(Delivery by Hon'ble Rajes Kumar, J. )
In the present writ petition, the petitioner prays for a writ of certiorari for quashing the notice dated 28.03.2003 issued by the respondent no. 2 under section 148 of the Income Tax Act, 1961 (hereinafter referred to as the “Act”) for the assessment year 1996-97.
The petitioner is an assessee under the Act, assessed to tax in the status of individual and filed return for the assessment year 1996-97 declaring therein income of Rs. 35,10,360/-. The said return was subjected to scrutiny. The assessing authority had passed the assessment order under Section 143 (3) of the Act on 14.12.1998 Thereafter, respondent no. 2 issued a notice on 28.03.2003 under Section 148 of the Act with the view to re-open the proceedings and re-assess under Section 147 of the Act. In pursuance of the said notice, the return was filed on 24.04.2003 The assessing authority had supplied the reasons recorded for the issue of notice under Section 148 of the Act, which are as follows:
“The assessee had filed a return of income for the assessment year 1996-97 on 1st July, 1996 showing total income at Rs. 35,10,360/-. The same was assessed u/s 143(3) on 14.12.1998 on total income of Rs. 37,30,390/-. The assessee had sold 3,00,000 shares of M/s Kothari Products Ltd. during the financial year 1995-96 and claimed expenses of Rs. 27,71,587/- on the same. The net consideration was shown as Rs. 5,72,28,413/- (shares sold 3,00,000 @ 200 per share i.e Rs.6,00,00,000/- minus expenses claimed Rs. 27,71,587/-) and an amount of Rs.5,72,28,000/- was deposit in capital gain scheme for the purpose of claiming exemption u/s 54 E and the total capital gains was shown at Nil. Neither particulars of these expenses were filed with the return of income of the assessee for A.Y 1996-97 nor were they submitted during the course of assessment proceedings. The various expenses had been reportedly incurred by Company M/s Kothari Products Ltd., in which the assessee was a promoter director and whose shares were sold as per the directions of SEBI. M/s Kothari Products Ltd. reportedly apportioned the total expenses to the persons who were the holder of the shares. However, M/s Kothari Products Ltd. performed these entire acts as an agent of the assessee who had given a power of attorney to that company for this effect.
It is observed that on the application money received from purchasers of shares on behalf of the assessee and the other offerers, a sum of Rs. 28,84,943/- had been received as interest from the bank deducted from overall expenses on sale of shares. Since no particulars of expenses incurred for sale of shares were furnished by the assessee, the income by way of interest could not be put to tax under section 56 of the Income Tax Act, 1961, the escapement has been on account of failure of the part of assessee to disclose fully and truly all material facts necessary for his assessment. This amount being in the nature of a revenue receipt should have been offered for tax by the assessee under the head income from other sources in respect of his shares. But the assessee had failed to do.
The Hon'ble Supreme Court in 227 ITR 172 has held that interest income is always of a revenue nature unless it is received by way of damage of compensation. On this reasoning it held that the interest derived by the assessee from the borrowed fund which were invested in short terms deposit with bank would be chargeable to tax under the head income from other sources. Same would not go to reduce the interest payable by the assessee on the loans secured by it (which may be capitalized after the commencement of commercially production). Similarly, in 248 ITR 449 the Supreme Court has reaffirmed its view in the CIT v. V.P Gopinathan that the gross interest received on any deposit is liable to be taxed as income from other sources and it cannot be reduced by the amount of interest paid on the loan taken on the security of such deposit.
Thus it is clear that any interest income received is taxable as income from other sources whether it arises out of borrowed funds or from any source. It has also been clearly held that for such interest would not go on to reduce any amount of interest of other expenditure during the course of which this income has been earned irrespective of the Act whether the expenditure or interest so incurred was a deductible expenditure or not. In the case of assessee an expenditure of Rs.1,44,33,221.73 had been incurred for the purposes of making public issue/offer for sale of shares held by the assessee and his associates. This was an expenditure, which has been wholly, and exclusively in connection with transfer/sale of shares. The gross amount, therefore, was deductible u/s 48 (i) for the purposes of computing capital gains. There is however, no provision in the statute for reducing the amount of interest received in the course of such public issue from the expenses incurred for the purposes of transfer. The same was liable to be taxed separately under the head income from other sources. A total of 12,50,000 shares had been offered for sale against which the application money was received on which this interest had been earned, the assessee had offered for sale 3,00,000 shares and accordingly his proportionate shares in the total interest comes to Rs. 6,92,386/-. I have, therefore, reason to believe that income for tax as a result of which, the income has escaped assessment. Accordingly, the assessee is required to be reopened u/s 147 of the Income Tax Act, 1961. Since the matter pertains to A.Y 1996-97, approval of Ld. Commissioner of Income-tax (Central), Kanpur, is required before issuing notice u/s 148.”
