NEESA LEISURE LTD vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 2(2)

In view of above, you are required to show cause why your case should not be referred for special audit u/s. 142 (2A) of the I.T Act, 1961...” In such notice, the respondent no. 1 gave detailed account why he believed prima facie that special audit in case of the petitioner was necessary. He conveyed to the petitioner, thus ­ “2. I have gone through the seized material and return of income filed   u/s.   153A   of   I.T   Act   and   other  documents  filed   during   the assessment   proceedings.   Plethora   of   papers   essentially,   bills   and vouchers related to construction were found and seized from various premises covered under the search in your case. The following cases emerged, which are summarized as under :­ i. Comparison   has   been   made   between   the   digital   data impounded/seized from various premises during the search and the audited account submitted by you during the course of assessment proceedings.   Following   discrepancies   found   and   is   summarized hereunder : xx xx ii. It is pertinent to note that there are various other differences in the books of accounts which is audited and the books of accounts seized in the digital form from Cambay Square, GIDC Electronic Estate, Sector 25, Gandhinagar. For the sake of brevity, all the descriptions and narrations, where there is discrepancy in the balance sheet and profit and loss account has not been shown in the above table. Further, it is noteworthy to mention that you are not provided this office with books of accounts for A.Y 2007­08 to 2011­12, which you were required to furnish vide notice u/s. 142 (1) dated 07.11.2012. Even in the seized and other impounded digital data during the course of search/survey, the books of accounts for A.Y 2009­10 and 2010­11 are not found. In the light of data seized and impounded from various premises covered during   the   search/survey   operation   on   your   group   and   the discrepancies found therein with the audited accounts, makes your account highly complex. ii. During the course of search proceedings at the residence of Shri Sanjay   Gupta,   Director/Share   holder   of   your   company,   at   B­202, Dhananjay   Tower,   Satellite,   Ahmedabad   on   08.09.2012,   a   copy   of certain documents (sale deed) were submitted by him. As per the sale deed dated 15.05.2008, 100% shares of Palm Lagoon Back Water Resorts Private Limited was purchased by Gujarat Sysport Services Private Limited for a consideration of Rs. 3,20,00,000/=. As per the another sale deed dated 10.03.2009, the above resort was purchased by you from Gujarat Sysport Services Pvt. Limited for Rs. 7,00,00,000/= which included consideration of Rs. 5,65,00,000/= for transfer of share and Rs. 1,35,00,000/= as reimbursement of expenses. You were requested to explain ­ a. What was the reason to steep hike in the valuation of the shares in such a short period. b. What   sorts   of   expenses   were   incurred   by   Gujarat   Sysport Services Pvt. Limited after acquisition of the company with complete details and supporting documentary evidences. In addition to above certain ledger accounts related to these transactions were also found. From the perusal of these accounts, it can be seen that the payment of Rs. 7,00,00,000/= has been shown to have been   made   by   you   to   M/s.  Palm   Lagoon   Backwater  Resorts   Pvt. Limited and Dr. V. Harikumar. Whereas as per the sale deed the amount  was being  paid  to  Ms.  Gujarat   Sysport  Services  Pvt.  Ltd. against the purchase of the shares of the company M/s. Palm Lagoon Backwater Resorts Pvt. Ltd. Further, it is evident  those bills cannot be found. In the case of Shri J.C Patel and Shri S.V Khant bills and vouchers   were   found   and   seized   from   Neesa   Leisure   Limited   at Cambay Square, GIDC Electronic Estate, Sector No. 25, Gandhinagar. When   the   same   was   verified   with   the   digital   accounts seized/impounded   from   various   premises,   during   the   course   of survey/search the entry in the books of account in the name of Shri J.C Patel could not be found. Similar is the case with Shri S.V Khant. It is also pertinent to note that Shri Bharat M. Shah, Prop. Of Kala Sales, Manu Enterprise and P.M Traders and Director of Asopalav Trades Private Limited has already accepted during his statement taken on 29.09.2010 and 10.12.2010 u/s. 131 of I.T Act, that he has provided accommodation entries and no material was physically delivered to you. In this case, your account is highly unreliable and inaccurate.  