ANEES DESIGNS NIRAJ NARESHBHAI SONI (PARTNER) vs. ASSISTANT COMMISSIONER OF INCOME TAX

Since the issues raised in all the captioned writ­applications are the same and inter­related, those were taken up for hearing analogously and are being disposed of by this common judgment and order.

For   the   sake   of   convenience,   the   Special   Civil   Application No.20844 of 2019 is treated as the lead matter.

By this writ­application under Article­226 of the Constitution of India, the writ­applicant has prayed for the following reliefs:­ (A) be pleased to issue a writ of certiorari or a writ in the nature of certiorari   or   any   other   appropriate   writ,   order   or   direction   for quashing and setting aside the impugned notices dated 12/09/2019 u/s.153C of the Income Tax Act, 1961 at Annexure 'A' (Colly) and the order dated 22/10/2019 disposing off the objections  at Annexure 'D'; (B)   pending   admission,   hearing   and   disposal   of   this  petition,   ad­ interim relief be granted and the respondent be ordered to restrain from enforcing compliance of the impugned notices dated 12/09/2019 at Annexure 'A' (Colly) and/or taking any other steps in this regard including ex­parte order or implementation of preliminary order dated 22/10/2019 at Annexure 'D'. (C) Award the cost of this petition. (D) grant such other and further reliefs as this Hon'ble Court deems fit.

The facts giving rise to this writ­application may be summarized as under:­

1 The   writ­applicant   is   a   Proprietor   of   a   Proprietory   Concern running in the name of 'Amrut Jewellers' and is engaged in the business of gold ornaments at Rajkot. It appears that a search under Section­132 of the Income Tax Act, 1961 [for short 'the Act, 1961'] was conducted at the Rajkot Airport on 27/10/2017 in the case of one Shri Sureshkumar of the Jay Matadi Air Service and one Shri Jagdish Prashad of the Bright Courier.

2 The writ­applicant came to be served with a notice under Section­ 153C of the Act, 1961 dated 12.09.2019 for the Assessment Years 2012­ 13 to 2017­18. The respondent provided the writ­applicant with the satisfaction   note   for   initiation   of   the   assessment   proceedings   under Section­153C of the Act. The satisfaction note reads thus:­ “During the course of assessment proceedings u/s. 153A in the case of Shri  Suresh  Kumar  Jaikishan  Bangarwa  and  Shri  Jagdish  Prasad Pranlal,  some  facts  about  the  assessee  emerged/  noticed,  which  is discussed in details as below;

In   view   of   the   requirement   expressed   by   the   Election Commission of India, vide order issued by the Honourable Principal Chief   Commissioner   of   Income   Tax,   Gujarat   bearing   No.   Pr. CC/ABD/HQ/Election duty/2017­18 dated 06.10.2017, officers and officials of Income Tax Department, Gujarat were deployed at various stations and Airports for Gujarat State Assemble Election. Accordingly officers and officials of the Income Tax Department were deployed as Rajkot   Airport   for   establishing   the   Air   Intelligence   Unit   (AIU)   at Rajkot Airport. This case was emerged out of the interception done by the AIU at Rajkot  Airport on 27.10.2017  during  doing  their duty related to Election Expenditure Monitoring(EEM).

On 27.10.2017,  Inspector of AIU on duty at Rajkot Airport found two persons Namely Shri Sureshkumar from Jay Mata Di Air Service and Shri Jagdish Prasad from Bright Courier came at around

30 PM to get the delivery of three and two parcels respectively which came through Jet Airways Flight from Hyderabad and Delhi. Inspector on duty felt that something suspicious is going on. Therefore he asked the Central Industrial security Forces persons to inquire in the matter. On being asked by the CISF about the content of the parcels, in reply they both got fumbled but they accepted that it contains bullion and jewellery. In this regard enquiry was also conducted by AIU Rajkot, regarding the ownership of the parcels and asked them to produce the relevant documents to prove the genuineness of the gold intercepted. However,   both   these   persons   were   unable   to   explain   the   same.

In   this   regard   statement   of   Shri   Suresh   Kumar   Jaikishan Bangarwa of the Act on oath recorded by ADIT(Inv), Unit­II, Rajkot which started on 27.10.2017 at 05.40 PM at the Air Port, Rajkot. He was   asked   to   produce   the   supportive   evidence   in   support   of   the ownership  of the  parcles  but  he  failed  to submit  anything  in this regard. Therefore, he was given \ample opportunities and sufficient time to gather the documents in support of the parcels' ownership like bills,   vouchers,   form  no.   402   /   403,   etc.   However,   after   lapse   of considerable   time   he   failed   to   produce   any   concrete   documentary evidences. After sometime Shir Sureshkumar said that there may be some  documents  in the  parcels  which  may  give details  of the real receiver   of   the   parcel   and   for   that   he   has   to   open   the   parcels. Therefore, he was allowed to open his three parcels. 31 small parcels and some papers related to booking of the same were found in these three parcels. Out of these 31 parcels, two parcels had bills which are primary requirement to prove that the goods are accounted for. Thus, both parcels have not been questioned. Further inquiry was carried out for the remaining 29 parcels.

Accordingly,   recording   of   statement   of   Shri   Sureshkumar Jaikishan Bangarwa under oath u/s 131(1A) r.w.s 131 of the I.T. Act, 1961 was concluded. After giving ample opportunities and more than 18 hours, he failed to submit anything new the what he had submitted earlier. It was reported to the Joint Director of Income­tax(Inv.), and further proceedings were initiated to convert the inquiry into search action. Subsequently, this office had received a warrant no. 006601 duly   signed   by   PDIT(Inv.),   Ahmedabad   to   seize   the   unaccounted parcels   found   in   the   possession   of   Shri   Sureshkumar   Jaikishan Bangarwa.   The   said   warrant   was   executed   to   Shri   Sureshkumar Jaikishan   Bangarwa   at   03:30   PM   on   28.10.2017   and   search proceedings were started by the team in presence of two witnesses. Thus, the inquiry initiated u/s 131 was converted into search u/s 132. 6 During   the   course   of   search,   statement   of   Sureshkumar Jaikishan Bangarwa u/s 132(4) was recorded on oath. He was once again asked to produce the evidence if any gathered by him in support of the goods contained in the parcels. In response to the opportunity given to him, he categorically denied having anything to submit before the department.

