DR. DINESH JAIN vs. INCOME TAX OFFICER 11 (2)-2, MUMBAI

JUDGMENT :( Per M.S.Sanklecha, J.) In  this   appeal  under  Section  260A  of  the  Income  Tax Act,1961   (“the   Act”),   the   appellant­   assessee   has   challenged   the common order dated 10 April 2012  passed by the Income Tax Appellate Tribunal (“the Tribunal”) for assessment year 2006­007. The impugned order dated 10 April 2012 of the Tribunal was a common order   for assessment years 2004­05, 2005­06, 2006­07 and 2007­08. CNR No : HCBM020187542013 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:15:26

ASN 2/12

2) The following questions of law have been raised in this appeal for our consideration:­ A) Whether in the present facts and circumstances of the case and in law, the Tribunal erred in relying on the statement under Section133A of the Act, recorded on oath, during the survey proceedings, ignoring the ratio laid down by the Apex Court in the cases of CIT vs. S. Khader Khan Son (2012) 254 CTR (SC) 228? B) Whether in the present facts and circumstances of the case and in law, the Tribunal erred by relying on the statement u/s. 133A recorded after midnight in the course of survey proceedings ignoring the ratio laid down   in   the   case   of,   Kailashben   Manharlal   Choksi (2008) 220 CTR (Guj) 138? C) Whether in the present facts and circumstances and in law, the Tribunal failed to appreciate that the onus of evidence shifted to the respondent, when the appellant explained “"Page No.17"”, its author, its origin and purpose and the clarification of the statement of the employee of the appellant that is of Ms. Brenda? D) Whether in the facts and circumstances of the case  and  in law,  the  Tribunal was  justified  in    dis­ regarding   the   crucial   affidavit   dated   12   December 2008, on record of the proceedings, by Shri. Ramesh Shetty, the author of the loose paper explaining “Page No.17” thereby ignoring the Apex Court judgment in the case of Mehta Parikh  30 ITR 181 SC? E) Whether   the   Tribunal   in   the   facts   and circumstances, erred in treating receipts as income and further by arriving at an ad­hoc/arbitrary net profit rate of   90%,on   an   incorrect   premise,   that   in   case   of   a professional, no cost is involved and ignoring net profit ratios and material to gross receipt ratios,of the prior years? Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:15:26

ASN 3/12

3) Brief Facts:­ (a) The appellant assessee is a practicing Dentist. On 30 August 2007 a survey was conducted under Section 133A of the Act at the appellant­assessee's clinic. During the course of survey, some diaries and loose documents were found.   One  such diary  was marked as “A1 Fantasy”. In this diary, professional receipts from 6 August 2007 to 30 August 2007 were recorded but the pages before 6 August 2007 were torn therefrom. The receptionist of the appellant one Ms. D'Souza made a statement during the course of  survey pointing out that the receipts from   each patient is recorded in   diary and note book which are handed over to the appellant­assessee along with fees received.  From the perusal of the fees recorded  in the diary and note book with that recorded  in the regular Books of Account, it is found that the regular books of account recorded  receipts which were  much lower then the amounts   received   as   evidenced   in   the   diary   and   note   book.     The discrepancies   noticed   between   the   alleged   actual   receipts   and   that shown in books of account were pointed out to the appellant­assessee as under:­ Date Amount recorded in Note book Amount recorded in the books of accounts. 1.8.2007 13,100 1,100 4.8.2007 18,000 12,300 7.8.2007 7,200 1,150 9.8.2007 26,500 4,300 17.8.2007 29,600 11,500 28.8.2007 15,800 1,900 15,700 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:15:26

ASN 4/12 The   appellant­assessee   in   the   course   of   his   statement during survey proceedings admitted that the amounts collected by the receptionist from patients were being entered in the diary /note book. (b) Besides   a   loose   paper   titled   “"Page   No.17"”   was   found during   the   survey.     This   loose   paper   “"Page   No.17"”   recorded   the monthly receipts from April 2003 to June 2006. On being confronted with   “"Page   No.17"”,   appellant­assessee   agreed   to   offer   additional receipts  shown   in  the  loose  paper  “Page   No.17”     to  tax.  However, thereafter the appellant­ assessee sought to explain “"Page No.17"” by stating that this page had been prepared by his financial consultant one Mr. Ramesh Shetty who was preparing a project report to obtain funds from Bank for purchase of equipments.   Therefore, it was stated that monthly receipts were inflated so as to enable larger finance from the bankers. (c) On 30 December 2008, the Assessing Officer completed the assessment   for   assessment   year   2006­07   under   Section   143(3)   of the Act and inter alia enhanced the income from profession declared at Rs.8.68 lacs to Rs.45.15 lacs. The enhancement being essentially on the basis of cash receipts not recorded in the books of account aggregating to Rs.12 lacs and income shown in the loose paper “Page No.17” not shown in regular books of account aggregating to Rs.24.36 lacs. To support his finding that there was undisclosed Income earned by the appellant, the Assessing Officer also recorded the fact that the appellant­assessee had purchased a flat at Bandra for Rs.92.50 lacs whereas the market value as per the stamp duty valuation of the said Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:15:26

