1

REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. OF 2022

(ARISING OUT OF SPECIAL LEAVE PETITION (C) NO. 4063 OF 2020)

PRINCIPAL COMMISSIONER

OF INCOME TAX (CENTRAL) - 2 ...PETITIONER(S)

VERSUS

M/S. MAHAGUN REALTORS (P) LTD. ...RESPONDENT(S)

J U D G M E N T

S. RAVINDRA BHAT, J.

1. Special leave to appeal granted. With consent of counsels, this appeal was

heard finally. This appeal arises from an order

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of the Delhi High Court rejecting

the appeal, by the present appellant (hereafter “the revenue”) and affirming the

order of the Income Tax Appellate Tribunal (ITAT) which quashed the

assessment order against the assessee (i.e., the respondent in this case).

2. The respondent-assessee company, Mahagun Realtors Private Limited

(hereafter variously referred to as “MRPL”, “the amalgamating company” or the

“transferor company”), was engaged in development of real estate and had

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Dated 21.08.2019 in Income Tax Appeal No. 73/2019.

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executed one residential project under the name “Mahagun Maestro” located in

Noida, Uttar Pradesh. MRPL amalgamated with Mahagun India Private Limited

(herein after ‘MIPL’) by virtue of an order

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of the High Court (dated 10.09.2007).

In terms of the order and provisions of the Companies Act, 1956, the

amalgamation was with effect from 01.04.2006.

3. On 20.03.2007 survey proceedings were conducted in respect of MRPL

during the course of which, some discrepancies in its books of account were

noticed. On 27.08.2008, a search and seizure operation was carried out in the

Mahagun group of companies, including MRPL and MIPL. During those

operations, the statements of common directors of these companies were

recorded, in the course of which admissions about not reflecting the true income

of the said entities was made; these statements were duly recorded under

provisions of the Income Tax Act, 1961 (hereafter “the Act”). On 02.03.2009, the

revenue issued notice to MAPL to file Return of Income (ROI) for the assessment

year (hereafter “AY”) 2006-2007 under Section 153A of the Act, within 16 days.

On failure by the assessee to file the ROI, the Assessing Officer (hereafter “AO”)

issued show cause notice on 18.05.2009 under Section 276CC of the Act. On

23.05.2009, a reply was issued to the show cause notice stating that no

proceedings be initiated and that a return would be filed by 30.06.2009. A ROI

on 28.05.2010, describing the assessee as MRPL was filed. On 13.08.2010, the

revenue issued notice under Section 143(2) of the Act. To this, adjournment was

2

In Company Petition No. 133/2007 c/w Company Application (M) No. 41/2007.

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sought by letter dated 27.08.2010. In the ROI, the PAN

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disclosed was

“AAECM1286B” (concededly of MRPL); the information given about the

assessee was that its date of incorporation was 29.09.2004 (the date of

incorporation of MRPL). Under Col. 27 of the form (of ROI) to the specific query

of “Business Reorganization (a)….(b) In case of amalgamated company, write

the name of amalgamating company” the reply was “NOT APPLICABLE”.

4. The Assessing Officer (AO), issued the assessment order on 11.08.2011,

assessing the income of ₹ 8,62,85,332/- after making several additions of ₹

6,47,00,972/- under various heads. The assessment order showed the assessee as

“Mahagun Relators Private Ltd, represented by Mahagun India Private Ltd”.

5. Being aggrieved, an appeal was preferred to the Commissioner of Income

Tax (hereafter “CIT”). The appellant’s name and particulars were as follows:

M/s Mahagun Realtors

(Represented by Mahagun India Pvt Ltd,

after amalgamation)

B-66, Vivek Vihar, Delhi-110095.

The appeal was partly allowed by the CIT on 30.04.2012. The CIT set aside

some amounts brought to tax by the AO. The revenue appealed against this order

before the ITAT; simultaneously, the assessee too filed a cross objection

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to the

ITAT. The revenue’s appeal was dismissed; the assessee’s cross objection was

allowed only on a single point, i.e., that MRPL was not in existence when the

3

Permanent Account Number

4

CO No. 300/Del/2012

4

assessment order was made, as it had amalgamated with MIPL. The ITAT held

inter alia, that:

“The above assessee company did not exist on the date of the

assessment order, we find that the assessment order passed by the ld

AO is not sustainable in law in view of the· decision of the Hon'ble

Delhi High Court in case of Spice Infotainment Ltd v CIT 247 ITR 500

as well as the decision of the Hon'ble Delhi High· Court in the case of

CIT v Dimension Apparel Pvt. Ltd 370 ITR 288. On the last decision

Hon'ble Delhi High Court has considered the whole issue from all the

angles and therefore, respectfully following the decision of Hon'ble

·Delhi High Court, we are of the view that the order of the Id AO is

unsustainable.”

6. The revenue appealed to the High Court. The High Court, relying upon a

judgment of this court, in Principal Commissioner of Income Tax v. Maruti

Suzuki India Limited

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(hereafter ‘Maruti Suzuki’), dismissed the appeal. The

revenue has, therefore, appealed against that judgment.

Submissions

7. The revenue, represented by the Additional Solicitor General, Mr. N.

Venkataraman, urged that the name of both the amalgamating and amalgamated

companies were mentioned in the assessment order. According to him such

mistakes, defects or omissions are curable under Section 292B when the

assessment is in substance and effect, in conformity with or according to the intent

and purpose of the Act.

8. It was contended that the amalgamating or transferor company was duly

represented by the amalgamated company and no prejudice was caused to any of

the parties by the assessment order. It is further urged by the revenue that in

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2019 SCCOnline SC 928

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Maruti Suzuki, this court rejected the revenue’s appeal on the ground that the final

assessment order referred only to the name of the amalgamating company and

there was no mention of the resulting company, whereas in this case, in both the

draft and the final assessment orders, the names of both the amalgamating and

amalgamated company were mentioned.

9. It was also urged that the facts of the Maruti Suzuki are distinguishable

from the present case, as in that case the revenue was duly informed about the

merger and change in name of the company, and yet the assessing officer passed

the order in name of the transferor or amalgamating company. However, in the

present case, the AO or even the revenue was not informed about the

amalgamation. Even when the search and seizure operations were carried out, the

directors of MIPL (and MRPL, which had ceased to exist) clearly held out that

both entities existed; what is more, surrender of specific amounts relatable to

MRPL’s activities, for a past period, were made. A notice was issued under

Section 153A on 02.03.2009 asking the assessee to file ROI. As ROI was not

filed, the revenue issued show cause notice as per Section 276CC. In response of

the same, the representative of the assessee filed a letter dated 23.05.2009 clearly

mentioning the name of the transferor/ amalgamating company, i.e., MRPL and

stated that no proceedings be initiated, and that the return would be filed by

30.06.2009. On 28.05.2010, the assessee filed ROI for AY 2006-07 in the name

of MRPL. The AO assumed scrutiny jurisdiction under section 143(2) of the Act

and issued notice on 13.08.2010. This notice was duly accepted by the authorized

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representative on 16.09.2010. Further, on 27.08.2010 adjournment was sought on

behalf of the assessee, and the letter mentioned the name of MRPL. In addition

to this, the submissions dated 28.06.2011 filed by the assessee in response to the

notice of the AO clearly mentioned the share holding pattern in the assessee

company (MRPL) which indicated that even as of 28.06.2011, the assessee

continued the proceedings in the name of MRPL.

