DIRECTOR OF INCOME TAX (INTERNATIONAL TAXATION, MUMBAI vs. INCOME TAX SETTLEMENT COMMISSION AND 10 ORS.

wp-559-2008-mss.sxw

IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURI ICTION WRIT PETITION NO.559 OF 2008 Director of Income Tax ] (International Taxation), Mumbai having ] his office at 107, Scindia House, ] N. M. Road, Ballard Pier, Mumbai 38 ] .. Petitioner V/s. 1 Income Tax Settlement Commission ] Mahalakshmi Chambers, ] Mumbai 400 034. ] 2 Satellite Television Asian Region Ltd. ] Post Box 71, Craigmuir Chambers, ] Road Town, Tortola, British Virgin ] Islands. C/o. AZB & Partners, F­40, ] NDSE ­1, New Delhi 110 049. ] 3 Asian Broadcasting FZ­LLC ] Post Box 71, Craigmuir Chambers, ] Road Town, Tortola, British Virgin ] Islands. C/o. AZB & Partners, F­40, ] NDSE ­1, New Delhi 110 049. ] 4 Indian Region Broadcasting FZ­LLC ] Post Box 71, Craigmuir Chambers, ] Road Town, Tortola, British Virgin ] Islands. C/o. AZB & Partners, F­40, ] NDSE ­1, New Delhi 110 049. ] 5 SGL Entertainment Ltd. ] Post Box 71, Craigmuir Chambers, ] Road Town, Tortola, British Virgin ] Islands. C/o. AZB & Partners, F­40, ] NDSE ­1, New Delhi 110 049. ] 6 Star Television Entertainment Ltd. ] Post Box 71, Craigmuir Chambers, ] Road Town, Tortola, British Virgin ] Islands. C/o. AZB & Partners, F­40, ] NDSE ­1, New Delhi 110 049. ] S.R.JOSHI 1 of 33 CNR No : HCBM020278572007 Uploaded on - 21/08/2020 wp-559-2008-mss.sxw Star Asian Movies Ltd. ] Post Box 71, Craigmuir Chambers, ] Road Town, Tortola, British Virgin ] Islands. C/o. AZB & Partners, F­40, ] NDSE ­1, New Delhi 110 049. ] 8 Star International Movies Ltd., ] Post Box 71, Craigmuir Chambers, ] Road Town, Tortola, British Virgin ] Islands. C/o. AZB & Partners, F­40, ] NDSE ­1, New Delhi 110 049. ] 9 Star Television News Ltd. ] Post Box 71, Craigmuir Chambers, ] Road Town, Tortola, British Virgin ] Islands. C/o. AZB & Partners, F­40, ] NDSE ­1, New Delhi 110 049. ] 10 Channel V Music Networks Ltd. ] Post Box 71, Craigmuir Chambers, ] Road Town, Tortola, British Virgin ] Islands. C/o. AZB & Partners, F­40, ] NDSE ­1, New Delhi 110 049. ] 11 Star Asia Region FZ­LLC ] Post Box 71, Craigmuir Chambers, ] Road Town, Tortola, British Virgin ] Islands. C/o. AZB & Partners, F­40, ] NDSE ­1, New Delhi 110 049. ] .. Respondents. Mr. Porus Kaka, Sr. Advocate with Mr. Divyesh Chawla, Mr. Ajay Bahl and Mr. Sunil Agarwal i/b. AZB & Partners and Mr. A. K. Jasani, for the Petitioner. Mr. Arvind Pinto, for the Respondents. CORAM:  MOHIT S. SHAH, C.J.  & M.S.SANKLECHA,J. DATE    :  28 FEBRUARY 2014. Per Court :­ By this Petition under Article 226 of the Constitution of India, the Director of Income Tax (International Taxation), challenges the order S.R.JOSHI 2 of 33 Uploaded on - 21/08/2020 wp-559-2008-mss.sxw dated   11   September   2007   passed   by   the   Income   Tax   Settlement Commission (the Commission) under Section 245­D(2C) of the Income Tax Act, 1961 (the Act). 2 The challenge is essentially on the ground that the impugned order dated 11 September 2007 of the Commission was passed ignoring the statutory requirement under the Act particularly the requirement of making full and true disclosure by respondent Nos.2 to 11 herein as applicants before the Commission. 3 Brief facts leading to this petition are:­ (i) Respondent Nos.2 to 11 are part of Star Group of Companies which is owned by News Corporation of United States of America. The Respondent Nos.2 and 5 to 10 are incorporated in British Virgin Islands while respondent Nos.3 and  4 are incorporated in United Arab Emirates. All the respondents have their principal place of management at Hong Kong.   Respondent Nos.6 to 11 (Channel Companies) are the owners and operators of television channels. These   channel   companies   own   their   brand   and   logo,   while telecasting in India and by constant advertisement have become household names in India; (ii) For operation of the  channel companies, the programmes meant for telecasting are prepared in India either by themselves or acquired from other entities such as STAR India Private Ltd (SIPL) which is incorporated   in   India.   As   the   programmes   from   the   channel companies   are   to   be   telecast   in   India,   the   programmes   are interspersed with advertisement   placed   by   the   advertisers.     The channel   companies   in   turn,   inter   alia   enter   into   contract   with S.R.JOSHI 3 of 33 Uploaded on - 21/08/2020 wp-559-2008-mss.sxw companies for hiring of transponders. The cable operators in India for a prescribed fee charged by the SIPL are allowed to down­load the programmes and distribute the same to the final consumers from whom subscriptions  are collected; (iii) In view of the above business model, the source of revenue of the Star group are from :­ (a) Advertisement   Revenue  ­   the   advertisement   revenue   is collected by SIPL from the Advertisers in India. SIPL, thereafter retains a part of revenue as its commission and remits the balance to the STAR Limited i.e. respondent No.

