No AI summary yet for this case.
Income Tax Appellate Tribunal, JAIPUR BENCHES,”B” JAIPUR
Before: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 946 & 947/JP/2018
आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 946 & 947/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 2011-12 & 2012-13 cuke Shri Jitendra Kumar Gupta The ITO, Vs. Prop. M/s J.K. Enterprises Ward-2, Choburja Bazar, Old Hospital Road, Bharatpur. Bharatpur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AHBPG 8155 G vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Rajendra Agarwal (C.A.) jktLo dh vksj ls@ Revenue by : Shri Anoop Singh (ACIT) lquokbZ dh rkjh[k@ Date of Hearing : 11/02/2019 mn?kks"k.kk dh rkjh[k@Date of Pronouncement: 26/02/2019 vkns'k@ ORDER
PER: VIJAY PAL RAO, J.M. These two appeals by the assessee are directed against two separate orders of the ld. CIT(A), Alwar both dated 29.05.2018 for the assessment years 2011-12 & 2012-13 respectively. The assessee has raised common grounds in these appeals except quantum of disallowance made U/s 40A(3) of the IT Act. The grounds raised for the assessment year 2011-12 are reproduced as under:-
ITA No. 946 &947/JP/2018 Shri Jitendra Kumar Gupta vs ITO
“On the facts and circumstances of the case, the learned CIT(A) has erred in confirming:- 1. Re-opening of the assessment 147; 2. Addition of Rs. 4,02,900/- u/s 40A(3) of the I.T. Act, 1961. The appellant reserves his right to amend, add, alter, change or delete any of the grounds of the appeal, either before or during the course of hearing.”
Ground no. 1 is regarding the validity of reopening of the
assessment. The ld. AR of the assessee has submitted that the original
assessment order was completed U/s 143(3) of the Act on 20.02.2014.
While completing scrutiny assessment, the AO has examined the books
of accounts, bills and vouchers etc. The trading results have been
perused and found that G.P. rate of the assessee’s proprietorship
concern had gone up in comparison to the preceding year. Therefore,
the AO has not made any adverse inference regarding G.P. rate of the
assessee. The AO has also proposed to make certain disallowances on
account of various expenses, therefore, after completing the
assessment U/s 143(3) of the Act the reopening of the assessment on
the basis of audit objection is nothing but change of opinion which is
not permissible under the provisions of the Act. The ld. AR has pointed
that the AO has initiated the proceedings U/s 147/148 of the Act in
pursuant of the audit objection, therefore, reopening is not based on
ITA No. 946 &947/JP/2018 Shri Jitendra Kumar Gupta vs ITO
the application of independent mind of the AO. In support of his
contention, he has relied upon the decision of Hon’ble Delhi High Court
in case of CIT vs. Kelvinator India Ltd. 320 ITR 561 as well as
decision of Hon’ble Jurisdictional High Court in case of CIT vs.
Hindustan Zinc Ltd. 393 ITR 264 and submitted that reopening based
on change of opinion is not permissible. The ld. AR has also relied upon
the decision of the Coordinate Bench of this Tribunal dated 12.04.2016
in case of Smt. Rama Goyal vs. ITO in ITA No. 465/JP/2016. He has
also referred to a number of decisions on this point and has submitted
that reopening on the basis of audit objection is not permissible when
the Assessing Officer has duly examined all the relevant record
including books of accounts as well as vouchers pertaining to the
expenditure at the time of original assessment and subsequently
proposed to disallow while reopening the assessment by invoking the
provisions of Section 40A(3) of the Act.
On the other hand, the ld. DR has submitted that though the
assessment was completed U/s 143(3) of the Act, however, the
Assessing Officer has not taken a view on the applicability of Section
40A(3) of the Act. Only when the audit party as pointed out that some
of the cash payments made by the assessee is exceeding Rs. 20,000/-
ITA No. 946 &947/JP/2018 Shri Jitendra Kumar Gupta vs ITO
and consequently the provisions of Section 40A(3) of the Act are
applicable. Thus, the audit objection has pointed out some crucial facts
which were not examined by the AO at the time of completing the
assessment and, therefore, it is not a case of reopening on change of
opinion but the Assessing Officer has not even examined the issue while
completing the scrutiny assessment. He has relied upon the order of ld.
CIT(A) in para 4.3 and submitted that the ld. CIT(A) has relied upon the
decision of Hon’ble Supreme Court in case of ACIT vs. Rajesh Jhaveri
Stock Brokers (P.) Ltd. 291 ITR 500 as well as decision of Raymond
Woollen Mills Ltd. Vs. ITO 236 ITR 34. Therefore, sufficiency or
correctness the material is not a thing to be considered at the stage of
reopening of the assessment. He has relied upon the orders of the
authorities below.
