CALYX CHEMICALS AND PHARMACEUTICALS LIMITED ,MUMBAI vs. INCOME TAX OFFICER CC 4 , THANE

Brief facts of the case are that the assessee is a Public Limited Company engaged in manufacturing and dealing in Active Pharmaceutical Ingredients (APIs), Intermediates and Contract Research. The case was reopened u/s. 147 of the Act based on information received from DDIT(Inv.), Unit 3(3) Mumbai, that the assessee had transactions with M/s. Reynolds Petro Chems. Ltd. in the nature of commission amounting to Rs 20,04,540/-which a survey u/s 133A of the Act revealed it to be non genuine. Besides, another transaction with on M.D. Enterprises was also considered only a paper transaction based on certain other report from the Investigation wing of P a g e | 3 A.Y. 2013-14 Calyx Chemicals and Pharmaceuticals Limited the department. In the subsequent appeal, the ld.CIT(A) upheld both the additions.

It may be stated here that before both the lower authorities, the assessee had contested the validity of the reopening and the consequential assessment order on the grounds that as a result of hon’ble NCLT order dated 16.04.2019, some other concerns had taken over the management of the assessee company. Accordingly, no reassessment action could have been taken u/s 148 of the Act in its case. It relied on decisions of hon’ble Supreme Court and the juri ictional High court which were not appreciated by the above authorities. The ld.CIT(A) after calling for a remand report from the AO rejected the contentions of the assessee by holding that the judgment in the case of Ghanshya Mishra and sons P.Ltd(2021) 9SCC 657 did not apply to the facts of the case since it related to the issue of recovery of dues only. He also distinguished the decision in the case of Murli Industries Ltd in WP 2948 of 2021(Bombay HC).

Before us, the ld.DR has relied on the orders of the authorities below while the ld.AR has contented that during the course of assessment proceedings, the assessee submitted various details/records and documents explaining it had never dealt with M. D. Enterprises and P a g e | 4 A.Y. 2013-14 Calyx Chemicals and Pharmaceuticals Limited had no connection with the said firm in any aspect. The said transaction amounting to Rs.75,00,000/-was absolutely misplaced and unfounded. In respect of transactions with M/s. Reynolds Petro Chems Ltd., it submitted that the said company was procurement agent of the assessee for which it paid commission of Rs.20,04,504/- during the year. All relevant documents/details in respect of abovementioned transactions were submitted before the lower authorities. The AO has not considered any of these submissions made during assessment proceedings, thereby, the AO erred in making addition of Rs.95,04,504/- (Rs. 75,00,000/- plus Rs.20,04,504/-) u/s. 68 of the Act, treating the aforesaid transactions as unexplained cash credits u/s. 147 r.w.s. 144B of the Act. The CIT(A) partly allowed the appeal, wherein the addition made of Rs.75,00,000/- was directed to be deleted and the addition made of Rs.20,04,504/- was upheld.

1 With regard to the validity of reassessment, the assessee had objected to the re-opening on the ground that it underwent Corporate Insolvency Resolution Plan (CIRP) and as per order dt. 16.04.2019 of the NCLT, Mumbai Bench, the Resolution Plan was duly approved due to which the control and management of the company was handed over to the Resolution Applicant, i.e. new management. It also relied upon the decision of the hon’ble Supreme Court in the case of Ghanshyam

We have carefully considered all the relevant facts of the case, considered rival submissions and have also perused the impugned order, the order passed by NCLT as also the orders passed by hon’ble Apex Court and juri ictional High court referred above. We find that the hon’ble NCLT admitted the resolution petition on 06.02.2018, for undergoing the Corporate Insolvency Resolution Process (CIRP) under the provisions of Insolvency and Bankruptcy Code 2016 (IBC). Accordingly, order was passed by it in respect of the resolution plan approved by Committee of Creditors on account of CIRP, vide its Order

1 Since the very validity of the assessment order and the reopening are vehemently opposed, we consider it appropriate to consider the same at the outset. The facts of the case already discussed in the preceding paras. The claim of the assessee that in view of the decisions of hon’ble Apex Court and juri ictional High court(supra),no notice could have been validly issue in its case subsequent to NCLT order. Accordingly, the same is liable to be treated as null and void. We find that similar issue has been considered by the coordinate bench of ITAT, Pune in the ITA.Nos.167/Pun./2011 in Murali Industries Limited, Nagpur wherein the reassessment notice was quashed following the above quoted decisions. Relevant parts of the said order are extracted as below for the sake of brevity and clarity:

The question involved in the Petition is; "Whether the Authorities of the Income Tax Department can issue notice under Section 148 of the Income Tax Act, 1961 to a Corporate Debtor, calling upon it to submit a return in the prescribed form for the assessment year falling prior to the date of approval of Resolution Plan under Insolvency and Bankruptcy Code, on the ground that Respondent No. 1 - Assessing Officer had a reason to believe that the income chargeable to tax of the Corporate Debtor has escaped assessment within the meaning of Section 147 of the Income Tax Act, 1961?"

…………….. The Petitioner is a company registered under the Companies Act, 1956, and is engaged in the business of manufacture and sale of cement. According to the Petitioner, the Petitioner - company had filed its return of income for the assessment year 2014-15 on 29.09.2014 declaring a loss of Rs. 2,80,30,74,365/-. The Petitioner's case was selected for scrutiny by the Income Tax Authorities and an order to that effect was passed on 27.12.2016 under Section 143(3) read with Section 144 of the Income Tax Act, 1961 (hereinafter referred to as "the Act"). Respondent No. 1 is the Assessing Officer of the Petitioner who has issued the impugned notice. Respondent No. 2 is the Principal Commissioner of Income Tax, who has the administration juri iction over the cases of the Petitioner and who has allegedly granted approval for issuance of impugned notice. Respondent No. 3 is the Union of India and is the employer of Respondent Nos. 1 & 2. The Respondent No. 1 - Assessing Officer has issued the notice dated 25.03.2021 under Section 148 of the Act, seeking to reopen the concluded assessment of the Petitioner company for the assessment year 2014 - 15. The Petitioner has challenged the legality and validity of the said notice mainly on the ground that it is contrary to the decision of the Hon'ble Supreme Reconstruction Company Limited and others reported in 2021(9) SCC 657. 5. In the present case, one M/s. Edelweiss Asset Reconstruction Company Limited filed an application under Section 7 of the Insolvency and Bankruptcy Code, 2016 (hereinafter referred to as "IBC") to initiate Corporate Insolvency Resolution Process (hereinafter referred to as "CIRP Proceedings") against the Petitioner. The said Application was admitted by the National Company Law Tribunal, Mumbai (hereinafter referred to as "NCLT") vide order dated 05.04.2017 and on 11.04.2017, an Interim Resolution Professional (hereinafter referred to as "IRP") was appointed by the NCLT. The IRP was later appointed as the Resolution Professional (hereinafter referred to as "RP') of the Petitioner company. The RP made a public announcement in accordance with Regulation 6 of the Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations 2016, calling upon the creditors to submit a proof of their claim. In response, the Deputy Commissioner of Income Tax (TDS), Circle - 1, Nagpur, (hereinafter referred to as "DCIT-TDS") submitted a claim for Rs. 50,23,770/-. According to the Petitioner, this was Nagpur the only claim received from the Respondents - Income Tax Department in response to the public announcement. The Respondents did not raise any other claim.

Dalmiya Cement (Bharat) Limited submitted a Resolution Plan on 28.12.2017. The said plan was approved subject to certain modifications by the NCLT vide order dated 03.06.2019 and 22.07.2019. The Resolution Plan and the orders of the NCLT were upheld by National Company Law Appellate Tribunal, New Delhi (hereinafter referred to as "NCLAT") by an order dated 24.01.2020. The Resolution Plan was made effective from 25.08.2020. 7. In this background, learned counsel for the Petitioner contends that the Resolution Plan having been approved by the Adjudicating Authority i.e., the NCLT under IBC and the effective date for making the P a g e | 8 A.Y. 2013-14 Calyx Chemicals and Pharmaceuticals Limited

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Coming back to the core issue as to whether the impugned notice could have been issued by the Respondent No. 1 - Assessing Officer subsequent to approval of the Resolution Plan, the answer is traceable in Ghanashyam Mishra's case (supra). The Hon'ble Supreme Court while dealing with the batch of matters relating to CIRP proceedings, framed the following important questions.

3 (iii) As to whether after approval of resolution plan by the adjudicating authority a creditor including the Central Government, State Government or any local authority is entitled to initiate any proceedings for recovery of any of the dues from the corporate debtor, which are not a part of the resolution plan approved by the adjudicating authority?"

While settling the answer to the aforesaid questions, the Hon'ble Supreme Court has elaborately discussed series of its judgments. We will cite only those findings that are helpful in answering the question involved in the present Petition.

As held by the Hon'ble Supreme Court, one of the dominant objects of the IBC is to see that an attempt has to be made to revive the Corporate Debtor and make it a going concern. For that a Resolution Applicant has to prepare a Resolution Plan on the basis of the Information Memorandum containing various details that have been gathered by Resolution Professional after having received various claims in response to the statutorily mandated public notice. The resolution plan is approved by Committee of Creditors(hereinafter referred to as "COC"). The Resolution Plan is then required to be approved by the Adjudicating Authority i.e., NCLT and once it is approved, the management is handed over under the plan to the Successful Resolution Applicant so that the Corporate Debtor is able to pay back its debt and get back on its feet.

The Adjudicating Authority conducts an enquiry in terms of Section 30(2) of IBC on the point as to whether the Resolution Plan provides, inter alia, the repayment of the debts of Operational Creditors in the prescribed manner and that the plan does not contravene any provisions of the law for the time being in force. In that sense, once the Resolution Plan is approved by the Adjudicating Authority and once it attains finality, it could be presumed that the plan does not contravene any of the provisions of law for the time being in force including provisions of the Income Tax Act, 1961. 14. The Hon'ble Supreme Court, in context with raising subsequent claims has held that a Successful Resolution Applicant cannot suddenly be faced with undecided claims after the Resolution Plan is submitted by him, as it would lead to uncertainty about the amount payable by a Prospective Resolution Applicant who would successfully take over the business of the Corporate Debtor. It is accordingly held by the Hon'ble Supreme Court that once the plan is approved by Adjudicating Authority, it becomes binding on the Corporate Debtor, its employees, members, creditors, guarantors and other stakeholders including statutory bodies involved in the Resolution Plan. It is further held that the legislative intent

On the point of claims by the Central Government, State Government or other local authorities, the important rulings find place in the following paragraphs:

We have no hesitation to say, that the word "other stakeholders" would squarely cover the Central Government, any State Government or any local authorities. The legislature, noticing that on account of obvious omission, certain tax authorities were not abiding by the mandate of I&B Code and continuing with the proceedings, has brought out the 2019 amendment so as to cure the said mischief. We therefore hold, that the 2019 amendment is declaratory and clarificatory in nature and therefore retrospective in operation.

It is a cardinal principle of law, that a statute has to be read as a whole. Harmonious construction of sub section (10) of Section 3 of the I&B Code read with sub sections (20) and (21) of Section 5 thereof would reveal, that even a claim in respect of dues arising under any law for the time being in force and payable to the Central Government, any State Government or any local authority would come within the ambit of 'operational debt'. The Central Government, any State Government or any local authority to whom an operational debt is owed would come within the ambit of 'operational creditor' as defined under subsection (20) of Section 5 of the I&B Code. Consequently, a person to whom a debt is owed would be covered by the definition of 'creditor' as defined under subsection (10) of Section 3 of the I&B Code. As such, even without the 2019 amendment, the Central Government, any State Government or any local authority to whom a debt is owed, including the statutory dues, would be covered by the term 'creditor' and in any case, by the term 'other stakeholders' as provided in sub section (1) of Section 31 of the I&B Code.

