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Citation Codes
Equivalent Citations
citation codes
Case Number
Judges
  • M.Y Eqbal
  • D.K Sinha, JJ.
Acts
  • Finance Act, 1995 (22 of 95). Chapter XIV-B containing Section 158B. to Section 158BH
  • Section 158BI in the Income-tax Act.65.3 Further, three new Sections 153A, 153B
  • Section 139, Section 147, Section 148, Section 149, Section 151 and Section 153,
  • SECTION 142 INCOME TAX ACT 1961
  • Clause (a) and Clause (b) of Sub-section (1)
  • Sub-section (3) of Section 245R, or(vi)
  • Sub-section (2A) of Section 142
  • Sub-section (3) of Section 132
  • Sub-section (1) of Section 142
  • Sub-section (2) of Section 143
  • Finance Act, 2003 (32 of 2003)
  • FINANCE ACT 2003
  • INCOME TAX ACT
  • Section 139;(b)
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Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Judges
  • M.Y Eqbal
  • D.K Sinha, JJ.
Acts
  • Finance Act, 1995 (22 of 95). Chapter XIV-B containing Section 158B. to Section 158BH
  • Section 158BI in the Income-tax Act.65.3 Further, three new Sections 153A, 153B
  • Section 139, Section 147, Section 148, Section 149, Section 151 and Section 153,
  • SECTION 142 INCOME TAX ACT 1961
  • Clause (a) and Clause (b) of Sub-section (1)
  • Sub-section (3) of Section 245R, or(vi)
  • Sub-section (2A) of Section 142
  • Sub-section (3) of Section 132
  • Sub-section (1) of Section 142
  • Sub-section (2) of Section 143
  • Finance Act, 2003 (32 of 2003)
  • FINANCE ACT 2003
  • INCOME TAX ACT
  • Section 139;(b)
See more information ...
Smart Summary

Structured Summary of the Opinion delivered by M.Y. Eqbal, J.

Factual and Procedural Background

The Petitioner (assessee) filed an income tax return voluntarily under Section 139(1) for the financial year ending 31 March 2004 (assessment year 2004-05). The return was filed on 17 May 2004. The Petitioner's authorised representative subsequently furnished a letter dated 25 July 2006 and various supporting details to the Assistant Commissioner of Income Tax (Respondent No. 3).

Search and seizure operations were conducted at the Petitioner's business and residential premises on 24 August 2006 (continuing for several days), including searches at locations in Kolkata. After the search, Respondent No. 3 issued a notice under Section 142 of the Income Tax Act requiring the Petitioner to file the return for assessment year 2004-05 and to produce books, bank passbooks and vouchers. The Petitioner’s authorised representative informed the Assistant Commissioner that the return for 2004-05 had already been filed and that no notice under Section 153A had been issued to require filing of returns for the six assessment years falling within the Section 153A scheme.

The Petitioner challenged the impugned notice under Section 142(1) and, by amendment, also challenged a final order of assessment and related notices said to have been issued by the Assistant Commissioner in respect of assessment year 2004-05, which were passed while the writ petition was pending.

In their counter-affidavit, the Respondents stated that searches were carried out in Deoghar and Kolkata, that the Kolkata wing controlled the search, and that assignment of the case had not been finalised so that notices under Section 153A were still awaited. The Respondents asserted that assessment proceedings should not await merely because notices under Section 153A had not been issued.

Legal Issues Presented

  1. Whether the assessment proceeding for assessment year 2004-05 and the final order passed in that proceeding are vitiated in law for non-compliance with the provisions of Section 153A of the Income Tax Act, 1961?

Arguments of the Parties

Petitioner’s Arguments

  • The procedure adopted by the Respondent authorities in conducting the search, seizure and passing of the final order of assessment was illegal and wholly without jurisdiction.
  • Section 153A (together with Sections 153B and 153C) introduces a special scheme for assessment following search/requisition and replaces the earlier Chapter XIV-B block-assessment regime for searches after 31 May 2003; assessments for the relevant six assessment years must be completed under that new scheme.
  • Under Section 153A and related provisions, assessment or reassessment relating to any assessment year within the six-year period that was pending on the date of initiation of the search must abate, and therefore the pending assessment for 2004-05 could not be continued and finalized.
  • The impugned assessment order passed by the Respondents while the writ petition was pending is absolutely illegal and without jurisdiction because Section 153A was not complied with.

