PUSHKAR PULSES PRIVATE LIMITED vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE 19(1) & ANR.

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W.P.(C)/15160/2024HC DelhiDLHC01074500202428 October 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 notice issued under Section 148 of the Income Tax Act, 1961, for the assessment year 2015-16 was barred by limitation. The Court reasoned that the period of six years from the end of the relevant assessment year (2015-16) expired on March 31, 2022. As the impugned notice was issued after this date, it was consequently barred by limitation. The Court relied on its own decision in Manju Somani v. Income Tax Officer and the Supreme Court's judgment in Union of India & Others v. Rajeev Bansal, which clarified the applicability of limitation periods under the old and new regimes. The Court set aside the impugned notice and allowed the petition. No issues were expressly left undecided.

What were the facts?

The petitioner, Pushkar Pulses Private Limited, filed a writ petition challenging a notice dated August 29, 2024, issued under Section 148 of the Income Tax Act, 1961, for the assessment year 2015-16. The petitioner also challenged the notice under Section 148A(b) and the order passed under Section 148A(d) preceding the Section 148 notice. The petitioner argued that the issuance of the notice was barred by limitation. The respondents' counsel concurred with this view.

What were the issues?

1. Whether the notice issued under Section 148 of the Income Tax Act, 1961, for the assessment year 2015-16 is barred by limitation, considering the provisions of the Act and the Supreme Court's decision in Union of India & Others v. Rajeev Bansal? Assessee's contentions: The petitioner argued that the notice is barred by limitation. They relied on the decision of the Delhi High Court in Manju Somani v. Income Tax Officer and the Supreme Court in Union of India & Others v. Rajeev Bansal, particularly passages explaining that a notice under the new regime cannot be issued if the time limit under Section 149(1)(b) of the old regime has expired. Specifically, for assessment year 2015-16, the six-year period from the end of the assessment year expired on March 31, 2022, making the subsequent notice invalid. Revenue's contentions: The learned counsel for the respondents concurred with the petitioner's submission regarding the limitation period.

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

$~77 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 15160/2024, CM APPL. 63569/2024 & CM APPL. 63570/2024 PUSHKAR PULSES PRIVATE LIMITED .....Petitioner

Through: Ms. Shreya Jain and Mr. Gaurav

Tanwar, Advs.

versus

ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE 19(1) & ANR.

.....Respondents

Through: Mr. Sunil Agarwal, SSC, Mr.

Shivansh B. Pandya, JSC, Mr. Viplav

Acharya, JSC and Mr. Utkarsh

Tiwari, Advs.

CORAM:

HON'BLE MR. JUSTICE VIBHU BAKHRU

HON'BLE MS. JUSTICE SWARANA KANTA SHARMA

O R D E R %

28.10.2024 1. The petitioner has filed the present petition, inter alia, impugning a notice dated 29.08.2024 (hereafter the impugned notice) issued under Section 148 of the Income Tax Act, 1961 (hereafter the Act) for the assessment year 2015-16. 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. 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 11/11/2024 at 11:33:56

Income Tax Officer Ward-70(1) & Ors: Neutral Citation: 2024:DHC:5411-DB. 4. Ms. Jain, 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 amounted to Rupees fifty lakhs or more. The proviso limits the retrospective operation of Section 149(1)(b) to protect 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 11/11/2024 at 11:33:56

the interests of the assesses.”

5.

In the present case, the period of six years from the end of relevant assessment year 2015-16 expired on 31.03.2022. The impugned notice has 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 applications also stand disposed of.

VIBHU BAKHRU, J

SWARANA KANTA SHARMA, J OCTOBER 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 11/11/2024 at 11:33:56

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