–Asian Broadcasting A. Y. 2002­03 to 2006­07 3 Resp.No.4

–

Indian Region Broadcasting Ltd. A. Y. 2001­02 to 2006­07 4 Resp.No.5

–

SGL Entertainment Ltd. A. Y. 2004­05 to 2006­07 5 Resp.No.6

–

Star Television   Entertainment Ltd. A. Y. 2000­01 to 2006­07 6 Resp.   No.7   –   Star   Asian Movies Ltd. A. Y. 2001­02 to 2006­07 7 Resp.   No.   8   –   Star International Movies Ltd. A. Y. 2000­01 to 2001­02 8 Resp.   No.   9   –   Star Television News Ltd. A. Y. 2000­01 to 2001­02 9 Resp. No. 10 – Channel V Music Networks Ltd. A.   Y.   2001­01,   2005­06   and 2006­07 10 Resp.   No.   11­   Star   Asia Region F2. A. Y. 2005­06 and 2006­07 (xiii) Thereafter, the petitioner filed its return on 17 May 2007 under the S.R.JOSHI 7 of 33 Uploaded on - 21/08/2020 wp-559-2008-mss.sxw erstwhile Section 245D(1) of the Act, opposing the admission of application for settlement filed by respondent Nos.2 to 11. On 1 June 2007, the   provisions of Chapter XIX­A of the Act dealing with the   settlement   was   amended   by   the   Finance   Act   2007. Consequently,   the   above   application   for   settlement   filed   by respondent  Nos.2 to 11 were deemed to have been allowed to be proceeded with under the amended provisions of Section 245D (2A) of the Act, subject to payment of additional   taxes along with interest thereon on the income disclosed in such application on or before 31 July 2007; (xiv) On 9 August 2007, in response to the query from the Commission, the petitioner indicated the position with regard to the  payment of taxes and interest  in  respect  of  each of the respondent Nos.2 to 11. This  was  indicated  on  the  basis   of  the     additional  income disclosed in their application for settlement to the Commission; (xv) On  24  August  2007, the  petitioner  submitted his  report to the Commission under the amended Section 245D(2B) of the Act. In his report, the petitioner submitted :­ (a) the Commission cannot determine the income taxable in the hands of respondent No.2  i.e. STAR Ltd. as it cannot rule on its liability to deduct tax at source of Section 245C(1) of the Act as held by the Calcutta High Court in Saw Wallace & Company v/s. Settlement Commission 263 ITR­285 (Calcutta); (b) this very issue viz: whether STAR Ltd was required to deduct tax at source before making the payment to the channel companies is a S.R.JOSHI 8 of 33 Uploaded on - 21/08/2020 wp-559-2008-mss.sxw question of  law raised before the High Court for the Assessment Year   2000­01   as   a   substantial   question   of   law   and   is   awaiting consideration. The decision therein would govern the Assessment Year under consideration; and (c) there has been no full and true disclosure of income by respondent Nos.2 to 11. The income disclosed before the Commission must be compared with the account submitted by the assessee along with its return and the additional income disclosed by way of un­disclosed receipts or inflated expenses which had not been earlier disclosed before the Assessing Officer are being offered for taxation. Further, India Specific accounts were not produced before the Assessing Officer by the respondent even when called, making it necessary for the Assessing  Officer to apply Rule 10 of the Income Tax Rules. In view  of  the  above, it  was  submitted  that the application for settlement   by     respondent     Nos.   2   to   11   (STAR   group)   be declared invalid  under  Section  245D(2C)  of  the  Act. (xvi) In   the   meantime   on   21   August   2007,   the   Chairman   of   the Commission constituted a Special Bench consisting of five members of the Commission for deciding the following issues:­ (i) Whether on the facts and in the circumstances of these cases, the applicants have made full and true disclosure of income as is assessable to tax in their respective cases. (ii) Whether on the facts and in the circumstances of these cases, the legal issues raised by the applicants for consideration by   the   Settlement   Commission   ought   to   be   taken   up   for consideration and assume juri iction over these cases when those very legal issues have been admitted for consideration in these cases by the High Court of Mumbai and the matters are S.R.JOSHI 9 of 33 Uploaded on - 21/08/2020 wp-559-2008-mss.sxw subjudice before them. (iii) Whether on the facts and in the circumstances of these cases,   the   Settlement   Commission   should   adjudicate   upon issues, which are purely legal, whether or not they involve complexities of investigation. (xvii) Thereafter on 29 August 2007, the Chairman of the Commission passed a further order in partial modification of its earlier order dated 21 August 2007 as under:­ (a) The Special Bench as constituted under the said order, shall in addition to the issues delineated thereunder consider all such issues as would be relevant fro passing order under Section 245D(2C) of the Income Tax Act in the said Star Group of cases as to the validity; or, otherwise; of the applications filed in all those cases and shall pass appropriate orders in respect of these applications. (b) The date and place for sitting of the Special Bench will be 29.8.2007 at Income­Tax Settlement Commission. Additional Bench, Mumbai in continuation of the hearing fixed as per the original order constituting the Special Bench or on such other date and place to which the matters may be adjourned. (xviii)On   10   September   2007,   the   application  for   settlement   filed  by respondent   Nos.2   to   11   was   heard   by   the   Commission.   At   the hearing, oral as well as written submissions were made on behalf of the petitioner as well as the respondents.  At the conclusion of the hearing,  the applicants made an additional offer of   Rs.150   Crores in the spirit of settlement. In the above view, the Commission   was of the view that the applications may not be treated as invalid. (xix) On   10   September   2007,   the   applicants   filed   a   hand   written application before the Commission wherein it was stated that they S.R.JOSHI 10 of 33 Uploaded on - 21/08/2020 wp-559-2008-mss.sxw are offering a sum of   Rs.150   Crores   in   addition   to   the   income already disclosed only with  an intention  to  buy  peace  and  avoid protracted litigation. It was particularly mentioned in their above application   that “  It is submitted that the income disclosed in the applications   represents   true   and   full   disclosures.   The   additional income is offered for tax without any evidence against the applicant and with an intention to put a quietus to the matter.” The   Special   Bench   of   the   Commission   by   its   order   dated   11 September 2007 declared the application as valid.  