Heard Sri V.K Upadhyaya, learned Senior Advocate assisted by Sri Ritvik Upadhyaya, learned counsel for the petitioner and Sri Ashok Kumar, learned Standing Counsel.
Learned counsel for the petitioner submitted that:
(i) In the return, under the head “Capital Gains”, the petitioner had disclosed the sales of shares and its sale proceeds at Rs. 5,72,28,413/- and claimed exemption of the same amount on the ground that the sale proceeds has been deposited in the capital gains account at Bank of India, Kanpur and accordingly, NIL capital gain has been shown.
(ii) Along with the return a chart of computation of income and tax has been filed, which was clearly mentioned in Part 4 of the return which provides, list of the documents attached along with the return. In chart of computation of income and tax a complete details of the shares sold by the petitioner was shown, under the head “Capital Gain”, wherein sales of 3,00,000 shares of M/s Kothari Products Limited @ Rs. 200/- for Rs. 6 crores, the deduction of amount of expenses at Rs.27,71,587/-; and the net amount received at Rs. 5,72,28,413/-, which have been deposited in capital gains account in Bank of India, Kanpur have been stated.
(iii) The petitioner also had filed the chart along with the return giving details of total number of shares sold and expenses incurred on the sales of the aforesaid shares. In the details of number of shares sold, the name of share holders, number of shares and the amount on which shares were sold was given. The total number of shares were 12,50,000, which include 3,00,000 shares of the petitioner, 5,00,000 shares of M.M.Kothari (HUF), 75,000 shares of Vikram Kothari (HUF), 3,12,500 shares of Deepak Kothari (HUF) and 62,500 shares of Deepak Kothari (Individual). The total expenses in selling the shares was Rs.1,44,33,221.03p. In the aforesaid details, the petitioner had disclosed the receipt of Rs. 28,84,943/- as interest from bank on temporary deposit of the application money in respect of the aforesaid shares. In the said details of the expenses incurred on the sale of aforesaid shares, the aforesaid interest income at Rs. 28,84,943/- was deducted bringing expenses to the figure of Rs.1,15,48,278.73p. The said expenses relating to the sales of the aforesaid shares were apportioned amongst the share holders whose shares had been sold. The proportionate expenses in the case of the petitioner was Rs.27,71,587/-, which had been duly shown in the computation chart of the income and tax.
(iv) Complete details relating to the sales of the shares, the sales proceeds and expenses have been furnished before the assessing authority along with the return and on scrutiny of the return various other details as required by the assessing authority have also been furnished during the course of assessment proceeding and on consideration of such details, the assessment order has been passed under Section 143 (3) of the Act.
(v) The perusal of the assessment order also reveals that under the head “Capital gains”, the shares sold by the petitioner has been referred. The sale proceeds, expenses and the amount deposited in the capital gain account in Bank of India, Kanpur have also been referred in the order, which clearly reveals that the sales of the shares was duly considered in the assessment order.
(vi) In the reasons recorded, the allegation is that on the application money received from the purchasers of the shares on behalf of the assessee and other offerer a sum of Rs. 28,84,943/- had been received as interest from the bank deducted from overall expenses of sale of shares. Since no particulars of expenses incurred for the sales of shares were furnished by the assessee, the income by way of interest could not be put to tax under Section 56 of the Act, 1961, the escapement has been on account of the failure on the part of the assessee fully and truly all material fact necessary for the assessment, is absolutely wrong.
(vii) Along with the return, details of the expenses made for the sale of the shares have been duly given. These expenses were relating to the sales of 1250000 shares including the sales of the 3,00,000 shares of the petitioner. The interest from the bank was received at Rs. 28,84,943/- on the temporary deposit of the application money in respect of the entire shares of 1250000 and, therefore, from the expenses incurred at Rs. 1,44,33,721.23p. on the sale of 1250000 shares including the share of 3,00,000 of the petitioner, the interest received at Rs.28,84,943/- was deducted.
(viii) During the course of assessment proceedings, the queries were made in respect of the sale of shares vide notice dated 06.08.1998 and in pursuance thereof, the complete details have been furnished, which were duly examined before passing the assessment order. These facts have been averred in paras 4, 5, 6, 7 and 8 of the writ petition. The averments made in the writ petition have not been disputed in the counter affidavit and it has only been stated that these details have not been examined and considered in the assessment order.
