Punjab-Haryana High Court
Commissioner Of Income Tax(Cen vs Naresh Kumar Kohli on 17 November, 2014
Bench: Rajive Bhalla, B.S. Walia
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
ITA No.71 of 2000
Date of Decision: 17.11.2014
Commissioner of Inocme Tax (Central), Ludhiana
.....Appellant
Versus
Naresh Kumar Kohli
.....Respondent
CORAM: HON'BLE MR. JUSTICE RAJIVE BHALLA
HON'BLE MR. JUSTICE B.S. WALIA
Present: Mr. Rajesh Katoch, Advocate, for the appellant.
Mr. Salil Kapoor, Advocate, with
Mr. Vikas Jain, Advocate, for the respondent.
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RAJIVE BHALLA, J (ORAL)
The revenue is before us challenging order dated 18.11.1999 passed by the Income Tax Appellate Tribunal, Amritsar Bench, Amritsar (hereafter referred to as "Tribunal") pertaining to block assessment year 1987-88 to 1997 to 1998 on the following substantial questions of law:-
"1. Whether, on the Facts and in the Circumstances of the Case, the ITAT was correct in holding that Addition of Rs.4,92,325/- made by the AO on account of non-genuine Gifts was covered by the Addition of Rs.9,75,333/- confirmed on account of peak of Unexplained Credits in various VINAY 2015.01.07 14:34 I attest to the accuracy and integrity of this document Punjab & Haryana High Court, Chandigarh ITA No.71 of 2000 -2- Bank Accounts when both the Additions were independent of each Other?
2. Whether, on the Facts and in the Circumstances of the Case, the Appellate Tribunal was justified in allowing benefit of past Savings of Rs.4 lacs invested in Jewellery found from Locker No.39 with Canara Bank, Pathankot, when Asstt. Record of the Assessee does not reflect any such Withdrawals for the acquisition of Jewellery.
(ii) Whether, on the Facts and in the
Circumstances of the Case, the
Appellate Tribunal was justified in
further allowing Benefit of 400 gms. of Jewellery as Istridhan of Assessee's Wife Smt. Surbhi Kohli out of the aforesaid Jewellwery, ignoring the fact that Benefit on this account has already been allowed by the ITAT while deciding the appeal of Sh.Suresh Kumar Kohli, Father of the Assessee?
3. Whether, on the Facts and in the Circumstances of the Case, the ITAT VINAY 2015.01.07 14:34 I attest to the accuracy and integrity of this document Punjab & Haryana High Court, Chandigarh ITA No.71 of 2000 -3- was justified in deleting the Addition of Rs.8,29,936/- made by the AO on account of Unexplained Jewellery found from Locker No.72 with State Bank of Patiala, disregarding various contradictions which existed in the version of the Assessee that the jewellery belonged to other Persons?"
Counsel for the revenue submits that the Tribunal has erred in deleting addition of Rs.4,92,325/- made by the Assessing Officer on account of gifts on the ground that they are already covered in the peak of unexplained credit recorded in various bank accounts. The Tribunal having accepted that the gifts were not genuine, should have held that the Assessing Officer was well within his jurisdiction to add Rs.4,92,325/- to the income of the assessee. As his next argument, counsel for the revenue submits that the benefit of past savings of Rs.4 lacs allowed with respect to jewellery found in locker No.39 is contrary to the record as the assessee was unable to refer to any withdrawals for purchase of jewellery. It is further contended that benefit of 400 gms. of jewellery, allowed to the assessee's wife is incorrect as similar benefit had already been allowed in the case of assessee's father, Sh.Suresh Kumar Kohli. The benefit of ishtridhan could only have been allowed either to the assessee in the VINAY 2015.01.07 14:34 I attest to the accuracy and integrity of this document Punjab & Haryana High Court, Chandigarh ITA No.71 of 2000 -4- present case or to his father, who is the assessee in ITA No.136 of 2000. It is also argued that additions of Rs.8,29,936/- made by the Assessing Officer on account of unexplained jewellery found in locker No.72, State Bank of Patiala have been deleted disregarding contradictions in the version put forth by the assessee and failure of the assessee to prove that the jewellery belonged to other persons. It is prayed that as the impugned order is not only contrary to law but is perverse and arbitrary, the appeal may be allowed, order passed by the Tribunal may be set aside and additions made by the Assessing Officer may be restored.
