M/S. JEEVAN INVESTMENT AND FINANCE PVT. LTD. vs. COMMISSIONER OF INCOME TAX CITY-I, MUMBAI

IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURI ICTION INCOME TAX APPEAL NO. 225 OF 2005 M/s. Jeevan Investment & Finance Pvt. Ltd., ] 1, Cheateau Windsor, 86, Veer Nariman Road, ] Churchgate, Mumbai 400 020. ]   .. Appellant. v/s. The Commissioner of Income Tax,City­I ] having office at Room No.387, 3rd Floor, ] Aayakar Bhavan, Mumbai 400 020. ]   .. Respondent. Mr. K. Gopal, for the Appellant. Mr. Abhay Ahuja, for the Respondent.

CORAM  :  M.S.SANKLECHA, & A.K.MENON, JJ. RESERVED ON       : 2nd DECEMBER, 2016. PRONOUNCED ON : 7th DECEMBER, 2016. P.C:­ This Appeal under Section 260­A of the Income Tax Act, 1961 (the Act), challenges the order dated 15th September, 2004 passed by the Income Tax Appellate Tribunal (the Tribunal). The impugned order dated 15th September, 2004 relates to the Assessment Year 1997­98. 2 This appeal was admitted on 12th July, 2005 on the following substantial question of law:­ “ Whether   the   Tribunal   erred   on   facts   and   in   law   in upholding the validity of the order passed under section 263 of the Act?” S.R.JOSHI 1 of 6 CNR No : HCBM020033132005 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:00:41 For   the   Assessment   Year   1997­98,   the   Appellant   filed   its return of income, declaring a loss of Rs.27.46 lakhs. The details of this loss on account of dealing in shares were as under:­ Name Opening Stock Qty.      Value Purchase Qty.             Value Sales Qty.              Value Profit/Loss Nath Pulp & Paper Mills (quoted) 119757 62,14,080 780243 2,34,07,290 900000 3,60,00,000 63,78,630 Rama   Pulp   & Papers (quoted) 150000 75,93,750 464000 1,39,20,000 614000 2,45,60,000 30,46,250 Mayo   (I)   Ltd. (unquoted) ­ ­ 300000 1,50,00,000 300000 30,00,000 (­)1,20,00,000 The Assessing Officer after accepting the loss held that the same could be carried forward to be set off against speculation profits. The  Assessing Officer thus by an Assessment Order dated 24th February, 2000 assessed that Appellant to 'Nil Income'. 4 Thereafter   on   31st  January,   2002,   the   Commissioner   of Income Tax [CIT] issued a show cause notice under Section 263 of the Act. By the above notice, the Appellant was called upon to show cause why the order of Assessment dated 24th  February, 2000 should not be Revised as it was erroneous and prejudicial to the interest of the Revenue. This to the extent the   claim of loss on shares to the extent of Rs.1.20 Crores which arose out of purchase/ sale of 3 lakh shares in M/s. Mayo (I) Ltd., was allowed. 5 By a letter dated 22nd  April, 2002   Appellant responded to the notice pointing out that the Assessing Officer had examined the issue of loss on sale of shares and accepted the claim of the Assessee. Therefore, the order dated 24th  February, 2000 could not be a subject matter of Revision under Section 263 of the Act. S.R.JOSHI 2 of 6 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:00:41 By an order dated 20th March, 2002, the CIT held that loss on account of sale of shares was shown at Rs.1.20 Crores. This arose as 3 lakh shares were purchased on 1st  April, 1996 at Rs.50/­ per share and also sold on the same date at a price of Rs.10/­ per share. This without giving the Balance Sheet of M/s. Mayo (I) (P) Ltd. nor the valuation of the shares. This loss appeared to be contrived to set off the profits of Rs.96.24 lakhs made on trading in listed shares. Thus, the CIT opined that the transaction   of   shares   in   Mayo   (I)   (P)   Ltd.,   was   a   sham   transaction. Therefore, he directed the Assessing Officer to re­frame the assessment in accordance with the provisions of the Act. 7 Being aggrieved, the Appellant filed appeal to the Tribunal. The   Tribunal   by   the   impugned   order   dated   15th  September,   2004 dismissed   the   Assessee's   appeal.   The   impugned   order   held   that   the exercise of power by the CIT(A) under Section 263 of the Act to revise the Assessment Order dated 24th February, 2000 cannot be found fault with for the reasons that the Assessing Officer had not carried the necessary exercise to find out basis of valuation of shares for purchase of shares at Rs.50/­ per share and for sale of shares at Rs.10/­ per share on the same date making the Assessment Order erroneous in law.  Further, the order is also prejudicial to the interest of Revenue to the extent it allow the said loss to the extent of Rs.1.20 Crores. Thus, the appeal of the Appellant­ Assessee was dismissed. 8 In   support   of   the   Appeal,   Mr.   Gopal,   learned   Counsel appearing for the Appellant­Assessee submits that the exercise of power under Section 263 of the Act by the CIT(A) is without juri iction.  