Delhi High Court - Orders
Schneider Electric India Pvt. Ltd vs Assistant Commissioner Of Income Tax & ... on 15 July, 2024
Author: Yashwant Varma
Bench: Yashwant Varma
$~57
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7311/2023
SCHNEIDER ELECTRIC INDIA PVT. LTD. .....Petitioner
Through: Mr. Deepak Chopra, Mr. Rohan
Khare and Mr. Adwiteya
Grover, Advs.
versus
ASSISTANT COMMISSIONER OF INCOME TAX
& ANR. .....Respondents
Through: Mr. Puneet Rai, SSC along with
Mr. Ashvini Kumar and Mr.
Rishabh Nangia, SCs.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
HON'BLE MR. JUSTICE RAVINDER DUDEJA
ORDER
% 15.07.2024
1. This writ petition has been preferred seeking the following reliefs:-
"a) Issue a writ of certiorari, mandamus or any other appropriate writ quashing the order dated 24.03.2023 issued under section 148A(d) of the Income Tax Act, 1961 for assessment year 2020-21 by the First Respondent;
b) Issue a writ of certiorari, mandamus or any other appropriate writ quashing the notice dated 24.03.2023 issued under section 148 of the Act by the First Respondent for assessment year 2020-21;
c) Pass such other orders which this Hon‟ble Court may deem fit and proper on the facts and in the circumstances of the case."
2. The petitioner impugns the initiation of a reassessment action under Section 148 of the Income Tax Act, 1961 [„Act‟] and which pertains to Assessment Year [„AY‟] 2020-21.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 19/07/2024 at 22:39:36
3. As is evident from a reading of the order passed and is referable to Section 148A(d), the respondents have proceeded on the premise that the petitioner, in the AY in question, had wrongly availed of Integrated Goods and Service Tax [„IGST‟] refunds. This also comes to the fore when one views the material constituting the information which was provided to the writ petitioner along with the original notice under Section 148A(b) of the Act.
4. For purposes of clarity, we deem it apposite to extract the following from the said notice:-
"1. Whereas I have information which suggests that income chargeable to tax for the A.Y. 2019-20 has escaped assessment within the meaning of sec. 147 of the Income-tax Act, 1961. As per information the assessee company M/s Schneider Electric India Pvt. Ltd. has received illegitimate refunds of IGST during the F.Y. 2019-20 relevant to the A.Y. 2020-21. The information has been received as a result of investigation in the case of the assessee itself by the GST Department. The details of the information / enquiry conducted on which reliance is being placed, alongwith supporting documents, are enclosed with this notice."
5. As is manifest from the above, the allegation which stood laid related to the receipt of illegitimate refunds of IGST pertaining to AY 2020-21. However, on an ex facie examination of the information which appears at page no. 113 of our record, the disallowable expenditure was concerned only with Financial Years [„FYs‟] 2017- 18 and 2018-19 and thus corresponding to AYs 2018-19 and 2019-20. There was thus a complete absence of any material which could be said to have any bearing insofar as AY 2020-21 is concerned.
6. We additionally take note of the detailed reply which was submitted by the writ petitioner in response to the original notice and which is dated 10 March 2023. As is manifest from a reading of the following extracts forming part of that reply the aspect of refund was This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 19/07/2024 at 22:39:36 ultimately brought to a close and concluded in favour of the writ petitioner. This becomes evident from a reading of the following paragraphs forming part of that reply: -
"B.7 At the outset the Assessee would like to highlight that the amount of Rs. 85. 37 Crores referred to in the notice issued under 148A(a) is incorrect. In this respect, the Company would like to bring your office's attention to the below bifurcation of IGST refund claimed by the Company during the specified period and its contention to substantiate its legality.
Table l: Bifurcation of Refund claimed (Amount in INR crores)
Particulars Period IGST paid Re-fund Remarks
on export received
Export December 49.50 47.94 The issue raised by
against 2017 till your office is with
Duty July 2019 respect to
Drawback procurements under
(without AA issued by
AA) Director General of
Foreign Trade as
noted in letter dated
February 25 2020,
titled Incident
Report no. 145/
2019-20 by
Directorate General
of GST
Intelligence,
Bengaluru, as
annexed with
Notice under
section 148A(b) of
the Act issued for
AY 2019-20. In this
background, as this
amount relates to
exports against duty
draw-back, without
AA, the allegations
raised by your
office are not
applicable.
Total (I) 49.50 47.94
Export December 1.21 1.11 Not relevant for
against AA 2017 till captioned year
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 19/07/2024 at 22:39:37 March 2018 April 14.75 14.75 Not relevant for 2018 till captioned year October 08, 2018 October 11.06 10.95 Not relevant for 09, 2018 captioned year till March 31, 2019 April 8.71 8.37 As on date the 2019 till dispute related to July 2019 refund with the GST department has already been settled. For detail refer Para B.8 to B.12 below.
Total (II) 35.75 35.18
Total Refund claimed 85.25 83.13
during December 2017
till July 2019 (I+II)
xxxx xxxx xxxx
B.11 In view of the clarificatory amendment, the Company to avoid any further litigation decided to surrender the IGST exemption availed at the time of imports against AA License during the period April 2019 till July 2019 along with applicable interest.
B.12 By virtue of surrendering the IGST exemption on the imports made against AA License, the embargo under Rule 96(10) was not attracted and the Company's claim of IGST rebate, which was sanctioned by the GST Department for the period April 2019 till July 2019 became rightful. Thereafter, the Company filed for fresh refund applications and the IGST rebate paid back in protest for this period has already been refunded to the Company.
Basis the above discussion, it clearly appears that your office without considering the facts of the case has alleged that the Company has claimed an illegitimate IGST refund. For avoidance of any doubt, it is clarified that the restriction to claim refund as stated in the 148A(b) Notice does not have any relevance for the aforesaid period as the IGST refund issue has already been settled between the Company and the GST Department."
7. In view of the aforesaid, we find ourselves unable to sustain the This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 19/07/2024 at 22:39:37 impugned action of reassessment.
8. The writ petition is accordingly allowed, and the impugned notice dated 24 March 2023 is hereby quashed.
YASHWANT VARMA, J.
RAVINDER DUDEJA, J.
JULY 15, 2024/RW This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 19/07/2024 at 22:39:37