Income Tax Appellate Tribunal - Delhi
Saurashtra Color Tones Pvt. Ltd., Delhi vs Ito, Ward- 22(4), Delhi on 22 January, 2020
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCHES "SMC": DELHI
BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER
ITA.No.6276/Del./2018
Assessment Year 2011-2012
M/s. Saurashtra Color The Income Tax Officer,
Tones Pvt. Ltd., H-1,
DSIDC, Rohtak Road, vs., Ward - 22 (4),
Nangloi, Delhi.
PAN AAGCS2343P Delhi.
(Appellant) (Respondent)
For Assessee : Shri R.S. Singhvi, C.A.
For Revenue : Shri Pradeep Singh Gautam, Sr. D.R.
Date of Hearing : 16.01.2020
Date of Pronouncement : 22.01.2020
ORDER
This appeal by Assessee has been directed
against the Order of the Ld. CIT(A)-31, New Delhi, Dated
31.08.2018, for the A.Y. 2011-2012.
2. Briefly the facts of the case are that the assessee-
company was incorporated on 11.05.2001 under the
Company Act, 1956. The business of the assessee is
manufacturing of printed duplex and corrugated boxes The
assessee-company filed its return of income on
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ITA.No.6276/Del./2018 M/s. Saurashtra
Color Tones Pvt. Ltd., Delhi.
28.09.2011 for the assessment year 2011-12 under
appeal declaring income at Rs.5,90,260/- Thereafter the
return was processed under section 143(l) of the I.T. Act,
1961. Subsequent to the processing of the return of
income under section 143(1) on 20.01.2012, an information
was received from the office of the Director of Income-tax
(Investigation-II), New Dated 12.03.2013 mentioning
therein that a search operation was carried out in the case
of Shri Surendra Kumar Jain group of eases whereby after
intensive and extensive enquiry and examination of
document seized during course of search it has been noticed
that the said group is involved in providing accommodation
entries to the persons which were named in the report. The
assessee-company also figured in the list. The A.O. on the
basis of material available on record and reasons
recorded for reopening of the assessment, issued notice
to the assessee under section 148 of the I.T. Act, 1961. The
A.O. noted in the assessment order that perusal of the
return of income filed shows that assessee has received
share capital of Rs.50,000/- and premium of
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ITA.No.6276/Del./2018 M/s. Saurashtra
Color Tones Pvt. Ltd., Delhi.
Rs.24,50,000/- during the assessment year under appeal.
As per the information provided by Investigation Wing, the
assessee-company has obtained accommodation entries
amounting to Rs.25 lakhs as tabulated in the assessment
order. Copy of the relevant documents seized from Jain
Brothers is also enclosed as Annexure-B to the assessment
order. It shows that on 20.05.2010 assessee-company
received Rs.25 lakhs from M/s. Blue Bell Finance Ltd.,
through Axis Bank through intermediary Shri Vijay Kumar
Gupta through cheque. A.O. also noted that on the basis of
the said seized documents from Jain Brothers, it has been
noticed that Jain Brothers has received Rs.1.20 crores in
cash from intermediary Shri Vijay Kumar Gupta in lieu of
accommodation entry to the assessee and other
beneficiaries. This cash has been received during the same
period when accommodation entries has been given to the
assessee. Copy of the seized documents is available as
Annexure-D to the assessment order which is also
reproduced at page-3 of the assessment order. The A.O,
thereafter, noted the modus operandi of Jain Brothers and
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ITA.No.6276/Del./2018 M/s. Saurashtra
Color Tones Pvt. Ltd., Delhi.
other evidence on record. The order of the Ld. CIT(A) in the
case of Shri S.K. Jain is also reproduced. Show cause notice
was issued to the assessee before making the addition. The
assessee filed detailed reply before the A.O. However, the
A.O. did not accept the contention of assessee and noted
that the evidence filed by assessee are self-serving
documents because they do not stand on the test of
truthfulness and genuineness in view of overwhelming
evidence seized from Jain Brothers clearly establishing that
transaction in question is not genuine. The A.O. referred to
certain decisions in the assessment order and referred to
some statements recorded and made the addition of Rs.25
lakhs on account of unexplained income under section 68 of
the I.T. Act based on incriminating evidence on record. The
A.O. also made addition of Rs.45,000/- on account of
commission paid. The A.O. accordingly passed the
assessment order under section 143(3) r.w.s. 147 of the I.T.
Act, 1961.
3. The assessee challenged the reopening of the
assessment as well as both the additions on merit before the
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ITA.No.6276/Del./2018 M/s. Saurashtra
Color Tones Pvt. Ltd., Delhi.
Ld. CIT(A) and approval granted under section 151 of the
I.T. Act, 1961. The detailed written submissions of the
assessee is reproduced in the impugned order. However, the
Ld. CIT(A) did not accept the contention of assessee and
dismissed the appeal of assessee.
4. I have heard the Learned Representative of both
the parties and perused the material available on record.
