NEW DELHI TELEVISION LTD vs. DEPUTY COMMISSIONER OF INCOME TAX

1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 1008 OF 2020 NEW DELHI TELEVISION LTD. …APPELLANT(S) VERSUS DEPUTY COMMISSIONER OF INCOME TAX …RESPONDENT(S) J U D G M E N T Deepak Gupta, J. 1. The   appellant   New   Delhi   Television   Limited   (hereinafter referred to as ‘the assessee’) is an Indian company engaged in running   television   channels   of   various   kinds.     It   has   various foreign subsidiaries to which we shall refer in detail later on but we are concerned mainly with the subsidiary based in the United Kingdom   (UK)   named   NDTV   Network   Plc.,   U.K.   (hereinafter referred to as ‘NNPLC’). 2. The assessee submitted a return for the financial year 2007­ 08 i.e. assessment year 2008­09 on 29.09.2008 declaring a loss. 1 Digitally signed by ASHA SUNDRIYAL Date: 2020.04.03 15:27:12 IST Reason: Signature Not Verified

2 This return was processed under Section 143 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’).   The case was selected for scrutiny and notice under Section 143(2) of the Act was issued and a notice under Section 142(1) of the Act was also sent to the assessee.   Thereafter, the case of the assessee was taken   up   for   consideration   and   final   assessment   order   was passed on 03.08.2012. 3. We are mainly concerned with that part of the assessment order   which   relates   to   the   issue   of   step­up   coupon   bonds amounting to US$100 million.  These bonds were issued in July, 2007 through the Bank of New York for a period of 5 years.    The case of the assesee is that NNPLC issued step­up coupon bonds of US$ 100 million which were arranged by Jeffries International and the funds were received by NNPLC through Bank of New York. The assessee had agreed to furnish corporate guarantee for this transaction.   These bonds were subscribed to by various entities to whom we shall refer to in detail at a later stage.  These bonds were to be redeemed at a premium of 7.5% after the expiry of the period of 5 years.  However, these bonds were redeemed in 2

3 advance at a discounted price of US $74.2 million in November, 2009. 4. The   assessing   officer   held   that   NNPLC   had   virtually   no financial worth, it had no business of the name and therefore it could not be believed that it could have issued convertible bonds of US$ 100 million, unless the repayment along with interest was secured. This was secured only because of the assessee agreeing to furnish guarantee in this regard. Though the assessee had never actually issued such guarantee, the assessing officer was of the view that the subsidiary of the assessee could not have raised such a huge amount without having this assurance from the assessee. The transaction was of such a nature that the assessee should   be   required   to   maintain   an   arm’s   length   from   its subsidiary, meaning that it should be treated like a guarantee issued   by   any   corporate   guarantor   in   favour   of   some   other corporate entity.  The assessing officer did not doubt the validity of the transaction but imposed guarantee fee @ rate of 4.68% by treating it as a business transaction and added Rs. 18.72 crores to the income of the assessee, vide order dated 03.08.2012. 3

4 5. On 31.03.2015, the revenue sent a notice to the assessee wherein it was stated that the authority has reason to believe that net income chargeable to tax for the assessment year 2008­ 09 had escaped assessment within the meaning of Section 148 of the Act.  This notice did not give any reasons.  The assessee then asked for reasons and thereafter on 04.08.2015 reasons were supplied.     The   main   reason   given   was   that   in   the   following assessment   year   i.e.   assessment   year   2009­10,   the   assessing officer had proposed a substantial addition of Rs.642 crores to the account of the assessee on account of monies raised by the assessee  through  its  subsidiaries  NDTV  BV,  The  Netherlands, NDTV Networks BV, The Netherlands (NNBV), NDTV Networks International Holdings BV, The Netherlands (NNIH) and NNPLC. The   assessee   had   raised   its   objection   before   the   Dispute Resolution Panel (DRP) which came to the conclusion that all these transactions with the subsidiary companies in Netherlands were sham and bogus transactions and that these transactions were done with a view to get the undisclosed income, for which tax had not been paid, back to India by this circuitous round tripping. 4

5 6. The   assessing   officer   relies   upon   the   order   of   the   DRP holding that there is reason to believe that funds received by NNPLC were actually the funds of the assessee. It was specified that NNPLC had a capital of only Rs.40 lakhs.   It did not have any business activities in the United Kingdom except a postal address.   Therefore, it appeared to the assessing officer that it was unnatural for anyone to make such a huge investment of $100   million   in   a   virtually   non­functioning   company   and thereafter   get   back   only   72%   of   their   original   investment. According to the assessing officer “The natural inference could be that it was NDTV’s own funds introduced in NNPLC in the grab of the impugned bonds.”   The details of the investors are given in this communication giving reasons.  Mention has also been made of complaints received from a minority shareholder in which it is alleged   that   the   money   introduced   in   NNPLC   was   shifted   to another subsidiary of the assessee in Mauritius from where it was taken to a subsidiary of the assessee in Mumbai and finally to the assessee.   NNPLC itself was placed under liquidation on 28.03.2011.  Therefore, the assessing officer was of the opinion that there were reasons to believe that the funds received by NNPLC were the funds of the assessee under a sham transaction 5

