PRAGNA R.SHAH vs. THE DY.CIT S.R.48,MUMBAI.

So far as Appeal No. 1135/2000 (Pragna R. Shah) and 1136/2000 (Priti Paras Shah) are concerned, besides Question A above,   the   appeal   was   admitted   on   the   following   additional substantial question of law: “(B)  Whether on the facts and circumstances of the case and   in   law   the   Tribunal   erred   in   rejecting   the   cash method   of   accounting   followed   by   the   assessee   and substituting  the   mercantile   method   in   relation   to   the accrued interest on loan advanced to the landlord?” Regarding Question No.A:

Briefly the facts leading to these appeals are as under: (a) The appellants/assessees are a part of the family group engaged in the business of trading in electronic items including its export to African countries.  Besides the group also carries on the business of bill discounting.   On 11 October 1996, a search and seizure operation under Section 132 of the Act was undertaken by the officers of the revenue at the residence and office premises of the appellants/assessees group.  During the course of search, gold jewellery, diamond jewellery and silver articles were found in the possession of the appellants/assessees. S.S.DESHPANDE 3   /  22 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:02 (b) On 12 October 1996, Paras Shah (one of the appellants herein) made a statement on oath under Section 132(4) of the Act in response to Question 21 as under: “Q.21     During   the   search   total   gold   and   diamond jewellery   found   2153   gms.   and   diamonds   valuing   at Rs.7,16,930/­ and for Rs.83,075/­ on person.   Kindly explain to whom these items belong and the source of acquisition with relevant documentary evidences. Ans.  Myself and my family members were Wealth Tax payees and till the old limit and as per the Wealth Tax Valuation Reports of total gold jewellery of 2064 gms. was already declared in the relevant years.  My mother expired in 1990 had a jewellery as per a Valuation report dated 31.3.88, had a jewellery of Rs.2,34,070/­ which is given   to   the   lady   members.     However,   I   have   made valuation   of   jewellery   belongings   to   all   my   family members which is in total 34.69.5 gms. as in July 1996. Considering the gap for which I am not in a position to produce bills, etc. and declared Rs.1 lakhs on a/c, this gap. Regd.   the   diamond   jewellery   one   to   two   items   are tallying regd. the rest I make a request that jewellery on person may not be seized, value of which is in total Rs.1,50,195/­   (Rs.   One   Lakh   Fifty   Thousand   One Hundred   Ninety   Five),   I   voluntarily   declare   as   my S.S.DESHPANDE 4   /  22 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:02 income   in   addition   to   the   balance   Rs.4,66,560/­   (Rs. Four Lakh Sixty Six Thousand Five Hundred Sixty). In   the   nut   shell   on   account   of   jewellery   my   total disclosure   is   Rs.7,16,750/­   (Rs.   Seven   Lakhs   Sixteen Thousand Seven Hundred and Fifty).” Thus the appellants offered/declared as a group the total amount of Rs.7.66 lacs (being undisclosed gold jewellery) and Rs.4.66 lacs (being undisclosed diamond jewellery) to tax. (c) On 14 November 1996, on opening of the bank locker, jewellery valued at Rs.4.60 lacs was found.  At that time, Mr. Paras Shah made a statement on oath under Section 132(4) of the Act and in response to Question 2 replied as under: “Q.2  During the course Bank Locker Search operation of lockers   No.   &   L   3236,   gold   jewellery   valued   as   per Valuation Report of M/s S.C. Kapoor dated 14.11.96 at Rs.4,63,280/­ was found.   Please explain the nature of possession   and   the   source   of   acquisition   of   the   said jewellery items? Ans.   These items which are mostly ladies items have been acquired by me and my family members within the last four­five years.  Some of the items might have been S.S.DESHPANDE 5   /  22 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:02 received by gifts also.   However, since we do not have any supporting documentary evidence for the same in our possession, I hereby offer the value thereof approp., i.e. Rs.4,60,000/­ (Rs. Four Lakhs Sixty Thousand Only), as my additional income u/s. 132(4) of the Act I shall be paying the taxes thereon, in time as per law.” Thus the aforesaid jewellery was also offered to tax as the appellant did not have any supporting documentary evidence to establish its purchase. (d) Thereafter   on   30   November   1996,   Mr.   Paras   Shah addressed a communication to the Additional Director of Income Tax seeking to explain the jewellery found in the possession of the group on 11 October 1996 and 14 November 1996 as under: “This copy of reports were handed over to ADIT Mr. Sanjay   Mishra   and   Department   Valuer   Mr.   Suresh Kapoor at the time of search on 11th  Oct. 1996 at my residence.   This we have already informed you earlier also.  The valuation was done as at 31st March 1996, for filling Wealth­tax return on or before the due date.  All our jewellery seized by department percent matches with this valuation reports.” S.S.DESHPANDE 6   /  22 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:02

