SHRI RAM KISHAN VERMA,KOTA vs. ADDITIONAL COMMISSIONER OF INCOME TAX, RANGE-1, KOTA

PER VIJAY PAL RAO, JM :

This appeal by the assessee is directed against the order dated 22nd January,

2019 of ld. CIT (A) Kota arising from the penalty order passed under section 271D of

the I.T. Act for the assessment year 2015-16. The assessee has raised the following

grounds :-

2 ITA No. 405/JP/2019 Shri Ram Kishan Verma, Kota.

Director of a closely held company, income from house property, income from

interest and other sources. There was a search and seizure action under section

132 of the IT Act on 19.12.2014 in case of one Shri D.P. Sehgal, Jaipur. During the

said search and seizure proceedings, a letter signed by the assessee in respect of

the loan of Rs. 15 crores from Shri D.P. Sehgal along with the 15 un-named and

3 ITA No. 405/JP/2019 Shri Ram Kishan Verma, Kota.

undated cheques of Rs. 1 crore each signed by the assessee were found. An enquiry

was also conducted from the assessee during the assessment proceedings in case of

Shri D.P. Sehgal wherein the assessee denied having received any alleged cash loan

of Rs. 15 crores from Shri D.P. Sehgal and explained that the said letter was an

advance acknowledgement along with the security in the shape of cheques for

seeking loan. However, subsequently the loan was not taken from Shri D.P. Sehgal

but the assessee received the loan from some financial institution. Thereafter, a

search and seizure action under section 132 of the IT Act was also carried out on

07.09.2017 in case of the assessee. During the search and seizure proceedings,

statement of the assessee was recorded under section 132(4) on 07.09.2017

wherein the assessee admitted the transaction of cash loan of Rs. 15 crores from Shri D.P. Sehgal. In the meantime, the AO issued a show cause notice dated 1st

September, 2017 for imposing the penalty for violating the provisions of section

269SS on account of receiving cash loan of Rs. 15 crores in the month of May-June,

2014. The AO imposed the penalty of Rs. 15 crores vide order dated 11.10.2017

passed under section 271D by holding that the assessee has taken loan of Rs. 15

crores in cash in violation of provisions of section 269SS of the IT Act. The assessee

challenged the action of the AO before the ld. CIT (A) but could not succeed.

material which is the basis of levy of penalty in question was found in the

proceedings of search under section 132 of the IT Act carried on 19.12.2014 in case

of Shri D.P. Sehgal. However, the said letter and blank cheques as well as

promissory notes were given by the assessee only for taking the loan as a pre-

condition but since the assessee in the meantime received the loan from AU Finance

4 ITA No. 405/JP/2019 Shri Ram Kishan Verma, Kota. Ltd. on 30th July, 2014, therefore, the said request for loan from Shri DP Sehgal or

through Shri DP Sehgal was not pursued further. Even in the statement recorded

under section 132(4), Shri DP Sehgal has denied the fact of giving the alleged loan

to the assessee but he explained that since he could not arrange the money and

finally in the month of August, 2014 he expressed his inability to provide any loan.

The ld. A/R has further submitted that the documents found during the search in

case of Shri DP Sehgal would not prove the transaction of loan of Rs. 15 crores

received by the assessee from/through Shri DP Sehgal but it was at the initial stage

of request made by the assessee and, therefore, the alleged acknowledgement and

security in the shape of cheques and promissory notes were given by the assessee

in advance as a condition for grant of loan but there was no loan taken by the

assessee as against these documents found from Shri DP Sehgal. Once the

assessee has not taken any alleged cash loan from Shri DP Sehgal, the question of

violating the provisions of section 269SS of the IT Act does not arise and

consequently levy of penalty under section 271D is not sustainable. The ld. A/R has

submitted that the impugned penalty order passed by the AO is clearly barred by

limitation. There is no specific time limit mentioned for initiation of proceedings.

However, the limitation is provided under section 275 for completion of the

proceedings. Therefore, even if there is no limitation provided for initiation of

proceedings, it is not available for indefinite period but the limitation provided for

other similar actions can be taken as a reasonable time limit for the purpose of levy

of penalty under section 271D of the IT Act. He has further contended that the

department is bound to exercise the powers within the reasonable time as held by

the Hon’ble Kerala High Court in case of K. Iswara Bhat vs. Commissioner of

5 ITA No. 405/JP/2019 Shri Ram Kishan Verma, Kota.

Agricultural Income Tax, 200 ITR 238 (Ker.). Therefore, even in the absence of a

time limit prescribed by the Statute, the repository of the power should initiate the

proceedings within a reasonable time within which the proceedings are to be

completed. The ld. A/R has also referred the decision of Hon’ble Supreme Court in

case of State of Gujarat vs. Patel Raghav Natha, AIR 1969 SC 1297 wherein the

Hon’ble Supreme Court has held that the suo moto power of revision can be

exercised within a reasonable time even in the absence of time limit prescribed by

the statute. In the case in hand, the AO has initiated the proceedings by issuing show cause notice dated 1st September, 2017. However, since the proceedings are

not inconsequence of any assessment order in the case of the assessee, then the

reckoning of the limitation should be from the search proceedings in case of Shri DP

Sehgal. The ld. A/R has then submitted that the initiation of penalty proceedings is

not based on any action or proceedings under the Income Tax Act in case of the

assessee and hence the initiation itself is illegal and bad in law. In support of his

contention, he has relied upon the decision in case of Sharda Educational Trust vs.

ACIT, 99 TTJ 212 (Agra). The ld. A/R has further contended that the penalty under

section 271D is governed by section 275(1)(c) of the IT Act and for initiation of

penalty there must be some proceedings on the basis of which action for imposition

of the penalty has been initiated. Thus in the proceedings under the Act if the AO is

satisfied that the assessee has violated the provisions of section 269SS, then the

proceedings for levy of penalty under section 271D can be initiated by the AO and

the limitation would reckon from the completion of such proceedings. Only those

proceedings which are relevant for the purposes during the course of which the AO

felt satisfied regarding the default for which the penalty was provided to be imposed

6 ITA No. 405/JP/2019 Shri Ram Kishan Verma, Kota.

will be relevant proceedings. Thus in case of the assessee when no proceedings

were initiated by the AO during which the AO was satisfied about the violation of

provisions of section 269SS, then the initiation of the proceedings are illegal. He has

relied upon the decision of Hon’ble Rajasthan High Court in case of CIT vs. M.A.

Presstressed Works, 220 ITR 226 (Raj.). The ld. A/R has also relied upon the

following decisions :-

Noble Pictures vs. Jt. CIT 84 TTJ 718 (Coch.)

CIT vs. Hissaria Bros 291 ITR 244 (Raj.)

Kailashben Manharlal Chokshi vs. CIT 328 ITR 411 (Guj.)

