SUTHERLAND GLOBAL SERVICES PRIVATE LIMITED,CHENNAI vs. DCIT INTERNATIONAL TAXATION II(2), CHENNAI

All the three appeals of the assessee are directed against the respective orders of the Commissioner of Income Tax (Appeals)-16, Chennai, for the assessment years 2008-09, 2009-10 and 2010-11, confirming the orders passed by the Assessing Officer under Section 201 of the Income-tax Act, 1961 (in short 'the Act').

Shri Raghavan Ramabadran, the Ld.counsel for the assessee, submitted that the assessee filed Statement on 31.12.2010 for the assessment year 2010-11 electronically for the fourth quarter. In respect of third quarter, the statement was filed on 15.01.2010. For the second quarter, it was filed on 15.10.2009 and for the first quarter, it was filed on 30.07.2009. Similarly, for the assessment years 2008-09 and 2009-10 also, the assessee filed the statements before two years. According to the Ld. counsel, the first quarter was filed on 11.10.2007 for the assessment year 2008- 09 and for second quarter it was filed on 11.10.2007 and for third quarter, the statement was filed on 14.01.2008 and for the fourth quarter, it was filed on 13.06.2008. Referring to Section 201(3) of the Act as it stood at the relevant point of time, the Ld.counsel submitted that the time limit provided for passing order under Section 201 of the Act is two years from the end of the financial year in which the statement was filed. The order passed by the Assessing Officer is admittedly beyond the period of two years, therefore, is barred by limitation. Referring to the order of the CIT(Appeals), more particularly page 10, the Ld.counsel submitted that the delay of four years period in passing order under Section 201 of the Act was a reasonable one. Therefore, he rejected the claim of the assessee. According to the Ld. counsel, when the Parliament fixed the time limit for passing the order at two years from the end of the financial year in which the statement was filed under Section 200 of the Act, the CIT(Appeals) is not justified in concluding that the order was passed within a reasonable period of four years. According to the Ld. counsel, the four years period is too long, therefore, it cannot be construed as reasonable one.

On the contrary, Dr. S. Pandian, the Ld. Departmental Representative, submitted that the CIT(Appeals) came to a conclusion on the basis of the judgment of Delhi High Court in NHK Japan Broadcasting Corporation (2008) 305 ITR 137 that the two years period has to be taken from the end of the assessment year in which the income was first assessable. Since no limitation was prescribed under Section 201 of the Act, according to the Ld. D.R., the delay of four years period was held to be reasonable by the CIT(Appeals), therefore, he rejected the case of the assessee on limitation.

We have considered the rival submissions on either side and perused the relevant material available on record. Sub-section (3) of Section 201 of the Act as it stands now reads as follows:-

By Finance Act, 2014 with effect from 01.10.2014, provisions of sub-section (3) was amended. Before the amendment, sub- section (3) of Section 201 of the Act reads as follows:-

In view of the above, when the assessee filed statement under Section 200 of the Act, the Assessing Officer was expected to pass order within two years from the end of the financial year in which the statement was filed. Therefore, this Tribunal is of the considered opinion that in view of the language employed by Parliament in sub-section (3) to Section 201 of the Act, the Assessing Officer cannot pass any order after expiry of two years before 01.10.2010. In this case, admittedly, the orders were passed beyond the period of two years after the date on which the statement under Section 200 of the Act was filed for the respective assessment year. Therefore, orders passed by the Assessing Officer are barred by limitation as claimed by the assessee.

In the result, all the three appeals filed by the assessee are allowed.