(ix) There was a complete disclosure of the material facts, which were necessary for the assessment and there was no failure on the part of the petitioner to disclose truly and fully all material facts which are necessary for the assessment.
(x) After the disclosure of the fully and truly facts relating to the sales of shares, the responsibility of the petitioner was over and it was on the assessing authority how to pass the assessment order.
(xi) Since there was no failure on the part of the assessee to disclose fully and truly all material facts, the limitation to take action under Section 147 of the Act was four years. In the present case, the notice was issued on 28.03.2003, which was beyond four years and therefore, it was barred by limitation.
(xii) Moreover, interest received at Rs. 28,84,943/- was deducted from the expenses incurred relating the amount of expenses which has been further deducted from the total sale proceed. There was no escapment at all.
Learned Standing Counsel submitted that no question was asked relating to the sale of shares. Regarding the sales of shares, the petitioner did file the letters on his own motion on 02.12.1998 However, these facts were not gone through and the assessment order was passed on the same date. Thus, it is a case of failure on the part of the assessee to disclose fully and truly material facts. He submitted that in the present case the escaped income was more than one lakh and, therefore, the limitation to issue the notice under Section 148 of the Act was six years under Section 149 (1)(b) of the Act and since, the notice was issued within six years, it was within time.
We have considered the rival submissions and perused the contents of the writ petition and the counter affidavit.
It would be appropriate to re-produce the relevant provisions of the Act.
Section 147 of the Act reads as follows:
If the Assessing Officer has reason to believe that any income chargeable to tax has escaped assessment for any assessment year, he may, subject to the provisions of sections 148 to 153, assessee 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 (hereinafter in this section and in sections 148 to 153 referred to as the relevant assessment years):
Provided that where an assessment under sub-section (3) of section 143 or this section has been made for the relevant assessment year, no action shall be taken under this section after the expiry of four years from the end of the relevant assessment year, unless any income chargeable to tax has escaped assessment for such assessment year by reason of the failure on the part of the assessee to make a return under section 139 or in response to a notice issued under subsection (1) of section 142 or section 148 or to disclose fully and truly all material facts necessary for his assessment, for that assessment year:
Provided further that the Assessing Officer may assessee or reassess such income, other than the income involving matters which are the subject matters of any appeal, reference or revision, which is chargeable to tax and has escaped assessment.
Explanation 1. - Production before the Assessing Officer of account books or other evidence from which material evidence could with due diligence have been discovered by the Assessing Officer will not necessarily amount to disclosure within the meaning of the foregoing proviso.
Explanation 2.-- For the purpose of this section, the following shall also be deemed to be cases where income chargeable to tax has escaped assessment, namely:-
(a) where no return of income has been furnished by the assessee although his total income or the total income of any other person in respect of which he is assessable under this Act during the previous year exceeded the maximum amount which is not chargeable to income-tax;
(b) where a return of income has been furnished by the assessee but no assessment has been made and it is noticed by the Assessing Officer that the assessee has understated the income or has claimed excessive loss, deduction, allowance or relied in the return;
(c) where an assessment has been made, but----
(i) income chargeable to tax has been under assessed; or
(ii) such income has been assessed at too low a rate; or
(iii) such income has been made the subject of excessive relief under this Act; or
(iv) excessive loss or depreciation allowance or any other allowance under this Act has been computed.
Explanation 3. - For the purpose of assessment or reassessment under this section, the Assessing Officer may assess or reassess the income in respect of any issue, which has escaped assessment, and such issue comes to his notice subsequently in the course of the proceedings under this section, notwithstanding that the reasons for such issue have not been included in the reasons recorded under sub-section (2) of section 148.”
Issue of notice where income has escaped assessment.
Section 148 (1) Before making the assessment, reassessment or re-computation under section 147, the Assessing Officer shall serve on the assessee a notice requiring him to furnish within such period, as may be specified in the notice, a return of his income or the income of any other person in respect of which he is assessable under this Act during the previous year corresponding to the relevant assessment year, 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:)
Provided that in a case---
(a) where a return has been furnished during the period commencing on the 1st day of October, 1991 and ending on the 30th day of September, 2005 in response to a notice served under this section, and
(b) subsequently a notice has been served under sub-section (2) of section 143 after the expiry of twelve months specified in the proviso to sub-section (2) of section 143, as it stood immediately before the amendment of said sub-section by the Finance Act, 2002 (20 of 2002) but before the expiry of the time limit for making the assessment, reassessment or re-computation as specified in subsection (2) of section 153, every such notice referred to in this clause shall be deemed to be a valid notice.
