M/S. MISTRY LALJI NARSI DEVELOPMENT CORPORATION vs. THE ASSISTANT COMMISSIER OF INCOME TAX AND 2 ORS.

Rule.   The learned counsel appearing on behalf of the respondents waives service.  With the consent of the learned counsel, taken up for hearing and final disposal.

The   challenge   in   these   proceedings   under   Article   226   of   the Constitution   of   India   is   to   the   validity   of   a   notice   issued   by   the   Assistant Commissioner of Income Tax, 16(1), Mumbai seeking to reopen the assessment for assessment year 2003­04 in exercise of powers conferred by Section 148 of the Income Tax Act, 1961. 3. The assessee is a partnership firm, which is engaged in the business of development and  construction.   The  assessee  was  carrying  on development at Mistry Complex, J.B. Nagar, Andheri (East), Mumbai.  For assessment year 2002­03, a deduction under Section 80­IB(10) was claimed and allowed to the assessee in respect of project IIA.  The dispute before the Court in these proceedings pertains to assessment year 2003­04 in respect of which for project IIA and Project IIB, a deduction was sought under Section 80­IB(10).  An assessment order was passed under   Section   143(3)   on   30th  December   2005. The   Assessing   Officer,   while allowing the deduction under Section 80­IB(10) in respect of projects IIA and IIB noted that no deduction has been claimed for phases I and III, which were outside the time period prescribed by the statutory provision.  On 31st March 2009, a notice was issued to the assessee by the Assistant Commissioner of Income Tax, 16(1), Mumbai under Section 148 stating that there was reason to believe that the income Uploaded on - 21/08/2020 of the assessee in respect of which it was assessable to tax for assessment year 2003­04 has escaped assessment within the meaning of Section 147. Reasons were disclosed to the assessee for the reopening of the assessment on 28th April 2009 in pursuance of a request made on 20th April 2009. The sole ground which has been set up in the reasons disclosed to the assessee is that on 18th March 2009, the Joint Commissioner of Income Tax (CIB) – I & II, Mumbai had furnished an intimation that   the   claim   of   deduction   under   Section   80­IB   was   not   correct   since   the commencement certificate had been issued by the Mumbai Municipal Corporation on 24th July 1993 whereas a deduction under the provision is permissible only when the  undertaking  has commenced  construction after 1st  October 1998. On the ground that there was a wrong allowance of a deduction under Section 80­IB(10), it was stated that there was reason to believe that the correct income chargeable to tax   had   escaped   assessment.     Objections   were   filed   by   the   assessee   with   the Assistant   Commissioner   of   Income   Tax   on   8th  June   2009,   stating   that   the commencement certificate dated 24th  July 1993 upon which reliance has been placed by the revenue, pertained to an earlier project, in respect of which no deduction under Section 80­IB(10) has been claimed.  This, it was noted, has also been acknowledged by the Assessing Officer in para 3 of the original order of assessment.  The objections were disposed of by a speaking order furnished to the assessee on 17th  September 2009. The order disposing of the objections of the assessee   records   that   `the   Assessing   Officer   got   from   CIB   the   commencement certificate issued by Bombay Municipal Corporation indicating the date prior to 1st October 1998’.   On this ground, it has been held that the Assessing Officer had additional relevant material on the basis of which the Assessing Officer could justifiably   arrived   at   a   belief   that   the   income   had   escaped   assessment.     The Uploaded on - 21/08/2020 commencement certificate issued by the Municipal Corporation was stated to be a crucial factor in determining the deduction under Section 80­IB(10) and it has been alleged   that   the   assessee   had   furnished   wrong   information   in   the   course   of assessment proceedings.

In assailing the proceedings adopted by the Department to reopen the assessment for assessment year 2003­04, learned counsel appearing on behalf of the assessee submitted that: (1) During the course of the assessment proceedings a full disclosure   was   made   by  the   assessee   of   all  the  material   facts  bearing   on  the deduction   under   Section   80­IB(10);   (2)   The   assessee   had   disclosed   that   the deduction was being claimed only in respect of project II, for which commencement had taken place after 1st October 1998 and as a matter of fact there was no claim for deduction for projects I and II, which were not within the prescribed time period; (3) During the course of assessment, reliance was also placed upon a circular of the Central Board of Direct Taxes which clarifies that in an additional housing project an existing housing project site can qualify for deduction under Section   80­IB(10),   provided   it   is   taken   up   by   a   separate   undertaking   having separate books of accounts, so as to ensure that correct profits can be ascertained for the purposes of the Section; (4) The Assessing Officer had during the course of the original order of assessment under Section 143(3) appreciated the facts and circumstances arising out of the deduction claimed under Section 80­IB(10); and (5) There was no failure on the part of the assessee to disclose all the material facts relating to the claim for deduction under Section 80­IB(10) and consequently there was no basis for the exercise of the juri iction under Section 148 of the Act. Uploaded on - 21/08/2020

