P ARVIND MAIYA vs. THE ASSISTANT COMMISSIONER OF INCOME TAX

IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 5TH DAY OF NOVEMBER, 2019 BEFORE: THE HON’BLE MRS. JUSTICE S.SUJATHA WRIT PETITION No.12118/2016 (T – IT) BETWEEN: P.ARVIND MAIYA S/O LATE SRI P.HAISHCHANDRA MAIYA AGED ABOUT 31 YEARS No.280/281, “PANCHAJANYA” A.T. HALLI LAYOUT, SHANTHINAGAR BANGALORE-560027.

... PETITIONER

[BY SRI A.SHANKAR, SENIOR COUNSEL A/W SRI M.LAVA, ADV.]

AND: THE ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE-7[2]1 3RD FLOOR, BMTC BUILDING 80 FEET ROAD, KORAMANGALA BANGALORE-560095.

…RESPONDENT

[RESPONDENT – SERVED)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE NOTICE ISSUED UNDER THE PROVISIONS OF SECTION 148 OF THE ACT ISSUED BY THE RESPONDENT AS ENCLOSED AND MARKED AS ANNEXURE-A VIDE PAN: AGXPM 4635 J DATED 03.03.2015 AS ONE WITHOUT JURISDICTION; AND ETC.,

THIS PETITION COMING ON FOR PRELIMINARY HEARING IN ‘B’ GROUP, THIS DAY, THE COURT MADE THE FOLLOWING:-

- 2 - O R D E R

The petitioner has challenged the notice dated 03.03.2015 issued under the provisions of Section 148 of the Income Tax Act, 1961 [‘Act’ for short] relating to the assessment years 2008-09.

- 3 - premises, wherein the petitioner was a partner. It is submitted that during the survey proceedings, the petitioner had filed a letter before the Income-tax Officer, Ward-8[1], Bangalore and intimated that the petitioner has received a sum of Rs.4,00,00,000/- from M/s. MTR Food Products and the same is exigible to capital gain tax as long term capital gains.

- 4 - dated 30.03.2015 was filed requesting the learned Assessing Officer to treat the original return of income filed on 31.07.2008 as return pursuant to the notice issued under Section 148 of the Act. The learned Assessing Officer has issued the reasons recorded and issued notice to appear on 29.02.2016 for the assessment proceedings. Hence, this writ petition.

- 5 - petitioner has offered tax on capital gain towards the transaction of transfer of part of its rights in the capital assets of trademark. Reasons recorded by the learned Assessing Officer for the notice dated 03.03.2015 under Section 148 of the Act impugned herein, is verbatim similar to that of the reasons recorded in the first notice dated 03.03.2015 issued under Section 148 of the Act. It is thus submitted that the impugned notice under Section 148 of the Act is nothing but change of opinion of the Assessing Authority.

- 6 - issued under Section 148 of the Act cannot be held to be unjustifiable. The original records are placed before the Court.

Provided that where an assessment under sub- section (3) of section 143 or this section has been made for the relevant assessment year, no action shall be taken

- 7 - under this section after the expiry of four years from the end of relevant assessment year, unless any income chargeable to tax has escaped assessment for such assessment year by reason 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 or to disclose fully and truly all material facts necessary for his assessment for that assessment year:

Provided further that nothing contained in the first proviso shall apply in a case where any income in relation to any asset [including financial interest in any entity] located outside India, chargeable to tax, has escaped assessment for any assessment year:

Provided also that the Assessing Officer may assess or reassesses such income, other than the income involving matters which are the subject matters of any appeal, reference or revision, which is chargeable to tax and has escaped assessment.

Explanation 1 – Production before the Assessing Officer of account books or other evidence from which material evidence could, with due diligence, have been discovered by the Assessing Officer will not necessarily amount to disclosure within the meaning of the foregoing proviso.

Explanation 2. – For the purposes of this section, the following shall also be deemed to

- 8 - be cases where income chargeable to tax has escaped assessment, namely:-

(a) where no return of income has been furnished by the assessee although his total income or the total income of any other person in respect of which he is assessable under this Act during the previous year exceeded the maximum amount which is not chargeable to income- tax;

(b) where a return of income has been furnished by the assessee but no assessment has been made and it is noticed by the Assessing Officer that the assessee has understated the income or has claimed excessive loss, deduction, allowance or relief in the return;

(c) where an assessment has been made, but-

(i) income chargeable to tax has been under- assessed; or

(ii) such income has been assessed at too low a rate; or

(iii) such income has been made the subject of excessive relief under this Act; or

(iv) excessive loss or depreciation allowance or any other allowance under this Act has been computed.]

- 9 - [d] Where a person is found to have any asset [including financial interest in any entity] located outside India.

