SHRI DIPENDRA NATH CHUNDER,KOLKATA vs. I.T.O.,WARD-54(4), KOLKATA

IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “SMC” KOLKATA Before Shri S.S, Godara, Judicial Member ITA No.2425/Kol/2019 Assessment Year:2009-10

Shri Dipendra Nah Chunder Income Tax Officer, बनाम / 11, Old Post Office Street, Ward54(4),3,Govt. V/s. Kolkata-700 001 Place, BBD Bagh, [PAN No.AAGPC 1584 P] Kolkata-700 001 .. अपीलाथ� /Appellant ��यथ� /Respondent

Shri S.M. Surana, Advocate अपीलाथ� क� ओर से/By Appellant Mrs. Ranu Biswas, Addl. CIT-SR-DR ��यथ� क� ओर से/By Respondent 29-01-2020 सुनवाई क� तार�ख/Date of Hearing 19-02-2020 घोषणा क� तार�ख/Date of Pronouncement आदेश /O R D E R This assessee’s appeal for assessment year 2009-10, arises against the Commissioner of Income-tax (Appeals)-21, Kolkata’s order dated 19.09.2019 passed in case No.1044/ITO,W-22(4)/CIT(A)-21/Kol/2014-15 involving proceedings u/s. 144 r.w.s. 147 of the Income Tax Act, 1961; in short ‘the Act’. Heard both the parties. Case file perused.

ITA No.2425/Kol/2019 A.Y. 2009-10 Sh. Dipendra Nath Chunder Vs. ITO Wd-54(4), Kol. Page 2 In response to your letter dated 19.03.2012 as mentioned above, the reason for notice u/s.1148 within the meaning of section 147 of I.T. Act, 1961 is hereby communicated to you in the following paragraph. Exemption u/s. 54 has been claimed from the Long Term Capital Gain, resulted from the sale of property on 13.03.2006.The proceed of the sale has been deposited in State Bank of India Capital Gain Scheme and withdrawn on maturity after three years. The assessee did not utilize the proceeds for either purchase or construction of a new property within the period as specified u/s.54 of I.T. Act 1961. As per proviso 1(i) below section 54 “The amount not so utilized shall be charged under section 45 as income of the previous year in which the period of three years from the date of transfer of the original asset expires.” In the instant case, three years from the date of transfer of original asset expires on 13.03.2009. Since the assessee did not disclose the LTCG in his return for A.Y 2009-10, there is sufficient reason to believe that income has escaped assessment.”

Mr. Surana’s case accordingly is that once the above extracted reasons do not indicate even assessee’s taxable income having escaped assessment, the impugned re- assessment is liable to be quashed on this count alone. The Revenue’s case on the other hand, submits that Assessing Officer’s foregoing re-opening reasons are speaking which sufficiently pin-point assessee’s taxable income having escaped assessment.

