Madras High Court
M/S.Cognizant Technology ... vs The Deputy Commissioner Of Income ... on 2 August, 2021
WP No.32899 of 2017
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated: 02.08.2021
CORAM:
THE HON'BLE MR. JUSTICE S.M.SUBRAMANIAM
WP No.32899 of 2017
and WMP No.36269 of 2017
M/s.Cognizant Technology Solutions India P.Ltd.,
6th Floor, New No.165/Old No.l10,
Menon Eternity Building,
St.Mary's Road,
Chennai – 600 018 .. Petitioner
Vs
1. The Deputy Commissioner of Income Tax,
Large Taxpayer Unit,
1775, Jawaharlal Nehru Inner Ring Road,
Anna Nagar Western Extension,
Chennai – 600 101.
(Now at 7th Floor, Wanaparthy Block),
Aayakar Bhavan, Chennai – 600 034).
2. The Commissioner of Income Tax,
Large Taxpayer Unit,
1775, Jawaharlal Nehru Inner Ring Road,
Anna Nagar Western Extension,
Chennai – 600 101.
(Now at 7th Floor, Wanaparthy Block),
Aayakar Bhavan, Chennai – 600 034). .. Respondents
PRAYER: This Writ Petition is filed under Article 226 of the
Constitution of India, praying for issuance of Writ of Certiorari, calling
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for the records pertaining to the Notice under Section 115WH of the
Income Tax Act, bearing PAN No.AAACD3321M/2009-10 dated
28.03.2016, issued by the 1st respondent herein, as well as the
consequential order bearing PAN No.AAACD3312M dated 20.11.2017
and quash the same.
For Petitioner : Mr.Srinath Sridevan
For Respondents : Mr.A.P.Srinivas
Sr. Standing Counsel
ORDER
The writ petition on hand is instituted questioning the legal
validity of the notice issued under Section 115WH of the Income Tax
Act, 1961 dated 28.03.2016 and the consequential order passed by the
Assessing Authority in proceedings dated 20.11.2017.
2. The petitioner/assessee is a private limited company,
incorporated under the Companies Act, 1956. The petitioner/assessee is
engaged in the business of development of computer software and related
services and its export. It provides various software solutions to variety
of industries. The petitioner/assessee carries out its business activities
through various units set up in Software Technology Parks (STPs) and
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Special Economic Zones (SEZs) and claims deduction under Section 10A
and 10AA of the Act.
3. The petitioner/assessee filed its return of fringe benefits on
29.09.2009, for the Assessment Year 2009-10, which was processed
under Section 115WE(1) of the Income Tax Act on 28.03.2011. The
case of the petitioner/assessee was selected for scrutiny and notice under
Section 115WE(2) of the Act was issued on 23.08.2010 and details were
called for by the 1st respondent on 29.07.2011. Detailed submissions
were made by the petitioner/assessee before the respondent from time to
time, including the Financial Statements furnished on 03.03.2011, the
Audit report and the Tax Audit Report for year ended 31.03.2009, etc.
4. In this context, the learned counsel for the petitioner/assessee
emphatically contended that the very initiation of the proceedings itself is
untenable, as the authority acted beyond the scope of the jurisdiction
conferred under the Act. Firstly, it is stated that reopening of assessment
is a 'change of opinion'; secondly, the reasons were not fully furnished
and there are discrepancies even in furnishing the reasons recorded for
reopening of assessment; and thirdly, the Audit objection is taken as a
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ground for the purpose of reopening the assessment, which is
impermissible, in view of the principles laid down by the Courts across
the country.
5. To substantiate the said contention, the learned counsel for the
petitioner/assessee had drawn the attention of this Court, with reference
to the intimation issued under Section 115WE of the Act, by the Deputy
Commissioner of Income Tax on 28.03.2011. The total Fringe Benefits,
is stated as Rs.1,41,95,47,123/-. The notice under Section 115WE(2) of
the Income Tax Act was issued in proceedings dated 23.08.2010 and
scrutiny assessment proceedings was undertaken for the assessment year
2009-10 and the Deputy Commissioner of Income Tax / Assessing
Officer called for certain particulars and documents in vide letter dated
22.02.2011. The petitioner/assessee in vide letter dated 03.03.2011,
furnished all the details including the Auditor's Report and Financial
Statements, which contained the details regarding the Fringe Benefits.
