KAMAL JAYANTILAL SHAH vs. DIRECTOR OF INCOME TAX - INVESTIGATION - SURAT

At the center of controversy is the validity of authorization issued under Section 132 (1) of the Income Tax Act, 1961 {“the Act” for short}. Brief facts are as under :­

1 The petitioner of Special Civil Application  No. 15637 of 2013 is a private limited   company   registered   under   the   Companies   Act   and   is   engaged   in manufacture of pharmaceutical products. On 18 th June 2013, the petitioner was subjected to search operation. The petitioner has challenged the authorization under Section 132 (1) of the Act on the ground that the respondents did not possess any information as referred to under Section 132 (1) of the Act, which would lead them to carry the extreme step of search and seizure operation. Relying on the decision of the  Delhi High Court in case of L.R Gupta v. Union of India, reported  in 194 ITR 32 (Delhi),  the  petitioner  contends  that the information referred to under Section 132 (1) of the Act must mean material which existed on the file, on the basis of which, the Income­tax authorities were led to believe that action under Section 132 Act was required.

2 The petitioner no.1 in Special Civil Application  No. 15684 of 2013 were also similarly subjected to search operation on 18 th June 2013. The petitioners no. 1 to 3 are the individuals. Petitioner no. 4 is Hindu Undivided Family. The petitioner no. 1 is the Managing Director of Messrs. Vapi Care Pharma Private Limited [petitioner in Special Civil Application  No. 15637/2013]. The petitioners no. 2 & 3 are his close relatives. Petitioner no. 4 is the HUF, where he is Karta. These petitioners also challenge the validity of search authorization on similar grounds viz., that the Income­tax authorities did not have requisite material to form a belief for issuance of the authorization for search. They additionally and independently challenge the action of the respondents in seizing the cash of Rs. 15,50,000/= and the jewellery belonging to the family. It is the case of the petitioners that such jewellery was fully explained in the various Wealth Tax returns filed by the petitioners from time to time. In that view of the matter, in any case, seizure of such jewellery was wholly impermissible.

The respondents have filed replies and opposed the petitions. In an affidavit dated 26 th November 2013 in Special Civil Application  No. 15637 of 2013, it is stated inter alia that during the search, statement was recorded to the effect that a sum of Rs. 15.50 lakhs were lying at the residential premises of the Director. Statement of the director could not be recorded, since he was not present at the business premises. At the time of search at the residence, his statement was recorded during which cash of Rs. 16,68,200/= was found. He stated that out of such amount, Rs. 6 lakhs were from cash savings made by his late father; Rs. 3 lakhs were received as gift from friends and relatives; Rs. 2 lakhs were unspend amount from withdrawals made by him and his wife from the bank accounts; Rs. 5 lakhs belong to the office cash, which was kept at his residence. He, however, could not produce any document in support of such statement. It was, therefore, that the amount of Rs. 15.50 lakhs was seized.

In   an   affidavit   dated   26 th  November   2013   filed   in   Special   Civil Application  No. 15684 of 2013, details have been given about the jewellery and ornaments found during the search at the residence of the petitioners and from the bank­locker of petitioner no.

In   both   the   affidavits,   the   respondents   also   sought   to   support   the authorization under Section 132 (1) of the Act pointing out that after following due procedure and the competent authority having perused the satisfaction note, issued such authorization.

Learned counsel Shri Soparkar for the petitioners vehemently contended that   the   search   authorizations   were   invalid   since   the   Department   had  no material to form a belief that the petitioners were in possession of any money, bullion, jewellery or other valuable article or thing, which has not been or would   not   have   been   disclosed   for   the   purpose   of   Income­tax   Act.   He submitted that in absence of there being any material, the authorization itself was illegal. Any material found during the search would not cure such defect.