During  the  course  of search  action  u/s  132  total  following Assets were found and seized from the persons, which were claimed to belongings to the various person as claimed by the searched party; No. Name of the persons Gold/Bullion/ Jewellery etc. found Gold/Bullion/ Jewellery etc. Seized 1 SHRI SURESH KUMAR Employee of M/s. Jay Matadi Air Services, Rajkot 11417.850 grams valued at Rs.3,42,67,586/­ 11051.710 grams Valued at Rs.3,30,23,437/­ 2 SHRI JAGDISH PRASAD Employee of M/s. Bright Courier Service, Rajkot 13332.24 grams Valued at Rs.4,03,16,846/­ 13332.24 grams valued at Rs.4,03,16,846/­ Total 24383.95 grams valued at Rs.7,33,40,283/­

During   the   post   search   proceedings   following   parcels, containing Fine Gold weighing 622.48 grams valued at Rs. 1837561/­ as per valuation report is seized. The said parcel sent by Chhunnu Mal Mahendra Jain of Delhi to below mentioned party / parties of Rajkot mentioned  in  column  B  for  job  work.  Details  of  parties  is/are  as under: Name and Address of the sender (A) PAN of sender Name and Address of the receiver (B) Parce l Nos. Weight (In grams) Value (In Rs.) Chhunnu Mal Mahendra Jain 1333 Chandni Chowk, Delhi 110006 GSTIN: 07AAAFC46 21R1ZA AAAFC4621R Naimish Adesara Amrut Jewellers Opp. Modi Street Mandvi Chowk, soni Bazar, Rajkot 360 001 GSTIN: 24ACEPA7985N1 Z6 J­15 622.48 1837561

Further appraisal report and the details of investigation done in the matter and statement  recorded  by the Investigation  wing  is examined and it is found that the documents furnished to substantiate the transaction by both the parties are failed to prove the genuineness of the transaction and the documents and submissions made by both these  parties  nothing  but  more  than  a futile effort  based  on after thoughts for coloring the unaccounted transaction vis­à­vis transfer of unaccounted gold bullion.

In view of above, I am satisfied  that the above  seized  Gold articles   from   above   mentioned   parcel   nos   containing   Fine   Gold weighing 622.48 grams valued at Rs. 1837561/­ seized from searched party   named   Shri   Suresh   Kumar   Jaikishan   Bangarwa   (PAN­ DBBPK4089Q)  / Shri Jagdish  Prasad  (PAN  EKHPP3432A)  covered u/s. 153A of the I T Act belongs to and information in this regard and is related to Jitendra Mansukhlal Adesara Prop. Of Amrut Jewellers PAN: ACEPA7985N i.e. assessee being other than the person 153A of the Act.

As   per   amended   section   153C(1)(b),   where   the   Assessing Officer is satisfied that nay books of account or documents, seized or requisitioned, pertains  or pertain to, or any information contained therein, relates to a person other than the person referred to in section 153A, then the proceedings u/s 153C shall be initiated.

Thus I am satisfied that the gold seized and statement recorded have   a   bearing   on   the   determination   of   the   total   income   of   the assessee,   Jitendra   Mansukhlal   Adesara   Prop.   Of   Amrut   Jewellers, Hence, I am sttisfied that it is a fit case for issuing notice u/s. 153C of the Income­tax Act, 1961 and n otice u/s. 153C of the Act is issued for A.Y. 2012­13, 2013­14, 2015­16, 2016­17 and 2017­18 accordingly.

3 Upon receipt of the satisfaction note referred to above, the writ­ applicant filed his objections dated 15.10.2019 as under:­ From: Shri Jitendra Mansukhlal Adesara Prop. M/s. Amrut Jewellers Vishwakarma Chambers, Mandvi Chowk, Soni Bazar, Rajkot 360 001 PAN:ACEPA7985N 15th October2019 To, The Assistant Commissioner of Income­tax, Central Circle­2, Rajkot. Respected Sir, Re: Satisfaction note for initiating proceedings u/s. 153C of the Income­tax Act, 1961 for the Assessment Years 2012­ 13 to 2017­18 ­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­ Sub: Objection (i) against satisfaction recorded and (ii) initiation of  proceedings u/s. 153C of the Income­tax Act, 1961 for  the Assessment Year 2012­13 to 2017­18 ­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­ In connections with the above, I submit as under:

1 Facts of the case in brief: (i) Due  to declaration  of election  in the  state  of  Gujarat,  code  of conduct was imposed with effect from  25.10.2017. (ii)Two   couriers   were   searched   at   the   Airport   of   Rajkot   on 27.10.2017  and parcel of 25 KG of gold was seized by the Deputy Director of Income­tax, Investigation­1, Rajkot (herein after referred to as the “DDIT”). Candidly and spontaneously,they admitted that the consignments   were   sent   by   the   different   consigners   of   Delhi, Hyderabad and other cities and were to be delivered to Rajkot based consignees. Thus, the parcel / consignment of Gold was not belonged to them. (iii) In   order   to   verify   the   facts   of   the   case   DDIT   summoned majority/ all the consignees on different dates and their  statements were recorded  in post search  inquiries wherein  all the consignees have accepted the version of courier and they have submitted all the requisite information  as demanded  in the summons  to prove the genuineness of transactions. (iv) As   regards   the   nature   of   transaction,   consignees   have, depending upon the facts of each case stated / asserted that it is either related to (i) Job Work (making of ornaments), (ii) Purchase (iii) Sales return; (iv) repairing / polishing work etc. and as stated earlier, all necessary third­party confirmations were submitted, which are on record. (v) Both the courier, from whose possession Gold was found / seized have requested the appropriate authority for release of parcel of the consignees as per the provisions of section 132B of the Act vide letter dated   23.11.2017   as   the   nature   and   source   of   Gold   seized   was explained. However, despite laps of 120 days, nothing has been heard and gold seized was not released. (vi) Consignees have filed their return of income for  FY 2017­18 relevant   to   Assessment   Year   2018­19  as   per   the   provisions   of section 139 of the Act and in all cases notice u/s 143(2) of the Act has been issued before 30th  September 2019. The cases must be selected for scrutiny for verification of claim of gold found / seized from courier. (vii) Thus,   it   is   hereby   emphasized   that   in   order   to   verify   the genuineness of transactions / gold seized, cases of all consignees are selected for scrutiny by issue of notice u/s 143(2) of the Act for AY 2018­19. (viii) Thereafter,   in   utter   surprise,   all   the   consignees   were   again served with the Notice u/s 153C of the Act for AY 2012­13 to 2017­

(ix) After receipt of the above stated notices for six assessment yeas, all the consignees have requested to avail satisfaction note (i) which was recorded by AO of person searched and (ii)  AO of person other than the person searched i.e. the assessee, recorded prior to issue of notice   u/s   153C.   The   said   satisfactions   dated   12.09.2019   were communicated on 01.10.2019.

