THE DIRECTOR OF INCOME TAX (INTERNATIONAL TAXATION) vs. LARSEN AND TOUBRO (I) LTD.

Judgment (Per S.C.Dharmadhikari, J.): 1 This Appeal under Section 260A of the Income Tax Act, 1961 challenges the order passed by the Income Tax Appellate Tribunal dated 09.04.2009. The Tribunal by the order under Appeal dealt with four Appeals of the Respondent/ Assessee. They arose from the order passed by the Commissioner of Income Tax (Appeals) dated 01.03.2000. The Assessment Year in question is 1998­1999. The Income Tax Appellate CNR No : HCBM020224462010 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:22:06

*2* Tribunal   held   that   out   of   four   Appeals,   the   Income   Tax   Appeal Nos.2606/M/2000 and 2614/M/2000 are repetitive. They were filed as and   by   way   of   abundant   caution.   They   need   not   be   separately adjudicated. Therefore, these Appeals were dismissed as infructuous. 2 The   other   two   Appeals,   namely,   Income   Tax   Appeal Nos.2607/M/2000 and 2613/M/2000 were filed separately because they pertain to two Euro issues, namely, one in the Financial Year 1993 and other   in   1996. It   was   gathered   by   the   Revenue   authorities   that   the Assessee came out with two Euro issues of the size of US $ 74.75 million and US $ 100 million in November, 1993 and July, 1996 respectively. The Assessee was called upon to furnish the details in connection with the payments made to various non­resident persons who were connected with bringing out these Euro issues. From such details the Assessing Officer, namely, Deputy Commissioner of Income Tax,  TDS  Circle,  Mumbai­1, observed that M/s Banque Paribas was paid a sum of Rs.8,21,00,838/­ as marketing, underwriting commission and selling commission. A further sum of Rs.88,74,971/­ was paid as out­of­pocket expenses like travelling expenses,   fee   and   disbursement   of   legal   advisors,   managers,   telex, telephone etc.. The details of these two Euro issues have been more elaborately recorded in the order passed by the Assessing Officer under Section 195 of the Income Tax Act, 1961. As regards the first Euro issue, the   Company   came   out   with   an   Offering   Circular   dated   30.11.1993 offering   87,36,559   Global   Depository   Receipts   (GDRs)   representing 87,36,559 ordinary shares at an issue price of US $ 7.44 per GDR. It was further stipulated in the terms of the Offering Circular that each GDR would be issued in respect of one ordinary share with a par value of Rs.10 per share. The closing date in terms of the Offering Circular was fixed as Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:22:06

*3* 14.03.1993 by which time the delivery of GDR was stipulated to be made. M/s Banque Paribas were appointed as lead managers. Clause 5 of the Subscription   Agreement   with   the   lead   managers   deals   with   the commission payable to the lead managers. It provides that management and underwriting commission was to be paid at 1.5% of the issue price and selling commission at 2% of the issue price. Such commission was to be retained by the lead managers from the issue price of GDRs. Besides that the Assessee also agreed to bear and pay all expenses incidental to the performance of its obligations including the fees and expenses of its legal advisers and accountants, expenses in connection with the issue of the Deposited Shares, the cost of listing the GDRs and the Deposited Shares and the cost of any advertising agreed to by the Assessee in connection   with   the   offer   of   GDRs.   The   Assessee   further   agreed   to reimburse   to   the   lead   manager   for   its   out   of   pocket   expenses   and disbursement incurred by it subject to the limit of US $ 1,75,000. 3 The second issue of US $ 100,000,000 was of 5% Convertible Notes due on July 9, 2001 convertible into GDRs. For this issue, the Subscription Agreement was entered into by the Assessee with Goldman Sachs (Asia) L.L.C.. These Notes were to be in the denomination of US $ 1000 each convertible, at the option of the holder thereof, into GDRs each representing one ordinary share of the company on or after 18.08.1996 until and including 09.06.2001. The closing date for this issue was fixed on 09.07.1996. Clause 4 of this Agreement deals with the Commission and Concession. It provides that in consideration of the agreement by the Managers to manage the issue of, and to subscribe for, the Notes, the Company   shall   pay   to   Goldman   Sachs   (Asia)   LLC   a   combined management   and   underwriting   commission   of   1%   of   the   aggregate Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:22:06

*4* principal amount of Notes and further 1.50% as selling concession.