This for the reason that the Assessing Officer had enquired into the aspect of S.R.JOSHI 3 of 6 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:00:41 purchase of shares in M/s. Mayo (I) Ltd., at Rs.50/­ per share on 1st April, 1996 and sale of the same on the same date at Rs.10/­ per share. It is on examination of all the facts and   making an enquiry that the Assessing Officer accepted the loss claimed by the Appellant in respect of shares of M/s. Mayo (I) Ltd.  Thus, at the highest, the case of the Revenue would be of   inadequate   enquiry   by   the   Assessing   Officer.   This   i.e.   inadequate enquiry does not give juri iction to the CIT to exercise juri iction under Section 263 of the Act. In support, reliance was placed upon the decision of this Court in CIT v/s. Nirav Modi 241 Taxmann 255. 9 Mr. Abhay Ahuja, learned Counsel appearing for the Revenue supports the impugned order of the Tribunal. 10 We have examined the rival submissions made before us.  We find  that   during   the   course   of   assessment   proceedings,   the   Assessing Officer had by a letter dated 12th January, 2000 for the subject Assessment Year sought various details along with documentary evidence, if any, to enable the Assessing Officer to complete the Assessment. One enquiry in the letter dated 12th January, 2000 mentioned at Serial No.8 thereof was the method of valuation in case of unquoted shares (i.e.listed shares) namely M/s. Mayo India Ltd.     The Appellant responded to the above letter dated 12th  January, 2000 by its letter dated 31st  January, 2000. However, the letter dated 31st January, 2000 did not address the enquiry at Sr. No.8 in the letter dated 12th  January, 2000 namely method of valuation of unlisted shares.  The Appellant's response was only that the unquoted shares are valued at costs. This is begging the question. No method of valuation of the shares was submitted to the Assessing Officer during   the   proceedings,   leading   to   the   Assessment   Order   dated   24th S.R.JOSHI 4 of 6 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:00:41 February, 2000. It is, therefore, to be noted that the Assessing Officer after having   asked a  pertinent  question  of  the   method  of  valuing  unlisted shares in his letter dated 12th January, 2000 did not  pursue that line of enquiry.  The required information was not furnished by the Appellant nor any explanation offered for not furnishing the same. It is also not a case where the Assessing Officer was satisfied with regard to his query by some other   explanation   offered   by   the   Appellant.   In   fact,   merely   asking   a question which goes to the root of the matter and not carrying it further is a   case   of   non­enquiry,   if   the   query   is   not   otherwise   satisfied   while responding to another query. In the present facts, the question raised has not been responded to by some explanation which would render the enquiry commenced, futile.  In fact, the CIT in his order dated 20th March, 2002 specifically exercised powers under Section 263 of the Act on the basis that the necessary information was not furnished by the Appellant in support of its claim nor the Assessing Officer enquired into the same. Thus,   this   is   a   case   of   non­enquiry   and   not   inadequate   enquiry. Therefore, the order of the Assessing Officer is certainly erroneous.  There is no dispute that the order of the Assessing Officer is prejudicial to the Revenue. 11 The decision of this Court in Nirav Modi (supra) which is relied upon by the Appellant does not assist the Appellant for the simple reason that in the facts of that case, the CIT in his order passed under Section 263 of the Act has recorded that it was the case of inadequate enquiry by the Assessing Officer. Therefore, it was an unequivocal position in that case of there being an inadequate enquiry.   It was in the above facts, that the Court held that the power of Revision under Section 263 of the Act cannot be exercised  as the conclusion of the Assessing Officer was S.R.JOSHI 5 of 6 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:00:41 on the basis of enquiry conducted.   In the present case, admittedly, no enquiry was conducted to find out the method of valuation of shares at Rs.50/­ per share when purchased on 1st April, 1996 and sold at Rs.10/­ per share on 1st April, 1996. 12 In the above view, the impugned order of the Tribunal cannot be found fault with. 13 Accordingly,   substantial   question   of   law   admitted   for   our consideration   is   answered   in   the   negative   i.e.   in   favour   of   the Respondent­Revenue and against the Appellant­Assessee. 14 Accordingly, Appeal dismissed. No order as to costs. (A.K.MENON,J.) (M.S.SANKLECHA,J.) S.R.JOSHI 6 of 6 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:00:41 Powered by TCPDF (www.tcpdf.org)