2 Objection against the satisfaction recorded and issue of notices u/s 153C of the Act for AY 2012­13 to 2017­18 ­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­ (i) At the outset it is submitted that in the cases of search, the AO of persons searched must issue notice u/s 153A of the Act for the six years prior to the year in which search took place. (ii) However, in case the asset / gold bullion etc. found or seized is to be belong to any other person, i.e. other than the person searched, than the AO of person searched has first to draw satisfaction  and transfer  the  said  materials  /  gold  seized  to  the  AO  of  that  other person.  Thereafter,  the AO of that other person has to satisfy himself that the books of account or documents or assets seized or requisitioned have a bearing on the determination of the total income   of   such   other   person   for   six   assessment   years immediately   preceding   the   assessment   year   relevant   to   the previous  year   in  which   search   is  conducted   or   requisition   is made. Thus, in this case there is no mandatory requirement to issue notice blindly or irrespective of materials bearing on determination of the total income. Here in this case, on verification of the satisfaction note the AO has nowhere mentioned or stated that the gold seized  / under consideration / any incriminating materials seized relates to those six years i.e. AY 2012­13 to 2017­18. (iii) Therefore,   in   absence   of   that   specific   satisfaction,   which   is prerequisite for issue of notice u/s 153C of the Act, issue of notice for those six years i.e. AY 2012­13 to 2017­18 is beyond the jurisdiction and bad in law. (iv) It may not be out of place to reiterate that before recoding satisfaction, the AO must establish a co­relation of incriminating materials / valuable or gold seized from the person searched with the concerned assessment years for which notice u/s. 153C had to be issued. Since this requirement u/s. 153C is essential for assessment under that section, it becomes as jurisdictional fact. In the case under consideration the gold was seized in AY 2018­19 and for verification of genuineness of transactions, notice u/s 143(2) of the Act has already been issued. It is also a fact that there are no other materials which may show or demonstrate any connection with AYs 2012­13 to 2017­18. Under the circumstances, notice issued for those years   is   bad   in   law   as   there   is   no   incriminating   materials   or unexplained cash or gold for those years. (vii) Without   prejudice   to   the   above,   in   the   case   under consideration,   it   may   not   be   out   of   place   to   mention   that   no incriminating   material   for   the   years   under   consideration   (i.e.   AY 2012­13 to AY 2017­18) were found or seized and assessments in all the cases have become final u/s 143(1) of the Act. Thus no assessment proceedings were pending on the date of recording of satisfaction u/s 153C of the Act for the said years and accordingly these proceedings did not abate in proceedings u/s 153C of the Act and the assessment being  completed  are  now  time  barred,  therefore,  notice  issued  u/s 153C of the Act are beyond jurisdiction and therefore requires to be dropped and the same may kindly be dropped. (x) Thirdly, to  reduce infructuous & unnecessary proceedings under the Act in the cases where search has been conducted and cash and other assets are seized during the election period, and where no evidence is available and / or investigation is required, for any assessment   year   other   than   the   assessment   year   relevant   to   the previous year in which search  is conducted  or requisition is made, under   such   circumstances,   CBDT   circular   No.   10/2012   dated 31.12.2012 (Copy attached at page 111 of common paper­book) is relevant as per which the AO should refrain himself from issue of notice   u/s   153C   /   153A   of   the   Act   for   irrelevant   period.   In   the Satisfaction note, the AO has clearly satisfied that, the interception was made at Rajiot airport by the AIU on 2.10.2017 during  their duty related to Election Expenditure Monitoring. In the case under consideration, the gold was found / seized in AY 2018­19 and no other proof or evidence in available for preceding six years. Therefore, the notice issued u/s 153C of the Act is bad in law and requires to be dropped  and  may  kindly  be  dropped.  For  ready  reference  copy  of Schedule   for   the   General   Election   to   the   Legislative   Assembly   of Gujarat, 2017 dated 25.10.2017 published by the Press Information Bureau,  Government   of  India,  Election   Commission  is  attached  at page   112  to  117  of common  paper­book.   Though   the   election period is not defined in the Circular, but it can be believed that the election period starts when the schedule has been notified for public at large and code of conduct starts from that date. Further here it is important to notice that after declaration of election, the Department carried  out  inquiry   at   Airport,   Rajkot  and   found   the   Gold   under consideration form courier. Therefore, on this ground also the notice issued u/s 153C of the Act is bad in law.

During the post search proceedings following parcles containing Fine Gold weighing 622.48 grams valued at Rs. 1837561/­ as per valuation report is seized. The said parcel sent by Chhunnu Mal Mahendra   Jain   of   Delhi   to   below   mentioned   party/parties   of Rajkot mentioned in Column B for job work. (xx) Undoubted fact is that the parcel of Gold Ornament was sent by Chhunnu Mal Mahendra Jain of Delhi for job work and the same was seized from the courier namely Jai Mata Di Air Service. Since, the Gold parcel was sent by Chhunnu Mal Mahendra Jain for job­work (making of gold ornaments) under the cover of issue voucher/delivery challan, it cannot be said that the said Gold seized belongs to me and that value of such seized gold is having bearing on my taxable income. Hence, when it is clear that the Gold seized was sent by Chhunnu Mal Mahendra Jain, Delhi and the same fact had also been confirmed by sender, issue of notices u/s.153C of the Act in my case is infructuous. (xxi) Further,  by  issuing  notices  u/s.153C  of the  Act  in my  case explicitly clears that no such notices have been issued or shall be issued to the sender since the pre­requisite condition for issue of notice u/s. 153C is that the concerned asset seized has to be handed over by the AO of “person searched” tot he AO of “other person” to which asset belongs to. Since, the asset seized cannot be handed over to multiple AO, ti implies that no satisfaction has been recorded in the case of “Sender/Consignor Assessee” and in that case, source of Gold sent by the sender/consignor stands explained. Once, the source of asset in the hands   of   sender/consignor   is   explained,   there   is   no   question   of proceeding  towards  assessment  in the  case  of me being  receiver of metal for job­work purpose. (xxii) In view of the above, in the satisfaction note, it is not clear as to whether the seized asset has any bearing on the inocme of the person covered u/s. 153C, i.e., me. (xxiii)  Lastly, it is seen that satisfaction recorded in all the consignees are verbatim without considering facts in each case. It is observed that in various cases where the parcel of Gold was sent by the consignors on   account   of   transaction   of   sale/purchase   return   etc.   but   the satisfaction note contains that the same was for job­work. Therefore, on this ground also, issue of notices in mechanical manner is objected.

