M/s. ROCK CASTLE PROPERTY PVT. LTD. vs. COMMISSIONER OF INCOME TAX-5 AND ORS.

Heard.  Rule.  Rule is made returnable forthwith.  Taken up for hearing and final disposal by consent of both the parties. 1 of 5 CNR No : HCBM020068642012 Uploaded on - 21/08/2020 wp738-12

This writ petition is filed to challenge the notice issued under Section 148 of the Income Tax Act, 1961 on 19th January 2012. 3. The   assessment   year   involved   herein   is   AY   2005­2006. The impugned notice for re­opening of the assessment is issued beyond four years from the end of the relevant assessment year.

The reasons recorded for re­opening the assessment, reads thus : “Return of income filed on 29/10/2005 while declaring total income of Rs.88,900/­ assessment was completed u/s.143(3) on 27/8/2007 at Rs.158750. On perusal of assessment record, I have found that during the course of assessment proceeding, AO has called the copy of sales agreement, market value determined for the payments of stamp duty.  The assessee has claimed before the AOI that provisions of section 50­C is not applicable to its case, being confirming party.  The learned AO has not verified the working of short­term capital gain correctly.  Further record shows that the AO has not called the copy of return filed by the Metal Box India Limited to verify the market value taken for working out capital gain. In this case, assessee company has claimed as confirming party of the land deal between Metal Box India and M/s.S.K. Raheja Property Private Limited.  On perusal f the record, which shows that assessee   has   shown   the   agreement   value,   reduced   the   cost   of acquisition,   and   claimed   other   incidental   expenditure   while computing the short term capital gain in its return of income and

From the aforesaid reasons recorded by the assessing officer, it is seen that failure on the part of the assessee to disclose fully and truly all material facts necessary for the assessment was not the ground for re­opening the assessment which is a precondition for re­opening the assessment beyond four years from the end of the relevant assessment year.

Counsel for the Revenue, however, contended that by the Article of Assignment dated 28th February 2002, the property in question was in fact assigned by Metal Box India Limited to the assessee for Rs.11.11 crores and the   assessee   had   become   owner   of   the   said   property.     Counsel   for   the Revenue further submitted that though by a first supplementary agreement dated 30th November 2002, the area of the plot claimed to be assigned was reduced with the consequential reduction in consideration from Rs.11.11 crores to Rs.3.71 crores and by a second supplementary agreement dated 31st August 2004 the consideration was enhanced from Rs.3.71 crores to Rs.3.81 crores, the assessee had paid the said amount and thus became owner of the 3 of 5 Uploaded on - 21/08/2020 wp738-12 property in question.

Counsel for the Revenue further submitted that though in the Deed of Assignment dated 22nd December 2004 executed by Metal Box India Limited, it is shown that the property is assigned to K Raheja Private Limited with the assessee as confirming party for Rs.4.05 crores, the fact that the assessee had already become the owner of the property was not disclosed by the assessee and, therefore, the re­opening of the assessment beyond four years from the end of the relevant assessment year by invoking the provisions of Section 50­C of the Income Tax Act was justified.

We see no merit in the above contention.   If the Articles of Assignment dated 28th February 2002 was indeed a Deed of Assignment, then by the supplementary agreements dated 30th November 2002 and 31st August 2004, the area of the plot to be assigned could not be reduced and the consideration   in   respect  thereof   could   not   be   altered.     Moreover,   if   the contention of the Revenue is accepted, it would mean that Metal Box India Limited had actually assigned the property to the assessee on 28th February 2002. In that event, the Metal Box India Limited executing a Deed of Assignment on 22nd December 2004 with the assessee as a confirming party would not arise at all.  Therefore, the fact that the Metal Box India Limited has   actually  executed   the   Deed   of   Assignment   on   22nd  December   2004, supports the contention of the assessee that on 28th February 2002 the parties 4 of 5 Uploaded on - 21/08/2020 wp738-12 had agreed to assign the property and the Deed of Assignment was executed on 22nd December 2004 with the assessee as the confirming party and thus the   property   was   never   transferred   to   the   assessee.     In   any   event,   the aforesaid documents were produced before the assessing officer at the time of assessment.  It was open to the assessing officer on the basis of the above documents to draw an inference that the property has been transferred to the assessee and accordingly assess by invoking Section 50C of the Act.  Failure to do so cannot be a ground to hold that there was failure on the part of the assessee to disclose fully and truly all material facts so as to re­open the assessment beyond four years from the end of the relevant assessment year.

In this view of the matter, since the precondition for re­opening of an assessment beyond four years from the end of relevant assessment year that is, failure on the part of the assessee to disclose fully and truly all material facts is not satisfied, the impugned notice issued beyond four years from the end of the relevant assessment year cannot be sustained.

Accordingly, the impugned notice dated 19th January 2012 issued under Section 148 of the Income Tax Act, 1961 is quashed and set aside. Rule is made absolute accordingly with no order as to costs.