Thus the ld. A/R has submitted that the impugned order passed by the AO is barred

by limitation and liable to be quashed. Even on the merits, when there is no default

on the part of the assessee of violating the provisions of section 269SS as the

assessee has not taken any cash loan alleged by the AO, then the levy of penalty on

the basis of suspicion is not justified. The ld. A/R has submitted that until and

unless a default under section 269SS is found to be committed by the assessee,

there cannot be a presumption of such violation. The assessee cannot be asked to

prove the negative of the assessee’s alleged transaction but the onus is on the

department to prove and establish beyond doubt that the assessee has taken the

loan in cash in violation of section 269SS. It is settled law that what is apparent is

real unless controverted. The onus lay upon the person, who alleges that what is

apparent is not real. The ld. A/R referred the decision of Hon’ble Supreme Court in

the case of CIT (Central) vs. Daulat Ram Rawatmull, 87 ITR 349 (SC), followed in

7 ITA No. 405/JP/2019 Shri Ram Kishan Verma, Kota.

case of CIT vs. Bedi & Co. Pvt. Ltd., 230 ITR 580 (SC). In the present case, what

was apparent was that both the parties have denied to accept /paid loan. Shri DP

Sehgal denied that he could not arrange fund for the assessee Shri Ram Kishan

Verma. Similarly, Shri Ram Kishan Verma denied that he never received cash loan

from Shri D.P. Sehgal. If, such an apparent state of affair, was alleged to be unreal,

it was for the person making such allegation to prove that what is apparent is not

real. Unfortunately, the lower authorities have totally failed to prove contrary. He

has also referred to section 103 of Evidence Act and submitted that the burden of

proof as to any particular fact lies on that person who wishes the court to believe in

its existence, unless it is provided by any law that the proof of that fact shall lie on

any particular person. The ld. A/R further submitted that “ In our context, since the

penalty was to be levied on the fact of having taken loan, and that too in cash, the

person levying penalty is required to prove that the offending act took place. The

Officer simply ignored the law of the land. This is not an insignificant or a minor law

but very fundamental principle of administration of justice. On this rule is based the

maxim that everyone is innocent till proved otherwise. We are part of ‘presumptive

system’ of jurisprudence and not ‘accusatory system’. In presumptive system, the

accused is presumed to be innocent till proved otherwise. It is true that at times, the

Legislature has provided for presumptions for inflicting liabilities on citizens, but such

presumptions are specific and limited. Whenever the legislature deemed it desirable,

it provided for presumption of mens rea or presumption of existence of a state of

affairs. There cannot be, and there is no presumption in respect of offending act

prescribed under section 269SS / 271D. Therefore, it was the burden of penalizing

authority to prove that the said offending act was committed. He having failed to do

8 ITA No. 405/JP/2019 Shri Ram Kishan Verma, Kota.

so, and instead casting the burden on the appellant to prove his innocence,

committed a grave mistake of law.” The ld. A/R submitted that the provisions of

section 269SS are specific and categorical. They unmistakably and unambiguously

require the concerned authority to establish that the noticee has taken or accepted a

loan in cash. Taking or accepting a loan, presupposes a valid contract under the

provision of India Contract Act, 1872 and the basic minimum requirement of there

being a valid contract therefore, must exist, as per Sec. 2(a) of India Contract Act,

1872, when one person signifies to another his willingness to do or to abstain from

doing anything, with a view to obtaining the assent of that other to such act or

abstinence, he is said to make a proposal. In other words, there has got to be two

contracting parties who have come together and the lender has on its own volition

agreed to lend a certain amount to the borrower on certain agreed terms &

conditions etc. and so on. However, in the present case the seized documents,

which are based for the allegation of cash loan received by the appellant, materially

lacks the vital aspects in as much as, admittedly, neither the lender Mr. DP Sehgal

has signed nor anybody else for that reason, if had he/they granted the loan to the

assessee. Therefore, firstly, it was not an executed contract or it was a mere

proposal which is yet to be acted upon. Thus, based on the seized documents,

which are seriously lacking in material legal aspect, the undated promissory notes

and cross account payee cheques etc., there did not exist any legally enforceable

agreement and in any case, Mr. DP Sehgal the alleged lender could not have

compelled the alleged borrower assessee to pay back the loan, if any given.

Interpreting the provision of Section 269SS from the angle of the assessee borrower

alone is fallacious, unless there is a completed loan transaction between the two

9 ITA No. 405/JP/2019 Shri Ram Kishan Verma, Kota.

parties which is legally enforceable, section 269SS cannot be applied. He has relied

upon the decision of Coordinate Bench of this Tribunal in case of DCIT vs. Rajat

Agarwal, 144 TTJ 753 as well as decision of Mumbai Bench of the Tribunal in case

of A. Phiroj & Co. vs. CIT, 59 ITR 645, decision of Hon’ble Delhi High Court in case

of CIT vs. S.M. Agarwal, 293 ITR 43 (Del.). The ld. A/R has referred to the

statement recorded under section 132(4) of Shri DP Sehgal and submitted that in

answer to question no. 12, he has categorically denied giving any loan to the

assessee. Thus the documents found at the time of search in case of Shri DP Sehgal

were nothing but a proposal for seeking loan and even the first letter was only a

draft in which certain modifications/amendments were made. Thereafter a second

letter was prepared. When both these letters contain the details of the same facts,

then the handing over of the cheques by the assessee is not subsequent to the loan

but it is prior to the proposed loan. Even there was no certainty about from whom

the loan was actually taken as in the alleged acknowledgement letter it is stated that

the loan was received from or through Shri DP Sehgal. The AO while passing the

penalty order under section 271D was also not sure about the fact from whom the

alleged loan was taken. Thus it was only a proposal made by the assessee to his

close friend who was helping him out in arranging the finance. The documents

which were found in the possession of Shri DP Sehgal were required to be submitted

in advance for the proposed loan but finally when no loan was taken by the

assessee, these documents itself do not prove the transaction of loan. These are all

undated documents, not even indicating the transaction of loan. The department has

presumed that the assessee has taken loan in the month of May – June 2014 based

on the statement of Shri DP Sehgal as well as statement of the assessee recorded

10 ITA No. 405/JP/2019 Shri Ram Kishan Verma, Kota.

under section 132(4) which was immediately retracted by the assessee. The

presumption under section 132(4A) can be raised only against the person from

whose control or possession the document was found and, therefore, it is he, who is

answerable. Once Shri DP Sehgal has denied having given any loan to the assessee,

then there cannot be second presumption against the assessee. In support of his

contention, he has relied upon the decision of Hon’ble Jurisdictional High Court in

case of CIT vs. SMS Investment Corporation Pvt. Ltd., 207 ITR 364 (Raj.). The ld.