10. It was urged that in the survey proceedings carried out on 20.03.2007, the

director of the companies, made statements under oath. At this time, the

application for merger was already filed in the High Court. The assessee MRPL

surrendered amounts for which it was unable to account. Other entities which

merged with MIPL too likewise surrendered amounts. Throughout the

proceedings, the assessee never revised its offer of surrender of additional income

nor brought it to the notice of the AO. Further, on 20.03.2007, the assessee issued

postdated cheques in the name of MRPL. After merger, they were neither taken

back nor fresh cheques were submitted from the amalgamated company MIPL.

11. It was submitted that in these circumstances, when assessment proceedings

were effectively resisted, during which the AO was appraised of the

amalgamation, which was duly given effect to in the assessee’s description, the

question of the assessment and further proceedings being a nullity cannot arise.

It was pointed out that in the appeal to CIT, as well as the cross objections to

ITAT, the assessee’s description was as Mahagun Relators Private Ltd,

represented by Mahagun India Private Ltd., In these circumstances, the

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assessment order, in reality and substance, was in relation to the new or transferee

company, i.e., MIPL.

12. On behalf of the respondent, it was contended by Ms. Kavita Jha, learned

counsel, that upon sanction of amalgamation scheme, the amalgamated company

stood dissolved without winding up, in terms of section 394 of the Companies

Act, 1956. Reliance was placed on the decision of this court in Saraswati

Industrial Syndicate v. Commissioner of Income Tax Haryana, Himachal

Pradesh.

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It was argued that the amalgamating company (MRPL) cannot be

regarded as a ‘person’ in terms of Section 2(31) of the Act.

13. Learned counsel urged that the notice under Section 153A by the AO

(despite the intimation by Respondent about the amalgamation on 30.05.2008 and

the statement of the director at the time of search) issued in the name of MRPL,

a non-existing entity, was invalid and initiation of proceedings against non-

existent entity was void-ab-initio.

14. Counsel urged that the assessment framed in the name of amalgamating

company is invalid in terms of Section 170(2) of the Act. Once the amalgamation

is effective, the notice had to be issued in the name of amalgamated company.

The Delhi High Court in Spice Infotainment Limited v. Commissioner of Income

Tax,

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(hereafter ‘Spice’) held that assessment framed in the name of the

amalgamating company which was ceased to exist in law, was invalid and

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(1990) Supp (1) SCR 332

7

[2012] 247 CTR 500 (Del). This judgement has also been referred to as Spice Entertainment v. Commissioner

of Income Tax in 2012 (280) ELT 43 (Del.).

8

untenable and such defect would not be cured in terms of section 292B of the Act.

Further, the fact that amalgamated company participated in the assessment

proceedings would not operate as estoppel.

15. It was contended that the respondent’s case is covered by Maruti Suzuki

The facts of both cases are similar. In Maruti Suzuki, the fact of amalgamation

was known to the AO and in the assessment order he tried to cure the defect by

amending the cause title by including the name of both the existing and non-

existing entity; the assessment order being in the name of a non-existing

company, was highlighted to urge that as a result, this court should follow the

ratio in that decision, and reject the revenue’s appeal.

Analysis and Conclusions

16. The relevant provision of the Act is Section 170

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. It inter alia, provides

that where a person carries on any business or profession and is succeeded (to

such business) by some other person (i.e., the successor), the predecessor shall be

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The relevant part of Section 170 reads as follows:

“170. Succession to business otherwise than on death

(1) Where a person carrying on any business or profession (such person hereinafter in this section being referred

to as the predecessor) has been succeeded therein by any other person (hereinafter in this section referred to as

the successor) who continues to carry on that business or profession,-

(a) the predecessor shall be assessed in respect of the income of the previous year in which the succession took

place up to the date of succession;

(b) the successor shall be assessed in respect of the income of the previous year after the date of succession.

(2) Notwithstanding anything contained in sub- section (1), when the predecessor cannot be found, the assessment

of the income of the previous year in which the succession took place up to the date of succession and of the

previous year preceding that year shall be made on the successor in like manner and to the same extent as it

would have been made on the predecessor, and all the provisions of this Act shall, so far as may be, apply

accordingly.

(3) When any sum payable under this section in respect of the income of such business or profession for the

previous year in which the succession took place up to the date of succession or for the previous year preceding

that year, assessed on the predecessor, cannot be recovered from him, the

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Assessing] Officer shall record a

finding to that effect and the sum payable by the predecessor shall thereafter be payable by and recoverable from

the successor, and the successor shall be entitled to recover from the predecessor any sum so paid.”

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assessed to the extent of income accruing in the previous year in which the

succession took place, and the successor shall be assessed in respect of income of

the previous year in respect of the income of the previous year after the date of

succession.

17. The amalgamation of two or more entities with an existing company or

with a company created anew was provided for, statutorily, under the old

Companies Act, 1956

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, under Section 394 (1) (a). Section 394 empowered the

court to approve schemes proposing amalgamation, and oversee the various steps

and procedures that had to be undertaken for that purpose, including the

apportionment of and devolution of assets and liabilities, etc. Section 394 (2)

provided as follows:

“(2) Where an order under this section provides for the transfer of

any property or liabilities, then, by virtue of the order, that property

shall be transferred to and vest in, and those liabilities shall be

transferred to and become the liabilities of, the transferee company;

and in the case of any property, if the order so directs, freed from any

charge which is, by virtue of the compromise or arrangement, to cease

to have effect.”

Section 394 (4) (a) defined “property” for the purpose of devolution of

assets and liabilities:

“394….(4) In this section-

(a) " property" includes property, rights and powers of every

description and" liabilities" includes duties of every description;

and..”

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Under the present Companies Act, 2013, the corresponding provisions are Sections 230-234.

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18. Amalgamation, thus, is unlike the winding up of a corporate entity. In the

case of amalgamation, the outer shell of the corporate entity is undoubtedly

destroyed; it ceases to exist. Yet, in every other sense of the term, the corporate

venture continues – enfolded within the new or the existing transferee entity. In

other words, the business and the adventure lives on but within a new corporate

residence, i.e., the transferee company. It is, therefore, essential to look beyond

the mere concept of destruction of corporate entity which brings to an end or

terminates any assessment proceedings. There are analogies in civil law and

procedure where upon amalgamation, the cause of action or the complaint does

not per se cease – depending of course, upon the structure and objective of

enactment. Broadly, the quest of legal systems and courts has been to locate if a

successor or representative exists in relation to the particular cause or action, upon

whom the assets might have devolved or upon whom the liability in the event it

is adjudicated, would fall.

19. This court, in Commissioner of Income Tax, v. Hukamchand Mohanlal

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noticed that Section 159 of the Act related to a legal representative’s tax liability.

It casts liability upon a legal representative in the event of death of her or his

predecessor, to pay tax, in effect saying that where a person dies his legal

representative shall be liable to pay any sum which the deceased would have been

liable to pay if he had not died. The corresponding provision in the old Income

Tax Act (of 1922) was Section 24B. The court in Commissioner of Income Tax v.

