RAMANBHAI B. PATEL HUF vs. THE DY. C.I.T.(ASSESSMENT)

These appeals arise out of a common judgement of the Income Tax Appellate Tribunal(“the Tribunal” for short) dated 29.2.2000. They have   been   heard   together   and   are   being   disposed   of   by   this common order.

At   the   time   of   admission   of   this   appeal   common   substantial question of law framed by the Division Bench was as under :

Brief facts may be noted from Tax Appeal No.147/2000. Assessee is an HUF. Assessment year under consideration is 1986­1987. For such  assessment  year,  the   assessee   had  not   filed  its   return  of wealth   though   the   net   wealth   exceeded   statutory   limit.   The department   therefore,   issued   a   notice   dated   26.2.1998   under section 17 of the Wealth Tax Act, 1956(“the Act for short). In response to such notice, the assessee filed return of wealth on 17.5.1988 and disclosed net wealth of Rs.4,08,194/­. Such return was assessed by the Deputy Commissioner of Wealth Tax under section 16(3)of the Act. He computed net wealth of assessee at Rs.28,38,855/­. Penalty proceedings under section 18(1)(c) of the Act   were   thereupon   instituted.   A   show   cause   notice   for   this purpose was issued to the assessee in response to which reply dated 11.4.1991 was filed. In such reply the assessee contended that   no   material   facts   about   wealth   had   been   disclosed.   The assessee had also disclosed value of various properties as per the books   of   accounts.   If   due   to   adoption   of   different   method   of

1 The Deputy Commissioner considered the assessee's reply but proceeded to impose penalty of Rs.30,522/­ by his order dated  12.9.1991 making following observations : “ Further, the wealth assessed at Rs.30.89,341/­ is accepted by the assessee. These facts clearly proves that though the assessee had taxable wealth he did not file the return of wealth as per the provisions of section 14(1) of the W.T. Act and he filed the return of wealth only after concealment of wealth was detected during the search u/s.132 of the I.T. Act and subsequent issue of notice u/s.17 of the W.T. Act. Thus, the assessee's case is clearly covered by the provisions of section 18(1)(c) of the W.T. Act.”

2 Said   order   of   the   Deputy   Commissioner   was challenged by the assessee before the Appellate Commissioner. Before the Commissioner, assessee contended that there was no concealment of wealth. Assessee had disclosed all material facts before   the   Deputy   Commissioner   and   also   produced   books   of accounts   duly   maintained   by   the   assessee.   The   assessee   had adopted valuation as per such books. The Deputy Commissioner had taken valuation of asset on the basis of rule 1BB of the Wealth Tax Rues, 1957(“the Rules” for short). This   was a bona fide difference of opinion regarding valuation of property which would not give rise to penalty proceedings. The assessee also contended that there was no mala fide intention  its part. The assessee also contended that when the Assessing Officer brought to its notice the provisions of rule 1BB, the assessee calculated and submitted statement of valuation on that basis upon which the assessment was framed adopting such valuation.

3 The Appellate Commissioner dismissed the assessee's

4 Such   order   of   the   Commissioner(Appeals)   was challenged   by   the   assessee   before   the   Tribunal.   The   Tribunal upheld   such   order   and   held   that   in   view   of   clear   provisions contained in explanation(4) to section 18(1)(c) of the Act, the contentions of the assessee cannot be upheld.

Facts are identical in both the appeals. They are therefore, not separately noted with respect to Tax Appeal No.145/2000. 5. Learned   counsel   Shri   Bandish   Soparkar   for   the   appellant submitted that the assessee having filed the return and having disclosed full particulars of the immovable properties exigible to wealth tax, it cannot be stated that the assessee concealed the particulars of the assets. He further submitted that the assessee had not furnished inaccurate particulars of such assets and the difference in valuation was solely on account of different methods adopted by the assessee and the Assessing Officer. He heavily relied on the findings of the appellate authority that there was bona   fide   difference   of   opinion   regarding   valuation   of   the immovable property. He submitted that if this be so, no penalty under explanation(4) of section 18(1)(c) of the Act could have been imposed. Counsel submitted that the Assessing Officer did not give any clear findings as to for which default of the assessee, the   penalty   was   being   imposed   namely,   for   concealment   of particulars or for furnishing inaccurate particulars of any asset. In

1 Counsel further submitted that the appellate authority could not have confirmed the order of the Assessing Officer, particularly, when he came to the conclusion that difference in valuation was on account of bona fide difference of opinion in the valuation methodology. He submitted that explanation(4) of section 18(1) (c) of the Act was applied by the Commissioner at the appellate stage denying any opportunity to the assessee to establish that value stated by him in the return represented the correct value of the asset. In this respect counsel relied on   decision of Madhya Pradesh High Court in case of   Commissioner of Wealth­Tax v. Sanghi Bros.(India) Ltd. reported in (2008) 301 ITR 129(MP).