Considering the above facts and judicial pronouncement, it is clear that there is a failure on the part of the Assessing Officer to satisfy that the gold seized belonged to the assessee, particularly when all the relevant materials and proofs were on record and transaction was settled by banking channel. Thus, apart from saying that both the parties  failed  to prove the genuineness  of transaction,  the AO  has nothing in his possession to establish that he was satisfied that it was a fit case for issuing of notice under section 153C. The satisfaction recorded by the Assessing Officer is neither adequate nor proper and since it does not meet the requirement of the concept of satisfaction as used in section 153C of the Act, initiation of proceedings under section 153C itself was bad­in­law and therefore notice u/s.153C of the Act is required  to be cancelled  being  invalid  and  bad  in law.  Under  the circumstances it is prayed to kindly drop the proceedings and oblige.

The assessee further begs to know the outcome of the proceedings in the hands of the seller/ owner of stock, since he is the consignor and till the goods reach the premises of the assessee (consignee), it can be reasonably held that the same belongs to the consignor. Under the circumstances, the outcome/ perspective of the Department towards the consignor is of utmost importance to the assessee. It is also prayed that   necessary   inquiry   may   kindly   be   carried   out   by   issuing commission so that the clarity of the matter can be brought on record.

Lastly,   the   assessee   prays   to   your   good   self   to   expedite   the proceeding and request to release the seized Gold by considering the release  application  filed  by  the  Courier  persons  before  appropriate authority and decision of Hon'ble High Court of Gujarat in the case of attached at page 144 of common paper­book).

4 The   objections   referred   to   above   were   considered   by   the respondent and vide order dated 22.10.2019 those came to be rejected.

5 Thereafter,   a   notice   was   served   to   the   writ­applicant   dated 12/09/2019 under Section­143(2) of the Act for the Assessment Year 2018­19. 5. Being dissatisfied with the afore­said action, the writ­applicant is here before this Court with the present writ­application.

On 26.11.2019,  a Co­ordinate Bench of this Court passed the following order.

Having  regard   to   the   submissions  advanced   by   the   learned advocate for the petitioner, Issue Notice returnable on 16th December, 2019. By way of ad­interim relief, further proceedings pursuant to the impugned  notices dated  12.9.2019  issued  by the respondent  under section 153C of the Act for assessment years 2012­13 to 2017­18 are hereby stayed. Direct service is permitted. Submissions on behalf of the writ­applicant:­

Mr. Darshan Patel, the learned counsel appearing for the writ­ applicant   vehemently   submitted   that   the   jewellery   in   question   was seized under Section­132 of the Act in the course of a search conducted at the Rajkot Airport on 27.10.2017, and therefore, the case of the writ­ applicant   would   fall   under   Section­173(2)(a)   of   the   Act.   He   would submit that as per Section­153C (2)(a) of the Act, if any money, bullion, jewellery   or   other   valuable   article   or   thing,   seized   or   requisitioned, belongs to a person other than the person referred to in Section 153A of the Act, then, the books of account or documents or assets, seized or requisitioned   shall   be   handed   over   to   the   Assessing   Officer   having jurisdiction over such other person. He would argue that as the jewellery seized at the Rajkot Airport does not belong to the writ­applicant, the initiation of proceedings under Section­153C could be said to be without jurisdiction.

According to Mr. Patel, the gold which came to be seized at the Rajkot   Airport   belongs   to   one   Shri   Chhunumal   M.   Jain.   He   is   the absolute owner of the gold. He would submit that the gold was sent by Chhunumal  M.  Jain   to  the  writ­applicant   for  doing   job   work.  After completion of the job work, the gold was to be sent back to Chhunumal M. Jain.

Mr. Patel would submit that the fact that the gold was sent for job work   is   not   in   dispute   as   the   same   is   evident   on   perusal   of   the satisfaction  note itself.  Mr. Patel would  submit  that  the  search was conducted   on   27.10.2017   and   therefore,   even   assuming   without admitting   that   the   seized   material   is   of   the   ownership   of   the   writ­ applicant, the same should have been added in the regular course of the assessment. As the date of search is 27.10.2017, the relevant assessment year would be A.Y. 2018­19 and for that matter, a notice under Section­ 143(2) had already been issued on 12.09.2019. 10. He would argue that as the relevant assessment year is A.Y. 2018­ 19, for which a scrutiny notice under Section­143(2) of the Act came to be issued on 12.09.2019, the invoking of the provision under Section­ 153C of the Act for earlier 06 years is absolutely without jurisdiction.

Mr. Patel would submit that in the case on hand, the provisions of Section­153C(b)   are   not   applicable   as   no   books   of   account   and documents were seized or requisitioned.

In such circumstances referred to above, Mr. Patel prays that there being merit in his application, the same be allowed and the impugned proceedings be quashed.

On the other­hand, this writ­application and all other connected writ­applications have been vehemently opposed by Mr. Manish Bhatt, the learned senior counsel appearing for the revenue.

Mr. Bhatt would submit that  there is no  merit in any of the submissions canvassed on behalf of the writ­applicant. Mr. Bhatt has raised a preliminary contention as regards the maintainability of this writ­application. According to Mr. Bhatt, the matter is at the stage of notice issued under Section­153C of the Act. According to Mr. Bhatt, if any assessment order ultimately is passed, it would be open for the writ­ applicant to file an appeal against such assessment order. He would argue that there being an alternative efficacious remedy available to the writ­applicant, this writ­application may not be entertained.

In this regard Mr. Bhatt, seeks to place significant reliance on the decision of the Supreme Court in the case of Commissioner of Income­ tax, Gujarat Vs. Vijaybhai N. Chandrani; [2013] 35 taxmann.com 580 (SC).

Mr. Bhatt further submitted that the Assessing Officer is more than prima­facie satisfied as is evident from the satisfaction note that the gold seized at the Rajkot Airport has a bearing on the determination of the total income of the writ­applicant. Mr. Bhatt, would submit that there is no merit in the contention canvassed on behalf of the writ­applicant that the Assessing Officer himself has accepted that the gold was sent by Chhunumal Jain for the purpose of job work. According to Mr. Bhatt, the contents   of   Paragraph­8   of   the   satisfaction   note   are   completely misconstrued by the learned counsel appearing for the writ­applicant. What is important is the satisfaction as recorded in paragraph­9 of the satisfaction note.

Mr.  Bhatt,  invited   the  attention   of  this   Court  to  few  relevant averments   made   in   the   affidavit­in­reply   filed   on   behalf   of   the respondent. The averments reads as under:­

At   the   further   outset,   I   most   respectfully   submit   that   the petition is filed at a pre­mature stage in as much as only notices under Section 153C of the Income Tax Act ('the Act' for short) for assessment year 2012­13 to 2017­18 have been issued. In the event, the petitioner is aggrieved by the assessment/ reassessment, alternative efficacious remedy is available by way of an Appeal to the CIT(A) and thereafter to the Appellate Tribunal as per the provisions of the Act. On this ground  alone,  I humbly  submit  that  the  petition  is devoid  of any merits and be summarily rejected.

