RAJNISH FINVEST PRIVATE LIMITED vs. ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 18 DELHI & ANR.

PDF · subscribers
W.P.(C)/17516/2024HC DelhiDLHC01095285202419 December 2024Bench: HON'BLE THE ACTING CHIEF JUSTICE,HON'BLE MR. JUSTICE TUSHAR RAO GEDELA3 pages
AI SummaryAllowed

What did the High Court hold?

The Delhi High Court held that the impugned notice dated 31.08.2024, issued under Section 148 of the Income Tax Act, 1961, for AY 2015-16, is barred by limitation. The Court noted that the period of six years from the end of AY 2015-16 expired on 31.03.2022. As the notice was issued after this date, it was considered beyond the permissible time limit. The Court relied on the principles laid down in the Supreme Court's decision in Union of India & Others v. Rajeev Bansal, which clarifies the application of time limits for issuing notices under the new regime, especially concerning the proviso to Section 149(1)(b) of the old regime. The Revenue's counsel concurred with this view. Consequently, the impugned notice was set aside, and the petition was allowed in terms of the setting aside of the notice. Any pending applications were also disposed of.

What were the facts?

The petitioner, Rajnish Finvest Private Limited, filed a writ petition before the Delhi High Court challenging a notice dated 31.08.2024 issued under Section 148 of the Income Tax Act, 1961 (the Act) for Assessment Year (AY) 2015-16. The petition also challenged the notice under Section 148A(b) and the order passed under Section 148A(d) of the Act, which preceded the Section 148 notice. The petitioner contended that the issuance of the notice was barred by limitation. The Revenue's counsel concurred with this submission.

What were the issues?

1. Whether the notice issued under Section 148 of the Income Tax Act, 1961, for AY 2015-16, dated 31.08.2024, 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 issue is covered by the Delhi High Court's decision in Manju Somani v. Income Tax Officer Ward-70(1) & Ors. - The period of six years from the end of AY 2015-16 expired on 31.03.2022. - The impugned notice, issued thereafter, is barred by limitation. - Relied on passages from the Supreme Court judgment in Union of India & Others v. Rajeev Bansal, particularly concerning the proviso to Section 149(1)(b) of the old regime and its application to the new regime. Revenue's Contentions: - The learned counsel for the respondent concurred with the assessee's submission regarding 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

$~63 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 17516/2024 & CM APPL. 74529-30/2024 RAJNISH FINVEST PRIVATE LIMITED .....Petitioner Through: Mr Mani Bhadra Jain and Mr Pranav Yadav, Advocates. versus ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 18 DELHI & ANR. .....Respondents Through: Mr Sanjay Kumar, SSC, Ms Monica Benjamin, and Ms Easha Kadian, JSCs for the Revenue. CORAM: HON'BLE THE ACTING CHIEF JUSTICE HON'BLE MR. JUSTICE TUSHAR RAO GEDELA O R D E R % 19.12.2024 1. The petitioner has filed the present petition, inter alia, impugning a notice dated 31.08.2024 (hereafter the impugned notice) issued under Section 148 of the Income Tax Act, 1961 (hereafter the Act) for the assessment year (AY) 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. 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 01/07/2025 at 20:31:43

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 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 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 20:31:43

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 AY 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 respondent 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, ACJ TUSHAR RAO GEDELA, J DECEMBER 19, 2024 M 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 20:31:43

More judgments on Section 148

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

Recent GST High Court judgments

Search GST case law →