ITO, WARD- 4,, CHANDRAPUR vs. M/S. K.S.R. TRANSPORT COMPANY,, CHANDRAPUR

ORDER

PER DR. DIPAK P. RIPOTE, AM:

2. Whether on the facts and in the circumstances of the case and in law, the Ld. CIT(Appeal) was right in ignoring the fact that additions made u/s 68 in the original assessment are altogether different from the addition made u/s 50 or 41(2) of the Income Tax Act in the re-assessment proceedings.

3. Whether on the facts and in the circumstances of the case and in law, the Ld. CIT (Appeal) is right in ignoring the observation of the AO that the assessee has failed to furnish before the AO the documentary evidence relating to transfer of bank loan liability of trucks sold which were subsequently furnished before the Ld. CIT (A) during the course of appellate proceedings.

4. Whether on the facts and in the circumstances of the case and in law, the Ld. CIT(Appeal) was correct in ignoring the fact that in the original appellant proceeding he could have gone into only the question raised before him without going to into other issues which necessitated action u/s 147 of the Income Tax Act.

5. Whether on the facts and in the circumstances of the case and in law, the Ld. CIT(Appeal) has not appreciated the fact that he has all the powers to go beyond the remand report given by the AO and could have considered the issues raised in reassessment proceedings afresh and upheld the addition made by the AO.

C.O.No.02/NAG/2020 M/s.K S R Transport Company (Cross Appeal)

2. The assessee filed C.O.No.02/PUN/2020. The assessee has raised the ground of appeal

as under :

1. That on the facts and in the circumstances of the case the reopening of assessment u/s 147 of I T Act and consequent order passed u/s 143(3) r.w.s. 147 of the Act is bad in law and the ld CIT Appeal has erred in not deciding this issue in spite of specific ground taken by the assessee.

Submission of ld.AR : 3. The ld.AR submitted that in this case original assessment order was passed under section 143(3) on 22.12.2011 for A.Y.2009-10. In the said assessment order, the Assessing Officer(AO) specifically mentioned about the sale of vehicles by the assessee to M/s.KSR Transport Company. Assessing Officer has also mentioned that assessee had produced copies of Sale Agreements, Ledger Accounts. The ld.AR read out the relevant assessment order. The Assessing Officer made an addition of Rs.2,31,89,907/- under section 68 of the Act with reference to the said sale of vehicles. Assessee preferred an C.O.No.02/NAG/2020 M/s.K S R Transport Company (Cross Appeal) appeal. The ITAT vide its order for A.Y.2009-10 allowed the appeal of the assessee vide order 28.12.2015. Thereafter, the Assessing Officer issued notice under section 148 dated 23.03.2016. Assessee filed a letter to treat the original return filed on 29.09.2009 as Return in response to notice under section 148 of the Act. The assessee also requested for copy of reasons. The Assessing Officer(AO) provided copy of reasons. Assessee filed objections before the AO. Assessee challenged the reopening on the ground that it is mere change of opinion and hence bad in law.

3.1 The ld.AR submitted that all the details were submitted during the original assessment proceedings. The ld.AR submitted that AO had applied his mind and then decided to make addition under section 68 of the Act. Therefore, issuing notice under section 148 of the Act on the same issue of “Sale of Vehicles” is nothing but change of opinion. Therefore, the notice under section 148 is bad in law and consequential assessment order is bad in law. The ld.AR invited our attention to section 148 and emphasise that beyond four years, C.O.No.02/NAG/2020 M/s.K S R Transport Company (Cross Appeal) reopening of assessment is bad in law, if AO failed to prove that assessee has suppressed information. In this case, reopening is beyond four years on the same issue which is already examined by AO.

Submission of ld.DR : 4. The ld.DR for the Revenue relied on the order of the Assessing Officer. Cross Objection Appeal No.02/NAG/2020 (Assessee) : Findings &Analysis : 5. We have heard both the parties and perused the records. We will first take up the assessee’s Cross Objection Appeal.