At the outset, I submit that Airport Intelligence Unit, Rajkot found that Suresh Kumar from Jai Mata Di Air Services and Jagdish Prasad   from   Bright   Courier   had   come   to   the   Rajkot   Airport   on 27.10.2017 to get delivery of 3 and 2 parcels respectively which had come  through  Jet  Airways   Flight   from  Hyderabad   and  Delhi.  The above parcels were containing 70 small parcels mentioning the names and mobile numbers  of the parties/ persons  to whom  such parcels were to be delivered. Upon inquiry being made, the above two persons failed   to   furnish   the   details   of   ownership   of   such   parcels   ad   the relevant   documents   to   prove   genuineness   of   the   Gold   intercepted. Firstly,   the   statement   of   Shri   Suresh   Kumar   Jaikishan   Bangarwa under oath u/s.131(1A) r.w.s. 131 of the Act came to be recorded by ADIT (Inv), Unit­II, Rajot on 27.10.2017 at the Rajkot Airpor. Shri Sureshkumar was asked to produce the supportive evidence in support of the ownership of the parcels like bills, vouchers, form no.402/403, etc, but failed to submit anything in this regard. Subsequently,   search   proceedings   132(1)   of   the   Act   were initiated in the case of Suresh Kumar. During   the course of search action   under   Section   132(1)   of   the   Act,   Gold/Bullion/Jewelry weighing 24383.95 gms. Valued at Rs.7,33,40,283/­ was seized. The said   Shri   Suresh   Kumar   in   his   tatement   recorded   on   oath   under Section  132(4)  of the Act stated  that the name  of the senders  ad receivers  were  mentioned  on  the  small  parcel.  Accordingly,  it  was found that one parcel bearing No.J­15 was sent to the petitioner being the proprietor of Amrut Jewellers. The said parcel containing gold was weighed   at   622.48   gms.   and   valued   at   Rs.18,37,561/­.   The   said parcel was sent by Chhunnu Mal Mahendra Jain, Delhi to the Amrut Jewellers,  a  proprietory  concern  of  petitioner.  On  the  basis  of the above material, the Assessing Officer of the searched person recorded satisfaction to the effect that the seized gold weighing 622.48 gms. valued   at   Rs.18,37,561/­   belongs   to   the   petitioner   and   the information contained on the parcels, statements recorded relates to the petitioner.

I humbly submit that upon receipt of the above documents/ assets   seized,   the   respondent   being   the   Assessing   Officer   of   the petitioner recorded satisfaction to the effect that the gold seized and statement recorded/information have a bearing on the determination of   the   total   income   of   the   petitioner   and   accordingly,   issued   the impugned notices under Section 153C of the Act for Assessment Years 2012­13 to 2017­18. 6. Without  prejudice  to  the  above,  the  para  wise  reply  to  the contentions raised by the petitioner is as under. (i) With reference to paragraphs (I)1 to 8 of the petition, the contents to the extent it does not form part of the record are denied. I submit that   the   impugned   notices   are   issued   after   following   the   due procedural   requirements   as   contemplated   under   the   Act   and   after recording satisfaction and, therefore, the impugned notices are legal and valid. (ii)  With reference to paragraphs II(1) to II (9), the petitioner has contended that the gold seized at Rajkot Airport does not belong to the petitioner as Chhunnu Mal Mahendra Jain had sent the same for job work and therefore, initiation of proceedings under Section 153C of the Act is bad in law and the seized gold does not have any bearing on the income of the petitioner. The petitioner has also contended that the seized gold bars belong to Chhunnu Mal Mahendra Jain being the owner of seized gold. The above contentions are self­serving, baseless and contrary to the facts and denied. I submit that the Assessing Officer of the searched person  has  clearly  recorded  satisfaction  to the  effect  that  the  gold seized belongs to the petitioner in as much as the parcel carrying such gold   bars   bears   name   of   Amrut   Jewellers,   petitioner's   proprietory concern. Such being the case, the petitioner cannot contend that such parcel containing gold does not belong to the petitioner. The petitioner's contention that the seized gold was sent for job work   as   evident   from   the   satisfaction   note   is   not   correct   and misleading. I submit that Para 8 of the satisfaction note which states that the seized gold was sent for job work is nothing but the statement of the respective parties that the seized gold was sent for job work. The assessing officer has not recorded satisfaction to the effect that the seized gold was sent for job work and the same is evident from para 9 of the satisfaction note. Para 9 of the satisfaction note clearly refers to the   appraisal   report   as   well   as   the   statement   recorded   by   the investigation wing. If para 8 of the satisfaction note is read with Para 9,   it   is   clear   that   satisfaction   is   recorded   to   the   effect   that   the documents and submissions made by both the parties failed to prove genuineness   of   transaction   and   made   futile   efforts   to   colour   the unaccounted transaction. From the above, it is clear that the factum of gold being sent for job work was entirely disbelieved. Moreover, both the parties have failed to produce Form 402/ 403 of GST which is statutory requirement for the interstate transfer of goods for job work or sales. On the conspectus of the aforesaid facts, a prima facie satisfaction is recorded   that   the   gold   seized   weighing   622.48   gms.   valued   at Rs.18,37,561/­  belongs  to  the  petitioner  and  the  information  and evidence   relates   to   the   petitioner   and   accordingly,   the   impugned notices have been issued under Section 153C of the Act. I submit that there is incriminating material which goes to show that the seized gold belongs to the petitioner and the information/ statement relates to the petitioner. The case on merits will be dealt with during the course of assessment   proceedings   after   affording   adequate   opportunities   of hearing to the petitioner. (iii)  With reference to paragraphs II (10) to II(11), the petitioner has contended that addition can only be made in the relevant Assessment Year 2018­19 and not in any other Assessment Year and therefore, invoking   of   the   provisions   under   Section   153C   for   assessing   six assessment years is completely unjust. I submit that once proceedings are initiated under Section 153C, the assessing officer has to follow the mandate of the statute to reopen the six   assessment   years   immediately   preceding   the   assessment   year relevant   to   the   previous   year   in   which   the   search   is   conducted. Therefore, the assessing officer has issued the impugned notice for A.Y. 2012­13 to 2017­18. I submit that assessment under Section 143(3) r.w.   153C   of   the   Act   for   A.Y.2018­19   came   to   be   framed   on 19.12.2019. The assessing officer has made additions on protective basis. (iv) With reference to paragraphs II(12) to II(13), the petitioner has contended   that   no   books   of   accounts   or   documents   are   seized   or requisitioned   and   therefore,   invocation   of   Section   153(1)(b)   is baseless. The afore­said  contention  is self serving  and  contrary  to the plain language of clause (b) to Section 153C(1) of the Act. I submit that a document is nothing but a piece of written, printed or electronic record that  provides  information  or evidence.  The  assessing  officer  of the searched person has clearly recorded satisfaction to the effect that the information contained on the document being the parcel and courier on the document being the parcel and courier receipt pertain/relates to the petitioner. (v)   With reference to paragraphs II(14) to II(18), the petitioner has reiterated that the absolute owner of the seized gold is Chhunnu Mal Mahendra Jain and the gold does not belong to the petitioner. The petitioner has also contended that the respondent has supplemented the satisfaction recorded by him at a later stage while disposing of the objections. The aforesaid contention is erroneous, misleading and denied. I submit that the Assessing Officer of the searched person has clearly recorded satisfaction to the effect that the seized gold belongs to the petitioner and the statement/ information relates to the petitioner. I reiterate the submissions made in the forgoing paragraphs.