Provided further that in a case----
(a) where a return has been furnished during the period commencing on the 1st day of October, 1991 and ending on the 30th day of September, 2005, in response to a notice served under this section, and
(b) subsequently a notice has been served under clause (ii) of sub-section (2) of section 143 after the expiry of twelve months specified in the proviso to clause (ii) of sub-section (2) of section 143, but before the expiry of the time limit for making the assessment, reassessment or re-computation as specified in sub-section (2) of section 153, every such notice referred to in this clause shall be deemed to be a valid notice.
[Explanation --- For the removal of doubts, it is hereby declared that nothing contained in the first proviso or the second proviso shall apply to any return which has been furnished on or after the 1st day of October, 2005 in response to a notice served under this section.]
[(2) The Assessing Officer shall, before issuing any notice under this section, record his reasons for doing so.]
Time limit for notice.
Section 149. [(1) No notice under section 148 shall be issued for the relevant assessment year--
[(a) if four years have elapsed from the end of the relevant assessment year, unless the case falls under clause (b);
b) if four years, but not more than six years, have elapsed from the end of the relevant assessment year unless the income chargeable to tax which has escaped assessment amounts to or is likely to amount to one lakh rupees or more for that year.]
Explanation - In determining income chargeable to tax which has escaped assessment for the purposes of this sub-section, the provisions of Explanation 2 of section 147 shall apply as they apply for the purposes of that section.)
(2) The provisions of sub-section (1) as to the issue of notice shall be subject to the provisions of section 151.
(3) If the person on whom a notice under section 148 is to be served is a person treated as the agent of a non-resident under section 163 and the assessment, reassessment or re-computation to be made in pursuance of the notice is to be made on him as the agent of such non-resident, the notice shall not be issued after the expiry of a period of two years from the end of the relevant assessment year.”
It would be appropriate to first adjudicate the issue, whether there was a failure on the part of the assessee to disclose the fully and truly all material facts necessary for the assessment, it would be useful to reproduce para 4, 5, 6, 7 and 8 of the writ petition and paras 5, 6, 7, 8, 9 and 10 of the counter affidavit.
Para 4, 5, 6, 7 and 8 of the writ petition
4. That the petitioner had disclosed in the aforesaid return the income derived from sale of 3,00,000 shares of Kothari Products Limited and had claimed expenses to the tune of Rs. 27,71,587/- relating to the sale of said shares. The net receipt after deducting the aforesaid expenses relating to the sale of said shares was shown at Rs. 5,72,28,413/- and Rs. 5,72,29,000/- was deposited in the Capital Gains Account at Bank of India, Kanpur.
5. That along with the said return the petitioner had filed the details of expenses made for the sale of the aforesaid shares. In the aforesaid details the petitioner had disclosed the receipt of Rs. 28,84,943/- as interest from the bank on the temporary deposit of the application money in respect of the aforesaid shares. In the said details of expenses incurred for the sale of aforesaid shares the total expenses incurred in the sale of the aforesaid shares was shown at Rs.1,44,33,221.73p. from which the aforesaid interest income was reduced bringing the expenses to the figure of Rs. 1,15,48,278.73p. The said figure of expenses for the sale of said shares was apportioned amongst the share holders whose shares had been sold in proportion to the shares sold by them. On the sale of 3,00,000 shares by the petitioner the proportionate share of expenses in the name of the petitioner came to Rs. 27,71,587/- which was accepted by the Assessing Officer in the regular assessment for the said assessment year.
6. That apart from the said details of the expenses appended along with the aforesaid return, in the form of the chart the petitioner had also appended the details of expenses head-wise relating to the sale of the aforesaid shares. True copy of the computation of income along with the details of expenses made for the sale of said shares and the details of public issue expenses filed along with the return return on 01.07.1996 and which was duly considered along with all the relevant records by the Assessing Officer for the purposes of framing an assessment under Section 143 (3) of the Act.
7. That during the course of assessment proceedings for the assessment year 1996-97 detailed queries were made by the Assessing Officer with regard to the income from sale of shares declared by the petitioner in the computation of income and the details thereof appended along with the return. One such query was dated 6.8.1998
8. That after considering in details the income and expenses declared by the petitioner in the said return of income, the Assessing Officer was satisfied that the declaration made by the petitioner was justified and correct. He was also satisfied that the interest income received by the petitioner in the transaction of sale of aforesaid shares had been correctly and legitimately been shown as reducing the total expenses incurred for the sale of the aforesaid shares, the entire transaction being part and parcel of one and the same transaction of sale of shares. The assessment order was passed by the Assessing Officer on 14.12.1998 under Section 143 (3) of the Act.