5. The assessee has filed an application for
admission of following additional grounds :
(i) "That on facts and circumstances of the case, the
Ld. CIT(A) was not justified in upholding the
validity of notice u/s 148 in total disregard to the
fact that reassessment proceedings u/s 148 were
based on material found during search from third
party and in the view of non-obstante clause in
section 153C, the same is invalid and wholly
without jurisdiction.
(ii) That proceedings in respect of material seized from
third party ought to have been framed u/s 153C
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ITA.No.6276/Del./2018 M/s. Saurashtra
Color Tones Pvt. Ltd., Delhi.
and in absence of compliance of jurisdictional
requirements of section 153C, the assessment
order u/s 147 is illegal and void-ab-initio."
5.1. Learned Counsel for the Assessee submitted that
the only issue in dispute in this appeal is addition based on
material found from third party as a result of search under
section 132(1) of the I.T. Act, 1961. This fact is as evident
from the reasons recorded by the A.O. However, as a matter
of an inadvertent omission, the legal ground relating to
issue of jurisdiction and regarding validity of assessment
proceedings under section 147/143(3) being based on
material found during the course of search under section
132 from third party was not taken. He has, therefore,
submitted that since it is a legal ground and based on facts
already available on record and no new fact or evidence
shall have to be considered, therefore, the same may be
admitted in the interest of justice. He has relied upon
Judgment of Hon'ble Supreme Court in the case of National
Thermal Power Co. Ltd., vs., CIT [1998] 229 ITR 383 (SC).
7
ITA.No.6276/Del./2018 M/s. Saurashtra
Color Tones Pvt. Ltd., Delhi.
6. After considering the rival submissions, I am of
the view that since it is a legal issue and arise out of the
Orders of the authorities below and no new facts or material
shall have to be considered and it goes to the root of the
matter and validity of the assessment order in the matter,
therefore, same is admitted for disposal of the appeal.
7. Learned Counsel for the Assessee referred to PB-
44, which is copy of the reasons recorded for reopening of
the assessment. PB-48 is reply of the assessee before A.O.
in which it was explained that Shri S.K. Jain is not Director
/Signatory in the Investor Company. Copy of the allotment
of shares filed with the Registrar of Companies for allotment
of share was also filed. It was, therefore, submitted that
there was no willful concealment on the part of the
assessee-company and all the details are provided on
record. He has submitted that Jain Group has no
connection with the Investor Company. Therefore, reasons
recorded are incorrect. PB-82 is information under section
133(6) filed by the Investor Company to the A.O. confirming
the transaction with the assessee-company supported by
8
ITA.No.6276/Del./2018 M/s. Saurashtra
Color Tones Pvt. Ltd., Delhi.
bank statements/balance-sheet and acknowledgment of the
return. PB-84 is copy of the income tax return of Investor.
PB-93 is balance-sheet of the Investor Company M/s. Blue
Bell Finance Ltd., the source of the funds available with this
Company are Rs.1002,458,670.00. PB-96 shows name of
assessee has been mentioned in Schedule-III under the
Head "Investments" in the Company. PB-102 is the bank
statement of Investor Company showing Rs.25 lakhs have
been invested through banking channel and that there is no
cash deposit in their account. PB-104 is another reply by
the Investor Company under section 133(6) to the A.O.
submitting the required documents. PB-105 is ledger
account of the assessee-company in books of the Investor
Company confirming the transaction. He has submitted that
Ld. D.R. in his reply has admitted that the statements
recorded at the back of the assessee-company were not
provided to assessee-company and that no right of cross-
examination have been allowed. He has submitted that in
the case of Investor M/s. Blue Bell Finance Ltd., similar
matter have been decided by ITAT, Delhi A-Bench in the
9
ITA.No.6276/Del./2018 M/s. Saurashtra
Color Tones Pvt. Ltd., Delhi.
case of ITO vs., L.R. Finvest Pvt. Ltd., ITA.No.4551/Del./
2015, Dated 30.11.2018, in which Departmental appeal
have been dismissed, in which the Ld. CIT(A) has deleted
the similar addition. PB-149 is another reply before Ld.
CIT(A) in which also assessee-company explained that the
Investor Company has no relation with any entry provider,
which fact have not been disputed. The report of
Investigation Wing is not provided to the assessee-company.
The authorities below have not doubted the documentary
evidences produced by the assessee-company. He has
submitted that since the entire re-assessment proceedings
have been initiated on the basis of documents found during
the course of search in the case of Jain Group, therefore, as
a consequential to the search, A.O. could only assume
jurisdiction under section 153C of the I.T. Act, 1961. In
support of the contention, he has relied upon Order of ITAT,
Delhi A-Bench, New Delhi in the case of Shri Meer Hassan
& Shri Ali Hassan, Dehradun in ITA.Nos.1571 & 1573/Del./
2015 Dated 28.02.2019, in which, in similar circumstances,
it was held that "reopening of the assessment is invalid as
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ITA.No.6276/Del./2018 M/s. Saurashtra
Color Tones Pvt. Ltd., Delhi.