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1972 (1) SCR 786

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Amarchand Shroff

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held that the provision did not authorise levy of tax on

receipts by the legal representative of a deceased person in the year of assessment

succeeding the year of account, being the previous year in which such person

died. The assessee ordinarily had to be a living person and could not be a dead

person. By Section 24B the legal personality of the deceased assessee was

extended for the duration of the entire previous year in the course of which he

died. The income received by him before his death and that received by his legal

representative after his death (but in that previous year) became assessable to

income tax in the relevant assessment year. Any income received in the year

subsequent to the previous year or the accounting year could not be called income

received by the deceased person. This reasoning was adopted later, in the

judgment reported as Commissioner of Income Tax v. James Anderson

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where,

in the context of dividend income accruing to the estate of a deceased, this court

held that as Parliament did not make

“any provision generally for assessment of income receivable by the

estate of the deceased person, the expression "any tax which would

have been payable by him under this Act if he had not died" cannot be

deemed to have supplied the machinery for taxation of income

received by a legal representative to the estate after the expiry of the

year in the course of which such person died.”

20. In Saraswati Syndicate (supra), the facts were that after amalgamation, the

transferee company claimed exemption from tax, of a sum which had been

allowed as a trading liability- on accrual basis, in the hands of the transferee

11

1963 Supp (1) SCR 699

12

1964 (6) SCR 590

12

company which had ceased to exist. The revenue disallowed that claim; that view

was upheld. This court stated that:

“In amalgamation two or more companies are fused into one by

merger or by taking over by another. Reconstruction or

'amalgamation' has no precise legal meaning. The amalgamation is a

blending of two or more existing undertakings into one undertaking,

the share holders of each blending company become substantially the

share-holders in the company which is to carry on the blended

undertakings. There may be amalgamation either by the transfer of

two or more undertakings to a new company, or by the transfer of one

or more undertakings to an existing company. Strictly 'amalgamation'

does not cover the mere acquisition by a company of the share capital

of other company which remains in existence and continues its

undertaking but the context in which the term is used may show that

it is intended to include such an acquisition. See: Halsbury's Laws of

England, 4th Edition Vol. 7 Para 1539. Two companies may join to

form a new company, but there may be absorption or blend- ing of

one by the other, both amount to amalgamation. When two companies

are merged and are so joined, as to form a third company or one is

absorbed into one or blended with another, the amalgamating

company loses its entity.

In M/s General Radio and Appliances Co Ltd v M.A.. Khader (dead)

by Lrs., [1986] 2 S.C.C. 656, the effect of amalgamation of two

companies was considered. M/s. General Radio and Appliances Co.

Ltd. was tenant of a premises under an agreement providing that the

tenant shall not sub-let the premises or any portion thereof to anyone

without the consent of the landlord. M/s. General Radio and

Appliances Co. Ltd. was amalgamated with M/s. National Ekco Radio

and Engineering Co. Ltd. under a scheme of amalgamation and order

of the High Court under Sections 391 and 394 of Companies Act,

1956. Under the amalgamation scheme, the transferee company,

namely, M/s. National Ekco Radio and Engineering Company had

acquired all the interest, rights including leasehold and tenancy rights

of the transferor company and the same vested in the transferee

company. Pursuant to the amalgamation scheme the transferee

company continued to occupy the premises which had been let out to

the transferor company. The landlord initiated proceedings for the

eviction on the ground of unauthorised sub-letting of the premises by

the transferor company. The transferee company set up a defence that

by amalgamation of the two companies under the order of the Bombay

High Court all interest, rights including lease- hold and tenancy

rights held by the transferor company blended with the transferee

company, therefore the transferee company was legal tenant and

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there was no question of any sub-letting. The Rent Controller and the

High Court both decreed the landlord's suit. This Court in appeal held

that under the order of amalgamation made on the basis of the High

Court's order, the transferor company ceased to be in existence in the

eye of law and it effaced itself for all practical purposes. This decision

lays down that after the amalgamation of the two companies the

transferor company ceased to have any entity and the amalgamated

company ac- quired a new status and it was not possible to treat the

two companies as partners or jointly liable in respect of their

liabilities and assets. In the instant case the Tribunal rightly held that

the appellant company was a separate entity and a different assessee,

therefore, the allowance made to Indian Sugar Company, which was

a different assessee, could not be held to be the income of the

amalgamated company for purposes of Section 41 (1) of the Act. The

High Court was in error in holding that even after amalgamation of

two companies, the transferor company did not become non-existent

instead it continued its entity in a blended form with the appellant

company. The High Court's view that on amalgamation 'there is no

complete destruction of corpo- rate personality of the transferor

company instead there is a blending of the corporate personality of

one with another corporate body and it continues as such with the

other is not sustainable in law. The true effect and character of the

amalgamation largely depends on the terms of the scheme of merger.

But there cannot be any doubt that when two companies amalgamate

and merge into one the transferor company loses its entity as it ceases

to have its business. However, their respective rights of liabilities are

determined under scheme of amalgamation but the corporate entity of

the transferor company ceases to exist with effect from the date the

amalgamation is made effective.”

21. Saraswati Syndicate (supra) noticeably was decided in relation to

assessment issues when amalgamation was not separately defined under the

Income Tax Act. By an amendment of 1967, this term was for the first time

defined in the form of Section 2(1A). That provision reads as follows:

“(1A) “amalgamation”, in relation to companies, means the merger

of one or more companies with another company or the merger of two

or more companies to form one company (the company or companies

which so merge being referred to as the amalgamating company or

companies and the company with which they merge or which is

formed as a result of the merger, as the amalgamated company) in

such a manner that—

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(i) all the property of the amalgamating company or companies

immediately before the amalgamation becomes the property of the

amalgamated company by virtue of the amalgamation;

(ii) all the liabilities of the amalgamating company of companies

immediately before the amalgamation, become the liabilities of the

amalgamated company by virtue of the amalgamation;

(iii) shareholders holding not less than nine-tenths in value of the

shares in the amalgamating company or companies (other than shares

already held therein immediately before the amalgamation by, or by

a nominee for, the amalgamated company or its subsidiary) become

shareholders of the amalgamated company by virtue of the

amalgamation, otherwise than as a result of the acquisition of the

property of one company by another company pursuant to the

purchase of such property by the other company or as a result of the

distribution of such property to the other company after the winding

up of the first mentioned company;”

22. The effect of amalgamation in the context of income tax, was again

considered in another earlier decision, i.e., Marshall Sons and Co. (India) Ltd. v.

Income Tax Officer

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. There, the court held that:

“14. Every scheme of amalgamation has to necessarily provide a date

with effect from which the amalgamation/transfer shall take place.

The scheme concerned herein does so provide viz., January 1, 1982.

It is true that while sanctioning the scheme, it is open to the Court to

modify the said date and prescribe such date of

amalgamation/transfer as it thinks appropriate in the facts and

circumstances of the case. If the Court so specifies a date, there is

little doubt that such date would be date of amalgamation/date of

transfer. But where the Court does not prescribed any specific date

but merely sanctions the scheme presented to it - as has happened in

this case - it should follow that the rate of amalgamation/date of

transfer is the date specified in the scheme as "the transfer date". It

cannot be otherwise. It must be remembered that before applying to

the Court under Section 391(1), a scheme has to be framed and such

scheme has to contain a date of amalgamation/transfer. The

proceedings before the court may take some time; indeed, they are

bound to take some time because several steps provided by Sections

391 to 394 and the relevant Rules have to be followed and complied

with. During the period the proceedings are pending before the Court,

both the amalgamation units, i.e., the Transferor Company and the

Transferee Company may carry on business, as has happened in this

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1996 Supp (9) SCR 216

15

case but normally provision is made for this aspect also in the scheme

of amalgamation. In the present scheme, Clause 6(b) does expressly

provide that with effect from the transfer date, the Transferor

Company (Subsidiary Company) shall be deemed to have carried on

the business for and on behalf of the Transferee Company (Holding

Company) with all attendant consequences. It is equally relevant to

notice that the Courts have not only sanctioned the scheme in this case

but have also not specified any other date as the date of

transfer/amalgamation. In such a situation, it would not be

reasonable to say that the scheme of amalgamation takes effect on and

from the date of the order sanctioning the scheme. We are, therefore,

of the opinion that the notices issued by the Income Tax Officer

(impugned in the writ petition) were not warranted in law. The

business carried on by the Transferor Company (Subsidiary

Company) should be deemed to have been carried on for and on

behalf of the Transferee Company. This is the necessary and the

logical consequence of the court sanctioning the scheme of

amalgamation as presented to it. The order of the Court sanctioning

the scheme, the filing of the certified copies of the orders of the court

before the Registrar of Companies, the allotment of shares etc. may

have all taken place subsequent to the date of amalgamation/transfer,

yet the date of amalgamation in the circumstances of this case would

be January 1, 1982. This is also the ratio of the decision of the Privy

Council in Raghubar Dayal v. The Bank of Upper India Ltd. A.I.R.

