M/S.T.LAKHAMSHI LADHA and CO. vs. THE C.I.T.,MUMBAI CITY II,MUMBAI. and ORS.

IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURI ICTION INCOME TAX APPEAL NO. 1380 OF 2000 M/s. T. Lakhamshi Ladha & Co., ] 298, Narshi Natha Street, ] Mumbai 400 009. ] .. Appellant. v/s. The Commissioner of Income Tax ] Mumbai City­II, Mumbai. ] .. Respondent. Mr. Nitesh Joshi i/b. S. R. Rawell & Co., for the Appellant. Mr. Suresh Kumar with Ms. Samiksha Kanani, for the Respondent. CORAM:  M.S.SANKLECHA, & A.K.MENON, JJ. RESERVED ON:  28th JUNE, 2016. PRONOUNCED ON:   07th JULY, 2016. JUDGMENT (Per M. S. Sanklecha, J. ):­ This appeal under Section 260­A of the Income Tax Act, 1961 (the Act), challenges the order dated 31st  January, 2000 passed by the Income Tax Appellate Tribunal (the Tribunal). The impugned order dated 31st January, 2000 is a common order disposing of appeals relatint to the appellant for the Assessment Years 1989­90, 1990­91, 1991­92, 1992­93 and 1993­94. The present appeal relates to Assessment Year 1990­91. 2 On 26th  February, 2002, this appeal was admitted on the following substantial questions of law:­ “(a) Whether on the facts and in the circumstance of the case and in law, the Tribunal was right in sustaining the addition of Rs.1,37,375/­   being   payment   made   on   account   of   'Mehta Sukhadi'? S.R.JOSHI 1 of 14 CNR No : HCBM020045522000 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:06:47 (b) Whether on the facts and in the circumstance of the case in spite of the fact that the A. O. has admitted that appellant has maintained   proper   books   of   accounts,   Tribunal   was   right   in holding that addition of Rs.4 lacs on account of inflation of labour charges? (c) Whether on the facts and in the circumstance of the case, the Tribunal was justified in holding that the addition of Rs.6 lacs on account of wrong billing was proper?” Re Question (a):­ 3 The appeals relating  to Assessment Years 1991­92, 1992­93 and 1993­94 being Income Tax appeal Nos. 1376, 1378 and 1379 of 2000 were also admitted by this Court. However, in the above appeals, only one substantial question of law reproduced herein above as Question No.(a) was urged and admitted. This Court by an order dated  4th May, 2016 has dismissed the appellant's appeal for the Assessment Years 1991­92, 1992­ 93  and 1993­94 on 4th May, 2016. 4 In the above view, it is an agreed position between the parties that Question No.(a) as framed herein above, stands concluded against appellant and in favour of the revenue. 5 In view of the above, Question No.(a) as framed for our consideration is answered in affirmative i.e. against the appellant­assessee and in favour of the respondent­revenue. Re: Questions (b) & (c):­ 6 The relevant facts giving rise to the substantial questions of law listed at Serial Nos.(b) and (c) above, are as under:­ S.R.JOSHI 2 of 14 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:06:47 (a) The appellant is a partnership firm, engaged in the business of trading in tarpaulins, including renting the tarpaulins for hire and erection of  Monsoon Sheds as required by its Customers. (b) On 15th September, 1989, there was a search action carried out on the appellant­firm. At that time, a statement of its senior partner – Mr. T. V. Goshar was recorded on oath by the Officers of the revenue under Section 132(4) of the Act. (c) The relevant extract of the statement made on 15th  September, 1989 by Mr. T. V. Goshar and endorsed by one of his partners and son­ Mr. C.T. Goshar, reads as under:­ “Q. Do you want to say anything of your own before your statement in concluded for the day? Ans. In order to co­operate with the dependent and to disclose my real income to this department. I offer following amounts as additional income of the firm M/s. T. Lakshamshi Ladha & Co., for the current year that is Asst.Year 1990­91. (1) Rs.     63,000.00 ­ An unaccounted rent received for letting out the godown in J. B. Shah Market. (2) Rs.  1,77,000.00 ­ Unaccounted Cash found during the  search  over an  above  the Cash  of  Rs. 63,000/­ inferred above received on account from on account of inflated expenses (3) Rs. 10,00000.00 (To the   extent   of  about Rs.4,00,000/­)  and  balance on  account  of  discrepancies which  might  have  occurred through   oversight   such  as wrong   billing etc. S.R.JOSHI 3 of 14 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:06:47 I clarify here that this amount of Rs.12,40,000/­ is offered for taxation as income in addition to the Income which will be declared as per books of accounts. Whatever stated above is true and correct to the best of my knowledge and belief. The statement has been made voluntarily without any coercions or pressure.  The contents of the statement have read to me in Hindi by my partner and son Shri Champshi T. Goshar and I have understood the contents of the same. (Deponent) Shri T. V. Goshar Before me, Witness (Sri Champshi T. Goshar) I also endorse the above statement made by Sri T. V. Goshar (Sri Champshi T. Goshar)” (d) On   19th October,   1989,   the   appellant­firm   addressed   a communication   to   the   Officer   of   revenue   seeking   to   withdraw/ retract / modify the statement made on oath under Section 132 (4) of the Act by Shri T.  V. Goshar on 15th  September, 1989. The relevant  extract  of  the  communication dated 19th  October, 1989 reads as under:­ “ Shri Talakshibhai Goshar offered income of Rs.4,00,000/­ without any idea and knowledge of business. Even his son who was present did not have idea of monsoon shed business. In fact there  is   no   inflation   of   expenses   and   the   offer   of   income   of Rs.4,00,000/­ on account of inflation of expenses of monsoon shed business is hereby withdrawn. Similarly,   Talakshibhai   Goshar   has   offered   income   of Rs.6,00,000/­   on   account   of   discrepancy   which   might   have S.R.JOSHI 4 of 14 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:06:47 accrued   through   oversight.   