YASH RAJ FILMS PRIVATE LIMITED vs. THE ASSISTANT COMMISIONER OF INCOME TAX AND ANR.

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

PNP 2 WP2471-17.10.sxw income chargeable to tax had escaped assessment within the meaning of Section 147. On the request of the assessee, the reasons on the basis of which the assessment was sought to be reopened have been disclosed  under a communication dated 8 April 2010. Those reasons are extracted herein below for convenience of reference : In this case the assessment for the A.Y. 2005­06 was compl “ eted on   31.12.2007   determining   total   income   at   Rs.14,12,92,170/­. Subsequently a survey operation u/s. 133A of the Income Tax Act, 1961 was carried out at the business premises of   the assessee on 10/09/2009. During the course of survey operation certain documents as per Annexure A­1, & A­2 were impounded. Also copies of books of account maintained in the computer were taken in a CD and impounded as per Annexure A­3. During the course of scrutiny proceedings for the A.Y. 2007­08, extracts of books of account as per the impounded CD were taken for the period relevant to A.Y. 2005­06. The said extracts together with the documents relating to the receipts and cost of production of movies as per  the Annexure A1 & A2 were verified with the financial statements filed with the return of income and details filed during the scrutiny proceedings.  On verification following discrepancies were found : A) As per Annexure A­3 (Impounded CD ) (i) Cash payment disallowable u/s. 40A(3) on Rs.275,23,518/­ @ 20% ­   Rs.55,04,703/­ (ii) Difference in interest income : As per Impounded books of accounts Rs.23,81,236/­ As per Financial Statements filed with return Rs.13,90,672/­ Concealed income Rs. 9,90,564/­ (iii) Difference in Miscellaneous Receipts :

As per Impounded books of account   Rs.131,89,800/­ As per Financial Statements filed with return Rs. 39,39,552/­ Concealed Income Rs. 96,50,048/­ Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:56:07

PNP 3 WP2471-17.10.sxw (iv) Difference in cost of production excess claimed : As per Financial statements filed with return of income Rs.57,35,85,591/­ As per Impounded books of account   Rs.55,97,71,003/­ Excess expenditure claimed        Rs. 1,38,14,588/­ B. The following discrepancies are also noticed in the account wherein tax evasion is involved which could not be verified / quantified due to non submission on the part  of  the  assessee  and  which  require  verification   / investigation :­ i) As   per   impounded   books   of   account   there   is negative balance in cash book; ii) Short deduction of TDS; iii) Personal expenses deserve to be disallowed; iv) Difference   in   exchange   rate   fluctuation   as   per impounded   books   of   account   and   financial statements attached with the return of income; v) Difference in balance under the head cash balance in hand, bank balance deposit a/c, fixed assets & general reserve as per impounded books of account and financial statements attached with the return of income; vi) Difference in the opening and closing a/c in respect of M/s. Premier Presstressed Concrete Products Pvt. Ltd.   as   per   impounded   books   of   account   and financial statements   attached with the return of income; vii)Receipts as per impounded books of account are not verifiable   with   reference   to   financial   statements attached with the return of income; viii)Provisions of section of Rule 9A and 9B are to be invoked. Since the assessee has failed to disclose fully and truly all the material facts necessary for assessments for A.Y. 2005­06, I have   reason   to   believe   that   in   this   case   above   mentioned income / expenditure has escaped assessment.  Therefore notice Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:56:07

PNP 4 WP2471-17.10.sxw u/s. 148 is issued to re­assess the income of the assessee for the A.Y. 2005­06.”

PNP 5 WP2471-17.10.sxw divisions   the Production Division, the Home and Entertainment –

Division and the Distribution Division.  After the assessee furnished a reconciliation, no mistake has been found by the Assessing Officer in the reconciliation since what was impounded was material regarding the production division alone; (iii) There is no escapement of income and consequently it was not open to the Assessing Officer to consider the allowability   or validity of the expenditure incurred by the assessee.

present case is within a period of four years of the end of the relevant Assessment Years; (ii) The Assessing Officer had tangible material before him on the basis of which he has formed a reason to believe, within the meaning of Section 147 that  income has escaped assessment; (iii) The objections which are sought to be raised by the assessee to the reopening of assessment on 7 July 2010 have been adequately dealt with by the Assessing Officer on 25 October 2010 and the contention of the assessee that a complete reconciliation was submitted is as a matter of fact incorrect; (iv) The test the Court must apply is as to whether there was tangible material on the basis of which the Assessing Officer could form a reason to believe that income had escaped assessment.  In the present case, the answer to that   test   must   be   in   the   affirmative   and   hence,   no   case   for interference under Article 226 of the Constitution has been made out.

