Loading judgment…
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. 992/JP/2017
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. 992/JP/2017 fu/kZkj.k o"kZ@Assessment Years : 2014-15 cuke Shri Raja Ram Maheshwari The DCIT, Vs. 1472, Partaniyon Ka Rasta, Central Circle-3, Chandpole Bazar, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABCPM 5200 F vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri S.L. Poddar (Adv.) jktLo dh vksj ls@ Revenue by : Shri Ran Singh (ACIT) lquokbZ dh rkjh[k@ Date of Hearing : 11/10/2018 mn?kks"k.kk dh rkjh[k@Date of Pronouncement : 10/01/2019 vkns'k@ ORDER
PER: VIKRAM SINGH YADAV, A.M. This is an appeal filed by the assessee against the order of ld. CIT(A), Jaipur dated 01.11.2017 for the Assessment Year 2014-15 wherein the assessee has taken the following grounds of appeal:-
“1. Under the facts and circumstances of the case the learned CIT(A) has erred in passed the order u/s 271AAB of the Income Tax Act, 1961 which is void ab-initio deserves to be quashed.
ITA No. 992/JP/2017 2 Shri Raja Ram Maheshwari vs. DCIT
Under the facts and circumstances of the case the learned CIT(A) has erred in confirming the action of the Learned Assessing Officer in imposing the penalty of Rs. 25,85,665/- u/s 271AAB of the Income Tax Act, 1961.”
At the outset, the ld. AR submitted that the assessee has moved an application seeking permission for taking the following additional ground of appeal as under:-
“Under the facts and circumstances of the case, the learned CIT(A) has erred in confirming the order of the Learned Assessing Officer u/s 271AAB of the Income Tax Act on the basis of notice dated 15.03.2016 which is void-ab-initio and issued without application of mind by the Learned A.O. without striking off the irrelevant portion of the printed show cause notice is bad in law.”
The ld. AR has submitted that the above ground was taken before the ld. CIT(A), however, while filing the appeal before the Tribunal, the assessee has inadvertently not taken the same in his grounds of appeal. It was submitted that the issue raised in the additional ground is purely a legal issue and it goes to the root of the matter, the same should be admitted in the interest of justice. In support, reliance was placed on the decision of Hon’ble Supreme Court in case of National Thermal Power Corporation Ltd. Vs. CIT 229 ITR 383. The ld. DR is heard who has not raised any specific objection against the admission of the additional ground. After hearing both the parties and considering the material available on record, we find that the assessee has challenged basically the issue of show cause notice by the Assessing Officer, the said additional ground being a purely legal ground, the same is being admitted for adjudication on merits.
ITA No. 992/JP/2017 3 Shri Raja Ram Maheshwari vs. DCIT
Briefly the facts of the case are that the assessee is engaged in the business of manufacturing of gold ornaments and jewellery and belongs to SNG Group on whose business and residential premises, search & seizure operations U/s 132 of the Act were carried out on 26.02.2014. The assessee subsequently filed his return of income on 22.11.2014 declaring total income of Rs. 2,59,39,510/- which includes an amount of Rs. 2,58,56,654/- towards undisclosed income surrendered during the course of search in his statement recorded u/s 132(4) of the Act. The AO subsequently completed the assessment U/s 143(3) r.w.s 153B(1)(b) of the Act vide order dated 15.03.2016 at a total income of Rs. 2,59,39,510/-. The AO simultaneously initiated penalty proceedings U/s 271AAB of the Act vide issuance of show cause noticed dated 15.03.2016 and thereafter vide order dated 19.09.2016 has imposed a penalty of Rs. 25,85,665/- U/s 271AAB(1)(a) of the Act @ 10% of the undisclosed income surrendered during the course of search. On appeal by the assessee, the ld. CIT(A) has confirmed the said levy of penalty and against the said order, the assessee is in appeal before us.
During the course of hearing, the ld. AR drawn our reference to the penalty notice U/s 271AAB dated 15.03.2016 and submitted that Section 271AAB of the Act has three different limbs for levy of penalty at three different rates and the impunged notice issued for initiation of penalty U/s 271AAB of the Act is of very general nature and doesn’t specify the specific limb of section 271AAB which the AO wishes to invoke in the assessee’s case. It was submitted that though the notice
ITA No. 992/JP/2017 4 Shri Raja Ram Maheshwari vs. DCIT
has been received by the assessee, however, the assessee was not in a position to reply to specific default which as per AO, he has committed. In the circumstances, issuance of such notice left the assessee bereft of proper opportunity and specific defence. It was submitted that the assessee should be given opportunity by quoting the specific provisions under which penalty is imposable so that assessee furnished his adequate defence. It was submitted that the Assessing Officer has not struck off and has not ticked the relevant provisions while issuing the penalty notice and it shows that the penalty proceeding have been initiated in a very light and trivial manner. In support, reliance was placed on the decision of Hon’ble Karnataka High Court in case of CIT vs. Manjunatha Cotton and Ginning Factory 359 ITR 565, the decision of the Coordinate Bench in case of Sandeep Chandak vs. ACIT 55 ITR Trib (Trib) 209 (Lucknow) and in case of Ravi Mathur vs DCIT (ITA No. 969/JP/2017 dated 13.06.2018).
The penalty proceedings are separate from assessment proceedings, which are initiated with the issue of notice u/s. 274 and culminate in the penalty order u/s. 271AAB of the Act. Further, there cannot be any dispute that the assessee should be confronted with the charge against him which is sine qua non for any valid penalty proceedings. It is only when the assessee is made aware of such a charge against him that he can present his contentions. Thus prescribing the charge in the penalty notice and penalty order is must. Absence of a charge in the penalty notice and not finding the assessee guilty of a clear offence in the penalty order vitiates the penalty order.
ITA No. 992/JP/2017 5 Shri Raja Ram Maheshwari vs. DCIT
The question that arises for consideration is the nature of charge(s) specified under section 271AAB of the Act. Whether it provides for a singular charge of undisclosed income for the specified previous year found during the course of search initiated under section 132 on or after the 1st day of July, 2012 or it provides for multiples charges as so contended by the ld AR in terms of clause (a), clause (b) or clause (c) to sub-section (1) to Section 271AAB of the Act.