No details have been furnished by you despite lapse of Three months. You were given opportunity to furnish the above mentioned details vide various notices dated 25.09.2012, 18.10.2012, 07.11.2012, 27.11.2012 and 14.12.2012. But even after lapse of the stipulated time mentioned in the notice, this office has not received any details for the query. iv. Various   credits   were   received   in   the   bank   accounts   of   the company from the following entities. Sr.No. Name of the Entity 1 Sh. Ankit P Shah 2 M/s. Marrot Stockholdings Prvt Ltd 3 Sh. Rajendra C Trivedi 4 M/s Aqua Water Filtech (I) Pvt Ltd 5 Sh. Kamlesh H Mehta 6 M/s. Surnisha Organisers Pvt Ltd 7 Sh. Bipinbhai P Chandela You were required to explain the nature of such credits and explain the genuineness of the credits. You were given opportunity to furnish   the   above   mentioned   details   vide   various   notices   dated 25.09.2012, 18.10.2012, 07.11.2012, 27.11.2012 and 14.12.2012. But even after lapse of the stipulated time mentioned in the notice, this office has not received any details for the query. v. As per agreement to sale dated 11.08.2010 impounded vide page no.   156   to   161   of   Annexure   A­1/15   from   the   premises   of   Neesa Technologies Private Limited at Cambay Grand, Near PERD Center, Off. S.G Road, Thaltej, Ahmedabad. You have received cash of Rs. 95,00,000/= from one Shri Rahul Kalsi. During the course of search you have claimed that the cash does not mean hard liquid cash. It also denotes the consideration in the form of wire transfer/demand draft and other banking instruments. In the same letter, it was contended that no consideration of such nature has been received. During   the   course   of   assessment   proceedings,   you   were required   to   furnish   documents   in   support   of   the   claim   of   wire transferred/demand draft and through banking channel. You have not furnished any details and evidences despite lapse of three months. Further you have not proved that such cash was offered for taxation. You were required to explain the nature of such credits and explain the genuineness of the credits. You were given opportunity to furnish the above   mentioned   details   vide   various   notices   dated   25.09.2012, 18.10.2012, 07.11.2012, 27.11.2012 and 14.12.2012. But even after lapse of the stipulated time mentioned in the notice, this office has not received any details for the query. vi. You   have   sold   commercial   space   on   the   first   floor   of   the complex in your Gandhinagar Office for a total consideration of Rs. 2.14 Crores   to   M/s.   Benefit   Infomedia   Limited.   You   were   required   to provide the complete documents for this transaction and evidence in support of the income arising out of this transaction being offered to tax.   Neither   you   have   furnished   any   information   or   documentary evidences, nor you have shown whether it has been offered to taxation. Despite of lapse of Three months from the issuance of first notice, no information has reached this office. You were required to explain the nature of such credits and explain the genuineness of the credits. You were given opportunity to furnish the above mentioned details vide various notices dated 25.09.2012, 18.10.2012, 07.11.2012, 27.11.2012 and 14.12.2012. But even after lapse of the stipulated time mentioned in the notice, this office has not received any details for the query. vii. You were required to furnish details of expenditure in the case of “Neemrana Project” undertaken by you. Your group has obtained secured loan of Rs. 45 Crores against the expenditure of only Rs. 7.66 Crores as certified by Chartered Engineers Report till 30 th  June 2010. Further, an email annexed as page no. 124 of Annexure  B­1 seized from the residence of Shri Sanjay Gupta at B­202, Dhananjay Tower, Satellite, Ahmedabad   shows   the   total   expenditure   incurred   in   “Neemrana Project” till 31.07.2010 as Rs. 78.50 Crores. There is huge difference of expenditure shown in email vis­a­vis the expenditure certified by the Chartered   Engineer.   