SIEMENS INFORMATION SYSTEMS LIMITED vs. ASSISTANT COMMISSIONER OF INCOME TAX RANGE-7(2), MUMBAI AND 2 ORS.

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WP/568/2012HC Bombay09 February 2012Author: HON'BLE SHRI JUSTICE DR. D.Y. CHANDRACHUD, HON'BLE SHRI JUSTICE M.S. SANKLECHA10 pages
AI SummaryDismissed

What did the High Court hold?

The High Court held that the reopening of the assessment for AY 2004-05, which was beyond four years, was valid because the jurisdictional condition of failure on the part of the assessee to disclose fully and truly all material facts necessary for the assessment had been fulfilled. The Court reasoned that while an assessment cannot be reopened based on a mere change of opinion, tangible material is required. The material that emerged during the assessment proceedings for AY 2006-07, based on the assessee's own disclosures in that year, revealed that the units were not independent, lacked separate accounts, had overlapping resources, and conducted non-10A activities. The Court found that these facts were not truly and fully disclosed by the assessee in AY 2004-05. The Court distinguished the earlier *Siemens Information System Ltd.* judgment by noting that the material for AY 2006-07 arose from the assessee's disclosures during that year's assessment, and it was not the assessee's submission that these same disclosures were made in AY 2004-05. Therefore, the jurisdictional requirement for reopening under Section 147 was met. The Court dismissed the petition, stating that the reassessment order itself could be challenged through available remedies, and the judgment expressed no opinion on the merits of the reassessment.

What were the facts?

The assessee, Siemens Information Systems Limited, filed its return for AY 2004-05 claiming a deduction of Rs. 23.93 Crores under Section 10A. An assessment order under Section 143(3) was passed on December 29, 2006, allowing this deduction. The Assessing Officer (AO) did not specifically address the eligibility for the deduction during the original assessment. On August 9, 2010, the AO issued a notice under Section 148 to reopen the assessment for AY 2004-05. The AO's reasons for reopening were based on material that emerged during the assessment proceedings for AY 2006-07, suggesting the assessee's units were not independent, lacked separate accounts, had overlapping work, and carried on non-10A activities. The assessee challenged the reopening notice, the order rejecting objections, and the reassessment order disallowing the Section 10A exemption.

What were the issues?

1. Whether the reopening of the assessment for AY 2004-05, which occurred more than four years after the end of the relevant assessment year, is valid, given that the jurisdictional condition requires a failure on the part of the assessee to disclose truly and fully all material facts necessary for the assessment (Section 147 of the Income Tax Act, 1961)? Assessee's Arguments: - The reopening is beyond four years and thus requires a failure to disclose material facts. - The assessment is being reopened based on material from a subsequent assessment year (AY 2006-07), which is impermissible as per the High Court's decision in *Siemens Information System Ltd. v. Assistant Commissioner of Income-Tax*. - The AO had already made inquiries during AY 2004-05, and the assessee had provided relevant information, negating the need for reopening beyond four years. Revenue's Arguments: - It is legally permissible to reopen an assessment based on material emerging in subsequent assessment years, citing Supreme Court judgments in *Sri Krishna (P.) Ltd. v. ITO* and *Ess Ess Kay Engineering Co. (P.) Ltd. v. CIT*, and a High Court judgment in *Multiscreen Media (P.) Ltd. v. Union of India*. - The original assessment order for AY 2004-05 did not consider the eligibility for Section 10A deduction. The material that emerged in AY 2006-07, based on the assessee's own disclosures, indicated issues with unit independence, accounting, resource utilization, and non-10A activities, providing tangible material for reopening. The jurisdictional condition of failure to disclose truly and fully was met.

Which sections of the Income-tax Act were involved?

Section 10A,Section 143(3),Section 147,Section 148

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Cause title — parties, addresses and appearances
PNP 1 WP2606-9.2.sxw IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURISDICTION WRIT PETITION (LODG.) NO.2606 OF 2011 Siemens Information Systems Limited ..Petitioner. versus Assistant Commissioner of Income Tax,  Range­7(2), Mumbai and others ..Respondents. ..... Mr. Atul K. Jasani for the Petitioner. Mr. Suresh Kumar for the Respondents. ......        CORAM :  DR.D.Y.CHANDRACHUD &         M.S. SANKLECHA, JJ.            9 February 2012.

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

1.

