Full Judgment Text
$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10886/2022
TRUEBLUE INDIA LLP ..... Petitioner
Through: Ms.Ananya Kapoor, Advocate.
versus
DEPUTY/ASSISTANT COMMISSIONER OF INCOME TAX
CIRCLE 43-1 & ORS ..... Respondents
Through: Mr.Sunil Agrawal, Sr.Standing
Counsel for the Revenue with
Mr.Tushar Gupta and Mr.Uthkarsh
Tiwari, Advocates.
th
% Date of Decision: 28 July, 2022
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
J U D G M E N T
MANMOHAN, J (Oral):
C.M.No.31680/2022
Exemption allowed, subject to all just exceptions.
Accordingly, the application stands disposed of.
W.P.(C) No.10886/2022
th
1. Present writ petition has been filed challenging the Order dated 15
June, 2022 passed under Section 241A of the Income Tax Act, 1961
(hereinafter referred to as the ‘Act’). Petitioner further seeks a direction to
the Respondents to issue refund of Rs. 19,70,42,170/- along with up-to-date
interest.
W.P.(C) No.10886/2022 Page 1 of 8
Signature Not Verified
Digitally Signed By:JASWANT
SINGH RAWAT
Signing Date:30.07.2022
14:57:29
2. Learned counsel for the Petitioner states that the Respondents vide e-
th
mail dated 27 January, 2022 confirmed that the Income Tax Return has
been processed and refund along with interest amounting to Rs.21.80 crore
under Section 244A of the Act has been determined as due to the Petitioner.
She states that the refund due to the Petitioner was liable to be released at
the time of processing of the return under Section 143(1) of the Act. She
emphasises that Section 143(1) of the Act is mandatory in nature and
binding and uses the expression “shall”. However, she states that despite the
clear statutory provision, no refund has been issued to the Petitioner till date.
3. Learned counsel for the Petitioner emphasises that the impugned
order only states that claim of deduction under Section 10AA of the Act
needs to be verified and it is likely to result in huge demand. She contends
that the impugned order is bereft of any reasoning as to why the refund
should be withheld.
4. She further states that the impugned order is also factually incorrect as
it states that the assessee has claimed deduction under Section 10AA of the
Act for Rs.10,95,87,033/- and this is the first year of claim as new SEZ unit
has been set up.
5. Learned counsel for the petitioner points out that there are two SEZ
units i.e. Unit 1 (old unit) and Unit 2 (new unit). She states that for the Unit
1, this is the fourth year of claim and for this SEZ unit, the deduction under
Section 10AA of the Act has already been allowed in earlier years by the
Respondents i.e. Assessment Years 2017-18 and 2018-19. She states that
for Unit 2, this is the first year of claim. Hence, according to her, the
question of allowability of deduction under Section 10AA of the Act for
W.P.(C) No.10886/2022 Page 2 of 8
Signature Not Verified
Digitally Signed By:JASWANT
SINGH RAWAT
Signing Date:30.07.2022
14:57:29
SEZ Unit 1 does not arise as the same is already accepted by the
Respondents.
6. She emphasizes that Rs.10,95,87,033/- is the total deduction claimed
under Section 10AA of the Act, out of which, Rs.10,44,91,121/- pertains to
the old unit i.e. Unit 1, while Rs.50,95,912/- pertains to the new unit i.e.
Unit 2. Consequently, according to her, over 95% of the deduction under
Section 10AA of the Act pertains to the old Unit 1, the deduction of which
already stands accepted by the Respondents by virtue of Orders passed
under Section 143(3) of the Act for the previous assessment years.
7. Issue notice. Mr.Sunil Agrawal, learned Senior Standing Counsel
accepts notice on behalf of the Respondents.
st
8. He has handed over an e-mail dated 31 May, 2022 written to him by
the Jurisdiction Assessing Officer. The relevant portion of the said e-mail,
after redacting the name of the officers in question is reproduced
hereinbelow:-
st
Email dated 31 May, 2022
"The assessee LLP has claimed huge deduction u/s. 10AA
ofRs.10,95,87,033/- and the claim needs to be considered for
thorough verification during scrutiny as the case is selected for
complete scrutiny involving claim of huge deduction u/s.10AA with
consequent result of refund. The asses see LLP has started a new
SEZ during FY.2019-20 with effect from 01.01.2020. The claim of
deduction u/s. 1 0AA in new SEZ along with the income admitted
from SEZ unit and non-SEZ unit needs thorough verification in the
pending scrutiny assessment proceedings.
