Commissioner of Income Tax vs Enfield India Ltd.

Thanikkachalam, J.—In pursuance of the direction given by this Court in TCP No. 518 of 1982, dt. 5th April, 1983, the Tribunal referred

the following question for the opinion of this Court, under s. 256(2) of the IT Act, 1961, hereinafter referred to as the ""Act"" :

Whether, on the facts and in the circumstances of the case, the Tribunal was right in cancelling the reassessment made under s. 147(b) of the IT

Act, for the asst. yr. 1974-75 as invalid in law ?

The assessee is a company, carrying on business at Madras. The assessment for the asst. yr. 1974-75, for which the previous year ended on

31st Dec., 1973, was completed under s. 143(3) of the Act. Subsequently, the ITO noticed that expenditure was allowed by way of remuneration

to directors under s. 40(c) of the Act in excess of the ceiling prescribed and that the weighted deduction under s. 35B was improperly allowed on

an amount of Rs. 1,34,411, which represented commission paid to U. K., and Nepal parties. He, therefore, reopened the assessment under s.

147(b) of the IT Act, and in the reassessment, added Rs. 44,827 under s. 40(c) and Rs. 1,34,411 under s. 35B of the Act. Aggrieved, the

assessee filed on appeal before the CIT(A), questioning the jurisdiction with regard to the reopening of the assessment as well as the addition made

on merits. The CIT(A) upheld the ITO''s order in so far as the question of jurisdiction is concerned. In so far as the appeal filed on merits is

concerned, the CIT(A) upheld the addition made by the ITO under s. 40(c) of Rs. 44,827 but deleted the other addition of Rs. 1,34,411 made

under s. 35B of the Act. Aggrieved, the assessee filed an appeal before the Tribunal questioning the jurisdiction of the ITO to reopen the

assessment under s. 147(b) of the Act. On merits, objection was taken to the disallowance sustained under s. 40(c) of the Act. The Tribunal,

taking note of the fact that the reopening of the assessment under s. 147(b) was based upon the earlier years records, which in turn, is based upon

the audit note, came to the conclusion that reopening under s. 147(b) is bad. On merits, with regard to addition made under s. 40(c) is concerned,

the Tribunal has not expressed any opinion.

Before us, the learned junior standing counsel appearing for the Department, submitted that the Tribunal was not correct in holding that the ITO

has got no jurisdiction to reopen the assessment under s. 147(b) of the Act. It was submitted that the earlier years'' assessment was reopened on

the basis of the audit note, but in so far as the present assessment year is concerned, reopening was done not on the basis of the audit note, but on

the basis of the previous years records. Therefore, it was submitted that the conclusion arrived at by the Tribunal that the ITO was influenced by

the audit note relating to the earlier assessment years is not sustainable.

On the other hand, the learned counsel appearing for the assessee, while supporting the order passed by the Tribunal, submitted that even

though the audit report pointing out the question with regard to the application of s. 40(c) is concerned, though related to earlier assessment years,

the said audit report could have influenced the ITO while perusing the earlier years records for reopening the assessment in the present assessment

year.

We have heard both the learned junior standing counsel appearing for the Department as well as the learned counsel appearing for the assessee.

In the asst. yr. 1974-75 original assessment was made without applying s. 40(c) of the Act and weighted deduction was allowed under s. 35B of

the Act with regard to the commission paid to foreign agencies. On going through the earlier years'' records, the ITO came to the conclusion that s.

40(c) was not applied in the assessment year under consideration and weighted deduction under s. 35B of the Act was granted in excess. The

assessment for the present assessment year was reopened on 30th March, 1979, while the previous assessment year was reopened on 20th July,

1977. The assessment in the earlier year was reopened in pursuance of the audit objection stating that s. 40(c) was not made applicable and the

weighted deduction was granted in excess of the allowable limit. In the present assessment year, the ITO was influenced by the earlier years''

records. Earlier years'' records would go to show that assessment in the earlier year was reopened on the basis of the audit note, pointing out the

non-application of s. 40(c) and an excessive allowance of weighted deduction under s. 35B of the Act. Therefore, according to the Tribunal, when

the ITO was influenced by the earlier years'' records, he would have also been influenced by the audit note on the basis of which the earlier years''

assessment was reopened. Therefore, the Tribunal came to the conclusion that ultimately that the ITO would have been influenced by the earlier

years'' audit note. It is no doubt true that there is no audit objection for the present assessment year under consideration. But the facts on record

would go to show that only on going through the earlier years'' records, the ITO came to the conclusion that s. 40(c) was not applied and weighted

deduction was granted in excess under s. 35B of the Act. The earlier years'' assessment was reopened on the basis of the audit objection and the

ITO would have seen the same, while perusing the earlier years assessment. Therefore, there is possibility of saying that the ITO in the present

assessment year under consideration, would have been influenced by the earlier reopening of the assessment, which was based upon the audit

objection.

In the case of Indian and Eastern Newspaper Society, New Delhi Vs. Commissioner of Income Tax, New Delhi, , the Supreme Court held that

the opinion of an internal audit party of the IT Department, on a point of law, cannot be regarded as ''information'' within the meaning of s. 147(b)

of the IT Act, 1961. However, the learned junior standing counsel for the Department submitted that the audit party has merely drawn the attention

of the ITO with regard to the provision of law and not interpreted the law. The audit report, which was mentioned in the present case, relates to

earlier assessment year and the said audit report is not before us. Therefore, it is not possible for us now to say as to what was pointed out by the

audit party. However, the Tribunal in its order, gave a finding that to say that the earlier years'' audit note would not have influenced the ITO,

would be hyper-technical in nature. The Tribunal also pointed out that the audit party also interpreted the law to be applied and it is not a case

where the audit party merely drew the attention of the ITO to the provisions of law. Considering all those aspects, we are of the opinion that there

is no infirmity in the order passed by the Tribunal in coming to the conclusion that the reassessment made under s. 147(b) of the Act in the present

assessment year under consideration is bad in law. Accordingly, we answer the question referred to us in the affirmative and against the

Department. No costs.