1919 P.C. 9, relied on.

15. Counsel for the Revenue contended that if the aforesaid view is

adopted then several complications will ensue in case the Court

refuses to sanction the scheme of amalgamation. We do not see any

basis for this apprehension. Firstly, an assessment can always be

made and is supposed to be made on the Transferee Company taking

into account the income of both the Transferor and Transferee

Company. Secondly, and probably the more advisable course from the

point of view of the Revenue would be to make one assessment on the

Transferee Company taking into account the income of both, of

Transferor or Transferee Companies and also to make separate

protective assessments on both the Transferor and Transferee

Companies separately. There may be a certain practical difficulty in

adopting this course inasmuch as separate balance-sheets may not be

available for the Transferor and Transferee Companies. But that may

not be an insuperable problem inasmuch as assessment can always be

made, on the available material, even without a balance-sheet. In

certain cases, best-judgment assessment may also be resorted to. Be

that as it may, we need not pursue this line of enquiry because it does

not arise for consideration in these cases directly.”

(emphasis supplied)

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23. Many High Courts in recent years, had mostly relied upon Saraswati

Syndicate which was a case where the transferor entity had claimed a certain relief

on the basis of the agreed method of accounting. The corresponding obligation to

recognise the demands was sought to be disallowed in the subsequent year, in the

case of the then transferee company. The decision of the Delhi High Court, in

Spice (supra), after discussing the decision in Saraswati Syndicate, went on to

explain why assessing an amalgamating company, without framing the order in

the name of the transferee company is fatal:

“10. Section 481 of the Companies Act provides for dissolution of the

company. The Company Judge in the High Court can order

dissolution of a company on the grounds stated therein. The effect of

the dissolution is that the company no more survives. The dissolution

puts an end to the existence of the company. It is held in M.H. Smith

(Plant Hire) Ltd. v. D.L. Mainwaring (T/A Inshore), 1986 BCLC 342

(CA) that “once a company is dissolved it becomes a non-existent

party and therefore no action can be brought in its name. Thus an

insurance company which was subrogated to the rights of another

insured company was held not to be entitled to maintain an action in

the name of the company after the latter had been dissolved”.

11. After the sanction of the scheme on 11

th

April, 2004, the Spice

ceases to exit w.e.f. 1

st

July, 2003. Even if Spice had filed the returns,

it became incumbent upon the Income tax authorities to substitute the

successor in place of the said ‘dead person’. When notice under

Section 143(2) was sent, the appellant/amalgamated company

appeared and brought this fact to the knowledge of the AO. He,

however, did not substitute the name of the appellant on record.

Instead, the Assessing Officer made the assessment in the name of M/s

Spice which was non existing entity on that day. In such proceedings

and assessment order passed in the name of M/s Spice would clearly

be void. Such a defect cannot be treated as procedural defect. Mere

participation by the appellant would be of no effect as there is no

estoppel against law.

12. Once it is found that assessment is framed in the name of non-

existing entity, it does not remain a procedural irregularity of the

nature which could be cured by invoking the provisions of Section

292B of the Act.”

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24. A series of decisions had followed the Delhi High Court’s decision in

Spice. All these were the subject of special leave petitions, which were disposed

of by the following order in Commissioner of Income Tax v. Spice Enfotainment

Ltd

14

.

“Delay condoned. Heard the learned Senior Counsel appearing for

the parties. We do not find any reason to interfere with the impugned

judgment(s) [Spice Entertainment Ltd. v. Commr. of Service Tax,

(2011 SCC OnLine Del); CIT v. Dimension Apparels (P) Ltd., (2015)

370 ITR 288; CIT v. Chanakaya Exports (P) Ltd., 2014 SCC OnLine

Del 7678; CIT v. Chanakaya Exports (P) Ltd., [ITA No. 721 of 2014,

order dated 24-11-2014 (Del)]; CIT v. Radha Appearals (P) Ltd.,

2015 SCC OnLine Del 14568; CIT v. Intel Technology (India) (P)

Ltd., 2015 SCC OnLine Kar 9493; CIT v. Chanakaya Exports (P)

Ltd., 2015 SCC OnLine Del 14567;

CIT v. Mayank Traders (P) Ltd.,

2015 SCC OnLine Del 14633; CIT v. P.D. Associates (P) Ltd., 2015

SCC OnLine Del 14632; CIT v. Foryu Overseas (P) Ltd., 2015 SCC

OnLine Del 14566; CIT v. Sapient Consulting Ltd., 2016 SCC OnLine

Del 6615; passed by the High Court. In view of this, we find no merit

in the appeals and special leave petitions. Accordingly, the appeals

and special leave petitions are dismissed.”

25. This court, without elaborate discussion, approved the reasoning in various

judgments which held that upon the cessation of the transferor company,

assessment of the transferor (or amalgamated company) was impermissible.

26. In Dalmia Power Limited & Ors v. The Assistant Commissioner of Income

Tax, Circle 1, Trichy

15

the amalgamated (transferee) company filed a revised

return, beyond the time prescribed. The original return had been filed by the

transferor company. This was not allowed by the revenue. The assessee moved

14

(2020) 18 SCC 353

15

(2020) 14 SCC 736

18

the High Court. This court endorsed the view of the single judge, holding that the

revenue had not objected to the amalgamation schemes duly and that Sections

139(5) and 119(2)(b) of the Act and Circular No. 9/2015 issued by the CBDT

were inapplicable to a case where a revised ROI was filed pursuant to a Scheme

of Arrangement and Amalgamation, approved and sanctioned by the National

Company Law Tribunal.

27. In another recent decision, McDowell and Company Ltd. v. Commissioner

of Income Tax, Karnataka Central

16

this court had occasion to consider the effect

of amalgamation of two companies, and the rights and liabilities in relation to

claim for depreciation, under the Act. The assessee had taken over a sick

company-HPL – by amalgamation; HPL ceased to have any identity after

amalgamation. The relative rights, however, were determined in terms of the

scheme of amalgamation. The benefit of interest accrued after the company

ceased to exist was availed of by the assessee (the successor) company. The

assessee was allowed to set off the amalgamated losses of the company

amalgamated with it, i.e., HPL. This benefit accrued to the assessee under Section

72A of the Act. The court held that when the assessee was allowed the benefit of

the accumulated loss, while computing those losses, the income which accrued to

it had to be adjusted and only thereafter net loss could have been allowed to be

set off by the assessee company. The AO had made those calculations. The

16

(2017) 13 SCC 799

19

assessee was given the benefit of the accumulated loss of the amalgamated

company. Its effect was that though those losses were suffered by the

amalgamated company they were deemed to be treated as losses of the assessee

by virtue of Section 72A. This court negatived the plea that even while taking

advantage of the accumulated loss, in calculating them at the hands of

amalgamated company, i.e., HPL, the income accrued under Section 41(1) of the

Act at the hands of HPL could not be accounted for. It was held that it had to be

adjusted to see what was the actual accumulated losses, the benefit of which had

to be extended to the assessee. This court considered Section 41(1) along with

Section 72A of the Act.

