GURUPREET SANGLA vs. PRINCIPAL COMMISSIONER OF INCOME TAX & ANR.

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W.P.(C)/7252/2024HC DelhiDLHC01030115202428 November 2024Bench: HON'BLE MR. JUSTICE VIBHU BAKHRU,HON'BLE DR. JUSTICE SWARANA KANTA SHARMA3 pages
AI SummaryAllowed

What did the High Court hold?

The Delhi High Court held that the impugned notice issued under Section 148 of the Income Tax Act, 1961, for the assessment year 2016-17, is barred by limitation. The Court relied on the Supreme Court's decision in Union of India & Others v. Rajeev Bansal, which clarified the application of the proviso to Section 149(1)(b) of the old regime in conjunction with the new regime. The Court noted that the period of six years from the end of the assessment year 2016-17 expired on 31.03.2023. As the impugned notice was issued after this date, it was consequently barred by limitation. The Court found that the revenue concurred with this position. Therefore, the impugned notice was set aside. The petition was allowed in these terms.

What were the facts?

The petitioner, Gurupreet Sangla, challenged a notice dated 30.11.2023 issued under Section 148 of the Income Tax Act, 1961, for assessment year 2016-17. The challenge also extended to the notice under Section 148A(b) and the order passed under Section 148A(d) that preceded the Section 148 notice. The petitioner argued that the issuance of the notice was barred by limitation. The respondents, Principal Commissioner of Income Tax & Anr., concurred with this view. The period of six years from the end of the assessment year 2016-17 expired on 31.03.2023, and the impugned notice was issued thereafter.

What were the issues?

1. Whether the notice issued under Section 148 of the Income Tax Act, 1961, for assessment year 2016-17, is barred by limitation, considering the period of six years from the end of the relevant assessment year expired on 31.03.2023, and the notice was issued thereafter. Assessee's contention: The petitioner argued that the impugned notice is barred by limitation, relying on the decision of this Court in Manju Somani v. Income Tax Officer Ward-70(1) & Ors: 2024:DHC:5411-DB and the Supreme Court's decision in Union of India & Others v. Rajeev Bansal: 2024 SCC OnLine SC 2693. Specifically, the petitioner highlighted that the proviso to Section 149(1)(b) of the old regime, as interpreted by the Supreme Court, limits the issuance of notices under the new regime if the period of six years from the end of the relevant assessment year has expired. Revenue's contention: The learned counsel for the respondents 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(b),Section 148A(d),Section 149(1)(b)

AI-generated summary — verify with the full judgment below

$~46 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 7252/2024 CM APPL. 30246/2024

GURUPREET SANGLA

.....Petitioner Through: Mr. V.K. Sabharwal and Mr. R.B. Gupta, Advs.

versus

PRINCIPAL COMMISSIONER OF INCOME TAX & ANR.

.....Respondents Through: Mr. Gaurav Gupta, SSC, Mr. Shivendra Singh, JSC, Mr. Yojit Pareek and Ms. Prakriti Rastogi, Advs.

CORAM:

HON'BLE MR. JUSTICE VIBHU BAKHRU

HON'BLE MS. JUSTICE SWARANA KANTA SHARMA

O R D E R %

28.11.2024 1. The petitioner has filed the present petition, inter alia, impugning a notice dated 30.11.2023 (hereafter the impugned notice) issued under Section 148 of the Income Tax Act, 1961 (hereafter the Act) for the assessment year 2016-17. 2. 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. 3. The learned counsel appearing for the petitioner submits that the issue stands covered by the decision of this Court in Manju Somani v. Income Tax Officer Ward-70(1) & Ors: Neutral Citation: 2024:DHC:5411-DB. 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 02/12/2024 at 12:11:20

4.

The learned counsel for the petitioner 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

“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 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.”

5.

In the present case, the period of six years from the end of the relevant assessment year 2016-17 expired on 31.03.2023. The impugned notice has 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 02/12/2024 at 12:11:20

been issued thereafter, and the same is thus barred by limitation. 6. The learned counsel for the respondents concurs with the aforesaid view. 7. In view of the above, the impugned notice is set aside. 8. The petition is allowed in the aforesaid terms. Pending application also stands disposed of.

VIBHU BAKHRU, J

SWARANA KANTA SHARMA, J NOVEMBER 28, 2024 A

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 02/12/2024 at 12:11:20

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