In view of the facts of case and the assessee 's claim of deduction
st
u/s. 10AA is for 1 year the same needs to be considered for
invocation of provisions u/s. 241A so as to withhold the refund till
completion of pending scrutiny assessment proceedings. The
scrutiny assessment proceedings are likely to result in substantial
W.P.(C) No.10886/2022 Page 3 of 8
Signature Not Verified
Digitally Signed By:JASWANT
SINGH RAWAT
Signing Date:30.07.2022
14:57:29
demand consequent to such verification of claim of deduction u/s.1
0AA as per the provisions of I.T. Act.
In view of the comprehensive reasons mentioned above and also
in view of provision of section 241A of I.T. Act the claim is
considered for withholding of refund u/s. 241A by the Hon 'ble Pr.
Commissioner of Income Tax, xxxxxx vide email approval dated
12.04.2022 communicated to the concerned Faceless Assessing
Officer (FAO) directing to withhold refund u/s. 241A of the I.T.
Act. The copy of detailed email approval granted by Pr.
Commissioner of Income Tax, xxxxxxxx is herewith enclosed for
kind perusal and placed on record.
In view of the above facts, it is humbly requested to represent the
same before the Hon 'ble High Court of Delhi not to hold assessee
's plea whatsoever in withholding the refund as per the law and as
per the provisions of section 241A of I.T. Act as the same is devoid
of merit.
Yours faithfully
xxxxxxx”
9. Having heard the learned counsel for the parties, this Court is of the
view that an Order under Section 241A of the Act cannot be passed in a
mechanical and routine manner. Refunds cannot be withheld just because
the Notice under Section 143(2) of the Act has been issued and the
Respondents want to verify the claim for deduction under Section 10AA of
the Act. In the present case the impugned Order under Section 241A of the
Act is a generic Order and no attempt has been made by the Respondents to
substantiate how the grant of the refund is likely to adversely affect the
Revenue.
10. It is settled law that the refund due to the Petitioner is liable to be
released at the time of issuance of the intimation/order under Section 143(1)
of the Act unless an Order for withholding of refund has been passed under
W.P.(C) No.10886/2022 Page 4 of 8
Signature Not Verified
Digitally Signed By:JASWANT
SINGH RAWAT
Signing Date:30.07.2022
14:57:29
| Section 241A of the Act explicitly recording that the grant of refund is likely | ||||
|---|---|---|---|---|
| to adversely affect the Revenue. This Court in Maple Logistics (P.) Ltd. Vs. | ||||
| Principal Chief Commissioner of Income Tax, 2019 SCC OnLine Del | ||||
| 10961 has held as under:- | ||||
| “ | 28. With this backdrop, we now consider the situation at hand. | |||
| Here the return has been filed on 25.10.2017 for AY 2017-2018 | ||||
| and, therefore, the amended provisions would be applicable. In | ||||
| our considered opinion, the AO has completely misunderstood the | ||||
| refund mechanism and the import of Section 241A of the Act. The | ||||
| legislative intent is clear and explicit. The processing of return | ||||
| cannot be kept in abeyance, merely because a notice has been | ||||
| issued under section 143(2) of the Act. Post amendment, sub- | ||||
| section (1D) of section 143 is inapplicable to returns furnished for | ||||
| the AY commencing on or after 1st Day of April 2017. The only | ||||
| provision that empowers the AO to withhold the refund in a given | ||||
| case presently, is section 241A. Now the refunds can be withheld | ||||
| only in accordance with the said provision. The aforesaid | ||||
| provision is applicable to such cases where refund is found to be | ||||
| due to the Assessee under the provisions of Sub-Section (1) of | ||||
| Section 143, and also a notice has been issued under Sub-Section | ||||
| (2) of Section 143 in respect of such returns. However, this does | ||||
| not mean that in every case where a notice has been issued under | ||||
| Sub-Section (2) of Section 143 and the case of the Assessee is | ||||
| selected for scrutiny assessment, the determined refund has to be | ||||
| withheld. | ||||
| xxx xxx xxx | ||||
| 30. The AO is duty bound to process the refund where the same | ||||
| are determined. He cannot deny the refund in every case where a | ||||
| notice has been issued under Sub-Section (2) of Section 143. The | ||||
| discretion vested with the AO has to be exercised judiciously and | ||||
| is conditioned and channelized. Merely because a scrutiny notice | ||||
| has been issued should not weigh with the AO to withhold the | ||||
| refund. The AO has to apply his mind judiciously and such | ||||
| application of mind has to be found in the reasons which are to be | ||||
| recorded in writing. He must make an objective assessment of all |
W.P.(C) No.10886/2022 Page 5 of 8
Signature Not Verified
Digitally Signed By:JASWANT
SINGH RAWAT
Signing Date:30.07.2022
14:57:29
