PANCHRATNA CO-OPERATIVE HOUSING SOCIETY LTD. vs. THE ASSESSING OFFICER 16 (3)(1) AND 2 ORS.

JUDGMENT (Per N.M. Jamdar, J.):

The Petitioner challenges the notice dated 15 March 2007 issued by the Respondent­Income Tax authorities, under Section CNR No : HCBM020225142007 Uploaded on - 21/08/2020 bsb 2 WP2216.07Jt..doc 148 of the Income Tax Act, 1961 (the Act), seeking to reopen the assessment for the year 2001­02. 2 The   Petitioner   is   a   Co­operative   Housing   Society.     The Petitioner filed its return for the Assessment Year 2001­02. A notice of scrutiny assessment under Section 142(1) of the Act was issued on 27 August 2002. Reply to the notice was submitted by the Petitioner on 29 October 2002. No further action pursuant to the notice was taken by the respondents.   On 15 March 2007, the Petitioner received a notice under Section 148 seeking to reopen the assessment.  The Petitioner replied by the letter dated 9 April 2007 stating that the original return filed on 31 October 2001 be treated   as   return   under   Section   148   without   prejudice   to   the challenge the legality of the reassessment.  By letter dated 3 May 2007, the Respondent No.1 supplied grounds for reopening the assessment.  By letter dated 31 May 2007, the Petitioner submitted its objections to the notice for reassessment, which were rejected by the Respondent No.1 by order dated 24 August 2007. Thereafter, the Petitioner has approached this Court by way of the present petition. 3 The petition was admitted on 17 March 2008 and interim relief was granted. 4 The   reassessment   proceedings   are   admittedly   taken   up beyond the period of four years.  Section 147 of the Act empowers Uploaded on - 21/08/2020 bsb 3 WP2216.07Jt..doc the Assessing Officer, if he has a reason to believe that any income chargeable to tax has escaped assessment, to reassess the income. Section   147   however   contains   a   proviso   that   no   action   under Section 147 will be taken after period of expiry of four years of the end of relevant assessment year, unless the assessee had failed to disclose   fully   and   truly   all   material   facts   necessary   for   his assessment for that assessment year. 5 Sections 147 and 148 of the Act have been interpreted by numerous   decisions   of   this   Court.     It   is   settled   law   that   the conditions specified in Section 147 are juri ictional requirements and unless they are fulfilled no proceeding under these sections can be taken.  It is open for the assessee to challenge the initiation of the reassessment proceedings, if the assessee is able to show that the juri ictional requirements are not met. 6 There is also further condition which has been laid down by the decisions of this Court and the Apex Court that the Assessing Officer must disclose reasons why reassessment proceedings are being taken out.  Further, the Assessing Officer is not permitted to improve upon the reasons so furnished to the assessee.   Thus, the validity  of  the   initiation   of  the   assessment   proceedings   will  be determined only by the reasons furnished by the Assessing Officer to the assessee. If the reassessment proceedings are to be initiated after a period of four years on the ground that the assessee failed to make   full   and   true   disclosure   of   all   necessary   facts,   then,   the Uploaded on - 21/08/2020 bsb 4 WP2216.07Jt..doc Assessing Officer must state so in the reasons and the action must be founded on such reason. 7 In the present case, reasons were furnished to the Petitioner by the Assessing Officer.  The reasons for reopening as forwarded to the petitioner as under : “The assessee had filed return of income for A.Y. 2000­ 2001   on   31.10.2001   declaring   the   total   income   at Rs.NIL.  The said return of income was accompanied by the Statement of Computation.  Income and Expenditure account, Balance sheet as on 31.03.2001, Schedule 1 to 17 to the Balance Sheet, Auditors report, notices forming part of the Auditors Report etc.   From the Income and Expenditure Account, it is seen that the gross receipts in the hands of the assessee are shown at Rs.2,46,85,369/­ and the gross expenditure are shown at Rs.2,10,56,138/­ leaving a gross surplus of Rs.36,29,230/­ which has been purportedly set off against deficit of earlier years claimed at Rs.1,67,09,860/­.   From Schedule 3 to the Balance sheet,   it   is   seen   that   the   assessee   has   received deposits/advances to the extent of Rs.45,88,763/­ from certain parties who are not members of the C.H.S.  It is also   seen   that   such   deposits/advances   had   also   been received   during   the   preceding   year   to   the   extent   of Rs.57,493/­.   The clear implication is that the assessee has allowed certain outside parties to utilize the premises of the Society for the purpose of mounting hoardings/ banners/   advertisements/   other   utility   equipment, essential for the promotion of the business activities of such outside parties, for pecuniary considerations.  It is well   established   in   law   that   receipts   of   such   nature cannot   be   termed   as   covered   by   the   principles   of Mutuality and as such are liable to be taxed as “Income from other sources” in the hands of the assessee Society. Uploaded on - 21/08/2020 bsb 5 WP2216.07Jt..doc However, the assessee has not disclosed any income as taxable in its hands. In the immediately preceding year i.e. A.Y. 2000­01, the assessee had filed its return of income on 18.08.2000, declaring the total income at Rs.NIL, but the assessment was   finalized   under   Section   143(8)   r/w   S.147   on 28.11.2003,   determining   the   assessed   income   at Rs.1,21,22,995/­. The additions made in this assessment order were as follows:

therefore reopening of the assessment is necessary.  Nor does the reading of the reasons as a whole indicate that it is being suggested that there was a failure on the part of the Petitioner to disclose fully and truly all material facts necessary for assessment. 8 Not only it is not mentioned in the reasons that the Petitioner failed to disclose all the necessary facts as required, but the perusal of the reasons would show that all the necessary and relevant facts were in fact furnished by the Petitioner. 9 Thus,   firstly,   there   is   no   failure   to   make   full   and   true disclosure of necessary facts which is the juri ictional requirement for initiating reopening proceedings after period of four years as per the proviso to Section 147. Secondly, the reasons do not show that there was any failure to disclose.  Mr. Malhotra, on behalf of the respondent­revenue contended that the Petitioner filed a return before a wrong authority and, therefore, that earlier return was not a return in the eyes of law.   This is not the reason stated by the Assessing Officer and, therefore, it cannot be permitted to be taken at this stage.   It is a settled position as held by this Court in Hindustan Lever Ltd. v/s R.B. Wadkar1, that the reopening notice stands or falls by the reasons recorded at the time of reopening notice is   issued.   It is not permissible to add further reasons to those recorded while issuing of the reopening notice.

268 I.T.R. 322. Uploaded on - 21/08/2020 bsb 9 WP2216.07Jt..doc In view of this position, the petition requires to be allowed. Accordingly, Rule is made absolute in terms of prayer clause (a). No order as to costs.

( N. M. JAMDAR, J. )             ( M.S. SANKLECHA, J.) Uploaded on - 21/08/2020 Powered by TCPDF (www.tcpdf.org)