HYNOUP FOOD AND OIL INDUSTRIES LTD vs. JT COMMISSIONER OF INCOME TAX

Date : 17/07/2008 ORAL JUDGMENT (Per : HONOURABLE MR.JUSTICE K.A.PUJ) Since all these petitions are filed by the same Assessee, i.e. Hynoup Food & Oil Industries Limited, and since the common issue regarding reopening of assessment under Section 147 of the Income Tax Act, 1961 (hereinafter referred to as “the Act”) is involved and since all these matters are heard together, they are being disposed of by this common judgement and order.

SCA/7336/1998 3/28 reopening of assessment was issued by the respondent on 29.07.1998, i.e. beyond a period of four years from the end of the Assessment Year 1990­91, that is, on 31.03.1991. On receipt of the reasons recorded by the Assessing Officer for reopening of the assessment, the petitioner has filed the present petition, praying for quashing and setting aside the notice   of   reopening.   The   petition   was   admitted   by   this   Court   on 23.09.1998 and interim relief was granted in terms of paragraph 12(C) of the petition, whereby status quo was ordered to be maintained during pendency and final disposal of the petition.

SCA/7336/1998 4/28 the order of status quo was passed and it was ordered to be maintained during pendency and final disposal of the petition.

SCA/7336/1998 5/28 quo was passed and directed to be maintained during pendency and final disposal of the petition.

SCA/7336/1998 6/28

SCA/7336/1998 7/28 respectively. In course of the assessment proceedings for the Assessment Year 1994­95, the  issue  regarding the  eligibility  of deduction   under Sections 80HH and 80I was examined and it was seen on appraisal of the activities carried out by the assessee, i.e. refining of various oil that the same does not amount to manufacture or production of article as per the requirement of provisions of Sections 80HH and 80I of the Act. These business   activities   carried   out   by   the   assessee   merely   amount   to processing as no new article was being manufactured or produced by the assessee and there was no change in the identity or form of the ultimate product in the processing of refining of the oil as the cotton seed oil or groundnut oil remained the same even after the process of refining the only difference being the earlier oil being not refined and the subsequent oil being known as refined oil. The Assessing Officer has also considered certain judicial pronouncements and quoted in the reasons recorded. It was further observed by the Assessing Officer that on examination of records for the Assessment Year 1992­93 in connection with ongoing assessment proceedings for the Assessment Year 1994­95, it was found that the assessee was allowed deduction under Sections 80HH and 80I on trading income of soap stock.   The assessee was not entitled to deduction   under  Sections   80HH  and  80I.   The  Assessing   Officer  had reason to believe that the deduction was wrongly granted in the earlier Assessment   Years   and   hence,   the   assessments   are   required   to   be

SCA/7336/1998 8/28 reopened. Over and above this, it was also observed by the Assessing Officer that as per the rule prescribed in Appendix­I to Rule 5, the motor buses and motor lorries not used in the business of running them on hire are included in block of machinery and plant on which depreciation under Section 32 of the Act is admissible at the  rate of  25%  from Assessment   Year   1988­89   onwards.   The   assessee   has   claimed depreciation at 40% on transportation vehicles used in its own business and not in the business of running them on hire. This has resulted in excess depreciation allowance. On these facts, he had reason to believe that   income   chargeable   to   tax   has   escaped   assessment   within   the meaning   of   provisions   of   Section   147   as   excessive/inadmissible deduction and allowance have been allowed. On these facts, the notices were issued for Assessment Years 1990­91, 1991­92 and 1992­93. 5. While recording the reasons for the Assessment Year 1994­ 95, on 6th October, 2000, the Assessing Officer has observed that in this case,   the   assessment   has   been   finalised   on   143(3)   on   31.03.1997 determining   total   income/loss   at   Rs.2,82,60,150/­.   On   further verification of the records, it was found that the assessee had claimed depreciation at 40% on Rs.18,73,318/­ and at  20% on Rs.19,64,023/­ on transport vehicles, which were used in its own oil business, not in the business of running them on hire. The depreciation allowable under

SCA/7336/1998 9/28 these   circumstances   is   at   25%   for   the   vehicles   used   for   the   period exceeding six months and 12.5% for the period less than six months. The depreciation   allowed   in   the   assessment   order   under   Section   143(3) resulted in excess allowance of depreciation by Rs.4,28,298/­ resulting in short levy of tax amounting to Rs.4,23,586/­, including interest under Section 234B of Rs.1,77,315/­.

SCA/7336/1998 10/28 1993­94. He has, therefore, submitted that the issue is squarely covered in   favour   of   the   assessee   even   on   merits   and   hence,   there   is   no justification for issuance of notice under Section 148 of the Act.

