CARGO SERVICE CENTRE INDIA PVT. LTD.,MUMBAI vs. PR. CIT -9, MUMBAI

By way of this appeal, the assessee-appellant has challenged the correctness of the order dated 29th March 2019, in the matter of revision order under section 263 r.w.s. 154 and 143(3) of the Income Tax Act, 1961 (hereinafter referred to as „the Act‟, for the assessment year 2012-13.

Grievances raised by the assessee-appellant, which we will take up together, are as follows: 1. The order passed by Learned Principal Commissioner of Income Tax (‘Ld. Pr. CIT) u/s. 263 of the Income Tax Act, 1961 (‘Act’) is bad in law, and in facts as she grossly erred in invoking provisions of section 263 of the Act to set aside an order passed u/s. 154 of the Act by the Assessing Officer (‘AO’) rectifying her own order passed u/s. 143(3) without satisfying conditions of section 263 of the Act.

Ld. Pr. CIT grossly erred in holding that AO has not made sufficient inquiry in respect of the claim of the appellant while passing an order ignoring the fact that all necessary information or documents were submitted by the appellant in the course of assessment and AO had allowed the claim of expenditure while passing order u/s. 143(3) of the Act.

When this appeal came up for hearing before us, and upon a perusal of the material on record, we had a couple of questions for the parties. Our first question was whether the observations about the eligibility of loss being carried forward does indeed affect the interests of the assessee in any manner inasmuch as, in the light of Hon‟ble Supreme Court‟s judgment in the case of CIT Vs Manmohan Das [(1966) 59 ITR 699 (SC)], the eligibility for set-off has to be adjudicated upon by the Assessing Officer dealing with the assessment year in which set-off is claimed and not in the year in which the loss sought to be adjusted is incurred. Our second question was whether the issue of insufficient inquiries before acceptance of the claim for a loss from the specified business could be dealt with, on merits, at the stage of the scrutiny assessment or the stage of rectification of mistakes as well, and, if Assessment year: 2012-13 Page 3 of 4 it can only be dealt with at the stage of scrutiny assessment, which was completed on 27th January 2015, can this issue be taken up in the revision proceedings in 2019.

Having heard the parties on the above propositions, we are of the considered view that the assessee deserves to succeed for these short reasons alone. In the first place, as learned counsel for the assessee vehemently submits, the issue regarding eligibility for set-off is wholly academic so far as the year of incurring loss in question is concerned. As observed by Hon‟ble Supreme Court in the case of Manmohan Das (supra), “Whether the loss of profits or gains in any year may be carried forward to the following year and set off against the profits and gains of the same business, profession or vocation…….. has to be determined by the Income-tax Officer who deals with the assessment of the subsequent year. It is for the Income-tax Officer dealing with the assessment in the subsequent year to determine whether the loss of the previous year may be set off against the profits of that year. A decision recorded by the Income-tax Officer who computes the loss in the previous year ……… that the loss cannot be set off against the income of the subsequent year is not binding on the assessee”. The very exercise of seeking a specific mention, by moving the rectification petition, about the eligibility for carrying forward of loss was thus, in a way, somewhat academic and more as a measure of abundant caution rather than the requirement of law. The rectification order was thus wholly infructuous in the eyes of the law. Once a loss has been disclosed in the income tax return, and such a loss has not been disturbed in the scrutiny assessment proceedings, such a loss is treated to have been accepted, and quantification thereof cannot be disturbed. What the learned PCIT has done is to disturb this quantum of loss, but then that could have been done within two years from the end of the financial year in which the related scrutiny assessment order was passed. Clearly, that limitation was over on 31st March 2017, whereas the present impugned order was passed on 29th March 2019. The quantification of loss, which is well beyond the limited scope of „mistake apparent on record‟ under section 154 and in the light of Hon‟ble Supreme Court‟;s judgment in the case of ITO Vs Volkart Brothers [(1971) 82 ITR 50 (SC)], could not have been disturbed in the proceedings under section 154, and what cannot be done under section 154, cannot be done under section 263 r.w.s. 154 either. Whichever way one looks at it, the impugned revision order is vitiated in law. As regards learned Departmental Representative‟s plea that the quantification of loss in question was never examined at any stage in the scrutiny assessment proceedings, and, therefore, it cannot be allowed to be carried forward, all we can say is that the Assessing Officer could surely have done so in the scrutiny assessment proceedings under section 143(3), but just because he has missed the bus, we cannot bend the law to allow that examination now. The finality of time limits has to be respected and followed.

In view of the above discussions, as also bearing in mind the entirety of the matter, we quash the impugned revision proceedings. The assessee gets the relief accordingly.

In the result, the appeal is allowed in the terms indicated above. Pronounced in the open court today on the 02nd day of November, 2021. Sd/- Sd/- Ravish Sood Pramod Kumar (Judicial Member) (Vice President) Mumbai, dated the 02nd day of November, 2021