DR DINESH JAIN vs. ASST COMMISSIONER OF INCOME TAX

JUDGMENT :( Per M.S.Sanklecha, J.) In this appeal by the revenue under Section 260A of the Income Tax Act,1961 (“the Act”), the appellant­ assessee has challenged the order dated 10 April 2012 passed by the Income Tax Appellate Tribunal (“the Tribunal”) for assessment year 2004­05. The impugned CNR No : HCBM020187582013 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:15:30

ASN 2/5 order dated 10 April 2012 of the Tribunal is a common order dismissing the appellant's appeal for assessment year 2004­05, 2005­06, 2006­07 and 2007­08. 2) 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 failed to appreciate that the reassessment proceedings were null and void, as the notice u/s. 143(2) of the Act was not served on the appellant? B) Whether in the present facts and circumstances of the case and in law, the Tribunal erred  in holding that the provisions of Section­292BB of the Act inserted by Finance Act, 2008 are retrospective in nature? C) Whether in the present facts and circumstances and   in   law,   the   Tribunal   erred   in   relying   on   the statement   u/s.133A   of   the   Act,   recorded   on   oath, Khan Son (2012) 254 CTR (SC) 228? D) Whether in the facts and circumstances of the case and in law, the Tribunal erred by relying on the Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:15:30

ASN 3/5 statement   u/s.133A   recorded   after   midnight   in   the course of survey proceedings ignoring the ratio laid down   in   the   case   of   Kailasheben   Manharlal   Choksi (2008) 220 CTR (Guj) 138? E) 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 explainer 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? F) Whether in the facts and circumstances of the case   and   in   law,   the   Tribunal   was   justified   in disregarding 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 (S.C.)? G) 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 premises, 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 04:15:30

ASN 4/5

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. 2004­05 under   Section   147/148   of   the   Act.   Thereafter   on   the   basis   of   the documents   found   and   the   statements   recorded   during   survey proceedings   the   Assessing   Officer   by   order   dated  29   October   2010 passed under Section 143(3) read with 147 of the Act reassessed the petitioner to an income of Rs.37.04 lacs. (b) Being aggrieved, the appellant­assessee filed an appeal to the Commissioner of Income Tax (Appeals) (“CIT(A)”). By an order dated 1 August  2011, 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 2004­05. 4) So far as question (C) to (G) are concerned, the appellant has raised identical questions of law in his appeal bearing Income Tax Appeal Nos.133 of 2014 and 134 of 2013 for the assessment years 2006­07 and 2005­06 respectively. Both the Appeals No. 133 of 2014 and 134 of 2014 also arise from the common order dated 10 April 2012 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:15:30

ASN 5/5 also impugned in this appeal.   For the reasons set out in our order passed to day in Appeal No.133 of 2014, we see no reason to entertain question (C) to (G) above. 5) Appeal is admitted only with regard to Questions (A) and (B). To be heard along with Appeal No.136 of 2014. CHIEF JUSTICE (M.S. SANKLECHA, J.) Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:15:30 Powered by TCPDF (www.tcpdf.org)