DEPUTY COMMISSIONER OF INCOME TAX, PUNE vs. SOVEREIGN PHARMA PVT LTD, PUNE

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ITA 980/PUN/2017Status: DisposedITAT Pune12 July 2019AY 2007-085 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the Assessing Officer erred in invoking Section 148/147 after four years to rectify his own oversight. The provisions are not meant to correct the AO's negligence, and reopening based on a change of opinion after reappreciating existing facts is not permissible.

What were the facts?

The Revenue appealed against the CIT(A)'s order which had accepted the assessee's contention that the reopening of assessment was based on a mere change of opinion. The Assessing Officer had reopened the assessment beyond four years, citing a difference in receipts of sundry debtors.

What were the issues?

Whether reopening of assessment beyond four years was valid when based on a change of opinion and not on failure of the assessee to disclose material facts.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147,Section 148

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, PUNE

Before: SHRI D. KARUNAKARA RAO, AM & SHRI VIKAS AWASTHY, JM

For Appellant: Shri R.S. Abhyankar
For Respondent: Shri N. Ashok Babu

PER VIKAS AWASTHY, JM :

This appeal by the Revenue is directed against the order of Commissioner of Income Tax (Appeals)-4, Pune dated 12-12-2016 for the assessment year 2007-08.

2.

The brief facts of the case as emanating from records are: The assessee filed its return of income for the assessment year 2007-08 on

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27-10-2007 declaring loss of Rs.1,56,94,258/-. Scrutiny assessment u/s. 143(3) of the Income Tax Act, 1961 (hereinafter referred to as “the Act”) was completed in the case of assessee on 18-12-2009 accepting the loss returned by the assessee. Thereafter, the assessment was reopened by the Assessing Officer and notice u/s. 148 of the Act was issued on 07-02-2014. In reassessment proceedings, the Assessing Officer made addition on account of difference in receipts of sundry debtors Rs.1,11,63,551/-.

Aggrieved against the assessment order dated 31-12-2014 passed u/s. 143(3) r.w.s. 147 of the Act, the assessee filed appeal before the Commissioner of Income Tax (Appeals), assailing reopening of assessment as well as, the addition made on merits. The Commissioner of Income Tax (Appeals) after analyzing the facts and documents on record accepted assessee’s contentions challenging the validity of reopening. The Commissioner of Income Tax (Appeals) held reopening of assessment was based on mere change of opinion. Against the findings of First Appellate Authority, the Revenue is in appeal.

3.

Shri R.S. Abhyankar appearing on behalf of the assessee submitted at the outset that reopening of assessment was made beyond the period of four years, thus, the proviso to section 147 gets attracted. The Assessing Officer in reasons recorded for reopening has nowhere mentioned that income chargeable to tax has escaped assessment by reason of failure on the part of assessee to disclose fully and truly all material facts necessary for assessment. A perusal of reasons recorded for reopening would show that the reassessment proceedings u/s. 148 have been initiated merely to cover up alleged deficiencies in the assessment order. The reassessment

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proceedings are based purely on change of opinion by the Assessing Officer. The ld. AR further submitted that the assessee during scrutiny assessment proceedings had furnished complete details of sundry debtors and party wise details of sale. The reassessment proceedings have been initiated after reappreciation of material already available with the Assessing Officer. The ld. AR vehemently defended the impugned order and prayed for dismissing the appeal of Revenue.

4.

On the other hand Shri N. Ashok Babu representing the Department vehemently defended the action of Assessing Officer in reopening the assessment. The ld. DR submitted that during assessment proceedings the Assessing Officer in the absence of documentary evidence could not consider the issue of sundry debtors. There was difference in receipts of sundry debtors. The ld. DR prayed for reversing the findings of Commissioner of Income Tax (Appeals) on the issue of reopening of assessment.

5.

We have heard the submissions made by representatives of rival sides and have perused the orders of authorities below. It is an undisputed fact that the Assessing Officer has reopened assessment beyond the period of four years from the end of relevant assessment year. The Assessing Officer has power to reopen the assessment after the expiry of four years from the end of relevant assessment year if, the income has escaped assessment by reason of failure on the part of assessee to disclose fully and truly all material facts necessary for the assessment for that assessment year. In the instant case, we observe that reassessment proceedings have been initiated by the Assessing Officer on reappreciation

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of facts and documents already on record. The reasons recorded by Assessing Officer for reopening the assessment reads as under: “The Scrutiny assessment u/s. 143(3) of the I.T. Act, 1961 of the above mentioned assessee was completed on 31.12.2008 by the ITO, Wd.6(4) with the assessed income of Rs.(-)3,49,61,949/-. On perusal of the case records, it is observed that the following amount should have been disallowed in term of various provision of Income tax Act, 1961. An amount of Rs.1,11,63,551/- on account of difference in receipts of Sundry debtors is inadvertently remained to be added to the total income of the assessee. In view of the above, I have reasons to believe that there is an escapement of income u/s. 147 of the I.T. Act, 1961.”

6.

A bare perusal of reasons for reopening would show that the Assessing Officer has erred in invoking the provisions of section 148 r.w.s. 147 after the expiry of four years to cover up his own follies. It is not the case of Revenue that the assessee has not fully and truly disclosed all material facts necessary for its assessment. The proviso to section 147 mandates that the assessment can be reopened inter alia, where the assessee has failed to disclose fully and truly all material facts necessary for assessment for that assessment year. The provisions of section 148/147 of the Act are not meant to rectify the defects in the assessment order caused by the Assessing Officer’s own negligence. The provisions of section 147 are more stringent where Assessing Officer intends to reopen the assessment after the expiry of four years from the end of the relevant assessment year. The Assessing Officer cannot be allowed to recklessly invoke the provisions of section 148/147 to make additions on mere reappreciation of the facts and documents already on record.

7.

In the instant case, we find that the Assessing Officer has resorted to provisions of section 148/147 merely on change of opinion after

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reappreciation of facts that were available before him in proceedings u/s. 143(3) of the Act. We find no reason to interfere with the well reasoned findings of First Appellate Authority. Accordingly, the impugned order is upheld and the appeal of Revenue is dismissed sans merits.

8.

In the result, the appeal of Revenue is dismissed.

Order pronounced on Friday, the 12th day of July, 2019.

Sd/- Sd/- (डी. करुणाकरा राव/D. Karunakara Rao) (ववकास अवस्थी / Vikas Awasthy) ऱेखा सदस्य / ACCOUNTANT MEMBER न्याययक सदस्य / JUDICIAL MEMBER ऩुणे / Pune; ददनाांक / Dated : 12th July, 2019 RK आदेश की प्रयिलऱवऩ अग्रेवषि / Copy of the Order forwarded to : अऩीऱाथी / The Appellant. 1. प्रत्यथी / The Respondent. 2. आयकर आयुक्त (अऩीऱ) / The CIT(A)-4, Pune 3. 4. The Pr. Commissioner of Income Tax-3, Pune ववभागीय प्रयतयनधध, आयकर अऩीऱीय अधधकरण, “बी” बेंच, 5. ऩुणे / DR, ITAT, “B” Bench, Pune. गाडड फ़ाइऱ / Guard File. 6. //सत्यावऩत प्रयत // True Copy// आदेशानुसार / BY ORDER,

यनजी सधचव / Private Secretary, आयकर अऩीऱीय अधधकरण, ऩुणे / ITAT, Pune

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