A/R then submitted that once the documents found during the search do not

disclose the fact of obtaining loan from Shri DP Sehgal and further the assessee has

taken a loan of Rs. 10 crores from AU Finance Ltd. on 30.07.2014, then there is no

scope of any presumption for taking the alleged loan of Rs. 15 crores by the

assessee. He has further contended that even when no corresponding asset was

found to show the allegation of the said loan by the assessee, then the penalty

levied on the basis of presumption is not sustainable. The ld. A/R has further

submitted that the ld. CIT (A) has considered new material which is in violation of

Rule 46A of IT Rules read with section 251(4) of the IT Act. He has pointed out that

the ld. CIT (A) has considered the statement of the assessee recorded under section

132(4), however, the said statement was retracted by the assessee immediately

without any delay and was not the basis of initiation as well as levy of penalty by the

AO under section 271D of the IT Act. The ld. A/R has submitted that the penalty

levied by the AO under section 271D and confirmed by the ld. CIT (A) is not

sustainable and the same be deleted.

11 ITA No. 405/JP/2019 Shri Ram Kishan Verma, Kota.

under section 132 of the IT Act in case of Shri DP Sehgal, un-named and undated 15

blank cheques of Rs. 1 crore each signed by the assessee were found, inventorized

and seized from the possession of Shri DP Sehgal. Along with the cheques, a letter

signed by the assessee duly acknowledged receipt of loan of Rs. 15 crores along

with another set of 15 blank demand promissory notes of Rs. 1 crore each signed by

the assessee were also seized from the possession of Shri DP Sehgal. In the

statement recorded under section 132(4) of the IT Act, Shri DP Sehgal has stated to

have received them in the month of May-June, 2014 from the assessee as security.

The ld. D/R has also referred to question no. 7 and answer thereto of the statement

of Shri DP Sehgal and submitted that he has explained that these cheques,

promissory notes and letter signed by the assessee were received in the month of

May-June, 2014. Subsequently Shri DP Sehgal filed a settlement application before

the Settlement Commission, New Delhi. The assessee in the statement recorded under section 132(4) dated 7th September, 2017 has admitted to have received the

loan of Rs. 15 crores in cash from Shri DP Sehgal. However, the assessee subsequently retracted the statement by writing a letter dated 30th September, 2017

to the CBDT. The alleged retraction has no evidentiary value as it is sent to the

CBDT and not to the Investigation Wing. Further, when the assessee in the

statement on oath has admitted the fact of receiving the loan of Rs. 15 crores, then

the subsequent retraction without explaining the cogent reason for any mistake in

the statement is not acceptable. Even otherwise, the assessee has not alleged any

coercion, undue pressure or threat at the time of statement recorded under section

132(4) of the Act. The said admission/confession on the part of the assessee is

12 ITA No. 405/JP/2019 Shri Ram Kishan Verma, Kota.

based on the seized material which was confronted to the assessed at the time of

statement recorded under section 132(4) of the Act. The ld. D/R has also referred

to the report conducted by the department during the proceedings under section

245D of the Act as well as the order of the Settlement Commission wherein the so

called retraction and denial of the assessee was rejected having any evidentiary

value. The ld. D/R has also relied upon the decision of Hon’ble Jurisdictional High Court in case of CIT vs. Ravi Mathur in DB IT Appeal No. 67 of 2002 dated 13th May,

2016. Thus in the proceedings before the Settlement Commission, it was established

that the assessee borrowed cash loan of Rs. 15 crores from Shri DP Sehgal in lieu of

which he has given the acknowledgement letter, blank cheques and demand

promissory notes to Shri DP Sehgal which have been seized from the premises of

Shri DP Sehgal. This fact was further corroborated by the assessee in his statement

recorded under section 132(4) of the IT Act on 07.09.2017 and again on

23.10.2017. The subsequent retraction by the assessee is a make belief document

which is nothing but after-thought to escape taxation.

4.1. As regards the limitation of penalty proceedings under section 271D of the

Act, the order passed by the AO is within 6 months from the reference made to

Additional CIT-1, Kota by the AO. Therefore, it is not barred by limitation. The ld.

D/R has referred to the reference made by the ACIT Circle-1, Kota dated 09.08.2017

to Additional CIT-I Kota for levy of penalty under section 271D of the IT Act. The

impugned order was passed on 11.10.2017, therefore, the same is within the period

of limitation as per provisions of section 275(1)(c) of the IT Act. The ld. D/R has

further contended that when the assessee filed a retraction petition after the search

13 ITA No. 405/JP/2019 Shri Ram Kishan Verma, Kota.

operation, then the contents/facts narrated in the sworn in statement made on oath

under section 132(4) or under section 131 of the Act cannot be brushed aside or

ignored. If he is so aggrieved, then he has to come with fresh evidence so that his

claim can be factually sustainable. Mere making allegation will not be accepted. In

support of his contention, he has relied upon the decision of Hon’ble Supreme Court

in case of Pullangode Rubber Products Co. Ltd. vs. State of Kerala, 91 ITR 18 (SC)

and submitted that an admission is an extremely important piece of evidence. He

has also relied upon the decision of Hon’ble Jurisdictional High Court in case of M/s.

Bannalal Jat Constructions Pvt. Ltd. in DB IT Appeal No. 140/2018 and submitted

that the Hon’ble High Court has held that the statement recorded under section

132(4) as well as under section 131 of the IT Act cannot be discarded summarily in

cryptic manner and the retraction is required to be made as soon as possible or

immediately after the statement of the assessee was recorded. In view of

documentary facts gathered and legal position as laid down in various decisions, it is

clear that the assessee has committed the default of taking cash loan in violation of

section 269SS and consequently liable for penalty under section 271D of the IT Act.

He has relied upon the orders of the authorities below.

record. Since the assessee has raised a legal issue regarding validity of the order

passed under section 271D as barred by limitation, therefore, we first take up the

issue of limitation. The Additional CIT has initiated the penalty proceedings under section 271D by issuing the show cause notice dated 1st September, 2017 as under

:-

14 ITA No. 405/JP/2019 Shri Ram Kishan Verma, Kota.

The said show cause notice was issued by the Additional CIT on the basis of the

letter dated 09.08.2017 of the Assistant Commissioner of Income-tax, Circle-1, Kota

being the reference for levy of penalty. For ready reference, we reproduce the

reference letter of the Asstt. CIT for levy of penalty as under :-

15 ITA No. 405/JP/2019 Shri Ram Kishan Verma, Kota.

Hkkjr ljdkj@Government of India कायार्लय सहायक आयकर आयुक्त ]व`त&1] काेटा Office of the Assistant Commissioner of Income Tax, Circle-1, Kota. dejk la[;k 106] izFke ry] nSfud uoT;ksfr fcfYMax] jkorHkkVk jksM] dksVk&324009 Room No. 106, 1st floor, Danik Navjyoti Building, Rawatbhata Road, Kota-324009.

Øekad lgk-vk-vk-@o`r&1@dksVk@2015&16@633 fnuakd 09-08-2017.

To The Addl. Commissioner of Income Tax, Range-1, Kota.

Sir, Sub : Information in the case of Shri R.K. Verma, Kota (PAN:ADDPK 1093 R) – Reference for levy of penalty u/s 271D – Reg. –

Kindly refer to your good office letter No. 446 dated 06/06/2017 on the above mentioned subject.