In view of the above, I submit that the impugned notices are legal and valid. The petition may kindly not be entertained and the same may be rejected with costs to the answering respondent.

Mr. Bhatt seeks to rely on a recent pronouncement of the Supreme Court in the case of  M/s. Super Malls Private Limited Vs. Principal Commissioner   of   Income   Tax­8,   New   Delhi  rendered   in   the  Civil Appeal Nos.2006­2007 of 2020 decided on 5th  March 2020. In such circumstances referred to above, Mr. Bhatt prays that there being no merit in this writ­application, the same may be rejected.

Having heard the learned counsel appearing for the parties and having gone through the materials on record, the only question that falls for our consideration is – whether the impugned notice under Section­ 153C of the Act should be quashed?

Our   endeavour   should   be   to   consider   whether   the   materials collected at the time of the search at the Rajkot Airport falls within the ambit of the expression “belongs to” or “pertains to” or “relates to”. Before adverting to the rival submissions canvassed on either side, we may first take note of section 153C of the Act, which reads as under:­ 2.2.2  UPTO 01.06.2015: Assessment of income of any other person. ­ 153C.  ­[(1)]   Notwithstanding   anything  contained  in  section   139, section 147,  section 148,  section 149,  section 151 and  section 153, where   the   Assessing   Officer   is   satisfied   that   any   money,   bullion, jewellery or other valuable article or thing or books of account or documents  seized  or  requisitioned  a  person  other  than  the  person referred to in section 153A, then the books of account or documents or assets seized or requisitioned shall be handed over to the Assessing Officer having jurisdiction over such other person ­­[and that Assessing Officer shall proceed against each such other person and issue notice and assess or reassess the income of the other person in accordance with   the   provisions   of  section   153A,   if,   that   Assessing   Officer   is satisfied that the books of account or documents or assets seized or requisitioned have a bearing on the determination of the total income of such other person for the relevant assessment year or years referred to in sub­ section (1) of section 153A]:] 2.2.3     WITH EFFECT FROM 01.06.2015: Assessment of income of any other person. ­ ­­ 153C. ­[(1)] ­­[Notwithstanding anything contained in section 139. section 147,  section 148,  section 149,  section 151 and  section 153, where the Assessing Officer is satisfied that,­­ (a) any money, bullion, jewellery or other valuable article or thing, seized or requisitioned, ~ belongs to; or (b) any books of account or documents, seized or requisitioned, or any information contained therein, a person other than the person referred to in section 153A, then, the books of account or documents or assets, seized or requisitioned shall be handed over to the Assessing Officer having  jurisdiction  over  such  other  person  ] ­­[and  that  Assessing Officer shall proceed against each such other person and issue notice and assess or reassess the income of the other person in accordance ­with   the   provisions   of  section   153A,   if,   that   Assessing   Officer   is satisfied that the books of account or documents or assets seized or requisitioned have a bearing on the determination of the total income of such other person for the relevant assessment year or years referred to in sub­section (1) of section 153A] :]

A perusal of the above noted provisions would reveal that in the case of search action, carried out under section 132 of the Income Tax Act, prior to 1.6.2015, if any money, bullion, jewellery or other valuable article   or   thing,   or   books   of   accounts   or   documents,   seized   or requisitioned "belongs" or "belong" to a person other than the person referred to section 153A, then the AO of the searched person while passing the assessment order under section 153A or prior to that, will have   to   record   his   satisfaction   about   those   documents,   and   if   such documents would reveal any undisclosed income of the person other than the searched person, then he will transmit those documents along with his satisfaction note to the AO having jurisdiction over that other person. The jurisdiction under section 153C of the Act prior to 1.6.2015 could be invoked only if the material seized during the course of search in the case of third­person "belongs to" to some persons other than the searched   person.   However,   after   1.6.2015,   the   Legislature   has categorized   two   situations.   If   the   recovery   of   any   money,   bullion, jewellery   or   other   valuable   article   or   thing   seized   or   requisitioned belongs to person other than the searched person, then section 153C would be justified. However, with regard to the recovery of any books of accounts or documents, seized or requisitioned, then if they pertain to other person, or any information contained therein relates to person other than the searched person, then the action under section 153C could be there. The scope of section 153C after 1.6.2015  has been enlarged; i.e. if a person at whose premises search was carried out, has been maintaining certain details in his regular day­to­day business, and that contain certain information exhibiting the undisclosed income of the person other than the searched person, then the action under section 153C could be justified. But prior to 1.6.2015, the documents ought to be “belonged to” person other than the searched person. There is a clear distinction between both the conditions. Subsequent to 1.6.2015, the information embedded in the document is sufficient for taking action under section 153C, but prior to 1.6.2015 action under section 153C could   be   taken   if   documents   belong   to   the   person   other   than   the searched person was found during the course of search.

Before proceedings further we may first deal with the preliminary objections raised by Mr. Bhatt, the learned senior counsel appearing for the revenue as regards the maintainability of this writ­application is concerned.   As noted above, in this regard reliance is placed on the decision of the Supreme Court in the case of Vijaybhai N. Chandrani (Supra). The said case, travelled to the Supreme Court from this very High Court. This High Court set aside the show­cause notice issued by the   Assessing   Officer   under   Section­153C   of   the   Act,   1961. The respondent – assessee purchased a plot of land from a co­operative housing society. A search was conducted under Section­132 of the Act in the premises of the society. During the search, certain documents were seized under Section­132 of the Act. Upon scrutiny, it was found that the seized documents reflected the names of certain individuals including the assessee therein. Accordingly, for further proceedings, the Assessing Authority   transmitted   the   seized   documents   to   the   jurisdictional Assessing   Authority   in   whose   jurisdiction   the   assessee   was   being assessed. After receipt of the said information/documents, the Assessing Authority recorded a satisfaction note that he had reason to believe that a case of escapement of income may exist and in such circumstances, issued notice under Section­153C of the Act. Upon receipt of the notice, the assessee straightway come to this Court and this Court quashed the notice. The revenue being dissatisfied with the order passed by this Court went in appeal before the Supreme Court. While allowing the appeal filed by the revenue, the Supreme Court held as under:­

We have gone through  the documents  on record  including  the satisfaction note recorded by the Assessing Authority and the Show Cause  Notices.  We  have  also  perused  the  impugned  judgment  and order of the High Court.

