COMMISSIONER OF INCOME TAX-1 vs. PRABHUDAS K PATEL

0 In both the appeals, following common question has been raised by the appellant, proposing it as substantial question of law. “Whether the Appellate Tribunal is right in law and   on   facts   in   deleting   the   penalty   of Rs.10,13,376/­   levied   by   the   Assessing   Officer u/s.271(1)(c) of the IT Act?”

0 In   the   below   stated   background   of   facts,   the   issue   was   that whether Explanation 5 to Section 271(1)(c) of the Income Tax Act, 1961 (hereinafter referred to as 'the Act' for sake of brevity) applies in the facts of the case so as to entitle the assessee to enjoy immunity from levy of penalty.

1 The assessee, dealing in share trading and brokerage was found to be maintaining umpteen numbers of bank accounts in different names, from which he used to apply in several public issues of shares, thereby routing   money  through  different   Benami   savings   accounts.  This   was detected in a search by the income tax authorities at the business and residential premises of the assessss conducted on 28th  March 1995. In course of statement under Section 132(4) of the Act, he admitted about operating the Benami bank accounts. The assessee initially declared the income of Rs.65 lacs in his statement during the search, which was subsequently revised to Rs.70 lacs by writing a letter and ultimately reduced the figure of undisclosed income to Rs.52,35,000/­ stating that it comprised total income for Assessment Years 1993­94 to 1995­96. He then filed revised returns of income for the Assessment Year 1993­94 and 1994­95,   whereas   for   Assessment   Year   1995­96,   he   showed   the

2 As per the disclosure made by the assessee for the Assessment Year 1993­94, an additional income of Rs.2,21,000/­ was declared, and for the Assessment Year 1994­95, additional income of Rs.23,32,000/­ was offered by filing revised returns. The Assessing Officer computed the income under Section 143(3) red with Section 147 of the Act and made additions of the additional income offered as per revised returns as peak­ credit   in   the   Benami   Bank   accounts.   The   CIT(A)   in   the   appeal proceedings restricted the additions made by the Assessing Officer. The relevant figure­wise details are tabularized as under:

3 The additional income declared by the respondent assessee in his revised returns for two assessment years filed subsequent to the search, were accepted by Appellate Commissioner and the additions made by the Assessing Officer to the  revised returns were deleted. The Assessing Officer   had   already   initiated   the   penalty   proceedings   under   Section 271(1)(c) of the Act at the time of assessment. After receipt of the order of the Appellate Commissioner, those proceedings were taken up, and the   Assessing   Officer   treated   the   additional   income   declared   in   the revised  returns  by  the   assessee  as  concealed income  and levied  the penalty   of   Rs.86,632/­   in   respect   of   Assessment   Year   1993­94   and Rs.10,13,376/­ in respect of Assessment Year 1994­95. TAXAP/884/2011 4/7 3.4 Assessee's   appeal   before   the   CIT(A)   against   the   said   order   of penalty   failed   and   the   Appellate   Commissioner   by   order   dated   3rd October 2006 held that the Assessing Officer was justified in treating the additional   income   of   Rs.2,21,000/­   and   Rs.23,32,000/­   offered   for Assessment Years 1993­94 and 1994­95 respectively as concealed income and further held that the penalty amount as aforesaid levied  under Section 271(1)(c) of the Act for the said two Assessment Years was also justified.

0 The aforementioned order of the Appellate Commissioner came to be set aside by the Appellate Tribunal by the impugned order. Tribunal relied on its own decision in the  matter of  ACIT Ahmedabad­3 vs. Jayendra K. Doshi in ITA No.26 and 1543 of 2006 which was having the similar facts. The Tribunal also relied on the decision of the Supreme Court in  CIT vs. Sureshchandra Mittal [251 ITR 9] wherein the facts were that the assessee had filed revised return after the search under Section  132  showing  the  higher  income  which  was   accepted  in  the assessment.   The   Supreme   Court   deleted   the   levy   of   penalty   under Section 271(1)(c) on the ground that the department had not proved concealment   and   had   simply   rested   its   conclusion   on   the   act   of voluntarily disclosure in good faith by the assessee.

1 Learned   senior   standing   counsel   Mr.   M.   R.   Bhatt   assisted   by learned advocate Mrs. Mauna Bhatt for the appellant fairly stated that the decision in case of Jayendra K. Doshi was considered by this Court in Tax Appeal No.952 of 2010 preferred by the Revenue and the same was dismissed.

2 It was correctly noticed by the Tribunal that facts of the case of Jayendra K. Doshi (supra)  was similar to the facts involved in the

3 Explanation 5 in question reads as under: “Explanation 5: Where in the course of a search under section 132 before the 1st day of June 2007,  the assessee is found to be the owner of any money, bullion, jewellery or   other   valuable   article   or   thing   (hereafter   in   this Explanation referred to as assets) and the assessee claims that such assets have been acquired by him by utilising (wholly or in part) his income,­­­ (a) for any previous year which has ended before the date of the search, but the return of income for such year has not been furnished before the said date or, where such return has been   furnished   before   the   said   date,   such income has not been declared therein; or (b) for any previous year which is to end on or after the date of the search, then, notwithstanding that such income is declared by him in any return of income furnished on or after the date of the search, he shall, for the purposes of imposition   of   a   penalty   under   clause   (c)   of   sub­ section   (1)   of   this   section,   be   deemed   to   have concealed the particulars of his income or furnished inaccurate particulars of such income, [unless,­­ (1) such   income   is,   or   the   transactions resulting in such income are recorded,­­ (i) in a case falling under clause (a), before the date of the search, and (ii) in a case falling under clause (b), on or before such date, in the books of account, if any, maintained by him for any source of income or such income is otherwise disclosed   to   the   [Chief   Commissioner   or Commissioner] before the said date; or TAXAP/884/2011 6/7 (2) he, in the course of the search, makes a statement under sub­section (4) of section 132 that   any   money,   bullion,   jewellery   or   other valuable article or thing found in his possession or under his control, has been acquired out of his income which has not been disclosed so far in his return of income to be furnished before the expiry of time specified in   sub­section (1) of section 139,   and   also   specifies   in   the   statement   the manner in which such income has been derived and pays the tax, together with interest, if any, in respect of such income.” 5.0 dated 6th September 2011 and held as under: “....It can be seen that in the situations described in the explanation,   an assessee     for the purpose of section 271(1)(c) of the Act would be deemed to have concealed     particulars   of   his   income   or   furnish inaccurate     particulars.       However,   there   are   two exclusion clauses to said explanation 5. Clause 2 of said exclusion provides that such deeming fiction will not arise if the assessee in course of search makes such statement under section 132(4) of the Act with respect  to money, bullion, jewelery or other valuable article or thing  found in  his possession or under his control that the same has been acquired out of is income which has not been disclosed so far  and also specifies in the statement the manner in which such income has been   acquired   and pays tax together with interest, if any, in respect of such income.  The Tribunal   gave benefit of   the said provision finding that   the   assessee     had   made   necessary   statement under section 132(4) of the Act.  It is not the case of the Revenue that the assessee did not  either pay tax or interest on such disclosed income or that had not disclosed   the   source   of   income.     This   being   the position, the Tribunal was justified   in holding that the ingredients of exclusion clause 2 to explanation 5 to section 271(1)(c) were satisfied”

0