It is submitted that this office has received an information from the DDIT(Inv.)-III Jaipur that during search & seizure action u/s 132(1) in the case of Adventage Group (Mr. D.P. Sehgal), Jaipur 15 blank cheques of Rs. 15 crores (one crore each) signed by Shri Ram Kishan Verma were found and seized alongwith 15 blank demand promotes of Rs. 15 crores (one crore each) duly signed by Shri R.K. Verma. During the course of search statement of Shri D P Sehgal was recorded and as per which cheques & promotes were received in May-June 2014 from Mr. R.K. Verma as a security to manage fund from personal source & market. It was also stated in the statement that he could not manage fund. Shri R.K. Verma was issued summons u/s 131 on 01.04.2015 for recording the statement on 10.04.2015 by the Dy. Director of Income tax (Inv)-III, Jaipur and the same was duly served upon him, but he did not comply with the same in any way, a confirmatory letter of Shri R.K. Verma acknowledging receipt of loan of Rs. 15 crore from Shri D.P. Sehgal and his friends was also found & seized at the same of search operation. The DDIT-III, Jaipur opined that the documents so found and seized as aforesaid are presumably true within the meaning of section132(4A) of the I.T. Act, 1961 and based thereon and also the non-compliance on that part of Shri R.K. Verma to the summons issued to him, came to the conclusion that Shri D. P.

16 ITA No. 405/JP/2019 Shri Ram Kishan Verma, Kota.

Sehgal and his friends have given unaccounted cash loan of Rs. 15 crore to Shri R. K. Verma carrying annual interest @ 24% per annum. As such, the DDIT (Inv.)-III, Jaipur has informed that Shri R.K. Verma had contravened provisions of section 269SS and appropriate action under the provision of I.T. Act, 1961 has to be initiated in the case of Shri R.K. Verma.

The letter bearing No. 946 dated 23.10.2015 of the DDIT (Inv.)-III, Jaipur

alongwith its enclosure are being submitted for kind perusal and necessary action.

Yours faithfully,

Sd/- ( R.K. DOI ) Encl. As above. Asst. Commissioner of Income Tax, Circle-1, Kota.”

This reference was made on the basis of the documents seized from the possession

of Shri DP Sehgal during the course of search and seizure action under section

132(1) on 19.12.2014. The AO has also made a reference in the said letter of

summons issued under section 131 on 01.04.2015 by the DDIT Investigation, Jaipur.

The DDIT Jaipur vide letter dated 23.10.2015 informed the ACIT/AO about the

contravention of provisions of section 269SS of the IT Act by the assessee and

appropriate action under the provisions of the Act has to be initiated. Thus the

initiation of penalty proceedings by issuing the show cause notice dated 01.09.2017

is based on the information received by the AO of the assessee from the DDIT Investigation Jaipur vide letter dated 23rd October, 2015. Section 275 provides the

limitation for imposition of penalty under Chapter-XXI of the IT Act. Since in the case

in hand, the penalty under section 271D is not imposed pursuant to any assessment

17 ITA No. 405/JP/2019 Shri Ram Kishan Verma, Kota.

order, therefore, clause (c) of section 275(1) is relevant for the purpose of limitation

for passing the order under section 271D of the IT Act. For ready reference, we

reproduce the provisions of section 275(1) as under :-

“275. 39[(1)] No order imposing a penalty under this Chapter shall be passed— 40[(a) in a case where the relevant assessment or other order is the subject-matter of an appeal to the 41[***] Commissioner (Appeals) under section 246 42[or section 246A] or an appeal to the Appellate Tribunal under section 253, after the expiry of the financial year in which the proceedings, in the course of which action for the imposition of penalty has been initiated, are completed43, or six months from the end of the month in which the order of the 44[***] Commissioner (Appeals) or, as the case may be, the Appellate Tribunal is received by the 45[Principal Chief or 45[Principal Commissioner or] Chief Commissioner Commissioner or] Commissioner, whichever period expires later : 46[Provided that in a case where the relevant assessment or other order is the subject-matter of an appeal to the Commissioner (Appeals) under section 246 or section 246A, and the Commissioner (Appeals) passes the order on or after the 1st day of June, 2003 disposing of such appeal, an order imposing penalty shall be passed before the expiry of the financial year in which the proceedings, in the course of which action for imposition of penalty has been initiated, are completed, or within one year from the end of the financial year in which the order of the Commissioner (Appeals) is received by the 45[Principal Chief Commissioner or] Chief Commissioner or 45[Principal Commissioner or] Commissioner, whichever is later;] (b) in a case where the relevant assessment or other order is the subject-matter of revision under section 26346[or section 264], after the expiry of six months from the end of the month in which such order of revision is passed; (c) in any other case, after the expiry of the financial year in which the proceedings, in the course of which action for the imposition of penalty has been initiated, are completed, or six months from the end of the month in which action for imposition of penalty is initiated, whichever period expires later.]”

Thus no order imposing a penalty shall be passed after expiry of financial year in

which the proceedings in the course of which action for imposition of penalty has

been initiated are completed or 6 months from the end of the month in which the

action for imposition of penalty is initiated whichever period expires later. The plain

18 ITA No. 405/JP/2019 Shri Ram Kishan Verma, Kota.

reading of this clause reveals that in case the proceedings in the course of which

action for imposition of penalty has been initiated in the financial year, then the

order for penalty shall not be passed after the expiry of the said financial year.

However, there may be instances when such proceedings are completed at the fag

end of the financial year to say in the month of March itself, then it is practically not possible to pass a penalty order before 31st March of the same financial year.

Therefore, the second limb of this clause is relevant which gives 6 months from the

end of the month in which action of imposition of penalty is initiated. In the case in hand, the action for imposition of the penalty was initiated vide letter dated 23rd

October, 2015 whereby the DDIT Investigation-3, Jaipur sent information along with

the document to the AO for his perusal and necessary action. These are the

proceedings from which the AO has satisfied himself about the default on the part of

the assessee of violation of the provisions of section 269SS of the Act by taking the

alleged loan of Rs. 15 crores in cash. Though there was subsequent search and

seizure action in the case of the assessee on 07.09.2017, however, those

proceedings were subsequent to the satisfaction of the AO as well as initiation of the

penalty proceedings by issuing show cause notice dated 01.09.2017. Therefore, for

the purpose of limitation under section 275(1) what is relevant is the communication

from the DDIT Investigation-3, Jaipur to the ACIT Circle-1, Kota vide letter dated 23rd October, 2015. Therefore, the limitation would reckon from the end of the

month of October, 2015 and shall expire on the expiry of 6 months from the end of

the month of October, 2015. In other words, the limitation for passing the penalty order under section 271D shall expire on 30th April, 2016. The Agra Bench of the

19 ITA No. 405/JP/2019 Shri Ram Kishan Verma, Kota.

Tribunal in case of Sharda Educational Trust vs. ACIT (supra) has considered this

issue of limitation for passing the order under section 271D in para 13(1) as under :-

“ 13. After having considered the rival submissions, facts and circumstances of the case, provisions of s. 275(1)(c) of the Act and aforesaid various decisions and the Circular No. 387 relied upon by the counsel for the assessee and the fact that the learned Departmental Representative has not brought any decision contrary to various decisions relied upon by the counsel for the assessee, to our notice at the time of hearing, we are of the opinion that the assessee is to succeed on all counts such as ;

(i) In the present case, it is an admitted fact that neither the assessee had furnished any return for the asst. yr. 1996-97, nor any assessment was made nor any proceedings under the IT Act relating to the assessee was pending before the IT authorities on 12th June, 2003, or later on, till the date of levy of penalty under s. 271D, i.e., on 12th June, 2003, when the proceedings were initiated or on 11th Dec., 2003, when the penalty order was passed and therefore, the penalty proceedings having not been initiated during the course of any proceedings, the same were illegal and bad in law.