We have considered the rival submissions as well as relevant
material on record. There is no dispute that the original assessment was
completed U/s 143(3) on 20.02.2014 thereafter there was audit
objection dated 26.06.2015 wherein it was pointed out that the
assessee has incurred expenditure of Dish Installation charges and taxi
fare payment in cash. Thus, it was pointed out that as per ledger details
the payments made in cash to various persons exceeds Rs. 20,000/-
ITA No. 946 &947/JP/2018 Shri Jitendra Kumar Gupta vs ITO
which is not allowability by virtue of Section 40A(3) of the Act. Pursuant
to the said audit objection the AO reopened the assessment by issuing
notice U/s 148 of the Act on 08.09.2015 by recording the reasons as
under:-
“The assessee was engaged in wholesale and retail trading of recharge coupons and mobile sets in the proprietary concern in the name and style of M/s J K Enterprise. On perusal of record of the assessee, it is observed that assessee had incurred expenditure on dish installation charges and taxi fare during the financial year 2010-11 relevant to the assessment year 2011-12 and payments were made in cash. The details available on record of the assessee in respect of payments made in cash exceeding twenty thousand to a person in a single day are as under:- TAXI FARE DISH INSTALLATION CHARGES S.No. Date Amount S.No. Date Amount 1 15.04.2010 Rs. 22500 1 31.05.2010 Rs. 28000 2 30.04.2010 Rs. 22500 2 31.07.2010 Rs. 28000 3 30.06.2010 Rs. 22500 3 31.08.2010 Rs. 36400 4 30.06.2010 Rs. 22500 4 31.01.2001 Rs. 40500 5 31.08.2010 Rs. 22500 Total Rs. 132900 6 Aug-10 Rs. 22500 7 Oct-10 Rs. 45000 8 30.11.2010 Rs. 45000 9 Jan-11 Rs. 45000 Total Rs. 270000
As per provisions of Section 40A(3) of the Act where the assessee incurs any expenditure in respect of which a payment or aggregate of payments made to a person in a day otherwise than by an A/c payee cheque drawn on a bank or account payee draft, exceeds twenty thousand Rupees no deduction shall be allowed in respect of such expenditure. In this case, the assessee has violated provisions of section 40A(3) of the Act. The assessee himself did not disallow such 5
ITA No. 946 &947/JP/2018 Shri Jitendra Kumar Gupta vs ITO
expenditure and added to the total income for the year under consideration. I have, therefore, reason to believe that the income to the extent of Rs. 4,02,900/- has escaped assessment within the meaning of section 147 of the IT Act, 1961 for the assessment year 2011-12. Therefore, it is a fit case to issue notice u/s 148 of the IT Act, 1961.” From the reasons recorded by the AO it is a clear case that the
Assessing Officer has considered the details of the expenditure incurred
by the assessee in cash which exceeds Rs. 20,000/- in each case.
Therefore the reopening is based on the facts in respect of the
expenditure incurred in cash and the payments made in cash were
exceeding Rs. 20,000/- and hence, it is not a case of reopening based
on the opinion of the audit party. But the AO has considered the facts
regarding the violation of provisions of Section 40A(3) of the Act while
recording reasons for reopening. Hence, we find that it is not a case of
reopening purely based on the opinion of the audit party but the
relevant facts pertaining to the violation of Section 40A(3) of the Act
were pointed out by the audit party which was considered by the AO. It
is also not in dispute the facts as pointed out by the audit party are not
in dispute and are part of the books of the assessee being ledger
account. Though the Assessing Officer has already completed the
assessment U/s 143(3) on 20.02.2014 however, while completing the
assessment U/s 143(3) of the Act the Assessing Officer had taken up 6
ITA No. 946 &947/JP/2018 Shri Jitendra Kumar Gupta vs ITO
various issue for scrutiny and conducted enquiry but he has not taken
up the issue of allowability of the expenditure incurred by the assessee
in cash and particularly the issue of violation of provisions of Section
40A(3) of the Act. The AO even not raised any query on this issue of
violation of provisions of Section 40A(3) of the Act. Therefore, it is
manifest from the record that the AO even did not take up the said
issue for examination hence, question of taking a decision or expressing
any opinion on the said issue does not arise. It is not a matter of
discretion of AO but it is a mandatory provisions of law to consider by
AO. Hence, when the AO has not taken up the said issue in the
assessment passed U/s 143(3) of the Act and the reopening is purely
based on the facts then, those relevant facts as pointed out by the audit
party constitute a tangible material for forming the opinion that the
income assessable to tax, to the extent of allowability claim of the
assessee which is in violation of provisions of Section 40A(3) of the Act,
has escaped assessment. There is no quarrel that at the time of
reopening of the assessment the correctness of the material and
sufficiency of the reasons to believe that the income assessable to tax
cannot be required to be established by the AO. Accordingly, we find
that when the reopening is within 4 years from the end of the
ITA No. 946 &947/JP/2018 Shri Jitendra Kumar Gupta vs ITO
assessment year under consideration then, the proviso to Section 147 is
not attracted in the case of the assessee. Hence, we do not find any
error or illegality in the reopening of the assessment by the AO in the
assessment year 2011-12.