On the other hand it has been urged on behalf of the respondents that subsequent to the order of assessment, the first respondent had come in possession of   certificates   issued   by   the   Municipal   Corporation,   which   indicated   that   the projects in question had commenced before 1st October 1998 and thereby beyond the period prescribed under Section 80­IB(10).   The affidavit in reply which has been filed on behalf of the respondents states that the Joint Commissioner of Income Tax by his letter dated 18th March 2009 submitted information to the first respondent  in respect  of  the  claim  of  the  assessee  under  Section 80­IB.   The affidavit states that the Office of CIB submitted to the Assessing Officer relevant copies of the commencement certificates issued by the Municipal Corporation by a letter dated 23rd  September 2009. Based on this information received by the Assessing Officer on 18th  March 2009 and 23rd  September 2009, it was observed that the assessee had wrongly claimed the benefit of Section 80­IB(10) on the basis of wrong information provided during the assessment proceedings. It was on the basis of this that the first respondent claims to have formed a belief that the income had escaped assessment for assessment year 2003­04 and accordingly a notice was issued under Section 148. 6. Section 147 provides that if the Assessing Officer has reason to believe that any income chargeable to tax has escaped assessment for any assessment year, he may, subject to the provisions of sections 148 to 153, assess or reassess such income and also any other income chargeable to tax which has escaped assessment and which comes to his notice in the course of the proceedings under the section. The proviso to Section 148 however stipulates interalia that where an assessment under sub­section (3) of section 143 has been made, no action shall be taken after Uploaded on - 21/08/2020 the expiry of four years from the end of the relevant assessment year, unless any income chargeable to tax has escaped assessment by reason of the failure on the part of the assessee to disclose fully and truly all material facts necessary for his assessment, for that assessment year. In the  present case, it is common ground  that the  notice  for re­ assessment under Section 148 was issued on 31st  March 2009. This is after the expiry of four years from the end of assessment year 2003­04. The validity of the notice would, therefore, have to be depend on whether any income chargeable to tax had escaped assessment for assessment y ear 2003­04 by reason of the failure of the   assessee   to   disclose   fully   and   truly   all   material   facts   necessary   for     his assessment, for that assessment year.

Now it is an admitted position before the Court that the assessee has been granted the benefit of a deduction under Section 80­IB(10) for assessment year 2002­03 in respect of project IIA.   As already noted earlier, no claim for deduction was made in respect of project I since the initiation of the project was prior to 1st October 1998, which is the cut off date prescribed by Section 80­IB(10). For assessment year 2003­04, in the return filed by the assessee seeking a deduction under Section 80­IB(10) in respect of projects IIA and IIB, the net profit  in respect of these two projects was disclosed as Rs.77.77 lacs and an audit report of a Chartered Account under Section 80­IB was furnished.  The audit report contains inter alia a disclosure in Form 10CCB.   Item 8 of the form refers to the date of commencement of operation by the undertaking as 20th  December 1999 and 4th March 2002. Under Item 18Q, the date of approval by the local authority is Uploaded on - 21/08/2020 referred to as 20th  December 1999 and 4th  March 2002. During the course of assessment proceedings, the assessee filed with the Assessing Officer copies of the commencement certificates issued by the Municipal Corporation.  Item 18Q of Form 10CCB requires the assessee to attach copies of the approval by the local authority and   in   pursuance   thereof,   the   commencement   certificates   of   the   Municipal Corporation   were   disclosed.     During   the   course   of   hearing,   learned   counsel appearing   on   behalf   of   the   respondents   has   informed   the   Court   that   the commencement   certificates   were   duly   disclosed   to   the   Assessing   Officer.     The Assessing Officer, while passing the original order under section 143(3), inter alia made the following observations : “The   assessee­firm   a   partnership   firm   is   engaged   in   the business of development and building construction.  The assessee has claimed deduction u/s.80IB in respect of Phase­II of the project in respect   of   buildings   being   made   at   Mistry   Complex,   J   B   Nagar, Andheri (E), Mumbai.  No deduction u/s. 80IB has been claimed for Phase­I and III which are outside the prescribed time period.  During the   year,  sales   have   been  made   in  Project­IIA   and  IIB   (Shivam). While construction activities have taken place in Project­IIB (Shashi) and Project­III and WIP has been shown.”

