THE COMMSSIONER OF INCOME TAX-15 MUMBAI vs. INCOME TAX SETTLEMENT COMMISSION and ANR

order. 9) The   Assessee   firm,   knowing   fully   well   that   the   bogus purchases shown by the Assessee had been detected by the Income Tax Department for all the years, namely, assessment year 2010­11 to 2012­ 13 and also that concealed income in the form of cash deposits had been detected by the Department, filed a settlement application for assessment   years   2010­11   to   2012­13   on   18th  March,   2013   under section 245C of the IT Act.   In this settlement application, additional income was declared as follows:­ Assessment Year 2010­11 ­ 1,05,25,216/­ Assessment Year 2011­12 ­ 8,97,111/­ Assessment Year 2012­13 ­ 41,72,337/­ 10) The relevant facts, as received from the Director of Income Tax   (Intelligence   and   Criminal   Investigation)   Mumbai   etc.,   were brought to the notice of the Settlement Commission on 21st  March, 2013 itself by a letter No. CIT­15/Rasiklal & Co./2013­14/1688 dated 19th  March, 2013. Copy of the assessment order for assessment year 2010­11 in the case of the Assessee firm was also before the Settlement Commission on 21st March, 2013 itself.  Thus, before the date of hearing under section 245D(1) of the IT Act on 22nd  March, 2013, all the relevant   facts   were   before   the   Settlement   Commission.     The Commission was requested to take a considered view in the matter but all these were simply brushed aside and not even have been commented upon in the order of the Settlement Commission passed under section 245D(1) of the IT Act.  The settlement application made under section 245C of the IT Act was allowed to be proceeded with vide order dated 26th March, 2013 passed by the Settlement Commission under section 245D(1) of the IT Act, copy of which is annexed as Annexure 'H'.   A copy of the said order dated 26th  March, 2013 was forwarded by the Settlement  Commission   to   the   Petitioner   asking   for   a   report  under section 245D(2B) of the IT Act.  In response to this letter, the required report under section 245D(2B) dated 1st May, 2013 was submitted to the Settlement Commission. 11) In   the   report   of   the   Petitioner,   filed   under   section 245D(2B) of the IT Act, it was brought to the notice of the Settlement Commission that there was no pending assessment for assessment year 2010­11, as the assessment order was already issued before the filing of the settlement application under section 245C of the IT Act.  Further, notice under section 148 for assessment year 2011­12 was also served on the Assessee firm before the Assessee filed the application before the Settlement Commission under section 245C of the IT Act.  Hence, for both  these  assessment   years,   the   settlement   application  filed  under section 245C of the IT Act was invalid.  Further still, it was also brought to the notice of the Settlement Commission that bogus purchases shown by the Assessee had been detected by the Income Tax Department for all the years, namely, assessment years 2010­11 to 2012­13 and also that concealed income in the form of cash deposits had been detected by the Department before the filing of the said settlement application under section 245C of the IT Act, which was much more than the undisclosed income declared by the Assessee firm.  It was pointed out to the Settlement Commission that even the copies of the detected bank accounts were not submitted by the applicant in the application for settlement and thus, the application did not disclose relevant crucial material facts.   Hence, the Assessee firm had not fulfilled one of the main   requirements   for   availing   the   juri iction   of   Settlement Commission under section 245(1), which was to make a full and true disclosure   of   its   income   which   has   not   been   disclosed   before   the Assessing Officer and to specify the manner in which such income has been derived.  It is submitted that if at any stage including the stage of admission or otherwise, the Department could demonstrate that the Assessee has failed on any of these counts, the application as per settled law is liable to be thrown out by the Settlement Commission. 12) The   Settlement   Commission   did   not   consider   the arguments of the Petitioner and has brushed aside the case of the Petitioner.   The order of the Settlement Commission dated 10th  May, 2013 not declaring the application of the Assessee firm as invalid under section 245D(2C) of the IT Act is woefully silent on the objections raised  by  the   Petitioner.     The  Settlement   Commission,   in   its   order passed under section 245D(2C), in its majority view, merely agreed with the Assessee firm by holding that the matter had not reached finality as yet and as such it was debatable whether the issues and the observation   made   by   the   Petitioner   would   apply   in   the   facts   and circumstances of the case of the Assessee firm.  The dissenting note of the 3rd Member Shri. S. K. Mishra, which was in accordance with the law relating to settlement of disputes as envisaged under the IT Act, was erroneously shot down by the majority view of the Members of the Settlement Commission.  It is in the above facts and circumstances that the   Petitioner   impugns   the   orders   passed   by   the   Settlement Commission. 13) Mr. Chhotaray learned Counsel appearing for the Petitioner submitted that the matter involves  three assessment years,  namely, 2010­11, 2011­12 and 2012­13. He submits that an assessment order was passed for assessment year 2010­11, in which, it was disclosed that the Assessee firm is engaged in the business of trading in ferrous and non­ferrous metals.  It consist of three partners, namely Sevantilal M. Morakhia, Rasiklal M. Morakhia and Ashok M. Morakhia.  Rasiklal M. Morakhia has 34% shares in the profits and losses of the firm, whereas, the others two have 33% each.  During the year under consideration, the Assessee earned gross profit of 2.47% and net profit 0.94% on a turnover of Rs.7,62,41,888/­.   Mr. Chhotaray submits that during the course   of   scrutiny,   the   Assessee   submitted   details   and   claimed purchases to the tune of Rs.7,75,62,590/­ and sales of Rs.7,62,41,888/­. The major items purchased by the Assessee include stainless steel, P. bronze and aluminum pipes, tubes, rods, sheets plates etc.  In order to verify the genuineness of purchases, notices were issued under section 133(6) of the IT Act to the two parties, namely Nutan Metals and Mumbai Metals.   Notices were issued on 9th  January, 2013. Mumbai Metals gave a written reply/submission on 23rd January, 2013 and filed copy of Ledger Account of M/s. Rasiklal Kantilal and Company and its own return of income, which was filed for assessment years 2009­10 and 2010­11. It stated that there was no transaction with M/s. Rasiklal and Company for assessment year 2008­09. In respect of Nutan Metals, there was no compliance.  