The Assessing Officer observed that the Assessee wanted to mop   up   foreign   currency   resources   from   international   market   for   up gradation   of   its   Indian   operations,   which   was   permitted   by   the Government of India subject to certain conditions. After scrutinizing the material  before  him,  the  Assessing   Officer  proceeded  to   examine   the applicability of Section 9(1)(vii) of the Income Tax Act, 1961 (for short, I.T.  Act)   to  see  if   technical,  managerial  or  consultancy  services   were rendered by the lead managers in both these Issues by assisting, managing and underwriting. He considered the nature of services rendered by the lead   managers.   It   was   noted   that   the   lead   managers   were   closely associated with all the aspects of bringing out the Euro issues including the fixing of the price of the issue, analyzing the accounting results and resource basis of the company with a view to find out the strengths and weakness of the company, presenting them in proper format, updating the accounting   results   of   the   Assessee   in   tune   with   international   Audit practices, getting them printed, putting up road shows and in totality marketing the issue successfully. These activities, in the opinion of the Assessing Officer required vast pool database of information about the potential investors, global trends of the investing institutions which was a very   specialized   job.   He   considered   these   services   to   be   prima   facie technical services covered under Section 9(1)(vii). The show cause notice under Section 201(1) and 201(1A) was issued requiring the Assessee to explain as to why it be not treated as in default for non­deduction of tax at source from these payments and the interest be accordingly charged. The Assessee filed a detailed reply which has been incorporated in the assessment order. The sum and substance of the Assessee's reply is that:­ Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:22:06

*5* (a) the name of the agreement with the foreign lead managers was a “Subscription Agreement” and hence it should be treated as an agreement for subscription. (b) payment   to   foreign   lead   managers   was   on   account   of subscription and hence it could not be considered as a consideration for rendering of any technical and consultancy services. (c) the subscription/ underwriting of any capital issue cannot take the colour of technical and consultancy services. Moreover since the lead   managers   were   connected   in   the   business   of   subscription/ underwriting of the capital issues, the services rendered by them could not be considered as professional services. (d) the   services   rendered   by   the   lead   managers   were   in   the nature of financial/ banking services and were not technical services. (e) even if these could be considered as involving the technical services, experience, skill, it were not “made available to the Assessee”. The judgment of the Honourable Supreme Court in the case of CBDT and others v/s Oberoi Hotels (India) Pvt. Ltd. [(1998) 231 ITR 148 (SC)] was claimed as not relevant to the facts of  its case. The other judgment referred to by the Assessing Officer in its notice in the case of  GVK Industries Limited and another v/s Commissioner of Income Tax and another [(1997) 228 ITR 564 (AP)] was also replied as not germane in the context of GDR/ FCCB issues. (f) there  was no payment from Indian company to the  non­ resident   company   for   rendering   of   the   impugned   services.   The   lead manager   had   deducted   and   retained   their   commission   from   the subscription money and only the net amount was remitted to India. 5 The   Assessing   Officer   did   not   agree   with   the   submission Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:22:06

*6* advanced   on   behalf   of   the   Assessee   and   that   is   how   the   Assessee challenged his order before the Commissioner of Income Tax (Appeals). The order passed by the Assessing Officer was substantially upheld by the Commissioner   of   Income   Tax   (Appeals)   resulting   in   the   Assessee approaching the Income Tax Appellate Tribunal. 6 It appears that after the Appeals were filed an additional ground was raised on 18.05.2006 which reads as under:­ “Whether on the facts and circumstances of the case and in law, the order passed by the Assessing Officer under Section 195 of the Income Tax Act, 1961 is void ab­initio being barred by limitation?” 7 It   appears   that   the   Revenue   made   an   application   on 30.08.2006 before the learned President of Income Tax Appellate Tribunal for constitution of a Special Bench under Section 255(3) of the Income Tax Act, 1961 for consideration of the issue of limitation which was raised by the Assessee as an additional ground. This request of the Revenue was accepted   and   the   learned   President   constituted   a   Special   Bench   for deciding the following question and also disposing of the Appeal:­ “Whether on the facts and circumstances and in law, an order under Section 195 r/w Section 201 of the Income Tax Act, 1961 is barred by limitation within four years from the end of the relevant Financial Year in the absence of any express provision in the Income Tax Act, 1961?” 8 The Income Tax Appellate Tribunal found that the issue of limitation goes to the very root of the exercise of juri iction in this case. It rejected the objections to raising of this ground and thereafter, dealt with the same extensively. By the order under challenge the Tribunal Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:22:06

*7* inter­alia held as under:­ “(ii) Section 195(1) casts duty on the person responsible for paying or crediting to the account of a non­resident any sum chargeable to tax under this Act for deducting tax at   source.   On   failure   to   deduct   or   pay   to   the Government after deducting, the person responsible is treated as Assessee in default u/s 201(1). (iii) “Any such person” referred to in section 201(1) extends not only the person deducting and failing to deposit the tax but also the person failing to deduct the tax at source. (iv) Where no time limit is prescribed for taking an action under the statute, the action can be taken only within a reasonable   time   by   harmoniously   considering   the scheme of the Act. (v) Tax  recovery  proceedings  are  initiated   only after  the passing of order u/s 201(1) and that too if the person responsible fails to comply with notice of demand u/s

*8* four years from the end of the relevant financial year.”