6 and that the amount of Rs.405.09 crores introduced into the books of NNPLC during the financial year 2007­08 corresponding to   the   assessment   year   2008­09   through   the   transaction involving the step­up coupon convertible bonds pertains to the assessee. The last portion of the communication dt. 04.08.2015 giving reasons to the assessee reads as follows:­ “7.  In view of the above facts and circumstances of the case and considering the findings of the DRP holding the funds received by NNPLC as the funds of the assessee New Delhi Television Limited under sham transactions, there is a reason to   believe   that   the   funds   amounting   to   Rs.405.09   crores introduced into the books of NNPLC during the FY 2007­08 in the form of Step Up Coupon Bonds pertain to the assessee New Delhi Television Limited only.  I have therefore reason to believe that the income of the assessee New Delhi Television Limited for AY 2008­09 amounting to at least Rs.405.09 crores has   escaped   assessment.     It   is   also   recorded   that   the escapement is due to failure on the part of the assessee to disclose fully and truly all facts material for assessment.” 7. The assessee filed reply to the notice and reasons given, and claimed that there had been no failure on the part of the assessee to disclose fully and truly all material facts necessary to make an assessment.     Assessee  also  claimed   that  the   proceedings  had been initiated on a mere change of opinion and there was no reason to believe.  The assessee also claimed that the transaction of step­up bonds was a legal and valid transaction.  In addition, it was claimed that the assessing officer had no valid reasons to 6

7 believe that the income of the assessee had escaped assessment. According to the assessee the assessment officer had accepted the   genuineness   of   the   transaction   wherein   NNPLC,   the subsidiary,   had   issued   convertible   bonds   which   had   been subscribed by many entities.   It was urged that the assessing officer   had   treated   the   transaction   to   be   genuine   by   levying guarantee fees and adding it back to the income of the assessee. In the alternative, it was submitted that the notice had been issued beyond the period of limitation of 4 years.   According to the   assessee   it   had   not   withheld   any   material   facts   and, therefore, limitation of 6 years as applicable to the first proviso to Section 147 would not apply. 8. The assessing officer did not accept these objections.   The claim of the assessee was disposed of by the assessing officer vide order dated 23.11.2015 wherein the assessing officer held that there was non­disclosure of material facts by the assessee and the notice would be within limitation since NNPLC was a foreign entity   and   admittedly   a   subsidiary   of   the   assessee   and   the income was being derived through this foreign entity.  Hence, the case of the assessee would fall within the 2nd proviso of Section 7

8 147 of the Act and the extended period of 16 years would be applicable.  The objections were accordingly rejected. 9. Aggrieved, the petitioner filed a writ petition in the High Court challenging the notice.  The writ petition was dismissed on 10.08.2017.     Against   this   the   assessee   has   filed   the   present Appeal. 10. We have heard Shri Arvind P. Datar, learned senior counsel for the assessee, Shri Tushar Mehta, learned Solicitor General and   Shri   Zoheb   Hossain,   learned   counsel   appearing   for   the revenue. 11. In our opinion, the following issues arise for consideration in this case:­ (i) Whether in the facts and circumstances of the case, it can be said that the revenue had a valid reason to believe   that   undisclosed   income   had   escaped assessment? (ii) Whether the assessee did not disclose fully and truly all   material   facts   during   the   course   of   original assessment   which   led   to   the   finalisation   of   the 8

9 assessment   order   and   undisclosed   income   escaping detection? (iii) Whether   the   notice   dated   31.03.2015   along   with reasons communicated on 04.08.2015 could be termed to be a notice invoking the provisions of the second proviso to Section 147 of the Act? 12. At the outset we may note that it has been strenuously urged on behalf of the assessee that its assessment was done under   scrutiny   procedure   and   a   very   detailed   procedure   was followed   during   the   original   assessment   proceedings   and   all aspects of the case were noted by the assessing officer.  That may be true, but merely the fact that the original assessment is a detailed one, cannot take away the powers of the assessing officer to issue notice under Section 147 of the Act. Question No.1 13. We would like to make it clear that we are not going into the merits of the allegations made against the assessee.  At this stage we are only required to decide whether the revenue has sufficient reasons to believe that undisclosed income of the asseessee has escaped  assessment and therefore there are grounds to issue notice.     Obviously,   during   the   assessment   proceedings   the assessee will have the right to place material on record to show that the transaction in question was a genuine transaction. 9

