SITARA DIAMOND PVT. LTD. vs. INCOME-TAX OFFICER 8(3)(2) AND ORS

wp-2420-2012

IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURI ICTION WRIT PETITION NO.2420 OF 2012 Sitara Diamond Pvt. Ltd. ] (formerly known as R. B. Jewellery Pvt. Ltd.] Unit No.108, F IV Seepz, ] Andheri (East), Mumbai  400 096. ] .. Petitioner. V/s. 1 Income Tax Officer 8(3)(2) ] Aayakar Bhavan, ] Maharshi Karve Road, Mumbai 20. ] 2 Additional Commissioner of Income ] Tax Circle 8 (3), Aayakar Bhavan, ] Maharshi Karve Road, ] Mumbai 400 020. ] 3 Commissioner of Income Tax 8 ] Aayakar Bhavan, ] Maharshi Karve Road, Mumbai 20. ] 4 Union of India ] Aayakar Bhavan, ] Maharshi Karve Road, Mumbai 20. ] .. Respondents. Mr. P. J. Pardiwala, Senior Advocate with Mr. Pankaj Toprani and Mr. V. S. Hadade, for the Petitioner. Mr. Arvind Pinto, for the Respondents. CORAM:  MOHIT S. SHAH, C.J.  & M.S.SANKLECHA,J. RESERVED ON : 30 AUGUST  2013. PRONOUNCED ON : 16 SEPTEMBER 2013. S.R.JOSHI 1 of 20 CNR No : HCBM020243832012 Uploaded on - 21/08/2020 wp-2420-2012 JUDGMENT (Per M. S. Sanklecha, J.):­ This petition under Article 226 of the Constitution of India, challenges the notice dated 3 May 2012 issued for reassessment under Section 148 of the Income Tax Act, 1961 (in short “the Act”) and the order dated 25 July 2012 dismissing the  petitioner's objections while  seeking to re­assess the petitioner for the Assessment Year 2006­07. 2 At the very outset, it is made clear that though the petition as filed challenges the approval/sanction of the Commissioner of Income Tax (Respondent No.3) under Section 151 of the Act for issue of notice under Section   148   of   the   Act,   no   submission   in   respect   of   the   same   was advanced during the hearing before us.   Therefore, as the challenge to Section 151 of the Act is not pressed before us, we are not dealing with the same. 3 Briefly the facts leading to the present petition are as under:­ (a) On 29 November 2006, the petitioner filed its return of income for the Assessment Year 2006­07 uploading  the same electronically; (b) On   30   November   2006,   the   petitioner   filed   its   Form   3­CEB returns/reports of Accountant under Section 92­E of the Act with the  Income  Tax  Office   Ward  (1)­(1)   at   Mumbai   and  obtained acknowledgment for the same; (c) The   Petitioner's   return   for   the   Assessment   Year   2006­07   filed electronically on 29 November 2006 was accepted by the Assessing Officer under Section 143(1) of the Act; S.R.JOSHI 2 of 20 Uploaded on - 21/08/2020 wp-2420-2012 (d) On 30 March 2011, a notice was issued by the Assessing Officer under Section 148 of the Act, proposing to re­assess the petitioner's income for the Assessment Year 2006­07. The above notice dated 30 March 2011 under Section 148 of the Act was issued on the ground of alleged escapement of income on account of having been granted/allowed deduction under Section 10­A of the Act; (e) During the course of reassessment proceedings for Assessment Year 2006­07, the Assessing Officer by notice dated 14 December 2011 called  upon  the  petitioner to inter alia  submit Form 3 CEB i.e. Accountant's report under Section 92 ­E of the Act; (f) In response to notice dated 14 December 2011, the   petitioner did not file Form­3 CEB as called for. However, by letter dated 19 December 2011 the petitioner  informed  the Assessing Officer that they have filed Writ Petition (L) No.2785 of 2011 in this Court, challenging   the   notice   dated   30   March   2011   issued   under Section   148   of   the   Act.   In   view   of   the   above,   the   petitioner requested   the Assessing Officer not   to   proceed further with reassessment proceeding, till the petition is disposed of; (g) The   petitioner   by   communication   dated   23   December   2011 informed the Assessing Officer that this Court by an order dated 21 December   2011   passed   in   Writ   Petition   (L)   No.2785   of   2011 granted ad­ interim stay of notice of reassessment dated 30 March 2011 under Section   148   of   the   Act   till   24   January   2012. The petitioner also undertook  to the Assessing Officer in its letter dated 23 December 2011 that it would  furnish to him an authenticated copy of the Court order dated 21 December 2011; S.R.JOSHI 3 of 20 Uploaded on - 21/08/2020 wp-2420-2012 (h) On 31 December 2011, the Assessing Officer disposed of the notice dated 30 March 2011 under Section 148 of the Act by passing