Consequent to the above search, notices under Section 158BC   of   the   Act   was   issued   to   the   appellants/assessees.     In response returns of income for the block period commencing from 1 April   1996   to   11   October   1996   were   filed   by   the appellants/assessees individually.    The appellants/assessees were personally heard by the Assessing Officer.   At the hearing, it was submitted on behalf of the group that in case its explanation that the   unaccounted/undisclosed   jewellery   is   accounted   for   by valuation reports, wealth tax returns and the valuation report of the jewellery possessed by their father and their late mother who died in   the   year   1990   is   not   found   acceptable,   then   the   allegedly unexplained/undisclosed jewellery be distributed amongst the four appellants/assessees equally i.e. at 25% each.

The Assessing Officer by four separate orders dated 31 October   1997   did   not   accept   the   explanation   offered   by   the appellants/assessees   in   respect   of   the   unexplained/undisclosed jewellery nor the explanation by letter dated 30 November 1996. In these circumstances, the unaccounted jewellery and silver articles amounting to Rs.13,65,444/­ was distributed amongst each of the S.S.DESHPANDE 7   /  22 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:02 four   appellants/assessees   at   25%   each   i.e.   Rs.3,41,361/­.     The aforesaid sum of Rs.3.41/­ lacs was added to the income of each of the appellants/assessees.

Being aggrieved by the order dated 31 October 1996, all the four appellants/assessees filed appeals before the Tribunal.  The Tribunal by a common impugned order dated 7 December 1999 dismissed all the four appeals on this issue.  This for the reason that the appellants had in a statement made on oath under Section 132(4) of the Act admitting that the jewellery recovered from them and in their locker was part of its undisclosed income and offered the same to tax.  These statements on oath were voluntarily made and it is  not  even  alleged that  ill treatment and/or any  unfair measures were adopted while recording the statement made by the appellants/assessee.  In these circumstances, it held that there is no reason to disbelieve the statement made by the appellants/assessees immediately   at   the   time   of   search/discovery   of   the   undisclosed jewellery.   Further it also held that mere possession of valuation reports does not result in the appellant having disclosed the source S.S.DESHPANDE 8   /  22 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:02 of jewellery.   Resultantly the four appeals on the above account were dismissed by the common impugned order.

Mrs. S. Jagtiani, the learned Counsel in support of the appeals submits as under: (a) The Assessing Officer as well as the Tribunal erred in having completely ignored the documentary evidence produced by the appellant.  These documents show that the part of the allegedly undisclosed jewellery belonged to the appellants' father, late mother and their minor children as seen by valuation reports of jewellery in their possession. (b) The impugned order erroneously proceeds on the basis that Section 69A of the Act would apply to the facts of the present case.   This by ignoring the documentary evidence in the form of documentary   evidence   of   the   jewellery   in   the   name   of   various family members would clearly establish the source of the excess amount of jewellery found in their possession during the search. (c) In   any   view   of   the   matter,   once   the   appellant   had S.S.DESHPANDE 9   /  22 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:02 produced the evidences that the jewellery belonged to their father and late mother, then the proper course for the Assessing Officer was to issue notice under Section 158BD of the Act to them.  It is not   open   in   such   cases   to   assess   jewellery   belonging   to   other persons in the hands of the appellants/assessees; and (d) No evidence was found during the course of the search that the jewellery was acquired from undisclosed sources of income. Thus no addition on the above account could have been made by the Assessing Officer and upheld in the impugned order by the Tribunal.

