M/S. HEMANT TRADERS vs. INCOME TAX OFFICER, WARD 22(3)(1), NOW WARD 28(1)(2) AND ANR

wp2311 & 2308.15(civil).doc 7] However, on 30th June, 2014 the Income Tax Officer sought certain information   and   production   of   documents   from   the   Assessee.     The Assessee replied to the same and pointed out that a copy of the 'reasons recorded' have not been supplied and reiterated the said demand. 8] Thereupon   the   copy   of   'reasons   recorded'   were   supplied   by   a communication dated 15th July, 2014. 9] It is claimed that these reasons are recorded at the time of issuance of notice under section 148. The same read as under: “A survey action under section 133A of the Income Tax, Act, 1961 was carried out by the DDIT (Inv.), Unit­VII(2), Mumbai on 7th January, 2011 at the business premises of the Assessee at E­ 97/C­76, APMC Market Yard, Vashi, Turbhe, Navi Mumbai and on the basis of survey Report forwarded to this office, the case is reopened   under   section   147   of   the   Income   Tax,   1961   for Assessment Year 2009­10, 2010­11 and 2011­12. Notice under section 148 of the Income Tax Act, 1961 is hereby issued to the Assessee.” 10] The Petitioners counsel would submit that there are no reasons much less leading to a belief that income chargeable to tax has escaped assessment.     The   survey   report   is   made   the   basis   for   reopening   the assessment and for assessment years 2009­10, 2010­11 and 2011­12. The survey is stated to be of 7th January, 2011. In the circumstances, there is 4/8 Uploaded on - 22/08/2020

wp2311 & 2308.15(civil).doc no satisfaction recorded that any income chargeable to tax has escaped assessment and as pointed out in the survey report or from such other relevant material.  It is, therefore, submitted that the notice is ex facie bad in   law   and   the   proceedings   in   pursuance   thereof   are   totally   without jurisdiction. 11] Mrs. Bharucha, the learned counsel, appearing on behalf of the Respondents submits that in the affidavit in reply, it is pointed out as to how this notice was justified.  The reason for issuing it may be the survey and   the   report   thereof   but   there   is   an   independent   satisfaction   that income chargeable to tax has escaped assessment.  In such circumstances, she submits that the Petitioner­Assessee should appear before the Income Tax   Officer   and   he   has   all   opportunity   in   law   to   raise   contentions challenging the reassessment and on merits.   At this stage, this Court should not interfere in writ jurisdiction and merely because another view is possible.  She submits that the Writ Petition be dismissed. 12] With the assistance of the learned counsel appearing for both sides, we have perused the Petition paper book and the relevant annexures.  The pre­condition for issuing the notice under section 148 is the satisfaction and in terms of section 147 that an income chargeable to tax has escaped 5/8 Uploaded on - 22/08/2020

wp2311 & 2308.15(civil).doc assessment and in the relevant assessment year.  The survey report dated 2nd  April,   2012   indicates   that   on   the   basis   of   authorisation   dated 7/1/2011   which   records   that   there   is   a   group   of   Assesses   which   is engaged in wholesale trading of Potato on commission basis.  The survey was conducted based on the allegations that these parties are resorting to hoarding of potatoes and making huge profits by fluctuating the day to day price of potatoes in the market. During the course of survey,   the Assessee's   manual   books   of   accounts,   cash   balance,   stock   etc.   were physically verified and inventory was prepared. The back­up of the books of accounts maintained on computer has been taken and impounded for further verification. The details of the group's bank accounts have been obtained and kept on record.  The further contents of this report would reveal that there were some discrepancies and which are very minor in nature.  Therefore , the cash physically found was short of Rs.5020/­ for which it is explained that the same pertains to day to day and misc. expenses incurred on the day of survey.  Secondly, the physical stock of 672 bags of potato was found.  The explanation for the same is recorded. 13] Thus, neither the survey report nor any other material indicates that any income chargeable to tax for the relevant assessment year has escaped assessment.   The Assessing Officer, therefore, had nothing before him 6/8 Uploaded on - 22/08/2020

wp2311 & 2308.15(civil).doc which would enable him to record his belief that any such escapement has taken   place.     In   the   circumstances,   the   reasons   recorded   and   which pertain to all the assessment years prior and subsequent to the survey can hardly satisfy requirement in law.   This is not how the power under section   147   should   be   exercised.     That   is   to   be   exercised   and   in exceptional cases. It should not be exercised as a manner of routine and merely because some survey of this nature had taken place.  At any point of time and when there was shortage of potato in the market, that such powers  of survey were invoked.  If nothing has been found therein which would indicate escapement of income and chargeable to tax, then, the basis for reopening ought not be such survey actions and the report. Something more was required in law for the Assessing Officer to exercise his powers. 14] As a result of the above discussion, we find that it is not possible to agree with Mrs. Bharucha that writ jurisdiction of this Court should not be exercised to interfere with a notice and at the threshold. Once we find that the foundation or basis for initiation of reassessment proceedings is such   a   communication   and   which   does   not   contain   the   requisite satisfaction or reasons for the belief, then, we are required to step in and at the threshold itself. We cannot allow the Assessing Officer to continue 7/8 Uploaded on - 22/08/2020

wp2311 & 2308.15(civil).doc the   proceedings   and   which   may   cause   undue   harassment   and embarrassment to Assessee like the Petitioner. When there is absolutely no material   to   institute   the   proceedings   or   issue   the   notice   proposing reassessment of income, then, it is the duty of the Court to interfere and quash the proceedings at the threshold. In these circumstances, this Writ Petition is allowed.  Rule is made absolute in terms of prayer clause (a) and (b).  There would be no orders as to costs. (A. K. MENON, J.) (S. C. DHARMADHIKARI, J.) wadhwa 8/8 Uploaded on - 22/08/2020 Powered by TCPDF (www.tcpdf.org)