You   have   not   furnished   any   details   of construction/expenditure on “Neemrana Project” during the course of post search proceedings as well as during the course of assessment proceedings despite several opportunities. You have not explained the two different amounts of expenditure, evidence of which was found during the course of search, despite of lapse of Three months from the issuance of first notice. You were required to explain the nature of such credits and explain the genuineness of the credits. You were given opportunity to furnish the above mentioned details vide various notices dated 25.09.2012, 18.10.2012, 07.11.2012, 27.11.2012 and 14.12.2012. But even after lapse of the stipulated time mentioned in the notice, this office has not received any details for the query. viii. You were required to furnish the purchases made from M/s. OTS Marketing and Estate Pvt. Limited from A.Y 2005­06 to 2011­12. You were further required to explain the expenditure booked under various heads in different years. Further, you were asked to provide the details of transportation of goods so purchased and details of payments made by you with the supporting evidences. No such information has been received by this office till date even after several opportunities. Further, treatment of such purchases in your books of accounts also remains unexplained. You were required to explain the nature of such credits and explain the genuineness of the credits. You were given opportunity to furnish the above mentioned details vide various notices dated 25.09.2012, 18.10.2012, 07.11.2012, 27.11.2012 and 14.12.2012. But even after lapse of the stipulated time mentioned in the notice, this office has not received any details for the query. ix. You were required to furnish the ledger accounts in the case of Shri S.V Khant and Shri J.C Patel as appearing in the books of accounts. No such details were submitted. The purchases were neither properly explained, nor their genuineness were confirmed by you. Further, even the identity of Shri J.C Patel has not been provided which was sought by this office vide letter dated 18.10.2012. You were required to explain the nature of such credits and explain the genuineness of the credits. You were given opportunity to furnish the above mentioned details vide various notices dated 25.09.2012, 18.10.2012, 07.11.2012, 27.11.2012 and 14.12.2012. But even after lapse of the stipulated time mentioned in the notice, this office has not received any details for the query.” In response to such notice, the petitioner replied under communication dated 5 th  January 2013. The proposal for special audit was opposed on the ground that there were no complexities in the accounts nor such an action was necessary to protect the interest of the Revenue. It was contended that the resort to the special audit is being taken only to buy time since the assessments are getting time barred on 31 st March 2013. In such reply, the petitioner prayed for an opportunity of personal hearing in the following terms :­ “The   opportunity   of   personal   hearing   to   the   assessee’s authorized representative before your honour and CIT Central­ II, Ahmedabad to represent the matter has been requested for. A letter of authority attached herewith.” The respondent no. 1, however, was not convinced by the petitioner’s opposition.   He,   therefore,   sought   the   approval   of   the   Commissioner,   as required under the statute. The Commissioner granted a personal hearing to the petitioner. He took into account the grounds raised. He, however, approved the proposal for special audit. Under such circumstances, the respondent no. 1 passed the impugned order dated 19 th February 2013 and referred the accounts of the assessee for special audit with specific issues on which he desired that the auditor should focus. In such order, he recorded the reasons as under :­ “4. You had submitted your contention against the proposal for special audit u/s. 142 (2A) vide letter dated 05.01.2013, it has been observed that you have only dealt with the legal provisions and substantive provision of section 142 (2A) of I.T Act, but you grossly fail to comment on the factual aspect of your case which was specifically pointed out in the show cause u/s. 142 (2A) dated 26.12.2012. Further more, the reconciliation provided by you in A.Y 2006­07 does not explain the discrepancies pertaining to tally accounts seized during the search operations. Moreover, you did not provide any reconciliation for discrepancies mentioned in point no.1 of the show cause notice u/s. 142 (2A) for A.Y 2007­08 and 2008­09. However, your reply was perused and a factual report   was   submitted   to   CIT   (Central)­II,   Ahmedabad   on 09.01.2013.

1 Further more, you had requested for personal hearing from CIT Central II, Ahmedabad vide letter dated 05.01.2013. Although no personal hearing was required to be given once specific show cause notice narrating the complexity of accounts have been issued by this office, but however, in the interest of natural   justice   personal   hearing   was   provided   to   you   on 05.02.2013 by CIT [Central] II, Ahmedabad.