Hence, the above observations of the Assessing Officer would establish his awareness of the fact that the claim of deduction under section 80­IB  by the assessee was in respect of phase II of the Project and that no deduction in respect of Phases I and III have been claimed on the ground that they were “outside the prescribed time period”.  The Assessing Officer noted that during the year sales had been made in project IIA and IIB.   The record before the Court also shows that during the course of assessment proceedings, the assessee had relied upon a circular of   the   Central   Board   of   Direct   Taxes   dated   4th  May   2001   clarifying   that   any additional   housing   project   on   an   existing   housing   project   site   can   qualify   for Uploaded on - 21/08/2020 deduction under Section 80­IB(10), subject to the fulfillment of certain conditions. For the purposes of the present case, it is not necessary for the Court to inquire into the merits of  the claim for deduction.  The question that arises for consideration is as to whether the conditions precedent to the exercise of the juri iction to reopen the   assessment  have   been  duly   established.   That  in   turn   would   depend   upon whether there was a failure on the part of the assessee to disclose fully and truly all necessary facts necessary for the assessment for the assessment year in question.

The   Notice   under   section   148   and   the   reasons   which   have   been disclosed to the assessee proceed on the basis that on 18th March 2009 the Joint Commissioner of Income Tax had furnished an intimation to the Assessing Officer that   since   the   commencement   certificates   have   been   issued   by   the   Municipal Corporation   on   24th  July   1993,   the   claim   for   deduction   under   section   80­ IB was not correct.  While disposing of the objections of the assessee, once again the only   material   upon   which   reliance   is  placed   is   a   copy   of   the   commencement certificate issued by the Municipal Corporation.   Now it is an admitted position before   the   Court   that   the   commencement   certificates   issued   by   the   Municipal Corporation were produced before the Assessing Officer during the course of the assessment proceedings.  This has been accepted by Counsel for the revenue in the course of his submissions.  The primary material consisting of the commencement certificates was, therefore, within the knowledge of the Assessing Officer.   The contention   of   the   assessee   has   been   that   though   the   original   commencement certificates   were   dated   24th  July   1993   and   12th  February   1994,   no   claim   of deduction has been made in respect of phase I of the Project, which relates to the commencement of construction activity prior to 1st October 1998. The case of the Uploaded on - 21/08/2020 assessee was that he was entitled to a deduction under Section 80­IB(10) in respect of that part of the construction, which commenced after 1st October 1998 and that this would constitute a separate project for the purposes of the Section as clarified by the circular of the Central Board of Direct Taxes.   The order of the Assessing Officer under Section 143(3) clearly reflects an awareness of the primary facts relating to the case.  Para 3 of the assessment order, which has been extracted in the earlier part of the judgment records that the assessee had claimed a deduction in respect of phase II of the Project in respect of the building being constructed on the land in question and that no deduction under the provision has been claimed for phases I and III `which are outside the prescribed time period’.  Therefore, there was a disclosure by the assessee of all the primary facts relating to the claim for deduction under Section 80­IB(10). There was an awareness on the part of the Assessing Officer of the circumstance that the claim for deduction was not made in respect of the construction which had commenced prior to October 1, 1998 which is the   time   prescribed   by   Section  80­IB(10).     Hence,  the   juri ictional   condition precedent to the exercise of powers to reopen an assessment beyond a period of four years namely, the failure of the assessee to disclose fully and truly all material facts necessary for the assessment has not been established.   Significantly, the reasons  which  have  been recorded  by the  Assessing   Officer   for  reopening  the assessment show that reliance is placed on a commencement certificate which it is now common ground before the Court was already on record before the Assessing Officer when the original order under Section 143(3) was passed. The reasons disclosed to the assessee state that copies of the commencement certificates were made available by the Joint Commissioner of Income Tax subsequent to the order of assessment under section 143(3).   Since the documents on the basis of which Uploaded on - 21/08/2020 assessment was sought to be reopened had already been furnished to the Assessing Officer in the course of the proceedings under Section 143(3), it cannot possibly be contended that the assessee had failed to disclose documents or the material facts.

Moreover, it is also common ground before the Court that a deduction has been granted under section 80­IB(10) to the assessee for assessment year 2002­2003. This statement of fact by the counsel appearing on behalf of the assessee has not been controverted by counsel for the revenue during the course of submissions.

We would, while concluding once again clarify that in the present case, we are not concerned with the question as to whether a deduction under Section   80­IB(10)   was   validly   granted   since   the   only   question   that   falls   for consideration is whether a case is made out for reopening of the assessment under the powers conferred by Section 148. 12. For the reasons aforementioned, we are of the view that recourse to the provisions of Section 148 read with Section 147 cannot be sustained.   The petition would, therefore, have to be allowed.  Rule is accordingly made absolute in terms of prayer clause (a) by setting aside the notice dated 31st March 2009. 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)