Ground no. 2 is regarding disallowance made by the AO U/s
40A(3) of the Act. The ld. AR of the assessee has submitted that the
expenditure in question was incurred for dish installation and taxi fare
charges which relates to the business activity of the assessee and in
consonance to the installation made by the assessee during the period.
Thus, the ld. AR of the assessee has submitted that the genuineness of
the payment is not in dispute and further the payment of each day to
each party is not exceeding Rs. 20,000/-. The AO has considered the
aggregate payment to a person during the entire period for the purpose
of making disallowance U/s 40A(3) of the Act. He has further submitted
that since these payments were made for installation of dish in the
remote areas which are mostly rural areas and therefore, the case of
the assessee falls in the exception as provided under Rule 6DD of the IT
Rules, 1962. The ld. AR has further contended that the AO has not
doubted the genuineness of the payment and recipient of the payment
then, the provisions of Section 40A(3) of the Act cannot be applied. In
ITA No. 946 &947/JP/2018 Shri Jitendra Kumar Gupta vs ITO
support of his contentions, he has relied upon the decision dated
04.09.2018 in case of Shri Ayub Ali vs. ACIT in ITA No. 1045/JP/2017
and submitted that the Tribunal has held that once the genuineness of
the expenditure is not a question and it is free from vice of any device
of evasion of tax then, the provisions of Section 40A(3) cannot be
invoked as the intent and purpose of the said provisions is to curb the
practice of evading tax by making the payment in cash not through
banking channel. Hence, the ld. AR has submitted that disallowance
made by the AO is not justified and may be deleted.
On the other hand, ld DR has submitted that the assessee has
not disputed that the payment made to each party is exceeding Rs.
20,000/-. However, the assessee has pleaded before the ld. CIT(A) that
aggregate payment is comprising of numerous expenses but to one
person. He has further submitted that the assessee has pleaded that
the case falls in the exception under Rule 6DD of the IT Rules. He has
relied upon the orders of the authorities below.
We have considered the rival submissions as well as relevant
material on record. The AO as noted that the assessee has paid a total
amount of Rs. 4,02,900/- in cash in violation of provisions of Section
ITA No. 946 &947/JP/2018 Shri Jitendra Kumar Gupta vs ITO
40A(3) of the Act. The details of the said payment of the expenditure
are as under:-
TAXI FARE DISH INSTALLATION CHARGES S.No. Date Amount S.No. Date Amount 1 15.04.2010 Rs. 22500 1 31.05.2010 Rs. 28000 2 30.04.2010 Rs. 22500 2 31.07.2010 Rs. 28000 3 30.06.2010 Rs. 22500 3 31.08.2010 Rs. 36400 4 30.06.2010 Rs. 22500 4 31.01.2001 Rs. 40500 5 31.08.2010 Rs. 22500 Total Rs. 132900 6 Aug-10 Rs. 22500 7 Oct-10 Rs. 45000 8 30.11.2010 Rs. 45000 9 Jan-11 Rs. 45000 Total Rs. 270000
After careful perusal of the record, we find that each amount given in
the table above represent an individual bill raised by the recipient.
Therefore, these payments are against each bill and not the
aggregation of various bills paid by the assessee. These are individual
transactions for which separate bills were raised though the bills were
raised for the service rendered by the recipient for span of period and
not for single day. Therefore, the provisions of Section 40A(3) of the
Act are attracted in these payments which stipulates the expenditure
incurred in cash and aggregate of payment made by the assessee is
exceeding Rs. 20,000/- other than through account payee cheque or
account payee bank draft. Therefore, the details recorded by the AO are
factually correct as each payment represent each bill to each party. 10
ITA No. 946 &947/JP/2018 Shri Jitendra Kumar Gupta vs ITO
Hence, the said expenditure is not allowable under the provisions of
Section 40A(3) of the Act.
