VILAS VRAJLAL PAREKH HUF vs. THE INCOME TAX OFFICER WARD 1(3)

C/SCA/21923/2019 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD R/SPECIAL CIVIL APPLICATION NO. 21923 of 2019 ========================================================== VILAS VRAJLAL PAREKH HUF Versus THE INCOME TAX OFFICER WARD 1(3) ========================================================== Appearance: MS VAIBHAVI K PARIKH(3238) for the Petitioner(s) No. 1 MRS MAUNA M BHATT(174) for the Respondent(s) No. 1 ========================================================== CORAM: HONOURABLE MR. JUSTICE J.B.PARDIWALA and HONOURABLE MR. JUSTICE ILESH J. VORA

Date : 15/03/2021

ORAL ORDER (PER : HONOURABLE MR. JUSTICE ILESH J. VORA) 1. By filing this writ application under Article 226 of the Constitution of India, the writ applicant, seeks to challenge the Notice dated 26.03.2019, issued by the respondent under Section of the Income Tax Act, 1961 (‘the Act’ for short), seeking to reopen the writ applicant’s income tax assessment for the A.Y. 2012­13. 2. The   writ   applicant   being   individual   assessee,   filed   return   of income on 25.03.2013, declaring total income of Rs.45,000/­. The assessee sold 60,000/­ shares of Tuni Textiles Limited and earned long term capital gain of Rs.51,92,277/­ and claimed it as ‘exempt income’   under   Section   10(38)   of   the   Act.  The   return   was processed   under   Section   143(1)   of   the   Act   and   no   scrutiny assessment was made under Section 143 of the Act. 3. The Assessing Officer, reopened the assessment under Section 147 Page 1 of 15

C/SCA/21923/2019 ORDER of the Act by issuing impugned notice dated 26.03.2019 under Section 148 of the Act. The writ applicant filed his return of income in response to the notice and requested the respondent to supply copy of the reasons for reopening and same was supplied vide communication dated 26.04.2019. The writ applicant vide letter dated 25.03.2019, raised objections and same came to be disposed of by the revenue vide order dated 11.10.2019. 4. The Assessing Officer before issuing the notice has recorded the following reasons for reopening of the assessment. “Reasons recorded : 1. Brief details of the Assessee: Assessee has filed the Return of income for A.Y. 2012­13 declaring gross total income at Rs 45,000/­ on 25.03.2012 2. Brief details of information collected/received by the AO: The information in respect of the penny stock transaction made in FY 2012­13 was made by the assessee as per AIMS module ITS/ITBA data available with this office. The said scrips are found to be penny stocks and has been used by beneficiaries (seller of shares) to launder money in the garb of LTCG while claiming the exemption u/s.10(38) of the I.T. Act. 3. Analysis of information collected/ received :As per the penny stock transaction data available with this office, the assessee has sell 60000 penny stock shares of TUNI TEXTILE Ltd (scrip code 531411) and as per AIMS module in ITS data worth Rs. 5211000/­ during F.Y.2012­13   relevant   to   A.Y.2013­14.   The   assessee   has   claimed exempt LTCG of Rs.7935895/­ in the return of income. The share price  movement in the captioned scrip was seen from public domain and observed that there is share price rise which is prima facie not supported by financial fundamentals of the scrip. Normally, the price manipulation   is   done   by   creating   a   syndicate   by   the   promoters, brokers, managers, controllers etc. and the price of such shares is raised abnormally high to show fictitious LTCG. 4. Enquiries made by the AO as sequel to Information collected/ received : As per AIMS module in ITS/ITBA data available with this office, the assessee has made penny stock transaction in FY 2012­13 and sell TUNI TEXTILE Ltd (scrip code ­531411) and the assessee has declared gross total income return of income at Rs. 45000/­ only. Assessee has claimed Exempt income of LTCG at Rs.7936895/­ but no Page 2 of 15

