Calcutta High Court
Commissioner Of Income Tax vs J. P. Goel (Huf) on 14 August, 2000
Equivalent citations: [2000]113TAXMAN229(CAL)
JUDGMENT Meena, J.
On an application under section 256(2) of the Income Tax Act, 1961 (hereinafter referred to as 'the Act') this court has directed the Tribunal to refer the following questions for the opinion of this court. Question referred at the instance of the revenue reads as Under:
"Whether, on the facts and in the circumstances of the case, the Trihunal was justified in law in setting aside the order of the Commissioner of Income-tax under section 263 of the Income Tax Act, 1961 and restoring the original assessment order ?"
2. The questions referred at the instance of the assessee reads as under:
"1. Whether, on the facts and in the circumstances of the case and in view of the order dated 29-8-1994 passed by the learned Commissioner, the Tribunal was justified in holding that the principles of promissory estoppel was not applicable to the said order and as such the same was not binding on the Commissioner who sub-sequently passed order under section 263 of the Income Tax Act, 1961?
2. Whether, on the facts and in the circumstances of the case, the order passed under section 263 of the Income Tax Act, 1961 cancelling the assessment with a direction to make a fresh assessment by holding the .said assessment to be erroneous in so far it was prejudicial to the interest of the revenue was legal and valid as the said assessment was completed under the order of the earlier Commissioner of Income-tax himself ?
3. Whether, on the facts and in the circumstances of the case, it was legal and valid for the learned Commissioner under section 263 of the Act to hold the earlier order of the Commissioner as illegal and without jurisdiction on the basis of which the assessment in question was completed and the said assessment to be erroneous and prejudicial to the interest of the revenue ?"
3. On a scrutiny of the assessment for the assessment year 1981-82, the Commissioner was of the view that the assessment order for the assessment 1981-82 is erroneous and prejudicial to the interest of the revenue. Therefore, the issued the show-cause notice to the assessee under section 263 of the Act. On receipt of reply to that show-cause notice, the Commissioner has considered the reply and in his opinion the assessment order of the Income Tax Officer Under section 143(3) of the Act for the assessment year 1981-82 is erroneous and prejudicial to the interest of the revenue. He concealed that order with the direction to make a fresh assessment order in the light of the discussion made in his order, that is, order of' the Commissioner. That order has been challenged by the assessee before the Tribunal, after considering the various submissions of both the sides, the Tribunal has restored the order of the Income Tax Officer.
4. In appeal before us the learned counsel for the revenue, Mr. Mallick submits that the Tribunal has not properly appreciated the facts and when no inquiry was made by the Income Tax Officer, the Commissioner has rightly set aside the assessment order for the assessment year 1981-82. Not only that, the assessee has also changed his stands, which he has taken at the time of raid, on cash of Rs. 5,09,000 found at the time of raid.
5. The learned counsel for the assessee, Mr. Khaitan submits that the material found at the time of raid has been properly explained and the Tribunal has considered all the items in details with supporting evidences and then only came to the conclusion that there is nothing wrong in the order of the Income Tax Officer. He has thoroughly investigated the case and he has also complied the direction of the then Commissioner for investigation and in compliance of his direction the assessment was made. So far cash of Rs. 5,09,000 is concerned there was sonic misunderstanding. The cash was for payment to one Bishan Dayal Goel and from where the cash was received its source has been explained, the creditors have been examined and they have confirmed the loan to Goel Industries, wherein the assessee HUF is one of the partner.
6. The assessee filed its return of income for the assessment year under appeal disclosing a total income of Rs. 42,170. This was, however, revised by return filed on 2-3-1984 to Rs. 42,160. The return was further revised and income disclosed was Rs. 1,20,400. Income asset at Rs. 1,21,550.
7. On scrutiny of the assessment proceedings for the assessment year 1981-82 in the case of this assessee, the Commissioner noticed that there was a search under section 132 of the Act at the premises of the assessee and during search, the search party seized cash of Rs. 5,09,000. Primary gold of Rs. 1,23,178, silver bars Rs. 23,976, six pieces guinces worth of Rs. 6,500 jewellery and ornaments valued at Rs. 82,736. According to the Commissioner, the assessing officer has not properly verified the facts, therefore, the order of the Income Tax Officer was erroneous and prejudicial to the interest of the revenue.