5.1 In this case, original assessment order was passed on 22.12.2011. 5.2 The reasons recorded by the AO are as under : “In this case, the assessment was completed vide order u/s 143(3) dated 22/12/2011, assessing the Total Income at Rs.2,69,10,137/-. The assessee sold most of its trucks during the year to its sister concern, M/s KSR Freight Carriers and M/s Shree Chadda Roadlines who were shown as creditor to the assessee to the extent of total liability amounting to Rs.2,31,89,907/- payable to its financier bankers towards the vehicles. The A. O. made an addition of Rs.2,31,89,907/- as unexplained credit u/s. 68 of the I. T. Act, as C.O.No.02/NAG/2020 M/s.K S R Transport Company (Cross Appeal) he was not convinced with the explanation given by the assessee for creation of liability by the assessee. During the appellate proceedings, the assessee submitted that the liability prior to the date of sale towards vehicles was taken over by the purchaser by executing a separate agreement with the bankers and the appellate authorities relying on the above submissions held that the liability shown by the assessee stands explained and deleted the addition made by the A. O.

However, on verification of the agreements, it is noticed that as per the agreement, purchase cost receivable by the seller will be adjusted against the existing liabilities which are due to be payable by the seller. Accordingly, when the purchaser took over the outstanding liability of the seller, the purchase cost for the purchaser /seller would be the liability of purchaser towards the lender, which is far more than the WDV of the vehicles. In view of the above, Capital Gains in the case of seller for the relevant A.Y. as the claimed sale of vehicles on WDV is replaced by the liability of the seller towards the financial companies (lenders), which is far more than the WDV of the vehicles. In view of the above, surplus over WDV of the trucks is taxable under the head Capital Gains under section 50 of the I.T. Act which is worked out as under:

Existing liability of the seller : Rs. 6,11,73,521/- Less: WDV of the Vehicles : Rs. 4,68,71,095/- ------------------------ Capital Gains taxable u/s 50 : Rs. 1,43,02,426/- In view of the above, I have reasons to believe that income to the tune of Rs.1,43,02,426/- has escaped assessment and it is a fit case for reopening of assessment as envisaged under the provisions of section 148 /147 of the I.T. Act, 1961.”

C.O.No.02/NAG/2020 M/s.K S R Transport Company (Cross Appeal)

5.3 The AO finally held in the assessment order under section 143(3) r.w.s 147 as under : “11.5 It is clear from the above discussion that this entire transaction to transfer the loan liability to the purchaser is merely a book entry passed in the books to avoid the payment of tax and to escape the provisions of section 50 and the provisions of section 41(2), by showing the sale consideration on sale of trucks at Rs.4,66,47,500/- instead of Rs. Rs.6,98,37,407/-, being the entire liability transferred to the purchasers (i.e. (Rs.6,11,73,521 to KSR Freight Carriers and Rs.86,63,886 to Shree Chadda Roadlines) by way of mere book entries as discussed above and by creating the purchasers as creditor in the assessee’s books to the extent of Rs. 2,31,89,907/-, being excess of loans liability and sale consideration (Rs.6,98,37,407 - Rs.4,66,47,500)

11.6 With regard to the assessee’s contention that it has requested the banks to transfer the loan liability and that the purchaser of trucks has also requested the bank to transfer the balance loan amount of the assessee in its name and accordingly, the banks have rescheduled the loans, is found to be factually incorrect as it is seen from the loan agreement with ICICI Bank dated 28/05/2008, furnished by the assessee vide letter dated 16/09/2016 that there is no such mention of transfer of loan or rescheduling of loan from M/s KSR Transport Company (Seller) to M/s Shree Chadda Roadlines and M/s KSR Freight Carriers (Purchasers). It is further seen that the said loan agreement speaks of fresh credit facility granted to the applicant i.e. the purchasers of trucks. On perusal of the loan agreement, it is seen that the recitals / terms & conditions mentioned therein does not speak of transfer of loan or rescheduling loan. From the said C.O.No.02/NAG/2020 M/s.K S R Transport Company (Cross Appeal) loan agreement of the purchasers, it is clear that the purchasers of trucks have not discharged assessee’s liability to the Bankers rather, it says that fresh credit facility has been granted to the applicant i.e. the purchasers of trucks. It is further seen that the request letters made by the assessee as well as the purchasers with regard to the transfer of loan liability is nowhere mentioned in the aforesaid loan agreement. Hence, it does not form part of the fresh agreement of loan availed by the purchasers. Therefore, there is no connection between the transfer of liability of M/s KSR Transport Co. and the loans availed by the purchasers of trucks. Hence, the entries passed by the assessee in its books by showing the purchaser as creditor is merely a book entry, as discussed in the para above.