On close reading of provisions of Section 271AAB, we find that the primary condition or charge for levy of penalty is the existence of undisclosed income for the specified previous year found during the course of search in the case of assessee. Once the said primary condition or charge is satisfied, for the purposes of quantifying the penalty, the Assessing officer has to examine the satisfaction of ancillary conditions as specified under clause (a), clause (b) or clause (c) to sub-section (1) to Section 271AAB. Merely because the quantum of penalty varies from 10% to 30% subject to compliances with the ancilliary conditions, it cannot be said that where the AO has initiated the penalty under section 271AAB, there is any ambiguity in the charge or there is any lack of application of mind on part of the Assessing officer. Further, the levy of penalty under Section 271AAB is not based on addition made and investigation/enquiry conducted during the course of assessment proceedings, rather it is based on search conducted on the assessee on or after the 1st day of July, 2012, in such a situation, where the penalty show-cause notice is issued u/s 271AAB, the Assessing officer is making the assessee aware of the charge against him in terms of undisclosed income found during the course of
ITA No. 992/JP/2017 6 Shri Raja Ram Maheshwari vs. DCIT
search and thus, the assessee is granted an opportunity to refute such charge and file his explanations/submissions. Unlike provisions of section 271(1)(c) which provides for separate charge of “concealment of particulars of income” or “furnishing of inaccurate particulars of income”, there is a singular charge under section 271AAB i.e, of the existence of undisclosed income for the specified previous year found during the course of search. Therefore, in the instant case, where the notice dated 15.3.2016 is issued to the assessee to show-cause why penalty should not be levied u/s 271AAB of the Act, the assessee is made aware of the specific charge against him and an opportunity has thus been given to him to rebut such charge and therefore, we donot see any infirmity in the initiation of the penalty proceedings and consequent penalty order so passed by the AO. A similar view has been taken by the Co-ordinate Bench in case of Mahesh Kumar Jain & others (ITA No. 630/JP/17 & others dated 27.11.2017) wherein it was held as under:
“10. The first and foremost question that arises for consideration is the nature of penalty provisions as contained in section 271AAB(1)(a) and 271AAB(1)(c). In other words, whether these provisions provide for levy of penalty on account of separate and independent charges or these provision provide for levy of penalty for the same charge under section 271AAB, however, subject to satisfaction of the prescribed conditions, the quantum of penalty may vary as specified in the respective sub- clauses of 271AAB of the Act.
In this regard, we refer to the provisions of section 271AAB which are reproduced as under:
ITA No. 992/JP/2017 7 Shri Raja Ram Maheshwari vs. DCIT
“271AAB. (1) The Assessing Officer may, notwithstanding anything contained in any other provisions of this Act, direct that, in a case where search has been initiated under section 132 on or after the 1st day of July, 2012, the assessee shall pay by way of penalty, in addition to tax, if any, payable by him,—
(a) a sum computed at the rate of ten per cent of the undisclosed income of the specified previous year, if such assessee— (i) in the course of the search, in a statement under sub-section (4) of section 132, admits the undisclosed income and specifies the manner in which such income has been derived; (ii) substantiates the manner in which the undisclosed income was derived; and (iii) on or before the specified date— (A) pays the tax, together with interest, if any, in respect of the undisclosed income; and (B) furnishes the return of income for the specified previous year declaring such undisclosed income therein; (b) a sum computed at the rate of twenty per cent of the undisclosed income of the specified previous year, if such assessee— (i) in the course of the search, in a statement under sub-section (4) of section 132, does not admit the undisclosed income; and (ii) on or before the specified date— (A) declares such income in the return of income furnished for the specified previous year; and (B) pays the tax, together with interest, if any, in respect of the undisclosed income;
ITA No. 992/JP/2017 8 Shri Raja Ram Maheshwari vs. DCIT
(c) a sum which shall not be less than thirty percent but which shall not exceed ninety percent of the undisclosed income of the specified previous year, if it is not covered by the provisions of clauses (a) and (b).
(2) No penalty under the provisions of clause (c) of sub-section (1) of section 271 shall be imposed upon the assessee in respect of the undisclosed income referred to in sub-section (1) or sub-section (1A).
(3) The provisions of sections 274 and 275 shall, as far as may be, apply in relation to the penalty referred to in this section.
Explanation.—For the purposes of this section,—
(a) "specified date" means the due date of furnishing of return of income under sub-section (1) of section 139 or the date on which the period specified in the notice issued under section 153A for furnishing of return of income expires, as the case may be; (b) "specified previous year" means the previous year— (i) which has ended before the date of search, but the date of furnishing the return of income under sub-section (1) of section 139 for such year has not expired before the date of search and the assessee has not furnished the return of income for the previous year before the date of search; or (ii) in which search was conducted; (c) "undisclosed income" means— (i) any income of the specified previous year represented, either wholly or
ITA No. 992/JP/2017 9 Shri Raja Ram Maheshwari vs. DCIT
partly, by any money, bullion, jewellery or other valuable article or thing or any entry in the books of account or other documents or transactions found in the course of a search under section 132, which has— (A) not been recorded on or before the date of search in the books of account or other documents maintained in the normal course relating to such previous year; or (B) otherwise not been disclosed to the Principal Chief Commissioner or Chief Commissioner or Principal Commissioner or] Commissioner before the date of search; or (ii) any income of the specified previous year represented, either wholly or partly, by any entry in respect of an expense recorded in the books of account or other documents maintained in the normal course relating to the specified previous year which is found to be false and would not have been found to be so had the search not been conducted.
On reading of the above provisions, it provides that the Assessing Officer may, notwithstanding anything contained in any other provisions of this Act, direct that, in a case where search has been initiated under section 132 on or after the 1st day of July, 2012, the assessee shall pay by way of penalty, in addition to tax, if any, payable by him, a sum computed at the rate of 10% of the undisclosed income of the specified previous year, if such assessee, in the course of the search, in a statement under sub-section (4) of section 132, admits the undisclosed income and satisfies other conditions as provided in 271AAB(1)(a). It further provides that where the declaration of undisclosed income is not made by the searched person in the course of search but is declared in the return of income furnished for the specified previous year and
ITA No. 992/JP/2017 10 Shri Raja Ram Maheshwari vs. DCIT
subject to satisfaction of other conditions, penalty @ 20% is payable by him. It further provides that where the declaration of undisclosed income is neither made by the searched person in the course of search nor declared in the return of income furnished for the specified previous year and additions are made during the course of assessment proceedings, penalty which can vary from 30% to 90% is payable by him.
Both the provisions as contained in section 271AAB(1)(a) and 271AAB(1)(c) thus provides for levy of penalty in cases where search has been initiated under section 132 on or after the 1st day of July, 2012 and quantum of penalty has been kept at 10% where there is declaration in the statement recorded during the course of search, and where there is neither a declaration in the statement u/s 132(4) recorded during the course of search nor a declaration in the return of income, the penalty has been kept at a higher pedestal which can vary from 30% to 90%. Further, it is noted that the provisions of section 271AAB overrides section 271(1)(c) which infact contain provisions for levy of penalty under two separate limbs- concealment of particulars of income or furnishing inaccurate particulars of income. Further, the decision of the Hon’ble Supreme Court in case of SAS Emerald Meadows (supra) rendered in the context of two separate limbs/charges under section 271(1)(c) therefore doesn’t support the case of the assessee company. In our considered view, both the provisions of section 271AAB(1)(a) and 271AAB(1)(c) provides for levy of penalty for an identical charge i.e, undisclosed income for the specified previous year which is found during the course of search initiated under section 132 on or after the 1st day of July, 2012. Therefore, we are unable to
ITA No. 992/JP/2017 11 Shri Raja Ram Maheshwari vs. DCIT
accede to the contention of the ld AR that the ld CIT(A) has erred in confirming the levy of penalty u/s 271AAB(1)(a) which provides for a separate and independent charge and comes under different section than the provisions of section 271AAB(1)(c) which has been specifically invoked by the AO.”