A.O. shall have to proceed under section 153C only". Learned
Counsel for the Assessee submitted that A.O. without
applying his mind has reopened the assessment. He has
relied upon several decisions in his written submissions and
also submitted that addition on merits is also unjustified.
He has submitted that additional ground of appeal of
assessee may be allowed and all additions may be deleted.
8. On the other hand, Ld. D.R. relied upon the
Orders of the authorities below and submitted that in the
last page of the assessment order's finding, it is mentioned
that "all the Annexures-A, B, C and D which are part of the
assessment record". Annexure-B and D have been referred
to by the A.O. in the assessment order which clearly reveal
that assessee-company has received accommodation
entries, which were found during the course of search in the
case of Shri S.K. Jain and Shri Virender Kumar Jain. The
Ld. D.R. also referred to other seized documents filed as
Annexures with the assessment order in support of the
contention. The Ld. D.R. submitted that there is modus
operandi to have cash for providing accommodation entry.
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ITA.No.6276/Del./2018 M/s. Saurashtra
Color Tones Pvt. Ltd., Delhi.
He has submitted that additional ground is liable to be
dismissed because the issue is covered in the case of
Mannat Hospitality P Limited vs., ITO Dated 07.06.2019
passed by ITAT, Delhi E-Bench, Delhi and the gist of the
same is reproduced in the submissions of the Ld. D.R. The
Ld. D.R. also submitted that the issue of cross examination
is not relevant as Department has not relied upon statement
of Shri S.K. Jain and Shri V.K. Jain while framing the
assessment. The Ld. D.R. on merits relied upon several
decisions in his submissions. The Ld. D.R, therefore,
submitted that appeal of assessee has no merit and the
same may be dismissed.
9. I have considered the rival submissions and
perused the material on record. The ITAT, Delhi A-Bench in
the case of Shri Meer Hassan & Shri Ali Hassan, Dehradun
(supra), in paras 16 to 21 held as under:
"16. Bare perusal of the provisions contained u/s 153C
which is a non-obstante provision shows that when the
assessment order shows that the assessment
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ITA.No.6276/Del./2018 M/s. Saurashtra
Color Tones Pvt. Ltd., Delhi.
proceedings were to be initiated on the basis of
incriminating material found in search of a third party,
as in the present case, the provisions contained u/s
153C are applicable which specifically excludes
application of sections 147 & 148 of the Act.
17. In the instant case, undisputedly, originally
assessment proceedings were initiated against the
present assessees u/s 153C read with section 153A of
the Act which was completed vide order dated
30.12.2011 but the same were annulled by ld. CIT (A)
vide order dated 28.08.2012 on the ground that proper
course in this case was to initiate proceedings u/s 147
of the Act and make assessment accordingly. The said
assessment u/s 153C read with section 153A was
completed on the basis of some seized
material/document LP-103 A-1 pages 30, which is a
memorandum of understanding alleged to have been
entered into between the assessees and M/s. R.B.
Enterprises.
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ITA.No.6276/Del./2018 M/s. Saurashtra
Color Tones Pvt. Ltd., Delhi.
18. So, we are of the considered view that when
provisions contained u/s 153C are applicable in this
case to initiate assessment proceedings on the basis of
seized material seized in case of some third party,
notice issued u/s 148 of the Act and subsequent
assessment framed u/s 147 of the Act is void ab initio
and as such, assessment framed u/s 147/143(3) of the
Act is liable to be quashed.
19. Identical issue has been decided by the coordinate
Bench of the Tribunal in case cited as Rajat Shubra
Chatterji vs. ACIT - ITA No.2430/Del/2015 order dated
20.05.2016 by returning following findings :-
"7. On having gone through the decisions cited
above especially the decision of Amritsar Bench in
the case of ITO vs. Arun Kumar Kapoor (supra), we
find that in that case as in the present case before
us, reassessment was initiated on the basis of
incriminating material found in search of third
party and the validity of the same was challenged
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ITA.No.6276/Del./2018 M/s. Saurashtra
Color Tones Pvt. Ltd., Delhi.
by the assessee before the Learned CIT(Appeals)
and the Learned CIT(Appeals) vitiated the
proceedings. The same was questioned by the
Revenue before the ITAT and the ITAT after
discussing the cases of the parties and the
relevant provisions in details has come to the
conclusion that in the above situation, provisions of
sec. 153C were applicable which excludes the
application of sections 147 and 148 of the Act. The
ITAT held the notice issued under sec. 148 and
proceedings under sec. 147 as illegal and void ab
initio. It was held that Assessing Officer having not
followed procedure under sec. 153C, reassessment
order was rightly quashed by the Learned
CIT(Appeals). In the present case before us, it is an
admitted fact, as also evident from the reasons
recorded and the assessment order that the
initiation of reopening proceedings was made by
the Assessing Officer on the basis of information
received from the Directorate of Income-tax (Inv.) on
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ITA.No.6276/Del./2018 M/s. Saurashtra
Color Tones Pvt. Ltd., Delhi.
the basis of search & seizure operation conducted
at the premises of Rock Land Group of Cases and
the documents related to the assessee found
during the course of search were made available to
the Assessing Officer of the present assessee. We
thus respectfully following the decision of Co-
ordinate Bench of the ITAT in the case of ACIT vs.
