DR. DINESH JAIN vs. ASSTT. COMMISSIONER OF INCOME TAX 11(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 2005­06. The impugned order dated 10 April 2012 is a common order of the Tribunal dismissing CNR No : HCBM020187562013 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:15:28

ASN 2/4 ITXA-134-14.sxw the appellant's appeal before it for  assessment years 2004­05, 2005­06, 2006­07 and 2007­08. 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 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:15:28

ASN 3/4 ITXA-134-14.sxw professional, no cost is involved and ignoring net profit ratios and material to gross receipt ratios,of the prior years? 3) Brief Facts:­ (a) In   this   case,   consequent   to   a   survey   conducted   under Section 133A of the Act at the appellant­assessee's clinic on 30 August 2007 the Assessing Officer reopened the assessment for A.Y. 2005­06 under   Section   147/148   of   the   Act.   Thereafter   on   the   basis   of   the documents   found   and   the   statements   recorded   during   survey proceedings   by   order   dated   29   October   2010   the   Assessing   Officer reassessed the petitioner   to an income of Rs.33 lacs   under Section 143(3) read with 147  of the Act. (b) Being aggrieved, the appellant­assessee filed an appeal to the Commissioner of Income Tax (Appeals) (“CIT(A)”). By an order dated 1 August  2009, the CIT (A) dismissed the appellant's appeal. (c) 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 2005­06. 4) The appellant­assessee  has raised identical question of law in this appeal as raised in his appeal being Income Tax Appeal No.133 of 2014 filed for A.Y.2006­07. The impugned order dated 10 April 2012 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:15:28

ASN 4/4 ITXA-134-14.sxw is a common order. The detailed facts and our reasons/considerations for not entertaining  the questions of law  has been set out in our order passed today in Appeal No.133 of 2014. For the reasons set out in our order   passed today  in Appeal No.133 of 2014, we see no reason to entertain questions (A) to(E) framed by the appellant in this appeal as they do not give rise to substantial questions of law. 5) 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 04:15:28 Powered by TCPDF (www.tcpdf.org)