PNP 6 WP2471-17.10.sxw Assessment Years, 2005­06 and 2006­07. When the reopening takes place within a period of four years of the relevant Assessment Year, the powers of the Assessing Officer are substantially wider than when a reopening is beyond a period of four years.  Nonetheless, the power to reopen an assessment cannot be exercised arbitrarily even within a period of four years, for the Income Tax Act, 1961 does not confer upon the Assessing Officer a power to review an assessment once made.     A   mere   change   of   opinion   cannot   justify   reopening   of assessment,   but where the Assessing Officer can demonstrate that there was tangible material on the basis of which he had formed the belief   that   income   had   escaped   assessment,   that   would   furnish juri iction to him to reopen assessment.  The law on the subject has been   formulated   in   the   judgment   of   the  Supreme   Court   in Commissioner of Income Tax v. Kelvinator of India Ltd.1 thus : Post­1 “ st April, 1989, power to reopen is much wider.  However, one needs to give a schematic interpretation to the words reason to believe  failing which, we “ ” are afraid, section 147 would give arbitrary powers to the Assessing Officer to reopen assessments on the basis of  mere change of opinion , which “ ”

cannot be per se reason to reopen.  We must also keep in mind the conceptual difference between power to review and power to reassess.  The Assessing Officer has no power to review ; he has the power to reassess.  But reassessment has to be based on fulfillment of certain pre­conditions and if the concept of change of opinion  is removed, as contended on behalf of the “ ”

Department, then, in the grab of reopening the assessment, review  would take place.   One must treat the concept of change of opinion  as an in­built test to check abuse of “ ”

power by the Assessing Officer.  Hence, after 1st April 1989, the Assessing   Officer   has   power   to   reopen,   provided   there   is tangible material  to come to the conclusion that there is “ ”

escapement of income from assessment.  Reasons must have a live link with the formation of the belief.” 1 (2010) 320 ITR 561 (SC). Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:56:07

PNP 7 WP2471-17.10.sxw

of India then was) speaking for a Division Bench of this Court had emphasised   that   a   reason   to   believe   that   income   has   escaped assessment has to be the reason of a prudent person. Consequently, if as a result of information received by the Assessing Officer, he comes to the conclusion that income has escaped assessment that would constitute a valid foundation for a notice under Section 148. The Division Bench observed as follows : ... after the introduction of changes with effect from April 1, “

1989, the scope of reassessment has been widened.  After the amendment, the only restriction put in the section is  reason to “

believe .  That reason has to be a reason of a prudent person. ”

That reason should be fair and not necessarily due to failure of the assessee to disclose fully or partially some material facts relevant for assessment.   That, if any item has escaped from assessment   which   was   otherwise   includible   within   the assessment and the Assessing Officer notices it subsequently by his own investigation or by reason of some information received by him, one cannot say that it constitutes change of opinion.”

PNP 8 WP2471-17.10.sxw on the basis of which he has formed a reason to believe that income has escaped assessment.  The tangible material consists of material that came into the possession of the department following a survey operation which took place under Section 133­A on 10 September 2009. During the course of the survey certain documents came to be impounded.  The Assessing Officer noted that during the course of the proceedings for Assessment Year 2007­08 extracts of the books of account which were found in an impounded C.D. were taken for the period relevant to the Assessment Years  to which these proceedings relate.  These were verified with the financial statements filed with the return of income.  Discrepancies have been revealed in respect of three heads in particular : (i) Difference in interest   income; (ii) Difference   in   miscellaneous   receipts;   and   (iii)   Cash   payment disallowable under Section 40A(3), being payments in excess of Rs. 20,000/­.

the reconciliation would demonstrate that there was no escapement of income.  At this stage, the issue before the Court is as to whether there was indeed any tangible material on the basis of which a prudent Assessing Officer would come to the conclusion that income had escaped assessment.   At this stage, it is impermissible for the Court to enquire into the details of the reconciliation offered by the assessee.  However, by way of illustration, we may note that under the   head   pertaining   to   differences   in   miscellaneous   receipts,   the miscellaneous income as per the impounded books of account was Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:56:07

PNP 9 WP2471-17.10.sxw shown as Rs.1,31,89,800/­.   In the reconciliation the assessee has deducted   from   that   amount   a   figure   of   Rs.87,50,000/­   for   the following reason : Less : DVD income received from Yashraj Films USA was “

wrongly credited to Misc Income ; now rectified and credited to Yashraj films (USA) DVD Income   Rs.87,50,000/­ – ”