M/S RANKA JEWELLERS, PUNE vs. ADDITIONAL COMMISSIONER OF INCOME TAX, PUNE AND ANR

The Assessee manufactures and trades in gold jewellery and silver articles.  A search was conducted at its premises on 24th October 2002. A Special Audit was carried out under Section 142(2A).     By   an   order   dated   31st  December   2004,   a   block assessment was completed for the period 1st  April 1996 to 24th October 2002 under Section 158BC.   The undisclosed income of the assessee was estimated at Rs.5.23 crores.  A notice was issued on 9th February 2007 by the Commissioner of Income Tax (Central) to the assessee to show cause  why the order of assessment should not be revised in   exercise of powers under Section 263. The assessee responded to the notice following which an order was passed on 26th  March 2007 by the Commissioner of Income Tax (Central)   under   Section   263,   setting   aside   the   order   of   block assessment and directing the Assessing Officer to pass a fresh order of assessment.

The power under Section 263 has been exercised on two grounds which are elucidated in the notice dated 9th February 2007 that was issued to the assessee.  The first ground  is that during the course of the search and seizure action, documents which were Uploaded on - 21/08/2020 seized revealed the purchase and sale of gold and silver jewellery which was not disclosed to the Department.   These documents included “Jama Kharch Panas”  for the period  2nd November 1999 to 17th September 2002. The CIT (Appeals), on a reference made by the Assessing Officer estimated the initial investment of the assessee at Rs.10 lakhs on the basis of an average turnover of Rs.75 lakhs.   According to the revising authority, the average turnover was computed only for the first three years of the block period, while for the subsequent part of the block period,  the undisclosed turnover,   which   was   much   higher,   was   not   considered   by   the CIT(A).     According   to   the   revisional   authority,   the   initial investment determined of Rs.10 lakhs is not commensurate with the investment required to achieve a substantially higher turnover of Rs.38 crores,   in the subsequent period of the block, starting from   Financial   Year   1999­2000   till   the   date   of   search. Accordingly,   it   has   been   stated   that   because   of   the   failure   to determine the initial investment, particularly with reference to the undisclosed   turnover   during     Financial   Year   1999­2000   and onwards, the assessment order issued by the Assessing Officer is erroneous and prejudicial to the interests of the Revenue. Uploaded on - 21/08/2020

The  second  ground on which the power under Section 263 has been exercised, is that the seized material revealed for the period between 1999­00 and 2002­03  total purchases of Rs.93.76 crores by the assessee in cash.   Under Section  40A(3),  twenty percent of these purchases should   have been disallowed.   The Assessing Officer having failed to do so, it has been concluded that the assessment order is erroneous and prejudicial to the interest of the Revenue.

These   are   the  two   grounds   on   which   the   juri iction under   Section   263   has   been   exercised.   The   submission   of   the Assessee   is   that   neither   of   these   grounds   can   sustain   a   valid exercise of power under Section 263. The Revenue contends that the invocation of the juri iction under Section 263 is proper.  For convenience of exposition, it would be appropriate to consider the challenge to the exercise under Section 263 on the aforesaid two grounds separately, taking the second ground up for consideration initially. Uploaded on - 21/08/2020 Re: Section 40A(3):

