of the AOP are maintained in Mumbai and assessing them at Hyderabad would cause great inconvenience   and   difficulties   to   the   petitioner.   In   view   of   the above, it was submitted that the proposed transfer of petitioner's case from Mumbai to Hyderabad, be withdrawn; (iv) On   29   August   2013,   the   hearing   before   the   Commissioner   of Income Tax was adjourned to 30 August 2013 at the instance of the petitioner.  Thereafter, on 30 August 2013, the petitioner was heard by the Commissioner of Income Tax; (v) On   31   August   2013,   the   Commissioner   of   Income   Tax,   by   the impugned order, transferred the case of the petitioner from Deputy Commissioner of Income Tax, Mumbai to the Deputy Commissioner of Income Tax, Hyderabad.  The above impugned order of transfer, relies upon a search carried out by the revenue in respect of  M/s. KNR Constructions Limited and others as a reason for the transfer of the petition; (vi) The order dated 31 August 2012 was served on the petitioner on 7 December 2012. The present petition was filed on 11 February 2013 in this Court. However, thereafter, the same was not moved before the Court. In the meantime, consequent to the impugned order dated 31 August 2012, the Deputy Commissioner of Income Tax,   Hyderabad   issued   four   notices   dated   23   July   2013   under Section 148 of the Act, seeking to re­assess the petition for the Assessment Years 2009­10 to 2012­13. It is only thereafter, that the petitioner moved this petition before the Court and on 20 August 2013, this Court granted an ad­interim stay of the four impugned S.R.JOSHI 3 of 8 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:18:01

wp-422-2013 notices dated 23 July 2013. 3 Mr.   J.   D.   Mistri,   learned   Sr.   Counsel   appearing   for   the petitioner in support of the petition, submits as under:­ (a) The impugned order dated 31 August 2012 passed under Section 127 of the Act has been passed in breach of principles of natural justice.  This is so as no proper notice for an effective hearing was given to the petitioner by setting out the ground on which the petitioner's  case  is   proposed to   be  transferred  from  Mumbai  to Hyderabad. This is so as the impugned order relies upon a search carried out on M/s. KNR Construction Ltd. and this was never a part of   the   notice.   Moreover,   the   impugned   order   itself   is   a   non­ speaking order as it does not consider the objection of the petitioner to the proposed transfer.  It merely records that for the purposes of better investigation co­ordination and in public interest, the case of the petitioner is transferred; (b) The management of the petitioner is in the hands of one   of the joint venture partners namely M/s. Patel Engineering Limited. This fact is also reflected in the consolidated balance sheet and profit and Loss Account of M/s. Patel Engineering Ltd. The aforesaid fact was     an     important   feature   for     continuing     the     case   of   the petitioner   in   Mumbai.   The   transfer   to   Hyderabad   on   mere ground that a search has been conducted   in   the   case   of   one member of the AOP namely KNR Constructions is not sufficient for the purpose of transferring the petitioner's case from Mumbai to Hyderabad; and (c) The four   impugned   notices   dated   23 July 2013 issued by the S.R.JOSHI 4 of 8 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:18:01

wp-422-2013 Deputy Commissioner of Income Tax at Hyderabad, seeking to re­open the Assessment for the Assessment Years 2009­10, 2010­11, 2011­12 and 2012­13 are all without jurisdiction. This is so as the transfer of petitioner's case from Mumbai to Hyderabad is itself bad in law. 4 As against the above, Mr. Pinto, learned Counsel appearing for the revenue in support of the impugned order dated 31 August 2012 passed under Section 127 of the Act  and the four impugned notices dated 23 July 2013 issued under Section 148 of the Act, submits as under:­ (a) It is submitted that the order of transfer was issued under Section 127 of the Act on 31 August 2012.  The petitioner chose to file the present petition only in February 2013 and even thereafter, did not move this Court to seek any stay of transfer of case by order dated 31 August 2012. It was only on 20 August 2013 that the petitioner moved this Court and sought to amend the petition to challenge the four impugned notices dated 23 July 2013 issued by the Deputy Commissioner   of   Income   Tax   at   Hyderabad.   Therefore,   on   the ground   of   laches   and   delay   alone,   the   petition   should   not   be entertained; (b) The impugned order dated 31 August 2012 under Section 127 of the Act is an order passed in accordance with principles of natural justice.  It is submitted that the impugned order was passed after granting thepetitioner   a   personal   hearing   at   which   time,   the petitioner  was  informed  of  the   proposed ground  of   transfer.  In particular,  he emphasized the  fairness of the Commissioner as evidenced by the fact that on  29 August 2013, the petitioner sought S.R.JOSHI 5 of 8 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:18:01