10 14. It is trite law that an assessing officer can only re­open an assessment if he has ‘reason to believe’ that undisclosed income has   escaped   assessment.     Mere   change   of   opinion   of   the assessing   officer   is   not   a   sufficient   to   meet   the   standard   of ‘reason to  believe’.   Relevant  portion  of Section  147  reads as follows:­ 147.   Income   escaping   assessment.­If   the   Assessing Officer, has reason to believe that any income chargeable to tax has escaped assessment for any assessment year, he may, subject to the provisions of sections 148 to 153, assess or reassess such income and also any other income chargeable to tax which has escaped assessment and which comes to his notice subsequently in the course of the proceedings under this   section,   or   recompute   the   loss   or   the   depreciation allowance or any other allowance, as the case may be, for the assessment year concerned (hereafter in this section and in sections 148 to 153 referred to as the relevant assessment year): Provided that where an assessment under sub­section (3) of section 143 or this section has been made for the relevant assessment year, no action shall be taken under this section after the  expiry of four years from the end of the  relevant assessment  year, unless any income chargeable to tax has escaped assessment for such assessment year by reason of the failure on the part of the assessee to make a return under section   139   or   in   response   to   a   notice   issued   under   sub­ section (1) of section 142 or section 148 or to disclose fully and truly all material facts necessary for his assessment for that assessment year: Provided further that nothing contained in the first proviso shall apply in a case where any income in relation to any asset (including   financial   interest   in   any   entity)   located   outside India,   chargeable   to   tax,   has   escaped   assessment   for   any assessment year: Provided   also   that   the   Assessing   Officer   may   assess   or reassess such income, other than the income involving matters which   are   the   subject­matter   of   any   appeal,   reference   or revision,   which   is   chargeable   to   tax   and   has   escaped assessment. 10

11 Explanation   1.—Production   before   the   Assessing   Officer   of account books or other evidence from which material evidence could,   with   due   diligence,   have   been   discovered   by   the Assessing   Officer   will   not   necessarily   amount   to   disclosure within the meaning of the foregoing proviso. Explanation 2.—For the purposes of this section, the following shall also be deemed to be cases where income chargeable to tax has escaped assessment, namely :— (a)  where no return of income has been furnished by the assessee although his total income or the total income of   any   other   person   in   respect   of   which   he   is assessable   under   this   Act   during   the   previous   year exceeded   the   maximum   amount   which   is   not chargeable to income­tax; (b)   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, allowance or relief in the return; (ba) where the assessee has failed to furnish a report in respect of any international transaction which he was so required under section 92E; (c)  where an assessment has been made, but—

(i)  income chargeable to tax has been underassessed; or  (ii)  such income has been assessed at too low a rate; or   (iii)   such   income   has   been   made   the   subject   of excessive relief under this Act; or (iv)   excessive  loss  or  depreciation allowance  or  any other allowance under this Act has been computed. (ca) where a return of income has not been furnished by the assessee or a return of income has been furnished by him and on the basis of information or document received   from   the   prescribed   income­tax   authority, under sub­section (2) of section 133C, it is noticed by the Assessing Officer that the income of the assessee exceeds the maximum amount not chargeable to tax, or as the case may be, the assessee has understated the income or has claimed excessive loss, deduction, allowance or relief in the return; (d)  where a person is found to have any asset (including financial interest in any entity) located outside India.

xxx                                   xxx                                      xxx 11

12 15. The case of the assessee is that the transaction of step­up coupon bonds was scrutinised in great detail by the assessing officer   before   he   passed   the   order   of   assessment   dated 03.08.2012.   According to the assessee there is an attempt on behalf   of   the   revenue   to   deliberately   mix­up   the   transactions relating to the Netherlands subsidiary with the U.K. subsidiary. According   to   the   assessee   the   order   of   the   DRP   for   the assessment year 2009­10 is in two distinct compartments. While the DRP held the Netherlands’ transactions of Rs.642 crores to be a   sham,   the   transaction   of   issuance   of   US$   100   million convertible bonds was not questioned.   Therefore, according to the assessee there was no fresh material before the assessing officer to have reason to believe that the undisclosed income of the assessee had escaped assessment. 16. On behalf of the assessee it has been urged that once the transaction of step­up coupon bonds has been accepted to be correct, then the revenue cannot re­open the same and doubt the genuiness of the transaction.  We are not in agreement with the first part of the submission but we make it clear that we are not commenting on the genuineness of the transaction, which will be considered by the concerned assessing officer. 12

13 17. On the other hand, on behalf of the revenue it is submitted that at the stage of issue of show cause notice the revenue only has to establish a tentative and prima facie view.  At this stage, this Court is not expected to go into the merits of the case but can only ascertain whether the revenue has prima facie ground to show that it had reasons to believe that income has escaped assessment.   It is further submitted that the scope of judicial review in such matters is very limited.  It is also submitted that since the revenue discovered fresh tangible material subsequent to the assessment order of 03.08.2012, it cannot be said that the assessing officer did not have reasons to believe that income had escaped assessment. 18. The   main   issue   is   whether   there   was   sufficient   material before the assessing officer to take a prima facie view that income of the assessee had escaped assessment. The original order of assessment  was  passed  on  03.08.2012.     It  was   thereafter  on 31.12.2013 that the DRP in the case of AY 2009­10 raised doubts with regard to the corporate structure of the assessee and its subsidiaries.  It was noted in the order of the DRP that certain shares   of   NNPLC   had   been   acquired   by   Universal   Studios International B.V., Netherlands, indirectly by subscribing to the 13

