THE COMMISSIONER OF INCOME TAX CENTRAL - 1 MUMBAI vs. JYOTINDRA B. MODY

JUDGMENT: (PER J.P.DEVADHAR, J.) 1 The Appeal is admitted on the following reframed question of law: Whether   the   ITAT   was   justified   in   holding   that   the   seized   cash amounting to Rs. 18,00,000/­ and the amount of Rs.1.98 Crores deposited by the Assessee on 31st January, 2007 could be adjusted against the Advance Tax liability while computing the interest under sections 234B and 234C of the Income Tax Act, 1961? CNR No : HCBM020118332010 Uploaded on - 21/08/2020 912 itxa 3741.10.doc 2 The Appeal is taken up for final hearing by consent of parties. 3 The Assessment Year involved herein is A.Y. 2007­2008. 4 On 10th, 11th  and 12th  January, 2007 search and seizure action was carried out at the premises of the Assessee wherein cash amounting to Rs.18,00,000/­ was found and the same was seized. During the course of search the Assessee offered to tax the undisclosed income amounting to Rs.6,32,79,857/­ including the amount of cash seized during the course of search. Thereafter, the Assessee paid a sum of Rs.1.98 Crores vide pay order dated 31st  January, 2007 issued by the HDFC Bank Ltd. in favour of the Director of Income Tax (Inv.)­II, Mumbai.   By a letter dated 14th  March, 2007, the Assessee requested that the cash amounting to Rs.18,00,000/­ and the pay order amounting to Rs.1.98 Crores paid by the Assessee be adjusted   towards   the   advance   tax   payable   on   the   additional   income declared by the Assessee during the course of search. It is not in dispute that the additional income offered by the Assessee has been accepted and the assessment order has been passed accordingly. However, while computing interest under sections 234B and 234C of the Income Tax Act, 1961, the Assessing   Officer   declined   to   take   into   consideration   the   amount   of Rs.18,00,000/­ seized during the course of search and Rs.1.98 Crores paid by the Assessee towards the advance tax liability.

Uploaded on - 21/08/2020 912 itxa 3741.10.doc 5 On Appeal filed by the Assessee, the CIT (A) directed the Assessing Officer to take in to account the amount of Rs.18,00,000/­ and Rs.1.98 Crores   towards   the   advance   tax   liability   while   computing   the   interest liability. 6 Challenging the aforesaid order, the Revenue filed the Appeal before the ITAT and the same was dismissed by the impugned order dated 9th December, 2009. Hence, the Revenue has filed the present Appeal. 7 The basic argument of the Revenue is that under section 132B(1)(i) of the Income Tax Act, 1961, the amount seized during the course of search can be dealt with for discharging the existing liability under the Acts set out therein. In the present case, the tax liability relating to the assessment year in question would get crystalised only after the assessment is completed and therefore, the request of the assessee for adjustment of the amounts in question towards the advance tax liability could not be entertained. 8 We see no merit in the above contention, because, once the assessee offers to tax the undisclosed income including the amount seized during the search, then the liability to pay advance tax in respect of that amount arises even before the completion of the assessment. Section 132B(1)(i) of the Act Uploaded on - 21/08/2020 912 itxa 3741.10.doc does not prohibit utilization of the amount seized during the course of search towards the advance tax payable on the amount of undisclosed income   declared  during   the   course  of   search.   In  the  present   case,   the assessee, prior to the last date for payment of last installment of advance tax, had in fact by his letter dated 14th March, 2007 requested the assessing officer to adjust the amounts towards the existing advance tax liability.

Since advance tax liability is to be computed and paid in accordance with the provisions of the Act even before the completion of the assessment, no fault can be found with the decision of the ITAT in holding that in the facts of the present case, the amounts in question were liable to be adjusted towards the existing advance tax liability. 9 In the result, we answer the aforesaid question in favour of the assessee and against the revenue. 10 The appeal is disposed off accordingly with no order as to costs. (J.P. DEVADHAR, J.) (K.K. TATED, J.)

Uploaded on - 21/08/2020 Powered by TCPDF (www.tcpdf.org)