SCA/7336/1998 11/28 held to be legal or valid. Even for Assessment Year 1992­93, for which the notice of reopening was issued within a period of four years, he has submitted that even if it is assumed that notice of reopening is valid, looking to the peculiar facts of the present case, the Court should not uphold the said notice in view of the decision of the Bombay High Court reported at 33 ITR 681. 7. So far as Assessment Year 1994­95 is concerned, Mr. S. N. Divetia, learned Counsel appearing for the petitioner, has submitted that there is no reason to form a belief that the petitioner's income for the Assessment Year 1994­95 has escaped assessment, much less on account of failure or omission on the part of the petitioner to disclose fully and truly all material facts for the purpose of assessment. He has further submitted that there is nothing on record of the Assessing Officer to hold a belief that depreciation on the transport vehicle was wrongly allowed at 40% on Rs.18,73,318/­ and 20% on Rs.19,64,023/­. There is no new fact or any information which has come to the notice of the Assessing Officer. It is merely a change of opinion on the part of the Assessing Officer which cannot justify reopening of the assessment by issuance of the impugned notice. He has further submitted that the assessment of the petitioner has been completed in sub­section 3 of Section 143 of the

SCA/7336/1998 12/28 Act on 31.03.1997 and the impugned notice having been issued after a period of four years from the end of the Assessment Year, i.e. after 31.03.1995, the conditions laid down under the proviso to Section 147 for issuance of the impugned notice are not satisfied.

SCA/7336/1998 13/28 of  depreciation on truck. He has, therefore, submitted that these facts were well within the knowledge of the Assessing Officer at the time of framing of the assessment for the Assessment Year 1994­95. There is another reason to show that the respondent was fully aware and had applied his mind to the allowability of depreciation at a higher rate. It is clear from the copy of the reasons recorded for reopening of assessment for   the   Assessment   Year   1992­93   that   the   point   relating   to   higher depreciation, which is the subject matter for the impugned notice and reassessment,   was   under   consideration   before   the   respondent   and further that the said reasons were recorded by the Assessing Officer on 26.03.1997, whereas the present assessment for the Assessment Year 1994­95   has   been   completed   by   the   same   Assessing   Officer   on 31.03.1997. Thus, it can hardly be said that there was any omission or failure on the part of the petitioner to disclose these facts and that the Assessing Officer was not aware about it.

SCA/7336/1998 14/28 is academic in nature, in the sense that whether the depreciation is allowed   at   40%   or   at   any   other   rate,   the   assessee   does   not   get depreciation more than actual costs and by now full depreciation would have been exhausted and thus, the department does not get anything more by way of tax over a period of time.  He has, therefore, submitted that the reassessment would result in avoidable arithmetic exercise and paper work for all the years involved. Since the impugned notice is absolutely   without   jurisdiction   and   patently   bad   in   law,   the   same deserves  to be quashed.

SCA/7336/1998 15/28 be quashed.

SCA/7336/1998 16/28 finding was that the assessee ­company had fully and truly disclosed all material facts necessary for computing the depreciation allowance in the course of the original assessments completed under Section 143(3) itself, the period of limitation applicable to the reopening for these two years would be a period of four years prescribed in the proviso to Section 147. The reassessments for the assessment years 1992­93 and 1993­94 were clearly barred by limitation.

SCA/7336/1998 17/28

discussion as to whether the assessee is manufacturer of any article or thing and whether it is eligible for deductions under Sections 80HH and 80I of the Act. The Assessing Officer had allowed deductions to the assessee without analysing the facts of the case and ratios of similar cases decided by various High Courts and Supreme Court. The Assessing Officer has allowed deductions to the assessee mechanically and not a single line was written in the assessment order about the eligibility of the claim. Similarly, the  Assessing  Officer  has  allowed deductions  under Sections 80HH and 80I to the assessee in the Assessment Year 1992­93 on trading income from soap stock. The assessee is not entitled to the deductions under Sections 80HH and 80I and yet the Assessing Officer allowed the same without verifying the claim. He has further submitted

SCA/7336/1998 18/28 that in the Assessment Year 1992­93, it is seen that as per the rules prescribed in Appendix­I to Rule 5, motor buses and motor lorries not used in the business of running them on hire, are included in the group of machinery and plant on which depreciation under Section 32 of the Act is admissible at the rate of 25% from Assessment Years 1988­89 onwards.   The   assessee   has   claimed   depreciation   at   40%   on transportation vehicles used in its own business and not in the business of   running   them   on   hire.   This   has   resulted   in   excess   depreciation allowance of Rs.3,73,892/­. These facts were noticed by the Assessing Officer while finalising the assessment for the Assessment Year 1994­95 and hence, the notice under Section 148 was issued to the assessee on 26.03.1997 as income chargeable to tax has escaped assessment within the meaning of proviso to Section 147 of the Act. Mr. Bhatt has further submitted that when the issue was not examined, it cannot be said that the Assessing Officer has formed any opinion on the same issue.