Respondents’ Arguments

  • The Respondents acknowledged that searches were conducted at premises in Deoghar and Kolkata and that the search was controlled by the Kolkata wing of investigation.
  • They asserted that notices under Section 153A were still awaited because the assigning of the case had not been finalised, given searches took place in more than one jurisdiction.
  • They contended that the assessment proceeding should not await merely because notices under Section 153A had not been issued.

Table of Precedents Cited

No precedents were cited in the provided opinion.

Court's Reasoning and Analysis

The court framed the sole question as whether the assessment for 2004-05 and the final order were vitiated for non-compliance with Section 153A. The judgment then set out relevant statutory provisions and context before applying them to the facts of the case.

The opinion summarized statutory provisions:

  • Section 132 describes search and seizure powers and related procedure.
  • Chapter XIV (including Sections 139, 140A, 142, 147, 148, 153) generally governs filing returns, inquiries before assessment and limits for assessment/reassessment.
  • Chapter XIV-B (Sections 158B–158BH), introduced in 1995, established a block-assessment regime for searches prior to the 2003 amendments.
  • Finance Act, 2003 inserted Sections 153A, 153B and 153C and Section 158B(1) to exclude Chapter XIV-B where a search/requisition occurs after 31 May 2003; the effect is that, after that date, assessment following a search is governed by Sections 153A–153C rather than the earlier block-assessment provisions.

The court reproduced and explained the key features of Section 153A:

  • On a search/requisition made after 31 May 2003, the Assessing Officer must issue notice requiring the person to furnish returns for each assessment year falling within six assessment years immediately preceding the assessment year relevant to the previous year in which the search was conducted.
  • The Assessing Officer shall assess or reassess the total income of those six assessment years.
  • The second proviso to Section 153A states that any assessment or reassessment pending on the date of initiation of the search that falls within the six assessment years shall abate.
  • Section 153B prescribes the time limit for completion of these assessments, with specified exclusions and extensions in computing limitation periods.
  • Section 153C deals with situations where seized/requisitioned material belongs to persons other than the primary person searched.

The court also referred to the Departmental Circular No. 7 of 2003 (5 September 2003), which explains and clarifies the operation of Sections 153A–153C and the exclusion of Chapter XIV-B for searches after 31 May 2003.

Applying these provisions to the facts:

  • The search was initiated on 24 August 2006 (after 31 May 2003), so the new scheme under Sections 153A–153C was applicable.
  • As admitted in the Respondents’ counter-affidavit, no notice under Section 153A was issued to the Petitioner for the six assessment years (2001-02 to 2006-07) after the search.
  • It was not disputed that an assessment proceeding for assessment year 2004-05 was pending on the date the search was initiated.
  • Under the second proviso to Section 153A, an assessment or reassessment pending on the date of initiation of the search that falls within the six assessment years shall abate; therefore the pending 2004-05 assessment stood abated upon initiation of the search.
  • Despite this statutory abatement and the duty to proceed under Section 153A, the Respondents continued the pending assessment and passed a final order purportedly under Section 143(3), during the pendency of the writ petition and without issuing the statutory notices under Section 153A.
  • The court concluded that continuing and finalising the pending assessment in those circumstances contravened Section 153A and was therefore vitiated in law — the impugned assessment order was declared a nullity because it was passed in a proceeding that had abated and without compliance with Section 153A’s procedural scheme.

The court supported its application of statutory language with dictionary definitions of “abate” from several sources to explain that “abate” denotes putting an end to or nullifying a pending action; the court treated abatement as terminating the pending assessment proceeding.

Holding and Implications

Core Holding: The Writ Application is allowed and the impugned notice and the final order of assessment are set aside.