14 shares of NNIH.  As already noted above it was recorded in the reasons   communicated   on   04.08.2015   that   NNPLC   was   not having any business activity in London.   It had no fixed assets and was not even paying rent.  Other than the fact that NNPLC was   incorporated   in   the   U.K.,   it   had   no   other   commercial business there.  NNPLC had declared a loss of Rs.8.34 crores for the relevant year.    It was  also  noticed  from  the   order  of  the assessing   officer   that   the   assessee   is   the   parent   company   of NNPLC and it is the dictates of the assessee which are important for running NNPLC. 19. Pursuant to the directions of the DRP, the assessing officer passed the final assessment order for AY 2009­10 on 21.02.2014 which also disclosed similar facts. 20. According to the revenue Tax Evasion Petitions were filed by the minority shareholders of the assessee company on various dates, i.e., 11.03.2014, 25.07.2014, 13.10.2014 and 11.03.2015, which complaints describe in detail the communication between the   assessee   and   the   subsidiaries   and   also   allegedly   showed evidence of round tripping of the assessee’s undisclosed income through a layer of subsidiaries which led to the issuance of the notice in question. 14

15 21. Whether   the   facts   which   came   to   the   knowledge   of   the assessment   officer   after   the   assessment   proceedings   for   the relevant year were completed, could be taken into consideration for coming to the conclusion that there were reasons to believe that   income   had   escaped   assessment   is   the   question   that requires to be answered.   Though a number of judgments have been cited in this behalf, we shall make reference to only a few. In  Claggett Brachi Co. Ltd., London     vs.  Commissioner of Income Tax, Andhra Pradesh1, this Court held as follows:­ “7.     Two points have been urged before us by learned counsel for the assessee. It is contended that the Income Tax Officer has no jurisdiction to take proceedings under Sections 147 and 148 of the Income Tax Act because the conditions prerequisite for making the reassessments were not satisfied. The re­assessments were made with reference to clause (b) of Section 147 of the Act, and apparently the Income Tax Officer proceeded on the basis that in consequence of information in his   possession   he   had   reason   to   believe   that   income chargeable   to   tax   had   escaped   assessment   for   the   two assessment years. From the material before us it appears that the   Income   Tax   Officer   came   to   realise   that   income   had escaped assessment for the two assessment years when he was in the process of making assessment for a subsequent assessment year. While making that assessment he came to know from the documents pertaining to that assessment that the overhead expenses related to the entire business including the business as commission agents and were not confined to the business of purchase and sale. It is true, as the High Court has observed, that this information could have been acquired by the Income Tax Officer if he had exercised due diligence at the time of the original assessment itself. It does not appear, however,   that   the   attention   of   the   Income   Tax   Officer   was directed by anything before him to the fact that the overhead expenses   related   to   the   entire   business.   The   information derived   by   the   Income   Tax   Officer   evidently   came   into   his possession   when   taking   assessment   proceedings   for   the 1 1989 Supp(2) SCC 182 15

16 subsequent year. In the circumstances, it cannot be doubted that the case falls within the terms of clause (b) of Section 147 of   the   Act,   and   that,   therefore,   the   High   Court   is   right   in holding against the assessee.” In  M/s Phool Chand Bajrang Lal and Another   vs.   Income Tax Officer and Another2, this Court held as follows:­ “19…Acquiring  fresh  information,  specific  in  nature  and reliable   in   character,   relating   to   the   concluded   assessment which goes to expose the falsity of the statement made by the assessee at the time of original assessment is different from drawing a fresh inference from the same facts and material which   was   available   with   the   ITO   at   the   time   of   original assessment proceedings. The two situations are distinct and different. Thus, where the transaction itself on the basis of subsequent information, is found to be a bogus transaction, the mere disclosure of that transaction at the time of original assessment proceedings, cannot be said to be disclosure of the “true” and “full” facts in the case and the ITO would have the jurisdiction  to  reopen  the  concluded  assessment  in  such a case.   It   is   correct   that   the   assessing   authority   could   have deferred the completion of the original assessment proceedings for further enquiry and investigation into the genuineness to the loan transaction but in our opinion his failure to do so and complete the original assessment proceedings would not take away his jurisdiction to act under Section 147 of the Act, on receipt   of   the   information   subsequently.   The   subsequent information on the basis of which the ITO acquired reasons to believe that income chargeable to tax had escaped assessment on account of the omission of the assessee to make a full and true disclosure of the primary facts was relevant, reliable and specific. It was not at all vague or non­specific.” In  Ess   Kay   Engineering   Co.(P)   Ltd.     vs.    Commissioner   of Income Tax, Amritsar3, this Court held as follows:­ “This   is   a   case   of   reopening.   We   have   perused   the documents. We find there was material on the basis of which the Income Tax Officer could proceed to reopen the case. It is not a case of mere change of opinion. We are not inclined to interfere with the decision of the High Court merely because the case of the assessee was accepted as correct in the original 2 (1993) 4 SCC 77 3 (2001) 10 SCC 189 16