8. Before the Tribunal, the argument put forth was that when the assessment under section 143(3) was made as per directions of the Commissioner which was given in letter dated 29-8-1984, the successor Commissioner cannot question that assessment under section 263. The counsel for the assessee also advanced the argument before the Tribunal that doctrine of promissory estoppel should be invoked. Argument was also advanced that in view of the provisions of the section 119(3) of the Act when the assessing officer has made the assessment as per instructions of the Commissioner in writing, the order cannot be said erroneous. Both the arguments were negatived by the Tribunal and the Tribunal has taken the view that in spite of the direction of the Commissioner, if the assessment made under section 143(3) that can be revised under section 263 by the successor of the then Commissioner.
9. On merits the Tribunal has considered elaborately all the arguments and details explaining the assets seized during search. The Tribunal noticed that the Commissioner has considered the cash found during the course of search and also referred the decisions of the Income Tax Officer on primary gold but has not made any comment on guinees and silver bars. The Tribunal, therefore, took the view that the Commissioner did not want to say that the assessment order was erroneous on account of these two items. The Tribunal also noticed that the inclusion of amount in the bank account of some other persons has not been referred in the show-cause notice issued on 20-5-1985 and 1-7-1986. Therefore, there was no opportunity to the asscssee to explain about the amount in the bank accounts of some other persons, regarding silver bars and guinces, reply, was filed.
10. In the reply to show-cause notice under section 263 it is explained that silver bars are assessed by the assessing officer in the hands of the wife of Shri Karta of the assessee-HUF for the assessment years 1981-82, though the assessee claimed before the assessing officer that the source of the silver bars or guinees has been explained. That was not accepted by the assessing officer and the value of these silver bars treated the income of the assessee's wife and assessed in the hands of the assessee's wife.
11. The amount in the accounts of bank were not standing in the name of the assessee but were in the name of some other persons. The case of the Commissioner that these are the benami accounts of the assessee. The Tribunal found that when no material was brought on record how it can be said that these are the benami accounts of the assessee. Therefore, the Tribunal found that on that account it cannot be said that the assessment for the year 1981-82, under section 143(3) was erroneous.
12. In the last the Tribunal has considered the two big items that are in cash of Rs. 5,09,000 found at the time of search and primary gold weighing 784.500 grams valued at Rs. 1,23,178.
13. The assessee has submitted before the Tribunal that though before passing an order under section 132(5), the assessee had explained the source of this amount but it was not accepted, again in appeal before the Commissioner under section 132(11) the details of the cash and primary gold was explained but that was also not accepted.
14. In the regular assessment under section 143(3) the required details furnished and source of the cash of Rs. 5,07,220 was explained that has been given at pages 61-62 of the paper book in an order of the Tribunal. The Tribunal also found that this amount was for payment to Bishan Daval Goel a proprietor of firm Steel Trading Co. for supply of the steel.
15. The Tribunal has considered all these details and materials on record produced before it regarding the cash of Rs. 5,07,220 and primary gold worth of Rs. 1,23,178 and finally held that the conclusion on the basis of the material on record, it cannot be said that the order of the Income Tax Officer was erroneous nor prejudicial to the interest of the revenue. The relevant portion of the order of the Tribunal reads as under:
"The explanation for possession of the primary gold was that the karta of the assessee had got his wife's jewellery given at the time of marriage, melted at Delhi through his father-in-law and had kept the primary, gold thus obtained with him for the purpose of making new jewellery at Calcutta. In the summary order passed under section 132(5) these explanations were not accepted. An appeal was filed under section 132(11) to the Commissioner. In the appeal proceedings also the assessee furnished a detailed explanation both for the cash and primary gold. It was explained before the Commissioner in proceedings under section 132(11) that the cash was drawn from M /s. Goel Industries, a firm in which the assessee-HUF was a partner, on 5-9-1980 for payment to Bishan Dayal Goel of M/s. Steel Trading Company for supply. The amount was received by M/s. Goel Industries from various persons as stated earlier (page 77 of the paper book). In support of these receipts, cash book extracts of M/s. Goel Industries for the period 14-8-1980 to 14-11-1980 were also filed. Letters of confirmations from the persons who gave the monies were also furnished. These are to be found at pages 154 to 158 of the paper book. Statements were taken from the employees/partners/proprietors of the concerns which gave monies to M/s. Goel Industries. Their statements are found at pages 144 to 152 of the paperbook. All the persons have affirmed having given monies to M/s. Goel Industries. These statements were taken in the months of February and Deccmber, 1983, earlier to the issue of the instruction by the Commissioner on 29-4-1984. The order-sheet entries in the case of M/s, Goel Industries, a certified copy of which was filed before us as part of the paper book at pages 140 to 143, for the assessment year 1981-82, clearly show the detailed enquiry undertaken by the Income Tax Officer to ascertain the truth of the assessee's version regarding