Para 5, 6, 7, 8, 9 and 10 of the counter affidavit
5. That in reply to the contents of paragaph Nos. 3 and 4 of writ petition, it is submitted that the petitioner filed the return of income for the Assessment Year 1996-97 on Ist July, 1996. It is further submitted that the notice under Section 143 (2) and 142(1) were issued to the petitioner. It is incorrect on the part of the petitioner to suggest that the Assessment was made after detailed scrutiny and discussion. This is evident from the Notice dated 6.8.1998 issued to the petitioner bearing No. VNK/CC-IV/KNP/98-99 which is reproduced below :
“To,
Sri Vikram Kothari (Ind)
24/19, The Mall, Kanpur
Sub: Asst. Proceedings for the A.Y.96-97
In connection with the asst. proceedings for the A.Y.96-97 you are hereby required to furnish/explain and produce the following:
1.To produce Bank Pass Book from which the interest income has been shown in the computation of income
2.To furnish the house hold expenses and evidence in respect of withdrawals to meet out the above expenses, The adequacy may also be explained.
3.To furnish the new investment made-either in immovable or in movable property during the year.
4.To explain why the standard deduction U/S 16(1) claimed may not be disallowed as there is no employer and employee relationship between you and the company from whom the remuneration of Rs. 7,20,000/- has been received.
5.To furnish the details of capital gain as shown in the computation of income.
6.Details of agricultural income as shown in the computation of income may also be furnished.
Notices U/S 143(2) and 142(1) are enclosed herewith fixing the date of hearing on 20.8.98 at 11.00 AM.
Encl: As above. Sd/-
(Budh Sen )
Asstt. Commissioner of Income Tax
Central Circle-IV, Kanpur.
No question was asked regarding sale of shares. Regarding sale of shares the asseess did file letters on his own motion dated 2.12.98 However, these were not gone through and the Asstt. Order was passed on the same date. For the sake of convenience the body of the assessment order is reproduced below:
“Return declaring income of Rs. 37,57,190/- filed on 1.7.1996 which was processed Under Section 143(1) (a) on returned income on 18.10.96 Notices U/S 143(2)/143(1) was issued. In compliance thereto, Shri Ram Ji Mehrotra, CA appeared on behalf of the petitioner with whom case has been discussed from time to time.
‘Discussion about disallowance of standard deduction.’
‘discussion about addition in respect of perquisitee.”
After discussion total income of the petitioner is computed on overleaf:
Income from Salary :
Remuneration received from Kothari
Products Ltd. Rs. 7,20,000/-
Income from Capital Gain NIL
Income from other sources
Interest from FDR A/c 12,81,222/-
Interest on loan from Kedia 85,500/-
Interest on saving Bank A/C 90,815/-
Income from Misc. receipt 1,156/-
Dividend from UTI 26,240/-
Dividend from Indian
Companies 7,710/-
Interest of NSC 11,830/-
Interest on debenture 5,465/-
Dividend from EKTA
VLAVOURS PV Ltd. 1,08,000/-
Dividend from AVON
SULPHANATION (P) LT. 24,800/-
Dividend from ROTOMAC
PENS (P) LTD. 11,78,200/- 2822938/- Add: Addition U/S 2(24) 13200/-
Add: Addition in respect of electricity bills and other perquisites 45000/- 3601138/-
Less : Deductions
(a) U/s 80 D Mediclaim 1575/-
(b) U/s 80 L 13000/- @ U/s 64 (1A) 2 Child @ 1500/- 3000/- 17575/- 3583563/-
ADD : AGRICULTURE INCOME FOR TAX PURPOSES 146828/- 3730391/-
or
3730390/-
Assessed on income of Rs. 37,30,390/-. Issue Notice of Demand and Challan. Charge interest if any
Sd/-
(Budh Sen)
Asstt. Commissioner of Income Tax
Central Circle-IV, Kanpur.
Copy to the assessee :
Sd/-
(Budh Sen)
Asstt. Commissioner of Income Tax
Central Circle-IV, Kanpur.