In   the   instant   case,   it   transpires   from   the   record   that   the jurisdictional  Assessing  Authority,  upon  having  a reason  to believe that the documents seized indicate escapement of income, has issued Show   Cause   Notices   under  Section   153C   to   the   assessee   for reassessment of his income during the assessment years 2001­2002 to 2006­2007. Thereafter, upon  request  of the  assessee,  the Assessing Authority has furnished him with the copies of documents seized under Section 132A. The assessee being dissatisfied with the said documents instead of filing his explanation/reply to the Show Cause Notices, has filed a Writ Petition before the High Court impugning the said notices.

In our considered view, at the said stage of issuance of the notices under Section 153C, the assessee could have addressed his grievances and   explained   his   stand   to   the   Assessing   Authority   by   filing   an appropriate reply to the said notices instead of filing the Writ Petition impugning the said notices. It is settled law that when an alternate remedy is available to the aggrieved party, it must exhaust the same before approaching the Writ Court. In Bellary Steels & Alloys Ltd. v. CCT, (2009) 17 SCC 547, this Court had allowed the assessee therein to withdraw the original Writ Petition filed before the High Court as the said proceedings came to be filed against the show­cause notice and observed that the High Court should not have interfered in the matter as the Writ Petition was filed without even reply to the show cause notice. This Court further observed as follows: “3.…In  the  circumstances,  we  could  have  dismissed  these  civil appeals only on the ground of failure to exhaust statutory remedy, but for the fact that huge investments involving the large number of industries is in issue.”

We are fortified by the decision of this Court in Indo Asahi Glass Co.   Ltd.   v.   ITO,   (2002)   10   SCC   444,   wherein   the   assessee   had approached this Court against the judgment and order of the High Court  which  had  dismissed  the  Writ  Petition  filed  by  the  assessee wherein challenge was made to the show cause notice issued by the Assessing   Authority   on   the   ground   that   alternative   remedy   was available to the assessee. This Court concurred with the findings and conclusions reached by the High Court and dismissed the said appeal with the following observations:

In the present case, the assessee has invoked the Writ jurisdiction of the High Court at the first instance without first exhausting the alternate remedies provided under the Act. In our considered opinion, at   the   said   stage   of   proceedings,   the   High   Court   ought   not   have entertained  the Writ Petition  and instead  should  have directed the assessee to file reply to the said notices and upon receipt of a decision from the Assessing Authority, if for any reason it is aggrieved by the said decision, to question the same before the forum provided under the Act.

In  view  of  the  above,   without  expressing   any  opinion   on   the correctness or otherwise of the construction that is placed by the High Court  on  Section  153C,  we  set aside  the  impugned  judgment  and order. Further, we grant time to the assessee, if it so desires, to file reply/objections, if any, as contemplated in the said notices within 15 days' time from today. If such reply/objections is/are filed within time granted by this Court, the Assessing Authority shall first consider the said   reply/objections   and   thereafter   direct   the   assessee   to   file   the return for the assessment years in question. We make it clear that while framing the assessment order, the Assessing Authority will not be  influenced  by  any  observations  made  by  the  High  Court  while disposing of the Writ Petition. If, for any reason, the assessment order goes against the assessee, he/it shall avail and exhaust the remedies available to him/it under the Act, 1961. 23. Thus, the Supreme Court took the view that the assessee should have   filed   his   reply/objections   to   the   satisfaction   note   and   if   any assessment order is passed, it would be open for the assessee to avail and exhaust the remedy available to him under the Act, 1961. The only distinguishing feature in the case before the Supreme Court compared to the case on hand is that in the case on hand, the reply/objections were filed by the writ­applicant and those were duly considered and rejected, whereas, in the case of Vijaybhai N. Chandrani (supra) even without filing any reply/objections, the assessee came straight to the High Court with a writ­application. However, what is important to note is that the Supreme Court made itself very clear that the assessee should file his reply/objections and thereafter, file the return for the assessment year in question. As regard the assessment order, the Supreme Court said that it would be open for the writ­applicant to avail and exhaust the remedy available to him under the Act.

We could have declined to entertain this writ­application relying on the  decision  of the  Supreme  Court  in the  case of  Vijaybhai  N. Chandrani (supra) relegating the writ­applicant to avail and exhaust the remedies   available   to   him   under   the   Act,   1961. However,   even   on merits, we find no case in favour of the writ­applicant. An exhaustive reading of the satisfaction note referred to above would indicate that the Assessing Officer was satisfied and it is specifically mentioned therein that   the   gold   belongs   to   the   writ­applicant   and   was   not   sent   by Chhunnumal for the purpose of job work and the documents so seized pertains to the writ­applicant/other persons, therefore, it cannot be said that the mandatory requirement of Section­153C of the Act in the facts and circumstances of the case have not been complied with. At the cost of repetition, we once again quote the relevant averments made in the satisfaction note.

Further appraisal report and the details of investigation done in the matter and statement  recorded  by the Investigation  wing  is examined and it is found that the documents furnished to substantiate the transaction by both the parties are failed to prove the genuineness of the transaction and the documents and submissions made by both these  parties  nothing  but  more  than  a futile effort  based  on after thoughts for coloring the unaccounted transaction vis­à­vis transfer of unaccounted gold bullion.

In view of above, I am satisfied  that the above  seized  Gold articles   from   above   mentioned   parcel   nos   containing   Fine   Gold weighing 622.48 grams valued at Rs. 1837561/­ seized from searched party   named   Shri   Suresh   Kumar   Jaikishan   Bangarwa   (PAN­ DBBPK4089Q)  / Shri Jagdish  Prasad  (PAN  EKHPP3432A)  covered u/s. 153A of the I T Act belongs to and information in this regard and is related to Jitendra Mansukhlal Adesara Prop. Of Amrut Jewellers PAN: ACEPA7985N i.e. assessee being other than the person 153A of the Act.

As   per   amended   section   153C(1)(b),   where   the   Assessing Officer is satisfied that any books of account or documents, seized or requisitioned, pertains  or pertain to, or any information contained therein, relates to a person other than the person referred to in section 153A, then the proceedings u/s 153C shall be initiated.

