Calcutta High Court
Amrit Sales Promotion Pvt. Ltd vs Union Of India & Ors on 4 April, 2011
Author: Soumitra Pal
Bench: Soumitra Pal
W.P.NO. 1347 OF 2006
IN THE HIGH COURT AT CALCUTTA
CONSTITUTIONAL WRIT JURISDICTION
ORIGINAL SIDE
In the matter of:
Amrit Sales Promotion Pvt. Ltd.
Vs.
Union of India & Ors.
Mr.V.Murarka, Advocate with Ms.S.Roychowdhury,Advocate for petitioner.
Mr.Dipak Shome, Senior Advocate with Md.Nizamuddin, Advocate.
Before :
The Hon'ble Justice SOUMITRA PAL
Date: 4TH/5th APRIL, 2011.
The Court : In the writ petition, the petitioner, a company under
the Companies Act, 1956, has challenged the re-assessment notice dated 31st
March, 2006 issued by the Assistant Commissioner of Income Tax, Circle-5,
Kolkata, the respondent no.2, under Section 148 of the Income Tax, 1961
["Act" for short] for the assessment year 2001-02 and all proceedings relating thereto.
It appears from the facts, as stated in the petition, that during the relevant assessment year, the petitioner carried on the business, inter alia, of 2 actual delivery based purchase and sale of shares and speculation business in shares. The petitioner suffered a loss of Rs.11,49,39,400/- in business of share dealing and a loss of Rs.5,50,95,999/- in speculation business. The petitioner earned short term capital gain of Rs.1,57,23,404/- and long term capital gain of Rs.10,86,84,635/- and dividend income of Rs.9,26,000/- during the previous year.
On 22nd October, 2001 the petitioner filed return under the Act for the said assessment year showing a total income of Rs.94,68,640/- comprising the said business loss, the said speculation loss, the said short term capital gain and the said long term capital gain. In the assessment proceedings, the Income Tax Officer, Ward-4 (3) (Kolkata), the respondent no.3, as the Assessing Officer, proposed to apply the provisions contained in Explanation to Section 73 of the Act to the said business loss in actual share dealing business. During the said proceedings, the petitioner by letter dated 6th November, 2003 submitted that as non-speculative business was much less than the income from capital gain, the provisions contained in Section 73 were not applicable. However, as the respondent no.3 insisted upon applying the provisions contained in the Explanation to Section 73, the petitioner by a letter dated 18th December, 2003 invoked the provisions in Section 144A of the Act requesting the Additional Commissioner of Income Tax, Range-4, Kolkata, to call for the assessment records and to issue appropriate direction. Thereafter, the Additional Commissioner of Income Tax directed the respondent no.3 to send the draft assessment order, which was duly sent by the respondent no.3 proposing to 3 include the said speculation loss for the purpose of deciding the applicability of Section 73 to the said business loss. Assailing the said proposal, the petitioner on 20th February, 2004 made a written submission before the Additional Commissioner of Income Tax and oral hearing was granted. Thereafter, by direction dated 23rd March, 2004 under Section 144A, the Additional Commissioner decided the issue regarding applicability of Explanation to Section 73 and directed the respondent no.3 not to treat the share trading loss of Rs.11,11,77,739/- as deemed speculation loss within the meaning of Explanation to Section 73 of the Act and the Assessing Officer was directed to frame the assessment in the light of the direction contained in the said order. Pursuant to the order under Section 144A, the respondent no.3 by assessment order dated 31st March, 2004 under Section 143(3)/144A completed the assessment by passing an assessment order. However, after completion of the assessment proceedings, the petitioner received the impugned notice dated 31st March, 2006 under Section 148 of the Act for the said assessment year on the ground that the said respondent had reasons to believe that the income of the petitioner chargeable to tax under the Act for the said assessment year had escaped assessment within the meaning of Section 147 and therefore, the petitioner was required to file a return. In compliance with the notice under Section 148, the petitioner filed the return and requested the respondent no.2 to furnish the recorded reasons on which the impugned notice was issued.
In the recorded reasons, the respondent no.2 had observed that the interest income and incentive of investments were treated as business income 4 along with share loss in share dealing business and thus, the business loss of Rs.11,49,39,400/- and speculation loss of Rs.5,50,95,999/- were shown separately and not considered as business income. Moreover, capital gains and dividend income were shown separately and total income was computed at Rs.9,48,640/-. Thereafter, the petitioner filed his objection to the recorded reasons on the ground that it was contrary to Explanation to Section 28 and Section 43(5) and since assessment was made under the provisions of Sections 143(3)/144A of the Act, wherein the question of applicability of Explanation to Section 73 of the Act as proposed in the recorded reasons by the respondent no.2 was disapproved by the higher authority by exercising its discretion under section 144A, the same issue could not be reopened or re-examined and could not be gone afresh or did not constitute a relevant material for formation of belief under section 147. Moreover, such reopening was violative of the directions under section 144A, which has a binding effect. After notice under section 148 was served, the petitioner by a representation dated 21st August, 2006 prayed for its cancellation. Thereafter, writ petition was moved on 19th September, 2006 when direction was issued for filing of affidavits and an interim order was passed restraining the respondents from reopening the assessment. Further, the Assessing Officer was directed to pass a reasoned decision on the objection filed by the petitioner to the impugned notice. Consequently, the Assessing Officer by letter dated 22nd September, 2006 replied.