It is the correctness of these findings which is an issue before us. 10 Mr.Suresh Kumar, learned counsel appearing in support of this Appeal tendered the reframed questions of law and termed them as substantial. He submits that in relation to questions (1) and (2) the Assessee has challenged the order of the Tribunal in Income Tax Appeal No.1968/2009 filed before this Court. That Appeal has been admitted particularly because it raises the issue of applicability of Section 201(1) and  Section   201(1A)   of   the   Income   Tax   Act,   1961. He   submits   that selfsame issue and question is raised in the instant Appeal. Therefore, it deserves to be admitted and tagged with the Assessee's Appeal, namely, Income Tax Appeal No.1968/2009. 11 Mr.Suresh Kumar submits that the Revenue has been urging before the Tribunal and equally before this Court that the impugned order and conclusion reached by the Tribunal is ex­facie erroneous and vitiated in law. It is submitted that there could not be any time limit leave alone period of limitation for the purpose of exercise of powers by the Authority. In such circumstances the Tribunal should not have fixed any outer limit. Mr.Suresh Kumar submits that the Assessee is aggrieved by the finding rendered by the Tribunal, namely, of six years limitation for invoking the provision. The Assessee is contending that it should not be six years, but four years. On the other hand, the Revenue contends that there cannot be any outer limit for exercise of powers. Mr.Suresh Kumar submits that the finding rendered by the Tribunal amounts to providing for limitation and Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:22:06

*9* in the absence of any legal provision the Tribunal could not have fixed the time limit. Consequently, the Appeal deserves to be admitted.

On the  other  hand, Mr.J.D.Mistry, learned Senior  Counsel appearing   for   the   Assessee,   submits   that   this   Appeal   has   nothing   in common to one which has been filed by the Assessee, namely, Income Tax Appeal No.1968/2009. He submits that the argument, that there should not be any limitation or restriction on exercise of powers, is an extreme one. The Assessee's Appeal is in relation to the finding on the point of time. The Tribunal has held that six years would be reasonable time within which the power can be exercised whereas the Assessee submits that it should not be six years, but shorter. Such an issue or question cannot be equated with the controversy raised by the Revenue, namely, that there should be no period of limitation at all. 13 Even   otherwise,   according   to   Mr.Mistry,   the   Tribunal   has applied a settled principle of law. That has been applied in series of judgments of the Honourable Supreme Court and other High Courts. That principle is that when a statute is silent on the period or time for invoking any provision or exercising any power, then, what is required to be read in it is the principle or doctrine of reasonable time. Mr.Mistry submits that what   would   be   the   reasonable   time   depends   on   the   facts   and circumstances in each case. All that the Tribunal has held is that there is a reasonable time for invocation and exercise of the powers. That finding is in no way vitiated by any error of law apparent on the face of record or perversity. This Appeal, therefore, deserves to be dismissed. 14 After perusing the memo of Appeal and annexures thereto Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:22:06

*10* including the impugned order we are of the view that this Appeal can be said to be raising essentially only two grounds which read as under:­ (1) Whether the Tribunal was justified in prescribing the time limit for initiation and completion of proceedings under sub­ sections (1) and (1A) of Section 201 of the Income Tax Act, 1961 in the absence of any time limit provided under the said Act? (2) Whether the Tribunal was justified in prescribing the time limit  statutorily   provided  for  initiation   and  completion   of reassessment proceedings under Section 147 of the Income Tax Act, 1961 for the purposes of sub­sections (1) and (1A) of Section 201 of the said Act? 15 Upon perusal of the order impugned in this Appeal we are inclined to agree with Mr.Mistry. The bare and essential facts have already been noted by us above. The order of the Assessing Officer passed under Section 201(1) and 201(1A) dated 30.03.1999 treated the Assessee in default for non deduction of tax as per the provisions of Section 195 of the Income Tax Act, 1961 from the payment made to the lead managers and its associates in connection with the services rendered by them for Euro   issues.   The   Assessee   filed   two   Appeals   and   which   were   partly allowed by the Commissioner of Income Tax (Appeals) on 01.03.2000. That is how the matter was carried to the Income Tax Appellate Tribunal. 16 True it is that the Tribunal relied upon the order passed in the case of Raymond Limited v/s Deputy Commissioner of Income Tax reported in  (2003) 86 ITD 791 (Bom.), copy of which is at Annexure­F to the Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:22:06

*11* memo of Appeal. Further, the Income Tax Appeal No.246/2004 has been admitted by this Court on 31.01.2005 against the order passed in the case of Raymond Limited (supra) by the Income Tax Appellate Tribunal dated 24.04.2002. However, we  do  not  find that  the  extreme  stand  of the Revenue and taken before us has any connection with the controversy raised   in   the   Income   Tax   Appeal   No.246/2004   in   case   of   Raymond Limited or the pending Appeal of the Assessee before us. 17 In relation to the argument that was canvassed before us by Mr.Suresh Kumar we find that the Tribunal may have rendered several findings, but if the finding on the point of limitation can be sustained and the Appeal could be disposed of only on that ground, then, on merits we would not be required to go into the correctness of the findings rendered by the Tribunal. In other words, if we are satisfied with the conclusions of the Tribunal on the point of limitation, then, all the contentions of both sides on merits can be kept open for being decided in an appropriate case. We clarify accordingly. 18 In paragraph 12.1 of the order the Tribunal considered the question as to whether the order under Section 195 r/w Section 201 of the Income Tax Act, 1961 is barred by limitation within four years from the end of the relevant financial year in the absence of any express provision   in   the   Income   Tax   Act,   1961. The   Tribunal   held   that   the Authority must have firstly juri iction and on that assumption an inquiry can be held on the point of limitation. In the present case the Tribunal found that unless and until the Authority had juri iction the question of limitation for passing an order does not arise. That question is subsequent to the aspect of juri iction. If the Assessing Officer has juri iction to Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:22:06

