KAUSHALIYA SAMPATLAL DUDANI vs. THE INCOME TAX OFFICER WARD 1(3)

C/SCA/21926/2019 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD R/SPECIAL CIVIL APPLICATION NO. 21926 of 2019 ========================================================== KAUSHALIYA SAMPATLAL DUDANI 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 28.03.2019, 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 26.03.2013, declaring total income of Rs.2,45,900/­. The assessee sold 30,000/­ shares of Tuni Textiles Limited and earned long term capital gain of Rs.25,72,500/­ 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. Page 1 of 14

C/SCA/21926/2019 ORDER 3. The Assessing Officer, reopened the assessment under Section 147 of the Act by issuing impugned notice dated 28.03.2019 under Section   148   of   the   Act.   The   writ   applicant   has   urged   the respondent to treat original income of return as her return of income   and   requested   the   respondent   to   supply   copy   of   the reasons for reopening and same was supplied vide communication dated   25.04.2019.   The   writ   applicant   vide   letter   dated 27.05.2019, raised objections and same came to be disposed of by the revenue vide order dated 07.08.2019. 4. The Assessing Officer before issuing the notice has recorded the following reasons for reopening of the assessment. “Reasons   for   reopening   of   the   assessment   for   u/s   147   of   the Income­tax Act. . 1. Brief details of the Assessee: The assessee is an individual and   has   e­filed   her   return   of   income   vide   Ack   No. 591844330260313   for   the   year   under   consideration   on 26/03/2013 declaring total income at Rs. 2,45,900/­. 2. Brief details of information collected/received by the AO: The information in respect of the penny stock transaction made in FY 2011­12 was made by the assessee as per information received from the ITO(CIB) I, Mumbai on 03/04/2013 at DIT (I & CI), Mumbai uploaded in the [TS data. 3. Analysis of information collected /received: As per the information of penny stock transaction data available, assessee has made sale transactions of shares of Tuni Textile Limited trade qty. 30,000 share for Rs.25,72,500/­. 4. Enquiries made by the AO as Sequel to information collected   /received:   As   per   information   received   from   the ITO(CIB)I,   Mumbai   on   03/04/2013   at   DIT   (I   &   Cl),   Mumbai uploaded in the ITS data. 5. Findings   of   the   AO:   As   per   information   received   the ITO(CIB)l,   Mumbai   on   03/04/2013   at   DIT   (I   &   CI),   Mumbai uploaded in the ITS data that, the shares sell are of penny stock. On perusal ROI it is noticed and found that assessee has not shown Long term capital gains nor the same has been claimed as exempt   in   ROI.   Assessee   has   not  shown   in   Balance   Sheet   as investment. Further, as per ITS data the assessee transaction of sell Page 2 of 14

C/SCA/21926/2019 ORDER of penny stock to the extent of Rs.25,72,500/­. As, the assessee has not fully disclosed the said transactions in her return of income. 6. Basis   of   forming   reason   to   believe   and   details   of escapement of income: As the transaction is of penny stock of sell of 30,000 shares of Tuni Textile Limited of Rs.25,72,500/­ treated as penny stock transaction, Therefore, | have reason to believe that the income chargeable to tax which has escaped assessment amounts to Rs.25,72,500/­. for the year under consideration. 7. Sixth paragraph will include ‘basis of reason to believe’. ‘That income to the tune of Rs.25,72,500/has escaped assessment as mentioned in Para 6. Annexure to Column no. 10 Pr.CIT Jamnagar’s satisfactory note Name of the assessee: Kaushaliya Sampatlal Dudani PAN: ABNPD8662P A.Y.: 2012­13 On the basis of information in the possession of the AO and the verification   carried   out,   a   case   of   prima   facie   escapement   of income made out. I have gone through the reasons recorded by the AO and the fact narrated in the proposal, I am satisfied that this is a fit case for reopening u/s. 147 of the [T Act, 1961.”

C/SCA/21926/2019 ORDER 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; 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. Page 4 of 14

C/SCA/21926/2019 ORDER d. It was submitted that, there is no independent application of mind on the part of the Assessing Officer 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 Assessing Officer 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 the Assessing Officer which cannot sustainable in law. g. It was submitted that the Assessing Officer 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 Page 5 of 14

C/SCA/21926/2019 ORDER 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 Assessing Officer was in receipt of information from the ITO (CIB­1), Mumbai, that the writ applicant had sold 30,000 penny stock shares of Tuni Textiles Ltd., worth of Rs.25,72500/­ 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 Assessing Officer 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. Page 6 of 14

C/SCA/21926/2019 ORDER 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 Assessing Officer, 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 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 Assessing Officer 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 Assessing Officer can form ‘’reason to believe’’ that income has escaped assessment by examining the return and/or Page 7 of 14

C/SCA/21926/2019 ORDER the documents accompanying the return. It is not necessary in such case for the Assessing Officer 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 received from ITO (CIB­1), Mumbai, that as per the penny stock transaction data, the assessee had sold 30000 shares of Tuni Textile Ltd., for the consideration of Rs.25,72,500/­. After receiving the information, the Assessing Officer made enquiries and gathered the information of the assessee and noticed that, the shares sold by the assessee are penny stock. The Assessing Officer has observed that,  the transactions with  the  Tuni Textile Ltd. being a penny stock transactions, he has reason to believe that the income   of   Rs.25,72,500/­   chargeable   to   tax   has   escaped assessment. While forming the opinion with regard to income has escaped assessment, the Assessing Officer 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 Page 8 of 14

C/SCA/21926/2019 ORDER 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 Assessing Officer, which is not permissible in law. On 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 Assessing Officer and it is permissible in law. We have examined the   reasons  recorded   as   indicated   above   for   reopening   of  the assessment.   It   appears   that,   the   Assessing   Officer   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 Mumbai wing having not been reflected in the reasons recoded, but a specific reference made in the reasons recorded by the Assessing Officer 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], Page 9 of 14

C/SCA/21926/2019 ORDER 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   Assessing   Officer. Therefore, the contention raised by the learned counsel for the writ applicant that, by way of affidavit in reply, the revenue has improved the 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 Assessing Officer 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 Assessing Officer 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 Page 10 of 14

C/SCA/21926/2019 ORDER of   long   term   capital   gain   by   certain   entities   like   broker   etc. Undisputedly,   the   assessee   had   purchased   30000   shares   on 03.08.2010   at   a   total   cost   of   Rs.55,500/­   and   sold   it   on 20.03.2012, for total consideration of Rs.25,72,500/­. It further appears   that,   on   the   basis   of   information   received   from   the concerned   wing,   the   Assessing   Officer   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 Assessing Officer has caused of justification that, the alleged transaction of 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 Page 11 of 14

C/SCA/21926/2019 ORDER Assessing Officer 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 Assessing Officer 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 determine anything at the initial stage, but the Assessing Officer 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 Page 12 of 14

C/SCA/21926/2019 ORDER 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 Assessing Officer is invested so as to be really in disregard of the statutory condition......." Evidently, the Assessing Officer 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 so­called jurisdictional facts. 23. In view of the settled principles 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 was satisfied with regard to the information and other materials on record, he formed an opinion 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 Assessing Officer 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 Assessing Officer to initiate proceedings under Section 147 of the Act. Page 13 of 14

C/SCA/21926/2019 ORDER 24. In the discussions made hereinabove,  we do not agree with the   contention   that,   merely   on   the   information,   the   Assessing Officer 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   Assessing   Officer   and   the   assumption   of jurisdiction on the part of the Assessing Officer 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 14 of 14