M/S DELL INTERNATIONAL SERVICES INDIA PRIVATE LIMITED ,BANGALORE vs. JOINT COMMISSIONER OF INCOME TAX LTU , BANGALORE
What did the Tribunal hold?
The Hon'ble Karnataka High Court quashed the proceedings initiated under section 147 of the Act in a Writ Appeal. The Tribunal, being bound by the higher forum's decision, quashed the initiation of proceedings under section 147.
What were the facts?
The assessee filed an appeal against the order of the CIT(A) for assessment year 2009-10. The assessee challenged the validity of re-opening the assessment under section 147, arguing it was based on a change of opinion. The proceedings under section 147 were initiated by issuing a notice under section 148.
What were the issues?
Whether the re-opening of assessment under section 147 of the Income Tax Act, 1961, is valid when it is based on a change of opinion, especially after the High Court has quashed such proceedings.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “A” BENCH : BANGALORE
Before: SHRI WASEEM AHMED & SHRI KESHAV DUBEY
PER WASEEM AHMED, ACCOUNTANT MEMBER:
This is an appeal filed by the assessee against the order passed by the ld. CIT(A)-5, Bengaluru dated 18/12/2017 in DIN No. LTU/ CIT(A)-5/2017-18 for the assessment year 2009-10.
The assessee in ground No. 2 has challenged the validity of the re-opening of the assessment framed u/s 147 r.w.s. 143(3) of the Act on the reasoning that it is based on a change of opinion.
In the present case, the proceedings u/s 147 of the Act were initiated by issuing a notice u/s 148 of the Act dated 27/3/2014. The assessee in the writ petition has challenged the initiation of the proceeding u/s 147 of the Act, which came to be dismissed by the Hon’ble Karnataka High Court in Writ Petition No. 8901/2015 dated 23/3/2015. Subsequently, the assessee filed a Writ Appeal bearing No. 1145 of 2015, where the Hon’ble Karnataka High Court vide order dated 10/6/2024 has quashed the proceeding-initiated u/s 147 of the Act. The relevant extract of the Writ Appeal is reproduced as under:-
In the above circumstances, this appeal succeeds and the impugned order of the learned Single Judge is set aside. The assessee's W.P.No.8901/2015 having been favoured, a Writ of Certiorari issues quashing Joint Commissioner's order dated 24.02.2015 (Annexure-P) and also notice dated 27.03.2014 issued u/s.148 r/w Sec.147 of the IT Act, 1961 (Annexure-K) for the Assessment Year 2009-10.
In view of the above, the ld. AR before us contended that the assessment proceedings u/s 147 r.w.s 143(3) of the Act is not sustainable and liable to be quashed.
On the other hand, the ld. DR could not controvert the arguments advanced by the ld. AR for the assessee. However, the ld. DR submitted that direction can be given to the AO to give effect to the judgment of the Hon’ble Karnataka High Court.
We have heard the rival contentions of both the parties and perused the materials available on record. Admittedly, the higher forum being the Hon’ble Karnataka High Court has quashed the proceedings initiated by the Revenue u/s 147 of the Act for the year under consideration. The judgment of the Higher Forum is binding on us. Accordingly, we quash the initiation of the proceeding u/s 147 of the Act.
Once the assessment order has been held as non-sustainable, the question of dealing with the issues on merits raised in the memo of appeal becomes academic and, therefore, the same are dismissed as infructuous. Hence, the ground of appeal of the assessee is partly allowed.
In the result, the appeal filed by the assessee is partly allowed.
More judgments on Section 147
- ACIT Central Bilaspur, Bilaspur vs Arun Kumar Agrawal, SaktiITSSA 26/RPR/2025[2018-19]Status: Disposed21 Oct 2026AY 2018-19
- Vinod Agrawal, Kawardha vs Assisstant Commissioner of Income Tax…ITA 666/RPR/2026[2019-20]Status: Heard21 Oct 2026AY 2019-20
- Sar Business Tradelink Private Limited… vs Income Tax Officer, Ward - 1(2), RaipurITA 599/RPR/2026[2014-15]Status: Heard21 Oct 2026AY 2014-15
- Tarunaben Maganlal Bhut, Navagam vs ITO Ward 2(2)(1), RajkotITA 673/RJT/2026[2024-25]Status: Disposed21 Oct 2026AY 2024-25
- Neo Incorporation, Rajkot vs DCIT Circle- 1(2), RajkotITA 471/RJT/2026[2012-2013]Status: Disposed21 Oct 2026AY 2012-2013
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