*12* pass an order under Section 201(1) only, then, it can be decided whether such an order passed is within the period of limitation or not. If there is no lawful juri iction for proceeding under Section 201(1), there cannot be any question of examining the limitation. The Tribunal proceeded on the footing that there is certain liability to deduct tax at source on the payments made to non residents and the Assessee has failed to discharge his duty. Thereafter, the Tribunal examined as to whether Section 201(1) applies to the case of non deduction of tax at source and concluded that there is no substance in the contentions of the Assessee's representative. It held that Section 201 refers to not only the person deducting and failing to deposit tax with the Government, but also encompasses the person failing to deduct tax at source. We do not bother ourselves with this

conclusion and for dealing with the only contention raised before us. 19 From paragraph 14.1 onwards of the order under challenge the Tribunal dealt with the issue as to whether any time limit can be prescribed for passing of the order under Section 201(1) of the Income Tax Act, 1961. In relation to that the Tribunal considered the contentions of the Revenue that the Legislature in its wi om had chosen not to prescribe any time limit for passing an order under Section 201(1) or 201(1A) of the Income Tax Act, 1961. The Revenue contended that the Court or Tribunal should not attempt to lay down any particular time limit as that would amount to placing undue restriction on exercise of power which is legitimately conferred and by law. In relation to that the Tribunal referred to the judgments relied upon by the Revenue. 20 The Tribunal then noted the argument of the Assessee that where no time limit is prescribed for exercise of power under a particular Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:22:06

*13* section of the statute, then, it should be exercised within a reasonable time.

After referring to the provisions extensively from paragraph 14.2 onwards, the Tribunal analyzed them. The Tribunal then considered the judgments relied upon. It held in paragraph 14.4 as under:­ “14.4 If we look at the scheme of section 201(1) it is found that a duty has been cast upon the person responsible to make deduction of tax at source from any payment made on which tax is deductible. The failure to deduct or payment after deduction enables the authorities to treat him as assessee in default. This deduction of tax at source is only one mode of recovery. The deductee always remains responsible for the payment of tax on the amount which is paid to him with or without deduction of tax at source. Hence we do not find any match between the facts of the case of Hindustan Times Limited (supra) and others on similar lines, relied upon by the learned D.R. vis­a­vis the facts under   consideration.   On   the   contrary   so   many authorities have been cited on behalf of the Assessee, some of which have been referred to above in which it has been categorically held that the statutory power should be exercised within a reasonable time even if no time limit is prescribed. The same opinion has been expressed by the Hon'ble Supreme Court in the Ibrahim [(1997) 6 SCC 71]. In view of the foregoing

discussion we are of the considered opinion that there is no merit in the contention of the learned D.R. that in the absence of time limit specified u/s 201, action can be taken at any point of time. It is naturally so for the reason that time is the core of every action under law. If the legislature is silent in prescribing a particular time limit then the action can be taken within a reasonable time. The Ld. D.R., during the course of subsequent arguments, was fair enough to concede   that   the   time   limit   may   be   specified,   but requested that it should not be kept rigid at four Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:22:06

*14* years as has been held in the case of Raymond Woolen Mills Ltd. Vs. ITO [(1996) 57 ITD 536 (Bom.)]. Now the next question is that what can be the reasonable period   for   action   u/s   201(1).   There   cannot   be   a particular time limit say two years or five years or ten years, which can be described as reasonable for all the actions   under   the   Act,   when   no   time   limit   is prescribed.   The   reasonable   time   for   taking   action under a particular section largely depends on host of factors,   inter   alia,   the   nature   of   proceedings,   the character of the order etc.. In order to determine the reasonable   time   for   taking   action   u/s   201,   it   is important to have a look at such necessary factors.” 22 Thereafter,   the   Tribunal   dealt   with   the   nature   of   the proceedings under Section 201(1) and type of the order under Section 201(1). The Tribunal relied on the judgment of the Honourable Supreme Court [reported in (2001) 252 ITR 772 (SC) ITO Vs. Delhi Development Authority] approving the view of the Honourable Delhi High Court that the order under Section 201(1) is an order of assessment. 23 The Tribunal then dealt with what would be the reasonable time for passing an order under Section 201(1). The discussion in relation thereto is to be found in paragraph 17.1 onwards of the order under challenge. After referring to the rival contentions the Tribunal concluded in paragraphs 17.9 and 17.10 as under:­ “17.9 Section   201(1)   declares   that   where   the   person responsible   for   paying   any   sum   chargeable   to   tax under the provisions of this Act fails to deduct or after deducting fails to pay the tax as per the provisions of this Act, he shall be deemed to be an Assessee in default in respect of the tax. Further the Explanation to section 191, which will be discussed infra has direct impact on the liability of the person liable to deduct but failing to deduct or failing to pay after deduction Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:22:06