Direct implications and instructions to the parties:

  • The assessment order dated 28 December 2006 purportedly passed under Section 143(3) in the pending assessment proceeding (which stood abated on commencement of the search) is declared a nullity and is set aside.
  • The concerned authorities are directed to proceed in accordance with the statutory scheme of Section 153A — i.e., to proceed with block assessment after issuing notices as contemplated under Section 153A and to pass orders in accordance with law after giving the Petitioner an opportunity of hearing.

The opinion does not announce or discuss any broader precedent beyond applying the statutory provisions and the Departmental Circular to the facts; its practical effect is the setting aside of the assessment order and the direction to re-proceed under Section 153A.

Show full summary ...

    Abhay Kumar Shroff v. Commissioner Of Income Tax, Dhanbad And Ors.

    The Order of the court was delivered by

    M.Y Eqbal, J.:—The Petitioner who is the Assessee has prayed for quashing the impugned notice purportedly issued under Sub-section (1) of Section 142 of the Income Tax Act, 1961 (in short the Act) and for a direction upon the Respondents not to continue with the assessment proceeding in respect of the assessment year in question. By amendment petition dated 8th January, 2007 the Petitioner have also prayed for quashing the Order of assessment and demand notice and show cause notice issued by the Assistant Commissioner of Income Tax in respect of the assessment year 2004-05 which was pending on the date of filing of the writ petitions.

    2. The brief facts of the case are that the Petitioner filed his income tax return voluntarily under Section 139(1) of the Act alongwith their profit and loss account drawn for the financial year ending 31st March, 2004. After the return was filed on 17th May, 2004 the Petitioner's Authorized Representative appeared before Respondent No. 3, the Assistant Commissioner of Income Tax and filed Petitioner's letter dated 25th July, 2006 alongwith various details in respect of income, receipt, expenses, assets and liabilities as reflected from the profit and loss account and the balance sheet. On 24th August, 2006 search and seizure operations were carried out by the Officials of the Income Tax Department and the investigation wing at the offices and residence of the Petitioner, which continued for a number of days. Respondent No. 3, thereafter, issued notice to the Petitioner under Section 142 of the Act asking him to file his income tax return for the assessment year 2004-05 and to produce the books of account, bank passbooks and vouchers etc. for the financial year ending 31st March 2004. The Authorized Representative of the Petitioner appeared before Respondent No. 3 and drew his attention to the fact that the Petitioner has already filed his return for the financial year 2004-05 accompanied with all the documents of profit and loss account Petitioner also submitted to Respondent No. 3 that no notice under Section 153A of the Act had been issued to the Petitioner asking him to file his income tax return for the sixth assessment year as contemplated in the said Section and further stated that the assessment proceeding for the assessment year 2004-05 which was pending on the date of initiation of search and seizure under Section 132 of the Act has already awaited and continuation of the impugned assessment proceeding is wholly without jurisdiction illegal and invalid. By amendment petition, the Petitioner pleaded that inspite of pendency of the Writ Petition, the Respondent proceeded with the assessment proceeding and passed final order of assessment. In the counter-affidavit filed by the Respondents it is stated, inter alia, that search and seizure operations were conducted in the business premises as well as residential premises of the Petitioner situated at different places at Deoghar. Similar searches were conducted in the premises of the Petitioner at Kolkata by the Officers of the Income Tax Department, Kolkata. The search was controlled by the Kolkata wing of investigation. It is further stated that in case of search and seizure, notice is required to be served on the Assessee under the provisions of Section 153A of the Act but since search took place at West Bengal and Jharkhand the assigning of the case has not been finalized and notice under Section 153A of the Act is still awaited. It is further stated that the assessment proceeding shall not await merely because notices were not issued under Section 153A of the Act.