The Commission by its order held as under:­ “Issue No.1:­ The Bench is of the view that prima facie (after revision of SOF) the disclosure made appears to be true and full. Issue No.2:­ The Bench observed that the matter pending before the Hon'ble Bombay High Court is only in the case of M/s. Satellite Television Asia Region Ltd.  No proceedings are pending before   the   Hon'ble   Bombay   High   Court   in   respect   of   other applicants. We are aware that ratio decidendi of juri ictional High   Court   is   binding   on   all   authorities   subordinate   to   it. Needless to say that we do not consider pendency of legal issues before Hon'ble Bombay High Court as impediment for other assessment years particularly when there is no res­judicata in respect of income tax proceedings and each assessment year has to be considered as a separate proceeding. Hence in our view there is no bar for the Commission to consider the applications for other assessment years. Issue No.3:­   We are in agreement with the proposition that normally   the   Income­Tax   Settlement   Commission   will   not adjudicate on issues which are purely legal. Issue No.4:­   We   have   to   decide   the   4th  issue   to   bring   the proceedings to a conclusion and the same is answered as below: We   are   satisfied   that   there   are   complexities   of investigations   of   various   issues   which   require   finalization. Complex facts are involved for decision.  Considering the entire S.R.JOSHI 11 of 33 Uploaded on - 21/08/2020 wp-559-2008-mss.sxw proceedings   including   the   further   offer   of   additional   income made   by   the   applicants   taking   the   total   offer   of   additional income to Rs.1500Crores, the Special Bench decided not to pass any order declaring the applications as “Invalid”. “ (xx) On   14   September   2007,   the   respondent   Nos.2   to   11   in   a communication   addressed   to   the   Commission   disclosed   the distribution   of   additional   income   of   Rs.150   Crores   between respondent   Nos.2   to   11. The   additional   income   offered   by respondent Nos.2 to 11 cumulatively aggregated to Rs.1,398,37/­ Crores for the Assessment Years 2000­01 to 2006­07. 4 Mr. Pinto, learned Counsel appearing for the petitioner in support of the petition submits as under:­ (a) The impugned order dated 11 September 2007 of the Commission allowing the applications to be proceeded with after the applicants i.e. respondent Nos. 2 to 11 had revised its income by further Rs.150   Crores   before   the   Commission.   It   is   on   the   revision   of Income that it was held that the applicants have made a true and full disclosure for the purposes of it being declared valid under Section 245D(2C) of the Act.  This it is submitted  is in the face of the decision of the Apex Court in  Ajmera Housing Corporation v/s. CIT 326 ITR 642 wherein it has been held that true and full disclosures of undisclosed income and the manner in which the said income has been derived are pre­requisite for a valid application before the Settlement   Commission   and   held   that   settlement proceedings under Chapter XIX­A of the Act does not contemplate revision of income as disclosed in the application. It was held that any revision of income in  the application amounts to withdrawing S.R.JOSHI 12 of 33 Uploaded on - 21/08/2020 wp-559-2008-mss.sxw of   the   original   application   and   making   a   fresh   application. Therefore, it falls foul of the   condition precedent on the part of applicant   to   make   a   full   and   true   disclosure   in   its   original application to the Commission; (b) Section   245D(1)   as   it   stood   at   the   relevant   time   required   the Commission   to   consider   an   application   only   if   complexities   of investigation are involved. In this case, the mere distribution of income amongst the various companies within the STAR Group does not   involve   any   complex   investigation.   Thus,   the   Settlement Commission should not have entertained the application; (c) The applications for settlements were filed by respondent Nos.2 to 11 on 5 March 2007 under provisions of Chapter XIX­A  of the Act as then existing. However, the applications were not admitted till much after 1 June 2007, when Chapter XIX­A was amended by the Finance Act, 2007. Therefore,  with  effect  from 1 June 2007, only those applications could be entertained by the Commission which were pending before the Assessing Officer.  In this case, as many as 41 proceedings  were not pending before the Assessing Officer but before various authorities under the Act. Therefore by the time, applications were admitted, the  amendment  came  into force on 1 June 2007 and it would apply in this case.  Thus respondent Nos.2 to   11   do   not   satisfy   Section   245A(b)   of   the   Act   requiring   the proceedings to be pending   only   before   the   Assessing   Officer   for being  entertained by the Settlement Commission; (d) The   application   for   settlement   before   the   Commission   is   to   be accompanied by payment of taxes and interest.  Further in terms of S.R.JOSHI 13 of 33 Uploaded on - 21/08/2020 wp-559-2008-mss.sxw the provisions to Section 245C of the Act, the proof of payment  of such tax and interest on the income disclosed must also be attached to the application. In this case, admittedly, on 5 March 2007, when the application for settlement was filed by respondent Nos.2 to 11, the tax payable in respect of additional amount of Rs.150 Crores was  not   paid   into   the   treasury   as   the   same   was   declared subsequently   only   on   10   September   2007. Consequently,   the application for settlement did not satisfy the statutory requirement of   the   proviso   to   Section   245C   (1)   of   the   Act   to   be   a   valid application; (e) The application for settlement filed by respondent Nos.2 to 11 is not maintainable, as no new source of   income has been declared by the   respondents   in   their   applications   before   the   Settlement Commission.  The   petitioners   were  always  aware of  the two streams   of   revenue/   income   available   to   the     respondent namely advertisement and subscription.   In view of the above, as no new source of income has been disclosed, the application for settlement before the Commission is not maintainable;  and (f) The application for settlement by respondent Nos.2 to 11 seeking settlement   was   on   the   issue   of   allowing   of   expenditure   in   the absence of tax being deducted at source. This  issue   has  been decided by  the   Tribunal   for   the   Assessment   Year   2000­01   and appeal in respect thereof was pending for final disposal before this Court.   