an order under Section 143(3) r/w Section 147 of the Act in respect of Assessment Year 2006­07. In the order dated 31 December 2011, the Assessing Officer recorded the fact that the authenticated copy of the order granting stay of the reassessment proceeding for the Assessment Year 2006­07 by this Court was not produced before the Assessing Officer, even though the petitioner has represented that they would produce the same by 3.00 p.m. on 31 December 2011. In the Assessment Order dated 31 December 2011, the Assessing Officer held that the petitioner is not entitled to deduction/benefit under Section 10­A of the Act as claimed by the appellant. The above order dated 31 December 2011 also records the fact that in spite of calling for, the petitioner has not furnished the report in Form 3 CEB. Besides a penalty notice was also issued under Section 271 BA of the Act for failure to submit report under Section 92E of the Act i.e. Form 3 CEB; (i) Thereafter on 24 January 2012, the petitioner simplicitor withdrew the Writ Petition (L) No.2785 of 2011. No grievance was made by the petitioner in respect of the assessment order dated 31 December 2011 including the initiation of  penalty proceedings under Section 271BA of the Act; (j) On  3 May 2012, Assessing  Officer issued  a  second notice  under Section 148 of the Act, once again seeking to reassess for the Assessment Year 2006­07. On 7 May 2012, the petitioner filed its return of income for the Assessment Year 2006­07 and also called S.R.JOSHI 4 of 20 Uploaded on - 21/08/2020 wp-2420-2012 upon  the  Assessing  Officer  to  furnish  them with a copy of the reasons recorded for the purposes of issuing the notice dated 3 May 2012 under Section 148 of the Act; (k) On 21 June 2012, the Assessing Officer furnished the following reasons to the petitioner as the reasons recorded for re­opening the assessment for the Assessment Year 2006­07 under Section 148 of the Act: “ The case of the assessee was reopened by issue of notice u/s.   148   dated   30.3.11   to   withdraw   excessive   deduction allowed   u/s.   10A   of   the   I.   T.   Act.     In   the   course   of reassessment proceedings u/s. 147 of the Act, it was noticed that the assessee did not file the requisite Audit Report in Form No.3CEB.  Hence, vide notice u/s. 142(1) of the I. T .Act dated 14.12.2011, the assessee was asked to furnish a copy of the report in Form no. 3 CEB.  However, the assessee did not produce the same.   The assessee kept on harping that they had filed a writ petition against the reassessment proceedings but   did   not   comply   with   the   requirements   of   notice   u/s. 142(1).  As the re­assessment proceedings were getting barred by limitation on 31.12.2011, under constraint to conclude the proceedings u/s. 147/148 of the I.T. Act, assessment order was passed u/s. 143(3) on 31.12.2011. As the assessee had failed   to   furnish   the   mandatory   Form   No.3   CEB,   penalty proceedings u/s. 271BA of the Act were initiated against the assessee. In response to the show cause notice dated 31.12.2011 issued u/s. 271BA of the Act, the assessee furnished a copy of Form No. 3 CEB claiming that it had filed the said Form No. 3 CEB  before ITO  Ward 1  (1)   (1),  Mumbai  on  30.11.2006. Notably, the assessee had e­filed its return of income for A.Y. 2006­07 with ITO­8(3)(2), Mumbai on 29.11.2006, quoting PAN: AACCR6206Q but strangely, it filed the Form No. 3 CEB with ITO Ward 1 (1)(1), Mumbai informed that no such Form No.3 CEB was filed in his charge and hence was unable to S.R.JOSHI 5 of 20 Uploaded on - 21/08/2020 wp-2420-2012 transfer the same to the concerned AO having juri iction over the assessee's case. On perusal of the Form No.3 CEB thus filed by the assessee   on   01.02.2012,   i.e.   after   the   completion   of   the assessment   proceedings   vide   Order   u/s.   143(3)   dated 31.12.2011,   it   is   noted   that   International   Transactions   of purchases and sales with Associated Enterprises during the year   were   Rs.196   Crores   and   Rs.166   Crores   respectively. Accordingly, the case was mandated to be referred to TPO as per   existing   instructions,   which   was   thwarted   due   to   the assessee's non­compliance of the AO's notice u/s. 142 (1) of the  Act  calling  for  the  relevant  Form  No. 3  CEB.  On the contrary, the assessee filed a letter dated 19.12.2011 stating therein   that   the   reassessment   proceedings   had   been challenged by it in a writ petition filed before the Hon'ble Bombay High Court and requested not to proceed further with the reassessment proceedings till the writ petition is disposed off.  In the context, it may be mentioned that in A. Y. 2008­09, in the case of the assessee an adjustment of Rs.9.9 Crores was made by the TPO on account of ALP in transactions with AEs.