Mr. Pinto, the learned Counsel for the revenue in support of the impugned order submits that: (a) The authorities under the Act have reached concurrent findings of fact that undisclosed/undeclared jewellery found in the possession of the appellant belonged to the appellant.  Thus amount spent on acquisition of the same is chargeable to tax.  The same is not shown to be perverse.  Therefore this Court should not interfere with the aforesaid finding of the fact. S.S.DESHPANDE 10   /  22 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:02 (b) Section 69A of the Act is clearly applicable to the present facts.     The   authorities   found   that   the   nature   and   source   of acquisition   of   unexplained   jewellery   was   not   explained   by   the appellant.  Consequently, the value of the jewellery is deemed to be an income of the assessees in terms of Section 69A of the Act as done in the present cases; (c) The documents in the nature of valuation report produced by the  appellant  by  itself do not  establish that the undisclosed jewellery   belonged   to   the   appellant's   father   and   late   mother. Moreover   there   is   no   reason   to   presume   that   it   had   not   been distributed   amongst   the   appellants/assessees   before   the   search operation; and (d) The occasion to invoke Section 158BD of the Act and issue notices to the father, late mother and minor children in the present   facts  would   not   arise.     This  is  for   the   reason   that   the explanation offered by the appellant that the jewellery found in their possession belonged to their father, late mother and the minor children under was not found acceptable. S.S.DESHPANDE 11   /  22 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:02

We have considered the rival submissions.  From the facts as   recorded   hereinabove,   it   is   clear   that   when   the   appellant's premises   was   searched   on   11   and   12   October   1996,   gold   and diamond jewellery were found in their possession which they were unable to explain.  It was in that context that on 12 October 1996, a statement was made on oath under Section 132(4) of the Act by the appellant that they are not in a position to produce any evidence in respect of the gold and diamond jewellery found in their possession to the extent of Rs.7,16,750/­.  This after taking into account the jewellery belonging to their father, late mother and valuation done of the family jewellery in July 1996. Moreover it is specifically stated in the statement on oath that the jewellery belonging to their late   mother   already   stood   distributed   amongst   the   appellants. Further on 14 November 1996 when the bank locker was opened during the search process jewellery of approximately Rs.4,60,000/­ was found.   The appellants on oath again stated that they are unable to produce any evidence about the purchase of the jewellery found and undertake to pay tax thereon.  It was only much later i.e. on 30th  November 1996 that the appellant wrote a letter to the S.S.DESHPANDE 12   /  22 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:02 Additional Director of Income Tax seeking to explain the jewellery seized by the department in particular the undisclosed jewellery found on 12 October 1996 and 14 November 1996 on the basis of valuation reports of the jewellery which they claim to be available at all times.  It is very pertinent to note that letter dated 30 November 1996 addressed to the Additional Director of Income Tax does not indicate that they are retracting the earlier statements made on oath.   Further it does not state that the statement made on 12 October 1996 and 14 November 1996 were incorrect or even make an   attempt   to   explain   away   the   categorical   statement   on   oath. There   is   also   no   allegation   of   any   ill   treatment   which   led   the appellant   to   make   a   statement   on   12   October   1996   and   14 November 1996 which are contrary to the facts.

In the above circumstances, the communication dated 13 November 1996 cannot supersede/replace the statement made on 12 October 1996 and 14 November 1996. This is particularly so as the statements of 12 October 1996 and 14 November 1996 were statements made on oath nor any circumstances explained which would   warrant/justify   ignoring   the   earlier   statements.     On   the S.S.DESHPANDE 13   /  22 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:02 aforesaid ground alone the substantial question (A) needs to be answered in favour of the revenue.