Further, even for sake of argument, if it is assumed that primary charge of undisclosed income has to be read along with ancillary conditions and thus multiples charges have been prescribed in terms of clause (a), clause (b) or clause (c) to sub-section (1) to Section 271AAB and where the Assessing officer has not stated the specified charge at the time of initiation of penalty proceedings, in our considered view, such uncertain charge at the stage of initiation of penalty proceedings can be made good with a clear-cut charge in the penalty order. In any case, existence of a clear-cut charge in penalty order is a must so as to validate any penalty order and so long as there is a clear finding in the penalty order, no infirmity can be said to arise in terms of initiating of such proceedings and subsequent penalty order. In this regard, reference can be made to the Three Member Bench decision in case of HPCL Mittal Energy vs Add. CIT reported in 97 Taxmann.com 03 where the issue for consideration. Though the said decision has been rendered in context of section 271(1)(C), it has laid down certain legal proposition revolving around initiation of penalty proceeding and charges towards levy of penalty and we, therefore, deem it relevant to consider the same for the purposes of present appeal.
In the said decision, the Coordinate Bench after analyzing catena of judicial pronouncements, including the decision of Hon’ble Karnataka
ITA No. 992/JP/2017 12 Shri Raja Ram Maheshwari vs. DCIT
High Court in case of Manjunatha Cotton and Ginning Factory (supra) which has been cited by the ld AR in the instant case, it was held as under:
“15. The moot question is that what should be the nature of specification of a charge by the AO at the stage of initiation of penalty proceedings and at the time of passing the penalty order. Is the AO required to specify in the penalty notice/order as to whether it is a case of 'concealment of particulars of income'; or 'furnishing of inaccurate particulars of income'; or both of them, which can be expressed by using the word 'and' between the two expressions. When the AO is satisfied that it is a clear-cut case of concealment of particulars of income, he must specify it so in the notice at the time of initiation of penalty proceedings and also in the penalty order. The AO cannot initiate penalty on the charge of 'concealment of particulars of income', but ultimately find the assessee guilty in the penalty order of 'furnishing inaccurate particulars of income'. In the same manner, he cannot be uncertain in the penalty order as to concealment or furnishing of inaccurate particulars of income by using slash between the two expressions. When the AO is satisfied that it is a clear-cut case of 'furnishing of inaccurate particulars of income', he must again specify it so in the notice at the time of initiation of penalty proceedings and also in the penalty order. After initiating penalty on the charge of 'furnishing of inaccurate particulars of income', he cannot impose penalty by finding the assessee guilty of 'concealment of particulars of income'. Again, he cannot be uncertain in the penalty order as to concealment or furnishing of inaccurate particulars of income by using slash between
ITA No. 992/JP/2017 13 Shri Raja Ram Maheshwari vs. DCIT
the two expressions. When the AO is satisfied that it is a clear-cut case of imposition of penalty u/s. 271(l)(c) of the Act on two or more additions/disallowances, one or more falling under the expression 'concealment of particulars of income' and the other under the 'furnishing of inaccurate particulars of income', he must specify it so by using the word 'and' between the two expressions in the notice at the time of initiation of penalty proceedings. If he remains convinced in the penalty proceedings that the penalty was rightly initiated on such counts and imposes penalty accordingly, he must specifically find the assessee guilty of 'concealment of particulars of income' and also 'furnishing of inaccurate particulars of income' in the penalty order. If the charge is not levied in the above manner in all the three clear-cut situations discussed above in the penalty notice and also in the penalty order, the penalty order becomes unsustainable in law.
The Hon'ble Karnataka High Court in CIT v. Manjunatha Cotton and Ginning Factory has held that a person who is accused of the conditions mentioned in section 271 should be made known about the grounds on which they intend imposing penalty on him as section 274 makes it clear that assessee has a right to contest such proceedings and should have full opportunity to meet the case of the Department and show that the conditions stipulated in section 271(l)(c) do not exist as such he is not liable to pay penalty. The Hon'ble High Court went on to hold that: 'Clause (c) deals with two specific offences, that is to say, concealing particulars of income or furnishing inaccurate particulars of income.... But drawing up penalty proceedings for one offence and finding the assessee guilty of another offence or finding him guilty for either the
ITA No. 992/JP/2017 14 Shri Raja Ram Maheshwari vs. DCIT
one or the other cannot be sustained in law….. Thus once the proceedings are initiated on one ground, the penalty should also be imposed on the same ground. Where the basis of the initiation of penalty proceedings is not identical with the ground on which the penalty was imposed, the imposition of penalty is not valid'.
In Manu Engg. Works (supra) penalty was imposed by noting: 'that the assessee had concealed its income and/or that it had furnished inaccurate particulars of such income'. Striking down the penalty, the Hon'ble High Court held that: 'it was incumbent upon the IAC to come to a positive finding as to whether there was concealment of income by the assessee or whether any inaccurate particulars of such income had been furnished by the assessee. No such clear-cut finding was reached by the IAC and, on that ground alone, the order of penalty passed by the IAC was liable to be struck down.'
In Padma Ram Bharali (supra), the Hon'ble High Court did not sustain penalty levied u/s. 271(l)(c) when: 'the initiation of the penalty proceeding was for concealment of the particulars of income. But the Tribunal finally held that the assessee would be deemed to have concealed the particulars of income or to have furnished inaccurate particulars of such income.'
Thus it is evident that when the AO is satisfied at the stage of initiation of penalty proceedings of a clear-cut charge against the assessee in any of the three situations discussed above (say, concealment of particulars of income), but imposes penalty by holding
ITA No. 992/JP/2017 15 Shri Raja Ram Maheshwari vs. DCIT
the assessee as guilty of the other charge (say, furnishing of inaccurate particulars of income) or an uncertain charge (concealment of particulars of income/furnishing of inaccurate particulars of income), the penalty cannot be sustained.
Another crucial factor to be kept in mind is that the satisfaction of the AO as to a clear-cut charge leveled by him in the penalty notice or the penalty order must concur with the actual default. If the clear-cut charge in the penalty notice or the penalty order is that of 'concealment of particulars of income', but it turns out to be a case of 'furnishing of inaccurate particulars of such income' or vice-versa, then also the penalty order cannot legally stand.