2 Considering the totality of facts and the circumstances brought on the record by this office and during your personal hearing, CIT {Central} II, Ahmedabad has granted an approval for special audit u/s. 142 (2A) of the Act for A.Y 2005­06 to 2011­12 in your   case   vide   letter   no.   CIT   (C)   ­II/   Neesa/Special Audit/2012/13 dated 11.02.2013. Relevant extract of the approval granted by CIT Central­II, Ahmedabad is reproduced hereunder : “Please refer to your letter dated 09/01/2013 in the above case requesting the undersigned to give approval to refer the case to Special Audit u/s. 142 (2A) of the Act. In the above referred letter, you have also enclosed the show cause notice issued by you to the assessee on 26/12/2012 and reply of the assessee on the show cause notice vide letter dated 05/01/2013. 2. The   undersigned   has   gone   through   your   letter   dated 26/12/2012 addressed to the assessee asking it as to why its case should not be referred to special audit for A.Y 2005­06 to A.Y 2011­12. The discrepancy in date pointed by you in para 2 (i) of your show cause notice and other specific issues referred to in your show cause notice have also been noted. The undersigned has   also   noted   your  queries  raised  during   the   course   of   the assessment proceedings and non compliance of the assessee of these queries, which have been mentioned by you in almost each para of your show cause notice. The replies of the assessee during the course of the assessment proceedings have also been perused. It is observed that the assessee has not given complete details and explanations   of   the   queries   raised   by   you   vide   notice   dated 25.09.2012, 18.10.2012; 7.11.2012; 27.11.2012 and 14.12.2012. It has also been observed that the said queries have not been replied despite more than sufficient opportunities and time. You have levied   penalty   u/s.   271   (1)(b)   against   the   assessee   for   non compliance   of   your   notices,   however,   the   compliance   of   the assessee has not improved inspite of levy of penalty.

The undersigned has also gone through the reply of the assessee   to   your   show   cause   notice   vide   its   letter   dated 05/01/2013. The assessee has referred to various judgments in which it is held  that before referring the case for special Audit, there should be an honest attempt by the A.O to understand the accounts of the assessee. The assessee has also observed in its reply dated 05/01/2013 that reference to Special Audit is being opted for buying extra time to complete assessments.

The   assessee   demanded   the   opportunity   of   personal hearing before the undersigned. Although, no personal hearing is required to be given once the specific show cause notice narrating the complexity of accounts has been issued by the A.O., however, in the interest of natural justice the personal hearing was fixed on 28/01/2013. Shri   Dhiren   Shah,   C.A  and   A.R  of   the   assessee appeared   on   that   date   and   requested   for   adjournment.   The personal hearing was adjourned to 05/02/2013. 5. Shri Dhiren Shah, C.A Shri Ravish Bhatt, Advocate, Shri Khanjam Chhaya, C.A Shri Kapil Oza, C.A and Miss Khyati Vora, C.A attended on 05/02/2013. In the said hearing, it was requested by Shri Dhiren Shah, C.A that the guidelines mentioned in the judgment of the Hon’ble Supreme Court in the case of Rajesh Kumar v. DCIT, 287 ITR 91 should be followed while taking any decision on referring the case for Special Audit.

The undersigned has gone through the judgment of the Hon’ble Supreme in the case of Shri Rajesh Kumar. The said judgment basically deals with the issue of natural justice. It has been held by the Hon’ble Supreme Court that order u/s. 142 (2A) of   the   Act   without   giving   an   opportunity   of   hearing   to   the assessee cannot be sustained. The Hon’ble Supreme Court has held   that   the   Assessing   Officer   and   the   approving   authority should observe principles of natural justice. It seems that the Assessing Officer had not provided any opportunity of hearing to the assessee before referring the case to the CIT in that case. The complexities in the accounts of the assessee were never disclosed to the assessee before order u/s. 142 (2A) of the Act.

The  reply   of   the   assessee  dated   05/02/2012  has   been considered. The perusal of the reply reveals that the assessee has not given reply on many issues of your show cause notice dated 26/12/2012. After  going   through   the   assessment  records,   the reply of the assessee during the assessment proceedings and your show cause notice for Special Audit, it cannot be said that you have not attempted to understand the accounts of the assessee in a fair and honest manner. Further, the complexities of accounts referred to you in your show cause notice for Special Audit are genuine   and   the   assessee   has   not   been   able   to   given   any satisfactory reply of your notice on many issues.

