IOT INFRASTRUCTURE and ENERGY SERVICES LTD vs. THE ASSISTANT COMMISSIONER OF INCOME-TAX and1 ORS

The  Assessing   Officer   has   purported   to   exercise   the power under Section 147 of the Income Tax Act, 1961, by issuing a notice under Section 148  on 16 March 2009. The Assessment Year in question is 2004­05. 3. The assessee filed a return of income  on 29 October CNR No : HCBM020094432010 Uploaded on - 21/08/2020 2004, disclosing nil income under the normal provisions of the Act and book profits of Rs.23.35 crores under Section 115JB.     An assessment   order   was   passed   under   Section   143(3)   on   28 December 2006. A notice was issued under Section 148 on 16 March 2009. The reasons and the basis on which the assessment is sought to be reopened were intimated to the assessee on 18 June 2009 and are as follows: “A perusal of P & L Account reveals that company had debited provision on account of diminution in the value of the assets amounting to Rs.1,41,50,927/­.   This was not a proper charge on the profit of the company as the amount   represents   the   provision   made   for   fall   in  the value of capital assets which was capital in nature and needs to be disallowed and added back to the income of the assessee company. In view of this, I have reason to believe that income   of   the   assessee   has   escaped   the   assessment within the meaning of provisions of Sec.147 of the I.T. Act.  Accordingly, notice u/s.148 is issued.”

The assessee submitted its objections on 18 March 2010. The  Assessing   Officer  has   passed   an   order   on   22   March   2010 rejecting the objections. Uploaded on - 21/08/2020

In order to appreciate the basis on which the assessment is sought to be reopened, a reference to some of the salient aspects of the case would be in order.  The assessee, in Schedule 18 to its balance sheet as of 31 March 2004 made a provision for diminution in the value of assets of Rs.1.41 crores under the head of operating and other expenses.   In the computation of income, among the items   disallowed   by   the   assessee,   was   an   expenditure   in   the amount of Rs.1.12 crores incurred during the construction period, which was a write down.  In the Tax Audit Report under Section 44AB, the assessee disclosed in Item 17 amounts debited to the Profit and Loss Account.  Sub paragraph (a) of Item 17 deals with expenditure   of   a   capital   nature.     While   furnishing   a   break   up under this item, the assessee disclosed that an amount of Rs.1.12 crores was  a write down in the value of assets.  This was stated to exclude  an   amount   of   Rs.29.23   lakhs   which,   according   to   the assessee, was a “write  down  in the value of  slow/non  moving inventory valued at estimated realizable value being considered as not in the nature of capital expenditure”.      Therefore,  a plain reading of Item 17 of the Tax Audit Report shows that the assessee disclosed that an amount of Rs.29.23 lakhs was not in the nature of Uploaded on - 21/08/2020 capital expenditure and represented a write off  on account of slow or   non­moving   inventory   which   was   valued   at   its   estimated realizable value.  The Assessing Officer has purported to reopen the assessment on the ground that the assessee had debited a provision amounting to Rs.1.41 crores on account of diminution in the value of assets.   This, according to the Assessing Officer, is not a proper charge on profits as the amount represents a provision made for a fall in the value of capital assets, which is considered to be capital in nature.   The assessee filed its objections on 18 March 2010  in which the attention of the Assessing Officer was drawn to the fact that   in   the   statement   of   total   income,   under   the   head   “Items disallowed”, the amount of Rs.1.12 crores had already been added back in the return of income.  Hence, it was urged that there could be no reason to believe that income has escaped assessment in respect of the amount of Rs.1.12 crores because the assessee had disallowed the amount in the computation of income.  As regards the balance of Rs.29.23 lakhs, the assessee noted that it relates to a write down  in  value on account of slow or non­moving inventory estimated on the basis of realizable value   which could not be regarded   as   being   in   the   nature   of   capital   expenditure.       The Uploaded on - 21/08/2020 assessee   relied   on   precedents   to   support   its   contention.       The Assessing Officer dealt with   the objections of the assessee in his order dated 22 March 2010 and accepted the factual position that the   amount   of   Rs.1.12   crores   out   of   Rs.1.41   crores   had   been disallowed by the assessee in the return of income.  However, the balance of Rs.29.23 lakhs was treated by the Assessing Officer to be of a capital nature.  At this stage, it appears from record that the objection of the assessee that a write down in the value of  slow moving   or   non­moving   inventory   could   not   be   treated   as   of   a capital nature was not dealt with in the order of the Assessing Officer.