Thereafter, in letter dated 29.07.2011, the Assessing Officer requested
the petitioner/assessee to produce the details and documents, as per the
annexure enclosed.
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6. The details sought for is relating to Fringe Benefit Tax (FBT)
scrutiny assessment for the Assessment Year 2009-2010. The copy of
the Fringe Benefit Tax computation as shown in the Return of Income,
which was sought for by the Assessment Officer was furnished by the
petitioner/assessee. The detailed reconciliation of the head-wise
expenditure, debited in the P & L Account for the Assessment Year vis-
a-vis the amount of the same, which has been considered for the purpose
of computation of value of the taxable fringe benefits sought for, was
also furnished. It is contended that all the details sought for in the
annexure to letter dated 29.07.2011 had been furnished in complete form
and based on the particulars, a final order of assessment was also passed
in proceedings dated 16.12.2011.
7. The learned counsel for the petitioner/assessee made a
submission that the element of Fringe Benefit and the tax computation
for the said Fringe Benefits shown in the Return of Income and the
detailed reconciliation of the head-wise expenditure debited in the P & L
Account for the Assessment Year, were also furnished and to elaborate
these, the petitioner/assessee contended that the Audit Report dated
29.09.2009, also would contain all these particulars.
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8. This being the case of the petitioner, a notice under Section
115WH of the Income Tax Act, 1961 was issued for reopening of
assessment on 28.03.2016, wherein the Assessing Officer has stated that
he has reasons to believe that the petitioner/assessee's fringe benefit
chargeable to tax for the assessment year 2009-10 has escaped
assessment within the meaning of 115WG of the Income Tax Act, 1961.
9. The writ petitioner/assessee, in response, requested the
Assessing Officer, to provide the reasons recorded for reopening of
assessment on fringe benefits. The assessing officer in vide proceedings
dated 14.07.2016, furnished the reasons. On receipt of the same, the
petitioner/assessee submitted its detailed objections on head-wise and
item-wise and the said objections were rejected by the
Respondent/Assessing Officer in proceedings dated 20.11.2017.
Challenging the said disposal order, the writ petition is filed.
10. The learned counsel for the petitioner/assessee raised an
objection that the details regarding the fringe benefits, tax computation
and other relevant materials were already submitted before the original
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assessing authority, who inturn considered elaborately and passed an
assessment order. Thus, on the same issue, reopening of assessment is
impermissible and such a course would be a 'change of opinion' and
would not fall under the scope of the jurisdiction conferred under Section
115WH of the Act.
11. In order to substantiate the said contention/ground, the learned
counsel for the petitioner/assessee had drawn the attention of this Court
with reference to the objections/details submitted by the
petitioner/assessee in response to the letter dated 29.07.2011, wherein the
details of Expenditure Chargeable to FBT Vs. Expenditure Debited to
Profit and Loss Account, are furnished. Relying on the said statement,
the petitioner/assessee contended that all those details were furnished and
the said details were further available in the Tax Audit Report for the
year ended 31.03.2009 dated 29.09.2009.
12. Regarding the second ground raised, it is contended that the
reasons recorded by the Assessing Officer, who initiated reopening
proceedings as well as the reasons considered by the Officer, who
subsequently considered the objections, are not one and the same.
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13. The learned counsel for the petitioner/assessee compared the
recordings made in the impugned order disposing of the objections in
proceeding dated 20.11.2017 as well as the reasons furnished to the
petitioner/assessee in proceedings dated 14.07.2016.
14. In this regard, it is contended that non satisfaction of condition
for reasons to believe was taken as an objection by the
petitioner/assessee. The objection of the petitioner/assessee was
recorded in paragraph No.8 of the impugned order. Thereafter, the
reliances placed on by the petitioner/assessee was also extracted and in
the subsequent paragraph,it is stated as follows:
“The assessee's objection is carefully considered, however, it is
not accepted. The reasons of reopening was recorded by the erstwhile
officer as per records of this office are as follows:
“It is observed that from Schedule 13 to the Profit and Loss
Account for the year ended March 31, 2010 that the Assessee claimed a
sum of Rs.6733794692 towards Stock Compensation expenses, the year
wise details of which with difference as under:
Particulars Asst Year 2009-10 Asst Year 2010-11 Total
Rs. Rs. Rs.