During the course of the block assessment proceedings, on 2nd June 2004, the Assessing Officer called for a Special Audit under   Section   142(2A).     The   audit   was   required   inter   alia   in respect  of cash transactions  which fell within the ambit  of the provisions   of   Section   40A(3).     The   audit   report   contained   the following   observations   on   the   issue   of   the   cash   transactions, particularly with reference to Section 40A(3): “The details of cash payments in excess of limits specified u/s.40A(3) are given in Para 11 of Audit Report wherein pagewise   explanation   of   seized   material   is   given. However, since a consolidated figure of purchase and expense is given in Jama­kharch papers it is not possible to   state   whether   any   individual   payment   is   made   in excess of limits specified u/s.40A(3).  The Assessee has explained that in view of decision in case Janata Tiles 66 TTJ 695, Sharma Associates 55 ITD 171 & Madhuban House   Building   Co­op.   Society   76   TTJ   948   the undisclosed transactions are outside purview of section 40A(3).  The A.O. may consider this decisions.” Thereafter,     an   internal   audit   query   was   raised   within   the Department on the ground that  purchases amounting to Rs.93.76 crores were made in cash and that  twenty percent thereof, which Uploaded on - 21/08/2020 works out to Rs.18.75 crores, should be disallowed under Section 40A(3)   and   added   to   the   taxable   income.     Shri   S.K.Rastogi, Additional Commissioner of Income Tax, Central Range­1, Pune, who was  the Assessing Officer observed that the audit observation was not correct.    In his response, the Assessing Officer noted that as per the seized documents, the figures of purchases made were consolidated lumpsum figures and it was difficult to infer as to whether there was any violation of Section 40A(3).  The Assessing Officer   noted   that   in   a   series   of   decisions,     the   Income   Tax Appellate Tribunal had held that where the undisclosed income had   been   found   out   by   estimating   gross   profit,   or   where   the assessee was carrying on business outside the books of account, the provisions of Section 40A(3) would be inapplicable.   In forming this view, the Assessing Officer relied upon the decision of the Ahmedabad Bench of the ITAT in Hynoup Food & Oil Industries (P) Ltd.;1   of the Pune Bench in  Sharma Associates;2  and  of the Mumbai Bench in Western India Bakers (P) Ltd.  Some of these decisions, had also been relied upon in the report of the Auditor in the Special Audit Report under Section 142(2A).  Both the reports 1 48 ITD 202 2 55 ITD 171 Uploaded on - 21/08/2020 of the Special Auditor as well as of the Assessing Officer who responded to the audit query, relied upon decisions of the Tribunal in   support   of   their   view   that   there   was   no   violation   of   the provisions of Section 40A(3).   The view of the Assessing Officer was confirmed by the CIT (Central) in the following terms: “It is evident from the report of Addl.CIT, CR­1, Pune who was also the Assessing Officer in the case, that the observations   made   by   the   Revenue   Audit   are   not acceptable.  Therefore, in my considered opinion, there is no mistake committed by the Assessing Officer.” The response which was generated from the Assessing Officer and from the Commissioner of Income Tax (Central) appears from the records to have been remitted under a covering letter dated 19th June 2006 of the Additional Commissioner of Income Tax, Central Range­1, Pune.

The grievance of the assessee is that despite the fact that the issue of the applicability of Section 40A(3) formed the subject matter of the Special Audit and though the Assessing Officer did not come to the conclusion that there was any violation of those provisions; on 9th February 2007, a notice was issued under Section Uploaded on - 21/08/2020 263 by the same Commissioner of Income Tax  contrary to his own view which was recorded in response to the audit query.

From the material on the record, it has emerged that during the course of the assessment proceedings, the Assessing Officer had directed a Special Audit under Section 142(2A) and among the aspects  on which the audit was requisitioned, was the issue relating to transactions which were carried out in excess of an amount of Rs.20,000/­ in cash.  The auditor came to the conclusion that   it   was   not   possible   to   state   as   to   whether   any  individual payment had been made in excess of the limit specified in Section 40A(3).   The   auditor   recorded   the   submissions   of   the   assessee, based on decisions of the Tribunal, that undisclosed transactions were   outside   the   purview   of   Section   40A(3).       Evidently,   the Assessing Officer, during the course of the assessment proceedings did not consider that there was any violation of the provisions of Section   40A(3).     As   a   matter   of   fact,   the   Assessing   Officer   in response to the internal audit query relied upon several judgments of the Tribunal in support of his conclusion that the provisions of Section 40A(3) were not applicable and that in any event, it was Uploaded on - 21/08/2020 his view that it was difficult to infer from the consolidated figures that were available as to whether any individual transaction had taken place in cash in excess of the limit prescribed by the statutory provisions.