28. This court notices that there are not less than 100 instances

17

under the

Income Tax Act, wherein the event of amalgamation, the method of treatment of

a particular subject matter is expressly indicated in the provisions of the Act. In

some instances, amalgamation results in withdrawal of a special benefit (such as

an area exemption under Section 80IA) - because it is entity or unit specific. In

the case of carry forward of losses and profits, a nuanced approach has been

indicated. All these provisions support the idea that the enterprise or the

undertaking, and the business of the amalgamated company continues. The

beneficial treatment, in the form of set-off, deductions (in proportion to the period

17

For instance, Section 35A, 35AB (3); 35ABB; 35D (5); 35DDA; 35E; 41 (1) (Any benefit accrued by the

amalgamated co.) from cessation of liability of amalgamating company shall be taxed in the hands of the

amalgamated company); 43 (1); 43 (6); 32 and 43 (6) (c); 43C; 47 (vi); (via) (viaa) (viab); 47 (vii); 72A; 72AB,

etc.

20

the transferee was in existence, vis-à-vis the transfer to the transferee company);

carry forward of loss, depreciation, all bear out that under the Act, (a) the

business-including the rights, assets and liabilities of the transferor company do

not cease, but continue as that of the transferor company; (b) by deeming fiction-

through several provisions of the Act, the treatment of various issues, is such that

the transferee is deemed to carry on the enterprise as that of the transferor.

29. In Bhagwan Dass Chopra v. United Bank of India

18

it was held that in every

case of transfer, devolution, merger or scheme of amalgamation, in which rights

and liabilities of one company are transferred or devolved upon another company,

the successor-in-interest becomes entitled to the liabilities and assets of the

transferor company subject to the terms and conditions of contract of transfer or

merger, as it were. Later, in Singer India Ltd v. Chander Mohan Chadha

19

this

court held as follows:

"8. ..there can be no doubt that when two companies amalgamate and

merge into one, the transferor company loses its identity as it ceases

to have its business. However, their respective rights and liabilities

are determined under the scheme of amalgamation, but the corporate

identity of transferor company ceases to exist with effect from the date

the amalgamation is made effective."

30. The combined effect, therefore, of Section 394 (2) of the Companies Act,

1956, Section 2 (1A) and various other provisions of the Income Tax Act, is that

despite amalgamation, the business, enterprise and undertaking of the transferee

or amalgamated company- which ceases to exist, after amalgamation, is treated

18

1988 (1) SCR 1088

19

[2004] Supp (3) SCR 535

21

as a continuing one, and any benefits, by way of carry forward of losses (of the

transferor company), depreciation, etc., are allowed to the transferee. Therefore,

unlike a winding up, there is no end to the enterprise, with the entity. The

enterprise in the case of amalgamation, continues.

31. In Maruti Suzuki (supra), the scheme of amalgamation was approved on

29.01.2013 w.e.f. 01.04.2012, the same was intimated to the AO on 02.04.2013,

and the notice under Section 143(2) for AY 2012-13 was issued to amalgamating

company on 26.09.2013. This court in facts and circumstances observed the

following:

“35. In this case, the notice under Section 143(2) under which

jurisdiction was assumed by the assessing officer was issued to a non-

existent company. The assessment order was issued against the

amalgamating company. This is a substantive illegality and not a

procedural violation of the nature adverted to in Section 292B.

------------- -----------------

39. In the present case, despite the fact that the assessing officer was

informed of the amalgamating company having ceased to exist as a

result of the approved scheme of amalgamation, the jurisdictional

notice was issued only in its name. The basis on which jurisdiction

was invoked was fundamentally at odds with the legal principle that

the amalgamating entity ceases to exist upon the approved scheme of

amalgamation. Participation in the proceedings by the appellant in

the circumstances cannot operate as an estoppel against law. This

position now holds the field in view of the judgment of a co-ordinate

Bench of two learned judges which dismissed the appeal of the

Revenue in Spice Entertainment on 2 November 2017. The decision in

Spice Entertainment has been followed in the case of the respondent

while dismissing the Special Leave Petition for AY 2011-2012. In

doing so, this Court has relied on the decision in Spice Entertainment.

40. We find no reason to take a different view. There is a value which

the court must abide by in promoting the interest of certainty in tax

litigation. The view which has been taken by this Court in relation to

the respondent for AY 2011-12 must, in our view be adopted in respect

of the present appeal which relates to AY 2012-13. Not doing so will

22

only result in uncertainty and displacement of settled expectations.

There is a significant value which must attach to observing the

requirement of consistency and certainty. Individual affairs are

conducted and business decisions are made in the expectation of

consistency, uniformity and certainty. To detract from those

principles is neither expedient nor desirable.”

32. The court, undoubtedly noticed Saraswati Syndicate. Further, the judgment

in Spice (supra) and other line of decisions, culminating in this court’s order,

approving those judgments, was also noticed. Yet, the legislative change, by way

of introduction of Section 2 (1A), defining “amalgamation” was not taken into

account. Further, the tax treatment in the various provisions of the Act were not

brought to the notice of this court, in the previous decisions.

33. There is no doubt that MRPL amalgamated with MIPL and ceased to exist

thereafter; this is an established fact and not in contention. The respondent has

relied upon Spice and Maruti Suzuki (supra) to contend that the notice issued in

the name of the amalgamating company is void and illegal. The facts of present

case, however, can be distinguished from the facts in Spice and Maruti Suzuki on

the following bases.

34. Firstly, in both the relied upon cases, the assessee had duly informed the

authorities about the merger of companies and yet the assessment order was

passed in the name of amalgamating/non-existent company. However, in the

present case, for AY 2006-07, there was no intimation by the assessee regarding

amalgamation of the company. The ROI for the AY 2006-07 first filed by the

respondent on 30.06.2006 was in the name of MRPL. MRPL amalgamated with

MIPL on 11.05.2007, w.e.f. 01.04.2006. In the present case, the proceedings

23

against MRPL started in 27.08.2008- when search and seizure was first conducted

on the Mahagun group of companies. Notices under Section 153A and Section

143(2) were issued in the name MRPL and the representative from MRPL

corresponded with the department in the name of MRPL. On 28.05.2010, the

assessee filed its ROI in the name of MRPL, and in the ‘Business Reorganization’

column of the form mentioned ‘not applicable’ in amalgamation section. Though

the respondent contends that they had intimated the authorities by letter dated

22.07.2010, it was for AY 2007-2008 and not for AY 2006-07. For the AY 2007-

08 to 2008-2009, separate proceedings under Section 153A were initiated against

MIPL and the proceedings against MRPL for these two assessment years were

quashed by the Additional CIT by order dated 30.11.2010 as the amalgamation

was disclosed. In addition, in the present case the assessment order dated

11.08.2011 mentions the name of both the amalgamating (MRPL) and

amalgamated (MIPL) companies.

35. Secondly, in the cases relied upon, the amalgamated companies had

participated in the proceedings before the department and the courts held that the

participation by the amalgamated company will not be regarded as estoppel.