the receipt of monies by the firm M/s. Goel Industries from various persons for paying Steel Trading Corporation. At the time the statements from these persons were taken, the assessee had not approached the Commissioner and the latter was nowhere in the picture. Regarding the primary gold the assessee's version was considered by the assessing officer in the proceedings under section 132(5) as well as by the Commissioner in appeal under section 132(11). Both of them did not accept the assessee's explanation for the acquisition of the primary gold. Even the Commissioner who issued instructions vide letter dated 29-8-1984 did not accept the assessee's explanation, but held that the assessee is assessable in receipt of the same. He, however, directed that the entire value of Rs. 1,23,178 be spread over and assessed in two assessment years 1980-81 and 1981-82. Though this part of his instructions is seemingly in favour of the assessee, in fact it is seen from the returns for the assessment years 1980-81 and 1981-82 (pages 30 and 31 of the paper book) that in respect of both the years the income declared was more than Rs. 1 lakh, and it may not really matter whether the entire primary gold is assessed in one year or more than one year. At any rate, the assessing officer by spreading the value of the primary gold over two assessment years for the purpose of assessment cannot be said to have committed an error, nor can he be stated to have acted to the prejudice of the revenue. It is not as if the value of the primary gold has not been brought to tax in the assessee's hands at all. Reverting to the cash seized by the department, the way, in which the case has proceeded from the date of search. As narrated above with reference to the relevant portions of the paper book clearly shows that a detailed enquiry had been held by the assessing officer of his own accord, even before the assessee moved a petition to the Commissioner on 20-4-1984. It may be that another assessing officer might have come to a different conclusion regarding the genuineness of the amounts stated to have been received by M/s. Goel Industries from various persons or regarding the year of the assessability of the primary gold in the hands of the assessee. But that is far different from saying that the assessing officer had not hold any enquiry before completing the assessment in the manner in which he did. The Successor Commissioner, in the order under section 263 has himself held that notwithstanding the instructions issued by the predecessor, Commissioner, the assessment order is one passed by the assessing officer only for which he alone should take responsibility. In fact we find from the extracts of the order sheet in the case or M/s. Goel industries for the assessment year 1981-82 that even after the predecessor Commissioner issued instructions on 29-8-1984 the assessing officer had carried out detailed enquiries and verification or the assessee's contentions and this is borne out by the entries made therein on 29-10-1984, 12-11-1984, 12-12-1984, 4-2-1985, 11-2-1985. 20-2-1985, 22-2-1985, 25-2-1985 and 28-2-1985. A perusal of these entries further shows that the assessing officer continued the scrutiny of the seized books of account even after the issue of instructions by the Commissioner on 29-8-1984. It cannot, therefore, be stated that the assessing officer had blindly followed the instructions of the Commissioner vide letter dated 29-8-1984. Even ignoring, as held by the Commissioner in his order under section 263, the instructions issued by the predecessor Commissioner on 29-8-1984 we are still left with the impression that the criticism that the assessment has been completed without enquiry or verification is unjustified and if we may say so, with respect, uncharitable. The material produced before us does nut bear out the criticism and is positively against such a conclusion".
16. It is true that the explanation of the assessee was not accepted before passing orders under section 132(5) and the order under section 132(11), but that clues not bar the assessee to produce the relevant material before the assessing offficer in a regular assessment under section 143(3). When these details are furnished, the enquiries were made in detail as referred by the Tribunal referring various pages of the paper book submitted before the Tribunal and ultimately the Tribunal came to the conclusion that the order of the Income Tax Officer was not erroneous. Detailed enquiry was made not only by the assessing officer on his own but detailed enquiry was made also as per direction of the then Commissioner vide his letter dated 29-8-1984 addressed to the assessing officer.
17. Whether the proper inquiry was made by the assessing officer, whether the assessee has explained the income found on the basis of seized material is a basic question of fact and if a possible view has been taken for finding of the facts, though the other view is possible, it cannot be said the finding of the Tribunal is perverse. In our opinion, the Tribunal has not taken the impossible view on finding of facts, on the material available, that the assessee has explained the income based on the seized material and there was a detailed inquiry by the assessing officer before completing the assessment for the assessment year 1981-82.
18. Considering these facts we answer the question referred, at the instance of the revenue, in affirmative, that is, in favour of the assessee and against the revenue.
19. The learned counsel for the assessee submits in case the question referred at the instance of the revenue answered in affirmative. The questions referred at the instance of the assessee need not be answered as we have answered the question referred at the instance of the revenue in affirmative that is in favour of the assessee and against the revenue. We declined to answer the questions referred at the instance of the assessee.
20. The reference application is disposed of as aforesaid.