C/SCA/21923/2019 ORDER transaction details have been furnished which shows that the assessee has availed accommodation entry to the tune of sale consideration received on sale of such shares by way of entering into dubious transactions in penny stock scrip. In view of the facts discussed above, I have reason to believe that income of Rs. 5211000/­ chargeable to tax has escaped assessment, within the meaning of section 147 of the I.T. Act, 1961 for A.Y.2013­14 by reason of failure on the part of the assessee to disclose fully and truly all material facts relevant to the assessment. 5. Findings of the AO:Assessee has filed the Return of income for A.Y.2013­14 declaring gross total income at Rs,45000/­ and as per AIMS  module the assessee has  made transaction of penny  stock. Accordingly, the only requirement to Initiate proceeding u/s.147 is reason to believe which has been recorded above paras. 6. Basis of forming reason to believe and details of escapement of income :As the transaction is of penny stock of Rs 5211000/­ and the assessee has filed return of income for year under consideration but no assessment as stipulated u/s.2(4) of the Act was made and the return of Income processed only u/s. 143(1) of the I.T. Act. Hence, I have   reason   to   believe   that   income   chargeable   to   tax   of   Rs. 5211000/­ has escaped assessment within the meaning of section 147 of the I.T. Act. Hence It is fit case for re­opening the assessment under section 147 of the Income Tax Act 1961 for the A. Y. 2013­14. In view of the above, the provisions of clause (b) of Explanation 2 to Section 147 are applicable to facts of this case and the assessment year  under   consideration,  it  deemed  to   be   a  case  where   Income chargeable to tax has escaped assessment. 7. Escapement of Income chargeable to tax :The transaction is of penny stock of Rs 5211000/­ and the assessee has filed return of income for year under consideration but no assessment as stipulated u/s.2(4) of the Act was made and the return of Income was processed only u/s. 143(1) of the IT. Act. Hence, I have reason to believe that income chargeable to tax of Rs. 5211000/­ has escaped assessment within the meaning of section 147 of the I. T. Act. Hence It is fit case for reopening the assessment under section 147 of the Income tax Act, 1961 for the A. Y. 2013­14. In view of the above, the provisions of clause (b) of Explanation 2 to Section 147 are applicable to fact of this case and the assessment year under consideration is deemed to be a case where income chargeable to tax has escaped assessment.

C/SCA/21923/2019 ORDER 5. The writ applicant raised the objections against the issuance of impugned notice and initiation of the reassessment proceedings, mainly on the following grounds : i. Lack/absence of valid sanction under Section 151 of the Act. ii. The reasons for reopening factually incorrect; iii. No ‘reason to believe’ that income chargeable to tax has escaped assessment; iv. No live  nexus between the information received  and material gathered from the different sources. v. Reopening is not permissible for proving and/or fishing inquiry or investigation without their being a specific findings as to escape of income; vi. Reopening is based on borrowed satisfaction. 6. Being aggrieved by the order of disposal of the objections, against the notice for reopening of the assessment, the writ applicant has come up before this Court by filing the present writ applicant. 7. We   have   heard   learned   Senior   Counsel   Mr.   Tushar   Hemani, assisted by Ms. Vaibhavi Parikh, the learned counsel appearing for the   writ   applicant   and   Mr.   Manish   Bhatt,   the   learned   Senior Counsel   assisted   Mr.   Karan   Sangani,   the   learned   advocate appearing for the revenue. 8. Mr. Tushar Hemani, the learned Senior Counsel appearing for the writ applicant, raised the following contentions: a. It was submitted that the impugned notice is bad in law and without   jurisdiction   because   the   conditions   precedent   for reopening under Section 147 of the Act are not satisfied; Page 4 of 15