SCA/7336/1998 19/28 production   before   the   Assessing   Officer   of   account   books   or   other evidence from which  material evidence could with due diligence have been discovered by the Assessing Officer will not necessarily amount to disclosure within the meaning of the provisions of Section 147. He has further submitted that Clause (c) of Explanation 2 to Section 147 makes it clear that for the purposes of Section 147, where an assessment has been made, but, (i) income chargeable to tax has been undercharged; or (ii) such income has been assessed at   too low a rate; or (iii) such income has been made the subject of excessive relief under this Act; or (iv) excessive loss or depreciation allowance or any other allowance under this Act has been computed, shall also be deemed to be cases where income chargeable to tax has escaped assessment. So, since the assessee has claimed the reliefs under Sections 80HH and 80I and has also claimed depreciation at a higher rate, the income chargeable to tax has escaped assessment within the meaning of Clause (c) of Explanation 2 to Section 147 of the Act and hence, the notice of reopening was rightly issued by the Assessing Officer.

SCA/7336/1998 20/28 masonry working, the Income­tax Officer could reasonably be said to have material to form the belief that there was under­assessment owing to the failure or omission on the part of the appellant to disclose fully and truly all material facts. It was further held that the Income Tax Officer could have in the original assessment proceedings found out the correct position  by further probing did not exonerate the appellant from the duty to make a full and true disclosure of material facts.

SCA/7336/1998 21/28 Officer to issue a notice under Section 34(1)(a), the High Court is only concerned to decide whether the conditions which invested the Income Tax Officer with power to reopen the assessment did exist. It is not within the province of the High Court to record a final decision about the failure   to   disclose   fully   or   truly   all   material   facts   bearing   on   the assessment and consequent escapement of income from assessment of tax.

SCA/7336/1998 22/28 Assessment   Years   and   the   assessment   orders   passed   under   Section 143(3)   of   the   Act   and   having   considered   the   relevant   statutory provisions as well as the authorities cited before the Court, we are of the view that the core issue that is to be decided by us is as to whether there is any omission or failure on the part of the assessee to disclose all material facts fully and truly for the relevant assessment years. We are also called upon to decide as to whether the reasons recorded by the Assessing Officers empower them to assume the  jurisdiction for issuance of the notices to frame  the reassessment orders for the relevant years under Section 143(3), read with Section 147   of the Act. Before we decide these issues, it is relevant to note here that this Court has passed an order on 3rd July, 2008 in Special Civil Application No.7335 of 1998. After perusing the reasons recorded by the Assessing Officer on 21st January, 1998, which are produced before the Court along with the affidavit dated 3rd July, 2008, the Court observed that on going through the reasons recorded it is noticed that the reasons have been recorded and signature appended by one Mr. R.P. Meena, Assistant Commissioner of Income Tax, Central Circle­1(2), Ahmedabad while the impugned notice (Exh.I) dated 29.07.1998 has been issued by one Mr. Ramesh Chander. The Court, therefore, asked the learned Standing Counsel to verify the records of the respondent­Department and state whether the officer, who has issued the notice under Section 148 of the Act, has

SCA/7336/1998 23/28 recorded his satisfaction as to escapement of income, or whether there is any noting to suggest that the successor officer has agreed with the reasons   recorded   by   the   predecessor   officer.   While   issuing   such directions, the Court observed that the aforesaid exercise is necessitated in light of the opening portion of Section 147 of the Act which stipulates that action may be initiated if Assessing Officer “has reason to believe” that   any   income   chargeable   to   tax   has   escaped   assessment   for   any Assessment Year. When this provision is read in conjunction with section 148(2) of the Act which mandates that the Assessing Officer shall, before issuing any notice under Section 148 of the Act, record his reasons for issuing the notice. It is, therefore, clear that the Officer recording the reasons   under   Section   148(2)   and   the   Officer   issuing   notice   under Section 148(1) has to be the same person. The form of the notice itself indicates that the authority has to record “whereas I have reason to believe   that  ...   income  liable  to   tax   for  the   assessment   year   ...   has escaped assessment within the meaning of Section 147 of the Income­ Tax Act, 1961.” The Court was, therefore, of the prima facie view that  a successor officer cannot issue notice under Section 148 of the Act on the basis of the satisfaction recorded by the predecessor officer because the reason to believe has to be of the officer concerned, viz. the officer issuing the notice under Section 148 of the Act. Nothing has come on the record to indicate that the officer, who has issued the notice under

SCA/7336/1998 24/28 Section 148 of the Act, has recorded his satisfaction as to escapement of income. We are, therefore, of the view that so far as Assessment Years 1990­91 and 1991­92 are concerned, the Officer, who has issued the notice under Section 148 of the Act, is different than the officer, who has recorded the reasons, and hence, the notices for both these years are held to be invalid and deserve to be quashed on this solitary ground.