ASN 5/12 flat at Bandra was Rs.1.18 crores. Similarly   a shop had been purchased for Rs.21.50 lacs whereas the market value as per the stamp duty valuation   was   Rs.48.86   lacs.   During   the   course   of   assessment proceedings, the affidavit of Mr. Ramesh Shetty­ the consultant was submitted   in   support   of   the   appellant's   contention   that   the   figures contained in “"Page No.17"” were fictitious figures prepared only with a view to enable the appellant­assessee to obtain larger financial facilities from   the   bank.   However,   the   Assessing   Officer   concluded   that   the affidavit of Mr. Ramesh Shetty was an after thought and not supported by any evidence. (d) Being aggrieved, the appellant­assessee filed an appeal to the Commissioner of Income Tax (Appeals) (“CIT(A)”). By an order dated 19 January 2009, the CIT (A) dismissed the appellant's appeal inter alia holding that the figures given at “Page No.17” pertained to the appellant­ assessee. The explanation of the appellant for the figures of receipts shown in "Page No.17" as made for impressing bankers was not accepted on the ground that it reflects a month wise receipt while a banker normally does not seek monthly receipts but yearly receipts. Besides, during the course of survey proceedings the appellant had admitted   that   the   receipts   shown   in   “Page   No.17”   were   from   his profession and it is only thereafter that he subsequently came up with the   theory   of   fictitious/   inflated   receipts   attributable   to   a   financial consultant one Mr. Ramesh Shetty. The CIT(A) on a consideration of all facts concluded that the   affidavit   of Mr. Ramesh   Shetty and the appellant­assessee's   own   affidavit   are   mere   after   thought.   This   the CIT(A) held is evidenced by the fact that no such claim  of purchase of Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:15:26

ASN 6/12 equipment or appointment of financial consultant was ever made when statement of the appellant was recorded during the survey proceedings. Further, no appointment letter or fees had been paid to Mr. Ramesh Shetty nor the name of the bank to whom these figures were to be tendered are pointed out nor is the equipment which the appellant­ assessee proposes to purchase,  even mentioned. Thus the affidavit was not credit worthy. (e) Being aggrieved the appellant preferred a second appeal before the Tribunal. The Tribunal by the impugned common order dated 10 April 2012 dismissed the appellant's appeals for assessment years 2004­05, 2005­06, 2006­07 and 2007­08. This appeal has been filed by the appellant­assessee for the assessment year 2006­07. 4) We shall now consider the questions as proposed for the appeal relating to assessment years 2006­07 for our consideration. (a) Regarding Question No.A:­ (i) The grievance of the appellant before us is that no reliance can be placed upon the statement made by the appellant during the survey proceedings under Section 133A of the Act for the reason that it was recorded on oath. It is undisputed that even under Section 133A of the Act dealing with survey proceedings, the revenue authorities are entitled to record the statement of any person which may be useful or relevant to proceedings under the Act. The power to record a statement during survey proceedings is found in Section 133A (3) of the Act.  The relevant portion of which reads as under:­ “Power of Survey Section 133A (1) to (2) Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:15:26

ASN 7/12 (3) An income tax authority acting under this section may:­ (i)..... (ii).... (iii) record the statement of any person which may  be useful for, or relevant to, any proceeding  under  this Act.” The requirement of recording  a statement on oath is found in Section 132 of the Act i.e. during search and seizure proceeding and such   a   requirement     is   not   found   in   Section   133A   of   the   Act. Nevertheless, a  statement under Section 133A of the Act does not loose its  evidentary   value merely because it is made on oath.  Besides, the statement in this case is one of the evidences being relied upon and not the sole evidence. The Tribunal in the impugned order has recorded that the addition of income is based not only on the statement of the appellant­assessee but also based on "Page No.17". apellant­assessee has not been able to show that the statement made is not correct and/or unbelievable. Therefore, the case law relied upon by the appellant­assessee is completely distinguishable and not applicable Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:15:26

ASN 8/12 to the present facts. (ii) In view of the above, we do not find that question (A) raises any substantial question of law. Accordingly we do not entertain question (A). (b) Regarding Question No.B:­ The   grievance   of   the   appellant   is   that   statement   under Section 133A of the Act during the survey proceedings were recorded after midnight and thus the same could not be relied upon. The Tribunal in the impugned order has rendered a finding of fact to the effect that there is no evidence to show that the statement under Section 133 A of the Act was recorded during the middle of the night. This is a finding of fact and the appellants have not been able to demonstrate   that   the   aforesaid   finding   of   fact   as   recorded   by   the Tribunal is perverse and/or arbitrary. It is pertinent to note that in the grounds of appeal before the Tribunal raised by the appellant no ground has been raised regarding the statement being recorded in the middle of the night and therefore, cannot be relied upon. Be that as it may, the finding of the Tribunal is a finding of fact and in the absence of the same   being   shown   to   be   arbitrary   and/or   perverse,   no   substantial question of law arises. Therefore,  no occasion to entertain Question B arises. Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:15:26