As regards the decision relied upon the ld. AR of the assessee, we
find that the taxi fare and dish installation charges are not inevitable or
essential expenditure in respect of the business of the assessee as there
are various means of transport conveyance and therefore, it is always a
question of genuineness and correctness of the claim. Once the AO has
invoked the provisions of Sections 40A(3) of the Act and the
expenditure incurred by the assessee and payment made in cash is of
such nature that cannot be regarded as inevitable or essential to the
business activity of the assessee then, the decision of this Tribunal will
not help the case of the assessee. As regard dish installation charges
though the assessee has claimed the said expenditure and the
Assessing Officer has not made any disallowance on account of
genuineness of the expenditure however, since dish installation are not
the main business activity of the assessee. As the assessee is only a
distributor of mobile sim card, therefore, the installation of dish may be
an additional activity undertaken by the assessee however, once the
said activity is not directly generating the revenue then, the expenditure
incurred by the assessee in respect of such activity cannot be regarded
ITA No. 946 &947/JP/2018 Shri Jitendra Kumar Gupta vs ITO
as an essential which cannot be disputed. Hence, in the facts and
circumstances of the case, we do not find any error or illegality in the
impugned orders of the authorities below in making the disallowance
U/s 40A(3) of the Act.
For the assessment year 2012-13, ground no. 1 is regarding
validity of reopening of assessment. The ld. AR as well as ld. DR has
reiterated their contentions as advance on this issue for the assessment
year 2011-12. Further, the ld. AR has pointed out that during the
scrutiny assessment U/s 143(3) of the Act the AO has examined the
issue of allowability of the claim of the expenditure and made a
disallowance of 10% total expenses claimed in the profit and loss
account of conveyance expenses.
We have considered the rival submissions as well as relevant
material on record. The reopening is on the basis of identical facts and
reasons recorded by the AO though the total payment made during this
year in cash is Rs. 1,17,000/- reproduced as under:-
TAXI FARE S.No. Date Amount 1 June, 2011 Rs. 39,000/- 2 July, 2011 Rs. 39,000/- 3 August, 2011 Rs. 39,000/- Total Rs. 1,17,000/-
ITA No. 946 &947/JP/2018 Shri Jitendra Kumar Gupta vs ITO
All other reasons recorded by the AO is identical to the reasons for the
assessment year 2011-12. We find that while passing the assessment
order U/s 143(3) on 13.02.2014. The Assessing Officer has examined
the issue of allowability of conveyance charges in para 3 of the
assessment order as under:-
“3. Conveyance Expenses:- During the course of assessment proceedings it is also noticed that the assessee has debited in the profit & loss account under the head of conveyance amounting to Rs. 2,16,000/-. On perusal of details regarding expenses under this head it is noticed that the assessee has made cash payment in various cases. Justification of these payments are not verifiable at this stage. On the facts and circumstances of the case genuineness of these expenses is also not verifiable is also not verifiable during the course of assessment proceedings. Personal use ofthese expenses is also cannot be ruled out. To cover up possible leakage, I make limp-sum disallowance of Rs. 21,600/- which is approximately 10% of the total expenses claimed in the profit & loss account.”
Thus, it is clear that the AO has taken up the issue of conveyance
expenses for scrutiny and examined the allowability of the claim. The
AO has also noticed that the assessee has made cash payment in
various cases. Therefore, the Assessing Officer has duly considered the
facts of cash payment, however, only 10% of the total conveyance
expenses were disallowed by the AO due to non compliance being the
payment made in cash and genuineness of the expenses. Apparently for 13
ITA No. 946 &947/JP/2018 Shri Jitendra Kumar Gupta vs ITO
the assessment year 2012-13 the AO while completing the assessment
U/s 143(3) of the Act has taken a decision on this issue and therefore,
subsequent reopening of the assessment was based on change of
opinion. The ld. AR of the assessee has relied upon the various
decisions on this issue including the decision of this Tribunal dated
29.01.2018 in case of Education and Rural Development Society vs.