4. The petitioner filed return of income on Ist July 1996 disclosing therein the following particulars as under :
A. Income from salary
From Kothari Products Ltd. Rs. 7,20,000/- Less : Standar Dtd. U/s 16(1) Rs. 15,000/- Rs. 7,05,,000/-
B. (i) Long term Capital Gains
Sale of 300000 Shares of Kothari
Products Ltd. Sold @200/- Rs. 6,00,00,000/- Less : Expenses Rs. 27,71,587/-
Net received Rs. 5,72,28,413/-
Less : Deposited in Capital
Gains A/C at B.O.I Kanpur Rs. 5,72,29,000/- NIL
(ii) 1500 units of master gain 1992 purchased on 5.5.92 for Rs. 150000/-
indexed cost 150000 X 281/223 Rs. 1,89,013/-
Less Consideration UTI 1964
13495.269 Units @ 15.85 Rs. 2,13,900/- LONG TERM CAPITAL GAINS Rs. 24,887/- Less : Set off against previous year Long Term loss Rs. 24,887/-
C. INCOME FROM OTHER SOURCES
Interest from FOR ? A/C 1281222/-
Interest on loan from Kedia packagers 855000/- Interest on Saving Bank A/C 90815/-
Income from Misc. Receipt 1156/-
Dividend from UTI 26240/-
Dividend from Indian Companies 7710/- Interest on NSC 13830/-
Interest on debenture 5465/-
Dividend from EKTA
F LAVOURS PV Ltd. 108000/-
Dividend from AVON
SULPHANATION (P) Ltd. 24800/-
Dividend from ROTOMAC
PENS (P) LTD. 1178200/- 2822938/-
Less : Deductions
(a) U/s 80 D Mediclaim 1575/-
(b) U/s 80 L 13000/-
@ U/s 64 (1A) 2 Child @ 1500/- 3000/- 17575/-
3510363/-
ADD : AGRICULTURE INCOME FOR TAX PURPOSES 146828/- 3657191/-
or
3657190/-
(ii) From the perusal of the above, it would be seen that the petitioner had shown the sale proceeds of the shares of Rs. 6,00,00,000,/- and against this sale expenses were claimed at Rs. 27,71,587/-. The Answering Respondent submits that the income of Rs. 5,72,28,413/- was claimed by the petitioner to be exempt Under Section 54-F of the Act.
(iii) This shows, in the first instance, that the petitioner has earned taxable income in the form of capital gains, from the sale of capital assets which in the case of petitioner is shares of Kothari Products Ltd. He is entitled to claim following deduction U/S 48(1) of the Act on such sales:
(a) Expenditure incurred wholly and exclusively in connection with such transfer.
(b) The cost of acquisition of the asset and the cost of any improvement thereto. The petitioner has claimed Rs. 27,71,587/- as expenses U//S 48 (1) of the Act.
(iv) It is further submitted that the petitioner in its replies dated 2.12.98 did submit that :
In this connection, I am submitting the following as desired by your Honour.
1. The details of interest account is enclosed and Bank Pass Book of Nainital Bank, Bank of Baroda and Bank of India, Kanpur accounts are produced herewith.
2. the details of my withdrawl for house hold expenses is enclosed. Lice earlier years, I am living in Joint family with my father Shri M.M.Kothari My withdrawls are Rs. 1,20,000/- which are sufficient for my expenses.
3. Details of my assets is also enclosed herewith.
4. I had received salary of Rs. 7,20,000/- from the my employers Kothari lProducts Ltd. It is not correct to say there is no employee and employer relationship. I am an employee, who work under control and supervisions of Board of Directors and share holders of the company. They have full power over me as normal as over all other employees of the company. In Income Tax Act, there is no provision which say that an employee of the company cannot of India held that M.D Is an employee of the Company. In my case relationship MASTER & SERVANT was existed, the company orders me “what is to be done” and “how it is to be done” and company has power to selection of servant. So, it is not correct to presume that there is no relationship of employer & employee. Therefore, I had correctly claimed statutory deduction Under Section 16(1) of the Act.
5. Details of working of long term capital gain is given in preceding paragrpaphs. In this reply the petitioner did not furnish the details of expenses or the details of interest earned by it on the deposit of the sale proceed.
(v) The Answering Respondent further submits that however, petitioner presented the figure of expenses incurred in a round about manner to confuse the entire issue relating to the sale of shares and reduced it by a sum of Rs. 28,84,943/- being interest received from the Bank. This interest was received by the petitioner as has been gathered from the details filed in other case of this Group on account of monies deposited in Bank Account and was therefore separately taxable and could not have been deducted from the total expenses incurred for the transfer of shares.
(vi) The expenses of Rs. 1,15,48,278/- after the deduction of above mentioned interest were allocated among the petitioner and other shares holders namely M.M.Kothari, HUF, Vikram Kothari, Indl. Vikram Kothari HUF, Deepak Kothari, Indl. Deepak Kothari, HUF on prorata basis and claimed in the return of income. On this basis, the share of petitioner comes Rs. 27,71,587/-.