In view of the above, I have reason to believe that for A. Y. 2006­07, income in excess of Rs.1,00,000/­ has escaped assessment in the case of the assessee, within the meaning of Section 147 of the I. T. Act and therefore it is a fit case for issue of notice under section 148 of the I. T. Act, 1961.” (l) 25 June 2012, the petitioner filed its objections with the Assessing Officer objecting to re­opening of the assessment for Assessment Year 2006­07. In its objections, the petitioner recorded that their return   of   income   for   the   Assessment   Year   2006­07   had   been uploaded on 29 November 2006 and had the acknowledgment for the same. Further, the Form 3­CEB report was filed on 30 November 2006   at   Centralized   place   in   Aayakar   Bhavan,   Mumbai   and, therefore, acknowledgment bears the stamp of ITO ward 1 (1)(1). S.R.JOSHI 6 of 20 Uploaded on - 21/08/2020 wp-2420-2012 It was also stated that material information with regard to the petitioner's International Transactions was already made available on record. Therefore, it was submitted that  there  was no failure to disclose material facts necessary for the purpose of assessment on the  part of the petitioner. It was also submitted that  in spite  of the fact  that the Assessing  Officer  was  aware  that  there  were International Transactions entered into with associated persons took a decision not to make a reference to the Transfer Pricing Officer (TPO). Consequently, the basis of the present notice  was only a change of opinion and the same would not warrant the re­opening of the assessment. In view of the above, petitioner objected the same and prayed for setting aside/withdrawal of notice dated 3 May 2012; (m) On 25 July 2012, the Assessing Officer passed an order disposing of the petitioner's objections to the re­opening of the assessment for Assessment Year 2006­07. The Assessing Officer held that the audit report in Form 3 ­CEB, was not filed by the petitioner before the Assessing Officer. Further, even during the earlier reassessment proceedings emanating from notice dated 30 March 2011 under Section 148 of the Act, the petitioner failed to comply with the requisition of the Assessing Officer dated 14 December 2011 for the report in Form 3­ CEB.  Thus, there was a failure to disclose truly and   fully   all   material   facts   required   for   assessment   of   the income for Assessment Year 2006­07. Further, in view of the fact that for the Assessment Year 2008­09, a reference to the TPO resulted in adjustment of arm's length price to the extent of Rs.9.9 Crores led the Assessing Officer  to form a  reason to believe that S.R.JOSHI 7 of 20 Uploaded on - 21/08/2020 wp-2420-2012 the income chargeable to tax  has   escaped   assessment   for   the Assessment   Year   2006­07. Moreover,   it   was   pointed   out   that failure to refer the International Transactions to the TPO was  not a conscious decision of the Assessing Officer but only on  account of failure on the part of the petitioner to disclose fully  and truly all material   facts.   In   view   of   the   above,   objections   filed   by   the petitioner were rejected by order   dated 25 July 2012 of the Assessing Officer. 4 Mr.   Pardiwala,   learned   Senior   Counsel   appearing   for   the petitioner in support of the petition assails the notice dated 3 May 2012 under Section 148 of the Act and also the order dated 25 July 2012 disposing of the petitioner's objections and submits as under:­ (a) The notice under Section 148 of the Act has been issued on 3 May 2012 in respect of the Assessment Year 2006­07. Therefore, the notice dated 3 May 2012 under Section 148 of the Act being beyond a  period of four years from the end of the Assessment Year 2006­ 07, the juri iction to re­open an assessment can only arise if  there is a failure on the part of the assessee to disclose truly and fully all material facts necessary for assessment.  According to him in this case,   there   has   been   full   disclosure   of   its   International Transactions inasmuch as :­ (i) Form 3­CEB under Section 92­E of the Act had been filed with the Income Tax Office Ward 1 (1)(1) on 30 November 2006 of which it has an acknowledgment.  