| the relevant circumstances that would fall within the realm of | |||
|---|---|---|---|
| “adversely affecting the revenue”. | |||
| 31. In the present case, the AO has completely lost sight of the | |||
| words in the provision to the effect that, “the grant of the refund is | |||
| likely to adversely affect the revenue”. The reasons that are relied | |||
| upon by the Revenue to justify the witholding of the refund in the | |||
| present case, are abysmally lacking in reasoning. Except for | |||
| reproducing the wordings of Section 241A of the Act, they do not | |||
| state anything more. The entire purpose of Section 241A would be | |||
| negated, in case the AO was to construe the said provision in the | |||
| manner he has sought to do. It would be wholly unjust and | |||
| inequitable for the AO to withhold the refund, by citing the reason | |||
| that the scrutiny notice has been issued. Such an interpretation of | |||
| the provision would be completely contrary to the intent of the | |||
| legislature. The AO has been completely swayed by the fact that | |||
| since the case of the assessee has been selected for scrutiny | |||
| assessment, he is justified to withhold the refund of tax. | |||
| xxx xxx xxx | |||
| 33. Therefore, merely because a notice has been issued under | |||
| section 143(2), it is not a sufficient ground to withhold refund | |||
| under section 241A and the order denying refund on this ground | |||
| alone would be laconic. Additionally, the reasons which are to be | |||
| recorded in writing have to also be approved by the Principal | |||
| Commissioner, or Commissioner, as the case may be and this | |||
| should be done objectively.” | |||
| (emphasis supplied) | |||
| 11. Subsequently, in Ericsson India Private Limited Vs. Additional | |||
| Commissioner of Income Tax, Special Range-3, New Delhi & Anr., | |||
| W.P.(C) 10373/2019 dated 18th February, 2020 this Court has held as | |||
| under:- | |||
| “18. The refund of amounts claimed – where they appear justified, | |||
| by itself cannot be said to be adverse to the interest of the revenue. | |||
| The interest of revenue lies in collecting revenue in a legal and |
W.P.(C) No.10886/2022 Page 6 of 8
Signature Not Verified
Digitally Signed By:JASWANT
SINGH RAWAT
Signing Date:30.07.2022
14:57:29
| justified manner. It does not lie in retaining the collected taxes in | ||
|---|---|---|
| excess of what is justified, since the excess collection cannot even | ||
| be properly termed as “revenue”. The excess collection of tax is a | ||
| liability of the State and it lies in the interest of the revenue of the | ||
| State to discharge its interest bearing liability without any delay. | ||
| The sovereign cannot, but, be seen as fair, honest and credible in | ||
| its dealings with its subjects. Any lapse in this regard tarnishes the | ||
| image and credibility of the sovereign. It certainly cannot act like | ||
| any unscrupulous businessman, who is seen to dodge his liabilities | ||
| by resort to frivolous excuses and devious ways.” | ||
12. Keeping in view the aforesaid mandate of law, this Court is of the
view that the impugned Order lacks sufficient reasoning to hold that the
Revenue would be adversely affected by the grant of refund. Accordingly,
th
the impugned Order dated 15 June, 2022 passed under Section 241A of the
Act is quashed and the matter is remanded back to the Office of the
Assistant Commissioner of Income Tax Circle 43(1), Delhi with a direction
to pass a fresh speaking order within six weeks.
13. However, as the tax amount payable on the disputed amount of
Rs.10.95 crore (being the claim for deduction under Section 10AA) under
Section 115JB would be Rs.2,36,14,691/- and under the normal provisions
of Act would be Rs.3,82,94,093/-, this Court is of the view that even if the
higher amount of the aforesaid amounts is withheld, the Petitioner would
still be entitled to refund of Rs.16,68,98,449/- forthwith along with
applicable interest under Section 244A of the Act (which we are informed
st
totals to Rs.2,42,00,275/- till 01 August, 2022).
14. Consequently, till the Assistant Commissioner of Income Tax Circle
43(1), Delhi passes a fresh Order within the stipulated time, this Court
directs the Respondents to refund Rs.16,68,98,449/- along with applicable
W.P.(C) No.10886/2022 Page 7 of 8
Signature Not Verified
Digitally Signed By:JASWANT
SINGH RAWAT
Signing Date:30.07.2022
14:57:29
interest under Section 244A of the Act till the date of refund within two
weeks.
15. With the aforesaid directions, present writ petition stands disposed of.
Needless to state, the assessment proceedings shall go on without being
influenced by any observations made by this Court.
MANMOHAN, J
MANMEET PRITAM SINGH ARORA, J
JULY 28, 2022
KA
W.P.(C) No.10886/2022 Page 8 of 8
Signature Not Verified
Digitally Signed By:JASWANT
SINGH RAWAT
Signing Date:30.07.2022
14:57:29