Arun Kapur - 140 TTJ 249 (Amritsar) hold that
provisions of sec. 153C of the Act were applicable
in the present case for framing the assessment, if
any, which excludes the application of sec. 147 of
the Act, hence, notice issued under sec. 148 of the
Act and assessment framed in furtherance thereto
under sec. 147 read with section 143(3) of the Act
are void ab initio. The reassessment in question is
accordingly quashed. The ground No.1 is
accordingly allowed."
20. Similarly, coordinate Bench of the Tribunal in case
cited as ITO vs. Arun Kumar Kapoor - (2011) 140 TTJ
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ITA.No.6276/Del./2018 M/s. Saurashtra
Color Tones Pvt. Ltd., Delhi.
249 has upheld the reassessment order quashed by the
ld. CIT (A) by returning following findings :-
"Reassessment - Validity-Reassessment on the
basis of incriminating material found in search of
third party-Provisions of s. 153C are applicable
which exclude the application of ss. 147 and 148 -
Hence notice issued under s. 148 and proceedings
under s. 147 are illegal and void ab initio - AO
having not followed procedure under s. 153C,
reassessment order was rightly quashed by the
CIT (A)."
21. Following the mandate of section 153C and orders
passed by the coordinate Bench of the Tribunal in cases
of Rajat Shubra Chatterji vs. ACIT and ITO vs. Arun
Kumar Kapoor (supra), we are of the considered view
that assessment framed in this case u/s 147/143 (3) of
the Act on the basis of incriminating material unearthed
in case of a third party is not sustainable, hence
ordered to be quashed without entering into the merits
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ITA.No.6276/Del./2018 M/s. Saurashtra
Color Tones Pvt. Ltd., Delhi.
of the case. So, other grounds of appeal raised by the
assessee have become infructuous. Consequently, both
the appeals filed by the assessees are allowed."
9.1. The ITAT, Delhi A-Bench recently in the case of
Shri Adarsh Agrawal, Delhi vs., ITO, Ward-61(1), New Delhi
in ITA.No.777/Del./2019 for the A.Y. 2010-2011 vide Order
Dated 14.01.2020 held as under :
"IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCHES "A": DELHI
BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER
AND
SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER
ITA.No.777/Del./2019
Assessment Year 2010-2011
The Income Tax Officer,
Shri Adarsh Agrawal, Ward-61(1), Room
N-57, Naveen Shahdra, vs., No.2007, 20th Floor, E-2
Delhi. Block, Civic Centre,
JLN Marg,
PAN AACPA1775E
New Delhi - 110002
(Appellant) (Respondent)
Shri Ashwani Kumar, C.A. Shri
Rohit Jain, Advocate,
For Assessee :
Shri Deepesh Jain, C.A. And
Shri Arpit Goel, C.A.
For Revenue : Shri Ved Prakash Mishra, Sr. DR
18
ITA.No.6276/Del./2018 M/s. Saurashtra
Color Tones Pvt. Ltd., Delhi.
Date of Hearing : 08.01.2020
Date of Pronouncement : 14.01.2020
ORDER
PER BHAVNESH SAINI, J.M.
This appeal by Assessee has been directed against the Order of the Ld. CIT(A)-27, New Delhi, Dated 20.11.2018 for the A.Y. 2010-2011.
2. Briefly the facts of the case are that in this case information has been received from Central Circle, Jammu, Dated 09.04.2014 that during the course of search under section 132 of the I.T. Act, 1961 on 07.04.2011 in the case of Shri Naresh Sabharwal of New Delhi, loan agreement was found. As per the loan agreement assessee has given cash loan of Rs.1 crore to Shri Naresh Sabharwal on 17.02.2009 @ 24% interest per annum. Both the assessee as well as Shri Naresh Sabharwal has claimed that this loan was never advanced. However, as per the agreement it was clearly mentioned that loan has been given. Both the parties have denied the transaction as the same was not accounted for in the books of account. The A.O. on that basis reopened the 19 ITA.No.6276/Del./2018 M/s. Saurashtra Color Tones Pvt. Ltd., Delhi.
assessment in the case of the assessee and questionnaire was issued seeking explanation of assessee. Assessee was directed to file return of income under section 147/148 of the I.T. Act. The assessee submitted that earlier return filed originally may be treated as return having been filed in response to notice under section 148 of the I.T. Act. The assessee at the re-assessment stage denied to have given any cash loan to Shri Naresh Sabharwal. It was explained that assessee had agreed to arrange the loan for him through the Financer which was not materialised, therefore, original agreement was scrapped. It may be possible that photocopy have been retained by the said party. The A.O, however, did not accept the contention of assessee and made addition of Rs.1 crore on account of cash loan given to Shri Naresh Sabharwal as well as made addition on account of interest of Rs.6,96,774/-.
