FLOWMORE LIMITED vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 28, NEW DELHI & ANR.

We had on 30 April 2024 noticed the principal issues which were addressed on the writ petition. Mr. Lalchandani, learned counsel for the petitioner, essentially raises a challenge to the initiation of reassessment proceedings under Section 148 of the Income Tax Act, 1961 [“Act”] on the basis of the First Proviso to Section 149(1)(b) of the Act. 2. According to learned counsel, if the provisions of the First Proviso were borne in consideration, it would be manifest that the assessment sought to be initiated for Assessment Year 2012-13, in terms of the impugned notice dated 31 March 2023 issued under Section 148 of the Act, would not sustain. 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 13/05/2024 at 11:30:18

We note that while dealing with an identical question we had in Filatex India Ltd. vs. Deputy Commissioner of Income Tax & Anr. [Order dated 15 April 2024 passed in WP(C) 12148/2023], held as follows: “3. As is evident from the prima facie observations which came to be rendered by us on that occasion, the reassessment which is sought to be initiated for Assessment Year [“AY”] 2012-13 would not sustain bearing in mind the prescription of limitation as contained in Section 149(1)(b) of the Income Tax Act, 1961 [“Act”] as it stood at the relevant time. 4. We note that while dealing with a similar question of computation of the time limit for the “relevant assessment year” as provided under Explanation 1 to Section 153A of the Act, we had in the case of Principal Commissioner of Income Tax-Central-1 v. Ojjus Medicare Pvt. Ltd. [2024 SCC Online Del 2439] held as follows:- “D. The First Proviso to Section 153C introduces a legal fiction on the basis of which the commencement date for computation of the six year or the ten year block is deemed to be the date of receipt of books of accounts by the jurisdictional AO. E. The reckoning of the six AYs' would require one to firstly identify the FY in which the search was undertaken and which would lead to the ascertainment of the AY relevant to the previous year of search. The block of six AYs' would consequently be those which immediately precede the AY The identification of the starting block for the purposes of computation of the six and the ten year period is governed by the First Proviso to Section 153C, which significantly shifts the reference point spoken of in Section 153A(1), while defining the point from which the period of the “relevant assessment year” is to be calculated, to the date of receipt of the books of accounts, documents or assets seized by the jurisdictional AO of the non-searched person. The shift of the relevant date in the case of a non-searched person being regulated by the First Proviso of Section 153C(1) is an issue which is no longer res integra and stands authoritatively settled by virtue of the decisions of this Court in SSP Aviation and RRJ Securities as well as the decision of the Supreme Court in Jasjit Singh. The aforesaid legal position also stood reiterated by the Supreme Court in Vikram Sujitkumar Bhatia. The submission of the respondents, therefore, that the block periods would have to be reckoned with reference to the date of search can neither be countenanced nor accepted. 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 13/05/2024 at 11:30:18