*15* of tax at source. On going through the Explanation to section 191 in juxtaposition to section 201(1) it is divulged that the person responsible for deducting or failing to pay tax deducted at source is to be deemed to   be   an   Assessee   in   default   only   if   the   payee   of income has also failed to pay such tax directly. From the   detailed   discussion   under   the   succeeding   main head, we will also notice that where the payee is not liable to pay tax on the amount of income received by him without deduction of tax at source, then also the person responsible cannot be treated as assessee in default.   To   sum   up   the   liability   of   the   person responsible is dependent upon the deductee failing or otherwise to pay such tax directly. Thus the action u/s 201(1) is dependent on the outcome of the assessment of the payee and the time limit for passing order u/s 201(1) has to be viewed in the light of the fate of the assessment in the hands of the recipient. Logically the person responsible for paying sum chargeable to tax can be treated as assessee in default at any time prior to the assessment of the payee or the time available for the making of the assessment of the payee. If the persons responsible is deemed to be an assessee in default after the assessment of the payee or the time available   for   making   assessment   has   expired   then such amount of tax will be incapable of adjustment against tax liability of the payee and would require return   to   such   person   who   has   been   treated   as assessee   in   default.   Thus   both   the   initiation   of proceedings u/s 201(1) as well as the completion of such proceedings by passing order have to be prior to the time limit within which the tax can be determined in the hands of the payee. It cannot be beyond such period.   There   may   be   different   situations   in   the assessment of the payee. If the payee has included the amount received from payer in his total income but the tax has not been paid in full or part then the payer can be treated as assessee in default to the extent of the non payment of tax on the sum paid to him provided the tax is not recovered from the payee. If   the   payee   has   furnished   the   return   of   income without   disclosing   the   sum   paid   by   the   payer   on Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:22:06

*16* which tax was deductible as per the provisions of the Act then the tax deductible at source can be recovered from the payer by treating him as assessee in default if the income has not been assessed in the hands of the payee. Still in another situation where the payee has not at all filed his return of income again the person   responsible   can   be   treated   as   assessee   in default in respect of the tax on the sum paid by him in violation of the provisions of this Chapter. With this   discussion   there   remains   no   difficulty   in answering   the   question   that   how   much   time   is available with the Revenue for treating the payer as assessee in default u/s 201(1). The obvious answer is that the maximum time limit available for assessment of the payee is the maximum time limit within which the payer can be treated as assessee in default. With the expansion of the scope of section 147, also roping in the cases of aassessment apart from reassessment, it is clear that the  assessment of payee shall also include   assessment   made   under   147. Thus,   the maximum time limit for initiating and completing the proceedings u/s 201(1) has to be at par with the time limit   available   for   initiating   and   completing   the reassessment.

*17* lakh rupee or more for that year. The present two­fold time limit for issuing notice u/s 149 has clear cut demarcation of its applicability in one situation or the other. Where the income chargeable to tax which has escaped assessment, by reason or under­assessment or no assessment, amounts to or is likely to amount to one   lakh   rupees   or   more   for   that   year   then   the extended period of six years is available but if the amount of such income is less than Rs.1 lakh then the shorter period of four years is provided for. Section 153(2) deals with the time limit for the completion of assessment, reassessment or recomputation u/s 147. It provides that “no order of assessment, reassessment or recomputation shall be made u/s 147 after the expiry of one year from the end of the financial year in which notice u/s 148 was served”. As we have held above that the order u/s 201(1) is akin to assessment and   further   the   assessment   includes   reassessment, naturally the reasonable time limits for initiation and completion of action u/s 201(1) have to be similar to those available for assessment u/s 147. Accordingly, we hold that proceedings u/s 201(1) can be initiated in the extended period of six years from the end of the relevant assessment year if the income by virtue of sum paid without deduction of tax at source by the payer chargeable to tax in the hands of the payee is equal to or more than one lakh rupee. If on the other hand such amount is less than Rs.1 lakh then the lower period of four years as prescribed u/s 149(1) (a) from the end of the relevant assessment year is available   for  initiation   of  proceedings  u/s   201(1). Going by the same logic and taking assistance from section   153(2),   the   completion   of   proceedings   u/s 201(1), that is the passing of the order under this sub­section, has to be within one year from the end of the financial year in which proceedings u/s 201(1) were initiated. Same time limits for initiation and passing of orders will be valid for the passing of order u/s 201(1A) also. We hold accordingly.” 24 Thereafter, from paragraph 17.11 the Tribunal dealt with the Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:22:06