The decision of this Court rendered in the above appeal would be binding upon the petitioner and the respondent No.1 even in respect of other years   as held by the Supreme Court in S.R.JOSHI 14 of 33 Uploaded on - 21/08/2020 wp-559-2008-mss.sxw Radhasoami Satsang v/s. CIT  193 ITR 321. Therefore, on the above   ground   also,   the   application   for   settlement   filed   by respondent  Nos.2 to 11 ought not to have been entertained by the Commission. On the all aforesaid grounds, it is submitted that the order dated 11 September 2007 passed by the Commission be quashed and set aside. 5 As against the above, Mr. Porus Kaka, learned Senior Counsel appearing for respondent Nos.2 to 11 in support of the order dated 11 September 2007 submits as under:­ (i) This Court should not exercise its Writ Juri iction from orders of the Settlement Commission in the present facts, as the scope of judicial   review   in   respect   of   orders   passed   by   the   Settlement Commission is extremely limited. In Judicial Review, the Court has only to examine whether the order being challenged is contrary to the provisions of the Act or it suffers from an error of law apparent on the face of the record. This Court should not exercise its extra ordinary   juri iction   as   the   Commission   has   considered   all   the evidence   before   it   and   has   passed   the   impugned   order   in accordance with the provisions of the Act; (ii) There has been a full and true disclosure on the part of respondent Nos.2 to 11 in their application before the Settlement Commission and  also the manner in which  the  additional income has  been derived.  The revision or additional offer of Rs.150 Crores made to the Commission at the hearing under Section 245D(2C) of   the Act was made in  good faith so as only to buy  peace and end S.R.JOSHI 15 of 33 Uploaded on - 21/08/2020 wp-559-2008-mss.sxw unwanted protracted litigation. In fact, attention was invited to the hand written application dated 10 September 2007 filed by the petitioner with the Commission wherein it is specifically stated that the applicants have disclosed their true and full income and that the additional offer of Rs.150 Crores as income was being made only with an intention to buy peace and avoid protected litigation; (iii)    It was further submitted that the reliance upon the decision of the Apex Court in the matter of Ajmera Housing Corporation (supra) is in­appropriate   considering   the   fact   involved   in   this   case.   The reliance by the petitioner on the decision of the Apex Court in Ajmera   Housing   Corporation   (supra)   is   inappropriate   for   the reason that the observations being relied upon are in the nature of obiter.  Further the observations of the Supreme Court were made in   the   context  of   facts   existing   in   Ajmera   Housing   Corporation (supra).   In   particular,   he   submits   that   there   were   multiple disclosures by Ajmera Housing Corporation (supra) by revising their annexure filed along with their applications.  In these applications filed by the respondents, there has been no revision to the annexure to the statement of facts.   Besides, in Ajmera's case, additional income of Rs.11.41 Crores was disclosed by Ajmera on its own account and not as an evidence of good faith as in this case on a suggestion   by   the   Commission.   The   additional   offer   of   Rs.150 Crores was only made to buy peace and avoid protracted litigation. Therefore,   the   decision   of   the   Apex   Court   in   Ajmera   Housing Corporation (supra) is inapplicable to the present facts; (iv) Full and True disclosure of income would require the petitioner to S.R.JOSHI 16 of 33 Uploaded on - 21/08/2020 wp-559-2008-mss.sxw only disclose all primary facts. In this case, the respondents have disclosed all primary facts particularly the remittances made and also the two sources of income namely – Advertisement revenue and Subscription revenue. Even today after seven years after filing of the petition, the petitioner has not alleged or established that any primary fact has not been disclosed by respondent Nos.2 to 11 in   their   application   for   settlement.   In   support   of   the   aforesaid submissions, reliance was placed upon the decision of this Court in the matter of  Centurion Bank of Punjab Ltd. v/s. Income Tax Settlement Commission 290 ITR 555  and Calcutta Discount Co. Ltd. v/s. Income­Tax Officer 41 ITR 91; (v)   The complexities of facts involved is evident from the facts that there were   over   40   Assessment   proceedings   pending   before   the authorities at various stage out of which 16 were pending before the Assessing Officer.  However, the distribution of income between the various entities was a matter which requires investigation and these  are  issues   which  are  complex  and  in  any  case,  once  the Commission has come to a conclusion that the issues are complex, this   Court   in   its   writ   juri iction   would   not   interfere   with   the finding of fact arrived at by the Commission; (vi)    It is an undisputed position that when the application for settlement was   filed   on   5   March   2007,   the   respondents   had   satisfied   the requirements of Chapter IXA of the Act as then existing. Therefore though it is accepted  that the application for settlement was filed prior to 1 June 2007 when Chapter IXA of the Act the amendment itself   provided   in   Section   245D(2A)   of   the   Act   that   when   an S.R.JOSHI 17 of 33 Uploaded on - 21/08/2020 wp-559-2008-mss.sxw application for settlement is made before 1 June 2007, then such an application   would   be   deemed   to   have   been   proceeded   with. Therefore, there is no requirement as suggested by the petitioner that the assessment proceedings should have been pending before the Assessing Officer before the  Commission can have  juri iction over an application even if in respect of application filed prior to 1 June 2007; (vii)   The   requirement   of   submitting   proof   of   payment   of   tax   and interest on the amount disclosed along with the application for settlement  under Section 245­C(1) of the Act, existed at all times relevant to this petition i.e. both before and after the amendment to Chapter XIXA of the Act on 1 June 2007. It is submitted that the application filed by the respondents on 5 March 2007 did make a full and true disclosure of tax and interest payable along with proof of its payment. The further amount of Rs.150 Crores disclosed by the respondents before the Commission was an amount disclosed out of a desire to put a quietus to the disputes with the revenue. This   is   evident   from   the   fact   that   the   application   dated   10 September 2007 wherein it was declared by the respondents that the disclosure in their application represents true and full disclosure of its income. Therefore, tax and interest payable on the further amount of Rs.150 Crores was an additional amount over and above the amount which represented the true and full disclosure for the purposes of making an application under Section 245­C of the Act; (viii)  The requirement for making an application for settlement before the Commission is not conditional upon  the application declaring a S.R.JOSHI 18 of 33 Uploaded on - 21/08/2020 wp-559-2008-mss.sxw new source of income. Attention was drawn to Section 245­C of the Act wherein the precondition is to a make a full and true disclosure of income not disclosed earlier before the Assessing Officer.  