Towards ESO 242,35,33,959 411,60,05,775 653,95,39,734
Total RSU 133,88,420 18,08,66,486 19,42,54,906
Total 243,69,22,379 429,68,72,261 673,37,94,639
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15. The initial paragraph recorded is not disputed. However, in the
last but one paragraph, which starts as “On this being pointed out.....”, it
is stated as follows:
“..... The details of payment for the amount of Rs.10672.53
lakh which was required to be examined, was not furnished. The
difference of Rs.136,96,68,983/- was also not reconciled.”
It is contended that the above said portion of the findings were not
available in the reasons recorded by the erstwhile officer for reopening of
the assessment. Therefore, the petitioner/assessee was deprived of
defending their case on the material which is newly furnished in the
impugned order disposing of the objections. In other words, it is stated
that the above mentioned portion was not available in the recording of
reasons made by the erstwhile Assessing Officer and the current
Assessing Officer, inserted the said portion which caused prejudice to the
interest of the petitioner/assessee and the petitioner/assessee was
deprived of an opportunity to furnish their objections for the said portion
recorded.
16. Finally, the learned counsel for the petitioner/assessee
contended that the Audit objection cannot be a ground for reopening of
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an assessment. The scope of Audit objection is to verify the details
furnished and the said Audit objection cannot form a ground for the
purpose of reopening the assessment and therefore, on this ground also
the writ petition is to be allowed.
17. The learned counsel for the petitioner/assessee contended that
the procedures as well as the spirit of Section 147 for reopening of the
Assessment, under Chapter XIV of the Income Tax Act, has to be
followed, for the purpose of deciding the case under Section 115WG and
115WH of the Income Tax Act. Section 147 is in pari materia with
Section 115WG and in this regard the Courts have held that the
procedures, as it is to be followed.
18. The judgments relied on in this regard are not disputed by the
respondents. The language implied in Section 147 of the Income Tax
Act, is almost similar in Section 115WG of the Act. Further, some other
circumstances which are contemplated under Explanation 1 and 2 of
Section 147 are not available under Section 115WG. However,
independent circumstances are contemplated for reopening of assessment
under Section 115WG of the Act.
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19. The judgments relied upon for the purpose of comparison of
Section 147 and 115WG are not disputed by the respondents. The
respondents are of the opinion that the inclusion as alleged is a
typographical mistake, as the officer has typed two paragraphs as one
paragraph and however, the point mentioned were already available in
the order providing reasons and therefore, the said addition by way of
omission would not cause prejudice to the interest of the
petitioner/assessee. Thus, the judgments in this regard cited need not be
extracted.
20. The learned Senior Standing counsel appearing for the
respondents disputed the contentions raised on behalf of the
petitioner/assessee by stating that the very spirit of Section 115WG, is
unambiguous. If the Assessing Officer has reason to believe that any
fringe benefits chargeable to tax have escaped assessment for any
assessment year, he may, subject to the provisions of sections 115WH,
150 and 153, assess or reassess such fringe benefits and also any other
fringe benefits chargeable to tax which have escaped assessment and
which comes to his notice subsequently in the course of the proceedings
under this section, for the assessment year concerned.
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21. The above provision is akin to that of the procedures
contemplated under Section 147 of the Act. Therefore, once the
Assessing Officer has reason to believe that any fringe benefits
chargeable to tax have escaped assessment for any assessment year, is
sufficient for reopening of the assessment and it is for the
petitioner/assessee to submit the documents, materials, information and
participate in the proceedings of reassessment, enabling the authority to
form further opinion and pass an order of assessment/reassessment.
22. Contrarily, by making certain comparison with reference to
statements, the petitioner's case need not be considered, as the said
contention or typographical mistake made by the authority would not
cause any prejudice to the interest of the petitioner.