However, in the present case, the participation in proceedings was by MRPL-

which held out itself as MRPL.

36. The judgments of this court- in Saraswati Syndicate and Marshall (supra)

have indicated that the rights and liabilities of the transferor and transferee

companies are determined by the terms of the merger. In Saraswati Syndicate,

24

the point further made is that the corporate existence of the transferor ceases,

upon amalgamation.

37. In the present case, the terms of the amalgamation have been set out in the

order sanctioning it, by the Delhi High Court, by its order dated 10.09.2007. The

court, by its order directed the amalgamation of Mahagun Developers Ltd.,

Mahagun Realtors Pvt. Ltd., Universal Advertising Pvt. Ltd., ADR Home Décor

Pvt. Ltd. under Section 394 of the Companies Act, 1956 with Mahagun (India)

Pvt. Ltd. (MIPL) the transferee Company. The operative order of the Delhi High

Court under Section 394 of the Companies Act, 1956 inter alia stated as follows:

“THIS COURT DOTH HEREBY SANCTION THE SCHEME OF

AMALGAMATION setforth in Schedule -I annexed hereto and DOTH

HEREBY DECLARE the same to be binding on all the shareholders

and creditors of the Transferor and Transferee Companies and all

concerned and Doth approve the said scheme of amalgamation with

effect from the appointed date i.e., 1.04.2006.

AND THIS COURT DOTH FURTHER ORDER:

1. That all the property, rights and powers of the Transferor

Companies specified in the First, Second and Third parts of the

Schedule-II hereto and all other property, right and powers of the

Transferor Companies be transferred without further act or deed to

all the Transferee Company and accordingly the same shall pursuant

to Section 394(2) of the Companies Act, 1956 be transferred to and

vest in the Transferee Company for all the estate and interest of the

Transferor Companies therein but subject nevertheless to all charges

now affecting the same; and

2. That all the liabilities and duties of the Transferor Companies

be transferred without further act or deed to the Transferee Company

and accordingly the same shall pursuant to Section 394 (2) of the

Companies Act, 1956 be transferred to and become the liabilities and

duties of the Transferee Company; and

3. That all the proceedings now pending by or against the

Transferor Companies be continued or against the Transferee

Company; and

4. That the Transferee Company do without further application

allot to such members of the Transferor Companies as have not given

such notice of dissent as it required by Clause 7 given in the scheme

25

of amalgamation herein the shares in the Transferee Company to

which they are entitled under the said amalgamation; and

5. That the Transferor Companies do within five weeks after the

date of this order cause a certified copy of this order to be delivered

to the Registrar of Companies for registration and on such certified

copy being so delivered, the Transferor Companies shall be dissolved

without the process of winding up and the Registrar of Companies

shall place all documents relating to the Transferor Companies and

registered with him on the file kept by him in relation to the Transferee

Company and the files relating to the said Transferor and Transferee

Companies shall be consolidated accordingly.”

38. The Assessment Order passed by the A.O. recorded inter alia as follows:

“6.1 In the case of the assessee group a survey operation was

carried out on 20-03-2007 wherein incriminating documents were

found which reflected the receipt of ‘on money’/suppressed sale

proceeds on sale of flats/shops. During the survey one ‘Jaguar’ spiral

diary was found which contained unrecorded sale proceeds of various

projects undertaken by the group. On being confronted the Assessee

group as per the statement of Amit Jain, Managing Director of

Mahagun Realtors Pvt. Ltd., Mahagun Developers Ltd., Mahagun

(India) Pvt. Ltd. recorded on 20-03-2007 itself vide answer to

question no. 19 & 21 surrendered an amount of Rs. 16.9589 crores as

per the following details for A.Y. 2007-08:

(i) Mahagun Realtors Pvt. Ltd. Rs. 5.072 crores

(ii) Mahagun Developers Ltd. Rs. 4.952 crores

(iii) Mahagun India Pvt. Ltd. Rs. 6.934 crores

For easy reference relevant portion of the statement is quoted as

under:

Q. 18 Please further elaborate on the sale proceed as mentioned on

pages 2 to 18 of the said diary, in the light of the fact that in reply

to Q No. 15 it has been stated that the said sale proceeds are not

reflected in the book of A/c.

The said sale figures denote the month-wise sale proceeds

pertaining to F.Y. 2006-07 in respect of the projects under the

construction at various sites as mentioned above, which are not

reflected in our books of A/c are not reflected in our sales of

MRPT, MDL, MIPL as on 20.03.2007.

Q.19 What is the total quantum of sale proceeds in the three companies,

namely, ‘MRPL, MDL, and MIPL’ which has not been declared in

the F.Y. 06-07 in your books of A/c as admitted by you in your

replay to the above relevant question.

A. As per the said diary, the following sale proceeds not declared in

our books of a/c of F.Y. 06-07 in respect of MRPL, MDL and MIPL

are as under:

a) Mahagun Realtors Pvt. Ltd. (MRPL) Rs. 507.2 lacs

26

b) Mahagun Developers Ltd. (MDL) Rs. 495.2 lacs

c) Mahagun India Pvt. Ltd. (MIPL) Rs. 693.48 lacs

____________________

Rs. 1695.88 lacs

____________________

Q21. With reference to Q. No. 19, please re-confirm as to whether the

total amount of Rs. 16,95,88,000/- is part of net profit

corresponding to advance taxes paid by MDL, MIPL and MRPL

for the period from 01.04.2006 to 20.03.2007.

A. I hereby re-confirm that the amount of Rs. 16,95,88,000/- has not

been declared in the P& L A/c of MDL, MIPL and MRPL for the

period from 01.04.2006 to 20.03.2007. I, therefore, make and

unequivocal surrender of an amount of Rs. 16.95,88,000/- as the

additional income of the following companies for the F.Y. 06-07

relevant to A.Y. 07-08:

a) Mahagun Realtors Pvt. Ltd. (MRPL) Rs. 507.2 lacs

b) Mahagun Developers Ltd. (MDL) Rs. 495.2 lacs

c) Mahagun India Pvt. Ltd. (MIPL) Rs. 693.48 lacs

____________________

Rs. 1695.88 lacs

____________________

I further reconfirm that the total surrendered amount of Rs.

16.95.88.000 is over and above the net profit corresponding to

advance taxes paid by MDL, MIPL & MRPL for the period from

01.04.2006 to 20.03.2007. I would further like to state that the total

surrender of Rs. 16.95.88.000/- in respect of MIPL, MDL & MRPL

for A.Y. 2007-08 for which Income Tax Return is yet to be filed & I

hereby undertake that the returns of MIPL, MDL & MRPL for A.Y.

2007-08 shall be filed at minimum returned income of

Rs.16.95.88.000/- (corresponding to total surrender amount) plus the

net profit corresponding to advance tax paid by MDL, MIPL & MRPL

for the period from 01.04.2006 to 20.02.2007.

Thus, the surrender was over and above the net profit for AY 2007-08

in the case of respective company. The assessee was required to

correlate and justify the same that it has been shown over and above

the regular business income. The assessee has submitted that while

filing return of income for AY 2007-08 it has disclosed income of Rs.

16.95 crores as additional cash sales under the head of business

income.