ITA No.2425/Kol/2019 A.Y. 2009-10 Sh. Dipendra Nath Chunder Vs. ITO Wd-54(4), Kol. Page 3 The only point urged before us is that the impugned notice under section 148 of the Income Tax Act is barred by time. Therefore, the proceedings for reassessment should be dropped. The controversy centres around the interpretation of section 149 (1) (b) of the Income Tax Act. For the sake of convenience, the relevant portion of section 149 is reproduced below:- Time limit for notice, 149. (1) No notice under section 148 shall be issued for the relevant assessment year,- (a) if four years have elapsed from the end of the relevant assessment year, unless-the case falls under sub- clause (b) or sub- clause (c); (b) if four years, but not more than six years, have elapsed from the end of the relevant assessment year unless the income chargeable to tax which has escaped assessment amounts to or is likely to amount to rupees one lakh or more for that year; Explanation - In determining income chargeable to tax which has escaped assessment for the purposes of this sub-section, the provisions of Explanation 2 of section 147 shall apply as they apply for the purposes of that section.] (2) The provisions of sub- section (1) as to the issue of notice shall be subject to the provisions of section 151. (3) If the person on whom a notice under section 148 is to be served is a person treated as the agent of a non- resident under section 163 and the assessment, reassessment or recomputation to be made in pursuance of the notice is to be made on him as the agent of such non- resident, the notice shall not be issued after the expiry of a period of six years from the end of the relevant assessment year. Sri Nikhil Agrawal, learned counsel for the petitioner, submits that the notice under section 148 is dated 23rd of March, 2007 and it relates to the assessment year 2000-2001. A period of four years from the end of the relevant assessment year is normal period within which assessing authority can issue a notice unless the case falls under the clause (b) (c). Clause-(b) gives extended period of six years from the end of the relevant assessment year unless the income chargeable to tax which has escaped the assessment amounts to or is likely to amount one Lakh of rupees or more for that year. The argument is that in the case on hand, there is no material before the department to 'Show that the income which is said to have been escaped, amounts to or is likely to amount to Rs.1 Lakhs or more. Attention of the Court was invited towards its earlier order dated 7th of August, 2007, which is reproduced below:- "The original record of the sanction by the Addl. Commissioner has been produced by learned counsel for the Income Tax Department. It does not show that while according sanction, mind had been applied by the Addl. Commissioner whether the income which was believed to have escaped assessment exceeded Rupees One Lakh. In fact there was no suggestion from the side of the proposing officer that the amount was above Rupees One Lakh. The limitation for issuing notice will be enhanced from (our years to six years, only if income escaping assessment was in excess of Rupees One Lakh. The notice has admittedly been issued beyond four years and within six years. Counter affidavit may be filed within two weeks, rejoinder affidavit may be filed within two weeks thereafter List thereafter.

ITA No.2425/Kol/2019 A.Y. 2009-10 Sh. Dipendra Nath Chunder Vs. ITO Wd-54(4), Kol. Page 4 The original file has been returned to the learned standing counsel of the Income Tax Department." A counter affidavit has been filed on behalf of the respondents. There it has been stated that an assessee has not disclosed the income under the head 'capital gains' in the return filed on 30th of August, 2000 and sale consideration was above Rs.10 Lakhs the income escaped was more than Rs.1 Lakh, vide para 3 of the counter affidavit. It appears that the respondents have no idea about the sale consideration and that is the reason few paragraphs afterwards in para 5 it has been stated that the sale consideration was around Rs.6 Lakhs, The whole basis of the counter affidavit is that the assessee did not act in accordance with law and it was obligatory upon him to pay the taxes on short term capital gain income which has escaped the assessment. In the counter affidavit, no material has been disclosed therein to show that at the time of seeking sanction for extension of period of limitation as provided for under section 149 the Assessing Authority or the sanctioning authority had any material in their possession that the income chargeable to tax which has escaped the assessment amounts to or is likely to amount to Rs.1 Lakh or more. At this stage, we may consider the reasons recorded by the Income Tax Officer for reopening the assessment. The same is reproduced below:- "During the Assessment Year 2000-2001 the assessee Shri Mahesh Kumar Gupta sold the property (land) situated at 13-D Tashkant Marg, Allahabad after converting leasehold land into freehold and the capital gain/loss arrived at was offered for duration as long term capital gains. The assessee sold the property within three years after converting the land into freehold resulting into short term capital gains in view of the judgment of Hon'ble Karnataka High Court in the case of CIT vs. Dr. V.V. Mody (218 ITR page 1). I have, therefore, reason to believe that the income chargeable to tax under the head Short Term Capital Gains has escaped assessment." The reason assigned for reopening is that the petitioner after converting the leasehold land into freehold sold the property within three years after converting the land into freehold resulting into short term capital gain in view of the Karnataka High Court's decision referred to above. What income is said to have been escaped does not find mention therein. Even assuming for the sake of argument, the income was liable to be taxed as short term gain unless there is any material before the authority concerned that it exceeds the limit of Rs.1 Lakh, extended period of limitation of six years will not be available to the department. The normal period of limitation is four years for giving the notice under section 148 and where the escaped income is likely to amount to Rs.1 Lakh or more, the extended period of limitation of six. years would be attracted. this objection of the petitioner has been rejected by the impugned order on the ground that since the permission has been. granted by the Joint/Additional Commissioner, Income Tax, statutory requirement stands fulfilled vide para- 3 of the order which is reproduced below:- “You have also objected that it is not mentioned in the reasons of taking action u/s 148 that the escaped income is more that 100000/-. In this connection this to inform that it is mentioned in notice u/s 148 itself that the notice is being issued after proper sanction of Joint/ Addl. Commissioner of Income Tax. This fulfills the requirement of law, your have provided the reasons. of initiating action u/s 148 not computation of income. The computation of income will be provided after proper hearing & giving proper opportunities to be heard," The stand of the department as is evident from the above quoted paragraph has no legs to stand. The Joint / Additional Commissioner, Income Tax was not aware about the fact that the