On 2nd January, 2013, Shri.Dinesh Joshi C. A. attended and stated that all the details called for were filed but it was noticed that the notice under section 133(6) issued to this party was returned   back   by   postal   authorities.     Therefore,   the   Assessee   was directed   by   a   letter   in   writing   to   attend   the   proceedings   on   11th February, 2013 and that is how the Assessee's representative attended along with the proprietor of M/s. Nutan Metals.   The summons was issued and served on the proprietor of Nutan Metals and Mr. Chhotaray relies upon the answers given by this person to some of the questions posed   during   the   course   of   assessment   proceedings.     Mr.Chhotaray relied upon para 5.3 of the assessment order to urge that if the Assessee fails to substantiate any expenditure debited to the trading/profit and loss account with adequate supporting evidence and by establishing the genuineness of the purchases, then, it is apparent that the adverse inference drawn must be sustained.  The Settlement Commission failed to  notice  that  if  the  Assessment  has  proceeded  and resulted  in  an assessment order, then, the application for settlement and made to the Commission   in   terms   of   section   245C   of   the   IT   Act   was   not maintainable.   There was no pending assessment for assessment year 2010­11, as the assessment order was already issued before the filing of the settlement application under section 245 of the IT Act.   Further, notice under section 148 of the IT Act for assessment year 2011­12 was also   served   on   the   Assessee   firm   before   the   Assessee   filed   the application.  The pendency of proceedings under the IT Act is a sine qua non for the admission of the application before the Commission.  Thus, when a notice had been served and assessment order has been passed for two assessment years referred above, the Settlement Commission had no juri iction to accept the application.  Mr. Chhotaray criticised the approach of the Commission and submitted that the Commission should have not accepted the stand of the Assessee that he had not received the assessment order.   In the circumstances, Mr. Chhotaray would submit that the Commission's order is ex­facie erroneous, without juri iction and illegal.  Mr. Chhotaray relied upon the observations of the Assessing Officer in the assessment order.  He also relied upon the reasons which have been recorded for issuance of notice under section 144 of the IT Act.  According to Shri. Chhotaray, this would indicate as to how the Assessee indulged in manipulation of accounts.  There was no genuine business activity and the alleged purchases were not backed by strong and reliable evidence.  These are accommodation entries and as   deposed   by   the   concerned   persons   during   the   assessment proceedings.     Shri. Mahendra S. Vora has admitted the fact that the details were bogus and were sufficient to accommodate parties like the Assessee. 14) Mr. Chhotaray then submits that the Commission's orders failed to take note of the fact that the Respondent No. 2 was required to make a full and true disclosure of income and the manner in which the same was derived.  He should have, in the application itself, disclosed as to how conditions precedent for a valid application are satisfied. These conditions have to be strictly complied with.  Section 245C of the IT Act mandates a full and true disclosure.  Unless these conditions are complied with, the application of Respondent No. 2 under section 245C of the IT Act was not maintainable.  The Respondent No. 2 has admitted and owned up the two undisclosed bank accounts.  He had admitted the entries reflected in these bank accounts as far as capital and profit from the undisclosed trading.   He offered the amounts to tax.   However, copies of the accounts did not form part of the settlement application. The disclosure of undisclosed income for assessment year 2010­11 of Rs.1,05,25,216/­, of Rs.8,97,111/­ for assessment year 2011­12 and Rs.41,72,337/­ for assessment year 2012­13 was much less than what had already been detected by the Department as bogus purchases and concealed income by way of cash deposit.  Further, the inquiry which was made by the Directorate of Intelligence and Criminal Investigation, Mumbai, which included recording of statement of both, of the Assessee Applicant and his accomplice, were not disclosed before the Settlement Commission.  The fact that M/s. Nutan Metals had denied making sales to the Assessee and that all this was known to the Department was also hidden by Respondent No. 2 from the Settlement Commission.   This entire material was brought before the Settlement Commission together with supporting documents.   There is also a copy of the assessment order, wherein the partner of Respondent No. 2/Assessee's admission was   recorded   on   1st  February,   2013. This   was   also   not   in   the application filed before the Settlement Commission.  It is apparent from the procedure followed that an application before the Commission is in two parts.  One is open and the other is confidential.  The submissions of Mr.Chhotaray pertain to the open part of this application and which, according to him, is silent on the aforestated material facts.   If the application was not truthful and complete, then, the Commission was not obliged to entertain it is the submission of Mr. Chhotaray. 15) In the written arguments tendered by Mr. Chhotaray, it is submitted   that   in   the   report   under   section   245D(2B)   of   the Commissioner to the Settlement Commission, the Commissioner had also   highlighted   that   the   Assessee   had   not   made   a   full   and   true disclosure of its income in the settlement application.  Along with his communication dated 19th  March, 2013, the Commissioner had also enclosed a copy of the assessment order dated 18th March, 2013 passed by the Assessing Officer.  The above two reports may kindly be perused. Two   preconditions   should   be   satisfied   before   proceeding   with   the settlement   application.     The   Assessee   should   make   a   full   and  true disclosure   of   his   income   which   has   not   been   disclosed   before   the Assessing Officer and the Assessee should also disclose the manner in which   such   income   has   been   derived.     Through   these   two communications of the Commissioner to the Settlement Commission dated 19th  March, 2013 and report under section 245D(2B) of the IT Act, it was brought to the notice of the Settlement Commission about the assessment made and that the Assessee had not made a full and true disclosure of its income and the manner of earning such income. 16) The   Settlement   Commission   was   apprised   of   the   bogus purchases by these two communications of the Commissioner to the Settlement Commission, namely, the communication dated 19th March, 2013 and the report under section 245D(2B) of the IT Act.  It was also argued   during   the   hearing   before   the   Settlement   Commission. Therefore, the Settlement Commission had material before it to hold that the Assessee had not made full and true disclosure of income and the manner of earning the same.  