In the present case, you have not only issued an elaborate show cause notice to the assessee specifying the complexities and non   compliance   of   various   queries   during   the   assessment proceedings   by   the   assessee.  You   have   referred   the   case   for Special Audit through Joint Commissioner of Income Tax, Central Range­2, Ahmedabad after taking into account the reply of the assessee. The undersigned has also given personal hearing to the assessee. The assessee has also submitted one written submission in ‘dak’ on 05/02/2013 after conduct of personal hearing. There is no reply on specific issues raised by you in the said submission and   it   has   reiterated   reply   given   to   you   vide   letter   dated 05/01/2013. 9. The assessee has alleged that the reference to the Special Audit is being made to buy time to complete the assessments. In this regard, it is to be noted that notice u/s. 153A of the Act was issued in this case on 07/11/2011 and the assessee was required to file its return of income within 45 days. The assessee did not file return till 09/02/2012 for A.Y 2005­06 and till 19/3/2012 for rest of the assessment years. It is clear that there is considerable delay on the part of the assessee to avoid the proceedings. Even after filing return of income, the assessee has not complied with your notices as it clear from your show cause notice. Therefore, at one hand the assessee is itself using dilatory tactics on the other hand it is alleging the Department for buying time, which is contrary to the facts. The assessee has contended that non compliance of the notices cannot be the basis of referring the case for Special Audit. In this regard, it is observed that you have not only mentioned non compliance but also pointed out complexity of accounts of the assessee in your show cause notice, it is to be further observed that when the assessee itself is not supplying information, then this fact itself refers to the complexity of the accounts.

In view of the facts lying on the assessment records. I am satisfied that it is a fit case for reference to Special Audit u/s. 142 (2A) of the Act having regard to the nature and complexity of the accounts of the assessee and the interest of the revenue. Therefore, approval is hereby accorded to you u/s. 142 (2A) of the Act.” The respondent no. 1, in the said order, raised following issues for the consideration of special auditor. “4.3 You are directed to furnish the report of the Special Auditor in  Form  No. 6B  as  mentioned in  the  Rule 14A of Income Tax Rules, 1962. The Special Auditor is also specifically required to go through the following issues:­ (i) To   take   into   account   seized/impounded   documents, seized/impounded   documents,   seized/impounded   papers, seized/impounded   books   of   accounts,   material   seized/ impounded   in   soft   copies,   document   submitted   during   the course of search and survey proceedings and report. (a) Whether there is any discrepancy in entries in regular books of account vis­a­vis the seized / impounded material. (b) Whether   transactions   reflected   in   seized/impounded materials are shown in regular books of account. (c) Whether books of account of the assessee show true and correct   picture   of   the   affairs.   If   not,   then   the   nature   and quantum of discrepancies. (d) Whether some transaction shown in regular books of account need more investigation by the A.O. (ii) To   verify   whether   proper   records   of   income   and expenditure are maintained, if not then details thereof. (iii) To verify the depreciation claim of the assessee. (iv) To examine the banking transactions of the assessee and ascertain whether the same have been duly reflected in books of accounts and income tax return. (v) To list all the transactions of loan given by the assessee above Rs. 1,00,000/=   giving such particulars as name and address of the borrower, mode of payment, date of loan, period of loan, interest rate, amount of interest, amount received back and mode of repayment. (vi) To ascertain the quantum of secured loan used for the business purpose of the concern. (vii) To   list   all   immovable   properties   acquired   and/or constructed   or   sold   by   the   assessee   giving,   particulars   of identity of buyers/sellers, address and location of the property, date   of   acquisition   /   consideration.   