It is also an admitted fact that the penalty proceedings in question were initiated after a lapse of a period of more than seven years. Consequently, we are unable to uphold the levy of penalty. Our conclusion is supported by the decision of Tribunal, Cochin Bench, in the case of Noble Pictures (supra), wherein it has been held that the penalty proceedings under s. 272A having been initiated after a period of more than 6 years were barred by limitation, and also by the

20 ITA No. 405/JP/2019 Shri Ram Kishan Verma, Kota.

decision of Delhi High Court in the case of CIT vs. Rajinder Kumar Somani (supra), which had been followed by the Tribunal in the case of Noble Pictures (supra).”

In the case in hand, the AO has not satisfied himself during the assessment

proceedings or any other proceedings under the IT Act but this satisfaction of the

AO as revealed from the reference letter is based on the information and document

received from the Investigation Wing, Jaipur. Therefore, even if the said

correspondence is considered as part of the proceedings of investigation carried out

by the Jaipur Investigation Wing in case of Shri DP Sehgal, the limitation will reckon

when the said investigation proceedings were completed and thereafter the

information was sent by the Investigation Wing to the AO of the assessee. The

Hon’ble Jurisdictional High Court in case of CIT vs. M.A. Presstressed Works, 220

ITR 226 (Raj.) has considered the aspect of initiation of penalty proceedings as

under :-

“ We have considered the submissions made by learned counsel for the Revenue. Section 274 of the Income-tax Act provides the procedure for imposing the penalty while section 275 sets out the time-limit within which the penalty proceedings must be completed. Section 275 requires to complete the penalty proceedings within two years from the end of the financial year in which the proceedings in the course of which the action for imposition of penalty has been initiated, are completed. But where the assessment order or any other order is the subject-matter of appeal before the Deputy Commissioner (Appeals) or the Commissioner of Income-tax (Appeals) or to the Income-tax Appellate Tribunal, the period for completing the penalty proceedings will be either a two year period from the end of the financial year in which the proceedings, in the course of which the action for imposition of the penalty was taken, are completed, or a period of six months from the end of the month in which the order of the appellate authority is received by the Commissioner, whichever period expires later. Section 275, which applies to the case of the assessee, reads as under:

"275. Bar of limitation for imposing penalties. — (1) No order imposing a penalty under this Chapter shall be passed—

(a)in a case where the relevant assessment or other order is the subject-matter of an appeal to the Deputy Commissioner (Appeals) or the Commissioner (Appeals) under section 246 or an appeal

21 ITA No. 405/JP/2019 Shri Ram Kishan Verma, Kota.

to the Appellate Tribunal under sub-section (2) of section 253, after the expiration of the period of—

(i)two years from the end of the financial year in which the proceedings, in the course of which the action for imposition of penalty has been initiated, are completed, or

(ii)six months from the end of the month in which the order of the Deputy Commissioner (Appeals) or the Commissioner (Appeals) or, as the case may be, the Appellate Tribunal is received by the Chief Commissioner or Commissioner, whichever period expires later;

(b)in any other case, after the expiration of two years from the end of the financial year in which the proceedings, in the course of which action for imposition of penalty has been initiated, are completed."

Section 275 divides the cases into two categories : the first category of cases is where the assessment order or the order to which proceedings for imposition of penalty relate, was the subject-matter of appeal under section 246 or an appeal under section 253. The limitation for the cases falling under this category, is two years from the end of the financial year in which the proceedings, in the course of which the action for imposition of penalty has been initiated, were completed ; or six months from the end of the month in which the order of the appellate authority was received by the Commissioner, whichever period expires later. The second category covers all other cases not falling within category No. 1 and the limitation provided for these cases is within two years from the end of the financial year in which the proceedings, in the course of which action for imposition of penalty has been initiated, are completed. The words "in which the proceedings, in the course of which action for imposition of penalty has been initiated, are completed" used in section 275 indicate the proceedings in which the income-tax authority is satisfied about the default which attracts the penalty and not with respect to any other proceeding in which the order like the cancellation of the registration, etc., has been passed. It is the assessment order or any other order passed in the proceeding in the course of which it is found that the assessee has brought himself within the mischief of the penalty proceedings.

In the present case, the order, in which the proceedings for imposition of penalty were initiated, was passed on July 30, 1983, which was subjected to appeal and the appeal was dismissed on February 24, 1984.”

The Hon’ble High Court has observed that the words “ in which the proceedings in

course of which the action for imposition of penalty has been initiated, are

completed” used in section 275 indicate the proceedings in which the Income Tax

Authorities satisfied about the default which attracts the penalty and not with

respect to any other proceedings in which the order, like cancellation of registration

has been passed. In the case in hand, the taxing authority has exhibited his

satisfaction about the default of section 269SS in the investigation proceedings

carried out by the Investigation Wing in case of Shri DP Sehgal and finally the said

22 ITA No. 405/JP/2019 Shri Ram Kishan Verma, Kota. satisfaction was communicated to the AO of the assessee vide letter dated 23rd October, 2015. Hence what is relevant is the said letter dated 23rd October, 2015

whereby it was communicated to the AO and based on the said information and

material, the AO further made a reference to the Additional CIT for levy of penalty.

Thus the limitation for passing the order for levy of penalty under section 271D would reckon from the end of the October, 2015 and shall expire on 30th April, 2016

being the period of 6 months from the end of the said month of October, 2015. The

penalty order passed under section 271D in the case of assessee is dated

11.10.2017 which is barred by limitation and, therefore, the same is liable to be

quashed. We make it clear that the subsequent search and seizure action under section 132 of the IT Act conducted in the case of assessee on 7th September, 2017

would not extend the period of limitation when the penalty proceedings were already

initiated by issuing show cause notice dated 01.09.2017 which is based on the satisfaction vide letter dated 23rd October, 2015. It is not understandable as to why

the AO has not initiated the proceedings under section 271D after receiving the said information and documents vide letter dated 23rd October, 2015 till he has made the

reference on 09.08.2017. Accordingly, we hold that the impugned penalty order

passed under section 271D dated 11.10.2017 is illegal being barred by limitation.