3. The assessee challenged the reopening of the assessment as well as addition on merit before the Ld. CIT(A). The detailed written submissions of the assessee is 20 ITA.No.6276/Del./2018 M/s. Saurashtra Color Tones Pvt. Ltd., Delhi.
reproduced in the appellate order. The Ld. CIT(A), however, dismissed the appeal of assessee.
4. The assessee in the present appeal has challenged the reopening of the assessment as well as both the additions on merit.
5. We have heard the Learned Representatives of both the parties and perused the material on record.
6. Learned Counsel for the Assessee reiterated the submissions made before the authorities below and referred to PB-8 which is original return of income filed on 09.12.2010. PB-1 is notice under section 148 Dated 12.02.2015. PB-9 is letter of the A.O. extracting the reasons for notice under section 148. PB-10 is reply of the assessee denying giving any loan to Shri Naresh Sabharwal supported by the affidavit which was filed during the assessment proceedings in the case of Shri Naresh Sabharwal. PB-25 is copy of the loan agreement provided by the Department. PB-27 is assessment order in the case of Shri Naresh Sabharwal under section 153A r.w.s. 143(3) Dated 21.03.2014. PB-32 is reasons for 21 ITA.No.6276/Del./2018 M/s. Saurashtra Color Tones Pvt. Ltd., Delhi.
reopening of the assessment. Learned Counsel for the Assessee submitted that since Shri Naresh Sabharwal as well as assessee have denied giving of any cash loan and that no evidence have been found giving loan by assessee to Shri Naresh Sabharwal, therefore, reopening of the assessment is bad in law. Further the loan agreement was found during the course of search in the case of Shri Naresh Sabharwal and assessment under section 153A have been completed in his case, therefore, assessment in the case of assessee should have been made under section 153C only which is a special provision. Therefore, re-assessment in the matter is wholly unjustified, invalid and bad in law. In support of his contention, he relied upon the following decisions :
01. ITO vs., Arun Kumar Kapoor [2011] 140 TTJ 249 [Amritsar-ITAT].
Order of ITAT, Delhi D-Bench, Delhi in the case of
02. Rajat Shubra Chatterji, New Delhi vs., ACIT, Circle 37(1), New Delhi in ITA.No.2430/Del./2015 Dated 20.05.2016.
Order of ITAT, Delhi SMC-Bench, Delhi in the case
03. of Sushil Gaur & Shelly Agarwal, New Delhi vs., ITO, Ward-2(3), Ghaziabad in ITA.No.1500 & 1501/Del./2017, Dated 08.08.2017 22 ITA.No.6276/Del./2018 M/s. Saurashtra Color Tones Pvt. Ltd., Delhi.
Order of ITAT, Delhi SMC-Bench, Delhi in the case
04. of Shri Girish Chandra Sharma, Bulandshahr vs., ITO, Ward-3(1), Bulandshahr in ITA.No.987/Del./2018, Dated 30.11.2018. Order of ITAT, Mumbai SMC-Bench, Mumbai in the
05. case of M/s. Rayoman Carriers Pvt. Ltd., Mumbai vs., ACIT, Central Circle-12, Mumbai in ITA.Nos.3275 & 3276/Mum/2015, Dated 16.03.2018.
Order of ITAT, Visakhapatnam Bench,
06. Visakhapatnam in the case of G. Koteswara Rao vs., DCIT, Central Circle-1, Visakhapatnam [2015] 64 taxmann.com 159.
6.1. The Learned Counsel for the Assessee also submitted that since both the parties denied to have entered into loan transactions and there is no other corroborative evidence on record, therefore, no addition could be made. In support of this submission, he has relied on the following decisions.
Commissioner of Income Tax (Central)-1, New Delhi
01. vs., Ved Prakash Choudhary [2008] 169 Taxman 130 [Delhi] [HC] Commissioner of Income Tax, Central-II, New Delhi
02. vs., S.M. Aggarwal [2007] 293 ITR 43 [Del.] [HC].
03. ACIT vs., Kences Foundation (P.) Ltd., [2007] 289 ITR 509 [Madras] [HC].
04. Commissioner of Income Tax, Central-III vs., Suneet Verma [2007] 145 DLT 280 [DB] [Del.] [HC].
05. Commissioner of Income Tax vs., Lubtec India Ltd., [2009] 311 ITR 175 [Del.] [HC]. 23
ITA.No.6276/Del./2018 M/s. Saurashtra Color Tones Pvt. Ltd., Delhi.
Order of ITAT, Delhi C-Bench, Delhi in the case of
06. Amarjit Singh Bakshi (HUF) vs., ACIT [2003] 86 ITD 13 [Del.] [TM].
Order of ITAT, Guwahati Bench, Guwahati in the
07. case of M/s. Fantastic Buildcon Pvt. Ltd., Guwahati vs., ITO, Ward-2(1), Guwahati in ITA.No.104/Gau/2011 & SP.No.09/Gau/2011, Dated 07.02.2012.
