Karnataka High Court
The Commissioner Of Income Tax vs M/S Supreme Overseas Exports India ... on 1 June, 2010
Bench: N.K.Patil, B.V.Nagarathna
IN Ti-"IE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS T H E 15"' DAY OF J UNE 20£O
PRESENT
'I'HE HON'E3I.E MR. JUSTECE N.§<:.PA'1'iL__----:.:M ' *'
AN D
':':--1_}3: HONBLE? MRS. JUSTECE B ».._V.E\§'A€3¥\.F§;£¥T'i:--iNA° f 7
1.T.A.No.26.=r:g;2005'
BETVVEEN:
1. "mp; COMMISSIONER O-1="1Nc.om{q'1: _
C.R.BUILDING,QUEENS ROAD)" :
BANGALORE). V
2. TI»--113 Ass1s1:z§N1'§§Q:v1Mas?s{@)N__E§; C535 :1Ni:0Mi3 TAX.
C1Rc1V;1ai4'21'2;,1":;,.Riif:U11;'r3.:N<3, *
QU¥-EZENS __1'2:0A:;=,, --E13/\NGAI;'O_I?{i--£..'
¢ ' _ Q ...APPELLAN'I'S
(BY SF€i.M.V.S"ESEvlAClfIAI_,2\;«ADV.)
.....
'--M'/'S§SU P--RI~LN£E1 ()\ZI:2f2Si3AS
£+:><PQ-R'1":3. M) 1A'~1,.f:~'~£3. .
#1 1*,(1";v%24'""% '-13' CROSS.
KR ROAD, .~13A1$zVAs:----1A.z\:1<A12: 2ND STAGE,
'13ANGAL..O'I2,V1~: M 560 070. ...RESPONDEJNT
(BY £sMjr.S:N11Y.A_ ADV. FOR M/S. K.R.PRASAD)
"@115 mx IS 1~'11,1«:D U'ND£<3R SECTION 260A 01: TI-IE
TAX ACT, E96] AGAINST T111?) ORIDER DATED
"» 28.01.2005 PASSED IN }'I'A.§\TO.2437/BANG/2004 FOR THE
fly,
1.;
ASSf*3SSMlCN'l' YEAR 19992000 PRAYI§\lC: TO FORi\/EULATEE
'l'HE SUBSTANTIAI. QUESTIONS OF LAW STATED 'l'l"lERElN
AND ALLOVV T}-EEC APPEAL ANID SET ASIDE '1'?-lE', ORDER
PASSED BY Tl"-'11?) il\?CZOl\/IE TAX APPI§Ll,A'l'l%3 'l'RH'3Ul\§AL.
TIMIIS ITA COMING ONE FOR l~lEAREl\IC:- THIS
B. VNAGARATHNA J., §.31:":1,I\I1'«:i-"a;«:,1i) '1'1»~H'; l*"Ol4l.O\V.ii\3Q':.r_ _
JUDGMENT
This appeal is filed by the Re\_xen_L_ie lcliziileiligiiig the order clatecl 28. "
ETA N0.2437/Bang/2004 by'é..i1:i'¢;;«..,_1nc<5me <1f;1§;e1A¥ppeiii:i3:e 'l'ribunal, Bangalore, by ,.1faisii1g- ----f;l1e--i"o'l--l.Qwi1i siibsiantieil questions of law:
correct. in holding Vthaii passed by the appellate C'oh1i"i1 again st rectification /;)1'oceQ.d.i}Vig'sV rectifying the "processing the ref,L.1_1f:1 under Section 143(1) of the Act: had finality and therefore pi'0cee(li11gs v_ .'L'I'i:i":~i;f.l':(:'3I' S('3CE',i()li 147 1'cad with Secliion l43{3) H cf; the Act was no1:jusl.ified'?
0 Whether the 'l'1'ibi.mal was correct: in holding 0 that, the assessing officer was not enl.i1.led to re--~0pen assessments uncler Section 147 of C», 'aJ the Act and pass assessments by holding that. the was not eiititied to reii-ei' under Section SOHHC of the Act \.tr1i'eVi1=.i1Vg).V'v»_ regtiiar assessments had beeni e.ai'iier'?
3. Whether the assessing °<)i'fie_ei*' xmis _ c':c3r.i'ee'ti_i"*ii;'1x*5.A holding that the'>¢:>'{pt)z*ts imteziiiivégs Av..1'ei:ei\ted by the assessee ctaiiimt.' i'0i'1n 2;')-at (if turn over for ijtifijitiseije2iii"'..t:()n1ptiAt.2itio1'1 of cieciuetioii uiitiei' of the Act which:V'\I.{ot11gi'Wfesti}t;_"in:>2_i. figure and _...4V£iecitiet'i'tin under this seVc:t,--ii_o'i,1 C().t1iC41_rb'(fi'gl"E1~1"1i,éii to the assessee'?
2:. Is;e2;mec1'V'i.cminsei ioi the Revenue submitted that tiie"sL1'bst2i1it:i-ailntI1*e_st.i0'i1s of iaw--1 and 2 need not be exarninedat this Asiieige since the mairi issue raised V' "in this 21ppe~a.1_ is tx?it'i'1"i*egard to Seetitm SOHHC and the sanfie 'ii:«::1:s-ate ifs3wc:i)1isiciei*eci by the Assessing Offitrer. V3. . submission is placed on record. Keeping in mind the order passed in ':ji'i:'A=.No.V2E$2O/2005 dated 01.062 10. the substratittiai /r questions of iaw--} and 2 are not zmswered for the pI"©S€l"1L
5. The appeal filed by the allowed.
Assessing Offictn' for re--ct)nside1'at'?ori:_ T' 'I'fi<:
Offic<':z* is directed to 1'c--c(>11siVc1--£:_1"'the i£§':sr.,_1_C:'a.;'ai's€%d"i'nV {he st,1bst:21m.ia1 queS1j.i01"1s,----Qf I211-'L"+"1--. ;?t1"iE§_ 2 by-..2>:ff()1*di11g reasonzable opportunity 'df';_'izea155m'g _fo_ p2,1rt;ies and 'z11ereaf1;r3r £10 (:.,<'.\r.r1's«i'.-.*1_.c:r1' §;a1§_, w_Ii'ei_.*hc1* 'thc-': respondc1'1:;w Assessc-3:3 is =iij'1_1.Vi.i;.1.c('E"io»d€jdu'(':i:._iE;n" 2.:,u'1.d.er Section E-EOHHC of the Act: z1f1;r.-:r pe:;$si:';.g_AVzi§} oxfdcl' on file subs1'a1'1tiaI quesiiions of law ":91':c:f1*et1»..sug.5r::.° The 1V11at':f',er is 1*em_;113ci_<:c1 b€-'1'(;:',}{: 1'c.')"* £1110 .....-.v.m*FM.:¢.».