*18* contentions   of   the   Assessee   that   the   time   limit   for   initiation   and completion of the proceedings under Section 201(1) ought to be the period of four years. The cases relied upon have been referred to and in paragraph 17.14 it is held that the order passed under Section 195 r/w 201(1) or 201(1A) of the Income Tax Act, 1961 cannot be held as barred by limitation if it is not passed within four years from the end of the relevant financial year. With the correctness of this finding we are not concerned in this Appeal. Equally we are not concerned with the findings on the point of juri iction or liability under Section 201 in the present case. 25 We are only concerned with the correctness of the finding of the Tribunal, namely, reasonable time. 26 Mr.Mistry, learned Senior Counsel has placed before us the compilation of judgments essentially of the Honourable Supreme Court and which are followed by some of the High Courts. In the case of State of Gujarat v/s Patel Raghav Natha and others reported in AIR 1969 SC 1297 the Honourable Supreme Court held as under:­ “11. The question arises whether the Commissioner can revise an order made under Section 65 at any time. It is true that there is no period of limitation prescribed under Section 211, but it seems to us plain that this power must be exercised in reasonable time and the length of the reasonable time must be determined by the facts of the case and the nature of the order which is being revised.” 27 In the case of the  State of Punjab and others v/s Bhatinda District Cooperative Milk Producers' Union limited reported in (2007) 11 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:22:06

*19* SCC 363, the Honourable Supreme Court followed this principle and applied it to even tax law. The Honourable Supreme Court in the context of revisional powers conferred by the Punjab General Sales Tax Act, 1948 enabling reopening of the assessment, followed the principle afore­quoted and held as under:­ “17. A bare reading of Section 21 of the Act would reveal that   although   no   period   of   limitation   has   been prescribed therefor, the same would not mean that the suo motu power can be exercised at any time.

*20* time. In following it's earlier judgment in the case of  Commissioner of Income Tax v/s NHK Japan Broadcasting Corporation reported in (2008) 305 ITR 137 (Delhi),  the Delhi High Court upheld the view of the Tribunal and dismissed the Revenue's Appeal [Commissioner of Income Tax v/s   Hutchison   Essar   Telecome   Ltd.  reported   in  (2010)   323   ITR   230 (Delhi)]. 31 In the case of NHK Japan Broadcasting Corporation (supra), the Honourable Mr. Justice Madan b. Lokur (as His Lordship then was) speaking for the Bench answered the question directly posed before us in the following terms:­ “There is no dispute that Section 201 of the Act does not prescribe any limitation period for the assessee being declared as an assessee in default. Learned   Counsel   for   the   Revenue   relied   upon Bharat Steel Tubes Ltd. v. State of Haryana [1988] 70 STC 122 (SC) to contend that no period of limitation can be prescribed in a situation such as the present for initiating proceedings. Learned counsel for the assessee relied upon State of Punjab v. Bhatinda District Co­op. Milk Producers Union Ltd. [2007] 11 SCC 363 : [2007] 9 RC 637 to contend that if no period of limitation is prescribed, a statutory authority must exercise its juri iction within a  reasonable  period.  What  should be  the  reasonable period depends upon the nature of the statute, rights and liabilities thereunder and other relevant factors. Relying   upon   this   decision,   it   is   submitted   by learned Counsel for the assessee that since Section 201 of the Act does not prescribe any period of limitation for initiating or for completing proceedings in declaring the assessee as an assessee in default, exercise of juri iction should commence insofar as the statutory authority is concerned within a reasonable period of time. We are unable to agree with learned Counsel for the Revenue inasmuch as the decision relied upon by him   deals   with   reasonable   time   for   completing   the Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:22:06

*21* assessment or for completing the task on hand. In Bharat Steel Tubes Ltd. [1988] 70 STC 122 (SC)   the   question   that   arose   before   the   Court   (and which has been stated on page 130 of the report) is whether an order of assessment under Section 11(3) of the   Punjab   General   Sales   Tax   Act,   1948   or   Section 28(3) of the Haryana General Sales Tax Act, 1973 could now be completed or it would be barred by limitation. In that case, the assessment proceedings had been unduly delayed and the Supreme Court came to the conclusion that for completing the assessment proceedings there is no   period   of   limitation   prescribed   and   that   would depend upon the facts of each case. Considering the facts of the case, the Supreme Court gave a direction to the assessing   authority   to   complete   all   the   pending assessments within a period of four months from the date of delivery of the judgment. Insofar   as   Bhatinda   District   Co­op.   Milk Producers Union Ltd. [2007] 9 RC 637 : 11 SCC 363 is concerned, the question that arose before the Supreme Court was regarding initiation of proceedings by exercise of juri iction by the statutory authority. The Supreme Court held that exercise of juri iction must be within a reasonable period of time and considering the provisions of the Punjab General Sales­Tax Act, 1948, it was held that   a   reasonable   period   of   time   for   initiating proceedings would be five years. There is a qualitative difference between Bharat Steel Tubes Ltd. [1988] 70 STC 122 (SC) and Bhatinda District Co­op. Milk Producers Union Ltd. [2007] 9 RC 637 : 11 SCC 363. In the former case, the question pertained   to   completion  of   proceedings,   while  in   the latter case is pertained to initiation of proceedings. We are concerned with initiation of proceedings. Insofar as the Income­Tax Act is concerned, our attention has been drawn to Section 153(1)(a) thereof which   prescribes   the   time­limit   for   completing   the assessment,  which  is  two  years  from  the  end  of  the assessment   year   in   which   the   income   was   first assessable. It is well known that the assessment year follows the previous year and, therefore, the time­limit would be three years from the end of the financial year. Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:22:06

