THE PRUDENTIAL ASSURANCE COMPANY LIMITED vs. THE DIRECTOR OF INCOME-TAX (INTERNATIONAL TAXATION) MUMBAI AND ANR.

In assailing the invocation of the juri iction under Section 263, counsel appearing on behalf of the assessee relied upon the provisions of Section 245S, under which a Ruling rendered by the AAR is binding on the Applicant who has sought it; in respect of the transaction in relation to which the   ruling   had   been   sought;   and   on   the   Commissioner,   and   income­tax authorities  subordinate  to him, in  respect of the  applicant  and  the  said Uploaded on - 21/08/2020 transaction.  Counsel urged that under sub­section (2) of Section 245S, an advance ruling shall be binding unless there is a change in law or facts on the basis of which the advance ruling has been pronounced.  The submission that was urged before the Court was that the Assessing Officer had followed the binding ruling of the AAR in the assessee’s own case.  The Commissioner, it was urged, would not be justified in seeking recourse to the juri iction under Section 263, where the Assessing Officer has followed a binding ruling issued under Section 245S.  It has also been urged that the ruling in the case of  Fidelity Northstar Fund  could not constitute a change in law for the purposes of Section 245S(2).

On the other hand, it has been urged on behalf of the Revenue that : (i) At this stage, only a notice has been issued to the petitioner under Section 263 and there is no reason for this Court to exercise its extra ordinary juri iction under Article 226 of the Constitution; and (ii) The Central Board of Direct Taxes had in a Circular dated 15 July 2007 directed the Assessing Officers to evaluate whether, in a given case, shares are held by the assessee as investment (and therefore giving rise to capital gains) or as stock­in­trade (and   therefore   giving   rise   to   business   profits)   having   regard   to   the pronouncement of the AAR in the subsequent case.  The Assessing Officer not having done so, it was urged that the Commissioner was justified in seeking recourse to his revisional juri iction under Section 263. Uploaded on - 21/08/2020

Chapter XIX­B of the Income Tax Act, 1961 was introduced with effect from 1 June 1993 by the Finance Act of 1993. The chapter makes a provision for advance rulings and constitutes an authority, presided over by a retired Judge of the Supreme Court.   The expression ‘advance ruling’   is defined in clause (a) of Section 245N to mean (i) a determination by the Authority   in   relation   to   a   transaction   which   has   been   undertaken   or   is proposed   to   be   undertaken   by   a   non­resident   applicant;   or   (ii)   a determination by the Authority in relation to the tax liability of a non­ resident   arising   out   of   a   transaction   which   has   been   undertaken   or   is proposed to be undertaken by a resident applicant with such non­resident; and (iii) a determination or decision by the Authority in respect of an issue relating to computation of total income which is pending before any income­ tax authority or the Appellate Tribunal and such determination or decision shall include the determination or decision of any question of law or of fact relating to such computation of total income specified in the application. Section 245S stipulates that an advance ruling pronounced by the Authority under Section 245R shall be binding only on (a) The Applicant who had sought it; (b) In respect of the transaction in relation to which the ruling had been sought; and (c) On the Commissioner, and the income­tax authorities  subordinate  to him, in  respect of the  applicant  and  the  said transaction.  In other words, upon an advance ruling being rendered under Section 245R, the ruling binds the applicant, the Commissioner and the Uploaded on - 21/08/2020 authorities subordinate to him and the ruling would apply to the transaction in   relation   to   which   it   was   sought.     Sub­section   (2)   of   Section   245S postulates that the ruling shall be binding unless there is a change in law or facts on the basis of which the advance ruling has been pronounced.   The rules which have been made under Section 245V regulate the procedure before the Authority.  These rules which are called the Authority for Advance Ruling (Procedure) Rules, 1996 inter alia deal with the modification of an order passed by the Authority.  Rule 18 provides that where the Authority suo motu or on a representation made to it by the applicant or the Commissioner or otherwise, but before the ruling pronounced by the Authority has been given effect to by the Assessing Officer is satisfied, that there is a change in law or facts on the basis of which the ruling was pronounced, it may by order modify such ruling in such respects as it considers appropriate, after allowing the applicant and the Commissioner a reasonable opportunity of being heard. Once a ruling has been pronounced by the Authority, the binding effect of the ruling can only be displaced in accordance with the procedure which has been stipulated in law.  At this stage, it would also be necessary to note that under Section 245T, where the Authority finds, on a representation made   to   it   by   the   Commissioner   or   otherwise,   that   an   advance   ruling pronounced   by   it   has   been   obtained   by   the   applicant   by   fraud   or misrepresentation of facts, the Authority may may declare such ruling to be void ab initio and thereupon all the provisions of the Act shall apply to the Uploaded on - 21/08/2020 applicant as if such advance ruling had never been made, after excluding the period beginning with the date of such advance ruling and ending with the date on which the order under Section 245T has been passed.