Notwithstanding the above, the impugned order of the Tribunal has considered the explanation offered by the appellant in respect of the excess undisclosed jewellery.   The explanation now offered is that the excess jewellery found during the search of the appellant's premises belong to the appellant's late mother and the appellant's father and all stand explained by the valuation report of July 1996. It is not disputed that the valuation report indicates the name of the father and mother as being the persons who claim to be the owner of the jewellery.   The mother of the appellant passed away far back as 1990. In the normal course of human conduct the jewellery of the mother would have been distributed amongst her children soon after her death.   This is also corroborated by the statement made on 12 October 1996 wherein it is stated that the jewellery   belonging   to   their   late   mother   has   been   distributed amongst the lady members of the family.  So far as the valuation report indicates that some jewellery belongs to the father and it is in S.S.DESHPANDE 14   /  22 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:02 their possession, it would have been so stated at the time when the excess   jewellery   was   found   in   their   possession.     The   valuation reports are dumb documents and by itself do not indicate in the absence   of   any   other   corroborative   evidence   that   the   jewellery belongs to the father and the late mother and/or the minor children of the appellants.   In the above view, we find that the impugned order of the Tribunal calls for no intereference.

The next submission of the appellant with regard to the applicability   of   Section   69A   of   the   Act   is   not   required   to   be considered, as we find that the authorities have proceeded on the basis of the statement made on oath under Section 132(4) of the Act   declaring   that   the   undisclosed   jewellery   belonged   to   them. These statements of oath has not been withdrawn and/or retracted by appellant at any point of time till date.  Therefore, there is no occasion  for  the authorities  to come  to the  conclusion that  the undisclosed   jewellery   belongs   to   the   father   or   late   mother. Consequently issuing a notice under Section 158BD of the Act to the father and to the legal heirs of the late mother does not airse. S.S.DESHPANDE 15   /  22 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:02

In the above view, there is no reason to examine various decisions cited by the appellants in support of the either Section 69A or Section 158BD of the Act.    Accordingly,  Question A as formulated   is   answered   in   affirmative   i.e.   against   the appellants/assessees and in favour of the revenue. Regarding Question No.B :

During the course of the search operation, the officers of the revenue on 11 October 1996 found documents dated 13 August 1996   indicating   Rs.16   lacs   and   Rs.34   lacs   were   given   as construction   loan   to   Mrs.   Kausalya   Bajaj   and   Mr.   Kishor   Bajaj. Clause 7 thereof reads as under: “the owner shall pay to the prospective tenants interest on the amount of such construction loan paid by the prospective tenants to the owners as aforesaid the rate of 4% per annum from the date of such loan is paid by the prospective   tenants   to   the   owners.     Till   the   time outstanding amount of such loan is prepaid.”

On the basis of the above clause, during the course of assessment proceedings, the appellants viz. Mrs. Priti Shah and Mrs. S.S.DESHPANDE 16   /  22 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:02 Pragna  Shah were called upon  to show  cause why the interest amount contemplated in the agreement which has not been shown in   the   return   of   income   should   not   be   charged   to   tax.     The appellants in response pointed out that the interest amount had not been received.  The same would be disclosed to the revenue in the year of receipt.  Therefore there was no obligation to disclose the interest amount which were receivable and pay tax on it till such time as the interest is received.  The Assessing Officer did not accept the submission of the appellants and held that in view of the clause in the agreement, the appellants are liable to pay interest on loan of Rs.16 lacs and Rs.34 lacs made by Mrs. Priti Shah and Mrs. Prgna Shah for the period 13 August 1992 to 10 October 1996. This interest income which had not been disclosed was also added to the income of the appellants i.e. Mrs. Priti Shah and Mrs. Prgna Shah.

Being aggrieved, Mrs. Priti Shah and Mrs. Pragna Shah filed appeals to the Tribunal.  The Tribunal as a part of a common impugned order held that in view of the Clause 7 of the agreement, the interest income receivable for the period 1992 to 1996 would be S.S.DESHPANDE 17   /  22 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:02 payable on accrual basis.  This was undisclosed income and had not been returned in their regular return of income. Therefore the same was brought to tax in block assessment of the appellants i.e.  Mrs. Priti Shah and Mrs. Pragna Shah.

