DR DINESH JAIN vs. DEPUTY COMMISSIONER OF INCOME TAX II(2) MUMBAI

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 2007­08. The impugned CNR No : HCBM020187682013 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:15:32

ASN 2/8 order dated 10 August 2012 of the Tribunal is a common order passed for assessment years 2004­05, 2005­06, 2006­07 and 2007­08. 2) Following   questions   of   law   have   been   raised   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 u/s.133A of the Act, recorded on oath, Khadar 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   Chokshi (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? Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:15:32

ASN 3/8 D) 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 (SC)? E) Whether   the   Tribunal   in   the   facts   and circumstances, erred in treating receipts as income and further by arriving at an ad hoc/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? F) Whether in the facts and circumstances of the case and in law, the Tribunal erred in upholding the action of the respondent, whereby he estimated the professional receipt of the appellant for the whole year based   on   the   figures   mentioned   in   the   loose   paper (Page No.17) for part of the year only? 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 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:15:32

ASN 4/8 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 by her to the appellant­assessee.  From the perusal of the fees recorded  in the diary and note book compared to that recorded in the regular Books of Account, it is found that the   Books of Account record     much lower amounts as receipts then the amounts actually received as recorded 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 The   appellant­assessee   in   the   course   of   his   statement admitted that the amounts  collected by the receptionist from patients were being entered in the diary /note book. Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:15:32

ASN 5/8 (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 31 October 2007, the appellant assessee filed  return of income declaring a total income of Rs.10.87 lacs. Thereafter, on 14 October 2008 a revised return of income was filed for assessment year 2007­08 declaring income at Rs.20.15 lacs. On 30 December 2009 the Assessing officer passed   an assessment order   enhancing petitioner's taxable  income from Rs.20.15 lacs to Rs.64.35 lacs. This was essentially on the basis of suppression of receipts and unexplained cash credits. The suppression of receipts was on the basis the loose sheet Page No.17 showed receipts for the period April 2006 to June 2006 at Rs.18.82 lacs whereas   the   books   of   account   show   the   receipt   at   Rs.11.27   lacs. Therefore, the percentage of suppression   worked out for the above period was  applied to the entire year from that disclosed in the books of account. On the above basis the  suppressed income was determined at Rs.34.32 lacs for the entire year. However, the entire cash receipts were subjected to tax without any deductions on account of expenditure Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:15:32

ASN 6/8 incurred   there   from.   Similarly   an   amount   of   Rs.9.28     lacs   and Rs.60,000/­  was  added on the basis  of loose sheet Page Nos.  66 and

ASN 7/8 b) Enhancement   of   income   on   account   of understated consideration on purchase of shop was not sustainable. So   far   as   first   issue   was   concerned,   the   Tribunal   by impugned   order     upheld   that   findings   of   the   lower   authority   of extrapolating the income suppressed for the part of the year   to the whole year. So far as the second issue is  concerned, the Tribunal by the impugned   order   set   aside   the   order   of   CIT(A)   with   regard   to enhancement of income on account of the difference between the stamp duty   valuation   at   Rs.48.86   and   the   purchase   price   of   the   shop   at Rs.22.50 lacs. However, the Tribunal by the impugned order remanded the above issue  to CIT (Appeals) for fresh consideration. All other issues were  common to  the other appeals for assessment year 2005­06 and 2006­07 which  are not entertained by the impugned order dated 10 April 2012 of the Tribunal. 6) In the appeal before us the appellant assessee has framed various questions of law.   Questions (A) to (E) are identical to the questions  raised in   Income  Tax  Appeal  No.133   of  2014. Therefore, Question (A) to (E) are being disposed of by our order passed today in Income   Tax   Appeal   No.133   of   2014   for   assessment   year   2006­07. Therefore, questions (A) to (E) do not raise any substantial questions of law and are not being entertained. 7) So far as Question (F) is concerned, it deals with the first Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:15:32

ASN 8/8 issue raised before the Tribunal i.e. extrapolating the findings in respect made by the appellant­assessee needs to be considered at the stage of final hearing. Therefore, appeal is admitted with regard to question (F) only. CHIEF JUSTICE

(M.S. SANKLECHA, J.) Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:15:32 Powered by TCPDF (www.tcpdf.org)