The order that has been passed by the Commissioner of Income Tax   under Section 263 proceeds on the basis that the Assessing   Officer   did   not   consider   the   applicability   of   Section 40A(3) while determining the undisclosed income and hence, the order appears to be erroneous and to be prejudicial to the interests of the Revenue.   There is merit in the submission of the assessee that this finding is contrary to  the record.  The record shows that the Assessing Officer had applied his mind to the issue of the violation of Section 40A(3) during the course of the assessment proceedings   by   calling   for   a   Special   Audit   on   several   items including   the   question   as   regards   cash   transactions   which   fell within the purview of Section 40A(3).   Similarly, the Tribunal also proceeded on the basis that the record before it did not contain any

The second basis on which the juri iction under Section 263   has   been   exercised   is   that   while   determining   the   initial investment at Rs.10 lakhs,  the turnover of Rs.75 lakhs was taken only on the basis of the first three years of the block period.  The Uploaded on - 21/08/2020 Commissioner of Income Tax  is of the view that in considering the turnover of only the first three years of the block in determining the initial investment, the substantially higher turnover for the remaining years of the block had been ignored.

Now, on this aspect of the case, the record indicates that following the order of assessment,  during the pendency of the proceedings before the CIT(A), a request for enhancement was made   by   the   Additional   Commissioner   of   Income   Tax,   Central Range­1, Pune, by a letter dated 16th May 2005. In his request for enhancement of the returned income, the Additional Commissioner of   Income   Tax   stated   that   in   the   block   assessment   order,   an estimation   of   the   initial   investment   required   to   carry   out undisclosed business had remained to be done for the first year of the   block   period.         The   CIT(A)   was,   therefore,   requested   to enhance   the   undisclosed   income   on   account   of   the   initial investment.  Following the request for enhancement, by an order sheet entry dated 20th May 2005, the assessee was called upon to explain as to why an enhancement should not be made for the initial   investment   for   undisclosed   business   transactions.     The Uploaded on - 21/08/2020 assessee’s response to the notice governed the entire period of the block assessment.  The CIT(A) in the course of the order dated 22nd May 2006 observed as follows in paragraph 16.5: “There is no denying fact that for the period 02.11.1999 to 17.09.2002 there is seizure of duplicate cash book which is written very scientifically giving full details of incoming and outgoing cash.  The undisclosed profit of the  appellant   and  accepted  by  the department  at  Rs. 69,33,940/­   for the period 1996­97 up to 01.11.1999 can be considered as ploughed back in the unaccounted trading.  This profit can be considered as capital used in the undisclosed trading as per the stand taken by the appellant.   However, the stand taken by the Assessing Officer that in the first year of the block period initial seed   capital   requires   to   be   considered   also   merits consideration.  Incidentally, in the first year of the block period i.e. 1996­97 the turnover is not fully based on the seized materials and that the sales and purchases are not fully recorded and that department was constrained to estimate the turnover at Rs.50 lacs.  The profit derived therefrom   came   to   Rs.5,35,000/­.     The   appellant   has accepted this finding.  Similarly, in the next two years of the block period i.e. for 1997­98 and 1998­99 in the absence of full details, the turnover has once again been estimated at Rs.75 lacs and Rs.1 crore  respectively and profit worked out therefrom as per the Assessing Officer and accepted by the appellant came to Rs.8,22,000/­ and Rs.14,24,000/­   respectively.     Since   for   the   first   three years of the block period, the turnover and profit are estimated figure, in my considered opinion, it is deemed fit to take average of the turnover of the first three years and then to work out the seed capital by applying a reasonable percentage.  The average of the turnover for the three years will work out to Rs.75 lacs and at the rate of 12.5% which is a reasonable percentage, the profit comes to Rs.9,37,500/­.  However, this figure is rounded Uploaded on - 21/08/2020 off to Rs.10,00,000/­.   The undisclosed income will go up by Rs.10 lacs as worked out.”

The submission of Counsel appearing on behalf of the Assessee   is   that   these   observations   of   the   CIT(A)  ex­facie demonstrate that the  Appellate Authority has not merely confined itself to the determination of the initial investment on the basis of the turnover for the first three years of the block, but, as a matter of fact, the Commissioner also estimated what has been ploughed back in  unaccounted trading for the remaining years of the block.