Mode  of   payment  and whether such property is reflected in regular books of account. (viii) To   ascertain   the   capital   employed   by   the   assessee including   opening   capital,   capital   introduced   and   closing capital. (ix) To ascertain the actual purchase of assets/stock in trade vis­a­vis   the   purchase   bills/vouchers/other   loose   papers seized/impounded during the course of search and ascertain whether evidences of transportation of such goods assets are available. The details of payment against the purchases are also to be obtained. (x) To   ascertain   the   actual   purchases   of   assets/stock   in trade vis­a­vis the entries in regular books of account. (xi) To ascertain whether plant and machinery appearing in seized impounded records are reflected in regular books of accounts and are also physically available at site and whether evidences   of   transportation   and   installation   of   plant   and machinery   are   available   with   the   assessee.   The   details   of payment against purchases of plant and machineries are also to be obtained. (xii) To ascertain actual sale of assets/stock in trade vis­a­vis the seized/impounded records/books of account. To ascertain whether such sales have been reflected in Sales Tax / VAT returns.  The details  of receipts against  sales  are  also  to be obtained. (xiii) To comment on valuation of physical stock on the date of survey / search vis­a­vis the stock shown in the books of account. (xiv) To ascertain whether assessee had enough stock, when sale was effected. (xv) To   ascertain   whether   entries   in   seized   books   of account/regular   books   of   account   have   been   made   as   per accepted accounting norms and practices. (xvi) Any other issue that may come to knowledge during the course of Special Audit, which has bearing on computation of total income/loss of the assessee.” It is this order that the petitioner has challenged in the present petition. Learned counsel for the petitioner raised following contentions : [a] No personal hearing was granted to the petitioner by the respondent no. 1 before passing the impugned order. Counsel contended that hearing envisaged under Section 142 {2A} of the Act  necessarily includes a personal hearing. In the present case, though a specific request was made for such personal hearing, the respondent no. 1 did not grant such hearing. [b] The order passed by the respondent no. 1 is not a reasoned order. Various grounds and objections raised by the petitioner in the reply to the show cause notice have not been dealt with. [c] Counsel lastly contended that the requirement of exercise of the powers under Section 142 (2A) of the Act are not fulfilled. This is neither a case of complexities of accounts nor a case where interest of revenue required any such reference to the special auditor. In support of his contentions, counsel relied on the following decisions :­ [a] In case of Rajesh Kumar & Ors. v. Deputy Commissioner of Income­Tax & Ors., reported in (2006) 287 ITR 91 (SC), wherein, the Supreme Court in the context of the provisions of Section 142 (2A) of the Act held that an order passed   under   the   said  provision   results   in  civil  consequences   against   the assessee, and therefore, the principles of natural justice were implicit. [b] In case of Sahara India [Firm] vs. Commissioner of Income Tax & Anr., reported in 300 ITR 403 in which the Supreme Court approved the ratio in the decision  in case of Rajesh Kumar & Ors. {Supra}. [c] In  case of  Sahara   Hospitality  Limited  &  Anr.  v.  Commissioner  of Income Tax & Ors., reported in (2013) 352 ITR 38 (Bombay) in which, the Bombay High Court in the context of transfer of assessment proceedings under Section 127 (1) & (2) of the Act quashed the order on the ground that the petitioner had not been heard. [d] [e] In case of  Commissioner  of Wealth Tax, Bihar­I, Patna v. Jagdish Prasad Choudhary, Sahebganj., reported in AIR 1996 Patna 58, in which, the Full Bench of Patna High Court in the context of the provisions of Sections 18 (2) and 39 of the Wealth Tax Act held that the requirement of hearing in such provisions would include personal hearing. [f] In case of Shikshana Prasaraka Mandali v. Commissioner of Income­ tax {Central}, reported in (2013) 32 taxmann.com 129 (Bombay) in which an order under section 127 (2) of the Act was quashed for want of personal hearing. [g] In case of Simple Viniyog P. Limited v. Commissioner of Income­Tax, reported in (2009) 313 ITR 336 (Cal.) in which the Calcutta High Court in the context of the provision of Section 127 of the Act quashed the order passed by the authority on the ground that no opportunity of hearing was granted. [h] In case of Oriental Bank of Commerce & Anr. v. R.K Uppal, reported in (2011) 8 SCC 695 wherein, the Supreme Court in the context of requirement of hearing in appeal, revision and review arising in disciplinary proceedings made certain observations, with respect to requirement of personal hearing, to which we would advert to at a later stage. On   the   other   hand,   learned   counsel   Shri   Manish   R.   