C/SCA/21923/2019 ORDER b. It was submitted that, reasonable belief as contemplated under Section   147   /148   of   the   Act   must   be   that   of   an   honest   and reasonable person based upon reasonable ground and it should not be based on some suspicious and vague reason. Whereas, in this case, the reasons are vague and do not reveal any income having   escaped   assessment   and   furthermore,   reasons   recorded made it clear that, this is a case of borrowed satisfaction without any independent application of mind. c. It was further submitted that, in case of reopening beyond period of 4 years, it is mandatory to obtain sanction from the competent Authority as provided under Section 151 of the Act. Whereas, in this case, the sanction as required under Section 151 of the Act before issuance of the notice was not obtained by the Assessing Officer. Thus, the impugned notice on this ground required to be quashed and set aside. d. It was submitted that, there is no independent application of mind on the part of the AO while recording the reasons for reopening and that merely placing reliance on the materials provided by the Investigation Wing for recording the reasons is impermissible. In this case, the AO failed to record an independent finding as to how income has escaped assessment on a proper application of mind. e. It was submitted that there was no link between the information received and formation of opinion that the income has escaped assessment. f. It was further submitted that, the affidavit­in­reply filed by the revenue, the revenue seeks to supplement the reasons recorded by Page 5 of 15

C/SCA/21923/2019 ORDER the AO which cannot sustainable in law. g. It   was   submitted   that   the   AO   has   merely   presumed   that   the transactions entered into by the writ applicant in the scrip in question is a penny stock transaction, which cannot be a legal ground to reopen the assessment for the year under consideration. 9. In   view   of   the   aforesaid   contentions,   the   learned   counsel submitted that reopening of the assessment is, therefore, without jurisdiction   and   hence,   the   impugned   notice   deserves   to   be quashed and set aside. 10. In support of the aforesaid submissions, the learned Senior Counsel   Mr.   Tushar   Hemani   has   relied   upon   the   following decisions: (i) Principal Commissioner of Income Tax Vs. Smt. Krishna Devi   (Delhi   High   Court,   ITA   125   of   2020   decided   on 15.01.2021); (ii) Prashant S. Joshi Vs. Income Tax Officer (2010) 189, taxmann 1(Bom); (iii) Gujarat Lease Finance Ltd. Vs. Deputy Commissioner of Income Tax (2013) 36 taxmann.com.359 (Guj); (iv) Krishna Metal Industries Vs. HM Algotar (1997) 225 ITR 853, Gujarat; (v) N.B. Bhatt Inspecting Asst. Commissioner of Income Tax Vs. I.B.M. World Trade Corporation (1995) 216 ITR 811, Bom.; (vi) Hindustan Lever Limited Vs. R.B. Wadkar (2004) 137 taxman.479 (Bom) Krupesh Ghanshyambhai Thakkar Vs. Dy. Commissioner of Income Tax, (2017) 77 taxmann.com. 293 (Guj.) 11. On  the   other   hand,  learned   Senior  Counsel  Mr.  Manish Bhatt, vehemently opposed the writ application, contending that the AO was in receipt of information from the Investigation wing I&CI wing through AIMS Module of the ITBA, that that the writ Page 6 of 15

C/SCA/21923/2019 ORDER applicant had sold 60,000 penny stock shares of Tuni Textiles Ltd., worth of Rs.51,92,277/­ during A.Y 2012­13 and after in depth investigation into the transaction of the scrip of Tuni Textiles Ltd., it was found that the transaction was penny stock and the assessee had availed accommodation entry to the tune of sale consideration received on sale of such shares by way of entering into dubious transactions in penny stock scrip. In this background of the facts, the writ applicant is the beneficiary of the accommodation entries of   long   term   capital   gain   on   penny   stock   transactions   and therefore,   the   AO   has   reasons   to   believe   that   the   income chargeable   to   tax   has   escaped   assessment.   Mr.   Bhatt   placed reliance upon the decision of this Court in the case of  Purvi Snehalbhai Pachhigar Vs. Asst. Commissioner of Income Tax, (2019) 101 Taxman.com.393, to submit that, in a similar set of facts, this Court had dismissed the petition challenging the notice issued under Section 148 of the Act. 12. Mr. Manish Bhatt, learned Senior Counsel for the revenue submits that there being no merits in the writ application, the same deserves to be dismissed. 13. Having heard the learned counsel for the respective parties and   having   gone   through   the   materials   on   record,   the   only question falls for our consideration is that, whether the revenue is justified   in   reopening   the   assessment   for   the   year   under consideration? 14. It is settled position of law that Section 147 of the Act empowers the AO, if he has reasons to believe that, any income chargeable to tax has escaped assessment, to assess or reassess such income or recompute any allowance. This power is subject to Page 7 of 15