It is, therefore, submitted that the petitioner's contention that there must be   a   new   source   of   income   declared   in   the   application   for settlement is not sustainable; and (ix) The decisions to be rendered in the future by the Bombay High Court   in the appeal filed by STAR Limited for Assessment Year 2000­01 would only   govern it and only for that year and would not stop the Commission from exercising juri iction. Moreover the decision to be rendered by this Court in respect of   Assessment year 2000­01   can   have   no   application   in   respect   of   other respondents or for years other then Assessment year 2000­01 in case of respondentNo.2. 6 Before   dealing   with   the   rival   contentions,   it   would   be appropriate to dispose of the objection of the respondents that in the present facts, this Court should not exercise its writ juri iction for the purpose   of   judicial   review   in   respect   of   the   orders   passed   by   the Settlement Commission. This it is submitted is particularly on the ground that the Commission has considered all the evidence before it and has passed the impugned order in accordance with the provisions of the Act. Undoubtedly,   the   scope   of   judicial   review   from   orders   of   Settlement Commission is extremely limited. The  Supreme Court in the matter  of Jyotendrasinhji v/s. S. I. Tripathi & Others 201 ITR 631, has held that juri iction for judicial review of the orders passed by the Commission is extremely limited.  The scope of enquiry  in judicial  review, the Court S.R.JOSHI 19 of 33 Uploaded on - 21/08/2020 wp-559-2008-mss.sxw observed,   is   only   to   consider   whether   the   order   of   the   Commission complies   with   the   statutory   provisions   of   Chapter   XIXA   of   the   Act. Similarly, in the case of Union of India v/s. IndoSwift Lab ltd 265 ELT 3, it has been held that order of Settlement Commission could only be interfered with when the same is contrary to or in ignorance of   the statutory provisions of the Central Excise Act, 1944. Power of judicial review would not extend to a decision on facts or on interpretation of documents before it. However, both the aforesaid decisions of the Apex Court were rendered in the context of the final order passed by the Settlement Commission and such orders are protected from the challenge in  any other proceedings by virtue of Section 245­I of the Act and Section 32 M of the Central Excise Act, 1944. This is because the final orders of the Commission are conclusive. However our Court in Hassan Ali Khan v/s.   Settlement  Commission  299  ITR  127  has  held  even  the  orders passed at the stage of admission have very limited scope to be interfered with in writ proceedings. Thus  it cannot be disputed that the Court would be   slow   to   exercise   its   power   of   judicial   review   from   orders   of Commission interim or final unless there has been a basic flaw in the decision making process which would include ignoring the statutory4 provisions.  Therefore, while exercising the power of judicial review, even from an interim order, we would be concerned with examining whether or not,   the   impugned   order   of   the   Commission   has   been   passed   in accordance with the statutory provisions of the Act and is not ex facie unsustainable in law. Keeping in mind the above boundaries prescribed by the Apex Court, we shall now consider the objections of the petitioner to the impugned order dated 11 September 2007 of the Commission. 7 In this case, the primary objection of the petitioner as urged S.R.JOSHI 20 of 33 Uploaded on - 21/08/2020 wp-559-2008-mss.sxw before us  is that the application for settlement filed by the respondents does not meet the juri ictional requirement of full and true disclosure of their income as required under Section 245­C of the Act.  This according to the petitioner is a statutory juri ictional  pre­condition that has to be satisfied before  the application can be entertained by the  Commission. The failure on the part of the respondent to make full and true disclosure in its application is established, according to the petitioner, by the fact that an   additional   income   of   Rs.150   Crores   was   declared   before   the Commission  on  10   September  2007   i.e.   over  and  above,   the   income declared   in   their   application   dated   5   March   2007. This   additional disclosure of income on the part of the respondent itself, without anything more is a tacit  admission that the original application filed on 5 March 2007 did not make a  full and true disclosure of the respondents income. According to the petitioner, the issue stands concluded by the decision of the Apex Court in Ajmera Housing (supra) wherein it has been held that the Chapter XIX­A of the Act does not contemplate the revision of income as disclosed in the original application. It is submitted that such revision of income amounts to withdrawing of original application and making a fresh   application.   The   Apex   Court   in   the   matter   of   Ajmera   Housing (supra) has observed as under:­ “ A bare reading of the provision would reveal that besides such other particulars, as may be prescribed, in an application for settlement, the assessee is required to disclose : (i) a full and true   disclosure   of   the   income   which   has   not   been   disclosed before  the Assessing Officer; (ii) the manner in which such income has been derived; and (iii) the additional amount of income­tax payable on such income. It is clear that disclosure of 'full and true' particulars of undisclosed income and 'the manner' in which such income had been derived are the pre­requisites for a valid application under S.R.JOSHI 21 of 33 Uploaded on - 21/08/2020 wp-559-2008-mss.sxw Section 245C(1) of the Act. Additionally, the amount of income­ tax payable on such undisclosed income is to be computed and mentioned in the application.   