Bhatt   for   the Department opposed the petition, raising following contentions :­ [a] requirement of personal hearing cannot be read into Section 142 (2A) of the Act. Whenever the Legislature desired that a personal hearing should be given, it has been specifically so provided. He drew our attention to Section 250 of   the   Act,   in   which,   the   procedure   in   appeal   before   the   appellate Commissioner is provided. Sub­section (2) of Section 250 provides that the appellant,   either   in   person   or   by   an   authorized   representative;   and   the Assessing Officer, either in person or by a representative, shall have a right to be heard at the hearing of the appeal. Likewise, Rule 23 of the Income Tax Appellate Tribunal Rules, 1963  provides that on the date fixed by the Tribunal or any other  date to which, the hearing may be adjourned, the appellant shall be heard in support of the appeal. The Tribunal shall then, if necessary hear the respondent against the appeal and in such case, the appellant shall be entitled to reply. On the basis of such statutory provisions, counsel contended that when no personal hearing is envisaged under Section 142 (2A) of the Act, the same cannot be read into the said provision. [b] Counsel  further  submitted  that the  petitioner  was granted  personal hearing by the Commissioner before the approval was accorded to the action proposed   by   the   Deputy   Commissioner.   The   contentions   raised   by   the representative of the petitioner were taken into account. This should be seen as substantial compliance of the requirement of personal hearing; even if it was otherwise necessary. [c] With respect to validity of the order, counsel contended that there was sufficient material before the Deputy Commissioner to come to a conclusion that looking to the complexity of the accounts and in the interest of revenue, special audit was required. Counsel pointed out that the petitioner did not respond to notices issued under Section 141(1) of the Act for which penal proceedings under section 271 [1](b) of the Act had to be initiated. [d] In support of his contentions, counsel relied on the following decisions :­ [i] In case of  A.K Gopalan v. State of Madras & Anr.,  reported in AIR 1950 SC 27; [ii] In case of  Ganesh Santa Ram Sirur v. State Bank of India & Anr., reported in (2005) 1 SCC 13 in which the Apex Court observed as under :­ “31. Mr.   Salve   invited   our   attention   to   para   17   of   the judgment in State of Patiala v. S.K Sharma which deals with the opinion of the House of Lords in the United Kingdom. He also drew our attention to  S.L Kapoor v. Jagmohan  and  Managing Director, ECIL v. B. Karunakar in SCC paras 25, 26 and 28. The decisions   relied   on   and   cited   above   make   one   thing   clear, namely, principles of natural justice cannot be reduced to any hard and fast formulae and as said in Russel v. Duke of Norfolk, these   principles   cannot   be   put   in   a   straitjacket.   Their applicability   depends   upon   the   context   and   the   facts   and circumstances of each case. The objective is to ensure a fair hearing, a fair deal to a person whose rights are going to be affected.  In our  opinion,  the  approach  and test  adopted in Karunakar case should govern all cases where the complaint is not that there was no hearing, no notice, no opportunity and no hearing   but   one   of   not   affording   a   proper   hearing   that   is adequate or a full hearing or violation of a procedural rule or requirement governing the enquiry.” On the decision of the Supreme Court in case of Sahara India [Firm] v. Commissioner of Income Tax & Anr. [Supra] in which it was observed that the object   behind   enacting   the   provision   of   Section   142   (2A)   is   to   assist   the Assessing Officer in framing the correct and proper assessment based on the accounts maintained by the assessee and when he finds the accounts of the assessee to be complex, with a view to protect the interest of the revenue, recourse to said provision can be had. In case of Purvanchal Vidyut Vitran Nigam Limited v. Union of India & Ors., reported in (2010) 329 ITR 508 (All.) , the Allahabad High Court  upheld such   order   passed   by   the   concerned   authority   with   the   approval   of   the Commissioner observing that on facts and circumstances of the case, approval granted by the Commissioner could not be said to be mechanical or without application of mind. Having thus heard learned counsel for the parties, we may first examine whether requirement of hearing envisaged under Section 142 (2A) of the Act includes personal hearing. Section 142 of the Act pertains to inquiry before assessment. Sub­section (2A) thereof provides that if, at any stage of proceedings the Assessing Officer, having regard to the nature and complexity of the accounts of the assessee and the interests of the revenue, is of the opinion that it is necessary  so to