    3. Mr. N.K Poddar, learned Senior Counsel appearing for the Petitioner-Assessee assailed the entire procedure adopted by the Respondent Authorities in the matter of search and seizure and passing final order of assessment as being illegal and wholly without jurisdiction. Learned Counsel drew my attention to the relevant provisions of Income Tax Act particularly Section 153A of the Act and submitted that under the new scheme forming part of Section 153A, 153B and 153C of the Act deal with the assessment in case of search and requisition in substitution of erstwhile assessment scheme contained in Chapter XIV-B of the Act. Learned Counsel submitted that under certain provisions of Section 142A of the Act assessment or reassessment, if any, relating to any assessment year falling within the period of any of the sixth assessment year ending on the date of initiation of search under Section 132 of the Act by making requisition under Section 132A of the Act, shall await. Learned Counsel submitted that in terms of Section 153A of the Act notice was required to be issued to the Petitioner for the sixth assessment year, i.e, 2001-02 to 2004-05. Learned Counsel submitted that the impugned assessment order passed by the Respondent pending hearing of the writ petitions is absolutely illegal and wholly without jurisdiction.

    4. After considering the facts of the case and the submission made by the learned Counsel for the parties, the only question that falls for consideration is as to whether the assessment proceeding for the year 2004-05 and the final Order passed in the said assessment proceeding is vitiated in law for non-compliance of the provisions of Section 153A of the Act?

    5. Before answering the aforesaid question, I would first like to refer some of the relevant provisions of the Act.

    6. Section 132 of the Act lays down the provisions of search and seizure. Under this Section the Director General or Director or Chief Commissioner or Commissioner or Joint Commissioner as may be empowered by the Board to make search and seizure when they have reason to believe that any person to whom summons or notices have been issued under the provisions of the Act referred therein have failed to produce books of accounts or any other documents relevant for any assessment proceeding. Provision of Section 132 underwent series of amendments with a view to enlarge the power of search and seizure vested in the Income Tax Authority. By subsequent amendment, power of search and seizure vested in the inspecting Assistant Commissioner also. Sub-section (3) of Section 132 empowers the Taxing Authorities to take possession or control of the seized articles. By 1991 Amendment, the operation of the prohibitory order passed can also be extended with the approval of the Commissioner.

    7. Chapter XIV of the Act deals with the procedure for assessment. It begins with Section 139, which makes it obligatory for a person who is assessable under the Act and whose income exceeds the maximum limit shall furnish return of his income in the prescribed form. This Section also underwent series of amendments making procedure of filing of return easier. Section 140 of the Act prescribes the procedure of signing of return. Section 140A of the Act lays down the procedure of self-assessment. Section 142 of the Act prescribes the procedure of inquiry before assessment. This Section confers power upon the Assessing Authority making inquiry by issuing notice upon the Assessee for the compliance of the requirements of the Act. After furnishing of the return under Section 139 or in response to a notice under Section 142, the Assessing Authority shall make assessment. Under Section 147 of the Act, if the Assessing Officer has reason to believe that any income chargeable to tax has escaped assessment for any assessment year, he may assess or re-assess 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 proceeding. However, before making such escaped assessment or re-assessment or re-computation under Section 147 of the Act, the Assessing Officer shall serve notice to the Assessee as required under Section 148 of the Act. Section 153 of the Act specify limit within which assessment or re-assessment shall be complied.

    8. In the year 1995, the special procedure for assessment of search cases was introduced by Finance Act, 1995 (22 of 95). Chapter XIV-B containing Section 158B. to Section 158BH was inserted. Under the said scheme, the undisclosed income detected as a result of search initiated after 30th June, 1995 is assessed separately as the income of designated period (Block) consisting of 10 previous years prior to previous year in which the search was conducted and also the period of current previous year upto the date of search. The undisclosed income is taxed at aflat rate of 60 per cent. Under this provision, the authority competent to make the block assessment shall be an Assessing officer not below the rank of. Assistant Commissioner and the time limit for completion of block assessment is within one year from the end of the month in which the last authorization for search under Section 32A and requisition under Section 32A was executed. In 2003, new provisions, i.e, Sections 153A, 153B and 153C have been inserted in Finance Act, 2003 (32 of 2003) relating to assessment in case of search or requisition made on or before 1st June, 2003, specifying the time limit for completion of assessment or reassessment of income. By virtue of the aforesaid amendments, the assessment in case of search or requisition made on or before 1st June, 2003 is not to be governed by the provisions contained in the new Section 153A; 153B and 153C and not by the provisions contained in Chapter XIV-B, i.e, Sections 158B to Section 158BH.

