Kerala High Court
The Commissioner Of Income Tax vs Chandrasekhar Balagopal on 2 April, 2009
Bench: C.N.Ramachandran Nair, K.Surendra Mohan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
ITA.No. 61 of 2008(Y)
1. THE COMMISSIONER OF INCOME TAX,
... Petitioner
Vs
1. CHANDRASEKHAR BALAGOPAL,
... Respondent
For Petitioner :SRI.JOSE JOSEPH, SC, FOR INCOME TAX
For Respondent :SRI.JOSEPH KODIANTHARA
The Hon'ble MR. Justice C.N.RAMACHANDRAN NAIR
The Hon'ble MR. Justice K.SURENDRA MOHAN
Dated :02/04/2009
O R D E R
C.R.
C .N. RAMACHANDRAN NAIR &
K. SURENDRAN MOHAN, JJ.
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I.T.A. No. 61 OF 2008
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Dated this the 2nd day of April, 2009
JUDGMENT
Ramachandran Nair,J.
Revenue is in appeal before us challenging the order of the Income Tax Appellate Tribunal whereunder they have cancelled the income escaping assessment completed on the respondent under Section 147 of the Income Tax Act on the ground that the Officer has no jurisdiction to make the assessment. We have heard senior standing counsel appearing for the appellant-revenue and senior counsel Sri. Aravind P. Dattar appearing for the respondent- assessee.
2. During the previous year, relevant for the assessment year, 2000-01, the respondent-assessee received an income of Rs. 3.9 crores under restrictive covenant from a Japanese company which took over the business of an Indian company of which respondent was the Managing Director. The assessee initially treated the receipt from the foreign company as his income and paid advance tax of Rs. 63,94,000/-. Later, the assessee remitted an amount of Rs. 5 lakhs 2 towards self-assessed tax. The taxes so paid are in addition to the payment of TDS in the assessee's account that is Rs. 63,347/-. Even though huge amount towards advance tax and self-assessed tax was paid by the assessee, while filing the return for the assessment year 2000-01 on 31.8.2000 the assessee returned an income of only Rs.17,79,580/- and claimed refund of the tax paid on the receipt from the foreign company that is Rs. 3.9 crores. The assessing officer, however, while scrutinising the return noticed an anomalous situation whereby the assessee who, initially conceded income by paying advance tax, has claimed exemption on the same while filing return. The assessing officer issued intimation under Section 143(1)(a) and thereafter reopened the assessment, and completed income escaping assessment under Section 147 including the amount received from the foreign company as income. According to the assessee, the proceedings stated to have been completed by the assessing officer under Section 143(1)(a) was not served on him. Even though the assessee challenged the revised assessment in first appeal, the assessee did not take the contention that reassessment was without jurisdiction. On merits, the Commissioner of Income Tax (Appeals) dismissed the appeal. The assessee filed second appeal before the Tribunal and in the appeal, 3 the assessee raised additional ground on jurisdiction of the officer to make income escaping assessing under Section 147 of the Act. Since additional ground raised in appeal was only on pure question of law, the Tribunal entertained the additional ground so raised and considered the same and held that assessing officer had not issued intimation to the assessee under Section 143(1)(a) of the Act. The Tribunal further noticed that since the assessee had a claim for refund, the Officer was bound to issue intimation under Section 143 (1)(ii) of the Act, which was not done in this case. According to the Tribunal, since there was no processing of return under Section 143 (1)(a) the Officer was barred from making an income escaping assessment under Section 147 of the Act. The Tribunal while deciding the case in favour of the assessee relied on the decision of the Supreme Court in COMMISSIONER OF INCOME TAX V. RANCHODDAS KARSONDAS, 36 I.T.R. 569 and that of the Special Bench of the Tribunal in NON RESIDENT CIRCLE, (2005) 95 ITD
269.
3. Senior counsel appearing for the revenue contended that the Tribunal went wrong in relying on the decision pertaining to statutory provision before amendment and according to him, after the amendment to Sections 143 and 147 with effect from 1.4.1989, the 4 position of law is changed. Counsel for the appellant relied on the records maintained by the Officer and contended that proceeding under Section 143(1)(a) was completed, and intimation was also issued to the assessee. He alternatively contended that after the amendment income escaping assessment can be made under Section 147 in a case where return was filed and no assessment was made. Senior counsel appearing for the respondent-assessee on the other hand referring to detailed findings in the Tribunal's order contended that Tribunal itself referred to the entire records of the case and found that the statement of the assessing officer in the affidavit filed that intimation was issued to the assessee under Section 143(1)(a) was factually incorrect. His contention is that the assessing officer without issuing intimation under Section 143(1)(a) cannot proceed to make income escaping assessment under Section 147 of the Act. He has relied on the findings of the Tribunal and several decisions of the Supreme Court and that of the High Courts referred to in the Tribunal's order.