Apart from the above three situations in which the AO has clear-cut satisfaction, there can be another fourth situation as well. It may be when it is definitely a case of under-reporting of income by the assessee for which an addition/disallowance has been made, but the AO is not sure at the stage of initiation of penalty proceedings of the precise charge as to 'concealment of particulars of income' or "furnishing of inaccurate particulars of income'. In such circumstances, he may use slash between the two expressions at the time of initiation of penalty proceedings. However, during the penalty proceedings, he must get decisive, which should be reflected in the penalty order, as to whether the assessee is guilty of 'concealment of particulars of income' or 'furnishing of inaccurate particulars of such income'. Uncertain charge at the time of initiation of penalty, must necessarily be substituted with a conclusive default at the time of passing the penalty
ITA No. 992/JP/2017 16 Shri Raja Ram Maheshwari vs. DCIT
order. If the penalty is initiated with doubt and also concluded with a doubt as to the concealment of particulars of income or furnishing of inaccurate particulars of such income etc., the penalty order is vitiated. If on the other hand, if the penalty is initiated with an uncertain charge of 'concealment of particulars of income/furnishing of inaccurate particulars of income' etc., but the assessee is ultimately found to be guilty of a specific charge of either 'concealment of particulars of income' or 'furnishing of inaccurate particulars of income', then no fault can be found in the penalty order.
In Manu Engineering Works (supra), the Hon'ble Gujarat High Court noticed that the charge at the stage of initiation of penalty proceedings as well in the penalty order was uncertain and the expression used at both the stages was concealment of particulars of income and/or furnishing of inaccurate particulars of such income. It struck down the penalty by holding that the assessee must have been found to be guilty of a certain charge in the penalty order. It, however, did not find anything amiss with the initiation of penalty on such uncertain charge, which is vivid from the following observations : —
'We find from the order of the IAC, in the penalty proceedings, that is, the final conclusion as expressed in para. 4 of the order: "I am of the opinion that it will have to be said that the assessee had concealed its income and/or that it had finished inaccurate particulars of such income". Now, the language of "and/or" may be proper in issuing a notice as to penalty order or framing of charge in a criminal case or a quasi-criminal case, but it was incumbent upon the IAC to come to a
ITA No. 992/JP/2017 17 Shri Raja Ram Maheshwari vs. DCIT
positive finding as to whether there was concealment of income by the assessee or whether any inaccurate particulars of such income had been furnished by the assessee.'
It is thus evident that uncertain charge at the stage of initiation of penalty proceedings can be made good with a clear-cut charge in the penalty order. In any case, existence of a clear-cut charge in penalty order is a must so as to validate any penalty order.”
In the instant case, the notice initiating the penalty proceedings talks about initiation of penalty proceedings U/s 271AAB of the Act. However, while passing the penalty proceedings, the Assessing officer has given a finding as reflected in the penalty order that the assessee is liable for penalty U/s 271AAB(1)(a) which provides for levy of penalty @ 10% of the undisclosed income. As held by the Coordinate Bench (supra), the uncertain charge at the time of initiation of penalty has been made good and substituted with a conclusive default at the time of passing the penalty order and that in such a case, no fault can be found in the penalty order. In such a case, we donot see any infirmity in the initiation of penalty proceedings and consequent penalty order so passed by the Assessing officer and the contentions so raised by the ld AR in this regard cannot be accepted. Further, we find that the decision of the Coordinate Bench in case of Ravi Mathur (supra) so relied upon by the ld AR, has been rendered without taking into consideration earlier decision of the Co-ordinate Bench in case of Mahesh Jain (Supra) and earlier decision of the larger Bench of the Tribunal in case of ONGC Mittal (Supra) and thus doesn’t act as a binding precedent. Also the
ITA No. 992/JP/2017 18 Shri Raja Ram Maheshwari vs. DCIT
decision of the Co-ordinate Bench in case of Sandeep Chandak (supra) so relied upon by the ld AR doesn’t support the case of the assessee as the same has been subsequently overruled by Hon’ble Allahabad High Court in case of PCIT vs Sandeep Chandak reported in 93 Taxmann.com 409. In light of above discussions, the additional ground so raised by the assessee is hereby dismissed.
Now, coming to another contention of the ld AR where he has challenged the findings of the ld. CIT(A) that penalty U/s 271AAB is mandatory in nature and there is no discretion with the Income tax authorities. It was submitted by the ld AR that in section 271AAB, the word ‘may’ is used instead of ‘shall’ so it is not mandatory but same is discretionary. It was submitted that it is settled position of law that penalties are not compulsory, not mandatory but are also discretionary considering the overall facts and circumstances of the case. In support, reliance was placed on provisions of section 158BFA(2) wherein similar phraselogy has been used by the legislature and decision of Hon’ble A.P High Court in case of RadhaKrishna Vihar (ITA no. 740/2011).
In this regard, we refer to the provisions of Section 271AAB which begins with the stipulation that the Assessing officer may direct the assessee and the assessee shall pay the penalty as per clause (a) to (c) so satisfied in sub-section (1) to Section 271AAB. Further, as per sub-section (3) of Section 271AAB, the provisions of section 274 and section 275 as far as may be applied in relation to penalty under this section which means that before levying the penalty, the Assessing officer has to issue a show-cause granting an opportunity to the
ITA No. 992/JP/2017 19 Shri Raja Ram Maheshwari vs. DCIT
assessee. Thus, the levy of penalty is not automatic but the Assessing officer has to decide based on facts and circumstances of the case. Similar view has been taken by the various Co-ordinate Benches and useful reference can be drawn to the decision of the Co-ordinate Bench in case of ACIT vs Marvel Associates 92 Taxmann.com 109 wherein it was held as under:
“5. We have heard both the parties, perused the materials available on record and gone through the orders of the authorities below. During the appeal hearing, the Ld. A.R. vehemently argued that the A.O. has levied the penalty under the impression that the levy of penalty in the case of admission of income u/s 132(4) is mandatory. The Ld. A.R. further stated that penalty u/s 271AAB of the Act is not mandatory but discretionary. The provisions of section 271AAB of the Act is parimateria with that of section 158BFA of the Act relating to block assessment and accordingly argued that the levy of penalty under section 271AAB is not mandatory but discretionary. When there is reasonable cause, the penalty is not exigible. The Ld. A.R. taken us to the section 271AAB of the Act and also section 158BFA(2) of the Act and argued that the words used in section 271AAB of the Act and the words used in section 158BFA(2) of the Act are identical. Hence, argued that the penalty section 271AAB of the Act penalty is not automatic and it is on the merits of each case. For ready reference, we reproduce hereunder section 158BFA (2) of the Act and section 271AAB of the Act which reads as under: 271AAB [Penalty where search has been initiated]:
ITA No. 992/JP/2017 20 Shri Raja Ram Maheshwari vs. DCIT
(1) The Assessing Officer may, notwithstanding anything contained in any other provisions of this Act, direct that, in a case where search has been initiated under section 132 on or after the 1st day of July, 2012, the assessee shall pay by way of penalty, in addition to tax, if any, payable by him— (a) a sum computed at the rate of ten per cent of the undisclosed income of the specified previous year, if such assessee—
(i) in the course of search, in a statement under sub-section (4) of section 132, admits the undisclosed income and specifies the manner in which such income has been derived.