On the other hand, learned counsel Shri Manav Mehta for the Revenue   opposed  the   appeal   contending   that   three  authorities have found that the assessee had concealed the particulars of asset and also furnished inaccurate particulars. He submitted that no return was filed till notice under section 17 of the Act was issued. Even in the return that was filed belatedly, the assessee adopted wholly   impermissible   method   for   valuation   of   the   assets. Difference in valuation between that disclosed by the assessee in the return as compared to valuation accepted in the final order of assessment far exceeded the permissible margin   provided under explanation(4)   of   section   18(1)(c)   of   the   Act.   The   Assessing

Having heard learned counsel for the parties and perused the documents on record, we may notice the statutory provisions first. Section 18(1)(c) of the Act provides for penalty in case an assessee has concealed the particulars of any assets or furnished inaccurate particulars of any assets or debts. Explanation(4) to said sub­ section provides that where the value of any asset returned by any person is less than seventy per cent of the value of such asset as determined in an assessment under section 16 or 17, such person shall be deemed to have furnished inaccurate particulars of such asset   within   the   meaning   of   clause(c)   of   this   sub­section. Explanation further provides that such deeming fiction shall arise unless the assessee proves that the value of the asset as returned by him is the correct value. Relevant portion of   Section 18(1)(c) reads as under : “18(1) If the Wealth­tax Officer, Appellate Assistant Commissioner, Commissioner(Appeals), Commissioner or Appellate Tribunal in the course of any proceedings under this Act is satisfied that any person­ (c) has   concealed   the   particulars   of   any   assets   or   furnished inaccurate particulars of any assets or debts. Explanation 4 : Where the value of any asset returned by any person is less than seventy per cent of the value of such asset as

With this statutory provisions in mind, if we revert back to the case on hand, the assessee filed wealth tax return in response to notice under section 17 of the Act in which it disclosed the valuation of assets at Rs.4,08,194/­. The Assessing Officer however, applying rule   1BB   of   the   Rules,   computed   such   wealth   tax   at Rs.28,38,855/­.

In the penalty order that the Assessing Officer passed, he did not give any clear findings as to for which breach such penalty was being imposed i.e. for concealment of the particulars of any asset or for furnishing inaccurate particulars of any asset. In fact the reproduced portion of the Assessing Officer would suggest that he was inclined to impose penalty only for concealment of particulars of assets. If this be so, we fail to see how the penalty could be sustained. It is not in dispute that the assessee did file return and

We may recall that Shri Mehta relied on the decision of Madras High Court in case of  V.G. Paneerdas and Co. P. Ltd.  (supra), which was however, a case wherein the assessee had filed a nil return even in response to notice under section 16 of the Act. Ultimately, it was found that the assessee had sizable net wealth. It was   in   this   background   the   High   Court   upheld   the   penalty rejecting the assessee's contention that it had bona fide impression that no return   was required to be filed. Such case therefore, stands on a different footing. 14.Under the circumstances, we are of the opinion that the Tribunal erred in confirming the penalty orders imposed by the Assessing Officer   and   confirmed   by   the   CIT(Appeals).   In   the   result,   we answer the question in the negative i.e. in favour of the assessee and against the Revenue. 15.Before closing we may record that the decision of the Madhya Pradesh High Court in case of  Sanghi Bros.(India) Ltd.(supra), arose in a very different factual background. It was a case wherein the assessee in the return of wealth filed, adopted valuation of immovable asset on the basis of methodology provided in rule 1BB of   the   Rules.   Ultimately   when   there   was   a   difference   in   the ultimate valuation accepted in the assessment, the question of penalty arose. It was in this background that Division Bench of Madhya   Pradesh   High   Court   referring     to   decision   in   case   of Commissioner of Wealth­tax v. Sharvan Kumar Swarup and sons reported in (1994) 210 886(SC), held that methodology chosen by the   assessee   for   valuation   of   asset   was   a   known   method   and therefore,   it   cannot   be   said   that   assessee   had   made   any concealment with regard to the property. Such decision is thus