Delhi High Court - Orders
Celestial Aviation Trading 23 Limited vs Assistant Commissioner Of Income Tax ... on 2 June, 2022
Author: Manmohan
Bench: Manmohan, Manmeet Pritam Singh Arora
$~4, 7 to 11, 13, 15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
4
+ W.P.(C) 9010/2022
CELESTIAL AVIATION
TRADING 23 LIMITED ..... Petitioner
Through: Mr. Sachit Jolly, Ms.Anuradha Dutt,
Mr. Rohit Garg, Ms. Disha Jham and
Ms.Mehak Sachdeva, Advocates.
versus
ASSISTANT COMMISSIONER OF INCOME TAX
CIRCLE 1 -2- 1 INTERNATIONAL
TAXATION & ANR. ..... Respondents
Through: Mr. Ruchir Bhatia, Senior Standing
Counsel.
7
+ W.P.(C) 9027/2022
AWAS AVIATION LEASING (4433) LIMITED ..... Petitioner
Through: Mr. Sachit Jolly, Ms.Anuradha Dutt,
Mr. Rohit Garg, Ms. Disha Jham and
Ms.Mehak Sachdeva, Advocates.
versus
ASSISTANT COMMISSIONER OF INCOME TAX
CIRCLE 1(1)(1) INTERNATIONAL TAXATION,
NEW DELHI AND ANR. ..... Respondents
Through: Mr. Sunil Agarwal, Senior Standing
Counsel with Mr.Tushar Gupta,
Junior Standing Counsel and
Mr.Uttkarsh Tiwari, Advocate.
Signature Not Verified
Digitally Signed By:JASWANT
SINGH RAWAT
Signing Date:03.06.2022
18:32:19
8
+ W.P.(C) 9029/2022
CIT GROUP FINANCE IRELAND
UNLIMITED COMPANY ..... Petitioner
Through: Mr. Sachit Jolly, Ms.Anuradha Dutt,
Mr. Rohit Garg, Ms. Disha Jham and
Ms.Mehak Sachdeva, Advocates.
versus
ASSISTANT COMMISSIONER OF INCOME TAX
CIRCLE 1- 2 -1 INTERNATIONAL
TAXATION & ANR. ..... Respondents
Through: Mr. Puneet Rai, Senior Standing
Counsel.
9
+ W.P.(C) 9031/2022
SUBRIA ONE DESIGNATED ACTIVITY
COMPANY ..... Petitioner
Through: Mr. Sachit Jolly, Ms.Anuradha Dutt,
Mr. Rohit Garg, Ms. Disha Jham and
Ms.Mehak Sachdeva, Advocates.
versus
ASSISTANT COMMISSIONER OF INCOME TAX,
CIRCLE 3 1 2 INTERNATIONAL TAXATION
NEW DELHI & ANR. ..... Respondents
Through: Mr. Puneet Rai, Senior Standing
Counsel.
10
+ W.P.(C) 9034/2022
AWAS 2914 IRELAND LIMITED ..... Petitioner
Through: Mr. Sachit Jolly, Ms.Anuradha Dutt,
Mr. Rohit Garg, Ms. Disha Jham and
Ms.Mehak Sachdeva, Advocates.
Signature Not Verified
Digitally Signed By:JASWANT
SINGH RAWAT
Signing Date:03.06.2022
18:32:19
versus
ASSISTANT COMMISSIONER OF INCOME-TAX
CIRCLE 1(1)(1), INTERNATIONAL TAXATION,
NEW DELHI AND ANR. ..... Respondents
Through: Mr. Sunil Agarwal, Senior Standing
Counsel with Mr.Tushar Gupta,
Junior Standing Counsel and
Mr.Uttkarsh Tiwari, Advocate.
11
+ W.P.(C) 9042/2022
AWAS IRELAND LEASING FOUR LIMITED ..... Petitioner
Through: Mr. Sachit Jolly, Ms.Anuradha Dutt,
Mr. Rohit Garg, Ms. Disha Jham and
Ms.Mehak Sachdeva, Advocates.
versus
ASSISTANT COMMISSIONER OF INCOME TAX
CIRCLE 1(1)(1), INTERNATIONAL TAXATION,
NEW DELHI AND ANR. ..... Respondents
Through: Mr. Sunil Agarwal, Senior Standing
Counsel with Mr.Tushar Gupta,
Junior Standing Counsel and
Mr.Uttkarsh Tiwari, Advocate.
13
+ W.P.(C) 9070/2022
TIGA AVIATION LEASING LIMITED ..... Petitioner
Through: Mr. Sachit Jolly, Ms.Anuradha Dutt,
Mr. Rohit Garg, Ms. Disha Jham and
Ms.Mehak Sachdeva, Advocates.
versus
Signature Not Verified
Digitally Signed By:JASWANT
SINGH RAWAT
Signing Date:03.06.2022
18:32:19
ASSISTANT COMMISSIONER OF INCOME TAX,
CIRCLE 3(1)(1), INTERNATIONAL TAXATION,
NEW DELHI & ANR. ..... Respondents
Through: Mr. Puneet Rai, Senior Standing
Counsel.
