Bombay High Court
Kishor Tulsidas Choksi And Ors. (Also ... vs Appropriate Authority And Anr. on 5 June, 2007
Equivalent citations: (2008)215CTR(BOM)414, [2008]298ITR228(BOM)
Author: S. Radhakrishnan
Bench: S. Radhakrishnan, V.C. Daga
JUDGMENT S. Radhakrishnan, J.
1. By this petition, the petitioners are challenging the order dated February 18, 1993, passed by the appropriate authority under Section 269UD(1) of the Income-tax Act, 1961 (hereinafter referred to as "the Act"). The petitioners have also prayed for a direction to respondent No. 1 for grant of "no objection certificate" under Section 269UL(3) of the Income-tax Act, 1961. The petitioners have further prayed that the Central Government be directed to make good the loss caused to the petitioners and to pay the amount with interest. The petitioners have also prayed for an injunction restraining the respondents from proceeding further by way of taking possession of the property, in pursuance of the impugned order.
2. The brief facts of the case are that petitioner No. 4 is the wife of petitioner No. 3, petitioner No. 1 is true brother of petitioner No. 4 and petitioner No. 2 is a minor son of the brother of petitioner No. 4. Petitioners Nos. 1 and 2 (hereinafter referred to as the purchasers) had executed an agreement with petitioners Nos. 3 and 4 (hereinafter referred to as the vendors) for a consideration of Rs. 14,00,000, out of which Rs. 5,15,000 was paid on September 27, 1986. As the transaction was of prior to October 1, 1986, it had required "no objection certificate" from the competent authority under Chapter XX-A of the Income-tax Act, 1961, therefore, on September 29, 1986, the petitioners had filed a declaration in Form No. 37EE on September 29, 1986. As an abundant precaution, the petitioners had also filed a declaration in Form No. 37-I. On November 12, 1986, the petitioners had received a letter from respondent No. 1 calling for details of the said flat, and, accordingly, the petitioners had furnished the same. Thereafter, on December 19, 1986, the order of purchase under Section 269UD(1) of the Income-tax Act, 1961 came to be passed.
3. Aggrieved thereby, the petitioners had filed a Writ Petition No. 3548 of 1986, wherein this Court had set aside the order passed by the respondents under Section 269UD(1) of the Income-tax Act. On December 30, 1992, respondent No. 1 had issued a show-cause notice along with reasons recorded for passing an order dated December 19, 1986.
4. It is the case of the petitioners that the valuation reports dated November 20, 1986, and December 8, 1986, and note of the I.A.C. dated November 20, 1986, and December 10, 1986, and the material/information regarding the four transactions relied on by the appropriate authority were not furnished, though demanded by the petitioners. On January 14, 1993, the petitioners had filed their written submissions, and on January 15, 1993, the petitioners had made their oral submissions before the appropriate authority and had requested the appropriate authority to furnish the material relied on by the said appropriate authority including valuation reports and to give fair opportunity for reply in spite of that the appropriate authority did not furnish the material and reports. Thereafter, on February 22, 1993, the petitioners had received an order of the appropriate authority under Section 269UD(1) of the Income-tax Act dated February 18, 1993, whereby the purchase of the said property was directed. Aggrieved thereby, the petitioners have filed the present petition.
5. Learned Counsel Mr. Bhujale appearing on behalf of the petitioners contended that the impugned order passed by the appropriate authority is patently unjust, illegal and invalid, as the agreement entered into between the parties are the close relatives and the said agreement was executed on September 14, 1986, on payment of Rs. 5,15,000 as a part payment before October 1, 1986, and as the transaction entered into between the close relatives, Chapter XX-A of the Act is applicable and, accordingly, they had complied with the provisions of Chapter XX-A of the Act.
6. It appears that petitioner No. 1 had purchased the said flat from his sister with the intention to settle in Mumbai after his retirement, close to his sister and daughters.
7. Learned Counsel for the petitioners, Mr. Bhujale has vehemently submitted that the appropriate authority had not proved the understatement of consideration or any attempt to evade tax. Learned Counsel for the petitioners has, therefore, strongly contended that such presumption of understatement of consideration and attempt to evade tax and in the case of bona fide transaction between the close relatives cannot be held to be valid and, accordingly, cannot be a valid basis for compulsory purchase of property under Chapter XX-C of the Act.
8. It is the further case of the petitioners that the market value of the subject property was not determined and only an observation was being made that the apparent consideration was low. Learned Counsel for the petitioners has submitted that it was not sufficient to prove the understatement or that the difference was more than 15 per cent. and there was no valid basis for presumption of attempt to evade tax.
9. It is further submitted by Mr. Bhujale, learned Counsel for the petitioners that the comparable transactions in the same building and other comparable transactions proving thereby that there was no understatement of consideration, relied upon by the petitioners, were not considered at all. Learned Counsel for the petitioners also submitted that in spite of request being made for supply of valuation report, note of the Deputy Commissioner of Income-tax, i.e., the appropriate authority and other material information have not been furnished and no fair opportunity of hearing was given. Hence, there is no positive and valid finding regarding attempt to evade tax. Learned Counsel for the petitioners further contended that the transaction entered into between the close relatives, i.e., brother and sister and out of love and affection and it was executed on September 14, 1986, and Rs. 2,15,000 was paid before the date of the agreement and by September, 1986, the total amount of Rs. 5,15,000 has been paid which itself shows that the transaction was complete before October 1, 1986. Therefore, it is contended that Chapter XX-A is applicable in the instant case, and accordingly, the petitioners had complied with the provisions of Chapter XX-A of the Act and even the competent authority had not acquired the property, on this ground also the impugned order dated February 18, 1993, is illegal and invalid. It is the further contention of the petitioners that though the transaction was between the close relatives, the exemption has been denied on the ground that the agreement does not indicate that the transaction entered into is an outcome of natural love and affection.