This filing of Form 3­CEB with the above office was only on account of the fact S.R.JOSHI 8 of 20 Uploaded on - 21/08/2020 wp-2420-2012 that the Income Tax Department had directed that all filing on 30 November 2011 had to be done at the Centralized place in Aayakar   Bhavan,   Mumbai.   In   support   of   the   aforesaid submission, reliance is placed upon the Affidavit dated 14 May 2012 of the petitioner's Chartered Accountant. (ii) In any  event,  disclosure of International Transactions was done by them in their Accounts as filed. Thus mere non­ filing of Form 3 CEB does not result into non­disclosure. (b) In the present facts, there is no reason to believe that any income for the Assessment Year 2006­07 has escaped assessment. The only reason stated in the notice for believing that income has escaped assessment   for   the   Assessment   Year   2006­07   was   that   for   the Assessment  Year  2008­09,  the  TPO   had  made  an adjustment of Rs. 9.9 Crores on account of arm's length price in respect of International  Transactions  entered  into  by  the  appellant with its Associated Enterprises. Thus, it  is submitted that there is no reason to believe that income has escaped assessment  for the Assessment Year  2006­07 as for   immediately preceding   and   succeeding Assessment Years to the assessment year under consideration, i.e. 2005­06 and 2007­08,  the TPO had accepted the arm's length price declared   by   the   petitioner   in   respect   of   its   International Transactions with  Associated Enterprises. Therefore, the basis of re­ opening is only  reason to suspect  and not reason to believe that income liable to tax has escaped assessment; and (c) The impugned notice dated 3 May 2012 is on account of mere S.R.JOSHI 9 of 20 Uploaded on - 21/08/2020 wp-2420-2012 change of opinion as during the earlier assessment proceedings, a conscious decision was taken by the Assessing Officer to not refer the disclosed International Transactions of the petitioner with its Associated Enterprises to the TPO. In the above circumstances, learned Counsel appearing for the petitioner further submits that the notice under Section 148 of the Act dated 3 May 2012 and the order dated 25 July 2012 disposing of the petitioner's objections to the same, be quashed and set aside. 5 On   the   other   hand,   Mr.   Arvind   Pinto,   learned   Counsel appearing for the Revenue supports the impugned notice dated 3 May 2012 and order dated 25 July 2012 and submits :­ (a) There was a failure on the part of the petitioner to respond to a notice issued under Section 142(1) of the Act on 14 December 2011, asking them to furnish a copy of Form 3 CEB of the Act, in spite of being called upon to do so. This failure warrants the re­ opening of Assessment  in terms of the proviso to Section 147 of the Act for having failed to respond to the notice issued under Section 142(1) of the Act; (b) In any event, there has been a failure to fully and truly disclose all the   material  facts  necessary  for assessment for the  Assessment Year  2006­07  inasmuch as  the petitioner has failed to file Form 3 CEB in terms of Section 92­E of the Act, with the Assessing Officer. It is submitted that the occasion  to refer the transactions to the TPO under Section 92C­A of the Act  would only arise when Report in   Form 3­CEB under Section 92­E of the Act was filed. This S.R.JOSHI 10 of 20 Uploaded on - 21/08/2020 wp-2420-2012 according  to the respondents had not been done  by the petitioner along with the original return or even when called  for during the reassessment proceeding by letter dated 14 November 2011;  and (c) The  order  of the Assessing Officer dated 25 July 2012, disposing of the objections raised by the petitioner for the re­opening of the Assessment   Year   2006­07   under   Section   148   of   the   Act   is unexceptionable and calls for no interference. In   view   of   the   above,   learned   Counsel   appearing   for   the Revenue submits that the petition should be dismissed. 6 We have considered the submissions.  It is trite  law that once an   assessment   is   completed   under   the   Act,   it   can   only   be   reopened according to the express  provisions of the statute i.e. Sections 147 and 148 of the Act.  