SCA/7336/1998 25/28 deductions under Sections 80HH and 80I was allowed, stating that the assessee was treated as a manufacturing concern in view of the CIT (A)'s decision given in the Assessment Years 1987­88 and 1989­90 and no second   appeal   was   filed   against   the   order   of   the   CIT   (A)   by   the Department before the Income Tax Appellate Tribunal. Even otherwise, from   the   reasons   recorded,   it   appears   that   during   the   course   of assessment proceedings for the Assessment Year 1994­95, the Assessing Officer had come to knowledge that the assessee is not entitled to the relief under Sections 80I and 80HH and that the Assessee has claimed depreciation at a higher rate and therefore, the reasons were recorded on 26th March, 1997 for Assessment Year 1992­93 and 21st January, 1998 for Assessment Years 1990­91 and   1991­92. Despite these facts, the claim of the assessee was allowed by the Assessing Officer while framing the   assessment  for   the   Assessment   Year   1994­95   on   31.03.1997. It, therefore, becomes clear that there was no omission or failure on the part of the assessee to disclose all material facts fully and truly. At the most,   it   is   merely   a   change   of   opinion   which   cannot   empower   the Assessing Officer to issue the notice of reopening under Section 148 of the Act beyond the period of four years.

SCA/7336/1998 26/28 contained factual errors as the assessee has not claimed depreciation at the rate of 40%. The assessee has claimed the depreciation at the rate of 33.33% , which is the relevant rate prescribed under the first schedule. The decisions of the Honourable Supreme Court   relied upon by Mr. Bhatt would not render any assistance to the Revenue in view of the fact that the assessment year involved in the case before the Honourable Supreme  Court  was  the   Assessment   Years  1955­56   to  1962­63. The provisions with regard to depreciation are different and the assessee was supposed to disclose the relevant details. However, there was a change in the provisions in the subsequent years and in the subsequent years, there was no obligation on the assessee to give such details along with the return of income. We are, therefore, of the view that looking to the statutory provisions and well settled position in law, there is no case for the revenue to issue the notices under Section 148 of the Act for the Assessment   Years   1990­91,   1991­92   and   1994­95   as   they   are, admittedly, beyond the period of four years. These notices are, therefore, quashed.

SCA/7336/1998 27/28 (Appeals), the claim regarding Sections 80HH and 80I was allowed by him.   He   took   different   view   only   because   of   the   fact   that   another Assessing Officer during the course of the Assessment Year 1994­95 made an inquiry and took a different view that the Assessee is not entitled to the relief  under Sections 80HH and 80I. This would amount to a change of opinion on the same facts, which were available before the   Assessing   Officer.   Such   a   change   of   opinion   would   not   confer jurisdiction on the Assessing Officer to issue the notice under Section 148 of the Act. Even otherwise, there is some force in the argument of Mr. Shah that ultimately, the assessee is entitled to claim depreciation equivalent to the costs of the article, where in a given year, the rate applicable   is   25%   or   40%.   However,   in   the   subsequent   years,   the depreciation   could   be   allowed   and   in   no   case,   more   than   100% depreciation will be allowed to the assessee. It is, therefore, clear that only for the limited purpose, if the notices are issued under Section 148 of the Act, its validity cannot be upheld. The Court derives support from the   observations   made   by   the   Bombay   High   Court   in   the   case   of Commissioner of Income­Tax, Delhi, Ajmer, Rajasthan and Madhya Bharat vs. Nagri Mills Co. Ltd., [33 ITR 681], wherein it is observed that “we have often wondered why the Income Tax Authorities, in a matter such as this,  where the  deduction  is obviously  a  permissible deduction under the Income Tax Act, raise disputes as to the year in

SCA/7336/1998 28/28 which deduction should be allowed. The question as to the year in which a deduction is allowable may be material when the rate of tax chargeable on the assessee in two different years is different, but, in the case of income of a company, tax is attracted at a uniform rate  and whether the deduction in respect of bonus was granted in the assessment year 1952­ 53 or in the assessment years corresponding to the accounting year 1952, that is in the assessment year 1953­54, should be a matter of no consequence to the Department and one  should have thought that the Department could not fritter away its energies in fighting matters of this kind”. These observations are equally applicable to the claim regarding depreciation. We are, therefore, of the view that the notice of  reopening issued for the Assessment Year 1992­93 is also not held to be valid.