Mrs.   Jagtiani,   the   learned   Counsel   appearing   for   the appellant in support of the impugned appeal submits as under: (a) The appellants are following a cash method of accounting i.e. receipt basis.  Consequently till such time as the interest amount is received, no question of payment of tax on the receipt of interest can arise; and (b) The   interest   income   earned   could   not   be   treated   as undisclosed income in a block assessment.   The interest income could be assessed to tax in regular assessment but could never be a part of a block assessment.   This is so as block assessment only applies to undisclosed income found during the course of a search. On the above basis, it was submitted that Question B as formulated be answered in favour of the appellant. S.S.DESHPANDE 18   /  22 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:02

As against the above, Mr. Pinto, the learned Counsel for revenue in support of the impugned order urges: (a) The appellants/assessees did not follow the cash system of accounting i.e. receipt basis.   In the present case, there is no evidence to indicate that the appellants/assessees were maintaining any account in writing so as to hold that they were following the cash system of accounting; and (b) The loan agreement dated 13 August 1992 was found during the search process under Section 132 of the Act.  It was this loan  agreement   which  led  the  revenue   to  conclude  that  as  the appellants/assessees had not disclosed its income during the regular course   of   assessment,   interest   income   earned   by   the appellant/assessees in terms of loan agreement dated 13 August 1992 is certainly an undisclosed income chargeable to tax for the block assessment period 1 April 1988 to 11 October 1996. In the above view, it is submitted that the Question B as formulated be answered in favour of the revenue. S.S.DESHPANDE 19   /  22 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:02

We   have   considered   the   rival   submission.     The   loan agreement dated 13 August 1992 was found only during the course of search operation under Section 132 of the Act.   Prior to the search, the revenue was unaware of the aforementioned grant of loan   and   accrued   interest   thereon.     Consequently   the   interest amount earned on the loan was chargeable to tax in the block assessment period as undisclosed income.

The   substantial   question   of   law   which   arises   for   our consideration has proceeded on the basis that the impugned order of   the   Tribunal   erred   in   rejecting/ignoring   the   cash   method   of accounting followed by the appellants/assessees.  We find that both the authorities have rendered a finding of fact that the borrower would pay the appellant an interest at 4% p.a. from the date of loan till its repayment.  The Tribunal in the impugned order has clearly recorded a finding of fact that the appellant do not maintain regular books of account.  Consequently no occasion to claim benefit of cash system   of   accounting   can   arise   as   there   was   no   method   of accounting   followed   by   the   appellant.     In   the   above   view,   the S.S.DESHPANDE 20   /  22 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:02 finding of the Tribunal being a finding of fact is not shown to be perverse.   The interest which has been received by the appellant was in terms of Clause 7 of the agreement and this being a part of the undisclosed document found during the course of the search would necessarily result in the interest being earned thereon as provided therein being added to the appellants'/assessees' income for the block period.

The appellants have not established before the authorities that they were following the cash system of accounting.  In fact at no stage was it brought to the notice of the authorities in the return of income filed that loans have been advanced to the extent of Rs.16 lacs and Rs.34 lacs to Mr. and Mrs. Bajaj as a part of their assets in the balance sheet to be filed alongwith the return of income by the two  appellants.     In   fact   as  the   assessee  was  not   following   any method of accounting, non disclosure of giving of loan to Mr. and Mrs. Bajaj and the interest received in fact or in accrual method has not been disclosed to the authorities.   In fact, the best evidence which   could   be   produced   by   the   appellants/assessees   was   the S.S.DESHPANDE 21   /  22 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:02 evidence of Mr. and Mrs. Bajaj to point out that they have not paid any interest during the period under consideration for the loan of Rs.15 lacs and Rs.34 lacs.  However the appellant did not choose to produce Mr. and Mrs. Bajaj as their witnesses and/or any evidence from them indicating that no interest is paid by them.

In these facts, the impugned orders of the Tribunal does not call for any intereference.  Accordingly, in view of the above, so far as Question B is concerned, we answer the same in favour of the respondent/revenue and against the appellants/assessees.

Question Nos. A and B are answered in favour of the respondent/revenue and against the appellants/assessees.  Thus, we see no reason to interfere with the impugned order of the Tribunal. Accordingly,   the   appeal   filed   by   the   appellants/assessees   is dismissed.  No order as to costs. [N.M. JAMDAR, J] [M.S. SANKLECHA, J.] S.S.DESHPANDE 22   /  22 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:02 Powered by TCPDF (www.tcpdf.org)