ITA No.2425/Kol/2019 A.Y. 2009-10 Sh. Dipendra Nath Chunder Vs. ITO Wd-54(4), Kol. Page 5 income chargeable to tax which has escaped the assessment is Rs.1 Lakh or more for the relevant Assessment Year. The proviso to section 151 (1) fortifies our view which says that after the expiry of four years from the end of the relevant Assessment Year no notice under section 148 shall be issued or unless the Chief Commissioner or Commissioner is satisfied on the reasons recorded by the Assessing Officer that it is a fit case for issue of such notice. On a true and proper constructions of the proviso it is imperative that the Assessing Officer in his reason should state that the escaped income is likely to be Rs.1 Lakh or more so that the Chief Commissioner or the Commissioner may record his satisfaction. The sanctioning authority must be aware that it has exercised power of extended period of limitation under 149 (1) (b) of the Act. Exception has been carved out by clause (b) to section 149(1) in respect the income chargeable to tax which has escaped assessment, amounts to Rs.1 Lakh or more. To fall within exception clause the relevant facts should have been recorded by the Assessing Authority in its order while recording the reason so that a sanctioning authority may apply its mind to the proposition while granting the sanction. The learned counsel for the department after close of the argument has filed the following judgements for consideration of this Court:- 1. GKN Driveshafts (India) Ltd. Vs. Income Tax Officer and others, 259 ITR, page 18. 2. Dr. H.S. Bawa Vs. CIT, 25 Taxman, 15 (P&H). 3. Vikram Kothari HUF Vs. State of U.P., 10 Taxman, 280 (Alld). 4. Export Credit Guarantee Corporation of India Vs. Addl. Commissioner of Income Tax, 30 Taxman, 211 (Bom). 5. A.CLT. Vs. Rajesh Jhavri, 291 ITR, Page 500 (SC). 6. C.C.I.T. Vs. Kanhaiya Lal Kapoor, 147 Taxman, 12 (Alld). 7. Pooran Mal Vs. Director of Inspection, New Delhi, 93, ITR 505. 8. Deep Chand.Daga Vs. I.T.O., 77 ITR,661 (MP). 9. Fisher Xomox Sarunar Ltd. Versus Assistant Commissioner of Income-tax. 294 ITR 620 (Mad.) None of the judgments referred to above have any connection to the point in issue even remotely. They relate either to the question of nondisclosure of income or failure on the part of the assessee to disclose the income fully or truly and what amounts to "reason to believe an information". None of these points were urged before us and we failed to understand the filing of the rulings by the counsel as referred to herein above. The only point urged and pressed before us is whether in absence of anything in the reasons recorded to suggest that the income chargeable to tax which has escaped the assessment is Rs.One lakh or more having not been mentioned the reassessment notice given after four years of the close of the assessment order is valid or not. For the reasons given above, we find sufficient force in the argument of the learned counsel for the petitioner that on the basis of the reasons recorded by the Assessing Officer, the initiation of the reassessment proceedings relevant to the Assessment Year , 2000-2001 by means of the notice dated. 23:3.2007 after more than four years is clearly barred by time.

ITA No.2425/Kol/2019 A.Y. 2009-10 Sh. Dipendra Nath Chunder Vs. ITO Wd-54(4), Kol. Page 6 In the result, all the three writ petitions succeed and are allowed and the impugned notices dated 23rd.of March, 2007 are hereby quashed.” I adopt the above extracted detailed judicial precedents mutatis mutandis to hold that the impugned re-opening / re-assessment is not sustainable in the eyes of law. The same stands quashed. All other remaining issues on merits are rendered infructuous.