C/SCA/21923/2019 ORDER the provisions of Section 148 to 153 of the Act. 15. It is pertinent to note that in the present case, the return of income was processed under Section 143(1) of the Act, and no scrutiny assessment was made under Section 143(3) of the Act and therefore, the proviso to Section 147 of the Act would not apply, in other words, though the reopening of the assessment after expiry of four years from the end of the relevant assessment year, it is not necessary for the AO to show that, there was any failure to disclose fully or truly all material facts necessary for the assessment. When return is processed under Section 143 (1) of the   Act   and   intimation   sent   to   the   assessee,   it   is   not   an “assessment”.   Therefore,   when   reopening   is   sought   of   an assessment, the initial return was processed under Section 143(1) of the Act, the AO can form ‘’reason to believe’’ that income has escaped   assessment   by   examining   the   return   and/or   the documents accompanying the return. It is not necessary in such case for the AO to come across some fresh tangible material to form ‘’reason to believe’’ that the income has escaped assessment. 16. A plain reading of reasons recorded reveals that, the case of the assessee is reopened under Section 147 of the Act, since the information was received as per AIMS module and data available with the office that as per the penny stock transaction data, the assessee   had   sold   60000   shares   of   Tuni   Textile   Ltd.,   for   the consideration of Rs.51,92,277/­. After receiving the information, the   AO   made   enquiries   and   gathered   the   information   of   the assessee and noticed that, the shares sold by the assessee are penny stock. The AO has observed that, the transactions with the Tuni Textile Ltd. being a penny stock transactions, he has reason Page 8 of 15

C/SCA/21923/2019 ORDER to believe that the income of Rs.52,11,000/­ chargeable to tax has escaped assessment.  While forming the opinion with regard to income has escaped assessment, the AO has noticed that the price rise in the share of Tuni Textiles Ltd., for the relevant year had not been supported by financial fundamental of scrip and there was a manipulation by group of syndicate like promoters, brothers and controllers who played major role in rising the price  for fictitious long   term   capital   gain   and   the   assessee has   availed accommodation of entry to the tune of sale consideration received on sale of such shares by way of entering into dubious transaction in penny stock scrip. 17. It appears that, in the affidavit in reply filed by the revenue, it has been stated that,   Principal Director of Income Tax (Inv) Kolkata, had undertaken the accommodation entry of long term capital gain, and identified large number of beneficiaries who had availed huge amount of bogus entries of LTCG and identified 64811 beneficiaries involving bogus LTCG amounting Rs.38000 crores.  In reply affidavit, the revenue has highlighted the modus operandi of the business of penny stocks and further pointed out that the company involved in this case i.e. Tuni Textile Ltd., was having market price of share around Rs.32/­ on 26.09.2011 and thereafter, by rigging the price was reached upto Rs.268.75 ps in 13 months and was again fall down at Rs.23/­ in mid March, 2013. 18. The learned counsel appearing for the writ applicant raised the contention that, the facts mentioned in the affidavit in reply clearly   proves   that,   the   respondent   seeks   to   supplement   the reasons recorded by the AO, which is not permissible in law. On Page 9 of 15