(ii) Substantiates the manner in which the undisclosed income was derived; and
(iii) On or before the specified date—
(A) pays the tax, together with interest, if any, in respect of the undisclosed income; and
(B) furnishes the return of income for the specified previous year declaring such undisclosed income therein;
(b) a sum computed at the rate of twenty per cent of the undisclosed income of the specified previous year, if such assessee—
(i) in the course of the search, in a statement under sub-
ITA No. 992/JP/2017 21 Shri Raja Ram Maheshwari vs. DCIT
section (4_) of section 132, does not admit the undisclosed income; and
(ii) on or before the specified date-
(A) declares such income in the return of income furnished for the specified previous year; and
(B) pays the tax, together with interest, if any, in respect of the undisclosed income;
(C) a sum which shall not be less than thirty per cent but which shall not exceed ninety per cent of the undisclosed income of the specified previous year, if it is not covered by the provisions of clauses (a) and (b). (2) No penalty under the provisions of clause (c) of sub-section (1) of section 271 shall be imposed upon the assessee in respect of the undisclosed income referred to in sub-section (1). Section 158BFA(2): (2) The Assessing Officer or the Commissioner (Appeals) in the course of any proceedings under this Chapter, may direct that a person shall pay by way of penalty a sum which shall not be less than the amount of tax leviable but which shall not exceed three times the amount of tax so leviable in respect of the undisclosed income determined by the Assessing Officer under clause (c) of section 158BC:
ITA No. 992/JP/2017 22 Shri Raja Ram Maheshwari vs. DCIT
Provided that no order imposing penalty shall be made in respect of a person if— (i) such person has furnished a return under clause (a) of section 158BC;
(ii) the tax payable on the basis of such return has been paid or, if the assets seized consist of money, the assessee offers the money so seized to be adjusted against the tax payable.
(iii) Evidence of tax paid is furnished along with the return; and
(iv) An appeal is not filed against the assessment of that part of income which is shown in the return: Provided further that the provisions of the preceding proviso shall not apply where the undisclosed income determined by the Assessing Officer is in excess of the income shown in the return and in such cases the penalty shall be imposed on that portion of undisclosed income determined which is in excess of the amount of undisclosed income shown in the return. 6. Careful reading of section 271AAB of the Act, the words used are 'AO may direct' and 'the assessee shall pay by way of penalty'. Similar words are used section 158BFA(2) of the Act. The word may direct indicates the discretion to the AO. Further, sub section (3) of section 271AAB of the Act, fortifies this view. Sub section (3) of section 271AAB: The provisions of section 274 and 275 shall, as far as may be, apply in relation to the penalty referred to in this section.
ITA No. 992/JP/2017 23 Shri Raja Ram Maheshwari vs. DCIT
The legislature has included the provisions of section 274 and section 275 of the Act in 271AAB of the Act with clear intention to consider the imposition of penalty judicially. Section 274 deals with the procedure for levy of penalty, wherein, it directs that no order imposing penalty shall be made unless the assessee has been heard or has been given a reasonable opportunity of being heard. Therefore, from plain reading of section 271AAB of the Act, it is evident that the penalty cannot be imposed unless the assessee is given a reasonable opportunity and assessee is being heard. Once the opportunity is given to the assessee, the penalty cannot be mandatory and it is on the basis of the facts and merits placed before the A.O. Once the A.O. is bound by the Act to hear the assessee and to give reasonable opportunity to explain his case, there is no mandatory requirement of imposing penalty, because the opportunity of being heard and reasonable opportunity is not a mere formality but it is to adhere to the principles of natural justice. Hon'ble A.P. High Court in the case of Radhakrishna Vihar in ITTA No.740/2011 while dealing with the penalty u/s 158BFA held that 'we are of the opinion that while the words shall be liable under sub section (1) of section 158BFA of the Act that are entitled to be mandatory, the words may direct in sub section 2 there of intended to directory'. In other words, while payment of interest is mandatory levy of penalty is discretionary. It is trite position of law that discretion is vested and authority has to be exercised in a reasonable and rational manner depending upon the facts and circumstances of the each case. Plain reading of section 271AAB and 274 of the Act
ITA No. 992/JP/2017 24 Shri Raja Ram Maheshwari vs. DCIT
indicates that the imposition of penalty u/s 271AAB of the Act is not mandatory but directory. Accordingly we hold that the penalty u/s 271AAB is not mandatory but to be imposed on merits of the each case.”
Therefore, we agree with the contentions of the ld AR that the levy of penalty under section 271AAB is not mandatory. In the instant case, it therefore needs to be examined whether there is any basis for levy of penalty or non-levy thereof and the same will depend upon the facts and circumstances of the present case which we shall discuss in subsequent paragraphs.
Regarding the next contention of the ld AR that penalty under section 271AAB cannot be levied when there is no variation of income between the assessed and returned income and in support, reliance was placed on various decisions. We are unable to accede to the said contention. The reason for the same is simple. The basis for levy of penalty is not the addition or enquiry made during the course of assessment proceedings rather the basis of levy is existence of undisclosed income which has been found during the course of search. The filing of return of income disclosing such undisclosed income is a subsequent event and such filing of return of income and disclosure of undisclosed income is not the primary condition or charge for levy of penalty under section 271AAB of the Act. The primary condition or the charge is undisclosed income found during the course of search. Further, the various decisions relied upon by the ld AR were rendered in context of penalty U/s 271(1)(c) and are thus distinguishable.
ITA No. 992/JP/2017 25 Shri Raja Ram Maheshwari vs. DCIT
Another contention of the ld AR is that the Assessing Officer while levying the penalty U/s 271AAB(1)(a) of the Act has not specified the satisfaction of the conditions regarding admission of undisclosed income and also the manner in which such income has derived not to speak of substantiating the same. It was submitted that these are essential conditions which remained unfulfilled and therefore, there is no basis for levy of penalty.
It was submitted that during the course of search, no undisclosed income was found as defined U/s 271AAB(3) explanation (c). The Revenue authorities have exerted undue, uncalled for and an unwarranted pressure and obtained surrender of income and therefore, there was no undisclosed income in the hands of the assessee. It was submitted that such confessional statement violates Board’s circular dated 10.03.2003 and 18.12.2014. It was submitted that such forceful admission does not comply with the spirit of the law. The provisions of Section 271AAB(1)(a)(ii) clearly requires that such undisclosed income admitted U/s 132(4) requires to be substantiated. In other words, the assessee is required to specify the manner in which such income has been derived and further substantiate the same by furnishing material available with him. In the instance case, no such substantiation was done as in fact there existed no undisclosed income. The entire disclosure was on paper and assessee admitted such disclosure to avoid undue harassment and unwanted litigation.