1 In the alternative, he contended that in any case, the seizure of the jewellery   was   wholly   impermissible   since   the   entire   jewellery   was   duly reflected in various wealth tax returns filed by the petitioner no. 1 and other members of the family. 6.2 Counsel drew our attention to the following decisions of this Court and also relied on various decisions cited therein ­ [a] LKS Bullion Import & Export (P) Limited, reported in 214 Taxman 68 (Guj.); and [b] Neesa Leisure Limited & Anr. v. Union of India, reported in 338 ITR  460 [Guj].

On   the   other   hand,   learned   counsel   Shri   Manish   Bhatt   for   the Department placed for our perusal, the original files pertaining to the search authorization.   He   drew   our   attention   to   the   satisfaction   note   and   further notings made by the authorities before the search authorization was approved. He contended that the department had sufficient material at its command to form a belief that the petitioners were in possession of such money, bullion, jewellery or other valuable article or thing, which had not been nor would have been disclosed for the purpose of Income tax.

1 Counsel submitted that after detailed surveillance and collecting basic information, the authorities had initiated action being satisfied that ingredients necessary for issuing authorization under Section 132 of the Act existed. He would drew our attention to the materials on the record and in particular the satisfaction  note  to highlight the method in which, according  to him, the petitioners were indulging in tax evasion. He pointed out that the petitioners had two manufacturing units – one at Vapi and another at Baddi in Himachal Pradesh – the unit at Baddi being covered under tax exemption.

2 With respect to the seizure of jewellery, counsel contended that the entire stock could not be co­related to the declarations made in the Wealth Tax returns on that therefore release of jewellery would not be appropriate.

Section 132 of the Act pertains to search and seizure. Sub­section (1) thereof permits the departmental authorities to carry out search operation under certain circumstances. In so far as we are concerned, sub­section (1) of Section 132 provides that where the Director General or Director or the Chief Commissioner   or   Commissioner   or   Additional   Director   or   Additional Commissioner   or   Joint   Director   or   Joint   Commissioner   in   consequence   of information in his possession, has reason to believe that any person is in possession of any money, bullion, jewellery or other valuable article or thing and such money, bullion, jewellery or other valuable article or thing represents either wholly or partly income or property which has not been, or would not be, disclosed for the purpose of the Income­tax Act, then such authority may authorize to carry out search operation and take steps mentioned in clause (i) to (v) of the said sub­section. What is therefore important is that the authorities mentioned above should be in possession of such information which gives him reason to believe that the person in possession of money, bullion, jewelery or other valuable article or thing which represents his income or property, has not been or would not be disclosed for the purpose of the Act.

In case of LKS Bullion Import & Export (P) Limited [Supra], Division Bench of this Court taking note of the decision of the Supreme Court in case of Rajendran Chingaravelu v. R.K Mishra, Addl. CIT, reported in 320 ITR 1 (SC) and of this Court in case of Neesa Leisure Limited [Supra] and the decision of Delhi High Court in case of L.R Gupta [Supra] quashed the authorization under Section 132 (1) of the Act, making following observations:­ “27. On the basis of the above decisions, it emerges that mere possession of money, bullion, jewelery or such valuable article or thing per se would not be sufficient to enable the competent officer to form a belief that the same had not been or would not be disclosed for the purpose of the Act. What is required is some concrete material to enable a reasonable person to form such a belief. It is, of course, true that such belief is a mater of subjective   satisfaction   of   the   competent   authority.   Such subjective satisfaction, however, must be formed on the basis of the   material   on   record   and   objective   assessment   of   such material and cannot be on the basis of a mere suspicion or apprehension that the income had not been or would not be disclosed for the purpose of the Act.”

