Gauhati High Court
Mul Chand Malu (Huf) & 3 Ors vs Assistant/Deputy Commissioner Of ... on 2 May, 2016
Author: Suman Shyam
Bench: Suman Shyam
WP(C) No.4362 of 2015
BEFORE
HON'BLE THE CHIEF JUSTICE MR. JUSTICE AJIT SINGH,
HON'BLE MR. JUSTICE SUMAN SHYAM
02.05.2016
(Ajit Singh,C.J.)
Mr. R.P. Agarwalla, Mr. R. Goenka, Mr. U.K. Borthakur & Mr. A.
Goenka, learned counsel for the petitioners.
Mr. S. Sarma, learned counsel for the respondents.
In this petition filed under Article 226 of the Constitution of India the petitioners have prayed for a direction against the respondents to release their assets seized under Section 132 of the Income Tax Act ( in short "the Act").
2. Petitioner No.1 is Hindu Undivided Family. Petitioner No.2 is Karta of the family and petitioner No.2 and 3 are his wife and son.
3. The petitioners were subjected to search under Section 132 of the Act from 9.10.2014 onwards on different dates pursuant to execution of warrants of authorization for each search. According to the petitioners, jewellery, ornaments and bullion etc. amounting to Rs.13,44,70,018/- were seized from different premises of the petitioners.
4. On 26.11.2014, the petitioners made an application for release of their assets under first proviso to Section 132B(1)(i) of the Act to the Assessing Officer within 30 days from the end of the month in which the assets were seized. The petitioners also explained therein the nature and source of acquisition of such assets. But no decision was taken within the stipulated period of 120 days from the date on which the last authorization for search under Section 132 of the Act was executed. On the contrary, the petitioners were informed vide communication dated 13.7.2015 (Annexure-22) by the Assistant Commissioner of Income Tax, Circle-4, Guwahati that by order dated 28.1.2015 centralization of their cases has been done with CIT (Central) 3, New Delhi and therefore jurisdiction of the office of Assistant Commissioner of Income Tax, Guwahati had ceased. By the said communication dated 13.7.2015, the Assistant Commissioner also informed the petitioners that their application dated 26.11.2014 was treated as disposed of in the light of order dated 28.1.2015.
5. It is to be noted that the petitioners challenged order dated 28.1.2015 of the centralization of their cases with CIT (Central)-3, New Delhi in WP(C) No.5828/2015 and the learned Single Judge of this High Court vide order dated 25.2.2016 has quashed the same on the ground that it was passed without giving reasonable opportunity of hearing to them.
6. Admittedly, the Revenue Department did not take any decision on the petitioners' application to the Assessing Officer for release of seized assets within a period of 120 days from the date on which the last authorization for search under Section 132 of the Act was executed. This is also obvious from the communication dated 1.7.2015 (Annexure- D9) addressed to the Additional Commissioner of Income Tax, Guwahati from the office of the Principal Commissioner of Income Tax, Guwahati. The communication reads as under:
" OFIICE OF THE PRINCIPAL COMMISSIONER OF INCOME TAX, GUWAHATI-2 Ayakar Bhawan, 2nd Floor, G.S.Road, Guwahati -781 005 Phone: CIT 2341460, ACIT (HQ) 03612345124, ITO(Tech) 0361- 2340373 F.No.A-6/Seiz/Pr.CIT/GHY-2/2015-16/1458 Dated 01.07.2015 To, The Additional Commissioner of Income Tax, Range-4, Guwahati, Aayakar Bhawan, Guwahati-781 005 Sub: Release of Gold Ornaments and Jewelleries seized in respect of Malu Group case -regd.
Please refer to your letter No.Misc/Malugroup/JCIT/R- 4/GHY/2015-16/541 dt. 22.06.2015 and the letters of the Assessing Officer, Circle-4, Guwahati vide No.ACIT/Cir- 4/GHY/Malu Group/Search/2015-16/411 dt. 08.06.2015 and No.ACIT/Cir-4/GHY/Malu Group/Search/2015-16/488 dt.19.06.2015.
2. It is seen from the report of the Assessing Officer that assessee has filed application as per 1st proviso to Section 132B(1)(i) of the Income-Tax Act, 1961 for release of Gold Ornaments and Jewelleries within prescribed time of 30 days of the end of the month of seized of such items. This application was not disposed off within 120 days prescribed in 2nd proviso to Section 132B (1)(i) of the Income Tax Act,1961.
3. In Para No.10 of the report dated 19.06.2015 of Assessing Officer, he has reported that he is satisfied of the nature and source of the Gold Jewellery of 15582.280 gm, Gold Bar & Coin of 3.238 kg and Diamond of 34.160 cts (31 pcs) amounting to a total value of Rs.8,23,36,841/-.
4. The Assessing Officer has also reported that there is existing liability against the assesses of this group to the tune of Rs.90,24,420/-.