17 assessment for this assessment year. It does not preclude the Income   Tax   Officer   from   reopening   the   assessment   of   an earlier year on the basis of his findings of fact made on the basis of fresh materials in course of assessment of the next assessment   year.   The   appeal   is   dismissed.   No   order   as   to costs.” 22. A   perusal   of   the   aforesaid   judgments   clearly   shows   that subsequent facts which come to the knowledge of the assessing officer   can   be   taken   into   account   to   decide   whether   the assessment proceedings should be re­opened or not.  Information which   comes   to   the   notice   of   the   assessing   officer   during proceedings for subsequent assessment years can definitely form tangible   material   to   invoke   powers   vested   with   the   assessing officer under Section 147 of the Act. 23. The material disclosed in the assessment proceedings for the subsequent years as well as the material placed on record by the minority shareholders form the basis for taking action under Section 147 of the Act.   At the stage of issuance of notice, the assessing officer is to only form a prima facie view. In our opinion the material disclosed in assessment proceedings for subsequent years was sufficient to form such a view. We accordingly hold that   there   were   reasons   to   believe   that   income   had   escaped assessment in this case.  Question No.1 is answered accordingly. Question No.2 17

18 24. Coming to the second question as to whether there was failure   on   the   part   of   the   assessee   to   make   a   full   and   true disclosure of all the relevant facts.  The case of the assessee is that it had disclosed all facts which were required to be disclosed. 25. The revenue has placed reliance on certain complaints made by   the   minority   shareholders   and   it   is   alleged   that   those complaints   reveal   that   the   assessee   was   indulging   in   round­ tripping   of   its   funds.     According   to   the   revenue   the   material disclosed in these complaints clearly shows that the assessee is guilty of creating a network of shell companies with a view to transfer its un­taxed income in India to entities abroad and then bring it back to India thereby avoiding taxation.  We make it clear that we are not going into this aspect of the matter because those complaints have not seen light of the day either before the High Court or this Court and, therefore,   it would be unfair to the assessee if we rely upon such material which the assessee has not been confronted with. 26. Even   before   the   assessment   order   was   passed   on 03.08.2012, the assessing officer was aware of the entities which had subscribed to the convertible bonds.  This is apparent from the communication dated 08.04.2011.  The case of the revenue is that the assessee did not disclose the amount subscribed by each 18

19 of   the   entities   and   furthermore   the   management   structure   of these companies.  We are not in agreement with this submission of the revenue.  It is apparent from the records of the case that the revenue was aware of the entities which subscribed to the convertible   bonds.     It   has   been   urged   that   these   are   bogus companies, but we are not concerned with that at this stage.  The issue before us is whether the revenue can take the benefit of the extended period of limitation of 6 years for initiating proceedings under the first proviso Section 147 of the Act.  This can only be done if the revenue can show that the assessee had failed to disclose   fully   and   truly   all   material   facts   necessary   for   its assessment.  The assessee, in our view had disclosed all the facts it was bound to disclose.  If the revenue wanted to investigate the matter further  at  that  stage  it could   have   easily  directed   the assessee to furnish more facts. 27. The   High   Court   held   that   there   was   no   “true   and   fair disclosure” in view of the law laid down by this Court in Phool Chand’s case (supra), and the judgment of the Delhi High Court in  Honda   Siel   Power   Products   Limited vs. Deputy Commissioner   Income­Tax   and   Another4.   We   have   already 4 (2012) 340 ITR 53 (Delhi) 19

20 referred to the judgment in Phool Chand’s case (supra), wherein it was held that where the transaction of a particular assessment year is found to be a bogus   transaction, the disclosures made could not be said to be all “true” and “full”.   Relying upon the said   judgment   the   High   Court   held   that   merely   because   the transaction  of  convertible bonds  was   disclosed  at  the   time   of original assessment does not mean that there is true and full disclosure of facts. 28. We are unable to agree with this reasoning given by the High Court.  The assessee as mentioned above made a disclosure about having agreed to stand guarantee for the transaction by NNPLC and it had also disclosed the factum of the issuance of convertible  bonds  and  their  redemption.    The  income,  if any, arose because of the redemption at a discounted price.  This was an event which took place subsequent to the assessment year in question though it may be income for the assessment year.  As we have observed above, all relevant facts were duly within the knowledge of the assessing officer.   The assessing officer knew who were the entities who had subscribed to other convertible bonds and in other proceedings relating to the subsidiaries the 20