10. It is the contention of the petitioners that as the transaction entered into between the close relatives and the consideration amount was fixed before the execution of the agreement and all the sale transaction had been completed by July, 1987, and all payments have been made out of foreign exchange remittances and there was no other consideration agreed upon or paid for transfer of the said flat, there was no understatement of consideration. It is the case of the petitioners that the competent authority, on being satisfied with the explanation that there was no understatement of consideration, the competent authority did not acquire the property.
11. It is vehemently submitted by learned Counsel, Mr. Bhujale for the petitioners that the appropriate authority has not brought any evidence to show the understatement of consideration or any attempt to evade tax so as to assume the jurisdiction for passing a valid order of purchase. It is the further case of the petitioners that the market value of the subject property was not determined.
12. It is further submitted by learned Counsel for the petitioners that the comparable transactions in the same building and other comparable transactions proving thereby that there was no understatement of consideration, relied upon by the petitioners, were not considered at all. According to learned Counsel for the petitioners, the instances referred to in the notice issued by the appropriate authority were not comparable with the subject property, and hence the order of purchase is not valid. Learned Counsel for the petitioners has contended that the relevant material being the valuation report, note of the Deputy Commissioner of Income-tax and material/information regarding the transactions relied on by the appropriate authority were not furnished, hence clearly violative of the principles of natural justice.
13. Mr. Bhujale, learned Counsel for the petitioners, also pointed out the "pre-determined mind" of the respondents from their show-cause notice dated December 30, 1992, especially paragraph 3 of its annexure, which reads as under:
We are, therefore, satisfied that this is a fit case for exercising the pre-emptive right of purchase by the Central Government under Section 269UD(1) of Chapter XX-C of the Income-tax Act, 1961. An order under Section 269UD(1) is, therefore, passed accordingly.
14. Lastly, learned Counsel for the petitioners has submitted that the impugned order dated February 18, 1993, is invalid and void ab initio, as there was no positive finding that there was an attempt to evade tax, and accordingly, the impugned order is liable to be quashed and set aside.
15. In reply to the contentions of the petitioners, learned Counsel Mr. Ashokan for the respondents contended that at the relevant time it was not the practice to give personal hearing before passing such orders and the statute did not expressly provide for such a personal hearing before an order is passed. Learned Counsel for the respondents further submitted that in the impugned order dated February 18, 1993, the appropriate authority had concluded that the apparent consideration disclosed in the sale agreement dated September 14, 1986, was very low as compared to the fair market value of the subject property at the relevant time, and the difference between the fair market value and the declared value in the sale agreement was more than 15 per cent. as evidenced from the comparable sale instances. According to learned Counsel for the respondents, the appropriate authority had passed the impugned order in exercise of his powers under Section 269UD(1) of the Income-tax Act. It is the contention of the respondents that before passing the order under Section 269UD(1), the appropriate authority had given all the opportunities to the parties to show cause the reasons and thereby the principles of natural justice were complied with. Learned Counsel for the respondents also contended that the market value of the subject property need not be exactly determined for the purpose of arriving at a conclusion that the sale value is understated. It is also contended by learned Counsel for the respondents that the present petition filed by the petitioners is totally misconceived and it does not disclose any cause of action, hence, the present petition is liable to be dismissed. However, Mr. Ashokan could not controvert paragraph 3 quoted hereinabove in the show-cause notice. Mr. Ashokan also could not dispute that the relevant material relied upon by the respondents were not furnished to the petitioners, though demanded by them.
We have perused the judgment of this Court in the case of Mrs. Nirmal Laxminarayan Grover v. Appropriate Authority (Income-tax Department) (Nagpur Bench), wherein this Court had dealt with the issue of purchase of immovable property by the Central Government, notice under Section 269UD of the Income-tax Act, etc. In the aforesaid judgment, this Court had categorically held that the order of the appropriate authority had passed pursuant to such a defective show-cause notice was illegal and vitiated for not being in consonance with the basic principles of natural justice. The appropriate authority had not proved by clear and cogent material that the land in question was significantly undervalued and, hence, the court held that the order of compulsory purchase was liable to be quashed. The court observed that it was necessary for the appropriate authority to refer to the details in the show-cause notice so that the transferor and/or transferee would have real and proper opportunity to meet the case of the Department. The court further observed that it was necessary to see that issuing a show-cause notice is not merely an empty formality. The conclusions of the authority at the stage of giving a show-cause notice are always prima facie or tentative conclusions and if it is not so, its ultimate order would suffer from its bias, i.e., pre-determined mind.
16. In the above, we are fully satisfied that the impugned order was passed with a "pre-determined mind" and the order was also clearly violative of the principles of natural justice, as the relevant materials relied upon by the respondents were never furnished to the petitioners, though demanded.
17. The judgment in the aforesaid case is squarely applicable in the present case. Under these facts and circumstances of the case and in view of the abovereferred judgment of this Court, the impugned order is liable to be quashed and set aside. Accordingly, the impugned order dated February 18, 1993, is quashed and set aside, and the petition is allowed, and rule is made absolute in terms of prayer Clauses (a) and (b)(i) with costs.