    9. For better appreciation, Sections 153A, 153B and 153C are reproduced herein below:

    10. Section 153A. Assessment in case of search or requisition. -Notwithstanding anything contained in Section 139, Section 147, Section 148, Section 149, Section 151 and Section 153, in the case of a person where a search is initiated under Section 132 or books of account, other documents or any assets are requisitioned under Section 132A after the 31st day of May, 2003, the Assessing Officer shall—

    (a) issue notice to such person requiring him to furnish within such period, as may be specified in the notice, the return of income in respect of each assessment year falling within six assessment years referred to in clause

    (b) in the prescribed form and verified in the prescribed manner and setting forth such other particulars as may be prescribed and the provisions of this Act shall, so far as may be, apply accordingly as if such return were a return required to be furnished under Section 139;

    (b) assess or reassess the total income of six assessment years immediately preceding the assessment year relevant to the previous year in which such search is conducted or requisition is made: Provided that the Assessing Officer shall assess or reassess the total income in respect of each assessment year falling within such six assessment years: Provided further that assessment or reassessment, if any relating to any assessment year falling within the period of six assessment years referred to in this Section pending on the date of initiation of the search under Section 132 or making of requisition under Section 132A as the case may be, shall abate. Explanation: For the removal of doubts, it is hereby declared that,—

    (i) save as otherwise provided in this Section, Section 153B and Section 153C, all other provisions of this Act shall apply to the assessment made under this Section;

    (ii) in an assessment or reassessment made in respect of an assessment year under this Section, the tax shall be chargeable at the rate or rates as applicable to such assessment year.

    Section 153B. (1) Notwithstanding anything contained in Section 153, the Assessing Officer shall make an order of assessment or reassessment,—

    (a) in respect of each assessment year falling within six assessment years referred in Clause (b) of Section 153A, within a period of two years from the end of the financial year in which the last of the authorizations for search under Section 132 or for requisition under Section 132A was executed;

    (b) in respect of the assessment year relevant to the previous year in which search is conducted under Section 132 or requisition is made under Section 132A, within a period of two years from the end of the financial year in which the last of the authorizations for search under Section 132 or for requisition under Section 132A was executed:

    [Provided that in case of other person referred to in Section 153C, the period of limitation for making the assessment or reassessment shall be the period as referred to in Clause (a) or Clause (b) of this Sub-section or one year from the end of the financial year in which books of account or documents or assets seized or requisitioned are handed over under Section 153C to the Assessing officer having jurisdiction over such other person, whichever is later:]

    [Provided further that in the case where the last of the authorizations for search under Section 132 or for requisition under Section 132A was executed during the financial year commencing on the 1st day of April, 2004 or any subsequent financial year,—

    (i) the provisions of Clause (a) or Clause (b) of this Sub-section shall have effect as if for the words “two years” the words “twenty-one months” had been substituted;

    (ii) the period of limitation for making the assessment or reassessment case of other person referred to in Section 153C, shall be the period of twenty-one months from the end of the financial year in which the last of the authorizations for search under Section 132 or for requisition under Section 132A was executed or nine months from the end of the financial year in which books of account or documents or assets seized or requisitioned are handed over under Section 153C to the Assessing officer having jurisdiction over such other person, whichever is later.]

    Explanation: In computing the period of limitation for the purposes of this Section:

    (i) the period during which the assessment proceeding is stayed by an order or injunction of any Court; or

    (ii) the period commencing from the day on which the Assessing Officer directs the Assessee to get his accounts audited under Sub-section (2A) of Section 142 and ending on the day on which the Assessee is required to furnish a report of such audit under that Sub-section; or

    (iii) the time taken in reopening the whole or any part of the proceeding or in giving an opportunity to the Assessee of being re-heard under the proviso to Section 129; or

    (iv) in a case where an application made before the Settlement Commission under Section 245C is rejected by it or is not allowed to be proceeded with by it, the period commencing from the date on which such application is made and ending with the date on which the order under Sub-section (1) of Section 245D is received by the Commissioner under Sub-section (2) of that Section;[or]