The policy of law is that there must be a finality to all legal   proceedings   including   assessments   and   therefore,   completed assessment can only  be re­opened  if  all  the  conditions prescribed by the Act for reopening of assessment are satisfied. The  Supreme Court in the matter of CIT v/s. Kelvinator of India 320 ITR 561  has held that there is a conceptual difference between the power to review and the power to re­assess. The Act gives no power to the Assessing Officer to review an assessment but only a power to reassess.  However, this power can only be exercised subject to certain pre conditions as provided  in the Act being satisfied. 7 In the present case, it is an undisputed position that the impugned notice for re­opening of Assessment under Section 148 of the Act was issued only on 3 May  2012 relating to the Assessment Year 2006­ S.R.JOSHI 11 of 20 Uploaded on - 21/08/2020 wp-2420-2012

(a) The Assessing Officer must have reason to believe that income chargeable to tax for the Assessment Year concerned has escaped assessment; (b) Such   reason   to   believe   must   be   based   upon   some   tangible material leading to the belief; (c) Where the Assessing Officer in the original proceedings formed an opinion on the disclosure made, then it is not open to the Assessing Officer to invoke Section 147/148 of the Act merely because there is a change in opinion on his part nor on account of oversight, inadvertent error and/or mistake while completing the  Assessment originally; and (d) In case assessment completed under Section 143(3) of the Act is being sought to be reopened beyond a period of four years from the end of the relevant assessment year, then the first proviso to Section 147 of the Act is to be additionally satisfied i.e. such escapement of income was either on account of failure to file a return under Section 139, or in response to a notice under Sections 142(1) or 148 of the Act or failing to disclose fully and truly all S.R.JOSHI 12 of 20 Uploaded on - 21/08/2020 wp-2420-2012 material facts necessary for assessment. 8 Before   dealing   with   the   various   submissions,   at   the   very outset, we make it clear that we do not agree with  the  submission  of Mr. Pinto, learned Counsel appearing for the revenue, that failure to respond to a notice under Section 142(1) of the Act calling upon the assessee to produce a document will lead to satisfaction of the proviso to Section 147 of the Act, to enable the Assessing Officer to  take action to reassess   after   the   expiry   of   four   years   from   the   end   of   the   relevant assessment year. It may be convenient to reproduce the first proviso to Section 147 of the Act which reads as under:­ “ Provided that where an assessment under sub­section (3)  of section  143  or this  section  has  been  made  for  the relevant assessment year, no action shall be taken under this section after the expiry of four years from the end of the relevant assessment year, unless any income chargeable to tax has escaped assessment for such assessment year by reason of the failure on the part of the assessee to make a return under section 139 or in response to a notice issued under sub­section (1) of section 142 or section 148 or to disclose fully and truly all   material   facts   necessary   for     his   assessment,   for   that assessment year.” The first proviso to Section 147 of the Act specifically restricts this power to reassess only in cases where the assessee fails to make a return inter alia, in response to notice under Section 142(1) of the Act. Thus, the non­filing of document viz: Form 3 CEB in response to notice under Section 142(1) of the Act will not by itself without anything more entitle the Assessing Officer to take action to reassess an assessee in respect of an assessment year after the expiry of four years from the end of the relevant assessment year. S.R.JOSHI 13 of 20 Uploaded on - 21/08/2020 wp-2420-2012 In the light of the above, the petitioner's submission that the notice dated 3 May 2012 is without juri iction as it was issued beyond the period of four years from the end of the Assessment Year 2006­07 when all material facts necessary for Assessment had been disclosed by the assessee is to be examined.  