Therefore, the Settlement Commission should have rejected the application on the ground that the disclosure was not full and true. 17) Thus, the assessee had knowledge that the Department was aware of its bogus purchases when it made the settlement application. Yet, it did not make a disclosure of these transactions in the settlement application.   The Settlement Commission also was aware through the two captioned reports of the Commissioner and at the hearing about these bogus purchases before it considered the applications for passing the orders under sections 245D(1) and 245D(2C).   Still it held by a majority view that full and true disclosure has been made.  As rightly held by the third dissenting Member, the Assessee had not made a full and true disclosure of income and the manner of earning the income. 18) In support of the above contentions, Mr. Chhotaray relies upon the following decisions:­ 1 (1979) 4 SCC 121  in the case of Commissioner of Income Tax (Central) vs. B. N. Bhattacharjee and Another. 2 (1993) 203 ITR 848  in the case of Rasik Ramji Kamani vs. S. K. Mohammed Rowther vs. Settlement Commission (IT & WT) and Ors 5 (2001) 252 ITR 1 (SC) in the case of Commissioner of Income Tax On   the   other   hand,   Mr.   Mistri­learned   Senior   Counsel appearing for the original Applicant/Respondent No. 2 Assessee submits that the Writ Petition has no merit and must be dismissed.  This Court cannot substitute its views with that of the Settlement Commission unless it concludes that the order of the Settlement Commission is vitiated   by  arbitrariness,   perversity   and   malafides.     The   Settlement Commission   is   wholly   empowered   to   entertain   and   admit   the application.  While admitting and entertaining it, the Commission is not obliged to consider the merits or demerits of the application or the claims  raised  therein.    At  the  stage  at  which  the  matter  has  been considered by the Commission it is required to express only a  prima facie  opinion.   It found that the disclosure made was adequate and sufficient for the purpose of admitting the Assessee's application.  Such tentative and  prima facie  view should not be interfered in the Writ Juri iction, as that would result in complete failure of the Settlement mechanism.  Mr.Mistri then submitted that the entire matter proceeds on a misconception that the Settlement Commission, while admitting an application, is obliged to go into and consider minute details and the controversy or issue on merits.  In the present case, the mechanism of settlement is being stalled by the Revenue itself.  That will never serve the larger public interest.  The learned Senior Counsel has invited our attention to the fact that the Writ Petition is premature.  Secondly, it is submitted that it is erroneous to assume that the Assessee was aware of the assessment order under section 143(3) of the IT Act.  That order was never served on the Assessee.  Thirdly, the proceedings before the Settlement   Commission,   by   way   of   an   application,   were   initiated unmindful of any assessment order.  The application was filed on 18th March, 2013. The circumstances in this regard have been narrated in the affidavit in reply.  It is urged that the requisite details have been disclosed in the application.  The declaration is truthful and honest.  In any event, the Settlement Commission is obliged to decide the matter in accordance with law.  When the matter proceeds further, the Revenue can point out to the Settlement Commission that on the basis of the disclosures   made,   no   relief   be   granted   to   the   present   Respondent No.2/Assessee/Applicant.   Mr. Mistri, therefore, relies upon the stand taken by the Respondent No. 2 in the affidavit and the findings of the Settlement Commission, to urge that the Writ Petition has no merits and must be dismissed. 20) In the rejoinder, Mr. Chhotaray submits that the present Writ Petition questions the juri iction of the Settlement Commission to entertain the application and which was not meeting the requirements set out in law.   If the statutory requirements are not complied with, then, the Settlement Commission must dismiss the application at the threshold.  In the present case, the Settlement Commission has erred in not noticing the fact that the assessment order is already passed and served on the Assessee.  Secondly, the disclosure as made is not enough and in law for enabling the Settlement Commission to entertain the application/admit it.   In the present case, Respondent No. 2 did not include the bank statements which formed the basis and other crucial documents in order to arrive at a true and full disclosure of income. The candid admission of the Respondent No. 2 that the bank statements were handed over to the Commission only on 25th March, 2013 confirms that the settlement application was not complete at the time of filing as vital documents were not incorporated therein. 21) Mr. Mistry has relied upon para 7 of the affidavit in reply to submit that there is no merit in the contentions of the Petitioner.  It is pointed out that between 4th  February, 2013 and 15th  March, 2013, Respondent No. 2 has paid income tax in the sum of Rs.66,28,053/­. The breakup of the same is given in para 7, at page 94 of the paper book.  It is specifically stated that till 15th March, 2013, no notice was received by Respondent No. 2 for either of the three assessment years, namely, 2010­11, 2011­12 and 2012­13. It is stated that on 15th March, 2013, the second Respondent firm paid the sum of Rs.500/­ as the fee prescribed for filing the application before the Settlement Commission. It is stated that if the Assessing Officer claims to have made an order under section 143(3) of the IT Act for the assessment year 2010­11, then, Responent No. 2 had no knowledge of the same at the time of filing of the application before the Settlement Commission.  It is stated that this assessment order was dispatched at 8:49 p.m. (20:49 hours) on 18th March, 2013. Relying upon Circular No. 3 of 2008 dated 12th March, 2008 issued by the Central Board of Direct Taxes (CBDT), it is urged   that   the   service   of   the   Assessment   Order   is   the   crucial   and relevant aspect of the matter.  Then, there is a grievance made as to how the Assessing Officer, who was supposed to have acknowledged a receipt of the application for settlement, sought to force the Assessee to accept a notice under section 148 of the IT Act.  It has been stated and in this paragraph as to how the Commission acted on receipt of the application   and  passed  an   order   on   10th  May,   2013,   but   this   Writ Petition has been filed after two months of the said order and with a view to delay the further proceedings before the Commission. 22) Mr. Mistry submits that there is a rejoinder affidavit, but in para 3 thereof, paras 1 to 7 of the affidavit in reply have been generally dealt with.  