ITO in ITA No. 1004/JP/2017 wherein it was held in para 5 to 5.2 as
under:-
“5. We have considered the rival contentions as well as the material available on record. The assessee trust is running an Educational Institutions and the objects and activities of the assessee trust were accepted as charitable in nature while granted registration u/s 12AA of the Act vide order dated 04.11.2004. For the year under consideration the assessee filed return of income on 15.10.2010 and declared nil income after claiming the benefit of Section 11 of the Act. The Assessing Officer while completed the assessment u/s 143(3) vide order dated 18.03.2013 has accepted the return income as under:- “ASSESSMENT ORDER The return or income declaring total Income at Rs. Nil was filed by the assessee on 15.10.2010 with ITO, Ward-3, Bharatpur. The same was processed u/s 143(1). The case was selected for scrutiny. Notice u/s 143(2) of the I.T. Act was issued on 22.09.2011 by ITO, Ward-3, Bharatpur and which was duly served upon the assessee. Due to change of jurisdiction of the case, record of the assessee received in this circle on transfer from ITO, Ward-3, Bharatpur and consequently notice u/s 143(2) & 142(1) alongwith questionnaires 30.05.2012. Incompliance thereto, Sh. Rajendra Agarwal, C.A. and A.R. of the assessee attended from time to time and furnished requisite 14
ITA No. 946 &947/JP/2018 Shri Jitendra Kumar Gupta vs ITO
details/Information/books of accounts etc. The assessee trust is running educational institutions namely Sir Chhotu Ram L.S.A. Training Institute and other charitable activities at Bharatpur and registered u/s 12AA of the I.T. Act by the worthy CIT, Alwar vide order dated 04.11.2004. The trust is working as per its by laws and carried out charitable activities. All the income of the trust is applied for fulfillment of the objects of the trust. The educational institutions are existing solely for educational purpose and not for purpose of profit. The trust has shown aggregate annual receipts of Rs. 36,05,243/- out of which an amount of Rs. 32,99,012/- incurred upon charitable activities during the year under consideration. Thus, after going through all details/information/books of accounts, bill/vouchers and written submission, the returned income declared by trust is accepted. Assessed, issue necessary forms.” 5.1 Thus, it is clear that the AO examined the relevant record furnished by the assessee as well as the requisite details and found that all income of the trust is applied for fulfillment of objects of the trust. The AO has given the details of the aggregate annual receipt of Rs. 36,05,243/- out of which an amount of Rs. 32,99,012/- was found to be incurred upon charitable activities during the year under consideration. Subsequently, the AO proposed to reopen the assessment by issuing a notice u/s 148 on 16.03.2015. The reassessment framed u/s 143(3) read with Section 147 of the Act the Assessing Officer has stated the reasons for reopening as surplus income of Rs. 12,34,179/- pertaining to other institutions namely ‘Sir Chhotu Ram Training Institute, Bharatpur’. The AO has not disputed the aggregate total annual receipt of Rs. 36,05,243/- and the total expenditure incurred by the assessee during the year of Rs. 32,99,012/-. However, the reopening is based on the ground that the assessee has not applied income to the extent of Rs. 12,34,179/- pertaining to ‘Sir Chhotu Ram Training Institute’ in respect of the charitable activities of the said institution. However, the Assessing Officer has not disputed the total expenditure incurred by the assessee of Rs. 32,99,012/-. 15
ITA No. 946 &947/JP/2018 Shri Jitendra Kumar Gupta vs ITO
Accordingly, it is manifest from the record that the reopening is based on reappreciation of the facts, materials and details available on the record at the time of assessment framed u/s 143(3) and therefore the AO has formed the believe only on the basis of the changed of opinion by re-appreciation of the material already on record. It is also not in dispute that after completion of assessment u/s 143(3) nothing new has come to the knowledge of the Assessing Officer and therefore the reassessment proceedings initiated by the AO or based on mere changed of opinion which is not sustainable. The Hon’ble Jurisdictional High Court in case of CIT vs. Hindustan Zinc Ltd. (Supra) while considering the identical issue as hold in para 4 to 13 as under:-
“4. We have considered the submissions of the learned counsel for the Revenue and perused the material on record.
Indisputably, as per the provision of Section 147 of the Act, the Assessing Officer is empowered to initiate the re- assessment proceedings if any income of the assessee chargeable to tax has escaped assessment for any assessment year. But then, before initiating the re-assessment proceedings, the AO has to record the reasons in terms of sub-section (2) of Section 148, for formation of the belief that any income of the assessee chargeable to tax for the relevant assessment year has escaped assessment. As laid down by the Hon'ble Supreme Court, the belief entertained by the Assessing Officer must not be arbitrary or irrational, it must be reasonable and based on material on record. The assumption of jurisdiction by the Assessing Officer under the provisions of the Act pre-supposes due application of mind by the Assessing Officer on the material on record and formation of the belief by the Assessing Officer that the income has escaped assessment cannot be based on whims and fancy, there must exists rational and intelligible nexus between the reasons and the belief.
ITA No. 946 &947/JP/2018 Shri Jitendra Kumar Gupta vs ITO
In the matter of Calcutta Discount Co. Ltd. v. ITO [1961] 41 ITR 191 (SC), the Hon'ble Supreme Court while dealing with the ambit and scope of the provisions of Section 34 of the Indian Income Tax, 1922, which were similar to the provisions of Section 147 of the Act of 1961 explained the purports of Section 34, as under:— 'To confer jurisdiction under this section to issue notice in respect of assessments beyond the period of four years, but within a period of eight years, from the end of the relevant year two conditions have therefore to be satisfied. The first is that the Income-tax Officer must have reason to believe that income, profits or gains chargeable to income-tax have been under- assessed. The second is that he must have also reason to believe that such "under-assessment", has occurred by reason of either (i) omission or failure on the part of an assessee to make a return of his income under section 22, or (ii) omission or failure on the part of an assessee to disclose fully and truly all material facts necessary for his assessment for that year. Both these conditions are conditions precedent to be satisfied before the Income-tax Officer could have jurisdiction to issue a notice for the assessment or reassessment beyond the period of four years, but within the period of eight years, from the end of the year in question.' The Hon'ble Supreme court further observed that it is duty of every assessee to disclose fully and truly all material facts necessary for his assessment. But, his duty does not extend beyond this. The Hon'ble Supreme Court opined that once all primary facts are before the Assessing Authority, he requires no further assistance by way of disclosure . It is for him to decide what inferences of facts can be reasonably drawn and what legal inferences have ultimately to be drawn.