    (v) the period commencing from the date on which an application is made before the Authority for Advance Ridings under Sub-section (1) of Section 245Q and ending with the date on which the Order rejecting the application is received by the Commissioner under Sub-section (3) of Section 245R, or

    (vi) the period commencing from the date on which an application is made before the Authority for Advance Rulings under Sub-section (1) of Section 245Q and ending with the data on which the advance ruling pronounced by it is received by the Commissioner under Sub-section (7) of Section 245R] shall be excluded:

    Provided that where immediately after the exclusion of the aforesaid period, the period of limitation referred to in Clause (a) or Clause (b) of this Section available to the Assessing Officer for making an order of assessment or reassessment, as the case may be, is less than sixty days, such remaining period shall be extended to sixty days and the aforesaid period of limitation shall be deemed to be extended accordingly.

    (2) The authorization referred to in Clause (a) and Clause (b) of Sub-section (1) shall be deemed to have been executed,—

    (a) in the case of search, on the conclusion of search as recorded in the last panchnama drawn in relation to any person in whose case the warrant of authorization has been issued;

    (b) in the case of requisition under Section 132A, on the actual receipt of the books of account or other documents or assets by the Authorized Officer.

    153C. [(1)] Notwithstanding anything contained in Section 139, Section 147, Section 148, Section 149, Section 151 and Section 153, where the Assessing Officer is satisfied that any money, billion, jewellery or other valuable article or thing or books of account or documents seized of requisitioned belongs or belong to a person other than the person referred to in Section 153A, then the books of account or documents or assets seized or requisitioned shall be handed over to the Assessing Officer having jurisdiction over such other person and that Assessing Officer shall proceed against each such other persons and issue such other person notice and assess or reassess income of such other person in accordance with the provisions of Section 153A:]

    [Provided that in case of such other person, the reference to the date of initiation of the search under Section 132 or making of requisition under Section 132A in the second proviso to Section 153A shall be construed as reference to the date of receiving the books of account or documents of assets seized or requisitioned by the Assessing Officer having jurisdiction over such other person.

    (2) Where books of account or documents or assets seized of requisitioned as referred to in Sub-section (1) has or have been received by the Assessing Officer having jurisdiction over such other person after the due date of furnishing the return of income for the assessment year relevant to the previous year in which search is conducted under Section 132 or requisition is made under Section 132A and in respect of such assessment year—

    (a) no return of income has been furnished by such other person and no notice under Sub-section (1) of Section 142 has been issued to him, or

    (b) a return of income has been furnished by such other person but no notice under Sub-section (2) of Section 143 has been served and limitation of serving the notice under Sub-section (2) of Section 143 has expired, or

    (c) assessment or reassessment, if any, has been made, before the date of receiving the books of account or documents or assets seized or requisitioned by the Assessing Officer having jurisdiction over such other person such Assessing Officer shall issue the notice and assess or reassess total income of such other person of such assessment year in the manner provided in Section 153A.]

    11. For giving effect to the above newly inserted provision Section 158B(I) has also been inserted by Finance Act of 2003 which provides that the provisions of Chapter XIV-B (Section 158B to Section 158B(H)) shall not apply where a search is initiated under Section 132 or books of account, other documents or any assets are requisitioned under Section 132A of the Act after 31st May, 2003.

    12. From reading of the provisions of Section 153A, it is clear that this provision provides for single assessment of undisclosed income of a block period in case where search is conducted. In other words, in case where search is conducted there shall be block assessment for the period comprising previous years relevant to six assessment years preceding previous year in which the search was conducted and also includes the period upto the date of commencement of such search. In such cases, the Assessing Officer shall issue notice to the Assessee requiring him to furnish return of income in respect of the six assessment years immediately preceding assessment year relevant to the previous year in which the search was conducted under Section 132 or requisition was made under Section 132A. The Assessing Officer shall assess or re-assess total income of each of the these six assessment years. Section 153B provides time limit for completion of assessment. It provides that the Assessing Officer shall make the order of assessment or re-assessment in respect of the each assessment year falling within the six assessment years under Section 153A within a period of two years from the end of the financial year in which search under Section 132 or requisition under Section 132A was executed.

