Bombay High Court
Commissioner Of Income-Tax vs Rajendra G. Shah on 28 February, 2000
Equivalent citations: [2001]247ITR772(BOM)
Bench: S.H. Kapadia, A.P. Shah
JUDGMENT
1. On June 29, 1982, a return was filed by the assessee. Pending the said, return, notice under Section 148 of the Income-tax Act, 1961, came to be issued on January 28, 1985. The assessee was, accordingly, reassessed on March 15, 1985. This order under Section 147 came to be set aside on January 28, 1986, and the matter was remanded back for fresh assessment which was made on March 30, 1988. This was once again set aside by the appellate authority on February 17, 1989, with a direction to the Assessing Officer to make fresh assessment which was done on March 26, 1990.
2. In the present matter, the short point which arose for consideration before the Tribunal was whether proceedings under Section 148 could have been instituted when the return filed on June 29, 1982, was pending assessment. The Tribunal came to the conclusion that notice under Section 148 and proceedings taken by the Department thereafter were bad in law as there could not have been reopening of the assessment when the return dated June 29, 1982, was pending. We have examined the records ourselves and we find that there is nothing to indicate how reassessment proceedings could have been instituted when the main return filed by the assessee on June 29, 1982, was still pending assessment. All proceedings have been taken thereafter pursuant to the reopening of the assessment in 1985, losing sight of the fact that the main return filed by the assessee on June 29, 1982, was pending. In the above circumstances, the Tribunal was right in annulling the assessment proceedings. Hence, no substantial question of law arises. Appeal is dismissed.