ASN 9/12 (c) Regarding Question C :­ The grievance of the petitioner is that the impugned order failed to appreciate that the onus of proof had been shifted to the department as "Page No.17" has been explained by the appellant. The Tribunal has recorded a finding of fact that document titled as "Page No.17" contained monthly receipts from April 2003 to June 2006. During the survey proceedings, the appellant did not dispute the loose paper "Page No.17" but merely stated that it may be estimated figure         of   receipts   during   the   period   covered     in   "Page   No.17". However, later during the course of the assessment proceedings the appellant­assessee came up with a explanation that the document "Page No.17" is as estimated income prepared by his consultant Mr. Ramesh Shetty for the purpose of obtaining loan from the bank for the purchase of equipments. However, the Tribunal did not examine the deponent of the   affidavit   i.e.   Mr.   Ramesh   Shetty   as   no   evidence   was   furnished regarding appointment of Mr. Ramesh Shetty as consultant nor any fees are shown to have been paid to the consultant Mr. Ramesh  Shetty. The Tribunal also records the fact that during the survey proceedings there was no mention regarding the consultant having been appointed by the appellant­assessee for the purpose of obtaining loan from the bank. In view of the above facts, the Tribunal holds that the explanation offered later   is   clearly   an   after   thought   as   also   been   held   by   the   lower authorities. In fact, during the survey proceedings, the assessee in his statement recorded on 6 September 2007 has categorically stated that the   discrepancy   in   the   figures   of   receipts   shown   in   the   books     of Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:15:26

ASN 10/12 accounts     and   actual   collection   of   figures   are   required   to   meet corruption at various  levels. Further, with regard to loose "Page No.17" the assessee had during  the  course  of  survey stated that he will offer the   same   as   additional   income.   The   fact   that   there   was   certain additional   undisclosed   income   was   further   substantiated   by   the Assessing   Officer   pointing   out   certain   undisclosed   income   being invested in property at lower value then that of its value   for the purpose of  stamp on the property. The Tribunal by the impugned order has confirmed the finding of fact arrived by the CIT (Appeals). In view of the   concurrent finding of facts, we see no substantial question arising so as to entertain Question ­C. (d) Regarding Question D :­ The grievance of the appellant­assessee is that the affidavit dated   12   December   2008   of   Shri.   Ramesh   Shetty   was   completely ignored by the Tribunal even though the affidavit completely explains the loose paper titled "Page No.17". In fact, according to the department, the "Page No.17" records income received by the appellant during the period 2003 to 2006 much more than that recorded in his books of account. The CIT (A)  in his order records the fact that there was no claim made during survey proceedings of any project or of any consultant much less about any Mr. Ramesh Shetty being involved for  preparing a report to enable the appellant for   taking loan from   bank. Therefore, affidavit of Mr. Ramesh  Shetty and his own affidavit  filed subsequently are self serving affidavit. The CIT(A) as well as the Tribunal in the impugned order have reached a finding of fact that the affidavit of Mr. Ramesh Shetty is Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:15:26

ASN 11/12 not credit  worthy to be examined. This  was on the basis that there was no evidence to show Mr.Ramesh Shetty's   appointment as consultant or as   a   consultant   to   the   appellant­assessess   was   not   established. Accordingly, Question­D also does not raise any substantial question of law. We therefore see no reason to entertain Question­D. (e) Regarding Question E :­ The   grievance   of   the   appellant­assessee   is   that   the impugned order erred in treating undisclosed  receipt as  income by arriving at an ad­hoc net profit  rate of 90% of the total receipts. It was submitted on behalf of the appellant that only the amount of net profit can be added as undisclosed income to the appellant's total income. The Tribunal held that whatever extra expenses had been incurred by the appellant­ assessee out of its undisclosed receipts have already been booked as   expenses in his   Income and Expenditure Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:15:26

ASN 12/12 Account. The Tribunal held that   in any case the appellant has not shown  any evidence in support  of his  claim  for the  cash expenses incurred  which were not recorded in the regular books of account of the appellant. Moreover, the explanation of the appellant­assessee that the cash receipts had been suppressed for the purposes of taking care of corruption   at   various   levels   also   dis­entitles   them   for   claiming expenditure.   In   fact   the   impugned   order   holds   that   expenditure incurred to make payments of bribe etc.   cannot be allowed as an expenditure incurred for the purpose of business or profession in view of the Explanation to Section 37 of the Act. In spite of the aforesaid finding  the   impugned  order  modified  the   order   of  the  CIT   (A)and reduced net profit to 90% of  undisclosed receipts. This finding of fact was also supported by the fact that the appellant had not led any evidence before the authorities and/or even before the Tribunal to show that any expenditure was incurred out of undisclosed income which was not recorded in his books of account. The aforesaid finding of the Tribunal upholding the order of the CIT (Appeals) is a finding of fact and   based   on   appreciation   of   evidence.   Accordingly,   no   substantial question of law arises. Hence, we see no reason to entertain Question E. 7) In view of the above, Question Nos. A to E as proposed by the appellant­assessee do not raise any substantial question of law.

Accordingly the appeal is dismissed. No order as to costs. CHIEF JUSTICE

(M.S. SANKLECHA, J.) Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:15:26 Powered by TCPDF (www.tcpdf.org)