23. The Income Tax department, placed the original files before
this Court, in respect to the impugned order passed. The officer, who is
present before this Court [Mr.Ashok Kumar Upadhyay, Inspector of Income Tax,
O/o.Central Circle-1(1), Chenral Range-1, Investigation Wing, Chennai-34] was
able to show that one Mr.Shiva Srinivas, Deputy Commissioner of
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Income Tax, Large Taxpayer Unit-I, Chennai, originally reopened the
assessment and recorded the reasons for reopening of assessment on
24.03.2016. The recorded reasons were communicated to the
petitioner/assessee in vide proceedings dated 14.07.2016, by Ms.R.Helen
Ruby Jesindha, Deputy Commissioner of Income Tax, Large Taxpayer
Unit-I, Chennai. The Impugned order dated 20.11.2017 was issued by
Shri. R.Muthu Kumar, Deputy Commissioner of Income Tax, Large
Taxpayer Unit-1, Chennai.
24. While communicating the reasons, the said Deputy
Commissioner of Income Tax, typed two paragraphs as one and while
doing so, omitted the last three lines of the 1st paragraph which reads as
“The details of payment for the amount of Rs.10672.53 lakh which was
required to be examined, was not furnished. The difference of
Rs.136,96,68,983/- was also not reconciled”.
25. Further, while passing the impugned order, the subsequent
authority, Shri.R.Muthu Kumar, exactly revealed the reasons originally
recorded by the officer at the time of reopening the assessment i.e.
Mr.Shiva Srinivas. It is contended that it is only a typographical error
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and the said error has not caused any prejudice to the petitioner/assessee,
as the said details are very much available in the reasons furnished at the
first instance to the petitioner/assessee.
26. The learned Senior Standing counsel would contend that by
citing these typographical errors, the petitioner/assessee may not be
allowed to escape from the clutches of law and the reopening
proceedings which were initiated based on certain materials. This apart,
it is only an initiation of reopening proceedings and the original
assessment order may be passed on the Return of Income as well as the
materials furnished by the petitioner/assessee. When the Assessing
Officer formed an opinion that he has a reason to believe to reopen the
assessment, he must be allowed to complete the reassessment proceeding
and the assessee is entitled to avail the opportunity that are to be
provided, for the purpose of submitting his explanation, objections, etc.
Thus, the writ petition has to be rejected.
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27. Let us consider the scope of Section 115WG. The spirit of
Section 147-Income escaping Assessment as well the spirit of Section
115WG – Fringe Benefits escaping assessment are similar in nature.
28. Section 147 states that if the assessing officer has reason to
believe that any income chargeable to tax has escaped for the 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.
29. Section 115WG enumerates that if the Assessing Officer has
reason to believe that any fringe benefits chargeable to tax have escaped
assessment for any assessment year, he may, subject to the provisions of
sections 115WH, 150 and 153, assess or reassess such fringe benefits and
also any other fringe benefits chargeable to tax which have escaped
assessment and which comes to his notice subsequently in the course of
the proceedings under this section, for the assessment year concerned.
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30. Explanation to Section 115WG stipulates certain deemed cases
where fringe benefits are chargeable to tax escaped assessment.
31. Section 115WG unambiguously stipulates that if any fringe
benefits chargeable to tax have escaped assessment and if the assessment
officer has reason to believe, it would be sufficient for reopening of the
assessment for any assessment year, however, subject to the provisions of
Sections 115, 150 and 153, which is limitation. The Section further
continues by contemplating that reopening of assessment could be done
for any other fringe benefits chargeable to tax, which have escaped
assessment and which comes to his notice subsequently in the course of
the proceedings under this section, for the assessment year concerned.
Therefore, the circumstances provided for reopening of assessment
regarding the fringe benefits are that if fringe benefits chargeable to tax
escaped assessment and any other fringe benefits chargeable to tax which
have escaped assessment, but comes to the notice of the assessing officer
during the course of the proceedings under Section 115WG. The scope
of Section 115WG is to be interpreted constructively so as to understand
the powers conferred to the Assessing Authority for reopening of
assessment.
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32. The assessee has filed Return of Income furnishing details of
accounts, information, etc. Based on the Return of Income and the
materials such as books of accounts produced at the time of scrutiny
proceedings, the assessment orders are passed.
33. No doubt, the Assessing Authority applies his mind in respect
to the details, information furnished as well as the books of accounts and
materials produced. Accordingly, the final assessment orders are passed.
However, the assessment order is passed completely on the basis of
Return of Income as well as the materials furnished by the assessee.
