Madras High Court
The Commissioner Of Income-Tax vs C.Palaniappan on 11 February, 2006
Bench: P.D.Dinakaran, P.P.S.Janarthana Raja
IN THE HIGH COURT OF JUDICATURE AT MADARAS
DATED: 11/02/2006
CORAM
THE HON'BLE MR.JUSTICE P.D.DINAKARAN
and
THE HON'BLE MR.JUSTICE P.P.S.JANARTHANA RAJA
T.C.(A)No.1143 of 2005
T.C.(A) No. 1146 of 2005
The Commissioner of Income-tax,
Trichy. ... Appellant
-Vs-
C.Palaniappan ... Respondent
Tax Case appeals filed against the common order dated 18.8.2004 made
in ITA.Nos.909, 908, 907 and 910/Mds/2003 on the file Income-tax Appellate
Tribunal, B-Bench, Chennai.
!For appellant : Mr.T.Ravikumar
^For Respondent : ---
:JUDGMENT
(Delivered by P.D.DINAKARAN,J.) The above appeals are filed by the Revenue under Section 260-A of the Income-tax Act, 1961 (hereinafter referred to as 'the Act') against the common order of the Income-tax Appellate Tribunal dated 18.8.20 04 made in ITA.Nos.909, 908, 907 and 910/Mds/2003, raising the following substantial questions of law:
"1) Whether on the facts and in the circumstances of the case, the Income-tax Appellate Tribunal was right in holding that the reopening of the assessment under section 147, and completion of assessment without issue of notice under section 143(2) within 12 months is not valid?
2) Whether on the facts and in the circumstances of the case, the Income-Tax Appellate Tribunal was right in law in holding that, nonfurnishing of the copies of the reasons by the assessing officer for reopening the case under section 147, even though the assessee has not applied for certified copies of the reasons recorded by the assessing officer and paying the necessary charges is valid ?"
2. The assessment years involved are 1991-92, 1990-91, 1989-90 and 1992-93 respectively. The facts relevant for the purpose of disposal of the appeals are as under:-
(a) The assessee, by name, C.Palaniappan, is a co-owner of a building called "Kannammai Building". On notice under section 148 of the Act, the assessee filed return which was processed under section 143(1)(a) of the Act.
Later, after issue of notice under section 143(2) of the Act, the assessment was completed under section 143(3) read with section 147 of the Act.
(b) On appeal by the assessee, the Commissioner of Income-tax ( Appeals) directed the assessing officer to recompute the assessee's share in the income from the Kannammai Building for the relevant assessment years, by taking the admissible deduction under Section 24(1)(vi) at Rs.7,20,000/- for each assessment year. The Income-tax Appellate Tribunal, on further appeal by the assessee, decided the issue in favour of the assessee holding that the reopening of assessment is bad in law.
(c) Aggrieved by the order of the Appellate Tribunal, the Revenue has come forward with this appeal raising the questions referred to above.
3. We heard learned counsel for the parties. Learned counsel appearing for the Revenue submitted that the Appellate Tribunal failed to appreciate the fact that the assessment was completed only under section 143(1) of the Act and hence, the reopening of assessment under section 147 of the Act to consider the correct quantum of interest allowable as deduction in computing the income from house property was correct as the assessee had not furnished relevant facts and evidence along with the return. Learned counsel further submitted that the Appellate Tribunal erred in its conclusion that in the case of reopened assessment, issue of notice under section 143(2) of the Act within 12 months is statutory and the Tribunal was also wrong in deciding the issue on technical grounds without going into the merits of the case.
4. In respect of Question No.1, we find that on a similar issue came up for consideration in CIT v. M.CHELLAPPAN (198 CTR 490), a Division Bench of this Court, in which one of us was a party (P.D. DINAKARAN,J.), applying the ratio laid down by the Punjab & Haryana High Court in Vipan Khanna v. CIT (175 CTR 335), held as follows:
" ... admittedly, no notices under s.143(2) of the Act were served on the assessees within the stipulated period of twelve months and, therefore, the proceedings under s.143 of the Act come to an end and the matter becomes final."
5. In view of the above, the first question now raised, therefore, stands concluded in favour of the assessee.
6. In view of the above conclusion in respect of question No.1, the question of non-furnishing of copies of the reasons by the assessing officer for reopening the assessment does not arise at all.
7. Accordingly, we find no error or illegality in the order of the Appellate Tribunal and there is no question of law, much less a substantial question of law that arises out of the order of Appellate Tribunal for our consideration. The appeal stands dismissed. No costs.
Index: Yes Website: Yes sra To
1. The Assistant Registrar, Income-tax Appellate Tribunal, Rajaji Bhavan, Besant Nagar, Chennai 600 090 (five copies with records)
2. The Secretary, Central Board of Direct Taxes, New Delhi (3 copies)
3. The Commissioner of Income-tax, Trichy.
4. The Commissioner of Income-tax (Appeals), Trichy.
5. The Income-tax Officer, Ward I(2), Trichy.