08. Order of ITAT, Mumbai D-Bench-T.M. Mumbai in the case of S.P. Goyal vs., DCIT [2002] 82 ITD 85 [Mum.].
09. Judgment of Hon'ble Supreme Court in the case of Commissioner of Income Tax vs., Smt. P.K. Noorjahan [1999] 237 ITR 570 [SC].
7. On the other hand, Ld. D.R. relied upon the Orders of the authorities below and submitted that re-assessment proceedings have been rightly initiated based on the agreement found during the course of search in the case of Shri Naresh Sabharwal.
8. We have considered the rival submissions. It is well settled Law that validity of the re-assessment proceedings are to be determined with reference to the reasons recorded for reopening of the re-assessment. Learned Counsel for the Assessee filed copy of the reasons recorded for reopening of the assessment as provided under RTI Act, 24 ITA.No.6276/Del./2018 M/s. Saurashtra Color Tones Pvt. Ltd., Delhi.
copy of the same is filed at Page-32 of the Paper Book which reads as under :
"ANNEXURE- A Sh. Adarsh Aqqarwal (PAN-AACPA1775E) A.Yr. 2010-11 FORM FOR RECORDING THE REASONS FOR INITIATING PROCEEDINGS U/S 147/148 AND FOR OBTAINING THE APPROVAL OF THE ADDITIONAL COMMISSIONER OF INCOME TAX : COMMISSIONER OF INCOME TAX / CENTRAL BOARD OF DIRECT TAXES :
Letter F.No.DCIT/CC/JMU/2014-15/5 dated 09/04/2014 was received from DCIT, Central Circle. Jammu intimating that during the course of search u/s 132 of the I.T. Act on 07/04/2011 in the case of Sh.
Naresh Aggarwal, 8/11, Jangcura Extension, Hospital Road, Delhi, it was found that Sh. Adarsh Aggarwal s/o Sh. Murari lal Aggarwal, R / o .N-57, Naveen Shahdra, Delhi-32 has given a cash loan of Rs.1 crore to Sh. Naresh Sabharwal on 17/12/2009 at an interest of 24% per annum. Both Sh. Adarsh Aggarwal as well as Sh. Naresh Sabharwal have claimed that this loan was never advanced. However as per the agreement, which is placed on file, it is clearly mentioned that this loan has been given. Thus it is obvious that the parties 25 ITA.No.6276/Del./2018 M/s. Saurashtra Color Tones Pvt. Ltd., Delhi.
are denying the transaction as the same has not been accounted for in the books of accounts.
In view of the information as above the case Explanation 2(b) to section 147 is applicable in the case, which lays down, "where a return of income has been furnished by the assessee but no assessment has been made and it is noticed by the Assessing Officer that the assessee has understated the income...... "
In view of the above facts, I have the reason to believe that income to the tune of Rs.1 crore chargeable to tax has escaped assessment. Therefore, notice u/s. 148 of the I.T. Act is herby issued.
Sd/- P.K. Malik, Income Tax Officer, Ward-61(1), New Delhi".
8.1. In the reasons A.O. has mentioned that search was conducted in the case of Shri Naresh Aggarwal [wrongly mentioned the name] and that during the course of search it was found that assessee has given cash loan of Rs.1 crores to Shri Naresh Sabharwal on 17.12.2009. Copy of the agreement is filed at page-25 of the PB. A.O. has also mentioned in the reasons that both the parties have denied to 26 ITA.No.6276/Del./2018 M/s. Saurashtra Color Tones Pvt. Ltd., Delhi.
have given or taken any cash loan. Thus, Shri Naresh Sabharwal has never agreed that he has taken any cash loan from the assessee. Copy of the agreement is filed in the paper book which is signed by 02 witnesses, but, none have been examined by the A.O. to confirm the genuineness of the transaction in the matter. No original agreement have been brought on record or examined by the A.O. No report of hand- writing expert have been obtained by the A.O. before recording the reasons for reopening of the assessment. Thus, only photo copy have been taken on record without examining the validity of the same agreement. Since Shri Naresh Sabharwal has denied to have taken any loan from the assessee, therefore, before recording the reasons, it is the duty of the A.O. to bring some concrete and corroborative material on record to justify his conclusion that there is escapement of income in this case. The Hon'ble Bombay High Court in the case of Indian Express Newspapers (Bombay) P. Ltd., & Another vs., Union of India & Others [2008] 300 ITR 351 [Bom.] held as under :
27
ITA.No.6276/Del./2018 M/s. Saurashtra Color Tones Pvt. Ltd., Delhi.
