Gujarat High Court
Torrent Power Sec Limited vs Assistant Commissioner Of Income Tax on 26 February, 2014
Author: Akil Kureshi
Bench: Akil Kureshi, Sonia Gokani
C/SCA/22991/2005 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 22991 of 2005
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MS JUSTICE SONIA GOKANI
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1 Whether Reporters of Local Papers may be allowed to see No
the judgment ?
2 To be referred to the Reporter or not ? No
3 Whether their Lordships wish to see the fair copy of the No
judgment ?
4 Whether this case involves a substantial question of law as No
to the interpretation of the Constitution of India, 1950 or any
order made thereunder ?
5 Whether it is to be circulated to the civil judge ? No
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TORRENT POWER SEC LIMITED....Petitioner(s)
Versus
ASSISTANT COMMISSIONER OF INCOME TAX....Respondent(s)
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Appearance:
MR. B. S. SOPARKAR, LD. ADVOCATE for MRS. SWATI SOPARKAR,
ADVOCATE for the Petitioner(s) No. 1
MR. NITIN K. MEHTA, LD. ADVOCATE for MS PAURAMIB SHETH,
ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MS JUSTICE SONIA GOKANI
Date : 26/02/2014
ORAL JUDGMENT
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) Page 1 of 7 C/SCA/22991/2005 JUDGMENT
1. The petitioner has challenged notice of reopening dated 30th March, 2005 for reopening the assessment for Assessment Year 19981999. The original return was under Section 143(1) of the Income Tax Act, 1961, without scrutiny. The department supplied the reasons recorded for issuance of such notice which read as under: "During the year the assessee has claimed total depreciation of Rs.17,38,37,297/as per Anx.5 enclosed along with the return of income, the assessee company has claimed deprecation of Rs.4,45,94,623/ on meters and capacitors. The depreciation has been claimed @ 100% of the cost. The issue of depreciation has been examined during the course of assessment proceedings for A.Y.200203. The assessee is claiming depreciation @ 100% as per Rule 5 AppendixI, PartIII, 3(iii) B
(e) to the I.T. Rules 1962 on the ground that the meters are energy saving devices. The assessee is further of the view that the meters installed for the purpose of reading of energy consumption of the consumers also saves the energy.
This view is not acceptable for the reasons mentioned below The aforesaid rule start with the phrase "Energy saving devices being A. Specialized boilers and furnaces:
B. Instrumentation and monitoring system for monitoring energy flows C. Waster heat recovery equipment D. Cogeneration systems E. Electrical equipment:
The assessee's view that the meters in themselves save energy and are energy saving devices is not acceptable for two reasons: Firstly, as per the aforesaid Rule, Instrumentation and monitoring system, which are energy saving device and includes one or Page 2 of 7 C/SCA/22991/2005 JUDGMENT more items mentioned in Para B would be eligible for higher depreciation rate, if any instrumentation system is installed in existing energy flow system and that instrumentation system gives ways and means to save the energy of an existing energy flow system, the equipments mentioned in Para B above are eligible for depreciation @ 100%. The Para B is different from Para E, wherein the terminology used is "electrical equipment." Therefore, for example the automatic voltage controller being an electrical equipment, saves the energy, it would be entitled for depreciation @ 100%c. Therefore, unless and until meters and capacitors are part of instrumentation system, which is used to save energy in the existing flow system, depreciation @100% is not allowable on meters.
Secondly, the assessee states that the new electronic meters installed in the premises of the consumer save energy and therefore energy saving device. This view is not acceptable for the reasons mentioned above. In this regard, opinion of an expert Shri Dhiru Pujara, Chartered Engineer also strengthens the viewpoint of the Department. Shri Dhiru Pujara is a Registered Chartered Engineer and Authorised Energy Auditor by the Government of Gujarat. Vide his opinion dated 24.3.2005, (received on 28.3.2005), opined that the meters are simply used to measure the energy flow and are not used as energy saving device. The electronic meters save .8W which comes to Rs.30 per annum which is negligible amount compared to the cost of meter which is Rs.2000 on and average. During the course of assessment proceedings for A. Y. 200203, it was also noticed that the assessee has also installed conventional meters also and for these meters, this logic is also not applicable.
The detailed reading of rule 5 appendix I, Part III, 3(iii) has been made in body of the assessment order for A.Y. 200203.
