DCIT - 1(3)(1), MUMBAI vs. RREEF INDIA ADVISORS PVT. LTD., MUMBAI

The grounds raised is, whether learned CIT(A) is justified in deleting the disallowance of Rs. 9.88 crores as pre-operative expenses.

Brief facts are that in this case the assessee filed its return of income on 26.9.2009 declaring loss of Rs. 6,76,27,275/-. The assessee also filed the report in Form No. 3CEB for international transactions dated 29.9.2009. The assessment order u/s. 143(3) was passed determining total income of the assessee on Rs. (-) 6,69,18,983/-. Subsequently the AO issued the notice u/s 154 dated 11/03/2013 proposing to rectify the order. In the letter the AO stated as under :-

In response the appellant filed a reply dated 12/02/2016. After considering the submissions of the appellant the AO passed an order u/s 154 of the Act disallowing the expenses of Rs. 9.88 crores. The order u/s 154 is reproduced below :- "On verification from the record, it is noticed the assessee has claimed Rs. 9.88 crores t as expenses. While there has been no big activity in the company for 3 years. Therefore, these expenses of Rs. 9.88 crores are disallowed as preoperative expenses. Further, interest income of Rs. 1,79,69,269/- is brought to tax under the head of income from other sources.

Upon assessee’s appeal learned CIT(A) deleted the addition by holding as under:-

Against the above order the Revenue is in appeal before us.

We have heard learned Departmental Representative and perused the records. Upon careful consideration, we find that the Assessing Officer in this case has already passed order u/s. 143(3) of the I.T. Act, wherein he has made computation under the head “income from business” and he has computed business loss at Rs. 8,48,82,252/-. Now by way of order u/s. 154 the Assessing Officer is purportedly trying to correct a mistake apparent from record, in earlier assessment u/s. 143(3) by holding that Rs. 9.88 crores is to be disallowed as pre-operative expenses as the assessee has not done big activity.

Section 154(1)(a) provides that with a view to rectifying any mistake apparent from record an income tax authority may amend any order passed by it. It is settled law that u/s. 154 only those mistakes can be corrected which are apparent from record.

By no stretch of imagination Assessing Officer’s order u/s. 154 that expenses incurred of Rs. 9.88 crores are to be disallowed as assessee has not done ‘big’ activity can be said to be a mistake apparent from record. If the Assessing Officer has passed an incorrect order, he cannot review his order u/s. 154 of I.T. Act. In this regard, we refer to the decision of Hon'ble Supreme Court in the case of T.S. Balaram, ITO v. Volkart Brothers & Others (82 ITR 50), wherein it was observed that a mistake apparent on the record must be an obvious and patent mistake and not something which can be established by a long drawn process of reasoning.

Examining the present issue on the touchstone of above said Hon'ble Supreme Court decision, it is abundantly clear that the Assessing Officer’s order u/s. 154 that Rs. 9.88 crores of expenses has to be classified as pre operative expenses, as the assessee has not done ‘big’ activity, after the same having been allowed in assessment u/s. 143(3) of the Act, is not correcting a obvious and patent mistake. It is a review of the earlier order passed and change of opinion by the Assessing Officer. This is impermissible under section 154 of the I.T. Act. In this view of the matter in our considered opinion there is no infirmity in the order of learned CIT(A). Accordingly we uphold the same.

In the result, this appeal filed by the Revenue stands dismissed.