21 same   assessing   officer   had   knowledge   of   addresses   and   the consideration paid by each of the bondholders as is apparent from assessment orders dated 03.08.2012 passed in the cases of M/s. NDTV Labs Ltd. and M/s. NDTV Lifestyle Ltd.  Therefore, in our opinion there was full and true disclosure of all material facts necessary for its assessment by the assessee. 29. The fact that step­up coupon bonds for US$ 100 million were issued by NNPLC was disclosed; who were the entities which subscribed to the bonds was disclosed; and the fact that the bonds were discounted at a lower rate was also disclosed before the assessment was finalised.  This transaction was accepted by the assessing officer and it was clearly held that the assessee was only liable to receive a guarantee fees on the same which was added to its income.  Without saying anything further on merits of the transaction we are of the view that it cannot be said that the   assessee   had   withheld   any   material  information   from   the revenue. 30. According to the revenue the assessee to avoid detection of the actual source of funds of its subsidiaries did not disclose the details of the subsidiaries in its final accounts, balance sheets, and   profit   and   loss   account   for   the   relevant   period   as   was 21

22 mandatory under the provisions of the Indian Companies Act, 1956.   It   is   not   disputed   that   the   assessee   had   obtained   an exemption from the competent authority under the Companies Act,   1956   from   providing   such   details   in   its   final   accounts, balance sheets, etc. As such it cannot be said that the assessee was   bound   to   disclose   this   to   the   Assessing   Officer.   The Assessing Officer before finalising the assessment of 03.08.2012 had never asked the assessee to furnish the details. 31. The revenue now has come up with the plea that certain documents   were   not   supplied   but   according   to   us   all   these documents cannot be said to be documents which the assessee was bound to disclose at the time of assessment.   The main ground raised by the revenue is that the assessee did not disclose as   to   who   had   subscribed   what   amount   and   what   was   its relationship   with   the   assessee.     As   far   as   the   first   part   is concerned it does not appear to be correct.  There is material on record   to   show   that   on   08.04.2011   NNPLC   had   sent   a communication   to   the   Deputy   Director   of   Income   Tax (Investigation), wherein it had not only disclosed the names of all the   bond   holders   but   also   their   addresses;   number   of   bonds along with the total consideration received.  This chart forms part 22

23 of the assessment orders dated 03.08.2012 in the case of M/s. NDTV Labs Ltd. and M/s. NDTV Lifestyle Ltd.   The said two assessment   orders   were   passed   by   the   same   officer   who   had passed the assessment order in the case of the assessee on the same date itself.  Therefore, the entire material was available with the revenue. 32. A number of decisions have been cited as to what is meant by   true   and   full   disclosure.     It   is   not   necessary   to   multiply decisions, as law in this regard has been succinctly laid down by a Constitution Bench of this Court in  Calcutta Discount Co. Ltd.   vs.   Income­tax Officer, Companies District I, Calcutta and Another5 , wherein it was held as follows :­ “(8)…The words used are “omission or failure to disclose fully and truly all material facts necessary for his assessment for that year”. It postulates a duty on every assessee to disclose fully and truly all material facts necessary for his assessment. What facts are material, and necessary for assessment will differ from case to case. In every assessment proceeding, the assessing   authority   will,   for   the   purpose   of   computing   or determining the proper tax due from an assessee, require to know all the facts which help him in coming to the correct conclusion. From the primary facts in his possession, whether on disclosure by the assessee, or discovered by him on the basis   of   the   facts   disclosed,   or   otherwise   —   the   assessing authority has to draw inferences as regards certain other facts; and ultimately, from the primary facts and the further facts inferred from them, the authority has to draw the proper legal inferences, and ascertain on a correct interpretation of the taxing   enactment,   the   proper   tax   leviable.   Thus,   when   a question   arises   whether   certain   income   received   by   an 5 AIR 1961 SC 372 23