(vii) The income arisen from the sale of shares is taxable Under Chapter IV E of the Act, which deals with Capital Gains while income arising in the case of the petitioner falls under Chapter IV F as has been shown by the petitioner in the Return of Income. The petitioner was therefore, required to separately show the interest income earned by it in the return of Income and offer it for taxation. The Answering respondent submits that earning of interest has nothing to do with the Computation of Income under the head “Capital Gains”. While filing the details on 26.10.98 the petitioner resorted a clever devise in as much as it adjusted interest received from Bank against the expenses. As per Sec. 48 (1) of the Act, the petitioner is entitled only to the deduction of expenses incurred for selling the shares and is not entitled to deduct the interest received from Bank from the expenses and then claim the expenses.
6. That in reply to the contents of paragraph No. 5 of the writ petition, it is submitted that it is admitted that the petitioner did file the statement of expenses incurred on the sale of shares. This was however done at its own motion. However at the end of the statement the petitioner deducted a sum of Rs.28,84,943/- on account of interest received from the Banks. The total expenses were Rs. 1,44,33,221/- and after reducing a sum of Rs. 28,84,943/- being the interest earned by the petitioner and other members of the family, the expenses were artificially reduced by Rs. 1,15,48,278/-. The sole purpose of the petitioner, in doing so was to avoid the payment of taxes on the interest income earned during this period.
7. That in reply to the contents of paragraph No. 6 of the writ petition, it is submitted that it is admitted that the petitioner did file the head-wise statement of expenses on 14.12.1998 and on the same date the assessment order was also passed. It is further submitted that there is no dispute regarding the allowance/disallowance of expenses incurred by the petitioner and others. The dispute is only with regard to the fact whether the petitioner is entitled to adjust the interest income earned on account of deposit on sale of shares to the extent of Rs. 28,84,943/- against expenses. Therefore, nothing hinges on the averment made in para under reply.
(ii) The Answering Respondent further submits that the petitioner did file the details of expenses on 14.12.98 and on the same date the assessment order was passed. No query worth the name was made regarding the adjustment of interest earned against the expenses incurred by the petitioner at any stage of the Assessing proceedings.
8. That in reply to the contents of paragraph No. 7 of the writ petition, it is submitted that the suitable and proper reply has already been given in preceding paragraph i.e in reply to the contents of para-3 and 4 of writ petition, which are re-iterated and re-affirmed.
9. That the contents of paragraph No. 8 of the writ petition are not admitted, incorrect as such denied. However, it is submitted that it is incorrect on the part of the petitioner to suggest that the AO had examined the issue of adjustment of interest income against the expenses incurred and had come to the conclusion that the petitioner is entitled to do so. This is evident from the Assessment order as reproduced in reply to the contents of paragraph Nos. 3 and 4 of the writ petition.
10. That the contents of paragraph Nos. 9, 10 and 11 of the writ petition need no comments being matter of records.
From the perusal of the return, the details furnished, the assessment order and averments made in the counter affidavit referred hereinabove, it is apparent that the petitioner had disclosed all the necessary material facts relating to the sales of the shares. The number of shares sold, sale proceeds and expenses, the details of the expenses, the interest received from the bank, the sale proceeds invested under Section 54-F of the Act, the claim of exemption thereof and calculation of capital gains as NIL, have been furnished. The complete details have been furnished along with the return and during the course of assessment proceedings. Moreso, during the course of assessment proceedings, a notice was issued on 06.08.1998 by the assessing authority asking the petitioner to furnish the details of share income as shown in the computation of income and to furnish the details of the new investment made either in the immoveable or in the moveable property during the year, apart from the other queries. In pursuance thereof, the petitioner had furnished the details of the share income and the details of the new investment in the property. The assessment order has been passed after the proper enquiry and due consideration of the relevant materials relating to the sales of the shares. On these facts, we are of the view that there was no failure on the part of the assessee in disclosing fully and truly all material facts relating to sales of shares, expenses incurred, interest received and computation of capital gains.
Now coming to the second question namely, whether the notice is barred by limitation. A notice was issued on 29.03.2003 beyond the period of four years. The assessment year involved is 1996-97. The four years expired on 31.03.2001 We have already held above that it is not the case of the failure on the part of the assessee in disclosing fully and truly all material facts necessary for assessment.
We do not find any substance in the argument of learned Standing Counsel that where the escaped income exceeds rupees one lac, the limitation to issue notice is six years under Section 149 of the Act, whether the case falls under the exception of the proviso to Section 147, or not.