2 In case of Neesa Leisure Limited & Anr. [Supra], this Court referred to various  decisions  of Supreme  Court  and High Courts  and culled  out the principles for examining the validity of search operation under Section 132 (1) of the Act in the following terms :­ “8. The aforesaid pronouncements have exhaustively settled the guidelines with reference to scrutiny by the Court while examining the legality, propriety or otherwise of the issuance of search   warrants   under   section   132(1)   of   the   Act.   From   the principles   enunciated   in   the   above   referred   decisions,   it   is apparent  that  for  the  purpose  of   exercise  of  powers  under section 132 of the Act, two conditions precedent are required to be satisfied. The first condition is that the concerned officer must have some information in his possession, and the second condition is that, in consequence of such information he must have reason to believe that the statutory conditions for exercise of the power to order search exist. The basis for exercise of power   must   be   some   material   which   can   be   regarded   as information which must exist on the file on the basis of which the authorizing officer can have reason to believe that action under section 132 is called for. Such information should be fairly reliable and should not be a mere rumour or an unverified piece of gossip or a hunch. The Court, therefore, while examining the validity of the authorization issued under section 132 of the Act would firstly be required to examine as to whether there exists any information of the nature referred to hereinabove in the possession of the concerned officer, on the basis of which he could have formed a reason to believe. The next requirement which would be required to be satisfied is as to whether before issuance   of   the   authorization,   the   concerned   official   has recorded   the   reasons   for   his   belief.   If   reasons   have   been recorded, the opinion which has to be formed being subjective, the juri iction of the court to interfere is very limited. The court will not act as an appellate authority and examine meticulously the information in order to decide for itself as to whether the action under section 132 is called for. But the court would be acting   within   its   juri iction   in   seeing   whether   the   act   of issuance of authorization under section 132 is arbitrary or mala fide  or whether the satisfaction recorded is such which shows lack  of  application  of  mind  on  the  part  of  the  appropriate authority. The reason to believe must be tangible in law and if the information or reason has no nexus with the belief or there is no material or tangible information for the formation of the belief, action taken under section 132 would be bad in law. If reasons   have   been   recorded   and   the   concerned   officer   is satisfied that there is reason to believe, the court cannot sit in appeal   over   the   decision   of   the   said   officer   regarding   the existence of the reason to believe nor can the court examine the adequacy   of   the   grounds   on   which   the   reason   to   believe entertained by such officer is based. But there is a limited area within which such reason to believe entertained by the officer can   be   scrutinized   by   the   Court.   If   the   grounds   on   which “reason to believe” is founded are not relevant to the subject matter of inquiry or are extraneous to the scope and purpose of the statute or are such as no rational human being can consider connected with the fact in respect of which the belief is to be entertained so that no reasonable man can come to such a belief, the exercise of the power would be bad. In appropriate cases a writ petition may lie challenging the validity of the action on the ground of absence of power or on a plea that proceedings were taken maliciously or for a collateral purpose.”

3 The Court, in view of the facts on record, upheld the search operation.

In case of  Assistant Commissioner of Income­Tax v. A.R Enterprises, reported in [2013] 350 ITR 489 (SC), the Apex Court held that, “...If we were to hold that the payment of advance tax reflects the intention of the assessee to disclose its income, it could result in a situation where the mandatory obligation of filing a return for disclosure of income under the provisions of the Act, would not be necessary. It will be open to an assessee to contend that payment of advance tax is tantamount to disclosure of income. Such a proposition would be contrary to the very purpose of filing of return, which ultimately leads to assessment of total income for the relevant assessment year. Any anomaly in the return entails serious consequences, which may not otherwise be attracted on estimation of income for the purpose of payment of advance tax. It would thus, be difficult to accept the plea that payment of advance tax is tantamount to the disclosure of income or that it indicates the intention of the assessee to disclose income.”

In case of  Madhu Gupta v. Director of Income­Tax [Investigation] & Ors., reported in [2013] 350 ITR 598 (Delhi), Division Bench of Delhi High Court referred to various leading decisions in the subject; including of Delhi High Court in case of L.R Gupta [Supra]; H.L Sibal v. CIT, reported ion 101 ITR 112 {P&H}, observed as under :­ “21. These are the principles of law which have been set down by several judicial pronouncements. In the present case, we find that the so­called information is undisclosed and what exactly that information was, is also not known. At one place in the affidavit of the Deputy Director of Income­tax, it has been mentioned that he got information that there was a “likelihood” of the documents belonging to the DS group being found at the residence of the petitioner. That by itself would amount only to a surmise and conjecture and not to solid information and since the search on the premises of the petitioner was founded on this so­called information, the search would have to be held to be arbitrary. It may also be pointed out that when the search was conducted on January 21, 2011, no documents belonging to the DS group were, in fact, found at the premises of the petitioner.”