11.7 In view of the above discussion, it is evident that the assessee has merely passed book entries in its books to transfer the loan liability of the trucks of Rs. 6,98,37,407/- to the purchasers as the same are not supported by the loan agreements of the purchasers, relied upon by the assessee. It is clear from the above that this entire transaction is merely a book entry passed in the books to avoid the payment of tax and to escape the provisions of section 50 and the provisions of section 41(2) of the I.T. Act. Therefore, the entire loan liability of Rs. 6,98,37,407/- transferred in the name of the purchasers by way of book entry is treated as the sales consideration towards the sale of trucks as against Rs. 4,68,71,095 - shown by the assessee. Accordingly, the surplus over WDV of the trucks is taxable under the head Capital Gains under section 50 of the I.T. Act which is worked out as under:

Existing liability of the seller Rs.6,98,37,407/- Less: WDV of the Vehicles Rs. 4,66,47,500/- C.O.No.02/NAG/2020 M/s.K S R Transport Company (Cross Appeal)

Capital Gains taxable u/s 50 Rs. 2,31,89,907/-” 5.4 On perusal of the original assessment order, it is absolutely clear that during the original assessment proceedings, the AO had enquired in the issue of “Sale of Vehicles”. The assessee had filed copies of sale agreements for vehicles, copy of ledger accounts, copy of balance sheet.AO had reproduced these facts in the original assessment order. Subsequently, AO made an addition under section 68 of the Act with reference to the outstanding liability which was emanating from “Sale of Vehicles”. During the original assessment proceedings, the AO had applied mind to the issue of Sale of Vehicles, which is absolutely clear from the assessment order and details filed by the assessee during the assessment proceedings.

5.5 Thereafter, after four years without bringing any new evidence on record the AO issued notice under section 148 of the Act. Here, in the reasons recorded, AO has not alleged that assessee failed to disclose all material facts. In the reasons recorded for reopening, the AO stated “on verification of the agreements, it is noticed that as per the agreement, purchase cost receivable by the seller will be adjusted against C.O.No.02/NAG/2020 M/s.K S R Transport Company (Cross Appeal) the existing liabilities…….” Therefore, AO stated that he had reason to believe that capital gain on “Sale of Vehicles” had escaped assessment. Thus, it is very much clear from the reasons that AO is referring to the same agreements which were examined by the AO during original assessment proceedings and which has been mentioned in the original assessment order. The issue of “Sale of Vehicles” is discussed in the original assessment order. In these facts, the reasons recorded are nothing but change of opinion. Therefore, we are of the opinion that AO has reopened assessment merely on the basis of change of opinion.

5.6 Proviso to section 147 of the Income Tax Act is reproduced here as under : “Provided that where an assessment under sub-section (3) of section 143 or this section has been made for the relevant assessment year, no action shall be taken under this section after the expiry of four years from the end of the relevant assessment year, unless any income chargeable to tax has escaped assessment for such assessment year by reason of the failure on the part of the assessee to make a return under section 139 or in response to a notice issued under sub-section (1) of section 142 or section 148 or to disclose fully and truly all material facts necessary for his assessment, of that assessment year:”

C.O.No.02/NAG/2020 M/s.K S R Transport Company (Cross Appeal)

5.7 Thus, as per proviso to section 147, notice under section 148 of the Act can be issued in the case of an assessee where assessment order under section 143(3) was passed only and only if assessee failed to disclose fully and truly all material facts necessary for the assessment.

5.8 In this case, the Revenue has not proved that assessee has failed to disclose fully and truly all material facts. The AO has not uttered a single word in the “reasons recorded” regarding any failure of the assessee to disclose any material facts necessary for deciding the issue. Rather, it is on record that assessee had filed copies of sale agreements for “Sale of Vehicles”. The AO had raised queries on this issue, during the original assessment proceedings. The AO had mentioned all these facts in the original assessment order. Revenue has not brought any new evidence on record. Therefore, as per proviso to section 147, there was no new material on record for issuing notice under section 148 of the Act.