It needs little emphasis that section 245C(1) of the Act mandates 'full and true' disclosure of the particulars of undisclosed income and 'the manner' in which such income was derived and, therefore, unless the Settlement Commission records its satisfaction on this aspect, it will not have the juri iction to pass any order on the manner covered by the application.” It further held that:­ “ A “full and true” disclosure of income, which had not been previously disclosed by the assessee, being a pre­condition for a valid application under section 245C(1) of the Act, the scheme of Chapter XIX­A  does not contemplate revision of the income so disclosed in the application against item No.11 of the Form.     Moreover,   if   an   assessee   is   permitted   to   revise   his disclosure, in essence, he would be making a fresh application. In this regard, section 245C(3) of the Act which prohibits the withdrawal of an application once made under sub­section (1) of the said section is instructive inasmuch as it manifests that an assessee  cannot be permitted to resile from his stand at any stage   during   the   proceedings.   Therefore,   by   revising   the application,   the   applicant   would   be   achieving   something indirectly what he cannot otherwise achieve directly and in the process rendering the provision of sub­section (3) of section 245C of the Act otiose and meaningless. In our opinion, the scheme   of   the   said   Chapter   is   clear   and   admits   of   no ambiguity.” 8 The above observations of the Apex Court may at first blush seem to cover the petitioner’s case completely. However before the above observations being relied upon by the petitioner can be applied to the present facts the following further observations of the Apex court should be taken note of which read as under: “ We are convinced that, in the instant case, the disclosure of   Rs.11.41Crores   as   additional   undisclosed   income   in   the S.R.JOSHI 22 of 33 Uploaded on - 21/08/2020 wp-559-2008-mss.sxw revised   annexure,   filed   on   September   9,   1994   alone   was sufficient to establish that the application made by the assessee on September 30, 1993 under section 245C(1) of the Act could not   be   entertained   as   it   did   not   contain   a   'true   and   full' disclosure of their undisclosed income and 'the manner' in which such income had been derived.  However, we say nothing more on this aspect of the matter as the Commissioner, for reasons best known to him, has chosen not to challenge this part of the impugned order.” 9 It   would,   therefore   be   noted   that   the   aforesaid   issue   of whether or not by virtue of disclosure of additional income, there was a failure   to   make   a   true   and   full   disclosure   was   not   an   issue   for consideration before the Apex Court. This is so as it was not a subject matter of challenge by the revenue either before the High Court or before the Supreme Court.  In view of the above, the above observations of the Apex Court in the Ajmera Housing (supra),  cannot be said to be a ratio­ decidendi of the decision. It is trite law that a decision of a Court is not to be read as a statutory provision. The observation of Court must be read in the context of the facts before the Court. 10 It is relevant to note that the Apex Court in the case of Ambica Quarry Works v/s. State of Gujarat 1987 – 1 SCC – 213 has quoted   with   approval   the   decision   of   Lord   Halsbury   in  Quinn   v/s. Lenthen 1901 AC page 495  and observed that  “The ratio of a decision must be understood in the back ground of the facts of that case. It has been said a long time ago that a case is only an authority for what it actually decides and not what logically follows from it.”  Applying the aforesaid test, it would be noticed that the decision of the Apex Court in the case of Ajmera Housing (supra) is inapplicable to the present facts as they are very different from each other as would be evident from juxtaposing the S.R.JOSHI 23 of 33 Uploaded on - 21/08/2020 wp-559-2008-mss.sxw facts of the two cases. (i) In Ajmera Housing (supra), the application for settlement had its origin in a search conducted on them while that is  not so in the case of the respondents; (ii) In Ajmera’s case there were multiple disclosures with revision of annexure filed along with application i.e. revision of receipts. While in this case, there was no such application by revising of annexure or receipts; (iii) In Ajmera Housing (supra), there was no full and true disclosure of all facts regarding the receipts. However, in this case, there was full and true disclosure of all receipts and all facts in the very first application; (iv) In Ajmera's case, additional amount of Rs.11.40 Crores was made voluntarily by Ajmera Housing on its own account and unlike in this case, where the additional income of Rs.150 Crores was made only with a view to put an end to the dispute at the instance of the Commission; (v) The CBDT Circular No. 7/42 dated 2 May1996 had provided that where India Specific accounts were not maintained by the assessee, income should be computed at the rate of 10% of the gross receipts and the respondent declared before the Commission its income at approximately 27% of the gross receipts. (vi) In   fairness   to   the   Commission,   it   must   be   stated   that   the Commission appears to have made suggestion to the respondents to S.R.JOSHI 24 of 33 Uploaded on - 21/08/2020 wp-559-2008-mss.sxw recompute income at  the  higher rate on  the  same receipts looking to the 30% rate applied by the Assessing Officer in the Assessment Order dated 28  December  2006  relating  to respondent No. 2 for Assessment   Year   2004­05. This   suggestion   was   made   by   the Commission   and   was   accepted   by   the   respondents   on   10 September   2007   i.e.   before   the   Supreme   Court   rendered   its decision in Ajmera   Housing   Corporation   (supra).   Therefore,   on application of the aforesaid rate, at the instance of the Commission, without altering the gross receipts, the respondent assessee offered to compute income at the rate of approximately 30% and rounded off the additional income to Rs.150 Crores; (vii) Accordingly, on 10 September 2007, when the application of the respondents were being heard by the Commission, the respondents offered additional income of Rs.150 Crores only with  an  intention to buy peace and avoid protracted litigation. It is very important to note that in their  hand written letter/ application filed before the Commission on 10 September 2007, they specifically stated that : “ It   is   submitted   that   the   income   disclosed   in   the application   represented   true   and   full   disclosure.   Additional income is offered for tax without any evidence against applicant and with an intention to put a  quietus to the matter.” 11