Bearing in mind such principles, we have perused the files presented by the Revenue authorities. We notice that a detailed report dated 22 nd April 2013 was submitted by the Inspector, Valsad to the Deputy Director of Income­tax [Investigation], Valsad. For the sake of confidentiality, it would not be possible to discuss in this order in detail the contents thereof. Suffice it to note that the report suggest large scale activities by Shri Kamal Jayantilal Shah, Managing Director of the Company and had investments made in lands in and around Vapi. He stated that the report was presented for verification and suggestions, if any, with respect to further verification and inquiries.

1 A detailed satisfaction note was prepared by the Deputy Director of Income­tax  [Investigation], Valsad on 11 th  June  2013. Such satisfaction note covers various activities of the group in the name and banner of Vapi Care Pharma Private Limited, its activities and other relevant data. The satisfaction note concluded that in view of the facts stated above and other information gathered during the course of discreet inquiry, it is believed that the persons mentioned are in possession of sufficient substantial amount of money, bullion, jewellery and other valuable articles or assets representing their income, which has not been or would not be disclosed for the purpose of Income­tax Act, 1961. It   was   therefore   suggested   that,   “therefore,   the   Director   of   Income   Tax [Investigation],  Surat  may   kindly  consider   the   case   for   issuance  of   warrants  of authorization under Section 132 of the Income­tax Act to undertake search and seizure operation in respect of the premises mentioned in para 4(a) are to be covered under Section 132 of the Income Tax Act”.

2 When such satisfaction note was placed before the Additional Director of Income­tax [Investigation], Surat, he made his own detailed notes taking note of the contents of the satisfaction note and further satisfying himself that he had reason to believe that the money, bullion, jewellery or other valuable articles   or   things   which   represent   the   income   or   property   of   the   persons concerned has not been, or would not be disclosed for the purpose of Income­ tax   Act.   He,   therefore,   suggested   that   necessary   approval   be   given   and warrants of authorization under Section 132 of the Act may be issued.

3 Thereupon, under the said note of Additional Director [Investigation], Surat, the Director of Income­tax [Investigation], Surat on 11 th June 2013 itself put his detailed noting. In addition to taking note of the satisfaction­note, the notes of Additional Director of Income­tax [Investigation], Surat, he recorded that in consequence of the above information in his possession and detailed

From the sequence of events noted above, it can be seen that all procedural steps necessary for issuance of search warrant were undertaken. There was sufficient material information with the  authorities to come to the

The   question   of   seizure   of   jewellery,   however,   stands   on   different footing.   We   have   noticed   that   necessary   notes   were   placed   before   the competent authority for authorizing the search of the bank locker on 19 th June 2013 after the search started at the residential and business premises on 18 th June 2013. However, when it is pointed out that substantial portion of jewellery seized   has   already   been   declared   in   the   wealth   tax   returns   filed   by   the petitioners, in our opinion, it can not be stated that such jewellery and valuable articles represented income of the assessee which had not been disclosed for the purpose of Income tax Act. Having said that, the task of reconciliation is yet to be completed. For such purpose, we permit the petitioners to point out to the Assessing Officer that all or any of the jewellery seized by the respondents under the said authorization was already declared in the wealth tax returns filed by any of the petitioners. If that be so, the Assessing Officer shall release the same, upon being satisfied about such declaration. We clarify that even if it is not possible to co­relate every piece of jewellery,  by precise description as long as such jewellery has been with sufficient particulars disclosed in the wealth tax returns which can be co­related with the seized jewellery, the same shall also be released.

Subject to the above directions, both the petitions are disposed of. {Akil Kureshi, J.} {Ms. Sonia Gokani, J.} Prakash*