There is no denial of the fact that the assessment order was not served on Respondent No. 2/Assessee.  There is only a denial about forcing the Assessee to accept the notice under section 148 of the IT Act as alleged in the affidavit in reply.  Therefore, Mr. Mistry would submit that this is a case where none of the submissions and canvassed on behalf of the Petitioner deserve to be accepted.  It is urged that there is no merit in the Writ Petition and it deserves to be dismissed. 23) With the assistance of the learned Counsel appearing for both sides, we have perused the Writ Petition and its all Annexures and the affidavits placed on record. 24) At the outset, it must be indicated that there are limits on this Court's juri iction under Article 226 of the Constitution of India, in entertaining a Writ Petition challenging a preliminary or prima facie opinion of the Settlement Commission. 25) Mr. Chhotaray himself has relied upon a Judgment of the Hon'ble Supreme Court in the case of Commissioner of Income Tax vs. Anjum M. H. Ghaswala and Ors. reported in (2001) 252 ITR 1. The Constitution   Bench   of   the   Hon'ble   Supreme   Court   in   this   case   has analysed the entire chapter and held as under:­ “..... It is no doubt true that the terminology “settlement” has a very wide dictionary meaning and in the absence of a statutory definition generally the word “settlement” in sub­section (4) of section 245D would give the Commission sufficient power to arrive at a settlement which it deems fit, but when the statute qualifies such expression like “settlement” with mandatory words like “in accordance with the provisions of this Act” the width of the term “settlement” becomes subject to the mandate found in that section, which would mean that while a Commission has sufficient elbow room in assessing the income of the applicant under section 245D(4) it cannot make any order with a term of the settlement which would be in conflict with the mandatory provisions of the section like in the quantum and payment of tax and/or interest.  In this view of the matter, we are of the opinion that assuming that there is any room for interpretation of the provisions   of   Part   F   of   Chapter   XVII   and   Chapter   XIX   and Chapter XIX­A, we would hold that it would not in any manner empower  the  Commission to  either  waive  or reduce interest which is statutorily payable under the provisions of Part F of Chapter XVII.” 26) held as under:­ “..... Findings on the rival submissions: The first question we have to consider is what is the scope of the writ juri iction under article 226 of the Constitution of India while examining the order of the Settlement Commission? Broadly speaking an essential feature of the writ of certiorari is that the control which is exercised through it over judicial or quasi­judicial   bodies   is   not   in   an   appellate   but   supervisory capacity.   One consequence of this is that the court will not review findings of fact reached by the inferior court or Tribunal, even if they be erroneous.  A writ of certiorari can be issued to correct an error of law.   But it is essential that it should be something more than a mere error; it must be one which must be manifest on the face of the record.  The principles are well settled when the writ juri iction should be exercised.   It should be issued in grave cases where the subordinate Tribunals, bodies or officers act wholly without juri iction or in excess of it, or in violation of principles of natural justice or refuse to exercise juri iction vested in them.   There is an error apparent on the face   of   the   record.     Whether   there   is   an   excess   exercise   of juri iction may depend upon the existence of some facts in each case.  There are cases where juri iction of the inferior Tribunal depends   upon   fulfilment   of   some   conditions   precedent   upon existence of some particular fact.  Such a fact is collateral to the actual   matter,   which   the   inferior   Tribunal   has   to   try   and determine.  Whether it exists or not is logically and in sequence prior   to   the   determination   of   the   actual   question   which   the inferior   Tribunal,   has   to   try.     In   such   a   case,   in   certiorari proceedings the court can enquire into the correctness of the decision of the inferior Tribunal as to the collateral fact and may reverse that decision if it appears to it on material before it to be erroneous.   The certiorari juri iction can also be exercised if conclusions are perverse and, therefore, suffer from patent error on the face of the record. With the aforesaid principles in mind, if we turn to the scheme of Chapter XIX­A of the Act then it would be clear that the said Chapter was inserted by the Taxation Law (amendment) Act, 1975, with effect from April 1, 1976. Provisions more or less similar to it contained in sub­sections (1A) to (1D) of section 34 of the Indian Income­tax Act, 1922, were introduced in 1954. The  provisions  of  Chapter  XIX­A were,  however,  qualitatively different and more elaborate than the said provisions in the 1922 Act.   The said Chapter thereafter went through a number of changes from the date of its insertion in the Income­tax Act by virtue of amendments from time to time.  Under the provisions as they stand today, the proceedings under this Chapter commence by   an   application   made   by   the   assessee   as   contemplated   by section   245C.     Section   245D   prescribes   the   procedure   to   be followed   by   the   Commission   on   receipt   of   application   under section 245C and thereafter the Commission is obliged to follow the procedure as provided in sub­sections details of which are already   enumerated   while   taking   stock   of   the   legislative provisions in this behalf.  Section 245L of the Act declares that any   proceeding   under   this   Chapter   before   the   Settlement Commission shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228 and for the purposes of section 196 of the Indian Penal Code.  When it is declared to be a judicial proceeding, the prescribed procedure has to be followed. …..” 27) These   principles,   therefore,   would   guide   us   in   deciding whether   the   Commission   erred   in   admitting   and   entertaining   the application of the second Respondent. 28) The Commission had before it the application from the second  Respondent filed  on  18th  March,  2013  for  three assessment years.   This application was filed under section 245(1) of the IT Act. The Settlement Commission can be approached with an application for settlement of cases.   The term 'case' is defined in section 245A(b) to mean any proceeding for assessment under this Act, of any person in respect  of   any  assessment   year   or   assessment   years   which   may   be pending before an Assessing Officer on the date on which an application under sub­section (1) of section 245C is made.   