C/SCA/21923/2019 ORDER the other hand, the learned counsel for the revenue would submit that, the attempt on the part of the revenue is to make further clarification   of   the   information   received   by   the   AO   and   it   is permissible in law. We have examined the reasons recorded as indicated above for reopening of the assessment. It appears that, the AO has made reference of the information received from the concerned   investigation   wing   with   regard   to   bogus accommodation entries of long term capital gain provided by the certain   entities.   Though,   full   details   of   the   information   and enquiry conducted by investigation wing having not been reflected in   the   reasons   recoded,   but   a   specific   reference   made   in   the reasons recorded by the AO that, the transactions made by the assessee is penny stock. In this context, we may place reliance on the decision of this Court in the case of Aayojan Developers Vs. ITO,   [335   ITR   234],   wherein,   this   Court   after   referring   the decision   of   the   Calcutta   High   Court   in   the   case   of  East   Cost Commercial Com. Ltd., [128 ITR 324], held that, the income tax officer in his affidavit filed in the Court could explain or elaborate or clarify the reasons recorded by him, but he could not thereby introduce new grounds or new reasons or new materials which were not to be found in the recorded reasons, either expressly or by implication. 19. Applying   the   aforesaid   principle   of   law,   in   the   case   of Aayojan Developers (supra) to the facts of the present case, we are of   the   view   that,   the   facts   mentioned   in   the   affidavit   by   the revenue could not be termed as “new ground” or “new reasons” to supplement   the   reasons   recorded   by   the   AO.   Therefore,   the contention raised by the learned counsel for the writ applicant that, by way of affidavit in reply, the revenue has improved the Page 10 of 15

C/SCA/21923/2019 ORDER reasons recorded, has no any merit and cannot be accepted to hold   that,   the   exercise   to   reopen   the   assessment   is   without jurisdiction. 20. The next contention is that, the AO failed to record an independent   finding   as   to   how   the   income   has   escaped assessment. Under such facts and circumstances, it is vehemently contended that, the AO while recording the reasons for reopening the assessment did not have any valid reasons to believe that, the income earned by the assessee by way of long term capital gain has escaped assessment. 21. A   bare   perusal   of   the   reasons   recorded   and   further clarification of the information made by the revenue by way of affidavit in reply would make it clear that, the company Tuni Textile Ltd., was used in providing bogus accommodation entries of   long   term   capital   gain   by   certain   entities   like   broker   etc. Undisputedly,   the   assessee   had   purchased   60000   shares   on 04.08.2010   at   a   total   cost   of   Rs.1,16,505/­   and   sold   it   on 26.03.2012,   for   total   consideration   of   Rs.51,92,277.   It   further appears   that,   on   the   basis   of   information   received   from   the concerned wing, the AO made independent enquiries and applied his mind to the information and upon due satisfaction and the materials gathered during the enquiries, finally formed a belief that, the income has escaped assessment. At the stage of issuing the   notice,   the   court   cannot   investigate   into   adequacy   or sufficiency of the reasons. When no scrutiny assessment made under section 143(1) of the Act, the requirement for reopening is only reason to believe. Considering the facts of the present case, the AO has caused of justification that, the alleged transaction of Page 11 of 15

C/SCA/21923/2019 ORDER penny   stock,   claiming   amount   of   long   term   capital   gain   has escaped assessment. We may place reliance on the case of Central Prominces   Mangnese   Ore   Company   ltd.   (191   ITR   662   SC), wherein the Apex Court interpreted the word “reason to believe”. It  was held that,  the  word “reason”  in the  phrase  “reason to believe” in Section 147, would means cause or justification. If the assessing officer has cause or jurisdiction to know or suppose that income has escaped assessment he can be said to have reason to believe   that   income   has   escaped   assessment.   The   expression cannot be read to mean that the assessing officer should have finally ascertained the fact by legal evidence or conclusion. 22. In Praful Chunilal Patel Vs. M.J.Makwana Vs. CIT, [236 ITR 832], this court while interpreting the term 'reason to believe', held that, the word “reason to believe“ cannot mean that the AO should have finally ascertained the facts by legal evidence. They only mean that he forms a belief from the examination he makes and, if he likes, from any information that he receives. If he discovers or finds   or   satisfies   himself   that   the   taxable   income   has   escaped assessment, it would amount to saying that he had reason to believe that such income had escaped assessment. The justification for his belief is not to be judged from the standards of proof required for coming to a final decision. A belief though justified for the purpose of initiation of the proceedings under Section 147 may ultimately stand altered after the hearing and while reaching the final conclusion on the basis of the intervening enquiry. At the stage where he finds a cause   or   justification   to   believe   that   such   income   has   escaped assessment, the AO is not required to base his belief on any final adjudication of the matter". And, ".....His formation of belief is not a judicial   decision   but   an   administrative   decision.   It   does   not Page 12 of 15