15
+ W.P.(C) 9089/2022
CONNOLLY AVIATION CAPITAL 3 LIMITED ..... Petitioner
Through: Mr. Sachit Jolly, Ms.Anuradha Dutt,
Mr. Rohit Garg, Ms. Disha Jham and
Ms.Mehak Sachdeva, Advocates.
versus
ASSISTANT COMMISSIONER OF INCOME TAX
CIRCLE 1- 2 -1 INTERNATIONAL
TAXATION & ANR. ..... Respondents
Through: Mr. Puneet Rai, Senior Standing
Counsel.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 02.06.2022 CM APPL. 27156/2022 (for exemption) in W.P.(C) 9010/2022 CM APPL. 27169/2022 (for exemption) in W.P.(C) 9027/2022 CM APPL. 27172/2022 (for exemption) in W.P.(C) 9029/2022 CM APPL. 27195/2022 (for exemption) in W.P.(C) 9031/2022 CM APPL. 27179/2022 (for exemption) in W.P.(C) 9034/2022 CM APPL. 27190/2022 (for exemption) in W.P.(C) 9042/2022 CM APPL. 27247/2022 (for exemption) in W.P.(C) 9070/2022 CM APPL. 27258/2022 (for exemption) in W.P.(C) 9089/2022 Exemptions allowed, subject to all just exceptions. Accordingly, these applications stand disposed of.
Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:03.06.2022 18:32:19W.P.(C) 9010/2022 & CM APPL. 27155/2020 (for interim relief) W.P.(C) 9027/2022 & CM APPL 27168/2022 (for interim relief) W.P.(C) 9029/2022 & CM APPL. 27171/2022 (for interim relief) W.P.(C) 9031/2022 & CM APPL. 27175/2022 (for interim relief) W.P.(C) 9034/2022 & CM APPL. 27178/2022 (for interim relief) W.P.(C) 9042/2022 & CM APPL. 27189/2022 (for interim relief) W.P.(C) 9070/2022 & CM APPL. 27228/2022 (for interim relief) W.P.(C) 9089/2022 & CM APPL. 27257/2022 (for interim relief) Present writ petitions have been filed challenging the Show Cause Notice dated 31st March, 2022 issued under Section 148A(b) of the Income Tax Act, 1961 (hereinafter referred to as the 'Act') for the Assessment Year 2018-19 and the Notices dated 13th April , 2022, 23rd April, 2022, 27th April, 2022 and 06th May, 2022 issued under Section 148 of the Act along with the orders dated 13th April , 2022, 22nd April, 2022, 27th April, 2022 and 06th May, 2022 issued under Section l48A(d) for the Assessment Year 2018-19 and all the proceedings initiated pursuant thereto. Petitioners also seek a direction restraining the Respondents from framing assessment for the Assessment Year 2018-19 against the Petitioner under Sections 147/148/148A of the Act.
Learned counsel for the Petitioner states that the issue of taxability of lease rentals and supplementary lease rentals has already been examined in the case of InterGlobe (Refer : Order 18.11.2016 of the ITAT in ITA Nos. 749 and 750/Del/2016 confirmed by this Court by Order dated 31.10.2017 in ITA Nos. 914 and 916 of 2017 and SLP dismissed by the Hon'ble Supreme Court in SLP (C) Diary No. 29936/2018 vide order dated 10.09.2018 and Order dated 03.09.2021 by the Special Bench of ITAT in ITA No. 3224/Del/2017 and 2977/Del/2017), albeit, in the context of Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:03.06.2022 18:32:19 withholding tax under Section 195 of the Act and the same issue cannot be re-agitated by way of the present proceedings. He also points out that the jurisdictional fact necessary for initiating proceedings under Section 148 of the Act for the Assessment Year under consideration is absent, thus rendering the proceeding illegal and beyond jurisdiction. He states that this Court, on similar facts, in the Petitioners' for previous Assessment Years has stayed the assessment proceedings initiated against the Petitioners on identical grounds.
Issue notice. Mr. Sunil Agarwal, Mr. Ruchir Bhaita and Mr.Puneet Rai, learned standing counsel accept notice on behalf of the Respondents/Revenue. They pray for and are permitted to file their counter affidavits within six weeks. Rejoinder affidavits, if any, be filed before the next date of hearing.
List on 22nd July, 2022 along with W.P.(C) No.5560/2019. Till further orders, proceedings pursuant to the impugned notices and order under Section 148 of the Act shall remain stayed.
MANMOHAN, J MANMEET PRITAM SINGH ARORA, J JUNE 2, 2022 j Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:03.06.2022 18:32:19