Reading paragraph 16.5 of the order of the CIT(A), as it stands, there is merit in the submission of the assessee.  The order of the CIT(A) refers firstly to the fact that for the period between 1996­97 and   1st  November 1999, the undisclosed profit of the assessee   was   determined   at   Rs.69.33   lakhs   which   could   be considered as being ploughed back in   unaccounted trading.  The CIT(A) observed that this profit could be considered as capital used in undisclosed trading.   The CIT(A) then noted that the initial seed capital required for the first year of the block period needed to be Uploaded on - 21/08/2020 estimated.     In this regard, the CIT (A) noted that the average turnover for the first three years of the block was Rs.75 lakhs and taking a rate of 12.5% as a reasonable percentage, the profit was worked out at Rs.10 lakhs.   This was treated in the order of the CIT(A)   as   an   initial   investment   for   carrying   on   undisclosed transactions.   Both aspects were evidently considered.  This is clear from paragraph 16.5 of the order.

We must, at this stage, observe that in these proceedings we   are   not   concerned   with   the   merits   or   correctness   of   the determination that has been made by the CIT(A) in the order dated 22nd   May 2006. The scope of the present proceedings is confined to the validity of the recourse to the powers under Section 263. During the course of the hearing, the Court has also been informed that an appeal is pending before the ITAT in which the correctness of the order dated 22nd May 2006 passed by the CIT(A) will fall for determination.     A   copy   of   the   authorization   memo   dated   20th February   2007   issued   by   the   Commissioner   of   Income   Tax (Central) in regard to the filing of the appeal is produced during the hearing.   The authorisation memo specifically deals with the Uploaded on - 21/08/2020 correctness of the order passed by the CIT(A) while enhancing the assessee’s income on the request made by the Assessing Officer. The authorization memo states that the Assessing Officer erred in adopting what is described as “an arbitrary percentage of 12.5% of average   turnover   of   Rs.75   lakhs   thereby   considering   estimated turnover   of   only   first   three   years   as   seed   capital   and   in   not considering huge unaccounted turnover of Rs.38 crores per year in the latter three years of the block”.  The case of the Revenue in the appeal   before   the   Tribunal   is   to   the   effect   that   the   amount estimated   at   Rs.10   lakhs   as   initial   investment   is   a   gross underestimate to meet the turnover of Rs.38 crores and is lacking in reasonableness.  The Court is informed that the ground which is sought to be urged by the Revenue is still to be admitted by the Tribunal.  We have adverted to these facts because the correctness of the order that has been passed by the CIT(A)  on merits is an issue which, it is open to the Revenue to urge before the Tribunal and for the Tribunal to address.  The legitimacy,  correctness and maintainability of the ground which is sought to be advanced will be dealt with by the Tribunal.   The Revenue having taken recourse to its appellate remedy before the Tribunal, we are of the view that Uploaded on - 21/08/2020 the exercise  of  the juri iction,  in the facts of  this case under Section   263   was   not   warranted   since   the   exercise   cannot   be sustained under Section.

We must also advert to the circumstance that in so far as the second ground for the exercise of the juri iction under Section 263   is   concerned,   there   was   an   audit   query   specifically   with reference to the initial investment made in purchases in the year 1999­2000. The audit query was responded to by the Additional Commissioner of Income Tax.   The ACIT in his response to the audit query was of the view that the observation in the audit was not correct.  The view of the Additional Commissioner of Income Tax was confirmed by the CIT(Central), Pune.  The Commissioner of  Income   Tax  while   passing  his   order   under  Section   263   has observed that the request for enhancement made by the Assessing Officer to the CIT(A) was only for the first year, namely, A.Y. 1997­98. The Commissioner has proceeded on the basis that the initial investment computed at Rs.10 lakhs was determined only for the first year of the block period and that the CIT(A) did not further examine the issue as to whether the initial investment of Uploaded on - 21/08/2020 Rs.10 lakhs together with income computed for the first three years would be sufficient to achieve  unaccounted sales to the extent to which   they   emerge   during   the   remaining   years   of   the   block assessment.   Similarly, the Tribunal has also observed that there was no assessment either by the Assessing Officer or by the CIT(A) in respect of the initial capital for the latter part of the block period.   Ex­facie, a reading of paragraph 16.5 of the order passed by the CIT(A) would show that this ground which  weighed with the Commissioner of Income Tax   and with the Tribunal is not correct.  Paragraph 16.5 of the order passed by the CIT (A) would show that an estimation was made of the initial investment based on the turnover of the first three years of the block period.  Having done so, the CIT(A)   also computed undisclosed profits for the period 1996­97 till 1st November 1999 which he treated as being ploughed back in  unaccounted trading.  This would indicate that the   CIT   (A)   had   dealt   not   merely   with   the   initial   investment required on the basis of the turnover for the first three years of the block,   but   also   made   an   estimation   of   the   profits   which   were ploughed back in the unaccounted sales during the subsequent period between 1996 and 1st November 1999. Be that as it may, it Uploaded on - 21/08/2020 would be necessary for this Court to clarify that the merits of the judgment in Malabar has laid down the following principle of law: “Every loss of revenue as a consequence of an order of the Assessing Officer cannot be treated as prejudicial to the interests of the Revenue.   For example, when an Income   Tax   Officer   adopted   one   of   the   courses permissible in law and it has resulted in loss of revenue; or where tow views are possible   and the Income­tax Officer has taken one view with which the Commissioner does not agree,  it cannot be treated as an erroneous order prejudicial to the interests of the Revenue, unless the view taken by the Income­tax Officer is unsustainable in law.”