"Held that it was the contention of the Revenue that subsequent to the finalization of the assessment of the petitioners for the assessment year 1980-81, it was found that one P was paid interest. When questioned about this, the petitioners had initially denied having any transaction with the party. However, when the evidence pertaining to loans was pointed out to the petitioners and more particularly, they were confronted with the evidence of deduction of tax at source, the petitioners had nothing to say. Further, in the course of search and seizure operation at the premises of the Calcutta party, they had stated on oath that certain loans alleged to have been paid by the petitioners were not genuine and the entries relating thereto were hawala entries. The reasons for the notice of reassessment as contained in the affidavit in reply filed at the stage of admission was based upon the statement of B who expired after retracting the statement. The documentary evidence indicated the existence of the loan and the payment of interest after 28 ITA.No.6276/Del./2018 M/s. Saurashtra Color Tones Pvt. Ltd., Delhi.
deduction of tax deducted at source. As against this documentary evidence, the Revenue had relied upon the statement of B to the effect that these were only hawala entries There was no sufficient reason for reopening the assessment. The notice was not valid."
8.2. Since Shri Naresh Sabharwal has retracted from the fact of taking any loan from assessee and genuineness of the agreement is itself in doubt which was found during the course of search and is not corroborated by any evidence or material on record, therefore, such photo copy of the agreement cannot be relied upon by the A.O. for the purpose of initiating the re-assessment proceedings in the case of the assessee. It is an admitted fact that in the present case the agreement in question was found during the course of search in the case of Shri Naresh Sabharwal and proceedings under section 153A have been initiated against him. Therefore, the agreement in question have been transferred by A.O. of the person searched to the A.O. of the assessee for the purpose of taking remedial action in the matter. It is well settled Law that in the case of assessment made on assessee consequent 29 ITA.No.6276/Del./2018 M/s. Saurashtra Color Tones Pvt. Ltd., Delhi.
to the search in another case, A.O. is bound to issue notice under section 153C and thereafter proceed to assess the income under section 153C and if A.O. had proceeded with re-assessment under section 147/148 of the I.T. Act and passed the Order under section 143(3)/148 of the I.T. Act, the same would be illegal and arbitrary and without jurisdiction. We rely upon the Order of ITAT, Visakhapatnam Bench in the case of G. Koteswara Rao (supra). In the case of ITO vs., Arun Kumar Kapoor [2011] 140 TTJ 249 (ASR-ITAT) [Paper Book at Page-71], the ITAT, Amritsar Bench held as under :
"On a perusal of section 153C, it would be clear that the provisions of this section are applicable, which supersedes the applicability of provisions of sections 147 and 148. In the instant case, the documents were seized during the search under section 132 and the same were sent to the Assessing Officer of the assessee and, thus, the Commissioner (Appeals) has correctly observed that only the provision in which any assessment could be made against the assessee was section 153C, read with section 153A. It was also apparent from the record that the officer in the case of 30 ITA.No.6276/Del./2018 M/s. Saurashtra Color Tones Pvt. Ltd., Delhi.
'T' Ltd. had mentioned in his letter that the necessary action may be taken as per law under section 153C/148. Hence, notice issued under section 148 and proceedings under section 147 by the Assessing Officer were illegal and void ab initio. In view of the provisions of section 153C, section 147/148 stands ousted. In the instant case, the procedure laid down under section 153C has not been followed by the Assessing Officer and, therefore, assessment has become invalid. The Commissioner (Appeals) was justified in following the ratio laid down by the Supreme court in the case of Manish Maheshwari v. Asstt. CIT [2007] 289 ITR 341 / 159 Taxman 258 wherein it has been held that if the procedure laid down in section 158BD is not followed, block assessment proceedings would be illegal. The Commissioner (Appeals) has correctly observed that the provisions of section 153C are exactly similar to the provisions of section 158BD in block assessment proceedings. Thus, considering the entire facts and the circumstances of the case, the Commissioner (Appeals) was fully justified in quashing the reassessment order."31
ITA.No.6276/Del./2018 M/s. Saurashtra Color Tones Pvt. Ltd., Delhi.
8.3. The other decisions relied upon by the Learned Counsel for the Assessee are on the same proposition. Considering the facts of the case in the light of above decisions, it is clear that loan agreement was found during the course of search in the case of Shri Naresh Sabharwal which is handed-over to the A.O. of the assessee and addition is made only on that basis. Therefore, there was no justification for the A.O. to have been initiated proceedings under section 147/148 of the I.T. Act. The correct course of action would have been to proceed against the assessee under section 153C of the I.T. Act. Therefore, initiation of re- assessment proceedings under section 147/148 of the I.T. Act is wholly invalid, void and bad in Law. Since the correct procedure have not been adopted by the A.O. and there is no justification to initiate the re-assessment proceedings against the assessee, we set aside the Orders of the authorities below and quash the reopening of the assessment. Resultantly, all additions stands deleted.
9. In the result, appeal of Assessee allowed. 32
ITA.No.6276/Del./2018 M/s. Saurashtra Color Tones Pvt. Ltd., Delhi.