On the merits of levy of penalty :

Act, we find that the said order is based on the documents found and seized from

23 ITA No. 405/JP/2019 Shri Ram Kishan Verma, Kota.

the possession of Shri DP Sehgal during the search and seizure operation under section 132 of the IT Act carried on 19th December, 2014. The Additional CIT has

made the reference of the acknowledgement letter signed by the assessee along

with 15 undated blank cheques of Rs. 1 crore each as well as 15 blank promissory

notes signed by the assessee. Though there is a subsequent search in the case of the assessee on 7th September, 2017 wherein statement of the assessee under

section 132(4) of the Act was recorded to get the confirmation of the transaction of

loan of Rs. 15 crores, however, the said admission/confession on the part of the assessee was retracted by the assessee vide letter dated 30th September, 2017. We

will deal with the facts of retraction made by the assessee at later stage. First, we

will analyze whether the documents found and seized during the course of search and seizure in the case of Shri DP Sehgal on 17th December, 2014 would establish

the transaction of loan of Rs. 15 crores in cash. It is pertinent to note that during

the course of search and seizure action in case of Shri DP Sehgal two letters signed

by the assessee were found along with the 15 undated blank cheques and 15

promissory notes. For ready reference, both the undated letters are reproduced as

under :-

24 ITA No. 405/JP/2019 Shri Ram Kishan Verma, Kota.

25 ITA No. 405/JP/2019 Shri Ram Kishan Verma, Kota.

26 ITA No. 405/JP/2019 Shri Ram Kishan Verma, Kota.

The peculiar feature of both the letters is that the contents of these letters are

identical except some amendment/additions were suggested in the first letter

regarding rate of interest, period for repayment of loan and then compounding

interest in case of non-payment of installment shown. However, the details of the

cheques in both the letters are same which are also matching with the cheques

found during the course of search. Thus it is apparent that the first letter signed by

the assessee mentioned the terms and conditions which were not acceptable to the

other party and some changes were proposed in the said letter and accordingly the

second letter was again prepared by incorporating the amendments as suggested on

the first letter. Therefore it is clear that at the time of submitting the first letter, the

transaction of loan was not completed even though the language of

acknowledgement of receipt of loan is same in both the letters. This shows that the

mere contents of the letter would not establish the fact of actual transaction of loan

of Rs. 15 crores when the same contents and details of the cheques are given in the

second letter which is treated as acknowledgement of receipt of loan by the

department. It appears that this letter acknowledging the loan along with the

collateral cheques and promissory notes were submitted by as a proposal for grant

of loan. Even otherwise, the acknowledgement letter does not speak about the loan

of Rs. 15 crores in cash. These facts along with the undisputed fact of availing loan of Rs. 10 crores by the assessee from AU Finance Ltd. on 30th July, 2014

substantiate the explanation of the assessee that after availing this loan from the AU

Finance Ltd. the request for loan of Rs. 15 crores from or through Shri DP Sehgal

was not pursued. We further note that this fact is even corroborated by Shri DP

27 ITA No. 405/JP/2019 Shri Ram Kishan Verma, Kota. Sehgal in his statement recorded under section 132(4) on 19th December, 2014.

The relevant part of answer to question no. 12 is as under :-

^^q 12 vkids dk;kZy; ds HkkSfrd lR;kiu ds nkSjku ik;s x;s dqN vU; nLrkost ftUgsa

Annexure-A ds Exibit-15 esa ladfyr fd;k x;k gS mUgsa eS vkidks fn[kk jgk gwWA d`i;k budk /;kuiwoZd voyksdu dj bu nLrkostks esa tks fooj.k gS ml ij Lif"Vdj.k nsosaA

mRrj % eSus Annexure-A ds Exibit-15 dk /;kuiwoZd voyksdu dj fy;k gSA blds laca/k esa esjk ;g fuosnu gS fd vkj-ds-oekZ esjs ?kfu”V fe= gS ftuls esjk 22 o”kksZa ls ikfjokfjd laca/k gS tgkW rd eq>s ;kn gS ebZ 2014& twu 2014 esa mUgksus eq>s vius futh L=ksr ,oa cktkj ls muds School

Project ds fy;s iwath tqVkus gsrw dgk FkkA ftldh Security ds crkSj mUgksus eq>s :I;s 1]00]00]000@& izR;sd ds lsUVy cSad vkWQ bfUM;k ] czkap ryoaMh] dksVk ds muds [kkrk la[;k 00000003088007990 ds undated & unnamed 15 pSd fn;s FksA blds vykok eq>s 15 undated

izksesljh uksVl Hkh Hksts FksA bl ckr ls lacf/kr esjk muls communication Hkh gqvk Fkk ftlds

varxZr eSus muls ,d i= okgd }kjk yk;s x;s undated i= esa dqN lq/kkj djds nqckjk Hkstus ds fy;s

Hkh okil fn;k FkkA ;g nksuks i= mlds ewy Lo:Ik esa Annexure-A ds Exibit-15 ds i`”B dze 9 ,oa 10 ij j[ks gSA

eS ;gkW ;g Hkh Li”V dj nsuk pkgrk gwW fd D;wfd eS brus :I;ksa dk izca/k ugha dj Ikk;k FkkA blfy;s eSus tgka rd eq>s ;kn gS yxHkx vxLr 2014 esa Jh vkj-ds- oekZ dks viuh foo’krk tkfgj dj nh Fkh rFkk voxr djok fn;k Fkk fd iSlks dh O;oLFkk ugha gks ikbZA blls lacaf/kr eSus mudks ,d i= Hkh fy[kk Fkk tks fd dk;kZy; es dgh ij j[kk gksxk tks fd HkkSfrd lR;kiu ds nkSjku ‘kk;n /;ku esa ugha vk;kA bl i= dh dk;kZy; izfr eS foHkkx ds le{k izLrqr dj nwaxkA eS ;g Hkh iz;kl d:axk fd mijksDr i= dh ewy izfr Hkh Jh vkj- ds- oekZ ls izkIr djds foHkkx ds le{k izLrqr dj nwaxkA----^^

Thus Shri DP Sehgal has explained how two letters were found at the time of search

that there were some corrections/amendments in the first letter and, therefore, the

28 ITA No. 405/JP/2019 Shri Ram Kishan Verma, Kota.

second letter was taken from the assessee. He has also specifically stated that in the

month of August, 2014 he has expressed his inability to arrange the loan and,

therefore, no loan was granted by him to the assessee. Thus the out-come of the

investigation proceedings in case of Shri DP Sehgal has not established conclusively

that a loan of Rs. 15 crores was received by the assessee from Shri DP Sehgal, much

less the loan in cash. It appears that the department though tried to examine the

assessee during the post search enquiry in case of Shri DP Sehgal by issuing

summon under section 131 to the assessee on 01.04.2015 and thereafter the notice under section 133(6) was also issued to the assessee on 13th October, 2016. The

assessee replied the summons of the department vide letter dated 07.09.2016.

