M/S HARSIDDHI LAND AGENCY vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 1 (3)

Feeling aggrieved and dissatisfied with the impugned order passed by the learned Income Tax Appellate Tribunal dated 14.11.2017 passed in ITA No.534 of 2010 for AY 2006­07, by which, the learned Tribunal has dismissed the said appeal preferred by the appellant ­assessee and has confirmed the order passed by the   CIT(A)   confirming   the   order   of   assessment   assessed   under Section 143A(1)(b) of the Act, the assssee has preferred present Tax Appeal.

At the outset, it is required to be noted that the assessment proceedings were initiated in exercise of powers under Section 153 C r/w Section 153 of the Income Tax Act. That the assessment has been confirmed by the learned CIT(A) as well as learned ITAT.

It   is   the   case   on   behalf   of   the   appellant   ­   assessee   that Assessing Officer lack the jurisdiction under Section 153 of the Act C/TAXAP/841/2018 ORDER as there was no satisfaction of the Assessing Officer and looking to the material / document seized during the search and that the learned advocate for the assessee requested to admit/ allow the present appeal. He has taken us to appraisal report of the Joint Director of Income Tax   (Investigation) Unit 1, Ahmedabad dated 30.11.2006 as well as satisfaction note recorded by the Assessing Officer recorded while initiating provision of Section 153(c)(1) r/w Section 153 of the Income Tax Act.

We have heard Shri Patel, learned advocate for the assessee at length. We have also gone through and considered in detailed the orders passed by the Assessing Officer, learned CIT as well as learned ITAT. We have gone through and considered the appraisal report dated 30.11.2006 as well satisfaction note of the AO. Having gone through the satisfaction note, we are of the opinion that it cannot be said that the satisfaction note is solely on the basis of appraisal note. Merely because the appraisal note was called and considered, it cannot be said that the satisfaction note is solely on the basis of appraisal report. In the satisfaction note itself, it has been   specifically   stated   and   mentioned   that   "on   verification   of various documents fond and seized from the residential premises and business premises, it is noticed that page 50 of Annexure A/1, seized from the office cum­ business premises Radhe Developers India Ltd. and Radhe Infrastructure and Projects India Ltd & ors at, C/TAXAP/841/2018 ORDER Chunibhai   Chambers,   B/h   City   Gold   Cinema,   Ashram   Road, Ahmedabad seized on 29.09.2006. Document impounded as per Annexure A/1 pages containing 1­207 which is loose paper file in which Page 1 & 2 and Page 4 to 207 the office of Harsiddhi Land Agency,  at; Saparnach  Faliya,  Vanshkhiliya,  Tal & Dist. Anand. Impounded   on   25.09.2006   which   belong   to   Harsiddhi   Land Agency,   Anand   for   which   the   undersigned   is   satisfied   that proceedings u/s 153 C is required to be invoked".

Under the circumstances, it cannot said that the AO lack the jurisdiction while invoking provision of Section 153(c)(1) r/w  Section   153   of   the  Income   Tax  Act.   There   are  concurrent findings of fact recorded by the authority below. We concurred with the same. Under the circumstances, the decision of the Delhi High Court in the case of Pepsi Foods (P) Ltd (supra) relied upon by the learned counsel for the appellant shall not be applicable to the facts of the case on hand.

In view of the above and for the reasons stated above, no substantial questions of law are arise. Under the circumstances, present   appeal   deserves   to   be   dismissed   and   is   accordingly dismissed. sd/­ (M.R. SHAH, J) sd/­ (A.Y. KOGJE, J) KAUSHIK J. RATHOD