34. The very purpose and object of reopening of assessment
proceedings contemplated under the Income Tax Act, is to reassess the
income chargeable to tax escaped assessment. Such escapement of
assessment may be identified on several occasions. Therefore, the
legislature thought fit to provide wider scope for reassessment so as to
bring the tax escaped assessment within the network.
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35. At the first instance, assessments are being made on the basis
of the information provided by the assessee and thereafter, if the
Assessing Officer has reason to believe that any fringe benefits
chargeable to tax escaped assessment, then he could reopen the
assessment. It is not as if the Assessing Officer is empowered to reopen
the assessment, if he has the reason to believe. Even thereafter if any
other fringe benefits escaped assessment is noticed during the course of
proceedings under Section 115WG, then also he is empowered to
proceed for assessment / reassessment and pass appropriate
assessment/reassessment order.
36. However, in all these circumstances, the assessee is entitled for
an opportunity to defend his case in the manner known to law. Denial of
opportunity, is in violation of principles of natural justice. The Hon'ble
Supreme Court of India in the case of GKN Driveshafts (India) Ltd., Vs.
Income Tax Officer and others, reported in (2003) 259 ITR 019 (SC),
ruled that the assessee is entitled for an opportunity. Therefore, the
Assessing Authority is bound to provide opportunity to the assessee
before passing final order of assessment/reassessment.
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37. Section 115WH denotes issue of notice where fringe benefits
have escaped assessment. Section 115WL denotes application of other
provisions of the Income Tax Act. The said section reads that “save as
otherwise provided in this Chapter XIII, all other provisions of this
Act, shall, as far as may be, apply in relation to fringe benefits also.”
38. Therefore, the opportunity to be provided for reopening of
assessment under Section 147 of Income Tax Act, has to be extended to
Section 115WG also, while reopening the assessment for the purpose of
fringe benefits escaping assessment.
39. Let us consider whether such opportunity is provided to the
petitioner/assessee in the present case or not. Admittedly, the return of
income was filed on 29.09.2009. The final assessment order under
Section 115WE for assessment year 2009-10 was passed in proceedings
dated 16.12.2011. Thereafter, notice under Section 115WH for
reopening of assessment was issued on 28.03.2016 and the reasons were
also furnished to the petitioner/assessee by the Assessing Officer on
14.07.2016 and the petitioner/assessee availed of the opportunity and
submitted its detailed objections on 08.08.2016 and the said objections
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were disposed of by the Assessing Authority/1st respondent in
proceedings dated 20.11.2017. Therefore, the procedures contemplated
in GKN's case [cited supra] was followed by the respondents/Assessing
Authority. The petitioner/assessee also have no complaint against the
procedure followed. However, the complaint is about the manner in
which the opportunity is given and the reasons recorded are not in
compliance with the principles of natural justice.
40. The ground raised is that the impugned order contains
additional material of reasons, which were not made available to the
petitioner/assessee while communicating the reasons for initiating
proceedings under Section 147 of the Act, in the proceedings dated
14.07.2016. The said portion is as follows:
“ The details of payment for the amount of Rs.10672.53
lakh which was required to be examined, was not furnished. The
difference of Rs.136,96,68,983/- was also not reconciled.”
41. In this regard, let us consider the reasons furnished for
reopening of assessment in proceedings dated 14.07.2016, at the first
instance by the Assessing Authority to the petitioner/assessee. In the 1st
paragraph, it is stated that as follows:
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“Perusal of the records revealed that from Schedule 13 to
the Profit and Loss Account for the year ended March 31, 2010
that you claimed a sum of Rs.673,37,94,692/- towards Stock
Compensation expenses.”
42. In the subsequent paragraph it is stated as under:
“Scrutiny of the FBT assessment completed for the Asst Year
2009-10 revealed that in the computation of value of fringe benefits,
under S.No.2. Any specified security or sweat equity shares (Section
115WB(1)(d) (Difference between the fair market value on the
vesting date and amount recovered from or paid by the employee)
and contribution to an approved superannuation fund for employees
(in excess of one lakh rupees in respect to each) only a sum of
Rs.106,72,53,396/- was offered to FBT against the total amount of
Rs.243,69,22,379/- claimed as Stock Compensation Expenses in the
previous year relevant to Asst Year 2010-11. It appears that out of
Rs.67337.85 lakh, only 67337.85 lakh pertained to Indian Employees
and the liability to Fringe Benefit Tax was restricted by you only to
that extent. Hence, the balance amount of Rs.56665.42 lakh did not
relate to Indian employees but related to foreign employees
associated with the activities of your company.