Thus it is clear that when the department could not succeed in the case of Shri DP Sehgal, they conducted a search and seizure action in case of the assessee on 7th

September, 2017 to strengthen their case against Shri DP Sehgal. The

contemporaneous events of making the request of loan in the month of May-June

2014 to Shri DP Sehgal and thereafter the approval of loan was granted by AU Finance Ltd. on 30th July, 2014 and subsequent dropping of the proposal of loan

from Shri DP Sehgal as he has stated in the statement that in the month of August

he regretted the request of the assessee for not arranging the funds clearly

established the chain of events which cannot be doubted when there is no other

evidence of actual transaction of loan except the papers given by the assessee as a

security and pre-requisition for grant of the alleged loan from Shri DP Sehgal. Hence

all these sequence of transactions and events make it clear that the revenue has

failed to establish the fact without any dispute and doubt that an actual movement

of cash of Rs. 15 crores happened between the assessee and Shri DP Sehgal. The

29 ITA No. 405/JP/2019 Shri Ram Kishan Verma, Kota.

proceedings under section 271D are initiated and penalty is levied generally when

the transaction of violation of provisions of section 269SS is not in dispute but the

only question regarding the levy of penalty is whether the assessee has been able to

explain a reasonable cause for the violation. In the case in hand, the transaction of

alleged loan itself is in dispute and the revenue has taken only a view based on

certain documents but still it is not an undisputed or establishment of fact beyond

doubt that the said transaction has actually taken place.

Since the revenue has relied upon the statement of the assessee recorded

under section 132(4), therefore, the evidentiary value of the said statement as well

as subsequent retraction of the assessee is also relevant for arriving at the

conclusion whether there is an actual transaction of loan of Rs. 15 crores in cash

received by the assessee from Shri DP Sehgal. The ld. D/R has referred to various

cases in support of his contention to say that the retraction made by the assessee

has no evidentiary value. However, we find that the retraction of the assessee vide letter dated 30th September, 2017 is not a stand taken by the assessee first time

after the admission/confession made by the assessee in the statement recorded under section 132(4) on 7th September, 2017. It is pertinent to note that the

assessee in response to the notice issued by the Investigation Wing and even in the

proceedings before the Settlement Commission has taken the same stand. The

assessee has referred to the reply dated 07.09.2016 which is also referred in the

reply filed by the assessee to the show cause notice as reproduced in the penalty

order at pages 3 & 4 as under :-

30 ITA No. 405/JP/2019 Shri Ram Kishan Verma, Kota.

“ In response to the notice, Sh. K.C. Jain, CA, Authorized Representative (AR) of the assessee along with Sh. Harish Jain, Sr. Manager Finance & Accounts attended and filed reply signed by Shri R.K. Verma vide letter dated 21.09.2017 which is reproduced below.

“ Please refer to above.

At the outset I hereby unconditionally deny having ever received any loan or deposit from Shri DP Sehgal in contravention of section 269SS of the Income Tax Act, 1961. I may also bring to your kind notice that an enquiry in the matter was also done by Deputy Commissioner of Income Tax (Central Circle)-III, Jaipur in the matter of the assessment proceedings of Shri DP Sehgal for AY 2015-16. In the said enquiry I was asked to explain the matter. I hereby enclose a copy of the said reply for ready reference. I hereby reaffirm the contents of the said reply fully and without any reservations. Any other version of facts or evidence contrary to my aforesaid reply dated 07.09.2016, irrespective of source or point of time of such version is denied, same being untrue. If you propose to rely on any such version/evidence, I hereby request your goodself to provide me a copy thereof and an opportunity to explain/rebut the same.” In this reply, Shri R.K. verma has reaffirmed the contents of his reply in the matter submitted by him before DCIT (Central Circle)-III, Jaipur which is reproduce below :-

“ Please refer to above.

At the outset, I would like to humbly submit that any conclusion proposed to be derived by you on the basis of any papers/documents seized from the premises of Mr. D.P. Sehgal (or his concerns) that I had obtained any loan from Mr. D.P. Sehgal or his associates/friends is factually incorrect and logically not sustainable. I had not received any loan from Mr. D.P. Sehgal or his associates/friends on the basis of any such/seized documents because Mr. D.P.Sehgal was not able to arrange funds from is associates/friends on the terms and conditions mentioned in the said undated letter.

In view of the above factual position, answer to item No. A-F of paragraph 3 of your letter dated 13.10.2016 may be treated as NULL/Not Applicable.

31 ITA No. 405/JP/2019 Shri Ram Kishan Verma, Kota.

At this stage itself, I would, however, like to point out that the very fact that two letters were found and seized in respect of the same matter, both signed by me and both acknowledging receipt of money unconditionally BUT containing materially and significantly different critical terms go to indicate that the acknowledgement of receipt of money therein was a sort of ‘advance receipt’ in the hope that Mr. Sehgal would be able to arrange such funds and execute the transaction without referring to me for the purpose of obtaining formal receipt and thereby delaying the transaction. Unfortunately, the transaction did not take place at all and all these undated unnamed documents were forgotten and continued to remain with him unutilized. I hope the above information/explanation answers your queries in the above connection.”

Thus by considering the earlier stand of the assessee prior to the statement

recorded under section 132(4) as well as the subsequent retraction made by the assessee vide letter dated 30th September, 2017, we note that this is not an abrupt

after-thought retraction by the assessee from the statement made under section

132(4) but as far as the alleged loan of Rs. 15 crores is concerned, the stand of the

assessee right from the beginning was clear that he has not taken any loan from

Shri DP Sehgal. This explanation of the assessee is not a mere vague general

explanation but it is based on the relevant facts as well as evidence. Even the

Hon’ble Supreme Court in case of Pullangode Rubber Produce Co. Ltd. vs. State of

Kerala & Others, 91 ITR 18 (SC) relied upon by the ld. D/R has observed that an

admission is an extremely important piece of evidence but it cannot be said that it is

conclusive. Therefore, if the assessee has made out a case and shows that the

statement made under section 132(4) is not based on correct facts, then the

subsequent retraction is not prohibited. The Hon’ble Jurisdictional High Court in