If, therefore, one juxtaposes, the facts in the Ajmera Housing case (supra) and the facts of the respondents in the present case and the context in which the additional income of Rs.150 Crores was offered to tax,  the decision rendered and observations made in the Ajmera Housing (supra) may have no application to the present facts. None the less, the observations of the Apex Court in Ajmera Housing (supra) would have to S.R.JOSHI 25 of 33 Uploaded on - 21/08/2020 wp-559-2008-mss.sxw be followed by us as this would ensure certainty of the legal position. However, we note that the additional income offered on 10 September 2007   by   the   respondents   in   no   way   detracted   from   their   earlier application representing full and true disclosure of its income. This further amount was offered more as a gesture of bona fide / good faith as indicated  above   and  with   a  desire  to   bring   the   dispute   between  the revenue and the respondents to an early end. 12 In the above context, the additional offer of Rs.150 Crores of income in no way establishes that the original application did not contain a full and true disclosure of its income by the respondents. The petitioner before us has not led any evidence to show that there has  not been a full and true disclosure by the  respondents  before the  Commission of its income in its application dated 5 March 2007. In the context in which the additional   offer   of   Rs.150   Crores   was   made   and   particularly   the statements made in their application dated 10 September 2007,  it cannot be said that there was a failure to make full and true disclosure of its income on the part of the respondents when they filed their application on 5  March  2007. This   additional  income  offered  does  not   disclose  any variance   from   the   manner   in   which   the   additional   income   had   been earned. This also lends credence to the respondents' submission that the same was made at the instance of the Commission as evidence of its bonafides.  Therefore, at one stage in view of the above facts, we were contemplating setting aside the impugned order dated 11 September 2007 of the Commission to the extent it holds that on revision of income by Rs.150 Crores, there is full and true disclosure of income for purpose of Section 245D(2C) of the Act and directing the Commission to consider the application for settlement, ignoring the additional offer of Rs.150 Crores S.R.JOSHI 26 of 33 Uploaded on - 21/08/2020 wp-559-2008-mss.sxw for the purpose of Section 245D(2C) of the Act. 13 However, on further consideration taking into account the following facts:­ (i) In this case, the application for settlement was not made as a consequence of search proceedings as in the case of Ajmera Housing (supra). (ii) Application for settlement is still awaiting disposal since 2007 at the stage of admission before the Commission; (iii) At the time when the impugned order dated 11 September 2007 of the Commission was passed, the benefit of the decision of the Apex Court in Ajmera Housing (supra) rendered on 20 August 2010 was not available to the Commission; (iv) It  has   been  consistent   case  of   the   respondent­assessee  that   the original   application   for   settlement   contained   a   full   and   true disclosure of its undisclosed income; (v) Further disclosure of Rs.150 Crores was made only with a view to put an end to the dispute at the earliest without altering the gross receipts; and (v) Mr.   Porus   Kaka,   learned   Senior   Counsel   appearing   for   the respondent­revenue   states   that   in   deference   to   the   Settlement Commission, the respondents do not wish to retract the offer made before the Commission on 10 September 2007. Keeping the above factors in view particularly, this being a pre­Ajmera Housing (supra) decision, at this stage by setting aside the impugned order and remanding it to the Commission would only delay the proceedings. We are conscious of the decision of Division Bench in CIT v/s. Income Tax Settlement Commission in Writ Petition No.3900 of 2013 S.R.JOSHI 27 of 33 Uploaded on - 21/08/2020 wp-559-2008-mss.sxw rendered on 13 June 2013 and also the decision being rendered by us today in CIT v/s. Income Tax Settlement Commission in Writ Petition No.2135 of 2013. In both the above decisions, a view has been taken that at   the   stage   of   admission   under   Section   245D(2C)   of   the   Act,   the Commission must  decide on the validity of the application for settlement and the issue cannot be postponed to the stage of final hearing under Section 245D(4) of the Act, even though the requirement of making a true and full disclosure is a continuous requirement to be satisfied at all times in a settlement proceedings. Therefore, even post the stage of Section 245(2C) of the Act, the Commission could throw out an application for failure to make a true and full disclosure therein. The difference in both the cases of the Division Bench referred to herein above from this case is that no additional income was offered as in this case, at the instance of the Commission with a view to end the dispute. Besides, in both the above cases, the decisions were rendered by the Commission at the stage of admission post Ajmera Housing Corporation (supra). 14 We   wish   to   reiterate   that   the   law   set   out   by   the   above two decisions of the Division Bench is the correct law. However, it is only in the peculiar facts and circumstances of this case, particularly the   additional   disclosure   of   income   of   Rs.150   Crores   made   at   the instance/ suggestion of the Commission,   with a view to end litigation at the earliest, that we do not interfere with the order dated 11 September 2007 at  this  stage. This finds support in the legal maxim actus curiae neminem gravabit i.e. the  act of Court shall prejudice no man. However, we make it clear that at the stage of Section 245D(4)  of  the  Act, also the Commission would consider whether or not, the assessee's application for settlement as originally made did fully  and  truly  disclose  the  additional S.R.JOSHI 28 of 33 Uploaded on - 21/08/2020 wp-559-2008-mss.sxw income. This view   is   being taken   by   us in   this   case only   in   the context  of  the  peculiar  and  special  facts  of this case as cummulatively pointed at herein above in paragraph 13. 15 The petitioner has also raised various other objections with regard   to   the   Commission   having   no   juri iction   to   entertain   the application which we shall now deal with as under:­ (a) One issue raised by the petitioner is that the Commission has no juri iction as there are no complex issues on facts arising in the application for settlement.  