Bombay High Court
Soumya Girdhari Agrawal vs Income Tax Officer Ward 3(2) And Ors on 25 July, 2022
Author: Abhay Ahuja
Bench: Dhiraj Singh Thakur, Abhay Ahuja
Digitally
signed by
RUSHIKESH
RUSHIKESH V PATIL
V PATIL Date:
2022.07.26
18:49:11
+0530
30 WP.3354.2022 AS.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 3354 OF 2022
Soumya Girdhari Agrawal }
B1 504 Vihang Garden, }
Pokhran Road, 1 Vartak Nagar, }
Thane (West) - 400 606 } .. Petitioner
Versus
Income Tax Ofcer, Ward 3(2), }
Ashar IT Park, 6th Floor, Road }
No.16Z, Wagle Industrial Estate, }
Thane (West) 400 604 & Ors. } .. Respondents
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Mr. Tanzil Padvekar, Advocate for the Petitioner.
Mr. Ashok Kotangle a/w Mr. P. A. Narayanan, Mr. Prabhakar Ranshur &
Mr. Ajay V. Anand, Advocate for the Respondents.
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CORAM : DHIRAJ SINGH THAKUR AND
ABHAY AHUJA, JJ.
DATE : 25th JULY, 2022 P.C.:
. Reply has not been fled by the Respondents. However, with the consent of learned Counsel for the parties, the matter is taken up for fnal disposal at this stage.
2. The Petitioner challenges the impugned notice dated 29 th March, 2021, issued under Section 148 of the Income Tax Act (the Act, 1961) by the Assessing Ofcer (A.O.), Ward 3(2), Thane, in purported exercise of R.V. Patil 1 of 3 30 WP.3354.2022 AS.doc power vested in it under Section 148 of the Act, 1961, on the ground that he had reasons to believe that the income chargeable to tax for the assessment year 2015-16 had escaped assessment within the meaning of Section 147 of the Act, 1961.
3. Learned Counsel for the Petitioner urged that the notice impugned was unsustainable in law inasmuch as the notice impugned refects that the A.O. had purportedly obtained an approval from the Joint Commissioner of Income Tax instead of the Principal Chief Commissioner or Chief Commissioner or Principal Commissioner or Commissioner of Income Tax, which was the requirement in terms of Section 151 of the Act, 1961.
4. On a reading of Section 151 it is clear that a notice under Section 148 of the Act, 1961 cannot be issued after the expiry of period of four years from the end of the relevant assessment year, unless the Principal Chief Commissioner or Chief Commissioner or Principal Commissioner or Commissioner was satisfed, on the reasons recorded by the A.O., that it was a ft case for the issue of such a notice.
In the present case, it is clear that assessment year under consideration was 2015-16 and, therefore, the notice impugned dated 29 th March, 2021 was admittedly beyond the four years period for which the approval ought to have been granted by any one of the aforementioned four authorities and not by the Joint Commissioner. It is clear that, the A.O. fell in error in holding that the case at hand fell within the four years period, R.V. Patil 2 of 3 30 WP.3354.2022 AS.doc from the end of the assessment year under consideration, which on the face of it appears to be erroneous.
5. For the reasons mentioned above, the writ petition is allowed. The notice impugned dated 29th March, 2021 is held to be bad, and is, accordingly, set aside.
(ABHAY AHUJA, J.) (DHIRAJ SINGH THAKUR, J.) R.V. Patil 3 of 3