VOLTAS LIMITED vs. ASST. COMMISSIONER OF INCOME-TAX AND ORS.

ORAL JUDGMENT (Per DR.D.Y.CHANDRACHUD, J.)  :

ITAT s order dated 10.07.2009 for A.Y.2005­06 was passed re­ ’ computing the income u/s. 115JB at Rs.59,54,59,577/­. In   this   order   set   off   of   brought   forward   unabsorbed depreciation of A.Y. 1994­95 of Rs.25,81,11,415/­ was given to the CNR No : HCBM020275352011 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:45:25

PNP 2 WP312-15.2.sxw assessee,   out   of   this   Rs.12,36,24,359/­   was   set   off   against Business Income , Rs.5,79,11,393/­ against  Income from House “ ” “

property , Rs.2,66,55,387/­ against  Income from Other Sources ” “ ” & Rs.4,99,20,276/­ against  Capital Gains . “ ” As per section 32 of Income Tax Act, 1961 unabsorbed depreciation can be carried forward for indefinite period and it can be set off against any heads of income except the income under the head salaries.  But unabsorbed depreciation relevant to A.Y. 1997­98 to A.Y. 2001­02 cannot be carried forward and set off against any other heads of income except income under the head business or profession for more than eight assessment years immediately succeeding the assessment year for which the loss was first computed.  Similarly, brought forward unabsorbed depreciation allowance for and upto A.Y.1996­97 which could not be set of upto A.Y. 1996­97 shall be carried forward for set off against income under any head for a maximum period of 8 Assessment Years starting from A.Y. 1997­98 upto A.Y. 2004­05. The above cited legal position was also confirmed by the special bench of ITAT Mumbai on 30.06.2010 in the case of DCIT Vs. Times Gyaranty Ltd. [ITA No.4917 & 4918/Mum/2008]. On perusal of the details, it is seen that while giving effect to ITAT s order, the income is computed u/s. 115JB at Rs. ’ 59,54,59,577/­.   However, no additions on account of provision for diminution in the value of investment  charged to Profit & Loss Account of Rs.2,61,30,260/­ and on account of provisions for doubtful debts/ advances of Rs.9,83,92,365/­ was made to the book profit declared by the assessee. For the purpose of section 115JB every company should prepare the Profit & Loss Account in  accordance with the provisions of Part II & III of Schedule VI to the Companies Act, 1956. In   was   also   laid   down   that   the   book   profit   can   be increased by the amount of deferred tax and the provisions there for was inserted by Finance Act, 2008 with retrospective effect from the Assessment Year 2001­02 and the amount or amounts set aside as provisions for diminution in the value of Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:45:25

PNP 3 WP312-15.2.sxw any asset inserted by Finance Act, 2009 with retrospective effect from the Assessment Year 2001­02. Therefore, owing to the above mentioned reasonings there is under assessment of income to the tune of Rs.25,81,11,415/­ & Rs.12,45,22,625/­ respectively on the above mentioned issues.

Therefore I have reason to believe & I am satisfied that the income of the assessee chargeable to tax, has escaped assessment for A.Y. 2005­06. Proceedings u/s. 147 of the Act are

therefore required to be initiated.”

PNP 4 WP312-15.2.sxw doubtful debts / advances.  In this regard reliance has been placed on a subsequent amendment made by the Finance Act of 2009 with retrospective effect from 1 April 2001. According to the Assessing Officer since the amendment to Section 115JB has been brought about with retrospective effect from 1 April 2001, the Assessing Officer was ipso facto entitled to issue a notice under Section 148 since the relevant income by way of diminution in the value of assets / investments which was required to be added back has not been brought to tax.

PNP 5 WP312-15.2.sxw for Assessment Year 2005­06 which was issued on 31 December 2007. Similarly, the amendment to Section 115JB was brought in by the Finance Act of 2009, though with retrospective effect from 1 April 2001. A subsequent judicial decision and for that matter a subsequent legislative amendment cannot ipso facto

result in an inference of a failure on the part of the assessee to disclose fully and truly all material facts necessary for the assessment.   Since the reopening has taken place beyond a period of  four  years, the validity of  the reopening  of  the assessment depends upon the fulfillment of the requirement that there must be a failure on the part of the assessee to fully and truly disclose the material facts which is absent in the present case.