In our view both Sections 147 and 149 of the Act are to be read together. The proviso to Section 147 of the Act specifically provides the limitation for taking action under the said Section within four years and only in the exceptional case mentioned therein, namely, where there is failure on the part of the assessee to disclose fully and truly all material facts necessary for assessment for the assessment year, the proceeding can be initiated beyond the period of four years. The proviso to Section 147 completely prohibits to take action beyond four years unless the case is covered under the exception mentioned in the proviso itself. Section 149 provides limitation for the issue of notice under Section 148. Section 149(1)(a) provide general limitation for issue of notice four years. Section 149(b) is a exception to sub-section (a) of Section 149 (1) of the Act provides six years limitation for issue of notice in case escaped income exceeds one lac. Section 149 (1)(a) and (b) read with proviso to Section 147 of the Act clearly provides that where the case falls under the exception mentioned in the proviso to Section 147 of the Act the proceeding can be taken beyond the period of four years, but within six years if the escaped income exceeds rupees one lac and in for all other cases, the limitation for issue of notice remains four years meaning thereby that if the income chargeable the tax which has escaped assessment is less than rupees one lac, the limitation to issue notice under Section 148 of the Act is only four years even if case falls under the exception mentioned in proviso to Section 147 and six years limitation is applicable only in case where escaped income chargeable to tax exceeds rupees one lac and the case falls under exception, namely there is a failure on the part of the assessee to disclose fully and truly material fact. Therefore, where there is a case of failure to disclose fully and truly all material facts on the part of the assessee, the action can be taken beyond the period of four years but if the escaped income chargeable the tax is less than rupees one lac, the period of limitation for the issue of notice is only four years and where the escaped income exceeds rupees one lac the limitation to issue the notice under Section 148 is up to six years. The object fixing such limitation appears to be that where the escaped income is less than one lac, the tax incidence may be small the action under Section 147 should not be taken beyond the period of four years in any case.
Thus, on the plain reading of Section 147 and Section 149 legal position in respect of limitation emerges as follows:
(i) In view of proviso to Section 147 no action can be taken under Section 147 beyond the period of four years if the case does not fall within the exception of the proviso mentioned in the proviso itself namely, if there is no case of failure on the part of the assessee to disclose fully and truly all material facts which are necessary for assessment for the year of assessment etc.
(ii) If the case falls under the exception mentioned in the proviso to Section 147, namely there is failure on the part of the assessee to disclose fully and truly all material facts which are necessary for assessment for the year of assessment etc., then action can be taken beyond four years subject to the issue of notice under Section 148 of the Act within the limitation provided under Section 149 of the Act.
(iii) Where case falls under the exception to proviso to Section 147 and escaped income exceed rupees one lac the notice under Section 148 can be issued beyond the period of 4 years but within 6 years under Section 149 (1) (b).
(iv) In case when the escaped income is less than rupees one lac the limitation to issue the notice under Section 148 is only four years, even if the case falls under the exception of proviso to Section 147.
It may be mentioned here that our above view is supported by the decision of the Bombay High Court in the case of Anil Radhakrishna Wani… v. Income-Tax-Officer & Ors.…, reported in (2010) 323 ITR, 564 (Bom), in the case of Multiscreen Media P. Ltd. v. Union of India and another (No. 1), reported in (2010) 324 ITR 48 (Bom), in the case of IPCA Laboratories Ltd. v. Gajanand Meena, Deputy Commissioner of Income-Tax and others (No. 2), reported in (2001) 251 ITR, 416, and in the case of Supreme Treves Pvt. Ltd. v. Deputy Commissioner of Income-Tax and others, reported in (2010) 323 ITR, 323 (Bom) and the decision of the Gujrat High Court in the case of Arvind Mills Ltd. v. Deputy Commissioner of Income-Tax (Assessment), reported in (2000) 242 ITR, 173, in the case of Gujarat Fluorochemicals Ltd. v. Deputy Commissioner of Income-tax, reported in (2009) 319 ITR, 282 (Guj.) and in the case of Inducto Ispat Alloys Limited v. Assistant Commissioner of Income-Tax (OSD), reported in (2010) 320 ITR, 458 (Guj).
In view of the above, we are of the view that the impugned notice issued under Section 148 of the Act is barred by limitation being issued beyond the period of limitation inasmuch as no case of failure on the part of the assessee to disclose fully and truly material fact necessary for assessment for the assessment year is made out.
The writ petition is accordingly allowed and notice dated 28.03.2003 issued under Section 148 of the Act for the assessment year 1996-97 is hereby quashed. There shall be no order as to costs.
Dt.14.09.2010
R./