ITA No. 992/JP/2017 26 Shri Raja Ram Maheshwari vs. DCIT
It was further submitted that the penalty U/s 271AAB is attracted on undisclosed income but not on admission made by the assessee U/s 132(4) of the Act. The AO must establish that there is undisclosed income on the basis of incriminating material. In the instant case, a loose sheet was found which according to the A.O, it was incriminating material evidencing the undisclosed income. In the penalty order the AO observed nothing related to loose papers. However, neither the AO nor the Ld.CIT(A) has verified the contents of the loose sheet with the books found at the time of search. No other material was found during the course of search indicating the undisclosed income. There was no money, bullion, jewellery or valuable article or thing or entry in the books of accounts or documents transactions were found during the course of search indicating the assets not recorded in the books of accounts or other documents maintained in the normal course, wholly or partly. The Revenue did not find any undisclosed asset, any other undisclosed income or the inflation of expenditure during the search/ assessment proceedings. Though a loose paper was found that does not indicate any suppression of income. The AO was happy with the disclosure given by the assessee and did not verify the factual position with the books of accounts and other documents. The Hon’ble ITAT Delhi Bench in the case of Ajay Sharma vs. DCIT (2012) 32CCH 334 held that “with respect to the addition on account of alleged receivables as per seized paper, there is no direct material which leads and establishes that any income received by the assessee has not been declared by the assessee. An addition has been
ITA No. 992/JP/2017 27 Shri Raja Ram Maheshwari vs. DCIT made on the basis of loose document, which did not closely prove any concealment or furnishing of inaccurate particulars by the assessee. Hence penalty u/s 158BFA (2) of the Act is not leviable.” The facts of the assessee's case shows that there was no undisclosed income found during the course of search and no incriminating material was found, therefore the penalty levied by the Learned Assessing Officer and confirmed by the Learned CIT(A) deserves to be deleted.
In order to appreciate the aforesaid contention of the ld AR, we refer to the statement of the assessee recorded during the course of search u/s 132(4) and the relevant extract thereof is reproduced as under for sake of reference:
iz'u&16-vkids ;gkWa lpZ dh dk;Zokgh esa ,d uhy xxu uksVcqd feyh gS] ftls vusDlj ,&1 dk uke fn;k x;k gS] buesa ntZ fooj.k dh tkudkjh nsa& mŸkj eSusa fiNys 4 eghuksa esa tehu [kjhnus gsrq fofHkUu yksxksa dks vfxze jkf'k nh gS] tks nl izdkj gS %& ist ua- uke frfFk jkf'k 1 ykypUn 10-11-2013 8]00]000@& 2 jke/ku ;kno 18-11-2013 12]00]000@& 3 lhrkjke 'kekZ 02-12-2013 16]00]000@& 4 jkethyky lkgw 30-12-2013 19]50]000@& 5 dkywyky lSuh 06-01-2014 17]50]000@& 6 Jo.k dqekor 11-01-2014 24]00]000@& 7 lqYrku flag o 15-01-2014 21]00]000@& dY;k.k flag 8 'kksthjke C;ktk 29-01-2014 10]00]000@& 9 jkeksrkj 'kekZ 03-02-2014 11]00]000@& 10 jes'k xqIrk 15-02-2014 2]00]000@&
ITA No. 992/JP/2017 28 Shri Raja Ram Maheshwari vs. DCIT
bl izdkj ls ;s vl :i;s 1]41]00]000@& dks fooj.k gS tks eSusa tehu isVs fofHkUu yksxksa dks fn;s gSaA iz'u&17-d`i;k crkb;s fd tks mijksDr 1]41]00]000@& :i;s tehu isVs vkius fofHkUu yksxksa dks fn;s gS oks vkidh ys[kk iqLrdksa esa fdl izdkj ntZ gS\ mŸkj ;s :i;s 1]41]00]000@& esjh fdlh Hkh izdkj dh ys[kk iqLrdksa esa fdlh Hkh izdkj ls ntZ ugha gSA ;g esjh v|ksf’kr vk; esa ls fd;k x;k fuos'k gSA eSa bl :i;s 1]41]00]000@& dks pkyw foŸk o’kZ dh v?kksf’kr vk; ds :i esa Lohdkj djrs gq, tks Hkh vk;dj gksxk pqdk nwaxkA iz'u&18- vkius iwoZ esa crk;k fd vkids fuokl LFkku 26&A laxzke dkWyksuh] t;iqj ds fuekZ.k esa 30 ls 90 yk[k :i;s dk fuos'k gqvk gS] d`i;k crkb;s fd vkius bl fuos'k dks viuh ys[kk iqLrdksa esa fdl izdkj n'kkZ;k gS\ mŸkj ;s edku esjs vkSj esjs HkkbZ Jh fxjkZt ekgs'ojh us feydj cuok;k gS ftlesa nksuksa us viuh lqfo/kkuqlkj fuos'k fd;k gSA nqdku ij j[ks dEi;wVj ij tks fMVsy j[kh gS mlds vuqlkj eSusa vc rd :i;s 31]51]609@& dk fuos'k fd;k gS vkSj esjs HkkbZ us tc rd :i;s 2169150@& dk fuos'k fd;k gSA bl izdkj ge nksuksa HkkbZ;ksa us vkt dh lpZ dh dk;Zokgh rd dqy fuos'k 5322759@& :i;s viuh ys[kk iqLrdksa esa fn[kk;k gqvk gSA eSa ;g ekurk gwWa fd eSusa viuh v?kksf’kr vk; esa ls Hkh edku fuekZ.k esa fuos'k fd;k gSA tSlk fd eSusa crk;k fd dqy fuekZ.k ykxr 80 ls 90 yk[k :i;s gSA eSa fuekZ.k ykxr yxHkx 85 yk[k :i;s ekurs gq, :i;s 3177000@& ds fuos'k dks viuh v?kksf’kr vk; ds :i esa pkyw foŸk o’kZ esa Lohdkj djrk gwWa vkSj dj gsrq foHkkx dks lefiZr djrk gwWaA iz'u 19vkt vkids ;gkWa lpZ dh dk;Zokgh esa vkids fuokl LFkku ds cslesUV esa tks LVkWd ik;k x;k gS mlds ckjs esa vkius crk;k fd oks vkids fdl dUluZ dk gSA bl ckjs esa vki crkus esa vleFkZ gSa] d`i;k crkbZ, fd ;g LVkWd vkidh ys[kk iqLrdksa esa fdl izdkj vk jgk gS bldk Li’Vhdj.k nsosa\ mŸkj esjs vkSj esjs HkkbZ dh dUluZ Øe'k% eS- flYoj fizUl vksj flYoj ,.M tSEl ,DliksVZ dk LVkWd fuokl LFkku dh cslesUV vkSj 3lh, pesyh ekdsZV] t;iqj esa ,d lkFk j[kk gqvk gSA vkSj bldks vyx&vyx ugha fd;k tk ldrk gSA gekjs fuokl dh cslesUV vkSj nwdku 3lh, pesyh ekdsZV t;iqj esa fuEu LVkWd ik;k x;k gS %&
ITA No. 992/JP/2017 29 Shri Raja Ram Maheshwari vs. DCIT