4. Since counsel appearing for the revenue sought to rely on the income escaping assessment under Section 147 based on amended provision, we extract hereunder Section 147 after the amendment which is the provision applicable to the relevant 5 assessment year:
147. Income escaping assessment.-- If the assessing officer has reason to believe that any income chargeable to tax has escaped assessment for any assessment year, he may, subject to the provisions of Sections 148 to 153, assess or reassess such income and also any other income chargeable to tax which has escaped assessment and which comes to his notice subsequently in the course of the proceedings under this section, or recompute the loss or the depreciation allowance or any other allowance, as the case may be, for the assessment year concerned (hereinafter in this section and in sections 148 to 153 referred to as the relevant assessment year):
Provided that where an assessment under sub- section (3) of section 143 or this section has been made for the relevant assessment year, no action shall be taken under this section after the expiry of four years from the end of the relevant assessment year, unless any income chargeable to tax has escaped assessment for such assessment year by reason of the failure on the part of the assessee to make a return under Section 139 or in response to a notice issued under sub-section (1) of Section 142 or Section 148 or to disclose fully and truly all material facts necessary for his assessment for that assessment year.
Explanation 1- Production before the assessing officer of account books or other evidence from which material evidence could, with due diligence, have been discovered by the assessing officer will not necessarily amount to disclosure within the meaning of the foregoing proviso.
Explanation 2.--For the purposes of this section, the following shall also be deemed to be cases where income chargeable to tax has escaped assessment, namely --
(a) where no return of income has been furnished by the assessee although his total income or the total 6 income of any other person in respect of which he is assessable under this Act during the previous year exceeded the maximum amount which is nsot chargeable to income tax;
(b) where a return of income has been furnished by the assessee but no assessment has been made and it is noticed by the assessing officer that the assessee has understated the income or has claimed excessive loss, deduction, allowance or relief in the return;
where an assessment has been made, but --
(c) where an assessment has been made, but--
(i)income chargeable to tax has been under-
assessed; or
(ii) such income has been assessed at too low a rate; or
(iii) such income has been made the subject of excessive relief under this Act; or
(iv) excessive loss or depreciation allowance or any other allowance under this Act has been computed.
5. Counsel for the appellant has also relied on the decision of the Supreme Court in ASST. COMMISSIONER OF IT V. RAJESH JHAVERI STOCK BROTHERS P.LTD., (2007) 291 I.T.R. 500 (SC) and contended that proceedings completed by the assessing officer under section 147 is perfectly in order. It is held by the Supreme Court in the above decision that the failure of the officer to make regular assessment under Section 143 will not render the assessing officer powerless to initiate reassessment proceedings. We notice from the above provision that clause (b) Explanation 2 to Section 7 147 authorises the assessing officer to initiate proceedings under Section 147 if in the return filed, the assessee has understated the income or has claimed excessive loss, deduction, allowance or relief. It is expressly provided therein that the failure to make assessment based on return filed does not bar the assessing officer from initiating proceedings under Section 147 based on the materials furnished by the assessee in the return. The purpose of Section 147 is therefore not only to bring to tax income that has escaped assessment but to rope in income that would escape assessment if return is accepted and assessment made based on it. In other words, income escaping assessment can be made after assessment or without assessment. In this case the assessing officer while scrutinising the return filed by the assessee noticed that the assessee though paid huge amount of Rs. 63,94,000/- towards advance tax and Rs. 5,00,000/- towards self-assessed tax, has claimed complete exemption on the income on which advance tax was paid, and claimed massive refund. By virtue of clause (b) of Explanation 2 to Section 147, if the assessing officer in the course of scrutiny of the return finds that the assessee has under-stated the income or has claimed excessive loss, deduction, allowance or other relief, in the return the assessing officer is free to initiate income escaping 8 assessment under Section 147, no matter the assessment based on original return is not completed either through proceedings under Section 143(1)(a) or through regular assessment under Section 143 (3) of the Act. In view of our above finding, income escaping assessment can be made under the amended provisions of the Act based on the return filed by the assessee, pending for assessment. Therefore there is no need for us to consider the records relied on by the appellant to find out whether the Tribunal was justified on facts in holding that no proceedings under Section 143(1)(a) of the Act was completed or served on the assessee. Following the decision of the Supreme Court above referred and clause (b) of Explanation 2 to Section 147, we allow the appeal by reversing the order of the Tribunal and restore the matter to the Tribunal for considering assessee's claim of exemption in the appeal on merits.
(C.N.RAMACHANDRAN NAIR) Judge.
(K. SURENDRA MOHAN) Judge.
kk