9.2. Considering the facts of the case in the light of above decisions and provisions contained under section 153C of the I.T. Act, it is clear that the A.O. should consider the issue of share capital and share premium based on the documentary evidences seized from Jain Brothers, copies of the seized documents are attached with the assessment order particularly as Annexures B and D. It would, therefore, show that incriminating material was found during the course of search in the case of search operation carried out in the case of Shri S.K. Jain Group of cases. The same seized documents were relied upon by the A.O. while framing the assessment in the case of the assessee and initiating the re-assessment proceedings. It is well settled Law that validity of the re-assessment proceedings is to be determined with reference to the reasons recorded for reopening of the assessment. The Counsel for Assessee has filed copy of the reasons recorded for reopening of the assessment at pages 44 and 45 of the PB. The same is reads as under :
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ITA.No.6276/Del./2018 M/s. Saurashtra Color Tones Pvt. Ltd., Delhi.
In view of the above information I have reason to believe that the income pertaining to the Asstt. Year 2011-12 has escaped assessment to the extent of Rs.-25,00,000/-. The same has escaped assessment on account of failure on the part of the assessee to truly and fully disclose all material facts necessary for assessment for the AY 2011-12. In order to verify the genuineness, identification and creditworthiness of the aforesaid transaction the case needs to be reopened u/s 147 of the I.T. Act, 1961.
Sd/- R.O. Butia, Income Tax Officer, Ward-22(4), New Delhi."
9.3. The above reasons for reopening of the assessment shows that during the course of search incriminating material pertaining to assessee-company were found and seized and that M/s. Blue Bell Finance Ltd., has made investment in assessee-company. The A.O. has specifically referred to the seized documents during the course of search as Annexures B & D and also attached 35 ITA.No.6276/Del./2018 M/s. Saurashtra Color Tones Pvt. Ltd., Delhi.
various other documents found during the course of search to the assessment order. The Ld. D.R. also admitted that the aforesaid Annexures were found during the course of search in the case of Jain Group. Therefore, when incriminating documents were found during the course of search, the same have been used in the case of the assessee-company. The proper course the A.O. should have adopted is to proceed against the assessee-company under section 153C of the I.T. Act instead of recording reasons for reopening of the assessment under section 147/148 of the I.T. Act. The issues involved in the additional grounds are, therefore, covered by the Orders of the Division Bench of the ITAT, Delhi A-Bench in the cases of Shri Meer Hassan & Shri Ali Hassan, Dehradun (supra) and in the case of Shri Adarsh Agarwal, Delhi vs., ITO, Ward-61(1), New Delhi (supra). In view of the above, we are of the view that A.O. was not justified in initiating the re-assessment proceedings under section 147 of the I.T. Act, 1961. The A.O. should have proceeded against the assessee under section 153C of the I.T. Act. The Ld. D.R. however submitted that the issue is 36 ITA.No.6276/Del./2018 M/s. Saurashtra Color Tones Pvt. Ltd., Delhi.
covered in favour of the Revenue by Order of ITAT E-Bench in the case of Mannat Hospitality P Limited vs., ITO Dated 07.06.2019 (supra), the gist of which is reproduced in the submissions of the Ld. D.R, in which, it is specifically noted by the Tribunal that "no material belonging to assessee was either found from the residence of Shri S.K. Jain or handed over to the A.O. of the assessee by the A.O. of the searched person". Therefore, the said decision would not support the case of the Revenue. Considering the totality of the facts and circumstances of the case, A.O. was not justified in initiating the re-assessment proceedings against the assessee under section 147/148 of the I.T. Act. The A.O. did not apply his mind to the facts and circumstances of the case and material on record. Therefore, we set aside the Orders of the authorities below and quash the reopening of the assessment in the matter. In the result, additional grounds of appeal of assessee challenging the reopening of the assessment are allowed and resultantly, all additions stand deleted. I may also briefly note here that in the present case the Investor Company M/s. Blue Bell Finance 37 ITA.No.6276/Del./2018 M/s. Saurashtra Color Tones Pvt. Ltd., Delhi.
Pvt. Ltd., has directly filed confirmation to the A.O. in reply to notice under section 133(6) of the I.T. Act, 1961, supported by copy of the bank statements, copy of the balance-sheet and others. The same have not been doubted by the authorities below. The Investor Company has sufficient funds to make investment in assessee-company as noted above. No cash was found deposited in the account of the Investor Company. Therefore, even on merits, it may not be a case of making addition under section 68 of the I.T. Act. In view of the above, I allow the appeal of assessee.
10. In the result, appeal of Assessee allowed.
Order pronounced in the open Court.
Sd/-
(BHAVNESH SAINI) Delhi, Dated 22nd January, 2020 JUDICIAL MEMBER VBP/-
Copy to
1. The appellant
2. The respondent
3. CIT(A) concerned
4. CIT concerned
5. D.R. ITAT "SMC" Bench
6. Guard File // BY Order // Assistant Registrar, ITAT, Delhi Benches, Delhi.