The   admission   by   itself   is   self explanation.   Income   cannot   be   offered   on   probabilities.   This shows how statement has been recorded in hurried manner. This offer   of   income   of   Rs.6,00,000/­   on   account   of   probable discrepancy is also hereby withdrawn. Shri Talakshibhai Goshar had offered income of Rs.12,40,000/­ including   seized   cash   of   Rs.2,40,000/­.The   seized   cash   of Rs.2,40,000/­   includes   rent   of   Rs.63,000/­.   The   concerned parties were called and they also confirm these facts. In short, our offer of income of Rs.12,40,000/­ is reduced to Rs.2,40,000/­ u/s. 132(4) for A. Y. 1990­91. This amount of Rs.2,40,000/­ represent cash seized and out of Rs.2,40,000/­,   Rs.63,000/­  represents   the   receipt   of   rent   not accounted   and   the   balance   amount   of   Rs.1,77,000/­   is   also unaccounted and is earned by speculation and other sources. Our offer of income u/s. 132(4) is Rs.2,40,000/­ for A. Y. 1990­

another partner of the firm – one Mr. C. T. Goshar endorsed the statement made by Shri T. V. Goshar. Thus, approving the same. In case the aforesaid statement was not correct, the  other partner  would have certainly protested and not endorsed the statement made by Shri T. V. Goshar. In the above view, the  finding   by   the   Tribunal   that the statement recorded  on 15th September, 1988 is not effectively retracted  on 19th  October,  1988,  cannot be said to  be perverse and/or arbitrary. It is a possible view on the facts. (iii) It was next submitted by the appellant that in the absence of any corroborative   evidence   found   during   the   course   of   search   or otherwise to support the statement made on 15th  September,   1988, it cannot be  relied upon. In support, reliance was placed upon the decision of variousCourts and we deal with each of them as under:­ S.R.JOSHI 9 of 14 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:06:47 (a) The   decision   of   the   Chhatisgarh   High   Court   in  ITO   v/s.   Vijay Kumar Kesar – 327 ITR 497­ to submit that the confession made by the assessee during the survey proceedings is not conclusive. However, in the aforesaid case, the statement made during the survey proceedings were retracted by a subsequent communication along with documentary evidence i.e. entries in books of accounts, vouchers etc.,   to establish that the statement made earlier were not true and correct. In the present facts, no documentary evidence has been filed to establish that the statement made by Mr. T. V. Goshar on 15th  September,1 988 was not correct. Moreover, the onus is on the deponent of the statement on oath who seeks to retract, to establish that the earlier statement was not correct. (b) The   decision   of   the   Gujarat   High   Court   in  Kailashben   M. Chokshi v/s. CIT – 328 ITR 411  – wherein the statement made under Section 132 (4)   of the   Act   was subsequently retracted giving   proper   explanation   with   documents   in   support   of   the retraction.  Further,   the   statement   therein   was   recorded   at midnight, which  was considered to be in voluntary  in view of the subsequent retraction with documentary evidence. In the present facts, it is not the case of the appellant that the statement made under Section 132(4) of the Act was recorded in the midnight or that any pressure or coercion was put upon the appellant to make a statement contrary to the facts. In the present facts, the statement dated 15th September, 1988 was made at 9.30 p.m. This is not an odd hour. Moreover, the retraction   was   bereft   of   any   supporting evidence to establish that the original statement made on oath is incorrect.   Thus,   the   aforesaid   decision   does   not   assist   the S.R.JOSHI 10 of 14 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:06:47 appellant.   Here   again,   the   onus   to   establish   by   corroborative evidence is upon the assessee that the statement made on oath earlier is not correct while retracting it. (c) The   decision   of   Telangana   and   Andhra   Pradesh   High   Court   in Gajjam Chinna Yellapa & Others v/s. ITO 370 ITR 671 wherein it held that the retracted statement cannot be the sole basis to fasten the liability. This, however, was in context of the fact that the assessee's   contention   was   that   the   statement   was   recorded   by applying   pressure till midnight. In the present case, it is not the appellant's   case   nor   the   case   of   Mr.   T.   V.   