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Income Tax Appellate Tribunal, KOLKATA ‘SMC’ BENCH, KOLKATA
Before: Sri J. Sudhakar Reddy]
Date of concluding the hearing : April 29th, 2019 Date of pronouncing the order : May 8th, 2019 O R D E R Per J. Sudhakar Reddy :-
This appeal filed by the assesse is directed against the order of the ld. Commissioner of Income Tax (Appeals) - XXXVI, Kolkata, (hereinafter the ‘ld. CIT (A)’), passed u/s 250 of the Income Tax Act, 1961 (the ‘Act’), dt. 30/10/2013, for the Assessment Year 2006-07.
The assessee originally filed its return of income u/s 143(3) on 28/11/2008, declaring total income of Rs.2,61,480/-. The assessment was completed u/s 143(3) of the Act on 28/11/2008. Thereafter notice for reopening was issued on 13/06/2011 u/s 148 of the Act, reopening the assessment u/s 147 of the Act. The reasons for reopening are extracted below:- “The assessee filed his return of income for the A.Y. 2005-06 on 01.12.2005 declaring a loss of Rs. 4,82,670/-. The due date of filing of return was 30th September, 2005. The assessee failed to submit his return of income in due time. Hence the loss of Rs. 4,82,670/- could not be carried forward and set off against the income of the subsequent year by the assessee. However, in the asstt. Year 2006-07 as per P/L A/c. the assessee set off the entire loss and in the original assessment made u/s 143(3) on 2 Assessment Year: 2006-07 M/s. Maa Tara Agro Industries 28/11/2008 A.D. also allowed also such loss and set off against the profit for the 2006-07. Secondly, in the instant case no value of the wastage of paddy (Husk) has not been reflected in the accounts either in the head sales or closing stock. A reasonable portion of total production should have been reflected as value of wastage of paddy (Husk). Based on the above facts I have sufficient reason to belief that actual income of the assessee for the A.Y. 2006-07 has escaped assessment which requires to be treated u/s 147 of the IT Act, 1961."
The ld. Counsel for the assessee challenges the reopening on the following grounds:- a) The reopening is beyond a period of four years from the end of Assessment Year and the original assessment was completed u/s 143(3) of the Act and that in the reasons recorded there is no allegation that there is failure on the part of the assessee to disclose truly and fully all material facts necessary for assessment and hence the reassessment is bad in law. b) That the ld. CIT(A) has mechanically granted approval u/s 151 of the Act, without application of mind. He simply signed by recording “yes”. Hence the reopening is bad in law. c) The reasons recorded states that the claim of brought forward and set off of loss from Assessment Year 2005-06 cannot be allowed for the reason that, the assessee filed an belated return for the Assessment Year 2005-06. He relies on the decision of the Kolkata ‘A’ Bench of the Tribunal in the case of ITO vs. M/s. Epkon Associates in Assessment Year 2005-06, order dt. 30/05/2018, for the proposition that if a mistake is committed by the Assessing Officer while completing the assessment u/s 143(3) of the Act, of an earlier Assessment Year , the same cannot be corrected in the subsequent Assessment Year.
3 Assessment Year: 2006-07 M/s. Maa Tara Agro Industries 4. The ld. D/R, on the other hand, submitted that the Assessing Officer has recorded proper reasons and thereafter reopened the assessments after taking proper approval from the Commissioner of Income Tax. He relied on the orders of the authorities below and submitted that the same be upheld.
4.1. Both the parties relied on certain case-law, which we would be discussing as and when required.
5. I have heard rival contentions. On careful consideration of the facts and circumstances of the case, perusal of the papers on record, orders of the authorities below as well as case law cited, I hold as follows:-
A perusal of the reasons recorded which is extracted above demonstrates that there is no allegation whatsoever that the assessee failed to disclose truly and fully all material facts that were necessary for assessment. The original assessment in this case was completed u/s 143(3) of the Act, on 28/11/2008 and the reopening of the assessment was made beyond a period of four years from the end of the Assessment Year. Hence, the proviso to Section 147 of the Act, applies.
The ‘A’ Bench of this Tribunal in the case of M/s. Beekay Steel Industries Ltd. vs. DCIT CC-XXX, Kolkata, in order dt. 31/05/2017, held as follows: 4.4. The Hon’ble Bombay High Court in the case of Tao Publishing (P) Ltd. v. Dy.CIT reported in (2015) 370 ITR 135 (Bom.), has held as follows:- “10. As stated above, the reasons supplied to the Petitioner do not disclose that there was any failure on the part of the Petitioner to provide all the material facts. That being the position, this ground could not have been taken up against the Petitioner at the time of disposing of the objections. Once this was not the basis for issuance of notice for Reassessment, it cannot be held against the Petitioner that the Petitioner had failed to make a true and full disclosure. It will have to be held that the Petitioner did not fail to make full and true disclosure of all material
4 Assessment Year: 2006-07 M/s. Maa Tara Agro Industries facts. The jurisdictional requirement for carrying out the reassessment, after the expiry of period of four years, is not fulfilled in the present case.” 4.5. The Hon’ble Bombay High Court in the case of Sound Casting (P) Ltd. v. Dy. CIT reported in 250 CTR 119 (Bom.) (HC), has held that there is no allegation in the reasons which have been disclosed to the assessee that there was any failure on his part to fully and truly disclose material facts necessary for assessment and therefore reopening beyond four years was not vaild. (A.Y. 2005-06). 4.6. The Hon’ble Delhi High Court in the case of CIT vs. Orient Craft Ltd. reported in [2013] 354 ITR 356 (Del.)(HC) has held as follows: “The reasons recorded by the Assessing Officer in the present case do confirm our apprehension about the harm that a less strict interpretation of the words “reason to believe” vis-à-vis an intimation issued under section 143(1) can cause to the tax regime. There is no whisper in the reasons recorded, of any tangible material which came to the possession of the assessing officer subsequent to the issue of the intimation. It reflects an arbitrary exercise of the power conferred under section 147.” 4.7. The Hon’ble Delhi High Court in the case of Haryana Acrylic Manufacturing Co. v. Commissioner of Income-Tax and Anor. reported in [2009] 308 ITR 38 (Delhi) has held as follows: “26 Viewed in this light, the proviso to section 147 of the said Act, carves out an exception from the main provisions of section 147. If a case were to fall within the proviso, whether or not it was covered under the main provisions of section 147 of the said Act would not be material. Once the exception carved out by the proviso came into play, the case would fall outside the ambit of section 147.