*22* This seems to be a reasonable period as accepted under Section   153   of   the   Act,   though   for   completion   of assessment proceedings. The provisions of reassessment are under Sections 147 and 148 of the Act and they are on a completely different footing and, therefore, do not merit consideration for the purposes of this case. Even though the period of three years would be a reasonable period as prescribed by Section 153 of the Act for completion of proceedings, we have been told that the Income Tax Appellate Tribunal has, in a series of decisions, some of which have been mentioned in the order which is under challenge before us, taken the view that four years would be a reasonable period of time for initiating   action,   in   a   case   where   no   limitation   is prescribed. The rationale for this seems to be quite clear­if there is a time­limit for completing the assessment, then the time­limit for initiating the proceedings must be the same, if not less. Nevertheless, the Tribunal has given a greater   period   for   commencement   or   initiation   of proceedings.” 32 Mr.Suresh Kumar submitted before us that the Delhi High Court judgment does not take note of the principle that when there is no limitation   prescribed   by   the   statute,   the   Court   cannot   read   into   the provision any time limit or restriction. In that regard he relied upon the judgment of the Honourable Supreme Court in the case of Ajaib Singh v/s Sirhind Cooperative Marketing Cum Processing Service Society Limited and another reported in (1999) 6 SCC 82. The issue before the Honourable Supreme Court in that case was whether there is any period of limitation prescribed  for initiation  of  proceedings  under Section  33­C(2)  of  the Industrial Disputes Act, 1947. In that regard the Honourable Supreme Court noted the factual position, namely, that services of workman were terminated on 16.07.1974. He had issued the notice of demand only on Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:22:06

*23* 18.12.1981. However, it was not disputed that no plea regarding delay was raised by the Management before the Labour Court. It was also acknowledged that Article 137 of the Limitation Act, 1963 has not been specifically   made   applicable   to   the   proceedings   under   the   Industrial Disputes Act, 1947 seeking reference of Industrial Disputes to the Labour Court. Therefore, neither this provision nor any principle incorporated therein is applicable to the proceedings under the Industrial Disputes Act, 1947   and   that   is   how   the   Honourable   Supreme   Court   proceeded   to analyze   the   ambit   and   scope   of   the   proceedings   under   the   special provision, namely, a Reference by the concerned workman under the Industrial Disputes Act, 1947. The judgment of the Honourable Supreme Court deals with a case where any provision in the nature of limitation or outer limit is prescribed for reference under the Industrial Disputes Act, 1947. The Honourable Supreme Court was not dealing with a case of exercise of powers enabling reopening of Assessment under the Income Tax Act, 1961 or any Taxing Statute. In fact, it was not deciding a case concerned   with   invoking   of   any   suo­motu   powers   or   reopening   of assessment   finalized   under   the   Tax   Law.   Therefore,   this   judgment   is clearly distinguishable on facts. 33 If one carefully peruses Section 201(1) and 201(1A) of the Income Tax Act, 1961, then, the principle laid down in the Delhi High Court decisions in NHK Japan Broadcasting Corporation and Hutchison Essar Telecom (supra) would squarely apply. 34 The Section 201 of the Income Tax Act, 1961 reads as under:­ “201. Consequences of failure to deduct or pay: (1) Where any person, including the principal officer of a Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:22:06

*24* company, – (a) who   is   required   to   deduct   any   sum   in accordance with the provisions of this Act; or (b) referred to in sub­section (1A) of section 192, being an employer, does not deduct, or does not pay, or after so deducting fails to pay, the whole or any part of the tax, as required by or under this Act, then, such person, shall, without prejudice to any other consequences which he may incur, be deemed to be an assessee in default in respect of such tax: [Provided   that   any   person,   including   the principal officer of a company, who fails to deduct the whole or any part of the tax in accordance with the provisions   of   this   Chapter   on   the   sum   paid   to   a resident or on the sum credited to the account of a resident shall not be deemed to be an assessee in default in respect of such tax if such resident – (i) has furnished his return of income under section 139; (ii) has   taken   into   account   such   sum   for computing income in such return of income; and (iii)  has   paid   the   tax   due   on   the   income declared by him in such return of income, and the person furnishes a certificate to this effect from an accountant in such form as may be prescribed:] [Provided   further   that]   no   penalty   shall   be charged under section 221 from such person, unless the   Assessing   Officer   is   satisfied   that   such   person, without   good  and   sufficient   reasons,   has   failed   to deduct and pay such tax.] [(1A)  Without prejudice to the provisions of sub­section (1), if any such person, principal officer or company as is referred to in that sub­section does not deduct the whole or any part of the tax or after deducting fails to pay the tax as required by or under this Act, he or it shall be liable to pay simple interest, – (i) at one per cent. for every month or part of a month on the amount of such tax from the date on Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:22:06