In this back ground,  Counsel appearing on behalf of the Assessee has urged five submissions for the consideration of the Court.     Firstly, it has been submitted that with respect to the amount   of   Rs.1.12   crores,   there   could   be   no   question   of   the Assessing   Officer   forming   a   reason   to   believe   that   income   has escaped assessment, because the assessee had itself disallowed it in its computation which has been accepted in the order passed by the Assessing Officer on 22 March 2010. Secondly, on the balance of Uploaded on - 21/08/2020 Rs.29.23 lakhs, the submission is that  a write down of inventory can never be regarded as being capital in nature.   Thirdly, the Assessing Officer has only made a reappraisal  of the material on record and there was no tangible material for him to come to the

On the other hand, it has been urged on behalf of the Uploaded on - 21/08/2020 Revenue   that   the   assessee   had   made   a   provision   as   revenue expenditure.   The assessee could well have reduced the value of closing stock instead of making a provision.   The re­opening of the assessment has taken place within a period of four years of the end of the relevant Assessment Year and it is open to the Assessing Officer   to   come   to   the   conclusion   that     income   has   escaped assessment.     Moreover,   the   Assessing   Officer   having   failed   to consider the issue, a case for reopening had, it is urged, been made out.

While   considering   the   rival   submissions,   it   would   be necessary to record that the only basis  on which the assessment has been sought to be reopened is that the assessee had incorrectly made a provision on account of diminution in the value of assets amounting to Rs.1.41 crores by making a debit to the Profit and Loss Account.   According to the Assessing Officer, this could not have been a charge on the profits of the Company since the amount represented a provision made for a fall in the value of   capital assets.   Now, as the admitted material before the Court would show, it is undisputed that of the amount of Rs.1.41 crores, an Uploaded on - 21/08/2020 amount of Rs.1.12 crores was reflected by the assessee in Item 17 of the Tax Audit Report as being a write down in the value of assets.     The   assessee   had   disallowed   this   amount   in   the computation of income.   This   has fairly been accepted by the Assessing Officer in his order dated 22 March 2010. That being the position, there is merit in the first submission which has been made on behalf of the assessee that there could have been no occasion for the Assessing Officer to form a reason to believe that this part of the income (Rs.1,12 crores) had escaped assessment.  As regards the balance of Rs.29.23 lakhs, the assessee in Item 17(a) of the Tax Audit Report clearly stated that this was a write down in the value of slow/non moving inventory which was valued at its estimated realizable   value   and   which   was   not   in   the   nature   of   capital expenditure.     The   Assessing   Officer   has   perhaps   mistakenly proceeded on the basis that since this amount is shown in Item 17(a) of the Tax Audit Report which is entitled “Expenditure of  a capital nature”,  it was to be regarded as of a capital nature.  Ex­ facie the Assessing Officer has missed the fact that the assessee had clearly stated that the amount of Rs.29.23 lakhs was not in the nature   of   capital   expenditure.     But   more   importantly,   in   its Uploaded on - 21/08/2020 objections dated 18 March 2010, the assessee clarified the position Supreme Court referred to the principle that “closing stock is to be valued at cost or market price whichever is the lower” and the Supreme Court held that this is “now generally accepted as an established rule of commercial practice and accountancy”.     The Supreme Court once again considered it to be  “a well recognized principle of commercial accounting to enter in the profit and loss account the value of stock­in­trade at the beginning and at the end of the accounting year at cost or market price, whichever is the lower”.     The Assessing Officer did not deal with the submission of the assessee while disposing of the objections.

We are conscious of the circumstance that the reopening 1 (1953) 24 ITR 481 2 (1991) 188 ITR 44 Uploaded on - 21/08/2020 of the assessment has taken place in the present case   within a period of four years of the end of the relevant Assessment Year. But, it is now a settled position of law that though, after 1 April 1989, the power to reopen  an assessment is much  wider than previously, the words “reason to believe” do not confer an arbitrary considered “not in the nature of capital expenditure”.

In the circumstances, there is merit in the submission 3 (2010) 320 ITR 561 (SC) Uploaded on - 21/08/2020 which has been made on behalf of the assessee that the reopening of the assessment is not founded on tangible material  and that the Assessing Officer has acted outside the fold of his juri iction.

In the present case, it would also be necessary to note that the reasons of the Assessing Officer were recorded before the provisions of Section 115JB were amended by Finance Act No.2 of 2009 though with effect from 2001. As a result of the amendment, clause (i) has been inserted in explanation (1) to the Section which defines   the   meaning   of   the   expression   “book   profits”.     By   the amendment, the amount or amounts set aside as provision  for diminution in the value of the assets is to be added to the net profit as shown in the Profit and Loss Account for the relevant previous year,  prepared under sub­section  (2).    When the reasons  were Uploaded on - 21/08/2020 context of Section 263, the principle that emerges is   that the reopen the assessment for Assessment Year 2004­05. There shall be no order as to costs. ( Dr.D.Y.Chandrachud, J.) ( J.P.Devadhar, J.) 5 Writ Petition 2514 of 2009 decided on 4 March 2010. Uploaded on - 21/08/2020 Powered by TCPDF (www.tcpdf.org)