JVD TOURS AND TRAVELS PVT LTD vs. INCOME TAX DEPARTMENT

PDF · subscribers
W.P.(C)/400/2025HC DelhiDLHC01100545202414 January 2025Bench: HON'BLE MR. JUSTICE TUSHAR RAO GEDELA,HON'BLE THE ACTING CHIEF JUSTICE3 pages
AI SummaryAllowed

What did the High Court hold?

The Delhi High Court held that the notice dated 08.04.2024, issued under Section 148 of the Income Tax Act, 1961, for AY 2017-18, is barred by limitation. The Court relied on its own decision in Manju Somani v. Income Tax Officer Ward-70(1) & Ors and the Supreme Court's judgment in Union of India & Others v. Rajeev Bansal. The reasoning was that the period of six years from the end of the relevant assessment year (AY 2017-18) expired on 31.03.2024. As the impugned notice was issued after this date, it was considered to be beyond the permissible time limit for reopening the assessment under the applicable provisions of the Act, as interpreted by the Supreme Court. The Court found that the proviso to Section 149(1)(b) limits the retrospective operation of Section 149(1)(b) of the new regime to protect assessees. The impugned notice was set aside, and the petition was allowed. No other issues were expressly left undecided.

What were the facts?

The petitioner, JVD Tours and Travels Pvt Ltd, filed a writ petition before the Delhi High Court challenging a notice dated 08.04.2024 issued under Section 148 of the Income Tax Act, 1961, for Assessment Year (AY) 2017-18. The petition also challenged the notice issued under Section 148A(b) and the order passed under Section 148A(d) of the Act, which preceded the Section 148 notice. The petitioner argued that the issuance of the Section 148 notice was barred by limitation. The respondent, Income Tax Department, concurred with this view.

What were the issues?

1. Whether the notice dated 08.04.2024 issued under Section 148 of the Income Tax Act, 1961, for AY 2017-18 is barred by limitation, concerning the time limits prescribed under the Act for reopening assessments. Assessee's contention: The petitioner argued that the issue is covered by the decision of the Delhi High Court in Manju Somani v. Income Tax Officer Ward-70(1) & Ors and the Supreme Court in Union of India & Others v. Rajeev Bansal. Specifically, they relied on the Supreme Court's interpretation of the proviso to Section 149(1)(b) of the Act, which limits the retrospective operation of the new time limits for reopening assessments. The petitioner contended that the period of six years from the end of AY 2017-18 expired on 31.03.2024, making the notice issued thereafter time-barred. Revenue's contention: The learned counsel for the respondent concurred with the petitioner's view that the notice is barred by limitation.

Which sections of the Income-tax Act were involved?

Section 148,Section 148A,Section 149(1)(b)

AI-generated summary — verify with the full judgment below

$~82 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 400/2025

JVD TOURS AND TRAVELS PVT LTD

.....Petitioner

Through: Mr. Chanderkant Tyagi, Advocate

versus

INCOME TAX DEPARTMENT

.....Respondent

Through: Mr. Siddhartha Sinha, SSC.

CORAM:

HON'BLE THE ACTING CHIEF JUSTICE

HON'BLE MR. JUSTICE TUSHAR RAO GEDELA

O R D E R %

14.01.2025 CM APPL. 2062/2025 1. Exemption allowed subject to all just exceptions. 2. The application stands disposed of. W.P.(C) 400/2025 & CM APPL. 2063/2025 (Stay) 3. The petitioner has filed the present petition, inter alia, impugning a notice dated 08.04.2024 (hereafter the impugned notice) issued under Section 148 of the Income Tax Act, 1961 (hereafter the Act) for the assessment year (AY) 2017-18. 4. The petitioner also impugns the notice issued under Section 148A(b) of the Act, and the order passed under Section 148A(d) of the Act prior to the issuance of the impugned notice. 5. The learned counsel appearing for the petitioner submits that the issue stands covered by the decision of this Court in Manju Somani v. Income This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/07/2025 at 21:05:41

Tax Officer Ward-70(1) & Ors: Neutral Citation: 2024:DHC:5411-DB. 6. The learned counsel also referred to the decision of the Supreme Court in Union of India & Others v. Rajeev Bansal : 2024 SCC OnLine SC 2693 and drew the attention of this Court to the following passages from the said judgment: “46. The ingredients of the proviso could be broken down for analysis as follows: (i) no notice under Section 148 of the new regime can be issued at any time for an assessment year beginning on or before 1 April 2021; (ii) if it is barred at the time when the notice is sought to be issued because of the “time limits specified under the provisions of” 149(1)(b) of the old regime. Thus, a notice could be issued under Section 148 of the new regime for assessment year 2021-2022 and before only if the time limit for issuance of such notice continued to exist under Section 149(1)(b) of the old regime. ***

***

*** 49. The first proviso to Section 149(1)(b) requires the determination of whether the time limit prescribed under Section 149(1)(b) of the old regime continues to exist for the assessment year 2021-2022 and before. Resultantly, a notice under Section 148 of the new regime cannot be issued if the period of six years from the end of the relevant assessment year has expired at the time of issuance of the notice. This also ensures that the new time limit of ten years prescribed under Section 149(1)(b) of the new regime applies prospectively. For example, for the assessment year 2012-2013, the ten year period would have expired on 31 March 2023, while the six year period expired on 31 March 2019. Without the proviso to Section 149(1)(b) of the new regime, the Revenue could have had the power to reopen assessments for the year 2012-2013 if the escaped assessment This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/07/2025 at 21:05:41

amounted to Rupees fifty lakhs or more. The proviso limits the retrospective operation of Section 149(1)(b) to protect the interests of the assesses.”

7.

In the present case, the period of six years from the end of the relevant (AY) 2017-18 expired on 31.03.2024. The impugned notice has been issued thereafter, and the same is thus barred by limitation. 8. The learned counsel for the respondent concurs with the aforesaid view. 9. In view of the above, the impugned notice is set aside. 10. The petition is allowed in the aforesaid terms. Pending application also stands disposed of.

VIBHU BAKHRU, ACJ

TUSHAR RAO GEDELA, J JANUARY 14, 2025 Aj

Click here to check corrigendum, if any This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/07/2025 at 21:05:41

More judgments on Section 148

All 35,022 judgments and leading authorities on Section 148 →

Latest GST High Court judgments

Search GST case law →