    13. The scope and effect of the Sections 153A, 153B, 153C and 158B(I) have been explained elaborately by a Departmental Circular No. 7 of 2003 dated 5th September, 2003 which are reproduced herein below:

    65.1 The existing provisions of the Chapter XIV-B provide for a single assessment of undisclosed income of a block period, which means the period comprising previous years relevant to six assessment years preceding the previous year in which the search was conducted and also includes the period upto the date of commencement of such search and lay down the manner in which such income is to be computed.

    65.2 The Finance Act, 2003, has provided that the provisions of this Chapter shall not apply where a search is initiated under Section 132, or books of account, other documents or any assets are requisitioned under Section 132A after 31st May, 2003, by inserting a new Section 158BI in the Income-tax Act.

    65.3 Further, three new Sections 153A, 153B and 153C have been inserted in the Income-tax Act to provide for assessment in case of search or; making -requisition.

    65.4 The new Section 153A provides the procedure for completion of assessment where a search is initiated under Section 132 or books of account, or other documents or any assets are requisitioned under Section 132A after 31st May, 2003. In such cases, the Assessing officer shall issue notice to such person requiring him to furnish, within such period as may be specified in the notice, return of income in respect of six assessment years immediately preceding the assessment year relevant to the previous year in which the search was conducted under Section 132 or requisition was made under Section 132A.

    65.5 The Assessing Officer shall assess or reassess the total income of each of these six assessment years. Assessment or reassessment, if any, relating to any assessment year falling within the period of six assessment years pending on the date of initiation of the search under Section 132 or requisition under Section 132A, as the case may be, shall abate. It is clarified that the appeal, revision or rectification proceedings pending on the date of initiation of search under Section 132 or requisition shall not abate. Save as otherwise provided in the proposed Section 153A, Section 153B and Section 153C, all other provisions of this Act shall apply to the assessment or reassessment made under Section 153A. It is also clarified that assessment or reassessment made under Section 153A shall be subject to interest, penalty and prosecution, if applicable. In the assessment or reassessment made in respect of an assessment year under this Section, the tax shall be chargeable at the rate or rates as applicable to such assessment year.

    65.6 The new Section 153B provides for the time limit for completion of search assessments. It provides that the Assessing Officer shall make an order of assessment or reassessment in respect of each assessment year, falling within six assessment years under Section 153A within a period of two years from the end of the financial year in which the last of the authorizations for search under Section 132 or for requisition under Section 132A was executed.

    65.7 This Section also provides that assessment in respect of the assessment year relevant to the previous year in which the search is conducted under Section 132 or requisition is made under Section 132A shall be completed within a period of two years from the end of the financial year in which the last of the authorizations for search under Section 132 or for requisition under Section 132A, as the case may be, was executed.

    65.8 It also provides that in computing the period of limitation for completion of such assessment or reassessment, the period during which the assessment proceeding is stayed by an order or injunction of any Court, or the period commencing from the day on which the Assessing Officer directs the Assessee to get his accounts audited under Sub-section (2A) of Section 142 and ending on the day on which the Assessee is required to furnish a report of such audit under that Sub-section, or the time taken in reopening the whole or any part of the proceeding or giving an opportunity to the Assessee of being reheard under the proviso to Section 129, or in a cage where any application made before the Settlement Commission under Section 245C is rejected by it or is not allowed to be proceeded with by it, the period commencing on the date on which such application is made and ending with the date on which the Order under Sub-section (1) of Section 245D is received by the Commissioner under Sub-section (2) of that Section, shall be excluded. If, after the exclusion of the aforesaid period, the period of limitation available to the Assessing Officer for making an order of assessment or reassessment, as the case may be, is less than sixty days, such remaining period shall be extended to sixty days and the period of limitation shall be deemed to be extended accordingly.