Thus I am satisfied that the gold seized and statement recorded have   a   bearing   on   the   determination   of   the   total   income   of   the assessee,   Jitendra   Mansukhlal   Adesara   Prop.   Of   Amrut   Jewellers, Hence, I am sttisfied that it is a fit case for issuing notice u/s. 153C of the Income­tax Act, 1961 and n otice u/s. 153C of the Act is issued for A.Y. 2012­13, 2013­14, 2015­16, 2016­17 and 2017­18 accordingly.

The satisfaction note referred to above reveals that initially i.e. 27.10.2017, it was a case of survey, which was converted to search. During the course of search, the statements under Section­132(4) were recorded on oath wherein as no proper or satisfactory explanation for gold was given, the said assets were seized.

As per Section­153A r/w. Section 153C, such being the position, notice is mandatorily required to be issued to furnish return of income in respect of six assessment years immediately preceding the assessment year relevant to the previous year in which search is conducted. Since the   search   is   dated   27.10.2017,   the   preceding   six   assessment   years would be A.Y.2012­13 to 2017­18 relevant to previous years 2011­12 to 2016­17 for which the notice under Section 153C has to be issued. Further, as per Section 153C(2) notice is required to be issued for the assessment year relevant to the search i.e. A.Y. 2018­19. In the case of other persons as referred to in Section 153C the reference to the date of initiation of search under Section 132 shall be construed as reference to the date of receiving the books of account, assets etc. by the Assessing Officer having jurisdiction over such other persons.

A statement on oath is required to be recorded under Section 132(4) of the Act which is “during the course of the search.......”. Thus, a statement   on   oath   under   Section   132(4)   of   the   Act   has   its   own evidentiary value. In the instance case, in the statement as recorded under   Section   132(4),   no   credible   evidence   was   produced   by   the searched person viz. Shri Sureshkumar Bangarwa. During the search proceeding, 70 parcels were seized, which also contained some papers related to booking of the same which is a “document”. The said papers contained relation to the assessee.  A “Document”, is nothing but a piece of written, printed or electronic record that provides information or evidence and in the instant case such information was in the form of parcel and courier receipts which pertained or related to the petitioner. In the instant case, therefore, it is case of the department that Jewellery or other valuable article or things seized 'belongs' to the petitioner and also “document” 'pertains' to and that any information contained therein 'relates' to the petitioner. The ingredients of Section 153(1)(a) and (b) both are complied with.

In the satisfaction note, it has been recorded that the version put forth by the searched person that the Jewellery being given to the writ­ applicant   for   job   work   was   found   not   correct.   Further,   there   was complete failure in producing the Forms 402 and 403 respectively of the GST which is a statutory requirement for the interstate transafer of goods for job work or sales.

As per the mandate of Section 153C, notice is required to be issued for the A.Y. 2012­13 to 2017­18. In respect of the previous year relevant to the date of search, separate assessment for the A.Y. 2018­19 has  already  been framed  on  19.12.2019   under Section   143(3)   r/w. Section 153C of the Act. The writ­applicant has challenged the notice for A.Y. 2018­19 and therefore could be said to have acquiesced to the Jurisdiction of the Assessing Officer in issuing the notices, even for the six years i.e. A.Y. 2012­13 To 2017­18. 30. The Supreme Court in the case of  Super Malls Private Limited (Supra)  had   the   occasion   to   consider   Section­153C   of  the   Act.   The relevant observations are as under:­ 6. This Court had an occasion to consider the scheme of Section 153C of the Act and the conditions precedent to be fulfilled/complied with before issuing notice under  Section 153C of the Act in the case of Calcutta Knitwears (supra) as well as by the Delhi High Court in the case of Pepsi Food Pvt. Ltd. (supra). As held, before issuing notice under  Section 153C of the Act, the Assessing Officer of the searched person must be “satisfied” that, inter alia, any document seized or requisitioned “belongs to” a person other than the searched person. That   thereafter,   after   recording   such   satisfaction   by   the   Assessing Officer   of   the   searched   person,   he   may   transmit   the records/documents/things/papers etc. to the Assessing Officer having jurisdiction   over   such   other   person.   After   receipt   of   the   aforesaid satisfaction and upon examination of such other documents relating to such other person, the jurisdictional Assessing Officer may proceed to issue a notice for the purpose of completion of the assessment under Section 158BD of the Act and the other provisions of Chapter XIV­B shall apply.

1 It cannot be disputed that the aforesaid requirements are held to be mandatorily complied with. There can be two eventualities. It may so happen that the Assessing Officer of the searched person is different from   the   Assessing   Officer   of   the   other   person   and   in   the   second eventuality, the Assessing Officer of the searched person and the other person is the same. Where the Assessing Officer of the searched person is different from the Assessing Officer of the other person, there shall be a satisfaction note by the Assessing Officer of the searched person and as observed hereinabove that thereafter the Assessing Officer of the searched person is required to transmit the documents so seized to the Assessing Officer of the other person. The Assessing Officer of the searched   person   simultaneously   while   transmitting   the   documents shall forward his satisfaction note to the Assessing Officer of the other person and is also required to make a note in the file of a searched person that he has done so. However, as rightly observed and held by the Delhi High Court in the case of Ganpati Fincap (supra), the same is for the administrative convenience and the failure by the Assessing Officer of the searched person, after preparing  and dispatching  the satisfaction note and the documents to the Assessing Officer of the other person, to make a note in the file of a searched person, will not vitiate the entire proceedings under  Section 153C of the Act against the   other   person.   At   the   same   time,   the   satisfaction   note   by   the Assessing Officer of the searched person that the documents etc. so seized   during   the   search   and   seizure   from   the   searched   person belonged to the other person and transmitting such material to the Assessing Officer of the other person is mandatory. However, in the case where the Assessing Officer of the searched person and the other person is the same, it is sufficient by the Assessing Officer to note in the  satisfaction  note  that  the  documents  seized  from  the  searched person belonged to the other person. Once the note says so, then the requirement of Section 153C of the Act is fulfilled. In case, where the Assessing Officer of the searched person and the other person is the same, there can be one satisfaction note prepared by the Assessing Officer, as he himself is the Assessing Officer of the searched person and   also   the   Assessing   Officer   of   the   other   person.   However,   as observed  hereinabove,  he  must  be conscious  and  satisfied  that  the documents seized/recovered from the searched person belonged to the other person. In such a situation, the satisfaction note would be qua the   other   person.   The   second   requirement   of   transmitting   the documents so seized from the searched person would not be there as he himself will be the Assessing Officer of the searched person and the other person and therefore there is no question of transmitting such seized documents to himself.

Now let us consider from the satisfaction note recorded by the Assessing  Officer, in the present case. Whether  there is a sufficient compliance of  Section 153C of the Act or not. The satisfaction note reads as under: