THE COMMISSIONER OF INCOME TAX CHENNAI vs. MOHAMMED MEERAN SHAHUL HAMEED

REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.6204 OF 2021 The Commissioner of Income Tax, Chennai ..Appellant(S) Versus Mohammed Meeran Shahul Hameed                    ..Respondent(S) J U D G M E N T M. R. Shah, J. 1. Feeling   aggrieved   and   dissatisfied   with   the   impugned judgment and order dated 03.07.2019 passed by the High Court of Judicature at Madras in Tax Case Appeal No.429 of 2019, by which the High Court has dismissed the said appeal preferred by the revenue and has confirmed the order dated 04.04.2013   passed   by   the   learned   Income   Tax   Appellate Tribunal (hereinafter referred to as the learned ITAT) in ITA No.2244/Mds/2012, the revenue has preferred the present appeal. 1 Digitally signed by R Natarajan Date: 2021.10.07 16:34:47 IST Reason: Signature Not Verified

order under Section 263. The order passed by the learned Commissioner in exercise of powers under Section 263 of the Act   was   challenged   by   the   assessee   –   respondent   herein before the learned ITAT. At this stage, it is required to be noted that the order passed under Section 263 of the Act was dispatched by the office of the Commissioner on 28.03.2012. 2.2 The assessee – respondent herein filed an appeal before the learned ITAT on 29.11.2012 submitting that it had come to know about the revision order only when he received notice dated 06.08.2012 under Section 143 (2) read with Section 263   of   the   Act   from   the   office   of   the   Assessing   Officer. Thereafter,   the   respondent   had   requested   the   Assessing Officer to furnish the copy of the order passed by the learned Commissioner which was  supplied to him on 29.11.2012. Before the learned ITAT, it was the case on behalf of the assessee – respondent herein that the order passed by the learned Commissioner was beyond the period of limitation prescribed/mentioned under Section 263 (2) of the Act. Vide order   dated   04.04.2013   the   learned   ITAT   accepted   the contention on behalf of the assessee – respondent herein and allowed the appeal filed by the assessee by holding that the 3

revision   order   passed   by   the   learned   Commissioner   was passed beyond the period of limitation. 2.3 Feeling aggrieved and dissatisfied with the order passed by the learned ITAT quashing and setting aside the revisional order passed by learned Commissioner under Section 263 of the Act and holding that the order passed by the learned Commissioner was beyond the period of limitation prescribed under Section 263 (2) of the Act, the revenue – appellant herein preferred appeal before the High Court, raising the following substantial question of law:­ "Whether,   on   the   facts   and   in   the circumstances   of   the   case,   the   case,   the Tribunal had applied its mind and was right in   holding   that   the   revision   order   of   the Commissioner of Income Tax under section 263 dated 26.3.2012 revising the assessment order   dated   31.12.2010   is   barred   by limitation provided under section 263(2) by assuming that the last date for passing the assessment order is 31.3.2012 and on the ground   that   the   order   was   served   on 29.11.2012?" 2.4 By the impugned judgment and order, the High Court has dismissed   the   said   appeal   and   has   confirmed   the   order passed by learned ITAT holding that the order passed by the learned   Commissioner   under   Section   263   of   the   Act   was 4

barred by limitation. The High Court held that the date on which the order was received by the assessee – respondent herein is the relevant date for the purpose of determining the period of limitation under Section 263 (2) of the Act. 2.5 Feeling   aggrieved   and   dissatisfied   with   the   impugned judgment and order passed by the High Court, the revenue – appellant herein has preferred the present appeal. 3. Shri Vikramjit Banerjee, learned Additional Solicitor General (ASG) appearing on behalf of the revenue – appellant has vehemently submitted that the High Court as well as the learned ITAT both have misconstrued and misinterpreted the provision of Section 263, more particularly sub­section (2) of Section 263 of the Act. It is submitted that the High Court has erred in holding that the revision order dated 26.03.2012 passed by the Commissioner under Section 263 of the Act was barred by period of limitation provided under Section 263 (2) of the Act. 3.1 It is submitted that the High Court has materially erred in holding that the order passed under Section 263 is barred by limitation provided under Section 263 (2) on the ground that order   under   Section   263   was   served   on   the   assessee   – 5

respondent herein on 29.11.2012 which was after the expiry of two years from the end of the financial year in which the order was sought to be revised. 3.2 It is vehemently submitted by learned ASG that sub­section (2) of Section 263 of the Act provides that no order shall be ‘made’  under sub­section (1) of Section 263 after the expiry of two years from the end of the concerned financial year and the relevant date in the present case to pass the order under Section 263 would be 31.03.2012. It is submitted that in the present case the order in fact was passed on 26.03.2012 and in   fact   dispatched   on   28.03.2012.   It   is   submitted   that therefore   the   order   passed   by   the   learned   Commissioner under   Section   263   was   within   the   period   of   limitation prescribed under Section 263 (2) of the Act. 3.3 Shri R. Sivaraman, learned Advocate appearing on behalf of the   respondent   –   assessee   relying   upon   para   15   of   the counter   affidavit   has   submitted   that   as   such   the   order passed by the learned Commissioner under Section 263 of the   Act   has   been   acted   upon   before   it   was   set   aside   by learned ITAT and thereafter a fresh assessment order has been passed by the Assessing Officer. It is submitted that 6

therefore as such the issue involved in the present appeal has become academic. 4. We have heard the learned counsel appearing on behalf of the respective parties at length. Though it is the case on behalf of the respondent – assessee that by now the issue involved   in   the   present   appeal   has   become   academic, considering the fact that the question of law raised in the present appeal is the pure question of law and therefore we are inclined to decide the said question of law. 4.1 The short question of law which is posed for consideration before this court is, whether in the facts and circumstances of the case, the High Court and the learned ITAT are right in holding that the order passed by the learned Commissioner passed under Section 263 was barred by period of limitation provided under Section 263 (2) of the Act? Whether the High Court   is   right   in   holding   that   the   relevant   date   for   the purpose of considering the period of limitation under Section 263(2) of the IT Act would be the date on which the order passed under Section 263 by the learned Commissioner is received by the assessee? 7

4.2 While   deciding   the   aforesaid   issues   and   question   of   law, Section 263 (2) of the Income Tax Act, which is relevant for our consideration is required to be referred to, which reads as under:­ “(2) No order shall be made under sub­section (1) after the expiry of two years from the end of the financial   year   in   which   the   order   sought   to   be revised was passed.” 4.3 On a fair reading of sub­section (2) of Section 263 it can be seen that as mandated by sub­section (2) of Section 263 no order under Section 263 of the Act shall be “made” after the expiry of  two years from the  end of  the  financial  year in which the order sought to be revised was passed. Therefore the word used is  “made”  and not the order  “received”  by the assessee. Even the word “dispatch” is not mentioned in Section 263 (2). Therefore, once it is established that the order under Section 263 was made/passed within the period of two years from the end of the financial year in which the order sought to be revised was passed, such an order cannot be said to be beyond the period of limitation prescribed under Section 263 (2) of the Act. Receipt of the order passed under Section 263 by the assessee has no relevance for the purpose 8

of counting the period of limitation provided under Section 263 of the Income Tax Act. In the present case, the order was made/passed by the learned Commissioner on 26.03.2012 and   according   to   the   department   it   was   dispatched   on 28.03.2012. The relevant last date for the purpose of passing the order under Section 263 considering the fact that the assessment   was   for   the   financial   year   2008­09   would   be 31.03.2012 and the order might have been received as per the case of the assessee – respondent herein on 29.11.2012. However   as   observed   hereinabove,   the   date   on   which   the order under Section 263 has been received by the assessee is not relevant for the purpose of calculating/considering the period of limitation provided under Section 263 (2) of the Act. Therefore the High Court as such has misconstrued and has misinterpreted the provision of sub­section (2) of Section 263 of the Act. If the interpretation made by the High Court and the learned ITAT is accepted in that case it will be violating the   provision   of   Section   263   (2)   of   the   Act   and   to   add something which is not there in the section. As observed hereinabove, the word used is “made” and not the “receipt of   the   order”.   As   per   the   cardinal   principle   of   law   the 9

provision of the statue/act is to be read as it is and nothing is to be added or taken away from the provision of the statue. Therefore, the High Court has erred in holding that the order under   Section   263   of   the   Act   passed   by   the   learned Commissioner was barred by period of limitation, as provided under sub­section (2) of Section 263 of the Act. 5. In view of the above and for the reasons stated above the question of law framed is answered in favour of the revenue – appellant and against the assessee – respondent herein and it is held that the order passed by the learned Commissioner under Section 263 of the Income Tax Act was within the period   of   limitation   prescribed   under   sub­section   (2)   of Section   263   of   the   Act.   The   present   appeal   is   allowed accordingly. No costs. …………………………………J. (M. R. SHAH) …………………………………J. (A. S. BOPANNA) New Delhi, October 07, 2021. 10