Further more, it is seen that the assessee has collected meter deposit from the consumers while installing the meters in their premises. The deposit is roughly 34% of the cost of meter. This is non refundable deposit as per statute. However, the assessee is showing this as refundable deposits and refunds to the consumer if the power connection is discontinued and meter is surrendered. The assessee is also not giving interest on such deposit. The instances of claiming the refunds are very rare. Therefore, the cost of meter should be reduced by the Page 3 of 7 C/SCA/22991/2005 JUDGMENT meter deposit in view of explanation 10 to section 43. This has not been done. This disallowance on this account would be Rs.1,51,30,000/.
In view of the above, it is clear that the assessee is entitled for normal rate of depreciation, which is @25%. Therefore, the assessee has claimed excess depreciation of Rs.3,34,45,967/ on meters and capacitors, which is required to be disallowed.
In view of the above fact, I have reason to believe that income has escaped assessment to the extend of Rs.3,34,45,967/."
2. Learned counsel for the petitioner submitted that the reasons were not recorded before issuing notice. He canvassed his contention on two factors. Firstly that the impugned notice was issued by one Shri Y. C. Surti, Assistant Commissioner of Incometax, Circle4, Surat. The reasons were recorded according to the counsel by one Shri Sanjay Pungalia, Assistant Commissioner of Incometax, Circle4, Surat. Secondly that in the reasons recorded, there is a reference to assessment order for the Assessment Year 20022003. Counsel pointed out that the order of assessment for the Assessment Year 20022003 was passed on 31st March, 2005. These are two grounds, on which, he contended that the reasons were recorded later than issuance of notice.
3. In so far as the reasons recorded are concerned, the respondent, in the affidavitinreply, clarified that Shri Y. C. Surti, who was the Assistant Commissioner at the relevant time, had recorded the reasons and also issued the notice, both on 30th March, 2005. It is further clarified that said Shri Page 4 of 7 C/SCA/22991/2005 JUDGMENT Surti was also the Assessing Officer of the petitioner for the Assessment Year 20022003 and he was in the process of framing an assessment order for the said year, where he recorded categorical finding that the assessee was entitled to 100% depreciation on meters and capacitors and therefore, though the actual notice was issued on 31st March, 2005, the reasons recorded in the present case found a mention to the said proceedings.
4. In our opinion, the revenue has met with both the grounds of the petitioner. Firstly, the original file containing the reasons recorded shown to us and also to the counsel for the petitioner, shows that such reasons were recorded by Shri Surti on 30 th March, 2005. What was recorded at pages30 to 32 are the reasons indicated by the predecessor of the said officer and hence, contained signature of Shri Pungalia.
5. Regarding mention of assessment proceedings of the Assessment Year 20022003, since Shri Surti was also the Assessing Officer in that case and he had, during the course of assessment, addressed the issue of depreciation on meters and capacitors, reference to the same was made in the reasons recorded. Such statement cannot be read out of context and in any case as explained in the affidavit would not mean that the reasons were not recorded before issuance of notice.
6. We may record that the original assessment was Page 5 of 7 C/SCA/22991/2005 JUDGMENT not framed after scrutiny. The issue of depreciation on meters and capacitors therefore was never examined by the Assessing Officer. The question of change of opinion therefore would not arise. As also as per the decision of the Supreme Court in case of Assistant Commissioner of IncomeTax vs. Rajesh Jhaveri Stock Brokers P. Ltd. reported in [2007] 291 ITR 500(SC), reopening in such a case would be permissible.
7. Counsel for the petitioner however raised two additional contentions. Firstly, in terms of Section 151 of the Act, sanction of the Competent Authority was not obtained before issuing notice and that subsequently, the issue of depreciation on meters and capacitors has been decided in favour of the assessee. However, neither of theses grounds find any place in the petition. The legal contentions are based on factual matrix, foundation for which has not been laid in the petition. Under the circumstances, we have not examined these contentions. This is not to suggest that if there is no sanction as required under section 151 of the Act, the reopening would still be permissible. We have therefore dealt with the legal contentions arising from the petition and find no reason to quash the impugned notice.
8. We leave it open to the petitioner to raise these additional contentions and in particular one regarding requirement of sanction by higher authority in terms of Section 151 of the Act before the Assessing Officer and also in further appeal, if any need arises.
Page 6 of 7C/SCA/22991/2005 JUDGMENT
9. Subject to above observations, petition is disposed of. Rule is discharged. Interim relief is vacated.
(AKIL KURESHI, J.) (MS SONIA GOKANI, J.) Chandrashekhar Page 7 of 7