The application for settlement   of   case   is   contemplated   by   section   245(1)   and   which provides that an Assesse may, at any stage of a case relating to him, make an application in such form and  in  such  manner as may be prescribed, and containing a full and true disclosure of his income which has not been disclosed before the Assessing Officer, the manner in   which   such  income   has   been   derived,   the   additional   amount   of income tax payable on such income and such other particulars as may be prescribed, to the Settlement Commission to have the case settled and any such application shall be disposed of in the manner hereinafter provided.  The proviso to this sub section states that no such application shall be made unless in a case where proceedings for assessment or reassessment for any of the assessment years referred to in clause (b) of sub­section (1) of section 153A or clause (b) of sub­section (1) of section 153B in case of a person referred to in section 153A or section 153C have been initiated, the additional amount of income tax payable on the income disclosed in the application exceeds fifty lakh rupees, and in a case where sub­clauses (A) and (B) of clause (ia) of the proviso is attracted or where clause (ii) of the proviso is attracted.  Upon receipt of this application, the Commission has to deal with it in terms of the procedure set out in section 245D of the IT Act.   That section has various   sub­sections,   but   we   are   concerned   with   sub­sections   (2A), (2B), (2C) and (2D).  These sub­sections read as under:­ “(2A) Where   an   application   was   made   under   section   245C before   the   1st  day   of   June,   2007,   but   an   order   under   the provisions   of   sub­section   (1)   of   this   section   as   they   stood immediately before their amendment by the Finance Act, 2007, has   not   been   made  before   the   1st  day   of   June,   2007,  such application   shall   be   deemed   to   have   been   allowed   to   be proceeded with if the additional tax on the income disclosed in such application and the interest thereon is paid on or before the 31st day of July, 2007. Explanation. ­  In respect of the applications referred to in this sub­section, the 31st day of July, 2007 shall be deemed to be the date of the order of rejection or allowing the application to be proceeded with under sub­section (1). (2B) The Settlement Commission shall, ­ (i) in respect of an application which is allowed to be proceeded with under sub­section (1), within thirty days from the date on which the application was made; or (ii) in   respect   of   an   application   referred   to   in   sub­ section (2A),  which  is deemed  to  have been allowed  to  be proceeded with under that sub­section, on or before the 7th day of August, 2007, call   for   a   report   from   the   Principal   Commissioner   or Commissioner,   and   the   Principal   Commissioner   or Commissioner shall furnish the report within a period of thirty days   of   the   receipt   of   communication   from   the   Settlement Commission. (2C) Where   a   report   of   the   Principal   Commissioner   or Commissioner   called   for   under   sub­section   (2B)   has   been furnished within the period specified therein, the Settlement Commission may, on the basis of the report and within a period of  fifteen days of the  receipt of the report,  by an order in writing, declare the application in question as invalid, and shall sent the copy of such order to the applicant and the Principal Commissioner or Commissioner: Provided that an application shall not be declared invalid unless an opportunity has been given to the applicant of being heard: Provided   further  that  where the Principal  Commissioner  or Commissioner has not furnished the report within the aforesaid period, the Settlement Commission shall proceed further in the matter   without  the  report  of  the  Principal  Commissioner  or Commissioner. (2D) Where an application was made under sub­section (1) of section 245C before the 1st  day of June, 2007 and an order under the provisions of sub­section (1) of this section, as they stood immediately before their amendment by the Finance Act, 2007, allowing the application to have been proceeded with, has been passed before the 1st day of June, 2007, but an order under the provisions of sub­section (4), as they stood immediately before their amendment by the Finance Act, 2007, was not passed before the 1st day of June, 2007, such application shall not   be   allowed   to   be   further   proceeded   with   unless   the additional tax on the income disclosed in such application and the interest thereon, is, notwithstanding any extension of time already   granted   by   the   Settlement   Commission,   paid   on   or before the 31st day of July, 2007.” 29) We are mindful of the fact that the Settlement Commission has been set up with a laudable and avowed object.  That is to promote the settlement.  It is not as suggested by Mr. Chhotaray to confer a right in any tax payer to be dishonest.  We are further mindful of the fact that section 245C  of the Act  is  meant for those Assessees  who seek  to disclose income not disclosed before the Assessing Officer including the manner   in   which   such   income   has   been   derived,   as   the   Hon'ble Supreme   Court  held   in   the   case   of  Commissioner   of   Income­tax   vs. Express Newspapers Ltd. reported in (1994) 206 ITR 443 that Chapter XIX­A is a part of the Income Tax Act and must be construed consistent with the overall scheme and object.  Thus, it is to enable those Assessees who want to disclose income not disclosed till then together with the manner in which the same income is derived and the provisions are not meant for such Assessees who come after the event or who are guilty of a   fraud   perpetrated   on   the   Revenue.     We   are   also   aware   of   the recommendations   made   by   the   Wanchoo   Committee   and   we   have perused them with the assistance of Mr. Chhotaray.  Therefore, once the Commission   has   been   approached,   then,   it   has   to   deal   with   the application in terms of the sections contained in the Chapter.  We are also   aware   of   and   have   perused   carefully   the   observations   of   the Hon'ble Supreme Court in a Judgment in the case of Commissioner of passed   by   the   Settlement   Commission.     It   held   that   the   Assessee's representative took it through the entire application and submitted that the technical requirements of admission have been complied with.  The application so filed before the Commission on 18th March, 2013 and the intimation of filing, in Form B, has been given on the same date to the Assessing Officer.  The Commission refers to the returns for assessment years in question and finds that for assessment year 2010­11 notice under section 143(2) of the IT Act was issued on 29th September, 2011. Thus, it found that the returns of income for the subject assessment years were filed and the proceedings are pending from April, 2011, September, 2011 and April, 2012 for the respective assessment years. For assessment year  2010­11, the  notice under section  143(2) was issued as above, but the Assessee's representative pointed out that the Assessing Officer passed the order on 18th March, 2013 and on the date on which the application before the Settlement Commission was filed, a copy  of  the  order has  not  been served  on  the  Applicant/Second Respondent.  