Ashok Arora vs Commissioner Of Income Tax
2010 Latest Caselaw 256 Del

*            IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                      Judgment delivered on: 19th January, 2010

+       W.P.(C) 305/2010

        ASHOK ARORA
        FLAT NO.-76, SUKHDHAM APARTMENT
        PLOT NO.1, SECTOR-9
        ROHINI, DELHI-110085.                                     ..... Petitioner


                         versus

        COMMISSIONER OF INCOME TAX
        CIRCLE XIII, NEW DELHI                                    ..... Respondent

Advocates who appeared in this case:

For the Petitioner : Mr Ashok Arora, Petitioner in person.

For the Respondent : Ms Suruchi Aggarwal

CORAM:

HON'BLE MR JUSTICE BADAR DURREZ AHMED HON'BLE MR JUSTICE SIDDHARTH MRIDUL

1. Whether reporters of local papers may be allowed to see the judgment?

2. To be referred to the Reporter or not?

3. Whether the judgment should be reported in the Digest? .

BADAR DURREZ AHMED, J (ORAL)

1. This writ petition has been filed seeking the quashing of the

assessment order dated 30th December, 2009.

2. The events leading to the passing of the assessment order dated

30th December, 2009 in respect of the assessment year 2002-03 are as

follows. A notice under Section 148 of the Income Tax Act, 1961

(hereinafter referred to as the said Act) was issued on 27 th February, 2009.

The said notice was sent by speed post as well as through a notice server.

The said notice under Section 148 was hand delivered by the notice server

on 16th March, 2009 at the chamber address of the petitioner at Tis Hazari

Courts. However, said notice which was hand delivered on 16th March,

2009 is said to have been received by one Sandhya Mittal, whom the

petitioner claims not to know. It is on this basis that the petitioner took the

stand that the notice under Section 148 was not received by the petitioner.

3. Be that as it may, it is an admitted position that the petitioner went to

inspect the files available with the concerned Assessing Officer on 23 rd

November, 2009. On that date, the reasons for reopening of the case along

with the notice under Section 142(1) as also the letter dated 23rd October,

2009 were handed over to the petitioner by the Assessing Officer. The

original file was shown to us by the learned counsel for the Revenue. There

is an endorsement in the said file maintained by the Assessing Officer which

reads as under:-

"Reasons for reopening of the case are recd. along with notice u/s 142(1), 143(3), letter dt. 23.10.2009"

4. The said endorsement is signed by the petitioner and the date 23rd

November, 2009 is written in the petitioner‟s handwriting. The learned

counsel for the respondent states that the mention of Section 143(3) in the

said endorsement is an inadvertent error and it should be read as 143(2).

5. The letter dated 23rd October, 2009 which was received by the

petitioner on 23rd November, 2009 as per the aforesaid endorsement was as

under:-

"OFFICE OF THE INCOME TAX OFFICER, WARD 37(3), ROOM NO.408, N-BLOCK, VIKAS BHAWAN, I.P.

ESTATE, NEW DELHI

F. No.ITO/Ward/37(3)/08-09/ Dated 23/10/2009

To, Sh. Ashok Arora 76, Sukhdham Apptts, Plot No.1, Sector-9, Rohini New Delhi-110085.

Sir,

Sub: Assessment proceedings u/s 143(3) in your case for the A.Y. 2007-08- reg.--

In order to complete the assessment proceedings in your case for said year, you are requested to please furnish the following details / information / confirmations and documents etc. Personal attendance not required.

1. Return in response to notice u/s 148 dated 27.02.2009.

2. Note (with brief history) on the nature of business/profession carried on by you during the financial year 2001-02.

3. Details of bank accounts with statements for the period from 01.04.2001 to 31.03.2002.

4. Copy of Income & Expenditure statement for the years ending on 31.3.01 and 31.3.02.

5. Details of all movable/ immovable assets purchased/ sold during the year.

6. Details of loans/ gifts received and given during the year.

7. Ledger accounts of Expenses claimed in Income & Exp and to produce books of accounts for verification. Please furnish the above details/information before the undersigned either personally or through authorized representative on 04/11/2009 at 11.00 AM.

Yours faithfully,

Sd/-

(Virender Singh Yadav) Income Tax Officer Ward 37(3), New Delhi

6. A plain reading of the letter clearly indicates that the petitioner was

required to file a return in response to the notice under Section 148 dated

27th February, 2009 amongst other documents. Of course, even if we accept

the contention of the petitioner that he had not received the said letter prior

to 23rd November, 2009 and, as such, the date mentioned in the letter of 4th

November, 2009 had gone by, it is clear that the petitioner was made aware

of what he was required to do.

7. After receipt of the said reasons for reopening of the case, copies of

the said notices and a copy of the said letter dated 23rd October, 2009, the

petitioner sent a letter dated 2nd December, 2009 to the Assessing Officer,

carrying the following subject:-

"Reply to the notice of the assessment proceeding initiated under section 147/148 of the Income Tax Act for the assessment year 2002-03."

8. The said reply dated 2nd December, 2009 was an exhaustive one,

running into 35 pages.

9. Thereafter on 4th December, 2009 the Assessing Officer, after going

through the reply/objections received from the petitioner in respect of the

reasons for reopening of the case, passed a speaking order.

10. The petitioner being aggrieved by the said proceedings and,

particularly, the speaking order dated 4th December, 2009, filed a writ

petition being W.P.(C) No.13977/2009 on or about 16th December, 2009

wherein he inter alia sought quashing of the order dated 4th December, 2009

as well as the entire proceedings under Section 147/148 of the said Act. A

Division Bench of this Court heard the said writ petition on 22nd December,

2009 and passed the following order:-

"22.12.2009 Present: Petitioner in-person.

