WEL INTERTRADE (P) LTD.,NEW DELHI vs. ACIT, CIRCLE- 27(2), NEW DELHI

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ITA 7167/DEL/2018Status: DisposedITAT Delhi03 June 2019AY 2013-146 pages

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

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the addition of Rs. 4.50 crores itself was deleted in a separate appeal, rendering the rectification order invalid. Furthermore, the Tribunal noted that the amended provisions of Section 115BBE were not applicable to the year under consideration and that the applicability of the amendment was a debatable issue, not suitable for rectification under Section 154.

What were the facts?

The Assessing Officer rectified the assessment order under Section 154 to tax an addition of Rs. 4.50 crores (made under Section 68) at a flat rate of 30% as per Section 115BBE, disallowing set-off of current year loss. The assessee contended that Section 115BBE amendments were not applicable for the assessment year.

What were the issues?

Whether the rectification order under Section 154 was valid when the primary addition was deleted and if the amended provisions of Section 115BBE were applicable to the assessment year.

Which sections of the Income-tax Act were involved?

Section 154,Section 68,Section 115BBE

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH: ‘B’, NEW DELHI

Before: SH. N. K. BILLAIYA & SH. K. N. CHARY

Hearing: 15.05.2019Pronounced: 03.06.2019

This appeal by the assessee is preferred against the order of the Commissioner of Income Tax [Appeals]-9, New Delhi, dated 20.09.2018 for Assessment Year 2013-14.

2.

The sum and substance of the grievance of the assessee is that the CIT(A) erred in sustaining the order of the Assessing Officer framed u/s. 154 of the Act.

3.

Facts of the case show that an assessment was framed u/s 143 (3) of the Act vide order dated 28.03.2016 after making addition of Rs.4.50 crores u/s 68 of the Act. After framing the assessment the Assessing Officer found that the tax computation as per assessment order dated 28.03.2014 required to be amended as there is mistake apparent from the record.

4.

The Assessing Officer noticed that the net taxable income has been calculated at Rs.37369890/- after inadvertently setting of the current year loss of Rs.7630108/- against income from other sources of Rs.4.50 crores added u/s. 68 of the Act.

5.

The Assessing Officer was of the opinion that the addition made u/s 68 has to be taxed at a flat rate of 30% and no deduction and allowance can be set off there with u/s. 115 BBE of the Act. Accordingly the assessment was rectified u/s. 154 of the Act.

6.

Assessee agitated the matter before the CIT(A) but without any success.

7.

Before us the counsel for the assessee stated that the provisions of section 115 BBE do not apply in the year under consideration. It is the say of the counsel that the amendment are effect from 01.04.2017 and hence not applicable in the year under consideration.

8.

The DR strongly supported the findings of the Assessing Officer.

9.

We have carefully considered the orders of the authorities below. At the very outset, we have to state that the addition of Rs.4.50 crores have been deleted by us in vide order dated 03.06.2019.

On this issue itself the rectification order does not survive.

10.

Even otherwise the amended provisions of section 115BBE do not apply during the year under consideration. For ready reference section 115 BBE as it stands today read as under :-

“115 BBE [(1) Where the total income of an assessee-

(a) Includes any income referred to in section 68, section 69, section 69A, section 69B, section 69C or section 69 D and reflected in the return of income furnished under section 139; or (b) determined by the Assessing Officer includes any income referred to in section 68, section 69, section 69A, section 69B, section 69C or section 69D if such income is not covered under clause (a), the income – tax payable shall be the aggregate of –

(i) The amount of income-tax calculated on the income referred to in clause (a) and clause (b), at the rate of sixty per cent; and (ii) The amount of income-tax with which the assesee would have been chargeable had his total income been reduced by the amount of income referred to in clause (i).]

(2) Notwithstanding anything contained in this Act, no deduction in respect of any expenditure or allowance [ or set off of any loss ] shall be allowed to the assessee under any provision of this Act in computing his income referred to clause (a) [and clause (b) of sub-section(1)]

11.

The pre amended section read as under :-

“15. Substituted by the Taxation Laws (Second Amendment) Act, 2016 w.e.f.

01.04.2017. Prior to its substitution, sub-section (1) read as under :

“(1) Where the total income of an assessee includes any income referred to in section 68, section 69, section 69A section 69B or section 69D the income-tax payable shall be the aggregate of –

(a) the amount of income-tax calculated on income referred to in section 68, section 69, section 69A, section 69B, section 69C or section 69D at the rate of thirty per cent;

(b) the amount of income-tax with which the assessee would have been chargeable had his total income been reduced by the amount of income referred to in clause (a)”.

12.

A perusal of the above show that the amendment is applicable from 01.04.2017. In our considered view whether the amendment is prospective or retrospective is a highly debatable issue and, therefore, cannot be a subject matter of rectification u/s. 154 of the Act.

13.

Considering the facts of the case and the law we set aside the findings of the CIT(A) and quash the rectification order dated 05.05.2016 framed u/s.154 of the Act.

14.

In the result, the appeal filed by the assessee is accordingly allowed.

Order pronounced in the open court on 03.06.2019.

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