Before us, it was contended that Form 3 CEB required to be filed before the Assessing Officer, had been filed before Income Tax Officer, Ward No.1 (1)(1) on 30 November 2006 only because the department had directed Centralized filing of all the tapal on 30 November 2006. In support of the same, an affidavit dated 14 May 2012 by the Statutory Auditor of the petitioner has been filed. However, we find that in the reasons recorded for re­opening the assessment, it has been recorded that the Income Tax Office Ward 1 (1)(1) has informed the Assessing Officer that no such return as alleged has been filed with him by the appellant­assessee. It is rather curious to note that though the affidavit of the Statutory Auditor was dated 14 May 2012, it was not filed before the Assessing Officer while raising objections to the reasons for re­opening Assessment as communicated to the petitioner by letter of the Assessing Officer dated 21 June 2012. In fact when the reasons for re­opening specifically record the fact that the Income Tax Office of Ward No.1 (1)(1) has informed the Assessing Officer that no such Form 3 CEB has been filed by the petitioner with his office,  the affidavit should have been filed while objecting   to   the   reasons   for   re­opening.   In   these   circumstances,   the Assessing Officer had no occasion to deal with the affidavit and, therefore, the reliance upon the same for the first time before this Court is not appropriate.  It is also noteworthy that when the Assessment Order dated 31 December 2011 was passed, notice for penalty under Section 271 BA of the Act was issued for non­filing of Form 3 CEB and the petitioner did S.R.JOSHI 14 of 20 Uploaded on - 21/08/2020 wp-2420-2012 not object to the same on the ground that it had already been filed while withdrawing the Writ Petition on 24 January 2012. The Form 3 CEB was admittedly filed by the petitioner with the Assessing Officer only after the issue of penalty notice. We, therefore, proceed on the basis that no Form 3 CEB as required under Section 92­E of the Act had been filed by the petitioner with the Assessing Officer in respect of the Assessment Year 2006­07 prior to issue of penalty notice under Section 271AB of the Act. Moreover,   it   is   clear   that   Section   92E   of   the   Act   mandates   making disclosure by filing of Form 3 CEB. Therefore, there is a failure to disclose all material facts on the part of the petitioner for the Assessment Year 2006­07. 10 Alternatively, the petitioner contends that in any view of the matter, the fact of International Transactions with Associated Enterprises was known to the revenue, as the order of assessment passed on 31 December 2011, records the fact that the petitioner was 100% subsidiary of M/s. Rosy Blue Jewellery Inc. New York and further, the annual audited accounts   and   tax   audit   reports   also   sets   out   that   they   were   having International Transactions with its holding Company. In view of the above, it is stated that the Assessing Officer had full knowledge of the fact that the   petitioner   had   entered   into   International   Transactions   with   its Associated Enterprises and, therefore, the same could have been referred to by the Assessing Officer to the TPO in terms of Section 92 CA(1) of the Act. The disclosure to be made by the Assessing Officer for the purpose of satisfying the requirements of having made full and true disclosure of all material facts necessary for the Assessment is to be meaningful so as to invite the attention of the Assessing Officer to the same.  Mere furnishing of   the   information   in   the   audited   annual   accounts   of   International S.R.JOSHI 15 of 20 Uploaded on - 21/08/2020 wp-2420-2012 Transactions would not per se  invite/draw the attention of the Assessing Officer about the related party transactions and the requirements of the same   being   referred   to   the   TPO.   It   is   mandatory   requirement   under Section 92­E of the Act that wherever there are International Transactions during the previous year, then assessee has to obtain a report from an accountant in respect of these transactions. It is on examination of the same under Section 92­CA (1) of the Act, the occasion would arise for the Assessing Officer to refer the matter to the TPO to compute the arm's length price in relation to International Transactions entered into by the assessee with its Associated Enterprises. In the circumstances, we find that order dated 25 July 2012 shows that there has been failure on the part of the petitioner in making full and complete disclosure of material facts necessary for Assessment during the Assessment proceedings. 