PNP 6 WP312-15.2.sxw provision for diminution in the value of investment and increase in the provision for doubtful debts and advances, charged to the Profit & Loss Account.   This was a part of the normal computation of income by the assessee.   The assessee effected a set off of the business loss brought forward from Assessment Year 1999­2000 and 2000­01 against its business income.  Similarly, the assessee made a set off of its unabsorbed depreciation for Assessment Year 1994­95 against the business income, income from house property, capital gains and income from other sources.  The tax audit report which was furnished together with the return of income provided details of the brought forward loss and of the depreciation allowance in Exhibit H.  Exhibit H provided under the head of depreciation an amount as assessed of Rs.67.50 Crores.  Similarly, in the Profit and Loss Accounts of   the   assessee   for   the   year   ending   31   March   2005,   the   total investments were reflected at Rs.60.19 Crores while there was  a provision for diminution in value to the extent of Rs.13.97 Crores. Schedule   H  contained  a   provision   for  doubtful  debts  of   Rs.26.15 Crores.

PNP 7 WP312-15.2.sxw Assessment Year 2005­06 on 31 December 2007. The total income of the assessee was computed by setting off unabsorbed depreciation against the business profits, income from house property and income from other sources.  A total amount of Rs.71.07 Crores, was set off as unabsorbed   depreciation,   while   a   balance   of   Rs.47.35   Crores   was carried forward.

PNP 8 WP312-15.2.sxw assessment beyond a period of four years.  Beyond a period of four years,   the   power   of   the   Assessing   Officer   is   structured   by   the requirement that there must be a failure on the part of the assessee to   fully   and   truly   disclose   all   material   facts   necessary   for   the assessment.  Neither the reasons which have been communicated to the assessee nor for that matter the order passed on the objections raised contains any allegation or statement that there has been a failure on the part of the assessee to disclose fully and truly material facts necessary for the assessment.  While a subsequent decision of a Court   or   a   legislative   amendment   enforced   after   the   order   of assessment   may   legitimately   give   rise   to   an   inference   of   an escapement of income,   before the Assessing Officer proceeds to reopen an assessment after the expiry of  four years of the end of the relevant Assessment Year, he must  nonetheless apply his mind to the fundamental question as to whether there has been a failure to disclose on the part of the assessee.  In the present case, ex facie there is no such allegation.  Moreover, the return of income and the material placed on the record by the assessee together with the return would make it abundantly clear that the assessee had set forth the basis of its claim and there was no suppression of material facts. In   these   circumstances,   and   for   the   reasons   that   are   stated hereinabove, we are of the view that the fundamental condition for reopening the assessment beyond a period of four years has not been fulfilled. 9A. In  Sesa Goa Ltd. v. Joint Commissioner of Income Tax1, a Division Bench of this Court has held that a subsequent decision of a Court cannot justify the reopening of an assessment after a period of 1 (2007) 294 ITR 101 (Bom). Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:45:25

PNP 9 WP312-15.2.sxw four years by itself, as the subsequent decision would not necessarily mean that there was a failure on the part of the assessee to disclose fully and truly all material facts.  In Commissioner of Income Tax v. M/s. K. Mohan & Co. (Exports) (Income Tax Appeal (Lodg.) 2347 of 2010 and 1263 of 2011 decided on 1 July 2011), a Division Bench of this Court dealt with an appeal arising from a decision of the Tribunal   cancelling   reassessment   proceedings   initiated   by   the Assessing Officer beyond a period of four years from the end of the relevant Assessment Year.  The assessment was sought to be reopened as   a   result   of   a   retrospective   amendment   to   Section   80HHC introduced by the Taxation Laws Amendment Act 2005 with effect from 1 April 1998. The Division Bench held that if the legislature amends the provisions of the Act with retrospective effect, it cannot be said that there was a failure on the part of the assessee to disclose fully and truly all material facts relevant for the purposes of assessment.  A similar view was taken by the Division Bench in its recent judgment dated 24 January 2012 in DIL Limited v. Assistant Commissioner of Income Tax (Writ Petition (Lodg.) No.2786 of 2011) dealing with the retrospective amendment of Section  115JB  by the Finance Act of 2009 with effect from 1 April 2001. The Division Bench noted that clause (i)  of  explanation  1 was introduced  to include the amount or amounts set aside as provision for diminution in the value of investment.  In view of the retrospective amendment of law by Parliament, the Court held that the Assessing Officer may have reason to believe that income has escaped assessment.  But that in itself was not held to be sufficient for reopening an assessment beyond a period of four years unless there was a failure on the part of the assessee to fully and truly disclose all material facts necessary for assessment. Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:45:25

PNP 10 WP312-15.2.sxw