The   sole   basis   on   which   the   Commissioner   invoked   the juri iction under Section 263 is that the Authority had in its ruling in the case of Fidelity Northstar Fund held that the profits derived on account of the purchase and sale of equities are capital gains and are chargeable to tax accordingly.  The Commissioner notes that in that ruling the Authority held that   FIIs   are   not   permitted   to   trade   in   equities.     According   to   the Commissioner, the subsequent ruling of the AAR which clarifies the position on the subject as to the taxability of and the nature of income would be applicable to the facts of the petitioner’s case.   Hence, it has been held that the provisions of Section 245S(2) are applicable to the case of the petitioner for assessment years 2004­2005 and 2005­2006 and the profits derived on account of the purchase / sale of shares would be chargeable to tax as capital gains. There is merit in the submission which has been urged on behalf of   the   petitioner   that   the   Commissioner   has   manifestly   exceeded   his juri iction in relying upon the ruling of the AAR in the case of  Fidelity Northstar Fund  as a ruling which would apply to the petitioner.   Ex­facie, Section   245S   shows   that   a   ruling   of   the   AAR   binds   the   Applicant,   the Uploaded on - 21/08/2020 Commissioner and the income­tax Authorities subordinate to him and shall apply in relation to  the transaction  in which the ruling was sought.   The ruling rendered in the case of Fidelity Northstar Fund by AAR cannot bind the petitioner nor can it displace the binding effect of the ruling rendered in the case of the petitioners.   There is no dispute before this Court that the transaction in respect of which the petitioners sought a ruling and in respect of which the AAR had issued a ruling to the petitioners is of the same nature as   that   for   assessment   years   2004­2005   and   2005­2006. Evidently,   the Commissioner has ignored the clear mandate of the statutory provision that a ruling would apply and be binding only on the Applicant and the Revenue in relation to the transaction for which it is sought.   The ruling in  Fidelity cannot possibly, as a matter of the plain intendment and meaning of Section 245S displace the binding character of the advance ruling rendered between the Petitioner and the Revenue. That apart, the Commissioner could not possibly have found fault with the Assessing Officer for having followed a binding ruling.  Where the Assessing Officer has followed a binding principle of law laid down in a precedent   which   has   binding   force   and   effect,   it   is   not   open   to   the Commissioner to exercise his revisional juri iction under Section 263. This principle was laid down in a judgment of the Calcutta High Court in Russell Properties Private Limited V/s. A. Choudhury, Additional Commissioner of Uploaded on - 21/08/2020 Income Tax, West Bengal2. In that case, the Tribunal had come to the

Rule is accordingly made absolute by quashing and setting aside the impugned notice dated 18 March 2010. In the circumstances of the case, there shall be no order as to costs. (J.P. Devadhar, J.) (Dr.D.Y. Chandrachud, J.) Uploaded on - 21/08/2020 Powered by TCPDF (www.tcpdf.org)