Ms. Suruchi Aggarwal for the respondent.

W.P.(C) No.13977/2009 and CM No.15976/20009 Against the petitioner herein, re-assessment proceedings are sought to be initiated by issuing notice under Section 148 of the Income Tax Act, 1961 (for short, the „Act‟). According to the respondent, notice dated 27.2.2009 was issued by the department to the petitioner. Case of the petitioner is that he was never served with any such notice and, in fact, only on 23.11.2009 when he received telephonic call from the Assessing Officer that he came to know about the aforesaid proceedings. It is not disputed by the petitioner that the petitioner was served with reasons for reopening the assessment. The petitioner even submitted his objections

thereto and order dated 4.12.2009 has already been passed on those objections.

The only grievance made in this petition, as stated above, is that notice under Section 148 of the Act, which is a mandatory requirement for initiation of the proceedings, has not been served upon the petitioner. Though the respondent maintains that such a notice was served and learned counsel for the respondent has produced photo copy of the Speed Post Booking List issued by the Post Office, the petitioner is denying the receipt. The case of the respondent also is that this notice was served to the petitioner in his chamber. However, submission of the petitioner is that it was given to some „Sandhya Mittal‟ and the petitioner does not know any such person. He further submits that the chamber number o the petitioner in Tis Hazari courts was wrongly mentioned, which has been changed subsequently after the AO came to know the correct chamber number of the petitioner.

Without going into all this controversy, we direct the respondent to serve the petitioner a copy of notice dated 27.2.2009 under Section 148 of the Act within two days.

The writ petition is disposed of in these terms.

A.K. SIKRI, J.

J.R. MIDHA, J.

December 22, 2009"

11. As was required by the said order dated 22nd December, 2009, the

learned counsel for the respondent served a copy of the notice dated 27 th

February, 2009 which was issued under Section 148 of the said Act. On 30th

December, 2009 the Assessing Officer framed the assessment order. The

present writ petition has been filed inter alia seeking quashing of the said

assessment order dated 30th December, 2009.

12. We have heard the petitioner who has appeared in person as well as

the learned counsel for the respondent. We are of the view that the

petitioner is trying to re-agitate matters and issues which were already

considered and adjudicated upon by this Court in W.P.(C) No.13977/2009

by virtue of its order dated 22nd December, 2009. The said course of action

is not permissible. The petitioner submitted that the Court had directed

issuance of notice under Section 148 and, therefore, he should have been

given further opportunity to respond to the same and that the assessment

order was passed in a hurry without affording him a reasonable opportunity.

First of all, the petitioner is wrong in assuming that what was handed over

by the learned counsel for the respondent was a fresh notice under Section

148. The Court had only directed the respondent to serve a "copy" of the

notice dated 27th February, 2009 issued under Section 148, upon the

petitioner within two days. That had been done. This did not mean that a

fresh notice under Section 148 had been issued by the Assessing Officer to

the petitioner. Only a copy of the notice which had already been issued to

the petitioner had been „once again‟ served upon the petitioner.

13. Secondly, insofar as the plea of opportunity of hearing is concerned,

we note that the petitioner had ample opportunities. This is clear from the

fact that he inspected the file on 23rd November, 2009 when he was provided

the reasons for reopening of the case as well as copies of notices under

Section 142(1) and 143(2) [wrongly mentioned as 143(3) in the said

endorsement]. The letter of 23rd October, 2009 was also available with him

which inter alia required him to file the return. The petitioner also

responded to the reasons for reopening of the case under Section 147/148 by

filing a detailed reply/objections dated 2nd December, 2009. We have

already mentioned that the said objections ran into 35 pages. Therefore, it

cannot be said that the petitioner was denied any opportunity.

14. The Supreme Court in the case of GKN Driveshafts (India) Ltd. vs.

Income Tax Officer and Others: 259 ITR 19 clarified that when a notice

under Section 148 of the Income Tax Act is issued, the proper course of

action for the noticee is to file a return and, if he so desires, to seek reasons

for issuing notices. The Assessing Officer is bound to furnish reasons within

a reasonable time and on receipt of reasons, the noticee is entitled to file

objections to the issuance of notice and the Assessing Officer is bound to

dispose of the same by passing a speaking order.

15. In the present case, we find that the reasons had been disclosed and

furnished to the petitioner who had also filed his reply/objections which had

been considered and disposed of by a speaking order dated 4 th December,

2009. However, we note, the petitioner did not file any return despite the

specific requirement under the law. Because the petitioner did not file a

return, the assessment order dated 30th December, 2009 has been made under

Section 144 of the said Act.

16. In any event, all the proceedings prior to the passing of the assessment

order were the subject matter of the said writ petition [W.P.(C) 13977/2009].

The Division Bench hearing that matter did not find favour with the

arguments of the petitioner and did not quash the proceedings under Section

147/148. The matter has proceeded further and has culminated in the

assessment order dated 30th December, 2009. The petitioner cannot re-

agitate all those issues which were already before the Division Bench which

had passed order dated 22nd December, 2009. Insofar as the petitioner‟s

grievance with the assessment order is concerned, he has a remedy by way

of appeal.

17. This writ petition has no merit. The same is dismissed.

BADAR DURREZ AHMED, J

SIDDHARTH MRIDUL, J JANUARY 19, 2010 dn