....
As such the under computation of fringe benefits to the extent
of Rs.136,96,68,983/- (Rs.243,69,22,379 – Rs.106,72,53,396) in
Asst Year 2009-10 is brought to notice.”
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43. Admittedly, the said three lines incorporated in the impugned
order disposing of the objections in the proceeding dated 20.11.2017,
were not found in the order furnishing reasons to the reopening of
assessment dated 14.07.2016. However, this Court has to find out
whether the typographical mistake admittedly committed by the
Authority while recording the extract recorded by the erstwhile
Assessing Authority caused any prejudice to the interest of the assessee
or not.
44. In this regard, the reasons furnished for reopening of
assessment in proceeding dated 14.07.2016 states that any specified
security or sweat equity shares (Section 115WB(1)(d) (Difference
between the fair market value on the vesting date and amount recovered
from or paid by the employee) and contribution to an approved
superannuation fund for employees (in excess of one lakh rupees in
respect to each) only a sum of Rs.106,72,53,396/- was offered to FBT
against the total amount of Rs.243,69,22,379/- claimed as Stock
Compensation Expenses in the previous year relevant to Asst Year 2010-
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45. The subsequent paragraph would state that as such the under
computation of fringe benefits to the extent of Rs.136,96,68,983/-
(Rs.243,69,22,379 – Rs.106,72,53,396) in Asst Year 2009-10 is brought
to notice.
46. Therefore, it is clearly spelled out that the said amount of
Rs.10672.53 Lakhs was vindicated and the under computation of fringe
benefits to the extent of Rs.136,96,68,983/- (Rs.243,69,22,379 –
Rs.106,72,53,396) for the assessment year 2009-10, was also brought to
the notice of the petitioner/assessee. Thus, the petitioner/assessee was
very much aware of the figures more specifically, Rs.10672.53 Lakhs,
which was stated as to be examined further. The difference of
Rs.136,96,68,983/- was also mentioned in the original order furnishing
reasons dated 14.07.2016. Thus, it is not as if the petitioner/assessee had
no knowledge about the information, which was a typographical mistake
made, while disposing of objections. The three lines omitted therefore
not caused any prejudice to the interest of the petitioner/assessee, as the
details furnished would reveal that the said under computation of fringe
benefits to the extent of Rs.136,96,68,983/- (Rs.243,69,22,379 –
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Rs.106,72,53,396) in Asst Year 2009-10, was brought to the notice of the
petitioner/assessee.
47. This apart, the petitioner/assessee in their objections dated
08.08.2016, has recorded the Facts of the Case in paragraph 1.1.1,
wherein they have clearly stated that the assessment is sought to be
reopened to bring to tax an amount of INR136,96,68,983 representing an
undervaluation in the amount of fringe benefits on account of grant of
ESOP to the employees of the assessee.
48. The said recording is relatable to the under computation of
fringe benefits to the extent of Rs.136,96,68,983/- (Rs.243,69,22,379 –
Rs.106,72,53,396), stated in the order dated 14.07.2016, communicating
the reasons for reopening.
49. Perusal of all these materials would reveal that the
typographical error committed by the Assessing Authority by not
including the three lines, which was mentioned in the impugned order in
the reasons furnished in the proceeding dated 14.07.2016, has not caused
any prejudice to the interest of the petitioner/assessee and the subject was
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categorically dealt with by the Assessing Authority through out the
proceedings and the petitioner/assessee also had the knowledge about the
said facts and circumstances and raised objections.
50. This apart, the another ground which has been raised that the
said amount of Rs.106,72,53,396/- was very much mentioned in the Tax
Audit Report dated 29.09.2009, this Court is of the opinion that the mere
information by the assessee in the Audit Report cannot be a ground to
quash the entire initiation of proceedings. Section 115WG provides
wider scope for reassessment of fringe benefits chargeable to tax escaped
assessment. Therefore, the scope provided for reopening of assessment
of any fringe benefits escaped assessment of tax, cannot be narrowed
down by the Courts.