*25* which such tax was deductible to the date on which such tax is deducted; and (ii) at one and one­half per cent. for every month or part of a month on the amount of such tax from the date on which such tax was deducted to the date on which such tax is actually paid, and such interest shall be paid before furnishing the statement in accordance with the provisions of sub­ section (3) of section 200:] [Provided   that   in   case   any   person,   including   the principal   officer   of   a   company   fails   to   deduct   the whole or any part of the tax in accordance with the provisions   of   this   Chapter   on   the   sum   paid   to   a resident or on the sum credited to the account of a resident but is not deemed to be an assessee in default under the first proviso to sub­section (1), the interest under clause (i) shall be payable from the date on which   such   tax   was   deductible   to   the   date   of furnishing of return of income by such resident.] (2) Where the tax has not been paid as aforesaid after it is deducted, the amount of the tax together with the amount of simple interest thereon referred to in sub­ section (1A) shall be a charge upon all the assets of the   person,   or   the   company,   as   the   case   may   be, referred to in sub­section (1). [(3) No   order   shall   be   made   under   sub­section   (1) deeming a person to be an assessee in default for failure to deduct the whole or any part of the tax from a person resident in India, at any time after the expiry of – (i) two years from the end of the financial year in which   the   statement   is   filed   in   a   case   where   the statement referred to in section 200 has been filed; (ii) [six years] from the end of the financial year in which payment is made or credit is given, in any other case: Provided   that   such   order   for   a   financial   year commencing on or before the 1st day of April, 2007 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:22:06

*26* may be passed at any time on or before the 31st day of March, 2011. (4) The provisions of sub­clause (ii) of sub­section (3) of section 153 and of Explanation 1 to section 153 shall, so far as may, apply to the time limit prescribed in sub­section (3).] [Explanation.­­For the purposes of this section, the expression "accountant" shall have the meaning assigned to it in the Explanation to sub­section (2) of section 288.]” 35 Once same provisions are invoked in the present case, then, the Honourable Delhi High Court, with respect, rightly concluded that though   Section   201   does   not   prescribe   any   limitation   period  for   the Assessee being declared as an Assessee in Default yet the Revenue will have to exercise the powers in that regard within a reasonable time. In such circumstances we are of the view that the Tribunal's order in this case does not suffer from any error of law apparent on the face of record or perversity warranting our interference in appellate juri iction. 36 We are also shown the judgment of the Calcutta High Court in the case of Bhura Exports Ltd. v/s Income Tax Officer (TDS), Ward 57(2) in G.A. No.1319 and ITAT No.118 and IT Appeal No.116/2011 and IT 1163/2011 decided on 30.08.2011. With respect and for the reasons indicated  by  us   above   we   cannot   agree   with   the   view   taken   by   the Division Bench of the Calcutta High Court. That decision overlooks the fundamental principles noted above. They need not be reiterated here. 37 However, we clarify that our order shall not have any impact on the Appeal which has been filed by the Assessee in this Court and Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:22:06

*27* which is stated to be pending. Our judgment and order shall not be construed   as   expression   of   any   opinion   as   to   what   should   be   the reasonable time. In other words, whether it should be as indicated in the Delhi High Court Judgments or otherwise is an aspect which is kept open. Equally,   once   we   uphold   the   view   of   the   Tribunal   on   the   point   of limitation, then, we must also clarify that we have expressed no opinion on merits of  the impugned deductions/ claims in that regard. Therefore, we do not express any opinion on the rival contentions particularly as to whether there is any liability in terms of Section 201 of the Income Tax Act, 1961 in the present case. 38 As a result of the above discussion we are of the view that the present   Appeal   does   not   raise   any   substantial   question   of   law.   It   is, accordingly, dismissed. There will be no order as to costs. (B.P. Colabawalla, J) (S.C. Dharmadhikari, J) Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:22:06

*28* IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURI ICTION INCOME TAX APPEAL NO.1484 OF 2011 Director of Income Tax (International Taxation). ..APPELLANT

­Versus­ M/s Larsen & Toubro (I) Ltd.. ..RESPONDENT ............. Mr.Suresh Kumar, for the Appellant/ Revenue. Mr.J.D.Mistry,   Senior   Advocate   a/w   Mr.Nishant   Thakkar   i/by Mr.A.K.Jasani, for the Respondent/ Revenue. ............ CORAM : S.C. DHARMADHIKARI & B.P. COLABAWALLA, JJ.

Reserved on : 16th June, 2014 Pronounced on : 03rd July, 2014 Judgment (Per S.C.Dharmadhikari, J.): 1 In   the   light   of   our   judgment   and   order   passed   in   the companion Income Tax Appeal No.3489/2009 (Director of Income Tax v/s Mahindra   &   Mahindra   Limited)   and   since   the   issue   involved   is   also identical that we are of the opinion that this Appeal, which challenges the order of the Income Tax Appellate Tribunal dated 07.05.2010 in Income Tax Appeal Nos.1154/Mum/2000 and 1155/Mum/2000 (Assessment Year 1998­1999), does not raise any substantial question of law. For identical reasons this Appeal is also dismissed. No costs. (B.P. Colabawalla, J) (S.C. Dharmadhikari, J) Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:22:06 Powered by TCPDF (www.tcpdf.org)