LFkku en ek=k ewY; 1- fuokl dk cslesaV flYoj ToSyjh 72-340 Kgs 2893600 fuokl dk cslesaV eSVy ToSyjh 8-962 Kgs 31367 fuokl dk cslesaV lseh izhfl;l LVkWu 573-086 Kgs 39]75]676 2- nwdku flYoj ToSyjh 453-412 Kgs 39]75]676 eSVy ToSyjh 93-300 Kgs 3]26]550 lseh izhfl;l LVkWu 154-748 Kgs 928488 3- nksuksa dk ;ksx flYoj ToSyjh 525-752 Kgs 22390316 eSVy ToSyjh 102-262 Kgs 357867 lseh izhfl;l LVkWu 727-834 Kgs 49]04]164 gekjh nwdku ij j[ks dEi;wVj esa tks ys[kk iqLrdsa cukbZ tkrh gS muds vuqlkj gekjh nksuksa dUluZ ds LVkWd dh fLFkfr lpZ ds fun rd fuEu izdkj gSa %& uke uke uke uke en en en en ek=k ek=k ek=k ek=k ewY; ewY; ewY; ewY; 1- flYoj ,.M tSEl ,dliksV flYoj ToSyjh 153-564 Kgs 732950 flYoj 38-406 Kgs 504335 lseh izhfl;l LVkWu 9-190 Kgs 124872 2- flyoj fizUl flYoj ToSyjh 291-563 Kgs 1925364 flYoj 6-663 Kgs 136163 lseh izhfl;l LVkWu 8-022 Kgs 108548 3- dqy ;ksx feDl flYoj ToSyjh 445-127 Kgs 2658314 flYoj 45-039 Kgs 640498 lseh izhfl;l LVkWu 17-212 Kgs 233420 bl izdkj esVsy ToSyjh dk bUnzkt gekjh ys[kk iqLrdksa esa ugh gSA ys[kk iqLrdksa esa tks flYoj gS ¼45-039 fdyksxzke½ oks esjs HkkbZ Jh fxjkZt ekgs'ojh cSadkWad tkus ls igys fofHkUu dkjhxjksa dks ToSyjh fuekZ.k ds fry, nsdj x;s Fks ftldh tkudkjh mUghsa dks gSA oks okfil vkus ij bldk fooj.k vkikds izLrqr dj nsaxsA
ITA No. 992/JP/2017 30 Shri Raja Ram Maheshwari vs. DCIT bl izdkj HkkSfrd lR;kiku eSa fueu LVkWd gekjh ys[kk iqLrdksa ds eqdkcys vf/kd ik;k x;kA eSVy ToSyjh 102-262 Kg lseh izhfl;l LVkWu 710-622 Kg flYoj ToSyjh 80-625 Kg ¼mix Jewellery½ vkt vizqOM oSY;wj us lpZ@losZ ds nkSjku tks oSy;w'ku dgh gS muls mijksDr vkbZVe dk vojst jsV bl izdkj gS & eSVy ToSyjh 357867@102-262 =3499-51 lseh fizfl;l LVkWd = 4904164@727-834 =6738-03 flYoj ToSyjh = 22390316@525-752 =42587-22 mijksDr jsV ds fglkc ls tks vf/kd LVkWd ik;k x;k gS mldh ewY; bl izdkj ls gS %& en vf/kd ikbZ xbZ ek=k jsV ewY; eSVy ToSyjh 102-262 Kg 3499-51 357867 lseh fizfl;l LVkWd 710-622 Kg 6738-03 4788192 flYoj ToSyjh 80-625 Kg 42587-22 3433595 bl izdkj gekjs ;gkWa lpZ dh dk;Zokgh ds nkSjku :i;s 85]79]654@& dk LVkWd vf/kd ik;k x;k gS ftlds ckjs esa dksbZ Hkh Li’Vhdj.k nsus esa eSa vleFkZ gwWaA bl vf/kd ik;s x;s LVkWd esa fuos'k dks eSa pkyw foŸk o’kZ dh viuh v|ksf’kr vk; ds :i esa Lohdkj djrk gwWa vkSj dj gsrq foHkkx dks lefiZr djrk gwWA iz'u 20 vkius vkius c;kuksa esa crk;k gS fd vf/kd ik;s x;s LVkWd esa] edku ds fuekZ.k esa vkSj fofHkUu O;fDr;ksa dks tehu isVs fn;s x;s ,Mokal esa tks v|kksf’kr vk; dk mtkxj fd;k gS] d`i;k blds L=ksr dk mtkxj dhft;sA mŸkj mijksDr leLr dj ds fy;s ?kksf’kr dh xbZ v?kksf’kr vk; pkyw foRrh; o’kZ esa ToSyjh o LVkWUl dh vu vdkmUVsM foØ; ls vftZr dh xbZ gS tks fd esjh fu;fer ys[kk iqLrdksa ds ckgj dh gSA
ITA No. 992/JP/2017 31 Shri Raja Ram Maheshwari vs. DCIT iz'u 21 d`i;k vkidks vkids tckc esa lpZ dk;Zokgh ds ckjs esa dqN dguk gS\ mŸkj lpZ dh dk;Zokgh ds nkSjku eSusa fueufyf[kr v?kksf’kr vk; dks Lohdkj fd;k gS] ftl ij tks Hkh ns; dj gksxk] eSa tek djok nwaxk&
¼i½ fofHkUu O;fDr;ksa dks tehu isVs = 1]41]00]000@& nh vfxze jkf'k ¼ii½ 26&A laxzke dkWyksuh] t;iqj ds fuekZ.k = 31]77]000@& esa ¼iii½ vf/kd ik;k x;k LVkWd = 85]79]654@& dqy v?kksf’kr vk; = 2]58]56]454@& tSlk eSusa mijksDr esa dgk fd eSa mDr v?kksf’kr vk; in ns; dj nsus ds fy;s rS;kj gwWa vkSj esjh vkils izkFkZuk gS fd eq> ij fdlh Hkh rjg dh isuYVh ;k tqekZuk uk yxk;k tk; vkSj uk gh dksbZ vfHk;kstu pyk;k tk,A Hkxoku esjh j{kk djsaA
In the assessment order, the Assessing officer has stated that above undisclosed income against land advances, undisclosed investment in construction of house and undisclosed investment in stock has been reaffirmed by the assessee by way of filing an affidavit on 14.05.2014, almost after 3 months from the date of search on 26.02.2014 during the post search proceedings and subsequently, the assessee has disclosed the same in his return of income filed on 22.11.2014. Therefore, the assessee was having ample time to retract from said surrender, however there is no such retraction during post-search proceedings and even the assessee has included the same in his return of income. Even from the perusal of the statement, there
ITA No. 992/JP/2017 32 Shri Raja Ram Maheshwari vs. DCIT
is nothing which demonstrates that there is any forced surrender by the assessee. The contention of the ld AR therefore has no legal leg to stand where he contends that the Revenue authorities have exerted undue pressure and obtained surrender of income and therefore, there was no undisclosed income in the hands of the assessee. In any case, the assessment proceedings have attained finality where such undisclosed income has been offered and brought to tax. For the purposes of levy of penalty, what has to be seen is that whether the surrender so made, in terms of statement of the assessee recorded u/s 132(4) during the course of search, falls in the definition of “undisclosed income” which has been specifically laid down in terms of clause (c) of explanation to section 271AAB which reads as under:
“(c) "undisclosed income" means—
(i) any income of the specified previous year represented, either wholly or partly, by any money, bullion, jewellery or other valuable article or thing or any entry in the books of account or other documents or transactions found in the course of a search under section 132, which has—
(A) not been recorded on or before the date of search in the books of account or other documents maintained in the normal course relating to such previous year; or (B) otherwise not been disclosed to the Principal Chief
ITA No. 992/JP/2017 33 Shri Raja Ram Maheshwari vs. DCIT
Commissioner or Chief Commissioner or Principal Commissioner or Commissioner before the date of search; or
(ii) any income of the specified previous year represented, either wholly or partly, by any entry in respect of an expense recorded in the books of account or other documents maintained in the normal course relating to the specified previous year which is found to be false and would not have been found to be so had the search not been conducted.”