11 One   more   fact   which   cannot   be   overlooked   is   that   even during   earlier  re­assessment   proceeding,   which   was   commenced  by   a notice   dated   30   March   2011   under   Section   148   of   the   Act   for   the Assessment Year 2006­07, the petitioner was specifically called upon to produce the From 3 CEB certificate by a notice dated 14 December 2011. The petitioner did not produce Form 3 CEB as called upon and rather by letter dated 19 December 2011 informed the petitioner that they had filed Writ Petition in the High Court, challenging the reassessment proceeding for the Assessment Year 2006­07 and requested the Assessing Officer not to   proceed   with   the   Assessment   proceeding   till   the   Writ   Petition   is disposed   of.   The   Assessing   Officer   while   passing   an   order   dated   31 December 2011 under Section 143(1) read with Section 147 of the Act, has observed that Form 3 CEB Certificate were not produced when called for and penalty proceedings were also initiated under Section 271AB of S.R.JOSHI 16 of 20 Uploaded on - 21/08/2020 wp-2420-2012 the Act.  It is only thereafter that the petitioner filed the Form 3 CEB with the Assessing Officer.   We, therefore, are of the view that there was a failure on the part of the petitioner to disclose fully and truly all material facts necessary for Assessment for the Assessment Year 2006­07 in as much as the report under Section 92 E of the Act was not filed. 12 The petitioner's contention that there is no reason to believe that any income for the Assessment Year 2006­07 liable to tax has escaped assessment   is   misconceived.   According   to   the   petitioner,   this   alleged reason   to   believe   is   based   upon   the   order   of   Assessment   for   the Assessment Year  2008­09 where  the  TPO had made adjustment of about Rs.9.9 Crores on account of the arms length   price with regard to the International Transactions with Associated Enterprises. It is urged that the above assessment order for the Assessment Year 2008­09 can only lead to a reason to suspect and cannot be a reason to believe.  However, it is well settled at the stage of issuing a  notice  under  Section  148/ 147  of the Act is concerned, the Assessing Officer does not need to have a cast iron case, but only a prima facie view   that there is reason to believe that income   has   escaped   assessment.   An   order   passed   for   subsequent Assessment Year  could form the basis of the material i.e. tangible material leading to a reasonable belief that income chargeable to tax has escaped assessment. This belief has to be of the Assessing Officer. The submission of Mr. Pardiwala, learned Senior Counsel for the Petitioner is that for the Assessment Years 2005­06 and 2007­08, the TPO did not disturb the assessment of the arms length price declared by the   petitioner and in view  thereof, the Assessing Officer could have no reason to believe that income chargeable to the tax has escaped assessment for Assessment Year 2006­07. This Court in the matter of Siemens Information Systems Ltd. S.R.JOSHI 17 of 20 Uploaded on - 21/08/2020 wp-2420-2012 v/s.   CIT   343   ITR   188  has   held   that   Assessment   Order   passed   in   a subsequent   Assessment   Year   could   well   form   the   basis   for   obtaining tangible material to reach  the  belief that income chargeable to tax has escaped assessment. Therefore,   keeping   in   mind   the   fact  that  the petitioner has failed to disclose material facts necessary to be disclosed in terms of Section 92­E of the Act, it must follow that there is reasonable belief that income chargeable to tax has escaped assessment in view of the fact that in a subsequent Assessment Year, the TPO has made adjustment to arms length price by Rs.9.9 Crores. Therefore,  we find that there was reason to believe that income liable to tax has escaped assessment for the Assessment Year 2006­07. 13 It was next contended that the impugned notice dated 3 May 2010   is   on   account   of   mere   change   of   an   opinion   as   during   earlier assessment proceeding, a conscious decision was taken by the Assessing Officer   not   to   refer   the   International   Transactions   with   Associated Enterprises to TPO.  