24 assessee is capital receipt, or revenue receipt, the assessing authority has to find out what primary facts have been proved, what other facts can be inferred from them, and taking all these together, to decide what the legal inference should be. (9) There can be no doubt that the duty of disclosing all the primary facts relevant to the decision of the question before the   assessing   authority   lies   on   the   assessee.   To   meet   a possible contention that when some account books or other evidence has been produced, there is no duty on the assessee to disclose further facts, which on due diligence, the Income­ tax Officer might have discovered, the Legislature has put in the Explanation, which has been set out above. In view of the Explanation, it will not be open to the assessee to say, for example   —   “I   have   produced   the   account   books   and   the documents: You, the assessing officer examine them, and find out the facts necessary for your purpose: My duty is done with disclosing   these   account­books   and   the   documents.”   His omission to bring to the assessing authority’s attention these particular   items   in   the   account   books,   or   the   particular portions of the documents, which are relevant, will amount to “omission   to   disclose   fully   and   truly   all   material   facts necessary for his assessment.” Nor will he be able to contend successfully that by disclosing certain evidence, he should be deemed to have disclosed other evidence, which might have been discovered by the assessing authority if he had pursued investigation on the basis of what has been disclosed. The Explanation   to   the   section,   gives   a   quietus   to   all   such contentions; and the position remains that so far as primary facts are concerned, it is the assessee’s duty to disclose all of them   —   including   particular   entries   in   account   books, particular portions of documents and documents, and other evidence, which could have been discovered by the assessing authority, from the documents and other evidence disclosed. (10) Does the duty however  extend beyond  the full and truthful disclosure of all primary facts? In our opinion, the answer to this question must be in the negative. Once all the primary facts are before the assessing authority, he requires no further assistance by way of disclosure. It is for him to decide what inferences of facts can be reasonably drawn and what legal inferences have ultimately to be drawn. It is not for somebody else — far less the assessee — to tell the assessing authority what inferences — whether of facts or law should be drawn. Indeed, when it is remembered that people often differ as regards what inferences should be drawn from given facts, it   will   be   meaningless   to   demand   that   the   assessee   must disclose what inferences — whether of facts  or law  —   he would draw from the primary facts. (11) If from primary facts more inferences than one could be drawn, it would not be possible to say that the assessee should   have   drawn   any   particular   inference   and communicated  it  to  the  assessing authority.  How  could  an 24

25 assessee be charged with failure to communicate an inference, which he might or might not have drawn?” A careful analysis of this judgment indicates that the Constitution Bench held that it is the duty of the assessee to disclose full and truly all material facts which it termed as primary facts.   Non­ disclosure of other facts which may be termed as secondary facts is not necessary.  In light of the above law, we shall deal with the facts of the present case. 33.  In   our   view  the   assessee   disclosed   all   the   primary   facts necessary   for   assessment   of   its   case   to   the   assessing   officer. What the revenue urges is that the assessee did not make a full and true disclosure of certain other facts.  We are of the view that the assessee had disclosed all primary facts before the assessing officer and it was not required to give any further assistance to the assessing officer by disclosure of other facts.  It was for the assessing officer at this stage to decide what inference should be drawn   from   the   facts   of   the   case.     In   the   present   case   the assessing officer on the basis of the facts disclosed to him did not doubt the genuiness of the transaction set up by the assessee. This the assessing officer could have done even at that stage on the basis of the facts which he already knew.   The other facts 25

26 relied upon by the revenue are the proceedings before the DRP and   facts   subsequent   to   the   assessment   order,   and   we   have already dealt with the same while deciding Issue No.1.  However, that cannot lead to the conclusion that there is non­disclosure of true and material facts by the assessee. 34. It is interesting to note that whereas before this Court the revenue is strenuously urging that the assessee is guilty of non­ disclosure of material facts, before the High Court the case of the revenue   was   just   opposite.     We   may   quote   a   portion   of   the counter­affidavit   filed   by   the   revenue   in   response   to   the   writ petition filed by the assessee before the High Court which reads as follows:­ “…It   is   evident   from   these   facts   that   second   proviso   to Section 147 is clearly attracted in this case and first proviso to Section 147 is not applicable to facts of this case, i.e. in this case, the only requirement to reopen assessment U/s 147 was that the AO has reason to believe that any income chargeable to tax has escaped assessment.  The second condition that the income should have escaped assessment  due to failure on the part of the assessee to disclose fully and truly all material facts necessary  for  making  assessment   is   not   relevant   to   decide issue before the Hon’ble Court”

This submission has been repeated a number of times in the counter­affidavit.   Therefore, in our opinion the revenue cannot now turn around and urge that the assessee is guilty of non­ disclosure of facts. We are also of the view that the revenue could not be permitted to blow hot and cold at the same time. 26

27 35. We are clearly of the view that the revenue in view of its counter­affidavit before the High Court that it was not relying upon the non­disclosure of facts by the assessee could not have been permitted to orally urge the same.  Even otherwise we find that the assessee had fully and truly disclosed all material facts necessary for its assessment and, therefore, the revenue cannot take benefit of the extended period of limitation of 6 years.  We answer Question No.2 accordingly. Question No.3 36. It is urged before this Court by the revenue that in terms of second proviso to Section 147 of the Act read with Section 149(1) (c) of the Act, the limitation period would be 16 years since the assessee has derived income from a foreign entity.  We may make specific   reference   to   the   second   proviso   and   explanation   2(d) which reads as follows:­ Provided further that nothing contained in the first proviso shall apply in a case where any income in relation to any asset (including financial interest in any entity) located outside India, chargeable to tax, has escaped assessment for any assessment year: xxx

xxx

xxx Explanation 2.—For the purposes of this section, the following shall also be deemed to be cases where income chargeable to tax has escaped assessment, namely :— xxx

xxx

xxx 27

28 (d)   where a person is found to have any asset (including financial interest in any entity) located outside India. xxx