Mr. Murarka, learned advocate appearing on behalf of the petitioner, supporting the statements in the writ petition has contended that a view taken 5 by the Assessing Officer which was negatived by the higher authorities pursuant to the directions under section 144A cannot be reopened by taking recourse to the procedure under section 147 of the Act. Since the directions by the Additional Commissioner under section 144A are binding on the Assessing Officer, he cannot pass an order contrary to the directions under section 144A since it is apparent from the reply dated 22nd September, 2006 that the Assessing Officer was trying to reopen the issues which have been concluded pursuant to the assessment order under section 143(3)/144A. Moreover, the order under section 144A had achieved its finality since the Commissioner did not revise the order passed under section 144A by invoking the provisions contained in section 263.
Mr. Shome, learned senior advocate appearing on behalf of the respondents, has submitted that since the directions under section 144A was limited to assessment and its purpose was to make assessment, the department was justified in issuing the notice under section 148. Moreover, since the order dated 22nd September, 2006 by the respondent no.2 was an order in answer to the representation dated 21st August, 2006 and since it raised fresh cause of action, no order may be passed.
The question is whether the Department by taking recourse to the proceedings under section 147/148 can reopen an assessment which was done pursuant to the directions issued by the Additional Commissioner under section 144A.
In order to answer the question it is necessary to refer to the relevant portion of section 144A, which is as under :-
6
"A Joint Commissioner may, on his own motion or on a reference being made to him by the Assessing officer or on the application of an assessee, call for and examine the record of any proceeding in which an assessment is pending and, if he considers that, having regard to the nature of the case or the amount involved or for any other reason, it is necessary or expedient so to do, he may issue such directions as he thinks fit for the guidance of the Assessing officer to enable him to complete the assessment and such directions shall be binding on the Assessing Officer:"
(Emphasis supplied) As seen, section 144A envisages that not only the Joint Commissioner has been granted discretion to issue such directions to guide the Assessing Officer to enable him to complete the assessment but such directions are also "binding" on such Officer.
Looking at the facts I find that it is an admitted position that the petitioner at the stage of assessment had objected to the application of the provisions contained in Explanation to Section 73 of the Act and had invoked the provisions of section 144A. Pursuant thereto, on 19th March, 2004 the Additional Commissioner after considering the various provisions of the Act had passed an order under section 144A holding, "I, therefore, direct the A.O.not to treat the share trading loss of Rs.11,11,77,739/- as deemed speculation loss within the meaning of Explanation to section 73 of the Act. The A.O. shall now frame the assessment in the light of directions contained in this order." Thereafter, on 31st March, 2004 assessment order was passed under section 143/144A of the Act. However, after assessment was made, the respondent no.2 had issued the impugned notice under section 148 of the Act. It is evident from the recorded reasons that the respondent no.2 is trying to reopen the assessment on the same ground on which earlier the Assessing Officer proceeded to assess before order 7 under section 144A was passed. Now the moot question is, in such circumstances can the Assessing Officer issue the notice under section 148 for reopening the assessment proceedings? So far facts are concerned it is evident from the records that there has been no change. Rather facts are similar. Therefore, as the Assessing Officer is trying to reopen and reappraise the assessment on the same set of facts, in my view, it is a mere change of opinion. Secondly, had the department considered the order passed under section 144A prejudicial to the interests of the Revenue, it could have invoked the provisions contained in section 263, which it did not. Therefore, the order passed under section 144A, which has a "binding" effect on the Assessing Officer, became final and cannot be reopened by issuing the impugned notice under section 148. That direction under section 144A has a "binding" effect is clear since statute postulates that "A Joint Commissioner................,may issue such directions as he thinks fit for the guidance of the Assessing Officer to enable him to complete the assessment....." making his jurisdiction very wide. In this context, it is appropriate to refer to the judgement of the Apex Court in Commissioner of Income Tax -vs- Rao Thakur Narayan Singh : 56 ITR 234 (S.C), relied on by the petitioner, wherein the assessing officer was seeking to reopen the assessment on the same set of facts, wherein it was held:-
"The finding of the Tribunal is, therefore, binding on the Income-tax Officer and he cannot in the circumstances of the case, reopen the assessment and initiate proceedings over again. If that was not the legal position, we would be placing an unrestricted power of review in the hands of an Income-tax Officer to go behind the findings given by a hierarchy of Tribunals and even those of the High Court and the Supreme Court with his changing moods."8
Therefore, in view of the settled position of law and since in the instant case, the department did not take steps to revise the order passed under section 144A by invoking the provisions of Section 263, the impugned notice under section 148 of the Income-tax Act, 1961 dated 31st March, 2006, issued by the respondent no.2, cannot be sustained and is, thus, set aside and quashed. Accordingly, all consequential proceedings are also set aside and quashed. The writ petition is allowed.
No order as to costs.
Urgent photostat certified copy of this order, if applied for, be furnished to the appearing parties on priority basis.
(SOUMITRA PAL, J.) subash/ssaha AR(CR)