In the matter of S. Narayanappa and Others v. Commissioner of Income Tax, Bangalore [1967] 63 ITR 219, the Hon'ble Supreme Court while relying upon the decision in the matter of Calcutta Discount Co. Ltd. (supra), has observed as under : 'But the legal position is that if there are in fact some reasonable 17
ITA No. 946 &947/JP/2018 Shri Jitendra Kumar Gupta vs ITO
grounds for the Income-tax Officer to believe that there had been any non-disclosure as regards any fact, which could have a material baring on the question of under-assessment, that would be sufficient to give jurisdiction to the Income Tax Officer to issue the notice under section 34. Whether these grounds are adequate or not is not a matter for the court to investigate. In other words, the sufficiency of the grounds which induced the Income-tax Officer to act is not a justiciable issue. It is of course open for the assessee to contend that the Income-tax Officer did not hold the belief that there had been such non-disclosure. In other words, the existence of the belief can be challenged by the assessee but not the sufficiency of the reasons for the belief. Again the expression "reason to believe" in section 34 does not mean a purely subjective satisfaction on the part of the Income-tax Officer. The belief must be held in good faith: it cannot be merely a pretence. To put it differently, it is open to the court to examine whether the reasons for the belief have a rational connection or a relevant bearing to the formation of the belief and are not extraneous or irrelevant to the purpose of the section. To this limited extent, the action of the Income-tax Officer in starting proceedings under section 34 of the Act is open to challenge in a court of law.' (Emphasis Supplied)
In the matter of ITO v. Lakhmani Mewal Das[1976] 103 ITR 437, the Hon'ble Supreme Court has observed as under : "Production before the Income-tax Officer of the account books or other evidence from which material evidence could with due diligence amount to disclosure contemplated by law. The duty of the assessee in any case does not extend beyond making a true and full disclosure of primary facts. Once he has done that his duty ends. It is for the Income-tax Officer to draw the correct inference from the primary facts. It is no responsibility of the assessee to advice the Income-tax Officer with regard to the inference which he should draw from the primary facts. If an Income-tax Officer draws an inference which appears 18
ITA No. 946 &947/JP/2018 Shri Jitendra Kumar Gupta vs ITO
subsequently to be erroneous, mere change of opinion with regard to that inference would not justify initiation of action for reopening assessment. The grounds or reasons which lead to the formation of the belief contemplated by section 147 (a) of the Act must have a material bearing on the question of escapement of income of the assessee from assessment because of his failure or omission to disclose fully and truly all material facts. Once there exist reasonable grounds for the Income-tax Officer to form the above belief, that would be sufficient to clothe him with jurisdiction to issue notice. Whether the grounds are adequate or not is not a matter for the court to investigate. The sufficiency of the grounds which induce the Income-tax Officer to act is, therefore, not a justiciable issue. It is, of course, open to the assessee to contend that the Income-tax Officer did not hold the belief that there had been such non-disclosure. The existence of the belief can be challenged by the assessee but not the sufficiency of the reasons for the belief. The expression "reason to believe" does not mean a purely subjective satisfaction on the part of the Income tax Officer. The reason must be held in good faith. It cannot be merely a pretense. It is open to the court to examine whether the reasons for the formation of the belief have a rational connection with or a relevant bearing on the formation of the belief and are not extraneous or irrelevant for the purpose of the section. To this limited extent, the action of the Income-tax Officer in starting proceedings in respect of income escaping assessment is open to challenge in a court of law." The Hon'ble Supreme Court further observed :— "As stated earlier, the reasons for the formation of the belief must have a rational connection with or relevant bearing on the formation of the belief. Rational connection postulates that there must be a direct nexus or live link between the material coming to the notice of the Income -tax Officer and the formation of his belief that there has been escapement of the income of the assessee from assessment in the particular year because of his failure to disclose fully and truly all material facts." (Emphasis Supplied) 19
ITA No. 946 &947/JP/2018 Shri Jitendra Kumar Gupta vs ITO