32 ITA No. 405/JP/2019 Shri Ram Kishan Verma, Kota.

case of CIT vs. Ravi Mathur (supra) as relied upon by the ld. D/R has also

considered this issue and only after noticing the fact that there is an inordinate delay

in retracting the statement earlier made on oath, the said retraction has no

evidentiary value. Further, in the said case the assessee could not demonstrate that

the statement initially recorded were factually incorrect. Similar position was

expressed in the other decisions relied upon by the ld. D/R. Therefore, the

retraction is not out-rightly prohibited but if the assessee subsequently points out

with supporting material to show that the statement of admission is not factually

correct, then such retraction cannot be ignored or brushed aside. The Hon’ble

Gujarat High Court in case of Kailashben Manharlal Chokshi vs. CIT (supra) has

discussed this aspect in para 22 to 26 as under :-

“22. We have heard learned counsels appearing for the respective parties at great length and considered the submissions. We have also gone through the orders passed by the authorities below. It is true that in normal circumstances this Court would not interfere in the finding of fact arrived at by the authorities. It is, however, to be seen as to whether the explanation tendered by the assessee would be considered by the authorities below. It is also to be seen as to whether an addition made is merely based on the statement recorded by the Assessing Officer under section 132(4) of the Act and whether any cognizance may be taken of the retracted statement. So far as case on hand is concerned, the glaring fact required to be noted is that the statement of the assessee was recorded under section 132(4) of the Act at mid night. In normal circumstances, it is too much to give any credit to the statement recorded at such odd hours. The person may not be in a position to make any correct or conscious disclosure in a statement if such statement is recorded at such odd hours. Moreover, this statement was retracted after two months. 23. The main grievance of the Assessing Officer was that the statement was not retracted immediately and it was done after two months. It was an afterthought and made under legal advise. However, if such retraction is to be viewed in light of the evidence furnished along with the affidavit, it would immediately be clear that the assessee has given proper explanation for all the items under which disclosure was sought to be obtained from the assessee. So far as amount invested in house property is concerned, the assessee has specifically stated in his explanation dated 28-2-1989 that there was absolutely

33 ITA No. 405/JP/2019 Shri Ram Kishan Verma, Kota.

no basis for making the disclosure on account of bunglow at 68, Sarjan Society, Athwa Lines, Surat. It was in the year 1964 that the assessee took one Plot No. 68 in Sarjan Co-operative Housing Society which was also constructing the bunglow for which the assessee claimed to have been made contribution from time to time. The assessee took possession of the bunglow in 1974 when only ground floor was constructed. Since then he has been living there. The assessee has constructed first floor during 1986 to 1988 and he has incurred the expenses for first floor structure to the tune of Rs. 2,03,185.65 but this amount has been withdrawn from the account of the firm in which the assessee is a partner. As per say of Mr. Shah even departmental valuation officer has also accepted that the cost of construction of first floor worked out to Rs. 2,06,060. There was, therefore, no reason for making addition of Rs. 4 lakhs on the basis of alleged disclosure made by the assessee in his statement recorded under section 132(4) of the Act. In support of this statement the Revenue has not brought any evidence whatsoever which would establish that the assessee had in fact incurred an amount of Rs. 4 lakhs on the construction of the first floor and that amount was invested out of the undisclosed income. Hence there is no justification for making account of Rs. 4 lakhs merely on the basis of statement recorded under section 132 (4). None of the authorities have considered this explanation and the CIT(A) as well as Tribunal both have proceeded on the footing that the Assessing Officer has considered the explanation. 24. So far as the addition on account of gold ornament to the tune of Rs. 1 lakh is concerned, the assessee has given the explanation that was reproduced by the Assessing Officer in his assessment order which says that during the course of search and seizure proceeding, statement of assessee's wife, Smt. Kailashben Chokshi was recorded and according to which she had received about 25 tolas of gold each from her parents and from her parents-in-law side at the time of her marriage in the year 1960. She had given 15 tolas of gold ornaments to her daughter Ritaben at the time of her marriage in the month of March, 1988. If the total jewellery found during the course of search is taken into consideration, in light of the instructions issued by the Board, any middle class Indian family may be having jewellery and gold ornaments to that extent. Hence, no addition can be made on that count. Even if the board Circular may not have retrospective operation, looking to the quantum of holding and assessee's explanation, we are of the view that this is a normal holding which can be found in any middle class Indian family and hence no addition could have been justified on that count. 25. So far as addition of Rs. l lakh on account of unaccounted investment in furniture is concerned, it is stated by the assessee that on the ground floor furniture was made before 15 years and assessee had spent Rs. 25,000 for renovation after making withdrawal from the firm's account. It is further submitted that the furniture on the first floor was partly received and paid out of withdrawals from the firm. At the time of the search additional furniture meant for the first floor was just received by way of parcel from Ahmedabad and was lying in bundles. A detailed source of investment of furniture purchased from Ahmedabad with a due confirmation from the party concerned have been filed by the assessee before the Assessing Officer. Since no

34 ITA No. 405/JP/2019 Shri Ram Kishan Verma, Kota.

payment of this additional furniture was made by the assessee till the date of search, no addition could have been made on this count. 26. In view of what has been stated hereinabove we are of the view that this explanation seems to be more convincing, has not been considered by the authorities below and additions were made and/or confirmed merely on the basis of statement recorded under section 132(4) of the Act. Despite the fact that the said statement was later on retracted no evidence has been led by the Revenue authority. We are, therefore, of the view that merely on the basis of admission the assessee could not have been subjected to such additions unless and until, some corroborative evidence is found in support of such admission. We are also of the view that from the statement recorded at such odd hours cannot be considered to be a voluntary statement, if it is subsequently retracted and necessary evidence is led contrary to such admission. Hence there is no reason not to disbelieve the retraction made by the Assessing Officer and explanation duly supported by the evidence. We are, therefore, of the view that the Tribunal was not justified in making addition of Rs. 6 lakhs on the basis of statement recorded by the Assessing Officer under section 132(4) of the Act. The Tribunal has committed an error in ignoring the retraction made by the assessee.”

In the case in hand, when the documents seized during the course of search in case

of Shri DP Sehgal do not establish conclusively the fact of alleged loan of Rs. 15

crores, then the said material can be a relevant evidence but in the absence of any

other corroborative material to show the actual transaction and movement of

money, it is not established that the transaction of loan of Rs. 15 crores in cash has

actually taken place between the assessee and Shri DP Sehgal. We have already

discussed the contents of the acknowledgment and arrived at the conclusion that

these documents itself do not establish the transaction of loan but these are only

submitted in advance for proposal of loan which was not materialized and this fact

is also corroborated by the subsequent sanction of loan by AU Finance Ltd.

Accordingly, in the facts and circumstances of the case as discussed above, we hold

that the revenue has failed to establish conclusively and beyond doubt that the

actual transaction of Rs. 15 crores has taken place between the assessee and Shri

35 ITA No. 405/JP/2019 Shri Ram Kishan Verma, Kota.

DP Sehgal, hence the penalty levied under section 271D is not sustainable and the

same is liable to be deleted. Accordingly, we delete the penalty.

Order is pronounced in the open court on 03/07/2019.

Sd/- Sd/- ( jes'k lh- 'kekZ ) (fot; iky jkWo ½ (RAMESH C. SHARMA ) (VIJAY PAL RAO) ys[kk lnL;@Accountant Member U;kf;d lnL;@Judicial Member

Jaipur Dated:- 03/07/2019. Das/ आदेश की प्रतिलिपि अग्रेषित@ब्वचल वf जीम वतकमत वितूंतकमक जवरू

सहायक पंजीकार@ Aेेपेजंदज. त्महपेजतंत