Goshar   that   any pressure was put upon him to make statement which does not reflect the  truth. Thus, the above decision also does not assist the appellant. (d) The   decision   of   the     Jharkhand    High   Court   in  Shree   Ganesh Trading Co., v/s. CIT 214 Taxman­ 262 – wherein the Court held that reliance upon a statement made under  Section 132(4) of the Act   without   any   corroborative   evidence   is   not   acceptable particularly when the same had been retracted. In the aforesaid case, none of the authorities   under   the   Act   had   considered and /or given reason for rejecting the retraction made by assessee of   the statement made under Section 132(4) of the Act. In the present   facts,   we   find   that   the   authorities   have   examined   the statement made under Section 132(4) of the Act as well as the retraction dated 19th October, 1989. It is after consideration of the retraction that the Tribunal concluded that the alleged retraction does not make the statement made on oath unbelievable. In this S.R.JOSHI 11 of 14 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:06:47 view, the above decision will not apply as it itself observes that the acceptance/ withdrawal   of   the   statement   made   under   Section 132(4) of the Act depends upon the facts and circumstance of the each case. Thus, the  decision  rendered in that case  would have no  universal  application. In the present facts,  we are of the view that the above decision would have no application; and (e) The decision of the Delhi Court in CIT v/s. Sunil Aggarwal –  379 ITR 367 wherein the assessee was assessed to tax on the basis of the statement made by  him during  the  course of search under Section   132(4)   of   the   Act.   This   without   having   considered   the subsequent retraction   with   an   explanation   for   retraction.   This particularly when  the   explanation   offered   in   the   retraction   was supported by evidence in the form of books of account maintained by the assessee. Further, reliance was placed upon the statement by   a   third   party   without   having   given   an   opportunity   of   cross examination   to   the   assessee   therein.   It   was   in   the   aforesaid context that the Court held that the additions made in the  hands of the assessee could not be  justified.  Facts  in  the present  case are  entirely  different.  The  retraction   is  no  retraction   at  all   but merely a request to treat the retraction as amended to admit to a lower quantum of unstated income. Moreover, the contention that the subject letter amounted to a retraction is misconceived. It was in any event not supported by any evidence whatsoever and the same was subject matter of examination by the authorities and the retraction was not  found to be  acceptable. Thus, the   aforesaid decision would also  have  no application in the present facts. S.R.JOSHI 12 of 14 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:06:47 (iv) It must be pointed out that in  the present facts,  though the CIT(A) had disregarded the statement made on oath under Section 132(4) of the Act, it was on the basis that the statement made by a partner of   the   firm cannot   bind the firm in the absence of it being confronted to all the other partners. This goes against the basic principle of partnership law. In   the   above   view,   reliance   upon   the   statement   dated   15th September, 1989 given by Mr. T. V. Goshar to the authorities under Section 132(4) of the Act cannot be found fault with. 11 So far as the additional submissions in respect of question (b) viz: labour charges is concerned, Mr. Joshi submitted to the effect that the accounts of the firm were examined by the Assessing Officer during the assessment proceedings, while passing the Assessment Order dated 31st March, 1992 and no discrepancies in the Accounts were found. Therefore, no basis to make any addition on account of labour charges. We notice that in the statement dated 15th September, 1988, Mr. T. V. Goshar has stated that labour expenses are inflated. It is pertinent to note that the order of the CIT(A) which partly deleted additions made on account of labour charges and restricted it up to 10% of Rs.10.97 lakh, had itself rendered a finding that there was a shortcoming in the accounts of the labour charges till the date of search. In the above context, reliance by the Tribunal upon the statement made under Section 132(4) of the Act after considering the retracted statement, could not be faulted with.  The view taken by the impugned order of the Tribunal is a possible view in the facts and circumstance of the present case. Thus, substantial question (b) as framed is answered in the affirmative i.e. in favour of the revenue and S.R.JOSHI 13 of 14 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:06:47 against the appellant­assessee.

So far as the additional submissions in respect of question (c) viz: wrong billing is concerned, Mr. Joshi submitted that in the absence of any error/ discrepancy being noted in the accounts, no amount could be added on account of non­billing. It is pertinent to note that the impugned order does record that the Assessing Officer had rendered a finding that the appellant has not entered bills for hiring charges in its books of account in day­to­day running of the business. Thus, the contention of the appellant is not sustainable. Further, our attention is drawn to para 20 of the impugned order where reliance is placed upon the decision of Gujarat High Court in N. K. Paper Board v/s. DCIT 234 ITR 733 to hold against the appellant. We find that the citation is incorrect and does not assist the revenue.   However,   the   impugned   order   of   the   Tribunal   even   in   the absence of the above decision cannot be held to be bad in law.  In the above circumstance, the view of the Tribunal in upholding the order of the Assessing Officer to add an amount of Rs.6 lakhs to the appellant's income cannot be faulted. This is a  possible view on facts found. Thus, the substantial question (c) as framed is also answered in the affirmative i.e.   against   the   appellant­assessee   and   in   favour   of   the   Respondent­ revenue. 13 In view of the above, the questions (a), (b) and (c) are all answered  in  affirmative  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 14 of 14 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:06:47 Powered by TCPDF (www.tcpdf.org)