DISHMAN PHARMACEUTICALS & CHEMICALS LIMITED vs. THE DEPUTY COMMISSIONER OF INCOME TAX (OSD)

ORAL JUDGMENT (Per: HONOURABLE MS.JUSTICE HARSHA DEVANI)

SCA/29122/2007 2/7 issued   under   section   148   of   the   Income   Tax   Act,   1961   (hereinafter referred to as “the Act”) whereby the   respondent seeks to reopen the assessment of the petitioner for the assessment year 2000­01. 2. The petitioner, a public limited company, filed its return of income on 30th November 2000 declaring an income of Rs.69,55,240/­. In the statement of income filed along with the return of income as also in the report in Form 10CCAC, the  petitioner stated  the amount of deduction   claimed   under   section   80HHC   of   the   Act   along   with   the working   thereof.   The   assessment   came   to   be   framed   under   section 143(3) of the Act on 28th  March 2003, wherein, while calculating the deduction under section 80HHC of the Act the Assessing Officer did not grant deduction under section 80HHC of the Act on the income from Duty Entitlement Pass Book licences (hereinafter referred to as “DEPB licences”).   The   assessee   carried   the   matter   in   appeal   before   the Commissioner (Appeals), who vide order dated 24th  July, 2003 partly allowed the appeal of the petitioner by allowing the claim for deduction under section 80HHC of the Act on the income from DEPB licences. The respondent   went   in   appeal   against   the   order   of   the   Commissioner (Appeals) before the Income Tax Appellate Tribunal which was pending for adjudication at the relevant time.

SCA/29122/2007 3/7 rejected vide order dated 8.10.2007, giving rise to the present petition.

SCA/29122/2007 4/7 the  assessee   had failed  to  disclose  fully  and  truly  all  material  facts necessary for assessment, the court held that it was obvious  that when the assessee had filed its return in 1983, it could not assume that such a legislative amendment was going to be made in the year 1986 with retrospective effect from the year 1974. Therefore, by no  stretch of imagination could it be said that in the year 1983 when the assessee had filed the return claiming investment allowance on the capitalization of interest paid after the date on which the machinery was installed and put to use, the assessee had failed to disclose all material facts.

SCA/29122/2007 5/7 on the part of the petitioner to disclose fully and truly all material facts necessary for its assessment for the assessment year under consideration. Such   satisfaction   should   be   reflected   in   the   reasons   recorded   for reopening the assessment. It may, therefore, be germane to refer to the reasons recorded by the Assessing Officer which read thus: “The assessee company filed its return of income declaring total income at Rs.269,55,240/­ on 30/11/2000 under normal provision of the IT Act. The assessee has shown book profit u/s 115JA of the Act of Rs.100,11,622/­. In the return assessee had claimed deduction u/s chapter VI­A as under: 80G Rs.62,500/­ 80HHC Rs.711,09,051 Further it is also noticed that in the computation of the deduction u/s 80 HHC of the IT Act, assessee claimed deduction u/s 80HHC which include deduction claimed @ 90% on Export incentives totaling to Rs.49,24,297/­. Further, total export turnover for the period is Rs.63,70,68,125/­ i.e. more than Rs.10 Crores. Sec. 80HHC of the I.T. Act is amended by the Taxation Laws (Amendment) Act, 2005. As per the new law, export incentives received by the assessee is not to be included as part of deduction, if the assessee fails to prove that the rate of DEPB/DFRC was less than that of Duty Draw back available to the assessee. Since there is nothing on record which shows that the assessee has fulfilled the conditions laid down by amended provisions of section 80HHC, the case requires to be reopened u/s 147 of the Act for necessary verification. It is pertinent to  mention that  during the  assessment proceeding for A.Y.2003­04 assessee failed to fulfil the provision of amended section 80HHC and addition were made regarding his claim of DEPB. In view of the above facts I have reason to believe that the deduction claimed on export incentive of Rs.49,24,297/­ has escaped assessment. Hence, Notice u/s. 148 is to be issued.”

SCA/29122/2007 6/7 there is not even a whisper to suggest that there is any failure on the part of the petitioner to disclose fully and truly all material facts. All that is stated therein is that in terms of the amendment of section 80HHC  by the Taxation Laws (Amendment) Act, 2005, export incentives received by the assessee could not be included as part of deduction, if the assessee fails to prove that the rate of DEPB/DFRC was less than that of Duty Drawback available to the assessee. In fact, according to the Assessing Officer since there is nothing on record which shows that the assessee has fulfilled the conditions laid down by the amended provisions of section 80HHC, the case is required to be reopened under section 147 of the Act for necessary verification. Thus, in essence and substance, it appears that the Assessing Officer seeks to reopen the assessment for the purpose of verification as to whether or not the petitioner has fulfilled the conditions laid down by the amended provisions of section 80HHC. However, in the entire reasons recorded, there is no assertion that there is any failure on the part of the petitioner to disclose fully and truly all material facts. Such assertion is only found in the order disposing of the objection, which too is only to the effect that the assessee has failed to disclose fully and truly all material facts as per the amended provisions of section 80HHC of the Act. Now, when the petitioner filed its return of income, the amended provisions of section 80HHC of the Act had not been brought on the statute book. The law requires the assessee to file returns in accordance with the existing laws, and does not and cannot expect the assessee to be a soothsayer anticipating future amendments made   in   the   enactment   and   file   its   return   accordingly.   Under   the circumstances, the very basis for reopening, viz. that the assessee had not filed its return according to the amended provisions of section 80HHC is fallacious.

SCA/29122/2007 7/7 of this Court in the case of Denish Industries Ltd v. I.T.O. (supra). As rightly   contended   by   the   learned   counsel   for   the   petitioner,  at   the relevant time when the petitioner filed its return of income for the assessment year 2000­01, it could not have assumed that section 80HHC was going to be amended in the year 2005 and file its return accordingly. Under   the   circumstances,   the   contention   put   forth   on   behalf   of   the respondent that the petitioner by not filing its return in terms of the amended provisions of section 80HHC of the Act had failed to disclose fully and truly all material facts deserves to be stated only to be rejected. When the amended provisions of section 80HHC of the Act were not in existence at the relevant time when the return came to be filed, no such failure can be attributed to the assessee.