Then, the Settlement Commission found that reliance has been placed on para 61.2 of Circular No. 3 of 2008 dated 12th August, 2008 issued by the CBDT.   Then, reliance was placed upon certain orders of the Settlement Commission in the case of ABG Shipyard Ltd. and Shivkumar Chaturmal Acharya passed in the month of January, 2012 emphasising that though the assessment order was claimed to have been passed on 18th March, 2013, it cannot be said to have been made   in   terms   of   the   provisions   relating   to   the   admission   of   the application, because it is not served on the Applicant.   Thus, reliance was placed on the definition of the term 'case' as set out in section 245A(b) of the IT Act.   Thus, it was asserted that proceedings for assessment under the Act in respect of the assessment years in question are pending.  Para 3 of the impugned order and passed by the majority reads as under:­ “We have considered the above argument of the AR.  We find that the assessment order is signed on 18.03.2013 and has been dispatched by post to the applicant on the same date in the morning.  However, it has been returned unserved by the postal authorities to the department.   On the perusal of the envelope  containing   the  assessment  order  it  has also  been noticed that the service was refused on 19.03.2013 as well as on 20.03.2013. From the above facts it is clear that although the   dispatch   of   the   assessment   order   has   been   done   on 18.03.2013 (the date on which assessment order was passed), the service to the applicant was not made by 18.03.2013. If the refusal is to be accepted as service then the earliest service is on 19.03.2013. Alternate plea of the AR that the applicant be debarred for making the application in the circumstances only   w.e.f.   19.03.2013   onwards   has   also   got   considerable force.  The delivery of the envelope to the postal authorities on 18th cannot be termed as service to the applicant on the same date in the present set of facts.” 31) The   Commission   observed   that   the   assessment   order   is signed on 18th  March, 2013 and has been dispatched by post to the Applicant/Respondent No. 2 before us on the same day in the morning, but   it   was   returned   unserved   by   the   postal   authorities   to   the Department.  The Commission, therefore, perused the necessary records including the envelope and found that the service was refused but after the date on which the application for settlement was presented and filed before the Commission.   It is the conclusion of the Commission that delivery of the envelope to the postal authorities cannot be termed as service.   We do not find, therefore, any force in the contention of Mr.Chhotaray   that   the   assessment   order   having   been   served,   the proceedings   for   the   assessment   year,   namely,   2010­11   were   not pending.  We are not required to consider any larger controversy or the effect of any amendments which have been made to the definition of the term of the words 'case'.  As far as the assessment year 2011­12 is concerned, the Commission found in para 4 of the majority order that no notice under section 143(2) of the IT Act has been issued to the second Respondent.  However, a notice under section 148 of the IT Act dated 15th  March, 2013 has been issued and served on the second Respondent on 18th  March, 2013. The Commission also, therefore, noted the arguments of the Assessee's representative that the effective date of commencement of the reassessment proceedings and which would debar the second Respondent from approaching the Settlement Commission needs consideration.  He submitted that the explanation for the purpose of clause (b) of section 245A(i) refers to proceedings for reassessment and they shall be deemed to have commenced from the date on which a notice under section 148 is issued.   The argument before the Commission was that the word 'issued' should be interpreted as 'served'.   After noticing this argument and other contentions, the majority concluded that the word 'issued' in the present context will have to be read as 'served'.  Therefore, for assessment year 2011­12 as well,   the   Commission   held   that   the   proceedings   are   pending.     For assessment   year   2012­13,   the   return   of   income   was   filed   on   25th September, 2012, but no notice under section 143(2) has been issued. However, a notice under section 148 of the IT Act dated 15th  March, 2013 has been served on the Assessee on 18th March, 2013, which is the date of filing the application before the Commission.  Even with regard thereto, the Assessee's representative argued that there could not have been any reassessment proceedings where the time limit to issue notice under   section   143(2)   still   exists   and   assessment   is   not   barred   by limitation.  However, for our purpose, we need not dwell on this aspect in   further   details,   as   we   find   that   the   thrust   of   Mr.   Chhotaray's submissions is that even the member who had given dissenting note has held   that   the   application   submitted   under   section   245C(1)   for assessment years 2010­11 and 2011­12 is not maintainable and the same is treated as inadmissible but for the assessment year 2012­13, there   is   a   inconsistent   and   contradictory   finding   by   the   dissenting Member.  In para 2 of his note at page 66, the Member holds that the notice under section 148 of the IT Act for assessment year 2011­12 has been served on 18th  March, 2013 and therefore proceedings for that assessment year are not pending.  However, for assessment year 2012­ 13, he has without referring to para 7 of the majority view agreed with it that the application is maintainable and can be admitted.  Thus, on when same facts he holds that proceedings for assessment year 2011­12 are not maintainable, he ought to have agreed with the majority for both   years,   namely,   assessment   year   2011­12   and   assessment   year 2012­13. Therefore,   according   to   the   dissenting   Member,   the application   for   assessment   year   2012­13   is   admissible   and   can   be proceeded with. 32) The dissenting member was in error in holding that for the assessment year 2010­11 the proceedings for assessment under the Act are not pending.   He has, to our mind, wrongly concluded that the assessment order was issued for that assessment year on 18th  March, 2013 and the same has been dispatched.  Such a dispatch would mean service.   We are not required to go into any wider controversy once again, but the understanding of the dissenting member of section 27 of the General Clauses Act, 1897 leaves a lot to be desired.  