Commissioner Of Income Tax Patiala vs M/S K.C.Pipes Pvt. Ltd on 2 August, 2016

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Punjab-Haryana High Court

Commissioner Of Income Tax Patiala vs M/S K.C.Pipes Pvt. Ltd on 2 August, 2016

Bench: Deepak Sibal

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

Sr. No.205
                                        ITA No.386 of 2010 (O&M)
                                        Date of decision: 02.08.2016

The Commissioner of Income-Tax, Patiala
                                                                 ....Appellant

                          versus


M/s K.C. Pipes Pvt. Ltd., Samana (Pb.)
                                                             ....Respondent


CORAM: HON'BLE MR. JUSTICE S.J. VAZIFDAR, ACTING CHIEF JUSTICE
            HON'BLE MR. JUSTICE DEEPAK SIBAL

                   ****

Present:-    Mr. Z.S. Klar, Advocate
             for the appellant.

Mr. Pankaj Jain, Senior Advocate with Mr. Sachin Bhardwaj, Advocate and Mr. Divya Suri, Advocate for the respondent.

**** S.J. VAZIFDAR, ACTING CHIEF JUSTICE (ORAL) This appeal is against the order of the Tribunal pertaining to the Assessment Year 2006-07. The Tribunal confirmed the order of the CIT (Appeals). The respondent-assessee filed its return of income. During the course of assessment, the Assessing Officer noticed that the paid up share capital of the assessee during the year in question had increased by ` 80 lacs on account of 15 share holders having subscribed to the shares. The Assessing Officer came to the conclusion that these 15 applicants were farmers. It is contended before us that the farmers are not aware of the functioning of the share market. It was contended that the source of the money paid by the farmers is doubtful.

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2. The share holders had appeared before the Assessing Officer. The only grievance is that they had not appeared again. The matter pertains to questions of fact and the Tribunal and the CIT (Appeals) have found that the money, in fact, was received by the Company. In consideration thereof, shares were issued and amount has been credited to the appropriate account. If the share holders have acquired the money illegally, the respondent- assessee cannot be held liable. There is nothing to show that the money belongs to the Company/assessee itself. The revenue must then proceed against the share holders.

3. The appeal is, therefore, dismissed as no substantial question of law arises. We do not make any observation regarding the assessment proceedings in respect of the 15 parties who had subscribed to the shares.

(S.J. VAZIFDAR) ACTING CHIEF JUSTICE (DEEPAK SIBAL) JUDGE August 02, 2016 Jyoti 1

(i) Whether speaking/reasoned Yes/No

(ii) Whether reportable Yes/No 2 of 2 ::: Downloaded on - 14-09-2016 04:20:55 :::

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