BOMBAY STOCK EXCHANGE LIMITED vs. DEPUTY DIRECTOR OF INCOME TAX (eXEMPTION)-1 (2) AND 2 ORS.

Rule, made returnable forthwith.   Counsel appearing on behalf of the Respondents waive service.  With the consent of counsel and at their request, the Petition is taken up for hearing and final disposal.

The challenge in these proceedings is to a notice issued under Section 148 of the Income Tax Act 1961 on 11 March 2011 seeking to reopen an assessment for Assessment Year 2004­05. 3. The Petitioner filed its return of income for Assessment Year 2004­05 on 30 October 2004. An order of assessment was passed on 28 November 2006  under Section 143(3).   The reopening of the assessment under Section 148 is by a notice dated 11 March 2011 which admittedly has been  issued beyond a period of four years of the end of the relevant Assessment Year.  The reasons which have been disclosed to the Petitioner for reopening the assessment furnished two grounds for the reopening of the assessment.  Firstly, it has been stated that as against a total income of Rs.162.41 Crores, the assessee had applied an amount of Rs.113.94 Crores towards the object of the trust under Section 11(1)(a).  This CNR No : HCBM020285232011 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:41:54

As regards the second ground for reopening, the attention of the Court has been drawn to the fact that the assessment of the assessee for Assessment Year 2003­04 was sought to be reopened under Section 148 by a notice dated 24 March 2010. The same ground for reopening the assessment for Assessment Year 2003­04 was set out.  A Division Bench of this Court, by its judgment dated 19 April   2011   allowed   the   writ   petition   filed   by   the   assessee   (Bombay   Stock Exchange  Limited v. Deputy Director of Income Tax (Writ Petition 2394 of 2010). While allowing the petition the Division Bench observed as follows ­ “It is not in dispute that the additions sought to be made by reopening the assessment have been held on merits by this Court in the case of CIT v. Institute of Banking (264 ITR 110 (Bombay) that such additions are not permissible in law.  Moreover in the present case, the assessment is sought to  be reopened beyond four years.  There is nothing on record to suggest that there was any failure on the part of the assessee to disclose fully and truly material facts necessary for the purpose of assessment.  In this view of the matter, in our opinion, the notice issued under section 148 of the Income Tax Act, 1961 cannot be sustained.”

The order of the Division Bench has attained finality and has not been challenged by the Revenue.   Consequently, the second ground on the basis of which the assessment for Assessment Year 2004­05 is sought to be reopened Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:41:54

Insofar as the first  ground is concerned, it will be necessary to note that in the statement of income filed by the assessee, the income of the assessee was disclosed to be Rs.162.41 Crores.  The income applied for carrying out the objects of  the  trust under  Section  11(1)(a), as  per Statement – 2  was  reflected  at Rs.113.94 Crores. Statement – 2 in turn showed that the total expenditure as per the income and expenditure account was Rs.100.27 Crores.   The income and expenditure account clearly reflects a provision for doubtful accounts in the sum of Rs.1.60 Crores.  Therefore, ex facie, it is evident that there was no suppression of material  facts by the assessee.  The reasons for reopening in fact indicate that according to the Assessing Officer, the details of the amount applied for carrying out objects under Section 11(1)(a) shows that this amount includes a provision for doubtful accounts amounting to  Rs.1.60 Crores.  That being the position, it is impossible to even postulate that there was a failure on the part of the assessee to fully   and   truly   disclose   material  facts   necessary   for  the   assessment   for  that Assessment Year.       In the reply which was filed by the assessee before the Assessing   Officer   on   3   November   2011   objecting   to   the   reopening   of   the assessment, it was stated that during the course of the discussions before the Assessing Officer, the assessee had explained that the provision for doubtful accounts consisted of three items viz. (i)   general charges which could not be recovered from various members; (ii)  amounts relating to Valan account and (iii) general charges and Valan account balance of members prior to 1996­97 which could   not   be   recovered.     This   statement   has   not   been   controverted   while disposing of the objections when the Assessing Officer passed an order thereon on 30 November 2011. 7. The reopening of the assessment has taken place beyond a period of four years.  The juri ictional requirement in such a case is that there must be a failure on the part of the assessee to fully and truly disclose all material facts necessary for the assessment for that Assessment Year.   Explanation 1 to Section 147 stipulates that the production before the Assessing Officer of account books or other evidence from which material evidence could, with due diligence have been discovered by the Assessing Officer will not necessarily amount to disclosure Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:41:54

Beyond a bald   averment in the reasons that the assessee had failed to disclose material facts, the Assessing Officer has not indicated as to what material facts were not disclosed.  The record would indicate the contrary.

For these reasons, we quash and set aside the impugned notice dated 11 March 2011 issued under Section 148 of the Income Tax Act 1961. Rule is made absolute in these terms. There shall be no order as to costs. (Dr. D.Y. Chandrachud, J.) (M.S. Sanklecha, J.) 1 (2004) 268 ITR 332. Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:41:54 Powered by TCPDF (www.tcpdf.org)