While it is true that the statement of the addressee that the notice was not served on him   by   the   post   may   not   in   every   case   be   enough   to   rebut   the presumption, but it must be established that where any Central Act or Regulation made after the commencement of the General Clauses Act, 1897 authorises or requires any document to be served by post, whether the expression 'serve' or either of the expressions 'give' or 'send' or any other expression is used, then, unless a different intention appears, the service shall be deemed to be effected by properly addressing, pre­ paying and posting by registered post, a letter containing the document, and, unless the contrary is proved, to have been effected at the time at which the letter would be delivered in the ordinary course of post.  The act of giving a notice is not complete on mere dispatch of the notice and further that the word 'issued' is also used in the same sense as 'served'. All this has been emphasised by the Hon'ble Supreme Court in several decisions and for illustration, we refer to Judgments of the Hon'ble Supreme Court in the cases of K. Narasimhiah vs. H. C. Singri Gowds Once the second Respondent/Assessee has pointed out the course of events and date wise in para 7 of the affidavit in reply, to which we do not find any rejoinder, then, even qua assessment year 2011­12, the proceedings can be said to be pending.  It is pointed out as to how the notice under section 148 and dated 15th March, 2013 is said to have been issued and served on the second Respondent on 18th March, 2013, but reliance is placed on the word 'issued' and thereafter to construe it as 'served'.  There is a considerable debate about this and once the dissenting Member also has found that the application for settlement is partially admissible, then, all the more we are not inclined to interfere with the majority view.  The majority view as is found to be recorded and accepting the Assessee's version (para 5 of the majority view at page 62), does not require any further debate nor we are deciding any wider controversy. 35) The thrust of the arguments is that the Assessee did not make a full and true disclosure of his income and therefore sub­section (1) of section 245C of the IT Act is not complied with. 36) The Commission has in the majority view found that there were   certain   bank   accounts   which   have   not   been   disclosed   by   the Assessee to the Assessing Officer.  The resultant income worked out on the basis of the entries in these accounts have been accepted by the second Respondent and he has set out the manner of earning as well as made true and full disclosure of income.  In paragraph 11 of the order of the majority at page 65 of the paper book this is what is held:­ “11. We have carefully considered the application as well as submissions made by the AR.   We find that the conditions regarding threshold limit for the quantum of tax on additional income, payment of tax and interest thereupon and pendency of proceedings all are fulfilled.  The applicant has also paid the requisite   fees   of   Rs.500/­   under   section   245C(2)   and   the receipt for the same is also enclosed with the application.  Fling of this application has also been intimated to the AO on the same day.  As regards the issue of true and full disclosure of income   and   the   manner   in   which   such   income   has   been derived, we are of the opinion that the disclosure of  additional income at this stage appears to be prima facie full and true and at present there is no material to reject the contention of the applicant   company.     This   aspect   would   require   detailed examination   in   the   subsequent   proceedings   before   us   and, therefore, is left open.” 37) However, we do not find that the dissenting member has specifically made any comment on the above in his first note dated 26th March, 2013 (see page 66 and 67) 38) Mr. Chhotaray would submit that there is no disclosure much less true and full.  In the oral arguments as also in his detailed note Mr. Chhotaray has urged that the second Respondent has not made a full and true disclosure of its income and the manner of earning such income.   Mr. Chhotaray's emphasis is that one very important aspect of the investigation carried out by the Department was bogus purchases made by the second Respondent from parties who have been identified by the Sales Tax Department as suspicious.  Their names have been published on the website of the Sales Tax Department and one of the alleged vendor stated that he had not sold any material to the second   Respondent   but   lent   only   his   name   for   the   commission. Mr.Chhotaray heavily relied upon the Assessing Officer's observations and findings in the assessment order.  Though the Assessee/Respondent No.   2   before   us   has   made   a   statement   to   the   contrary,   yet, Mr.Chhotaray submits that the Settlement Commission was apprised of bogus purchases by two communications of the Commissioner and in that regard he relies upon Annexures 'G' and 'I' of the paper book.  The Settlement   Commission   has   completely   ignored,   according   to Mr.Chhotaray, the reports and these communications.   If it was so aware, then, the view recorded and reproduced as above is perverse. Mr. Chhotaray relies upon the opinion of the dissenting Member and which is to be found at pages 82 to 88 of the paper book.  Thus, two dissenting opinions are relied upon.   When we referred as above and concluded that there is no opinion contrary to the majority recorded, we were referring to the dissenting note at pages 66 and 67 of the paper book. 39) At annexure 'J' is a copy of the order dated 10th May, 2013. This order is passed after the settlement application was allowed to be proceeded with and a report was called for under section 245D (2B) of the IT Act.  Thus, it is a post admission order and traceable to section 245(2C) of the IT Act.  However, from pages 82 and 83, we find that there is a reference made to the arguments of one Pradeep Sharma, Commissioner of Income Tax­15, Mumbai.  These arguments continue up to page 85 and thereafter, the submissions to the contrary of the Assessee's representative have been recorded.  In para 7, the dissenting Member states that in the application, the second Respondent has not enclosed copy of bank statements of the alleged benami bank accounts, which were the very basis on which he had made disclosure of its additional income.  The Member went on and hold further that in the absence   of   these   two   bank   accounts,   it   is   not   possible   for   the Commission to quantify the additional income.  Then, he refers to the source  of  generation  of  cash  which was  the  core issue  for making declaration of additional income before the Commission.  The Assessee has allegedly not confirmed the manner in which the additional income was earned.  It is in these circumstances that the requirement of full and true disclosure is held to be not satisfied and for all three years.  