In the matter of Ganga Saran & Sons (P.) Ltd. v. ITO [1981] 130 ITR 1/6 Taxman 14 (SC), the Hon'ble Supreme Court held as under:— "6. It is well settled as a result of several decisions of this Court that two distinct conditions must be satisfied before the Income Tax Officer can assume jurisdiction to issue notice under Section 147(a). First, he must have reason to believe that the income of the assessee has escaped assessment and secondly, he must have reason to believe that such escapement is by reason of the omission or failure on the part of the assessee to disclose fully and truly all material facts necessary for his assessment. If either of these conditions is not fulfilled, the notice issued by the Income Tax Officer would be without jurisdiction. The important words under Section 147 (a) are "has reason to believe" and these words are stronger than the words " is satisfied". The belief entertained by the Income Tax Officer must not be arbitrary or irrational. It must be reasonable or in other words it must be based on reasons which are relevant and material. The court, of course, cannot investigate into the adequacy or sufficiency of the reasons which have weighed with the Income Tax Officer in coming to the belief, but the court can certainly examine whether the reasons are relevant and have a bearing on the matters in regard to which he is required to entertain the belief before he can issue notice under Section 147(a). If there is no rational and intelligible nexus between the reasons and the belief, so that, on such reasons, no one properly instructed on facts and law could reasonably entertain the belief, the conclusion would be inescapable that the Income Tax Officer could not have reason to believe that any such escapement was by reason of the assessee had escaped assessment and such escapement was by reason of the omission or failure on the part of the assessee to disclose fully and truly all material facts and the notice issued by him would be liable to be struck down as invalid." (Emphasis Supplied)
ITA No. 946 &947/JP/2018 Shri Jitendra Kumar Gupta vs ITO
In the matter of Sri Krishna (P.) Ltd. v. ITO [1996] 221 ITR 538/87 Taxman 315, the Hon'ble Supreme Court has observed as under : "The Income-tax Officer can issue notice under section 148 of the Income-tax Act,1961, proposing to reopen an assessment only where he has reason to believe that on account of either the omission or failure on the part of the assessee to file the return or on account of the omission or failure on the part of the assessee to disclose fully and truly all material facts necessary for his assessment for that year, income has escaped assessment. The existence of the reason(s) to believe is intended to be a check, a limitation, upon his power to reopen the assessment. Section 148(2) imposes a further check upon the said power, viz., the requirement of recording of reasons for such reopening by the Income-tax Officer. Section 151 imposes yet another check upon the said power, viz., the Commissioner or the Board, as the case may be, has to be satisfied, on the basis of the reasons recorded by the Income-tax Officer, that it is a fit case for issuance of such a notice. The power conferred upon the Income-tax Officer by sections 147 and 148 is thus not an unbridled one. It is hedged in with several safeguards conceived in the interest of eliminating room for abuse of this power by the Assessing Officers. The idea was to save the assessees from harassment resulting from mechanical reopening of assessments but this protection avails only to those assessees who disclose all material facts truly and fully. Every disclosure is not and cannot be treated to be true and full disclosure. A disclosure may be a false one or a true one. It may be a full disclosure or it may not be. A partial disclosure may very often be a misleading one. What is required is a full and true disclosure of all material facts necessary for making assessment for that year. All the requirements stipulated by section 147 must be given due and equal weight." It was further observed that : "Since the belief is that of the Income-tax Officer, the sufficiency of reasons for forming the belief is not for the court to judge but it is open to an assessee to establish that, in fact there existed no belief or that 21
ITA No. 946 &947/JP/2018 Shri Jitendra Kumar Gupta vs ITO
the belief was not at all a bona fide one or was based on vague, irrelevant and non-specific information. To that limited extent, the court may look into the conclusion arrived at by the Income-tax Officer and examine whether there was any material available on the record from which the requisite belief could be formed by the Income-tax Officer and further whether that material had any rational connection or a live link for the formation of the requisite belief." (Emphasis Supplied) 11. In the matter of CIT v. Kelvinator of India Ltd. [2010] 320 ITR 561/187 Taxman 312 (SC), the Hon'ble Supreme Court held: "However, one needs to give a schematic interpretation to the words 'reason to believe', failing which section 147 would give arbitrary powers to the Assessing Officer to reopen assessments on the basis of 'mere change of opinion', which cannot be per se reason to reopen. One must also keep in mind the conceptual difference between power to review and power to reassess. The Assessing Officer has no power to review; he has the power to reassess, but the reassessment has to be based on fulfilment of certain pre-conditions and if the concept of 'change of opinion' is removed as contended on behalf of the department, then in the garb of reopening the assessment, review would take place. One must treat the concept of 'change of opinion' as an in-built test to check abuse of power by the Assessing Officer. Hence, after 1-4-1989, the Assessing Officer has power to reopen, provided there is 'tangible material' to come to conclusion that there is escapement of income from assessment. Under the Direct Tax Laws (Amendment) Act, 1987, the Parliament not only deleted the words 'reason to believe', the Parliament reintroduced the said expression and deleted the word 'opinion' on the ground that it would vest arbitrary powers in the Assessing Officer." (Emphasis Supplied)