Counsel for the respondent submits that the questions of law framed by the revenue are mere questions of fact as they do not indicate infraction of any provision of the statute nor do they point out any legal flaw. Counsel for the assessee further submits that after holding that the gifts are not genuine and including them in Rs.9,75,333/-, added to the income of the assessee, the Assessing Officer could not have added another sum of Rs.4,92,325/-. The Tribunal has, therefore, rightly deleted this addition. As regards question No.2, it is submitted that it is a pure question of fact. The discretion exercised by the Tribunal is neither perverse nor arbitrary. The conclusions recorded by the Tribunal should, therefore, be affirmed and even otherwise if the jewellery was held to belong to the appellant, the Tribunal was justified in VINAY 2015.01.07 14:34 I attest to the accuracy and integrity of this document Punjab & Haryana High Court, Chandigarh ITA No.71 of 2000 -5- granting benefit of past savings of Rs.4 lacs. As regards the question No.2 (ii), it is contended that as per a CBDT circular, a woman is entitled to retain 500 gms. as ishtridhan. The Tribunal has allowed 400 gms. on account of ishtridhan in the case of assessee's wife i.e. Smt.Surbhi Kohli and it is incorrect that this benefit has been ordered in the case of the assessee's father (Suresh Kumar Kohli). The benefit to Suresh Kumar Kohli has been granted with respect to the latter's wife and pertains to ancestral jewellery. As regards question No.3, it is argued that as the owner of jewellery appeared before the Assessing Officer and claimed the jewellery as his own. The Assessing Officer was, therefore, not justified in adding the cost of the jewellery to the income of the appellant. The Tribunal has after recording clear and cogent reasons, deleted the addition by holding that the jewellery belongs to one Harbans Lal who had filed an affidavit and appeared before the Assessing Officer.
We have heard learned counsel for the parties, perused the impugned order as well as the order passed by the Assessing Officer.
A search of the assessee's business premises, his house and various banks is the foundation of block assessments for the years 1987-88 to 1997-98. The Assessing Officer, after considering various transactions, jewellery and other documents added substantial amounts to VINAY 2015.01.07 14:34 I attest to the accuracy and integrity of this document Punjab & Haryana High Court, Chandigarh ITA No.71 of 2000 -6- the income of the assessee. The assessee filed an appeal. The Tribunal by way of the impugned order confirmed a major part of the assessment order but with respect to addition of Rs.4,92,325/- on account of non-genuine gifts, deleted this addition. The Tribunal also granted benefit of Rs.4 lacs as past savings and allowed the value of 400 gms. of jewellery as ishtridhan of the assessee's wife, Smt.Surbhi Kohli. The Tribunal also deleted Rs.8,29.936/- added by the AO on account of unexplained jewellery by holding that the jewellery belongs to one Harbans Lal.
A due consideration of arguments advanced by counsel for the revenue, does not enable us to hold that the Tribunal has violated any provision of the Income Tax Act, 1961 much less does it indicate a perversity of reasoning or an arbitrary exercise of discretion. An appeal, under the Income Tax Act, 1961, is maintainable only if it raises a substantial question of law and, therefore, inhers an infraction of law, a misreading of evidence, disregard of statutory provisions, a consideration that is perverse and arbitrary or if it raises a question of law that has not been answered. A perusal of the impugned order reveals that it does not suffer from any of these infractions and the Tribunal has while recording its opinion considered the matter in its entirety and only thereafter recorded findings against the revenue.
VINAY 2015.01.07 14:34 I attest to the accuracy and integrity of this document Punjab & Haryana High Court, Chandigarh ITA No.71 of 2000 -7- Admittedly, Rs.4,92,325/- on account of non- genuine sales was already included in the addition of Rs.9,75,333/- made by the Assessing Officer. The Tribunal, therefore, rightly deleted this addition. As regards the benefit of past savings of Rs.4 lacs granted to the appellant, the Assessing Officer himself held that jewellery belongs to the appellant and was, therefore, required to apportion some amount towards investment or savings. The Tribunal, therefore, rightly granted the benefit of Rs.4 lacs as past savings. The plea with respect to ishtridhan is similarly unfounded as benefit has been granted on account of ishtridhan of the assessee's wife Smt.Surbhi Kohli. The benefit granted to Suresh Kumar Kohli, father of the assessee pertains to the latter's wife i.e. mother of the appellant and then also in the assessment pertaining to Suresh Kumar Kohli.
The question relating to unexplained jewellery found in locker No.72 has been considered in detail by the Tribunal. After appraisal of the evidence adduced before the Assessing Officer namely an affidavit by Harbans Lal and his statement recorded before the Assessing Officer, it was held as a matter of fact that the jewellery does not belong to the assessee. We are not inclined and nor can we while exercising jurisdiction as a second appellate Court re- appraise evidence much less the statement made by Harbans VINAY 2015.01.07 14:34 I attest to the accuracy and integrity of this document Punjab & Haryana High Court, Chandigarh ITA No.71 of 2000 -8- Lal etc. till such time as consideration of this evidence is perverse or arbitrary. The Tribunal has after appraising the affidavit and the statements recorded a plausible finding. Counsel for the revenue is unable to point out any misreading of evidence or perversity in the process of reasoning as would enable us to interfere with the findings of fact recorded by the Tribunal.
In view of what is recorded hereinabove, finding no merit, the substantial questions of law are answered against the revenue and the appeal is dismissed.
[ RAJIVE BHALLA ] JUDGE [ B.S. WALIA ] JUDGE 17.11.2014 Vinay VINAY 2015.01.07 14:34 I attest to the accuracy and integrity of this document Punjab & Haryana High Court, Chandigarh