The power under Section 263(1) can be exercised by the Commissioner where he considers that any order passed by the 3 (2000) 243 ITR 83 4 (2007) 295 ITR 282 Uploaded on - 21/08/2020 Assessing Officer is erroneous in so far as it is prejudicial to the interests of the Revenue.  Explanation (c) to the provision provides that where any order referred to in Sub­section (1) and passed by the Assessing Officer has been made a subject matter of any appeal, the powers of the Commissioner under the sub­section shall extend to such matters  as had not  been “considered and decided” in the appeal.     In   other   words,   the   exercise   of   power   under   Section 263(1) is in respect of an order passed by the  Assessing Officer, where the order is regarded as being erroneous and prejudicial to the   interest   of   the   Revenue.     Where   an   order   passed   by   the Assessing Officer is subject to an appeal that has been filed, the power of the Commissioner to invoke his revisional juri iction under Section 263 can only extend to such matters which have not been considered and decided in the appeal.     The words which have been used in Explanation (c) to Sub­section (1) of Section 263 are “considered and decided”.  In other words, it is not merely a consideration that disables, but the matter has to be considered and decided in the appeal.  The submission of Counsel appearing on behalf of the Revenue that the CIT(A) has not decided the issue, while   dealing   with   the  question   of   enhancement,   cannot   be Uploaded on - 21/08/2020 accepted.   The submission which has been urged on behalf of the Revenue is that the CIT(A) was requested to exercise his power of enhancement in pursuance of the request made by the Additional Commissioner   of   Income   Tax   on   20th  May   2005   and   that   the request which was made was to carry out an estimation of the initial investment for the first year of the block period.  Now, the power of the CIT(A) is structured by the provisions of Section 251. Section 251 inter alia provides that in disposing of an appeal the Commissioner of Income Tax (Appeals) shall have the power in an appeal against an order of assessment to confirm, reduce, enhance or   annul   the   assessment.       Consequently,   when   a   request   for enhancement   was   made   to   the  Commissioner   of   Income   Tax (Appeals),  he had the juri iction,  in terms of Section 251, to confirm, reduce, enhance or annul the assessment.   A reading of the order passed by the CIT(A), particularly paragraph 16.5 of the order,   would   lead   to   the   conclusion   that   the  Commissioner   of Income Tax (Appeals) had considered and decided the issue.  Once the  issue  was  considered  and  decided  by  the Commissioner  of Income Tax   (Appeals), the remedy of the Revenue cannot lie in the invocation of the juri iction under Section 263. The Revenue Uploaded on - 21/08/2020 has already invoked its remedy in the form of a substantive  appeal before the Tribunal which will be decided in accordance with law. The observations in this order are confined to determining whether the invocation of juri iction under Section 263 was valid.  These observations will not affect the determination of the issues which are raised in the appeal to the Tribunal.

For the reasons aforesaid, we dispose of the appeal by answering the question as framed in the negative, in favour of the assessee and against the Revenue.   There shall be no order as to costs. ( Dr.D.Y.Chandrachud, J.) ( J.P.Devadhar, J.) Uploaded on - 21/08/2020 Powered by TCPDF (www.tcpdf.org)