6.2 Subsequent to survey operation a search and seizure operation

u/s. 132 of the Income-Tax Act, 1961 was carried out in the hands of

the assessee group. During the search incriminating documents/

diaries which contained entries of unaccounted income generated on

account of receipt of ‘on money’ etc. were found and on being

confronted, Shri Amit Jain, Managing Director of group and the main

27

person of the group in answer to question 15 of the statement recorded

u/s. 132 (4) on 27-08-2008 admitted as under:

“As stated number of times above, I am not able to explain the case

entries/receipts appearing in the ledgers marked as annexure A-20,

A-21, A-22, A-23 & A-24. Therefore, I offer Rs. 30 crores as

additional income on account of case receipts/entries in the above

annexures in the hands of M/s. Mahagun India (P) Ltd. The

additional income declared is over and above the regular income to

be declared.”

6.3 Admissions of additional income or receipts were examined in

the light of the returns of income filed by the respective companies.

In so far as accounting of the income of 16.95 crores admitted during

the course of survey proceedings is concerned it is found to have been

accounted for in the respective years for which it was offered. Here,

it is important to note that Shri Amit Jain whose statement was

recorded qua the surrender of additional income of 30 crores has

nowhere stated as to which particular year the income surrendered is

attributable to. Careful scrutiny of the returns revealed that in so far

as admitted additional income of 30 crores as voluntarily surrendered

during the course of search in the statement recorded u/s. 132(4) is

concerned the assessee company Mahagun India (P) Ltd. instead of

offering the full amount of 30 crores for taxation, has offered only

17.97 crores for AY 2009-10. This amount of additional income has

been offered on the bases of peak of the annexures (A-20, A-21, A-22,

A-23 & A-24) which too is found to have been capitalized by the

assessee company in its work-in-progress at 16.97 crores and Rs. 1

crore as cash in hand. This word-in-progress is found debited in the

books maintained for AY 2010-11 i.e., to this extend surrender made

in AY 09-10 has been set off against the income meant for AY 2010-

11.”

39. The A.O. had directed a Special Audit under Section 142 (2A) of the Act.

Having received the report of the Special Auditor and having considered the

objections of the assessee the A.O. recorded further as follows:

“7.3 The documents seized reveals that the assessee group had

received on ‘on money’ as a matter of routine/practice on sale of

almost each and every flat/shop. Accordingly, it was considered

expedient/necessary to work out the unaccounted receipts of ‘on

money’ in respect of the entire area sold of all the relevant projects

so as to work out the exact quantum of receipts suppressed. The

Special Auditors were specifically directed to work out the quantum

of addition to be made on this extrapolation bases which they worked

it out at Rs. 42, 98, 06,439 as per the following;

28

Page Name of the

project

2005-06 2006-07 2007-08 2008-09 2009-10 Project wise

total

218 Mahagun

Mansion-I

1,79,63,669 7,46,38,625 (-) 4,03,62,237 30,34,948 (-)65,14,449 4,87,60,456

217 Mahagun

Mestro

Project

- 5,22,91,432 2,23,83,104 4,91,80,754 (-)6,21,37,750 6,17,17,540

216 Mahagun

Mansion-II

2,02,54,253 5,54,20,982 (-)1,84,47,637 1,33,26,297 17,76,500 7,23,30,395

215 Mahagun

Mascot

2,50,32,522 2,50,32,522

214 Mahagun

Mall

5,18,87,855 5,70,76,640 10,89,64,495

213 Mahagun

Morepheous

E4, Noida

5,87,69,659 5,73,68,702 (-)6,16,78,845 (-)84,90,900 4,58,78,816

212 Mahagun

Mosaic

(-)5,21,92,597 11,93,15,012 6,71,22,415

Total

difference

3,82,17,922 2,41,030,598 2,09,41,932 35,58,412 12,60,57,575 42,98,06,439

7.6 The reply filed by the assessee has been considered. The

assessee as such does not dispute the extrapolation done but has just

asked for discounting the extrapolated rate suitably and spread it over

to the entire projects period. Before considering whether the reply as

filed by the assessee company is acceptable or not it is considered

necessary to re-iterate certain facts of the case at a glance. During

the currency of the block or 7 years as relevant to the search & seizure

operations as carried out in the hands of the assessee group following

projects are found to have been either started or completed as per the

following details;

Name of the Project Entity to which project

belongs

Date of

commencement

Date of completion

Plot No. 14 Shalimar

Garden

Mahagun India P. Ltd. F.Y. 2002-2003 F.Y. 2002-2003

Flot No. 26 Shalimar

Garden

Mahagun India P. Ltd. F. Y. 2002-2003 F.Y. 2002-2003

A-10 Shalimar Garden Mahagun India P. Ltd. F. Y. 2002-2003 F.Y. 2003-2004

Mahagun Villa Mahagun India P. Ltd. F.Y. 2003-2004 F.Y. 2004-2005

Mahagun Manner Mahagun India P. Ltd. F.Y. 2003-2004 F.Y. 2005-2006

Mahagun Mansion -I Mahagun Developers P. Ltd. F. Y. 2002-2003 F. Y. 2007-2008

Mahagun Mansion -II Mahagun India P. Ltd. F.Y. 2004-2005 F. Y. 2007-2008

Mahagun Morpheous Mahagun India P. Ltd. F.Y. 2005-2006 F. Y. 2007-2008

Mahagun Maestro Mahagun Realtors P. Ltd. F.Y. 2005-2006 F. Y. 2007-2008

29

8. Year & Entity of taxability of suppressed receipts

8.1 It is to mention here that during the F.Y. 2002-2003 and 2003-

04, the assessee was following Project Completion Method and in

subsequent years that assessee has changed to percentage completion

method. Since, the assessee is following the ‘Percentage Completion

Method’ it was incumbent upon the assessee to spread the

unaccounted receipts of Rs. 16.95 as admitted during survey and of

Rs. 32,82,27,143 as found in the diaries found in search in relation to

the projects undertaken in proportion to the percentage of completion

of the projects as achieved in the relevant years. In my view unless

this is done the correct taxable income of the assessee cannot be

worked out. Here, it is relevant to mention that even in its reply dated

27-07-2011, assessee has agreed that unaccounted receipts are

required to be spread over to various years on the basis of percentage

completion method.

8.2 On attributing the aforesaid surrender qua the stag of

construction of various projects (on the same bases as adopted by the

Special Auditor for working out the figure of 42 crores) likely

additional income attributable to unaccounted receipts as referred to

in this para amounting to Rs. 49,78,59,943 which the assessee ought

to have offered for taxation is worked out as per Annexure A-1 to this

order. The additions are accordingly made in the respective years of

assessment over and above the receipts duly accounted for by the

assessee group in its returns filed for these years. In brief, as per this

working, additions to be made will be as below:

Name of the Company Asstt Year Amount of

extrapolation

worked out by Spl.

Auditor

Addition worked out on the

basis of surrender of Rs.

49,78,59,943 in the same

proportion as worked out by the

Special Auditor

Mahagun Realtors P.

Ltd.

2006-07 5,22,91.433 6,05,71,018

Mahagun Developers P.

Ltd.

2004-05 - -

-do- 2005-06 2,02,54,253 2,34,61,235

-do- 2006-07 5,54,20,982 6,41,96,022

Mahagun India P. Ltd. 2004-05

-do- 2005-06 1,79,63,669 2,08,07,939

-do- 2006-07 13,33,88,185 15,44,27,160

-do- 2007-08 2,09,41,931 2,42,57,786

-do- 2008-09 35,58,411 41,21,842

-do- 2009-10 12,60,57,575 14,60,16,941

Total 42,98,06,439 49,78,59,943

30

8.3 Before parting with this issue it is considered necessary to pin

point that assessee group ought to have offered the income in the

hands of the entities which had earned the aforesaid incomes detected

during survey and search action. Under the Income-Tax act, 1961 as

explained by the Supreme Court in CIT vs. Ch. Atchaiah (218 ITR 241

SC) the income is required to be taxed in the correct year, under the

correct heads and in the correct hands/entities. In the context of the

assessee group, the suppressed receipts, irrespective of what

treatment the assessee group are required to be taxed in the hands of

the entities/companies which executed the aforesaid projects.