    65.9 The new Section 153C provides that where an Assessing Officer is satisfied that any money, bullion, jewellery or other valuable Article or thing or books of account or documents seized or requisitioned belong or belongs to a person other than the person referred to in Section 153A, then the books of account, or documents or assets seized or requisitioned shall be handed over to the Assessing officer having jurisdiction over such other person and that Assessing Officer shall proceed against such other person and issue such other person notice and assess or reassess income of such other person in accordance with the provisions of Section 153A.

    65.10 An appeal against the order of assessment or reassessment under Section 153A shall lie with the Commissioner of Income-tax (Appeals).

    65.11 Consequential amendments have also been made in Sections 132, 132B, 140A, 234A, 234B, 246A and 276CC to give reference to Section 153A in these Sections.

    65.12 These amendments will take effect from 1st June, 2003.

    14. From bare reading of the provisions of Sections 153A, 153B and 153C of the Act and the Departmental Circular dated 5th September 2003, it is manifestly clear that after 31st May 2003 the earlier provision of block assessment in case of search initiated against the Assessee, shall not apply. Instead, the provision that there shall be single assessment on undisclosed income comprising previous years relating to six assessment years proceeding in which search was conducted, shall apply. It further provides that the Assessing Officer shall issue notice to such person requiring him to furnish return of income in respect of six assessment years immediately the preceeding assessment year relating to previous year in which search was conducted under Section 132 or requisition was made under Section 132A of the Act.

    15. The second proviso to Section 153A makes it clear that assessment or re-assessment relating to any assessment year falling within the period of six assessment years pending on the date of initiation of search under Section 132 or requisition under Section 132A shall abate. In other words, if on the date of initiation of search or requisition under. Section 132 or Section 132A any assessment or re-assessment proceeding is initiated relating to any assessment year falling within the period of six assessment years, shall stand abated and the Assessing Authority cannot and shall not proceed with such pending assessment after initiation of search or requisition as contemplated herein above.

    16. The word “abate” or “abatement” has not been defined in the Act or in the Circular. According to Chambers Dictionary the word “abate” means demolition or to put an end to.

    17. The Law Lexicon defines the word “abate”, which means to throw down, destroy or quash or to nullify. According to Black's Law Dictionary the word “abatement” means the act of eliminating or nullifying or suspension or defeat of a pending action.

    18. According to Advanced Law Lexicon by P. Ramanatha Aiyaar the word “abate” means diminish or take away or to put end to or to come to a naught. The term is used in the U.S.A to describe the cancellation in whole or in part or a Government levy (business term and international accounting).

    19. Coming back to the instant case, as noticed above, the search and seizure was initiated by the Respondents on 24th August, 2006 which was carried out by various authorized officials. Thereafter, as admitted by the Respondents in their counter-affidavit, no notice as required under Section 153A was issued to the Petitioner for the six assessment years, i.e, from 2001-02 to 2006-07. It has not been disputed by the Respondents that the date on which search was initiated, the assessment proceeding was pending on the basis of the return furnished by the Petitioner. Consequently, therefore, the pending assessment proceeding stood abated by virtue of the second provision to Section 153 of the said Act. Instead of complying the requirements of Section 153A of the Act, the Respondents proceeded with the pending assessment proceeding for the assessment year 2004-05 and passed assessment Order during the pendency of the instant Writ Application. The said impugned order has also been challenged by the Petitioner by filing amendment petition. In the aforesaid facts and circumstances of the case, I am of the definite opinion that the entire action of the Respondents in proceeding with the assessment after search in contravention of the provision of Section 153A is vitiated in law. Consequently, the impugned assessment Order dated 28th December, 2006 purportedly passed under Section 143(3) of the Act in a pending assessment proceeding which stood abated is a nullity. As discussed above, continuation of impugned assessment proceeding after the initiation of search without giving any notice under Section 153A of the Act and passing impugned final Order of assessment is illegal, arbitrary and wholly without jurisdiction.

    20. For the reasons aforesaid, this Writ Application is allowed and the impugned notice and the final Order of assessment are set aside. The concerned authorities of the Respondents are directed to proceed with the block assessment after issuing notices as contemplated under Section 153A of the Act and pass Order in accordance with law after giving opportunity of hearing to the Petitioner.

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