27 Examining the proviso [set out above], we find that no action can be taken under section 147 after the expiry of four years from the end of the relevant assessment year if the following conditions are satisfied: (a) an assessment under sub- section (3) of section 143 or this section has been made for the relevant assessment year; and (b) unless any income geable to tax has escaped assessment for such assessment year by reason of the failure on the part of the assessee: (i) to make a return under section 139 or in response to a notice issued under sub-section (1) of section 142 or section 148; or (ii) to disclose fully and truly all material facts necessary for his assessment for that assessment year. Condition (a) is admittedly satisfied inasmuch as the original assessment was completed under section 143(3) of the said Act. Condition (b) deals with a special kind of escapement of 5 Assessment Year: 2006-07 M/s. Maa Tara Agro Industries income chargeable to tax. The escapement must arise out of the failure on the part of the assessee to make a return under section 139 or in response to a notice issued under sub-section (1) of section 142 or section 148. This is clearly not the case here because the petitioner did file the return. Since there was no failure to make the return, the escapement of income cannot be attributed to such failure. This leaves us with the escapement of income chargeable to tax which arises out of the failure on the part of the assessee to disclose fully and truly all material facts necessary for his assessment for that assessment year. If it is also found that the petitioner had disclosed fully and truly all material facts necessary for its assessment, then no action under section 147 could have been taken after the four year period indicated above. So, the key question is whether or not the petitioner had made a full and true disclosure of all material facts ?
29 In the reasons supplied to the petitioner, there is no whisper, what to speak of any allegation, that the petitioner had failed to disclose fully and truly all material facts necessary for assessment and that because of this failure there has been an escapement of income chargeable to tax. Merely having a reason to believe that income had escaped assessment, is not sufficient to reopen assessments beyond the four year period indicated above. The escapement of income from assessment must also be occasioned by the failure on the part of the assessee to disclose material facts, fully and truly. This is a necessary condition for overcoming the bar set up by the proviso to section 147. If this condition is not satisfied, the bar would operate and no action under section 147 could be taken. We have already mentioned above that the reasons supplied to the petitioner does not contain any such allegation. Consequently, one of the conditions precedent for removing the bar against taking action after the said four year period remains unfulfilled. In our recent decision in Wel Intertrade Private Ltd (supra) we had agreed with the view taken by the Punjab and Haryana High Court in the case of Duli Chand Singhania (supra) that, in the absence of an allegation in the reasons recorded that the escapement of income had occurred by reason of failure on the part of the assessee to disclose fully and truly all material facts necessary for his assessment, any action taken by the Assessing officer under section 147 beyond the four year period would be wholly without jurisdiction. Reiterating our view-point, we hold that the notice dated 29.03.2004 under section 148 based on the recorded reasons as supplied to the petitioner as well as the consequent order dated 02.03.2005 are without jurisdiction as no action under section 147 could be taken beyond the four year period in the circumstances narrated above.
4.8. Applying the propositions laid down in the above case law to the facts to this case, we have to necessarily hold that the re-opening of the assessment proceedings is not valid that there is not even a whisper in the reasons recorded for the reopening of the assessment that there is a failure on the part of the assessee to disclose fully and truly all the necessary material facts required for assessment in view of the 1st proviso to Section 147 of the Act. In this case no tangible materials have come to the possession of the Assessing Officer subsequent to the Assessment Order u/s 143(3). Re-opening is done based on the same material and record and hence it is bad in law. As far as the contention, that there is a change in opinion is concerned, we are unable to agree with the ld. Counsel for the assessee as there was neither a query on this issue by the Assessing Officer during the original assessment proceedings, nor there was a reply by the assessee. Hence there was no opinion formed. Thus, the question of change of opinion does not arise. 4.9. In any event, as we have held that the re-opening is bad in law as it does not fulfill the requirement of the Proviso to Section 147 of the Act, and as no tangible material has come to the possession of the Assessing Officer, we quash the assessment and allow the appeal of the assessee.
In the result, the appeal of the assessee is allowed.”
Consistent with the view taken therein, have to hold that the reopening is bad in law as in the reasons recorded there is no whisper that there is failure on the part of the assessee to truly and fully disclose all material facts necessary for assessment and as the original assessment was completed u/s 143(3) of the Act and the reopening is beyond a period of four years from the end of the Assessment Year resulting in the proviso to Section 147 of the Act, being applicable. As we have quashed the assessment on this ground, we do not go into other arguments of both the parties.
In the result, appeal of the assessee is allowed. Kolkata, the 8th day of May, 2019. Sd/- [J. Sudhakar Reddy] Accountant Member Dated :08.05.2019 {SC SPS} Copy of the order forwarded to: 1. M/s. Maa Tara Agro Industries Vill. + P.O. Satitara Murshidabad – 742 132 2. Income Tax Officer, Ward-4, Murshidabad 3. CIT(A)- 4. CIT- , 5. CIT(DR), Kolkata Benches, Kolkata.