In the backdrop of the settled position of law noticed hereinabove adverting to the facts of the present case, it is to be noticed that the assessee had made true and full disclosure of all relevant facts relating to the claim of additional depreciation and 22
ITA No. 946 &947/JP/2018 Shri Jitendra Kumar Gupta vs ITO
also in respect of claim for grant of deduction under Section 80 IA. A separate audit report in the prescribed form 10CCB in support of the claim for deduction under Section 80IA/80IB was also duly submitted. The assessee had also submitted reply pursuant to all queries made by AO during the assessment proceedings under Section 143(3) of the Act. In this view of the matter, the contention sought to be raised by the Revenue about non-disclosure on the basis of the failure on the part of the assessee in mentioned bifurcated amount of additional depreciation allowable in the depreciation chart is absolutely baseless. It is to be noticed that all that has been said by the AO is that after scrutiny assessment, it was observed that assessee has made incorrect claim of additional depreciation on CPP whereas, the claim for additional depreciation on CPP was allowed by the AO while framing the assessment under Section 143(3) after conscious consideration of the material on record. It is not even the case of the Revenue that the formation of the belief regarding the escapement of the assessment by the AO is based on any new material coming on record. Apparently, the formation of the belief by the AO regarding escapement of the assessment is based on reappreciation of the material already available on record at the time of scrutiny assessment which amounts to mere change of opinion. Obviously, in the garb of purported exercise of the power to reassess, the AO cannot be permitted to review his own order or the order passed by his predecessor. Thus, the finding arrived at by the ITAT that the reassessment proceedings initiated by the AO by mere change of opinion is patently illegal, cannot be faulted with.
The ITAT having arrived at the categorical finding that re- opening of the completed assessment without any fresh material, merely on the basis of change of opinion of the AO, is without jurisdiction and erroneous, the appeal preferred by the Revenue has rightly been dismissed as having become infructuous.”
ITA No. 946 &947/JP/2018 Shri Jitendra Kumar Gupta vs ITO
5.2 In view of the facts and circumstances of the case when the Assessing Officer has reopened the assessment by forming the believe an re-appreciation of material already available on record as well as in view of the decision of Hon’ble Jurisdictional High Court in case of CIT vs. Hindustan Zinc (supra), we hold that reopening is not valid as the AO had no jurisdiction to invoke the provision of Section 148 of the Act. We may point out that the provisions of Section 148 cannot be used for reviewing the decision taken by the AO u/s 143(3) of the Act. There is a demarcation and separation of jurisdiction even for revision for an order suffering from error and therefore the remedy for such erroneous order is provided u/s 263 of the Act. Hence, the reopening of the assessment is set aside. Since, we have set aside the reopening of the assessment; therefore, the other grounds raised by the assessee become infructuous.
Therefore, the Tribunal after considering the decision of Hon’ble
Jurisdictional High Court in case of CIT vs. Hindustan Zinc Ltd. (supra)
has held that the Assessing Officer has reopening assessment by
forming the believe on the basis of re-appreciation of material already
considered while passing scrutiny assessment which is not permissible.
In the case in hand, the AO has already considered all the details and
facts including the payment of expenditure in cash therefore, the
reopening of the assessment would amount to reviewing its decision
taken while passing U/s 143(3) of the Act. Accordingly, reopening is not
valid and liable to set aside, we order accordingly. Since though we
have already set aside the reopening of the assessment therefore, the 24
ITA No. 946 &947/JP/2018 Shri Jitendra Kumar Gupta vs ITO ground no. 2 is already decided for the assessment year 2011-12 but become infructuous. In the result, the appeals for the assessment year 2011-12 is dismissed and for the assessment year 2012-13 is allowed.
Order pronounced in the open court on 26/02/2019
Sd/- Sd/- ¼fot; iky jko½ ¼foØe flag ;kno½ (Vikram Singh Yadav) (Vijay Pal Rao) ys[kk lnL;@Accountant Member U;kf;d lnL;@Judicial Member Tk;iqj@Jaipur fnukad@Dated:- 26/02/2019. *Santosh. आदेश की प्रतिलिपि अग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू 1. vihykFkhZ@The Appellant- Shri Jitendra Kumar Gupta, Bharatpur. 2. izR;FkhZ@ The Respondent- ITO, Ward-2, Bharatpur. 3. vk;dj vk;qDr@ CIT 4. vk;dj vk;qDr@ CIT(A) 5. विभागीय प्रतिनिधि] आयकर अपीलीय अधिकरण] जयपुर@क्त्ए प्ज्Aज्ए Jंपचनत. 6. xkMZ QkbZy@ Guard File {ITA No. 946 & 947/JP/2018} vkns'kkuqlkj@ By order,
सहायक पंजीकार@Aेेज. त्महपेजतंत