Explanation 3 – For the purpose of assessment or reassessment under this section, the Assessing Officer may assess or reassess the income in respect of any issue, which has escaped assessment, and such issue comes to his notice subsequently in the course of the proceedings under this section, notwithstanding that the reasons for such issue have not been included in the reasons recorded under sub-section [2] of section 148.

Explanation 4. – For the removal of doubts, it is hereby clarified that the provisions of this section, as amended by the Finance Act, 2012, shall also be applicable for any assessment year beginning on or before the 1st day of April, 2012.”

- 10 - 54EC. The balance amount of Rs.3,50,00,000/- is admitted as income from long term capital gain after availing the indexation benefit. The amount of Rs.4,00,00,000/- received by the assessee from M/s. MTR Food Product for patent right is chargeable to tax as income from business as stipulated u/s. 28[va][b] of the Income-tax Act. Whereas the assessee has misrepresented the fact treating the amount received as long term capital gain instead of income from business.

As the assessee has treated the amount received from MTR Food Products for patent rights as capital gain, investing part of the amount in REC Bond claiming exemption u/s.54EC, also indexing the amount received to avail non-existent indexation benefit, the income chargeable to tax amounting to Rs.2,50,00,000/- has escaped assessment and also the income admitted was assessed at a lower rate of tax. I have reason to believe that the income chargeable to tax amounting to Rs.2,50,00,000/- has escaped assessment and the income taxed was also at a lower rate than what it ought to have been charged to tax.”

- 11 - of Rs.4,00,00,000/- from M/s. MTR Food Products for surrendering the trade mark right. The assessee has wrongly admitted it as income from capital gain and claimed an amount of Rs.50,00,000/- as deduction u/s. 54EC. The balance amount of Rs.3,50,00,000/- is admitted as income from long term capital gain after availing the indexation benefit. The amount of Rs.4,00,00,000/- received by the assessee from M/s. MTR Food Product for patent right is chargeable to tax as income from business as stipulated u/s. 28[va][b] of the Income-tax Act. Whereas the assessee has misrepresented the fact treating the amount received as long term capital gain instead of income from business.

As the assessee has treated the amount received from MTR Food Products for patent rights as capital gain, investing part of the amount in REC Bond claiming exemption u/s.54EC, also indexing the amount received to avail non-existent indexation benefit, the income chargeable to tax amounting to Rs.2,50,00,000/- has escaped assessment and also the income admitted was assessed at a lower rate of tax. I have reason to believe that the income chargeable to tax amounting to Rs.2,50,00,000/- has escaped assessment and the income taxed was also at a lower rate than what it ought to have been charged to tax.”

- 12 - notices except shown as surrendering the “trademark right” in the subsequent notice dated 03.03.2015 whereas, the reasons recorded relating to the notice dated 09.01.2014 indicates surrendering “patent right”.

- 13 - reference and better understanding of the facts of the case.

The extracts of the agreement dated 5th Feb, 2007 are given below:

“Whereas the parties agree that each of them shall have the rights to utilize a trade name in accordance with the terms and conditions set forth in the agreement”. [Page 6, Para No.O]

“The parties here in affirm confirm and agree that the trade name “MTR” belong to both the parties equally and they shall be entitled to use the same in accordance with the terms and conditions contained in this agreement.” [Page 8, Para No.2].

“The present share holders of M/s. MTR Foods Ltd., a company belonging to the First Party Group are in the process of selling their shareholdings to a new share holder who has a precondition for the purchase of shares has

- 14 - asked for certain modification of rights to the second party as regard to the usage of the brand name MTR in its own business as well as in its dealing with third parties. The second party in order to facilitate the proposed purchase of shares is agreeing to the modification of its rights and hence this agreement. It is clearly agreed to between the parties herein that the first party shall pay a sum of Rs.24,50,00,000/- as valid consideration to the second party in lieu of the second party agreeing to the concessions granted under this agreement, which are in nature of modification of its rights held by it as its capital assets, to be distributed amongst the members of the second party as per Attachment 6”. [Page 9 & 10, Para 7].

From the above extracted clauses, which clearly and categorically talks about modification of rights in the said trade name and

- 15 - speaks about ceding the rights of the parties in favour of the new party and therefore the same partakes the character of a capital asset and therefore the relinquishment of right therein gives rise to a capital gain, rather than any other business right. It is also important to mention that the parties concerned have held it as their capital asset and have relinquished their rights, partially in favour of the other parties and as such the same is rightfully considered as a Capital gain and the same has been accepted as such in the assessment proceedings.

Last date for issue of notice u/s 148 is 31/03/2013.

Last date for passing order u/s. 263 is 31/03/2013.