The challenge in these proceedings is to   (i) a notice issued by –

the Assessing Officer on 9 August 2010 under Section 148 of the Income Tax Act 1961 seeking to reopen the assessment for Assessment Year 2004­05; (ii) an order dated 14 November 2011 rejecting the objections of the Petitioner; and (iii) an order of reassessment dated 21 November 2011 disallowing the exemption under Section 10­A for Assessment Year 2004­05. The Petitioner filed its return of income for Assessment Year 2004­05 declaring a nil income after claiming a deduction of Rs.23.93 Crores under Section 10­A of the Income Tax Act 1961. An order of assessment was passed under Section 143(3) on 29 December 2006. The Assessing Officer allowed a deduction under Section 10­A in the amount of Rs.23.93 Crores.  The Assessing Officer did not specifically deal with the eligibility of the Petitioner to claim CNR No : HCBM020272952011 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:45:34

PNP 2 WP2606-9.2.sxw a deduction under Section 10­A in the course of the assessment year. On 9 August 2010 a notice was issued to the Petitioner under Section

148.

The following reasons have been disclosed for reopening the assessment for Assessment Year 2004­05 : During the course of the assessment proceedings for A.Y. “

2006­07, it has been established on the basis of the details filed by the assessee that the assessee is not entitled to deduction u/s. 10A for the following reasons : 1) Units   are   not   independent   units   and   constitute   one integrated unit. 2) No independent accounts of units are maintained. 3) There   is   complete   overlapping   of   work   and   use   of resources amongst units through leased lines. 4) The Tax Audit Report and Audit report u/s. 10A is not correct or assessee is claiming expenses / depreciation of 10A units in non 10A units. 5) Several non 10A activities are being carried on from 10A units which is evident from service tax returns. 6) The   assessee   has   declined   to   file   a   reconciliation   of Service Tax / VAT returns with IT returns.   Since both these taxes are location wise, the reconciliation would have shown the overlapping of receipts / expenses. As the assessee has claimed deduction of Rs.23,93,12,934/­ u/s. 10A in its return filed for A.Y. 2004­05 and the material facts brought out during the course of assessment proceedings for A.Y. 2006­07, remain the same in the A.Y. 2004­05, I have reason to believe that there is an under assessment of Rs.23,93,12,934/­ in A.Y. 2004­05. Further the facts brought out during the course of assessment proceedings   of   A.Y.   2006­07   have   not   been   truly   and   fully disclosed by the assessee in A.Y. 2004­05. Therefore it cannot be said that the assessee had disclosed fully and truly all the material facts in respect of the units on which 10A deduction is claimed.” Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:45:34

PNP 3 WP2606-9.2.sxw

2.

Counsel appearing on behalf of the Petitioner submits that ­ (i) The reopening of the assessment has taken place beyond a period of four years of the end of the relevant assessment year and hence, the juri ictional condition is that there must be a failure on the part of the assessee to disclose truly and fully all material facts necessary for assessment for that assessment year; (ii) The assessment is sought to be reopened on the basis of the material which emerged before the Assessing Officer during the course   of   the   assessment   proceedings   for   Assessment   Year 2006­07. An   assessment   which   has   been   concluded   under Section   143(3)   cannot   be   reopened   in   exercise   of   powers conferred by Section 148 on the basis of an order of assessment which has been passed for a subsequent assessment year as held by a Division Bench of this Court in Siemens Information System Ltd. v. Assistant Commissioner of Income Tax1; (iii)The Assessing Officer had made an enquiry during the course of the assessment proceedings for Assessment Year  2004­05 in response   to   which   the   Petitioner   had   submitted   relevant information in regard to the eligibility of the petitioner to claim a deduction under Section 10­A.  Hence, the assessment cannot be reopened beyond a period of four years.

3.

On the other hand, it has been urged on behalf of the Revenue that ­ (i) As a matter of law, it is open to an Assessing Officer to reopen an assessment on the basis of material which emerges in the course   of   the   assessment   proceedings   for   a   subsequent 1 (2007) 295 ITR 333 (Bom) Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:45:34