C/SCA/21923/2019 ORDER determine anything at the initial stage, but the AO has a duty to proceed so as to obtain, what the taxpayer was always bound to pay if   the   increase   is   justified   at   all.   The   decision   to   initiate   the proceedings is not to be preceded by any judicial or quasi­judicial enquiry. His reasoning may be the result of official information or his own investigation or may come from any source that he considers reliable. His reason is not to be judged by a Court by the standard of what the ideal man would think. He is the actual man trusted by the legislature and charged with the duty of forming of a belief for the mere purposes of determining whether he should proceed to collect what is strictly due by law, and no other authority can substitute, its standard of sufficient reason in the circumstances, or his opinion or belief for his. Unless the ground or material on which his belief is based, is found to be so irrational as not to be worthy of being called a reason by any honest man, his conclusion that it constitutes a sufficient reason, cannot be overridden. What is, therefore, to be ascertained is, whether the alleged reason really existed, and if it did, whether   it   was   so   irrational   as   to   be   outside   the   limits   of   his administrative discretion with which the AO is invested so as to be really in disregard of the statutory condition......." Evidently, the AO purporting to exercise powers under Section 147 of the Act, is not a party who has to not only state but establish before anyone the so­ called jurisdictional facts. 23. In view of the settled principle of law as propounded by the Apex Court as well as by this court and considering the contention of the reasons recorded for reopening and further clarification of the information made by the revenue, we are of the view that, the Assessing   Officer   himself   was   satisfied   with   regard   to   the information and other materials on record, he formed an opinion Page 13 of 15

C/SCA/21923/2019 ORDER that, the income has escaped assessment. Therefore, when the information  was   specific   with   regard  to   transactions   of   penny stock entered into by the assessee with the Tuni Textiles Ltd., and the AO had applied his independent mind to the information and upon due satisfaction, led to form an opinion that, the amount of claim of LTCG claimed by the assessee is chargeable to tax has escaped assessment, which facts suggests that, there is live link between the material which suggested escapement of income and information of belief. Under the circumstances, we are satisfied that,   there   was   enough   material   before   the   AO   to   initiate proceedings under Section 147 of the Act. 24. In the discussions made hereinabove,  we do not agree with the   contention   that,   merely   on   the   information,   the   AO   has recorded the reasons and on the basis of borrowed satisfaction, he formed an opinion with respect to the income chargeable to tax has escaped assessment. 25. We have examined the issue of valid sanction as raised by the learned counsel for the writ applicant. We take the notice of the fact that, the copy of the approval has been provided to the assessee   at   the   stage   of   passing   the   order   of   disposing   the objections raised by the assessee. Therefore, it is evident that, in the instant case, the authorities concerned have given approval after due application of mind and expressed their satisfaction with regard to the reasons recoded for reopening of the assessment. 26. In view of the foregoing reasons and considering the facts and circumstances of the present case, we have no hesitation to hold that it could not be said to have that there was no material or grounds before the AO and the assumption of jurisdiction on the Page 14 of 15

C/SCA/21923/2019 ORDER part   of   the   AO   under   Section   147   of   the   Act   to   reopen   the assessment by issuing impugned notice under Section 147 of the Act  is  without   authority  of law,  which  render into  the  notice unsustainable. Therefore, the assessee failed to make out a case. 27. In the result, the writ application deserves to be dismissed and is hereby dismissed. No order as to costs. (J. B. PARDIWALA, J) (ILESH J. VORA,J) P.S. JOSHI. Page 15 of 15