wp-422-2013 an   adjournment   and   the   same   was   granted   so   as   enable   the petitioner to have an effective hearing. 5 We have considered the rival submissions. Before examining the merits of the impugned order dated 31 August 2012, we shall first examine  the  objection  of  the  revenue that the petition ought  not  to be entertained on account of delay. In this case, the impugned order was passed on 31 August 2012.   The petitioner   states that the impugned order of transfer of its case from Mumbai to Hyderabad  was  received by it on 7 December 2012. The petitioner has filed the petition only on  11 February 2013 i.e.   after   about   two months after the receipt of the impugned  order.  Further,  even  after  filing  the   petition,  the   petitioner chose not to move the petition and seek any relief of interim or ad­interim nature staying the implementation of transfer of its case by the impugned order dated 31 August 2012. In fact, much after the transfer in 2012, the Deputy Commissioner of Income Tax, Hyderabad issued the impugned notices dated 23 July 2013  under  Section  148  of  the Act, seeking  to re­open the Assessment for the Assessment Years 2009­10, 2010­11, 2011­ 12 and 2012­13, the petitioner moved a praecipe on 12 August 2013 and at its instance, the Court placed the matter on 20 August 2013. These notices dated 23 July 2013  for re­opening would have been issued after the Assessing Officer at Hyderabad had came to a reasonable belief that Income chargeable to tax has escaped assessments and recorded reasons for the same.   Thus, the jurisdiction has already been exercised by the Deputy Commissioner of Income Tax at Hyderabad after the passing of impugned order dated 31 August 2012 under Section 127 of the Act. It is after the exercise of jurisdiction by the Deputy Commissioner of Income Tax that on 20 August 2013, the petitioner moved this Court and sought S.R.JOSHI 6 of 8 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:18:01

wp-422-2013 permission to amend the petition and also sought ad­interim stay of the impugned notices dated 23 July 2013. In view of the aforesaid conduct of the petitioner in not challenging the order dated 31 August 2012 at the earliest   and   letting   all   believe   particularly,   the   Assessing   Officer   i.e. Deputy Commissioner of  Income Tax at Hyderabad that the order of transfer dated 31 August 2012 under Section 127 of the Act from Mumbai to Hyderabad was acceptable to the petitioner. This led the Assessing Officer to exercise his jurisdiction. This inordinate delay on the part of the petitioner has been explained only by stating that the impugned order dated 31 August 2012 under Section 127 of the Act was received only on 7 December 2012. Thereafter, the delay in filing a petition in the Court of over two months and the neglect in moving the Court to seek a stay on the impugned order dated 31 August 2012 is unexplained. 6 In the above view,  we see no reason to entertain the present petition.  The petitioner's conduct is indicative of it having accepted the order of transfer dated 31 August 2012. This is as the petition was filed only   in   February  2013   and   thereafter   not   moving   the   Court   for   any interim relief.  It is only when the Assessing Officer at Hyderabad issued four impugned notices dated 23 July 2013 under Section 148 of the Act, seeking   to   re­open   the   earlier   Assessments   that   this   petition   was mentioned on 12 August 2013 and placed on board on 20 August 2013 for urgent interim relief and amendment. This is a clear case of laches on the part of the petitioner. Therefore, in the above facts,   we refuse to exercise our extra ordinary writ jurisdiction under Article 226 of the Constitution of India.  Thus, no occasion arises to examine the petitioner's grievance on merits. S.R.JOSHI 7 of 8 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:18:01

wp-422-2013 7 Accordingly, petition is dismissed, with no order as to costs. CHIEF JUSTICE (M.S.SANKLECHA,J.) S.R.JOSHI 8 of 8 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:18:01 Powered by TCPDF (www.tcpdf.org)