Accordingly, disregarding the treatment given by the assessee group,

the aforesaid unaccounted receipts totaling to 49.78 crores are

brought to tax in the hands of entitles to which these are allocated as

per para 8.2 above.

In view of the above, unaccounted receipts attributable to the assessee

for the assessment year 2005-06 amounting to Rs. 6,05,71,018/- as

supra is treated as undisclosed income of the assessee and added to

the total income of the assessee. I am satisfied that the assessee has

not disclosed the above receipts/income and as such penalty

proceedings u/s 271(1)(c) are attracted on this score.

(Addition of Rs. 6,05,71,018/-)”

40. The facts of the present case are distinctive, as evident from the following

sequence:

1. The original return of MRPL was filed under Section 139(1) on

30.06.2006.

2. The order of amalgamation is dated 11.05.2007 – but made effective

from 01.04.2006. It contains a condition – Clause 2

20

- whereby MRPL’s

liabilities devolved on MIPL.

3. The original return of income was not revised even though the

assessment proceedings were pending. The last date for filing the revised

returns was 31.03.2008, after the amalgamation order.

4. A search and seizure proceeding was conducted in respect of the

Mahagun group, including the MRPL and other companies:

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“2. That all the liabilities and duties of the Transferor Companies be transferred without further act or deed

to the Transferee Company and accordingly the same shall pursuant to Section 394 (2) of the Companies Act,

1956 be transferred to and become the liabilities and duties of the Transferee Company”

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(i) When search and seizure of the Mahagun group took place, no

indication was given about the amalgamation.

(ii) A statement made on 20.03.2007 by Mr. Amit Jain, MRPL’s

managing director, during statutory survey proceedings under Section

133A, unearthed discrepancies in the books of account, in relation to

amounts of money in MRPL’s account. The specific amount admitted was

₹5.072 crores, in the course of the statement recorded.

(iii) The warrant was in the name of MRPL. The directors of MRPL and

MIPL made a combined statement under Section 132 of the Act, on

27.08.2008.

(iv) A total of ₹ 30 crores cash, which was seized- was surrendered in

relation to MRPL and other transferor companies, as well as MIPL, on

27.08.2008 in the course of the admission, when a statement was recorded

under Section 132 (4) of the Act, by Mr. Amit Jain.

5. Upon being issued with a notice to file returns, a return was filed in

the name of MRPL on 28.05.2010. Before that, on two dates, i.e.,

22/27.07.2010, letters were written on behalf of MRPL, intimating about

the amalgamation, but this was for AY 2007-08 (for which separate

proceedings had been initiated under Section 153A) and not for AY

2006-07.

6. The return specifically suppressed – and did not disclose the

amalgamation (with MIPL) – as the response to Query 27(b) was “N.A”.

7. The return – apart from specifically being furnished in the name of

MRPL, also contained its PAN number.

8. During the assessment proceedings, there was full participation – on

behalf of all transferor companies, and MIPL. A special audit was directed

(which is possible only after issuing notice under Section 142). Objections

to the special audit were filed in respect of portions relatable to MRPL.

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9. After fully participating in the proceedings which were specifically

in respect of the business of the erstwhile MRPL for the year ending

31.03.2006, in the cross-objection before the ITAT, for the first time (in

the appeal preferred by the Revenue), an additional ground was urged that

the assessment order was a nullity because MRPL was not in existence.

10. Assessment order was issued – undoubtedly in relation to MRPL

(shown as the assessee, but represented by the transferee company MIPL).

11. Appeals were filed to the CIT (and a cross-objection, to ITAT) – by

MRPL “represented by MIPL”.

12. At no point in time – the earliest being at the time of search, and

subsequently, on receipt of notice, was it plainly stated that MRPL was not

in existence, and its business assets and liabilities, taken over by MIPL.

13. The counter affidavit filed before this court – (dated 07.11.2020) has

been affirmed by Shri Amit Jain S/o Shri P.K. Jain, who- is described in

the affidavit as “Director of M/S Mahagun Realtors(P) Ltd., R/o…”.

41. In the light of the facts, what is overwhelmingly evident- is that the

amalgamation was known to the assessee, even at the stage when the search and

seizure operations took place, as well as statements were recorded by the revenue

of the directors and managing director of the group. A return was filed, pursuant

to notice, which suppressed the fact of amalgamation; on the contrary, the return

was of MRPL. Though that entity ceased to be in existence, in law, yet, appeals

were filed on its behalf before the CIT, and a cross appeal was filed before ITAT.

Even the affidavit before this court is on behalf of the director of MRPL.

Furthermore, the assessment order painstakingly attributes specific amounts

surrendered by MRPL, and after considering the special auditor’s report, brings

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specific amounts to tax, in the search assessment order. That order is no doubt

expressed to be of MRPL (as the assessee) - but represented by the transferee,

MIPL. All these clearly indicate that the order adopted a particular method of

expressing the tax liability. The AO, on the other hand, had the option of making

a common order, with MIPL as the assessee, but containing separate parts,

relating to the different transferor companies (Mahagun Developers Ltd.,

Mahagun Realtors Pvt. Ltd., Universal Advertising Pvt. Ltd., ADR Home Décor

Pvt. Ltd.). The mere choice of the AO in issuing a separate order in respect of

MRPL, in these circumstances, cannot nullify it. Right from the time it was

issued, and at all stages of various proceedings, the parties concerned (i.e., MIPL)

treated it to be in respect of the transferee company (MIPL) by virtue of the

amalgamation order – and Section 394 (2). Furthermore, it would be anybody’s

guess, if any refund were due, as to whether MIPL would then say that it is not

entitled to it, because the refund order would be issued in favour of a non-existing

company (MRPL). Having regard to all these reasons, this court is of the opinion

that in the facts of this case, the conduct of the assessee, commencing from the

date the search took place, and before all forums, reflects that it consistently held

itself out as the assessee. The approach and order of the AO is, in this court’s

opinion in consonance with the decision in Marshall & Sons (supra), which had

held that:

“an assessment can always be made and is supposed to be made on

the Transferee Company taking into account the income of both the

Transferor and Transferee Company.”

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42. Before concluding, this Court notes and holds that whether corporate death

of an entity upon amalgamation per se invalidates an assessment order ordinarily

cannot be determined on a bare application of Section 481 of the Companies Act,

1956 (and its equivalent in the 2013 Act), but would depend on the terms of the

amalgamation and the facts of each case.

43. In view of the foregoing discussion and having regard to the facts of this

case, this court is of the considered view, that the impugned order of the High

Court cannot be sustained; it is set aside. Since the appeal of the revenue against

the order of the CIT was not heard on merits, the matter is restored to the file of

ITAT, which shall proceed to hear the parties on the merits of the appeal- as well

as the cross objections, on issues, other than the nullity of the assessment order,

on merits. The appeal is allowed, in the above terms, without order on costs.

..........................................J.

[UDAY UMESH LALIT ]

.........................................J.

[S. RAVINDRA BHAT]

New Delhi,

April 05, 2022.