do, may with the previous approval of the Chief Commissioner or Commissioner, direct the   assessee  to  get   the  accounts   audited   by an accountant,   as  defined  in Explanation below to sub­section (2) of Section 288, and to furnish a report of such audit in the prescribed form duly signed and verified by such accountant and   setting   forth   such   particulars   as   may   be   prescribed   and   such   other particulars as the Assessing Officer may require. Said section reads as under :­ “142. Inquiry before assessment. [1] xx xx xx xx [2] xx xx xx xx [2A] If, at any stage of the proceedings before him, the Assessing Officer, having regard to the nature and complexity of the accounts of the assessee and the interests of the revenue, is of the opinion that it is necessary so to do, he may, with the previous approval of the Chief Commissioner or Commissioner, direct the assessee to get the accounts audited by an accountant, as defined in the Explanation below sub­section (2) of section 288, nominated by the Chief Commissioner or Commissioner in this   behalf   and   to   furnish   a   report   of   such   audit   in   the prescribed form duly signed and verified by such accountant and setting forth such particulars as may be prescribed and such other particulars as the Assessing Officer may require : Provided that  the Assessing Officer shall not direct the assessee to get the accounts so audited unless the assessee has been given a reasonable opportunity of being heard. Proviso  to Section 142 [2A] in clear terms requires that the Assessing Officer shall not direct the assessee to get the accounts so audited unless the assessee has been given a reasonable opportunity of being heard. Such proviso was inserted by the Finance Act, 2007 w.e.f 1 st  June 2007. The question is whether such requirement of giving reasonable opportunity of being heard should include personal hearing. Even before insertion of said proviso, the Supreme Court in case of Rajesh Kumar & Ors. [Supra] had read such requirement as implicit in exercise of power under section 142 (2A) of the Act. It was observed as  under :­ “Justice, as is well known, is not only to be done but manifestly   seem  to   be   done.   If   the   assessee   is   put   to notice,he could show that the nature of accounts is not such   which   would   require   appointment   of   special auditors. He could further show that what the Assessing Officer considers to be complex is in fact not so. It was also open to him to show that the same would not be in the interest of the Revenue.” Such decision was approved by the Supreme Court in a later decision in case of Sahara India [Firm] v. CIT & Anr. {Supra}, observing as under :­ “...The upshot of the entire discussion is that the exercise of power under section 142 (2A) of the Act leads to serious civil consequences and, therefore, even in the absence of express provision for affording an opportunity of pre­decisional hearing to an assessee and in the absence of any expression provision in section 142 (2A) barring the giving of reasonable opportunity to an assessee, the requirement of observance of the principles of natural justice is to be read into the said provision. Accordingly, we reiterate the view expressed in Rajesh Kumar’s case.” The above legal position, which was till the introduction of the proviso governed by the decisions of the Supreme Court noted above was statutorily recognized   by  insertion  of  the  said  proviso.  What  was implicit  was made explicit. Statutorily now, it is required for the Assessing Officer to give a reasonable opportunity of being heard to the assessee before passing an order to get the accounts audited under section 142 (2A) of the Act. An  opportunity  of  being   heard  is one   of  the  prime  aspects   of the principles of natural justice. A reasonable opportunity of being heard normally includes a show cause notice; disclosure of material adverse to the noticee; an opportunity to the party likely to be adversely effected to make representation against such a notice and a reasoned order; howsoever brief, taking in account such representation, if so made. The requirement of personal hearing, however, is normally not seen as necessary  concomitant to a reasonable opportunity of being heard. In other words, opportunity of hearing does not always include personal hearing. In case of F.N Roy v. Collector of Customs, Calcutta & Ors., reported in AIR 1957 SC 648 contention was raised that the petitioner was not given a personal hearing in the appeal which he preferred before the Central Board of Revenue and in the petition for revision to the Government. Such proceedings arose out of an order of confiscation of goods of the petitioner by the Customs authorities. The contention regarding personal hearing was rejected in the following terms :