THE COMMISSIONER OF INCOME TAX - CENTRAL II MUMBAI vs. DEVFLOPMENT CREDIT BANK LTD.

Admit

The appeal under Section 260A of the Income Tax Act, 1961 arises out of an order passed by the Income Tax Appellate Tribunal on 15th January 2009, by CNR No : HCBM020138782009 Uploaded on - 21/08/2020 which the Tribunal held that the juri iction under Section 263 had not been validly exercised by the Commissioner of Income Tax. Hence, the appeal by the Revenue raises the following substantial question of law :­ “Whether the Tribunal was justified in holding that the initiation of proceedings under Section 263 was not justifiable, on the ground that the order of the Assessing Officer was not erroneous or prejudicial to the interests of the Revenue ?”

The assessee is a Bank.  In the present case, an order of assessment under Section 143(3), in relation to assessment year 2002­2003, was passed on 24th December 2004. In so far as it is material to this proceeding, the Assessing Officer, while dealing with a provision for depreciation on current investments noted that in the   computation   of   total   income   of   the   assessee,   depreciation   on   current investments was computed at Rs.6.22 crores.   The assessee was called upon to clarify the treatment of depreciation.  The assessee clarified that as in the past, it has been dealing in Government and other Approved Securities and at the end of the year, the stock of those securities constitutes the trading  stock.  This stand of the   assessee   –   Bank   has   been   accepted   by   the   Department   while   finalizing assessments in the past.  The assessee inter alia relied upon Circular No.665 issued by the Central Board of Direct Taxes (‘CBDT’), in which it was noted that the question as to whether a particular item of investment in securities constitutes stock in trade or a capital asset is a question of fact.  Banks are generally governed by instructions of the Reserve Bank of India with regard to classification of their assets and by accounting standards for investments.  The CBDT, therefore, decided that the Assessing Officers should determine on the facts and circumstances of each case, as to whether any particular security constitutes stock in trade or investment, taking Uploaded on - 21/08/2020 into account the guidelines issued by the Reserve Bank of India  in this regard from time­to­time.  The Assessing Officer concluded that according to the guidelines of the the Reserve Bank of India, banks were permitted to provide depreciation on investments   category­wise   after   considering   the   appreciation,   if   any,   in   that category.   Following the said direction devaluation in the value of securities was computed at Rs.6.22 crores  and provided in the accounts of the assessee.  However, while calculating taxable income the guidelines had not been followed to the extent that appreciation, as suggested by the Reserve Bank of India had been ignored.  In these circumstances, depreciation on current investment was allowed only to the extent computed in accordance with the guidelines of the Reserve Bank of India and booked in the amount of Rs.6.22 crores.  The claim of the assessee to the extent of Rs.10.81 crores in the computation was disallowed.

At this stage, it would be necessary to note that during the course of the   assessment  proceedings,  a   communication  was  addressed   by  the  Assessing Officer to the assessee on 20th  September 2004. The communication inter alia sought a disclosure of the following items, namely (i) Details of capital gains in the amount of Rs.1.62 crores deducted in the computation of business income; (ii) Details of securities sold during the year on which long term capital gain has been shown; and (iii) A break up of the investments held and value under each category as reflected in Schedule 17 forming part of the accounts of the assessee.   These details were sought in items 17, 18 and 20 of the aforesaid letter of the Assessing Officer.  In pursuance thereto, the assessee in its response furnished a break up of long term investments held in excess of one year on which capital gains of Rs.1.26 crores came to be computed separately.  The assessee also communicated a break Uploaded on - 21/08/2020 up of permanent investments and current investments held by the Bank.   The permanent investments were regarded as those being ‘held to maturity’ (HTM). The   current   investments   were   those   which   constitute   the   stock   in   trade. Consequently,   during   the   course   of   the   assessment   proceedings,   the   assessee supplied to the Assessing officer, in response to a specific query in that regard, details of investments which were held as permanent investments or those held to maturity   on   one   hand   and   those   which   on   the   other   hand   constitute   current investments or stock in trade.