The above issue is one which raises a question   of   appreciation   of   facts   and   the   Commission   on considering the issues involved has come to a conclusion that the proceedings before it involves complex facts. The aforesaid finding of  the  Commission  is  not  shown to be perverse by the petitioner. Thus   we   see   no   reason   to   interfere   with   the   findings   of   the Commission on the above issue. (b) We also do not find merit in the petitioner's contention that as Chapter XIX­A of the Act was amended w.e.f. 1 June 2007 till which date  according   to  the   petitioner,   the  applications  had not   been admitted, the proceedings should have been pending before the Assessing Officer in view of Section 245­A (b) of the Act, for the Commission to have juri iction to entertain the application.  This submission has no legs to stand on in view of Section 245­D(2­A) of the Act which clearly provides that application filed prior to 1 June 2007 would be deemed to be admitted provided the requirements of Chapter XIX­A of the Act as then existing are complied with. It is not the case of the petitioner that the conditions as existing prior to 1 June 2007 in Chapter XIX­A of the Act were not satisfied by the S.R.JOSHI 29 of 33 Uploaded on - 21/08/2020 wp-559-2008-mss.sxw respondents.   Thus,   the   requirement   of   an   Assessment   pending before the Assessing Officer as provided in the amended section 245­A(b) of the Act would have no application and the Commission would have juri iction to entertain and deal with an application filed prior to 1 June 2007 on the conditions then existing. (c) One more submission made on behalf of the petitioner was that the Commission had no juri iction to entertain the application as in terms of Section 245­C of the Act, proof of payment of tax and interest   must   be   attached   to   the   application.   In   this   case,   the application for settlement was filed on 5 March 2007. Admittedly the applications as filed on 5 March 2007  did not have proof of payment of tax and interest payable on the additional amount of income of Rs.150 Crores declared on 10 September 2007. This submission is not acceptable for the reason that the disclosure of additional   income   of   Rs.150   Crores   was   according   to   the respondents only a goodwill measure so as to expedite the process of settlement of the dispute. This further income of Rs.150 Crores declared on 10 September 2007 did not in any way detract from their original application dated 5 March 2007 containing true and full disclosure of its income. In fact, if the Commission at the final hearing   under   Section   245D(4)   of   the   Act   determines   higher income, than that disclosed in the original application, the entire process will not be rendered bad only  on account of failure to pay the tax along with the application as is subsequently determined by the   Commission   at   the   final   hearing   stage.   Therefore,   the requirement is only to pay the tax on the full and true disclosure of income made at the time of filing the application. Thus, the further, S.R.JOSHI 30 of 33 Uploaded on - 21/08/2020 wp-559-2008-mss.sxw amounts disclosed as income by way of goodwill measure or far any other reasons such as a particular expenditure being disallowed at the final hearing will not be hit by Section 245­C of the Act to make the entire exercise bad for failure to make a full and true disclosure of income unless of course a specific finding to that effect is arrived at by the Commission at  the  final hearing  stage under Section 245D(4) of the Act. (d) One more submission made on behalf of the petitioner was that the respondents'   source   of   income   namely   advertisement   and subscription was known to the revenue at all times. Therefore, the application for settlement has not disclosed any additional/ new source of income.  Therefore it is submitted that  the  application for settlement is not maintainable.  We find that section 245­C of the Act only requires full and true disclosure of income which has not been disclosed earlier.   There is no requirement that for an application  to   be  entertained  by  the  Commission,   the  applicant must declare a new source of income from that disclosed earlier to the department. The Act does not provide for any such requirement and it is not open to the Court to read  such a  requirement into the Act . (e) We also do not find substance in the petitioner's submission that as respondent No.2 – STAR Ltd's  appeal for Assessment Year 2000­01 is pending before this Court, it is not open to the Commission to entertain application for other Assessment Years as the decision of this Court would be binding upon the parties.  It is very clear that the application for settlement   has not been filed by the STAR Limited for Assessment Year   2000­01, as it is an issue pending S.R.JOSHI 31 of 33 Uploaded on - 21/08/2020 wp-559-2008-mss.sxw before this Court in an appeal from the order of the Tribunal.  So far as the other parties are concerned, there is nothing in law which prohibits   them     from  filing   an  application   for  settlement.   Even respondent No.2 STAR Limited can file an application for settlement in respect of Assessment Year other than the Assessment Year for which the appeal is pending before this Court. In fact the definition of case as existing under Section 245­A(b) of the Act, on 5 March 2007 when the application for settlement was made, permitted an assessee   to   file   an   application   for   settlement   in   respect   of   all assessment / re­assessment proceedings pending before any of the income tax authorities under the Act. Therefore, all applications even pending before the Tribunal or in the appeal/revision before the   authorities   under   the   Act   could   be   entertained   by   the Commission   on   the   date   when   the   respondents   filed   their application before the Commission on 5 March 2007. (f) One more submission made on behalf of the petitioner was that in terms of the decision of the Calcutta High Court in the matter Shaw Wallace (supra), an application for settlement cannot be made in respect of liability to deduct tax at source. At this prima facie stage before the Commission it appears that the application made by the respondents is not for the purpose of settling its liability to deduct tax at source but it is an application made, containing full and true disclosure of the petitioner's income which has not been disclosed before the Assessing Officer. Therefore, the aforesaid decision in the case of Shaw Wallace (supra) would have no application to the present facts at this stage. It could be appropriately considered at the stage of final hearing under Section 245D(4) of the Act. S.R.JOSHI 32 of 33 Uploaded on - 21/08/2020 wp-559-2008-mss.sxw Accordingly, petition is dismissed  with no order as to costs. CHIEF JUSTICE (M.S.SANKLECHA,J.) S.R.JOSHI 33 of 33 Uploaded on - 21/08/2020 Powered by TCPDF (www.tcpdf.org)