5. He has further reported that he is no satisfied with the source of seized silver items.
6. It is also seen that you have also recommended for release of the said seized of the items which is reproduced as under:-
"In view of the detailed report submitted, release of the Gold Jewellery, Gold Bar, Coins and Diamonds for a sum of Rs.8,23,36,841/- may be considered for release u/s 132B(1)(i) of the Income Tax Act, 1961 subject to clearance of outstanding liabilities stated."
7. In the ratio and the principle of the decision of the Hon'ble Supreme Court of India in the case of Sree Ayyanar Spinning & Weaving Mill Limited vs. CIT dated 01.05.2008 30 ITR 0434, since the application filed by the assessee under 1st proviso of Section 132B (1)(i) of the I.T.Act, 1961, the application is well within the prescribed time limit of 30 days from the end of the month seized, the application can be disposed off even after 120 days of time prescribed 2nd proviso to section 132B(1)(i) is lapsed.
The case of Mitaben R. Shah vs. DCIT decided by the Hon'ble Gujarat High Court, 42DTR124 (Guj), is identical to this case. Relevant portion of the decision is reproduced hereunder:-
"In the above view of the matter, all these orders which are challenged in the present group of petitions retaining assets beyond the period of 120 days are hereby quashed and set aside and the respondent authorities are directed to release the gold ornaments and jewellery seized by them during the course of search and seizure operation forthwith and in any case not later than two weeks from the date of receipt of the writ of this Court or from that date of receipt of certified copy of this order, whichever is earlier."
9. In view of the decision of the Hon'ble Gujarat High Court in the above referred case, your proposal for release of seized items ad mentioned in your aforementioned letter and also in the report of Assessing officer is hereby approved under 1st proviso to section 132B(1)(i) of the Income Tax Act,1961 subject to the collection of existing liability of Rs.90,24,420/-. The Assessing Officer may be directed accordingly.
Sd/- Illegible
(Vinay Kumar)
Pr. Commissioner of Income Tax
Guwahati-2, Guwahati. "
7. Section 132B of the Act deals with application of seized or requisitioned assets and the manner in which assets seized be dealt with. The relevant Section 132B(1) reads as under:-
"Section 132B. (1) The assets seized under section 132 or requisitioned under section 132A may be dealt with in the following manner, namely :-
(i) The amount of any existing liability under this Act, the Wealth-tax Act, 1957 (27 of 1957), the Expenditure-tax Act, 1987 (35 of 1987), the Gift-tax Act, 1958 (18 of 1958) and the Interest-tax Act, 1974 (45 of 1974), and the amount of the liability determined on completion of the assessment under section 153A and the assessment of the year relevant to the previous year in which search is initiated or requisition is made, or the amount of liability determined on completion of the assessment under Chapter XIV-B for the block period, as the case may be (including any penalty levied or interest payable in connection with such assessment) and in respect of which such person is in default or is deemed to be in default, may be recovered out of such assests:
[Provided that where the person concerned makes an application to the Assessing Officer within thirty days from the end of the month in which the asset was seized, for release of asset and the nature and source of acquisition or any such asset is explained] to the satisfaction of the Assessing Officer, the amount of any existing liability referred to in this clause may be recovered out of such asset and the remaining portion, if any, of the asset may be released, with the prior approval of the [Principal Chief Commissioner or] Chief Commissioner or [Principal Commissioner or] Commissioner, to the person from whose custody the assets were seized.
Provided further that such asset or any portion thereof as is referred to in the first proviso shall be released within a period of one hundred and twenty days from the date on which the last of the authorization for search under section 132 or for requisition under section 132A, as the case may be, was executed;"
8. The above quoted Section 132B was discussed and interpreted by a Division Bench of the Gujarat High Court in Mitaben R. Shah vs. Deputy Commissioner of Income Tax and another (2011) 331 ITR 424 (Guj). In that case, like in the case at hand, no decision was taken by the Revenue Department within 120 days from the date on which the last authorization for search under Section 132 was executed despite filing of an application within 30 days for release of seized assets. And the Revenue Department later dismissed the application for release of assets after the expiry of 120 days on numerous grounds. The Court held that when an application is made for the release of assets under first proviso to Section 132B(1)(i) of the Act explaining the nature and source of the seized assets and if no dispute was raised during the permissible time of 120 days by the Revenue Department, it had no authority to retain the seized assets in view of the mandate contained in second proviso to Section 132B(1)(i) of the Act. This decision does not seem to have been challenged by the Revenue Department before the Supreme Court. For the reasons stated in the decision, we too find ourselves in complete agreement with the view taken by the Division Bench of Gujarat High Court.
9. We accordingly allow the writ petition and direct the respondents to immediately release the seized assets of the petitioners.
JUDGE CHIEF JUSTICE skd