PNP 4 WP2606-9.2.sxw assessment year.  This has been held to be permissible in the judgments of the Supreme Court in Sri Krishna (P.) Ltd. v. ITO2 and Ess Ess Kay Eigineering Co. (P.) Ltd. v. CIT3 which were followed in a judgment of a Division Bench of this Court in Multiscreen Media (P.) Ltd. v. Union of India4. The judgment in Siemens Information System (supra) was also considered in the subsequent judgment of the Division Bench of this Court in Multiscreen Media; (ii) During the course of the assessment proceedings for Assessment Year 2004­05 a bare reading of the assessment order would reveal that the Assessing Officer did not consider the eligibility of the Petitioner to claim a deduction under Section 10­A.  This issue   was   considered   in   the   course   of   the   assessment proceedings for Assessment Year 2006­07. The material which has come on the record in the course of those assessment proceedings has revealed that the units of the Petitioner are not independent units; no independent accounts are maintained; there is an overlapping of work and use of resources amongst units and several non Section 10­A activities are being carried on from Section 10­A units.  Hence, it was submitted that the reopening of the assessment is not based on a mere change of opinion and the Assessing Officer has tangible material on the record to reopen the assessment on the basis of the order of assessment   for   Assessment   Year  2006­07. The   juri ictional condition has also been fulfilled.  The material which came on the record during Assessment Year 2006­07 was as a result of 2 (1996) 221 ITR 538 (SC). 3 (2001) 247 ITR 818. 4 (2010) 324 ITR 54 (Bom.) Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:45:34

PNP 5 WP2606-9.2.sxw the   disclosures   made   by   the   assessee   before   the   Assessing Officer.  Those disclosures ought to have been made, but were not made during the course of the assessment proceedings for Assessment Year 2004­05. In these circumstances, the Assessing Officer was within his juri iction in reopening the assessment even beyond the period of four years.

4.

The reopening of the assessment in the present case under Section 148 has taken place beyond a period of four years of the end of the relevant assessment year.  The juri ictional requirement that must be fulfilled in such a case is that there must be a failure on the part of the assessee to disclose truly and fully all material facts necessary for assessment for that assessment year.  It is also trite law that an assessment cannot be reopened on the basis of a mere change of opinion and there must be some tangible material before the Assessing Officer, before he proceeds to reopen an assessment. Beyond the period of four years, it must also be demonstrated that there was a failure on the part of the assessee to make a true and full disclosure of material facts necessary for the assessment.  Bearing in mind this requirement, and as a matter of first principle, the contention of the assessee that an assessment cannot be reopened on the basis of an order of assessment for a subsequent assessment year cannot be accepted.   In  Ess Ess Kay Engineering3, the Supreme Court held in a civil appeal arising out of the judgment of the Punjab and Haryana High Court in an income tax reference, that there was  material on the basis of which the Assessing Officer could proceed to reopen the case and it was not a case of a mere change 3 (2001) 247 ITR 818. Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:45:34

PNP 6 WP2606-9.2.sxw of opinion.  Merely because the case of the assessee was accepted as correct,   in   the   original   assessment     for   the   assessment   year   in question, that would not preclude the income tax officer to reopen the assessment for the earlier year on the basis of a finding of fact made on the basis of fresh material in the course of an assessment for   the   next   assessment   year.     A   similar   principle   of   law   was enunciated in a judgment of a Division Bench of this Court in Anusandhan   Investments   Limited   v.   M.R.   Singh,   Deputy   CIT5 where the Court noted that it is a well established  position in law that an assessment can be reopened on the basis of information contained in an assessment of a subsequent year.   These decisions were   followed   by   another   Division   Bench   of   this   Court   in Multiscreen Media (supra).  In its judgment in Multiscreen Media, the Division Bench after considering the judgment of this Court in Siemens Information System1, held that, that judgment does not state as an absolute principle of law that an Assessing Officer would not   be   entitled   to   seek   recourse   to   the   power   to   reopen   an assessment under Section 147 on the basis of an assessment made for a subsequent assessment year. As the Division Bench of this Court noted, the judgment in Siemens Information System (supra)  cannot be construed to lay down a proposition of law inconsistent with the law laid down by the Supreme Court in Sri Krishna (P.) Ltd. (supra) and Ess Ess Kay Engineeing Co. (P.) Limited (supra).  As this Court noted the judgment of the Division Bench in Siemens Information System  properly considered involved a case where recourse to the provision for reopening an assessment was taken in the absence of 5 (2006) 287 ITR 482 (Bom) 1 (2007) 295 ITR 333 (Bom) Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:45:34

PNP 7 WP2606-9.2.sxw any additional material.    As the Supreme Court has held in CIT v. Kelvinator of India Ltd.6,  a mere change of opinion is not enough and there must be additional or tangible material to warrant the reopening of an assessment in the absence of which the exercise of the power would be only akin to a review or reappreciation.

5.