The Division Bench of the Rajasthan High Court in D.B. Civil Writ Petition No.9480 of 2019 in the case of Ultra Tech Nathdwara Cement Ltd. vs. Union of India & Ors., by judgment and order dated 7.4.2020 has taken a view, that the demand notices, issued by the Central Goods and Service Tax Department, for a period prior to the date on which NCLT has granted its approval to the resolution plan, are not permissible in law. While doing so, the Rajasthan High Court has relied on the judgment of this Court in the case of Committee of Creditors of Essar Steel India Limited through Authorised Signatory (supra).

The Calcutta High Court in the case of Akshay Jhunjhunwala & Anr. vs. Union of India through the Ministry of Corporate Affairs & Ors. 35 has also taken a view, that the claim of operational creditor will also include a claim of a statutory authority on account of money receivable pursuant to an imposition by a statute. We are in agreement with the views taken by these Courts."(Emphasis supplied)

Ultimately, the Hon'ble Supreme Court has answered the questions framed in the following manner.

That once a resolution plan is duly approved by the Adjudicating Authority under sub section (1) of Section 31, the claims as provided in the resolution plan shall stand frozen and will be binding on the Corporate Debtor and its employees, members, creditors, including the Central Government, any State Government or any local authority, guarantors and other stakeholders. On the date of approval of resolution plan by the Adjudicating Authority, all such claims, which are not a part of resolution plan, shall stand extinguished and no person will be entitled to initiate or continue any proceedings in respect to a claim, which is not part of the resolution plan;102.2 2019 amendment to Section 31 of the I&B Code is clarificatory and declaratory in nature and therefore will be effective from the date on which I&B Code has come into effect;

3 Consequently, all the dues including the statutory dues owed to the Central Government, any State Government or any local authority, if not part of the resolution plan, shall stand eXtin- guished and no proceedings in respect of such dues for the period prior to the date on which the Adjudicating Authority grants its approval under Section 31 could be continued."

A careful reading of the above findings, would show that even a claim in respect of dues arising under any law for the time being in force, including claims under the Income Tax Act, 1961 which is payable to the Central Government or the State Government, would come within the ambit of Operational Creditors. Further, the claim of operational creditors will also include a claim of statutory authority like Income Tax Department on account of money receivable pursuant to an imposition by a statute. The Hon'ble Supreme Court has also upheld the view taken by the Rajasthan High Court holding that the demand notices issued by the Central Goods and Service Tax Department, for a period prior to the date on which NCLT has granted its approval to the Resolution Plan, are not permissible in law. The concluding remarks of the Hon'ble Apex Court are that, on the date of approval of the Resolution Plan by the Adjudicating Authority, all such claims which are not a part of the Resolution Plan, shall stand extinguished and no person will be entitled to initiate or continue any proceedings in respect to a claim, which is not a part of the Resolution Plan. The expression 'that no person will be entitled to initiate any proceedings' would include the proceedings in the nature of notice issued under Section 148 of the Income Tax Act, 1961. 18. As we understand from the above rulings, the aim and object of IBC is to revive the Corporate Debtor by putting quietus to the claims against it. Providing certainty to the Resolution Applicant of "no" claims in future against the Corporate Debtor appears to be the essence of the Resolution Plan. Such inference could further be substantiated on the ground that the provisions of the IBC (Section 238 of IBC) have an overriding effect, if there is any inconsistency with any of the provisions of the law for the time being in force, including the Income Tax Act, 1961. The Hon'ble Apex Court has also held that section 31 of the amended Act will have retrospective effect.

Having said so, it is now crystallized that the claims which were not a part of the Resolution Plan including recoverable statutory dues, shall stand extinguished upon approval of the Resolution Plan.

In the present case, the Income Tax Department had, on 07.06.2017, raised claims to the tune of Rs.50,23,770/-. The said claim was fully and finally settled at Rs.4,00,000/- in terms of the Resolution Plan. The impugned notice does not disclose any reason as to why the claim raised through the impugned notice has not been included in the aforesaid claim before RP. Of course, there could be a case where the statutory authority was precluded from raising claim in the CIRP proceedings because of fault attributable to the Corporate Debtor, viz; where the assessment of previous year has been escaped because of suppression of fact by the assessee and that the suppressed fact has been noticed subsequently by the Assessing Officer leading to of notice under Section 148 of the Act subsequent to approval of the Resolution Plan. However, impugned notice being silent on this point, this Court is unable to gather the reasons for not raising the claim earlier before the Resolution Professional or the Adjudicating Authority.