We do not find how this could be said to be a common conclusion for all the three years, inasmuch as, there is assessment order made for only one assessment year.   It is in that order there is a reference to the bank accounts.  It is in that order there is a reference to a communication addressed to the third party and that third party Mahendra S. Vora appearing   before   the   Assessing   Officer   and   having   his   statement recorded.   In such circumstances, it could not have been held by the dissenting member that the requirement of full and true disclosure and in regard to the income and the manner in which it is generated is not satisfied or fulfilled by the Assessee.  How that finding can be common for all three assessment years.  More so, when for one assessment year the findings are that there is already an assessment order made and duly served, and secondly, there is a notice under section 148 of the IT Act issued and which must be construed as served for the assessment year 2011­12. Hence, this contradiction in the opinion of the Technical Member is enough to reject the submissions of Mr. Chhotaray. 40) We are not concerned in this case with the merits of the disclosures.  We find that once the majority holds that the conditions regarding threshold limits for the quantum of tax for additional income, payment of tax and interest thereupon and pendency of proceedings all are fulfilled, then, the application was not liable to be rejected on any technical ground.  The majority has taken care while observing that the disclosure of additional income at the stage at which the application was brought before it appears to be prima facie full and true.  However, this   aspect   would   require   detailed   examination   in   the   subsequent proceedings and is left open.  Thus, the Commission was not required to give a definite and conclusive finding at the threshold.  Suffice it to hold that once it has come to the above conclusion, then, we are not required to go any further.  We clarify that all observations by the majority, the dissenting Member and equally by us are tentative and  prima facie. That   would   not   prevent   the   Commission   from   dealing   with   the application in accordance with law.  Suffice it to further hold that the view taken by the majority cannot be termed as perverse or based on no material.     It   cannot   be   said   to   be   arbitrary   as   well.     In   these circumstances, just because an alternate or other view is possible is not enough for us to interfere in the Writ Juri iction. 41) Mr.   Chhotaray   has   made   an   attempt   to   hand   over   a compilation.     One   compilation   contains   the   application   and   the Annexures, and the second is the confidential part.  He terms the first part as open part and the second as confidential part.  A scrutiny of the open   part   reveals   how   the   Assessing   Officer   having   probed   the matter(page 169), there is a reference to the bank account in the name of Mahendra Shantilal Vora in Dena Bank, Gulalwadi, Mumbai. The date of opening and how the account was operated by Mahendra Vora for his personal transactions during financial year 2009­10 and when the second Respondent started utilising this bank account for its own benefits has been set out.   The dates of opening and closure of bank account are indicated.   The period during which it was operated is revealed and in what manner as well.  There is a categoric statement that all transactions undertaken from this account are admitted to be actually belonging to the second Respondent and are subject matter of offer of additional income before the Settlement Commission.   The detailed modus operendi including the manner in which the Assessee has not disclosed the income before the Assessing Officer is set out in the confidential portion.   It is on this basis and such material that the majority concluded that the requirement of full and true disclosure is satisfied.  We are satisfied that the Settlement Commission performed its   function   and   upon   scrutiny   of   the   relevant   materials   rightly concluded that prima facie the disclosure as made is true and complete, it pertains to the income not disclosed before the Assessing Officer, the manner   in   which   it   is   derived.     The   duty   and   obligation   on   the Settlement Commission regarding recording a preliminary juri ictional

conclusion   is   duly   discharged.     Any   further   probe   and   inquiry   is unwarranted and unnecessary. 42) It is not for us to go into the adequacy or sufficiency of these findings and at the threshold merely because Mr. Chhotaray wants us to go into the reports of the Commissioner.  We are of the view that any exercise of this nature would prejudice the case of both sides and it is even otherwise impermissible in our limited juri iction.  We do not decide disputed questions of fact nor we substitute ourselves as the Settlement Commission.  For, both courses are not permissible in law and to be carried out in our limited juri iction.  In these circumstances, we have no hesitation in rejecting the contentions of Mr. Chhotaray on the third aspect of the matter. 43) The case law relied upon by Mr. Chhotaray now needs to be noticed.   Mr. Chhotaray's heavy reliance is on the judgment of a true and full disclosure is open in the proceedings under sub­section (4) of section 245D of the IT Act.  Thus, para 20 is heavily relied upon by Mr. Chhotaray. 45) However, the distinction lies in the fact that in the present case, the Commission has recorded by a majority that disclosure of additional income at this stage appears to be prima facie full and true and at present there is no material to reject the contentions of the second Respondent.  However, this would require detailed examination in the subsequent proceedings and therefore, it is left open.  We also find that the majority has made separate orders and for assessment years 2010­11 to 2012­13. In paras 8 and 9 of its order dated 26th March, 2013, the Commission has recorded distinct conclusions on this aspect.     It   noted   that   there   is   a   difference   in   perception   on   the requirement of true and full disclosure of income.  It does not wish to express   a   final   opinion   on   the   adequacy   of   disclosure.     Thus,   the disclosure is not termed to be untrue and incomplete.  What is held is whether the disclosure as made is adequate and complete would require detailed examination.   A disclosure is termed as true and full but a difference in the perception of the Assessee and the Revenue has been noted.   Equally, the Commission did not ignore the reports of the Commissioner   as   complained.     There   is   a   reference   to   it   and   the contentions of the Revenue qua them in the order dated 10th May, 2013. Thus, all statutory requirements and conditions are complied with.  The admission   of   the   Assessee's   application   for   settlement   causes   no prejudice to the Revenue nor does it conclude the matter in favour of Respondent No.