PUSHPA GUPTA vs. CIT LUDHIANA

This order shall dispose of ITA Nos.586 and 587 of 2009 as the issue involved in both the appeals is identical. However, the facts are being extracted from ITA No.586 of 2009. 2. ITA No.586 of 2009 has been preferred by the assessee under Section 260A of the Income Tax Act, 1961 (in short, “the Act”) against the order dated 27.2.2009 Annexure A.I passed by the Income Tax Appellate Tribunal, Chandigarh Bench 'B', Chandigarh in ITA No.1064/CHD/2008, for the assessment year 2002-03, claiming following substantial questions of law:- GURBAX SINGH 2015.10.09 11:57 I attest to the accuracy and integrity of this document High Court Chandigarh “i) Whether the Tribunal was not justified in confirming the very action of issuance of notice under section 148 of the Income Tax Act, 1961, by the authorities below, as valid without appreciating the trite law in the case of M/s Berger lending income as business income in AY 2005-06 under scrutiny assessment for the AY 2005-06 vide its order dated 21.11.2007? ii) Whether the Tribunal was not justified in confirming the very action of issuance of notice under section 148 of the Income Tax Act, 1961, by the authorities below, as valid without appreciating the fact that though the ITAT itself has held on merits that the income from interest from money lending income is business income and not income from other sources which is the only reason for the very issuance of notice under section 148 of the Income Tax Act, 1961 so the orders of the ITAT are perverse? iii) Whether the order of the Tribunal is perverse and against the provisions of law?”

A few facts relevant for the decision of the controversy involved as narrated in the appeal may be noticed. The appellant is an individual. She is engaged in the business of trading of shares, debentures and mutual funds. She has interest income from the business of money lending. She filed return of income for the assessment year 2002-03 on 31.10.2002 declaring total income of ` 16,796/- from the business of trading of shares, debentures and mutual funds and interest from the business of money lending. The return was processed on GURBAX SINGH 2015.10.09 11:57 I attest to the accuracy and integrity of this document High Court Chandigarh 26.2.2003 under Section 143(1) of the Act. Refund of ` 2,28,364/- was issued to the appellant. On 25.9.2006, the Assessing Officer issued notice under section 148 of the Act to the appellant and directed her to file the return of income. The appellant filed reply dated 31.3.2007 requesting the Assessing Officer to treat the return as processed under section 143(1) of the Act as filed in response to the notice issued under Section 148 of the Act. After considering the reply, assessment order was passed on 28.12.2007, Annexure A.3 whereby the Assessing Officer treated the income from interest from money lending business duly declared as per copy of income tax return, balance sheet, trading and profit and loss account as income from other sources. Against the order passed by the Assessing Officer, the appellant filed appeal before the Commissioner of Income Tax (Appeals) [CIT(A)]. Vide order dated 26.9.2008, Annexure 2015.10.09 11:57 I attest to the accuracy and integrity of this document High Court Chandigarh assessable under the head 'Income from business or profession', learned counsel for the appellant assessee submitted that the appeals have been rendered infructuous and may be disposed of as such. Ordered accordingly. (Ajay Kumar Mittal) Judge August 12, 2015 (Ramendra Jain) 'gs' Judge GURBAX SINGH 2015.10.09 11:57 I attest to the accuracy and integrity of this document High Court Chandigarh