We find that the Assessing Officer had no occasion to apply his mind in the Assessment Year 2006­07 to the arms length price for   International   Transactions   entered   into   by   the   petitioner   with Associated Enterprises during year 2006­07 in the absence of Form 3 CEB. An opinion  could only  be formed when  the  necessary  particulars  for forming an opinion are available before the Assessing  Officer.  In  terms of Section 92CA of the Act, it is not every International Transaction  which is to be referred to TPO but only those transactions where the Assessing Officer considered it necessary to do so under Section 92C of the Act. This satisfaction by the Assessing Officer to refer the matter to the TPO could only be arrived at after a report from  the accountant  in terms of Section 92­E of the Act has been filed with the Assessing Officer.  In the absence of S.R.JOSHI 18 of 20 Uploaded on - 21/08/2020 wp-2420-2012 such report being filed, it is impossible for  the Assessing Officer to form any opinion much less an opinion so as to conclude that the International Transactions with related parties are not to be referred to the TPO.   In view of the above, we find that no opinion had been formed by the Assessing Officer with regard to the arms length price of International Transactions entered into by the petitioner with Associated Enterprises. Consequently, there is no change of opinion in issuing impugned notice dated 3 May 2012, seeking to re­open the assessment for the Assessment Year 2006­07. 14 Before we conclude, it must also be pointed out that during the earlier reassessment proceedings for the Assessment Year 2006­07 which were initiated by notice dated 30 March 2011, the Assessing Officer by letter dated 14 December 2011 called upon the petitioner to furnish Form 3 CEB. The Petitioner chose not to furnish the form as called for and instead filed a Writ Petition bearing Writ Petition (L) No.2785 of  2011 in this Court.  On 21 December 2011, this Court granted ad­interim stay of the re­assessment proceedings. Advocate for the petitioner communicated the same to the Assessing Officer  and promised to produce a copy of the order of this Court before 3.00 p.m. on 31 December 2011 before the Assessing Officer. However, same was not produced.  The Assessing Officer being of the opinion that he had to pass an order before 31 December 2011 in view of constraint of limitation, passed an order re­assessing the appellant­assessee   to   an   income   of   Rs.4.28   Crores   disallowing   the deduction claimed under Section 10­A of the Act.  On 24 January 2012, when Writ Petition (L) No.2785 of 2011 for Assessment Year 2006­07 came up for hearing before this Court, the petitioner simplictor withdrew the petition. The petitioner made no grievances about the fact that the S.R.JOSHI 19 of 20 Uploaded on - 21/08/2020 wp-2420-2012 Assessing   Officer   passed   an   order   in   spite   of   ad­interim   stay   to   re­ assessment proceeding having been granted by this Court on 21 December 2011. In the impugned order dated 31 December 2011 passed for the Assessment Year 2006­07, it is recorded that:­ “ During   the   course   of   assessment   proceedings,   the assessee was asked to furnish Form No.3 CEB (Report u/s 92­ E) by notice u/s. 142(1) dated 14.12.2011. However, the same was   not   filed   till   31   December   2011   due   to   which   the Assessing Officer was not   in a position to go through the report   and   examine   the   international   transactions   with   its Associated Enterprises in respect of its appropriateness with (i) method used to determine the Arms Length Price and (ii) comparables  adopted  and  to   further   analyse  financial  data related to the comparables. In view of the above facts, penalty proceedings were initiated u/s. 271 BA, 271AA and 271G of the Income Tax Act, 1961.” 15 The aforesaid observations of the Assessing Officer speaks volume   about   the   conduct   of   the   petitioner   and   its   desire   to   avoid furnishing Form 3 CEB as required under Section 92­E of the Act before the Assessing Officer for the Assessment Year 2006­07. 16 In   view   of   all   the   above   reasons,   we   see   no   reason   to entertain the present petition challenging the notice dated 3 May 2012 under Section 148 of the Act and the order dated 25 July 2012 dismissing the  petitioner's objections while  seeking to re­assess the petitioner for the Assessment Year 2006­07. 17 Accordingly, Writ Petition is dismissed, with no order as to costs. CHIEF JUSTICE (M.S.SANKLECHA,J.) S.R.JOSHI 20 of 20 Uploaded on - 21/08/2020 Powered by TCPDF (www.tcpdf.org)