We may add here that the Explanation to Section 147 of the Income Tax Act, 1961 creates a deeming fiction of cases where the income chargeable to tax has escaped assessment. Clause(a) deals with a situation where no return of income has been furnished by the assessee although his total income exceeded maximum amount which is not chargeable to income tax. Clause (b) deals with a situation where a return of income has been furnished by the assessee but no assessment has been made and it is noticed by the Assessing Officer that the assessee has understated the income or has claimed eXcessive loss, deduction, allowances or relief in the return. There are other Clauses also that would indicate the reasons for escaping the assessment. The point is, once the public announcement is made under the IBC by the Resolution Professional calling upon all concerned, including the statutory bodies, to raise claim, it would be expected from all the stakeholders to diligently raise their claim. The Income Tax authorities in that sense, ought to have been diligent to verify the previous years' assessment of the Corporate Debtor as permissible under the law and to raise the claim in the prescribed form within time before the Resolution Professional. In the present case, the Income Tax Authorities failed to do so and therefore, the claim stood extinguished.

As stated earlier, there could be a contingency where statuary claim is raised after the approval of the Resolution Plan, owing to receipt of information of the Corporate Debtor having suppressed certain facts while filing returns of the previous years, which then could not be a part of the Resolution Plan. To counter such a situation, the statutory authorities will have to explore the possibility of raising such claims before the Resolution Professional or Adjudicating Authority, as the case may be, by requesting to P a g e | 11 A.Y. 2013-14 Calyx Chemicals and Pharmaceuticals Limited

The Income Tax Authority or the Legislature may also explore possibility to make necessary provisions to overcome such situation by lending circular under Rules or by way of an Amendment in the Income Tax Act, 1961, in line with the section 44(6) of the Maharashtra Value Added Tax, Act, 2002, which provides as under;

Special provision regarding liability to pay tax in certain cases: (6) Subject to the provisions of the Companies Act, 2013, where any tax or other amount recoverable under this Act from a private company, whether existing or wound up or under liquidation, for any period, cannot be recovered, for any reason whatsoever, then, every person who was a director of the private company during such period shall be jointly and severally liable for the payment of such tax or other amount unless, he proves that the non- recovery cannot be attributed to any gross neglect, mis- feasance or breach of duty on his part in relation to the affairs of the said company." We did not come across any such provision under the Income Tax Act, 1961 nor did the parties before us informed of its existence.

We, accordingly, record our answer in the negative to the question framed.

So far as the preliminary objection of maintainability of the petition is concerned, the law is well settled, which also is reflected in Ghanashyam Mishra's case (supra). In paragraph 137 of the Hon'ble Supreme Court's judgment, it has been held that the alternate remedy would not operate as a bar for invoking juri iction under Article 226 of the Constitution of India in at least three contingencies, namely, (1) where the writ petition has been filed for the enforcement of any of the Fundamental Rights;

We find that the impugned notice falls under category - 3 above. Accordingly, the preliminary objection is rejected.

We hold that both the Petitions are maintainable. Both the Petitions are allowed. The impugned notices dated 25.03.2021 and 24.03.2021 are hereby quashed and set aside."

Learned DR vehemently contested the assessee's foregoing submissions and pleaded that the departmental stand herein raising the impugned demands in all these five assessment years deserves to be confirmed.

We have given our thoughtful consideration to the foregoing rival contentions regarding preliminary issue of the assessee's resolution plan under the "1BC" as concluded in light of hon'ble juri ictional High Court's decision that the same indeed carries precedence over the income tax dues as per hon'ble Apex Court decision in Ghanshyam Mishra's case (supa). Faced with the situation, we adopted the hon'ble juri ictional High Court reasoning mutatis mutandis to allow assessee's twin appeals. The Revenue's four appeals fail, subject to all just exceptions. Ordered accordingly.”

2 We find that the facts of the case are identical in the instant

Since we have already quashed the assessment order itself, other grounds being academic do not require any adjudication. In the result, the appeal of the assessee is allowed.