During the course of search, a note book (diary) has been found wherein there are notings relating to advance given to various persons towards purchase of land. The notings describe the name of the persons, the amount advanced which ranges from Rs 2 lacs to Rs 24 lacs to 10 persons and the date of such advance during the period November, 2013 to February, 2014. Therefore, what has been found during the course of search is certain entries relating to undisclosed investment in purchase of land. Besides, the said entries, there are no other document in terms of any agreement to sell, the description of the property which has been found during the course of search. As per the definition of undisclosed income u/s 271AAB, the undisclosed investment in purchase of land cannot be stated to be income which is represented by any money, bullion, jewellery or other valuable article or thing. Whether it can then be said that such undisclosed
ITA No. 992/JP/2017 34 Shri Raja Ram Maheshwari vs. DCIT
investment represents income by way of any entry in the books of account or other documents or transactions found in the course of a search under section 132. An investment per se represents an outflow of funds from the assessee’s hand and an income per se represents an inflow of funds in the hands of the assessee. Therefore, once there is an inflow of funds by way of income, there could be subsequent outflow by way of investment. Investment and income thus connotes different meaning and connotation and thus cannot be used inter-changeably. In the definition of undisclosed income, where it talks about “income by way of any entry in the books of account or other documents or transactions found in the course of a search under section 132”, what perhaps has been envisaged by the legislature is an inflow of funds in the hands of the assessee which has been found recorded by way of any entry in the books of accounts or other documents, and which has not been recorded before the date of search in the books of accounts or other documents maintained by the assessee in the normal course. We are also conscious of the fact that there are deeming provisions in terms of section 69 and 69B wherein such investments are deemed to be treated as income in absence of satisfactory explanation. In our view, the deeming fiction so envisaged under Section 69 and Section 69B where investments which are found either not recorded or found recorded at a lesser value in the books of accounts, and such investments are deemed to be income of the assessee of the year in which such investments have been made, cannot be extended and applied automatically in context of section 271AAB. It is a well-settled legal proposition that the deeming provisions are limited for the purposes that have been brought on the statute book and have
ITA No. 992/JP/2017 35 Shri Raja Ram Maheshwari vs. DCIT
therefore to be applied in the context of provisions wherein they have been brought on the statue book and not otherwise. In the instant case, the deeming provisions are contained in section 69 and section 69B and therefore, the same have to be applied in the context of bringing to tax such investments to tax in the quantum proceedings. The same cannot be extended to the penalty proceedings which are separate and distinct from the assessment proceedings and more so, where the provisions of section 271AAB provide for a specific definition of undisclosed income. Where a specific definition of undisclosed income has been provided in Section 271AAB, being a penal provision, the same must be strictly construed and in light of satisfaction of conditions specified therein. In light of the same, the undisclosed investment by way of advance for purchase of land can be subject matter of addition in the quantum proceedings, however the same cannot be said to qualify as an undisclosed income in the context of section 271AAB read with the explanation thereto and penalty so levied deserve to be set-aside.
Regarding undisclosed investment in the construction of house, we find that such undisclosed investment has been worked out based on assessee’s statement of approximate investment in the construction of house and after determining the amount which has been reflected in the books of accounts, and the difference has been estimated at Rs 31,77,000. There has been nothing tangible in terms of any entries or documents relating to actual expenditure on construction of house which has been incurred which is found to be false during the course of search and therefore, penalty levied thereon deserve to be set-aside.
ITA No. 992/JP/2017 36 Shri Raja Ram Maheshwari vs. DCIT
Regarding physical stock of metal jewellery, semi-precious jewellery and silver jewellery, such stock has been physically found in excess of what has been recorded in the assessee’s regular books of accounts at the time of search and such excess stock has been valued at Rs 85,79,654. It is not the case of the assessee that such excess stock has been wrongly inventorised during the course of search or there is any dispute regarding the value at which such stock has been valued. Having accepted such excess stock of jewellery found at the time of search and which has not been found recorded at the time of search in the books of account maintained in the normal course of assessee’s business relating to such previous year, income represented by such excess stock of jewellery found at the time of search will fall in the definition of “undisclosed income” and will be subject to levy of penalty u/s 271AAB. Further, the assessee has admitted such undisclosed stock in his statement u/s 132(4) and in response to question no. 20 has specified the source of investment in such jewellery which is the unaccounted sale of jewellery and stones during the current financial year which has not been recorded in his regular books of accounts. Thus, admission has been made by the assessee in his statement u/s 132(4) and specification of the manner in which such investment in jewellery has been derived has been specified as arising from his jewellery business. The return of income has been filed disclosing such undisclosed income and taxes have been paid prior to such filing. Thus, the charge of undisclosed found during the course of search has been duly satisfied and other conditions so specified under section 271AAB(1)(a) duly fulfilled and satisfied in the instant case, the
ITA No. 992/JP/2017 37 Shri Raja Ram Maheshwari vs. DCIT penalty levied u/s 271AAB in respect of such undisclosed stock of jewellery is hereby sustained.
In the result, the appeal of the assessee is partly allowed.
Order pronounced in the open Court on 10/01/2019. Sd/- Sd/- ¼fot; iky jko½ ¼foØe flag ;kno½ (Vijay Pal Rao) (Vikram Singh Yadav) U;kf;d lnL;@Judicial Member ys[kk lnL;@Accountant Member Tk;iqj@Jaipur fnukad@Dated:-10/01/2019. *Santosh आदेश की प्रतिलिपि अग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू 1. vihykFkhZ@The Appellant- Shri Raja Ram Maheshwari, Jaipur. 2. izR;FkhZ@ The Respondent- DCIT, Central Circle-3, Jaipur. 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. 992/JP/2017} vkns'kkuqlkj@ By order,
सहायक पंजीकार@Aेेज. त्महपेजतंत