In   the   present   case,   during   the   course   of   the   order   of assessment for Assessment Year 2004­05 the Assessing Officer has not dealt with the eligibility of the assessee to claim a deduction under Section 10­A.  Subsequently, during the course of the Assessment Year 2006­07 disclosures were made by the assessee before the Assessing Officer in the course of the assessment proceedings.  In the order of assessment  for Assessment Year 2006­07, the Assessing Officer after having regard to the material on the record which was produced by the assessee came to the following conclusion :

Therefore assessee is not entitled to deduction u/s 10A “

for the following reasons. (1) Units   are   not   independent   units   and   constitute   one integrated unit. (2) No independent accounts of units are maintained. (3) There   is   complete   overlapping   of   work   and   use   of resources amongst units through leased lines. (4) The Tax Audit Report and audit report u/s. 10A is not correct or assessee is claiming expenses / depreciation of 10A units in non 10A units. (5) Several non 10A activities are being carried on from 10A units which is evident from service tax returns. (6) The   assessee   has   declined   to   file   a   reconciliation   of Service Tax / VAT returns with IT return.  It claims in letter dated 04/09/09 that Revenue recognition is different and reconciliation cannot be made.  Again it says in letter dated 12/11/09 that, any attempt to reconcile will lead to 6 (2010) 320 ITR 561 (SC). Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:45:34

PNP 8 WP2606-9.2.sxw misleading results and says that it will take time of eight weeks i.e. beyond the limitation date.  Interestingly more than   8   weeks   had   passed   by   that   time   since   the submission letter dated 04/09/09. Since both these taxes are location wise, the reconciliation would have shown the overlapping of receipts / expenses. For Delhi Unit III (Gurgaon) it is the first year of claim of deduction, and it is held that it is only an expansion of existing units.  Further the facts discussed in this order were also not disclosed by the assessee in earlier years.  Therefore it cannot be said that the assessee had disclosed fully and truly all material facts in those years in respect of units which started in earlier years.  Therefore those units are also not eligible for 10A deduction.”

6.

Now it is on the basis of the material which has come on the record in the course of the assessment proceedings for Assessment Year 2006­07, based on the disclosures of the assessee and the order of assessment for that year, that the Assessing Officer has purported to reopen the assessment for Assessment Year  2004­05. Beyond a period of four years, the reopening of an assessment is conditioned by the requirement that there was a failure on the part of the assessee to disclose fully and truly all material facts necessary for his assessment for that Assessment Year.   A full disclosure and a true disclosure are what the statute mandates.   A full disclosure is a disclosure which provides a complete statement of all material facts. A true disclosure is a disclosure which does not suppress material facts from the Assessing Officer and does not contain any taint of falsehood.  In the present case, during the course of the assessment proceedings for Assessment Year 2004­05 the assessee made a claim for deduction under Section 10A.  The assessee by its letter dated 10 October   2006   disclosed   unit   wise   statements   as   regards   the Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:45:34

PNP 9 WP2606-9.2.sxw computation of profit and loss.  The Assessing Officer had addressed a notice to the assessee on 29 November 2006 in response to which the assessee by its reply dated 6 December 2006 submitted   (i) –

details of the unrealized export turnover upto  30 September 2004; (ii) consolidated figures for the year ending 31 March 2003 in respect of the non STP / EOU units.  By a further letter dated 14 December 2006 the assessee furnished an allocation of expenses as between the eligible and non­eligible units.   The Assessing Officer has, however, come   to   the   conclusion   that   it   was   during   the   course   of   the assessment proceedings for Assessment Year 2006­07 that facts were brought out which were not truly and fully disclosed by the assessee in Assessment Year 2004­05. The order for Assessment Year 2006­07 is based on disclosures made by the assessee during the course of assessment proceedings for that year and it is not the submission of the assessee before this Court that the same disclosures were also made   during   the   course   of   Assessment   Year   2004­05. In   the circumstances, we are of the view that though the reopening of the assessment in the present case has taken place beyond a period of four years, the juri ictional condition for reopening the assessment under Section 147 has been fulfilled.

7.

Following the order of reopening the Assessing Officer has passed an order of reassessment.   The Assessing Officer passed an order of reassessment under Section 143(3) read with Section 147 on 21 November  2011. The assessee would be at liberty to espouse the remedies available against the order of reassessment and nothing contained in this judgment shall amount to an expression of any opinion on merits.  Since there was an ad interim order passed in Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:45:34

PNP 10 WP2606-9.2.sxw these proceedings on 14 December 2011 in terms of prayer clause (c), the stay shall be extended for a further period of four weeks from today to enable the assessee to file an appeal within the aforesaid period. The Petition is for these reasons dismissed.  There shall be no order as to costs. (Dr. D.Y. Chandrachud, J.) (M.S. Sanklecha, J.) Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:45:34 Powered by TCPDF (www.tcpdf.org)

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