51. Even in cases where during the course of proceedings, if the
Assessing Officer finds any other fringe benefits chargeable to tax, which
had escaped assessment and which has come to his notice, shall also be
assessed and appropriate orders shall be passed by the Authority. This
being the scope of the reassessment proceedings contemplated under
Section 115WG, the very ground raised that it is a 'change of opinion',
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cannot be accepted. The reasons were disclosed to the
petitioner/assessee. The petitioner/assessee has responded to the reasons
and the incompleteness of the reasons as stated by the petitioner/assessee
is incorrect and certain typographical error would not constitute a ground
for quashing the entire initiation of proceedings under Section 115WG.
The reason for reopening as contemplated would not be construed as a
'change of opinion' and further the petitioner/assessee has to submit all
the details for the purpose of completing the reassessment proceedings.
52. With regard to the ground taken that the successive Assessing
authority had taken a different stand is also not accepted. The successive
officer followed the proceedings only based on the reopening of the
assessment initiated by the erstwhile officer by invoking Section 115WG
and such continuation of the proceedings cannot be raised as a valid
ground unless any malafide is established against any such officer.
53. Regarding the ground raised on behalf of the petitioner that
Audit objections cannot be a reason for reopening of assessment, this
Court is of an opinion that Section 147, the conditions stipulated for re-
opening of assessment as well as the scope of Section 133A,
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WP No.32899 of 2017
unambiguously portray the powers of the authority to secure
informations by conducting survey. Thus, such informations provided by
way of audit objections, would be a cause for re-opening of assessment
under Sections 147/148 of the Act, if the Assessing Authority is able to
trace out certain materials, which were not adjudicated during the
original assessment. The purpose of audit objection is to ensure the
correctness of the procedures followed and the decisions taken in
accordance with the provisions of the Income Tax Act. Thus, during the
course of audit objections, if any materials are identified, undoubtedly,
such materials shall be considered as a new material for the purpose of
reopening of assessment.
54. Each provision under Chapter XIV procedure cannot be
separated as far as the Income Tax Act is concerned. Each Section has
got linkage with one another as far as the procedures to be followed by
the authorities competent are concerned as well as the rights of an
assessee to defend their case. Thus, a balancing procedures as
contemplated, are to be followed scrupulously by the competent
authorities.
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WP No.32899 of 2017
55. Under these circumstances, sources through which the
materials are taken cannot be questioned by the assessee. Section
147/148 provides much wider scope for the purpose of reopening of the
assessment. Thus, in the presence of any new materials made available
then the Assessing Officer, is duty bound to exercise his power of re-
opening of assessment by following procedures contemplated. Thus, the
very contention raised in this regard, does not merit consideration.
56. This being the scope of the reopening proceedings under
Section 115WG, the petitioner/assessee has to participate in the
reopening proceedings by availing the opportunities to be provided for
the purpose of completion of proceedings. The disputed facts raised by
the petitioner/assessee need not be adjudicated by the writ Court under
Article 226 of the Constitution of India. Such an adjudication has to be
undertaken through original records and evidences made available.
57. Accordingly, the petitioner/assessee has not established any
acceptable ground for the purpose of considering the relief sought for in
the writ petition. Thus, the writ petition is dismissed and there shall be
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WP No.32899 of 2017
no order as to costs. Consequently, the connected Writ Miscellaneous
Petition is closed.
02.08.2021
Speaking Order
Index: Yes
Internet: Yes
ars
To
1. The Deputy Commissioner of Income Tax,
Large Taxpayer Unit,
1775, Jawaharlal Nehru Inner Ring Road,
Anna Nagar Western Extension,
Chennai – 600 101.
(Now at 7th Floor, Wanaparthy Block),
Aayakar Bhavan, Chennai – 600 034).
2. The Commissioner of Income Tax,
Large Taxpayer Unit,
1775, Jawaharlal Nehru Inner Ring Road,
Anna Nagar Western Extension,
Chennai – 600 101.
(Now at 7th Floor, Wanaparthy Block),
Aayakar Bhavan, Chennai – 600 034).
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WP No.32899 of 2017
S.M.SUBRAMANIAM, J.,
ars
WP No.32899 of 2017
and WMP No.36269 of 2017
02.08.2021
https://www.mhc.tn.gov.in/judis/