xxx

xxx 37. On behalf of the assessee it has been urged that no income was derived from the foreign entity and a loan cannot be termed to be an asset or an income and it is submitted that the notice cannot be said to have been issued under the second proviso. 38. In this regard we may make reference to the notice dated 31.03.2015.  The notice is conspicuously silent with regard to the second proviso.   It does not rely upon the second proviso and basically relies on the provision of Section 148 of the Act.   The reasons communicated to the assessee on 04.08.2015 mention ‘reason to believe’ and non­disclosure of material facts by the assessee.     There   is   no  case  set  up  in  relation  to  the   second proviso either in the notice or even in the reasons supplied on 04.08.2015 with regard to the notice.   It is only while rejecting the objections of the assessee that reference has been made to the second proviso in the order of disposal of objections dated 23.11.2015. 39. The   High   Court   relied   upon   the   judgment   in  Mohinder Singh Gill & Anr.   vs.   The Chief Election Commissioner, 28

29 New   Delhi       &   Ors.6  and   came   to   the   conclusion   that   the revenue cannot rely upon the second proviso because the notice was silent in this regard.  However, the High Court held that the assessee was guilty of non­disclosure of material facts.  We have already held that in our view the assessee was not guilty of non­ disclosure of material facts.  The revenue has not challenged the judgment of the High Court in so far as this finding against it is concerned but the revenue is entitled to defend the petition even on a ground which may have been decided against it by the High Court. 40. On behalf of the revenue it is urged that mere non­naming of the second proviso in the notice does not help the assessee. It has been urged that even if the source of power to issue notice has   been   wrongly   mentioned,   but   all   relevant   facts   were mentioned, then the notice can be said to be a notice under the provision   which   empowers   the   revenue   to   issue   such   notice. There can be no quarrel with this proposition of law. However, the noticee or the assesee should not be prejudiced or be taken by surprise. The uncontroverted fact is that in the notice dated 31.03.2015 there is no mention of any foreign entity.   There is only   mention   of   the   Section   148.     Even   after   the   assessee 6 (1978) 2 SCR 272 29

30 specifically asked for reasons, the revenue only relied upon facts to show that there was reason to believe that income has escaped assessment and this escapement was due to the non­disclosure of material facts. There is nothing in the reasons to indicate that the revenue was intending to apply the extended period of 16 years. It is only after the assessee filed its reply to the reasons given, that in the order of rejection for the first time reference was made to the second proviso by the revenue. 41. In our view this is not a fair or proper procedure.  If not in the first notice, at least at the time of furnishing the reasons the assessee should have been informed that the revenue relied upon the second proviso.  The assessee must be put to notice of all the provisions   on  which   the  revenue   relies   upon.    At   the   risk   of repetition, we reiterate that we are not going into the merits of the case but in case the revenue  had  issued a notice  to the assessee   stating   that   it   relies   upon   the   second   proviso,   the assessee   would   have   had   a   chance   to   show   that   it   was   not deriving any income from any foreign asset or financial interest in any foreign entity, or that the asset did not belong to it or any other ground which may be available.   The assessee cannot be deprived of this chance while replying to the notice. 30

31 42. Therefore, even if we do not fall back on the reason given by the High Court that the revenue cannot take a fresh ground, we are   clearly   of   the   view   that   the   notice   and   reasons   given thereafter do not conform to the principles of natural justice and the assessee did not get a proper and adequate opportunity to reply to the allegations which are now being relied upon by the revenue. 43. If the revenue is to rely upon the second proviso and wanted to urge that the limitation of 16 years would apply, then in our opinion in the notice or at least in the reasons in support of the notice, the  assessee  should  have  been put to notice  that  the revenue relies upon the second proviso.  The assessee could not be taken by surprise at the stage of rejection of its objections or at the stage of proceedings before the High Court that the notice is to be treated as a notice invoking provisions of the second proviso of Section 147 of the Act.   Accordingly, we answer the third question by holding that the notice issued to the assessee and   the   supporting   reasons   did   not   invoke   provisions   of   the second proviso of Section 147 of the Act and therefore at this stage the   revenue   cannot  be   permitted   to  take   benefit  of   the second proviso. 31

32 Conclusion 44. We accordingly allow the appeal by holding that the notice issued to the assessee shows sufficient reasons to believe on the part of the assessing officer to reopen the assessment but since the revenue has failed to show non­disclosure of facts the notice having been issued after a period of 4 years is required to be quashed.   Having held so, we make it clear that we have not expressed   any   opinion   on   whether   on   facts   of   this   case   the revenue   could   take   benefit   of   the   second   proviso   or   not. Therefore, the revenue may issue fresh notice taking benefit of the second proviso if otherwise permissible under law.  We make it   clear   that   both   the   parties   shall   be   at   liberty   to   raise   all contentions   with   regard   to   the   validity   of   such   notice.     All pending application(s) shall stand(s) disposed of. …………………………….J. (L. Nageswara Rao) …………………………….J. (Deepak Gupta) New Delhi April 3, 2020 32