5.9 The Hon’ble Bombay High Court in the case of Lokhandwala Construction Industries Pvt. Ltd., Vs. DCIT [2022] 139 taxmann.com 49 (BOM) has held that “It would, C.O.No.02/NAG/2020 M/s.K S R Transport Company (Cross Appeal) therefore, follow that the reopening of the assessment for this reason is merely on the basis of change of opinion of the Assessing Officer. As held in Aaroni Commercials Ltd. (supra) this change of opinion does not constitute justification and/or reasons to believe that income chargeable to tax has escaped assessment.” 5.10 The Hon’ble Bombay High Court has held in the case of Hindustan Lever Ltd vs R B Wadkar 268 ITR 332 (Bom) as under : Quote, “ 20. The reasons recorded by the Assessing Officer nowhere state that there was failure on the part of the assessee to disclose fully and truly all material facts necessary for the assessment of that assessment year. It is needless to mention that the reasons are required to be read as they were recorded by the Assessing Officer. No substitution or deletion is permissible. No additions can be made to those reasons. No inference can be allowed to be drawn based on reasons not recorded. It is for the Assessing Officer to disclose and open his mind through reasons recorded by him. He has to speak through his reasons. It is for the Assessing Officer to reach to the conclusion as to whether there was failure on the part of the assessee to disclose fully and truly all material facts necessary for his assessment for the concerned assessment year. It is for the Assessing Officer to form his opinion. It is for him to put his opinion on record in black and white. The reasons recorded should be clear and unambiguous and should not suffer from any vagueness. The reasons recorded must disclose his mind. Reasons are the C.O.No.02/NAG/2020 M/s.K S R Transport Company (Cross Appeal) manifestation of mind of the Assessing Officer. The reasons recorded should be self-explanatory and should not keep the assessee guessing for the reasons. Reasons provide link between conclusion and evidence. The reasons recorded must be based on evidence. The Assessing Officer, in the event of challenge to the reasons, must be able to justify the same based on material available on record. He must disclose in the reasons as to which fact or material was not disclosed by the assessee fully and truly necessary for assessment of that assessment year, so as to establish vital link between the reasons and evidence. That vital link is the safeguard against arbitrary reopening of the concluded assessment. The reasons recorded by the Assessing Officer cannot be supplemented by filing affidavit or making oral submission, otherwise, the reasons which were lacking in the material particulars would get supplemented, by the time the matter reaches to the Court, on the strength of affidavit or oral submissions advanced.

5.11 Thus, the Hon’ble High Court (supra) has categorically held that the “Reasons” should stand on its own legs and cannot be improved subsequently.

C.O.No.02/NAG/2020 M/s.K S R Transport Company (Cross Appeal)

5.12 In these facts and circumstances of the case, we have already observed that in the reasons recorded, the AO has not uttered a single word regarding assessee’s failure to disclose all true facts. The Hon’ble jurisdictional High Court(supra) has already held that reasons recorded cannot be improved. Once the reasons recorded does not allege any failure of the assessee to disclose material facts, as per proviso to section 147 after four years AO does not have any jurisdiction to reopen the case. In this case, AO has not alleged any failure of the assessee to disclose all material facts. Admittedly, the reopening is after four years.

5.13 In these facts and circumstances of the case, as held by the Hon’ble Bombay High Court (supra), change of opinion does not constitute reason to believe that income chargeable to tax has escaped assessment, in the case of assessee, the reasons for reopening are merely change of opinion and hence does not constitute reason to believe that income chargeable to tax has escaped assessment.

5.14 Therefore, for all the reasons discussed above, the notice under section 148 is bad in law. Therefore, the assessment C.O.No.02/NAG/2020 M/s.K S R Transport Company (Cross Appeal)

order passed under section 143(3) r.w.s. 147 is bad in law, accordingly, the Cross Objection appeal raised by the assessee is allowed.

(Revenue) : 6. Since we have allowed the Cross Objection Appeal i.e. C.O.No.02/NAG/2020 of the assessee, the Revenue’s appeal becomes academic in nature, hence, Revenue’s appeal is dismissed.