Tax effect involved is Rs.1,01,64,058/- 5 a]. if remedial action is taken, details such as section and date of NA

- 16 - order demand raised D&CR No. date of collection, if any, appeal against the order etc.,

b]. if demand varies from the tax effect mentioned in the LAR detailed reasons thereof. NA 6 If assessee is a firm, whether the assessments of partners are also rectified, whether revised share income communicated to AC/DC having jurisdiction over the partners. NA 7 If no action has been taken and further if no remedial the reasons thereof. NA

Bangalore Dated: 18/01/2012 [M NARASIMHA RAJU]

ACIT C-2[1], BANGALORE.

Encl: 1 Audit objection copy.”

- 17 - 2008-09 on the premise that the Assessing Officer has reason to believe that the income chargeable to tax has escaped assessment within the meaning of Section 147 of the Act is based on the same reasons recorded for the first notice dated 09.01.2014 issued under Section 148 of the Act and no final orders have been passed on the same. The notice impugned does not show the availability of the tangible material to believe the escapement of income from assessment. No new material was available before the Assessing Officer to re- issue the second notice. On the contrary, the material was available before the Assessing Officer at the time of passing of the order under Section 143 [3] of the Act as well as on multiple occasions at the time of filing the returns, original assessment proceedings, reply filed to the first notice under Section 148 of the Act and to the reasons recorded by the Assessing Officer as well as at the time of survey conducted.

- 18 - 15. In the case of Assistant Commissioner of Income Tax and Others vs. ICICI Securities Primary Dealership LTD., [2012] 348 ITR 299 (SC), the Hon’ble Apex Court has observed thus: “The assessee had disclosed full details in the return of income in the matter of its dealing in stocks and shares. According to the Revenue, the loss incurred was a business loss, whereas, according to the Revenue, the loss incurred was a speculative loss. Rejection of the objections of the assessee to the reopening of the assessment by the Assessing Officer, vide his order dated 23rd June, 2006, is clearly a change of opinion. In the circumstances, we are of the view that the order reopening the assessment was not maintainable.”

- 19 - initiation of reassessment proceedings will be invalid on the ground of change of opinion.”

- 20 - Ramachari which there is nothing to show, had been brought to his notice. When he subsequently became aware of the decision, he initiated proceedings under Section 147(b). The material which constituted information and on the basis of which the assessment was reopened was the decision in Ramachari. This material was not considered at the time of" the original assessment. Though it was a decision of 1961 and the I.T.O. could have known of it had he been diligent, the obvious fact is that he was not aware of the existence of the decision then and, when he came to know about it, he rightly initiated proceedings for reassessment.

In view of the above observations we must add one caveat. There may be cases where the Assessing Officer does not and may not raise any written query but still the Assessing Officer in the first round/ original proceedings may have examined the subject matter, claim etc, because the aspect or question may be too apparent and obvious. To hold that the assessing officer in the first round did not examine the question or subject matter and form an opinion, would be contrary and opposed to normal human conduct. Such cases have to be examined individually. Some matters may require examination of the assessment order or queries raised by the Assessing Officer and answers given by the assessee but in others cases, a deeper scrutiny or examination may be necessary. The stand of the Revenue and the assessee would be relevant. Several aspects including papers filed and submitted with the return and during the

- 21 - original proceedings are relevant and material. Sometimes application of mind and formation of opinion can be ascertained and gathered even when no specific question or query in writing had been raised by the Assessing Officer. The aspects and questions examined during the course of assessment proceedings itself may indicate that the Assessing Officer must have applied his mind on the entry, claim or deduction etc. It may be apparent and obvious to hold that the Assessing Officer would not have gone into the said question or applied his mind. However, this would depend upon the facts and circumstances of each case.”

(2010) 320 ITR 561(SC) wherein the Hon’ble Apex Court has held as under:- “5….where the Assessing Officer has reason to believe that income has escaped assessment, confers jurisdiction to re- open the assessment. Therefore, post-1st April, 1989, power to re-open is much wider. However, one needs to give a schematic interpretation to the words "reason to believe"…..

Section 147 would give arbitrary powers to the Assessing Officer to re-open assessments on the basis of "mere change of opinion", which cannot be per se reason to re- open.

- 22 -

“27. As discussed in the preceding paragraphs, the Assessee has furnished detailed material on the query made by the AO. If such query made is answered by the Assessee, but the AO does not deliberate on that point in the assessment order and does not make any addition in the assessment order, would show that the issue was

- 23 - examined by the AO, but do not find out any ground or reason to make addition or reject the stand of the Assessee. In the circumstances, it must be presumed that the AO had formed an opinion while framing the assessment under Section 143(3) of the Act. The arguments of the learned Counsel for the Revenue that the issue was not addressed by the AO, is a case of ‘no opinion’ cannot be countenanced.”

- 24 -

Accordingly, writ petition is allowed.

The impugned notice at Annexure-A dated 03.03.2015 issued by the respondent under Section 148 of the Act is quashed.

No order as to costs.

Sd/- JUDGE

VMB/NC