DR.K.SRIDHARA,CHENNAI vs. AIT, CHENNAI

Per contra, ld. Departmental Representative submitted that 3.

objections to the reasons were dealt with in the assessment order.

Further, according to him disallowance made was that of the same amount referred to in the reasons. As per ld. Departmental

ITA No.1388/Mds/2016 :- 4 -:

Representative , original assessment was only a processing under section 143(1) of the Act and by virtue of the judgment of Hon’ble Apex Court in the case of ACIT vs. Rajesh Jhaveri Stock Brokers P.

Ltd, 291 ITR 500, the reopening was valid.

I have considered the rival contentions and perused the 4. orders. Housing loan interest claimed by the assessee against the self occupied property was �1,15,647/- and per paper book page 4 which gives the computation of income filed. Notice for reopening was dated 29.03.2012. Reasons for the reopening given by the ld. Assessing Officer in his letter dated 18.01.2013 is reproduced hereunder:- PAN AABPS 1905R Dated: 18.01.2013 To Dr.K.Sridhara Flat No.1, Bharanl Lokesh Shrisha 2nd Block, New. No. 24, 11th street Anna Nagar Chennai - 600 040. Sir / Madam, Sub: Income Tax Assessment - your own for the A. Y. 2005-06 - reg. Ref: Notice u/s.148 of the Income Tax Act, 1961 dated 29-03-2012 While processing the return of income, the entire housing loan interest was allowed which should be restricted to 50% as the loan was taken in joint names. Since this is a time barring assessment, you are requested to furnish your reply on or before 01.02.2013. Yours faithfully, (N. MADHAVAN) Deputy Commissioner of Income Tax Salary Circle VI(i/c), Chennai.

ITA No.1388/Mds/2016 :- 5 -:

Fifty percent of the amount comes to �57,824/- only. Section 149(1) of the Act is reproduced hereunder:-

‘’(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 clause (b) or 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 one lakh rupees or more for that year. (c) if four years, but not more than sixteen years, have elapsed from the end of the relevant assessment year unless the income in relation to any asset (including financial interest in any entity) located outside India, chargeable to tax, has escaped assessment’’.

It is clear that once four years have gone by, a reopening notice can be sent only if income which has escaped assessment is more or likely to be more than �1,00,000/-. That apart, assessee’s objection to the reasons given for re-opening were never disposed of by ld. Assessing Officer, prior to completing the assessment. He had dealt with this only in his assessment order. What was held by Hon’ble Gujarat High Court in the case of General Motors India P. Ltd (supra) at para 23 of the judgment is very relevant and this is reproduced hereunder:-

ITA No.1388/Mds/2016 :- 6 -:

‘’23. From the aforesaid discussion, we are of the considered opinion that writ petition under Article 226 of the Constitution of India is maintainable where no order has been passed by the Assessing Officer deciding the objection filed by the assessee under Section 148 of the Act and assessment order has been passed or the order deciding an objection under Section 148 of the Act has not been communicated to the assessee and assessment order has been passed or the objection filed under Section 148 has been decided along with the assessment order. If the objection under Section 148 has been rejected without there being any tangible material available with the Assessing Officer to form an opinion that there is escapement of income from assessment and in absence of reasons having direct link with the formation of the belief, the writ Court under Article 226 can quash the notice issued under Section 148 of the Act. The writ petition filed by the petitioner is maintainable. The Assessing Officer is mandated to decide the objection to the notice under Section 148 and supply or communicate it to the assessee. The assessee gets an opportunity to challenge the order in a writ petition. Thereafter, the Assessing Officer may pass the reassessment order. We hold that it was not open to the Assessing Officer to decide the objection to notice under section 148 by a composite assessment order. The Assessing Officer was required to, first decide the objection of the assessee filed under section 148 and serve a copy of the order on assessee. And after giving some reasonable time to the assessee for challenging his order, it was open to him to pass an assessment order. This was not done by the Assessing Officer, therefore, the order on the objection to the notice under section 148 and the assessment order passed under the Act deserves to be quashed’’.

The judgment of Hon’ble Apex in the case of Rajesh Jhaveri Stock Brokers P. Ltd, (supra) is of little help to the Revenue when reopening is time barred and objection to reasons given for reopening were not dealt prior to completion of the assessment. I have no hesitation to ITA No.1388/Mds/2016 :- 7 -: hold the reassessment proceedings as well the reassessment as invalid and bad in the eyes of law. It stands set aside.

Since assessee succeeds on the question of jurisdiction other 5. grounds are not adjudicated.

In the result, appeal of the assessee is allowed. 6.

Order pronounced on Wednesday, the 3rd day of May, 2017, at Chennai.