LOKHANDWALA CONSTRUCTION INDUSTRIES PVT.LTD. vs. DY. COMMISSIONER OF INCOME TAX CIRCLE 4(3)(1), MUMBAI AND ANR.

ORAL JUDGMENT : (PER : K. R. SHRIRAM, J.) 1 Petitioner is impugning the notice dated 30th March 2021 issued under Section 148 of the Income Tax Act, 1961 (the said Act) for A.Y. 2017-18 and the order dated 10th December 2021 rejecting petitioner’s objections. The subsequent notices issued have also been included in the petition. AVK 1/7 CNR No : HCBM020003782022 Uploaded on - 01/04/2022 Downloaded on - 31/10/2026 01:27:38

27-WP-1164-2022.doc 2 Admittedly, the re-opening has been proposed before the expiry of four years from the end of relevant assessment year, and therefore, even proviso to Section 147 will not apply. At the same time, it is settled that if an assessment has been completed under Section 143(3), re-opening cannot be proposed on the basis of change of opinion. In this case assessment under Section 143(3) has been completed. Let us now examine whether the notice is sustainable. 3

We have considered the reasons recorded and we are satisfied that the re-opening proposed is on the basis of change of opinion. Two issues are raised in the reasons for reopening. The first issue is, petitioner has, in the profit and loss account and balance sheet, shown closing finished goods of Rs.54,68,37,517/- and out of this the value of unsold flats was shown at Rs.54,64,17,000/- for two projects which has not been offered to tax under the head ‘Income from house property’ as held by the Delhi High Court and ITAT Ahmedabad. The second issue is, that out of 12 flats sold by petitioner, AVK 2/7 Uploaded on - 01/04/2022 Downloaded on - 31/10/2026 01:27:38

27-WP-1164-2022.doc for 9 flats market value is more than the agreement value and therefore, provisions of Section 43CA(1) of the Act applies. 4

As regards the first issue, identical reasons were recorded for A.Y.2016-17 and this Court was pleased to pass the order dated 27th January 2022 in Writ Petition No.102 of 2022. Paragraph 2 of the said order reads as under :

“2. Paragraph No.1 of the order dated 10th January, 2022 reads as under :

27-WP-1164-2022.doc order but still relying on Aaroni Commercials Ltd. vs. Deputy Commissioner of Income-tax-2(1) (2014) 44 taxmann.com 304 (Bombay) submitted that once a query has been raised and it has been replied to, the Assessing Officer is deemed to have applied his mind and considered the same even if that issue has not been discussed in the assessment order.” 5 This Court, in paragraph 4 of the said order dated 27th January 2022 in Writ Petition No.102 of 2022 has held as under : “ We have to note at the outset that the ITAT order is not binding on this court. Secondly, the judgment/order of the Delhi High Court relied upon for the reasons for re-opening has been reported in (2013) 213 Taxman 0143. Therefore, it is a judgment of 2013 or earlier. The assessment order in this case has been passed on 20th December, 2019 and the query on this issue has been raised on 19th October, 2019 and replied by petitioner vide its letter dated 14th November, 2019 and 12th December 2019. Therefore, the Assessing Officer had benefit of the judgment of the Delhi High Court relied upon by the Assessing Officer wanting to re-open the assessment but still did not find anything wrong in the case made out by petitioner and proceeded to pass the assessment order.” 6 On the second issue of market value being more than the agreement value and applicability of Section 43CA(1) of the Act, AVK 4/7 Uploaded on - 01/04/2022 Downloaded on - 31/10/2026 01:27:38

27-WP-1164-2022.doc Commissioner of Income-tax -2(1)1 once a query is raised during assessment proceedings and assessee has replied to it, it follows that the query raised was a subject matter of consideration of the Assessing Officer while completing the assessment. It is not necessary that an assessment order should contain reference and/or discussion to disclose its satisfaction in respect of the query raised. In this case, during the original assessment proceedings, a notice dated 19th October 2019 was issued under Section 142(1) of the Act by which petitioner was called upon to furnish copies of Index II(s) of three flats sold during the year. Petitioner responded by its letter dated 14th November 2019 and provided copies of Index II of flats sold during the year. Therefore, it is abundantly clear that the second issue relating to 1 (2014) 44 taxmann.com 304 (Bombay) AVK 5/7 Uploaded on - 01/04/2022 Downloaded on - 31/10/2026 01:27:38

27-WP-1164-2022.doc nine flats out of the twelve flats mentioned in the reasons for reopening was a subject of consideration of the Assessing Officer while completing the assessment. There can be no doubt in the present facts that the subject matter of the market value of nine flats as against the agreement value was a subject matter of consideration by the Assessing Officer. It would, therefore, follow that the reopening of the assessment for this reason is merely on the basis of change of opinion of the Assessing Officer. As held in Aaroni Commercials Ltd. (supra) this change of opinion does not constitute justification and/or reasons to believe that income chargeable to tax has escaped assessment. 7 In the circumstances, we allow the petition in terms of Prayer Clause (a) which reads as under : “(a) That this Hon’ble Court may be pleased to issue a Writ of Certiorari or a Writ in the nature of Certiorari or any other appropriate Writ, order or direction, calling for the records of the Petitioner’s case and after going into the legality and propriety thereof, to quash and set aside the said (i) reopening Notice dated 30th March, 2021 u/s 148 AVK 6/7 Uploaded on - 01/04/2022 Downloaded on - 31/10/2026 01:27:38

27-WP-1164-2022.doc for A.Y. 2017-18 (Exh. A), (ii) the impugned order dated 10/12/2021 being (Exh “B”) and (iii) Notice u/s 143(2) dated 29/12/2021 being (Exh “C”).” 8 Petition is disposed.

(N. R. BORKAR, J.) (K. R. SHRIRAM, J.) AVK 7/7 Uploaded on - 01/04/2022 Downloaded on - 31/10/2026 01:27:38 Powered by TCPDF (www.tcpdf.org)