On 26th March 2007, the Commissioner of Income Tax passed an order under Section 263(1), by which he set aside the assessment order and directed the Assessing Officer to re­frame the assessment denovo after furnishing to the assessee an opportunity and after conducting an enquiry on the following issues : “(i) Whether the capital gain of Rs.1,26,30,070/­ has been earned by the assessee on transactions related to investments held to maturity. (ii) Whether   the   depreciation   of   Rs.622.39   lakhs   allowed   on investments is only for those investments held as stock­in­trade and whether it is an allowable deduction. (iii) Whether long term capital loss of Rs.1,66,021/­ is to be allowed to be carried forward. (iv) Whether the profit on transfer of tenancy rights amounting to Rs.21,32,427/­ can be set off against long­term capital loss claimed on sale of Government securities mainly in the light of the   fact   that   sale   of   Government   securities   is   a   trading transaction and, therefore, long term capital loss cannot be set off against such trading income. (v) Whether  the  provisions  of section   70   are   applicable  in   this regard.” Uploaded on - 21/08/2020 Of the aforesaid issues, it would be noticed at the outset that (i) and (ii) above formed the principal bone of contention.  Both the counsel concede that the rest followed in consequence.  The Commissioner of Income Tax was of the view that the Assessing Officer failed to examine (i) Whether the capital gains of Rs.1.26 crores have been earned by the assessee on transactions related to investments held to maturity as claimed by the assessee; and (ii) Whether the depreciation of Rs. 622.39 lakhs claimed and allowed on investments is only for those investments held as stock­in­trade as claimed by the assessee.  The assessee, it may be noted, had contended that the capital gain of Rs.1.26 crores was earned from transactions relating to investments held to maturity and was, therefore, required to be treated as a long term capital gain.  The assessee had also urged that depreciation of Rs. 622.39 lakhs was incurred on investments held as stock­in­trade.  Consequently, the case   of   the   assessee   was   that   capital   gain   and   depreciation   was   referable respectively to two different classes of investments.

The Tribunal, on an appeal being filed by the assessee against the order of the Commissioner of Income Tax, held that the Assessing Officer had specifically called upon the assessee to furnish details with regard to the capital gain of Rs.1.26 crores in the computation of business income.  Moreover, a break up of the investments was called for by the Assessing Officer.  The Tribunal noted that all the details were furnished and, after they were considered by the Assessing Officer, an assessment order was passed under Section 143(3).  Hence, the Tribunal came to the conclusion that the Commissioner of Income Tax was not justified in exercising the suo­motu power of revision under Section 263. Uploaded on - 21/08/2020

A reading of the order passed by the Commissioner of Income Tax would show that the principal objection which the Revisional Authority expressed against the order of the Assessing Officer was an alleged failure of the Assessing Officer to examine;  firstly  whether the capital gain of Rs.1.26 crores has been earned by the assessee on transactions relating to investments ‘held to maturity’, and  secondly  whether   the   depreciation   of   Rs.622.39   lakhs   was   claimed   on investments which were held as stock­in­trade. Now from the material on record before the Court it is evident that the assessee, in response to a specific query of the Assessing Officer dated 20th  September 2004 supplied details of the long term investments held for a period in excess of one year which the assessee treated as investments held to maturity.  The profit on these investments was computed at Rs. 1.26   crores.     In   so   far   as   the   aspect   of   depreciation   of   Rs.622.39   lakhs   on investments   held   as   stock­in­trade   was   concerned,   the   assessee   had   similarly supplied to the Assessing Officer details of the current investments in response to the query of the Assessing Officer.  In addition, it would also have to be noted that, in pursuance of the order passed by the Commissioner of Income Tax under Section 263, an assessment order came to be passed on 28th December 2007. During the course of the assessment order, the Assessing Officer noted that the assessee has explained depreciation claimed against the investments held and classified as stock­ in­trade.  The explanation of the assessee in this connection was accepted and the Assessing Officer came to the conclusion that depreciation of Rs.622.39 lakhs has been claimed towards investments held and classified as stock­in­trade.  We have indicated this only as and by way of an illustration in aid of our finding that there Uploaded on - 21/08/2020 was no basis or justification for the Commissioner of Income Tax to invoke the provisions of Section 263. In the order of assessment, the Assessing Officer had after making an enquiry and eliciting a response from the assessee come to the

In these circumstances, for the reasons which we have set out herein above,   we   are   of   the   view   that   the   Tribunal   was   justified   in   coming   to   the